Himachal Pradesh High Court
Mathu Ram vs Municipal Commissioner on 21 April, 2016
Bench: Sanjay Karol, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
Ex. Petition No. 28 of 2016 in
CWP No.2415 of 2012
Date of Decision: 21.04.2016
.
Mathu Ram .....Petitioner.
Versus
Municipal Commissioner, Shimla and Ors ....Respondents.
Coram:
of
The Hon'ble Mr. Justice Sanjay Karol, Judge.
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1
rt
For the Petitioner: Mr. Pranay Partap Singh, proxy
counsel.
For the Respondents: Ms. Aruna Sharma, proxy counsel.
_______
Sanjay Karol, J (oral)
Learned proxy counsel for the respondents submits that the judgment in question stands implemented and nothing survives in the present petition, which fact cannot be disputed.
As such, present petition is disposed of reserving liberty to the petitioner to revive the same if need so arises. Pending application(s), if any, also stand disposed of accordingly.
( Sanjay Karol), Judge.
April 21, 2016 ( Sandeep Sharma ),
Shankar/Manjit Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 20:09:07 :::HCHP