Himachal Pradesh High Court
Machhinder Singh vs . Jaiwanti & Ors. on 25 July, 2025
Author: Sushil Kukreja
Bench: Sushil Kukreja
Machhinder Singh vs. Jaiwanti & Ors.
.
CMPMO No.582 of 2024 25.07.2025 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Anubhav Chopra, Advocate, for respondent No.1.
Mr. Jagdish Thakur, Advocate, for respondent No.2.
r to Mr. M.A. Safee, Advocate, for respondents No.4(a) to 4(f).
Mr. Praneet Gupta, Advocate, for respondent No.5.
Mr. Rajesh Kumar, Advocate, for respondents No.6 & 7.
At the request of learned counsel for the petitioner, list on 30.08.2025 before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Vandana Chugh & Ors. vs. Dinesh Kumari & ors.
.
CMPMO No.241 of 202525.07.2025 Present: Mr. Abhishek Verma, Advocate, for the petitioners.
Mr. Ashok Kumar, Advocate vice counsel Mr. Karan Singh Kanwar, Advocate, for respondents No.1 & 4.
Notice issued to respondent No.2, has been received back duly served, however, there is no representation on her behalf, hence, she is ordered to be proceeded against ex parte.
Notice issued to respondent No.3, has been received back unserved for want of complete address. Let fresh notice be issued to aforesaid respondent, on filing PF and complete address within a period of one week, returnable within four weeks.
List after four weeks before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ranjit Singh & Anr. vs. Bandana & Anr.
.
CMPMO No.302 of 202525.07.2025 Present: Mr. Het Ram Thakur, Advocate, for the petitioners.
Mr. Goldy Kumar, Advocate, for the respondents.
Learned counsel for the respondents seeks permission of this Court to withdraw his Power of Attorney on the ground that at some point of time, he had represented the petitioners. Permission granted.
At this stage, Mr. Sat Parkash, Advocate vice Mr. Amit Jamwal, Advocate, has put in appearance on behalf of the respondents and states that Power of Attorney on behalf of the respondents, shall be filed during the course of the day.
Now, list this case after two weeks before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ms. Hem Lata vs. State of H.P. & Ors.
.
CWP No.1133 of 202525.07.2025 Present: Mr. Ajay Kumar Chauhan, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents /State.
CWP No.1133/2025 & CMP No.1619/2025 Learned counsel for the petitioner states that rejoinder has been filed on 24.072025, however, the same is not on record. Be traced and placed on record, if in order.
List on 14.08.2025, before the appropriate Bench.
Interim order to continue.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Master Piyush through his mother Sunita Devi vs. State of H.P. & ors.
.
CWP No.2499 of 202125.07.2025 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for respondent No.1/State.
Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for respondents No.2 rto 6.
At the joint request of learned counsel for the parties, list on 18.08.2025, before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS M/s Ascot Hotels & Resorts Pvt. Ltd. vs. State of H.P. & Ors.
.
CWP No.14934/202425.07.2025 Present: Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall and Mr. Aakash Thakur, Advocates, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Lalit Kumar Sehgal, Advocate, for respondents No.3 & 4.
List on 28.07.2025 before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Vineet Bembey vs. Rakesh Rahul & another .
CMPMO No.415 of 202525.07.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.
As prayed for, list on 28.07.2025, before the appropriate Bench.
r to ( Sushil Kukreja )
Judge
July 25, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:43 :::CIS
Shakuntla Dhiman vs. Rakesh Kanwar & another .
COPC No.792 of 202525.07.2025 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
COPC No.792/2025 & CMP No.17529/2025 Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted one week's time to seek instruction/to file reply.
As prayed for, list on 04.08.2025, before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Rakesh vs. State of H.P. & another .
CWP No.11917 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11919 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17444 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Kalam Singh vs. State of H.P. & another .
CWP No.11919 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11919 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17447 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ishwar Lal vs. State of H.P. & another .
CWP No.11871 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11871 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17364 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sher Singh vs. State of H.P. & another .
CWP No.11971 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11971 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17541 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Gulab Singh vs. State of H.P. & another .
CWP No.11921 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11921 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17451 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Yog Raj vs. State of H.P. & another .
CWP No.11920 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11920 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17449 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sohan Lal vs. State of H.P. & another .
CWP No.11872 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11872 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17367 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Joginder Singh vs. State of H.P. & another .
CWP No.11877 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11875 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17377 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Kanwar Singh vs. State of H.P. & another .
CWP No.11876 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11876 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17375 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sumesh Kumar vs. State of H.P. & another .
CWP No.11875 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11875 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17373 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Maheshwar Singh vs. State of H.P. & another .
CWP No.11874 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11874 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17371 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ramesh Kumar vs. State of H.P. & another .
CWP No.11873 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11873 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17369 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Nek Ram vs. State of H.P. & another.
.
CWP No.11870 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11870 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17362 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Santosh Kumar vs. State of H.P. & another .
CWP No.11869 of 202525.07.2025 Present: Mr. H.K.S Thakur, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for the respondents/State.
CWP No.11869 of 2025Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of six weeks. List thereafter before the appropriate Bench.
CMP No.17360 of 2025Notice in the above terms. Till further order, no coercive action shall be taken against the petitioner and the petitioner shall not be evicted from the land in issue without the leave of the Court.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Prakash Chand vs. State of H.P. & others .
CWP No.11883 of 202525.07.2025 Present: Ms. Ambika Kotwal, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for respondents No.5 r & 6.
CWP No.11883/2025 & CMP No.17390/2025 Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General and Ms. Sugandh Verma, Advocate, appear and waive service of notice on behalf of the respective respondents.
Separate notice be issued to respondent No.7, returnable within four weeks, on taking steps within a period of three days.
In the meanwhile, reply by appearing respondents, if any, be also filed.
List after four weeks alongwith CWP No. 11878 of 2025, before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sanjeev Kumar vs. State of H.P. & others .
CWP No.11881 of 202525.07.2025 Present: Ms. Ambika Kotwal, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for respondents No.5 r & 6.
CWP No.11881/2025 & CMP No.17387/2025 Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General and Ms. Sugandh Verma, Advocate, appear and waive service of notice on behalf of the respective respondents.
Separate notice be issued to respondent No.7, returnable within four weeks, on taking steps within a period of three days.
In the meanwhile, reply by appearing respondents, if any, be also filed.
List after four weeks alongwith CWP No. 11878 of 2025, before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Shailender Kumar vs. State of H.P. & others .
CWP No.11880 of 202525.07.2025 Present: Ms. Ambika Kotwal, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for respondents No.5 r & 6.
CWP No.11880/2025 & CMP No.17385/2025 Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General and Ms. Sugandh Verma, Advocate, appear and waive service of notice on behalf of the respective respondents.
Separate notice be issued to respondent No.7, returnable within four weeks, on taking steps within a period of three days.
In the meanwhile, reply by appearing respondents, if any, be also filed.
List after four weeks alongwith CWP No. 11878 of 2025, before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Kushi Ram vs. State of H.P. & others .
CWP No.11879 of 202525.07.2025 Present: Ms. Ambika Kotwal, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for respondents No.5 r & 6.
CWP No.11879/2025 & CMP No.17383/2025 Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General and Ms. Sugandh Verma, Advocate, appear and waive service of notice on behalf of the respective respondents.
Separate notice be issued to respondent No.7, returnable within four weeks, on taking steps within a period of three days.
In the meanwhile, reply by appearing respondents, if any, be also filed.
List after four weeks alongwith CWP No. 11878 of 2025, before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Yadvinder Sharma vs. State of H.P. & others .
CWP No.11878 of 202525.07.2025 Present: Ms. Ambika Kotwal, Advocate, for the petitioner.
Mr. Pushpinder Singh Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for respondents No.5 r & 6.
CWP No.11878/2025 & CMP No.17381/2025 Issue notice. Mr. Pushpinder Singh Jaswal, learned Additional Advocate General and Ms. Sugandh Verma, Advocate, appear and waive service of notice on behalf of the respective respondents.
Separate notice be issued to respondent No.7, returnable within four weeks, on taking steps within a period of three days.
In the meanwhile, reply by appearing respondents, if any, be also filed.
List after four weeks alongwith CWPs No. 11879, 11880, 11881 & 11883 of 2025 before the appropriate Bench.
( Sushil Kukreja ) Judge July 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Mohammad Idreesh vs. State of H.P. .
Cr. MP(M) No.985 of 202504.07.2025 Present: Ms. Shradha Karol, Mr. Sarthak Karol, Mr. Nishant Singh and Ms. Shikha Chauhan, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Sh. Abhilash Kumar, Drug Inspector, o/o the rState Drugs Controller, H.Q. at Baddi, District Solan, H.P. present with record.
Heard. In the status report, it has been mentioned that the present petitioner is a resident of outside of the State and has no permanent residential address in the State of Himachal Pradesh and as per his address verification report, he is not residing in the above said address since last 10-12 years and further the accused remained absconded during investigation even after sufficient opportunities provided by the investigation agency and was arrested by taking arrest warrant, hence there are chances that present petitioner will not be available for trial if released on bail.
The present bail application filed on behalf of the petitioner, is supported by affidavit of the wife of the petitioner Mohammad Idreesh. Therefore, the wife of the petitioner is directed to file affidavit giving his permanent ::: Downloaded on - 25/07/2025 21:28:43 :::CIS address as well as current address, on or before the next .
date of hearing.
List on 11.07.2025.
( Sushil Kukreja )
Judge
July 04, 2025
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:43 :::CIS
Neeraj Bijalwan vs. State of H.P. & another .
Cr.MP(M) No.1476 of 202404.07.2025 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for respondent No.1/State.
Mr. Arvind Sharma, Advocate, for respondent No.2.
Heard for some time. Respondent No.1/State is directed to file fresh status report by the next date of hearing.
List on 18.07.2025.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Balwinder Singh alas Chiri vs. State of H.P. .
Cr.MP(M) No.2233 of 202404.07.2025 Present: None for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
order:-
r to On 06.06.2025, this Court passed the following "Vide order dated 22.05.2025, passed by the Hon'ble Supreme Court in SLP (Crl.) No.17799/2024, petitioner Balwinder Singh has been released on bail, subject to his furnishing the suitable bail bonds and sureties. Para-3 of the aforesaid order reads as under:-
"3. Accordingly, we direct that the petitioner be released on bail on furnishing the suitable bail bonds and sureties and on such other terms and conditions as may be deemed fit by the trial Court. The High Court is at liberty to get deposited passport and other relevant documents of the petitioner to secure his presence in time and to ensure that he may not be in a position to leave the country during the pendency of the case."
Therefore, in such circumstances, let a report be called for from the learned trial Court as to what conditions have been imposed by it while releasing the petitioner on bail.
List on 04.07.2025."
The report of the trial court has been received.
However, the perusal of the same shows that the trial court had not imposed any condition on the petitioner to deposit his passport and other documents so that he may not be in ::: Downloaded on - 25/07/2025 21:28:43 :::CIS a position to leave the country during the pendency of the .
case. Therefore, in such circumstances, trial court is directed to impose aforesaid condition on the petitioner and submit its report before this Court on or before 08.08.2025.
July 04, 2025
to ( Sushil Kukreja )
Judge
(reena)
::: Downloaded on - 25/07/2025 21:28:43 :::CIS
Kuldeep Singh & Ors. vs. State of H.P. .
Cr. Appeal No.291 of 202504.07.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
rCr.MP No.2454 of 2025Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Abhishek Sharma vs. State of H.P. .
Cr. MP(M) No.485 of 202504.07.2025 Present: Mr. Manoj Pathak and Mr. Harsh Sharol, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Additional S.P., Praveen Dhiman, SI Yadav Chand and Constable Vinod Kumar, State CID, rpresent with record.
After arguing for some time, learned Additional Advocate General prays for adjournment.
As prayed for, list on 11.07.2025.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Praveen Kumar vs. State of H.P. .
Cr. MP(M) No.884 of 202504.07.2025 Present: Mr. Karan Kapoor, Mr. Nitish and Mr.Santosh Kumar, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Surender Malik vs. State of H.P. .
Cr. MP(M) No.1024 of 202504.07.2025 Present: Ms. Shradha Karol, Mr. Sarthak Karol, Mr. Nishant Singh and Ms. Shikha Chauhan, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Sh. Abhilash Kumar, Drug Inspector, o/o the rState Drugs Controller, H.Q. at Baddi, District Solan, H.P. present with record.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Atul Gupta vs. State of H.P. .
Cr. MP(M) No.984 of 202504.07.2025 Present: Ms. Shradha Karol, Mr. Sarthak Karol, Mr. Nishant Singh and Ms. Shikha Chauhan, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Sh. Abhilash Kumar, Drug Inspector, o/o the rState Drugs Controller, H.Q. at Baddi, District Solan, H.P. present with record.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Promila vs. State of H.P. .
Cr. MP(M) No.1180 of 202504.07.2025 Present: Mr. Mohar Chand Bhardwaj, Advocate, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
r Learned Additional Advocate General prays for and is granted two weeks' further time to file file, by way of last opportunity.
List on 18.07.2025.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sunil Kumar vs. State of H.P. .
Cr. MP(M) No.1381 of 202504.07.2025 Present: Mr. Rajinder Thakur and Mr. Ankit Chandel, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
rArguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Praveen Kumar vs. State of H.P. .
Cr.MP(M) No.884 of 202527.06.2025 Present: Mr. Nitish, Advocate, for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General with Ms. Ayushi Negi and Ms. Santosh Dogra, Deputy Advocate Generals, for the respondent/State.
Learned counsel for the petitioner prays for adjournment the ground that arguing counsel is not available today.
As prayed for, list for further arguments on 04.07.2025.
( Sushil Kukreja ) Judge June 27, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Jagat Singh vs. Madan Singh .
Cr. Revision No.569 of 202327.06.2025 Present: Mr. Sarthak Mehta and Mr.Nikhilesh Nagran, Advocates, for the petitioner.
Mr. Vikas, Advocate vice Mr. Shyam Singh Chauhan, Advocate, for the respondent.
Statement of the petitioner stands recorded.
r Now to come up for statement of the respondent on 11.07.2025.
( Sushil Kukreja ) Judge June 27, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Pravesh vs.The Loyal Kingdom Co-operative NATC Society Ltd.
.
Cr.MP(M) No.1181 of 2025.
27.06.2025 Present: Mr. Mukesh Sharma, Advocate, for the applicant/petitioner.
Cr.MP(M) No.1181 of 2025.
Notice issued to the respondent has been received back duly served, however, there is no representation on his behalf. Hence, it is presumed that he has got nothing to state in the matter.
For the reasons stated in the application, the same is allowed and delay of two days in filing the present revision petition, which in my considered view has sufficiently been explained, is hereby condoned.
Application stands disposed of.
Cr. Revision No.________ of 2025 Be registered.
Let notice be issued to the respondent, returnable for 01.08.2025, on taking steps within a period of three days.
Cr.MP No.226 of 2025By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Additional Chief Judicial Magistrate, Theog, District Shimla ::: Downloaded on - 25/07/2025 21:28:43 :::CIS vide judgment of conviction dated 04.10.2023 and order of .
sentence dated 12.10.2023, under Section 138 of the Negotiable Instruments Act, 1881 in Criminal Case No.145 of 2021 titled as The Loyal Kingdom Co-operative NATC Society Ltd. vs. Pravesh and further affirmed by learned Additional Sessions Judge, Rohru camp at Theog, Shimla vide judgment dated 16.01.2025 in Criminal Appeal No. 254 of 2023 titled Pravesh vs. The Loyal Kingdom Co-
operative NATC Society Ltd., shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited within a period of four weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge June 27, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Bhanubhav & another vs. State of H.P. .
Cr. Revision No.283 of 202527.06.2025 Present: Mr. Abhishek Thakur, Advocate, for the petitioners.
Mr. Pawan Kumar Nadda, Additional Advocate General with Ms. Ayushi Negi and Ms. Santosh Dogra, Deputy Advocate Generals, for the respondent/State.
r to Cr.M.P. No. 2297 of 2025 Learned Additional Advocate General prays for and is granted two weeks' further time to file reply.
List on 11.07.2025.
Interim order to continue.
( Sushil Kukreja ) Judge June 27, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ankur Choudhary alias Anku vs. State of H.P. .
Cr. Revision No.327 of 202527.06.2025 Present: Mr. Yug Singhal and Mr. Hitender Verma, Advocates, for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General with Ms. Ayushi Negi and Ms. Santosh Dogra, Deputy Advocate Generals, for the respondent/State.
Admit.
r to Cr. Revision No.327 of 2025 Post admission notice. Mr. Pawan Kumar Nadda, learned Additional Advocate General, accepts notice on behalf of the respondent.
Let record of both the Courts below be called for.
Cr.M.P. No. 2596 of 2025Heard. Since the main petition is pending adjudication and admitted for final hearing, it is ordered that the substantive sentence imposed upon the applicant-petitioner, vide judgment of conviction, dated 23.01.2018 and order of sentence, dated 20.03.2018, passed by the learned Additional Chief Judicial Magistrate, Kangra, District Kangra, H.P., and further affirmed by learned Additional Sessions Judge-1, Kangra at Dharamshala, H.P., shall remain suspended, till final disposal of the revision petition, however, subject to the ::: Downloaded on - 25/07/2025 21:28:43 :::CIS applicant's furnishing personal bond in the sum of .
Rs.50,000/- with one surety in the like amount to the satisfaction of learned trial Court and depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the petition, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
The application stands disposed of.
( Sushil Kukreja ) Judge June 27, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Prakash Thakur vs. Surinder .
Cr. Revision No.477 of 202327.06.2025 Present: Mr. Jeevesh Sharma, Advocate vice Mr. Himanshoo Panwar, Advocate, for the petitioner.
Mr. Hamender Singh Chandel, Advocate, for the respondent.
Learned counsel for the respondent has placed on record zimni order dated 24.01.2024, passed by learned Chief Judicial Magistrate, Shimla, which is ordered to be taken on record.
Learned vice counsel for the petitioner submits that a sum of Rs. 1,00,000/- has been deposited and the remaining amount of Rs.30,000/- shall be deposited within a period of three weeks.
In view of the aforesaid, list on 18.7.2025.
( Sushil Kukreja ) Judge June 27, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sanjiv Kumar & Anr. vs. State of H.P. .
Cr. Appeal No.283 of 201020.06.2025 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh Thakur, Advocate, for the appellants.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Cr.MP No.3277 of 2023List this application along with main appeal for final hearing on 04.07.2025.
( Sushil Kukreja ) Judge June 20, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS M/s H.P. Horticulture Produce Marketing and Proceedings Corp. vs. Rakesh Awasthy.
.
Cr. Appeal No.253 of 202420.06.2025 Present: Mr. Raman Thakur, Advocate vice Mr. P.D. Nanda, Advocate, for the appellant.
Mr. Ishneet, Advocate vice Mr. Adarsh Kumar Vashisht, Advocate, for the respondent.
Cr.MP No.11493 of 2013r Reply not filed despite last opportunity granted in this respect.
Learned counsel for the non-
applicant/respondent prays three weeks' further time to file reply. Reluctantly granted. However, it is made clear that if the reply is not filed on or before the next date of hearing, the right to file the reply on behalf of the respondent, shall be deemed to have been closed.
( Sushil Kukreja ) Judge June 20, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ashwani Kumar vs. State of H.P. .
Cr. Appeal No.475 of 202420.06.2025 Present: Mr. Sangram Singh Chandel, Advocate, for the appellant.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
r Cr.MP No.1418 of 2025Learned counsel for the applicant/appellant prays for adjournment. Prayer not opposed.
As prayed for, list on 04.07.2025.
( Sushil Kukreja ) Judge June 20, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Shiv Kumar vs. State of H.P. .
Cr. Appeal No.596 of 202420.06.2025 Present: Mr. M.A. Safee and Mr. Pranav Kaushal, Advocates, for the appellant.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Cr.MP No.2068 of 2025Learned Additional Advocate General prays for and is granted one week's further time to file reply.
List on 04.07.2025.
( Sushil Kukreja ) Judge June 20, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS State of H.P. vs. Joginder Singh .
Cr. Appeal No.262 of 201130.05.2025 Present: Mr. Pawan Kumar Nadda, Additional Advocate General, for the appellant/State.
Ms. Shivani, Advocate vice Mr. Sanjay Jaswal, Advocate, for the respondent.
At the request of learned vice counsel for the respondent, list on 04.07.2025.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Baldev Raj & Anr. vs. State of H.P. .
Cr. Appeal No.119 of 200730.05.2025 Present: None for the appellants.
Mr. Pawan Kumar Nadda, Additional Advocate General, for the respondent/State.
Since none has appeared on behalf of the appellant despite repeated calls, in the interest of justice, list on 04.07.2025.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Akash Sood & Anr. vs. M/s Mam Raj Ramesh Chand Aggarwal & Ors. along with .
connected matter.
Cr. Revision No.140 of 2006 along with Cr.
Revision No.184 of 2012 Cr. Revision No.140 of 200630.05.2025 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the petitioners.
r to Ms. Shwetima Dogra, Advocate vice Mr. Vinod Gupta, Advocate, for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General, for respondent No.2/State.
Cr. Revision No.184 of 2012Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the petitioners.
Ms. Shwetima Dogra, Advocate vice Mr. Vinod Gupta, Advocate, for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General, for respondent No.2/State.
Learned vice counsel for respondent No.1, prays for adjournment.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Liyakat Ali vs. State of H.P. & Ors. a/w connected matters.
.
Cr. Appeal No.67/2010 a/w Cr. Appeals No.72, 84 to 88, 90 to 94 & 98/2010 30.05.2025 Present: Mr. N.S. Chandel, Senior Advocate with Ms. Shwetima Dogra, Advocate, for the appellant(s).
Mr. Pawan Kumar Nadda, Additional Advocate General, for the respondents/State. r Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Yashpal Singh vs. Om Dev Basudeva .
Cr. Revision No.76 of 202430.05.2025 Present: Ms. Shrutika Chauhan, Advocate, for the petitioner.
Ms. Kritika Sharma, Advocate vice Mr. Ritu Raj Sharma, Advocate, for the respondent.
List for hearing on admission on 04.07.2025.
r to ( Sushil Kukreja )
Judge
May 30, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:43 :::CIS
Kanta Devi vs. Sita & others .
Cr. Revision No.600 of 202230.05.2025 Present: Mr. Bhupender Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioner.
Mr. Harsh Sharol, Advocate vice Mr. Manoj Pathak,Advocate, for respondent No.1.
Mr. Arun Kumar, Advocate vice Mr. Ajay Kumar Dhiman, Advocate, for respondents No.2 & 3.
Mr. Praveen Chauhan, Advocate vice Mr. Y.P. Sood, Advocate, for respondents No.4 & 5.
Mr. Pawan Kumar Nadda, Additional Advocate General, for respondent No.6/State.
Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Purab Ram vs. Shyam Lal & another .
Cr. Revision No.231 of 202430.05.2025 Present: Mr. Peeyush Chandel, Advocate vice Mr. Ashok Kumar Verma, Advocate, for the petitioner.
None for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General, for respondent No.2/State.
Since none has appeared on behalf of respondent No.1, in the interest of justice, list on 04.07.2025.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Dhan Dev vs. State of H.P. .
Cr. Revision No.201 of 202430.05.2025 Present: None for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General, for respondent No.1/State.
None for respondent No.2.
Since none has appeared on behalf of the contesting parties, in the interest of justice, list on 04.07.2025.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS State of H.P. vs. Sohan Singh .
Cr. Revision No.835 of 202430.05.2025 Present: Mr. Pawan Kumar Nadda, Additional Advocate General, for the petitioner/State.
Mr. Sunil Kumar Banyal, Advocate, for the respondent.
Inspector Pritam Singh, SHO, P.S. Jawali, present with record.
r Cr.MP No.213/2025 & Cr.MP No.1432/2025 Heard for some time.
Learned Additional Advocate General prays for adjournment.
As prayed for, list on 27.06.2025.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sanjeev Kumar Pathania vs. Neelam Sharma & Anr.
.
Cr. Revision No.12 of 202530.05.2025 Present: Mr. Harsh, Advocate vice Mr. Gurmeet Bhardwaj, Advocate, for the petitioner.
Mr. Surinder Saklani, Advocate, for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General, for respondent No.2/State.
As per report of the Registry, order dated 07.01.2025, has not been complied with.
Therefore, in this view of the matter, the order dated 07.01.2025 is ordered to be vacated. Respondent No.1, is at liberty to get the judgment of learned trial court executed in accordance with law.
List this petition for hearing on admission on 04.07.2025.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ashok Kumar vs. Daulat Ram .
Cr. Appeal No.4178 of 201330.05.2025 Present: Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. Surya Chauhan, Advocate, for the respondent.
Statement of respondent Daulat Ram has been recorded.r Appellant is not present.
List this case for presence of appellant on 27.06.2025.
( Sushil Kukreja ) Judge May 30, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Jasveer Singh vs. State of H.P. .
Cr. Appeal No.198 of 202523.05.2025 Present: Mr. Vishwa Bhushan, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for the respondent/State.
Cr.MP No.1774 of 2025The present application has been filed by the applicant under Section 430 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") for suspension of sentence during the pendency of the present appeal.
2. In reply filed by the respondent/State, it has been averred that there is no infirmity in the findings of the learned trial Court, as such, he deserves no leniency.
Moreover, the applicant has been convicted in a serious crime, that too, after full fledged trial, hence, prayer for dismissal of the application has been made.
3. I have heard the learned counsel for the applicant/appellant, learned Additional Advocate General for the respondent-State and also gone through the material available on record.
4. Vide judgment of conviction/order of sentence dated 29.03.2025, passed by the learned Special Judge Una, District Una, H.P., the applicant/appellant has been ::: Downloaded on - 25/07/2025 21:28:43 :::CIS convicted for commission of the offence punishable under .
Section 20(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act") and he was sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 20,000/- and in default to pay fine, to further undergo rigorous imprisonment for a period of one year, for possessing 216.344 grams of charas, which is an intermediate quantity.
5. The appeal pertains to the year 2025 and the same is not likely to be taken up for hearing in the near future. It is not in dispute that the applicant was on bail during trial and never misused the liberty so granted to him.
6. Keeping in view the facts and circumstances of the case and also the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant/appellant, vide judgment of conviction/order of sentence dated 29.03.2025, passed by the learned Special Judge, Una, District Una, H.P. in case titled as State of H.P. vs. Jasveer Singh, shall remain suspended till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs. 1,00,000/- with ::: Downloaded on - 25/07/2025 21:28:43 :::CIS two local sureties of District Una in the like amount to the .
satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of two weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the applicant will surrender before Court.
r to the Court to undergo sentence, if any, imposed by the
7. However, it is made clear that the applicant shall not indulge himself in the same crime and maintain good social behaviour, or else, this order shall be liable to be cancelled.
The application stands disposed of.
( Sushil Kukreja ) Judge May 23, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Ashok Kumar vs. Daulat Ram .
Cr. Appeal No.4178 of 201323.05.2025 Present: Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. Surya Chauhan, Advocate, for the respondent.
Learned counsel for the respondent stated that an application under Section 148 of the Negotiable Instrument Act for compounding the offence, has been filed in the Registry today itself.
Parties are not present.
At the joint request of learned counsel for the parties, list this case for presence of parties on 30.05.2025.
( Sushil Kukreja ) Judge May 23, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Narain Dass vs. Jaspal Singh .
Cr. Appeal No.27 of 202123.05.2025 Present: Mr. Pawan Gautam, Advocate vice Mr. Dinesh Bhanot, Advocate, for the appellant.
Mr. M.S. Safee, Advocate, for the respondent.
Cr.MP No.2055 of 2025application.
r to No reply is intended to be filed in the present List for consideration on 06.06.2025.
( Sushil Kukreja ) Judge May 23, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Prakash Chandel vs. Rajeev Chauhan .
Cr. Revision No.28 of 202423.05.2025 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Arsh Chauhan, Advocate, for the respondent.
Learned counsel for the petitioner stated that compounding fee in the sum of Rs.20,545/- in terms of Paragraph-17 of the order dated 20.11.2024, stands deposited before the H.P. State Legal Services Authority and in this respect, he has produced on record photocopy of receipt dated 11.04.2025.
Therefore, in such view of the matter, no further orders are required to be passed in the present petition and the same is closed.
( Sushil Kukreja ) Judge May 23, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Bhanu Pratap vs. State of H.P. .
Cr. Appeal No.431 of 202423.05.2025 Present: Ms. Kiran Dhiman, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for the respondent/State.
Learned counsel for the appellant stated that she has moved an application for placing on record the application filed by the appellant for release of vehicle before the learned trial court, however the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 30.05.2025.
( Sushil Kukreja ) Judge May 23, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:43 :::CIS Sanjay Kumar vs. PNB .
Cr. Revision No.761 of 202423.05.2025 Present: Mr. Raman Thakur, Advocate vice Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted four weeks' further time to file Power of Attorney.
List on 20.06.2025.
CS No.4084 of 201323.05.2025 Present: Mr. Vivek Singh Attri, Advocate, for plaintiffs No.1(a) to 1(c).
Mr. Nitin Thakur, Advocate, for plaintiff No.1(d).
Ms. Anu Tuli, Advocate, for plaintiffs No.2 & 3.
Mr. Rajnish Maniktala, Senior Advocate with Mr. Dinkar Bhaskar, Advocate, for the rdefendant.
OMP No.631 of 2025At the joint request of learned counsel for the parties, list on 30.05.2025.
( Sushil Kukreja ) Judge May 23, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sanjeev Kumar vs. State of H.P. a/w connected matter .
Cr. Revision N.37 of 2013 a/w Cr. Revision No.49 of 2013.
Cr. Revision No.37 of 201316.05.2025 Present: Mr. Gaurav Sharma, Advocate, for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for the respondent/State.
Cr. Revision No.49 of 2013None for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for the respondent/State.
Cr. Revision No.49 of 2013Learned deputy Advocate General prays for and is granted four weeks' further time to bring on record the LRs. of deceased petitioner. List thereafter.
( Sushil Kukreja ) Judge May, 16, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Nirjal Attri vs. Rajay Shakti .
Cr. Revision No.128 of 202116.05.2025 Present: Mr. Tejinder Singh, Advocate, for the petitioner.
Ms. Kiran Verma, Advocate vice Mr. Rajinder Thakur, Advocate, for the respondent.
Cr.MP No.1738 of 2025At the joint request of learned counsel for the parties, list on 23.05.2025.
r ( Sushil Kukreja )
Judge
May, 16, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:44 :::CIS
Neeraj Bijalwan vs. State of H.P. & Another .
Cr.MP(M) No.1476 of 202416.05.2025 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for respondent No.1/State.
Ms. Kiran, Advocate vice Mr. Arvind Sharma, Advocate, for respondent No.2.
ASI Jatinder Kumar, P.S. Sadar, District r Chamba, present with record.
Fresh status report stands filed.
Learned counsel for the petitioner prays adjournment to go through the same.
As prayed for, list on 30.05.2025.
( Sushil Kukreja ) Judge May, 16, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Smt. Divya Sharma Sood vs. State of H.P. & others.
.
Cr. Appeal No.713 of 202416.05.2025 Present: Mr. Rajesh Kumar Parmar, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for respondent No.1/State.
Respondent No.2, present in person.
Notice issued to respondent No.3 has been received back duly served, however, none has appeared on her behalf.
Respondent No.2, who is present in person, prays for adjournment to engage his counsel.
As prayed for, list on 20.06.2025.
( Sushil Kukreja ) Judge May, 16, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sanjiv Kumar & another vs. State of H.P. .
Cr. Appeal No.283 of 201016.05.2025 Present: Mr. N.K. Thakur, Senior Advocate with Ms. Gayatri, Advocate, for the appellants.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for the respondent/State.
Cr.MP No.3277 of 2023r List this case for presence of victim Naveen Kumar, son of Sh. Milawa Ram, before this Court on 30.05.2025.
( Sushil Kukreja ) Judge May, 16, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sanjeev Kumar Pathania vs. Neelam Sharma & Anr.
.
Cr. Revision No.12 of 202516.05.2025 Present: Mr. Gurmeet Bhardwaj, Advocate, for the petitioner.
Mr. Surinder Saklani, Advocate, for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate r General, for respondent No.2/State.
Cr.MP No.1739 of 2025Heard. In view of the averments made in the application, the same is allowed and one week's further time, as prayed for, is granted to the applicant/petitioner to comply with the order dated 07.01.2025, passed by this Court in Cr.M.P. No.12 of 2025, by way of last opportunity and as a matter of sheer indulgence.
Application stands disposed of.
Cr. Revision No.12 of 2025As prayed for, list on 30.05.2025.
( Sushil Kukreja ) Judge May, 16, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Jasveer Singh vs. State of H.P. .
Cr. Appeal No.198 of 202516.05.2025 Present: Mr. Gurmeet Bhardwaj, Advocate vice Mr. Vishwa Bhushan, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Ms.Sunaina, Deputy Advocate General, for the respondent/State.
Cr.MP No.1774 of 2025rLearned Deputy Advocate General prays for and is granted one week's further time to file reply, by way of last opportunity.
List on 23.05.2025.
( Sushil Kukreja ) Judge May, 16, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Hari Ram Puri vs. State of H.P. .
Cr. Revision No.192 of 201909.05.2025 Present: Ms. Sarita, Advocate vice Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State In view of the mediation report dated 24th April, 2025, learned Mediator is permitted to continue with the mediation proceedings.
As prayed for, list this matter on 04.07.2025.
( Sushil Kukreja ) Judge May, 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Darshan Dass vs. Goverdhan Singh Chauhan .
Cr. Revision No.244 of 202409.05.2025 Present: Ms. Pallavi, Advocate vice Mr. K.B.Khajuria, Advocate, for the petitioner.
Further four weeks' time, as prayed for, is granted to the petitioner to bring on record the legal heirs of deceased respondent.
rList on 20.06.2025.
( Sushil Kukreja ) Judge May, 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Het Ram vs. Baldev Chand .
Cr. Revision No.382 of 202409.05.2025 Present: Mr. Rajesh Kashyap, Advocate vice Mr. Mohar Singh, Advocate, for the petitioner.
Mr. H.S. Rangra, Advocate, for the respondent.
Cr.MP No.883 of 2025Learned vice counsel for the petitioner prays for and is granted three weeks' further time to deposit 30% of the compensation amount, in addition to the amount already deposited by him, as ordered by this Court on 13.12.2024, in order to show his bona fide.
As prayed for, list on 06.06.2025.
( Sushil Kukreja ) Judge May, 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Mahinder Singh vs. Anish Thakur & Anr.
.
Cr. Revision No.846 of 202409.05.2025 Present: Mr. A.K. Sharma, Advocate, for the petitioner.
Mr. K.S. Gill, Advocate, for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for respondent No.2/State.
r to Cr.MP No.175 of 2025 Heard. In view of the averments made in the application, the same is allowed and four weeks' further time, as prayed for, is granted to the applicant/petitioner to comply with the order dated 27.12.2024, passed by this Court in Cr.M.P. No.5446 of 2024, by way of last opportunity and as a matter of sheer indulgence.
Application stands disposed of.
Cr. Revision No.846 of 2024As prayed for, list on 20.06.2025.
( Sushil Kukreja ) Judge May, 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS State of H.P. vs. Prem Chand .
Cr.MP(M) No.534 of 202509.05.2025 Present: Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the applicant/appellant.
Cr.MP(M) No.534 of 2025Heard. Since there are arguable points granted.
r to involved in the criminal appeal, hence, leave to appeal is The application stands disposed of.
Cr. Appeal No.________ of 2025 Be registered.
Admit. Call for the records.
Let respondent/accused be summoned through bailable warrant in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the arresting/executing officer, returnable within a period of four weeks, on taking steps within a period of one week.
( Sushil Kukreja ) Judge May, 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Milan Garg vs. State of H.P. .
Cr.MP(M) No.2926 of 202402.05.2025 Present: Mr. Raviraj Paramane, Advocate (through V.C) and Mr. Vinod Chauhan, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Ankush Thakur and Mr.Anish Banshtu, Deputy Advocate Generals, for the respondent/State.
None for the victim-Rajeev Pathania.
Inspector Surinder Kumar, I.O. Police Line Dharamshala, District Kangra, H.P. present with record.
Heard further.
During the course of arguments, learned Senior Additional Advocate General has submitted that an application for 5 days transit remand of accused Milan Garg, was filed before the Court of the learned Additional Chief Judicial Magistrate, Barrackpore Court, North 24 Parganas, West Bengal by the Inspector Kamlesh Kumar, Cyber Crime Police Station, NR Dharamshala, District Kangra, H.P. Member of SIT (Crypto).
Therefore, let affidavit be filed by the Inspector Kamlesh Kumar mentioning therein as to whether the copy of the aforesaid remand application was provided to the petitioner or his counsel before passing the order of remand by the Court of the learned Additional Chief ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Judicial Magistrate, Barrackpore Court, North 24 .
Parganas, West Bengal along with certified copy of all the order-sheets & documents filed before the said Court.
As prayed for, list on 30.05.2025.
( Sushil Kukreja ) Judge May, 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Rajak Mohammad vs. State of H.P. .
Cr.MP No.1419/2025 in Cr.MP(M) No.1905 of 2024 02.05.2025 Present: Mr. Karan Veer Singh and Ms. Ritu Singh, Advocates, for the petitioner.
Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Ankush Thakur and Mr.Anish Banshtu, Deputy Advocate Generals, for the respondent/State.
rA letter has been received from the Court of learned Special Judge Chamba requesting three months' further time to conclude the trial. On 25.04.2025, this Court passed the following order:-
"Vide order dated 21.11.2024, this Court directed the learned trial Court to conclude the trial before 31.03.2025.
However, a letter has been received from the Court of learned Special Judge, Chamba, District Chamba, H.P., requesting three months further time to conclude the trial. The perusal of the aforesaid letter reveals that the case was listed on 09.04.2025 and 10.04.2025 for recording the statements of the prosecution witnesses.
However, today this Court has been informed by learned counsel for the parties that on the aforesaid dates, no witness was examined and the case has now been listed for the evidence of the prosecution on 05.05.2025, 07.05.2025 and 08.05.2025, respectively. It appears that the learned Special Judge, Chamba, District Chamba, H.P. has not cared to comply with the directions passed by this Court on 21.11.2024.
Therefore, in such circumstances, Special Judge, Chamba, District Chamba, H.P. is directed to explain as to why the Court has not ::: Downloaded on - 25/07/2025 21:28:44 :::CIS examined any witness on 09.04.2025 and 10.04.2025.
.
Such explanation be positively furnished by the learned Special Judge, Chamba, District Chamba, H.P. before the next date of hearing.
List on 02.05.2025.
A copy of this order be immediately sent to the learned Special Judge, Chamba, District Chamba, H.P. through e-mail."
An explanation from the learned Special Judge, Chamba, has been received. From the perusal of the aforesaid explanation, it appears that 20 witnesses have already been examined and due to the fact that the witnesses were not served, the case was adjourned on 9th/10 April, 2025. Now, the case is ordered to be listed by the learned trial court for recording prosecution evidence on 5 th, 7th & 8th May, 2025.
Therefore, in view of the aforesaid background of the case, learned trial court is directed to conclude the trial on or before 31st July, 2025.
The Superintendent of Police, District Chamba as well as District Attorney/Public Prosecutor, Chamba, are directed to ensure the presence of witnesses on the dates fixed by the learned trial court for recording their statements.
( Sushil Kukreja ) Judge May, 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sanjiv Kumar & Another vs. State of H.P. .
Cr. Appeal No.283 of 201025.04.2025 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Cr.MP No.3277 of 2023r At the request of learned counsel for the applicants/appellants, list on 16.05.2025.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS M/s Parveen Kumar & Company vs. Shakti Chand .
Cr. Appeal No.301 of 201125.04.2025 Present: Ms. Kavita Kajal, Advocate, for the appellant.
Mr. Shekhat Badola, Advocate, for the respondent.
Learned counsel for the appellant today stated at bar that on the last date of hearing, she had made a wrong statement inadvertently that the sole respondent has died, though he is still alive and is being represented by Mr. Shekhar Badola, Advocate.
At the joint request of learned counsel for the parties, list after four weeks.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Lal Singh vs. State of H.P. .
Cr. Appeal No.223 of 202425.04.2025 Present: Ms. Manjeet Kaur, Advocate vice Mr. Prashant Sharma, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
r to Cr.MP No1734 of 2024 Learned counsel for the applicant/appellant, prays for adjournment the ground that arguing counsel is not available today.
As prayed for, list on 30.05.2025.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Balbir Singh vs. Mohi Ram .
Cr. Revision No.463 of 202325.04.2025 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok K. Tyagi, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.2,500/- before the H.P. State Legal Services Authority.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Purab Ram vs. Shyam Lal & Another .
Cr. Revision No.231 of 202425.04.2025 Present: Mr. Peeyush Chandel, Advocate vice Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Mr.Chanderesh Pal, Advocate vice Mr. Narender Guleria, Advocate, for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for respondent No.2/State.
Learned counsel vice counsel appearing on behalf of the parties jointly pray for and are granted four weeks' further time to explore the possibility of amicable settlement inter se parties.
As jointly prayed for, list on 30.05.2025.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Yashwant vs. Amar Singh .
Cr. Revision No.280 of 202425.04.2025 Present: Mr. Rupinder Singh Manhas, Advocate, for the petitioner.
Mr. G.R. Palsra, Advocate, for the respondent.
Cr.MP No.1412 of 2025r Since the present application has been filed for modification of order dated 26.09.2024, passed by a Coordinate Bench of this Court, therefore, list this matter before the same Bench after obtaining necessary approval from Hon'ble the Chief Justice.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Het Ram vs. Baldev Chand .
Cr. Revision No.382 of 202425.04.2025 Present: Mr. Rajat Thakur, Advocate vice Mr. Mohar Singh, Advocate, for the petitioner.
Mr. H.S. Rangra, Advocate, for the respondent.
Cr.MP No.883 of 2025r Learned counsel for the petitioner prays for and is granted two weeks' further time to deposit 30% of the compensation amount, in addition to the amount already deposited by him, as ordered by this Court on 13.12.2024, in order to show his bona fide.
As prayed for, list on 09.05.2025.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Hira Lal vs. H.P. State Cooperative Bank Ltd a/w connected matters.
.
Cr. Revisions No.499, 500 & 514 of 2024.
25.04.2025 Present: Mr. Harsh Shroal, Advocate, for the petitioner(s) in all the petitions.
Mr. Parmod Singh Thakur, Advocate, for the respondent(s)in all the petitions.
Learned counsel for the petitioner(s) prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.5,500/- in Cr. Revision No.499 of 2024, Rs. 2,500/- each in Cr. Revision Nos.500 & 514 of 2024 before the H.P. State Legal Services Authority.
( Sushil Kukreja ) Judge April, 25, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Liyakat Ali vs. State of H.P. & Ors. a/w connected matters .
Cr. Appeal No.67/2010 a/w Cr. Appeals No.72, 84 to 88, 90 to 94 & 98 of 2010 Cr. Appeal No.262 of 2011 04.04.2025 Present: Mr. Vinod K. Gupta, Advocate, for the appellant(s) in all the appeals.
Mr. Anup Rattan, Advocate General with Mr. Ankush Thakur and Mr. Anish Banshtu Deputy r Advocates General, for the respondents/State.
At the request of learned counsel for the appellant(s), list on 02.05.2025.
( Sushil Kukreja ) Judge April 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Saddam Hussain and Ors. vs. State of H.P. .
Cr. Appeal No.144 of 202504.04.2025 Present: Mr. Kush Sharma, Advocate, for the appellants.
Mr. Anup Rattan, Advocate General with Mr. Ankush Thakur and Mr. Anish Banshtu Deputy Advocates General, for the respondents/State.
Cr. Appeal No.144 of 2025r Admit.
Issue notice. Mr. Anish Banshtu, learned Deputy Advocate General accepts post admission notice on behalf of the respondent. List for final hearing in due course.
In the meantime, record of the Court below be also called for.
Cr.MP No. 1225 of 2025No reply is intended to be filed in the present application.
Heard. As the main appeal is admitted for final hearing, it is ordered that the substantive sentence imposed upon the applicants-appellants, vide judgment of conviction/order of sentence dated 05.03.2025 passed by learned Additional Sessions Judge, Paonta Sahib, District Sirmaur, H.P. in case titled as State of Himachal Pradesh vs. Saddam Hussain & others., shall remain suspended, till final disposal of the appeal, however, subject to the ::: Downloaded on - 25/07/2025 21:28:44 :::CIS applicants' furnishing personal bond in the sum of Rs.
.
50,000/- each with one surety each in the like amount to the satisfaction of learned trial Court and also depositing the fine amount by them, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the applicants will surrender before the Court to undergo sentence, if any, imposed by the Court. The application stands disposed of.
( Sushil Kukreja ) Judge April 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS State of H.P. vs. Joginder Singh .
Cr. Appeal No.262 of 201104.04.2025 Present: Mr. Anup Rattan, Advocate General with Mr. Ankush Thakur and Mr. Anish Banshtu Deputy Advocates General, for the appellant/State.
Mr. Sanjay Jaswal, Advocate, for the respondent.
At the request of learned counsel for the respondent, list on 25.04.2025.
( Sushil Kukreja ) Judge April 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Ram Sarup & Anr. vs. State of H.P. .
Cr.MP No.1252 of 2025 in Cr. Appeal No.169 of 2009 04.04.2025 Present: Applicant Yudhvir Singh present in person with Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh, Advocate.
Mr. Anup Rattan, Advocate General with Mr. Ankush Thakur and Mr. Anish Banshtu Deputy Advocates General, for the respondent/State.
Cr.MP No.1252 of 2025By means of the present application, applicant Yudhvir Singh, seeks extension of time to furnish bail bonds in terms of the order passed by this Court on 7th November, 2024.
2. On 7th November, 2024, this Court passed the following order:-
"........Resultantly, while upholding the conviction of accused Yudhvir Singh under Section 332, read with Section 34 IPC, taking into account that he is the first offender and facing the agony of trial since the year 2005, the sentence of imprisonment imposed upon him by the learned Trial Court is set-aside. Accordingly, accused/appellant Yudhvir Singh is ordered to be released on probation of good conduct under Section 4(1) of the Probation of Offenders Act, 1958, on his furnishing personal bonds in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned Trial Court for keeping peace and good behavior for a period of two years. The necessary bonds be furnished within a period of six weeks from today.
However, it is made clear that in case, ::: Downloaded on - 25/07/2025 21:28:44 :::CIS appellant Yudhvir Singh commits breach of any of .
the terms and conditions of the bond, he shall be called upon by the learned Trial Court to serve the awarded sentence. .."
3. However, as per the applicant, he has failed to furnish bail bonds in terms of the aforesaid order within the stipulated period as granted by this Court due to the communication gap between him and his counsel as he has received the registered letter from his counsel only on 2nd April, 2025. The application is duly supported with the affidavit of the applicant.
4. I have heard the learned counsel for the applicant and also learned Deputy Advocate General.
5. Having regard to the averments made in the application, which are duly supported with the affidavit of the applicant and also in the interest of justice, the present application is allowed and 10 days' further time is granted to the applicant to furnish bail bonds in terms of the order dated 07.11.2024, passed by this Court. The application stands disposed of.
( Sushil Kukreja ) Judge April 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS State of H.P. vs. Hari Saran .
Cr. Appeal No.6 of 201404.04.2025 Present: Mr. Anup Rattan, Advocate General with Mr. Ankush Thakur and Mr. Anish Banshtu Deputy Advocates General, for the appellant/State.
Mr. Vivek Sharma, Advocate, for the respondent.
At the request of learned Deputy Advocate General, list on 09.05.2025.
( Sushil Kukreja ) Judge April 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Milan Garg vs. State of H.P. .
Cr.MP(M) No.2926 of 202404.04.2025 Present: Mr. Raviraj Paramane, Mr. Jaydeep Vaishampaya and Mr.Vinod Chauhan, Advocates, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Ankush Thakur and Mr. Anish Banshtu Deputy Advocates General, for the respondent/State.
r to Mr. Abnash Singh and Mr. Jairam Sharma, Advocates, for victim-Rajeev Pathania.
Inspector Surinder Kumar, I.O. Police Line Dharamshala, District Kangra, H.P. present with record.
Learned Deputy Advocate General prays for adjournment on the ground that the relevant record is not available. Prayer not opposed.
As prayed for, list on 25.04.2025, on which date, Investigating Officer shall also remain present in the Court along with entire record.
( Sushil Kukreja ) Judge April 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Dharam Chand vs. State of H.P. along with connected matters.
.
Cr. Revision No.751 of 2024 alongwith Cr. Revision Nos. 735, 736, 737, 752, 753 and 758 of 2024 28.03.2025 Present: Mr. G.R. Palsra, Advocate, for the petitioner(s) in all the petitions.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State. r Learned Deputy Advocate General prays for adjournment on the ground that he has to inspect the record.
As prayed for, list on 02.05.2025.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Nitish Kumar vs. State of H.P. .
Cr. Revision No.153 of 202528.03.2025 Present: Mr. Uday Singh Banyal, Advocate, for the petitioner.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
r Admit. to Cr. Revision No.153 of 2025 Post admission notice. Mr. Ankush Thakur, learned Deputy Advocate General, accepts notice on behalf of the respondent.
Let record of both the Courts below be called for.
Cr.M.P. No. 1110 of 2025Heard. Since the main petition is pending adjudication and admitted for final hearing, it is ordered that the substantive sentence imposed upon the applicant-petitioner, vide judgment of conviction, dated 30.01.2023 and order of sentence, dated 27.02.2023, passed by the learned Judicial Magistrate, First Class, Dehra, District Kangra, H.P., and further affirmed by learned Additional Sessions Judge Dehra, District Kangra, H.P., shall remain suspended, till final disposal of the revision petition, however, subject to the ::: Downloaded on - 25/07/2025 21:28:44 :::CIS applicant's furnishing personal bond in the sum of .
Rs.50,000/- with one surety in the like amount to the satisfaction of learned trial Court and depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the petition, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
The application stands disposed of.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Harish Chauhan vs. Brajesh .
Cr. Appeal No.65 of 202228.03.2025 Present: Appellant present in person with Mr. Rajiv Sirkech, Advocate.
Respondent in person with Mr. Ravinder Singh Jaswal, Advocate.
Learned counsel for the appellant states that no amount has been paid by the respondent as ordered by this Court on 21.03.2025.
Learned counsel for the respondent states that the respondent could not comply the order dated 21.03.2025 as his wife is admitted in the hospital. He prays for and is granted one week's further time to pay a sum of Rs.4 lacs to the appellant with respect to the installments for the months of February as well as March, 2025.
As prayed for, list this case on 04.04.2025, on which date, the respondent is directed to remain present in person. However, it is made clear that if the aforesaid amount of Rs.4 lacs is not paid to the respondent before the next date of hearing, respondent/accused will be heard on the quantum of sentence.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Chaman Lal vs. M/s Mahindra & Mahindra Financial Services Ltd.
.
Cr. Revision No.713 of 202428.03.2025 Present: None for the petitioner.
Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the respondent.
Cr.MP No.884 of 2025None has put in appearance on behalf of the applicant/petitioner despite repeated calls.
Be it stated that on the last date of hearing also, none has put in appearance on behalf of the applicant/petitioner. Therefore, the instant application is dismissed for want of prosecution and disposed of accordingly.
Cr. Revision No.713 of 2024At the request of learned vice counsel for the respondent, list this case on 02.05.2025.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Mohinder Singh vs. Tijender Paul.
.
Cr. Revision No.830 of 202428.03.2025 Present: Ms. Deepa, Advocate vice Ms. Suchitra Sen, Advocate, for the petitioner.
Mr. Rocky, Advocate vice Mr. Devender K. Sharma, Advocate, for the respondent.
Cr.MP No.936 of 2025Heard. In view of the averments made in the application, the same is allowed and four weeks' further time, as prayed for, is granted to the applicant/petitioner to comply with the order dated 20.12.2024, passed by this Court in Cr.M.P. No.5332 of 2024, by way of last opportunity.
Application stands disposed of.
Cr. Revision No.830 of 2024Learned vice counsel for the respondent prays for and is granted four weeks' time to file Power of Attorney.
List on 09.05.2025 for hearing on admission.
Registry is directed to reflect the name of Mr. Devender K. Sharma, Advocate, for the respondent, in the cause-list, henceforth.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Roshan Lal vs. Tej Ram Thakur .
Cr.MP No. 1075 of 2025 in Cr. Revision No.664 of 2024 28.03.2025 Present: Mr. Rahil Mahajan, Advocate, for the petitioner.
Mr. Ranbir Singh, Advocate, for the respondent.
Cr.MP No.1075 of 2025Heard. In view of the averments made in the application, the same is allowed and one week's further time, as prayed for, is granted to the applicant/petitioner to deposit the compounding fee, as per direction given by this Court in Para-17 of judgment, passed by this Court on 3rd March, 2025.
Application stands disposed of.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS State of H.P. vs. Naseeb Lal .
Cr. Appeal No.191 of 201128.03.2025 Present: Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the appellant /State.
Mr. Surya Chauhan, Advocate, for the respondent.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS State of H.P. vs. Dev Raj .
Cr. Appeal No.216 of 201128.03.2025 Present: Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the appellant /State.
Mr. Naveen K. Bhardwaj, Advocate, for the respondent.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Lekh Raj @ Dodu vs. State of H.P. .
Cr. Appeal No.44 of 202128.03.2025 Present: Mr. Vikram Thakur, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent /State.
As prayed for, list on 25.04.2025.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Mahesh Kumar vs. State of H.P. .
Cr. Appeal No.128 of 202528.03.2025 Present: Ms. Rajni Gandhi, Advocate vice Mr. Mukesh Sharma, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent /State.
Cr. Appeal No.128 of 2025r Admit.
Call for the records.
Cr.MP No.1099 of 2025Learned Deputy Advocate General prays for and is granted three weeks' time to file reply.
List on 25.04.2025.
( Sushil Kukreja ) Judge March 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Harish Chauhan vs. Brajesh .
Cr. Appeal No.65 of 202221.03.2025 Present: Appellant present in person with Mr. Sanjeev Kumar, Advocate vice Mr. Rajiv Sirkech, Advocate.
Mr. Ravinder Singh Jaswal, Advocate, for the respondent.
Respondent is not present before this Court despite specifically directed and installments for the months of February as well as March, 2025, have also not been paid by him.
Learned counsel for the respondent stated that due to routine check-up of his newly born child, he had to visit the hospital at Rohru. He further stated that installments for the months of February as well as March, 2025, shall be paid by him to the appellant before the next date of hearing. Though, no sufficient cause has been shown by the respondent for his non appearance before this Court as well as for non-payment of installments, as per undertaking given by him on 10.01.2025, however, in the interest of justice, one week's further time, is granted to him to pay a sum of Rs. 4 lacs to the appellant with respect to the installments for the months of February as well as March, 2025.
::: Downloaded on - 25/07/2025 21:28:44 :::CISAs prayed by learned counsel for the .
respondent, list on 28.03.2025, on which date, the respondent is directed to remain present in person.
( Sushil Kukreja ) Judge March 21, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Ram Sarup & Another vs. State of H.P. .
Cr. Appeal No.169 of 200921.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent /State.
Learned counsel for the appellants stated that he has written a letter to appellant No.2, Yudhvir Singh, but he has not responded till date. He prays for and is granted two weeks' further time to seek instructions in the matter by way of last opportunity.
As prayed for, list on 04.04.2025.
( Sushil Kukreja ) Judge March 21, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sanjiv Kumar & Another vs. State of H.P. .
Cr. Appeal No.283 of 201021.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent /State.
Cr.MP No.3277 of 2023r At the request of learned counsel for the applicants/appellants, list on 25.04.2025.
( Sushil Kukreja ) Judge March 21, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Lal Singh vs. State of H.P. .
Cr. Appeal No.223 of 202421.03.2025 Present: Mr. Prashant Sharma, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent /State.
Cr.MP No.1734 of 2024r Better particulars have not been furnished as yet.
Learned counsel for the appellant prays for and is granted two days' further time to file same.
As prayed for, list on 28.03.2025.
( Sushil Kukreja ) Judge March 21, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Purab Ram vs. Shyam Lal & Another .
Cr. Revision No.231 of 202421.03.2025 Present: Mr. Peeyush Chandel, Advocate vice Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Mr.Chanderesh Pal, Advocate vice Mr. Narender Guleria, Advocate, for respondent No.1.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for respondent No.2/State.
Learned counsel vice counsel appearing on behalf of the parties jointly pray for and are granted four weeks' further time to explore the possibility of amicable settlement inter se parties.
As jointly prayed for, list on 25.04.2025.
( Sushil Kukreja ) Judge March 21, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Bhanu Pratap vs. State of H.P. .
Cr. Appeal No.431 of 202421.03.2025 Present: Ms. Kiran Dhiman, Advocate, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Learned Additional Advocate General prays for r to and is granted two weeks' further time to file status report.
As prayed for, list on 04.04.2025.
( Sushil Kukreja ) Judge March 21, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Shiv Kumar vs. State of H.P. .
Cr. Appeal No.596 of 202421.03.2025 Present: Mr. Vinod Thakur and Mr. Mohar Singh, Advocates, for the appellant.
Mr. Pawan Kumar Nadda, Additional Advocate General and Mr. Ankush Thakur, Deputy Advocate General, for the respondent/State.
Cr.MP No.4746 of 2024r Learned counsel for the applicant/appellant seeks permission of this Court to withdraw the present application with liberty reserved to file afresh at an appropriate stage.
Hence, in view of the above, the instant application is dismissed as withdrawn with liberty as aforesaid.
( Sushil Kukreja ) Judge March 21, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Abhishek @ Mittu vs. State of H.P. .
Cr.MP(M) No.2997 of 202428.02.2025 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the respondent/State.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Abhishek @ Mittu vs. State of H.P. .
Cr.MP(M) No.2999 of 202428.02.2025 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the respondent/State.
At the request of learned counsel for the petitioner, list on 07.03.2025.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Shri Lucky vs. State of H.P. .
Cr.MP(M) No.276 of 202528.02.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the respondent/State.
Notice. Mr. Raj Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
List on 07.03.2025.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Yadvinder Kumar vs. Paras Ram Chandel .
Cr. Revision No.828 of 202428.02.2025 Present: Mr. Surinder Kumar Saklani, Advocate, for the petitioner.
Cr.MP No.541 of 2025Heard. In view of the averments made in the application, the same is allowed and four weeks' further time, as prayed for, is granted to the applicant/petitioner to comply with the order dated 20.12.2024, passed by this Court in Cr.M.P. No.5328 of 2024.
Application stands disposed of.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Jeet Ram vs. Surender Kumar & Anr.
.
Cr. Revision No.813 of 202428.02.2025 Present: Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for respondent No.2/State.
r to Cr.MP No.549 of 2025 For the reasons stated in the application, the same is allowed and four weeks' time, as prayed for, is granted to the applicant/petitioner to comply with the order dated 16.12.2024, passed by this Court in Cr.MP No.5229 of 2024, by way of last opportunity.
Application stands disposed of.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Darshan Dass vs. Goverdhan Singh Chauhan .
Cr. Revision No.244 of 202428.02.2025 Present: Mr. Vishvender Singh, Advocate vice Mr. K.B. Khajuria, Advocate, for the petitioner.
Further four weeks' time, as prayed for, is granted to bring on record the legal heirs of deceased respondent. List thereafter.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sanjiv Kumar & Anr. vs. State of H.P. .
Cr. Appeal No.283 of 201028.02.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the respondent/State.
r to Cr.MP No.3277 of 2023 Learned counsel for the appellants, prays for adjournment the ground that arguing counsel is not available today.
As prayed for, list on 21.03.2025.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Akash Sood & Anr. vs. M/s Mam Raj Ramesh Chand Aggarwal & Ors. along with connected matter.
.
Cr. Revision No.140 of 2006 along with Cr.
Revision No.184 of 2012 Cr. Revision No.140 of 200628.02.2025 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the petitioners.
None for respondent No.1.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate r General, for respondent No.2/State.
Cr. Revision No.184 of 2012Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the petitioners.
None for respondent No.1.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for respondent No.2/State.
Since none has appeared on behalf of respondent No.1, despite repeated calls, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Liyakat Ali vs. State of H.P. & Ors. a/w connected matters .
Cr. Appeal No.67/2010 a/w Cr. Appeals No.72, 84 to 88, 90 to 94 & 98 of 2010 28.02.2025 Present: Mr. Vinod K. Gupta, Advocate, for the appellant(s) in all the appeals.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the respondents/State.
Learned counsel for the appellant(s), prays for adjournment the ground that arguing counsel is not available today.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Hans Raj vs. State of H.P. .
Cr. Appeal No.37 of 201128.02.2025 Present: Ms. Tejasvi Thakur, Advocate vice Ms.Sheetal Vyas, Advocate, for the appellant.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the respondent/State.
Learned vice counsel for the appellant, prays for adjournment the ground that arguing counsel is pre-
occupied in another Court.
As prayed for, list on 21.03.2025.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Mohinder Singh vs. State of H.P. .
Cr. Revision No.154 of 201628.02.2025 Present: Mr. Surinder Kumar Saklani, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the respondent/State.
After arguing for some time, learned counsel for the petitioner prays for adjournment.
As prayed for, list on 07.03.2025.
( Sushil Kukreja ) Judge February 28, 20251 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS State of H.P. vs. Ramesh Chand .
Cr. Appeal No.289 of 201728.02.2025 Present: Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the appellant/State.
Mr. Pranav Sharma, Advocate vice Mr. Vinod Gupta, Advocate, for the respondent.
Learned vice counsel for the respondent prays for adjournment the ground that arguing counsel is pre-
occupied in another Court.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS State of H.P. vs. Soukat Ali @ Shouki &Anr.
.
Cr. Revision No.331 of 202128.02.2025 Present: Mr. Raj Negi, Additional Advocate General with Mr. Mandeep Thakur, Deputy Advocate General, for the petitioner.
Mr. Vivek Thakur, Advocate vice Mr. Vinod Chauhan, Advocate, for the respondent.
Learned vice counsel for the respondent prays for adjournment the ground that arguing counsel is not available today.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge February 28, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Gulshan Mehta vs. State of H.P. .
Cr. Appeal No.703 of 202410.01.2025 Present: Mr. Ajay Kochhar, Mr. N.S. Chandel and Mr. Virender Singh Chauhan, Senior Advocates with Mr. Abhinav Mehta, Anubhav Chopra, Bhariav Gupta, Mr. Sidharth, Mr. Arsh Rattan, Ms. Kismat Chauhan and Mr.Arthav Ghauaik, Advocates, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Ms. Niyati Thakur, Deputy rAdvocate General, for the respondent/State.
Ms. Anu Tuli Azta, Advocate, for the complainant.
Cr.MP No.5481 of 2024Heard further.
Vide separate order of the even date, the present application is allowed and disposed of accordingly.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Inder Singh vs. State of H.P. .
Cr. Appeal No.07 of 202510.01.2025 Present: Mr. Ajay Kochhar, Mr. N.S. Chandel and Mr. Virender Singh Chauhan, Senior Advocates with Mr. Abhinav Mehta, Anubhav Chopra, Bhariav Gupta, Mr. Sidharth, Mr. Arsh Rattan, Ms. Kismat Chauhan and Mr.Arthav Ghauaik, Advocates, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Ms. Niyati Thakur, Deputy rAdvocate General, for the respondent/State.
Ms. Anu Tuli Azta, Advocate, for the complainant.
Cr.MP No.35 of 2025Heard further.
Vide separate order of the even date, the present application is allowed and disposed of accordingly.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Devender vs. State of H.P. .
Cr. Appeal No.05 of 202510.01.2025 Present: Ms. Aruna Chauhan, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
Ms. Anu Tuli Azta, Advocate, for the complainant.
Cr.MP No.08 of 2025Heard further.
Vide separate order of the even date, the present application is allowed and disposed of accordingly.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Ashish Mehta & Ors. vs. State of H.P. .
Cr. Appeal No.702 of 202410.01.2025 Present: Mr. Ajay Kochhar, Mr. N.S. Chandel and Mr. Virender Singh Chauhan, Senior Advocates with Mr. Abhinav Mehta, Anubhav Chopra, Bhariav Gupta, Mr. Sidharth, Mr. Arsh Rattan, Ms. Kismat Chauhan and Mr.Arthav Ghauaik, Advocates, for the appellants.
Mr. Jitender Sharma, Additional Advocate General with Ms. Niyati Thakur, Deputy rAdvocate General, for the respondent/State.
Ms. Anu Tuli Azta, Advocate, for the complainant.
Cr.MP No.5480 of 2024Heard further.
Vide separate order of the even date, the present application is allowed and disposed of accordingly.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Rajinder Singh @ Raju vs. State of H.P. .
Cr. Appeal No.698 of 202410.01.2025 Present: Mr. Manoj Pathak, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
Ms. Anu Tuli Azta, Advocate, for the complainant.
rCr.MP No.5476 of 2024Heard further.
Vide separate order of the even date, the present application is allowed and disposed of accordingly.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Bhopinder Mehta & Ors. vs. State of H.P. .
Cr. Appeal No.701 of 202410.01.2025 Present: Mr. Ajay Kochhar, Mr. N.S. Chandel and Mr. Virender Singh Chauhan, Senior Advocates with Mr. Abhinav Mehta, Anubhav Chopra, Bhariav Gupta, Mr. Sidharth, Mr. Arsh Rattan, Ms. Kismat Chauhan and Mr.Arthav Ghauaik, Advocates, for the appellants.
Mr. Jitender Sharma, Additional Advocate General with Ms. Niyati Thakur, Deputy rAdvocate General, for the respondent/State.
Ms. Anu Tuli Azta, Advocate, for the complainant.
Cr.MP No.5479 of 2024Heard further.
Vide separate order of the even date, the present application is allowed and disposed of accordingly.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Ram Singh vs. Bali Ram .
Cr. Revision No.113 of 202310.01.2025 Present: Mr. Rajinder Singh Chandel, Advocate, for the applicant/petitioner.
Mr. Arsh Rattan, Advocate, for respondent No.2.
Cr.MP No.3727 of 2024With the consent of learned counsel for the parties, list the present application for consideration along with present revision petition at the time of final hearing.
Cr.MP No.187 of 2025Notice. Mr. Arsh Chauhan, Advocate, appears and waives service of notice on behalf of the respondent.
He prays for and is granted six weeks' time to file reply.
List on 03.03.2025 In the meantime, further proceedings pending before the Court of leaned Additional Chief Judicial Magistrate, Theog, shall remain stayed, however subject to the applicant's depositing Rs. 2 lac., within a period of six weeks.
It is made clear that no further extension of time, shall be granted to the petitioner in this respect.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS .
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CIS.
::: Downloaded on - 25/07/2025 21:28:44 :::CISInder Singh vs. Siddhaarth Gautam .
Cr.MPM No.2681 of 202410.01.2025 Present: Mr. G.R.Palsra, Advocate, for the appellant.
Mr. Varun Rana, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted six weeks' time to file Power of Attorney as well as reply. List thereafter.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Incharge Railway Protection vs. Dheeraj Kumar & Ors.
.
Cr.MP(M) No.2641 of 202410.01.2025 Present: Mr. Virbahadur Verma, Advocate, for the applicant/appellant.
None for respondent No.1.
Mr. Abhijeet Singh Chauhan, Advocate, for respondent No.2.
Mr. Ankit Dhiman, Advocate, for respondent r No.3.
Mr. Jitender Sharma. Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for respondent No.4/State.
Notice issued to respondent No.1, has been received back duly served, however, there is no representation on his behalf. Hence, it is presumed that he has got nothing to state in the matter.
Learned Additional Advocate General stated that he doesn't want to file reply to the present application.
Learned counsel for respondent No.2 and respondent No.3, pray for and are granted six weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Gulshan Mehta & Ors. vs. State of H.P. .
Cr.Appeal No.703 of 202410.01.2025 Present: Mr. S.D. Gill, Advocate, for the appellant.
Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No.1083 of 2025Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 22.10.2024, passed by the learned Motor Accident Claims Tribunal-I, Kangra at Dharamshala, District Kangra, H.P. in MAC Petition No.40- D/II/2022, titled Chitrimo Devi & Ors. vs. Rohit Bhatia & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Ashish Mehta & Ors. vs. State of H.P. .
Cr.Appeal No.702 of 202410.01.2025 Present: Mr. S.D. Gill, Advocate, for the appellant.
Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No.1083 of 2025Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 22.10.2024, passed by the learned Motor Accident Claims Tribunal-I, Kangra at Dharamshala, District Kangra, H.P. in MAC Petition No.40- D/II/2022, titled Chitrimo Devi & Ors. vs. Rohit Bhatia & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Bhopinder Mehta & Ors. vs. State of H.P. .
Cr. Appeal No.701 of 202410.01.2025 Present: Mr. S.D. Gill, Advocate, for the appellant.
Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No.1083 of 2025Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 22.10.2024, passed by the learned Motor Accident Claims Tribunal-I, Kangra at Dharamshala, District Kangra, H.P. in MAC Petition No.40- D/II/2022, titled Chitrimo Devi & Ors. vs. Rohit Bhatia & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Duni Chand vs. Inder Dev .
Cr. Revision No.691 of 202410.01.2025 Present: Ms. Manjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Kunal Mehta, Advocate, for the respondent.
Cr. Revision No.691 of 2024rLearned counsel for the respondent prays for and is granted six weeks' time to file Power of Attorney.
List on 04.03.2025.
Cr.MP 5227 of 2024 For the reasons stated in the application, the same is allowed and six weeks' time, as prayed for, is granted to the applicant/petitioner to comply with the order dated 28.10.2024, passed by this Court in Cr.MP No.4407 of 2024.
Application stands disposed of.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sonu @ Sana vs. State of H.P. .
Cr. Appeal No.689 of 202410.01.2025 Present: Mr. S.D. Gill, Advocate, for the appellant.
Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No.1083 of 2025Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 22.10.2024, passed by the learned Motor Accident Claims Tribunal-I, Kangra at Dharamshala, District Kangra, H.P. in MAC Petition No.40- D/II/2022, titled Chitrimo Devi & Ors. vs. Rohit Bhatia & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Aditya Tuli vs. Neeraj Tuli & Others .
Civil Suit No.23 of 202410.01.2025 Present: Mr. Rajinder Singh Chandel, Advocate, for the plaintiff.
Mr. Parikshit Sharma, Advocate, for defendant No.1.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for defendants No.2 & 3.
OMP No.396 of 2024Reply on behalf of defendant No.1, stands filed.
Learned counsel for defendants No.2 & 3, prays for and is granted six weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Bhagpati & Anr. vs. Satya Narain & Anr.
.
FAO No.319 of 202310.01.2025 Present: Mr. Rajinder Singh Chandel, Advocate vice Mr. S.D. Gill, Advocate, for the appellants.
Ms. Kamakshi Tarlokta, Advocate, for respondent No.2.
As per report of the Registry, process fee for the service of respondent No.1 through publication has not been filed.
Learned vice counsel for the appellants prays for and is granted two days' time to do the needful and thereafter, list this case before Additional Registrar (J) for passing further orders with respect to the service of respondent No.1, through publication.
( Sushil Kukreja ) Judge January 10, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sunil Kumar vs. Ajay Kumar & Anr.
.
Cr. Revision No.21 of 202509.01.2025 Present: Mr. Vijay Singh Bhatia, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r Cr. Revision No.21 of 2025Notice. Mr. Lokender Kutlehria, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
Records of both the learned courts below be also called for.
Cr.MP No.226 of 2025By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Judicial Magistrate, First Class, Court No.3, Hamirpur, vide judgment of conviction and order of ::: Downloaded on - 25/07/2025 21:28:44 :::CIS sentence dated 27.06.2024, under Section 138 of the .
Negotiable Instruments Act, 1881 in Criminal Complaint No.08-1-2019, CIS Registration No. 25 of 2019 titled as Ajay Kumar vs. Sunil Kumar and further affirmed by learned Sessions Judge, Hamirpur, vide judgment dated 04.12.2024 in Criminal Appeal No. 112 of 2024, titled Sunil Kumar vs. Ajay Kumar & Anr., shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited within a period of eight weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:44 :::CIS Sunil Kumar vs. Ajay Kumar & Anr.
.
Cr. Revision No.20 of 202509.01.2025 Present: Mr. Vijay Singh Bhatia, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r Cr. Revision No.20 of 2025Notice. Mr. Lokender Kutlehria, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
Records of both the learned courts below be also called for.
Cr.MP No.225 of 2025By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Judicial Magistrate, First Class, Court No.3, Hamirpur, vide judgment of conviction and order of ::: Downloaded on - 25/07/2025 21:28:44 :::CIS sentence dated 27.06.2024, under Section 138 of the .
Negotiable Instruments Act, 1881 in Criminal Complaint No.07-1-2019, CIS Registration No. 24 of 2019 titled as Ajay Kumar vs. Sunil Kumar and further affirmed by learned Sessions Judge, Hamirpur, vide judgment dated 04.12.2024 in Criminal Appeal No. 113 of 2024, titled Sunil Kumar vs. Ajay Kumar & Anr., shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited within a period of eight weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS SBI General Insurance Company Ltd. vs. Chitrimo Devi & Ors.
.
FAO (MVA) No.22 of 202509.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
FAO No.22 of 2025Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No.1083 of 2025Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 22.10.2024, passed by the learned Motor Accident Claims Tribunal-I, Kangra at Dharamshala, District Kangra, H.P. in MAC Petition No.40- D/II/2022, titled Chitrimo Devi & Ors. vs. Rohit Bhatia & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Oriental Insurance Company Ltd. vs. Nirmala Devi & Ors.
.
FAO No.21 of 202509.01.2025 Present: Mr. Ajay Chandel, Advocate, for the appellant.
FAO No.21 of 2025Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No.1082 of 2025Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 07.11.2024, passed by the learned Motor Accident Claims Tribunal, Mandi Division, District Mandi, H.P. in Claim Petition No.99/2024(2021), titled Nirmala Devi & Ors. vs. Bhole Ram & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Oriental Insurance Company Ltd. vs. Kamlesh & Ors.
.
FAO No.20 of 202509.01.2025 Present: Mr. Ashwani Sharma, Senior Advocate with Mr. Ishan Sharma, Advocate, for the appellant.
FAO No.20 of 2025Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No.990 of 2025Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 19.11.2024, passed by the learned Motor Accident Claims Tribunal-II, Kinnaur at Rampur Bushehar in Claim Petition bearing CIS Registration No.179/2019, titled Smt. Kamlesh & Ors. vs. Sh. Shashi Kumar & Others, shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS M/s Parari Power Pvt. Ltd. vs. Additional Chief Secretary Forest.
.
Civil Suit No.16 of 202409.01.2025 Present: Mr. Balwant Singh Thakur, Advocate, for the plaintiff.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the defendant.
r At the request of learned Additional Advocate General, list for framing of issues after ensuing winter vacations.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS State of H.P. & Ors. vs. Sunita .
RFA No.5 of 202509.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
None for the respondent.
r Admit.
Let post admission notice be issued to the respondent, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
Record of learned court below be called for.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ludar Singh vs. State of H.P. .
Cr. Revision No.775 of 202409.01.2025 Present: Mr. Pawan K. Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Mr. Y.P. Sood, Advocate, for respondent No.2.
Notices issued to the respondents No.3 to 7have been received back duly served, however, there is no representation on their behalf. Hence, it is presumed that they have got nothing to state in the matter.
Learned counsel for respondent No.2 prays for and is granted four weeks' time to file Power of Attorney.
As prayed for, list on 19.03.2025.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Jitender Thakur vs. Pradeep Thakur .
Cr. Appeal No.619 of 202409.01.2025 Present: Ms. Ritta Goswami, Senior Advocate with Ms.Rekha Thakur, Advocate, for the appellant.
Mr. Sidharth, Advocate vice Mr. Vinod K. Gupta, Advocate, for respondents No.1, 3 to 10. r to Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.11/State.
As per report of the Registry, respondent No.2, Narinder @ Ninnu, has died.
Learned Additional Advocate General prays for and is granted four weeks' time to verify the factum of death of aforesaid respondent No.2. List thereafter.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Deepak Chauhan vs.Pradeep Kumar .
Cr. Revision No.603 of 202409.01.2025 Present: Mr. Mohd. Aamir, Advocate, for the petitioner.
Ms. Seema Azad, Advocate, for the respondent.
Cr.MP No.3865 of 2024It is stated by learned counsel for the petitioner that order dated 26.09.2024, has duly been complied with on 30.09.2024.
Let report in this respect be called for.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Sohan Lal@ Sohan Singh vs. H.P. Gramin Bank .
Cr. Revision No.535 of 202409.01.2025 Present: Mr. Nishant Khidtta, Legal Aid Counsel, for the petitioner.
Mr. Shivank Panta, Advocate vice Mr. K.B. Khajuria, Advocate, for the respondent.
Learned Legal Aid Counsel for the petitioner prays for adjournment.
r to As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Vinod Kumar vs. State of H.P. .
RFA No.7 of 202409.01.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the appellant.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
r to CMP No.2560 of 2024 As a matter of sheer indulgence and by way of last opportunity, six weeks' further time, as prayed for, is granted to file reply on behalf of the respondents/State, failing which, right to file the same shall stand closed.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Surjeet Singh vs. Jagjit Singh .
Cr. Revision No.574 of 202309.01.2025 Present: Mr. Bharat Thakur, Advocate, for the petitioner.
Mr. S.C. Sharma, Senior Advocate with Mr. Kamal Thakur, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted six weeks' time to deposit a sum of Rs.1 lac. towards compensation amount.
List on 05.03.2025.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Bhagan Singh & Ors. vs. State of H.P.& Ors.
.
CMP(M) No.40 of 202509.01.2025 Present: Ms. Shashi Kiran, Advocate, for the applicants/appellants.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 to 3/State.
Notice.
to Mr. Jitender Sharma, Additional Advocate General, appears and waives r learned service of notice on behalf of respondents No.1 to 3.
Separate notice be issued to LR No.4(a) & 4(b) of deceased respondent No.4, Lal Singh, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
In the meantime, reply by respondents No.1 to 3, if any, be also filed.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Chander Mohan & Ors. vs. The Principal Secretary (Power) & Ors.
.
CMP(M) No.39 of 202509.01.2025 Present: Ms. Shashi Kiran, Advocate, for the applicants/appellants.
Mr. Ashir Kaith, Advocate vice Mr. Hamender Singh Chandel, Advocate, for respondents No.1,2 & 4.
r to Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.3.
Notice. Mr. Aashir Kaith, learned Advocate and Mr. Jitender Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondents No.1,2 & 4 and respondent No.3, respectively. They pray for and are granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS IFFCO Tokio General Insurance Company Ltd. vs. Kama Devi & Another .
CMP No.761 of 2025 in FAO No.423 of 2019 09.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the non-
applicant/appellant.
Mr. Ajay Chandel, Advocate, for applicants/respondents.
CMP No.761 of 2025r Learned counsel for the non-
applicant/appellant prays for and is granted four weeks' time to file reply.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS LAC & Anr. vs. Narpal Singh & Ors.
.
CMP No.586 of 2025 in RFA No.28 of 2022 09.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the non-applicants/appellants.
Ms. Uma Manta, Advocate, for respondents No.1 to 5.
None for LRs No.6(a), 6(b) & 6(c).
CMP No.586 of 2025Learned Additional Advocate General prays for and is granted four weeks' time to file reply to the application. List thereafter.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS State of H.P. & Ors. vs. Baldev Raj & Ors.
.
CMP No.262 of 2025 in RFA No.382 of 2009 09.01.2025 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the non- applicants/appellants.
OMP No.725 of 2024Learned counsel for the non-applicant/plaintiff prays for and is granted four weeks' time to file reply, by way of last opportunity.
Civil Suit No.33 of 2023, OMP No.238 of 2023 & OMP No.1189 of 2024 The present application bearing OMP No.1189 of 2024, has been filed by defendants No.1, 3 to 11 for recalling the order dated 19.07.2023 passed in OMP No.238 of 2023.
Therefore, list the aforesaid application before the same Bench, who had passed the said order after ensuing winter vacations.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Amardeep vs. H.P. Gramin Bank Cr. Revision No.267 of 2020 .
09.01.2025 Present: Ms. Shashi Kiran, Advocate, for the petitioner.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for the respondent.
Cr.MP No.134 of 2024Vide order dated 24.02.2022, the present revision petition was dismissed for non-prosecution.
r It is stated by learned counsel for the respondent that a sum of Rs. 1 lac was deposited by the petitioner in the Registry of this Court towards compensation amount and same may be ordered to be released in favour of the respondent-bank.
Heard. In view of the averments made in the application, which are duly supported with the affidavit of Rajat Hansrani, Senior Manager, the same is allowed and a sum of Rs.1 lac., as deposited by the petitioner towards compensation amount along with up-to-date interest, is ordered to be released in favour of the respondent-bank, after proper verification and identification by remitting the same to it's bank account, detail whereof has been given in Para-4 of the application.
Application stands disposed of.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Brijmohan Jain vs. Akshay Kumar & Others .
CMP.M No.38 of 202509.01.2025 Present: Mr. Hemant Kumar Thakur, Advocate, for the applicant/ appellant.
Issue notice to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Brijmohan Jain vs. Akshay Kumar & Others .
CMP.M No.37 of 202509.01.2025 Present: Mr. Hemant Kumar Thakur, Advocate, for the applicant/ appellant.
Issue notice to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS The New India Assurance Company Ltd. vs. Shabnam Kumari & others .
CMP.M No.36 of 202509.01.2025 Present: Ms. Kamakshi Tarlokta, Advocate vice Mr. Praneet Gupta, Advocate, for the applicant/ appellant.
Issue notice to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge January 09, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS .
::: Downloaded on - 25/07/2025 21:28:45 :::CIS.
::: Downloaded on - 25/07/2025 21:28:45 :::CISRam Ji Dass vs. Roshan Lal & Ors.
.
Civil Suit No.33 of 202308.01.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Jeevesh Sharma, Advocate, for the plaintiff.
Mr.Neeraj Gupta Senior Advocate with Mr. Rajat Awasthy and Mr. Manik Sethi, Advocates, for defendants No.1, 3 to 11. Mr. Ajay Sharma, Senior Advocate with Mr. Atharav Sharma, Advocate, for defendants No.2 to 12.
OMP No.725 of 2024Learned counsel for the non-applicant/plaintiff prays for and is granted four weeks' time to file reply, by way of last opportunity.
Civil Suit No.33 of 2023, OMP No.238 of 2023 & OMP No.1189 of 2024 The present application bearing OMP No.1189 of 2024, has been filed by defendants No.1, 3 to 11 for recalling the order dated 19.07.2023 passed in OMP No.238 of 2023.
Therefore, list the aforesaid application before the same Bench, who had passed the said order after ensuing winter vacations.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Roop Lal vs. Rakesh Kathuria .
Cr. Revision No.548 of 202308.01.2025 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Vinod Kumar Soni, Advocate, for the respondent.
Learned counsel for the petitioner stated that a sum of Rs.10,000/- has been paid to the respondent on 07.01.2025.r Learned counsel for the respondent endorses the statement of learned counsel for the petitioner in this respect.
Learned counsel for the petitioner prays for and is granted six weeks' further time for depositing the remaining amount.
List on 04.03.2025.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Jagan Nath (deceased) through his LR & Ors. vs. State of H.P. & Ors.
.
CMP.M No.20 of 202508.01.2025 Present:
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Jagan Nath (deceased) through his LR & Ors. vs. State of H.P. & Ors.
.
CMP.M No.20 of 202508.01.2025 Present:
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Anil Kumar vs. Ajay Kumar .Civil Suit No.61 of 2024
08.01.2025 Present:
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ram Dhan & Ors. vs. Roop Lal .RFA No.50 of 2024
08.01.2025 Present: Mr. George and Mr. Vinod Kumar Soni, Advocates, for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for respondents No.1 & 2.
CMP No.20268 of 2024Learned counsel for respondents No.1 & 2, prays for and is granted two weeks' further time to file reply.
As prayed for, list after ensuing winter vacations.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS State of H.P. vs.Gori Nand (deceased) through his LR.
.
RFA No.15 of 202408.01.2025 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the non- applicants/appellants.
Mr. Rajat Kumar, Advocate vice Mr. Ramesh Chand Sharma, Advocate, for respondents No.2 to 5, 8, 10 to 12 & 14.
Names of respondents No.1,7,9 & 13 stand deleted.
CMP No.25746 of 2024Learned Deputy Advocate General prays for and is granted four weeks' further time to file reply, by way of last opportunity. List thereafter.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ashok Kumar Sharma vs. Asha & Anr.
.
Civil Suit No.7 of 202408.01.2025 Present: Mr. Rajeev Sood, Advocate, for the plaintiff.
Mr. Sunil Kumar, Advocate, for the defendants.
It is stated by learned counsel for the defendants that the written statement has been re-filed after removal of the objections on 06.01.2025, however, the same is not on record. Learned counsel for the defendants is directed to follow up with the Registry in this respect.
List this matter immediately after ensuing winter vacations on 06.03.2025.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Jai Karan vs. Aman Kumar .
CMP.M No.1379 of 202308.01.2025 Present:
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Balbir Singh vs. Mohi Ram .Cr. Revision No.463 of 2023
08.01.2025 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ashok K. Tyagi, Advocate, for the respondent.
As per report of the Registry, bailable warrants issued against the petitioner are still awaited. Be awaited for a further period of four weeks.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Manoj Kumar vs. Punjab National Bank .
Cr. Revision No.384 of 202308.01.2025 Present: Mr. Varun Chandel, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted four weeks' further time to file Power of Attorney.
List thereafter.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Cholamandalam Ms GIC Ltd. vs. Reb Singh .
FAO No.241 of 202308.01.2025 Present: Mr. Sahil Thakur, Advocate vice Mr. Virender Sharma, Advocate, for the appellant.
Mr. Peeyush Verma, Advocate, for respondents No.1 & 2.
Learned vice counsel for the appellant prays for adjournment the ground that arguing counsel is not available today.
As prayed for, list after ensuring winter vacations.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS National Insurance Company Ltd. vs. Indu Bala .
FAO No.126 of 202308.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ramji Dass vs. Roshan Lal Jindal & others .
Civil Suit No.33 of 202308.01.2025 Present:
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ayush Kainth vs. Kuldeep Kaur .Civil Suit No.24 of 2023
08.01.2025 Present: Mr. Tara Singh Chauhan, Senior Advocate with Mr. Surya Chauhan, Advocate, for the plaintiff.
Mr. Vikram Thakur and Mr. Shriyek Sharda, Advocates, for the defendant.
At the request of learned counsel for the defendant, list this case for framing of issues on 10.03.2025.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Gaurav Bindra vs. Kamlesh Kumari and Another .
FAO No.213 of 202208.01.2025 Present: Mr. Daleep Chand, Advocate, for the appellant.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Pinku Kumar alias Bunti vs. State of H.P. .
Cr. Appeal No.330 of 202108.01.2025 Present: Mr. Udit Shaurya Kaushik, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
As per report of the Registry, non-bailable warrants issued against the appellant are still awaited. Be awaited for a further period of four weeks.
List on 04.03.2025.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Narender Bhardwaj & another vs. State of H.P. & another.
.
Cr. Revision No.509 of 201908.01.2025 Present: Mr. Ajay Kochhar, Senior Advocate with Mr.Bhairav Gupta, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
r to Mr. Mukul Sood, Advocate, for respondent No.2.
At the joint request of learned counsel for the parties, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS State of H.P. & Another vs. Manni Ram (decease) through his LRs .
RFA No.177 of 201908.01.2025 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Veer Bhader vs. Central Bank of India .
Cr. Revision No.3 of 202508.01.2025 Present: Mr. Bhag Chand Sharma, Advocate, for the petitioner.
Mr. Sanjeev Sharma, Advocate, for respondent No.1.
Mr. Raman Parashar, Advocate, for respondent No.2.
( Sushil Kukreja )
r Judge
January 08, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:45 :::CIS
Guru Lal vs. Jyoti Lal
.
Cr.MPM No.2635 of 2024
08.01.2025 Present: Mr. Kulbhushan Khajuria, Advocate, for the
applicant.
Mr. Ashish Verma, Advocate, for the
respondent.
recorded.
r to
Statement of the respondent/complainant is Learned counsel for the petitioner prays for and is granted some more time to produce the petitioner.
As prayed for, list this case for presence of the petitioner on 05.03.2025.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Guru Lal vs. Virender Kumar .
Cr.MPM No.2634 of 202408.01.2025 Present: Mr. Kulbhushan Khajuria, Advocate, for the applicant.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Harish Chauhan vs. Brajesh .
Cr. Appeal No.65 of 202208.01.2025 Present: Mr. Rajiv Sireck, Advocate, for the appellant.
Mr. Ravinder Singh Jaswal, Advocate, for the respondent.
( Sushil Kukreja ) Judge January 08, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Subhash Chand vs. M/s Amba Shakti Ispat Ltd. & Anr.
.
Cr. Revision No.173 of 202407.01.2025 Present: Petitioner present in person with Mr. Paresh Sharma, Advocate.
Mr. Karan Singh Kanwar, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel for the petitioner prays for and is granted six weeks' further time to deposit the remaining amount, by way of last opportunity.
It is made clear that if the remaining amount is not deposited before the next date of hearing, the present revision petition shall be decided on merits.
As prayed for, list on 03.03.2025.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Avinash Sharma vs. Shamsher Singh .
Cr. Revision No.180 of 202407.01.2025 Present: Mr. Tarun Bragta, Advocate, for the petitioner.
Mr. Ajay Kumar Lahota, Advocate, for the respondent.
When the case was called in the morning session, learned counsel for the petitioner stated that petitioner is on the way and has requested for short passover. Thereafter, again when the case was called during afternoon session, even then, learned counsel for the petitioner requested this Court to passover the case for some time by stating that petitioner is on the way.
Now the case has been taken up during post lunch session. It is 3.00 P.M. AT this stage, learned counsel for the petitioner stated that now the petitioner is not coming to the Court.
Therefore, let petitioner be summoned through non-bailable warrants, returnable for 12.03.2025.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Anjali Devi & Ors. vs. M/s Tata AIG & another .
CMP(M) No.04 of 202507.01.2025 Present: Mr. Naresh Sharma, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period r to of three days. List thereafter.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS National Insurance Company vs. Gaurav Hazri & Ors.
.
CMP(M) No.05 of 202507.01.2025 Present: Mr. Ishan Sharma, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period r to of three days. List thereafter.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Simro Devi vs. Pinku & Another .
CMP(M) No.07 of 202507.01.2025 Present: Mr. H.S. Rangra, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within eight weeks, on taking steps within a period r to of three days. List thereafter.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Land Acquisition Collector HPPCL & Anr. vs. Narender Thakur & Ors.
.
CMP No.22650 of 2024 in RFA No.05 of 2017 07.01.2025 Present: Mr. Digvinay Singh Kanwar, Advocate vice Mr. Yashveer Singh Rathore, Advocate, for the non-applicants/appellants.
Mr. Varun Chauhan, Advocate, for the applicants/respondents.
r to Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the non-applicant/respondent.
Learned counsel for the applicants/respondents stated that an application for bringing on record the legal representatives of deceased respondent No.1, has been filed in the Registry of this Court on 31.12.2024, however the same is not on record. Registry is directed to trace and place the same on record, if in order.
As prayed for, list on 09.01.2025.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS New India Assurance Company Ltd vs. Manish Kumar & Ors.
.
CMP No.9887 of 2024 in FAO No.32 of 2024 07.01.2025 Present: Mr. Raman Sethi, Advocate, for the appellant.
Mr. Diwakar Dev Sharma, Advocate, for applicant/respondent No.1.
None for respondents No.2 & 3.
FAO No.32 of 2024It has come to the notice of this Court that respondent No.3, Bal Krishan Thakur, has died on 09.09.2024, but till date, no steps have been taken to bring on record his legal representatives.
Learned counsel for the appellant prays for adjournment to take consequential steps on account of death of respondent No.3.
As prayed for, list after ensuing winter vacations.
CMP No.9887 of 2024The instant application under Section 151 of CPC has been filed by applicant/respondent No.1, Manish Kumar, for release of award amount alongwith up-to-date interest in his favour, as per his share, as lying deposited in the Registry of this Court.
As per the applicant, learned MACT below has awarded a sum of Rs.30,07,000/- along with 7.5% ::: Downloaded on - 25/07/2025 21:28:45 :::CIS interest from the date of petition till the payment of the .
same vide award dated 01.07.2023 in his favour. He has further submitted that in the accident, he has imputation in his arm and having permanent disability due to loss of his arm and being a meritorious and versatile personality in academics and sports, he has been selected in Disability Cricket Council of India from Himachal and, therefore, for the purpose of advancement and training, he requires a sum of Rs.5-6 lacs. Further, he being handicapped requires Rs.8-10 lacs for artificial device. He has also submitted that he is in dire need of money to pursue his studies in future and as the main appeal is pending adjudication before this Court, which may take some time for its disposal, his prayer for release of 50% of the amount of compensation, may be accepted and the said amount may be ordered to be released in his favour as per his share. The application is duly supported with the affidavit of the applicant.
Reply on behalf of non-applicant/appellant stands filed, wherein, the prayer made in the application is opposed on the ground that if the awarded amount of compensation is released in favour of the aforesaid applicant/respondent during the pendency of the appeal, it would be difficult for the appellant to recover the same ::: Downloaded on - 25/07/2025 21:28:45 :::CIS from him, in the event of appeal being allowed and this .
will lead to unnecessary litigation. Hence, prayer for dismissal of the application has been made.
Heard. Having perused the averments made in the application, which are duly supported with the affidavit of the applicant/respondent No.1, Manish Kumar and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release 30% of the awarded amount of compensation in favour of applicant/respondent No.1, Manish Kumar, as lying deposited in the Registry of this Court alongwith up-to-
date interest after proper verification and identification by remitting the same to his saving bank account, detail whereof have been given in Para-4 of the application.
However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, aforesaid applicant/respondent will have to refund the amount, so released in his favour, with interest. Application stands disposed of.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ramesh Kumar vs. Guman Singh .
Cr.MP.M No.2971 of 202407.01.2025 Present: Ms. Gita Thakur, Advocate vice Ms.Madhurika Sekhon Verma, Advocate, for the applicant/petitioner.
Mr. Hemant Vaid, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted four weeks' time to file Power of Attorney as well as reply. List thereafter.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Praveen Kumar & Ors. vs. Kamles Kumar & Anr.
.
Cr.MP.M No.2376 of 202407.01.2025 Present: Mr. H.S. Rangra, Advocate, for the applicant.
Ms. Meera Devi, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Cr.MP(M) No.2377 of 2024As per report of the Registry, since the present appeal has been filed within limitation, the instant application is dismissed as not pressed.
Cr.MP(M) No.2376 of 2024Learned counsel for respondent No.1 and learned Additional Advocate General for respondent No.2/State, pray for and are granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Renuka Ji Dam Project & Ors. vs. Budh Ram & Ors.
.
CMP Nos.22450 & 18248 of 2024 in RFA No.294 of 2018 07.01.2025 Present: Mr. Digvinay Singh Kanwar, Advocate vice Mr. Yashveer Singh Rathore, Advocate, for the non-applicants/appellants. Mr. Rakesh Kumar, Advocate vice Mr. Suresh Saini, Advocate, for the applicant/proposed legal representative of deceased respondent No.6 Mr. P.S. Kanwar, Advocate, for non- applicants/respondents No.3,4(a) & 4(b).
CMP No.22450 of 2024The instant application, under Order 1 Rule 10 and 151 of CPC, has been filed for bringing on record legal representative Promila Devi of deceased respondent No.6, Jhangri Devi, who has expired on 03.02.2013.
Perusal of the record reveals that deceased respondent No.6, Jhangri Devi, has been sued through her legal representatives, i.e. respondents No.1 to 5 as per memo of parties filed in RFA No.294 of 2018 as well as in the impugned award.
Confronted with this, learned counsel for the non-applicants/appellants prays for and is granted four weeks' further time to take instructions in the matter. List thereafter.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Dharam Pal vs. Manohar Lal Gaur & another .
Cr. R. No.686 of 202407.01.2025 Present: Mr. Udayanand, Advocate, for the petitioner.
Ms. Deepa, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for respondent No.1, prays for and is granted four weeks' time to file Power of Attorney.
As prayed for, list after ensuing winter vacations on 10.03.2025.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Het Ram Chauhan vs. Rajender Prasad Sonkar .
Cr. Appeal No.646 of 202407.01.2025 Present: Mr. Umesh, Advocate vice Mr. Kishore Pundeer, Advocate, for the petitioner.
Mr.H.M. Thakur, Advocate vice Mr.Ajay Sipahiya, Advocate, for the respondent.
At the joint request of learned vice counsel for the parties, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Shiv Kumar vs. State of H.P. .
Cr. Appeal No.596 of 202407.01.2025 Present: Mr. Vinod Thakur, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.4746 of 2024 Rejoinder stands filed.
At the request of learned counsel for the appellant, list after ensuing winter vacations on 07.03.2025.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Karami Devi vs. Dinesh Kumar .
Cr. R. No.530 of 202407.01.2025 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Steps for the service of respondent have not been taken.
Learned counsel for the petitioner, prays for and is granted two days' time to do the needful.
r On doing the needful within the stipulated time, let fresh notice be issued to the respondent, returnable within eight weeks. List thereafter.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Krishan Dutt vs. Joban Dass and another .
CR.R. No.177 of 202407.01.2025 Present: Mr. Surila Sangam, Advocate, for the petitioner.
Mr. Sandeep Kumar Pandey, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for the petitioner, prays for and is granted four weeks' time to move an appropriate application for compounding the offence.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Rajinder Singh vs. Sukhwinder Singh Sukhu .
CS No.31 of 202407.01.2025 Present: Ms. Narveda, Advocate vice Mr.Dikken Kumar, Advocate, for the plaintiff.
Mr. Navlesh Verma, Advocate, for the defendant.
OMP No. 42 of 2025The present application has been filed by the defendant to supply the complete plaint along with the documents for enabling him to file his written statement.
Learned vice counsel for the plaintiff stated that she has no objection in case the application is allowed and she undertakes to supply the complete plaint along with documents, as mentioned in the application to the learned counsel for the defendant within a period of 10 days. Hence, for the reasons stated in the application, the same is allowed and learned counsel for the plaintiff is directed to supply the complete plaint along with documents as prayed within 10 days to the learned counsel for the defendant. The written statement be filed by the defendant within a period of four weeks thereafter.
The application stands disposed of.
Civil Suit No. 31 of 2024As prayed, list after ensuing winter vacation on 27.02.2025.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Negi (since deceased) through his LRs vs. LAC .
RFA No.16 of 202407.01.2025 Present:
At the request of learned counsel for the petitioner, list on 08.01.2025.
( Sushil Kukreja ) Judge January 07, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Sandeep Kumar Sharma vs. PNB .
Criminal Revision No.591 of 2022 06.01.2025 Present: Mr. Gurdev Negi, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondent- bank.
Learned counsel for the petitioner prays for account with the bank.
r to adjournment on the ground that he wants to settle the As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS HP Power Corporation Ltd. & Anr. vs. Jeet Singh & Ors.
.
RFA No.179 of 201906.01.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the non-applicants/appellants.
Mr. Ranvir Chauhan, Advocate, for the applicants/respondents.
CMP Nos.20923 & 20924 of 2024 r As per report of the Registry, though amended memo has been filed, but the same is not in order.
As prayed for, list after ensuing winter vacations.
In the meantime, fresh amended memo of parties be also filed.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS The Managing Director, H.P. Power Corporation Limited and another vs. Gulat .
Ram (since deceased through his LR) and another CMP No.266 of 2025 in RFA No.353 of 2016 06.01.2025 Present: Mr. Digvinay Singh, Advocate vice Mr. Hamender Singh Chandel, Advocate, for the non- applicants/appellants Mr. Ranvir Chauhan, Advocate, for the applicant/respondent.
rCMP No.266 of 2025As prayed for, list after ensuing winter vacations on 04.03.2025.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Rajesh Kumar vs. UCO Bank .
Criminal Revision No.710 of 2024 06.01.2025 Present: Mr. Naresh Kumar Tomar, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondent- bank.
At the request of learned counsel for the petitioner, list on 08.01.2025.
r ( Sushil Kukreja )
Judge
January 06, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:45 :::CIS
Rajesh Kumar vs. UCO Bank
.
Criminal Revision No.711 of 2024 06.01.2025 Present: Mr. Naresh Kumar Tomar, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondent- bank.
At the request of learned counsel for the petitioner, list on 08.01.2025.
r ( Sushil Kukreja )
Judge
January 06, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:45 :::CIS
Vinay Bhushan & Ors. vs. Vishal Rana & Ors.
.
Civil Suit No.98 of 202106.01.2025 Present: Mr. Vivek Attri, Advocate, for the plaintiffs.
Mr. Bhupender Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for defendants No.1 to 3. Mr. Nimish Gupta, Advocate, for defendants No.4 to 8.
r Mr. Mukul Sood, Advocate, defendant No.9.
At the joint request of learned counsel for the parties, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ranjeet Singh vs. State of H.P. .
Cr. Appeal No.668 of 202406.01.2025 Present: Mr. Devjyoti Dey and Mr. P.K. Verma, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent.
r to Cr.MP No.5318 of 2024 Record of the learned court below is awaited.
Let reminder be issued in this respect.
At the request of learned counsel for the appellant, list before the learned Vacation Judge on 16.01.2025.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Collector LAC vs. Pana Lal (deceased) through his LRs.
.
CMP Nos.20530, 20531 & 20532 of 2024 in RFA No.275 of 2006.
06.01.2025 Present: Ms. Shreya Chauhan, Advocate, for the non-
applicant/appellant.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for proposed applicants/respondents No.1(a) & 1(b).
Learned counsel for the non-applicant/appellant prays for and is granted two days' time to seek instructions in the matter.
List on 08.01.2025.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Gauri Dutt Sharma vs. JCC Bank .
Cr. Revision No.778 of 202406.01.2025 Present: Mr. Avinash Sharma, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
Learned counsel for the petitioner stated that r to order dated 29.11.2024, has been complied with today.
Let report in this respect be called from the learned trial court.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ranjeev Singh vs. Collector LAC & Another .
RFA No.594 of 201206.01.2025 Present: Mr. Tek Chand, Advocate, for appellants No.3 & 4. Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
r to At the request of learned counsel for the appellants No.3 & 4, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS National Insurance Company Ltd. vs. Rekha Devi & Ors.
.
FAO No.4060 of 201306.01.2025 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Ashok Tyagi, Advocate, for respondents No.1 to 3.
Mr. Jai Ram Sharma, Advocate, for respondents No. 4 to 7.
r None for respondents No.8 to 10.
Mr. Amit Himalvi, Advocate, for respondent No.9.
At the joint request of learned counsel for the parties, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Ram Lal (deceased) through LRs vs. Krishan Dutt .
RSA No.4223 of 201306.01.2025 Present: Mr. Karanveer Singh, Advocate, for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondent.
At the request of learned counsel for the appellant, list after ensuing winter vacations on 06.03.2025.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Prem Lal vs. Anil Kumar & Ors.
.
FAO No.430 of 201406.01.2025 Present: Mr. Tanuj Thakur, Advocate, for the appellant.
Mr. Praveen Kumar, Advocate vice Mr. H.S. Rangra, Advocate, for respondent No.1.
Mr. Vijay Bhatia, Advocate, for respondent No.3.
vacations.
r to As jointly prayed for, list after ensuing winter ( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Kamal Singh Dhaulta vs. CBI a/w connected matters.
.
Cr. Appeal No.23/2015 a/w Cr. Appeals No.08 & 12 of 2015 Cr. Appeal No.23 of 2015 06.01.2025 Present: Mr. J.S.Bhogal, Senior Advocate with Mr. Arun Raj and Ms.Shrishti Verma, Advocates, for the appellant.
Mr. K.S. Thakur, Senior Advocate with Mr. Harjeet Singh, Advocate, for the respondent-CBI.
Cr. Appeals No.08 & 12 of 2015 Mr. Ajay Kochhar, Senior Advocate with Mr.Bhairav Gupta, Advocate, for the appellant(s), in both the appeals.
Mr. K.S. Thakur, Senior Advocate with Mr. Harjeet Singh, Advocate, for the respondent-CBI.
At the request of learned counsel for the respondent-CBI, list for continuation after ensuing winter vacations on 12.03.2025.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Secretary (PW) & Anr. vs. Indra Devi .
FAO No.197 of 201506.01.2025 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Aman Thakur, Advocate vice Mr. Vineet Vashistha, Advocate, for respondents No.1 to 6.
r No.7.
Ms. Aruna Chauhan, Advocate, for respondent CMP No.22361 of 2024 & FAO No.197 of 2015 At the request of learned vice counsel for respondents No.1 to 6, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Rajeev Sharma vs. Sanjeev Kumar Jain & Anr.
.
Cr. Appeal No.170 of 201906.01.2025 Present: Mr. B.S. Attri, Advocate, for the appellant.
Mr. Prantap Sharma, Advocate vice Mr. Subhash Sharma, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS State of H.P. & another vs. Chandermani Sharma (deceased) & Ors.
.
RFA No.171 of 201006.01.2025 Present: Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants.
Ms. Rinki Kashmir,Advocate vice Mr. Janesh Gupta, Advocate, for respondents No.1(a) to 1(e) & 1(h).
Respondent No.1(g) stands deleted.
Respondent No. 1(f), already ex parte.
Mr. Shivam, Advocate vice Ms. Anita Dogra, Advocate, for respondents No.2(v)(a) to 2(v)
(c).
None for respondent No.2(i), though duly served.
Mr. Basant Pal, Advocate, for respondents No.2(v)(i) to 2(v)(iii), 2(ii), 2(iii), 2(iv), 2(vi) to 2(viii), 3 to 5 and 7 to 9.
Mr. Varun Chauhan, Advocate, for respondents No.2(xi).
Respondents No.2(ix) & 2(x), already ex parte.
Learned Additional Advocate General prays for and is granted four weeks' further time to file correct amended memo of parties. List thereafter.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Kusum & others vs. Krishan Chand & Anr. a/w connected matter.
.
RFA Nos.84 & 85 of 2011 06.01.2025 Present: Mr. H.C. Sharma, Advocate vice Mr. Sunil Chauhan, Advocate, for all the appellants except appellant No.4 in both the appeals.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for the respondents in both the appeals.
Notice issued to proposed LR of appellant No.4, has been received back duly served, however, there is no representation on his behalf. Therefore, it appears that he is not interested to pursue the present appeal.
Confronted with this, learned vice counsel for the appellants prays for adjournment.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS NTPC vs. Kanta Devi & another .
RFA No.784 of 201206.01.2025 Present: Ms. Pallvi Sharma, Advocate vice Mr. K.B.Khajuria, Advocate, for the appellant.
Respondent No.1, is stated to have died.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2.
Learned vice counsel for the appellant prays for further adjournment to take consequential steps on account of death of respondent No.1.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Roshani Devi & Anr. vs. Sheela Devi .
RSA No.01/201306.01.2025 Present: Ms. Vandana Thakur, Advocate vice Mr. Surinder Saklani, Advocate, for the appellants.
Mr. Rakesh Bhatia and Mr. Rohit, Advocates, for the respondent.
CMP No.14720 of 2024At the request of learned vice counsel for the appellants, list after ensuing winter vacations on 11.03.2025.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Narender Kumar vs. M/s Golden Projects & Ors.
.
Cr. Appeal No.397 of 201406.01.2025 Present: None for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for the applicant/respondent.
Cr.MP No.169 of 2015The instant application has been filed for withdrawal of bailable warrant issued by this Court vide it's order dated 03.11.2014 to Vikas Menon, Manager of the Committee-GFIL.
It has been mentioned in the application that the present case pertains to the cheque alleged to be issued by the Company-M/s Golden Projects Ltd., which has got nothing to do with this Committee-GFIL. The application is duly supported with the affidavit of Vikas Menon, Manager of the Committee-GFIL.
Heard. In view of the averments made in the application, which are duly supported with the affidavit of Vikas Menon, Manager of the Committee-GFIL, the same is allowed and bailable warrant issued against him vide order dated 03.11.2014, is ordered to be withdrawn.
Application stands disposed of.
Registry is directed not to reflect the name of Mr. Sanjeev Sood, Advocate, for the applicant/respondent, in the cause-list, henceforth.
::: Downloaded on - 25/07/2025 21:28:45 :::CIS Cr. Appeal No.397 of 2014.
Since none has appeared on behalf of the appellant on previous dates and also none has appeared today on his behalf despite repeated calls, the present appeal is dismissed for want of prosecution.
Pending application(s), if any, shall also stand disposed of.
r to
( Sushil Kukreja )
Judge
January 06, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:45 :::CIS
Neeraj Justa & Ors. vs. State of H.P. & Ors.
.
RFA No.125 of 201906.01.2025 Present: Ms. Seema K. Guleria, Advocate, for the appellants.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 2.
r to Respondents No.3(a) to 3(d), already ex parte.
Mr. Ashok Kumar, Advocate vice Mr. Nishant Khidtta, Advocate, for respondent No.21(a) to 21(d).
CMP(M) No.1519 of 2022Respondents No.3(a) to 3(d) were proceeded against ex parte on 08.11.2024. Since none has appeared on behalf of aforesaid respondents No.3(a) to 3(d) today, it is presumed that they have got nothing to say in the matter.
The instant application, under Order 22, Rule 4 read with Order 22 Rule 9 of CPC and Section 151 of CPC, has been filed by the applicants/appellants for bringing on record the legal representatives of deceased respondent No.3, Nand Kishor, who has expired on 10.08.2022.
Heard. As right to sue still survives in favour of the legal representatives of deceased respondent No.3, the legal representatives, as mentioned in Para-3 of the application, as respondents No.3(a) to 3(d), are ordered to be brought on record. The registry is directed to make necessary correction in the memo of the parties on the basis of ::: Downloaded on - 25/07/2025 21:28:45 :::CIS amended memo of parties, to be filed within a period of two .
weeks.
The application stands disposed of.
RFA No.125 of 2019Let notice be issued to respondents No.3(a) to 3(d), returnable within eight weeks, on taking steps within a r to period of three days. List thereafter.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS LAC & Anr. vs. Amarjeet Singh & Anr.
.
RFA No.148 of 201906.01.2025 Present: Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for non- applicants/appellants.
Ms. Kamlesh Kumari, Advocate vice Mr. H.S. Rana, Advocate, for the applicants/respondents.
r to CMP No.21804 of 2024 The instant application under Section 151 of CPC has been filed by applicants/respondents No.1 & 2, namely Amarjeet Singh and Kulwinder Singh, for release of award amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited before the Court of learned Additional District Judge-1, Solan, H.P.
2. As per the applicants, they are in dire need of money to meet out their day to day expenses and as the main appeal is pending adjudication before this Court, which may take some time for its disposal, their prayer for release of amount of compensation, as lying deposited before the Court of learned Additional District Judge-1, Solan, H.P. may be accepted and the said amount may be ordered to be released in their favour as per their shares.
3. Reply filed on behalf of the non-
applicants/appellants, wherein the prayer made in the application is opposed on the ground that the release of ::: Downloaded on - 25/07/2025 21:28:45 :::CIS compensation amount in favour of the aforesaid applicants .
during the pendency of the appeal would virtually amount to upholding the award passed by the reference Court and in the event of appeal being allowed, it would be difficult for the appellants to recover the amount, which would result in multiplicity of litigation between the parties.
made.
r to Hence, prayer for dismissal of the application has been . 4. Heard. Having perused the averments made in the application, which are duly supported with the affidavits of applicants/respondents No.1 & 2 and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, the learned reference court below is directed to release 50% of the awarded amount of compensation in favour of applicants/respondents No.1 & 2, namely Amarjeet Singh and Kulwinder Singh, as lying deposited before it alongwith up-to-date interest, as per their shares, after proper verification and identification by remitting the same to their saving bank accounts, details whereof have been given in Para-5 of the application.
5. However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicants/respondents No.1 & 2, namely Amarjeet Singh and Kulwinder Krishan, will have ::: Downloaded on - 25/07/2025 21:28:45 :::CIS to refund the amount, so released in their favour with .
interest.
Application stands disposed of.
( Sushil Kukreja ) Judge January 06, 2025 (reena) r to ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Shriram General Insurance Company vs. Anita Sharma & Ors.
.
FAO(MVA) No.398 of 201906.01.2025 Present: Ms. Rita Thakur, Advocate vice Mr. Virender Sharma, Advocate, for the appellant.
Ms. Ritu, Advocate vice Mr.Mohan Singh, Advocate, for respondents No.1 to 4.
Mr. Paras Ram, Advocate vice Mr. Anil Kumar God, Advocate, for respondents No.5 & 6.
CMP No.20654 of 2024The instant application under Section 151 of CPC has been filed by applicants/respondents No.1,2 & 4, namely Anita Sharma, Pratham Sharma and Shanti Devi, for release of award amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court. The application is duly supported with the affidavit of all the applicants.
Reply on behalf of non applicant/appellant stands filed, wherein, the prayer made in the application is opposed on the ground that if the awarded amount of compensation is released in favour of the aforesaid applicants/respondents during the pendency of the appeal, it would be difficult for the appellant to recover the same from them, in the event of appeal being allowed and this will lead to unnecessary litigation.
::: Downloaded on - 25/07/2025 21:28:45 :::CISHence, prayer for dismissal of the application has been .
made.
Heard. Having perused the averments made in the application, which are duly supported with the affidavits of all the applicants/respondents and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release 30% of the awarded amount of compensation in favour of applicants/respondents No.1,2 & 4, namely Anita Sharma, Pratham Sharma and Shanti Devi, strictly as per their shares, as lying deposited in the Registry of this Court alongwith up-to-date interest after proper verification and identification by remitting the same to their saving bank accounts, details whereof have been given in Para-4 of the application.
However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, aforesaid applicants/respondents will have to refund the amount, so released in their favour, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Urmila Devi vs. Sandeep Kumar Sakta & Ors.
.
FAO No.175 of 202106.01.2025 Present: Mr. Manoj Pathak, Advocate, for the appellant.
Mr. H.C. Sharma, Advocate, for respondent No.1.
Ms. Kajal, Advocate vice Mr. P.S. Chandel, Advocate, for respondent No.3.
not been taken.
r to Steps for the service of respondent No.2, have Learned counsel for the appellant prays for and is granted two days' time to do the needful.
On doing the needful within the stipulated time, let fresh notice be issued to aforesaid respondent No.2, returnable within eight weeks.
Dasti summons be also given to learned counsel for the appellant for the service of respondent No.2, on usual terms, as prayed for.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS NIC Ltd. vs. Jeeto Devi and others .
FAO No.286 of 202106.01.2025 Present: Ms.Nisha, Advocate vice Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Abhinav Mehta, Advocate vice Mr. Amit Singh Chandel, Advocate, for respondents No.1 to 3.
Mr. Sanket Sankhyan, Advocate, for respondents No.4 & 5.
CMP No.14939 of 2021Reply on behalf of respondents No.1 to 3, stands filed.
Learned counsel for respondents No.4 & 5, stated that he will adopt the reply filed on behalf of respondents No.1 to 3.
As prayed for, List this application for consideration along with main appeal at the time of final hearing.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS M/s Sanobar Hotels vs. M/s Green Leaf & Another .
Civil Suit No.14 of 202206.01.2025 Present: Mr. Vipin Bhatia, Advocate, for the plaintiff.
Ms. Sohani Gautam, Advocate vice Mr. Lakshay Parihar, Advocate, for defendant No.1.
Mr.Naveen K. Awasthi, Advocate, for defendant No.2.
r to OMP No.318 of 2022 Learned counsel for the plaintiff prays for adjournment.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS M/s Sanobar Hotels vs. M/s Green Leaf & Another .
Civil Suit No.14 of 202206.01.2025 Present: Mr. Vipin Bhatia, Advocate, for the plaintiff.
Ms. Sohani Gautam, Advocate vice Mr. Lakshay Parihar, Advocate, for defendant No.1.
Mr.Naveen K. Awasthi, Advocate, for defendant No.2.
r to OMP No.318 of 2022 Learned counsel for the plaintiff prays for adjournment.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Sunil Kumar vs. Ved Prakash .
Cr. Revision No.34 of 2023 a/w Cr. Revision No.35 of 2023 06.01.2025 Present: Mr. Vipin Pandit and Mr.Dinesh Kumar Sharma, Advocates, for the petitioner(s) in both the petitions.
Mr. Rakesh Thakur, Advocate, for the respondent(s) in both the petitions.
Cr.MP Nos.22 & 23 of 2025 Learned counsel for the respondent(s) prays for and is granted six weeks' time to take instructions in the matter.
As prayed for, list after ensuing winter vacations on 27.02.2025.
( Sushil Kukreja ) Judge January 06, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Jagat Ram vs LAC & Ors.
.
OMP No.1304 of 2024 in Arb. Case No.807 of 2023 04.01.2025 Present: Mr. Rohan Thakur, Advocate vice Mr. Maan Singh, Advocate, for the applicant/petitioner.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 3/State.
Ms. Shreya Chauhan, Advocate, for respondent No.2/NHAI.
By way of instant application the applicant/petitioner is seeking extension of time to comply with order dated 01.11.2023, passed by this Court in Arb.
Case No. 807/2023. The application is duly supported with the affidavit of the applicant.
No reply to the application is intended to be filed on behalf of non-applicant/respondent No. 2 and learned counsel for non-applicant/respondent No. 2 has no objection in case prayer made in the application is allowed.
Heard. In view of the averments made in the application, which is duly supported with the affidavit of the applicant, the same is allowed and learned Divisional Commissioner Mandi, District Mandi, exercising the powers of Arbitrator under Section 3 of the National Highways Act, 1956, is directed to conclude the arbitral proceedings in Reference Petition No. 360 of 2018 on or before ::: Downloaded on - 25/07/2025 21:28:45 :::CIS 04.07.2025. The parties are directed to appear before the .
learned Divisional Commissioner Mandi, District Mandi, on 15.01.2025. The application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:45 :::CIS Khayalu Ram vs LAC & Ors.
.
OMP No.1203 of 2024 in Arb. Case No.808 of 2023 04.01.2025 Present: Mr. Rohan Thakur, Advocate vice Mr. Maan Singh, Advocate, for the applicant/petitioner.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 3/State.
Ms. Shreya Chauhan, Advocate, for respondent No.2/NHAI.
By way of instant application the applicant/petitioner is seeking extension of time to comply with order dated 01.11.2023, passed by this Court in Arb.
Case No. 808/2023. The application is duly supported with the affidavit of the applicant.
No reply to the application is intended to be filed on behalf of non-applicant/respondent No. 2 and learned counsel for non-applicant/respondent No. 2 has no objection in case prayer made in the application is allowed.
Heard. In view of the averments made in the application, which is duly supported with the affidavit of the applicant, the same is allowed and learned Divisional Commissioner Mandi, District Mandi, exercising the powers of Arbitrator under Section 3 of the National Highways Act, 1956, is directed to conclude the arbitral proceedings in Reference Petition No. 1384 of 2017 on or before ::: Downloaded on - 25/07/2025 21:28:46 :::CIS 04.07.2025. The parties are directed to appear before the .
learned Divisional Commissioner Mandi, District Mandi, on 15.01.2025. The application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Amar Chand vs LAC & Ors.
.
OMP No.1202 of 2024 in Arb. Case No.809 of 2023 04.01.2025 Present: Mr. Rohan Thakur, Advocate vice Mr. Maan Singh, Advocate, for the applicant/petitioner.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 3/State.
Ms. Shreya Chauhan, Advocate, for respondent No.2/NHAI.
By way of instant application the applicant/petitioner is seeking extension of time to comply with order dated 01.11.2023, passed by this Court in Arb.
Case No. 809/2023. The application is duly supported with the affidavit of the applicant.
No reply to the application is intended to be filed on behalf of non-applicant/respondent No. 2 and learned counsel for non-applicant/respondent No. 2 has no objection in case prayer made in the application is allowed.
Heard. In view of the averments made in the application, which is duly supported with the affidavit of the applicant, the same is allowed and learned Divisional Commissioner Mandi, District Mandi, exercising the powers of Arbitrator under Section 3 of the National Highways Act, 1956, is directed to conclude the arbitral proceedings in Reference Petition No. 1385 of 2017 on or before ::: Downloaded on - 25/07/2025 21:28:46 :::CIS 04.07.2025. The parties are directed to appear before the .
learned Divisional Commissioner Mandi, District Mandi, on 15.01.2025. The application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Gautam Ram vs LAC & Ors.
.
OMP No.1201 of 2024 in Arb. Case No.810 of 2023 04.01.2025 Present: Mr. Rohan Thakur, Advocate vice Mr. Maan Singh, Advocate, for the applicant/petitioner.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 3/State.
Ms. Shreya Chauhan, Advocate, for respondent No.2/NHAI.
By way of instant application the applicant/petitioner is seeking extension of time to comply with order dated 01.11.2023, passed by this Court in Arb.
Case No. 810/2023. The application is duly supported with the affidavit of the applicant.
No reply to the application is intended to be filed on behalf of non-applicant/respondent No. 2 and learned counsel for non-applicant/respondent No. 2 has no objection in case prayer made in the application is allowed.
Heard. In view of the averments made in the application, which is duly supported with the affidavit of the applicant, the same is allowed and learned Divisional Commissioner Mandi, District Mandi, exercising the powers of Arbitrator under Section 3 of the National Highways Act, 1956, is directed to conclude the arbitral proceedings in Reference Petition No. 1373 of 2017 on or before ::: Downloaded on - 25/07/2025 21:28:46 :::CIS 04.07.2025. The parties are directed to appear before the .
learned Divisional Commissioner Mandi, District Mandi, on 15.01.2025. The application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Lal Singh vs. State of H.P. .
Cr. Appeal No.223 of 202404.01.2025 Present: Mr. Hitender Verma, Advocate vice Mr. Prashant Sharma, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.1734 of 2024 Learned vice counsel for the applicant/appellant prays for and is granted four weeks' further time to file rejoinder.
As prayed for, list after ensuing winter vacations on 28.02.2025.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Oriental Insurance Company Ltd. vs. Himani & Ors.
.
FAO No.247 of 202404.01.2025 Present: Dr. Lalit Kumar Sharma, Advocate, for the appellant.
Mr. Abhinandan Thakur, Advocate, for respondents No.1 to 3.
Steps for the service of respondents No.4(c) to 4(e) have not been taken.
r Learned counsel for the appellant prays for and is granted one week's time to do the needful.
On doing the needful within the stipulated time, let fresh notice be issued to aforesaid respondents No.4(c) to 4(e), returnable within eight weeks. List thereafter.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Hari Singh vs. Jawiter Singh .
Cr. Revision No.389 of 202404.01.2025 Present: Mr. Lokesh Thakur, Advocate vice Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Dalip Singh Kaith, Advocate, for the respondent.
List this case for presence of parties after ensuing winter vacations on 04.03.2025.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Mani Ram v s. Pawan Kumar & Anr.
.
Cr.MP(M) No.605 of 202404.01.2025 Present: Mr. Ajinder Mehta, Advocate, for the applicant.
Ms. Kritika, Advocate vice Mr. Sumeet Raj Sharma, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r At the request of learned vice counsel for respondent No.1, list after ensuing winter vacations on 05.03.2025 for presence of parties.
In the meantime, Power of Attorney on behalf of respondent No.1, be also filed.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Sunil Kumar vs. Shyam Sunder .
Cr.MP(M) No.1621 of 202404.01.2025 Present: Mr. I.S. Chandel, Advocate, for the applicant/petitioner.
Mr. K.B.Khajuria, Advocate, for the respondent.
Learned counsel for the respondent prays for opportunity.
r to and is granted four weeks' time to file reply by way of last As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Rama Devi & Ors. vs. Shri Ram General Insurance Company Ltd. & Ors.
.
CMP(M) No.1658 of 202404.01.2025 Present: Ms. Tim Saran, Advocate vice Mr.Vivek Chandel, Advocate, for the applicants/appellants.
Steps for the service of the respondents have not been taken. Learned vice counsel for the applicants prays for and is granted three days' time to do the needful.
r On doing the needful within the stipulated time, let fresh notice be issued to the respondents, returnable within eight weeks. List thereafter.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Jasmer vs Jamna Devi & Anr.
.
CMP(M) No.2098 of 202404.01.2025 Present: Mr. Shriyek Shardha, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within eights weeks, on taking steps within a period of three days. List thereafter.
r ( Sushil Kukreja )
Judge
January 04, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:46 :::CIS
Jan Shakti Non-Agriculture Thrift vs.Satish Kumar .
Cr.MP(M) No.2250 of 202404.01.2025 Present: Mr. Ajay Sipahiya, Advocate, for the applicant/appellant.
None for the respondent.
Cr.MP(M) No.2250 of 2024
received
r back to
Notice issued to the respondent has been duly served, however, there is no representation on his behalf. Hence, it is presumed that he has got nothing to state in the matter.
For the reasons stated in the application, the same is allowed and delay in filing the present appeal, which in my considered view has sufficiently been explained, is hereby condoned.
Application stands disposed of.
Cr.MP________ of 2025 Be registered.
Heard. Since there are arguable points involved in the criminal appeal, hence, leave to appeal is granted.
The application stands disposed of.
Cr. Appeal No.________ of 2025 Be registered.
::: Downloaded on - 25/07/2025 21:28:46 :::CISLet notice be issued to the respondent, .
returnable within eight weeks, on taking steps within a period of three days. List thereafter.
In the meantime, record of the learned court below be also called for.
January 04, 2025
to ( Sushil Kukreja )
Judge
(reena)
::: Downloaded on - 25/07/2025 21:28:46 :::CIS
LAC & Anr. vs. Jagtar Singh & Ors.
.
CMP No.21355 of 2024 in RFA No.283 of 2019 04.01.2025 Present: Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the non-applicants/appellants/State.
Ms. Kamlesh, Advocate vice Mr. H.A. Rana, Advocate, for the applicants/respondents.
CMP No.21355 of 2024The instant application under Section 151 of CPC, has been filed by the applicants/respondents No. 1 to 3, namely, Jagtar Singh, Darshan Singh and Harbans Singh, for release of award amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court. The application is duly supported with the affidavits of all the applicants.
Learned Additional Advocate General stated that he doesn't intend to file any reply to the application, but has opposed the application on the ground that if the amount, as prayed, is released in favour of the aforesaid applicants/respondents, it would be difficult for the appellants to recover the same from them in the event of appeal being allowed, which would result into the multiplicity of litigation between the parties. Hence, prayer for dismissal of the application has been made.
::: Downloaded on - 25/07/2025 21:28:46 :::CISHeard. Having perused the averments .
made in the application, which are duly supported with the affidavits of the applicants/respondents, namely, Jagtar Singh, Darshan Singh and Harbans Singh and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release 50% of the awarded amount of compensation in favour of the aforesaid applicants/respondents, strictly as per their shares, as lying deposited in the Registry of this Court alongwith up-to-date interest after proper verification and identification by remitting the same to their saving bank accounts, details whereof have been given in Para-5 of the application.
However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicants/respondents, namely, Jagtar Singh, Darshan Singh and Harbans Singh, will have to refund the amount, so released to them, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Collector, Land Acquisition vs. Bhadar @ Bhadru & Ors.
.
RFA No.88 of 201704.01.2025 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Mr. Abhijeet Singh Chauhan, Advocate vice Mr. Raman Jamlta, Advocate, for respondents No.1 to 4/applicants.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.5/State.
CMP No.121 of 2025Leaned counsel for the non-
applicant/appellant prays for and is granted four weeks' time to file reply. List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Managing Director, H.P. vs. Dharminder Singh & Ors.
.
RFA No.453 of 201504.01.2025 Present: Mr. Vivek Negi, Advocate, for the appellants.
Mr. Ranvir Chauhan, Advocate, for respondents No.1 to 5.
Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.6.
CMP No.125 of 2025The instant applications under Section 151 of CPC has been filed by the applicants/respondents No.1 to 5, namely, Dharminder Singh, Rajinder Singh, Lokinder Singh, Yashwant Singh & Shanta Devi, for release of balance award amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court. The application is duly supported with the affidavits of all the applicants.
No reply to the application is intended to be filed on behalf of the non-applicants/appellants and learned counsel for the non-applicants/appellants stated that since the main appeal stands finally decided on 25.11.2019 by this Court and as no appeal has been preferred against the said judgment by either of the parties, the same has attained finality, he has no objection in case the prayer made in the application is allowed.
::: Downloaded on - 25/07/2025 21:28:46 :::CISHeard. Having perused the averments made in .
the application, which are duly supported with the affidavits of all the applicants coupled with the fact that the judgment passed by this Court has attained finality, this Court finds it in the interest of justice to release the entire balance amount of compensation alongwith up-to-date interest, as r to lying deposited in the Registry of this Court in favour of applicants/respondents, namely, Dharminder Singh, Rajinder Singh, Lokinder Singh, Yashwant Singh & Shanta Devi, as per their respective shares, after proper verification and identification, by remitting the same to their bank accounts, details whereof have been mentioned in para-1 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS State of H.P. & Anr. vs. Balak Ram .
RFA No.242 of 201904.01.2025 Present: Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Ramesh Chand Sharma, Advocate, for the respondent.
r to CMP No.132 of 2025 As prayed for, list the instant application for consideration after ensuing winter vacations in the month of March, 2025.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Manohar Lal vs. Lalit Mohan & Ors.
.
FAO No.472 of 201904.01.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for the appellant.
Mr. Sumit Sharma, Advocate, for respondent No.1.
None for respondents No.4(a) to 4(e).
r to As per report of the Registry, notice issued to respondents No.4(a), 4(b), 4(d) & 4(e), have been received back duly served, however there is no representation on their behalf, hence, they are ordered to be proceeded against ex parte.
Notice issued to respondent No.4(c), has been received back unserved with the report that aforesaid respondent is working in Dubai.
Learned counsel for the appellant prays for and is granted four weeks' time to take further steps in the matter.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS State of H.P. vs. Parma Nand (deceased) through his LR Rakesh Chauhan .
RFA No.41 of 202404.01.2025 Present: Mr. Jitender Sharma, Additional Advocates\ General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellant/State.
Ms. Rinki Kashmiri, Advocate vice Mr. Ajeet Pal Singh Jaswal, Advocate, for the respondent.
r CMP No.24879 of 2024The instant application under Section 151 of CPC has been filed by the applicant/respondent Rakesh Chauhan, for release of award amount alongwith up-to-
date interest in his favour, as lying deposited in the Registry of this Court. The application is duly supported with the affidavit of the applicant.
Learned Additional Advocate General stated that he doesn't intend to file any reply to the application, but has opposed the application on the ground that if the amount, as prayed, is released in favour of the applicant/respondent, it would be difficult for the State to recover the same in the event of appeal being allowed, which would result into the multiplicity of litigation between the parties. Hence, prayer for dismissal of the application has been made.
Heard. Having perused the averments made in the application, which are duly supported with ::: Downloaded on - 25/07/2025 21:28:46 :::CIS the affidavit of the applicant/respondent Rakesh .
Chauhan and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release 50% of the awarded amount of compensation in favour of the applicant/respondent Rakesh Chauhan, as lying deposited in the Registry of this Court alongwith up-to-
date interest after proper verification and identification by remitting the same to his saving bank account, detail whereof has been given in Para-8 of the application.
However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicant/respondent Rakesh Chauhan, will have to refund the amount, so released, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Jagat Singh Negi vs. Professor Prem Kumar Dhumal & Ors.
.
Cr. Revision No.196 of 202404.01.2025 Present: Mr. Sharwan Dogra, Senior Advocate with Mr. L.S. Mehta and Mr. Deepak Sharma, Advocate, for the petitioner.
Mr. Sumesh Sharma, Advocate vice Mr. Karun Negi, Advocate, for respondent No.1.
r & 9. to Mr. Ankit Chandel, Advocate vice Mr. A.K. Bansal, Advocate, for respondents No.2,5,6,8 Mr. Vikas Rathore, Advocate, for respondent No.3.
Mr. Abhishek Verma, Advocate, for respondent No.4.
Mr. Nand Lal Thakur, Advocate, for respondent No.7.
Ms. Amita Chandel, Advocate vice Mr. C.D. Negi, Advocate,for respondent No.10.
Cr. Revision No.196 of 2024Since, the present revision petition has been filed against the impugned order dated 19.01.2024, there is no need to file reply or rejoinder.
At the joint request of learned counsel for the parties, list after ensuing winter vacations on 25.02.2025.
Cr.MP No.1116 of 2024Heard. In view of the averments made in the application, the same is allowed and the ::: Downloaded on - 25/07/2025 21:28:46 :::CIS applicant/petitioner is exempted from filing English .
translation of the documents in question, at this stage.
Application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) r to ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Avinash Sharma vs. Shamsher Singh .
Cr. Revision No.180 of 202404.01.2025 Present: Mr. Atharav Sharma, Advocate, for the petitioner.
Mr. Ajay Kumar Lahota, Advocate, for the respondent.
Learned counsel for the petitioner prays for and before this Court.
r to is granted two days' time to produce the accused/petitioner List on 07.01.2025.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS NIC Ltd.vs. Jia Lal & Ors. a/w connected matter.
.
FAO No.186 of 2024 & FAO No.189 of 2023 FAO No.186 of 2024 04.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Munish Dhatwalia, Advocate, for respondent No.1.
Mr. Vir Bahadur Verma, Advocate, for respondents No.2 & 3.
FAO No.189 of 2023Mr. Munish Dhatwalia, Advocate, for the appellant.
Mr. Vir Bahadur Verma, Advocate, for respondents No.1 & 2.
Mr. Jagdish Thakur, Advocate, for respondent No.3.
CMP No.24673 of 2024 in FAO(MVA) No.186 of 2024 As per report of the Registry, a sum of Rs.25,000/-stands deposited, however, balance amount of compensation has not been deposited. Therefore, no further orders are required to be passed in the present application and as such, the same is dismissed as having been rendered infructuous.
CMP No.7838 of 2024 in FAO(MVA) No.186 of 2024 Order dated 21.05.2024, has not been complied with.
::: Downloaded on - 25/07/2025 21:28:46 :::CISLearned counsel for the applicant/appellant .
prays for and is granted three weeks' further time to comply with the aforesaid order by way of last opportunity.
As prayed for, list after ensuing winter vacations.
In the meantime, interim order to continue.
January 04, 2025
(reena)
to ( Sushil Kukreja )
Judge
::: Downloaded on - 25/07/2025 21:28:46 :::CIS
National Insurance Company Ltd. vs. Rajesh Kumar & Ors.
.
FAO No.250 of 202404.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Piar Chand, Advocate, for respondents No.1 to 3.
Mr. Shagun,Advocate, for respondents No.4 & 5.
r to Learned counsel for respondents No.4 & 5, prays for and is granted four weeks' further time to file Power of Attorney.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS United India Insurance Company vs. Asha Kaur & Ors.
.
FAO(MV No.264 of 202404.01.2025 Present: Mr. Vivek Negi, Advocate, for the appellant.
Ms. Divya Raj Thakur, Advocate, for respondents No.1 & 2.
Mr. Surinder Saklani, Advocate, for respondents No.3 to 6.
r Admit.
Post Admission Notice.
Ms. Divya Raj Thakur and Mr. Surinder Saklani, Advocates, appear and waive service of notice on behalf of respondents No.1 & 2 and respondents No.3 to 6, respectively.
List for final hearing in due course.
In the meantime, record of learned tribunal below be also called for.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Ravi Dhiman vs. Narender Kumar .
FAO(ECA) No.286 of 202404.01.2025 Present: Mr. Mukul Sood, Advocate, for the appellant.
Ms.Suchitra Thakur, Advocate, for the respondent.
CMP No.24233 of 2024The instant application under Section 151 of CPC has been filed by the applicant/respondent Narender Kumar, for release of award amount alongwith up-to-date interest in his favour, as lying deposited in the Registry of this Court. The application is duly supported with the affidavit of the applicant.
Learned counsel for the non-
applicant/appellant stated that he doesn't intend to file any reply to the application. However, he has opposed the application on the ground that if the amount, as prayed, is released in favour of the applicant/respondent, it would be difficult for the appellant to recover the same, in the event of appeal being allowed, which would result in multiplicity of litigation between the parties. Hence, prayer for dismissal of the application has been made.
Heard. Having perused the averments made in the application, which are duly supported with the affidavit of the applicant and also in view of the fact ::: Downloaded on - 25/07/2025 21:28:46 :::CIS that the appeal may take sufficiently long time for its final .
adjudication, this Court finds it in the interest of justice to release 30% of the awarded amount of compensation in favour of the applicant/respondent Narender Kumar, as lying deposited in the Registry of this Court alongwith up-
to-date interest after proper verification and identification by remitting the same to his saving bank account, detail whereof has been given in Para-4 of the application.
However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicant/respondent Narender Kumar, will have to refund the amount, so released, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge January 04, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS NIC vs. Shakuntla Devi & Ors.
.
CMP No. 25717 of 2024 in FAO(MVA) No.401 of 2015 03.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the applicant/appellant.
Ms. Navjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for applicants/respondents No.1 to 4.
None for respondents No.5(a) to 5(e).
CMP No.25717 of 2024The present application has been filed on behalf of the applicant-appellant for refund of the excess amount lying deposited in the Registry of this Court.
It has been averred in the application that at the time of filing of the present appeal, the applicant/appellant had deposited the entire amount of compensation, i.e. Rs.32,72,500/- alongwith 7.5% interest in compliance to the award passed by the learned MACT-I, Kangra at Dharamshala in the Registry of this Court and thereafter when the appeal was partly allowed vide judgment dated 12.01.2024, the amount of compensation was reduced from Rs.32,72,500/- to Rs.1153,900/- alongwith interest @7.5% per annum from the date of claim petition till deposit. Therefore, in view of the modification of the award passed by the learned Tribunal below, in terms of judgment 12.01.2024 passed by this Court, the excess amount lying deposited in the Registry of this Court, may be ordered to be refunded in favour of the applicant-
appellant.
::: Downloaded on - 25/07/2025 21:28:46 :::CISLearned vice counsel for the non-
.
applicants/respondents No.1 to 4, has submitted that she has no objection in case the amount lying deposited in the Registry of this Court is refunded to the applicant-appellant. Heard.
Having perused the averments made in the application, which are duly supported with affidavit of Ayush Negi, Assistant Manager(legal), TP HUB, National Insurance Company Ltd, this Court finds it in the interest of justice to refund the excess amount lying deposited in the Registry of this Court, alongwith up-to-date interest, in favour of the applicant-appellant after proper verification and identification by remitting the same to its bank account, details whereof have been given in para-5 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Deepak Rana vs. HRTC & Another .
CMP(M) No.1390 of 202403.01.2025 Present: Ms. Bhavinta and Ms. Niranjana, Advocates, for the applicant/appellant.
Mr. Abhijeet Chauhan, Advocate vice Mr. Raman Jamalta, Advocate, for respondent No.1.
Mr. Arvind Sharma, Advocate, for respondent No.2.
Learned counsel for the contesting respondents pray for and are granted six weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS PRTC vs. Raghav alias Raghav Singla & Another .
CMP(M) No.1647 of 202403.01.2025 Present: Mr. Sanjay Dalmia, Advocate, for the applicant/appellant.
Mr. Manohar Lal Sharma, Advocate, for respondent No.1.
Respondent No.2, already ex parte.
Let fresh notice be issued to respondent No.2 through ordinary process as well as registered post, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
In the meantime, Power of Attorney on behalf of respondent No.1,as prayed for, be also filed.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS IFFCO TOKIO GIC vs. Ankit Mandhotra and another .
FAO (MVA) No.53 of 202303.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Surinder Saklani, Advocate, for respondent No.1.
None for respondent No.2.
FAO (MVA) No.53 of 2023Notice issued to respondent No.2, has been received back duly served, however, there is no representation on his behalf. Hence, he is ordered to be proceeded against ex parte.
CMP No.25726 of 2024Learned counsel for the non-applicant/appellant prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS New India Assurance Company Ltd. vs. Tripta Devi & Ors.
.
FAO No.221 of 202303.01.2025 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Rajinder Kumar Sharma, Advocate vice Mr. Jai Ram Sharma, Advocate, for respondents No.1 to 3.
Mr. Rahul Advocate vice Mr. Anirudh Sharma, Advocate, for respondent No.4.
CMP No.25727 of 2024The instant application has been filed on behalf of applicant/respondent No.1, Tripta Devi, for release of 50% of awarded amount in her favour, as lying deposited before the Court of learned Senior Civil Judge-
cum-Commissioner, Court No.1, Amb, District Una, H.P.
2. As per the applicant, she is in dire need of money to meet the daily requirements of the family and as the main appeal is pending adjudication before this Court, which may take some time for its disposal, her prayer for release of amount of compensation, as lying deposited before the Court of learned Senior Civil Judge-
cum-Commissioner, Court No.1, Amb, District Una, H.P. may be accepted and the amount, as prayed for, may be ordered to be released in her favour as per her share.
3. Learned counsel for the non-
applicant/appellant stated that he doesn't intend to file any ::: Downloaded on - 25/07/2025 21:28:46 :::CIS reply to the application and has no objection, in case, the .
present application is allowed.
. 4. Heard. Having perused the averments made in the application, which are duly supported with the affidavit of applicant/respondent No.1, Tripta Devi and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, the court of learned Senior Civil Judge-cum-Commissioner below is directed to release 30% of the awarded amount of compensation in favour of applicant/respondent No.1, Tripta Devi, as lying deposited before it alongwith up-to-date interest, as per her share, after proper verification and identification by remitting the same to her saving bank account, details whereof has been given in Para-6 of the application.
5. However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicant/respondent No.1, Tripta Devi, will have to refund the amount, so released, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge ` January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Kanhiya Lal (deceased) through his LRs vs. Ankit Snkhyan & Ors.
.
FAO (MVA) No.336 of 202403.01.2025 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Surya Chauhan, Advocate, for respondent No.1.
As per report of the Registry, notice issued to respondent No.2, has been received back unserved for want of correct address and notice issued to respondent No.3, is still awaited.
Let fresh notice be issued to respondent No.2, returnable within eight weeks, on taking steps within a period of one week and notice issued to respondent No.3, be awaited for further period of eight weeks. List thereafter.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Vijender Singh and Anr. vs. Sarishta Devi and Anr.
.
FAO No.177 of 202203.01.2025 Present: Mr. Rajinder Sharma, Advocate, for the appellants.
Mr. Atharav Sharma, Advocate, for the respondents.
At the request of learned counsel for the appellants, list after ensuing winter vacations on 11.03.2025.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Kawaljeet Singh vs. State of H.P. & Anr.
.
RFA No.56 of 201603.01.2025 Present: Mr. Udit Shaurya Kaushik, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocates\ General with Ms. Niyati Thakur, Deputy Advocate General, for the respondents/State.
Learned Additional Advocate General prays for and is granted four weeks' further time to seek instructions in the matter.
As prayed for, list after ensuing winter vacations in the first week of March, 2025.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Paras Ram vs. Kamdhenu Finance Corporation Ltd.
.
Cr. Revision No.669 of 202303.01.2025 Present: Mr. Yogender Paul, Advocate, for the petitioner.
Mr. K.B. Khajuria, Advocate, for the respondent.
Learned counsel for the parties jointly stated that the process for amicable settlement inter se parties is going on. r Therefore, as jointly prayed for, list after ensuing winter vacations in the second week of March, 2025.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Smt. Divya Sharma Sood vs. State of H.P. & Ors.
.
Cr. Appeal No.713 of 202403.01.2025 Present: Mr. Arun Kumar, Advocate vice Mr. Rajesh Kumar Parmar, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocates\ General with Ms. Niyati Thakur, Deputy Advocate General, for respondent No.1.
r to Notice. Mr. Jitender Sharma, leaned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1.
Separate notice be issued to respondents No.2 & 3, returnable within eights weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Shriram General Insurance Company Ltd. vs. Promila Devi & Ors. a/w connected matters.
.
FAO No.468/2015 a/w FAOs No.79 & 214/2016 03.01.2025 Present: Mr. Jagdish Thakur, Advocate, for the appellant(s).
Mr. H.C. Sharma, Advocate, for respondents No.1 to 5 in FAO No.468/2015 and respondents No.1 to 3 in FAOs No.79 & 214/2016.
r to Mr. Raman Sethi, Advocate, for respondents No.6(a) and 6(b) in FAO N.468/2015 and LRs of respondent No.4 in FAO No.79/2016 and FAO No.214/2016.
At the joint request of learned counsel for the parties, list after ensuing winter vacations in the first week of March, 2025.
( Sushil Kukreja ) Judge January 03, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Pawan Sood & others vs. Vanita Sood & others .
RSA No.74 of 201302.01.2025 Present: Ms. Anubhuti Sharma, Advocate, for the appellants.
Mr. Y.P. Sood,Advocate, for respondents No.1 to 9. Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for respondents No.11 & 12.
r Learned counsel for the appellants prays for adjournment on the ground that arguing counsel is indisposed today.
As prayed, list after ensuring winter vacations on 11.03.2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Des Raj vs. Shanti Devi .
RSA No.240 of 201402.01.2025 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharav Sharma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
Learned vice counsel for the appellant prays for Power of Attorney.
r to and is granted four weeks' further time to procure the fresh As prayed, list after ensuring winter vacations on 27.02.2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS LAC & Ors. vs Mathu Ram & Ors.
.
RFA No.02 of 2005 a/w Cross Objection No. 50 of 2019 02.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the appellant/non-objector.
Ms. Shashi Kiran, Advocate, for respondents No.1 to 3/cross objector.
r At the joint request of learned counsel for the parties, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS LAC vs. Dropati (deceased) through her LRs.
.
RFA No.183 of 200702.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the appellant.
Mr. Mohan Singh, Advocate, for respondents No.1(a), 1(iv), 1(b)(v), 1(b)(ix) t 1(b) (xiii) to 1(b) (xvi), 1(a)(i)(a), 1(a)(v)(c) to 1(a)(v)(e).
None for respondents No.1(b)(vi)(a) to 1(b)(vi)
(c).
Mr. Rahul, Advocate vice Mr. Rakesh K. Thakur, Advocate, for respondents No.2(a), 2(c) and 4(d).
Mr. Pawinder Thakur, Advocate, for respondents No11(a)(i) to 11(a)(v).
Learned counsel for respondents No.11(a)(i) to 11(a)(v) stated at bar that respondent No.11(a)(i) Mani Ram has expired.
Confronted with this, learned Additional Advocate General prays for and is granted four weeks' time to take consequential steps on account of death of aforesaid respondent.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Mohit Kumar vs. Pradeep Chopra & Anr. a/w connected matters.
.
FAO No. 133 of 2023 a/w FAO Nos.134, 142, 143 & 144 of 2023 02.01.2025 Present: Mr. Harjeet Singh, Advocate, for the appellant in all the appeals.
Ms. Aditi Rana, Advocate vice Mr. P.P. Chauhan, Advocate, for respondent No.1 in all the appeals.
r Mr. Meenakshi Sharma, Advocate, respondent No.2 in all the appeals.
Admit.
for Call for the records.
List for final hearing in due course.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS NIC vs. Geto Devi & Geeta Devi & Ors. a/w connected matters.
.
FAO No.93/2013 a/w FAO Nos.4137/2013 & 253/2015 FAO No.93 of 2013 02.01.2025 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Rajesh Kashyap, Advocate vice Mr. Arun Kaushal, Advocate, for respondents No.1 & 2.
Ms. Kalaunta Devi, Advocate vice Ms. Ambika r Kotwal, Advocate, for respondent No.3.
Ms. Kusum, Advocate vice Ms. Seema K. Guleria, Advocate, for respondent No.4.
Mr. Jai Ram Sharma, Advocate, for respondent No.5.
FAO No.4137 of 2013Mr. Rajesh Kashyap, Advocate vice Mr. Arun Kaushal, Advocate, for the appellant.
Ms. Kusum, Advocate vice Ms. Seema K. Guleria, Advocate, for respondent No.2.
Mr. Jai Ram Sharma, Advocate, for respondent No.3.
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No.4.
FAO No.253 of 2014Ms. Kalaunta Devi, Advocate vice Ms. Ambika Kotwal, Advocate, for the appellant.
Mr. Rajesh Kashyap, Advocate vice Mr. Arun Kaushal, Advocate, for respondents No.1 & 2.
Ms. Kusum, Advocate vice Ms. Seema K. Guleria, Advocate, for respondent No.3.
::: Downloaded on - 25/07/2025 21:28:46 :::CISName of respondent No.4 stands already deleted.
.
Mr. Jai Ram Sharma, Advocate, for respondent No.5.
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No.6.
At the request of learned vice counsel for respondent No.3 in FAO No.93 of 2013, list for continuation after ensuing winter vacations in the first week of March, 2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS State of H.P. vs. Sunita .
CMP(M) No.1668/202402.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the applicants/appellants.
None for the respondent.
CMP(M) No.1668/2024r Since none has appeared on behalf of the respondent despite repeated calls, she is ordered to be proceeded against ex parte.
For the reasons stated in the application, the same is allowed and delay of 249 days in filing the present appeal, which in my considered view has sufficiently been explained, is hereby condoned.
Application stands disposed of.
RFA No.__________2025 Be registered.
List on 09.01.2025 for hearing on admission.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Jagdish Chand vs. Raj Kumari & Anr.
.
FAO No.326 of 202402.01.2025 Present: Mr. Virender Singh Rathour, Advocate, for the appellant.
Mr. Parikshit Sharma, Advcate vice Mr. Anil Tomar, Advocate, for respondent No.2.
None for respondent No.1.
received
rback duly to
Notice issued to respondent No.1, has been served, however, there is no representation on her behalf. Hence, she is ordered to be proceeded against ex parte.
Admit.
Post Admission Notice.
Mr. Parikshit Sharma, Advocate appears and waives service of post admission notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable within eights weeks, on taking steps within a period of three days. List thereafter.
In the meantime, record of learned tribunal below be also called for.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Brajesh Raitka vs. Ravinder Singh .
Cr. Revision No.86 of 202402.01.2025 Present: Mr. Ravinder Singh Jaswal, Advocate, for the petitioner.
Ms. Rajni Gandhi, Advocate vice Mr. Mukesh Sharma, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted two months' further time to deposit the balance amount of compensation.
List on 03.03.2025.
In the meantime, Power of Attorney on behalf of the respondent be also filed.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Yog Raj vs. M/s Horticulture Produce Marketing and Processing Corp. Ltd.
.
Cr. Revision No.339 of 202302.01.2025 Present: None for the petitioner.
Since none has appeared on behalf of the petitioner despite repeated calls, he be served through bailable warrant in the sum of Rs.25000/- with one surety in the like amount to the satisfaction of the arresting officer, returnable for 25.02.2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS M/s Bawa Poultry vs. Shri Ram City Union Finance Co. Ltd.
.
Cr. Revision No.620 of 202302.01.2025 Present: Mr. Arvind Negi, Advocate, for the petitioner.
None for the respondent.
Learned counsel for the petitioner prays for and is granted eight weeks' further time to deposit the remaining amount of compensation.
As prayed for, list on 12.03.2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Sangat Singh vs. Dulla Ram .
Cr. Revision No.336 of 202402.01.2025 Present: Mr. J.R.Poswal, Advocate, for the petitioner.
Mr. Trigum Negi, Advocate vice Ms. Kusum Chaudhary, Advocate, for the respondent.
As per report of the Registry, bail bonds stand furnished and 30% of compensation amount has been deposited, in terms of order dated 18.06.2024.
Admit.
List for final hearing in due course.
Records of both the learned courts below be also called for.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Nirjal Attri vs. Rajay Shakti .
Cr. Revision No.128 of 202102.01.2025 Present: Ms. Amita Chandel, Advocate vice Mr. Tajinder Singh, Advocate, for the petitioner.
Mr. Rajinder Thakur, Advocate, for the respondent.
At the request of learned vice counsel for the petitioner, list on 04.01.2025.
r ( Sushil Kukreja )
Judge
January 02, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:46 :::CIS
Cr. Appeal No.05 of 2025
02.01.2025 Present: Ms. Aruna Chauhan, Advocate, for the appellant.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent /State.
r Admit.
Cr. Appeal No.05 of 2025Call for the record.
Cr.MP No.08 of 2025Learned Additional Advocate General prays for and is granted three days' time to file reply.
List on 06.01.2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Diwan Chand vs. Sunder Singh .
Cr. Revision No.5 of 202502.01.2025 Present: Mr. Harsh Shroal, Advocate, for the applicant/petitioner.
Mr. Sachin Sunail, Advocate, for the respondent.
Cr.MP(M) No.2877 of 2024No reply is intended to be filed on behalf of the respondent and he has no objection, in case, the present application is allowed.
For the reasons stated in the application, the same is allowed and delay in filing the present revision petition is hereby condoned.
Application stands disposed of.
Cr. Revision No.5 of 2025Vide separate judgment of even date, the petition is disposed of.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Diwan Chand vs. Sunder Singh .
Cr. Revision No.4 of 202502.01.2025 Present: Mr. Harsh Shroal, Advocate, for the applicant/petitioner.
Mr. Sachin Sunail, Advocate, for the respondent.
Cr.MP(M) No.2876 of 2024No reply is intended to be filed on behalf of the respondent and he has no objection, in case, the present application is allowed.
For the reasons stated in the application, the same is allowed and delay in filing the present revision petition is hereby condoned.
Application stands disposed of.
Cr. Revision No.4 of 2025Vide separate judgment of even date, the petition is disposed of.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Veer Bhadur vs. Central Bank of India .
Cr. Revision No.03 of 2025 02.01.2025 Present: Mr. Bhag Chand Sharma, Advocate, for the petitioner. Petitioner not present. Mr. Raman Prashar, Advocate, for the respondent. Cr.MP(M) No.2424 of 2024
No reply is intended to be filed on behalf of the respondent and has no objection, in case, the present application is allowed.
For the reasons stated in the application, the same is allowed and delay in filing the present revision petition is hereby condoned.
Application stands disposed of.
Cr. Revision No.03 of 2025 & Cr.MP No.5307 of 2024 Statement of Sh. Pradeep Kumar, Chief Manager, Regional Office, Central Bank of India, Shimla, who has been authorized by respondent-bank, is recorded.
Now list this case for presence of petitioner on 08.01.2025.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:46 :::CIS January 02, 2025 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:46 :::CIS LAC HPPWD vs. Harpal Singh .
RFA No.10 of 202202.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the appellants.
Ms. Uma Manta, Advocate, for respondents No.1(a) to 1(c) & 2 to 4.
r to None for remaining respondents.
CMP No.13393 of 2024The instant application has been filed on behalf of the applicants/respondents No.1(a) to 1(c), 2 & 4, namely, Mukesh Ajay, Sheela, Prem Devi and Subhadra Devi, for release of the amount of compensation, lying deposited before the Court of learned District Judge (Forests) camp at Rohru, District Shimla, H.P.
2. As per the applicants, they are in dire need of money to meet out their daily household expenses and as the main appeal is pending adjudication before this Court, which may take some time for its disposal, their prayer for release of amount of compensation, as lying deposited before the Court of learned District Judge (Forests) camp at Rohru, District Shimla, H.P. may be accepted and the said amount may be ordered to be released in their favour as per their shares.
::: Downloaded on - 25/07/2025 21:28:46 :::CIS3. Reply filed on behalf of the non-
.
applicants/appellants, wherein the prayer made in the application is opposed on the ground that the release of remaining amount in favour of the applicants during the pendency of the appeal would virtually amount to upholding the award passed by the reference Court and in the event of appeal being allowed, it would be difficult for the appellants to recover the amount, which would result in multiplicity of litigation between the parties. Hence, prayer for dismissal of the application has been made.
. 4. Heard. Having perused the averments made in the application, which are duly supported with the affidavits of applicants/respondents No.1(a) to 1(c), 2 & 4 and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, the learned reference court below is directed to release 30% of the awarded amount of compensation in favour of applicants/respondents No.1(a) to 1(c), 2 & 4, namely, Mukesh Ajay, Sheela, Prem Devi and Subhadra Devi, as lying deposited before it alongwith up-to-date interest, as per their shares, after proper verification and identification by remitting the same to their saving bank accounts, details whereof have been given in Para-5 of the application.
::: Downloaded on - 25/07/2025 21:28:46 :::CIS5. However, the release of amount will be subject .
to the final outcome of the appeal and in the event of appeal being allowed, applicants/respondents No.1(a) to 1(c), 2 & 4, will have to refund the amount, so released, with interest.
Application stands disposed of.
r to ( Sushil Kukreja )
Judge
`
January 02, 2025
(reena)
::: Downloaded on - 25/07/2025 21:28:46 :::CIS
Urmila Devi & another vs. Rajesh Kumar & Ors.
.
Cr. Appeal No.128 of 201402.01.2025 Present: Ms. Kamlesh, Advocate vice Mr. H.S. Rana, Advocate, for the appellants.
Mr. Ramesh Sharma, Advocate, for respondents No.1 & 2.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for rrespondent No.3/State.
Cr.MP No.389 of 2014As a matter of sheer indulgence and by way of last opportunity, one week's further time, as prayed for, is granted to the applicants/appellants to file certified copy of the judgment dated 31.03.2012, passed by the learned trial court.
List on 09.01.2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Damodari and Ors. vs. Tej Ram & Another .
Cr. Revision No.36 of
2017
02.01.2025 Present: Ms. Kiran Kanwar, Legal Aid Counsel, for the
petitioners.
Mr. L.S. Mehta, Advocate, for respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for r respondent No.2/State.
As per report of the Registry, an application for bringing on record the legal representatives of deceased petitioner is lying under objection. Learned counsel for the petitioner undertakes to remove the same within a period of one week. List thereafter.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS General Manager, Northern Railway vs. Balbir Singh (deceased) through his LRs & Anr. a/w connected .
matters.
RFA No.61 of 2021 a/w RFA No.60 of 2022 02.01.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant in both the appeals.
Ms. Kavita Kajal, Advocate vice Mr. Atharav Sharma, Advocate, for respondents No.1(a) to 1(d) in both the appeals.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati r Thakur, Deputy Advocate General, for respondent No.2/State in both the appeals.
CMP No.4991/2024 in RFA No.61/2021 At the request of learned vice counsel for respondents No.1(a) to 1(d), list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Rakesh Narnol vs. Rajesh Kumar & Another .
Cr.Revision No.91 of
2022
02.01.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the
petitioner.
Mr. Gambhir Singh Chauhan, Advocate, for respondent No.1.
Learned counsel for the petitioner stated that balance amount of compensation shall be deposited by the petitioner within a period of two weeks. Registry is directed to accept the same.
As prayed by learned counsel for the petitioner, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Pattu Ram vs. Murari Lal & another .
Cr.Revision No.586 of
2023
02.01.2025 Present: Ms. Shivani Tegta, Advocate, for the petitioner.
Mr. Kiran Kumar, Advocate vice Mr. Nand Lal Thakur, Advocate, for respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for rrespondent No.2/State.
Non-bailable warrants issued against the petitioner have been received back un-executed.
Let fresh non-bailable warrants be issued against the petitioner, returnable for 11.03.2025.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Shakuntla Devi and Others vs LAC & Others.
.
RFA No.28 of 201402.01.2025 Present: Mr. Om Chand Sharma, Advocate, for the appellants.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for respondents No.1 to 3/State.
r to Learned counsel for the appellants, prays for and is granted two weeks' further time to take consequential steps on account of death of respondents No.4 to 6. List thereafter.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS The Agriculture Service Co-operative Society Ltd. vs. Gurdial Singh .
RSA No.54 of 201402.01.2025 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for proposed LRs No.1(a) to 1(d).
CMP (M) No.425 of 2024The instant application, under Order 22, Rule 4 & 9 read with Section 5 of the Limitation Act, has been filed by the applicant for bringing on record the legal representatives of deceased respondent, Gurdial Singh, who has expired on 17.01.2020, after setting aside the abatement, if any.
As per the applicant, respondent, Gurdial Singh, has expired on 17.01.2020, leaving behind his legal representatives, as mentioned in Para-2 of the application, as Respondents No.2(a) to 2(d). However, the delay in filing the application as occurred is neither willful nor intentional, but due to the reasons, which were beyond the control of the applicant, as such, the same deserves to be condoned and since right to sue always survives in favour of the legal representatives of deceased respondent, there is no impediment in bringing on record the aforesaid legal heirs and as such, the present application deserve to be allowed.
::: Downloaded on - 25/07/2025 21:28:46 :::CISNo reply to the application is intended to be filed .
on behalf of the non-applicants/respondents and have no objection, in case the same is allowed.
Heard. Taking into consideration the fact that the delay, as occurred, was beyond the control of the applicant and has been sufficiently explained in the of application, the same is hereby condoned.
As right to sue still survives in favour of the legal representatives deceased respondent, the legal representatives, as mentioned in Para-2 of the application, as Respondents No.2(a) to 2(d), are ordered to be brought on record. The registry is directed to make necessary correction in the memo of the parties on the basis of amended memo of parties, annexed with the application. Amended memo of parties is ordered to be taken on record.
The application stands disposed of.
RSA No.54 of 2014Since the appeal stands already admitted, list for final hearing as per it's turn.
( Sushil Kukreja ) Judge January 02, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Oriental Insurance Company Ltd. vs. Nar Dass & Ors.
.
CMP Nos.25711, 25712, 25713 & 25714 of 2024 in FAO(MVA) No.59 of 2014 01.01.2025 Present: Dr. Lalit K. Sharma, Advocate, for the non-
applicant/appellant.
Mr.K.R.Kashyap, Advocate, for applicants /respondents No. 1 to 3.
r to CMP No.25713 of 2024 The present application under Order 32 Rule 12 of CPC, has been filed by the applicant/respondent No.3 Rahul, for discharging his natural guardian i.e.his father respondent No.1, Nar Dass, as he has attained the age of majority.
2. Learned counsel for the non-
applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since applicant/respondent No.3, Rahul has now attained the age of majority, as is evident from his Secondary School Examination Certificate, copy whereof annexed with the application as Annexure A-2 as well as his affidavit annexed therewith, the present application is allowed and his father Nar Dass, respondent No.1, is ordered to be discharged from his guardianship; and he is permitted to pursue his case in his own capacity.
::: Downloaded on - 25/07/2025 21:28:46 :::CISThe application stands disposed of.
.
CMP Nos.25711, 25712 & 25714 of 2024
4. The instant applications under Section 151 of CPC have been filed by they applicants/respondents, namely, Nar Dass, Nisha Devi and Rahul for release of award amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court. The applications are duly supported with the affidavits of all the applicants.
5. No reply to the applications is intended to be filed on behalf of the non-
applicant/appellant and learned counsel for the non-
applicant/appellant stated that since the main appeal stands finally decided on 08.07.2024 by this Court and as no appeal has been preferred against the said judgment by either of the parties, the same has attained finality, he has no objection in case the prayer made in the applications is allowed,
6. Heard. Having perused the averments made in the applications, which are duly supported with the affidavits of all the applicants coupled with the fact that the judgment passed by this Court has attained finality, this Court finds it in the interest of justice to release the entire award amount, alongwith up-to-date ::: Downloaded on - 25/07/2025 21:28:46 :::CIS interest, lying deposited in the Registry of this Court in .
favour of applicants/respondents, namely, Nar Dass, Nisha Devi and Rahul, as per their respective shares, after proper verification and identification, by remitting the same to their bank accounts, details whereof have been mentioned in para-4 of all the applications.
r to The applications stand disposed of.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS State of H.P. & Anr. vs. Ram Lal .
RFA No.472 of 2019 01.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants.
Ms. Anita, Advocate vice Ms. Anu Tuli Azta, Advocate, for the respondent.
CMP No.21965 of 2024The instant application has been filed on behalf of the applicant/respondent Ram Lal, for release of the amount of compensation, as per his share, as lying deposited in the Registry of this Court.
As per the applicant, the entire amount alongwith interest has already been deposited by the Land Acquisition Collector, H.P., but only Rs.25,00,000/- has been released to him till date. It has further been averred that an amount of Rs.20,00,000/- may be released to him, which is urgently required for the purpose of renovation of his house, which needs urgent repair and also for the payment of his loan limit because due to his illness and poor apple crop in this season, he is unable to arrange money. Besides this, he is already undergoing treatment for cancer for which, some money is required for his regular treatment and as the main appeal is pending adjudication before this Court, which may ::: Downloaded on - 25/07/2025 21:28:46 :::CIS take some time for its disposal, therefore, a sum of Rs.20 .
lakhs, may be ordered to be released in his favour.
In the reply filed by the non-applicant/appellant, the contents of the para-3 & 4 of the application have been denied qua the maintainability of the application as to whether the applicant is entitled for enhanced amount or not? It is further submitted that the applicant is not entitled to the amount as awarded by learned Additional District Judge and in case, the said amount is released to the applicant, it would be difficult for them to recover the same from him, in the event of appeal being allowed and this will lead to unnecessary litigation. Hence, prayer for dismissal of the application has been made.
. Heard. Having perused the averments made in the application, which are duly supported with the affidavit of applicant/respondent Ram Lal and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release an amount of Rs.15,00,000/- in favour of the applicant/respondent Ram Lal, as lying deposited in the Registry of this Court, after proper verification and identification by remitting the same to his saving bank account, detail whereof has been given in copy of the passbook annexed with the application.
::: Downloaded on - 25/07/2025 21:28:46 :::CISHowever, the release of amount will be subject to .
the final outcome of the appeal and in the event of appeal being allowed, applicant/respondent Ram Lal will have to refund the amount, so released, with interest.
Application stands disposed of.
January 01, 2025
to ( Sushil Kukreja )
Judge
(reena)
::: Downloaded on - 25/07/2025 21:28:46 :::CIS
Royal Sundram Alliance Insurance Co. Ltd. vs. Kalpana Kumari & Ors.
.
FAO No.238 of 2021 01.01.2025 Present: Mr. Virender Sharma, Advocate, for the appellant.
Ms. Bhawna Sharma, Advocate vice Mr. Navlesh Verma, Advocate, for the respondents.
rLearned
CMP No.23652 of 2024
counsel for the non-
applicant/appellant prays for and is granted two weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Dayal Chand & Anr. vs. LAC & Ors.
.
CMP Nos.25035 & 25036of 2024 in RFA No.341 of 2015 01.01.2025 Present: Ms. Navjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for the applicants/appellants.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the non-applicants/respondents. r CMP Nos.25035 & 25036 of 2024 Learned Additional Advocate General prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Sanjeev Kumar vs. Durga Dass & Ors.
.
FAO No.105 of 201401.01.2025 Present: Mr. P.K. Chauhan, Advocate, for the appellant.
Ms. Anjali Soni, Advocate, for respondents No.2 & 3.
Mr. A.S. Chandel, Advocate, for respondent No.3.
CMP No.25715 of 2024For the reasons stated in the application, the same is allowed.
Application stands disposed of.
FAO No.105 of 2014List for final hearing in the month of March, 2025.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Renukaji Dam Project & Ors. vs. Sohan Singh(deceased) through his LRs & Ors.
.
CMP No.26211 of 2024 in RFA No.117 of 2019 01.01.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the non-applicants/appellants.
Mr. Suresh Kumar Saini, Advocate, for the applicants/respondents.
CMP No.26211 of 2024r At this stage, learned counsel for the applicants/respondents seeks permission of this Court to withdraw the present application.
Therefore, in view of the above, the present application is dismissed as withdrawn.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Chaman Lal vs. Ranveer Tegta .
Cr. Revision No.658 of 202301.01.2025 Present: Mr. Kunal Thakur, Advocate, for the petitioner.
Mr. K.B.Khajuria, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list this case for hearing on admission after ensuing winter vacations.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Keshav Deen vs. H.P. Minorities Finance & Development Corporation.
.
Cr. Revision No.147 of 202401.01.2025 Present: Mr. Yashav Sharma, Advocate vice Mr. Jagat Pal, Advocate, for the petitioner.
Ms. Shashi Kiran Negi, Advocate, for the respondent.
As per report of the Registry, order dated 22.03.2024, has not been complied with, therefore, this Court is left with no option, but to withdraw the interim protection granted to the petitioner vide order dated 22.03.2024. Ordered accordingly.
The respondent is at liberty to get the judgment of learned trial court executed in accordance with law.
At the request of learned vice counsel for the petitioner, list this case after ensuing winter vacations.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Reliance Oriental Insurance Company Ltd.
vs. Sewa Dassi & Ors.
.
FAO No.324 of 2024
01.01.2025 Present: Mr. Manish Sharma, Advocate vice Mr. Jagdish
Thakur, Advocate, for the appellant.
Mr. Dalip Singh Kaith, Advocate, for respondents No.1 to 4.
Ms. Anuja Mehta, Advocate, for respondent No.5.
Mr. Dalip Singh Kaith and Ms. Anuja Mehta, Advocates, have filed memo of appearance on behalf of respondents No.1 to 4 and respondent No.5, respectively.
They pray for and are granted four weeks' time to file Power of Attorney(s).
List after ensuing winter vacations.
In the meantime, record of learned tribunal below be also called for.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS NIC Ltd. vs. Laxmi Devi & Ors.
.
FAO No.325 of 202401.01.2025 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Virender Singh Rathore, Advocate, for respondents No.1 to 4.
Mr. Arush Matlotia, Advocate, for respondents No.5,6 & 8.
Mr. Panku Chaudhary, Advocate, for respondent No.7.
Mr. Virender Singh Rathore, Mr. Arush Matlotia and Mr. Panku Chaudhary, Advocates, have filed memo of appearance on behalf of respondents No.1 to 4, respondents No.5,6 & 8 and respondent No.7, respectively. They pray for and are granted four weeks' time to file Power of Attorney(s).
List after ensuing winter vacations.
In the meantime, record of learned tribunal below be also called for.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS State of H.P. vs. Harjeet Singh @ Babbu and Ors.
.
Cr. Revision No.374 of 202401.01.2025 Present: Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the petitioner/State.
None for respondent No.1.
Mr. Munish Dhatwalia, Advocate, for respondents No.2 & 3.
r Cr.MP No.2423 of 2024For the reasons stated in the application, the same is allowed and delay in refiling the present revision petition is hereby condoned.
Application stands disposed of.
Cr. Revision No.374 of 2024List for hearing on admission after ensuing winter vacations.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Sikander Kumar vs. State of H.P. .
Cr. Revision No.406 of 202401.01.2025 Present: Mr. Harsh, Advocate vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS The H.P. State Cooperative Agriculture and Rural Development Bank Ltd. vs. Kehar Singh .
Cr. Revision No.562 of 2024 01.01.2025 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Jeevesh Sharma, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list after two weeks.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS The H.P. State Cooperative Agriculture and Rural Development Bank Ltd. vs. Kehar Singh .
Cr. Revision No.561 of 2024 01.01.2025 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Jeevesh Sharma, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list after two weeks.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Ankush Kango vs. PNB & Anr.
.
Cr. Revision No.855 of 2024 01.01.2025 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates r General, for respondent No.2.
Cr. Revision No.855 of 2024Notice. Mr. Arvind Sharma, Advocate and Mr. Lokender Kutlehria, learned Additional Advocate General appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively.
List after ensuing winter vacations.
Records of both the learned courts below be also called for.
Cr.MP No.5526 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Judicial Magistrate, First Class, Court No.3, Hamirpur, vide judgment of conviction dated 26.04.2024 and order of sentence dated 27.04.2024, under Section ::: Downloaded on - 25/07/2025 21:28:46 :::CIS 138 of the Negotiable Instruments Act, 1881 in .
Complaint No.93-1-2022 CIS Registration No. 335 of 2022 titled as Punjab National Bank & another vs. Ankush Kango and further affirmed by learned Sessions Judge, Hamirpur, vide judgment dated 30.11.2024 in Criminal Appeal No. 60 of 2024, titled Ankush Kango vs. Punjab National Bank & another, shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited within a period of eight weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
Cr.MP No.5527 of 2024The application is disposed of with a direction to the applicant to file certified copy of the judgment of conviction dated 26.04.2024 and order of sentence dated 27.04.2024, passed by learned Judicial Magistrate, First Class, Court No.3, Hamirpur in ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Complaint No.93-1-2022 CIS Registration No. 335 of .
2022 titled as Punjab National Bank & another vs. Ankush Kango, within a period of eight weeks.
( Sushil Kukreja )
Judge
January 01, 2025
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:46 :::CIS
Krishanu vs. Mukesh Sharma .
Cr. Revision No.416 of 2024 01.01.2025 Present: Petitioner present in person with Mr. Gurdev Negi, Advocate.
Mr. Panku Chaudhary, Advocate, for the respondent.
Cr.MP No.3712 of 2024At the request of learned counsel for the petitioner, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Kamal Kishore Mahajan vs. Mamta & Ors.
.
CMP(M) No.1391 of 202401.01.2025 Present: Ms.Veena Sharma, Advocate, for the applicant/appellant.
Mr. Surinder K. Sharma, Advocate, for respondents No.1 to 5.
None for respondent No.6.
r to CMP No.24573 of 2024 No reply is intended to be filed on behalf of the applicant/appellant.
For the reasons stated in the application, the same is allowed and ex parte order dated 25.11.2024, passed against respondents No.1,4 & 5, is set aside and they are permitted to join the present proceedings.
Application stands disposed of.
CMP No.16402 of 2024For the reasons stated in the application, the same is allowed and delay in refiling the present appeal is hereby condoned.
Application stands disposed of.
CMP(M) No.1391 of 2024Let notice be issued to respondent No.6, returnable within eight weeks, on taking steps within a period of three days.
In the meantime, reply on behalf of respondents No. 1 to 5, as prayed for, be also filed.
::: Downloaded on - 25/07/2025 21:28:46 :::CISRegistry is directed to reflect the name of Mr. .
Surinder K. Sharma, Advocate, for respondents No.1 to 5 in the cause-list, henceforth.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:46 :::CIS Rama Devi & Ors. vs. Shriram General Insurance Company .
CMP(M)No.1658 of 202401.01.2025 Present: None for the applicants.
Since, none has appeared on behalf of the applicants despite repeated calls and also, on the last date of hearing, none had appeared on behalf of the applicants, therefore, in the interest of justice, list on 04.01.2025.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Nareder Singh vs. Khewta Ram & Ors.
.
CMP(M)No.1664 of 202401.01.2025 Present: Mr. Ashok K. Tyagi, Advocate, for the applicant.
Mr. Sunny Kumar, Advocate vice Mr. Hirdaya Ram, Advocate, for the respondents.
CMP(M)No.1664 of 2024No reply to the application has been filed on behalf of the respondents despite opportunity granted to them in this respect, therefore, their right to file the same is closed.
Heard. For the reasons stated in the application, the same is allowed and delay of 3 days in filing the present appeal, which in my considered view has sufficiently been explained, is hereby condoned. Application stands disposed of.
FAO__________of 2025 Be registered.
List on 06.01.2025.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Renuka Ji Dam Project HPPCL & Anr. vs. Chanjali & Anr.
.
CMP No.26212 of 2024 in RFA No.38 of 2019 01.01.2025 Present: None for the non-applicants/appellants.
None for respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2.
At the request of learned Additional Advocate General, list after ensuing winter vacations.
( Sushil Kukreja ) Judge January 01, 2025 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Collector Land Acquisition vs. Khem Dev & Ors.
.
CMP Nos.25755 & 25757 of 2024 in RFA No.90 of 2006 31.12.2024 Present: None for the non-applicant/appellant.
Ms. Manjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for respondents No.1 to 4. Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for respondents No.5 & 6.
r Let notice be issued to the non-applicant/appellant, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS M/s Nazveedue Seeds Ltd. vs. Inder Bhagat & Ors.
.
CMP No.26156 of 2024 in RFA No.367 of 2017 31.12.2024 Present: Mr. Manish Kansra, Advocate Vice Mr. Anuj Gupta, Advocate, for the non-applicant/appellant.
Mr. Ashwani Kumar Negi, Advocate, for applicant/respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for respondents No.2 & 3.
CMP No.26156 of 2024The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.1, Inder Bhagat, for release of award amount alongwith up-to-date interest in his favour, as per his share, as lying deposited in the Registry of this Court.
As per the applicant, the main appeal bearing RFA No.367 of 2017 stands decided by this Court vide judgment dated 11.10.2023, whereby the amount of compensation has been enhanced in his favour. It has further been averred that since the non-applicant/appellant has already deposited the entire amount as awarded by learned District Judge, Kinnaur as well as by this Court and also he is in dire need of money to meet out his day to day expenses as the land of the applicant, which was acquired by the appellant, was valuable one and was only source of his income, as such, the present application may be allowed and ::: Downloaded on - 25/07/2025 21:28:47 :::CIS the amount, as prayed for, be released in his favour, as per .
his share.
Learned vice counsel for the non-
applicant/appellant has submitted that since the main appeal bearing RFA No.367 of 2017 stands decided by this Court vide judgment dated 11.10.2023 and the award has attained finality, as such, he has no objection in case the amount, as prayed by aforesaid applicant/respondent No.1, be released in his favour.
Heard. Having regard to the averments made in the application as well as taking into consideration the fact that the appeal bearing RFA No.367 of 2017 stands decided by this Court vide judgment dated 11.10.2023; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the awarded amount of compensation alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of the applicant/respondent No.1, Inder Bhagat, by remitting the same in his saving bank account, after due verification, detail whereof has been given in prayer clause of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:47 :::CIS December 31, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:47 :::CIS HPSEB & Ors. vs. Atma Ram & Ors.
.
CMP Nos.24475 & 24476 of 2024 in RFA No.352 of 2009 31.12.2024 Present: Mr. Dhananjay Sharma, Advocate, for the non-
applicants/appellants.
Mr. G.R. Palsra, Advocate, for the applicants/respondents.
CMP No.24476 of 2024The present application under Order 1 Rule 10 CPC has been filed by the applicant/respondent Kamlesh for deleting the name of respondent No.1, Atma Ram.
2. Learned counsel for the non-applicants/appellants submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since respondent No.1, Atma Ram has expired on 13.02.2009 and on the basis of Will, applicant Kamlesh is his legal heir, which fact is evident from the legal heir certificate Annexure A-1, annexed with the application, the present application is allowed and applicant Kamlesh is ordered to be substituted in place of Atma Ram, whose name is otherwise ordered to be deleted from the array of the parties.
Registry is directed to make necessary correction on the memo of the parties.
Application stands disposed of.
CMP No.24475 of 20244. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent, Kamlesh, for release of award amount ::: Downloaded on - 25/07/2025 21:28:47 :::CIS alongwith up-to-date interest in his favour, being legal heir of .
deceased Atma Ram, as per his share as lying deposited in the Registry of this Court.
5. As per the applicant, the main appeal bearing RFA No.352 of 2009 stands decided by this Court vide judgment dated 18.11.2016 alongwith other connected matters. It has further been averred that since the non-
applicants/appellants have deposited the entire amount in the Registry of this Court and being the legal heir of deceased Atma Ram, no compensation amount has been released in his favour as per his share, the present application may be allowed and the amount, as prayed for, be released in his favour, as per share of deceased Atma Ram.
6. Learned counsel for the non-
applicants/appellants has submitted that since the main bearing RFA No.352 of 2009 was decided, vide judgment dated 18.11.2016 along with connected matters and the award has attained finality, as such, he has no objection in case the amount, as prayed by aforesaid applicant Kamlesh be released in his favour.
7 Heard. Having regard to the averments made in the application as well as taking into consideration the fact that the appeal bearing RFA No.352 of 2009 was decided, vide judgment dated 18.11.2016 along with connected matters and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid ::: Downloaded on - 25/07/2025 21:28:47 :::CIS judgment, the same has attained finality, as such, the present .
application is allowed and the awarded amount of compensation alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of the applicant Kamlesh, as per share of deceased Atma Ram, by remitting the same in his saving bank account, after due verification, detail whereof has been given in Para-3 of the application.
r The application stands disposed of.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS ICIC Lombard Insurance Co. Ltd. vs. Dhanni Devi & Ors.
.
CMP No.24246 of 2020 in FAO No.386 of 2012 31.12.2024 Present: Mr. Karan Kapoor, Advocate, for the non-
applicant/appellant.
Ms. Dipa, Advocate vice Ms. Suchitra Sen, Advocate, for applicant/respondent No.3.
CMP No.24246 of 2020The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure has been filed by the applicant/respondent No.3 Rina, for discharging her natural guardian i.e.her mother Dhani Devi, respondent No.1, as she has attained the age of majority.
2. Learned counsel for the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since applicant/respondent No.3, Rina has now attained the age of majority, as is evident from her Matriculation Certificate, copy whereof annexed with the application as Annexure A-2 as well as her affidavit annexed therewith, the present application is allowed and her mother Dhani Devi, respondent No.1, is ordered to be discharged from her guardianship; and she is permitted to pursue her case in her own capacity.
The application stands disposed of.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Kunti Devi & Anr. vs. Pawan Verma and Ors.
.
CMP No.20905 of 2024 in FAO(MVA) No.192 of 2015 31.12.2024 Present: Ms. Bhawna Sharma, Advocate vice Mr. Navlesh Verma, Advocate, for the applicants/appellants.
Mr. J.S.Bagga, Advocate, for respondent No.3.
CMP No.20905 of 2024The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/appellants No.1 & 2, namely Kunti Devi and Chandan Sharma, for release of award amount alongwith up-
to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court.
As per the applicants, the main appeal bearing FAO No.192 of 2015 stands allowed by this Court vide judgment dated 11.01.2024, whereby the amount of compensation has been enhanced to Rs.15,38,000/- in toto. It has further been averred that since the non-
applicant/insurance company has deposited the entire amount as awarded by learned MACT as well as enhanced awarded amount in the Registry of this Court, as such, the present application may be allowed and the amount, as prayed for, be released in their favour, as per their shares.
Learned counsel for respondent No.3 has submitted that since the main appeal bearing FAO No.192 of 2015 was decided, vide judgment dated 11.01.2024 and the award has attained finality, as such, he has no objection in ::: Downloaded on - 25/07/2025 21:28:47 :::CIS case the amount, as prayed by aforesaid .
applicants/appellants No.1 & 2, be released in their favour.
Heard. Having regard to the averments made in the application as well as taking into consideration the fact that the appeal bearing FAO No.192 of 2015 was decided, vide judgment dated 11.01.2024; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the awarded amount of compensation alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of the applicants/appellants No.1 & 2, namely Kunti Devi and Chandan Sharma, strictly as per their shares, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-5 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Vinod Kumar vs. Shyam and Ors.
.
CMP(M) No.1350 of 202431.12.2024 Present: Mr. Mukul Sood, Advocate vice Mr. Vikas Rajput, Advocate, for the non-applicant/appellant.
Ms. Deepmala,Advocate vice Mr. Varun Chandel, Advocate, for respondents No.1.
Mr. Ashok Kumar, Advocate vice Mr. Karan Singh Kanwar, Advocate, for respondent No.2.
rRespondent No.3, already ex parte.
CMP No.26107 & CMP(M) No.2097 of 2024 No reply is intended to be filed on behalf of the non-applicant/appellant.
For the reasons stated in the applications, the same are allowed and ex parte order dated 28.10.2024, passed against respondents No.1, is set aside after condoning the delay in filing the application bearing CMP No.26107 of 2024.
Applications stand disposed of.
CMP(M) No.1350 of 2024No reply is intended to be filed on behalf of the contesting respondents and they have no objection, in case the present application is allowed.
For the reasons stated in the application, the same is allowed and delay of 3 days in filing the present appeal, which in my considered view has sufficiently been explained, is hereby condoned. Application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:47 :::CIS.
FAO No._____ of 2024 Be registered.
Let notice be issued to respondent No.3, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Rajesh Kumar vs. Kangra Central Cooperative Bank Ltd. & Anr.
.
CMP(M) No.1273 of 202431.12.2024 Present: Mr. Aman Deep Sharma, Advocate, for the applicant.
Mr. Sohan Singh Rathore, Advocate, for respondent No.1.
Ms. Kusum, Advocate vice Mr. Javed Khan, Advocate, for respondent No.2. r As per report of the Registry, rejoinder is lying under objection.
Learned counsel for the appellant undertakes to remove the same within a period of one week. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Santosh Kumar vs. Swroop Singh .
Cr.MP(M) No.1878 of 202431.12.2024 Present: Mr. Ravi Tegta, Advocate, for the applicant/petitioner.
None for the respondent.
It appears that Mr. Naresh Sharma, Advocate, has put in appearance on behalf of the respondent before Additional Registrar(J), however, he is not present today, as his name is not reflecting in the cause-list.
Registry is directed to reflect his name in the cause-list, henceforth.
List this case next week.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Mohan Singh vs. State of H.P. .
Cr. Appeal No.393 of 202331.12.2024 Present: Mr. Ganesh Barowalia, Advocate, for the appellant.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for the respondent/State.
r to Cr.MP No.5455 of 2024 Learned Deputy Advocate General prays for and is granted one week's time to file reply.
List on 07.01.2025.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Shriram General Insurance Company vs. Anita Sharma & Ors.
.
FAO(MVA) No.398 of 201931.12.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Mohan Singh, Advocate, for respondents No.1 to 4.
Mr. Paras Ram, Advocate vice Mr. Anil Kumar God, Advocate, for respondents No.5 & 6.
CMP No.20654 of 2024Learned counsel for the non-applicant/appellant stated that reply to the application has been filed on 23.12.2024, however the same is not on record. Registry is directed to trace and place the same on record, if in order.
List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS LAC vs. Fate Ram alias Fatta Chand(deceased) through his LRs & Ors.
.
CMP Nos.21691 & 21692 of 2024 in RFA No.250 of 2013 31.12.2024 Present: Mr. Dhananjay, Advocate, for the non-
applicant/appellant.
Ms. Manjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj,Advocate, for respondents No.1() to 1(h) & 2.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam rSood, Deputy Advocate General, for non- applicant/respondent No.3.
CMP Nos.21691 & 21692 of 2024 Learned counsel for the applicant/appellant prays for and is granted two weeks' time to seek further instructions in the matter. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Collector Land Acquisition vs. Likhat Ram and another .
RFA No.410 of 201931.12.2024 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Ms. Manjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj,Advocate, for respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for respondent rNo.2/State.
CMP No.25851 of 2024Learned counsel for the non-applicant/appellant prays for and is granted two weeks' time to seek further instructions in the matter. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Collector Land Acquisition vs. Likhat Ram and another .
RFA No.410 of 201931.12.2024 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Ms. Manjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj,Advocate, for respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for respondent rNo.2/State.
CMP No.25851 of 2024Learned counsel for the applicant/appellant prays for and is granted two weeks' time to seek further instructions in the matter. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Susheel Kumar vs. Hakam Singh .
Cr. Revision No.284 of 202231.12.2024 Present: Ms. Sangeeta Vasudeva, Advocate, for the petitioner.
Mr. Sunny Kumar, Advocate vice Mr. R.K. Bansal, Advocate, for the respondent.
Learned counsel for the petitioner stated that he has paid the balance amount r of Rs.50,000/- to the respondent. She prays for and is granted one week's time to move an appropriate application for compounding the offence.
List this case as and when the aforesaid application is filed.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Ram Singh vs. Himachal Gramin Bank & Another .
Cr. Revision No.298 of 202231.12.2024 Present: Ms. Kritika Sharma, Advocate vice Mr. Sumeet Raj Sharma, Advocate, for the petitioner.
Mr. Anirudh Sharma, Advocate, for respondent No.1.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for respondent r No.2/State.
Cr.MP No.5354 of 2024As prayed for, two weeks' time, is granted to file reply on behalf of respondents No.1 and 2. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Reliance General Insurance Company Ltd.
vs. Ekta & Ors.
.
FAO No.42 of 2023
31.12.2024 Present: Mr. Manish Sharma, Advocate vice Mr. Jagdish
Thakur, Advocate, for the appellant.
Mr. Atma Ram, Advocate, for respondents No.1 to 5.
Mr. Ajay Sharma, Advocate, for respondent No.6.
rMr. Y.P. Sood, Advocate, for respondent No.7.
As per report of the Registry, application filed on behalf of respondents No.1 to 5, is lying under objection.
Learned counsel for aforesaid respondents No.1 to 5, undertakes to remove the same within a period of one week.
List this case as and when the said application is placed on record.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Gurpreet Singh vs. Jainam & Ors.
.
FAO No.90 of 202331.12.2024 Present: Mr. Manohar Lal Sharma, Advocate, for the appellant.
Respondent No.1, already ex parte.
Ms. Shreya Chauhan, Advocate vice Ms. Sneh Bhimta, Advocate, for respondent No.2.
Mr. Manish Sharma, Advocate vice Mr. Jagdish rThakur, Advocate, for respondent No.3.
At the request of learned vice counsel for respondent No.2, list after ensuing winter vacations.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Jagat Singh vs. Madan Singh .
Cr. Revision No.569 of 202331.12.2024 Present: Petitioner present in person with Mr. Saurabh Thakur, Advocate vice Mr.Sarthak Mehta, Advocate.
Mr. Shyam Singh, Advocate, for the respondent.
At the request of learned vice counsel for the petitioner, list on 07.01.2025.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Rakesh Kumar & Anr. vs. Mohit Sood & Ors.
.
CMP(M) No.1787 of 202431.12.2024 Present: Mr. Aman Sood, Advocate, for the applicants/appellants.
Mr. Vinay Mehta, Advocate, for respondent No.1.
Mr.Aditya Kaushal, Advocate, for respondent No.2.
Mr. Munish Kumar, Advocate vice Mr.Jagdish Thakur, Advocate, for respondent No.3.
Mr. Ishan Sharma,Advocate, for respondent No.4.
Learned counsel for the respondents pray for and are granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Mohit Sood vs. Sumit Kumar & Ors.
.
FAO No.328 of 202431.12.2024 Present: Mr. Vinay Mehta, Advocate, for the appellant.
Mr.Aditya Kaushal, Advocate, for respondent No.1.
Mr. Aman Sood, Advocate, for respondents No.2 & 3.
Mr. Munish Kumar, Advocate vice Mr.Jagdish Thakur, Advocate, for respondent No.4.
Mr. Ishan Sharma,Advocate, for respondent No.5.
Learned counsel for respondent No.1, prays for and is granted four weeks' time to file Power of Attorney on his behalf. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Sarla Devi vs. Om Prakash .
Cr. Revision No.388 of 202431.12.2024 Present: Mr. Hemant Kumar Thakur, Advocate vice Mr. T.K. Verma, Advocate, for the petitioner.
Ms. Deep Mala, Advocate vice Mr. Varun Chandel, Advocate, for the respondent.
At the request of learned vice counsel for the petitioner, list on 04.01.2025.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Ashok Kumar vs. Jagdish Chand .
Cr. Revision No.540 of 202431.12.2024 Present: Mr.Saurabh Thakur, Advocate vice Mr. Vipin Bhatia, Advocate, for the petitioner.
Mr. Servedaman Rathore, Advocate, for the respondent.
Cr.MP No.3438 of 2024The application is disposed of with a direction to the applicant to file certified copy of the judgment, passed by the learned trial court, within a period of eight weeks.
Cr.MP No.3437 of 2024By way of last opportunity, eight weeks' further time, as prayed for, is granted to the petitioner to deposit the remaining amount of compensation. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Madhu Sudan vs. Mithun Singh .
Cr. Appeal No.669 of 202431.12.2024 Present: Mr. Amit Dhumal and Ms. Richa Thakur, Advocates, for the appellant.
None for the respondent.
Name of Mr. Ashok Kumar Verma, who has put in the cause-list.
r to in appearance on behalf of the respondent, is not appearing Registry is directed to reflect his name in the cause-list, henceforth.
List on 04.01.2025.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Narender Pal vs. Jog Ram .
Cr. Revision No.680 of 202431.12.2024 Present: Mr. Ashwani Kaundal, Advocate vice Mr. Maan Singh, Advocate, for the petitioner.
Mr. Parveen Sharma, Advocate vice Mr. Sunil Kumar, Advocate, for the respondent.
At the request of learned vice counsel for the petitioner, list on 04.01.2025.
r ( Sushil Kukreja )
Judge
December 31, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:47 :::CIS
Abhishek alias Mittu vs. State of H.P. .
Cr.MP(M) No.2997 of 202431.12.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for the respondent.
r Notice.
to Mr. Lokender Kutlehria, Additional Advocate General appears and waives service learned of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
List on 08.01.2025.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Abhishek alias Mittu vs. State of H.P. .
Cr.MP(M) No.2999 of 202431.12.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for the respondent.
r Notice.
to Mr. Lokender Kutlehria, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
List on 08.01.2025.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Rangeen Kumar vs. Saurabh Mehra & Anr.
.
Cr. Revision No.617 of 202431.12.2024 Present: Ms. Aastha, Advocate vice Mr. Ram Kumar, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Lokender Kutlehria, Additional Advocates General with Mr. Gautam Sood, Deputy Advocate General, for respondent No.2/State.
r to Learned vice counsel for the petitioner stated at bar that order dated 20.11.2024, passed by this Court, has duly been complied with. Let a report in this respect be called from the learned trial court.
Steps for the service of respondent No.1, have not been taken. Learned vice counsel for the petitioner prays for and is granted two days' time to do the needful.
On doing the needful within the stipulated time, let fresh notice be issued to respondent No.1, returnable within eight weeks. List thereafter.
( Sushil Kukreja ) Judge December 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS M/s Jaiprakash Associates Ltd. vs. Premi Devi (since deceased) through her LRs. a/w connected matters.
.
RFA No.105 of 2018 a/w RFA Nos. 328, 374, 375 of 2016, 52 to 66, 68 to 76, 97, 111, 112, 131 to 137, 240 to 247, 268 to 274, 276 to 285 of 2017, 103, 104, 106, 108, 109, 113, 120, 121, 122, 124 to 126, 130, 131 and 149/2018.
30.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant(s).
r to Mr. Virender Thakur, Advocate, for respondents No.1(a) to 1(f).
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2.
CMP Nos.25397 & 25743 of 2024 Undertakings have been furnished by applicants/respondents No.1(a) to 1(f) that as and when the enhanced amount of compensation shall be deposited by the appellant herein/its successor at the time of release of the amount, they will deposit the requisite/deficit court fee immediately or the deficit amount of court fee be deducted from the amount deposited by the appellant/successor.
Therefore, in view of the undertakings furnished by the applicants, the present applications are allowed and the undertakings filed alongwith the applications are ordered to be taken on record.
Applications stand disposed of.
::: Downloaded on - 25/07/2025 21:28:47 :::CIS.
CMP(M) No.2016 /2024The present application, under Section 5 of the Limitation Act has been filed by applicants/respondents seeking condonation of delay in filing the cross-objections. As per the applicants, they have already filed cross-objections in their respective appeals pending before this Court and have remained under impression that cross objections by late Smt. Premi Devi have already been preferred, but later on, being LRs of deceased Premi Devi, they came to know that the same were not filed. Subsequent thereto, Cross-
objections have been filed alongwith the application for condonation of delay. Therefore, delay in filing the cross-
objections neither intentional nor willful, but owing to the reasons as stated above, as such, the same may be condoned.
Learned counsel for the non-applicant/appellant has opposed the application.
I have heard the learned counsel for the respective parties and have also gone through the records.
The perusal of material available on record reveals that in similar nature of cases, the delay in filing the cross-objections have been condoned by the Coordinate Benches of this Court. Therefore, this Court is of the view that the present application also deserves to be allowed in ::: Downloaded on - 25/07/2025 21:28:47 :::CIS the interest of justice and fair play. Accordingly, the present .
application is allowed and delay in filing the cross-objections is condoned.
The application stands disposed of.
Cross-Objection No.______ Of 2024 Be registered.
r Admit.
List for final hearing alongwith RFA No. 105/2018 as per its turn.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Gulshan Mehta & Ors. vs. State of H.P. .
Cr. Appeal No.703 of 202430.12.2024 Present: Mr. Ajay Kochhar, Senior Advocate, with Mr. Varun Chauhan and Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the appellants.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent.
Cr. Appeal No.703 of 2024Notice. Ms. Niyati Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondent.
Admit.
Call for the records.
Cr.MP No. 5481 of 2024Learned Deputy Advocate General prays for and is granted one week's time to file reply.
List on 06.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Ashish Mehta & Ors. vs. State of H.P. .
Cr. Appeal No.702 of 202430.12.2024 Present: Mr. Ajay Kochhar, Senior Advocate, with Mr. Varun Chauhan and Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the appellants.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent.
Cr. Appeal No.702 of 2024Notice. Ms. Niyati Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondent.
Admit.
Call for the records.
Cr.MP No. 5480 of 2024Learned Deputy Advocate General prays for and is granted one week's time to file reply.
List on 06.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Bhopnder Mehta & Ors. vs. State of H.P. .
Cr. Appeal No.701 of 202430.12.2024 Present: Mr. Ajay Kochhar, Senior Advocate, with Mr. Varun Chauhan and Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, f or the appellants.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent.
Cr. Appeal No.701 of 2024Notice. Ms. Niyati Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondent.
Admit.
Call for the records.
Cr.MP No. 5479 of 2024Learned Deputy Advocate General prays for and is granted one week's time to file reply.
List on 06.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Rajinder Singh @ Raju vs. State of H.P. .
Cr. Appeal No.698 of 202430.12.2024 Present: Mr. Harsh, Advocate vice Mr. Manoj Pathak, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent.
r to Cr. Appeal No.698 of 2024 Notice. Ms. Niyati Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of the respondent.
Admit.
Call for the records.
Cr.MP No. 5476 of 2024Learned Deputy Advocate General prays for and is granted one week's time to file reply.
List on 06.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Ravinder Singh vs. Bir Chand .
Cr. Revision No.730 of 202430.12.2024 Present: Mr. Dhananjay, Advocate vice Mr. Maan Singh, Advocate, for the petitioner.
Cr.MP No .5487 of 2024 For the reasons stated in the application, the same is allowed and four weeks' time, as prayed for, is granted to the applicant/petitioner to comply with the order dated 14.11.2024, passed by this Court in Cr.MP No.4658 of 2024, by way of last opportunity.
Application stands disposed of.
Cr. Revision No.730 of 2024As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Suresh Kumar vs. Asha Ram .
Cr. Revision No.734 of 202430.12.2024 Present: Mr. Rohan, Advocate vice Mr. Ashish Kumar, Advocate, for the petitioner.
Mr.Parkash Sharma, Advocate, for the respondent.
At the request of learned vice counsel for the r to petitioner, list on 07.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Raman Kumar vs. Bhupinder Verma .
Cr. Revision No.847 of 202430.12.2024 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioner.
Cr. Revision No.847 of 2024Let notice be issued to the respondent, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
Cr.MP No.5466 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Additional Chief Judicial Magistrate, Court No.2, Shimla vide judgment of conviction dated 25.08.2022 and order of sentence dated 27.08.2022, under Section 138 of the Negotiable Instruments Act, 1881 in Criminal Case No.256/3 of 2016 titled as Bhupinder Verma vs. Raman Kumar and further affirmed by learned Sessions Judge, Shimla, vide judgment dated 04.09.2024 in Criminal Appeal No.RBT 96-S/10 of 2024/22, titled Raman Kumar vs. Bhupinder Verma, shall remain suspended, subject to ::: Downloaded on - 25/07/2025 21:28:47 :::CIS the applicant's depositing 30% of compensation .
amount in addition to the amount already deposited within a period of eight weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Narender Singh vs. Babu Ram .
Cr. Revision No.849 of 202430.12.2024 Present: Mr. Kishore Pundeer, Advocate, for the petitioner.
CMP No.5471 of 2024For the reasons stated in the application, the same is allowed and delay in refiling the present revision petition, is hereby condoned. Application stands disposed of.
Cr. Revision No.849 of 2024Let notice be issued to the respondent, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
Cr.MP No.5470 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Judicial Magistrate, 1st Class, Rajgarh, District Sirmaur, H.P. vide judgment of conviction and order of sentence dated 29.10.2022, under Section 138 of the Negotiable Instruments Act, 1881 in Criminal Complaint No.207 of 2017 titled as Babu Ram vs. Narender Singh and further affirmed by learned ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Sessions Judge, Sirmaur District at Nahan vide .
judgment dated 31.07.2024 in Criminal Appeal No.167 of 2022, titled Narender Singh vs. Babu Ram, shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited, within a period of eight weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Raj Kumar vs. H.P. Gramin Bank & Anr.
.
Cr. Revision No.639 of 202430.12.2024 Present: Mr. B.N. Misra, Senior Advocate with Mr. Vandana Misra, Advocate, for the petitioner.
Mr. Vishbinder, Advocate vice Mr. K.B. Khajuria, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for rrespondent No.2/State.
Learned counsel for the petitioner prays for and is granted two days' time to file an appropriate application for compounding the offence.
List on 09.01.2025, on which date, parties are directed to remain present.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Harish Chauhan vs. Brajesh .
Cr. Appeal No. 65 of 202230.12.2024 Present: Mr. Rajiv Sirkeck, Advocate, for the appellant.
Mr. M.C. Bhardwaj, Advocate, for the respondent.
Respondent is present in person.
Learned counsel for the respondent stated that there is a possibility of amicable settlement inter se parties.
He prays for and is granted one week's time to move an appropriate application in this respect.
List on 08.01.2025, on which date, the respondent is directed to remain present in person.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Shriram General Insurance Company Ltd. vs. Durbass Kumar & Anr.
.
CMP(M) No.1169 of 202430.12.2024 Present: Mr. Manish Kumar, Advocate vice Mr. Jagdish Thakur, Advocate, for the applicant/appellant.
None for respondents No.1 & 2.
CMP(M) No.1169 of 2024
Since
none has appeared
respondents No.1 & 2 despite repeated calls, they are ordered to be proceeded against ex parte.
on behalf of For the reasons stated in the application, the same is allowed and delay of 229 days in filing the present appeal, which in my considered view has sufficiently been explained, is hereby condoned. Application stands disposed of.
FAO No._____ of 2024 Be registered.
Admit.
Let post admission notice be issued to the respondents, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
CMP No____ of 2024 Be Registered.
Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 11.08.2023, passed by the learned Motor Accident Claims Tribunal-II, Mandi camp at ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Karsog in Claim Petition No.18/2015, titled Durbass Kumar .
vs. Kumb Dass & Anr., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Ritvik Saini vs. Dinesh Saini & Ors.
.
FAO No.342 of 202430.12.2024 Present: Ms.Aashima Premy, Advocate Vice Mr. Vipul Sharda, Advocate, for the appellant.
None for respondents No.1 & 2.
Ms.Nisha, Advocate vice Mr. Ishan Sharma, Advocate, for respondent No.3.
r to Mr. Dheeraj K. Vashishat, respondents No.4 & 5.
Advocate, Mr. Manish, Advocate vice Mr. Jagdish Thakur, Advocate, for respondent No.6.
for Mr. Ganesh Barowalia, Advocate, for respondent No.7.
Let notice be issued to respondents No.1 & 2, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Amalendu Tripathi vs. The Baghat Urban Co-op. Bank Ltd.
.
Cr. Revision No.477 of 202430.12.2024 Present: Mr. Kishore Pundeer, Advocate, for the petitioner.
Mr. Narender Sharma, Advocate, for the respondent.
At the request of learned counsel for the parties, list for final hearing on admission after ensuing winter vacations.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS NIAC Ltd. vs. Khursheda Begum & Ors. a/w connected matter .
FAO No.37 of 2019 a/w CMPMO No.255 of 2018 FAO No.37 of 2019 30.12.2024 Present: Mr. B.M. Chauhan, Senior Advocate with Ms. Kamakshi Tarlokta, Advocate, for the appellant.
Mr. Sunil Kumar, Advocate, for respondents No.1 to 6.
Mr. Anuj Gupta, Advocate, for respondent No.7.
Respondent No.8, already ex parte.
CMPMO No.255 of 2018Mr. Pranav Shyam, Advocate vice Mr. Parneet Gupta, Advocate, for the petitioner.
Mr. Sunil Kumar, Advocate, for respondents No.1 to 4.
Mr. Anuj Gupta, Advocate, for respondent No.5.
Respondent No.6, already ex parte.
At the request of learned vice counsel for the petitioner in CMPMO No.255 of 2028, list FAO No.37 of 2019t for final hearing at the admission stage along with CMPMO No.255 of 2018 after ensuing winter vacations.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Secretary (PW) & Anr. vs. Indra Devi .
FAO No.197 of 201530.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Bimal Gupta, Senior Advocate with Mr. Vineet Vashistha, Advocate, for respondents No.1 to 6.
Ms. Aruna Chauhan, Advocate, for respondent No.7.
CMP No.22361 of 2024 & FAO No.197 of 2015 At the request of learned Deputy Advocate General, list on 06.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Pushpa Devi & Ors. vs. Amit Kumr & Ors.
.
RFA No.08 of 2001 a/w C.O. No.119 of 2021 30.12.2024 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the appellants.
Mr. Anuj Gupta, Advocate, for respondent No.1.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondent No.2.
r to Mr. Sidharth, Advocate vice Mr. Vinod Gupta, Advocate, for respondent No.3(a).
Mr. Sahil Dixit, Advocate, for respondents No.4(a) to 4(c).
Name of respondent No.3(b) stands deleted.
At the request of learned counsel for the parties, list for further hearing in the month of March, 2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Pushpa Devi & Ors. vs. Amit Kumr & Ors.
.
RFA No.08 of 2001 a/w C.O. No.119 of 2021 30.12.2024 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the appellants.
Mr. Anuj Gupta, Advocate, for respondent No.1.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondent No.2.
r to Mr. Sidharth, Advocate vice Mr. Vinod Gupta, Advocate, for respondent No.3(a).
Mr. Sahil Dixit, Advocate, for respondents No.4(a) to 4(c).
Name of respondent No.3(b) stands deleted.
At the request of learned counsel for the parties, list for further hearing in the month of March, 2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Oriental Insurance Co. Ltd. vs. Devesh Chandel & Ors.
.
CMP No. 22068 of 2024 in FAO No.332 of 2023 30.12.2024 Present: Mr. Ashwani Sharma, Senior Advocate with Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Prem Chand Verma, Advocate, for respondent No.1.
Mr. Rajesh Kashyap, Advocate, for respondent No.2.
Mr. Sat Prakash, Advocate, for respondent No.3.
Ms. Kiran Sharma, Advocate vice Mr. Anil K.God, Advocate, for respondent No.4.
CMP No. 22068 of 2024The instant application has been filed on behalf of the applicant/respondent No.1, Devesh Chandel, for release of the amount of compensation, as per his share, as lying deposited in the Registry of this Court.
As per the applicant, he has to undergo surgeries immediately, as per the advice of the doctors, for which he is not in a position to arrange money as he is unemployed and has no other source of income. Besides this, he also requires money for day to day expenses and as the main appeal is pending adjudication before this Court, which may take some time for its disposal, therefore, a sum of Rs.13 lakhs, may be ordered to be released in his favour.
In the reply filed by the non-applicant/appellant, the contents of the para-4 & 5 of the application have been denied and it is submitted that while moving this application, no details have been given as to how the already released ::: Downloaded on - 25/07/2025 21:28:47 :::CIS amount has been expended by the applicant in this short .
span of time, which creates suspicion about the bonafides of his claim. Hence, prayer for dismissal of the application has been made.
. Heard. Having perused the averments made in the application, which are duly supported with the affidavit of applicant/respondent No.1, Devesh Chandel and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release an amount of Rs.5,00,000/- in favour of the applicant/respondent No.1, Devesh Chandel, as lying deposited in the Registry of this Court, after proper verification and identification by remitting the same to his saving bank account, detail whereof has been given in Para-
6 of the application.
However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicant/respondent No.1, Devesh Chandel will have to refund the amount, so released, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS M/s Deventure Hotel and Resort Pvt. Ltd. vs. UOI & Ors.
.
Civil Suit No.23 of 202330.12.2024 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharav Sharma, Advocate, for the plaintiff.
Mr. Vir Bahadur Verma, Central Government Counsel, for defendant No.1.
Ms. Shreya Chauhan, Advocate, for defendants No.2 & 3.
Mr. Pawan K. Sharma, Advocate, for defendant No.4.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for defendants No.5 & 6.
OMP No.168 of 2023While dictating the orders in the present application, this Court came across the certain ambiguities, which need to be clarified.
List this application for re-arguments after ensuing winter vacations on 24.03.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Surinder Pal vs. Pushpa & Ors.
.
RFA No.346 of 200530.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. M.L. Sharma, Advocate, for respondents No.1 to 6.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharav Sharma, Advocate, for respondent No.9.
CMP(M) Nos.1778 & 1779 of 2024 Notice issued to proposed LR No.7(c)(i) has been received back duly served, however, there is no representation on her behalf. Hence, she is ordered to be proceeded against ex parte.
Notice issued to proposed LR No.7(b)(i) has been received back unserved as he was not found at the given address.
Learned counsel for the applicant/appellant prays for and is granted two weeks' time to take fresh steps in the matter for the service of aforesaid proposed LR No.7(b)
(i) On doing the needful within the stipulated time, let fresh notice be issued to aforesaid proposed LR No.7(b)
(i), returnable within eight weeks. List thereafter.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:47 :::CIS December 30, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:47 :::CIS State of H.P. & another vs. Chandermani Sharma (deceased) & Ors.
.
RFA No.171 of 201030.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants.
Mr. Ajit Pal Singh Jaswal, Advocate vice Mr. Janesh Gupta, Advocate, for respondents rNo.1(a) to 1(e) & 1(h).
Mr. Shivam, Advocate vice Ms. Anita Dogra, Advocate, for respondents No.2(v)(a) to 2(v)
(c).
Mr. Basant Pal, Advocate, for respondents No.3 to 5 and 7 to 9.
Respondent No.1(f) already ex parte.
As per report of the Registry, amended memo of parties has been filed, but the same is not in order.
Learned Additional Advocate General prays for and is granted one week's further time to file fresh amended memo of parties.
List on 06.01.2025.
In the meantime, Additional Registrar (J) is directed to submit his report whether the service in the present case is complete or not?
( Sushil Kukreja ) Judge December 30, 2024 ::: Downloaded on - 25/07/2025 21:28:47 :::CIS (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Ashok Kumar vs. Daulat Ram .
Cr. Appeal No.4178 of 2013 30.12.2024 Present: Mr. P.S.Goverdhan, Senior Advocate, with Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. T.S. Chauhan, Senior Advocate with Mr. Surya Chauhan,Advocate, for the respondent.
Respondent is present in person.
r Learned counsel for the respondent stated that there is a possibility of amicable settlement inter se parties.
He prays for and is granted one week's time to move an appropriate application in this respect.
List on 07.01.2025, on which date, the respondent is directed to remain present in person.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Sanjeev Kumar vs. The KCC Bank Ltd. & Ors.
.
RFA No.14 of 201930.12.2024 Present: Mr. Vinod K. Thakur, Advocate, for the appellant.
Mr. Rakesh Thakur, Advocate, for respondent No.1.
Respondent No.2, already ex parte.
Ms. Shailja Thakur, Advocate, for respondents No.3 & 4.
Since the appeal stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS LAC & Anr. vs. Amarjeet Singh & Anr.
.
RFA No.148 of 201930.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General , for the non-applicants/appellants.
Ms. Kamlesh Kumari, Advocate vice Mr. H.S. Rana, Advocate, for the applicants/respondents.
CMP No.21804 of 2024Learned Additional Advocate General prays for and is granted two days' further time to file reply.
List on 06.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS HPPCL & Another vs. Devinder Singh & Ors. a/w connected matters.
.
CMP No.8235 of 2015 in RFA No.405 of 2014, CMP No.8234 of 2019 in RFA No.406 of 2014, CMP No.8236 of 2019 in RFA No.65/15 and CMP No.4392 of 223 in RFA No.65 of 2015.
30.12.2024 Present: Mr. Vivek Negi, Advocate, for the non-
applicants/appellants.
Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the r respondents/Claimants.
Learned Registrar (Judicial) has submitted his report in terms of order dated 10.12.2024.
Learned counsel for the parties pray for adjournment to go through the same.
As prayed, list in the first week of March, 2025.
In the meantime, Registry is directed to supply copy of the report to learned counsel for the parties.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS LAC, HPPWD & Anr. vs. Jawahar Lal & Ors.
.
RFA No.11 of 202230.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Ms. Uma Manta, Advocate, for respondents No.1,2(a) to 2(e), 3 & 4.
r to CMP No.22437/2024 Learned Deputy Advocate General prays for and is granted one week's further time to file reply, by way of last opportunity.
List on 08.01.2025.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Noor Mohammad vs. Indu Devi .
CMP(M) No.235 of 202230.12.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the applicant/appellant.
Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for non- applicants/respondents No.1 & 3.
r to Mr. Arjun Lall, Advocate (Court Guardian) for non-applicant/respondent No.2(minor).
Learned counsel for non-applicant/respondent No.2, prays for and is granted four weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Sunny Saurav vs. PNB .
Cr. Revision No.437 of 202330.12.2024 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondent.
r to Cr.MP No.5486 of 2024.
For the reasons stated in the application, the same is allowed and bailable warrants issued against the applicant/petitioner on 26.11.2024 by this Court, are cancelled.
Application stands disposed of.
Cr. Revision No.437 of 2023Learned counsel for the petitioner stated at bar that 30% of the compensation amount has been deposited before the learned trial court in terms of order dated 25.08.2023. Let report in this respect be called for.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge December 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Oriental Insurance Company Ltd. vs. Santosh Kumari & Ors.
.
CMP Nos.24057 & 24058 of 2024 in FAO No.162 of 2015 27.12.2024 Present: Dr. Lalit Kumar Sharma, Advocate, for the non-
applicant/appellant.
Mr. H.C. Sharma, Advocate, for applicants/respondents No.1 to 3.
Mr. Raman Sethi, Advocate, for respondent No.5.
CMP No.24058 of 2024The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure has been filed by the applicant/respondent No.2 Malika Devi, for discharging her natural guardian i.e.her maternal uncle Chet Ram, as she has attained the age of majority.
2. Learned counsel for the non-
applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since applicant/respondent No.2 Malika Devi has now attained the age of majority, as is evident from her Matriculation Certificate, copy whereof annexed with the application as Annexure A-3 as well as her affidavit annexed therewith, the present application is allowed and her natural guardian, i.e. her maternal uncle Chet Ram is ::: Downloaded on - 25/07/2025 21:28:47 :::CIS ordered to be discharged from her guardianship; and she is .
permitted to pursue her case in her own capacity.
The application stands disposed of.
CMP No.24208 of 20244. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.1 & 2, namely Santosh Kumari and Malika Devi, for release of award amount alongwith up-
to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court.
5. No reply to the application is intended to be filed on behalf of the non-applicant/appellant. Learned counsel for the non-applicant/appellant stated that since the main appeal was decided on 20.09.2024 by this Court, the same has attained finality and he has no objection in case the prayer made in the application is allowed,
6. Heard. Having perused the averments made in the application coupled with the fact that the judgment passed by this Court has attained finality, this Court finds it in the interest of justice to release the entire award amount, alongwith up-to-date interest, lying deposited in the Registry of this Court in favour of applicants/respondents No.1 & 2, namely Santosh Kumari and Malika Devi, as per their shares, after proper verification and identification, by ::: Downloaded on - 25/07/2025 21:28:47 :::CIS remitting the same to their saving bank accounts, details .
whereof have been mentioned in Para-4 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS The New India Assurance Company Ltd. vs. Asha Rani & Ors.
.
CMP Nos.24208 & 24213 of 2024 in FAO No.370 of 2010 27.12.2024 Present: Mr. Pranav Shyam, Advocate vice counsel, for the non-applicant/appellant.
Mr. Vishbinder, Advocate vice Mr. K.B. Khajuria, Advocate, for the applicants/respondents.
CMP No.24213 of 2024The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure has been filed by the applicants/respondents No.2 & 3, namely Neelam Devi and Jitender Kumar, for discharging their natural guardian i.e. their mother, respondent No.1, Asha Rani, as they have attained the age of majority.
2. Learned vice counsel for the non-
applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since the applicants/respondents No.2 & 3, namely Neelam Devi and Jitender Kumar have now attained the age of majority, as is evident from their Senior Secondary School Examination Certificates and Aadhar Cards, copies whereof annexed with the application as Annexure A-1(colly) as well as their affidavits annexed therewith, the present application is allowed and their natural ::: Downloaded on - 25/07/2025 21:28:47 :::CIS guardian, i.e. their mother, respondent No.1, Asha Rani, is .
ordered to be discharged from their guardianship; and they are permitted to pursue their case in their own capacity.
The application stands disposed of.
CMP No.24208 of 20244. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.2 & 3, namely Neelam Devi and Jitender Kumar,, for release of award amount alongwith up-
to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court.
5. No reply to the application is intended to be filed on behalf of the non-applicant/appellant. Learned vice counsel for the non-applicant/appellant stated that since the main appeal was decided on 24.07.2012 by this Court, the same has attained finality and he has no objection in case the prayer made in the application is allowed,
6. Heard. Having perused the averments made in the application coupled with the fact that the judgment passed by this Court has attained finality, this Court finds it in the interest of justice to release the entire award amount, alongwith up-to-date interest, lying deposited in the Registry of this Court in favour of applicants/respondents No.2 & 3, namely Neelam Devi and Jitender Kumar, as per their shares, after proper verification and identification, by ::: Downloaded on - 25/07/2025 21:28:47 :::CIS remitting the same to their saving bank accounts, details .
whereof have been mentioned in copy of the passbooks attached with application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Employees State Insurance Corp. vs. Munasib Khan .
FAO No.222 of 202127.12.2024 Present: Mr. Sumeet Raj Sharma, Advocate, for appellant.
Mr. Janmajai Chauhan, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.2 & 3.
CMP No.23651 of 2024Reply stands filed.
Learned counsel for the applicant/appellant prays for and is granted four weeks' time to file rejoinder.
List this matter after ensuing winter vacations.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Umesh Kumar vs. H.P. Co-operative Agriculture Development Bank Ltd.
.
Cr. Revision No.254 of 202227.12.2024 Present: Mr.Anshul Gandhi, Advocate vice Mr. C.N.Singh, Advocate, for the petitioner.
Mr. Rohit Thakur, Advocate vice Mr. Narender Singh Thakur, Advocate,for the respondent.
Cr.MP No.1480 of 2024Learned vice counsel for the respondent prays for and is granted four weeks' further time to file reply to the application as well as Power of Attorney on behalf of the respondent. List thereafter.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Daulat Ram & Ors. vs. Ranjit Kaur a/w connected matters .
FAO Nos.29,30 & 31 of 2024 27.12.2024 Present: Mr. J.R.Poswal, Advocate, for the appellants in all the appeals.
Mr. Kunal Mehta, Advocate vice Mr. Parmod Singh Thakur, for the respondent(s) in all the appeals.
r to Record stands received.
Learned counsel for the appellant prays for adjournment to inspect the same.
As prayed, List the appeals after ensuing winter vacations.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Subhash Chand & Ors. vs. Bhupinder Singh & Anr.
.
FAO No.257 of 202427.12.2024 Present: Mr. Kunal Thakur, Advocate vice Mr. Naresh Sharma, Advocate, for the appellant.
Mr. Y.P. Sood, Advocate, for the respondents.
FAO No.257/2024 & CMP No.14672/2024 r Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is not available today.
List this matter after ensuing winter vacations.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Ritu s. Rohitash Sidhy & Anr.
.
Cr. Revision No.516 of 202427.12.2024 Present: Ms. Meera Devi, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for the petitioner prays for and is granted four weeks' further time to file certified copy of the trial court judgment. List thereafter.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Harvinder Singh vs. Rajnish Tanta .
Cr. Revision No.594 of 202327.12.2024 Present: Mr.T.K. Verma, Advocate, for the petitioner.
Mr. Shakti Bhardwaj, Advocate, for the respondent.
Cr.MP No.3784 of 2024r Learned counsel for the applicant/petitioner stated that the matter has been compromised with the respondent out of Court.
Confronted with this, learned counsel for the respondent prays for and is granted one week's time to seek instructions in the matter.
List on 03.01.2025.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Harvinder Singh vs. Rajnish Tanta .
Cr. Revision No.592 of 202327.12.2024 Present: Mr.T.K. Verma, Advocate, for the petitioner.
Mr. Shakti Bhardwaj, Advocate, for the respondent.
Cr.MP No.3782 of 2024r Learned counsel for the applicant/petitioner stated that the matter has been compromised with the respondent out of Court.
Confronted with this, learned counsel for the respondent prays for and is granted one week's time to seek instructions in the matter.
List on 03.01.2025.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Nokhu Yash Pal vs. Devanti Devi .
Cr. Revision No.529 of 202327.12.2024 Present: Petitioner in person with Mr. Maan Singh, Advocate.
Mr. Digvijay Singh Thakur, Advocate, for the respondent.
Learned counsel for the petitioner has handed over a sum of Rs.50,000/- to learned counsel for the respondent in the Court today. He prays for and is granted one week's further time to deposit an amount of Rs.50,000/-.
List on 09.01.2025.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Mahinder Singh vs. Anish Thakur & another .
Cr. Revision No.846 of 202427.12.2024 Present: Mr. A.K. Sharma, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r to Cr. Revision No.846 of 2024 Notice. Ms. Niyati Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
Cr.MP No.5446 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Additional Chief Judicial Magistrate, Nadaun, Hamirpur, District Hamirpur vide judgment of conviction and order of sentence dated 21.11.2022, under Section 138 of the Negotiable Instruments Act, 1881 in Criminal Complaint No.157-1 of 2018 titled as Anish ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Thakur vs. Mahender Singh and further affirmed by .
learned Additional Sessions Judge, Hamirpur, H.P. vide judgment dated 26.09.2024 in Criminal Appeal No.87 of 2022, titled Mahinder Singh vs. Anish Thakur & Anr., shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited, within a period of eight weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
CMP No.5447 of 2024The application is disposed of with a direction to the applicant to file certified copy of the judgment dated 21.11.2022, passed by the learned trial court, within a period of eight weeks.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Shindo Devi & Ors. vs. Pardeep Sharma & Ors.
.
CMP(M) No.1716 of 202327.12.2024 Present: Mr. Virender Kumar, Advocate vice Mr.Mukul Sood, Advocate, for the applicants.
Respondents No.1 & 2, already ex parte.
Mr. Munish Kumar, Advocate, for respondent No.3.
filed.
r to Reply on behalf of respondent No.3 stands Learned counsel for the applicants prays for and is granted four weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Rupan Devi (deceased) through her LRs vs. Hem Raj.
.
Cr. Appeal No.594 of 202427.12.2024 Present: Mr. Ashutosh Bhardwaj, Advocate, for the appellant.
Notice issued to the respondent has been received back duly served, however, there is no representation on his behalf. Let he be summoned through bailable warrant in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the arresting/executing officer, returnable within a period of eight weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge December 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Nokhu Yash Pal vs. Devanti Devi .
Cr. Revision No.529 of 202326.12.2024 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Saurav Ahluwalia, Advocate, for the respondent.
Petitioner is not present. Learned counsel for the petitioner undertakes to produce him tomorrow.
rAs prayed for, list on 27.12.2024.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Krishanu vs. Mukesh Sharma .
Cr. Revision No.416 of 202426.12.2024 Present: Ms. Rajni Gandhi, Advocate vice Mr. Gurdev Negi, Advocate, for the petitioner.
Mr. Panku Chaudhary, Advocate, for the respondent.
Cr.MP No. 3712 of 2024rParties are not present.
As prayed for, list this case for presence of parties on 01.01.2025.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Kuldeep Singh etc. vs. Ramesh Kumar & Ors.
.
FAO No.362 of 202426.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
FAO No.362 of 2024At this stage, notice is only confined to respondents No.1 to 3, returnable within eight weeks, on taking steps within a period of three days.
CMP No.25038 of 2024The application is disposed of with a direction to the applicants to file certified copy of the judgment and decree dated 01.06.2022,passed by learned Senior Civil Judge, Rampur Bushahr, District Shimla, before the next date of hearing.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Kuldeep Singh etc. vs. Ramesh Kumar & Ors.
.
FAO No.364 of 202426.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
FAO No.364 of 2024At this stage, notice is only confined to respondents No.1 to 3, returnable within eight weeks, on taking steps within a period of three days.
CMP No.25042 of 2024The application is disposed of with a direction to the applicants to file certified copy of the judgment and decree dated 01.06.2022,passed by learned Senior Civil Judge, Rampur Bushahr, District Shimla, before the next date of hearing.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS LAC & Anr. vs. Kalyan Singh & Ors.
.
RFA No.178 of 200726.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Ms. Shashi Kiran, Advocate, for proposed respondents No.1(a) to 1(e).
r to None for the remaining respondents.
CMP(M) Nos. 959 & 960 of 2024 As a matter of sheer indulgence and by way of last opportunity, four weeks' further time, as prayed for, is granted to proposed respondents No.1(a) to 1(e) to file reply. List thereafter.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Amrish Kumar Aggarwal & another vs. HPFC & others .
FAO No.445 of 201226.12.2024 Present: Mr. Subhash Chander, Advocate vice Mr. Dushyant Dadwal, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharav Sharma, Advocate, for respondent No.1.
r to CMP No.21911 of 2024 & FAO No.445 of 2012 At the request of learned vice counsel for the appellants, list for final hearing on 11.03.2025.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Vikram Singh vs. Jagdish Singh & Ors.
.
RSA No.78 of 201426.12.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Ms. Divya Rajta, Advocate vice Mr. Ashok K. Tyagi, Advocate, for respondent No.2 and proposed legal representatives of respondents No.1 & 3.
r CMP(M) Nos. 1673 & 1674 of 2024 Reply stands filed.
Learned counsel for the applicant/appellant prays for and is granted four weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Suresh Kumar & Ors. vs. Jaswant Rai and Anr.
.
RSA No.221 of 201426.12.2024 Present: Mr. C.N. Singh, Advocate, for the appellants.
Ms. Vishali Lakhanpal, Advocate, for the respondents.
CMP No.13328 of 2024Learned counsel for the applicants/respondents stated at bar that rejoinder to the reply filed on behalf of non-
applicants/appellants has been filed on 17.12.2024, however the same is not on record. Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS Sr. Executive Engineer, HPSEBL & Anr. vs. Gopi Chand & Ors.
.
CMP(M) No.681 of2021 26.12.2024 Present: Mr. Dhananjay Sharma, Advocate, for the applicants/appellants.
Ms. Mamta K. Bhatwan, Advocate vice Mr. B.N Sharma, Advocate, for respondents No.1 to 3, 5,6 & 8.
r to Learned counsel for the applicants/appellants stated at bar that steps for the service of respondent No.4 and proposed LR No.7(a) to 7(c) have been taken on 23.12.2024.
That being so, let notice be issued to aforesaid respondent No.4 and proposed LR No.7(a) to 7(c), returnable within eight weeks. List thereafter.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS LAC & Ors. vs. Sanjay & Another .
RFA No.369 of 201926.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants.
Ms. Shashi Kiran, Advocate, for respondents No.1 & 2.
r to Mr. Rakesh Thakur, Advocate, for the applicant in CMP Nos. 5598 & 5599 of 2024.
CMP Nos.5598 & 5599 of 2024 As a matter of sheer indulgence and by way of last opportunity, four weeks' further time, as prayed for, is granted to non-applicants/respondents No.1 & 2 to file reply. List thereafter.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:47 :::CIS State of H.P. & Anr. vs. Hari Ram (deceased) through his LRs & Ors.
.
RFA No.16 of 202326.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants.
Ms. Seema Azad, Advocate vice Mr. Lakshya Thakur, Advocate, for respondents No.1(i), 1(ii), 1(iv) to 1(viii) and 2(i), 2(iii) & 2(viii).
Mr. S.D. Gill, Advocate, for respondents No. r1(iii), 2(ii)(a) to 2(ii)(c).
As per report of the Registry, amended memo of parties has been filed, but the same is not in order.
Learned Additional Advocate General prays for and is granted two weeks' further time to file fresh amended memo of parties. List thereafter.
In the meantime, Power of Attorney on behalf of respondent No.1(iii) be also filed.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS United India Insurance Co. Ltd. vs. Banita and ors.
.
FAO No.231 of 202326.12.2024 Present: Ms. Kajal, Advocate vice Mr. Pritam Singh Chandel, Advocate, for appellant.
Mr. Sandeep Sharma, Advocate, for respondents No.1 & 2.
Respondent No.3, already ex parte.
r to CMP No.23666 of 2024 As a matter of sheer indulgence and by way of last opportunity, one week's further time, as prayed for, is granted to the non-applicant/appellant to file reply.
List on 01.01.2025.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Union of India vs. Tek Ram and Anr.
.
CMP(M) No.1227 of 2023 in RFA No.306 of 2007 26.12.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/appellant.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for rrespondent No.2.
At the request of learned counsel for the parties, list on 27.12.2024.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS State of H.P. & Anr. vs. Sita Devi (since deceased) through her LRs.
.
CMP(M) Nos.1366 & 1367 of 2023 in RFA No.109 of 2021 26.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/State.
Mr. R.K. Sharma, Senior Advocate with Ms. Anita, Advocate, for proposed LR No.1(c) of r deceased respondent No.1.
Proposed LR Nos.1(a), 1(b), 1(d) & 1(f), are already ex parte.
At the request of learned Additional Advocate General, list on 04.01.2025.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Union of India vs. Bantu Devi and Anr.
.
CMP(M) No.1228 of 2023 & CMP No.13056 of 2023 in RFA No.311 of 2007 26.12.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant.
Respondent No.1, is stated to have expired.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2.
By way of last opportunity, four weeks' further time, as prayed for, is granted to learned Senior Panel Counsel for the applicant to take consequential steps on account of death of respondent No.1. List thereafter.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS M/s Parari Power Pvt. Ltd. vs. Additional Chief Secretary .
Civil Suit No.16 of 202426.12.2024 Present: Ms. Anchal Sharma, Advocate vice Mr. Balwant Singh Thakur, Advocate, for the plaintiff.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the defendant.
r to Learned Deputy Advocate General prays for and is granted one week's further time to conduct admission and denial on behalf of the defendant.
Therefore, list before the Additional Registrar (J) for conducting the admission and denial on behalf of the defendant on 04.01.2025.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Rakesh Kumar @ Rakesh Kumar Singla vs. Pepsu Roadway Transport Corporation & .
Ors.
FAO No.255 of 202426.12.2024 Present: Mr. Manohar Lal Sharma, Advocate, for the appellant.
Mr. Sanjay Dalmia, Advocate, for respondent No.1.
not been taken.
Steps for the service of respondent No.2, have Learned counsel for the appellant undertakes to do the needful within a period of one week.
On doing the needful within the stipulated time, let fresh notice be issued to respondent No.2, returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Ranjeet Singh vs. State of H.P. .
Cr.MP(M) No.2813 of 202426.12.2024 Present: Mr. Devjyoti Dey and Mr. P.K. Verma, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent.
r to Cr.MP No.5318 of 2024 Reply stands filed.
Let record of the learned court below be called for.
List on 06.01.2025.
( Sushil Kukreja ) Judge December 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Neelam & others vs. Puran Chand .
FAO No.129 of 202324.12.2024 Present: Mr. Jiya Lal Bhardwaj, Senior Advocate with Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Varun Rana, Advocate, for respondent No.1.
Mr.B.M. Chauhan, Senior Advocate with Ms. Kamakshi Tarlokta, Advocate, for respondent No.2.
With the consent of learned counsel for the parties, today the case has been taken up for arguments at the stage of admission itself.
Arguments Heard. Judgment reserved.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC & Ors. vs. Surinder Singh & Ors.
.
RFA No.17 of 202424.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Hitender, Advocate vice Mr. O.C. Sharma, Advocate, for respondents No.1, 2(b), 2(c) & 2(d).
Learned vice counsel for respondents No.1, 2(b), 2(c) & 2(d) stated that respondent No.2(d) is missing since long. He prays for and is granted four weeks' time to move an appropriate application in this respect. List thereafter.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Ram Dhan & Ors. vs. Land Acquisition Collector & Ors.
.
RFA No.52 of 202424.12.2024 Present: Mr. George, Advocate, for the appellants.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
r to RFA No.52 of 2024 & OMP No. 20867 of 2024 Steps for the service of respondents No.2 to 160 have not been taken.
Learned counsel for the appellants stated that he will move an appropriate application in this respect.
List this case as and when the aforesaid application is filed.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS The Oriental Insurance Company vs. Rupta Devi & Ors.
.
FAO No.129 of 202424.12.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Ms. Heena Chauhan, Advocate, for respondents No.1 to 3.
Ms. Himani Verma, Advocate, for respondent No.4.
Ms. Shivani Priya, Advocate vice Mr. Vikrant Thakur, Advocate, for respondent No.5.
None for respondent No.6.
FAO No.129 of 2024 & CMP No. 5318 of 2024 Learned counsel for respondents No.1 to 3 and respondent No.4, pray for and are granted four weeks' further time to file Power of Attorney(s) on their behalf. List thereafter.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Anu Bala vs. Bimla Devi & Others .
FAO No.284 of 202424.12.2024 Present: Mr. Anil Kapoor, Advocate vice Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Abhishek Sharma, Advocate, for respondent No.1.
Respondent No.2, already ex parte.
r to FAO No.284 of 2024 & CMP No.18173 of 2024 As per report of the Registry, steps for the service of respondent No.3, have not been taken.
Learned vice counsel for the appellant undertakes to do the needful within a period of one week.
On doing the needful within the stipulated time, let fresh notice be issued to respondent No.3, returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC, HPPWD, Mandi & Ors. vs. Hirdu Ram @ Roshan Lal & Ors.
.
CMP(M) No.423 of 202424.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the applicants /appellants.
Mr. G.R. Palsra, Advocate, for respondents No.1 to 6, 8 to 24 and for the proposed legal representatives of deceased respondent No.7.
CMP(M) Nos.1333 &1334 of 2024 The instant applications, under Order 22, Rule 4 & 9 read with Section 151 CPC and Section 5 of the Limitation Act, have been filed by the applicants for bringing on record the legal representatives of deceased respondent No.7, Yog Raj, who has expired on 08.10.2023, after setting aside the abatement, if any.
As per the applicants, respondent No.7, has expired on 08.10.2023 leaving behind his legal representatives, as mentioned in Para-5 of the application, as Respondents No.7(i) to 7(iv). However, the delay in filing the application as occurred is neither willful nor intentional, but due to the administrative reasons, which were beyond the control of the applicants, as such, the same deserves to be condoned and since right to sue always survives in favour of the legal representatives of deceased respondent No.7, there is no impediment in bringing on record the aforesaid legal ::: Downloaded on - 25/07/2025 21:28:48 :::CIS heirs and as such, the present applications deserve to be .
allowed.
No reply to the applications is intended to be filed on behalf of the non-applicants/respondents and have no objection, in case the same are allowed.
Heard. Taking into consideration the fact that the delay, as occurred, was beyond the control of the applicants and has been sufficiently explained in the application, the same is hereby condoned.
As right to sue still survives in favour of the legal representatives of deceased respondent No.7, the legal representatives, as mentioned in Para-5 of the application, as Respondents No.7(i) to 7(iv), are ordered to be brought on record. The registry is directed to make necessary correction in the memo of the parties on the basis of amended memo of parties, annexed with the application. Amended memo of parties is ordered to be taken on record.
The applications stand disposed of.
CMP(M) No.423 of 2024As prayed for, list next week.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Krishan alias Goldy vs. State of H.P. .
Cr. Appeal No.624 of 202424.12.2024 Present: Ms. Ranjna Chauhan, Advocate, for the applicant/appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.5034 of 2024 The present application has been filed by the applicant/appellant under Section 430 read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) for suspension of sentence.
2. In reply filed by the respondent/State, it has been averred that there is no infirmity in the findings of the learned trial Court, as such, he deserves no leniency.
Moreover, the applicant has been convicted in a serious crime, that too, after full fledged trial, hence, prayer for dismissal of the application has been made.
3. I have heard the learned counsel for the applicant/appellant, learned Additional Advocate General for the respondent-State and also gone through the material available on record.
4. Vide judgment of conviction, dated 23.10.2024 and order of sentence, dated 24.10.2024, passed by learned Special Judge Rohru, District Shimla, H.P., the appellant has been convicted for commission of the offence punishable ::: Downloaded on - 25/07/2025 21:28:48 :::CIS under Section 21 of the Narcotic Drugs and Psychotropic .
Substances Act (for short "NDPS Act") and he was sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 40,000/- for possessing 5.79 grams of heroin, which is an intermediate quantity.
5. The appeal pertains to the year 2024 and the same is not likely to be taken up for hearing in the near future. It is not in dispute that the applicant was on bail during trial and never misused the liberty so granted to him.
. Therefore, keeping in view the facts and circumstances of the case and also the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant/appellant, vide judgment of conviction, dated 23.10.2024 and order of sentence, dated 24.10.2024, passed by learned Special Judge Rohru, District Shimla, H.P., shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.1,00,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of two weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
::: Downloaded on - 25/07/2025 21:28:48 :::CIS7. However, it is made clear that the applicant shall .
not indulge himself in any crime and maintain good social behaviour, or else, this order shall be liable to be cancelled.
. The application stands disposed of.
Cr. Appeal No. 624/2024Since the appeal already stands admitted, list for r to final hearing in due course.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC vs. Surinder Kumar & others .
Cr.MP(M) No.1099 of 202424.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the applicant/State.
CMP(M) Nos.2066 & 2067 of 2024 Let notice be issued to the proposed LRs of deceased respondent No.3, returnable within eight weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Jai Ram vs. State of H.P. and Another .
Cr.MP(M) No.1283 of 202424.12.2024 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the applicant/appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Ms.Sakshi Sharma, Advocate, for respondent No.2.
By way of last opportunity, further two weeks' time, as prayed for, is granted to file reply on behalf of respondent No.2. List thereafter.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Lovely vs. State of H.P. .
Cr.MP(M) No.2454 of 202424.12.2024 Present: Mr. Gaurav Sharma, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
ASI Rajpal, P.S.Damtal, District Kangra, H.P. present with record.
Learned counsel for the petitioner prays for adjournment on the ground that the instant matter is to be argued by Mr. Hitesh Chopra, Advocate, who is not available today.
As prayed for, list on 06.01.2025.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Diwan Chand vs. Sunder Singh .
Cr.MP(M) No.2876 of 202424.12.2024 Present: Mr. Harsh Shrol, Advocate vice Mr. Manoj Pathak, Advocate, for the applicant/petitioner.
Mr. Aman Thakur, Advocate vice Mr. Sachin Sunail, Advocate, for the respondent.
Learned vice counsel for the applicant/petitioner states that the matter has been compromised inter se parties and in this regard, an application for compounding the offence has been filed in the Registry of this Court on 19.12.2024, however the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 02.01.2025, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Diwan Chand vs. Sunder Singh .
Cr.MP(M) No.2877 of 202424.12.2024 Present: Mr. Harsh Shrol, Advocate vice Mr. Manoj Pathak, Advocate, for the applicant/petitioner.
Mr. Aman Thakur, Advocate vice Mr. Sachin Sunail, Advocate, for the respondent.
Learned vice counsel for the applicant/petitioner states that the matter has been compromised inter se parties and in this regard, an application for compounding the offence has been filed in the Registry of this Court on 19.12.2024, however the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 02.01.2025, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Jai Singh & Ors. vs. Savitri Devi & Anr.
.
FAO No.43 of 202323.12.2024 Present: Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for the appellants.
Ms. Dipa, Advocate vice Ms. Suchitra Sen, Advocate, for the respondents.
Learned vice counsel for the appellants stated that an application for bringing on record the LRs of deceased respondent No.2, has been filed in the Registry of this Court on 11.12.2024, however the same is not on record. Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Kishan Singh vs. Shyam Lal .
Cr. Revision No.4133 of 201323.12.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Ms. Shashi Kiran, Advocate vice Mr. Rupinder Singh, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list this case before the Special Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Dalel Singh Patial vs. Sarwans Kaur Chopra .
Cr. Revision No.4135 of 201323.12.2024 Present: Mr. B.P. Sharma, Senior Advocate with Mr. Arun Kumar, Advocate, for the petitioner.
Mr. Basant Pal Thakur, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list for final hearing after ensuing winter vacations.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Hem Raj vs. Vidya .
FAO No.112 of 201423.12.2024 Present: Mr. Parveen Chauhan, Advocate, for the appellant.
None for the respondent.
Since the appeal stands already admitted, list r to for final hearing in due course.
Registry is directed to reflect the name of Mr. Parveen Chauhan, Advocate, for the appellant in the cause-list, henceforth.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Nikka Ram & Ors. vs. Roshan Lal & Ors.
.
FAO No.19 of 202323.12.2024 Present: Mr. H.C. Sharma, Advocate, for the appellants.
Mr. Aman Sood, Advocate, for respondents No.1 & 2.
Mr. Sachin Sunail, Advocate, for respondent No.3.
r to At the joint request of learned counsel for the parties, list this case before the Special Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Vinod Kumar vs. Narayan Singh & Ors.
.
FAO No.81 of 202323.12.2024 Present: Mr. Khem Raj, Advocate vice Mr. Mukesh Sharma, Advocate, for the appellant.
Respondent No.1, already ex parte.
Mr. Ashok Kumar, Advocate vice Mr. Nishant Khidtta, Advocate, for respondent No.2.
r to Mr. H.C. Sharma, Advocate, for respondent No.3.
At the joint request of learned counsel for the parties, list this case before the Special Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Bhupinder Thakur vs. Priyanka Thakur & Ors.
.
FAO No.107 of 202323.12.2024 Present: Mr. Ashok Kumar, Advocate vice Mr. Nishant Khidtta, Advocate, for the appellant.
Mr. Anshul Gandhi, Advocate vice Mr. Devender K. Sharma, Advocate, for respondents No.1 & 2.
Mr. Sachin Sunail, Advocate, for respondent No.3.
rAt the joint request of learned counsel for the parties, list this case before the Special Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Som Lal vs. Singla Construction & Anr.
.
FAO No.04 of 202423.12.2024 Present: Mr. M.A. Safee, Advocate, for the appellant.
Mr. Ashok Kumar Thakur, Advocate, for respondent No.1.
Mr. P.S. Chandel, Advocate, for respondent No.2.
At the joint request of learned counsel for the parties, list this case before the Special Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Manjeet Kumar vs. Anil Patial & Ors.
.
FAO No.23 of 202423.12.2024 Present: Mr. Virender Kumar, Advocate vice Mr.Mukul Sood, Advocate, for the appellant.
Mr. Piyush, Advocate vice Mr. Gurinder Singh, Advocate, for respondent No.1.
Mr. Jagdish Thakur, Advocate, for respondent No.2.
rAt the joint request of learned counsel for the parties, list this case before the Special Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Subahadra & another vs. Kehar Singh & Ors.
.
FAO No.34 of 202423.12.2024 Present: Mr. Mukesh Sharma, Advocate vice Mr. Avinash Sharma, Advocate, for the appellant.
Mr. Aakash Thakur, Advocate, for respondents No.2 & 4.
None for respondents No.1 & 3.
Since the appeal stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Sayyad Khan & Ors. vs. Surjeet Singh & Ors.
.
FAO No.52 of 202423.12.2024 Present: Ms. Dhanwanti, Advocate vice Mr. Sanjay Bhardwaj, Advocate, for the appellant.
Respondent No.1, already ex parte.
Mr. Rajat Awasthy, Advocate, for respondent No.2.
r to Mr. H.C. Sharma, Advocate, for respondent No.3.
At the joint request of learned counsel for the parties, list this case before the Special Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS RM, HRTC vs. Muskan & another .
FAO No.107 of 202423.12.2024 Present: Ms. Shrutika Chauhan, Advocate vice Mr. Dheeraj K. Vashisht, Advocate, for the appellant.
Mr. Sudhir Bhatnagar, Advocate, for respondent No.1.
Mr. Praneet Gupta,Advocate, for respondent No.2.
Learned counsel for respondent No.2, stated that there is no possibility of amicable settlement.
Since the appeal stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Milan Garg vs. State of H.P. .
Cr.MP(M) No.2926 of 202423.12.2024 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Notice.
r to Mr. Navlesh Verma, Additional Advocate General appears and waives learned service of notice on behalf of the respondent/State. He prays for and is granted ten days' time to file status report.
List on 03.01.2025.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Ramesh Kumar vs. Khima Ram .
Cr. Revision No.432 of 202423.12.2024 Present: Ms. Rajni Gandhi, Advocate vice Mr. Mukesh Sharma, Advocate, for the petitioner.
None for the respondent.
Learned vice counsel for the petitioner stated that the matter has been compromised inter se parties. She prays for and is granted one week's time to file an appropriate application in this respect. List thereafter.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Ashok Kumar vs. Daulat Ram .
Cr. Appeal No.4178 of 2013 23.12.2024 Present: Mr. P.S.Goverdhan, Senior Advocate, with Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. Surya Chauhan,Advocate, for the respondent.
r to Learned counsel for the respondent stated that due to the illness, respondent could not come to the Court today.
At his request, list this case of presence of the respondent for being heard on quantum of sentence on 30.12.2024.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Surender Kumar Sain vs. State of H.P. a/w connected matter.
.
Cr. Revision No.05 of 2022 a/w Cr. Revision Nos. 06, 150 and 220 of 2022 Cr. Revision No.05 of 2022 23.12.2024 Present: Mr. Ajay Kochhar, Senior Advocate, with Mr. Satish Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent/State.
rCr. Revision No.06 of 2022Mr. Ajay Kochhar, Senior Advocate, with Mr. Satish Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent/State.
Cr. Revision No.150 of 2022Ms. Vandana Kuthiala, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent/State.
Cr. Revision No.220 of 2022Mr. Gautam Sood, Deputy Advocate General, for the petitioner/State.
Ms. Vandana Kuthiala, Advocate, for respondent No.1.
Mr. Ajay Kochhar, Senior Advocate, with Mr. Satish Sharma, Advocate, for respondents No.3 to 6.
At the request of learned counsel for the petitioner in Cr. Revision No.150 of 2022, list after ensuing winter vacations on 10.03.2025.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:48 :::CIS December 23, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Rajesh Sharma & Anr. vs. HDFC Ergo General Insurance Co.
.
FAO No.132 of 202323.12.2024 Present: Mr. H.C. Sharma, Advocate, for the appellants.
Notice issued to the respondent has been received back duly served, however, there is no representation on it's behalf. Hence, it is ordered to be proceeded against ex parte.
Admit.
Post Admission Notice.
Let post admission notice be issued to the respondent, returnable within a period of eight weeks, on taking steps within a period of three days.
List for final hearing in due course.
In the meantime, record of learned tribunal below be also called for.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC & Anr. vs. Arjun .
RFA No.29 of 202423.12.2024 Present: Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Harmohan Thakur, Advocate, for the respondent.
RFA No.29 of 2024Admit.
List for final hearing in due course.
In the meantime, record of learned court below be also called for.
CMP No.12984 of 2024Learned Deputy Advocate General stated that entire awarded amount alongwith up-to-date interest has been deposited in the Registry of this Court in terms of order dated 30.07.2024. Therefore, Interim order dated 30.07.2024, is made absolute during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge December 23, 2024 ::: Downloaded on - 25/07/2025 21:28:48 :::CIS (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Neeraj Katnoria vs. Chhindo Devi .
FAO No.103 of 201423.12.2024 Present: None for the parties.
Since the appeal stands already admitted, list for final hearing in due course.
December 23, 2024
to ( Sushil Kukreja )
Judge
(reena)
::: Downloaded on - 25/07/2025 21:28:48 :::CIS
Milap Chand vs. Saroj Devi .
FAO No.130 of 201423.12.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
None for the respondent.
Since none has appeared on behalf of the respondent, in the interest of justice, list for final hearing in due course.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS UIIC Ltd. vs. Hadei & Anr.
.
FAO No.272 of 201523.12.2024 Present: Dr. Lalit. K. Sharma, Advocate, for the appellant.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondent No.1.
Mr. Varun Rana, Advocate, for respondent No.2.
Learned vice counsel for respondent No.1 stated at bar that respondent No.1 has died on 31.08.2024 and in this respect, an application has been filed in the Registry of this Court on 20.12.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order. List thereafter.
In the meantime, leaned counsel for the appellant may take consequential steps on account of death of respondent No.1.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS State of H.P. & Ors. vs. Roshan Lal & Ors.
.
RFA No.38/2009 a/w Cross Objection No.240/2009 23.12.2024 Present: Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for appellants No. 1 to 3/non- objectors.
Mr. Hamender Singh Chandel, Advocate, for appellant No.4.
Mr. Sunil Kumar, Advocate, for respondents No.1 r to 6, 8(a), 8(e) to 89i), 8(n) to 8(p), 8(r) to 8(t), 8(v), 9 to 15, 17 to 21, 23 & 24.
Learned counsel for appellant No.4 prays for and is granted four weeks' further time to take consequential steps on account of death of respondents No.7 & 22. List thereafter.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Ram Lal & Ors. vs. Shanti Devi (since deceased) through her LRs & Ors.
.
RSA No.4285 of 201323.12.2024 Present: Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Pranjal Munjal Advocate vice Mr. Janesh Gupta, Advocate, for respondents No.1(a) to 1(d).
r CMP Nos. 4252 /2016 & 6559/2018 At the joint request of learned counsel for the parties, list after ensuing winter vacations.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Balbir Singh Dhawan (deceased) through is LRs vs. Kanwar Singh (deceased) through .
his LRs & Anr.
RSA No. 480 of 2014
23.12.2024 Present: Mr. B.S. Chauhan, Senior Advocate with
Mr. Abhishek Thakur, Advocate, for the appellants.
Respondent No.1, is stated to have expired.
Respondent No.2, already ex parte.
CMP(M) Nos.2055 & 2056 of 2024 Let notice be issued to the proposed LRs of deceased respondent No.1, returnable within six weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Tashi Phunstock vs. Bhag Chand & Ors.
.
RSA No.495 of 201423.12.2024 Present: Mr. Dibender Ghosh, Advocate, for the appellant.
Ms. Shashi Kiran, Advocate vice Mr. Rupinder Singh, Advocate, for proposed LRs No.1(b) & 1(d) of deceased respondent No.1.
Proposed LR Nos.1(a) & 1(c) are already ex parte.
Learned vice counsel for proposed LRs No.1(b) & 1(d) of deceased respondent No.1, prays for and is granted four weeks' further time to file Power of Attorney as well as reply. List thereafter.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Partap Singh vs. J.P. Motors & Anr.
.
Cr. Revision No.60 of 202123.12.2024 Present: Mr. Naveen K. Dass, Advocate, for the petitioner.
Mr. Sandeep Dutta, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted one week's further time to file an application for compounding the offence.
List on 31.12.2024.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Shriram General Insurance Co. Ltd. vs. Sushma & Ors.
.
FAO No.197 of 202223.12.2024 Present: Ms. Preetika Thakur, Advocate vice Mr. Virender Sharma, Advocate, for the appellant.
Ms. Bhavna Dutta, Advocate vice Mr. Sarthak Mehta, Advocate, for respondents No.1 to 3.
Mr. Anubhav Chopra, Advocate, for respondent No.4.
CMP No.19386 of 2024As a matter of sheer indulgence and by way of last opportunity, one week's further time, as prayed for, is granted to the non-applicant/appellant to file reply.
List on 02.01.2025.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC & Ors. vs. Premi Devi & Ors.
.
CMP(M) No.1328 of 202323.12.2024 Present: Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
None for proposed respondents No.1(a), 1(c) and 1(d).
Proposed respondents No.1(e) and 1(f) already ex parte.
CMP(M) No.2032 & 2033 of 2024 Let notice be issued to proposed LRs of deceased respondent No.1(b), returnable within eight weeks, on taking steps withing a period of three days.
List thereafter.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Anit Kumar vs. Minakshi .
Cr. Revision No.02/202423.12.2024 Present: Ms. Rajni Gandhi, Advocate vice Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Parveen Chandel, Advocate, for the respondent.
Cr.MP No.4030 of 2024for adjournment.
r to Learned counsel for the petitioner prays As prayed for, list after three weeks.
( Sushil Kukreja ) Judge December 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS M/s Jaiprakash Associates Ltd. vs. Premi Devi (since deceased) through her LRs. a/w connected matters.
.
RFA No.105 of 2018 a/w RFA Nos. 328, 374, 375 of 2016, 52 to 66, 68 to 76, 97, 111, 112, 131 to 137, 240 to 247, 268 to 274, 276 to 285 of 2017, 103, 104, 106, 108, 109, 113, 120, 121, 122, 124 to 126, 130, 131 and 149/2018.
19.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant(s).
r to Mr. Virender Thakur, Advocate, for respondents No.1(a) to 1(f).
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2.
At the request of learned counsel for respondents No.1(a) to 1(f), list on 23.12.2024.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS NIAC Ltd. vs. Sonia Kumar & Ors.
.
CMPs No.22571 & 22573 of 2024 in FAO No.35 of 2007 21.12.2024 Present: Ms. Kamakshi Tarlokta Advocate, for the non-
applicant/appellant.
Mr. Basant Pal Thakur, Advocate vice Mr. Anirudh Sharma, Advocate, for respondents No.1 to 4.
CMP No.22571 of 2024The present application under Order 32 Rule 12 of the Code of Civil Procedure, has been maintained by applicant/respondent No.3, namely, Atul Sharma, for discharging his natural guardian i.e. his mother, respondent No.1, Sonia Kumari, as he has attained the age of majority.
2. Learned counsel for the non-
applicant/appellant submitted that she doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Having regard to the averments made in the application as well as taking into consideration the fact that respondent No.3 has now attained the age of majority, as is evident from his Secondary School Examination Certificate annexed with the application, the present application is allowed and his natural guardian, i.e. his mother, respondent No.1, Sonia Kumari, is ordered to ::: Downloaded on - 25/07/2025 21:28:48 :::CIS be discharged from his guardianship; and he is permitted .
to pursue the case in his own capacity.
The application stands disposed of.
CMP No.22573 of 20244. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No. 3, Atul Sharma, for release of award amount alongwith up-to-date interest in his favour, as per his share, as lying deposited in the Registry of this Court.
5. No reply to the application is intended to be filed on behalf of the non-applicant/appellant. Learned counsel for the non-applicant/appellant stated that since the main appeal was decided on 29.08.2013 by this Court, whereby the same was dismissed, as such, the same has attained finality, she has no objection in case the prayer made in the application is allowed,
6. Heard. Having perused the averments made in the application coupled with the fact that the judgment passed by this Court has attained finality, this Court finds it in the interest of justice to release the entire award amount, alongwith up-to-date interest, lying deposited in the Registry of this Court in favour of applicant/respondent No. 3, as per his share, after proper verification and identification, by remitting the same to his saving bank ::: Downloaded on - 25/07/2025 21:28:48 :::CIS account, detail whereof has been mentioned in copy of the .
passbook attached with application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 21, 2024 (reena)r ::: Downloaded on - 25/07/2025 21:28:48 :::CIS State of H.P. & Ors. vs. Raj Kumar Sharma & another .
CMP(M) No.1636 of 202421.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the applicants/appellants.
Respondents No.1 & 2 are already ex parte.
r to CMP(M) No.1636 of 2024 Respondents No.1 & 2 were proceeded against ex parte on 03.12.2024. Since none has appeared on behalf of aforesaid respondents No.1 & 2 today, it is presumed that they have got nothing to say in the matter.
Heard. For the reasons stated in the application, the same is allowed and delay of 260 days in filing the present appeal, which in my considered view has sufficiently been explained, is hereby condoned.
Application stands disposed of.
RFA No.__________of 2024 Be registered.
Admit.
Let post admission notice be issued to respondents No.1 & 2, returnable within eight weeks, on taking steps within a period of one week. List thereafter.
::: Downloaded on - 25/07/2025 21:28:48 :::CIS.
CMP No.______of 2024 Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of eight weeks from today, the execution of award dated 28.09.2023, passed by the learned Additional District Judge-1, Solan, H.P. in Reference Petition No.3-S/4 of 2023(2014), titled Raj Kumar Sharma & Anr. vs. State of H.P. & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS State o H.P. & Ors. vs. Roop Ram .
CMP(M) No.1661 of 202421.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the applicants/appellants.
Sole respondent is stated to have died.
Learned to Additional Advocate General prays for and is granted four weeks' further time to take consequential steps on account of death of deceased sole respondent. List thereafter.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS State o H.P. & Ors. vs. Mohan Lal .
CMP(M) No.1667 of 202421.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the applicants/appellants.
Mr. Atharav Sharma, Advocate, for the respondent.
Learned Reply stands filed.
Additional Advocate General prays for and is granted four weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Nagesh Kumar vs. Puran Chand & Anr.
.
Cr.MP(M) No.1873 of 202421.12.2024 Present: Mr. Malay Kaushal, Advocate, for the applicant.
Mr. L.S.Mehta, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for respondent No.2/State.
Learned counsel for respondent No.1 prays for and is granted four weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Oriental Insurance Co. Ltd. vs. Devesh Chandel & Ors.
.
CMP No. 22068 of 2024 in FAO No.332 of 2023 21.12.2024 Present: Mr. Ashwani Sharma, Senior Advocate with Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Varun Thakur, Advocate vice Mr. Prem Chand Verma, Advocate, for respondent No.1.
Mr. Rajesh Kashyap, Advocate, for respondent No.2.
Mr. Sat Prakash, Advocate, for respondent No.3.
Ms. Kiran Sharma, Advocate vice Mr. Anil K.God, Advocate, for respondent No.4.
CMP No. 22068 of 2024At the request of learned vice counsel for applicant/respondent No.1, list on 30.12.2024.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS GM, Northern Railway vs. Malkiat Singh & another .
CMP No.22386 of 2024 in RFA No.824 of 2012 21.12.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the non-applicant/appellant. .
Mr. Ajay Sharma, Senior Advocate with Mr. Atharav Sharma, Advocate, for applicant/respondent No.1.
r to CMP No. 22386 of 2024 At the request of learned counsel for applicant/respondent No.1, list on 24.12.2024.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Likhat Ram vs. LAC & Ors.
.
CMP Nos. 24895 & 24896 of 2024 in RFA No.350 of 2015 21.12.2024 Present: Ms. Manjeet Kaur, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for the appellants.
Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondents/State.
CMP Nos. 24895 & 24896 of 2024 Learned vice counsel for the applicants/appellants prays for and is granted four weeks' further time to file Power of Attorney on behalf of appellants No.6, 10 & 11. List thereafter.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS General Manager Northern Railways vs. Mehar Singh & Ors.
.
RFA No.239 of 201521.12.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the non-applicant/appellant.
Mr. Atharv Sharma, Advocate, for the applicants/respondents.
CMP No.24975 of 2024The present application under Section 151 CPC, has been filed on behalf of applicants/respondents No. 1 and 5(a) to 5(c), for release of the award amount, alongwith up-to-date interest as per their shares, lying deposited in the Registry of this Court. The application is duly supported with the affidavits of all the applicants.
No reply to the application is intended to be filed on behalf of the non-applicant/appellant and learned Senior Panel Counsel for the non-applicant/appellant, stated that since the main appeal stands finally decided on 07.01.2023 by this Court and as no appeal has been preferred against the said judgment either of the parties, the same has attained finality, he has no objection in case the prayer made in the application is allowed, Heard. Having perused the averments made in the application, which are duly supported with the affidavits of all the applicants coupled with the fact that the judgment passed by this Court has attained finality, this ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Court finds it in the interest of justice to release the entire .
award amount, alongwith up-to-date interest, lying deposited in the Registry of this Court in favour of applicants/respondents No. 1 and 5(a) to 5(c), as per their respective shares, after proper verification and identification, by remitting the same to their bank accounts, application.
r to details whereof have been mentioned in para-2 of the The application stands disposed of.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Feroz Khan vs. Suhana Khan .
Cr. Revision No.495 of 201921.12.2024 Present: Mr. Udit Shourya, Advocate vice Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Anil Kapoor, Advocate vice Mr. Nimish Gupta, Advocate, for the respondent.
Learned counsel for the petitioner stated at bar that the respondent has contracted another marriage.
Confronted with this, learned vice counsel for the respondent prays for and is granted four weeks' further time to seek instructions. List thereafter.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Vatan Singh vs. State of H.P. .
Cr. Appeal No.411 of 202321.12.2024 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
for adjournment.
Learned counsel for the appellant prays As prayed for, list on 30.12.2024.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Dinesh Kumar vs. Sanjeev Kumar Verma .
Cr. Appeal No.446 of 202321.12.2024 Present: Mr. Narain Singh Shandil, Advocate, for the appellant.
Ms. Pooja Thakur, Advocate vice Mr. Ravinder Singh Chandel, Advocate, for the respondent.
r to Learned vice counsel for the respondent prays for adjournment on the ground that arguing counsel is not available today.
As prayed for, list after ensuing winter vacations.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Parvinder Singh vs. Durga Singh .
Cr. Revision No.187 of 202421.12.2024 Present: Mr. Shyam Singh, Advocate, for the petitioner.
Mr. Harmohan Singh, Advocate, for the respondent.
Learned counsel for the petitioner stated that order dated 04.04.2024, has not been complied with in as much as, 30% of compensation amount as ordered by this Court, has not been deposited. Therefore, interim protection granted to the petitioner vide order dated 04.04.2024 stands vacated. The respondent is at liberty to get the judgment of trial court executed in accordance with law.
List this revision petition for hearing on admission after ensuing winter vacations.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS .
::: Downloaded on - 25/07/2025 21:28:48 :::CISAnkush Thakur & Anr. vs. Sunita Rani & Ors.
.
FAO(MVA) No.192 of 202421.12.2024 Present: Mr. Ajay Thakur, Advocate vice Mr. Sunny Modgil, Advocate, for the appellants.
Respondents No.1 to 3 are already ex parte.
Mr. Jagdish Thakur, Advocate, for respondent No.4.
At the request of learned vice counsel for the appellant, list after ensuing winter vacations.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Arjun Kalia & Anr. vs. Ankur Kalia .
FAO No.201 of 202421.12.2024 Present: Mr. George, Advocate, for the appellants.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondent.
At the request of learned counsel for the respondent, list on 02.01.2025.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Surinder Sharma vs. Amar Chand .
Cr. Revision No.249 of 202421.12.2024 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Rajul Chauhan, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted four weeks' further time to file certified copy of judgment passed by the learned trial court. List thereafter.
( Sushil Kukreja ) Judge December 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Rakesh Kumar vs. Pawan Kumar .
Cr. Revision No.423 of 202320.12.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ajay Kumar, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list this case before the Lok Adalat to be held on 28.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Oriental Insurance Company Ltd. vs. Vandana & Ors.
.
FAO No.351 of 202420.12.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
CMP No.24339 of 2024For the reasons stated in the application, the same is allowed and delay in refiling the present appeal is hereby condoned. Application stands disposed of.
r FAO No.351 of 2024Let notice be issued to the respondents, returnable within six weeks, on taking steps within a period of one week.
CMP No.24336 of 2024Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of six weeks from today, the execution of award dated 10.06..2024, passed by the learned Motor Accident Claims Tribunal, Sarkaghat (Camp Court at Joginder Nagar), District Mandi, H.P in Claim Petition No.93/2018, titled Shakuntla Devi & Ors. vs. Dinesh Kumar & Ors., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
Alteration, vacation and modification on motion.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:48 :::CIS December 20, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Anu Sharma vs. State of H.P. .
Cr. Revision
No.168/2012
20.12.2024 Present: None for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
As per statement of ASI Surender Kumar recorded on 25.11.2024, the proclamation has been published on the residential address of the petitioner/accused and in the premises of Gram Panchayat, Bag Guglehad; and also on the Notice-
Board of this Court. Therefore, since proclamation has been duly published and none has appeared on behalf of the petitioner/accused, he is declared as Proclaimed Offender.
Learned Additional Advocate General prays for and is granted four weeks' time to take consequential steps in the matter in this regard. List thereafter.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Vir Vikram Sen vs. State of H.P. & Ors. a/w connected matter.
.
RSA No.4345 of 2013 a/w RSA No.603 of 2014 20.12.2024 Present: Mr. Anshul Gandhi, Advocate vice Mr. C.N. Singh, Advocate, for the appellant in RSA No.4345 of 2013 and respondents in RSA No.603 of 2014.
Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the appellant in RSA No.603 of 2014 rand respondents in RSA No.4345 of 2013.
CMP(M) Nos.1312 & 1313 of 2024 in RSA No.4345 of 2013 Learned vice counsel for the applicant/appellant prays for adjournment.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Renuka Dam & another vs. Jai Pal Singh & Ors.
.
RFA No.39/201920.12.2024 Present: Mr. Digvinay Singh Kanwar, Advocate vice Mr. Yashveer Singh Rathore, Advocate, for the non-applicants/appellants.
Mr. Pawan K. Sharma, Advocate, for the applicants/respondents.
CMP No.20548 of 2024Learned counsel for the applicants/respondents is directed to place on record better particulars with respect to the legal heirs of respondents No.6 & 8.
List after ensuing winter vacations.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Collector Land Acquisition and Anr. vs. Prema Devi and .
Another RFA No.385/2017 20.12.2024 Present: Ms. Shreya Chauhan, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for respondent No.2.
Learned counsel for the appellants prays for adjournment.
As prayed for, list on 10.03.2025.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS Vikram Singh vs. Jagdish Singh & Ors.
.
RSA No.78 of 201420.12.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Ms. Divya Rajta, Advocate vice Mr. Ashok K. Tyagi, Advocate, for respondent No.2 and proposed legal representatives of respondents No.1 & 3.
r to CMP(M) Nos. 1673 & 1674 of 2024 As per report of the Registry, reply has not been filed.
Learned counsel for respondent No.2 & proposed LRs of respondents No.1 & 3, is directed to follow up with the Registry in this respect.
List next week.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS State of H.P. & Anr. vs. Kanta and Ors.
.
RFA No.279/201820.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the appellants/State.
Ms. Kamakshi Tarlokta, Advocate vice Mr. Amit Himalvit, Advocate, for respondents No.1(a) to 1(c), 2 to 10, 11(a) to 11(k) & 12. As per report of the Registry amended memo of parties has been filed, but the same is not in order.
Learned Additional Advocate General prays for and is granted two weeks' further time to file fresh memo of parties. List thereafter.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC North Zone vs. Ramesh Chand (since deceased) through LRs.
.
RFA No.479/201920.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the appellant/State.
Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the respondents except deceased respondent No.1(d).
Learned Additional Advocate General prays for and is granted two weeks' further time to take consequential steps on account of death of deceased respondent No.1(d). List thereafter.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC HPPWD & Anr. vs. Salig Ram (deceased) through his LRs & Ors.
.
RFA No.08/202220.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the appellant/State.
Ms. Uma Manta, Advocate, for respondents No.1(a) to 1(d), 2,3, 4(a) to 4(c), 5 & 6.
Learned Additional Advocate General prays for and is granted two weeks' further time to take consequential steps on account of deaths of respondents No.4(b) and 7. List thereafter.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS OIC Ltd. vs. Param Dev & another .
FAO (MVA) No.224 of 202420.12.2024 Present: Dr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Jia Lal Thakur, Advocate, for respondent No.1.
Respondent No.2 already ex parte.
At the request of learned vice counsel for respondent No.1, list after ensuing winter vacations.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS ICICI Lombard General Insurance Co. Ltd. vs. Veena Devi & Ors.
.
FAO No.71 of 202320.12.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. P.S. Chandel, Advocate, for respondents No.1 to 4.
Mr. H.C. Sharma, Advocate, for respondents No.5 to 9.
CMP No.19903 of 2024At the joint request of learned counsel for the parties, list after ensuing winter vacations on 05.03.2025.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS NIC Ltd. vs. Mala Vati & Another .
FAO(ECA)No.322 of 202320.12.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Nand Lal Thakur, Advocate, for respondent No.1.
Ms. Rajni Gandhi, Advocate vice Mr. Rajiv Rai, Advocate, for respondent No.2.
At the joint request of learned counsel for the parties, list in the month of March, 2025.
( Sushil Kukreja ) Judge December 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS United India Insurance Co. Ltd. vs. Leela Devi & Ors.
.
CMP No.22578 of 2024 in FAO NO.4162 of 2013 19.12.2024 Present: Mr. Ishan Sharma, Advocate, for the non-
applicant/appellant.
Ms. Parul Negi, Advocate, for the applicants/respondents No.1 to 3.
CMP No.22578 of 2024The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.1 to 3, namely, Leela Devi, Vijay Kumari and Neelam Kumari, for release of compensation amount alongwith up-to-date interest, as per their respective shares, as lying deposited in the Registry of this Court.
As per the applicants, the main appeal bearing FAO No.4162 of 2013 was decided by this Court vide judgment dated 18.12.2023, whereby the appeal filed by the non-applicant/appellant was partly allowed and the award dated 15.03.2013, passed by learned Civil Judge (Sr. Division)-cum-Commissioner Employee's Compensation Court No.1, Hamirpur in Petition No.17 of 2011, was modified and compensation amount was reduced from Rs. 6,00,000/-
to Rs. 2,49,400/- along with interest @ 12% per annum w.e.f 13.07.2008 till deposit of the compensation amount. It is further averred that as per the judgment passed by this Court, the aforesaid applicants have been held entitled to 35%, 25% and 25% of the compensation amount, respectively. It is also ::: Downloaded on - 25/07/2025 21:28:48 :::CIS averred that a sum of Rs. 50,000/- stands already released in .
favour of applicant/respondent No.2 Vijay Kumari, as per order dated 09.07.2020, passed by this Court and now she is entitled to the balance amount of compensation. It is therefore, prayed that as no prejudice shall be caused to the non-applicant/appellant in case the present application is allowed, as such, the amount as prayed for, may be released in favour of the aforesaid applicants/respondents No.1 to 3.
r Learned counsel for the non-applicant/appellant has submitted that since the appeal having been filed by it before this Court bearing FAO No.4162 of 2013 was partly allowed vide order/judgment dated 18.12.2023 and the award has attained finality, as such, he has no objection in case the amount, as prayed by applicants/respondents No.1 to 3 is released in their favour.
Heard. Having regard to the averments made in the application as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.4162 of 2013 was finally decided by this Court vide judgment dated 18.12.2023; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of the ::: Downloaded on - 25/07/2025 21:28:48 :::CIS applicants/respondents No.1 to 3, namely, Leela Devi, Vijay .
Kumari and Neelam Kumari, strictly as per their shares by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-5 of the application.
The application stands disposed of.
r to ( Sushil Kukreja )
Judge
December 19, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:48 :::CIS
LAC & Anr. vs. Jagtar Singh & Ors.
.
RFA No.283 of 201919.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the non-applicants/appellants.
Ms. Kamlesh Kumari, Advocate vice Mr. H.S. Rana, Advocate, for the applicants/respondents.
CMP No.21355 of 2024Learned counsel for the non-
applicants/appellants prays for and is granted further one week's time to file reply.
List on 30.12.2024.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS ICICI Lombard vs. Dhano Devi & Ors.
.
CMP No.20906 of 2024 in FAO No.240 of 2015 19.12.2024 Present: Mr. Jagdish Thakur, Advocate, for the non-
applicant/appellant.
Mr. Abhyendra Gupta, Advocate, for applicants/respondents No.1 & 2.
Mr. Nimish Gupta, Advocate, for respondent No.3.
r CMP No.20906 of 2024At this stage, learned counsel for applicants/respondents No.1 & 2 seeks permission of this Court to withdraw the present application. Ordered accordingly.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS LAC & Anr. vs. Amarjeet Singh & Anr.
.
RFA No.148 of 201919.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the non-applicants/appellants.
Ms. Kamlesh Kumari, Advocate vice Mr. H.S. Rana, Advocate, for the applicants/respondents.
CMP No.21804 of 2024Learned counsel for the non-
applicants/appellants prays for and is granted further one week's time to file reply.
List on 30.12.2024.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS OIC Otd. vs. Daljeet Kaur & Ors.
.
CMP Nos.22576 & 22577 of 2024 in FAO No.4 of 2012 19.12.2024 Present: Mr. Ishan Sharma, Advocate, for the non-
applicant/appellant.
Mr. S.D. Gill, Advocate, for the applicant/respondent No.2.
CMP No.22577 of 2024The present application under Order 32 Rule 12 (2) of the Code of Civil Procedure, has been maintained by applicant/respondent No.2, namely, Harshdeep, for discharging his natural guardian i.e. his mother, respondent No.1, Daljeet Kaur, as he has attained the age of majority.
2. Learned counsel for the non-
applicant/appellant submitted that she doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Having regard to the averments made in the application, which are duly supported with affidavit of the aforesaid applicant/respondent No.2 as well as taking into consideration the fact that he has now attained the age of majority, as is evident from his Birth Certificate annexed with the application, the present application is allowed and his natural guardian, i.e. his mother, respondent No.1, Daljeet Kaur, is ordered to be discharged from his guardianship; and he is permitted to pursue the case in his own capacity.
::: Downloaded on - 25/07/2025 21:28:48 :::CISThe application stands disposed of.
.
CMP No.22576 of 20244. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No. 2, Harshdeep Singh, for release of award amount alongwith up-to-date interest in his favour, Court.
r to as per his share, as lying deposited in the Registry of this
5. As per the applicant, the main appeal bearing FAO No.4 of 2012, was decided by this Court vide judgment dated 09.12.2016, whereby it was observed that the compensation amount as awarded by the learned MACT, Solan vide Award dated 19.10.2016, shall be released in his favour only after he attains the majority. It is, therefore, prayed that since he has now attained the age of majority and also in dire need of money, the present application may be allowed and the amount, as prayed for, be released in his favour.
6. Learned counsel for the non-
applicant/appellant has submitted that since the appeal having been filed by it before this Court bearing FAO No.4 of 2012 was decided, vide order/judgment dated 09.12.2016 and the award has attained finality, as such, he has no objection in case the amount, as prayed by ::: Downloaded on - 25/07/2025 21:28:48 :::CIS aforesaid applicant/respondent No.2, be released in his .
favour.
7. Heard. Having regard to the averments made in the application as well as taking into consideration the fact that the appeal having been filed by the non-
applicant/appellant before this Court bearing FAO No.4 of 2012 was decided, vide order/judgment dated 09.12.2016;
and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the awarded amount of compensation alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of the applicant/respondent No.2, as per his share, by remitting the same in his saving bank account, after due verification, detail whereof has been given in Para-4 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS M/s Naziveedu Seeds Ltd. vs. Atam Dev(deceased) through his LRs and ors.
.
RFA No.43 of 201819.12.2024 Present: Mr. Anuj Gupta, Advocate, for the non-
applicant/appellant.
Mr. Ashwani Kumar Negi, Advocate, for applicants/respondents No.1(i) to 1(iv).
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates r General, for respondents No.2 & 3.
CMP No.24511 of 2024The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.1(v) Raj Kiran, for release of entire compensation amount alongwith up-to-date interest in his favour, as per his share, as lying deposited in the Registry of this Court.
As per the applicant, the main appeal bearing RFA No.43 of 2018, was decided by this Court vide judgment dated 11.10.2023, whereby the compensation amount as awarded in land reference petition No.60 of 2009 by the learned District Judgment Kinnaur, Civil Division at Rampur Bushahr, District Shimla-camp-at Reckong Peo on 17.05.2017, was enhanced in his favour. It is further averred that the land of the applicant, which was acquired by the appellant/company, was valuable one and was only the source of income of the applicant, as such, he is in dire need of money to meet out his day to day expenses.
::: Downloaded on - 25/07/2025 21:28:48 :::CISLearned counsel for the non-applicant/appellant .
has submitted that since the appeal having been filed by it before this Court bearing RFA No.43 of 2018 was decided, vide order/judgment dated 11.10.2023 and the award has attained finality, as such, he has no objection in case the amount, as prayed by aforesaid applicant/respondent No.1(v), is released in his favour.
r Heard. Having regard to the averments made in the application as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing RFA No.43 of 2018 was finally decided by this Court vide judgment dated 11.10.2023; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of the applicant/respondent No.1(d) as per his share by remitting the same in his saving bank accounts, after due verification, detail whereof has been given in prayer clause of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:48 :::CIS M/s Jaiprakash Associates Ltd. vs. Premi Devi (since deceased) through her LRs. a/w .
connected matters.
RFA No.105 of 2018 a/w RFA Nos. 328, 374, 375 of 2016, 52 to 66, 68 to 76, 97, 111, 112, 131 to 137, 240 to 247, 268 to 274, 276 to 285 of 2017, 103, 104, 106, 108, 109, 113, 120, 121, 122, 124 to 126, 130, 131 and 149/2018.
30.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant(s).
Mr. Virender Thakur, Advocate, for respondents No.1(a) to 1(f).
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2.
CMP No.________2024 Be registered.
An undertaking has been furnished by applicants/respondents No.1(a) to 1(f) that as and when the enhanced amount of compensation shall be deposited by the appellant herein/its successor at the time of release of the amount, they will deposit the requisite/deficit court fee immediately or the deficit amount of court fee be deducted from the amount deposited by the appellant/successor.
Therefore, in view of the undertaking furnished by the applicant, the present application is allowed and the undertaking filed alongwith the application is ordered to be taken on record.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:49 :::CIS CMP(M) No.2016 /2024.
The present application, under Section 5 of the Limitation Act has been filed by applicants/respondents seeking condonation of delay in filing the cross-objections. As per the applicants, they have already filed cross-objections in their respective appeals pending before this Court and have remained under impression that cross objections by late Smt. Premi Devi have already been preferred, but later on, being LRs of deceased Premi Devi, they came to know that the same were not filed. Subsequent thereto, Cross-
objections have been filed alongwith the application for condonation of delay. Therefore, delay in filing the cross-
objections neither intentional nor willful, but owing to the reasons as stated above, as such, the same may be condoned.
Learned counsel for the non-applicant/appellant has opposed the application.
I have heard the learned counsel for the respective parties and have also gone through the records.
The perusal of material available on record reveals that in similar nature of cases, the delay in filing the cross-objections have been condoned by the Coordinate Benches of this Court. Therefore, this Court is of the view that the present application also deserves to be allowed in the interest of justice and fair play. Accordingly, the present ::: Downloaded on - 25/07/2025 21:28:49 :::CIS application is allowed and delay in filing the cross-objections .
is condoned.
The application stands disposed of.
Cross-Objection No.______ Of 2024 Be registered.
Admit.
105/2017 as per its turn.
r to List for final hearing alongwith RFA No. ( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS NIAC Ltd. vs. Tripta Rani & Ors.
.
FAO (MVA) No.68 of 202319.12.2024 Present: Mr. Raman Sethi, Advocate, for the appellant.
Mr. Hitender Thakur, Advocate vice Mr. Gaurav Sharma, Advocate, for respondents No.1 to 4.
Mr. Dinesh Thakur, Advocate, for respondent No.5.
rCMP No.13147 of 2024Learned counsel for the non-
applicant/appellant stated that reply to the application has been filed in the Registry of this Court on 13.12.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order. List on 30.12.2024.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Prem Singh Verma vs. Lal Chand .
Cr.Revision No.294 of 202319.12.2024 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Ms. Pragti, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted four weeks' further time to deposit the remaining amount of compensation.
List this matter after ensuing winter vacations on 11.03.2025.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS LAC HPPWD & Ors. vs. Shyam Lal & Ors.
.
RFA No.19 of 202419.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General , for the appellants/State.
Mr. O.C. Sharma, Advocate, for respondents No.1 to 5.
Order dated 22.08.2024 has not been complied with by the appellants/State despite repeated opportunities. Therefore, this Court is left with no other option, but to withdraw the interim protection granted to the appellants/State vide order dated 22.08.2024. The respondents are at liberty to get the Award passed by the learned Reference Court executed in accordance with law.
List the present appeal for hearing on admission after ensuing winter vacations.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Ankit Sharma vs. Sumedh Saini & Anr.
.
Cr. Revision No.30 of 202419.12.2024 Present: Mr. Ajit Sharma, Advocate, for the petitioner.
Mr. Yug Singhal, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General , for respondent No.2/State.
As per report of the Registry, neither the bail bonds have been furnished nor the compensation amount has been deposited in terms of order dated 12.01.2024.
Therefore, this Court is left with no option, but to withdraw the interim protection granted to the petitioner vide order dated 12.01.2024. Respondent No.1, is at liberty to get the judgment of trial court executed in accordance with law.
List the present revision petition for hearing on admission after ensuing winter vacations.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Dev Raj vs. Alok Kumar & Another .
Cr. Revision No.89 of 202419.12.2024 Present: Mr. Sanjay Verma, Advocate vice Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Ankit Dhiman, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General , for respondent No.2/State.
Record of the learned court below is awaited. Let reminder be issued in this respect.
List this case as and when the record is received.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Purab Ram vs. Shyam Lal & Anr.
.
Cr. Revision No.231 of 202419.12.2024 Present: Mr. Peeyush Chandel, Advocate vice Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Mr.Chanderesh Pal, Advocate vice M. Narender Guleria, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel representing the parties jointly pray further four weeks' time in order to explore the possibility of amicable settlement inter se parties.
As prayed for, list this case after ensuing winter vacations in the month of March, 2025.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Monika Thakur vs. State Bank of India .
Cr. Revision No.322 of 202419.12.2024 Present: Mr. Vijay Kumar, Advocate vice Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Ms. Chetna Thapar, Advocate vice Mr. Hoshiar Kaushal, Advocate, for the respondent.
Learned vice counsel for the petitioner prays for and is granted four weeks' further time to deposit the balance amount of compensation.
As prayed for, list after ensuing winter vacations in the month of March, 2025.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Babu Ram vs. Deepak Kumar .
Cr. Revision No.348 of 202419.12.2024 Present: Mr. Surender K. Sharma, Advocate, for the petitioner.
Mr. Tek Chand, Advocate, for the respondent.
Cr.MP No.2183 of 2024Learned counsel for the petitioner submitted that order dated 14.06.2024 has duly been complied with.
Therefore, in view of the above, order dated 14.06.2024, is made absolute during the pendency of the present revision petition.
Application stands disposed of.
Cr. Revision No.348 of 2024List for final hearing on admission after ensuing winter vacations in the month of March, 2025.
In the meantime, records of both the learned Courts below be also called for, if not already received.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Kamal Singh vs. Mine Ram .
Cr. Revision No.350 of 202419.12.2024 Present: Ms. Aanchal Sharma, Advocate vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Dhiraj Thakur, Advocate, for the respondent.
Cr.MP No.2200 of 2024Learned vice counsel for the applicant/petitioner stated that bail bonds have been furnished and also 50% of the compensation amount has been deposited by the applicant before the learned court below. Let report in this respect be called for.
List after two weeks.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Gurbax Singh vs. Parkash Chand (deceased) through his LRs.
.
Cr. Revision No.697 of 202419.12.2024 Present: Mr. Janak Raj, Advocate, for the petitioner.
Cr. Revision No.697 of 2024As per report of the Registry, notices issued to respondents No.1 & 2, have been received back duly served, but there is no appearance on their behalf, hence, they are ordered to be proceeded against ex parte.
List for hearing on admission after ensuing winter vacations in the month of March, 2025.
Cr.MP No.5310 of 2024For the reasons stated in the application, the same is allowed and four weeks' further time, by way of last opportunity, is granted to the petitioner to comply with the order dated 29.10.2024.
Application stands disposed of.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Land Acquisition Collector, HPPWD and another vs. Prem Chand and others .
RFA No.12 of 202219.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the appellant/State.
Ms. Uma Manta, Advocate, for respondents No.1 to 6.
Respondent No.7 stands abated. Respondents No.8(a), 8(b) and 9(a) to 9(g) already [ ex parte.
None for respondents No.10 to 16.
RFA No.12 of 2022 & CMP No.22636 of 2024 The case is listed under the caption "Speaking to the Minutes".
On 02.12.2024, the case was inadvertently listed for 16.01.2025, however, it has come to the notice that on that date, this Court will be closed on account of winter vacations. Therefore, list this case on 09.01.2025 instead of 16.01.2025 in terms of order dated 02.12.2024.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Rakesh Chauhan vs. Sudarshan Mohan .
Cr. Revision No.821 of 202419.12.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Cr. Revision No.821 of 2024Let notice be issued to the respondent, returnable within eight weeks, on taking steps within a period of one weeks. List thereafter.
r In the meantime, records of both the learned courts below be called for.
Cr.MP No.5296 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. As the main petition is pending adjudication, the substantive sentence imposed by learned Chief Judicial Magistrate, Kinnaur at Reckong Peo vide judgment of conviction dated 19.09.2022 and order of sentence dated 20.05..2023, under Section 138 of the Negotiable Instruments Act, 1881 in Criminal Complaint No.423 of 2015, titled as Sudarshan Mohan vs. Rakesh Chauhan and further affirmed by learned Sessions Judge, Kinnaur Sessions Division at Rampur Bushahr vide judgment dated 24.09.2024 in Criminal Appeal No.36 of 2023, titled Rakesh Chauhan vs. ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Sudarshan Mohan, shall remain suspended, subject to .
the applicant's depositing 30% of compensation amount in addition to the amount already deposited, within a period of four weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Veer Bhadur vs. Central Bank of India .
Cr.MP(M) No.2424 of 202419.12.2024 Present: Mr. Bhag Chand Sharma, Advocate, for the petitioner.
Mr. Raman Prashar, Advocate, for the respondent.
Cr.MP(M) No.2424 of 2024 & Cr.MP No.5307 of 2024 List this case for presence of parties on 02.01.2025.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS IFFCO TOKIO General Insurance Co. vs. Sayyad Khan & Ors.
.
FAO No.175 of 202419.12.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.1 to 3.
Respondent No.4, already ex parte.
r FAO No.175 of 2024As per report of the Registry, steps for the service of respondent No.6, have been taken only on 09.12.2024. Therefore, let notice be issued to aforesaid respondent No.6, returnable within six weeks.
CMP No.21541 of 2024Learned counsel for the non-applicant/appellant prays for and is granted two weeks' further time to file reply..
List this application on 02.01.2025.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS IFFCO TOKIO General Insurance Co. vs. Sayyad Khan & Ors.
.
FAO No.174 of 202419.12.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.1 to 3.
Respondent No.4, already ex parte.
r FAO No.174 of 2024As per report of the Registry, steps for the service of respondent No.5, have been taken only on 09.12.2024. Therefore, let notice be issued to aforesaid respondent No.5, returnable within six weeks.
CMP No.22076 of 2024Learned counsel for the non-applicant/appellant prays for and is granted two weeks' further time to file reply..
List this application on 02.01.2025.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Prem Singh vs. Maheshwar Singh .
Cr. Revision No.792 of 202419.12.2024 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
Mr. Babita Chauhan, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.3000/- before the H.P. State Legal Services Authority. List thereafter.
( Sushil Kukreja ) Judge December 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS NIAC Ltd. vs. Promila & Ors.
.
FAO No.311 of 202317.12.2024 Present: Mr.Raman Sethi, Advocate, for the appellant.
Mr. Surender Verma, Advocate, for respondents No.1 & 2.
None for respondents No.3 & 4.
Since
none has appeared on
respondents No.3 & 4 despite repeated calls, in the interest of justice, list after four weeks.
behalf of
( Sushil Kukreja )
Judge
December 17, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:49 :::CIS
ICICI Lombard Insurance Company Ltd.
vs. Sonia Sharma & Ors.
.
FAO No.558 of 2019
17.12.2024 Present: Mr.JagdishThakur, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for
respondents No.1 & 2.
None for respondent No.3.
r to Learned counsel for respondents No.1 & 2 stated that respondent No.2 has attained majority. He prays for and is granted one week's time to move an appropriate application in this respect.
List on 26.12.2024.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Anwar Hussan vs. State of H.P. .
Cr. Appeal No.404 of 202217.12.2024 Present: Mr. Nand Lal Thakur, Advocate, for the appellant.
Mr. Navlesh VermFJita, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Learned counsel for the appellant prays for adjournment.
r As prayed for, list next week.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Sunita & Ors. vs. Raj Pal & Ors.
.
CMP No.12826 of 2024 in FAO No.279 of 2005 17.12.2024 Present: Mr.Jagan Nath, Advocate, for applicants/appellants No.4 & 5.
Mr. Vinod Chauhan, Advocate vice Mr. Ranbir Chauhan, Advocate, for non- applicant/respondent No.3.
Learned
to vice counsel
applicant/respondent No.3 prays for and is granted one r for non-
week's further time to obtain instructions/to file reply.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Secretary (PW) & Anr. vs. Indra Devi .
FAO No.197 of 201517.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Bimal Gupta, Senior Advocate with Mr. Vineet Vashistha, Advocate, for respondents No.1 to 6.
Ms. Aruna Chauhan, Advocate, for respondent No.7.
CMP No. 22360 of 2024The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure has been filed by the applicants/respondents No.2 to 5, namely Ram Kumar, Anup, Rama Kumari and Robina Kumari, for discharging their natural guardian i.e. their mother, respondent No.1, Indir Devi, as they have attained the age of majority.
2. Learned Additional Advocate General for the appellants/State submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since the applicants/respondents No. 2 to 5, namely Ram Kumar, Anup, Rama Kumari and Robina Kumari have now attained the age of majority, as is evident from their Matriculation Certificates, copies whereof annexed ::: Downloaded on - 25/07/2025 21:28:49 :::CIS with the application collectively as Annexure A-1 as well as .
their affidavits annexed therewith, the present application is allowed and their natural guardian, i.e. their mother, respondent No.1, Indira Devi, is ordered to be discharged from their guardianship; and they are permitted to pursue their case in their own capacity.
r to The application stands disposed of.
CMP No.22361 of 2024 & FAO No.197 of 2015 List the present application for consideration along with main appeal for final hearing on 30.12.2024.
In the meantime, amended memo of parties be also filed.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Amrish Kumar Aggarwal & another vs. HPFC & others .
FAO No.445 of 201217.12.2024 Present: Mr. Dushyant Dadwal, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharav Sharma, Advocate, for respondent No.1.
r to CMP No.21911 of 2024 & FAO No.445 of 2012 Learned counsel for the appellants stated at bar that the matter could not be settled with the respondent.
Therefore, in view of the order dated 15.10.2024, whereby the main appeal was to be heard on merits, list the same on 26.12.2024 for final hearing.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Kuldeep Singh & Ors. vs. Harbans Lal (deceased) through his LRs. & Ors.
.
RSA No.4158 of 201317.12.2024 Present: Mr. Rohit, Advocate vice Mr. Sumit Sood, Advocate, for the appellants.
Mr. Rohit Thakur, Advocate, for respondents No.1(a) to 1(e).
None for proposed LRs No.2(a) to 2(f).
The Registry is directed to give a detailed report about the service of all the respondents.
List on 24.12.2024.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Zila Parishad vs. Baldev Singh & Ors.
.
RSA No.4202 of 201317.12.2024 Present: Mr. Devinder K. Sharma, Advocate, for the appellant.
Respondent No.18, is stated to be dead.
Ms. Shivangi, Advocate vice Mr. Sanjay Jaswal, Advocate, for respondents No.12 & 19.
r to Consequential steps on account of death of respondent No.18, have not been taken.
Learned counsel for the appellant prays for adjournment in this respect.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS The Agriculture Service Co-operative Society Ltd. vs. Gurdial Singh .
RSA No.54 of 201417.12.2024 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for proposed LRs No.1(a) to 1(c).
CMP No.425 of 2024r Learned counsel for proposed LRs No.1(a) to 1(c) prays for and is granted further one week's time to furnish the whereabouts/correct address of proposed LR No.1(d). List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Prabha Sarin & Ors. vs. LAC & Ors.
.
RFA No.269 of 201817.12.2024 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Paras Dhaulta, Advocate, for the appellants except appellant No.6, who is stated to be dead.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
rNone for respondent No.2.
Learned counsel for the appellants prays for and is granted four weeks' further time to take steps for the service of respondents No.4 & 5 and also to take appropriate steps on account of death of appellant No.6. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Hira Nand vs. Rakesh Devi .
Cr.MP(M) No.735 of 202417.12.2024 Present: Mr. Avinash Sharma, Advocate, for the applicant/appellant.
Mr. Viplav Sharma, Senior Advocate with Mr. Parikshit Sharma, Advocate, for the respondent.
r to Cr.MP(M) No.735 of 2024 Heard. Since there are arguable points involved in the criminal appeal, hence, leave to appeal is granted.
The application stands disposed of.
Cr. Appeal No. ________2024 Be registered.
List for hearing on admission after ensuing winter vacation.
In the meantime, record of the learned trial court be called for.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Union of India vs. Sukh Dev & Ors.
.
CMP(M) No.1497 of 202417.12.2024 Present: Mr. Virbahadur Verma, Central Government Counsel, for the applicant/petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.6/State.
r to Steps for the service of respondents No.1 to 5, have not been taken. Learned CGC for the applicant prays for and is granted one week's further time to take steps for the service of aforesaid respondents No.1 to 5.
On doing the needful within the stipulated time, let fresh notice be issued to respondents No.1 to 5, returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Union of India vs. Jagat Ram & Anr.
.
CMP(M) No.1498 of 202417.12.2024 Present: Mr. Virbahadur Verma, Central Government Counsel, for the applicant/petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r to Steps for the service of respondent No.1, have not been taken. Learned CGC for the applicant prays for and is granted one week's further time to take steps for the service of aforesaid respondent No.1.
On doing the needful within the stipulated time, let fresh notice be issued to respondent No.1, returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Virender Singh vs. Shiva Agro Chemicals .
Cr.MP(M) No.1587 of 202417.12.2024 Present: None for the applicant/petitioner.
Mr. Jai Dev Thakur, Advocate, for the respondent.
Since none has appeared on behalf of the list after two weeks.
r to applicant despite repeated calls, in the interest of justice, ( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Union of India vs. Teju .
CMP(M) No.1685 of 202417.12.2024 Present: Mr. Virbahadur Verma, Central Government Counsel, for the applicant/petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r to Steps for the service of respondent No.1, have not been taken. Learned CGC for the applicant prays for and is granted one week's further time to take steps for the service of aforesaid respondent No.1.
On doing the needful within the stipulated time, let fresh notice be issued to respondent No.1, returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Punit Kumar vs. Sanjay Kaushal & Ors. alongwith connected matter.
.
RSA No.62 of 2014 alongwith RSA No.4240 of 2013 17.12.2024 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Aman Thakur, Advocate, for the appellant(s) in both appeals.
Mr. Navlesh Verma, Advocate, for respondent No.1 in RSA No.62 of 2014.
Mr. Ajay Kumar, Senior Advocate with Mr. Sumit Sood, Advocate, for LRs No.2(a) to 2(c) of rdeceased respondent No.2 in RSA No.62 of 2014 and for LRs No.1(a) to 1(c) of deceased respondent in RSA No.4240 of 2013.
Name of respondent No.3 in RSA No.62 of 2014, stands already deleted.
At the request of learned counsel for the appellant(s), list on 24.12.2024 for further arguments.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Kamla Bakshi & Anr. vs. Manjit Kaur & Ors.
.
FAO No.261 of 202117.12.2024 Present: Mr. Praveen Chauhan, Advocate vice Mr. Y.P. Sood, Advocate, for the appellants.
None for the respondents.
Since none has appeared on behalf of the respondents despite repeated calls, in the interest of justice, list after four weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Rajinder Singh vs. M/s Bittam Garrage (Regd.) & Ors.
.
Cr. Revision No.113 of 202417.12.2024 Present: Mr. Raj Negi, Advocate, for the petitioner.
Mr. Vinod K. Gupta, Advocate, for the respondents.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.2500/- before the H.P. State Legal Services Authority. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Suresh Kumar & Ors. vs. Jaswant Rai and Anr.
.
RFA No.221 of 201417.12.2024 Present: Mr. Sushil Gautam, Advocate vice Mr. C.N. Singh, Advocate, for the appellants.
Ms. Vishali Lakhanpal, Advocate, for the respondents.
CMP No.13328 of 2024r Learned counsel for the applicants/respondents stated at bar that rejoinder to the reply filed on behalf of non-
applicants/appellants, shall be filed during the course of the day.
As prayed for, list on 26.12.2024.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Atma Ram vs. Ashok Kumar .
RSA No.223 of 201417.12.2024 Present: Mr. Rohit, Advocate, for the appellants.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondents.
Learned counsel for the appellants prays for and is granted three weeks' further time to move an appropriate application for placing on record the certain documents. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Executive Engineer & Ors. vs. Kedarnath & another .
RFA No.355 of 201517.12.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for the appellants.
Mr. O.C. Sharma, Advocate, for respondent No.1.
As per report of the Registry, application filed by the appellants is lying under objection in the scrutiny section.
r Learned counsel for the appellants is directed to follow up with the Registry in this respect.
List this case as and when the objections are removed by the appellants.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Ravinder Kumar Bansal & Ors. vs. Pankaj Gupta and Ors.
.
Civil Suit No.25 of 201617.12.2024 Present: Mr. Desh Raj Thakur, Advocate, for plaintiffs No.1 & 3.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for the defendants.
Ms. Pooja Verma, Advocate, for the applicant in OMP No.596 of 2018.
rOMP No.1120 of 2024The instant application has been filed by the learned counsel for the plaintiffs for withdrawing the Power of Attorney on behalf of plaintiffs No.1 & 3.
Heard. In view of the averments made in the application, the same is allowed and Mr. Desh Raj Thakur, Advocate, is permitted to withdraw his Power of Attorney on behalf of plaintiffs No.1 & 3.
Application stands disposed of.
Civil Suit No.25 of 2016Let Court Notice be issued to plaintiffs No.1 & 3, returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Keshav Ram vs. Ghanshyam Sharma .
Cr. Revision No.344 of 201817.12.2024 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Vijay Chaudhary, Advocate, for the respondent.
Cr.MP No.1365of 2023 & Cr. Revision No.344 of 2018 r Since the present revision petition stands already admitted, list the present application along with main petition for final hearing in due course.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Kamini Ahluwlia & Anr. vs. Devi Saran & Ors.
.
Civil Suit No.41 of 202017.12.2024 Present: Ms. Pratiksha Chandel, Advocate vice Mr. Rakesh Kumar, Advocate, for the plaintiffs.
Mr. Lalit Kumar Sehgal, Advocate, for defendants No.1 & 2.
Defendant No.3, already ex parte.
defendant No.4, is As per report of the Registry, notice issued to still awaited. Be awaited for further period of two weeks.
Learned counsel for defendants No.1 & 2, pray for and is granted two weeks' further time to file written statement on their behalf. List thereafter.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS ICCI Lombard vs. Guddi Devi and Ors.
.
FAO No.115 of 202117.12.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. H.C. Sharma, Advocate, for respondents No.1 to 3.
Mr. Raman Sethi, Advocate, for respondent No.4.
CMP No.9644 of 2021r At this stage, learned counsel for the applicants/respondents No.1 to 3 seeks permission of this Court to withdraw the present application. Ordered accordingly.
FAO No.115 of 2021With the consent of leaned counsel representing the parties, list for final hearing in the month of March, 2025.
( Sushil Kukreja ) Judge December 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS National Insurance Company vs. Urmila Devi & Ors.
.
CMP Nos.20015, 22072 & 24240 of 2024 in FAO No.107 of 2020 13.12.2024 Present: Mr. Bhupinder Pathania, Advocate, for the non-applicant/appellant.
Mr. Neel Kamal Sharma, Advocate, for respondents No.1 to 4.
Mr. Naresh K. Sharma, Advocate, for respondents No.5 & 6.
r CMP No.20015 of 2024The present application under Order 32 Rule 12 of the Code of Civil Procedure, has been maintained by applicant/respondent No.3, namely, Ankush, for discharging his natural guardian i.e. his mother, respondent No.1, Urmila Devi, as he has attained the age of majority.
2. Learned counsel for the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Having regard to the averments made in the application, which are duly supported with affidavit of the aforesaid applicant/respondent No.3 as well as taking into consideration the fact that the aforesaid applicant/respondent No.3, has now attained the age of majority, as is evident from his Matriculation Certificate annexed with the application, the present application is allowed and his natural guardian, i.e. his mother, respondent No.1, Urmila Devi, is ordered to be ::: Downloaded on - 25/07/2025 21:28:49 :::CIS discharged from his guardianship; and he is permitted to .
pursue the case in his own capacity.
The application stands disposed of.
CMP Nos. 22072 & 24240 of 2024
4. The present applications under Section 151 of the Code of Civil Procedure, have been maintained by applicants/respondents No.2 & 3, i.e. Priyanka Kumari and Ankush, for release of compensation amount alongwith up-to-
date interest in their favour, as per their shares, as lying deposited in the Registry of this Court.
5. As per the applicants, learned MACT below has awarded an amount of Rs.33,60,000 along with interest @ 9% per annum from the date of filing the petition in favour of the applicants/respondents No.1 to 4. It is further averred that the applicants are in dire need of money for the reasons that on the one hand, money is required for pursuing their further studies and also for the marriage of respondent No.2, which is going to be fixed very shortly. Therefore, it is prayed that as the main appeal is pending adjudication before this Court, which may take some time for its disposal, 50% of the awarded amount of compensation, lying deposited in the Registry of this Court may be ordered to be released in their favour as per their shares.
6. The prayer made in the application is opposed by the learned counsel appearing on behalf of the non-
::: Downloaded on - 25/07/2025 21:28:49 :::CISapplicant/appellant on the ground that in the event of appeal .
being allowed, it would be difficult for the Insurance Company to recover the amount.
7. Heard. Having perused the averments made in the application, which are duly supported with the affidavits of applicants/respondents No. 2 & 3 and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release 30% of the awarded amount of compensation in favour of the applicants/respondents No.2 & 3, as lying deposited in the Registry of this Court alongwith up-to-date interest, as per their shares, after proper verification and identification by remitting the same to their saving bank accounts, details whereof have been given in Paras-6 of both the applications bearing CMP Nos.22072 & 24240 of 2024.
8. However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, aforesaid applicants/respondents No.2 & 3, will have to refund the amount, so released, with interest.
Applications stand disposed of.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS State of H.P. & others vs. Partap Singh & Ors.
.
RFA No.120 of 201013.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for appellants No.1 to 3/State.
Mr. Ashu Kaith, Advocate vice Mr. H.S. Chandel, Advocate, for appellant No.4.
Mr. B.S. Kanwar, Advocate, for respondents No.7(b) to 7(g) and 7(m).
Mr. Tek Chand Sharma, Advocate, for respondents r No.7(j), (k) and 7(p).
CMP(M) Nos.1240, 1241 & 1242 of 2024 The instant applications have been filed by applicant/appellant No.4, for bringing on record the legal representatives of deceased respondent No.7(A) Ravinder Singh, 7(H) Bimla Devi & 7(I), Kamla Devi Thakur.
As per the applicant/appellant No.4, aforesaid respondent No.7(A) Ravinder Singh, 7(H) Bimla Devi & 7(I), Kamla Devi Thakur have died, but they have not been entered into the revenue record till date and the details of their legal heirs have been obtained from other counsel representing the co-respondents. It is further averred that since there is no record available with the revenue agency, the dates of death of aforesaid deceased respondents are not available with applicant/appellant No.4. Lastly, it is prayed that that since the present appeal is in continuation of the reference proceedings and the proceedings in the reference case do not abate, as such, the present applications may be allowed after setting ::: Downloaded on - 25/07/2025 21:28:49 :::CIS aside the abatement, if any, keeping in view the aforesaid facts .
and circumstances.
No reply is intended to be filed on behalf of the contesting respondents and they have no objection, in case the instant applications are allowed.
Heard. As right to sue still survives in favour of the legal representatives of deceased respondents No.7(A), 7(H) & 7(I), the legal representatives, as mentioned in Para-6 of CMP(M) No.1240 of 2024, i.e. 6(i) to (iv) of deceased respondent No.7(A) Ravinder Singh, Para-5 of application bearing CMP(M) No.1241 of 2024, i.e. 6(i) to (iii) of deceased respondent No.7(H) Bimla Devi and Para-6 of the application bearing CMP(M) No.1242 of 2024, i.e. 6(i) to (viii) of deceased respondent No.7(I) Kamla Devi, are ordered to be brought on record after setting aside the abatement, if any.
The applications stand disposed of.
RFA No.120 of 2010Learned counsel for the applicant/appellant No.4 prays for and is granted two weeks' time to file amended memo of parties. List thereafter.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Om Parkash vs. Rajinder Kumar Sood & Ors.
.
RFA No.365 of 200013.12.2024 Present: Mr. Viplav Sharma, Senior Advocate with Mr. Shivam Sharma, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate, for respondent No.1.
Mr. Malay Kaushal, Advocate vice Mr. Manohar Lal Sharma, Advocate, for rrespondent No.8.
Ms. Dhanwanti, Advocate vice Mr. Sanjay Bhardwaj, Advocate, for respondent No.9.
Mr. Abhinav Ghabro, Advocate vice Mr. Ajay Sipahiya, Advocate, for respondent No.10.
At the request of learned vice counsel for respondent No.8, two weeks' further time, as prayed for, is granted to move an appropriate application with respect to the attainment of majority of respondent No.8. List thereafter.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Anil Kumar vs. Manish Kumar .
Cr. Appeal No.167 of 202413.12.2024 Present: Mr. Vivek Singh Thakur, Advocate, for the appellant.
Mr. Ashok Kumar Verma, Advocate, for the respondent.
Cr.MP No.1230 of 2024r At this stage, learned counsel for the applicant/appellant seeks permission of this Court to withdraw the present application. Ordered accordingly.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Bhagat Ram Thakur vs. Nirat Singh & Anr.
.
CMP.M No.842 of 2024 in RSA No.270 of 2014 13.12.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for the applicant/appellant.
Mr. Naveen K. Bhardwaj, Advocate, for the respondents.
r to CMP.M No.842 of 2024 List this application for consideration along with main appeal at the time of final hearing.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Satish Kumar vs. Narender Kumar .
Cr. Revision No.392 of 202413.12.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. Vaibhav Tanwar, Advocate, for the respondent.
Learned counsel for the parties jointly pray for se parties is going on.
r to adjournment on the ground that an amicable settlement inter As prayed for, list after three weeks.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Ashwani Kumar vs. State of H.P. .
Cr. Appeal No.656 of 202413.12.2024 Present: Mr. Ajay Kochhar, Senior Advocate with Mr. Anubhav Chopra and Ms. Swati Sharma, Advocates, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
Cr. Appeal No.656 of 2024Admit.
Record of learned court below be called for.
Cr.MP No.5203 of 2024Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.
List on 27.12.2024.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS NIC vs. Geto Devi & Geeta Devi & Ors. a/w connected matters.
.
FAO No.93/2013 a/w FAO Nos.4137/2013 & 253/2015 FAO No.93 of 2013 13.12.2024 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Rajesh Kashyap, Advocate vice Mr. Arun Kaushal, Advocate, for respondents No.1 & 2.
Ms. Kalaunta Devi, Advocate vice Ms. Ambika r Kotwal, Advocate, for respondent No.3.
Ms. Kusum, Advocate vice Ms. Seema K. Guleria, Advocate, for respondent No.4.
Mr. Jai Ram Sharma, Advocate, for respondent No.5.
FAO No.4137 of 2013Mr. Rajesh Kashyap, Advocate vice Mr. Arun Kaushal, Advocate, for the appellant.
Ms. Kusum, Advocate vice Ms. Seema K. Guleria, Advocate, for respondent No.2.
Mr. Jai Ram Sharma, Advocate, for respondent No.3.
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No.4.
FAO No.253 of 2014Ms. Kalaunta Devi, Advocate vice Ms. Ambika Kotwal, Advocate, for the appellant.
Mr. Rajesh Kashyap, Advocate vice Mr. Arun Kaushal, Advocate, for respondents No.1 & 2.
Ms. Kusum, Advocate vice Ms. Seema K. Guleria, Advocate, for respondent No.3.
::: Downloaded on - 25/07/2025 21:28:49 :::CISName of respondent No.4 stands already deleted.
.
Mr. Jai Ram Sharma, Advocate, for respondent No.5.
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No.6.
At the request of learned vice counsel for respondent No.3 in FAO No.93 of 2013, list for continuation on 02.01.2025.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Kawaljeet Singh vs. State of H.P.& Anr.
.
RFA No.56 of 201613.12.2024 Present: Mr. Udit Shaurya Kaushik, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to seek instructions in the matter.
List on 03.01.2025.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Urmila Devi & another vs. Rajesh Kumar & Ors.
.
Cr. Appeal No.128 of 201413.12.2024 Present: Ms. Kamlesh, Advocate vice Mr H.S. Rana, Advocate, for the appellants.
Mr. Ramesh Sharma, Advocate, for respondents No.1 & 2.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.3/State.
Cr.MP No.389 of 2014Learned vice counsel for the applicants/appellants prays for and is granted two weeks' further time to file certified copy of judgment dated 31.03.2012, passed by the learned trial court.
It is made clear that if the same is not filed during the stipulated period, then the present appeal will be dismissed for want of prosecution, on the next date of hearing.
List on 02.01.2025.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Urmila Devi & another vs. Rajesh Kumar & Ors.
.
Cr. Appeal No.128 of 201413.12.2024 Present: Ms. Kamlesh, Advocate vice Mr H.S. Rana, Advocate, for the appellants.
Mr. Ramesh Sharma, Advocate, for respondents No.1 & 2.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.3/State.
Cr.MP No.389 of 2014Learned vice counsel for the applicants/appellants prays for and is granted two weeks' further time to file certified copy of judgment dated 31.03.2012, passed by the learned trial court.
It is made clear that if the same is not filed during the stipulated period, then the present appeal will be dismissed for want of prosecution, on the next date of hearing.
List on 02.01.2025.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS M/S H.P. Horticulture Produce Marketing and Proceeding Corp. vs. Rakesh Awasthy .
Cr. Appeal No.253 of 201413.12.2024 Present: Mr. Raman Thakur, Advocate vice Mr P.D. Nanda, Advocate, for the appellant.
Mr. Adarsh K. Vashista, Advocate, for the respondent.
r to Cr.MP No.11493 of 2013 Learned counsel for the respondent prays for and is granted three weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Sanjiv Kumar & Anr. vs. State of H.P. .
Cr. Appeal No.283 of 201013.12.2024 Present: Mr. Sameer, Advocate vice Mr. Karan Veer Singh, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
r & 3.
Mr. Nitish Negi, Advocate, for respondents No.2 Cr.MP No.3277 of 2023 Learned vice counsel for the applicant/appellant prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed for, list after two weeks.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Sr. Executive Engineer, HPSEBL & Anr. vs. Gopi Chand & Ors.
.
CMP(M) No.681 of2021 13.12.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for the applicants/appellants.
Ms. Mamta K. Bhatwan, Advocate vice Mr. B.N Sharma, Advocate, for respondents No.1 to 3, 5,6 & 8.
Learned counsel for the applicants/appellants prays for adjournment. Prayer not opposed.
As prayed for, list on 26.12.2024.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS LAC, HPPWD & Ors. vs. Sunita & Ors.
.
RFA No.298 of 201913.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Anshuman Thakur, Advocate vice Mr. Rakesh Kumar Thakur, Advocate, for respondents No.1,2,3(i), 3(ii)(a), 3(iii), 3(iv) and 4 to 7.
Learned Deputy Advocate General prays for and is granted four weeks' further time for bringing on record the legal heirs of deceased respondents No.5 & 6. List thereafter.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS GM Northern Railway vs. VirenderSingh & Ors.
.
CMP(M) No.1425 of 201913.12.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/appellant.
Learned Senior Panel Counsel prays for and is granted four weeks' further time to take consequential steps on account of deaths of respondents No.5,7,8 & 10.
r List
thereafter.
( Sushil Kukreja )
Judge
December 13, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:49 :::CIS
The Secretary HPPWD & Ors. vs. Raj Kumar & Ors.
.
CMP(M) No.652 of 202313.12.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants/State.
Ms. Meera Devi, Advocate, for respondents No.1 to 3.
application
r to
CMP No.5011 of 2024
A perusal of the record reveals that the present has already been allowed by this Court vide order dated 20.04.2024. Therefore, no further orders are required to be passed in the present application and the same is disposed of accordingly.
CMP(M) No.652 of 2023Learned Deputy Advocate General prays for and is granted two weeks' further time to take steps for the service of proforma respondent No.5.
On doing the needful within the stipulated time, let fresh notice be issued to proforma respondent No.5, returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Vishal Kumar vs. State of H.P. .
Cr.MP(M) No.1408 of 202313.12.2024 Present: Mr. Umesh Kanwar, Advocate, for the applicant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
As per status report filed on 21 st November, 2024, accused Vishal Kumar, has been declared as Proclaimed Offender by the Court of learned Additional Sessions Judge-I, Dharamshala and his movable and immovable properties have also been seized.
It is also stated by learned Deputy Advocate General that proceedings against the surety Pratap Chand are pending before the learned trial Court. Therefore, no further orders are required to be passed in the present proceedings before this Court and the same are hereby closed.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Negi (since deceased) through his LRs & Ors. vs. LAC & .
another.
RFA No.16 of 202413.12.2024 Present: Mr. Anirudh Sharma, Advocate, for the appellants.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State CMP(M) No.1743 of 2024 The instant application, under Order 22, Rule 3 read with Section 151 CPC, has been filed by the applicants for bringing on record the legal representatives of deceased appellant No.1, Amar Nath, who has expired on 13.07.2024.
As per the applicant, appellant No.1, Amar Nath has expired on 13.07.2024 leaving behind his legal representatives, as mentioned in Para-3 of the application, as appellants No. A to E. It is averred by the applicants that since right to sue always survives in favour of the legal representatives of deceased appellant No.1, there is no impediment in bringing on record the aforesaid legal heirs and as such, the present application deserved to be allowed.
No reply to the application is intended to be filed on behalf of respondent No.1/State and has no objection, in case the present application is allowed.
Heard. As right to sue still survives in favour of the legal representatives of deceased appellant No.1, the legal representatives, as mentioned in Para-3 of the application, as ::: Downloaded on - 25/07/2025 21:28:49 :::CIS appellants No. A to E, are ordered to be brought on record. The .
registry is directed to make necessary correction in the memo of the parties on the basis of amended memo of parties, annexed with the application. Amended memo of parties is ordered to be taken on record.
The applications stand disposed of.
RFA No.16 of 2024Since the present appeal stands already admitted, list or final hearing in due course.
( Sushil Kukreja ) Judge December 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Rattan Chand Sharma & Ors. vs. State of H.P. & Anr.
.
Cr. Revision No.600 of 202412.12.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the petitioners.
Mr. Dalip K. Sharma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocates General, for respondent No.1/State.
r No.2.
Mr. Anubhv Chopra, Advocate, for respondent It is stated by learned counsel for the parties that the matter has been compromised between the parties.
At the joint request of learned counsel for the parties, list on 13.12.2024.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Arvind Sharma & Ors. vs. State of H.P. & Anr.
.
Cr.MMO No.411 of 202412.12.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the petitioners.
Mr. Dalip K. Sharma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocates General, for respondent No.1/State.
r No.2.
Mr. Anubhv Chopra, Advocate, for respondent It is stated by learned counsel for the parties that the matter has been compromised between the parties.
At the joint request of learned counsel for the parties, list on 13.12.2024.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Madhu Sudan vs. Mithun Singh .
Cr.MP(M) No.1081 of 202412.12.2024 Present: Ms. Richa Thakur, Advocate, for the applicant/appellant.
Mr. Piyush Chandel, Advocate vice Mr. Ashok Kumar Verma, Advocate, for the respondent.
Cr.MP(M) No.1081 of 2024r No reply is intended to be filed on behalf of the respondent and has no objection, in the case, the present application is allowed.
Heard. Having regard to the averments made in the application as well as keeping in view the fact that delay in filing the appeal was neither intentional nor willful, but owing to the circumstances which were completely beyond the control of the applicant, the present application is allowed and delay of 154 days in filing the instant appeal is hereby condoned. Application stands disposed of.
Cr.MP(M) No.________of 2024 Be registered.
List for consideration on 31.12.2024.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Dheeraj Kumar vs. Meenu Chandel .
Cr. Revision No.620/202412.12.2024 Present: Mr. Hitesh Kumar, Advocate, for the petitioner.
Ms. Rajni Gandhi, Advocate, vice Mr. Rajiv Rai, Advocate, for the respondent.
Learned counsel for the petitioner stated that an application for compounding the offence has been filed in the Registry of this Court on 10.12.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS LAC vs. Surinder Kumar & Ors.
.
CMP(M) No.1099 of 202412.12.2024 Present: Mr. Dalip K. Sharma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocates General, for the applicant/State.
CMP(M) No.1099 of 2024 & CMP No.12625/24 Learned Deputy Advocate General stated that an application for brining on record the legal representatives of deceased respondent No.3, has been filed in the Registry of this Court on 29.11.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Rajesh Kumar vs. Kangra Central Cooperative Bank Ltd. & Anr.
.
CMP(M) No.1273 of 202412.12.2024 Present: Mr. Aman Deep Sharma, Advocate, for the applicant.
Mr. Sohan Singh Rathore, Advocate, for respondent No.1.
Ms. Kusum, Advocate vice Mr. Javed Khan, Advocate, for respondent No.2. r Learned counsel for the applicant/appellant stated that rejoinder has been filed in the Registry of this Court on 02.12.2024, however, the same is not on record.
Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS New India Assurance Company Ltd. vs. Nirmala Devi & Ors.
.
CMP(M) No.1959 of 202412.12.2024 Present: Mr. Raman Sethi, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within six weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Praveen Kumar vs. Kamlesh Kumar & Anr.
.
Cr.MP(M) No.2376 of 202412.12.2024 Present: Mr. H.S. Rangra, Advocate, for the applicant.
Ms. Meera Devi, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Cr.MP(M) No.2377 of 2024As per report of the Registry, since the present appeal has been filed within limitation, the instant application is dismissed as not pressed.
Cr.MP(M) No.2376 of 2024Learned counsel for respondent No.1 and learned Additional Advocate General for respondent No.2/State, pray for and are granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Praveen Kumar vs. Kuldeep Garla & Ors.
.
Cr.MP(M) No.2374 of 202412.12.2024 Present: Mr. H.S. Rangra, Advocate, for the applicant.
Mr. Promod Singh Thakur, Advocate, for respondents No.1 to 4.
Mr. Dalip K. Sharma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocates General, for respondent r No.5/State.
Learned counsel for respondents No.1 to 4prays for and is granted three weeks' time to file reply. In the meantime, reply by respondent No.5/State be also filed. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Rameshwar Thakur vs. Madan Sharma (since deceased) through his LRs.
.
Cr.MP(M) No.2487 of 202412.12.2024 Present: Mr. Vipan Rajta, Advocate, for the applicant.
Mr. Manish Kansra, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file Power of Attorney on their behalf. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Oriental Insurance Company Ltd. vs. Hira Devi & Ors.
.
CMP Nos.22069 & 22080/2024 of FAO (WC) No.417 of 2012 12.12.2024 Present: Ms. Jyoti Dogra, Advocate vice Mr. Ishan Sharma, Advocate, for the non-applicant/appellant.
Ms. Preetika Thakur, Advocate vice Mr. I.N.Mehta, Advocate, for respondents No.1 & 2. r to Ms. Soma Thakur, Advocate, for respondents No.3(a) to 3(d).
CMP No.22080 of 2024For the reasons stated in the application, the same is allowed and delay in refiling the application is hereby condoned.
Application stands disposed of.
CMP No.22069 of 20242. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.1 & 2, namely, Hira Devi and Roshan Lal, for release of remaining compensation amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court.
3. As per the applicants, the main appeal bearing FAO No.417 of 2012, was decided by this Court vide judgment dated 28.03.2024 and the non-applicant/appellant has deposited the awarded amount before the Registry of this Court. It is further averred that the applicant had already ::: Downloaded on - 25/07/2025 21:28:49 :::CIS withdrawn 50% of the awarded amount vide CMP No.13025 of .
2015, dated 01.01.2016. It is, therefore, prayed that rest of the outstanding amount, may be released in their favour, as per their shares.
4. Learned vice counsel for the non-
applicant/appellant has submitted that since the appeal having been filed by it before this Court bearing FAO No.417 of 2012, was decided, vide order/judgment dated 28.03.2024 and the award has attained finality, as such, she has no objection in case the amount, as prayed by aforesaid applicants No.1 & 2, be released in their favour.
5. Heard. Having regard to the averments made in the application as well as taking into consideration the fact that the appeal having been filed by the non-
applicant/appellant before this Court bearing FAO No.417 of 2012 was finally decided by this Court vide judgment dated 28.03.2024; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the remaining awarded amount falling in the shares of applicants/respondents No.1 & 2, namely, Hira Devi and Roshan Lal alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, strictly as per their shares, by remitting the same in their saving bank accounts, ::: Downloaded on - 25/07/2025 21:28:49 :::CIS after due verification, details whereof have been given in .
Para-6 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS M/s Naziveedu Seeds Ltd. vs. Karam Bhagat (deceased) through His LRs & Ors.
.
CMP No.22410/2024 of RFA No.363 of 2017 12.12.2024 Present: Mr. Anuj Gupta, Advocate, for the non-
applicant/appellant.
Mr. Ashwani Negi, Advocate, for the applicants/respondents.
CMP No.22410 of 2024r The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.1(v), i.e. Raj Kiran, for release of compensation amount alongwith up-to-date interest in his favour, as per his share, as lying deposited in the Registry of this Court.
2. As per the applicant, the land of the applicant, which was acquired by the appellant/company was valuable one and was only source of his income. As he is in dire need of money to meet out his day to day expenses, therefore, awarded amount, as lying deposited in the Registry of this Court, may be released to him, as per his share.
3. Learned counsel for the non-applicant/appellant has submitted that since the appeal having been filed by it before this Court bearing RFA No.363/2017, was decided, vide order/judgment dated 11.10.2023, the award has attained finality and as such, he has no objection in case the amount, ::: Downloaded on - 25/07/2025 21:28:49 :::CIS as prayed by applicant/respondent No.1(v), i.e. Raj Kiran, be .
released in his favour.
4. Heard. Having regard to the averments made in the application, which are duly supported with affidavit of aforesaid applicant/respondent No.1(v), i.e. Raj Kiran as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing RFA No.363/2017, was finally decided by this Court vide judgment dated 11.10.2023; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the awarded amount falling in the share of the present applicant alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in his favour, strictly as per his share, by remitting the same in his saving bank account, after due verification, detail whereof has been given in prayer clause of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS General Manager, Northern Railway vs. Amit (deceased) through his LRs.
.
RFA No.91 of 201912.12.2024 Present: Mr.Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Ms. Shrutika Chauhan, Advocate vice Mr. Dheeraj K. Vashist, Advocate, for respondents No.1(a) to 1(c) and 2 to 4.
r to Mr. Dalip K. Sharma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocates General, for respondents No.5 & 6.
CMP No.22599 of 2024The present applications under Order 32 Rule 12 read of the Code of Civil Procedure read with Section 151 of the Code of Civil Procedure has been filed by the applicant/respondent No.1(c) Vanishka Sharda, for discharging her natural guardian i.e. her mother, respondent No.1(a), Monika Rani, as she has attained the age of majority.
2. Learned Senior Panel Counsel appearing on behalf of the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since the applicant/respondent No.1(c) Vanishka Sharda, has now attained the age of majority, as is evident from her Matriculation Certificate, copy thereof annexed with the application (Annexure P-1) as well as ::: Downloaded on - 25/07/2025 21:28:49 :::CIS affidavit annexed with the application, the present application .
is allowed and her natural guardian, i.e. her mother, respondent No.1(a), Monika Rani, is ordered to be discharged from her guardianship; and she is permitted to pursue her case in her own capacity.
The application stands disposed of.
4. to CMP No.22600 of 2024 The instant application has been filed on behalf of the applicant/respondent No.1(c) Vanishka Sharda, for release of the amount of compensation, as per her share, as lying deposited in the Registry of this Court.
5. As per the applicant, she is in urgent need of money for her further studies and as the main appeal is pending adjudication before this Court, which may take some time for its disposal, therefore, the awarded amount of compensation as lying deposited in the Registry of this Court may be ordered to be released in her favour as per her share.
6. Learned Senior Panel Counsel appearing on behalf of the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
. 7. Heard. Having perused the averments made in the application, which are duly supported with the affidavit of applicant/respondent No.1(c) Vanishka Sharda and also in ::: Downloaded on - 25/07/2025 21:28:49 :::CIS view of the fact that the appeal may take sufficiently long .
time for its final adjudication, this Court finds it in the interest of justice to release 50% of the awarded amount of compensation in favour of the applicant/respondent No.1(c) Vanishka Sharda, as lying deposited in the Registry of this Court alongwith up-to-date interest, as per her share, after proper verification and identification by remitting the same to her saving bank account, detail whereof has been given in Annexure P-2, i.e. copy of Pass Book, attached with the application.
8. However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicant/respondent No.1(c) Vanishka Sharda will have to refund the amount, so released, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Oriental Ins. Co. Ltd. vs. Ashok Kumar and Ors.
.
FAO (MVA) No.582 of 201912.12.2024 Present: Dr. Lalit Kumar Sharma, Advocate for the appellant.
Mr. Neel Kamal Sharma, Advocate, for respondent No.1.
Ms.Deep Mala, Advocate vice Mr.Varun Chandel, Advocate, for respondent No.3.
Ms. Jyoti Dogra, Advocate vice Mr. Ishan Sharma, r Advocate, for respondent No.4.
CMP No.23319 of 2024The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.1, namely, Ashok Kumar, for release of compensation amount along with up-to-date interest as lying deposited in the Registry of this Court.
2. It has been mentioned in the application that applicant is an unemployed person having no other source of income. He has suffered with permanent disability to the extent of 80% and he is still under treatment at Chandigarh, therefore he is in dire need to money not only for medical expenditures, but also to meet out his day to day expenses. It is further averred that vide order dated 09.04.2021, 25% of amount was released in his favour, but the same was incurred in his marriage and as on today, he has been rendered penniless, therefore, the amount, as prayed for, may kindly be released in his favour.
3. The prayer made in the application is opposed by the learned counsel appearing on behalf of the non-
::: Downloaded on - 25/07/2025 21:28:49 :::CISapplicant/appellant on the ground that in the event of appeal .
being allowed, it would be difficult for the Insurance Company to recover the amount.
4. Having regard to the averments made in the application, which is duly supported with affidavit of applicant/respondent No.1 as well as taking into consideration the fact that he is in dire need of money to meet out his day to day expenses, the present application is allowed and 25% of the awarded amount alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in his favour, by remitting the same in his saving bank account, after due verification, detail whereof have been given in Para-6 of the application.
5. It is made clear that in the event of appeal being allowed, applicant/respondent No.1, will have to refund the amount, so released, with interest.
The application stands disposed of.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Employees State Insurance Corp. vs. Munasib Khan .
FAO No.222 of 202112.12.2024 Present: Mr. Sumeet Raj Sharma, Advocate, for appellant.
Mr. Janmajai Chauhan, Advocate, for respondent No.1.
Mr. Dalip K. Sharma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocates General, for respondents No.2 & 3.
r CMP No.23651 of 2024Learned counsel for respondent No.1, prays for and is granted one week's time to file reply.
List on 27.12.2024.
In the meanwhile, execution of the order dated 31.07.2021, passed by learned Presiding Officer, Employees State Insurance Court, District Sirmaur at Nahan, Himachal Pradesh, shall remain stayed subject to the deposit of entire awarded amount along with up-to-date interest within a period of two weeks.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS United India Insurance Co. Ltd. vs. Banita and ors.
.
FAO No.231 of 202312.12.2024 Present: Ms. Kajal, Advocate vice Mr. Pritam Singh Chandel, Advocate, for appellant.
Mr. Sandeep Sharma, Advocate, for respondents No.1 & 2.
Respondent No.3, already ex parte.
r Learned
CMP No.23666 of 2024
vice counsel for the non-
applicant/appellant prays for and is granted two weeks' time to file reply.
List on 26.12.2024.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Anisha vs. MD, HRTC & Anr.
.
CMP(M) No.1940 of 202412.12.2024 Present: Mr. Neel Kamal Sharma, Advocate, for the applicant/appellant.
Let notice be issued to respondents No.1 to 3, returnable within six weeks, on taking steps within a period r to of one week. List thereafter.
( Sushil Kukreja ) Judge December 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Karam Singh vs. Vijay Chauhan .
Cr. Revision No.227 of 202410.12.2024 Present: Petitioner in person with Mr. Ajay Kumar Dhiman, Advocate.
At the request of learned counsel for the petitioner, list on 21.12.2024.
r to ( Sushil Kukreja )
Judge
December 10, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:49 :::CIS
National Insurance Company Ltd. vs. Leela Muni and Ors.
.
FAO (MVA) No.108 of
2015
10.12.2024 Present: Mr. Munish Advocate vice Mr. Jagdish
Thakur, Advocate, for the appellant.
Mr. Pratap Singh Goverdhan, Advocate, for respondents No.1 to 4.
r No.5 & 6.
Mr. Anirudh Sharma, Advocate, for respondents CMP Nos.23171, 23172 & 23173 of 2024 The present applications under Order 32 Rule 12(2) of the Code of Civil Procedure read with Section 151 of the Code of Civil Procedure have been filed by the applicants/respondents No.2,3 & 4, namely, Ajit Oraon, Monika Kumari and Poonam Kumari, for discharging their natural guardian i.e. their mother, respondent No.1, Leela Muni, as they have attained the age of majority.
2. Learned counsel appearing on behalf of the non-applicant/appellant submitted that he doesn't intend to file any reply to the present applications and has no objection, in case, the same are allowed.
3. Heard. Since the applicants/respondents No.2,3 & 4, namely, Ajit Oraon, Monika Kumari and Poonam Kumari, have now attained the age of majority, as is evident from their Matriculation Certificates, copies whereof annexed with the applications (Annexure A-1, Annexure A-3 & Annexure A-5) as ::: Downloaded on - 25/07/2025 21:28:49 :::CIS well as affidavits annexed with the applications, the present .
applications are allowed and their natural guardian, i.e. their mother, respondent No.1, Leela Muni, is ordered to be discharged from their guardianship; and they are permitted to pursue their case in their own capacity.
The applications stand disposed of.
4.
r to CMP No.23170 of 2024 The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No. 1 to 4, namely, Leela Muni Oraon, Ajit Oraon, Monika Kumari and Poonam Kumari , for release of award amount of Rs.39,10,500/- along with up-to-date interest as lying deposited in the Registry of this Court, as per their shares.
5. It has been mentioned in the application that applicant No.1, Leela Muni Oraon is widow of deceased Sukra Oraon and applicants No.2 to 4, namely, Ajit Oraon, Monika Kumari and Poonam Kumari are their children. The deceased was sole breadwinner of the family and due to his untimely death, the entire liability and responsibility to maintain the family has come upon the shoulders of applicant No.1. Since none of the applicants have received any compensation amount as awarded by the learned Tribunal below, the amount, as prayed, may kindly be released in their ::: Downloaded on - 25/07/2025 21:28:49 :::CIS favour to meet out their daily expenses, which they have .
already incurred on their education and marriage by taking financial help from their near relatives. It is further averred that since applicants No.2 to 4 have now attained the age of majority, but due to poverty and illiteracy are unable to get job/unemployment till date, therefore, apart from day to day expenses of the routine life, they are also burdened with expenses for education, food, clothing and shelter of the entire family, as such, prayer made on their behalf may be accepted.
6. The prayer made in the application is opposed by the learned counsel appearing on behalf of the non-
applicant/appellant on the ground that in the event of appeal being allowed, it would be difficult for the Insurance Company to recover the amount.
7. Having regard to the averments made in the application, which is duly supported with affidavits of applicants No.1 to 4 as well as taking into consideration the fact that they are in dire need of money, the present application is allowed and 25% of the awarded amount alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of applicants/respondents No.1 to 4, namely, Leela Muni Oraon, Ajit Oraon, Monika Kumari and Poonam Kumari, strictly as per their shares, by remitting the same in their ::: Downloaded on - 25/07/2025 21:28:49 :::CIS saving bank accounts, after due verification, details .
whereof have been given in Para-8 of the application.
8. It is made clear that in the event of appeal being allowed, applicants/respondents No.1 to 4, will have to refund the amount, so released, with interest.
The application stands disposed of.
r CMP No.23174 of 20249. The application is disposed of with a direction to the applicant to file typed/translated copies of the documents in question within a period of four weeks.
FAO (MVA) No.108 of 201510. As prayed for, list after two weeks.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Chuhru Ram @ Bittu Lal vs. LAC & Ors.
.
RFA No.49 of 202310.12.2024 Present: Mr. Virender Thakur, Advocate, for the appellant.
Mr.Shiv Pal Manhans, Senior Panel Counsel, for respondents No.1 & 3.
Mr. Navelsh Verma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi Deputy Advocates General, for respondent No.2/State.
r Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Jagdish Sharma vs. Jainder Singh Proprietor M/s Ram Hari Jewellers .
Cr. Revision No.143 of 202310.12.2024 Present: Mr. Rohan Thakur, Advocate vice Mr. Maan Singh, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today.
As prayed for, list after three weeks.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:49 :::CIS Shyam Lal vs. State of H.P. .
Cr. Revision No.92 of 2008 10.12.2024 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocate General, for the respondent /State.
At the request of learned counsel for the petitioner, list after four weeks.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS The Oriental Insurance Company vs. Smt. Gurdassi & Ors.
.
FAO No.76 of 201310.12.2024 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the appellant.
Mr. Raju Ram Rahi, Advocate, for respondents No.1 to 3.
At the request of learned vice counsel for the appellant, list on 20.12.2024.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Yamal Swaroop vs. Master Akshay Kumar .
Cr.MP No.2907 of 202410.12.2024 Present: Mr. H.C. Sharma, Advocate, for the Non-
applicant/petitioner.
At the request of learned counsel for the non-
applicant/petitioner, list on 21.12.2024.
r to ( Sushil Kukreja )
Judge
December 10, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:50 :::CIS
Rakesh Kumar vs. Pawan Kumar .
Cr. Revision No.423 of 202310.12.2024 Present: Ms. Vandana Thakur, Advocate vice Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ajay Kumar, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list on 20.12.2024, on which date, parties are directed to remain present in the Court.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Pankaj Thakur vs. Yog Raj .
Cr. Revision No.714 of 202410.12.2024 Present: Mr. B.N. Mehta, Advocate, for the petitioner.
Mr. S.S. Roach, Advocate, for the respondent.
Cr.MP No.4721 of 2024Parties not present.
At the joint request of learned counsel for the parties, list on 21.12.2024 for presence of parties.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Pankaj Thakur vs. Shiv Lal .
Cr. Revision No.715 of 202410.12.2024 Present: Mr. B.N. Mehta, Advocate, for the petitioner.
Mr. S.S. Roach, Advocate, for the respondent.
Cr.MP No.4720 of 2024Parties not present.
At the joint request of learned counsel for the parties, list on 21.12.2024 for presence of parties.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Amrish Kumar Aggarwal & another vs. HPFC & others .
FAO No.445 of 201210.12.2024 Present: Mr.Subhash Chander, Advocate vice Mr. Dushyant Dadwal, Advocate, for the appellants.
Ms. Kavita Kajal, Advocate vice Mr. Atharav Sharma, Advocate, for respondent No.1.
r to CMP No.21911 of 2024 Learned vice counsel for the appellants prays for adjournment on the ground that arguing counsel is not available today.
As prayed for, list on 17.12.2024.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Hemender Singh & Ors. vs. State of H.P. & Anr.
.
RSA No.4251 of 2013 10.12.2024 Present: Mr. Rakesh Thakur, Advocate, for the appellants.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocates General, for respondent No.1 /State.
Mr. Sumit Verma, Advocate, for respondent No.2.
CMP(M) Nos.1858, 1860, 1861 & 1862 of 2024 Learned counsel for non-applicant/respondent No.2 prays for and is granted two weeks' further time to file reply(ies) to the applications. List thereafter.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Chander Kant vs. Jai Kishan and others .
FAO No.391 of 201410.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. H.S. Rana, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocate General, for respondent No.2/State.
Steps for the service of proposed LRs No.13(b), 13 (c) & 13(g) have been taken on 27.11.2024. Therefore, let notice be issued to aforesaid LRs No.13(b), 13 (c) & 13(g), returnable within four weeks. List thereafter.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Ravinder Kumar Bansal & Ors. vs. Pankaj Gupta and Ors.
.
Civil Suit No.25 of 201610.12.2024 Present: Mr. Desh Raj Thakur, Advocate, for the plaintiffs.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for the defendants.
Ms. Pooja Verma, Advocate, for the applicant in OMP No.596 of 2018.
rLearned counsel for the plaintiffs stated that he has filed an application for withdrawing his Power of Attorney, but the same is lying under objection. He undertakes to remove the same within a period of two days.
As prayed for, list on 17.12.2024.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Supriya vs. Mehar Chand .
Cr. Appeal No.179 of 201810.12.2024 Present: Mr. Naveen K. Bhardwaj, Advocate, for the appellant.
Ms. Kanta Thakur, Advocate vice Mr.Rajesh Mandhotra, Advocate, for the respondent.
A request has been received from the learned original counsel for the respondent to place the matter before the National Lok Adalat.
Therefore, list this case before the National Lok Adalat to be held on 14.12.2024, on which date, parties are directed to remain present in person.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS H.P. Wakf Board vs. Kailash Dutta & Ors. a/w connected matter .
RSA No.39 of 2020 a/w RSA No.41 of 2020 10.12.2024 Present: Mr.R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the appellant(s).
Ms. Sunita Sharma, Senior Advocate with Mr. Sanjay Dalmia, Advocate, respondents No.1(a) to 1(c) in both the appeals.
None for remaining respondents in RSA No.39 of 2020.
Names of proforma respondents No.2,6 and 7 in RSA No.41 of 2020 stand deleted. CMP No.19487 of 2024 For the reasons stated in the application, the same is allowed. Application stands disposed of.
RSA No.39 of 2020 & RSA No.41 of 2020 List for final hearing in the month of April, 2025.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS NIC Ltd. vs. Jeeto Devi and others .
FAO No.286 of 202110.12.2024 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Abhinav Mehta, Advocate vice Mr. Amit Singh Chandel, Advocate, for respondents No.1 to 3.
Mr. Sanket Sankhyan, Advocate, for respondents No.4 & 5.
r CMP No.14939 of 2021Learned counsel for the non-
applicants/respondents pray for and are granted three weeks' further time to file reply.
As a matter of sheer indulgence and by way of last opportunity, three weeks' further time, is granted to them to do the needful. List thereafter.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Ved Parkash vs. Mansa Ram (deceased) through his LRs and ors.
.
FAO No.309 of 202110.12.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for respondents No.1& 2.
Mr. Sachin Sunail, Advocate vice Mr. Chanden Goel, Advocate, for respondent No.3.
CMP No.20016 of 2024Learned counsel for the non-applicant/appellant prays for and is granted three weeks' further time to file reply.
List thereafter.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Dives Shandil vs. Gulab Singh Thakur .
Cr. Revision No.702 of 202210.12.2024 Present: Mr. Mohar Singh, Advocate, for the petitioner.
None for the respondent.
At the request of learned counsel for the petitioner, list on 19.12.2024.
r ( Sushil Kukreja )
Judge
December 10, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:50 :::CIS
Jai Karan (deceased) through his LRs vs. Aman Kumar .
RSA No.4221 of 201310.12.2024 Present: Mr. Naveen K. Bhardwaj, Advocate, for the appellants.
Mr. Sahil Dixit, Advocate, for the respondent.
CMP(M) No.1380 of 2023rAt the joint request of learned counsel for the parties, list after three weeks.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Sudhir Sharma vs. Sukhwinder Singh Thakur .
Civil Suit No.21 of 202410.12.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the plaintiff.
Mr. Navlesh Verma, Advocate, for the defendant.
Civil Suit No.21 of 2024 & OMP No.274 of 2024 r Learned counsel for the defendant prays for and is granted three weeks' time to file written statement as well as reply to the stay application. Power of Attorney on behalf of the defendant be also filed before the next date of hearing.
List on 03.01.2025.
OMP No.275 of 2024Heard. In view of the averments made in the application, the same is allowed and the applicant/plaintiff is exempted from filing translated copy of Hindi documents, at this stage.
Application stands disposed of.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Pradeep Kumar vs. State of H.P. .
Cr. Appeal No.41 of 202410.12.2024 Present: Mr. Parmod Singh, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood and Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
r to Cr.MP No.3924 of 2024 At the request of learned counsel for the applicant/appellant, list on 23.12.2024.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS The National Insurance Company Ltd. vs. Seema Devi & Ors.
.
FAO No.106 of 202410.12.2024 Present: Ms. Meenakshi Sharma, and Mr. Suraj Sharma, Advocate, for the appellant.
Mr. Amrinder Singh Rana, Advocate, for respondents No.1 & 2.
Mr. Jai Ram Sharma, Advocate, for respondent No.3.
r CMP(M) Nos. 1774 & 1775 of 2024 Let notice be issued to proposed legal representatives of deceased respondent No.4, returnable within six weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Shriram General Insurance Company Ltd. vs. Ram Dayal & Ors.
.
FAO No.187 of 202410.12.2024 Present: Mr. Munish Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Nikhil, Advocate vice Mr. Varun Panwar, Advocate, for respondent No.1.
Mr. Dhananjay Singh, Advocate, for respondent No.2.
r Steps for the service of respondents No.3(b) to 3(d) have not been taken.
Learned vice counsel for the appellant undertakes to do the needful within a period of one week.
On doing the needful within the stipulated time and by way of last opportunity, let fresh notice be issued to respondents No.3(b) to 3(d), returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Kuldeep Verma vs. Gauri Dutt .
Cr. Appeal No.546 of 202410.12.2024 Present: Mr. Vinod Sharma, Advocate vice Mr. R.S. Jaswal, Advocate, for the appellant.
Mr. Sachin Sunail, Advocate vice Mr. Harsh Vardhan, Advocate, for the respondent.
At the request of learned vice counsel for the respondent, list on 17.12.2024.
( Sushil Kukreja ) Judge December 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Ram Rattan @ Ramratte vs. Land Acquisition Collector, HPPWD .
CMP(M) No.1083 of 202409.12.2024 Present: Mr.O.C. Sharma, Advocate, for the applicant/appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi, Deputy Advocate General, for the respondents No.1 to 3/State.
r to Learned counsel for the applicant/ appellant prays for and is granted one week's further time to take consequential steps on account of death of respondent No.4.
As prayed for, list next week.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS HRTC & Ors. vs. Himachali & Ors.
.
CMP(M) No.1207 of 202409.12.2024 Present: Mr. Raman Jamalta, Advocate, for the applicant/appellant.
Mr. Suneet Verma, Advocate, for respondent No.2.
Mr. Jaidev Thakur, Advocate, for respondent No.4.
Mr. P.S. Chandel, Advocate, for respondent No.5.
Mr. H.S. Rangra, Advocate, for respondent No.6.
Learned counsel for the applicant/ appellant prays for and is granted three weeks' further time to take consequential steps on account of death of respondent No.3.
As prayed for, list on 02.01.2025.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Rahul Sharma vs. Madan Singh .
Cr.MP(M) No.1816 of 202409.12.2024 Present: Mr. Surinder K. Saklani, Advocate, for the applicant/appellant.
Mr. Anubhav Chopra, Advocate vice Mr. Varun Chauhan, for the respondent.
Cr.MP(M) No.1816 of 2024application.
r to No reply is intended to be filed to the present Since there are arguable points involved in the criminal appeal, hence, leave to appeal is granted.
The application stands disposed of.
Cr. Appeal No. ________2024 Be registered.
List on 26.12.2024 for hearing on admission.
In the meanwhile, records of both the learned courts below be also called for, if not already received.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS The New India Assurance Co. Ltd. vs. Kamlesh Devi & Ors.
.
CMP(M) No.1908 of 202409.12.2024 Present: Mr. Praneet Gupta, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within four weeks, on taking steps within a period of three days. List thereafter.
r ( Sushil Kukreja )
Judge
December 09, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:50 :::CIS
Ram Lal vs. Shriram General Insurance Company & Ors.
.
CMP(M) No.1938 of 202409.12.2024 Present: Mr. Oshin Anand Chauhan, Advocate vice Mr. Yudhbir Singh Thakur, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS OIC Ltd. vs. Karam Chand & Ors.
.
CMP(M) No.1942 of 202409.12.2024 Present: Mr. Sambhav Bhasin, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Naresh Kumar vs. State of H.P. .
Cr.MP(M) No.1972 of 202409.12.2024 Present: Mr. Narender Guleria and Mr. Adhiraj Thakur, Advocates, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Vijay Kaushal vs. State of H.P. .
Cr.MP(M) No.2430 of 202409.12.2024 Present: Mr. Ajay Kochhar, Senior Advocate with Mr. Anubhav Chopra and Ms. Swati Sharma, Advocates, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Inder Singh vs. Siddhaarth Gautam .
Cr.MP(M) No.2681 of 202409.12.2024 Present: Mr. G.R. Palsra, Advocate, for the applicant/petitioner.
Let notice be issued to the respondent, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Veer Bhadur vs. Central Bank of India .
Cr.MP(M) No.2424 of 202409.12.2024 Present: Mr. Bhag Chand Sharma, Advocate, for the petitioner.
Mr. Raman Prashar, Advocate, for the respondent.
As per report of the Registry, reply filed on behalf of the respondent, is lying under objection. Learned counsel for the respondent undertakes to remove the same within a period of one week.
As prayed for, list on 19.12.2024.
At this stage, it has been stated by learned counsel for the petitioner that the matter has been compromised between the parties.
Therefore, in the meanwhile, no coercive action shall be taken against the petitioner.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Vivek Kumar vs. Vikram Singh .
Cr.MP(M) No.2766 of 202409.12.2024 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Cr.MP No.5082 of 2024For the reasons stated in the application, the same is allowed and delay in refiling the present revision r to petition is hereby condoned.
Application stands disposed of.
Cr.MP(M) No.2766 of 2024Issue notice to the respondent, returnable within four weeks, on taking steps within a period of three days.
In addition thereto, dasti summons be also given to learned counsel for the petitioner for service of the respondent on usual terms, as prayed for.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Birender Singh vs. State of H.P. .
Cr.MP(M) No.2768 of 202409.12.2024 Present: Mr. Aditya Chauhan, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
Notice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents/State. He prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Bhubnoo & Ors. vs. Rajinder & Ors.
.
RSA No.262 of 201409.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for respondents No.1 & 3.
Mr. Rohit Thakur, Advocate, for respondent No.2.
r to CMP No.13225 of 2024 At the joint request of learned counsel for the parties, list this application for consideration alongwith main appeal at the time of final hearing.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS ICICI Lombard General Insurance Company Limited vs. Usha Devi & Ors.
.
FAO No.290 of 201409.12.2024 Present: Mr. Karanveer Singh, Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant/non- applicant.
Mr. Kishore Sharma, Advocate vice Mr. Dinesh Bhanot, Advocate, for applicants/respondents No.4(a) to 4(c).
CMP No.18754 of 2024Learned vice counsel for the applicants/respondents prays for adjournment on the ground that arguing counsel is not available today.
As prayed for, list after two weeks.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Shisham Devi vs. Bishan Singh and others .
FAO No.37 of 202109.12.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Vinod Chauhan, Advocate vice Mr. Virender Sharma, Advocate, for the respondents.
CMP No.22070 of 2024rFor the reasons stated in the application, the same is allowed and disposed of accordingly.
FAO No.37 of 2021List for final hearing in the month of March, 2025.
( Sushil Kukreja ) Judge December 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Jeevan Kumar Singh vs. M/s Rich Infra Developers India Ltd. & another .
FAO No.126 of 202203.12.2024 Present: None for the appellant.
Since none has appeared on behalf of the appellant despite repeated calls, in the interest of justice, list on 26.12.2024.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS State of H.P. & ors. vs. Raj Kumar Sharma & another .
CMP(M) No.1636 of 202403.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
As per report of the Registry, notices issued to respondents No.1 & 2, have been received back duly served, but there is no appearance on their behalf, hence, they are ordered to be proceeded against ex parte.
At the request of learned Deputy Advocate General, list after two weeks.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS LAC NHPC vs. Dolahari & Ors.
.
CMP No.20188 of 2024 in RFA No.277 of 2006 03.12.2024 Present: Mr. Shreya Chauhan, Advocate, for the non-
applicant/appellant.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for the applicants /respondents.
Learned counsel for the non-applicant/appellant prays for and is granted one week's further time to obtain instructions/to file reply.
As prayed for, list on 14.12.2024.
Registry is directed to reflect the name of Ms. Shreya Chauhan, Advocate, for the appellant, in the cause-
list, henceforth.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Babu Ram vs. Deepak Kumar .
Cr. Revision No.348 of 202403.12.2024 Present: Mr. Surender K. Sharma, Advocate, for the petitioner.
Mr. Tek Chand, Advocate, for the respondent.
At the request of learned counsel for the r to petitioner, list on 19.12.2024.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Sachin Mukti vs. Mahesh Kumar & Another .
Cr. Revision No.786 of 202403.12.2024 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r to Cr. Revision No.786 of 2024 Notice. Mr. Jitender Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable within six weeks, on taking steps within a period of three days.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.5022 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Judicial Magistrate, 1st Class, Anni, District Kullu, H.P. vide judgment of conviction and order of sentence dated 14.03.2023, under Section 138 of the Negotiable Instruments Act, 1881 in Criminal Complaint No.27 of 2018, titled as Mahesh Kumar vs. Sachin Mukti and ::: Downloaded on - 25/07/2025 21:28:50 :::CIS further affirmed by learned Additional Sessions Judge, .
Kinnaur at Rampur Bushehar, District Shimla vide judgment dated 01.10.2024 in Criminal Appeal No.71 of 2024, titled Sachin Mukti vs. Mahesh Kumar, shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited, within a period of six weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
Cr.MP No.5023 of 2024The application is disposed of with a direction to the applicant to file certified copy of the judgment dated 14.03.2023, passed by learned Judicial Magistrte, 1st Class, Anni, District Kullu, H.P., within a period of four weeks.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Sachin Mukti vs. Prem Chand & Another .
Cr. Revision No.787 of 202403.12.2024 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r to Cr. Revision No.787 of 2024 Notice. Mr. Jitender Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable within six weeks, on taking steps within a period of three days.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.5024 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Judicial Magistrate, 1st Class, Anni, District Kullu, H.P. vide judgment of conviction and order of sentence dated 14.03.2023, under Section 138 of the Negotiable Instruments Act, 1881 in Criminal Complaint No.29 of 2018, titled as Prem Chand vs. Sachin Mukti and further ::: Downloaded on - 25/07/2025 21:28:50 :::CIS affirmed by learned Additional Sessions Judge, Kinnaur .
at Rampur Bushehar, District Shimla vide judgment dated 30.10.2024 in Criminal Appeal No.70 of 2024, titled Sachin Mukti vs. Prem Chand, shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited, within a period of six weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
Cr.MP No.5025 of 2024The application is disposed of with a direction to the applicant to file certified copy of the judgment dated 14.03.2023, passed by learned Judicial Magistrte, 1st Class, Anni, District Kullu, H.P., within a period of four weeks.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Vijender Singh and Anr. vs. Sarishta Devi and Anr.
.
FAO No.177 of 202203.12.2024 Present: Mr. Rajinder Sharma, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the respondents.
Heard for some time.
Learned counsel for the appellants prays for adjournment.
r As prayed for, list on 03.01.2025.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Kamlesh vs. Sukhdev Mattu .
Cr. Revision No.185 of 2024 03.12.2024 Present: Ms. Tamanna Chauhan, Advocate vice Mr. Himanshoo Panwar, Advocate, for the petitioner.
Mr. Pars Ram, Advocate, for the respondent.
Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is pre-
occupied in another Court.
As prayed for, list for hearing on admission after three weeks.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Shri Ram Transport Finance Co. Ltd. vs. Gopal Chand @ Gopal Krishan .
Cr.MP(M) No.2939 of 202303.12.2024 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
Notice issued to the respondent has been received back unserved for want of correct address.
Learned counsel for the petitioner prays for an is granted two weeks' time to take further steps in the matter.
As prayed for, list after two weeks.
( Sushil Kukreja ) Judge December 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Maa Durga Mahasu Deity & Ors. vs. State of H.P. & Anr.
.
Cr.MP No.4290 of 2024 in Cr.MMO No.833 of 2023 02.12.2024 Present: Mr. Neel Kamal Sood, Senior Advocate with Mr. R.S. Chandel, Mr. Sunil Kmar, Ms. Seema Azad, Ms. Shipra Thakur & Ms. Heena Bhardwaj, Advocates, for the applicants/petitioners.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for non- applicant/respondent No.1. Mr. Aditaya Dhawan and Mr. Arsh Rattan, Advocates, for respondent No.2.
Arguments heard. Order reserved.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Jitender Thakur vs. Pradeep Thakur & Anr.
.
Cr. Appeal No.619 of 202402.12.2024 Present: Ms. Ritta Goswami, Senior Advocate with Ms.Rekha Thakur and Ms. Komal Chaudhary, Advocates, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.11/State.
Cr.MP(M) No.2682 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.11/State Separate notice be issued to respondents No.1 to 10, returnable within six weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Ram Singh & Ors. vs. Bihari Lal & Ors.
.
RSA No.457 of 2011 a/w CMP(M) No.756 of 2024 02.12.2024 Present: Mr. Roop Lal Chaudhary, Advocate, for the appellants.
Mr. Umesh Kanwar, Advocate, for the respondent.
CMP(M) Nos.1748, 1749, 1897 & 1898 /2024 r Learned counsel for the respondent prays for and is granted three weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Jagdish Chand & Ors. vs. Ran Singh (deceased) through his LRs.
.
RSA No.4018 of 201302.12.2024 Present: Mr. Vishwas Kaushal, Advocate, for the appellants.
Mr. M.A. Khan, Senior Advocate, with Ms. Hem Kanta Kaushal, Advocate, for proposed LRs of respondents No.1(a) to 1(d).
r to Learned counsel for the appellants prays for and is granted three weeks' further time to procure fresh Power of Attorney on behalf of the appellants.
As a matter of sheer indulgence and by way of last opportunity, three weeks' further time, is granted to him to do the needful.
List on 27.12.2024.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Ram Lal & Ors. vs. Shanti Devi (since deceased) through her LRs & Ors.
.
RSA No.4285 of 201302.12.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Ajeet Pal Singh Jaswal, Advocate, for respondents No.1(a) to 1(d).
CMP(M) No. 1180 of 2024r The instant application, under Order 22, Rules 3 & 9, read with Section 5 of the Limitation Act, has been filed by the applicants/appellants for bringing on record the legal representatives of deceased appellant No.6, Daropati Devi, who has expired on 16.12.2023, after setting aside the abatement, if any.
As per the applicants/appellants, appellant No.6, Daropati Devi has expired on 16.12.2023 leaving behind her legal representatives, as mentioned in Para-3 of the application, as appellants No.6(a) to 6(i). However, the delay in filing the application has occurred, as applicants have no knowledge about the pendency of this appeal and for that reasons, steps could not be taken for bringing on record the legal representatives of deceased appellant No.6 Daropati Devi and immediately from the date of knowledge, necessary steps for bringing on record the legal representatives have been taken. Therefore, the delay, as occurred is neither intentional, nor willful, but was beyond the control of the applicants and as such, the same deserves to be condoned. The application is ::: Downloaded on - 25/07/2025 21:28:50 :::CIS duly supported with the affidavit of Gian Chand, son of late Smt. .
Daropati Devi.
No reply to the application is intended to be filed on behalf of the contesting respondents.
Heard. Taking into consideration the fact that the delay, as occurred, was beyond the control of the applicants and has been sufficiently explained in the application, the same is hereby condoned.
r As right to sue still survives in favour of the legal representatives of deceased appellant No.6, the legal representatives, as mentioned in para-3 of the application, i.e. appellants No.6(a) to 6(i), are ordered to be brought on record, after setting aside the abatement, if any.
The application stands disposed of.
RSA No.4285 of 2013Learned counsel for the appellants prays for and is granted two weeks' time to file amended memo of parties.
As prayed for, list on 23.12.2024.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS General Manager Northern Railway vs. Rattan Chand a/w connected matter .
RFA No.266 of 2014 a/w RFA No.322 of 2015 02.12.2024 Present: Mr. Shashi Shrishoo, Central Government Standing Counsel, for the appellant(s) in both the appeals.
Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for respondent No.2 & 3 in RFA No.266/2014 and for respondents No.2,4 & 5 in RFA No.322/2015.
Mr. Jitender Sharma, Additional Advocate r General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State in both the appeals.
CMP(M) Nos. 288 & 289 of 2024 I RFA No.266 of 2014 Steps for the service of proposed LR No.1(a) & 1(b) have not been taken.
Learned counsel for the appellant(s), undertakes to do the needful within a period of three days.
On doing the needful within the stipulated time, let fresh notice be issued to proposed LR No.1(a) & 1(b), returnable within six weeks. List thereafter.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Singhoo Ram & Anr. vs. Onkar Singh & Ors.
.
RSA No.300 of 201402.12.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellants.
Respondents No.1 to 4, already ex parte.
Mr. Anuj Nag, Advocate, for respondents No.5 to 9. r No.10.
Mr. Ashok Kumar, Advocate, for respondent CMP No.9975 of 2024 Learned counsel for respondents No.5 to 9 and respondent No.10 pray for and are granted four weeks' further time to file reply. List thereafter.
CMP(M) No.1238 of 2024Let notice be issued to proposed legal representatives of deceased respondent No.1(a) Balbir Singh, as mentioned in Para-3 of the application, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Rani Devi vs. Surinder Lal Sood and others a/w connected matters.
.
RSA No.2 of 2018 a/w RSA No.26 and 127 of 2018 RSA No.2 of 2018 02.12.2024 Present: Mr. Aman Sood, Advocate, for the appellant.
Mr. Abhinav Thakur, Advocate, for respondents No.1(a), 1(b), 1(d) and 1(e).
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for respondent No.2(a).
RSA No.26 of 2018Mr. Aman Sood, Advocate, for the appellant.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for respondent No.1(a).
Mr. Abhinav Thakur, Advocate, for respondents No.2,3,5 & 6.
RSA No.127 of 2018Mr. Abhinav Thakur, Advocate, for the appellants.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for respondent No.1(a).
Mr. Aman Sood, Advocate, for respondents No.2 & 5.
CMP No.20411 of 2024 in RSA No.2 of 2018 The present application under Order 5, Rule 20 read with Section 151 of CPC has been filed for substituted service of respondent No.7(c), Vidushi Sood.
It has been mentioned in the application that respondent No.7(c) is keeping herself out of way for the purposes of avoiding service .
::: Downloaded on - 25/07/2025 21:28:50 :::CISHeard. In view of the averments, which are duly .
supported with affidavit of Rani Devi (appellant), the present application is allowed and respondent No.7(c) Vidushi Sood, is ordered to be served through affixation at her last known address as well as through publication in daily newspaper 'Amar Ujala Shimla Edition'. Process fee and publication charges be deposited within a period of two weeks and thereafter, let the case be listed before the additional registrar (J) for fixing the date for the service of aforesaid respondent No.7(c), Vidushi Sood.
Application stands disposed of.
CMP No.19137 of 2024 in RSA No.26 of 2018 The present application under Order 5, Rule 20 read with Section 151 of CPC has been filed for substituted service of respondent No.11(c), Vidushi Sood.
It has been mentioned in the application that respondent No.11(c) is keeping herself out of way for the purposes of avoiding service .
Heard. In view of the averments, which are duly supported with affidavit of Sufal Kumar (appellant), the present application is allowed and respondent No.11(c) Vidushi Sood, is ordered to be served through affixation at her last known address as well as through publication in daily newspaper 'Amar Ujala Shimla Edition'. Process ::: Downloaded on - 25/07/2025 21:28:50 :::CIS fee and publication charges be deposited within a period .
of two weeks and thereafter, let the case be listed before the additional registrar (J) for fixing the date for the service of aforesaid respondent No.11(c), Vidushi Sood.
Application stands disposed of.
December 02, 2024
to ( Sushil Kukreja )
Judge
(reena)
::: Downloaded on - 25/07/2025 21:28:50 :::CIS
Land Acquisition Collector, HPPWD and
another vs. Prem Chand and others .
RFA No.12 of 202202.12.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellant/State. Ms. Uma Manta, Advocate, for respondents No.1 to 6.
Respondent No.7 stands abated.
Respondents No.8(a), 8(b) and 9(a) to 9(g) already [ ex parte.
Mr. T.K. Verma, Advocate, for respondents No.10 to 16.
RFA No.12 of 2022Learned Deputy Advocate General stated that amended memo of parties has been filed in the Registry of this Court on 12.07.2024, however, the same is not on record.
Registry is directed to trace and place the same on record, if in order.
List on 16.01.2025.
CMP No.22636 of 2024The present application under Section 151 of CPC, has been filed by the applicants/respondents No.1,2,3,5 6 for release of compensation amount.
Learned Deputy Advocate General, prays for and is granted two weeks' time to file reply. List thereafter along with main appeal.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Chander Shekhar vs. Mohan Lal .
Cr. Revision No.389 of 202202.12.2024 Present: Mr. Vijay, Advocate vice Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Nitin Misra, Advocate, for the respondent.
As per report of the Registry, bailable warrants issued against the petitioner are still awaited. Therefore, let fresh bailable warrants be issued against the petitioner in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of Arresting/Executing Officer, returnable within four weeks.
List on 02.01.2025.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Roop Lal vs. Rakesh Kathuria .
Cr. Revision No.548 of 202302.12.2024 Present: Petitioner present in person with Mr. Umesh Kanwar, Advocate.
Mr. Vinod Kumar Suri, Advocate, for the respondent.
Learned counsel for the petitioner stated that a sum of Rs.50,000/- has been deposited in the account of the respondent today by the petitioner. He prays for and is granted four weeks' further time for depositing the remaining amount.
List on 08.01.2025.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Nand Lal vs. State of H.P. .
Cr. Revision No.633 of 202302.12.2024 Present: None for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
It has been brought to the notice of this Court that Mr. Ajit Sharma, Advocate, who was earlier representing the petitioner, has now been appointed as Deputy Advocate General. Therefore, let Court notice be issued to the petitioner, returnable for 03.01.2025.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Paras Ram vs. Kamdhenu Finance Corporation Ltd.
.
Cr. Revision No.669 of 202302.12.2024 Present: Mr. Yogender Paul, Advocate, for the petitioner.
Ms. Pallavi, Advocate vice Mr. K.B. Khajuria, Advocate, for the respondent.
Today also, learned counsel for the petitioner stated that the process for amicable settlement between the parties is going on. Therefore, as prayed for, list on 03.01.2025.
( Sushil Kukreja ) Judge December 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS NTPC Ltd. vs. Shankar & Ors.
.
CMP Nos.21049, 21050 & 21051 of 2024 in RFA No.44 of 2006 29.11.2024 Present: Mr. Vedhant Ranta, Advocate vice Mr. Janesh Gupta, Advocate, for the non-applicant/appellant.
Ms. Veena Sharma, Advocate, for the applicants/respondents.
r At this
CMP No.21049 of 2024
stage, learned counsel
applicants/respondents seeks permission of this Court to for the withdraw the present application. Ordered accordingly.
CMP No.22671 of 20242. The present application under Order 1 Rule 10 read with Section 151 of CPC, has been filed for deletion of name of respondent No.13 Ramalu Devi from the array of the respondents.
3. It has been mentioned in the application that respondent No.13, Ramalu Devi has died on 23.01.2016, which is evident from the death certificate annexed with the application as Annexure P-1, leaving behind her legal heirs, who are already on record as respondents No.9 to 12, 30 to
32. It is, therefore, prayed that the present application may be allowed and the name of aforesaid respondent No.13, Ramalu Devi, may be deleted from the array of the respondents.
::: Downloaded on - 25/07/2025 21:28:50 :::CIS4. Learned counsel for the non-
.
applicant/appellant stated that he does not intend to file any reply to the application and has no objection, in case, the present application is allowed.
5. Heard. In view of the averments made in the application, which are duly supported with the affidavit of Mast Ram, son of deceased Ramalu Devi and also the fact that the right to sue survives in favour of the legal heirs of the deceased, who are already on record as respondents No.9 to 12, 30 to 32, the present application is allowed and the name of deceased Ramalu Devi is ordered to be deleted from the array of the respondents subject to all just exceptions.
Application stands disposed of.
CMP No.21050 of 20246. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.9 to 12, 20, 30 to 32, namely, Mast Ram, Ranjeet Singh, Parkash Singh, Sheela Devi, Vivek, Suresh, Sanjeev Kumar @ Sanjay Kumar and Indra Devi, for release of awarded amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court.
7. It is averred by the applicants that the appeal filed by the non-applicant/appellant stands dismissed vide judgment dated 06.04.2018 and as per the directions of ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Court, the non-applicant/appellant has deposited the amount .
with the Registry of this Court. It is further averred that applicants/respondents are poor persons and have got no sufficient source of income to meet out their day to day expenses due to pandemic situation and are in dire need of money, as such, awarded amount, as lying deposited in the
8.
r to Registry of this Court, may be released to them, as per their shares.
Learned vice counsel for non-applicant/appellant has submitted that since the appeal having been filed by the non-applicant/appellant before this Court bearing RFA No.44 of 2015, was finally decided, vide judgment dated 06.04.2018, the award has attained finality and as such, he has no objection in case the amount, as prayed by applicants/respondents No.9 to 12, 20, 30 to 32, be released in their favour.
9. Heard. Having regard to the averments made in the application, which are duly supported with affidavits of aforesaid applicants/respondents No. 9 to 12, 20, 30 to 32 as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing RFA No.44 of 2015, was decided, vide judgment dated 06.04.2018; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained ::: Downloaded on - 25/07/2025 21:28:50 :::CIS finality, as such, the present application is allowed and the .
awarded amount falling in the share of applicants/respondents No.9 to 12, 20, 30 to 32, namely, Mast Ram, Ranjeet Singh, Parkash Singh, Sheela Devi, Vivek, Suresh, Sanjeev Kumar @ Sanjay Kumar and Indra Devi, along with up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, strictly as per their shares, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-11 of the application.
The application stands disposed of.
CMP No.21051 of 202410. Having regard to the averments made in the application, the same is allowed and the applicants are exempted from filing translated copy of Annexure P-1.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Shriram General Insurance Company vs. Anita Sharma & Ors.
.
FAO(MVA) No.398 of 201929.11.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Mohan Singh, Advocate, for respondents No.1 to 4.
Mr. Paras Ram, Advocate vice Mr. Anil Kumar God, Advocate, for respondents No.5 & 6.
CMP No.20655 of 2024The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.2, Pratham Sharma, for discharging his natural guardian i.e. his mother, respondent No.1, Anita Sharma, as he has attained the age of majority.
Learned counsel for the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
Heard. Since the applicant/respondent No.2, Pratham Sharma, has now attained the age of majority, as is evident from the Matriculation certificate as well as affidavit annexed with the application, the present application is allowed and his natural guardian, i.e. his mother, respondent No.1, Anita Sharma, is ordered to be discharged from his ::: Downloaded on - 25/07/2025 21:28:50 :::CIS guardianship; and he is permitted to pursue the case in his .
own capacity.
The application stands disposed of.
CMP No.20654 of 2024Learned counsel for the non-applicant/appellant prays for and is granted two weeks' time to file reply. List thereafter.
r to ( Sushil Kukreja )
Judge
November 29, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:50 :::CIS
Jangi vs. NTPC & others
.
CMP(M) No.500 of 2024
29.11.2024 Present: Ms. Veena Sharma, Advocate, for the applicant-
appellant.
Ms. Dhanwanti, Advocate vice Mr. Jagdish Thakur, Advocate, for respondent No.1.
Respondents No.2 to 4 are stated to have expired.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and r Ms. Niyati Thakur, Deputy Advocates General, for respondent No.5/State.
CMP No.18757 of 2024The present application has been filed by the applicant/appellant for deletion of the names of proforma respondents No.2 to 4, namely Govind Ram, Sant Ram and Roshani Devi .
As per the applicant, aforesaid proforma respondents No.2 to 4, are stated to have died and this Court vide order dated 09.07.2024, have given four weeks' time to bring their legal representatives. It is further averred that the said respondents No.2 to 4 are only proforma respondents and have no interest in the appeal nor any relief is being claimed against them. It is also averred that the applicant has made every effort to trace the whereabouts of the proforma respondents, but these respondents have changed their location and are unable to be traced, which has caused unnecessary delay in the present appeal. It is, therefore, ::: Downloaded on - 25/07/2025 21:28:50 :::CIS prayed that the present application may be allowed and the .
names of aforesaid proforma respondents No.2 to 4, may be deleted from the array of the respondents.
No reply is intended to be filed on behalf of the contesting respondents and they have no objection, in case, the present application is allowed.
Heard. In view of the averments made in the application, which are duly supported with the affidavit of Jagar Nath, son of deceased Jangi, the present application is allowed and the names of proforma respondents No.2 to 4, namely, Govind Ram, Sant Ram and Roshani Devi are ordered to be deleted from the array of the respondents subject to all just exceptions.
Application stands disposed of.
CMP(M) No.500 of 2024Learned counsel for the applicant/appellant prays for and is granted two weeks' time to file amended memo of parties. List thereafter.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS The United India Insurance Co. Ltd. vs. Roshna Devi.
.
FAO No.63 of 202429.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Sumit Sharma, Advocate, for respondents No.1 to 4.
Mr. Rohit Chauhan, Advocate, for respondent No.5.
r Since CMP No.2740 of 2024 & FAO No.63 of 2024 the present appeal stands admitted, list the present application along with main appeal already for final hearing in due course.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS IFFCO TOKIO General Insurance Co. vs. Sayyad Khan & Ors.
.
FAO No.175 of 202429.11.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.1 to 4.
Respondent No.5, already ex parte.
r to CMP No.21541 of 2024 & FAO No.175 of 2024 Learned counsel for the non-applicant/appellant prays for and is granted two weeks' time to file reply to the application.
List on 19.12.2024.
In the meantime, steps for the service of respondent No.6, be also taken.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Rajinder Singh vs. Neeraj Saini and others .
FAO No.87 of 202429.11.2024 Present: Mr. Hemant Vaid, Advocate, for the appellant.
Mr. Davinder Chauhan, Advocate, for respondent No.1.
Learned counsel for the appellant stated that steps for the service of respondents No.2 to 4 have been taken today itself. That being so, let notice be issued to the aforesaid respondents, returnable within four weeks. List thereafter.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS IFFCO TOKIO General Insurance Co. vs. Sayyad Khan & Ors.
.
FAO No.174 of 202429.11.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.1 to 3.
Respondent No.4, already ex parte.
r to CMP No.22076 of 2024 & FAO No.174 of 2024 Learned counsel for the non-applicant/appellant prays for and is granted two weeks' time to file reply to the application.
List on 19.12.2024.
In the meantime, steps for the service of respondent No.5, be also taken.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Shriram General Insurance Company Ltd. vs. Ramesh Chand .
FAO(MVA) No.191 of 202429.11.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. H.S. Ranga, Advocate, for respondent No.1.
CMP No.8192 of 2024Learned counsel for the applicant/appellant stated that entire awarded amount alongwith up-to-date interest has been deposited in terms of order dated 27.05.2024. Therefore, Interim order dated 27.05.2024, is made absolute during the pendency of the present appeal, however, subject to alteration/vacation/modification on motion.
Application stands disposed of.
FAO(MVA) No.191 of 2024Since the present appeal stands already admitted, list for final hearing as per its turn.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Shriram General Insurance Company Ltd. vs. Ramesh Chand .
FAO(MVA) No.191 of 202429.11.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. H.S. Ranga, Advocate, for respondent No.1.
CMP No.8192 of 2024Learned counsel for the applicant/appellant stated that entire awarded amount alongwith up-to-date interest has been deposited in terms of order dated 27.05.2024. Therefore, Interim order dated 27.05.2024, is made absolute during the pendency of the present appeal, however, subject to alteration/vacation/modification on motion.
Application stands disposed of.
FAO(MVA) No.191 of 2024Since the present appeal stands already admitted, list for final hearing as per its turn.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Renuka Ji Dam & Ors. vs. Budh Ram & Ors.
.
Cr.MP(M) Nos.1361 & 1362 of 2024 in RFA No.294 of 2018 29.11.2024 Present: Mr. Shashi Shirshoo, Advocate, for non-
applicants/appellants.
Mr. Suresh Saini, Advocate, for the applicants/LRs of deceased respondents No.1 & 2. Mr. P.S. Kanwar, Advocate, for non- applicants/respondents 3,4 (a) & 4(b).
Learned counsel for applicants/LRs of deceased respondents No.1 & 2 prays for and is granted 10 days' further time to seek instructions in the matter.
List on 17.12.2024.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Harinder Kumar vs. Brij Lal .
Cr.MP(M) No.2073 of 202429.11.2024 Present: Mr. S.C. Sharma, Senior Advocate with Mr. Arvind Negi, Advocate, for the petitioner.
Mr. Ashok Kumar, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted two weeks' time to file reply.
r As prayed for, list on 19.12.2024.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Ram Singh vs. NCB .
Cr.MP(M) No.2400 of 202429.11.2024 Present: Mr. Digvijay Singh, Advocate vice Mr. Yashveer Singh Rathore, Advocate, for the petitioner.
Mr. Dev Raj, Advocate, for the respondent.
Learned counsel for the respondent prays for adjournment on the ground that arguing counsel is not available today.
r As prayed for, list on 13.12.2024.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS M/s Jaiprakash Associates Ltd. vs. Premi Devi (since deceased) through her LRs. a/w connected matters.
.
RFA No.105 of 2018 a/w RFA Nos. 328, 374, 375 of 2016, 52 to 66, 68 to 76, 97, 111, 112, 131 to 137, 240 to 247, 268 to 274, 276 to 285 of 2017, 103, 104, 106, 108, 109, 113, 120, 121, 122, 124 to 126, 130, 131 and 149/2018.
29.11.2024 Present: Mr. Sumit Sharma, Advocate, for the appellant(s).
r to Mr. Virender Thakur, Advocate, for respondents No.1(a) to 1(f).
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2.
At the request of learned counsel for respondents No.1(a) to 1(f), list on 19.12.2024.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Dinesh Kumar vs. Amit Kumar & Ors.
.
Cr. Revision No.64 of 201929.11.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Mandeep Chandel, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, r for respondent No.2.
CMP No.2651 of 2021Learned counsel for the petitioner prays for and is granted three weeks' further time to file rejoinder.
List on 20.12.2024.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Dinesh Kumar vs. Amit Kumar & Ors.
.
Cr. Revision No.64 of 201929.11.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Mandeep Chandel, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, r for respondent No.2.
CMP No.2651 of 2021Learned counsel for the petitioner prays for and is granted four weeks' further time to file rejoinder.
List on 28.12.2024.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Praveen Kumar and another vs. Nardei .
Cr. Revision No.606 of 202229.11.2024 Present: Ms. Deepmala, Advocate vice Mr. Varun Chandel, Advocate, for the petitioners.
Mr. Tejasvi Verma, Advocate, for the respondent.
At the request of learned vice counsel for the r to petitioners, list on 02.01.2025.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Sanjay Mahajan vs. Pankaj Sauguny .
Cr. Revision No.554 of 202329.11.2024 Present: Mr. Sanjeev Kumari Suri, Advocate, for the petitioner.
Mr. Sumesh Raj, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted three weeks' further time to deposit the balance amount of compensation.
List on 24.12.2024.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Vijay Kumar vs. Balraj Saini .
Cr. Revision No.25 of
2024
29.11.2024 Present: Mr. Ashwani Kaundal, Advocate, for the
petitioner.
Mr. Sunny Modgil, Advocate, for the respondent.
Cr.MP No.172 of 2024Learned counsel for the petitioner submitted that order dated 10.01.2024 has duly been complied with.
Therefore, in view of the above, order dated 10.01.2024, is made absolute during the pendency of the present revision petition.
Application stands disposed of.
Cr. Revision No.25 of 2024Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge November 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Collector Land Acquisition and Anr. vs. Duble Ram (deceased) through LRs & Ors.
.
RFA No.40 of 202428.11.2024 Present: Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellant/State.
Mr. V.B. Verma, Advocate, for respondents No.2,3,5,8,9 & 10.
Respondents No.1(a) to 1(d), 4(a) to 4(e), 6(a) to 6(e), 7(c) to 7(i), already ex parte.
Learned Deputy Advocate General prays for and is granted two weeks' further time to file amended memo of parties. List thereafter.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Subhash Chand & Ors. vs. Bhupinder Singh & Anr.
.
FAO No.257 of 202428.11.2024 Present: Mr. Kunal Thakur, Advocate vice Mr. Naresh Sharma, Advocate, for the appellant.
Mr. Parveen Chauhan, Advocate vice Mr. Y.P. Sood, Advocate, for the respondents.
FAO No.257 of 2024 & CMP No.14672 of 2024 r At the request of learned vice counsel for the appellant, list after three weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Manoj Kumar & Anr. vs. Leela & Ors.
.
FAO No.271 of 202428.11.2024 Present: Mr. Sakand Sharma, Advocate vice Mr. Vinod Chauhan, Advocate, for the appellants.
None for respondents No.1,2 & 4.
Though respondents No.1,2 & 4, have duly been served, but none has appeared on their behalf, hence, they are ordered to be proceeded against ex parte.
Notice issued to respondent No.3, is still awaited. Be awaited for further period of two weeks. List thereafter.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Hari Singh vs. Jawiter Singh .
Cr. Revision No.389 of 202428.11.2024 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Dalip Singh Kaith, Advocate, for the respondent.
Learned counsel for the petitioner stated that an application under Section 528 of Bhartiya Nagrik Suraksha Sanhita, 2023, has been filed in the Registry on 23.11.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 10.12.2024.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Neha vs. Balak Ram .
Cr. Appeal No.435 of 202428.11.2024 Present: Mr. Inderjeet Singh, Advocate, for the petitioner.
Mr. Kiran Sharma, Advocate vice Mr. Nitin Misra, Advocate, for the respondent.
Learned counsel for the petitioner prays for adjournment.
r As prayed for, list on 24.12.2024.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Ashwani Kumar vs. State of H.P. .
Cr. Appeal No.475 of 202428.11.2024 Present: Mr. Prikshit Rathore, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.3821 of 2024 Learned vice counsel for the appellant prays for adjournment.
As prayed for, list on 23.12.2024.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Sunder Kumar vs. State of H.P. .
Cr. Appeal No.484 of 202428.11.2024 Present: Ms. Kiran Sharma, Advocate vice Mr. Kishore Pundeer, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.3870 of 2024 Learned vice counsel for the applicant/appellant prays for adjournment on the ground that arguing counsel is not available today.
As prayed for, list on 23.12.2024.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Padam Chand vs. State Bank of India .
Cr. Revision No.593 of 202428.11.2024 Present: Mr. Mohd. Aamir, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
Learned counsel for the petitioner stated that an application for extension of time to comply with the order dated 12.09.2024, has been filed in the Registry on 27.11.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 09.12.2024.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Jai Kumar vs. State of H.P. .
Cr. Appeal No.599 of 202428.11.2024 Present: Mr. Naresh K. Sharma, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.4818 of 2024 Learned Deputy Advocate General prays for and is granted 10 days' further time to file reply.
As prayed for, list on 09.12.2024.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Vijay Kumar vs. The Kangra Central Co-operative Bank Ltd. & another.
.
Cr. Revision No.669 of 202428.11.2024 Present: Mr. Arush Matlotia, Advocate, for the petitioner.
Mr. Sohan Singh Rathore, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Cr.MP No.4932 of 2024For the reasons stated in the application, the same is allowed and one week's further time is granted to the petitioner to comply with the order dated 21.10.2024.
Application stands disposed of.
Cr. Revision No.669 of 2024Since the revision petition stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Neeraj Bijalwan vs. State of H.P. & Anr.
.
Cr.MPM No.1476 of 202428.11.2024 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
r No.2.
Mr. Arvind Sharma, Advocate, for respondent At the request of learned counsel for the petitioner, list on 19.12.2024.
( Sushil Kukreja ) Judge November 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Balbir Bandta vs. Mohinder Sharma .
Cr. Revision No.167 of 202427.11.2024 Present: Mr. K.B.Khajuria and Mr. Shivank Panta, Advocates, for the petitioner.
Mr. Nishant Khidtta, Advocate, for the respondent.
Cr.M.P. No.920 of 2024rThe present application under Section 147 of the Negotiable Instrument Act has been filed by the applicant for compounding the offence.
2. It has been averred in the application that the petitioner was convicted and sentenced by the learned trial court and directed to pay a sum of Rs.1,20,000/- as compensation amount. It has been further averred that an amount of Rs.1,20,000/- was deposited in the Registry of this Court by way of demand Draft No.071171, dated 22.03.2024 and the same was released in favour of the complainant/respondent vide order dated 05.08.2024 in Cr.MP No.3167 of 2024. It is therefore, prayed that the present application may be allowed and the offence under the N.I. Act, may kindly be compounded; and the judgment passed by learned trial court on 21.11.2022 and further affirmed by learned appellate court vide judgment dated 22.05.2023, may kindly be quashed and set aside.
::: Downloaded on - 25/07/2025 21:28:50 :::CIS3. Learned counsel for the respondent stated that .
petitioner may be directed to pay him litigation cost in the sum of Rs.30,000/-. However, the petitioner, who is present in person, is ready to pay a sum of Rs.30,000/- as litigation cost to the complainant, but such offer has been declined by learned counsel for the respondent/complainant.
4. Therefore, in this view of the matter, there is no possibility of compromise and as such, the present application is dismissed and disposed of, accordingly.
Cr. Revision No.167 of 2024Admit.
List for final disposal at admission stage on 23.12.2024.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:50 :::CIS Hari Ram Puri vs. State of H.P. a/w connected matters.
.
Cr. Revision Nos. 192 to 194 of 2019 27.11.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner(s) in all the petitions.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Mr. Nimish Gupta, Advocate, for respondent No.2 in all the petitions.
Cr.MP No.2245 of 2021 in Cr. Revision No.192 of 2019 The application is disposed of with a direction to the applicant to file English translation of Annexure A-1 within a period of four weeks.
Cr.MP No.2253 of 2021 in Cr. Revision No.193 of 2019 The application is disposed of with a direction to the applicant to file English translation of Annexure A-1 within a period of four weeks.
Cr.MP No.3415 of 2023 in Cr. Revision No.194 of 2019 The application is disposed of with a direction to the applicant to file English translation of Annexure A-1 within a period of four weeks.
Cr. Revision Nos. 192 to 194 of 2019 At the joint request of learned counsel for the parties, in order to explore the possibility of amicable ::: Downloaded on - 25/07/2025 21:28:50 :::CIS settlement, the matter is referred to mediation and Mr. N.K. .
Sood, learned Senior Advocate is appointed as Mediator to mediate between the parties.
Learned counsel for the parties are directed to appear before the learned Mediator on 09.12.2024 at 1:00 PM in the main Mediation Center, H.P. High Court, who is thereafter.
r to requested to submit his report within a period of six weeks List this case before this Court after six weeks.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS NIC Ltd. vs. Mala Vati & another .
FAO(ECA) No.322 of 202327.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Nand Lal Thakur, Advocate, for respondent No.1.
Ms. Rajni Gandhi, Advocate vice Mr. Rajiv Rai, Advocate, for respondent No.2.
r to Heard. Admit on the substantial questions of law No.2 & 3, formulated at Page No. 8 & 9 of the paper book.
Post Admission Notice.
Mr. Nand Lal Thakur and Ms. Rajni Gandhi, Advocates, appear and waive service of post admission notice on behalf of respondents No.1 and respondent No.2, respectively.
List alongwith FAOST No..4173 of 2024 for final hearing on 20.12.2024.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Sita Ram vs. Krishan Lal & Ors.
.
RSA No.68 of 201327.11.2024 Present: Mr. Malay Kaushal, Advocate, for the appellant.
Mr. P.S. Chandel, Advocate, for proposed LRs respondents No.1(a) to (f) and respondent No.2 to 4.
Learned counsel for the appellant prays for and is granted four weeks' further time to take consequential steps on account of death of proforma respondents No.5 &
8. List thereafter.
.
FAO (MVA)No.235 of 202027.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Inder Singh Chandel, Advocate, for respondent No.1.
None for respondent No.2.
No.3.
r to Ms. Veena Sharma, Advocate, for respondent CMP No.8227 of 2024 The instant application has been filed on behalf of the applicant-respondent No.1 Lachhmi Devi, for release of the amount of compensation, lying deposited in the Registry of this Court.
2. As per the applicant, she is under debt and is in urgent need of money as she wants to renovate her old house which was partially damaged due to heavy rains in the last year and also she wants to organize a religious function at her house. Therefore, it is prayed that as the main appeal is pending adjudication before this Court, which may take some time for its disposal, 50% of the awarded amount of compensation, lying deposited in the Registry of this Court may be ordered to be released in her favour as per her share.
3. Reply filed on behalf of the non-
applicant/appellant, wherein the prayer made in the ::: Downloaded on - 25/07/2025 21:28:51 :::CIS application is opposed on the ground that in the event of .
appeal being allowed, it would be difficult for the Insurance Company to recover the amount.
. 4. Heard. Having perused the averments made in the application, which are duly supported with the affidavit of applicant/respondent No.1 and also in view of the fact that the appeal may take sufficiently long time for its final adjudication, this Court finds it in the interest of justice to release 30% of the awarded amount of compensation in favour of the applicant/respondent No.1, as lying deposited in the Registry of this Court alongwith up-to-date interest, as per her share, after proper verification and identification by remitting the same to her saving bank account, detail whereof has been given in Para-5 of the application, however the same shall be subject to furnishing surety to the satisfaction of the Registrar General.
However, the release of amount will be subject to the final outcome of the appeal and in the event of appeal being allowed, applicant/respondent No.1 will have to refund the amount, so released, with interest.
Application stands disposed of.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Shashi Bala & Ors. vs. Shilpa & Ors.
.
FAO No.208 of 202427.11.2024 Present: Mr. Goldy Kumar, Advocate, for the appellants.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.3.
Ms. Nashreen Nisha Advocate vice Mr. Anil Tomar, Advocate, for respondent No.4.
application
r for to
Learned counsel for the appellants stated that an effecting the substituted respondents No.1 & 2, has been filed in the Registry of this service of Court today itself. Registry is directed to place on record, if in order. List thereafter.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Rajiv Kumar vs. Verma Jewelry House .
Cr. Revision No.623 of 202427.11.2024 Present: Mr. Sahil Dixit, Advocate, for the petitioner.
Mr. Pranav Kumar, Advocate, for the respondent.
Cr. MP No.4940 of 2024For the reasons stated in the application, the same is allowed and six weeks' further time is granted to the petitioner to comply with the order dated 26.09.2024.
Application stands disposed of.
Cr. Revision No.623 of 2024As prayed for, list on 09.01.2025.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ravinder Kumar Rathore vs. Bishwajeet Valshnav and Anr. a/w connected .
matter.
Cr. Revision No.467 of 2024 a/w Cr.MP(M) No.1792 of 2024 27.11.2024 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner in both the petitions.
Ms. Sugandh Verma, Advocate vice Mr. Varun Rana, Advocate, for respondent No.1 in both the r petitions.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Cr.MP(M) No.1792 of 2024De-linked.
Cr. Revision No.467 of 2024Learned counsel for the petitioner prays for and is granted two weeks' time to seek instructions in the matter as to whether order dated 26.07.2024, has been complied with or not?
As prayed for, list on 19.12.2024.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Shri Lachhu Ram (deceased) through his LR Jiwa Nand vs. LAC HPPWD & Ors.
.
RFA No.54 of 202427.11.2024 Present: Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 2/State.
r Admit. to Post Admission Notice.
Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of post admission notice on behalf of respondents No.1 & 2/State.
Separate Notices be issued to respondents No.3 & 4, returnable within six weeks, on taking steps within a period of one week.
In the meantime, record of the learned court below be called for.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS New India Assurance Co. Ltd. vs. Roshni Devi & Ors.
.
FAO No.337 of 202427.11.2024 Present: Ms. Kamakshi Tarlokta, Advocate, for the appellant.
FAO No.337 of 2024Issue notice to the respondents, returnable days.
r to within six weeks, on taking steps within a period of three CMP No.22078 of 2024 Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of six weeks from today, the execution of award dated 20.09.2024, passed by the learned Motor Accident Claims Tribunal (CBI Court), Shimla, H.P in Claim Petition No.14-S/2 of 2024/21, titled Roshani Devi & Ors. vs. Shyam Hetta & anr., shall remain stayed during the pendency of the present appeal.
Alteration, vacation and modification on motion.
Application stands disposed of.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS NIC Ltd. vs. Arun Kumar & Ors.
.
FAO No.338 of 202427.11.2024 Present: Dr.Lalit Kumar Sharma, Advocate, for the appellant.
FAO No.338 of 2024Issue notice to the respondents, returnable days.
r to within six weeks, on taking steps within a period of three CMP No.22083 of 2024 Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of six weeks from today, the execution of award dated 04.07.2024, passed by the learned Motor Accident Claims Tribunal, Sarkaghat, District Mandi, H.P in MACT No.10/2021, titled Arun Kumar vs. Ramesh Kumar & Ors., shall remain stayed during the pendency of the present appeal.
Alteration, vacation and modification on motion.
Application stands disposed of.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Bhagi Rath vs. Tulsi Ram through his LRs and others.
.
RSA No.145 of 201327.11.2024 Present: Ms. Swati, Advocate vice Mr. Vivek Sharma, Advocate, for appellants No.1 (i), 1(iii), 1(iv) & 1(vi).
Mr. Ajeet Pal Singh Jaswal, Advocate, for respondent No.2(a).
Mr. Hakam Bhardwaj, Advocate, for respondents No.2(b) to 2(d).
r Power of Attorney on behalf of appellants No.1(ii), 1(v) & 1(vii) not filed.
Learned vice counsel for the appellants prays for and is granted two weeks' time to file Power of Attorney on behalf of aforesaid appellants No.1(ii), 1(v) & 1(vii). List thereafter.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Jaswant Rai & Ors. vs. Puran Chand .
RSA No.4294 of 201327.11.2024 Present: Mr. Dinesh Bhanot, Advocate, for the appellants.
Mr. Basant Pal Thaur, Advocate, for respondents No.1(a) to 1(c).
CMP(M) No.1680 of 2013Learned counsel for the applicants/appellants prays for and is granted three weeks' time to file rejoinder.
List thereafter.
Civil Suit No.45 of 202127.11.2024 Present: Mr. Deven Khanna, Advocate, for the plaintiff.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for the defendant.
At the joint request of learned counsel for the r to parties, list for framing of issues on 16.12.2024.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Savita Verma vs. Sr. Manager, UCO Bank & Ors.
.
Civil Suit No.03 of 202227.11.2024 Present: Mr. Mukul Sood, Advocate, for the plaintiff.
Mr. Jitender Pal Ranote, Advocate, for the defendants.
OMP No.485 of 2022 and Civil Suit No.3 of 2022 Learned counsel for the applicants/defendants prays for and is granted four weeks' further time to file rejoinder to the reply filed on behalf of the applicant/plaintiff to the application. List thereafter.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS M/s Sanobar Hotels vs. M/s Green Leaf & Anr.
.
Civil Suit No.14 of 202227.11.2024 Present: Mr. Servedaman Rathore, Advocate, for the plaintiff.
Mr. Lakshay Parihar, Advocate, for defendant No.1.
Mr.Naveen K. Awasthi, Advocate, for defendant No.2.
Learned counsel for the plaintiff stated that an application for rectification of error has been filed in the Registry on 18.11.2024, however, the same is not on record.
Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS NIC Ltd. vs. Jagdish Sharma & Ors.
.
FAO No.215 of 202227.11.2024 Present: Ms. Meenakshi Sharma, Advocate, for the appellant.
Ms. Drishti Sirswal, Advocate vice Mr. J.N.Kanain, Advocate, for respondent No.1.
Learned counsel for the appellant stated that steps for the service of respondent No.2, have been taken on 22.11.2024. That being so, let notice be issued to respondent No.2, returnable within four weeks. List thereafter.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Noor Mohammad vs. Indu Devi .
CMP(M) No.235 of 202227.11.2024 Present: Mr. Abhishek, Advocate vice Ms. Rachna Kuthiala, Advocate, for the applicant/appellant.
Mr. Sumit Sharma, Advocate, for non- applicants/respondents No.1 & 3.
Mr. Arjun Lall, Advocate (Court Guardian) for non-applicant/respondent No.2(minor).
Reply on behalf of non-applicant/respondents No.3 stands filed.
Learned counsel for non-applicant/respondent No.1 and respondent No.2 pray for and are granted four weeks' further time to file reply.
List on 30.12.2024.
In the meantime, record of the learned Commissioner below be also called for.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ram Ji Dass vs. Roshan Lal & Ors.
.
Civil Suit No.33 of 202327.11.2024 Present: Mr. Jeevesh Sharma, Advocate, for the plaintiff.
Mr. Rajat Awasthy and Mr. Manik Sethi, Advocates, for defendants No.1, 3 to 11.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharav Sharma, Advocate, for defendants No.2 to 12.
r OMP No.725 of 2024Learned counsel for the non-applicant/plaintiff prays for and is granted three weeks' time to file reply. List thereafter.
Civil Suit No.33 of 2023 & OMP No.238 of 2023 As prayed for, list on 17.12.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Secretary HPSEBL & Anr. vs. Kaushalya Devi and Ors.
.
CMP(M) No.123 of 202327.11.2024 Present: Mr. Dhaanjay Sharma, Advocate, for the applicants/appellants.
Ms. Vandana Thakur, Advocate, for non- applicants/respondents No.1 to 4.
Learned counsel for the applicants/appellants stated that supplementary affidavit has been filed in the Registry of this Court on 11.11.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Sher Singh vs. State of H.P. .
Cr. Appeal No.259 of 202327.11.2024 Present: Mr. Sahil Malhotra, Advocate, for the appellant.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr.MP No.3210 of 2024 & Cr. Appeal No.259 of 2023 From the perusal of the record, it appears that earlier two applications bearing Cr.M.P. No.2194 of 2023 and Cr.MP No.3447 of 2023, filed by the applicant/appellant for suspension of sentence were dismissed by the Coordinate Bench of this Court on 14.07.2023 & 01.01.2024, therefore, list this matter before the appropriate Bench after obtaining the necessary approval from Hon'ble the Acting Chief Justice.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Roop Lal vs. Rakesh Kathuria .
Cr. Revision No.548 of 202327.11.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Vinod Kumar Suri, Advocate, for the respondent.
Learned counsel for the petitioner stated that petitioner has not come to the Court today due to his illness.
He prays for and is granted three days' time to move an appropriate application in this respect.
As prayed for, list on 02.12.2024.
( Sushil Kukreja ) Judge November 27, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Pawan Sood & others vs. Vanita Sood & others .
RSA No.74 of 201326.11.2024 Present: Mr. Ashok Sharma, Senior Advocate with Ms. Anubhuti Sharma, Advocate, for the appellants.
Mr. Y.P. Sood,Advocate, for respondents No.1 to 9. Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for respondents No.11 & 12.
r Heard further. For continuation, list on 19.12.2024.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Rakesh Sharma vs. Bhushan Lal a/w connected matter.
.
RFA No.272 of 2003 a/w RFA No.276 of 2003 26.11.2024 Present: Mr. Sujay Mokta, Advocate, for the appellants in RFA No.272 of 2003.
Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for respondent No.1 in both the appeals.
Learned counsel for the appellants prays for and is granted four weeks' time to procure fresh Power of Attorney from the appellants as Mr. Tara Singh Chauhan, Advocate, has now been designated as Senior Advocate.
List thereafter.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS M/s Swati Storewel Pvt. Ltd. vs. National Research Development Corporation & Ors.
.
RFA No.281 of 200526.11.2024 Present: Mr. Dushyant Dadwal, Advocate, for the appellant.
Mr. Hitender Verma, Advocate vice Mr. Prashant Sharma, Advocate, for respondent No.1.
r to Respondents No.2 & 3 (a), already ex parte.
RFA No.281 of 2005 & CMP No.9234 of 20124 Learned counsel for respondent No.1 prays for and is granted four weeks' further time to file reply to the present application.
List on 31.12.2024.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Roshan Lal (since deceased) through his LRs & Ors. vs. Mast Ram & another.
.
RSA No.4254 of 201326.11.2024 Present: Mr. Sujay Mokta, Advocate, for the appellants.
Mr. Ajeet Singh Jaswal, Advocate, for respondents No.1 & 2.
r to RSA No.4254 of 2013 & CMP No.630 of 2013 Learned counsel for the appellants prays for and is granted four weeks' time to procure fresh Power of Attorney from the appellants as Mr. Tara Singh Chauhan, Advocate, has now been designated as Senior Advocate.
List thereafter.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Rajeev Sharma vs. Sanjeev Kumar Jain & Anr.
.
Cr. Appeal No.170 of 201926.11.2024 Present: Mr. B.S. Attri, Advocate, for the appellant.
Mr. Prantap Sharma, Advocate vice Mr. Subhash Sharma, Advocate, for respondent No.1.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for the appellant prays for adjournment.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Praghya Devi (since deceased) through her LRs. vs. Kashmir Singh and Anr.
.
Cr. Revision No.164 of 2022 26.11.2024 Present: Mr. Loveneesh Singh Thakur, Advocate, for the petitioners.
None for respondent No.1.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Cr.MP(M) No.1144 of 2024Learned counsel for the petitioners prays for adjournment.
As prayed for, list after two weeks.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS NIC Ltd. vs. Kirna Devi & others .
CMP(M) No.1765 of 202326.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the applicant/appellant.
Mr. Vikas Rathore, Advocate, for respondents No.1 to 4, 5(a) & 5(b).
Mr. Ajay Thakur, Advocate, for respondent No.6.
r No.7 & 8.
At the Mr. Amit Jamwal, Advocate, for respondents request of learned counsel for respondents No.1 to 4, 5(a) & 5(b), list on 28.11.2024.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Dhan Dev vs. State of H.P. & Anr.
.
Cr. Revision No.201 of 2024 26.11.2024 Present: Mr. Loveneesh Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Mr. Rakesh Sharma, Advocate, for respondent No.2.
Learned counsel for the petitioner prays for and is granted four weeks' further time to deposit the remaining amount of compensation.
List on 30.12.2024.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Gulab Thakur vs. Reeta Kumari & Ors.
.
CMP(M) No.425 of 202326.11.2024 Present: Mr.Rajiv Sirkeck, Advocate, for the applicant/appellant.
Ms. Bhavinta Kumari, Advocate, for respondents No.1 & 2.
Ms. Kiran Dhiman, Advocate, for respondents No.7 & 8.
Mr. Ishan Sharma, Advocate, for respondent No.9.
Record stands received.
Learned counsel for the applicant/appellant prays for and is granted two weeks' time to inspect the same.
List on 17.12.2024.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Vinod Kumar vs. State of H.P. .
Cr. Appeal No.544 of 202326.11.2024 Present: Mr.Vishwa Bhushan, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Learned counsel for the petitioner prays for and is granted two weeks' further time to file English Translation of Annexure P-2.
Since the instant appeal stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS N.S. Masli Power Generation Power Limited vs. Bhagat Singh (since deceased) through LRs Govind Ram and .
Ors.
CMP(M) No.1606 of 202326.11.2024 Present: Mr.Sanjay Verma, Advocate vice Ms. Shalini Thakur, Advocate, for the applicant/appellant.
Mr. S.S. Roach, Advocate vice Ms. Kamakshi Tarlokta, Advocate, for respondents No.3(a) to 3(d).
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam r Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.4 & 5/State.
Respondents No.1(a) to 1(e), 2 and 6(a) o 6(e) already ex parte.
CMP(M) No.1606 of 2023 & CMP No.17358 of 2023 Learned Deputy Advocate General stated that he doesn't intend to file any reply to the instant applications.
Learned vice counsel for respondents No.3(a) to 3(d) prays for and is granted two weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Anil Kumar vs. Ajay Kumar .
Civil Suit No.61 of 202426.11.2024 Present: Mr. N.K. Bhalla, Advocate, for the plaintiff (through video conferencing).
Mr. Arvind Sharma, Advocate, for the defendant.
At the joint request of learned counsel for the r to parties, list on 20.12.2024.
Kukreja ) ( Sushil Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS State of H.P. and Ors. vs. Nank Dass (since deceased) through LRs.
.
RFA No.298 of 200926.11.2024 Present: Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Ajay Sipahiya, Advocate, for respondents No.1(a) 1(c) and 1(e).
Mr. Ajeet Singh Saklani, Advocate, for r respondents No.1(i), 1(j), 1(k)(i) to 1(k)(v) and 1(l) to 1(n).
Mr. Het Ram Thakur, Advocate, for respondent No.1(h).
CMP(M) Nos.1842 & 1843 of 2024 Let notice be issued to legal representatives of deceased respondent No.1(d), returnable within for four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Anil Kumar vs. Ajay Kumar .
Civil Suit No.61 of 202426.11.2024 Present: Mr. N.K. Bhalla, Advocate, for the plaintiff (through video conferencing).
Mr. Arvind Sharma, Advocate, for the defendant.
At the joint request of learned counsel for the r to parties, list on 20.12.2024.
Kukreja ) ( Sushil Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS The Oriental Insurance Company vs. Rupta Devi & Ors.
.
FAO No.129 of 202426.11.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Ms. Kiran Dhiman, Advocate vice Ms. Heena Chauhan, Advocate, for respondents No.1 to 3.
Ms. Himani Verma, Advocate, for respondent No.4.
Ms. Shivani Priya, Advocate vice Mr. Vikrant Thakur, Advocate, for respondent No.5.
By way of last opportunity, as prayed for, further two weeks' time is granted to file Power of Attorney(s) on behalf of respondents No.1 to 3 and respondent No.4. List thereafter.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Nika Ram vs. State of H.P. & others .
CMP(M) No.251 of 202426.11.2024 Present: Mr. Mahesh Sharma, Advocate, for the applicant.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
r to Learned counsel for the applicant prays for and is granted four weeks' time to file supplementary affidavit.
List thereafter.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Lalman @ Deepak vs. Eight Star Marketing Pvt. Ltd.
.
Cr. Revision No.398 of 2024 26.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Jia Lal Thakur, Advocate vice Mr. G.R. Palsra, Advocate for the respondent.
As per order dated 25.10.2024, passed by Additional Registrar (Judicial) neither the bail bonds have been furnished nor the compensation amount has been deposited in terms of order dated 27.06.2024. Therefore, in this view of the matter, interim protection granted to the petitioner vide order dated 27.06.2024 stands withdrawn.
The respondent is at liberty to get the judgment of trial court executed in accordance with law.
Since the present revision petition stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge November 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS NIC Ltd. vs. Roshan Lal & Ors.
.
FAO No.83 of 202421.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Shashi Shrishoo, Advocate, for respondents No.1 & 2.
Mr. Pramod Singh Thakur, Advocate, for respondent No.3.
r CMP No.18959 of 2024At this stage, learned counsel for the applicant/appellant seeks permission of this Court to withdraw the present application. Ordered accordingly.
FAO No.83 of 2024With the consent of learned counsel for the parties, list for final hearing in the month of December, 2024 before the appropriate Bench.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS NIC Ltd. vs. Champa Devi & Ors.
.
FAO No.82 of 202421.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Shashi Shrishoo, Advocate, for respondents No.1 & 2.
Mr. Pramod Singh Thakur, Advocate, for respondent No.3.
r CMP No.18958 of 2024At this stage, learned counsel for the applicant/appellant seeks permission of this Court to withdraw the present application. Ordered accordingly.
FAO No.82 of 2024With the consent of learned counsel for the parties, list for final hearing in the month of December, 2024 before the appropriate Bench.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Basant Kumar vs. Sandeep Kumar .
FAO No.154 of 202421.11.2024 Present: Mr. H.S. Rangra, Advocate, for the appellant.
Mr. Amit Singh Chandel, Advocate, for respondents No.1 & 2.
Mr. Anil Tomar, Advocate, for respondent No.3.
r to CMP No.6091 of 2024 Learned counsel for the respondents pray for and are granted four weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Karam Singh vs. Vijay Chauhan .
Cr. Revision No.227 of 2024 21.11.2024 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Learned counsel for the petitioner stated that petitioner was admitted in the hospital and discharged on 18.11.2024. He prays for and is granted one week's time to move an appropriate application in this respect.
As prayed for, list on 10.12.2024.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ram Dass vs. Punjab National Bank .
Cr. Revision No.525 of 2024 21.11.2024 Present: Mr. Sunil Dutta, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted one week's further time to move an appropriate application for compounding the offence.
List on 11.12.2024.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Vishal Agarwal vs. Paramjeet Singh & Ors.
.
Civil Suit No.63 of 202321.11.2024 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate, for the plaintiff.
Mr. Rohit, Advocate vice Mr. Sumit Sood, Advocate, for the defendants.
OMP No.993 of 2024r Heard. In view of the averments made in the application, the same is allowed and the applicant/plaintiff is exempted from filing English translation of Annexure-P-1.
Application stands disposed of.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS M/s Subhash C Kumar vs. State of H.P. & Anr.
.
Civil Suit No.34 of 201221.11.2024 Present: Mr. J.S. Bhogal, Senior Advocate with Mr. Satish Sharma and Mr. Parmod Negi, Advocates, for the plaintiff.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the defendants.
r At the request of learned Deputy Advocate General list on 17.12.2024.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Pal Singh & Anr. vs. National Insurance Company & Anr.
.
CMP(M) Mo.1081 of 2024 21.11.2024 Present: Mr. Nimish Gupta, Advocate, for the applicants.
Mr. Jagdish Thakur, Advocate, for respondent No.1.
Mr. Tek Chand, Sharma, Advocate, for respondent No.2.
r CMP(M) Mo.1081 of 2024 No reply to the application is intended to be filed on behalf of the respondent sand they have no objection, in case, the same is allowed.
Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant Pal Singh, the same is allowed and delay of 5 days in filing the appeal is hereby condoned.
Application stands disposed of.
FAO No.________of 2024 Be registered.
Admit.
Post Admission Notice.
Mr. Jagdish Thakur and Mr. Tek Chand Sharma, Advocates, appear and waive service of post admission ::: Downloaded on - 25/07/2025 21:28:51 :::CIS notice on behalf respondent No.1 and respondent No.2, .
respectively.
List for final hearing in due course.
In the meantime, record of learned tribunal below be called for.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ramesh Kumar @ Bittu vs. State of H.P. .
Cr.MP(M) No.1963 of 202421.11.2024 Present: Mr. Sanjeev Bhushan,Senior Advocate with Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Learned Deputy Advocate General prays for and is granted two weeks' further time to produce the entire record.
As prayed for, list on 09.12.2024, on which, Investigating Officer shall remain present in the Court along with entire record.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Lovely vs. State of H.P. .
Cr.MP(M) No.2454 of 202421.11.2024 Present: Mr. Hitesh Chopra, Advocate (through Video Conferencing) and Mr. Gaurav Sharma, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
ASI Rajpal, Police Station Damtal, present with record.
Status report stands filed.
Learned counsel for the petitioner prays for and is granted two weeks' time to go through the same.
List on 11.12.2024.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS LAC vs. Jeet Ram & others .
CMP No. 20182 in RFA No. 272 of 2015 21.11.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the non-applicant/appellant.
Mr. Varun Rana, Advocate, for the applicants/respondents.
r to CMP No.20182 of 2024 The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.1 to 4, namely, Jeet Ram, Thakur Dass alias Thakur Singh, Hukam Chand and Nikko, for release of awarded amount alongwith up-to-date interest in their favour, as per their shares, as lying deposited in the Registry of this Court.
2. It is averred by the applicants that the appeal filed by the non-applicant/appellant stands partly allowed vide judgment dated 27.07.2018 and the rate of land acquired was reduced to Rs.7,50,000/- per bigha from Rs.8,00,000/- per bigha. It is further averred that none of the parties have preferred appeal against the aforesaid judgment and also they have not received a single penny out of the award amount till date and are in dire need of money to properly maintain themselves and their families, as such, awarded amount, as ::: Downloaded on - 25/07/2025 21:28:51 :::CIS lying deposited in the Registry of this Court, may be released .
to them, as per their shares.
3. Learned Deputy Advocate General for non-
applicant/appellant has submitted that since the appeal having been filed by the non-applicant/appellant before this Court bearing RFA No.272 of 2015, was decided, vide judgment dated 27.07.2018, the award has attained finality and as such, he has no objection in case the amount, as prayed by applicants/respondents No.1 to 4, be released in their favour.
4. Heard. Having regard to the averments made in the application, which are duly supported with affidavits of aforesaid applicants/respondents No.1 to 4 as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing RFA No.272 of 2015, was decided, vide judgment dated 27.07.2018; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the awarded amount falling in the share of applicants/respondents No.1 to 4, namely, Jeet Ram, Thakur Dass alias Thakur Singh, Hukam Chand and Nikko along with up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, strictly as per their shares, by remitting the same in their saving bank accounts, after due ::: Downloaded on - 25/07/2025 21:28:51 :::CIS verification, details whereof have been given in photocopies of .
the pass books annexed with the application.
The application stands disposed of.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Oriental Insurance Co. vs. Asha .
FAO No.70 of 202221.11.2024 Present: Ms. Rajvinder Sandhu, Advocate, for the appellant.
Mr. Naveen K. Bhardwaj, Advocate, for respondents No.1 to 4.
Ms.Pragti, Advocate, for respondent No.5.
r to CMP No.20653 of 2024 Heard. Having regard to the averments made in the application, the same is allowed and disposed of accordingly.
FAO No.70 of 2022List for final hearing in the month of December, 2024 before the appropriate Bench.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS NIC vs. Shakuntla Devi & Ors.
.
CMP Nos. 20907 & 20908 of 2024 in FAO(MVA) No.401 of 2015 21.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the non-
applicant/appellant.
Mr. Naveen K. Bhardwj, Advocate, for applicants/respondents No.1 & 2.
None for respondents No.5(a) to 5(e).
CMP No.20907 of 2024The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.2 to 4, namely, Manju, Madhu and Rahul @ Kaka @ Rafa, for discharging their natural guardian i.e. their mother, respondent No.1, Shankuntala Devi, as they have attained the age of majority.
2. Learned counsel for the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Having regard to the averments made in the application, which are duly supported with affidavits of the aforesaid applicants/respondents No.2 to 4 as well as taking into consideration the fact that since the aforesaid applicants/respondents No.2 to 4, have now attained the age of majority, as is evident from their Matriculation Certificates annexed with the application, the present application is ::: Downloaded on - 25/07/2025 21:28:51 :::CIS allowed and their natural guardian, i.e. their mother, .
respondent No.1, Shankuntla Devi, is ordered to be discharged from their guardianship; and they are permitted to pursue the case in their own capacity.
The application stands disposed of.
CMP No.20908 of 2024.
Code of
r Civil to
The present application under Section 151 of the Procedure, has been maintained applicant/respondent No.1(v), i.e. Raj Kiran, for release of by compensation amount alongwith up-to-date interest in his favour, as per his share, as lying deposited in the Registry of this Court.
5. As per the applicant, the land of the applicant, which was acquired by the appellant/company was valuable one and was only source of his income. As he is in dire need of money to meet out his day to day expenses, therefore, awarded amount, as lying deposited in the Registry of this Court, may be released to him, as per his share.
6. Learned counsel for the non-applicant/appellant has submitted that since the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.401 of 2015, was decided, vide order/judgment dated 12.01.2024, the award has attained finality and as such, he has no objection in case the amount, as prayed by applicants/respondents No.2 to 4, be released in their favour.
::: Downloaded on - 25/07/2025 21:28:51 :::CIS7. Heard. Having regard to the averments made in .
the application, which are duly supported with affidavits of aforesaid applicants/respondents No.1 to 4 as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.401 of 2015, was finally decided by this Court vide judgment dated 12.01.2024; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the awarded amount falling in the share of applicants/respondents No.1 to 4, namely, Shakuntala Devi, Manju, Madhu and Rahul @ Kaka @ Rafa alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, strictly as per their shares, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-4 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Kunti Devi & Anr. vs. Pawan Verma and Ors.
.
CMP No.20905 of 2024 in FAO(MVA) No.192 of 2015 21.11.2024 Present: Ms. Bhavna Sharma, Advocate vice Mr. Navlesh Verma, Advocate, for the applicants/appellants.
Mr. Kuldeep Gagta, Advocate vice Mr. Vishal Bindra, Advocate, for respondents No.1 & 2.
r to CMP No.20905 of 2024 Let notice be issued to respondent No.3, returnable for 30.12.2024, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS ICICI Lombard vs. Dhano Devi & Ors.
.
CMP No.20906 of 2024 in FAO No.240 of 2015 21.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the non-
applicant/appellant.
Mr. Abhyendra Gupta, Advocate, for applicants/respondents No.1 & 2.
Mr. Nimish Gupta, Advocate, for respondent No.3.
r CMP No.20906 of 2024Learned counsel for respondent No.3, prays for adjournment.
As prayed for, list on 19.12.2024.
( Sushil Kukreja ) Judge November 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Bhopinder Singh vs. Pawan Chauhan .
Cr. Revision No.345 of 2024 20.11.2024 Present: Ms. Seema Azad, Advocate vice Mr. Lakshay Thakur, Advocate, for the petitioner.
Ms. Anu Tuli, Advocate, for the respondent.
Cr.MP No.4463 of 2024The present application under Section 528 of Bhartiya Nagrik Suraksha Sanhita, 2023, has been filed by the applicant/respondent for release of 50% of compensation amount in his favour.
As per the applicant, a sum of Rs. 5,25,000/-
has been deposited by the non-applicant/accused before the learned trial court, out of which, an amount of Rs.3,25,000/- has been deposited on 05.11.2024 and an amount of Rs.2,00,000/- has been deposited on 12.04.2024 in the form of FDR in ICICI Bank Chopal, therefore, 50% of the amount of compensation deposited by the non-applicant before the learned trial Court may be released in his favour.
Learned vice counsel for the non-
applicant/petitioner stated that she doen't intend to file any reply to the instant application and has no objection, in case, the compensation amount, as prayed for, be released in favour of the applicant/respondent.
::: Downloaded on - 25/07/2025 21:28:51 :::CISHeard. Having regard to the averments made .
in the application, which are duly supported with the affidavit of the applicant Pawan Chauhan, the same is allowed and the 50% of compensation amount as lying deposited before the learned trial Court, is ordered to be released in favour of the applicant through his saving bank account, detail whereof has been mentioned in para 7 of the application. However, it is made clear that applicant/respondent shall refund the amount in favour of the non-applicant/petitioner, in case the revision petition is ultimately allowed.
Application stands disposed of.
Cr. Revision No. 345/2024Since the present criminal revision petition stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS ICICI Lombard General Insurance Co. Ltd. vs. Veena Devi & .
others FAO No.71 of 2023 20.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. P.S.Chandel, Advocate, for respondents No.1 to 4.
Mr. N.D. Sharma, Advocate vice Mr. H.C. Sharma, Advocate, for respondents No.5 to 9.
CMP No.19903 of 2024Learned counsel for the non-
applicant/appellant prays for and is granted two weeks' further time to file reply.
List on 11.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Anit Kumar vs. Minakshi .
Cr. Revision No.2 of 202420.11.2024 Present: Mr. Mukesh, Advocate vice Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Sanjay Verma, Advocate vice Mr. Shalini Thakur, Advocate, for the respondent.
Cr.MP No.4030 of 2024r Learned vice counsel for the non-
applicant/respondent prays for and is granted one week's further time to file reply. List thereafter.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Bhagwan Dass vs. Susheel Kumar .
Cr. Appeal No.465 of 202420.11.2024 Present: Mr. Vinay Mehta, Advocate, for the appellant.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted two weeks' further time to furnish bail bonds in terms of the order dated 03.09.2024, passed by this Court.
As prayed for, list on 11.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Shriram General Insurance Company Ltd. vs. Durbasa Kumar & Anr.
.
CMP(M) No.1169 of 202420.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the applicant/appellant.
Mr. N.D. Sharma, Advocate vice Mr. H.C. Sharma, Advocate, for respondent No.1.
Respondent No.2, already ex parte.
Learned vice counsel for respondent No.1 prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed for, list on 26.11.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Shriram General Insurance Company Ltd. vs. Durbasa Kumar & Anr.
.
CMP(M) No.1169 of 202420.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the applicant/appellant.
Mr. N.D. Sharma, Advocate vice Mr. H.C. Sharma, Advocate, for respondent No.1.
Respondent No.2, already ex parte.
Learned vice counsel for respondent No.1 prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed for, list on 26.11.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Golf Link Finance and Resorts Pvt. Ltd. vs. Virender Kumar .
Cr.MP(M) No.1701 of 202420.11.2024 Present: Mr. Kuldeep Guleria, Advocate, for the petitioners.
Mr. Beli Ram Sharma, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted two weeks' further time to file reply.
r List on 06.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Rakesh Kumar & Anr. vs. Mohit Sood & Ors.
.
CMP(M) No.1787 of 202420.11.2024 Present: Mr. Aman Sood, Advocate, for the applicants/appellants.
Let notice be issued to the respondents, returnable for 31.12.2024, on taking steps within a period of three days.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Land Acquisition Collector, HPSEB & Anr. vs. Arvind Singh & Ors.
.
CMP No.15455/2024 in RFA No.220/2017 20.11.2024 Present: Mr. Dhananjay Sharma, Advocate, for the non-applicants/appellants.
Mr. Davinder Chauhan Jaita, Advocate, for the applicants/respondents.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
Learned counsel for the non-
applicants/appellants prays for and is granted further two weeks' time to file reply.
List on 10.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS LAC & another vs. Sarwan Singh & another .
RFA No.155 of 201920.11.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the appellants.
Ms. Kamlesh, Advocate vice Mr. Amrinder Singh Rana, Advocate, for the respondents.
CMP No.21353 of 2024Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.
List on 11.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Union of India vs. Rahubir Singh (since deceased) through his LRs & Ors.
.
CMP Nos.21448 & 21449 of 2024 20.11.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the non-applicant/appellant.
Mr. Sanjay Kumar Sharma, Advocate, for applicants/respondents.
r Learned
Senior Panel Counsel
applicant/appellant prays for and is granted two weeks' time for non-
to seek instructions in the matter.
List on 12.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS General Manager, Northern Railway vs. Khuda Baksh (deceased) through his LRs .
& Anr.
RFA No.940 of 2012
20.11.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel,
for the appellant.
Ms. Kavita Kajal, Advocate vice Mr. Atharav Sharma, Advocate, for respondent No.1(a).
r to Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
At the request of learned vice counsel for respondent No.1(a), list on 09.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Sandeep Kumar & Ors. vs. LAC & Ors.
.
RFA No.1 of 202120.11.2024 Present: Mr. Aditya Thakur, Advocate, for the appellants.
Ms. Tamanna, Advocate vice Mr. Roop Lal Sharma, Advocate, for respondent No.1.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for respondents No.2(a) to 2(c).
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents r No.3(a) to 3(d).
Ms. Sneh Bhimta, Advocate vice Mr. Rahul Verma, Advocate, for respondents No.4(i)(a) to 4(i)(e).
Learned counsel for the appellants prays for adjournment. Prayer not opposed.
As prayed for, list on 11.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Amit Patyal vs. Arvind Singh .
Cr. Revision No.84 of 2023 20.11.2024 Present: Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Ms. Kavita Kajal, Advocate vice Mr. Atharav Sharma, Advocate, for the respondent.
r Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Kamla Devi vs. Ramesh Chand & Anr.
.
FAO No.218 of 202420.11.2024 Present: Mr. Mukul Sood, Advocate vice Mr.Vivek Chandel, Advocate, for the appellant.
Mr. Hemant Thakur, Advocate vice Mr. Neeraj Sharma, Advocate, for respondent No.1.
Mr. Bhupinder Pathania, Advocate, for respondent No.2.
Heard. Admit on the substantial questions of law No.1 & 3, formulated at Page Nos.9 & 10 of the paper book.
Post Admission Notice.
Mr. Hemant Thakur and Mr. Bhupinder Pathania, Advocates, appear and waive service of post admission notice on behalf of respondent No.1 and respondent No.2, respectively.
List for final hearing in due course.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Nishant Thakur vs. Saroj Sharma .
FAO No.306 of 202420.11.2024 Present: Mr. G.R.Palsra, Advocate, for the appellant.
Mr. Maan Singh, Advocate, for the respondent.
CMP No.19289 of 2024Reply stands filed.
r Learned counsel for the applicant/appellant prays for and is granted two weeks' time to file rejoinder.
As prayed for, list on 13.12.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Hari Singh vs. Jawiter Singh .
Cr. Revision No.389 of 2024 20.11.2024 Present: Mr. G.R.Palsra, Advocate, for the petitioner.
Mr. Dalip Singh Kaith, Advocate, for the respondent.
Learned counsel for the petitioner prays for adjournment.
r to As prayed for, list on 28.11.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ravinder Kumar Rathore vs. Bishwajeet Valshnav and Anr.
.
Cr. Revision No.467 of 202420.11.2024 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner.
Ms. Sugandh Verma, Advocate vice Mr. Varun Rana, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
As prayed for, list on 27.11.2024 along with Cr. Revision No.527 of 2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ajay Thakur vs. Avinash Rajta .
Cr. Revision No.491 of 2024 20.11.2024 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Virender Singh Rathore, Advocate, for the respondent.
Cr.MP No.3126 of 2024Learned counsel for the petitioner submitted that order dated 21.08.2024 has duly been complied with.
Therefore, in view of the above, order dated 21.08.2024, is made absolute.
Application stands disposed of.
Cr. Revision No.491 of 2024List for final disposal at admission stage on 16.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ajay Thakur vs. Avinash Rajta .
Cr. Revision No.490 of 2024 20.11.2024 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Virender Singh Rathore, Advocate, for the respondent.
Cr.MP No.3125 of 2024Learned counsel for the petitioner submitted that order dated 20.08.2024 has duly been complied with.
Therefore, in view of the above, order dated 20.08.2024, is made absolute.
Application stands disposed of.
Cr. Revision No.490 of 2024List for final disposal at admission stage on 16.12.2024.
( Sushil Kukreja ) Judge November 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Arjun Singh vs. Rajinder Kumari alongwith connected matters.
.
RFA No.103 of 2002 a/w CO No.167 of 2002 in RFA No.417 of 2001 and CO No.281 of 2003 in RFA No. 401 of 2001.
RFA No.103 of 200219.11.2024 Present: Mr. Diwan Singh Negi, Advocate, vice Ms. Vandana Kuthiala, Advocate, for the appellant.
r to Mr. Sumit Raj Sharma, respondents No.1 to 4.
Advocate, Mr. Navlesh Verma, Additional Advocate General for with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.5/State.
Ms. Divyani Sharma, Sr. Advocate with Mr. Basant Pal Thakur, Advocate, for respondent No.6.
CO No. 167 of 2002 in RFA No.417 of 2001 Cross objector is stated to have expired.
Mr. Sumit Raj Sharma, Advocate, for the non cross-objector.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Ms. Divyani Sharma, Sr. Advocate, with Mr. Basant Pal Thakur, Advocate, for respondent No.3.
CO No.281 of 2003 in RFA No.404 of 2001 Cross-objector is stated to have expired.
Mr. Sumit Raj Sharma, Advocate, for the non- cross-objectors.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
.
Learned vice counsel for the appellant/cross-
objector in RFA No.103 of 2022 prays for adjournment.
As prayed for, list on 24.12.2024.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS State of H.P. & Ors. vs. Roshan Lal & Ors.
.
RFA No.38/2009 a/w Cross Objection No.240/2009 19.11.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for appellants No. 1 to 3/non-objectors.
Mr. Hamender Singh Chandel, Advocate, for appellant No.4.
Mr. Sunil Kumar, Advocate, for respondents No.1 to 6, 8(a), 8(e) to 89i), 8(n) to 8(p), 8(r) to 8(t), r 8(v), 9 to 15, 17 to 21, 23 & 24.
Learned Deputy Advocate General prays for and is granted four weeks' further time to take consequential steps on account of death of respondents No.7 & 22.
List on 23.12.2024.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Hemender Singh & Ors. vs. State of H.P.& Anr.
.
RSA No.4251 of 2013 19.11.2024 Present: Mr. Rakesh Thakur, Advocate, for the appellants.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondents /State.
Learned counsel for the appellants stated that an application for bringing on record legal representatives of deceased appellants No.2 & 4, has been filed in the Registry of this Court on 18.11.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Dile Ram vs. Mohan Lal & Ors.
.
RSA No. 94 of 201419.11.2024 Present: Mr. Neeraj Gupta, Senior Advocate with Mr.Vedant Ranta, Advocate, for the appellant.
Mr. Vineet Vashisht, Advocate, for respondents No.6 and proposed respondents No.1(a) to 1(g).
CMP(M) No.1619 of 2024r Learned counsel for respondents No.6 and proposed respondents No.1(a) to 1(g) stated that reply on behalf of aforesaid respondents has been filed in the Registry on 11.11.2024, however, the same is not on record.
Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Bhubnoo & Ors. vs. Rajinder & Ors.
.
RSA No.262 of 201419.11.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for respondents No.1 & 3.
Mr. Rohit Thakur, Advocate, for respondent No.2.
r Learned to
CMP No.13225 of 2024
counsel for the non-applicants
/appellants stated that reply has been filed in the registry of this Court on 13.11.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order. List on 09.12.2024.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS GMNR vs. Harpal Singh & Ors.
.
RFA No.157 of 202119.11.2024 Present: Mr. Shiv Pal Manhans, Senior Panl Counsel, for the appellant.
Mr. Sanjeev K. Suri, Advocate, for respondent No.1.
Mr. Vikas Shyam, Advocate, for respondent No.2.
r Respondent No.3, is stated to have expired.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.4 & 5 /State.
Learned counsel for the appellant stated that an appropriate application for bringing on record the legal representatives of deceased respondent No.3, shall be filed in the registry of this Court today itself. Registry is directed to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Pinku Kumar alias Bunti vs. State of H.P. .
Cr. Appeal No.330 of 202119.11.2024 Present: Mr. Udit Shaurya Kaushik, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent /State.
Non-bailable warrants issued against appellant have been received back unexecuted for want of his whereabouts.
the Learned Deputy Advocate General prays for and is granted two weeks' time to take further steps in the matter.
List on 11.12.2024.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Pragya Devi (since deceased) through her LRs vs. Kashmir Singh .
Criminal Revision No.163 of 2022 19.11.2024 Present: Mr. Loveneesh Singh Thakur, Advocate, for the petitioners.
Mr. Mukesh Sharma, Advocate vice Mr. Rajiv Rai, Advocate, for respondent No.1.
r to Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for the petitioners prays for and is granted two weeks' further time to file certified copy of learned trial court judgment.
As a matter of sheer indulgence and by way of last opportunity, two weeks' further time, is granted to him to do the needful.
List on 12.12.2024.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Shriram General Insurance Company Ltd. vs. Reena Devi & Anr.
.
FAO No.40 of 202319.11.2024 Present: Mr.Jagdish Thakur, Advocate, for the appellant.
Respondents No.1,3 & 4, already ex parte.
Ms. Deepmala Sharma, Advocate vice Mr. Varun Chandel, Advocate, for respondent No.4.
r No.2.
Mr. Ashwani Sharma, Advocate, for respondent Ms. Niranjana Kumari, Advocate, for respondents No.5(i) and 5(ii).
FAO No.40 of 2023At this stage, Ms. Deepmala Sharma, learned vice counsel has put in appearance on behalf of respondent No.4 and prays three weeks' time to move an appropriate application to set aside the ex parte order dated 20.09.2021, whereby respondent No.4, was proceeded against ex parte.
List thereafter.
CMP No.7698 of 2024The present application has been filed by the applicant/appellant for modification of orders dated 01.3.2023 & 07.03.2024, passed by this Court in main appeal.
No reply is intended to be filed on behalf of the respondents.
::: Downloaded on - 25/07/2025 21:28:51 :::CISIt is averred in the application that vide order .
dated 01.03.2023 this Court had directed that the execution and operation of the impugned award dated 11.06.2015, passed by the learned Motor Accidents Claim Tribunal-II, Hamirpur, H.P. in MAC No.22/11 RBT Nos.27/13 & 32/14 of 2020, titled Reena Devi & Ors. vs. Kartar Singh and Ors.
shall remain stayed during he pendency of the appeal, however subject to deposit of the awarded amount. It is further averred in the application that the applicant had already deposited a sum of Rs.46,73,183/- through Cheque bearing No.874105 dated 27.03.2018 before the learned tribunal below under protest. The application is duly supported with an affidavit of Praveen Kumar Chhipa, Assistant General Manager of the appellant/Insurance Company.
Therefore in such view of the matter since the entire award amount stands deposited before the learned tribunal below, orders dated 01.3.2023 & 07.03.2024, passed by this Court are modified. The appellant is not required to deposit the award amount before this Court.
Application stands disposed of. [ ( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Ajay Sood vs. Municipal Corporation Shimla & Ors.
.
Civil Suit No.41 of 202319.11.2024 Present: Mr. Neeraj Gupta, Senior Advocate with Mr.Vedant Ranta, Advocate, for the plaintiff.
None for the defendants.
OMP No.994 of 2024 & Civil Suit No.41 of 2023 r The present application bearing OMP No.994 of 2024 has been filed by the plaintiff to withdraw the present suit on account of personal reasons. According to the plaintiff, he does not wish to pursue the suit further and intends to withdraw the same unconditionally. The application is duly supported with the affidavit of plaintiff Ajay Sood.
Therefore in view of the prayer made by the plaintiff, the present application is allowed and the Civil Suit filed by him is dismissed as withdrawn.
Application stands disposed of.
The amount of court fee be refunded to the plaintiff as admissible under rules.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:51 :::CIS November 19, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Sita Devi & Ors. vs. Suresh Sharma & Ors.
.
FAO No.75 of 202319.11.2024 Present: Mr. Daleep Singh Kaith, Advocate, for the appellants.
Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for respondents No.2 & 3.
Mr. Narender Sharma, Advocate, for respondent No.4.
Learned counsel for the appellants prays for and is granted two weeks' further time to move an appropriate application for substituted service of respondent No.1.
As prayed for, list on 11.12.2024.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Somi vs. Ved Ram @ Ved Singh & Anr.
.
Cr. Revision No.370 of 2023 19.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.2500/-. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Somi vs. Ved Ram @ Ved Singh & Anr.
.
Cr. Revision No.366 of 2023 19.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.2500/-. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Somi vs. Ved Ram @ Ved Singh & Anr.
.
Cr. Revision No.367 of 2023 19.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.3000/-. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Somi vs. Ved Ram @ Ved Singh & Anr.
.
Cr. Revision No.368 of 2023 19.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.4000/-. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Somi vs. Ved Ram @ Ved Singh & Anr.
.
Cr. Revision No.367 of 2023 19.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel for the petitioner prays for and is granted four weeks' time to deposit the compounding fee, i.e. Rs.3000/-. List thereafter.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Desh Raj Gupta vs. Urmila Gupta .
FAO No.304 of 201419.11.2024 Present: Mr. Deepak Gupta, Advocate,, for the appellant.
Mr. Parmod Singh Thakur, Advocate, for the respondent.
At the joint request of learned counsel for the parties, in order to explore the possibility of amicable settlement, the matter is referred to mediation and Mr. G.D. Verma, learned Senior Advocate is appointed as Mediator to mediate between the parties.
Learned counsel for the parties are directed to appear before the learned Mediator today itself at 1:00 PM in the main Mediation Center, H.P. High Court, who is requested to submit his report within a period of three weeks thereafter.
List this case before this Court on 12.12.2024.
( Sushil Kukreja ) Judge November 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:51 :::CIS Shridhar @ Bhuru vs. State of H.P. .
Cr. Appeal No.106 of 200918.11.2024 Present: Mr. Vinod Kumar Gupta, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to At the request of learned counsel for the appellant, list after four weeks.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Surat Singh vs. State of H.P. a/w connected matter.
.
Cr. Revision Nos.190 & 169 of 2011 18.11.2024 Present: none for the petitioner(s).
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State in both the petitions.
Since none has appeared on behalf of the petitioner(s) despite repeated calls, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Nikku Ram vs. Neelam Kumari .
FAO No.80 of 201318.11.2024 Present: Mr. Dinesh Bhanot, Advocate, for the appellant.
Mr. Rakesh Thakur, Advocate, for the respondent.
At the request of learned counsel for the appellant, list after two weeks.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Oriental Insurance Co. Ltd. vs. Trepan Singh & Anr.
.
FAO No.390 of 200618.11.2024 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the petitioner.
Respondent No.1, already ex parte.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for respondent No.2.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Manohar Lal vs. Lalit Mohan & Ors.
.
FAO No.472 of 201918.11.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondent No.1.
Respondents No.4(a) to 4(e) are already ex parte.
Amended memo of parties stands filed.
Let notice be issued to respondents No.4(a) to 4(e), returnable for 28.12.2024, on taking steps within a period of three days.
In the meantime, record of the learned trial court be called for.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS State of Himachal Pradesh vs. K. Hardik and another .
Cr. Revision No.219 of 202218.11.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the petitioner/State.
Ms. Bhavna Sharma, Advocate, for respondent No.1.
Mr. Arun Sehgal, Advocate, for respondent No.2.
Admit.
List for final hearing in due course.
In the meantime, record of the learned court below be called for.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Vatan Singh vs. State of H.P. .
Cr. Appeal No.411 of 202318.11.2024 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellant.
Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
Cr.MP No.836 of 2024Learned counsel for the appellant prays for adjournment.
As prayed for, list on 20.11.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Sanjay Mahajan vs. Pankaj Sauguny .
Cr. Revision No.552 of 202318.11.2024 Present: Mr.Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Sumesh Raj, Advocate, for the respondent.
Learned counsel for the petitioner prays for and is granted three weeks' further time to deposit the balance amount of compensation.
As prayed for, list on 09.12.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Dev Raj vs. Alok Kumar & Another .
Cr. Revision No.89 of 202418.11.2024 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Ankit Dhiman, Advocate, for respondent No.1.
Ms. Niyati Thakur, Deputy Advocate General, for respondent No.2/State.
Let record of the learned court below be called for.
List on 19.12.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Tejasvi Ram vs. Leela Devi & Anr.
.
FAO No.302 of 202418.11.2024 Present: Mr. Maan Singh, Advocate, for the appellant.
Mr. Sandeep Chauhan, Advocate, for respondent No.1.
Mr. Jagan Nath, Advocate, for respondent No.2.
Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Tejasvi Ram vs. Girdhari Lal & Anr.
.
FAO No.300 of 202418.11.2024 Present: Mr. Maan Singh, Advocate, for the appellant.
Mr. Sandeep Chauhan, Advocate, for respondent No.1.
Mr. Jagan Nath, Advocate, for respondent No.2.
Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Tejasvi Ram vs. Yashpal & Anr.
.
FAO No.301 of 202418.11.2024 Present: Mr. Maan Singh, Advocate, for the appellant.
Mr. Sandeep Chauhan, Advocate, for respondent No.1.
Mr. Jagan Nath, Advocate, for respondent No.2.
Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Jitender Singh vs. Capital Traders .
Cr. Revision No.301 of 202418.11.2024 Present: Mr. Sandeep Chauhan, Advocate, for the petitioner.
Mr.Kshitij Thakur, Advocate vice Mr. Vipin Pandit, Advocate, for the respondent.
Learned counsel for the petitioner prays for adjournment.
r As prayed for, list on 23.12.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Roshan Lal vs. State of H.P. .
Cr. Appeal No.386 of 202418.11.2024 Present: Mr. Nand Lal Thakur, Advocate, for the appellant.
Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
Cr. Appeal No.386 of 2024r Admit.
List for final hearing in due course.
Cr.MP No.3184 of 2024Since the main appeal stands admitted for final hearing, interim order dated 05.08.2024, is made absolute during the pendency of the present appeal.
Application stands disposed of.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Mridul Joshi vs. State of H.P. .
Cr. Appeal No.448 of 202418.11.2024 Present: Mr. Surinder Saklani, Advocate, for the appellant.
Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
Admit.
r List for final hearing in due course.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Jagjiwan Singh and another vs. Jiwan Singh and another .
Cr. Revision No.536 of 202418.11.2024 Present: Mr. Bodh Raj, Advocate, for the petitioners.
Mr. Raj Negi, Deputy Advocate General, for respondent No.2/State.
Learned counsel for the petitioners prays for adjournment.
r As prayed for, list on 26.11.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Rajiv Kumar vs. Verma Jewelry House .
Cr. Revision No.623 of 202418.11.2024 Present: Mr. Sahil Dixit, Advocate, for the petitioner.
Mr. Pranav Kumar, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted one week's time to file Power of Attorney on behalf of the respondent.
List on 27.11.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Narender Pal vs. Jog Ram .
Cr. Revision No.680 of 202418.11.2024 Present: Mr. Maan Singh, Advocate, for the petitioner.
Learned counsel for the petitioner stated that the instant case has been wrongly listed today as 24.10.2024.
r to the next date was given after six weeks from Therefore, in view of the above, list this case on 09.12.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Pankaj Thakur vs. Shiv Lal .
Cr. Revision No.715 of 202418.11.2024 Present: Mr. B.N. Mehta, Advocate, for the petitioner.
Mr. S.S. Roach, Advocate, for the respondent.
Cr.MP No.4720 of 2024As prayed for, list on 10.12.2024 for presence of parties.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Pankaj Thakur vs. Yog Raj .
Cr. Revision No.714 of 202418.11.2024 Present: Mr. B.N. Mehta, Advocate, for the petitioner.
Mr. S.S. Roach, Advocate, for the respondent.
Cr.MP No.4721 of 2024As prayed for, list on 10.12.2024 for presence of parties.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS M/s Fine Green Packaging Solutions &Ors. vs. Union of India & Ors.
.
Civil Suit No.154 of 202118.11.2024 Present: Mr. Rakesh Thakur, Advocate, for the plaintiffs.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for defendant No.1/UOI.
Mr. Karan Singh Kanwar, Advocate, for defendant No.3.
Mr. Raj Negi, Deputy Advocate General, for defendant No.4.
Learned counsel for the plaintiffs stated that an application under Order 7 Rule 14 CPC has been filed in the Registry of this Court on 29.10.2024, however, the same is not on record.
In view of the above, learned counsel for the plaintiffs is directed to follow up with the Registry in this regard.
List on 26.11.2024.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Sunita vs. Room Singh &Ors .
Cr. Revision No.743 of 202418.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Cr. Revision No.743 of 2024Issue notice to the respondents, returnable for 01.01.2025, on taking steps within a period of three days.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.4704 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence. Heard. The substantive sentence imposed by learned Judicial Magistrate First Class, Kullu, H.P. vide judgment of conviction and order of sentence dated 06.09.2023 in Complaint No.364- 1/22/13/474/2015/130-1/215/665-1/13, titled Room Singh vs. Sunita and further affirmed by learned Sessions Judge, Kullu, H.P. vide judgment dated 12.08.2024 in Criminal Appeal No.56(125) of 2023, titled Sunita vs. Room Singh, shall remain suspended, subject to the applicant's depositing ::: Downloaded on - 25/07/2025 21:28:52 :::CIS 30% of compensation amount within a period of six .
weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
Cr.MP No.4705 of 2024The application is disposed of with a direction to the applicant to file certified copy of the judgment dated 06.09.2023, passed by learned trial court in Complaint No.364-1/22/13/474/2015/130- 1/215/665-1/13, within a period of four weeks.
( Sushil Kukreja ) Judge November 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Oriental Insurance Co. Ltd. vs. Master Raman & Ors.
.
CMP Nos.20624 & 20625 of 2024 in FAO No.481 of 2012 14.11.2024 Present: Dr. Lalit Kumar Sharma, Advocate, for the non-
applicant/appellant.
Ms. Kusum Chaudhary, Advocate, for applicant/respondent No.1.
r to CMP No.20624 of 2024 The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.1, Master Raman, for discharging his natural guardian i.e. his grandmother, respondent No.3, Sunfi Devi, as he has attained the age of majority.
2. Learned counsel for the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since the applicant/respondent No.1, Master Raman, has now attained the age of majority, as is evident from the Matriculation certificate annexed with the application, the present application is allowed and his natural guardian, i.e. his grandmother, respondent No.3, Sunfi Devi, is ordered to be discharged from his guardianship; and he is permitted to pursue the case in his own capacity.
The application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:52 :::CIS CMP No.20265 of 2024.
4. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.1, Master Raman, for release of awarded amount alongwith proportionate interest in his favour, as per his share, as lying deposited in the Registry of this Court.
5.
r to It has been mentioned in the application that the applicant No. 1, Master Raman, has now attained the age of majority and is in dire need of money for his higher studies as well as his day to day expenses, as such, awarded amount, as lying deposited in the Registry of this Court, may be released to him.
6. Learned counsel for the non-applicant/appellant has submitted that since the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.481 of 2012, was decided, vide order/judgment dated 18.07.2014, the award has attained finality and as such, he has no objection in case the amount as prayed by applicant/respondent No.1, be released in his favour.
7. Having regard to the averments made in the application, which are duly supported with affidavit of aforesaid applicant No.1 Raman as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.481 ::: Downloaded on - 25/07/2025 21:28:52 :::CIS of 2012, was finally decided by this Court vide judgment dated .
18.07.2014; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the awarded amount falling in the share of applicant No.1, Raman alongwith up-to-
date interest, which is lying deposited in the registry of this Court, is ordered to be released in his favour, strictly as per his share, by remitting the same in his saving bank accounts, after due verification, detail whereof has been given in photocopy of the passbook appended with the application.
The application stands disposed of.
( Sushil Kukreja ) Judge November 14, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Parveen Mayer vs. Jitender Singh .
Cr. Revision No.397 of 202314.11.2024 Present: None for the petitioner.
Mr. Ajay Singh Kashyap, Advocate vice Mr. Ajay Kumar Chauhan, Advocate, for the respondent.
Since none has appeared on behalf of the petitioner despite repeated calls, in the interest of justice, list on 04.12.2024.
r ( Sushil Kukreja )
Judge
November 14, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:52 :::CIS
Dharam Singh & Ors. vs. Hirdu Ram & Ors. a/w connected matter .
RSA No.20 of 2008 a/w RSA No.48 of 2014 14.11.2024 Present: Mr. Praveen Chandel, Advocate, for the appellants in both the appeals.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondents No.1 to 3, 5(a) to 5(d) & 6 in RSA No.20 of 2008 and for all the respondents in RSA No. 48 of 2014 except respondent No.4, whose name already rstands deleted.
Names of respondents No.4 & 11 stand deleted in RSA No.20 of 2008.
None for respondents No.7 to 10 & 12 to 24.
Learned counsel for the appellants prays for adjournment. Prayer not opposed.
List after four weeks.
( Sushil Kukreja ) Judge November 14, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Union of India vs. Dina Nath Verma (since deceased) through his LRs and another .
RFA No.102 of 201014.11.2024 Present: Mr. Rajinder Thakur, Central Government Counsel, for the appellant.
Ms. Aashima Premy, Advocate, for respondents No.1(a) to 1(e).
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for respondents No.1(a) to 1(e) prays for and is granted two weeks' time to procure fresh Power of Attorney from the aforesaid respondents as Mr. Sunil Mohan Goel, Advocate, has now been designated as Senior Advocate. List thereafter.
( Sushil Kukreja ) Judge November 14, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Hans Raj vs. State of H.P. .
Cr. Appeal No.270 of 201014.11.2024 Present: Ms. Geeta, Advocate vice Mr. V.S.Rathour, Advocate, for the appellant.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
At the request of learned vice counsel for the appellant, list after four weeks.
( Sushil Kukreja ) Judge November 14, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS UIIC Ltd. vs. Chahat Preet Kaur .
FAO No.196 of 2023 a/w Cross Objection No.8 of 2023 13.11.2024 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for applicant/respondent No.1/Cross Objector.
Mr. Sunny Modgil, Advocate, for respondent No.2.
Mr. Subhash Sharma, Advocate, for respondent No.3.
CMP No.12419 of 2024The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant No.1, Chahat Preet Kaur, who is minor, through her natural guardian, i.e. her father Buta Singh for release of awarded amount in her favour, which is lying deposited in the Registry of this Court.
2. It has been averred in the application that as 25% of the awarded amount was ordered to be released in favour of father of the applicant Chahat Preet Kaur, who is minor, for meeting out her educational expenses as well as for her treatment, but the same has not been released till now .
It has been further averred that since the main appeal is pending adjudication and father of the applicant is in dire need of money to meet out education expenses of his minor child and for her treatment, as such , 25% of the awarded amount, as lying deposited in the Registry of this ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Court, may be released in favour of the applicant Chahat .
Preet Kaur through her natural guardian, i.e. her father Buta Singh.
3. Learned counsel for the non-applicant/appellant stated at bar that he has no objection in case the aforesaid awarded amount, as lying deposited in the Registry of this
4.
r to Court, is released in favour of the applicant/respondent No.1 Chahat Preet Kaur through her natural guardian Buta Singh.
Having regard to the averments made in the application, which are duly supported with affidavit of applicant Buta Singh as well as taking into consideration the fact that he is in dire need of money to meet out the educational expenses of his minor daughter as well as for her treatment, as such, the present application is allowed and 25% of awarded amount falling in the share of applicant Chahat Preet Kaur (minor), which is lying deposited in the registry of this Court, is ordered to be released in her favour through her natural guardian, i.e. his father Buta Singh, by remitting the same in his saving bank account, after due verification, details whereof has been given in Para-6 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS State of H.P. vs. Soukat Ali @ Shouki &Anr.
.
Cr. Revision No.331 of 202113.11.2024 Present: Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the petitioner.
Mr. Sakand Sharma, Advocate vice Mr. Vinod Chauhan, Advocate, for the respondent.
r to At the request of learned vice counsel for the respondent, list after four weeks.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS State of H.P. vs. Hem Singh .
Cr. Revision No.606 of 2023 13.11.2024 Present: Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the petitioner.
Mr. Narender Guleria, Advocate, for the respondent.
r Learned counsel for the respondent prays for and is granted two weeks' time to file Power of Attorney on behalf of the respondent.
List on 25.11.2024.
Registry is directed to reflect the name of Mr. Narender Guleria, Advocate, for the respondent, in the cause-list, henceforth.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Sarita vs. State of H.P. .
Cr. Revision No.444 of 2023 13.11.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r As the present Cr. Revision Petition stands already admitted, list for final hearing in due course along with Cr. Appeal No.288 of 2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS OIC vs. Satya Devi & Ors.
.
FAO No.4165 of 201313.11.2024 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the appellant.
Mr. Hamender Singh Chandel, Advocate, for respondents No.1 to 6.
Ms. Urvashi, Advocate vice Mr. P.P. Chauhan, Advocate, for respondents No.7 & 8.
r At the request of learned vice counsel for the appellant, list after four weeks.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS OIC vs. Vinod Kumar & Ors.
.
FAO No.432 of 201513.11.2024 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the appellant.
None for respondents No.1 to 4.
Mr. Parav Sharma, Advocate, for respondent No.6.
r to At the request of learned vice counsel for the appellant, list after four weeks.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Surinder Pal vs. Pushpa & Ors.
.
RFA No.346 of 200513.11.2024 Present: Mr. Sumit Sharma, Advocate, for the appellant.
Mr. M.L. Sharma, Advocate, for respondents No.1 to 6.
Mr. Atharav Sharma, Advocate, for respondent No.9.
CMP(M) Nos.1778 & 1779 of 2024 Let notice be issued to legal representative of deceased respondent No.7(b) as mentioned in Para-1 of the application bearing CMP(M) No.1778 of 2024 and Smt. Kiran Harika, widow of deceased respondent No.7(c) being his only legal representative as mentioned in application bearing CMP(M) No.1779 of 2024, returnable for 30.12.2024, on taking steps within a period of three days.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Amrish Kumar Aggarwal & Anr. vs. HPFC & Ors.
.
FAO No.445 of 201213.11.2024 Present: Mr. Dushyant Dadwal, Advocate, for the appellants.
Mr. Atharav Sharma, Advocate, for respondent No.1.
Learned counsel for the appellants stated at bar that they have approached respondent No. 1 for one time settlement and as such, he may be given some time to file necessary documents in this respect.
As prayed for, list on 21.11.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Jagdish Chand & Ors. vs. Ran Singh (deceased) through his LRs.
.
RSA No.4018 of 201313.11.2024 Present: Mr. Vivek Negi, Advocate, for the appellants.
Mr. Naresh K. Sharma, Advocate, for respondents No.1(a) to 1(d).
Learned counsel for the appellants prays for and is granted two weeks' further time to procure fresh Power of Attorney on appellants No.1 to 3.
As prayed for, list on 02.12.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Meer Chand vs. Menhgo Ram and others .
RSA No.4128 of 201313.11.2024 Present: Mr. Shivam Sharma, Advocate vice Mr. Basant Pal Thakur, Advocate, for the appellant.
Mr. Atharav Sharma, Advocate, for respondents No.2 to 4.
None for respondents No.5 to 7.
r to Learned counsel for respondents No.2 to 4 stated at bar that respondent No.1, has died.
Learned vice counsel for the appellant prays for and is granted four weeks' time to take consequential steps on account of death of respondent No.1.
List on 16.12.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Hukam Chand vs. Raj Pal .
Cr. Appeal No.110 of 201513.11.2024 Present: Mr. Mann Singh, Advocate, for the appellant.
Mr. Ajay Chandel, Advocate, for the respondent.
Cr.MP No.43 of 2015The present application is disposed of with a direction to the applicant to file certified copy of trial court judgment/order dated 22.11.2014, within a period of four weeks.
Cr. Appeal No.110 of 2015List in due course.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Mool Raj vs. Arun Kumar & Ors.
.
FAO No.35 of 201913.11.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Subhash Sharma, Advocate, for respondent No.1.
Mr. Atharav Sharma, Advocate, for respondents No.2 & 3.
Mr. Jagdish Thakur, Advocate, for respondent No.4.
CMP No.17683 of 2024Learned counsel for non-applicants/respondents No.2 & 3 and respondent No.4, pray for and are granted one week's time to seek instructions in the matter.
List on 20.11.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Sandeep Kumar vs. Jayoti SK .
FAO No.499 of 201913.11.2024 Present: Ms. Urvashi, Advocate vice Mr.P.P. Chauhan, Advocate, for the appellant.
Mr. Nitin Thakur, Advocate, for the respondent.
CMP No.19474 of 2024Learned vice counsel for the non-
applicant/appellant prays for and is granted two weeks' time to file reply.
List on 29.11.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS United India Insurance Co. Ltd. vs. Abhishek Bhatia & Ors.
.
FAO No.285 of 202313.11.2024 Present: Mr. Sative Chauhan, Advocate, for the petitioner.
Learned counsel for petitioner, prays for and is granted two weeks' time to move an appropriate application respondents.
r to for deletion of name of respondent No.4 from the array of the List on 29.11.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Yog Raj vs. M/s Horticulture Produce Marketing and Processing Corp. Ltd.
.
Cr. Revision No.339 of 2023 13.11.2024 Present: Mr. Sative Chauhan, Advocate, for the petitioner.
Learned counsel for petitioner, prays for and is granted four weeks' further time to deposit the remaining amount of compensation.
rList on 17.12.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS NIAC Ltd. vs. Ridhima Sood and others .
FAO No.14 of 202413.11.2024 Present: Mr. Raman Sethi, Advocate, for the appellant.
Mr. Mukul Sood, Advocate, for respondent No.1.
Mr. Tarun Sharma, Advocate, for respondents No.2 & 3.
FAO No.14 of 2024Admit.
Post Admission Notice.
Mr. Mukul Sood and Mr. Tarun Sharma, Advocates, appear and waive service of post admission notice on behalf of respondent No.1 and respondents No.2 & 3, respectively.
CMP No.507 of 2024Learned counsel for the non-applicants /respondents pray for and are granted four weeks' further time to file reply.
List on 19.12.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS New India Assurance Company Ltd. vs. Sharda Devi Kainthla & Ors .
FAO No.101 of 202413.11.2024 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Manish Gupta, Advocate, for respondents No.1 & 2.
Respondent No.3, already ex parte.
r to CMP No.19283 of 2024 The present application has been filed under Order 1 Rule 10 (2) CPC read with Section 151 of CPC for deleting the name of respondent No.4, namely Yuvraj from the array of respondents. It has been stated in the application that since the present appeal has been filed only for excessive quantum of compensation awarded to the claimants/respondents No.1 & 2 and as such, aforesaid respondent No.4, who happened to be driver of the insured vehicle, is not a necessary party and his name deserves to be deleted from the array of the respondents.
No reply is intended to be filed on behalf of the non-applicants/respondents and they have no objection, in case, the present application is allowed.
Heard. Having regard to the averments made in the application, which are duly supported with the affidavit of Deputy Manager, New India Assurance Company Ltd., the present application is allowed and the name of respondent ::: Downloaded on - 25/07/2025 21:28:52 :::CIS No.4, Yuvraj, is ordered to be deleted from the array of .
respondents subject to all just exceptions.
Application stands disposed of.
FAO No.101 of 2024Learned counsel for the appellant prays for and is granted two weeks' time to file amended memo of parties.
r to List on 03.12.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS NIC vs. Ajay Negi and others .
FAO No.114 of 202413.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Rajesh Mandhotra, Advocate, for respondent No.1.
Mr. Munish Dathwalia, Advocate, for respondent No.2.
r to Learned counsel for the appellant prays for and is granted six weeks' further time to take steps for the service of respondent No.3.
List on 31.12.2024.
( Sushil Kukreja ) Judge November 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Rajak Mohammad vs. State of H.P. .
Cr.MP(M) No.1905 of 202412.11.2024 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh, Advocate, for the petitioner.
Mr. Jitender Sharma and Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
ASI Kuldeep Singh, I.O. Bahikhet, Police Station Dalhousie, District Chamba, present with record.
Learned Additional Advocate General has filed the certified copies of statements of PW-1 to PW-5 recorded before the learned trial court. Let the same be placed on record.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Krishanu @ Krishan Chand vs. Hukam Chand a/w connected matter .
FAO No.392 of 2004 & RSA No.508 of 2004 12.11.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the appellant(s) in both the appeals.
Mr. G.R. Palsra, Advocate, for the respondent(s) in both the appeals.
r At the Parties are not present.
joint request of learned counsel representing the parties, list on 10.12.2024, on which date, parties are directed to remain present in the Court.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Daizy Kumar @ Vishal & Ors. vs. State of H.P. .
Cr. Appeal No.163 of 2009 a/w CWP No.3101 of 2011 12.11.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the appellants.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
At the request of learned Additional Advocate General, list on 04.12.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Punit Kumar vs. Sanjay Kaushal & Ors. alongwith connected matter.
.
RSA No.62 of 2014 alongwith RSA No.4240 of 2013 12.11.2024 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellant(s) in both appeals.
Mr. Navlesh Verma, Advocate, for respondent No.1 in RSA No.62 of 2014.
Mr. Ajay Kumar, Senior Advocate with Mr. Sumit Sood, Advocate, for LRs No.2(a) to 2(c) of rdeceased respondent No.2 in RSA No.62 of 2014 and for LRs No.1(a) to 1(c) of deceased respondent in RSA No.4240 of 2013.
Name of respondent No.3 in RSA No.62 of 2014, stands already deleted.
At the request of learned counsel for the appellant(s), list on 10.12.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS The New India Assurance Co. Ltd. vs. Neelam Kapoor & Ors.
.
FAO No.239 of 202312.11.2024 Present: Ms. Kamakshi Tarlokta, Advocate, for the appellant.
Mr. J.L. Bhardwaj, Senior Advocate with Ms. Dhanwanti, Advocate, for respondents No.1 to 3.
Mr. Varun Rana, Advocate, for respondent No.4.
At the joint request of learned counsel representing the parties, list on 20.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Sunder Singh vs. Shamsher Singh .
Cr.MP(M) No.2421 of 202412.11.2024 Present: Mr. Kunal Thakur, Advocate, for the applicant/petitioner.
Mr. Ajay Kumar Lahota, Advocate, for the respondent.
Cr.MP(M) No.2421 of 2024By way of instant application, prayer has been made on behalf of the applicant to condone the delay of 223 days in filing the present revision petition.
Learned counsel for the respondent stated that he doesn't intend to file any reply to the application and has no objection, in case, the same is allowed.
Heard.
In view of the averments made in the application, which are supported with an affidavit of the wife of the applicant Sunder Singh, the same is allowed and delay of 223 days in filing the revision petition is hereby condoned.
Application stands disposed of.
Cr. Revision No.__________2023 Be registered.
Admit.
Post Admission Notice.
::: Downloaded on - 25/07/2025 21:28:52 :::CISMr. Ajay Kumar Lahota, Advocate, appears .
and waives service of post admission notice on behalf of the respondent.
Records of both the learned courts below be called for.
Cr.MP No.______2023 Be registered.
By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Court No.1, Rohru, District Shimla vide judgment of conviction dated 11.05.2023 and order of sentence dated 29.05.2023 in Criminal Case No. 76-3 of 2019, titled Shamsher Singh vs. Sunder Singh and further affirmed by learned Additional Sessions Judge, Rohru, H.P. in Criminal Appeal No.144-R/10 of 2023, titled Sunder Singh vs. Shamsher Singh, decided on 16.03.2024, shall remain suspended, subject to the applicant's depositing 30% of compensation amount within a period of three weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like ::: Downloaded on - 25/07/2025 21:28:52 :::CIS amount to the satisfaction of the trial court within the .
same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Secretary Ministry of Defence and Anr. vs. Naresh Kumar .
FAO No.143 of 202412.11.2024 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the appellants.
Mr. Rajiv, Advocate, for the respondents.
CMP No.16798 of 2024Learned Deputy Solicitor General of India, stated that reply to the application has been filed in the Registry of this Court on 04.10.2024, but the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 18.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS National Insurance Company Ltd. vs. Tara Devi & Ors.
.
FAO No.181 of 202412.11.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Naresh Sharma, Advocate, for respondents No.1 to 5.
None for respondents No.6 to 9.
Since
none has appeared on
respondents No.6 to 9, despite repeated calls, hence, they are ordered to be proceeded against ex parte.
behalf of As the present matter stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Santosh Kumar vs. State of H.P. .
Cr. Appeal No.267 of 202412.11.2024 Present: Mr. Rajinder Kumar Chandel, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.2024 of 2024 At the request of learned Additional Advocate General, list on 13.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Chaman Chauhan vs. Suresh Kumar .
Cr.MP(M) No.507 of 202412.11.2024 Present: Mr. Surinder Singh Chauhan, Advocate, for the applicant.
Mr. Naveen Kumar Dass, Advocate, for the respondent.
Cr.MP(M) No.507 of 2024Since there are arguable points involved in the criminal appeal, hence, leave to appeal is granted.
The application stands disposed of.
Cr. Appeal No. ________2024 Be registered.
Admit.
Post Admission Notice.
Mr. Naveen Kumar Dass, Advocate, appears and waives service of post admission notice on behalf of the respondent.
List for final hearing in due course.
In the meanwhile, record of the learned trial court be also called for.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Vivek Kumar alias Akhil vs. State of H.P. .
Cr. Appeal No.534 of 202412.11.2024 Present: Ms. Saroj, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
At the request of learned Additional Advocate General, list on 13.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Gurnam Singh & Ors. vs. LAC & Ors.
.
CMP(M) No.1086 of 202412.11.2024 Present: Mr. Karun Negi, Advocate vice Mr. O.C. Sharma, Advocate, for the applicants.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 to 3/State.
r to Learned vice counsel for the applicants prays for and is granted four weeks' further time to take consequential steps on account of death of respondent No.4.
As prayed for, list on 17.12.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Veer Bhader vs. Central Bank of India .
Cr.MP(M) No.2424 of 202412.11.2024 Present: Mr. Bhag Chand Sharma, Advocate, for the applicant.
Mr. Raman Prashar, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted one week's time to file reply.
r List on 19.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS H.P.M & D.C. vs. Sdeek Mohamed .
Cr.MP(M) No.2485 of 202412.11.2024 Present: Ms. Shashi Kiran Negi, Advocate, for the applicant.
Let notice be issued to the respondent, returnable for 11.12.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
November 12, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:52 :::CIS
Ramshwar Thakur vs. Madan Sharma (since deceased) through his LRs.
.
Cr.MP(M) No.2487 of 202412.11.2024 Present: Mr. Vipan Rajta, Advocate, for the applicant.
Let notice be issued to the legal representatives of deceased respondent Madan Sharma, returnable for r to 12.12.2024, on taking steps within a period of three days.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS General Manager Northern Railway vs. Iqbal Singh & Ors.
.
RFA No.322 of 201712.11.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant/non-applicant.
Ms. Kavita Kajal, Advocate vice Mr. Rakesh Chaudhary, Advocate, for applicants/respondents No. 1 to 4.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for non- applicant/respondent No.5.
CMP No.20783 of 2024The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.3 & 4, namely Aditya and Ayush, for release of entire amount of compensation in their favour, as per their shares, which is lying deposited in the Registry of this Court.
2. It has been averred by the applicants that as they have now attained the age of majority and are in dire need of money to meet out their day to day expenses, therefore, the entire amount of compensation falling in their shares, may be released to them.
3. Learned Senior Panel counsel for the non-
applicant/appellant stated at bar that he has no objection in case the entire amount of compensation falling in the shares of aforesaid applicants/respondents No.3 & 4 as lying deposited in the Registry of this Court, is released in their ::: Downloaded on - 25/07/2025 21:28:52 :::CIS favour, as the award has attained finality and no appeal has .
been preferred against the judgment dated 01.11.2018, passed by this Court in RFA No.322 of 2017 a/w connected matters.
4. Having regard to the averments made in the application, which are duly supported with affidavits of both the applicants as well as taking into consideration the fact that the matter has been finally decided by this Court vide judgment dated 01.11.2018; and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation falling in the shares of applicants/respondents No.3 & 4, namely Aditya ad Ayush alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-2 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS M/s Jaiprakash Associates Ltd. vs. Premi Devi (since deceased) through her LRs. a/w connected matters.
.
RFA No.105 of 2018 a/w RFA Nos. 328, 374, 375 of 2016, 52 to 66, 68 to 76, 97, 111, 112, 131 to 137, 240 to 247, 268 to 274, 276 to 285 of 2017, 103, 104, 106, 108, 109, 113, 120, 121, 122, 124 to 126, 130, 131 and 149/2018.
12.11.2024 Present: Mr. Hitesh Thakur, Advocate, for the appellant(s).
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respective respondents.
At the request of learned counsel for the appellant(s), list on 29.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Virender Singh Rana vs. State of H.P. .
Cr. Revision No. 266 of 2019.
12.11.2024 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Learned counsel for the petitioner prays for adjournment. Prayer not opposed.
r List on 17.12.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Mohit Kumar vs. Pradeep Chopra & Anr. a/w connected matters.
.
FAO No. 133 of 2023 a/w FAO Nos.134, 142and 143 of 2023 12.11.2024 Present: Mr. Harjeet Singh, Advocate, for the appellant in all the appeals.
Mr. Manik Sethi, Advocate vice Mr. P.P. Chauhan, Advocate, for respondent No.1 in all the appeals.
Mr. Narender Sharma, Advocate, for respondent No.2 in all the appeals.
Learned counsel for the appellant(s) prays for adjournment on the ground that he has to procure fresh Power of Attorney from the appellant(s) as Mr. Kashmir Singh Thakur, Advocate, has now been designated as Senior Advocate.
As prayed for, list on 16.12.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS National Insurance Company Ltd. vs. Bansanti Devi & Anr.
.
FAO No.264 of 202312.11.2024 Present: Mr. Anil Tomar, Advocate, for the appellant.
Mr. H.C.Sharma, Advocate, for respondent No.1.
Mr. Bhairav Gupta, Advocate vice Mr. Varun Chauhand, Advocate, for respondent No.2.
r to Heard. Admit on the substantial questions of law No.1,2 & 4, formulated at Page No.5 of the paper book.
Post Admission Notice.
Mr. H.C. Sharma and Mr. Bhairav Gupta, Advocates, appear and waive service of post admission notice on behalf of respondent No.1 and respondent No.2, respectively.
List for final hearing in due course.
In the meantime, record of the court of Commissioner below, be also called for.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Somi vs. Ved Ram @ Ved Singh and Anr.
.
Cr. Revision Nos.367, 366 & 368 of 2023 12.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for the parties jointly stated at bar that the matter has been amicably settled between the parties. They pray for and are granted one day's time to move an appropriate application in this regard.
List on 13.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Somi vs. Ved Ram @ Ved Singh and Anr.
.
Cr. Revision No.370 of 2023 12.11.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Jitender Sharma, Additional Advocate General with Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Learned counsel for the parties jointly stated at bar that the matter has been amicably settled between the parties. They pray for and are granted one day's time to move an appropriate application in this regard.
List on 13.11.2024.
( Sushil Kukreja ) Judge November 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Hans Raj vs. State of H.P. .
Cr. Appeal No.37 of 201111.11.2024 Present: Ms. Sheetay Vyas, Advocate, for the appellant.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Learned counsel for the appellant prays for adjournment. Prayer not opposed.
List on 30.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Tek Ram & Ors. vs. Amit Singha & Ors.
.
FAO No.2 of 201411.11.2024 Present: Mr. Naveen K. Bhardwaj, Advocate, for the appellants.
Mr. Jagdish Thakur, Advocate, for respondent No.3.
As prayed for, list on 19.11.2024.
r to ( Sushil Kukreja )
Judge
November 11, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:52 :::CIS
Suresh Kumar vs. State of H.P. and Anr.
.
Cr. Revision No.313 of 2024 11.11.2024 Present: Ms. Shashi Kiran, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Mr. Sanjay Verma, Advocate vice Ms. Shalini Thakur, Advocate, for respondent No.2.
At the request of learned counsel for the petitioner, list on 13.12.2024. In the meantime, certified copy of the trial court judgment be also filed.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS NTPC Ltd. vs. Bangali Ram (deceased) through his LRs.
.
CMP Nos.15903, 15904 & 15909 of 2024 in RFA No.12 of 2014 11.11.2024 Present: Mr. K.B. Khajuria, Advocate, for the non-
applicant/appellant.
Mr. Rajiv Rai, Advocate, for respondents/applicants No.1(A), 1( C) to 1(K) and 1(M).
r CMP Nos.15903, 15904 & 15909 of 2024 At this stage, learned counsel for the applicants/respondents seeks permission of this Court to withdraw the present applications. Ordered accordingly.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Suresh Kumar vs. State of H.P. and Anr.
.
Cr. Revision No.313 of 2024 11.11.2024 Present: Ms. Shashi Kiran, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Mr. Sanjay Verma, Advocate vice Ms. Shalini Thakur, Advocate, for respondent No.2.
At the request of learned counsel for the petitioner, list on 13.12.2024. In the meantime, certified copy of the trial court judgment be also filed.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Neha vs. Balak Ram .
Cr. Revision No.435 of 2024 11.11.2024 Present: Mr. Bhisham Sharma, Advocate vice Mr. Inderjeet Singh, Advocate, for the petitioner.
Mr.Rajinder Thakur, Advocate vice Mr. Nitin Misra, Advocate, for the respondent.
At the request of learned vice counsel for the petitioner, list on 28.11.2024.
r ( Sushil Kukreja )
Judge
November 11, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:52 :::CIS
Sanjeev Kumar alias vicky vs. Rajender Kumar & another .
Cr. Revision No.513 of 2024 11.11.2024 Present: Mr. Goldy Kumar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Learned counsel for the petitioner stated at Bar that an application for extension of time to comply with the order dated 08.08.2024 has been filed in the Registry of this Court today, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 18.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Jeet Ram vs. M/s Golf Link Finance .
Cr. Revision No.587 of 2024 11.11.2024 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Ms. Seema K. Guleria, Advocate, for the respondent.
Learned counsel for the petitioner stated at Bar that an application under Section 147 of the N.I. Act for compounding the offence has been filed in the Registry of this Court on 07.11.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 18.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Dheeraj Kumar vs. Meenu Chandel .
Cr. Revision No.620 of 2024 11.11.2024 Present: Mr. Amrick Singh, Advocate, for the petitioner.
None for the respondent.
Learned counsel for the petitioner stated at Bar that the matter has been settled amicably with the respondent. He prays for and is granted two weeks' time to move an appropriate application in this respect.
As prayed for, list on 27.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Ravi Kumar vs. Shakti Cholia .
Cr. Revision No.708 of 2024 11.11.2024 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Vipul Sharda, Advocate, for the petitioner.
Cr. Revision No.708 of 2024Let notice be issued to the sole respondent, returnable for 13.12.2024, on taking steps within a period of three days.
Cr.MP No.4511 of 2024Notice in the aforesaid terms.
In the meantime, further proceedings pending before the Court of learned Chief Judicial Magistrate, Una, District Una, H.P. in Criminal Complaint No.252 of 2016, under Section 138 of N.I. Act, titled as Shakti Cholia vs. Ravi Kumar, shall remain stayed till the next date of hearing.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Manoj Kumar vs. Dhani Ram ( since deceased) through his LRs.
.
Cr. Revision No.716 of 2024 11.11.2024 Present: Mr. Suneet Verma, Advocate, for the petitioner.
Cr. Revision No.716 of 2024Let notice be issued to LRs No. 1 to 3 of deceased respondent Dhani Ram, returnable for 16.12.2024, on taking steps within a period of three days.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.4559 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
As the main petition is pending adjudication, therefore, the substantive sentence imposed upon the petitioner by learned Judicial Magistrate, 1 st Class, Court No.3, Mandi, District Mandi vide judgment of conviction and order of sentence dated 07.06.2024 in Complaint No.1347 of 2013 titled Dhani Ram (since deceased) through his LRs. vs. Manoj Kumar and further affirmed by learned Sessions Judge, Mandi Division Mandi, H.P. vide judgment dated 03.10.2024 in ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Criminal Appeal No.81 of 2024, titled Manoj Kumar .
vs. Dhani Ram (since deceased) through his LRs.
shall remain suspended, subject to the petitioner's depositing 30% of compensation amount within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the petitioner shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Manju Vaidya vs. State of H.P. & Anr.
.
Cr. Revision No.718 of 2024 11.11.2024 Present: Mr. H.S. Rangra, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Cr. Revision No.718 of 2024Let notice be issued to respondent No.2, returnable for 16.12.2024, on taking steps within a period of three days.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.4593 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
As the main petition is pending adjudication, therefore, the substantive sentence imposed upon the petitioner by learned Chief Judicial Magistrate, Mandi, District Mandi vide judgment of conviction dated 29.11.2023 and order of sentence dated 08.05.2024 in Criminal Complaint No.1148 of 2018 titled M/s The Mega Star Prop. Vineeta Arora vs. Manju Vaidya and ::: Downloaded on - 25/07/2025 21:28:52 :::CIS further affirmed by learned Sessions Judge, Mandi .
Division Mandi, H.P. vide judgment dated 09.09.2024 in Criminal Appeal No.65 of 2024, titled Manju Vaidya vs. M/s The Mega Star Prop. Vineeta Arora & Anr., shall remain suspended, subject to the petitioner's depositing 30% of compensation amount within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the petitioner shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Salman Haider vs. State of H.P. .
Cr. Appeal No.532 of 202411.11.2024 Present: Ms. Madhurika Sekhon Verma, Advocate, for the appellant.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr.MP No.4262 of 2024At the request of leaned Additional Advocate General, list on 13.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Gambhir Chand vs. BKH and Ors.
.
Cr. Appeal No.231 of 202411.11.2024 Present: Mr. H.S. Rangra, Advocate, for the appellant.
Mr. Sunil Kumar Banyal, Advocate, for respondents No.1 & 2.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.3/State.
Admit.
Post Admission Notice.
Mr. Sunil Kumar Banyal, learned counsel and Mr. Jitender Sharma, learned Additional Advocate General appear and waive service of post admission notice on behalf of respondents No.1 & 2 and respondent No.3, respectively.
As the present matter stands admitted, list for final hearing as per it's turn.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS LAC & another vs. Bagga Ram and others .
RFA No.308 of 201811.11.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants.
Respondents No.1, 3 to 6, 8 to 11, 13, 14 & 16stand already ex parte.
None for respondents No.2(a) to 2(c), 7(a) to 7(d), 12(a) & 12(b), 12(c)(i) to 12(c)(iii), 12(d) and r respondents No.15(a) to 15(c).
Since none has appeared on behalf of respondents No.2(a) to 2(c), 7(a) to 7(d), 12(a) & 12(b), 12(c)
(i) to 12(c)(iii), 12(d) and respondents No.15(a) to 15(c), despite repeated calls, hence, they are ordered to be proceeded against ex parte.
As the present matter stands already admitted, list for final hearing as per it's turn.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS NIC Ltd. vs. Jagdev Singh & Ors.
.
FAO No.430 of 201911.11.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Suneet Verma, Advocate, for respondents No.2 & 3.
Steps for the service of proposed respondents r to No.1(a) and 1(b), have not been taken as yet.
Learned counsel for the appellant prays two weeks' further time to take steps for the service of aforesaid proposed respondents.
As a matter of sheer indulgence and by way of last opportunity, two weeks' further time, is granted to him to do the needful.
List on 28.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS General Manager, Nothern Railway vs. Kuldeep Singh & Ors.
.
RFA No.14 of 202411.11.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Mr. Shekhar Badola, Advocate vice Mr. Gurinder Singh Parmar, Advocate, for respondents No.1 to 3, 5 & 8.
r to Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.6 & 7/State.
None for respondent No.9.
Learned vice counsel for respondents No.1 to 3, 5 & 8 submits that Power of Attorney on behalf of aforesaid respondents has been filed, but the same is lying under objection. He undertakes to remove the same within a period of one week.
As prayed for, list on 21.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Subhash Negi vs. Kushal Singh .
Cr. Revision No.81 of
2024
11.11.2024 Present: Ms. Madhurika Sekhon, Advocate, for the
petitioner.
None for the respondent.
As per report of the Registry, notice issued to the respondent has been received back duly served, but none has appeared on his behalf.
Admit.
Let post admission notice be issued to the respondent, returnable within six weeks, on taking steps within a period of three days.
List for final hearing as per it's turn.
In the meantime, records of both the learned courts below be called for.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Dev Raj vs. Ashok Kumar & Another .
Cr. Revision No.89 of
2024
11.11.2024 Present: Mr. Sanjay Verma, Advocate vice Ms. Shalini
Thakur, Advocate, for the petitioner.
Mr. Ankit Dhiman, Advocate, for respondent No.1.
Mr. Anup Rattan, Advocate General with Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General, Mr. Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for rrespondent No.2/State.
Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 18.11.2024.
( Sushil Kukreja ) Judge November 11, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS OIC Ltd. vs. Tara Devi & Ors.
.
FAO No.4091 of 201307.11.2024 Present: Mr. Deepak Gupta, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate vice Mr. Janesh Gupta, Advocate, for respondents No.1 & 2 and proposed LRs No.4(i) to 4(iii) of deceased respondent No.4.
Name of respondent No.3 stands deleted.
CMP(M) No.1679 of 2024The instant application, under Order 22, Rules 4 & 9, read with Section 151 CPC and Section 5 of the Limitation Act, has been filed by the applicant/appellant for bringing on record the legal representatives of deceased respondent No.4, Devi Singh Thakur, who has expired on 04.02.2023, after setting aside the abatement, if any.
As per the applicant, respondent Devi Singh has expired on 04.02.2023 leaving behind his legal representatives, as mentioned in Para-2 of the application, as respondents No.
(i) to (iii). However, the delay in filing the application has occurred, as factum of death of respondent Devi Singh had only come to the knowledge of the applicant on the last date of hearing of the present appeal and immediately thereafter necessary steps for bringing on record his legal representatives have been taken. Therefore, the delay, as occurred is neither intentional, nor willful, but was beyond the control of the applicant and as such, the same deserves to be condoned. The application is duly supported with the affidavit of Senior ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Divisional Manager, Oriental Insurance Company Limited, .
Mythe Estate, Upper Kaithu, Shimla.
No reply to the application is intended to be filed on behalf of the proposed legal representatives and they have no objection in case the same is allowed.
Heard. Taking into consideration the fact that the delay, as occurred, was beyond the control of the applicant and has been sufficiently explained in the application, the same is hereby condoned.
As right to sue still survives in favour of the legal representatives of deceased respondent No.4, the legal representatives, as mentioned in para-2 of the application, are ordered to be brought on record, after setting aside the abatement, if any.
The application stands disposed of.
FAO No. 4091/2013Learned counsel for the appellant prays for and is granted two weeks' time to file amended memo of parties. The registry is directed to make necessary correction on the memo of the parties on the basis of amended memo of parties, to be filed by learned counsel for the appellant.
As prayed for, list on 28.11.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Uma Devi & Anr. vs. Mehar Chand Karol Sud Trust & Ors.
.
RFA No.122 of 199807.11.2024 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Het Ram Thakur, Advocate, for respondents No.3 to 5.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for respondent No.7.
Mr. Anuj Gupta, Advocate, for respondents No.8(a) to 8(c).
Learned counsel for respondents No.8(a) to 8(c) prays for adjournment on the ground that he has to inspect the record as he has been recently engaged in the matter.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Hans Raj vs. State of H.P. .
Cr. Appeal No.37 of 201107.11.2024 Present: Ms. Jaiprabha, Advocate vice Ms. Sheetal Vyvas, Advocate, for the appellant.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 11.11.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Babu Traders Dadahu vs. Jamal Nasir .
Cr. Appeal No.73 of 201107.11.2024 Present: Mr. Paras Dhaulta, Advocate, for the petitioner.
Ms. Anjana Khan, Advocate, for the respondent.
Learned counsel for the petitioner prays for adjournment on the ground that arguing counsel is not r to available today on account of some personal difficulty.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:52 :::CIS Mast Ram vs. State of H.P. a/w connected matter .
Cr. Appeal No.424 & 418 of 2011 07.11.2024 Present: Mr. Hamender Singh Chandel, Advocate, for the appellant in Cr. Appeal No.424 of 2011.
Mr. Vinod Gupta, Advocate, for the appellant in Cr. Appeal No.418 of 2011.
Learned counsel for the appellant in Cr. Appeal No.424 of 2011 submits that appellant has expired. He prays for adjournment to seek instructions as to whether his legal representatives would like to pursue the appeal or not?
As prayed, list on 16.12.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Prem Chand & Ors. vs. Jatinder Kumar Khullar & Anr.
.
RSA No.42 of 201307.11.2024 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for the petitioner.
Mr. Shivam Sharma, Advocate vice Mr. Basant Pal Thakur, Advocate, for the respondents.
Learned vice counsel for the respondents prays for adjournment on the ground that arguing counsel is pre-
occupied in another Court.
As prayed, list on 04.12.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Happy Gard @ Ambris Garg vs M/s Sanjeev Enterprises .
RSA No.80 of 201307.11.2024 Present: Ms. Ankita, Advocate vice Ms. Anaida Kuthiala, Advocate, for the appellant.
Mr. Bhairav Gupta, Advocate, for the respondent.
At the joint request of learned counsel representing the parties, list on 20.12.2024.
r ( Sushil Kukreja )
Judge
November 07, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:53 :::CIS
Daulat Ram (deceased0 through his LRs. & Ors. vs. Luxmi Devi and others.
.
RFA No.203 of 201307.11.2024 Present: Ms. Ankita, Advocate vice Ms. Anaida Kuthiala, Advocate, for the appellant.
Mr. Shivam Sharma, Advocate, for respondents No.1,3 & 4.
Mr. Ajay Thakur, Advocate vice Mr. Sunny Modgil, Advocate, for respondents No.2 & 5.
Learned counsel for respondents No.1,3 & 4, prays for and is granted three weeks' further time to file Power of Attorney on their behalf.
As prayed for, list on 05.12.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Prem Pal & Ors. vs. LAC & Ors.
.
RFA No.4080 of 201307.11.2024 Present: Mr. Aditya Chauhan, Advocate, for the appellants.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 2/State.
Ms. Chetna Thappar, Advocate vice Mr. Saurav r Rattan, Advocate, for respondent No.3.
At the request of learned counsel for the appellants as well as respondent No.3, list this matter after three weeks.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Hemender Singh & Ors. vs. State of H.P. & Anr.
.
RSA No.4251 of 201307.11.2024 Present: Mr. Rakesh Thakur, Advocate, for the appellants.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
Learned counsel for the appellants stated that appellants No.2 & 4, have died and in this respect, an application for bringing on record their legal representatives has been filed in the Registry of this Court today itself, but the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 19.11.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Narinder Singh vs. Rakesh Kumar and another .
Cr. Revision No.325 of 2021 07.11.2024 Present: Mr. Rajul Chauhan, Advocate, for the petitioner.
Mr. Saurav Thakur, Advocate vice Mr. Sarthak Mehta, Advocate, for respondent No.1.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the rrespondent/State.
At the joint request of learned counsel representing the parties, list for final hearing on 22.11.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS LAC vs. Nand Lal .
RFA No.139 of 201507.11.2024 Present: Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Ms. Rajni Gandhi, Advocate, for respondents No.1, Proposed LRs. No. 2(i) to 2(iii) of deceased respondent No.2 and respondents r No.3 to 5.
CMP(M) Nos.727 & 728 of 2024 Learned counsel for the respondents prays for and is granted three weeks' time to file reply.
List on 03.12.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS State of H.P. and Another vs Manni Ram (since deceased) and another a/w connected .
matters.
RFA No.177 of 2019 alongwith CWP No.3730 of 2019 and RFA No.35 of 2023 RFA No.177 of 2019 07.11.2024 Present: Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for respondents No.1(a) to 1(e) and respondent No.2.
CWP No.3730 of 2019Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for respondents No.1 & 2/State.
Proposed LRs of respondent No.3 already ex parte.
RFA No.35 of 2023Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the respondent.
CMP No.16720 of 2022 in RFA No.35 of 2023 ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Learned Additional Advocate General prays for .
and is granted four weeks' further time to file reply. List thereafter.
CMP No.12004, 12005 and 12006 of 2019 in RFA No.177 of 2019 As prayed for, list for consideration after four weeks.
r CWP No.3730 of 2019Reply stands filed.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.
List on 11.12.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rohit Kumar & Ors. vs. Nurma .
Cr. Revision No.09 of
2022
07.11.2024 Present: Mr. Mamta K. Bhatwan, Advocate, for the
petitioner.
Mr. Rajesh Kumar Parmar, Advocate, for the respondent.
r to Cr.MP No.4457 of 2024 The present application has been filed by the applicant under Section 528 of the Bhartiya Nagrik Surkasha Sanhita, 2023 for conversion of this criminal revision into CMPMO under Article 227 of the Constitution of India.
Learned counsel for the respondent stated that he doesn't intend to file any reply to the present application and has no objection in case, the same is allowed.
Heard. Having regard to the averments made in the application which are duly supported with an affidavit of applicant Rohit Kumar, the same is allowed and the present criminal revision petition filed by the applicant is ordered to be treated as CMPMO under Article 227 of the Constitution of India. The Registry is directed to make necessary correction in this regard by registering the instant petition as CMPMO under Article 227 of the Constitution of India.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:53 :::CIS Cr. Revision No.09 of 2022.
Learned counsel for the petitioner prays for and is granted three weeks' time to file amended memo of parties.
List for consideration on 30.11.2024.
November 07, 2024
(reena)
to ( Sushil Kukreja )
Judge
::: Downloaded on - 25/07/2025 21:28:53 :::CIS
Shiv Kumar vs. Satish Kumar Singhla .
FAO No.28 of 202207.11.2024 Present: Mr. Arun Kaushal, Advocate, for the appellant.
Mr. Jai Ram Sharma, Advocate, for the respondent.
Consequential steps on account of death of the respondent have not been taken.
r Learned counsel for the appellant prays for adjournment in this respect.
As prayed for, list on 12.12.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Renukaji Dam Project HPPCL and Anr. vs. Pratap Singh (deceased) through his LRs. and Ors.
.
RFA No.40 of 201907.11.2024 Present: None for the appellants.
Mr. V.S. Chauhan, Senior Advocate with Mr. Arsh Chauhan, Advocate, for respondent-Prittam Singh Kanwar, Advocate.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the rrespondents/State.
Mr. M.P. Kanwar and Mr. Vaibhav Kanwar, Advocates, in person.
HC Sangit Kumar, I.O. Police Station Renukaji, District Sirmaur.
Status report with respect to the FIR No.16/2022, dated 21.02.2022 stands filed. Let the same be placed on record.
Compliance report by the Special Investigation Team (SIT) in terms of the order dated 30.09.2024 has not been filed. Learned Additional Advocate General prays for and is granted four weeks' further time to do the needful.
As prayed for, list this matter on 17.12.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Sunil Kumar vs. Ved Prakash a/w connected matter .
Cr. Revision Nos.34 of 2023 & 35 of 2023 07.11.2024 Present: Mr. Vipin Pandit, Advocate, for the petitioner(s) in both the petitions.
Mr. Rakesh Thakur, Advocate, for the respondent(s) in both the petitions.
Learned counsel for the parties jointly stated at bar that the matter has been amicably settled between the parties. They pray for and are granted 10 day's time to move an appropriate application in this regard.
List on 22.11.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Land Acquisition Collector and others vs. Bhagat Ram and others .
RFA No.56 of 202307.11.2024 Present: Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Rajesh Kashyap, Advocate vice Mr. O.C. Sharma, Advocate, for respondents No.1, 2, 4, 6 to 10 and for legal hers of deceased respondents No.3,5,11 & 12.
Learned Additional Advocate General prays for and is granted two weeks' further time to file amended memo of parties.
List on 25.11.2024.
( Sushil Kukreja ) Judge November 07, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Chhatar Singh vs. Shamsher Singh & Ors.
.
FAO No.198 of 202406.11.2024 Present: Mr. G.R. Palsra, Advocate, for the appellant.
Ms. Shruti, Advocate vice Mr. Sambhav Bhasin, Advocate, for respondent No.3.
Learned counsel for the appellant prays for and is granted two weeks' further time to take steps for the service of respondents No.1 & 2.
As prayed for, list on 30.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Dharmender Kumar @ Govinda vs. State of H.P. .
Cr. Appeal No.497 of 202406.11.2024 Present: Mr. Chandresh Pal, Advocate vice Mr. Loveneesh Singh Thakur, Advocate, for the applicant/appellant.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr.MP No.3997 of 2024Learned vice counsel for the applicant/appellant prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 30.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rajesh Kumar vs. Kangra Central Cooperative Bank Ltd. & Anr.
.
CMP(M) No.1273 of 202406.11.2024 Present: Mr. Aman Deep Sharma, Advocate, for the applicant.
Mr. Arun Kumar, Advocate vice Mr. Sohan Singh Rathore, Advocate, for respondent No.1.
None for respondent No.2.
As per report of the Registry, notice issued to respondent No.2, has been received back duly served, however, none has appeared on his behalf, hence, he is ordered to be proceeded against ex parte.
Learned counsel appearing on behalf of respondent No.1 submits that reply has been filed in the Registry of this Court today itself, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
Learned counsel for the applicant prays for and is granted two weeks' time to file rejoinder to the reply filed on behalf of respondent No.1.
As prayed for, list on 26.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS State of H.P. vs. Rajika Gupta .
Cr.MP(M) No.2000 of 202406.11.2024 Present: Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the applicant/appellant.
Let notice be issued to the respondent, returnable for 17.12.2024, on taking steps within a period of five days. r ( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Bhopinder Singh vs. Pawan Chauhan .
Cr. Revision No.345 of 2024 06.11.2024 Present: Mr. Ajay Sharma, Advocate vice Mr. Lakshay Thakur, Advocate, for the petitioner.
Ms. Anu Tuli Azta, Advocate, for the respondent.
Cr.MP No.4463 of 2024Learned counsel for the applicant/respondent prays for adjournment. Prayer allowed.
List on 14.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS ICICI Lombard vs. Usha Devi & Ors.
.
FAO No.290 of 201406.11.2024 Present: Mr. Manish Kumar,Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant/non-
applicant.
Mr. Sanjeev Kumar,Advocate vice Mr. Dinesh Bhanot, Advocate, for applicants/respondents No.4(a) to 4(c).
r to CMP No.18754 of 2024 At the request of learned vice counsel for the applicants/respondents No.4(a) to 4(c), list on 30.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Harish Chauhan vs. Brajesh .
Cr. Appeal No.65 of 202206.11.2024 Present: Mr. Rajiv Sirkeck, Advocate, for the petitioner.
Mr. M.C. Bhardwaj, Advocate vice Mr. Ravinder Singh Jaswal, Advocate, for the respondent.
Learned vice counsel for the respondent prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
r As prayed, list on 12.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Ashok Kumar vs. Himachal Gramin Bank a/w connected matter.
.
Cr. Revision No.286 of 2022 a/w Cr. Revision No.287 of 2022 06.11.2024 Present: Mr. Mukul Sood, Advocate, for the petitioner(s).
Mr. Basant Pal Thakur, Advocate, for the respondent-Bank in both the petitions.
At the request of learned counsel for the petitioner(s), list on 22.11.2024.
r ( Sushil Kukreja )
Judge
November 06, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:53 :::CIS
Jagsir Singh vs. CBI, Shimla .
Cr. Revision No.549 of 2023 06.11.2024 Present: Mr. Virender Singh Kanwar, Advocate, for the petitioner.
Mr. Janesh Mahajan, Senior Panel Counsel, for the respondent/CBI.
Learned counsel for the petitioner prays for and is granted three weeks' further time to file an appropriate application for placing on record the certain documents.
As prayed for, list on 30.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rakesh Kumar vs. Vishal Pathania .
Cr. Revision No.674 of 2023 06.11.2024 Present: Mr. Maan Singh, Advocate, for the petitioner.
Ms. Kiran, Advocate vice Mr. R.S. Chandel, Advocate, for the respondent.
At the request of learned counsel for the r to petitioner list on 30.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Vinod Kumar vs. State of H.P.& Ors.
.
RFA No.7 of 202406.11.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the appellant.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondents /State.
r CMP No.2560 of 2024Learned Additional Advocate General prays for and is granted two weeks' further time to file reply.
List on 05.12.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Arjun Kalia & Anr. vs. Ankur Kalia .
FAO No.201 of 202406.11.2024 Present: Mr. George, Advocate, for the appellants.
Mr. Karan Sharma, Advocate, for the respondent.
Let records of the learned trial court as well as r to first appellate court be called for.
List on 30.11.2024 ( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Madhubala vs. Anil Kumar & Ors.
.
Cr. Revision No.248 of 202406.11.2024 Present: Mr. Adhiraj Negi, Advocate, for the petitioner.
Mr. Vijay K. Verma, Advocate, for respondents No.1 to 4.
Learned counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
r As prayed, list on 06.12.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Roshan Lal vs. State of H.P. .
Cr. Appeal No.386 of 202406.11.2024 Present: None for the appellant.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondent /State.
Since none has appeared on behalf appellant despite repeated calls, in the interest of justice, list on 18.11.2024.
of the ( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Sanjeev Kumar alias Vicky vs. Rajender Kumar & Another .
Cr. Revision No.513 of 202406.11.2024 Present: Mr. Goldy Kumar, Advocate, for the petitioner.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2 /State.
r At the request of learned counsel for the petitioner, list on 11.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Mukesh Kumar and others vs. State of H.P. .
Cr. Appeal No.557 of 202406.11.2024 Present: Mr. Naresh Sharma, Advocate, for the appellant.
Mr. Jitender Sharma, Mr. Navlesh Verma, Additional Advocates General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondent /State.
r Admit.
Cr. Appeal No.557 of 2024Post Admission Notice.
Mr. Jitender Sharma, learned Additional Advocate General appears and waives service of post admission notice on behalf of the respondent/State.
Let record of the learned trial court be called for.
Cr.MP No.4490 of 2024Learned Additional Advocate General prays for and is granted two weeks' time to file reply.
List on 21.11.2024.
( Sushil Kukreja ) Judge November 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Abhilasha vs. Man Singh (deceased) through his LRs and others.
.
FAO No.319 of 202405.11.2024 Present: Mr. Ashok Sood, Senior Advocate with Mr. Abhishek Banta, Advocate, for the appellant.
CMP No.20174 of 2024For the reasons stated in the application, the same is allowed and delay in refiling the present appeal is hereby condoned. Application stands disposed of.
FAO No.319 of 2024Let notice be issued to the respondents, returnable for 26.12.2024, on taking steps within a period of five days.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Oriental Insurance Company Ltd. vs. Sneh Lata & Ors.
.
CMP(M) No.1719 of 202405.11.2024 Present: Dr. Lalit K. Sharma, Advocate, for the applicant/appellant.
Let notice be issued to the respondents, returnable for 26.12.2024, on taking steps within a period of five days.
r to ( Sushil Kukreja )
Judge
November 05, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:53 :::CIS
Gurpreet Singh vs. Jainam and Ors.
.
FAO No.90 of 202305.11.2024 Present: Mr.Amit Jambal, Advocate vice Mr. Manohar Lal Sharma, Advocate, for the appellant.
Respondent No.1, ex parte.
Ms.Shreya Chauhan, Advocate vice Ms. Sneh Bhimta, Advocate, for respondent No.2.
Mr.Manish Sharma, Advocate vice Mr. Jagdish rThakur, Advocate, for respondent No.3.
Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 09.12.2024.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Manoj Kumar vs. Central Bureau of Investigation .
Cr. Revision No.466 of 2023 05.11.2024 Present: Mr. Dhiraj Thakur, Advocate, for the petitioner.
Mr. Janesh Mahajan, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list alongwith Cr. Revision No.4664 of 2023.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rajat Kumar vs. Deepan Sharma .
Cr. Revision No.603 of 2023 05.11.2024 Present: Mr. Prantap Sharma, Advocate, for the petitioner.
Mr. Vijay Kumar, Advocate vice Mr. Sanjeev Kumar Suri, Advocate, for the respondent.
At the request of learned counsel for the r to petitioner, list on 25.11.2024.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Gambhir Chand vs. BKH and Ors.
.
Cr. Appeal No.231 of 202405.11.2024 Present: Mr. H.S. Rangra, Advocate, for the appellant.
Ms.Bhawna Sharma, Advocate vice Mr. Sunil Kumar Banyal, Advocate, for respondents No.1 & 2. Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for rrespondent No.3 /State.
Learned vice counsel for respondents No.1 & 2prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 11.11.2024.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Subhash Chand & Ors. vs. Bhupinder Singh & Anr.
.
FAO No.257 of 202405.11.2024 Present: Mr. Kunal Thakur, Advocate vice Mr. Naresh Sharma, Advocate, for the appellant.
Mr. Y.P. Sood, Advocate, for the respondents.
FAO No.257 of 2024 & CMP No.14672 of 2024 Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 28.11.2024.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Sushil Kumar vs. Brij Lal (deceased) through his LRs.
.
FAO No.261 of 202405.11.2024 Present: Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Shrawan Dogra, Senior Advocate with Mr. Rishi Tondon, Advocate, for the respondents.
r to FAO No.261 of 2024 & CMP No.15602 of 2024 Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is pre-
occupied in another Court.
As prayed, list on 13.11.2024.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Paramjeet Singh vs. State of H.P. .
Cr. Revision No.429 of 2024 05.11.2024 Present: Mr. Bhairav Gupta, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondent /State.
r of 2024 Cr. Revision No.429 of 2024 & Cr.MP No.2796 Learned counsel for the petitioner prays for adjournment on the ground that arguing counsel is pre-
occupied in another Court.
As prayed, list on 14.11.2024.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS M/s Gurdev Enterprises and Anr. vs. State of H.P. .
Cr. Revision No.526 of 2024 05.11.2024 Present: Mr. G.R.Palsra, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1 /State.
r to Mr. M.A. Safee, Advocate, for respondent No.2.
Cr. Revision No.526 of 2024Admit.
Post Admission Notice.
Mr. Navlesh Verma, learned Additional Advocate General and Mr. M.A. Safee, learned counsel, appear and waive service of post admission notice on behalf of respondent No.1 and respondent No.2, respectively.
List for final hearing as per it's turn.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.3355 of 2024The application is disposed of with a direction to the applicants to file certified copy of the judgment/order dated 18.03.2024 of learned trial court, within a period of four weeks.
( Sushil Kukreja ) Judge November 05, 2024 ::: Downloaded on - 25/07/2025 21:28:53 :::CIS (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Narayan Singh vs. State of H.P. .
Cr. Revision No.445 of 2024 05.11.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondent /State.
r Admit.
Post Admission Notice.
Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of post admission notice on behalf of the respondent/State.
List for final hearing in due course.
In the meantime, records of both the learned courts below be called for, if not already received.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rattan Chand Sharma vs. State of H.P. &Anr.
.
Cr. Revision No.600 of 2024 05.11.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the petitioners.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1/State.
Mr. Bhairav Gupta, Advocate, for respondent No.2.
Cr. Revision No.600/2024 & Cr.MP No.3850/ 2024 Learned counsel for respondent No.2, prays for and is granted four weeks' time to file reply to the application.
List on 04.12.2024, on which date, petitioner No.3 as well as respondent No.2, are directed to remain present in person before this Court.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Manoj Kumar vs. PNB & another .
Cr. Revision No.705 of 2024 05.11.2024 Present: Ms. Shailza Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for r respondent No.2/State.
Cr. Revision No.705 of 2024Notice. Mr. Arvind Sharma, learned counsel and Mr. Navlesh Verma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively.
List on 09.12.2024.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.4478 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Judicial Magistrate, 1st Class, Court No.2, Hamirpur vide judgment of conviction dated 11.12.2018 and order of sentence dated 24.05.2022, under Section 138 of the Negotiable Instruments Act, 1881 in ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Complaint No.77/01 of 2017, titled as Punjab National .
Ban vs. Manoj Kumar and further affirmed by learned Additional Sessions Judge, Hamirpur vide judgment dated 29.08.2024 in Criminal Appeal No.443 of 2022, titled Manoj Kumar vs. Punjab National Bank & Anr., shall remain suspended, subject to the applicant's depositing 30% of compensation amount in addition to the amount already deposited, within a period of four weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Vivek Kumar alias Akhil vs. State of H.P. .
Cr. Appeal No.534 of 202405.11.2024 Present: Mr. Daleep Singh Kaith, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Gautam Sood, Mr. Raj Negi, and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP No.4268 of 2024 Learned Additional Advocate General submits that reply has been filed in the Registry of this Court today, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 12.11.2024.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Oriental Insurance Company vs. Subhadra & Ors.
.
CMP Nos.19275 & 19276 of 2024 in FAO No.244 of 2008 05.11.2024 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the non-applicant/appellant.
Mr. Mohar Singh, Advocate, for the applicant/respondent No.2.
CMP No.19276 of 2024The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.2, Twinkle, for discharging her natural guardian, as she has now attained majority.
2. Learned vice counsel for the non-
applicant/appellant submitted that she doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since applicant/respondent No.2, Twinkle, has now attained the age of majority, as is evident from the Matriculation Certificate annexed with the application ( Annexure A-1), the present application is allowed and her natural guardian, i.e. her mother, respondent No.1, Subhadra, is ordered to be discharged from her guardianship; and she is allowed to pursue the case in her own capacity.
The application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:53 :::CIS CMP No.19275 of 2024.
4. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.2, Twinkle, for release of entire compensation amount in her favour, as per her share, as lying deposited in the Registry of this Court.
5. It has been mentioned in the application that the applicant No. 2, namely Twinkle, has now attained the age of majority and is in dire need of money for her higher studies as well as her day to day expenses, as such, the entire amount of compensation falling in her share, be released to her.
6. Learned vice counsel for the non-
applicant/appellant has submitted that since the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.244 of 2008, was finally decided vide judgment dated 28.08.2015, the award has attained finality and as such, she has no objection in case the amount of compensation falling in the share of applicant/respondent No.2, lying deposited in the Registry of this Court, be released in her favour.
7. Having regard to the averments made in the application, which are duly supported with affidavit of aforesaid applicant No.2 as well as taking into consideration the fact that the appeal having been filed by the non-
applicant/appellant before this Court bearing FAO No.244 of ::: Downloaded on - 25/07/2025 21:28:53 :::CIS 2008 was finally decided by this Court vide judgment dated .
28.08.2015 and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation falling in the share of respondent No.2, Twinkle alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in her favour, strictly as per her share, by remitting the same in her saving bank account, after due verification, detail whereof has been given in Para-5 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Ram Dhan & Ors. vs. Roop Lal & Ors.
.
RFA No.50 of 202405.11.2024 Present: Mr. George, Advocate, for the appellants.
RFA No.50 of 2024At this stage, notice is confined to only respondents No.1 & 2, returnable for 23.12.2024, on taking steps within a period of five days.
r CMP No.20268 of 2024Notice in the aforesaid terms.
In the meantime, amount which has been deposited by the LAC, Bilaspur before the learned District Judge, Bilaspur, shall not be released in favour of respondents No.1 & 2 till the next date of hearing.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS National Insurance Co. Ltd. vs. Bimla &Ors.
.
FAO(ECA) No.322 of 202405.11.2024 Present: Dr. Lalit K. Sharma, Advocate, for the appellant.
FAO(ECA) No.322 of 2024Issue notice to the respondents, returnable for 23.12.2024, on taking steps within a period of five days.
r CMP No.20176 of 2024Notice in the aforesaid terms.
Learned counsel for the applicant/appellant submits that the entire awarded amount along with up-to-date interest, has already been deposited before the Commissioner, Employees Compensation Arki, District Solan, H.P. That being so, the execution/operation of award dated 29.07.2024, passed by the learned Commissioner under Employees Compensation Act, Solan, District Solan in Claim Petition No.5/2 of 2023/16, titled Smt. Bimla & Ors. vs. Roshan Lal & Anr., shall remain stayed till the next date of hearing.
( Sushil Kukreja ) Judge November 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Chatter Singh vs Mast Ram & Anr.
.
RSA No.20 of 201404.11.2024 Present: Mr. Ajeet Pal Jaswal, Advocate vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Y.P. Sood, Advocate, for respondent No.1.
Learned counsel for respondent No.1 prays for adjournment on the ground that his briefs are not complete.
r Therefore, at his request, list on 10.12.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Dilawar Singh & Ors. vs. Surjit Singh & Ors.
.
RSA No.25 of 201404.11.2024 Present: Mr. Prantap Sharma, Advocate, for the appellants.
Mr. Arun Kaushal, Advocate, for the respondents.
Learned counsel for the appellants prays for adjournment on the ground that he has to procure fresh Power of Attorney from the appellants as Mr. Subhash Sharma, Advocate, has now been designated as Senior Advocate.
As prayed for, list on 28.11.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Surinder Kumar vs. Kamlesh Bansal .
FAO No.117 of 201504.11.2024 Present: Mr. Vishwas Kaushal, Advocate, for the appellant.
Mr. Aditya Chauhan, Advocate, for the respondent.
Learned counsel for the appellant prays for adjournment on the ground that he has to procure fresh Power of Attorney from the appellant as Mr. Suneet Goel, Advocate, has now been designated as Senior Advocate.
As prayed for, list after three weeks.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Anjana vs. Jarnail Singh & Anr.
.
FAO No.461 of 201504.11.2024 Present: Mr. Prantap Sharma, Advocate, for the appellant.
Mr. Shanti Swaroop, Advocate, for the respondents.
Learned counsel for the appellant prays for adjournment on the ground that he has to procure fresh Power of Attorney from the appellant as Mr. Subhash Sharma, Advocate, has now been designated as Senior Advocate.
As prayed for, list on 28.11.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS LAC vs. Pratap Singh along with connected matters.
.
RFA No.20 of 2016 a/w RFA No.215 of 2016 04.11.2024 Present: Mr. Raj Negi and Mr. Gautam Sood, Deputy Advocates General, for the appellant in RFA No.20 of 2016 and for the respondent in RFA No.215 of 2016.
Ms. Mamta, Advocate for the respondent in RFA No.20 of 2016 and for the appellant in RFA rNo.215 of 2016.
Learned counsel for the respondent prays for adjournment on the ground that she has to procure fresh Power of Attorney from the respondent as Mr. B.N. Sharma, Advocate, has now been appointed as Additional Advocate General.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Sanjeev Kumar vs. State of H.P. .
Cr. Appeal No.105 of 202204.11.2024 Present: Mr. Sunny Rawat, Advocate, for the appellant.
Mr. Raj Negi and Mr. Gautam Sood, Deputy Advocates General, for the respondent/State.
Learned Deputy Advocate General prays for and is granted further one week's time to seek instructions in the matter in terms of the order dated 24.10.2024.
r List on 11.11.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Mathura Devi vs. Shri Ram Transport Finance Company Ltd. and another.
.
Cr. Revision No.47 of 2023 04.11.2024 Present: Mr. Amrick Singh Advocate vice Mr.B.R. Kashyap, Advocate, for the petitioner.
Mr. Ashwani Kaundal, Advocate, for respondent No.1.
Mr. Raj Negi and Mr. Gautam Sood, Deputy Advocates General, for respondent No.2/State.
Since the matter stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Dharminder Sharma and Ors. vs. Miss Jyotshna Devi & Ors.
.
CS No.37 of 201404.11.2024 Present: Mr. Vinod K. Gupta, Advocate, for the plaintiffs.
Mr. Karan Veer Singh, Advocate, for defendants No.1 & 2.
Mr. Atharv Sharma, Advocate, for defendants No.3 to 5.
A perusal of the record reveals that despite various opportunities, the plaintiffs have failed to take steps for summoning their witnesses.
Learned counsel for the plaintiffs prays for one last opportunity for their entire evidence.
Though, no case has been made out by the plaintiffs for granting them further opportunity, but, in the interest of justice and as a matter of sheer indulgence, one last and final opportunity, as prayed for, is granted to them for their entire evidence, subject to the payment of cost of Rs.10,000/-, which shall be deposited by them with the H.P. State Legal Services Authority before the date of the commencement of their evidence.
List of witnesses etc. be filed within a period of one week and thereafter list the case before learned Additional Registrar (J) for fixing the date of the evidence of the plaintiffs.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:53 :::CIS November 04, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Susheel Kumar vs. Hakam Singh .
Cr. Revision No.284 of 2022 04.11.2024 Present: Ms. Sangeeta Vasudeva, Advocate, for the petitioner.
Mr. Sunny Kumar, Advocate vice Mr. R.K. Bansal, Advocate, for the respondent.
Learned counsel for the petitioner prays one week's further time to comply with the order dated 06.09.2024.
As a matter of sheer indulgence and by way of last opportunity, one week's further time, is granted to her to do the needful.
List on 12.11.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Shri Ram Transport Finance Co. Ltd. vs. Gopal Chand @ Gopal Krishan .
Cr.MP(M) No.2939 of 202304.11.2024 Present: Mr. Ashwani Kaundal, Advocate, for the applicant/appellant.
Learned counsel for the applicant submits that the address mentioned in memo of parties is the only address available with the applicant. Therefore, let notice be issued to the respondent on the address mentioned in the memo of parties, returnable for 03.12.2024, on taking steps within a period of three days.
Dasti notice be also issued for the service of sole respondent, as prayed for.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Ajay Kumar vs Narender Singh & Another .
Cr. Revision No.436 of 2024 04.11.2024 Present: Mr. Hemant Kumar, Advocate vice Mr. Goldy Kumar, Advocate, for the petitioner.
Mr. Raj Negi and Mr. Gautam Sood, Deputy Advocates General, for respondent No.2/State.
Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today.
As prayed for, list on 13.11.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Jagat Singh vs. Madan Singh .
Cr. Revision No.569 of 2023 04.11.2024 Present: None for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondent.
Cr.MP No.4455 of 2024Since none has appeared on behalf of the non-
applicant/petitioner, it is presumed that he has got nothing to say in the matter.
I have heard learned counsel for the applicant/respondent and also gone through the record of the case.
Having regard to the averments made in the application, which are duly supported with affidavit of the applicant/respondent, the present application is allowed and a sum of Rs.26,500/-, which is lying deposited in the registry of this Court, is ordered to be released in his favour, by remitting the same in his saving bank account, after due verification, detail whereof has been given in prayer clause of the application.
The application stands disposed of.
Cr. Revision No.569 of 2023As prayed for, list on 28.11.2024.
( Sushil Kukreja ) Judge November 04, 2024 ::: Downloaded on - 25/07/2025 21:28:53 :::CIS (reena) .
rto ::: Downloaded on - 25/07/2025 21:28:53 :::CIS The H.P. State Co-Op. Agriculture and Rural Development Bank Ltd. vs. Hem Chand.
.
Cr. Revision No.165 of 2024 04.11.2024 Present: Mr. Ashir Kaith, Advocate vice Mr. Hamender Singh Chandel, Advocate, for the petitioner.
None for the respondent.
Since none has appeared on behalf of the respondent despite repeated calls, he be served through bailable warrant in the sum of Rs.25000/- with one surety in the like amount to the satisfaction of the arresting officer, on taking steps within a period of one week, returnable for 05.12.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS The H.P. State Co-Op. Agriculture and Rural Development Bank Ltd. vs. Hem Chand.
.
Cr. Revision No.165 of 2024 04.11.2024 Present: Mr. Ashir Kaith, Advocate vice Mr. Hamender Singh Chandel, Advocate, for the petitioner.
None for the respondent.
Since none has appeared on behalf of the respondent despite repeated calls, he be served through bailable warrant in the sum of Rs.25000/- with one surety in the like amount to the satisfaction of the arresting officer, on taking steps within a period of one week, returnable for 05.12.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Bhushan Kumar Mehta vs. Abhishek Sood .
Cr. Revision No.437 of 2024 04.11.2024 Present: Mr. Pritam Singh Chandel, Advocate, for the petitioner.
None for the respondent.
Since none has appeared on behalf of the respondent, in the interest of justice, list on 04.12.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rajan Mishra vs. Chaman Lal .
Cr. Revision No.548 of 2024 04.11.2024 Present: Mr. Udit Shaurya Kaushik, Advocate, for the petitioner.
Mr. Sahil Malhotra, Advocate, for the respondent.
Cr.MP No.4372 of 2024Learned counsel for the non-applicant/petitioner prays for and is granted one week's time to file reply.
List on 13.11.2024.
( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Kaushalya Devi vs. Suini (deceased) through her LRs.
.
RFA No.234 of 201304.11.2024 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the appellant.
None for the respondents.
Since none has appeared on behalf of the list on 20.11.2024.
r to respondents despite repeated calls, in the interest of justice, ( Sushil Kukreja ) Judge November 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Sohan Lal Sharma vs. Naresh Singh Thakur .
FAO No.314 of 202429.10.2024 Present: Mr. Ashok Sood, Senior Advocate with Mr. Abhishek Banta, Advocate, for the appellant.
FAO No.314 of 2024Issue notice to the respondent, returnable for r to 27.11.2024, on taking steps within a period of three days.
CMP No.19775 of 2024Notice in the aforesaid terms.
In the meantime, further proceedings pending before the Court of learned Senior Civil Judge, Rampur Bushahr, District Shimla. in Civil Suit No.29 of 2018, titled as Naresh Singh Thakur vs. Sohan Lal, shall remain stayed till the next date of hearing.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Vinod Kumar vs. UCO Bank .
Cr. Revision No.359 of 2024 29.10.2024 Present: Mr. Surender Verma, Advocate vice Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. C.D. Negi, Advocate, for the respondent.
Learned vice counsel for the petitioner prays for available today.
r to adjournment on the ground that arguing counsel is not As prayed for, list on 14.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Sita Devi & Ors. vs. Suresh Sharma & Ors.
.
FAO No.75 of 202329.10.2024 Present: Mr. Daleep Singh Kaith, Advocate, for the appellants.
Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for respondents No.2 & 3.
Mr. Narender Sharma, Advocate, for respondent No.4.
r Steps for the service of respondent No.1 have not been taken.
Learned counsel for the appellants prays for and is granted two weeks' time to move an appropriate application for substituted service of respondent No.1.
As prayed for, list on 19.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rachel Leigh Chand & Ors. vs. Dinesh Chand .
Civil Suit No.34 of 202429.10.2024 Present: Mr. Rohit Thakur Advocate vice Mr. Sarthak Mehta, Advocate, for the plaintiffs.
Mr. Ganesh Barowalia, Advocate, for the defendant.
Learned vice counsel for the plaintiffs prays for adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
Prayer not opposed.
As prayed for, list on 29.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Pradeep Kumar vs. State of H.P. .
Cr. Appeal No.41 of 202429.10.2024 Present: Mr. Parmod Singh Thakur, Advocate, for the appellant.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr.MP No.3924 of 2024r Reply not filed Learned Deputy Advocate General prays for and is granted further two weeks' time to file reply.
As prayed for, list on 14.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Nirmal Rana vs. Vinod Kumar .
Civil Suit No.48 of 202429.10.2024 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the plaintiff.
Mr. Tek Chand Sharma, Advocate, for the defendant.
Learned counsel for the defendant submits that written statement has been filed on behalf of the defendant on 25.10.2024, however the same is not on record. Registry is directed to trace and place the same on record, if in order.
Learned vice counsel for the appellant prays for and is granted four weeks' time to file replication.
As prayed for, list on 28.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Babu Ram vs. Anil Kumar & Ors.
.
FAO No.113 of 202429.10.2024 Present: Mr. Ganesh Barowalia, Advocate, for the appellant.
Ms. Abhilasha Kaundal, Advocate, for respondent No.1.
Mr. Vivek Negi, Advocate, for respondent No.3.
have not been taken.
Fresh steps for the service of respondent No.2, Learned counsel for the appellant undertakes to do the needful within a period of one week.
On doing the needful within the stipulated time, let fresh notice be issued to respondent No.2, returnable for 06.12.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Digvijay Singh vs. State of H.P. .
Cr. Appeal No.204 of 202429.10.2024 Present: Mr. Ravi Tanta, Advocate, for the appellant.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr.MP No.3742 of 2024 r to
Reply not filed
Learned Deputy Advocate General prays for and is granted further two weeks' time to file reply.
As prayed for, list on 19.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Gurbhajan vs. State of H.P. .
Cr. Appeal No.474 of 202429.10.2024 Present: Mr. Arsh Rattan, Advocate, for the appellant.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr.MP No.3819 of 2024Learned Deputy Advocate General submits that reply to the application has been filed on 23.10.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
As prayed for, list on 08.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Shriram General Insurance Company vs. Pinki & Ors.
.
CMP(M) No.902 of 202429.10.2024 Present: Mr. Virender Sharma, Advocate, for the applicant.
Respondents No.1 to 4, already ex parte.
As per report of the Registry, respondent No.5 is r to no more on the land of living.
Learned counsel for the applicant prays for and is granted four weeks' time to take consequential steps on account of death of respondent No.5.
As prayed for, list on 03.12.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Sanjay Kumar vs. Satya Devi & Anr.
.
CMP(M) Nos.1217 & 1218 of 2024 29.10.2024 Present: Mr. Rakesh Chauhan, Advocate, for the applicant/appellant.
Mr. Kanta Thakur, Advocate, as Legal Aid Counsel, for respondent No.1.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
r CMP(M) No.1218 of 2024As per report of the registry, the present appeal has been filed within the prescribed period of limitation, therefore,no further orders are required to be passed in the present application and as such, the same is dismissed as having been rendered infructuous.
CMP(M) No.1217 of 2024Since there are arguable points involved in the criminal appeal, hence, leave to appeal is granted.
The application stands disposed of.
Cr. Appeal No. ________2024 Be registered.
Admit.
Post Admission Notice.
Mr. Raj Negi, learned Deputy Advocate General and Ms. Kanta Thakur, learned Legal-aid-Counsel, appear ::: Downloaded on - 25/07/2025 21:28:53 :::CIS and waive service of post admission notice on behalf of .
respondent No.1 and respondent No.2, respectively.
List for final hearing in due course.
The registry is directed to supply complete paper book to learned legal-aid-counsel, for respondent No.1.
In the meanwhile, record of the learned trial r to court be also called for.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Rama Devi & Ors. vs. Shriram General Insurance Company Ltd.
.
CMP(M) No.1658 of 202429.10.2024 Present: Mr. Nimish Gupta, Advocate, for the applicants.
Let notice be issued to the respondents, returnable for 13.12.2024, on taking steps within a period of one week. List thereafter.
r ( Sushil Kukreja )
Judge
October 29, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:53 :::CIS
National Insurance Company Ltd. vs. Maya Devi & Ors.
.
CMP(M) No.1660 of 202429.10.2024 Present: Mr.Sambhav Bhasin, Advocate, for the applicant.
Let notice be issued to the respondents, returnable for 13.12.2024, on taking steps within a period of r to one week. List thereafter.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Pawnesh Kumar Sharma & Anr. vs. Roshni Sharma & Ors.
.
CMP(M) No.1662 of 202429.10.2024 Present: Mr.Subhash Chander, Advocate vice Mr. Dushyant Dadwal, Advocate, for the applicants.
Let notice be issued to the respondents, returnable for 13.12.2024, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Narender Singh vs. Khewta Ram & Ors.
.
CMP(M) No.1664 of 202429.10.2024 Present: Mr. Ashok K. Tyagi, Advocate, for the applicant.
Let notice be issued to the respondents, returnable for 13.12.2024, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Praveen Kumar vs. Kuldeep Garla & Ors.
.
Cr.MP(M) No.2374 of 202429.10.2024 Present: Mr. H.S. Rangra, Advocate, for the applicant.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.5/State.
Notice. Mr. Raj Negi, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.5.
Let separate notice be issued to respondents No.1 to 4, returnable for 12.12.2024, on taking steps within a period of one week. In the meantime, respondent No.5 may file reply, if any.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Praveen Kumar vs. Kamlesh Kumar & Anr.
.
Cr.MP(M) No.2376 of 202429.10.2024 Present: Mr. H.S. Rangra, Advocate, for the applicant.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
Notice. Mr. Raj Negi, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.2.
Let separate notice be issued to respondent No.1, returnable for 12.12.2024, on taking steps within a period of one week. In the meantime, respondent No.2 may file reply, if any.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Bhupinder Chandel vs. Mehar Chand .
Cr.MP(M) No.2378 of 202429.10.2024 Present: Mr. H.S. Rangra, Advocate, for the applicant.
Issue notice to the respondent, returnable for 19.12.2024, on taking steps within a period of one week. List thereafter.
r ( Sushil Kukreja )
Judge
October 29, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:53 :::CIS
RFA No.253 of 2018
29.10.2024 Present: Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants/State.
Mr. Surender Verma, Advocate, for respondents No.1(a) to 1(h).
CMP(M) Nos.1182 & 1183 of 2024 The instant applications, under Order 22, Rules 4 & 9, read with Section 151 CPC and Section 5 of the Limitation Act, have been filed by the applicants for bringing on record the legal representatives of deceased respondent No.1, Tulsi Ram, who has expired on 21.08.2011, after setting aside the abatement, if any.
As per the applicants, respondent Tulsi Ram has expired on 21.08.2011 leaving behind his legal representatives, as mentioned in Para-4 of the application, as respondents No. 1(a) to 1(h). However, the delay in filing the application has occurred, as factum of death of respondent Tulsi Ram had only come to the knowledge of the applicants on 27.05.2024 and immediately thereafter they took necessary steps for bringing on record his legal representatives. Therefore, the delay, as occurred is neither intentional, nor willful, but was beyond the control of the applicants and deserves to be condoned. The applications are duly supported with the affidavit of Er. Anil Sharma as well as death certificate of the deceased respondent and Legal Heirs Certificate.
::: Downloaded on - 25/07/2025 21:28:53 :::CISNo reply to the application is intended to be filed .
on behalf of the proposed legal representatives and they have no objection in case the same is allowed.
Heard. Taking into consideration the fact that the delay, as occurred, was beyond the control of the applicants and has been sufficiently explained in the applications, the same is condoned.
r As right to sue still survives in favour of the legal representatives of deceased respondent, the legal representatives, as mentioned in para-4 of the application, are ordered to be brought on record, after setting aside the abatement, if any. The registry is directed to make necessary correction on the memo of the parties on the basis of amended memo of parties, annexed with the application. Amended memo of parties is ordered to be taken on record.
The applications stand disposed of.
RFA No. 253/2018As prayed for, list on 18.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Manohar Lal vs. Lalit Mohan & Ors.
.
FAO No.472 of 201929.10.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondent No.1.
Respondents No.4 (a) to 4(e), already ex parte.
CMP(M) No.196 of 2024The instant application, under Order 22, Rules 4 & 11, read with Section 151 CPC, has been filed by the applicant for bringing on record the legal representatives of deceased respondent No.4, Parshotam, who has expired on 23.12.2023.
As per the applicant, respondent No.4, Parshotam has expired on 23.12.2023 leaving behind his legal representatives, as mentioned in Para-3 of the application, as respondents No. (a) to (e). It is averred by the applicants that since right to sue always survives in favour of the legal representatives of deceased respondent, there is no impediment in bringing on record the aforesaid legal heirs and as such, the present application deserved to be allowed.
No reply to the application is intended to be filed on behalf of the contesting respondents and they have no objection in case the same is allowed.
Since, above-mentioned legal representatives of deceased respondent No.4 stand already proceeded against ex parte, it is presumed that they have nothing to say in the matter. Heard. Taking into consideration the fact that the ::: Downloaded on - 25/07/2025 21:28:53 :::CIS delay, as occurred, was beyond the control of the applicants .
and has been sufficiently explained in the application, as such, the same is condoned.
As right to sue still survives in favour of the legal representatives of deceased respondent, the legal representatives, as mentioned in Para-3 of the application, as respondents No.(a) to (e) are ordered to be brought on record.
rThe application stands disposed of.
FAO No.472 of 2019Let amended memo of parties be filed within four weeks.
As prayed for, list on 18.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Lekh Ram vs. Prem Lal .
RSA No.196 of 201329.10.2024 Present: Mr. Rohit Kumar, Advocate vice Mr. Sumit Sood, Advocate, for the appellant.
Mr. Bhairav Gupta, Advocate, for respondent No.1.
Proposed LRs No.2(a) to 2(h), already ex parte.
Mr. Piyush Agnihotri, Advocate vice Mr. Mukesh Thakur, Advocate, for respondent No.3.
Names of respondents No.4 to 7 stand already deleted.
CMP(M) No.488 of 2024The instant application, under Order 22, Rules 4 & 9, read with Section 5 of the Limitation Act, has been filed by the applicants for bringing on record the legal representatives of deceased respondent No.2, Premi Devi, after setting aside the abatement, if any.
As per the applicants, respondent Premi Devi has expired on 02.03.2018 leaving behind her legal representatives, as mentioned in Para-2 of the application, as respondents No. 2(a) to 2(h). It is averred by the applicants that the delay in filing the application has occurred on account of bonafide omission and mistake, as they could not inform their counsel about the factum of death of Smt. Premi Devi because they were not conversant with the niceties and legal technicalities of law and procedure and it is only after 15 days later, when they came to know from their counsel that the query was made about the status of parties and thereby informing to get copy of ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Death Certificate and give list of legal representatives. It is .
further averred that as it took considerable time to obtain necessary documents, i.e. death certificate of the deceased and legal heirs certificate therefore, the delay, as occurred is neither intentional, nor willful, but was beyond the control of the applicants and as such, the same may be condoned. The application is duly supported with the affidavit of the one of the applicants Sukh Ram as well as death certificate of the deceased respondent.
No reply to the application is intended to be filed on behalf of the contesting respondents and they have no objection in case the same is allowed. Though, the proposed LRs No.2(a) to 2(h) have duly been served, but they have not chosen to appear before this Court, therefore, it is presumed that they have got nothing to say in the matter.
Heard. Taking into consideration the fact that the delay, as occurred, was beyond the control of the applicants and has been sufficiently explained in the application, as such, the same is condoned.
As right to sue still survives in favour of the legal representatives of deceased respondent, the legal representatives, as mentioned in Para-2 of the application, as respondents No.2(a) to 2(h) are ordered to be brought on record, after setting aside the abatement, if any.
The application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:53 :::CIS.
RSA No. 196/2013Let amended memo of parties be filed within four weeks.
As prayed for, list on 18.11.2024.
( Sushil Kukreja ) Judge October 29, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Ranjit Chand vs. Yashpal .
Cr. Appeal No.52 of 201128.10.2024 Present: Mr. Udit Shourya, Advocate, for the appellant.
Mr. Sumeet Raj Sharma, Advocate, for the respondent.
At the request of learned counsel for the r to respondent, list for further hearing on 06.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Assistant Collector Customs vs. M/s Seamax Industries Ltd.
.
Cr. Revision No.23 of 2012 28.10.2024 Present: Mr. Vijay Arora, Senior Advocate with Ms. Godawari, Advocate, for the appellant.
Mr. Rakesh Manta, Advocate, for respondents No.1 & 2.
r to Mr. T.K. Verma, Advocate, for respondent No.3.
At the joint request of learned counsel representing the parties, list on 26.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:53 :::CIS Suresh Chand vs. Amar Nath .
RFA No.362 of 201228.10.2024 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Anirudh Kapoor, Advocate vice Mr. Bhairav Gupta, Advocate, for the respondent.
Learned vice counsel for the respondent prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list on 04.12.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Satpal Sharma & Anr. vs. Jai Dev Sharma .
RSA No.08 of 201328.10.2024 Present: Mr. Lokesh Thakur, Advocate vice Mr. G.R. Palsra, Advocate, for the appellants.
Mr. H.S. Rangra, Advocate, for the respondent.
Learned vice counsel for the appellants prays for adjournment on the ground that arguing counsel is indisposed today. Prayer not opposed.
List on 02.12.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Ram Chandra vs. Joginder Singh & Ors.
.
RSA No.09 of 201328.10.2024 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the respondents.
At the joint request of learned counsel representing the parties, list on 03.12.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Vijay Kumar & Ors. vs. Sant Kumar & Ors.
.
RSA No.172 of 201328.10.2024 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Rohit Kumar, Advocate vice Mr. Sumit Sood, Advocate, for respondents No.1 to 8.
Learned vice counsel for the appellants prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list on 05.12.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Fateh Chand vs. State of H.P. .
Cr. Revision No.107 of 2018 28.10.2024 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent /State.
Since brief of learned counsel representing the petitioner is not complete, he prays for adjournment. Prayer not opposed.
List on 13.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Munshi Ram Chaudhary vs. Piar Singh .
RFA No.170 of 201828.10.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Surya Chauhan, Advocate, for the respondent.
Learned counsel for the respondent prays for adjournment on the ground that he has to procure fresh Power of Attorney from the respondent as Mr. Tara Singh Chauhan, Advocate, has now been designated as Senior Advocate.
As prayed for, list on 21.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Balbir Singh vs. Jai Gopal & Ors.
.
Cr. Revision No.70 of 2022 28.10.2024 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for respondents No.1 to 8.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for rrespondent No.9 /State.
Learned counsel for the petitioner prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list on 25.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Jagdev Singh vs. State of H.P. .
Cr. Appeal No.273 of 202228.10.2024 Present: Mr. Sanjeev Singh, Advocate vice Mr. Bhupender Singh Ahuja, Advocate, for the appellant.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent /State.
Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list on 29.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Ankit Kumar vs. Sunil Sood & Another .
Cr. Revision No.387 of 2024 28.10.2024 Present: Mr. Vinod Kumar Soni, Advocate, for the petitioner.
None for respondent No.1.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for rrespondent No.2/State.
Since none has appeared on behalf of respondent No.1, he be served through bailable warrant in the sum of Rs.5000/- with one surety in the like amount to the satisfaction of the arresting officer, on taking steps within a period of one week, returnable for 12.12.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Khima Ram vs. Jai Ram .
Cr. Appeal No.596 of 202328.10.2024 Present: Mr. Mukesh Kumar, Advocate vice Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Ritta Goswami, Senior Advocate with Ms. Rekha Thakur, Advocate, for the respondent.
Admit.
Post Admission Notice.
r Ms. Rekha Thakur, Advocate, appears and waives service of post admission notice on behalf of the respondent.
List for final hearing in due course.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS State of H.P. vs. Hem Singh .
Cr. Revision No.606 of 2023 28.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the petitioner.
None for the respondent.
r to Since none has appeared on behalf of the respondent despite repeated calls, in the interest of justice, list on 13.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Rakesh Kumar @ Kesha vs. State of H.P. .
Cr.MP(M) No.1877 of 202428.10.2024 Present: Mr. Divya Raj Singh, Advocate, for the applicant/appellant.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
r to Cr.MP(M) No.1877 of 2024 Reply to the application has not been filed despite opportunity granted in this respect.
Since the present appeal has been filed against the judgment of conviction dated 20.04.2024 and order of sentence dated 22.04.2024, whereby applicant has been sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs.30,000/- and in default of payment of fine, to undergo simple imprisonment for a period of six months for the commission of offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and also the fact that the applicant is still under custody, delay of 60 days in filing the instant appeal, which in my considered view, has sufficiently been explained, is hereby condoned. Application stands disposed of, accordingly.
Cr. Appeal No.__________2024 Be registered.
Admit.
Post Admission Notice.
::: Downloaded on - 25/07/2025 21:28:54 :::CISMr. Raj Negi, learned Deputy Advocate General .
appears and waives service of post admission notice on behalf of the respondent.
Let record of learned court below be called for.
Cr.MP No.__________2024 Be registered.
Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.
r List on 14.11.2024.
( Sushil Kukreja )
Judge
October 28, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
Raghubir Singh vs. Amar Singh .
Cr.MP(M) No.1982 of 202428.10.2024 Present: Mr. Vivek Attri, Advocate vice Mr. Suneet Goel, Advocate, for the applicant/appellant.
Mr. Ashwani Kaundal, Advocate, for the respondent.
Cr.MP(M) No.1982 of 2024Since there are arguable points involved in the criminal appeal, hence, leave to appeal is granted.
The application stands disposed of.
Cr. Appeal No. ________2024 Be registered.
Admit.
Post Admission Notice.
Mr. Ashwani Kaundal, Advocate appears and waives service of post admission notice on behalf of the respondent.
List for final hearing in due course along with Criminal Appeal No.297 of 2024.
In the meanwhile, record of the learned trial court be also called for.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Maa Durga Mahasu Deity vs. State of H.P. & Anr.
.
Cr.MMO No.833 of 202328.10.2024 Present: Mr. Neel Kamal Sood, Senior Advocate, with Mr. R.S. Chandel, Advocate, for the petitioners/non-
applicants.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for applicant/respondent No.1.
Mr. V.S. Chauhan, Senior Advocate with Mr. Arsh Chauhan, Advocate, for non- r applicant/respondent No.2.
Cr.MP No.4290 of 2024Learned counsel for non-applicant/respondent No.2, prays for and is granted one week's time to file reply.
List on 05.11.2024.
In the meantime, reply, if any, by respondent No.1/State, be also filed.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Kalgi Ram & Ors. vs. State of H.P. & Ors.
.
RFA No.20 of 202128.10.2024 Present: Mr. Ashok Kumar, Advocate vice Mr. V.D. Khidtta, Advocate, for the appellant.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
r to CMP No.19581 of 2024 Since, the applicant/appellant No.1, is 92 years of age, the present application for early hearing is allowed and disposed of accordingly.
RFA No.20 of 2021List for final hearing in the month of December, 2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS General Manager, Northern Railway vs. Dev Rattani and others .
RFA No.272 of 201328.10.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rohit Kumar, Advocate, for respondents No.1,2,3(a) to 3(d).
r to None for respondents No.4 & 5.
At the request of learned counsel for the parties, list on 29.10.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Urmila Devi vs. Babu Ram .
RFA No.36 of 202328.10.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Yuyustu Singh Thakur, Advocate vice Mr. Adiyta Chauhan, Advocate, for the respondent.
Learned counsel for the appellant prays for adjournment. Prayer not opposed.
As prayed for, list on 13.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Chuhru Ram @ Bittu Lal vs. LAC & Ors.
.
RFA No.49 of 202328.10.2024 Present: Mr. Virender Thakur, Advocate, for the appellant.
Mr.Shiv Pal Manhans, Senior Panel Counsel, for respondents No.1 & 3.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
rLearned counsel for the appellant prays for adjournment. Prayer not opposed.
As prayed for, list on 06.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS NIAC vs. Tripta .
FAO No.68 of 202328.10.2024 Present: Mr. Raman Sethi, Advocate, for the appellant.
Mr. Mohit Dogra, Advocate vice Mr. Gaurav Sharma, Advocate, for respondents No.1 to 4.
Mr. Dinesh Thakur, Advocate, for respondent No.5.
r to CMP No.13147 of 2024 Learned counsel for the non-applicant/appellant prays for and is granted three weeks' time to file reply.
As prayed for, list on 21.11.2024.
( Sushil Kukreja ) Judge October 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS M/s Randhawa Construction Pvt. Ltd. vs. M/s Ropeways and Raid Transport System .
Development Corporation and Anr.
Civil Suit No.5 of 202325.10.2024 Present: Mr.Vishal Sharma and Mr. Daleep Chand, Advocates, for the plaintiffs.
Mr. R.K. Gautam, Senior Advocate with Mr. Jai Verma and Mr. Sahil Dixit, Advocates, for defendant No.1.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy r Advocates General, for defendant No.2.
At the request of learned counsel for the plaintiffs, list on 04.12.2024.
( Sushil Kukreja ) Judge October 25, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Nank Chand (since deceased) through his LRs. & Anr. vs. Meena Kumari & Ors.
.
RSA No.110 of 201325.10.2024 Present: Mr. Abhishek, Advocate vice Ms.Rachna Kuthiala, Advocate, for the appellants.
Mr. G.R.Palsra, Advocate, for respondents No.1 to 6.
Mr. Surinder Saklani, Advocate, for respondents No. 7 to 10.
r At the request of learned counsel for respondents No.7 to 10, list on 19.11.2024.
( Sushil Kukreja ) Judge October 25, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Rajni Bala Mishra and Anr. vs. Branch Manager and Ors.a/w connected matter .
FAOs No.130, 143 and 471 of 2015 FAO No.130 of 2015 25.10.2024 Present: Mr. Romesh Verma, Sr. Advocate, with Mr. Hitesh Thakur, Advocate, for the appellants.
Mr. Sachin Sunail, Advocate vice Mr. Chandan Goel, Advocate, for respondent No. 1. Mr. K.R. Kashyap Advocate, for respondents r No. 2 to 5.
FAO No. 471 of 2015Mr. Raj Kumar Negi, Advocate, for the appellants.
Mr. Romesh Verma, Sr. Advocate, with Mr. Hitesh Thakur, Advocate, for respondents No. 1 and 2.
Mr. Aman Sood, Advocate, for respondent No. 3.
FAO No. 143 of 2015Mr. Romesh Verma, Sr. Advocate, with Mr. Hitesh Thakur, Advocate, for the appellants.
Mr. Raj Kumar Negi, Advocate, for the respondent No.3.
At the request of learned counsel for respondents No.2 to 5 in FAO No.130 of 2015, list on 11.11.2024.
( Sushil Kukreja ) Judge October 25, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Punit Kumar vs. Sanjay Kaushal & Ors. alongwith connected matter.
.
RSA No.62 of 2014 alongwith RSA No.4240 of 2013 25.10.2024 Present: Ms. Kusum Chaudhary, Advocate, for the appellant(s) in both appeals.
Ms. Bhawna Sharma, Advocate vice Mr. Navlesh Verma, Advocate, for respondent No.1 in RSA No.62 of 2014.
Mr. Ajay Kumar, Senior Advocate with Mr. Sumit Sood, Advocate, for LRs No.2(a) to 2(c) of rdeceased respondent No.2 in RSA No.62 of 2014 and for LRs No.1(a) to 1(c) of deceased respondent in RSA No.4240 of 2013.
Name of respondent No.3 in RSA No.62 of 2014, stands already deleted.
At the request of learned counsel for the parties, list on 12.11.2024.
( Sushil Kukreja ) Judge October 25, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Ashutosh Thakur vs. Vikrant Sharma .
Cr. Revision No.506 of 201925.10.2024 Present: Ms. Deepmala Sharma, Advocate, for the petitioner.
Mr. Naresh K. Sharma, Advocate, for the respondent.
As prayed for, list on 13.11.2024.
r ( Sushil Kukreja )
Judge
October 25, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
Cr.MP(M) No.2367 of 2024
25.10.2024 Present: Mr. B.N. Mehta, Advocate, for the petitioner.
Issue notice to the respondent, returnable for 07.11.2024, on taking steps within a period of two days.
In addition thereto, dasti summons be also given to learned counsel for the petitioner for service of the respondent on usual terms, as prayed for.
( Sushil Kukreja ) Judge October 25, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Pankaj Thakur vs. Yog Raj .
Cr.MP(M) No.2366 of 202425.10.2024 Present: Mr. B.N. Mehta, Advocate, for the petitioner.
Issue notice to the respondent, returnable for 07.11.2024, on taking steps within a period of two days.
In addition thereto, dasti summons be also given to learned counsel for the petitioner for service of the respondent on usual terms, as prayed for.
( Sushil Kukreja ) Judge October 25, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Aniket vs. State of H.P. .
Cr. Appeal No.538 of 202425.10.2024 Present: Mr. Bhupinder Thakur, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr. Appeal No.538 of 2024r Admit.
Cr.MP No.4359 of 2024Learned Deputy Advocate General prays for and is granted 10 days' time to file reply.
List on 05.11.2024.
( Sushil Kukreja ) Judge October 25, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Rajak Mohammad vs. State of H.P. .
Cr.MP(M) No.1905 of 202425.10.2024 Present: Mr. N.K. Thakur, Senior Advocate with Mr Divya Raj Singh and Mr. Karanveer Singh, Advocates, for the petitioner.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Head for some time.
Learned Deputy Advocate General is directed to produce the entire record on the next date of hearing including the statements, if any, recorded by the learned trial court.
List on 05.11.2024.
( Sushil Kukreja ) Judge 25th October, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Ramesh Kumar @ Bittu vs. State of H.P. .
Cr.MP(M) No.1963 of 202425.10.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr Pankaj Mehta, Advocate, for the petitioner.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
HC Ravinder Kumar, Police Station Paonta Sahib, District Sirmour, H.P.. present with record.
Learned counsel for the petitioner prays for adjournment. Allowed.
As prayed for, list on 07.11.2024, on which date, Investigating Officer shall also remain present in the Court along with entire record.
( Sushil Kukreja ) Judge 25th October, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Naveen Kumar vs. State of H.P. .
Cr.MP(M) No.2121 of 202425.10.2024 Present: Mr.Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
HC Ravinder Kumar, Police Station Paonta rSahib, District Sirmour, H.P.. present with record.
Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 25th October, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Balwinder Singh alias Chiri vs. State of H.P. .
Cr.MPM No.2233 of 202425.10.2024 Present: Mr.Udayanand Sharma, Advocate, for the petitioner.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
ASI Madho Ram, I.O. Police Station Nurpur, District Kangra, H.P. present with record.
Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 25th October, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Hem Raj vs. CBI .
Cr. Appeal No.95 of 202325.10.2024 Present: Ms.Sunita Sharma, Senior Advocate with Mr. Ranvir Singh, Advocate, for the appellant.
Mr. Janesh Mahajan, Advocate, for the respondent.
Cr.MP No.4286 of 2024The present application has been filed by the applicant/appellant under Section 430 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) for suspension of sentence.
Learned counsel for the respondent submits that he does not intend to file any reply on behalf of the respondent and also has no objection, in case, the present application is allowed and the substantive sentence imposed upon the applicant is suspended during the pendency of the instant appeal.
Heard. Taking into consideration the submissions made by learned counsel for the respondent as well as sentence awarded to the applicant, i.e. three years under Section 13(1)(d) of the Prevention of Corruption Act, 1988 and 13(2) read with Section 120-B of IPC, three years under Section 420 of IPC read with Section 120-B, IPC, three years under Section 467 of IPC read with Section 120-B of IPC, three years under Section 468 of IPC read with Section 120-B of IPC and one year ::: Downloaded on - 25/07/2025 21:28:54 :::CIS under Section 471 of IPC read with Section 120-B of IPC .
and also the fact that the present appeal stands alrady admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant/appellant, vide judgment of conviction dated 05.01.2023 and order of sentence, dated 07.01.2023, passed by learned Special r to Judge, (CBI), Shimla in Case No.27-S/7 of 2016 (CIS CNR NO. HPSH100002692016) titled Central Bureau of Investigation vs. Shiv Dayal & Anr., shall remain suspended till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned trial court and also depositing the fine amount within a period of two weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
The application stands disposed of.
( Sushil Kukreja ) Judge 25th October, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Nayi Disha Foundation Society vs. H.P. State Mental Health Authority a/w connected .
matters FAO No.116 of 2024 a/w FAO Nos. 38, 98, 99, 57, 117 & 243 of 2024.
24.10.2024 Present: Mr. Raman Sethi, Advocate, for the appellant in FAO No.116 of 2024.
Mr. H.R. Jhingta, Advocate, for the appellant in FAO No.38 of 2024.
Mr. Parv Sharma, Advocate, for the appellant(s) in FAO Nos.57 & 243 of 2024.
Mr. Inderjeet Singh Narwal, Advocate, for the appellant(s) in FAO No. 98, 99 & 117 of 2024.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State in all the respective appeals.
FAO No.116 of 2024Heard in part. For continuity, list on 04.11.2024 alongwith FAO No.67 of 2024.
Till then interim order to continue.
FAO Nos. 38, 98, 99, 57, 117 & 243 of 2024 Learned Additional Advocate General prays for adjournment on the ground that learned Advocate General, is arguing in some other matter through on-line before the NGT and as such, the the matters may be listed to some other date. Prayer not opposed.
List on the date already fixed.
In the meantime, interim orders to continue.
::: Downloaded on - 25/07/2025 21:28:54 :::CISHowever, it is made clear that in FAO No.243 of .
2024, no coercive action shall be taken against the applicant/appellant in terms of the impugned order dated 05.07.2024 (Annexure A-2).
( Sushil Kukreja ) Judge October 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Kamla Devi vs. Ramesh Chand & Anr.
.
FAO No.218 of 202424.10.2024 Present: None for the appellant.
Mr. Ankit Dhiman, Advocate, for respondent No.1.
Mr. Neeraj Sharma, Advocate, for respondent No.2.
r to Since none has appeared on behalf of the appellant despite repeated calls, in the interest of justice, list on 20.11.2024.
( Sushil Kukreja ) Judge October 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Tej Ram vs. Riza Thakur .
Cr.MP(M) No.513 of 202424.10.2024 Present: Mr. G.R.Palsra, Advocate, for the applicant.
Mr. Ajay Singh Kashyap, Advocate, for the respondent.
List on 29.11.2024.
In the meantime, record of the learned trial court be called for.
r ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
Kuldeep Verma vs. Gauri Dutt .
Cr.MP(M) No.783 of 202424.10.2024 Present: Mr. Vinod Sharma, Advocate vice Mr. R.S. Jaswal, Advocate, for the applicant/appellant.
Mr. Sachin Sunail, Advocate vice Mr. Harsh Vardhan, Advocate, for the respondent.
Cr.MP(M) No.783 of 2024Since there are arguable points involved in the criminal appeal, hence, leave to appeal is granted.
The application stands disposed of.
Cr. Appeal No. ________2024 Be registered.
Admit. Respondent is directed to furnish bail bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned trial Court, within a period of four weeks from today, undertaking therein to appear in this Court as and when directed to do so and to surrender to serve the sentence in case appeal is allowed.
Bail bonds so furnished shall be transmitted by the trial Court to the Registry of this Court for placing the same on record.
List for final hearing in due course.
( Sushil Kukreja ) Judge October 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Gandhi Ram (since deceased) through LRs and Others vs. Collector Land Acquisition,HPSEBL and .
another
CMP(M) No.1106 of
2024
24.10.2024 Present: Mr. Vishal Singh Thakur, Advocate, for the applicants/appellants.
Mr. Ranvir Singh, Advocate vice Mr. Dhananjay Sharma, Advocate, for the rrespondents.
CMP(M) No.1106 of 2024Heard. Having regard to the averments made in the application as well as keeping in view the fact that delay in filing the appeal was neither intentional nor willful, but owing to the circumstances which were completely beyond the control of the applicants, the present application is allowed and delay of 7 days in filing the instant appeal is hereby condoned. Application stands disposed of.
RFA No.______2024 Appeal be registered.
Admit.
Post Admission Notice.
Mr. Ranvir Singh, learned vice counsel, appears and waives service of post admission notice on behalf of the respondents.
::: Downloaded on - 25/07/2025 21:28:54 :::CISList for final hearing in due course.
.
Record of the learned trial court, be called for.
CMP No.________ of 2024 Be registered.
Dismissed, as not pressed.
r to Kukreja )
Judge
( Sushil
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
State of H.P. & Ors. vs. Vikas Thakur .
CMP.M No.1669 of 202424.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
Let notice be issued to the respondent, returnable for 22.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
State of H.P. & Ors. vs. Sunita .
CMP.M No.1668 of 202424.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
Let notice be issued to the respondent, returnable for 22.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
State of H.P. & Ors. vs. Mohan Lal .
CMP.M No.1667 of 202424.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
Let notice be issued to the respondent, returnable for 22.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
State of H.P. & Ors. vs. Rajinder Kumar .
CMP.M No.1663 of 202424.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
Let notice be issued to the respondent, returnable for 22.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
State of H.P. & Ors. vs. Roop Ram .
CMP.M No.1661 of 202424.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
Let notice be issued to the respondent, returnable for 22.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
State of H.P. & Ors. vs. Pradeep Kumar .
CMP.M No.1657 of 202424.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
Let notice be issued to the respondents, returnable for 22.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
State of H.P. & Ors. vs. Heera Singh .
CMP.M No.1656 of 202424.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the applicants/appellants.
Let notice be issued to the respondent, returnable for 22.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
Narayan Singh vs. State of H.P. .
Cr.MP(M) No.2314 of 202424.10.2024 Present: Mr. Anil Kumar, Advocate, for the applicant/appellant.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr.MP(M) No.2314 of 2024Since there is only one day's delay in filing the instant appeal, which in my considered view, has sufficiently been explained, the present application is allowed and delay of 1 day's in filing the instant appeal is hereby condoned.
Application stands disposed of.
Cr. Appeal No.__________2024 Be registered.
Admit.
Post Admission Notice.
Mr. Raj Negi, learned Deputy Advocate General appears and waives service of post admission notice on behalf of the respondent.
Let record of learned court below be called for.
Cr.MP No.__________2024 Be registered.
Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.
List on 13.11.2024.
( Sushil Kukreja ) Judge October 24, 2024 ::: Downloaded on - 25/07/2025 21:28:54 :::CIS (reena) .
rto ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Harinder Kumar vs. Brij Lal .
Cr.MP(M) No.2073 of 202424.10.2024 Present: Dr. Ravi Patial, Advocate vice Mr. Arvind Negi, Advocate, for the petitioner.
Let notice be issued to the respondent, returnable for 29.11.2024, on taking steps within a period of three days.
( Sushil Kukreja ) r Judge October 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Sunita & Ors. vs. Raj Pal & Ors.
.
CMP No.12826 of 2024 in FAO No.279 of 2005 24.10.2024 Present: Mr. Jagan Nath, Advocate, for applicants/appellants No.4 & 5.
Notice issued to respondent No.3-Insurance Company, has been received back unserved for want of correct address. Learned counsel for applicants/appellants No.4 & 5 prays for and is granted one week's time to furnish correct address.
On doing the needful within the stipulated time, let fresh notice be issued to respondent No.3/Insurance Company, returnable for 02.12.2024.
( Sushil Kukreja ) Judge October 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Neetu vs. Himachal Gramin Bank .
Criminal Revision No.682 of 2024 24.10.2024 Present: Mr. Hemant Kumar, Advocate vice Mr. Goldy Kumar, Advocate, for the petitioner.
Mr. K.B. Khajuria, Advocate, for the respondent.
Criminal Revision No.682 of 2024 r Notice. Mr. K.B. Khajuria, Advocate, appears and waives service of notice on behalf of the respondent.
List on 25.11.2024.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.4339 of 2024By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
As the main petition is pending adjudication, therefore, the substantive sentence imposed upon the petitioner by learned Judicial Magistrate, 1st Class, Court No.2, Solan, District Solan, vide judgment of conviction and order of sentence dated 01.08.2017 in Criminal Case No.133-3 of 2016, titled Himachal Gramin Bank Solan vs. Neetu and further affirmed by learned ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Additional Sessions Judge (1), Solan, District Solan, .
H.P., vide judgment dated 29.05.2024 in Criminal Appeal No.38-S/10 of 2023/2017, titled Neetu vs. Himachal Gramin Bank Solan, shall remain suspended, subject to the petitioner's depositing 30% of compensation amount within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the petitioner shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
Cr.MP No.4340 of 2024The application is disposed of with a direction to the applicant to file certified copy of the learned Trial Court judgment/order, within four weeks.
( Sushil Kukreja ) Judge October 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Hem Chand vs. Hans Raj .
OMP No.922 of 2024 in Civil Suit No.70 of 2024 24.10.2024 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the applicant/plaintiff.
Issue notice to the respondent/defendant, returnable for 21.11.2024.
In the meantime, respondent/defendant restrained from creating any charge and alienating the suit land in any manner, as prayed for, till further orders, subject is to compliance of Order 39 Rule 3 of CPC.
( Sushil Kukreja ) Judge October 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Desh Raj Gupta vs. Urmila Gupta .
FAO No.304 of 201423.10.2024 Present: Mr. Deepak Gupta, Advocate, for the appellant.
Mr. Parmod Singh Thakur, Advocate, for the respondent.
Heard for some time.
During the course of arguments, learned counsel for the parties submit that there are chances of amicable settlement inter se parties, if they are persuaded to do so.
In view of the above, list this matter on 19.11.2024, on which date, parties shall remain present in Court.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Rajeev Kumar vs. State of H.P. .
Cr. Revision No.19 of 201523.10.2024 Present: Ms. Ranjana Pathania, Advocate vice Ms. Archna Dutt, Advocate, for the petitioner.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 19.11.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Collector, Land Acquisition vs. Bhadar @ Bhadru & Ors.
.
RFA No.88 of 201723.10.2024 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Mr. Abhijeet Singh Chauhan, Advocate vice Mr. Raman Jamlta, Advocate, for respondents No.1 to 4/applicant.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.5/State.
At the request of learned counsel for the appellant, list this case on 28.11.2024 alongwith RFA Nos.
84, 85, 86, 87 & 90 of 2017.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Sh. Jinia Ram vs. State of H.P. and Anr. along with connected matters.
.
RFA No.221 of 2017 a/w RFA Nos.211 of 2017, 193 of 2019 and 23 of 2020 23.10.2024 Present: Ms. Kamakshi Tarlokta, Advocate, for the appellants in RFA Nos. 221 of 2017 and 211 of 2017 and 23 of 2020.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellants in RFA Nos.193 of 2019 and 23 of 2020 and for respondents in RFA Nos.221 and r 211 of 2017.
Learned counsel for the appellants prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 19.11.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS State of H.P. vs. Soukat Ali @ Shouki & Anr.
.
Cr. Revision No.331 of 202123.10.2024 Present: Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the petitioner/State.
Mr. Manish Thakur, Advocate vice Mr. Vinod Chauhan, Advocate, for the respondent.
Learned vice counsel for the respondent prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 13.11.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Gilu @ Gulab Chand vs. Krishna Devi .
Cr. Revision No.531 of 202323.10.2024 Present: Ms. Heena Chauhan, Advocate, for the petitioner.
Mr. Sakandh Sharma, Advocate vice Mr. Arun Kaushal, Advocate, for the respondent.
Learned vice counsel for the respondent prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 28.11.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Surjeet vs. Savitri Devi .
Cr. Revision No.250 of 202423.10.2024 Present: Petitioner present in person with Mr. Asheesh Patial, Advocate.
Ms. Tim Saran, Advocate, for the respondent.
Learned counsel for the respondent submits that the respondent could not appear before this Court today as she is not well. She further submits that there is a possibility of amicable settlement between the parties.
In view of the above, list this case for presence of parties on 13.11.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Anu Sharma vs. State Bank of India .
Cr.Revision No.674 of 202423.10.2024 Present: Mr. J.R.Poswal, Advocate, for the petitioner.
Cr.Revision No.674 of 2024Issue notice to the respondent, returnable for called for.
r to 04.12.2024, on taking steps within a period of three days.
Records of both the learned courts below be Cr.MP No.4295 of 2024 By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Judicial Magistrate First Class, Dalhousie, District Chamba, H.P. vide judgment of conviction dated 01.04.2024 and order of sentence dated 13.05.2024 in Private Complaint No. 32 of 2019, titled State Bank of India Banikhet Branch vs. Anu Sharma and further affirmed by learned Sessions Judge, Chamba, District Chamba vide judgment dated 07.09.2024 in Criminal Appeal No.37 of 2024, titled Anu Sharma vs. State Bank of India Banikhet Branch, shall remain suspended, subject to the ::: Downloaded on - 25/07/2025 21:28:54 :::CIS applicant's depositing 30% of compensation amount .
within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
Cr.MP No.4296 of 2024The application is disposed of with a direction to the applicant to file certified copy of the learned Trial Court judgment, on the next date of hearing.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Vidya Devi vs. H.P. Minorities Finance & Development Corporation .
Cr.Revision No.678 of 202423.10.2024 Present: Ms. Uma Manta, Advocate, for the petitioner.
Ms. Shashi Kiran, Advocate, for the respondent.
Cr.Revision No.678 of 2024Notice. Ms. Shashi Kiran, Advocate, appears and waives service of notice on behalf of the respondent.
As prayed for, list on 05.12.2023.
In the meantime, records of both the learned courts below be called for.
Cr.MP No.4307 of 2024Notice in the aforesaid terms.
By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Court No.1, Shimla, District Shimla, H.P. vide judgment of conviction dated 13.06.2024 and order of sentence dated 18.06.2024 in Criminal Case No. 968 of 2021, titled H.P. Minorities Finance and Development Corporation vs.Vidya Devi and further affirmed by ::: Downloaded on - 25/07/2025 21:28:54 :::CIS learned Sessions Judge, Shimla, District Shimla vide .
judgment dated 10.09.2024 in Criminal Appeal No.104-S/10 of 2024, titled Vidya Devi vs. H.P. Minorities Finance and Development Corporation, shall remain suspended, subject to the applicant's depositing 30% of compensation amount within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Oriental Insurance Company Ltd. vs. Sarla Devi & Ors.
.
FAO No.304 of 202423.10.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
FAO No.304 of 2024Issue notice to the respondents, returnable for r to 06.12.2024, on taking steps within a period of three days.
CMP No.19271 of 2024Notice in the aforesaid terms.
Learned counsel for the applicant/appellant submits that a sum of Rs.15,69,960/- has already been deposited before the learned court below. That being so, the execution/operation of award dated 27.06.2024, passed by the learned learned Civil Judge, Court No.2, District Mandi in WC Case No. 6 of 2021, titled Sarla Devi & Ors. vs. Lal Singh & Anr., shall remain stayed till the next date of hearing.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS New India Assurance Company Ltd. vs. Sultan Singh & Ors.
.
FAO No.305 of 202423.10.2024 Present: Ms. Kamakshi Tarlokta, Advocate, for the appellant.
FAO No.305 of 2024Issue notice to the respondents, returnable for 09.12.2024, on taking steps within a period of three days.
r CMP No.19288 of 2024Notice in the aforesaid terms.
Heard.
Subject to deposit of the entire award amount alongwith up-to-date interest within a period of six weeks, the execution/operation of award dated 19.07.2024, passed by the learned Motor Accident Claims Tribunal, Nalagarh, District Solan, H.P in Claim Petition No.29 of 2019, titled Puja & Ors. vs. Devinder Saini & Ors., shall remain stayed till the next date of hearing.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS IFFCO TOKIO General Insurance Co. Ltd. vs. Neelam Devi & Ors.
.
FAO No.83 of 202023.10.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Naresh K. Sharma, Advocate, for respondents No.1 to 5.
Learned counsel for the appellant prays for and is granted four weeks' time to take consequential steps for bringing on record the legal representatives of deceased respondent No.6.
List on 21.11.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Mast Ram vs. Roop Lal and Another .
Cr.Revision No.696 of 202323.10.2024 Present: None for the petitioner.
None for respondent No.1.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
rAs per report of the Registry, bailable warrants issued against the petitioner have been received back duly executed, however, despite service, he is not present.
Therefore, this Court is left with no other option, but to issue Non Bailable Warrants against the petitioner for securing his presence, returnable for 09.12.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS National Insurance Company vs. Kirna Devi & Ors.
.
CMP.M No.1765 of 202323.10.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Vikas Rathore, Advocate, for respondents No.1 to 4 and 5(a) & 5(b).
Mr. Ajay Thakur, Advocate, for respondent No.6.
Mr. Amit Jamwal, Advocate, for respondents No.7 & 8.
CMP No.18139 of 2024Learned counsel for the applicants/respondents No.1 to 5 (a) & 5 (b) prays for and is granted three days' time to seek instructions in the matter.
List on 28.10.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Rajinder Singh Thakur vs. Mort & H Project & Anr.
.
Civil Suit No.14 of 202423.10.2024 Present: Mr. Aman Thakur, Advocate vice Mr. Kusum Chaudhary, Advocate, for the plaintiff.
Defendant No.1, already ex parte.
Ms. Chetna Thapa, Advocate, for defendants No.2.
Mr. Navelsh Verma, Additional Advocate General with Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for r defendant No.3.
Learned counsel for the plaintiff prays for and is granted four weeks' time to file replication.
List on 22.11.2024.
( Sushil Kukreja ) Judge October 23, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Ram Singh vs. Himachal Gramin Bank & Another.
.
Cr. Revision No.298 of 202222.10.2024 Present: Petitioner in person with Mr. Sumeet Raj Sharma, Advocate.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for respondent No.1.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for rrespondent No.2/State.
Cr.MP No._____2024 Be registered.
By way of present application filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant/petitioner has submitted that he intends to settle the matter with the respondent-bank under OTS Scheme and the respondent-bank has also agreed to settle the matter, as such, amount deposited by him before the learned Trial Court to the extent of Rs.1,10,000/- and the amount deposited by him in the Registry of this Court to the extent of Rs.1,65,000/-
be released in favour of the respondent-bank. It has further averred by the applicant that the balance amount of Rs.1,65,000/- will be paid to the respondent-bank within a period of two months from the date of the acceptance of the present application.
Learned Senior Counsel for the respondent-bank submits that she has no objection in case prayer made by the ::: Downloaded on - 25/07/2025 21:28:54 :::CIS petitioner for releasing the amount in favour of the .
respondent-bank, is allowed as the respondent-bank has agreed to settle the matter under OTS Scheme.
Therefore, keeping in view the facts and circumstances of the present case and in the interest of justice, the prayer made by the applicant/petitioner is allowed and a sum of Rs.1,10,000/- deposited before the learned trial court as well as the amount of Rs.1,65,000/- deposited in the Registry of this Court, are ordered to be released in favour of the respondent-bank, by remitting the same in its account number forthwith, detail whereof shall be furnished by the respondent-bank within two days.
List the application for consideration on 24.12.2024 along with main petition.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS State of H.P. vs. Dhani Ram .
Cr. Appeal No.306 of 201022.10.2024 Present: Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the appellant.
None for the respondent.
Since none has appeared on behalf of the respondent despite repeated calls, in the interest of justice, list on 21.11.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Sher Singh vs. Suresh Wahi .
CMP(M) No.1017 of 202422.10.2024 Present: Ms.Srishti Chauhan, Legal-Aid-Counsel, for the applicant/ applicant.
Ms. Madhurika Sekhon Verma, Advocate, for the respondent.
r to CMP No.9773 of 2024 Since the delay in refiling the petition has already been condoned vide order dated 18.07.2024, passed in CMP No.11646/2024, therefore, no further order is required to be passed in the present application, as such, the same has become infructuous and is disposed of accordingly.
CMP(M) No.1017 of 2024This order shall dispose of an application filed by the applicant under Section 5 of the Limitation Act for condonation of delay in filing the appeal.
As per the applicant, the present appeal was preferred by him against the award dated 18.08.2023, passed by learned Motor Accident Claims Tribunal (II), Mandi, H.P. before this Court, but the same was not registered as there were certain objections. On procurement of record, it was found that due to lack of certified copy of the award, the delay of only 16 days in filing the appeal had occurred.
::: Downloaded on - 25/07/2025 21:28:54 :::CISNo reply to the application is intended to be filed .
on behalf of the respondent.
Heard. Having regard to the averments made in the application as well as keeping in view the fact that delay in filing the appeal was neither intentional nor willful, but owing to the circumstances which were completely beyond the control of the applicant, the present application is allowed and delay of 16 days in filing the instant appeal is hereby condoned. Application stands disposed of.
FAO No.______2024 Appeal be registered.
Admit.
Post Admission Notice.
Ms. Madhurika Sekhon Verma, Advocate, appears and waives service of post admission notice on behalf of the respondent.
List for final hearing in due course.
Record of learned tribunal below, be called for.
CMP No.________ of 2024 Be registered.
No reply is intended to be filed to the application.
Heard.
Since the main appeal is admitted for final hearing, the operation/execution of the impugned award dated 18.08.2023, passed by learned Motor Accident Claims ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Tribunal (II), Mandi, H.P. in Claim Petition No.61 of 2016, .
titled Suresh Wahi vs. Sher Singh, shall remain stayed subject to deposit of the entire award amount alongwith up-
to-date interest within a period of six weeks in the Registry of this Court. The application stands disposed of.
October 22, 2024
(reena)
to ( Sushil Kukreja )
Judge
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
Jai Singh vs. Ajay Kumar & Ors.
.
CMP(M) No.726 of 202422.10.2024 Present: Ms.Anjali Soni Verma, Advocate, for the applicant/ petitioner.
Mr. Kunal Mehta, Advocate, for respondent No.1.
None for respondent No.2.
Mr. Praneet Gupta, Advocate, for respondent No.3.
CMP(M) No.726 of 2024Since none has appeared on behalf of respondent No.2, despite repeated calls, hence, he is proceeded against ex parte.
This order shall dispose of an application filed by the applicant under Section 5 of the Limitation Act read with Section 151 of CPC, for condonation of delay in filing the appeal.
As per the applicant, the certified copy of the award could not be procured by him immediately after it's preparation due to the communication gap between him and the counsel representing to him before the Learned Motor Accident Claims Tribunal-II, Kangra at Dharamshala, District Kangra, H.P. and as such, he could not file the present appeal within the prescribed period of limitation. It is further averred in the application that applicant is a poor rustic villager and due to financial hardships, he could not arrange the money well within time to file the appeal and after ::: Downloaded on - 25/07/2025 21:28:54 :::CIS arranging the money, he came to Shimla and contacted his .
counsel on 20.05.2024 along with the entire case file; and thereafter, the appeal was filed on 21.05.2024.
By filing reply, the application has been contested by respondent No. 3, wherein, it has been averred that the applicant is not a poor rustic villager, but in fact business man and the only purpose of filing the appeal after receiving notice was only to create charge on the immovable property by delaying the case in one way or the other to defeat the execution petition filed by replying respondent/insurance company.
I have heard learned counsel for the parties and have also gone through the record of the case. Perusal of the impugned award dated 28.09.2023 reveals that the compensation of Rs.3,48,700/- alongwith interest @ 7.5% per annum has been awarded in favour of the claimant, i.e. respondent No.1, Ajay Kumar and the liability of the same has been fastened upon the applicant, who is the owner of the offending vehicle. Therefore, in view of the facts and circumstances of the present case, this Court is of the opinion that without going into any technicality of law, the appeal filed by the owner deserves to be decided on merits.
Hence, in view of the averments mentioned in the application as well as keeping in view the facts and circumstances of the present case, the present application is ::: Downloaded on - 25/07/2025 21:28:54 :::CIS allowed and delay in filing the instant appeal is hereby .
condoned. Application stands disposed of.
FAO No.______2024 Appeal be registered.
Notice. Mr. Kunal Mehta and Mr. Praneet Gupta, Advocates, appear and waive service of notice on behalf of r to respondent No.1 and respondent No.3, respectively.
Let notice be issued to respondent No. 2, returnable for 26.11.2024, on taking steps within 3 days.
In the meantime, record of learned tribunal below, be called for.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Sugreem Verma vs. Dalip Kumar alias Sagar .
FAO No.176 of 202322.10.2024 Present: Mr. Rakesh Kumar, Advocate, for the appellant/non-cross-objector.
None for respondent No.1.
Mr. Ishan Sharma, Advocate, for respondent No.2.
r to Ms. Ragini Dogra, Advocate, for respondent No.3/cross-objector.
The case called several times, but there is no representation on behalf of respondent No.1, hence, he is ordered to be proceeded against ex parte.
Since, the present appeal as well as cross-
objections have already been admitted, list this case for final hearing as per it's own turn.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Venya vs. Dr. Pankaj Katoch .
Cr. Revision No.198 of 202322.10.2024 Present: Mr. Saurav Rattan, Advocate, for the petitioner.
Ms. Rinki Kashmiri, Advocate, for the respondent.
Learned counsel for the respondent prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
rAs prayed, list on 19.11.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Bodh Raj vs. Surender Kumar .
Cr. Revision No.671 of 202322.10.2024 Present: Mr. Jeet Ram Poswal, Advocate, for the petitioner.
None for the respondent.
Since, the present Revision Petition stands already admitted, list the same for final hearing as per it's own turn. r ( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Banti Devi & Anr. vs. Mansa Ram & Ors.
.
C.S. No.18 of 202422.10.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the plaintiffs.
Mr. Y.P. Sood, Advocate, for the defendants.
OMP No.904 of 2024 & C.S. No.18 of 2024 Learned to counsel for applicants/defendants prays for and is granted three weeks' time to file reply to the application.
the non-
As prayed for, list on 12.11.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS United India Insurance Company Ltd. vs. Vandna Devi & Ors.
.
FAO No.147 of 202422.10.2024 Present: Mr. Sachin Sunail, Advocate vice Mr. Bhupinder Pathania, Advocate, for the appellant.
Mr. Sakand Sharma, Advocate vice Mr. Vikas Rathore, Advocate, for respondents No.1 & 2(i).
Respondent No.4, already ex parte.
Steps for the service of respondent No.3, have not been taken. Learned vice counsel for the appellant prays for and is granted two weeks' time to take steps for the service of respondent No.3.
On doing the needful within the stipulated time, let notice be issued to respondent No.3, returnable for 03.12.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS The HP State Cooperative Agriculture and Rural Development vs. Ushar Singh @ .
Hoshiar Singh.
Cr. Revision No.242 of 202422.10.2024 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. R.L. Verma, Advocate, for the respondent.
r Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Inder Kumar vs. State of H.P. .
Cr. Appeal No.257 of 201922.10.2024 Present: Mr. Vinod Gupta, Advocate, for the appellant.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Learned counsel for the appellant prays for r to adjournment. Prayer not opposed.
As prayed for, list on 06.11.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Narinder Singh vs. Rakesh Kumar and another .
Cr.Revision No.325 of 202122.10.2024 Present: Mr. Ajay Kashyap, Advocate vice Mr. Ajay Kumar Chauhan, Advocate, for the petitioner.
Mr. Saurav Thakur, Advocate vice Mr. Sarthak Mehta, Advocate, for respondent No.1.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for the r respondent/State.
Learned vice counsel for the petitioner prays for and is granted further two weeks' time to deposit the remaining amount of compensation in terms of order dated 16.09.2024 by way of last opportunity.
As prayed for, list on 07.11.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS M/s Bawa Poultry vs. Sh. Ram City Union Finance Company Limited.
.
Cr.Revision No.620 of 202322.10.2024 Present: Dr. Ravi Patial, Advocate vice Mr. Arvind Negi, Advocate, for the petitioner.
Mr. Dheeraj K. Verma, Advocate, for the respondent.
Learned vice counsel for the petitioner prays for and is granted further six weeks' time to deposit the remaining amount of compensation.
As prayed for, list on 03.12.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Gurnam Singh & Ors. vs. LAC & Ors.
.
CMP(M) No.1086 of 202422.10.2024 Present: Mr. O.C. Sharma, Advocate, for the applicants.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for non- applicants/respondents No.1 to 3/State.
Learned counsel for the applicants prays for and is granted three weeks' time to take consequential steps on account of death of respondent No.4.
As prayed for, list on 12.11.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Chaman Singh & Anr. vs. Heera Devi & Ors.
.
FAO No.96 of 202422.10.2024 Present: Mr. Vishwas Kaushik, Advocate, for the appellants.
Mr. Sachin Sunail, Advocate vice Mr. Chanden Goel, Advocate, for respondent No.7.
CMP No.3898 of 2024Despite repeated opportunities, /appellants have failed to deposit the awarded amount as r applicants ordered on 01.04.2024. Therefore, this Court is left with no other option, but to withdraw the interim protection granted to them vide order dated 01.04.2024.
CMP No.17686 of 2024Learned counsel for the appellants/non-
applicants prays for and is granted two weeks' time to file reply.
List on 05.11.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Sanjay Kumar vs. Satya Devi and Anr.
.
Cr.MP(M) No.1217 of 202422.10.2024 Present: Mr. Rakesh Chauhan, Advocate, for the applicant/appellant.
None for respondent No.1.
Mr. Raj Negi, Gautam Sood and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.2/State.
As per report of the Registry, Ms. Kanta Thakur, Advocate, has been appointed as Legal-Aid-Counsel, for respondent No.1, however, her name has not been reflected in the cause-list. The Registry is directed to reflect the name of Ms. Kanta Thakur, Advocate as Legal-Aid-Counsel, for respondent No.1, henceforth.
List on 29.10.2024.
( Sushil Kukreja ) Judge October 22, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Golf Link Finance and Resorts Pvt. Ltd. vs. Pushpa Sharma .
Cr.MP(M) No.1265 of 202422.10.2024 Present: Ms. Seema Kaushal Guleria, Advocate, for the appellant.
Let notice be issued to the respondent, returnable for 19.11.2024, on taking steps within a period of three days.
r to ( Sushil Kukreja )
Judge
October 22, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:54 :::CIS
Oriental Insurance Company Ltd. vs. Subhadra Devi & Ors.
.
FAO No.474 of 201521.10.2024 Present: Mr. Vanshaj Sharma, Advocate vice Dr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Suneel Awasthy, Advocate, for respondents No.1 to 3.
Mr. Aman Hansretta, Advocate vice Mr. Vikas Rajput, Advocate, for respondent No.4.
Respondent No.5, already ex parte.
CMP No.18962 of 2024 & FAO No.474 of 2015 Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is not available today due to some personal difficulty. Prayer not opposed.
List on 29.10.2024.
( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Ritu Sharma vs. Rocky Sarswal .
Cr. Revision No.404 of 202321.10.2024 Present: Mr. Sarvedaman Rathore, Advocate, for the petitioner.
None for the respondent.
Let fresh notice be issued to the respondent, three days.
r to returnable for 25.11.2024, on taking steps within a period of ( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Hari Singh (deceased) through his LRs vs. HRTC & Ors.
.
RFA No.117 of 202221.10.2024 Present: Mr. Shivank Singh Panta, Advocate, for the appellants.
Mr. Mohit Thakur, Advocate, for respondent No.1.
Mr. Aman Hansretta, Advocate vice Mr. Vikas Rajput, Advocate, for respondent No.2.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.3/State.
CMP No.16438 of 2022 & RFA No.117 of 2022 Learned counsel for the appellants prays for and is granted further four weeks' time to file rejoinder to the reply filed on behalf of respondent No.1.
List on 22.11.2024.
( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Roop Lal vs. Himachal Pradesh Gramin Bank .
Cr.Revision No.505 of 202221.10.2024 Present: Ms. Geetanjali, Advocate vice Mr. Virender Thakur, Advocate, for the petitioner.
Mr. K.B. Khajuria, Advocate, for the respondent.
Cr.MP No.2530 of 2024The instant application has been filed by the applicant/petitioner to place on record the document, i.e. Annexure A-1.
Learned counsel for the non-
applicant/respondent has stated at Bar that he has no objection, in case the instant application is allowed.
Hence, in view of the averments made in the application, which are duly supportedp with an affidavit of the applicant as well as taking into consideration the facts and circumstances of the present case, the same is allowed and the document Annexure A-1, i.e. bank statement is ordered to be placed on record. Application stands disposed of.
Cr.Revision No.505 of 2022At the request of learned vice counsel for the petitioner, list on 05.11.2024.
( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Bodh Raj vs. Surender Kumar .
Cr.Revision No.512 of 202321.10.2024 Present: Mr. Jeet Ram Poswal, Advocate, for the petitioner.
Mr. Vinod Chauhan, Advocate, for the respondent.
Heard. Admit.
r to List for final hearing in due course.
( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Hitender Singh vs. H.P. State Cooperative Bank Agriculture and Land Development .
Bank Ltd.
Cr.Revision No.415 of 202421.10.2024 Present: Mr. Parveen Chauhan, Advocate, for the petitioner.
Mr. Hamender Singh Chandel, Advocate, for the respondent.
Learned counsel for the respondent has stated at Bar that the respondent-bank has received entire amount of compensation as awarded by the learned Trial Court and affirmed by the learned First Appellate Court. He prays for time to place on record 'No Objection Certificate' issued by the bank in this respect.
As prayed for, list on 28.10.2024.
( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:54 :::CIS Salman Haider vs. State of H.P. .
Cr. Appeal No.532 of 202421.10.2024 Present: Ms. Madhurika Sekhon Verma, Advocate, for the appellant.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Cr. Appeal No.532 of 2024r Admit.
Let record of the learned trial court be called for.
Cr.MP No.4262 of 2024Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.
List on 07.11.2024.
( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS M/s Swati Storewel Pvt. Ltd. vs. National Research Development Corporation & .
Others.
RFA No.281 of 200521.10.2024 Present: Mr. Dushyant Dadwal, Advocate, for the appellant.
Mr. Hitender Verma, Advocate vice Mr. Prashant Sharma, Advocate, for respondent No.1.
r to Respondents No.2 & 3(a), already ex parte.
CMP No.9234 of 2024 & RFA No.281 of 2005 Learned counsel for respondent No.1 prays for and is granted four weeks' time to file reply to the instant application.
List on 26.11.2024.
( Sushil Kukreja ) Judge October 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ranjit Chand vs. Yashpal .
Cr. Appeal No.52 of 201121.10.2024 Present: Mr. Udit Shourya Kaushik, Advocate, for the appellant.
Ms. Kritika Sharma, Advocate vice Mr. Sumeet Raj Sharma, Advocate, for the respondent.
Heard for some time. For continuity, list on 28.10.2024.
r to ( Sushil Kukreja )
Judge
October 21, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:55 :::CIS
The Agriculture Service Co-Operative Society Ltd. vs. Mohinder .
RSA No.55 of 201418.10.2024 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for proposed LRs No.1(a), 1(c) & 1(d).
CMP (M) No.473 of 2024 & RSA No.55 of 2014 Learned counsel for proposed LRs No.1(a), 1(c) & 1(d), prays for and is granted two weeks' time to file Power of Attorney on behalf of proposed LR No.1(b), i.e. minor son of proposed LR No.1(a).
As prayed for, list on 08.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ranjana Devi vs. Shyam Singh .
CMPMO No.585 of 202418.10.2024 Present: Mr. Hitender Verma, Advocate, for the petitioner.
CMPMO No.585 of 2024 & CMP No.18551 of 2024 Let notice be issued to the respondent, three days.
r to returnable for 22.11.2024, on taking steps within a period of CMP No.18552 of 2024 The application is disposed of with a direction to the applicant to file typed copies of the illegible documents within a period of four weeks.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Vir Vikram Sen vs. State of H.P. & Ors. a/w connected matter.
.
RSA No.4345 of 2013 a/w RSA No.603 of 2014 18.10.2024 Present: Mr. Anshul Gandhi, Advocate vice Mr. C.N. Singh, Advocate, for the appellant in RSA No.4345 of 2013 and respondents in RSA No.603 of 2014.
Mr. Raj Negi, Ms. Menka Chauhan, Mr. Mandeep Thakur, Deputy Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for the appellant in RSA No.603 of 2014 and respondents in RSA No.4345 of 2013.
CMP(M) Nos.1312 & 1313 of 2024 in RSA No.4345 of 2013 Replies to the applications stand filed.
Learned counsel for the applicant prays for and is granted two weeks' time to file rejoinder.
RSA No.4345 of 2013 & RSA No.603 of 2014 As prayed for, list on 08.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS The Agriculture Service Co-Operative Society Ltd. vs. Gurdial Singh.
.
RSA No.54 of 201418.10.2024 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for proposed LRs No.1(a) to 1(c).
CMP No.425 of 2024 & RSA No.54 of 2014 Learned counsel for the appellant prays for and is granted further one week's time to furnish PF as well as correct address of proposed LR No.1(d).
After doing the needful during the aforesaid period, let fresh notice be issued to aforesaid proposed LR No.1(d), returnable for 29.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Lal Singh & Ors. vs. Anil Kumar .
RSA No.347 of 201418.10.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
CMP No.10907 of 2024 & RSA No.347 of 2014 With the consent of learned representing the parties, list CMP No.10907 of 2024 for final hearing on 22.11.2024 alongwith main appeal.
counsel In the meantime, interim order to continue.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ashok Kumar vs. Gurcharan Kaur alias Gurbachan Kaur & Ors.
.
RSA No.433 of 201418.10.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the appellant.
Mr. Jagat Paul, Advocate, for respondents No.1 & 2.
Respondent No.3, ex parte.
rNone for respondent No.4.
CMP No.7681 of 2024 & RSA No.433 of 2014 At the request of learned counsel for the appellant, list on 29.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Balbir Singh (deceased) through his LRs vs. Kanwar Singh (deceased) & another .
RSA No.480 of 201418.10.2024 Present: Mr. Abhishek Thakur, Advocate vice Mr. Munish Dhatwalia, Advocate, for the appellants.
Respondent No.2, already ex parte.
r to CMP Nos. 811, 812, 813 & 814 of 2024 & RSA No.480 of 2014 Learned vice counsel for the appellants prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 22.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Mohan Singh (deceased) through his LRs. Vs Bichhu & Ors.
.
FAO No.457 of 201518.10.2024 Present: Mr. Rajneesh K. Lal, Advocate, for the appellants.
Mr. Anirudh Sharma, Advocate, for respondent No.1.
None for respondents No.2(i) to 2(v).
Respondents No. 3(e), 3(i)(a) and 3(i)(b) are already ex parte.
CMP No.15196 of 2024Learned counsel for respondent No.1 prays for and is granted three weeks' time to file reply.
List on 22.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS OIC vs. Yogesh Kumar & Ors.
.
FAO No.472 of 201518.10.2024 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate for the appellant.
Mr. Umesh Kanwar, Advocate, for respondents No.1 & 2.
Mr. Anuj Mehta, Advocate vice Mr. Vishwa Bhushan, Advocate, for respondents No.4(b) and 4(c).
Learned vice counsel for the appellant submits that an application for deletion of the name of respondent No.4(a) is lying under objection. She undertakes to remove the same within a period of one week.
List thereafter.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Gulshan Kumar vs. Meenakshi & Anr.
.
CMPMO No.466 of 202318.10.2024 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Jai Ram Sharma, Advocate, for the petitioner.
Ms. Madhurika Sekhon Verma, Advocate, for respondent No.1.
Mr. Umesh Kanwar, Advocate, for respondent No.2.
r CMPMO No.466 of 2023As per report of learned Mediator, mediation proceedings have failed.
At the joint request of learned counsel representing the parties, list on 08.11.2024.
CMP No.11796 of 2024The application is disposed of with a direction to the applicant to file English translated version of documents in question within a period of four weeks.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Bhagwan Dass & Anr. vs. Babu Ram .
CMPMO No.133 of 202418.10.2024 Present: Mr. Raman Sharma, Advocate vice Mr. Vinod Thakur, Advocate, for the petitioners.
Mr. Virender Thakur, Advocate vice Mr. Mukul Sood, Advocate, for the respondent.
CMPMO No.133 of 2024r to Reply stands filed.
Learned vice counsel for the petitioners prays for and is granted four weeks' time to file rejoinder.
List on 29.11.2024.
CMP No.18583 of 2024The application is disposed of with a direction to the applicants to file translation of documents in question within a period of four weeks.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Harish (deceased) through his LRs vs. Manoj & Ors.
.
CMP(M) Nos.829 & 1054 of 2024 in RSA No.382 of 2014 18.10.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the applicants/appellants.
Mr. R.K. Bawa, Senior Advocate with Mr. Ajay K. Sharma, Advocate, for the respondents/non- applicants.
r to CMP(M) No.829 of 2024 Reply on behalf of respondents/non-applicants stands filed. Learned counsel for the applicants/appellants prays for and is granted four weeks' time to file rejoinder.
CMP(M) No.1054 of 2024Learned counsel for the applicants/appellants prays for and is granted further four weeks' time to file rejoinder.
As prayed for, list on 22.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Neeraj Bijalwan vs. State of H.P. & Anr.
.
Cr.MP(M) No.1476 of 202418.10.2024 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Chauhan, Mr. Mandeep Thakur, Deputy Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for respondent No.1/State.
r No.2.
Mr. Arvind Sharma, Advocate, for respondent Learned counsel for the petitioner prays for and is granted four weeks' further time to file rejoinder.
List on 22.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Vishwadeep alias Aala vs. State of H.P. .
Cr.MP(M) No.1800 of 202418.10.2024 Present: Ms. Godawari, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Chauhan, Mr. Mandeep Thakur, Deputy Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for the respondent/State.
Learned counsel for the petitioner prays for and is granted two weeks' time to file fresh Power of Attorney on behalf of the petitioner as Mr. Vijay K. Arora, Advocate, has now been designated as Senior Advocate.
As prayed for, list on 08.11.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Rajak Mohammad vs. State of H.P. .
Cr.MP(M) No.1905 of 202418.10.2024 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Chauhan, Mr. Mandeep Thakur, Deputy Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for the respondent/State.
ASI Hardev Singh, I.O. Police Station Tissa, District Chamba, present with record.
Status report stands filed.
Learned counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today due to some personal difficulty. Prayer not opposed.
List on 25.10.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Naveen Kumar vs. State of H.P. .
Cr.MP(M) No.2121 of 202418.10.2024 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Chauhan, Mr. Mandeep Thakur, Deputy Advocates General with Mr. Rajat Chaudhary, Assistant Advocate General, for the respondent/State.
Learned Deputy Advocate General prays for and is granted one week's further time to file status report.
List on 25.10.2024.
( Sushil Kukreja ) Judge October 18, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Veena Devi vs. Rattani Devi & Anr.
.
CMPMO No.309 of 202404.10.2024 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondent No.1.
CMP No.9073 of 2024Learned counsel for respondent No.1 submits that reply to the application has been filed in the Registry on 03.10.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
As prayed for, list on 18.11.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Sahil Guleria vs. State of H.P. .
Cr.MP(M) No.1060 of 202404.10.2024 Present: Mr. Rakesh Chaudhary, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Mr.Manjit Thakur, Deputy Advocates General, for the respondent/State.
Learned Deputy Advocate General prays for adjournment on the ground that he has not prepared the case today. Prayer allowed.
List on 18.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Vishwadeep alias Aala vs. State of H.P. .
Cr.MP(M) No.1800 of 202404.10.2024 Present: Mr. Vijay K. Arora, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Mr.Manjit Thakur, Deputy Advocates General, for the respondent/State.
At the request of learned Deputy Advocate General, list on 18.10.2024.
r ( Sushil Kukreja )
Judge
October 04, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:55 :::CIS
Rajak Mohammad vs. State of H.P. .
Cr.MP(M) No.1905 of 202404.10.2024 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Mr.Manjit Thakur, Deputy Advocates General, for the respondent/State.
Learned Deputy Advocate General prays for and is granted one week's further time to produce the entire record.
As prayed for, list on 18.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ramesh Kumar @ Bittu vs. State of H.P. .
Cr.MP(M) No.1963 of 202404.10.2024 Present: Mr. Pankaj Mehta, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Mr.Manjit Thakur, Deputy Advocates General, for the respondent/State.
Learned counsel for the petitioner prays for adjournment. Prayer allowed.
rList on 25.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Naveen Kumar vs. State of H.P. .
Cr.MP(M) No.2121 of 202404.10.2024 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Mr.Manjit Thakur, Deputy Advocates General, for the respondent/State.
Learned Deputy Advocate General prays for and is granted one week's further time to file status report.
List on 18.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS CMP No.7442 of 2024 in FAO No.490 of 2015 .
CMP No.7442 of 202404.10.2024 Present: Ms. Kamakshi Tarlokta, Advocate vice Mr. Amit Himalvi, Advocate, for the non-
applicant/appellant.
Mr. Shashi Shirshoo,Advocate vice Mr. H.C. Sharma, Advocate, for applicant/respondent No.1.
r to At the request of learned vice counsel for applicant/respondent No.1, list on 25.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Krishan Lal vs. Kamla Devi & Ors.
.
CMPMO No.508 of 201904.10.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Rakesh Manta, Advocate, for respondents No.1 & 2.
As per report of the Registry, notice issued to respondent No.5, has been duly served, however, none has appeared on his behalf, hence, he is ordered to be proceeded against ex parte.
Notice issued to respondent No.3 is awaited. Be awaited for further period of two weeks.
List on 25.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Raj Kanwal Singh vs. Priyanka & Ors.
.
CMPMO No.394 of 202404.10.2024 Present: Mr. Hemant Thakur Advocate vice Mr. Amandeep Singh, Advocate, for the petitioner.
Ms. Suchitra Sen, Advocate, for the respondent.
CMPMO No.394/2024 &CMP No.10607/ 2024 As per report of the learned Mediator, mediation proceedings could not succeed and have failed.
At the joint request of learned counsel for the parties, list on 25.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Surender Mehta vs. Priyanka .
CMPMO No.416 of 202404.10.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. Anirudh Sharma, Advocate, for the respondent.
CMPMO No.416/2024 &CMP No.11215/ 2024 Attorney stand filed.
r to Reply to the application as well as Power of Learned counsel for the applicant/petitioner prays for and is granted three weeks' time to file rejoinder.
List on 08.11.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Dev Mani vs. State of H.P. & Ors.
.
CMPMO No.512 of 202404.10.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Mr.Manjit Thakur, Deputy Advocates General, for the respondents/State.
r to CMPMO No.512/2024 &CMP No.15898/ 2024 Reply to the application stands filed.
Learned counsel for the applicant/petitioner prays for and is granted two weeks' time to file rejoinder.
List on 25.10.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Maya Devi & Ors. vs. Rattan Lal & Ors.
.
CMP(M) No.1807/2023, CMP No.19514/2023 & CMP(M) No. 1788 of 2023 in RSA No.635/2014 04.10.2024 Present: Mr. Vinjay Sharma, Advocate, for the applicants/appellants.
Mr. Ishan Sharma, Advocate, for proposed LRs No.1(b) & 1(c).
Steps for bringing on record deceased proposed LRs of respondent No.1(a) and deceased respondent No.2, have not been taken.
Learned counsel for the appellant undertakes to do the needful within a period of two weeks.
List on 25.10.2024.
In the meantime, learned counsel for the appellant may also file application, if any, for deletion of name of respondents No.3 to 5, as prayed.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Jambeel Shah vs. State of H.P. .
Cr.MP(M) No.2227 of 202404.10.2024 Present: Mr. Pankaj Mehta, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Mr.Manjit Thakur, Deputy Advocates General, for the respondent/State.
Learned Deputy Advocate General prays for and is granted two weeks' time to file status report.
r List on 25.10.2024.
( Sushil Kukreja ) Judge October 04, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Naveen Awasthi vs. Surender Singh .
CMPMO No.115 of 201503.10.2024 Present: Mr. Yashpal, Advocate vice Mr. Lovneesh Kanwar, Advocate, for the petitioner.
Mr.Vishal Panwar, Advocate, for the respondent.
Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 25.10.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ajaib Singh vs. Som Nath & Ors.
.
FAO No.274 of 201503.10.2024 Present: Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for the appellant.
None for respondent No.1.
Mr. Tarun, Advocate vice Mr. Kishore Pundir, Advocate, for respondent No.2.
Mr. Mukul Sharma, Advocate vice Mr. Chandan rGoel, Advocate, for respondent No.3.
Since none has appeared on behalf of respondent No.1 despite repeated calls, he is ordered to be proceeded against ex parte.
Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 25.10.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS United India Insurance Co. Ltd. vs. Krishna Devi & Ors.
.
FAO No.337 of 201503.10.2024 Present: Mr. Rajesh Kumar, Advocate vice Mr. J.S.Bagga, Advocate, for the appellant.
None for the respondents.
Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 08.11.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS UIC vs. Veena Devi (deceased) through her LRs & Ors.
.
FAO No.402 of 2015 a/w CO. No.19 of 2020.
03.10.2024 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Rajinder Kumar Sharma, Advocate vice Mr. Gaurav Gauham, Advocate, for respondents No.1 & 2.
None for respondent No.3.
At the request of learned counsel for the appellant, list on 08.11.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Jai Singh & Ors. vs. Kehar Singh & Ors.
.
CMPMO No.120 of 201603.10.2024 Present: Mr. Rakesh Thakur, Advocate vice Mr. Aman Sood, Advocate, for the petitioners.
Mr. Avlhav Ghauaik, Advocate, for respondents No.1 & 2.
None for respondent No.3.
r Since
none has appeared on
respondent No.3 despite repeated calls, it is ordered to be behalf of proceeded against ex parte.
Learned vice counsel for the petitioners prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List after four weeks.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ranjana Devi vs. Shyam Singh .
CMPMO No.585 of 202403.10.2024 Present: Mr. Hitender Verma, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list on 18.10.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Bhagwan Dass & Anr. vs. Babu Ram .
CMPMO No.133 of 202403.10.2024 Present: None for the petitioner.
Mr. Virender Kumar, Advocate vice Mr. Mukul Sood, Advocate, for the respondent.
Since none has appeared on behalf of the petitioner despite repeated calls, in the interest of justice, list on 18.10.2024.
r ( Sushil Kukreja )
Judge
October 03, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:55 :::CIS
Master Saurav vs. Suman Kumar a/w
connected matters.
.
RSA No.264 of 2014 a/w RSA No.641 of 2014, 12, 60 & 61 of 2015 03.10.2024 Present: Mr. Divya Raj Singh, Advocate, for the appellant in RSA Nos.264 of 2014, 60 & 61 of 2015.
Ms. Komal Chaudhary, Advocate, for the appellant in RSA No.641 of 2014 and 12 of 2015.
r to Mr. Rahul Pathania, Advocate vice Mr. Sanjeev Sood, Advocate, for the respondents in respective petitions.
Learned vice counsel for the respondents prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List after four weeks.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Satish Kumar vs. Sanjy Kumar (deceased) through his LRs.
.
CR No.63 of 201503.10.2024 Present: None for the petitioner.
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the respondents.
Since none has appeared on behalf of the petitioner despite repeated calls, in the interest of justice, list on 08.11.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Anju @ Hemlata vs. Mukesh Kumar .
FAO No.127 of 201503.10.2024 Present: None for the appellant.
Dr. Lalit Sharma, Advocate, for the respondent.
Since none has appeared on behalf of the appellant despite repeated calls, in the interest of justice, list on 08.11.2024.
r ( Sushil Kukreja )
Judge
October 03, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:55 :::CIS
Raj Kumar vs. Minakshi Abrol .
FAO No.254 of 201503.10.2024 Present: Ms. Anubhuti Sharma, Advocate, for the appellant.
Mr. Nitin Thakur, Advocate, for the respondent.
Learned counsel for the appellant prays for adjournment on the ground that she has to file fresh Power of Attorney on behalf of the appellant as Mr. Ashok Sharma, Advocate, has now been designated as Senior Advocate.
Allowed.
List on 08.11.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS National Insurance Co. vs. Vipin Kumar & Anr.
.
FAO No.312 of 2015 a/w FAO No.273 of 2015 of 2015 FAO No.312 of 2015 03.10.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Ranvir Singh, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1.
FAO No.273 of 2015Mr. Rajat Kumar, Advocate vice Mr. Ramesh Sharma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1.
Ms. Sunita Sharma, Senior Advocate with Mr. Ranvir Singh, Advocate, for respondent No.2.
Learned vice counsel for the appellant in FAO No.273 of 2015, prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 25.10.2024.
( Sushil Kukreja ) Judge October 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Keshav Chauhan & Ors. vs. Sukh Dev & Ors.
.
RSA No.491 of 201420.09.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the appellants.
Mr. Anshul Gandhi, Advocate vice Mr. C.N. Singh, Advocate, for respondents No.1 to 3.
None for respondents No. 4 to 8, 10 and 11. r Name of respondent No.13 stands deleted.
None for proposed LRs No.9(a) to 9(c).
RSA No.491 of 2014Since none has appeared on behalf of proposed LRs No.9(a) to 9(c) despite repeated calls, they are ordered to be proceeded against ex parte.
CMP(M) Nos. 89 & 90 of 2024 Learned vice counsel for respondents No.1 to 3, prays for and is granted four weeks' time to file reply.
List on 25.10.2024.
CMPMO No.526 of 202420.09.2024 Present: Mr. Navlesh Verma, Advocate, for the petitioners.
CMPMO No.526 of 2024 & CMP No.16395 of 2024 As prayed for, list on 04.10.2024.
r ( Sushil Kukreja )
Judge
September 20, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:55 :::CIS
Dharam Singh & Ors. vs. Hirda Ram & Or. a/w connected matter .
RSA No.20 of 2008 alongwith RSA No.48 of 2014 20.09.2024 Present: Mr. Praveen Chandel, Advocate, for the appellants in both the appeals.
Mr. Vivek Thakur, Advocate, for respondents No.1 to 3, 5(a) to 5(d) & 6 in RSA No.20 of 2008 and for all the respondents in RSA No. 48 of 2014 except respondent No.4, whose name already stands deleted.
Learned counsel for the appellants prays for adjournment. Prayer allowed.
List after four weeks.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Dilawar Singh & Ors. vs. Surjit Singh & Ors.
.
RSA No.25 of 201420.09.2024 Present: Mr. Subhash Sharma, Advocate, for the appellants.
Mr. Arun Kaushal, Advocate, for the respondents.
Learned counsel for the appellant prays for adjournment. Prayer allowed.
rList after four weeks.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Punit Kumar vs. Sanjay Kaushal & Ors. alongwith connected matter.
.
RSA No.62 of 2014 alongwith RSA No.4240 of 2013 20.09.2024 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellant(s) in both appeals.
Mr. Navlesh Verma, Advocate, for respondent No.1 in RSA No.62 of 2014.
Mr. Sumit Sood, Advocate, for LRs No.2(a) to 2(c) of deceased respondent No.2 in RSA No.62 r of 2014 and for LRs No.1(a) to 1(c) of deceased respondent in RSA No.4240 of 2013.
Name of respondent No.3 in RSA No.62 of 2014, stands already deleted.
As prayed for, list on 25.10.2024.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Jehri Ram vs. Krishan Dass .
RSA No. 109 of 201420.09.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the proposed LRs of the appellant (since deceased).
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the respondent.
Learned counsel for the appellant prays for and is granted two weeks' further time to file amended memo of parties. List thereafter.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Parkash Chand vs. Rajinder Singh & Anr.
.
RSA No. 465 of 201420.09.2024 Present: Mr. Anirudh Kapoor, Advocate vice Mr. Bhairav Gupta, Advocate for the appellant.
Mr. O.C. Sharma, Advocate, for the respondents.
Learned vice counsel for the appellant prays for adjournment on the ground that arguing counsel is not available today due to some personal difficulty.
Prayer not opposed.
List after four weeks.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Rajni Bala Mishra and Anr. vs. Branch Manager and Ors.a/w connected matter .
FAOs No.130, 143 and 471 of 2015 FAO No.130 of 2015 20.09.2024 Present: Mr. Romesh Verma, Sr. Advocate, with Mr. Hitesh Thakur, Advocate, for the appellants.
Mr. Sachin Sunail, Advocate vice Mr. Chandan Goel, Advocate, for respondent No. r 1.
Mr. K.R. Kashyap Advocate, for respondents No. 2 to 5.
FAO No. 471 of 2015Mr. Raj Kumar Negi, Advocate, for the appellants.
Mr. Romesh Verma, Sr. Advocate, with Mr. Hitesh Thakur, Advocate, for respondents No. 1 and 2.
Mr. Aman Sood, Advocate, for respondent No. 3.
FAO No. 143 of 2015Mr. Romesh Verma, Sr. Advocate, with Mr. Hitesh Thakur, Advocate, for the appellants.
Mr. Raj Kumar Negi, Advocate, for the respondent No.3.
At the joint request of learned counsel for the parties, list on 25.10.2024.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS National Insurance Company Ltd. vs. Radha Devi & Ors.
.
FAO No.256 of 201520.09.2024 Present: Dr. Lalit K. Sharma, Advocate for the appellant.
Mr. Virender Thakur, Advocate vice Mr. Karan Sharma, Advocate, for respondent No.1.
Ms. Leena Guleria, Advocate, for respondents No.2 to 4.
Learned vice counsel for respondent No.1 prays for adjournment on the ground that arguing counsel is not available today due to come personal difficulty. Prayer allowed.
List on 25.10.2024.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS United India Insurance Company Ltd.
vs. Hardei & Anr.
.
FAO No.272 of 2015
20.09.2024 Present: Dr. Lalit K. Sharma, Advocate for the appellant.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for respondent No.1.
Mr. Varun Rana, Advocate, for respondent No.2.
Heard in part. List for continuity on 25.10.2024.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS OIC vs. Yogesh Kumar & Ors.
.
FAO No.472 of 201520.09.2024 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate for the appellant.
Mr. Umesh Kanwar, Advocate, for respondents No.1 & 2.
Mr. Anuj Mehta, Advocate vice Mr. Vishwa Bhushan, Advocate, for respondents No.4(b) and 4(c).
Learned vice counsel for the appellant submits that an application for deletion of the name of respondent No.4(a) has been filed in the Registry of this Court on 18.09.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 18.10.2024.
( Sushil Kukreja ) Judge September 20, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Bhau Ram vs. Kamla Devi & Ors.
.
FAO No.482 of 201506.09.2024 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate for the appellant.
Mr. Deepak Gupta, Advocate, for respondent No.1.
Mr. Rohit Sharma, Advocate, for LRs No.2(i) to 2(iii) of proforma respondent No.2.
r Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Maheshwar Dutt vs. Balak Ram .
RSA No. 464 of 201906.09.2024 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate for the appellant.
Mr. Sunil Chauhan, Advocate, for the respondent.
Learned counsel for the appellant prays for adjournment. Prayer not opposed.
List on 04.10.2024.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Oriental Insurance Company vs. Sarita Devi FAO No.192 of 2013 .
06.09.2024 Present: Mr. Rahul Sharma, Advocate vice Mr. Deepak Gupta, Advocate, for the appellant. Mr. Maan Singh, Advocate, for respondents No.1,2,3(i) and 3(ii).
Ms. Aditi Rana, Advocate vice Mr.P.P. Chauhan, Advocate, for respondent No.4.
Learned counsel for respondents No.1,2,3(i) and 3(ii) prays for adjournment on the ground that he is unable to argue the case today as he is not feeling well.
Prayer not opposed.
List on 27.09.2024.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Dev Mani vs. State of H.P. & others CMPMO No.512 of 2024 .
06.09.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Raj Chauhan and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
CMPMO No.512 of 2024rNotice. Mr. Raj Negi, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.
List on 04.10.2024.
CMP No.15898 of 2024Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing.
In the meantime, further proceedings pending before the Court of learned Civil Judge, Chachiot at Gohar, District Mandi, H.P. in Civil Suit No.12 of 2015, titled as Devmani vs. State of H.P. & Ors., shall remain stayed. The parties are also directed to maintain status quo, as it exists today qua nature and possession of the suit land/property, till the next date of hearing.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:55 :::CIS September 06, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Krishan Lal vs. Kamla Devi & Ors.
.
CMPMO No.508 of 201906.09.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Avyan Marrte, Advocate vice Mr.Rakesh Manta, Advocate, for respondents No.1 & 2.
Today the case has been listed under the caption 'speaking to minutes'. As regards respondents No.4 & 6, they have already been proceeded against ex parte vide order dated 09.08.2024, passed by Additional Registrar (Judicial).
Therefore in this view of the matter, let notice be issued only to respondents No.3 & 5, returnable for 04.10.2024, on the steps already taken.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Dharam Paul & Ors. vs.Shamer Puri & Ors.
.
CMPMO No.316 of 202406.09.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Bisht, Advocate, for the petitioners.
Mr. Virender Kumar, Advocate vice Mr. Mukul Sood, Advocate, for respondent No.1.
Mr. Raj Negi, Ms. Menka Raj Chauhan and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.3/State.
CMP No.9135 of 2024Learned vice counsel for respondent No.1, prays for and is granted two weeks' time to file reply.
List on 27.09.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Mohan Singh (deceased) through his LRs. Vs Bichhu & Ors.
.
FAO No.457 of 201506.09.2024 Present: Mr. Rajneesh K. Lal, Advocate, for the appellants.
None for respondent No.1.
None for respondents No.2(i) to 2(v).
r to Respondents No. 3(e), 3(i)(a) and 3(i)(b) are already ex parte.
CMP No.15196 of 2024Let notice be issued to respondent No.1, returnable for 18.10.2024, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Vishwadeep alias Aala vs. State of H.P. .
Cr.MP(M)No.1800 of 202406.09.2024 Present: Ms. Godawari, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Raj Chauhan and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
HC Manoj Negi, P.S. Manali, District Kullu, present with record.
Status report stands filed Learned counsel for the petitioner prays for and is granted one week's time to go through the same.
List on 13.09.2024.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Shashi Bala vs. State of H.P. .
Cr.MP(M)No.1585 of 202406.09.2024 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Raj Chauhan and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Chirag vs. State of H.P. a/w connected matters .
Cr.MP(M)No.830 of 2024 a/w Cr.MPs(M) No.991 & 992 of 2024 06.09.2024 Present: Mr. Vijay Kumar Arora, Advocate, for the petitioner(s).
Mr. Raj Negi, Ms. Menka Raj Chauhan and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
rArguments heard. Judgment reserved.
( Sushil Kukreja ) Judge September 06, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS National Insurance Company Ltd. vs. Radha Devi & Ors.
.
FAO No.256 of 201530.08.2024 Present: Dr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Karan Sharma, Advocate, for respondent No.1.
Ms. Leena Guleria, Advocate, for rrespondents No.2 to 4.
Learned counsel for the respondents pray for adjournment. Allowed.
List on 20.09.2024.
( Sushil Kukreja ) Judge August 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Chet Ram vs. Vinod Sharma & Ors.
.
FAO No.346 of 201530.08.2024 Present: Ms. Anita Dogra, Advocate, for the appellant.
None for respondent No.1.
Ms. Neha Negi, Advocate vice Mr. Ajay Kumar Dhiman, Advocate, for respondent No.2.
Mr. Aashutosh, Advocate vice Mr. J.S.Bagga, Advocate, for respondent No.3.
Learned vice counsel for respondent No.3 prays for adjournment on the ground that arguing counsel is not available today due to some personal difficulty. Prayer not opposed.
List on 27.09.2024.
( Sushil Kukreja ) Judge August 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Anjana vs. Jarnail Singh & Anr.
.
FAO No.461 of 201530.08.2024 Present: Mr. Prantap Sharma, Advocate vice Mr. Subhash Sharma, Advocate, for the appellant.
Mr. Shanti Swaroop, Advocate, for the respondents.
Learned counsel for the parties jointly pray for adjournment. Allowed.
List on 27.09.2024.
( Sushil Kukreja ) Judge August 30, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Shashi Bala vs. State of H.P. .
Cr.MP(M) No.1585 of 202409.08.2024 Present: Mr. Pankj Mehta, Advocate, for the petitioner.
Mr. Raj Negi, Ms. Menka Raj Chauhan and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
HC Vikas Chaudhary, No.1, P.S.Paonta Sahib, District Sirmour, H.P. present with record.
Status report stands filed.
Learned counsel for the petitioner has informed this Court that order dated 24.06.2024, passed by a Coordinate Bench of this Court in Cr.MP(M) No.328 of 2024, titled Deepak Rawat vs. State of H.P., whereby question involved in the present bail application, has been referred to a Larger Bench. The order passed by the Coordinate Bench of this Court, reads as under:-
"Learned counsel for the petitioner submitted that as per the prosecution case, the petitioner was involved in the commission of offence punishable under Sections 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act (ND&PS Act) involving a drug containing Codeine Phosphate. He submitted that a drug containing Codeine Phosphate does not fall within the definition of manufactured drugs under the ND & PS Act. He has relied upon the judgments of Co-ordinate Bench of this Court in Kesar Singh versus State of H.P in Cr.MP(M) No. 2619 of 2023 decided on 01.03.2024, Raghav Saini vs. State of Himachal Pradesh, 2023 HLJ 2023 (HP)(2) 905 and Bablu vs. State of Himachal Pradesh in Cr.MP(M) No. 480 of 2024 decided on 05.04.2024 and judgment of Allahabad High Court in Vibhor Rana versus Union of India, ::: Downloaded on - 25/07/2025 21:28:55 :::CIS (2022) 119 ACRC 117 in support of his submission.
.
2. A Co-ordinate Bench of this Court held in Om Pal vs. State of H.P. 2014 Cri L. J. 4147 that a drug containing Codeine Phosphate is a manufactured drug covered under the ND & PS Act. This judgment was followed in Praduman Justa vs. State of Himachal Pradesh 2016 Cri. L. J. 3639 and it was held that a drug containing Codeine Phosphate cannot be excluded on a percentage basis from the definition of the manufactured drugs. Another Co-ordinate Bench of this Court without noticing Om Pal (supra) and Praduman Justa (supra) held in Raghav Saini (supra) that a drug containing Codeine Phosphate having a concentration of not more than 2.5 per cent in undivided preparations does not fall within the definition of manufactured drugs. Another Co-ordinate Bench without noticing Praduman Justa (supra) held in Kesar Singh (supra) that without mentioning whether the concentration of the drug met the requirements mentioned in Entry No.35 of S.O. 826 (E) dated 14.11.1985 the drug will not fall within the definition of manufactured drug. The same Hon'ble judge reiterated this position in Bablu (supra) and held that the concentration of Codeine dilution and preparation has to be more than 2.5% in undivided preparation for the drug (Methyl Morphine) to be termed as manufactured drugs under the NDPS Act.
3. This Court without noticing the judgments of Praduman Justa (supra) and Raghav Saini (supra) held in Nasir Hussain versus State of H.P. in Cr.MPM No. 319 of 2024 decided on 30.04.2024 that a drug containing Codeine Phosphate falls within the definition of a manufactured drug. This Court reiterated this position in Ramesh Kumar versus State of H.P. Cr.MP(M) No. 1111 of 2024 decided on 14.06.2024 after distinguishing Raghav Saini (supra).
4. Thus, different Benches of this Court have taken different views on the question, whether a drug containing Codeine Phosphate falls within the definition of manufactured drugs or not. This question is likely to arise frequently and is ::: Downloaded on - 25/07/2025 21:28:55 :::CIS required to be decided by a Larger Bench authoritatively. Hence, the following question of .
law is submitted for the decision by the Larger Bench: -
1. Whether the drug containing Codeine Phosphate falls within the definition of manufactured drugs under the NDPS Act?
5. These papers be placed before Hon'ble the Chief Justice for referring the matter to a Larger Bench if deemed proper."
Hence, in view of the aforesaid order, it would be in the interest of justice to await the decision of the Large Bench on the question in issue.
List on 30.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Amriti Sharma vs. NIC, Ltd.
.
FAO No.299/201509.08.2024 Present: Mr. Malay Kaushal, Advocate, for the appellant.
Mr. Anil Tomar, Advocate, for the respondent/NIC Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Jawahar Singh & Ors. vs. Deepak Aggarwal .
RSA No.103 of 201409.08.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellants.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondent.
Learned counsel for the appellants stated that an application under Order 1 Rule 10, read with Section 151 CPC for deletion of name of appellant No.1(b) Mool Chand, has been filed in the Registry of this Court, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 24.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Jawahar Singh & Ors. vs. Deepak Aggarwal .
RSA No.103 of 201409.08.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellants.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondent.
Learned counsel for the appellants stated that an application under Order 1 Rule 10, read with Section 151 CPC for deletion of name of appellant No.1(b) Mool Chand, has been filed in the Registry of this Court, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
List on 24.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Vikrant Singh & Anr. vs. Guddo Devi & Anr.
.
RSA No.326 of 201409.08.2024 Present: Ms. Rinku Khoond, Advocate vice Mr. Balwant Singh Thakur, Advocate, for the appellants.
Mr.Abhijeet Singh Chauhan, Advocate vice Mr. Sunil Mohan Goel, Advocate, for the respondents.
CMP No.11013/2024r Learned vice counsel for the non-
applicants/appellants prays for and is granted two weeks' further time to file reply to the instant application.
List on 24.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Kartar Chand alias Kartar Singh vs. Shambhu Dutt alias Shambhu Ram.
.
RSA No.402 of 201409.08.2024 Present: Ms. Ankita, Advocate, for the appellant.
Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
CMP No.11256/2024Learned counsel for the applicant/appellant prays for and is granted two weeks' further time to file rejoinder.
List on 24.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ashok Kumar vs. Gurcharan Kaur alias Gurbachan Kaur & Ors.
.
RSA No.433 of 201409.08.2024 Present: Ms. Amita Chandel, Advocate vice Ms. Anaida Kuthiala, Advocate, for the appellant.
Mr. Jagat Paul, Advocate, for respondents No.1 & 2.
Respondent No.3, ex parte.
None for respondent No.4.
CMP No.7681 of 2024Learned vice counsel for the applicant/appellant prays for and is granted four weeks' further time to file rejoinder.
List on 06.09.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Sajad Akhater vs. Rafiq Mohd. & Ors.
.
FAO No.102 of 201509.08.2024 Present: Mr. Sohail Khan, Advocate vice Mr. Munish Kumar, Advocate, for the appellant.
Ms. Anuja Mehta, Advocate vice Mr. Vishwa Bhushan, Advocate, for respondents No.1 & 2.
Mr. Rajat Kumar, Advocate vice Mr. Sarthak Mehta, Advocate, for respondent No.3.
CMP No.4614 of 2024As per report of the Registry, reply filed on behalf of respondent No.3, is lying under objection. Learned vice counsel appearing on behalf of respondent No.3, undertakes to remove the same within a period of one week.
List on 30.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Gian Chand & Ors. vs. Baldev Ram (since deceased through his LRs.) .
CMP(M) No.1027 of 2023 in RSA No.32 of 2014 09.08.2024 Present: Mr. Sohail Khan, Advocate vice Mr. Rajesh Kumar, Advocate, for the appellants.
Mr. Vikas Rathore, Advocate, for the respondents.
r At the
joint request of learned
representing the parties, list the instant application for counsel consideration along with RSA No.32 of 2014.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Sahil Guleria vs. State of H.P. .
Cr.MP(M) No.1060 of 202409.08.2024 Present: Mr. Rakesh Chaudhary, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
At the request of learned counsel for the petitioner, list on 24.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Abhishek Sharma vs. State of H.P. .
Cr.MP(M) No.1316 of 202409.08.2024 Present: Mr. Arjun Lall and Mr. Aslam, Advocates, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Inspector Surender Thakur, Police Station Palampur, District Kangra, H.P. present with record.
r Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Sukh Dev vs. State of H.P. .
Cr.MP(M) No.1315 of 202409.08.2024 Present: Mr. Arjun Lall and Mr. Aslam, Advocates, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Inspector Surender Thakur, Police Station Palampur, District Kangra, H.P. present with record.
r Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Hem Raj vs. State of H.P. .
Cr.MP(M) No.1314 of 202409.08.2024 Present: Mr. Arjun Lall and Mr. Aslam, Advocates, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Inspector Surender Thakur, Police Station Palampur, District Kangra, H.P. present with record.
r Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Neeraj Bijalwan vs. State of H.P. & Anr.
.
Cr.MP(M) No.1476 of 202409.08.2024 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1.
Mr. Arvind Sharma, Advocate, for respondent No.2.
ASI Sanjay Kumar, Police Station Sadar Chamba, District Chamba, present with record.
Status report on behalf of respondent No.1/State stands filed.
Learned counsel for respondent No.2, prays for and is granted three weeks' time to file reply.
List on 30.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Neeraj Bijalwan vs. State of H.P. & Anr.
.
Cr.MP(M) No.1476 of 202409.08.2024 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for respondent No.1.
Mr. Arvind Sharma, Advocate, for respondent No.2.
ASI Sanjay Kumar, Police Station Sadar Chamba, District Chamba, present with record.
Status report on behalf of respondent No.1/State stands filed.
Learned counsel for respondent No.2, prays for and is granted three weeks' time to file reply.
List on 30.08.2024.
( Sushil Kukreja ) Judge August 09, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Jobanpreet Singh vs. State of H.P. .
Cr.MP(M) No.1586 of 202409.08.2024 Present: Mr. Peeyush Sharma, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja )
r Judge
August 09, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:55 :::CIS
Vijay Kaushal vs. State of H.P. .
Cr.MP(M) No.1576 of 202402.08.2024 Present: Ms. Meera Devi, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Status report stands filed.
Learned counsel for the petitioner prays for adjournment to go through the same.
At her request, list on 23.08.2024.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Jobanpreet Singh vs. State of H.P. .
Cr.MP(M) No.1586 of 202402.08.2024 Present: Mr. Peeyush Sharma, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Notice. Ms. Niyati Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent/State.
Status report stands filed.
Learned counsel for the petitioner prays for and is granted one week's time to go through the same.
At his request, list on 09.08.2024.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Janko Devi & Ors. vs. Arvind Kumar & Anr.
.
CMPMO No.266 of 202402.08.2024 Present: Mr. Vijay Kumar, Advocate vice Mr. Sanjeev K. Suri, Advocate, for the petitioners.
Mr. Mukul Sood, Advocate, for the respondent.
CMP No.7683/2024As per report of the Registry, reply filed by the respondents, is stated to be lying under objection.
Learned counsel for the respondents undertakes to remove the objection within a period of two weeks.
List on 23.08.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Nand Lal vs. Devi Chand .
CMPMO No.272 of 202402.08.2024 Present: Mr. Ashwani Kaundal, Advocate vice Mr. Maan Singh, Advocate, for the petitioner.
Mr. Anil Kumar Manget, Advocate vice Mr. Varun Thakur, Advocate, for the respondent.
CMPMO No.272/2024 & CMP No.7763/2024 The report of learned Mediator is awaited.
As jointly prayed for, list on 23.08.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Baldev Sharma vs. M.C. Shimla .
CMPMO No.276 of 202402.08.2024 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Mukul Sood, Advocate, for the respondent.
CMP No.276/2024Learned counsel for the respondent, prays for and is granted three weeks' further time to file reply.
List on 23.08.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Narayan Dutt Sharma vs. Ranjeet Singh Dhamseth .
CMPMO No.373 of 202402.08.2024 Present: Ms. Pooja Thakur, Advocate vice Mr. Ravinder Singh Chandel, Advocate, for the petitioner.
Mr. Guna Nand Verma, Advocate, for the respondent.
r to CMP No.10015/2024 Learned counsel for the respondent, prays for and is granted two weeks' time to file reply.
List on 23.08.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Sushil Chauhan vs. Ankush .
CMPMO No.387 of 202402.08.2024 Present: Ms. Simran, Advocate vice Mr. Sanjay Ranta, Advocate, for the petitioner.
Mr. Bhupinder Singh Kanwar, Advocate, for the respondent.
CMP No.10645/2024Learned counsel for the respondent, prays for and is granted three weeks' time to file reply.
List on 30.08.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Raj Kanwal Singh vs. Priyanka & Ors.
.
CMPMO No.394 of 202402.08.2024 Present: Mr. Amandeep Singh, Advocate, for the petitioner.
Ms. Deepa, Advocate, for the respondent.
CMPMO No.394/2024 & CMP No.10607/ 2024 Ms. Deepa, Advocate, has put in appearance on behalf of the respondent. She prays for and is granted three weeks' time to file reply as well as Power of Attorney.
List on 30.08.2024.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Ajay Kumar and Anr. vs. Vibhuti Katyayen & Ors.
.
CMPMO No.395 of 202402.08.2024 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Hamender Singh Chandel, Advocate, for respondent No.1.
CMPMO No.395/2024 & CMP No.10648/ 2024 As per report of the Registry, notices issued to respondents No.2 to 4, have been received back unserved for want of correct addresses.
Learned counsel for the petitioners prays for and is granted one week's time to take fresh steps for the service of aforesaid unserved respondents. On taking fresh steps within a period of one week, let notice be issued to respondents No.2 to 4, returnable for 30.08.2024.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge August 02, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Sahil Guleria vs. State of H.P. .
Cr.MP(M) No.1060 of 202426.07.2024 Present: Mr. Ashok Kumar, Advocate vice Mr. Rakesh Chaudhary, Advocate for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms. Niyati Thakur and Ms.Menka Raj Chauhan, Deputy Advocates General, for the respondent/State.
Learned counsel for the petitioner prays for adjournment on the ground that the case is listed for evidence before learned trial court on 01.08.2024.
As prayed for, list on 09.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Kaka Ram vs. Tulsi Ram .
CMPMO No.318 of 202426.07.2024 Present: Mr. Ashok K. Tyagi, Advocate for the petitioners.
Mr. Vivek Singh Attri, Advocate, for the respondent.
CMPMO No.318 of 2024 & CMP No.9140 of 2024 Learned counsel for the petitioner has stated at bar that petitioner No.1, has died. He prays for and is granted three weeks' time to take consequential steps in the matter.
List on 23.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Reliance General Insurance Company vs. Chanderlekha & Ors.
.
FAO No.4179 of 201326.07.2024 Present: None for the appellant.
Mr. Naresh Sharma, Advocate, for respondents No.1 to 5.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for respondent No.6.
None for respondent No.7.
Since, none has appeared on behalf of the appellant despite repeated calls, in the interest of justice, list on 23.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Vinod Raj Khanna vs. Balraj Khanna & Ors.
.
RSA No. 22 of 2014 26.07.2024 Present: Mr. Rohit, Advocate, for the appellant.
Respondent No.1, already ex parte.
Mr. Ranbir Singh, Advocate vice Mr. Nimish Gupta, Advocate, for respondent No.2.
Learned vice counsel for respondent No.2, prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List after three weeks.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:55 :::CIS Naim Akhtar & Anr. vs. Shamim Akhtar & Ors.
.
RSA No.274 of 201426.07.2024 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Amit Kumar Dhumal, Advocate, for the appellants.
Mr. Ishan Sharma, Advocate, for respondent No.1.
Learned counsel for the appellants, prays for adjournment. Prayer not opposed.
List after four weeks.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Rattan Chand vs. HRTC & Ors.
.
FAO No.258/201526.07.2024 Present: Mr. Susheel Gautam, Advocate, for the appellant.
Mr. Rohit Kumar, Advocate vice Mr. Sumit Sood, Advocate, for the respondents.
Learned vice counsel for the respondents, prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 09.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Amriti Sharma vs. NIC, Ltd.
.
FAO No.299/201526.07.2024 Present: Mr. Malay Kaushal, Advocate, for the appellant.
Mr.Anil God, Advocate vice Mr. Anil Tomar, Advocate, for the respondent/NIC Learned vice counsel for the respondent/NIC, prays for adjournment on the ground that arguing counsel is not available today. Prayer not opposed.
List on 09.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Anjana vs. Jarnail Singh & Anr.
.
FAO No.461/201526.07.2024 Present: Mr. Subhash Sharma, Advocate, for the appellant.
Mr. Shanti Swaroop, Advocate, for the respondents.
Learned counsel for the appellant, prays for adjournment. Prayer not opposed.
List on 02.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS United Indian Insurance vs. Salochna & Ors.
.
FAO No.516/201526.07.2024 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for respondents No.1 to 6.
Mr. Amrinder Singh Rana, Advocate, for r respondent No.8.
Learned counsel for respondent No.8, prays for adjournment. Prayer not opposed.
List on 02.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Chain Singh vs. Rameshwar Dutt .
RSA No.86 of 201926.07.2024 Present: Mr. Ashok Sood, Senior Advocate with Mr. Khek Raj, Advocate, for the appellant.
Mr. Suneet Goel, Advocate, for the respondent.
Learned counsel for the appellant prays for adjournment. Prayer not opposed.
List on 23.08.2024.
( Sushil Kukreja ) Judge July 26, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Vishnu Sharma vs. Surender Singh .
Cr. Revision No.459 of 202319.07.2024 Present: Mr.Vivek Sharma, Advocate, for the petitioner.
Mr. Ashok Tyagi, Advocate, for the respondent.
Cr.MP No.279 of 2024Learned counsel for the petitioner, submits that a sum of Rs.50,000/- by way of demand draft would be deposited during the course of the day. He prays for and is granted two weeks' further time to deposit the remaining amount.
As prayed for, list on 09.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Punit Kumar vs. Sanjay Kaushal & Ors. alongwith connected matter.
.
RSA No.62 of 2014 alongwith RSA No.4240 of 2013 19.07.2024 Present: Ms. Kusum Chaudhary, Advocate, for the appellant(s) in both appeals.
Mr. Navlesh Verma, Advocate, for respondent No.1 in RSA No.62 of 2014.
r to Mr. Rohit, Advocate vice Mr. Sumit Sood, Advocate, for LRs No.2(a) to 2(c) of deceased respondent No.2 in RSA No.62 of 2014 and for LRs No.1(a) to 1(c) of deceased respondent in RSA No.4240 of 2013.
Name of respondent No.3 in RSA No.62 of 2014, stands already deleted.
CMP No.11647/2024 in RSA No.62 of 2014 & CMP No.11648/2024 in RSA No.4240 of 2013 Heard. Since the appeals pertain to the year 2013/2014, the present applications are allowed.
Applications stand disposed of.
RSA No.62 of 2014 & RSA No.4240 of 2013 List for final hearing in the month of September, 2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Gian Chand & Ors. vs. Baldev Ram (since deceased through his LRs.
.
CMP(M) No.1027 of 2023 in RSA No.32 of 2014 19.07.2024 Present: Mr. Rajesh Kumar, Advocate, for the applicants.
Mr. Vikas Rathore, Advocate, for the respondents.
Rejoinder has not been filed despite last opportunity, hence, right to file the same is closed.
r List for consideration on 09.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Gulshan Kumar vs. Meenakshi & Anr.
.
CMPMO No.466 of 202319.07.2024 Present: Mr. R.K. Gautam, Senior Advocate, with Mr. Jai Ram Sharma, Advocate,, for the petitioner.
Ms. Madhurika Sekhon Verma, Advocate, for respondent No.1.
None for respondent No.2.
r to At the joint request of learned counsel for the parties, in order to explore the possibility of amicable settlement, the matter is referred to mediation and Mr. N.K. Sood, learned Senior Advocate is appointed as Mediator to mediate between the parties.
Learned counsel for the parties are directed to appear before the learned Mediator on 24.07.2024 at 1:00 PM in the main Mediation Center, H.P. High Court, who is requested to submit his report within a period of six weeks thereafter.
List this case before this Court on 06.09.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Kartar Chand alias Kartar Singh vs. Shambhu Dutt alias Shambhu Ram.
.
RSA No.402 of 201419.07.2024 Present: Ms. Ankita, Advocate, for the appellant.
Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
CMP No.11256/2024
Learned
to counsel for the
applicant/respondent submits that reply has been filed in the Registry of this Court today, however, the same is not on non-
record. Registry is directed to trace and place the same on record, if in order.
Learned counsel for the applicant/appellant prays for and is granted three weeks' time to file rejoinder.
List on 09.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Himanshu Thakur & Anr. vs. Reena Thakur .
CMPMO No.282 of 202419.07.2024 Present: Mr. Sambhav Bhasin, Advocate, for the petitioners.
Petitioner Himanshu Thakur, present in person.
Mr. Pranshul Sharma, Advocate, for the respondent.
r to Though, petitioner is present in the Court today, whereas, respondent is not present. However, in order to explore the possibility of amicable settlement, at the joint request of learned counsel for the parties, the matter is referred to mediation and Mr. N.K. Sood, learned Senior Advocate is appointed as Mediator to mediate between the parties.
Learned counsel for the parties are directed to appear before the learned Mediator on 23.07.2024 at 1:00 PM in the main Mediation Center, H.P. High Court, who is requested to submit his report within a period of six weeks thereafter.
List this case before this Court on 06.09.2024.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:56 :::CIS July 19, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Bhubnoo & Ors. vs. Rajinder & Ors.
.
RSA No.262 of 201419.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellants.
Mr. R.K. Gautam, Senior Advocate, with Mr. Sahil Dixit, Advocate, for respondents No.1 & 3.
Mr. Rohit Thakur, Advocate, for respondent No.2.
respondent No.2 CMP No.17841/2023 Statements of appellant No.3 Paras Ram and Darshan Lal, are recorded. The compromise deed, Annexure C-1, annexed with the application, is ordered to be taken on record. However, the effect of the compromise, will be seen at the time of final arguments.
At the joint request of learned counsel for the parties, list this application for consideration alongwith main appeal.
RSA No.262 of 2014List for final hearing as per its turn.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Union Bank of India vs. Ram Gopal Sood & Ors.
.
RSA No.143 of 201419.07.2024 Present: Mr. N.K. Sood, Senior Advocate with Mr. Aman Sood, Advocate, for the appellant.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for respondents No.1 to 4 & 6.
Respondent No.6, is stated to be expired.
r CMP No.1687 of 2024The present application has been filed under Order 1 Rule 10 CPC read with Section 151 of CPC for deleting the name of respondent No.2, namely Sudesh Sood, from the array of respondents. It has been stated in the application that all the legal representatives of deceased respondent No.2, are already on record and are representing her estate.
Heard. Having regard to the averments made in the application, which are duly supported with the affidavit of Mr. Naresh Kumar, the present application is allowed and the name of respondent No.2, Sudesh Sood, is ordered to be deleted from the array of respondents subject to all just exceptions. Amended memo of parties be filed, on or before the next date of hearing.
Application stands disposed of.
CMP.M Nos.94 & 95 of 2024 ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Let notice be issued to the legal representatives .
of deceased respondent No.6, Rakesh Sood, as mentioned in Para-3 of the application, returnable for 23.08.2024, on taking steps within a period of three days.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS O/C vs. Sarita Devi & Ors.
.
FAO No.192 of 201319.07.2024 Present: Mr. Deepak Gupta, Advocate, for the appellant.
Mr. Sanjeev Bhushan, Senior Advocate with Mr. Raman Jamalta and Mr. Maan Singh, Advocates, for respondents No.1 & 2, 3(i) and 3(ii).
Mr. P.P. Chauhan, Advocate, for respondent No.4.
Mr. Tejinder Thakur, Advocate, Local Commissioner, present in person.
Pursuant to order passed by a Coordinate Bench of this Court on 21.05.2024, Mr. Tejinder Thakur, Advocate, Local Commissioner, has submitted his report dated 12.06.2024.
Learned counsel representing the parties pray for adjournment on the ground that they want to go through the report of local commissioner. Registry is directed to supply the copy of the report of local commissioner alongwith all the documents annexed therewith, withing a period of two weeks to learned counsel for the respective parties on usual charges.
As prayed for, list on 09.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Chet Ram vs. Vinod Sharma & Ors.
.
FAO No.346 of 201519.07.2024 Present: Mr. Anirudh Sharma, Advocate vice Ms. Anita Dogra, Advocate, for the appellant.
None for respondents No.1 & 2.
Mr. Vikram Singh, Advocate vice Mr. J.S.Bagga, Advocate, for respondent No.3.
At the
joint request of
representing the parties, list on 12.08.2024.
r learned counsel
( Sushil
Kukreja )
Judge
July 19, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:56 :::CIS
State of H.P. vs. Smt. Shukla Malhotra & Ors.
.
FAO No.269 of 201519.07.2024 Present: Ms. Niyati Thakur, Deputy Advocate General, for the appellant.
Mr. S.D. Gill, Advocate, for respondents No.1 to 3. Name of respondent No.4 stands deleted.
Mr. Sarthak Mehta, Advocate, for respondent No.5.
rMr. Sunil Chauhan, Advocate, for respondents No.6 & 7.
At the joint request of learned counsel representing the parties, list on 09.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS OIC Ltd. vs. Kamal Kishore & Ors.
.
FAO No.214 of 201519.07.2024 Present: Ms. Shilpa Sood, Advocate, for the appellant.
Mr. Varun Rana, Advocate, for respondent No.1.
Mr. H.C. Sharma, Advocate, for respondents No.2 to 5.
Respondent No.6, is stated to be expired.
At the joint request of learned counsel representing the parties, list on 23.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Reliance General Insurance Company Ltd. vs. Sarmila Devi & Ors.
.
FAO No.4178 of 201319.07.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Umesh Kanwar, Advocate, for respondents No.1 to 4.
Mr. Devender K. Sharma, Advocate, for respondent No.5.
At the joint request of learned counsel representing the parties, list on 02.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS New India Assurance Company Ltd. vs. Bimla Devi & Ors.
.
FAO(ECA) No.515 of 201519.07.2024 Present: Mr. Praneet Gupta, Advocate, for the appellant.
Mr. Virender Sharma, Advocate, for respondents No.1 & 2.
None for respondents No.3(a) to 3(c) & 4.
Mr.Prem P. Chauhan, Advocate, for respondent No.5.
At the joint request of learned counsel representing the parties, list on 02.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS O/C vs. Vinod Kumar & Ors.
.
FAO No.432 of 201519.07.2024 Present: Mr. Deepak Gupta, Advocate, for the appellant.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for respondents No.1 to 4.
Mr. Bhuvnesh Sharma, Senior Advocate with Mr. Shekhar Badola, Advocate, for respondent No.6.
At the joint request of learned counsel representing the parties, list on 09.08.2024.
( Sushil Kukreja ) Judge July 19, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Rajat Lalta @ Golu vs. State of H.P. .
Cr.MP(M) No.902 of 202412.07.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Pankaj Mehta, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
SI Brij Lal, Police Station Sangrah, District Sirmaur, H.P. present with record.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Pankaj Kumar vs. State of H.P. .
Cr.MP(M) No.1292 of 202412.07.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Status report stands filed.
Learned counsel for the petitioner prays for and is granted one week's time to go through the same.
List on 19.07.2024.
( Sushil Kukreja ) Judge July 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Jasbir Singh vs. State of H.P. .
Cr.MP(M) No.1336 of 202412.07.2024 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Reliance General Insurance Company vs. Chanderlekha & Ors.
.
FAO No.4179 of 201312.07.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Ms. Aishwarya Chauhan, Advocate vice Mr. Naresh Sharma, Advocate, for respondents No.1 to 5.
Mr. Digvijay Singh, Advocate, for respondent No.6.
None for respondent No.7.
Learned counsel appearing on behalf of respondent No.6, prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list on 26.07.2024.
( Sushil Kukreja ) Judge July 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Chatter Singh vs. Mast Ram & Anr.
.
RSA No.20 of 201412.07.2024 Present: Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Y.P. Sood, Advocate, for respondent No.1.
As prayed for, list on 09.08.2024.
r to ( Sushil Kukreja )
Judge
July 12, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:56 :::CIS
United India Insurance Company Ltd. vs. Hardei & Anr.
.
FAO No.272 of 201512.07.2024 Present: Dr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Ankita, Advocate, for respondent No.1.
Mr.Varun Rana, Advocate, for respondent No.2.
Learned counsel for respondent No.2 prays for adjournment on the ground that he has to construct the file.
List on 09.08.2024.
( Sushil Kukreja ) Judge July 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Amriti Sharma vs. NIC, Ltd.
.
FAO No.299 of 201512.07.2024 Present: Mr. Malay Kaushal, Advocate, for the appellant.
Mr. Ajay Kumar, Advocate vice Mr. Anil Tomar, Advocate, for the respondent/NIC.
Learned vice counsel for the respondent prays for adjournment on the ground that arguing counsel is not available today due to some personal difficulty. Prayer not opposed.
List on 26.07.2024.
( Sushil Kukreja ) Judge July 12, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Punit Kumar vs. Sanjay Kaushal & Ors. alongwith connected matter.
.
RSA No.62 of 2014 alongwith RSA No.4240 of 2013 05.07.2024 Present: Ms. Kusum Chaudhary, Advocate, for the appellant(s) in both appeals.
Mr. Navlesh Verma, Advocate, for respondent No.1 in RSA No.62 of 2014.
r to Mr. Rohit, Advocate vice Mr. Sumit Sood, Advocate, for LRs No.2(a) to 2(c) of deceased respondent No.2 in RSA No.62 of 2014 and for LRs No.1(a) to 1(c) of deceased respondent in RSA No.4240 of 2013.
Name of respondent No.3 in RSA No.62 of 2014, stands already deleted.
CMP(M) Nos.1501 of 2023 in RSA No.62 of 2014 & 1507 of 2023 in RSA No.4240 of 2013 No reply is intended to filed on behalf of the proposed legal representatives of deceased Onkar Singh, who are otherwise represented by Mr. Rohit Kumar, Advocate vice Mr. Sumit Sood, Advocate, who on instructions, submits that he has no objection, in case, the instant applications are allowed.
Heard. Having regard to the averments made in the applications, which are duly supported with the affidavits of applicants namely Punit Kumar and Raja Nand and also in the interest of justice, the same are allowed and the LRs No.2(a) to 2(c), as mentioned in Para-2 of the application bearing CMP(M) No.1501 of 2023 in RSA No.62 of 2014 and ::: Downloaded on - 25/07/2025 21:28:56 :::CIS LRs No.1(a) to 1(c), as mentioned in Para-2 of the application .
bearing CMP(M) No.1507 of 2023 in RSA No.4240 of 2013, are ordered to be brought on record, after setting aside the abatement, if any.
Applications stand disposed of.
RSA No.62 of 2014 alongwith RSA No.4240 of 2013 Learned counsel for the appellant(s) prays for and is granted one week's time to file amended memo of parties.
List on 19.07.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Bhubnoo & Ors. vs. Rajinder & Ors.
.
RSA No.262 of 201405.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellants.
Mr. R.K. Gautam, Senior Advocate, with Mr. Sahil Dixit, Advocate, for respondents No.1 to 3. Respondent N.4, is stated to be expired.
RSA No.262/2014 & CMP No.17841/2023 As per report of the Mediator dated 27.06.2024, the mediation proceedings have failed.
At the request of learned counsel for the appellants/applicants, list for consideration on 19.07.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Ashok Kumar vs. Gurcharan Kaur alias Gurbchan Kaur & Ors.
.
RSA No.433 of 201405.07.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Ankita, Advocate, for the appellant.
Mr. Jagat Pal, Advocate, for respondents No.1 & 2. Respondent No.3, already ex parte.
rNone for respondent No.4.
CMP No.7681 of 2024Learned counsel for respondents No.1 & 2, submits that reply has been filed in the Registry of this Court on 04.07.2024, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
Learned counsel for the appellant prays for and is granted two weeks' time to file rejoinder to the reply filed on behalf of respondents No.1 & 2.
List on 26.07.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Oriental Insurance Co. Ltd. vs. Sanjay Kumar & Ors.
.
FAO No.99 of 201505.07.2024 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Srishti Chauhan, Advocate vice Mr.Manoj Sharma, Advocate, for respondent No.1.
Mr. Jagat Pal, Advocate, for respondent No.3.
r As per report of the Registry, steps for the service of respondent No.2, have not been taken.
Learned counsel for the appellant undertakes to do the needful within a period of three days.
On doing the needful within the stipulated period, let notice be issued to respondent No.2, returnable for 02.08.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sajad Akhater vs. Rafiq Mohd. & Ors.
.
FAO No.102 of 201505.07.2024 Present: Mr. Munish Kumar, Advocate, for the appellant.
None for respondents No.1 & 2.
Mr. Sarthak Mehta, Advocate, for respondent No.3.
CMP No.4614 of 2024Learned counsel for respondent No.3, prays for and is granted two weeks' further time to file reply.
List on 26.07.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Vishal Kumar vs. State of H.P. .
Cr.MP(M) No.1408 of 202305.07.2024 Present: Mr. Umesh Kanwar,, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
Cr.MP No.853 of 2024r Learned Deputy Advocate General prays for adjournment on the ground that he has not prepared the case today. Allowed.
List on 02.08.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sher Singh vs. SE HPPWD & Anr.
.
CMPMO No.252 of 202405.07.2024 Present: Mr. Lokesh Thakur, Advocate vice Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondents/State.
CMPMO No.252/2024 & CMP No.7134/2024 Learned Deputy Advocate General has placed on record instructions dated 02.07.2024, which are taken on record.
Learned vice counsel appearing on behalf of the petitioner prays for and is granted one week's time to go through the same.
As prayed for, list on 19.07.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Jambeel Shah vs. State of H.P. .
Cr.MP(M) No.789 of 202405.07.2024 Present: Mr. Anuhbav Chopra, Advocate vice Mr. Rahul Singh Verma, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Gurwinder vs. State of H.P. .
Cr.MP(M) No.953 of 202405.07.2024 Present: Mr. Karan Parmar, Advocate vice Ms. Kanta Thakur, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Learned vice counsel for the petitioner prays for adjournment on the ground that arguing counsel is not available today due to some personal difficulty. Prayer not opposed.
List on 12.07.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Jawahar Lal vs. State of H.P. .
Cr.MP(M) No.1134 of 202405.07.2024 Present: Mr. Servedaman Rathore, Advocate, as Legal Aid Counsel, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Ram vs. State of H.P. .
Cr.MP(M) No.1178 of 202405.07.2024 Present: Mr. Ankit Dhiman, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
HC Joginder Singh, Police Station Haroli, District Una, present with record.
Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Ram vs. State of H.P. .
Cr.MP(M) No.1177 of 202405.07.2024 Present: Mr. Ankit Dhiman, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
HC Joginder Singh, Police Station Haroli, District Una, present with record.
Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Ram vs. State of H.P. .
Cr.MP(M) No.1178 of 202405.07.2024 Present: Mr. Ankit Dhiman, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
HC Joginder Singh, Police Station Haroli, District Una, present with record.
Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Mukesh Saini vs. State of H.P. .
Cr.MP(M) No.1282 of 202405.07.2024 Present: Mr. Ashwani Dhiman, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Raj Negi and Ms. Niyati Thakur, Deputy Advocates General, for the respondent/State.
Status report stands filed.
Learned Deputy Advocate General prays for adjournment. Prayer not opposed.
List on 12.07.2024.
( Sushil Kukreja ) Judge July 05, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Singhoo Ram & Anr. vs. Onkar Singh & Ors.
.
RSA No.300 of 201428.06.2024 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Hakam Singh, Advocate vice Mr. Anuj Nag, Advocate, for respondents No.5 to 9.
Mr. Ashok Kumar, Advocate vice Mr. V.D.Khidtta, Advocate, for respondent No.10.
Let notice be issued to respondents No.1 to 4 & 11, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Balbir Singh (deceased) through his LRs vs. Kanwar Singh (deceased) & another .
RSA No.480 of 201428.06.2024 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. Munish Datwalia, Advocate, for the appellants.
None for respondent No.2.
RSA No.480 of 2014The case called several times, however there is no representation on behalf of respondent No.2, hence, he is ordered to be proceeded against ex parte.
List after four weeks.
CMP(M) Nos.813 & 814 of 2024 Let notice be issued to legal representatives of deceased respondent No.1, returnable within four weeks, on taking steps within a period of three days. List thereafter.
CMP(M) Nos.811 & 812 of 2024 List along with main appeal.
CMP Nos.9625 & 9626 of 2024 The applications are disposed of with a direction to the applicants to file English translation copy of documents in issue, within a period of seven days.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Mohan Singh (deceased) through his LRs. Vs Bichhu & Ors.
.
FAO No.457 of 201528.06.2024 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Anirudh Sharma, Advocate, for respondent No.1.
None for respondents No.2(i)to 2(v).
Respondents No. 3(e), 3(i)(a) and 3(i)(b) are already ex parte.
Learned counsel for the appellants prays for adjournment to seek instructions in the matter.
As prayed for, list on 12.07.2024.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Maya Devi & Ors. vs. Rattan Lal & Ors.
.
CMP(M) Nos.1807 of 2023 & 19514 of 2023 in RSA No.635 of 2014 28.06.2024 Present: Mr. Vinay Sharma, Advocate, for the applicants/appellants.
Mr. Ashwani K. Sharma, Senior Advocate with Mr. Ishan Sharma, Advocate, for proposed LR No.1(c).
r to Let notice be issued to proposed LRs No.1(a), 1(b) and respondents No.2 to 5, returnable for 26.07.2024, on taking steps within a period of two days. Dasti summons be also handed over to learned counsel for the applicants/appellants, as prayed for.
Let needful be done within the stipulated period, failing which, this appeal shall be deemed to have been dismissed for want of prosecution.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Reliance General Insurance Company Ltd. vs. Sarmila Devi & Ors.
.
FAO No.4178 of 201328.06.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Umesh Kanwar, Advocate, for respondents No.1 to 4.
Mr. Devender K. Sharma, Advocate, for respondent No.5.
r As jointly prayed for, list on 19.07.2024.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Rohit Kumar vs. State of H.P. .
Cr.MP(M) No.2532 of 202328.06.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Raj Negi and Mr. Puneet Rajta, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sher Singh vs. SE HPPWD & Anr.
.
CMPMO No.252 of 202428.06.2024 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Raj Negi and Mr. Puneet Rajta, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the respondents.
CMPMO No.252 of 2024 & CMP No.7134 of 2024 Learned Additional Advocate General, prays for and is granted one week's time to have instructions in the matter.
List on 05.07.2024.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Dharmender Kumar vs. State of H.P. .
Cr.MP(M) No.488 of 202428.06.2024 Present: Ms. Kanta Thakur, Advocate, for the petitioner.
Mr. Raj Negi and Mr. Puneet Rajta, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
r to ASI Karan Singh, Police Station Kotkhai, District Shimla, H.P. present with record.
Fresh status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Chirag vs. State of H.P. a/w connected matters.
.
Cr.MP(M) No.830 of 2024 a/w Cr.MP(M) Nos.991 and 992 of 2024.
28.06.2024 Present: Mr. Vijay Kumar Arora, Advocate, for the petitioner(s).
Mr. Raj Negi and Mr. Puneet Rajta, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
ASI Anoop Kumar, P.S. Rohru, District Shimla, present with record.
Learned counsel for the petitioner has placed on record photocopy of the order dated 24.06.2024, passed by a Coordinate Bench of this Court in Cr.MP(M) No.328 of 2024, titled Deepak Rawat vs. State of H.P., whereby question involved in the present bail applications, has been referred to a Larger Bench. The order passed by the Coordinate Bench of this Court, reads as under:-
"Learned counsel for the petitioner submitted that as per the prosecution case, the petitioner was involved in the commission of offence punishable under Sections 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act (ND&PS Act) involving a drug containing Codeine Phosphate. He submitted that a drug containing Codeine Phosphate does not fall within the definition of manufactured drugs under the ND & PS Act. He has relied upon the judgments of Co-ordinate Bench of this Court in Kesar Singh versus State of H.P in Cr.MP(M) No. 2619 of 2023 decided on 01.03.2024, Raghav Saini vs. State of Himachal Pradesh, 2023 HLJ 2023 (HP)(2) 905 and Bablu vs. State of Himachal Pradesh in Cr.MP(M) No. 480 of 2024 decided on 05.04.2024 and judgment of Allahabad High Court in Vibhor Rana versus Union of India, (2022) 119 ACRC 117 in support of his submission.::: Downloaded on - 25/07/2025 21:28:56 :::CIS
2. A Co-ordinate Bench of this Court held in Om Pal vs. State of H.P. 2014 Cri L. J. 4147 that a .
drug containing Codeine Phosphate is a manufactured drug covered under the ND & PS Act. This judgment was followed in Praduman Justa vs. State of Himachal Pradesh 2016 Cri.
L. J. 3639 and it was held that a drug containing Codeine Phosphate cannot be excluded on a percentage basis from the definition of the manufactured drugs. Another Co-ordinate Bench of this Court without noticing Om Pal (supra) and Praduman Justa (supra) held in Raghav Saini (supra) that a drug containing Codeine Phosphate having a concentration of not more than 2.5 per cent in undivided preparations does not fall within the definition of manufactured drugs. Another Co-ordinate Bench without noticing Praduman Justa (supra) held in Kesar Singh (supra) that without mentioning whether the concentration of the drug met the requirements mentioned in Entry No.35 of S.O. 826 (E) dated 14.11.1985 the drug will not fall within the definition of manufactured drug. The same Hon'ble judge reiterated this position in Bablu (supra) and held that the concentration of Codeine dilution and preparation has to be more than 2.5% in undivided preparation for the drug (Methyl Morphine) to be termed as manufactured drugs under the NDPS Act.
3. This Court without noticing the judgments of Praduman Justa (supra) and Raghav Saini (supra) held in Nasir Hussain versus State of H.P. in Cr.MPM No. 319 of 2024 decided on 30.04.2024 that a drug containing Codeine Phosphate falls within the definition of a manufactured drug. This Court reiterated this position in Ramesh Kumar versus State of H.P. Cr.MP(M) No. 1111 of 2024 decided on 14.06.2024 after distinguishing Raghav Saini (supra).
4. Thus, different Benches of this Court have taken different views on the question, whether a drug containing Codeine Phosphate falls within the definition of manufactured drugs or not. This question is likely to arise frequently and is required to be decided by a Larger Bench authoritatively. Hence, the following question of ::: Downloaded on - 25/07/2025 21:28:56 :::CIS law is submitted for the decision by the Larger Bench: -
.
1. Whether the drug containing Codeine Phosphate falls within the definition of manufactured drugs under the NDPS Act?
5. These papers be placed before Hon'ble the Chief Justice for referring the matter to a Larger Bench if deemed proper."
Hence, in view of the aforesaid order, it would be in the interest of justice to await the decision of the Large Bench on the question in issue.
List on 26.07.2024.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sahil Guleria vs. State of H.P. .
Cr.MP(M) No.1060 of 202428.06.2024 Present: Mr. Rakesh Chaudhary, Advocate, for the petitioner.
Mr. Raj Negi and Mr. Puneet Rajta, Additional Advocates General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
r to Learned counsel for the petitioner prays for adjournment. Prayer not opposed.
List on 12.07.2024.
In the meantime, record of learned trial court be also called for.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Harish (deceased) through his LRs vs. Manoj & Ors.
.
CMP(M) No.829 of 2024 in RSA No.382 of 2014 28.06.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the applicants.
Mr. R.K. Bawa, Senior Advocate with Mr. Amit Kumar Dhumal, Advocate, for the non- applicants/respondents.
r Notice.
Mr. Amit Kumar Dhumal, counsel, appears and accepts notice on behalf of the non-
learned applicants/respondents. He prays for and is granted three weeks' time to file reply.
List on 26.07.2024.
( Sushil Kukreja ) Judge June 28, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Gian Chand & Ors. vs. Baldev Ram (since deceased through his LRs.
.
CMP(M) No.1027 of 2023 in RSA No.32 of 2014 21.06.2024 Present: Mr. Rajesh Kumar, Advocate, for the applicants.
Mr. Vikas Rathore, Advocate, for the respondents.
Learned counsel for the applicants prays for and is granted three weeks' further time to file rejoinder by way of last opportunity.
List on 19.07.2024.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS National Insurance Co. vs. Vipin Kumar & Anr.
.
FAO No.312 of 2015 a/w FAO No.273 of 2015 of 2015 FAO No.312 of 2015 21.06.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Ranvir Singh, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1.
FAO No.273 of 2015Mr. Ramesh Sharma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1.
Ms. Sunita Sharma, Senior Advocate with Mr. Ranvir Singh, Advocate, for respondent No.2.
Mr. Ramesh Sharma, learned counsel for the appellant in FAO No.273 of 2015, prays for adjournment.
Prayer not opposed.
List on 05.07.2024.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Dhameshwar (deceased) through his LRs & Ors. vs. Kirpa Ram & Anr.
.
RSA No.24 of 201421.06.2024 Present: Mr. Sanjay Jaswal, Advocate, for the appellants.
Mr. Jai Dev Thakur, Advocate, for the respondents.
As jointly prayed for, list on 05.07.2024.
r to ( Sushil Kukreja )
Judge
June 21, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:56 :::CIS
The Principal Secretary(Agriculture) & Ors. vs. Sagri Devi & Ors.
.
RSA No.304 of 201521.06.2024 Present: Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the appellants.
Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for the respondents.
Learned vice counsel for the respondents, prays for adjournment on the ground that arguing counsel is not available today due to some personal difficulty. Prayer not opposed.
List after two weeks.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS O/C vs. Kamal Kishore & Ors.
.
FAO No.214 of 201521.06.2024 Present: Mr. Rohit, Advocate vice Ms. Shilpa Sood, Advocate, for the appellant.
Mr. Varun Rana, Advocate, for respondent No.1.
Mr. H.C. Sharma, Advocate, for respondents No.2 to 6.
Learned vice counsel for the appellant, prays for adjournment on the ground that arguing counsel is not available today due to bereavement in the family.
As prayed for, list on 19.07.2024.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS O/C vs. Vinod Kumar & Ors.
.
FAO No.432 of 201521.06.2024 Present: Mr. Rahul Sharma, Advocate vice Ms. Meera Devi, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for respondents No.1 to 4.
Mr. Bhuvnesh Sharma, Senior Advocate with Ms. Vishali Lakhanpal, Advocate, for respondents No.6 & 7.
Learned vice counsel for respondents No.1 to 4, prays for adjournment on the ground that arguing counsel is not available today due to bereavement in the family.
As prayed for, list on 19.07.2024.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Suresh & Ors. vs. Goverdhan .
CMPMO No.335 of 202421.06.2024 Present: Ms. Pooja, Advocate vice Mr.Ravinder Singh Chandel, Advocate, for the petitioners.
CMPMO No.335 of 2024Issue notice to the respondent, returnable for List thereafter.
r to 19.07.2024, on taking steps within a period of two days.
CMP No.9534 of 2024Notice in the aforesaid terms. Reply, if any, be filed, on or before the next date of hearing.
In the meantime, further proceedings pending before the Court of learned Senior Civil Judge, Theog, District Shimla, H.P. in Civil Suit No.301 of 2023, titled as Goverdhan vs. Suresh & Ors., shall remain stayed, till the next date of hearing.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Rekha Devi & Ors. vs. JP Associates Hydro Electric Project & Anr.
.
FAO No.94 of 201521.06.2024 Present: Mr. Subhash Sharma, Advocate, for the appellants.
Mr. Karan Sharma, Advocate, for respondent No.1.
Dr. Lalit K. Sharma, Advocate, for respondent No.2.
Learned counsel for the appellants, prays for adjournment. Prayer not opposed.
List on 05.07.2024.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Anjana vs. Jarnail Singh and Anr.
.
FAO No.461 of 201521.06.2024 Present: Mr. Subhash Sharma, Advocate, for the appellant.
Mr. Shanti Swaroop, Advocate, for the respondents.
Learned counsel for the respondents prays for adjournment. Prayer not opposed.
List on 05.07.2024.
( Sushil Kukreja ) Judge June 21, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS National Insurance Co. vs. Vipin Kumar & Anr.
.
FAO No.312 of 2015 a/w FAO No.273 of 2015 of 2015 FAO No.312 of 2015 15.06.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Ranvir Singh, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1.
FAO No.273 of 2015Mr. Ramesh Sharma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1.
Ms. Sunita Sharma, Senior Advocate with Mr. Ranvir Singh, Advocate, for respondent No.2.
CMP No.5199 of 2024 in FAO No.312 of 2015 At this stage, learned counsel for the applicant/respondent No.1, seeks permission of this Court to withdraw the instant application.
Consequently, in view of the above, the present application is dismissed as withdrawn.
FAO No.312 of 2015 & FAO No.273 of 2015 With the consent of learned counsel representing the parties, list for final hearing on 21.06.2024.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:56 :::CIS June 15, 2024 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Swarn Bala vs. Rohin Anand .
Civil Revision No.181 of 202215.06.2023 Present: Mr. Pranshul Sharma, Advocate, for the petitioner.
Mr. N.K. Bhalla, Advocate, for the respondent.
Civil Revision No.181 of 2022 & CMP No.17416 of 2022 Learned counsel for the petitioner/non-applicant prays for adjournment on the ground that arguing counsel is not available today.
List on 19.07.2024.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Rohit Kumar vs. State of H.P. .
Cr.MP(M) No.2532 of 202315.06.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
Learned Additional Advocate General prays for adjournment on the ground that he has not prepared the case today.
List on 21.06.2024.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Vishal Kumar vs. State of H.P. .
Cr.MP(M) No.1408 of 202315.06.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
HC Kiran Kumar, Police Station Nurpur, r District Kangra, present with record.
Cr.MP No.853 of 2024Learned counsel for the petitioner submits that rejoinder is being filed during the course of the day.
As prayed, list on 05.07.2024.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Vishnu Sharma vs. Surender Singh .
Cr. Revision No.459 of 202315.06.2024 Present: Mr. Prikshit Rathour, Advocate vice Mr.Vivek Sharma, Advocate, for the petitioner.
Mr. Ashok Tyagi, Advocate, for the respondent.
Cr.MP No.279 of 2024Learned vice counsel for the petitioner, prays for and is granted four weeks' further time to deposit the remaining amount of Rs.1,50,000/-.
List on 19.07.2024.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sukhwinder Singh vs. State of H.P. .
Cr.MP(M) No.97 of 202415.06.2024 Present: Mr. George, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
Heard in part.
List for continuation on 21.06.2024, on which date, Investigating Officer is directed to remain present along with the entire record.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Muskan Ghedta vs. State of H.P. & Anr.
.
Cr.MP(M) No.161 of 202415.06.2024 Present: Mr. Vaibhav Kanwar, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for respondent No.1/State.
Mr. Vivek Sharma, Advocate, for respondent rNo.2.
Learned counsel for respondent No.2, prays for and is granted one week's further time to furnish undertaking in terms of order dated 31.05.2024.
List on 21.06.2024, on which date, respondent No.2, is directed to remain present in person.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Nanhaiya vs. State of H.P. .
Cr.MP(M) No.165 of 202415.06.2024 Present: Ms. Kanta Thakur, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Dharmender Kumar vs. State of H.P. .
Cr.MP(M) No.488 of 202415.06.2024 Present: Ms. Kanta Thakur, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
ASI Karan Singh, Police Station Kotkhai, rDistrict Shimla, H.P. present with record.
Fresh status report stand filed.
Learned counsel for the petitioner prays for and is granted two weeks' time to go through the same.
List on 28.06.2024.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Bimla Devi & Ors. vs. Kaushalya Devi & Ors.
.
RSA No.131 of 201415.06.2024 Present: Mr.Subhash Chander, Advocate vice Mr. Dushyant Dadwal, Advocate, for the appellants.
Mr.Atharv Sharma, Advocate, for respondents No.2 to 7.
CMP(M) No.701 of 2024Let notice be issued to proposed legal representatives of deceased respondent No.1, as mentioned in Para-5 of the application, returnable within six weeks, on taking steps within a period of one week.
List thereafter.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Avtar Singh vs. State of H.P. .
Cr.MP(M) No.774 of 202415.06.2024 Present: Ms. Heena Chauhan, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Jambeel Shah vs. State of H.P. .
Cr.MP(M) No.789 of 202415.06.2024 Present: Mr. Rahul Singh Verma, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General with Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
Learned Additional Advocate General prays for and is granted one week's further time to file fresh status report.
List on 21.06.2024.
( Sushil Kukreja ) Judge June 15, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Rakeshwar Lall Sood vs. B.K. Singh Chadha .
CMPMO No.283 of 202431.05.2024 Present: Mr. Arjun Lall, Advocate, for the petitioner.
Learned counsel for the petitioner submits that on 22.02.2023, learned Rent Controller had dismissed the application filed by the petitioner under Order 12 Rule 6 of CPC. The aforesaid order was assailed by the petitioner before this Court and vide order dated 02.01.2024, a Coordinate Bench of this Court directed the learned Rent Controller to decide the aforesaid application afresh after taking into consideration the statutory provisions of Section 14(2) (1) of H.P. Urban Rent Control Act, 1987, including proviso thereto.
However, according to the learned counsel for the petitioner, the learned Rent Controller below had dismissed the said application filed by the petitioner vide order dated 02.03.2024 without taking into consideration the statutory provisions of Section 14(2)(1) of the Act including the proviso thereto, as directed by this Court.
In view of the aforesaid facts and circumstances of the case, it would be appropriate, if, the present matter is listed before the same ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Bench, i.e. SB-III after obtaining necessary approval .
from Hon'ble the Chief Justice.
( Sushil Kukreja ) Judge May 31, 2024 (reena) r to ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Gopal Singh (since deceased) & Ors. vs. Gian Singh.
.
CMPMO No.289 of 202431.05.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioners.
CMPMO No.289 of 2024Issue notice to the respondent, returnable for 05.07.2024, on taking steps during the course of the day.
List thereafter.
CMP No.8318 of 2024Notice in the aforesaid terms. Reply, if any, be filed, on or before the next date of hearing.
In the meantime, further proceedings pending before the Court of learned Senior Civil Judge, Kinnaur at Reckong Peo, District Kinnaur, in Civil Suit No.35 of 2014, titled as Gian Singh vs. Gopal Singh & Ors., shall remain stayed, till the next date of hearing.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Chhape Ram vs. Khekh Chand & Anr.
.
CMPMO No.290 of 202431.05.2024 Present: Mr. Maan Singh, Advocate, for the petitioner.
CMPMO No.290 of 2024Issue notice to the respondents, returnable for 05.07.2024, on taking steps during the course of the day. List thereafter.
CMP No.8322 of 2024Notice in the aforesaid terms. Reply, if any, be filed, on or before the next date of hearing.
In the meantime, parties are directed to maintain status quo qua nature and possession of the suit land till the next date of hearing.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sanjeev Pathania vs. The Kangra Central Co-operative .
Bank Limited.
Cr. Revision No.539 of 202331.05.2024 Present: Mr. Karun Negi, Advocate, for the petitioner.
Mr.Sohan Singh Rathore, Advocate, for the respondent.
r to Cr.MP No.718 of 2024 Heard. Having regard to the averments made in the instant application, which are duly supported with an affidavit of the applicant Sanjeev Pathania, the same is allowed; and as a matter of sheer indulgence and by way of last opportunity, two weeks' further time, is granted to him to comply with the order dated 10.10.2023.
Application stands disposed of.
Cr. Revision No.539 of 2023List on 21.06.2024, as prayed for.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Shankar Dass & Ors. vs. Dharam Chand & Ors.
.
RSA No.64 of 201131.05.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Rishi Tandon, Advocate, for respondents No.1,3,4,8 and LRs No.9(a) to 9(d).
None for remaining respondents.
rLearned counsel for the appellants prays for adjournment in order to take steps for bringing on record the legal representatives of deceased respondent No.2.
As prayed for, list after two weeks.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Rajinder Singh vs. Hari Singh & Ors.
.
RSA No.571 of 200631.05.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Het Ram Thakur, Advocate vice Mr. Mukul Sood, Advocate, for respondents No.2(a) to 2(c).
Mr. Munish Dhatwalia, Mr. Ram Kumar and Mr. Kiran Kumar, Advocates, for proposed legal representatives No.3(i) to 3(iii).
CMP(M) No.1533 of 2023Learned counsel for proposed legal representatives No.3(i) to 3(iii), prays for and is granted two weeks' further time to file reply to the application. List thereafter.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Gian Chand vs. Prem Chand & Anr.
.
RSA No.4002 of 201331.05.2024 Present: Mr. Karun Negi, Advocate, for the appellant.
Mr. Ajit Pal Singh, Advocate, for proposed LRs of deceased respondent No.1.
None for respondent No.2.
CMP(M) No.179 of 2024r Steps for the service of proposed legal representatives of deceased respondent No.1, have not been taken. Learned counsel for the applicant/appellant undertakes to do the needful during the course of the day. On taking such steps, let notice be issued to the legal representatives of deceased respondent No.1, returnable for 05.07.2024. List thereafter.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Vikrant Singh & Anr. vs. Guddo Devi & Anr.
.
RSA No.326 of 201431.05.2024 Present: Mr. Balwant Singh Thakur and Ms. Anchal Sharma, Advocate, for the appellants.
Mr. Sunil Mohan Goel, Advocate, for the respondents.
CMP(M) No.612 of 2024Heard. No reply is intended to be filed on behalf of the non-applicants/appellants.
Having regard to the averments made in the instant application, the same is allowed and name of respondent No.1, is ordered to be deleted from the array of the parties subject to all just exceptions. Amended memo of parties be filed within two weeks.
Application stands disposed of.
RSA No.326 of 2014List on 05.07.2024, as prayed for.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Balbir Singh Dhawan Anr. vs. Joginder Singh & Ors.
.
RSA No.157 of 201531.05.2024 Present: Mr. Subhash Chander, Advocate vice Mr. Ishan Sharma, Advocate, for the appellants.
Mr. Rohit, Advocate, for respondents No.1 to 3, 5 & 6.
Name of respondent No.4, stands deleted.
CMP(M) No.594 of 2024Learned counsel for contesting respondents prays for and is granted four weeks' time to file reply.
List on 05.07.2024.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Kailash Chand vs. State of H.P. .
Cr. Appeal No.518 of 202331.05.2024 Present: Mr. Subhash Chander, Advocate vice Mr. Vinod Kumar Suman, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General and Ms. Niyati Thakur and Ms. Santosh Dogra, Deputy Advocates General, for the respondent/State.
Cr.MP No.2042 of 2024Heard. No reply is intended to be filed on behalf of the respondent/State.
Having regard to the averments made in the instant application, which are duly supported with an affidavit of the Ms. Pratibha Negi (sister-in-law of the applicant/appellant), the same is allowed and two weeks' further time, is granted to the applicant to comply with the order dated 08.11.2023.
Application stands disposed of.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Lekh Raj (Deceased) through his LRs vs. Sagli Ram & Ors.
.
RSA No.359 of 201531.05.2024 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Rohit, Advocate, for the appellant.
Mr. Het Ram Thakur, Advocate vice Mr.Sanjeev Sood, Advocate, for respondent No.1.
Learned counsel for the appellant states that steps for the service of respondents No.6(a) to 6(c), 7(a) to 7(b) & 15(a) to 15(d) have been taken yesterday. That being so, let notice be issued to aforesaid respondents, returnable for 05.07.2024. List thereafter.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sauna Ram vs. Briju & Ors.
.
RSA No.374 of 201531.05.2024 Present: Ms. Neelam Kaplas, Advocate vice Mr.J.R. Poswal, Advocate, for the appellant.
Mr. Shivom Vashist, Advocate vice Mr. Adarsh K. Vashist, Advocate, for respondents No.1(a), 1(b), 1(d) & respondent No.4.
None for respondent No.1(c).
Power of Attorney on behalf of respondent No.1(d) not filed. Further time prayed. Let needful be done within a period of four weeks. List thereafter.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Kashmiri Devi & Ors. vs. Biasan Devi & Anr.
.
RSA No.510 of 201531.05.2024 Present: Mr. Athrav Sharma, Advocate, for the appellants.
Respondent No.1, is stated to have expired.
Mr. Het Ram Thakur, Advocate, for respondent No.2.
CMP(M) No.626 of 2024Let notice be issued to the legal representatives of deceased respondent No.1, returnable for 05.07.2024, on taking steps during the course of the day. List thereafter.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Hem Raj vs. Buli Chand & Another .
FAO No.373 of 201631.05.2024 Present: Mr. Gaurav Sharma, Advocate, for the appellant.
Mr. Rajinder Singh Thakur, Advocate, for respondent No.1.
Learned counsel for the appellant states that steps for service of respondent No.2, shall be taken during the course of the day and has also prayed for issuance of dasti summons. On taking such steps, let notice be issued to respondent No.2, returnable for 12.07.2024. Dasti summons be also handed over to learned counsel for the appellant, as prayed for.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Nand Lal & Another vs. Hukam Chand (deceased) through his LRs.
.
RSA No.294 of 201931.05.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Karan Sharma, Advocate, for respondent No.1(b).
None for respondents No.1(a), 1(c) & 1(e) rthough served.
Respondent No.1(d) already ex parte.
As per report of the Registry, notices issued to respondents No.1(a), 1(c) & 1(e) have been received back duly served. The case called several times, however there is no representation on behalf of aforesaid respondents, hence, they are ordered to be proceeded against ex parte.
Since the service is complete and the matter stands already admitted, list the same for final hearing in due course.
( Sushil Kukreja ) Judge May 31, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS OIC vs. Ram Krishan .
FAO No.161 of 2015 a/w FAO No.162 of 2015 24.05.2024 Present: Mr. Lalit K. Sharma, Advocate, for the appellant.
Mr. K.R. Kashyap, Advocate, for respondents No.1 & 2.
Mr. Raj Kumar Negi, Advocate, for r respondent No.3.
As jointly prayed, list on 28.06.2024.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Sher Singh vs. SE, HPPWD & Another .
CMPMO No.252 of 202424.05.2024 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General and Ms. Niyati Thakur, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioners prays for an adjournment. Prayer not opposed.
As prayed for, list after two weeks.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Janko Devi & Ors. vs. Arvind Kumar & Anr.
.
CMPMO No.266 of 202424.05.2024 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioners.
List on 31.05.2024, as prayed for.
r to Kukreja )
Judge
( Sushil
May 24, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:56 :::CIS
Sonu vs. State of H.P.
.
Cr.MP(M) No.165 of 2024
24.05.2024 Present: Mr. Aakash Verma, Advocate vice Mr. Arjun Lall, Legal Aid Counsel, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General and Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
Notice.
to Mr. Navlesh Verma, Additional Advocate General appears and waives service r learned of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
List on 31.05.2024.
Registry is directed to reflect the name of Mr. Arjun Lall, Legal Aid Counsel, for the petitioner, in the cause-list, henceforth.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Label Chand vs. Surat Ram & Ors.
.
RSA No.103 of 200824.05.2024 Present: Mr.K.D. Sood, Senior Advocate with Mr. Sanjeev Sood and Mr. Het Ram Thakur, Advocates, for the appellant/non-applicant.
Name of respondent No.1, stands deleted.
Mr. N.K. Bhalla, Advocate, for respondent No.2 as well as for applicant in CMP No.2253 of 2024.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondents No.3 to 5.
CMP No.2253 of 2024At the request of learned counsel for applicant/respondent No.2, list for consideration on 14.06.2024.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:56 :::CIS Nanhaiya vs. State of H.P. .
Cr.MP(M) No.165 of 202424.05.2024 Present: Ms. Kanta Thakur, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General and Ms. Niyati Thakur, Deputy Advocate General, for the respondent/State.
r to At the request of learned Additional Advocate General, list on 31.05.2024, on which date, fresh status report be also filed.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Kalpna & Ors. vs. Principal Secretary (Power) & Ors.
.
Civil Revision No.150 of 202224.05.2024 Present: Ms. Shashi Kiran, Advocate, for the petitioners.
Mr. Navlesh Verma, Additional Advocate General and Ms. Niyati Thakur, Deputy Advocate General, for respondents No.1 & 3/State.
Mr. Vikas Mishra, Advocate, for respondents No.2 & 4.
At the request of learned counsel for respondents No.2 & 4, list for consideration on 14.06.2024.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Rajesh Kumar vs. Manohar Lal .
RSA No.577 of 201924.05.2024 Present: Mr. Tarun K. Sharma, Advocate, for the appellant.
Mr. Ravneet Kaur, Advocate vice Mr. Desh Raj Thakur, Advocate, for the respondent.
Learned vice counsel for the respondent, prays for an adjournment on the ground that arguing counsel is not available today.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Raj Chand vs. Jaiwanti Devi & Anr.
.
RSA No.183 of 202024.05.2024 Present: Ms. Heena Chauhan, Advocate vice Mr. Bhup Singh Thakur, Advocate, for the appellant.
Mr. Tek Chand Sharma, Advocate, for the respondents.
Learned vice counsel for the appellant, prays for an adjournment on the ground that arguing counsel is not available today.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Govind Ram & Ors. vs. Dila Ram (deceased) through his LRs.
.
RSA Nos.210 & 216 of 2007 24.05.2024 Present: None for the appellant.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondents.
Since none has appeared on behalf of the appellants, in the interest of justice, list on 28.06.2024.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Sher Singh vs. SE HPPWD & Another .
RSA No.205 of 202124.05.2024 Present: Mr. R.L.Chaudhary, Advocate, for the appellant.
Dr. Lalit Kumar Sharma, Advocate, for the respondent.
Certified copy of the trial Court judgment has not been filed, as yet.
Learned counsel for the appellant prays for and is granted two weeks' further time to file the same.
List on 21.06.2024.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Mrs. Prem Lata vs. Mr. Gurdas Chand .
RSA No.205 of 202124.05.2024 Present: Mr. R.L.Chaudhary, Advocate, for the appellant.
Dr. Lalit Kumar Sharma, Advocate, for the respondent.
Certified copy of the trial Court judgment has not been filed, as yet.
Learned counsel for the appellant prays for and is granted two weeks' further time to file the same.
List on 21.06.2024.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Nand Lal vs. Devi Chand .
CMPMO No.272 of 202424.05.2024 Present: Mr. Maan Singh, Advocate, for the petitioner.
CMPMO No.272 of 2024Issue notice to the respondent, returnable for 28.06.2024, on taking steps within a period of three days.
CMP No.7763 of 2024Notice in the aforesaid terms.
In the meantime, parties are directed to maintain status quo qua nature and possession of the suit land till the next date of hearing.
CMP No.7764 of 2024The application is disposed of with a direction to the applicant/petitioner to file the English translation of the documents in issue, within four weeks.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS M/s Jai Singh Thakur & Ors. vs. Madan Singh .
CMPMO No.274 of 202424.05.2024 Present: Mr. R.K. Gautam, Senior Advocate with Mr. J.R. Sharma, Advocate, for the petitioners.
CMPMO No.274 of 2024Issue notice to the respondents, returnable for 28.06.2024, on taking steps within a period of three days.
CMP No.7803 of 2024Notice in the aforesaid terms.
It has been averred by the applicants/petitioners in the grounds of the instant petition that the impugned judgment dated 20.04.2024, passed by the learned Additional District Judge, Paonta Sahib, District Sirmaur, H.P. in Case No.10/2023, titled as Madan Singh vs. M/s Jai Singh & Ors., is nullity in the eyes of law, as the same has been passed against the dead person, i.e. defendant No.2, (respondent No.2, herein), who had expired on 22.12.2023, prior to passing of the said judgment.
Therefore, in the given facts and circumstances, the execution/operation of the impugned judgment dated 20.04.2024, passed by the learned ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Additional District Judge, Paonta Sahib, District Sirmaur, .
H.P. in Case No.10/2023, titled as Madan Singh vs. M/s Jai Singh & Ors. shall remain stayed till the next date of hearing.
CMP No.7802 of 2024The application is disposed of within a direction to the applicants/petitioners to file the English translation of the documents in issue, within four weeks.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Baldev Sharma vs. Municipal Corporation Shimla.
.
CMPMO No.276 of 202424.05.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Mukul Sood, Advocate, for the respondent.
r to CMPMO No.276 of 2024 Notice. Mr. Mukul Sood, Advocate, appears and waives service of notice on behalf of the respondent.
List on 28.06.2024.
CMP No.7818 of 2024Though, an application under Order 39 Rule 1 & 2 CPC has been filed for staying the further proceedings pending before the learned Divisional Commissioner, Shimla Division, Shimla, but on the oral request made by learned counsel for the applicant/petitioner, the same is treated as one under Section 151 of CPC. Registry is directed to make necessary correction.
Notice in the aforesaid terms. Reply, if any, be filed, on or before the next date of hearing.
In the meantime, further proceedings pending before the learned Divisional Commissioner, Shimla ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Division, Shimla in Appeal No.177 of 2020, titled as .
Municipal Corporation Shimla vs. Baldev Sharma, shall remain stayed, till the next date of hearing.
( Sushil Kukreja ) Judge May 24, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Mukesh Saini vs. State of H.P. .
Cr.MP(M) No.503 of 202417.05.2024 Present: Mr. Ashwani Dhiman, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Mohammad Tariq @ Sonu vs. State of H.P. .
Cr.MP(M) No.769 of 202417.05.2024 Present: Mr. Vikrant Chandel, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Learned counsel for the petitioner prays for and is granted one week's time to place on record the order dated 20.10.2023, passed by this Court dismissing the earlier bail application filed by the petitioner.
As prayed for, list on 24.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Avtar Singh vs. State of H.P. .
Cr.MP(M) No.774 of 202417.05.2024 Present: Ms. Heena Chauhan, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Learned counsel for the petitioner prays for and is granted one week's time to place on record the order passed by learned Trial Court rejecting the earlier bail application.
As prayed for, list on 24.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Jambeel Shah vs. State of H.P. .
Cr.MP(M) No.789 of 202417.05.2024 Present: Mr. Rahul Singh Verma, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
At the request of learned Additional Advocate General, list on 24.05.2024, on which date, Investigating Officer is directed to remain present alongwith entire record.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Chirag vs. State of H.P. .
Cr.MP(M) No.830 of 202417.05.2024 Present: Ms. Pallavi Sharma, Advocate vice Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
24.05.2024.
r to List alongwith Cr.MP(M) No.991 of 2024 on ( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Rajat Lalta @ Golu vs. State of H.P. .
Cr.MP(M) No.902 of 202417.05.2024 Present: Mr. Pankaj Mehta, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Status report stands filed.
Learned counsel for the petitioner prays for an adjournment to go through the same.
As prayed for, list on 31.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Gurwinder vs. State of H.P. .
Cr.MP(M) No.953 of 202417.05.2024 Present: Ms. Kanta Thakur, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
ASI Inder Singh, P.S. Nalagarh, District Solan, H.P. present with record. rStatus report stands filed.
Learned counsel for the petitioner prays for and is granted a week's time to go through the same.
As prayed for, list on 24.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Lokinder vs. State of H.P. .
Cr.MP(M) No.930 of 202417.05.2024 Present: Petitioner in person with Mr. Abhinav Purohit, Advocate.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Inspector Udham Singh, P.S. Palmapur, District Kangra, H.P. present with record. r Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Inderjeet vs. Krishan Chand .
Civil Revision No.556 of 202317.05.2024 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Surya Chauhan, Advocate, for the respondent.
Cr.MP No.1437 of 2024Learned counsel for the applicant/petitioner prays for an adjournment. Prayer not opposed.
As prayed for, list on 31.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Kalpna & Ors. vs. Principal Secretary (Power) & Ors.
.
Civil Revision No.151 of 202217.05.2024 Present: Mr. Dibender Ghosh, Advocate, for the petitioners.
Mr. Navlesh Verma, Additional Advocate General, for respondents No.1 & 3/State.
rNo.2 & 4.
Mr. Vikas Mishra, Advocate, for respondents Let record from the office of Land Acquisition Collector, HPPCL, Himfed, Building BCS, New Shimla, be requisitioned.
List on 24.06.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Surender Kumar vs. State of H.P. .
Cr.MP(M) No.1012 of 202417.05.2024 Present: Mr. Atul Verma, Advocate vice Mr. Piyush Rathore, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Notice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 31.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Pan Chand vs. State of H.P. .
Cr.MP(M) No.1013 of 202417.05.2024 Present: Mr. Atul Verma, Advocate vice Mr. Piyush Rathore, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Notice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 31.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Sahil Guleria vs. State of H.P. .
Cr.MP(M) No.1060 of 202417.05.2024 Present: Mr. Rakesh Kumar Chaudhary, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Notice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 31.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Nanhaiya vs. State of H.P. .
Cr.MP(M) No.165 of 202417.05.2024 Present: Ms. Kanta Thakur, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General, for the respondent/State.
Let records of Cr.MP(M) Nos.431 of 2024 & 2867 of 2023, be requisitioned.
As prayed, list on 24.05.2024.
( Sushil Kukreja ) Judge May 17, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Sukhwinder Singh vs. State of H.P. .
Cr.MP(M) No.97 of 202413.05.2024 Present: Mr. George, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms.Swati Draik, Deputy Advocate General, for the respondent/State.
Fresh status report alongwith copy of compact disc (CD) stands filed.
Learned counsel for the petitioner seeks time to go through the same.
As prayed, list on 17.05.2024.
( Sushil Kukreja ) Judge May 13, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Kalpna & Ors. vs. Principal Secretary (Power) & Ors.
.
Civil Revision No.150 of 202210.05.2024 Present: Ms. Shashi Kiran, Advocate, for the petitioners.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for respondents No.1 & 3/State.
Mr. Vikas Mishra, Advocate for respondents No.2 & 4.
Learned counsel for respondents No.2 & 4, is directed to produce the record, on the next date of hearing.
List on 24.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Nanhaiya @ Raju vs. State of H.P. .
CRMP(M) No.165 of
2024
10.05.2024 Present: Ms. Kanta Thakur, Advocate, for the
petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for the respondent/State.
Learned Additional Advocate General prays for and is granted one week's time to file fresh status report.
List on 17.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Navdeep Kumar vs. State of H.P. .
CRMP(M) No.956 of
2024
10.05.2024 Present: Mr. Vikas Rathore, Advocate, for the
petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for the respondent/State.
rNotice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 24.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Sahil Chauhan vs. State of H.P. .
CRMP(M) No.991 of 2024 10.05.2024 Present: Mr. Vijay K. Aroroa, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for the respondent/State.
rNotice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 24.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Shubham Thakur vs. State of H.P. .
CRMP(M) No.992 of 2024 10.05.2024 Present: Mr. Vijay K. Aroroa, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for the respondent/State.
rNotice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 24.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Danis Dugal vs. State of H.P. .
CRMP(M) No.954 of
2024
10.05.2024 Present: Mr. Vikas Rathore, Advocate, for the
petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for the respondent/State.
rNotice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 24.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Gurwinder vs. State of H.P. .
CRMP(M) No.953 of
2024
10.05.2024 Present: Ms. Kanta Thakur, Advocate, for the
petitioner.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for the respondent/State.
rNotice. Mr. Navlesh Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
List on 17.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Babu Ram vs. Kamla Devi and another.
.
FAO No.482 of 201510.05.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Rahul Sharma, Advocate vice Ms. Meera Devi, Advocate, for the respondents.
Learned vice counsel for the respondents prays for an adjournment on the ground that learned Senior Counsel is unwell.
As prayed, list on 14.06.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Shyam Lal & Ors. vs. Raj Kumar & Ors.
.
RSA No.150 of 201510.05.2024 Present: Mr. Anirudh Sharma, Advocate, for the appellants.
Mr. H.S. Rana and Ms. Kamlesh, Advocates, for respondents No.1 to 3.
At the request of learned counsel for the appellants, list after two weeks.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & Ors. vs. Jai Dev(since deceased) through his LRs.
.
RSA No.31 of 201210.05.2024 Present: Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for appellants No.1 & 2/State.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for appellant No.3-IIT, Mandi.
Mr. V.S. Chauhan, Senior Advocate with Ms. Bhavani Negi, Advocate, for respondents No.1(a) r to 1(c).
None for respondents No.1(d) to 1(g).
At the joint request of learned counsel for the parties, list on 14.06.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Mast Ram vs. Executive Engineer, HPSEB and Anr.
.
FAO No.4155 of 201310.05.2024 Present: Mr. Vivek Singh Attri, Advocate, for the appellant.
Ms. Sunita Sharma, Senior Advocate with Mr. Ranbir Singh, Advocate, for respondent No.1.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for respondent No.2/State.
r Learned counsel for the appellant prays for an adjournment.
As prayed, list on 17.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Jawahar Singh & Ors. vs. Deepak Aggarwal .
RSA No.103 of 201410.05.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellants.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondent.
Learned counsel for the appellants stated at Bar that appellant No.1(b) Mool Chand, has died. He prays two weeks' time to move an appropriate application for bringing on record his legal representatives.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Jarnail Singh & others vs. Karuna Devi & others .
RSA No.113 of 201410.05.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants.
None for the respondents.
Since none has appeared on behalf of the respondents, in the interest of justice, list for final hearing in the month of June, 2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Bimla Devi & Ors. vs. Kaushalya Devi & Ors.
.
RSA No.131 of 201410.05.2024 Present: Mr.Subhash Chand, Advocate vice Mr. Dushyant Dadwal, Advocate, for the appellants.
Learned vice counsel for the appellants, states that respondent No.1, Kaushalya Devi has died.
He prays for adjournment to take consequential steps in the matter.
As prayed, list on 24.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS NIC vs. Riya & Ors.
.
FAO No.16 of 201510.05.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Ranbir Singh, Advocate, for the appellant.
Ms.Kusum Lata, Advocate vice Ms. Anu Tuli Azta, Advocate, for respondents No.1 & 2.
Learned vice counsel for respondents No.1 & 2, prays for an adjournment on the ground that arguing counsel is not available today.
As prayed, list on 24.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS United India Insurance Co. Ltd. vs. Krishna Devi & Ors.
.
FAO No.337 of 201510.05.2024 Present: Mr. J.S. Bagga, Advocate, for the appellant.
None for the respondents.
Learned counsel for the appellant prays for an adjournment.
r to As prayed, list on 31.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS SBI & others vs. Krishna Dhingra & others.
.
RFA No.369 of 201510.05.2024 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the appellants.
Mr. Navlesh Verma, Additional Advocate General with Ms.Suaina and Mr. Ankush Thakur,Deputy Advocates General, for respondents No.1 to 3/State.
rNo.4.
Mr. K.S. Kanwar, Advocate, for respondent Learned counsel for respondent No.4 prays for an adjournment on the ground that he has not prepared the case today.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Chain Sing vs. Rameshwar Dutt .
RSA No.86 of 201910.05.2024 Present: Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for the appellant.
Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for the respondent.
Learned counsel for the appellant prays for an adjournment on the ground that he has not prepared the case today.
As prayed, list on 31.05.2024.
( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Gaytri Devi & Ors. vs. Puran Chand & Ors.
.
CMPMO No.628 of 202210.05.2024 Present: None for the petitioners.
Mr. Virender Singh Rathore, Advocate, for the respondents.
Since none has appeared on behalf of the on 17.05.2024.
r to petitioners despite repeated calls, in the interest of justice, list ( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Naresh Bala vs. Rama Sharma .
RSA No.4194 of 201310.05.2024 Present: None for the appellant.
Mr. Arsh Chauhan, Advocate, for proposed LR. No.1(a).
Since none has appeared on behalf of the after two weeks.
r to appellant despite repeated calls, in the interest of justice, list ( Sushil Kukreja ) Judge May 10, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Jehri Ram vs. Krishan Dass .
RSA No.109 of 201403.05.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the proposed LRs of the appellant (since deceased).
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the respondent.
CMP(M) No.1595 of 2022The instant application has been filed for bringing on record the legal representatives of deceased appellant Jehri Ram, who had died on 25.10.2020, leaving behind his LRs, as mentioned in Para-7 of the application. However, the aforesaid application came to be filed on 30.11.2022, as such, there is a delay of more than two years in filing the same.
In the reply filed by the respondent, he has opposed the averments made in the application.
Heard. Having regard to the averments made in the application, which are duly supported with the affidavit of Rakesha Devi and also in the interest of justice, the same is allowed and the LRs No.1(a) to 1(f), as mentioned in Para-7 of the application, are ordered to be brought on record, after setting aside the abatement, if any.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:57 :::CIS RSA No.109 of 2014.
Learned counsel for the appellant prays for and is granted one week's time to file amended memo of parties. List thereafter.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Reliance General Insurance Company vs. Chanderlekha & Ors.
.
FAO No.4179 of 201303.05.2024 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Naresh Sharma, Advocate, for respondents No.1 to 5.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for respondent No.6.
None for respondent No.7.
At the joint request of learned counsel representing the parties, list on 14.06.2024.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Bhubnoo & Ors. vs. Rajinder & Ors.
.
RSA No. 262 of 201403.05.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellants.
Mr. R.K. Gautam, Senior Advocate, with Mr. Mehar Chand, Advocate, for respondents No.1 to 3.
Respondent N.4, is stated to be expired.
CMP No.6083 of 2024Heard. In view of the averments made in the instant application, the same is allowed and Mr. Mehar Chand, Advocate, is permitted to withdraw his Power of Attorney, which was filed on behalf of respondent No.2.
Application stands disposed of.
CMP No.6082 of 2024The application is disposed of with a direction to the applicants to file translated copy of Annexure C-2, within a period of four weeks.
RSA No. 262/2014 & CMP No.17841/2023 Let Court notice be issued to respondent No.2, returnable within four weeks.
At this stage, as prayed by learned counsel representing the contesting parties, in order to explore the possibility of amicable settlement, the matter is referred to mediation and Mr. N.K. Sood, learned Senior ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Advocate is appointed as Mediator to mediate between .
the parties.
Learned counsel for the parties are directed to appear before the learned Mediator on 06.05.2024 at 1:00 PM, in the main Mediation Center, H.P. High Court, who is requested to submit his report within a period of eight weeks thereafter. List thereafter.
r ( Sushil
Kukreja )
Judge
May 03, 2024
(reena)
::: Downloaded on - 25/07/2025 21:28:57 :::CIS
Ram Kumar & Anr. vs. Tarsem Lal & Ors. a/w connected matter.
.
RSA Nos. 505 & 522 of 2014 03.05.2024 Present: Mr. Anirudh Sharma, Advocate, for the appellants in both the appeals.
Mr.Athrav Sharma, Advocate, for the respondents in both the appeals.
r 2014 CMP No.5783 of 2024 in RSA No.505 of Heard. In view of the averments made in the instant application, the same is allowed and the name of deceased respondent No.4, Avtar Singh, is ordered to be deleted from the array of the parties, subject to all just exceptions.
Amended memo of parties, as prayed, be filed within a period of one week.
Application stands disposed of.
RSA Nos. 505 & 522 of 2014 List in due course.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Geeta Devi vs. Pradeep Kumar & Ors.
.
FAO No.43 of 201503.05.2024 Present: Mr. Anshul Gandhi, Advocate vice Mr. C.N. Singh, Advocate, for the appellant.
None for respondent No.2.
Mr. Hemant Thakur, Advocate vice Mr.Raman Sethi, Advocate, for respondent No.3.
With the consent of learned vice counsel representing the parties, in order to explore the possibility of compromise, list this case before the National Lok Adalat to be held on 11.05.2024, on which date, parties are directed to remain present.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS New India Assurance Company Ltd. vs. Mast Ram and others.
.
FAO No.374 of 201503.05.2024 Present: Mr.Ishan Sharma, Advocate vice Mr. Jeevan Kumar, Advocate, for the appellant.
Mr. Ajay Kumar, Advocate vice Mr. Peeyush Verma, Advocate, for respondent No.1.
r to With the consent of learned vice counsel representing the parties, in order to explore the possibility of compromise, list this case before the National Lok Adalat to be held on 11.05.2024, on which date, parties are directed to remain present.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Satish Kumar vs. State of H.P. .
Cr.MP(M) No.399 of 202403.05.2024 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General with Mr. Rohit Sharma,Deputy Advocate General, for the respondent/State.
ASI Budhi Singh, Police Station Sadar Nahan, District Sirmaur, H.P., present with record.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS The Agriculture Service Co-operative Society Ltd. vs. Gurdial Singh.
.
RSA No. 54 of 201403.05.2024 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Sole respondent is stated to have been expired.
CMP(M) No.425 of 2024Let notice be issued to the proposed legal representatives of deceased respondent, as mentioned in Para-2 of the application, returnable within six weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Vishal Kumar vs. State of H.P. .
Cr.MP(M) No.1408 of 202303.05.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Rohit Sharma, Deputy Advocate General, for the respondent/State.
HC Kiran Kumar, Police Station Nurpur, District Kangra, present with record.
Cr.MP No.853 of 2024Reply on behalf of the respondent/State stands filed.
Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge May 03, 2024 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS NHAI vs. Indru @ Inder Singh .
Arbitration Appeal No.35 of 2023 22.12.2023 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Arbitration Appeal No.35 of 2023 Issue notice to the respondent, returnable within six weeks, on taking steps within a period of five days. List thereafter.
OMP No. 619 of 2023Notice in the aforesaid terms.
List after six weeks.
In the meantime, execution of the impugned order/judgment dated 19.04.2023, passed by the learned District Judge, Mandi, H.P. in Arbitration Petition No.71 of 2023, titled NHAI vs. Indru @ Inder Singh, whereby the award dated 09.02.2022, passed by the learned Divisinal Commissioner, Mandi, H.P., has been upheld, shall remain stayed, however, subject to deposit of the entire awarded amount alongwith up-to-date interest within a period of six weeks by the applicant/appellant.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:57 :::CIS 22nd December, 2023 (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Rajinder Parshad vs. Viasan Devi & Ors.
.
RSA No.506 of 200922.12.2023 Present: Mr. Mehar Chand, Advocate, for the appellant.
Mr. Janesh Gupta, Advocate, for the respondents.
CMP Nos.19126 & 19128 of 2023 Let notice be issued to proposed respondent No.7, returnable within four weeks, on taking steps within a period of three days. List thereafter.
CMP Nos.19127 & 19129 of 2023 The applications are disposed of with a direction to the applicant to file English translation of documents in Hindi, within a period of four weeks.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Sandhya Devi vs. Sanjeev Kumar Singh .
RSA No.616 of 200922.12.2023 Present: Mr. Atharv Sharma, Advocate, for the appellant.
As per report of the Registry, steps for bringing on record the legal representatives of deceased respondent, have not been taken.
Learned counsel for the appellant prays for adjournment to take consequential steps in the matter.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Surinder Kumar vs. Mukesh Kumar .
RSA No.149 of 201622.12.2023 Present: Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Karanveer Singh, Advocate, for respondents No.1 to 10.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
As per report of the Registry, an application for brining on record the legal representatives of deceased respondent No.7, is lying under objection.
Learned counsel for the appellant undertakes to remove the same within a period of one week. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Padam Dev vs. Shakuntla & Ors.
.
RSA No.216 of 202022.12.2023 Present: Ms. Kavita Kajal, Advocate Vice Mr. Sumit Sharma, Advocate, for the appellant.
Ms. Kanta Devi, Advocate, for respondents No.1 to 3, 5 & 8.
CMP No. 9568 of 2020Learned counsel for the contesting respondents prays for and is granted three weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Angoori vs. Punjab Singh and others .
RSA No.31 of 202122.12.2023 Present: Mr. Deh Raj Thakur, Advocate, for the appellant.
Mr. Virender Chauhan, Advocate Vice Mr. Vinod Chauhan, Advocate, for respondents No.1 & 2.
Respondent No.3, is stated to have expired.
Respondents No.4(a) & 4(b), already ex parte.
CMP(M) No.1505 of 2023Let notice be issued to proposed legal representatives of deceased respondent No.3, Gulab Singh, as mentioned in Para-11 of the instant application, returnable within six weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Yuv Raj vs. Ses Ram .
RSA No.81 of 202122.12.2023 Present: Ms. Amita Chandel, Advocate, for the appellants.
Mr. Sunil Mohan Goel, Advocate, for the respondent.
CMP Nos. 18421/2022 & 8773/2023 Learned counsel for the non-
applicant/respondent prays for and is granted three weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. Vs. Bhagirath Kapil .
Cr. Appeal No.277 of 202122.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellant.
Mr. Atharav Sharma, Advocate, for the respondent.
ASI Chaman Lal, P.S. Dharamshala, present with record.
Cr.MP No.1922 of 2023Written instructions stand filed, which are ordered to be taken on record.
Learned counsel for the respondent prays for adjournment.
As prayed, list on 03.01.2024.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Shanta Devi vs. Tilak Raj & Another .
RSA No.247 of 202022.12.2023 Present: Ms. Vandana Kumari, Advocate Vice Mr. Sanjay Jaswal, Advocate, for the appellant.
Mr. Dushyant Dadwal, Advocate, for the respondents.
At the joint request of learned counsel representing the parties, list this matter in the month of March, 2024.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Shanta Devi vs. Tilak Raj & Another .
CMP No.4376 of 2022 in RSA No.247 of 2020 22.12.2023 Present: Ms. Vandana Kumari, Advocate Vice Mr. Sanjay Jaswal, Advocate, for the applicant.
Mr. Dushyant Dadwal, Advocate, for the respondents.
At the joint request of learned counsel representing the parties, list in the month of March, 2024.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & Ors. vs. Garg Sons Estate Promoters Pvt. Ltd.
.
Arbitration Case No.14 of 2023 22.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the petitioners.
Mr. Raman Ravi Verma, Advocate Vice Mr. Suneet Goel, Advocate, for the respondent.
r to At the joint request of learned counsel representing the parties, list after two weeks.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS M/s Himachal Techno Engineer vs. Director, National Institute of Technology .
& Anr.
OMP(M) No.211 of 202322.12.2023 Present: Ms. Ritu Sharma, Advocate, for the applicant/petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for the respondents.
Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India, appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply. List thereafter.
Registry is directed to reflect the name of Deputy Solicitor General of India, in the cause-list, henceforth.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS The State of H.P. & Anr. vs. Mahajan Trader .
OMP(M) No.214 of 202322.12.2023 Present: Ms. Ayushi Negi, Deputy Advocate General, for the applicants/objectors Ms.Ritu Sharma, Advocate, for the respondent.
Notice. Ms. Ritu Sharma, learned counsel, appears and waives service of notice on behalf of the respondent. She prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS The State of H.P. & Anr. vs. D.C. Chandel Contractor .
OMP(M) No.216 of 202322.12.2023 Present: Ms. Ayushi Negi, Deputy Advocate General, for the applicants/objectors Ms.Ritu Sharma, Advocate, for the respondent.
Notice. Ms. Ritu Sharma, learned counsel, appears and waives service of notice on behalf of the respondent. She prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Jyoti Malhotra vs. State of H.P. & Anr.
.
Arbitration Case No.345 of 2023 22.12.2023 Present: Mr. Raman Ravi Verma, Advocate Vice Mr. Suneet Goel, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Learned counsel appearing on behalf of the petitioner submits that the petition under Section 11 of the Arbitration and Conciliation Act, 1996, is still pending adjudication and, therefore, the present matter may be adjourned to some other date.
In view of the aforesaid, list this matter on 05.01.2024.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS The Chief Engineer & Anr. vs. Sh. Tarkeshwar Shah .
Arbitration Case No.941 of 2023 22.12.2023 Present: Ms. Ayushi Negi, Deputy Advocate General, for the applicants/petitioners.
Ms.Ritu Sharma, Advocate, for the respondent.
Arbitration Case No.941 of 2023 Notice. Ms. Ritu Sharma, learned counsel, appears and waives service of notice on behalf of the respondent. She prays for and is granted six weeks' time to file reply as well as Power of Attorney.
OMP No. 609 of 2023Notice in the aforesaid terms.
No reply is intended to be filed to the application.
Heard.
Subject to deposit of the entire award amount alongwith interest and costs, within a period of six weeks, the operation of award dated 01.07.2023 (Annexure P-1), passed by the learned Arbitrator (Sh. Ajay Kochhar) in Arbitration Case No.118 of 2019, titled Sh. Tarkeshwar Shah vs. Chief Engineer & Anr., shall remain stayed during the pendency of the petition.
The application stands disposed of.
( Sushil Kukreja ) Judge 22nd December, 2023 ::: Downloaded on - 25/07/2025 21:28:57 :::CIS (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & ors. vs. M/s Vijay Kapoor .
Arbitration Case No.942 of 2023 22.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants/objectors.
Arbitration Case No.942 of 2023 Issue notice to the respondent, returnable within six weeks, on taking steps within a period of five days. List thereafter.
OMP No. 610 of 2023Notice in the aforesaid terms.
In the meantime, execution of the impugned award dated 10.07.2023, passed by the learned Arbitrator (Er. Naresh Kumar Vasisht) which is under challenge, shall remain stayed, however, subject to deposit of the entire awarded amount alongwith up-to-
date interest within a period of six weeks by the applicants/objectors.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & ors. vs. Sher Singh .
CMP(M) No.1751 of
2023
22.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate
General, for the applicants/appellants.
Issue notice to the respondent, returnable within eight weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & ors. vs. Krishan .
CMP(M) No.1752 of
2023
22.12.2023 Present: Ms. Ayushi Negi, Deputy Advocate General,
for the applicants/appellants.
Issue notice to the respondent, returnable within eight weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & ors. vs. Munshi Ram .
CMP(M) No.1754 of
2023
22.12.2023 Present: Ms. Ayushi Negi, Deputy Advocate General,
for the applicants/appellants.
Issue notice to the respondent, returnable within eight weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & ors. vs. Bohri Devi & Anr.
.
CMP(M) No.1755 of
2023
22.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate
General, for the applicants/appellants.
Issue notice to the respondents, returnable within eight weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. vs. Chetan Parkash .
CRMP(M) No.1909 of 202322.12.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicant/appellant.
Mr. Hemant Kumar, Advocate vice Mr. Sunil Kumar Banyal, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Som Dutt and Ors. vs. Ranjeet Singh & Anr.
.
CMP(M) No.1764 of
2023
22.12.2023 Present: Mr. B.L. Soni, Advocate, for the
applicants/appellants.
Issue notice to the respondents, returnable within six weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & ors. vs. Shyam Lal .
CMP(M) No.1757 of
2023
22.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate
General, for the applicants/appellants.
Issue notice to the respondent, returnable within eight weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS State of H.P. & ors. vs. Shyam Lal .
CMP(M) No.1757 of
2023
22.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate
General, for the applicants/appellants.
Issue notice to the respondent, returnable within eight weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 22nd December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Tasi Phunchog vs. CBI .
Cr. Appeal No.424 of 202321.12.2023 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent/CBI.
Cr.MP No.3532 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C.) for suspension of sentence during pendency of the present appeal.
I have heard the learned counsel for the parties and also gone through the material available on record. Vide judgment of conviction dated 23.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P., the present applicant-appellant has been convicted as under:
i) For commission of the offences punishable under Sections 13(1)(d) of the Prevention of Corruption Act, 1988, punishable under Section 13(2) read with Section 120-B of IPC and sentenced to under rigorous imprisonment for a period of three years and to pay a fine of Rs.60,000/- and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
ii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for commission of the offence punishable under Section 420 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigourous imprisonment for a terms of six month;::: Downloaded on - 25/07/2025 21:28:57 :::CIS
iii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for the .
commission of offence under Section 467 of IPC read with Section 120-B of IPC ad in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
iv) to undergo rigorous imprisonment for a period of three years an a fine of Rs.10,000/- for the commission of offence under Section 468 of IPC read with Section 120-B and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six month and;
(v) to undergo rigorous imprisonment for a period of r one year and a fine of Rs.10,000/- for the commission of offence under Section 471 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months.
Keeping in view the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant-appellant, vide judgment of conviction dated 23.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P.,, shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.
50,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the ::: Downloaded on - 25/07/2025 21:28:57 :::CIS applicant will surrender before the Court to undergo sentence, .
if any, imposed by the Court.
The application stands disposed of.
Cr. Appeal No. 424 of 2023Since the appeal already stands admitted, therefore, list for final hearing in due course.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Tasi Phunchog vs. CBI .
Cr. Appeal No.419 of 202321.12.2023 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent/CBI.
Cr.MP No.3523 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C.) for suspension of sentence during pendency of the present appeal.
I have heard the learned counsel for the parties and also gone through the material available on record. Vide judgment of conviction dated 23.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P., the present applicant-appellant has been convicted as under:
i) For commission of the offences punishable under Sections 13(1)(d) of the Prevention of Corruption Act, 1988, punishable under Section 13(2) read with Section 120-B of IPC and sentenced to under rigorous imprisonment for a period of three years and to pay a fine of Rs.30,000/- and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
ii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for commission of the offence punishable under Section 420 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigourous imprisonment for a terms of six month;::: Downloaded on - 25/07/2025 21:28:57 :::CIS
iii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for the .
commission of offence under Section 467 of IPC read with Section 120-B of IPC ad in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
iv) to undergo rigorous imprisonment for a period of three years an a fine of Rs.10,000/- for the commission of offence under Section 468 of IPC read with Section 120-B and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six month and;
(v) to undergo rigorous imprisonment for a period of r one year and a fine of Rs.10,000/- for the commission of offence under Section 471 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months.
Keeping in view the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant-appellant, vide judgment of conviction dated 23.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P.,, shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.
50,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the ::: Downloaded on - 25/07/2025 21:28:57 :::CIS applicant will surrender before the Court to undergo sentence, .
if any, imposed by the Court.
The application stands disposed of.
Cr. Appeal No. 419 of 2023Since the appeal already stands admitted, therefore, list for final hearing in due course.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Tasi Phunchog vs. CBI .
Cr. Appeal No.417 of 202321.12.2023 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent/CBI.
Cr.MP No.3520 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C.) for suspension of sentence during pendency of the present appeal.
I have heard the learned counsel for the parties and also gone through the material available on record. Vide judgment of conviction dated 23.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P., the present applicant-appellant has been convicted as under:
i) For commission of the offences punishable under Sections 13(1)(d) of the Prevention of Corruption Act, 1988, punishable under Section 13(2) read with Section 120-B of IPC and sentenced to under rigorous imprisonment for a period of three years and to pay a fine of Rs.60,000/- and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
ii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for commission of the offence punishable under Section 420 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a terms of six month;::: Downloaded on - 25/07/2025 21:28:57 :::CIS
iii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for the .
commission of offence under Section 467 of IPC read with Section 120-B of IPC ad in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
iv) to undergo rigorous imprisonment for a period of three years an a fine of Rs.10,000/- for the commission of offence under Section 468 of IPC read with Section 120-B and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six month and;
(v) to undergo rigorous imprisonment for a period of r one year and a fine of Rs.10,000/- for the commission of offence under Section 471 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months.
Keeping in view the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant-appellant, vide judgment of conviction dated 23.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P.,, shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.
50,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the ::: Downloaded on - 25/07/2025 21:28:57 :::CIS applicant will surrender before the Court to undergo sentence, .
if any, imposed by the Court.
The application stands disposed of.
Cr. Appeal No. 417 of 2023Since the appeal already stands admitted, therefore, list for final hearing in due course.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Tasi Phunchog vs. CBI .
Cr. Appeal No.399 of 202321.12.2023 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent/CBI.
Cr.MP No.3238 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C.) for suspension of sentence during pendency of the present appeal.
I have heard the learned counsel for the parties and also gone through the material available on record. Vide judgment of conviction dated 15.06.2022 and order of sentence dated 25.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P., the present applicant-appellant has been convicted as under:
i) For commission of the offences punishable under Sections 13(1)(d) of the Prevention of Corruption Act, 1988, punishable under Section 13(2) read with Section 120-B of IPC and sentenced to under rigorous imprisonment for a period of three years and to pay a fine of Rs.60,000/- and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
ii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for commission of the offence punishable under Section 420 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a terms of six month;::: Downloaded on - 25/07/2025 21:28:57 :::CIS
iii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for the .
commission of offence under Section 467 of IPC read with Section 120-B of IPC ad in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
iv) to undergo rigorous imprisonment for a period of three years an a fine of Rs.10,000/- for the commission of offence under Section 468 of IPC read with Section 120-B and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six month and;
(v) to undergo rigorous imprisonment for a period of r one year and a fine of Rs.10,000/- for the commission of offence under Section 471 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months.
Keeping in view the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant-appellant, vide judgment of conviction dated 15.06.2022 and order of sentence dated 25.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P., shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.
50,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the ::: Downloaded on - 25/07/2025 21:28:57 :::CIS applicant will surrender before the Court to undergo sentence, .
if any, imposed by the Court.
The application stands disposed of.
Cr. Appeal No. 399 of 2023Since the appeal already stands admitted, r to therefore, list for final hearing in due course.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Tasi Phunchog vs. CBI .
Cr. Appeal No.482 of 202321.12.2023 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent/CBI.
Cr.MP No.4023 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C.) for suspension of sentence during pendency of the present appeal.
I have heard the learned counsel for the parties and also gone through the material available on record. Vide judgment of conviction dated 15.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P., the present applicant-appellant has been convicted as under:
i) For commission of the offences punishable under Sections 13(1)(d) of the Prevention of Corruption Act, 1988, punishable under Section 13(2) read with Section 120-B of IPC and sentenced to under rigorous imprisonment for a period of three years and to pay a fine of Rs.60,000/- and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
ii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for commission of the offence punishable under Section 420 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a terms of six month;::: Downloaded on - 25/07/2025 21:28:57 :::CIS
iii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for the .
commission of offence under Section 467 of IPC read with Section 120-B of IPC ad in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
iv) to undergo rigorous imprisonment for a period of three years an a fine of Rs.10,000/- for the commission of offence under Section 468 of IPC read with Section 120-B and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six month and;
(v) to undergo rigorous imprisonment for a period of r one year and a fine of Rs.10,000/- for the commission of offence under Section 471 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months.
Keeping in view the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant-appellant, vide judgment of conviction dated 15.07.2022 and order of sentence dated 03.08.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P.,, shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.
50,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the ::: Downloaded on - 25/07/2025 21:28:57 :::CIS applicant will surrender before the Court to undergo sentence, .
if any, imposed by the Court.
The application stands disposed of.
Cr. Appeal No. 482 of 2023Since the appeal already stands admitted, r to therefore, list for final hearing in due course.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:57 :::CIS Tasi Phunchog vs. CBI .
Cr. Appeal No.480 of 202321.12.2023 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent/CBI.
Cr.MP No.4019 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C.) for suspension of sentence during pendency of the present appeal.
I have heard the learned counsel for the parties and also gone through the material available on record. Vide judgment of conviction dated 24.11.2022 and order of sentence dated 28.11.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P., the present applicant-appellant has been convicted as under:
i) For commission of the offences punishable under Sections 13(1)(d) of the Prevention of Corruption Act, 1988, punishable under Section 13(2) read with Section 120-B of IPC and sentenced to under rigorous imprisonment for a period of three years and to pay a fine of Rs.50,000/- and in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
ii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for commission of the offence punishable under Section 420 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigourous imprisonment for a terms of six month;::: Downloaded on - 25/07/2025 21:28:58 :::CIS
iii) to undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/- for the .
commission of offence under Section 467 of IPC read with Section 120-B of IPC ad in case of default of payment of fine, to further undergo rigorous imprisonment for a term of six months;
iv) to undergo rigorous imprisonment for a period of three years an a fine of Rs.10,000/- for the commission of offence under Section 468 of IPC read with Section 120-B and in case of default of payment of fine, to further undergo rigourous imprisonment for a term of six month and;
(v) to undergo rigourous imprisonment for a period of r one year and a fine of Rs.10,000/- for the commission of offence under Section 471 of IPC read with Section 120-B of IPC and in case of default of payment of fine, to further undergo rigourous imprisonment for a term of three months.
Keeping in view the fact that the main appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant-appellant, vide judgment of conviction dated 24.11.2022 and order of sentence dated 28.11.2022, passed by the learned Special Judge, (CBI), Shimla, District Shimla, H.P.,, shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.
50,000/- with one surety in the like amount to the satisfaction of learned trial Court and also depositing the fine amount, if not already deposited, within a period of four weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the ::: Downloaded on - 25/07/2025 21:28:58 :::CIS applicant will surrender before the Court to undergo sentence, .
if any, imposed by the Court.
The application stands disposed of.
Cr. Appeal No. 480 of 2023Since the appeal already stands admitted, r to therefore, list for final hearing in due course.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Purkhu Ram vs. CBI .
Cr. Appeal No.235 of 202321.12.2023 Present: Mr. Dinesh Kumar, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent.
Cr.MP No.1996 of 2023Learned counsel for the applicant/appellant prays for and is granted two weeks' further time to seek instruction in the matter.
As prayed, list on 09.01.2024.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Kartar Chand vs. Jhonfi Ram .
RSA No.123 of 202321.12.2023 Present: Mr. I.S. Chandel, Advocate, for the appellant.
Ms. Aanchal Sharma, Advocate, for the respondent.
CMP No.7063 of 2023r to Reply stands filed.
Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of applicant Kartar Chand, the present application is allowed and the execution of the impugned judgment and decree dated 03.10.2019, passed by learned Senior Civil Judge, Nadaun, District Hamirpur, H.P. in Civil Suit No.232 of 2013, titled Jhonfi Ram vs. Kartar Chand and further affirmed by learned Additional District Judge, Hamirpur, H.P. vide judgment dated 27.04.2022 in Civil Appeal No.55 of 2019, titled Kartar Chand vs. Jhonfi Ram., shall remain stayed during the pendency of the present appeal.
Application stands disposed of.
RSA No.123 of 2023As prayed, list this matter for hearing in the month of March, 2024.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Brahmo Devi (deceased) though her LRs. & Anr. vs. Jagdish Chand and Ors.
.
RSA No.58 of 202321.12.2023 Present: Mr. Sanjay Jaswal, Advocate, for the appellants.
None for the respondents.
RSA No.58 of 2023 & CMP No.2236 of 2023 Since none has appeared on behalf of the respondents despite repeated calls, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Subhash Chander vs. State of H.P. .
RSA No.221 of 202321.12.2023 Present: Mr. H.S. Rana, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Learned counsel for the appellant prays for r to adjournment to inspect the record.
As prayed, list after six weeks.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jogindr Singh vs. Bhajna (deceased) through his LRs and Ors.
.
RSA No.509 of 200921.12.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the appellant.
Mr.Divya Raj Singh, Advocate, for respondents No.1(a) to 1(d).
Respondents No.2(c) to 2(d), 3(a) t 3(d) already ex parte.
CMP(M) Nos. 842, 843 & 845 of 2023 Learned counsel for the applicant/appellant prays for adjournment.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Parshotam Lal vs. Chiri Devi (deceased) through her LRs.
.
CMP(M) No.1140 of 202121.12.2023 Present: Ms. Sharmila Patial, Advocate, for the applicant/appellant.
Mr. Shubham Sharma, Advocate, for proposed LRs of respondent No.1(b).
LR. No.1(a) already ex parte.
Learned counsel for the applicant/appellant submits that since she has been appointed as Additional Advocate General, therefore, she has returned the case file to the H.P. High Court Legal Services Committee.
Let report be called for from the Secretary, H.P High Court Legal Services Committee in this respect.
List after two weeks.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jaspal & Ors. vs. Nanak Chand & Ors.
.
RSA No.122 of 202321.12.2023 Present: Mr. Desh Raj Thakur, Advocate, for the appellants.
Mr. Karan Singh Kanwar, Advocate, for the respondents.
RSA No.122 of 2023At the joint request of learned counsel for the parties, list for hearing on admission in the month of March, 2024.
CMP No.6882 of 2023List alongwith main appeal for consideration.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Sadiq Mohammed vs. State of H.P. .
Cr.MP(M) No.2921 of 202321.12.2023 Present: None for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Yashpal Singh, P.S. Kihar, present with record.
r to Fresh status report stands filed.
Since none has appeared on behalf of the petitioner despite repeated calls, in the interest of justice, list on 28.12.2023.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Vijay Kumar vs. Anil Kumar .
RSA No.213 of 202221.12.2023 Present: Mr. Surender K. Sharma, Advocate, for the appellant.
Mr. Vinod Thakur, Advocate, for respondents No.1 to 4.
None for respondents No.5 to 7.
r to At the joint request of learned counsel for the parties, list for hearing on admission in the month of March, 2024.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS HIMUDA & Anr. vs. M/s Maria Enterprises .
Arbitration Appeal No.4 of 2019 21.12.2023 Present: Mr. Dikken Kumar, Advocate vice Mr. Ajay Vaidya, Advocate, for the petitioners.
Mr. Sumeet Raj Sharma, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list on 19.03.2024.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS OIC vs. Shridhar & Ors. a/w connected matters.
.
FAO No.9 of 2015 a/w FAOs No.19, 20, 21 & 22of 2015 21.12.2023 Present: Mr. Ishan Sharma, Advocate, for the appellant(s) in all the appeals.
Mr. Adarsh Sharma, Advocate, for respondents No.1 to 3/Claimants.
rNo.4.
Mr. Arun Kumar, Advocate, for respondent Learned counsel for respondents No.1 to 3/claimants prays for adjournment.
As prayed, list on 11.01.2024.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Arun Chadha & others vs. The Municipal Council Dharamshala.
.
RSA No. 549 of 200821.12.2023 Present: Mr. Peeyush Verma, Advocate, for appellants No.1 to 9.
Ms. Divya Pathania, Advocate Vice Mr. Adarsh K. Vashista, Advocate, for the respondent.
r to CMP No.14857 of 2023 Learned vice counsel appearing on behalf of the respondent prays for and is granted four weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Dharam Singh and Ors. vs. Bihri Lal and Ors.
.
RSA No. 496 of 200921.12.2023 Present: Ms. Aanchal Sharma, Advocate vice Mr. Viks Rathore, Advocate, for the appellants.
Mr. Raman Sethi, Advocate, for the proposed LRs No.1(a) to 1(c) of deceased respondent Bihari Lal.
r to CMP Nos.833 & 834 of 2019 Learned counsel for proposed LRs No.1(a) to 1(c) of deceased respondent Bihari Lal, prays for and is granted four weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Devinder Singh vs. Rajesh Kumar Sharma & Ors.
.
RSA No. 548 of 200921.12.2023 Present: Ms.Pooja Verma, Advocate vice Mr. Devender Sharma, Advocate, for the appellant.
Dr. Lalit K. Sharma, Advocate, for respondents No.1.
r to Name of respondent No.2, already stands deleted vide order dated 29.09.2011.
Respondent No.3, already ex parte.
Learned vice counsel appearing on behalf of the appellant prays for adjournment to verify the status of the parties as the appeal has come up for hearing after a period of seven years.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS National Insurance Company Ltd. vs. Radha Devi & Ors.
.
FAO No.256 of 201521.12.2023 Present: Dr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondent No.1.
Ms. Leena Guleria, Advocate, for respondents No.2 to 4.
CMP No.18823 of 2023Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of Applicant/respondent No.1, Radha Devi, the same is allowed.
Application stands disposed of.
FAO No.256 of 2015List this appeal for final hearing on 08.01.2024.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Bhagat Ram (deceased) through his LRs vs. Rama Nand (deceased) through his LRs.
.
RSA No.573 of 201921.12.2023 Present: Mr. Sumesh Sharma, Advocate Vice Mr. Karun Negi, Advocate, for the appellants.
Respondents No.1(a) to 1(f), 2(a), 2(c) and 2(d), already ex parte.
Mr. Pranjal Munjal, Advocate Vice Mr. Janesh Gupta, Advocate, for respondents No.2(e) and r2(f), 3,4,6 & 7.
Respondent No.2(g) stands deleted.
As per report of the Registry, steps for the service of respondent No.2(b) have not been taken.
Learned counsel appearing on behalf of the appellants undertakes to do the needful within a period of one week. List thereafter.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jaggu Vs. State of H.P. .
Cr. Appeal No.114 of 202221.12.2023 Present: Mr. Kishore Pundir, Advocate, as Legal Aid Counsel, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent.
Cr.MP No.4039 of 2023r Custody Certificate stands filed.
Learned Additional Advocate General prays for adjournment.
As prayed, list on 04.03.2024.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jhabe Ram vs. Sunder (decesed) through his LRs and Anr.
.
RSA No.386 of 202221.12.2023 Present: Mr. Sudhir Bhatnagar, Advocate, for the appellant.
Mr. Jiya Lal Thakur, Advocate Vice Mr. G.R.Palsra,Advocate, for respondents No.1(i) to 1(iv).
rNo.2.
Mr. Jitender P. Ranote, Advocate, for respondent RSA No.386 of 2022 As prayed, list this appeal for hearing on admission in the month of March, 2024.
CMP No.18001 of 2022List for consideration alongwith main appeal.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS NHAI vs. Ghantha Ram .
OMP(M) No.125 of 202321.12.2023 Present: Ms. Shreya Chauhan, Advocate, for the applicant.
Mr. Varun Rana, Advocate, for the respondent.
Learned counsel representing the respondent prays for and is granted four weeks' time to file Power of Attorney on behalf of the respondent as well as to move an appropriate application for setting aside the ex parte order, dated 24.11.2023. List thereafter.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS NHAI vs. Lal Singh .
OMP(M) No.124 of 202321.12.2023 Present: Ms. Shreya Chauhan, Advocate, for the applicant.
Mr. Varun Rana, Advocate, for the respondent.
Learned counsel representing the respondent prays for and is granted four weeks' time to file Power of Attorney on behalf of the respondent as well as to move an appropriate application for setting aside the ex parte order, dated 24.11.2023. List thereafter.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Deen Sahayk Trust & Ors. vs. Subhash Chand Malhotra & Ors.
.
RSA No.193 of 202321.12.2023 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rohit, Advocate, for the appellants.
Mr. Bhupender Gupta, Senior Advocate with Mr. Janesh Gupta and Mr. Pranjal Munjal, Advocates, for respondents No.1,2 & 4 to 6.
Mr. Varun Chauhan, Advocate, for respondents No.3(a) to 3(c).
CMP No.16785 of 2023No reply is intended to be filed to the instant application.
Heard. The parties are directed to maintain status quo qua ownership, nature and possession of the suit property during the pendency of the present appeal, however, subject to alteration, vacation or modification on motion.
Application stands disposed of.
RSA No.193/2023 & Cross Objection No.17/2023 As prayed, list for hearing on admission after ensuing winter vacations.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Ram Charan & Ors. vs. Lal Chand & Anr.
.
CMP(M) No.1256 of 2023 21.12.2023 Present: Mr. Peeyush Verma, Advocate, for the applicants/appellants.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the respondents.
CMP(M) No.1256 of 2023Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant Ram Charan, the same is allowed and delay of 67 days in filing the appeal is hereby condoned.
Application stands disposed of.
RSA No.294 of 2023Heard. Admit on the substantial questions of law No.1 & 2, formulated at Page No.7of the paper book.
Post Admission Notice.
Mr. Pranjal Munjal, learned counsel, appears and waives service of post admission notice on behalf of the respondents.
List alongwith RSA No.147 of 2023 for final hearing in due course.
( Sushil Kukreja ) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Judge .
21st December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:58 :::CIS
Lal Chand and another vs. Ram Charan and others.
.
RSA No.147 of 202321.12.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the appellants.
Mr. Peeyush Verma, Advocate, for the respondents.
r to RSA No.147 of 2023 Heard. Admit on the substantial questions of law No.2 to 5, formulated at Page Nos.11 & 12 of the paper book.
Post Admission Notice.
Mr. Peeyush Verma, learned counsel, appears and waives service of post admission notice on behalf of the respondents.
List for final hearing in due course.
CMP No.8017 of 2023Heard. Interim order dated 30.06.2023, is made absolute during the pendency of the present appeal, however, subject to alteration/vacation/modification on motion.
Application stands disposed of.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Principal Secretary Revenue & Ors. vs. Rattan Singh & Ors.
.
CMP(M) No.408 of 202321.12.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants/appellants.
Mr. Malay Kaushal, Advocate, for the respondents.
r Heard. to CMP(M) No.408 of 2023 Having regard to the averments made in the application, which are duly supported with an affidavit of the Er. Anil Kumar, the same is allowed and delay of 64 days in filing the appeal is hereby condoned.
Application stands disposed of.
RSA No._______of 2023 Be registered.
Notice. Mr. Malay Kaushal, learned counsel, appears and waives service of notice on behalf of the respondents.
Learned Additional Advocate General is directed to supply the copy of grounds of appeal to the respondents within two weeks. List thereafter.
CMP No._________2023 Be registered.
::: Downloaded on - 25/07/2025 21:28:58 :::CISNotice in the aforesaid terms.
.
Reply, if any, be filed within two weeks. List thereafter alongwith main appeal.
( Sushil Kukreja ) Judge 21st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jagat Prakash (deceased) through his LRs. Vs. Gopal Chander (deceased) .
through his LRs.
RSA No.189 of 202320.12.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants.
Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rohit, Advocate, for the respondents.
r to CMP No.10668 of 2023 As per report of the Registry, security bond in terms of order dated 18.08.2023, has been furnished to the satisfaction of learned trial court.
Heard. Interim order dated 18.08.2023, is made absolute during the pendency of the present appeal.
Application stands disposed of.
RSA No.189 of 2023As prayed, list this appeal for hearing on admission in the month of March, 2024.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Lal Chand vs. Mahindra & Mahindra Financial Services Ltd.
.
Cr. Revision No.419 of 202320.12.2023 Present: Mr. Vijay Kumar Arora, Advocate, for the petitioner.
Mr. Sahil Thakur, Advocate vice Ms. Meera Devi, Advocate, for the respondent.
r to Cr.MP No.4705 of 2023 No reply is intended to be filed on behalf of the non-applicant/respondent.
Heard. Having regard to the averments made in the application, which is duly supported with an affidavit of the applicant/petitioner, the same is allowed and eight weeks further time is granted to him to deposit 30% of compensation amount, in terms of order dated 18th August, 2023, passed by this Court.
Application stands disposed of.
Cr. Revision No.419 of 2023As prayed, list after eight weeks.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Ram Singh vs. NCB .
Cr.MP(M) No.2896 of 202320.12.2023 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Dev Raj, Advocate, for the respondent/NCB.
Arguments heard. Judgment reserved.
r to
( Sushil
Kukreja )
Judge
20th December, 2023
(reena)
::: Downloaded on - 25/07/2025 21:28:58 :::CIS
Kuldeep Verma @ Boss vs. State of H.P. .
Cr.MP(M) No.2909 of 202320.12.2023 Present: Mr. Harish Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned counsel for the petitioner prays for adjournment.
As prayed, list on 05.01.2024.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Radhika Sharma vs. State of H.P. .
Cr.MP(M) No.3184 of 202320.12.2023 Present: Mr. Aslam, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
As prayed, list on 28.12.2023.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Radhika Sharma vs. State of H.P. .
Cr.MP(M) No.3184 of 202320.12.2023 Present: Mr. Aslam, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
As prayed, list on 28.12.2023.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Sanjeev Kumar & Ors. vs. Rattan Lal & Ors.
.
RSA No.277 of 202220.12.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the appellants.
Mr. Vishwas Kaushal, Advocate, for respondents No.1 & 2.
Respondents No.3 to 8, already ex parte.
r to RSA No.277 of 2022 Heard. Admit on the substantial questions of law No.1,2 & 4, formulated at Page No.13 of the paper book.
Post Admission Notice.
Mr. Vishwas Kaushal, learned counsel, appears and waives service of post admission notice on behalf of respondents No.1 & 2.
Separate post admission notice be issued to respondents No.3 to 8, returnable within six weeks, on taking steps within a period of five days. List thereafter.
CMP No.13594 of 2022Heard. Interim order dated 26.09.2022, is made absolute during the pendency of the present appeal, however, subject to alteration, vacation and modification on motion.
Application stands disposed of.
( Sushil Kukreja ) Judge 20th December, 2023 ::: Downloaded on - 25/07/2025 21:28:58 :::CIS (reena) .
r to ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jodh Singh & Anr. vs. Ramesh Chand & Anr.
.
RSA No.389 of 202220.12.2023 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the appellants.
Mr. Bhupender Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondents.
CMP No.18132 of 2022Learned counsel for the applicants/appellants prays for and is granted four weeks' further time to file rejoinder.
As prayed, list after four weeks alongwith main appeal.
In the meantime, interim order to continue RSA No.389 of 2022 As prayed, list after four weeks.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Sarup Chand vs. Pawan Chibh .
Cr. Appeal No.136 of 202320.12.2023 Present: Mr.Mukul Sood, Advocate, for the appellant.
None for the respondent.
As the name of learned counsel representing the respondent is not reflected in the cause list, none has appeared on his behalf.
r As prayed, list after one week.
Registry is directed to reflect the name of Mr. Naresh Kaul, Advocate, for the respondent in the cause-list, henceforth.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Paras Ram vs. Prem Chand & Anr.
.
RSA No.199 of 202320.12.2023 Present: Mr. Dinesh Kumar, Advocate, for the appellant.
Mr. Javed Khan, Advocate, for respondent No.1.
Mr. Ashok Kumar Sharma, Advocate, for respondent No.2.
adjournment.
r to Learned counsel for the appellant prays for As prayed, list after four weeks.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Satpal vs. Kuldeep Chauhan .
RSA No.110 of 202320.12.2023 Present: Mr. Rohit, Advocate, for the appellant.
Ms. Radhika Gautam, Advocate, for the respondent.
Learned counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 20th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Desh Raj Gupta vs. Urmila Gupta & Ors.
.
FAO No.304 of 201415.12.2023 Present: Ms. Meera Devi, Advocate, for the appellant.
Mr. Abhishek, Advocate Vice Mr. Parmod Singh Thakur, Advocate, for the respondent.
CMP No.13901 of 2023By way of instant application filed by the applicant/respondent, r a prayer has been made for enforcement of the order dated 17.03.2016, passed in CMP No.11968/2015 in FAO No.304/2014, against the non-
applicant/appellant, whereby, it was mutually agreed that appellant-husband shall in all pay a sum of Rs.8000/- per month to the respondent-wife w.e.f. 01.03.2016 till the disposal of the present appeal.
It has been averred in the application that non-
applicant/appellant has failed to pay arrears amounting to Rs.1,12,000/- from August, 2022 till September, 2023. It has further been averred in the application that non-
applicant/appellant is further liable to pay maintenance @ Rs.8000/- per month due from the month of October, 2023 onwards.
In the reply filed on behalf of the non-
applicant/appellant, it is submitted that the non-
applicant/appellant has already paid the amount due against him as per order of the judicial magistrate. However, the ::: Downloaded on - 25/07/2025 21:28:58 :::CIS averments made in the application have not been specifically .
denied.
I have heard learned counsel for the parties and have also gone through the material available on record.
In view of the material available on record, it is clear that non-applicant/appellant has failed to pay the maintenance @ Rs.8000/- per month from August 2022 till September 2023 and thereafter from the month of October, 2023 till date. Hence, the applicant/appellant is directed to pay to the respondent, the entire amount due w.e.f. August 2022 till September, 2023 and thereafter from the month of October, 2023 till date, within a period of two weeks from today by remitting the same in her saving bank account.
Application stands disposed of.
FAO No.304 of 2014As prayed, list on 04.01.2024.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Janki and Ors. vs. Mansha Ram .
RSA No.503 of 200915.12.2023 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellants except appellant No.2.
Appellant No.2, is stated to have expired.
Mr. Roop Lal Chaudhary, Advocate, for the respondent.
r to CMP(M) Nos.1332 & 1333 of 2022 The instant applications under Order 22, Rules 3,5 & 9 and Section 5 of Limitation Act, has been filed by the applicants/appellants for bringing on record the legal heirs of deceased appellant No.2, Jai Ram. As per the applicants/appellants, appellant No.2, Jai Ram, has expired on 28.05.2017, leaving behind his legal heirs, as mentioned in para-3 of the application bearing CMP(M) No.1332 of 2022, who are required to be brought on record. The applications are duly supported with the affidavits of applicant/appellant Dhani Ram.
No reply is intended to be filed on behalf of the appearing non-applicant/ respondent.
Heard. Keeping in view the facts and circumstances of the case and since right to sue survives in favour of the applicants/appellants, the application is allowed and legal heirs of deceased appellant No.2, Jai Ram, as mentioned in para-3 of the application bearing CMP(M) No.1332 of 2022, are ordered to be brought on record, after ::: Downloaded on - 25/07/2025 21:28:58 :::CIS setting aside the abatement, if any. The application stands .
disposed of.
Amended memo of parties stands already filed, which is annexed with the application bearing CMP No.1333 of 2022.
Applications stand disposed of.
r to RSA No.503 of 2009 As prayed, list after four weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Padam Singh vs. Shanti & Others .
RSA No.429 of 201015.12.2023 Present: Mr. Anshul Gandhi, Advocate Vice Mr. C.N. Singh, Advocate, for the appellant.
Respondents No.1 to 8, stand already ex parte.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.9 & 10.
CMP No.335 of 2023Learned Additional Advocate General prays for and is granted four weeks' further time to file reply.
List alongwith main appeal.
RSA No.429 of 2010As prayed, list after four weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Mulakh Ram (deceased) through his LRs vs. Kishori Lal (deceased) through his .
LRs.
RSA No.45 of 2020 15.12.2023 Present: Mr. Sat Parkash, Advocate Vice Mr. Goldy Kumar, Advocate, for the appellants except appellant No.1(c).
Mr. Sahil Dixit, Advocate, for respondents No.1(a) to 1(c), 2(a) to 2(e), 3, 4(a) to 4(d).
Respondents No.5(a) to 5(e), 6(b), 6(d) to 6(g), 7(a) to 7(f), 8(a) o 89d), 9(a) to 9(c) & 10 to 10, already stand ex parte.
At the request of learned vice counsel appearing on behalf of the appellants, list after four weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Oriental Insurance Company Ltd. vs. Trepan Singh ad Anr.
.
CMP(M) No.655 of 2020, CMPNo.10261 of 2020 in FAO No.390 of 2006 15.12.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the applicant.
Respondent No.1, already ex parte.
Mr. Basant Pal Thakur, Advocate, for rrespondent No.2.
At the request of learned counsel appearing on behalf of respondent No.2, list after two weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Shashi Kant vs. State of H.P. & Ors.
.
RSA No.304 of 202215.12.2023 Present: Ms. Ashwani Kaundal, Advocate Vice Mr. Rajesh Kumar, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents.
CMP No.15227 of 2022Learned vice counsel appearing on behalf of the appellant prays for and is granted three weeks' further time to file rejoinder to the reply filed on behalf of the respondents. List thereafter.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Ram Gopal vs. CBI .
Cr. Appeal No.312 of 202215.12.2023 Present: Mr. Ashwani Kaundal, Advocate, for the appellant.
Mr. Anshul Bansal, Advocate, for the respondent.
Cr.MP No.4156 of 2023This application has been filed by the applicant/appellant for extension of time to furnish the personal bond in the sum of Rs.25,000/- with one surety in the like amount, in terms of order dated 02.09.2022, passed by this Court.
I have heard learned counsel representing the parties and have also gone through the entire record.
Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant, the same is allowed and a last opportunity of two days' is granted to the applicant/appellant to furnish personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of learned trial court.
Application stands disposed of.
Cr. Appeal No.312 of 2022List in due course.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS State of H.P. vs. Mann Dassi .
FAO No.113 of 201615.12.2023 Present: Ms. Ayushi Negi, Deputy Advocate General, for the appellants.
Ms. Vandana Kumari, Advocate Vice Mr. Sanjay Jaswal, Advocate,for the respondent.
Learned vice counsel appearing on behalf of the respondent prays for adjournment on the ground that arguing counsel is not available due to his ailment.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Shriram General Insurance Co. Ltd. vs. Nikki Devi and ors. a/w connected matter.
.
FAO(MVA) No.593 of 2016 a/w FAO(MVA) No.334 of 2018 15.12.2023 Present: Mr. Jagdish Thakur, Advocate, for the appellant(s).
Ms. Ankita, Advocate, for the appellants in FAO (MVA) No.334 of 2018 and for respondents No.1 to 3 in FAO (MVA) No.593 of 2016.
Ms. Kamlesh Kumari, Advocate Vice Mr. Amrinder Singh Rana, Advocate, for respondents No. 4 & 5 in FAO (MVA) No.593 of 2016 and for respondents No.1 & 2 in FAO (MVA) No.334 of 2018.
Ms. Kamlesh Kumari, learned vice counsel appearing on behalf of respondents in respective appeals, prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Sunita Shandil vs. DAV College Managing Committee & Anr.
.
RSA No.485 of 200715.12.2023 Present: Mr. Rohit, Advocate Vice Mr. Sumit Sood, Advocate, for the appellant.
Ms. Pratibha, Advoate Vice Mr. C.S. Thakur, Advocate, for the respondents.
r to Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Mohan Lal (deceased) through his LRs vs. Om Prakash & Ors.
.
RSA No.424 of 200815.12.2023 Present: Mr. Raj Kumar Negi, Advocate, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for the respondents.
adjournment.
Learned counsel for the respondent prays for As prayed, list after four weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Sarwan Singh vs. Jeet Singh and Ors.
.
RSA No.53 of 202315.12.2023 Present: Mr. Naveen K. Bhardwaj, Advocate, for th appellant.
As per report of the Registry, steps for the service of respondents No.2 & 3 have not been taken.
rLearned counsel for the appellant undertakes to do the needful within a period of one week. After doing the needful within the aforesaid period, let respondents No.2 & 3 be served through affixation as well as through publication in daily newspaper 'Amar Ujala', in terms of the order dated 08.11.2023, returnable within six weeks.
List thereafter.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Rajesh Kumar & Ors.vs. Alka Sood & Ors.
.
RSA No.67 of 202315.12.2023 Present: Mr. Vivek Kumar Attri, Advocate Vice Mr. Praveen Sharma, Advocate, for the appellants.
Mr. Nitin Thakur, Advocate, for respondents No.1 to 4, 6,8,10 & 11.
Mr. Vivek Sharma, Advocate, for respondent rNo.12.
As per report of the Registry, notices issued to respondents No.5,7 & 9 through publication have been received back duly published on 26.11.2023. However, none has appeared on their behalf, hence, they are ordered to be proceeded against ex parte.
As prayed, list this appeal for hearing on admission after three weeks.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jogi Ram vs. Vipin Kumar .
RSA No.120 of 202315.12.2023 Present: Mr. Lokesh Thakur, Advocate Vice Mr. G.R. Palsra, Advocate, for the appellant.
Mr. Arvind Sharma, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted two weeks' further time to file Power of Attorney. List thereafter.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Lal Singh vs. Jai Bhagwan.
.
RSA No.185 of 2023
15.12.2023 Present: Mr.Vinod Chauhan, Advocate, for the
appellant. .
As per report of the Registry, steps for the service of sole respondent, have not been taken.
r Learned counsel for the appellant undertakes to do the needful within a period of two days. After doing the needful within the aforesaid period, let notice be issued to the aforesaid respondent, returnable within six weeks thereafter. List thereafter.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Maheep Kaur vs. Sanjeev Sood (deceased) through his LRs.
.
RSA No.192 of 2023 a/w RSA No.312 of 2022 15.12.2023 Present: Mr. Anand Sharma, Senior Advocate with Mr. Virender Thakur, Advocate, for the appellant in both the appeals.
Mr. Ashok Sood, Senior Advocate with Mr. Abhishek Banta, Advocate, for respondents No.1(a) to 1(c) in both the appeals. .
CMP No.15411/2022 in RSA No.192/2023 Heard. Interim order dated 31.10.2023, is made absolute during the pendency of the present appeal. However, it is made clear that the proceedings pending before the Commissioner, Municipal Corporation, Shimla, H.P. shall continue and this order shall have no bearing on the proceedings pending before it.
Application stands disposed of.
RSA No.192 of 2023 & RSA No.312 of 2022 List in due course.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Tashi Phunchog vs. CBI .
Cr. Appeal No.540 of 202315.12.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent.
Cr.MP No.4445 of 2023r Learned counsel for the respondent prays for and is granted two weeks' further time to file reply.
As prayed, list on 04.01.2024.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Tashi Phunchog vs. CBI .
Cr. Appeal No.399 of 202315.12.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent.
Cr.MP No.3238 of 2023rLearned counsel for the appellant prays for adjournment.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Tashi Phunchog vs. CBI .
Cr. Appeal No.416 of 202315.12.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent.
Cr.MP No.3518 of 2023r Learned counsel for the respondent prays for and is granted two weeks' further time to file reply.
As prayed, list on 04.01.2023.
( Sushil Kukreja ) Judge 15th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS NIC Ltd. vs. Tej Ram & Ors.
.
FAO (MVA) No.05/201514.12.2023 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for respondents No.1 & 2.
Mr. Vinod Chauhan, Advocate, for respondents No. 3 to 6.
CMP No.1455 of 2023The present application under Section 151 of te Code of Civil Procedure has been maintaie db applicants/appellants No.2 & 3, namely Ram Kumar and Ravi Kumar, for release of entire amount of compensation in their favour, asper their shares, which is lying deposited in the Registry of this Court.
It has been mentioned in the application that applicants/appellants No.2 & 3 namely Ram Kumar and Ravi Kumar have now attained age of majority and are in dire need of money, as they have started construction work, as such, the entire amount of compensation may be released in their favour.
FAO (MVA) No.05/2015List alongwith FAO No.4/2015, FAO No.6/2015, FAO No.7/2015, FAO No.8/2015, FAO No.23/2015, FAO No.24/2015 and FAO No.25/2015.
::: Downloaded on - 25/07/2025 21:28:58 :::CIS( Sushil Kukreja ) .
Judge
14th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:58 :::CIS
Pappi Devi & Ors. vs. Kali Ram and Ors.
.
CMP No.10147/2023 in FAO No.306/ 2004 14.12.2023 Present: Mr. Virender Thakur, Advocate, for the applicants/appellants.
Mr. Ishan Sharma, Advocate, for respondent No.3/OIC.
CMP No.10147/202The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/appellants No.2 & 3, namely Ram Kumar and Ravi Kumar, for release of entire amount of compensation in their favour, as per their shares, which is lying deposited in the Registry of this Court.
2. It has been mentioned in the application that applicants/appellants No.2 & 3, namely Ram Kumar and Ravi Kumar, have now attained the age of majority and are in dire need of money as they have started construction work, as such, the entire amount of compensation falling in their shares, be released to them.
3. Learned counsel for respondent No.3/OIC has submitted that he has no objection in case the entire amount of compensation falling in the shares of applicants/appellants No.2 & 3, lying deposited in the Registry of this Court, is released in their favour, as the award has attained finality and ::: Downloaded on - 25/07/2025 21:28:58 :::CIS no appeal has been preferred against the judgment dated .
15.09.2008, passed by this Court in FAO No.306 of 2004.
4. Having regard to the averments made in the application, which are duly supported with affidavits of both the applicants as well as taking into consideration the fact that the matter has been finally decided by this Court vide judgment dated 15.09.2008 and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation falling in the shares of applicants/appellants No.2 & 3, namely Ram Kumar and Ravi Kumar alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-4 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Lekh Raj through his LRs. Sanjeev Kumar and Ors. vs. Mehar Chand & ors.
.
RSA No.286 of 202314.12.2023 Present: Mr. Neeraj Sharma and Mr. Surender K. Sharma, Advocates, for the appellants.
RSA No.286 of 2023Issue notice to the respondents, returnable within six weeks, on taking steps within a period of one week. List thereafter.
CMP No.18683 of 2023Notice in the aforesaid terms. Reply, if any, be filed within six weeks.
In the meantime, parties are directed to maintain status quo qua nature and possession of the suit land subject to compliance of Order 39 Rue 3 of CPC.
CMP No.18684 of 2023The application is disposed of with a direction to the applicants to file certified copy of the judgment, Annexure A-2, within four weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Roshan lal v s. Kisharu Ram .
RSA No.285 of 202214.12.2023 Present: Ms. Anita, Advocate vice Ms. Anu Tuli, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for proposed LRs No.1(a) to 1(e).
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Asha Sharma vs. Anglo Sanskrit Model Senior Secondary School Nela & Ors.
.
RSA No.178 of 202314.12.2023 Present: Mr. Subhash Sharma, Advocate, for the appellant.
Ms. Kiran Jeet Kaur Narula and Mr. Yoginder Paul, Advocates, for respondents No. 1 & 2.
Mr. Lalit K. Sehgal, Advocate, for respondent No.3.
Learned counsel representing the appellant prays for adjournment to seek further instructions in the matter.
As prayed, list after six weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS State of H.P. & Ors. vs. Balraj Singh .
RSA No.219 of 202314.12.2023 Present: Ms. Ayushi Negi, Deputy Advocate General, for the appellants.
Mr. Atul Kumar, Advocate vice Mr. Vikrant Chandel, Advocate, for the respondents.
CMP Nos.14305 & 14306 of 2023 Learned vice counsel appearing on behalf of the respondents prays for and is granted further three weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Hari Dass vs. Ganga Dassi & others.
.
RSA No.226 of 202314.12.2023 Present: Mr. Arun Kumar, Advocate vice Mr. I.S. Chandel, Advocate, for the appellant.
Ms. Rinki Kashmiri, Advocate vice Mr.Janesh Gupta, Advocate, for respondents No. 1 & 4.
Ms. Anita, Advocate vice Ms.Anu Tuli, Advocate, for respondents No.2 & 3.
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after three weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Durga Dass vs. Chuni Lal .
RSA No.597 of 201914.12.2023 Present: Ms. Rinki Kashmiri, Advocate vice Mr.Janesh Gupta, Advocate, for the appellant.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
Learned counsel for the respondent has objected to the prayer made on behalf of the appellant for adjournment. However, in the interest of justice, list for final hearing at admission stage on 19.12.2023.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Amanpreet Singh vs. Gian Ram (deceased) through his LRs Smt. Kala .
Devi & Ors.
RSA No.99 of
2020
14.12.2023 Present: Ms. Rinki Kashmiri, Advocate vice Mr.Janesh
Gupta, Advocate, for the appellant.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for the rrespondents.
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Govind vs. Santosh Kumar & Ors.
.
RSA No.15 of 202114.12.2023 Present: Mr. Rajul Chauhan, Advocate vice Mr. Ajay Singh Kashyap, Advocate, for the appellant.
Mr. Sunil Gautam, Advocate vice Mr. Aman Parth Sharma, Advocate, for respondent No.1.
Ms. Ayushi Negi, Deputy Advocate General, rfor the respondents No.2 & 3/State.
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Nirmala Devi (name deleted) vs. Sant Ram (deceased) through his LRs.
.
RSA No.512 of 200614.12.2023 Present: Mr.R.K. Bawa, Senior Advocate, alongwith Mr.Ajay Kumar Sharma, Advocate, for the appellant.
Respondent No.1 deleted vide order dated 15.06.2010 and appellants were exempted from bringing on record legal representatives of deceased respondent No.1 vide order dated 23.05.2011.
Respondent No.2, ex parte.
Mr.Ashok Sood, Senior Advocate, alongwith Ms.Pooja Verma, Advocate, for respondent No.3.
Respondents No.4(a) to 4(e), ex parte.
Respondent No.5, ex parte.
Mr. Sumit Sharma, Advocate vice Mr.Hitesh Thakur, Advocate, for respondent No.6.
Learned vice counsel appearing on behalf of respondent No.6, prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Som Singh & Anr. vs. State of H.P. .
Cr. Appeal No.66 of 200914.12.2023 Present: Mr.Naresh Verma, Advocate, for the appellants.
Ms. Ayushi Negi, Deputy Advocate General, for the respondent-State.
Learned counsel appearing on behalf of the appellants prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after six weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Kunti Devi & Anr. vs. Pawan Kumar & Ors.
.
FAO No.192 of 201514.12.2023 Present: Mr. Navlesh Verma, Advocate, for the appellants.
Mr. Kudeep Gagta, Advocate vice Mr. Vishal Bindra, Advocate, for respondents No.1 & 2.
Mr. J.S. Bagga, Advocate, for respondent No.3.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Ganesh Chand vs. Sohan Lal .
Cr. Appeal No.290 of 202314.12.2023 Present: Ms. Anita Jalota, Advocate, for the appellant.
None for the respondent.
Since none has appeared on behalf of the respondent despite repeated calls, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS NIC Ltd. vs. Tej Ram & Ors.
.
FAO (MVA) No.05/201514.12.2023 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for respondents No.1 & 2.
Mr. Vinod Chauhan, Advocate, for respondents No. 3 to 6.
CMP No.1455 of 2023No reply is intended to be filed on behalf of the appearing non-applicants/respondents and they have no objection, in case, the instant application is allowed.
Hence, in view of the averments made in the application, the same is allowed and the name of deceased respondent No.2, Nirma Devi, is ordered to be deleted from the array of the parties, subject to all just exceptions.
Amended memo of parties stands already filed, which is ordered to be taken on record.
Application stands disposed of.
FAO (MVA) No.05/2015List alongwith FAO No.4/2015, FAO No.6/2015, FAO No.7/2015, FAO No.8/2015, FAO No.23/2015, FAO No.24/2015 and FAO No.25/2015.
( Sushil Kukreja ) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Judge .
14th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:58 :::CIS
.
CMP No.12635/2023 in FAO No.416/2008 14.12.2023 Present: Mr. Ishan Sharma, Advocate, for the non-
applicant/appellant.
Mr. Dinesh Bhanot, Advocate, for applicants/respondents.
Learned counsel for the applicants/respondents is directed to file affidavits of respondents No.3 & 4 as well as legal representatives of deceased respondents No.5 & 6, within a period of two weeks. List thereafter.
( Sushil Kukreja ) Judge 14th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS United India Insurance Company Ltd. vs. Sarswati & Ors. a/w connected matters.
.
FAO No.147 of 2014 a/w FAO Nos.356, 361and 412 of 2016 13.12.2023 Present: Mr. Ashwani K. Sharma, Senior Advocate with Ms. Nisha, Advocate, for the appellants in FAO No.147/2014, 356/2016, 361/2016 and for respondent No.1 in FAO No.412/2016.
Mr. Yogesh Kumar Chandel, Advocate, for the appellant in FAO No.412/2016 and for rrespondent No.4 in FAO No.147/2014, 356/2016 and for respondent No.5 in FAO No.361/2016.
Mr. S.C. Sharma, Senior Advocate with Mr. Arun Kumar, Advocate, for respondents No.1 to 4 in FAO No.361 of 2016.
Mr. Yogesh Kumar Chandel, learned counsel appearing on behalf of the appellant in FAO No.412/2016, prays for adjournment.
As prayed, list on 02.01.2024.
( Sushil Kukreja ) Judge 13th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Rekha Devi & Ors. vs. JP Associates Hydro Electric Project & Anr.
.
FAO No.94 of 201513.12.2023 Present: Mr. Saurabh Ahluwalia, Advocate vice Mr.Subhash Sharma, Advocate, for the appellants.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondent No.1.
Dr. Lalit Sharma, Advocate, for respondent No.2.
Learned vice counsel appearing on behalf of the appellants prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 13th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Ashwani Kumar vs. Vandna Devi .
FAO No.166 of 201412.12.2023 Present: Ms. Hem Lata Vyas, Advocate vice Mr. Neel Kamal Sharma, Advocate, for the appellant.
Mr. Vishal Thakur, Advocate vice Mr. Vikrant Thakur, Advocate, for the respondent.
Parties are not present.
Now, list this case for final hearing next week.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Phangan Ram vs. Jai Chand & ors.
.
RSA No.493 of 201912.12.2023 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the appellant.
Mr. Prashant Chaudhary, Advocate, for the respondents.
Parties are not present.
As jointly prayed, list after four weeks.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Jai Inder Pal Singh vs. Jasvinder Singh Narula .
Arbitration Case No.40 of 2009 12.12.2023 Present: Mr. Tarunjeet Singh Rana, Advocate, for the Objector.
Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the respondent/non-objector.
Rejoinder stands filed.
In view of the order dated 24 th July, 2023, passed by Hon'ble Supreme Court of India, list this case for final hearing after two weeks.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Roop Chand (deceased) through his LRs Ashok Soni and Ors. vs. Vidya Devi .
(deceased) through her LRs Sh. Lekh Raj & ors.
RSA No.542 of 200912.12.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants.
Mr. Sandeep K. Pandey, Advocate, for the respondents.
RSA No.542/2019 a/w CMP Nos.726 & 7807 of 2023 Further three weeks' time, as prayed, is granted to the non-applicants/appellants to file replies to the applications bearing CMP Nos.726 & 7807 of 2023.
List thereafter.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Braham Dass (deceased) through his LRs vs. Sham Sharma and others.
.
RSA No.296 of 201912.12.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Sunny Modgil, Advocate, for respondent No.1.
Respondents No.2 & 3 already ex parte.
RSA No.296/2019 & CMP No.7611/2023 At the joint request of learned counsel representing the parties, list after four weeks.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS M/s Supreme Infrastructure Vs. CPWD & ors.
.
Arbitration Case No.20 of 2020 12.12.2023 Present: Mr. Vivek Negi, Advocate, for the petitioner.
Mr. Virbhadur Verma, Central Government Standing Counsel, for respondents No.1 & 2.
Mr. Arvind Sharma, Advocate, for respondents No.3 & 4.
Ms. Jyoti Chauhan, Advocate, for respondent No.5.
Learned counsel for the petitioner prays for adjournment to seek further instructions in the matter.
As prayed, list after four weeks.
Till then, interim order dated 20.03.2020, shall remain in force.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Kuram Dev vs. Surender Kumar Sharma .
RSA No.19 of 202312.12.2023 Present: Mr. Karan Kapoor, Advocate, for the appellant.
Mr. Imran Khan, Advocate, for the respondent.
CMP No.690 of 2023Learned counsel for the non-
applicant/respondent prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Barsha vs. Giani (deceased) through her LRs and another .
RSA No.121 of 202312.12.2023 Present: Mr. Hemand Vaid, Advocate, for the appellant.
None for respondents No.1(a) & 1(b), though served.
Mr. B.L. Soni, Advocate, for respondent No.2.
CMP No.6879 of 2023Heard. Interim order dated 12.06.2023, is made absolute during the pendency of the present appeal, however, subject to alteration, vacation and modification on motion.
Application stands disposed of.
RSA No.121 of 2023Steps for the service of post admission notice on behalf of respondents No.1(a) & 1(b), have not been taken. Learned counsel for the appellant undertakes to do the needful within a period of one week. After doing the needful within the aforesaid period, let post admission notice be issued to aforesaid respondents No.1(a) & 1(b), returnable within six weeks thereafter. List thereafter.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:58 :::CIS 12th December, 2023 .
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:58 :::CIS
Suresh Kumar vs. State of H.P. .
Cr. Appeal No.354 of 202312.12.2023 Present: Mr. Devender K. Sharma, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Cr.MP No.2838 of 2023Learned counsel for the appellant prays for adjournment.
As prayed, list on 09.01.2024.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Neelam Rana vs. Ashok Chopra .
CMP(M) No.437 of 202312.12.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the applicant/appellant.
Mr. Arjun Lal, Advocate, for the respondent.
Learned counsel for the respondent submits that reply has been filed in the Registry on 11.12.2023, however, the same is not on record. Registry to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS State of H.P. & Anr. vs. Sh. Tilak Raj .
Arbitration Case No.880 of 2023 12.12.2023 Present: Ms. Ranjana Patial, Deputy Advocate General, for the objectors/appellants.
Arbitration Case No.880 of 2023 Let notice be issued to the respondent, returnable within six weeks, on taking steps within a period of five days. List thereafter.
OMP No.557 of 2023Notice in the aforesaid terms. Reply, if any, be filed within a period of six weeks.
In the meantime, execution of the award dated 28.07.2023, passed by learned Arbitrator Sh. Raj Kumar Verma (Retd. E-in-C), shall remain stayed, however, subject to deposit of the entire amount of award along with up-to-date interest, within a period of six weeks. List thereafter alongwith main matter.
( Sushil Kukreja ) Judge 12th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Rajman vs. Sher Singh and others .
RSA No.72 of 200912.12.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.1(a) and respondent No.2.
Respondent No.3, already ex parte.
CMP(M) No.1050 of 2023Heard. In the reply filed by non-
applicants/respondents, which is duly supported with an affidavit of respondent Ram Parkash Negi, it is submitted that besides respondent No.1(a) Bharat Singh, deceased respondent No.1, Sher Singh, has left behind his widow Swal Devi and his three daughters, namely, Ram Devi, Kavita and Vinod Kumari, who are his heirs and legal representatives and, therefore, they are also entitled to be brought on record.
Therefore, in view of the averments made in the application as well as in the reply, the application is allowed and besides LR respondent No.1(a) Bharat Singh, other legal representatives, namely Swal Devi (widow), Ram Devi, Kavita and Vinod Kumari (daughters) of deceased respondent No.1, Sher Singh are ordered to be brought on record.
Application stands disposed of.
RSA No.72 of 2009 ::: Downloaded on - 25/07/2025 21:28:58 :::CISMr.Het Ram Thakur, learned Advocate, appears .
and waives service of notice on behalf of newly impleaded respondents namely Swal Devi, Ram Devi, Kavita and Vinod Kumari. He prays for and is granted one week's time to file Power of Attorney on their behalf. Amended memo of parties be also filed by the appellant within the aforesaid period. List thereafter.
r to ( Sushil Kukreja )
Judge
12th December, 2023
(reena)
::: Downloaded on - 25/07/2025 21:28:58 :::CIS
Narain Singh vs. Jasvir Singh Sudan .
Cr. Appeal No.197 of 202311.12.2023 Present: Mr. K.B. Khajuria, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent.
Learned counsel for the appellant has submitted that in view of the report filed by the Sub Divisional Police Officer, Ghumarwin, District Bilaspur, H.P., the matter may be closed.
Therefore, in view of the statement made by learned counsel for the appellant, the present proceedings are ordered to be closed.
Since the matter stands already disposed of vide order dated 22.05.2023, passed by a Coordinate Bench of this Court, the fie after due completion be consigned to record room.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Smt. Prem Lata vs. Gurdas Chand .
RSA No.205 of 202111.12.2023 Present: Mr. R.L. Chaudhary, Advocate, for the appellant.
Dr. Lalit Kumar Sharma, Advocate, for the respondent.
Let record of both the learned courts below be called for.
As prayed, list for consideration in the month of March, 2024.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS OIC vs. Ram Pyari Gupta and others .
FAO No.234 of 201411.12.2023 Present: Mr. G.C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for the appellant.
None for respondents No.1 & 2.
Mr. Vikrant Chandel, Advocate, for respondents No.3 & 4.
Learned counsel for respondents No.3 & 4prays for adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:58 :::CIS Mast Ram & others vs. Nand Lal & others .
RSA No.229 of 202311.12.2023 Present: Mr. G.R. Palsra, Advocate, for the appellants.
Mr. Gambhir Singh Chauhan, Advocate, for respondents No.1 to 4.
Respondent No.4, is stated to have expired.
r to CMP No.13731 of 2023 No reply is intended to be filed on behalf of the appearing non-applicants/respondents and they have no objection, in case, the instant application is allowed.
Hence, in view of the averments made in the application, the same is allowed and the name of deceased respondent No.4, Durga, is ordered to be deleted from the array of the parties, subject to all just exceptions.
Amended memo of parties stands already filed, which is ordered to be taken on record.
Application stands disposed of.
CMP No.13730 of 2023No reply is intended to be filed by the non-
applicants/respondents.
Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of applicant Mast Ram, the present application is allowed and the execution of the impugned judgment and decree dated ::: Downloaded on - 25/07/2025 21:28:58 :::CIS 14.12.2022, passed by learned Senior Civil Judge, Court .
No.1, Sundernagar, District Mandi, H.P. in Civil Suit No.47- 1/2014, titled Nand Lal & Ors. vs. Mast Ram & Ors. and further affirmed by learned Additional District Judge, Sundernagar, District Mandi, H.P. vide judgment dated 15.06.2023 in Civil Appeal No.5/2023, titled Mast Ram & ors.
vs. Nand Lal & Ors., shall remain stayed and the parties are directed to maintain status quo qua nature and possession of the suit land during the pendency of the present appeal.
Application stands disposed of.
CMP No.13732 of 2023The application is disposed of with a direction to the applicants to file English translation of Annexure A-
1, within a period of four weeks.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Beas Valley Power Corporation vs. Continental Construction Projects Ltd.
.
Arbitration Appeal No.2 of 2014 11.12.2023 Present: Mr. Suneet Goel, Advocate, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for the respondent.
OMP No.267 of 2023rAt the joint request of leaned counsel representing the parties, list on 08.01.2024.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS NIC vs. Smt. Indira & Rekha and other .
FAO No.84 of 201611.12.2023 Present: Mr. Praveen Sharma, Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant/non-applicant.
Mr. Sunil Kumar, Advocate, for the applicants/respondents.
r to CMP No.13353 of 2023 The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.3, Diksha, for discharging her natural guardian.
2. Learned counsel for the non-applicant/appellant submitted that he doesn't intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since the applicant/respondent No.3, Diksha, has attained the age of majority, as is evident from the Matriculation certificate annexed with the application bearing CMP No.13350 of 2023, as Annexure A-1, the application is allowed and her natural guardian, i.e. her mother, respondent No.1, Indira @ Rekha, is discharged and she is allowed to pursue the case in her own capacity.
The application stands disposed of.
CMP No.13350 of 2023 ::: Downloaded on - 25/07/2025 21:28:59 :::CIS4. The present application under Section 151 of the .
Code of Civil Procedure, has been maintained by applicants/respondents No.1,3 & 4, namely Indira, (wife), Diksha (daughter) and Sumitra (mother) of deceased Tara Chand, for release of entire compensation amount in their favour, as per their shares, as lying deposited in the Registry of this Court.
5.
r to It has been mentioned in the application that the applicant No. 3, namely Diksha, has now attained the age of majority and applicants are in dire need of money to renovate their house at native place and to pay the college fee of applicant Diksha; and also to meet out their daily expenses for their livelihood, as there is no source of income, as such, the entire amount of compensation falling in their shares, be released to them.
6. Learned counsel for the non-applicant/appellant has submitted that since the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.84 of 2016, was withdrawn by it, vide order/judgment dated 10.12.2021, the award has attained finality and as such, he has no objection in case the amount of compensation falling in the shares of applicants/respondents No.1,3 & 4, lying deposited in the Registry of this Court, be released in their favour.
::: Downloaded on - 25/07/2025 21:28:59 :::CIS7. Having regard to the averments made in the .
application, which are duly supported with affidavits of aforesaid applicants No.1,3 &4 as well as taking into consideration the fact that the appeal having been filed by the non-applicant/appellant before this Court bearing FAO No.84 of 2016, was withdrawn by it, vide order/judgment dated 10.12.2021, the award has attained finality, as such, the present application is allowed and the entire amount of compensation falling in the shares of applicants/respondents No.1,3 & 4, namely Indira, (wife), Diksha (daughter) and Sumitra (mother) of deceased Tara Chand alongwith up-to-
date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, strictly as per their shares, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Paras-4, 5 & 6 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Satish Kumar (deceased through LRs and another) vs. Vinod Gupta and Ors.
.
RSA No.51 of 202311.12.2023 Present: Mr. Sanjay Jaswal, Advocate, for the appellants.
Mr. Neeraj Kumar Sharma and Mr. Hemant Kumar Thakur, Advocates, for respondents No.1 & 2.
Respondents No.3 to 13, already ex parte.
RSA No.51 of 2023 & CMP No.2038 of 2023 At the joint request of leaned counsel representing the parties, list after four weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Satish Jain and another vs. Bhagra Resort Pvt. Ltd.
.
RSA No.74 of 202311.12.2023 Present: Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Sumit Sood, Advocate, for the respondent.
r to At the joint request of leaned counsel representing the parties, list after four weeks.
( Sushil Kukreja ) Judge 11th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Sneh Lata & Ors. vs. Subhash Chand & ors. CMP Nos.16612 & 17640 of 2023 in FAO .
No.128 of 201208.12.2023 Present: Mr. Vivek Singh Thakur, Advocate, for the applicants/ appellants.
Mr. Sidharth, Advocate vice Ms. Anjali Soni Verma, Advocate, for respondents No.1 & 2.
Mr. Abhishek Verma, Advocate vice Mr. Praneet Gupta, Advocate, for respondent No.3.
Name of respondent No.4, stands already deleted.
CMP No.16612 of 2023The present application under Order 32 Rule 12, read with Section 151 of the Code of Civil Procedure, has been maintained by applicants/appellants No.2 & 3, namely Sakshi and Sahil Chaudhary, for discharging their natural guardian.
2. Learned counsel for the respondents submitted that they do not intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since the applicants/appellants No.2 & 3, namely Sakshi and Sahil Chaudhary, have attained the age of majority, as is evident from the copies of Aadhar Cards and Matriculation Certificates of them, annexed with the application as Annexure-2/A & Annexure-2/B and Annexure-
3/A & Annexure-3/B, respectively, the present application is allowed and their natural guardian, i.e. their mother, ::: Downloaded on - 25/07/2025 21:28:59 :::CIS applicant/appellant No.1, Sneh Lata, is discharged from their .
guardianship and they are allowed to pursue the case in their own capacity.
The application stands disposed of.
CMP No.17640 of 20234. The present application under Section 151 of the Code of Civil Procedure, has been maintained applicants/appellants No.2 & 3, namely Sakshi and Sahil Chaudhary, for release of entire compensation amount in their by favour, which is lying deposited in the Registry of this Court.
5. It has been mentioned in the application that applicants/appellants No.2 & 3, namely Sakshi and Sahil Chaudhary, have now attained the age of majority and are in dire need of money to meet out their daily expenses for the livelihood, as there is no source of income, as such, the entire amount of compensation falling in their shares, be released to them.
6. Learned counsel for the respondents have submitted that they have no objection in case the amount of compensation falling in the shares of applicants/appellants No.2 & 3, lying deposited in the Registry of this Court, is released in their favour, as the award has attained finality and no appeal has been preferred against the judgment dated 04.11.2016, passed by this Court in FAO No.128 of 2012.
::: Downloaded on - 25/07/2025 21:28:59 :::CIS7. Having regard to the averments made in the .
application, which are duly supported with affidavits of both the applicants as well as taking into consideration the fact that the matter has been finally decided by this Court vide judgment dated 04.11.2016 and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation falling in the shares of applicants/appellants No.2 & 3, namely Sakshi and Sahil Chaudhary alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-2 of the application.
The application stands disposed of.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Paras Ram Sen vs. State of H.P. .
Cr.MP(M) No.3062 of 202308.12.2023 Present: Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 26.12.2023.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Dhian Singh & another vs. Pawan Kumar .
RSA No.73 of 202008.12.2023 Present: Mr. Nitin Goswami, Advocate vice Mr.Vinod Thakur, Advocate, for the appellants.
Mr. Tarun K. Sharma, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of the appellants, list after four weeks.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Anil Kumar vs. Municipal Council, Una and others.
.
RSA No.300 of 202208.12.2023 Present: Mr. Vipul Sharda, Advocate, for the appellant.
Mr. Tarun K. Sharma, Advocate, for respondents No.1 & 2.
Learned counsel for the appellant prays for adjournment on the ground that he has to inspect the record.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Lalit Kumar & others vs. Chandermani @ Naresh.
.
RSA No.16 of 202308.12.2023 Present: Ms. Seema K. Guleria, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for the respondent.
r to RSA No.16 of 2023 Heard. Admit on the substantial questions of law No.1, 2 & 5, formulated at Pages No.14 & 15 of the paper book.
List for final hearing in due course.
CMP No.666 of 2023Heard. Interim order dated 12.01.2023, is made absolute during the pendency of the present appeal.
Application stands disposed of.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Nayodhan Dass vs. Mohan Lal .
RSA No.96 of 202308.12.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellant.
Mr. Abhishek Nagta, Advocate vice Mr. Pramod Singh Thakur, Advocate, for respondent No.1.
Respondent No.2, already ex parte.
Heard. Admit on the substantial question of law No.2, formulated at Page No.11 of the paper book.
Let post admission notice be issued to respondent No.2, returnable within six weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS .
::: Downloaded on - 25/07/2025 21:28:59 :::CISNarotam Ram & Ors. vs. Dillu & Ors.
.
RSA No. 117 of 202308.12.2023 Present: Mr. Rupam Chaudhary, Advocate vice Mr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Devender K. Sharma, Advocate, for the respondent.
CMP No.6671 of 2023Learned counsel for the non-
applicant/respondent prays for and is granted two weeks' time to file reply. List thereafter.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Rakesh Kumar Sood vs. Kanta & Others .
RSA No. 124 of 202308.12.2023 Present: Mr. Ashok Sood, Senior Advocate with Mr. Abhishek Banta, Advocate, for the appellant.
Ms. Rinki Kashmiri, Advocate vice Mr. Vedhant Ranta, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the respondent prays for and is granted two weeks' time to file Power of Attorney. List thereafter.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Kanta Sharma (deceased) through her LRs vs. Rajesh Jaswal .
RSA No. 220 of 202308.12.2023 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. T.S. Chauhan, Advocate, for the respondent.
r to RSA No. 220 of 2023 Heard. Admit on the substantial questions of law No.1,3 & 4, formulated at Page Nos.7 & 8 of the paper book.
CMP No.14945 of 2023Heard.
The parties are directed to maintain status quo qua nature and possession of the suit land during the pendency of the present appeal, however, subject to alteration, vacation and modification on motion.
Application stands disposed of.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Ashok Kumar vs. Maya Devi .
RSA No. 328 of 202208.12.2023 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Proposed LR-1(b) already ex parte.
Heard. Admit on the substantial questions of law No.1 & 2, formulated at Page Nos.13 & 14 of the paper book.
Let post admission notice be issued to respondents No.1(i) & 1(ii), returnable within six weeks, on taking steps within a period of five days.
In the meantime, record of learned courts below be also called for.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Leela Devi vs. State of H.P. & Another .
RSA No. 356 of 202208.12.2023 Present: Ms. Avni Kochhar, Advocate vice Mr. Vivek Sharma, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. H.R. Jhingta, Advocate, for respondent No.2.
RSA No. 356 of 2022 & CMP No.17219/2022 Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available today.
As prayed, list on 27.12.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Piara Lal & Ors. vs. Mohan Lal .
RSA No. 94 of 202308.12.2023 Present: Mr. Rahul, Advocate, for the appellant.
Mr. Basant Pal Thakur, Advocate, for the respondent.
CMP Nos. 4640 & 4641 of 2023 Replies to the instant applications stand filed.
Learned counsel for the applicant/appellant prays for and is granted three weeks' time to file rejoinder.
List thereafter.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Dinesh Kumar vs. Milkhi Ram a/w connected matter.
.
RSA Nos. 113 & 114 of 2021 08.12.2023 Present: Mr. Tarun Sharma, Advocate, for the appellant(s).
Mr. Rajinder Singh Thakur, Advocate, for the respondent.
r to In order to explore the possibility of amicable settlement, with the consent of learned counsel for the parties, the matter is referred to mediation and Mr. G.D. Verma, learned Senior Advocate is appointed as Mediator to mediate between the parties.
Parties are directed to appear before the learned Mediator on 15.12.2023 at 1:00 PM, in the main Mediation Center, H.P. High Court, who is requested to submit his report within a period of four weeks thereafter.
List thereafter.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Brahmi Devi vs. Rattan Chand .
RSA No.85 of 200808.12.2023 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the appellant.
Mr. Jeevan Kumar, Advocate, for the respondent.
Learned counsel for the respondent prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Muni Lal vs. State of H.P. & others.
.
RSA No.299 of 200808.12.2023 Present: Ms. Kritika Sharma, Advocate vice Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents.
Learned counsel for the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 8th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS State of H.P. & Ors. vs. Ram Chand & Ors.
.
CMP(M) No.662 of 202307.12.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondent No.1.
Mr. Adarsh K. Vashist, Advocate, for rrespondents No.2 & 3.
Rejoinder stands filed.
Learned Additional Advocate General is directed to file supplementary affidavit within a period of two weeks. List thereafter.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Ramesh Chand vs. Rashi Devi (deceased) through her LRs and others.
.
RSA No.484 of
2000
07.12.2023 Present: Mr. S.D. Gill, Advocate, for the appellant.
Mr. Het Ram Thakur, Advocate, for
respondents No.12,3 and 6(a) to 6(c).
r to As per report of the Registry, steps for the service of respondents No.7(a)(i) to 7(a)(iii) of deceased respondent No.7(a), have not been taken.
Learned counsel for the appellant undertakes to do the needful within a period of two weeks. After doing the needful within the aforesaid period, let notice be issued to aforesaid respondents No.7(a)(i) to 7(a)(iii) of deceased respondent No.7(a), returnable within four weeks thereafter. List thereafter.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS OIC Ltd. vs. Anil Kumar & Ors.
.
FAO No.153 of 201207.12.2023 Present: Mr. Ashwani K. Sharma, Senior Advocate with Ms. Nisha, Advocate, for the appellant.
Mr. Atul G. Sood, Advocate, for respondent No.1.
Mr. Rajesh Kashyap, Advocate, for respondent No.2.
Respondent No.3, already ex parte.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Manjeet Kumar vs. Bhuma Devi and Ors.
.
RSA No.174 of
2023
07.12.2023 Present: Mr. Vinod Chauhan, Advocate, for the
appellant.
Mr. Ashok K. Tyagi, Advocate, for the respondents.
r to Learned counsel for the appellant submits that an application for extension of time to deposit the amount has been filed in the Registry of this Court, however, the same is not on record. Registry to trace and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Dugla (deceased) through LRs Rahel Singh and others vs. Chaman Lal .
(deceased) through LRs.
RSA No.423 of
2002
07.12.2023 Present: Mr. Divya Raj Singh, Advocate, for the
appellants.
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for respondents No.1(a) to 1(d), 2 to 6, 8 & 9.
Appeal against respondent No.16(b) abated.
Respondents No.7(c), 7(e), 10(b) and 10(c), 11 to 15, 16(a), 16(d), 16(e), 16(f), 17, 18(a) to 18(e), 19 to 21, 22(a) to 22(c) and 23 to 27, are ex parte.
As per report of the Registry, steps for the service of respondents No.7(a), 7(b), 7(d), 16(c), 10(i)(a) to 10(i)(d), have not been taken.
Learned counsel for the appellants undertakes to do the needful within a period of two weeks. After doing the needful within the aforesaid period, let notice be issued to aforesaid respondents No.7(a), 7(b), 7(d), 16(c), 10(i)(a) to 10(i)(d), returnable within four weeks thereafter.
List after four weeks.
( Sushil Kukreja ) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Judge .
7th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:59 :::CIS
Sohan Singh (deceased) through LRs & Ors. vs. Tarsem Singh .
RSA No.362 of
2007
07.12.2023 Present: Mr. Ashwani K. Sharma, Senior Advocate
with Ms. Nisha, Advocate, for the appellants.
Mr. K.B. Khajuria, Advocate, for respondents No.1 & 2.
rNone for remaining respondents.
Learned counsel for the appellants states at bar that respondent No.1 has expired. He prays for and is granted four weeks' time to take consequential steps on account of death of aforesaid respondent No.1.
List after four weeks.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Smt. Urmila Gian Bharti vs.Shri Inder Singh .
RSA No.602 of
2009
07.12.2023 Present: Ms. Seema Guleria, Advocate, for the
appellant.
Mr. Dinesh Kumar, Advocate, for the
respondent.
Learned counsel for the parties jointly state that the matter has been amicably settled inter se parties to lis.
As jointly prayed, list this matter on 20.12.2023.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS State of H.P. vs. M/s Mohinder Singh a/w connected matter .
Arb. Case No.118/2016 a/w Arb. Case No.42/2017 07.12.2023 Present: Ms. Ranjana Patial, Deputy Advocate General, for the petitioner in Arb. Case No.118/2016 and for the respondents in Arb. Case No.42/2017.
Mr. Sumeet Raj Sharma, Advocate, for the respondent in Arb. Case No.118/2016 and for the petitioner in Arb. Case No. 42/2017.
At the request of learned Deputy Advocate General, list this matter after four weeks.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS United India Insurance Company Ltd. vs. Raksha Devi & Ors.
.
FAO No.355 of 2016 07.12.2023 Present: Mr. Ashwani K. Sharma, Senior Advocate with Ms. Nisha, Advocate, for the appellant.
Mr. Malay Kaushal, Advocate, for respondents No.1 to 6.
rNone for the remaining respondents.
At the request of learned counsel for the appellant, list for final hearing on 26.12.2023 alongwith CMP No.15428 of 2023.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Paras Ram vs. Cantonment Board Subathu .
RSA No.144 of 2022 07.12.2023 Present: Mr. N.K. Bhalla, Advocate, for the appellant.
Mr. Virbhadur Verma, Central Government Standing Counsel, for the respondent.
r to CMP No.7832 of 2022 Learned counsel for the applicant/appellant submits that rejoinder has been filed on 6 th December 2023, however, the same is not on record. Registry is directed to trace and place the same on record, if in order.
As prayed, list after two weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Yashwant Singh & others vs. Trilok Chand & others.
.
RSA No.507 of 2010 07.12.2023 Present: Mr. Raj Negi, Advocate, for the appellants.
Ms. Kiran Negi, Advocate vice Mr. Rahul Mahajan, Advocate, for respondents No.1,3 to 8, 10, 12 & 13.
rLearned vice counsel appearing on behalf of the respondents prays for and is granted further four weeks' time to define the shares. List thereafter.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Shri Ram General Insurance Co. Ltd. vs. Kanta Devi & Ors.
.
FAO No.286 of 2016 07.12.2023 Present: Mr. Ashwani Kaundal, Advocate, for the appellant.
Ms. Suman Bhimta, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for respondents No.1 to 4.
CMP No.12307 of 2023Learned counsel for the applicant/appellant prays for and is granted one week's more time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Soma Devi & Anr. vs. Amarjeet Singh .
RSA No.397 of 2019 07.12.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. Ram Kumar, Advocate, for the appellants.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for the respondent.
CMP No.8298 of 2019Heard. Interim order dated 21.08.2019, is made absolute during the pendency of the appeal, however, subject to alteration, vacation and modification on motion.
Application stands disposed of.
RSA No.397 of 2019List for final hearing in the month of March, 2024.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Sanjeev Suri and another vs. Promila Suri .
RSA No.144 of 2020 07.12.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the appellants.
Mr. Naresh Sharma, Advocate, for the respondent.
Learned counsel for the respondent prays for and is granted further two weeks' time to file Power of Attorney.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS State of H.P. vs. Govind Nath & Ors.
.
Cr. Appeal No.179 of 202007.12.2023 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellant.
Mr. K.B. Khajuria, Advocate, for respondents No.1 & 2.
As per report of the Registry, proclamation notice issued against respondent No.3, has been received back duly executed.
At the request of learned Additional Advocate General, list for consideration next week.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Chuni Lal (deceased) through LRs Bhupinder Singh vs. Bimla Devi and Ors.
.
RSA No.86 of 202207.12.2023 Present: Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the appellants.
Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for respondents No.1,3, 4(a), 4(b) & 7.
Ms. Vandana Kumari, Advocate vice Mr. Sanjay Jaswal, Advocate, for respondents No.8 & 9.
As per report of the Registry, fresh steps for the service of respondent N.4(c), have not been taken.
Learned counsel for the appellants undertakes to do the needful within a period of one week.
After doing the needful within the aforesaid period, let notice be issued to aforesaid respondent N.4(c), returnable within four weeks thereafter.
Dasti notice be also issued, as prayed.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS M/s Garg Sons Estate Promoters Pvt. Ltd. vs. State of H.P. & another .
Arbitration Case No.92 of 2022 07.12.2023 Present: Mr. Suneet Goel, Advocate, for the appellant.
Ms. Ranjna Patial, Deputy Advocate General, for the respondents.
rLearned counsel for the appellant submits that since an application filed by the appellant under Section 11 of the Arbitration and Conciliation Act, 1996, is still pending adjudication, therefore, the matter may be adjourned to some other date.
In view of the aforesaid, list this matter after three weeks.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS State of H.P. vs. Balbir Singh and others .
RSA No.155 of 202207.12.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellant/State.
Mr. Sunny Modgil, Advocate, for respondents No.1,2,3(i) to 3(v), 4(i) to 4(viii), 5,7,8(iv), 9, 10 (iv) to 10(vi), 12(a) o 12(e), 13(i) to 13(iii), 14, 16(i), 17 and 20.
None for respondents No.6,8(i), 8(ii), 10(i) to 10(iii), 10(vii), 11(i) to 11(iv), 15, 16(ii), 16(iii), 19 and 21 to 25,though served.
Name of respondent No.18 stands deleted.
CMP(M) Nos.168 and 169 of 2023.
No reply is intended to be filed to the instant applications.
Heard. Having regard the avements made in the applications, which are duly supported with the affidavits of Raghav Sharma, Deputy Commissioner, Una, District Una, H.P., the same are allowed and the proposed legal representatives of deceased respondent No.12, as mentioned in Para-4 of the application bearing CMP No.168 of 2023, are ordered to be brought on record.
Amended memo of parties stands already filed, which is ordered to be taken on record.
Applications stand disposed of ::: Downloaded on - 25/07/2025 21:28:59 :::CIS RSA No.155 of 2022 .
As prayed, list for hearing on admission after two weeks.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Kishan (deceased) through his LRs Dharampal & others vs. Shiv Ram .
(deceaed) through his LRs and Ors.
RSA No.254 of 202207.12.2023 Present: Mr. Kuldeep Singh Chandel, Advocate, for the appellants.
None for respondents No.1(a) to 1(e).
Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for respondents No.2 & 3.
RSA No.254 of 2022As per report of the Registry, steps for the service of respondents No.1(a) to 1(e), have not been taken. Learned counsel for the appellants undertakes to do the needful within a period of three days. After doing the needful within the aforesaid period, let notice be issued to aforesaid respondents No.1(a) to 1(e), returnable within four weeks thereafter.
CMP No.12011 of 2022Learned counsel for respondents No.2 & 3, prays for and is granted four weeks' further time to file reply. List thereafter.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:28:59 :::CIS 7th December, 2023 .
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:59 :::CIS
Bakshish Singh and others vs. Chanan Singh and another.
.
RSA No.283 of 202207.12.2023 Present: Mr. Arun Raj, Advocate, for the appellants.
Mr. Rajesh Kashyap, Advocate, for the respondents.
2022r to RSA No.283 of 2022 & CMP No.14041 of Learned counsel for the respondents prays for and is granted three weeks' time to file Power of Attorney as well as reply to the stay application.
In the meantime, execution of the impugned judgment and decree dated 09.06.2022, passed by learned Additional District Judge-II, Una, District Una, H.P. in Civil Appeal No.06/2022, shall remain stayed.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Amar Chand vs. Sunil Kumar & others.
.
RSA No.46 of 202307.12.2023 Present: Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Harmender Singh Chandel, Advocate, for respondents No.1 to 5.
r to CMP Nos. 688 & 689 of 2023 As per report of the Registry, steps for the service of LRs of deceased respondents No.6 & 14, have not been taken. Learned counsel for the applicant/appellant undertakes to do the needful within a period of one week. On doing the needful within the aforesaid period, let notice be issued to the proposed LRs of deceased respondents No.6 & 14, returnable within four weeks thereafter.
CMP No.10903 of 2023Reply stands filed.
As prayed, list for consideration after four weeks.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS National Highway Authority of India vs. Jagdish Kumar & another .
OMP(M) No.57 of 202307.12.2023 Present: Mr. Sumeet Raj Sharma, Advocate, for the appellant.
Mr. Amit Singh Chandel, Advocate, for the respondents.
r Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Virender Singh & Ors. vs. Virender Chauhan & Ors.
.
RSA No.109 of 2023 07.12.2023 Present: Mr. Abhinav Purohit, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate vice Mr. Vedhant Ranta, Advocate, for the rrespondents.
CMP No.5557 of 2023Learned counsel for the appellants prays for adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Dhamwari Power Co. Pvt. Ltd. vs. State of H.P. & another alongwith Arb. Appeal No.1 .
of 2023.
Arbitration Case No.316 of 2023 a/w Arbitration Appeal No.1 of 2023 07.12.2023 Present: Mr. Suneet Goel, Advocate, for the petitioner(s) in both the cases.
Mr. B.N. Sharma, Additional Advocate rGeneral, for the respondent/State.
Learned counsel for the petitioner(s) prays for and is granted one week's further time to file rejoinder.
List thereafter.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Purkhu Ram vs. CBI .
Cr. Appeal No.235 of 2023 07.12.2023 Present: Mr. Mohan Singh, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondent.
Cr.MP No.1996 of 2023rLearned counsel for the applicant/appellant prays for adjournment.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Tashi Phunchog vs. CBI .
Cr. Appeal No.480 of 2023 07.12.2023 Present: Ms. Kavita Kajal, Advocate vice Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the
respondent/CBI
r to
Cr.MP No.4019 of 2023
Learned vice counsel appearing on behalf of the applicant/appellant prays for adjournment.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 7th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS NIC vs. Riya & Ors.
.
FAO No.16 of 201506.12.2023 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Ranbir Singh, Advocate, for the appellant.
Ms. Anu Tuli Azta, Advocate, for respondents No.1 & 2.
Issue notice to respondent No.3, returnable for 02.01.2024, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS OIC Ltd. vs. Satya Devi and others.
.
CMP Nos.8642 & 8643 of 2023 in FAO No.249 of 2010 06.12.2023 Present: Mr. Jagdish Thakur, Advocate, for the non-
applicant/ appellant.
Mr. Surender K. Sharma, Advocate, for applicants/respondents No.2 & 3.
r to CMP No.8642 of 2023 The present application under Order 32 Rule 12 of the Code of Civil Procedure, has been maintained by applicants/respondents No.2 & 3, namely Neha and Sneha, for discharging their natural guardian.
2. Learned counsel for the non-
applicant/appellant submits that he does not intend to file any reply to the present application and has no objection, in case, the same is allowed.
3. Heard. Since the applicants/respondents No.2 & 3, namely Neha and Sneha, have attained the age of majority, as is evident from their Matriculation Certificates annexed with the application as Annexures A-
1 & A-2, the present application is allowed and their natural guardian, i.e. their mother, respondent No.1, Satya Devi, is discharged from their guardianship and they are allowed to pursue the case in their own capacity.
::: Downloaded on - 25/07/2025 21:28:59 :::CISThe application stands disposed of.
.
CMP No.8643 of 20234. The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicants/respondents No.2 & 3, namely Neha and Sneha, for release of entire compensation amount in their favour, which is lying deposited in the Registry of this Court.
5. It has been mentioned in the application that applicants/respondents No.2 & 3, namely Neha and Sneha, have now attained the age of majority and are in dire need of money to meet out their day to day household and education expenses, as such, the entire amount of compensation falling in their shares, be released to them.
6. Learned counsel for the non-
applicant/appellant has submitted that he has no objection in case the amount of compensation falling in the shares of applicants/respondents No.2 & 3, lying deposited in the Registry of this Court, is released in their favour, as the award has attained finality and no appeal has been preferred against the judgment dated 02.09.2016, passed by this Court in FAO No.249 of 2010.
::: Downloaded on - 25/07/2025 21:28:59 :::CIS7. Having regard to the averments made in the .
application, which are duly supported with affidavits of both the applicants as well as taking into consideration the fact that the matter has been finally decided by this Court vide judgment dated 02.09.2016 and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation falling in the shares of applicants/respondents No.2 & 3, namely Neha and Sneha alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in their favour, by remitting the same in their saving bank accounts, after due verification, details whereof have been given in Para-4 of the application.
The application stands disposed of.
( Sushil
Kukreja )
Judge
6th December, 2023
(reena)
::: Downloaded on - 25/07/2025 21:28:59 :::CIS
Dinesh Chona vs. Om Prakash & Ors.
.
RSA No.183 of 202206.12.2023 Present: Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Goldy Kumar, Advocate, for respondent No.1.
Respondents No.2 to 5, are already ex parte.
r to RSA No.183 of 2022 Heard. Admit on the substantial questions of law No.(a),(b), (d) & (e), formulated at Page No.10 of the paper book.
Notice. Mr. Goldy Kumar, learned counsel, appears and waives service of post admission notice on behalf of respondent No.1.
Let post admission notice be issued to respondents No.2 to 5, returnable within six weeks, on taking steps within five days. List thereafter.
CMP No.9490 of 2022Heard. Interim order dated 18.07.2022, is made absolute during the pendency of the appeal, however, subject to alteration, vacation and modification on motion.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:59 :::CIS( Sushil Kukreja ) .
Judge
6th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:59 :::CIS
Dinesh Chona vs. Om Prakash & Ors.
.
RSA No.183 of 202206.12.2023 Present: Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Goldy Kumar, Advocate, for respondent No.1.
Respondents No.2 to 5, are already ex parte.
r to RSA No.183 of 2022 Heard. Admit on the substantial questions of law No.(a),(b), (d) & (e), formulated at Page No.10 of the paper book.
Notice. Mr. Goldy Kumar, learned counsel, appears and waives service of post admission notice on behalf of respondent No.1.
Let post admission notice be issued to respondents No.2 to 5, returnable within six weeks, on taking steps within five days. List thereafter.
CMP No.9490 of 2022Heard. Interim order dated 18.07.2022, is made absolute during the pendency of the appeal, however, subject to alteration, vacation and modification on motion.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:28:59 :::CIS( Sushil Kukreja ) .
Judge
6th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:28:59 :::CIS
Jyoti Sharma vs. Harish Thakur .
RSA No.30 of 202306.12.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for the appellant.
Mr. Parshant, Advocate vice Mr. H.S. Chandel, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent prays for adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Beli Ram vs. State of H.P. & Ors.
.
RSA No.194 of 202306.12.2023 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the appellant.
Ms. Ranjana Patial, Deputy Advocate General, for respondents No.1,2 &4 /State.
Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for respondent No.3.
RSA No.194 of 2023Heard. Admit on the substantial questions of law No.1,2,6 & 8, formulated at Page Nos.12 & 13 of the paper book.
List for final hearing in due course.
CMP No.11241 of 2023Heard.
The parties are directed to maintain status quo qua nature and possession of the suit land during the pendency of the present appeal.
Application stands disposed of.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Madan Lal & others vs. Rattan Chand & others.
.
RSA No.281 of 201906.12.2023 Present: None for the appellants.
Respondent No.1, is stated to have expired.
Respondents No.2,3 & 4, are ex parte.
RSA No.281 of 2019 & CMP No.5679 of 2019 Since none has appeared on behalf of the appellants despite repeated calls, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Mohar Singh and others vs. Pritam Dass and others.
.
RSA No.177 of 200306.12.2023 Present: Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Rahul, Advocate, for respondent No.1.
Respondents No.2 to 5, 7, 9, 10, 12 and 13are ex parte.
Names of respondents No.6,8 & 11 stand deleted.
Learned counsel vice counsel appearing on behalf of the appellants prays for adjournment on the ground that arguing counsel is not available today.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Surinder Singh and Ors. vs. Kishan Chand & Ors.
.
RSA No.387 of 200506.12.2023 Present: Mr. H.R. Thakur, Advocate, for the appellants.
Mr. Karan Sharma, Advocate, for respondent No.1.
Learned counsel for the appellants prays for adjournment on the ground that arguing counsel is pre-
occupied in another Court.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Anju Kumari vs. State of H.P. & Anr.
.
Cr.MP(M) No.1296 of 2023 06.12.2023 Present: Ms. Ambika Kotwal, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Dalip K. Sharma, Advocate, for respondent No.2.
Learned Additional Advocate General prays for adjournment to have instructions in the matter as to whether the charge-sheet in the case has been filed or not.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Krishna Devi vs. Dini .
CMP(M) No.1650 of 2023 06.12.2023 Present: Mr. Pawan Gautam, Advocate, for the applicant/appellant.
Issue notice to the respondent, returnable within six weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Ramesh Kumar vs. Om Parkash .
CMP(M) No.1652 of 2023 06.12.2023 Present: Mr. Surinder Saklani, Advocate, for the applicant/appellant.
Issue notice to the respondent, returnable within six weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Ram Krishan vs. State of H.P. .
Cr.MP(M) No.2722 of 2023 06.12.2023 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Suneel Kumar, P.S. Sadar, District Bilaspur, H.P., present with record.
Status report stands filed.
Learned counsel for the petitioner prays for adjournment to go through the same.
As prayed, list on 13.12.2023.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Kuldeep Verma @ Boss vs. State of H.P. .
Cr.MP(M) No.2909 of 202306.12.2023 Present: Mr. Harish Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Rakesh Kumar, P.S. Dhalli, present with record.
Status report stands filed.
Learned counsel for the petitioner prays for adjournment to go through the same.
As prayed, list on 20.12.2023.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Sadiq Mohammed vs. State of H.P. .
Cr.MP(M) No.2921 of 2023 06.12.2023 Present: Mr. R.S. Chandel, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Yashpal Singh, P.S. Kihar, present with record.
Status report stands filed.
Learned counsel for the petitioner prays for adjournment to go through the same.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Inder Dev Sharma vs. Kamlesh Kumar & Anr.
.
RSA No.276 of 2023 06.12.2023 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Ankita, Advocate, for the appellant.
RSA No.276 of 2023Issue notice to the respondents, returnable with six weeks, on taking steps within a period of five days. List thereafter.
CMP No.18165 of 2023Notice in the aforesaid terms. Reply, if any, be filed within six weeks.
In the meantime, respondents are restrained from closing the ingress and egress to the land and also, the parties are directed to maintain status quo qua nature and possession of the suit land.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Sudhir Kumar Thapa vs. Ashwani Kumar .
RSA No.277 of 2023 06.12.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin Advocate, for the appellant.
RSA No.277 of 2023Issue notice to the respondents, returnable with six weeks, on taking steps within a period of five days. List thereafter.
CMP No.18166 of 2023Notice in the aforesaid terms. Reply, if any, be filed within six weeks.
In the meantime, execution of the judgment and decree dated 30.09.2023, passed by learned District Judge, Kangra at Dharamshala in Civil Appeal No.16- D/XIII/2022, shall remain stayed.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS H.P. Bus Stands Management & Development Authority vs. M/s Prashanti .
Surya Construction Company.
Arbitration Appeal No.34 of 2023 06.12.2023 Present: Mr. Mohit Thakur, Advocate, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for the caveator/respondent No.1.
Ms. Ranjana Patial, Deputy Advocate General, for respondent No.2/State.
OMP No.586 of 2023Reply stands filed.
Learned counsel for the applicant/appellant prays for and is granted one week's time to file rejoinder.
List thereafter alongwith main appeal.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Ajay Kumar & Anr. vs. Chuhru Ram .
RSA No.137 of 2022 06.12.2023 Present: Mr. Y.P. Sood, Advocate, for the appellants.
Mr. Dheeraj K. Vashishat, Advocate, for the respondent.
Heard. Admit on the substantial questions of law No.1,2,3 & 5, formulated at Page Nos.16 & 17 of the paper book.
List for final hearing in due course.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Dhyan Dass and ors. vs. Puran Dassi .
RSA No.398 of 2022 06.12.2023 Present: Mr. Ravi Kumar, Advocate vice Mr. Maan Singh, Advocate, for the appellants.
Mr. Yash Sharma, Advocate, for the respondent.
CMP No.18386 of 2022By way of indulgence, last opportunity of two weeks, as prayed for, is granted to learned counsel for the respondent to file reply.
In the meantime, interim order to continue.
List alongwith main appeal.
( Sushil Kukreja ) Judge 6th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Chain Lal & Anr. Vs. Mohinder Chand .
RSA No.279 of 200705.12.2023 Present: Mr. Ashwani Negi, Advocate vice Mr. Raman Sethi, Advocate, for the appellants.
Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellants prays for adjournment on the ground that arguing counsel is not available.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Devi Chand vs. M/s Chirchind Hydro Power Ltd. & Anr.
.
RSA No.230 of 2023 05.12.2023 Present: Mr. Surender K. Sharma, Advocate, for the appellant.
Issue notice to the respondents, returnable within six weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Bhangi Ram @ Balkrishan & Ors. vs. Kehar Singh.
.
RSA No.471 of 2010 05.12.2023 Present: Mr. J.R. Poswal, Advocate, for the appellants.
Proposed LR 1(a) of deceased respondent already ex parte.
Mr. Sanjay Dutt Vasudeva, Advocate, for proposed LR 1(b) of deceased respondent.
Mr. Ashok Chaudhary, Advocate for proposed LR No.1(c) to 1(e) of deceased respondent.
CMP(M) Nos.927 & 928 of 2023.
Learned counsel for proposed LR No.1(b) and proposed LR Nos.1(c) to 1(e) pray for and are granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Tilla Devi vs. Tule Ram & Ors.
.
RSA No.581 of 2010 05.12.2023 Present: Mr.Ashok Sood, Senior Advocate with Mr. Abhishek Sood, Advocate, for the appellant.
None for respondent No.1.
Ms. Ankita, Advocate, for proposed LRs No.2(i) to 2(v) of respondent No.2.
CMP No.17822 of 2023Heard. Having regard to the averments made in the application, the same is allowed.
Application stands disposed of.
RSA No.581 of 2010List of final hearing in the month of January, 2024.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Sunita & Ors. vs. Parkash Chand & Ors. a/w connected matter.
.
FAOs No.89 & 120 of 2016 FAO No.89 of 2016 05.12.2023 Present: Mr. Vinay Thakur, Advocate, for the appellants.
r to Mr.Ashok Sood, Senior Advocate with Mr. Abhishek Sood, Advocate, for respondents No.1& 2.
Mr. Ashwani K. Sharma, Senior Advocate with Mr. Nishant Kumar, Advocate, for respondent No.3.
FAO No.120 of 2016Mr. Ashwani K. Sharma, Senior Advocate with Mr. Nishant Kumar, Advocate, for the appellant.
Mr. Vinay Thakur, Advocate, for respondents No.5 & 6.
CMP No.1187 of 2023 in FAO No.120 of 2016 No reply is intended to be filed on behalf of the non-applicants/respondents and they have no objection, in case, the instant application is allowed.
Hence, in view of the averments made in the application, the same is allowed and the name of deceased respondent No.1, Sunita, is ordered to be deleted from the array of the parties, subject to all just exceptions.
::: Downloaded on - 25/07/2025 21:28:59 :::CISAmended memo of parties stands already filed, .
which is ordered to be taken on record.
Application stands disposed of.
FAOs No.89 & 120 of 2016 two weeks.
r to As jointly prayed, list for final hearing after ( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Sunder Singh (deceased) through his LRs Nitu Singh and others vs. Roop Singh and .
another RSA No.594 of 2019 a/w Cross Objections No.32 of 2020 05.12.2023 Present: Ms. Ankita, Advocate, for the appellants/non-
cross-objectors.
Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for respondent No.1/cross-objector.
None for respondent No.2.
CMP No.17202 of 2023Learned counsel for non-applicant/respondent No.1, prays for and is granted four weeks' time to file reply.
In the meantime, Registry is directed to accept a sum of Rs.1 lac, which the applicants are intending to deposit by way of demand draft, photocopy of which has been filed with the application, as Annexure A-1.
In order to show their bonafide, the applicants are further directed to deposit the entire amount of up-to-date interest, as directed by this Court vide order dated 5 th March, 2021, within a period of four weeks.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Nand Lal & Anr. vs. Hukum Chand(deceased) through LR .
RSA No.294 of 201905.12.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the appellants.
CMP(M) No.1670 of 2023Let notice be issued to proposed LRs.No.1(a) to 1(e) of deceased respondent, as mentioned in Para-5 of the application, returnable within six weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Roshan Lal vs. Tulsi Ram & Ors.
.
RSA No.476 of 201905.12.2023 Present: Ms. Meena Devi, Advocate, for the appellant.
Mr. Suneet Goel, Advocate, for respondent No.2.
None for respondents No.1(a) to 1(c), 3(d), 3(e), 7(a)(i) to 7(a)(iii), 7(b), 8(a) to 8(d), 8(e)
(i), 8(e)(ii), 11(a)(i) to 11(a)(iii), 11(b) to 11(d), 11(g)(i) t 11(g)(iii) and 11(h).
RSA No.476 of 2019 a/w CMP Nos.11360 & 11361/2019 Learned counsel for the appellant prays for adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Bhagi Rath vs. Parkash Chand & Another .
CMP No.4584 of 201905.12.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the applicant.
Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the non- applicants/respondents.
Learned counsel for the applicant prays for and is granted ten days' time to file an appropriate application to prove the photographs.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS M/s Hill Construction & Engineer Co. vs. State of H.P. & Anr.
.
Arbitration Case No.38 of 2021 05.12.2023 Present: Mr. Sumeet Raj Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents.
Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
Registry is directed to reflect the name of office of Advocate General in the cause-list, henceforth.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Chaudhary Ram vs. Ranja Ram (deceased) through his LRs & Ors.
.
RSA No.158 of 202105.12.2023 Present: Mr. Mukesh, Advocate vice Mr. Rajiv Raj, Advocate, for the appellant.
Mr. Malay Kaushal, Advocate, for respondents No.1(a) to 1(f) and 2(a) to 2(d).
None for respondents No.3(a), 3(b), 4(a) to 4(d), 5 & 7.
CMP No.11250 of 2021Learned counsel for the applicant/appellant prays for and is granted two weeks' time to file rejoinder.
List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Bali Ram & another vs. Balbir Singh .
RSA No.175 of 202105.12.2023 Present: Mr. Yash Sharma, Advocate, for the appellants.
Mr. Naveen Kumar Dass, Advocate, for the respondent.
RSA No.175 of 2021 & CMP No.5674 of 2022 Learned counsel for the appellants submits that the matter has been amicably settled inter se parties.
Learned counsel for the respondent prays for and is granted two weeks' time to have instructions in the matter. List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Subhash Chand Jamwal vs. Yogesh Verma .
Cr.MP(M) No.94 of 202205.12.2023 Present: Mr. Anil Kapoor, Advocate vice Mr. Virender Singh Rathore, Advocate, for the applicant.
Mr. Mukul Sood, Advocate, for the respondent.
r to Learned vice counsel appearing on behalf of the applicant prays for and is granted two weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Sudeh Kumar vs. UOI & others .
RSA No.212 of 2023 05.12.2023 Present: Mr. Ashok Kumar Thakur Advocate, for the appellant.
Mr. Virbhadur Verma, Central Government Counsel, for respondents No.1 & 2.
Ms. Kanta Devi, Advocate, for respondent No.3.
RSA No.212 of 2023Heard. Admit on the substantial questions of law No.5 & 6, formulated at Page No.16 of the paper book.
List for final hearing in due course.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Prakash Chand vs. Jeet Ram .
RSA No.1 of 202205.12.2023 Present: Mr. Rajeev Sharma, Advocate vice Mr. Virender Singh Kanwar, Advocate, for the appellant.
Mr. A.K. Sharma, Advocate, for the respondent.
CMP No.12023 of 2023Learned vice counsel appearing on behalf of the applicant/appellant prays for and is granted two weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Santosh Kumar & others vs. Brij Bala Sood.
.
RSA No.224 of 2022 05.12.2023 Present: None for the appellants.
Mr. Vijender Katoch, Advocate, for the respondent.
RSA No.224 of 2022 & CMP No.11098 of 2022 Since none has appeared on behalf of the appellants despite repeated calls, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Surender Kumar Gupta vs. Bahadur Singh .
RSA No.321 of 202205.12.2023 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate, for the appellant.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
RSA No.321 of 2022Heard. Admit on the substantial questions of law No.1,2 &3, formulated at Page No.11 of the paper book.
List for final hearing in due course.
CMP No.15903 of 2022Heard. Interim order dated 17.11.2022, is made absolute during the pendency of the appeal, however, subject to alteration, vacation and modification on motion.
Application stands disposed of.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS State of H.P. vs. Mohar Singh .
Cr. Appeal No.326 of 2023 05.12.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellant.
Mr. Vinod Thakur, Advocate, for the respondent.
r to Learned counsel for the respondent prays for and is granted two weeks' time to file Power of Attorney. List thereafter.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Anant Ram (deceased) through his LRs Raj Pal and others vs. Janak Raj .
RSA No.135 of 202005.12.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellants.
Mr. N.K. Thakur, Senior Advocate with Mr. Karan Veer Singh, Advocate, for the respondent.
Learned counsel for the parties jointly pray for adjournment.
As prayed, list after two weeks.
In the meantime, record of RSA No.681 of 2008, be also called for.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Hari Dutt and others vs. Mandir Kalisthan, Nahan .
RSA No.110 of 202205.12.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the respondent.
2023 r to RSA No.110 of 2022 & CMP No.14630 of Learned counsel for the respondent prays for adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Label Chand vs. Surat Ram & Ors.
.
RSA No.103 of 200805.12.2023 Present: Mr. Mukul Sood, Advocate, for the appellant.
Name of respondent No.1, stands deleted.
Mr. Vinod Gupta, Advocate, for respondent No.2.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondents rNo.3 to 5.
Learned counsel for the appellant prays for adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:28:59 :::CIS Bakshish Singh vs. Sukh Lal & others a/w connected matter.
.
RSA Nos.546 and 547 of 2010 RSA No.546 of 2010 05.12.2023 Present: Mr. Shekhar Badola, Advocate vice Mr. Parav Sharma, Advocate, for the appellant.
Mr. Basant Pal Thakur, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.2 & 3.
None for respondents No.4 to 6, 8 & 9.
Name of respondent No.7, stands deleted.
RSA No.547 of 2010Mr. Shekhar Badola, Advocate vice Mr. Parav Sharma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 & 2.
Mr. Basant Pal Thakur, Advocate, for respondent No.3.
None for respondents No.4 to 6, 8 & 9.
Name of respondent No.7, stands deleted.
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:29:00 :::CIS 5th December, 2023 (reena) .
r to ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Ram Pal vs. Sheela Devi (deceased) through LRs and others .
RSA No.118 of 202105.12.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellant.
Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh Thakur, Advocate for respondents No.1(c), 1(e) and 1(f).
Respondents No.1(a)1(b), 1(d), 1(g), 3,4(a) to 4(d) and 5 to 9 proceeded ex parte.
Name of respondent No.2 stands deleted.
RSA No.118 of 2021Heard. Admit on the substantial question of law No.2, formulated at Page No.12 of the paper book.
List for final hearing in due course.
CMP No.8425 of 2021Heard. Interim order dated 29.07.2021, is made absolute during the pendency of the appeal.
Application stands disposed of.
CMP No.8424 of 2021The application is disposed of with a direction to the applicant to file certified copy of the judgment and decree passed by learned Trial Court, dated 13.08.2010 in Civil Suit No.10 of 1996, within four weeks.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:29:00 :::CIS 5th December, 2023 .
(reena)
r to
::: Downloaded on - 25/07/2025 21:29:00 :::CIS
Sunil Kumar vs. State of H.P. .
Cr. Appeal No.582 of 2010 05.12.2023 Present: Mr. Khashitiz, Advocate vice Mr. Dinesh Thakur, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS OIC Ltd.vs. Madhu & Ors.
.
FAO No.36 of 201505.12.2023 Present: Ms. Meera Devi, Advocate, for the appellant.
Mr. Rajesh Kashyap, Advocate, for the respondents.
Learned counsel appearing on behalf of the r to appellant prays for adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Ranjeet Singh vs. State of H.P. a/w connected matter .
Cr. Appeal No.361 of 2020 a/w Cr. Appeal No.169 of 2019 05.12.2023 Present: None for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Since none has appeared on behalf of the appellant despite repeated calls, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Jaggu vs. State of H.P. .
Cr. Appeal No.114 of 2022 05.12.2023 Present: Mr. Kishore Pundir, Advocate as Legal Aid Counsel, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent.
r to Cr.MP No.4039 of 2023 Learned Additional Advocate General prays for and is granted further two weeks' time to file reply/furnish custody certificate.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Mr. Kuldeep Singh Kanwar vs. Mr. Manoj Sharma and Ors.
.
RSA No.355 of 202205.12.2023 Present: Mr. Sunil Awasthi, Advocate, for the appellant.
None for the respondent No.1.
CMP No.17844 of 2023r Learned counsel for the applicant/appellant seeks permission of this Court to withdraw the instant application with liberty reserved to file afresh at an appropriate stage.
Hence, in view of the above, the instant application is dismissed as withdrawn with liberty as aforesaid.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS The Principal Secretary (PW) to the Govt. of H.P. vs. R.P. Dhiman .
OMP(M) No.52 of 202305.12.2023 Present: Ms. Ranjana Patiyal, Deputy Advocate General, for the applicant/objector.
Mr. Suneet Goel, Advocate, for the respondent.
OMP(M) No.52 of 2023rHeard. Having regard to the averments made in the application, which are duly supported with an affidavit of the Er. Ajay Sharma, the same is allowed and delay of one day in filing the Objection Petition is hereby condoned.
Application stands disposed of.
Arbitration Case No._________of 2023 Be registered.
Notice. Mr. Suneet Goel, learned counsel, appears and waives service of notice on behalf of the respondent. He prays for and is granted three weeks' time to file reply. List thereafter.
OMP No.________of 2023 Be registered.
Notice in the aforesaid terms.
Reply, if any, as prayed, be filed within three weeks. List alongwith main petition.
::: Downloaded on - 25/07/2025 21:29:00 :::CIS( Sushil Kukreja ) .
Judge
5th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:29:00 :::CIS
NHAI vs. Anek Ram
.
OMP(M) No.71 of 2023
05.12.2023 Present: Mr. Sumeet Raj Sharma, Advocate, for the applicant-appellant.
Mr. Amit Singh Chandel, Advocate, for the respondent.
Learned counsel appearing on behalf of the respondent prays for and is granted two weeks' time to move an appropriate application to set-aside ex parte order dated 07.10.2023.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Oriental Insurance Company Ltd. vs. Rajni Bala & Ors.
.
CMP No.14490 of 202304.12.2023 Present: Mr. Lalit Kumar Sharma, Advocate, for the non-applicant/appellant.
Mr. Karan Singh Kanwar, Advocate, for the applicants/respondents.
Learned
to counsel for
applicants/respondents prays for and is granted one r the week's further time to place on record the documents in terms of order dated 17.10.2023. List thereafter.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS United India Insurance Co. Ltd. vs. Asha Devi and others .
CMP Nos.12193 & 12189 of 2023 in FAO No.37of 2005.
04.12.2023 Present: Mr. Sambhav Bhasin, Advocate, for the non-
applicant/appellant.
Mr. Lakshay Thakur, Advocate, for applicant/respondent No.2.
r to CMP No.12193 of 2023 The present application under Order 32 Rule 12 read with Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.2, Nahul alias Rohit Kumar, for discharging his natural guardian.
2. No reply to the application is intended to be filed on behalf of the non-applicant/appellant.
3. Heard. Since the applicant/respondent No.2, Nahul alias Rohit Kumar, has attained the age of majority, as is evident from the Matriculation certificate annexed with the application as Annexure A-3, the application is allowed and his natural guardian, i.e. his mother, respondent No.1, Asha Devi, is discharged and he is allowed to pursue the case in his own capacity.
The application stands disposed of.
CMP No.12189 of 20234. The present application under Section 151 of the Code of Civil Procedure, has been maintained by ::: Downloaded on - 25/07/2025 21:29:00 :::CIS applicant/respondent No.2, Nahul alias Rohit Kumar, for .
release of entire compensation amount, lying deposited in the Registry of this Court.
5. It has been mentioned in the application that applicant/respondent No.2, Nahul alias Rohit Kumar, has now attained the age of majority and is in dire need of money to do the higher studies, as such, the entire compensation falling in his share, be released to him.
6. Having regard to the averments made in the amount of application, which is duly supported with an affidavit of the applicant as well as taking into consideration the fact that the matter has been finally decided by this Court vide judgment dated 01.01.2009 and since no appeal whatsoever has been filed by either of the parties in the superior court of law against the aforesaid judgment, the same has attained finality, as such, the present application is allowed and the entire amount of compensation falling in the share of applicant/respondent No.2, Nahul alias Rohit Kumar alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in his favour, by remitting the same in his saving bank account, after due verification, detail whereof has been given in Para-2 of the application.
The application stands disposed of.
( Sushil Kukreja ) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Judge .
4th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:29:00 :::CIS
Mohan Lal and another vs. Nitin and another .
CMP(M) No.562 of 202304.12.2023 Present: Mr. Dalip K. Sharma, Advocate, for the applicants/appellants.
Mr. Atul Jhingan, Advocate, for respondent No.1.
Mr. Rajender Singh Thakur, Advocate, for respondent No.2.
CMP No.17645 of 2023No reply is intended to be filed in the instant application.
Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant/respondent No.2, the same is allowed and aforesaid applicant/respondent No.2, is permitted to join the proceedings.
Application stands disposed of.
CMP(M) No.562 of 2023Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant/appellant Mohan Lal, the same is allowed and delay of 45 days in filing the appeal is hereby condoned.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:29:00 :::CISRSA No._______of 2023 .
Be registered.
Notice. Mr. Atul Jhingan and Mr. Rajender Singh Thakur, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively.
r Learned counsel for the appellants is directed to supply the copy of grounds of appeal to the respondents within two weeks. List thereafter.
CMP No._________2023 Be registered.
Notice in the aforesaid terms.
Reply, if any, be filed within two weeks. List thereafter.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Vidhata Negi vs. Sithar Mati .
CMP(M) No.1026 of 2023 04.12.2023 Present: Mr. Amit Kumar Dhumal, Advocate, for the applicant/appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for the respondent.
Learned counsel for the applicant/appellant prays for and is granted three weeks' time to deposit 50% of the decretal amount alongwith up-to-date interest. List thereafter.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Kuldeep Singh vs. Gouri Dutt .
Cr.MP(M) No.1424 of 2023 04.12.2023 Present: Mr. Gobind Korla, Advocate, for the applicant/appellant.
Mr. Loveneesh Singh Thakur, Advocate, for the respondent.
Cr.MP(M) No.1424 of 2023Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant, the same is allowed and delay of 35 days in filing the appeal is hereby condoned.
Application stands disposed of.
Cr.Appeal No._______of 2023 Be registered.
Notice. Mr. Loveneesh Singh Thakur, appears and waives service of notice on behalf of the respondent.
Learned counsel for the appellant is directed to supply the copy of grounds of appeal to the respondent within two weeks. List thereafter.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Surinder Kumar vs. Duni Chand and others .
CMP(M) No.1634 of 2023 04.12.2023 Present: Mr. Devender K. Sharma Advocate, for the applicant/appellant.
Issue notice to the respondents, returnable within six weeks, on taking steps within a period of five days. List thereafter.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Balwinder Singh vs. State of H.P. .
Cr.MP(M) No.1733 of 2023 04.12.2023 Present: Mr. Suneet Verma, Advocate vice Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
HC Karan Singh, P.S. Nurpur, District Kangra, rH.P., present with record.
Fresh status report stands filed.
Learned vice counsel appearing on behalf of the petitioner prays for adjournment on the ground that arguing counsel is not available.
As prayed, list on 26.12.2023.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Dheeraj Kumar vs. State of H.P. .
Cr.MP(M) No.2893 of 2023 04.12.2023 Present: Mr. Ankit Dhiman, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Sanjeev Chandel, I.O., P.S. Sadar, Una, District Una, H.P., present with record.
Fresh status report stands filed.
Learned counsel appearing on behalf of the petitioner prays for adjournment to go through the same.
As prayed, list on 19.12.2023, on which date, petitioner is directed to remain present in the Court.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Raghubir Singh vs. Dinesh Kumar & Anr.
.
Cr.MP No.4486 of 2023 in Cr. Revision No.10 of 2023 04.12.2023 Present: Mr. Naveen K. Bhardwaj, Advocate, for the applicant.
Ms. Vandana Kumari, Advocate vice Mr. Sanjay Jaswal, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.4486 of 2023Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant, the same is allowed and three weeks' further time is granted to comply with the order dated 13.10.2023.
Application stands disposed of.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Oriental Insurance Company Ltd. vs. Rajni Bala & Ors.
.
CMP No.14484 of 202304.12.2023 Present: Mr. Lalit Kumar Sharma, Advocate, for the non-applicant/appellant.
Mr. Karan Singh Kanwar, Advocate, for the applicants/respondents.
Learned
to counsel for
applicants/respondents prays for and is granted one r the week's further time to place on record the documents in terms of order dated 17.10.2023. List thereafter.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Chaman Lal vs. State of H.P. .
Cr.MPM No.3021 of 2023 04.12.2023 Present: Mr. Hem Raj, Advocate Vice Mr.Bhupinder Singh Ahuja, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General, for the respondent/State.
Notice.
Mr. Raj Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 19.12.2023.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Manoj Kumar Sharma vs. Golf Link Finance & .
Resorts Pvt. Ltd.
Cr. Revision No.518 of 202304.12.2023 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Ms.Seema K. Guleria, Advocate, for the respondent.
Cr.MP No.4378 of 2023No reply is intended to be filed in the instant application.
Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the applicant/petitioner, the same is allowed and three weeks' further time is granted to comply with the order dated 22.09.2023. However, it is made clear that if the aforesaid order dated 22.09.2023, is not complied during the aforesaid period, then interim order shall stand vacated without any further reference to this Court.
Application stands disposed of.
Cr. Revision No.518 of 2023Learned counsel for the respondent prays for and is granted three weeks' further time to file Power of Attorney on behalf of the respondent. List thereafter.
::: Downloaded on - 25/07/2025 21:29:00 :::CIS( Sushil Kukreja ) .
Judge
4th December, 2023
(reena)
r to
::: Downloaded on - 25/07/2025 21:29:00 :::CIS
Jeevan Prakash vs. Amit Kalia .
RSA No.312 of 2019 04.12.2023 Present: Mr. Sunny Modgil, Advocate, for the appellant.
Mr. Karan Sharma, Advocate, for the respondent.
r to Learned counsel for the respondent prays for and is granted four weeks' further time to deposit the remaining amount in terms of the order dated 12.09.2023.
List thereafter.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Dhian Chand vs. Amin Chand .
RSA No.525 of 2019 04.12.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Naresh Sharma, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, for respondents No.1 to 3.
r to CMP No.16586 of 2022 As jointly prayed, list for consideration after four weeks.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Rajesh Kumar Misra vs. Mansi Sahay Thakur and another.
.
RSA No.173 of 2022 04.12.2023 Present: Mr. Hem Raj, Advocate Vice Mr.Bhupinder Singh Ahuja, Advocate, for the appellant.
Mr. Prashant Sharma, Advocate, for respondent No.1.
Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Sharma, Advocate, for respondent No.2.
Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Manohar Lal & others vs. Durga Prasad & others .
RSA No.335 of 2022 04.12.2023 Present: Mr. Devender K. Sharma, Advocate, for the appellant.
Ms. Anita, Advocate vice Ms. Vidhushi Sharma, Advocate, for respondents No.1,8 & 9. Remaining respondents already ex parte.
RSA No.335 of 2022 & CMP No.16345 of 2022 Learned vice counsel appearing on behalf of respondents No1,8 & 9, prays for adjournment on the ground that she has to inspect the record.
As prayed, list after four weeks.
In the meantime, interim order to continue till the next date of hearing.
( Sushil Kukreja ) Judge 4th December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Ram Rattan vs. Ashwani Kumar & Anr.
.
RSA No.139 of 2021 01.12.2023 Present: Ms. Manjula, Advocate vice Mr. Aditya Thakur, Advocate, for the appellant.
Mr. Nitin Thakur, Advocate, for the respondent.
r to Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available due to his ailment.
As prayed, list after one week.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Ram Rattan vs. Ashwani Kumar & Anr.
.
RSA No.139 of 2021 01.12.2023 Present: Ms. Manjula, Advocate vice Mr. Aditya Thakur, Advocate, for the appellant.
Mr. Nitin Thakur, Advocate, for the respondent.
r to Learned vice counsel appearing on behalf of the appellant prays for adjournment on the ground that arguing counsel is not available due to his ailment.
As prayed, list after one week.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Kala Devi and others vs. Lehnu and others .
RSA No.391 of 2022 01.12.2023 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for the appellants.
Mr. Gaurav Bhardwaj, Advocate, for respondents No.1 & 2.
Mr. Shiv Pal Manhans,Advocate, for rrespondents No.3 & 4.
CMP Nos.18135 & 18136 of 2022.
Learned counsel for non-
applicants/respondents No.1 & 2, prays for adjournment on the ground that arguing counsel is not available.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Urmila Devi and others. vs. Ved Parkash .
RSA No.71 of 2023 01.12.2023 Present: Ms. Shrutika, Advocate vice Mr. Dheeraj K Vashisht, Advocate, for the appellants.
Mr. Y.P. Sood and Mr. Parveen Chauhan, Advocates, for respondents No.1 to 5.
CMP No.2884 of 2023Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
In the meantime, interim order to continue till the next date of hearing.
RSA No.71 of 2023As prayed, list after two weeks.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Parkash Chand vs. DFO-cum-Collector and others.
.
RSA No.106 of 2022 01.12.2023 Present: Mr. Sanjay Jaswal, Advocate, for the appellant.
Ms. Ranjana Patial, Deputy Advocate General, for respondents No.1 to 3/State.
Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for respondent No.4.
RSA No.106 of 2022 & CMP No.5875 of 2022 Learned counsel for the appellant prays for adjournment on the ground that he has to inspect the record.
As prayed, list after four weeks.
In the meantime, interim order to continue till further orders.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Ram Lok vs. Babu Ram and others.
.
RSA No.164 of 2023 01.12.2023 Present: Mr. J.P. Sharma, Advocate, for the appellant.
Mr. Ajinder Mehta, Advocate, for respondent No.1.
Respondents No.2 to 4 are ex parte.
Heard. Admit on the substantial questions of law No.1 & 3, formulated at Page No.13 of the paper book.
Notice. Mr. Ajinder Mehta, learned counsel, appears and waives service of post admission notice on behalf of respondent No.1.
Let post admission notice be issued to respondents No.2 to 6, returnable within six weeks, on taking steps within five days. List thereafter.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Jodha Ram (deceased) through LR Mast Ram vs. State of H.P & Ors.
.
RSA No.206 of 2023 01.12.2023 Present: Mr. H.S. Rangra, Advocate, for the appellant.
Ms. Ranjana Patial, Deputy Advocate General, for respondents No.1,3/State.
Mr. Devender K. Sharma, Advocate, for respondents No.4 to 9.
Name of respondent No.2, is ordered to be deleted.
Learned counsel for the appellant prays for adjournment.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS H.P. Bus Stands Management & Development Authority vs. M/s Prashanti Surya Construction .
Company.
Arbitration Appeal No.34 of 2023 01.12.2023 Present: Mr. Mohit Thakur, Advocate, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for the caveator/respondent No.1.
Ms. Ranjana Patial, Deputy Advocate General, for respondent No.2/State.
Caveat Petition No.518 of 2023 Discharged.
Arbitration Appeal No.34/2023 Mr. Sunil Mohan Goel, learned counsel and Ms.Ranjana Patial, learned Deputy Advocate General appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively.
List on 05.12.2023.
OMP No.586/2023Notice in the aforesaid terms.
Reply, as prayed for, be filed within one week. List thereafter with main appeal.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Oriental Insurance Co. Ltd. vs. Nirmala Devi & Ors.
.
CMP No.10138 of 2023 in FAO No.185 of 2007.
01.12.2023 Present: None for the non-applicant/appellant.
Mr. Dewa Nand Sharma, Advocate, for applicant/respondent No.2.
Non for non-applicants/respondents No.1 & 3. CMP No.10138 of 2023 The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.2, Sudhanshu alias Shishu, for release of entire compensation amount, lying deposited in the Registry of this Court.
2. It has been mentioned in the application that applicant/respondent No.2, Sudhanshu alias Shishu, has attained the age of majority on 15.03.2022 and is in dire need of money to do the higher studies and also to meet out his day to day expenses, as such, the entire amount of compensation falling in his share, be released to him.
It has also been submitted in the application that the matter has been finally decided by this Court and no further appeal has been filed by the non-
applicant/appellant.
::: Downloaded on - 25/07/2025 21:29:00 :::CIS3. Having regard to the averments made in the .
application, which is duly supported with an affidavit of the applicant as well as taking into consideration the fact that the award has attained finality, as no appeal whatsoever has been filed against the judgment dated 28.03.2016, passed by this Court in FAO(WCA) No.185 of 2007, which was partly allowed against the impugned order dated 09.04.2007, passed by learned Commissioner under the Workman's Compensation Act, Theog, Shimla, the present application is allowed and the entire amount of compensation falling in the share of applicant/respondent No.2, Sudhanshu alias Shishu including the share accrued to him on account of death of his grand-father, late Sh. Gita Ram alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in his favour, by remitting the same in his saving bank account, after due verification, detail whereof has been given in the copy of bank pass book, annexed with the application as Annexure A-3.
The application stands disposed of.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:29:00 :::CIS 1st December, 2023 (reena) .
r to ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Joti Ram (deceased) though his LRs vs. Jog Dhian .
RSA No.573 of 2006 01.12.2023 Present: Mr. Jiya Lal Bhardwaj, Senior Advocate with Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Sunil Mohan Goel, Advocate, for the respondent.
Learned counsel for the respondent prays for adjournment.
As prayed, list next week.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS HPSEB & Ors. vs. Rakesh .
RSA No.392 of 2007 01.12.2023 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Lalita Sharma, Advocate, for the appellants.
Mr. Vinod Kumar Gupta, Advocate, for the respondent.
Learned counsel for the appellants prays for an adjournment on the ground that she has recently been engaged in the instant case and has not gone through the case file.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Smt. Ram Pyari vs. Amar Singh and others .
RSA No.114 of 2007 01.12.2023 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Lalita Sharma, Advocate, for the appellant.
Mr. Pawan Gautam, Advocate, for respondents No.1 to 6.
None for respondents No.7 to 12.
Learned counsel for respondents No.1 to 6, prays for adjournment on the ground that arguing counsel is pre-occupied in another Court.
As prayed, list on 27.12.2023.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Rikhi Ram vs. State of H.P. .
RSA No.523 of 2008 01.12.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent.
Learned counsel for the appellant submits that in terms of the order dated 23 rd September, 2019, the representation has been filed by the appellant, but the concerned authority has not passed any order upon the same.
Learned Additional Advocate General prays for two weeks' time to seek further instructions in the matter.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 1st December, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sh. Ramesh Chand through his LR. vs. Sh. Jagdish Chand and another .
RSA No.147 of 2021 30.11.2023 Present: Mr. Jeevan Kumar, Advocate, for the appellant.
Mr. Amit Sharma, Advocate, for respondents No.1(a)(i) to 1(a)(iii) Respondent No.2 already ex pate.
CMP No.17714 of 2023No reply is intended to be filed on behalf of the non-applicants/respondents Heard. Having regard to the averments made in the application, which is duly supported with an affidavit of the applicant/appellant, the same is allowed and six weeks further time is granted to him to deposit the balance decretal amount.
Application stands disposed of.
RSA No.147 of 2021As prayed, list after six weeks.
( Sushil Kukreja ) Judge 30th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Bimla Kumari & ors. vs. Ved Parkash & ors.
.
RSA No.349 of 2008 30.11.2023 Present: Mr. Prantap, Advocate vice Mr. Subhash Sharma, Advocate, for the appellants.
Ms. Sneh Bhimta, Advocate vice Mr. Dushyant Dadwal, Advocate, for respondent No.1(a) to 1(c).
None for respondents No.2 & 3.
Learned vice counsel appearing on behalf of the appellants, prays for an adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 30th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Rashmi Gupta vs. Navneet Gupta .
FAO No.436 of 2009 30.11.2023 Present: Mr. Anil Kapoor, Advocate vice Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Kashitiz, Advocate vice Mr.Vinod Kumar Gupta, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant, prays for an adjournment on the ground that arguing counsel is not available.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 30th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS NIC vs. Om Parkash & Anr.
.
FAO No.546 of 2009 30.11.2023 Present: Mr. Suneet Goel, Advocate, for the appellant.
Ms. Kusum Chaudhary, Advocate, for respondent No.1.
Mr. Bimal Gupta, Senior Advocate with Mr. Varun Thakur, Advocate, for respondent rNo.2.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 30th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS NIC vs. Kalawati & ors.
.
FAO No.439 of 2012 30.11.2023 Present: Mr. Suneet Goel, Advocate, for the appellant.
Mr.Y.Paul, Advocate, for respondents No.1 & 2. Mr. Bimal Gupta, Senior Advocate with Mr. Varun Thakur, Advocate, for respondent No.3.
Ms. Kusum Chaudhary, Advocate, for respondent No.4.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 30th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Lalit Rana vs. State of H.P. .
Cr.Appeal No.121 of 2010 30.11.2023 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellant.
Mr. Raj Negi, Additional Advocate General, for the respondent.
Learned counsel appearing on behalf of the appellant prays for an adjournment on the ground that arguing counsel is preoccupied in another Court.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 30th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS The United India Insurance Group Company vs. Sunil Kumar and Ors.
.
FAO No.16 of 2012 30.11.2023 Present: Mr. Vikram Singh, Advocate Vice Mr. J.S. Bagga, Advocate, for the appellant.
Mr. Aman Thakur, Advocate Vice Mr. Mohit Thakur, Advocate, for respondent No.1.
Mr. Adarsh K. Vashishta, Advocate, for respondents No.2 & 3.
Learned counsel appearing on behalf of the appellant prays for an adjournment on the ground that arguing counsel is preoccupied in another Court.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 30th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Suresh Kumar vs. Fulma Devi .
Cr. Appeal No.346 of 202224.11.2023 Present: Mr. Jagat Paul, Advocate, for the appellant.
None for the respondent.
Cr.MP No.3007/2023As per report of the Registry bailable warrants issued against the respondent received back duly executed, however, none has appeared on behalf of the respondent in the pre-lunch session and even in the post-lunch session.
Since, the appeal already stands admitted, list the present application along with main appeal for final hearing in due course.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS District Collector Mandi vs. Ved Vatti & Anr.
.
RFA No.4106 of 2013 24.11.2023 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellant.
Mr. Devender K. Sharma, Advocate, for respondent No.1.
Mr. Manish Thakur, Advocate vice Mr. Vikas Rathore, Advocate, for respondent No.2.
Learned Additional Advocate General prays for an adjournment. Prayer allowed, as not opposed.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS The Kinnaur District Co-operative Marketing and Consumer Federation Ltd.
.
vs. Promila Thakur and another.
FAO No.243 of 2015 24.11.2023 Present: Mr. Munish Kumar, Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Bhupender Sharma, Advocate, for respondent No.2.
Heard in part.
At the request of learned vice counsel appearing on behalf of the appellant, list for further arguments on 28.11.2023.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Shriram General Insurance Co. Ltd. vs. Nikki Devi and ors. a/w connected matter.
.
FAO(MVA) No.593 of 2016 a/w FAO(MVA) No.334 of 2018 24.11.2023 Present: Mr. Munish Kumar, Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant(s).
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Ankita, Advocate, for the appellants in FAO (MVA) No.334 of 2018 and for respondents No.1 to 3 I FAO (MVA) No.593 of 2016.
Mr. Amrinder Singh Rana, Advocate, for the respondents in the respective appeals.
At the joint request of learned counsel representing the parties, list after two weeks.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sanjay Gupta & Ors. vs. Arya Smaj & others .
RSA No.264 of 2023 24.11.2023 Present: Mr. Arun Kaushal and Mr. Rajesh Kashyap, Advocates, for the appellants.
RSA No.264 of 2023Issue notice to the respondents, returnable within six weeks, on taking steps within a period of one week. List thereafter.
CMP No.17403 of 2023Notice in the aforesaid terms.
In the meantime, execution of impugned judgment and decree dated 17.07.2023, passed by learned District Judge, Kangra at Dharamshala, District Kangra in Civil Appeal No.02-D/XIII/2019, shall remain stayed, till the next date of hearing ( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS State of H.P. through Principal Secretary, I&PH & Anr. vs. M/s S.B. Trading Company .
Arbitration Case No.765 of 2023 24.11.2023 Present: Mr. Raj Negi, Additional Advocate General, for the objectors/petitioners.
Mr. Sumeet Raj Sharma, Advocate, for the respondent.
OMP No.483 of 2023Learned counsel for the respondent, prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sneh Lata & Ors. vs. Subhash Chand & Ors.
.
FAO No.128/201224.11.2023 Present: Mr. Vivek Singh Thakur, Advocate, for the appellants.
Ms. Shivani Tagta, Advocate Vice Ms. Anjali Soni Verma, Advocate, for respondents No.1 & 2.
Mr. Abhishek Verma, Advocate Vice Mr. Praneet Gupta, Advocate, for respondent No.3.
Name of respondent No.4, is deleted vide order dated 25.07.2023.
CMP No.16612/2023Learned counsel appearing on behalf of the applicants/appellants prays for and is granted two weeks' time to file some additional documents qua the age of minor applicants/appellants. List thereafter.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS The Oriental Insurance Company Ltd. vs. Joyti and others.
.
FAO No.88/201424.11.2023 Present: Mr. Lalit K. Sharma, Advocate, for the appellants.
Mr. Mohar Singh, Advocate Vice Mr. Nimish Gupta, Advocate, for respondents No.1 to 3.
Mr. Parveen Chauhan, Advocate, for respondent No.4.
Mr. Yogesh Kumar Chandel, Advocate, for respondent No.5.
CMP No.16616 of 2023No reply to the application is intended to be filed on behalf of the non-applicant/appellant.
Heard. Since the applicant/respondent No.3, Pooja, has attained the age of majority, as is evident from the Matriculation certificate annexed with the application as Annexure A-1, the application is allowed and her natural guardian, i.e. her mother, respondent No.1, Jyoti Devi, is discharged and she is allowed to be sued in her own capacity.
The application stands disposed of.
CMP No.16617 of 2023The present application under Section 151 of the Code of Civil Procedure, has been maintained by applicant/respondent No.3, Pooja Kumari, for release of ::: Downloaded on - 25/07/2025 21:29:00 :::CIS award amount, lying deposited in the Registry of this .
Court.
It has been mentioned in the application that now respondent No.3, has attained the age of majority and getting married in the month of December; and is also in dire need of money.
r Having regard to the averments made in the application, which is duly supported with an affidavit of the applicant, the present application is allowed and the award amount alongwith up-to-date interest, which is lying deposited in the registry of this Court, is ordered to be released in favour of applicant/respondent No.3, Pooja Kumari, as per her share, by remitting the same in her saving bank account, after due verification, detail whereof has been given in Para-6 of the application, subject to all just exceptions.
The application stands disposed of.
FAO No.88/2014Learned counsel for the appellant prays for and is granted two weeks' time to file amended memo of parties. List thereafter.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:29:00 :::CIS 24th November, 2023 (reena) .
r to ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Ghanshyam & others vs. M/s KTC & another .
FAO No.55/201524.11.2023 Present: Mr. Madan Gopal, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for the appellants.
Mr. Suneet Goel, Advocate, for respondent No.1.
Mr. Ravi Kumar, Advocate Vice Mr. Maan Singh, Advocate, for respondent No.2.
Mr. Manish Kumar, Advocate Vice Mr. Jagdish Thakur, Advocate, for respondent No.3.
CMP Nos.17042/2023 & 17046/2023 Learned counsel appearing on behalf of the non-applicants/appellants prays for an adjournment.
As prayed, list after three weeks.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS ICCI Lombard General Insurance Co. Ltd. vs. Chakni Devi & Ors.
.
FAO No.239/201524.11.2023 Present: Mr. Manish Kumar, Advocate Vice Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Abhyendra Gupta, Advocate, for respondents No.1 & 2.
Mr. Mohar Singh, Advocate Vice Mr. Nimish r Gupta, Advocate, for respondent No.3.
CMP Nos.17196/2023 & 17198/2023 Learned counsel appearing on behalf of the non-applicant/appellant prays for and is granted three weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Pushpa Saini and Ors. vs.Chanda Devi .
RSA No.02 of 2022 24.11.2023 Present: Mr. Rupinder Singh Thakur, Advocate, for the appellants.
Mr. Bhupender Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the respondent.
In order to explore the possibility of amicable settlement, with the consent of learned counsel for the parties, the matter is referred to mediation and Mr. G.D. Verma, learned Senior Advocate is appointed as Mediator to mediate between the parties. Parties are directed to appear before the learned Mediator on 05.12.2023 at 1:00 PM, in the main Mediation Center, H.P. High Court, who is requested to submit his report within a period of four weeks. List thereafter.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sher Singh vs. Ganga Ram & Ors.
.
RSA No.154 of 2023 24.11.2023 Present: Mr. Narender Kumar Reddy, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr.Het Ram Thakur, Advocate, for respondent No.1.
Mr. Rahul Gathania, Advocate, for rrespondents No.2 to 6.
Learned counsel for the appellants, prays for an adjournment.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 24th November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Kamal Kishore and others vs. Simro Devi and others .
RSA No.70 of 2022 23.11.2023 Present: Mr. Atul Thakur, Advocate Vice Mr. Ajeet Singh Saklani, Advocate, for the appellants.
Mr. Ajay Chandel, Advocate, for respondent No.1.
Respondents No.2 to 7 are ex parte vide order dated 31.05.2022.
Learned vice counsel appearing on behalf of the appellants, prays for an adjournment on the ground that arguing counsel is not available.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Rajesh Kumar vs. Karan Singh and Ors.
.
RSA No.383 of 2022 23.11.2023 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Bhupinder Thakur, Advocate Vice Mr. Virender Thakur, Advocate, for respondents No.1 to 3.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.4.
RSA No.383/2022 & CMP No.17866/2022 Learned counsel appearing on behalf of respondents No.1 to 3, submits at bar that respondent No.3, Sudarshan Singh, has expired on 23.10.2023.
Learned counsel for the appellant prays for an adjournment to take consequential steps on account of death of aforesaid respondent No.3.
As prayed, list after four weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Brij Nandan vs. Ashwani Kumar .
RSA No.115 of 2023 23.11.2023 Present: Mr. Mohinder Singh Kanwar, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for respondent No.1.
Mr. Goldy Kumar, Advocate vice Mr. Narinder Guleria, Advocate, for respondent No.2.
None for respondents No.3 to 11.
CMP No.6522 of 2023Learned counsel appearing on behalf of respondent No.2, prays for and is granted two weeks' time to file reply. Rejoinder, if any, thereto, be filed within two weeks thereafter.
As prayed for, list on 27.12.2023.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sesh Ram vs. Tape Ram .
RSA No.216 of 2023 23.11.2023 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. Ajay Dhiman, Advocate, for respondent No.1.
Mr. G.R. Palsra, Advocate, for respondents No.2 & 3.
Heard. Admitted on the substantial questions of law No.1, 3 & 4, formulated at Page No.8 of the paper book.
Notice. Mr. Ajay Dhiman and Mr. G.R. Palsra, learned counsel, appear and waive service of post admission notice on behalf of respondent No.1 and respondents No.2 & 3, respectively.
List for final hearing in due course.
In the meantime, records of the Courts below be also called for.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Kartar Singh & Ors. vs. Rattan Lal & Ors.
.
RSA No.262 of 2023 23.11.2023 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms.Amita Chandel, Advocate, for the appellants.
RSA No.262 of 2023Heard. Admitted on the substantial questions of law No.2 to 5, formulated at Page Nos.13 & 14 of the paper book.
Let post admission notice be issued to the respondents, returnable within six weeks, on taking steps within a period of one week.
In the meantime, record of the Courts below be also called for.
CMP No.17270 of 2023Notice in the aforesaid terms.
List after six weeks.
In the meantime, parties are directed to maintain status quo qua nature and possession of the suit land till the next date of hearing.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:29:00 :::CIS 23rd November, 2023 .
(reena)
r to
::: Downloaded on - 25/07/2025 21:29:00 :::CIS
Narender Singh & Ors. vs. National
Highways Authority of India.
.
Arbitration Appeal No.13 of 2022 23.11.2023 Present: Mr. Varun Rana, Advocate, for the appellants in all the appeals.
Ms. Shreya Chauhan, Advocate, for the respondent in all the appeals.
r to Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Vijay Kumar vs. General Manager Kangra Cooperative Bank & Ors.
.
RSA No.81 of 2019 23.11.2023 Present: Mr. Anuj Nag, Advocate, for the appellants.
Mr. Tarun K. Sharma, Advocate, for respondents N.1 to 3.
Ms. Archana Negi, Advocate Vice Mr. Ashwani Dhiman, Advocate, for respondents No.4 & 5.
Learned vice counsel appearing on behalf of respondents No.4 & 5, prays for an adjournment on the ground that arguing counsel is not available.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Raj Kumar vs. The Kangra Central Cooperative Bank .
RSA No.118 of 2020 23.11.2023 Present: Mr. Yash Pal, Advocate Vice Mr. Gobind Korla, Advocate, for the appellant.
Mr. Rakesh Thakur, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that arguing counsel is not available.
As prayed, list after three weeks.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Krishan Chand & Ors. vs. Sunder Lal & Ors.
.
RSA No.223 of 2021 23.11.2023 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms.Amita Chandel, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for the respondents.
RSA No.223 of 2021Heard. Admitted on the substantial questions of law No.1 to 3, 5 & 6 formulated at Page Nos.14,15 & 16 of the paper book. List for final hearing in due course.
CMP No.15277 of 2021Heard. Interim order dated 30.03.2022, is made absolute during the pendency of the appeal.
Application stands disposed of.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Surinder Kumar vs. Bimlesh Sharma & Ors.
.
RSA No.115 of 202223.11.2023 Present: Mr. Naveen Awasthi, Advocate, for the appellant.
Mr. Anu Tuli Azta, Advocate, for respondent No.1.
Respondent No.2, is ex parte vide order dated 30.06.2022 None for respondent No.3, though served for 25.07.2023.
Learned counsel for the appellant prays for an adjournment on the ground that he has to inspect the record.
As prayed, list after three weeks.
( Sushil Kukreja ) Judge 23rd November, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Anil Kumar vs. State of H.P. .
Cr.MPM No.2646 of 2023 13.10.2023 Present: Mr. Vivek Singh Attri & Mr. Ankit Kaloti, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
r to Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent /State. He prays for and is granted three weeks' time to file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.133/2023, dated 09.10.2023, under Sections 324, 341, 147, 148 and 149 of Indian Penal Code, registered at Police Station Gagret, District Una H.P., on his furnishing personal bond to the tune of Rs.25,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That he will 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/her ::: Downloaded on - 25/07/2025 21:29:00 :::CIS from disclosing such facts to the Investigating Officer or Court.
.
3. That he will not tamper with the prosecution evidence nor he will try to win over the prosecution witnesses in any manner;
4. That he will not leave India without prior permission of the Court.
This order shall remain in force till 09.11.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Kuldeep Sharma vs. State of H.P. .
Cr.MPM No.2645 of 2023 13.10.2023 Present: Mr. Vivek Singh Attri & Mr. Ankit Kaloti, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
r to Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent /State. He prays for and is granted three weeks' time to file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.133/2023, dated 09.10.2023, under Sections 324, 341, 147, 148 and 149 of Indian Penal Code, registered at Police Station Gagret, District Una H.P., on his furnishing personal bond to the tune of Rs.25,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That he will 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/her ::: Downloaded on - 25/07/2025 21:29:00 :::CIS from disclosing such facts to the Investigating Officer or Court.
.
3. That he will not tamper with the prosecution evidence nor he will try to win over the prosecution witnesses in any manner;
4. That he will not leave India without prior permission of the Court.
This order shall remain in force till 09.11.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sunil Kumar alias Sonu vs. State of H.P. .
Cr.MP(M) No.2371 of 202313.10.2023 Present: Mr. Rohit Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
Status report stands filed.
Learned counsel for the petitioner prays for an adjournment to go through the same.
As prayed, list on 16.10.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Suraj vs. State of H.P. .
Cr.MP(M) No.2374 of 202313.10.2023 Present: Mr. M.A. Safee, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
ASI, Shamim Akhtar, I.O. Police Station Parwanoo, District Solan, H.P. present with record.
Status report stands filed.
Learned counsel for the petitioner prays for an adjournment to go through the same.
As prayed, list on 06.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Manmeet Singh vs. State of H.P. .
Cr.MP(M) No.2399 of 202313.10.2023 Present: Mr. Basant Pal Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
ASI Ramesh Chand, I.O. Police Station Kandaghat, District Solan, present with record.
Learned Additional Advocate General prays for and is granted two weeks' further time to file status report.
As prayed, list on 06.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Bal Krishan vs. Smt. Kirna Devi & others .
Cr.MP(M) No.2608 of 202313.10.2023 Present: Mr. Ashok Kumar, Advocate, for the applicant.
Cr.MP No.3870 of 2023For the reasons stated in the application, the delay in re-filing the present revision petition is condoned.
Application stands disposed of.
Cr.MP(M) No.2608 of 2023Issue notice to the respondents, returnable for 13.12.2023, on taking steps within a period of three days.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Kamlesh vs. Central Bureau of Investigation .
Cr. Appeal No.225 of 202313.10.2023 Present: Mr. Anirudh Sharma, Advocate, for the appellant.
Mr. A.K. Bansal, Advocate, for the respondet- CBI.
Cr.MP No.3886 of 2023Learned counsel for the applicant/appellant seeks permission of this Court to withdraw the present application with liberty to file an appropriate application.
In view of the above, present application is dismissed, as withdrawn with liberty as aforesaid.
Application stands disposed of.
Cr. Appeal No.225 of 2023As prayed, list on 17.10.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sh. Suraj Gupta vs. State of H.P. .
Cr. Appeal No.467 of 202313.10.2023 Present: Mr. Ajay Kashyap, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.467 of 2023Admit.
Post Admission Notice.
Mr. Jitender Sharma, learned Additional Advocate General, appears and waives service of post admission notice on behalf of the respondent/State.
Record of learned court below be called for.
Cr.MP No.3907 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C) for suspension of sentence during the pendency of the present appeal.
I have heard learned counsel for the applicant/appellant, learned Additional Advocate General for the respondent/State and also gone through the material available on record.
The appeal pertains to the year 2023 and the same is not likely to be taken up for hearing in the near ::: Downloaded on - 25/07/2025 21:29:00 :::CIS future. It is not in dispute that the applicant was on bail .
during trial and never misused the liberty so granted to him.
Hence, taking into consideration the sentence awarded to the applicant, i.e. two years under Section 498-A IPC and six months, under Section 323 of IPC and the fact that the present appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant/appellant, vide judgment of conviction and order of sentence, dated 15.09.2023, passed by learned Additional Sessions Judge, (CBI Court), Shimla in Case No.15-S/7 of 2021 (CIS CNR NO. HPSH100058062021) titled State of H.P. vs. Sh. Suraj Gupta, shall remain suspended till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court and also depositing the fine amount, if not already deposited, within a period of two weeks from today, undertaking therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
The application stands disposed of.
( Sushil Kukreja ) Judge ::: Downloaded on - 25/07/2025 21:29:00 :::CIS 13th October, 2023 .
(reena)
r to
::: Downloaded on - 25/07/2025 21:29:00 :::CIS
Karamjeet Kumar vs. State of H.P. .
Cr. Appeal No.469 of 202313.10.2023 Present: Mr. Virender Singh Rathore, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.469 of 2023r Admit.
Post Admission Notice.
Mr. Jitender Sharma, learned Additional Advocate General, appears and waives service of post admission notice on behalf of the respondent/State.
Record of learned court below be called for.
Cr.MP No.3911 of 2023Learned Additional Advocate General prays for and is granted three weeks' time to file reply.
As prayed, list for consideration on 06.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Sh. Jagsir Singh vs. Central Bureau of Investigations, Shimla .
Cr. Revision No.549 of 202313.10.2023 Present: Mr. Virender Singh, Advocate, for the petitioner.
Mr. Anshul Bansal, Advocate, for the respondent.
r to Cr.MP No. 3910/2023 Notice. Mr.Anshul Bansal, learned counsel, appears and waives service of notice on behalf of the respondent. He prays for and is granted four weeks' time to file reply.
As prayed, list on 21.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Mrs. Harpriya Manhas vs. State of H.P. .
Cr.MMO No.1095 of 2023 13.10.2023 Present: Mr. Kashmir Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
r 3906/2023Notice.
Cr.MMO No.1095/2023
Mr. Jitender
&
Sharma,
Cr.MP No.
learned
Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file reply.
As prayed, list on 08.11.2023.
In the meantime, learned trial Court is directed not to pass the final order in Case Complaint No.522/2022, titled State of H.P. vs. Mrs. Harpriya Manhas, during the pendency of the present petition.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Mrs. Harpriya Manhas vs. State of H.P. .
Cr.MMO No.1094 of 2023 13.10.2023 Present: Mr. Kashmir Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
r 3905/2023Notice.
Cr.MMO No.1094/2023
Mr. Jitender
&
Sharma,
Cr.MP No.
learned
Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file reply.
As prayed, list on 08.11.2023.
In the meantime, learned trial Court is directed not to pass the final order in Case Complaint No.525/2022, titled State of H.P. vs. Mrs. Harpriya Manhas, during the pendency of the present petition.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Mrs. Harpriya Manhas vs. State of H.P. .
Cr.MMO No.1093 of 2023 13.10.2023 Present: Mr. Kashmir Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
r 3904/2023Notice.
Cr.MMO No.1093/2023
Mr. Jitender
&
Sharma,
Cr.MP No.
learned
Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file reply.
As prayed, list on 08.11.2023.
In the meantime, learned trial Court is directed not to pass the final order in Case Complaint No.620/2019, titled State of H.P. vs. Mrs. Harpriya Manhas, during the pendency of the present petition.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Mrs. Harpriya Manhas vs. State of H.P. .
Cr.MMO No.1092 of 2023 13.10.2023 Present: Mr. Kashmir Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
r 3903/2023Notice.
Cr.MMO No.1092/2023
Mr. Jitender
&
Sharma,
Cr.MP No.
learned
Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file reply.
As prayed, list on 08.11.2023.
In the meantime, learned trial Court is directed not to pass the final order in Case Complaint No.622/2019, titled State of H.P. vs. Mrs. Harpriya Manhas, during the pendency of the present petition.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Mrs. Harpriya Manhas vs. State of H.P. .
Cr.MMO No.1091 of 2023 13.10.2023 Present: Mr. Kashmir Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
r 3902/2023Notice.
Cr.MMO No.1091/2023
Mr. Jitender
&
Sharma,
Cr.MP No.
learned
Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file reply.
As prayed, list on 08.11.2023.
In the meantime, learned trial Court is directed not to pass the final order in Case Complaint No.523/2022, titled State of H.P. vs. Mrs. Harpriya Manhas, during the pendency of the present petition.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Mrs. Harpriya Manhas vs. State of H.P. .
Cr.MMO No.1090 of 2023 13.10.2023 Present: Mr. Kashmir Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
r 3901/2023Notice.
Cr.MMO No.1090/2023
Mr. Jitender
&
Sharma,
Cr.MP No.
learned
Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file reply.
As prayed, list on 08.11.2023.
In the meantime, learned trial Court is directed not to pass the final order in Case Complaint No.521/2022, titled State of H.P. vs. Mrs. Harpriya Manhas, during the pendency of the present petition.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Happy vs. State of H.P. .
Cr.MP(M) No.2630 of 2023 13.10.2023 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
rNotice.
Mr. Jitender Sharma, Additional Advocate General appears and waives learned service of notice on behalf of the respondent/State. He prays for and is granted four weeks' time to file status report.
List on 16.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:00 :::CIS Intzar vs. State of H.P. & Ors.
.
Cr.MPM No.2579 of 2023 13.10.2023 Present: Mr. P.M. Negi, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent /State.
Learned Additional Advocate General, prays for and is granted three weeks' time to file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.94/2023, dated 28.09.2023, under Section 379 and 34 of Indian Penal Code, registered at Police Station Jhandutta, District Bilaspur, H.P., on his furnishing personal bond to the tune of Rs.50,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That he will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.::: Downloaded on - 25/07/2025 21:29:00 :::CIS
3. That he will not tamper with the prosecution evidence, or, in any .
manner, try to overawe or influence the prosecution witnesses; and
4. That he will not leave India without prior permission of the Court.
r to List on 06.11.2023.
This order shall remain in force till the next date of hearing, on which date, status report be also filed by respondents/State.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS Mosin vs. State of H.P. & Ors.
.
Cr.MPM No.2577 of 2023 13.10.2023 Present: Mr. P.M. Negi, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent /State.
Learned Additional Advocate General, prays for and is granted three weeks' time to file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.94/2023, dated 28.09.2023, under Section 379 and 34 of Indian Penal Code, registered at Police Station Jhandutta, District Bilaspur, H.P., on his furnishing personal bond to the tune of Rs.50,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That he will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.::: Downloaded on - 25/07/2025 21:29:01 :::CIS
3. That he will not tamper with the prosecution evidence, or, in any .
manner, try to overawe or influence the prosecution witnesses; and
4. That he will not leave India without prior permission of the Court.
r to List on 06.11.2023.
This order shall remain in force till the next date of hearing, on which date, status report be also filed by respondents/State.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS Kavita Vs. Satpal .
Cr. Revision No.460 of 201913.10.2023 Present: Mr. Harsh, Advocate Vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for the respondent.
Learned vice counsel for the petitioner prays for an adjournment on the ground that arguing counsel is not available today due to some personal difficulty.
As prayed, list on 19.12.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS Suneel Dutt & Anr. vs. State of H.P & Anr.
.
Cr.MMO No.14 of 202013.10.2023 Present: Mr. Sat Parkash, Advocate, for the petitioner.
Mr. Jitender Kumar Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Neeraj K. Shashwat, Advocate, for respondent No.2.
Learned counsel for the petitioner prays for an adjournment on the ground that his record is not available with him today.
As prayed, list on 23.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Suneel Dutt & Anr. vs. State of H.P & Anr.
Cr.MMO No.15 of 202013.10.2023 Present: Mr. Sat Parkash, Advocate, for the petitioner.
Mr. Jitender Kumar Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Neeraj K. Shashwat, Advocate, for respondent No.2.
Learned counsel for the petitioner prays for an adjournment on the ground that his record is not available with him today.
As prayed, list on 23.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sanjay Sharma & Anr. vs. State of H.P & Ors.
Cr.MMO No.271 of 202113.10.2023 Present: Mr. P.P. Chauhan, Advocate, for the petitioners.
Mr. Jitender Kumar Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Vinod Chauhan, Advocate, for respondent rNo.4.
Learned counsel for respondent No.4 prays for an adjournment.
As prayed, list on 28.11.2023.
( Sushil Kukreja ) Judge 13th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Intzar vs. State of H.P. & Ors.
Cr.MPM No.2579 of 202312.10.2023 Present: Mr. P.M. Negi, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent /State.
The explanation from the Registrar (Judicial) has been received, wherein, it has been stated that:
" As per report of the Dealing Assistant, the Dealing Assistant has admitted that the case was to be reflected under the head of "Office Objection", however, note on B Part of the opening time of the file was also appended for perusal of the Court Master while submitting the case file for its listing.
It is further submitted that so far as not reflecting the case under the proper Head, the Dealing Assistant has submitted that the Heads i.e. "Order"
and "Office Objection" appears on the Computer in Listing Menu very close to each other and as such, instead of clicking the "Office Objections" it has been clicked as "Orders" due to inadvertence and oversight.
As such, the official has pleaded that the lapse was not intentional and have apologized for the inconvenience caused to the Hon'ble Court. It is respectfully submitted that in order to ascertain whether the lapse as referred to above had been occurred by any malafide intention or lapse extraneous consideration it is admitted by the Dealing Assistant that the lapse had occurred due to inadvertence/oversight by him. Any inconvenience to the Hon'ble Court is sincerely regretted and the Dealing Assistant has been directed to remain more careful in future."
In view of the explanation, the proceedings against the Registry are dropped. The Registrar (Judicial) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
as well as the officials of the Registry are warned to remain careful in future while listing the cases.
Learned counsel for the petitioner prays for an adjournment.
r to As prayed, list on 13.10.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Mosin vs. State of H.P. & Ors.
Cr.MPM No.2577 of 202312.10.2023 Present: Mr. P.M. Negi, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent /State.
The explanation from the Registrar (Judicial) has been received, wherein, it has been stated that:
" As per report of the Dealing Assistant, the Dealing Assistant has admitted that the case was to be reflected under the head of "Office Objection", however, note on B Part of the opening time of the file was also appended for perusal of the Court Master while submitting the case file for its listing.
It is further submitted that so far as not reflecting the case under the proper Head, the Dealing Assistant has submitted that the Heads i.e. "Order"
and "Office Objection" appears on the Computer in Listing Menu very close to each other and as such, instead of clicking the "Office Objections" it has been clicked as "Orders" due to inadvertence and oversight.
As such, the official has pleaded that the lapse was not intentional and have apologized for the inconvenience caused to the Hon'ble Court. It is respectfully submitted that in order to ascertain whether the lapse as referred to above had been occurred by any malafide intention or lapse extraneous consideration it is admitted by the Dealing Assistant that the lapse had occurred due to inadvertence/oversight by him. Any inconvenience to the Hon'ble Court is sincerely regretted and the Dealing Assistant has been directed to remain more careful in future."
In view of the explanation, the proceedings against the Registry are dropped. The Registrar (Judicial) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
as well as the officials of the Registry are warned to remain careful in future while listing the cases.
Learned counsel for the petitioner prays for an adjournment.
r to As prayed, list on 13.10.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sunny Saurav vs. PNB Cr. Revision No.437/2023 12.10.2023 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondent.
Cr.MP No.3868 of 2023No reply is intended to be filed to the present application.
In view of the averments made in the application, the same is allowed and one week's further time is granted to the petitioner to comply with the order dated 25.08.2023.
Application stands disposed of.
Cr. Revision No.437/2023As prayed, list on 23.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Varinder Kumar @ Bindu vs. State of H.P. Cr.MP(M) No.2622 of 2023 12.10.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 07.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Lalit Dagar vs. State of H.P. Cr.MP(M) No.2620 of 2023 12.10.2023 Present: Mr. Subhash Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 09.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Fool Kamal vs. State of H.P. Cr.MP(M) No.2616 of 2023 12.10.2023 Present: Mr. Vinod Gupta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 09.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Jeet Singh vs. State of H.P. Cr.MP(M) No.2614 of 2023 12.10.2023 Present: Mr. Vinod Gupta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 09.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Gaurav vs. State of H.P. Cr.MP(M) No.2612 of 2023 12.10.2023 Present: Mr. Mukesh Kumar Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 08.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Surender Kumar vs. State of H.P. & Anr.
Cr.MMO No.1087 of 202312.10.2023 Present: Mr. Surender Verma, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Gambhir Singh Chauhan, Advocate, for rrespondent No.2.
Cr.MMO No.1087 of 2023Notice. Mr. Jitender Sharma, learned Additional Advocate General and Mr. Gambhir Singh Chauhan, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively.
As prayed, list on 06.12.2023, on which date, parties shall remain present in the Court.
Cr.MP No.3882 of 2023Dismissed, as not pressed, at this stage.
Cr.MP No.3883 of 2023The application is disposed of with a direction to the applicant to file English translation of vernacular documents annexed with the petition as Annexure P-1, within a period of four weeks.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Anil Kumar Vs. Harpreet Cr. Revision No.547 of 2023 12.10.2023 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
r to Cr. Revision No.547 of 2023 Issue notice to the respondents, returnable for 05.12.2023, on taking steps within a period of one week.
Cr.MP No.3881 of 2023Notice in the aforesaid terms.
List on 05.12.2023.
In the meantime, the execution of the order dated 08.06.2023, passed by learned Principal Judge, Family Court, Hamirpur, H.P. in Petition under Section 125 Cr.P.C No.05 of 2017, RBT-03/2017, titled Harpreet & Anr. vs. Anil Kumar, shall remain stayed till the next date of hearing subject to the applicant's depositing 50% of the amount awarded by learned Family Court, within a period of six weeks from today.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Varinder Singh vs. State of H.P. Cr. Appeal No.465 of 2023 12.10.2023 Present: Mr. Sanjeev Kumar Suri, Advocate, for the appellant.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.465 of 2023Admit.
Post Admission Notice.
Mr. Jitender Sharma, learned Additional Advocate General appears and waives service of post admission notice on behalf of the respondent.
Record of learned court below be called for.
Cr.MP No.3888 of 2023Learned Additional Advocate General prays for and is granted three weeks' time to file reply.
As prayed, list for consideration on 06.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Surender Jain vs. Kuldeep Singh Cr.MMO No.380 of 2017 12.10.2023 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
Learned counsel for the parties have jointly prayed for an adjournment in order to explore the possibility of amicable settlement inter se parties.
As jointly prayed, list for consideration on 13.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Ramesh Kumar vs. Seema Sharma Cr. Revision No.545 of 2023 12.10.2023 Present: Mr. Raj Kumar Malik, Advocate, for the petitioner.
r to Cr. Revision No.545 of 2023 Issue notice to the respondent, returnable within six weeks, on taking steps within a period of one week.
Record of learned courts below be called for.
As prayed for, list on 22.12.2023.
Cr.MP No.3877 of 2023By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Una, District Una, H.P. vide judgment of conviction dated 03.09.2022 and order of sentence dated 06.09.2022 in Criminal Case No. 217/2 of 2019, titled Smt. Seema Sharma vs. Ramesh Kumar and further affirmed by learned Additional Sessions Judge-1, Una, District Una, H.P. vide judgment dated 31.08.2023 in Criminal Appeal No.103 of 2022, titled Ramesh Kumar vs. Seema Sharma, shall remain suspended, subject to the applicant's depositing 30% of compensation amount within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
The application stands disposed of.
Cr.MP No.3878 of 2023The application is disposed of with a direction to the applicant to file certified copies of the judgments dated 03.09.2022 & 31.08.2023, passed by learned courts below, within a period of four weeks.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Surender Jain vs. Kuldeep Singh Cr.MMO No.380 of 2017 12.10.2023 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
Learned counsel for the parties have jointly prayed for an adjournment in order to explore the possibility of amicable settlement inter se parties.
As jointly prayed, list for consideration on 13.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Anu Bala vs. Ashok Kumar & Anr.
Cr.MMO No.650 of 201912.10.2023 Present: Mr. Arun Sehgal, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents.
Learned Additional Advocate General prays for an adjournment on the ground that his record is not available with him.
As prayed, list on 20.11.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Rakesh Sharma vs. State of H.P. & Anr.
Cr.MMO No.341 of 202212.10.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondent No.1.
None for respondent No.2, though served.
Record received.
Learned counsel for the petitioner prays for an adjournment to inspect the record.
As prayed, list on 14.12.2023 .
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Shiv Ram Sharma vs. State of H.P. & Anr.
Cr.MMO No.372 of 202212.10.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondent No.1.
Mr. Vinod Chauhan, Advocate, as Legal Aid r Counsel, for respondent No.2.
Learned counsel for the petitioner prays for and is granted four weeks' further time to file rejoinder.
As prayed, list on 21.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Main Ram vs. The Manager H.P. State Agriculture Cr. Revision No.395 of 2022 12.10.2023 Present: Mr. V.S. Rathore, Advocate, for the petitioner.
Mr. Narender Singh Thakur, Advocate, for the respondent/Bank.
As per report of the Registry, balance amount not deposited. Perusal of the previous orders reveals that various opportunities were granted to the petitioner to comply with the order dated 27.07.2022, but the same has not been complied with till date. Therefore, this Court is left with no other alternative, but to withdraw the interim protection granted to the petitioner vide aforesaid order dated 27.07.2022. Hence, Interim protection dated 27.07.2022, granted in favour of the petitioner, stands withdrawn. Respondent is at liberty to execute the judgment of learned trial Court in accordance with law.
As prayed, list on 26.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Vishnu Dutt vs. Surender Dutt Cr. Revision No.38 of 2021 12.10.2023 Present: Mr. Mehar Chand Thakur, Advocate, for the petitioner.
Mr. Rupinder Singh Thakur, Advocate, for the respondent.
As per report of the Registry, order dated 02.06.2023, has not been complied with. On the last date of hearing, final opportunity was granted to the petitioner to comply with the aforesaid order dated 02.06.2023.
Therefore, this Court is left with no other alternative, but to withdraw the interim protection granted to the petitioner vide order dated 02.06.2023. Hence, interim protection dated 02.06.2023, granted in favour of the petitioner, stands withdrawn. Respondent is at liberty to execute the judgment of learned trial Court in accordance with law.
As prayed, list on 26.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Rajni Sharma vs. Sumit Kumar a/w connected matter.
Cr.MMO Nos.919 & 611 of 2022 12.10.2023 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner in Cr.MMO No.919 of 2022 and for the respondent in Cr.MMO No.611 of 2022.
Mr. Anil Kapoor, Advocate vice Mr. Nimish Gupta, Advocate, for the petitioner in Cr.MMO No.611 of 2022 and for the respondent in Cr.MMO No.919 of 2022.
Learned vice counsel appearing on behalf of the petitioner in Cr.MMO No.611 of 2022, prays for an adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 22.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Singhi Ram vs. Krishna Sharma Cr.MMO No.995 of 2022 12.10.2023 Present: Mr. B.N. Sharma, Advocate, for the petitioner.
Mr. Ajay Kumar, Advocate vice Mr. Peeyush Verma, Advocate, for the respondent.
Cr.MMO No.995/2022 & Cr.MP No.3225/2022 Learned counsel for the petitioner states that there is a possibility of amicable settlement inter se parties and in order to show his bonafide, he has handed over a demand draft in the sum of Rs.1 lac to learned counsel for the respondent in the Court today.
As jointly prayed, list for consideration on 04.12.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Gaurav & Ors. vs. State of H.P. & Anr.
Cr.MMO No.1075 of 202212.10.2023 Present: Ms. Abhilasha Kaundal, Advocate Vice Ms. Soma Thakur, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Tara Singh Chauhan, Advocate, for rrespondent No.2.
Learned vice counsel appearing on behalf of the petitioners prays for an adjournment on the ground that arguing counsel is not available today on account of some personal difficulty.
As prayed, list on 12.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Shehwaz Khan vs. State of H.P. & Anr.
Cr.MMO No.1162 of 202212.10.2023 Present: Mr. Azmat Hayat Khan, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Imran Khan, Advocate, for respondent No.2.
Learned counsel for respondent No.2 states that reply on behalf of respondent No.2, has been filed in the Registry on 11.10.2023, but the same is not on record.
Registry to trace and place the same on record, if in order.
As prayed, list for consideration on 07.12.2023.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Intzar vs. State of H.P. & ors.
Cr.MPM No.2579 of 202311.10.2023 Present: Mr. P.M. Negi, Advocate, for the petitioner.
Mr. Jitender Kumar Sharma, Additional Advocate General, for the respondent/State.
The instant application has been filed by the petitioner under Section 438 of Cr.P.C for grant of anticipatory bail. The office had raised certain objections.
However, learned counsel for the petitioner had appended a note that application may be listed before the Court subject to the objections, as such, it was ordered to be registered as Cr.MPM subject to the note of counsel as well as objection No.1.
Therefore, in this background, the application was required to be listed under the head "Matter Under Objection". However, the application has been listed under the head "Orders" in the supplementary list, dated 11 th October, 2023 at Sr. No.8. The non-listing of the bail application under the head "Matter Under Objection" has caused inconvenience to this Court as well as to the office of Advocate General.
Therefore, Registrar (Judicial) is directed to explain within a period of two days as to how the matter ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
came to be listed under the head "Orders" instead of "Matter Under Objection".
As prayed, list for consideration on 12.10.2023.
11th October, 2023
to ( Sushil Kukreja )
Judge
(reena)
::: Downloaded on - 25/07/2025 21:29:01 :::CIS
.
Mosin vs. State of H.P. & ors.
Cr.MPM No.2577 of 202311.10.2023 Present: Mr. P.M. Negi, Advocate, for the petitioner.
Mr. Jitender Kumar Sharma, Additional Advocate General, for the respondent/State.
The instant application has been filed by the petitioner under Section 438 of Cr.P.C for grant of anticipatory bail. The office had raised certain objections.
However, learned counsel for the petitioner had appended a note that application may be listed before the Court subject to the objections, as such, it was ordered to be registered as Cr.MPM subject to the note of counsel as well as objection No.1.
Therefore, in this background, the application was required to be listed under the head "Matter Under Objection". However, the application has been listed under the head "Orders" in the supplementary list, dated 11 th October, 2023 at Sr. No.7. The non-listing of the bail application under the head "Matter Under Objection" has caused inconvenience to this Court as well as to the office of Advocate General.
Therefore, Registrar (Judicial) is directed to explain within a period of two days as to how the matter ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
came to be listed under the head "Orders" instead of "Matter Under Objection".
As prayed, list for consideration on 12.10.2023.
11th October, 2023
to ( Sushil Kukreja )
Judge
(reena)
::: Downloaded on - 25/07/2025 21:29:01 :::CIS
.
Hitansh Gupta vs. State of H.P. Cr.MPM No.2611 of 2023 11.10.2023 Present: None for the petitioner.
Mr. Jitender Kumar Sharma, Additional Advocate General, for the respondent/State.
The bail application has been filed by the petitioner under Section 438 of Cr.P.C for grant of anticipatory bail, however, number of FIR has not been mentioned in the bail application.
The office had raised objection with respect to fact that the number of the FIR was not given in the bail application. However, learned counsel for the petitioner had appended a note that the FIR number was not available with the petitioner and requested the matter to be placed before the Court, as such, it was ordered to be registered as Cr.MPM subject to the note of learned counsel.
Therefore, in this background, the application was required to be listed under the head "Matter Under Objection". However, the application has been listed under the head "Orders" in the production list, dated 11 th October, 2023 at Sr. No.2. The non-listing of the bail application under the head "Matter Under Objection" has caused ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
inconvenience to this Court as well as to the office of Advocate General.
Therefore, Registrar (Judicial) is directed to explain within a period of two days as to how the matter came to be listed under the head "Orders" instead of "Matter Under Objection".
Since, none has appeared on behalf of the petitioner despite repeated calls, in the interest of justice, list for consideration on 12.10.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Tule Ram vs. Ramneek Singh Cr. Revision No.323 of 2023 11.10.2023 Present: None for the petitioner.
Mr. Pankaj Chauhan, Advocate, for the respondent.
Despite repeated calls during pre-lunch session and post-lunch session, none has appeared on behalf of the petitioner.
In the interest of justice, list on 14.12.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Meera Devi vs. State of H.P. & Anr. a/w connected matter Cr. Revision No.166 of 2023 a/w Cr. Revision No.354 of 2023 11.10.2023 Present: Mr. J.P. Sharma, Advocate vice Mr. Gurdev Negi, Advocate, for the petitioner in Cr. Revision No.166 of 2023.
Mr. Kunal Thakur, Advocate, for the petitioner in Cr. Revision No.354 of 2023 and for respondent No.2, in Cr. Revision No.166 of 2023.
Mr. Jitender Kumar Sharma, Additional Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment.
List this petition for re-arguments on 07.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sunil Kumar vs. Ved Prakash a/w connected matter.
Cr. Revision No.34 of 2023 a/w Cr. Revision No.35 of 2023 11.10.2023 Present: Mr. Vipin Pandit, Advocate, for the petitioner(s) in both the petitons.
Mr. Rakesh Thakur, Advocate, for the respondent(s) in both the petitions.
Learned counsel for the parties have jointly prayed for an adjournment in order to explore the possibility of amicable settlement inter se parties.
As jointly prayed, list for consideration on 22.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Pawinder vs. State of H.P. Cr.MP(M) No.2574 of 2023 11.10.2023 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 07.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sohan Lal alias Goldy vs. The State of H.P. Cr.MP(M) No.2600 of 2023 11.10.2023 Present: Mr. Ashok Kumar Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 07.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sahil Chauhan vs. The State of H.P. Cr.MP(M) No.2607 of 2023 11.10.2023 Present: Mr. Vijay K. Arora, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted three weeks' time to file status report.
List on 09.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Parbodh Chander & Anr. vs. State of H.P. & Anr.
Cr.MMO No.422 of 201811.10.2023 Present: Mr. Rakesh Thakur, Advocate Vice Mr. Rahul, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Vinod Chauhan, Advocate vice Ms. Priyanka Verma, Advocate, for respondent No.2.
Cr.MMO No.422/2018 & Cr.MP No.2487/2019 As per report of the Registry, consequential steps on account of death of respondent No.2, have not been taken. Learned vice counsel appearing on behalf of respondent No.2, prays for an adjournment to take consequential steps in this regard.
As prayed, list on 30.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Baldev Singh Saini vs. State of H.P. Cr.MMO No.498 of 2019 11.10.2023 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Learned counsel for the petitioner states that he does not intend to file any rejoinder.
As prayed, list for consideration on 12.12.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Gokhran Devi vs. State of H.P. & Ors.
Cr.MMO No.295 of 202011.10.2023 Present: Mr. Kashmir Singh Thakur, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondents No.1 to 3/State.
None for respondent No.4.
Mr. Sanjay Kumar Sharma, Advocate, for respondent No.5.
Learned Additional Advocate General states that reply on behalf of respondents No.1 to 3, has been filed in the Registry on 30.09.2023, but the same is not on record.
Registry to trace and place the same on record, if in order.
More time, as prayed, is granted to file reply on behalf of respondent No.5. Be filed within four weeks.
List for consideration on 17.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Dinesh Jain & Anr. vs. State of H.P. & Ors.
Cr.MMO No.156 of 202111.10.2023 Present: Mr. Kunal Thakur, Advocate vice Mr. Vikram Thakur, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Anubhav, Advocate, for respondents No.2 to 5. Respondents No.6 & 7 are already ex parte.
Cr.MMO No.156/2021 & Cr.MP No.519/2021 Learned vice counsel appearing on behalf of the petitioner, prays for and is granted more time to file rejoinder to the reply(s) filed on behalf of the respondents.
Be filed on or before the next date of hearing.
List on 13.12.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Joginder Sharma vs M/s Goyal Plywood Cr. Revision No.363 of 2022 11.10.2023 Present: Mr. Pranshul Sharma, Advocate, for the petitioner.
Mr. Rakesh Kumar, Advocate, for the respondent.
As jointly prayed, list for consideration on 11.12.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Cr. Revision No.564 of 202211.10.2023 Present: Mr. Paras Ram, Advocate vice Mr. B.R. Kashyap, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondent No.1.
Mr. Jitender Kumar Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned counsel representing the parties, list for consideration on 12.12.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
M/s Birla Textile Mills vs. State of H.P. & Anr.
Cr.MMO No.972 of 202211.10.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Jitender Kumar Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Rajesh Kumar Parmar, Advocate, for respondent No.2.
Learned counsel for respondent No.2 prays for and is granted four weeks' further time to file reply.
List on 29.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Surender Singh Thakur vs. Gian Kumari Kaundal Cr. Revision No.02/2023 11.10.2023 Present: Mr. Narinder Guleria, Advocate, for the petitioner.
rNo.1.
Mr. Gaurav Bhardwaj, Advocate, for respondent Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State.
Learned counsel for the petitioner prays for and is granted one week's time to deposit the balance amount of compensation.
As prayed, list on 10.11.2023 along with Cr. Revision No.595 of 2022.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Hardeep Thakur vs. Raj Dev Cr. Revision No.64 of 2023 11.10.2023 Present: Mr. Parveen Chandel, Advocate, for the petitioner.
Ms. Shashi Kiran, Advocate, for the respondent.
Memo of appearance on behalf of the sole respondent has been filed. Learned counsel for the respondent prays for and is granted four weeks' time to file Power of Attorney.
As prayed, list of consideration on 21.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Cr. Appeal No.89 of 20311.10.2023 Present: Mr. R.L. Verma, Advocate, for the appellant.
Mr. Narender Singh Thakur, Advocate, for the respondent.
Record of learned Court below stands received.
Admit.
List for final hearing in due course.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Vidya Sagar vs. State of H.P. & Ors.
Cr.MMO No.111 of 202311.10.2023 Present: Mr. Abhishek Thakur, Advocate vice Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondents No.1 to 4/State.
Mr. Basant Pal Thakur, Advocate, for respondent No.5.
Cr.MMO No.111/2023 & Cr.MP No.1070/2023 Learned counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
At his request, list on 14.12.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Dharam Lal alias Dharam Pal vs. Mahinder Pal & Ors.
RSA No.148 of 202311.10.2023 Present: Mr. G.R. Palsra, Advocate, for the appellant.
Mr. Varun Thakur, Advocate, for respondents No.1 & 2.
CMP No.8022 of 2023Learned counsel for respondents No.1 & 2, seeks further two weeks' time to file reply.
As prayed, list for consideration on 23.11.2023.
In the meantime, Interim order to continue.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Daya Pal vs. State of H.P. Cr.MP(M) No.1355 of 2023 14.06.2023 Present: Mr. Lakshay Parihar, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
HC Karam Singh, I/O P.S. Nurpur, District Kangra, present with record.
Status report stands filed.
Learned counsel representing the petitioner, prays for and is granted one week's time to go through the same.
As prayed, list on 30.06.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Ashwani Chauhan vs. State of H.P. a/w connected matter.
Cr.MP(M) Nos.1241 of 2023 & 1222 of 2023 14.06.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the petitioner(s).
r to Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
HC Yogesh, P.S. Dhalli, District Shimla, H.P., present with record.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Paras Ram vs. State of H.P. Cr.MP(M) No.1354 of 2023 14.06.2023 Present: Mr. Lakshay Parihar, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
HC Karam Singh, I/O P.S. Nurpur, District Kangra, present with record.
Status report stands filed.
Learned counsel representing the petitioner, prays for and is granted one week's time to go through the same.
As prayed, list on 30.06.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Rash Pal Singh vs. State of H.P. Cr.MP(M) No.1353 of 2023 14.06.2023 Present: Mr. Lakshay Parihar, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
HC Karam Singh, I/O P.S. Nurpur, District Kangra, present with record.
Status report stands filed.
Learned counsel representing the petitioner, prays for and is granted one week's time to go through the same.
As prayed, list on 30.06.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Kumbhi Ram vs. Sohan Singh Cr.MP(M) No.1431 of 2023 14.06.2023 Present: Mr. Ravinder Singh Jamwal, Advocate, for the applicant.
Let notice be issued to the respondent, returnable within two weeks, on taking steps within a period of two days. List thereafter.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sh. Bansi Ram & Another vs. Gian Chand (deceased) through his LRs/ RSA No.551 of 2012-B 14.06.2023 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellants.
r to Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for respondents No.1(a) to 1(d).
CMP No.6897 of 2023Learned counsel for the non-
applicants/appellants prays for and is granted four weeks' time to file reply.
List on 19.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Amit Kumar vs. State of H.P. Cr.MPM No.1450 of 2023 14.06.2023 Present: Mr. Daleep Singh Kaith, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State. r Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 03.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Ram Pal vs. Lala Ram Gopal Gupta (deceased) through his LRs.
Cr. Revision No.420 of 202214.06.2023 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
r Ms. Kanta respondents.
Thakur, Advocate, for the Cr.MP No.2017 of 2023 Learned counsel for the non-applicant/petitioner prays for and is granted one week's time to file reply.
List on 27.06.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Ram Pal vs. Lala Ram Gopal Gupta (deceased) through his LRs.
Cr. Revision No.421 of 202214.06.2023 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
r Ms. Kanta respondents.
Thakur, Advocate, for the Cr.MP No.2018 of 2023 Learned counsel for the non-applicant/petitioner prays for and is granted one week's time to file reply.
List on 27.06.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Ram Pal vs. Lala Ram Gopal Gupta (deceased) through his LRs.
Cr. Revision No.422 of 202214.06.2023 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
r Ms. Kanta respondents.
Thakur, Advocate, for the Cr.MP No.2016 of 2023 Learned counsel for the non-applicant/petitioner prays for and is granted one week's time to file reply.
List on 27.06.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Jagdish Chand vs. State of H.P. Cr.MMO No.451 of 2023 14.06.2023 Present: Ms. Seema Azad, Advocate vice Mr. Ashok Kumar Thakur, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State. rLet notice be issued to respondent No.4, returnable within four weeks, on taking steps within a period of three days.
List on 10.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Rajat Kumar Bhalotia vs. Tech. Medicare Pvt. Ltd.
Cr.MMO No.166 of 201814.06.2023 Present: Mr. Sanjay Verma, Advocate vice Ms. Shalini Thakur, Advocate, for the petitioner.
r to Mr. Prashant Sharma, Advocate vice Mr. Suneet Goel, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 17.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Kapil Chopra vs. State of H.P. & others.
Cr.MMO No.307 of 202214.06.2023 Present: Mr. Ketan Rajput, Advocate vice Mr. Imran Khan, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State. rLearned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 18.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Surjit Singh and Anr. vs. CBI Cr.MMO No.890 of 2022 14.06.2023 Present: Mr. Vinod K. Thakur, Advocate, for the petitioner.
Mr. A.K. Bansal, Advocate, for the respondent.
r to Learned counsel for the respondent prays for an adjournment on the ground that record is not available with him as Investigating Officer of the case is busy in evidence matter at Una.
Therefore, at his request, list on 03.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
State of H.P. vs. Desh Raj Cr. Appeal No.302 of 2009 14.06.2023 Present: Mr. Jitender Sharma, Additional Advocate General, for the appellant.
Ms. Kavita Kajal, Advocate vice Mr. Ajay Thakur, Advocate, for the respondent. rLearned Additional Advocate General prays for an adjournment on the ground that his file is misplaced.
As prayed, list on 11.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Puran Singh & Ors. vs. Jagat Pal and Ors.
RSA No. 1 of 2011-A 14.06.2023 Present: None for the appellants.
Mr. Janesh Gupta, Advocate, for the respondents.
It is informed that Mr. H.K. Bhardwaj, Advocate, who was representing the appellant, has now left the practice, therefore, in this view of the matter, let Court notice be issued to the appellant, returnable within six weeks.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Shri Jaswant Singh vs. Sh . Dhani Ram alias Rasila Ram RSA No. 2 of 2011 14.06.2023 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for respondents No.1(a) and 1(b).
r Learned counsel for respondents No.1(a) & 1(b) prays for and is granted four weeks' time to file Power of Attorney.
As prayed, list on 18.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Karam Chand vs. H.P. State Forest Corporation Ltd. & Another.
RSA No. 5 of 201114.06.2023 Present: Mr. G.R.Palsra, Advocate, for the appellant.
Mr. Suresh Singh Saini, Advocate vice Mr. R.K.Bansal, Advocate, for the respondents. rLearned vice counsel appearing on behalf of the respondents prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 19.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Dev Darshan vs. State of H.P. Cr.MP(M) No.1452 of 2023 14.06.2023 Present: Mr. Naresh Kumar Tomar, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General, for the State.
Notice. Mr. Raj Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent /State.
The present bail application has been filed by the petitioner under Section 439 of the Code of Criminal Procedure for grant of bail in case FIR No.41 of 2023, dated 24.05.2023, under Sections 354 & 506 of Indian Penal Code read with Section 3 of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, registered at Police Station Dadahu (Renuka Ji), District Sirmour, H.P. In Cr.MP(M) No. 1116 of 2020 titled Ami Chand vs. State of Himachal Pradesh, decided on 15th September, 2020, a Coordinate Bench of this Court held that in the absence of any riders or restrictions under Section 439 Cr.P.C, any person accused of a non-bailable offence, under any penal law, including the violations under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, can apply under Section 439 Cr.P.C., offering to surrender and simultaneously seeking interim bail. On ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
receipt of such application, the Court is to satisfy that the applicant stands arraigned as an accused in an FIR disclosing non-bailable offences. If all these parameters are complete, then the Courts are under an obligation to accept surrender.
The petitioner/accused person, who is present in the Court, has offered to surrender, which has been accepted and, thus, he is under the deemed custody of this Court.
As per the petitioner, he is innocent and has been falsely implicated in the present case. He states that as he is a permanent resident of Village Narayan, P.O. Panar, Tehsil Dadau, District Sirmour, H.P., he is not in a position to tamper with the prosecution evidence or flee from justice, if enlarged on bail and he is ready and willing to join the investigation.
Heard. At this stage, this Court finds that as the petitioner is permanent resident of District Sirmour, H.P. and he is ready and willing to join the investigation, it is ordered that till the next date of hearing, the petitioner be released on bail in case FIR No.41 of 2023, dated 24.05.2023, under Sections 354 & 506 of Indian Penal Code read with Section 3 of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, registered at Police Station Dadahu (Renuka Ji), District Sirmour, H.P. on his furnishing personal bond to ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
the tune of Rs.25,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.
3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses;
and
4. That the petitioner will not leave India without prior permission of the Court.
This order shall remain in force till 21.07.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Nanak Singh (since deceased) through LRs. vs. Mast Ram (since deceased) through LRs.
RSA No. 258 of 201114.06.2023 Present: Ms. Ankita, Advocate, for the appellants.
Mr. Mohar Singh, Advocate vice Mr. Vijay Chaudhary, Advocate, for respondent No.1.
Mr. Rajneesh K. Lal, Advocate, for respondent rNo.2.
Learned vice counsel appearing on behalf of the respondent No.1 prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 21.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Tulsi Ram Guddu vs. State of H.P. Cr. Revision No.160 of 2012 14.06.2023 Present: Mr. I.S. Chandel, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General, for the respondent.
Learned counsel for the petitioner prays for an adjournment on the ground that he has to ascertain as to whether fine amount has been deposited or not in terms of order dated 12.10.2012, passed by this Court.
As prayed, list on 04.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Bhagwan Singh vs. Atma Ram through LRs and anr.
Cr. Revision No.147 of 201514.06.2023 Present: Mr. Prince Chauhan, Advocate, for the petitioner.
r to Ms. Anu Tuli, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2.
At the request of learned counsel for the respondents, list on 02.08.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Bhagwan Singh vs. Atma Ram through LRs and anr.
Cr. Revision No.147 of 201514.06.2023 Present: Mr. Prince Chauhan, Advocate, for the petitioner.
r to Ms. Anu Tuli, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2.
At the request of learned counsel for the respondents, list on 02.08.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sushil vs.PNB Cr. Revision No.277 of 2023 14.06.2023 Present: Ms. Shashi Kiran, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
Cr.MP No.2019 of 2023No reply is intended to be filed on behalf of the respondent.
Heard.
For the reasons stated in the application, the same is allowed and the petitioner is granted further two weeks' time to comply with the order dated 24.05.2023.
Application stands disposed of.
Cr. Revision No.277 of 2023List after two weeks, as prayed.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Harpeet Singh and Ors. vs. Kavita Chaudhary and Ors.
Cr.MMO No.111 of 201814.06.2023 Present: Mr.Y.P. Sood, Advocate, for the petitioners.
Mr.Harsh Kumar, Advocate vice Mr. Manoj Pathak, Advocate, for respondent No.1.
Respondents No.2 & 3 already ex parte.
Learned vice counsel appearing on behalf of the respondent No.1 prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 17.07.2023.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Kiran Sharma vs. Dharam Singh & Anr. a/w connected matter.
Cr. Revision No.167 of 2020 a/w Cr. Revision No.166 of 2020 14.06.2023 Present: Ms. Vandana Thakur, Advocate, for the petitioner(s) in both the petitions.
Mr. H.S. Rangra, Advocate, for respondent No.1 in both the petitions.
By way of affidavit dated 24th April, 2023, the petitioner had undertaken that she would pay the entire amount i.e. Rs. 95,500/- on or before 31.05.2023. On 31.05.2023, one week more time was granted to the petitioner to deposit the amount as undertaken by the petitioner, however, learned counsel for the petitioner has submitted that the aforesaid amount still has not been deposited by the petitioner.
Hence, in this view of the matter, the interim order passed on 06.07.2020, stands vacated.
List on 18.07.2022.
Respondent No.1/complainant is at liberty to get the judgment of learned trial court executed in accordance with law.
( Sushil Kukreja ) Judge 14th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sunny Negi and another vs. Kiran Devi Cr. Revision No.155 of 2021 13.06.2023 Present: Mr. Hemant Thakur, Advocate vice Mr. Aasheesh Patial, Advocate, for the petitioner.
Mr. Rajesh Kumar Parmar, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 11.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Sneh Lata vs. State of H.P. & Ors.
Cr.MMO No.232 of 202113.06.2023 Present: Mr. Nitin Goswami, Advocate vice Mr. Vinod K. Thakur, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1.
Mr. Mohar Singh, Advocate vice Mr. Vijay rChaudhary, Advocate, for respondents No.2 to 4. Learned vice counsel appearing on behalf of the petitioners prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 14.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Budhi Singh vs. Gobind (deceased) through LRs.
RSA No.141 of 201213.06.2023 Present: Ms. Ranjana Chauhan, Advocate vice Mr. Shubham Sood, Advocate, for the appellant.
r to Mr. Vivek Sharma, Advocate, fr the respondent.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at her request, list on 12.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Amar Singh vs. Jagdish Chand RSA No.255 of 2012 13.06.2023 Present: Mr. Aaanchal Sharma, Advocate, for appellants No.1,4 to 6 & 8.
Mr. Hemant Thakur, Advocate vice Mr. Aasheesh Patial, Advocate, for the respondent. rAt the request of learned counsel for the appellant, list for hearing on 18.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Pappi Mohd. vs. State of H.P. Cr. Revision No.29 of 2022 13.06.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents-State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Pappi Mohd. vs. State of H.P. Cr. Revision No.419 of 2019 13.06.2023 Present: Ms. Kamlesh, Advocate vice Mr.H.S. Rana, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the State.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at her request, list for consideration on 25.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Jagat Singh vs. Surat Singh Cr. Revision No.401 of 2022 13.06.2023 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Notice issued to the respondent received back duly served, however, none has appeared on his behalf, hence, he is ordered to be proceeded against ex parte.
Since, the matter stands already admitted, list for final hearing in due course.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Shri Ram Transport & Finance vs. Rajender Cr. Appeal No.141 of 2022 13.06.2023 Present: Mr. Ashwani Kaundal, Advocate, for the appellant.
Mr. M.C. Bhardwaj, Advocate vice Mr. Ravinder Singh, Advocate, for the respondent. rLet record of learned court below be called for.
List for consideration on 17.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Shankar Saroj vs. State Bank of India Cr. Revision No.264 of 2022 13.06.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Sanket Sankhyan, Advocate vice Mr. Arvind Sharma, Advocate, for the respondent.
Learned counsel for the petitioner states that there is a possibility of amicable settlement between the parties and as such, matter may be adjourned to some other date.
As prayed, list on 18.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Nirmal Singh vs. State of H.P. Cr.MMO No.367 of 2022 13.06.2023 Present: Mr. Anuj Nag, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General, for the respondent /State.
Learned counsel for the petitioner prays for an adjournment on the ground that he has not prepared the case today.
As prayed, list on 10.07.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Anil Kumar vs. MBC Industries & Ors.
Cr.MMO No.412 of 202213.06.2023 Present: Mr. Yash Pal, Advocate vice Mr. Govind Korla, Advocate, for the petitioner.
Mr. Vishal Bindra, Advocate, for respondent No.1.
None for respondents No.2 & 3.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list for consideration on 11.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Ashish Dhamija & Anr. vs. State of H.P. Cr.MMO No.1025 of 2022 13.06.2023 Present: Mr. P.P. Chauhan, Advocate, for the petitioners.
Mr. B.N. Sharma and Mr. Raj Negi, Additional Advocate Generals, for the respondent /State.
Learned Additional Advocate General prays for an adjournment on the ground that he has not gone through the case file today.
As prayed, list on 19.07.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Vivek Gupta vs. State of H.P. & Anr.
Cr.MMO No.1264 of 202213.06.2023 Present: Mr. Hari Shyam Upadhyay, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Naveen Awasthi, Advocate, for respondent rNo.2.
Learned counsel for the petitioner prays for an adjournment.
As prayed, list on 23.06.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Usha Garg vs. State of H.P. Cr.MMO No.7 of 2023 13.06.2023 Present: Mr. Jagat Pal, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 3/State. rJishant Rana J.E. IPH, Talai, present in person.
Learned counsel for the petitioners prays for and is granted two weeks' time to file rejoinder to the reply filed on behalf of respondents No.1 to 3.
List on 24.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:01 :::CIS .
Bhoop Singh Chauhan vs. Sumitra Devi Cr. Appeal No.71 of 2023 13.06.2023 Present: Mr. Sanket Sankhyan, Advocate vice Mr. Sarthak Mehta, Advocate, for the appellant.
Mr. Prashant Chauhan, Advocate vice Mr. Sandeep Datta, Advocate, for the respondent. rLet record of learned trial court be called for.
List for consideration on 19.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Prem Chand vs. M/s Sirmaur Filing Station Kala Amb.
Cr. Revision No.167 of 202313.06.2023 Present: Mr. Servedaman Rathore, Advocate, for the petitioner.
Mr. Divya Rajta, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2.
Learned counsel for the petitioner prays for and is granted four weeks' time to have instructions.
List on 12.07.2023.
In the meantime, record of both the learned courts below be also called for.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Rajesh Kumar vs. Smt. Reshma Cr. Revision No.232 of 2023 13.06.2023 Present: Mr. Sunil Kumar Banyal, Advocate, for the petitioner.
Mr. Ajay Chandel, Advocate, for the respondent.
Cr. Revision No.232 of 2023 & Cr.MP r No.1410 of 2023 Learned counsel for the respondent prays for and is granted three weeks' time to file reply.
List on 18.07.2023.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Thakur Dass & Ors. vs. Chinta Devi Cr. Revision No.236 of 2023 13.06.2023 Present: Mr. T.S. Chauhan, Advocate, for the petitioners.
Mr. Devender K. Sharma, Advocate, for the respondent.
Cr. Revision No.236 of 2023 & Cr.MP r No.1478 of 2023 Learned counsel for the respondent prays for and is granted two weeks' time to file reply.
List on 13.07.2023.
In the meantime, record of learned court below be also called for.
( Sushil Kukreja ) Judge 13th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Kalyan Singh vs. State of H.P. & Ors.
CMP No.6835 of 2023 in CWP No.140 of 2022 05.06.2023 Present: Mr. Anil Kumar Manget, Advocate, for the applicant.
r to Mr. Arsh Rattan, Deputy Advocate General, for the Non-applicants/respondents.
At this stage, learned counsel for the applicant, under instructions, submits that he may be permitted to withdraw the present application with liberty reserved to the applicant to avail appropriate remedy, as available to him, in accordance with law.
In view of the submissions made by learned counsel for the applicant, the present application is dismissed, as withdrawn with liberty as aforesaid.
( Sushil Kukreja ) Vacation Judge 5th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
M/s Bector Foods Specialist Ltd. vs. H.P. Tax Tribunal & Ors.
Civil Revision No.85 of 202305.06.2023 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Arsh Rattan, Deputy Advocate General, for the respondents/State.
Civil Revision No.85/2023 & CMP r No.6911/2023 Notice. Mr. Arsh Rattan, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply. List thereafter.
CMP No.6912 of 2023The application is disposed of with a direction to the applicant to file typed copies of Annexures within a period of seven days.
( Sushil Kukreja ) Vacation Judge 5th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
M/s Bector Foods Specialist Ltd. vs. H.P. Tax Tribunal & Ors.
Civil Revision No.84 of 202305.06.2023 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.
Mr. Arsh Rattan, Deputy Advocate General, for the respondents/State.
Civil Revision No.84/2023 & CMP r No.6908/2023 Notice. Mr. Arsh Rattan, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply. List thereafter.
CMP No.6909 of 2023The application is disposed of with a direction to the applicant to file typed copies of Annexures within a period of seven days.
( Sushil Kukreja ) Vacation Judge 5th June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Pradeep Singh vs. State of H.P. Cr.MP(M) No.819 of 2023 02.06.2023 Present: Mr. Ganesh Barowalia and Mr. Gambhir Chauhan, Advocates, for the petitioner.
Mr. Baldev Singh Negi, Additional Advocate General, for the respondent/State.
HC Dalip Kumar, Police Station Puruwala, r District Sirmaur, H.P., present with record.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Nand Lal vs. Rajesh Verma Cr.MP(M) No.853 of 2023 02.06.2023 Present: Mr. Rajat Kumar, Advocate, for the applicant/petitioner.
Mr. Jeevesh Sharma, Advocate, for the respondent/complainant.
r Cr.MP(M) No.853 of 2023By way of instant application, prayer has been made on behalf of the applicant to condone the delay of 33 days in filing the present revision petition.
No reply is intended to be filed to the instant application.
Heard.
In view of the averments made in the application, which are supported with an affidavit of the applicant Nand Lal, the same is allowed and delay of 33 days in filing the revision petition is hereby condoned.
Application stands disposed of.
Cr. Revision No.__________2023 Be registered.
Admit.
Post Admission Notice.
::: Downloaded on - 25/07/2025 21:29:02 :::CIS.
Mr. Jeevesh Sharma, learned Advocate, appears and waives service of post admission notice on behalf of the respondent.
Records of learned courts below be called for. r to Cr.MP No.______2023 Be registered.
By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Theog, District Shimla vide judgment of conviction dated 02.07.2022 and order of sentence dated 04.07.2022 in Criminal Case No.302/3 of 2015, titled as Shri Rajesh Verma vs. Shri Nand Lal and further affirmed by learned Additional Sessions Judge-II, Shimla vide judgment dated 30.11.2022 in Criminal Appeal No.21- T/10 of 2022, titled Sh. Nand Lal vs. Sh. Rajesh Verma, shall remain suspended, subject to the applicant's depositing 30% of compensation amount, if not already deposited, within a period of six weeks and furnishing personal bond in the sum of Rs.25,000/- with one surety ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the r to revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Mohan Singh alias Pawan vs. State of H.P. Cr.MP(M) No.962 of 2023 02.06.2023 Present: Mr. Sative Chauhan, Advocate, for the applicant/appellant.
Mr. Jitender Sharma, Additional Advocate General, for the non-applicant/respondent.
r Cr.MP(M) No.962 of 2023By way of instant application, prayer has been made on behalf of the applicant to condone the delay of 164 days in filing the present appeal.
No reply is intended to be filed to the instant application.
Heard.
In view of the averments made in the application, which are supported with an affidavit of the applicant Mohan Singh, the same is allowed and delay of 164 days in filing the appeal is hereby condoned.
Application stands disposed of.
Cr. Appeal No.__________2023 Be registered.
Admit.
Post Admission Notice.
Mr. Jitender Sharma, learned Additional Advocate General appears and waives service of post admission notice on behalf of the respondent.
::: Downloaded on - 25/07/2025 21:29:02 :::CIS.
List on 14.06.2023.
In the meantime, record of learned court below be called for.
Cr.MP No.__________2023 r to Be registered.
Learned Additional Advocate General prays for and is granted one week's time to file reply. List thereafter.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Saurabh Sharma vs. State of H.P. Cr.MP(M) No.1222 of 2023 02.06.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
HC Yogesh, Police Station Dhalli, present r with record.
Status report stands filed.
Learned counsel representing the petitioner, prays for and is granted one week's time to go through the same.
As prayed, list on 14.06.2023.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Ashwani Chauhan vs. State of H.P. Cr.MP(M) No.1241 of 2023 02.06.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State.
HC Yogesh, Police Station Dhalli, present r with record.
Status report stands filed.
Learned counsel representing the petitioner, prays for and is granted one week's time to go through the same.
As prayed, list on 14.06.2023.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Ashwani Kumar vs. Nokhu Ram Cr.MP(M) No.1338 of 2023 02.06.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the applicant.
Let notice be issued to the respondent, returnable within three weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Anju Kumari vs. State of H.P. & Anr.
Cr.MP(M) No.1296 of 202302.06.2023 Present: Ms. Ambika Kotwal, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondent No.1/State.
r Cr.MP(M) No.1296 of 2023Notice. Mr. Jitender Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within four weeks, on taking steps within a period of three days.
In the meantime, reply, if any, by respondent No.1, be also filed.
Cr.MP No.1807 of 2023The application is disposed of with a direction to the applicant to file English translation of required Annexures, within a period of four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Jasbir Singh vs. Dharam Singh Cr.MP(M) No.1361 of 2023 02.06.2023 Present: Mr. Loveneesh Singh Thakur, Advocate, for the applicant.
Let notice be issued to the respondent, returnable within four weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Radha Sud & others vs. Smt. Mona Sood CMPMO No.278 of 2023 02.06.2023 Present: Ms. Seema K. Guleria, Advocate, for the petitioners.
r to CMPMO No.278/2023 & CMP No.6817/2023 Issue notice to the respondent, returnable for 15.06.2023, on taking steps within a period of three days.
Dasti process be also issued, as prayed.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
B.R. Bhatia vs. Amarjit Singh Cr. Appeal No.368 of 2009 02.06.2023 Present: Mr. Ketan Rajput, Advocate vice Mr. Imran Khan, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the respondent. r Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Pawan Kumar Sharma vs. State of H.P. Cr. Revision No.111 of 2012 02.06.2023 Present: Ms. Kusum, Advocate, for the petitioner.
Mr. Pushpender Singh Jaswal, Additional Advocate General, for the respondent.
Learned counsel representing the petitioner, prays for an adjournment on the ground that she has not gone through the case file, as she has been recently engaged.
Therefore, at her request, list after four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Shri Vikram Singh vs. State of H.P. Cr. Revision No.99 of 2013 02.06.2023 Present: Ms. Sheetal Vyas, Advocate, for the petitioner.
Mr. Pushpender Singh Jaswal, Additional Advocate General, for the respondent. r Learned counsel representing the petitioner, prays for and is granted four weeks' time to file Power of Attorney. List thereafter.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
State of H.P. & Anr. vs. M/s Gorsi Construction Pvt.Ltd.
Arb. Case No.66 of 201402.06.2023 Present: Mr. Tejasvi Sharma, Additional Advocate General, for the petitioners.
Mr. J.S. Bhogal, Senior Advocate with Mr. Satish Sharma, Advocate, for the respondent. r At the request of learned Additional Advocate, General, list after three weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Chandereshwar Gupta vs. State of H.P. & Anr.
Cr. Revision No.295 of 201502.06.2023 Present: Mr. Manvender, Advocate vice Mr. T.S. Chauhan, Advocate, for the petitioner.
Mr. Tejasvi Sharma, Additional Advocate General, for respondent No.1/State.
None for respondent No.2.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Dalel Singh vs. Dharam Singh RSA No.604/2009 02.06.2023 Present: Ms. Kusum, Advocate vice Mr. Atharv Sharma, Advocate, for the appellant.
r to Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at her request, list on 04.07.2023.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Shyam Sunder vs. State of H.P. Cr. Revision No.83 of 2013 02.06.2023 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Tejasvi Sharma, Additional Advocate General, for the respondent/State. r At the request of learned counsel representing the petitioner, list after four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sukhdev Singh Mankotia vs. Jugal Kishore Sharma Cr. Revision No.298 of 2023 02.06.2023 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
r Notice to
Cr. Revision No.298 of 2023
be issued to the respondent,
returnable within six weeks, on taking steps within a period of one week.
Cr.MP No.1915 of 2023By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Court No.1, Una,District Una vide judgment of conviction dated 20.12.2022 and order of sentence dated 21.12.2022 in Complaint Case No.203-II-2020, titled as Jugal Kishore Sharma vs. Sukhdev Singh Mankotia and further affirmed by learned Sessions Judge, Una, District Una, H.P. vide judgment dated 01.05.2023 in Criminal Appeal No.12 of 2023, titled Sukhdev Singh Mankotia vs. Jugal Kishore Sharma, shall remain suspended, subject to the applicant's depositing 30% of ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
compensation amount, if not already deposited, within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period r to with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
Cr.MP No.1916 of 2023The application is disposed of with a direction to the applicant to file certified copy of judgment of learned Trial Court, within a period of four weeks.
Learned counsel for the petitioner is permitted to produce copy of order downloaded from the High Court website before the concerned authority, who shall not insist for certified copy of the order, however, it may verify the order from the High Court website or otherwise.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Mohammad Safi & Ors. vs. State of H.P. & Anr.
Cr.MMO No.553 of 202302.06.2023 Present: Mr. Naresh Kaul and Ms. Sheetal Kaul, Advocates, for the petitioners.
r to Mr. Jitender Sharma, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.553 of 2023Notice. Mr. Jitender Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable for 30.06.2023, on taking steps within three days.
In the meantime, reply, if any, by respondent No.1, be also filed.
Cr.MP No.1913 of 2023Dismissed, as not pressed.
Cr.MP No.1914 of 2023The application is disposed of with a direction to the applicants to file translation of vernacular documents annexed with the petition, within a period of four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Deepak vs. State of H.P. & Anr.
Cr.MP(M) No.1389 of 202302.06.2023 Present: Mr. Vivek Singh Attri and Mr. Abhinav Purohit, Advocates, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondents/State. r Notice. Mr. Jitender Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents/State. He prays for and is granted four weeks' time to file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.47/2023, dated 12.04.2023, under Sections 457 and 380 of Indian Penal Code, registered at Police Station Talai, District Bilaspur, H.P., on his furnishing personal bond to the tune of Rs.50,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.::: Downloaded on - 25/07/2025 21:29:02 :::CIS
.
3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses; and
4. That the petitioner will not leave India without prior permission of the Court.
List on 03.07.2023.
This order shall remain in force till the next date of hearing, on which date, status report be also filed by respondents/State.
Cr.MP No.1923 of 2023The application is disposed of with a direction to the applicant to file translated copy of vernacular documents annexed with the bail application, within a period of four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Khem Chand vs. Satya Devi & others.
Cr.MMO No.315 of 202002.06.2023 Present: Mr. Prantap Sharma, Advocate Vice Mr. Subhash Sharma, Advocate, for the petitioner.
r to Mr. Vinay Mehta, Advocate Vice Mr. Vir Bahadur Verma, Advocate, for respondents No.1 & 2.
Mr. Jitender Sharma, Additional Advocate General, for respondent No.3/State.
At the request of learned vice counsel appearing on behalf of the petitioner, list after four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Kuldeep Singh vs. State of H.P. Cr.MMO No.412 of 2020 02.06.2023 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for the respondent/State. r At the request of learned counsel for the petitioner, list after four weeks.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Gulshan Kumar vs. State of H.P. & Anr.
Cr.MMO No.498 of 202102.06.2023 Present: Mr. Balvinder Singh, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Divya Raj Singh, Advocate, for r respondent No.2.
At the request of learned counsel for the petitioner, list on 07.07.2023.
( Sushil Kukreja ) Judge 2nd June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sh. Ganga Ram vs. Smt. Banti Devi & Ors.
CMP(M) No.572 of 2023 01.06.2023 Present: Ms.Kusum Lata, Advocate, for the applicant.
r to Let Notice be issued to the respondents, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Vinay Kumar vs. Dhano Devi & Ors. a/w connected matter Cr.MMO No.482/2019 a/w FAO No.80/2018 Cr.MMO No.482/2019 01.06.2023 Present:
r to Mr. Karanveer Singh, Advocate, for the petitioner.
Mr. Parveen Chauhan, Advocate, for the respondents.
FAO No.80/2018Mr. Parveen Chauhan, Advocate, for the appellants.
Mr. Karanveer Singh, Advocate, for the respondent.
Mr. Karanveer Singh, learned counsel for the petitioner, prays for an adjournment on the ground that learned Senior Counsel Mr. N.K. Thakur, Advocate, who has to argue the present case, is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Narinder Kumar vs. Jatinder Kumar RSA No.288 of 2022 01.06.2023 Present: Mr. J.R.Poswal, Advocate, for the appellant.
Mr. Ajeet Jaswal, Advocate, for the respondent.
Learned counsel for the appellant prays for an adjournment.
Therefore, at his request, list after four weeks.
In the meantime, record of both the learned courts below be also called for.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Lalit Kumar & Ors. vs. Bhagat Ram & Anr.
RSA No.615 of 200701.06.2023 Present: Mr. Rohit, Advocate Vice Mr. Sumit Sood, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Ms. Ranjana Chauhan, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the appellants prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Gopal Tanta vs. Anita Tanta FAO No. 484 of 2010 01.06.2023 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Rajul Chauhan, Advocate Vice Mr. Ajay Singh Kashyap, Advocate, for the respondent.
At the joint request of learned counsel representing the parties, list on 30.06.2023.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Om Prakash Bhandari & Ors. vs. LAC & Ors.
RFA No.560/2011 01.06.2023 Present: Mr. Ashok Kumar, Advocate Vice Mr. Karan Singh Kanwar, Advocate, for the appellants.
Mr.Baldev Singh Negi, Additional Advocate General, for respondents No.1 & 2.
None for respondent No.3.
At the request of learned vice counsel appearing on behalf of the appellants, list after four weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
New India Assurance Company Ltd. vs. Shakuntla Devi & Ors.
FAO No.73/2013 01.06.2023 Present: Mr. B.M. Chauhan, Senior Advocate with Mr. M.S. Katoch, Advocate, for the appellant.
None for the respondents.
As the names of learned counsel representing the respondents are not reflected in the cause list, none has appeared on their behalf.
List on 26.06.2023.
Registry is directed to reflect the names of Mr. H.S. Rangra and Mr. G.R. Palsra, Advocates, for respondent No.1 and respondents No.2 to 7, respectively, in the cause list henceforth.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
FAO No.487/2012 01.06.2023 Present: Mr. P.S. Chandel, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for respondents No.1 to 4.
Ms. Leena Guleria, Advocate, for respondents No.5 & 6.
At the request of learned counsel for respondents No.5 & 6, list after two weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Dilbag Singh vs. Vipan Kumar & Ors.
FAO(MVA) No.169/201301.06.2023 Present: Mr. Shagun Sharma, Advocate Vice Mr. Rajesh Kashyap, Advocate, for the appellant.
None for respondents No.1 & 2.
Mr. Sushant Kumar, Advocate Vice Mr. S.D. Gill, Advocate, for respondent No.3.
At the request of learned vice counsel appearing on behalf of respondent No.3, list after four weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Land Acquisition Collector & Ors. vs Ram Nath & Ors.
RFA No. 489 of 201501.06.2023 Present: Mr. Baldev Singh Negi, Additional Advocate General, for the appellants.
r to Mr. Rakesh Thakur, Advocate vice Mr. O.C. Sharma, Advocate, for the respondents.
At the request of learned vice counsel appearing on behalf of the respondents, list after two weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
State of H.P. vs. M/s Mohinder Singh a/w connected matter Arb. Case No.118/2016 a/w Arb.
Case No. 42/201701.06.2023 Present: Mr. Jitender Sharma, Additional Advocate General, for the petitioner in Arb. Case No.118/2016 and for the respondents in Arb. Case No.42/2017.
Mr. Kritika Sharma, Advocate Vice Mr. Sumeet Raj Sharma, Advocate, for the respondent in Arb. Case No.118/2016 and for the petitioner in Arb. Case No.42/2017.
Learned vice counsel appearing on behalf of the respondent prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at her request, list after four weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Geeta Ram vs. State of H.P. & Ors.
Cr.MMO No.15 of 202301.06.2023 Present: Mr. Rajnish K. Lal, Advocate, for the petitioner.
Mr. Jitender Sharma, Additional Advocate General, for respondents No.1 & 2/State.
None for respondent No.3.
Since none has appeared on behalf of respondent No.3 despite repeated calls, in the interest of justice, list after two weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Anil Soni vs. Parveen Kumar Saini & Ors.
Cr.MMO No.317 of 202301.06.2023 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.1.
Cr.MMO No.317/2023 & Cr.MP No.113/2023 No reply is intended to be filed to the application.
At the joint request of learned counsel representing the parties, list after four weeks.
In the meantime, record of learned court below be also called for.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Vandana Sabarwal vs. Vijay Sabarwal FAO (HMA) No.175 of 2013 01.06.2023 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the appellant.
None for the respondent.
Since none has appeared on behalf of the respondent despite repeated calls, in the interest of justice, list after three weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Ravi Pal vs Desh Raj FAO No.462 of 2010 01.06.2023 Present: Mr. Neel Kamal Sood, Senior Advocate with Mr. Rahul Singh, Advocate, for the appellant.
None for respondent Nos.1(a) to 1(e).
Since none has appeared on behalf of respondents No.1(a) to 1(e) despite repeated calls, in the interest of justice, list after three weeks.
( Sushil Kukreja ) Judge 1st June, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
M/s Una Miracle Foods vs. Capital Foods Pvt. Ltd. and Anr.
Civil Suit No.1 of 202323.05.2023 Present: Ms. Madhurika Sekhon Verma and Ms. Kalaunta Devi, Advocates, for the plaintiff.
Ms. Shradha Karol, Advocate, for the
r defendants.
OMPs No.107 & 108 of 2023
The case is listed today under the head "speaking to the minutes".
It has come to the notice of this Court that non-
applicant/plaintiff has not filed the reply to the application bearing OMP No.108 of 2023.
Learned counsel for the non-applicant/plaintiff prays for and is granted one week's time to file reply.
Reply to the application bearing OMP No.107 of 2023 on behalf of non-applicant/plaintiff, is stated to have been filed in the Registry, but the same is not on record. Be taken on record, if in order. Objections, if any, be removed well before the next date of hearing.
List on 02.06.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 23rd May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Madan Lal vs. Bal Krishan RSA No.232 of 2022 19.05.2023 Present: Mr. J.L.Bhardwaj, Senior Advocate with Mr. Sanjay Bhardwaj, Advocate, for the appellant.
Mr. Aman Parth Sharma, Advocate, fr the respondent.
r RSA No.232 of 2022 & CMP No.11373 of 2022 Learned counsel for the respondent prays for an adjournment.
Therefore, at his request, list after two weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Dalip Kumar vs. Mahesh Prashad & Anr.
RSA No.260 of 202219.05.2023 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Anida Kuthiala, Advocate, for the appellant.
r to Mr. Devender Kumar Sharma, Advocate, for respondent No.1.
RSA No.260 of 2022 Admit on substantial questions of law No. 2 3& 4, formulated at page Nos.12 & 13 of the paper book.
List after four weeks.
In the meantime, record of learned courts below be called for.
CMP No.12115 of 2022Heard.
The parties are directed to maintain status quo qua nature and possession of the suit property during the pendency of the present appeal.
Application stands disposed of.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Suran Dass vs. Rangeela Cr. Revision No.679 of 2022 19.05.2023 Present: Mr. H.R. Jhingta, Advocate, for the petitioner.
Mr. Mukesh Sharma, Legal Aid Counsel, for the respondent.
Cr. Revision No.679 of 2022 & Cr.MP No.3855 r of 2022 Four weeks' further time, as prayed, is granted to file reply. List thereafter.
In the meantime, record of both the learned courts below be called for.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Singhi Ram vs. Krishna Sharma Cr.MMO No.995 of 2022 19.05.2023 Present: Ms. Mamta, Advocate Vice Mr. Vinod Sharma, Advocate, for the petitioner.
Mr. Ajay Kumar, Advocate vice Mr. Peeyush Verma, Advocae, for the respondent. r Cr.MMO No.995/2022 & Cr.MP No.3225/ 2022 Learned vice counsel appearing on behalf of the petitioner prays for and is granted two weeks' further time to file fresh Power of Attorney.
As prayed, list after two weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sanjeev Kumar vs. State of H.P. & Anr.
Cr.MMO No.1077 of 202219.05.2023 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for respondents No.1 & 2.
Mr. Lakshay Parihar, Advocate, for respondent No.3.
No reply is intended to be filed on behalf of respondent No.3.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder to the reply filed on behalf of respondents No.1 & 2. List thereafter.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Nathu Singh vs. Balbir Singh Cr.Revision No.92 of 2023 19.05.2023 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.
r to Cr.MP No.1640 of 2023 In view of the averments made in the application, the same is allowed and the applicant/petitioner is granted four weeks' further time to comply with the order dated 21.02.2023, passed by this Court in Cr.MP No.474 of 2023. Application stands disposed of.
Cr.Revision No.92 of 2023As prayed, list after four weeks.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Meena vs. State of H.P. Cr.MP(M) No. 128 of 2023 19.05.2023 Present: Ms. Heena Chauhan, Advocate, for the petitioner.
Mr. Varun Chandel, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioner, list after two weeks.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Rajat Aukta vs. State of H.P. Cr.MP(M) No. 972 of 2023 19.05.2023 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Chuni Lal vs. State of H.P. Cr.MP(M) No. 1036 of 2023 19.05.2023 Present: Mr. Harsh, Advocate vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for the respondent/State. r Learned Deputy Advocate General prays for an adjournment on the ground that today his file is misplaced.
As prayed, list next week.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Daulat Ram Bhaikta vs. Lakhwinder Singh Civil Revision No.24 of 2023 19.05.2023 Present: Mr. D.N. Sharma, Advocate, for the petitioner.
Mr. Ashok Sood, Senior Advocate with Mr. Abhishek Banta, Advocate, for the respondent.
r Civil Revision No.24/2023 & CMP No. 1494 of 2022 Learned counsel for the petitioner, prays for and is granted one week's more time to file rejoinder.
List on 16.06.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
GMNR vs.Om Prakash & Ors.
CMP No. 3998 of 2023 in RFA No.115/2014 19.05.2023 Present: Mr. Rajinder Thakur, Central Government Counsel, for the non-applicant/appellant.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the r applicants/respondents.
CMP No. 3998 of 2023As prayed by learned counsel for the applicants/respondents, list after two weeks.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Collector Land Acquisition & anr. vs. Bhagwan Dass & Anr.
CMP Nos. 4807,4808 & 5860 of 2023 in RFA No.859 of 2012 19.05.2023 Present: Mr. Pranay Pratap Singh, Additional Advocate General, for the appellants/non-applicants.
Mr. Janmajai, Advocate Vice Mr. Sunil Mohan Goel, Advocate, for the r applicants/respondents.
CMP Nos. 4807,4808 & 5860 of 2023 Learned Additional Advocate General prays for and is granted further two weeks' time to file reply(s).
List thereafter.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sh. Budhi Singh vs. State of H.P. & Ors.
Cr.MMO No.489 of 202319.05.2023 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Varun Chandel, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.489/2023 & Cr.MP No.1662 / 2023 Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1/State. Reply, if any, as prayed, be filed on the next date.
Separate notices be issued to respondents No.2 & 3, returnable for 26.05.2023, on taking steps within a period of two days.
Dasti process be also issued, as prayed.
Cr.MP No.1663/2023The application is disposed of with a direction to the applicant to file English translation copy of Annexures annexed with the accompanying application, on or before the next date of hearing.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Vijay Kaushal vs. State of H.P. Cr.MP(M) No.601 of 2023 19.05.2023 Present: Mr. Ajay Kochhar, Senior Advocate with Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Varun Chandel, Additional Advocate General, for the respondent/State. r Learned Additional Advocate General prays for an adjournment on the ground that his file is misplaced.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Kashish Gulyani vs. State of H.P. Cr.MP(M) No.720 of 2023 19.05.2023 Present: Mr. Abhishek Barowalia, Advocate, for the petitioner.
Mr. Varun Chandel, Additional Advocate General, for the respondent/State. r Learned Additional Advocate General prays for an adjournment on the ground that his record is not available with him.
As prayed, list on 26.05.2023.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Rohit Budhathoki vs. State of H.P. Cr.MP(M) No.935 of 2023 19.05.2023 Present: Mr. Ajay Kochhar, Senior Advocate with Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Pranay Pratap Singh, Additional Advocate General, for the respondent/State. r Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sahil Guleria vs. State of H.P. Cr.MP(M) No.958 of 2023 19.05.2023 Present: Mr. Kamlesh Kumar, Advocate Vice Mr. Narinder Guleria, Advocate, for the petitioner.
Mr. Pranay Pratap Singh, Additional Advocate General, for the respondent/State. r Learned Additional Advocate General prays for and is granted two weeks' further time to file status report. List thereafter.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Pramod Saah vs. State of H.P. Cr.MP(M) No.1110 of 2023 19.05.2023 Present: Mr. Amit Kumar, Advocate, for the petitioner.
Mr. Pranay Pratap Singh, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General prays for and is granted one week's more time to file status report. List thereafter.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Saurabh Sharma vs. State of H.P. Cr.MP(M) No.1222 of 2023 19.05.2023 Present: Mr. Varun Chauhan, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for the respondent/State. r Notice. Mr. Sidharth Jalta, learned Deputy Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 02.06.2023.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Onkar Chand vs. Gian Chand & Ors.
RSA No. 207 of 201819.05.2023 Present: Mr. Subhash Chander, Advocate Vice Mr. Rajiv Rai, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for respondents r No.1(a), 1(b), 4(a) & 4(b).
At the request of learned vice counsel appearing on behalf of the appellant, list after four weeks.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Hira Singh Rajta vs State of H.P. & others.
Cr.MMO No.226 of 202019.05.2023 Present: Mr. Sumit Himalvi, Advocate Vice Mr Ravinder Singh Chandel, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for respondent No.1/State.
Ms. Jyotika Gupta, Advocate, for respondents No.2 to 4 & 6.
Respondent No.5, is stated to have expired.
At the request of learned vice counsel appearing on behalf of the petitioner, list after two weeks.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Dwarka vs. State of H.P. & Anr. a/w connected matter.
Cr.MMO No. 474 of 2021 a/w Cr.MMO No. 256 of 2022 Cr.MMO No.474 of 2021 19.05.2023 Present:
r to Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for respondent No.1/State.
Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for respondent No.2.
Cr.MMO No.256 of 2022Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for respondent No.1/State.
Mr. Ashok Kumar, Advocate, for respondent No.2.
Learned counsel for the parties jointly state that compromise has taken place between the parties and they have filed a petition for mutual divorce before learned Family Court at Shimla, which is fixed for 19.06.2023.
Therefore, as prayed, list on 30.06.2023.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Dwarka vs. State of H.P. & Anr. a/w connected matter.
Cr.MMO No. 474 of 2021 a/w Cr.MMO No. 256 of 2022 Cr.MMO No.474 of 2021 19.05.2023 Present:
r to Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for respondent No.1/State.
Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for respondent No.2.
Cr.MMO No.256 of 2022Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for the petitioner.
Mr. Sidharth Jalta, Deputy Advocate General, for respondent No.1/State.
Mr. Ashok Kumar, Advocate, for respondent No.2.
Learned counsel for the parties jointly state that compromise has taken place between the parties and they have filed a petition for mutual divorce before learned Family Court at Shimla, which is fixed for 19.06.2023.
Therefore, as prayed, list on 30.06.2023.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Cholamandalam MS GIC Ltd. vs. Deepa Kumari & Anr.
CMP(M) No.483 of 202317.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Virender Sharma, Advocate, for the applicant.
r Notice to be issued to the respondents, returnable within six weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Shriram General Insurance Company Ltd.vs. Kuldeep Singh and another.
FAO (MVA) No.95 of 201617.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant.
r FAO to
(MVA) No.95/2016 & CMP
No.5552/2023
As per report of the Registry, service of the respondents is complete.
For the reasons stated in the application, the same is allowed. Application stands disposed of.
List for final hearing in the month of August, 2023.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
National Insurance Company Ltd. vs. Reena Devi & Ors.
CMP(M) No.419 of 202317.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Bhupinder Pathania, Advocate, for the applicant.
Notice be issued to the respondents, returnable within six weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
United Insurance Company Ltd. vs.Sukhwnder Kaur and others.
FAO No. 497 of 201917.05.2023 Present: Mr. Sahil Thakur, Advocate vice Ms. Ravinder Sandhu, Advocate, for the appellant.
r to Ms. Lalita Sharma, Advocate vice Mr. Divya Raj Singh, Advocate, for respondents No.1 & 2. CMP No. 5555 of 2023 At the request of learned vice counsel appearing on behalf of the Non-applicants/respondents No.1 & 2, list for consideration after two weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
OIC Ltd. vs. Ram Pyari Gupta through LRs. and others.
FAO No. 234 of 201417.05.2023 Present: Mr. Sahil Thakur, Advocate vice Ms. Meera Devi, Advocate, for the appellant.
r to Ms. Lalita Sharma, Advocate vice Mr. J.D. Thakur, Advocate, for respondent No.5.
At the pleasure of Hon'ble the Acting Chief Justice, list before another Bench.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
NIC vs. Debo & Ors. a/w connected matter.
FAOs No.26 & 27 of 2013 FAO No.26 of 2013 17.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Lalit K. Sharma, Advocate, for the appellant.
Ms. Lalita Sharma, Advocate vice counsel, for the respondents.
FAO No.27 of 2013Mr. Sahil Thakur, Advocate vice Mr. Lalit K. Sharma, Advocate, for the appellant.
Ms. Lalita Sharma, Advocate vice counsel, for the respondents.
At the joint request of learned vice counsel appearing on behalf of the parties, list after two weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Piyar Chand vs. Chhering Lamo and ors.
FAO No. 381 of 201417.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Debender Ghosh, Advocate, for the appellant.
r to Ms. Lalita Sharma, Advocate vice Mr. Naveen K. Bhardwaj, Advocate, for respondents No.1 to 4.
At the joint request of learned vice counsel appearing on behalf of the parties, list after two weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Relu Ram vs. Surjeet Singh & Ors.
RSA No. 103 of 202217.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Bhim Raj Sharma, Advocate, for the appellant.
Ms. Lalita Sharma, Advocate vice Ms. Ankita, Advocate, for the respondents.
At the joint request of learned vice counsel appearing on behalf of the parties, list after four weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Oriental Insurance Company Ltd. vs. Ankush Kumar & Ors.
FAO(MVA) No. 61 of 201317.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Lalit K. Sharma, Advocate, for the appellant.
r to Ms. Lalita Sharma, Advocate vice counsel, for the respondents.
At the joint request of learned vice counsel appearing on behalf of the parties, list after four weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
HIMUDA & Anr. Vs Yad Rm & Anr. a/w connected matter.
RFA No.4090 of 2013 a/w RFA No.219 of 2014 RFA No.4090 of 2013 17.05.2023 Present:
r to Mr. Sahil Thakur, Advocate vice Mr. Vedant Ranta, Advocate, for the appellants.
Ms. Lalita Sharma, Advocate vice Mr.Aditya Thakur, Advocate, for respondent No.1.
Mr.Sidharh Jalta, Deputy Advocate General, for respondent No.2/State.
RFA No.219 of 2014None for the appellants.
Mr. Sahil Thakur, Advocate vice Mr. Vedant Ranta, Advocate, for respondents No.1 & 2.
Mr.Sidharh Jalta, Deputy Advocate General, for respondent No.3/State.
At the joint request of learned vice counsel appearing on behalf of the parties, list after four weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Nek Raj vs. National Insurance Company & Anr.
FAO(MVA) No. 65 of 201317.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Parveen Chauhan, Advocate, for the appellant.
r to Ms. Lalita Sharma, Advocate vice counsel, for the respondents.
At the joint request of learned vice counsel appearing on behalf of the parties, list after four weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sneh Lata & Ors. vs. Subhash Chand & Ors.
CMP No.15206 of 2022 in FAO No.128 of 2012 17.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Vivek Singh Thakur, Advocate, for the applicants/appellants.
Ms. Lalita Sharma, Advocate vice counsel, for r the respondents.
Steps on account of death of respondent No.4 again not taken.
At the request of learned vice counsel appearing on behalf of the applicants/appellants, list after two weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sh. Chande Ram & Ors. vs. Sh. Tulsi Ram RSA No. 138 of 2021 17.05.2023 Present: Mr. Sahil Thakur, Advocate vice Mr. Sohail Khan, Advocate, for the appellants.
Ms. Lalita Sharma, Advocate Vice of Mr. Naveen K. Bhardwaj, Advocate, for the r respondent.
RSA No. 138/2021 & CMP No.9587/2021 At the joint request of learned vice counsel appearing on behalf of the parties, list after four weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
State of H.P. vs. Chet Ram (deceased) & Anr.
RFA No.387 of 201417.05.2023 Present: Mr. Sidharth Jalta, Deputy Advocate General, for the appellant.
r to Ms. Lalita Sharma, Advocate Vice counsel of Mr. K.S. Dhaulta, Advocate, for the respondents.
At the request of learned vice counsel appearing on behalf of the respondents, list after four weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
G.M. Northern Railways vs. Prem Mohan & Ors.
RFA No.337/2014 a/w C.O. No.66/2018 17.05.2023 Present: None for the appellant.
r to Ms. Lalita Sharma, Advocate Vice counsel for respondents No.1 to 12.
Mr. Sidharth Jalta, Deputy Advocate General, for respondents No.13 & 14.
At the request of learned vice counsel appearing on behalf of respondents No.1 to 12, list after four weeks.
( Sushil Kukreja ) Judge 17th May, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Vijay Kaushal vs. State of H.P. Cr.MP(M) No.601 of 2023 26.04.2023 Present: Mr. Ajay Kochhar, Senior Advocate with Mr. Bharat Tripathi and Anibhav Chopra, Advocates, for the petitioner.
r to Mr. Pranay Pratap Singh, Additional Advocate General for the respondent-State.
Drug Inspector Lovely Thakur, Baddi, present with record.
Learned counsel for the petitioner prays for an adjournment.
As prayed, list on 28.04.2023.
( Sushil Kukreja ) Judge 26th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Gaurav Kumar Thakur vs. Sh. Parkash Chand Cr.MMO No. 392 of 2023 21.04.2023 Present: Mr. Kishore Pundeer, Advocate, for the petitioner.
r to
Cr.MMO No. 392 of 2023
Notice be issued to the respondent,
returnable within four weeks, on taking steps within a period of three days.
Cr.MP No.1326 of 2023Notice in the aforesaid terms.
List after four weeks.
In the meantime, further proceedings in Complaint/Criminal Case No.207/2017, titled as Prakash Chand vs. Gaurav Kumar Thakur, pending adjudication before learned Additional Chief Judicial Magistrate, Rampur Bushehr, District Shimla, H.P. shall remain stayed.
( Sushil Kukreja ) Judge 21st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Babli Devi vs. Pratham Vohra Cr. Appeal No.256 of 2021 21.04.2023 Present: Mr. Dheeraj K. Vashisht, Advocate, for the appellant.
None for the respondent.
As prayed for, list after two weeks before appropriate Bench.
( Sushil Kukreja ) Judge 21st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Ramesh Kumar vs. State of H.P. Cr.MP(M) No.978 of 2023 21.04.2023 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Pushpender Singh Jaswal and Mr. Baldev Negi, Additional Advocate Generals, for the State/respondent.
r Notice. Mr. Baldev Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent /State. He prays for and is granted two weeks' time to file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.119/2021, dated 27.10.2021, under Sections 377, 323, 504, 506 read with Section 34 of Indian Penal Code, registered at Police Station Manali, District Kullu, H.P., on his furnishing personal bond to the tune of Rs.50,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.::: Downloaded on - 25/07/2025 21:29:02 :::CIS
.
3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses; and
4. That the petitioner will not leave India without prior permission of the Court.
List on 08.05.2023 before appropriate Bench.
This order shall remain in force till the next date of hearing, on which date, status report be also filed by respondent/State.
( Sushil Kukreja ) Judge 21st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Cholamandalam Ms General Insurance Company vs.Reb Singh & Ors.
CMP(M) No.93 of 202021.04.2023 Present: Mr. Virender Sharma, Advocate, for the appellant.
r Mr.
Peeyush Verma,
respondents No.1 & 2.
Advocate, for
Steps for the service of respondent No.3 not taken.
Learned counsel for the appellant undertakes to do the needful within a period of one week.
Let fresh notice be issued to respondent No.3, returnable within six weeks, on taking steps within a period of one week. List thereafter before appropriate Bench.
( Sushil Kukreja ) Judge 21st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Municipal Corporation Shimla vs. Tantia Sanjauli Parking Ltd.
Arbitration Case No.237 of 2023 21.04.2023 Present: None for the petitioner.
Despite repeated calls, none has appeared on behalf of the petitioner.
In the interest of justice, list next week before appropriate Bench.
( Sushil Kukreja ) Judge 21st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Suraj vs. State of H.P. & Ors.
Cr.MMO No.1149 of 202221.04.2023 Present: Mr. Dinesh Bhanot, Advocate, for the petitioner.
Mr. Pranay Pratap Singh, Additional Advocate General, for respondents No.1 & 2.
None for respondents No.3 & 4.
At the request of learned counsel for the petitioner, list after two weeks.
( Sushil Kukreja ) Judge 21st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Ram Lal & Anr. vs. Narender Pal RSA No.31 of 2015 20.04.2023 Present: Mr. Rohit, Advocate vice Mr. Subhash Sharma, Advocate, for the appellants.
Mr. Arun Kaushal, Advocate, for the respondent.
r Learned vice counsel appearing on behalf of the appellants states that appellant Ram Lal has died and he wants to take consequential steps in the matter.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Yashwant Chhajta vs. State of H.P. & Anr.
Arb. Case No.42 of 201520.04.2023 Present: Mr. Raman Ravi Verma, Advocate Vice Mr. Suneet Goel, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents. r Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
State of H.P. & Anr. vs. Yudhbir Singh RFA No.403 of 2015 a/w RFAs No.404 & 405 of 2015 20.04.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellant in all the appeals.
r to Mr. Atharv Sharma, Advocate, respondent in all the appeals.
for the Learned Additional Advocate General prays for an adjournment.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Land Acquisition Collector & Ors. vs. Ram Nath & Ors.
RFA No.489 of 201520.04.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants.
r to Mr. O.C. Sharma, Advocate, respondents/applicants.
for the Learned counsel for the respondent prays for an adjournment on the ground that his record is not complete.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Khem Raj vs. State of H.P. & ors.
RFA No.477/2015 a/w RFA Nos.478 & 480of 2015 & 130,182 & 239 of 2016 RFA Nos. 477, 478 & 480 of 2015 20.04.2023 Present: Mr. Ramesh Sharma, Advocate, for the appellant(s) in all appeals.
Sh. B.N. Sharma, Additional Advocate r General, for the respondents/State.
RFA Nos.130, 182 & 239/2016 Sh. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Ramesh Sharma, Advocate, for the respondents/claimants.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:02 :::CIS .
Sh. Jaswinder Singh vs. Smt. Nirmala Devi & Ors.
FAO(MVA) No.133 of 201320.04.2023 Present: Mr. Jitender Ranot, Advocate, for the appellant.
r to Mr. Ashok K. Tyagi, respondents No.1 to 5.
Advocate, Mr. Deepak Bhasin, Advocate, for respondent for No.6.
Learned counsel for the appellant prays for an adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Arb.Case No.49 of 201520.04.2023 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. J.S. Bhogal, Senior Advocate with Mr. Satish Sharma, Advocate, for the respondents.
Learned counsel for the petitioner prays for an adjournment.
As prayed, list after three weeks.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Baldev Raj & another vs. State of H.P. Cr. Appeal No.119 of 2007 20.04.2023 Present: None for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent. r Despite repeated calls, none has appeared on behalf of the appellant.
In the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 20th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
M/s Una Miracle Foods vs. Capital Foods Pvt. Ltd. & Ar.
Civil Suit No.1 of 202319.04.2023 Present: Ms. Madhurika Sekhon Verma, Advocate, for the plaintiff.
Mr. B.C. Negi, Senior Advocate with Mr.Aditya Thayzgrajan and Mr. Vaibhav r Chauhan, Advocates, for the defendants.
OMP No.33 of 2023At this stage, learned counsel for the applicant/plaintiff seeks permission of this Court to withdraw the instant application.
In view of the above, the present application is dismissed, as withdrawn.
OMP Nos.35, 107 & 108 of 2023 Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 19th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Duni Chand vs. State of H.P. Cr.MP(M) No.87 of 2023 19.04.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for th respondent/State.
ASI Ajay Kuar, P.S. BSL Colony, Sunder r Nagar, District Mandi, H.P. present with record.
Fresh status report stands filed.
Learned counsel for the petitioner prays time to go through the same.
As prayed for, list on 11.05.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 19th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Govind Kami vs. State of H.P. Cr.MP(M) No.354 of 2023 19.04.2023 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for th respondent/State.
ASI Amar Dutt, P.S. Rajgarh, District Sirmaur, r H.P. present with record.
Investigating Officer is directed to produce the entire record of investigation by the next date of hearing.
As prayed for, list on 08.05.2023.
( Sushil Kukreja ) Judge 19th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Nishant Kumar vs. State of H.P. Cr.MP(M) No.479 of 2023 19.04.2023 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Ms. Leena Guleria, Deputy Advocate General, for th respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 19th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Parveen Kumar vs. State of H.P. & Ors.
Cr.MP(M) No.922 of 202319.04.2023 Present: Mr. Dheeraj K. Vashisht, Advocate, for the applicant.
Ms. Avni Kochhar, Deputy Advocate General, for respondent No.1/State.
Cr.MP(M) No.922 of 2023Notice. Ms. Avni Kochhar, Deputy Advocate General accepts notice on behalf of respondent No.1/State.
By way of instant application, prayer has been made on behalf of the applicant to condone the delay of two days in filing the present appeal.
Learned Deputy Advocate General states that she does not intend to file any reply to the instant application and has no objection, in case prayer made in the same is allowed.
Therefore, having regard to the averments made in the application, which are supported with an affidavit of the applicant Parveen Kumar, the same is allowed and delay of two days in filing the present appeal is hereby condoned.
Application stands disposed of.
Cr.MP No. of 2023
Be registered.
::: Downloaded on - 25/07/2025 21:29:03 :::CIS
.
For the reasons stated in the application, the same is allowed and applicant/appellant is granted leave to file the instant appeal. Application stands disposed of.
Cr. Appeal No.__________2023 rAdmit. to Be registered.
Post Admission Notice. Ms. Avni Kochhar, Deputy Advocate General appears and waives service of post admission notice on behalf of respondent No.1/State.
Separate Notices be issued to respondents No.2 to 9, returnable within six weeks, on taking steps within a period of one week.
Records of learned courts below be called for.
List along with Cr.MP(M) Nos.25, 26, 27, 28, 2930 and 47 of 2023.
( Sushil Kukreja ) Judge 19th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
HPSEBL & Anr. vs. M/s Eri Tech. Limited Arb. Case No. 135 of 2022 17.04.2023 Present: Mr. T.S. Chauhan, Advocate, for the petitioners.
Mr. J.S. Bhogal, Senior Advocate with Ms. Swati Verma, Advocate, for the respondent.
OMP No.45 of 2023The instant application under Section 151 CPC has been filed by the applicant/respondent for release of amount deposited by the non-applicants/petitioners.
Pursuant to order dated 16.09.2022, non-
applicants/petitioners have deposited a sum of Rs.23,44,94,441/- in the Registry of this Court.
Ms. Swati Verma, learned counsel representing the applicant/respondent states that applicant is ready and willing to furnish bank guarantee, in case the deposited amount is released in its favour.
I have heard the learned counsel for the parties and also gone through the record available. The impugned award has been passed by the Arbitrator in favour of the present respondent/applicant and the adjudication of the objections, which have been filed by the petitioners, is likely to take considerable time. Therefore, in the interest of justice, the application is partly allowed and the Registry is directed to release a sum of Rs.12,00,00,000/- in favour of the ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
applicant/ respondent by remitting the same in it's bank account, detail whereof is given in para-6 of the application.
However, release, as ordered by this Court, shall be subject to furnishing of bank guarantee by the applicant/respondent in the name of Registrar General of this Court, which shall be further verified by the Registry of this Court. Needless to say that bank guarantee shall be renewed 15 days prior to its expiry from time to time.
Application stands disposed of.
OMP No.156 of 2023Learned counsel for the non-
applicant/respondent prays for and is granted three weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Madan Lal vs. Saroj Kumari Cr.MMO No.1252 of 2022 17.04.2023 Present: Mr. Dinesh Thakur, Advocate, for the petitioner.
Ms. Anita Jolta, Legal Aid Counsel, for the respondent.
Cr.MMO No.1252 of 2022 & Cr.MP No.4034 of 2022 Learned Legal Aid Counsel representing the respondent prays for and is granted two weeks' time to file reply.
List after two weeks.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Lt. Col. Devender Kumar & Anr. vs. State of H.P. & Anr.
Cr.MMO No.1260 of 202217.04.2023 Present: Mr. Ajay Kochhar, Senior Advocate with Mr. Anubhav Chopra, Advocate, for the petitioners.
Mr. R.P. Singh, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.1260 of 2022 & Cr.MP No.4049 of 2022 Notice issued to respondent No.2, has been received back duly served, however, none has appeared on her behalf.
Status report on behalf of respondent No.1 stands filed.
As prayed, list on 04.05.2023.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Usha Devi vs. Panna Lal RSA No.222 of 2015 17.04.2023 Present: Mr. G.D. Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the appellant.
Mr. Karun Negi, Advocate, for the applicant in CMP No.10032 of 2022.
CMP No.10032 of 2022Learned counsel for the applicant prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Jarnail Singh vs. H.P. Gramin Bank.
Cr. R. No.650 of 202217.04.2023 Present: Mr. Kamaljeet Sharma, Advocate, for the appellant.
Mr. Anirudh respondent.
r Sharma, Advocate, for the Learned counsel for the appellant prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Vaibhav & Anr. vs. Sh. Vidya Sagar & Anr.
FAO No.403 of 201917.04.2023 Present: Mr. Sumit Verma, Advocate Vice Mr. Varun Rana, Advocate, for the appellants.
No.1.
r to Mr. Shubham Sood, Advocate, for respondent Mr. Mayank Sharma, Advocate, for respondent No.2.
Learned vice counsel appearing on behalf of the appellants prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list on 08.05.2023.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Mohan Lal vs. Ram Lal Cr.MP(M) No.2052 of 2022 17.04.2023 Present: Mr. Sarthak Mehta, Advocate, for the applicant.
Mr. Y.P. Sood, Advocate, for the respondent.
Cr.MP(M) No.2052 of 2022Notice. Mr. Y.P. Sood, learned counsel accepts notice on behalf of the respondent.
By way of instant application, prayer has been made on behalf of the applicant to condone the delay of thirty nine days in filing the present appeal.
I have heard learned counsel for the parties and also gone through the record.
In view of the averments made in the application, which are supported with an affidavit of the applicant Mohan Lal, the same is allowed and delay of 39 days in filing the appeal is hereby condoned.
Application stands disposed of.
Cr.MPM No.1873 of 2022For the reasons stated in the application, the same is allowed and applicant/appellant is granted leave to file the appeal.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:29:03 :::CIS.
Cr. Appeal No.__________2023 Be registered.
List after four weeks.
r to Records of learned courts below be called for.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Padam Chand vs. Jodha Ramh Cr.MP(M) No.895 of 2023 17.04.2023 Present: Mr. Mohd. Aamir, Advocate, for the applicant.
Cr.MP(M) No.895 of 2023Notice be issued to the respondent, returnable within four weeks, on taking steps within a period of three days.
Cr.MP No. of 2023
Be registered.
The application is disposed of with a direction to the applicant to file certified copy of judgment and quantum of sentence dated 06.06.2022/07.06.2022, passed by learned Additional Chief Judicial Magistrate,Court No.1, Rohru, District Shimla, H.P. within a period of four weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Relu Ram vs. Surjeet Singh & ors.
RSA No.103 of 202217.04.2023 Present: Mr. Bhim Raj Sharma, Advocate, for the appellant.
r to Ms. Ankita, Advocate, for the respondents.
Learned counsel for the appellant prays for an adjournment.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Makhan Singh vs. Roshan Singh @ Roshan Lal and ors.
RSA No.85 of 202317.04.2023 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellant.
RSA No.85 of 2023Issue notice to the respondents, returnable within six weeks, on taking steps within a period of one week.
CMP No.3934 of 2023Notice in the aforesaid terms.
In the meantime, parties are directed to maintain status quo qua nature and possession of the suit land.
CMP No.3935 of 2023The application is disposed of with a direction to the applicant to file certified copy of the order/judgment dated 09.06.2022 in Civil Suit No.152/2014, passed by learned Civil Judge, Court No.3, Hamirpur, District Hamirpur, H.P., within a period of four weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Lalit Kumar & Ors. vs. Bhagat Ram & Anr.
RSA No.615 of 200717.04.2023 Present: Mr. Rohit, Advocate Vice Mr. Sumit Sood, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Ms. Ranjana Chauhan, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the appellants prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after three weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sadhu Ram vs.Dayawanti and Anr. a/w connected matter RSA No.121 of 2009 a/w RSA No.195 of 2009 RSA No.121 of 2009 17.04.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh, Advocate, for the appellant.
Ms. Kiran Negi, Advocate Vice Mr. Rahul Mahajan, Advocate, for the respondents.
RSA No.195 of 2009Ms. Kiran Negi, Advocate Vice Mr. Rahul Mahajan, Advocate, for the appellant.
Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh, Advocate, for respondent No.1.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Het Ram Verma vs. Reena Devi and Anr.
RSA No.181 of 201817.04.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. Munish Datwalia, Advocate, for the appellant.
Mr. Karun Negi, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the respondents prays for an adjournment on the ground that arguing counsel is not available today.
Therefore, at his request, list after eight weeks.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
G.M.Northern Railway vs. Daulat Ram & Ors.
RFA No.414 of 201417.04.2023 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the appellant.
Mr. N.K.Thakur, Senior Advocate with Mr. Karanveer Singh, Advocate, for respondent No.1.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.2.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rajat Kumar Bhalotia vs.Tech. Medicate Pvt. Ltd.
Cr.MMO No.166 of 2018 17.04.2023 Present: Mr. Sanjay Verma, Advocate Vice Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Rajiv Jiwan, Senior Advocate with Mr. Suneet Goel, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of the petitioner, list on 03.05.2023.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Ram Singh and others vs. Smt. Meena Devi & others.
CMP No.13519 of 2021 in RSA No.518 of 2012 17.04.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for the petitioners.
Mr. B.S. Chauhan, Senior Advocate with Mr. Munish Datwalia, Advocate, for respondents No.1 to 4.
At the joint request of learned counsel representing the parties, list for hearing on 12.06.2023.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Dinesh Chander vs. Karanjit Singh and Anr.
Cr.MMO No.596 of 202211.04.2023 Present: Petitioner present in person.
Mr. Lakshay Parihar, Advocate, for the respondent.
At the request of petitioner, who is present in person, list for consideration on 11.05.2023.
In the meantime, record of court below in Cr.
Revision No.30 of 2021 be also called for.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Dinesh Chander vs. State of H.P. Cr.MMO No.595 of 2022 11.04.2023 Present: Petitioner present in person.
Mr. B.N. Sharma, Additional Advocate General, for the respondent /State.
At the request of petitioner, who is present in person, list for consideration on 11.05.2023.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Suresh Kumar & ors. vs. State of H.P. & Ors. a/w connected matter Cr.MMO No.1040 of 2022 a/w Cr.
Revision No. 222 of 2021.
Cr.MMO No.1040 of 202211.04.2023 Present: Mr. Bhuvnesh Sharma, Senior Advocate with Ms. Meena Sharma, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1 /State.
Mr. Ajay Kumar Dhiman, Advocate, for respondents No.2 & 3.
Cr. Revision No.222 of 2021Mr. Bhuvnesh Sharma, Senior Advocate with Ms. Meena Sharma, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent /State.
Cr.MMO No.1040 of 2022Fresh status report stands filed.
List this case for presence of parties on 12.05.2023.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Ankush vs. State of H.P. & Ors.
Cr.MMO No.1202 of 202211.04.2023 Present: Mr. Mukesh Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3 /State.
Mr. Parveen Chauhan, Advocate Vice Mr. Gurdev Negi, Advocate, for respondents No.4 & 5.
List this case for presence of parties on 08.05.2023.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Farooq and Ors. vs. State of H.P. & Anr.
Cr.MMO No.237 of 202311.04.2023 Present: Mr. Servedaman Rathore, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1 /State. r Notice issued to respondent No.2 awaited.
Let fresh notice be issued to respondent No.2, returnable for 19.04.2023, on taking steps within a period of three days.
Dasti process be also issued, as prayed.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Jagat Ram @ Jagta vs. State of H.P. & Anr.
Cr.MMO No.338 of 202311.04.2023 Present: Mr. Shanti Swaroop, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.338/2023 & Cr.MP No.1179/2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable for 17.05.2023, on taking steps within a period of three days. In the meantime, reply, if any, by appearing respondent be also filed.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Execution Petition No.119 of 2022 11.04.2023 Present: None for the petitioner.
Mr. Ajay Kumar Chauhan, Advocate, for the respondents.
Despite repeated calls, none has appeared on behalf of the petitioner.
In the interest of justnice, list after two weeks.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Som Dutt vs. Shiv Ram Cr. Revision No.431 of 2022 11.04.2023 Present: None for the petitioner.
Despite repeated calls, none has appeared on behalf of the petitioner.
rIn the interest of justice, list after two weeks.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Kashish Gulyani vs. State of H.P. Cr.MPM No.720 of 2023 11.04.2023 Present: Mr. Abhishek Barowalia, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State. rLearned Additional Advocate General prays for and is granted further one week's time to file status report.
List thereafter.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Manglan Devi vs. Ashok Kumar FAO No.176 of 2018 11.04.2023 Present: Mr. Mahesh Sharma, Advocate, for the appellant.
Mr. Ramesh Sharma, Advocate, for the respondent.
CMP No.15956 of 2022Further four weeks' time, as prayed for, is granted to learned counsel representing the respondent to file reply. List thereafter.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Kapil Chopra vs. State of H.P. & others.
Cr.MMO No.307 of 202211.04.2023 Present: Ms. Ranjana Pathania, Advocate Vice Mr. Imran Khan, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State. rLearned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is out of station.
Therefore, at her request, list after four weeks.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rasam Chand vs. Veera Devi and ors.
RSA No.399 of 200911.04.2023 Present: Mr. Manohar Lal Sharma, Advocate, for the appellant.
Mr. Devi Singh, Advocate Vice Ms.Vandana Kuthiala, Advocate, for the respondents. rLearned vice counsel appearing on behalf of the respondents prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Dinesh Sharma vs. Kamal Jit Kaur & Anr.
Cr. Appeal No.318 of 201011.04.2023 Present: Mr. Mohit Sharma, Advocate Vice Mr. Suneet Goel, Advocate, for the appellant.
Ms. Amita Chandel, Advocate Vice Ms. Garima Kuthiala, Advocate for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Nihalu Mal Sood & others vs. Ashwani Kumar & another.
RSA No.568 of 201011.04.2023 Present: Mr. Ashok Sood, Senior Advocate with Khem Raj, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the respondents.
Learned counsel for the appellants prays for an adjournment.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Sunil Negi vs. Sh. Bir Singh Gupta Cr. Revision No.453 of 2018 11.04.2023 Present: Mr. Rajiv Sirkeck, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
r to At the joint request of learned counsel representing the parties, list on 13.04.2023.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Kra Basile vs. State of H.P. Cr. Appeal No.334 of 2020 11.04.2023 Present: Ms. Sheetal Vyas, Advocate, for the appellant.
Mr. Raj Negi, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General prays for an adjournment on the ground that his briefs are not complete.
Therefore, at his request, list on 19.04.2023.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
New India Assurance Company vs. Vijay Kumar & Another FAO No.170 of 2022 11.04.2023 Present: Mr. Raman Sethi, Advocate, for the appellant.
Mr. Ajay Sipahiya, Advocate, for respondent No.1.
Mr. Karanveer Singh, Advocate Vice Mr. Jagdish Thakur, Advocate, for respondent No.2.
At the request of learned vice counsel appearing on behalf of respondent No.2, list on 09.05.2023.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Subhdra Kumari vs. State of H.P. Cr.MP(M) No.604 of 2023 10.04.2023 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
ASI Ajay Kumar, P.S. BSL Colony, Sunder Nagar, District Mandi, H.P. present with record.
Fresh status report stands filed.
As prayed, list on 29.04.2023.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Ghanshyam vs. State of H.P. Cr.MP(M) No.843 of 2023 10.04.2023 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
ASI Ajay Kumar, P.S. BSL Colony, Sunder Nagar, District Mandi, H.P. present with record.
Fresh status report stands filed.
As prayed, list on 29.04.2023.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Manoj Kumar vs. State of H.P. Cr.MP(M) No.873 of 2023 10.04.2023 Present: Mr. Rakesh Kumar Chaudhary, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
List on 18.04.2023.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Jatin vs. State of H.P. Cr.MP(M) No.874 of 2023 10.04.2023 Present: Mr. Vikrant Chandel, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two day's time to file status report.
List on 12.04.2023 along with Cr.MP(M) No.856 of 2023.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Vinod Kumar vs. State of H.P. & Ors.
Cr.MMO No.336 of 202310.04.2023 Present: Mr. Ravi Thakur, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State.
Cr.MMO No.336/2023 & Cr.MP No.1159/2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate appears and waives service of notice on behalf of respondents No.1 to 3/State.
Separate notice be issued to respondent No.4, returnable for 16.05.2023, on taking steps within a period of three days. In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.1160/2023The application is disposed of with a direction to the applicant to file English translation of Annexure P-1, within a period of four weeks.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Shashi Tyal vs. State of H.P. Cr.MPM No.882 of 2023 10.04.2023 Present: Ms.Ragini Dogra, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent /State. He prays for and is granted two weeks' time to file status report.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.10/2023, dated 12.01.2023, under Sections 457 & 380 of Indian Penal Code, 1860, registered at Police Station Una Sadar, District Una, H.P., on his furnishing personal bond to the tune of Rs.50,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.::: Downloaded on - 25/07/2025 21:29:03 :::CIS
.
3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses; and
4. That the petitioner will not leave India without prior permission of the Court.
This order shall remain in force till 27.04.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Mohan Lal vs. Sant Ram and Anr.
RSA No.257 of 202210.04.2023 Present: Mr. Rajeshwar Thakur, Advocate, for the appellant.
Mr. Kunal Thakur, Advocate, for the respondents.
r to RSA No. 257 of 2022 & CMP No.12029 of 2022 Learned counsel for the respondents has submitted that reply to the application has been filed in the Registry on 06.04.2023, but the same is not on record. Registry to check and place the same on record, if in order.
At the request of learned counsel for the appellant, list after four weeks.
Interim order to continue.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Dalip Kumar vs. Mahesh Prashad & Anr.
RSA No.260 of 202210.04.2023 Present: Ms. Anaida Kuthiala, Advocate, for the appellant.
Mr. Devender Kumar Sharma, Advocate, for respondent No.1.
RSA No.260 of 2022 & CMP No.12115 of 2022 Notice issued to respondent No.2 has been duly served, but none has appeared on it's behalf, hence, it is ordered to be proceeded against ex parte.
Learned counsel for the applicant/appellant prays for and is granted further three weeks' time to file rejoinder.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Roshni Devi vs. Golf Link Finance Cr. Revision No.440 of 2022 10.04.2023 Present: Mr. L.S. Mehta, Advocate, for the petitioner.
Ms. Seema K. Guleria, Advocate, for the respondent.
Both the parties have stated at bar that the matter is being amicably settled and as such, matter may be adjourned.
Therefore, at their request, list after six weeks.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
State of H.P. vs. Sanjay Kumar Cr. Revision No.514 of 2022 10.04.2023 Present: Mr. B.N. Sharma, Additional Advocate General, for the petitioner.
Mr. Arush Matlotia, Advocate, for the respondent.
Heard.
Admit.
Record of learned courts below be called for.
List for final hearing in due course.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Lalit Chauhan & Ors. vs. State of H.P. Cr.MMO No.524 of 2022 with Cr Revision No.214 of 2022 10.04.2023 Present: Mr. Gurinder Singh Parmar, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Shubham Sharma vs. State of H.P. & Anr.
Cr.MMO No.1067 of 202210.04.2023 Present: Mr.Anirudh Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Divya Raj Singh, Advocate, for respondent No.2.
Learned counsel for respondent No.2 prays for and is granted 10 day's further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Vikas Dhiman & ors. vs. State of H.P. & Anr.
Cr.MMO No.24 of 202310.04.2023 Present: Mr.Rohit, Advocate Vice Mr. Sumit Sood, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1.
Mr. Owais K.Pathan, Advocate, for respondent No.2.
Cr.MMO No.24 of 2023Explanation from Judicial Magistrate, 1 st Class, Kasauli, District Solan, is still awaited.
Cr.MP No.69 of 2023Learned Additional Advocate General prays for and is granted two weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Krishan Chand vs. State of H.P. & ors.
CMPMO No.69 of 202310.04.2023 Present: Mr. Janesh Gupta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 & 2.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.3 & 4.
Mr. Basant Thakur, Advocate, for respondents No.5 to 8.
CMPMO No.69 of 2023 & CMP No.1402 of 2023 Learned counsel for the respondents pray for and are granted four weeks' time to file replies. List thereafter.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rajesh Kumar vs. Smt. Anu Kumari.
Cr.MMO No.80 of 202310.04.2023 Present: Mr. Arun Kumar, Advocate, for the petitioner.
Ms. Anita, Advocate, for the respondent.
list after two weeks.
At the request of learned counsel for the petitioner, ( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Jagjit Singh vs. Gurdev Singh and another Civil Revision No.57 of 2023 10.04.2023 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2.
Civil Revision No.57 of 2023Notice. Mr. B.N. Sharma,learned Additional Advocate General appears and waives service of notice on behalf of respondent No.2.
Separate notice be issued to respondent No.1, returnable within six weeks, on taking steps within a period of one week.
CMP No.3549 of 2023Notice in the aforesaid terms. Reply, if any, be filed within six weeks.
In the meantime, further proceedings pending before learned Civil Judge (II), Amb, District Una in case No.166 of 2001, titled Jagjit Singh vs. Gurdev Singh, shall remain stayed.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Krishan Singh & Ors. vs. Sh. Padam Singh & Anr.
RSA No.7of 2012 10.04.2023 Present: Mr. Ajeet Jaswal, Advocate, for the appellants.
Mr. Lokesh Thakur, Advocate Vice Mr. G.R. Palsra, Advocate, for proposed LRs No. 1(a) to 1(f) and 2(a) to 2(c).
CMP(M) No.1735 of 2022Learned counsel for proposed LRs. No. 1(a) to 1(f) and 2(a) to 2(c) prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Med Ram vs. Sh. Anil Kumar & Ors.
RSA No.154 of 201210.04.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the appellant.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondents No.1 & 2.
CMP No.3491 & CMP No.3492 of 2023 Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
CMP No.3495/2023The application is disposed of with a direction to the applicant to file translated copy of Annexures A-1 and A-2 within a period of four weeks.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Brahma Nand vs. State of H.P. & others.
CMP(M) No.225 of 202310.04.2023 Present: Mr. Sanket Sankhyan, Advocate, for the applicant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 & 2/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 & 2.
Separate notices be issued to respondents No.3(i) to 3(vii), returnable within six weeks, on taking steps within a period of one week. In the meantime, reply, if any, by appearing respondents be also filed.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
United India Insurance Company Ltd. vs. Smt. Krishna Devi & Another.
FAO No.349 of 201410.04.2023 Present: Mr. Lalit Kumar Sharma, Advocate, for the appellants.
Mr. Lokesh Thakur, Advocate Vice Mr. G.R. Palsra, Advocate, for the respondents.
CMP No.3120 of 2023For the reasons stated in the application, the same is allowed. Application stands disposed of.
FAO No.349 of 2014List for final hearing in the month of September, 2023.
( Sushil Kukreja ) Judge 10th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Mani Ram & ors. vs. Land Acquisition & anr.
RFA No.492 of 201506.04.2023 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents.
Learned Additional Advocate General prays for an adjournment on the ground that his briefs have been misplaced.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sh. Anand Mehta & ors. vs. Land Acquisition & anr.
RFA No.499 of 201506.04.2023 Present: Mr.V.S. Chauhan, Senior Advocate with Mr. Vivek Darhel, Advocate, for the appellants.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents.
List alongwith RFA No.228 of 2016.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Suresh Pal vs. Sheela Devi CMPMO No.284 of 2016 06.04.2023 Present: Mr.Vineet Vashisht, Advocate, for the petitioner.
Mr. Deepak Kaushal, Advocate, for the respondent.
r to Learned counsel for the petitioner prays for an adjournment on the ground that learned Senior Counsel Mr. Bimal Gupta, Advocate, who has to argue the present case, is pre-occupied in some other court.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rekha Devi vs. Jagroop Singh FAO No.137 of 2018 06.04.2023 Present: Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Sanjay Jaswal, Advocate, for the respondent.
r to At the joint request of learned counsel for the parties, list after two weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Dharam Dutt vs. Sh.Hari Saran & Ors.
CMPMO No.461 of 201706.04.2023 Present: Mr. Rajesh Verma, Advocate Vice Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. G.D. Verma, Senior Advocate with Mr. Sumeet Sharma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after three weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
National Insurance Co. Ltd. vs. Smt. Dikit Angmo & ors.
FAO(MVA) No.419 of 201806.04.2023 Present: Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the appellant.
r to None for respondents No.1 to 5.
Mr. B.S. Thakur, learned Advocate, is representing respondents No.1 to 5, however, his name is not reflected in the cause list.
Registry is directed to reflect the name of Mr. B.S. Thakur, learned Advocate, for respondents No.1 to 5 in the cause list henceforth.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
HP Bus Stand Management vs. M/s Ad Global Arb. Petition No.27 of 2021 06.04.2023 Present: Mr. Janmajai, Advocate Vice Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Ms. Shreya Chauhan, Advocate for the respondent.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Chandu Ram & Anr. vs. State of H.P. and Ors.
RFA No.108 of 202206.04.2023 Present: Mr. Virender Thakur, Advocate, for the appellants.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 4/State.
Learned Additional Advocate General prays for an adjournment on the ground that his record is not complete.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
H.P. State Forest Corporation vs. Ashok Kumar RSA No.231 of 2009 06.04.2023 Present: Mr. Rajesh Verma, Advocate, for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the respondent.
Learned counsel for the appellant prays for an adjournment.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Charanjit Singh vs. LAC & Ors.
RFA No.348 of 2014 a/w RFA Nos.349 & 350 of 2014 06.04.2023 Present: Mr. Janmajai, Advocate Vice Mr. Sunil Mohan Goel, Advocate, for the appellant(s) in all the appeals.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Learned vice counsel for the appellant(s) prays for an adjournment on the ground that learned arguing counsel is pre-
occupied in some other court.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 6th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Virender Singh Chauhan vs. State of H.P. & Anr.
Cr.MMO No.323 of 202305.04.2023 Present: Mr. Udit Shaurya Kaushik, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Cr.MMO No.323/2023 & Cr.MP No.1126/2023 Notice. Mr. B.N. Sharma, learned Additional Advocate appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within six weeks, on taking steps within a period of one week. In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.1127/2023The application is disposed of with a direction to the applicants to file translation of the Annexures annexed with the petition within a period of four weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Bharat Singh & ors. vs. State of H.P. & Anr.
Cr.MMO No.324 of 202305.04.2023 Present: Ms. Kiran Dhiman, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Cr.MMO No.324/2023 & Cr.MP No.1135/2023 Notice. Mr. B.N. Sharma, learned Additional Advocate appears and waives service of notice on behalf of the respondents/State. He prays for and is granted two weeks' time to file reply.
List on 04.05.2023.
Cr.MP No.1136/2023The application is disposed of with a direction to the applicants to file translated copy of Annexure P-1 within a period of four weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Onkar Chand vs. Gian Chand & Ors.
RSA No.207 of 201805.04.2023 Present: Mr. Subhash Chander, Advocate Vice Mr. Rajiv Rai, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for respondents No.1(a), 1(b), 4(a) & 4(b).
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Sankalp Gupta vs. Rajni Gupta Cr.MMO No.349 of 2018 05.04.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Dushyant Dadwal, Advocate, for the respondent.
Learned counsel for the petitioner prays for an adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Kuldip Chand Sharma vs. State of H.P. Cr.MMO No.92 of 2019 05.04.2023 Present: Mr. N.K.Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Ms. Avni Kochhar, Deputy Advocate General, for respondent No.1/State.
Learned counsel for the petitioner prays for an adjournment.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Swarn Bala vs. Rohin Anand Civil Revision No.181 of 2022 05.04.2023 Present: Mr. Pranshul Sharma, Advocate, for the petitioner.
Mr. N.K. Bhalla, Advocate, for the respondent.
of 2022
r to
Civil Revision No.181 of 2022 & CMP No.17416 Learned counsel for the petitioner/non-applicant submits that reply to the application has been filed in the Registry today.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Smt. Kala Pant vs. Shri Bhagat Ram RSA No.233 of 2022 05.04.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant.
None for the respondent.
Learned counsel for the appellant has submitted that an application under Order 23 Rule 1 CPC has been filed in the Registry on 29.03.2023, but the same is not on record.
Registry to check and place the same on record, if in order.
As prayed, list o 13.04.2023.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rekha Thakur vs. Rajesh Kumar CMPMO No.481 of 2022 05.04.2023 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.
Mr. Vishal Bindra, Advocate, for the respondent.
adjournment.
r to Learned counsel for the petitioner prays for an As prayed, list after two weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Raj Pal vs. Satbir Singh & Ors.
CMPMO No.56 of 202304.04.2023 Present: Ms. Shrutika Chauhan, Advocate, for the petitioner.
Mr. Sunny Modgil, Advocate, for respondents No.1,2 & 4.
CMPMO No.56 of 2023 & CMP No.1129 of 2023 Notice issued to respondent No.3, has been received back unserved for want of correct address.
Let fresh notice be issued to respondent No.3, returnable within four weeks, on filing PF & Correct Address within 10 days.
In the meantime, reply, if any, by respondents No.1,2 & 4 be also filed.
Interim order to continue.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Nitin Sharma vs. Prem Prakash Dehloo & Anr.
CMPMO No.64 of 202304.04.2023 Present: Mr. Lalit K. Sehgal, Advocate, for the petitioner.
Mr. B.Nandan Vashistha, Advocate, for respondent No.1.
CMPMO No.64 of 2023 & CMP No.1282 of 2023 Notice issued to respondent No.2 has been duly served, but none has appeared on his behalf, hence, he is ordered to be proceeded against ex parte.
Learned counsel for respondent No.1 prays for and is granted three weeks' time to file reply.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Union of India vs. Dina Nath (deceased) through his LRs.
RFA No.102 of 201004.04.2023 Present: Ms. Soni Jaswal, Central Government Counsel, for the appellant.
None for respondents No.1(a) to 1(f).
Mr. R.P. Singh, Additional Advocate General, for respondent No.2.
Since none has appeared on behalf of respondents No.1(a) to 1(f), in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Nanak Chand & Ors. vs. Jharu Ram & Ors.
RSA No.111 of 201804.04.2023 Present: Ms. Anita, Advocate Vice Ms. Anu Tuli, Advocate, for the appellants.
Mr. Subhash Chander, Advocate Vice Mr. Naveen K. Bhardwaj, Advocate, for respondents No.1 & 2(i) to 2(iv).
Respondent No.3 and 4(i) are ex parte.
RSA No.111 of 2018 & CMP No.5466 of 2022 As per report of learned Mediator, mediation proceedings have failed.
Learned vice counsel appearing on behalf of the appellants prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at her request, list after four weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Gurcharan Singh vs. State of H.P. Cr.MMO No.281 of 2022 04.04.2023 Present: Mr. Vivek Attri and Mr. Abhinav Purohit, Advocate, for the petitioner.
Mr. B.N Sharma, Additional Advocate General, for the respondent /State.
Heard for some time.
Let record of learned trial court be called for.
As prayed, list on 09.05.2023.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Joti Ram (deceased) through his LRs. vs. Jog Dhian RSA No.573 of 2006 04.04.2023 Present: Ms. Dhanwanti Advocate Vice Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Janmajal Chauhan, Advocate Vice Mr. Sunil Mohan Goel, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at her request, list after two weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Prakash Chand vs. Amar Singh (deceased) through his LRs.
RSA No.420 of 200704.04.2023 Present: Mr. Rahul Singh, Advocate Vice Mr. Suneet Goel, Advocate, for the appellant.
to 1(c).
r to Mr. Vinod Thakur, Advocate, for respondents No.1(a) Mr. Rajesh Verma, Advocate, for respondent No.3.
Mr. R.P. Singh, Additional Advocate General, for respondent No.4 /State.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after two weeks.
Registry is directed to reflect the name of Mr. Rajesh Verma, Advocate, for respondent No.3, in the cause list henceforth.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Shri Paras Ram vs. Sh. Dhian Singh RSA Nos.301 & 343 of 2009 04.04.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants.
Respondent No.1(a) deleted.
Mr. Hitesh Thakur, Advocate, for respondents No.1(b) to 1(i), 1(k) and also for proposed legal representatives of respondent No.1(j).
Learned counsel representing the respondents states that since the matter is coming up for the first time after the year 2018, he wants to ascertain the status of the parties.
As prayed, list on 10.05.2023.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Raj Kumar vs. State of H.P. a/w connected matter Cr. Appeal No. 6 of 2011 a/w Cr.
Appeal No.8 of 201104.04.2023 Present: None for the appellant in Cr. Appeal No.6 of 2011.
Mr. Vinod K. Gupta, Advocate, for the appellant in Cr. Appeal No. 8 of 2011.
Mr. R.P. Singh, Additional Advocate General, for the respondent /State.
At the request of Mr. Vinod K. Gupta, learned counsel for the appellant in Cr. Appeal No.8 of 2011, list after four weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
NIC vs. Debo & Ors. a/w connected matter FAOs No.26 & 27 of 2013 FAO No.26 of 2013 04.04.2023 Present: Dr. Lalit K. Sharma, Advocate, for the appellant.
1 to 4.
r to Mr. Parveen Chauhan, Advocate, for respondents No. Mr. Ashok K. Verma, Advocate, for respondent No.5.
FAO No.27 of 2013Dr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Parveen Chauhan, Advocate, for respondents No. 1 to 4.
Mr. Ashok K. Verma, Advocate, for respondent No.5.
At the request of learned counsel for the appellant, list after two weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Dharam Singh vs. State of H.P. & Anr.
Cr.MMONo.47 of 202104.04.2023 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
Mr. R.P. Singh, Additional Advocate General, for respondent No.1 /State.
Mr. Dheeraj K. Vashisht, Advocate, for respondent No.2.
At the request of learned counsel for the petitioner, list after two weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Parvez Iqbal vs. State of H.P. Cr.MP(M) No.298 of 2023 04.04.2023 Present: Mr. Divya Raj Singh, Advocate Vice Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. R.P. Singh, Additional Advocate General, for the respondent /State.
ASI Achhar Singh, P.S. Sadar Nahan, District Sirmaur, H.P. present with record.
Fresh status report stands filed.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list on 25.04.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Ajmer Singh vs. State of H.P. Cr.MP(M) No.290 of 2023 04.04.2023 Present: Mr. Divya Raj Singh, Advocate Vice Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. R.P. Singh, Additional Advocate General, for the respondent /State.
ASI Achhar Singh, P.S. Sadar Nahan, District Sirmaur, H.P. present with record.
Fresh status report stands filed.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list on 25.04.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rajeshwar Sabharwal & Ors. vs. M/s Royal Apple Merchants & ors.
Cr.MMO No.13 of 202204.04.2023 Present: Mr. Jeevesh Sharma, Advocate, for the petitioners.
Mr. Parmod Singh Thakur, Advocate, for respondent No.1.
No notice is issued to respondents No.2 to 4.
Learned counsel for the petitioners prays for an adjournment on the ground that learned Senior Counsel Mr. R.K. Bawa, Advocate, who has to argue the present case, is pre-
occupied in some other court.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rajeshwar Sabharwal & Ors. vs. M/s Royal Apple Merchants & ors.
Cr.MMO No.12 of 202204.04.2023 Present: Mr. Jeevesh Sharma, Advocate, for the petitioners.
Mr. Parmod Singh Thakur, Advocate, for respondent No.1.
No notice is issued to respondents No.2 to 4.
Learned counsel for the petitioners prays for an adjournment on the ground that learned Senior Counsel Mr. R.K. Bawa, Advocate, who has to argue the present case, is pre-
occupied in some other court.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rajeshwar Sabharwal & Ors. vs. M/s Royal Apple Merchants & ors.
Cr.MMO No.11 of 202204.04.2023 Present: Mr. Jeevesh Sharma, Advocate, for the petitioners.
Mr. Parmod Singh Thakur, Advocate, for respondent No.1.
No notice is issued to respondents No.2 to 4.
Learned counsel for the petitioners prays for an adjournment on the ground that learned Senior Counsel Mr. R.K. Bawa, Advocate, who has to argue the present case, is pre-
occupied in some other court.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:03 :::CIS .
Rajeshwar Sabharwal & Ors. vs. M/s Royal Apple Merchants & ors.
Cr.MMO No.10 of 202204.04.2023 Present: Mr. Jeevesh Sharma, Advocate, for the petitioners.
Mr. Parmod Singh Thakur, Advocate, for respondent No.1.
No notice is issued to respondents No.2 to 4.
Learned counsel for the petitioners prays for an adjournment on the ground that learned Senior Counsel Mr. R.K. Bawa, Advocate, who has to argue the present case, is pre-
occupied in some other court.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 4th April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Pierson Sam David vs. State of H.P. and connected matters.
Cr.MMO Nos.7 to 9 of 2021 01.04.2023 Present: Ms. Hema Chauhan, Advocate Vice Mr. Bhup Singh Thakur, Advocate for the petitioner(s) in all petitions.
Mr. R.P. Singh, Additional Advocate General, for respondent No.1/State in all petitions.
Learned vice counsel appearing on behalf of the petitioner(s) prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at her request, list after four weeks ( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Prem Lal Sharma vs. Nisha Devi Cr.MMO No.459 of 2021 01.04.2023 Present: Mr. Anshul Attri, Advocate, for the petitioner.
Ms. Komal Chaudhary, Advocate, for the respondent.
List alongwith Cr.MMO No.56 of 2023.
( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Durga Singh vs. H.P. Coop. Agriculture Rural Development Bank.
Cr. Revision No.155 of 202201.04.2023 Present: Mr. B.N. Sharma, Advocate, for the petitioner.
Mr. Narender Singh, Advocate, for the respondent.
Cr.MP No.3680 of 2022At the request of learned counsel representing the non-applicant/respondent, list after two weeks.
( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh. Jagjit Singh vs. Sub Divisional Officer-cum- Collector.
CMPMO No.219 of 202201.04.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. R.P. Singh, Additional Advocate General, for respondent No.1/State.
None for respondent No.2.
CMP No.17912 of 2022Heard. Application is allowed and the name of father of respondent No.3, is ordered to be corrected as Shri Anant Ram instead of Sh. Milkhi Ram.
Amended memo of parties filed alongwith application is ordered to be placed on record.
Application stands disposed of.
CMPMO No. 219 of 2022Let fresh notice be issued to respondent No.3, returnable within four weeks, on taking steps within a period of three days.
Notice issued to respondent No.2 has been duly served, but none has appeared on it's behalf, hence, it is ordered to be proceeded against ex parte.
The learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Dhuna Baba Kesar Singh & Another vs. Leelavati & ors.
CMPMO No.303 of 202101.04.2023 Present: Mr. Hemant K. Sharma, Advocate, for the petitioners.
Ms. Rinki Kashmiri, Advocate, for respondent No.1.
Mr. L.S. Mehta, Advocate, for respondents No.3 to 7. CMP No.216 of 2023 Notice. Mr. Aditya Thakur, learned counsel, accepts notice on behalf of respondents/non-applicants No.1 to 3. He prays for and is granted four weeks' time to file reply. List thereafter.
CMP No.3244 of 2023The application is disposed of with a direction to the applicants to file translated copies of Annexures C-2 & C-3, within a period of four weeks.
( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
H.P. State Forest Corporation vs. Sh. Lal Singh (deceased) through his LRs OMP(M) No.8 of 2023 01.04.2023 Present: None for the applicant/appellant.
Despite repeated calls, none has appeared on behalf of the applicant/appellant.
In the interest of justice, list after two weeks.
( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Balak Ram & ors. vs. National Highways Authority of India OMP(M) No.9 of 2023 01.04.2023 Present: None for the applicants/appellants.
Ms. Shreya Chauhan, Advocate, for the respondent.
Despite repeated calls, none has appeared on behalf of the applicants/appellants.
In the interest of justice, list after two weeks.
( Sushil Kukreja ) Judge 1st April, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Raj Kumar vs. Jagir Singh & Anr.
Cr. Revision No. 537 of 202231.03.2023 Present: Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. Sunny Modgil, Advocate, for respondent No.1.
Ms. Leena Guleria, Deputy Advocate General, for respondent No.2.
Admit.
Record of learned courts below be called for.
List for final hearing in due course.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
State of H.P. vs. Roshan Lal & Ors.
CMPMO No.641 of 202231.03.2023 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the petitioner/State.
Notices issued to the respondents are still awaited.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
State of H.P. vs. Shashi Bhushan Cr.MMO No.946 of 2022 31.03.2023 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the petitioner/State.
Mr. Goldy Kumar, Advocate, for respondent No.1.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.2.
At the request of learned Additional Advocate General, list after two weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Nirmla Devi & ors. vs. M/s Metro Industries Kala Amb & ors.
CMPMO No.17 of 202331.03.2023 Present: Mr. Vinod Chauhan, Advocate, for the petitioners.
Mr. Rupinder Singh Thakur, Advocate, for respondents No.1 & 2.
Mr. Jagdish Thakur, Advocate, for respondent No.3.
CMPMO No.17 of 2023 & CMP No.331 of 2023 Learned counsel for the respondents pray for and are granted two weeks' time to file the reply.
List after two weeks.
In the meantime, interim order to continue.
Record of learned court below be also called for.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Vidya Sagar vs. State of H.P. & Ors.
Cr.MMO No.111 of 202331.03.2023 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 4/State.
Cr.MP No.425 of 2023Steps for the service of respondent No.5 not taken.
Learned counsel for the petitioner undertakes to do the needful within a period of two days.
Let fresh notice be issued to respondent No.5 through Superintendent Jail, District Jail, Hamirpur, District Hamirpur, H.P., returnable for 29.04.2023, on taking steps within a period of two days. List thereafter.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh. Vikas Kumar vs. State of H.P. Cr.MP(M) No.807 of 2023 31.03.2023 Present: Ms. Ramita Rahi, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent /State.
Heard. Since the main accused has already been released on bail vide order dated 25.02.2023, passed by learned Special Judge, Sarkaghat, District Shimla, H.P., in the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.22/2023, dated 12.02.2023, under Section 20 & 29 of ND&PS Act, registered at Police Station Joginder Nagar, District Mandi, H.P., on his furnishing personal bond to the tune of Rs.50,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
such facts to the Investigating Officer or Court.
3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses;
and
4. That the petitioner will not leave India without prior permission of the Court.
This order shall remain in force till 13.04.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Mahindra Holidays & Resorts India Ltd. Vs State of H.P. & Anr.
Cr.MMO Nos.152/2018 with Cr.MMO No.151/2018 31.03.2023 Present: Ms. Shalini Thakur, Advocate, for the petitioner(s) in both petitions.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents in both petitions.
Learned counsel representing the petitioner(s) prays for and is granted two weeks' further time for arguments.
Therefore, at her request, list on 13.04.2023.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Jagdev Singh & Anr. vs. Prithvi Raj (deceased) through his LRs.
RSA No.585 of 200731.03.2023 Present: Mr. Karanveer Singh, Advocate for the appellants.
Mr. Atharv Sharma, Advocate, for the respondents.
Learned counsel appearing on behalf of the appellants submits that learned Senior Counsel Mr. N.K. Thakur, Advocate, who has to argue the present case, is not available today due to some personal difficulty and as such, matter may be adjourned to some other date.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Runka Ram (deceased) through his LRs vs. Harbans Lal & others.
RSA No.366 of 200931.03.2023 Present: Mr. Ajeet Singh Jaswal, Advocate for the appellants.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
Learned counsel for the appellants prays for an adjournment on the ground that he wants to ascertain the status of the parties.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Jeet Singh vs. Parkash Chand & Ors.
RSA No.580 of 2009 with RSA No.581 of 2009 RSA No.580 of 2009 31.03.2023 Present: Mr. Varun Chandel, Advocate Vice Mr. Rajiv Jiwan, Advocate for the appellant.
Mr. Janender Mittal, Advocate, for respondents No.1 to 4.
Mr. B.C. Verma, Advocate, for respondents No.5 to 7. RSA No.581 of 2009 Mr. Varun Chandel, Advocate Vice Mr. Rajiv Jiwan, Advocate for the appellant.
Mr. B.C. Verma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that Mr. Rajiv Jiwan, learned original counsel representing the appellant, has been designated as Senior Advocate and he has to procure a fresh Power of Attorney.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Baldev vs. Hira Singh Cr. Appeal No.200 of 2010 31.03.2023 Present: Mr. Varun Thakur, Advocate, for the appellant.
Mr. L.S. Mehta, Advocate, for the respondent.
r to Learned counsel appearing on behalf of the appellant submits that learned Senior Counsel Mr. Bimal Gupa, Advocate, who has to argue the present case, is not available today due to some personal difficulty and as such, matter may be adjourned to some other date.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Oriental Insurance Company Ltd. vs. Ankush Kumar & Ors.
FAO(MVA) No.61 of 201331.03.2023 Present: Mr. Prince Chauhan, Advocate Vice Mr. Lalit K. Sharma, Advocate, for the appellant.
None for respondent No.1.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.2 & 3.
Mr. Neel Kamal Sharma, Advocate, for respondents No.4 & 6.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Nek Raj vs. National Insurance Company & Anr.
FAO(MVA) No.65 of 201331.03.2023 Present: Mr. Parveen Chauhan, Advocate, for the appellant.
Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for respondent No.1.
Mr. Surnder Verma, Advocate, for respondent No.2.
Learned counsel representing the parties state that since the matter is coming up for the first time after the year 2013, they want to ascertain the status of the parties.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
NSL Masli Power Generation Power (P) Ltd. vs. LAC & Ors.
RFA No.9 of 2016 a/w RFA No.10 of 2016 31.03.2023 Present: Ms. Shalini Thakur, Advocate, for the appellant(s).
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 & 2/State.
Mr. B.S. Ranjan, Advocate, for respondent No.3.
Learned counsel appearing on behalf of the appellant(s) prays for and is granted four weeks' time to procure fresh Power of Attorney. List thereafter.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Suman Verma vs. State of H.P. & ors.
Cr.MMO No.645 of 201931.03.2023 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3.
Mr. Y.P. Sood, Advocate, for respondents No.4 & 5.
Ms. Shalini Thakur, Advocate, for respondent No.6.
At the request of learned counsel representing respondents No.4 & 5, list on 26.04.2023.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Mehar Chand vs. Ranbir Singh & Ors.
RSA No.242 of 201431.03.2023 Present: Mr. Janmajai, Advocate Vice Mr. Ashwani Kaundal, Advocate, for the appellant.
None for the respondents.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Union of India & Ors. vs. Kamla Devi though her Lrs.
RSA No.447 of 200831.03.2023 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the appellants.
Mr. Vishal Verma, Advocate, for the respondents.
At the request of learned counsel for the parties, list after four weeks.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Harpinder Singh vs. State of H.P. & Ors.
Cr.MMO No.299 of 202329.03.2023 Present: Ms. Hemlata, Advocate Vice Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents No.1 to 3/State.
Cr.MMO No.299/2023 & Cr.MP No.1033/2023 Notice. Mr. B.N. Sharma, learned Additional Advocate appears and waives service of notice on behalf of respondents No.1 to 3/State.
Separate notices be issued to respondents No.4 & 5, returnable for 13.04.2023, on taking steps within a period of three days. In the meantime, reply, if any, by appearing respondents be also filed.
List before appropriate Bench.
Cr.MP No.1034/2023The application is disposed of with a direction to the applicant to file translated copies of vernacular documents within a period of four weeks.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Akhil vs. State of H.P. Cr.MP(M) No.791 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Mr. Ashwani Dhiman, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report. List thereafter before appropriate Bench.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Tara Chand vs. Bhupinder Singh Aukta CMPMO No.109 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Mr. Rajeshwar Thakur, Advocate, for the petitioner.
r to At the request of learned vice counsel appearing on behalf of the petitioner, list after three weeks before the appropriate Bench.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Priyanka vs. Sandeep Chaudhary Cr.Revision No.108 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Mr. Ajay Chandel, Advocate, for the petitioner.
r to At the request of learned vice counsel appearing on behalf of the petitioner, list after four weeks before the appropriate Bench.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh. Kalgi Ram & Ors. vs. State of H.P. & Ors.
RFA No.20 of 202129.03.2023 Present: Ms. Hemlata, Advocate Vice Mr. V.D.Khidtta, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
CMP No.2907 of 2023Learned Additional Advocate General prays for and is granted one week's time to file reply. List thereafter.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ghanshyam vs. State of H.P. Cr.MP(M) No.727 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Mr. T.K. Verma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General prays for and is granted two weeks' time to file status report.
List on 13.04.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh. Mithun vs. State of H.P. Cr.MP(M) No.680 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Ms. Anju Sarna Vij, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General prays for and is granted further one week's time to file status report.
List on 05.04.2023.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh. Harsh Thakur vs. State of H.P. Cr.MP(M) No.679 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Ms. Anju Sarna Vij, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General prays for and is granted further one week's time to file status report.
List on 05.04.2023.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Shiv Kumar vs. State Cr.MP(M) No.497 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Mr. Gurmeet Bhardwaj, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
At the request of learned vice counsel appearing on behalf of the petitioner, list on 05.04.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Biri Singh vs. Anant Ram & Another CMP(M) No.150 of 2023 29.03.2023 Present: Ms. Hemlata, Advocate Vice Sh. Ashwani Sharma, Advocate, for the applicants.
At the request of learned vice counsel appearing on behalf of the applicants, list after two weeks.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
The Secretary, Jal Shakti Vibhag & ors. vs. HS Engineering& Associates OMP(M) No.21 of 2023 29.03.2023 Present: Ms. Leena Guleria, Deputy Advocate General, for the objectors/petitioners.
r to Let notice be issued to the respondent, returnable within four weeks, on taking steps within a period of three days.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
The Secretary, Jal Shakti Vibhag & ors. vs. HS Engineering& Associates OMP(M) No.22 of 2023 29.03.2023 Present: Ms. Leena Guleria, Deputy Advocate General, for the objectors/petitioners.
r to Let notice be issued to the respondent, returnable within four weeks, on taking steps within a period of three days.
( Sushil Kukreja ) Judge 29th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ravi Pal vs. Des Raj through his LRs.
FAO No.462 of 201028.03.2023 Present: Ms. Shabnam, Advocate vice Mr. Neel Kamal Sood, Advocate, for the appellant.
Mr. Rahul Singh, Advocate Vice Mr. Suneet Goel, Advocate, for respondents No.1(a) to 1(e).
At the request of learned vice counsel appearing on behalf of the appellant, list after four weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh. Prem Chand vs. Sh. Vipul Sood Civil Suit No.11 of 2023 28.03.2023 Present: Mr. Rajiv Rai, Advocate, for the plaintiff.
Civil Suit No.11 of 2023Issue notice to the defendant, returnable within six weeks, on taking steps within a period of one week.
OMP No.88 of 2023Notice in the aforesaid terms. Reply, if any, be filed within a period of six weeks.
In the meantime, status quo qua nature and possession of the suit property be maintained.
OMP No.89 of 2023The application is disposed of with a direction to the applicant to file translated copy of vernacular documents, within a period of four weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Geeta Ram vs. UCO Bank Renukaji Cr. Revision No.68 of 2023 28.03.2023 Present: Mr. Servedanan Rathore, Advocate, for the petitioner.
Mr. Sanjay Dalamia, Advocate, for the respondent.
Cr.MP No.969 of 2023No reply is intended to be filed on behalf of the respondent.
Heard.
In view of the averments made in the instant application, which are duly supported with an affidavit of the applicant, four weeks' further time is granted to him to comply with the order dated 1st February, 2023, passed by this Court.
Application stands disposed of.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Amit Kaul vs. State of H.P. Cr.MPM No.587 of 2023 28.03.2023 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General prays for and is granted further two weeks' time to file status report. List thereafter.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ramkali & Anr. vs. Ram Chand Cr.MMO No.86 of 2022 28.03.2023 Present: Mr. Naresh Kumar Tomar, Advocate, for the petitioners.
Mr. Om Chand Sharma, Advocate, for the respondent.
At the request of learned counsel for the parties, the matter is sent for mediation. With the consent of learned counsel for the parties, Shri G.D. Verma, learned Senior Advocate, is appointed as Mediator to mediate between the parties and he is requested to submit his report within six weeks.
Parties are directed to appear before learned Mediator on 11.04.2023 at 1.00 P.M. in the main Mediation Center, H.P. High Court, Shimla.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Dinesh Kumar vs. State of H.P. & Ors.
Cr.MMO No.185 of 202228.03.2023 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Virender Chauhan, Advocate, for respondents No.2 & 3.
Learned counsel representing respondent Nos.2 & 3, submits that he has to verify the status of respondent No.3, who was under treatment.
Therefore, at his request, list after three weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Harnam Preet Singh vs. State of H.P. Cr. Revision No.146 of 2023 28.03.2023 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Pranav Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Gopal Singh, I.O., Police Station Baddi, present with record.
Cr.MP(M) No.714 of 2023Learned Additional Advocate General submits that he will file the reply during the course of the day.
As prayed, list on 01.04.2023.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Virender Singh & Anr. vs. Sarishta Devi & Anr.
FAO No. 177 of 202228.03.2023 Present: Mr. R.K. Gautam, Senior Advocate with Mr. J.R. Sharma, Advocate, for the appellants.
Mr. Atharv Sharma, Advocate, for the respondents.
Let record of learned trial court be called for.
List on 04.05.2023.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh.Suresh Kumar vs. H.R.T.C Execution Petition No.11 of 2023 28.03.2023 Present: Mr. V.D. Khidtta, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondent.
Notice.
r to Ms. Shubh Mahajan, learned counsel, appears and waives service of notice on behalf of the respondent. She prays for and is granted four weeks' time to file compliance affidavit. List thereafter.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ravinder Singh vs. Nandini Thapa Cr. Revision No.551 of 2022 28.03.2023 Present: Mr. Vinod Chauhan, Advocate Vice Mr. Navlesh Verma, Advocate, for the petitioner.
Mr. Janesh Gupta, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that Mr. Navelsh Verma, learned original counsel representing the petitioner, has been designated as Additional Advocate General and he has to procure a fresh Power of Attorney.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ravinder Singh vs. Nandini Thapa Cr. Revision No.550 of 2022 28.03.2023 Present: Mr. Vinod Chauhan, Advocate Vice Mr. Navlesh Verma, Advocate, for the petitioner.
Mr. Janesh Gupta, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that Mr. Navelsh Verma, learned original counsel representing the petitioner, has been designated as Additional Advocate General and he has to procure a fresh Power of Attorney.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ravinder Singh vs. Nandini Thapa Cr. Revision No.549 of 2022 28.03.2023 Present: Mr. Vinod Chauhan, Advocate Vice Mr. Navlesh Verma, Advocate, for the petitioner.
Mr. Janesh Gupta, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that Mr. Navelsh Verma, learned original counsel representing the petitioner, has been designated as Additional Advocate General and he has to procure a fresh Power of Attorney.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Anil Sharma vs. State of H.P. Cr.MMO No.526 of 2019 28.03.2023 Present: Mr. Raman Jamlta, Advocate Vice Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General, for the respondent.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Gulshan Kumar vs. State of H.P & Anr.
Cr.MMO No.498 of 202128.03.2023 Present: Mr. Pankaj Dhiman, Advocate, for the petitioner.
Mr. Raj Negi, Additional Advocate General, for respondent No.1.
Mr. Karanveer Singh, Advocate, for respondent No.2.
Learned vice counsel appearing on behalf of respondent No.2 prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Himachal Futuristic Communications and Anr. vs. Yash Pal and Ors.
RSA No.114 of 202228.03.2023 Present: Mr. Karun Negi, Advocate, for the appellants.
Mr. Kishore Pundeer, Advocate, for respondent No.1.
Mr. Amit Sharma, Advocate, for respondent No.2.
Again steps for the service of respondent No.3 not taken.
Learned counsel for the appellants undertakes to do the needful within a period of two weeks.
Let fresh notice be issued to respondent No.3, returnable within six weeks, on taking steps within a period of two weeks. List thereafter.
( Sushil Kukreja ) Judge 28th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Dimple vs. State of H.P. Cr.MP(M) No.626 of 2023 27.03.2023 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Fresh status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Gagandeep vs. State of H.P. Cr.MP(M) No.769 of 2023 27.03.2023 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 10.04.2023.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Urmila Devi and others vs. Ved Parkash & others RSA No.71 of 2023 27.03.2023 Present: Mr. Dheeraj K. Vashisht, Advocate, for the appellants.
r to RSA No.71 of 2023 Notice be issued to the respondents, returnable within six weeks, on taking steps within a period of one week.
CMP No.2884 of 2023Notice in the aforesaid terms. Reply, if any, be filed within a period of six weeks.
In the meantime, status quo qua nature and possession of the suit land be maintained by both the parties.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Nayaz Bibi & Anr. vs. The Additional Registrar Co-
operative Societies & ors.
CMPMO No.123 of 202327.03.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
CMPMO No.123/2023 & CMP No.2958/2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondents No.2 to 6, returnable for 25.04.2023, on taking steps within a period of one week. Records be called for.
In the meantime, operation and execution of order dated 25.02.2020, passed by learned Additional Registrar Cooperative Societies, Dharamshala, District Kangra, H.P. and Award dated 23.07.2018, passed by learned Arbitrator, shall remain stayed.
List along with CMPMO No.114 of 2023.
Copy dasti.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Naresh Kumar vs. State of H.P. Cr.MP(M) No.401 of 2023 27.03.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Ms. Leena Guleria, Deputy Advocate General, for the respondent/State.
Cr.MP No.1021/2023Learned Deputy Advocate General prays time to seek instructions in the matter.
As prayed, list on 28.03.2023, on which date, Investigating Officer is directed to remain present in person.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Pawan Kumar vs. Basant Kumar Cr. Revision No.169 of 2023 27.03.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Admit.
Cr. Revision No.169 of 2023Issue post admission notice to the respondent, returnable within six weeks, on taking steps within a period of one week.
Record of learned trial court be called for.
Cr.MP No.997 of 2023By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Chief Judicial Magistrate, Sirmaur, District at Nahan vide judgment of conviction and order of sentence dated 17.02.2022 in Criminal Complaint No.101/3 of 2018, titled Basant Kumar vs. Pawan Kumar and further affirmed by learned Additional Sessions Judge vide judgment dated 02.01.2023 in Criminal Appeal No.25-N/10 of 2022, titled Pawan Kumar vs. Basant Kumar, shall remain suspended, subject to the applicant's depositing 30% of compensation amount, if not already deposited, within a period of six weeks ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall r to surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
Cr.MP No.998 of 2023The application is disposed of with a direction to the applicant to file certified copy of judgment dated 17.02.2022, passed by learned Chief Judicial Magistrate, Sirmaur, District at Nahan, H.P., within a period of four weeks.
Learned counsel for the petitioner is permitted to produce copy of order downloaded from the High Court website before the concerned authority, who shall not insist for certified copy of the order, however, it may verify the order from the High Court website or otherwise.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Arvind Sharma vs. State of H.P. & Anr.
Cr.MMO No.289 of 202327.03.2023 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1.
Cr.MMO No.289 of 2023Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within six weeks, on taking steps within a period of one week. List thereafter.
In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.988 of 2023Notice in the aforesaid terms. Reply, if any, be filed within six weeks. In the meantime, further proceedings in Criminal Case No.28/2 of 2020 titled as State of H.P. vs. Arvind Sharma pending before learned Judicial Magistrate, First Class, Court No.1, Solan, District Solan, H.P. shall remain stayed till the next date of hearing.
::: Downloaded on - 25/07/2025 21:29:04 :::CIS.
Cr.MP No.989 of 2023The application is disposed of with a direction to the applicant to file translated copy of Hindi documents, within a period of four weeks.
r to
( Sushil Kukreja )
Judge
27th March, 2023
(reena)
::: Downloaded on - 25/07/2025 21:29:04 :::CIS
.
Kamlesh Devi & others vs. State of H.P. and others.
Cr.MMO No.296 of 202327.03.2023 Present: Mr. Virender Thakur, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3.
Cr.MMO No.296/2023 & Cr.MP No.1010/2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3/State.
Separate notice be issued to respondent No.4, returnable within four weeks, on taking steps within a period of three days. List thereafter.
In the meantime, reply, if any, by appearing respondents be also filed.
Cr.MP No.1012 of 2023The application is disposed of with a direction to the applicants to file English translation of Annexures P-1 & P-2, within a period of four weeks.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Riyaz Ahmad vs. Kulbhushan and ors.
CMPMO No.109 of 201827.03.2023 Present: Mr. Ashok Kumar Tyagi, Advocate, for the petitioner.
Ms. Shashi Kiran, Advocate Vice Mr.Rupinder Singh Thakur, Advocate, for respondent No.1.
CMP(M) Nos.1690 & 1691 of 2022 Learned counsel for respondent No.1 prays for and is granted three weeks' more time to file reply. List thereafter.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Prem Raj vs. State of H.P. & Anr.
Cr.MMO No.222 of 201927.03.2023 Present: Mr. Nikhil Nag, Advocate Vice Mr. Manoj Pathak, Advocate, for the petitioner.
Ms. Leena Guleria, Deputy Advocate General, for the respondents.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Kamlesh Kumari & others vs. Joginder Paul Cr.MMO No.453 of 2019 27.03.2023 Present: Mr. Dhananjay Singh, Advocate Vice Mr. Atul Jhingan, Advocate, for the petitioners.
Mr. Sunny Modgil, Advocate, for respondent No.1.
Respondent No.2 stands deleted.
Respondent No.3 ex parte.
None for respondents No.4 to 6.
Learned counsel appearing on behalf of the petitioners submits that respondent No.1 has expired.
Learned counsel for respondent No.1 prays for and is granted four weeks' time to seek further instructions in the matter. List thereafter.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Dhian Singh & Anr. Vs. Pawan Kumar RSA No.73 of 2020 27.03.2023 Present: Mr. Vinod Kumar Thakur, Advocate, for the appellants.
Mr. Tarun Sharma, Advocate, for the respondent.
Learned counsel for the appellants prays for an adjournment on the ground that his brief has been misplaced.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Anil Verma vs. Mohinder Walia CR No.43 of 2021 27.03.2023 Present: Mr. Rohit, Advocate Vice Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Parmod Thakur, Advocate, for respondent No.1.
CMP No.1822 of 2023Learned counsel for the petitioner/non-applicant prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Shiv Nath through his LRs vs. Bhag Singh & others FAO No.72 of 2022 27.03.2023 Present: Mr. Suneet Goel, Advocate, for the appellant.
Mr. Rohit Thakur, Advocate Vice Ms. Ambika Kotwal, Advocate, for respondent No.1.
At the request of learned vice counsel appearing on behalf of respondent No.1, list after four weeks.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Manica Gupta vs. Abhijit Srivastva & another Cr.MP(M) No.728 of 2023 24.03.2023 Present: Mr. Kunal Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.2/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.2/State.
Separate notice be issued to respondents No.1, returnable within four weeks, on taking steps within a period of three days. List thereafter.
In the meantime, reply, if any, by appearing respondent be also filed.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Pankaj Kumar vs. State of H.P. Cr.MP(M) No.749 of 2023 24.03.2023 Present: Mr. Dinesh Bhanot, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted one week's time to file status report.
List on 31.03.2023.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Arjun Singh vs. State of H.P. Cr.MP(M) No.751 of 2023 24.03.2023 Present: Mr. Vipin Pandit, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 10.04.2023.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Mangat Ram alias Mahant vs. State of H.P. Cr.MP(M) No.754 of 2023 24.03.2023 Present: Mr. Harsh, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 10.04.2023.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Vikrant Banyal vs. Minor Vanshika Banyal & another Cr.MMO No.276 of 2023 24.03.2023 Present: Mr. Anirudh Sharma, Advocate Vice Mr. Mohan Sharma, Advocate, for the petitioner.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list next week.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Mahindra Holidays & Resorts India Ltd. Vs. State of H.P. & Anr.
Cr.MMO Nos.152/2018 with Cr.MMO No.151/2018 24.03.2023 Present: Ms. Shalini Thakur, Advocate, for the petitioner(s) in both petitions.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for the respondents in both petitions.
Heard for some time.
At the request of learned Additional Advocate General, list on 31.03.2023.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Rajnish Bansal vs. Mohd. Iqbal & another Cr.MMO No.467 of 2018 24.03.2023 Present: Ms. Sanjeevni Sood, Advocate Vice Mr. Arjun Lall, Advocate, for the petitioner.
Mr. Imran Khan, Advocate, for respondent No.1.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.2/State.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at her request, list after four weeks.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Hem Raj & others vs. State of H.P. & another Cr.MMO No.592 of 2021 24.03.2023 Present: Mr. Alvin Messey Advocate Vice Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.1/State.
Mr. Manvender, Advocate Vice Mr. Tara Singh Chauhan, Advocate, for respondent No.2.
Cr.MMO No.592/2021 & Cr.MP No.2322/2021 Learned vice counsel appearing on behalf of the petitioners prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ashok Kumar vs. Parkash Chand (deceased) through LRs.
RSA No.262 of 202224.03.2023 Present: Mr. Rajesh Parkash, Advocate, for the appellant.
Mr. Naveen Awasthi, Advocate, for respondent No.1.
CMP No.12119 of 2022As per report of the Registry, rejoinder filed by the applicant/appellant is lying under objection.
Learned counsel for the applicant/appellant prays for and is granted two weeks' time to remove the same. List thereafter.
Interim order to continue.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Shri Radhey Shyam vs. State of H.P. and Another Cr.MMO No.448 of 2022 24.03.2023 Present: Mr. Devashish Kainthla, Advocate Vice Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.1/State.
None for respondent No.2.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Balwant Singh vs. Indu Khanna & ors.
CMPMO No.612 of 202224.03.2023 Present: Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. Abhinav Purohit, Advocate, for respondent No.1.
No.2.
r to Ms. Shreya Chauhan, Advocate, for respondent Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.3/State.
Learned counsel for respondent No.1 and learned Additional Advocate General for respondent No.3, pray for and are granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 24th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Meera Devi & Ors. vs. Hem Singh & Anr.
FAO No.113 of 201423.03.2023 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. Sanjeev Sood, Advocate, for respondent No.1.
Mr. P.S. Chandel, Advocate, for respondent No.2.
Heard for some time.
At the request of learned counsel for respondent No.1, list after two weeks.
( Sushil Kukreja ) Judge 23rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Anokhi Ram & Ors. vs. State of H.P. & Ors.
RFA No.323 of 201423.03.2023 Present: Mr. Anirudh Sharma, Advocate Vice Mr. Karun Negi, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for the respondents-State.
Learned counsel appearing on behalf of the appellants submits that learned Senior Counsel Mr. Sudhir Thakur, Advocate, who has to argue the present case, is not available today due to some personal difficulty and as such, matter may be adjourned to some other date.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 23rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
United India Insurance Co. Ltd. vs. Leela Devi & Ors.
FAO No.4162 of 201323.03.2023 Present: Mr. Ashwani Sharma, Senior Advocate with Mr. Ishan Sharma, Advocate, for the appellant.
Ms. Parul Negi, Advocate, for respondents No.1 to 3. Mr. Raman Ravi Verma, Advocate Vice Mr. Suneet Goel, Advocate, for respondent No.5.
At the request of learned counsel for the respondents, list next week.
( Sushil Kukreja ) Judge 23rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sashna Devi and others vs. State of H.P. & another Cr.MMO No. 1239 of 2022 22.03.2023 Present: Ms. Vandana Misra and Mr. Aakash Thakur, Advocate, for the petitioners.
Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for respondent No.1/State.
Ms. Kusum Chaudhary and Mr. Varun Thakur, Advocates, for respondent No.2.
Cr.MMO No. 1239/2022 & Cr.MP No.3987/2022 Learned Additional Advocate General has submitted that reply has already been filed on behalf of respondent No.1 in the Registry on 18.03.2023, but the same is not on record.
Registry to check and place the same on record, if in order.
Learned counsel for respondent No.2 prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Gaurav & Ors. vs. State of H.P. and another Cr.MMO No. 1075 of 2022 22.03.2023 Present: Ms. Soma Thakur, Advocate, for the petitioners.
Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for respondent No.1/State.
Mr. Tara Singh Chauhan, Advocate, for respondent No.2.
No rejoinder is intended to be filed on behalf of the petitioners.
At the request of learned counsel for the petitioners, list after two weeks.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Ajay Thakur vs. Rekha Devi CR No.19 of 2023 22.03.2023 Present: Mr. Mukesh Sharma, Advocate, for the petitioner.
Mr. Devender K. Sharma, Advocate Vice Mr. Surinder Singh Saklani, Advocate, for the respondent.
CMP No.1400 of 2023Learned counsel for the respondent prays for and is granted four weeks' time to file reply. List thereafter.
In the meantime, interim order to continue.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
G.M. Northern Railway vs. Gurdial Singh & Ors.
RFA No.61 of 201922.03.2023 Present: Mr. Prince Chauhan, Advocate Vice Mr. Rahul Mahajan, Advocate, for the appellant.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.1 to 6.
Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for respondents No.7 & 8 /State.
List for final hearing in due course.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Gaurav Goel & Ors. vs. State of H.P. & Anr.
Cr.MMO No. 580 of 202222.03.2023 Present: Mr. Servedaman Rathore, Advocate, for the petitioners.
Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for respondent No.1 /State.
Mr. K.S. Kanwar, Advocate, for respondent No.2.
Learned counsel for the petitioners pleads no instructions to appear on their behalf in the matter and seeks time to move an appropriate application in this regard.
As prayed, list after two weeks.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Dharmender Singh & Anr. vs. State of H.P. & Ors.
Cr.MMO No. 1257 of 202222.03.2023 Present: Mr. R.L. Chaudhary, Advocate, for the petitioners.
Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Devender K. Sharma, Advocate, for respondent No.4.
ASI Rajesh Kumar P.S. Kihar, District Chamba, present with record.
Status report on behalf of respondents No.1 to 3/State stands filed.
Learned counsel for respondent No.4 prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Himmat Ram vs. Bhag Singh & another Cr. Revision No.80 of 2023 22.03.2023 Present: Mr. Ajit Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for respondent No.2/State.
Respondent No.1 duly served, but none has appeared on his behalf.
Admit.
Record of learned courts below be called for.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Samar Singh Rana vs. Santosh Kumari a/w connected matter Cr.MMO Nos.118 and 16 of 2022 22.03.2023 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner(s) Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the respondent.
At the request of learned counsel for the parties, the matter is sent for mediation. With the consent of learned counsel for the parties, Shri G.D. Verma, learned Senior Advocate, is appointed as Mediator to mediate between the parties and he is requested to submit his report by 24.04.2023.
Record be sent to learned Mediator forthwith.
Parties are directed to appear before learned Mediator on 28.03.2023 at 1.00 P.M. in the main Mediation Center, H.P. High Court, Shimla.
List on 24.04.2023.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
HP HUDA & another vs. Deepak Sharma and another RFA No.235 of 2014 22.03.2023 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Vedant Ranta, Advocate, for the appellants.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Anida Kuthiala, Advocate, for the respondents.
At the joint request of learned counsel for the parties, list on 26.04.2023.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
NIC vs. Om Parkash & Ors a/w connected matters.
FAO No.125/2017 a/w FAO No.114/2019 FAO No.125/2017 22.03.2023 Present: Mr. Ashwani Sharma, Sr. Advocate with Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Rohit Thakur, Advocate Vice Mr. V.S. Rathore, Advocate, for respondent No.1.
Mr. M.L. Sharma, Advocate, for respondents No.2 & 3.
FAO No.114/2019Mr. Rohit Thakur, Advocate Vice Mr. V.S. Rathore, Advocate, for the appellant.
Mr. M.L. Sharma, Advocate, for respondents No.1 & 2.
Mr. Bhupinder Pathania, Advocate, for respondent No.3.
At the request of learned counsel for the parties, list after two weeks.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
State of H.P. & Ors. vs. Jeet Ram RFA No.234 of 2017 22.03.2023 Present: Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for the appellants/State.
r to Mr. Sanjay Bhardwaj, Advocate, for the respondent.
Learned Additional Advocate General prays for an adjournment on the ground that record of the present case is not available today.
Therefore, at his request, list on 03.04.2023.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
State of H.P. vs. Ramesh Chand Cr. Appeal No.289 of 2017 22.03.2023 Present: Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for the appellant/State.
Mr. Pranav Sharma, Advocate Vice Mr. Vinod Gupta, Advocate, for the respondent.
Learned counsel appearing on behalf of the respondent submits that learned Senior Counsel Mr. N.S. Chandel, Advocate, who has to argue the present case, is not available today due to some personal difficulty and as such, matter may be adjourned to some other date.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
State of H.P. vs. Ramesh Chand Cr. Appeal No.289 of 2017 22.03.2023 Present: Mr. B.N. Sharma and Mr. R.P. Singh, Additional Advocate Generals with Ms. Avni Kochhar, Deputy Advocate General, for the appellant/State.
Mr. Pranav Sharma, Advocate Vice Mr. Vinod Gupta, Advocate, for the respondent.
Learned counsel appearing on behalf of the respondent submits that learned Senior Counsel Mr. N.S. Chandel, Advocate, who has to argue the present case, is not available today due to some personal difficulty and as such, matter may be adjourned to some other date.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 22nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Rajesh Kumar & another vs. State of H.P. & others Cr.MMO No.191 of 2023 14.03.2023 Present: Mr. Rahul Singh Verma, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.1/State.
Cr.MMO No.191 of 2023Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Separate notices be issued to respondents No.2 to 7, returnable within four weeks, on taking steps within a period of three days. List thereafter.
In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.680 of 2023The application is disposed of with a direction to the applicant to file translated copy of Annexure P-1, within a period of four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Shri Lokender Thakur vs. State of H.P. & Anr.
Cr.MMO No.199 of 202314.03.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.1/State.
Cr.MMO No.199 of 2023Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within four weeks, on taking steps within a period of three days.
In the meantime, reply, if any, by appearing respondent be also filed.
CMP No.695 of 2023The application is disposed of with a direction to the applicant to file English translation copy of Annexure P-1, within a period of four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Sh. Shisham Kumar vs. Sh. Bisheshar Lal Cr. Revision No.131 of 2023 14.03.2023 Present: Ms. Rita Goswami, Senior Advocate with Ms. Komal Chaudhary, Advocate, for the petitioner.
Cr. Revision No.131 of 2023Issue notice to the respondent, returnable within six weeks, on taking steps within a period of one week.
Record of learned trial court be called for.
Cr.MP No.708 of 2023By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Additional Chief Judicial Magistrate, Rampur Bushahr vide judgment of conviction and order of sentence dated 16.03.2022 in Criminal Complaint No.80-3-2018, titled Bisheshar Lal vs. Shisham Kumar and further affirmed by learned Sessions Judge, Kinnaur, Sessions Division at Rampur Bushahr, District Shimla vide judgment dated 06.12.2022 in Criminal Appeal No.11 of 2022, titled Sh.
Shisham Kumar vs. Sh. Bisheshar Lal, shall remain suspended, subject to the applicant's depositing 30% of compensation amount, if not already deposited, within a period of six weeks and furnishing personal bond in the sum ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence r to imposed, in case the revision is ultimately dismissed.
Application stands disposed of.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
Gaurav Kumar vs. Shakil Ahmed Sheikh Cr. Revision No.138 of 2023 14.03.2023 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Cr. Revision No.138 of 2023Issue notice to the respondent, returnable within six weeks, on taking steps within a period of one week.
Record of learned trial court be called for.
Cr.MP No.727 of 2023By way of instant application, the applicant/petitioner has prayed for suspension of sentence.
Heard. The substantive sentence imposed by learned Chief Judicial Magistrate, Nahan, District Sirmour, H.P. vide judgment of conviction and order of sentence dated 18.12.2021 in Criminal Case No. 87/3 of 2019, titled Shakil Ahmed Sheikh vs. Gaurav Kumar and further affirmed by learned Additional Sessions Judge, Sirmaur, District at Nahan, H.P. vide judgment dated 20.01.2023 in Criminal Appeal No.7-N/10 of 2022, titled Sh. Gaurav Kumar vs. Sh. Shakil Ahmed, shall remain suspended, subject to the applicant's depositing 30% of compensation amount, if not already deposited, within a period of six weeks and furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court within the ::: Downloaded on - 25/07/2025 21:29:04 :::CIS .
same period with condition that the applicant shall appear in Court, as and when directed and shall surrender to serve out the sentence imposed, in case the revision is ultimately dismissed.
r to The application stands disposed of.
Cr.MP No.728 of 2023The application is disposed of with a direction to the applicant to file certified copy of the judgment and order dated 18.12.2021, passed by learned trial court, within a period of four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh. Govind Ram vs. Smt. Dropti Devi Cr.MMO No.204 of 2023 14.03.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for the petitioner.
Cr.MMO No.204 of 2023 & Cr.MP No.715 of 2023 Issue notice to the respondent, returnable within four weeks, on taking steps within a period of three days.
Cr.MP No.716 of 2023The application is disposed of with a direction to the applicant to file translated copies of the vernacular documents, within a period of four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Maman Chand Jain vs. State of H.P. Cr.MMO No.401 of 2018 14.03.2023 Present: Mr. Naresh K. Verma, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for the respondent/State.
Learned counsel appearing on behalf of the petitioner, submits that learned Senior Counsel Mr. Rajnish Maniktala, Advocate, who has to argue the present case, is not available today due to some personal difficulty and as such, matter may be adjourned to some other date.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ashwani Kumar vs. M/s Himachal Febrics Cr.MMO No.539 of 2018 with Cr.MMO No.540 of 2018 14.03.2023 Present: Ms. Nisha, Advocate Vice Mr. Karan Singh Kanwar, Advocate, for the petitioner(s) in both petitions.
Mr. Ashok K. Tyagi, Advocate, for the respondents in both petitions.
Learned vice counsel appearing on behalf of the petitioner(s) prays for an adjournment on the ground that the learned arguing counsel is not available today.
Therefore, at her request, list after two weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Anu Bala vs. Ashok Kumar Cr.MMO No.650 of 2019 14.03.2023 Present: Ms. Shivani Vardhan, Advocate Vice Mr. Narender Singh Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for the respondent/State.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that the learned arguing counsel is not available today.
Therefore, at her request, list after two weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Narender Chauhan vs. Sundla FAO No.276 of 2020 14.03.2023 Present: Mr. Ajay Thakur, Advocate Vice Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr.Hitesh Thakur, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that the learned arguing counsel is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Kuldeep Singh vs. State of H.P. Cr.MMO No.412 of 2020 14.03.2023 Present: Mr. Karan Veer Singh, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for the respondent/State.
Learned Additional Advocate General prays for an adjournment on the ground that record of the present case is not available today.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Kiran Pal and Ors. vs. Gaurav Naryal and Ors.
FAO Nos.86 and 87 of 2021 14.03.2023 Present: Ms. Arun Sehgal, Advocate, for the appellants.
None for respondents No.1 & 2.
taken as yet.
r to Steps for the service of respondent No.3 has not been Let fresh notice be issued to respondent No.3, returnable within four weeks, on taking steps within a period of three days.
Dasti process be also issued, as prayed.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
United India Insurance Co. vs. Meera Devi & Ors.
FAO No.88 of 202114.03.2023 Present: Dr. Lalit K. Sharma, Advocate, for the appellant.
Mr. Dibender Ghosh, Advocate, for respondents No.1 & 2. Ms. Heena Chauhan, Advocate Vice Mr. B.S. Thakur, Advocate, for respondents No.3 to 5.
At the request of learned vice counsel appearing on behalf of respondents No.3 to 5, list after two weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sanjay Kumar vs. Vijay Kumar & Ors.
CMPMO No.166 of 202114.03.2023 Present: Mr. Naveen Awasthi, Advocate, for the petitioner.
Ms. Hem Kanta, Advocate Vice Mr.Azmat Hayat Khan, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the respondents, submits that learned Senior Counsel Mr. M.A.Khan, Advocate, who has to argue the present case, has been operated upon and as such, matter may be adjourned to some other date.
At her request, list after four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Satya Devi vs. Yash Pal & Anr.
Cr.MMO No. 668 of 202114.03.2023 Present: Mr. Lokesh Thakur, Advocate Vice Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Romesh Verma, Senior Advocate with Mr.Hitesh Thakur, Advocate, for the respondents.
At the request of learned vice counsel appearing on behalf of the petitioner, list after four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Vivek Ummat vs. Surinder Kaur CR No.32 of 2022 14.03.2023 Present: Ms. Meera Devi, Advocate, for the petitioner.
Mr. Ajay Kumar Sharma, Advocate, for the respondent.
At the pleasure of Hon'ble the Acting Chief Justice, list before another Bench.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Dalip Singh vs. Ramesh Kumar CR No.141 of 2022 14.03.2023 Present: Mr.Sandeep Chauhan, Advocate, for the petitioner.
Mr. Pranjal Munjal, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list after four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ranjeet Singh vs. H.P. Gramin Bank Cr. Revision No.196 of 2022 14.03.2023 Present: Mr.Sanket Sankhyan, Advocate, for the petitioner.
Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the respondent.
Cr.MP No.1014 of 2022It is stated by learned counsel for the petitioner that vide order dated 23rd April, 2022, the petitioner was directed to deposit sum of Rs.8 Lac in the Registry of this Court on or before 15th June, 2022. However, petitioner is not in a position to deposit the aforesaid amount.
Since, the petitioner has not deposited the aforesaid amount of Rs.8 Lac in the Registry of this Court, interim order dated 23rd April, 2022, passed by this Court, stands vacated.
Application stands disposed of.
Cr. Revision No.196 of 2022At the request of learned counsel for the petitioner, list after one week.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Atma Ram vs. Ramesh Chand & ors.
CMPMO No.364 of 202214.03.2023 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.
Mr. Ram Kumar, Advocate, for the respondents.
r to Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Nishi Kant & Ors. vs. State of H.P. & Anr.
Cr.MMO No.515 of 202214.03.2023 Present: Mr. Amrinder Singh Rana, Advocate, for the petitioners.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.1/State.
Mr. Virender Kumar Verma, Advocate, for respondent No.2.
At the request of learned counsel for the petitioners, list on 05.04.2023.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
The Bhagat Co-operative Bank vs. M/s Him Mushroom and ors.
CMPMO No.547 of 202214.03.2023 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Mr. Kulwant Singh Katoch, Advocate, for respondents No.1 & 2.
None for respondent No.3.
CMPMO No.547 of 2022 & CMP No.15470 of 2022 Learned counsel for the respondents No.1 & 2 prays for and is granted two weeks' further time to file reply. List thereafter.
Interim order to continue.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Puran Prakash Goel & Anr. vs. Chaman Lal Vaidya a/w connected matter CMPMO No.674 of 2022 & CMPMO No.70 of 2023 14.03.2023 Present: Mr. H.R. Rangra, Advocate, for the petitioners in both petitions.
both petitions.
r to Mr. Raj Kumar Negi, Advocate, for the respondent in CMPMO No.674 of 2022 & CMP No.18375 of 2022 a/w CMPMO No.70 of 2022 & CMP No.1403 of 2023 Learned counsel for the respondent prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Suran Dass vs. Rangeela Cr. Revision No.679 of 2022 14.03.2023 Present: Mr. H.R. Jhingta, Advocate, for the petitioner.
Mr. Mukesh Sharma, Legal Aid Counsel, for the respondent.
Cr.MA No.3855 of 2022Learned Legal Aid Counsel appearing on behalf of the respondent prays for and is granted two weeks' time to file reply.
List thereafter.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
GMNR vs. Balbir Singh through LRs.
RFA No.60 of 202213.03.2023 Present: Mr. Shashi Shirshoo, Central Government Standing Counsel, for the appellant.
Mr. Atharv Sharma, Advocate, for respondents No.1(a) to 1(d).
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.2.
Learned Central Government Standing Counsel for the appellant prays for an adjournment on the ground that his record is not complete.
As prayed for, list after four weeks.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Oriental Insurance Company Ltd. vs. Sonia Devi & Ors.
FAO No. 167 of 202213.03.2023 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Anida Kuthiala, Advocate, for respondents No.6 & 7.
FAO No. 167 of 2022Admit.
Issue post admission notices to respondents No.1 to 5, returnable within six weeks, on taking steps within a period of one week. Record of learned court below be called for.
CMP No.11441 of 2022Since the compensation amount has already been deposited, interim order dated 24.08.2022, is made absolute.
Application stands disposed of.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh. Bali Ram & Ors. vs. Hem Singh.
RSA No.263 of 202213.03.2023 Present: Mr. Romesh Verma, Senior Advocate with Ms. Shruti Sharma, Advocate, for the appellants.
Mr. H.S. Rangra, Advocate, for the respondent.
CMP No.12203 of 2022Learned counsel for the respondent prays for and is granted two weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh. Bali Ram & Ors. vs. Hem Singh.
RSA No.263 of 202213.03.2023 Present: Mr. Romesh Verma, Senior Advocate with Ms. Shruti Sharma, Advocate, for the appellant.
Mr. H.S. Rangra, Advocate, for the respondents.
CMP No.12203 of 2022Learned counsel for the respondents prays for and is granted two weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Mohan Singh and Anr. vs. Hans Raj and others RSA No.293 of 2022 13.03.2023 Present: Mr. Romesh Verma, Senior Advocate with Ms. Shruti Sharma, Advocate, for the appellant.
Mr. Jagat Pal, Advocate, for respondents No. 1 to 8.
CMP No.14624 of 2022Learned counsel for appearing respondents prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Nitin and Ors. vs. Dushyant Kumar Sood RSA No.296 of 2022 13.03.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for the appellant.
Mr. H.S. Upadhaya, Advocate, for the respondent.
At the request of learned counsel for the respondent, list after two weeks.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Devender vs. Manohar Lal Thakur Cr.R. No.692 of 2022 13.03.2023 Present: Mr. H.R. Bhardwaj, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for the respondent.
after four weeks.
At the request of learned counsel for the petitioner, list ( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Raghu Vakkiyal vs. The State of H.P. Cr. MMO No.1199 of 2022 13.03.2023 Present: Mr. Rajesh Batra, Advocate with Mr. Janesh Gupta, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent-State.
Learned Additional Advocate General prays for and is granted two weeks' time to file reply.
List on 24.04.2023 along with Cr.MMO No.1296 of 2022, as prayed by learned counsel for the petitioner.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Pankaj Rohilla vs. State of Himachal Pradesh & Anr.
Cr. MMO No.1263 of 202213.03.2023 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1-State.
Mr. Vijay Panchta, Advocate, for respondent No.2.
HC Vinod Kumar, P.S. Kumarsain, District Shimla, present with record.
Status report stands filed.
Learned counsel for respondent No.2 prays for and is granted two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sushma Aggarwal vs. Ramesh Aggarwal & Ors.
CMPMO No.44 of 202313.03.2023 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Ashok Sood, Senior Advocate with Khem Raj, Advocate, for respondents No. 1 to 3.
CMPMO No.44 of 2023 & CMP No. 915 of 2023 Let fresh notice be issued to respondents No.4 to 8, returnable for 20.04.2023, on taking steps within a period of three days.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Mukesh Sharma vs. The Principal Secretary ( FCS & CA) & ors.
CMPMO No.54 of 202313.03.2023 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent-State.
CMPMO No.54 of 2023 & CMP No. 1072 of 2023 Learned Additional Advocate General has submitted that reply has already been filed in the Registry on 09.03.2023, but the same is not on record. Registry to check and place the same on record, if in order. List thereafter.
In the meantime, rejoinder, if any, be filed within four weeks, as prayed by learned counsel for the petitioner.
Interim order to continue.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Manorma Devi vs. The Principal Secretary & Ors.
CMPMO No.53 of 202313.03.2023 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent-State.
CMPMO No.53 of 2023 & CMP No. 1068 of 2023 Learned Additional Advocate General has submitted that reply has already been filed in the Registry on 09.03.2023, but the same is not on record. Registry to check and place the same on record, if in order. List thereafter.
In the meantime, rejoinder, if any, be filed within four weeks, as prayed by learned counsel for the petitioner.
Interim order to continue.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
State of H.P. vs. Arvind Kumar Cr.MPM No.2028 of 2021 13.03.2023 Present: Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the appellant-State.
r to Mr.Goldy Kumar, Advocate, for the respondent.
Cr.MP(M) No.2029 of 2021This order shall dispose of an application under Section 5 of the Limitation Act for condoning the delay in filing the appeal.
As per applicant, the impugned judgment was passed by learned Additional Sessions Judge-III, Kangra at Dharamshala, District Kangra, H.P. on 20.01.2021, but the certified copy of the same was applied on 06.02.2021, attested on 10.02.2021 and delivered on 11.02.2021. On receipt of the certified copy, the case was examined by the concerned Public Prosecutor, Kangra. Thereafter, the case was sent by the District Magistrate, Kangra to the Additional Chief Secretary (Home) to the Government of Himachal Pradesh for taking final decision, which was received in the Department on 08.04.2021. After that, it was referred to the Law Department for seeking their opinion on 12.04.2021 and received back with advice on 19.04.2021.
Thereafter, the case was submitted to the competent authority on 22.04.2021 for taking decision. After the examination by the ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
competent authority on 27.04.2021, it was decided to file the appeal and ultimately, the appeal was filed on 03.06.2021 and as such, there is total delay of 131 days in filing the same.
No reply is intended to be filed.
Heard. The Hon'ble Supreme Court of India in Cognizance for Extension of Limitation with Miscellaneous Application No. 29 of 2022 in Miscellaneous Application No. 665 of 2021 in Suo Motu Writ Petition © No. 3 of 2020, held as under:-
"IV. It is further clarified that the period from 15.03.2020 till 28.02.2022 shall also stand excluded in computing the periods prescribed under Sections 23(4) and29A of the Arbitration and Conciliation Act, 1996, Section12A of the Commercial Courts Act, 2015 and provisos(b) and (c) of Section 138 of the Negotiable Instruments Act, 1881 and any other laws, which prescribe period(s) of limitation for instituting proceedings,outer limits (within which the court or tribunal can condone delay) and termination of proceedings."
In view of the aforesaid order passed by Hon'ble Supreme Court of India, the present application is allowed and delay of 131 days in filing the appeal is hereby condoned.
Application stands disposed of.
::: Downloaded on - 25/07/2025 21:29:05 :::CIS.
Cr.MPM No.2028 of 2021For the reasons stated in the application, the same is allowed and applicant/appellant is granted leave to file the appeal.
Application stands disposed of.
Cr. Appeal No.__________2023 Be registered.
Admit Records of learned courts below be called for.
List for hearing in due course.
( Sushil Kukreja ) Judge 13th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Priya Devi vs. Nasib Kumar CMPMO No.652 of 2022 07.03.2023 Present: Ms. Rajani Kumari, Advocate, for the petitioner.
CMPMO No.652 of 2022 & CMP No.17849 of 2022 Notice issued to the respondent is awaited.
Let fresh notice be issued to the respondent, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Priyanka Sharma vs. State of H.P. Cr.MMO No.705 of 2022 07.03.2023 Present: Mr. Pavinder, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent-State.
Cr.MP No.105 of 2023Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh. Sandeep Kumar vs. State of H.P. Cr.MMO No.1037 of 2022 07.03.2023 Present: Mr. Divya Raj Singh Thakur, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1.
Mr. Nitish Negi, Advocate, for respondent No.2.
Learned counsel for respondent No.2 prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Shubham Sharma vs. State of H.P. Cr.MMO No.1067 of 2022 07.03.2023 Present: Mr.Atharv Sharma, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1.
Mr. Divya Raj Singh, Advocate, for respondent No.2.
Learned counsel for respondent No.2 prays for and is granted further two weeks' further time to file reply. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Kushal Kumar & another vs. State of H.P. Cr.MMO No.1129 of 2022 07.03.2023 Present: Mr. Mohd. Amir, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1.
Respondent No.2 present in person.
At the request of learned counsel for the parties, list on 24.03.2023.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sameen Ahmed vs. State of H.P. Cr.MMO No.1194 of 2022 07.03.2023 Present: Ms. Shalini Thakur, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent.
Learned counsel for the petitioners prays for and is granted four weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Norang Rai vs. State Cr.MMO No.1196 of 2022 07.03.2023 Present: Ms. Shalini Thakur, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent.
Learned counsel for the petitioners prays for and is granted four weeks' time to file rejoinder. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ashok Kumar vs. State of H.P. & another Cr.MMO No.1217 of 2022 07.03.2023 Present: Mr. Bodh Raj, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
None for respondent No.2.
Since none is appearing on behalf of respondent No.2, in the interest of justice, list after four weeks.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh. Minka Ram vs. Shri Hukam Chand & ors.
CMPMO No.49 of 202307.03.2023 Present: Mr. Romesh Verma, Senior Advocate with Ms. Shruti Sharma, Advocate, for the petitioner.
Mr. Janesh Gupta, Advocate, for respondents No.1 to 5. None for respondent No.6.
CMPMO No.49 of 2023Though respondent No.6 stands duly served, but none has put in appearance on his behalf despite repeated calls, hence, he is ordered to be proceeded against ex parte.
At the joint request of learned counsel for the parties, list on 12.04.2023.
CMP No.1014 of 2023No reply is intended to be filed by the non-
applicants/respondents.
Heard. Interim order dated 23.01.2023 is made absolute during the pendency of the present petition.
Application stands disposed of.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Mohar Singh vs. Khazan Singh & ors.
CMPMO No.84 of 202307.03.2023 Present: Mr. Kulbhushan Khajuria, Advocate, for the petitioner.
CMPMO No.84 of 2023Notices be issued to respondents No.1 to 4, returnable for 26.04.2023, on taking steps within a period of one week.
CMP No.1989 of 2023Notice in the aforesaid terms.
Leaned counsel for the applicant/petitioner submits that despite the interim order passed by learned trial court, respondents have raised substantial construction over the land of the petitioner and in case the police protection is not granted to implement the interim order passed by learned trial court, then the petitioner will suffer irreparable loss and injury, which cannot be compensated in any terms.
Heard.
In view of the facts and circumstances of the case, in the interim, Superintendent of Police, Sirmaur, is directed to provide necessary police assistance to the applicant/petitioner towards the implementation of the order dated 16.03.2022, passed by learned Senior Civil Judge, Shillai in Civil Suit No.31 of 2021, titled Mohar Singh vs. Khazan Singh and ors.
List on 26.04.2023.
::: Downloaded on - 25/07/2025 21:29:05 :::CIS.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Dharam Singh and ors. vs. Bihari Lal and ors.
RSA No.496 of 200907.03.2023 Present: Mr. Vikas Rathore, Advocate, for the appellants.
Mr. Raman Sethi, Advocate, for the proposed LRs No.1(a) to 1(c) of deceased respondent Bihari Lal.
CMP Nos.833 & 834 of 2019 Learned counsel for proposed LRs No.1(a) to 1(c) of deceased respondent Bihari Lal, prays for and is granted three weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Mansa Ram vs. Hem Dutt RSA No.89 of 2016 07.03.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Verma, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.2.
Mr. Mukul Sood, Advocate, for proposed LR-Soma Devi.
Again Power of Attorney on behalf of appellant No.1(d) not filed.
Learned counsel for the appellants prays for and is granted two weeks' further time to seek instructions in the matter. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Harbhajan Singh & Ors. vs. Parmatma Devi & Ors. a/w connected matter.
RSA No.142 of 2016 a/w RSA No.384 of 2014.
RSA No.142 of 201607.03.2023 Present: Mr. Vijay Panchata, Advocate, for the appellants.
Mr. Divya Raj Singh, Advocate, for respondents No.1(a), 2 and 3.
RSA No.384 of 2014Mr. Divya Raj Singh, Advocate, for the appellants No.1(a), 2 and 3.
Mr. Vijay Panchata, Advocate, for the respondents.
CMP(M) Nos. 1803 of 2022 & 1804 of 2022 in RSA No.142 of 2016 Notice be issued to the proposed LRs of deceased appellant No.1 late Sh. Harbhajan Singh, returnable within four weeks, on taking steps within a period of three days.
CMP No.18514 of 2022` The application is disposed of with a direction to the applicant to file English translation of Annexure A-1 within a period of four weeks.
CMP(M) Nos. 109 & 110 of 2022 in RSA No.384 of 2014 Notice be issued to the proposed LRs of deceased respondent No.1 late Sh. Harbhajan Singh, returnable within four weeks, on taking steps within a period of three days.
::: Downloaded on - 25/07/2025 21:29:05 :::CIS.
CMP No.1995 of 2023` The application is disposed of with a direction to the applicant to file translated copies of Annexures within a period of four weeks.
r to ( Sushil Kukreja )
Judge
7th March, 2023
(reena)
::: Downloaded on - 25/07/2025 21:29:05 :::CIS
.
OIC vs. Ajay Kumar & others FAO No. 300 of 2019 a/w CO No. 25 of 2022 07.03.2023 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Naresh K. Sharma, Advocate, for respondents No.1 to 3.
Mr. Vivek Chandel, Advocate, for respondent No.4.
Learned counsel for the appellant has submitted that amended memo of parties was filed in the Registry on 28th February, 2023, but the same is not on record. Registry to check and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh. Ram Dass and others vs. Sh. Lekh Ram and others CMP(M) No. 1631 of 2019 07.03.2023 Present: Mr. Parmod Singh Thakur, Advocate, for the applicants.
Ms. Tanu, Advocate Vice Mr. Ajay Shandil, Advocate, for respondents No.1 to 5.
Mr. Shashi Shirshoo, Advocate, for respondents No.6 & 7. Applicants have already closed the evidence on 27.07.2022. On 18.10.2022, it was stated by learned counsel for respondents No.1 to 5 that they do not want to lead any evidence and thereafter case was fixed for evidence of respondents No.6 & 7. However, learned counsel for respondents No.6 & 7 stated that no evidence is to be led on their behalf.
Now, at the joint request of learned counsel for the parties, list the present application for consideration after four weeks.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Rama Nand and Ors. vs Chairman Sh. Maheshwari Devi Ji RFA No.194 of 2021 07.03.2023 Present: Mr. S.S. Pathania, Advocate, for the appellant.
Mr. Janesh Gupta, Advocate, for respondents No.1 to 5. Cross-objections on behalf of respondents No.1 to 5 not re-filed.
Learned counsel for respondents No.1 to 5 prays for an adjournment.
As prayed for, list after two weeks.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Joginder Singh & Ors. vs. Karam Chand & Ors.
RSA No.285 of 201907.03.2023 Present: Mr. Ramakant Sharma, Advocate, for the appellants.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Thakur, Advocate, for respondents No.1 to 7, 7(a) to 7(c) and 8 to 12.
Learned counsel for the appellants prays for and is granted two weeks' further time to file fresh affidavit with better particulars. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Muna Lal @ Muni Lal and Ors. vs. State of H.P. & Ors.
RFA No. 103 of 202207.03.2023 Present: Mr. Ramakant Sharma, Advocate, for the appellant.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
At the pleasure of Hon'ble the Acting Chief Justice, list before appropriate Bench.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Shiv Pratap Giri & another vs. Chanderbhan Giri & others Civil Suit No. 113 of 2022 07.03.2023 Present: Mr. Vivek Negi, Advocate, for the plaintiffs.
Mr. Aman Sood, Advocate, for defendant No.1.
Mr. Nitin Thakur, Advocate, for defendant No.2.
Mr. Janesh Gupta, Advocate, for defendants No.3 to 7.
Learned counsel for the defendants pray for and are granted six weeks' further time to file written statement. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Attar Singh & ors. vs. State of H.P. & Ors.
Ex. Pet. No.114 of 202207.03.2023 Present: Mr. L.N. Sharma, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondents.
Learned counsel for the petitioners has submitted that in view of the previous orders passed by Hon'ble Mr. Justice Satyen Vaidya, the matter may be listed before the same Bench.
Therefore, at his request, list this matter before the same Bench after obtaining necessary orders from Hon'ble the Acting Chief Justice.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Surender Kumar and Ors. vs. Monika and Ors.
RSA No. 242 of 202207.03.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Sumit Sood, Advocate, for respondents No.1 to 3.
Mr. Rohit, Advocate, for respondents No.4,5, 6(a) to 6(c)& 9.
Steps for the service of respondents No.7,8, 12 & 13 not taken.
Learned counsel for the appellants states at bar that he will do the needful within two days.
Let fresh notices be issued to aforesaid respondents No.7,8,12 & 13, returnable within four weeks, on doing the needful within two days by learned counsel for the appellants.
List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Satpal vs. Golf Link Finance Cr. Revision No.594 of 2022 07.03.2023 Present: Mr. Ashwani Kumar Kaundal, Advocate, for the petitioner.
after two weeks.
At the request of learned counsel for the petitioner, list ( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
State vs. Tulsi Ram Cr.MP(M) No. 1774 of 2022 07.03.2023 Present: Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the petitioner.
r to Mr. Bodh Raj, Advocate, for the respondent.
As per report of the Registry, reply filed, but the same is lying under objection.
Learned counsel for the respondent prays for and is granted two weeks' time to check the status of the reply. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Krishan Lal vs. Sunki Devi Cr.MP(M) No. 1829 of 2022 07.03.2023 Present: Ms. Kamlesh, Advocate Vice Mr. H.S. Rana, Advocate, for the petitioner.
Mr. Pankaj Thakur, Advocate, for the respondent.
At the request of learned vice counsel for the petitioner, list after four weeks.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Mohan Lal vs. Ram Lal Cr.MP(M) No. 2052 of 2022 07.03.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
Learned counsel for the respondent submits that reply was filed in the Registry on 19.12.2022, but the same is not on record. Registry to check and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge 7th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Rupa through LRs. vs. Puniya Devi and Ors.
RSA No.439 of 200906.03.2023 Present: Mr. Mukul Sood, Advocate, for th appellant.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for respondents No. 4 to 6.
At the request of learned counsel for respondents No.4 to 6, list after four weeks.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Dharmender Kumar vs. Seema Devi Cr.MMO No.26 of 2023 06.03.2023 Present: Mr. Rahul, Advocate Vice Ms. Anu Tuli, Advocate, for the petitioner.
Cr.MP No.340 of 2023The present application has been filed for extension of time to comply with the order dated 06.01.2023, passed by this Court.
Heard. The application is allowed and applicant/petitioner is directed to comply with the order dated 06.01.2023, passed by this Court, on or before the next date of hearing, i.e. 03.04.2023.
Application stands disposed of.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Deepak Kumar Tyagi & Ors. vs. State of H.P. Cr.MPM Nos. 359, 330, 335 & 362 of 2023 06.03.2023 Present: Mr. Manoj Pathak, Advocate,for the petitioner(s).
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
SI Anil Kumar and ASI Shiv Lal, CID, Shimla, present in person.
Fresh status reports stand filed.
As prayed for, list on 28.03.2023, on which date, all the bail petitioners shall remain present in person.
Interim orders to continue.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ravi Sharma vs. State of H.P. Cr.MPM No. 465 of 2023 06.03.2023 Present: Mr. Shanti Swaroop, Advocate,for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Chandan Sharma vs. State of H.P. Cr.MPM No. 463 of 2023 06.03.2023 Present: Mr. Shanti Swaroop, Advocate,for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Status report stands filed.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ashwani Mehta vs. State of H.P. Cr.MPM No. 551 of 2023 06.03.2023 Present: Mr. Aakash Thakur, Advocate,for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Notice. Mr. B.C. Verma, learned Additional Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report.
List on 22.03.2023.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Shri Surjit Singh vs. Shri Harmohinder Singh & ors.
CMPMO No.79 of 202306.03.2023 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate,for the petitioner.
CMPMO No.79 of 2023Notice be issued to the respondents, returnable within six weeks, on taking steps within a period of one week.
CMP No.1915 of 2023Notice in the aforesaid terms.
List after four weeks.
In the meantime proceedings in Execution Petition No.403/2013, pending in the Court of learned Senior Civil Judge, Una H.P. shall remain stayed and warrant of possession issued in terms of order dated 10 th February, 2023, shall not be executed till the next date of hearing.
CMP No.1916 of 2023The application is disposed of with a direction to the applicant to file translated copies of vernacular documents within a period of four weeks.
( Sushil Kukreja ) Judge 6th March, 2023 ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
(reena) r to ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Pradeep Kumar and others vs. State of H.P. & ors.
Cr.MMO No.154 of 202306.03.2023 Present: Mr. Atharv Sharma, Advocate,for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 & 2/State.
Cr.MMO No.154 of 2023 & Cr.MP No. 570 of 2023 Notice. Mr. B.C. Verma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 & 2.
Separate notice be issued to respondent No.3, returnable for 05.04.2023, on taking steps within a period of three days. In the meantime, reply by appearing respondents be also filed.
Cr.MP No.571 of 2023The application is disposed of with a direction to the applicants to file English translation of Hindi documents within a period of four weeks.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh.Vijay Kumar & Anr. vs. State of H.P. & Ors.
Cr.MMO No.158 of 202306.03.2023 Present: Mr. Karan Singh Parmar, Advocate,for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 & 2/State.
Cr.MMO No.158 of 2023 & Cr.MP No. 578 of 2023 Notice. Mr. B.C. Verma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 & 2.
Separate notice be issued to respondent No.3, returnable for 03.04.2023, on taking steps within a period of three days. In the meantime, reply by appearing respondents be also filed.
Cr.MP No.579 of 2023The application is disposed of with a direction to the applicants to file complete typed copy of Annexure P-1, within a period of four weeks.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sumehar Chand Narwal vs. State of H.P. Cr.MMO No.994 of 2022 06.03.2023 Present: Mr. Sunil Kumar, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.1,4 & 5/State.
Mr. Kush Sharma, Advocate, for respondent No.2.
Mr. Abhishek Verma, Advocate Vice Mr. Khem Raj, Advocate, for respondents No.3,6,7 & 9.
Mr. Ajay Sharma, Advocate Vice Mr.Peeyush Verma, Advocate, for respondent No.8.
Replies by respondents No.1, 2 & 8 stand filed.
Learned counsel appearing on behalf of the remaining respondents pray for and are granted four weeks' time to file the replies. List thereafter.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Rajinder Singh vs. State of H.P. RSA No.574 of 2009 04.03.2023 Present: Mr. Suresh Singh Saini, Advocate Vice Ms. Anaida Kuthiala, Advocate, for the appellant.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that the learned arguing counsel is not available today, as his mother is admitted at PGI, Chandigarh.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 4th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Roop Lal and Anr. vs. Seva Sigh and Anr.
RFA No.563 of 201104.03.2023 Present: Mr. Suresh Singh Saini, Advocate Vice Ms. Anaida Kuthiala, Advocate, for the appellants.
Mr. Anirudh Sharma, Advocate Vice Mr. Basant Pal Thakur, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that the learned arguing counsel is not available today, as his mother is admitted at PGI, Chandigarh.
Therefore, at his request, list after four weeks.
( Sushil Kukreja ) Judge 4th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sazaad Deen vs. State of H.P. Cr. Appeal No. 687 of 2019 04.03.2023 Present: Mr. Divya Raj Singh, Advocate Vice Mr. Ram Bisht, Advocate, for the appellant.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on the ground that the learned arguing counsel is not available today.
Therefore, at his request, list after two weeks.
( Sushil Kukreja ) Judge 4th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ram Singh vs. State of H.P. Cr.MP(M) No.325 of 2023 04.03.2023 Present: Mr. Ajit Sharma, Advocate Vice Mr. Yashveer Singh, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that the learned arguing counsel is not available today.
Therefore, at his request, list after one week.
( Sushil Kukreja ) Judge 4th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Madan Singh vs. State of H.P. & Anr.
Cr.MMO No.146 of 202304.03.2023 Present: Mr. Divya Raj Singh, Advocate Vice Mr. Rahul Singh Verma, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1.
Cr.MMO No.146 of 2023Notice. Mr. R.P. Singh, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within four weeks, on taking steps within a period of one week. In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.544 of 2023The application is disposed of with a direction to the applicant to file English translation copy of Annexures P-1 & P-2 within a period of four weeks.
( Sushil Kukreja ) Judge 4th March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sarno (deceased) vs. Roshan Lal RSA No.542 of 2008 03.03.2023 Present: Mr. Romesh Verma, Advocate, for the appellants.
Mr. N.D. Sharma, Advocate, for LRs. 1(a) to 1(d).
r to In view of the order dated 30.06.2022, list this matter before appropriate Bench after obtaining necessary orders from Hon'ble the Acting Chief Justice.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Bal Krishan vs. Smt. Satya Devi & Ors.
RSA No.207 of 200903.03.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajit Jaswal, Advocate, for the appellant.
Mr. Arvind Sharma, Advocate, for respondents No.1, 3 & 4.
Steps for bringing on record LRs of respondent No.2 not taken.
At the request of learned counsel for the appellant, list after four weeks.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ajay Kumar vs. Uttam Chand (through LRs.) and Anr.
RSA No.269 of 201503.03.2023 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Respondents No.1(a) and 1(b) are ex parte.
Ms. Kavita Kajal, Advocate Vice Mr. Atharv Sharma, Advocate, for respondents No.1(c) to 1(f) & 2.
Steps for bringing on record LRs of respondents No.1(a), 1(b) and respondent No.2 not taken.
At the request of learned counsel for the appellant, list after four weeks.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Sh. Khem Chand and ors vs. Anti Devi & Ors.
RSA No.458 of 201703.03.2023 Present: Ms. Kavita Kajal, Advocate Vice Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajit Jaswal, Advocate, for respondent No.1.
CMP Nos. 886 and 1048 of 2022 Though affidavit in terms of order dated 18.11.2022 not filed, but rejoinder with the affidavit of LR of appellant Smt. Ramfulo Devi stands filed.
At the request of learned counsel for the appellants, list this case after four weeks.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Tata AIG General Insurance Co. Ltd. vs. Abhijeet Singh & Anr.
FAO(MVA) No. 310 of 201803.03.2023 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Sunil Kumar, Advocate, for respondent No.1.
Mr. Sanjay Ranta, Advocate, for respondent No.2.
Since, service is complete, therefore, at the joint request of learned counsel for the parties, list in the month of April, 2023 for final hearing.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ram Krishan vs. Brij Paul Singh and ors.
FAO No. 477 of 201803.03.2023 Present: Mr. Naresh Sharma, Advocate, for the appellant.
Mr. Sanket Sankhyan, Advocate Vice Mr. P.S. Chandel, Advocate, for respondents No.1(a) & 1(b).
FAO No. 477 of 2018 & CMP No. 14442 of 2019 Notice issued to respondent No.2 stands duly served, but none has put in appearance on his behalf despite repeated calls, hence, he is ordered to be proceeded against ex parte.
Notice issued to proposed respondent No.3 not received back either served or unserved.
Let fresh notice be issued to proposed respondent No.3, returnable within four weeks, on taking steps within a period of one week. In the meantime, amended memo of parties be also filed.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Shyam Lal vs. Sher Singh & another Cr. Revision No.289 of 2019 03.03.2023 Present: Mr. Parmod Singh Thakur, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.2.
In view of the order dated 06.01.2023, list this case before SB-VII after obtaining necessary orders from Hon'ble the Acting Chief Justice.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Prem Kumar & Ors. vs. Prakash Chand Sharma & Ors.
CMP No.13073 of 2021 in RSA No. 25 of 2004 03.03.2023 Present: Mr. C.N. Singh, Advocate, for the applicants/appellants.
Mr. Vivek Sharma, Advocate, for respondent No.1.
Steps for the service of proposed legal representatives of respondent No.2 as well as respondent No.3 have not been taken. Further time prayed.
Let fresh notice be issued to proposed legal representatives of respondents No. 2 as well as respondent No.3, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Gulabi Devi vs. State of H.P. Cr. Appeal No. 52 of 2023 03.03.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Cr.MP No.427 of 2023Learned Additional Advocate General states that reply has been filed in the Registry on 28.02.2023, but the same is not on record. Registry to check and place the same on record, if in order. List thereafter.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Rajesh Kumar vs. State of H.P. Cr.MP(M) No. 52 of 2023 03.03.2023 Present: Mr. Divya Raj Singh and Mr. Karanveer Singh, Advocates, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
ASI Dharam Chand, P.S. Baijnath, District Kangra, H.P. present with record.
Status report stands filed.
Learned counsel for the petitioner prays for an adjournment on the ground that he wants to go through the same.
Therefore, at his request, list next week.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Smt.Richa Verma vs. Sh. Viren Chaudhary CMPMO No. 74 of 2023 03.03.2023 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
r to CMPMO No. 74 of 2023 & CMP No.1404 of 2023 Notice be issued to the respondent, returnable within four weeks, on taking steps within a period of three days. List thereafter.
CMP No. 1405 of 2023Dismissed, as having been rendered infructuous.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Meena Devi vs. Ashish CMPMO No. 75 of 2023 03.03.2023 Present: Mr. Ajay Kumar Chauhan, Advocate, for the petitioner.
CMPMO No. 75 of 2023 & CMP No.1406 of 2023 Notice be issued to the respondent, returnable within four weeks, on taking steps within a period of three days. List thereafter.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Gurnam Singh & Anr. vs. State of H.P & Anr.
Cr.MMO No.133 of 202303.03.2023 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within four weeks, on taking steps within a period of three days. In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.514 of 2023The application is disposed of with a direction to the applicant to file legible, English translation/typed copy of vernacular documents, i.e. Annexure P-1 & P-2 within a period of four weeks.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Kushal Chand vs. State of H.P. Cr.MP(M) No. 521 of 2023 03.03.2023 Present: Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General appears and waives service of notice on behalf of the respondent/State. He prays for and is granted two weeks' time to file status report. List thereafter.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Smt. Pamplu Devi vs. Sevati Devi & Anr.
RSA No. 239 of 200902.03.2023 Present: None for the appellant.
Mr. Kanwar Bhupinder Singh, Advocate, for respondent No.1.
Mr. Romesh Verma, Advocate, for respondent No.2(a).
At the request of learned counsel for the respondents, list this case after two weeks.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Dr. Surjan Singh (deceased) through LRs vs. Smt. Uma Sood (deceased) through LRs.
RSA No. 430 of 200902.03.2023 Present: Mr. Romesh Verma, Advocate, for the appellants.
Mr. Aman Sood, Advocate, for the respondents.
r to Learned counsel for the appellants submits that he had moved an application under Order 41 Rule 27 CPC, but the Registry has raised some objection. He states that he will remove the same within two weeks. List thereafter.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Rattan Chand & Ors. vs. Duni Chand & Ors.
RSA No. 614 of 200902.03.2023 Present: Mr. Basant Pal, Advocate, for the appellants.
Mr. Suneet Goel, Advocate, for the respondents.
r to At the request of learned counsel for the appellants, list this case after four weeks.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Kamla & others vs. Dev Dutt & others.
RSA No. 622 of 200902.03.2023 Present: Mr. Ajit Jaswal, Advocate Vice Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Dinesh Sharma, Advocate, for respondents No.1, 2, 3, 10, 12, 13, 15, 16, 24 to 27, 30, 31 & 32.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.35.
At the request of learned counsel for the contesting respondents, list after four weeks.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Ravi Pal vs. Desh Raj FAO No.462 of 2010 02.03.2023 Present: Mr. Rahul Singh, Advocate Vice Mr. Neel Kamal Sood, Advocate, for the appellant.
Mr. Suneet Goel, Advocate, for respondent Nos. 1(a) to
(e).
At the joint request of learned counsel for the parties, list this case after two weeks.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Gopal Tanta vs. Anita Tanta FAO No.484 of 2010 02.03.2023 Present: Mr. Parveen Chauhan, Advocate Vice Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Ajay Singh Kashyap, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list this case after four weeks.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Krishan Kumar vs. Jasbinder Singh Cr. Appeal No.520 of 2010 02.03.2023 Present: Mr. Ajay Sharma, Advocate Vice Mr. Peeyush Verma, Advocate, for the appellant.
Ms. Drishti Siaswal, Advocate Vice Mr. Balwant Kukreja, Advocate, for the respondent.
List before another Bench at the pleasure of Hon'ble the Acting Chief Justice.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Mansha Ram & Ors. vs. Brij Lal & Ors.
RSA No.555 of 201002.03.2023 Present: Mr. Ajit Jaswal, Advocate Vice Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Parv Sharma, Advocate vice Mr. Ramakant Sharma, Advocate, for respondents No.5 & 7.
At the request of learned vice counsel for the appellants, list this case after four weeks.
( Sushil Kukreja ) Judge 2nd March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Subhash Chand vs. M/s Amba Shakti Ispat Ltd. and Anr.
Cr. R. No. 173 of 201801.03.2023 Present: Mr. Parv Sharma, Advocate vice Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Vaibhav Kanwar, Advocate Vice Mr. Karan Singh Kanwar, Advocate, for respondent No.1 Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.2.
Learned vice counsel appearing on behalf of the petitioner prays for an adjournment on the ground that the arguing counsel is not available today.
Therefore, at his request, list this matter after four weeks.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Kamla Devi & Ors. vs. HRTC FAO No.438 of 2011 01.03.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellants.
Ms. Reeta Thakur, Advocate, for the respondent.
Arguments heard. Judgment reserved.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:05 :::CIS .
Pritam Singh through LRs. vs. Sham Sunder & others RSA No. 461 of 2008 01.03.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh, Advocate, for the appellants.
Mr. R.P. Singh, Advocate, for respondents No.1 to 5.
None for respondents No. 6 & 9 to 18.
Record of the file reveals that the present appeal is of 2008 and none has appeared on behalf of respondents No.6 & 9 to 18.
Therefore, in the interest of justice, let Court notices be issued to aforesaid respondents No.6 & 9 to 18, returnable for 28.04.2023.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Mangian Devi vs. Ashok Kumar FAO No.176 of 2018 01.03.2023 Present: Mr. Mahesh Sharma, Advocate, for the appellant.
Mr. Ramesh Sharma, Advocate, for the respondent.
r to CMP No. 15956 of 2022 Learned counsel for the respondent prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
State of H.P. vs. Jai Raina Cr.MPM No.2504 of 2022 01.03.2023 Present: Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the applicant.
Let record of trial court be requisitioned within four weeks. List thereafter.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Pankaj Sharma vs. State Cr. A. No. 55 of 2023 01.03.2023 Present: Mr. Peeyush Verma, Advocate, for the appellant.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Cr.MP No.481 of 2023Learned Additional Advocate General prays for and is granted further two weeks' time to file reply.
List on 15.03.2023.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Kuldeep Singh @ Surinder vs. State of H.P. Cr.MPM No.504 of 2023 01.03.2023 Present: Petitioner present in person with Mr. Naresh Sharma and Mr. Aishwarya Chauhan, Advocates.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent /State.
The present bail application has been filed by the petitioner under Section 439 of the Code of Criminal Procedure for grant of bail in case FIR No.37 of 2023, dated 25.02.2023, under Sections 341, 323, 504, 506 and 34 of Indian Penal Code and Sections 3(1) (s) and 3(2) (va) of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, registered at Police Station Dhalli, District Shimla, H.P. In Cr.MP(M) No. 1116 of 2020 titled Ami Chand vs. State of Himachal Pradesh, decided on 15th September, 2020, a Coordinate Bench of this Court held that in the absence of any riders or restrictions under Section 439 Cr.P.C, any person accused of a non-bailable offence, under any penal law, including the violations under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, can apply ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
under Section 439 Cr.P.C., offering to surrender and simultaneously seeking interim bail. On receipt of such application, the Court is to satisfy that the applicant stands arraigned as an accused in an FIR disclosing non-bailable offences. If all these parameters are complete, then the Courts are under an obligation to accept surrender.
The petitioner/accused person, who is present in the Court, has offered to surrender, which has been accepted and, thus, he is under the deemed custody of this Court.
As per the petitioner, he is innocent and has been falsely implicated in the present case. He states that as he is a permanent resident of Village Chikhar, Tehsil Junga, District Shimla, H.P., he is not in a position to tamper with the prosecution evidence or flee from justice, if enlarged on bail and he is ready and willing to join the investigation.
Heard. At this stage, this Court finds that as the petitioner is permanent resident of District Shimla and he is ready and willing to join the investigation, it is ordered that till the next date of hearing, the petitioner be released on bail in case FIR No.37 of 2023, under Sections 341, 323, 504, 506 and 34 of Indian Penal Code and Sections 3(1) (s) and 3(2) (va) of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, registered at Police Station Dhalli, District Shimla, H.P. on his furnishing personal bond to the tune of ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Rs.25,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.
3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses;
and
4. That the petitioner will not leave India without prior permission of the Court.
This order shall remain in force till 20.03.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Manoj Kumar @ Golu vs. State of H.P. Cr.MPM No.503 of 2023 01.03.2023 Present: Petitioner present in person with Mr. Naresh Sharma and Mr. Aishwarya Chauhan, Advocates.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent /State.
The present bail application has been filed by the petitioner under Section 439 of the Code of Criminal Procedure for grant of bail in case FIR No.37 of 2023, dated 25.02.2023, under Sections 341, 323, 504, 506 and 34 of Indian Penal Code and Sections 3(1) (s) and 3(2) (va) of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, registered at Police Station Dhalli, District Shimla, H.P. In Cr.MP(M) No. 1116 of 2020 titled Ami Chand vs. State of Himachal Pradesh, decided on 15th September, 2020, a Coordinate Bench of this Court held that in the absence of any riders or restrictions under Section 439 Cr.P.C, any person accused of a non-bailable offence, under any penal law, including the violations under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, can apply ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
under Section 439 Cr.P.C., offering to surrender and simultaneously seeking interim bail. On receipt of such application, the Court is to satisfy that the applicant stands arraigned as an accused in an FIR disclosing non-bailable offences. If all these parameters are complete, then the Courts are under an obligation to accept surrender.
The petitioner/accused person, who is present in the Court, has offered to surrender, which has been accepted and, thus, he is under the deemed custody of this Court.
As per the petitioner, he is innocent and has been falsely implicated in the present case. He states that as he is a permanent resident of Village Chikhar, Tehsil Junga, District Shimla, H.P., he is not in a position to tamper with the prosecution evidence or flee from justice, if enlarged on bail and he is ready and willing to join the investigation.
Heard. At this stage, this Court finds that as the petitioner is permanent resident of District Shimla and he is ready and willing to join the investigation, it is ordered that till the next date of hearing, the petitioner be released on bail in case FIR No.37 of 2023, under Sections 341, 323, 504, 506 and 34 of Indian Penal Code and Sections 3 (1) (s) and 3(2) (va) of the Scheduled Castes and Schedule Tribes (Prevention of Atrocities) Act, registered at Police Station Dhalli, District Shimla, H.P. on his furnishing personal bond to the tune of ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Rs.25,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.
3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses;
and
4. That the petitioner will not leave India without prior permission of the Court.
This order shall remain in force till 20.03.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Dinesh Kumar vs. Amit Kumar & ors.
Cr. R. No. 64 of 201901.03.2023 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Vikrant Chandel, Advocate, for respondent No.1.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.2.
Cr.MP No.2651 of 2021Learned counsel for respondent No.1 prays for and is granted further two weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Kishan Singh & Ors. vs. State of H.P. & Ors.
Cr.MMO No.210 of 202001.03.2023 Present: Mr. Ashwani Sharma, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 to 4.
Mr. Mehar Chand Jamwal, Advocate, for respondent No.5.
Learned counsel for respondent No.5 prays for an adjournment.
Therefore, at his request, list this case on 29.03.2023.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Jag Mohan Jinta vs. Manju Jinta Cr.MMO No.399 of 2020 with Cr.MMO No.341 of 2016 01.03.2023 Present: Mr. Deepak Bhasin, Advocate, for the petitioner in both the petitions.
Mr. Y.K. Thakur, Advocate, for the respondent in both the petitions.
Learned counsel for the petitioner prays for and is granted two months' further time to deposit balance amount in terms of the compromise.
As requested, list this case for consideration on 01.05.2023.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Anil Verma vs. Mohinder Walia C.R. No.43 of 2021 01.03.2023 Present: Mr. Rohit, Advocate Vice Mr. Sumit Sood, Advocate, for the petitioner.
r to Mr. Parmod Thakur, Advocate, for respondent No.1.
Learned counsel for respondent No.1 states that he has filed an application under Section 151 CPC to place on record the rent agreement in the Registry on 28.02.2023, but the same is not on record. Registry to check and place the same on record, if in order.
List this matter after two weeks.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Jia Lal & Anr. vs. Smt. Pawan Kumari & Ors.
RSA No.62 of 202101.03.2023 Present: Mr. Vinod Chauhan, Advocate, for the appellants.
Respondents No.1 & 2 already ex parte.
Mr. Rajesh Mandhotra, Advocate, for respondent No.3.
Admitted on substantial question of law Nos. 1 to 3, formulated at page No.9 of the paper book.
Post admission notice. Mr. Rajesh Mandhotra, learned Advocate appears and waives service of post admission notice on behalf of respondent No.3.
Separate notice be issued to respondents No.1 & 2, returnable within four weeks, on taking steps within a period of one week. List thereafter.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Vinod Verma vs. Smt. Anita Vashisht RSA No.99 of 2022 01.03.2023 Present: Mr. D.N. Sharma, Advocate, for the appellant.
Mr. Bimal Gupta, Senior Advocate with Ms. Aruna Chauhan, Advocate, for the respondent.
At the request of learned counsel for the respondent, list this case on 03.04.2023.
( Sushil Kukreja ) Judge 1st March, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
Cr.MP No.3888 of 2023The present application has been filed under Section 389 of the Code of Criminal Procedure (Cr.P.C) for suspension of sentence during the pendency of the present appeal.
I have heard learned counsel for the applicant/appellant, learned Additional Advocate General for the respondent/State and also gone through the material available on record.
The appeal pertains to the year 2023 and the same is not likely to be taken up for hearing in the near future. It is not in dispute that the applicant was on bail during trial and never misused the liberty so granted to him.
Hence, taking into consideration the sentence awarded to the applicant by learned trial court and the fact that the present appeal stands admitted for hearing, it is ordered that the substantive sentence imposed upon the applicant/appellant, vide judgment of conviction and order of sentence, dated 28.09.2023, passed by learned Additional Sessions Judge-II, Una, District Una, in Sessions Trial CIS Registration Bo.80(CNR No.HPUN01- 002532-2015), titled State of H.P. vs. Varinder Singh, shall remain suspended till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial court and also depositing the fine amount, if not already deposited, within a period of two week from today, undertaking ::: Downloaded on - 25/07/2025 21:29:06 :::CIS .
therein to appear in the Court as and when directed and in the event of the dismissal of the appeal, the applicant will surrender before the Court to undergo sentence, if any, imposed by the Court.
The application stands disposed of.
( Sushil Kukreja ) Judge 12th October, 2023 (reena) ::: Downloaded on - 25/07/2025 21:29:06 :::CIS