Himachal Pradesh High Court
State Of H.P. And Another vs Manohar Lal on 9 January, 2017
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.3239 of 2016
Decided on: January 09, 2017.
.
State of H.P. and another ..........Petitioners.
Versus
Manohar Lal .......Respondent.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
of
For the Petitioners: Mr.Romesh Verma, Addl.A.G., and Mr.J.K. Verma,
Dy.A.G.
For the Respondent: Mr.Yogesh Kumar Chandel, Advocate.
Mansoor Ahmad Mir, C.J. (Oral)
rt Issue notice. Mr.Yogesh Kumar Chandel, Advocate, waives notice for the respondent.
2. Petitioners have filed the instant writ petition against the interim directions, dated 31st August, 2016, passed by the State Administrative Tribunal in Original Application No.2302 of 2016.
3. After going through the averments made in the writ petition, we deem it proper to dispose of the writ petition with a request to the Tribunal to hear the Original Application and pass final order as early as possible. Ordered accordingly. Pending CMPs, if any, also stand disposed of.
4. Parties through their counsel are directed to appear before the Tribunal on 11th January, 2017.
Copy Dasti.
(Mansoor Ahmad Mir) Chief Justice.
9th January, 2017. (Tarlok Singh Chauhan) (Tilak) Judge ::: Downloaded on - 15/04/2017 21:52:51 :::HCHP