Himachal Pradesh High Court
Lac And Another vs . Fate Ram Alias Fatta Chand on 5 March, 2025
LAC and another vs. Fate Ram alias Fatta Chand (deceased) through his LRs and others CMP Nos. 21691 & 21692 of 2024 in RFA No. 250 of 2013 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the non-
applicants/appellants.
Mr. Abhinav Purohit, proxy counsel, for respondents No. 1(a) to 1(h) and 2.
Mr. Raj Kumar Negi, Additional Advocate General, for non-applicant/respondent No.3. CMP No. 21691 of 2024 The regular first appeal in the case at hand stands disposed of by this Court on 17.11.2017. No further proceedings against the same are stated to be pending before the Apex Court. Respondent No.1 i.e. Fate Ram alias Fatta Chand is stated to have died on 30.07.2019. His legal heirs i.e. respondents No. 1(a) to 1(h) have already been ordered to be brought on record.
The present application has been filed on behalf of the applicant/respondent No.1(h) i.e. Ashish Kumar. From a perusal of the matriculation certificate appended alongwith the present application, it is evident that the he was born on 25.03.2006. At the time of filing of the present application i.e. 3rd October, 2024, he had attained the age of majority.
In view thereof, he is permitted to pursue the matter in his own capacity. Power of attorney on his behalf stands filed. The application stands disposed of. CMP No. 21692 of 2019 Since the right to receive compensation inheres in the legal heirs of deceased respondent No.1, therefore, the present applicant i.e. 1(h) after attaining the age of majority is entitled to receive compensation.
In view thereof, the present application is allowed. Amount lying deposited in the Registry of this Court, is directed to be released in favour of the applicant/respondent No.1(h), in terms of his share detailed in para 6 of the application. The aforesaid amount alongwith proportionate interest accrued thereon be released in favour of the applicant/respondent No.1(h). The same be remitted to the bank account of the applicant-respondent No.1(h), details whereof have been in para 9 of the application, subject to his proper verification.
The application stands disposed of.
(Bipin C. Negi) Judge March 05, 2025 tarun Kundan Singh vs. Panch Ram and another CMPMO No. 123 of 2024 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the petitioner.
Respondent No.1 is stated to have expired. Mr. Abhinav Purohit, proxy counsel, for respondent No.2.
At the joint request of learned proxy counsel for the parties, list after 10 days.
(Bipin C. Negi) Judge March 05, 2025 tarun Lachhmi Dutt and others vs. State of H.P. and others CMPMO No. 205 of 2024 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No. 1 to 3/State. CMP No. 5201 of 2024 No reply is intended to be filed on behalf of the respondents/State.
List after three weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun Chinmaya Educational Society vs. Registrar, Dr. Y.S. Parmar University of Horticulture and Forestry and others CMPMO No. 247 of 2024 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the petitioner.
Mr. Abhinav Purohit, proxy counsel, for the respondents.
CMP No. 7116 of 2024 Rejoinder, if any, be filed on or before the next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun Pratap Singh vs. Bhagwan Singh CMPMO No. 322 of 2024 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the petitioner.
Mr. Abhinav Purohit, proxy counsel, for the respondent.
At the joint request of learned proxy counsel for the parties, list after two weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun LAC vs. Surinder Kumar & others CMP(M) No. 1099 of 2024 05.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicant/State.
Steps for service of respondent No.2 and proposed LRs of respondent No.3 i.e. 3(a) & 3(b) be taken within a period of two weeks. On taking such steps, issue notice to the said respondent and proposed LRs of respondent No.3, returnable within four weeks.
List thereafter.
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(Bipin C. Negi) Judge March 05, 2025 tarun Rakesh Kumar vs. Rajput Sthaniya Sabha, Shimla and others CMP No. 26275 of 2024 in CMP(M) No. 217 of 2024 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the applicant.
List after one week.
(Bipin C. Negi) Judge March 05, 2025 tarun Rajinder Singh and others vs. Mohinder Kumar Civil Suit No. 14 of 2025 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the plaintiffs.
At the request of learned proxy counsel for the plaintiffs, list after one week.
(Bipin C. Negi) Judge March 05, 2025 tarun Naresh Kumar vs. Rajesh Kumar Cr.MP No. 535 of 2025 in Cr.R No. 814 of 2024 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the applicant-petitioner.
Mr. Abhinav Purohit, proxy counsel, for the non- applicant-respondent.
Cr.MP No. 535 of 2025 Time for depositing 15% of the cheque amount before the H.P. Legal Services Authority, Kasumpti, Shimla H.P. in terms of order judgment dated 13th December, 2024 is extended. The applicant is permitted to deposit the aforesaid amount before the H.P. Legal Services Authority, Kasumpti, Shimla H.P. within a period of one week from today i.e. 05.03.2025. The application stands disposed of.
(Bipin C. Negi) Judge March 05, 2025 tarun Collector Land Acquisition vs. Keshav Ram (since deceased) and another RFA No. 411 of 2019 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellant.
Respondent No.1 is stated to have expired. Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2.
CMP No. 3099 of 2025 By virtue of the application, the factum of death of respondent No.1 i.e. Keshav Ram, who is stated to have expired on 25.02.2021 is taken on record. The application stands disposed of.
RFA No. 404 of 2019
Necessary consequential steps for bringing on record the legal heirs of deceased respondent No.1 be taken within a period of four weeks. List thereafter.
(Bipin C. Negi) Judge March 05, 2025 tarun Collector Land Acquisition vs. Sangat Ram (since deceased) and another RFA No. 404 of 2019 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellant.
Respondent No.1 is stated to have expired. Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2.
CMP No. 3098 of 2025 By virtue of the application, the factum of death of respondent No-.1 i.e. Sangat Ram, who is stated to have expired on 11.11.2023 is taken on record. The application stands disposed of.
RFA No. 404 of 2019
Necessary consequential steps for bringing on record the legal heirs of deceased respondent No.1 be taken within a period of four weeks. List thereafter.
(Bipin C. Negi) Judge March 05, 2025 tarun Narender Kumar Sharma vs. Sh. Prem Singh (deceased) through LRs Smt. Chhering Dolma and others CR No. 213 of 2017 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the petitioner.
Mr. Abhinav Purohit, proxy counsel, for the respondents.
On 12.07.2024, time was sought by the learned counsels appearing on behalf of the parties to ascertain the status of the main matter before the trial Court.
Needful be done on or before the next date of hearing.
List on 13th March, 2025.
(Bipin C. Negi) Judge March 05, 2025 tarun Uttam Chand vs. Mehar Chand and others RSA No. 271 of 2022 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellant.
Mr. Abhinav Purohit, proxy counsel, for the respondents.
Fresh power of attorney on behalf of the appellant be filed within a period of four weeks. List thereafter.
(Bipin C. Negi) Judge March 05, 2025 tarun Ramtari and others vs. Gauri and others a/w connected matter Civil Revision No. 09 of 2023 a/w Civil Revision No. 184 of 2022 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the petitioners, in both the petitions. Mr. Abhinav Purohit, proxy counsel, for the respondents, in both the petitions. At the joint request of learned proxy counsel for the parties, list after three weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun Khem Raj and others vs. Raj Kumar & others RSA No. 43 of 2023 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellant.
Mr. Abhinav Purohit, proxy counsel, for respondents No. 1, 2 & 3.
Respondents No. 5, 7 & 9 ex parte. Record stands received. Learned counsels for the parties intend to go through the same.
List after four weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun Satpal vs. Krishan Kumar RSA No. 218 of 2023 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellant.
Mr. Abhinav Purohit, proxy counsel, for the respondent.
List for admission after three weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun Ram Lal & another vs. Secretary (Health & Family Welfare) and others RSA No. 238 of 2023 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellants.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State. Record stands received. Learned counsels for the parties intend to go through the same.
List after four weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun Dinesh Kumar and another vs. Ajay Kumar RSA No. 273 of 2023 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellants.
Mr. Abhinav Purohit, proxy counsel, for the respondent.
Record stands received. Learned counsels for the parties intend to go through the same.
List after four weeks.
(Bipin C. Negi) Judge March 05, 2025 tarun Pyar Singh vs. Achhru Ram a/w connected matter RSA Nos. 32 and 33 of 2024 05.03.2025 Present: Mr. Ashutosh Bhardwaj, proxy counsel, for the appellant(s), in both the appeals. Mr. Abhinav Purohit, proxy counsel, for the respondent(s), in both the appeals. CMP No. 14827 of 2024 in RSA No.32 of 2024 and CMP No. 14828 of 2024 in RSA No. 33 of 2024 List after four weeks. In the meanwhile, pleadings be completed.
(Bipin C. Negi) Judge March 05, 2025 Tarun