Himachal Pradesh High Court
Mohammad Ashraf Tantri vs State Of H.P. And Others on 26 February, 2020
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CMPMO No.: 128 of 2020
Date of Decision: 26.02.2020
______________________________________________________________________
Mohammad Ashraf Tantri ....Petitioner.
Vs.
State of H.P. and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.
For the petitioner: M/s Naresh K. Sharma & Hem Kanta
Kaushal, Advocates.
For the respondents: M/s Sumesh Raj, Dinesh Thakur and
Sanjeev Sood, Additional Advocate
Generals and Mr. Sunny Dhatwalia,
Assistant Advocate General, for
respondents No. 1 and 3.
Mr. Jyotirmay Bhatt, Advocate, vice Mr.
Rajesh Verma, Advocate, for respondent
No. 2.
Ajay Mohan Goel, Judge (Oral):
Notice. Mr. Sumesh Raj, learned Additional Advocate General and Mr. Jyotirmay Bhatt, learned counsel, accept notice on behalf of respondents No. 1, 3 and 2, respectively.
2. By way of this petition, a prayer has been made for transfer of petition, i.e., O.A. No. 2389/2015, titled as Mohd. Ashraj 1Whether the reporters of the local papers may be allowed to see the Judgment?
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the erstwhile Himachal Pradesh State Administrative to this Court.
3. Having heard learned counsel for the parties, this petition is disposed of with the direction that O.A. No. 2389/2015, titled as Mohd. Ashraj Tantri Vs. State of H.P. and others, be transferred expeditiously to this Court for further adjudication.
February 26, 2020
(bhupender)
r to (Ajay Mohan Goel)
Judge
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