Municipal Council Dalhousie vs Asha Rani & Others
2021 Latest Caselaw 3209 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CMP(M) No. 278/2011 and LPA No. 71/2011 Decided on: 23.07.2021

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Municipal Council Dalhousie ......Applicant/Appellant

Versus Asha Rani & Others .....respondents ...................................................................................................

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 :              None.

    For the respondents :             Ms. Ranjana Parmar, Sr. Advocate with Mr. Karan
                         r            Parmar, Advocate, for respondent No.1.

Mr. Ashok Sharma, Advocate General with Ms. Ritta

Goswami, Additional Advocate General, for respondents No.5 & 7/State.

(Through video conferencing)

Ravi Malimath, Acting Chief Justice (Oral)

The applicant/appellant since did not appear before this Court,

notices were directed to be issued to it by the order dated 15.03.2021. The

applicant/appellant has been served but unrepresented. Hence, we find no reason to

continue with this matter. The appeal is dismissed accordingly. Miscellaneous

application is also dismissed.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge July 23, 2021 (rohit/tm)

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

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