Nalin Patial vs Municipal Corporation
2021 Latest Caselaw 3439 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.1854 of 2019 Decided on:03.08.2021

.

Nalin Patial ..........Petitioner

Versus Municipal Corporation, Shimla ........Respondent ____________________________________________________

Coram:

Hon'ble Mr. Justice Ravi Malimath, Acting Chief Justice. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting? For the petitioner : Mr. M.L. Sharma, Advocate.

For the respondent : Mr. Naresh K. Gupta, Advocate.

(Through Video Conferencing) _________________________________________________ Ravi Malimath, Acting Chief Justice (Oral).

Petitioner's counsel seeks leave to withdraw this

petition, with a liberty to file a review petition under Section 402-A

of the Municipal Corporation Act, 1994. His request is accepted.

Hence, the writ petition is dismissed as withdrawn.

2. If a review is filed within a period of four weeks from

today, the concerned authority shall consider the same on merits

without reference to delay.

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

3. Consequently, the Interim order dated 16.08.2019,

stands dissolved.

.

4. Pending miscellaneous application is disposed off.

                                            ( Ravi Malimath )




                                           Acting Chief Justice



                                          ( Jyotsna Rewal Dua )
         August 03, 2021                         Judge
          (Yashwant)