Himachal Pradesh High Court
State Of Himachal Pradesh vs Dr. Sanjeev Kumar And Ors on 18 September, 2019
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CMPMO No. 469 of 2019
Decided on :18.9.2019
.
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State of Himachal Pradesh .....Petitioner
Versus
Dr. Sanjeev Kumar and Ors. .....Respondents
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge
Whether approved for reporting? 1
For the petitioner : Mr. Sudhir Bhatnagar, Mr. Sumesh Raj
and Mr. Sanjeev Sood, Additional
Advocate Generals, with Mr. Kunal
Thakur, Deputy Advocate General.
For the respondents :
r Mr. Rajesh Kumar, Advocate.
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Sandeep Sharma, Judge (oral):
By way of present petition filed under Article 227 of the Constitution of India, petitioner has sought a direction to respondent No.15 i.e. Officer on Special Duty, HP State Administrative Tribunal, Shimla, to transfer the case file of OA No. 6190 of 2018, titled Dr. Sanjeev Kumar v. State of HP and Ors.
2. Without going into the maintainability of the petition in its present form, in the interests of justice, this Court deems it fit to direct the respondent to transfer the record of OA No. 6190 of 1 Whether the reporters of the local papers may be allowed to see the judgment?
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this judgment.
3. Present petition stands disposed of in the aforesaid terms, alongwith pending applications, if any.
Copy dasti.
18th September, 2019
manjit
r to (Sandeep Sharma),
Judge
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