Himachal Pradesh High Court
Neena vs . Municipal Corporation Shimla And ... on 6 September, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Neena vs. Municipal Corporation Shimla and others CWP No.2248 of 2020 .
06.09.2022 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.
Mr. Naresh K. Gupta, Advocate, for respondent Nos.1 and 2.
Mr. Dheeraj K. Verma, Advocate, for respondent No.3.
The learned counsel for respondent No.3, on instructions, states that respondent No.3 is agreeable to take possession of shop No.5, if the same is not already allotted to somebody else.
The learned counsel for respondents No.1 and 2 to take instructions.
List on 17th October, 2022.
( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge September 06, 2022 (vt) ::: Downloaded on - 07/09/2022 20:09:19 :::CIS