Himachal Pradesh High Court
Dharma Devi vs . State Of Hp on 1 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Cr. MP(M) No. 612 of 2022 01.04.2022 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent.
Status report filed, which is ordered to be taken on record. Ms. Shikha Chauhan, learned counsel appearing for the petitioner has submitted that one of the co-accused, who is almost similarly situated as the petitioner as far as allegations leveled against her are concerned, has been granted bail by the Hon'ble Co-ordinate Bench on 16.03.2022 in Cr.MP(M) No. 2444 of 2021. She has also drawn the attention of this Court to the order so passed by the Hon'ble Co-ordinate Bench, which is appended with the present petition as Annexure P-2.
Having perused the order passed by the Hon'ble Co-ordinate Bench, this Court is of the considered view that it will be in the interest of justice, in case the present petition is also ordered to be listed before the same Hon'ble Co-ordinate Bench, so that there is consistency in the adjudication of the bail petitions filed by accused in the same FIR. Accordingly, it is ordered that the case be listed before the Hon'ble Co-ordinate Bench, which has passed the order in Cr.MP(M) No. 2444 of 2021, subject to pleasure of Hon'ble the Chief Justice. It is clarified that the factum of the earlier bail petition of the petitioner having been withdrawn by the petitioner from this Court shall not come in the way of the Registry to place this file ::: Downloaded on - 01/04/2022 20:14:30 :::CIS before the Hon'ble Co-ordinate Bench. The Court stands apprised .
that the Hon'ble Co-ordinate Bench shall be assembling in the post-lunch session, therefore, subject to pleasure of Hon'ble the Chief Justice, as the Investigating Officer is present in the Court, the case be listed before the Hon'ble Co-ordinate Bench during the course of the day itself.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Budh Bahadur Vs. RP Verma .
COPC No. 225 of 201801.04.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent.
List before another Bench at the pleasure of Hon'ble the Chief Justice.
(Ajay Mohan Goel)
r Judge
April 01, 2022
(chander/vinod)
::: Downloaded on - 01/04/2022 20:14:30 :::CIS
Umesh Singh Vs. PC Dhiman and Anr.
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COPC No. 744 of 2015 a/w COPC Nos. 747 and 748 of 2015 and COPC Nos. 190 and 164 of 2017 01.04.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate, with Mr. Rakesh Kumar Sharma, Advocate, for the petitioner(s) in all the petitions.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent(s) in all the petitions.
On the request of Mr. Dinesh Thakur, learned Additional Advocate General, the case is ordered to be listed on 20.04.2022. It is clarified that on the said date, no further adjournment shall be granted.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Nisha Vs. State of HP & Ors.
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Execution Pet. No. 243 of 202101.04.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondents-State.
List before another Bench at the pleasure of Hon'ble the Chief Justice.
(Ajay Mohan Goel)
r Judge
April 01, 2022
(chander/vinod)
::: Downloaded on - 01/04/2022 20:14:30 :::CIS
Joginder Singh Vs. Ved Prakash .
Crl. Revision No. 154/202201.04.2022 Present: Mr. Rajeev Sharma, Advocate, for the petitioner.
Notice be issued to the respondent, returnable for 19.05.2022, on taking steps within one week.
Cr.MP No. 736/2022Notice in above terms.
Cr. MP No. 737/2022The application, for the reasons stated therein, is allowed. Consequently, the applicants, at this stage are exempted from filing translated copies of vernacular documents. The application is accordingly disposed of.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Uddam Singh Vs. State of HP .
Crl. Appeal No. 43 /202201.04.2022 Present: Mr. Ajit Sharma, Advocate, for the appellant.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent-State.
Heard.
Admit. Notice. Mr. Dinesh Thakur, learned Additional Advocate General accepts notice on behalf of the respondent. Record of the case be called for.
Cr.MP No. 738/2022By way of this application, a prayer has been made for suspension of sentence which has been so imposed upon the present appellant. After making his submissions for some time, learned counsel for the appellant submits that the appellant be permitted not to press this application at this stage, but this Court may observe that the hearing of the case may be expedited.
In view of the prayer so made by learned counsel for the appellant, this application is dismissed as not pressed but Registry is directed to list the case for hearing immediately after the records are received not later than in the month of September, 2022.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Neha Sharma vs. State of HP .
CWPOA No. 2548/202001.04.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondents No.1 to 4-State.
Mr. Dilip Sharma, Sr. Advocate, with Mr. Manish Sharma, Advocate, for the respondent No.5.
As prayed for, list on 05.04.2022.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Vishal Sharma Vs. State of HP & Ors .
Cr.MMO No. 210 of 202201.04.2022 Present: Mr. Subhash Sharma, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent No.1-State.
List before another Bench at the pleasure of Hon'ble the Chief Justice.
(Ajay Mohan Goel)
r Judge
April 01, 2022
(chander/vinod)
::: Downloaded on - 01/04/2022 20:14:30 :::CIS
Vikas @ Vicky Vs. State of HP
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Cr.MPM No. 720 of 2022
01.04.2022 Present: Mr. Ajit Sharma, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent-State.
Notice. Mr. Dinesh Thakur, learned Additional General accepts notice on behalf of the respondent. As prayed for, list on 12.04.2022, on which date, respondent-State shall file status report and produce record of the case.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Manohar Lal Vs. State of HP .
Cr.MP(M) No. 719 of 202201.04.2022 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent-State.
Notice. Mr. Dinesh Thakur, learned Additional Advocate General accepts notice and waives service on behalf of the respondent-State.
The petitioner, who is duly identified by his counsel, has surrendered in the Court and submitted himself to the jurisdiction and orders of this Court and preferred the present petition for grant of bail under Section 439 Cr.P.C. in case FIR No.76 of 2022, dated 23.03.2022, registered under Section 3(1)(x) of Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, 1989, at Police Station Hamirpur, District Hamirpur, H.P. In view of ratio of law laid down in Niranjan Singh and another Vs. Prabhakar Rajaram Kharote and others, AIR 1980 SC 785, subsequently relied in Karam Dass and others Vs. State of H.P., 1995(1) S.L.C. 363, the petitioner can be stated to be in juridical custody.
Learned counsel for the petitioner has prayed for bail. He has submitted that the petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. Learned Additional Advocate General seeks time for production of record and filing status report.
::: Downloaded on - 01/04/2022 20:14:30 :::CISIn these circumstances, the petitioner is enlarged on .
interim bail till further order, on his furnishing personal bonds in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of Additional Registrar (Judicial) during the course of the day. It is made clear that petitioner shall report to the Police Station, Hamirpur, District Hamirpur, H.P., on 02.04.2022, at 11:00 A.M. for interrogation and shall thereafter join the investigation on each subsequent date(s) as and when required by the Investigating Agency. The petitioner shall not directly or indirectly advance any threat, inducement or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or the police officer. The petitioner shall not tamper with the prosecution evidence.
List for consideration on 18.04.2022, before the Hon'ble Vacation Judge, as prayed for.
There would no need for a certified copy of this order for furnishing bail bonds, and any Advocate, for the petitioner can download this order along with case status from the official web page of this Court and attest it to be a true copy. In case the attesting person wants to verify the authenticity, such an officer can also verify its authenticity, and may download and use the downloaded document for attesting bonds.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CIS Cr.MPM No. 713 of 202201.04.2022 Present: Mr. Ajit Sharma, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent-State.
Notice. Mr. Dinesh Thakur, learned Additional General accepts notice on behalf of the respondent. As prayed for, list on 11.04.2022, on which date, respondent-State shall file status report and produce record of the case.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CIS Cr.MPM No. 714 of 202201.04.2022 Present: Mr. Ajit Sharma, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent-State.
Notice. Mr. Dinesh Thakur, learned Additional General accepts notice on behalf of the respondent. As prayed for, list on 11.04.2022, on which date, respondent-State shall file status report and produce record of the case.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISKaram Deen Vs. Suresh Kumar & Anr.
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CMP No.3405 of 2022 in FAO No.171 of 2021 01.04.2022 Present: Mr. Dheeraj K. Vashisht, Advocate, for applicant.
CMP No.3405 of 2022By way of this application, a prayer has been made for release of compensation amount in favour of the applicant.
As per report of the Registry, amount stands deposited in the Registry.
Having heard learned counsel for the applicant and having perused the averments made in the application, the same is allowed and the amount of compensation, along with up-to-
date interest thereon, is directed to be released in his favour. The amount be remitted directly into the bank account of the applicant, as per particulars mentioned in the application. This application stands disposed of accordingly.
(Ajay Mohan Goel) Judge April 1, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISCMP No. 3248 of 2022 in FAO No. 63 of 2020 .
01.04.2022 Present: Mr. Anup Rattan, Advocate, for the applicant/respondent No.1.
CMP No. 3248 of 2022By way of this application, a prayer has been made for release of amount in favour of the applicant/respondent No.
1. As per report of the Registry, amount stands deposited in the Registry.
Having heard Learned Counsel for the applicant/respondent No. 1, this application is allowed and 50% of the amount falling to the share of the applicant/respondent No.1, with up-to-date interest, deposited before this Court, is directed to be released in his favour. The amount be remitted directly into the Bank account of the applicant/respondent No. 1, as per particulars mentioned in the application. The application stands disposed of accordingly.
(Ajay Mohan Goel) Judge April 1, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISSurjit Singh Vs. State of HP .
CWP No. 41 of 201701.04.2022 Present: Ms. Vandana Thakur, Advocate, vice Mr. Surinder Saklani, Advocate for petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the respondent-State.
CMP No.3205 of 2022As prayed for, list after four weeks.
(Ajay Mohan Goel) Judge April 01, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Oriental Insurance Company Ltd. Vs. Balwinder Kaur & Ors.
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CMP No. 2854 of 2022 in FAO No.248 of 2021 01.04.2022 Present: Mr. Sanjeev K. Thakur, Advocate, for applicants/respondents No.1 and 2.
CMP No.2854 of 2022By way of this application, a prayer has been made for release of amount in favour of the applicants/respondents No.1 and 2.
As per report of the Registry, amount stands deposited in the Registry.
Having heard Learned Counsel for the applicants/respondents No.1 and 2, this application is allowed and the balance amount falling to the respective share of the applicants/respondents No.1 and 2, with up-to-date interest, deposited before this Court, is directed to be released in their favour. The amount be remitted directly into the Bank accounts of the applicants/respondents No.1 and 2, as per particulars mentioned in the application. The application stands disposed of accordingly.
(Ajay Mohan Goel) Judge April 01, 2022 (Chanderl/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISCMP No. 2136 of 2022 in FAO No. 4085 of 2013 .
01.04.2022 Present: Mr. G.R. Palsra, Advocate, for the applicant/ respondent No.2.
CMP No. 2136 of 2022This is an application filed under Order 32, Rule 12 read with Section 151 of the Code of Civil Procedure, on behalf of applicant/respondent No.2.
Applicant/respondent No.2, has prayed that as she has attained the age of majority, in these circumstances, next friend of the applicant/respondent No.2, who was pursuing the case on her behalf, in her capacity as mother and natural guardian, be discharged and applicant/respondent No.2, be permitted to pursue the case in her own capacity. In support of the prayer made in the application, copy of birth certificate of the applicant/respondent No.2, has been annexed, a perusal of which shows that she has attained the age of majority.
After hearing learned counsel for the applicant/respondent No.2, this application is allowed and mother of applicants/respondent No.2, is discharged as guardian of applicant/respondent No.2, and she is permitted to pursue her case in her own capacity. The application stands disposed of.
CMP No.2135 of 2022By way of this application, a prayer has been made by the applicants/respondents No.1 and 2 for release of the amount in view of the fact that now the appeal stands dismissed.
::: Downloaded on - 01/04/2022 20:14:30 :::CISThe Court stands informed that the amount has .
been deposited with the Commissioner, Employees Workmen Compensation, Senior Civil Judge, Mandi, H.P. Be that as it may, this application is disposed of with the direction that the amount which is lying deposited with the Commissioner, Employees Workmen Compensation, Senior Civil Judge, Mandi, H.P, be now released in favour of the applicants/respondents No.1 and 2, with up-to-date interest and the same be done by the Commissioner, Employees Workmen Compensation, Senior Civil Judge, Mandi, H.P., upon the applicant furnishing a copy of this order before the Commissioner, Employees Workmen Compensation, Senior Civil Judge, Mandi, H.P., alongwith the simple application.
(Ajay Mohan Goel) Judge April 1, 2022 (chander/vinod) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Virender Kumar Vs. HP State Pollution Control Board .
CWP No. 72 of 2019 a/w CWPOA Nos. 6748, 6823 and 6824 of 2020 1.04.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner(s) in all the petitions.
Mr. Maan Singh, Advocate, for the H.P. State Pollution Control Board in all the petitions.
Mr. Deepak Sharma, Advocate, for respondents No.2 to 4 in CWPOA No. 72 of 2019.
As prayed for, list on 28.04.2022.
(Ajay Mohan Goel) Judge April 1, 2022 (Vinod/Chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISPradeep Kumar Vs. State of HP.
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Cr.M.P(M) No.447 of 202201.04.2022 Present: Mr. Ajay Kochhar, Advocate, with Ms. Avni Kochhar and Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Manoj Bagga, Assistant Advocate General, for the respondent-State.
When the case was taken up for consideration, the Court stands informed that the case is now listed before the learned Special Judge, Mandi, HP, for recording the statements of prosecution witnesses on 4th of April, 2022.
Let, this matter be heard on or before 19.04.2022.
Fresh status report be filed on the said date of hearing.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Sheela Vs. Bhagat Ram .
FAO No. 504/201701.04.2022 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate, for the respondents No.1 to 3.
CMP(M) No. 311/2022Notice be issued to the proposed legal representatives, returnable for 20.05.2022, on taking steps within one week.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Rakesh Kumar Vs. State of HP & Ors.
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CWPOA No. 6065/201901.04.2022 Present: Mr. Dalip Chand, Advicate, vice Mr. V.D. Khidtta, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Manoj Bagga, Assistant Advocate General, for respondent No.1-State.
Mr. Neel Kamal Sharma, Advocate, for respondents No.2 to 4.
None for respondent No.5.
Respondent No.6 is ex-parte.
CMP-T No. 190/2022As prayer for, list after two weeks.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISRaj Kumari Vs. State of HP & Ors.
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CWPOA No. 2278 of 202001.04.2022 Present: Ms. Tim Saran, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Manoj Bagga, Assistant Advocate General, for the respondents No.1 and 2-State.
CMP-T No. 159/2022 and CWPOA No. 2278/2020 In view of the averments made in the application, the same allowed and disposed of, as prayed for, and the case is ordered to be listed for consideration in the month of July, 2022.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISKaushalya Devi Vs. State of HP.
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CWPOA No. 1371 of 202001.04.2022 Present: Mr. Prince Chauhan, Advocate, vice Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Manoj Bagga, Assistant Advocate General, for the respondents.
CMP-T No. 143/2022 and CWPOA No. 1371/2020 By way of this application, a prayer has been made for early hearing of the petition on the ground that the petitioner happens to be a senior citizen aged about 75 years and she is claiming pensionary emoluments etc., of her deceased husband.
In view of the averments contained in the application, the same is allowed, as prayed for and the case is ordered to be listed for consideration in the month of June, 2022.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISAttar Singh and Anr. Vs. Gulab Singh and Ors.
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RSA No. 22 of 201901.04.2022 Present: Mr. Rishab Chandel, Advocate, for the appellants.
Mr. B.C. Verma, Advocate, for the respondents.
CMP No. 11257/2021This application is disposed of with the direction that during the stage of final hearing, in case, the Court feels the necessity of the translated copies of the documents appended with the application, the same shall be filed by the applicants on the directions to this effect, if any, passed by the Court.
RSA No. 22 of 2019Being an admitted matter, list in due course.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS Vijay Arora Vs. M/s Himalayan Vegefruit Ltd.
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CS No. 149 of 202101.04.2022 Present: Mr. O.C. Sharma, Advocate, for the plaintiff.
Mr. N.K. Bhalla, Advocate, for the defendants.
CS No. 149/2021 & OMP No. 627/2021 Written statement and reply to the application filed.
Rejoinder be filed within a period of two weeks. List thereafter.
(Ajay Mohan Goel)
r Judge
April, 01, 2022
(vinod/chander)
::: Downloaded on - 01/04/2022 20:14:30 :::CIS
M/s Onkar Plasters s. State Bank of India .
CMP(M) No. 92 of 202101.04.2022 Present: Mr. Vijay Sharma, Advocate, for the applicant.
Mr. Arvind Sharma, Advocate, for the respondent.
As per report of the Registry, reply to the application has not been filed. Mr. Arvind Sharma, learned counsel for the respondent submits that reply to the same has been filed by the respondent but he shall again check up the said issue with the Registry. On his request, list after four weeks.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISDinesh Kumar Vs. Anil Patial .
Cr.MPM No. 2029/202001.04.2022 Present: Mr. Anup Rattan, Advocate, for the applicant/appellant.
Cr.MP No. 678/2022Notice be issued to the respondent, returnable for 27.05.2022, on taking steps within one week.
April, 01, 2022
(vinod/chander)
to (Ajay Mohan Goel)
Judge
::: Downloaded on - 01/04/2022 20:14:30 :::CIS
Employee State Ins. Corp. Vs. Pawan Kumar & .
Anr.
FAO No. 395-2019 01.04.2022 Present: Mr. Sumeet Raj Sharma, Advocate, for the appellant.
As per report of the Registry, steps have not been taken for the service of the respondents. On the request of Mr. Sumeet Raj Sharma, learned counsel for the appellant, a week's time is granted to do the needful. Thereafter, notices be issued to the said respondents, returnable for 03.06.2022.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISLAC Vs. Subedar Birbal Singh .
RFA No. 117 of 201701.04.2022 Present: Mr. Dinesh Thakur, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals with Mr. Sunny Datwalia, Assistant Advocate General, for the appellants.
Mr. Prashant Sharma, Advocate, for respondents No.2 and 3.
CMPs No. 718 to 721 of 2015 & RFA No. 117 of 2017 As per report of the Registry, fresh steps have not been taken for the service of legal representatives No. 1(a), 6(h) and respondent No.4. On the request of Mr. Dinesh Thakur, learned Additional Advocate General, two weeks more time is granted to do the needful, thereafter, notices be issued to the said legal representatives and respondent No.4, returnable for 25.05.2022.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS .
::: Downloaded on - 01/04/2022 20:14:30 :::CISShanker Dass & Ors. Vs. Dharam Chand & Ors.
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RSA No. 64 of 201101.04.2022 Present: Mr. B.C. Verma, Advocate, for the appellants.
Ms. Tim Saran, Advocate, for respondents No.1 to 4 and 8, LR No. 9(a) to 9(d).
RSA No. 64 of 2011As per report of the Registry, steps have not yet been taken for the service of respondent No.5. On the request of Mr. B.C. Verma, learned counsel for the appellants, one week time is granted to do the needful, thereafter, notice be issued to the said respondent, returnable for 25.05.2022.
CMP No. 947 of 2019The application vide which a prayer for substituted service of respondents No.6, 7(a) & legal representatives of deceased respondent No.9 i.e. 9(a) to 9(d) is stated to have rendered infructuous, ordered to be closed as such.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS __________ .
RSA No. 64 of 201101.04.2022 Present: Mr. B.C. Verma, Advocate, for the appellants.
Ms. Tim Saran, Advocate, for respondents No.1 to 4 and 8, LR No. 9(a) to 9(d).
RSA No. 64 of 2011As per report of the Registry, steps have not yet been taken for the service of respondent No.5. On the request of Mr. B.C. Verma, learned counsel for the appellants, one week time is granted to do the needful, thereafter, notice be issued to the said respondent, returnable for 25.05.2022.
CMP No. 947 of 2019The application vide which a prayer for substituted service of respondents No.6, 7(a) & legal representatives of deceased respondent No.9 i.e. 9(a) to 9(d) is stated to have rendered infructuous, ordered to be closed as such.
(Ajay Mohan Goel) Judge April, 01, 2022 (vinod/chander) ::: Downloaded on - 01/04/2022 20:14:30 :::CIS