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Mohinder Tegta vs State Of H.P. & Others
2021 Latest Caselaw 1397 HP

Citation : 2021 Latest Caselaw 1397 HP
Judgement Date : 26 February, 2021

Himachal Pradesh High Court
Mohinder Tegta vs State Of H.P. & Others on 26 February, 2021
Bench: L. Narayana Swamy, Ravi Malimath
    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 1116 of 2021
                                Date of decision: 26.02.2021
    ________________________________________________________




                                                                           .
    Mohinder Tegta                                  .....Petitioner





                               Versus





    State of H.P. & others                      ...Respondents
    __________________________________________________________
    Coram:
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Mr. Justice Ravi Malimath, Judge.





    Whether approved for reporting?1
    __________________________________________________
    For the petitioner :                Ms. Anjali Soni Verma, Advocate.

    For the respondent:                 Mr. Ashok Sharma, Advocate General
                        r               with Mr. Adarsh Sharma and Ms. Ritta

                                        Goswami, Additional Advocates General,
                                        for respondents No. 1 & 2.

    L. Narayana Swamy, Chief Justice                   (Oral)

This writ petition is disposed of by permitting the

petitioner to file a representation by giving reasons and grounds for

recalling the transfer order before the respondents-

State/competent Authority within one week from today and the

respondents-State/competent Authority are directed to examine

the same and pass appropriate orders within a week, thereafter.

Till then, the impugned transfer order shall remain stayed, if the

petitioner and respondent No. 3 have not already joined at the

transferred station.

Whether the reporters of Local Papers may be allowed to see the judgment?

2. Pending application(s), if any, stands disposed

of.

Copy dasti.

.

(L. Narayana Swamy) Chief Justice.





    February 26, 2021                            (Ravi Malimath)
     (hemlata)                                      Judge.




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