MAHAVIR JAIPURIA MEDICAL Vs. STATE OF RAJ

JUDGEMENT

(1.) Instant special appeal is directed against order of the ld.Single Judge dt.18.02.2016. The present appellant has challenged the demand notice dt.21.04.2014 followed with the attachment order dt.09.05.2014 issued by the Jaipur Municipal Corporation and the demand was addressed to M/s.Rajasthan Hospitals Limited and that came to be challenged by the present appellant -petitionerMahavir Jaipuria Medical Foundation and his grievance was that the demand might have been raised by the Jaipur Municipal Corporation to M/s.Rajasthan Hospitals Limited but as there is a civil dispute pending, this may adversely affect their rights as well.

(2.) The ld.Single Judge after hearing the matter dismissed the writ petition under order impugned and as informed to this court that after dismissal of the writ petition, demand raised by the Jaipur Municipal Corporation, impugned in the proceedings, dt.21.04.2014 has been satisfied by M/s.Rajasthan Hospitals Limited.

(3.) Since limited question available for consideration before the ld.Single Judge is in respect of questioning the demand notice dt.21.04.2014 followed with attachment order dt.09.05.2014 and since that has been satisfied, nothing further survives to be considered in the instant proceedings.