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Himachal Pradesh High Court

Sonima Rana vs State Of H.P. & Ors on 11 November, 2019

Bench: L.Narayana Swamy, Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.665 of 2019 Decided on:11.11.2019 .

    Sonima Rana                       ...Petitioner.





                                  Versus





    State of H.P. & Ors                                               ....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: r Mr. Anup Rattan, Advocate.

For respondents: M/s J.K. Verma, Ritta Goswami and Adarsh Sharma, Additional Advocate Generals.

Jyotsna Rewal Dua (Oral) Notice. Mr. J.K. Verma, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.

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.3950 of 2015 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.

3. Heard learned counsel for the parties.

Whether reporters of the local papers may be allowed to see the judgment?

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.3950 of 2015 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.

(L. Narayana Swami), Chief Justice (Jyotsna Rewal Dua), Judge 11th November, 2019 (rohit) ::: Downloaded on - 11/11/2019 20:24:49 :::HCHP