Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 4 in The Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008

4. Intimation of transfer of cases to the parties.

- As soon as after the transfer of applications or proceedings under section (3), the High Court or the civil court concerned, as the case may be, shall intimate the parties and their counsel accordingly.