Piotr Muschalik vs . State Of H.P on 12 May, 2023

[Cites 100, Cited by 4]

Himachal Pradesh High Court

Piotr Muschalik vs . State Of H.P on 12 May, 2023

Bench: Tarlok Singh Chauhan, Virender Singh

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Piotr Muschalik Vs. State of H.P CWP No.934 of 2017 .

12.5.2023 Present: Mr. Aakash Thakur, Advocate vice Ms. Vandna Misra, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

CMP No.5362 of 2023 r to Before this application is considered, let the petitioner can make an endeavor to have the 4th respondent served through Dasti process. Let dasti notice be issued to 4th respondent returnable for 28.6.2023, on taking steps during the course of the day.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Avinash Kumar Vs. State of H.P and ors a/w connected matters CWP No.962 of 2023 a/w CWP No.5945 of .

2021 & CWP No.445 of 2022

12.5.2023 Present: Mr. Vishwa Bhushan and Mr. Anil Kumar, Advocates, for the petitioner(s).

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General, Mr. Sharmila Patial, Deputy Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

List on 16th May, 2023.

                          r                      (Tarlok Singh Chauhan)

                                                   Acting Chief Justice



                                                     (Virender Singh)


                                                           Judge
            12.5.2023
             (mamta)







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Charan Singh & anr. Vs. Anoop Dutta and ors.

LPA No.54 of 2019

12.5.2023 Present: Mr. Abhimanyu Rathore, Advocate, for the appellants.

Mr. G.C. Gupta, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for respondent No.1.

Ms. Anu Tuli Azta, Advocate, for respondents No.5, 6 & 8.

Mr. Naresh Verma, Advocate, for resondents No.7 and 9. On the request of learned counsel for the parties, list on 16.6.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dr. Pawan Kumar Banta Vs. M/s. Nirvana Woods and ors.

CWP No.7993 of 2022

12.5.2023 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.

Mr. Suneet Goel, Advocate, for respondent No.1.

Mr. N.K. Gupta, Advocate, for respondent No.2.

On the request of learned counsel for respondent No.1, list on 15.5.2023.

                          r                    (Tarlok Singh Chauhan)

                                                  Acting Chief Justice



                                                    (Virender Singh)


                                                          Judge
            12.5.2023
             (mamta)







                                                ::: Downloaded on - 15/05/2023 20:39:37 :::CIS

Gain Chand Vs. State of H.P. & connected matter CWP No.1802 of 2023 a/w .

CWP No.2071/2023

12.5.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner(s).

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State As prayed for by the learned counsel for the parties, list on 18.5.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s.Nuvision Commercial and Escort Services Vs. State of H.P. & ors CWP No.2539/2023 .

12.5.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

CWP No.2539/2023 and CMP No.5063/2023 Dasti notice issued to respondents No.4 and 5 have not been received back. Let fresh dasti notice for the service of said respondents be issued returnable for 29.5.2023.

12.5.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

CWP No.2540/2023 and CMP No.5064/2023 Dasti notice issued to respondents No.4 and 5 have not been received back. Let fresh dasti notice for the service of said respondents be issued returnable for 29.5.2023.

12.5.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

CWP No.2502/2023 and CMP No.4956/2023 Dasti notice issued to respondent No.5 has not been received back. Let fresh dasti notice for the service of said respondent be issued returnable for 29.5.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s.Sampark Services Vs. State of H.P. & ors CWP No.2506/2023 .

12.5.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

CWP No.2506/2023 and CMP No.4975/2023 Dasti notice issued to respondent No.4 has been received back duly served.

List on 29.5.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s.Sampark Services Vs. State of H.P. & ors CWP No.2510/2023 .

12.5.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

CWP No.2510/2023 and CMP No.4979/2023 Dasti notice issued to respondent No.4 has been received back duly served.

List on 29.5.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s.Sampark Services Vs. State of H.P. & ors CWP No.2508/2023 .

12.5.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.

Mr. Anup Rattan, A.G with Mr.Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

CWP No.2508/2023 and CMP No.4977/2023 Dasti notice issued to respondent No.4 has been received back duly served. List on 29.5.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. Indian Oil Corp. Letd. Vs. State of H.P and ors.

CMP No.5441 of 2023 in .

CWP No.2026 of 2023

12.5.2023 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Manish Sharma, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

Mr. Vikas Rathore, Advocte, for respondent No.6.

Heard for some time. Based upon material available on record, we are of the considered view that respondent No.6 is guilty of contempt of the orders of the Court. Therefore, issue notice to the President of respondent No.6, Shri Avinash Menon in form 1(i), Contempt of Courts Act.

In addition to that, since respondent No.6 has clearly floated the orders of the court, Registrar Co-

operative society is directed to supersede the society forthwith and appoint the administrator. In addition to that, the Director General of Police is directed to deploy additional police force of 50 personnels alongwith Addiitonal S.P namely Shri Sanjeev Bhatia to give effect to the orders passed by this Court.

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List on 16.5.2023. In the meanwhile, all the respondents are directed to ensure that the orders .

passed by this Court on 27.4.2023 read with today's orders are complied with in letter and spirit. Fresh status report be filed by Shri Sanjeev Bhatia on or before the next date of hearing.

r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 12.5.2023 (mamta/nisha) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS People for Responsible Governance Vs. State of H.P and anr a/w connected matters .

CWP No.2539 of 2023

12.5.2023 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

Mr. Sarthak Mehta, Advocate, for respondent No.2.

r to Mr. Vinod Thakur, Advocate, for respondent-Forest Corporation.

Mr. Nitin Thakur, Advocate, for the applicant in CMP No.3241 of 2023.

Mr. Murari Lal Thakur, Co-ordinator, Bio-diversity Board is present in person.

Ms. Sujata Sirkeck, Law Officer, Department of Environment, Science and Technology also present in person.

Dasti notices have not been received back and therefore, let fresh dasti notice be issued for the service of respondents No.4 and 5 returnable on 29th May, 2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 12.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Court on its own motion Vs. State of H.P and ors.

CWPIL No.203 of 2017 a/w CWPIL Nos.71, 77, 96, 100, 105 and 125 of 2018 9.5.2023 Present: Mr. Ankush Dass Sood, Sr. Advocate as Amicus Curiae with Mr.Gaurav Chaudhary, Advocate, in CWPIL No. 203 of 2017.

Mr. Aman Sood, Advocate, for respondent No.28 in CWPIL Nos.71, 77 and 105 of 2018.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-

State.

List on 11.5.2023, when CEO of HIMUDA shall personally appear before this Court along with the relevant record pertaining to the Nalagarh Jail. Some responsible officer, not below the rank of Joint/Special Secretary, shall also appear before this Court along with the relevant record pertaining to the creation of additional posts of various categories for the newly under construction jail at Nalagarh, i.e., Kishanpura. In addition thereto, SDM, Nalagarh shall also remain present along with the relevant records.

Let copy of this order be sent by fax/E-

mail/Whatsapp to all the concerned officials. In the meanwhile, the Secretary, District Legal Services Authority, Solan, is also directed to visit the Kishanpura Jail, District Solan and submit report regarding status of the construction and infrastructure available at the spot including the shortcomings that are coming in the way in shifting of the inmates to the said Jail.

Copy of this order be sent immediately to the Secretary District ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Legal Services Authority, Solan, through Member Secretary, .

H.P. State Legal Services Authority.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) r ::: Downloaded on - 15/05/2023 20:39:37 :::CIS .

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Court on its own motion Vs. State of H.P and ors.

CWPIL No.2 of 2022

1.4.2023 Present: Mr. B.C. Negi, Sr. Advocate as Amicus Curiae with Mr. Nitin Thakur, Advocate, for the petitioner.

Petitioner No.2 through Video Conferencing.

Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondent No.4.

Mr. Shivank Singh Panta, Advocate, for respondent-

No.5.

Mr. K.D. Shreedhar, Sr. Advocate, with Ms. Sneh Bhimta, Advocate, for applicant/respondent No.37.

CMP Nos. 616 of 2023

Mr. Shivank Singh Panta, Advocate states that the amount falling due towards the applicant as per direction No.iii has been calculated and the same shall be paid within three weeks from today. His Statement is taken on record.

CWPIL No.2 of 2022

Since the paragliding schedule is to be held from 5th April, 2023, respondent No.2 is directed to demolish the offending pillars forthwith. List on 12.5.2023.

Compliance be reported by 3.4.2023. List on 3.4.2023 at 2.00 p.m. In the meanwhile, response to the suggestions be filed. Respondents are directed to supply their response to petitioner No.2 at least one week prior to ::: Downloaded on - 15/05/2023 20:39:37 :::CIS the date fixed. Special Area Development Authority (SADA) & Town and Country Planning Department (TCP) .

are also directed to ensure that no illegal constructions are raised within its jurisdiction, more particularly at Bir Billing, as is otherwise highlighted in the daily edition of 'The Tribune' dated 21.3.2023.

r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS People for Responsible Governance Vs. State of H.P and anr.

CWP No.4379 of 2019

1.4.2023 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Ramakant Sharma, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

Mr. Sarthak Mehta, Advocate, for respondent No.2.

Mr. Vinod Thakur, Advocate, for respondent-Forest Corporation.

Mr. Nitin Thakur, Advocate, for the applicant in CMP No.3241 of 2023.

Mr. Murari Lal Thakur, Co-ordinator, Bio-diversity Board is present in person.

Ms. Sujata Sirkeck, Law Officer, Department of Environment, Science and Technology also present in person.

CMP Nos.3241 of 2023

Before this application is considered on merits, let the applicant therein first respond to the notices that have been issued by the Board within one week, if not already responded.

List on 12th April, 2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 1.4.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS .

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Anita Kumari Vs. State of H.P and ors.

CWP No.1010 of 2023

10.3.2023 Present: Mr. Mohit Thakur, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Notice. Mr. Rajat Chauhan, Law Officer, appears for r and reply/instructions.

is and waives service of notice on behalf of the respondents. He prays granted two weeks' time to file List on 24.3.2023.

CMP Nos.2067 of 2023

Allowed as prayed for. The applicant-petitioner is directed to file translated copies of vernacular documents and typed copies of annexures within four weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Lucky Raj Vs. State of H.P Cr.Appeal No.63 of 2023 .

10.3.2023 Present: Mr. Arun Sehgal, Advocate for the appellant.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.

Admit. Call for the records.

Taking r into Cr.MP Nos.657 of 2023 consideration the conviction sentence as imposed by the Court below, no ground for and suspension is made out at this stage. Hence the application is dismissed.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Jyoti Parkash Vs. NHAI and ors.

CWP No.728 of 2023

10.3.2023 Present: Mr. Devender Sharma, Advocate for the petitioner.

Mr. Janesh Gupta, Advocate, for respondent No.1.

Notice. Mr. Janesh Gupta, Advocate, appears and waives service of notice on behalf of respondent No.1. Notice to respondents No.2 and 3 be issued returnable for six weeks.

List on 12.5.2023.

CMP No.1478 of 2023

Allowed as prayed for. The applicant-petitioner is directed to file translated copies of vernacular documents and typed copies of annexures within four weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Vidya Devi Vs. State of H.P and ors.

CWP No.1011 of 2023

10.3.2023 Present: Mr. Mohit Thakur, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Notice. Mr. Rajat Chauhan, Law Officer, appears for r and reply/instructions.

is and waives service of notice on behalf of the respondents. He prays granted two weeks' time to file List on 24.3.2023.

CMP Nos.2069 of 2023

Allowed as prayed for. The applicant-petitioner is directed to file translated copies of vernacular documents and typed copies of annexures within four weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dole Ram Vs. UOI and ors.

CWP No.1016 of 2023

10.3.2023 Present: Mr. Maan Singh, Advocate for the petitioner.

Mr. Balram Sharma, ASGI, for respondents No.1 and 2. Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No.3 and 4-State.

r to Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India and Mr.Rajat Chauhan, Law Officer, appear and waive service of notice on behalf of respondents No.1, 2 and 3, 4 respectively. Reply be filed within four weeks.

List on 21.4.2023.

CMP Nos.2084 of 2023

Allowed as prayed for. The applicant-petitioner is directed to file translated copies of vernacular documents and typed copies of annexures within four weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Nokhu Vs. UOI and ors.

CWP No.992 of 2023

10.3.2023 Present: Mr. Maan Singh, Advocate for the petitioner.

List on 21.4.2023.

CMP Nos.2053 of 2023

Allowed as prayed for. The applicant-petitioner is directed to file translated copies of vernacular documents and typed copies of annexures within four weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Manoj Kumar Vs. State of H.P. and ors.

Cr.WP No.6 of 2023

10.3.2023 Present: Mr. Ashwani Kaundal, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents-State.

As prayed for, list on 21.4.2023.

r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Hari Ram Vs. Renuka Dam Project and ors.

CWP No.1012 of 2023

10.3.2023 Present: Mr. N.K. Tomar, Advocate for the petitioner.

Mr. Vikas Mishra. Advocate, for respondents No.1 and 2.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.3-State.

r to Learned counsel for the petitioner prays for and is granted four weeks time to array co-sharers as necessary parties to the petition.

List on 21.4.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Lucky Vs. State of H.P. and ors.

CWP No.1014 of 2023

10.3.2023 Present: Mr. Owais Khan, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Learned counsel for the petitioner prays for and is granted two weeks time to seek instructions.

List on 24.3.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Prahlad Kumar Vs. State of H.P and ors.

CWP No.1025 of 2023

10.3.2023 Present: Mr. Divya Raj Singh, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Notice. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the respondents.

Reply be filed within four weeks.

List on 21.4.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Netar Singh Vs. State of H.P and ors.

CWP No.1021 of 2023

10.3.2023 Present: Mr. Bhim Raj Sharma, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Notice confined to respondents No. 1 to 3 at this stage.. Mr. Rajat Chauhan, Law Officer, appears and waives service of notice on behalf of the said respondents. He prays for and is granted two weeks' time to file reply/instructions.

List on 24.3.2023.

CMP Nos.2090 of 2023

Allowed as prayed for. The applicant-petitioner is directed to file translated copies of vernacular documents and typed copies of annexures within four weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Shailesh Kumar Vs. State of H.P CWP No.1018 of 2023 .

10.3.2023 Present: Mr. K.B.Khajuria, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.

Notice. Mr. Y.W. Chauhan, learned Senior Additional Advocate General appears and waives service of notice on behalf of the respondent. Reply/instructions be filed/obtained well before the next date of hearing.

List on 17.3.2023, when U.O note No.11326 be produced by the respondent.

CMP No.2086 of 2023

Notice in the aforesaid terms. In the meanwhile, the implementation and execution of order dated 6.3.2023 (Annexure P-1) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Tej Singh Vs. HRTC and ors.

CWP No.1029 of 2023

10.3.2023 Present: Mr. S.P. Chatterji, Advocate for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

Notice. Mr. Vikas Rajput, Advocate appears and waives service of notice on behalf of the respondents.

Reply/instructions be filed/obtained well before the next date of hearing. r List on 24.3.2023.

CMP No.2107 of 2023

Notice in the aforesaid terms. In the meanwhile, the implementation and execution of order dated 1.2.2023 (Annexure P-1) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Phool Chand Vs. NHAI and anr.

CWP No.5196 of 2022

9.3.2023 Present: Mr. Amit Himalvi, Advocate for the petitioner.

Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the respondents.

List on 15.3.2023 alongwith CWPIL No.249 of 2017.

r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Mohinder Singh and oras. Vs. HRTC & anr a/w connected matter.

CWP No.1879 of 2022 a/w CWP No.2301 of 2022 9.3.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners in CWP No.1879 of 2022.

Mr. Narender Sharma, Advocate, for the petitioner in CWP No.2301 of 2022.

Mr. Vikas Rajput, Advocate, for respondent No.1 in both the petitions.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Learned counsel for respondent No.1-HRTC seeks time to obtain instructions.

List on 14.3.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Umesh Sati Vs. HRTC & ors. a/w connected matters.

CWP No.3911 of 2022 a/w CWP Nos.3908, .

3913, 3928, 3929, 3930, 3936, 3943, 3952, 3955, 4007 and 4515 of 2022 9.3.2023 Present: Mr. D.N. Sharma, Mr. Prashant Sharma, Mr. Karan Singh Parmar and Mr. Rohit Chauhan, Advocates, for the petitioner(s) in the respective petitions.

Mr. V.B. Verma, Advocate, for the respondents- HRTC in all the petitions except CWP No.4007 of 2022.

Mr. Pankaj Chaudhary, Advocate vice Mr. Vikas Rajput, Advocate, for respondents in CWP No.4007 of 2022.

CMP No.1877 of 2023 in CWP No.3911 of 2022 CMP No.1906 of 2023 in CWP No.3908 of 2022 CMP No.1878 of 2023 in CWP No.3913 of 2022 CMP No.1882 of 2023 in CWP No.3929 of 2022 CMP No.1883 of 2023 in CWP No.3930 of 2022 CMP No.1876 of 2023 in CWP No.3936 of 2022 CMP No.1885 of 2023 in CWP No.3943 of 2022 CMP No.1879 of 2023 in CWP No.3952 of 2022 CMP No.1880 of 2023 in CWP No.3955 of 2022 Notice. Mr. V.B. Verma, Advocate, appears and waives service of notice on behalf of respondents No.1 to 3. Notice be issued to respondent No.4 returnable for four weeks.

List on 13.4.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dhram Singh Vs. State of H.P. CWP No.5092 of 2022 .

9.3.2023 Present: Mr. Bhim Raj Sharma, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Learned counsel for the petitioner prays for and is granted ten days time to file rejoinder. Registry is directed not to reflect the name of Mr.Chitranjan Kumar Sharma, Advocate for respondent No.3, as respondent No.3 stands deleted from the array of respondents vide order dated 1.12.2022.

List on 23.3.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dr. Sanjeev Thakur Vs. State of H.P and anr.

CWP No.4278 of 2022

9.3.2023 Present: Mr. Rajiv Rai, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Supplementary affidavit on behalf of the petitioner stands filed. Counter affidavit be filed within two weeks.

List for consideration on 23.3.2023.

CMP Nos.8506 and 8507 of 2022 Allowed as prayed for. The applicant-petitioner is directed to file translated copies of vernacular documents and typed copies of annexures within four weeks. The applications stand disposed of.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Madan Lal Vs. The Headmaster Lawrence School Sanawar and anr.

LPA No.15 of 2016

9.3.2023 Present: Ms. Manjula Bhardwaj, Advocate for the appellant.

Mr. Raman Sethi, Advocate, for respondent No.1.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

r to As jointly prayed for, list on 13.3.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Nagin Chand Vs. State of H.P. and ors, .

LPA No.9 of 2016

9.3.2023 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate for the appellant.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

r to None for respondent No.6.

Heard in part. For continuity, list on 16.3.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Pr. Commissioner of Income Tax Vs. Ankita Deposits & Advances Pvt. Ltd.

ITA No.8 of 2015

9.3.2023 Present: Mr. Vinay Kuthiala, Senior Advocate, with Mr. Diwan Singh Negi, Advocate for the appellant.

Mr. Vishal Mohan, Senior Advocate, with Mr. Aditya Sood, Advocate, for the respondent.

Heard in part. For continuity, list on 23.3.2023.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Amar Singh Vs. State of H.P. and ors.

CWP No.5478 of 2022

9.3.2023 Present: Mr. Mohit Thakur, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. Y.W. Chauhan, Sr.Addl,A.G., Mr.J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents No.1 to 6-State.

Mr. Sanjeev Mankotia, Advocate, for respondent No.7.

Mr.Anil Kapoor, Advocate vice Mr. Vinod Thakur, Advocate, for respondent No.8.

List on 13.3.2023, when positive instructions be obtained by the State as to why the eviction order, which has been passed, has not been executed on the spot.

(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 9.3.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. H.P Marketing Procssing Corp. Ltd. Vs. Regional Provident Fund Commisioner and ors.

CWP No.4672 of 2021

20.6.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Amit Sharma, Advocate for the petitioner.

Mr. Raman Sethi, Advocate for respondents No.1 & 2 .

Mr. Sunil Mohan Goel, Advocate, for respondent No.3.

Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.4.

Admit.

Pleadings be completed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Raksha Pal Kaundal Vs. State of H.P. and Ors.

CWP No.4465 of 2021

20.6.2022 Present: Mr. J.L. Bhardwaj, Advocate for the petitioner.

. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr.Addl,A.G., Mr.Shiv Pal Manhans, Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupindter Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Mr. Rajesh Kumar Parmar, Advocate, for respondents No.6 to 10.

Mr. Rajesh Kumar Parmar, Advocate states that in three days, his client would be depositing a sum of Rs.5 lacs in the Registry of this Court. His statement is taken on record.

List on 27.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dev Sanskriti Charitable Trust Kullu Vs. State of H.P. and Ors.

CWP No.3956 of 2015

20.6.2022 Present: Mr. Anand Sharma, Sr. Advocate, with Mr. Karan Sharma, Advocate, for the petitioner.

Heard in part. After having heard the arguments for considerable time, we feel that there are certain aspects in the reply, which needs to be clarified, more particularly regarding the relationship of landlord and tenant between the cultivator and the owners, i.e., Devta.

Apart from that, even the applicability of Abolition of Big Landed Estate Act, 1953 and H.P Tenancy and Land Reforms Act, 1972 is required to be clarified as to whether these Acts would per se apply to the case of the Devtas and in addition to the aforesaid, there appears to be contradiction in para 4 of the reply filed by the respondents to the writ petition, where at the first place, it has been mentioned that the excess land owned by the Devta was vested with the State Government and thereafter, transferred to the tenants (Annexure A/3). Whereas in the subsequent para, it has been denied that the land of the Devta has been transferred to the name of the tenants solely on the basis of the aforesaid Acts.

Let a comprehensive affidavit in this regard be filed on or before the next date of hearing.

::: Downloaded on - 15/05/2023 20:39:37 :::CIS

List on 11.7.2022. It is made clear that queries have been raised by this Court without going into the question .

regarding the maintainability of the writ petition, as raised by the respondents.

(Tarlok Singh Chauhan) Judge 20.6.2022 (mamta/raman) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Rajni Joshi Vs. State of H.P. and ors.

CWP No.7505 of 2021

20.6.2022 Present: Mr. C.N. Singh, Advocate for the petitioner.

r to Delinked from CWP No.4133 of 2021.

Rejoinder be filed within two weeks.

List on 4.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Nimi Devi Vs. State of H.P. and ors.

CWPOA No.7514 of 2020

20.6.2022 Present: Mr. K.K. Verma, Advocate for the petitioner.

Admit. to Mr. Narender Sharma, Advocate, for respondent No.3.

Reply be filed within two weeks.

List before Hon'ble SB-IV (Justice Ajay Mohan Goel) on 7.7.2022 alongwith CMP.M No.1834 of 2019 titled State Vs. Mukesh Kumari and others.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Neema Malhotra Vs. State of H.P. and ors.

CWPOA No.7512 of 2020

20.6.2022 Present: Mr. K.K. Verma, Advocate for the petitioner.

Admit. to Mr. Narender Sharma, Advocate, for respondent No.3.

Reply be filed within two weeks.

List before Hon'ble SB-IV (Justice Ajay Mohan Goel) on 7.7.2022 alongwith CMP.M No.1834 of 2019 titled State Vs. Mukesh Kumari and others.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dayavati and ors. Vs. State of H.P. and ors.

CWPOA No.6057 of 2020

20.6.2022 Present: Mr. K.K. Verma, Advocate for the petitioner.

Admit. to Mr. Narender Sharma, Advocate, for respondent No.4.

Reply on behalf of respondent No.4 has been filed. Let the same on behalf of other respondents be filed within two weeks.

List before Hon'ble SB-IV (Justice Ajay Mohan Goel) on 7.7.2022 alongwith CMP.M No.1834 of 2019 titled State Vs. Mukesh Kumari and others.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Mohinder Verma and ors. Vs. State of H.P. and ors.

CWP No.1787 of 2020

20.6.2022 Present: Mr. R.K. Bawa, Sr. Advocate, with Mr. Ajay Kumar, Advocate for the petitioners.

Mr. Sudhir Thakur, Sr. Advocate, with Mr. Karun Negi, Advocate, for respondents No.2 and 3.

Mr. N.K. Bhalla, Advocate, for respondents No.4 to 7.

Mr. Vikrant Thakur, Advocate, for respondent No.8.

CMP No.4909 of 2021

Reply to the application is stated to have been filed on 18.6.2022. Let the same be placed on record . Copies thereof be supplied to the respective parties.

List for consideration on 27.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Narinder Dutt Sharma Vs. State of H.P. and ors.

CWP No.2813 of 2022

20.6.2022 Present: Mr. P.D. Nanda, Advocate for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr.Addl,A.G., Mr.Shiv Pal Manhans, Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupindter Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

List on 22.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Nameeta Rana Vs. HPU CWP No.2631 of 2022 .

20.6.2022 Present: Mr. Nitin Thakur, Advocate for the petitioner.

Mr. Surender Verma, Advocate, for the respondent.

Learned counsel for the respondent prays for and is granted two weeks' time to file rejoinder.

r to List on 4.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Shashi Kumar Vs. State of H.P. and ors.

CWP No.2489 of 2022

20.6.2022 Present: Mr. Naresh Kaul, Advocate for the petitioner.

Mr. Dinesh K. Thakur, Advocate, for respondent No.5.

Both the contesting parties pray for time to place on record additional documents. Permission granted.

List on 23.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Saroj Devi Vs. State of H.P. and ors.

CWP No.2469 of 2022

20.6.2022 Present: Mr. Ramakant Sharma, Advocate for the petitioner.

No.3.

Admit. to Mr. Chitranjan Kumar Sharma, CGC, for respondent Pleadings be completed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. Kundlas Loh Udyog Vs. HPSEB and ors.

CWP No.1018 of 2022

20.6.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Manik Sethi, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.1.

Admit.

Pleadings be completed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Kapoor Singh and anr. Vs. Dr. YS Parmar Univ. and ors.

CWP No.769 of 2022

20.6.2022 Present: Mr. P.P. Chauhan, Advocate for the petitioner.

Mr. Avinash Jaryal, Advocate, for respondent No.1 Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr.Addl,A.G., Mr.Shiv Pal Manhans, Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupindter Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

At the request of learned counsel appearing for respondent No.1, list on 11.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. Mahavir Roadlines Vs. Hindustan Petroleum Corp. Ltd. And ors.

CWP No.7542 of 2021

20.6.2022 Present: Mr. Prashant Sharma, Advocate for the petitioner.

Mr. Nitin Thakur, Advocate, for the respondents.

At the request of learned counsel for the petitioner, list on 14.7.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Chuni Lal and ors. Vs. State of H.P. and ors.

CWP No.2157 of 2022

20.6.2022 Present: Mr. Rajesh Kumar, Advocate for the petitioners.

Admit.

                         r         to

                                              (Tarlok Singh Chauhan)
                                                       Judge

(Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Shashi Kumar sharma, Vs. PNB and ors.

CWP No.1148 of 2020

20.6.2022 Present: Mr. R.L. Chaudhary, Advocate for the petitioner.

. Mr. Sunil Kumar, Advocate, for the respondents.

Supplementary affidavit, as appearing from page Nos.53 to 82 is ordered to be detached and placed in the case file of CWP No.589 of 2019.

List on 27.6.2022.

CWP No.589 of 2019 be also listed alongwith this case on the date given.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr.Addl,A.G., Mr.Shiv Pal Manhans, Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupindter Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocate .

Generals and Mr. Rajat Chauhan, Law Officer, for the respondents-

State.

r to ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Jai Bharti Education Trust Vs. State of H.P and others CWP No.2930 of 2018 .

2.5.2022 Present: Ms. Suman Thakur, Advocate for the petitioner.

Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupindter Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocate Generals, for the respondents-State.

Mr. Vir Bahadur Verma, Advocate for respondent No.3-Board.

Delink from CWP No.4113 of 2019.

List on 30.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.5.2022 (mamta/himani) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Harvinder Kaur Vs. State of H.P and others CWP No.2647 of 2022 .

2.5.2022 Present: Mr. Balwant Thakur, Advocate for the petitioner.

Ms. Rita Goswami and Mr. Nand Lal Thakur, Additional Advocate Generals, for the respondents-State.

Mr. Mohar Singh, Advocate for respondent No.3.

Mr. Suresh Saini, Advocate, for respondent No.4.

Caveat petition No. 186/2022

Caveat is discharged. Petition stands disposed of.

CWP No. 6666/2021 & CMP No. 12588/2021 Notice. Mr. Nand Lal Thakur, learned Additional Advocate General, Mr. Mohar Singh, Advocate and Mr. Suresh Saini, Advocate appear and waive service of notice on behalf of the respective respondents.

Let records of the case be produced on the next date of hearing.

List on 5.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.5.2022 (mamta/himani) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Soni Kumar Vs. State of H.P and others CWP No.2649 of 2022 .

2.5.2022 Present: Mr. Surinder Saklani, Advocate for the petitioner.

Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami and Mr. Nand Lal Thakur, Additional Advocate Generals, for the respondents-State.

Learned counsel for the petitioner states that the transfer of the petitioner has been effected solely on the basis of D.O Note bearing No.386791 dated 4.4.2022.

r In such circumstances, issue notice. Mr. Nand Lal Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 and 2.

Issue Dasti notice for the service of respondent No.3 returnable for 23.5.2022.

CMP No.5035 of 2022

Notice in the aforesaid terms. In the meanwhile, operation and execution of impugned order of transfer dated 25.4.2022 (Annexure P-1) is ordered to be stayed.

List on 23.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.5.2022 (mamta/himani) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Gaurav Keprate Vs. State of H.P and others CWP No.6584 of 2021 .

2.5.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.

Ms. Vandna Misra, Advocate for respondents No.5 and 6. This petition was disposed of vide order dated 26.11.2021, the operative portion whereof reads as under:-

"4.In view of the aforesaid, we direct the petitioner to approach this new Committee during the course of the day and supply the requisite documents as undertaken within a week from today. In case the petitioner approaches the said Committee during the course of the day and supply the necessary documents as undertaken within a week, the Committee shall consider and decide the issue, in accordance with law, within two weeks thereafter."

Today, the respondents have handed over the instructions, which goes to reveal that in replies to the final orders passed by this Court, the matter was examined in detail by the Committee, so constituted for this purpose. On brief examination of the instant case, the technical parameters as formed by the Committee are as under:-

::: Downloaded on - 15/05/2023 20:39:37 :::CIS

Description As per submitted proposal Remarks .

Layout and site Plan of In order.

Proposed Layout proposed Retail Outlet duly approved by Bharat Petroleum Corporation Ltd Built-up Area 16.0 Sqm. Sales Room, Public Toilet and Electric Room. Canopy over filling stations with over all height of 6.9 mtrs.

Is also proposed.

Set Backs - As per approved layout of BPCL NOC for fire and Life Safety Submitted r In order.

NOC from HPPWD Submitted In order.

Soil Investigation/Geological Submitted In order. Report Hill Cut More than 3.5 meter has Relaxations required for hill been proposed at rear end in cutting beyond permissible steps of 3.5 mtrs each, with limit of 3.5 mtrs.

total height of 28 mtrs.

Slope Analysis Report As per three cross sections The detailed slope analysis shown in the site Plan, slope report of HPPWD shows the has been shown as 41, 43 and overall contours and degree

44. of slope at 52 Relaxation is required.

The petrol pumps have been classified to be an essential commodity as per Section 2A & Schedule 1 of the Essential Commodities Act, 1955. For the development of the land in question, the following general regulations of Appendix-I of HPTCP Rules, 2014 are applicable:

"III. General Regulations The following provisions shall be applicable where no specific mention is made, namely:-

3. Maximum acceptable slope for development shall be 45 degrees.

::: Downloaded on - 15/05/2023 20:39:37 :::CIS

II. Maximum hill cut of 3.50 Metre height shall be permissible."

Section 28 of the H.P Town and Country Planning Rules, 2014 reads as under:-

"28. Relaxation in setbacks, height of floors and building etc. may be allowed in Government projects in the public interest. In case of private construction/projects relaxation in setbacks, height of floors and building etc. may be considered by the Competent Authority keeping in view the site conditions. However, in private projects having plot area of more than one hectare, relaxation shall be allowed by the State Government only.

According to the Technical Committee, after examining the technical and legal aspects of the case, it was found that the case of the petitioner for proposed construction of retail outlet pump as stated above is a public utility and is located in Non-Core Area of Shimla Planning Area.

Furthermore, the Committee also found that the construction proposed is not in relation to building construction but only for the development of land/site in question and, therefore, following two relaxations are required in the instant case:-

i. Hill cutting beyond permissible limits of 3.50 mtrs.

ii. Relaxation in overall slope of the site from 52 degrees to 45 degrees.

As regards the first relaxation, it is not in dispute that only application for sanctioning of plans for construction are required to be submitted to the concerned department, which ::: Downloaded on - 15/05/2023 20:39:37 :::CIS in turn shall then ensure that no construction activity takes place where the slope is more than 45 degrees/35 degrees.

.

As regards the second relaxation, the proposal for retail petrol pump outlet is to be constructed in and around 20 metres of the total plot area and this condition is duly fulfilled by the petitioner. Once that be so, obviously, the slope where the construction is proposed will naturally be less than 45 degrees once the hill cutting is carried out.

In such circumstances, we direct the respondents to consider the case of the petitioner for relaxation as aforesaid within a period of two weeks from today.

For compliance to come up on 23.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.5.2022 (mamta/himani) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. APJ Laboratories Vs. The Himachal Pradesh State Cooperative Bank Limited CWP No.7719 of 2021 .

2.5.2022 Present: Mr. Atul Jhingan, Advocate for the petitioner.

Mr. Sushant Vir Singh Thakur, Advocate for the respondent.

Shri Sushant Vir Singh Thakur, Advocate prays for an adjournment on the ground that he has to go to hospital in connection with the medical check up. Granted as not opposed. r List 9.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.5.2022 (mamta/himani) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Vinod Kumar Guleria Vs. H.P University and ors.

CWP No.5533 of 2020

2.5.2022 Present: Ms. Divya Chauhan, Advocate vice Mr. R.L. Chaudhary, Advocate, for the petitioner.

Mr. Neel Kamal Sharma, Advocate, for respondents No.1 and 2.

Mr. Suneel Awasthi, Advocate, for respondent No.3.

At the request of learned counsel appearing on behalf of r to the petitioner, list on 23.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.5.2022 (mamta/himani) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Uttam Chand Vs. State of H.P Cr.MP No.875 of 2022 in Cr.A.45 of 2009 .

19.4.2022 Present: None for the applicant.

Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent-State.

Letter sent by the wife of the convict has been treated as a petition. Let three copies of this petition be supplied to the office of the learned Advocate General, so as to enable it to obtain instructions.

Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondent-State. Reply be filed within six weeks.

List on 14.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Vikas Sharma Vs. Director Transport, H.P and others CWP No.6678 of 2021 .

19.4.2022 Present: Mr. Jagan Nath, Advocate for the petitioner.

Mr. Vinod Thakur, learned Additional Advocate General compliance affidavit.

r to prays for and is granted two weeks further time to file List on 10.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. Drishti Stone Crusher Vs. State of H.P and others CWP No.6424 of 2021 .

19.4.2022 Present: Mr. Vijay Chaudhary, Advocate for the petitioner.

Mr. Maan Singh, Advocate, for respondent No.3.

Since consent to operate stone crusher has already been granted to the petitioner, therefore, no further orders are required to be passed in this petition.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. Manorma Worker Welfare Association Stone Crusher Vs. State of H.P and others .

CWP No.6416 of 2021

19.4.2022 Present: Mr. Vijay Chaudhary, Advocate for the petitioner.

Mr. Maan Singh, Advocate, for respondent No.3.

Learned counsel for the petitioner prays for and is granted two weeks further time to comply with the directions passed by the H.P State Pollution Control Board.

List on 10.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Raj Kumar Vs. State of H.P and others CWP No.2046 of 2022 .

19.4.2022 Present: Mr. Vinay Sharma, Advocate for the petitioner.

Complete records pertaining to the transfer of the petitioner be produced on the next date of hearing.

List on 26.4.2022. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Yashpal Singh Sandhu Vs. State of H.P a/w connected matters CWP No.1648 of 2018 a/w CWP No. 63/2019, .

COPC Nos.115 & 240 of 2019 CWP No.1648 of 2018 & COPC Nos.115 & 240 of 2019 19.4.2022 Present: Mr. Abhimanyu Rathore, Advocate for the petitioner(s).

Mr. Amit Singh Chandel, Advocate, for respondent No.6.

Mr. Tara Singh Chauhan, Advocate, for respondent No.8.

Mr. Mehar Chand Jamwal, Advocate, for respondent No.9 alongwith respondent No.9.

Shri Rajesh Sharma, Senior Draftsman, Municipal Corporation, Dharamshala, present in person.

CWP No.63 of 2019

Mr. Mehar Chand Jamwal, Advocate, for the petitioner.

Mr. Amit Singh Chandel, Advocate, for respondent No.4.

Mr. Tara Singh Chauhan, Advocate, for respondent No.5.

After having heard the learned counsel for the parties for a considerable time, we are of the view that the version of H.P.PWD is necessary with regard to the applicability and thereafter grant of permission under H.P Roadside Pollution Control Act, 1968. Therefore, HP.PWD NH Division through its ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Executive Engineer, Shahpur Division, Dharamshala is ordered to be impleaded as party respondent, who shall figure as .

respondent No.17.

Issue notice for the service of newly added respondent. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the said respondent. He prays for and is granted three weeks time to file reply.

r to Let one copy of the petition alongwith all the annexures be supplied to the office of the learned Advocate General within two days from today.

List for consideration on 17.5.2022.

Presence of the persons present today is dispensed with till further orders.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Rakesh Kumar Vs. State of H.P and others CWP No.2058 of 2022 .

19.4.2022 Present: Mr. Bhuvnesh Sharma, Advocate for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 and 2-State.

Mr. Dalip K. Sharma, Advocate, for respondent No.3.

Reply be filed within three weeks. Registry is directed to reflect the name of Shri Dalip K. Sharma, Advocate in the cause list henceforth.

List on 17.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Rakesh Kumar Vs. State of H.P and others CWP No.2058 of 2022 .

19.4.2022 Present: Mr. Bhuvnesh Sharma, Advocate for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 and 2-State.

Mr. Dalip K. Sharma, Advocate, for respondent No.3.

Reply be filed within three weeks. Registry is directed to reflect the name of Shri Dalip K. Sharma, Advocate in the cause list henceforth.

List on 17.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Des Paul Vs. HRTC and another CWP No.6382 of 2021 .

19.4.2022 Present: Mr. Rakesh Kumar, Advocate for the petitioner.

Mr. Ajay Kumar Dhiman, Advocate, for the respondents.

Learned counsel for the respondents on instructions states that more than half of the retiral amount stands paid to the petitioner and remaining amount shall be remitted to the account of the petitioner within a period of six weeks from today. His statement is taken on record.

List on 21.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Suresh Kumar and anr. Vs. State of H.P and others CWP No.1928 of 2022 .

19.4.2022 Present: Mr. Adarsh K. Vashista and Mr. Shivom Vashista, Advocates, for the petitioners.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 3-State.

Mr. Amit Singh Chandel, Advocate, for respondent No.4.

Learned counsel for the petitioners states that the issue in question is squarely covered by a judgment rendered by a Full Bench of this Court in CWP No.2711 of 2017 titled Baldev Singh Vs. State of H.P, decided on 22.2.2022.

In such circumstances, issue notice to the respondents. Mr. Ajay Vaidya, learned Senior Additional Advocate General and Mr. Amit Singh Chandel, Advocate, appear and waive service of notice on behalf of respondents No.1 to 3 and 4 respectively.

Mr. Vaidya, learned Senior Additional Advocate General prays for and is granted two weeks time to obtain instructions in light of the judgment rendered by this Court in Baldev Singh's case (supra).

List on 10.5.2022.

CMP No.3598 of 2022

Allowed as prayed for. The applicants-petitioners shall file the relevant extract of Annexures in question, within a period of two weeks and are exempted from filing typed complete documents of annexures in question. The application stands disposed of.

::: Downloaded on - 15/05/2023 20:39:37 :::CIS

(Tarlok Singh Chauhan) .

Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS State of H.P and another Vs. Sh. Tarun Mahindru Arb.Appeal No.1 of 2022 .

19.4.2022 Present: Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the appellants/applicants/State.

Steps for the service of sole respondent not taken.

Let the needful be done within two days failing which the appeal shall be deemed to be dismissed for want of prosecution without further reference to the Court. In the event of steps being taken within the stipulated period, notice be issued to the respondent returnable for 14.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Suresh Kumar and another Vs. State of H.P and others CWP No.1927 of 2022 .

19.4.2022 Present: Mr. Adarsh K. Vashista, Advocate for the petitioners.

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents-State.

Mr. Amit Singh Chandel, Advocate, for respondent No.4.

Admit.

CMP No.3597 of 2022

Allowed as prayed for. The applicants-petitioners shall file the relevant extract of Annexures in question, within a period of six weeks and are exempted from filing typed complete documents of annexures in question. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Mandeep Bhadyaria Vs. State of H.P and others CWP No.884 of 2022 .

19.4.2022 Present: Mr. Ajay Sipahiya, Advocate for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 and 4-State.

Mr. Rajinder Thakur, Advocate, for respondents No.2 and 3.

CMP No. _______ in CWP No.884 of 2022 Heard. Application be registered.

Taking into consideration the averments made in this application, we deem it proper to grant four weeks time to the respondents for filing compliance affidavit.

The application stands disposed of.

To come up for compliance on 24.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dev Raj Vs. State of H.P and others a/w connected matters Ex.Pet. No.42 of 2019 a/w Ex.Pet. Nos. 43 .

of 2019, 199, 201 and 207 of 2021 19.4.2022 Present: Mr. Bonit Thakur, Advocate, vice Mr. A.K. Gupta, Advocate, for the petitioner(s).



                       No.3
                          r          to

Mr. Amit Singh Chandel, Advocate, for respondent State has placed on record the instructions dated 18.4.2022. This Court is not at all satisfied with the contents of the instructions regarding filing of the appeals/writ petitions in higher Appellate Courts against the decisions rendered by this Court.

Confronted with this, learned Senior Additional Advocate General prays for and is granted a weeks time to file fresh instructions.

List on 26.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Laajender Singh Pathania Vs. State of H.P CWP No.4623 of 2021 .

19.4.2022 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.

CMP No.4218 of 2022

Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents-State.

Reply be filed within four weeks.

List on 24.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Yash Pal Vs. State of H.P and another CWP No.1926 of 2022 .

19.4.2022 Present: Mr. Adarsh K. Vashista, Advocate for the petitioners.

Leaving all questions of law open, admit.

CMP No.3595 and 3596 of 2022 Allowed as prayed for. The applicants-petitioners shall file the relevant extract of Annexures in question, within a period of six weeks and are exempted from filing typed complete documents of annexures in question. The applications stand disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Paras Ram Vs. State of H.P and ors CWP No.1817 of 2022 .

19.4.2022 Present: Mr. Tek Chand Sharma, Advocate for the petitioner.

Leaving all questions of law open, admit.

                          r                     (Tarlok Singh Chauhan)
                                                         Judge

(Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Kunja Ram Vs. State of H.P and ors CWP No.1818 of 2022 .

19.4.2022 Present: Mr. Tek Chand Sharma, Advocate for the petitioner.

Leaving all questions of law open, admit.

                          r                      (Tarlok Singh Chauhan)
                                                          Judge

(Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Hoshiyar Singh Vs. State of H.P and ors CWP No.277 of 2022 .

19.4.2022 Present: Mr. Paresh Sharma, Advocate for the petitioner.

Learned counsel for the petitioner submits that he has filed amended writ petition but the same is lying under objection. He undertakes to remove the objections.

List on 10.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Ritu Bala and anr. Vs. HP Staff Selection Commission CWP No.1541 of 2022 .

22.3.2022 Present: Mr. Neel Kamal Sharma, Advocate for the petitioners.

Mr. Angrez Kapoor, Advocate, for the respondent.

Learned counsel for the respondent has placed on record instructions dated 21.3.2022 showing that the Commission has already issued directions to take essential qualification related documents through notice dated 8.3.2022.

Learned counsel for the petitioners submits that his clients have already submitted BA.B.Ed documents to the Commission. If that be so, their candidature shall not be rejected by the commission for the post of JBT till further orders. This order however shall be subject to the orders that may be passed in Review Petition Nos. 10 and 11 of 2020.

Reply to the petition be filed within four weeks.

List on 26.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Jagir Singh Vs. B.B.M. Board and another CWP No.1452 of 2022 .

22.3.2022 Present: Mr. Kulwant Chauhan, Advocate for the petitioner.

Mr. Vikrant Thakur, Advocate, for the respondents.

List on 29.3.2022, as prayed for.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Devi Dass Vs. State of H.P and ors CWP No.1195 of 2022 .

22.3.2022 Present: Mr. Atul Kumar, Advocate for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Leaving all question of law open, Admit.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Bhagat Singh and anr. Vs. State of H.P and ors CWP No.8383 of 2021 .

22.3.2022 Present: Mr. Imran Khan, Advocate for the petitioners.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

The respondents have placed on record the instructions dated 21.3.2022, according to which, DPC has been convened but the name of the petitioner is not mentioned in the DPC, Let formal reply be filed by the respondents within four weeks.

List on 26.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Shilpa Thakur Vs. State of H.P and ors CWP No.8359 of 2021 .

22.3.2022 Present: Mr. Naresh Verma, Advocate for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondent No.1-State.

Mr. Vikrant Thakur, Advocate, for respondent No.2.

r to Formal affidavit on behalf of respondents is stated to have been filed on 21.3.2022, however, the same is not on record. Registry is directed to trace the same and place it on record, even if it is under objections.

Now, Sikkim Manipal University and Patna University are yet to impart instructions. Therefore, both the Universities are directed to impart instructions to the office of Secretary (Education) to the Government of Himachal Pradesh as expeditiously as possible and in no event later than a fortnight from today.

Copy of this order be sent by the Registry to the concerned Universities through fax and e-mail within 48 hours.

List on 12.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) Devi Dass Vs. State of H.P and ors ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.1195 of 2022 22.3.2022 Present: Mr. Atul Kumar, Advocate for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Leaving all question of law open, Admit.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Rajeev Singh Vs. State of H.P and anr.

CWP No.1419 of 2022

22.3.2022 Present: Mr. Loveneesh Singh Thakur Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.1-State.

Mr. Rajinder Thakur, Advocate, for respondent No.2.

Mr. Rajinder Thakur, learned counsel for respondent No.2 has placed on record instructions dated 21.3.2022.

However, the matter cannot be decided solely on the basis of the instructions. Therefore, a formal reply be filed within one week. Rejoinder thereof be also filed within one week thereafter.

List for consideration on 12.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Tek Ram Vs. Union of India and anr.

CWP No.1299 of 2022

22.3.2022 Present: Mr. Maan Singh, for the petitioner.

Mr. Balram Sharma, ASGI, for respondent No.1.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent-State.

r to Reply to the petition be filed within six weeks.

List on 10.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Sarita Negi Vs. State of H.P and ors.

CWP No.1296 of 2022

22.3.2022 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General for the respondents-State.

Mr. Ajit Sharma, Advocate with Ms. Sneh Bhimta, Advocate for respondents No.5 to 8.

None for respondent No.9.

Reply be filed on or before the next date of hearing.

List on 19.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Suram Singh and ors. Vs. State of H.P and anr.

CWP No.650 of 2022

22.3.2022 Present: Mr. Pawan Gautam, Advocate, for the petitioners.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent-State.

Mr. A.K. Sharma, Advocate, for respondent No.5.

r to Reply to the petition be filed within two weeks.

List on 12.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. Kundlas Loh Udyog Vs. HPSEB and others CWP No.1018 of 2022 .

22.3.2022 Present: Mr. Shrawan Dogra, Sr. Advocate, with Mr. Manik Sethi, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.1.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.2-State.

Mr. N.K. Sood, Sr. Advocate with Mr. Gaurav Sharma, Advocate, for respondent No.3 Record reveals that the petitioner though has filed rejoinder but there is no formal reply on behalf of the respondents. Let formal reply be filed within one week.

As prayed for, respondent No.3 is ordered to be deleted from the array of respondents subject to just exceptions.

List on 29.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Krishan Lal Vs. State of H.P and ors CWP No.1184 of 2022 .

22.3.2022 Present: Mr. R.L. Chaudhary, Advocate for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

It would be noticed that the petitioner filed an application for cancellation of mutation, which was sanctioned as far back as on 30.8.1975. This application was filed after more than 45 years of sanction of the mutation. Yet, it has not only been entertained by the Deputy Commissioner, Mandi, but he in turn has called for the report of Tehsildar Balh, district Mandi.

It is really surprising as to how the Deputy Commissioner, Mandi could have called for the report without going into the question whether the application filed by the petitioner was within prescribed period of limitation and the same was either maintainable. Even otherwise, no provisions of law have been quoted in the application, which could indicate the jurisdiction of the Collector/Deputy Commissioner, Mandi.

In such circumstances, issue notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

Reply/instructions be filed within six weeks. In the meanwhile, further proceedings in the application for cancellation of mutation filed by the petitioner, which is stated to be pending before second respondent, shall remain stayed.

::: Downloaded on - 15/05/2023 20:39:37 :::CIS

List on 10.5.2022.

CMP No.1959 of 2022

The application, as prayed for, is allowed and the applicant is exempted from filing the English translation of Annexures in question. The application stands disposed of.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Bhupendra Singh Vs. State of H.P and another CWP No.1173 of 2022 .

22.3.2022 Present: Mr. Dheeraj Kanwar, Advocate for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Leaving all question of law open, Admit.

Tag alongwith CWP No.8032 of 2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Charrian Behal Vs. State of H.P and others CWP No.1174 of 2022 .

22.3.2022 Present: Mr. Dheeraj Kanwar, Advocate for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Yudhvir Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Leaving all question of law open, Admit.

Tag alongwith CWP No.8032 of 2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Santosh Kumar and others Vs. State of H.P and others .

CWP No.1169 of 2022

22.3.2022 Present: Mr. Yogesh K. Chandel, Advocate for the petitioners.

Mr. Ajay Vaidya, Sr.Addl.A.G, for the respondents-State.

The instant petition has been filed by the petitioners, who are posted at different places throughout the State. Mr. Ajay Vaidya, learned Senior Additional Advocate General states that it would be difficult for them to file reply by calling all the particulars of each of the petitioners from different stations which is practically impossible. In such circumstances, we deem it proper to treat this petition as filed by petitioner No.1.

As far as the remaining petitioners are concerned, they are at liberty to file separate petitions.

In case such individual petitions are filed by other petitioners except petitioner No.1, then they will be exempted from filing court fee as the same already stands fixed in this petition.

Notice. Mr. Vaidya, learned Senior Additional Advocate General appears and waives service of notice on behalf of the respondents. Reply be filed within six weeks. Tag alongwith CWP No.7389 of 2021.

CMP No. 1948/2021

The application, as prayed for, is allowed and the applicant is exempted from filing the complete photocopies ::: Downloaded on - 15/05/2023 20:39:37 :::CIS of Annexures in question. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS H.P Power Transmission Corporation Ltd. Vs. Principal Commissioner of Income Tax, Shimla .

ITA No.38 of 2015 a/w ITA No.30 of 2015, 31

and 32 of 2014, 5, 8 and 34 of 2016, ITA Nos. 18, 24, 48, 69 of 2017 and ITA Nos. 76, 77, 78, 98 and 120 of 2018 & 3 and 4 of 2019 21.3.2022 Present: Mr. Aditya Sood, Mr. Praveen Sharma and Ms. Sameeksha Gupta, Advocates for the appellant(s).

Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh, Advocate, for respondent(s).

Supreme Court.

r to Learned counsel ff7989or the respondent states that identical issues are pending consideration before Hon'ble As prayed for, list all theses cases for consideration on 13.6.2022.

However, liberty is reserved to the parties to make a mention if the matter is conclusively decided by the Hon'ble Supreme Court earlier to the aforesaid period.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Kehar Singh Vs. HRTC and others CWP No.7411 of 2021 .

21.3.2022 Present: Mr. Rakesh K. Dogra, Advocate for the petitioner.

Ms. Divya Pathania, Advocate vice Mr. Shubh Mahajan, Advocate, for the respondents.

Reply be filed on or before the next date of hearing.

List on 4.4.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Shiv Ram Vs. HRTC and others CWP No.7412 of 2021 .

21.3.2022 Present: Mr. Rakesh K. Dogra, Advocate for the petitioner.

Ms. Divya Pathania, Advocate vice Mr. Shubh Mahajan, Advocate, for the respondents.

Reply be filed on or before the next date of hearing.

List on 4.4.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Balwan Singh and another Vs. State of H.P and others CWP No.7322 of 2021 .

21.3.2022 Present: Mr. Abhebdra Gupta, Advocate for the petitioners.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals and Mr. Yudhvir Thakur & Mr. Bhupinder Thakur, Deputy Advocate General for the respondents-State.

Admit.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. H.P Marketing Processing Corporationn Ltd. Vs. The Regional Provident Fund Commissioner & others .

CWP No.4672 of 2021

21.3.2022 Present: Mr. Amit Sharma, Advocate for the petitioner.

Mr. Raman Sethi, Advocate, for respondents No.1 and 2.

Mr.Sunil Mohan Goel, Advocate for respondent No.3.

None for respondent No.4.

Despite ample opportunities having been granted to file the reply on behalf of respondents No.3 and 4, the respondents have failed to do so. As a matter of sheer indulgence and by way of last opportunity, two weeks' further time is granted to file the reply, failing which the erring respondents shall personally appear before this Court alongwith the relevant records on the next date of hearing.

List on 4.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Nehar Singh & others Vs. State of H.P and others CWP No.7912 of 2021 .

21.3.2022 Present: Mr. Daleep Singh Kaisth, Advocate for the petitioners.

Reply be filed within three weeks. Interim to continue till next date.

List on 11.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. Shree J.k. Foods Private Ltd. Vs. State of H.P and others CWP No.7049 of 2021 a/w .

CWP No.7145 of 2021

21.3.2022 Present: Mr. Tara Singh Chauhan, Advocate for the petitioner(s).

petitions.

r to Mr. B.C. Verma, Sr. Advocate, with Mr. Peeyush Verma, Advocate for respondent No.3 in both the List on 28.3.2022, as prayed for.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Shriram Hospital through its Managing Partner Vs. Employees Provident Fund Organization and others .

CWP No.6429 of 2021

21.3.2022 Present: Mr. B.C. Negi, Sr. Advocate, with Mr. Nitin Thakur, Advocate for the petitioner/non-applicant.

Mr. Raman Sethi, Advocate for the respondents/ applicants.

CMP No.2599 of 2022

Notice. Mr. Nitin Thakur, Advocate appears and waives service of notice on behalf of the petitioner. He prays for and is granted two weeks' time to file reply/instructions.

Rejoinder to the writ petition be also filed on or before the next date of hearing. Interim order to continue.

List on 4.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dile Ram Vs. Kanta Devi FAO (FC) No.22 of 2021 .

15.3.2022 Present: Mr. Arun Sehgal, Advocate, for the appellant-

applicant.

Mr. Ashok Kumar Verma, Advocate. for the respondent/non-applicant CMP No.15305/2021 & CMP(M) No.1220/2021 Notice. Mr. Ashok Kumar Verma, Advocate appears and waives service of notice on behalf of the respondent. He prays for and is granted two weeks' time to file reply/instructions.2599 List on 29.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS M/s. APJ laboratories Vs. The H.P. State Cooperative Bank Ltd.

CWP No.7719 of 2021

15.3.2022 Present: Mr. Atul Jhingan, Advocate, for the petitioner.

Mr. Sunil Mohan Goel, Advocate. for the respondent.

The petitioner has failed to abide by the order dated 4.1.2022 whereby undertaking was given before this the Contempt of Courts Act.

Court to deposit the amount, and in terms of Para 4 of the order passed on 4.1.2022, he is liable to be prosecuted under Para 4 of the order reads as under:-

"4. The petitioner is yet to deposit an amount as undertaken by him. The needful be done by 28.2.2022, as already undertaken by the petitioner, failing which in addition to any other action, which may be taken against the petitioner, the Director of Companies shall be liable to be prosecuted under the Contempt of Courts Act. It is made clear that in the event of the petitioner depositing an outstanding amount, as undertaken by him, the respondent-Bank in turn shall immediately issue necessary NOCs and if permissible release the security simultaneously."

Therefore, Mr. B.K. Sharma, authorized representative of the petitioner-company, on whose affidavit this petition has been filed before this Court, is directed to personally appear before this Court on the next date of hearing to answer the charges that may be framed against him.

List on 22.3.2022.

::: Downloaded on - 15/05/2023 20:39:37 :::CIS

(Tarlok Singh Chauhan) Judge .

(Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Surender Kumar Vs. IOC & another CWP No.7853 of 2014 .

15.3.2022 Present: Ms. Shalini Thakur, Advocate, for the petitioner.

Mr. K.D. Sood, Sr. Advocate, with Mr. H.R, Thakur, Advocate. for respondents No.1 Mr. Vivek Sharma, Advocate, for respondent No.2.

As prayed for, list on 22.3.2022.

                          r                   (Tarlok Singh Chauhan)
                                                        Judge

(Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Rakesh Kumar Vs. HPSEB.

CWPOA No.7989 of 2019 alongwith CWPOA Nos. 164, 168, .

170, 184, 561 an 811 of 2020 15.3.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate with Ms. Shweta Joolka, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate. for the respondents.

Mr. Vinod Thakur, learned Additional Advocate General for the respondents-State.

List on 22.3.2022. Registry is directed to reflect the designation of learned Advocate General in the cause list henceforth.

Learned Deputy Advocate General to obtain specific instructions as to whether the Board, that is required to consider the cases under the Rights of Persons with Disabilities Act, 2016 has been constituted or not.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS K.S. Tomar Vs. State of H.P and anr.

CWP No. 1331 of 2020

15.3.2022 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Yudhvir Thakur, Deputy Advocate General & Mr. Rajat Chauhan, Law Officer, for the respondents-State.

In the instructions dated 5.11.2020 filed by the respondents, it has been stated that same subject matter is pending before the Hon'ble Supreme Court. Confronted with this, learned counsel for the petitioner prays for and is granted one week's time to go through the records of the case.

List on 22.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Sonologist Association Himachal Vs. UoI and others CWP No. 1654 of 2020 .

15.3.2022 Present: Mr. Diwan Singh Negi, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for respondent-Medical Council of India.

Mr. Ajay Vaidya, Sr.Addl.A.G, for the respondents- State.

Since one of the issues is sub judice before the Hon'ble Supreme Court, therefore, consideration of the present case is deferred by six weeks.

List on 10.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Rajinder Kumar Vs. State of H.P and others CWP No. 8240 of 2021 .

15.3.2022 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

It appears that the respondents are not at all clear with regard to issuance of NOC from the Mining Department.

Let the Directorate of Industries as well as Forest Department together take a decision with respect to this and the same be conveyed on the next date of hearing.

List on 22.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Amit Sharma Vs. State of H.P and others CWP No. 8241 of 2021 .

15.3.2022 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

It appears that the respondents are not at all clear with regard to issuance of NOC from the Mining Department.

Let the Directorate of Industries as well as Forest Department together take a decision with respect to this and the same be conveyed on the next date of hearing.

List on 22.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Dr. Rajat Puri Vs. State of H.P and another CWP No.6948 of 2021 .

15.3.2022 Present: Mr. Atul Jhingan, Advocate, for the petitioner/non-

applicant Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Yudhvir Thakur, Deputy Advocate General & Mr. Rajat Chauhan, Law Officer, for the respondents/applicants.

CMP No.2313 of 2022

r The respondents have filed this application for extension of time for filing reply to the writ petition. In the application, it has been stated that the matter is under consideration at the Government level and it will take some time to decide the same and reply can be filed only after receiving the necessary clarifications/decision from the Government. The application has been filed by the Director, Animal Husbandry, Himachal Pradesh, which is none other than the State Government of Himachal Pradesh. Therefore, we made it clear that no such application at the level of Director, Animal Husbandry shall be maintainable before this Court when matter is pending before the State Government and further, whenever, State seeks extension of time, it shall be on the affidavit of Chief Secretary/Additional Chief Secretary/Secretary/Under Secretary, as the case may be.

At the request of Mr. Vinod Thakur, learned Additional Advocate General, we deem it proper to grant six weeks time to file reply to the writ petition. Application stands disposed of.

List the matter on 10.5.2022.

::: Downloaded on - 15/05/2023 20:39:37 :::CIS

(Tarlok Singh Chauhan) .

Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Himachal Pradesh Waqf Board Vs. State of H.P and others CWP No. 47 of 2022 .

15.3.2022 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for respondent No.2.

Mr. Yashwardhan Singh Chauhan, Advocate, for proposed respondents in CMP No.2448/2022 CMP No2395/2022 This application has been filed by the State for the vacation of stay granted vide order dated 4.1.2022, qua the properties which does not pertain to the petitioner. This Court vide orders dated 4.1.2022 has stayed the operation and execution of impugned letter dated 1.6.2020 (Annexure P-31) constraining the State to file the present application.

The application is allowed and we clarify that the stay granted by this Court vide order dated 4.1.2022 shall apply only to the properties mentioned at Sr.No.2 of the letter dated 1.6.2020, i.e., qua the properties of the non-

applicant/petitioner. Application stands disposed of accordingly.

CMP No.2448 of 2022

Issue notice. Mr.Ajay Kumar Sharma, Advocate, Mr. Vinod Thakur, learned Additional Advocate General and Mr. Balram Sharma, learned ASGI waive service of notices on ::: Downloaded on - 15/05/2023 20:39:37 :::CIS behalf of the petitioner and respondents respectively. Reply be filed within four weeks.

Reply to the writ petition be also filed within the aforesaid time.

List on 19.4.2022.

(Tarlok Singh Chauhan) Judge 15.3.2022 (mamta) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Distt. Treasury Officer Mandi Vs. Smt. Indu Devi RPT No. 1 of 2020 .

15.3.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Yudhvir Thakur, Deputy Advocate General & Mr. Rajat Chauhan, Law Officer. for the petitioners-State.

Mr. Devender K. Sharma, Advocate, for the respondent.

CMP.M No.1118/2021 & CMP.M No.1089/2021 List on 22.3.2022, as prayed for.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2022 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 7568/2021 1.12.2021 Present: Mr. Dalip K. Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents-State.

CWP No. 7568/2021 & CMP No. 14204/2021 Notice confined to respondents No. 1 to 4 at this stage. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 4.

List on 22.12.2021. Reply/instructions in the meanwhile.

CMP No. 14205/2021

The application is disposed of with a direction to the applicant to file English translation of the annexures in question within one week.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 1.12.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.7574/2021 1.12.2021 Present: Ms. Kamlesh Sharma, Advocate, for the .

petitioner.

On the request of learned counsel for the petitioner, list on 2.12.2021.




                                                    (Tarlok Singh Chauhan)





                                                           Judge


                                                         (Jyotsna Rewal Dua)
                          r                                  Judge

            1.12.2021
            (mamta)








                                                   ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                                          CWP No.7567/2021

1.12.2021   Present:    Mr. Rajneesh K. Lal, Advocate, for the petitioner.




                                                                 .

Mr. Rajneesh K. Lal, learned counsel for the petitioner prays for and is granted two days time to implead the owner of the property as respondent.

List on 3.12.2021.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 1.12.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.7566/2021 1.12.2021 Present: Ms. Veena Sharma, Advocate, for the .

petitioner.

On the request of learned counsel for the petitioner, list on 2.12.2021.




                                                    (Tarlok Singh Chauhan)





                                                           Judge


                                                         (Jyotsna Rewal Dua)
                          r                                  Judge

            1.12.2021
            (mamta)








                                                   ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                                         CWP No.7501/2021

29.11.2021 Present:     Mr. Vinay Sharma, Advocate, for the petitioner.




                                                                .

Mr. Ajay Chauhan, Advocate, for the respondents- No.1 and 2.

Mr. Angrej Kapoor, Advocate, for respondent No.3.

Leaving all questions of law open, Admit. Tag with CWPOA No.1494 of 2019.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS .

::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.4373/2019

29.11.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Rajesh Kumar, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-State.

Mr. Rajiv Jiwan, Sr. Advocate with Mr. Ajit Sharma, Advocate for respondent No.2.

Mr. Surinder Verma, Advocate, for respondent No.3.

Mr. Vikrant Thakur, Advocate, for respondents No.4 and 5.

Mr. Karan Singh Parmar, Advocate, for respondents No.6 to 15 (except respondent No.12).

Mr. Vikas Rajput, Advocate, for respondents No.16 to 20.

Heard in part. List for continuation on 1.12.2021 when the relevant material relating to the amendment in the Rules be produced for perusal.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.5195/2020 29.11.2021 Present: Mr. Rajiv Rai, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Ms. Shreya Chauhan, Advocate for respondents No.3 and 7.

Mr. Karun Negi, Advocate, for respondent No.9.

Mr. Dalip K. Sharma, Advocate, for respondents No.10 and 11.

Reply on behalf of respondents No.10 and 11 is stated to have been filed, however, the same is not on record.

Registry is directed to trace the same and place it on record.

Rejoinder to the reply(ies) be filed within two weeks. List for consideration on 20.12.2021. Additional documents/pleadings, if any, be also filed in the meanwhile.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS FAO (FC) No. 63/2021 27.11.2021 Present: Mr. Vinod Thakur, Advocate, for the appellant.

CMP(M) No.1086/2021

The present application has been filed seeking condonation of delay. The appeal is within time in terms of order passed by the Hon'ble Supreme Court. Therefore, the application seeking condonation of delay in filing of the appeal is clearly misconceived and is disposed of as such.

FAO (FC) No. 63/2021 & CMP No. 13968/2021 Issue notice to the respondent returnable for 4.12.2021, on taking steps within two days. Only on the deposit of the decretal amount alongwith interest within a period of four weeks, operation and execution of the impugned judgment dated 9.3.2020 in Civil Suit No. 242/2013 passed by the learned Principal Judge, Family Court, Hamirpur, H.P, is ordered to be stayed.

Records of the case be also called for.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.1868/2020 27.11.2021 Present: Ms. Ekta, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Despite opportunity having been granted way back on 17.3.2020 to file the rejoinder, the petitioner has failed to file the same. As a matter of sheer indulgence and by way of last opportunity, two weeks' further time is granted to file rejoinder, failing which right to file the same shall be deemed to be closed.

List on 13.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.6274 of 2021 27.11.2021 Present: Mr. B.N. Mehta, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for the respondents.

Leaving all question of law open, issue notice. Mr. Balram Sharma, learned ASGI, appears and waives service of notice on behalf of the respondents.

Admit. List after sixteen weeks.

                         r                          (Tarlok Singh Chauhan)
                                                           Judge


                                                        (Satyen Vaidya)
                                                            Judge


           27.11.2021
           (mamta)







                                                  ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                 .













               ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                       CWP No.7440 of 2021




                                                                .
27.11.2021 Present:     Mr. Tarun K. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent-State.

CWP No.7440 of 2021 & CMP No. 13964/2021 Learned counsel for the petitioner states that the r to transfer of the petitioner has been effected solely on the basis of D.O Note bearing No.340908 dated 17.11.2021. In such circumstances, issue notice. Mr. Rajinder Dogra, learned Senior Additional Advocate General appears and waives service of notice on behalf of respondents No.1 and 2. Issue Dasti notice for the service of respondent No.3 returnable for 6.12.2021.

In the meanwhile, impugned order of transfer dated 24.11.2021 (Annexure P-1) qua the petitioner is ordered to be stayed.

Copy Dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.7446 of 2021 .

27.11.2021 Present: Mr. Surender Sharma, Advocate, for the petitioner.

Mr. Lakshay Thakur, Advocate for the respondent.

Notice. Mr. Lakshay Thakur, Advocate appears and waives service of notice on behalf of the respondents. He prays for and is granted two weeks' time to file reply/instructions.

r List on 13.12.2021.

Copy Dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.7453 of 2021 27.11.2021 Present: M/s. Prashant Sharma and Ajit Sharma, .

Advocates, for the petitioner.

Mr. Narinder Thakur, Advocate, for the respondent.

Notice. Mr. Narinder Thakur, Advocate appears and waives service of notice on behalf of the respondent.

Heard. It is rather shocking that the appeal of the petitioner, which was required to be dealt with by the Board of Directors in accordance with the Rules, has been simply rejected on the ground of limitation by General Manager of the Bank.

On this, learned counsel for the respondent prays for and is granted two days' time to seek instructions.

List on 30.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Cr.WP No.13 of 2021 27.11.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No.2, 4 and 5-State.

SI Rajesh Kumar, I/O, P.S. Dehra Today status report has been filed and the same is ordered to be taken on record. Confronted with this, learned counsel for the petitioner prays for and is granted two weeks' time to obtain further instructions in the matter.

Presence of SI Rajesh Kumar, Investigating Officer, P.S. Dehra is dispensed with for the next date of hearing.

List on 18.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.8096 of 2019 27.11.2021 Present: Mr. Mehar Chand, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Learned counsel for the petitioner submits that the petitioner has died and he has filed the application for bringing his LRs on record. However, the same is not on record.

Registry is directed to trace the same and place it on record.

List on 13.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.1658 of 2020 27.11.2021 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No.1 to 3-State.

Mr. Harish Sharma, Advocate, for respondent No.5.

Respondent No.4 has been served but no one has put in appearance on his behalf.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder.

List for consideration on 18.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.1841 of 2020 27.11.2021 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.






                        Reply is yet to be filed.      Let the same be filed

           within four weeks


                         r         to
                        List on 4.1.2022.



                                                   (Tarlok Singh Chauhan)

                                                          Judge


                                                       (Satyen Vaidya)


                                                           Judge
           27.11.2021
           (mamta)







                                                 ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                                     CWP No.1439 of 2019

27.11.2021 Present:     Mr. Chaman Singh, Advocate vice Mr. Atul




                                                               .

Jhingan, Advocate for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. K.D. Sood, Senior Advocate with Mr. Surinder Saklani, Advocate, for respondent No.3.

Mr. Chaman Singh, Advocate appearing vice Mr. Atul Jhingan, Advocate for the petitioner prays for an adjournment. Prayer not opposed. Granted.

List on 13.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.7079 of 2021 27.11.2021 Present: Mr. Naresh Kaul, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Admit. List on 13.12.2021 alongwith CWP No.2500 of 2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.7080 of 2021 27.11.2021 Present: Mr. Naresh Kaul, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Admit. List on 13.12.2021 alongwith CWP No.2500 of 2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 7393/2021 25.11.2021 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No.1 and 2-State.

Mr. Sanjeev K. Motta, Advocate, for respondent No.3.

CWP No. 7393/2021 & CMP No. 13817/2021 Notice confined to respondents No. 1 to 3.

Vinod Thakur, learned Additional Advocate General and Mr. Sanjeev Kumar Motta, Advocate, appear and waive service of Mr. notice on behalf of the respective respondents.

List on 27.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS FAO (FC) No. 47/2021 25.11.2021 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Amit .

Jamwal, Advocate, for the appellant.

Mr. K.D. Sood, Senior Advocate with Mr. Het Ram, Advocate, for the respondent.

Mr. Het Ram, Advocate has put in appearance on behalf of the respondent. The instant case is a matrimonial dispute, therefore, it is incumbent upon this Court to make an endeavour for amicable settlement.

r Let both the parties remain present before this Court on the next date of hearing.

List on 16.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS FAO (FC) No. 45/2021 25.11.2021 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Amit .

Jamwal, Advocate, for the appellant.

Ms. Hema Chauhan, Advocate, for the respondent.

Ms. Hema Chauhan, Advocate has put in appearance on behalf of the respondent by filing memo of appearance. She prays for and is granted two weeks' time to The r to file power of attorney on behalf of the respondent.

instant case is a matrimonial therefore, it is incumbent upon this Court to make an dispute, endeavour for amicable settlement. Let both the parties remain present before this Court on the next date of hearing.

List on 13.12.2021 alongwith FAO No.59 of 2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.1625/2017 25.11.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the petitioners-State.

Mr. C.N.Singh, Advocate, for the respondent.

Court time is over. List on 16.12.2021.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)
                                                         Judge

           25.11.2021
           (mamta)








                                               ::: Downloaded on - 15/05/2023 20:39:37 :::CIS

CWP No.1599 of 2020 a/w CWP Nos. 1686 to 1688, 1695, 1696 and 1851 of 2020 .

25.11.2021 Present: Mr. Shrawan Dogra, Sr.Advocate with Mr. Peeyush Verma, Mr. Lovneesh Kanwar and Mr. Devinder K. Sharma, Advocates for the respective petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Court time is over. As prayed for, list on 16.12.2021. r (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Cr.A No.141/2019 25.11.2021 Present: Ms. Lalita Verma, Advocate, for the appellant .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Court time is over. List after six weeks.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Cr.A No.615/2019 a/w Cr.A No.589 of 2019 25.11.2021 Present: Mr. Vinod Kumar Gupta, Advocate, for the .

appellant(s) Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Court time is over. List after six weeks.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Cr.A No.383/2020 a/w Cr.A No.118 of 2020 Cr.A. No.383 of 2020 .

25.11.2021 Present: Mr. Gautam Sood, Advocate, for the appellant Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Cr.A. No.118/2020

Mr. Vinod Kumar Gupta, Advocate, for the appellant(s) Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Court time is over. List after six weeks.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS .

::: Downloaded on - 15/05/2023 20:39:37 :::CIS RP No. 94/2021

25.11.2021 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. .

Karun Negi, Advocate for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Rajiv Rai, Advocate, for respondent No.5.

After hearing the parties, we are of the considered party.

r to view that Smt. Veena Devi, W/o Shri Jai Chand, R/o Village Javi, P.O Darla, Tehsil Arki, District Solan, H.P is a necessary Therefore, she is ordered to be impleaded as party respondent, who shall figure as respondent No.6.

Issue Dasti notice for the service of newly added respondent returnable for 9.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS FAO(FC) No.23/2021 25.11.2021 Present: Mr. Devender K Sharma, Advocate, for the .

appellant.

Ms. Leena Guleria, Advocate, for the respondent.

Admit.




                                                (Tarlok Singh Chauhan)





                                                       Judge


                                                     (Satyen Vaidya)
                         r                               Judge

           25.11.2021
           (mamta)








                                               ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                                      CWPOA No.7002/2020

25.11.2021 Present:     Mr. Digvijay Singh, Advocate, for the petitioner.




                                                                 .

Mr. Vikas Rajput, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.2-State.

Admit. Tag alongwith CWPOA Nos. 6883, 6885, 6887 and 6891 2020.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.221/2021 25.11.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Surinder Saklani, Advocate for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. R.K. Gautam, Sr. Advocate, with Mr. Narender Singh Thakur, Advocate for respondent No.3.

9.12.2021.

                        List
                         r          to
                               alongwith   CWPOA     No.4695        of   2019       on

                                                 (Tarlok Singh Chauhan)
                                                        Judge



                                                      (Satyen Vaidya)
                                                          Judge
           25.11.2021




           (mamta)






                                                ::: Downloaded on - 15/05/2023 20:39:37 :::CIS

CWPOA No.6405/2020 a/w CWP No.2014 of 2021 CWPOA No.6405/2020 .

25.11.2021 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1-State.

Mr. D.K. Khanna, Advocate for respondent No.2.

CWP No.2014 of 2021

Mr. C.S. Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Vikrant Thakur, Advocate for respondent No.3.

CMP-T No.759 of 2021 in CWPOA No.6405/2020 Since pleadings are not complete, therefore, application for early hearing is dismissed.

CWPOA No.6405/2020 & CWP No.2014/2021 Respondents are directed to file reply(s) within two weeks, failing which the erring respondents shall personally appear before this Court alongwith the relevant records on the next date of hearing.

List alongwith CWPOA No.2929 of 2020 on 9.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.6187/2020 25.11.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Arguments heard. Judgment reserved r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.5379/2020 25.11.2021 Present: Petitioner in person.

Mr. Amit Singh Chandel, Advocate for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.2-State.

It appears that the dues as admissible to the petitioner are not being released simply for want of approval of Board of Directors. The respondent-Board ought to be kind to the petitioner, who is 76 years old.

Given the facts and circumstances of the case, we direct the respondent-authorities to convene a meeting of the Board of Directors either virtually or physically before 15.12.2021 and report compliance on the next date of hearing.

List on 16.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.3823/2021 24.11.2021 Present: Mr. Aman Parth, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

CMP No.13758 of 2021

Mr. Aman Parth, learned counsel for the petitioner separate has filed this application for furnishing the security. He states that the co-sharers have simply submitted NOCs without submitting security bonds. Therefore, before proceeding further to consider this application, let the security bond be furnished within a period of one week.

CMP No.13760 of 2021

Allowed and disposed of.

CWP No. 3823 of 2021

Learned Additional Advocate General has placed on record instructions dated 16.11.2021. The same are ordered to be taken on record.

List on 1.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.6887/2020 24.11.2021 Present: Mr. Digvijay Singh, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.2-State.

Mr. Vikas Rajput, learned counsel for respondent No.1 states that inadvertently reply could not be filed.

prays for and is granted one weeks' time to file reply.

Admit. Tag alongwith CWPOA Nos. 6883, 6885, He 6891 and 7002 of 2020.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.6891/2020 24.11.2021 Present: Mr. Digvijay Singh, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.2-State.

Mr. Vikas Rajput, learned counsel for respondent No.1 states that inadvertently reply could not be filed.

prays for and is granted one weeks' time to file reply.

Admit. Tag alongwith CWPOA Nos. 6883, 6885, He 6887 and 7002 of 2020.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.7177/2020 24.11.2021 Present: Ms. Soma Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Leaving all questions of law open, Admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No.8/2021 24.11.2021 Present: Ms. Soma Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Leaving all questions of law open, Admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.6358/2020 24.11.2021 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Dinesh Kumar Thakur, Advocate, for respondent No.3.

Mr. Vijay Singh Thakur, Advocate, for respondent No.4.

Mr. Vinod Thakur, Advocate, for respondent No.5.

Mr. Rajinder Dogra, learned Senior Additional Advocate General states that he is under instruction not to file any independent reply on behalf of the State and he adopts the reply filed by respondent No.3. His statement is taken on record.

Mr. Vinod Thakur, learned counsel for respondent No.5 states that even though he had earlier filed reply but the same is not on record. He prays for and is granted two weeks' time to file fresh reply. Rejoinder already stands filed.

List on 1.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP Nos.404 and 405 of 2021 24.11.2021 Present: Ms. Suman Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Rajinder Dogra, learned Senior Additional Advocate General has placed on record instructions dated 11.11.2021. Confronted with this, learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions from her client.

List on 8.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.3458/2021 24.11.2021 Present: Mr. Virender Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr.Virender Katoch, Advocate, vice Mr. K.S. Banyal, Senior Advocate, for respondents No.4 and 5. Mr. Rajinder Dogra, learned Senior Additional Advocate General states that he is under instruction not to file reply on behalf of the State. His statement is taken on record.

Rejoinder to the reply filed on behalf of respondents No.4 and 5 be filed within three weeks.

List on 15.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.1011/2021 a/w CWP Nos.995 to 999, 1002 to 1008, 1010 and 1012 of 2021 .

24.11.2021 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

M/s. Dalip K. Sharma, and Sushma Sharma, Advocates¸ for respondent No.3.

Mr. Rajinder Dogra, learned Senior Additional Advocate General prays for and is granted one week's time to obtain instructions as to whether the State is to file a separate reply in CWP Nos.995 to 999 of 2021 and 1002 to 1008 of 2021 or would be adopting the reply filed in CWP Nos.1010, 1011 and 1012 of 2021.

List on 1.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.875/2021 24.11.2021 Present: Ms. Archana Dutt, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Despite being put to formal notice as far back as on 19.4.2021, the respondents have failed to file reply. As a matter of sheer indulgence and by way of last opportunity, three weeks' further time is granted to file reply, failing which right to file the same shall be deemed to be closed and the erring respondents shall personally appear before this Court alongwith the relevant records on the next date of hearing.

List on 15.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.4093/2021 24.11.2021 Present: Mr. Mohit Thakur, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General. for respondents No.1 and 2-State.

Mr. Sanjeev Kumar Motta, Advocate for respondent No.3.

Mr. Jogesh Kumar Chandel, Advocate, for respondent No.5.

Learned counsel appearing for respondent No.3 to take specific instructions as and when Annexure AP-8 was uploaded on its official webpage.

List on 26.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No.3771/2021 24.11.2021 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.

Mr. Sanjeev K. Suri, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Sanjeev K. Suri, Advocate prays for and is granted two weeks further time to file reply. Rejoinder be filed within four weeks thereafter.

List on 29.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS .

::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 6362/2020

24.11.2021 Present: Mr. Varun Chandel, Advocate, for the petitioner.

Mr. V.B. Verma, CGC, for respondents No.1 to 4.

Mr. A.K. Gupta, Advocate for respondent No.6.

Respondent No.6 is yet to file reply. Learned counsel appearing for 6th respondent submits that despite his best efforts, he is not in a position to contact her.

r to List for consideration on 1.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPOA No. 6591/2020 24.11.2021 Present: M/s. Kishore Pundeer and Alvin Massey .

Advocates, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur & Mr. Hemanshu Misra, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State Despite the respondents being put to formal notice on 27.3.2019, reply, for over a period of more than two years, has not been filed by them. Mr. Rajinder Dogra, learned Senior Additional Advocate General prays for and is granted two weeks' time to file reply, failing which their right to file reply shall be deemed to have been closed and the erring respondents shall personally appear before this Court alongwith the relevant records on the next date of hearing.

List on 15.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.11.2021 (mamta) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 2703/2021 18.11.2021 Present: None for the petitioner.

Mr. Sanjay Dalmia, Advocate, for the respondent. Mr. Vipin Pandit, Advocate, for the applicant in CMP No. 11979/2021.

Despite repeated calls, none has put in appearance on behalf of the petitioner. Even on the last date of hearing, i.e. 11.11.2021, there was no appearance on behalf of the petitioner. Therefore, this court is left with no other option, but to dismiss the instant petition, so also the pending application(s), if any, for want of appearance as also non-

prosecution. Ordered accordingly. All interim orders are ordered to be vacated.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 7073/2021 18.11.2021 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

On the joint request of learned counsel for the parties, list on 25.11.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5896/2021 18.11.2021 Present: Mr. O. P. Goel, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for the respondents.

Leaving all question of law open, notice. Mr. Naresh Kaul, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.

List on 30.12.2021.

                         r                       (Tarlok Singh Chauhan)
                                                        Judge


                                                      (Satyen Vaidya)
                                                          Judge


           18.11.2021
           (pankaj)







                                                ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                                              CWP No. 5964/2021

18.11.2021 Present:     Mr. Naveen K. Bhardwaj, Advocate, for the




                                                                      .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

CMP No. 11528/2021

For the reasons stated in the application, delay in removing the objections is ordered to be condoned. The application stands disposed of.

CWP No. 5964/2021

Leaving all question of law open, notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.

List on 30.12.2021.

CMP No. 11527/2021

The application is disposed of with a direction to the petitioner/applicant to file typed/legible copies of Annexures P-1 to P-12 within a period of six weeks from today.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5967/2021 18.11.2021 Present: Mr. Digvijay Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

CMP No. 11530/2021

For the reasons stated in the application, delay in removing the objections is ordered to be condoned. The application stands disposed of.

CWP No. 5967/2021

Leaving all questions of law open, admit. List along with CWP No. 5729/2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5968/2021 18.11.2021 Present: Mr. M. L. Sharma, Advocate, for the petitioner.

Mr. Vivekanand Negi, Advocate, for respondents No. 1 and 2.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.3.

Admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)

                                                         Judge
           18.11.2021
           (pankaj)








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                                                        CWP No. 5982/2021

18.11.2021 Present:     Ms. Soma Thakur, Advocate, for the petitioners.




                                                                .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5986/2021 18.11.2021 Present: Mr. Pawnish Shukla, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

CWP No. 5986/2021

Leaving all questions of law open, admit.

CMP No.11565/2021

The application is disposed of with a direction to the petitioner/applicant to file translated copy of Annexure P-3 within a period of six weeks from today.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5989/2021 18.11.2021 Present: Ms. Soma Thakur, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 6034/2021 18.11.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.

As prayed for, list before the learned Principal Bench on 23.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 6035/2021 18.11.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.

As prayed for, list before the learned Principal Bench on 23.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPIL No. 6/2017 18.11.2021 Present: Mr. Deven Khanna, Advocate, as Amicus Curiae.

Mr. Naresh K. Gupta, Advocate, for respondent No.18-M.C. Shimla.

Mr. Balram Sharma, ASGI, for respondent No.19- UOI.

Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.20-NHAI.

On the joint request of learned counsel for the parties, list before the learned Principal Bench on 22.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPIL No. 108/2017 a/w CWP No. 2077/2017 .

CWPIL No. 108/2017

18.11.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents No. 1 to 7/State.

Mr. Balram Sharma, ASGI for respondents No. 8

and 13.

Mr. Tara Singh Chauhan, Advocate, for respondent No.9.

Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.10. Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 11 and 12.

CWP No. 2077/2017

Mr. Sanjay Verma, Advocate, vice Ms. Shalini Thakur, Advocate, for the petitioners. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents No. 1 to 7/State. Mr. Balram Sharma, ASGI for respondent-Union of India.

Mr. Tara Singh Chauhan, Advocate, the applicant in CMP No. 8159/2017.

Mr. Devinder K. Sharma, Advocate, for the applicant in CMP No. 4246/2019. Mr. Deepak Kaushal, Advocate, for the applicant in CMP No. 10440/2017 and CMP No. 10666/2021.

Mr. Sanjay Verma, Advocate, prays for and is granted an adjournment on the ground that the original counsel is not available today.

List before the learned Principal Bench on 22.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Ex. Pet. No. 130/2021 18.11.2021 Present: Ms. Babita, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Learned Senior Additional Advocate General has filed the compliance affidavit, which clearly discloses that the case of the petitioner has been considered and thereafter rejected vide order dated 15.6.2015.

The petition already stands disposed of. Therefore, the only direction, which can be passed at this stage, is reserving liberty to the petitioner to assail the consideration order in accordance with law. Ordered accordingly. The matter is closed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Cr. A. No. 405/2019 18.11.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the appellant.

The application filed by the appellant-State is lying under objections. Learned Deputy Advocate General undertakes to remove the same within one week.

List on 2.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWPs No. 89, 90, 221, 222, 223, 271, 283, 826 and 932/2020 18.11.2021 Present: Mr. Vikas Rajput, Mr. Mukul Sood, Mr. Vinod .

Chauhan and Mr. Shyam Singh Chauhan, Advocates, for the respective petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Learned Senior Additional Advocate General prays for and is granted two weeks' time to file the compliance report, failing which erring respondents shall personally appear before this Court along with relevant records on the next date of hearing.

List on 2.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS FAO (FC) No. 31/2021 18.11.2021 Present: Mr. G. R. Palsra, Advocate, for the appellant.

Mr. Surinder Saklani, Advocate, for the respondent.

On the joint request of learned counsel for the parties, list on 9.12.2021.


                                                 (Tarlok Singh Chauhan)
                                                        Judge




           18.11.2021
                         r         to                 (Satyen Vaidya)
                                                          Judge

           (pankaj)








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                                                               LPA No. 49/2021

18.11.2021 Present:      Mr. Karan Singh Parmar, Advocate, for the




                                                                  .
                         appellant.

Mr. B. N. Sharma, Advocate, for respondent No.1.

Steps for service of respondents No. 2 and 8 to 12 not taken. The same, as prayed for, be taken within one week.

Thereafter, issue notice to the aforesaid respondents returnable for 16.12.2021, when the matter will be listed before the Registrar concerned.

                         r                        (Tarlok Singh Chauhan)
                                                         Judge


                                                       (Satyen Vaidya)
                                                           Judge


           18.11.2021
           (pankaj)







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                                                          Ex. P. No 133/2021

18.11.2021 Present:     Mr. N. D. Sharma, Advocate, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

The order in question stands complied with inasmuch as the respondents have passed the consideration order. Therefore, in case the petitioner is still aggrieved by the consideration order, he is at liberty to assail the same in accordance with law. The matter is closed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Ex. Pet. No. 206/2021 18.11.2021 Present: Mr. Bonit Thakur, Advocate vice Mr. A. K. Gupta, .

Advocate, for the petitioner.

Mr. Anil God, Advocate, for the respondents.

Learned counsel for the respondents prays for and is granted four days' time to comply with the order in question.

List on 23.11.2021.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)

                                                         Judge
           18.11.2021
           (pankaj)








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                                                     Ex. Pet. No. 208/2021

18.11.2021 Present:     Mr. Rakesh Kumar, Advocate, for the petitioner.




                                                                .

                        Mr. Ajay K.       Chauhan,      Advocate,         for     the
                        respondents.

Learned counsel for the respondents states that the order in question stands complied with inasmuch as entire retiral benefits have been paid to the petitioner. His statement is taken on record.

In view of above, no further order is required to be passed and the matter is closed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Ex. Pet. No. 221/2021 18.11.2021 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ajay Kumar Chauhan, Advocate, for the respondents.

Learned counsel for the respondents states that the order in question could not be complied with as there are departmental proceedings as also a criminal case pending against the petitioner.

Confronted with this, learned counsel for the petitioner prays for and is granted two weeks' time to ascertain this position.

List on 3.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Ex. Pet. No. 343/2021 18.11.2021 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State CMP No. /2021 The respondents-State have filed an application for extension of time. However, the same is not on record. A copy of the application has been made available to us.

Be registered. Having gone through the contents of the application, we find the action of the respondents-State to be fully justified in seeking six weeks' time to comply with the order in question. Ordered accordingly. Application stands disposed of.

Ex. Pet. No. 343/2021

For compliance, list on 30.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Ex. Pet. No. 345/2021 18.11.2021 Present: Mr. Parveen Chandel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State The order in question stands complied with inasmuch as the respondents have passed the consideration order. Therefore, in case the petitioner is still aggrieved by the consideration order, he is at liberty to assail the same in accordance with law. The matter is closed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS Ex. Pet. No. 368/2021 18.11.2021 Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Anil God, Advocate, for the respondents No. 1 and 2.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS LPA No. 458/2012 .

17.11.2021 Present: Mr. Ashok Sharma, Sr. Advocate with Mr. Ramakant Sharma, Advocate, for the appellants.

Mr. Jiwan, Advocate, vice counsel for respondent No.2.

Mr. Vinod Thakur, Advocate, for respondent No.3.

Heard in part. For continuity, list on 24.11.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 17.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 2696/2021 17.11.2021 Present: Mr. K. D. Shreedhar, Senior Advocate with Mr. .

Saurabh Ahluwalia, Advocate, for the petitioner.

Mr. V. D. Khidtta, Advocate, for the respondent.

On the request of learned counsel for the petitioner, list on 24.11.2021.


                                                   (Tarlok Singh Chauhan)
                                                          Judge




           17.11.2021
                         r         to                   (Satyen Vaidya)
                                                            Judge

           (pankaj)








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                                                           CWP No. 2695/2021

17.11.2021 Present:     Mr. K. D. Shreedhar, Senior Advocate with Mr.




                                                                   .

Saurabh Ahluwalia, Advocate, for the petitioner.

Mr. V. D. Khidtta, Advocate, for the respondent.

On the request of learned counsel for the petitioner, list on 24.11.2021.


                                                   (Tarlok Singh Chauhan)
                                                          Judge




           17.11.2021
                         r         to                   (Satyen Vaidya)
                                                            Judge

           (pankaj)








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                                                       CWP No. 5839/2021

16.11.2021 Present:     Ms. Ekta, Advocate, vice Mr. Vinay Sharma,




                                                               .

Advocate, for the petitioner.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5841/2021 16.11.2021 Present: Ms. Ekta, Advocate, vice Mr. Vinay Sharma, .

Advocate, for the petitioner.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5840/2021 16.11.2021 Present: Ms. Ekta, Advocate, vice Mr. Vinay Sharma, .

Advocate, for the petitioner.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5848/2021 16.11.2021 Present: Mr. Vijay K. Thakur, Advocate, for the petitioner.

Mr. Ajay K. Chauhan, Advocate, for the respondents.

Leaving all questions of law open, admit. Tag along with CWPOA No. 1494/2019.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 5843/2021 16.11.2021 Present: Mr. M. L. Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Advocate, for the respondents.

Leaving all questions of law open, admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge




           16.11.2021
           (pankaj)
                         r         to                (Satyen Vaidya)
                                                         Judge









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                                                        CWP No. 5844/2021

16.11.2021 Present:     Mr. M. L. Sharma, Advocate, for the petitioner.




                                                                .

Mr. Vinod Thakur, Advocate, for the respondents.

Leaving all questions of law open, admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge




           16.11.2021
           (pankaj)
                         r         to                (Satyen Vaidya)
                                                         Judge









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                                                        CWP No. 5897/2021

16.11.2021 Present:     Mr. M. L. Sharma, Advocate, for the petitioner.




                                                                .

Mr. Vinod Thakur, Advocate, for the respondents.

Leaving all questions of law open, admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge




           16.11.2021
           (pankaj)
                         r         to                (Satyen Vaidya)
                                                         Judge









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                                                        CWP No. 5904/2021

16.11.2021 Present:     Mr. Bonit Thakur, Advocate, vice counsel for the




                                                                .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)

                                                         Judge
           16.11.2021
           (pankaj)








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                                                        CWP No. 5907/2021

16.11.2021 Present:     Mr. Bonit Thakur, Advocate, vice counsel for the




                                                                .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)

                                                         Judge
           16.11.2021
           (pankaj)








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                                                         CWP No. 7110/2021

16.11.2021 Present:     Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra,




                                                                 .

Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the petitioners.

CWP No. 7110/2021

Issue notice to the respondent, returnable for 28.12.2021, on taking steps within one week.

CMP No. 13357/2021

Heard. Subject to the petitioners' depositing the award amount within a period of six weeks from today, operation and execution of the impugned order dated 28.6.2021 (Annexure P-1) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 7126/2021 16.11.2021 Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents CWP No. 7126/2021 & CMP No. 13369/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply. List on 14.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 7134/2021 16.11.2021 Present: Mr. Ramakant Sharma, Advocate, for the .

petitioner.

CWP No. 7134/2021 & CMP No. 13384/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 under order 5 Rule 9A CPC, returnable for 30.11.2021.

In the meanwhile, operation and execution of the impugned order dated 9.11.2021 (Annexure P-1) is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 7138/2021 16.11.2021 Present: Mr. Ajit Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

CWP No. 7138/2021 & CMP No. 13390/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted three weeks' time to file reply. List on 14.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 3193/2019 & CWP No. 3601/2021 16.11.2021 Present: Ms. Devyani Sharma, Advocate, for the petitioner .

in CWP No. 3193/2019.

Mr. M.L. Sharma, Advocate, for the petitioner in CWP No. 3601/2021.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

CWP No. 3193/2019 & CWP No. 3601/2021 r to Admit. List for hearing on 30.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 3832/2019 a/w CWP No. 5199/2020 16.11.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the petitioner in CWP No. 3832/2019 and for the respondents-State in CWP No. 5199/2020.

Mr. Vishwa Bhushan, Advocate, for the respondent in CWP No. 3832/2019 and for the petitioner in CWP No. 5199/2020.

r to Heard further. For continuity, list on 18.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 1100/2020 16.11.2021 Present: Mr. Sunil Mohan Goel, Advocate, for the .

petitioner.

Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent-NHAI. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-State.

On the request of learned counsel for the petitioner, list on 23.11.2021.

                         r                         (Tarlok Singh Chauhan)
                                                          Judge


                                                        (Satyen Vaidya)
                                                            Judge


           16.11.2021
           (pankaj)







                                                  ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                                    CWPOA No. 2050/2020

16.11.2021 Present:     Ms. Rita Hingmang, Advocate, for the




                                                                .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Admit. List for hearing on 30.11.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS .

::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 491/2021

15.11.2021 Present: Mr. Dushyant Dadwal, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Arun Sehgal, Advocate, for respondents No. 2 and 3.

Mr. Dilip Sharma, Sr. Advocate with Mr. Mani Sharma, Advocate, for the applicants in CMPs No. 3470 & 4264/2021.

Heard in part. For continuity, list on 17.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 992/2021 15.11.2021 Present: Mr. Mohar Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Learned counsel for the petitioner fairly states that the seniority of the petitioner has been corrected and the only issue now remains for adjudication is regarding promotion of the petitioner to the post of Head Master, that too, from the date when his juniors were promoted.

Since promotions are to be carried out by the Director Higher Education, therefore, he is ordered to be impleaded as party respondent, who shall figure as respondent No.3.

Issue notice to newly added respondent. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.3. He prays for and is granted four weeks' time to file reply.

List on 13.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 2385/2021 15.11.2021 Present: Mr. H. S. Rana, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Ms. Anubhuti Sharma, Advocate, for respondents No. 4 to 10, 12, 13, 15, 16, 18 to 23. Mr. Abhishek Verma, Advocate, vice Mr. Deepak Kaushal, Advocate, for respondents No. 11, 17, 24 and 25.

Ms. Shikha Chauhan, Advocate, for respondent No. 14.

Ms. Seema K. Guleria, Advocate, for respondent No.26.

The respondents, who are yet to file reply, pray for and are granted two weeks' time to file reply.

List on 6.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 2796/2021 15.11.2021 Present: Mr. Surender Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Surender Verma, Advocate, for respondent No.3.

Mr. Rajiv Jiwan, Sr. Advocate with Mr. Ajit Sharma, Advocate, for respondent No.4.

Reply on behalf of respondent No.3 is stated to have been filed. Registry to trace and place the same on record.

Reply on behalf of respondent No.4, as prayed for, be filed within three weeks.

List on 6.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 3752/2021 15.11.2021 Present: Ms. Babita, Advocate, vice counsel for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Rejoinder, as prayed for, be filed within two weeks.

List on 29.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 4270/2021 15.11.2021 Present: Mr. Bimal Gupta Sr. Advocate with Mr. Gurinder .

Singh Parmar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

List on 17.11.2021. Registry to reflect name of Mr. Tara Singh Chauhan, Advocate, in the cause list henceforth.

                         r                      (Tarlok Singh Chauhan)
                                                       Judge


                                                     (Satyen Vaidya)
                                                         Judge


           15.11.2021
           (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:37 :::CIS
                                                         CWP No. 4273/2021

15.11.2021 Present:     Mr. Vikas Rajput, Advocate, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Learned Senior Additional Advocate General prays for and is granted two days' time to comply with the order, failing which respondent No.2 shall personally remain present before this Court on the next date of hearing.

List on 17.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 4304/2021 15.11.2021 Present: Mr. Nitin Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Admit. Rejoinder within six weeks.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 4306/2021 15.11.2021 Present: Mr. Ajay Shandil, Advocate, vice Mr. Abhishek .

Negi, Advocate, for the petitioner.

Mr. Yogesh K. Chandel, Advocate, for respondents No. 1 and 2.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 3 and 4.

Mr. Yogesh K. Chandel, Advocate, has put in appearance on behalf of respondents No. 1 and 2. He prays for and is granted two weeks' time to file reply and power of attorney.

List on 6.12.2021. Registry to reflect name of Mr. Yogesh K. Chandel, Advocate, in the cause list, henceforth.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 4508/2021 a/w CWP Nos. 4518, 4958, 4964 and 5026/2021 15.11.2021 Present: Mr. Dushyant Dadwal, Advocate, for the .

petitioner(s) in all the writ petitions, except CWP No. 4518/2021.

Mr. Nitin Thakur, Advocate, for the petitioner in CWP No. 4518/2021.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.

Mr. Dinesh K. Thakur, Advocate, for the respondent-Medical college. Mr. Neel Kamal Sharma, Advocate, for the respondent-University.

Since counselling in these cases has been fixed on 19.11.2021, therefore, list for consideration on 17.11.2021.

Additional documents/pleadings in the meanwhile.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:37 :::CIS CWP No. 4893/2021 15.11.2021 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. .

Manik Sethi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Mr. Ashwani Sharma, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Naresh Kaul, Advocate, for respondent No.2. Mr. R. L. Sood, Sr. Advocate with Ms. Sanjeevani Sood, Advocate, for respondent No.3.

r to Reply on behalf of respondent No.3 stands filed in the open Court, which is made part of the court file.

Rejoinder, as prayed for, be filed within one week.

List on 26.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 15.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5051/2021 15.11.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Surinder Verma, Advocate, for the respondents.

Rejoinder not filed. The same be positively filed within four weeks.

List on 13.12.2021.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)

                                                         Judge
           15.11.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS

CMP No. 10593/2021 in CWP No. 1962/2015 11.11.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Dinesh K. Thakur, Advocate, for the applicants/respondents.

Fresh status report, in terms of previous order, stands filed in the open Court.

List on 18.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4981/2020 11.11.2021 Present: Mr. C.N. Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.

List on 2.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 113/2019 11.11.2021 Present: Mr. Vir Bahadur Verma, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. J. S. Bagga, Advocate, for respondents No. 3 and 4.

Since an amount of Rs. 15,36,039/- stands 4, therefore, r to deposited in the registry of this Court by respondents No. 3 and order dated 29.9.2021 attachment of the properties of respondents No. 3 and 4, is directing the ordered to be recalled.

Let the aforesaid amount be released in favour of the petitioner(s) as per their shares calculated and given by respondent No.3 along with draft, attached in B-part of the file, by remitting the same to their respective bank accounts to be furnished by the petitioners within one week from today.

List on 9.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5230/2021 11.11.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No.1 to 3.

Learned counsel for the petitioner prays for and is granted three weeks' time to file supplementary affidavit.

                         r         to
                        List on 9.12.2021.

                                                (Tarlok Singh Chauhan)
                                                       Judge

                                                     (Satyen Vaidya)
                                                         Judge
           11.11.2021


           (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                             CWP No. 5504/2021

11.11.2021 Present:     Mr. Sat Prakash, Advocate, for the petitioner.




                                                                     .

Mr. Balram Sharma, ASGI, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 2 to 4.

Learned Additional Advocate General states that complete set of documents, handed over by the petitioner, has been sent to respondent No.1.

Confronted with this, learned Assistant Solicitor General of India prays for and is granted four weeks' time to file reply. However, it is made clear that no further opportunity shall be granted for filing the reply.

List on 15.12.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5728/2021 11.11.2021 Present: Mr. M.A. Khan, Sr. Advocate with Mr. Naresh K. .

Sharma, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

CMP No. 11162/2021

For the reasons stated in the application, delay in removing the objections is ordered to be condoned. The application stands disposed of.

CWP No. 5728/2021

Leaving all questions of law open, admit.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5729/2021 11.11.2021 Present: Mr. Naveen K. Bhardwaj, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

CMP No. 11165/2021

For the reasons stated in the application, delay in removing the objections is ordered to be condoned. The application stands disposed of.

CWP No. 5729/2021

Leaving all questions of law open, admit.

CMP No. 11164/2021

The application is disposed of with a direction to the petitioner/applicant to file typed/legible copies of Annexures in question within a period of four weeks from today.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5736/2021 11.11.2021 Present: Mr. Naresh Verma, Advocate, for the petitioner.

CMP No. 11181/2021

For the reasons stated in the application, delay in re-filing the main petition is ordered to be condoned. The application stands disposed of.

CWP No. 5736/2021

The petitioner has assailed the award that was passed three years back on 10.10.2018. There is no explanation as to why the award was not challenged well before the time. Let supplementary affidavit, clearly explaining therein the delay, be filed within four weeks. List on 15.12.2021.

CMP No. 11180/2021

The application is disposed of with a direction to the petitioner/applicant to file typed/legible copies of documents in question within a period of four weeks from today.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5737/2021 11.11.2021 Present: Mr. Sumeet Raj Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

CMP No. 11179/2021

For the reasons stated in the application, delay in removing the objections is ordered to be condoned.

application stands disposed of.

CWP No. 5737/2021

The Leaving all questions of law open, notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and

2. Issue notice to respondents No. 3 to 5, returnable for 15.12.2021, on taking steps within three days.

CMP No. 11173/2021

The application is disposed of with a direction to the petitioner/applicant to file typed/legible copies of Annexures in question within a period of four weeks from today.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5744/2021 11.11.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Leaving all questions of law open, admit.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                         r                            (Satyen Vaidya)
                                                          Judge

           11.11.2021
           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                        CWP No. 5745/2021

11.11.2021 Present:     Mr. Nimish Gupta, Advocate, for the petitioner.




                                                                .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5746/2021 11.11.2021 Present: Mr. Rajesh Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

CWP No. 5746/2021

Leaving all questions of law open, admit.

CMP No. 11187/2021

The application is disposed of with a direction to the petitioner/applicant to file typed/legible copies of Annexures P-1, P-2 and P-3 within a period of four weeks from today.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5747/2021 11.11.2021 Present: Mr. Virbahadur Verma, Advocate, for the .

petitioners.

Mr. Vikrant Thakur, Advocate, for the respondents.

Leaving all questions of law open, admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge




           11.11.2021
           (pankaj)
                         r         to                (Satyen Vaidya)
                                                         Judge









                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                        CWP No. 5756/2021

11.11.2021 Present:     Mr. Devender K. Sharma, Advocate, for the




                                                                .
                        petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Leaving all questions of law open, admit.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)
                                                         Judge

           11.11.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                      CWP No. 5983/2021

11.11.2021 Present:     Mr. Ramesh Kaundal, Advocate, for the petitioner.




                                                               .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Leaving all questions of law open, issue notice.

Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 6646/2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 7661/2019 10.11.2021 Present: Mr. Mohit Thakur, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Respondent No.2 is yet to file reply. The same be positively filed within two weeks, failing which right to file the same shall be deemed to be closed.

List on 24.11.2021.

                         r                       (Tarlok Singh Chauhan)
                                                        Judge


                                                      (Satyen Vaidya)
                                                          Judge


           10.11.2021
           (pankaj)







                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                        Cr. A. No. 135/2020

10.11.2021 Present:     Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra,




                                                                .

Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the appellant. Ms. Kamlesh, Advocate, vice counsel for the respondents.

Learned vice counsel for the respondents prays for and is granted an adjournment on the ground that the original counsel is indisposed.

List on 17.11.2021.

                         r                      (Tarlok Singh Chauhan)
                                                       Judge


                                                     (Satyen Vaidya)
                                                         Judge


           10.11.2021
           (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                          CWP No. 378/2020

10.11.2021 Present:     Mr. Vinay Mehta, Advocate, for the petitioners.




                                                                .

Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 3 and 4.

Ms. Shreya Chauhan, Advocate, states that her presence is wrongly being marked for respondent No.2 and she is representing only respondent No.1. Her statement is taken on record.

Issue notice to respondent No.2, returnable for 8.12.2021, on taking steps during the course of the day.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 10.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1053/2020 10.11.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the petitioners- State.

Mr. A.K. Gupta, Advocate, for the respondent.

Learned counsel for the respondent prays for and is granted four weeks' time to file counter affidavit.

                         r          to
                        List on 15.12.2021.



                                                  (Tarlok Singh Chauhan)

                                                         Judge


                                                       (Satyen Vaidya)


                                                           Judge
           10.11.2021
           (pankaj)







                                                 ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                         CWP No. 1978/2020

10.11.2021 Present:     Mr. S. D. Gill, Advocate, for the petitioner.




                                                                 .

Mr. Balram Sharma, ASGI, for the respondents.

Learned counsel for the petitioner prays for and is granted one week's further time to file rejoinder.

List on 17.11.2021.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                         r                            (Satyen Vaidya)
                                                          Judge

           10.11.2021
           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                        CWP No. 2159/2020

10.11.2021 Present:     Mr. Vikrant Thakur, Advocate, for the petitioner.




                                                                .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Ms. Devyani Sharma, Advocate, for respondent No.6.

Learned Additional Advocate General has placed on record copy of minutes of meeting held on 18.10.2021 under the chairmanship of the Deputy Commissioner, Una.

We notice that the time has been granted to the SDM(s) concerned to fix freight rates on consensual basis between the Industry Associations and Truck Unions by 5.11.2021. However, further action that was required to be taken in the matter is not forthcoming.

On the request of learned Additional Advocate General, list on 24.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 10.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 2620/2020 10.11.2021 Present: Ms. Kanta Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Learned Deputy Advocate General has placed on record instructions dated 8.11.2021.

Admit. List for hearing before the learned Single Judge having roster.

                         r                      (Tarlok Singh Chauhan)
                                                       Judge


                                                     (Satyen Vaidya)
                                                         Judge


           10.11.2021
           (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                           CWP No. 3115/2020

10.11.2021 Present:     Mr. K. B. Khajuria, Advocate, for the petitioner.




                                                                   .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 3 to 25. Mr. Deepak Sharma, Advocate, vice counsel for respondents No. 26 to 29.

On the request of learned counsel for the petitioner, list on 17.11.2021.

                         r                         (Tarlok Singh Chauhan)
                                                          Judge


                                                        (Satyen Vaidya)
                                                            Judge


           10.11.2021
           (pankaj)







                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                       CWP No. 3357/2020

10.11.2021 Present:     Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay




                                                               .

Kumar Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State. Mr. Shyam Singh Chauhan, Advocate, for respondents No. 2 to 4.

Arguments heard. Judgment reserved.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 10.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3633/2020 10.11.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun .

Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. N.S. Chandel, Sr. Advocate with Mr. Vinod K. Gupta, Advocate, for respondent No.4.

On the request of learned counsel for respondent No.4, list on 17.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 10.11.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 4314/2020 10.11.2021 Present: Mr. C. N. Singh, Advocate, for the petitioner.

Mr. Surender Verma, Advocate, for the respondent.

On the request of learned counsel for the petitioner, list on 17.11.2021.


                                                   (Tarlok Singh Chauhan)
                                                          Judge




           10.11.2021
                         r         to                   (Satyen Vaidya)
                                                            Judge

           (pankaj)








                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS

CWPOA No. 3980/2019 a/w CWPOA No. 3145/2019, CWP No. 1367, 2420, 3198, 4820, 136, 3938, 4618, 4806, 5459, 5974, 6005, .

6031, 7450, 7457, 7532, 7537/2020, 1330,1351, 1456, 2276, 2245, 3403, 3599, 3687, 3812, 4238, 4289, 4506, 4642, 4745, 4897, 5063 and 6487/2021 30.10.2021 Present: M/s Subhash Sharma, S.P. Chatterji, A.K. Gupta, H.S. Rangra, Ramakant Sharma, M.L. Sharma, Peeyush Verma, Vishwa Bhushan, P.P. Chauhan, Sanjeev Kumar Suri, Rajneesh K. Lal, Y.P.S. Dhaulta, B.C. Verma, Surinder Parkash Sharma and Karan Singh Parmar, Advocates, for the respective petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

Mr. Balram Sharma, ASGI, for the respondent- UOI.

M/s. Tim Saran, Karun Negi, Yashwant Singh, S.V. Bhardwaj, Vikrant Thakur, Lakshay Thakur and Mr. Naresh K. Gupta, Advocates, for the respective respondents.

CWPOA No. 3980/2020

De-linked. List on 27.11.2021.

CWP No. 3599/2021

De-linked. Admit. List after four weeks.

CWP No. 6487/2021 & CMP No.12305/2021 De-linked. List on 27.11.2021. In the meanwhile, the official respondents are restrained from effecting any recovery/deduction from the salary of the petitioner.

CWPOA No. 3145/2019, CWP No. 1367, 2420, 3198, 4820, 136, 3938, 4618, 4806, 5459, 5974, 6005, 6031, 7450, 7457, 7532, 7537/2020, 1330, 1351, 1456, 2276, 2245, 3403, 3687, 3812, 4238, 4289, 4506, 4642, 4745, 4897 & 5063/2021 ::: Downloaded on - 15/05/2023 20:39:38 :::CIS On the joint request of learned counsel for the .

parties, list on 27.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) r ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 3486/2020 30.10.2021 Present: Mr. Malay Kaushal, Advocate vice Mr. Naresh K. .

Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

List along with Rogi Kalyan Samiiti's cases on the date already fixed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 5380/2020 30.10.2021 Present: Mr. N. D. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Admit.


                                                 (Tarlok Singh Chauhan)





                                                        Judge


                                                     (Jyotsna Rewal Dua)
                         r                               Judge

           30.10.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                         CWPOA No. 1001/2020

30.10.2021 Present:     Ms. Vandana Misra, Advocate, for the petitioner.




                                                                .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Mr. Shivam, Advocate, vice Mr. A.K. Vashishta, Advocate, for respondent No.4.

Admit.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                         r                           (Jyotsna Rewal Dua)

                                                         Judge
           30.10.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                         CWPOA No. 3729/2020

30.10.2021 Present:     Mr. Lovneesh Kanwar, Advocate, for the petitioner.




                                                                .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Admit.


                                                 (Tarlok Singh Chauhan)
                                                        Judge




           30.10.2021
                         r         to                (Jyotsna Rewal Dua)
                                                         Judge

           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                         Cr.A. No. 324/2020

30.10.2021 Present:     Ms. Salochana Rana, Advocate, for the appellant.




                                                                 .

Mr. Janak Raj, Advocate, vice Mr. Sandeep Sharma, Advocate, for the respondent.

Cr.MP No. 2122/2021

Notice. Mr. Janak Raj, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted two weeks' time to file reply.

List for consideration on 12.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2483/2019 30.10.2021 Present: Ms. Dimple, Advocate, vice counsel for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

Admit. Rejoinder, if any, within four weeks.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2488/2019 30.10.2021 Present: Mr. Mohit Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Leaving all questions of law open, admit.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                         r                           (Jyotsna Rewal Dua)

                                                         Judge
           30.10.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                         CWP No. 1592/2020

30.10.2021 Present:     Mr. Shivam, Advocate, vice Mr. A.K. Vashishta,




                                                                .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1654/2020 a/w CWP No. 1668/2020 30.10.2021 Present: Mr. Vinay Kuthiala, Sr. Advocate with Mr. Devi .

Singh, Advocate, for the petitioners in CWP No. 1654/2020 and Ms. Kamlesh, Advocate, vice counsel for the petitioner in CWP No. 1668/2020. Mr. Balram Sharma, ASGI, for respondent-Medical Council of India.

Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondents-State.

Mr. Balram Sharma, learned Assistant Solicitor General of India, on instructions, states that he will not be appearing on behalf of respondent-Medical Council of India.

His statement is taken on record.

Since one of the issues is sub judice before the Hon'ble Supreme Court, therefore, list these matters after six weeks.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2279/2020 30.10.2021 Present: Mr. Rajender Sharma, Advocate, for the .

petitioners.

Mr. Shashi Shirshoo, CGC, for the respondents.

Reply is stated to have been filed in the registry today. Registry to trace and place the same on record, even if it is under objections.

List along with CWP Nos. 2496/2019 & 2563/2019. r (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2495/2020 30.10.2021 Present: Mr. Sat Prakash, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Learned Senior Additional Advocate General prays for and is granted two weeks' time to obtain instructions.

List on 27.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2825/2020 30.10.2021 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Amit .

Jamwal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

Mr. Nitin Thakur, Advocate, for respondents No. 4 and 5.

The matter is part-heard before another bench as is evident from order dated 6.9.2021. Therefore, list the case before the same bench on 12.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.2909/2020 30.10.2021 Present: Ms. Babita, Advocate, vice counsel for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

On the request of learned vice counsel for the petitioner, list on 12.11.2021.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3373/2020 30.10.2021 Present: Mr. Saurabh, Advocate, vice Mr. Subhash Sharma, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

CMP No. 2/2021

The application, as prayed for, is allowed and the Director, Elementary Education, Shimla, is ordered to be arrayed as party. Application stands disposed of.

CWP No. 3373/2020

Amended memo of parties is ordered to be taken on record. Issue notice to newly added respondent No.4. Mr. Ashwani Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.4. He prays for and is granted two weeks' time to file reply.

List on 12.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3377/2020 30.10.2021 Present: None for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

List before a bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3472/2020 30.10.2021 Present: Mr. Aman Parth Sharma, Advocate, for the .

petitioner.

Mr. Malay Kaushal, Advocate, for respondent No.1.

Rejoinder, as prayed for, be filed within three weeks. List on 26.11.2021.


                                                (Tarlok Singh Chauhan)





                                                       Judge


                                                    (Jyotsna Rewal Dua)
                         r                              Judge

           30.10.2021
           (pankaj)








                                              ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                         CWP No. 3874/2020

30.10.2021 Present:     Mr. Sanjeev Bhushan, Sr. Advocate with Mr.




                                                                .

Rajesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

List on 12.11.2021, when registry shall reflect the name of Mr. K.B. Khajuria, Advocate, in the cause list on r to behalf of respondent No.3. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3875/2020 30.10.2021 Present: Mr. Devi Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Admit. Rejoinder be filed within four weeks.






                                                  (Tarlok Singh Chauhan)
                                                         Judge
                         r                            (Jyotsna Rewal Dua)
                                                          Judge

           30.10.2021
           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 3880/2020

30.10.2021 Present:     Mr. Virender Bali, Advocate, for the petitioner.




                                                                 .

Ms. Komal Chaudhary, Advocate, vice Ms. Ritta Goswami, Advocate, for respondent No.1. Mr. Aman Parth Sharma, Advocate, vice Mr. V.B. Verma, Advocate, for respondent No.2.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Learned counsel for the petitioner states that the issue in question is squarely covered by Three-Judge Bench of the Hon'ble Supreme Court in Jigya Yadav vs. CBSE, 2021 (7) SCC 535.

Since the original counsel for respondent No.1 is not available today, therefore, the case is ordered to be listed on 12.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4073/2021 30.10.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder(s).

List on 26.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4078/2020 30.10.2021 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Ajeet Pal .

Jaswal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

CMP No. 13318/2020

The application, as prayed for, is allowed and name of respondent No.6, Harish Gupta, is ordered to be deleted from the array of respondents, subject to all just exceptions. Application stands disposed of.

CWP No. 4078/2020

Amended memo of parties and rejoinder, if any, be filed within four weeks.

List on 4.12.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4278/2020 30.10.2021 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.

Ms. Reeta Thakur, Advocate, for respondents No.1, 3 and 4.

Admit.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4311/2021 29.10.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

List along with CWP No. 4165/2021 on the date already fixed.






                                                  (Tarlok Singh Chauhan)
                                                         Judge
                         r                            (Jyotsna Rewal Dua)

                                                          Judge
           29.10.2021
           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS

CWP No.4165/2021 a/w CWP Nos. 4166 to 4179, 4219, 4305/2021 .

29.10.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

On the joint request of learned counsel for the parties, list on 26.11.2021.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2697/2021 29.10.2021 Present: Mr. Ram Murti Bisht, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Stand of the respondents-State, as reflected in para 8 of the reply, cannot be countenanced.

Faced with this, learned Senior Additional Advocate General prays for and is granted two weeks' time to obtain instructions. List on 3.12.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2048/2021 29.10.2021 Present: Mr. Praneet Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Mr. V. B. Verma, CGC, for respondent No.5. Mr. Surinder Paul Jagota, SE PWD in person.

CMP No. /2021 Learned Senior Additional Advocate General states that he has filed an application for extension of time. However, the same is not on record. A copy of the application has been made available to the Court.

Be registered. After going through the application, we are inclined to grant four weeks' further time to the respondents-State to comply with the previous order. Ordered accordingly.

Personal presence of the Superintending Engineer, PWD, is dispensed with; provided the order in question is complied with or else, he is still required to be present in the Court. Application stands disposed of.

CWP No. 2048/2021

List on 26.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4030/2021 29.10.2021 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Learned counsel for the petitioner states that he has filed an application for impleadment of parties. However, the same is not on record. Registry to trace and place the same on record, even if it is under objections.

List on 30.10.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4327/2021 29.10.2021 Present: Mr. Arush Matlotia, Advocate, vice Mr. Susheel .

Gautam, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

Learned vice counsel for the petitioner prays for and is granted an adjournment on the ground that the original counsel is out of station.

                         r         to
                        List on 26.11.2021.

                                                 (Tarlok Singh Chauhan)
                                                        Judge

                                                     (Jyotsna Rewal Dua)
                                                         Judge
           29.10.2021


           (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 4623/2021

29.10.2021 Present:     Mr. Naresh K. Sharma, Advocate, for the




                                                                .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

Reply on behalf of respondents No. 1 to 3 is stated to have been filed. Registry to trace and place the same on record, even if it is under objections. Notice issued to respondent No.4 has been received back unserved with the report that he is residing in Karnataka. Therefore, let fresh steps for the service of aforesaid respondent be taken within two weeks. In the event of steps being taken, issue notice to respondent No.4 returnable for 10.12.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4991/2021 29.10.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Rajesh Kumar, Advocate, for the petitioner.

Mr. Sanjeev K. Motta, Advocate, for respondent No.1.

Mr. Dinesh Bhanot, Advocate, for respondent No.2.

Mr. Ankush Dass Sood, Sr. Advocate with Ms. Shradha Karol, Advocate, for the respondents No. 3 to 10.

Reply on behalf of respondents No. 1 and 2 is stated to have been filed. Registry to trace and place the same on record, even if it is under objections.

Ms. Shradha Karol, Advocate, states that reply on behalf of respondents No. 3 to 10 is being filed during the course of the day. Her statement is taken on record.

Rejoinder(s) to all the replies be filed within three weeks.

List on 26.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5037/2021 29.10.2021 Present: Mr. Vinay Sharma, Advocate, for the petitioners.

Mr. Balram Sharma, CGC, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents-

State.

Reply, as prayed for, be positively filed within two weeks, failing which not only right to file the same shall be deemed to be closed, but the Court shall also proceed to consider the case on its own merits.

List on 12.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5095/2021 29.10.2021 Present: Mr. Vivek Singh Attri, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.

List on 26.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5192/2021 29.10.2021 Present: Mr. Mohan Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Reply on behalf of respondents No. 1 and 2 is stated to have been filed on 27.10.2021. Registry to trace and place the same on record. Rejoinder, as prayed for, be filed within four weeks.

List on 26.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5195/2021 29.10.2021 Present: Mr. Varun Panwar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

Learned Senior Additional Advocate General prays for and is granted two weeks' further time to file reply.

List on 12.11.2021.

                         r                        (Tarlok Singh Chauhan)
                                                         Judge


                                                      (Jyotsna Rewal Dua)
                                                          Judge


           29.10.2021
           (pankaj)







                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 3094/2021

28.10.2021 Present:     Mr. Gagan Kumar & Mr. Dalip K. Sharma,




                                                                .

Advocate, for the petitioner.

Mr. Vinay Kuthiala, Sr. Advocate with Mr. Diwan Singh Negi, Advocate, for the respondents.

Learned counsel for the respondents prays for and is granted two weeks' time to ascertain status of the appeal, if any, as reflected in Annexure A-5 at page 142 of the paper-

book.

List on 16.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.3120/2021 28.10.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Rakesh Chauhan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondents- State.

List before regular DB on 11.11.2021.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                         r                           (Jyotsna Rewal Dua)

                                                         Judge
           28.10.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 4209/2021

28.10.2021 Present:     Mr. Anirudh Sharma, Advocate, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondent- State.

Mr. Tara Chand Chauhan, Advocate, for respondent No.2.

Admit. List after four weeks.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4412/2021 28.10.2021 Present: Mr. Tara Singh Chauhan, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondent- State.

Mr. Balram Sharma, Advocate, for respondent No.9.

Mr. Rishi Tandon, Advocate, for respondent No.12.

On the request of learned counsel for the r to petitioner, list on 11.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4508/2021 a/w CWP Nos. 4518, 4958, 4964 and 5026/2021 .

28.10.2021 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner(s) in all the writ petitions, except CWP No. 4518/2021.

Mr. Nitin Thakur, Advocate, for the petitioner in CWP No. 4518/2021.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondent- State.

Mr. Dinesh K. Thakur, Advocate, for the respondent- medical college. Ms. Shailja, Advocate, vice Mr. Neel Kamal Sharma, Advocate, for the respondent-University.

Learned counsel for the petitioner(s) pray for and are granted two weeks' time to file rejoinder(s).

List on 15.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4763/2021 28.10.2021 Present: Mr. Umesh Kanwar, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondent- State.

Mr. Pankaj Sharma, Advocate, for respondent No.4.

Despite repeated opportunities, neither instructions nor reply have been filed on behalf of the respondents.

Needful be done on or before the next date of hearing. List on 30.10.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP Nos. 4842/2021 & 4300/2021 CWP No. 4842/2021 .

28.10.2021 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. P. P. Chauhan, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondent- State.

CWP No. 4300/2021

Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondent- State.

Mr. Sunil Mohan Goel, Advocate, for respondent No.4.

Mr. P. P. Chauhan, Advocate, prays for and is granted two weeks' time to file reply in CWP No. 4842/2021.

Registry is directed to reflect name of Mr. P.P. Chauhan, Advocate, in the case list, henceforth in CWP No. 4842/2021.

List on 25.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4848/2021 28.10.2021 Present: Mr. V. D. Khidtta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondent- State.

Mr. Dheeraj K. Verma, Advocate, for proposed respondent No.4.

List before regular DB on 11.11.2021.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4857/2021 28.10.2021 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.

Mr. Anuj Gupta, Advocate, for the respondents.

Award amount stands deposited in the registry of this Court. The same be invested as per procedure.

Admit. List on 23.12.2021.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                         r                           (Jyotsna Rewal Dua)
                                                         Judge

           28.10.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 4866/2021

28.10.2021 Present:     Mr. Devinder Sharma, Advocate, vice counsel for




                                                                .
                        the petitioner.

Mr. Virbahadur Verma, Advocate, for the respondents.

Admit. List on 23.12.2021. Pleadings be completed in the meanwhile.


                                                 (Tarlok Singh Chauhan)
                                                        Judge




           28.10.2021
                         r        to                 (Jyotsna Rewal Dua)
                                                         Judge

           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 4893/2021

28.10.2021 Present:     Mr. Ankush Dass Sood, Sr. Advocate with Mr.




                                                               .

Manik Sethi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for the respondent- State.

Mr. Naresh Kaul, Advocate, for respondent No.2. Mr. Arjun K. Lal, Advocate, for respondent No.3.

List before regular DB on 11.11.2021. Registry is directed to reflect name of Mr. Arjun K. Lal, Advocate, in the cause list henceforth.

                         r                      (Tarlok Singh Chauhan)
                                                       Judge


                                                    (Jyotsna Rewal Dua)
                                                        Judge


           28.10.2021
           (pankaj)







                                              ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                            CWP No. 4860/2021

27.10.2021 Present: Mr. Abhimanyu Rathor & Mr. Ajit Sharma, .

Advocates, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for respondents No. 1 to 4.

Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.5. Mr. P.P. Chauhan, Advocate, for respondent No.6. Mr. Raman Sethi, Advocate, for respondent No.7.

Learned counsel for respondent No.5 has placed on record communication dated 22.10.2021, which reads as under:-

Kindly refer to the Deputy Commissioner, Mandi, letter No. MND-SD-DRA-/2021-31003-05 dated 21.10.2021 on the subject cited above.

2. In this regard, the work of constructing four lane road is being executed by the NHAI through different agencies and the work of constructing a road has been awarded to concessionaire i.e. M/s SP Pandoh Takoli Highways Pvt. Ltd. on Hybrid Annuity Mode (HAM) and presently construction work is under progress.

3. It is intimated that various complaints regarding landslides are being received from the Distt. Administration as well as locals. Further, a resolution/proposal dated 5.6.2021 has been received from the o/o Gram Panchayat Aut, Block Development- Balichowki, Distt. Mandi (HP) for shifting of road towards valley side. The proposal was scrutinized by the independent engineer of the project & further this office has taken up the matter with the competent authority for the acquisition of additional land towards valley side so that further damages to the adjoining land owners of village Thalout towards hill side can be minimized.

4. Thereafter, NHAI, HQ vide letter No. NHAI/HAM/NHDP-IV/11019/PB-Tk/Pkg- II/2015/dated 8.10.2021 has directed the following:-

::: Downloaded on - 15/05/2023 20:39:38 :::CIS

"in principle agreed to. However, express consent of .

DM/DC should be obtained before proceeding further."

5. In view of above, it is requested to kindly give the concurrence for the same so that additional land towards valley side may be acquired to avoid further damages in village Thalout and work can be completed in time bound manner.

2 Taking into consideration the urgency involved in the matter, we direct the respondent No.2-Deputy Commissioner, Mandi, to give concurrence, as sought for in the aforesaid communication, as expeditiously as possible and in no event later than 2.11.2021, when copy of such concurrence be placed on record.

List on 2.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6664/2021 27.10.2021 Present: Ms. Seema Azad, Advocate, for the petitioner.

Learned counsel for the petitioner prays for and is granted two days' time to amend memo of parties.

List on 10.11.2021.


                                                 (Tarlok Singh Chauhan)
                                                        Judge




           27.10.2021
           (pankaj)
                         r         to                (Jyotsna Rewal Dua)
                                                         Judge









                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                             CWP No. 6666/2021

27.10.2021 Present:     Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun




                                                                      .

Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for respondent No.1.

Mr. Anuj Gupta, Advocate, for respondent No.3.

Caveat petition No. 273/2021

Caveat is discharged. Petition stands disposed of.

CWP No. 6666/2021 & CMP No. 12588/2021 Notice is confined to respondents No. 1 and 3. Mr. Ashwani Sharma, learned Additional Advocate General and Mr. Anuj Gupta, Advocate, appear and waive service of notice on behalf of the respective respondents.

List along with CWP No. 6460/2021 on the date already fixed.

CMP No. 12589/2021

The application is disposed of with a direction to the applicant/petitioner to file English Translation of documents in question within a period of four weeks.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6665/2021 27.10.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun .

Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., for respondent No.1.

Mr. Anuj Gupta, Advocate, for respondent No.3.

Caveat petition No. 276/2021

Caveat is discharged. Petition stands disposed of.

CWP No. 6665/2021 & CMP No. 12586/2021 Notice is confined to respondents No. 1 and 3. Mr. Ashwani Sharma, learned Additional Advocate General and Mr. Anuj Gupta, Advocate, appear and waive service of notice on behalf of the respective respondents.

List along with CWP No. 6460/2021 on the date already fixed.

CMP No. 12587/2021

The application is disposed of with a direction to the applicant/petitioner to file English Translation of documents in question within a period of four weeks.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6677/2021 27.10.2021 Present: Mr. Rajiv Jiwan, Sr. Advocate with Mr. Jyotirmay .

Bhatt, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for respondents No.1 and 4.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the respondents No. 2 and 3.

CWP No. 6677/2021 & CMP No. 12598/2021 Notice. Mr. Balram Sharma, learned Assistant Solicitor General of India and Mr. Ashwani Sharma, learned Additional Advocate General appear and waive service of notice on behalf of the respective respondents. They pray for and are granted four weeks' time to file reply.

List on 24.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6678/2021 27.10.2021 Present: Mr. Jagan Nath, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the respondents-State.

CWP No. 6678/2021 & CMP No. 12599/2021 Notice. Mr. Ashwani Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. Reply/instructions within two days.

List on 29.10.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6681/2021 27.10.2021 Present: Mr. Prashant Chaudhary, Advocate, for the .

petitioner.

After arguing for some time, learned counsel for the petitioner prays for and is granted an adjournment.

List on 29.10.2021.


                                                (Tarlok Singh Chauhan)
                                                       Judge




           27.10.2021
                         r        to                (Jyotsna Rewal Dua)
                                                        Judge

           (pankaj)








                                              ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                            CWP No. 6698/2021

27.10.2021 Present:     Mr. Vinod Chauhan, Advocate, vice counsel for the




                                                                .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the respondent-State.

CWP No. 6698/2021 & CMP No. 12616/2021 Notice. Mr. Ashwani Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

The only ground, on which the present petition has been filed, is of discrimination. It is contended that one Jagbir Singh Chandel, Lecturer (School new) Hindi has been granted study leave as is evident from Annexure P-5 and in the case of the petitioner, the same has been rejected vide order dated 5.7.2021.

Confronted with this, learned Additional Advocate General prays for and is granted two days' time to obtain instructions.

List on 29.10.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5383/2021 27.10.2021 Present: Mr. Suneet Goel, Advocate, for the petitioner.

Mr. Naveen K. Bhardwaj, Advocate, for respondents No. 1 and 2.

Mr. Sanjeev Sharma, Advocate, for respondent No.3.

List on 28.10.2021.


                                                  (Tarlok Singh Chauhan)
                                                         Judge




           27.10.2021
                         r         to                 (Jyotsna Rewal Dua)
                                                          Judge

           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                            CWP No. 3941/2021 a/w CWP

Nos. 3942 to 3955, 4835 and 4836/2021 .

26.10.2021 Present: Mr. S. P. Chatterji, Advocate, for the petitioner(s), in all the petitions, except CWP Nos. 4835/2021 & 4836/2021.

Mr. Lalit K. Sehgal, Advocate, for the petitioner(s) in CWP Nos. 4835/2021 & 4836/2021 Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.

Mr. Amitabh Awasthy, Secretary (Health) in person.

Mr. Amitabh Awasthy, Secretary (Health), has explained the circumstances, under which the order(s) passed by this Court could not be complied with. He further states that the order(s) in question shall positively be complied with within a period of four weeks. His statement is taken on record.

List on 30.11.2021. Personal presence of the aforesaid officer is dispensed with.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO (FC) No. 22/2020 26.10.2021 Present: Mr. Mohar Singh, Advocate, vice counsel for the .

appellant.

Mr. Ajay Sharma, Sr. Advocate with Mr. Amit Jamwal, Advocate, for the respondent.

Both the parties are not present. Their presence be ensured on the next date of hearing.

List on 16.11.2021.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Cr. Appeal No.617/2015 26.10.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the appellant-State.

Mr. R. K. Gautam, Sr. Advocate with Ms. Megha Kapur Gautam, Advocate, for respondents No. 1 to 6.

Respondent No.5 is present in person and identified as such by his counsel. Let respondent No.5 furnish bail bonds, in terms of order dated 19.12.2015, to the satisfaction of any of the Registrars of this Court, during the course of the day.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6498/2021 26.10.2021 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Arun .

Verma, Mr. Tejasvi Dogra and Mr. Harsh Kalta, Advocates, for the petitioner.

CWP No. 6498/2021 & CMP No. 12319/2021 Issue notice to the respondents returnable for 30.11.2021, on taking steps within two days. In the meanwhile, operation and execution of the impugned order dated 6.4.2021 (Annexure P-18) is ordered to be stayed.

CMP No. 12320/2021

The application is disposed of with a direction to the petitioner/applicant to file English translation of document(s) in question within a period of four weeks.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1825/2019 26.10.2021 Present: Mr. Nitin Thakur, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the respondents-State.

Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate, for respondent No.3.

Learned Senior Additional Advocate General states that requisition for release of the grant-in-aid has been received from the respondent-Corporation and the same, after consideration, shall be released to the petitioner, within three weeks. His statement is taken on record.

List on 16.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 7/2020 26.10.2021 Present: Mr. B. N. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the respondents-State.

Mr. Vir Bahadur Verma, CGC, for respondent- Accountant General.

Learned Central Government Counsel states that claim of the petitioner is under consideration. He prays for and is granted two weeks' further time to do the needful.

List on 9.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 9/2020 26.10.2021 Present: Mr. B. N. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the respondents-State.

Mr. Vir Bahadur Verma, CGC, for respondent- Accountant General.

Learned Central Government Counsel states that claim of the petitioner is under consideration. He prays for and is granted two weeks' further time to do the needful.

List on 9.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 8/2020 26.10.2021 Present: Mr. B. N. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Ashwani Sharma, Addl. A.Gs., Dy.A.G. for the respondents-State.

Mr. Vir Bahadur Verma, CGC, for respondent- Accountant General.

Learned Central Government Counsel states that claim of the petitioner is under consideration. He prays for and is granted two weeks' further time to do the needful.

List on 9.11.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5981/2021 25.10.2021 Present: Mr. Sumeet Raj Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G. and Mr. Shiv Pal Manhans, Addl. A.G. for the respondents-State. Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.4.

Heard in part. For continuity, list on 26.10.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6027/2021 25.10.2021 Present: Mr. S. D. Gill, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondent No.1.-State.

Mr. Ajay Kumar Dhiman, Advocate, for respondent No.2.

Issue notice to respondent No.3 returnable for 22.11.2021, on taking steps within two days.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6028/2021 25.10.2021 Present: Mr. S. D. Gill, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondent No.1.-State.

Mr. Ajay Kumar Dhiman, Advocate, for respondent No.2.

Issue notice to respondent No.3 returnable for 22.11.2021, on taking steps within two days.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6029/2021 25.10.2021 Present: Mr. S. D. Gill, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondent No.1.-State.

Mr. Ajay Kumar Dhiman, Advocate, for respondent No.2.

Issue notice to respondent No.3 returnable for 22.11.2021, on taking steps within two days.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6037/2021 25.10.2021 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv .

Sharma, Advocate, for the petitioner.

Mr. P. P. Chauhan, Advocate, for the respondents.

Learned counsel for the respondents prays for and is granted two weeks' time to file reply.

List on 8.11.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6281/2021 25.10.2021 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G. and Mr. Shiv Pal Manhans, Addl. A.G. for the respondents-State.

Heard in part. For continuity, list on 25.11.2021.




                                                  (Tarlok Singh Chauhan)





                                                         Judge


                                                     (Satyen Vaidya)
                         r                                Judge

           25.10.2021
           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 6384/2021

25.10.2021 Present:     Mr. Aman Parth Sharma, Adocate, for the




                                                                  .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G. and Mr. Shiv Pal Manhans, Addl. A.G. for the respondents-State. Mr. Vir Bahadur Verma, CGC, for respondent No.3.

Heard in part. For continuity, list on 27.10.2021, when a responsible officer of the respondents-State shall r to remain present to assist the Court.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2348/2019 22.10.2021 Present: Mr. Naresh K. Tomar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Sushant Vir Singh Thakur, Advocate, for respondent No.3.

Since respondent No.3 has passed the consideration order, therefore, the order in question stands complied with and the proceedings are closed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6396/2021 22.10.2021 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.

List on 12.11.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6395/2021 22.10.2021 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.

List on 12.11.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6394/2021 22.10.2021 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.

List on 12.11.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6491/2021 22.10.2021 Present: Ms. Suman Thakur & Mr. Anuj Thakur, Advocates, .

for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.

Status report by way of an affidavit filed in the open court on behalf of the respondent is ordered to be taken on record. Learned counsel for the petitioner prays for and is granted one week's time to file counter affidavit.

List on 29.10.2021.

                         r                        (Tarlok Singh Chauhan)
                                                         Judge


                                                      (Jyotsna Rewal Dua)
                                                          Judge


           22.10.2021
           (pankaj)







                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 1772/2020

22.10.2021 Present:     Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra,




                                                                 .

Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the petitioners. Mr. Rajinder Sharma, Advocate, for the respondent.

As prayed for, list on 3.12.2021.



                                                  (Tarlok Singh Chauhan)





                                                         Judge


                                                      (Jyotsna Rewal Dua)
                         r                                Judge

           22.10.2021
           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                          Ex. Pet. No. 141/2019

22.10.2021 Present:     Mr. Ramakant Sharma, Advocate, for the




                                                                   .
                        petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Mr. Rajinder Dogra, learned Sr. Additional Advocate General states that the bill(s) in question would be prepared and sent to the Treasury during the course of the day. His statement is taken on record.

For compliance, to come up on 25.10.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6575/2021 22.10.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun .

Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.

Mr. Anuj Gupta, Advocate, for respondent No.3.

Caveat petition No. 274/2021

Caveat is discharged. Petition stands disposed of.

CWP No. 6575/2021 & CMP No. 12437/2021 List along with CWP No. 6460/2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6574/2021 22.10.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun .

Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.

Mr. Anuj Gupta, Advocate, for respondent No.3.

Caveat petition No. 269/2021

Caveat is discharged. Petition stands disposed of.

CWP No. 6574/2021 & CMP No. 12435/2021 List along with CWP No. 6460/2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6565/2021 22.10.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun .

Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.

Mr. Anuj Gupta, Advocate, for respondent No.3.

Caveat petition No. 275/2021

Caveat is discharged. Petition stands disposed of.

CWP No. 6565/2021 & CMP No. 12417/2021 List along with CWP No. 6460/2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6542/2021 22.10.2021 Present: Mr. Vinay Kuthiala, Sr. Advocate with Mr. Rahul .

Mahajan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

CWP No. 6542/2021 & CMP No. 12376/2021 Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General appears and waives service of notice on behalf of the respondents.

weeks' time to file reply.

r to He prays for and is granted four List on 25.11.2021. In the meanwhile, operation and execution of the order dated 4.8.2021 (Annexure P-4) and re-assessment order dated 25.6.2015 (Annexure P-2) are ordered to be stayed.

Copy dasti (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6543/2021 22.10.2021 Present: Mr. Vinay Kuthiala, Sr. Advocate with Mr. Rahul .

Mahajan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

CWP No. 6543/2021 & CMP No. 12377/2021 Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General appears and waives service of notice on behalf of the respondents.

weeks' time to file reply.

Copy dasti (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6539/2021 22.10.2021 Present: Mr. Vinay Kuthiala, Sr. Advocate with Mr. Rahul .

Mahajan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

CWP No. 6539/2021 & CMP No. 12373/2021 Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General appears and waives service of notice on behalf of the respondents.

weeks' time to file reply.

Copy dasti (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6540/2021 22.10.2021 Present: Mr. Vinay Kuthiala, Sr. Advocate with Mr. Rahul .

Mahajan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

CWP No. 6540/2021 & CMP No. 12374/2021 Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General appears and waives service of notice on behalf of the respondents.

weeks' time to file reply.

Copy dasti (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6573/2021 22.10.2021 Present: Mr. Neel Kamal Sharma, Advocate, for the .

petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

CWP No. 6573/2021 & CMP No. 12433/2021 Notice. Mr. Ajay Chauhan, Advocate, appears and waives service of notice on behalf of the respondents.

Reply/instructions before the next date of hearing. List on 30.10.2021. r In the meanwhile, the impugned office orders dated 14.9.2021 and 29.9.2021, Annexures P-3 and P-4 respectively, are ordered to be stayed.

CMP No. 12434/2021

The application is disposed of with a direction to the applicant/petitioner to file complete typed copy of Annexure P-2 within a period of one week.

Copy dasti (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6561/2021 22.10.2021 Present: Mr. Kulwant Singh Gill, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

CWP No. 6561/2021

Admit.

CMP No. 12416/2021

The application is dismissed as misconceived.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6488/2021 22.10.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Virbahadur Verma, Advocate, CGC, for the respondents.

After arguing for some time, learned counsel for the petitioner prays for and is granted an adjournment.

List on 25.10.2021.






                                                  (Tarlok Singh Chauhan)
                                                         Judge
                         r                            (Jyotsna Rewal Dua)

                                                          Judge
           22.10.2021
           (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                          Ex. Pet. No. 128/2021

22.10.2021 Present:     Mr. Harish Kumar Verma, Advocate, for the




                                                               .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Learned Deputy Advocate General prays for and is granted one week's time to comply with order dated 7.10.2021.

                         r        to
                        List on 29.10.2021.

                                                (Tarlok Singh Chauhan)
                                                       Judge

                                                    (Jyotsna Rewal Dua)
                                                        Judge
           22.10.2021


           (pankaj)







                                              ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
 CWP No. 1073/2021

21.10.2021 Present:     Mr. Onkar Jairath, Advocate, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder.

List on 11.11.2021.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5654/2020 21.10.2021 Present: Mr. Arsh Rattan, Advocate, for the petitioner.

Mr. Surinder Verma, Advocate, for respondents No. 1 to 3.

Mr. Ashwani Kaundal, Advocate, for respondents No. 4 & 5.

On the request of learned counsel for the petitioner, list on 28.10.2021.


                                                    (Tarlok Singh Chauhan)





                                                           Judge


                                                      (Jyotsna Rewal Dua)
                         r                                 Judge

           21.10.2021
           (pankaj)








                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                          CWPOA No. 4003/2020

21.10.2021 Present:     Mr. R. L. Chaudhary, Advocate, for the petitioners.




                                                                .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

List on 22.10.2021.


                                                 (Tarlok Singh Chauhan)
                                                        Judge




           21.10.2021
           (pankaj)
                         r         to                (Jyotsna Rewal Dua)
                                                         Judge









                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS

CWP No. 2947/2020 & CWP No.3400/2020 21.10.2021 Present: Mr. Virender Thakur, Advocate, for the .

petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

CMP Nos. 12293/2021 & 12296/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted three weeks' time to file reply. List on 18.11.2021.

CMP Nos. 12994/2021 & 12997/2021 The applications are disposed of with a direction to the applicant(s) to file the translated/typed copies of Annexures in question within a period of three weeks.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3560/2020 21.10.2021 Present: Mr. Jai Ram Sharma, Advocate, vice counsel for .

the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. Anil God, Advocate, for respondent No.3.

List along with CWP No. 6469/2021 on the date already fixed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5124/2021 19.10.2021 Present: Mr. Kulwant Singh Gill, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. Maan Singh, Advocate, for respondent No.9.

Respondents No.1, 2, 4, 6 and 9 are stated to have filed replies. Registry to trace and place the same on record. As weeks.

r to regard remaining respondents, reply, if any, be filed within four List on 16.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5158/2021 19.10.2021 Present: Ms. Rajvinder Sandhu, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

The respondents are stated to have filed replies on 7.10.2021 & 18.10.2021 respectively. Registry is directed to trace and place the same on record even if it is under objections.

List on 8.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5180/2021 19.10.2021 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner.

Mr. Vir Bahadur Verma, CGC, for respondent No.1.

Ms. Shreya Chauhan, Advocate, for respondent No.2.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State. Mr. Pawan Sharma, Advocate, for respondent No.5.

Learned counsel for the petitioner, on instructions, states that the entire premises in question have been demolished, except the wall, abutting the property of Railway Authorities, which shall also be removed by 20.10.2021. His statement is taken on record.

Let formal report to this effect be filed by respondent No.2 on or before the next date of hearing.

List on 26.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5281/2021 19.10.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Learned counsel for respondent No.4 prays for and is granted two weeks' time to file reply.

                         r         to
                        List on 9.11.2021.



                                                  (Tarlok Singh Chauhan)

                                                         Judge


                                                       (Satyen Vaidya)


                                                           Judge
           19.10.2021
           (pankaj)







                                                 ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                           CWP No. 5417/2021

19.10.2021 Present:     Mr. G. C. Gupta, Sr. Advocate with Ms. Meera




                                                                .

Devi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

It is rather shocking that the respondent-State is not in a position to apprise this Court regarding scale of measurement despite the Court having taken cognizance of this petition since 16.9.2021.

As a matter of sheer indulgence and by way of last opportunity, two weeks' time is granted to the respondent-

State to apprise this Court regarding scale of measurement to be applied in the instant case, failing which the respondent shall remain present before this court on the next date of hearing.

List on 2.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5942/2021 19.10.2021 Present: Mr. Abhimanyu Jhamba & Mr. Ashish Jhamba .

Advocates, for the petitioners.

Mr. Vir Bahadur Verma, CGC, for respondent No.1.

Mr. Vijay Kumar Arora, Advocate, for respondents No. 2 and 3.

Despite opportunity, the respondents have failed to file the reply. As prayed for, needful be done within two weeks, failing which erring respondent(s) shall personally appear before this Court along with relevant records on the next date of hearing.

List on 2.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6298/2021 19.10.2021 Present: Mr. Karan Singh Parmar, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

CMP No. 12285/2021

The application is allowed as prayed for and name of respondent No.3, Deputy Director Elementary Education, Mandi, District Mandi is ordered to be substituted by the Deputy Director Higher Education, Mandi. The application stands disposed of.

CWP No. 6298/2021

Issue notice to the newly substituted respondent No.3. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.3. Issue dasti notice for the service of respondent No.4, returnable for 2.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6384/2021 19.10.2021 Present: Mr. Aman Parth Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Vir Bahadur Verma, CGC, for respondent No.3.

Let the respondents-State produce complete records pertaining to the recommendations made by the State Directorate to respondent No.3 on the next date of hearing.

List on 21.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4855/2020 18.10.2021 Present: Mr. Karan Singh Parmar, Advocate, proxy counsel .

for the petitioners.

Mr. Shivam Sharma, Advocate, proxy counsel for respondents No. 1, 2 and 4.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.3.

Mr. Shivam Sharma, Advocate, prays for and is granted three weeks' time to file reply. Mr. Bhupinder Thakur, learned Deputy Advocate General, states that he is under instructions not to file separate reply and would be adopting the reply of respondents No. 1, 2 and 4. His statement is taken on record.

List on 8.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4854/2020 18.10.2021 Present: Mr. Karan Singh Parmar, Advocate, proxy counsel .

for the petitioners.

Mr. Shivam Sharma, Advocate, proxy counsel for respondents No. 1, 2 and 4.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.3.

List on 8.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4856/2020 18.10.2021 Present: Mr. Karan Singh Parmar, Advocate, proxy counsel .

for the petitioners.

Mr. Shivam Sharma, Advocate, proxy counsel for respondents No. 1, 2 and 4.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.3.

List on 8.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4179/2019 18.10.2021 Present: Mr. Karan Singh Parmar, Advocate, proxy counsel .

for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Steps for the service of respondent No.5 have not been taken. The same, as prayed for, be taken within two weeks, failing which name of respondent No.5 shall be struck off from the array of respondents, subject to all just exceptions.

In the event of steps being taken, issue notice to respondent No.5 returnable for 22.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.10.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6230/2021 30.9.2021 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 and 2.

CWP No. 6230/2021 & CMP No. 11778/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3 under Order 5 Rule 9A CPC, during the course of the day, returnable for 7.10.2021. In addition thereof, the petitioner is also permitted to serve respondent No.3 through whatsapp, e-mail or any other alternative mode.

Since the petitioner has already been relieved, therefore, in the interim, the official respondents are restrained from resorting to any coercive steps so as to compel the petitioner to join at the transferred station. Records of the transfer be also produced on the date already fixed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 30.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6216/2021 30.9.2021 Present: Mr. Dushyant Dadwal, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.G. for respondent No.1. Mr. Inderjet Singh Narwal, Advocate, for respondent No.2.

CWP No. 6216/2021

Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Inderjeet Singh Narwal, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondents No. 3 to 12, returnable for 11.11.2021, on taking steps within two days.

Reply by the appearing respondents in the meanwhile.

CMP No. 11761/2021

Heard. Promotion, if any, shall abide by further orders/final order of this Court. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 30.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5504/2021 30.9.2021 Present: Mr. Sat Prakash, Advocate, for the petitioner.

Mr. Vir Bahadur Verma, Advocate, CGC, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents No. 2 to 4.

Reply on behalf of respondent No.2, which is being adopted by respondents No. 3 and 4, is stated to have been filed. Registry to trace and place the same on record. Reply on behalf of respondent No.1, making therein specific averments with regard to Annexure R-2 annexed with reply of respondent No.2, be filed within four weeks. List on 11.11.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 30.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6130/2021 30.9.2021 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, .

Advocate, for the petitioners.

Applications of amendment of the writ petition, impleadment and amended petition have been filed in the registry on 29.9.2021. The registry to trace and place the same on record, even if it is under objections.

                          r         to
                        List on 1.10.2021.



                                                   (Tarlok Singh Chauhan)

                                                          Judge


                                                         (Satyen Vaidya)


                                                             Judge
            30.9.2021
            (pankaj)







                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                          CWP No. 5945/2021

30.9.2021   Present:    Mr. Anil Kumar, Advocate, for the petitioner.




                                                                  .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Learned Deputy Advocate General prays for and is granted one week's time to file necessary affidavit. We make it clear that the affidavit shall be filed by an officer not below the rank of Superintending Engineer.

List on 7.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 30.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6110/2021 29.9.2021 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Aman Sood, .

Mr. Jaiwant Patankar and Mr. Vijay Jain, Advocate, for the petitioner.

Learned counsel for the petitioner prays for and is granted two weeks' time to ascertain as to whether provisions of Himachal Pradesh Freedom of Religion Act, 2019 have been assailed before the Hon'ble Supreme Court or not.

List on 20.10.2021.

                          r                     (Tarlok Singh Chauhan)
                                                       Judge


                                                     (Satyen Vaidya)
                                                         Judge


            29.9.2021
            (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                         CWP No. 6039/2021

29.9.2021   Present:    Mr. Rakesh K. Dogra, Advocate, for the petitioner.




                                                                 .

The petitioner to justify maintainability of the petition. As prayed for, list on 20.10.2021.




                                                 (Tarlok Singh Chauhan)





                                                        Judge


                                                      (Satyen Vaidya)
                          r                               Judge
            29.9.2021

            (pankaj)








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                                                        CWP No. 5950/2021

29.9.2021   Present:    Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta,




                                                                .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5926/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5923/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5922/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5921/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5920/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5918/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5906/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5905/2021 29.9.2021 Present: Mr. Bomet Thakur, Advocate, vice Mr. A.K. Gupta, .

Advocate, for the petitioner.

The petitioner to justify maintainability of the petition as admittedly he has retired on 31.3.2017 and seeks to avail benefit of notification, issued much after his retirement, on 21.2.2018 (Annexure P-3).

                          r        to
                        List on 6.10.2021.

                                                 (Tarlok Singh Chauhan)
                                                        Judge

                                                      (Satyen Vaidya)
                                                          Judge
            29.9.2021


            (pankaj)







                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                       CWP No. 5854/2021

29.9.2021   Present:    Mr. Rupinder Singh Thakur, Advocate, for the




                                                               .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Admit.






                                               (Tarlok Singh Chauhan)
                                                      Judge
                          r                         (Satyen Vaidya)
                                                        Judge

            29.9.2021
            (pankaj)








                                              ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                           CWP No. 5762/2021

29.9.2021   Present:       Mr. Rupinder Singh, Advocate, for the petitioners.




                                                                   .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.

CWP No. 5762/2021

Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. List on 10.11.2021.

CMP No. 11253/2021

The application is allowed with a direction to the applicants to file typed/translated copies of the Annexures in question within a period of six weeks. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO (FC) No. 46/2021 29.9.2021 Present: Mr. Arush Matlotia, Advocate, for the appellant.

FAO (FC) No. 46/2021 & CMP No. 11705/2021 Issue notice to the respondent, returnable for, 10.11.2021, on taking steps within two days. In the meanwhile, execution and operation of the impugned judgment r to and decree dated 11.1.2021 is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6125/2021 29.9.2021 Present: Mr. T.S. Chauhan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.

Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 under Order 5 Rule 9A CPC, returnable for 5.10.2021.

Since the petitioner has already been relieved, therefore, the official respondents are restrained from resorting to any coercive steps so as to compel the petitioner to join at the transferred station. Records of the transfer be also produced on the date already fixed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Cr.A. No. 426/2019 29.9.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. For the appellant. Mr. B. N. Sharma, Advocate, for the respondent.

Cr.MP No. 1860/2021

Respondent/applicant is present in person. She is permitted to furnish personal bonds in terms of order dated 14.8.2021 to the satisfaction of the Registrar(Judicial) during the course of the day. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 29.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6125/2021 28.9.2021 Present: Mr. T.S. Chauhan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.

CWP No. 6125/2021 & CMP No. 11663/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 under Order 5 Rule 9A CPC, returnable for 5.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) SH. RAMESH KAUNDAL ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6126/2021 28.9.2021 Present: Mr. Shivank S. Panta, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

CWP No. 6126/2021 & CMP No. 11665/2021 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted one day's time to obtain instructions.

List on 29.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6127/2021 28.9.2021 Present: Mr. Ashwani Kaundal, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 and 2.

CWP No. 6127/2021 & CMP No. 11666/2021 Notice is confined to respondents No. 1 and 2 at this stage. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2.

List on 5.10.2021. Reply/instructions in the meanwhile.

CMP No. 11667/2021

The application is disposed of with a direction to the applicants to file English translation of the annexures in question within one week.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6128/2021 28.9.2021 Present: Mr. Mohan Sharma, Advocate, for the petitioner.

List on 30.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6129/2021 28.9.2021 Present: Mr. Janesh Majahan, Advocate, for the petitioners.

Mr. Vir Bahadur Verma, CGC, for respondents No. 1 to 4.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondent No.5.

CWP No. 6129/2021 & CMP No. 11670/2021 Government Counsel r to Notice. Mr. Vir Bahadur Verma, learned Central and Mr. Vinod Thakur, Additional Advocate General appear and waive service of notice learned on behalf of the respective respondents. List on 30.9.2021.

Reply/instructions in the meanwhile.

Mr. Vir Bahadur Verma, CGC, for respondents No. 1 to 4.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondent No.5.

Reply/instructions in the meanwhile.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 6131/2021 28.9.2021 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents No. 2 and 3.

Mr. Vir Bahadur Verma, CGC, for respondents No. 1 and 4.

CWP No. 6131/2021

Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Vir Bahadur Verma, learned Central Government Counsel, appear and waive service of notice on behalf of the respective respondents. They pray for and are granted one week's time to obtain instructions/file reply.

List on 5.10.2021.

CMP No. 11673/2021

No case for interim relief is made out at this stage.

The application is dismissed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.6132/2021 28.9.2021 Present: Mr. Peeyush Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 and 2.

CWP No. 6132/2021 & CMP No. 11674/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2. Issue notice to respondent No.3 returnable for 26.10.2021, on taking steps within two days. In the meanwhile, transfer order dated 24.8.2021 (Annexure P-1) is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1959/2018 28.9.2021 Present: Mr. Devender K. Sharma, Advocate, vice counsel .

for the petitioner.

Mr. Surender Verma, Advocate, for respondents No. 1 and 2.

Mr. Vir Bahadur Verma, CGC, for respondent No.3.

Counter to status report as also rejoinder not filed.

The same be filed within four weeks. List on 26.10.2021.

                          r                      (Tarlok Singh Chauhan)
                                                        Judge


                                                      (Satyen Vaidya)
                                                          Judge


            28.9.2021
            (pankaj)







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                                                        CWP No. 6130/2021

28.9.2021   Present:    Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur,




                                                                .

Advocate, for the respondents.

List on 30.9.2021.






                                                (Tarlok Singh Chauhan)
                                                       Judge




            28.9.2021
            (pankaj)
                          r        to                (Satyen Vaidya)
                                                         Judge









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                                                       CWP No. 2843/2019

28.9.2021   Present:    Mr. Mehar Chand Thakur, Advocate, for the




                                                               .
                        petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State. Mr. Maan Singh, Adocate, vice counsel for respondent No.5.

CWP No. 2843/2019

List along with connected matters on 30.9.2021.

CMP No. 11600/2021

The pleadings are yet to complete. Therefore, the instant application for early hearing of the petition being misconceived is dismissed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3193/2019 & CWP No. 3601/2021 28.9.2021 Present: Ms. Devyani Sharma, Advocate, for the petitioner .

in CWP No.3193/2019

Mr. M.L. Sharma, Advocate, for the petitioner in CWP No.3601/2021.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Vinod Thakur, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.Gs. for the respondents-State. Mr. Vir Bahadur Verma, Advocate, for respondent No.2 in CWP No. 3193/2021.

Despite repeated opportunities, respondent No.2 in CWP No. 3193/2019 has failed to file reply. Let needful be done within three weeks, failing which responsible officer of respondent No.2 shall personally remain present before the Court on the next date of hearing along with the relevant record.

List on 19.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1011/2021 27.9.2021 Present: Mr. Hamender Singh Chandel, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Svaneel Jaswal and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Mr. Dalip K. Sharma, Advocate, vice counsel for respondent No.3.

Mr. Vinod Thakur, learned Additional Advocate General states that reply on behalf of respondents No. 1 and 2 is being filed during the course of the day. His statement is taken on record. Reply on behalf of respondent no.3 stands filed.

List along with CWP No. 995/2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1012/2021 27.9.2021 Present: Mr. Hamender Singh Chandel, Advocate, for the .

petitioner.

Mr. Dalip K. Sharma, Advocate, vice counsel for respondent No.3.

List along with CWP No. 995/2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3018/2021 27.9.2021 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vir Bahadur Verma, CGC, for respondent No.5.

On the joint request of learned counsel for the parties, list on 30.9.2021.

                          r                      (Tarlok Singh Chauhan)
                                                        Judge


                                                      (Satyen Vaidya)
                                                          Judge


            27.9.2021
            (pankaj)







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                                                       CWP No. 3096/2021

27.9.2021   Present:    Mr. Rakesh Bansal, Advocate, vice counsel for the




                                                               .
                        petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State.

Mr. Pranay Pratap Singh, Advocate, for respondent No.3.

Mr. Varun Rana, Advocate, for respondent No.4.

Pleadings be completed within one week.

                          r        to
                        List on 5.10.2021.



                                               (Tarlok Singh Chauhan)

                                                      Judge


                                                    (Satyen Vaidya)


                                                        Judge
            27.9.2021
            (pankaj)







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                                                         CWP No. 3100/2021

27.9.2021   Present:    Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur,




                                                                 .

Advocate, for the petitioner.

Rejoinder, if any, be filed within four weeks.

List on 1.11.2021.

                          r                      (Tarlok Singh Chauhan)
                                                        Judge


                                                      (Satyen Vaidya)
                                                          Judge


            27.9.2021
            (pankaj)







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                                                         CWP No. 3119/2021

27.9.2021   Present:    Mr. Pranay Pratap Singh, Advocate, for the




                                                                 .
                        petitioner.

Mr. Sunil Thakur, Advocate, for respondent No.4.

Compliance report filed by the Director, Technical Education, in the open Court is ordered to be taken on record.

Learned counsel for the parties jointly pray for and are granted one week's time to go through the same.

List on 4.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3513/2021 27.9.2021 Present: Mr. V.D. Khidtta, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGC, for respondent No.3.

CMP No. 11481/2021

Heard. Since the proposed amendment seeks to assail the consideration order dated 7.9.2021, that has been passed during the pendency of the instant petition, therefore, the instant application for amendment of the writ petition is allowed and disposed of.

CWP No. 3513/2021

Amended writ petition is taken on record. Reply to the amended petition, as prayed for, be filed within three weeks. List for consideration on 25.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3653/2021 27.9.2021 Present: Mr. Ajay Sharma, Sr. Advocate, with Mr. Amit .

Jamwal, Advocate, for the petitioner.

Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 5 & 6.

Learned counsel for respondents No. 5 and 6 prays for and is granted four weeks' time to file reply.

List on 25.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS LPA No. 41/2021 27.9.2021 Present: Mr. Angrez Kapoor, Advocate, for the appellant.

Mr. K.B. Khajuria, Advocate, for the contemnors. Mr. Anil Soni (Editor) and Mr. Neelkant (Bureau Chief), Divya Himachal in person.

After arguing for some time, Mr. K.B. Khajuria, Advocate, prays for and is granted one week's time to file better affidavit.

List on 4.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3172/2021 27.9.2021 Present: Mr. Balram Sharma, ASGI, for the petitioners.

Mr. J. L. Bhardwaj, Advocate, for respondents No. 1 to 17 and 19 to 23.

The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court-II, Chandigarh, has failed to remit the relevant records despite intimation sent by the registry of this Court on 15.9.2021.

Therefore, let an urgent reminder, along with a copy of this Order, through FAX and e-mail, be sent to the concerned Presiding Officer, to remit the records so as to reach before this Court well before the next date of hearing.

List on 30.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 856/2018 .

24.9.2021 Present: Mr. G. C. Gupta, Sr. Advocate with Ms. Meera Devi, Advocate, for the petitioner.

Er. Ajeet Negi, Executive Engineer & Er. Anirudh Balnatha, Assistant Engineer, JSV Matiana in person.

We have interacted for sufficient long time with Er. Ajeet Negi, Executive Engineer JSV Matiana and have tried to comprehend the water problem as is being faced by the inhabitants of villages Laffu, Raich Tangi, Manj Gaon, Lambidhar, Chamech Koti Karyal, Lanu, Challan (Khanoo) and other surrounding inhabitants.

We are of the considered view that this issue can conveniently be resolved in case the officials of the respondent-JSV carry out study regarding utilization of water prior to commissioning of the scheme in the year 2007.

In addition thereto, officials of the respondent-

JSV are required to hold periodic meetings with Gram Panchayat(s) so as to understand and thereafter resolve the issues in a more compatible fashion. Let both the exercises be done within a period of three weeks.

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The Pradhan, Gram Panchayat, Kathog, is directed to render full cooperation to the team of the respondent-JSV.

Let first meeting be held on 2.10.2021 and if need arises, successive meetings be also held.

List on 22.10.2021.






                                            (Tarlok Singh Chauhan)
                                                   Judge


                                                 (Satyen Vaidya)
                    r                                Judge

    24.9.2021
    (pankaj)








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                                                        Cr. A. No. 327/2019

24.9.2021   Present:    Mr. Malay Kaushal, Advocate, for the appellant.




                                                                .

On the request of Mr. Malay Kaushal, Advocate, list on 28.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4893/2021 23.9.2021 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. .

Manik Sethi, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for respondent No.2. Mr. R. L. Sood, Sr. Advocate with Mr. Arjun K. Lal, Advocate, for respondent No.3.

Heard for some time. The instant lis is primarily between the petitioner and Shalooni University, which, for some strange reasons, has not been arrayed as party respondent.

2 Accordingly, we deem it proper to array Shalooni University of Biotechnology & Management Science, Post Box No.9, Head Post Office Solan, Distt. Solan, HP-173212 as party respondent, which shall now figure as respondent No.3.

Ordered accordingly.

3 Issue notice to respondent No.3. Mr. Arjun K. Lal, Advocate, appears and waives service of notice on behalf of respondent No.3. Let a complete copy of the petition be supplied to the learned counsel for respondent No.3 during the course of the day.

4 At this stage, Mr. R.L. Sood, learned Sr. Advocate assisted by Mr. Arjun K. Lal, Advocate, would argue that the instant petition is liable to be dismissed at the threshold as on the one hand, the petitioner claims himself to be a leading jurist of this country and on the other hand, he has failed to ::: Downloaded on - 15/05/2023 20:39:38 :::CIS array Shalooni University as party respondent. Even the reference of three opportunities, that have been granted to the .

petitioner, has not been specifically stated in the petition.

5 In rebuttal, Mr. Ankush Dass Sood, learned Sr. Advocate, assisted by Mr. Manik Sethi, Advocate, would argue that since he has already annexed relevant orders, therefore, this ground is neither contentious nor changeable at the instance of respondent-University.

6 We are not at all inclined to entertain any of these submissions at this stage.

7 Learned counsel for respondent No.3 prays for and is granted two weeks' time to file reply.

8 List on 28.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 23.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Petition No. 140/2019 23.9.2021 Present: Mr. Lalit K. Sehgal, Advocate, for the petitioner.

Mr. Inder Sharma, Advocate, for respondents No. 2 to 9.

On 26.8.2021, this Court passed the following order:

"Reply to the execution petition was filed as far as back on 16.3.2020. Thereafter, a lot of changes have taken place including recommendations of the case of the petitioner for regularization which is stated to be pending before the Board of Management and probably for want of meeting, no decision has been taken. Therefore, the respondent-State is directed to convene the meeting of Board of Management within two weeks and take a decision, as aforesaid; and report compliance on the next date of hearing.

List on 23.9.2021.

Copy dasti."

2 It appears that while passing the aforesaid order, this Court was not apprised of the latest factual position, which has now come on record by way of supplementary affidavit filed on behalf of the Registrar of the respondent-

University, which reveals that the meetings of the Finance Committee and Board of Management had already been held on 9.6.2021 and 11.6.2021 respectively, wherein it was observed as under:

"The Finance Committee discussed and considered the proposal but did not approve the same, as this proposal was not examined/prepared as per policy. Moreover, no ::: Downloaded on - 15/05/2023 20:39:38 :::CIS financial liability has been worked out in respect of this proposal."

3 The supplementary affidavit further reveals that the matter has bee n referred to the Students Welfare Officer for calculating the financial liability on account of Mess Helpers/Cooks, who have been reinstated on outsource basis.

4 Now that the matter has been referred to the Students Welfare Officer, it is expected that an early decision in the matter would be taken by the said officer.

5 Accordingly, the matter is adjourned to 25.11.2021, when fresh status report be filed by Registrar of the respondent-University.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 23.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Petition No. 200/2020 23.9.2021 Present: Ms. Anu Tuli Azta, Advocate, for the petitioner.

Mr. Ajit Kumar Thakur, Chief Conservator of Forests, Rampur, in person.

Mr. Ajit Kumar Thakur, Chief Conservator of Forests, Rampur, who is present in person, has assured the Court that henceforth, there will be no unnecessary inter-

department correspondence(s), more particularly, relating to the cases of forest clearance in terms of the Forest (Conservation) Act, 1980 and the Scheduled Tribes and Other Traditional Dwellers (Recognition of Forest Rights) Act, 2006 and the same shall be attended to promptly. He has further assured this Court that the case of the petitioner under the FRA shall be forwarded to the concerned authority within three weeks. His statement is taken on record.

We appreciate the fair stand taken by the Chief Conservator of Forests, Rampur. Let the approval be now sent to the Nodal Officer within three weeks, who in turn, shall send it to the State Government within one week.

Let the Principal Chief Conservator of Forests, be apprised of this order as also deliberations, which have taken place in the Court today.

List on 28.10.2021, when the respondents-State shall apprise the Court regarding the proposal.

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Personal presence of the Chief Conservator of Forests, Rampur, is dispensed with.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 23.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS LPA No. 458/2012 22.9.2021 Present: Mr. Ramakant Sharma, Advocate, for the .

appellants.

Mr. Vinod Thakur, Advocate, for respondent No.3.

As jointly prayed for, list on 29.9.2021.




                                                 (Tarlok Singh Chauhan)





                                                        Judge


                                                      (Satyen Vaidya)
                          r                               Judge
            22.9.2021

            (pankaj)








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CWP No.3123/2021 with CWP No.1398/2018 22.9.2021 Present: Ms. Vandana Misra, petitioner in person, in CWP .

No.3123/2021.

Mr. Anup Rattan, Advocate, for the petitioner in CWP No. 1398/2018.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Balram Sharma, ASGI, for respondent No.4.

Mr. Vijay Arora, Advocate, for respondent No.6- BSNL.

Mr. Abhishek Banta, Advocate, for respondent No.7-Airtel.

Mr. B. C. Negi, Sr. Advocate with Mr. Suneet Goel, Advocate, for respondent No.8-Reliance Jio Infocomm Ltd.

Ms. Seema Guleria, Advocate, for respondent No.9. Mr.Tara Singh Chauhan, Advocate, for respondent No.10-BSNL.

Mr. Nimish Gupta, Advocate, for respondent No.11.

Mr. Mukesh Thakur, Advocate, for respondent No.12.

Mr. Sandeep Dutta, Advocate, for respondent No.13.

Mr. Mohan Lal, ADG and Mr. Mayank Negi, ACCA, in person.

Record of Revision No. 2/2019 (SLM), titled as IDEA Cellular Ltd. (ATC) vs. State of H.P., be requisitioned from the court of Financial Commissioner (Appeals) Shimla so as to reach before this Court on the next date of hearing.

List on 29.9.2021 (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 22.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.3930/2021 21.9.2021 Present: Mr. S. D. Gill, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Anubhav Chopra, Advocate, for respondent No.3.

Heard. Let complete records of the transfer in question be produced on the next date of hearing.

List on 24.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.1797/2021 21.9.2021 Present: Mr. Vinod Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Maan Singh, Advocate, for respondent No.4.

Reply filed on behalf of the official respondents in the open court is taken on record. Learned Deputy Advocate General states that one post of Forest Guard is lying vacant in Bhabanagar. He prays for and is granted two days' time to obtain instructions.

List on 24.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS LPA No. 57/2021 21.9.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the appellant.

Notice issued to the respondent has been received back unserved for want of correct address. Let fresh steps for the service of respondent be taken within two weeks.

List on 5.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 21.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CEA No.1/2017 16.9.2021 Present: Mr.Vijay Arora, Advocate, for the appellant.

Mr. Naveen Mullick, Mr. Vishal Mohan and Mr. Praveen Sharma, Advocates, for the respondent.

One of the main issues, as raised in this appeal, is stated to be covered by the judgment rendered by this Court in Ranbaxy Laboratories Ltd. vs. Commissioner of C.Ex, Chandigarh, 2012(279) ELT 194 (HP), however the parties are before the consideration.

r Hon'ble ad idem that the aforesaid judgment has been assailed Supreme Court and is pending Therefore, in the given circumstances, we deem it proper to modify the order dated 20.6.2017 directing the appellant to refund the amount in cash, in terms of the impugned order, to the respondent, however, subject to furnishing surety on behalf of the respondent-Firm as also in individual capacity of the partners of the respondent-Firm to the satisfaction of the concerned Jurisdictional Assessing Officer.

It is made clear that in the event of the appeal being succeeded, the respondent shall deposit the amount in question with the appellant along with interest @ 6% per annum.

List in due course, reserving liberty to the appellant to seek listing of the appeal as and when the aforesaid matter is decided by the Hon'ble Supreme Court.

Copy dasti.

(Tarlok Singh Chauhan) Judge ::: Downloaded on - 15/05/2023 20:39:38 :::CIS (Satyen Vaidya) .

Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CEA No.1/2017 16.9.2021 Present: Mr.Vijay Arora, Advocate, for the appellant.

Mr. Naveen Mullick, Mr. Vishal Mohan and Mr. Praveen Sharma, Advocates, for the respondent.

List in due course, reserving liberty to the appellant to seek listing of the appeal as and when the aforesaid matter is decided by the Hon'ble Supreme Court.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CMP-T No.1328/2020 16.9.2021 Present: Mr. P.P. Chauhan, Advocate, for the .

petitioner/applicant.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

CMP-T No. 1328/2020

Heard. In view of the order passed by the learned Ram r vs. Division Bench of this Court in COPC No. 181/2018, titled as Kumat Dr. Amarjeet Kumar 19.11.2018, we are clearly of the view that the original Sharma, dated application has been filed within the prescribed period of limitation. Therefore, delay in filing of the original application is ordered to be condoned. Application stands disposed of.

CWPOA No._____________/2021 Be registered. Reply, as prayed for, be filed within six weeks. List thereafter.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.53/2019 16.9.2021 Present: Mr. Neeraj Maniktala, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Sh. Vir Bahadur Verma, Advocate, for respondents No. 2,6 and 7.

Mr. Shashi Shirshoo, Advocate, for respondent No.9 CMP No. 10861/2021 Heard. There is a typographical error in memo of parties as reflected in the order dated 6.9.2021 and the same is ordered to be corrected strictly in accordance with memo of parties, as reflected in page 1 of the paper book. In addition thereto, name of Mr. Shashi Shirshoo, learned counsel for respondent No.9, be also reflected in the order dated 6.9.2021.

The application is allowed and disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3018/2021 16.9.2021 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Vir Bahadur Verma, Advocate, for respondent No.5.

Prima facie, the issue in question is no longer res integra in view of the judgment rendered by learned Division Bench of this Court in LPA No.36/2010, titled as Sita Ram vs. State of H.P. & ors., dated 15.7.2010, wherein it was held that "It is also settled principle of law that any service that is counted for the purpose of increment, will count for pension also."

Confronted with this, learned Additional Advocate General prays for and is granted one week's time to obtain instructions.

List on 23.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.4107/2021 16.9.2021 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Athrav .

Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-State. Mr. Ajay Thakur, Advocate, vice Mr. Avneesh Bhardwaj, Advocate, for respondents No. 2 and 3.

Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by learned Division Bench of this Court in LPA No. 8/2018, titled as Manoj Kumar & ors. vs. State of H.P. & ors., dated 15.12.2017.

Confronted with this, learned counsel for respondents No. 2 and 3 prays for and is granted two weeks' time to obtain instructions.

List on 7.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2692/2021 16.9.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Rakesh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State. Mr. Deepak Kaushal, Advocate, for respondent No.5.

Admit. List before SB-III along with CWP No. r to 1980/2018 on the date already fixed, i.e. 16.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 174/2021 16.9.2021 Present: Mr. S. P. Chatterji, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

CMP No.10817/2021

Since the claim of the petitioner/applicant has been partly accepted, therefore, order dated 24.8.2021, for which instant application seeking modification has been filed, is accordingly modified and instead of word "rejected", the same be read as "partly allowed". The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Cr.MPM No. 1524/2019 16.9.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the appellant.

Ms. Shivani, Advocate, vice counsel for the respondents.

It is rather surprising that the appellant-State has not been able to place on record certified copy of Ext. PW-

3.3.2020.

r to 11/C, despite having been granted time as far as back on As a matter of sheer indulgence and by way of last and final opportunity, two weeks' further time is granted to do the needful, failing which Superintendent of Police, Kangra, shall remain personally present before this Court on the next date of hearing.

List on 30.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO (FC) No. 31/2021 16.9.2021 Present: Mr. G. R. Palsra, Advocate, for the appellant.

Mr. Surinder Saklani, Advocate, for the respondent.

The parties are present and they are not averse in making an endeavour to settle the matter amicably.

As jointly prayed for, Mr. S.C. Sharma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties. The parties to appear before the learned Mediator at 1.00 P.M. today i.e. 16.9.2021 at Mediation Centre, H.P. High Court.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Cr.A. No. 137/2021 14.9.2021 Present: Mr. Rajiv Rai, Advocate, for the appellants.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl.

A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-State.

Cr.MP No.1358/2021

Appellant/applicant No.2, Jasmer Singh, has once again moved the instant application for suspension of sentence. Earlier application (Cr.MP No.973/2021) was rejected at the time of admission of the appeal vide order dated 22.6.2021.

2 In the application now filed, it has been averred that the applicant has two minor daughters and one mentally retarded and physically challenged son.

Moreover, wife of the applicant is due for delivery and the expected date is 21.9.2021. According to him, his family is at the stage of starvation.

3 The respondent-State was put to notice and in the instructions handed over to the Court, which are made part of the record, the aforesaid facts have not been denied.

4 Though, the applicant has been convicted and sentenced to undergo rigorous imprisonment for a term of ten years and to pay a fine of Rs.1,00,000/- and in default of payment of fine to further undergo rigorous ::: Downloaded on - 15/05/2023 20:39:38 :::CIS imprisonment for one year, for the offence punishable under Section 20(b)(ii)(c) of the Narcotic Drugs and .

Psychotropic Substances Act, 1985, however that, in itself, does not affect the power of this Court to suspend the sentence or grant the bail to the applicant; if compelling and exceptional circumstances so warrant.

This power cannot be exercised in a routine and casual manner, but has to be exercised sparingly, that too, in exceptional circumstances.

5 Having regard to the totality of the facts and circumstances of the instant case, more particularly, taking into consideration the penurious circumstances and indigent situation, in which the family of the applicant is placed, we deem it proper to suspend the sentence of the applicant for a period of three months.

Ordered accordingly.

6 Consequently, the applicant is ordered to be released on bail, on his furnishing personal bond in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the concerned Jail Superintendent.

7 The applicant shall surrender himself on the expiry of three months from today i.e. 14.12.2021 before the Jail Superintendent, Bilaspur.

::: Downloaded on - 15/05/2023 20:39:38 :::CIS

8 This order has been passed in the peculiar facts and circumstances of the case, therefore, the same .

shall not be treated as precedent in future.

9. The application is allowed in the aforesaid terms and disposed of.

CMP No. 1359/2021

The application, as prayed for, is allowed and the applicant is exempted from filing the typed copies of Annexures in question. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.5199/2021 14.9.2021 Present: Ms. Shalini Thakur, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for the respondents. Mr. Pranay Pratap Singh, Advocate, for the applicant in CMP No. 10857/2021.

Heard in part. For continuity, list on 16.9.2021.




                                                 (Tarlok Singh Chauhan)





                                                        Judge


                                                      (Satyen Vaidya)
                          r                               Judge
            14.9.2021

            (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                          CWP No. 5124/2021

14.9.2021   Present:    Mr. Kulwant Singh Gill, Advocate, for the




                                                                  .
                        petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Maan Singh, Advocate, for respondent No.9.

Learned counsel for the respondents jointly pray for and are granted four weeks' time to file reply.

List on 19.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex.Pet. No.66/2021 14.9.2021 Present: None.

List on 15.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO (FC) No.38/2021 14.9.2021 Present: Mr. Nitin Thakur, Advocate, for the appellant.

FAO (FC) No.38/2021 & CMP No. 10452/2021 Mr. Nitin Thakur, Advocate, states that the appellant has withdrawn the application, that was pending before the learned Family Court, for setting aside the ex-parte judgment dated 17.10.2020 passed in HMA petition No. 98-S/3 of 2020. His statement is taken on record.

Issue notice to the respondent, returnable for 26.10.2021, on taking steps within two days. In the meanwhile, operation and execution of the judgment and decree dated 17.10.2020 passed by the learned Family Court is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 167/2021 13.9.2021 Present: Mr. Ajit Saklani, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

This matter has been listed under the caption "Speaking to the Minutes". Inadvertently, the date of decision in the instant petition at the end has been mentioned as 25th August, 2021, whereas it should have been 2nd September, 2021. Ordered accordingly.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2882/2020 13.9.2021 Present: Mr. Ajit Saklani, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

The compliance report in this case already stands filed. Therefore, no further orders are required to be passed and the matter is closed.

                          r                      (Tarlok Singh Chauhan)
                                                        Judge


                                                      (Satyen Vaidya)
                                                          Judge


            13.9.2021
            (pankaj)







                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                         CWP No. 5245/2021

13.9.2021   Present:    Mr. Ajit Saklani, proxy counsel, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

CWP No. 5245/2021 & CMP No. 10800/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents-State.

Prima facie, consideration order dated 11.8.2021 is in the teeth of the judgment rendered by learned Single Judge of this court in CWP No. 767/2021, titled as Sanjay Chadha vs. State of H.P., decided on 9.7.2021.

Confronted with this, learned Additional Advocate General prays for and is granted three days' time to obtain instructions.

List on 17.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 3986/2020 13.9.2021 Present: Mr. Ajit Saklani, proxy counsel, for the petitioner.

Mr. Karan Singh Parmar, proxy counsel, for the respondent.

CMPT No. 563/2021

The instant application being formal in nature, as it seeks to lay challenge to the rejection order dated 25.9.2017, is allowed and disposed of.

CWPOA No. 3986/2020

Amended petition be filed within four weeks. List on 18.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5200/2021 13.9.2021 Present: Mr. Ajit Saklani, proxy counsel, for the petitioner.

List along with connected matter on the date already fixed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1648/2018 a/w CWP No.63/2019 CWP No. 1648/2018 .

8.9.2021 Present: Mr. Abhimanyu Rathour, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.G. for the respondents-State. Mr. Amit Singh Chandel, Advocate, for respondent No.6.

Mr. Tara Singh Chauhan, Advocate, for respondent No.8.

Mr. Mehar Chand Jamwal, Advocate, for respondent No.9.

CWP No. 63/2019

Mr. Mehar Chand Jamwal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. Amit Singh Chandel, Advocate, for respondent No.4.

Mr. Shaurya Sharma, Advocate, for respondent No.5.

Reply to CWP No.1648/2018 is stated to be filed by respondents No. 1 to 4 and 6. The same be traced and placed on record. List on 29.9.2021. In the meanwhile, reply be also be filed by remaining respondents.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 8.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4569/2021 7.9.2021 Present: Mr. Rakesh. K. Dogra, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.

Mr. Dinesh Bhanot, Advocate, for respondents No. 2 to 4.

Reply filed by the respondents-Corporation is evasive. Therefore, let supplementary affidavit, clearly setting out therein r as to how soon temporary deployment of the petitioner is going to end and what permanent arrangements have respondents made following resignation of the Junior Engineer posted there, be filed before the next date of hearing.

List on 21.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.4515/2021 7.9.2021 Present: Mr. Neel Kamal Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents. Mr. Vinod Chauhan, Advocate, for respondent No.4.

Learned counsel for respondent No.4 states that after institution of the instant petition, the petitioner has again tried to procure D.O. note. Let details whereof be supplied on the next date of hearing.

List on 8.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4637/2021 7.9.2021 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. List along with CWP No. 3752/2021 on 15.9.2021. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4636/2021 7.9.2021 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Leaving all questions of law open, notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.

List on 26.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 7.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5078/2021 6.9.2021 Present: Mr. Amit Jamwal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No.1 and 3.

Mr. Sanjeev K. Motta,Advocate, for respondent No.2.

Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Sanjeev K. Motta, Advocate, appear and waive service of notice on behalf of the respective respondents.

List along with CWP No. 3894/2021 on the date already fixed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2067/2019 6.9.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the petitioners.

Mr. Vir Bahadur Verma, Central Government Counsel for the respondent-Union of India. Mr. Maan Singh, Advocate, for respondent- Pollution Control Board.

Mr. Vishwa Bhushan, Advocate, for respondent No.4.

                         r       to
                      List in due course.

                                             (Tarlok Singh Chauhan)
                                                    Judge

                                                  (Satyen Vaidya)
                                                      Judge
           6.9.2021


           (pankaj)







                                            ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                       CWP No. 5078/2021

6.9.2021   Present:    Mr. Amit Jamwal, Advocate, for the petitioner.




                                                               .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No.1 and 3.

Mr. Sanjeev K. Motta,Advocate, for respondent No.2.

Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Sanjeev K. Motta, Advocate, appear and waive service of notice on behalf of the respective respondents.

List along with CWP No. 3894/2021 on the date already fixed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5054/2021 6.9.2021 Present: Mr. B. P. Sharma, Sr. Advocate with Mr. Arun .

Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

CMP No. 10512/2021

For the reasons stated in the application, the same is allowed and disposed of.

CWP No. 5054/2021 & CMP No. 10385/2021 Amended memo of parties is taken on record.

Notice is confined to respondents No.5A and 5B at this stage.

Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the aforesaid respondents. He prays for and is granted two weeks' time to file reply. List on 20.9.2021. In the meanwhile, the parties are directed to maintain status quo as existing on the spot as on the date.

CMP Nos. 10386/2021 & 10387/2021 The applications are allowed with direction to the applicant to file the translated/typed copies of the Annexures in issue within two weeks. The applications stand disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1730 of 2014 a/w CWPs No.2120, 3319, 4498, 5871 of 2014 and CWP No.2933 of 2016.

CWP No.1730 of 2014.

4.09.2021 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Additional Advocate Generals and Mr. Bhupinder Thakur, Deputy Advocate Generals, for the respondents-State.

Mr. Vikrant Thakur, Advocate, for respondent No.2. Mr. V. S. Chauhan, Sr. Advocate with Ms. Shalini Thakur, Advocate, for respondent No.3. Mr. Ashwani K. Sharma, Sr. Advocate with Mr. Ishan Sharma, Advocate, for respondent No.4. Mr. Nimish Gupta, Advocate, for respondent No.5.

Mr. Hamender Singh Chandel, Advocate, for respondent No.6.

CWP No.2120 of 2014.

Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.2.

Mr. Ashwani K. Sharma, Sr. Advocate with Mr. Ishan Sharma, Advocate, for respondent No.3. Mr. Nimish Gupta, Advocate, for respondent No.4. Mr. V. S. Chauhan, Sr. Advocate with Ms. Shalini Thakur, Advocate, for respondent No.6. Mr. Hamender Singh Chandel, Advocate, for respondent No.7.

CWP No.3319 of 2014

Mr. K.S. Banyal, Sr. Advocate with Mr. A.K. Sharma, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.2. Mr. V. S. Chauhan, Sr. Advocate with Ms. Shalini Thakur, Advocate, for respondent No.3.

::: Downloaded on - 15/05/2023 20:39:38 :::CIS

Mr. Hamender Singh Chandel, Advocate, for respondent No.7.

Mr. Ashwani K. Sharma, Sr. Advocate with .

Mr. Ishan Sharma, Advocate, for respondent No.8.

CWP No.4498 of 2014

Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.2.

Mr. V. S. Chauhan, Sr. Advocate with Ms. Shalini Thakur, Advocate, for respondent No.3. Mr. Hamender Singh Chandel, Advocate, for respondent No.7.

Mr. Ashwani K. Sharma, Sr. Advocate with Mr. Ishan Sharma, Advocate, for respondent No.8.

CWP No.5871 of 2014

Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.2. Mr. V. S. Chauhan, Sr. Advocate with Ms. Shalini Thakur, Advocate, for respondent No.3.

CWP No.2933 of 2016

Mr. Saurav Rattan, Advocate for the petitioner. Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. J.S. Guleria and Mr. Bhupinder Thakur, Deputy Advocate Generals, for the respondents-State. Mr. Vikrant Thakur, Advocate, for respondent No.2. Ms. Megha Kapur Gautam, Advocate, for respondent No.3.

Arguments heard. Judgment reserved.

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(Tarlok Singh Chauhan) Judge .

(Sandeep Sharma) Judge 4th September, 2021 (pankaj) r to ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5071/2021 4.9.2021 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.






                      Mr.       Shivank Singh              Panta,        Advocate,        for
           respondents               No.2 & 3.

                          CWP No. 5071/2021





                          Notice.    Mr. Vinod Thakur, learned Additional

Advocate General and Mr. Shivank Singh Panta, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondents No. 4 and 5 returnable for 27.9.2021. Reply by the appearing respondents in the meanwhile.

CMP No. 10424/2021

Heard. Setting up of new petrol pump by respondents No. 2 and 3 shall abide by final order/further orders of this Court.

Application stands disposed of.

CMP No.10425/2021

The application is disposed of with a direction to the applicant to file translated copies of Annexures in issue within a period of four weeks.

CMP No. 10427/2021

The application, as prayed for, is allowed and disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 4.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4091/2019 4.9.2021 Present: Mr. Mohar Singh, Advocate, for the petitioner.


                      Mr.     Ajay    Vaidya,       Sr.   Addl.      A.G.      for     the
           respondents-               State.

                       On    the     request   of    learned      counsel       for    the

petitioner, list on 20.9.2021.


                                                     (Tarlok Singh Chauhan)
                                                            Judge




           4.9.2021
           (pankaj)
                         r           to                   (Satyen Vaidya)
                                                              Judge









                                                    ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                      CWP No. 2123/2017

3.9.2021 Present: Mr. Saurav Rattan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Arguments heard. Judgment reserved.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4856/2021 3.9.2021 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

On the request of learned Deputy Advocate General, list on 10.9.2021.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                           (Satyen Vaidya)

                                                         Judge
           3.9.2021
           (pankaj)








                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                           CWP No. 4355/2021

3.9.2021   Present:     Mr. Gaurav Chopra, Sr. Advocate with Mr. Pranay




                                                                   .

Pratap Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

On the request of learned counsel for the petitioner, list on 4.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3167/2021 3.9.2021 Present: Mr. Pankaj Bhardwaj, Mr. P.P. Chauhan, Mr. .

Munish Thakur, Mr. R.L. Verma, Advocates, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents- State.

Dy.S.P. Kailash Chander, Narcotics, Distt. Amritsar (Rural), Punjab, Inspector Lovepreet Singh, SHO/IO, Police Station Ghrinda, Inspector Gurwinder Singh, I.O. PBI-CAP Amritsar(Rural), SI Jasjit Singh and SI Kewal Singh, Mattewal, District Amritsar (Rural), Punjab in person.

Arguments heard. Judgment reserved.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4819/2021 2.9.2021 Present: Mr. Anubhav Chopra, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. Sunil Mohan Goel, Advocate, for respondent No.5.

CWP No. 4819/2021 & CMP No. 10246/2021 List before the Principal Bench on 9.9.2021. Till then, the official respondents are restrained from resorting to any coercive steps against respondent No.5 so as to compel her to join at Govt. Degree College Hamirpur pursuant to office order dated 31.8.2021 (Annexure RA-1). Respondent No.5, in the interregnum, be permitted to avail leave of the kind due.

List on 9.9.2021. Interim order to continue.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3450/2021 1.9.2021 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Arguments heard. Judgment reserved.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1918/2021 & CWP No. 1917/2021 1.9.2021 Present: Mr. Peeyush Verma, Advocate, for the petitioner in .

CWP No. 1917/2018

Mr. Kush Sharma, Advocate, for the petitioner in CWP No. 1918/2021.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

These cases have been ordered to be listed on the 1917/2021.

We have basis of mention memo made by the petitioner in CWP No. clearly observed, vide order dated 5.5.2021, that there is no urgency in the matter. This position was reiterated vide order dated 28.6.2021 when these cases were again listed on the basis of mention memo.

Even today, these cases have again been listed before this Court on the basis of mention memo and the same obviously cannot be taken up for admission/hearing in view of the earlier orders passed by this court. Ordered accordingly.

In case the petitioner feel that there is some urgency in these cases, then the only course available to him is to seek modification, variation or recalling of order dated 5.5.2021 and 28.6.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Cr. Appeal No. 151/2021 1.9.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the appellant.

Respondent in person.

Respondent, who is present in present, states that he cannot bear the expenses of a Lawyer. Therefore, we deem it r to proper to appoint Mr. Onkar Jairath, Advocate, as Legal Aid Counsel, in the instant case. Ordered accordingly.

Mr. Onkar Jairath, who is also present in the Court, has graciously accepted the request made by us for representing the respondent.

Accordingly, the registry is directed to reflect name of Mr. Onkar Jairath, Advocate, for the respondent, in the cause list henceforth.

Admit. Call for the records.

After receipt of the records, a copy of complete paper book be supplied to Mr. Onkar Jairath, Advocate, at the expenses of H.P. State Legal Services Authority.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2626/2021 1.9.2021 Present: Ms. Archana Dutt, Advocate, for the petitioner.

Mr. Sushant Vir Singh Thakur, Advocate, for the respondents.

Learned counsel for the petitioner, on instructions, states that the order in question has been fully complied with.

Her statement is taken on record.

In view of above, no further orders are required to be passed and the matter is closed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1877/2021 1.9.2021 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for respondent No.1.

Learned counsel for the petitioner, on instructions, states that the order in question has been fully complied with.

His statement is taken on record.

In view of above, no further orders are required to be passed and the matter is closed.

                         r                        (Tarlok Singh Chauhan)
                                                         Judge


                                                       (Satyen Vaidya)
                                                           Judge


           1.9.2021
           (pankaj)







                                                 ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                   CMP(M) No. 536/2021

1.9.2021 Present: Mr. Atul Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Reply not filed. The same be positively filed within two weeks. List on 15.9.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Cr. A. No. 210/2021 1.9.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the appellant.

It appears that the bailable warrant issued against the respondent has not been executed in view of certain clarifications sought by the Ministry of Home Affairs, New Delhi.

Confronted with this, learned Deputy Advocate General prays for and is granted four weeks' time to comply with the requirements, as sought by the Ministry of Home Affairs, New Delhi.

List on 6.10.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 461/2020 1.9.2021 Present: Mr. Shubham Sood, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

Learned counsel for the respondents states that only interest remains to be paid to the petitioner. He prays for and is granted two weeks' further time to do the needful.

List on 15.9.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex.Pet. No. 91/2020 1.9.2021 Present: Mr. V. D. Khidtta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Heard. Prima facie, we are of the considered view that the stand taken by the respondents to deny the back Industrial wages to the petitioner is not at all sustainable in the eyes of law for the reason that the petitioner had already approached the Tribunal-cum-Labour Court, Shimla, for redressal of his grievances and in terms of order passed by the Industrial Tribunal, which has attained finality upto the Hon'ble Supreme Court, he was held entitled to back wages from April 1997 till the date of his superannuation on 31.1.2007.

Confronted with this, learned Additional Advocate General prays for and is granted two weeks' time to go through the records of the case.

List on 15.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 1.9.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 6358/2020 31.8.2021 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State. Mr. Dinesh K. Thakur, Advocate, for respondent No.3.

Mr. Vijay Singh Thakur, Advocate, for respondent No.4.

Mr. Vinod Thakur, Advocate, for respondent No.5.

It appears that the promotion to the post of Deputy Registrar has been stayed since 26.2.2019.

We really wonder how this could have been done.

The post of Deputy Registrar is a functional post in the University. The individual dispute cannot have primacy over the larger public interest. Therefore, we deem it proper to vacate the stay granted on 26.2.2019. Ordered accordingly.

However, we clarify that the promotion, if any, shall be subject to the final outcome of the instant petition.

Learned counsel for the petitioner has filed an application for amendment of the petition in the open court, which is taken on record.

Learned counsel for the respondents jointly pray for and are granted two weeks' time to file reply.

List for consideration on 14.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 31.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4032/2020 31.8.2021 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Learned Deputy Advocate General prays for and is granted two weeks' further time to file reply on behalf of r to respondents No. 1, 4 and 5. List on 13.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 31.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4031/2020 31.8.2021 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Learned Deputy Advocate General prays for and is granted two weeks' further time to file reply on behalf of r to respondents No. 1, 4 and 5. List on 13.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 31.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO (FC) No. 35/2021 26.8.2021 Present: Mr. Kulwant Chauhan, Advocate, for the appellant.

CMP(M) No. 634/2021

The appeal is within time in terms of order passed by the Hon'ble Supreme Court on 27.4.2021. Therefore, this application seeking condonation of delay in filing of the appeal is clearly misconceived and is disposed of as such.

FAO (FC) No. 35/2021 & CMP No. 10026/2021 Issue notice to the respondent returnable for 20.9.2021, on taking steps within two days. In the meanwhile, operation and execution of the impugned judgment dated 9.4.2021 in case No. 16/2019 passed by the learned Additional District Judge (II) Una, is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3521/2021 26.8.2021 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

List on 2.9.2021, when typed copies of Annexures R-1 to R-4 accompanying short reply be placed on record.

such illegible copies.

r to Registry is directed to be careful in future in not accepting (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1609/2020 26.8.2021 Present: Mr. M. L. Sharma, Advocate, for the petitioner.

Mr. N. K. Gupta, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State. Mr. Sumit Himalvi, Advocate, vice counsel for respondent No.4.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder(s).

List on 16.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4325/2021 26.8.2021 Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

Since the petitioner has been adjusted in one of the stations of his choice, i.e. Govt. AHC Ghagas, District Bilaspur, therefore, no further orders are required to be passed and the matter is closed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2504/2019 26.8.2021 Present: Mr. Diwan Singh Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Learned Additional Advocate General has placed on record instructions dated 25.8.2021, which would go to reveal that the permitted activity, for which the plot was allotted, has still not been started.

Confronted with this, learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions.

List on 9.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 282/2021 26.8.2021 Present: Mr. Devender K. Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Compliance affidavit is stated to have been filed.

The same be traced and placed on record, even if it is under objections. Counter to the same, if any, be filed within two weeks.

List on 9.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5855/2020 26.8.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for the respondents.

On the request of learned counsel for the respondents, list along with connected matters on 8.9.2021.






                                                   (Tarlok Singh Chauhan)
                                                          Judge
                          r                             (Satyen Vaidya)
                                                            Judge

            26.8.2021
            (pankaj)








                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                           CWP No. 5353/2020

26.8.2021   Present:    Mr. Om Parkash Goel, Advocate, for the petitioner.




                                                                   .

Mr. Naresh Kaul, Advocate, for the respondents.

On the request of learned counsel for the respondents, list along with connected matters on 8.9.2021.






                                                   (Tarlok Singh Chauhan)
                                                          Judge
                          r                             (Satyen Vaidya)
                                                            Judge

            26.8.2021
            (pankaj)








                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                           CWP No. 4823/2021

26.8.2021   Present:    Mr. K. B. Khajuria, Advocate, for the petitioner.




                                                                  .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

CWP No. 4823/2021 & CMP No. 9950/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3, under Order 5 Rule 9A CPC, returnable for 8.9.2021, on taking steps within two days. In the meanwhile, operation of the impugned order of transfer dated 8.8.2021 (Annexure P-4) qua the petitioner is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. Pet. No. 140/2019 26.8.2021 Present: Mr. Lalit K. Sehgal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.

Mr. Inder Sharma, Advocate, for respondents No. 2 to 9.

Reply to the execution petition was filed as far as back on 16.3.2020. Thereafter, a lot of changes have taken place including recommendations of the case of the petitioner for regularization which is stated to be pending before the Board of Management and probably for want of meeting, no decision has been taken. Therefore, the respondent-State is directed to convene the meeting of Board of Management within two weeks and take a decision, as aforesaid; and report compliance on the next date of hearing.

List on 23.9.2021.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4823/2021 25.8.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4817/2021 25.8.2021 Present: Mr. Amrinder Singh Rana, Advocate, for the .

petitioner.

Mr. Vikrant Thakur, Advocate, for the respondents.

CWP No. 4817/2021 & CMP No. 9936/2021 Notice. Mr. Vikrant Thakur, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.

List on 29.9.2021. In the meanwhile, operation of the impugned order of transfer dated 19.8.2021 (Annexure P-3) is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4797/2021 25.8.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Avinash Jaryal, Advocate, for respondent No.1.

CWP No. 4797/2021

Notice. Mr. Avinash Jaryal, Advocate, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondent No.2 returnable for 8.9.2021, on taking steps within two days.

CMP No. 9853/2021

Heard. The appointment of respondent No.2 shall abide by the subsequent order/final order that may be passed by this Court. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 25.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4777/2021 24.8.2021 Present: Mr. Raj Kumar Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

CWP No. 4777/2021 & CMP No. 9853/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted two weeks' time to file reply/obtain instructions. List on 9.9.2021.

In the meanwhile, impugned order of transfer dated 19.8.2021 (Annexure P-1) qua the petitioner is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4773/2021 24.8.2021 Present: Mr. Avneesh Bhardwaj, Advocate, for the .

petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 5.

Mr. Vikrant Thakur, Advocate, for respondent No.6.

CWP No. 4773/2021

Leaving all questions of law including non-joinder of necessary parties open, issue notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Vikrant Thakur, Advocate, appear and waive service of notice on behalf of the respective respondents. They pray for and are granted four weeks' time to file reply. List on 28.9.2021.

CMP No. 9846/2021

Heard. The promotion, if any, shall abide by the final outcome of the writ petition. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4763/2021 24.8.2021 Present: Mr. Umesh Kanwar, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.

CWP No. 4763/2021 & CMP No. 9812/2021 Notice. Mr. Vinod Thakur, learned Additional r to Advocate General appears and waives service of notice on behalf of the respondents. Issue dasti notice to respondent No.4, returnable for 21.9.2021, on taking steps within two days.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4754/2021 24.8.2021 Present: Mr. A.K. Gupta, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents.

Learned counsel for the petitioner states that the issue in question is squarely covered by judgment rendered by this Court in CWP No. 3544/2 019, titled as State of H.P. & anr. vs. Surendera Sharma & ors., dated 6.11.2020 (Annexure P-3).

Confronted with this, learned Additional Advocate General prays for and is granted four weeks' time to file reply/obtain instructions.

List on 21.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.3744/2019 23.8.2021 Present: Mr. Praveen Thakur, Advocate, for the petitioners.

Ms. Shubh Mahajan, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. S. P. Singh, ADGP (SV &ACB), Shimla and Dr. Monika Bhutunguru, S.P. Shimla.

In compliance to the previous order, Mr. S. P. Singh, ADGP (SV &ACB), Shimla and Dr. Monika Bhutunguru, S.P. Shimla are present in person and have tendered their unconditional apology for having not filed the reply within the time granted by this Court and explained the circumstances which prevented them to file the reply. As prayed for, reply be filed within two weeks. Personal presence of the aforesaid Officers is dispensed with. List on 6.9.2021.

CMP No. /2021 Be registered. Application as prayed for is allowed and personal presence of respondent No.1 for the time being is dispensed with.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 23.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4745/2021 23.8.2021 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

CWP No. 4745/2021 & CMP No.9783/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. Reply be filed before the next date of hearing. List on 4.9.2021 along with connected matters. In the meanwhile, impugned order of recovery dated 13.7.2021 (Annexure P/9) qua the petitioner is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 23.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4742/2021 23.8.2021 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

CWP No. 4742/2021 & CMP No.9779/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. Reply be filed before the next date of hearing. List on 4.9.2021 along with connected matters. In the meanwhile, impugned order of recovery dated 13.7.2021 (Annexure P/9) qua the petitioner is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 23.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4404/2021 18.8.2021 Present: Mr. Ajit Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Why the petitioner is not being settled down is not forthcoming in the reply. We observe so because initially vide order dated 27.4.2021, the petitioner was temporarily adjusted from Range Office Jari, Range under Paravati Forest Division at Shamshi to Sainj Beat of Sainj Range under Seraj Forest Division at Banjar. Thereafter, within three months, the petitioner has again been temporarily adjusted from Sainj Beat of Sainj Range under Seraj Forest Division to Banjar Range, Seraj Forest Division at Banjar Range. Learned Additional Advocate General prays for and is granted one week's time to obtain instructions.

List on 27.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4426/2021 18.8.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for the respondents.

Learned counsel for the respondents has placed on record certain instructions.

List on 23.8.2021. Interim order to continue.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Ex. P. No. 77/2019 18.8.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

On the joint request of learned counsel for the parties, list on 25.8.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1648/2018 a/w CWP No.63/2019 CWP No. 1648/2018 .

18.8.2021 Present: Mr. Abhimanyu Rathour, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate, for respondent No.8.

Mr. Rajesh Kashyap, Advocate, for respondent No.9.

CWP No. 63/2019

Mr. Rajesh Kashyap, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.G. for the respondents-State. Mr. Amit Singh Chandel, Advocate, for respondent No.4.

Mr. Shaurya Sharma, Advocate, for respondent No.5.

Mr. Vinod Thakur, learned Additional Advocate General, states that the reply on behalf of respondents-State is being filed during the course of the day.

As regards remaining respondents, reply be filed within two weeks, failing which their right to file the same shall be deemed to be closed.

List on 8.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4588/2020 18.8.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.G. for the respondents-State.

Mr. C. N.Singh, Advocate, for respondent No.5.

This Court on 5.4.2021 passed the following order:

"This court, vide order dated 5.4.2021, appointed Mr. Surinder Maltu, Additional Director-cum-Joint Secretary (Panchayati Raj) to investigate the matter and submit his report.

In compliance to aforesaid order, Mr. Surinder Maltu has filed his report, however the conclusions drawn by him are not very explicit and clear in the inquiry report. Therefore, we direct Mr. Surinder Maltu to give explicit and clear conclusions within a period of two weeks. List on 18.8.2021."

Learned Additional Advocate General has placed on record instructions dated 13.8.2021 accompanied by conclusions of the inquiry report.

Learned counsel for the parties pray for and granted one week's time to address the arguments.

List on 25.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 5379/2020 18.8.2021 Present: Petitioner in person.

Mr. Amit Singh Chandel, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.G. for respondent No.2.

Costs of Rs.10,000/- stand paid to the petitioner.

the petitioner.

r to Reply has been filed and a copy thereof has been supplied to The petitioner prays for and is granted two weeks' time to file rejoinder.

List on 2.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No.7113/2020 18.8.2021 Present: Ms. Kanta Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr.Bhupinder Thakur, Dy.A.G. for the respondents.

It is rather surprising, if not shocked, that despite the respondents being put to formal notice on 1.7.2019, reply, for over a period of two years, has not been filed by them, although the case was listed before this Court on 16.12.2020, 6.1.2021, 5.3.2021 and 26.3.2021 and on each occasion, the respondents prayed for and were granted time to file reply.

In such circumstances, even though there is no justification for granting further time to file reply, however as a matter of sheer indulgence and by way of last opportunity, subject to costs of Rs.10,000/-, to be paid to the petitioner, four weeks' further time is granted to do the needful. The costs initially shall be paid by the respondent-Department and thereafter shall be recovered from the erring officials/officers, whether serving or retired and report compliance to this effect on 28.2.2022.

List on 15.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO (FC) No. 29/2021 18.8.2021 Present: Mr. Ramakant Sharma, Advocate, for the .

appellant.

Notice issued to the sole respondent is stated to be awaited. However, being actual date, the same cannot be awaited any further. Therefore, fresh notice be issued to the respondent, returnable for 22.9.2021, on taking steps within two days.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1369/2021 18.8.2021 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.

Mr. Bhim Singh, Advocate, vice counsel for the respondents.

The record reveals that though the work for reconditioning/replacement of 11 KV HT line with AB Cable from K/ghat to V/ghat at 11 KV Sarahan Feeder (Near Gurduwara) under Electrical Sub Division No-II, HPSEBL Solan has been awarded on 25.7.2020, i.e. more than one year back, yet the transmission line has not been shifted in terms of the award. Therefore, let needful be done within one week failing which respondent No.2-Managing Director, HPSEBL shall personally remain present before this Court on the next date of hearing.

List on 27.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 18.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3711/2021 along with CWP Nos. 2067/2019, 4342/2019, 4556/2020, 6322/2020, 3770/2021 & 3772/2021 .

16.8.2021 Present: Mr. Vijay Chauhdary, Mr. Anup K. Rattan & Mr. Tara Singh Chauhan, Advocates, for the respective petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Rahul, Advocate, vice Mr. Maan Singh, Advocate, for respondent-H.P. State Pollution Control Board.

Mr. Balram Sharma, ASGI, for Union of India.

CWP Nos. 3711/2021, 3770/2021 & 3772/2021 & 4556/2020, 6322/2020 The writ petitions are disposed of vide separate order of the day.

CWP No. 2067/2019 & 4342/2019 De-linked. List on 6.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO No.6/2019 16.8.2021 Present: Mr. Surinder Saklani, Advocate, for the appellant.

Ms. Anjali Soni Verma, Advocate, for the respondent.

In the earlier part of the day, learned counsel for the respondent had made grievance that the appellant is not paying any amount towards maintenance charges. Confronted with this, learned counsel for the appellant was granted some time to obtain instructions.

Now, learned counsel for the appellant, on instruction from his client, states that it is only for want of bank account that the appellant is not paying the amount in question.

Learned counsel for the respondent undertakes to supply the bank account of her client during the course of the day.

Let arrears of maintenance be transmitted to the bank account by the appellant within one week.

List for consideration on 6.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO No. 22/2021 16.8.2021 Present: None for the appellant.

Mr. Ashok Kumar Verma, Advocate, for the respondent.

Mr. Nitin Thakur, Advocate, states that the appellant has taken away the brief on the pretext of engaging another counsel. His statement is taken on record.

There is no appearance on behalf of the appellant despite ther matter having been called out repeatedly.

Therefore, this Court is left with no other option, but to dismiss the appeal in default. Ordered accordingly.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 16.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2610/2021 13.8.2021 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish .

Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Learned Additional Advocate General prays for and is granted two weeks' time to place on record additional documents on or before the next date of hearing.

List on 26.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3928/2021 13.8.2021 Present: Mr. Aditya Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.

It appears that notice has not been issued to respondent No.4, who is a necessary and proper party.

Therefore, issue notice to the aforesaid respondent in terms of Order 5 Rule 9-A CPC, returnable before the next date of hearing, on taking steps during the course of the day.

List on 20.8.2021, when complete records of the DO Notes that have been placed on record, be produced by the official respondents.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.1825/2019 13.8.2021 Present: Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, .

Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

Mr. Ajay Sharma, Sr. Advocate with Mr. Amit Jamwal, Advocate, for respondent No.3.

Learned counsel for respondent No.3-Corporation, on instructions, states that r cheques have been issued in favour of the petitioners for first quarter. His statement is taken on record.

Confronted with this, learned counsel for the petitioners prays for and is granted four weeks' time to ascertain this fact.

List on 17.9.2021. In the meanwhile, respondent No.3-Corporation is directed to send proposal for financial sanction, for every quarter, well in advance and not waiting till the last date, to respondents No. 1 and 2.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.4471/2021 13.8.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Rajesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.

Though, the official respondents have put in appearance yet it is respondent No.4, who would be ultimately affected by the outcome of this petition. Therefore, issue notice to the aforesaid respondent in terms of Order 5 Rule 9-A CPC, returnable for 20.8.2021, on taking steps during the course of the day.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.

It appears that notice has not been issued to respondent No.4, who is a necessary and proper party.

Therefore, issue notice to the aforesaid respondent in terms of Order 5 Rule 9-A CPC, returnable before the next date of hearing, on taking steps during the course of the day.

List on 20.8.2021, when complete records of the DO Notes that have been placed on record, be produced by the official respondents.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 13.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4277/2021 12.8.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.

Mr. Prashant Sharma, Advocate, for respondent No.4.

Mr. The instant petition has been listed under the caption "Speaking to the Minutes".

It appears Mr. Prashant Sharma, Advocate, has appeared on behalf of respondent No.4 on the date i.e. 9.8.2021 when arguments were heard and the judgment was reserved in the instant case, however his presence was inadvertently not marked in the zimini order dated 9.8.2021 and that is why his presence was also not marked in the judgment, which was pronounced on 11.8.2021. Let the name of Mr. Prashant Sharma, Advocate, be reflected in the zimini order dated 9.8.2021 so also the judgment dated 11.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 12.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CARB.A No. 6/2019 12.8.2021 Present: Mr. Deepak Bhasin, Advocate, for the appellant.

Mr. Raman Sethi, Advocate, for the respondent.

CARAP No.1/2021

Mr. Raman Sethi, Advocate, states that the rejoinder is ready and would be filed during the course of the day. His statement is taken on record.

r to CARAP No. 2/2021 The application is allowed as prayed for.

deposited amount be kept/treated as security till final decision The of the main petition. The application stands disposed of.

CARB.A. No. 6/2019

List on 19.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 12.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No.6380/2020 12.8.2021 Present: Ms. Shalini Thakur, Advocate, for the petitioner.

Mr. Angrez Kapoor, Advocate, for the respondent.

CWPOA No. 6380/2020

It appears that the learned erstwhile Tribunal had kept this matter on its docket only on account of pendency of CWP No.161/2019. However, now that the aforesaid petition instructions.

r to has been decided on 29.8.2019, let the petitioner obtain fresh List on 13.8.2021.

CMP-T No. 219/2021

In view of the aforesaid order, the instant application for early hearing of the main petition is rendered infructuous and disposed of as such.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 12.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4386/2021 11.8.2021 Present: Mr. Kr. Virender Singh, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent- State.

CMP No. /2021 Be registered. The particulars of letter in question are taken on record. Application stands disposed of.

CWP No. 4386/2021

List on 13.8.2021, when records leading to the issuance of letter No. Secy./CM-17060/2017-VI-B-296121 dated 11.6.2021 be produced by the official respondents. Till then, the parties are directed to maintain status quo.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 11.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS DSR No.1/2018 along with Cr.A. No.387/2018 9.8.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, .

Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the appellant in DSR No. 1/2018 and for the respondent in Cr. A. No. 387/2018.

Mr. Prince Chauhan, Advocate, for the respondents in DSR No. 1/2018 and for the appellants in Cr. A. No. 387/2018.

List before another Bench, of which both of us are not members, at the pleasure of Hon'ble the Acting Chief Justice.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 9.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4356/2020 4.8.2021 Present: Mr. V.B. Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-

State.

Mr. N. K. Gupta, Advocate, for respondents No.2 and 3.

Mr. P.P. Chauhan, Advocate, for respondents No. 4 to 6.

Mr. J. S. Bhogal, Sr. Advocate with Ms. Srishti Thakur, Advocate, for respondent No.7.

On 26.7.2021, this Court passed the following order:

Respondents No. 4 to 6 have filed separate reply wherein, in para 1 of the preliminary objections reads as under:

That no fundamental or constitutional right whatsoever of the petitioner has been infringed and as such the writ petition is not maintainable. Notwithstanding, it is most humbly submitted that the respondent MC had already sanctioned MC Road From Gurucharan House near Green House RA 0/0 to 0/050 ( SH:C/ o R/Wall at RD 0/0 to 0/025 ) in Ward No.3 vide letter dated 15.12.2018 ( Annexure R/41) and in case the directions are issued to the respondent MC to execute the said work, the problem being posed by the petitioner will be automatically solved. So far as sewerage related issue is concerned , in this regard all residents of the Hari Cottage had already represented to the Commissioner of the respondent MC on 23.07.2020 ( Annexure R/42 ) and no action in this regard has been taken till date."

Confronted with this, learned Standing Counsel for Municipal Corporation, prays for and is granted two days' time to seek instructions. List on 04.08.2021.

::: Downloaded on - 15/05/2023 20:39:38 :::CIS

2 Mr. Naresh K. Gupta, Advocate, states that the respondent-Municipal Corporation, Shimla is ready and willing .

to execute the work in question and it is only because of the hindrances created by the persons residing in the locality that the work is not being executed.

3 In this view of the matter, we direct respondent-

Municipal Corporation to execute the work in question and in case any person has any grievance, he/she is at liberty to approach this Court for redressal of grievance(s). However, under any circumstances, would there be no hindrance(s) in the execution of the work. The Municipal Corporation is at liberty to approach the Superintendent of Police, Shimla in case the police assistance is required.

4 Needless to say that the execution of the work would be undertaken after carrying out necessary demarcation so that there is no damage or obstruction caused to the private properties in question.

5 Since the work in question has commenced in the year 2018, it is expected that the work shall be executed as expeditiously as possible and in no event later than 31.12.2021.

For compliance to come up on 5.1.2022.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS Judge 4.8.2021 (pankaj) .

::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4588/2020

4.8.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Rajesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent- State.

Mr. C. N. Singh, Advocate, for respondent No.5.

This court, vide order dated 5.4.2021, appointed Mr. Surinder Maltu, Additional Director-cum-Joint Secretary (Panchayati Raj) to investigate the matter and submit his report. In compliance to aforesaid order, Mr. Surinder Maltu has filed his report, however the conclusions drawn by him are not very explicit and clear in the inquiry report. Therefore, we direct Mr. Surinder Maltu to give explicit and clear conclusions within a period of two weeks.

List on 18.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 4.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4741/2020 4.8.2021 Present: Mr. Suneet Goel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-

State.

Even though the respondents have filed their reply, however we are not at all satisfied with the contents thereof as the respondents have not clearly stated as to why the petitioner is being made rolling stone; even though at the same station.

Therefore, supplementary affidavit be filed by the respondents explaining this position within four weeks List on 1.9.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 4.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.193/2021 4.8.2021 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Maan Singh, Advocate, for respondent No.5. Mr. B. C. Negi, Sr. Advcoate with Mr. Nitin Thakur, Advocate, for respondent No.12.

Learned Deputy Advocate General prays for and is granted one week's time to file reply on behalf of respondent No.6. List on 11.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 4.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3681/2021 4.8.2021 Present: Mr. Rajinder Thakur, Advocate, for the petitioner.


                      Mr.    Ajay   Vaidya,   Sr.     Addl.     A.G.      for     the
           respondents-             State.

                       CWP No. 3681/2021

Learned Sr. Additional Advocate General has placed on record certain instructions, however we are not at all inclined to consider the instructions, as these are not supported by an affidavit. Let a formal reply duly supported by an affidavit be filed within one week. List on 11.8.2021.

CMP No. 7096/2021

Heard. The promotion to the post in question, if any made, shall be abide by the final outcome of the writ petition. Application stands disposed of (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 4.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3686/2021 4.8.2021 Present: Mr. Surender Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-

State.

Learned counsel for the petitioner states that the private respondent has further been adjusted at GPS Baroti, order dated 30.7.2021.

r to Education Block, Sundernagar-I, District Mandi, H.P. vide Confronted with this, learned Deputy Advocate General prays for and is granted one week's time to obtain instructions. List on 11.8.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 4.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3516/2020 3.8.2021 Present: Mr. Subhash Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent-

State.

Mr. Surender Verma, Advocate, for respondent No.2.


                       On    the   request   of   learned       counsel       for    the


                         r         to

petitioner, list on 10.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4031/2020 3.8.2021 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Learned Deputy Advocate General prays for and is granted three weeks' time to file reply on behalf of respondents No. 4 and 5.

List on 31.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4032/2020 3.8.2021 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Learned Deputy Advocate General prays for and is granted three weeks' time to file reply on behalf of respondents No. 4 and 5.

List on 31.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4283/2020 3.8.2021 Present: Mr. Naresh K. Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

On the request of learned Deputy Advocate General, list on 10.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4309/2020 3.8.2021 Present: Mr. Vijender Katoch, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Rohit Sharma, Advocate, for respondents No. 4 to 6.

Mr. Janesh Mahajan, Advocate, for respondent No.8.

Admit. List for hearing on 24.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 4353/2020 3.8.2021 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Steps for service of respondent No.3 have not been taken. The same be taken within two days. Thereafter, issue notice to the aforesaid respondent returnable for 14.9.2021.

Rejoinder, if any, in the meanwhile.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4705/2020 3.8.2021 Present: Mr. Atul G. Sood, Advocate, for the petitioner.

Mr. Neel Kamal Sharma, Advocate, for respondent No.1.

The rejoinder is stated to be filed on 30.7.2021.

However, the same is not on record. Learned counsel for the petitioner to follow up with the registry.

List on 10.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4933/2020 3.8.2021 Present: Mr. Dhananjay Sharma, Advocate, for the .

petitioners.






                      Mr.     Ajay   Vaidya,      Sr.     Addl.     A.G.      for     the
           respondents-              State.





                         Steps for the service of respondents No. 3 and 4

have not been taken. The same be taken within two day.

Thereafter, issue notice to the aforesaid respondents returnable for 31.8.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1076/2021 a/w COPC No. 78/2021 3.8.2021 Present: Mr. Ajay Sood, Sr. Advocate with Mr. Gautam .

Sood, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Amit Singh Chandel, Advocate, for respondent No.2.

Mr. Naresh K. Gupta, Advocate, for respondent No.3.

Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for respondent No.5.

On the joint request of learned counsel for the parties, list on 10.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 3.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 2528/2020 2.8.2021 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Heard in part. For continuity, list on 16.8.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4154/2020 2.8.2021 Present: Mr. Subham Sood, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Admit. List for hearing on 4.8.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO No. 22/2021 2.8.2021 Present: Mr. Nitin Thakur, Advocate, for the appellant.

Mr. Ashok Kumar Verma, Advocate, for the respondent.

Learned counsel for the petitioner, on instructions, states that the petitioner has assailed the order dated 16.6.2021 before the Hon'ble Supreme Court, whereby he was directed to deposit a sum of Rs. 2 lacs before the registry of this Court and to continue to pay Rs.10,000/- per month to the respondent.

Since there is no order of stay passed by the Hon'ble Supreme Court, therefore, the mere fact the appellant may have filed an SLP cannot be a ground not to deposit the amount in question.

In this view of the matter, we restrain the Executive Engineer, HPPWD Barsar Division from releasing salary of the petitioner till further orders.

List on 16.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 352/2018 2.8.2021 Present: Mr. T. S. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Ashwani Dhiman, Advocate, for respondents No. 4 and 5.

Mr. Malay Kaushal, Advocate, for respondents No. 6 and 7.

On the joint request of learned counsel for the parties, list on 4.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 856/2018 2.8.2021 Present: Ms. Meera Devi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Learned Additional Advocate General has placed on record instructions dated 23.7.2021, however, the same are not accompanied with copy of field report, which is stated to be annexed as Annexure A-1. Needful be done before the next date of hearing. A copy of the complete instructions be supplied to the learned counsel for the petitioner during the course of the day.

List on 4.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 1558/2018 2.8.2021 Present: Mr. Balwant Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Learned Additional Advocate General prays for and is granted two weeks' time to obtain instructions.

List on 16.8.2021.

                         r                      (Tarlok Singh Chauhan)
                                                       Judge


                                                     (Satyen Vaidya)
                                                         Judge


           2.8.2021
           (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                    CWP No. 1580/2019
2.8.2021   Present:    Mr. Virender Thakur, Advocate, for the petitioner.




                                                                .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Mehar Chand, Advocate, for respondent No.3. Ms. Devyani Sharma, Advocate, for respondent No.5.

Learned counsel for the petitioner states that the necessary rejoinder is ready, however the same could not be filed for want of signatures of the petitioner. As prayed for, by way of last opportunity, three weeks' further time is granted to the petitioner to do the needful.

List on 23.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3953/2019 a/w CWPOA Nos. 2558, 3053, 3064 and 3568/2019 .

2.8.2021 Present: Mr. Ashish Verma, Mr Vishwa Bhushan, Mr. Ajay Chauhan, Mr. Rupinder Singh and Mr. Naresh Verma, Advocates, for the respective petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Ashish Verma, Advocate, states that the rejoinder has been filed on 16.7.2021. However, the same is not on record. Learned counsel to follow up with the registry.

List on 9.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 7944/2019 2.8.2021 Present: Mr. Atul, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

On the request of learned vice counsel for the petitioner, list on 9.8.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS FAO (FC) No. 17/2020 2.8.2021 Present: Mr. Goldy Kumar, Advocate, for the appellant.

None for the respondent.

It appears that even though, the respondent has been served, however he has not chosen to appear before this Court. The instant case is a matrimonial dispute, therefore, it is incumbent upon this Court to make an endeavour for amicable settlement. Therefore, let both the parties remain present before this Court on the next date of hearing. The respondent is directed to be served through the Deputy Director, Animal Husbandry, Kangra, at Dharamshala, as the respondent is stated to the working at the following address:-

Sunil Kumar, son of Sh. Dhani Ram, Veterinary Pharmacist, Vterrinary Hospital, Kangra, Old Mission Road, Near IPH Office, District Kangra, H.P. List on 6.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS LPA No. 72/2020 2.8.2021 Present: Mr. Romesh Verma, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Shashi Shirshoo, CGSC, for respondent No.4.

List along with LPA Nos. 30, 31 and 32/2020.

                         r                   (Tarlok Singh Chauhan)
                                                    Judge


                                                  (Satyen Vaidya)
                                                      Judge


           2.8.2021
           (pankaj)







                                            ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                           CWP No. 1299/2020

2.8.2021   Present:    None for the petitioner.




                                                                   .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Mukul Sood, Advocate, for respondents No. 4 and 5.

Mr. Digvijay Singh, Advocate, states that he is no longer counsel for the petitioner in this case as his client has taken away the file. His statement is taken on record.

List on 9.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.3709/2020 2.8.2021 Present: Ms. Parul Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Naresh K. Gupta, Advocate, for respondent No.2.

Respondent No.2 is yet to file its reply. As a matter of sheer indulgence and by way of last opportunity, one week's time is granted to file the reply, failing which right to file same shall be deemed to be closed.

List on 9.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 4210/2020 2.8.2021 Present: Mr. Shubham Sood, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Admit. List for hearing after six weeks.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5407/2020 2.8.2021 Present: Mr. Romesh Verma, Advocate, for the petitioner.

Mr. Bharat Barowalia, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Raj Kumar Negi, Advocate, for respondents No. 4, 5 and 6.

Reply on behalf of appearing respondents, as prayed for, be filed within four weeks.

List on 6.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 5494/2020 2.8.2021 Present: Mr. Devnder K. Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Reply on behalf of the respondents is stated to be lying under objections. The same be removed before the next date of hearing. Rejoinder be filed within four weeks.

List on 6.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPOA No. 6108/2020 2.8.2021 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Learned counsel for the parties jointly pray for and are granted one week's time to supply list of similar matters.

                         r         to
                       List on 9.8.2021.

                                                (Tarlok Singh Chauhan)
                                                       Judge

                                                     (Satyen Vaidya)
                                                         Judge
           2.8.2021


           (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                         CWP No. 6285/2020

2.8.2021   Present:    Mr. Dinesh Bhanot, Advocate, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Despite ample opportunities having been granted to file the reply, the respondents have failed to do so. As a the respondents matter of sheer indulgence and by way of last opportunity, one week's further time is granted to file the reply, failing which all shall personally appear before this Court along with records on the next date of hearing.

List on 9.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 2.8.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPs No. 4042/2021 & 3905/2021 CWP No. 4042/2021 .

28.7.2021 Present: Mr. Munish Datwalia, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Daleep Singh Kaith, Advocate, for respondent No.3.

CWP No. 3905/2021

Mr. Daleep Singh Kaith, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. R.L. Chaudhary, Advocate, for respondent No.4.

Reply on behalf of respondent No.4 is stated to have been filed in CWP No. 3905/2021, however the same is not on record. Registry to trace and place the reply on record.

List on 4.8.2021, when records of CWP No. 2621/2020 be also made available for perusal of this Court.

Interim order(s) to continue.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWPs No.3926 & 3797/2021 CWP No. 3926/2021 .

28.7.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Mr. Rakesh K. Dogra, Advocate, for respondent No.4.

CWP No. 3797/2021

Mr. Tara Singh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

It appears that somewhat identical issues have already been considered and decided by learned Single Judge of this court (Justice Vivek Singh Thakur). Therefore, it would be appropriate if these cases are listed before the same Bench.

Registry is directed to place the matter before Hon'ble the Acting Chief Justice.

Interim order to continue.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.3928/2021 28.7.2021 Present: Mr. Aditya Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 4.8.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No.3931/2021 28.7.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Learned Additional Advocate General prays for and is granted two weeks' time to file reply.

                          r         to
                        List on 18.8.2021.

                                                   (Tarlok Singh Chauhan)
                                                          Judge

                                                        (Satyen Vaidya)
                                                            Judge
            28.7.2021


            (pankaj)







                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                          CWP No.4054/2021

28.7.2021   Present:    Mr. Jagdish Thakur, Advocate, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. A.K. Vashista, Advocate, for respondent No.4.

Mr. Vinod Thakur, Advocate, prays for and is granted two weeks' time to file reply/produce records.

List on 11.8.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 28.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3802/2021 27.7.2021 Present: Mr. Adarsh K. Vashista, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Learned Additional Advocate General has placed on record instructions dated 22.7.2021. However, before proceeding further on the basis of such instructions, let a copy thereof be supplied to the learned counsel for the petitioner during the course of the day.

List on 28.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4107/2021 27.7.2021 Present: Mr. Ajay Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

(Through Video Conferencing) CMP No. 8281/2021 Allowed and disposed of.

CWP No. 4107/2021 & CMP No. 8282/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two weeks' time to file reply. List on 10.8.2021. In the meanwhile, the respondents are restrained from effecting recovery from the petitioner.

CMP No. 8283/2021

The application is disposed of with a direction to the applicant to file English translation of documents in question within two weeks.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3238/2019, 3466, 3467, 3468, 3905, 3908, 3911, 3913, 3914, 3915, 3921, 3922, 3927, 3932, 3933/2019, CWP No. 1423/2020 & .

                        CWPOA No. 5998/2020





26.7.2021 Present:      Mr. Ajay Vaidya, Sr. Addl. A.G.         for the
          petitioner(s),          in all the petitions, except CWP No.
          1423/2020 &             CWPOA No. 5998/2020 and for the
          respondents-            State in CWP No. 1423/2020 &





          CWPOA No.                     5998/2020.

Mr. Yogesh Kumar Chandel, Mr. Naresh Kaul, Mr. Rakesh Kumar Dogra, Mr. Vinod Chauhan, Mr. Surinder Parkash Sharma, Mr. Devnder K. Sharma, Mr. Pawan Kumar Sharma and Mr. Surender Verma, Advocates, for the respective respondents.

Ms. Suman Thakur, Advocate, for the petitioner in CWP No. 1423/2020.

Mr. Vishwa Bhushan, Advocate, vice Mr. Madan Thakur, Advocate, for the petitioner in CWPOA No.5998/2020.

After arguing for sometime, Ms. Suman Thakur and Mr. Vishwa Bhushan, Advocates, pray for and are granted an adjournment. List on 28.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3820/2021 26.7.2021 Present: Mr. Anup Rattan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.8.

Notices issued for service of respondents No. 6 and 7 are stated to be awaited, however, being actual date, the same cannot be awaited any further. Therefore, in the given circumstances, we direct respondent No.8-Station House Officer, Police Station Nangal Bhoor, District Pathankot, Punjab to produce or cause production, in civil dress, of respondents No. 6 and 7 before this Court on the next date of hearing.

List on 9.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4074/2021 26.7.2021 Present: Mr. Naresh K. Sharma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

(Through Video Conferencing) CMP No. 8167/2021 Allowed and disposed of.

CWP No. 4074/2021 & CMP No. 8168/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondents No. 3 and 4 returnable for 6.9.2021, on taking steps within two days. In the meanwhile, impugned order of transfer dated 23.7.2021 is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4054/2021 26.7.2021 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for respondents-State.

Mr. A. K. Vashshista, Advocate, for respondent No.4.

(Through Video Conferencing) CMP No. 8143/2021 Allowed and disposed of.

CWP No. 4054/2021 & CMP No. 8144/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. A. K. Vashishta, Advocate, appear and waive service of notice on behalf of the respective respondents. They pray for and are granted two days' time to file reply. List on 28.7.2021. In the meanwhile, status quo be maintained.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 26.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3096/2021 24.7.2021 Present: Mr. Sunil K. Kaundal, Advocate, for the petitioners.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 and 2.

(Through Video Conferencing) As prayed for, list on 26.7.2021.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                          r                           (Satyen Vaidya)

                                                          Judge
            24.7.2021
            (pankaj)








                                                ::: Downloaded on - 15/05/2023 20:39:38 :::CIS

CWP No. 3338/2020 with CWPs No.2703 & 4239/2020 CWP No. 3338/2020 .

24.7.2021 Present: Mr. Arvind Sharma, Advocate, for the petitioner.

Mr. Lokinder Pal Thakur, Sr. Panel Counsel, for respondent No.1.

Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No. 2 and 3.

CWP No. 2703/2020

Mr. Ramakant Sharma, Advocate, for the petitioner.

Mr. Lokinder Pal Thakur, Sr. Panel Counsel, for respondent No.1.

Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No. 2 and 3. Mr. Vishal Panwar, Advocate, for respondent No.4.

CWP No. 4239/2020

Mr. Ajay Sharma, Sr. Advocate with Ms. Aanadita Sharma, Advocate, for the petitioner. Mr. Lokinder Pal Thakur, Sr. Panel Counsel, for respondent No.1.

Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No. 2 and 3. Mr. Vishal Panwar, Advocate, for respondents No.4 and 5.

Heard in part. For continuity, list on 26.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 3174/2021 24.7.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. .

Rakesh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondent- State.

Mr. Kush Sharma, Advocate, for respondent No.2.

(Through Video Conferencing) On the request of learned counsel for respondent No.2, list on 26.7.2021.

                          r                    (Tarlok Singh Chauhan)

                                                      Judge


                                                    (Satyen Vaidya)
                                                        Judge


            24.7.2021
            (pankaj)







                                              ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                           CWP No. 3713/2021

24.7.2021   Present:    Ms. Salochana Rana, Advocate, for the petitioner.




                                                                   .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Vivek Singh Attri & Mr. Abhinav Purohit, Advocates, for respondent No.5.

(Through Video Conferencing) On the request of learned counsel for the petitioner, list on 27.7.2021.

                          r                        (Tarlok Singh Chauhan)

                                                          Judge


                                                        (Satyen Vaidya)
                                                            Judge


            24.7.2021
            (pankaj)







                                                  ::: Downloaded on - 15/05/2023 20:39:38 :::CIS
                                                         CWP No. 3902/2021

24.7.2021   Present:    Mr. Nitin Thakur, Advocate, for the petitioner.




                                                                 .

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Sushant Vir Singh, Advocate, for respondent No.3.

(Through Video Conferencing) Heard in part. For continuity, list on 27.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4051/2021 24.7.2021 Present: Mr. Saurav Rattan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents No. 1 to 4.

(Through Video Conferencing) CMP No. 8134/2021 Allowed and disposed of.

CWP No. 4051/2021 & CMP No. 8135/2021 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondents No. 5 and 6 under Order 5 Rule 9A CPC, returnable for 4.8.2021, on taking steps within three days. In the meanwhile, impugned transfer order dated 15.7.2021/20.7.2021 (Annexure P-1) qua the petitioner is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 193/2021 24.7.2021 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

Mr. Maan Singh, Advocate, for respondent No.5. Mr. B.C.Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.12.

(Through Video Conferencing) It appears that the pleadings are still not complete in this case. Needful be done within two weeks, failing which no further time shall be granted to any of the parties to file reply.

As regards rejoinder(s), prayer, if any, shall be considered on the next date of hearing.

List on 4.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:38 :::CIS CWP No. 4242/2020 24.7.2021 Present: Mr. Vikas Rajput, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-

State.

(Through Video Conferencing) Mr. Rajinder Dogra, learned Sr. Addl. A.G. has placed on record certain instructions, which are not at all legible. Let legible copy thereof be submitted to the Court on the next date of hearing.

Learned Sr. Addl. A.G., on instructions, states that decision in Narain Singh's case (Annexure P-6) will be implemented across the board without there being any discrimination and even the petitioners, who have been left out, shall be given benefit of the judgment in case they are found to be eligible and their cases are covered by the aforesaid judgment, well before the next date of hearing.

List on 16.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWPOA No. 1872/2020 24.7.2021 Present: Mr. Anil Bansal, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents- State.

Mr. Angrez Kapoor, Advocate, for respondent No.2.

(Through Video Conferencing) Reply filed on behalf of respondent No.2 in the open Court is taken on record. Learned counsel for the respondents jointly state that the issue in question is no longer res integra in view of the judgment rendered by learned Single Judge of this Court in CWPOA No.19/2019, titled as Sudha Batta vs. Himachal Pradesh Staff Selection Commission & ors. Dated 2.11.2020.

Confronted with this, learned counsel for the petitioner prays for and is granted two days' time to obtain instructions.

List on 27.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 24.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 1606/2020 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

Mr. Rahul Gathania, Advocate, proxy counsel, for respondent No.3 to 49.

(Through Video Conferencing) Learned Additional Advocate General prays for and is granted one week's time to obtain instructions. List on 27.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 1790/2020 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

(Through Video Conferencing) List on 27.7.2021. Rejoinder, if any, in the r to meanwhile. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS LPA No.46/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

appellants.

Mr. Rahul Gathania, Advocate, proxy counsel, for respondents No. 1 to 3.

Mr. Shashi Shirshoo, CGSC, for respondent No.4.

Mr. Anshul Bansal, Advocate, for respondent No.7.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 27.7.2021.

                          r                    (Tarlok Singh Chauhan)

                                                      Judge


                                                    (Satyen Vaidya)


                                                        Judge
            20.7.2021
            (pankaj)







                                              ::: Downloaded on - 15/05/2023 20:39:39 :::CIS

CWP No. 1076/2021 a/w COPC No. 78/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Mr. Rahul Gathania, Advocate, proxy counsel, for respondent No.2.

Mr. Ashok Sharma, Sr. Advocate with Mr. Naresh K. Gupta, Advocate, for respondent No.3.

(Through Video Conferencing) Supplementary affidavit on behalf of respondent No.5 stands filed. List for consideration on 27.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 2253/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

(Through Video Conferencing) Records produced. The same are ordered to be retained. List on 24.7.2021.


                                               (Tarlok Singh Chauhan)
                          r                           Judge

                                                    (Satyen Vaidya)
                                                        Judge


            20.7.2021
            (pankaj)







                                              ::: Downloaded on - 15/05/2023 20:39:39 :::CIS
                                                       CWP No. 2493/2021

20.7.2021   Present:    Mr. Maan Singh, Advocate, proxy counsel, for the




                                                               .
                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

(Through Video Conferencing) Learned Deputy Advocate General prays for and is granted one week's time to file reply. List on 27.7.2021.

Interim order to continue.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 2618/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

(Through Video Conferencing) Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.

List on 3.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 2729/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

(Through Video Conferencing) Notices to respondents No. 6 and 7 could not be issued due to COVID-19. Therefore, let the notices be issued to the aforesaid respondents, returnable for 17.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 2823/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

(Through Video Conferencing) Status report/instructions, in terms of previous order, stand(s) filed. List on 24.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 3162/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

Mr. Rahul Gathania, Advocate, proxy counsel, for respondent No.2.

(Through Video Conferencing) order be complied with.

r to As prayed for, list on 24.7.2021, when previous (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 3430/2021 20.7.2021 Present: Mr. Maan Singh, Advocate, proxy counsel, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-

State.

Mr. Rahul Gathania, Advocate, proxy counsel, for respondent No.5.

Mr. Anubhav Chopra, Advocate, for respondents No. 12 to 14.

(Through Video Conferencing) Reply on behalf of respondents-State is stated to have been filed in the registry. The same be placed on record, even if it is under objections. Reply on behalf of remaining respondents be filed within three weeks.

List on 10.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 20.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Cr. Appeal No. 270/2011 19.7.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, .

Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant.

Ms. Sheetal Vyas, Advocate, for the respondent.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Cr. Appeal No. 328/2011 19.7.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, .

Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant.

Mr. Nimish Gupta, Advocate, for the respondent.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS ITA No. 10/2015 19.7.2021 Present: Mr. Vinay Kuthiala, Sr. Advocate with Mr. Diwan .

Negi, Advocate, for the appellant.

Mr. Vishal Mohan, Advocate, for the respondent.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.9.2021.






                                               (Tarlok Singh Chauhan)
                          r                           Judge


                                                    (Satyen Vaidya)

                                                        Judge
            19.7.2021
            (pankaj)








                                              ::: Downloaded on - 15/05/2023 20:39:39 :::CIS
                                                LPA Nos. 122 & 123/2008

19.7.2021   Present:    Mr. G. D. Verma, Sr. Advocate with Mr. B. C.




                                                                .
            Verma,           Advocate, for the appellant(s).

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents- State.

Mr. Arjun Lal, Advocate, for respondents No. 2 to 4 and 5(a) to (f).

(Through Video Conferencing) Arguments heard. Judgment reserved.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 3884/2021 19.7.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, .

Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. For the petitioners.

(Through Video Conferencing) By medium of this petition, the petitioners-State have sought to assail the award that was passed by the learned Labour Court-cum-Industrial Tribunal, Kangra, at Dharamshala, way back on 20.12.2017.

Even though, the petitioners-State have tried to justify their inaction in not filing the petition within a reasonable time in para 15 thereof, however, we are not at all satisfied with the averments contained in para 15. The petitioners-State have only tried to justify passing of the file from one desk/department to another. Therefore, the instant petition cannot be entertained.

Learned Advocate General prays for and is granted four weeks' time to file a supplementary affidavit.

List on 16.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 856/2018 19.7.2021 Present: Mr. G. C. Gupta, Sr. Advocate with Ms. Meera .

Devi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents- State.

(Through Video Conferencing) As per status report, dated, 9.11.2020, work of laying down pipes for supply of potable water has been completed and even testing of the line was done on 6.11.2020. It is also not in dispute that the petitioner has also been provided with water connection. However, learned counsel for the petitioner would argue that even though the pipeline had been laid, but frequency of water is yet erratic and for many days, there is no supply at all. More over, even water tank that was constructed is leaking.

Let learned Advocate General obtain instructions on the next date of hearing.

List on 26.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 19.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No.1002 of 2020 a/w CWPs N0.814,928,1031 to 1036 of 2020, 1049 to 1051 of 2020, 1069 to 1073 of 2020, 1076, 1077, 1081, 1090, .

1156,1171,1172 and 1174 of 2020, 1183, 1184, 1204, 1234, 1239, 1267 to 1269 of 2020, 1316, 1317, 1321, 1392, 2078, 2150, 2153, 2176, 2177, 2197,2198, 2698, 3858, 3913, 4907,4956,4957,4967,5004,5017,5018,5022,5023, 5036,5040,5042,5043,5052 to 5055 of 2020, 5446, 5468, 5564, 5832 of 2020 and 3059 of 2021. 12.7.2021 Present: Mr. Ramakant Sharma, Mr. Rakesh K. Dogra, Mr.J.L.Bhardwaj, Mr. Vinay Sharma, Mr. Diwakar Dev Sharma, Mr. Sarthak Mehta, Mr. Vishwa Bhushan, Mr. Vinod Chauhan, Ms. Megha Kapoor Gautam, Mr. Goldy Kumar, Mr. Surender Verma, Mr. Gambhir 0Singh, Mr. Mukul Sood, Ms. Suchitra Sen, Advocates, for the respective petitioner(s).

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondent-State. Mr. Sanjeev Kumar, Mr. Angrez Kapoor, Mr. Dalip K. Sharma and Mr. Ajay Kumar Dhiman, Advocates for the respective respondent(s). Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No.3 and 4 in CWPs No. 2078/2020, 2153/2020 & 2176/2020 (Through Video Conferencing) CWPs No. 2078/2020, 2153/2020 & 2176/2020 De-listed. List on 14.7.2021.

CWP No.1002 of 2020 a/w CWPs N0.814,928,1031 to 1036 of 2020, 1049 to 1051 of 2020, 1069 to 1073 of 2020, 1076, 1077, 1081, 1090, 1156,1171,1172 and 1174 of 2020, 1183, 1184, 1204, 1234, 1239, 1267 to 1269 of 2020, 1316, 1317, 1321, 1392, 2150, 2177, 2197,2198,2698,3858,3913,4907,4956,4957,4967, 5004,5017,5018,5022,5023,5036,5040,5042,5043, 5052 to 5055 of 2020, 5446, 5468, 5564, 5832 of 2020 and 3059 of 2021.

On the joint request of learned counsel for the parties, list on 14.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Judge 12.7.2021 (pankaj) .

::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 2982/2019

12.7.2021 Present: Ms. Madhurika Verma, Advocate, for the .

petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. List for hearing on 9.8.2021. Rejoinder, if any, in the meanwhile.


                                                (Tarlok Singh Chauhan)
                          r                            Judge

                                                     (Satyen Vaidya)
                                                         Judge


            12.7.2021
            (pankaj)







                                               ::: Downloaded on - 15/05/2023 20:39:39 :::CIS
                                                   FAO (FC) No. 25/2021
12.7.2021    Present:   Ms. Shalini Thakur, Advocate, for the appellant.




                                                                .

Mr. P. P. Chauhan, Advocate, for the respondent.

(Through Video Conferencing) The parties are present in person and they are not averse in making an endeavour to settle the matter amicably.

As jointly prayed for, Mr. S.C. Sharma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties. The parties to appear before the learned Mediator at 1.30 P.M. today i.e. 12.7.2021 at Mediation Centre, H.P. High Court.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 12.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 2159/2020 7.7.2021 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

Ms. Devyani Sharma, Advocate, for respondent No.6.

(Through Video Conferencing) Heard. We are prima facie of the considered view that majority of these litigations, among the industrialists and truck operators, are frequently coming up before this Court only on account of non-fixation of freight charges.

One similar issue came up before this Court in CWPs No. 777/2020 and 5422/2020, wherein, on the directions of this Court, the Deputy Commissioner, Solan, after inviting all the stake holders, fixed the freight charges, that too with consent of all the stake holders.

Therefore, in the given facts and circumstances of the case, we deem it proper to direct the Deputy Commissioner, Una, to undertake similar exercise, after associating all the stake holders, within eights weeks from today. Ordered accordingly.

We make it absolutely clear that each of the stake holders shall be free to voice his grievance(s) including fixation of quota of trucks, if any.

List on 1.9.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Judge 7.7.2021 (pankaj) .

::: Downloaded on - 15/05/2023 20:39:39 :::CIS FAO No. 22/2021

6.7.2021 Present: Mr. Nitin Thakur, Advocate, for the appellant.

(Through Video Conferencing) A sum of Rs. 10,000/- has been deposited, however remaining amount of Rs. 2 lacs has not been deposited.

It is noticed that the period to comply with the order dated 16.6.2021 has not elapsed, therefore, list for consideration on the date already fixed.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWPOA No. 136/2020 6.7.2021 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Despite the respondents having been put to notice as far as back on 31.8.2016, they have failed to file reply.

As a matter of sheer indulgence and by way of last opportunity, four weeks' further time is granted to do the needful, failing which all the respondents shall appear before this Court on the next date of hearing.

List on 3.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWPOA No. 130/2020 6.7.2021 Present: Mr. Parveen Chandel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Admit. List for hearing on 13.7.2021.

r to (Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS FAO No. 25/2021 6.7.2021 Present: Ms. Shalini Thakur, Advocate, for the appellant.

Mr. P. P. Chauhan, Advocate, for the respondent.

(Through Video Conferencing) Notice. Mr. P. P. Chauhan, Advocate, appears and waives service of notice on behalf of the respondent.

It is rather shocking to note that even though the petition filed by the respondent herein was for restitution of conjugal rights and even the judgment that was rendered by the learned court below is to this effect.

However, perusal of the decree accompanying the judgment, would show that the petition has been accepted and the marriage between the parties has been dissolved by a decree of divorce on the ground of cruelty, which obviously is not in accordance with either prayer made in the petition or findings rendered by the learned court below in the judgment itself.

It is more than settled that the decree follows the judgment. Therefore, let notice be issued to the official/officer, who has drawn the decree in question to explain his conduct.

Since the instant appeal emanates out of a matrimonial discord, therefore, let both the parties appear before this Court on the next date of hearing.

List on 12.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 ::: Downloaded on - 15/05/2023 20:39:39 :::CIS (pankaj) .

::: Downloaded on - 15/05/2023 20:39:39 :::CIS FAO No. 27/2021

6.7.2021 Present: Mr. Kulwant Singh Gill, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent No.1.

(Through Video Conferencing) It appears that It is the Secretary, Gram Panchayat Basi Jhaniara, that has been sued as respondent No.1 instead of Gram Panchayat.

rLearned counsel for the appellant prays for and is granted permission to carry out table amendment(s) in the appeal.

Issue notice to respondent No.1. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1. Call for the records.

Let two copies of the appeal be supplied to the office of Advocate General during the course of the day.

Registry to reflect name of Advocate General in the cause list henceforth.

List on 3.8.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWP No. 3338/2020 6.7.2021 Present: Mr. Arvind Sharma, Advocate, for the petitioner.

Mr. Lokinder Pal Thakur, Senior Panel Counsel, for respondent No.1.

Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No. 2 and 3.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 13.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Cr.MP(M) No. 666/2021 6.7.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl.

A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant/applicant.

(Through Video Conferencing) Cr.MP(M) No. 666/2021 The appeal has been filed within the prescribed period of limitation, therefore, the instant application seeking such.

r to condonation of delay is clearly mis-conceived and dismissed as Cr.MP(M) No. 665/2021 Heard. Leave to appeal granted.

Application stands disposed of.

Cr. A. No. /2021 Admit. Call for the records.

Bail bonds in the sum of Rs.1,00,000/- with one local surety of the like amount to the satisfaction of the executing officer be furnished by each of the respondents-

accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Cr.MP(M) No. 668/2021 6.7.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl.

A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant/applicant.

(Through Video Conferencing) Cr.MP(M) No. 668/2021 Heard. Leave to appeal granted.

Application stands disposed of.

Cr. A. No. /2021 Admit. Call for the records.

Bail bonds in the sum of Rs.50,000/- with one local surety of the like amount to the satisfaction of the executing officer be furnished by the respondent-accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Cr.MP(M) No. 1044/2021 6.7.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl.

A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant/applicant.

(Through Video Conferencing) Cr.MP(M) No. 1044/2021 Heard. Leave to appeal granted.

Application stands disposed of.

Cr. A. No. /2021 Admit. Call for the records.

Bail bonds in the sum of Rs.1,00,000/- with one local surety of the like amount to the satisfaction of the executing officer be furnished by the respondent-accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Cr.MP(M) No. 1047/2021 6.7.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl.

A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant/applicant.

(Through Video Conferencing) Cr.MP(M) No. 1047/2021 Heard. Leave to appeal granted.

Application stands disposed of.

Cr. A. No. /2021 Admit. Call for the records.

Bail bonds in the sum of Rs.1,00,000/- with one local surety of the like amount to the satisfaction of the executing officer be furnished by each of the respondents-ac cused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Cr. A. No. 366/2015 6.7.2021 Present: Mr. N. S. Chandel, Sr. Advocate with Mr. Vinod Gupta, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 13.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 6.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS CWPs No. 777, 2159 & 5422/2020 5.7.2021 Present: Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, Mr. Vikrant Thakur, .

Advocates, for the respective petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Minhans, Addl. A.Gs., Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Mr. R. K. Gautam, Sr. Advocate with Ms. Megha Kapoor Gautam, for respondents No. 5 and 6 in CWP No. 777/2020 and for respondent No.6 in CWP No. 5422/2020.

Ms. Devyani Sharma, Advocate, for respondent No.6 in CWP No. 2159/2020.

Mr. Vikrant Thakur, Advocate, for respondent No.7 in CWP No. 5422/2020.

(Through Video Conferencing) CWP Nos. 777 & 5422/2020 Minutes of the meeting handed over by the learned Advocate General are ordered to be taken on record.

Admit.

Plying of trucks in question shall strictly abide by the settlement arrived at with the authorities, i.e. Deputy Commission Solan as also in compliance to the directions passed by this Court from time to time on the subject.

CWP No. 2159/2020

De-linked. List for consideration on 7.7.2021.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 5.7.2021 (pankaj) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Court on its own motion Vs. State of H.P and ors.

CWPIL No.53 of 2018

9.5.2023 Present: Mr. Akash Thakur, Advocate vice Ms. Vandana Misra, Advocate, as amicus curiae.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for respondents No.1 to 5-State.

Mr. V.B. Verma, Advocate, for respondent No.6.

r to Mr. Rajat Chauhan, Law Officer prays for and is granted one week's time to file fresh status report.

List on 16.05.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS State of H.P and Ors. Vs. Hoshiar Singh CWP No.2944 of 2018 .

9.5.2023 Present: Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the petitioners.

Mr. Ajay Sharma, Senior Advocate, with Ms. Kavita Kajal, Advocate, for the respondent.

List on 11.05.2023.

r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS The Deoli Coop. Agri Service Society Ltd. Vs. State of H.P. & Ors. a/w connected matters.

CWP No.2140 of 2020 a/w CWP No.6932 of 2022 & CWP No.1595 of 2023.

CWP No.2140 of 2020

9.5.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for respondents/State.

CWP No.6932 of 2022

Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for respondents/State.

Mr. Sunny Modgil, Advocate, for respondent No.5.

CWP No.1595 of 2023

Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for respondents/State.

List on 10.05.2023.

Interim order to continue.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Devesh Chandel Vs. Union of India & Others.

CWP No.835 of 2020

9.5.2023 Present: Mr. L.N. Sharma, Advocate, for the petitioner.

Mr. Balram Sharma, DSGI, for respondent No.1.

Mr. Akash Thakur, Advocate vice, Ms. Vandana Misra, Advocate, for respondents No.2 to 4.

Mr. Tara Singh Chauhan, Advocate for respondent No.5.

List for consideration on 16.05.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Smt. Anupam Salaria Vs. State of H.P. & Ors.

CWP No.652 of 2020

9.5.2023 Present: Mr. Sohail Khan, Advocate vice, Mr. Sat Prakash, Advocate, for the petitioner.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for respondents-State.

Admit.

r to (Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Pranav Kant Vs. State of H.P. & Ors.

CWP No.2482 of 2019

9.5.2023 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for respondents No.1 to 8 - State.

Mr. Neeraj Gupta, Senior Advocate, with Mr. Sohail Khan, Advocate, for respondent No.9.

Mr. Sohail Khan, Advocate appearing on behalf of respondent No.9 states that reply on behalf of said respondent has been filed.

Rejoinder to the reply(ies) be filed within four weeks List on 28.06.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS Kamlo Devi Vs. State of H.P. & Ors.

CWP No.3492 of 2022

9.5.2023 Present: Ms. Archna Dutt, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for the respondents-State.

Learned Senior Additional Advocate General prays for and is granted three weeks' time to file fresh reply.

List r on 30.05.2023. In the meanwhile, respondents are directed to consider the candidature of the petitioner only if she is eligible and qualifies.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS District Bar Association Solan Vs. State of H.P. & Ors.

CWP No.1134 of 2019

9.5.2023 Present: Mr. P.S. Goverdhan, Senior Advocate, with Mr. Rakesh Thakur, Advocate for the petitioner.

Mr. Anup Rattan, A.G. with Mr. I.N. Mehta, Sr. Additional Advocate General and Mr.Rajat Chauhan, Law Officer, for respondents No.1, 3 & 4-State.

Mr. Rajender Thakur, Central Government Counsel, for respondent No.2-UOI.

Mr. Aman Sood, Advocate, for respondent No.5.

Learned Senior Additional Advocate General has placed on record status report indicating therein that the Committee so constituted by the Collector-cum-SDM, Solan visited the spot on 08.05.2023 and submitted the preliminary report wherein they recommended for the acquisition of the proposed land for construction and expansion of Judicial Court Complex, Solan, District Solan in larger public interest. We deem it appropriate to direct the State to acquire the land in question by issuing the necessary notification under Section 11 of the Land Acquistion Act within a period of one week from today.

For compliance to come up on 17.05.2023.

(Tarlok Singh Chauhan) Acting Chief Justice (Virender Singh) Judge 9.5.2023 (mamta) ::: Downloaded on - 15/05/2023 20:39:39 :::CIS The contemnors are present in person and have accepted thier mistake by offering an unconditional, unqualified and sincere apology for whatever has happened after issuance of .

notice by this Court. The apology to tendered is accepted. Therefore, we deem it proper to drop the instant proceedings. Ordered accordingly. However, the respondents are directed to be careful in future especially while dealing with court matters.

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Piotr Muschalik vs . State Of H.P on 12 May, 2023

Bench: Tarlok Singh Chauhan, Virender Singh