Himachal Pradesh High Court
Hukam Chand vs . State Of H.P on 11 December, 2023
Hukam Chand vs. State of H.P CWP No.6669 of 2021 .
11.12.2023 Present: Mr. Bonit Thakur, Advocate, vice Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No.6669 of 2021 of Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf rt of the respondents. Reply/instructions be filed/obtained within four weeks. List thereafter.
CMP No.18263 of 2023 The present petition pertains to the year 2021. No ground for early hearing of the matter is made out, at this stage. Accordingly, application is dismissed.
( Bipin C. Negi ) Judge December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Executive Engineer & anr vs. Kamal Lal CMP No.15864 of 2023 in RFA No.42 of 2005 .
11.12.2023 Present: Mr. Surya Chauhan, Advocate, vice Mr. Tara Singh Chauhan, Advocate, for the applicant.
Mr. Gautam Sood, Deputy Advocate General, for non- applicants-appellants.
CMP No.15864 of 2023of For the reasons stated in the application, the same is allowed. The balance compensation amount lying rt deposited in this Court along with proportionate interest is ordered to be released in his favour by remitting the same in his saving bank account, details whereof are mentioned in para-4 of the application.
The application stands disposed of.
( Bipin C. Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Executive Engineer & anr vs. Chandu Ram CMP No.15885 of 2023 in RFA No.41 of 2005 .
11.12.2023 Present: Mr. Surya Chauhan, Advocate, vice Mr. Tara Singh Chauhan, Advocate, for the applicant.
Mr. Gautam Sood, Deputy Advocate General, for non- applicants-appellants.
CMP No.15885 of 2023of For the reasons stated in the application, the same is allowed. The balance compensation amount lying rt deposited in this Court along with proportionate interest is ordered to be released in his favour by remitting the same in his saving bank account, details whereof are mentioned in para-4 of the application.
The application stands disposed of.
( Bipin C. Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Dr. Sarvesh Kumar vs. State of H.P.& others.
CWPOA No.1509 of 2019.
11.12.2023 Present: Mr. Manish Sharma, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, the respondent.
CMP-T No.954 of 2023of For the reasons stated in the application, the same is allowed. Application stands disposed of.
rt CWPOA No.1509 of 2019List in the month of March,2023 along with CWPOA No.1515 of 2019.
( Bipin C. Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Rajinder Singh Chauhan vs. H.P.U & Ors.
CWPOA No.3746 of 2019.
11.12.2023 Present: Mr. C.N. Singh Advocate, for the petitioner.
Ms. Archana Dutt, Advocate,for the respondents.
CMP-T No.951 of 2023The petition at the case in hand was filed way back in the of year 2007. The petitioner-applicant in the case at hand is a senior citizen. For the reasons stated in the application, the same rt is allowed. The application stands disposed of.
CWPOA No.3746 of 2019List in the month of March, 2024.
( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
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of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Dhani Ram vs. State of H.P. CWP No.5494 of 2014 .
11.12.2023 Present: Ms. Ranjana Pathania, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1-State.
Mr. Raman Jamalta, Advocate, for respondents No.2 and 3.
At the pleasure of Hon'ble the Chief Justice, list before of another Bench.
rt December 11, 2023 (veena) ( Bipin C.Negi ) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Anil Verma & Ors vs. State of H.P. CWPOA No.3492 of 2020 .
11.12.2023 Present: Ms. Meena Sharma, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
Mr. Neeraj Sharma, Advocate, vice Mr. Surender Sharma, Advocate, for respondent No.5.
Mr.Neel Kamal Sharma, Advocate, for respondent of No.6.
Mr. Raju Ram Rahi, Advocate, for respondent No.7.
rt Ms. Priya Sharma, Advocate, vice Mr. Adarsh K. Vashista, Advocate, for respondent No.10.
CMP-T No.950 of 2023By way of the instant application prayer has been made by petitioner No.13 for withdrawal of the case on behalf of applicant-petitioner No.13. It has been averred in the application that in view of policy decision taken by the Department, Director HEIS-cum- Principal of the College has agreed to extend the benefit of the policy decision to the applicant-petitioner No.13.
Accordingly same is allowed and the petitioner No.13 is permitted to withdraw the case.
Registry is directed to carry out the necessary correction in the memo of parties.
Application stands disposed of.
( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Hakam Singh & others vs. State of H.P. & others.
CWP No.6236 of 2022.
11.12.2023 Present: Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondent -State.
In pursuance to the compliance affidavit filed in of February, 2023, learned counsel appearing on behalf of the petitioners seeks one week time to have instructions. List after one week.
rt ( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
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of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS D.K. Gupta vs. State CWPOA No.3711 of 2019 .
11.12.2023 Present: Mr. T.S. Chauhan, Advocate, for the petitioner.
Mr. Rajat Avasthi, Advocate, for respondent No.1.
Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
At the pleasure of Hon'ble the Chief Justice, list before of another Bench.
rt December 11, 2023 (veena) ( Bipin C.Negi ) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Vijay Kumari vs. State of H.P.& others.
CWPOA No.4595 of 2020.
11.12.2023 Present: Mr. Mehar Chand Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents No. 1 to 3-State.
Ms. Divya Chauhan, Advocate, for respondents No. 4 and 5.
of CMP No.882/2023 No ground for early hearing of the matter is made rt out, at this stage. Accordingly, application is dismissed.
CWPOA No.4595 of 2020List for hearing in due course.
( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Shanti Devi vs. State of H.P.& Ors.
Ex.Petition No.291 of 2023.
11.12.2023 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent -State.
At the request of learned Deputy Advocate of General, list on 27.12.2023.
rt December 11, 2023 (veena) ( Bipin C.Negi ) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Harcharan Singh vs. State of H.P. & Ors.
CWP No.8886 of 2022.
11.12.2023 Present: Mr. Naresh K. Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent -State.
CMP No.9928 of 2023For the reasons stated in the application, the same is of allowed. Time for filing reply is extended by four weeks. Application stands disposed of.
rt ( Bipin C.Negi )
December 11, 2023 (veena) Judge
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LAC HPPWD and anr vs. Jawahar Lal & Ors.
RFA No.11 of 2022.
11.12.2023 Present: Mr. Gautam Sood, Deputy Advocate General, for the appellants.
Ms. Uma Manta, Advocate, for respondents No. 1,2(a) to 2(a) to 2(e), 3 and 4.
of CMP (M) No.243 and CMP(M)242 of 2023 For the reasons stated in the application, the rt same is allowed and delay in filing the application is condoned and abatement, if any, is set aside. The legal representatives of deceased respondent No.2, details whereof are given in para-3 of the application in CMP (M) No.242/2023 are ordered to be brought on record.
Amended memo of parties be filed within three weeks.
The applications stand disposed of.
( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Hukam Chand vs. State of H.P CWP No.6669 of 2021 .
11.12.2023 Present: Mr. Bonit Thakur, Advocate, vice Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No.6669 of 2021of Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf rt of the respondents. Reply/instructions be filed/obtained within four weeks. List thereafter.
CMP No.18263 of 2023The present petition pertains to the year 2021. No ground for early hearing of the matter is made out, at this stage. Accordingly, application is dismissed.
( Bipin C. Negi ) Judge December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Executive Engineer & anr vs. Kamal Lal CMP No.15864 of 2023 in RFA No.42 of 2005 .
11.12.2023 Present: Mr. Surya Chauhan, Advocate, vice Mr. Tara Singh Chauhan, Advocate, for the applicant.
Mr. Gautam Sood, Deputy Advocate General, for non- applicants-appellants.
CMP No.15864 of 2023of For the reasons stated in the application, the same is allowed. The balance compensation amount lying rt deposited in this Court along with proportionate interest is ordered to be released in his favour by remitting the same in his saving bank account, details whereof are mentioned in para-4 of the application.
The application stands disposed of.
( Bipin C. Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Executive Engineer & anr vs. Chandu Ram CMP No.15885 of 2023 in RFA No.41 of 2005 .
11.12.2023 Present: Mr. Surya Chauhan, Advocate, vice Mr. Tara Singh Chauhan, Advocate, for the applicant.
Mr. Gautam Sood, Deputy Advocate General, for non- applicants-appellants.
CMP No.15885 of 2023of For the reasons stated in the application, the same is allowed. The balance compensation amount lying rt deposited in this Court along with proportionate interest is ordered to be released in his favour by remitting the same in his saving bank account, details whereof are mentioned in para-4 of the application.
The application stands disposed of.
( Bipin C. Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Dr. Sarvesh Kumar vs. State of H.P.& others.
CWPOA No.1509 of 2019.
11.12.2023 Present: Mr. Manish Sharma, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, the respondent.
CMP-T No.954 of 2023of For the reasons stated in the application, the same is allowed. Application stands disposed of.
rt CWPOA No.1509 of 2019List in the month of March,2023 along with CWPOA No.1515 of 2019.
( Bipin C. Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Rajinder Singh Chauhan vs. H.P.U & Ors.
CWPOA No.3746 of 2019.
11.12.2023 Present: Mr. C.N. Singh Advocate, for the petitioner.
Ms. Archana Dutt, Advocate,for the respondents.
CMP-T No.951 of 2023The petition at the case in hand was filed way back in the of year 2007. The petitioner-applicant in the case at hand is a senior citizen. For the reasons stated in the application, the same rt is allowed. The application stands disposed of.
CWPOA No.3746 of 2019List in the month of March, 2024.
( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
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of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Dhani Ram vs. State of H.P. CWP No.5494 of 2014 .
11.12.2023 Present: Ms. Ranjana Pathania, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1-State.
Mr. Raman Jamalta, Advocate, for respondents No.2 and 3.
At the pleasure of Hon'ble the Chief Justice, list before of another Bench.
rt December 11, 2023 (veena) ( Bipin C.Negi ) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Anil Verma & Ors vs. State of H.P. CWPOA No.3492 of 2020 .
11.12.2023 Present: Ms. Meena Sharma, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
Mr. Neeraj Sharma, Advocate, vice Mr. Surender Sharma, Advocate, for respondent No.5.
Mr.Neel Kamal Sharma, Advocate, for respondent of No.6.
Mr. Raju Ram Rahi, Advocate, for respondent No.7.
rt Ms. Priya Sharma, Advocate, vice Mr. Adarsh K. Vashista, Advocate, for respondent No.10.
CMP-T No.950 of 2023By way of the instant application prayer has been made by petitioner No.13 for withdrawal of the case on behalf of applicant-petitioner No.13. It has been averred in the application that in view of policy decision taken by the Department, Director HEIS-cum- Principal of the College has agreed to extend the benefit of the policy decision to the applicant-petitioner No.13.
Accordingly same is allowed and the petitioner No.13 is permitted to withdraw the case.
Registry is directed to carry out the necessary correction in the memo of parties.
Application stands disposed of.
( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Hakam Singh & others vs. State of H.P. & others.
CWP No.6236 of 2022.
11.12.2023 Present: Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondent -State.
In pursuance to the compliance affidavit filed in of February, 2023, learned counsel appearing on behalf of the petitioners seeks one week time to have instructions. List after one week.
rt ( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS D.K. Gupta vs. State CWPOA No.3711 of 2019 .
11.12.2023 Present: Mr. T.S. Chauhan, Advocate, for the petitioner.
Mr. Rajat Avasthi, Advocate, for respondent No.1.
Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
At the pleasure of Hon'ble the Chief Justice, list before of another Bench.
rt December 11, 2023 (veena) ( Bipin C.Negi ) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Vijay Kumari vs. State of H.P.& others.
CWPOA No.4595 of 2020.
11.12.2023 Present: Mr. Mehar Chand Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents No. 1 to 3-State.
Ms. Divya Chauhan, Advocate, for respondents No. 4 and 5.
of CMP No.882/2023 No ground for early hearing of the matter is made rt out, at this stage. Accordingly, application is dismissed.
CWPOA No.4595 of 2020List for hearing in due course.
( Bipin C.Negi ) December 11, 2023 (veena) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Shanti Devi vs. State of H.P.& Ors.
Ex.Petition No.291 of 2023.
11.12.2023 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent -State.
At the request of learned Deputy Advocate of General, list on 27.12.2023.
rt December 11, 2023 (veena) ( Bipin C.Negi ) Judge ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Harcharan Singh vs. State of H.P. & Ors.
CWP No.8886 of 2022.
11.12.2023 Present: Mr. Naresh K. Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent -State.
CMP No.9928 of 2023For the reasons stated in the application, the same is of allowed. Time for filing reply is extended by four weeks. Application stands disposed of.
rt ( Bipin C.Negi )
December 11, 2023 (veena) Judge
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LAC HPPWD and anr vs. Jawahar Lal & Ors.
RFA No.11 of 2022.
11.12.2023 Present: Mr. Gautam Sood, Deputy Advocate General, for the appellants.
Ms. Uma Manta, Advocate, for respondents No. 1,2(a) to 2(a) to 2(e), 3 and 4.
of CMP (M) No.243 and CMP(M)242 of 2023 For the reasons stated in the application, the same is allowed and delay in filing the application is condoned and abatemen rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Col. Pratibha Rai vs. Union of India CWP No.5404 of 2023 .
11.12.2023 Present: Mr. Subhash Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for the respondents.
Learned counsel appearing on behalf of the petitioner of submits that rejoinder stands filed. The same is not on record. Objections, if any in the same be removed and be placed on record well before next date of hearing. rt List on 19.12.2023.
( Bipin C. Negi ) Judge December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Neeru Sharma vs. State of H.P. and others.
CWP No.4064 of 2023.
11.12.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
Reply on behalf of respondent No.3 be filed within of a period of three weeks.
List after three weeks. rt ( Bipin C. Negi ) Judge December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Badal Singh vs. HRTC CWP No.2952 of 2023 .
11.12.2023 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioner.
Mr. Shyam Singh Chauhan, Advocate, for the respondents.
of Vide order dated 13.10.2023, the present CWP was ordered to be listed along with CWP No.2952 of 2022. However, it seems that Registry has wrongly listed the present Civil Writ rt Petition No.2952 of 2023. Accordingly, the present Writ Petition is ordered to be tagged and listed along with CWP No.2952 of 2022.
( Bipin C. Negi ) Judge December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Suresh Sharma vs. State of H.P. and others.
CWP No.2950 of 2023.
11.12.2023 Present: Mr.Ishan Sharma, Advocate vice Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents-Stte of Reply, as prayed be filed within a period of four weeks. List thereafter.
rt ( Bipin C. Negi )
Judge
December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Raksha Devi vs. State of H.P. and others.
CWP No.2344 of 2023.
11.12.2023 Present: Ms. Manisha Thampta, , Advocate, vice Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.
Mr. Rahul Thakur,Deputy Advocate General, for respondents No. 1 to 4.
At the request of learned vice counsel appearing of on behalf of the petitioner, list on 14.12.2023.
rt ( Bipin C. Negi )
Judge
December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Sunder Negi versus State of H.P.& Ors. CWP No.1264 of 2023 & CWP No.1892 of 2022 .
11.12.2023 Present: Mr. L.N. Sharma and Ms. Archna Dutt, Advocates for the respective petitioner(s), in the respective petitions.
Mr. Rahul Thakur, Deputy Advocate General, for the respondents.
In pursuance to order dated 3.10.2023, case of the of petitioner has been considered in accordance with latest office memorandum dated 08.01.2021. Learned Deputy Advocate General has placed on record order dated 30.11.2023 along with rt forwarding letter dated 8.12.2023.
From the perusal of the order dated 30.11.2023, it is evident that the case of the petitioner has been rejected.
Admit.
List for hearing in due course..
( Bipin C. Negi ) Judge December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
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of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Narender Kumar vs. State of H.P. & Ors.
CWP No.10107 of 2023.
11.12.2023 Present: Mr. Ajay Kumar Chauhan, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the respondents.
List on 12.12.2023 before appropriate Bench.
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rt ( Bipin C. Negi )
Judge
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of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Prem Singh Bharmoria vs. State of H.P. & Ors.
CWP No.10109 of 2023.
11.12.2023 Present: Mr. Raju Ram Rahi, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the respondents.
List on 15.12.2023 before appropriate Bench.
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rt ( Bipin C. Negi )
Judge
December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Ms. Anjana Thakur vs. State of H.P. & Ors.
CWP No.10111 of 2023.
11.12.2023 Present: Ms. Anjana Thakur, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the respondents.
List on 15.12.2023 before appropriate Bench.
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rt ( Bipin C. Negi )
Judge
December 11, 2023 (veena) ::: Downloaded on - 12/12/2023 20:32:51 :::CIS .
of rt ::: Downloaded on - 12/12/2023 20:32:51 :::CIS Niranjana vs. State of H.P. & Ors.
CWP No.10113 of 2023.
11.12.2023 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the respondents.
List on 15.12.2023 before appropriate Bench.
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rt ( Bipin C. Negi )
Judge
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