Himachal Pradesh High Court
Ram Chand vs . State Of H.P. & Another on 4 November, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Ram Chand vs. State of H.P. & another .
CWPOA No. 3104 of 2019 4.11.2022 Present: Ms. Minakshi Sharma, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for respondent No. 1.
Learned counsel for the petitioner submits that though an application for early hearing has been filed but it has transpired that the pleadings are not complete and she intends to file rejoinder. Be filed within four weeks.
List on 9.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Vidya Devi vs. Satpal & others .
FAO (MVA) No. 136 of 20224.11.2022 Present: Mr. D. N. Sharma, Advocate, for the appellant.
Mr. Amit Himalvi, Advocate, for respondent No.3.
Steps for the service of respondent No.1 not taken. Be taken within one week. On steps being so taken, let notice be issued to respondent No.1, returnable for 16.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Durga Singh & others vs. Kusum Lata & another .
CS No. 69 of 20224.11.2022 Present: Mr. Pavinder, Advocate, for the plaintiff.
Mr. Sudhit Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for defendants No. 1 and 2.
Since the pecuniary jurisdiction from amount of Rs. 30,00,000/- upto Rs. 60,00,000/- has been vested in the Court of learned Senior Civil Judge vide Notification No.HHC/PJ/93-1 dated 17.10.2022, the present suit falls within the jurisdiction of learned Senior Civil Judge, Solan and is accordingly transferred for disposal in accordance with law to said Court. The parties are directed to appear before learned Senior Civil Judge, Solan on 23.3.2023.
Learned counsel for the defendants submits that the written statement has not yet been filed and he may be permitted to file the same within two days.
In case the defendants file the written statement within the time sought, it be taken on record.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Durga Singh & others vs. Kusum Lata & others .
CS No. 69 of 20224.11.2022 Present: Mr. Prikshit, Advocate, vice counsel for the plaintiffs.
Mr. Sudhit Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the defendants.
Since the pecuniary jurisdiction from amount of Rs. 60,00,000/- upto Rs. One core has been vested in the Court of learned District Judge vide Notification No.HHC/PJ/93-1 dated 17.10.2022, the present suit falls within the jurisdiction of learned District Judge, Solan and is accordingly transferred for disposal in accordance with law to said Court. The parties are directed to appear before learned District Judge, Solan on 24.3.2023.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sumit Kumar & others vs. State of H.P. & others .
CWP No. 3981 of 20214.11.2022 Present: Mr. Pankaj Chaudhary, Advocate, vice counsel for the petitioner.
Mr. Narender Thakur, Dy. A.G., for respondents No. 1 and 2.
Mr. Surender Verma, Advocate, for respondent No.3.
Mr. Prashant Sharma, Advocate, for r respondent No.4.
More time sought to file rejoinder. Be filed within four weeks.
List on 16.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS DM forest vs. Mangani Ram .
OMP No. 758 of 2021 in Ex. Petn.
No. 26 of 20204.11.2022 Present: Mr. Rajesh Verma, Advocate, for the applicant.
Mr. Digvijay Singh, advocate, for the respondent.
Learned counsel for the respondent submits that he intends to file objection to the execution petition but could not prepare the same on account of unavoidable circumstances. He seeks time to file the objections. Be filed within four weeks.
List on 16.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Ravinder Kumar vs. State of H.P. & another .
Ex. Pet. No. 74 of 20194.11.2022 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Narender Thakur, Deputy Advocate General, for the respondents.
Despite repeated opportunities, counter affidavit has not been filed. One last opportunity is sought to do the needful. In the interest of justice and as a matter of indulgence, last opportunity is granted to the petitioner to comply with the previous order.
List on 9.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Shobha Devi vs. Nisha Sharma .
CS No. 72 of 20194.11.2022 Present: Mr. Pavinder, Advocate, for the plaintiff.
Since the pecuniary jurisdiction from amount of Rs. 60,00,000/- upto Rs. One crore has been vested in the Court of learned District Judge vide Notification No.HHC/PJ/93-1 dated 17.10.2022, the present suit falls within the jurisdiction of learned District Judge, Solan and is accordingly transferred for disposal in accordance with law to said Court. The parties are directed to appear before learned District Judge, Solan on 22.3.2023.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sashi Pal Nadda & another vs. Neema Kumar Lama & another .
CS No. 35 of 20194.11.2022 Present: Mr. Vinay Mehta, Advocate, for the plaintiffs.
Mr. Narender Thakur, Dy. A.G., for defendant No.2.
Since the pecuniary jurisdiction from amount of Rs. 30,00,000/- upto Rs. 60,00,000/- has been vested in the Court of learned Senior Civil Judge vide Notification No.HHC/PJ/93-1 dated 17.10.2022, the present suit falls within the jurisdiction of learned Senior Civil Judge, Rampur and is accordingly transferred for disposal in accordance with law to said Court. The parties are directed to appear before learned Senior Civil Judge, Rampur on 20.3.2023.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Gurmail Singh vs. Hemawati & another .
CS No. 32 of 20194.11.2022 Present: Mr. Janesh Gupta, Advocate, for the plaintiff.
Mr. Tek Chand Sharma, Advocate, for defendant No.1.
Ms. Anu Tuli Azta, Advocate, for defendant No.2.
r Since the pecuniary jurisdiction from amount of Rs. 30,00,000/- upto Rs. 60,00,000/- has been vested in the Court of learned Senior Civil Judge vide Notification No.HHC/PJ/93-1 dated 17.10.2022, the present suit falls within the jurisdiction of learned Senior Civil Judge, Shimla and is accordingly transferred for disposal in accordance with law to said Court. The parties are directed to appear before learned Senior Civil Judge, Shimla on 21.3.2023.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Arti Sood vs. Dinesh Kumar .
CS No. 15 of 20194.11.2022 Present: Mr. Anuj Gupta, Advocate, for the plaintiff.
Since the pecuniary jurisdiction from amount of Rs. 30,00,000/- upto Rs. 60,00,000/- has been vested in the Court of learned Senior Civil Judge vide Notification No.HHC/PJ/93-1 dated 17.10.2022, the present suit falls within the jurisdiction of learned Senior Civil Judge, Dharmshala and is accordingly transferred for disposal in accordance with law to said Court. The parties are directed to appear before learned Senior Civil Judge, Dharamshala on 21.3.2023.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Deepak Bishat & others vs. State of H.P. & others .
CS No. 11 of 20194.11.2022 Present: Mr. Y.P. Sood, Advocate, for the plaintiffs.
Mr. Narender Thakur, Dy. A.G., for defendants No. 1 and 3.
Mr. V. B. Verma, CGC, for defendant No.2.
Since the pecuniary jurisdiction from amount of Rs. 30,00,000/- upto Rs. 60,00,000/- has been vested in the Court of learned Senior Civil Judge vide Notification No.HHC/PJ/93-1 dated 17.10.2022, the present suit falls within the jurisdiction of learned Senior Civil Judge, Theog and is accordingly transferred for disposal in accordance with law to said Court. The parties are directed to appear before learned Senior Civil Judge, Theog on 20.3.2023.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sonam Tashi vs. Paldon .
RSA No. 283 of 20174.11.2022 Present: Ms. Amita Chandel, Advocate, vice counsel for the appellant.
Mr. Janesh Gupta, Advocate, for the respondent.
CMP No. 7040/2017 & CMP No. 12085/22 Reply to the applications stands filed.
Learned counsel for the applicant seeks time to file rejoinder. Be filed within two weeks.
List on 25.11.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Joginder Singh vs. Staya Devi & others .
RSA No. 509 of 20094.11.2022 Present: Mr. T. S. Chauhan, advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
More time sought to comply with previous order. Be complied within three weeks.
List on 2.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Ram Rakha through LRs vs. Hem Raj through LRs.
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RSA No. 482 of 20074.11.2022 Present: Ms. Amita Chandel, Advocate, vice counsel for the appellants.
Mr. Mukul Sood, Advocate, for respondents No. 1 (a) to 1 (c).
As per report of the Registry, notice issued to respondent No.5 has not been received back either served or un-served. Let notice be awaited for another four weeks.
List on 9.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sukhbir Singh vs. State of H.P. & others .
Cr.MMO No. 1033 of 20224.11.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for respondent No. 1.
Notice. Learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.1. Notice be issued to respondents No. 2 and 3, returnable for 2.12.2022, on steps being taken within three days.
Cr.MP No. 3359 of 2022Notice in the aforesaid terms.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sukhbir Singh & others vs. State of H.P. & another .
Cr.MMO No. 1032 of 20224.11.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioners.
Mr. Narender Thakur, Dy. A.G., for respondent No. 1.
Notice. Learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.1. Notice be issued to respondent No. 2, returnable for 2.12.2022, on steps being taken within three days.
Cr.MP No. 3357 of 2022Notice in the aforesaid terms.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Narinder Singh Parmar vs. State of H.P. & another .
Cr.MMO No. 1022 of 20224.11.2022 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for respondent No. 1.
Mr. Akash Thakur, Advocate, for respondent No.2.
Parties are not present today. The Court is informed that there is bereavement in the family.
List on 12.12.2022. The parties shall remain present on the said date.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS TAnsen Sangeet Mahavidyalaya Brand vs. Vikas Sharma & others .
CMPMO No. 544 of 20224.11.2022 Present: Mr. Ashok Sood, Sr. Advocate with Mr. Abhishek Banta, Advocate, for the petitioner.
Issue notice to the respondents, returnable for 16.12.2022, on steps being taken within one week.
r CMP No. 15349 of 2022Notice in the aforesaid terms. In the meanwhile, further proceedings in case No. 15/2 of 2017, pending before learned Civil Judge (Senior Division)-cum-Learned Labour Welfare Officer, Solan, District Solan, H.P., shall remain stayed.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Arjun Singh & others vs. Ram Pal & others .
RSA No. 311 of 20224.11.2022 Present: Mr. Neeraj Gupta, Sr. Advocate with Mr. Ajeet Jaswal, Advocate, for the appellants.
Issue notice to the respondents, returnable for 30.12.2022, on steps being taken within one week.
CMP No. 15371 of 2022r Notice in the aforesaid terms. In the meanwhile, the parties are directed to maintain status quo qua the suit property till next date.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Charan Singh vs. Ram Saroop .
RSA No. 307 of 20224.11.2022 Present: Mr. Dheeraj K. Vashishat, Advocate, for the appellant.
Issue notice to the respondent, returnable for 30.12.2022, on steps being taken within one week.
CMP No. 15353 of 2022r Notice in the aforesaid terms. In the meanwhile, the parties are directed to maintain status quo qua the suit property till next date.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Deep Lal Mahant vs. Nihal Chand Bhalla .
RSA No. 309 of 20224.11.2022 Present: Ms. Anjali Soni Verma, Advocate, for the appellant.
Issue notice to the respondents, returnable for 23.12.2022, on steps being taken within one week.
CMP No. 15312 of 2022Notice r in the aforesaid terms. In the meanwhile, the execution of impugned judgment and decree dated 25.11.2021, passed by learned Senior civil Judge, Lahaul and Spiti at Kullu, H.P. in Civil Suit No. 313/2013 and affirmed by learned Additional District Judge, Kullu, H.P. in Civil Appeal No. 04 of 2022, shall remain stayed, subject to the appellant depositing decretal amount in the Registry of this Court within eight weeks from today.
CMP No. 15313 of 2022The prayer made in the application is allowed. However, the applicant is directed to file certified copy of the judgment of the learned Civil Judge within six weeks. The application stands disposed of.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Kamla Tanwar vs. State of H.P. & others .
CWPOA No. 5255 of 2019 a/w CWPOA Nos. 991 & 5768 of 2019 4.11.2022 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Rakesh Chauhan and Ms. Sneh Bhimta, Advocate, for the respective petitioners.
Mr. Narender Thakur, Dy. A.G., for the respondent State.
r List on 28.11.2022 along with CWP No. 3816 of 2020.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Pratap Singh Bharota vs. State of H.P. & another .
Cr.MMO No. 1026 of 20224.11.2022 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Vikas Shyam Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for respondent No.1.
Notice. Learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.1. Notice be issued to respondent No.2, returnable for 14.11.2022, on steps being taken within two days. In the meanwhile respondent No.1 may file reply, if so advised.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Pankaj Jasrotia & others vs. Bharat Khera & others .
COPC No. 354 of 20224.11.2022 Present: Mr. Jeevan Kumar, Advocate, for the petitioners.
Mr. Narender Thakur, Dy. A.G., for the respondents.
Notice. Learned Deputy Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file compliance affidavit.
List on 9.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Tilak Raj vs. Madan Singh .
Cr. Revision No. 209 of 20224.11.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
More time sought to comply with the orders dated 17.6.2022 and 9.9.2022. Be positively complied with within eight weeks.
List on 30.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Rajni Abrol & another vs. Abhishek Abrol & others .
FAO No. ______/2022 4.11.2022 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Avinash Sharma, Advocate, for the appellants.
CMP No. 15148 of 2022Applicants have sought leave of this Court to assail judgment dated 5.7.2022, passed by learned Additional District Judge-II, Shimla in case No. 2 of 2021, whereby probate has been ordered to be issued in favour of respondent No.1. The grievance of the applicants is that they were also Class-I legal heirs of late Sh. Adarsh Abrol but were not intentionally and deliberately impleaded as a party in the probate proceedings by respondent No.1.
The application is supported by an affidavit.
A copy of impugned judgment has been placed on record, which reveals that the applicants were not impleaded as parties before the learned court below.
Applicants being wife and daughter of late Sh. Adarsh Abrol were Class-I heirs and as such were prima-facie entitled to be heard by learned trial Court.
In the given facts and circumstances of the case, applicants have made out a case for leave to file appeal against the impugned judgment. The ::: Downloaded on - 04/11/2022 20:36:09 :::CIS application is accordingly allowed. The applicants are .
allowed to institute the appeal.
FAO No. /2022 Be registered.
Issue notice to respondent No.1 at this stage, returnable for 16.12.2022, on steps being taken within one week.
r to
CMPST No.27919 of 2022
Notice in the aforesaid terms. In the
meanwhile, the execution of impugned judgment and decree dated 5.7.2022, passed by learned Additional District Judge-II, Shimla in case No. 2 of 2021 shall remain stayed.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Anil Kumar vs. Dr. Pankaj Lalit & others .
COPC No. 493 of 20214.11.2022 Present: Mr. Vijay Kumar Verma, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondents.
Learned Deputy Advocate General seeks time to ascertain the status of SLP filed by the State.
List on 16.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sandeep vs. Manager, HPSARD Bank.
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Cr. Revision No. 343 of
2021.
4.11.2022 Present: Mr. Hemant Kumar Thakur, Advocate, vice counsel, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondent.
List on 4.1.2023.
r (Satyen Vaidya)
Judge
4th November, 2022
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::: Downloaded on - 04/11/2022 20:36:09 :::CIS
Jagdish Chand vs. The convener .
CMPMO No. 184 of 20214.11.2022 Present: Mr. Nishant Khidtta, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondents.
List on 3.1.2023.
4th November, 2022
to (Satyen Vaidya)
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Ram Lal vs. Dr. Akriti Sharma .
COPC No. 146 of 20214.11.2022 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondent.
Learned Deputy Advocate General requests for an adjournment on the ground that the matter is to be argued by Mr. Desh Raj Thakur, learned Additional Advocate General, who is not available today.
List on 21.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sita Ram & others vs. Radha Devi & others .
CR No. 58 of 20214.11.2022 Present: Mr. Raman Prashar, Advocate, for the petitioner.
Mr. Romesh Verma, Advocate, for the respondents.
After hearing the learned counsel for the petitioner for some time, the necessity for going through the records of learned trial Court has been felt. Let the records of learned trial Court be requisitioned for the next date.
List on 19.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Reta Ram vs. LAC .
CMPMO No. 313 of 20214.11.2022 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondents.
At the joint request of the learned counsel for the parties, list on 11.11.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Samar Singh Rana, vs. Santosh Kumar .
Cr.MMO No. 118 & 16 of 2022 4.11.2022 Present: Mr. K. S. Gill, Advocate, for the petitioner(s).
Mr. Atharv Sharma, Advocate, for the respondent(s).
List on 11.11.2022.
4th November, 2022
to (Satyen Vaidya)
Judge
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Shiv Lal & others vs. Keshav Ram .
RSA No. 576 of 20114.11.2022 Present: None.
None for the parties. In the interest of justice, list on 4.1.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Anil Kapoor vs. Dipika Chauhan .
CR No. 66 of 20224.11.2022 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Peeyush Verma, Advocate, for the respondent.
List for consideration on 27.12.2022.
Interim order to continue.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Chatar Muni vs. Ritu Raj Sharma .
Cr.MP(M) No. 1378 of 20224.11.2022 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Yash Raj Bhardwaj, Advocate, for the respondent.
It is jointly submitted on behalf of the parties that they are in process to settle the matter amicably and may be granted some time to finalize the modalities.
List on 3.1.2023.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Ritu Chaudhary vs. State of H.P. & others .
CWP No. 2475 of 20214.11.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondents.
List on 16.12.2022.
4th November, 2022
to (Satyen Vaidya)
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Babu Ram vs. HP University & another .
CWPOA No. 7984 of 20194.11.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for the respondents.
List on 2.12.2022.
4th November, 2022
to (Satyen Vaidya)
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::: Downloaded on - 04/11/2022 20:36:09 :::CIS
Dharam Pal & others vs. LAC & others .
CMP(M) No. 854 of 20214.11.2022 Present: Mr. Ajay Kashyap, Advocate, for the applicants.
Mr. Narender Thakur, Dy. A.G., for respondents No. 1 to 3.
Mr. S.M. Goel, Advocate, for respondent No.4.
Mr. Ramakant Sharma, Advocate, for respondents No. 5 (a) to 5 (i).
More time sought to file reply on behalf of respondent No.4.
List on 23.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Darshanu Devi vs. Manisha Nanda .
COPC (T) No. 1100 of 20204.11.2022 Present: None for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondent.
None has appeared on behalf of the petitioner. On the last date also, the petitioner was unrepresented.
r It appears that the petitioner is not interested to pursue the matter. Hence the petition is dismissed for non-prosecution.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Gurbachan Singh vs. State of H.P. .
Cr.MP(M) No. 2400 of 20224.11.2022 Present: Mr. Arvind Sharma, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for the respondent.
Notice. Narender Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondent and seeks time to file status report.
List on 18.11.2022.
In interim, in the event of arrest of petitioner in case FIR No. 250 of 2022 dated 29.10.2022 under Section 39(1)(a) of H.P. Excise Act and Section 120B of IPC, registered at Police Station, Baddi, District Solan, H.P., he shall be released on bail subject to his furnishing personal bond in a sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the Investigating Officer/Arresting Officer. This order shall, however, be subject to the following conditions:-
i) That the petitioner shall make himself available for investigation as and when required.
ii) That the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;::: Downloaded on - 04/11/2022 20:36:09 :::CIS
iii) That the petitioner shall not leave India without .
prior permission of the Court.
(Satyen Vaidya)
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4th November, 2022
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Sandeep Modgil vs. State of H.P. .
Cr.MMO No. 1000 of 20224.11.2022 Present: Mr. Dheeraj K. Vashishat, Advocate, for the petitioner.
Mr. Narender Thakur, Dy. A.G., for respondent No.1.
Mr. Kirti Singh Thakur, Advocate, for respondent No.2.
r At the pleasure of Hon'ble the Chief Justice, list before another Bench.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Rajpal Chauhan & others vs. State of H.P. & another .
Cr.MMO No. 1001 of 20224.11.2022 Present: Mr. Kirti Singh Thakur, Advocate, for the petitioners.
Mr. Narender Thakur, Dy. A.G., for respondent No.1.
Mr. Dheeraj K. Vashishat, Advocate, for respondent No.2.
At the pleasure of Hon'ble the Chief Justice, list before another Bench.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Sant Prakash & others vs. State of H.P. & others .
Cr.MMO No. 861 of 20224.11.2022 Present: Mr. Parveen Chandel, Advocate, for the petitioners.
Mr. Narender Thakur, Dy. A.G., for respondents No.1 and 2.
List on 9.12.2022. Respondents may also file reply before the next date.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Mansa Ram vs. Prakash Chand & another .
CMPMO No. 482 of 20224.11.2022 Present: Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for the petitioner.
Mr. J. L. Bhardwaj, Advocate, for respondent No.1.
Mr. Mukesh Sharma, Advocate, for respondent No.2.
r List on 12.11.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS State of H.P. vs. Sanjay Kumar.
.
Cr. Revision No. 514 of 20224.11.2022 Present: Mr. Narender Thakur, Dy. A.G., for the petitioner.
Mr. Arush Matlotia, Advocate, for the respondent.
Learned counsel for the respondent seeks time to complete the records.
List on 23.12.2022.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS Narpat Ram vs. Punjab national Bank .
Cr. Revision No. 471 of 20224.11.2022 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
Cr.MP No. 2760 of 2022Registry has clarified that the petitioner has complied with the order dated 9.9.2022. Accordingly, no further orders are required to be passed in this application and the same is accordingly disposed of.
Cr. Revision No. 471 of 2022Admit. List for hearing in due course.
(Satyen Vaidya) Judge 4th November, 2022 (kck) ::: Downloaded on - 04/11/2022 20:36:09 :::CIS