Himachal Pradesh High Court
Prem Singh vs Himachal Road Transport Corporation & ... on 15 November, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
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CMPMO No. 692 of 2019
Date of decision: November 15, 2019.
Prem Singh. ......Petitioner.
Versus
Himachal Road Transport Corporation & ors.
.....Respondents.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting? 1 No.
For the petitioner : Mr. Bhim Raj Sharma, Advocate.
For the respondents : Mr. Vikas Rajput, Advocate, for
respondents No. 1 and 2.
Dharam Chand Chaudhary, Judge (Oral)
Notice. Mr. Vikas Rajput, Advocate, appears and accepts service of notice on behalf of respondent Nos. 1 and 2.
2. The limited prayer with which the petitioner has approached this Court is a direction sought to be passed against the respondents to transfer the record of O.A. No. 4974 of 2018, which was filed and pending in the erstwhile Himachal Pradesh 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 16/11/2019 20:24:28 :::HCHP 2Administrative Tribunal, the day when the same abolished, to the files of this Court.
.
3. Heard. Mr. Bhim Raj Sharma, Advocate, learned counsel for the petitioner and Mr. Vikas Rajput, learned Standing Counsel for respondents No. 1 and 2.
4. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to respondent No. 4 to transfer the record of O.A. No. 4974 of 2018 to this Court within a week on the receipt of copy of this judgment.
(Dharam Chand Chaudhary), Judge.
(Anoop Chitkara),
November 15, 2019, Judge.
( vs)
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