Himachal Pradesh High Court
Bimla Devi And Others vs The State Of Himachal Pradesh And Others on 20 December, 2019
Author: Anoop Chitkara
Bench: Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
.
CMPMO No.1011/2019
Date of decision : 20.12. 2019
Bimla Devi and others
... Petitioners.
Versus
The State of Himachal Pradesh and Others
...Respondents
Coram:
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No.
For the Petitioners : Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma,
Advocates.
For the Respondents : Mr. Ashwani K. Sharma, and Mr. Nand Lal Thakur,
Additional Advocate Generals, for the State.
Anoop Chitkara, Judge (oral)
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents/ State.
2. The limited prayer, with which the petitioners have approached this Court, is a direction sought to be passed against the respondents to transfer the record of O.A. No.6828 of 2018, which was filed and pending in the erstwhile 1 Whether reporters of Local Papers may be allowed to see the judgment?
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Himachal Pradesh Administrative Tribunal on the day when .
the same abolished to the files of this Court.
3. Heard learned counsel for the petitioner and learned Additional Advocate General for the respondents.
4. Considering the limited grievance of the petitioner, this petition is disposed of with a direction to the respondents to transfer the record of O.A. No.6828 of 2018 to this Court within a week on receipt of a copy of this judgment. The Registry shall register the same as CWPOA and list in the Court immediately thereafter.
(Anoop Chitkara), Judge.
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