Himachal Pradesh High Court
Madho Dass Mahant vs . Aman Sapeia on 20 July, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Madho Dass Mahant vs. Aman Sapeia .
COPC No.457 of 2021 20.07.2022 Present: Mr. Anupam Anzrannii Mehta, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No.1/State.
Mr. N.K. Bhardwaj, Advocate, for respondents No. 1,3, & 4. Mr. Sumit Sood, Advocate, for respondent No.5. Mr. Maan Singh, Advocate, for respondent No.6.
Further four weeks' time as prayed for, is granted to learned counsel representing the petitioner to file rejoinder to the reply filed on behalf of respondent Nos. 2 to 6.
Mr. Sudhir Bhatnagar, learned Additional Advocate General states that no action, if any, is/was ever required to be taken on behalf of respondent No.1, rather action, if any, pursuant to directions contained in the judgment alleged to have been violated, is/was, to be taken by the Municipal Council i.e. respondent No.2 and as such, he does not intend to file any reply on behalf of respondent No.1. His statement is taken on record.
List on 23.08.2022.
(Sandeep Sharma) Judge 20th July, 2022 (reena) ::: Downloaded on - 22/07/2022 20:02:05 :::CIS