Ashok Kumar & Others vs . Municipal Corporation,
2024 Latest Caselaw 14924 HP

Himachal Pradesh High Court

Ashok Kumar & Others vs . Municipal Corporation, on 4 October, 2024

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Ashok Kumar & others Vs. Municipal Corporation, Dharamshala and others.

CWPOA No. 6881 of 2020

4.10.2024 Present: Ms.Babita Chauhan, Advocate, vice Mr.A.K. Gupta, Advocate, for the petitioners.

Mr.Mukul Sood, Advocate, for respondent No. 1- Municipal Corporation, Dharamshala.

Mr.Hemant K. Verma, Deputy Advocate General, for respondents No. 2 to 4-State.

Learned counsel for respondent No. 1 submits that

as per instructions imparted to him, matter is not squarely

covered by the judgment passed in CWPOA No. 6268 of 2020,

whereas claim of learned counsel for the petitioner is that

present case is covered by the said judgment.

In view of above, matter required to be heard on

merits.

As prayed, list for consideration after three weeks.

(Vivek Singh Thakur), Judge.

(Ranjan Sharma), Judge.

4th October, 2024.

(Keshav)

SUBHASH DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU= HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3418061207364d8c002725dfc58ff116f678c3d39289db29b992c ce875905119, PostalCode=171001, S=Himachal Pradesh,

CHAND SERIALNUMBER= 5ce240fac0e1267843f29509683d09a9912af10edc4e6cd2ed5d 4a8c30134c1b, CN=SUBHASH CHAND DHIMAN Reason: I am the author of this document

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