Himachal Pradesh High Court
______________________________________________________________________ vs State Of H.P. And Another on 12 December, 2019
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CMPMO No.: 901 of 2019
Date of Decision: 12.12.2019
______________________________________________________________________
Sanjeev Kumar ....Petitioner.
Vs.
State of H.P. and another .....Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.
For the petitioner: M/s Bhuvnesh Sharma and Ramakant
Sharma, Advocates.
For the respondents: M/s Somesh Raj, Dinesh Thakur and
Sanjeev Sood, Additional Advocate
Generals
Ajay Mohan Goel, Judge (Oral):
Notice. Mr. Somesh Raj, learned Additional Advocate General, accepts notice on behalf of the respondents.
2. By way of this petition, a prayer has been made for transfer of petition, i.e., O.A. No. 802/2016, titled as Sanjeev Kumar Vs. State of H.P. and others, which was filed by the petitioner before the erstwhile Himachal Pradesh State Administrative to this Court.
3. Having heard learned counsel for the parties, this petition is disposed of with the direction that O.A. No. 802/2016, titled as 1Whether the reporters of the local papers may be allowed to see the Judgment? ::: Downloaded on - 13/12/2019 20:41:02 :::HCHP 2 Sanjeev Kumar Vs. State of H.P. and others, be transferred expeditiously .
to this Court for further adjudication.
(Ajay Mohan Goel)
Judge
December 12, 2019
(bhupender)
r to
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