Date Of Decision: August 02 vs Municipal Corporation Shimla & ...
2021 Latest Caselaw 3345 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

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CWP No. 1979 of 2019

Date of decision: August 02, 2021. Bhagwaan Swaroop Gupta .....Petitioner.

Versus Municipal Corporation Shimla & ors. .....Respondents.

Coram

The Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?

For the petitioner : Mr. Vikram Thakur, Advocate.

For the respondents : Mr. Naresh K. Gupta, Advocate, for respondents No. 1 and 3.

Mr. Vikrant Thakur, Advocate, for respondent No. 2.

(Through video conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

Petitioner's counsel submits that he may be

permitted to withdraw this petition with liberty to file a

review under Section 402-A of the Himachal Pradesh

Municipal Corporation Act. His request is accepted.

_____________________________________________________________ Whether the reporters of the local papers may be allowed to see the Judgment?

2. In view of the submission made, the petition is

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dismissed as withdrawn with liberty to file a review petition

within a period of four weeks from today, whereafter the

concerned authority to consider the same on merits without

referring the delay. Pending miscellaneous application is

also disposed off.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge

02nd August, 2021 (vs/rohit)