Himachal Pradesh High Court
Bihari Lal Sahotra vs State Of H.P. & Others on 14 November, 2019
Bench: L.Narayana Swamy, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CMPMO No.675 of 2019
Decided on:14.11.2019
.
Bihari Lal Sahotra ...Petitioner.
Versus
State of H.P. & others ....Respondents.
................................................................................................
Coram
The Hon'ble Mr. Justice L.Narayana Swamy, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
Whether approved for reporting?1
For the petitioner: Mr. Ramakant Sharma, proxy
counsel.
For respondents: Mr Ashok Sharma, Advocate General,
with M/s Ritta Goswami and Nand
Lal Thakur, Additional Advocate
Generals, for respondents No.1 & 2.
L.Narayana Swamy, Chief Justice (Oral)
Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 & 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.5832 of 2016, which was filed and pending in the erstwhile Himachal Pradesh Administrative Tribunal on the day when the same abolished to the files of this High Court.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 14/11/2019 20:26:59 :::HCHP3. Heard learned counsel for the parties.
4. Considering the limited grievance of the petitioner, .
the writ petition is disposed of directing the O.S.D. posted in the erstwhile Himachal Pradesh Administrative Tribunal to transfer the record of O.A. No.5832 of 2016, to this Court within a week on receipt of a copy of this judgment. The petition stands disposed of alongwith other miscellaneous application(s), if any.
r to (L. Narayana Swami),
Chief Justice
(Jyotsna Rewal Dua),
Judge
14th November, 2019
(rohit)
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