Chattisgarh High Court
State Bank Of India vs Municipal Corporation 38 Wpc/483/2018 ... on 9 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.1014 of 2018
State Bank of India, Through the Branch Manager, Branch : Shankar
Nagar, Shankar Nagar, Raipur, Distt. Raipur (C.G.)
---- Petitioner
Versus
1. Municipal Corporation, Raipur, Through the Commissioner, Municipal
Corporation, Raipur, Distt. Raipur (C.G.)
2. The Zone Commissioner, Zone - III, Municipal Corporation, Raipur,
Distt. Raipur (C.G.)
3. Kewal Kumar Jadhawani, S/o Shri Hariram Jadhawani, HIG - 8,
Sector-1, Shankar Nagar, Raipur, Distt. Raipur (C.G.)
---- Respondents
For Petitioner: Mr. Abhishek Sinha, Advocate. For Respondents No.1 and 2: -
Mr. Pankaj Agrawal, Advocate, on advance copy. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 09/04/2018
1. On request, the matter is taken-up on Board.
2. Heard on admission.
3. Learned counsel appearing for respondents No.1 and 2 - Municipal Corporation, Raipur, would submit that the Municipal Corporation has decided to withdraw the notice Annexure P-1 dated 6-4-2018 and accordingly, no action is proposed against the petitioner pursuant to the notice dated 6-4-2018.
4. Accordingly, notice Annexure P-1 is permitted to be withdrawn.
5. The writ petition is accordingly disposed of, as no action is proposed to be taken against the petitioner pursuant to the notice Annexure P-1.
No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma