Himachal Pradesh High Court
Manali Bikers Association & Ors. vs . Union Of on 6 May, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Manali Bikers Association & Ors. Vs. Union of India & Ors.
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CWP No.4911 of 2022 06.05.2024 Present: Ms. Ranu Bedi, Advocate, for the petitioners.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondents No.1 & 2.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the State.
Mr. Nand Lal Thakur, Senior Panel Cousnel for respondents No.8 to 10.
Mr. Anubhav Chopra, Advocate, for respondent No.11.
CWP No.4911 of 2022.
Compliance affidavit in terms of order dated 04.01.2024 stands filed by Secretary (Transport), Himachal Pradesh. Reply on behalf of respondents No.4, 8 to 10 is awaited. Be filed on the next date of hearing.
CMP No.6233 of 2024.
By way of instant application, applicant/petitioner besides seeking permission to place on record additional documents has also prayed to set aside the decision taken by the State Transport Authority, Himachal Pradesh in its meeting dated 27.02.2024 vide item No.3 (Annexure P-30) and also to initiate appropriate action against the concerned authorities who allegedly disobeyed the order dated 13.06.2023 by suppressing the said order, which resulted in passing the order dated 04.01.2024.
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weeks' time to file reply to the said application.
Till the next date of hearing, decision taken on the basis of meeting dated 27.02.2024 shall not be given effect to.
List on 18.06.2024.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Prakasho Devi Vs. State of H.P. & Ors.
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CWP No.8649 of 202206.05.2024 Present: Mr. Hitesh Thakur, Advocate, for the petitioner.
Mr. Rajan Kahol and Mr. Vishal Panwar, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondents No.2 to 4/State.
Further two weeks' time, as prayed for, is granted to learned Additional Advocate General to file reply on behalf of Deputy Commissioner, Hamirpur, failing which, authority concerned shall remain personally present in the Court.
List on 28.05.2024.
May 06, 2024 (Sandeep Sharma),
Judge
Rajeev Raturi
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Gurpreet Singh Vs. Smt. Jainam & Ors.
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FAO No.90 of 202306.05.2024 Present: Mr. Manohar Lal Sharma, Advocate, for the appellant.
Respondent No.1 is ex parte vide order dated 28.06.2023.
Ms. Sneh Bhimta, Advocate, for respondent No.2.
Mr. Jagdish Thakur, Advocate, for respondent No.3.
Since pleadings in the case are complete and parties are duly represented, let this matter be listed for hearing on 05.08.2024. Record of the Court below be called for.
May 06, 2024 (Sandeep Sharma),
Judge
Rajeev Raturi
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Gurpreet Singh Vs. Smt. Sherwano & Ors.
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FAO No.91 of 202306.05.2024 Present: Mr. Manohar Lal Sharma, Advocate, for the appellant.
Respondent No.1 is ex parte vide order dated 28.06.2023.
Ms. Sneh Bhimta, Advocate, for respondents No.2 to 5.
Mr. Jagdish Thakur, Advocate, for respondent No.6.
Since pleadings in the case are complete and parties are duly represented, let this matter be listed for hearing on 05.08.2024. Record of the Court below be called for.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Gurpreet Singh Vs. Smt. Reshma & Ors.
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FAO No.92 of 202306.05.2024 Present: Mr. Manohar Lal Sharma, Advocate, for the appellant.
Respondents No.1 & 4 are ex parte vide, order dated 28.06.2023.
Ms. Sneh Bhimta, Advocate, for respondents No.2 & 3.
Mr. Jagdish Thakur, Advocate, for respondent No.5.
Since pleadings in the case are complete and parties are duly represented, let this matter be listed for hearing on 05.08.2024. Record of the Court below be called for.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Laxmi Steel Corporation Vs. Manorma Devi & Others and connected matter .
FAO No.226 of 2023 a/w FAO No.263 of 2023 FAO No.226 of 2023 06.05.2024 Present: Mr. Arun Sehgal, Advocate, for the appellants.
Mr. Maan Singh and Mr. Nishant Sharma, Advocates, for respondents No.1 & 2.
FAO No.263 of 2023Mr. Ishant Sharma, Advocate, for the appellant.
Mr. Vijay Singh Bhatia, Advocate, for respondent No.1.
Mr. Arun Sehgal, Advocate, for respondent No.2.
FAO No.226 of 2023Mr. Maan Singh and Mr. Nishant Sharma, Advocates, have put in appearance on behalf of respondents No.1 & 2. They pray for and are granted four weeks' time to file power of attorney.
Since, respondent No.3 already stands deleted in connected appeal bearing FAO No.263/2023, there is no justification to issue notice.
List thereafter.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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S.R. Distributors Vs. H.P. Micro and Small Enterprises Facilitation Council and Others .
CWP No.2241 of 202306.05.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram, Advocate, for the petitioner.
Ms. Madhurika Sekhon Verma, Advocate, for the respondents.
Further three weeks' time, as prayed for, is granted to the respondents to file reply. List thereafter.
Till then, interim order to continue.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Tara Devi Vs. The Divisional Forest Officer and Another .
CWP No.4433 of 202306.05.2024 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondent/State.
Further two weeks' time, as prayed for, is granted to learned Additional Advocate General to have instructions in terms of the order dated 26.03.2024.
List thereafter.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Anubhav Bedi & Ors. Vs. H.P. Housing & Urban Development Authority .
CWP No.5324 of 202306.05.2024 Present: Mr. Devender Kumar Sharma, Advocate, for the petitioners.
Mr. Goibind Koria, Advocate, for the respondent.
Since learned Senior Counsel, who has to argue on behalf of the petitioner is out of station on account of personal difficulty, prayer has been made on his behalf for an adjournment. Prayer made is allowed, as not opposed. List on 17.06.2024.
Till then, interim order to continue.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Maharishi Markandeshwar University & Anr. Vs. H.P. Private Educational Institutions Regulatory .
Commission & Ors.
CWP No.7544 of 202306.05.2024 Present: M/s Raneesh Maniktala and K.D. Shreedhar, Senior Advocates, with M/s Naresh Verma and Sneh Bhimta, Advocates, for petitioners.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondents No.4 & 5/State.
Mr. Rajiv Rai, Advocate, for respondents No.6 & 7.
Last opportunity of four weeks', as prayed for, is granted to the respondents to file reply, failing which, right to file the same shall stand closed and on the next date of hearing, this Court would be constrained to decide the same on the basis of material already available on record.
List on 20.06.2024.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Rakesh Singla & Anr. Vs. Union of India & Ors.
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CWP No.8296/202306.05.2024 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioners.
Mr. Shiv Pal Manhas, Senior Panel Counsel, for the respondents.
Though, reply on behalf of the respondents is stated to have been filed, but same is not on record. Registry to trace and place on record the same, if in order.
Learned counsel representing the petitioners prays for and is granted two weeks' time to file rejoinder. List thereafter.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Usha Devi Vs. State of H.P. & Ors.
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CWP No.256 of 202406.05.2024 Present: Mr. V.B. Verma, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondents/State.
Reply on behalf of respondents No.1 and 3 is on record. Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.
In the meantime, respondent No.2 & 4 may also file reply, if not already filed.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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M/s Electric Control and Devices Vs. State of H.P. & Anr.
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CWP No.546 of 202406.05.2024 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for respondents No.1 & 2/State.
Reply on behalf of respondent No.1 is on record.
Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder.
List after two weeks.
Till then, interim order to continue.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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DC Model High School Vs. State of H.P. & Ors.
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CWP No.558 of 202406.05.2024 Present: Mr. Surya Chauhan, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for respondents No.1 to 6/State.
Further four weeks' time, as prayed for, is granted to respondents to file reply. List thereafter.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Jeet Ram Vs. State of H.P. & Ors.
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CWP No.566 of 2024
06.05.2024 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Aditya
Chouhan, Advocate for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for respondents No.1 to 5/State.
Mr. Ashok Tyagi, Advocate, for respondents No.6, 11 and 23 to 26.
Mr. Ashok Tyagi, Advocate, has filed memo of appearance on behalf of respondents No.6, 11 and 23 to 26. He prays for and is granted four weeks' time to file power of attorney and reply.
Though, respondents No.7 to 10, 16 and 17 to 22stand served, but since they have chosen not to be represented before this Court, they are ordered to be proceeded ex parte.
Respondent No.12 is stated to have expired. Learned counsel appearing for the petitioner undertakes to file appropriate application for bringing on record the legal representatives of deceased-respondent No.12 within four weeks.
Notices issued to respondents No.13 to 15 have been received back unserved for want of correct addresses. Learned counsel for petitioner prays for and is granted one week time to furnish the correct addresses of aforesaid unserved respondents, enabling the Registry to issue notices, returnable for 26.06.2024.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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M/s Elfin Drugs (P) Ltd. Vs. Himachal Pradesh State Electricity Board & Ors.
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CWP No.574 of 202406.05.2024 Present: Mr. George, Advocate, for the petitioner.
Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for the respondents.
Further two weeks' time, as prayed for, is granted to respondents to file reply. List on 21.06.2024.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Union of India & Ors. Vs. Soman Devi .
CWP No.767 of 202406.05.2024 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the petitioners.
As per the report of Registry, sole respondent has expired. Learned Deputy Solicitor General of India prays for and is granted four weeks' time to file appropriate application for bringing on record legal representatives of the sole respondent.
List thereafter.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Sunil Kumar Vs. Union of India & Ors.
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CWP No.1457 of 202406.05.2024 Present: Mr. Rakesh Chauhan and Mr. Vijay Panchta, Advocates, for the petitioner.
Mr. Nand Lal Thakur, Senior Panel Counsel, for respondent No.1.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondent/State.
Ms. Farhana Khan, Advocate, for respondent No.4.
Mr. Sunil Mohan Goel, Advocate, for respondent No.6.
Learned counsel representing respondent No.6 prays for and is granted two weeks' time to file reply.
Replies on behalf of respondents No.2 to 5 are on record. Rejoinder to reply of respondent No.4 is also on record.
List on 11.06.2024.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Hira Singh Chandel Vs. State of H.P. & Ors.
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CWP No.1883 of 202406.05.2024 Present: Mr. Suneet Goel, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondent/State.
Mr. Shubham Thakur, Advocate, for respondents No.2, 5 & 7.
Mr. Virender Singh, Advocate, for respondent No.4 & 8.
Though, in terms of order dated 19.04.2024, record has been received, but the same is incomplete. Record of Sub-
Divisional Magistrate as well as Assistant Collector, First Grade is required and as such, Registry is directed to do the needful on or before the next date of hearing.
List on 24.05.2024.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Ramesh Chand Vs. State of H.P. & Ors.
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CWP No.1963 of 202406.05.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondents No.1 to 3/State.
Mr. Sanjay Bhardwaj, Advocate, for respondents No.4.
Further three weeks time, as prayed for, is granted to the petitioner to file rejoinder.
List on 27.06.2024.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Virender Singh Chauhan Vs. State of H.P. & Ors.
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CWP No.2138 of 202406.05.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma and Mr. Karun Negi, Advocates, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondents No.1 to 5/State.
Mr. Dheeraj K. Vashishat, Advocate, for respondents No.6 to 9.
CWP No.2138 of 2024 & CMP No.3142 of 2024 Mr. Dheeraj K. Vashishat, Advocate, has put in appearance on behalf of respondents No.6 to 9. He prays for and is granted four weeks' time to file power of attorney as well as reply.
Reply on behalf of respondent No.5 is on record.
Learned counsel for petitioner prays for and is granted four weeks' time to file rejoinder.
List on 14.06.2024. In the meantime, such of those respondents, who have not filed reply, may also file reply.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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Vijay Kumar & Ors. Vs. Jwalamukhi Temple Trust & Ors.
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CWP No.3066 of 202406.05.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma and Mr. Karun Negi, Advocates, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General and Mr. Ravi Chauhan, Deputy Advocate General, for the respondent No.3/State.
Mr. Deepak Sharma, Advocate, for respondents No.1 & 2.
CMP No.4865 of 2024 & CWP No.3066 of 2024 Though, reply on behalf of respondents No.1 & 2 is stated to have been filed, but the same is not on record.
Registry to trace and place on record the same, if in order.
List on 14.06.2024. In the meantime, such of those respondents, who have not filed reply, may also file reply.
May 06, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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