Himachal Pradesh High Court
Manohar Devi vs . State Of H.P. & Ors. on 30 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Manohar Devi vs. State of H.P. & ors.
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CWP No. 5953/202230.8.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for respondents No. 1 to 3.
CWP No. 5953/2022 & CMP No. 11911/2022 Learned counsel for the petitioner, on instructions, states that the order dated 8.8.2022, in CWP No.5397/2022, titled as Reeta Bala vs. State of H.P. & ors., has been obtained by practicing fraud on the Court as the order of transfer had not been passed on the basis of D.O. note issued by one Surat Negi, respondent No.4, therein. If that be so, it's a serious matter as the order of transfer impugned herein is a direct consequence and outcome of the order passed in CWP No. 5397/2022.
In such circumstances, issue notice to respondents No. 1 to 3. Dasti notice for the service of respondent No.4 returnable for 1.9.2022. Status quo be maintained till the next date of hearing. List on 1.9.2022, on which date records of the transfer be produced by respondents No. 1 to 3.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 30/08/2022 20:05:38 :::CIS