Himachal Pradesh High Court
OMPM/78/2019 on 3 June, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
CWP No.756 of 2020 .
03.06.2020 Present: Mr. Lovneeesh Kanwar, Advocate, for the petitioner, through Video Conferencing.
Mr. Rajesh Kumar Sharma, Assistant Solicitor General of India, for the respondents-Union of India, through Video Conferencing.
CMP No.4252 of 2020 Notice. Mr. Lovneeesh Kanwar, learned counsel, appears and waives service of notice on behalf of the non-
applicant/petitioner. Reply be filed, through e-maill, on or before the next date of hearing, i.e. 10th June, 2020.
CWP No.756 of 2020 Though reply is stated to be filed in the Registry, however, the same is not on record. The same be placed on record. Rejoinder, if any, be filed on or before the date fixed above.
List on 10th June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 03, 2020 Judge (Yashwant/Bhardwaj) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP CWP No.474 of 2020 .
03.06.2020 Present: Mr. P.P. Chauhan, Advocate, for the petitioner, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Mr. Vinod Thakur, Additional Advocate Generals, for the respondents-State, through Video Conferencing.
CMP No.4123 of 2020Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply be filed within a week.
List for consideration on 10th June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 03, 2020 Judge (Yashwant/Bhardwaj) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP Ex. Petition No.41 of 2020 in T.A. No.3556 of 2015 .
03.06.2020 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioner, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Mr. Vinod Thakur, Additional Advocate Generals, for respondents No.1 and 2-State, through Video Conferencing.
Mr. Rajesh Kumar Sharma, Assistant Solicitor General of India, for respondent No.3-Union of India.
Notice. Mr. Ranjan Sharma, learned Additional Advocate General and Mr. Rajesh Kumar Sharma, learned Assistant Solicitor General of India, appear and waive service of notice on behalf of respondents No.1 & 2 and respondent No.3, respectively. Reply(s)/compliance affidavit(s) be filed on or before the next date of hearing.
List on 1st July, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 03, 2020 Judge (Yashwant/Bhardwaj) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP CWP No.4460 of 2019 .
03.06.2020 Present: Mr. Saurav Rattan, Advocate, for the petitioner, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Mr. Vinod Thakur, Additional Advocate Generals, for respondents No.1 to 4-State, through Video Conferencing.
Mr. Bhuvnesh Sharma, Advocate, for respondent No.5, through Video Conferencing.
CMP No.4060 of 2020Mr. Ajay Chandel, Advocate, for respondent No.6.
Notice. Mr. Saurav Rattan, learned counsel;
Mr. Ranjan Sharma, learned Additional Advocate General;
and Mr. Ajay Chandel, learned counsel, appear and waive service of notice on behalf of the respective non-applicants.
Reply(s)/instructions be filed/obtained on or before the next date of hearing.
List on 8th June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 03, 2020 Judge (Yashwant/Bhardwaj) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP OMP(M) No.78 of 2019 .
03.06.2020 Present: Mr. Suneet Goel, Advocate, for the applicant-
appellant, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Mr. Vinod Thakur, Additional Advocate Generals, for non-applicant/ respondent No.1-State, through Video Conferencing.
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and waives service of notice on behalf non-applicant/respondent No.1. Issue notice to non-
applicant/respondent No.2, returnable within four weeks, on taking steps within three days.
List on 29th July, 2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
June 03, 2020 Judge
(Yashwant/Bhardwaj)
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CWP No.1632 of 2020
.
02.06.2020 Present: Mr. Adarsh K. Vashista, Advocate, for the
petitioner, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for the respondents-State, through Video Conferencing.
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents-State. Reply be filed within six weeks.
List on 14th July, 2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
June 02, 2020 Judge
(Yashwant)
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CWP No.3796 of 2019
.
02.06.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioners, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for the respondents-State, through Video Conferencing.
Mr. Anshul Bansal, Advocate, for the applicant/respondent/CBI, through Video Conferencing.
Learned counsel for the petitioners though appeared in the morning hours, through video conference, but due to poor connectivity the matter was passed over.
Matter taken up again but learned counsel for the petitioner failed to put in appearance.
List on 3rd June, 2020.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
June 02, 2020 Judge
(Yashwant)
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CWP No.1424 of 2020
.
02.06.2020 Present: Mr. Sushil Daga and Mr. Gautam Sood, Advocates, for the petitioners, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for respondent No.1, through Video Conferencing.
Mr. Naresh K. Gupta, Advocate, for respondents No.2 to 4, through Video Conferencing.
Chauhan, Mr. Shrawan Dogra, Sr. Advocate with Mr. Vikas Advocates, for the respondent, through Video Conferencing.
r applicant-
Arguments heard. Judgment reserved.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
June 02, 2020 Judge
(Yashwant)
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CWP No.1424 of 2020
.
02.06.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner(s), through Video Conferencing.
Mr. Rajesh K. Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents/State, through Video Conferencing.
r to After arguing for some time, learned counsel for the petitioner prays for adjournment in order to enable him to complete the records.
List on 4th June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 02, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP CWP No.1424 of 2020 .
02.06.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner(s), through Video Conferencing.
Mr. Rajesh K. Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents/State, through Video Conferencing.
r to After arguing for some time, learned counsel for the petitioner prays for adjournment in order to enable him to complete the records.
List on 4th June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 02, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP CWP No.3796 of 2019 .
01.06.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioners, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for the respondent/State, through Video Conferencing.
Mr. Anshul Bansal, Advocate, for the applicant/respondent/CBI, through Video Conferencing.
List on 2nd June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 01, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP CWP No.571 of 2020 .
01.06.2020 Present: Mr. Narender Sharma, Advocate, for the petitioner, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for respondents No.1 to 3/State, through Video Conferencing.
Mr. Sanjeev Kumar, Advocate, for respondent No.4, through Video Conferencing.
List on 2nd June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 01, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:27 :::HCHP CWP No.1403 of 2020 .
01.06.2020 Present: Dr. Surender Nikhil Gupta, petitioner in person, through Video Conferencing.
Mr. Rajesh K. Sharma, Assistant Solicitor General of India, for the respondents/Union of India, through Video Conferencing.
Reply not filed. The same be positively filed within two weeks. List on 15th June, 2020.
(Tarlok Singh Chauhan) r Judge (Jyotsna Rewal Dua) June 01, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1404 of 2020 .
01.06.2020 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for the respondents/State, through Video Conferencing.
Mr. Vinod Thakur, learned Additional Advocate General, prays for and is granted a week's time to file reply.
List on 15th June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 01, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1416 of 2020 .
01.06.2020 Present: Mr. Suneel Awasthi, Advocate, for the petitioners, through Video Conferencing.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for respondents No.1, 2 & 4 through Video Conferencing.
Mr. Neel Kamal Sharma, Advocate, for respondent No.3, through Video Conferencing.
Admit.
Tag with CWP No.2397 of 2019.
List for hearing on 15th June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 01, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1424 of 2020 .
01.06.2020 Present: Mr. Sumit Sood and Mr. Sushil Daga, Advocates, for the petitioners, through Video Conferencing.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur and Mr. Vikas Rathore, Additional Advocate Generals, for respondent No.1, through Video Conferencing.
Mr. Naresh K. Gupta, Advocate, for respondents No.2 to 4, through Video Conferencing.
Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra, Advocates, for the applicant-respondent, through Video Conferencing.
Reply on behalf of respondent No.5 is sated to have been filed on 30th May, 2020. The same be placed on record.
Rejoinder to the reply of respondents No.1 to 4 is also stated to have been filed. The same be also placed on record.
List on 2nd June, 2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) June 01, 2020 Judge (Yashwant/Sanjeev) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.2646 of 2019 .
30.09.2019 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, the respondents/State.
CMP No.10356 of 2019:
Allowed and disposed of.
2019:
r to CWP No.2646 of 2019 & CMP No.10357 of List on 3rd October, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2662 of 2019
.
30.09.2019 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, the respondents/State.
CMP No.10403 of 2019:
Allowed and disposed of.
2019:
r to CWP No.2662 of 2019 & CMP No.10404 of Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.
The petitioner shall supply complete Paper Book to the office of learned Advocate General, within two days.
List on 21st October, 2019.
CMP No.10405 of 2019:
The application for the reasons stated therein, is allowed. The English Translation/true typed copies of Annexures in issue, mentioned in the application, be filed well before the next date of hearing. The application stands disposed of.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2648 of 2019
.
30.09.2019 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, the respondents/State.
CMP No.10365 of 2019:
Allowed and disposed of.
CWP No.2648 of 2019 & CMP No.10367 of 2019:
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.
List on 1st October, 2019, when the Joint Director of Elementary Education, shall remain present in person in this Court.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2649 of 2019
.
30.09.2019 Present: Mr. Atul Kumar, Advocate, vice Mr. Tanuj Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for the respondents/State.
CMP No.10363 of 2019:
Allowed and disposed of.
CWP No.2649 of 2019:
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents.
Heard.
Admit.
CMP No.10364 of 2019:
The application is misconceived and the same is dismissed as such.
CMP No.10366 of 2019:
The application for the reasons stated therein, is allowed. The legible/typed copies of the documents in issue, mentioned in the application, be filed within four weeks. The application stands disposed of.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2650 of 2019
.
30.09.2019 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondents No.1 to 3/State.
CMP No.10368 of 2019:
Allowed and disposed of.
CWP No.2650 of 2019:
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 3. Separate notice be issued to respondents No.4 & 5, returnable for 25th November, 2019, on filing process fee within a week.
CMP No.10369 of 2019:
Notice in aforesaid terms.
In the meanwhile, operation of the office order dated 14th January, 2019 (Annexure P-1), shall remain stayed.
CMP No.10370 of 2019:
The application for the reasons stated therein, is allowed. The legible/typed copies of the documents in issue, mentioned in the application, be filed well ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP before the next date of hearing. The application stands .
disposed of.
Copy 'Dasti'.
(Tarlok Singh Chauhan)
Judge
September 30, 2019
(Yashwant)
r to (Jyotsna Rewal Dua)
Judge
::: Downloaded on - 04/06/2020 20:21:28 :::HCHP
CWP No.2651 of 2019
.
30.09.2019 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondents No.1 to 3/State.
CMP No.10371 of 2019:
Allowed and disposed of.
CWP No.2651 of 2019 & CMP No.10372 of 2019:
Status report be filed on the next date of hearing.
List on 3rd October, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2276 of 2019
.
30.09.2019 Present: Mr. Ashok Tyagi, Advocate, vice Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondents No.1 to 3/State.
Respondent No.4, in person.
2019:
r to CWP No.2276 of 2019 & CMP No.9161 of Respondent No.4, who is present in person, states that reply on his behalf is being filed during the course of day in the Registry. His statement is taken on record.
As prayed for, list on 3rd October, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2298 of 2019
.
30.09.2019 Present: Mr. Karun Negi, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondents No.1 & 2.
CWP No.2298 of 2019 & CMP No.9213 of 2019:
Reply be now filed within four weeks, as prayed for. r List on 4th November, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2303 of 2019
.
30.09.2019 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondents No.1 & 2/State.
Mr. Sanjeev Kumar, Advocate, for respondent No.3.
2019:
r to CWP No.2303 of 2019 & CMP No.9232 of List on 3rd October, 2019, on which date, respondent No.3 shall remain present in person to impart instructions before this Court.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2339 of 2019
.
30.09.2019 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondents No.1 to 6/State.
Mr. Vivek Attri, Advocate, for respondents No.7, 8 & 13.
Dinesh Sharma, Advocate, for respondents No.10, 11 & 12.
None for respondent No.9.
CWP No.2339 of 2019 & CMP No.9340 of 2019:
Instructions on behalf of Gram Panchayat, Nalsuha, have been placed on record through Block Development Officer, Pragpur, District Kangra.
As prayed for, reply be filed within four weeks.
List on 15th November, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2340 of 2019
.
30.09.2019 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondents No.1 to 3/State.
Ms. Sonia Verma, Advocate, for respondent No.4.
CWP No.2340 of 2019 & CMP No.9343 of 2019:
Ms. Ritta Goswami, learned Additional Advocate General, seeks and is granted time to obtain instructions in the light of impugned order (Annexure P-6) of the Paper Book.
List on 3rd October, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2343 of 2019
.
30.09.2019 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for the respondents/State.
CWP No.2343 of 2019 & CMP No.9358 of 2019:
Ms. Ritta
Goswami, learned
Advocate General, seeks and is granted time to seek r Additional instructions.
List on 3rd October, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2422 of 2019
.
30.09.2019 Present: Mr. Ankush Dass Sood, Sr. Advocate, with Mr. Vivek Negi and Mr. Govind Rishi, Advocates, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for respondent No.1/State.
CWP No.2422 of 2019 & CMP No.9591 of 2019:
completed.
r In this to The process of tender in question stands regard, learned Sr. Additional Advocate General, has produced on record a copy of letter addressed to him vide communication dated 25 th September, 2019, which shall form part of the record.
List on 18th October, 2019.
In the meanwhile, amended petition be filed, as prayed for by learned counsel representing the petitioner.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2424 of 2019
.
30.09.2019 Present: Mr. Harsh Kalta, Advocate, vice Mr. Deven Khanna, Advocate, for petitioners.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for the respondents/State.
CWP No.2424 of 2019 & CMP No.9601 of 2019:
Ms. r Ritta Goswami, learned Additional Advocate General, prays for and is granted two weeks' time to file reply.
List on 16th October, 2019.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.2425 of 2019
.
30.09.2019 Present: Mr. Ajay Sharma, Sr. Advocate, with Mr. Anandita Sharma, Advocate, for the petitioners.
Mr. Rajesh K. Sharma, ASGI, for the respondents/Union of India.
CWP No.2425 of 2019 & CMP No.9604 of 2019:
Learned counsel for the petitioners, has moved an application for interim direction, hence, for the purpose list on 3rd October, 2019, as prayed for.
(Tarlok Singh Chauhan)
Judge
(Jyotsna Rewal Dua)
September 30, 2019 Judge
(Yashwant)
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CWP No.688 of 2019
.
23.09.2019 Present: Mr. Vivek Singh Attri, Advocate, for the
petitioners.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for the respondents/State.
CMP No.7980 of 2019:
Reply be filed within three weeks, as prayed.
List on 24th October, 2019.
(Dharam Chand Chaudhary) Acting Chief Justice (Jyotsna Rewal Dua) September 23, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.923 of 2019 .
23.09.2019 Present: Mr. R.K. Gautam, Sr. Advocate, with Ms. Megha Kapur Gautam, Advocate, for the petitioner.
Mr. Vinod Thakur, Advocate, for respondents No.1 & 2/Forest Corporation.
None for respondent No.3.
Reply is stated to be filed in the Registry. If in order, the same be placed on record. Learned standing counsel, representing respondents No.1 & 2, to ensure that the copy of the reply, complete in all respect, is supplied to learned counsel for the petitioner also.
List on 15th October, 2019.
(Dharam Chand Chaudhary) Acting Chief Justice (Jyotsna Rewal Dua) September 23, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1116 of 2019 .
23.09.2019 Present: Mr. Rajnish Maniktala, Sr. Advocate, with Mr. Naresh Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondent No.1/State.
Learned senior counsel representing the petitioners, submits that copy of the reply is not available with him. Ms. Ritta Goswami, learned Additional Advocate General, to supply the copy thereof during the course of the day. Rejoinder, if any, be filed within two weeks. List thereafter.
(Dharam Chand Chaudhary) Acting Chief Justice (Jyotsna Rewal Dua) September 23, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1285 of 2019 a/w CWP No.1781 of 2019 .
23.09.2019 Present: Mr. B.C. Negi, Sr. Advocate, with Mr. Sunil Mohan Goel, Advocate, for the petitioner(s), in both the petitions.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for the respondents/State.
Mr. Malay Kaushal, Advocate, for respondent No.3, in both the petitions.
CMP No.5263 of 2019 in CWP No.1285 of 2019:
Reply to the application be filed within a week, as prayed. List on 1st October, 2019.
(Dharam Chand Chaudhary) Acting Chief Justice (Jyotsna Rewal Dua) September 23, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1321 of 2019 .
23.9.2019 Present: Mr. Ajay Sharma, Sr. Advocate, with Mr. P.S. Goverdhan, Advocate, for the petitioner.
Mr. Lokender Paul Thakur, Sr. Penal Counsel, for respondent No.1/Union of India.
Mr. K.D. Shreedhar, Sr. Advocate, with Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. Ashok Sharma, Advocate General, with M/s J.K. Verma, Ritta Goswami and Ashwani K. Sharma, Additional Advocate Generals, for respondent No.3/State.
CWP No.1321 of 2019 & CMP No.5398 of 2019:
Reply be now filed within four weeks, as prayed.
(Dharam Chand Chaudhary) Acting Chief Justice (Jyotsna Rewal Dua) September 23, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP LPA No.473 of 2011 .
10.9.2019 Present: Mr. Mohd. Aamir, Advocate, vice counsel for the appellant.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for respondents No.1 to 3/State.
Mr. Vivek Sharma, Advocate, vice Mr. Ajay Kochhar, Advocate, for respondent No.4.
De-linked. List on 14th October, 2019, as prayed.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.672 of 2019 .
10.9.2019 Present: Mr. Paresh Sharma, Advocate, vice Ms. Anjali Soni Verma, Advocate, for the petitoner.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for respondents No.1 to 3/State.
Respondent No.4 already exprte.
The order passed on the previous date be now complied with within a week. As prayed, list on 18th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Cr. Appeal No.533 of 2016 a/w Cr. Appeals No.534 of 2016 & 17 of 2017.
.
Cr. Appeal No.533 of 2016:
10.9.2019 Present: Mr. O.C. Sharma, Advocate, for the appellant.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the respondent/State.
Cr. Appeal No.534 of 2016:
Mr. Vinay Thakur, Advocate, for the appellant.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the respondent/State.
Cr. Appeal No.17 of 2017:
Mr. Nikhil Chugh, Advocate, vice Mr. Manoj Pathak, Advocate, for the appellant.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the respondent/State.
As jointly prayed, list on 17th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Cr. Appeal No.253 of 2018 .
10.9.2019 Present: Mr. Nikhil Chugh, Advocate, vice Mr. Ashwani Dhiman, Advocate, for the appellant.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the respondent/State.
As jointly prayed, list after four weeks.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Cr. Appeal No.426 of 2018 .
10.9.2019 Present: Mr. Nikhil Chugh, Advocate, vice Ms. Sheetal Vyas, Advocate, for the appellant.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the respondent/State.
As jointly prayed, list after four weeks.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP LPA No.14 of 2019 .
10.9.2019 Present: Mr. Sumit Sood, Advocate, for the appellant.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for respondents No.1 & 4.
Mr. Lokender Paul Thakur, CGC, for respondent No.2/Union of India.
Mr. J.L. Bhardwaj, Advocate, vice Mr. Lakshay Thakur, Legal Aid Counsel, for respondent No.3.
As jointly prayed, list on 1st October, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Cr. Appeal No.205 of 2008 a/w .
Cr. Appeal No.306 of 2014.
Cr. Appeal No.205 of 2008:
10.9.2019 Present: Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the appellant/ State.
Mr. J.L. Bhardwaj, Advocate, vice Mr. Lakshay Thakur, Legal Aid Counsel, for the respondent- accused.
Cr. Appeal No.306 of 2014:
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the appellant/ State.
Mr. Nikhil Chugh, Advocate, vice Ms. Sheetal Vyas, Advocate, for the respondent-accused.
As jointly prayed, list on 22nd October, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CMP No.7570 of 2019 in .Ex. Pet. No.131 of 2017
10.9.2019 Present: Mr. Vishwa Bhushan, Advocate, for the applicant-
petitioner.
Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the respondents/State.
Instead of filing reply to this application, Mr. Vikas Rathore, learned Additional Advocate General, has placed on record written instructions, which reveals that as per the apportionment made, the applicant/claimant Jai Singh is entitled to the release of a sum of Rs.19,87,425/-, out of the amount lying deposited in the Registry of this Court. Being so, this application is allowed. It is directed that a sum of Rs.19,87,425/-, together with upto date interest, be released to the applicant/claimant Jai Singh by remitting the same to his Bank Account, particulars whereof are mentioned in Para-6 of the application. The application is accordingly disposed of.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 10, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Cr. Appeal No.41 of 2019 .
10.09.2019 Present: Mr. Vikas Rahtore, Additional Advocate General, with Ms. Seema Sharma, Deputy Advocate General and Mr. Hemanshhu Mishra, Assistant Advocate General, for the appellant/State.
Mr. N.K. Thakur, Sr. Advocate, with Mr. Divya Raj Singh, Advocate, for the respondent- accused.
The Cr.MP(M) No.1564 of 2019:
r applicant/respondent-accused, has satisfactorily explained his absence in this Court, irrespective of the due execution of bailable warrants which were issued previously twice against him, while submitting that he has handed over the brief to learned defence counsel, representing him in the trial Court. It is learned counsel who failed to put in appearance in this Court. The explanation so forthcoming is satisfactory and is hereby accepted. Otherwise also, the applicant/respondent-accused is permanent resident of District Chamba, hence, having routes in the society. Being so, he is ordered to be released from custody, subject to his furnishing personal bond in the sum of Rs.50,000/-, with one surety in the like amount, to the satisfaction of learned Registrar(Judicial). The Superintendent Sub Jail, Kaithu (Shimla), is directed to make necessary arrangement for production of the ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP respondent-accused before learned Additional Registrar .
(Judicial) under proper police escort.
Cr.MP(M) No.1529 of 2019:
Respondent-surety Dhyan Singh is present in person. He submits that he being a poor man having only the annual income about Rs.25,000/- to Rs.30,000/-, is not in a position to wear legal expenses.
On his furnishing the income certificate, we appoint Mr. Divya Raj Singh, Advocate, as Legal Aid Counsel, to defend him in these proceedings. The Secretary, H.P. High Court Legal Services Committee, to obtain formal orders in this regard.
Reply be filed within three weeks.
List on 15th October, 2019.
Cr.MP(M) No.1530 of 2019:
Reply be filed within two weeks.
List on the date already fixed.
Cr.MP(M) No.1531 of 2019:
Respondent-surety Hussain Mohammad is duly served in these proceedings, however, failed to put in appearance. Issue bailable warrants against him in the sum of Rs.10,000/-, with one surety in the like amount, for 15th October, 2019. The Superintendent of Police, ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Chamba, District Chamba, to ensure execution of .
warrants for the date fixed.
Copy "Dasti".
(Dharam Chand Chaudhary) Judge September 10, 2019 (Yashwant) r to (Jyotsna Rewal Dua) Judge ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.41 of 2019 in .CWP No.3384 of 2010
09.9.2019 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
Affidavit as directed on the previous date, has been filed. As jointly prayed, list on 17th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.39 of 2019 in .
CWP No.3383 of 201009.9.2019 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
Affidavit as directed on the previous date, has been filed. As jointly prayed, list on 17th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.39 of 2019 in .
CWP No.3383 of 201009.9.2019 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
Affidavit as directed on the previous date, has been filed. As jointly prayed, list on 17th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.51 of 2019 in .
CWP No.6931 of 201209.9.2019 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
Mr. Rajiv Rai, learned counsel, submits that the judgments sought to be executed is stands implemented.
Being so, (Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.96 of 2019 in .
CWP No.2005 of 201809.9.2019 Present: Mr. Vijay Kumar Verma and Ms. Abhilasha Kaundal, Advocates, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 4/State.
Vikas Rathore,
r to
Notice confined to respondents No.1 to 4.
learned Additional Advocate appears and accepts service of notice on behalf of General, Mr. respondents No.1 to 4. Affidavit in compliance be filed within three weeks, failing which, respondent No.1 shall remain present on the next date.
List on 16th October, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.95 of 2019 .
09.9.2019 Present: Mr. S.R. Sharmal, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents. Affidavit in compliance be filed within three weeks, failing which, respondent No.1 shall remain present on the next date.
List on 15th October, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.91 of 2019 .
09.9.2019 Present: Mr. Suneet Goel, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondent. Affidavit in compliance be filed within three weeks, failing which, the respondent shall remain present on the next date.
List on 1st October, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Ex. Pet. No.68 of 2019 .
09.9.2019 Present: Mr. Daleep Chand, Advocate, for the petitioners.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
Affidavit in compliance to order dated 08.07.2019 be filed within two weeks, failing which, respondent No.1, shall remain present in the Court on the next date.
List on 26th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Cr. Appeal No.319 of 2019 .
09.9.2019 Present: Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the appellant/State.
Mr. Vinay Thakur, Advocate, for the respondent- accused.
Bailable warrants issued against the respondent-
accused, received back duly executed. He is represented by learned counsel. Being so and admitted matter, list for hearing in due course.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Cr.MP(M) No.1687 of 2019 in .
Cr. Appeal No._________ of 2019.
09.9.2019 Present: Mr. Rajesh Verma, Advocate, for the applicant/ appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the applicant/State.
r to Cr.MP(M) No.1687 of 2019:
Notice. Mr. Narinder Guleria, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondent/State.
Heard.
Having gone through the contents and the reasons stated in the application, the delay of 9 days, as occurred in filing the appeal, seems to be neither intentional nor deliberate and rather stands duly explained. Being so, this application is allowed and the delay, as occurred in filing the main appeal, is condoned. The application stands disposed of.
Cr. Appeal No._____ of 2019:
Be registered.
Admit.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CMP No.8541 of 2019 in .Ex.(P) No.27 of 2016
09.9.2019 Present: Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the applicant/State.
List alongwith record of the writ petition on 18th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CMP No.8539 of 2019 in .
Ex.(P) No.26 of 201609.9.2019 Present: Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the applicant/State.
List alongwith record of the writ petition on 18th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CMP No.8537 of 2019 in .
Ex.(P) No.18 of 201609.9.2019 Present: Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the applicant/State.
List alongwith record of the writ petition on 18th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.2213 of 2019 .
09.9.2019 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3/State.
CMP No.8940 of 2019:
Allowed and disposed of.
CWP No.2213 of 2019 & CMP No.8941 of 2019:
Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 3.
Notice to respondent No.4 be issued for 18th November, 2019, on filing process fee within three days.
Reply on behalf of the appearing respondents be filed in the meanwhile. In the reply to be so filed, it shall be clarified that the points in issue in this writ petition, covered by the judgments (Annexures P-10 & P-11), will support the case of the petitioner or not. If yes, why similar benefit has not been extended in favour of the petitioner and he is compelled to file the writ petition in this Court.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP Arb. Appeal No.8 of 2019 .
09.9.2019 Present: Mr. R.K. Gautam, Sr. Advocate, with Ms. Megha Kapoor Gautam, Advocate, for the appellant.
Mr. T.S. Chauhan, Advocate, for the respondent.
As jointly prayed, list after four weeks.
r to (Dharam Chand Chaudhary)
Judge
(Jyotsna Rewal Dua)
September 09, 2019 Judge
(Yashwant)
::: Downloaded on - 04/06/2020 20:21:28 :::HCHP
Arb. Appeal No.1 of 2018
.
09.9.2019 Present: Mr. Arjun Lall, Advocate, for the appellants.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for respondent No.1/State.
Mr. J.S. Bhogal, Sr. Advocate, with Mr. Suneet Goel, Advocate, for respondent No.2.
prayed.
r to Rejoinder be now filed within four weeks, as (Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.683 of 2019 .
09.9.2019 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 4/State.
Mr. Abhyendra Gupta, Advocate, for respondent No.5.
Rejoinder is stated to be filed in the Registry. If in order, the same be placed on record. List on 14th October, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1200 of 2019 .
09.9.2019 Present: Mr. Rakesh Dhaulta, Advocate, for the petitioners.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Hamender Singh Chandel, Advocate, for respondents No.4 to 11.
Mr. Hamender Singh Chandel, learned counsel, submits that no separate reply is intended to be filed on behalf of respondents No.4 to 11 and reply to the writ petition ,filed on behalf of respondents No.1 to 3, is adopted on their behalf. No rejoinder is intended to be filed.
As j prayed, list on 24th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1200 of 2019 .
09.9.2019 Present: Mr. Rakesh Dhaulta, Advocate, for the petitioners.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Hamender Singh Chandel, Advocate, for respondents No.4 to 11.
Mr. Hamender Singh Chandel, learned counsel, submits that no separate reply is intended to be filed on behalf of respondents No.4 to 11 and reply to the writ petition ,filed on behalf of respondents No.1 to 3, is adopted on their behalf. No rejoinder is intended to be filed.
As j prayed, list on 24th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP CWP No.1525 of 2019 .
09.9.2019 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 4/State.
Mr. B.C. Verma, Advocate, for respondents No.5 to 70, 72 to 81, 83 to 104.
r to None for remaining respondents.
Reply be filed within three weeks, as prayed. List thereafter.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:28 :::HCHP OSA No.11 of 2006 a/w Arb. Appeal No.6 of 2007 .
OSA No.11 of 2006:
09.9.2019 Present: Mr. K.D. Sood, Sr. Advocte, with Mr. Sanjeev Sood and Mr. Sukrit Sood, Advocate, for the appellant.
Mr. Bimla Gupta, Sr. Advocate, with Ms. Leena Guleria, Advocate, for the respondent.
Arb. Appeal No.6 of 2007:
Mr. Bimla Gupta, Sr. Advocate, with Ms. Leena Guleria, Advocate, for the appellant.
Mr. K.D. Sood, Sr. Advocte, with Mr. Sanjeev Sood and Mr. Sukrit Sood, Advocate, for respondent No.1 None for respondents No.2 & 3.
As jointly prayed, list after two weeks.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP LPA No.97 of 2016 .
09.9.2019 Present: Mr. Tara Singh Chauhan, Advocate, for the appellants.
Mr. Vijay Kumar Verma, Advocate, for the respondent.
As jointly prayed, list after two weeks.
r to (Dharam Chand Chaudhary)
Judge
(Jyotsna Rewal Dua)
September 09, 2019 Judge
(Yashwant)
::: Downloaded on - 04/06/2020 20:21:29 :::HCHP
Cr. Appeal No.609 of 2017
.
09.9.2019 Present: Mr. Dibender Ghosh, Advocate, for the appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent No.1/State.
List for consideration on 15th October, 2019, in terms of the order passed on the previous date.
r (Dharam Chand Chaudhary)
Judge
(Jyotsna Rewal Dua)
September 09, 2019 Judge
(Yashwant)
::: Downloaded on - 04/06/2020 20:21:29 :::HCHP
Cr. Appeal No.25 of 2018
.
09.9.2019 Present: Mr. Arvind Sharma, Advocate, for the appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
As jointly prayed, list after four weeks.
r to (Dharam Chand Chaudhary)
Judge
(Jyotsna Rewal Dua)
September 09, 2019 Judge
(Yashwant)
::: Downloaded on - 04/06/2020 20:21:29 :::HCHP
Cr. Appeal No.141 of 2018
.
09.9.2019 Present: Mr. Vivek Khadwal, Advocate, for the appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
As jointly prayed, list after four weeks.
r to (Dharam Chand Chaudhary)
Judge
(Jyotsna Rewal Dua)
September 09, 2019 Judge
(Yashwant)
::: Downloaded on - 04/06/2020 20:21:29 :::HCHP
Cr. Appeal No.306 of 2018 a/w Cr. Appeal Nos.322, 343 & 402 of 2018 .
Cr. Appeal No.306 of 2018:
09.9.2019 Present: Mr. Vijay Bir Singh, Advocate, for the appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
Cr. Appeal No.322 of 2018:
Mr. Harsh Chopra, Advocate, for the appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
Cr. Appeal No.343 of 2018:
Mr. Pawan Gautam, Advocate, for the appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
Cr. Appeal No.402 of 2018:
Mr. Rajesh Mandhotra, Advocate, for the appellant.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
As jointly prayed, list after four weeks.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 09, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP Cr. Appeal No.25 of 2019 .
09.9.2019 Present: Mr. Vivek Sharma, Advocate, for the appellants.
Mr. Vikas Rahtore and Mr. Narinder Guleria, Additional Advocate Generals, with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
As jointly prayed, list after four weeks.
r to (Dharam Chand Chaudhary)
Judge
(Jyotsna Rewal Dua)
September 09, 2019 Judge
(Yashwant)
::: Downloaded on - 04/06/2020 20:21:29 :::HCHP
CWP No.2205 of 2019
.
06.9.2019 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Ms. Abhilasha Kaundal, Advocate, for the petitioner.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for respondents No.1 to 3/State.
CMP No.8911 of 2019:
Allowed and disposed of.
2019:
r to CWP No.2205 of 2019 & CMP No.8912 of Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 3. No notice to respondent No.4, at this stage.
In view of the averments made in the writ petition that the transfer of the petitioner, a Pump Operator, from IPH Section Kheri, under IPH Sub Division, Nahan, District Sirmour, to Shirguldhar, Section Dadahu, under IPH Sub Division, Jamta, has been ordered consequent upon a D.O. Note, the respondents to produce the record, leading to the transfer of the petitioner, on the next date.
In the meanwhile, status quo, as of today, qua transfer of the petitioner, shall be maintained.
List on 11th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2206 of 2019 .
06.9.2019 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Ms. Abhilasha Kaundal, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for respondents No.1 & 2.
CMP No.8913 of 2019:
Allowed and disposed of.
CWP No.2206 of 2019 & CMP No.8914 of 2019:
Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 & 2. Notice to respondents No.3 & 4 be issued for 15th October, 2019, on filing process fee within three days. No notice to respondent No.5, at this stage. Reply be filed on behalf of appearing respondents in the meanwhile.
Since the petitioner presently is working as Ophthalmic Officer in Regional Hospital, Kullu, District Kullu, consequent upon her transfer vide order Annexure A-2, therefore, be allowed to continue there, till next date of hearing.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2207 of 2019 .
06.9.2019 Present: Mr. Jai Dev Thakur, Advocate, for the petitioner.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for the respondents/State.
CMP No.8916 of 2019:
Allowed and disposed of.
2019:
r to CWP No.2207 of 2019 & CMP No.8917 of Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of the respondents. Short affidavit in reply be filed within two weeks.
List on 24th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2208 of 2019 .
06.9.2019 Present: Mr. Vijay Kumar Arora, Advocate, for the petitioners.
Mr. Rajesh Kumar Sharma, ASGI, for respondent No.4/Union of India.
CMP No.8919 of 2019:
Allowed and disposed of.
CWP No.2208 of 2019 & CMP No.8920 of 2019:
Notice. Mr. Rajesh Kumar Sharma, learned Assistant Solicitor General of India, appears and accepts service of notice on behalf of respondent No.4. Notice to respondents No.1 to 3 be issued for 16th October, 2019, on filing process fee within three days.
In the meanwhile, the operation of order under challenge, Annexure P-1, to the writ petition, shall remain stayed.
Copy 'Dasti'.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2209 of 2019 .
06.9.2019 Present: Mr. Sanjay Kumar Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for respondent No.1/State.
Mr. Vikrant Thakur, Advocate, for respondent No.2/ H.P. Public Service Commission.
CMP No.8921 of 2019:
Allowed and disposed of.
CWP No.2209 of 2019 & CMP No.8922 of 2019:
Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General and Mr. Vikrant Thakur, learned Standing Counsel, appears and accept service of notice on behalf of respondents No.1 and 2, respectively. Reply be file within a week.
In the meanwhile, the petitioner though be allowed to participate in the interview provisionally, however, her result shall not be declared without the leave of this Court.
List on 19th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2210 of 2019 .
06.9.2019 Present: Mr. Onkar Jairath and Mr. Shubham, Advocates, for the petitioner.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for respondents No.1 & 2/State.
CMP No.8927 of 2019:
Allowed and disposed of.
CWP No.2210 of 2019:
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 & 2.
Notice to respondents No.3 & 4 be issued for 17th October, 2019, in person(s) and also through the Principals, RKMV, Shimla, District Shimla and Government Degree College, Arki, District Solan, respectively, on filing process fee within two days.
CMP No.8928 of 2019:
Since the petitioner, consequent upon the order, Annexures P-5/P-10, stands relieved from Government Degree College, Arki, District Solan, and rejoined his duties at Government Degree College, Nadaun, District Hamirpur, therefore, in the interim, no order except that his joining at Nadaun, shall be subject to final outcome of the writ petition. The application is accordingly disposed of.::: Downloaded on - 04/06/2020 20:21:29 :::HCHP
.
CMP No.8929 of 2019:
The application for the reasons stated therein, is allowed. Consequently, the applicant-petitioner, at this stage, is exempted from filing the typed copies of documents (Annexures P-3, P-4 & P-6), annexed with the writ petition. The same, however, be filed within four weeks.
The application stands disposed of.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2211 of 2019 .
06.9.2019 Present: Mr. Dalip K. Sharma, Advocate, for the petitioners.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for respondents No.1 & 2/State.
CMP No.8931 of 2019:
Allowed and disposed of.
2019:
r to CWP No.2211 of 2019 & CMP No.8932 of Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 & 2. No notice to respondent No.3 at this stage.
Learned Additional Advocate General, to have instructions in the matter. List on 12th September, 2019.
CMP No.8933 of 2019:
The application for the reasons stated therein, is allowed. Consequently, the applicants-petitioners, at this stage, are exempted from filing the typed copies of Annexures P-2 and P-9, annexed with the writ petition. The same, however, be filed well before the next date of hearing. The application stands disposed of.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2212 of 2019 .
06.9.2019 Present: Mr. V.D. Khidtta, Advocate, for the petitioner.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for respondents No.1 to 3/State.
Mr. Sanjeev Kumar, Advocate, for respondent No.4/H.P. Staff Selection Commission.
CMP No.8935 of 2019:
Allowed and disposed of.
CWP No.2212 of 2019 & CMP No.8936 of 2019:
Notice. Mr. Ranjan Sharma, learned Additional Advocate General and Mr. Sanjeev Kumar, learned standing counsel, appears and accept service of notice on behalf of respondents No.1 to 3 and 4, respectively.
In view of the averments in the writ petition that one post of Shastri is lying vacant in District Solan and that the petitioner is at Sr. No.1 in the waiting list of the candidates, belonging to scheduled castes category (unreserved) as three candidates above him in merit have already been given appointments, Mr. Sanjeev Kumar, learned standing counsel representing respondent No.4, to have instructions in the matter, within a week.
List on 18th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.2214 of 2019 .
06.9.2019 Present: Mr. Jagan Nath, Advocate, for the petitioners.
Both the petitioners in person.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for respondents No.1 to 3/State.
CMP No.8945 of 2019:
Allowed and disposed of.
CWP No.2214 of 2019 & CMP No.8946 of 2019:
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 3.
Notice to respondents No.4 to 8 be issued for 17th October, 2019, on taking steps within three days.
In the given facts and circumstances and also the submissions made by learned counsel representing the petitioners, in the interim, we direct the 3 rd respondent, Superintendent of Police, Mandi, to provide police protection to the petitioners, as and when required by them and an application for the purpose filed by them.
The appearing respondents also to file reply in the meanwhile.
Copy 'Dasti'.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.1668 of 2019 .
06.9.2019 Present: Mr. Naresh Verma, Advocate, for the petitioners.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for the respondents/State.
Ms. Ritta Goswami, learned Additional Advocate General, has placed on record the written instructions, copy whereof is supplied to learned counsel for the petitioners.
List on 9th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP CWP No.1797 of 2019 .
06.9.2019 Present: Mr. Arjun Lall, Advocate, for the petitioner.
M/s Ranjan Sharma, Ritta Goswami, Vikas Rathore and Narinder Guleria, Additional Advocate Generals, for respondents No.1 & 3/ State.
Ms. Anjula Khajuria, Advocate, for respondent No.2.
Mr. Dalip K. Sharma, Advocate, for respondent No.4.
Since this matter is stated to be heard at length by Hon'ble Principal Bench, therefore, the same be listed before the same Bench on 12th September, 2019.
(Dharam Chand Chaudhary) Judge (Jyotsna Rewal Dua) September 6, 2019 Judge (Yashwant) ::: Downloaded on - 04/06/2020 20:21:29 :::HCHP