Himachal Pradesh High Court
State Of H.P. & Another vs Vishal Kumar & Others on 18 May, 2017
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 947 of 2017 Date of Decision: 18.5.2017 .
State of H.P. & another ...Petitioners Versus Vishal Kumar & others ...Respondents ___________________________________________________________ Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice. Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? _________________________________________________________ For the petitioners : Mr. Shrawan Dogra, Advocate General with Mr. J.K. Verma, Deputy Advocate General.
For the respondents : Mr. Surender Sharma, Advocate, for respondents No. 1 to 5.
Mr. J.L. Bhardwaj, Advocate, for respondent No. 6/proforma respondent.
Justice Sanjay Karol, Acting Chief Justice (oral) Caveat No. 187 of 2017 Infructuous.
CWP No. 944 of 2017With the consent of the parties, following order is passed:-
We are informed that the learned Himachal Pradesh Administrative Tribunal is seized of the matter and original application is now listed for hearing on 1.6.2017, as such, learned counsel for the petitioner shall request the learned Tribunal to finally hear the petition on the said date, so that ::: Downloaded on - 20/05/2017 00:00:11 :::HCHP 2 the matter itself could be decided expeditiously. Till then, the operation of interim order dated 5.10.2016, so passed by the learned Tribunal shall continue to remain in suspension.
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2. In view of this, the present writ petition is disposed of, so also the pending application(s), if any. No costs.
(Sanjay Karol)
Acting Chief Justice
r to (Sandeep Sharma)
Judge
May 18, 2017
Kalpana
2
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