Himachal Pradesh High Court
Pushp Mala vs . The Registrar General, H.P. High Court on 19 April, 2024
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Jyotsna Rewal Dua
Pushp Mala Vs. The Registrar General, H.P. High Court CWP No. 3938 of 2023 .
19.04.2024 Present: Mr. Anil Bansal, Advocate, for the petitioner.
Mr. Onkar Jairath, Advocate, for the respondent.
Arguments heard. Judgment reserved.
r to (M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 19, 2024 Judge
R.Atal
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Pradeep Thakur Vs. State of H.P. and others CWP No. 5590 of 2023 alongwith CWP Nos.
.
5106, 5455 to 5461, 5894, 5895, 5591 to 5593, 5654, 5655, 5691, 6099, 6157, 6158, 6190, 6191, 6245, 6248, 6278, 6286, 6287, 6314, 6722, 6723, 6724, 6725 & 7074 of 2023 30.04.2024 Present: Mr. Ajay Vaidya, Mr. Suresh Awasthi and Mr. Arvind Sharma, Advocates, for the petitioner(s) in the respective petitions.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Gobind Korla, Additional Advocates General, Mr. Arsh Rattan, Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocates General, and Mr. Rakesh Sharma, Assisting Counsel, for the respondents-State.
List on 23.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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M/s Uday Raj Advertisers Vs. State of H.P. & Anr.
CWP No.7543 of 2023.
30.04.2024 Present: Mr. N.K. Bhalla, Advocate for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondent no. 1-State.
None for respondent no.2.
List on 29.07.2024.
Reply be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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M/s Creation Vs. State of H.P. & Anr.
CWP No.7542 of 2023.
30.04.2024 Present: Mr. N.K. Bhalla, Advocate for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondent no. 1-State.
None for respondent no.2.
List on 29.07.2024.
Reply be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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Pawan Kumar Sahni & Ors Vs. State of H.P. & Anr.
CWP No.8635 of 2023.
30.04.2024 Present: Mr. N.K. Bhalla, Advocate for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondent no. 1-State.
None for respondent no.2.
List on 29.07.2024.
Reply be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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Court on its own motion Vs. State of H.P. & Ors.
CWPIL No.27 of 2019.
30.04.2024 Present: Mr. R.K. Gautam, Sr. Advocate as Amicus Curiae with Mr. Jai Ram Sharma, Advocate.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no. 1 and 3 to 5-State.
Mr. K. D. Shreedhar, Sr. Advocates with Ms. Shreya Chauhan, Advocate, for respondent no.2-NHAI.
None for respondent no.6-UOI.
List on 02.05.2024.
Registry is directed to reflect the name of learned Deputy Solicitor General of India, for respondent no.6 in the cause list, henceforth.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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Court on its own motion Vs. State of H.P. & Ors.
CWPIL No.27 of 2019.
Present: Mr. R.K. Gautam, Sr. Advocate as Amicus Curiae with Mr. Jai Ram Sharma, Advocate.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no. 1 and 3 to 5-State.
Mr. K. D. Shreedhar, Sr. Advocates with Ms. Shreya Chauhan, Advocate, for respondent no.2-NHAI.
None for respondent no.6-UOI.
State Government has filed the status report today, detailing what transpired with regard to maintenance of the National Highways entrusted to the HPPWD as well as dredging operations in Kullu and Mandi Districts. This status report filed by the Deputy Commissioner Kullu is very comprehensive and it indicates that notwithstanding certain challenges which were faced by the Deputy Commissioner, substantial progress in the various identified sites across Sub-Divisions of Kullu, Banjar and Manali, dredging operations have been conducted though yet not completed.
2. We place on record our appreciation for the work done by the Deputy Commissioner, Kullu and hope that in the near future before the rainy season starts, much more progress is achieved.
::: Downloaded on - 03/05/2024 20:34:02 :::CIS3. In contrast, the Deputy Commissioner Mandi's report dt. 23.04.2024 suggests that because of lack of funds, there has not .
been much progress on the front of dredging operations in the said District.
4. Since the rainy season is not far away, we request respondent no.1 to identify the sources of funding in this activity of dredging and ensure that adequate funds are released to the Deputy Commissioners Mandi as well as Kullu for taking up of dredging operations in a war footing.
5. We also direct respondent no.3 to ensure that proper maintenance of the stretches of the National Highways, which are under the control of the State PWD Department be done, since certain amount had already been released by the NHAI and certain are due to be released by it as per the status report filed today.
6. We also direct respondent no.1 to do the needful to ensure that the respective Deputy Commissioners are provided technical advice on the dredging operations, if necessary, by coordinating with various quarters in the country, who regularly undertake dredging operations, so that the process can be expedited.
7. Learned Deputy Solicitor General of India shall obtain instructions from respondent no.6 as to when a sum of Rs. 450.76 lacs, already approved on 09.04.2024 by the Project Director, MORTH, would be released to the HPPWD to enable it to maintain the stretches of the National Highways effectively.
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Bhadra Shila Vs. BSNL and Ors.
CWP No.3570 of 202430.04.2024 Present: Ms. Archna Dutt, Advocate, for the petitioner.
Mr. Vijay K. Arora, Advocate, for the respondents.
Heard both sides. Judgment reserved.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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Kurum Dev Vs. HRTC and Anr.
CWP No.2808 of 2024
.
30.04.2024 Present: Mr. S.P. Chatterji, Advocate, for the petitioner.
Mr. Shubham Sood, Advocate, vice Mr. Dheeraj K. Vashishta, Advocate, for the respondents.
Notice. Sh. Shubham Sood, learned counsel appearing vice Sh. Dheeraj K. Vashishta, learned Standing Counsel, accepts service of notice on behalf of the respondents.
List on 09.07.2024.
Reply be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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Krishan Chand Vs. HRTC and Anr.
CWP No.2809 of 2024.
30.04.2024 Present: Mr. S.P. Chatterji, Advocate, for the petitioner.
Mr. Shubham Sood, Advocate, vice Mr. Dheeraj K. Vashishta, Advocate, for the respondents.
Notice. Sh. Shubham Sood, learned counsel appearing vice Sh. Dheeraj K. Vashishta, learned Standing Counsel, accepts service of notice on behalf of the respondents.
List on 09.07.2024.
Reply be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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Reena Devi Vs. Navneet Kumar
FAO(FC) No.10 of 2023
.
30.04.2024 Present: Mr. Mukul Sood, Advocate, for the appellant.
None for the respondent
Counsel for the appellant states that a sum of Rs.60,000/- representing arrears of maintenance has been received by the appellant today from the respondent.
List the matter on 06.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 30, 2024 Judge
R.Atal
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Ujjwal Singh Joint Venture Vs. State of H.P. & Ors.
CWP No.999 of 2024.
29.04.2024 Present: Mr. Deepak Kaushal, Sr. Advocate with Mr. Sameer Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Nirmla Raj & Ors. Vs. State of H.P. & Anr.
CWP No.1581 of 2024.
29.04.2024 Present: Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents.
Further time for filing reply is sought.
List on 18.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Babu Ram Vs. State of H.P. & Ors.
CWP No.2969 of 2024
.
29.04.2024 Present: Mr. Sandeep K. Pandey, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents.
List on 16.05.2024.
Reply be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Naresh Kumari Vs. State of H.P. & Ors.
CWP No.2943 of 2024.
29.04.2024 Present: None for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents.
List on 16.05.2024.
Reply be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Major Onkar Singh Guleria Vs. Stat of H.P. & Ors and connect matter.
LPA No.155 of 2014 a/w .
Cr.OPC No. 1 of 20214 PLA No.155 of 201429.04.2024 Present: Mr. Mukul Sood, Advocate as Legal Aid Counsel, for the appellant.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta & Priyanka Chauhan Deputy Advocates Genera, for respondents no.1,2,4 and 5.
Cr.OPC No.1 of 2014Mr. Virender Singh Rathore, Advocate Amicus Curiae.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta & Priyanka Chauhan Deputy Advocates Genera, for the respondents-State.
List on 22.07.2024.
List of dates be filed in the meantime without fail.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Harish Sharma & Ors. Vs. State of H.P. & Ors.
LPA No.35 of 2018.
29.04.2024 Present: Mr. Rajender Sharma, Advocate, for the appellants.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 4- State.
Mr. N.K.Sood, Sr. Advocate with Mr. Sunil Mohan Goel, Advocate, for respondents no.5 and 6.
List of dates filed. Copy of the same be supplied to the respondents.
List on 29.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Dr. Sanghamitra Sadhu Vs. UOI & Anr.
LPA No.9 of 2020.
29.04.2024 Present: Mr. Sanjeev Bhushan Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the appellant.
Mr. Shashi Shirshoo, Central Government Counsel, for respondent no.1.
Mr. Vedhant Ranta, Advocate vice Mr. Janesh Gupta, Advocate, for respondent no.2.
List on 15.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Abhimanyu Rathor Vs. The Registrar General, High Court of
Himachal Pradesh and others.
.
CWP No. 3331 of 202429.04.2024 Present: Petitioner in person.
CMP No. 5708 of 2024This application is allowed only regarding proposed amendment in Clause (i) and rejected regarding Clauses (ii) & (iii) and liberty is granted to the petitioner to file separate Writ petition regarding those prayers since it would alter the cause of action drastically and introduce a new cause of action. The application stands disposed of accordingly.
CMP No. 5707 of 2024This application is ordered and the applicant is permitted to place on record additional documents. The application stands disposed of.
CMP No. 5705 of 2024This application to implead certain persons is relatable to prayer no.(ii) in CMP No.5708 of 2024, in respect of which, this Court has declined to allow the amendment. Accordingly, this application is dismissed.
CWP No. 3331 of 2024Heard learned counsel for the petitioner. Judgment reserved.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Ishwar Singh Vs. HPSEBL & Anr
LPA No. 90 of 2024
.
29.04.2024 Present: Mr. Prem P. Chauhan, Advocate, for the appellant.
None for the respondents.
List on 30.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
r (Jyotsna Rewal Dua)
April 29, 2024 Judge
R.Atal
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Ravinder Kumar Vs. State of H.P. & Ors CWPOA No. 5649 of 2020 .
25.04.2024 Present: None for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
We are not satisfied with the additional reply filed by the respondent/Engineer-in-Chief, HPPWD r Shimla. Though, counsel for the respondents seeks to rely on Annexure R-9 and treat it as reply to the petitioner's application for compassionate appointment made in 2008, a reading of the said document does not indicate that it is a communication addressed to the petitioner.
Counsel for the respondents further states that in 2008, the policy framed by the Government in 2004 was in vogue. If that is so, why the case of the petitioner was not considered according to the said policy and why the first reply mentions that his case was considered according to the 2016 policy, and the second reply mentions that it was considered according to 2010 letter, is not being disclosed.
The Engineer-in-Chief, HPPWD Shimla, shall file a better affidavit explaining properly his stand.
List on 25.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Lekh Ram Verma Vs. Commissioner of Income Tax-I and ors.
CWP No. 307 of 2023.
25.04.2024 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Ishan Kashyap, Advocate, for the respondents.
Rejoinder, as prayed for, be filed by the next date of hearing.
List alongwith CWP No. 326 of 2023 on 11.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Anil Kumar Mahajan & Ors. Vs. H.P. State Cooperative Marketing and Consumers Federation Ltd and anr.
.
CWP No.2697 of 202425.04.2024 Present: Mr. B.M. Chauhan, Sr. Advocate with Ms. Kamakshi Tarlokta, Advocate, for the petitioners.
Mr. Umesh Kanwar, Advocate, for respondent no.1.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondent no.2-State.
Notice. Mr. Umesh Kanwar, learned Standing Counsel and Mr. Rakesh Dhaulta, learned Additional Advocate General, accept service of notice on behalf of respondent no.1 and respondent no.2, respectively. Reply be filed by the next date of haring.
List on 18.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Dhian Singh Vs. State of H.P. & Ors CWPOA No. 5889 of 2020 .
25.04.2024 Present: Mr. Parav Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
CMP (T) No. 168 of 2024Since the proposed party is a necessary party, therefore, this application is allowed and to stand dispose of.
CWPOA No. 5889 of 2020List on 30.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Hem Raj & Ors. Vs. Central University, H.P. & Ors Ex. Pet No. 36 of 2023 .
25.04.2024 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Balram Sharma, Advocate, for respondents no. 1 and 2.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.3 and 5-State.
Ms. Ranjana Pathania, Advocate vice Ms. Archna Dutt, Advocate, for respondent no.4.
For filing of rejoinder, list on 20.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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HPSEBL Vs. M/s Continental Construction Ltd.
OSA No. 11 of 2006.
25.04.2024 Present: Mr. Tara Singh Chauhan, Advocate for the appellant-
applicant.
Mr. Aman Thakur, Advocate for the respondent- non/applicant.
CMP No. 4647 of 2024The application is allowed and the delay in refiling the application is condoned. The application stands disposed of.
CMP No. 4645 of 2024This application is filed on behalf of the applicant for releasing the amount deposited before the Registry of this Court on 31.03.2007. This application is not opposed. Therefore, the same is allowed and the Registry of this Court is directed to release to the applicant a sum of Rs.27,72,000/- alongwith accrued interest thereon by remitting the same in his saving bank account, details of which have been given in the application. The application stands disposed of.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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State of H.P. & Ors. Vs. Ram Dei CWP No. 1053 of 2020 .
25.04.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the petitioners.
Ms. Babita, Advocate, for respondent no.1.
Mr. Chitranjan Sharma, Advocate, for respondent no.2 List on 16.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Suresh Chand Vs. State of H.P. & Ors CWPOA No. 6603 of 2020 .
25.04.2024 Present: Ms. Babita, Advocate vice Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 3- State.
Mr. Vikrant Thakur, Advocate, for respondent no.4.
Counsel for respondent no.4 shall serve a copy of reply on the counsel for the petitioner.
For filing of reply by other respondents, list on 08.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Dr. V.K. Singh & anr. Vs. Dr. Y.S. Parmar University CWPOA No. 5694 of 2020 .
25.04.2024 Present: Mr. Sandeep K. Pandey, Advocate, for the petitioners.
Mr. Ramesh Sharma, Advocate, for the respondent.
Mr. Sandeep K. Pandey, learned counsel, states that he is under instructions to appear on behalf of the petitioners and seeks time to file power of attorney.
List on 16.07.2024.
Rejoinder be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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M/s Amba Shakti Ispat Ltd. Vs. UOI & Ors CWP No. 8977 of 2022 .
25.04.2024 Present: Mr. Abhishek Rana, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for respondents no. 1, 4 and 5. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondent no.3-State.
CMP No. 16008 of 2023This application is filed seeking amendment of the Writ petition for making a prayer for interest. Though the claim of interest is opposed on merits in the reply filed by the respondents, it is a matter to be considered while deciding the Writ petition. Therefore, this application is allowed and the amendment sought is permitted. Amended copy of the Writ petition be filed. The application stands disposed of.
CMP No. 16009 of 2023The application is ordered and the documents sought to be filed are taken on record subject to proof and relevancy. The application stands disposed of.
CWP No. 8977 of 2022Reply to the amended Writ petition be filed by the next date of hearing.
List on 20.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Pankaj Salaria Vs. Upasana Salaria & Ors.
FAO(FC) No. 37 of 2023.
25.04.2024 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Ms. Kiran Negi, Advocate, for the respondents.
Respondents shall file statement of assets and liabilities by the next date of hearing without fail.
List on 19.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Joginder Singh Vs. State of H.P. & Ors CWPIL No. 18 of 2024 .
25.04.2024 Present: Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 4- State.
Learned Additional Advocate General to obtain instructions as to when the inquiry against respondent no.6, being conducted by the District Panchayat Officer, will be concluded.
List on 14.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Sapna Upadhaya Vs. State of H.P. & Ors CWPIL No. 20 of 2024 .
25.04.2024 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 5- State.
CWPIL No. 20 of 2024 & CMP No.5425 of 2024 Notice. Mr. Rakesh Dhaulta, learned Additional Advocate General, accepts service of notice on behalf of respondents no.1 to 5. Issue notice to respondents no.6 to 8 returnable by 13.06.2024, on taking steps within a week. Reply be filed by the next date of haring.
List on 13.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Rashma Devi Vs. State of H.P. & Ors CWP No. 3343 of 2024 .
25.04.2024 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
CWP No. 3343 of 2024 & CMP No.5401 of 2024 Notice. Mr. Rakesh Dhaulta, learned Additional Advocate General, accepts service of notice on behalf of the respondents. Reply be filed by the next date of haring.
List on 16.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Ajay Kumar Saini Vs. State of H.P. and others CWP No. 7579 of 2021 .
25.04.2024 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
List alongwith CWP Nos. 7419, 7560, 7580 to 7585 of 2021 on 24.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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State of H.P. and others Vs. Suresh Chand Heer and connected matters CWP No. 2489 of 2018 a/w CWPOA .
Nos. 2719, 4042, 5875 of 2020, CWP Nos. 86 and 6972 of 2021 and CWP No.1152 of 2022 25.04.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Kepprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the petitioners in CWPs No.2489 of 2018 and 2672 of 2021 and for the respondents-State in other matters.
Mr. Anuj Bali, Advocate vice Mr. Peeyush Verma, Advocate, Mr. Vikas Rajput, Advocate Arun Kumar, Advocate and Mr. Devender Kumar Sharma, Advocate for the petitioners in the respective petitions.
for the Mohit Thakur, for respondents no.1 to 4 in CWP No.2489 of 2018.
At the request of learned Deputy Advocate General, list on 04.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 25, 2024 Judge
R.Atal
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Rekha Devi Vs. State of H.P. & Ors CWPOA No. 5802 of 2020 .
24.04.2024 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for respondents no.1 & 2
-State.
List on 30.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Sushma Devi Vs. State of H.P. & Ors CWPOA No. 5799 of 2020 .
24.04.2024 Present: Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for the respondents - State.
List on 30.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Neel Chand Vs. State of H.P. & Anr CWPOA No. 5978 of 2020 .
24.04.2024 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for the respondents - State.
List on 01.05.2024.
(M.S. Ramachandra Rao)
r Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Bhikham Singh Vs. State of H.P. & Ors CWPOA No. 5976 of 2020 .
24.04.2024 Present: Mr. Bonit Prakash, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for the respondents - State.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Nand Lal Vs. State of H.P. & Ors CWPOA No. 5972 of 2020 .
24.04.2024 Present: Mr. Rakesh Dogra, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for the respondents - State.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Bhag Singh Vs. State of H.P. & Ors CWPOA No. 5955 of 2020 .
24.04.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for the respondents - State.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Soma Rana Vs. State of H.P. & Ors CWPOA No. 5922 of 2020 .
24.04.2024 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for the respondents - State.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Rakesh Kumar Vs. Secretary HPPSC & Ors CWPOA No. 5918 of 2020 .
24.04.2024 Present: Mr. Subhash Chander, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate for respondent no.1.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for respondent no.2 - State.
Mr. Vijay Bir Singh, Advocate, for respondent no.3.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Harbans Singh Vs. State of H.P. & Anr CWPOA No. 5900 of 2020 .
24.04.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for the respondents - State.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Ramesh Kumar Vs. State of H.P. & Ors CWPOA No. 5845 of 2020 .
24.04.2024 Present: Mr. N.D.Sharma, Advocate, for the petitioner.
Mr. Yash W. Chauhan and Mr. I.N. Mehta, Sr. Additional Advocates General, for respondent no.1 - State.
Mr. Raman Jamalta, Advocate, for respondent no.2.
r to
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Fourlane Visthapit and Prabhavit Smiti Vs. State of H.P. & Ors CWP No. 8903 of 2022 .
24.04.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Kepprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 4 -State.
Mr. K.D.Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate for respondents no.5 and 6-NHAI.
It is alleged by the counsel for the petitioner that certain persons whose lands have been acquired for NHAI and whose names are mentioned in Annexure P-23, have been continuing in possession of the land which is acquired and their structures have also not been demolished either by the NHAI or the Revenue Authorities till date. It is also brought to our notice that even those who have erected structures on the Government lands have been paid compensation and reference is made to Annexures RJ-2 and RJ-4 at pages 442 and 444, respectively in that regard.
Counsel for the NHAI shall file a status report on this allegation by the next date of hearing.
List on 17.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Madan Lal Vs. State of H.P. & Ors
CWPIL No. 31 of 2023
.
24.04.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Kepprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents
-State.
Mr. K.D.Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate for respondent no.6.
Mr. Balram Sharma, Deputy Solicitor General of India, for the respondent-UOI.
Mr. R.L.Sood, Sr. Advocate with Mr. Rajiv Rai, Advocate, for respondent no.7.
CMP No.5355 of 2024Learned Additional Advocate General shall file a reply on behalf of the Deputy Commissioner Bilaspur in relation to muck dumping being done by one Vinod Kumar in the Govind Sagar lake or near to the lake and action taken thereon by the Revenue Department of the State in the light of the report dt. 30.10.2023 of the Sub Divisional Officer (Civil) Jhandutta, District Bilaspur.
CMP No.5356 of 2024This application has been filed to implead H.P. State Pollution Control Board as party to the Writ petition. Since the issue in the Writ petition relates to the illegal muck dumping in Govind Sagar Reservoir and its feeding Nullas, the proposed party ::: Downloaded on - 03/05/2024 20:34:02 :::CIS is a necessary party. Therefore, this application is allowed and to stand disposed of.
.
Counsel for the petitioner shall serve a set of papers of this PIL on the counsel for the H.P. State Pollution Control Board and the said Board shall file a response to the contentions raised in the PIL by the next date of hearing.
CWPIL No.31 of 2023Superintendent of Police, District Bilaspur, Himachal Pradesh is suo motu impleaded as party respondent. Learned Additional Advocate General accepts notice for the said respondent.
He shall file a reply on behalf of the said respondent what measures the police has taken to stop the transportation of muck through lorries on the road to the sites where they are being illegally dumped.
List on 23.05.2024.
Registry is directed reflect the name of Mr. Dhiraj Thakur, learned counsel for the H.P. State Pollution Control Board in the cause list henceforth.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Abhimanyu Rathor Vs. The Registrar General, High Court of
Himachal Pradesh and others.
.
CWP No. 3331 of 202424.04.2024 Present: Petitioner in person.
List on 29.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
r (Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Reena Devi Vs. Naveneet Kumar FAO(FC) No. 10 of 2023 .
24.04.2024 Present: Mr. Mukul Sood, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
List on 30.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Sharda Devi Vs. State of H.P. & Ors CWP No. 3327 of 2024 .
24.04.2024 Present: Mr. Vinod Kumar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Mr. Sushant Kepprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents
-State.
CWP No. 3327 of 2024 & CMP No.5359 of 2024 Notice. Mr. Rakesh Dhaulta, learned Additional Advocate General, accepts service of notice on behalf of the respondents.
List on 16.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 24, 2024 Judge
R.Atal
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Court on its own motion Vs. State of H.P. & Ors CWPIL No. 02 of 2022 .
23.04.2024 Present: Mr. Udit Shaurya Kaushik, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondent no.4.
Ms. Sneh Bhimta, Advocate, for respondent no. 37.
Perused the status report filed by the State. It indicates that in some places Marshalls are not present. The State shall prevent the operation of paragliding at the places where there are no Marshalls appointed by the State. Fresh status report as to the appointment of the Marshalls at the sites where paragliding is being permitted, be filed by the next date of hearing.
The State also to check as to whether the clubs, which are operating paragliding operations in the State of Himachal Pradesh, have taken requisite insurance for the customers to use their facilities for paragliding.
List on 17.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Nahan Gaurav Vikas Sanstha (Regd) Vs. UOI & Ors.
CWPIL No. 9 of 2022.
23.04.2024 Present: Mr. Abhishek Verma, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for respondent no.1.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.2 to 4 -State.
Mr.Vivekanand, Advocate, for respondent no.5.
Mr. Ashok Kumar Tyagi, Advocate, for respondent no.7.
Mr. Shyam Singh Chauhan, Advocate, for respondent no.8.
CMP(M) Nos. 1218 & 1219 of 2023 Notice be issued to the non-applicants, returnable by 10.07.2024, on taking steps within a week.
List on 10.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Ramesh Chand Vs. State of H.P. & Ors CWPOA No. 7588 of 2020 .
23.04.2024 Present: Mr. Aishwarya Chauhan, Advocate vice Mr. G.R.Gour, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
At the request of learned vice counsel for the petitioner, list on 24.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Court on its own motion Vs. State of H.P. & Ors CWPIL No.15 of 2021 & .
CWP No. 2829 of 201623.04.2024 Present: Court on its own motion.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
Status report be filed as directed in the previous order.
List on 16.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Court on its own motion Vs. State of H.P. & Ors CWPIL No.51 of 2021 .
23.04.2024 Present: Court on its own motion.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
Status report filed today indicates that permission has been given by the State Government for initiation of departmental proceedings against the then SHO, Police Station Gagret, District Una, under Rule 9 of the CCS (Pension) Rules, 1972.
For informing further progress in the matter in the form of status report, list on 07.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Himachal Pradesh Drugs Manufacturer Association Vs. State of H.P. & Ors and
connected matter
.
CWP No. 4952 of 2021 &
CWP No. 4692 of 2021
23.04.2024 Present: Ms. Pooja Thakur, Advocate vice Mr. Ravinder Singh
Chandel, Advocate for the petitioner(s) in both the matters.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
Mr. Tara Singh Chauhan, Advocate, for respondent no.2.
CMP No. 5311 of 2023 in CWP No.4692 of 2021 This application has been filed to place on record certain documents. The same is allowed as not opposed. The application stands disposed of.
CWP No. 4952 of 2021 & CWP No. 4692 of 2021 At the request of learned vice counsel for the petitioner(s), list on 13.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Inder Sain & Ors Vs. State of H.P. & Ors CWPIL No.17 of 2024 .
23.04.2024 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. A.K.Sharma, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 5-State.
Mr. Parv Sharma, Advocate for respondents no.6 and 7. At the request of learned counsel for the petitioners, list on 30.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Inder Sain & Ors Vs. State of H.P. & Ors CWP No.6328 of 2023 .
23.04.2024 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. A.K.Sharma, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 5-State.
Mr. Parv Sharma, Advocate for respondents no.6 and 7. List on 30.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Rajinder Singh Rana Vs. State of H.P. CWP No.10390 of 2023 .
23.04.2024 Present: Mr. Pankaj Mehta, Advocate vice Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 7-State.
At the request of learned vice counsel for the petitioner, list on 02.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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SDO (Civil)-cum-LAC Vs. Tilak Raj & Ors and connected matters.
RFA No.84 of 2018 a/w .
RFA Nos. 85 and 86 of 2018 23.04.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocate General, for the appellant(s) in all the matters.
Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the respondents in all the matters.
CMP(M) No. 526 of 2023 in RFA No.85 of 2018 CMP(M) No. 527 of 2023 in RFA No.86 of 2018 List on 20.06.2024.
Rejoinder be filed in the meantime.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 23, 2024 Judge
R.Atal
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Manorma Devi Vs. State of H.P. & Ors.
CWP No. 2507 of 2024.
22.04.2024 Present: Mr. Hemant K. Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
List alongwith CWP No.2274 of 2021 on 29.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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Chinta Devi Vs. State of H.P. & Ors.
CWP No. 2641 of 2024.
22.04.2024 Present: Ms. Archna Dutt, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
List on 15.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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Geeta Devi Vs. State of H.P. & Ors.
CWP No. 2648 of 2024.
22.04.2024 Present: Mr. Rakesh K.Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
List on 15.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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Jalpa Devi Vs. State of H.P. & Ors.
CWP No. 2647 of 2024.
22.04.2024 Present: Mr. Rakesh K.Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
List on 15.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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Suresh Kumar Vs. State of H.P. & Ors.
CWP No. 3061 of 2024.
22.04.2024 Present: Mr. Naresh K.Sharma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
List alongwith CWP No.2274 of 2021 on 29.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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Paras Ram Vs. State of H.P. & Ors.
CWP No. 4579 of 2023.
22.04.2024 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents-State.
r to Further time is sought by learned Additional Advocate General to obtain instructions.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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M/s India Steel Continental Pvt. Ltd. . Vs. State of H.P. & Ors.
and connected matter .
CWP No. 4050 of 2014 a/w CWP No. 5773 of 2020 22.04.2024 Present: Mr. R.N.Sharma, Advocate, for the petitioner(s).
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
Reply filed by respondents no.1 to 4 be placed on record in CWP No. 5773 of 2020. For filing of reply by other respondents in the said Writ petition, further time is sought.
List on 12.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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Joginder Pal Sharma & anr. Vs. Bishan Dass & Ors.
LPA No. 187 of 2016.
22.04.2024 Present: Mr. B.M.Chauhan, Sr. Advocate with Mr. Amit Himalvi, Advocate, for the appellants.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for respondent no.2-State.
Mr. Aman Thakur, Advocate vice Mr. Mohit Thakur, Advocate, for respondents no.1, 7 to 10.
At the request of learned counsel for the appellants, list on 18.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
State of H.P. & Ors Vs. Akash Singh LPA No. 31 of 2017 .
22.04.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for the appellants-State.
Mr. Sohial Khan, Advocate for the respondent.
on 14.05.2024.
r to At the request of learned counsel for the respondent, list (M.S. Ramachandra Rao) Chief Justice (Jyotsna Rewal Dua) April 22, 2024 Judge R.Atal ::: Downloaded on - 03/05/2024 20:34:02 :::CIS HP State Forest Corp. & Anr. Vs. Sohan Singh & others.
CWP No. 1410 of 2017.
22.04.2024 Present: Mr. D.S. Kainthala, Advocate, for the petitioner.
Mr. P.D. Nanda, Advocate, for respondent no.1.
None for respondents no. 2 and 4.
Respondent no.3 has expired.
Ms. Vandana Thakur, Advocate vice Mr. Surinder Saklani, Advocate, for respondent no.5.
At the request of learned counsel for the petitioner, list on 11.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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Satya Devi vs. State of H.P. & others a/w connected matters CWP No.2274 of 2021 a/w CWPs No. 8978 of 2022, .
566, 750, 1740, 2178, 2922, 3054, 4301, 5050, 5214, 5218, 6461, 6481, 6507, 6508, 6600, 6731, 10320, 10346, 10269, 10348, 10865 of 2023, 251, 266, 837, 849, 1712, 1713, 1714, 1757, 2005, 2474 and 2476 of 2024.
22.04.2024 Present: M/s A.K. Gupta, Jai Dev Thakur, Vijay Bir Singh, Karan Singh Parmar, Pradeep K. Sharma, Anita Jalota, Shivom Vashista, Vandana Kumari vice Sanjay Jaswal, Vijay Thakur, Hemant Thakur, Divya Raj Singh, Sat Prakash and Prajwal Busta vice Kush Sharma, Advocates, for the respective petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Leena Guleria & Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents-State.
List on 29.04.2024 for filing additional reply by the State in CWP No.2274 of 2021.
It is made clear that no further time will be granted for filing additional reply.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Basanti Devi vs. State of H.P. & others a/w connected matters CWP No.6583 of 2023 a/w CWPOAs No.5460, 6760 .
of 2020, CWP No.2590, 7357, 8137, 8371 of 2021, 1684, 1843, 3352, 6621, 8411, 8816, 8917 of 2022, 245, 511, 568, 593, 695, 2181, 2183, 2195, 2212, 2233, 2361, 2385, 2400, 2599, 2877, 3225, 3305, 3430, 3511, 3883, 4303, 4733, 5115, 5724, 6366, 6586, 6588, 6636, 6637, 6749, 6963, 9129, 9433, 9527, 9695, 10860, 10998 of 2023, 247, 836, 838, 840, 842, 843, 847, 1105, 1274, 1388, 1390, 1596,1602 and of 2024.
22.04.2024 Present: M/s A.K. Gupta, Mukul Sood, Jai Dev Thakur, Atul Verma, Ajay Kumar Chauhan, Parav Sharma, Rajesh Kumar, V.B. Verma, Vikas Rajput, Sat Prakash, Archna Dutt, Amit Kumar Dhumal, R.S. Gautam, Ganesh Barowalia, Mehar Chand, Shivom Vashsta, Mohan Singh, Vishali Lakhanpal, Vinod Chauhan, Rahul, Atul Verma, Thakur, Vinay Mehta, Karan Singh Parmar, Advocates, for the respective petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Ms. Leena Guleria & Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents-State.
Ms. Sunita Sharma, Sr. Advocate with Ms. Sukriti Panwar, Advocate, for the Electricity Board.
List on 15.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 22, 2024 Judge
R.Atal
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M/s Indian Surgical & Diagnostic Vs. State of H.P. & others.
CWP No. 6937 of 2023.
19.04.2024 Present: Mr. Sohail Khan, Advocate, vice Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents-State.
Further time is sought for filing reply.
List on 30.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 19, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
M/s Indian Surgical & Diagnostic Vs. State of H.P. & others.
CWP No. 6937 of 2023.
18.04.2024 Present: Mr. Sohail Khan, Advocate, vice Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents-State.
Further time is sought for filing reply.
List on 30.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Mohinder Singh Vs. HRTC & Anr.
.
LPA No. 210 of 202318.04.2024 Present: Mr. S.P.Chatterji, Advocate, for the appellant.
Mr. Dheeraj K. Vashishat, Advocate for the respondents.
At the request of learned counsel for the respondents, list on 14.05.2024.
r to (M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Ram Asra & Ors Vs. State of H.P. & others.
LPA No. 235 of 2023.
18.04.2024 Present: Mr. Nishat Khidtta, Advocate, for the appellants.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 and 3 -State.
None for respondent no.2.
Mr. K.D. Sood, Sr. Advocate with Mr. Rahul Gathania, Advocate, for respondents no.4 to 8.
CMP(M) No. 312 of 2024The application is ordered as not opposed. The application stands disposed of.
LPA No. 235 of 2023Print the name of Mr. T.S. Bhogal, learned counsel for respondent no.2, in the cause list.
List on 19.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Ajay Kumar Vs. State of H.P. & others.
LPA No. 255 of 2023.
18.04.2024 Present: Mr. Onkar Jairath, Advocate, for the appellant.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
on 25.04.2024.
r to At the request of learned Deputy Advocate General, list (M.S. Ramachandra Rao) Chief Justice (Jyotsna Rewal Dua) April 18, 2024 Judge R.Atal ::: Downloaded on - 03/05/2024 20:34:02 :::CIS Court on its own motion Vs. State of H.P. & others.
CWPIL No. 26 of 2022.
18.04.2024 Present: Court on its own motion.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 and 3 -State.
Mr. Mukul Sood, Advocate, for respondent no.2.
Status report filed by respondent no.3 is taken on record, which indicates that there is obstruction by the private owners of the property, who are refusing and not letting the sewerage line to pass inside their gate and property.
Admittedly, the respondents have adequate statutory powers to overrule such objections under Section 358 of the Himachal Pradesh Municipal Corporation Act, 1994. They are directed to exercise said powers and do the needful as expeditiously as possible.
Fresh status report be filed by the Municipal Corporation Dharamshala as well as respondent no.3.
List on 27.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Parma Nand Vs. State of H.P. & others.
CWPOA No. 6937 of 2020
.
18.04.2024 Present: Mr. C.S.Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 5 -State.
Mr. Ganesh Barowalia, Advocate, for respondent no.7.
Fresh notice be issued to respondent no.6, returnable by 08.08.2024, on taking steps within a week.
Learned counsel for respondent no.7 states that respondent no.7 is not interested in contesting the matter.
As a last chance, time is granted to respondents no.1 to 5 for filing reply.
List on 08.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Subhash Chauhan Vs. State of H.P. & others.
CWP No. 1722 of 2021
.
18.04.2024 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 3 -State.
Ms. Shradha Karol, Advocate, for respondent no.4.
At the request made on behalf of the petitioner, list on 08.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
M/s Dabour India Ltd. Vs. M/s MARICO Ltd.
OSA No. 4 of 2022.
18.04.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Ms. Shradha Karol, Advocate, for the appellant.
Mr. Akhil Sibal (through V.C.) and Mr. Jyotirmay Bhatt, Advocates, for the respondent.
List on 02.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
M/s Aditya Industries Vs. State of H.P. & others.
CWP No. 565 of 2022.
18.04.2024 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 and 2 -State.
Mr. Balram Sharma, DSGI, for respondent no.3.
At the request of learned Deputy Solicitor General of India, list on 08.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
M/s J.B. Rolling Mills Ltd. Vs. State of H.P. & others.
CWP No. 566 of 2022.
18.04.2024 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 and 2 -State.
Mr. Balram Sharma, DSGI, for respondent no.3.
At the request of learned Deputy Solicitor General of India, list on 08.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
M/s Aditya Industries Vs. State of H.P. & others.
CWP No. 564 of 2022.
18.04.2024 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 and 2 -State.
Mr. Balram Sharma, DSGI, for respondent no.3.
At the request of learned Deputy Solicitor General of India, list on 08.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Kusum Bali . Vs. State of H.P. and others.
CWPIL No. 13 of 2021.
18.04.2024 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioners Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 to 3 and 5- State.
Mr. V. B. Verma, Advocate, for respondent no.4.
Mr. N.K. Bhalla, Advocate, for respondent no.8.
Mr. Ankit Dhiman, Advocate, for the intervener in CMP No.14379 of 2023.
Mr. Balram Sharma, DSGI, for NIT Hamirpur.
Report of PEC Chandigarh is awaited.
List on 01.05.2024.
The State shall also file status report on the regional plans for the Districts other than Districts Solan and Lahaul & Spiti regions, as directed in orders dt. 13.01.2023 and 11.12.2023.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Kamlesh & Ors . Vs. State of H.P. and others and connected matter
LPA Nos. 6 & 38 of 2024
.
18.04.2024 Present: Mr. T.S.Chauhan, Advocate, for the appellant(s), in both
the matters.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for the respondents -State.
Mr. Yogesh Putney, Advocate, for respondent no.5 in both the matters.
Learned counsel for respondent no.5 seeks to file an application for vacating the interim order. He is permitted to do so.
List on 25.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Atti Devi Vs. Hem Raj
CMP(M) No. 309 of 2024
.
18.04.2024 Present: Mr. R.LChaudhary, Advocate, for the applicant-
appellant.
Notice be issued to the respondent, returnable by 02.07.2024, on taking steps within a week.
List on 02.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Urvashi Chaudhary & Anr. Vs. State of H.P. and others.
CWP No. 1592 of 2019.
18.04.2024 Present: Mr. C.N.Singh, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1 and 2 -State.
r to CMP No.4290 of 2024 Allowed and disposed of. CWP No.1592 of 2019 List on 26.06.2024. (M.S. Ramachandra Rao) Chief Justice (Jyotsna Rewal Dua) April 18, 2024 Judge R.Atal ::: Downloaded on - 03/05/2024 20:34:02 :::CIS Manjit Singh Vs. Renu Kumari FAO(FC) No. 4 of 2024 . 18.04.2024 Present: Mr. Surinder Saklani, Advocate, for the appellant.
Mr. Ganesh Barowalia, Advocate, for the respondent.
Learned counsel for the respondent seeks time to file power of attorney and reply to CMP No. 1054 of 2024.
List on 24.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Hygienic Research Institute Pvt. Ltd. Vs. H.P. State Biodiversity Board & Ors.
CWP No. 3051 of 2024.
18.04.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Ms. Shradha Karol, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Sushant Keprate, Additional Advocates General and Ms. Priyanka Chauhan, Deputy Advocate General, for respondents no.1, 2 and 3-State.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondents no.4 and 5.
CWP No.3051 of 2024 & CMP No.4846 of 2024 Reply(s) be filed by the next date of hearing.
List on 23.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 18, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
State of HP & Ors. Vs. Balwant Singh & Ors.
and connected matter.
.
LPA No. 57 of 2017 a/w CWPOA Nos.126 and 2690 of 2019 LPA No.57 of 2017 04.04.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the appellants-State. Mr. Karan Singh Parmar, Advocate, for the respondents.
CWPOA No.126 of 2019Mr. P.D. Nanda, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for respondents no.1, 2 and 4-State.
Mr. Vijay K. Arora, Advocate, for respondent no.3.
CWPOA No.2690 of 2019Mr. Karan Singh Parmar, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for respondents no.1 and 2-State.
Mr. Abhishek Nagta, Advocate, for respondent no.3.
List on 18.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 04, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Kalit Puri & Ors Vs. State of H.P. & Ors and connected matters.
CWP No.2581 of 2019 a/w .
COPC No. 91 of 2018, CWP No. 2942 of 2020, COPC No.177 of 2020 and CWP No 607 of 2023 CWP No.2581 of 2019 & COPC Nos.91 of 2018 & 117 of 2020 04.04.2024 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners in all the matters.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents -State.
Mr. Kunal Verma, Advocate, for respondents no.6 and 7, in CWP No.2581 of 2019.
Mr.Adarsh K. Vashista, Advocate, for respondents no.8 to 11 in CWP No.2581 of 2019.
None for respondents no.12 and 14 in CWP No.2581 of 2019.
Mr. K.D.Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate and Mr. Prem P. Chauhan, Advocate, for the applicants/proposed respondents on CMP nos.6266 of 2022 and 12159 of 2020, respectively.
CWP No.2942 of 2020Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents -State.
::: Downloaded on - 03/05/2024 20:34:02 :::CIS CWP No. 607 of 2023Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh .
Kumar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents -State.
Mr. K.D.Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for respondents no.4 to 7.
CMP nos. 12159 of 2020 & 6266 of 2022 Since the proposed parties claim to be interested parties and also claim that they are likely to be affected if the relief is granted in this Writ petition and connected matters, these application are allowed and to stand disposed of.
CMP no. 6248 of 2022
2. This application is filed by the newly added respondents, vide order passed today in CMP no.6266 of 2022, to vacate the order dated 12.12.2019, passed by this Court in CMP no.10125 of 2019.
3. The said order dt. 12.12.2019 reads as under: -
"The promotion to the post of Head Master vide order dated 07.12.2019, shall be subject to the final outcome of the writ petition. The respondents shall not make further promotion on the basis of seniority list (Annexure P-4) without the leave of the Court."
4. A reading of this order shows that there is no reason assigned as to why the Division Bench had restrained the official ::: Downloaded on - 03/05/2024 20:34:02 :::CIS respondents from making further promotions on the basis of Annexure P-4.
.
5. Annexure P-4 is a proceeding issued pursuant to Annexure P-3 dt. 25.02.2019 and in Annexure P-3, reference is made to certain instructions issued on 30.01.2018 by the Principal Secretary (Personnel) to the Government of Himachal Pradesh, allegedly in compliance of the judgment rendered on 29.12.2018 in CWP No.488 of 2001, which was said to have been upheld by the Hon'ble Supreme Court in its judgment dt. 25.08.2017 in Civil Appeal no.011060 of 2017. In Annexure P-3, the State Government has decided to withdraw the instructions issued on 30.01.2018.
6. The reasons assigned in the proceedings dt. 25.02.2019 for this, in para-3, is the fact that it would be a cumbersome, intricate and tedious process to convene review Departmental Promotion Committee meeting in order to re-assign seniority position to the affected Ex-servicemen by following the procedure;
voluminous and decades old record is required to be scrutinized subject to its availability; while quashing of Rule 4(1) of the Demobilized Indian Armed Forces Personnel (Reservation of Vacancies in H.P. Administrative Service) Rules, 1974, the High Court had upheld the seniority assigned to some Ex-servicemen officers and even the Hon'ble Supreme Court of India had protected benefits extended to individual officers; though Rule 5(1) of the Demobilized Armed Forces Personnel ::: Downloaded on - 03/05/2024 20:34:02 :::CIS (Reservation of Vacancies in Himachal State Non-Technical Services) Rules, 1972, had been quashed by the Court, settled .
seniority positions have not been challenged by filing claims and objections through administrative channels or resorting to judicial remedy, and so there is no justification to determine a specific date for re-fixation of the seniority of retired and in-service
7.
r to officers/officials of Ex-servicemen category.
In view of the aforesaid reasons, the State Government decided that no change is required in the seniority of those Ex-servicemen who have been given the benefit of seniority under the extant rules and seniority positions of Ex-servicemen before the date of judgment of the High Court rendered on 29.12.2008 may be maintained.
8. We are satisfied prima facie that the reasons assigned in Annexure P-3 dt. 25.02.2019, are valid and reasonable and are in conformity with the settled legal position that settled seniority positions, which have not been challenged by filing claims and objections through administrative channels or resorting to judicial remedy, ought not to be disturbed.
9. Since Annexure P-4 is issued pursuant to Annexure P-3, we vacate the interim order dt. 12.12.2019 in CMP no.10125 of 2019 and permit the official respondents to make further promotions on the basis of seniority list Annexure P-4 and all such promotions made will abide by the result of the writ petition.
::: Downloaded on - 03/05/2024 20:34:02 :::CIS10. The application is allowed and to stand disposed of.
CWP No.2581 of 2019 a/w COPC No. 91 of 2018, .
CWP Nos. 2942 of 2020, COPC No.117 of 2020 and 607 of 2023 Amended memo of parties stands filed.
List on 05.08.2024.
(M.S. Ramachandra Rao)
r Chief Justice
(Jyotsna Rewal Dua)
April 04, 2024 Judge
R.Atal
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Court on its own motion Vs. State of H.P. & Ors.
CWPIL No. 27 of 2019.
04.04.2024 Present: Mr. R.K.Gautam, Sr. Advocate as Amicus Curiae with Mr. Shivom Vashista, Advocate.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for respondents no.1 and 3 to 5- State.
Mr. K.D.Shreedhar, Sr. Advocate with Ms. Sneh Bhimta, Advocate, for respondent no.2-NHAI.
None for the respondent -UOI.
Perused the status report filed by the NHAI regarding NH-21. The State shall respond to the same by the next date of hearing and explain why request made by the NHAI to the State to conduct dredging operations have not materialized into action at the end of the State Government.
Further, admittedly, several roads are required to be maintained on the stretches by the State PWD Department, for which NHAI has released funds. The PWD Department of the State shall explain why the state of the roads in certain stretches is so bad and why nothing is being done to restore the motorable condition of the roads at those stretches.
List on 30.04.2024.
::: Downloaded on - 03/05/2024 20:34:02 :::CISWe request learned Solicitor General of India to address on the said date at a time convenient to him.
.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 04, 2024 Judge
R.Atal r
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
State of H.P. & Anr. Vs. Dev Raj LPA No. 78 of 2022 .
04.04.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the appellants-State.
Delinked from CWP No.2581 of 2019 and batch.
Issue notice to the respondent, returnable by 22.08.2024, on taking steps within a week.
List on 22.08.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 04, 2024 Judge
R.Atal
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MSN Laboratories Pvt.Ltd. Vs. Boehringer Ingelheim International
GmbH & Anr. a/w connected matter.
OSA No.1 of 2022 a/w Cross .
Objection No.16 of 2022 and OSA No.2 of 2022 a/w Cross Objection No.17 of 2022.
OSA No.1 of 2022 & CO No.16 of 2022 03.04.2024 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Guru Natraj, Ms. Shradha Karol and Mr. Vaibhav Singh Chauhan, Advocates, for the appellant.
Mr. Vinay Kuthiala, Sr. Advocate with Dr. Sanjay Kumar, Ms. Arpita Sawhney, Mr. Atul Jhingan and Mr. Priyansh Sharma, Advocates, for the respondents.
OSA No.2 of 2022 & CO No.17 of 2022 Mr. Neeraj Gupta, Sr. Advocate with Mr. Guru Natraj, Ms. Shradha Karol and Mr. Vaibhav Singh Chauhan, Advocates, for the appellant.
Dr. Sanjay Kumar, Ms. Arpita Sawhney, Mr. Atul Jhingan and Mr. Priyansh Sharma, Advocates, for the respondents.
It is stated that the respondents have moved an application seeking transfer of the Revocation Petition pending in the Delhi High Court to this Court and that the said application has not yet come up for listing in the Hon'ble Supreme Court, though filed on 22.03.2024.
List these matters on 25.04.2024.
Learned Single Judge is requested to defer the hearing of the contempt case filed by the respondent herein till the next date of hearing.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 03, 2024 Judge
R.Atal
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Gian Singh Vs. State of H.P. & Ors.
CWPOA No. 6776 of 2020.
03.04.2024 Present: Mr. Sandeep Chauhan, Advocate vice Mr. P.D. Nanda, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for the respondents-State.
At the request of learned Additional Advocate General, list on 23.04.2024 for compliance.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 03, 2024 Judge
R.Atal
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Court on its own motion Vs. Union of India & Ors.
CWPIL No. 21 of 2019.
03.04.2024 Present: Mr. Shubham Sood, Advocate as Amicus Curiae.
Mr. Balram Sharma, DSGI, for respondent no.1.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondents no.2 to 4-State.
Fresh status report be filed by the next date of hearing, giving timeline for completion of the process of the appointment of non-official members to the District Police Complaints Authority.
List on 24.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 03, 2024 Judge
R.Atal
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Hans Raj Vs. State of H.P. & Ors.
CWPOA No. 5239 of 2020
.
03.04.2024 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for the respondents-State.
List on 19.04.2024. ` (M.S. Ramachandra Rao) r Chief Justice (Jyotsna Rewal Dua) April 03, 2024 Judge R.Atal ::: Downloaded on - 03/05/2024 20:34:02 :::CIS Sanjeevan Singh Vs. State of H.P. & Ors.
CWPIL No. 81 of 2022.
03.04.2024 Present: Mr. Abhishek Dulta, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondents no.1 to 4-State.
Mr. Mukul Sharma, Advocate vice Mr. V.B.Verma, Advocate for respondent no.5.
Mr. Sumeet Raj Sharma, Advocate, for respondents no.6 and 7.
At the request of learned Additional Advocate General, list on 30.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 03, 2024 Judge
R.Atal
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Abbott Healthcare Pvt. Ltd. Vs. Union of India & Ors.
CWP No. 2696 of 2024.
03.04.2024 Present: Mr. Bharat Raichandani, Advocate (through V.C.) and Mr. Ishan Kashyap, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for respondents no.1 & 3.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan and Mr. Sidharth Jalta, Deputy Advocates General, for respondent no.2-State.
Mr. Vijay K. Arora, Advocate, for respondents no.4 to 6. CWP No.2696 of 2024 & CMP No.4150 of 2024 List on 04.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 03, 2024 Judge
R.Atal
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M/s Cosmo Ferrites Ltd. Vs. Cosmo Employees Union CMP No. 3744 of 2024 .
in CWP No.4162 of 202202.04.2024 Present: Mr. Rahul Mahajan, Advocate, for the applicant/petitioner.
Mr. Nishant Khidtta, Advocate, for the non- applicant/respondent.
CMP No.3744 of 2024This application is filed by the applicant for modification of order dt. 05.10.2023 in CWP No.4162 of 2022.
On 05.10.2023, CMP no.10674 of 2023 filed by the respondent/non-applicant had been permitted to be withdrawn by this Court but, inadvertently instead of the said order being recorded in the said CMP, the Registry treated such withdrawal to be that of the Writ petition, which had been filed by the applicant and which had already been disposed of long back.
Since the incorrect recording of the order is a mistake of the Court, this Court is bound to correct it. Accordingly, this application is allowed and the order passed on 05.10.2023 be treated as the order passed in CMP no.10674 of 2023 and reference to the petitioner therein be treated as a reference to the applicant therein, who is respondent/non-applicant in the instant application.
The application stands disposed of.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 02, 2024 Judge
R.Atal
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Reckitt Benckiser (India) Ltd. Vs. State of H.P. & Ors.
and connected matters
.
CWP No. 7692 of 2011 a/w CWP
Nos. 1054 of 2013 and 6834 of
2021
02.04.2024 Present: Mr. R. Jawahar Lal and Mr. Atul Jhingan, Advocates
for the petitioner(s), in all the matters.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents-State.
Heard in part.
List on 01.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 02, 2024 Judge
R.Atal
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HPPSC Vs. Vikas Saklani & Ors and connected matter
LPA No. 4 of 2022 &
.
COPC No.10 of 2021
LPA No.4 of 2022
02.04.2024 Present: Mr. Vikrant Thakur, Advocate, for the appellant.
Mr. Neel Kamal Sharma and Mr. Nitin Thakur, Advocates for respondent no.1.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for respondent no.2-State.
Mr. Surender Sharma, Advocate, for respondents no.3 and 4.
COPC No.10 of 2021Mr. Neel Kamal Sharma and Mr. Nitin Thakur, Advocates, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for respondent no.1-State.
Mr. Vikrant Thakur, Advocate, for respondent no.2.
Heard in part.
List on 18.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 02, 2024 Judge
R.Atal
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Saar Chand Vs. State of H.P. & Ors.
CWP No. 5075 of 2023.
02.04.2024 Present: Mr. Nishant Khidtta, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents-State.
Petitioner shall place on record the agreement between the parties.
List on 02.05.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 02, 2024 Judge
R.Atal
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Tasmeen Vs. UOI & Ors.
CWP No. 1408 of 2024
.
01.04.2024 Present: Mr. Amrinder Singh Rana, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondents no. 1, 4, 5 and 7.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for respondents no.2 and 6 -State.
Since similar matters are pending before the Hon'ble Supreme Court i.e. Writ Petition (s) (Civil) No(s). 348 of 2022 (Benazeer Heena Vs. Union of India & Ors.), this matter is adjourned sine die, awaiting the judgment of the Hon'ble Supreme Court on the point.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 01, 2024 Judge
R.Atal
::: Downloaded on - 03/05/2024 20:34:02 :::CIS
Mahila Mandal Badetar Vs. State of H.P. & Ors.
CWP No. 5060 of 2022.
01.04.2024 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for respondents no.1 to 5 -State.
Mr. Subhash Sharma, Advocate, for respondent no.6.
At the request of learned counsel for the petitioner, list on 10.04.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 01, 2024 Judge
R.Atal
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M/s Rama Krishna Industries Vs. State of H.P. & Ors.
CWP No. 9625 of 2023.
01.04.2024 Present: Mr. Gurdev Negi, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents -State.
List on 02.07.2024.
Reply be filed in the meantime.
Interim order granted earlier to continue till the next date of hearing.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 01, 2024 Judge
R.Atal
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M/s Rama Krishna Industries Vs. State of H.P. & Ors.
CWP No. 10304 of 2023.
01.04.2024 Present: Mr. Gurdev Negi, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Sushant Keprate & Mr. Gobind Korla, Additional Advocates General and Mr. Arsh Rattan, Mr. Sidharth Jalta and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondents -State.
List on 02.07.2024.
Reply be filed in the meantime.
Interim order granted earlier to continue till the next date of hearing.
(M.S. Ramachandra Rao)
Chief Justice
(Jyotsna Rewal Dua)
April 01, 2024 Judge
R.Atal
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.
::: Downloaded on - 03/05/2024 20:34:02 :::CIS