Himachal Pradesh High Court
Ramesh Bahadur vs . State Of H.P. & Connected Matters on 29 March, 2022
Bench: Sabina, Satyen Vaidya
Ramesh Bahadur vs. State of H.P. & connected matters .
Cr. Appeal No.533 of 2016 alongwith Cr. Appeals No.534 of 2016 & 17 of 2017 Cr. Appeal No.533 of 2016 29.03.2022 Present: Mr. Sandeep Chauhan, Advocate on behalf of Mr. O.C. Sharma, Advocate, for the appellant.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.534 of 2016 Mr. Vinay Thakur, Advocate as Legal Aid Counsel, for the appellant.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.17 of 2017 Mr. Vinay Thakur, Advocate as Legal Aid Counsel, for the appellant.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondent/State.
There is a request for an adjournment on behalf of Mr. O.C. Sharma, Advocate, on the ground that he has gone for some medical checkup.
As requested, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
March 29, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Rozi sadana vs. Union of India & Ors.
.
CWP No.1286 of 201929.03.2022 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Rajender Thakur, Central Government Counsel, for respondent No.1.
Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.3 Mr. Dheeraj K. Vashisht, Advocate, for respondent No.4.
Learned Senior Counsel for the petitioner seeks time to file rejoinder.
List again on 20th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 29, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Surinder Singh vs. State of H.P. .
CWP No.987 of 201829.03.2022 Present: Mr. R.S. Chandel, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Jagmohan Chandel, Advocate, for respondent No.4.
Mr. Rajesh Kumar Verma, Advocate, for respondent No.5.
Ms. Anita Dogra, Advocate, for respondent No.6.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 20th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 29, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Taj Mohammad vs. The State of Himachal Pradesh & connected matters .
CWP No.2004 of 2017 alongwith CWP No.629 of 2018 & CWP No.6559 of 2021 CWP No.2004 of 2017 29.03.2022 Present: Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for respondents No.3 to 11.
CWP No.629 of 2018Mr. Ashwani K. Sharma, Additional Advocate General, for the petitioners/State.
Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for respondents No.1 to 9.
Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No.10 to 22.
CWP No.6559 of 2017Mr. Jyotirmay Bhatt, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
At the request of learned counsel for the parties, list before the appropriate Bench after four weeks.
( Sabina )
Judge
( Satyen Vaidya )
March 29, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Pr. Commissioner of Income Tax vs. M/s Jai Praksh Power Ventures Ltd.
.
ITA No.71 of 201729.03.2022 Present: Mr. Diwan Singh Negi, Advocate on behalf of Ms. Vandana Kuthiala, Advocate, for the appellant.
Mr. Vishal Mohan, Advocate, for the respondent.
Learned counsel for the appellant requests for an adjournment.
List again on 22nd July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 29, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Raj Kumar vs. State of Himachal Pradesh .
CWP No.1813 of 202229.03.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CMP No.3273 of 2022The application is allowed. The applicant-petitioner, at this stage, is exempted from filing the English translated copies of documents in issue. However, the same be filed well before the next date of hearing.
CWP No.1813 of 2022 and CMP No.3272 of 2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 23rd April, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 29, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Sunil Sood vs. Pavel Garg & connected matters .
Arb. Appeal No.2 of 2018 a/w Arb. Appeal Nos.3 & 4 of 2018 24.03.2022 Present: Mr. Neeraj Gupta, Sr. Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant(s).
Ms. Nidhi Jain, Advocate on behalf of Mr. Vikas Deep, Advocate, for the respondent(s).
Learned counsel for the respondents, requests for an adjournment on the ground that the arguing counsel is not feeling well.
As requested, list after six weeks.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Dina Lal vs. State of H.P.
.
LPA No.2 of 2018
24.03.2022 Present: Mr. Rakesh Chauhan, Advocate on behalf of Mr. Rajesh Kumar, Advocate, for the appellant.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 & 2/State.
Mr. V.D. Khidtta, Advocate, for respondent No.3.
adjournment.
r to Learned counsel for the appellant, requests for an As requested, list again after one week.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
State of H.P. vs. Purshotam Lal Gupta& Ors.
.
Cr. Appeal No.160 of 200924.03.2022 Present: Mr. Ashwani K. Sharma, Additional Advocate General, for the appellant/State.
Mr. Vinod Gupta, Advocate, for respondent No.1.
Mr. J.S. Bhogal, Sr. Advocate with Mr. Parmod Negi, Advocate, for respondents No.2,4,16 & 17.
Mr. Ankush Dass Sood, Sr. Advocate with Mr. Gaurav Chaudhary, Advocate, for respondent No.6.
Mr. Shyam Singh Chauhan, Advocate, for respondents No.7 to 10.
Mr. N.K. Sood, Sr. Advocate with Mr. Aman Sood, Advocate, for respondent No.11.
Mr. Hamender Singh Chandel, Advocate, for respondents No.12 and 13.
List before another Bench, in which, one of us (Satyen Vaidya, J.), is not a Member.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Dhruv Chand Katoch vs. State of H.P. .
CWP No.2578 of 201824.03.2022 Present: Mr. Sanjay Verma, Advocate on behalf of Ms. Shalini Thakur, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 4/State.
Mr. Maan Singh, Advocate, for respondent No.5.
Mr. Nitish Kaith, Advocate, for respondent No.6.
Learned Additional Advocate General, seeks more time to place on record the compliance affidavit.
List again after one week.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Neel Kamal vs. HRTC
.
CWP No.1303 of 2022
24.03.2022 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ajeet Saklani, Advocate, for the respondents/HRTC.
Learned counsel for the petitioner requests for an adjournment to enable him to place certain additional documents on record.
As requested, list again after three weeks.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Tripta Devi vs. HRTC
.
CWP No.1331 of 2022
24.03.2022 Present: Mr. Mehar Chand, Advocate, for the petitioner.
Mr. Prashant Sharma, Advocate on behalf of Mr. Vikas Rajput, Advocate, for the respondents/HRTC.
Notice. Mr. Prashant Sharma, learned counsel, accepts notice on behalf of the respondents and seeks time to file reply.
List with CWP No.870 of 2022 on 31st May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Jitender Kumar vs. HRTC
.
CWP No.1330 of 2022
24.03.2022 Present: Mr. Mehar Chand, Advocate, for the petitioner.
Mr. Prashant Sharma, Advocate on behalf of Mr. Vikas Rajput, Advocate, for the respondents/HRTC.
Notice. Mr. Prashant Sharma, learned counsel, accepts notice on behalf of the respondents and seeks time to file reply.
List with CWP No.870 of 2022 on 31st May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Tulsi Ram vs. State of H.P.
.
CWP No.1336 of 2022
24.03.2022 Present: Mr. Vivek Singh Attri, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 14th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Shivanand Gora vs. State of H.P. .
CWP No.1337 of 202224.03.2022 Present: Mr. Rajiv Jiwan, Sr. Advocate with Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents/State.
CWP No.1337 of 2022 & CMP No.2250 of 2022 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 14th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 24, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Yaspal Singh Sandhu vs. State of H.P. & connected matters .
CWP No.1648 of 2018 a/w CWP No.63 of 2019 and COPC Nos.115 & 240 of 2019 CWP No.1648 of 2018 & COPC Nos.115 & 240 of 2019 23.03.2022 Present: Mr. Abhimanyu Rathore, Advocate, for the petitioner(s).
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 5, 7 and 10/State.
Mr. Amit Singh Chandel, Advocate, for respondent No.6.
Mr. Shourya Sharma, Advocate on behalf of Mr. T.S. Chauhan, Advocate, for respondent No.8.
Mr. Mehar Chand Jamwal, Advocate, for respondent No.9.
CWP No.63 of 2019Mr. Mehar Chand Jamwal, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Amit Singh Chandel, Advocate, for respondent No.4.
Mr. Shourya Sharma, Advocate on behalf of Mr. T.S. Chauhan, Advocate, for respondent No.5.
Mr. Abhimanyu Rathore, learned counsel for the petitioners, requests for an adjournment.
List again on 28th March, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 23, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Kamal Kishor vs. State of H.P. .
CWPOA No.4082 of 202022.03.2022 Present: Mr. Dhanajay Singh, Advocate on behalf of Dr. Lalit Kumar Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondent No.1/State.
Ms. Ranjana Pathiana, Advocate on behalf of Ms. Archna Dutt, Advocate, for respondent No.2.
Heard.
Admitted.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Reeta Maya vs. State of H.P. .
CWP No.4271 of 202022.03.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General, seeks more time to file reply.
List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Bhagat Ram vs. State of Himachal Pradesh .
CWP No.4572 of 202022.03.2022 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1, 4 and 5/State.
Mr. Divya Raj Singh, Advocate on behalf of Mr. Jagdish Chand Thakur, Advocate, for respondents No.2 & 3.
rejoinder.
r to Learned counsel for the petitioner, seeks time to file List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
State of Himachal Pradesh vs. Pritam Singh .
Cr. Appeal No.70 of 202122.03.2022 Present: Mr. Bharat Bhushan, Additional Advocate General, for the respondent/State.
Mr. Ajay Shandil, Advocate, for the respondent.
Lower Court record be summoned.
List again on 12th July, 2022.
r ( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Pradeep Kumar Tartyal vs. State of H.P. .
CWP No.864 of 202122.03.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Heard.
Admitted.
List with CWP No.4370 of 2020 ( Sabina ) Judge ( Satyen Vaidya ) March 22, 2022 Judge (Yashwant) ::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Govind Ram vs. State of H.P. .
CWP No.1773 of 202122.03.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 4/State.
None for respondent No.5.
Service of respondent No.5 is completed. None has appeared on behalf of respondent No.5.
Learned Additional Advocate General, seeks more time to file reply.
List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Manoj Kumar vs. State of H.P. .
CWP No.4019 of 202122.03.2022 Present: Mr. Kulwant Chauhan, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 5.
Mr. Rajesh Mandhotra, Advocate, for respondents No.6 to 8.
Learned counsel for respondents No.6 to 8 has submitted that although he has filed the reply, but office has raised some objections. He has submitted that needful would be done, forthwith.
Learned counsel for the petitioner, seeks time to file rejoinder to the reply filed by respondents No.1 to 5.
List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Bhupinder Devi vs. State of H.P. .
CWP No.4878 of 2021 a/w CWPs No.4882 to 4892 of 2021 22.03.2022 Present: Mr. M.A. Shafi, Advocate on behalf of Mr. O.P. Chauhan, Advocate, for the petitioner(s).
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Mr. K.D. Sood, Sr. Advocate with Mr. Mukul Sood, Advocate, for respondent/Project Coordinator.
Learned Additional Advocate General has submitted that reply on behalf of the respondents/State, in CWP No.4878 of 2021, has been filed in the office today and the same reply is adopted for the other connected matters. Office to trace and place the same on record, if in order.
Heard.
Admitted.
In the meantime, rejoinder if any, be filed within four weeks.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Krishna Nijhawan vs. State of H.P. .
CWP No.6903 of 202122.03.2022 Present: Mr. Arsh Rattan, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 & 2/ State.
List before another Bench, in which, one of us (Satyen Vaidya, J.), is not a Member.
r ( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Kapil Sharma vs. State of H.P. .
CWP No.7270 of 202122.03.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondent No.1.
Mr. Manish Sharma, Advocate, for respondent No.2.
power of attorney.
r to Learned counsel for respondent No.2, seeks time to file List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Harish Kumar Sharma vs. The Chairman-cum-Managing Director .
CWP No.7467 of 202122.03.2022 Present: Mr. Jagan Nath, Advocate, for the petitioners.
Mr. Karan Sharma, Advocate, for the respondents.
Learned counsel for the respondents, seeks time to file reply.
List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
The State of Himachal Pradesh vs. Chaman Lal .
CWP No.7522 of 202122.03.2022 Present: Mr. Ranjan Sharma, Additional Advocate General, for the petitioners.
Mr. Ishan Kashyap, Advocate, for the respondent.
CWP No.7522 of 2021 and CMPs No.14063 & 14064 of 2021 Learned counsel for the respondent, seeks time to file reply. r List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Deep Ram vs. State of H.P.
.
CWP No.7599 of 2021
22.03.2022 Present: Ms. Seema Azad, Advocate on behalf of Mr. D.R. Hasta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondent No.1.
Mr. Vinod Thakur, Advocate, for respondents No.2 to 4.
CWP No.7599 of 2021 & CMP No.14257 of 2021 Learned Additional Advocate General for respondent No.1 and learned counsel for respondents No.2 to 4, seek time to file reply.
List again on 12th July, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 22, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Dina Lal vs. State of H.P.
.
LPA No.2 of 2018
07.03.2022 Present: Mr. Rakesh Chauhan, Advocate, for the appellant.
Mr. Kamal Kant Chandel, Advocate, for respondents No.1 & 2.
Mr. V.D. Khidtta, Advocate, for respondent No.3.
Learned counsel for the appellant requests for an adjournment. As requested, listed after one week.
( Sabina )
Judge
( Satyen Vaidya )
March 07, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ravinder Kumar vs. State of Himachal Pradesh .
CWP No.247 of 202207.03.2022 Present: Ms. Kanika Kajal, Advocate on behalf of Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
CWP No.247 of 2022 & CMP No.531 of 2022 Learned counsel for the petitioner requests for an adjournment on the ground that arguing counsel is not available today.
List again on 31st May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 07, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
M/s SBC Biotech vs. Excise & Taxation Commissioner .
Civil Revision No.43 of 201707.03.2022 Present: Mr. Suneet Goel, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents/State.
CMP No.1892 of 2022No ground for listing the matter for early hearing.
Dismissed.
( Sabina )
Judge
( Satyen Vaidya )
March 07, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Vikram Singh Hada vs. The State of H.P. .
CWP No.4030 of 202107.03.2022 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.
Mr. Bharat Bhushan, Additional Advocate General, for the respondents/State.
CMP No.12829 of 2021Notice issued to proposed respondent No.5 has not been received back served or otherwise. As requested by learned counsel for the applicant, let fresh notice, through Dasti process, be issued to the said respondent for 14th April, 2022, on taking steps within three days.
List again on 12th April, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 07, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Satish Kumar vs. State of H.P. .
Cr.MP No.2637 of 2021 in Cr. Appeal No.385 of 2015 07.03.2022 Present: None for the applicant.
Mr. Bharat Bhushan, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General seeks more time to file reply. r List again on 14th March, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 07, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Randeep Singh vs. State of H.P. .
Execution Petition No.279 of 2021 in CWP No.5269 of 2020 07.03.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Notice. Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file compliance report.
List again on 31st May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 07, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Sohan Lal vs. State of Himachal Pradesh .
Execution Petition No.167 of 2020 in CWP No.319 of 2011 07.03.2022 Present: Mr. B.N. Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General for the respondents has submitted that case of the petitioner was considered for regularization and the same was rejected vide order dated 31.12.2020.
In view of the above submission, no further directions are required to be passed.
( Sabina )
Judge
( Satyen Vaidya )
March 07, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Deepa Kumari and Ors. vs. State of H.P. and Ors.
.
CWPOA No.2893 of 202003.03.2022 Present: Mr. Vinod Chauhan, Advocate, for the appellants.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1, 3 and 4/State.
Mr. Raj Kumar Negi, Advocate, for respondent No.2.
Heard.
Admitted.
( Sabina )
Judge
( Satyen Vaidya )
March 03, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Deepa Kumari vs. State of H.P. .
CWPOA No.2893 of 202003.03.2022 Present: Mr. None for the respondents.
None has appeared on behalf of the respondents. Let notice be issued to the respondents for 27th May, 2022, on taking steps within three days.
List again on 27th May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 03, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Paras Ram vs. State of H.P.
.
Cr. Appeal No.546 of 2016
03.03.2022 Present: Ms. Sheeta Vyas, Advocate, for the appellant.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondent/State.
Heard. Judgment reserved.
r to ( Sabina )
Judge
( Satyen Vaidya )
March 03, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Pawan Kumar vs. State of H.P. Cr. Appeal No.461 of 2018 .
02.03.2022 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karan Veer Singh Thakur, Advocate for the appellant.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondent/State.
Vide separate judgment of even date, the appeal is allowed.
Relevant last para of the judgment, reads as under:-
In view of the above, the judgment of conviction dated 27.10.2018 and subsequent order of sentence dated 02.11.2018, passed in Sessions Trial No.5/2017 by the Additional Sessions Judge (II), Una, H.P., are set aside. Appellant is acquitted of the charges framed against him under Sections 302 & 452 of Indian Penal Code. Appellant be set at liberty forthwith, if not required in any other case.
In view of the provisions of Section 437-A Code of Criminal Procedure, 1973, appellant Pawan Kumar s/o Sh. Nank Chand, is directed to furnish a personal bond in the sum of Rs.25,000/-, and a surety in the like amount, before the Registrar (Judicial) of this Court, which shall be effective for a period of six months, with stipulation that in the event of Special Leave Petition being filed against this judgment or on grant of leave, the appellant aforesaid, on receipt of notice thereof, shall appear before the Supreme Court.
Release warrant be prepared accordingly.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
D.D. Mishra vs. State of H.P. .
CWPOA No.7958 of 201902.03.2022 Present: Mr. Sanjay Verma, Advocate on behalf of Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CWPOA No.7958 of 2019Heard.
Admitted.
CMPT No.50 of 2022Application for early hearing stands disposed of.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Pankaj Kumar vs. State of H.P. and ors.
.
Execution Petition No.09 2022 in CWP No.38 of 2012 02.03.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 25th May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Sh. Pratap Singh vs. State of H.P. and ors.
.
Execution Petition No.07 2022 in CWP No.2895 of 2020 02.03.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 4.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.
Notice be issued to respondent No.5 for 25th May, 2022, on taking steps within three days.
List again on 25th May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Sh. Pratap Singh vs. State of H.P. and ors.
.
Execution Petition No.07 2022 in CWP No.2895 of 2020 02.03.2022 Present: Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 4.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.
Notice be issued to respondent No.5 for 25th May, 2022, on taking steps within three days.
List again on 25th May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Raj Kumar and others vs. State of H.P. and anr.
.
Execution Petition No.459 2021 in CWP No.988 of 2013 02.03.2022 Present: Mr. Vikas Rajput, Advocate, for the petitioners.
Mr. Kamal Kant Chandel, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks more time to place on record the compliance report.
List again on 25th May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Sunil Kumar @ Sonu vs. State of H.P. .
Cr. Appeal No.352 of 202102.03.2022 Present: Mr. Vineet Vashistha, Advocate, for the appellant.
Mr. Kamal Kant Chandel, Deputy Advocate General, for the respondent/State.
Cr.MP No.2575 of 2021Applicant-appellant has filed this application under Section 389(1) of the Code of Criminal Procedure, 1973, seeking suspension of his sentence during the pendency of the appeal.
Learned counsel for the applicant-appellant has submitted that the prosecution has failed to prove its case. The prosecution story was doubtful.
Learned Deputy Advocate General on the other hand has opposed the application.
As per the prosecution story, the applicant-appellant has raped the prosecutrix, aged about 13 years, on 02.12.2018.
Prosecutrix has duly supported the prosecution case during the trial. The DNA of the accused matched with the semen found on the underwear of prosecutirx.
Keeping in view of the seriousness of the allegations levelled against the applicant-appellant, no ground for his suspension of sentence during the pendency of the appeal is made out.
Dismissed.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
State of H.P. vs. Bhola Ram
.
Cr. Appeal No.117 of 2019
02.03.2022 Present: Mr. Ashwani K. Sharma, Additional Advocate General, for the appellant.
Mr. Maan Singh, Advocate, for the respondent.
Learned counsel for the respondent seeks more time to enable him to file his power of attorney.
List again on 25th May, 2022.
( Sabina )
Judge
( Satyen Vaidya )
March 02, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CR Nos.190, 191 & 192 of 2015 .
04.01.2022 Present: Mr. Amar Pratap Singh and Mr. Goverdhan Lal Sharma, Advocates, for the petitioner(s).
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondent(s)/State.
Learned counsel for the petitioner(s), requests for an adjournment.
List again on 7th March, 2022.
Name of Mr. Goverdhan Lal Sharma, Advocate for the petitioner(s), be reflected in the cause-list, henceforth, in place of the name of Mr. Rahul Mahajan, Advocate.
( Sabina )
Judge
( Satyen Vaidya )
January 04, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.8410 of 2021
.
04.01.2022 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.
Mr. Rakesh Thakur, Advocate, for respondents No.1 & 2/Bank.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.3/State.
Learned counsel for respondents No.1 & 2 requests for an adjournment, to enable him to seek instructions.
List again on 6th January, 2022.
( Sabina )
Judge
( Satyen Vaidya )
January 04, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.46 of 2022
.
04.01.2022 Present: None for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
None has appeared on behalf of the petitioner.
List again on 6th January, 2022.
r to ( Sabina )
Judge
( Satyen Vaidya )
January 04, 2022 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.2061 of 2020
.
18.12.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Pleadings are complete.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
December 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.2066 of 2020
.
18.12.2021 Present: Mr. Tarun K. Sharma, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General, seeks time to file reply.
List again on 8th March, 2022.
r ( Sabina )
Judge
( Satyen Vaidya )
December 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.2076 of 2020
.
18.12.2021 Present: Ms. Babita Chauhan, Advocate on behalf of
Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner, seeks time to file rejoinder.
List again on 8th March, 2022.
( Sabina )
r Judge
( Satyen Vaidya )
December 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.2083 of 2020
.
18.12.2021 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Heard.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
December 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.2095 of 2020
.
18.12.2021 Present: Ms. Abhilasha Kaundal, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents/HRTC.
Learned Counsel for the petitioner submits that she will file fresh power of attorney within two weeks. Learned Standing Counsel for the respondents, seeks time to file reply.
List again on 8th March, 2022.
( Sabina )
Judge
( Satyen Vaidya )
December 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.2100 of 2020
.
18.12.2021 Present: Mr. Devender Kumar, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 & 2/State.
None for respondent No.3.
Learned counsel for the petitioner submits that he will file fresh power of attorney within two weeks.
List again on 8th March, 2022.
r `
( Sabina )
Judge
( Satyen Vaidya )
December 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6847 of 2021 a/w
CWPs No.2760, 4422 & 6959 of 2021 .
CWP No.6847 of 202106.12.2021 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Athrav Sharma, Advocate, for respondent No.4.
CWP No.2760 of 2021Mr. B.C. Negi, Sr. Advocate with Mr. Nitian Thakur, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondent No.1/State Mr. Inderjeet Singh Narwal, Advocate, for respondent No.2.
Mr. Naveen Bhardwaj, Advocate, for respondent No.3.
CWP No.4422 of 2021Mr. Athrav Sharma, Advocate, for the petitioner. Mr. Nand Lal Thakur, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Inderjeet Singh Narwal, Advocate, for respondent No.3.
CWP No.6959 of 2021Mr. B.C. Negi, Sr. Advocate with Mr. Nitian Thakur, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondent No.1/State Mr. Inderjeet Singh Narwal, Advocate, for respondent No.2.
Mr. D.N. Sharma, Advocate, for respondent No.3.
Learned Additional Advocate General seeks more time to file reply.
List again on 13th December, 2021.
( Sabina )
Judge
( Jyotsna Rewal Dua )
December 06, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6847 of 2021
.
06.12.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Dhani Ram Panwar, Returning Officer, in person.
Learned Additional Advocate General, seeks more time to file reply.
List again on 10th March, 2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
December 06, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2167 of 2021
.
06.12.2021 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. Vikas Rathore, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General requests for adjournment on the ground that wrong date had been noted by him and due to this reason record is not available with him.
List again on 18th December, 2021.
( Sabina )
Judge
( Jyotsna Rewal Dua )
December 06, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Cr.OPC No.1 of 2019
.
06.12.2021 Present: Ms. Anubhuti Sharma, Amicus Curiae.
Mr. Basant Pal Thakur, Advocate, for the respondents/contemnors.
Ms. Renu, Copying Agent and Mr. Rakesh, who is presently custodian of record of the Copying Agency, are present today with record, but learned Amicus Curiae has submitted that she was not aware that the witnesses would also be present today, as today the case was not listed for recording of evidence.
Learned counsel for the contemnors has submitted that contemnor No.1 Karam Chand has died on 10th November, 2021 and that he will move an appropriate application to place on record his Death Certificate.
List again on 10th March, 2022. So far as the witnesses are concerned, they are required to appear before this Court as and when summoned.
( Sabina )
Judge
( Jyotsna Rewal Dua )
December 06, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.7677 of 2021
.
06.12.2021 Present: Mr. Sumit Raj Sharma, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondents No.1 to 3/ Bank.
At the request of learned counsel for the parties, list again on 14th December, 2021.
r to ( Sabina )
Judge
( Jyotsna Rewal Dua )
December 06, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.7693 of 2021
.
06.12.2021 Present: Ms. Reeta Hingmang, Advocate, for the petitioner.
Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
CMP No.14459 of 2021For the reasons assigned in the application, the same is allowed. The applicant-petitioner, at this stage, is exempted from filing be filed within two weeks.
r to the English translated copy of annexure in issue. However, the same CWP No.7693 of 2021 and CMP No.14458 of 2021 Notice. Ms. Seema Sharma, learned Deputy Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 30th December, 2021.
( Sabina )
Judge
( Jyotsna Rewal Dua )
December 06, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.7693 of 2021
.
06.12.2021 Present: Ms. Reeta Hingmang, Advocate, for the petitioner.
Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
CMP No.14459 of 2021For the reasons assigned in the application, the same is allowed. The applicant-petitioner, at this stage, is exempted from filing be filed within two weeks.
r to the English translated copy of annexure in issue. However, the same CWP No.7693 of 2021 and CMP No.14458 of 2021 Notice. Ms. Seema Sharma, learned Deputy Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 30th December, 2021.
( Sabina )
Judge
( Jyotsna Rewal Dua )
December 06, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3675 of 2021 a/w
CWP No.124 of 2009
.
CWP No.3675 of 2021.
30.11.2021 Present: Ms. Rinki Kashmiri and Mr. Janesh Gupta, Advocates, for the petitioner.
Mr. Navlesh Verma and Mr. Archit Kuthiala, Advocates, for respondents No.1 to 3.
CWP No.124 of 2009.
Ms. Rinki Kashmiri and Mr. Janesh Gupta, Advocates, for the petitioner.
Mr. Rahul Mahajan and Ms. Sana, Advocates, for respondents No.1 & 2.
Respondents No.3 to 6 exparte.
Ms. Meera Devi, Advocate, for respondent No.7.
CMP No.13849 of 2021.
The applicant has moved this application under Order 5 Rule 20(1-A) read with Section 151 of the Code of Civil Procedure, with a prayer that service be effected on respondent No.4 by way of publication as the same could not be effected on the said respondent through ordinary process.
Learned Counsel for the petitioner-applicant has submitted that the address of respondent No.4, mentioned in the memo of parties, is the only address available with the petitioner and also in the record maintained by the Registrar of Companies.
Keeping in view the facts and circumstances of the case, the application is allowed. Let service on respondent No.4 be effected through publication in Daily Newspaper 'Amar Ujjala' for 3rd March, 2022. Necessary steps be taken within one week.
::: Downloaded on - 29/03/2022 20:16:28 :::CISCWP No.3675 of 2021 & CWP No.124 of 2009.
.
List on 3rd March, 2022.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6526 of 2021
.
30.11.2021 Present: Mr. Ajay Shandil, Advocate, for the petitioner.
Mr. Bhupender Thakur, Deputy Advocate General, for respondents No.1 to 3/State.
Notice. Mr. Bhupender Thakur, learned Deputy Advocate General, accepts service of notice on behalf of respondents No.1 to
3. Reply, if any, be filed by the next date of hearing.
Notice be issued to respondents No.4 & 5, returnable within four weeks, on taking steps within three days.
List after four weeks.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.387 of 2021 in .
CWP No.681 of 202130.11.2021 Present: Mr. Parkash Chand, Advocate, for the petitioner.
Mr. Rajender Singh Dogra, Sr. Additional Advocate General, for the respondents/State.
Learned Counsel for the petitioner has submitted that the order dated 25th November, 2021, has been passed by the competent authority in pursuance to the order passed by this Court on 8th September, 2021. He prays that the petitioner may be permitted to withdraw this petition, to enable him to challenge the order dated 25.11.2021 passed by the competent authority.
Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.337 of 2021 in CWP No.1995 of 2017 .
30.11.2021 Present: Mr. Shivendera Singh, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondents/ HRTC.
Learned Counsel for the petitioner has submitted that this petition has been rendered infructuous as the order in question has been duly complied with.
Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.336 of 2021 in CWP No.52 of 2019 .
30.11.2021 Present: Mr. Shivendera Singh, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondents/ HRTC.
Learned Counsel for the petitioner has submitted that this petition has been rendered infructuous as the order in question has been duly complied with.
Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.335 of 2021 in CWP No.2848 of 2018 .
30.11.2021 Present: Mr. Shivendera Singh, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondents/ HRTC.
Learned Counsel for the petitioner has submitted that this petition has been rendered infructuous as the order in question has been duly complied with.
Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.333 of 2021 in CWP No.900 of 2018 .
30.11.2021 Present: Mr. Shivendera Singh, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondents/ HRTC.
Learned Counsel for the petitioner has submitted that this petition has been rendered infructuous as the order in question has been duly complied with.
Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.328 of 2021 in CWP No.2895 of 2019 .
30.11.2021 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents/HRTC.
Ex. Petition No.328 of 2021.
Mr. Varun Chandel, learned Counsel for the petitioner, has submitted that this petition has been rendered infructuous as the order in question has been duly complied with and he prays that the petition may be disposed of accordingly. Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.327 of 2021 in CWP No.4125 of 2019 .
30.11.2021 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents/HRTC.
Ex. Petition No.327 of 2021.
Mr. Varun Chandel, learned Counsel for the petitioner, has submitted that this petition has been rendered infructuous as the order in question has been duly complied with and he prays that the petition may be disposed of accordingly. Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.326 of 2021 in CWP No.2285 of 2021 .
30.11.2021 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents/HRTC.
Ex. Petition No.326 of 2021.
Mr. Varun Chandel, learned Counsel for the petitioner, has submitted that this petition has been rendered infructuous as the order in question has been duly complied with and he prays that the petition may be disposed of accordingly. Ordered accordingly.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.325 of 2021 in CWP No.2022 of 2021 .
30.11.2021 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents/HRTC.
Ex. Petition No.325 of 2021.
Ms. Shubh Mahajan, learned Standing Counsel for the respondents, requests for adjournment to file compliance report. At her request, list again after three weeks.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.324 of 2021 in CWP No.3433 of 2021 .
30.11.2021 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondents/HRTC.
Ex. Petition No.324 of 2021.
Ms. Shubh Mahajan, learned Standing Counsel for the respondents, requests for adjournment to file compliance report. At her request, list again after three weeks.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.323 of 2021 in CWP No.2496 of 2021 .
30.11.2021 Present: Mr. Jagat Pal, Advocate, for the applicant.
Ms. Shubh Mahajan, Advocate, for the respondents/HRTC.
Ms. Shubh Mahajan, learned Standing Counsel for the respondents, has submitted that the order in question has been duly complied with.
In view of the submission made by learned Standing Counsel for the respondents, this petition is disposed of as having been rendered infructuous. However, in case, the petitioner is left with any grievance, he would be at liberty to seek the revival of the petition.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
Ex. Petition No.272 of 2021 in T.A. No.2680 of 2015 .
30.11.2021 Present: Mr. Jagat Pal, Advocate, for the applicant.
Mr. Rajender Singh Dogra, Sr. Additional Advocate General, for the respondents/State.
Ex. Petition No.272 of 2021.
Learned Senior Additional Advocate General, seeks and is granted time to file compliance report.
List again on 30th December, 2021.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CMP No.14037 of 2021
in
.
CWP No.2283 of 2021
30.11.2021 Present: Mr. Anup Rattan, Advocate, for the applicant.
Mr. Surinder Saklani, Advocate, for the non-
applicant/petitioner.
Mr. Rakesh K. Thakur, Advocate, for the respondent- Bank.
CMP No.14037 of 2021.
The applicant/auction purchaser, i.e. M/s Chaudhary Industrial Project (P) Limited, has moved this application, seeking recalling of the order dated 26th October, 2021. Learned Counsel for the applicant has submitted that the applicant be granted 20 days time to lift the material from the site in question.
Learned Counsel for the non-applicant/petitioner as well as learned Counsel for the respondent-Bank have not opposed the submissions made by learned Counsel for the applicant.
Accordingly, this application is disposed of with a direction that the applicant M/s Chaudhary Industrial Project (P) Limited, be granted time up to 20th December, 2021 for lifting the material from the site in question.
Copy 'Dasti'.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6637 of 2021
.
30.11.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Bhupender Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Maan Singh, Advocate, for respondent No.3.
Learned Counsel for the petitioner has submitted that vide order dated 26.10.2021 of this Court, the writ petition was disposed of and today the matter has been listed for compliance.
He has further submitted that the aforesaid order dated 26.10.2021 has been duly complied with. Hence, no further orders.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6635 of 2021
.
30.11.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Bhupender Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Maan Singh, Advocate, for respondent No.3.
Learned Counsel for the petitioner has submitted that vide order dated 26.10.2021 of this Court, the writ petition was disposed of and today the matter has been listed for compliance.
He has further submitted that the aforesaid order dated 26.10.2021 has been duly complied with. Hence, no further orders.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6636 of 2021
.
30.11.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Bhupender Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Maan Singh, Advocate, for respondent No.3.
Learned Counsel for the petitioner requests for and is granted adjournment, to enable the petitioner to complete the shortcomings.r List again on 4th January, 2022.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6638 of 2021
.
30.11.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Bhupender Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Maan Singh, Advocate, for respondent No.3.
Learned Counsel for the petitioner requests for and is granted adjournment, to enable the petitioner to complete the shortcomings.r List again on 4th January, 2022.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6527 of 2021
.
30.11.2021 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Bhupender Thakur, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General, seeks and is granted time to place on record the status report.
List again on 20th December, 2021.
r to ( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6528 of 2021
.
30.11.2021 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.
Mr. Inderjit Singh Narwal, Advocate, for respondent No.1.
Notice. Mr. Inderjit Singh Narwal, learned Counsel, accepts notice on behalf of respondent No.1. He seeks and is granted four weeks' time to file reply.
Issue notice
to respondent No.2,
5th January, 2022, on taking steps within three days.
List again on 5th January, 2022.
returnable for
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6529 of 2021
.
30.11.2021 Present: Mr. Ashok Kumar and Mr. Rakesh Kumar, Advocates, for the petitioner.
Mr. Rajender Singh Dogra, Sr. Additional Advocate General, for the respondents/State.
Notice. Mr. Rajinder Singh Dogra, learned Senior Additional Advocate General, accepts notice on behalf of the respondents.
reply.
r to He seeks and is granted four weeks' time to file List again on 3rd March, 2022.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6549 of 2021
.
30.11.2021 Present: Mr. A.K. Gupta, Advocate, for the petitioners.
Mr. Rajender Singh Dogra, Sr. Additional Advocate General, for respondents No.1 to 3/State.
Mr. Vir Bahadur Verma, Advocate, for respondent No.4.
Notice. Mr. Rajinder Singh Dogra, learned Senior Additional Advocate General and Mr. Vir Bahadur Verma, learned Central Government Counsel, accept notice on behalf of respondents No.1 to 3 and respondent No.4, respectively. Reply, if any, be filed by the next date of hearing.
Let, notice be issued to respondent No.5, returnable for 4th January, 2021, on taking steps within three days.
List on 4th January, 2022.
( Sabina )
Judge
( Satyen Vaidya )
November 30, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.1227 of 2021
.
29.11.2021 Present: Mr. B.C. Negi, Sr. Advocate with Mr. Pratap Singh Goverdhan, Advocate, for the petitioner.
Mr. Vir Bahadur Verma, Advocate, for the respondents.
Arguments heard. Judgment reserved.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 29, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2041 of 2017 a/w CWP
No.1239 of 2018 and Ex. Petitions .
No.15 of 2017 & 6 of 2018 CWPs No.2041 of 2017 & 1239 of 2018 29.11.2021 Present: Mr. Subhash Sharma, Advocate, for the petitioner(s).
Ms. Veena Sharma, Advocate, for respondents No.2 & 3.
Ex. Petitions No.15 of 2017 and 6 of 2018.
Ms. Veena Sharma, Advocate, for the Decree Holder(s).
Mr. Subhash Sharma, Advocate, for the Judgment Debtor(s).
Matter to come up on 9th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 29, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6268 of 2021
.
24.11.2021 Present: Ms. Seema Azad, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents/State.
Issue notice. Mr. Vikas Rathore, learned Additional Advocate General, accepts service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply. List thereafter.
In the meanwhile, appointment on the post of Part Time Multi Task Worker in Government Primary School, Gaonkhar, Gram Panchayat Bawat, Development Block Chopal, District Shimla, shall not be made under Clause 18 of the Part Time Multi Task Worker Policy, 2020, notified vide notification dated 16.7.2020. It shall, however, be open for the respondents/State to make such appointments in terms of Clause 7 of the said Policy by considering case of all eligible persons.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 24, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6124 of 2021
.
23.11.2021 Present: Mr. K.S. Banyal, Sr. Advocate with Mr. Inder Rana, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents/State.
Issue notice. Mr. Vikas Rathore, learned Additional Advocate General, accepts notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply. List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 23, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6147 of 2021
.
23.11.2021 Present: Mr. Sanjeev Kumar Motta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents/State.
Mr. Sanjeev Kumar Motta, learned counsel for the petitioner, submitted that though the petitioner, on the basis of the representation made to the respondents pursuant to this Court order dated 19.10.2021, passed in CWP No.6480 of 2021, is ordered to be transferred from G.A.H.C Sanh (Chamba) to G.A.H.C Bantungli (Kangra), vide order dated 20.11.2021 of the Additional Secretary (Ayush) to the Government of Himachal Pradesh, however, so far he has not been relieved. Mr. Vikas Rathore, learned Additional Advocate General, prays for and is granted time to seek instructions.
Matter to come up on 1st December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 23, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6147 of 2021
.
23.11.2021 Present: Mr. Sanjeev Kumar Motta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents/State.
Mr. Sanjeev Kumar Motta, learned counsel for the petitioner, submitted that though the petitioner on the basis of the representation made to the respondents pursuant to this Court order dated 19.10.2021, passed in CWP No.6480 of 2021, the petitioner is ordered to be transferred from G.A.H.C Sanh (Chamba) to G.A.H.C Bantungli (Kangra), vide order dated 20.11.2021 of the Additional Secretary (Ayush) to the Government of Himachal Pradesh, however, so far he has not been relieved.
Mr. Vikas Rathore, learned Additional Advocate General, prays for and is granted time to seek instructions.
Matter to come up on 1st December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 23, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.4740 of 2021
.
22.11.2021 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for respondent No.1/Sate.
Mr. Dinesh Kumar Thakur, Advocate, for respondent No.2.
Mr. Dushyant Dadwal, Advocate, for respondent No.3.
r to CWP No.4740 of 2021 Mr. Nand Lal Thakur, learned Additional Advocate General and Mr. Dinesh Kumar Thakur, learned Counsel, pray for and are granted two weeks' more time to file reply. Reply on behalf of respondent No.3 already filed. Rejoinder thereto, if any, be filed by the next date.
List after two weeks.
CMP No.9768 of 2021In the meanwhile, levy of the University Development Fee, shall be subject to final outcome of the writ petition.
Application stands disposed of.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
LPA No.10 of 2020
.
22.11.2021 Present: Mr. Shubham Sood, Advocate vice Mr. Rahul Mahajan, Advocate, for the appellant.
Mr. Ajay Kumar Dhiman, Advocate, for respondent No.1.
Learned counsel appearing for the appellant, prays for and is granted adjournment on the ground of non-availability of the arguing counsel. List after four weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.154 of 2020
.
22.11.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents/Sate.
Learned counsel appearing for the petitioner, prays for and is granted adjournment on the ground of non-availability of the learned senior arguing counsel. List after two weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.171 of 2020
.
22.11.2021 Present: Mr. M.C. Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents/Sate.
Mr. Vikas Rathore, learned Additional Advocate General, submits that reply to the writ petition has been filed in the Registry.
Office to place the same on record, if in order.
Learned counsel for the petitioner, prays for and is granted four weeks' time to file rejoinder. List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.773 of 2020
.
22.11.2021 Present: Mr. Nitish kaith, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondents/Sate.
Mr. Vikas Rathore, learned Additional Advocate General, prays for and is granted four weeks' more time to file reply. List thereafter.
r to
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.1115 of 2020
.
22.11.2021 Present: Mr. Gobind Korla, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Narender Guleria, Additional Advocate General, for respondent No.1/State.
Mr. Neel Kamal Sharma, Advocate, for respondent No.2.
Mr. Prashant Sharma, Advocate, for respondent No.3.
Learned Counsel for respondents No.2 & 3, pray for and are granted three weeks' time to file reply.
Matter to come up on 15th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.1571 of 2020
.
22.11.2021 Present: Ms. Meera Devi, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Narender Guleria, Additional Advocate General, for the respondents/State.
Mr. Narender Guleria, learned Additional Advocate General, prays for and is granted last opportunity of two weeks' time to file supplementary affidavit.
Matter to come up on 15th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.1814 of 2020
.
22.11.2021 Present: Mr. Nitish Kaith, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Nand Lal Thakur, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder. List thereafter.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6111 of 2021
.
22.11.2021 Present: Mr. Vivek Singh Attri, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondents No.1 to 3/State.
CMP No.11529 of 2021.
For the reasons assigned in the application, the same is allowed. The applicant-petitioner, at this stage, is exempted from filing the legible/typed/translated copies of the documents in issue.
However, the same be filed by the next date of hearing. Application stands disposed of.
CWP No.6111 of 2021.
Issue notice. Mr. Vikas Rathore, learned Additional Advocate General, takes notice on behalf of respondents No.1 to 3. He prays for and is granted four weeks' time to file reply/obtain instructions.
Mr. Vivek Attri, learned Counsel, submits that basically, the relief which the petitioner has prayed for, is directed against respondents No.1 to 3 and respondent No.4/SBI in his submission is only proforma respondent. He prays that service of respondent No.4/SBI may for the time being be dispensed with. The prayer is accepted at the risk and consequence of the petitioner.
List alongwith CWP No.6104 of 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CMP No.13248 of 2021 in
CWP No.212 of 2019
.
22.11.2021 Present: Ms. Vandana Misra, Advocate, for the
applicant/petitioner.
Issue Dasti notice to the respondents and the same be handed over to the learned counsel for the applicant-
petitioner, returnable for 6th December, 2021, on taking steps during the course of the day.
Matter to come up on 6th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
LPA No.150 of 2021
.
22.11.2021 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. K.D. Sood, Sr. Advocate with Mr. Rahul Gathania, Advocate, for the respondents/Corporation.
LPA No.150 of 2021 & CMP No.13389 of 2021.
Issue notice. Mr. Rahul Gathania, learned Counsel, accepts notice on behalf of the respondents.
Mr. K.D. Sood, learned Senior Counsel, assisted by Mr. Rahul Gathania, learned Counsel, prays for and is granted time to obtain instructions by the next date of hearing.
Matter to come up on 7th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.5966 of 2021
.
22.11.2021 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for the respondent/State.
CMP No.11529 of 2021.
For the reasons assigned in the application, the same is allowed. The applicant-petitioner, at this stage, is exempted from filing the legible/typed/translated copies of the documents in issue. However, the same be filed by the next date of hearing.
Application stands disposed of.
CWP No.5966 of 2021.
Issue notice. Mr. Vikas Rathore, learned Additional Advocate General, accepts notice on behalf of the respondent. He prays for and is granted four weeks' time to file reply.
Admit.
List for hearing before the learned Single Judge, alongwith CWP No.4585 of 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6104 of 2021
.
22.11.2021 Present: Mr. V.S. Chauhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General, for respondents No.1 to 4/State.
Issue notice. Mr. Vikas Rathore, learned Additional Advocate General, takes notice on behalf of respondents No.1 to 4. He prays for and is granted four weeks' time to file reply/obtain instructions.
Mr. V.S. Chauhan, learned Senior Counsel, assisted by Mr. Rakesh Thakur, learned Counsel, submits that basically, the relief which the petitioners have prayed for, is directed against respondents No.1 to 4 and respondent No.5 in his submission is only proforma respondent. He prays that service of respondent No.5 may for the time being be dispensed with. The prayer is accepted at the risk and consequence of the petitioners.
Matter to come up after four weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6106 of 2021
.
22.11.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Narender Guleria, Additional Advocate General, for the respondents/State.
Issue notice. Mr. Narender Guleria, learned Additional Advocate General, takes notice on behalf of the respondents.
He prays for and is granted four weeks' time to file reply/obtain instructions.
Admit.
List the matter for final hearing before the learned Single Judge after four weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
22.11.2021 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
CMP No.11639 of 2021.
For the reasons assigned in the application, the same is allowed. The applicant-petitioner, at this stage, is exempted from filing the typed copies of Annexures/documents in issue.
However, the same be filed within four weeks. Application stands disposed of.
CWP No.6107 of 2021.
Issue notice. Mr. R.P. Singh, learned Deputy Advocate General, takes notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply/obtain instructions.
Admit.
List the matter for final hearing before the learned Single Judge after four weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 22, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.7351 of 2020
.
17.11.2021 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Vinod Thakur, Advocate, for the respondents.
Admit.
List the matter for final hearing before the learned Single Judge after four weeks. Reply be filed by the respondents in the meanwhile.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 17, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
CWPIL No.10 of 2021
17.11.2021 Present: Petitioner Mr. Adit Singal, in person.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1/Union of India.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for respondent No.2/State.
Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondents No.3 & 4/NHAI.
At petitioner's request, list on 29th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 17, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
LPA No.104 of 2021
.
17.11.2021 Present: Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for the appellants/State.
Mr. A.K. Gupta and Ms. Babita Chauhan, Advocates, for the respondents CMP No.13345 of 2021 This application has been filed by the applicants-
appellants for early hearing of the main appeal as well as the application for interim order, bearing CMP No.11417 of 2021.
Considering the nature of the case, the same is allowed. The application stands disposed of.
LPA No.104 of 2021 & CMP No.11417 of 2021 List for hearing on 1st December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 17, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPIL No.17 of 2015
.
17.11.2021 Present: Mr. J.L. Bhardwaj, Advocate as Amicus Curiae.
Mr. D.N. Sharma, Advocate for respondent No.1.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for the respondents /State.
Mr. Naresh K. Gupta, Advocate, for respondent No.7/M.C. Mr. Balram Sharma, Assistant Solicitor General of India, for respondents No. 10, 11 and 14/Union of India.
Mr. Vikrant Thakur, Advocate for respondent No.12.
Mr. Prince Chauhan, Advocate, vice Mr. Rahul Mahajan, Advocate for respondents No.13, 15 and 17.
Mr. P.P. Chauhan, Advocate for respondents No. 21 and 23.
Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.22/NHAI.
Mr. Anup Rattan, Advocate for respondent No.25.
Mr. Bimal Gupta, Sr. Advocate with Mr. Satish Sharma, Advocate, for the applicants in CMP No. 259 of 2019.
Mr. Tara Singh Chauhan, Advocate for Pollution Control Board.
Mr. Amandeep Singh, Advocate, for intervener.
Considering that the traffic passing through the various roads of the Shimla city faces congestion, at certain places, there are bottlenecks, we direct the Superintendent of Police, Shimla, to submit a survey report recently conducted to identify such places and also the action plan proposing one way traffic ::: Downloaded on - 29/03/2022 20:16:28 :::CIS on certain such identified bottleneck areas in peak hours, .
wherever it is possible.
2. Mr. Ashok Sharma, learned Advocate General, submitted that almost of the problem of the traffic congestion and bottleneck of Shimla city, would be resolved, if the four lane National Highways, which are being constructed between Kaithlighat to Dhalli and Tara Devi to Ghandal, each approximately 30 Kilometres long, are constructed expeditiously.
In this regard, we direct the National Highways Authority of India to file a specific affidavit, as to within what period of time, the construction of aforesaid two roads would be completed and even if delay is taking place, give reasons why completion of the construction of these two important roads are being delayed.
3. Learned Advocate General has also produced on record, for perusal of the Court, a statement/Chart containing the details of the projects/roads widening/improvement of junctions/grade separators, basic work of bus stop, footpath etc. within the city, divided in Components: 8(A) improvement of existing pedestrian path on circular road; 8(B) widening of circular road at feasible locations; 8(B-1) widening of circular roads at some feasible locations; 8(C) construction of lifts and escalators.
4. The aforesaid statement/Chart reveals the provisions of vending area as under:-
(i) Development of new parking component;
(ii) Multi-storeyed parking complex and development for smart parking/new parking;
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
(iii) Development of Book Café/ Sabzi Mandi/Commercial .
space;
(iv) Construction of lifts and escalators;
(v) Construction of smart foot over bridges; and
(vi) Development of smart bus stop places at different locations showing total 70 such ongoing projects, most of which are having 31st December, 2021 as the expected date of completion, but in respect of some of them, the date of completion is indicated to be of 2022, except in the case of construction of tunnel parallel to Dhalli tunnel, for which, the expected date of completion is indicated to be 31st June, 2023, under the Smart City Project.
5. We have taken on record the aforesaid statement/Chart, which also indicates the extent of progress. It is informed that all such works have been executed by the HPPWD Department. We, therefore, direct the Chief Engineer, HPPWD, Government of Himachal Pradesh, Shimla, to review the progress of all such works every fortnightly and ensure timely completion of the works on the expected dates. If any kind of problem is faced, this Court can be approached by any of the stakeholders.
6. Mr. K.D. Shreedhar, learned Senior Counsel, assisted by Ms. Shreya Chauhan, learned counsel, submitted that they are facing problem in completion of the construction of National Highways on the stretch from Kaithlighat to Dhalli because of inter departmental dispute between two different departments of ::: Downloaded on - 29/03/2022 20:16:28 :::CIS the State, i.e., Forest Department and Revenue Department, both .
of which are claiming a certain portion of the land sought to be used for construction/widening of the road. He further submitted that in this regard, the National Highways Authority of India had approached this Court, by filing CWP No.5537 of 2020. This Court, vide order dated 8.12.2020, disposed of the said writ petition, with a direction to the appropriate authority of the State Government to sort out the issue and provide the encumbered land to the National Highways Authority of India for construction of the road and timely construction of the project. He further submits that this Court was informed with regard to the certain stretch of land, which is sought to be made for use of the constriction of the Highway, has been recorded in the name of private persons in the revenue record, whereas the Forest Department claims that the names of the private persons have erroneously been reflected in the revenue record because the Forest Department is the owner of the aforesaid land. It is further submitted that a declaratory suit was filed by the Forest Department, seeking a decree to set aside the purported erroneous entries recorded in the revenue record in favour of the private persons. This Court in the aforesaid judgment dated 8th December, 2012 passed in CWP 5537 of 2020, directed the Civil Judge (Junior Division), Kandaghat, District Solan, to conclude the trial of the Civil Suit within a period of nine months from the date of passing the aforesaid judgment and a direction was also ::: Downloaded on - 29/03/2022 20:16:28 :::CIS issued to the Land Acquisition Collector that he shall not .
determine the compensation.
7. We, therefore, direct the Civil Judge (Junior Division), Kandaghat, District Solan, to send the progress report of the Civil Suit whether the same is decided or not. A letter, alongwith a copy of this order, be communicated to the concerned Presiding Officer of the said Court by the Registrar (Judicial) to obtain the report in this regard by the next date of hearing. .
Matter to come up on 15th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 16, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.7010 of 2021
.
16.11.2021 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Jeevesh Sharma, Advocate, for the petitioners.
CWP No.7010 of 2021 & CMP No.13182 of 2021.
Learned Senior Counsel appearing for the petitioners, submitted that the Real Estate (Regulation and Development) Act, 2016, was enacted on 25th March, 2016, but Section 1(3) of the Act provides that the Act shall come into force from such date as the Central Government may by Notification in official gazette, appoint.
The Government of India, vide Notification No.S.O.1544(E), enforced the Act w.e.f. 1st May, 2016 (except Sections 3 to 19, 40, 59 to 70, 79 and 80 of the Act). Subsequently, the Government of India vide Notification No.S.O.1216(E), notified that those Sections will come into force w.e.f. 1st May, 2017.
In respect of the construction of the Colony/Project of the petitioners, it is submitted that the same was completed under the HIMUDA Act, 2004 much before the enforcement of the Real Estate Regulatory Authority Act. It is contended that only two persons have approached the Real Estate Regulatory Authority.
All other residents, who already started residing much before, do not have any problem. The allegation is that the community hall, primary school and the medical facilities, which are called as provisional units, were not timely constructed and were still under construction, therefore, the project was required to be registered under RERA. However, the case of the petitioners is that they were only required to provide space for construction of these facilities ::: Downloaded on - 29/03/2022 20:16:28 :::CIS and the construction had to be carried by the Society of the .
residents.
It is contended that Clause 29 of the H.P. Housing and Urban Development Authority (Allotment, Sales of Houses, Flats and Plots) Regulations, 2004, in its sub-clause 15, categorically provides that all the open spaces, parks, parking, or tot-lots, public amenities, shopping centres etc., as approved in the layout plan, shall be the property of the authority and the authority reserves the rights to use such spaces for any other purposes at its discretion as and when required. However, the authority shall only provide basic service like roads, water supply, sewerage and electricity etc. in the unit and shall not be responsible for providing other amenities mentioned in the layout plan which are for the purpose of land use only. It is also contended that in the brochure of the scheme floated by the petitioners, also in Clause 8 of the General Conditions, the similar stipulation was made.
Issue notice to the respondent returnable by 22nd December, 2021, on taking steps within two days. Till then, the execution and operation of the impugned order dated 16.04.2021 (Annexure P-4), shall remain stayed.
Copy 'Dasti'.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 16, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3894 of 2019
.
12.11.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioner, prays for and is granted four weeks' time to file rejoinder.
Matter to come up on 14th December, 2021, on which date, the respondents to produce the record.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2043 of 2020
.
12.11.2021 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
Admit.
List for hearing before the learned Single Judge in March, 2022.r ( Mohammad Rafiq ) Chief Justice ( Sabina ) November 12, 2021 Judge (Yashwant) ::: Downloaded on - 29/03/2022 20:16:28 :::CIS .
::: Downloaded on - 29/03/2022 20:16:28 :::CIS CWP No.2573 of 2020.
12.11.2021 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Vikas Rathore, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner, prays for and is granted four weeks' time to file rejoinder. List thereafter.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2944 of 2020
.
12.11.2021 Present: Mr. S.D. Gill, Advocate, for the petitioner.
Mr. T.S. Chauhan, Advocate, for the respondents.
Learned counsel for the respondents, prays for and is granted four weeks' time to file reply. List thereafter.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3825 of 2020
.
12.11.2021 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for respondent No.1/State.
Mr. N.K. Sood, Sr. Advocate with Mr. Gourav Sharma, Advocate, for respondent No.2.
Learned counsel for the petitioner, prays for and is granted six weeks' time to file rejoinder. List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPIL No.13 of 2021
.
12.11.2021 Present: Ms. Leena Guleria, Advocate, for the petitioner.
Mr. Vikas Rathore, Additional Advocate General, for respondents No.1 to 3 & 5.
Mr. Vir Bahadur Verma, Advocate, for respondent No.4/Pollution Control Board.
The petitioner is required to move appropriate application to implead the concerned Gram Panchayats as parties by the next date of hearing.
Matter to come up on 8th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.1257 of 2021
.
12.11.2021 Present: Ms. Archna Dutt, Advocate, for the petitioners.
Mr. Nand Lal Thakur, Advocate, for the respondents.
Learned counsel for the petitioners, prays for and is granted four weeks' time to file rejoinder. List thereafter.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.1621 of 2021
.
12.11.2021 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 4/State Learned counsel for the petitioner, submits that basically, the relief which the petitioner prayed for, is directed against respondents No.1 to 4 and therefore, respondent No.5 in his submission is only proforma respondent. He prays that service of respondent No.5 may be dispensed with. The prayer is accepted at the risk and consequence of the petitioner.
Learned Deputy Advocate General, prays for and is granted time to file reply by the next date.
Matter to come up on 23rd November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.543 of 2021
.
12.11.2021 Present: Ms. Poonam Gehlot, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner, prays for and is granted four weeks' time to file rejoinder. List thereafter.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2354 of 2021
.
12.11.2021 Present: Mr. Ajay Sharma, Advocate, for the petitioners.
Ms. Ritta Goswami, Additional Advocate General, for the respondents/State.
Pleadings are complete.
Admit.
List for hearing before the learned Single Judge on 13th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.1754 of 2021
.
12.11.2021 Present: Mr. Bonit Parkash, Advocate vice Mr. A.K. Gupta, Advocate, for the petitioner.
Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
List alongwith CWP No.60 of 2021.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 12, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2988 of 2019
.
09.11.2021 Present: None for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
List after four weeks.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.4124 of 2019
.
09.11.2021 Present: Mr. Virender Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Jagdish Thakur, Advocate, for respondent No.4.
Pleadings are complete.
Admit.
List the matter for hearing before the learned Single Judge on 7th December, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.4267 of 2019
.
09.11.2021 Present: Mr. Harish Kumar Verma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1, 2 & 4/State.
Mr. Sukrit Sood, Advocate, for respondents No.3 & 5.
Learned counsel for respondents No.3 & 5, prays for and is granted four weeks' time to file reply. List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
LPA No.61 of 2020
.
09.11.2021 Present: None for the appellant.
Ms. Shalini Thakur, Advocate, for respondents No.1 to 4. Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.5 & 6/State.
List after four weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.1059 of 2020
.
09.11.2021 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
Mr. Vikas Rathore, learned Additional Advocate General, prays for and is granted four weeks' time to file reply.
List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2547 of 2020
.
09.11.2021 Present: Mr. Kush Sharma and Ms. Shreya Chauhan,
Advocates, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3.
Respondent No.4 exparte.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder. List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3248 of 2020
.
09.11.2021 Present: None for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 4.
Mr. Bhuvnesh Sharma, Advocate, for respondents No.5 to 8.
Matter to come up after four weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3544 of 2020
.
09.11.2021 Present: Mr. Naresh K. Gupta, Advocate, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.2 & 3/State.
Mr. K.D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.3/NHAI.
Mr. Naresh K. Gupta, learned Counsel for the petitioners, submits that he has not received the copy of reply filed on behalf of respondent No.3. Mr. K.D. Shreedhar, learned Senior Counsel assisted by Ms. Shreya Chauhan, to supply copy of reply filed on behalf of respondent No.3 to the learned Counsel for the petitioner during the course of the day.
Mr. Balram Sharma, learned Assistant Solicitor General of India, submits that no reply is intended to be filed on behalf of respondent No.1.
Mr. Vikas Rathore, learned Additional Advocate General, prays for and is granted four weeks' time to file reply on behalf of respondents No.2 & 3. List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2312 of 2018
.
09.11.2021 Present: Mr. N.K. Thakur, Sr. Advocate with Mr. Divya Raj Singh, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Mr. Nand Lal Thakur, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3.
Mr. Lakshay Parihar, Advocate, for respondent No.6.
None for respondents No.4 & 5.
Pleadings are complete.
Admit.
List the matter for hearing before the learned Single Judge on 30th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6846 of 2021
.
09.11.2021 Present: Mr. Sanjay Jaswal, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1, 2 and 4/State.
Mr. Mandeep Chandel, Advocate, for respondents No.3 & 5/Corporation.
CMP No.12857 of 2021.
The application for the reasons assigned therein, is allowed. The applicant-petitioner at this stage is exempted from filing the typed copies of the Annexures in issue. However, the same shall be filed by the next date of hearing. The application is disposed of.
CWP No.6846 of 2021 & CMP No.12855 of 2021.
Notice. Mr. Vikas Rathore, learned Additional Advocate General and Mr. Mandeep Chandel, learned Standing Counsel, accept notice on behalf of respondents No.1, 2 & 4 and respondents No.3 & 5, respectively. Reply, if any, be filed by the next date of hearing.
Matter to come up on 24th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6622 of 2021
.
09.11.2021 Present: Mr. Amit Singh Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
Notice. Mr. Vikas Rathore, learned Additional Advocate General, accepts notice on behalf of the respondents. He prays for and is granted time to file reply by the next date. Matter to come up on 23rd November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.5356 of 2020
.
09.11.2021 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
CMP No.12355 of 2020.
Infructuous. Disposed of.
CMP No.12357 of 2020.
For the reasons stated in the application, the delay in refiling the petition after removal of the objections, is condoned.
The application stands disposed of.
CWP No.5356 of 2020 & CMP No.12356 of 2020.
Notice. Ms. Seema Sharma, learned Deputy Advocate General, accepts notice on behalf of the respondents. She prays for and is granted four weeks' time to file reply. List thereafter.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.992 of 2020
.
09.11.2021 Present: Mr. V.D. Khidtta, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.2/Union of India.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for respondent No.3/State.
Notice. Mr. Balram Sharma, learned Assistant Solicitor General of India and Mr. Vikas Rathore, learned Additional Advocate General, appear and accept notice on behalf of respondent No.2 and respondent No.3, respectively.
Issue dasti notice to respondent No.1 returnable within six weeks, on taking steps within three days. Dasti notice be handed over to the learned counsel for the petitioner.
Mr. Balram Sharma, learned Assistant Solicitor General, submits that no reply to the writ petition is intended to be filed on behalf of respondent No.2.
Reply on behalf of respondent No.3 has already been filed and the same is on record.
Matter to come up after six weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.887 of 2020
.
09.11.2021 Present: Dr. Lalit K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 & 2.
Mr. Vikrant Thakur, Advocate, for respondent No.3.
CMP-T No.763 of 2021.
This application has been filed for early hearing of the main petition. Considering the nature of the case, the same is allowed. The application stands disposed of.
CWPOA No.887 of 2020.
The matter was filed before the erstwhile H.P. Administrative Tribunal way-back in the year 2016. Reply on behalf of respondent No.3 has been filed. Respondents No.1 & 2 have not filed reply.
Admit.
List for hearing before the learned Single Judge on 2nd December, 2021. Pleadings be completed before the next date.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.6830 of 2020
.
09.11.2021 Present: Mr. Karan Singh Parmar, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for the respondents/ State.
CMP-T No.761 of 2021.
This application has been filed seeking deletion of the names of petitioners No.3 to 7 from the array of parties.
Application not opposed. Allowed. Amended title of parties filed with the application is ordered to be taken on record. The application is disposed of.
CMP-T No.762 of 2021.
This application has been filed for early hearing of the main petition. Considering the nature of the case, the same is allowed. The application stands disposed of.
CWPOA No.6830 of 2020.
Learned counsel for the petitioner has relied upon the judgment dated 17.07.2020 passed by this Court in CWP No.3273 of 2019, titled Mahender Kumar versus State of H.P. & Ors. and judgment dated 10.04.2013 passed in CWP No.1853 of 2009, titled Arpana Bali versus The State of Himachal Pradesh and others and contended that the issue raised in the present matter is squarely covered by the judgment passed in Arpana Bali's case supra. He submits that against the said judgment the Letters Patent Appeal as well as the Review Petition were dismissed.
::: Downloaded on - 29/03/2022 20:16:28 :::CISMs. Seema Sharma, learned Additional Advocate .
General, prays for and is granted time to seek instructions by the next date.
List the matter for hearing before the appropriate Bench on 7th December, 2021.
( Mohammad Rafiq )
r Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.4306 of 2020
.
09.11.2021 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.4.
CMP-T No.734 of 2021.
This application has been filed for early hearing of the main petition. Considering the nature of the case, the same is allowed. The application stands disposed of.
CWPOA No.4306 of 2020.
Considering that the pleadings are complete, this petition is admitted.
List this matter for hearing before the learned Single Judge on 29th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.4256 of 2020
.
09.11.2021 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 to 3.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.4.
CMP-T No.732 of 2021.
This application has been filed for early hearing of the main petition. Considering the nature of the case, the same is allowed. The application stands disposed of.
CWPOA No.4256 of 2020.
Considering that the pleadings are complete, this petition is admitted.
List this matter for hearing before the learned Single Judge on 29th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.989 of 2020
.
09.11.2021 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Surinder Verma, Advocate, for the respondents/ University.
CMP-T No.731 of 2021.
This application has been filed for early hearing of the main petition. Considering the nature of the case, the same is allowed. The application stands disposed of.
CWPOA No.989 of 2020.
Learned counsel for the respondents submits that he has not received the copy of rejoinder. Learned counsel for the petitioner to supply copy of the rejoinder to him during the course of day.
Admit.
List this matter for hearing before the learned Single Judge on 24th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
LPA No.67 of 2021 alongwith LPAs No.68 & 136 of 2021 and .
CWPs No.6504 & 6534 of 2021 LPA No.67 of 2021.
09.11.2021 Present: Mr. Neeraj K. Sharma, Advocate, for the appellant.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 4/State.
Mr. Bipin C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent No.5.
LPA No.68 of 2021.
Mr. Neeraj K. Sharma, Advocate, for the appellant.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 3/State.
Mr. Surinder Saklani, Advocate, for respondent No.4.
LPA No.136 of 2021.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the appellants/State.
CWP No.6504 of 2021.
Mr. Dalip Sharma and Mr. Sharwan Dogra, Senior Advocates with Mr. Manish Sharma, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
CWP No.6534 of 2021.
Mr. Shivank Singh Panta, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
As jointly prayed for, list on 10th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 09, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3610 of 2021 a/w
CWP No.5651 of 2021
.
CWP No.3610 of 2021.
08.11.2021 Present: Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Suneet Goel, Advocate, for respondent No.3.
Mr. Jagdish Thakur, Advocate, for respondent No.4.
Mr. Virbahadur Verma, Advocate, for respondent No.5.
CWP No.5651 of 2021.
Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 & 5/State.
Mr. Virbahadur Verma, Advocate, for respondent No.3.
Mr. Ashwani Kaundal, Advocate, for respondent No.4.
Mr. Shivank Panta, Advocate, for respondent No.5.
Bone of contention between the parties is whether the site of the proposed Petrol Pump, allotted to respondent No.4, is falling within 50 meters from the residential area designated as per local laws.
Learned Counsel for the petitioner also contended that the petitioner is using his house only for residential purpose.
However, in response to the objection raised by the learned Counsel for the respondents, he admitted that three rooms of the house have been let-out for M/s Jain Irrigation System Private Limited Company, which are being used for commercial purpose.
Contention of the learned Counsel for the petitioner is that as per ::: Downloaded on - 29/03/2022 20:16:28 :::CIS the information provided to him under the Right to Information Act .
in Annexure-PR-3/B (Colly), the land comprising over Khasra Nos.500 to 507, indicated as R-1 therein, is within the distance of 50 meters from the Petrol Pump proposed to be set up in the disputed location, which fact is disputed by the learned counsel appearing for respondent No.4. In order to determine whether the Petrol Pump proposed to be set up in the disputed location, is falling within 50 meters from the residential area designated as per local laws.
We direct the Tehsildar, Nadaun, District Hamirpur, H.P., to carry out an inspection of site and give his report about the exact location with regard to the distance between the two.
It shall be the duty of the learned Counsel for the petitioner to obtain a copy of this order and produce the same before the Tehsildar, Nadaun, District Hamirpur, H.P., within three days from today, for compliance before the next date.
Matter to come up on 22nd November, 2021.
Copy 'Dasti'.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 08, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.523 of 2019
.
08.11.2021 Present: Mr. K.D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents/State.
CMP No.11810 of 2021.
This application has been filed by the applicant-
petitioner, contending that this Court vide order dated 18.03.2019, directed that the amount of Rs.2,15,254/-, deposited by the applicant-petitioner with the Controlling Authority, Solan, under the Payment of Gratuity Act, be released in favour of respondent No.3 alongwith interest accrued thereon. Though the amount was already deposited by the petitioner, however, the Tehsildar(Recovery)-cum-
Assistant Collector, Solan, has served a Notice dated 08.03.2021 (Annexure P-18) upon the petitioner, to deposit a sum of Rs.2,15,254/-. The petitioner has filed reply to the said notice, stating therein that said amount of Rs.2,15,254/- has already been deposited by it and the same has also been released to respondent No.3 Shri Dwarka Nath Khanna, the legal representative of Sudesh Rani. It is submitted that as per Section 8 of the Payment of Gratuity Act, a sum of Rs.4,30,508/-, in all, is payable and a sum of Rs.2,22,614/-
was released to the claimants, which included a sum of Rs.2,15,254/- plus accrued interest. It is submitted that now ::: Downloaded on - 29/03/2022 20:16:28 :::CIS the differential amount would not be more than 2,07,894/-, .
which the petitioner will deposit subject to final order of this Court.
Having regard to the submissions made, it is directed that the applicant-petitioner is required to deposit a sum of Rs.2,07,894/- with the Controlling Authority within a period of 15 days from today, the disbursement of the same shall be made with the leave of this Court. The application is disposed of.
CWP No.523 of 2019.
Matter to come up after three weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
November 08, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6618 of 2021
.
25.10.2021 Present: Mr. Rakesh Kumar Chaudhary, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents/HPSEBL.
CMP No.12514 of 2021.
For the reasons stated in the application, the same is allowed. The applicant, at this stage, is exempted from filing the true typed English Translated copies of Annexure P-2. However, the same shall be filed by the next date of hearing. The application is disposed of.
CWP No.6618 of 2021 & CMP No.12513 of 2021.
Mr. Tara Singh Chauhan, learned Standing Counsel for the respondents, prays for and is granted time to seek instructions/file counter by the next date of hearing.
Matter to come up on 9th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 25, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2396 of 2013
.
25.10.2021 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
Ms. Ritta Goswami, learned Additional Advocate General, submits that originally when the writ petition was disposed of, reply to the writ petition was not filed and thereafter the judgment, deciding the writ petition, was given on record.
Therefore, she prays that a reasonable opportunity may be granted to the respondents-State to file reply to the writ petition.
Prayer not opposed. Reply be filed by next date.
Matter to come up on 17th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 25, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPIL No.17 of 2015
.
25.10.2021 Present: Mr. J.L. Bhardwaj, Advocate as Amicus Curiae.
Mr. Jeet Singh Advocate vice Mr. D.N. Sharma, Advocate for respondent No.1.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General and Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
Mr. Naresh K. Gupta, Advocate, for respondent No.7/M.C. Mr. Balram Sharma, Assistant Solicitor General of India, for respondents No. 10, 11 and 14/Union of India.
Mr. Vikrant Thakur, Advocate for respondent No.12.
Mr. Rahul Mahajan, Advocate for respondents No.13, 15 and 17.
Mr. P.P. Chauhan, Advocate for respondents No. 21 and 23.
Mr. K.D. Shreedhar, Sr. Advocate with Mr. Sourav Ahluwalia, Advocate, for respondent No.22.
Mr. Anup Rattan, Advocate for respondent No.25.
Mr. Bimal Gupta, Sr. Advocate with Mr. Gurinder Singh Parmar, Advocate for the applicants in CMP No. 259 of 2019.
Mr. Tara Singh Chauhan, Advocate for Pollution Control Board.
Mr. Amandeep Singh, Advocate, for intervener.
Mr. J.L. Bhardwaj, learned Amicus Curiae, has submitted that in this case several issues, pertaining to the problem of parking of vehicles and other incidental issues, in respect of the city of Shimla, have been raised and that many orders in the past have been passed by this Court. He shall file ::: Downloaded on - 29/03/2022 20:16:28 :::CIS the facts-sheet, indentifying the broad issues, which are involved .
in the matter, so that the response of the respondents can be sought.
The matter to come up on 15th November, 2021.
( Mohammad Rafiq )
r Chief Justice
( Sabina )
October 25, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.5115 of 2021
.
19.10.2021 Present: Mr. Ravinder Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
As prayed for by learned counsel for the petitioner, list after three weeks, alongwith CWP No.4812 of 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 19, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.5114 of 2021
.
19.10.2021 Present: Mr. Ravinder Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents /State.
As prayed for by learned counsel for the petitioner, list after three weeks, alongwith CWP No.4812 of 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 19, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.4688 of 2021
.
19.10.2021 Present: Ms. Manisha, Advocate, for the petitioners.
Mr. Vikas Rajput, Advocate, for the respondents/HRTC.
As prayed for by learned counsel for the petitioners, list on 11th November, 2021.
r to ( Mohammad Rafiq )
Chief Justice
( Sabina )
October 19, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.2077 of 2019
.
19.10.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Amit Singh Chandel, Advocate, for respondent No.3.
Mr. Ishan Sharma, Advocate, for respondent No.4.
This writ petition has been filed by the petitioners, praying for direction to the Director, Town and Country Planning, Government of Himachal Pradesh at Shimla and the Commissioner, Municipal Corporation, Dharamshala, to take appropriate legal action against respondent No.4, for violating the provisions of law and removing the unauthorized construction carried out by the said respondent in excess of the sanctioned building plan.
Reference is made to the show-cause notice, dated 13.02.2020, served upon respondent No.4 under Sections 254 of H.P. Municipal Corporation Act, 1994 (hereinafter referred to Act in short) and thereafter the reply dated 21.02.2021 thereto filed by respondent No.4 and the order dated 23.06.2020 passed by the Municipal Corporation, Dharamshala.
Mr. Amit Singh Chandel, learned Standing Counsel for respondent No.3/Municipal Corporation, submitted that pursuant to the order passed by this Court in CWP No.2370 of 2020, dated 07.09.2020, the respondent-Municipal Corporation has provided ::: Downloaded on - 29/03/2022 20:16:28 :::CIS an opportunity of hearing the father of petitioner No.2 as well as .
respondent No.4 and passed the order dated 07.09.2021, thereby commanding respondent No.4 to remove all the unauthorized construction. The Commissioner, Municipal Corporation, Dharamshala, passed the order dated 06.09.2021, passed the order invoking his power under Section 254(3) of the H.P. Municipal Corporation Act, 1994, directing/deputing Shri Baldev Singh, retired officer of the Corporation, to monitor the premises and to ensure that the construction in sealed building may not be continued in any manner, directing that the building under construction shall be sealed and further invoking his power under Seciton 254(3) of the Act, deputing Shri Baldev Singh, an employee of the Corporation, to monitor that the erriction, directing the that the building under construction shall be sealed.
Subsequently, show-cause notice was served upon respondent No.4 under Section 254(3) of the H.P. Municipal Corporation Act, 1994, as to why the construcitn carried out contray to the approved map, should not be demolished.
Mr. Onkar Jairath, learned .. The petitioner approached the Divisional Commissioner, Kangra at Dharamshala, against the order dated 07.09.2021. In the meantime, respondent No.4 filed an application for revising the building map which was rejected vide order dated 07.09.2021.
Mr. Onkar Jairath, learned counsel for the petitioners, submited that compounding of unauthorized construction made in excess of the approved plan, can be made as per the provisions ::: Downloaded on - 29/03/2022 20:16:28 :::CIS of Section 254 of the Act, can be made only to the extent of 10%, .
whereas, in the present case, the unauthorized construction made in excess or above the approved plan, was beyond 30%.
Therefore, the Municipal Corporation rightly could not have approved the revised plan. However, he submitted that the Divisoinal Commissioner, Kangra at Dharamshala, vide order dated 10.09.2021, passed the interim order of stay on the revision petition filed by respondent No.4, which is still pending before the concerned authority and the next date of hearing is fixed on 26th October, 2021.
Having regard to the facts of the case, we direct the Divisional Commissioner, Kangra at Dharamshala, to decide the Revision Petition No.142 of 2021, pending before him, on any date within 30 days from the date next fixed before him by providing an opportunity of hearing to the petitioner, respondent No.4 and learned counsel for respondent No.3/Corporation, strictly in accordance with the provisions of Sections 253, 254 & 254-A and other relevant provisions of the H.P. Municipal Corporation Act, 1994, by a speaking order.
Matter to come up on 29th November, 2021.
Copy 'Dasti'.
( Mohammad Rafiq ) Chief Justice ::: Downloaded on - 29/03/2022 20:16:28 :::CIS ( Sabina ) .
October 19, 2021 Judge
(Yashwant)
r to
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
LPA No.128 of 2021
.
19.10.2021 Present: Ms. Niranjana, Advocate, for the appellant.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
CMP(M) No.838 of 2021.
Even though the applicant-appellant has filed an application under Section 5 of the Limitation Act for condonation of delay in filing the appeal, but according to the office report, in view of the order dated 27.04.2021, passed by the Hon'ble Supreme Court, the appeal has been filed within limitation and there is no delay in filing the same. Accordingly, the application is disposed of.
LPA No.128 of 2021.
Matter to come up for admission after two weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 19, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3829 of 2021
.
19.10.2021 Present: Mr. Janak Raj, Advocate vice Mr. Amit Singh Chandel, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1/Union of India.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.2 & 4/State. Respondents No.5 & 6 served.
None for respondents No.7 & 8.
CWP No.3829 of 2021 & CMPs No.7585 & 11618 of 2021.
Learned counsel for the petitioner prays for an adjournment on the ground of non-availability of the arguing counsel.
Reply has been filed by respondents No.5 & 6 through email.
Issue fresh notice to respondents No.3, 9 & 10, returnable by 10th November, 2021, on taking steps within two days.
Notice be given Dasti to learned counsel for the petitioner.
Interim order dated 30.07.2021, shall continue till next date of hearing and beyond 10.11.2021, subject only to service of notice upon the unserved respondents.
Matter to come up on 10th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 19, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.3857 of 2021
.
18.10.2021 Present: Mr. Shubham Sood, proxy counsel for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
As prayed for on behalf of the petitioner, four weeks' time is granted to file rejoinder. List thereafter.
Interim order dated 16.07.2021 to continue till then.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.4521 of 2021
.
18.10.2021 Present: Mr. Shubham Sood, proxy counsel for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
Mr. Ashok Sharma, learned Advocate General, assisted by Ms. Ritta Goswami, learned Deputy Advocate General, prays for three weeks' time to seek instructions. Prayer granted.
Matter to come up on 9th November, 2021.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.5117 of 2021
.
18.10.2021 Present: Mr. Shubham Sood, proxy counsel for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents.
Learned Senior Additional Advocate General, prays for and is granted two weeks' time to file reply to the writ petition.
Matter to come up on 1st November, 2021.
Interim order dated 14.09.2021, to continue till then.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.5108 of 2021
.
18.10.2021 Present: Mr. Shubham Sood, proxy counsel for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.1, 2 & 4/State.
Mr. Karan Sharma, proxy counsel for respondent No.3.
reply. List thereafter. to As prayed for, two weeks' more time is granted to file ( Mohammad Rafiq ) Chief Justice ( Sabina ) October 18, 2021 Judge (Yashwant) ::: Downloaded on - 29/03/2022 20:16:28 :::CIS .
::: Downloaded on - 29/03/2022 20:16:28 :::CIS CWP No.4681 of 2021.
18.10.2021 Present: Mr. Shubham Sood, proxy counsel for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondent No.1/State.
Mr. Karan Sharma, proxy counsel for respondent No.2.
r to As prayed for by learned proxy counsel for the petitioner, list after two weeks.
( Mohammad Rafiq )
Chief Justice
( Sabina )
October 18, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6291 of 2021
.
08.10.2021 Present: Mr. Ravinder Singh Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
CWP No.6291 of 2021 & CMP No.11860 of 2021.
Notice. Ms. Ritta Goswami, learned Additional Advocate General, takes notice for the respondents.
Call after four weeks, to enable the respondents to file their counter, if any.
In the interregnum, the petitioner is permitted to ply the bus on the permitted route vide Annexure P-2.
Copy 'Dasti'.
( Ravi Malimath )
Acting Chief Justice
( Sabina )
October 08, 2021 Judge
(Yashwant/Himalvi)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6333 of 2021
.
08.10.2021 Present: Mr. Varun Chandel, Advocate, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for respondents No.2 to 5/State.
CWP No.6333 of 2021 & CMP No.11942 of 2021.
Notice. Mr. Balram Sharma, learned Assistant Solicitor General of India and Ms. Ritta Goswami, learned Additional Advocate General, take notice for respondent No.1 and respondents No.2 to 5, respectively. Counter, if any, be filed by next date.
Issue notice to respondent No.6, returnable within four weeks, on taking steps within two days.
In the interregnum, the petitioners shall not be removed from their lands in question.
Copy 'Dasti'.
( Ravi Malimath )
Acting Chief Justice
( Sabina )
October 08, 2021 Judge
(Yashwant/Himalvi)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6437 of 2021
.
08.10.2021 Present: Mr. Ankus Dass Sood, Sr. Advocate with Mr. Manik Sethi, Advocate, for the petitioner.
Mr. Amit Singh Chandel, Advocate, for respondent No.1.
Mr. Tara Singh Chauhan, Advocate, for respondent No.2.
CWP No.6437 of 2021 & CMP No.12196 of 2021.
Notice. Mr. Amit Singh Chandel and Mr. Tara Singh Chauhan, learned Standing Counsels, take notice for respondent No.1 and respondent No.2, respectively. Counter, if any, be filed by next date.
Issue notice to respondent No.3, returnable within four weeks, on taking steps within two days.
Call after four weeks.
( Ravi Malimath )
Acting Chief Justice
( Sabina )
October 08, 2021 Judge
(Yashwant/Himalvi)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWP No.6446 of 2021
.
08.10.2021 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. Ranbir Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore & Ms. Ritta Goswami, Additional Advocate Generals and Ms. Seema Sharma, Deputy Advocate General, for the respondents/State.
CWP No.6446 of 2021 & CMP No.12207 of 2021.
Notice. Ms. Ritta Goswami, learned Additional Advocate General, takes notice for the respondents. Call on 15th November, 2021, to enable them to file reply.
( Ravi Malimath )
Acting Chief Justice
( Sabina )
October 08, 2021 Judge
(Yashwant/Himalvi)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.339 of 2020
.
07.10.2021 Present: Mr. Sandeep K. Pandey, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.336 of 2020
.
07.10.2021 Present: Mr. C.M. Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.335 of 2020
.
07.10.2021 Present: Mr. Sandeep K. Pandey, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.333 of 2020
.
07.10.2021 Present: Mr. Y.K. Chandel, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.331 of 2020
.
07.10.2021 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.330 of 2020
.
07.10.2021 Present: Mr. Y.W. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.329 of 2020
.
07.10.2021 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.328 of 2020
.
07.10.2021 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.327 of 2020
.
07.10.2021 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.326 of 2020
.
07.10.2021 Present: Mr. Parveen Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.324 of 2020
.
07.10.2021 Present: Mr. C.S. Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.323 of 2020
.
07.10.2021 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.320 of 2020
.
07.10.2021 Present: Ms. Monika Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.197 of 2020
.
07.10.2021 Present: Mr. L.N. Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents/State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.195 of 2020
.
07.10.2021 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.191 of 2020
.
07.10.2021 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for respondent No.1/ State.
Mr. Naresh K. Gupta, Advocate, for respondent No.2.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.189 of 2020
.
07.10.2021 Present: Mr. K.S. Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.188 of 2020
.
07.10.2021 Present: Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.187 of 2020
.
07.10.2021 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.186 of 2020
.
07.10.2021 Present: Mr. Bhim Raj, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.185 of 2020
.
07.10.2021 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for the respondents/State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
CWPOA No.300 of 2020
.
07.10.2021 Present: Petitioner in person.
Mr. Surinder K. Sharma, Advocate, for the respondent.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
r to ( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:28 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.378 of 2020
.
07.10.2021 Present: Mr. ___________, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.297 of 2020
.
07.10.2021 Present: Mr. Gaurav Sharma, Advocate, for the petitioner.
Mr. Navlesh Verma, Advocate, for the respondents.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
r to ( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.296 of 2020
.
07.10.2021 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.295 of 2020
.
07.10.2021 Present: Mr. Anil Kumar Goel, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.293 of 2020
.
07.10.2021 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.290 of 2020
.
07.10.2021 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.287 of 2020
.
07.10.2021 Present: Mr. YPS Dhaulta, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.285 of 2020
.
07.10.2021 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.318 of 2020
.
07.10.2021 Present: Mr. J.P. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.317 of 2020
.
07.10.2021 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.315 of 2020
.
07.10.2021 Present: Mr. Desh Raj Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.314 of 2020
.
07.10.2021 Present: Mr. Inder Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.310 of 2020
.
07.10.2021 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.309 of 2020
.
07.10.2021 Present: Mr. Manish Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.307 of 2020
.
07.10.2021 Present: Mr. Vikrant Chandel, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.306 of 2020
.
07.10.2021 Present: Mr. Vinod Thakur, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.305 of 2020
.
07.10.2021 Present: Mr.Rajiv Rai, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.301 of 2020
.
07.10.2021 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.370 of 2020
.
07.10.2021 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. J.P. Sharma, Advocate, for the respondent.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
r to ( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.369 of 2020
.
07.10.2021 Present: Mr. L.N. Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.371 of 2020
.
07.10.2021 Present: Ms Archna Dutt, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.368 of 2020
.
07.10.2021 Present: Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.394 of 2020
.
07.10.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.392 of 2020
.
07.10.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.389 of 2020
.
07.10.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.388 of 2020
.
07.10.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.387 of 2020
.
07.10.2021 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.386 of 2020
.
07.10.2021 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.378 of 2020
.
07.10.2021 Present: Mr. Tanuj Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.376 of 2020
.
07.10.2021 Present: Ms. Aruna Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.373 of 2020
.
07.10.2021 Present: Mr. Raju Ram Rahi, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.367 of 2020
.
07.10.2021 Present: Mr. Mohit Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
CWPOA No.375 of 2020
.
07.10.2021 Present: Mr. O.P. Chauhan, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma and Ms. Ritta Goswami, Additional Advocate Generals, for the respondents/ State.
Issue rule nisi.
Post for hearing before the learned Single Judge in the usual course. Counter, if not already filed, be filed by next date.
( Ravi Malimath )
Acting Chief Justice
( Jyotsna Rewal Dua )
October 07, 2021 Judge
(Yashwant)
::: Downloaded on - 29/03/2022 20:16:29 :::CIS
.
::: Downloaded on - 29/03/2022 20:16:29 :::CIS