Himachal Pradesh High Court
M/S Creation vs . State Of H.P. & Another on 11 October, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua
M/s Creation vs. State of H.P. & another CWP No.7542 of 2023 .
11.10.2023 Present: Mr. Navneet Kumar Bhalla, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General, Mr. Sidharth Jalta, Mr.Arsh Rattan, Deputy Advocates General, for respondent no.1. Mr. Varun Rana, Advocate, for respondent no.2.
of CWP No.7542 of 2023 & CMP No.14334 of 2023 Notice before admission.
rt Mr. Pranay Pratap Singh, learned Additional Advocate General and Mr. Varun Rana, learned counsel, accept service of notice on behalf of respondent no.1 and respondent no.2, respectively.
Heard learned counsel for the petitioner as well as learned counsel for the respondents.
Admittedly, the 2008 Bye Laws of Municipal Corporation Solan have not been published in the Gazette, as is stated by the learned counsel for the said Corporation. Therefore, they have not come into effect. Consequently, there shall be interim directions as prayed for, until further orders.
List on 9th April, 2024.
Reply be filed by the said date.
( M.S. Ramachandra Rao ) Chief Justice ( Jyotsna Rewal Dua ) Judge October 11, 2023 (vt) ::: Downloaded on - 11/10/2023 20:37:34 :::CIS