Himachal Pradesh High Court
Shiwala Sood vs . State Of H.P. & Ors. on 22 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Shiwala Sood vs. State of H.P. & ors.
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CWP No. 5677/202222.8.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. and Mr. Rajat Chauhan, Law Officer for the respondents No. 1 to 3.
CWP No. 5677/2022 & CMP No. 11398/2022 Learned counsel for the petitioner states that the order of transfer, impugned herein, is not a order simpliciter, but has been passed on the basis of D.O. note No. 4606, dated 27.7.2022. In such circumstances, notice.
Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 returnable for the next date of hearing, on taking steps within two days. Reply by the appearing respondents within three weeks.
List on 12.9.2022. In the meanwhile, the impugned transfer order dated, 4.8.2022 (Annexure P-1) is ordered to be stayed.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 22.8.2022 (pankaj) ::: Downloaded on - 23/08/2022 20:03:21 :::CIS