Himachal Pradesh High Court
Kadar Mohd. vs . State Of H.P. & Ors. on 30 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Kadar Mohd. vs. State of H.P. & ors.
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CWP No. 5949/202230.8.2022 Present: Mr. Kush Sharma, 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. 5949/2022 & CMP No. 11902/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O./U.O. note No. 426497, dated 10.8.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Reply/instructions before the next date of hearing. List on 13.9.2022. In the meanwhile, the impugned transfer order dated, 26.8.2022 (Annexure P-4) qua the petitioner is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 30.8.2022 (pankaj) ::: Downloaded on - 30/08/2022 20:06:07 :::CIS