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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Sh. Narender Kumar vs . Municial Corporation, Solan on 26 September, 2023

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

Sh. Narender Kumar vs. Municial Corporation, Solan .

CMPMO No. 526 of 2023 26.09.2023 Present: Mr. N.K. Bhalla, Advocate, for the petitioner.

Mr. Somesh Sharma, Advocate vice Mr. Karun Negi, Advocate for the respondent.

CMPMO No. 526 of 2023 of Notice. Mr. Somesh Sharma, learned Counsel appearing vice Mr. Karun Negi, Advocate, accepts notice on behalf rt of the respondent.

List on 12.10.2023.

CMP No. 13243 of 2023 Notice in above terms. Till further orders, the respondent shall maintain status quo qua the premises of the petitioner. In other words, the order that has been passed by the respondent shall not be executed in the meanwhile.

Downloaded copy of this order shall be valid for compliance.

(Ajay Mohan Goel) Judge September 26, 2023 (narender) ::: Downloaded on - 26/09/2023 20:36:57 :::CIS