Himachal Pradesh High Court
Sushil Sharma vs . State Of H.P. & Ors. on 3 August, 2022
Bench: Sabina, Satyen Vaidya
Sushil Sharma vs. State of H.P. & Ors.
CWP No.3288 of 2022 .
03.08.2022 Present: Mr. Mohan Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Sanjeev Sharma, Advocate on behalf of Mr. Mohit Thakur, Advocate, for respondent No.4.
Learned counsel for respondent No.4 seeks more time to file reply.
List again on 31.8.2022.
Interim order to continue.
( Sabina ) Judge ( Satyen Vaidya ) August 03, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Rohit vs. State of H.P. & Ors. a/w connected matter CWP No.2206 of 2022 a/w .
CWP No.1834 of 2022 CWP No.2206 of 202203.08.2022 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 and 2/State.
Mr. Sanjeev Motta, Advocate, for respondent No.3.
CWP No.1834 of 2022Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Angrej Kapoor, Advocate, for respondent No.4.
CWP No.2206/2022Admit.
List with CWP No.1834 of 2022.
( Sabina ) Judge ( Satyen Vaidya ) August 03, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS .
::: Downloaded on - 03/08/2022 20:05:15 :::CISManoj Verma vs. Union of India & ors.
CWP No.1408 of 2022.
03.08.2022 Present: Mr. P.S. Goverdhan, Advocate, for the petitioner.
Mr. Rajinder Thakur, Central Government Counsel, for respondent No.1.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.2, 4 to 7/State.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for respondent No.3.
Learned Deputy Advocate General has submitted that affidavit of the respondents-State has been filed yesterday in the Office. However, the same is not available on record.
Office is directed to trace the same and place it on record.
List again on 15.9.2022.
( Sabina ) Judge ( Satyen Vaidya ) August 03, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Suram Singh & Ors. vs. State of H.P. & ors.
CWP No.650 of 2022.
03.08.2022 Present: Mr. Pawan Gautam, Advocate, for the petitioners.
Mr. P.K. Bhatti, Additional Advocate General, for respondents No.1 to 4/State.
Mr. Sanjeev Sharma, Advocate, for respondent No.5.
Learned Additional Advocate General seeks more time to file reply.
List again on 13.12.2022.
( Sabina ) Judge ( Satyen Vaidya ) August 03, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Chet Ram vs. State of H.P. & Others CWP No.4728 of 2022 .
02.08.2022 Present: Ms. Lalita Verma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of all the respondents, and seeks time to file reply.
List again on 12.12.2022.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Kewal Ram & anr. vs. State of H.P. & Others .
CWP No.4721 of 202202.08.2022 Present: Mr. Davinder Chauhan Jaita, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CMP No.9390/2022Heard. Application allowed for the reasons stated therein.
CWP No.4721/2022Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of all the respondents, and seeks time to file reply.
List again on 12.12.2022.
CMP No.9391/2022Heard. Application allowed for the reasons stated therein.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Luder Chand vs. State of H.P. & Others CWP No.4716 of 2022 .
02.08.2022 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after three weeks.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Lachhu Ram vs. State of H.P. & Others CWP No.4715 of 2022 .
02.08.2022 Present: Mr. I.D. Bali, Senior Advocate with Dr. M.R. Kondal, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CWP No.4715/2022Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of all the respondents, and seeks time to file reply.
List again on 14.9.2022.
CMP No.9387/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing English translated copies of the documents in issue. However, the same be filed within four weeks.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Sanjay Bali vs. State of H.P. & Others CWP No.4657 of 2022 .
02.08.2022 Present: Mr. Anupam Anzranni, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
At the request of learned counsel for the petitioner, list after four weeks.
r to ( Sabina )
Judge
( Satyen Vaidya )
August 02, 2022 (KS) Judge
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State of H.P. & others vs. Sandeep Kumar LPA No.127 of 2022 .
02.08.2022 Present: Mr. Ashwani K. Sharma, Additional Advocate General, for appellants/State.
LPA No.127/2022 & CMP No.9892/2022 Let notice be issued to the respondent for 12.12.2022, on taking steps within a week.
shall remain stayed.
r to Operation of the impugned order dated 28.9.2021 ( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Ashwani Kumar vs. Union of India & Ors.
LPA No.24 of 2018.
02.08.2022 Present: Mr. Vishal Verma, Advocate on behalf of Mr. Vinod K. Sharma, Advocate, for the appellant.
Mr. Shashi Shirshoo, Central Government Counsel, for respondents No.1 to 4/Union of India.
CMP No.6326/2022There is a request for adjournment on behalf of the appellant. r List after three weeks.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Virender Singh vs. State of H.P. & others .
CWP No.3124 of 202202.08.2022 Present: Mr. Dheeraj Kanwar, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks time to file compliance affidavit.
List after four weeks.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Prithvi Raj vs. State of H.P. Cr.MP(M) No.1698 of 2022 .
02.08.2022 Present: Ms. Aruna Sharma, Advocate on behalf of Mr. J.P. Sharma, Advocate, for the applicant-appellant.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondent/State.
Cr.MP(M) No.1698/2022Heard.
Application is allowed for the reasons stated therein.
Accordingly, delay in filing the appeal is condoned.
Cr. Appeal No._______/2022 Heard.
Admit.
Let lower Court record be summoned.
Cr.MP No._______/2022 Notice.
Learned Deputy Advocate General seeks time to file reply.
List after three weeks.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Mohinder Kumar & anr. vs. State of H.P. & anr.
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Execution No.41 of 202202.08.2022 Present: Mr. Pawan K. Sharma, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for respondent No.1/State.
Mr. Amit Singh Chandel, Advocate, for respondent No.2.
r to Learned Deputy Advocate General requests for an adjournment, to enable him to file reply/compliance affidavit.
List after four weeks.
( Sabina ) Judge ( Satyen Vaidya ) August 02, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Savita Thakur vs. State of H.P. and others CWP No.5087 of 2020 .
28.07.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/ State.
At the request of the counsel for the petitioner, list on 7.12.2022.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
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M/s Him Fresh Produce Pvt. Ltd. vs. State of H.P. and others CWP No.611 of 2019 .
28.07.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. R.S. Verma and Mr. Harsh Kalta, Advocates, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Y.P. Sood, Advocate, for respondents No.4 to 6.
for an adjournment. to Learned counsel for respondents No.4 to 6 requests List again on 7.12.2022.
Interim order to continue.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
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Asha Devi vs. Additional Deputy Commissioner and others .
CWP No.1801 of 202228.07.2022 Present: Mr. Sanjay Kumar Jaswal, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for respondent No.1/State.
Service of respondents No.2, 5 and 13 is complete, but none has appeared on their behalf. Notice issued to respondents No.6 to 12 have not been received back served or otherwise for want of correct address.
Let fresh notice be issued to the un-served respondents, on furnishing of their correct address, for 7.12.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
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Mahima Devi vs. State of H.P. and others CWP No.5100 of 2022 28.07.2022 Present: Mr. Y.K. Thakur, Advocate, for the petitioner.
.
Mr. Kamal Kant, Deputy Advocate General, for respondents No.1 to 3/State.
CWP No.5100/2022 & CMP No.10175/2022 Learned counsel for the petitioner has submitted that the petitioner has not been allotted marks, although, she is a widow.
She has been allotted 6 marks in the 'distance from school category,' whereas she was to be granted 8 marks as she belongs to the same village where the school is situated.
Petitioner had also donated land in the year, 2020 for school in question, but no marks have been awarded to the petitioner in this regard. Although, petitioner belongs to un-employed family, but no marks have been granted to the petitioner in this regard.
Notice. Mr. Kamal Kant, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 3, and seeks time to file reply.
Let notice be issued to respondents No.4 and 5 for 28.8.2022, on taking steps within three days.
In the meanwhile, respondent No.5 be not issued appointment letter, if not, already issued, and in case, respondent No.5 has been issued letter, but has not joined so far, he may not be permitted to join his duties.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
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::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Vikas Thakur vs. HP State Co-operative Agriculture & Rural Development Bank Ltd. and others CWP No.5097 of 2022 .
28.07.2022 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate on behalf of Mr. Narender Singh, Advocate, for respondents No.1 and 2.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.3 and 4/State.
Notice. Mr. Ajay Chauhan, learned counsel and Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 & 2, respondents No.3 and 4, respectively, and seek time to file reply.
List with CWP No.3874 of 2022.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Chhering Butith vs. HP State Co-operative Agriculture & Rural Development Bank Ltd. and others CWP No.5096 of 2022 .
28.07.2022 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Ajay Chauhan, Advocate on behalf of Mr. Narender Singh, Advocate, for respondents No.1 and 2.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.3 and 4/State.
Notice. Mr. Ajay Chauhan, learned counsel and Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 & 2, respondents No.3 and 4, respectively, and seek time to file reply.
List with CWP No.3874 of 2022.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
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Suresh Kumari and another vs. State of H.P. and others CWP No.4663 of 2022 .
28.07.2022 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of all the respondents, and seeks time to file reply.
List again on 7.12.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Laxmikant Gopal Wankhede vs. Union of India and others CWP No.4659 of 2022 .
28.07.2022 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Shashi Shirshoo, Central Government Counsel, for respondents No.1 to 4/Union of India.
Notice. Mr. Shashi Shirshoo, learned Central Government Counsel, accepts notice on behalf of respondents No.1 to 4, and seeks time to file reply.
Let notice be issued to respondent No.5 for 7.12.2022, on taking steps within a week.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
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Deep Raj vs. HRTC and another CWP No.4557 of 2022 .
28.07.2022 Present: Mr. S.P. Chatterji, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
Admit.
List with CWP No.1910 of 2021.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
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State of H.P. and others vs. Hari Chand and others LPA No.13 of 2022 .
28.07.2022 Present: Mr. Vikrant Chandel, Deputy Advocate General, for the appellants-State/non-applicants.
Mr. A.K. Gupta, Advocate, for the respondents/ applicants.
CMP No.10040/2022Heard.
No ground for early listing of the appeal is made out.
Dismissed.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
State of H.P. vs. Satish Kumar Cr.MP(M) No.2324 of 2021 .
28.07.2022 Present: Mr. Kamal Kant, Deputy Advocate General, for the applicant/appellant-State.
Let notice be issued to the respondent for 7.12.2022, on taking steps within a week.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
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::: Downloaded on - 03/08/2022 20:05:15 :::CIS
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::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Janam Singh vs. State of H.P. and others CWP No.1691 of 2022 .
28.07.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Virkrant Chandel, Deputy Advocate General, for the respondents/State.
Although, the petition was allowed yesterday (27.7.2022), but at the time of dictating the order, it transpired that service of respondent No.3 is not yet complete. Consequently, the case was ordered to be listed today in the category of 'speaking to the minutes'.
Notice issued to respondent No.3 has not been received back served or otherwise.
Let fresh notice be issued to respondent No.3 for 14.9.2022, on taking steps within a week.
Interim order to continue.
( Sabina )
Judge
( Satyen Vaidya )
July 28, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Janam Singh vs. State of H.P. and others CWP No.1691 of 2022 .
27.07.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Virkrant Chandel, Deputy Advocate General, for the respondents/State.
After hearing arguments, the writ petition was ordered to be allowed, but later while dictating order, it transpired that service of respondent No.3 was not complete.
Consequently, list the case on 28.7.2022 in the category of 'speaking to the minutes'.
( Sabina )
Judge
( Satyen Vaidya )
July 27, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Surinder Singh chauhan vs. High Court of H.P. and others a/w connected matter CWP No.8102 of 2013 a/w .
CWP No.2012 of 2014 CWP No.8102 of 201327.07.2022 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioner.
Mr. J.L. Bhardwaj, Advocate, for respondents No.1 and 2.
Mr. Bimal Gupta, Senior Advocate with Mr. Satish Sharma, Advocate, for respondent No.3.
Respondent No.4 already ex parte.
CWP No.2012 of 2014Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Aman Sood, Advocate, for respondents No.1 and 2. Respondent No.3 already ex parte.
Mr. Bimal Gupta, Senior Advocate with Mr. Satish Sharma, Advocate, for respondent No.4.
At the joint request of learned counsel for the parties, list after six weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 27, 2022 (KS) Judge
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Sarita Kumari vs. The MD, HPSEBL & others CWP No.5067 of 2022 .
27.07.2022 Present: Mr. Tanuj Thakur, Legal Aid Counsel, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondents-
HPSEBL.
At the request of learned counsel for the petitioner, list after one week.
r ( Sabina )
Judge
( Satyen Vaidya )
July 27, 2022 (KS) Judge
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Chaman vs. State of H.P. & others CWP No.5042 of 2022 .
27.07.2022 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
List with CWP No.4445 of 2022.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 27, 2022 (KS) Judge
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Mamta Devi vs. State of H.P. & others CWP No.5069 of 2022 .
27.07.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CWP No.5069/2022 & CMP No.10112/2022 Learned counsel for the petitioner has submitted that petitioner as well as the selected candidate, respondent No.5, have been awarded 30 marks each. As per Annexure P-5, the annual income of the petitioner does not exceed Rs.35,000/- per annum, whereas, as per Annexure P-6, the annual income of respondent No.5, does not exceed Rs.37,000/- per annum.
Thus, the petitioner has lower income than respondent No.5.
Consequently, in a case of tie, preference should have been given to the petitioner for appointment as Multi Task Worker.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.
Let notice be issued to respondent No.5 for 8.9.2022, on taking steps within three days.
Appointment of respondent No.5 shall be subject to the final outcome of the writ petition.
( Sabina )
Judge
( Satyen Vaidya )
July 27, 2022 (KS) Judge
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State of H.P. and others vs. Surajmani and others a/w connected matters LPA No. 165/2021 a/w CWP Nos. 2097/2015, .
1946/2016, 2398/2016, 2713/2016, 2763 to 2766/2016, 2769 to 2772/2016, 2804/2016, 2806/2015, 2827/2016, 2828/2016, 2871/2016, 2876 to 2881/2016, 2932/2016, 2973/2016, 2979/2016, 3027/2016, 3054/2016, 3205/2016, 3301/2016, 3304/2016, 341/2017,414/2017, 614/2017, 1136/2017, 2043/2017, 45/2018, 590/2018, 1068/2018, 1069/2018, 1405/2018, 2482/2018, 2650/2018, 2666/2018, 2770/2018, 2795/2018, 2922/2018, 2975/ 2018, 2976/2018, 2978 to 2982/2018, 3077/2018, 64/2019, 88/2019, 109/2019, 168/2019, 176/2019, 245 to 247/2019, 250/2019, 256/2019, 275/2019, 329/2019, 365/2019, 556/2019, 626/2019, 706/2019, 748/2019, 826/2019, 838/2019, 886/2019, 1065/2019, 1196/2019, 1232/2019,1235/2019, 1317/2019,1493 to 1496/2019, 1716/2019, 2053/2019, 2118/2019, 2119/2019, 2193/2019, 2481/2019, 2671/2019, 2673 to 2677/2019, 2682 to 2686/2019, 2835/2019, 3551/2019, 3600/2019, 3601/2019, 3790 to 3793/2019, 4130/2019, CMP (M) 1905/2019, CWPOA Nos. 4950/2019, 6135/2019, 6336/2019, 7085/2019, 7789/2019, 7171/2019, 7250/2019, 7762/2019, 7837/2019, Ex. Pt. Nos. 26/2019, 48/2019, CWP Nos. 493/2020, 751/2020, 1162/2020, 1164/2020, 2333/2020, 2404/2020, 2405/2020, 2915/2020, 2987/2020, 3371/2020, 3649/2020, 3900/2020, 3972/2020, 4136/2020, 4272/2020, 4662/2020, 5218/2020 5457/2020, 5480 to 5482/2020, 5489/2020, 5500/2020, 5620/2020, 5712/2020, 6079/2020, CWPOA No. 66/2020, 1328/2020, 1967/2020, 1968/2020, 3042/2020, 4347/2020, Ex. Pt. 354/2020, CWP No. 29/2021, 37/2021, 60/2021, 73/2021, 74/2021, 117/2021, 206/2021, 208/2021, 244/2021, 278/2021, 314/2021, 324/2021, 327/2021, 476/2021, 783/2021, 830/2021, 834/2021, 936/2021, 938/2021, 942/2021, 949/2021, 1156/2021, 1159 to 1169/2021, 1175 to 1178/2021, 1182/2021, 1183/ 2021, 1187/2021, 1189/2021, 1190/2021, 1198/2021, 1252/2021, 1254/2021, 1304/2021, 1371/2021, 1373/2021, 1376/2021, 1377/2021, 1379/2021, 1400/2021, 1408/2021, 1409/2021, 1446/2021, 1521/2021, 1523/2021, ::: Downloaded on - 03/08/2022 20:05:15 :::CIS 1524/2021, 1580/2021, 1592 to 1594/2021, 1599/2021, 1602/2021, 1666/2021, .
1719/2021,1726/2021, 1729/2021, 1752/2021, 1754/2021, 1777/2021, 1787/2021, 1803/2021, 2482/2021, 2966/2021, 3171/2021, 3185/2021, 3750/2021, 3751/2021, 4183/2021, 4249/2021, 4547/2021, 4551/2021, 4552/2021, 5858/2021, 5906/2021, 5923/2021, 5926/2021, 5950/2021, 6746/2021, 7295/2021, 7599/2021, LPA No. 9/2021, 57/2021, 60/2021, 162/2021, 176/2021, 177/2021, Ex.Pt.No. 210/2021, 28/2021, 54/2021, CWP Nos. 266/2022, 1180/2022, 1194/2022, 2077/2022, 2587/2022, 2593/2022, 2627/2022, 2640/2022, 2642/2022, 3125/2022, 3666/2022, LPA No. 17/2022, 32/2022 and 33 of 2022.
26.07.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Adarsh Sharma, Additional Advocate General, for the appellant(s)/State.
M/s. Ashwani K. Gupta, P.D. Nanda, Adarsh K.Vashisht, Y.P.S. Dhaulta, Surinder Saklani, Abhishek Sharma, Subhash Mohan Snehi, Advocates and Mr. Ashok Sharma, Advocate General with Mr. Adarsh Sharma, Additional Advocate General, for the petitioners in the respective writ petitions. Mr. Ashok Sharma, Senior Advocate with Mr. Tara Singh Chauhan, Advocate, for the petitioner(s)/ HPSEB Ltd.
Mr. Sanjeev Bhushan, Senior Advocate with M/s. Rajesh Kumar, Rahul Mahajan, Avinash Jaryal, Sunil Awasthi, S.C. Sharma, Shalini Thakur, Manohar Lal Sharma, Sandeep Chauhan, Devender K. Sharma, Jaidev Thakur, Dalip K. Sharma, Tanuj Thakur, Yogesh Kumar Chandel, Sanjay Kumar Sharma, Kulbushan Khajuria, Lalit K. Sharma, Kulwant Chauhan, Naresh Verma, Varun Rana, Vikrant Thakur, Naresh K. Sharma, Naveen K. Bhardwaj, Vinod Thakur, Advocates, for the private respondents.
Learned counsel for the parties are agreed that the synopsis of submissions and compilation of judgments shall be filed and exchanged in the lead matters by 26.8.2022.
::: Downloaded on - 03/08/2022 20:05:15 :::CISIt is also agreed that LPA No.165 of 2021 and CWP .
No.109 of 2019, shall be treated as lead matters, wherein the aforesaid synopsis of submissions and compilation of judgments, would be filed.
List these matters on 31.8.2022.
LPA Nos.176 & 177 of 2021 De-linked.
CWP No.3125 of 2022De-linked.
List alongwith CWP No.2208 of 2022.
( A.A. Sayed ) Chief Justice (Sabina) July 26, 2022 (KS/VH) Judge ::: Downloaded on - 03/08/2022 20:05:15 :::CIS Ram Krishan vs. State of H.P. and others CWP No.2373 of 2021 .
26.07.2022 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioner has submitted that he has filed the rejoinder in the Office, yesterday. However, the same is not available on record.
Office is directed to trace the same and place it on record.
List again on 26.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Maya Ram vs. H.P. Milkfed and another CWP No.1600 of 2021 .
26.07.2022 Present: Ms. Babita, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Imran Khan, Advocate, for the respondents.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Roop Singh vs. State of H.P. and others CWP No.1595 of 2021 .
26.07.2022 Present: Ms. Babita, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Admit.
( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Rakesh Verma vs. State of H.P. and others CWP No.893 of 2021 .
26.07.2022 Present: Mr. J.R. Poswal, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Admit.
Interim order to continue.
( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
State of H.P. and others vs. Shakuntla Devi LPA No.17 of 2021 .
26.07.2022 Present: Mr. Vikrant Chandel, Deputy Advocate General, for the appellants/State.
Ms. Ranjana Pathania, Advocate on behalf of Ms. Archana Dutt, Advocate, for the respondent.
Learned Deputy Advocate General requests for an adjournment.r List again on 6.12.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Devi Singh vs. State of HP & Ors.
CWPOA No.6807 of 2020.
26.07.2022 Present: Mr. D.K. Khanna, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Ravi Chander & ors. vs. State of HP & Ors.
CWP No.5705 of 2020.
26.07.2022 Present: Mr. Karan Singh Parmar, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Pati Ram vs. State of HP & Ors.
CWPOA No.4728 of 202026.07.2022 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 4/State. Mr. Navlesh Verma, Advocate, for respondent No.5.
CMP(M) No.988/2022Heard. For the resons stated therein, the application is allowed. Delay in filing the application under Order 22 Rule 3 condoned.
CMP(M) No.987/2022read with Section 151 of the Code of Civil Procedure, is Heard. Application is allowed, subject to just all exceptions. Legal Representatives of the petitioner, as mentioned in Paragraph-1 of the application, are brought on record for the purposes of this petition.
Amended memo of parties be filed before the next date of hearing.
CWPOA No.4728/2020Learned counsel for the petitioner seeks time to file rejoinder.
List again on 26.9.2022.
CMP-T No.528/2022Application stands disposed of.
( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Om Prakash & Ors. vs. State of HP & Ors.
CWPOA No.3983 of 2020.
26.07.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Churamani vs. State of H.P. and others .
CWP No.6596 of 202125.07.2022 Present: Ms. Manisha Thamta, Advocate on behalf of Mr. Prashant Chaudhary, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for respondent No.1/State.
Learned Deputy Advocate General submits that no reply is required to be filed on behalf of respondent No.1/State.
Service of respondents No.2 and 3 is incomplete as necessary steps were not taken by the counsel for the petitioner.
Learned counsel for the petitioner submits that needful would be done forthwith.
Let notice be issued to respondents No.2 and 3 for 5.9.2022, on taking steps within three days.
( Sabina )
Judge
( Satyen Vaidya )
July 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Joginder Singh State of H.P. and others CWP No.6423 of 2021 .
25.07.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for respondents No.1 to 9/State.
Mr. Inderjeet Narwal, Advocate, for respondent No.8.
Mr. Peeyush Verma, Advocate, for respondent No.10.
Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for respondents No.11 and 12.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 26.9.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Chanchal Packagers Pvt. Ltd. & another Vs. State of H.P. and others alongwith connected matter CWP No.6104 of 2021 a/w .
CWP No.6111 of 2021 CWP No.6104 of 202125.07.2022 Present: Mr. P.S. Goverdhan, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
CWP No.6111 of 2021Mr. Vivek Singh Attri, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 3/State.
CWP No.6111/2021Learned counsel for the petitioner seeks time to file rejoinder.
List again on 12.9.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Som Dutt vs. State of H.P. & ors.
CWP No.2610 of 2021.
25.07.2022 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. R.N. Sharma, Advocate, for the respondents.
Learned Advocate General requests for an adjournment.
List again on 26.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Meena Kumari vs. Suresh Kumar FAO (FC) No.71 of 2021 .
25.07.2022 Present: Mr. Surender K. Sharma, Advocate, for the appellant.
Mr. R.L. Chaudhary, Advocate, for the respondent.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Arun Kumar vs. State of H.P. Criminal Appeal No.626 of 2019 .
22.07.2022 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karan Vir Singh, Advocate, for the appellant.
Mr. Anil Jaswal, Additional Advocate General, for the respondent/State.
Cr.MP No.1957/2022Learned Additional Advocate General seeks more time to file reply.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Arun Kumar vs. State of H.P. Criminal Appeal No.626 of 2019 .
22.07.2022 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karan Vir Singh, Advocate, for the appellant.
Mr. Anil Jaswal, Additional Advocate General, for the respondent/State.
Cr.MP No.1957/2022Learned Additional Advocate General seeks more time to file reply.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Roop Lal vs. State of H.P. & anr.
CWPOA No.4321 of 2020.
22.07.2022 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
CWPOA No.4321/2020Admit.
CMP-T No.661/2022Application stands disposed of.
( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Dharm Pal Sharma vs. State of H.P. & anr.
.
CWPOA No.4326 of 202022.07.2022 Present: Mr. Dalip K. Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
CWPOA No.4326/2020Admit.
r to CMP-T No.646/2022 Application stands disposed of.
( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
State of H.P. vs Dole Ram
Cr.MP(M) No.1518 of 2022
.
22.07.2022 Present: Mr. Kamal Kant, Deputy Advocate General, for the applicant/appellant-State.
Let trial Court record be summoned for 1.12.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
State of H.P. vs. Sheetal and others Cr.MP(M) No.1523 of 2022 .
22.07.2022 Present: Mr. Kamal Kant, Deputy Advocate General, for the applicant/appellant-State.
Let trial Court record be summoned for 1.12.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Shiv Kumar and others vs. State of H.P. and others CWP No.1591 of 2022 .
22.07.2022 Present: Mr. Sushant Vir Singh, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General has placed on record the compliance report. As per the same, services of the petitioners have been regularized w.e.f. 1.1.2007 instead of 31.12.2008.
Hence, no further directions are required to be passed.
( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Sakshi Sharma vs. Shiv Ram and others Cr.MP(M) No.1624 of 2022 .
22.07.2022 Present: Mr. Arun Kumar, Advocate, for the applicant/appellant.
List before a Bench, of which, one of us (Satyen Vaidya, J.), is not a member.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 22, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Surender Singh vs. State of H.P. and others CWP No.4706 of 2022 .
21.07.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 5/State.
Learned Deputy Advocate General seeks more time to file reply.
Let notice be issued to respondent No.6 for 8.8.2022, on taking steps within three days.
( Sabina )
Judge
( Satyen Vaidya )
July 21, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Durgo Devi vs. State of H.P. and others CWP No.4787 of 2022 .
21.07.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 21, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Ishant Bhatia vs. State of H.P. and others CWP No.4708 of 2022 .
21.07.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
CWP No.4708/2022 & CMP No.9363/2022 Learned Deputy Advocate General seeks more time to file reply.
List again on 3.8.2022.
In the meanwhile, one post of Police Constable (Driver), be kept vacant.
( Sabina )
Judge
( Satyen Vaidya )
July 21, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
GM, Chamera Hydro Project vs. Mast Ram and others a/w connected matters.
LPA No.473 of 2012 a/w LPA .
Nos.457, 463, 472, 474, 475, 476and 479 of 2012 20.07.2022 Present: Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the appellant(s), in all the appeals.
Mr. K.D. Sood, Senior Advocate with Mr. Shubham Sood, Advocate, for the respondent(s), in all the appeals.
Learned counsel for the parties request for an adjournment, to enable them to seek instructions with regard to the latest status of the parties.
As requested, list after six weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 20, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Rozi Sadana- vs. Union of India- and others CWP No.1286 of 2019 .
20.07.2022 Present: Mr. Karun Negi, Advocate on behalf of Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1/ UOI.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for respondent No.2.
Mr. Anil Jaswal, Additional Advocate General, for respondent No.3/State.
Mr. Dheeraj K. Vashista, Advocate, for respondent No.4.
Learned counsel for the petitioner seeks more time to file rejoinder.
List again on 29.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 20, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
Lokesh Kumar vs. State of H.P. and others CWP No.4520 of 2022 .
20.07.2022 Present: Mr. Panku Chaudhary, Advocate on behalf of Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner requests for an adjournment, to enable him to place certain additional documents on record.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 20, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:15 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Vikas Guleria vs. State of H.P. and others CWP No.4285 of 2022 .
20.07.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General requests for an adjournment, to enable him to seek instructions.
List again on 31.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 20, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Rajni Devi vs. State of H.P. and others CWP No.4588 of 2022 .
20.07.2022 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. P.K. Bhatti, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General requests for an adjournment, to enable him to seek instructions.
List again on 26.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 20, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Usha Devi vs. State of H.P. and others CWP No.4478 of 2022 .
20.07.2022 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. P.K. Bhatti, Additional Advocate General, for respondents No.1 to 4/State.
Learned Additional Advocate General seeks time to file reply.
List again on 1.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 20, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Sunil Sharma vs. State of H.P. and others CWP No.1718 of 2019 .
14.07.2022 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
CWP No.1718/2019 & CMP No.7299/2019 . Learned counsel for the petitoner requests for an adjournment to enable him to file rejoinder.
In the reply filed by the respondent-State, it has been averred that respondent No.5 has already joined at Veterinary Hospital, Narag, District Sirmour, in pursuance to impugned order dated 11.7.2019 (Annexure P-1).
Learned Additional Advocate General has further submitted that the petitioner as well as respondent No.5, are working at the same place.
In view of the submissions made by learned Additional Advocate General as well as reply filed by the State, interim order granted by this Court vide order dated 5.8.2019, is vacated.
List again on 28.11.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Begi vs. State of H.P. and others .
CWP No.4639 of 202214.07.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 4/State.
CWP No.4639/2022 & CMP No.9244/2022 Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 4, and seeks time to file reply.
Let notice be issued to respondent No.5 for 12.8.2022, on taking steps within three days.
Appointment of respondent No.5 shall be subject to the final outcome of the petition.
CMP No.9245/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing English translated copies of the documents in issue. However, the same be filed within four weeks.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Chander Kanta vs. State of H.P. and others CWP No.3231 of 2022 .
14.07.2022 Present: Ms. Rekha Bansal, Advocate on behalf of Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Vijay Singh Thakur, Advocate, for respondent No.2.
Mr. Naresh K. Gupta, Advocate on behalf of Ms. Reeta Thakur, Advocate, for respondents No.3.
There is a request for adjournment on behalf of learned counsel for respondent No.3.
List again on 22.7.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Bhawna Devi vs. State of H.P. and others CWP No.3230 of 2022 .
14.07.2022 Present: Ms. Rekha Bansal, Advocate on behalf of Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Vijay Singh Thakur, Advocate, for respondent No.2.
Mr. Naresh K. Gupta, Advocate on behalf of Ms. Reeta Thakur, Advocate, for respondents No.3.
There is a request for adjournment on behalf of learned counsel for respondent No.3.
List again on 22.7.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Kanta Bala vs. State of H.P. and others CWP No.3009 of 2022 .
14.07.2022 Present: Mr. Neeraj Kumar Shashwat, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Admit.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Lekh Raj vs. HRTC and another CWP No.1573 of 2022 .
14.07.2022 Present: Mr. S.P. Chatterji, Advocate, for the petitioner.
Mr. Ajay Kumar Chauhan, Advocate, for the respondents.
Learned counsel for the respondents seeks more time to file reply.
List again on 28.11.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Tulsi Ram vs. State of H.P. & others CWP No.1336 of 2022 .
14.07.2022 Present: Mr. Abhinav Purohit, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Admit.
r to ( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Ajay Kumar & others vs. State of H.P. & others CWP No.1050 of 2022 .
14.07.2022 Present: Mr. Rakesh Kumar Chauhan, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Rahul Mahajan, Advocate, for respondent No.4.
r to Learned counsel for the petitioners requests for an adjournment, to enable him to file rejoinder to the reply filed by respondents No.1 to 3.
List again on 26.9.2022.
Interim order to continue.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 14, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Prem Lal Thakur vs. State of H.P. and others CWP No.3497 of 2020 .
13.07.2022 Present: Mr. Sanjay K. Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondent No.1/State.
Ms. Shabnam, Advocate on behalf of Mr. Navlesh Verma, Advocate, for respondent No.2.
Mr. Sanket Sankhyan, Advocate, for respondent No.4.
Learned counsel for the respondents seek more time to file reply.
List again on 24.11.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Sanjay Kumar vs. State of H.P. and others CWPOA No.3055 of 2020 .
13.07.2022 Present: Mr. Vijay Kumar, Advocate on behalf of Mr. Subhash Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
r to ( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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.
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Shyam Lal vs. State of H.P. and others CWP No.1513 of 2019 .
13.07.2022 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Romesh Verma, Advocate, for respondent No.3.
Mr. Sanjay Dalmia, Advocate, for respondent No.4.
Admit.r to
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Neruka vs. HPSEB and another CWP No.1311 of 2019 .
13.07.2022 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents.
Admit.
r to ( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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The State of H.P. and another vs. Neema Devi a/w connected matter CWP No.1640 of 2022 a/w .
CWP No.1940 of 202213.07.2022 Present: Mr. Anil Jaswal, Additional Advocate General, for the petitioners/State.
Mr. Vijay Kaundal, Advocate, for the respondent, in CWP No.1640 of 2022.
CWP No.1640/2022 & CMP No.2885/2022 Notice. Mr. Vijay Kaundal, learned counsel, accepts notice on behalf of the respondent and seeks time to file reply.
List again on 24.11.2022.
CWP No.1940/2022 & CMP No.3617/2022 Let notice be issued to the respondent for 24.11.2022, on taking steps within a week.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Nanak Chand vs. State of H.P. and others CWP No.3806 of 2022 .
13.07.2022 Present: Mr. Ravi Tegta, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1, 2 & 4/State.
Mr. Avinash Jaryal, Advocate, for respondent No.3.
CWP No.3806/2022Notice. Mr. Anil Jaswal, learned Additional Advocate General and Mr. Avinash Jaryal, learned counsel, accept notice on behalf of respondents No.1, 2 & 4 and respondent No.3, respectively, and seek time to file reply.
List again on 31.8.2022.
CMP No.7483/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing complete typed copies of the documents in issue.
However, the same be filed within four weeks.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Rajni Devi vs. State of H.P. and others CWP No.4588 of 2022 .
13.07.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General requests for an adjournment, to enable him to seek instructions.
List again on 20.7.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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M/s Mondelez India Foods Pvt. Ltd. vs. State of H.P. and others Civil Revision No.112 of 2022 .
13.07.2022 Present: Mr. Amar Pratap Singh and Mr. Goverdhan Lal Sharma, Advocates, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
CR No.112/2022 & CMP No.9158/2022 Notice.
r Mr. Ajay Vaidya, learned Senior Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 12.9.2022.
In the meantime, operation of the impugned order dated 30.5.2022, passed by Himachal Pradesh Tax Tribunal, Dharamshala, Camp at Shimla (Annexure P-2) shall remain stayed.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Pushp Renu vs. State of H.P. and others CWP No.3843 of 2022 .
13.07.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Rakesh Dhaulta, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2/State.
Mr. Rakesh Kumar Thakur, Advocate, for respondent No.3.
r to Notice. Mr. Anil Jaswal, learned Additional Advocate General and Mr. Rakesh Kumar Thakur, learned counsel, accept notice on behalf of respondents No.1 & 2 and respondent No.3, respectively, and seek time to file reply.
List again on 24.8.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Dr. Umesh Kumar vs. State of H.P. and another CWP No.3841 of 2022 .
13.07.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
CWP No.3841/2022Notice. Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 24.11.2022.
CMP No.7573/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing complete typed copies of the documents in issue.
However, the same be filed within four weeks.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Kamini and others vs. State of H.P. and others CWP No.3751 of 2022 .
13.07.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
List with CWP No.2887 of 2021.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Tsering Norbu and others vs. State of H.P. and others .
CWP No.3750 of 202213.07.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
List with CWP No.2887 of 2021.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Darshal Lal and others vs. State of H.P. and others CWP No.3840 of 2022 .
13.07.2022 Present: Mr. Abhishek Sharma, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Sushantvir Singh, Advocate on behalf of Mr. Vikrant Thakur, Advocate, for respondent No.3.
Admit.r to List with CWP No.3128 of 2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Satish Kumar and others vs. State of H.P. and others CWP No.3749 of 2022 .
13.07.2022 Present: Mr. Abhishek Sharma, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Sushantvir Singh, Advocate on behalf of Mr. Vikrant Thakur, Advocate, for respondent No.3.
Admit.r to List with CWP No.3128 of 2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Tej Singh vs. State of H.P. and others CWP No.3725 of 2022 .
13.07.2022 Present: Mr. D.S. Kaith, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 5/State.
Learned Additional Advocate General requests for an adjournment to enable him to seek instructions.
List again on 29.7.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Som Prabha vs. HRTC and another Review Petition No.247 of 2022 .
13.07.2022 Present: Mr. O.P. Goel, Advocate, for the petitioner.
Mr. Dixit Sahotra, Advocate on behalf of Mr. Naresh Kaul, Advocate, for the respondents.
Notice. Mr. Dixit Sahotra, learned counsel, accepts notice on behalf of the respondents and seeks time to file reply. r List again on 12.8.2022.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Parveen Kumar vs. The State of H.P. and others LPA No.96 of 2022 .
13.07.2022 Present: Ms. Babita, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the appellant.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned counsel for the appellant requests for an adjournment.
As requested, list after two weeks.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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.
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Bhagat Ram vs. State of H.P. and others LPA No.154 of 2021 .
13.07.2022 Present: Mr. P.D. Nanda, Advocate, for the appellant.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 3/State.
Learned counsel for the appellant submits that needful would be done within six weeks.
( Sabina )
Judge
( Jyotsna Rewal Dua )
July 13, 2022 (KS) Judge
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Sudhir Kumar & anr. vs. State of H.P. and others CWP No.8372 of 2021 .
12.07.2022 Present: None for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
None has appeared on behalf of the petitioner. In the interest of justice, list again on 23.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Sandeep Kumar vs. State of H.P. and another CWP No.8058 of 2021 .
12.07.2022 Present: Ms. Kiran Lata, Advocate on behalf of Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Lovneesh Kanwar, Advocate, for respondent No.2.
Admit.r to In the meanwhile, pleadings be completed.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Kamlesh Kumar vs. State of H.P. and another CWP No.8057 of 2021 .
12.07.2022 Present: Ms. Kiran Lata, Advocate on behalf of Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Lovneesh Kanwar, Advocate, for respondent No.2.
Admit.r to In the meanwhile, pleadings be completed.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Ashwani Kumar vs. State of H.P. and another CWP No.8056 of 2021 .
12.07.2022 Present: Ms. Kiran Lata, Advocate on behalf of Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Lovneesh Kanwar, Advocate, for respondent No.2.
Admit.r to In the meanwhile, pleadings be completed.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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.
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Deep Ram vs. State of H.P. and others CWP No.7599 of 2021 .
12.07.2022 Present: Mr. Neel Kamal Sood, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Vinod Thakur, Advocate, for respondents No.2 to 4. Admit.
List with LPA No.165 of 2021.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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State of H.P. and another vs. Chaman Lal CWP No.7522 of 2021 .
12.07.2022 Present: Mr. Anil Jaswal, Additional Advocate General, for the petitioners/ State.
Mr. Rakesh Sharma, Advocate, for the respondent.
Learned counsel for the respondent seeks more time to file reply.
List again on 23.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Harish Kumar Sharma and others vs. The Chairman-cum-Managing Director and others CWP No.7467 of 2021 .
12.07.2022 Present: Mr. Jagan Nath, Advocate, for the petitioners.
Mr. Karan Sharma, Advocate, for the respondents.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Kapil Sharma vs. State of H.P. and another CWP No.7270 of 2021 .
12.07.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Manish Sharma, Advocate, for respondent No.2.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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M/s Him Steels Limited vs. Union of India and others a/w connected matter CWP No.6036 of 2021 a/w .
CWP No.6026 of 202112.07.2022 Present: Mr. Umesh Kanwar and Mr. J.S. Bedi, Advocates, for the petitioner(s).
Mr. Rajinder Thakur, Central Government Counsel, for respondent No.1 Ms. Monika, Advocate on behalf of Mr. Vijay Kumar Arora, Advocate, for respondents No.2 and 3.
Admit.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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.
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Manoj Kumar vs. State of H.P. and others CWP No.4019 of 2021 .
12.07.2022 Present: Mr. Rishabh Chandel, Advocate on behalf of Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
Mr. Rajesh Mandhotra, Advocate, for respondents No.6 to 8.
file rejoinder.
Learned counsel for the petitioner seeks more time to List again on 23.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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.
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General Manager, The Tribune vs. State of H.P. and others CWP No.2676 of 2021 .
12.07.2022 Present: Ms. Monika, Advocate on behalf of Mr. Vijay Kumar Arora, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/State.
Mr. Janesh Mahajan, Advocate, for respondent No.3.
r to Learned counsel for the petitioner submits that rejoinder has already been filed. However, the same is not available on record. Office is directed to trace the same and place it on record.
List again on 16.9.2022.
Interim order to continue.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Govind Ram vs. State of H.P. and others CWP No.1773 of 2021 .
12.07.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Admit.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Deepak Mittal vs. Controller of Examination, Manav Bharti University a/w connected matters CWP No.1026 of 2021 a/w .
CWP Nos.1027 & 5413 of 2021 12.07.2022 Present: Ms. Sheetal Vyas, Advocate, for the petitioner(s), in CWP Nos.1026 & 1027 of 2021.
Ms. Abhilasha Kaundal, Advocate, for the petitioner in CWP No.5413 of 2021.
Ms. Kanta Thakur, Advocate, for the respondents, in all the petitions.
List with CWPIL No.22 of 2022.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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.
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Bhagat Ram and others vs. State of H.P. and others CWP No.4572 of 2020 .
12.07.2022 Present: Mr. Dalip K. Sharma, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1, 4 and 5/ State.
Mr. Jagdish Thakur, Advocate, for respondents No.2 and 3.
List with CWP No.2062 of 2019.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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.
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Monika vs. United India Insurance Company Ltd.
CWP No.4332 of 2020.
12.07.2022 Present: Mr. Dheeraj Verma, Advocate, for the petitioner.
CWP No.4332/2020Admit.
In the meantime, pleadings be completed.
CMP No.9005/2022Application stands disposed of.
( Sabina )
Judge
( Satyen Vaidya )
July 12, 2022 (KS) Judge
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Dev Ashish Bhattacharya vs. Rachna Gupta LPA No.18 of 2020 .
11.07.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the appellant.
Ms. Narvada, Advocate on behalf of Mr. Ajay Vaidya, Advocate, for the respondent.
There is a request for adjournment on behalf of learned counsel for the respondent.
As requested, listed after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 11, 2022 (KS) Judge
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Asha Devi vs. State of H.P. Cr. Appeal No.558 of 2016 .
11.07.2022 Present: None for the appellant.
Mr. Kamal Kant, Deputy Advocate General, for the respondent/ State.
None has appeared on behalf of the appellant. In the interest of justice, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 11, 2022 (KS) Judge
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Pr. Commissioner of Income Tax, Shimla vs. M/s J.M.J. Essential Oil Company .
ITA No.13 of 201611.07.2022 Present: Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate, for the appellant.
Mr. B.C. Negi, Senior Advocate with Mr. Shaurya Kaushik, Advocate, for the respondent.
Arguments heard. Judgment reserved.
( Sabina )
Judge
( Satyen Vaidya )
July 11, 2022 (KS) Judge
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Reena Devi vs. State of H.P. and others CWP No.4541 of 2022 .
11.07.2022 Present: Mr. Vishal Panwar, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/ State.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 11, 2022 (KS) Judge
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Suresh Bala vs. State of H.P. and others CWP No.4528 of 2022 .
11.07.2022 Present: Mr. Ravinder Singh, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/ State.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 11, 2022 (KS) Judge
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Lokesh Kumar vs. State of H.P. and others CWP No.4520 of 2022 .
11.07.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/ State.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 11, 2022 (KS) Judge
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Chaudhary Sarwan Kumar HP Krishi Vishvavidyalaya & Anr. Vs. Shyam Verma & Others .
LPA No.458 of 201106.07.2022 Present: None for the appellant.
Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for respondents No.10(a) to 10(c).458 None has appeared on behalf of the appellant.
In the interest of justice, list after three weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 6, 2022 (KS) Judge
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.
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Yadupati Thakur vs. State of H.P. and others CWP No.3478 of 2021 .
06.07.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 3/State.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for respondent No.4.
r to List before a Bench, of which, one of us (Satyen Vaidya, J.), is not a member.
( Sabina )
Judge
( Satyen Vaidya )
July 6, 2022 (KS) Judge
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Hem Raj vs. State of H.P. with connected matter Cr. Appeal No.93 of 2020 a/w Cr. Appeal No.230 of 2020 .
06.07.2022 Present: Mr. Divya Raj Singh, Advocate, for the appellant, in Cr. Appeal No.93 of 2020.
Ms. Neelam Kaplas, Legal Aid Counsel, for the appellant, in Cr. Appeal No.230 of 2020.
Mr. P.K. Bhatti, Additional Advocate General, for the respondent/State.
Learned counsel for the appellant in Cr. Appeal No.93 of 2020, requests for an adjournment.
List after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 6, 2022 (KS) Judge
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Arti Devi vs. State of H.P. and another CWP No.1590 of 2022 .
06.07.2022 Present: Mr. Sushantvir Singh, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Mr. Sushantvir Singh, learned counsel for the petitioner has submitted that the order passed by this Court, has been duly complied and the services of the petitioner have been regularized w.e.f. 1.1.2007 instead of 31.12.2008.
Hence, no directions are required to be passed.
( Sabina )
Judge
( Satyen Vaidya )
July 6, 2022 (KS) Judge
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Om Prakash Thakur vs. State of H.P. and others CWP No.1056 of 2022 .
05.07.2022 Present: Mr. Mukesh Sharma, Advocate on behalf of Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Bharath Ram vs. State of H.P. and others .
CWP No.2227 of 201905.07.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.4/Union of India.
Admit.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Jarnail Singh vs. Union of India and others CWP No.3797 of 2019 .
05.07.2022 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
Learned Assistant Solicitor General of India requests for an adjournment, to enable him to place on record the affidavit showing the marks obtained by the candidate, whose Roll Number was 1445, and also with regard to the cut off marks in the merits list.
List again on 22.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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State of H.P. and another vs. Hari Singh CWP No.3992 of 2019 .
05.07.2022 Present: Mr. Anil Jaswal, Additional Advocate General, for the petitioners/State.
Mr. Prashant Sharma, Advocate, for the respondent.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Bimla Devi & ors. vs. State Bank of India & ors.
LPA No.25 of 2020.
05.07.2022 Present: Mr. Shivam Prashar, Advocate on behalf of Mr. Adarsh K. Vashista, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Sukrit Sood, Advocate, for respondents No.1 and 2.
Notice issued to respondent No.3 has been received employed there.
r to back un-served with the report that no such person was Let fresh notice be issued to respondent No.3, on furnishing of his correct address, for 16.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Ashwani Kumar vs. H.P. Staff Selection Commission CWPOA No.2975 of 2020 .
05.07.2022 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner.
Ms. Ranjana Pathania, Advocate on behalf of Ms. Archana Dutt, Advocate, for the respondent.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Yogesh Kumar Bali vs. State of H.P. and others CWP No.4394 of 2020 .
05.07.2022 Present: Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Anil Kumar vs. State of H.P. and others CWP No.4397 of 2020 .
05.07.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Sawan Ram vs. HPSEB and others CWP No.4894 of 2020 .
05.07.2022 Present: Ms. Babita, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Anil Kumar God, Advocate, for the respondents.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Himachal Pradesh State Electricity Board Ltd. vs. Chet Ram and another CWP No.427 of 2021 .
05.07.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioners.
Ms. Meenakshi Sharma, Advocate, for respondent No.1.
CMP No.16207/2021Learned counsel for the petitioners/non-applicants seeks more time to file reply to the application.
List again on 1.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Karot Co-operative Agriculture Society Ltd. and others vs. State of H.P. and others CWP No.3381 of 2021 .
05.07.2022 Present: Mr. Surender Saklani, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondent No.1/State.
Mr. Rakesh Thakur, Advocate, for respondents No.2 and 3.
Admit.r to
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Veena Kumar vs. State of H.P. & ors. a/w connected matter CWP No.6409 of 2021 a/w .
CWP No.7222 of 202105.07.2022 Present: Mr. Angrez Kapoor, Advocate, for the petitioner(s), in both the petitions.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State, in both the petitions.
Admit.
Rule DB.
r to
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Rajesh Kumar & ors. vs. State of H.P. & ors.
CWP No.7121 of 2021.
05.07.2022 Present: Ms. Babita, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioners.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/State.
List with LPA No.13 of 2022.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Rohit vs. HP State Forest Dev. Corp. & Ors.
CWP No.8188 of 2021.
05.07.2022 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. Vinod Kumar Thakur, Advocate, for the respondents.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Manjeet Singh vs. HP State Forest Dev. Corp. & Ors.
CWP No.8187 of 2021.
05.07.2022 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. Vinod Kumar Thakur, Advocate, for the respondents.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Kamal Jeet vs. Dy. Commissioner of Solan & ors.
CWP No.572 of 2022.
05.07.2022 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Arun Kumar, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for respondents No.1 and 2/State.
Mr. Ajay Kumar, Advocate, for respondent No.3.
time to file reply.
r to Learned counsel for respondent No.3 seeks more List again on 16.11.2022.
Interim order to continue.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Nishant Singh Negi vs. State of H.P. and others CWPOA No.48 of 2019 .
05.07.2022 Present: Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Mr. Sunil Mohan Goel, Advocate, for respondents No.13, 15, 16, 18 and 22.
List with CWP No.2372 of 2019.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Rajiv Kumar vs. State of H.P. and others CWP No.1352 of 2019 .
05.07.2022 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 6/State.
Mr. Tarun K. Sharma, Advocate, for respondent No.7.
Learned Additional Advocate General requests for an adjournment.
List again on 16.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 5, 2022 (KS) Judge
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Phula Singh vs. State of H.P. and others CWP No.297 of 2019 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Anupinder Rohal, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner seeks more time to file rejoinder.
List again on 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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.
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HPU vs. Secretary, UGC and another CWP No.1394 of 2018 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Surender Sharma, Advocate, for the petitioner.
Ms. Pooja Thakur, Advocate on behalf of Mr. Prashant Sharma, Advocate, for the respondents.
Learned counsel for the petitioner requests for an adjournment.
List again on 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Pr. Commissioner of Income Tax vs. M/s Kinko Computer Industries ITA No.74 of 2018 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Ms. Vandana Kuthiala, Advocate, for the appellant.
Ms. Pooja Thakur, Advocate on behalf of Mr. Vishal Mohan, Advocate, for the respondent.
Learned counsel for the appellant requests for an adjournment.
As requested, list after four weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Himachal Parivahan Mazdoor Sangh vs. State of H.P. and others CWP No.696 of 2017 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2/State.
Ms. Pooja Thakur, Advocate on behalf of Mr. Vikas Rajput, Advocate, for respondent No.3.
Learned counsel for the petitioner seeks more time to file rejoinder.
List again on 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Pushpinder Kumar vs. State of H.P. & anr.
CWP No.4365 of 2022.
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Nitish Kaith, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondent/State.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Arvind Kumar Aggarwal vs. Union of India & anr.
CWP No.4362 of 2022.
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
CWP No.4362/2022 & CMP No.8657/2022 Notice.
Mr. Balram Sharma, learned Assistant Solicitor General of India, accepts notice on behalf of respondents and seeks time to file reply.
List again o0n 23.8.2022.
CMP No.8658/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing the English translated copies of the documents in issue. However, the same be filed within four weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Wrig Nanosystems Pvt. Ltd. vs. State of H.P. & anr.
CWP No.4361 of 2022.
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Naveen Awasthi, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondent No.1/State.
Ms. Pooja Thakur, Advocate on behalf of Mr. Vikrant Thakur, Advocate, for respondent No.2.
Notice.
CWP No.4361/2022 & CMP No.8653/2022 Mr. Vikrant Chandel, learned Deputy Advocate General and Ms. Pooja Thakur, learned counsel, accept notice on behalf of respondent No.1 and respondent No.2, respectively, and seek time to file reply.
List again on 10.8.2022.
CMP No.8654/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing the complete translated/typed copies of the documents in issue. However, the same be filed within four weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Raghubir Singh vs. State of H.P. and others CWP No.4363 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Gurinder Singh, Advocate, for the petitioner. Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
CWP No.4363/2022 & CMP No.8659/2022 Learned counsel for the petitioner has submitted that respondent No.7, as well as her husband, have been selected for appointment as Multi Task Workers.
r The petitioner is suffering disability to the extent of 61% and was liable to be selected in place of respondent No.7.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 6 and seeks time to file reply.
Let notice be issued to respondent No.7 for 20.7.2022, on taking steps during the course of the day itself.
CMP No.8660/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing translated copies of the documents in issue.
However, the same be filed within four weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Wrig Nanosystems Pvt. Ltd. vs. State of H.P. & anr.
CWP No.4361 of 2022.
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Naveen Awasthi, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondent No.1/State.
Ms. Pooja Thakur, Advocate on behalf of Mr. Vikrant Thakur, Advocate, for respondent No.2.
Notice.
CWP No.4361/2022 & CMP No.8653/2022 Mr. Vikrant Chandel, learned Deputy Advocate General and Ms. Pooja Thakur, learned counsel, accept notice on behalf of respondent No.1 and respondent No.2, respectively, and seek time to file reply.
List again on 10.8.2022.
CMP No.8654/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing the complete translated/typed copies of the documents in issue. However, the same be filed within four weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Meera Devi vs. State of H.P. and others CWP No.4358 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. B.N. Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioner requests for an adjournment.r List again on 5.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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.
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Veena Devi vs. State of H.P. and others CWP No.4319 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. L.N. Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioner requests for an adjournment.
List again on 5.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Bansi Ram Thakur vs. State of H.P. and others CWP No.4312 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. K.B. Khajuria Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
CWP No.4312/2022 & CMP No.8552/2022 Notice.
Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents and seeks time to file reply.
List again on 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Surender Kumar & Ors. vs. State of H.P. & Ors.
CWP No.3569 of 2022.
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. B.S. Thakur, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
CMP No.7110/2022Heard.
Application is allowed for the reasons stated therein.
Accordingly, delay in re-filing the petition is condoned.
CWP No.3569/2022Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents and seeks time to file reply.
List again on 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Sushma Devi vs. State of H.P. and others CWP No.3568 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General requests for an adjournment, to enable him to seek instructions.
List again on 19.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Narayan Singh vs. Union of India and others CWP No.3567 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. B.R. Kashyap, Advocate, for the petitioner.
Mr. Rajinder Thakur, Central Government Counsel, for the respondents/Union of India.
Learned counsel for the parties request for an adjournment.
List again on 6.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Jai Prakash vs. Union of India and others CWP No.3566 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Surender Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
Notice. Mr. Balram Sharma, learned Assistant Solicitor General of India, accepts notice on behalf of respondents and seeks time to file reply.
List again on 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Daya Ram vs. State of H.P. and others CWP No.3558 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents and seeks time to file reply.
List again on 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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State of H.P. & another vs. Jai Chand CWP No.1146 of 2022 .
04.07.2022 Present: Mr. Vikrant Chandel, Deputy Advocate General, for the petitioners/State.
Ms. Pooja Thakur, Advocate on behalf of Mr. Rakesh Sharma, Advocate, for the respondent.
Learned Deputy Advocate General requests for an adjournment.
As requested, list after three weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Mini Sharma & Ors. vs. State of H.P. & Ors.
CMP No.6547 of 2022 in CWP No.2517 of 2022 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Vishwa Bhushan, Advocate, for the petitioner/applicants.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State/non-applicants.
Learned counsel for the petitioners/applicants requests for an adjournment.
List again on 11.8.2022.
Interim order to continue.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Mohar Singh vs. HRTC and others Execution Petition No.467 of 2021 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Tek Chand Sharma, Advocate, for the petitioner.
Ms. Pooja Thakur, Advocate on behalf of Ms. Shubh Mahajan, Advocate, for the respondents.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Harish Kumar vs. State of H.P. and others Execution Petition No.307 of 2021 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks more time to file compliance report.
List again on 9.9.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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.
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Sanjeev Kumar vs. Reena Devi FAO (FC) No.68 of 2021 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Ajay Singh Kashyap, Advocate, for the appellant.
Notice issued to the respondent has been received back with the report that she was not living at the given address.
Let fresh notice be issued to the respondent, on furnishing correct address, for 15.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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Rajeev Sood & Another vs. Ravinder Kaur Civil Revision No.22 of 2021 .
04.07.2022 Present: Mr. Sat Parkash, Advocate on behalf of Mr. Arjun Lall, Advocate, for the petitioners.
Ms. Pooja Thakur, Advocate on behalf of Mr. Ajay Kumar Sharma, Advocate, for the respondent.
Learned counsel for the petitioners requests for an adjournment.
As requested, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
July 4, 2022 (KS) Judge
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.
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Chander Bhan vs. State of H.P. and another CWPOA No.3884 of 2020 .
01.07.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents /State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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Rakesh Kumar vs. State of H.P. and others CWPOA No.3883 of 2020 .
01.07.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents /State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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Rajinder Kumar vs. State of H.P. and others CWPOA No.3882 of 2020 .
01.07.2022 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents /State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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Mamta vs. ECI Chalet Day School and others CWP No.4111 of 2019 .
01.07.2022 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
List with LPA No.77 of 2019.
( Sabina )
Judge
July 1, 2022 (KS)
r to ( Satyen Vaidya )
Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Narender Kumar and others vs. State of H.P. and others CWP No.3828 of 2019 .
01.07.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Admit.
r to ( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
District Bar Association, Solan vs. State of H.P. and others CWP No.1134 of 2019 .
01.07.2022 Present: Mr. Pratap Singh Goverdhan, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1, 3 & 4/State.
Mr. Shashi Shirshoo, Advocate, for respondent No.2/Union of India.
Mr. B.C. Negi, Senior Advocate with Mr. Aman Sood, Advocate, for respondent No.5.
Learned Deputy Advocate General requests for an adjournment.
List again on 18.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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Vijay Laxmi vs. State of H.P. and another CWP No.4277 of 2022 .
01.07.2022 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
CWP No.4277/2022 & CMP No.8503/2022 Learned counsel for the petitioner has submitted that the petitioner had applied for the post of Ledger Keeper, on contract basis, in pursuance to the advertisement dated 19.11.2020 issued by the respondents. As per the result sheet, Annexure P-4, the name of the petitioner is reflected at Sr.No.591 and he has secured 61 marks. Petitioner belongs to General (un-reserved) Category. However, vide Annexure P-6, seven candidates out of General Category, have been shown to be selected. Out of the said candidates, six candidates have secured lesser marks than the petitioner, but have been selected.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents and seeks time to file reply.
List again on 18.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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Aditya Industries and another vs. State of H.P. and others.
CWP No.4275 of 2022.
01.07.2022 Present: Mr. Suneet Goel, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 and 8/State.
Mr. N.K. Sood, Senior Advocate with Mr. Gaurav Sharma, Advocate, for respondent No.2.
7. r to Mr. T.S. Chauhan, Advocate, for respondents No.3 to CWP No.4275/2022 & CMP No.8500/2022 Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, Mr. Gaurav Sharma and Mr. T.S. Chauhan, learned counsel, accept notice on behalf of respondents No.1 & 8, respondent No.2 and respondents No.3 to 7, respectively, and seek time to file reply.
List again on 16.8.2022.
Subject to petitioners depositing 50% of the entire outstanding amount in the Registry of this Court within three weeks from today, the recoveries, ordered to be effected vide Annexures P-31 and P-32, shall remain stayed.
( Sabina )
Judge
( Satyen Vaidya )
July 1, 2022 (KS) Judge
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Gaj Raj Thakur & Others vs. State of H.P. & ors.
Execution Petition No.90 of 2019 .
30.06.2022 Present: Mr. Vinod Chauhan, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Mr. Neel Kamal Sharma, Advocate, for respondent No.3.
De-linked from LPA 135 of 2012.
At the request of learned counsel for the petitioners, list after six weeks.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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The Principal Secretary vs. Surender Kumar Vashista a/w connected matters.
CWP No.7860 of 2021 a/w CWP Nos.7332, 7594 of 2021, 265, 1139 & 2980 of 2022 and CWPOA .
No.6757 of 202030.06.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General, for the petitioners/State, in CWP No.7860 of 2021 and for the respondents in CWP Nos.7332, 7594 of 2021, 265 and 1139 of 2022.
Mr. Ankush Dass Sood, Senior Advocate with Mr. Rakesh Sharma, Advocate, for the petitioners in CWPOA No.6757 of 2020, CWP Nos.7332, 7594 of 2021, 265 & 1139 of 2022 and for the respondent in CWP No.7860 of 2021.
Mr. Lakshay Thakur, Advocate, for the respondent in CWPOA No.6757 of 2020.
Learned counsel for the parties request for an adjournment.
List again on 11.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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The Principal Secretary vs. Surender Kumar Vashista a/w connected matters.
CWP No.7860 of 2021 a/w CWP Nos.7332, 7594 of 2021, 265, 1139 & 2980 of 2022 and CWPOA .
No.6757 of 202030.06.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General, for the petitioners/State, in CWP No.7860 of 2021 and for the respondents in CWP Nos.7332, 7594 of 2021, 265 and 1139 of 2022.
Mr. Ankush Dass Sood, Senior Advocate with Mr. Rakesh Sharma, Advocate, for the petitioners in CWPOA No.6757 of 2020, CWP Nos.7332, 7594 of 2021, 265 & 1139 of 2022 and for the respondent in CWP No.7860 of 2021.
Mr. Lakshay Thakur, Advocate, for the respondent in CWPOA No.6757 of 2020.
Learned counsel for the parties request for an adjournment.
List again on 11.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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M/s Logos Pharma vs. Union of India and ors.
CWP No.2904 of 2022.
30.06.2022 Present: Mr. Sandeep Goyal, Mr. Goverdhan Lal Sharma and Mr. Rishab Singla, Advocates, for the petitioner.
Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.1/ Union of India.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.2 and 4/State.
Mr. Vijay Kumar Arora, Advocate, for respondent No.3.
Admit.
List with CWP No.4923 of 2021.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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Ram Dass vs. Employees Provident Fund Organization and another CWP No.2152 of 2022 .
30.06.2022 Present: Mr. Nitish Kaith, Advocate, for the petitioner.
Mr. Navlesh Verma, Advocate, for the respondents.
Learned counsel for the respondents seeks more time to file reply.
List again on 11.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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Sandeep Kumar vs. State of H.P. and others a/w connected matter CWP No.1760 of 2022 a/w CWP No.2990 of 2022 .
CWP No.1760 of 202230.06.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/State.
Mr. Sanjeev Kumar Motta, Advocate, for respondent No.3.
Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent No.4.
Mr. Vikas Rajput, Advocate, for respondent No.5.
CWP No.2990 of 2022Ms. Seem K. Guleria, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/State.
Ms. Suchitra Sen, Advocate, for respondent No.3.
Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent No.4.
Mr. Vikas Rajput, Advocate, for respondent No.5.
At the request of learned counsel for the parties, list after three weeks.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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Meenu Thakur vs. State of H.P. and others CWP No.8204 of 2021 .
30.06.2022 Present: Ms. Anaida Kuthiala, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 4 & 6 to 11/State.
Mr. Shivank Singh Panta, Advocate, for respondent No.5.
Learned counsel for the respondents seek more time to file reply.
List again on 11.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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Everest Power Pvt. Ltd. vs. HP State Electricity Regulatory Commission and another CWP No.7763 of 2021 .
30.06.2022 Present: Mr. Rajnish K. Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioner.
Mr. Dheeraj K. Vashista, Advocate, for respondent No.1.
Mr. Vikas Chauhan, Advocate, for respondent No.2.
file reply.
r to Learned counsel for respondent No.1 seeks time to List again on 31.8.2022.
Interim order to continue.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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Rohit Kumar Chaudhary vs. HPSEB Ltd.
CWP No.6273 of 2021.
30.06.2022 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Anil God, Advocate, for the respondent.
Learned counsel for the respondent seeks more time to file reply.
List again on 11.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 30, 2022 (KS) Judge
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Pr. Commissioner of Central Excise Chandigarh-I vs. M/s Himachal Futuristic Communications Ltd.
CEA No.2 of 2017.
29.06.2022 Present: Mr. Vijay Kumar Arora, Advocate, for the appellant.
Mr. Prince Chauhan, Advocate on behalf of Mr. Rahul Mahajan, Advocate, for the respondent.
Learned counsel for the appellant requests for an adjournment.
As requested, list after eight weeks.
( Sabina )
Judge
( Satyen Vaidya )
June 29, 2022 (KS) Judge
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Vijay Kumar Aggarwal through LRs. and another vs. State of H.P. and others LPA No.506 of 2012 .
29.06.2022 Present: Mr. R.L. Sood, Senior Advocate with Ms. Sanjeevni Sood, Advocate, for the appellants, except appellant No.1.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CMP No.3002 of 2016time to file reply.
r to Learned Additional Advocate General seeks more As requested, list after three weeks.
( Sabina )
Judge
( Satyen Vaidya )
June 29, 2022 (KS) Judge
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Lok Pal vs. State of H.P. and ors.
LPA No.305 of 2012.
29.06.2022 Present: Mr. Karan Singh Parmar, Advocate, for the appellant.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Arvind Sharma, Advocate, for respondent No.3.
Learned counsel for the appellant requests for an adjournment.
As requested, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
June 29, 2022 (KS) Judge
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Santosh Kumar and anr. vs. State of HP and ors. a/w connected matter CWP No.4555 of 2020 a/w CWP No.2270 of 2022 .
29.06.2022 Present: Mr. Sanjeev Kumar Suri and Mr. Pawan K. Sharma, Advocates, for the petitioner(s).
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Mr. Pradeep K. Sharma, Advocate, for the National School of Open Schooling.
Learned counsel for the petitioner(s) request for an adjournment.
As requested, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
June 29, 2022 (KS) Judge
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Lal Chand and others vs. State of Himachal Pradesh and others CWP No.719 of 2022 .
29.06.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Rajiv Rai, Advocate, for respondent No.4.
Learned counsel for the petitioners has submitted that no salary has been paid to the petitioners for the last about 18 months.
List again on 11.7.2022.
The Managing Director, Himachal Pradesh State Handloom and Handicraft Development Co-operative Federation (HIMBUNKAR), is directed to remain present in person.
( Sabina )
Judge
( Satyen Vaidya )
June 29, 2022 (KS) Judge
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Manoj Kumar vs. State of Himachal Pradesh Cr. Appeal No.395 of 2018 .
28.06.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the appellant.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondent/State.
Learned counsel for the appellant requests for an adjournment.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Atma Ram vs. State of H.P. and others CWP No.4105 of 2022 .
28.06.2022 Present: Mr. Hirdya Ram, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 5/State.
CWP No.4105/2022 & CMP No.8122/2022 At this stage, notice issued to respondents No.1 to 5.
Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
List again on 6.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Anil Kumar vs. State of H.P. and others CWP No.4104 of 2022 .
28.06.2022 Present: Mr. Hirdya Ram, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 5/State.
CWP No.4104/2022 & CMP No.8121/2022 At this stage, notice issued to respondents No.1 to 5.
Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
List again on 6.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Narayan Singh vs. State of H.P. and others CWP No.4101 of 2022 .
28.06.2022 Present: Mr. Vijay Kumar, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondent/State.
List before a Bench, of which, one of us (Satyen Vaidya, J.), is not a member.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Ravinder Kumar vs. State of H.P. and others CWP No.4100 of 2022 .
28.06.2022 Present: Mr. Hirdya Ram, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 5/State.
CWP No.4100/2022 & CMP No.8117/2022 At this stage, notice issued to respondents No.1 to 5.
Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
List again on 6.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Dalip Pradhan and another vs. State of H.P. and others .
CWP No.3179 of 202228.06.2022 Present: Ms. Parul Negi, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Notice. Mr. Anil Jaswal, learned Additional Advocate General accepts notice on behalf of the respondents and seeks time to file reply.
List again on 9.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Rekha Devi and another vs. State of H.P. and another CWP No.2339 of 2022 .
28.06.2022 Present: Mr. Mohar Singh, Advocate on behalf of Mr. Nimish Gupta, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General requests for an adjournment, to enable him to file compliance report.
List again on 29.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Veena Sharma vs. State of H.P. and another CWP No.626 of 2022 .
28.06.2022 Present: Ms. Shagun Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General seeks time to file compliance report.
List again on 29.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Parkash Chand and another vs. State of H.P. and others CWPOA No.7196 of 2020 .
28.06.2022 Present: Mr. Pawan Sharma and Mr. Krishan Chand, Advocates, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2/State.
CWPOA No.7196/2020Admit.
CMP-T No.535/2022r to Application stands disposed of.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Pinki Bagga vs. State of H.P. and others Execution Petition No.183 of 2022 .
28.06.2022 Present: Mr. Harish Kumar Verma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2/State.
Ms. Suchitra Sen, Advocate, for respondent No.3.
Notice. Mr. Anil Jaswal, learned Additional Advocate General and Ms. Suchitra Sen, learned counsel, accept notice on behalf of respondents No.1 & 2 and respondent No.3, respectively, and seek time to file reply.
List again on 9.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Krishan Kumar vs. State of H.P. a/w connected matter Cr. Appeal No.63 of 2022 a/w .
Cr. Appeal No.48 of 202228.06.2022 Present: Mr. Pawan Sharma, Advocate on behalf of Mr. Vivek Sharma, Advocate, for the appellant(s), in both the appeals.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
r to List before a Bench, of which, one of us (Satyen Vaidya, J.), is not a member.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Neelima Aggarwal vs. State of H.P. and another CWP No.7936 of 2021 .
28.06.2022 Present: Mr. Mohar Singh, Advocate on behalf of Mr. Nimish Gupta, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General requests for an adjournment, to enable him to file compliance report.
List again on 29.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Dr. Arun Singh Thakur vs. State of H.P. and others LPA No.112 of 2021 .
28.06.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the appellant.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 &2//State.
Mr. Deepak Sharma, Advocate on behalf of Mr. Manish Sharma, Advocate, for respondent No.3.
LPA No.112/2021 & CMP No.5927/2022 Learned counsel for the respondents seek time to file reply to the application.
List again on 25.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Partap Chauhan vs. HIMFED CWPOA No.5882 of 2020 .
28.06.2022 Present: Mr. Vikas Chauhan, Advocate, for the petitioner.
Mr. Vijay Thakur, Advocate, for the respondent.
Learned counsel for the petitioner has submitted that the order passed by this Court has been duly complied.
Hence, no further directions are required to be passed.
( Sabina )
Judge
( Satyen Vaidya )
June 28, 2022 (KS) Judge
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Ram Dei vs. State of H.P. and others CWP No.4072 of 2022 .
27.06.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 4/State.
CWP No.4072/2022 & CMP No.8059/2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 4.
Let notice be issued to respondents No.5 and 6, through ordinary and dasti process also, for 11.7.2022, on taking steps within three days.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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Dr. Bimla Kumari vs. State of H.P. and another CWP No.4073 of 2022 .
27.06.2022 Present: Mr. Neel Kamal Sood, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents/State.
CWP No.4073/2022 & CMP No.8060/2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 7.11.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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Pankaj Chauhan vs. State of H.P. and others CWP No.4049 of 2022 .
27.06.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents/State.
CWP No.4049/2022 & CMP No.8019/2022 At this stage, notice issued to respondents No.1 to 5.
Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
List with CWP No.3776 of 2022.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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Deepak Chand vs. State of H.P. and others CWP No.4048 of 2022 27.06.2022 Present: Mr. Ankit Dhiman, Advocate, for the petitioner.
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Mr. Ashwani K. Sharma, Additional Advocate General, for respondents/State.
CWP No.4048/2022 & CMP No.8017/2022 At this stage, notice issued to respondents No.1 to 5.
Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 5 and requests for an adjournment to enable him to seek instructions.
List again on 4.7.2022.
Appointment to the post of Multi Task Worker in the Government Primary School, Morachdhar, Gram Panchayat, Dahar, Tehsil Shillai, District Sirmour, H.P., shall be subject to the outcome of this writ petition.
CMP No.8018/2022For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing the English translated copies of the documents in issue. However, the same be filed within four weeks.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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Ajminder Singh vs. State of H.P. and others Cr. Writ Petition No.3 of 2022 .
27.06.2022 Present: Ms. Neelam Kaplas and Ms. Meera Devi, Advocates, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents/State.
Learned Additional Advocate General seeks time to produce respondent No.9.
List again on 5.7.2022.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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Narain Dass vs. State of H.P. and others Execution Petition No.150 of 2020 .
27.06.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner submits that vide order dated 9.7.2015, the claim of the petitioner was allowed by the respondents. However, the said order was never implemented. Now, vide order dated 16.6.2022, the claim of the petitioner has been rejected.
Under these circumstances, the remedy available to the petitioner is to challenge the order dated 16.6.2022 by way of appropriate proceedings.
Hence, no further directions are required to be passed.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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Jeet Singh vs. State of H.P. and others a/w connected matters CWP No.2905 of 2022 a/w CWP No.1903 & 2445 of 2022 .
27.06.2022 Present: Mr. Angrez Kapoor, Advocate, for the petitioner(s), in all the petitions.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CWP No.2905 of 2022Admit.
CWP Nos.1903 & 2445 of 2022 List with CWP No.2905 of 2022.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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Sumitra Devi and another vs. Union of India and others CWP No.2574 of 2022 .
27.06.2022 Present: Mr. Navlesh Verma, Advocate, for the petitioners.
Mr. V.B. Verma, Central Government Counsel, for respondent No.1.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No.2 to 4.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.5/State.
Learned counsel for the petitioners requests for an adjournment.
As requested, list after one week.
( Sabina )
Judge
( Satyen Vaidya )
June 27, 2022 (KS) Judge
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Ashwani Kumar vs. Union of India and others LPA No.24 of 2018 .
22.06.2022 Present: Mr. Vinod K. Sharma, Advocate, for the appellant.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondents No.1 to 4/Union of India.
CMP No.6326 of 2022Learned counsel for the appellant requests for an adjournment.
As requested, list again on 2.8.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 22, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Devi Sharan vs. State of H.P. and others CWP No.1406 of 2022 .
22.06.2022 Present: Mr. Davinder Chauhan Jaita, Advocate, for the petitioners.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General has submitted that so far as petitioners No.2 to 4 are concerned, order passed by this Court, has been duly complied by the respondents.
Order in this regard dated 8.2.2022 is placed on record.
Learned Deputy Advocate General requests for an adjournment to enable him to file compliance report with regard to petitioner No.1.
List after four weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 22, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Taro Devi vs. State of H.P. and another Execution Petition No.465/2021 .
22.06.2022 Present: Mr. Parmesh Negi, Advocate on behalf of Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioner requests for an adjournment, to enable him to file counter to the compliance report filed by the respondents.
List after four weeks.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 22, 2022 (KS) Judge
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Dharam Chand Thakur vs. State of H.P. and another Execution Petition No.426/2021 .
22.06.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
Heard.
A perusal of the compliance affidavit reveals that vide order dated 8.2.2022, order dated 26.11.2021, passed by this Court, has been compiled by the respondents.
Hence, no further directions are required to be passed. However, in case, petitioner still has any grievance, he would be at liberty to avail appropriate remedy, available to him as per law.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 22, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Sukhinder Baidwan & others vs. State of H.P. and others a/w connected matters.
.
CWP No.2080 of 2019 a/w CWPs No.38, 220, 530, 4944 of 2020, 3061 & 6621 of 2021 and CWP No.2181 of 2022 CWP No.2080 of 2019 21.06.2022 Present: Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
Ms. Suman Bhimta, Advocate, vice, Mr. Vikrant Thakur, Advocate, for respondent No.6.
Mr. Sunil Mohan Goel, Advocate, for respondent No.7.
Mr. T.S. Chauhan, Advocate, for respondents No.8 to 17. CWP No.38 of 2020 Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CWP No.220 of 2020Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
Ms. Suman Bhimta, Advocate, vice, Mr. Vikrant Thakur, Advocate, for respondent No.6.
CWP No.530 of 2020Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/State.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS CWP No.4944 of 2020Mr. C.N. Singh, Advocate, for the petitioner. Mr. Ashwani K. Sharma, Additional Advocate General, .
for the respondents/State.
CWP No.3061 of 2021Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner. Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
Ms. Suman Bhimta, Advocate, vice, Mr. Vikrant Thakur, Advocate, for respondent No.6. Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for respondent No.7.
CWP No.6621 of 2021Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for the petitioner. Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent No.4.
CWP No.2181 of 2022Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
The SLP is stated to be still pending before the Hon'ble Supreme Court. Therefore, the matter is adjourned by four weeks.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 21, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Jagdish Kumar vs. State of H.P. and another CMP No.2493 of 2020 in Execution Petition No.29/2019 .
21.06.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the applicant/petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Office is directed to report with regard to the deposit of the amount in question.
List again on 8.7.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 21, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Anurag Sharma vs. State of H.P. and others CWP No.8142 of 2021 .
21.06.2022 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
CWP No.8142/2021 & CMP No.7701/2022 Learned Deputy Advocate General submits that the matter relating to convening of DPC to the post of Deputy Labour Commissioner is under process and requests for an adjournment.
Learned counsel for the petitioner/non-applicant seeks time to file reply to the application being CMP No.7701 of 2022.
List again on 25.7.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Abhishek vs. State of H.P. and others CWP No.7316 of 2021 .
21.06.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Atharv Sharma, Advocate, for respondent No.4.
rejoinder.
r to Learned counsel for the petitioner seeks time to file List again on 1.11.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS State of H.P. and others vs. Raj Mal CWP No.2409 of 2021 .
21.06.2022 Present: Mr. Vikrant Chandel, Deputy Advocate General, for the petitioners/State.
Ms. Sana, Advocate on behalf of Mr. Rahul Mahajan, Advocate, for the respondent.
Learned counsel for the respondent seeks time to file reply.
List again on 1.11.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 21, 2022 (KS) Judge
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.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Ram Prasad Sharma vs. State of H.P. and others CWP No.2382 of 2021 .
21.06.2022 Present: Mr. Janesh Gupta, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 and 2/State.
Learned counsel for the petitioner requests for an adjournment.
List again on 1.11.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Sanjiv Kumar vs. State of H.P. and another CWP No.2336 of 2021 .
21.06.2022 Present: Mr. Praveen Kumar Chandel, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Admit.
r to ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Manasvi Mahajan vs. Himachal Pradesh Board of School Education CWP No.5797 of 2020 .
21.06.2022 Present: Mr. Munish Kumar, Advocate on behalf of Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. V.B. Verma, Advocate, for the respondent.
Learned counsel for the petitioner requests for an adjournment on the ground that the arguing counsel is not available today.
List after one week.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Pradeep Sharma vs. Managing Director & another CWP No.4511 of 2019 .
21.06.2022 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Ranbir Singh, Advocate, for the petitioner.
Mr. Sunil Mohan Goel, Advocate, for the respondents.
Learned counsel for the respondents submits that reply has already been filed in the Office. However, the same is not available on record. Office is directed to trace the same and place it on record.
List again on 1.11.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Desh Raj Sharma vs. State of H.P. and others CWP No.2820 of 2019 .
21.06.2022 Present: Mr. B. C. Verma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1, 5 and 6/State.
Mr. Malay Kaushal, Advocate, for respondents No.2 to 4. CMP No.7560/2022 Application is allowed for the reasons stated therein.
Amended memo of parties is taken on record.
CWP No.2820/2019Learned counsel for the respondents seek time to file reply.
List again on 1.11.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Laiq Ram vs. State of H.P. and others CWP No.1152 of 2019 .
21.06.2022 Present: Mr. B. C. Verma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 1.11.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 21, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Himachal Parivahan Mazdoor Sangh vs. State of H.P. and others CWP No.1074 of 2018 .
21.06.2022 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 3/State Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondent No.4.
Mr. Vinod Chauhan, Advocate, for respondents No.5 & 6.
Respondent No.7 already ex parte.
Mr. Shyam Singh Chauhan, Advocate, for respondent No.8.
Admit.
Respondents would be at liberty to take all pleas available to them including the plea of maintainability of the petition at the time of its hearing.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 21, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
State of H.P. and others vs. Gian Singh CMP(M) No.1568 of 2019 .
20.06.2022 Present: Mr. Ranjan Sharma, Additional Advocate General, for the applicants/petitioners.
Mr. Ajay Thakur, Advocate, for the respondent.
List after two weeks.
r to ( Sabina ) Acting Chief Justice ( Sandeep Sharma ) June 20, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Baba Balak Nath Temple Trust vs. Shakuntla Devi CMP No.4636 of 2022 in .
LPA No.284 of 201217.06.2022 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants/non-applicants.
Mr. Ramakant Sharma, Advocate, for the respondent/ applicant.
Learned counsel for the applicant seeks time to file rejoinder.
List after two weeks.
( Sabina ) Acting Chief Justice ( Jyotsna Rewal Dua ) June 17, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Baba Balak Nath Temple Trust vs. Shakuntla Devi CMP No.4636 of 2022 in LPA No.284 of 2022 .
17.06.2022 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants/non-applicants.
Mr. Ramakant Sharma, Advocate, for the respondent/ applicant.
Learned counsel for the applicant seeks time to file rejoinder.
List after two weeks.
( Sabina ) Acting Chief Justice ( Jyotsna Rewal Dua ) June 17, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS State of H.P. and others vs. Dev Kumar Negi CMP(M) No.680 of 2021 .
17.06.2022 Present: Mr. Vikrant Chandel, Deputy Advocate General, for the petitioners/State.
Learned Deputy Advocate General requests for an adjournment.
As requested, list after three weeks.
r ( Sabina ) Acting Chief Justice ( Jyotsna Rewal Dua ) June 17, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Salochana Devi vs. State of Himachal Pradesh and Others Execution Petition No.14 of 2020 .
17.06.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Ms. Ritta Goswami, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner seeks time to file counter affidavit to the compliance report filed by the respondents.
List after four weeks.
( Sabina ) Acting Chief Justice ( Jyotsna Rewal Dua ) June 17, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS State of H.P. and others vs. Surveyors Association and others .
LPA No.105 of 201215.06.2022 Present: Mr. Ashwani K. Sharma, Additional Advocate General, for the appellants/State.
Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the respondents.
List after two weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 15, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Yugal Kishore vs. Union of India.
CWP No.1270 of 2016.
15.06.2022 Present: Mr. Javed Khan, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
List after two weeks.
r to ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 15, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Yadupati Thakur vs. State of H.P. and others CWP No.3478 of 2021 .
15.06.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 3/State.
Mr. K.D. Shreedhar, Senior Advocate with Mr. Saurabh Ahluwalia, Advocate, for respondent No.4.
List after two weeks.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 15, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Beli Ram vs. State of H.P. and others CMP No.7106 of 2022 in LPA No.8 of 2016 .
13.06.2022 Present: Nemo.
Mr. Ranjan Sharma, Additional Advocate General, for the State.
CMP No.7106/2022A request has been received from the Presiding Judge, Labour Court-cum-Industrial Tribunal, Kangra at Dharamshala, H.P. for grant of three months' time to dispose of the Reference Petition.
Request submitted by the Presiding Judge is allowed for the reasons stated in the letter dated 30.5.2022.
The Presiding Judge, Labour Court-cum-Industrial Tribunal, Kangra at Dharamshala, is granted further three months' time to dispose of the Reference Petition.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Dula Chand vs. State of H.P. and others CWP No.2882 of 2022 .
13.06.2022 Present: Mr. Y.K. Thakur, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Ms. Sneh Bhimta, Advocate on behalf of Ms. Shreya Chauhan, Advocate, for respondent No.4.
Learned counsel for the respondents seek time to file reply.
List again on 22.8.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Devbanti Negi and others vs. State of H.P. and others LPA No.74 of 2022 .
13.06.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. P.D. Nanda, Advocate, for the appellants.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
List with LPA No.61 of 2022.
r ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS HP Housing & Urban Development Authority vs. State of H.P. and others LPA No.73 of 2022 .
13.06.2022 Present: Mr. Amit Singh Chandel, Advocate, for the appellant.
List with LPA No.71 of 2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Manohar Singh vs. State of H.P. and others CWPIL No.29 of 2022 .
13.06.2022 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Mr. Ranjan Sharma, learned Additional Advocate General has placed on record instructions, wherein it has been stated that 75% of the work has already been completed.
Learned counsel for the petitioner requests for an adjournment.
List after two weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Deepak Sharma vs. UOI and others CWP No.1686 of 2019 .
13.06.2022 Present: Mr. Umesh Sharma, Advocate on behalf of Mr. Rajiv Rai, Advocate, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1/Union of India.
Mr. Sunil Mohan Goel, Advocate, for respondents No.2 to 7.
CMP No.7078/2022Heard.
r to No ground for early listing of the petition is made out.
Dismissed.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Ishwar Dass vs. UOI and others CWP No.1335 of 2019 .
13.06.2022 Present: Ms. Sheetal Vyas, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
CMP No.6994/2022Heard.
No ground for early listing of the petition is made out.
Dismissed.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 13, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Court on its own motion vs. State of H.P. and others CWPIL No.146 of 2017 .
13.06.2022 Present: Court on its own motion.
Mr. D.S. Kaith, Advocate, for the applicant in CMP No.6415/2022 and CMP No.6416/2022.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CMP Nos.6415 and 6416 of 2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the non-
applicants/ State. He requests for an adjournment to enable him to seek instructions.
List again on 16.6.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 13, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Kulbir Singh and others vs. State of HP and another CWP No.1193 of 2022 .
13.06.2022 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General seeks more time to file compliance report.
List after four weeks.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 13, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Neeraj Shashwat vs. State of HP and others CWP No.253 of 2022 .
13.06.2022 Present: None for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General for the respondents/State.
Learned Senior Additional Advocate General has placed on record the compliance affidavit. Paragraph-5 of the affidavit reads as under:-
"5. That after receiving the directions passed by the Hon'ble High Court on 25-04-2022, the replying deponent & District Welfare Officer, Shimla inspected the "Sarvodya Lepers Colony at Dwondale Phagli" on 07-06-2022. During the inspection following facts have been observed which is as under:-
The sewerage work is 70%
completed.
The work of roof repair is completed.
The work of four blocks i.e. B, C, D & E is completed in all respect and 80 percent work of block A is completed and remaining work is in progress. The work of cupboards is also completed.
The water charges are not being raised.
In order to bear the electricity charges budget of Rs.0.82 lakh has been made by the Department. The charges will be borne by the ::: Downloaded on - 03/08/2022 20:05:16 :::CIS department till receipt of waiving-off orders from the HPSEBL.
The periodic medical check-up is .
being carried out by the Chief Medical Officer.
Police patrolling is also being carried out regularly to keep a strict watch on the alleged illegal activities. Additional amount to the tune of Rs.35.00 lakh for the repair of said colony has been credited into the Ex. En. HPPWD, Div. No.3 office r account through e-challan on dated 21-05-2022.
The copy of inspection report is annexed as Annexure R-4."
Thus, as per the compliance affidavit, further steps have been taken by the respondents in pursuance to the orders passed by this Court. Since some of the work is still in progress, it would be appropriate to adjourn the case to see further progress.
Accordingly, list again on 18.7.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Bhim Singh vs. HRTC and another Execution Petition No.55 of 2022 .
13.06.2022 Present: Mr. R.L. Chaudhary, Advocate, for the petitioners.
Mr. Shyam Singh Chauhan, Advocate, for the respondents.
Notice. Mr. Shyam Singh Chauhan, learned counsel, accepts notice on behalf of the respondents and seeks time to file reply.
List after four weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Puran Chand vs. State of H.P. and others Execution Petition No.297 of 2021 .
13.06.2022 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General seeks more time to file compliance report.
List after four weeks.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 13, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
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::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Rajeev Sood and another vs. Ravinder Kaur Civil Revision No.22 of 2021 .
13.06.2022 Present: Mr. Arjun Lall, Advocate, for the petitioners.
Mr. Ajay Kumar Sharma, Advocate, for the respondent.
There is a request for adjournment on behalf of counsel for the respondent.
List again on 4.7.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS HP Judicial Employees Welfare Association vs. State of H.P. and others .
CWP No.200 of 201613.06.2022 Present: Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Hemant Kumar Sharma, Advocate on behalf of Mr. Aman Sood, Advocate, for respondent No.2.
List before a Division Bench for hearing as per turn.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
June 13, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
State of H.P. vs. Chander Sharma & Others alongwith connected matter DSR No.1 of 2018 a/w .
Cr. Appeal No.387 of 2018 DSR No.1 of 201813.06.2022 Present: Mr. Ankush Dass Sood, Senior Advocate as Special Senior Counsel-cum-Prosecutor for the State.
Mr. Arshdeep Singh Cheema, Advocate, for the respondents.
Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for the complainant.
Cr. Appeal No.387 of 2018Mr. Arshdeep Singh Cheema, Advocate, for the appellants.
Mr. Ankush Dass Sood, Senior Advocate as Special Senior Counsel-cum-Prosecutor for the State.
Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for the complainant.
There is a request for adjournment on behalf of counsel for the appellants in Cr. Appeal No.387 of 2018.
List again on 27.6.2022.
( Sabina ) Acting Chief Justice ( Sandeep Sharma ) June 13, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Anita Kumari vs. State of H.P. and others CWP No.3506 of 2022 .
03.06.2022 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/ State.
At the request of learned counsel for the petitioner, list after one week.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Amisha and another vs. State of H.P. and others CWP No.3531 of 2022 .
03.06.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/ State.
At the request of learned counsel for the petitioners, list after one week.
r ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Kewal Ram Sharma vs. State of H.P. and others CWP No.3496 of 2022 .
03.06.2022 Present: Mr. Daleep Singh Kaith, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 3/ State.
CWP No.3496/2022 & CMP No.6886/2022 Learned counsel for the petitioner has submitted that the petitioner has now again been transferred to a tribal area, although, he had already worked in a hard/most difficult area. Moreover, petitioner has worked only for one year and seven months at the place of his present posting.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 3, and seeks time to file reply.
Let notice be issued to respondent No.4 for 27.6.2022, on taking steps within three days.
In the meanwhile, operation of impugned order dated 30.5.2022 (Annexure P-1), shall remain stayed.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Devi Dass vs. State of H.P. and others CWP No.3473 of 2022 .
03.06.2022 Present: Mr. Kulwant Singh Chauhan, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/ State.
CWP No.3473/2022 & CMP No.6815/2022 Learned Additional Advocate seeks more time to have instructions.
List again on 16.6.2022. In the meanwhile, posting order to fill up the vacancy of Pharmacist at Veterinary Dispensary, Bagsyad be not issued.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Rooma Devi vs. State of H.P. and others CWP No.3453 of 2022 .
03.06.2022 Present: Mr. Ravinder Singh Jaswal, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/ State.
Mr. Rajesh Kumar Parmar, Advocate, for respondent No.5.
Learned Additional Advocate seeks more time to enable him to get instructions.
List again on 16.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Ashok Kumar vs. State of H.P. and others CWP No.3432 of 2022 .
03.06.2022 Present: Mr. L.N. Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/ State.
CWP No.3432/2022 & CMP No.6723/2022 Learned Additional Advocate General requests for an adjournment, to enable him to seek further instructions.
Let notice be issued to respondent No.3 for 24.6.2022, on taking steps within three days.
In the meantime, operation of impugned order dated 6.5.2022 (Annexure P2), shall remain stayed.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Meenakshi Rana and others vs. State of H.P. and others CWP No.3039 of 2022 .
03.06.2022 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/ State.
CWP No.3039/ 2022Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 & 2, and seeks time to file reply.
Let notice be issued to the private respondents for 17.10.2022.
CMP No.6057/2022For the reasons stated therein, the application is allowed. The applicants-petitioners, at this stage, are exempted from filing the typed copies of the documents in issue. However, the same be filed within four weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Sanjay Kumar State of H.P. and others CWP No.3013 of 2022 .
03.06.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/ State.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 17.10.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Rakesh Kumar State of H.P. and others CWP No.3010 of 2022 .
03.06.2022 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/ State.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 17.10.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Kanta Bala vs. State of H.P. and others CWP No.3009 of 2022 .
03.06.2022 Present: Mr. Neeraj Kumar Shashwat, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/ State.
Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 14.7.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Nirmaljit Kaur vs. Manju Mamik and others CWP No.7648 of 2021 .
03.06.2022 Present: None.
None has appeared on behalf of the petitioner.
In the interest of justice, list after three weeks.
( Sabina )
r Acting Chief Justice
( Satyen Vaidya )
June 3, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Anil Vaidya vs. The Oriental Insurance Company Limited and others CWP No.3491 of 2022 .
02.06.2022 Present: Mr. Neel Kamal Sood and Ms. Seema Azad, Advocates, for the petitioner.
CWP No.3491/2022 & CMP No.6867/2022 Let notice be issued to the respondents for 8.8.2022, on taking steps within a week.
r ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 2, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Ramesh Kumar vs. State of H.P. and others .
CWP No.3487 of 202202.06.2022 Present: Mr. Amar Vivek Aggarwal and Mr. Rajesh Kumar Parmar, Advocates, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 5/ State.
CWP No.3487/2022 & CMP No.6855/2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
Let notice be issued to respondent No.6 for 16.6.2022 through ordinary as well as dasti process, on taking steps during the course of the day.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 2, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Kumari Anita Dogra and another vs. State of H.P. and others CWP No.3394 of 2022 .
31.05.2022 Present: Mr. Panku Chaudhary, Advocate on behalf of Mr. Varun Chandel, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/ State.
Mr. Rakesh Sharma, Advocate, for respondents No.3 and 4.
CWP No.3394/2022 & CMP No.6641/2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General and Mr. Rakesh Sharma, learned counsel, accept notice on behalf of respondents No.1 & 2 and respondents No.3 & 4, respectively, and seek time to file reply.
List with CWP No.2900 of 2022.
CMP No.6642/2022For the reasons stated therein, the application is allowed. The applicants-petitioners, at this stage, are exempted from filing the typed copies of the documents in issue. However, the same be filed within four weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 31, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Sarika Sood vs. State of H.P. and others CWP No.3387 of 2022 .
31.05.2022 Present: Mr. Naveen Dogra, Advocate on behalf of Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/ State.
Mr. Rakesh Sharma, Advocate, for respondents No.3 and 4.
CWP No.3387/2022 & CMP No.6632/2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General and Mr. Rakesh Sharma, learned counsel, accept notice on behalf of respondents No.1 & 2 and respondents No.3 & 4, respectively, and seek time to file reply.
List with CWP No.2900 of 2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 31, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Dhayan Singh vs. Dr. Y.S. Parmar University and others CWP No.3279 of 2022 .
31.05.2022 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Inder Sharma, Advocate, for respondent No.1.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.2 and 3/ State.
Admit.
List with CWP No.10 of 2020.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 31, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Rajeev Kumar vs. State of H.P. & Ors.
CWP No.2318 of 2022.
31.05.2022 Present: Mr. Rajesh Sharma, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/ State.
Learned counsel for the petitioner submits that the order passed by this Court has been duly complied.
Hence, no further directions are required to be passed.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 31, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Rosy Mathew & Ors. vs. State of H.P. & Ors.
CWP No.1137 of 2022.
31.05.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioners.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/ State.
Learned Deputy Advocate General seeks more time to file compliance report.
List again on 1.7.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 31, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Tota Ram vs. M.C. Sunder Nagar CWP No.7655 of 2021 .
31.05.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
CMP(M) No.643/2022Heard. Application is allowed, subject to all just exceptions. Legal Representatives of the petitioner, as mentioned in Paragraph-3 of the application, are brought on record for the purposes of this petition. Amended memo of parties is taken on record.
CWP No.7655/2021Admit.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 31, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
M/s Ekta enterprises vs. P.N. Bank & Ors.
CWP No.7442 of 2021.
31.05.2022 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioner.
Mr. Nitin Misra, Advocate on behalf of Mr. Arvind Sharma, Advocate, for respondent No.1.
Mr. P.K. Bhatti, Additional Advocate General, for respondent No.3/State.
Learned counsel for the petitioner has submitted that due compliance of the order passed by this Court has been made.
Accordingly, no further directions are required to be passed.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 31, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
State of H.P. & another vs. Seenat Devi and others a/w connected matter .
CWP No.1911 of 2019 a/w COPCT No.427 of 2020 CWP No.1911/ 2019 31.05.2022 Present: Mr. Ashwani K. Sharma, Additional Advocate General, for the petitioners/State.
Mr. Rahul Mahajan, Advocate, for respondent No.15.
COPCT No.427/2020Mr. Tanuj Thakur, Advocate, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
CWP No.1911/ 2019As per Office report, respondent No.2(b) has died.
Learned Additional Advocate General seeks time to bring on record the Legal Representatives of respondent No.2(b).
List again on 11.10.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 31, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Hem Raj Sharma & Ors. vs. State of H.P. & Ors.
.
Execution Petition No.142 of 2019 31.05.2022 Present: Mr. Dalip K. Sharma, Advocate, for the petitioners.
Mr. P.K. Bhatti, Additional Advocate General, for respondent No.1/State.
Mr. Anil God, Advocate on behalf of Mr. Avinash Jaryal, Advocate, for respondent No.2.
There is a request for adjournment on behalf of counsel for respondent No.2.
List again on 15.6.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 31, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
State of H.P. and others vs. M/s Mohan Meakin Ltd. alongwtih other connected matters.
CMP(M) No.452 of 2021 in RP No.234 of 2022 a/w .
RP Nos.113, 119, 120,121, 128, 129, 130, 131, 132, 133, 134, 135, 136, 141, 142, 143, 144, 145, 146, 147, 148, 150, 151, 152, 154, 155, 156, 157, 158, 159, 160 of 2021, RP Nos.14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79 80, 81, 82, 83, 84, 85, 86 87 88, 89, 91, 92, 93, 94, 95, 96, 97, 108, 119, 120,121, 123, 124, 125, 126, 127, 128, 129, 130, 131, 132, 133, 134, 135, 136, 137, 138, 139, 140, 141, 142, 143, 144, 145, 146, 147, 148, 149, 150, 151, 152, 153, 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 169, 170, 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 189, 190, 191, 192 , 193, 194, 195, 196, 197, 198, 199, 200, 201, 202, 203, 204, 205, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 219, 221, 222, 223, 224, 225, 226, 227 and 228 of 2022.
03.06.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General and Mr. R.N. Sharma, Advocate, for the petitioner(s)-
State.
CMP(M) No.452 of 2021 in RP No.234 of 2022 Heard.
Application is allowed for the reasons stated therein.
Accordingly, delay in filing the review petition is condoned.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) June 3, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Gram Sudhar Sabha vs. State of H.P. and others CWPIL No.43 of 2022 .
30.05.2022 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. P.K. Bhatti, Additional Advocate General, for the respondents- State.
Learned counsel for the petitioner requests for an adjournment, to enable him to produce certain additional documents on record.
List after two weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 30, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Jindu Ram vs. Union of India and another CMP No.6492 of 2022 in .
CWP No.3059 of 201930.05.2022 Present: Mr. Maan Singh, Advocate, for the applicant/ petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for the non-applicants/respondents-Union of India.
Learned Assistant Solicitor General of India requests for an adjournment, to enable him to seek instructions.
List after two weeks.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 30, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Kanta Devi vs. SDM Chopal and others CMP(M) No.661 of 2022 in CWP No.3252 of 2019 .
30.05.2022 Present: Mr. Vinod Sharma, Advocate on behalf of Mr. B.N. Mehta, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
There is a request for adjournment on behalf of the petitioner on the ground that the counsel is not available in the Court.
List after four weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 30, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Jeet Ram vs. State of H.P. and others Execution Petition No.18 of 2022 .
30.05.2022 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General seeks more time to file compliance report.
List after four weeks.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 30, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Meenu Thakur vs. State of H.P. and others CWP No.8204 of 2021 .
27.05.2022 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Anaida Kuthiala, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 4 & 6 to 11/State.
Mr. Shivank Singh Panta, Advocate, for respondent No.5.
time to file reply.
r to Learned counsel for respondent No.5 seeks more List again on 30.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Kuldeep Singh vs. State of H.P. and others CWP No.7915 of 2021 .
27.05.2022 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1, 2 and 4/State.
Mr. Sushant Veer Singh, Advocate on behalf of Mr. Vikrant Thakur, Advocate, for respondent No.3.
Mr. Sanjay Dalmia, Advocate, for respondent No.5.
Learned Additional Advocate General seeks time to file reply.
List again on 28.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Dr. Lavinder Kumar vs. State of H.P. and others CWP No.7688 of 2021 .
27.05.2022 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
Learned Senior Additional Advocate General seeks time to file reply.
List again on 27.9.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 27, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Anu Devi vs. State of H.P. and others CWP No.7358 of 2021 .
27.05.2022 Present: Ms. Shrutika, Advocate on behalf of Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
Mr. Shanti Swaroop, Advocate, for respondent No.5.
Mr. Naresh K. Sharma, Advocate, for respondent No.6.
Admit.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Ravinder Singh vs. State of H.P. and others CWP No.7051 of 2021 .
27.05.2022 Present: Ms. Rashmi Parmar, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
r to ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Suresh Kumar and others vs. the Hon'ble High Court of H.P. and others CWP No.6932 of 2021 .
27.05.2022 Present: Mr. Sanjeev Kumar Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.
Ms. Shalini Thakur, Advocate, for respondent No.1.
Mr. T.s. Chauhan, Advocate, for respondents No2. To 5. rejoinder.
r to Learned counsel for the petitioners seeks time to file List again on 27.7.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Tilak Raj vs. State of H.P. and others CWP No.6558 of 2021 .
27.05.2022 Present: Ms Vandana Kumari, Advocate, on behalf of Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admit.
r to ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Sunil Kumar vs. State of H.P. and others CWP No.6529 of 2021 .
27.05.2022 Present: Mr. Ashutosh Bhardwaj, Advocate, on behalf of Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 27.9.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Prittam Singh vs. State of H.P. and others CWP No.2708 of 2021 a/w .
CWP No.6191 of 202027.05.2022 Present: Mr. Vijay Singh Bhatia, Advocate, for the petitioner, in CWP No.2708 of 2021 and Mr. Jia Lal Bhardwaj, Advocate, for the petitioner, in CWP No.6191 of 2020 Mr. Anil Jaswal, Additional Advocate General, for the respondents/State, in both the petitions.
Admit.
r to CWP No.2708 of 2021 List with CWP No.6191 of 2020.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Minakshi Bhardwaj vs. Union of India and others CWP No.4806 of 2020 .
27.05.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.
Mr. Lokender Paul Thakur, Senior Panel Counsel, for respondent No.1/Union of India.
Mr. Prashant Sharma, Advocate, for respondent No.2.
Mr. Atul Jhingan, Advocate, for respondents No.3 and 4. There is a request for adjournment on behalf of learned counsel for the petitioner.
As requested, list after three weeks.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Meera Kumari vs. State of H.P. and others CWPOA No.3741 of 2020 .
27.05.2022 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
List again on 31.5.2022.
r to ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 27, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Som Dutt Sharma vs. State of H.P. and others CWP No.2610 of 2021 .
26.05.2022 Present: Mr. Dili3p Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ajay Vaidya, Senior Additional Advocate General and Mr. R.N. Sharma, Advocate, for the respondents/ State.
At the request of learned Advocate General, list again on 28.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Manoj Kumar vs. State of H.P. and others CWP No.1621 of 2021 .
26.05.2022 Present: Mr. Raman Jamalta, Advocate on behalf of Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General submits that the affidavit will be filed in the Office during the course of the day. r List again on 22.9.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Santosh Kumar vs. State of H.P. and others LPA No.187 of 2021 .
26.05.2022 Present: Mr. Abhimanyu Rathore, Advocate on behalf of Mr. Karan Singh Parmar, Advocate, for the appellant.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
There is a request for adjournment on behalf of counsel for the appellant.
As requested, list again on 22.9.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Des Raj vs. The Chief Settlement Commissioner and others LPA No.185 of 2021 .
26.05.2022 Present: Mr. Vinod Tomar, Advocate on behalf of Mr. Abhishek Barowalia, Advocate, for the appellant.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
There is a request for adjournment on behalf of counsel for the appellant.
List again on 22.9.2022.
Interim order to continue.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Court on its own motion Vs. State of H.P. & others CWPIL No.49 of 2021 .
26.05.2022 Present: Court on its own motion.
Mr. Kunal Thakur, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks time to place on record the latest status report.
List again on 22.9.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Vishwa Dev. Vs. State of H.P. and others a/w connected matter CWPOA No.7229 of 2020 a/w .
CWPOA No.7109 of 202026.05.2022 Present: Mr. B.S. Ranjan, Advocate, for the petitioner, in both the petitions.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State, in both the petitions.
CWPOA No.7229/2020 & CWPOA No.7109/2020 Admit.
CMP-T No.129/2022 in CWPOA No.7229/2020 CMP-T No.316/2022 in CWPOA No.7109/2020 For the reasons stated therein, the applications are allowed to the extent of placing on record the documents in issue.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Gaurav Sharma vs. State of H.P.& others CWPOA No.2842 of 2020 .
26.05.2022 Present: Mr. Shyam Chauhan, Advocate on behalf of Mr. Nimish Gupta, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2/State.
Mr. Anirudh Sharma, Advocate, for respondent No.3.
Mr. K.B. Khajuria, Advocate, for respondent No.4.
Mr. Pranav Kaushal, Advocate on behalf of Mr. Ashok Chaudhary, Advocate, for respondent No.6.
Mr. Munish, Advocate, for respondent No.7.
Notice issued to respondent No.5 has been received back un-served for want of correct address.
Let fresh notice be issued to respondent No.5, on furnishing correct address, for 22.9.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Dr. Vijay Singh Chandel vs. State of H.P.& others CWPOA No.3077 of 2020 .
26.05.2022 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
List after two weeks.
r to ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Aditya alias Chootu Ram vs. State of H.P.& others CWPOA No.2518 of 2020 .
26.05.2022 Present: None for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
None has appeared on behalf of the petitioner.
In the interest of justice, list again on 22.9.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 26, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Amit Kumar vs. State of H.P. and others CWP No.4498 of 2019 .
26.05.2022 Present: Mr. Ajay Sharma, Advocate on behalf of Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Admit.
Interim order to continue.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Residents of Village Ramnagar vs. State of Himachal Pradesh and others CWP No.3060 of 2016 .
26.05.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents/State.
Mr. Neeraj Maniktala, Advocate, for respondents No.5 to 9.
In view of the order passed by the Hon'ble Supreme Court of India, on 18.4.2022, in Special Leave to Appeal (C) No(s).14275/2020, copy whereof is placed on record, no further directions are required to be passed.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 26, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS M/s Kundlas Loh Udyog vs. State of H.P. & others CWP No.3068 of 2022 .
25.05.2022 Present: Mr. J.S. Bedi and Mr. Umesh Kanwar, Advocates, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
Learned Senior Additional Advocate General seeks time to file reply.
List again on 15.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Sunena Sharma & others vs. State of H.P. & others CWP No.2860 of 2022 .
25.05.2022 Present: Mr. Raj Kumar Negi, Advocate on behalf of Mr. Vinod Thakur, Advocate, for the petitioners.
Mr. Vikrant Thakur, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks more time to file reply.
List again on 22.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Kiran Bala vs. State of H.P. & others CWP No.2589 of 2022 .
25.05.2022 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for respondents No.1 to 3/State.
Learned Deputy Advocate General requests for an adjournment, to enable him to produce the record.
List again on 27.5.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Puran Chand & others vs. Union of India & others CWP No.2142 of 2022 .
25.05.2022 Present: Mr. Amit Singh Chandel, Advocate, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondents No.1 and 2/Union of India.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.3 to 10/State.
Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent No.11.
Learned counsel for the respondents seek more time to file reply.
List again on 22.6.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Boby Mehta & others vs. Union of India & others CWP No.1438 of 2022 .
25.05.2022 Present: Mr. Abhishek Dulta, Advocate, for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for the respondents/Union of India.
Learned Assistant Solicitor General of India seeks time to file reply.
List again on 30.6.2022.
r ( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Durga Devi vs. State of HP and others CWP No.813 of 2022 .
25.05.2022 Present: Ms Babita, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for respondents No.1 to 4/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.5.
rejoinder.
r to Learned counsel for the petitioner seeks time to file List again on 21.9.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Jai Dutt vs. State of HP and others CWP No.808 of 2022 .
25.05.2022 Present: Ms Meghna Kashva, Advocate on behalf of Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/State. \ Learned counsel for the petitioner seeks time to file rejoinder.
List again on 21.9.2022.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Luv Vij vs. State of HP and another CWP No.726 of 2022 .
25.05.2022 Present: Mr. Sumit Raj Sharma, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General requests for an adjournment, to enable him to seek instructions.
List again on 28.6.2022.
Interim order to continue.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Abhay Kumar & others vs. State of HP & others CWP No.557 of 2022 .
25.05.2022 Present: Ms. Vandana Misra, Advocate, for the petitioners.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks time to file reply.
List again on 21.9.2022.
Interim order to continue.
( Sabina )
Acting Chief Justice
( Satyen Vaidya )
May 25, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Chanderkesh vs. The Beungal Cooperative Agriculture Society & Others CWP No.378 of 2022 .
25.05.2022 Present: Mr. Rajiv Chauhan, Advocate, for the petitioner.
Mr. Mahender Singh Kanwar, Advocate, for respondent No.1.
Mr. Kamal Kant, Deputy Advocate General, for respondents No.3 and 4/State.
Mr. Vishal Panwar, Advocate, for respondent No.5.
Learned counsel for the petitioner requests for an adjournment, to enable him to address arguments on the maintainability of the petition.
List again on 16.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Court on its own motion vs. Director Urban Development and connected matter .
CWPIL No.13 of 2022 with CWP No.1805 of 2022 CWPIL No.13/2022 25.05.2022 Present: Court on its own motion.
Mr. Kamal Kant, Deputy Advocate General, for respondent No.1/State.
Mr. Naresh K. Gupta, Advocate, for respondents No.2 and 4.
Mr. Maan Singh, Advocate, for respondent No.3.
CWP No.1805/2022Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Naresh K. Gupta, Advocate, for respondent No.1.
Mr. Vijay Singh Thakur, Advocate, for respondent No.2.
Learned counsel for the Municipal Corporation, Shimla seeks time to file compliance report.
List again on 27.6.2022.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) May 25, 2022 (KS) Judge ::: Downloaded on - 03/08/2022 20:05:16 :::CIS Bal Krishan vs. State of H.P. Cr. Appeal No.149 of 2018 .
23.05.2022 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Vinod K. Gupta, Advocate, for the appellant.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the parties, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 23, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Jai Gopal Rajta vs. State of H.P. & others CWP No.4815 of 2021 .
19.05.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the applicants in CMP No.4127/2022 and CMP No.4410/2022.
CMP No.4410/2022Application stands disposed of.
CMP No.4127/2022Learned counsel for the non-applicant/petitioner seeks time to file reply.
List again on 15.6.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Ajay Justa vs. State of H.P. & others CWP No.4813 of 2021 .
19.05.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the applicants in CMP No.4125/2022 and CMP No.4409/2022.
CMP No.4409/2022Application stands disposed of.
CMP No.4125/2022Learned counsel for the non-applicant/petitioner seeks time to file reply.
List again on 15.6.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Om Parkash vs. State of H.P. & others CWP No.4814 of 2021 .
19.05.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the applicants in CMP No.4126/2022 and CMP No.4408/2022.
CMP No.4408/2022Application stands disposed of.
CMP No.4126/2022Learned counsel for the non-applicant/petitioner seeks time to file reply.
List again on 15.6.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Jagdish Thakur vs. State of H.P. & others CWP No.4812 of 2021 .
19.05.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Harsh Kalta, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the applicants in CMP No.4123/2022 and CMP No.4407/2022.
CMP No.4407/2022Application stands disposed of.
CMP No.4123/2022Learned counsel for the non-applicant/petitioner seeks time to file reply.
List again on 15.6.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Dr. Rajesh Kumar Janga vs. State of H.P. & others CWP No.2709 of 2022 .
19.05.2022 Present: Mr. C.S. Thakur, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents, and seeks time to file reply.
List again on 14.9.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Kamla Devi vs. State of H.P. & others CWP No.2708 of 2022 .
19.05.2022 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents, and seeks time to file reply.
List with CWP No.2675 of 2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Rajender Kumar and others vs. Union of India and others CWP No.105 of 2020 .
19.05.2022 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioners.
Mr. Rajinder Singh Thakur, Central Government Counsel, for the respondents/Union of India.
CMP No.5670/2022Heard. Application has not been opposed and is accordingly allowed.
CWP No.105/2020List again on 20.6.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Shiv Kumar and others vs. State of H.P. and another CWP No.1591 of 2022 .
19.05.2022 Present: Mr. Sushant Vir Singh, Advocate, for the petitioners.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/ State.
Learned Deputy Advocate General seeks time to file compliance report.
List after four weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Arti Devi vs. State of H.P. and another CWP No.1590 of 2022 .
19.05.2022 Present: Mr. Sushant Vir Singh, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/ State.
Learned Deputy Advocate General seeks time to file compliance report.
List after four weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Ram Pal Attri vs. State of H.P. and others CMP-T No.1672 of 2020 .
19.05.2022 Present: Dr. Lalit K. Sharma, Advocate, for the applicant/ petitioner.
Mr. Kamal Kant, Deputy Advocate General, for respondents No.1 to 4/ State.
List after three weeks.
r to ( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
State of H.P. vs. Yadvender Kumar CWP No.365 of 2022 .
19.05.2022 Present: Mr. Vikrant Chandel, Deputy Advocate General, for the petitioner/ State.
Mr. Peeyush Verma, Advocate, for the respondent.
Learned counsel for the respondent seeks time to file reply.
List again on 14.9.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Luder Mani vs. State of H.P. and others CWP No.6301 of 2021 .
19.05.2022 Present: Mr. Devinder K. Sharma, Advocate on behalf of Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/ State.
At the request of learned Deputy Advocate General, list after four weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Saurabh vs. H.P. State Electricity Board Ltd.
Execution Petition No.454 of 2021 .
19.05.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. T.S. Chauhan, Advocate, for the respondent.
At the request of learned counsel for the respondent, list after three weeks.
r ( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Ravinder & others vs. State of H.P. and others Execution Petition No.450 of 2021 .
19.05.2022 Present: Mr. Devinder K. Sharma, Advocate on behalf of Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Kamal Kant, Deputy Advocate General, for the respondents/ State.
At the request of learned Deputy Advocate General, list after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
.
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Bhupender Kumar vs. HPSEBL & another CWP No.2711 of 2022 .
19.05.2022 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for the respondents.
List before a Bench, of which, one of us (Satyen Vaidya, J.), is not a member.
r to ( Sabina )
Judge
( Satyen Vaidya )
May 19, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Rakesh Kashyap & another vs. Union of India and others CWP No.3076 of 2022 .
18.05.2022 Present: Mr. Rajesh Kumar Parmar, Advocate for the petitioners.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondents No.1 to 4/Union of India.
Mr. Ranjan Sharma, Additional Advocate General, for respondent No.5/State.
CWP No.3076/2022 & CMP No.5935/2022 Notice. r Mr. Balram Sharma, learned Assistant Solicitor General of India and Mr. Ranjan Sharma, learned Additional Advocate General, accept notice on behalf of respondents No.1 to 4 and respondent No.5, respectively, and seek time to file reply.
List again on 12.9.2022.
CMP No.5936/2022For the reasons stated therein, the application is allowed. The applicants-petitioners, at this stage, are exempted from filing the translated and typed copies of the documents in issue. However, the same be filed within four weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 18, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Ishan Sood vs. H.P. Power Transmission Corporation and another .
CWP No.3069 of 202218.05.2022 Present: Mr. Vinay Sharma, Advocate for the petitioner.
Mr. Dinesh Bhanot, Advocate, for respondent No.1.
Mr. Sanjeev Kumar Motta, Advocate, for respondent No.2.
Notice.
r to CWP No.3069/2022 & CMP No.5925/2022 Mr. Dinesh Bhanot, learned counsel and Mr. Sanjeev Kumar Motta, learned counsel, accept notice on behalf of respondent No.1 and respondent No.2, respectively, and seek time to file reply.
List again on 20.6.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 18, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Japan Singh vs. Chaudhary Swaran Kumar Himachal Pradesh Krishi Vishwavidayala, Palampur .
LPA No.60 of 202106.05.2022 Present: Mr. Surinder Saklani, Advocate for the appellant.
Mr. Sanket Sankhyan, Advocate on behalf of Mr. Naresh K. Sharma, Advocate, for the respondent.
List with CWP No.1396 of 2019.
( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
The Regional PPF Commissioner vs. Ranjiv Paul and others .
LPA No.46 of 2021 a/w CWP No.1550 of 2022 LPA No.46 of 2021 06.05.2022 Present: Mr. Navlesh Verma, Advocate for the appellant.
Mr. Amit Singh Chandel, Advocate, for respondents No.1 to 3.
Mr. Rajinder Singh Thakur, Central Government Counsel, for respondent No.4/Union of India.
Ms. Manju Dhatwalia, Advocate on behalf of Mr. Anshul Attri, Special Prosecutor, for respondent No.7/CBI.
CWP No.1550 of 2022Mr. Nitish Kaith, Advocate, for the petitioners.
Mr. Navlesh Verma, Advocate for the respondents.
List after six weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Dev Raj vs. State of H.P. and others CWPOA No.8042 of 2019 .
06.05.2022 Present: Ms. Archana Dutt, Advocate for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents/State.
Admitted.
r to ( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Durga Chand vs. State of H.P. CWPOA No.8041 of 2019 .
06.05.2022 Present: Mr. Manish Sharma, Advocate for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondent/State.
Admitted.
Tag with CWPOA No.8098 of 2019.
( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Sita Ram vs. State of H.P. and Ors.
CWPOA No.8022 of 2019.
06.05.2022 Present: Mr. Ajay Shandil, Advocate for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Rajinder Singh Thakur, Central Government Counsel for respondent No.4.
Admitted.
r ( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Shyam Lal vs. State of H.P. and Ors.
CWP No.3508 of 2019.
06.05.2022 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2/State.
Learned Additional Advocate General seeks more time to file affidavit in terms of order dated 20.4.2021.
List again on 30.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
::: Downloaded on - 03/08/2022 20:05:16 :::CIS
Sandeep Kaushal vs. State of H.P. and Ors.
CWP No.2786 of 2019.
06.05.2022 Present: Mr. Anil God, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Angrez Kapoor, Advocate, for respondent No.4.
Mr. Ashwani Kondal, Advocate, for respondent No.5.
Learned counsel for respondents No.4 and 5 submit that the replies have been filed by them in the Office.
However, the said replies are not available on record. Office is directed to trace the same and place it on record.
List again on 30.8.2022.
In the meantime, petitioner may file rejoinder to the replies.
( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
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Kanteshwari Bisht vs. MC, Shimla and others CWP No.2728 of 2019 .
06.05.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Ms. Ritta Thakur, Advocate, for respondent No.1.
Mr. Ashish Kaith, Advocate on behalf of Mr. Hamender Singh Chandel, Advocate, for respondent No.3.
rejoinder.
r to Learned counsel for the petitioner seeks time to file List again on 30.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
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Shanta Devi and Ors. vs. State of H.P. & Ors.
CWP No.1389 of 2019.
06.05.2022 Present: Mr. Rajesh Kumar Sharma, Advocate, for the petitioners.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2/State.
Mr. Vinod Chauhan, Advocate, for respondents No.3 and 4.
Admitted.
In the meantime, pleadings be completed.
( Sabina )
Judge
( Satyen Vaidya )
May 6, 2022 (KS) Judge
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Subhash Kumar vs. State of H.P. and others a/w connected matters CWP No.721 of 2022 a/w CWP .
Nos.775, 1514 & 1693 of 2022 05.05.2022 Present: Dr. Lalit K. Sharma, Mr. Balwant Singh Thakur, Mr. Sanjeev K. Suri and Mr. Abhishek Dulta, Advocates, for the petitioners.
Mr. Ashwani K. Sharma, Additional Advocate General, for the respondents/State.
r to Learned Additional Advocate General requests for an adjournment, to enable him to seek instructions in the matter.
List after ten days.
( Sabina )
Judge
( Satyen Vaidya )
May 5, 2022 (KS) Judge
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Anil Kumar vs. State of H.P. and others CWP No.1463 of 2022 .
05.05.2022 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.
Ms. Ranjana Chauhan, Advocate, for respondents No.2 and 3.
r to Ms. Ranjana Chauhan, learned counsel submits that respondents No.2 and 3 adopt the reply filed by the State.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 17.6.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 5, 2022 (KS) Judge
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Ashish Kumar vs. State of H.P. and others CWP No.1651 of 2022 .
05.05.2022 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
At the request of learned counsel for the parties, list again on 17.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 5, 2022 (KS) Judge
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Abhishek vs. State of H.P. and others CWP No.1681 of 2022 .
05.05.2022 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents/State.
At the request of learned counsel for the parties, list again on 17.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 5, 2022 (KS) Judge
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The State of H.P. and another vs. Jamna Devi and another a/w connected matters CWP No.665 of 2021 a/w COPC-T Nos.1066 & 1075 .
of 2020, CWP Nos.619, 661, 662, 663, 664, 666, 668, 669, 973, 1551, 1553, 1554, 1555, 1556, 1557, 1558 of 2021 and CWP No.3199 of 2021.
04.05.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General, for the petitioners/State, in all the civil writ petitions.
Mr. Madan Thakur and Mr. Rajinder Thakur, Advocates, for the petitioners in COPC-T Nos.1066 and 1075 of 2020.
Mr. Vijay Bir Singh, Mr. Vishwa Bhushan and Mr. Gurmeet Bhardwaj, Advocates, for the respective private respondents.
List after one week.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Jindo Kumar vs. State of HP and another LPA No.1 of 2020 .
04.05.2022 Present: Mr. Angrez Kapoor, Advocate, for the appellant.
Mr. Nand Lal Thakur, Additional Advocate General, for the respondents/State.
List after one week.
r to ( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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State of H.P. and others vs. Gian Chand and others a/w connected matters LPA No.259 of 2012 a/w LPA Nos.365 of 2012, 67 of 2013, CWP Nos.458, 857, 859, 861, 864, 886, 887, 888, 2798, 7752, .
8203 to 8205 and 9303 of 2013 and CWPOA No.7967 of 2019 LPA No.259 of 2012 04.05.2022 Present: Ms. Ritta Goswami, Additional Advocate General, for the appellants.
Ms. Kiran Lata Sharma, Advocate, for respondents No.2 to 5. LPA No.365 of 2012 Ms. Ritta Goswami, Additional Advocate General, for the appellants.
Mr. Surinder Saklani, Advocate, for the respondents.
LPA No.67 of 2013Ms. Ritta Goswami, Additional Advocate General, for the appellants.
None for the respondents.
CWP Nos.458 of 2012, 857, 859, 861, 864, 886, 887 & 888 of 2013 and CWPOA No.7967 of 2019 Mr. Surinder Saklani, Advocate, for the petitioner(s).
Ms. Ritta Goswami, Additional Advocate General,for the respondents-State.
Mr. Balram Sharma, ASGI, for respondent No.5.
CWP Nos.2798 & 9303 of 2013 Mr. Onkar Jairath, Advocate, for the petitioner(s).
Ms. Ritta Goswami, Additional Advocate General, for the respondents-State.
Mr. Balram Sharma ASGI, for respondent No.4. CWP Nos.7752 and 8203 to 8205 of 2016 Mr. Jagdish Thakur, Advocate, for the petitioner(s). Ms. Ritta Goswami, Additional Advocate General, for the respondents-State.
Mr. Balram Sharma, ASGI, for respondent No.5.
List after one week.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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M/s Aleo Manali Hydropower Pvt. Ltd. vs. State of H.P and others a/w connected matters LPA No.435 of 2011 a/w LPA Nos.469&471 of .
2011 and CWP No.330 of 2015 LPA No.435 of 201104.05.2022 Present: Mr. Arjun Lall, Advocate, for the appellant.
Mr. Vikas Rathour, Additional Advocate General, for respondents No.1 and 4/State. Mr. Tara Singh Chauhan, Advocate, for respondents No.2 and 3.
Mr. Sunil Mohan Goel, Advocate, for respondent No.5.
LPA No.469 of 2011Mr. Gaurav Sharma, Advocate, for the appellant.
Mr. Vikas Rathour, Additional Advocate General, for respondents No.1 and 2/State. Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for respondent No.3.
LPA No.471 of 2011Mr. Gaurav Sharma, Advocate, for the appellant.
Mr. Vikas Rathour, Additional Advocate General, for the respondents/State.
CWP No.330 of 2015Mr. Gaurav Sharma, Advocate, for the petitioner.
Mr. Vikas Rathour, Additional Advocate General, for the respondents/State.
List after one week.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Jasbir Singh vs. State of H.P. Cr. Appeal No.581 of 2016 .
04.05.2022 Present: Mr. Vivek Sharma, Advocate, for the appellant.
Mr. Vikas Rathour, Additional Advocate General, for the respondent/State.
List after one week.
r to ( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Satish Kumar and others vs. HRTC & Others a/w [[[ connected matters CWP No. 434 of 2020 a/w CWPOA Nos.1246, 1494, 1610, 3140, 3184, 5280 of 2019, 1848, 1850, 1856, 1861, 1863, 1867, 3436, 3437, 3440, 3441, 3442, 3445 to 3461, .
3465 to 3468, 3470, 3471, 3474 to 3476, 3479, 3484, 3487, 3489, 3490, 3493, 3497, 3500, 3501, 3503, 4779, 4904, 5237, 5612, 5617, 5625, 5627, 5648, 5657, 5675, 5680, 5684, 6128, 6301, 6398, 6403, 6540, 6629, 6649, 6749, 6751, 6753, 6861, 6983, 6986, 6988, 7135, 7164, 7165, 7171 to 7174, 7202 of 2020, CWP No. 369, 437, 607, 3369 of 2020, 913 to 922, 1202, 1470, 1559, 2346, 2418, 2452, 4485, 4676, 4688, 5848, 6116, 6482, 6483, 7861, 8092, 8147, 8201, 8276 of 2021, 762, 1119, 1320 & 1326, 1666, 1671, 2441, 2442, 2537, 2543, 2544, 2545, 2546, 2548, 2550, 2551, 2552, 2553, 2564, 2565, 2566, 2567, 2568 of 2022 04.05.2022 Present: Mr. J.L. Bhardwaj, Ms. Manisha Kashyap, Mr. Sunil Mohan Goel, Mr. M.L. Sharma, Mr. N.D. Sharma, Mr. V.K. Verma, Ms. Shikha Chauhan, Mr. Kush Sharma, Mr. Vinay Sharma, Mr. Jaidev Thakur, Mr. Ramakant Sharma, Mr. P.M. Negi, Mr. Ashok Kumar, Mr. Kunal Sharma, Mr. Parkash Sharma, Mr. Gambhir Singh, Mr. Hemant Kumar Thakur, Mr. Munish Datwalia, Ms. Kiran Dhiman, Mr. Rohit Sharma, Mr. Bhim Raj Sharma, Ms. Hem Kanta Kaushal, Mr. Ashok Kumar Thakur, Mr. Dhairya Sushant, Advocates for the respective petitioners.
Mr. Vikas Rathour, Additional Advocate General, for respondents-State, in all the petitions.
Mr. Vikas Rajput, Ms. Shubh Mahajan, Mr. Shyam S. Chauhan and Ms. Reeta Thakur, Advocates, for the respondent-HRTC, in all the petitions.
Mr. Sanjeev Kumar Motta and Mr. Angrez Kapoor, Advocates, for respondent-HPSSC Learned Additional Advocate General seeks more time to file affidavit in terms of order dated 9.3.2022.
List again on 20.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Naveen Kumar vs. HP Staff Selection Commissioner and another CWP No.2176 of 2022 .
04.05.2022 Present: Mr. Dinesh K. Thakur, Advocate, for the petitioner.
Mr. Sanjeev Kumar Motta, Advocate, for respondent No.1.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
Learned counsel for the parties request for an adjournment.
List again on 20.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Akriti Sharma vs. MMU and others CWP No.1861 of 2022 .
04.05.2022 Present: Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates, for the petitioner.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No.1 & 2.
Mr. Dinesh K. Thakur, Advocate, for respondent No.3.
Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.4 and 5/State.
Learned counsel for the petitioner submits that he will file the rejoinder during the course of the day.
List again on 6.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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The Principal Secretary, Health and another vs. Surender Kumar Vashisth a/w connected matters .
CWP No.7860 of 2021 a/w CWPOA Nos.6757/2020, CWP Nos.7332, 7516, 7594 of 2021 and 265 & 1139 of 2022 04.05.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General, for the petitioners/State in CWP No.7860 of 2021 and for the respondents in CWP Nos.7332, 7516, 7594/2021 and 265 & 1139 of 2022.
Mr. Rakesh Sharma, Advocate, for the petitioners in CWPOA No.6757/2020, CWP Nos.7332, 7516, 7594/2021, 265 & 1139 of 2022 and for the respondent in CWP No.7860 of 2021.
Mr. Ajay Sipahiya, Advocate, for the petitioner in CWP No.7516 of 2021.
Mr. Rakesh Sharma, learned counsel for the petitioner(s) requests for an adjournment.
List after one week.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Tejinder Goyal vs. Union of India and others CWP No.7816 of 2021 .
04.05.2022 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Rishabh Chandel, Advocate, for the petitioner.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1/Union of India.
Mr. B.C. Negi, Senior Advocate with Mr. Ishan Kashyap, Advocate, for respondents No.2 and 3.
rejoinder.
r to Learned counsel for the petitioner seeks time to file List after two weeks.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Hira Nand Sharma vs. State of H.P. and others .
CWP No.2705 of 202104.05.2022 Present: Mr. Harsh Kalta, Advocate, for the petitioner.
Mr. Vikas Rathour, Additional Advocate General, for respondents No.1 to 3/State.
Mr. B.C. Negi, Senior Advocate with Mr. Ishan Kashyap, Advocate, for respondents No.4 and 5.
List after one week.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Court on its own motion vs. Member Secretary, HPSPC and others CWPIL No.59 of 2021 .
04.05.2022 Present: Court on its own motion.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. Vikas Rathour, Additional Advocate General, for respondents No.3 and 4/State.
Learned counsel for respondent No.1 seeks time to file reply.
List again on 20.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Babu Ram vs. HRTC and others CWPOA No.3160 of 2020 .
04.05.2022 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Learned counsel for the respondents requests for an adjournment, to enable him to seek instructions in terms of the last order.
List again on 20.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Raj Kumar vs. State of H.P. and others CWP No.2251 of 2022 .
04.05.2022 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.
Mr. Vikas Rathour, Additional Advocate General, for the respondents/State.
Notice. Mr. Vikas Rathour, learned Additional Advocate General, accepts notice on behalf of the respondents, and seeks time to file reply.
List again on 29.8.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Jai Singh vs. State of H.P. and others CWP No.243 of 2020 .
04.05.2022 Present: Dr. Lalit K. Sharma, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Additional Advocate General, for respondents No.1 to 4/State.
Mr. G.R. Palsra, Advocate, for respondents No.7 and 10. Mr. Rakesh Kumar, Advocate, for respondent No.9.
Learned Additional Advocate General requests for an adjournment, to enable him to seek instructions in terms of the last order.
List again on 14.5.2022.
( Sabina )
Judge
( Satyen Vaidya )
May 4, 2022 (KS) Judge
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Manoj Kumar vs. State of H.P. and others CWPOA No.3546 of 2020 .
29.04.2022 Present: Mr. Tarun Sharma, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Admitted.
r to ( Sabina )
Judge
( Sandeep Sharma )
April 29, 2022 (KS) Judge
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Pushpa Kumari and another vs. State of H.P. and others .
CWPOA No.3543 of 202029.04.2022 Present: Mr. Tarun Sharma, Advocate on behalf of Mr. B.L. Soni, Advocate, for the petitioners.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Admitted.
( Sabina )
Judge
( Sandeep Sharma )
April 29, 2022 (KS) Judge
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Geeta Devi vs. State of H.P. & another CWPOA No.3542 of 2020 .
29.04.2022 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for respondents No.1 to 3/State.
None for respondent No.4.
None has appeared on behalf of respondent No.4. In the interest of justice, list again on 15.6.2022.
( Sabina )
Judge
( Sandeep Sharma )
April 29, 2022 (KS) Judge
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Salig Ram Thakur vs. State of H.P. & another CWPOA No.3539 of 2020 .
29.04.2022 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Ranjan Sharma, Additional Advocate General, for the respondents/State.
Admitted.
r to ( Sabina )
Judge
( Sandeep Sharma )
April 29, 2022 (KS) Judge
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Raj Kumar vs. State of H.P. & others CWP No.2259 of 2022 .
28.04.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents No.1 and 2/State.
Service of respondent No.4 is complete, but none has appeared on his behalf.
Learned Additional Advocate General has submitted that reply has been filed in the Office, but the same is not available on record. Office is directed to trace the same and place it on record.
List again on 10.5.2022.
Interim order to continue.
( Sabina )
Judge
( Sandeep Sharma )
April 28, 2022 (KS) Judge
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