COMMISSIONER Vs. ALPINE OUTDOOR MEDIA

JUDGEMENT

(1.) Heard Mr. Moomin Khan, learned counsel for the appellant and Mr. Shahbaz Sikander, Advocate, for respondent no. 1.

(2.) The Letters Patent Appeal has been preferred against the interlocutory order dated 20.04.2021 passed by the Writ Court in WP(C) No. 792/2021.

(3.) The Writ Court by the impugned order has entertained the writ petition and had stayed the operation of the notice dated 15th April, 2021 and at the same time has given positive direction to give effect to the decision taken in the meeting held on 23rd June, 2020, for extension of contract in favour of the petitioner.