COMMISSIONER, MUNICIPAL CORPORATION Vs. VARINDER KUMAR BAKSHI
LAWS(P&H)-2021-7-51
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 05,2021

COMMISSIONER, MUNICIPAL CORPORATION Appellant
VERSUS
Varinder Kumar Bakshi Respondents

JUDGEMENT

Lisa Gill,J. - (1.) This matter is being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19. CM-4406-2021
(2.) Learned counsel for the petitioner submits that due to an inadvertent mistake, list of events of another case had been appended with this writ petition, though facts of the writ petition have been correctly mentioned. It is, thus, prayed that correct list of events pertaining to the present writ petition be taken on record.
(3.) In view of the averments in the application and the arguments addressed, list of events as attached with this application duly supported by an affidavit of Arun Kumar, Executive Officer, Municipal Corporation, Yamuna Nagar, are taken on record, subject to just exceptions.;


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