Punjab-Haryana High Court
Sanjeev Kumar Sharma And Others vs Chandigarh Administration And Others on 22 May, 2013
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Letters Patent Appeal No.1006 of 2013(O&M)
Date of Decision : May 22, 2013
Sanjeev Kumar Sharma and others .....Appellants
versus
Chandigarh Administration and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE R.P.NAGRATH.
Present : Mr.Aman Bahri, Advocate, for the appellants.
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Surya Kant, J. (Oral)
This letters patent appeal is directed against an interlocutory order dated 22.4.2013 whereby the interim stay order dated 31.5.2011 passed in the writ petition has been vacated/modified by the learned Single Judge.
Without going into the question of maintainability of the appeal, we are satisfied that the order under appeal does not cause any severe prejudice to the appellants, hence no interference with the impugned order is called for. As regard to the observations made by the learned Single Judge regarding decision of the Municipal Corporation, as reflected in para No.3 of its reply on merits, we direct the Municipal Corporation, Chandigarh to consider and take an appropriate decision within a period of one month from the date of receiving a certified copy of this order.
The appeal stands disposed of accordingly.
(SURYA KANT)
JUDGE
May 22, 2013 (R.P.NAGRATH)
Mohinder JUDGE