Himachal Pradesh High Court
Bipan Kapatia vs . State Of H.P. & Ors. on 6 September, 2022
Bench: Sabina, Sushil Kukreja
Bipan Kapatia Vs. State of H.P. & ors.
CWP No. 6189 of 2022 .
06.09.2022 Present: Mr. Sanjeev Suri, Advocate, for the petitioner.
Mr. Vinod Thakur, Additional Advocate General, for the respondents.
CWP No. 6189 of 2022 & CMP No. 12396 of 2022 Learned counsel for the petitioner has submitted that vide impugned order dated 01.09.2022 (Annexure P-4) effect has been given to the stale transfer order dated 23.12.2021 (Annexure P-1).
Notice.
Mr. Vinod Thakur, learned Additional Advocate General accepts notice on behalf of respondents and seeks time to file reply.
List again on 30th September, 2022.
In the meantime, operation of impugned order dated 01.09.2022 (Annexure P-4) shall remain stayed.
( Sabina )
Judge
( Sushil Kukreja )
September 06, 2022 Judge
(ravinder)
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