Decided On: 20.09.2024 vs Rohan Chand Thakur And Another
2024 Latest Caselaw 14274 HP

Himachal Pradesh High Court

Decided On: 20.09.2024 vs Rohan Chand Thakur And Another on 20 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                     2024:HHC:8876




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     COPC No. 400 of 2024




                                                                         .
                                                     Decided on: 20.09.2024





      Lajya Ram                                                              ....Petitioner

                       Versus





      Rohan Chand Thakur and another                                      ...Respondents
      Coram
      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





      Whether approved for reporting?1
      For the petitioner    :    Mr. Ashok Kumar, Advocate.

      For the respondent            :       Mr. Dheeraj K. Vashisht, Advocate.


      Ajay Mohan Goel, Judge                (Oral)

Learned Counsel for the petitioner submits that

the amount has been deposited by the petitioner with the

respondent-Corporation. Now let appropriate order be passed

on the representation of the petitioner within a period of three

weeks from today. Accordingly, these proceedings are closed,

however, as prayed for, with liberty that in case needful is not

done within three weeks, then the petitioner may file

appropriate application for revival of these proceedings.

Notice discharged.

                                                              (Ajay Mohan Goel)
      Sept. 18, 2024                                                 Judge
          (narender)




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