Himachal Pradesh High Court
Hhc Ramesh Kumar vs The State Of Hp And Another on 12 December, 2019
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWPOA No.257 of 2019
Decided on 12.12.2019
HHC Ramesh Kumar ....Petitioner.
.
Versus
The State of HP and another ... Respondents.
................................................................................................
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
Whether approved for reporting?1
For the petitioner r : None.
For respondents : Mr. Vinod Thakur, Additional Advocate
General.
Tarlok Singh Chauhan, J.(Oral)
It appears that the petitioner was aggrieved by order of his transfer dated 7th September, 2018. Learned erstwhile Tribunal while issuing notice to the respondents did not grant any ad-interim stay in favour of the petitioner and now more than one year has elapsed, therefore, the petition has been rendered infructuous and is accordingly disposed of as such. Pending miscellaneous applications, if any, also stand disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12th December, 2019 (Guleria) 1 Whether reporters of the local papers may be allowed to see the judgment?
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