Himachal Pradesh High Court
Praveen Kumar vs Hrtc & Another on 19 November, 2019
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CMPMO No.716 of 2019
Decided on: 19.11.2019
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Praveen Kumar ...Petitioner
Versus
HRTC & another ..Respondents
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
Whether approved for reporting?
For the petitioner: Mr.Narender Sharma, Advocate.
For the respondents: Ms.Shubh Mahajan, Advocate.
L. Narayana Swamy, Chief Justice (Oral)
The limited prayer with which the petitioner has come up is to direct the respondents to transfer the case file pending before the Administrative Tribunal to the file of this Court.
2. Heard Mr.Narender Sharma, learned counsel for the petitioner. Ms.Shubh Mahajan, Advocate, takes notice for the respondents.
3. Considering the limited grievance of the petitioner, the petition is disposed of directing the respondents to transfer O.A. No. 359/2017 to this Court within a week on receipt of a copy of this order.
( L. Narayana Swamy), Chief Justice ( Jyotsna Rewal Dua), Judge November 19, 2019 ( vt ) ::: Downloaded on - 19/11/2019 20:26:03 :::HCHP