Himachal Pradesh High Court
Shefali Rana vs State Of H.P. & Others on 1 October, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMPMO No.502 of 2019 Decided on:01.10.2019 .
Shefali Rana ...Petitioner.
Versus
State of H.P. & others ....Respondents.
................................................................................................ Coram The Hon'ble Mr Justice Dharam Chand Chaudhary(ACJ) The Hon'ble Ms Justice Jyotsna Rewal Dua,(J). Whether approved for reporting?1 No. For the petitioner: Ms. Shweta Joolka, Advocate.
For respondents: M/s. Ashok Sharma, Advocate General, Adarsh Sharma & Ashwani Sharma, Additional Advocate Generals, for respondents No.1 and 2. Mr. Sanjeev Kumar, Advocate, for respondent No.3.
Dharam Chand Chaudhary, Acting Chief Justice (Oral) Notice. Mr. J.K, Verma, learned Additional Advocate General and Mr. Sanjeev Kumar, learned counsel, appears and accept service of notice on behalf of respondents No.1,2 and 3, respectively.
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.682 of 2019, 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 04/10/2019 20:29:38 :::HCHPwhich 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.
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3. Heard learned counsel for the parties.
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.682 of 2019 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.
(Dharam Chand Chaudhary), Acting Chief Justice (Jyotsna Rewal Dua), Judge 1st October, 2019 (rohit) ::: Downloaded on - 04/10/2019 20:29:38 :::HCHP