Himachal Pradesh High Court
Pankaj Kumar vs . Hrtc & Others on 17 February, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Pankaj Kumar Vs. HRTC & Others .
CWP No. 709 of 2023 17.02.2023 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. B.C.Verma, Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. J.S. Guleria, Deputy Advocate General, for respondents No. 1 & 2 State.
r to CWP No. 709 of 2023 Issue notice to the respondent. Mr. B.C.Verma, learned Additional Advocate General, waives service of notice on behalf of respondents No. 1 and 2 and seeks time to file reply/ instructions. Be filed on or before the next date.
Notice to respondents No. 3 and 4 returnable for 02.03.
2023 CMP No. 1442 of 2023Notice in aforesaid terms.
In the meanwhile, the impugned order of transfer Annexure P4, shall remain stayed.
(Satyen Vaidya) Vacation Judge February 17, 2023.
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