Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 21]

Himachal Pradesh High Court

Suleman vs . Union Of India & Others A/W Connected on 30 September, 2022

Bench: Sabina, Sushil Kukreja

Suleman Vs. Union of India & Others a/w connected .

matters CWP No. 2369 of 2018 a/w CWP No.493 & 1074 of 2019, CWPIL No. 32 & 42 of 2021, CWP No.3334 of 2021 and CWPIL No, 4 of 2022 and CWP No. 3511 of 2022. CWP No. 2369 of 2018.

30.09.2022 Present: Mr. Deven Khanna, Mr. Naresh Verma & Ms. Arushi Negi, Advocates for the petitioner. Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1.

Mr. Ajay Vaidya, Senior Additional Advocate General for respondents-State.

Mr. K.D. Shreedhar, Senior Advocate with Mr. Maan Singh, Advocate for respondent No.3.

Mr. Jagdish Thakur, Advocate respondent No.5.

Ms. Rekha Bansal, Advocate on behalf of Mr. K.B. Khajuria, Advocate for respondent No.6.

CWP No. 493 of 2019.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate for the petitioners. Mr. Ajay Vaidya, Senior Additional Advocate General for respondents-State. Mr. K.D. Shreedhar, Senior Advocate with Mr. Maan Singh, Advocate for respondent No.2.

CWP No. 1074 of 2019

Mr. Ramakant Sharma, Advocate for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General for respondents-State. Mr. Ashish Verma, Advocate for respondent No.3.

Mr. Tara Singh Chauhan & Mr. Maan Singh, Advocates for respondent No.5.

::: Downloaded on - 30/09/2022 20:05:13 :::CIS

Mr. Vikas Rajput, Advocate for respondent-

.

HRTC.

CWPIL No.32 of 2021.

Mr. Neeraj Kumar Shashwat, Advocate, as Amicus Curiae, for the petitioner. Mr. Ajay Vaidya, Senior Additional Advocate General for respondents-State. Mr. Virbahadur Verma, Advocate for respondent No.2.

Dr. Lalit K. Sharma, Advocate for respondent No.4.

CWPIL No. 42 of 2021.

Court on its own motion.

Mohan Sharma, Advocate for the interveners.

Mr. Virbahadur Verma, Advocate for respondent No.1.

Mr. Ajay Vaidya, Senior Additional Advocate General for respondents-State.

CWP No.3334 of 2021

Mr. Saurav Rattan, Advocate for the petitioner.

Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1. Mr. Ajay Vaidya, Senior Additional Advocate General for respondents-State. CWPIL No. 4 of 2022.

Mr. Adarsh K. Vashishta, Advocate for the petitioner.

Mr. Virbahadur Verma, Advocate for respondent No.1.

Mr. Ajay Vaidya, Senior Additional Advocate General for respondents-State. CWP No. 3511 of 2022.

Ms. Rekha Bansal, Advocate on behalf of Mr. K.B. Khajuria, Advocate for the petitioner.

::: Downloaded on - 30/09/2022 20:05:13 :::CIS

Mr. Ajay Vaidya, Senior Additional Advocate .

General for respondents-State.

Mr. Virbahadur Verma, Advocate for respondent No.3.

Ms. Divya Sood, Advocate respondent No.4.

CWP No. 493 of 2019

This petition is de-linked, at the request of learned counsel for the petitioner.

r List again on 1st November, 2022.

CWP No. 2369 of 2018 a/w CWP No.1074 of 2019, CWPIL No. 32 & 42 of 2021, CWP No.3334 of 2021 and CWPIL No.4 of 2022 and CWP No. 3511 of 2022.

At the request of learned counsel for the parties, list again on 23rd November, 2022.

In the meantime, compliance affidavit be filed and pleadings be completed.

(Sabina) Judge (Sushil Kukreja) Judge September 30, 2022 (ps) ::: Downloaded on - 30/09/2022 20:05:13 :::CIS