Ram Rattan vs . M.C. Shimla & Anr.
2022 Latest Caselaw 5982 HP

Ram Rattan vs. M.C. Shimla & Anr.

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CWPOA No.5025 of 2020

22.07.2022 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner.

Ms. Reeta Thakur, Advocate, for respondent No.1/

M.C. Shimla.

Mr. Dinesh Thakur, Additional Advocate General with M/s Amit Dhumal, Deputy Advocate General and Manoj Bagga, Assistant Advocate General, for

respondent No.2-State.

Despite last opportunity having been granted, reply

to the petition has not been filed by respondent No.2.

Learned Additional Advocate General submits that

he has instructions to adopt the reply of the Municipal

Corporation, Shimla. His statement is taken on record.

Mr. Bhuvnesh Sharma, learned counsel for the

petitioner submits that the case is now squarely covered by the

judgment passed by the Hon'ble Division Bench in CWPOA

No.4952 of 2020, titled as Amolak Ram and others Vs. Municipal

Corporation and another.

Learned counsel for the respondents submits that

they may be given some time to ascertain this fact.

As prayed for, list on 28.07.2022.

(Ajay Mohan Goel) Judge July 22, 2022 (vinod)