Himachal Pradesh High Court
Bansi Lal Chouhan & Others vs State Of H.P. & Others on 22 October, 2019
Bench: L. Narayana Swamy, Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.2919 of 2019
Decided on: 21.10.2019
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Bansi Lal Chouhan & others ...Petitioners
Versus
State of H.P. & others Respondents
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge
Whether approved for reporting?
For the petitioners: Mr.Naveen K. Bhardwaj, Advocate.
For the respondents: Mr.Ashok Sharma, Advocate General, with
Mr.J.K. Verma, Mr.Adarsh K. Sharma,
Mr.Ashwani Sharma and Ms.Ritta Goswami,
Additional Advocate Generals, for
respondent No.1 & 2.
L. Narayana Swamy, Chief Justice (Oral)
The limited prayer with which the petitioners have come up is to direct the respondents to transfer the case file pending before the Administrative Tribunal to the file of this Court.
2. Heard Mr.Naveen K. Bhardwaj, learned counsel for the petitioners. Mr.J.K. Verma, learned Additional Advocate General, takes notice for respondents No.1 & 2.
3. Considering the limited grievance of the petitioner, the writ petition is disposed of directing the respondents to transfer O.A. No. 5908/2017 to this Court within two weeks on receipt of a copy of this order.
( L. Narayana Swamy), Chief Justice ( Dharam Chand Chaudhary), Judge October 21, 2019 ( vt ) ::: Downloaded on - 23/10/2019 20:26:33 :::HCHP