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Himachal Pradesh High Court

Smt. Sita Devi Kaura vs H.P State Administrative Tribunal And ... on 26 February, 2020

Author: Sureshwar Thakur

Bench: Sureshwar Thakur

          IN THE HIGH COURT OF HIMACHAL PRADESH
                        SHIMLA




                                                                                .

                                                           CMPMO No. 119 of 2020
                                                           Decided on : 26.2.2020





    Smt. Sita Devi Kaura                                                             ...Petitioner.
                           Versus
    H.P State Administrative Tribunal and others                                     Respondents.





    Coram:
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Whether approved for reporting?1

    For the Petitioner:                           Mr. Dushyant Dadwal, Advocate.

    For the respondents:                          Mr. Hemant Vaid, Mr. Hemanshu Mishra,
                                                  Addl.A.Gs, with Mr. Gaurav Sharma,
                                                  Dy.A.G for respondents­State.



               Sureshwar Thakur, J (oral)

Heard. The prayer made in the instant petition, is, allowed. Consequently, the Registry of this Court, is, directed, to, forthwith requisition, the records of O.A No. 4207 of 2018 titled as Smt. Sita Devi Kaura versus State of H.P and others, from, the establishment of, the Erstwhile Administrative Tribunal. The petition stands disposed of.

    26th February, 2020                                              ( Sureshwar Thakur ),
    (priti)                                                                 Judge.



    1

Whether reporters of the local papers may be allowed to see the judgment?