Himachal Pradesh High Court
Karam Singh vs . State Of H.P. & Others on 24 August, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Karam Singh vs. State of H.P. & others .
CWP No. 4433 of 2022 01.08.2022 Present: Ms. Seema Kaushal Guleria, Advocate vice Ms. Archana Dutt, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Adarsh Kumar Sharma, Additional Advocate General, for the respondents.
Request is made for adjournment on behalf of the petitioner.
List after one week.
( A.A. Sayed )
Chief Justice
August 1, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Dinesh Kumar vs. HP Tourism Dev. Corpn. Ltd. & another .
CWP No. 4669 of 202201.08.2022 Present: Mr. Shashi Shirshoo, Advocate, for the petitioner.
Mr. Mukesh Sharma, Advocate vice Mr. Shivank S. Panta, Advocate, for respondent No. 1.
Issue notice. Mr. Mukesh Sharma, Advocate, waives service of notice on behalf of respondent No. 1. Notice be issued within one week.
r to to respondent No. 2 returnable by three weeks, on taking steps Let Affidavit-Reply on behalf of respondent No. 1 be filed by the next date.
List after four weeks.
( A.A. Sayed )
Chief Justice
August 1, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Gaurav Mahajan vs. High Court of H.P. & others .
CWP No. 4670 of 202201.08.2022 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Onkar Jairath, Advocate, for respondent No. 1.
Mr. Ashok Sharma, Advocate General, with Mr. Adarsh Kumar Sharma, Additional Advocate General, for respondent No. 2.
List before the Division Bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.
( A.A. Sayed )
Chief Justice
August 1, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Sukhinder Baidwan & others Vs. State of H.P. & connected matters.
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CWP No. 2080 of 2019 a/w CWP Nos. 38, 220, 530, 4944 of 2020, 3061 & 6621 of 2021 and CWP No.2181 of 2022 CWP No.2080 of 2019 01.08.2022 Present: Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 5/State.
Mr. Vikrant Thakur, Advocate, for respondent No.6.
Mr. Sunil Mohan Goel, Advocate, for respondent No.7.
Mr. T.S. Chauhan, Advocate, for respondents No.8 to 17. CWP No.38 of 2020 Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
CWP No.220 of 2020Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 5/State.
Mr. Vikrant Thakur, Advocate, for respondent No.6.
CWP No.530 of 2020Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 and 2/State.
CWP No.4944 of 2020Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
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CWP No.3061 of 2021Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 5/State.
Mr. Vikrant Thakur, Advocate, for respondent No.6.
r to Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for respondent No.7.
CWP No.6621 of 2021Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent No.4.
CWP No.2181 of 2022Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
CMP Nos. 8932 & 10052 of 2022 in CWP No. 2080 of 2019.
Replies, if any, be filed by the next date.
List on 29.08.2022.
( A.A. Sayed )
Chief Justice
August 1, 2022 ( Jyotsna Rewal Dua )
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(hemlata) Judge
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Court on its own Motion vs. State of H.P. & others .
CWPIL No. 22 of 202201.08.2022 Present: Mr. Jyotirmay Bhatt, Advocate as Amicus Curiae, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Additional Advocate General, for respondent Nos. 1 & 2.
Ms. Kanta Thakur & S.K. Panwar, Advocates, for respondent No. 3.
On the request of learned Additional Advocate General, we defer the matter.
In the meantime, the respondents-State shall consider constituting a Committee for the purpose of verification and release of the photocopies of the relevant documents viz. degrees/mark-
sheets/migration certificates to be supplied to the Manav Bharti University in view of hardships being faced by the students, in terms of the letter dated 11.03.2022 of the Additional Director General of Police (Annexure R-3).
List the petition alongwith CWP No. 5041/2020, CWP Nos. 1026, 1027, 3413 of 2021 & CWP No. 3542/ 2022 on 16.08.2022.
( A.A. Sayed )
Chief Justice
August 1, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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State of H.P. & another vs. Prem Singh .
CWP No. 1481 of 202201.08.2022 Present: Mr. Ashok Sharma, Advocate General, with Mr. Adarsh Kumar Sharma, Additional Advocate General, for the petitioners.
Mr. Rahul Mahajan, Advocate, for the respondent.
On the request of learned Additional Advocate General, list after two weeks.
( A.A. Sayed )
Chief Justice
August 1, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Dina Nath & others State of H.P. & others .
CWP No. 3185 of 202201.08.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General, with Mr. Adarsh Kumar Sharma, Additional Advocate General, for respondent Nos. 1 to 5.
Time to file reply is extended. List after three weeks.
r to ( A.A. Sayed )
Chief Justice
August 1, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Hira Mani Vs. State of H.P. & others .
LPA No. 49 of 2019 a/w CO No. 35 of 2020 01.08.2022 Present: Ms. Veena Sharma, Advocate, for the appellants.
Mr. Ashok Sharma, Advocate General, with Mr. Adarsh Kumar Sharma, Additional Advocate General, for respondent Nos. 1 to 3.
Mr. Dinesh Kumar and Mr. Y Paul, Advocates, for respondent No. 4.
List on 13.09.2022.
( A.A. Sayed ) Chief Justice August 1, 2022 ( Jyotsna Rewal Dua ) Judge (hemlata) ::: Downloaded on - 25/08/2022 20:04:08 :::CIS .
::: Downloaded on - 25/08/2022 20:04:08 :::CISPraveen Kumar Sharma Vs. H.P. University & others .
CWP No. 4316 of 201902.08.2022 Present: Mr. Devender K. Sharma, Advocate vice Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Additional Advocate General, for the respondents.
Learned vice Counsel for the petitioner seeks and is granted time to file rejoinder.
List after three weeks. Interim order dated 23.12.2019 to continue till then.
( A.A. Sayed )
Chief Justice
August 2, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Kalpna Kumari vs. State of H.P. & others .
CWP No. 2988 of 201902.08.2022 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Additional Advocate General, for the respondents.
List on 05.08.2022.
r to ( A.A. Sayed )
Chief Justice
August 2, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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State of H.P. & others Vs. Karam Chand & another .
LPA No. 310 of 201202.08.2022 Present: Mr. Ashok Sharma, Advocate General, with Mr. Vikas Rathore, Additional Advocate General, for the appellants.
Mr. Vinod K. Gupta, Advocate, for the respondents.
On the request of learned Counsel for the appellants, list after three weeks.
( A.A. Sayed )
Chief Justice
August 2, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Dhirmal Sharma vs. HRTC & another .
CWP No. 4354 of 202202.08.2022 Present: Mr. I.D. Bali, Senior Advocate with Dr. M.R. Kondal, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
List on 04.08.2022.
r to ( A.A. Sayed )
Chief Justice
August 2, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Hitender Singh vs. HRTC & others .
CWP No. 5305 of 202203.08.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for respondents No. 1 & 2.
List on 05.08.2022.
r to ( A.A. Sayed )
Chief Justice
August 3, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Court on its own motion vs. State of H.P. & others .
CWPIL No. 54 of 202203.08.2022 Present: Ms. Vandana Misra, Advocate, as Amicus Curiae.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent Nos. 1, 2 & 4 to 6-State.
Mr. Vir Bahadur Verma, Advocate, for respondent No. 3.
Ms. Madhurika Sekhon, Advocate, for respondent Nos. 7 & 8.
rRegistry to implead the State Geologist, Department of Industries, Majitha House Building, Near Secretariat, Shimla, H.P-171001, as party respondent to the petition. He shall figure as respondent No. 9 in the petition.
2. Learned Counsel for respondent Nos. 7 & 8 shall forward a copy of the reply filed on behalf of respondent Nos. 7 & 8 to the learned Amicus Curiae during course of the day. The learned Amicus Curiae may file a brief note of submissions inter-
alia dealing with the contentions in the reply of Respondent Nos.
7 & 8.
3. We direct respondent No. 4-Deputy Commissioner, to file an affidavit bringing out the title of the subject lands and whether the respondent Nos. 7 & 8 can rightly claim to be the owners of the subject land.
4. Learned Additional Advocate General states that she has received certain instructions from some of the respondents, for which a separate affidavit shall be filed by the next date.
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( A.A. Sayed )
Chief Justice
August 3, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Ashoki Pathak & another vs. State of H.P. & others .
CWP No.1013 of 201904.08.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondent Nos. 1 to 4-State.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No. 5.
Office to place on record the counter to the affidavit of the Registrar, Co-operative Societies, if filed.
List on 26.08.2022.
( A.A. Sayed )
Chief Justice
August 4, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Meena Devi & another vs. State of H.P. & others .
CWP No.3483 of 202204.08.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents-State.
List on 26.08.2022.
r to ( A.A. Sayed )
Chief Justice
August 4, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Ajay Singh vs. State of H.P. & others
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CWP No. 5407 of 2022
05.08.2022 Present: Mr. Abhimanyu Rathore, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Adarsh Kumar Sharma, Additional Advocate General, for respondent Nos. 1 & 2.
Ms. Suchitra Sen, Advocate, for respondent No. 3.
CWP No. 5407 of 2022 & CMP No.10818 of 2022 Issue notice.
r Mr. Adarsh Kumar Sharma, learned Additional Advocate General, waives service of notice on behalf of respondent Nos. 1 & 2 and Ms. Suchitra Sen, Advocate, waives the same on behalf of respondent No. 3.
Let the respondents file Reply-Affidavit by the next date.
Any action taken by the respondents, in the meanwhile, will be subject to further orders of this Court.
List on 02.09.2022.
( A.A. Sayed )
Chief Justice
August 5, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Manali Bikers Association & others vs. Union of India & others .
CWP No. 4911 of 202205.08.2022 Present: Ms. Tanu Bedi and Mr. Sunny Modgil, Advocates, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent Nos. 1 & 2.
Mr. Ashok Sharma, Advocate General with Mr. Adarsh Kumar Sharma, Additional Advocate General, for respondent Nos. 3 to 7.
Mr. Anubhav Chopra & Mr. Rhythem Sheel Srivastva, Advocates, for respondent No. 11.
By the consent of learned Counsel for the petitioner, learned Counsel for respondent Nos. 3 to 7 & respondent No. 11 and considering the nature of the dispute, we appoint Shri Naresh Kumar Sood, Senior Advocate as Mediator in the matter.
Parties shall appear before the learned Mediator on the date fixed by him in consultation of parties through their Counsel.
Record be made available to learned Mediator.
List for report of learned Mediator on 29.08.2022.
( A.A. Sayed )
Chief Justice
August 5, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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State of H.P. vs. Manju Devi & another connected matter .
CMP(M) 944 of 2022 & CMP (M) No. 947 of 2022 16.08.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Adarsh Kumar Sharma, Additional Advocate General, for the petitioner(s).
On the request of learned Additional Advocate General CMP(M) No. 947 of 2022 is also taken on Board.
Issue notice to the respondents returnable by three weeks, on taking steps within one week.
( A.A. Sayed ) Chief Justice August 16, 2022 ( Jyotsna Rewal Dua ) Judge (hemlata) ::: Downloaded on - 25/08/2022 20:04:08 :::CIS .
::: Downloaded on - 25/08/2022 20:04:08 :::CISState of H.P. vs. Ramdayal & another connected matter .
CMP(M) 956 of 2022 & CMP (M) No. 957 of 2022 16.08.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Adarsh Kumar Sharma, Additional Advocate General, for the appellant(s).
Mr. Rupinder Singh, Advocate, for all the respondents in CMP (M) No. 956 of 2022 and for respondent Nos. 1, 2, 4 & 6 in CMP(M) No. 957 of 2022.
Learned Counsel for the respondents in CMP(M) 956 of 2022 seeks time to file reply. In CMP(M) No. 957 of 2022, he seeks time to take steps for bringing on record the LRs of deceased respondent Nos. 3 & 5.
List after three weeks.
( A.A. Sayed )
Chief Justice
August 16, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Pankaj Kumar vs. H.P. University & others .
CWP No. 2919 of 202218.08.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Surender Verma and Ms. Bharti, Advocates, for the petitioner.
Mr. Ashok Sharma, Senior Advocate with Mr. Surender Verma, Advocate, for respondent No. 1.
On the request of learned Advocate General, list on 25.08.2022. r ( A.A. Sayed ) Chief Justice August 18, 2022 ( Jyotsna Rewal Dua ) (hemlata) Judge ::: Downloaded on - 25/08/2022 20:04:08 :::CIS .
::: Downloaded on - 25/08/2022 20:04:08 :::CISState of H.P. & others vs. Chaman Lal & others & connected matters.
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LPA No. 517 of 2012 a/w LPA Nos. 86 & 98 of 2013 & 195 of 2015.
18.08.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for the appellants.
Mr. Dilip Sharma, Senior Advocate wth Mr. Harsh Kalta, Advocate, Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate and Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the respondent(s).
List on 08.09.2022.
( A.A. Sayed )
Chief Justice
August 18, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Boby Mehta vs. H.P. Union of India & others .
CWP No. 1438 of 202222.08.2022 Present: Mr. Abhishek Dulta and Mr. Vishal Verma, Advocates, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents.
List on 23.08.2022.
We make it clear that the interim order shall continue to operate till then, however, only to the extent of category of Fireman.
( A.A. Sayed )
Chief Justice
August 22, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Court on its own motion vs. State of H.P. & others .
CMP No. 11399 of 2022In CWPIL No. 146 of 2017 22.08.2022 Present: Mr. Vinay Mehta, Advocate, for the applicant.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for the respondents-State.
List on 23.08.2022.
( A.A. Sayed )
Chief Justice
August 22, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Ajesh Kumar vs. State of H.P. & others
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CWP No. 5685 of 2022
22.08.2022 Present: Ms. Pooja Thakur, Advocate vice Mr. Sumit Himalvi,
Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents.
On the request of learned vice Counsel for the petitioner, list on 23.08.2022.
( A.A. Sayed )
Chief Justice
August 22, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Pushpinder Singh vs. Union of India & others .
CWP No. 4329 of 202222.08.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No. 1.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for respondent No. 2.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent No. 3.
Mr. Pawan K. Sharma, Advocate, for respondent No. 4. Let reply-affidavit which is stated to have been filed by respondent No.2-National Highways Authority of India, be placed on record. Rejoinder be also placed on record.
List on 06.09.2022.
( A.A. Sayed )
Chief Justice
August 22, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Uma Dutt vs. State of H.P. & others .
CWP No. 4351 of 202222.08.2022 Present: Mr. Abhishek Sharma, Advocate vice Mr. Manik Sethi, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for the respondents.
Time to file reply is extended.
List after three weeks.
( A.A. Sayed )
Chief Justice
August 22, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Dhirmal Sharma vs. HRTC & another.
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CWP No. 4354 of 202222.08.2022 Present: Mr. I.D. Bali, Senior Advocate, with Mr. Virender Bali, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents.
Inasmuch as the petitioner has now made payment of Rs. 6,35,960/- to respondent No.1-Himachal Pradesh Road Transport Corporation, the Managing Director of the respondent Corporation, who is stated to be out of town and is due to return on 29.08.2022, shall take a decision on the grievance of the petitioner.
The said decision be placed on record on the next date.
List on 31.08.2022.
( A.A. Sayed )
Chief Justice
August 22, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Surinder Singh & others vs. Union of India & others .
CWP No. 4582 of 202222.08.2022 Present: Mr. Charanpal Singh Bagri, Dr. Gurjit Kaur Bagri and Mr. Avinash Jaryal, Advocates, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent Nos. 1 & 2-Union of India.
Mr. Janesh Gupta, Advocate, for respondent No. 3.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent Nos. 4 & 5-State.
On the assurance of learned Counsel for respondent No. 3-National Highways Authority of India that reply-affidavit shall be filed within one week, we defer the matter for 05.09.2022.
Let reply-affidavit on behalf of respondent Nos. 1 & 2- Union of India and respondent Nos. 4 & 5-State be also filed.
( A.A. Sayed )
Chief Justice
August 22, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Raju Ram versus State of H.P. & others .
CWP No. 5166 of 202223.08.2022 Present: Mr. Rakesh Kumar Sharma, Advocate, for the petitioner.
Mr. Adarsh Kumar Sharma, Additional Advocate General, for the respondents.
Issue notice. Mr. Adarsh Kumar Sharma, learned Additional Advocate General, waives service of notice for the respondents. He seeks and is granted four weeks' time to file reply.
List thereafter.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Sudha Devi versus State of H.P. & others .
CWP No. 5164 of 202223.08.2022 Present: Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. Adarsh Kumar Sharma, Additional Advocate General, for the respondents.
Issue notice. Mr. Adarsh Kumar Sharma, learned Additional Advocate General, waives service of notice for the respondents. He seeks and is granted four weeks' time to file reply.
List thereafter.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Nargis Kumari versus State of H.P. & another .
CWP No. 2201 of 202223.08.2022 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for the respondents.
Learned Additional Advocate General seeks further time to file reply.
Stand over for three weeks.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Yudhvir Singh versus State of H.P. & others .
CWP No. 931 of 202123.08.2022 Present: Mr. Sameer Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for the respondents.
List on 29.08.2022 to enable the learned Additional Advocate General to file an affidavit enclosing therewith any document which discloses condition of annual income slab prescribed in the year 2003-2004, when the application for compassionate appointment was made by the petitioner.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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State of H.P. Vs. Devinder Singh .
CMP (M) No. 366 of 202023.08.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for the applicants.
Mr. A.K. Gupta, Advocate, for the respondent.
List on 08.09.2022, as prayed.
r to ( A.A. Sayed )
Chief Justice
August 23, 2022 ( Vivek Singh Thakur )
(hemlata) Judge
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Panna Devi versus The State of H.P. & others .
CWP No. 757 of 202223.08.2022 Present: Mr. Atul Verma, Advocate vice Mr. B.B. Vaid, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent Nos. 1, 2, 4 & 5.
Mr. Mukul Sood, Advocate, for respondent No. 3.
Mr. Manish Sharma, Advocate, for respondent No. 6.
On the request of learned vice Counsel for the petitioner, stand over for one week.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Bank of India Vs. Directorate of Industries & others .
CWP No. 188 of 202223.08.2022 Present: Mr. Deepak Bhasin, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent Nos. 1 & 2.
Fresh steps for the service of respondent No. 3 be taken within one week. Thereafter, notice be issued to the aforesaid respondent returnable within three weeks.
List thereafter.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Kapil Dev Sharma Vs. State of H.P. & another .
CWP No. 5847 of 202123.08.2022 Present: Mr. Naveen Awasthi, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for respondent No. 1.
Mr. Rajesh Verma, Advocate, for respondent No. 2.
Time to file rejoinder is extended.
Stand over for three weeks.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Swai Ram vs. State of H.P. & others .
CWPOA No. 3253 of 202023.08.2022 Present: Mr. Abhishek Thakur, Advocate vice Ms. Shreya Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for respondent Nos. 1 & 2.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No. 3.
On the request of learned vice Counsel for the petitioner, list on 24.08.2022.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Rakesh Chandel vs. State of H.P. & another .
CWP No. 5680 of 2021.
23.08.2022 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents.
Office to place on record the rejoinder, which is stated to have been filed.
Stand over for one week.
( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Nand Lal vs. State of H.P. & others .
CWP No. 4481 of 202123.08.2022 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents.
List on 29.08.2022.
r to ( A.A. Sayed )
Chief Justice
August 23, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Harbans Singh vs. Taran Singh & others .
CWP No. 2134 of 201824.08.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. B.L. Soni and Mr. Aman Parth Sharma, Advocates, for respondent No. 1.
Mr. Ashok Sharma, Advocate General with Mr. Adarsh K. Sharma, Additional Advocate General, for respondent Nos. 3 & 4.
CMP No. 8379 of 2021Applicant-petitioner has filed this application for bringing the legal heirs of deceased respondent No. 2-Sewa Singh on record, as mentioned in para-3 of the application. It is submitted that all the legal heirs of deceased respondent No. 2 have been served.
2. In the circumstances, without prejudice to the rights and contentions of the proposed respondents and keeping all the contentions of the parties open, the application is allowed. The legal heirs of deceased-respondent No. 2-Sewa Singh, mentioned at (a) to (i) in para-3 of the application, are ordered to be brought on record. They shall figure as respondent Nos. 2(a) to 2(i) in the array of the respondents in the memo of petition. Amended memo of parties be filed within a week. Necessary amendment be made to the cause title. The application to stand disposed of.
CMP No. 10700 of 20223. This application has been filed on behalf of applicant-
respondent No. 1 under Order 1 Rule 10 of the Code of Civil Procedure, for striking out the name of respondent No. 2 (h) Gurmeet Kaur from the array of the respondents.
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application to stand disposed of.
CMP No. 8297 of 20195. Allowed. The application to stand disposed of.
CMP No. 10701 of 20226. The applicant/petitioner is directed to file translated copies of the documents, which are in vernacular, by the next date of hearing. The application to stand disposed of accordingly.
r CWP No. 2134 of 2018.
7. List on 26.09.2022.
( A.A. Sayed )
Chief Justice
August 24, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Parvati Sharma vs. State of H.P. & another .
Ex. Petition No. 143 of 202024.08.2022 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents.
Pursuant to order dated 25.07.2022, learned Senior r to Additional Advocate General has tendered compliance affidavit dated 22.08.2022, enclosing therewith the tentative seniority list of the staff nurses as on 31.07.2022. The said seniority list be circulated amongst the staff nurses. As far as the updation of records of the petitioners is concerned, the learned Senior Additional Advocate General states that an evdeavour would be made to update the same by the next date.
List on 26.09.2022.
( A.A. Sayed )
Chief Justice
August 24, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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Court on its own motion vs. State of H.P. & others .
CWPIL No. 35 of 202124.08.2022 Present: Court on its own motion.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondent Nos. 1 to 3 & 5.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for respondent No. 4.
Learned Additional Advocate General has tendered the instructions dated 24.08.2022, which inter-alia states that Sub Divisional Officer (C) Shimla, Rural, had carried out spot inspection alongwith officials of PWD Department on 22.08.2022 and no imminent danger was found. The same is taken on record.
Let affidavit-reply be filed on behalf of respondent Nos.
1 to 3 & 5 by the next date.
An affidavit dated 24.08.2022 has also been tendered by the learned Senior Counsel for respondent No. 4. The same is taken on record.
Stand over for 21.09.2022. In the meantime, learned Additional Advocate General to take instructions on the letter dated 25.06.2022 of the Himachal Pradesh National Law University, Shimla, annexed to the affidavit of respondent No. 4.
( A.A. Sayed )
Chief Justice
August 24, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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