Himachal Pradesh High Court
Manoj Chauhan vs State Of Himachal Pradesh & Ors on 25 November, 2019
Bench: Dharam Chand Chaudhary, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
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CMPMO No. 788 of 2019
Date of decision: November 25, 2019.
Manoj Chauhan. ......Petitioner.
Versus
State of Himachal Pradesh & ors. .....Respondents.
Coram r to
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting? 1
For the petitioner : Mr. Ajay Chauhan, Advocate.
For the respondents : Mr. Vikas Rathore, Mr. Hemanshu
Mishra, Addl. AGs with Mr. Manoj
Bagga, Asstt. AG for respondents No.
1 to 3.
Dharam Chand Chaudhary, Judge (Oral)
Notice. Mr. Vikas Rathore, learned Additional Advocate General appears and accepts service of notice on behalf of respondent Nos. 1 to 3.
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. 2637 of 2019, which was filed and pending in the erstwhile Himachal Pradesh 1 Whether the reporters of the local papers may be allowed to see the Judgment? yes.
::: Downloaded on - 26/11/2019 20:24:18 :::HCHP 2Administrative Tribunal, the day when the same abolished, to the files of this Court.
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3. Heard. Mr. Ajay Chauhan, Advocate, learned counsel for the petitioner and Mr. Vikas Rathore, learned Additional Advocate General for respondent Nos. 1 to 3.
4. Considering the limited grievance of the petitioner, the writ petition is disposed of with a direction to respondent No. 4 to transfer the record of O.A. No. 2637 of 2019 to this Court within a week on the receipt of copy of this judgment.
(Dharam Chand Chaudhary), Judge.
(Anoop Chitkara),
November 25, 2019, Judge.
( vs)
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