______________________________________________________ vs Municipal Corporation Shimla & Ors
2024 Latest Caselaw 14933 HP

Himachal Pradesh High Court

______________________________________________________ vs Municipal Corporation Shimla & Ors on 4 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

                                                    1
                                                Neutral Citation No. ( 2024:HHC:9658 )

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                            CMP(M) No. 1129 of 2024 and
                                            Review Petition No.107 of 2024
                                            Decided on: 4th October, 2024
______________________________________________________
Dharam Parkash Bhardwaj                   ..... Petitioner.


                                    Versus

    Municipal Corporation Shimla & Ors.
                                           ......Respondents
_______________________________________________________
Coram
The Hon'ble Mr. Justice Rajiv Shakdher, Chief Justice
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge
1
 Whether approved for reporting?
_____________________________________________________
For the petitioner:        Mr. Sunil Chauhan, Advocate.
For the respondents:                    Mr. Mukul Sood,                       Advocate,   for
                                        respondent No.1.

                                        Mr. Anup Rattan, Advocate General with
                                        Mr. Rakesh Dhaulta, Additional Advocate
                                        general and Mr. Arsh Rattan, Deputy
                                        Advocate General for respondents No.2
                                        and 3.


1
      Whether reporters of Local Papers may be allowed to see the judgment?
                                     2




                                        Neutral Citation No. ( 2024:HHC:9658 )
Rajiv Shakdher, Chief Justice (Oral)

1. For the reasons given in the application, the delay of (16)

sixteen days is condoned. The application is disposed of.

2. The Review petition be registered.

Review Petition No.107 of 2024

3. We find no error apparent in the judgment and order

dated 28.03.2024 rendered in LPA no. 113 of 2017. The Review

Petition is, accordingly, dismissed.

4. Pending miscellaneous application(s) also stand disposed

of.

                                              (Rajiv Shakdher)
                                                Chief Justice


                                           (Jyotsna Rewal Dua)
October 04, 2024                                  Judge
     R.Atal