Himachal Pradesh High Court
State Of H.P. & Another vs Rajeev Sharma And Others on 24 May, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 1052 of 2017 .
Date of Decision: 24.5.2017 State of H.P. & another ...Petitioners Versus Rajeev Sharma and others ...Respondents __________________________________________ Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?
________________________________________________ For the petitioners : Mr. Shrawan Dogra, Advocate General with Mr. Romesh Verma and Mr. Anup Rattan, Additional Advocate Generals and Mr. Kush Sharma, Deputy Advocate General.
For the respondents : None for respondents No. 1 to 5. Mr. J.L. Bhardwaj, Advocate, for respondent No. 6/proforma respondent. Justice Sanjay Karol, Acting Chief Justice (oral) With the consent of the parties, following order is passed:-
We are informed that the learned Himachal Pradesh Administrative Tribunal is seized of the matter and original application is now listed for hearing on 1.6.2017, as such, learned counsel for the petitioner shall request the learned Tribunal to finally hear the petition on the said date, so that ::: Downloaded on - 26/05/2017 00:00:19 :::HCHP 2 the matter itself could be decided expeditiously. Till then, the operation of interim order dated 22.9.2016, so passed by the learned Tribunal shall continue to remain in .
suspension.
2. In view of this, the present writ petition is disposed of, so also the pending application(s), if any. No costs.
(Sanjay Karol)
Acting Chief Justice
(Sandeep Sharma)
r Judge
May 24, 2017
Kalpana
2
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