TRISHA SHARMA Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) On 24.4.2018, this Court passed the following order:-

(2.) Mr. Naresh K. Gupta, learned counsel for respondent No.3 has apprised the Court that the Municipal Corporation has already taken up the matter with various manufacturers of the 'paint' throughout India. Once the proposal is received, the matter shall be sent to the respondent-State for further action in this regard.

(3.) Mr. Ashok Sharma, learned Advocate General states that with the receipt of the proposal, the State Government shall take appropriate decision on the same. We take the statement of learned Advocate General on record. In view of above, we close the present proceedings reserving liberty to the parties to agitate the surviving issue expeditiously, if required and desired. Pending miscellaneous applications, if any, also stand disposed of.