Himachal Pradesh High Court
Land Acquisition Collector Ntpc vs . Chet Ram & Others on 16 September, 2022
Author: Sushil Kukreja
Bench: Sushil Kukreja
Land acquisition Collector NTPC Vs. Chet Ram & others .
CMP No. 12820 of 2022 in RFA No. 4027 of 2013 26.08.2022 Present: Mr. Jagdish Thakur, Advocate, for the non-
applicants/appellants.
Mr. Pawan K. Sharma, Advocate, for applicant/claimant.
The present application has been filed on behalf of applicant Adam Ram (applicant No.3) for the release of awarded amount lying deposited in the Registry of this Court.
Learned counsel for the appellants/non- applicants has no objection, in case the present application is allowed.
In view of the above, the present application is allowed and the awarded amount lying deposited in the Registry of this Court be released alongwith up-to-
date interest falling in the share of applicant No.3, Sh. Adam Ram, after proper verification and identification by remitting the same to his bank account, details of which have been mentioned in para-5 of the application.
Application stands disposed of accordingly.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISM/S G.D. Engineering Construction Vs. M/S H.P. Board Pvt. Ltd.
.
Execution Petition No. 18 of 2009.
16.09.2022 Present: Mr. Dushyant Dadwal, Advocate, for the decree holder.
Ms. Amita Chandel, Advocate vice Ms. Anaida Garima Kuthiala, Advocate for judgment debtor No.2.
r At the to OMP Nos. 654 and 655 of 2022 request of learned vice counsel appearing on behalf of judgment debtor No.2, list this matter next week.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Som Singh & another Vs. State of H.P. Cr. Appeal No. 66 of 2009.
.
16.09.2022 Present: Mr. Naresh Verma, Advocate, for the appellants.
Mr. Kunal Thakur, Deputy Advocate General, for the respondent.
As prayed, list after four weeks.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Shri Ram Transport Finance Company Ltd. & anr. Vs. Sunit Kumar Rana .
CMPMO No. 400 of 202216.09.2022 Present: Mr. Ashwani Kaundal, Advocate, for the petitioners.
CMPMO No. 400 of 2002 & CMP No.12112 of 2022.
Issue notice to the respondents returnable after four weeks, on taking steps within one week.
r Proceedings in Civil Suit No. 569 of 2021, titled as Sunit Kumar Vs. Shri Ram Transport Finance Company Ltd., pending before the Civil Judge, Jaisinghpur, District Kangra, H.P. shall remain stayed till the next date.
List after four weeks.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Mahindra Holidays & Resorts India Ltd. Vs. State of H.P. Cr.MMO No.152 of 2018 .
with Cr.MMO No.151 of 201816.09.2022 Present: Mr. Parveen Chandel, Advocate, for petitioner(s) in both the petitions.
Mr. Kunal Thakur, Deputy Advocate General, for respondents in both the petitions.
Rejoinder stands filed.
At the request of learned Deputy Advocate General, list this matter after four weeks.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Mahindra Holidays & Resorts India Ltd. Vs. State of H.P. Cr.MMO No.152 of 2018 .
with Cr.MMO No.151 of 201816.09.2022 Present: Mr. Parveen Chandel, Advocate, for petitioner(s) in both the petitions.
Mr. Kunal Thakur, Deputy Advocate General, for respondents in both the petitions.
Rejoinder stands filed.
At the request of learned Deputy Advocate General, list this matter after four weeks.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Lekh Raj Vs. State of H.P. Cr.R. No. 490 of 2022 .
16.09.2022 Present: Mr. Ajay Kochhar, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for the respondent.
Cr. No. 490 of 2022Notice.
Mr. Kunal Thakur, learned Deputy Advocate to obtain instructions.
r to General accepts notice on behalf of respondent and seeks time Let record of the learned Trial Court be called for 28th October, 2022.
Cr.M.P. No. 2849 of 2022Notice in the aforesaid terms.
In the meantime, operation and execution of impugned order dated 16.07.2022, passed by learned Special Judge, Kullu, in case titled State of H.P. Vs. Khimi Ram & Ors.
in case F.I.R. No. 239 of 2021, dated 26.08.2021 (Annexure P-
3), shall remain stayed.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Neel Mani & Others Vs. Gita Ram & others.
RSA No. 270 of 2022.
16.09.2022 Present: Mr.G.R.Palsra, Advocate, for the appellants.
RSA No. 270 of 2022Admitted on the substantial questions of law Nos. 1 to 4 at pages 17 and 18 of the paper book.
Post
admission notice be
respondents returnable within six weeks, on taking steps r issued the within a period of one week.
CMP No. 13005 of 2022Notice in the aforesaid terms.
Parties are directed to maintain status qua nature and possession of the suit land till the next date of hearing.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISSunil Negi Vs. Bir Singh Gupta Cr. Revision No. 453 of 2018 .
16.09.2022 Present: Mr. Sanjeev Kumar Motta, Advocate vice Mr. Rajiv Sirkeck, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
Cr.M.P. No. 2836 of 2022Application stands disposed of for the reasons stated therein.
Cr. Revision No. 453 of 2018List for hearing on 29th September, 2022.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISSunil Negi Vs. Bir Singh Gupta Cr. Revision No. 453 of 2018 .
16.09.2022 Present: Mr. Sanjeev Kumar Motta, Advocate vice Mr. Rajiv Sirkeck, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
Cr.M.P. No. 2836 of 2022Application stands disposed of for the reasons stated therein.
Cr. Revision No. 453 of 2018List for hearing on 29th September, 2022.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISReena Devi Vs. Himachal Pradesh Gramin Bank & another Cr.MMO No. 858 of 2022 .
16.09.2022 Present: Mr. B.N. Misra, Sr. Advocate with Ms. Vandana Misra, Advocate for the petitioner.
Ms. Devyani Sharma, Advocate, for respondent No.1.
Mr. Kunal Thakur, Deputy Advocate General for respondent No.2.
Cr.MMO No. 858 of 2022 and CRMP No. 2786 of 2022 Notice.
Ms. Deyani Sharma, Advocate and Mr. Kunal Thakur, learned Deputy Advocate General accept notice on behalf of respondents No.1 and 2, respectively and seeks time to obtain instructions in the matter.
At this stage learned counsel for respondent No.1 states that she does not want to file reply to the petition as the same is not maintainable. However, question of maintainability will be decided at the time of final hearing of the petition.
In the meantime, order dated 1.08.2022, passed by learned Additional Sessions Judge, Hamirpur, H.P.in Cr.M.A. No. 248 of 2022 (Annexure P-7) directing the applicant to deposit 30% of the compensation amount shall remain stayed till the next date i.e. 23rd September,2022, subject to applicant's deposit of Rs.1,40,100/- in the Registry of this Court within a period of three days from today.
List on 23rd September, 2022.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISAjay Kumar Vs. State of H.P. & another Cr.MMO No. 857 of 2022 .
16.09.2022 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for respondent No.1.
Notice.
Mr. Kunal Thakur, learned Deputy Advocate General accepts notice on behalf of respondent No.1 and seeks time to obtain instructions in the matter.
Let notice be issued to respondent No.2 for 23rd September, on taking steps during the course of the day.
List on 23rd September, 2022.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISState of H.P. & another Vs. Radha Krishan & others .
CMP No. 12867 of 2022 in RFA No. 472 of 2022 16.09.2022 Present: Mr. Dibender Ghosh, Advocate, for applicants/claimants.
Mr. Kunal Thakur, Deputy Advocate General, for non-applicants/appellants Notice.
Mr. Kunal Thakur, learned Deputy Advocate General accepts notice on behalf of non-
applicants/appellants and seeks time to file reply.
List after two weeks.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISState of H.P. & Others Vs. Jeet Ram CMP No. 12842 of 2022 in RFA No. 234 of 2017 .
16.09.2022 Present: Mr. Kunal Thakur, Deputy Advocate General, for non-applicants/appellants.
Mr. Sanjay Bhardwaj, Advocate, for applicant/respondent.
At the request of learned counsel for the parties list this matter on 13th October, 2022 along with RFA No. 54 of 2016. r ( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISNeeraj Sharma Vs. Ajay Awasthi & another Criminal Revision No. 491 of 2022 .
16.09.2022 Present: Ms. Suchitra Sen, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General for respondent No.2.
Criminal Revision No. 491 of 2022 in Cr.M.P. No. 2856 of 2022.
Notice.
Mr. Kunal Thakur, learned Deputy Advocate General accepts notice on behalf of respondent No.2.
Let notice be issued to respondent No.1 returnable within four weeks, on taking steps within one week.
Since the petition may take time in its disposal, therefore, sentence passed vide order dated 11.06.2018, by learned Chief Judicial Magistrate shall upon the petitioner is hereby suspended subject to depositing of 20% of fine amount along with personal bond to the tune of Rs.50,000/- with one surety of like amount to the satisfaction of the learned Trial Court within two weeks.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CISRaj Kumar Vs. Padam Dev & ors.
RSA No.131 of 2021.
16.09.2022 Present: Mr. Parmod Singh Thakur, Advocate, for the appellant.
Mr. Arvind Sharma, Advocate, for respondent No.1.
None for respondents No. 2 to 8.
It is stated by the learned counsel for the parties that parties have settled their dispute in mediation.
r Both the learned counsel seek time to file written compromise in the Registry in terms of order of the learned Mediator dated 26th August, 2022, within a period of three weeks.
List on 30th September, 2022, when the parties shall remain present in the Court.
( Sushil Kukreja ) September 16, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Palak Ram Vs. State of H.P. .
Cr. R. No.110 of 2013-E 14.09.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Bharat Bhushan, Additional Advocate General, for respondent.
Learned counsel for the petitioner prays for an adjournment on the ground that the matter has appeared today in the supplementary list on a very short notice.
Therefore, at the request of learned counsel for the petitioner, list this matter after four weeks.
( Sushil Kukreja ) September 14, 2022 Judge (ravinde) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Amit Enterprises Vs. Ramawati & ors.
FAO No. 470 of 2011.
14.09.2022 Present: Mr. Basant Pal Thakur, vice Ms. Devyani Sharma, Advocate,for the appellant.
None for respondents 1 to 4.
Ms. Kiran Negi, Advocate, vice Mr. Rahul Mahajan, Advocate, for respondent No. 5.
At the request of learned counsel for the parties, list this matter after four weeks.
( Sushil Kukreja ) September 14, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISOriental Insurance Company Ltd. Vs. Lalita Kumari & Others FAO No. 482 of 2011 .
14.09.2022 Present: Mr. Ishan Sharma, Advocate, vice counsel for the appellant.
Ms. Pragati, Advocate, vice Mr. Digvijay Singh Advocate, for respondents No.1 to 4.
Learned vice counsel for the appellant prays for an adjournment on the ground that the original r to counsel is not keeping well.
Therefore, at the request of learned vice counsel for the appellant, list this matter after four weeks.
( Sushil Kukreja ) September 14, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISShyam Lal Vs. Land Acquisition Collect & another CMP(M) No. 1215 of 2022 .
14.09.2022 Present: Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for the applicant/petitioner Mr. Bharat Bhushan, Additional Advocate General, for respondent No.1.
Notice.
Mr. Bharat Bhushan, learned Additional Advocate General accepts notice on behalf of respondent No.1 and seeks time to file reply.
Let notice be issued to respondent No.2, returnable for 21st October, 2022, on taking steps within a week.
List on 21st October, 2022.
( Sushil Kukreja ) September 14, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Jai Chand Vs. Sarswati Kaistha & another RSA No. 533 of 2011 .
14.09.2022 Present: Mr. Athrav Sharma, Advocate vice Mr. Ajay Sharma, Advocate, for the appellant.
Ms. Amita Chandel, Advocate vice Ms. Anaida Kuthiala, Advocate, for the respondents.
At the request of learned vice counsel for the appellant, list this matter after four weeks.
r ( Sushil Kukreja )
September 14, 2022 Judge
(ravinder)
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
Hem Chand & others Vs. Raj Kishan & others RSA No. 146 of 2009 .
14.09.2022 Present: None for the appellants.
Mr. Romesh Verma, Advocate, for the respondents.
Since there is no appearance on behalf of the appellants, therefore, in the interest of justice, list this matter after four weeks.
( Sushil Kukreja ) September 14, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISBajaj Allianz General Insurance Company Ltd. Vs. Gurjeet Singh FAO (MVA) No. 176 of 2022 .
14.09.2022 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Let notice be issued to respondents returnable for 28th October, 2022, on taking steps within a period of one week.
CMP No.12462 of 2022.
By means of present application Order Rule 41 Rule 5 read with Section 151 of the Code of Civil Procedure, the applicant seeks to stay the execution and operation of the impugned award dated 15.07.2022 in MACP No.128/2019, titled as Gurjeet Singh Vs. Pardeep Sharma & others, passed by learned Motor Accidents Claims Tribunal, Una, District Una, H.P. till the decision of the main appeal.
I have heard the learned counsel for the applicant and also gone through the material available on record of the case.
In view of the averments made in the application supported with an affidavit of Sh. Saurav Khullar, Manager (Legal) of Bajaj Allianz General Insurance Company Ltd., the application is allowed and operation and execution of aforesaid impugned award dated 15.07.2022, shall remain stayed subject to the applicant/appellant depositing the awarded amount within a period of six weeks from today. Application thus stands disposed of.
( Sushil Kukreja ) September 14, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Ram Pyari & others Vs. Indira & another .
RSA No. 95 of 202014.09.2022 Present: Mr. Prikshit, Advocate, vice Mr. Vipin Pandit, Advocate, for the appellants.
Mr. Karun Negi, Advocate, for the respondents.
Learned vice counsel for the appellants prays for an adjournment on the ground that original counsel is not well.
Therefore, list this matter after four weeks.
( Sushil Kukreja ) September 14, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CISHem Chand & others Vs. Raj Krishan & ors.
RSA No. 341 of 2012.
14.09.2022 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant.
Mr. G.R.Palsra, Advocate, for respondents.
At the request of learned counsel for the parties, list this matter after two weeks.
September 14, 2022
(ravinder)
to ( Sushil Kukreja )
Judge
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
RSA No. 533 of 2011
.
14.09.2022 Present: Mr. Suneet Verma, Advocate, vice Mr. Varun
Rana, Advocate, for the applicant/petitioner Mr. Bharat Bhushan, Additional Advocate General, for respondent No.1.
Notice.
Mr. Bharat Bhushan, Additional Advocate General accepts notice on behalf of respondent No.1 and seeks time to file reply.
Let notice be issued to respondent No.2, returnable for 21st October, 2022, on taking steps within a week.
List on 21st October, 2022.
( Sushil Kukreja ) September 14, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CISState of H.P. & others Vs. Feemo Deen.
LPA No. 153 of 2022.
07.09.2022 Present: Mr. Anil Jaswal, Additional Advocate General for the applicants.
Learned Additional Advocate General requests for an adjournment.
As requested, list after one week.
r to ( Sabina )
Judge
( Sushil Kukreja )
September 07, 2022 Judge
(ravinder/subhash)
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
Nisha Kumari Vs. Union of India LPA No. 153 of 2022 .
07.09.2022 Present: Mr. Anil Jaswal, Additional Advocate General for the applicants.
Learned Additional Advocate General requests for an adjournment.
As requested, list after one week.
r to ( Sabina )
Judge
( Sushil Kukreja )
September 07, 2022 Judge
(ravinder/subhash)
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
Pawan Kumar Vs. State of H.P. Cr.MP (M) No. 272 of 2022 .
07.09.2022 Present: Mr. Rajiv Rai, Advocate, for the appellant-
Applicant.
Mr. Kunal Thakur, Deputy Advocate General, for the respondent-State.
Learned Deputy Advocate General seeks time to file reply to the application.
List again on 26th September, 2022.
( Sabina ) Judge ( Sushil Kukreja ) September 07, 2022 Judge (ravinder/subhash) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CISRam Kali & another Vs. Ram Chand Cr.MMO No.86 of 2022 .
02.09.2022 Present: None for the petitioner.
Mr. Om Chand Sharma, Advocate, for the respondent.
None has appeared on behalf of the petitioner.
In the interest of justice, list this matter next week.
r to ( Sushil Kukreja )
September 02, 2022 Judge
(ravinder)
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
General Manager Vs. Om Prakash & ors.
CMP Nos.11575 & 11578 of 2022 .
02.09.2022 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the non- applicant/appellant.
Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the applicants No.4 to 6 & 8 to 12 Notice. Mr. Karan Sharma, Advocate, accepts notice on behalf of the non-applicant/appellant and seeks time to enable him to obtain instructions in both the applications.
At the request of learned counsel for the non-
applicant/appellant, list this matter next week.
( Sushil Kukreja ) September 02, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Sharda Vs. Shri Ram Transport Finance Company Pvt. Ltd. & another .
CMPMO No. 47 of 201902.09.2022 Present: Ms. Pooja Thakur, Advocate on behalf of Mr. R.S.Chandel, Advocate, for the petitioner.
Mr. Ashwani Kaundal, Advocate, for respondent No.1.
At the request of learned counsel for the petitioner, list this matter next week.
( Sushil Kukreja ) September 02, 2022 Judge (ravinder) ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Smt. Sarla & Others Vs. Jagan Nath Chadha .
Civil Revision No. 91 of 201326.08.2022 Present: Mr. Divya Raj Singh, Advocate, for the petitioners.
Mr. K.D.Sood, Senior Advocate with Sh. Het Ram Thakur, Advocate, for the proposed of LRs of deceased respondent.
rof 2021 CMP(M) No. 992 of 2021 and CMP(M) No. 991 Learned counsel for the proposed LRs of deceased respondent seeks time to file reply to the application(s).
Let the reply be filed within a period of three weeks and list thereafter.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS New India Assurance Co. Ltd. Vs. Jagat Singh & Ors.
FAO(MVA) No. 66 of 2020.
26.08.2022 Present: Mr. Ishan Sharma, Advocate, for the appellant.
Mr. Jyotirmay Bhatt, Advocate, for respondent No.3.
Learned counsel for the appellant has stated that respondent No.1 has died on 6th November, 2019 and in this respect he has already moved application in the Registry to bring on record his LRs. He has further stated that he has filed another application in the Registry for deletion of name of respondent No.4 in the Registry. Registry is directed to trace both the applications and place the same on record and list the same thereafter.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISUsha Devi Vs. Shri Panna Lal RSA No. 222 of 2015 .
26.08.2022 Present: Mr. Romesh Verma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the applicant in CMPs No.10032 and 10034 of 2022.
CMP Nos. 10032 & 10034 of 2022 Reply stands filed. Learned counsel for the applicant seeks time to file rejoinder. The same be filed within two weeks.
List for consideration after two weeks.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISUsha Devi Vs. Shri Panna Lal RSA No. 222 of 2015 .
26.08.2022 Present: Mr. Romesh Verma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the applicant in CMPs No.10032 and 10034 of 2022.
CMP Nos. 10032 & 10034 of 2022 Reply(s) stand filed. Learned counsel for the applicant seeks time to file rejoinder. The same be filed within two weeks.
List for consideration after two weeks.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Oriental Insurance Company Ltd. Vs. Ravinder Kumar & Ors.
FAO No. 87 of 2017.
26.08.2022 Present: Mr. Bhupinder Pathania, Advocate vice Mr. Deepak Bhasin, Advocate, for the appellant.
Ms. Veena Sharma, Advocate, for respondents No.1 to 3.
Steps for the service of respondent No.5 have not been taken.
Let fresh notice be issued to respondent No.5, returnable 14th October, 2022, on taking steps within a period of one week.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Vikrant Singh Vs. Shri Ram Transport Finance Company Ltd.
CMPMO No. 48 of 2019.
26.08.2022 Present: Mr. R.S.Chandel, Advocate, for the petitioner.
Mr. Ashwani Kaundal, Advocate, for respondent No.1.
It is stated by learned counsel for respondent No.1 that he has already filed Power of Attorney on behalf of respondent No.1.
Let notice be issued to respondent No.2 returnable for 22nd October,2022, on taking steps within three days.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Om Prakash & Others Vs. HIMUDA & Others Execution Petition No. 260 of 2021 .
26.08.2022 Present: Mr. Bonit Prakash, Advocate, vice Mr. A.K. Gupta, Advocate, for the petitioner-Decree Holders.
Mr. Amit Singh Chandel, Advocate, for respondent No.1-Judgement Debtor.
Mr. Kunal Thakur, Deputy Advocate General for respondents No.2 and 3-State.
Learned counsel for respondent No.1 has filed a copy of order dated 11.07.2022 passed in LPA No. 73 of 2022, wherein the operation of the impugned order dated 9th July, 2021 has been stayed. Therefore, list the case for further orders after four weeks.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Sh. Mohan Lal Vs. Ram Lal Cr. MP(ST) No. 5808 of 2022 .
26.08.2022 Present: Mr. Sarthak Mehta, Advocate, for applicant /appellant.
It be registered.
Let notice be issued to the respondent returnable for 23rd September, 2022, on taking steps within three days.
August 26, 2022
r to (Sushil Kukreja)
Judge
(ravinder)
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
The Collector Land Acquisition, HPSEB Vs. Sh. Om Parkash & Others CMP No. 11188 of 2022 .
26.08.2022 Present: Mr. Vivek Negi, Advocate, for the appellants/non-applicants.
Mr. Ajay Sharma, Advocate, vice Sh.Swaran Sharma, Advocate, for applicant No.1/ respondent No.1.
Mr. Kunal Thakur, Deputy Advocate General, for respondent No.2/State.
The present application has been filed on behalf of applicant Om Prakash (respondent No.1) for the release of awarded amount lying deposited in the Registry of this Court. The appeal preferred by the appellants has been partly allowed and the amount awarded by the learned District Judge was reduced by this Court from Rs.3038 per centiare to Rs. 2700 per centiare, vide order dated 18th December, 2019. The appeal stands finally disposed of and no further appeal/revision has been preferred against the said order.
Learned counsel for the appellants/non- applicants has no objection, in case the present application is allowed.
In view of the above, the present application is allowed and the awarded amount lying deposited in the Registry of this Court be released alongwith up-to-date interest in favour of the applicant, after proper verification and identification by remitting the same to his bank account, details of which have been mentioned in the prayer clause of the application.
Application stands disposed of accordingly.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
( Sushil Kukreja )
August 26, 2022 Judge
(ravinder)
r to
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
Prem Kumar & Others Vs. Parkash Chand Sharma & Others CMP No.13073 of 2021 in RSA No. 25 of 2004 .
26.08.2022 Present: Mr. Devinder Sharma, Advocate vice Mr. C.N. Singh, Advocate, for the applicants/appellants .
Mr. Vivek Sharma, Advocate, for respondent No.1.
Learned counsel for the appellants seeks time to file corrected amended memo of parties. The same be filed within a period of one week. List thereafter.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS The State of H.P. Vs. Yudhbir Singh Rajput, Contractor .
Arbitration No. 40 of 2022 and Ext. Pet. No. 3 of 2022 Arbitration No. 40 of 202226.08.2022 Present: Mr. Kunal Thakur, Deputy Advocate General for the objectors.
.
Mr. Vikas Rajput, Advocate vice Mr. Arjun Lall, Advocate, for the respondent.
Ex. Petition No. 3 of 2022Mr. Vikas Rajput, Advocate for the petitioner Mr. Kunal Thakur, Deputy Advocate General for the respondents.
Learned Deputy Advocate General has stated that awarded amount stands deposited in the Registry of this Court. However, learned counsel for the respondent has stated that amount so deposited by the objectors is deficient Learned counsel for the petitioner seeks time to file calculations of amount in terms of order passed by the learned Arbitrator. Let the same be done within one week.
List on 9th September, 2022.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS.
::: Downloaded on - 17/09/2022 20:05:04 :::CISMata Chintpurni Mandir Committee Vs. Raj Pal RSA No. 502 of 2015 a/w RSA No.138 of 2004 .
RSA No. 502 of 201526.08.2022 Present: Mr. Manish Sharma, Advocate, for the applicant Mr. K.D.Sood, Senior Advocate with Sh. Het Ram Thakur, Advocate, for respondents No. 1 and 2.
RSA No. 138 of 2004Mr. Kunal Thakur, Deputy Advocate General, for the appellants.
Respondent No.1 is stated to have expired.
Mr. K.D.Sood, Senior Advocate with Sh. Het Ram Thakur, Advocate, for respondents No. 9(a) to 9(e), 10, 11, 17(a) to 17(e), 18 and 19.
Respondents No. 8(a) to 8(d) are ex parte vide order dated 8.04.2022.
Respondents No. 2 to 7, 12 to 16, 20 and 21 are proceeded ex-parte vide order dated 8.04.2022.
Respondent No.1 has expired.
CMP(M) No. 592 of 2022 in RSA No. 138 of 2004 The present application for condonation of delay in filing application under order 22 Rules 4 and 9 CPC, has been filed by the appellant/applicant.
Learned counsel for the for respondents No. 9(a) to 9(e), 10, 11, 17(a) to 17(e), 18 and 19 has raised no objection in case the present application is allowed.
In view of above, the present application is allowed and the delay in filing application under order 22 Rules 4 and 9 CPC is condoned.
::: Downloaded on - 17/09/2022 20:05:04 :::CISCMP(M) No. 591 of 2022 in RSA No. 138 of 2004 .
The present application for bringing on record the legal representatives of deceased of No.1 i.e. Ram Rakhi.
Learned counsel for the for respondents No. 9(a) to 9(e), 10, 11, 17(a) to 17(e), 18 and 19 has raised no objection in case the present application is allowed.
In view of above, the present application is allowed and the legal representatives of deceased respondent No.1 i.e. Ram Rakhi are ordered to be brought on record.
Amended memo of parties is already on record. Sh. Het Ram Thakur, has appeared on behalf of LRs of deceased respondent No.1 and he prays time to file Power of Attorney on their behalf.
RSA No. 502 of 2015 & RSA No.138 of 2004 It is stated by learned Senior Counsel that matter is pending for mediation before the learned Mediator Sh. N.K. Sood, Senior Advocate.
Let report of the learned Mediator be awaited.
List after four weeks.
(Sushil Kukreja) August 26, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Indira Devi Vs. State of H.P. & Others CWP No. 4890 of 2022 .
25.08.2022 Present: Mr. Hirdya Ram, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 5 and 7.
CWP No.4890 of 2022 & CMP No. 9720 of 2022 Notice. Mr. Vikrant Chandel, Deputy, Advocate General, accepts notice on behalf of respondents No.1 to 5 and 7 and seeks time to file reply.
Let notice be issued to respondent No.6 and 8 for 13th October, 2022, on taking steps within two days.
Appointment of respondent No.8 shall be subject to the final outcome of the writ petition.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Pushpa Devi Vs. State of H.P. & Others CWP No. 5180 of 2022 .
25.08.2022 Present: Ms. Archna Dutt, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 22nd December, 2022.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Anant Ram Negi Vs. State of H.P. & another .
CWP No. 5182 of 202225.08.2022 Present: Mr. Y.P. Sood, Advocate, for the petitioner Mr. Vikrant Chandel, Deputy Advocate General, for the respondents.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of the respondents and requests for an adjournment to enable him to seek instructions.
List again on 1st September, 2022.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Sushma Sharma & Others Vs. State of H.P. & Others CWP No. 5277 of 2022 .
25.08.2022 Present: Mr. Rakesh K. Sharma, Advocate, for the petitioners.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 22nd December, 2022.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Jeet Ram Vs. State of H.P. & another .
CWP No. 5276 of 202225.08.2022 Present: Mr. Rakesh K. Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General for the respondents.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List with CWP No. 5090 of 2020.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Sushma Sharma & Others Vs. State of H.P. & Others CWP No. 5277 of 2022 .
25.08.2022 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General for the respondents.
Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.
List again on 22nd December, 2022.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS .
::: Downloaded on - 17/09/2022 20:05:04 :::CISAnita Devi Vs. State of H.P. & Others CWP No. 5310 of 2022 .
25.08.2022 Present: Mr. Surinder K. Sharma, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General for respondents No.1 to 5/State.
CMP No.10622 of 2022 and 11683 of 2022 For the reasons stated therein, the applications are 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.
CWP No. 5310 of 2022 and 10621 of 2022 At this stage, notice issued to respondents No.1 to 5 only. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
List again on 13th October, 2022.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Dhani Ram Vs. State of H.P. & Ors.
CWP No. 5283 of 2022.
25.08.2022 Present: Mr. Amit S.Chandel, Advocate petitioner.
Mr. Vikrant Chandel, Deputy Advocate General for respondents No.1 to 4/State.
CMP No.10575 of 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.
CWP No. 5283 of 2022Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.
List again on 22nd December, 2022.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Hari Krishan Vs. State of H.P. & Others CWP No. 5768 of 2022 .
25.08.2022 Present: Ms. Bharti Mehta, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General, for the respondents.
CWP No. 5768 of 2022 & CWP No. 11611 of 2022 Notice. Mr. Ashwani Sharma, learned Additional Advocate General, accepts notice on behalf of respondents and seeks time to file reply.
List again on 17th October, 2022.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Mayum Dolma Vs. State of H.P. & Ors.
CWP No.5784 of 2022.
25.08.2022 Present: Mr.C.D. Negi, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 4/State.
CMP No.11639 of 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.
CWP No. 5784 of 2022 & CMP No. 11638 of 2022 Notice. Mr. Ashwani 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 14th October, 2022, on taking steps within two days.
Appointment of respondent No.5 shall be subject to the final outcome of the writ petition.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Roshan Lal Vs. State of H.P. & Others CWP No. 5771 of 2022 .
25.08.2022 Present: Ms. Vandana Thakur, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 5/State.
CMP No.11616 of 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.
CWP No. 5771 of 2022 & CMP No. 11615 of 2022 Notice. Mr. Ashwani Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
At this stage notice be not issued to respondent No.6.
Let notice be issued to respondent No.7 for 14th October, 2022, on taking steps within two days.
Appointment of respondent No.7 shall be subject to the final outcome of the writ petition.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Jagdish Sharma Vs. State of H.P. & Ors.
.
CWP No. 5788 of 202225.08.2022 Present: Mr. Surender K. Sharma, Advocate, for the petitioner.
Learned counsel for the petitioner requests for an adjournment to enable him to place certain additional documents on record.
As requested, list after two weeks.
(Sabina) Judge (Sushil Kukreja) August 25, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Shivani Devi Vs. State of H.P. & Ors.
CWP No. 5785 of 2022.
25.08.2022 Present: Mr. Nishant Khidtta, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
r to (Sabina)
Judge
(Sushil Kukreja)
August 25, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
Arjun Singh Vs. State of H.P. & Ors.
CWP No. 5776 of 2022.
25.08.2022 Present: Mr. Naresh K. Tomar, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after four weeks.
r to (Sabina)
Judge
(Sushil Kukreja)
August 25, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:04 :::CIS
Arun Kumar Vs State of H.P. & Ors.
CWP No. 5731 of 2022.
24.08.2022 Present: Mr. M.A. Safee, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 5/State.
CMP No.11541 of 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.
CWP No. 5731 of 2022 & CMP No.11540 of 2022 Notice. Mr. Ashwani 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 12th October, 2022, on taking steps within two days.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:04 :::CIS Sakshi Chauhan Vs. Dr. Y.S. Parmar University and others with connected matters .
LPA No. 15 of 2021 with CWPOA Nos. 3117, 3120, 3121, 3169, 3177, 3198 of 2019, CWP No. 982 of 2020 and CWPOA No. 4816 of 2020.
LPA No. 15 of 202124.08.2022 Present: Mr. Surender Sharma, Advocate, for the appellant.
Mr. Avinash Jaryal, Advocate, for respondent No.1.
CWPOA No. 3117, 3120, 3121, 3169, 3177, 3198 of 2019 and 4816 of 2020.
Mr. C.N. Singh, Advocate, for the petitoner(s).
Mr. Ashwani Sharma, Additional Advocate General, for respondent-State.
Mr. Angrej Kapoor, Advocate, for HPSSC.
Ms. Seema K. Guleria, Advocate, for respondent No.5 in CWPOA No. 3120 of 2019.
Mr. Ajay Kumar Dhiman, Advocate, for respondent No.7 in CWPOA No. 3121 and 2177 of 2019 and for respondent No.6 in CWPOA No. 3120 of 2019.
Mr. Prashant Sharma, Advocate, for respondent- UGC.
CWPOA No. 3198 of 2019Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General, for respondent-State.
Mr. Sanjeev Kumar Motta, Advocate, for HPSSC.
CWP No. 982 of 2022.
Ms. Tejasvi Dogra, Advocate, for the petitioner.
::: Downloaded on - 17/09/2022 20:05:04 :::CISMr. Ashwani Sharma, Additional Advocate General, for respondent-State.
.
Mr.Balram Sharma, Assistant Solicitor General of India, for respondent No.2.
Mr. Sanjeev Kumar Motta, Advocate, for respondent-HPSSC.
At the request of learned counsel for the petitioner, list again on 21.12.2022.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CISArun Kumar Vs State of H.P. & Ors.
CWP No. 5731 of 2022.
24.08.2022 Present: Mr. M.A. Safee, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 5/State.
CMP No.11541 of 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.
CWP No. 5731 of 2022 & CMP No.11540 of 2022 Notice. Mr. Ashwani 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 12th October, 2022, on taking steps within two days.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Manthan Vs. State of H.P. & Ors.
.
CWP No. 5738 of 202224.08.2022 Present: Ms. Richa Sharma, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for the respondents-State.
CWP No. 5738 of 2022 & CMP No.11552 of 2022 Notice. Mr. Ashwani Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents and requests for an adjournment to enable him to seek instructions.
List again on 6th September, 2022.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISRandheer Singh Vs. State of H.P. & Ors.
CWP No. 5747 of 2022.
24.08.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 4/State.
CWP No. 5747 of 2022 & CMP No.11567 of 2022 Notice. Mr. Ashwani 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 12th October, 2022, on taking steps within two days.
In the meantime, appointment of respondent No.5 shall be subject to the final outcome of the writ petition.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Nisha Vs. State of H.P. & Ors.
CWP No. 5733 of 2022.
24.08.2022 Present: Mr. Vipin Pandit, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 6/State.
CWP No. 5733 of 2022 & CMP No.11544 of 2022 Notice. Mr. Ashwani Sharma, learned Additional 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 12th October, 2022, on taking steps within two days.
Appointment of respondent No.7 shall be subject to the final outcome of the writ petition.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Laxmi Devi Vs. State of H.P. & Ors.
CWP No. 5732 of 2022.
24.08.2022 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 5/State.
At the request of learned counsel for the petitioner, list after two weeks.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Sunil Kumar Vs. State of H.P. & Ors.
CWP No. 5723 of 2022.
24.08.2022 Present: Mr. Dinesh Bhanot, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISRandheer Singh Vs. State of H.P. & Ors.
CWP No. 5747 of 2022.
24.08.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 4/State.
CWP No. 5747 of 2022 & CMP No.11567 of 2022 Notice. Mr. Ashwani 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 12th October, 2022, on taking steps within two days.
Appointment of respondent No.5 shall be subject to the final outcome of the writ petition.
(Sabina) Judge (Sushil Kukreja) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CISNisha Jhalta & Ors. Vs. State of H.P. & Ors.
.
CWP No. 8315 of 202124.08.2022 Present: Mr. D.N.Sharma, Advocate, for the petitioners.
Mr. Bharat Bhushan, Additional Advocate General, for the respondents-State.
Learned Additional Advocate General requests for an adjournment, to enable him to seek instructions.
List again on 31st August, 2022.
( Sabina ) Judge (Sushil Kukreja ) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Bhag Singh Vs. HPSEB Ltd. & Another CWP No. 8195 of 2021 .
24.08.2022 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Lakshay Thakur, Advocate, for the respondents.
Admit.
r to ( Sabina )
Judge
(Sushil Kukreja )
August 24, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Hima Thakur Vs. State of H.P. & Another CWP No. 8191 of 2021 .
24.08.2022 Present: Ms. Shivani Gaitri, Advocate on behalf of Mr. Balwant Thakur, Advocate, for the petitioner.
Mr. Bharat Bhushan, Additional Advocate General, for the respondents-State.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 21st December, 2022.
( Sabina ) Judge (Sushil Kukreja ) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Laxmi Salwani Vs. State of H.P. & another CWP Nos. 6674 and 6675 of 2021 .
24.08.2022 Present: Ms. Shailja Thakur, Advocate on behalf of Mr. Neel Kamal Sharma, Advocate for the petitioner(s).
Mr. Bharat Bhushan, Additional Advocate General, for the respondents-State.
At the request of learned Additional Advocate General, list again on 21st December, 2022.
( Sabina ) Judge (Sushil Kukreja ) August 24, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Pinki Devi Vs. State of H.P. & Ors.
CWP No. 5748 of 2022.
24.08.2022 Present: Mr. Sudhanshu Jamwal, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
r to ( Sabina )
Judge
(Sushil Kukreja )
August 24, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Anand Gopal Vs. State of H.P. Cr. Appeal No. 401 of 2019 .
23.08.2022 Present: Ms. Shradha Karol, Advocate, for the appellant.
Mr. Kunal Thakur, Deputy Advocate General for the respondent/State.
Arguments heard. Judgment reserved.
r to ( Sabina )
Judge
(Sushil Kukreja )
August 23, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Tej Singh Vs. State of H.P. Cr. Appeal No. 159 of 2021 a/w Cr.
.
Appeal No. 217 of 2021 Cr. Appeal No. 159 of 202123.08.2022 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Mr. Kunal Thakur, Deputy Advocate General for the respondent/State.
Cr. Appeal No. 217 of 2021rMr. Naresh K. Sharma, Advocate, for the appellant.
Mr. Kunal Thakur, Deputy Advocate General for the respondent/State.
Learned counsel for the appellants, request for an adjournment.
As requested, list after three weeks.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISAkash Sharma Vs. State of H.P. & Others .
CWP No. 4395 of 202223.08.2022 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents.
Notice. Mr. Anil Jaswal, Additional Advocate General, accepts notice on behalf of respondents and seeks time to file reply.
List again on 13.10.2022.
In the meantime, Chief Medical Officer, Una, is directed to constitute a Medical Board to examine the height of the petitioner and submit its report before this Court on or before the date fixed.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Neel Kumar Vs. State of H.P. & Others CWP No. 5709 of 2022 .
23.08.2022 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General for respondents No.1 to 4/State.
CMP No.11477 of 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.
CWP No. 5709 of 2022 & CMP No.11476 of 2022 Learned counsel for the petitioner has submitted that father of the petitioner has donated land for the construction of school in question, but no requisite marks have been awarded to the petitioner in this regard. In case, petitioner is awarded 8 marks in the category of donation of the land by the family of the petitioner, then he would be at Sr. No.1 in the merit list.
Notice. Mr. Ashwani Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.
::: Downloaded on - 17/09/2022 20:05:05 :::CISLet notice be issued to respondent No.5 for 10th October, 2022, on taking steps within two days.
.
In the meantime, appointment of respondent No.5 shall be subject to the final outcome of the writ petition.
r to (Sabina)
Judge
(Sushil Kukreja)
August 23, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Nikki Devi Vs. State of H.P. & Ors.
.
CWP No. 5165 of 202223.08.2022 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents.
Notice. Mr. Anil Jaswal, Additional Advocate General, accepts notice on behalf of respondents and seeks time to file reply.
List again on 20th December, 2022 ( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CISM/s Zenith Event & Services & another Vs. State of H.P. .
CWP No. 5313 of 202223.08.2022 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar, Sharma, Advocate for the petitioners.
Learned counsel for the petitioners requests for an adjournment.
As requested, list after two weeks.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Desh Raj Vs. State of H.P. & Others .
CWP No. 4649 of 202223.08.2022 Present: Mr. Hirdya Ram, Advocate on behalf of Mr. Anil Manget, Advocate for the petitioner.
Mr. Anil Jaswal, Additional Advocate General for respondents No.1 to 5.
adjournment.
r to Learned counsel for the petitioner requests for an As requested, list after one week.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Kamlesh Kumar Vs. State of H.P. & Others.
CWP No. 5706 of 2022.
23.08.2022 Present: Mr. Virender Thakur, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, respondent No.1.
Mr. Ajeet Singh Saklani, Advocate for respondents No. 2 and 3.
List with CWPOA No. 1494 of 2019.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Nand Lal Vs. State of H.P. & Others CWP No. 5689 of 2022 .
23.08.2022 Present: Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Mr. Ashwani Sharma, Additional Advocate General for respondents No.1 to 3.
CWP No. 5689 of 2022 and CMP No.11448 of 2022 Learned Deputy Advocate General requests for an adjournment, to enable him to seek instructions.
List again on 26th August, 2022.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS M/S Likwell Tele Systems Pvt. Ltd. Vs. State of H.P. & Others .
CWP No. 5562 of 202223.08.2022 Present: Mr. Bipin C. Negi, Senior Advocate with Mr. Nitin Thakur , Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Ashwani Sharma, Additional Advocate General, for respondents No.1 and 2/State.
Notice. Mr. Ashwani Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 and 2, and seeks time to file reply.
Let notice be issued to respondent No.3 for 12September, 2022, through ordinary as well as dasti process, on taking steps within one week.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
Lal Chand Vs. State Information Commission & Others.
CWP No. 5095 of 202223.08.2022 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondents.
Admit.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Jitender Kumar Vs. State of H.P. & others .
CWP No. 5121 of 202223.08.2022 Present: Mr. Abhishek Sharma, Advocate, on behalf of Mr. Kush Sharma, Advocate for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents.
Admit.
r ( Sabina )
Judge
(Sushil Kukreja )
August 23, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Subhash Chand Vs State of H.P. & Others .
CWP No. 5122 of 202223.08.2022 Present: Mr. R.K.Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents.
List with CWP No. 5090 of 2022( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Bidhi Chand Vs State of H.P. & Others.
.
CWP No. 5163 of 202223.08.2022 Present: Mr. Bhuvnesh Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondent No.1.
Mr. Ajay Kumar Chauhan, Advocate, for respondents No. 2 to 4.
rAdmit.
( Sabina ) Judge (Sushil Kukreja ) August 23, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISRajinder Singh Vs. H.P.S.E.B. Ltd. & Others .
CWP No. 1069 of 202222.08.2022 Present: Mr. Arun Raj, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondents.
Admit.
List with CWP No. 1068 of 2022.
( Sabina ) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS CWP No. 1069 of 2022.
22.08.2022 Present: Mr. Arun Raj, Advocate, for the petitioner.
Mr. Vikrant Thakur, Advocate, for the respondents.
Admit.
List with CWP No. 1068 of 2022.
( Sabina ) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Amin Chand Vs. State of H.P. .
CWP No. 1224 of 202222.08.2022 Present: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents No. 1 to 4.
Mr. Rangil Singh, Advocate, for respondents No.4.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 20th December, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Rajinder Kumar Vs. State of H.P & Others.
CWP No. 409 of 2022.
22.08.2022 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General for the respondents.
Admit
r to
( Sabina)
Judge
(Sushil Kukreja )
August 22, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Mohinder Kumar & Others Vs. Union of India & Others.
CWP No. 6788 of 2021.
22.08.2022 Present: Mr. Navneet Kumar Bhalla, Advocate, for the petitioner.
Mr. Rajinder Singh Thakur, CGSC, for respondents No. 1 and 3.
Mr. Anil Jaswal, Additional Advocate General, for respondent No.2 State.
rAdmit ( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Sushil Kumar Vs Deputy Commissioner & Ors.
CWP No. 5737 of 2021.
22.08.2022 Present: Mr. Sumit Raj Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General for respondents No. 1 and 2.
Mr. Dheeraj K. Vashista, Advocate, for respondents No. 3 and 5.
Notice could not be issued to respondent No.4 as necessary steps were not taken. Learned counsel for the petitioner submits that needful would be done forthwith.
Let notice be issued to respondent No.4, on doing the needful within two days, for 11th November, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Gajendera Rawat Vs. Union of India & Others.
CWP No. 2516 of 2021.
22.08.2022 Present: Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Rajinder Singh Thakur, CGSC, for respondent No.1.
Mr. Anil Jaswal, Additional Advocate General fo respondents No. 2 to 5.
Learned Central Government Standing counsel seeks more time to file reply.
List again on 20th December, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Dinesh Kumar Vs. State of H.P & Ors.
CWP No. 2385 of 2021.
22.08.2022 Present: Ms. Kamlesh Kumari, Advocate on behalf of Mr. H.S. Rana, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General for the respondents/State.
Mr. Deepak Kaushal, Advocate, for respondents No.11,12,24 & 25.
Mr. M.S. Safee, Advocate on behalf of Ms. Shikha rChauhan, Advocate, for respondent No.14.
Ms. Seema K. Guleria, Advocate, for respondent No.26.
Learned counsel for the petitioner requests for an adjournment.
As requested, list again on 20th December, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Madan Lal Vs. State of H.P. & Others CWP No.1728 of 2021 .
22.08.2022 Present: Ms. Babita Chauhan, Advocate on behalf of A.K. Gupta, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents.
At the request of learned counsel for the petitioner, list again on 29th August, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CISState of H.P. & Others Vs. Dr. D.R. Bharwal, & Others.
LPA No. 178 of 2021 with CWPOA .
Nos.1200, 1204, 1205, 1209, 1213, 1215, 1219, 1223, 1248, 5902 of 2020, CWP Nos.3941 to 3955, 4835, 4836, 7260, 7261, 7470 of 2021, 181 and 268 of 2022 22.08.2022 Present: Mr. Ajay Vaidya, Senior Additional Advocate General, for the appellants in LPA No.178 of 2021 and for respondents-State in all other matters.
Mr. Lalit Kumar Sehgal, Advocate for the petitioner(s) in CWP Nos.7260, 7261, 4835 & 4836 of 2021 and also on behalf of Mr. S.P. rChatterji, Advocate for respondents in LPA No. 178 of 2021 and for petitioners in CWP Nos. 3941 to 3955 and 7470 of 2021, 181 and 268 of 2022.
Learned Senior Additional Advocate General requests for an adjournment.
As requested, list again on 17th October, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Asha Kumari Vs. State of H.P. & Others CWP No. 2870 of 2020 .
22.08.2022 Present: Mr. J.L. Bhardwaj, Advocate, for the petitioner.
Mr.Anil Jaswal, Additional Advocate General, for the respondents.
Admit.
r ( Sabina)
Judge
(Sushil Kukreja )
August 22, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Chhavinder Kumar Shandil Vs. Sate of H.P. & Others.
CWPOA No. 2513 of 2020.
22.08.2022 Present: Ms. Ranjana Pathania, Advocate, for the petitioner.
Mr.Anil Jaswal, Additional Advocate General, for the respondents.
Admit.
r to
( Sabina)
Judge
(Sushil Kukreja )
August 22, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
CWPOA No. 2513 of 2020
.
22.08.2022 Present: Ms. Manish Thakur, Advocate, for the
petitioner.
Mr.Anil Jaswal, Additional Advocate General, for the respondents.
Admit.
r ( Sabina)
Judge
(Sushil Kukreja )
August 22, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Vishal Chaudhary Vs HPSEBL & Others CWPOA No. 2498 of 2020 .
22.08.2022 Present: Ms. Ranjana Pathania, Advocate on behalf of Ms. Archna Dutt, Advocate, for the petitioner.
Mr. Surender Saklani, Advocate for the respondents.
rAdmit.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS State of H.P. Vs. The Veterinary & Animal Science Teacher's Association and another .
CWP No. 3344 of 202022.08.2022 Present: Mr. Ashwani Sharma, Additional Advocate General, for the petitioner.
Mr. Ajay Sharma, Senior Advocate with Mr. Athrav Sharma, Advocate, for respondent No.1.
Mr. Naresh K. Sharma, Advocate, for respondent No.2.
r Learned counsel for the petitioner seeks time to file rejoinder.
List again on 13th October, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Ranvir Singh Vs. Manav Bharti University & another CWP No. 623 of 2020 .
22.08.2022 Present: Mr. Vikram Thakur, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondent No.1.
Mr. Udit S. Kaushik, Advocate on behalf of Mr. Nitin Thakur, Advocate, for respondents No. 2 and 3.
Learned counsel for respondents No. 2 and 3seeks time to file reply.
List again on 20th December, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Shiv Kumar & another Vs. State of H.P. & Others.
CWP No. 500 of 2020.
22.08.2022 Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No. 1 and 2.
Mr. Shivendera Singh Advocate for respondents No.3.
file rejoinder.
Learned counsel for the petitioner seeks time to List again on 17th October, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISVeena Kumar & Another Vs. State of H.P. & Others CWPOA No. 4253 of 2020 .
22.08.2022 Present: Mr. Shashi Shirshoo, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents.
rAdmit.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Bimla Devi Vs. State of H.P. & Ors.
.
LPA No. 36 of 202022.08.2022 Present: Mr. Jagat Paul, Advocate, for the appellant(s) in all the appeals.
Mr. Ashwani K. Sharma, Additional Advocate General, for respondents/State.
Learned Additional Advocate General seeks more time to enable him to seek instructions.
List again on 30th September, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISSunny Duggal Vs. State of H.P. & Others CWP No. 4858 of 2021 .
22.08.2022 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondent No.1.
Mr. Vikrant Thakur, Advocate, for respondent No.2.
Mr. Dinesh Thakur, Advocate, for respondent No. 3. Mr. Dilip Sharma, Senior Advocate, with Mr. Deepak Sharma, Advocate, for respondent No.4.
Learned counsel for respondent No.2 submits that the reply filed on behalf of respondent No.1 is adopted on behalf of respondent No.2.
Learned counsel for respondent No.3 seeks time to file reply.
List again on 20th December, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CISSunny Duggal Vs. State of H.P & Others 5737 of 2021 .
22.08.2022 Present: Mr. Sumit Raj Sharma, Advocate, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General for respondents No. 1 and 2.
Mr. Dheeraj K. Vashista, Advocate, for respondents No. 3 and 5.
Notice could not be issued to respondent No.4 as necessary steps were not taken. Learned counsel for the petitioner submits that needful would be done forthwith.
Let notice be issued to respondent No.4, on doing the needful within two days, for 11th November, 2022.
( Sabina) Judge (Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
CWP No. 1126 of 202222.08.2022 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Ajeet Singh Saklani, Advocate, for the respondents.
r to Learned counsel for the petitioner submits that the case is covered by decision given by a Coordinate Bench of this Court in CWP No. 3145 of 2019 titled as S.S.Chaudhary Vs. State of H.P. & Others, decided on 24th March, 2022.
Learned counsel for the petitioner requests for an adjournment to enable him to verify the fact as to whether any appeal has been filed against the order dated 24th March, 2022.
As requested, list after two weeks.
( Sabina ) Judge ( Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CISM/S Aditya Industries Vs. State of H.P. & another .
CWP No. 564 of 202222.08.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate. General for the respondents.
rejoinder.
r to Learned counsel for the petitioner seeks time to file List again on 20th December, 2022.
( Sabina ) Judge ( Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS M/S J.B. Rolling Mills Ltd. Vs. State of H.P. & Others .
CWP No. 566 of 202222.08.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate. General for the respondents.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 20th December, 2022.
( Sabina ) Judge ( Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS M/S Aditya Industries Vs. State of H.P. & another CWP No. 565 of 2022 .
22.08.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate. General for the respondents.
Learned counsel for the petitioner seeks time to file rejoinder.
List again on 20th December, 2022.
( Sabina ) Judge ( Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Rajeev Mohammad Vs. State of H.P. & Ors.
CWP No. 743 of 2022.
22.08.2022 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2.
Mr. Vijay Kumar Advocate, on behalf of Mr. Sanjeev K. Suri, Advocate, for respondents No. 3 to 9.
Learned counsel for respondents No. 3 to 9 requests for an adjournment.
List again on 20th December, 2022.
( Sabina ) Judge ( Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Jagmohan Singh Vs. State of H.P. & Ors.
CWP No. 788 of 2022.
22.08.2022 Present: Ms. Babtia Chauhan, Advocate on behalf of Sh. A.K.Gupta, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for the respondents.
Learned counsel for the petitioner seeks more time to file rejoinder.
List again on 20th December, 2022.
( Sabina ) Judge ( Sushil Kukreja ) August 22, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISSushma Vs. State of H.P. & Others.
CWP No. 5058 of 2022.
22.08.2022 Present: Mr. Daleep Singh Kaith, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after one week.
r to ( Sabina )
Judge
( Sushil Kukreja )
August 22, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Sushma Vs. State of H.P. & Others.
.
r to ::: Downloaded on - 17/09/2022 20:05:05 :::CIS CWP No. 5058 of 2022 .
18.08.2022 Present: Mr. Daleep Singh Kaith, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after one week.
( Sabina ) Judge ( Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Meenakshi Vs. State of H.P & another CWP No.147 of 2022 .
18.08.2022 Present: Mr.Mohar Singh, Advocate, for the petitioner.
Mr. Ajay Vaidya, Sr. Additional Advocate General for the respondents/State.
Learned Sr. Additional Advocate General has submitted that the matter has been taken up with the Finance Department, Government of Himachal Pradesh and it has advised to implement the order passed by this Court its in letter and spirit.
Learned counsel for the petitioner requests for an adjournment.
As requested, list after six weeks.
( Sabina ) Judge ( Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS.
::: Downloaded on - 17/09/2022 20:05:05 :::CISM/S Linkwell Tele Systems Pvt. Ltd. Vs State of H.P & Others.
.
CWP No.5562 of 202218.08.2022 Present: Mr. Bipin C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No. 1 and 2/State.
Learned counsel for the State has placed on instructions dated 17.08.2022, received from Director, Food, Civil Supplies & Consumer Affairs, H.P. Shimla-9. Copy of the same has been supplied to learned counsel for the petitioner.
Learned counsel for the petitioner requests for an adjournment to enable him to seek further instructions in the matter.
As requested, list again on 23rd August, 2022.
( Sabina ) Judge ( Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Pushap Raj Vs. State of H.P & Ors.
.
CWP No.5595 of 202218.08.2022 Present: Ms. Madhurika Sekhon Verma, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
r ( Sabina )
Judge
( Sushil Kukreja )
August 18, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Anita Devi Vs. State of H.P. & Ors.
CWP No.5593 of 2022.
18.08.2022 Present: Ms. Madhurika Sekhon Verma, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
( Sabina )
r Judge
( Sushil Kukreja )
August 18, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
.
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Sunil Dutt Vs. State of H.P. & Others.
CWP No.5615 of 2022.
18.08.2022 Present: Mr. Bhupender Sharma, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
( Sabina )
r Judge
( Sushil Kukreja )
August 18, 2022 (ravinder) Judge
::: Downloaded on - 17/09/2022 20:05:05 :::CIS
Sarita Kumari Vs. M.D. HPSEBL & Ors.
CWP No. 5067 of 2022.
18.08.2022 Present: Mr. Tanuj Thakur, Legal Aid Counsel, for the petitioner.
Petitioner is present in person.
Mr. Vikrant Thakur, Advocate, for respondents- No.1 to 5/ HPSEBL.
CWP No. 5067 of 2022 and CMP No. 10107 of 2022 Notice. Mr. Vikrant Thakur, learned counsel for the respondents, 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 12th October, 2022, on taking steps within three days.
( Sabina ) Judge ( Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CISMohender Bandhu Vs. State of H.P.& Others CWP No.5617 of 2022 .
18.08.2022 Present: Mr. Aashish Kumar, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 5/State.
CMP No.11288 of 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.
CWP No.5617 of 2022 & CMP No. 11287 of 2022 Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
Let notice be issued to respondents No.6 and 7 for 13.10.2022, on taking steps within three days.
Appointment of respondent No.7 shall be subject to the final outcome of the writ petition.
( Sabina ) Judge ( Sushil Kukreja ) ::: Downloaded on - 17/09/2022 20:05:05 :::CIS August 18, 2022 (ravinder) Judge .
r to ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Munish Singh Rana Vs. State of H.P. and others CWP No.5625 of 2022 .
18.08.2022 Present: Mr. Anoop Rattan, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for the respondents.
CWP No.5625/2022 & CMP No.11301/2022 Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf respondents of and seeks time to file reply.
List again on 28th September, 2022.
( Sabina ) Judge ( Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS Roshan Lal Chauhan Vs. PNB, Shimla .
CWP No. 1211 of 201918.08.2022 Present: Mr. Dalip Singh Kaith, Advocate, for the petitioner.
Learned counsel for the petitioner submitted that Mr. Gulzar Singh Rathore, counsel for respondents has since died.
rLet notice be issued to the respondents for 19th December, 2022.
( Sabina ) Judge (Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS M/s. Dainik Bhasker Vs. State of H.P. & Ors.
.
CWP No. 2248 of 201818.08.2022 Present: Mr.Surinder Saklani, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1, 3 and 4.
List with CWP No. 2247 of 2018.
( Sabina ) Judge (Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 17/09/2022 20:05:05 :::CIS .
::: Downloaded on - 17/09/2022 20:05:05 :::CIS