Himachal Pradesh High Court
Devi Ram vs . State Of H.P. on 28 May, 2024
Author: Virender Singh
Bench: Virender Singh
Cr. Appeal No. 192 of 2022 28.5.2024 Present: Mr. G.R. Palsra, Advocate, for the appellant.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent-State.
r List after three weeks.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Jai Prakash alias Prakash & anr. Vs. State of H.P. .
Cr. Appeal Nos. 26 of 2022 & 185 of 2023 28.5.2024 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate, for the appellant.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent-State.
Learned counsel for the appellant prays for an adjournment. Request considered and allowed. List after three weeks.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bharat Bhushan & ors Vs. State of H.P. .
Cr. Appeal No. 338 of 202028.5.2024 Present: Mr. Sanjay Singh Chauhan, Advocate, for the appellants.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent-State.
List after three weeks, as prayed for.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
::: Downloaded on - 28/05/2024 20:37:21 :::CISState of H.P. Vs. Shukal Kumar .
Cr. M.P. (M) No. 982 of 202428.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the appellant/applicant.
Notice be issued to the respondent, returnable for 3.7.2024, on steps being taken within a week.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Shukal Kumar .
Cr. M.P. (M) No. 980 of 202428.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the appellant/applicant.
Notice be issued to the respondent, returnable for 3.7.2024, on steps being taken within a week.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Gopi .
Cr. M.P. (M) No. 969 of 202428.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the appellant/applicant.
Notice be issued to the respondent, returnable for 2.7.2024, on steps being taken within a week.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Sanjay Sahni .
Cr. M.P. (M) No. 514 of 2024 in Cr. Appeal No. 110 of 201428.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the appellant/applicant.
Cr. MP(M) No. 514 of 2024r As per report of the Registry, though, non-applicant/respondent stands served, yet none has put in appearance, on his behalf.
Having heard learned Additional Advocate General, leave to appeal granted. The application stands disposed of.
Cr. Appeal No. 110 of 2024Let bailable warrants, in the sum of Rs. 20,000/- with one surety in the like amount, to the satisfaction of the Arresting Officer, be issued to the respondent, returnable for 2.7.2024.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ranjeet Singh @ Gappu vs. State of H.P. .
Cr. M.P. (M) No. 834 of 202428.5.2024 Present: Mr. Narender Guleria, Advocate, for the applicant/appellant.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent/State.
Cr. M.P. No. 1447 of 2024Although, reply to the application has not been filed, however, taking into consideration the fact that period of sentence imposed upon the applicant is 20 years, this Court is not inclined to suspend the sentence, imposed upon him. Consequently, the present application is dismissed, at this stage.
The Registry is directed to expedite the hearing of the appeal.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Muhammad Kaleem .
Cr. Appeal No. 341 of 202128.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the appellant.
Ms. Chetna Thakur, Advocate, for the respondent.
r Power of attorney, on behalf of, respondent is stated to have been filed. Bail bonds stand furnished.
Records be called for. List in due course.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Anil Kumar Vs. State of H.P. .
Cr. Appeal No. 256 of 202428.5.2024 Present: Mr. Harsh, Advocate vice Mr. Manoj Pathak, Advocate, for the appellant/applicant.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent-State.
Admit.
Records be called for. Hearing be expedited.
Cr. M.P. No. 1945 of 2024Learned counsel for the applicant submits that he does not want to press the present application. Consequently, the same is dismissed, as not pressed.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Neerat Singh .
Cr. M.P. (M) No. 3220 of 202328.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General,, for the applicant/appellant/State.
Mr. Maan Singh, Advocate, for the the respondent.
r The bail bonds stand furnished. List for hearing, in due course, being an admitted matter.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Manoj Kumar .
Cr. M.P. (M) No. 75 of 202428.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General,, for the applicant/appellant/State.
Mr. Vishal Bindra, Advocate, for the the respondent.
r Mr. Vishal Bindra, Advocate has put in appearance, on behalf of respondent. He informs the Court that bail bonds have already been furnished.
Since, it is an admitted matter, list for hearing, in due course.
Let grounds of appeal be supplied by the learned Addl. A.G. to learned counsel for the respondent.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Godwin Amadi @ Frank Vs. State of H.P. .
Cr. Appeal No. 445 of 202328.5.2024 Present: Mr. George, Advocate, for the appellant.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent-State.
Cr. M.P. No. 1212 of 2024Reply to the application not filed.
Needful be done within four weeks. List thereafter.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ajay Kumar Vs. State of H.P. a/w connected matter .
Cr. Appeal Nos. 313 & 351 of 2021 28.5.2024 Present: Mr. Sudhir Bhatnagar, Advocate, for the applicants/appellants.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent- State.
Cr. M.P. No. 1722 of 2024 in Cr. Appeal r No. 313 of 2021 and Cr. M.P. No.1461/2024 in Cr. Appeal No. 351 of 2021 By way of these applications, a prayer has been made to suspend the sentence imposed by the learned Special Judge, Mandi, District Mandi, in NDPS Trial No. 30 of 2021/2018, titled as, 'State of H.P. versus Sunil Kumar & others', on 29.9.2021, upon the applicants herein.
Despite opportunities having been granted to file reply(ies) to the application(s), the needful has not been done.
Learned counsel for the applicants has drawn the attention of this Court to Annexure A-1, appended with the file. By referring to Annexure A-
1, learned counsel for the applicant(s) has ::: Downloaded on - 28/05/2024 20:37:21 :::CIS submitted that the co-convict had approached the Hon'ble Supreme Court, by way of Petition for .
Special Leave to Appeal (Crl.) No. 14703/2023.
Hon'ble Supreme Court, in terms of Annexure A-1, has been pleased to suspend the sentence, imposed upon the convict, by observing that period of incarceration of the convict was more than six years and six months.
Learned counsel for the applicant(s) submit that the applicants herein are also similarly situated. In view of the order passed by Hon'ble Supreme Court, he prays that the applications for suspension of sentence be allowed and the sentence imposed upon the applicants be ordered to be suspended.
Learned Additional Advocate General could not controvert the factum of suspension of sentence by the Hon'ble Supreme Court, in the case of co-convict.
Therefore, these applications are allowed. During the pendency of the present appeals, the operation of order of sentence dated 29.9.2021, is ordered to be suspended and the ::: Downloaded on - 28/05/2024 20:37:21 :::CIS applicants, are ordered to be released on bail, subject to the following conditions:
.
(i) That the applicants shall furnish personal bonds in the sum of Rs. 50,000/-, alongwith one surety of the like amount, each,to the satisfaction of the learned trial Court, within a period of four weeks from today, with an undertaking that in the event of final dismissal of the appeal he will surrender before the learned trial Court to serve the remainder substantive sentence.
The applications are disposed of, in above terms.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Nem Chand .
Cr. M.P. (M) No. 541 of 202428.5.2024 Present: Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the appellant/applicant.
Notice be issued to the respondent, on steps being taken within a week, returnable for 2.7.2024.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bharat Bhushan & ors Vs. State of H.P. .
Cr. Appeal No. 338 of 202028.5.2024 Present: Mr. Sanjay Singh Chauhan, Advocate, for the appellant.
Mr. Rajpal Singh Thakur, Addl. A.G. with Ms. Seema Sharma, Deputy Advocate General, for the respondent-State.
Learned counsel for the appellant prays for an adjournment. Request considered and allowed. List after three weeks.
(Ajay Mohan Goel) Judge (Virender Singh) Judge May 28, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
::: Downloaded on - 28/05/2024 20:37:21 :::CISState of H.P. & ors Vs. Mangal Dass & ors RSA No. 44 of 2008 .
20.5.2024 Present: Mr. H.S. Rawat, Addl. A.G., for the appellants.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for the respondents.
Learned Additional Advocate General has placed on record letter dated 15.5.2024.
r Learned vice counsel for the respondents sought time to complete her instructions, by the next date of hearing.
List on 24.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Kunto & Anr. Vs. Bhindro RSA No. 593 of 2007 .
20.5.2024 Present: Mr. Anil Kapoor, Advocate vice Mr. Nimish Gupta, Advocate, for the appellants.
None for the respondent.
List for hearing on 24.6.2024.
May 20, 2024
to (Virender Singh)
Judge
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
RSA No. 288 of 2007
.
20.5.2024 Present: None for the appellant.
Ms. Lalita Sharma, Advocate vice Mr. Vijay Arora, Advocate, for the respondent.
List for hearing on 17.6.2024.
May 20, 2024
to (Virender Singh)
Judge
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
New India Ass.Co. vs. Kewla & ors .
FAO (MVA) Nos. 581 of 2016, 571 of 2016 and 76 of 2017 FAO No. 581 of 2016 20.5.2024 Present: Mr. Raman Sethi, Advocate for the appellant.
Ms. Aruna Chauhan, Advocate, for respondents No. 1 to 4.
None for respondents No. 5 and 6.
FAO No. 571 of 2016Mr. Raman Sethi, Advocate for the appellant.
Ms. Aruna Chauhan, Advocate, for respondents No. 1 to 3.
None for respondents No. 4 and 5.
FAO No. 76 of 2017Ms. Aruna Chauhan, Advocate for the appellant.
None for respondents No. 1 and 2.
Mr. Raman Sethi, Advocate, for respondent No. 3.
List on 24.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS United India Ins. Co. Vs. Dev Raj .
FAO No. 574 of 201620.5.2024 Present: Mr. Vikram Singh, Advocate vice Mr. J.S. Bagga, Advocate, for the appellant.
Mr. Suman Thakur, Advocate, for respondent No. 1.
Mr. Prantap Sharma, Advocate for r respondents No. 3(a).
It has been submitted that the application filed under Order 41 Rule 27 CPC is still lying under objection. Learned counsel for the appellant to follow up with the registry.
List on 10.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS NIC Vs. Rajinder Kumar & anr.
.
FAO No. 185 of 201620.5.2024 Present: Ms. Anuja Mehta, Advocate vice Ms. Shilpa Sood, Advocate, for the appellant.
Mr. Ashok Thakur, Advocate vice Mr. Karan Singh Kanwar, Advocate, for respondent No. 1.
Mr. H.M. Singh, Advocate vice Mr. Navlesh Verma, Advocate, for r respondent No. 2.
CMP No. 414 of 2024List alongwith FAO No. 185 of 2016 on 15.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Dharam Pal & anr. vs. State of HP .
RFA No. 157 of 201420.5.2024 Present: Mr. Vinod Kumar, Advocate, for the appellants.
Mr. H.S. Rawat, Addl. A.G., for the respondents-State.
For hearing, list on 17.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Dharam Pal & anr. vs. State of HP .
RFA No. 156 of 201420.5.2024 Present: Mr. Vinod Kumar, Advocate, for the appellants.
Mr. H.S. Rawat, Addl. A.G., for the respondents-State.
For hearing, list on 17.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Swarna Devi & ors. Vs. Prabhat Chand (deceased) through LRs .
RSA No. 562 of 201020.5.2024 Present: Mr. Rahul Gathania, Advocate vice Mr. Het Ram Thakur, Advocate, for the appellants.
Mr. Aman Thakur, Advocate vice Ms. Kusum Chaudhary, Advocate, for respondents No. 1(a) to 1(d).
In view of request made by learned counsel for the appellants, list for hearing on 29.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Rajesh Kanwar Vs. Sadhu Ram (deceased) through LRs & ors .
RSA No. 380 of 201020.5.2024 Present: Mr. Vivek Sharma, Advocate, for the appellant.
Mr. Vanshaj Azad, Advocate vice Mr. Ajay Singh Kashyap, Advocate, for respondents No. 1 (a) to 1(c), 3 and 4. Name of respondent No. 2 stands r deleted, vide order dated 1.4.2020.
List for hearing on 22.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Sarla Devi & ors Vs. Surinder Kumar & ors .
RSA No. 357 of 201020.5.2024 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellants.
Mr. T.S. Chauhan, Advocate, for respondent No. 1.
Mr. Prantap Sharma, Advocate, for respondent No. 2.
Ms. Pooja Verma, Advocate, vice Mr. Abhishek Sood, Advocate, for respondent No. 3.
List for hearing on 22.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Desh Raj & anr. Vs. Vinod Kumar & anr.
.
RSA No. 477 of 200920.5.2024 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Janesh Gupta, Advocate, for the respondents.
r to List for hearing on 15.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Prem Singh Vs. Hari Singh & ors.
.
RSA No. 374 of 200920.5.2024 Present: Mr. Digvijay Singh, Advocate vice Mr. B.C. Verma, Advocate, for the appellant.
None for the respondents.
List for hearing on 15.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Shanti Devi Vs. Joginder Singh & ors .
RSA No. 404 of 200820.5.2024 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Jai Ram Sharma, Advocate, for the appellant.
Mr. Sumit Sharma, Advocate vice Mr. B.C. Verma, Advocate for respondents No. 1 to 3.
None for the respondents No. 4 to 9.
List for hearing on 17.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Roshan Lal & ors Vs. Kuldip & ors .
RSA No. 340 of 200820.5.2024 Present: None for the appellant.
Mr. Jai Ram Sharma, Advocate, for respondent No. 1.
Ms. Meena Sharma, Advocate vice Mr. Rahul Mahajan, Advocate, for respondents No. 2 to 6.
List for hearing on 1.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Mukesh Kumar & ors Vs. Kamal Kishore & ors .
RSA No. 280 of 201120.5.2024 Present: Mr. Digvijay Singh, Advocate vice Mr. B.C. Verma, Advocate, for the appellants.
Mr. Divya Raj Singh, Advocate, for respondents No. 1 to 17.
r Power of attorney on behalf of respondents No. 2 to 17 not filed. Needful be done within four weeks. List on 1.7.2024.
Amended memo of parties be also filed, in the meanwhile.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Shamsher Singh (since deceased) through LRs vs. Kashnir Singh & .
ors RSA No. 178 of 2011 20.5.2024 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the proposed LRs of deceased appellant.
Mr. Sumit Sharma, Advocate vice Mr. B.C. Verma, Advocate, for respondents No. 1, 3 and 4.
None for respondents No. 2(a) and 2(b).
CMP No. 1914 of 2019Pleadings are complete. For consideration, list on 24.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Oriental Ins. Co. Ltd. Vs. Ajay Sood & ors .
FAO No. 9 of 201620.5.2024 Present: Mr. Rahul Sharma, Advocate vice Ms. Meera Devi, Advocate, for the appellant.
Mr. Nitin Thakur, Advocate, for respondent No. 1.
Mr. T.S. Chauhan, Advocate, for respondent No. 2.
Mr. Onkar Jairath, Advocate, for respondent No. 3.
List on 15.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS HPSEBL Vs. Triveni Casting .
Ex. Pet. No. 20 of 201620.5.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Vivek Thakur, Advocate, for the DH.
JDs are exparte.
Although, list of property filed, but the same lacks details of the property. Let particulars with regard to ownership of the property be furnished by the DH, within four weeks from today.
List on 24.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS G.M. Northern Railway Vs. Ram Lok (deceased) through LRs .
RFA No. 358 of 201520.5.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Mr. Rohit, Advocate, for respondents No. 1(a) to 1(e) and 3.
Respondent No. 2 is stated to have r expired.
Mr. H.S. Rawat, Additional Advocate General, for respondents No. 4 and 5. CMP(M) Nos. 18 and 19 of 2024 By way of present applications, indulgence of this Court has been sought to bring on record the LRs of deceased respondent No. 2, who, as per the application, has expired on 5.2.2017, leaving behind his LRs, mentioned in para-1 of CMP(M) No. 18 of 2024, after condoning the delay in filing the application under Order 22 Rule 4 CPC.
Notices of the applications have already been issued to the proposed LRs of respondent No. 2, but, despite service, they ::: Downloaded on - 28/05/2024 20:37:21 :::CIS have not opted to put appearance or contest the .
applications.
Considering the factual position, as mentioned in CMP(M) No. 19 of 2024, which is duly supported by an affidavit, delay in filing the application under Order 22 Rule 4 CPC is condoned and the LRs of deceased respondent No. 2 are ordered to be brought on record, subject to all just exceptions.
The applications are, thus, disposed of.
RFA No. 358 of 2015Amended memo of parties be filed within three days. List on 17.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Sudesh Kumari vs. Ram Pyari .
RSA No. 538 of 201220.5.2024 Present: Mr. Rajeev Sood, Advocate, for the appellant/applicant.
Mr. Suneet Goel, Advocate, for the respondent/non-applicant.
CMP No. 7076 of 2024r Notice. Mr. Suneet Goel, Advocate appears and waives service of notice on behalf of non-applicant. He prays for and is granted a week's time to file reply to the present application.
List on 27.5.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Rohit Sood Vs. Himachal Joint Venture .
C.S. No. 120 of 201220.5.2024 Present: Mr. Suneet Goel, Advocate, for the plaintiff.
Mr. Karan Singh Kanwar, Advocate, for defendants No. 1, 2 and 7.
Mr. Aman Sood, Advocate, for
r defendant No. 3.
Mr. Rohit, Advocate, for defendant No. 4.
Mr. Anshul Gandhi, Advocate vice Mr. C.N. Singh, Advocate, for defendants No. 5 and 6.
The matter is stated to have been settled between the parties. As such, enabling the parties to move an appropriate application, list on 24.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
::: Downloaded on - 28/05/2024 20:37:21 :::CISSandhya Devi Vs. Sanjeev Kumar RSA No. 616 of 2009 .
20.5.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellant.
Mr. Ajit Pal Singh Jaswal, Advocate vice Mr. Janesh Gupta, Advocate, for the respondent.
CMP (M) No. 539 of 2024By way of present application, indulgence of this Court has been sought to bring on record the LRs of sole respondent, who is stated to have expired, on 29.4.2021, leaving behind his LRs, as mentioned in para-1 of the application.
Before proceeding further, let notices of this application be issued to LRs of sole respondent, returnable for 15.7.2024, on steps being taken within a week.
CMP No. 7181 of 2024The application is disposed of with a direction to the applicant to do the needful, on or before the next date of hearing.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Chanan Ram Vs. Surinder Pal RSA No. 448 of 2009 .
20.5.2024 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellant.
Mr. Ajit Pal Singh Jaswal, Advocate vice Mr. Janesh Gupta, Advocate, for respondent No. 1.
Mr. H.S. Rawat, Addl. A.G., for respondent No. 2.
CMP (M) Nos. 517 and 518 of 2024 Notice. Mr. Ajeet Pal Singh Jaswal, Advocate and Mr. H.S. Rawat, learned Additional Advocate General appear and waive service of notice, on behalf of non-applicants No. 1 and 2, respectively. They pray for and are granted four weeks' time to file reply. List on 8.7.2024.
CMP No. 6944 of 2024The application is disposed of with a direction to the applicant to do the needful, on or before the next date of hearing.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bal Krishan Vs. Satya Devi & ors RSA No. 207 of 2009 .
20.5.2024 Present: Mr. Ajit Pal Singh Jaswal, Advocate vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Arvind Sharma, Advocate, for respondents No. 1, 3 & 4 and for proposed LRs No. 2(a) and 2(b).
CMP(M) No.1004 of 2023Today, the case is fixed for filing reply to this application. However, reply has not been filed. Further adjournment, for this purpose, is not justifiable.
Considering the factual position, as mentioned in the application, LRs of respondent No. 2 are ordered to be brought on record, after condoning the delay in filing the application under Order 22 Rule 4 CPC. The application is, thus, disposed of.
CMP No. 10596 of 2023The application is disposed of with a direction to the applicant to do the needful, on or before the next date of hearing.
::: Downloaded on - 28/05/2024 20:37:21 :::CIS RSA No. 207 of 2009.
Let post admission notices be issued to respondents No. 2(a) and 2(b), returnable for 15.7.2024, on taking steps within a week.
In the meanwhile, amended memo of parties be also filed.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bal Krishan Vs. Atma Nand & ors RSA No. 173 of 2010 .
20.5.2024 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellants/applicants.
Mr. Rohit, Advocate vice Mr. Dheeraj K. Vashishta, Advocate, for respondents No. 1 to 4/non-applicants.
CMP No. 2986 of 2024Today, the matter is fixed for filing reply to the present application. However, reply not filed. Time sought to do the needful. Further adjournment for this purpose is not justifiable. As such, right to file reply is closed, by order of Court.
2. By way of present application, a prayer has been made to permit the appellants/applicants to carry out necessary repairs of the tin roof of their residential house.
3. The appeal, preferred by the applicants, has been admitted by this Court for hearing on 9.12.2010, which will take sufficient time for its disposal.
According to the applicants, on 27.10.2010, parties to the lis were directed to maintain status quo, qua the suit property.
4. Dilapidated condition of the tin roof has also been highlighted by pleading that it has got deteriorated/damaged and requires immediate repair/replacement. Alongwith the application, ::: Downloaded on - 28/05/2024 20:37:21 :::CIS photographs have also been annexed. The application is duly supported by an affidavit. The applicants cannot .
be compelled to live in a house, which requires immediate repair.
5. Considering the aforesaid facts, necessary permission to repair/replace the tin roof of residential house of the applicants, is accorded. It is clarified that the applicants shall not claim any equity, in their favour, on this ground and acceptance of this application would not be having any bearing on the merits of the case.
6. The application is, thus, disposed of.
RSA No. 173 of 20107. Since, it is an admitted matter, therefore, the same be listed on its turn.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Shriram General Ins. Co. Ltd Vs. Nikki Devi & ors a/w connected matter .
FAO (MVA) Nos. 593 of 2016 and 334 of 2018 FAO (MVA) No. 593 of 2016 20.5.2024 Present: Mr. Munish Kumar, Advocate vice Mr. Jagdish Thakur, Advocate, for the appellant.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondents No. 1 to 3.
Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for respondents No. 4 and 5.
None for respondent No. 6.
FAO(MVA) No. 334 of 2018Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for the appellants.
Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for respondents No. 1 and 2.
None for respondent No. 3.
Mr. Munish Kumar, Advocate vice Mr. Jagdish Thakur, Advocate, for respondent No. 4.
List on 22.7.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Shukru Vs. Mangtu (deceased) through LRs .
RSA No. 600 of 200820.5.2024 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the appellant.
Mr. Aishwarya Chauhan, Advocate vice Mr. Naresh Sharma, Advocate, for respondents No. 1(c) and 1(d).
CMP(M) No.797 of 2022By way of present application, indulgence of this Court has been sought to bring on record the LRs of respondent No. 1(f), who is stated to have expired, on 4.11.2018, leaving behind his LRs, mentioned in prayer clause of the application.
Before proceeding further, let notices of this application be issued to LRs of respondent No. 1(f) returnable for 8.7.2024, on steps being taken within a week.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Lekh Raj Singh Vs. Bahadur Singh RSA No. 100 of 2008 .
20.5.2024 Present: Ms. Shalini Thakur, Advocate, for the appellant.
Mr. Ajit Pal Singh Jaswal, Advocate vice Mr. Janesh Gupta, Advocate, for the respondents.
CMP No. 3489 of 2021As prayed for, rejoinder be filed, on or before the next date of hearing. List on 17.6.2024.
(Virender Singh) Judge May 20, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Pritu Vs. Balwant & connected matter RSA Nos. 347 and 348 of .
200520.5.2024 Present: Mr. Anirudh Sharma, Advocate vice Mr. Basant Pal Thakur, Advocate, for the appellant(s).
Mr. Jai Ram Sharma, Advocate, for respondents No. 1 to 9, 10(a) to 10(e), 11(a) to 11(d) and 12.
Name of respondent No. 13 stands deleted.
r Ms. Urvashi Advocate vice Mr. T.S. Chauhan, Advocate, for respondent No. 18. CMP No. 7305 of 2024 in RSA No. 347 of 2005 By way of present application, a prayer has been made to delete the name of respondent No. 2, Harbans Kaur, from the array of parties on the ground that during pendency of the present appeal, before this Court, respondent No. 2 has expired, leaving behind her LRs, who are already on record, as respondents No. 3, 4, 5 and 7.
2. Although, reply to the application has not been filed, yet the prayer has been opposed.
3. In view of the factual position, mentioned in the application, especially the fact that the LRs of respondent No. 2 are already on ::: Downloaded on - 28/05/2024 20:37:21 :::CIS record, name of respondent No. 2 is ordered to be deleted from the array of parties, subject to all just .
exceptions. The application is, thus, disposed of.
CMP(M) Nos. 549 and 550 of 2024 in RSA No. 347 of 2005
4. By way of present applications, indulgence of this Court has been sought to bring on record the LRs of respondent No. 10(b), who is stated to have expired, on 18.4.2021, leaving behind her LR, mentioned in para-2 of the application, after condoning delay in filing the application under Order 22 Rule 4 CPC.
5. Before proceeding further, let notice of these applications be issued to LR of respondent No. 10(b), returnable for 8.7.2024, on steps being taken within a week.
CMP(M) Nos. 553 and 554 of 2024 in RSA No. 347 of 2005
6. By way of present applications, indulgence of this Court has been sought to bring on record the LRs of respondent No. 6, who is stated to have expired, on 20.1.2023, leaving behind her LRs, mentioned in para-2 of the application, after condoning delay in filing the application under Order 22 Rule 4 CPC.
::: Downloaded on - 28/05/2024 20:37:21 :::CIS7. Before proceeding further, let notices of these applications be issued to LRs of respondent .
No. 2, returnable for 8.7.2024, on steps being taken within a week.
CMP(M) Nos. 551 and 552 of 2024 in RSA No. 348 of 2005
8. By way of present applications, indulgence of this Court has been sought to bring on record the LRs of respondent No. 6, who is stated to have expired, on 20.1.2023, leaving behind her LRs, mentioned in para-2 of the application, after condoning delay in filing the application under Order 22 Rule 4 CPC.
9. Before proceeding further, let notices of these applications be issued to LRs of respondent No. 6, returnable for 8.7.2024, on steps being taken within a week.
CMP(M) Nos. 555 and 556 of 2024 in RSA No. 348 of 2005
10. By way of present applications, indulgence of this Court has been sought to bring on record the LRs of respondent No. 10(b), who is stated to have expired, on 18.4.2021, leaving behind her LR, mentioned in para-2 of the ::: Downloaded on - 28/05/2024 20:37:21 :::CIS application, after condoning delay in filing the application under Order 22 Rule 4 CPC.
.
11. Before proceeding further, let notices of these applications be issued to LR of respondent No. 10(b) returnable for 8.7.2024, on steps being taken within a week.
May 20, 2024
to (Virender Singh)
Judge
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Chaman Lal & anr. Vs. Dharam Chand & ors .
RSA No. 298 of 202215.5.2024 Present: Mr. Dibender Ghosh, Advocate, for the appellants.
Mr. Ashwani K. Sharma, Advocate, for respondent No. 1.
Mr. Ashwani Kumar Negi, Advocate, r for respondents No. 2 to 4.
None for respondent No. 5.
CMP No. 14995 of 2022By way of present application, a prayer has been made to stay the execution of the judgment and decree, dated 1.9.2017, passed by the Court of learned Senior Civil Judge, Hamirpur, H.P. (hereinafter referred to as 'the trial Court'), in Civil Suit No. 22/2009, RBT No. 120 of 2016, titled as, 'Dharam Chand versus Chaman Lal & others'. Vide judgment and decree dated, 1.9.2017, the learned trial Court has partly decreed the suit of the plaintiff, Dharam Chand, by granting the following relief:
"34. In the result of the discussion hereinabove and my findings on the issues, in particular Issues No. 1, 2 and 3, ::: Downloaded on - 28/05/2024 20:37:21 :::CIS the suit of the plaintiff is partly decreed to the effect that Will Ext. DW1/A is held to .
be invalid. Further defendants are permanently restrained from mutating the suit property in their names on the basis of aforementioned Will. In the peculiar facts and circumstances of the case, parties are left to bear their own costs.
Decree sheet/memo of costs be drawn r accordingly. The file after the due completion be consigned to Record Room."
2. Said judgment and decree has unsuccessfully been assailed before the Court of learned Additional District Judge, Hamirpur, H.P. (hereinafter referred to as 'the First Appellate Court'), in Civil Appeal No. 39 of 2017, titled as, 'Chaman Lal & anr. Vs. Dharam Chand & ors'. However, the said appeal has been dismissed by the First Appellate Court, vide judgment and decree, dated 29.7.2022.
3. The appeal preferred by the appellants has been admitted on 20.12.2023, which will take sufficient long time for its disposal.
::: Downloaded on - 28/05/2024 20:37:21 :::CIS4. Considering the said fact, .
during the pendency of the present appeal, execution of decree, dated 1.9.2017, passed by the learned trial Court in C.S. No. 22/2009, RBT No. 120/2016, titled as, 'Dharam Chand versus Chaman Lal & ors.', is ordered to be stayed. r
5. The application is, thus, disposed of.
RSA No. 230 of 202215.5.2024 Present: Mr. Balwant Thakur, Advocate, for the appellant.
Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the respondent.
r CMPs No. 11312 and 11697 of 2022 As prayed for by learned counsel for the appellant, list for consideration on 28.5.2024.
RSA No. 45 of 202215.5.2024 Present: Mr. H.S. Rangra, Advocate, for the non-
applicant/appellant.
Mr. Neeraj Maniktala, Advocate, for the applicant/respondent.
CMP No. 17626 of 2023r Today, the application is fixed for consideration. However, at this stage, learned counsel for the applicant submits that he does not press the present application. Consequently, the same is dismissed, as not pressed.
CMP No. 6917 of 2024By way of present application, a prayer has been made for early disposal of the appeal.
Considering the fact that the applicant is citizen of Russia and has retired from job, the hearing of the appeal is ordered to be expedited. The application is, thus, disposed of.
RSA No. 45 of 2022List as per Roster.
(Virender Singh) Judge ::: Downloaded on - 28/05/2024 20:37:21 :::CIS May 15, 2024 (kalpana) .
r to ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Hardev Ratra Vs.Diwakar Dutt Modgill .
RSA No. 178 of 202115.5.2024 Present: Mr. Vinod Gupta, Advocate, for the appellant.
Ms. Shikha Chauhan, Advocate, for the respondent.
CMP No.17628 of 2023Today, the application is fixed for filing reply. However, reply has not been filed despite sufficient opportunities having been granted to do the needful.
In view of persuasive submissions made by learned counsel for the non-applicant, one last opportunity is granted to file reply, in the interest of justice, within 10 days.
List on 29.5.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bali Ram & anr. Vs. Balbir Singh .
RSA No. 175 of 202115.5.2024 Present: Mr. Vaibhav Singh Chauhan, Advocate vice Mr. Yash Sharma, Advocate, for the appellants.
Mr. Naveen K. Dass, Advocate, for the respondent.
It has been submitted by learned counsel for the parties that though, efforts for settlement have been made, yet, failed.
For admission, list on 17.7.2024.
.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. & ors Vs. Gian Chand .
CMP(M) No. 635 of 202015.5.2024 Present: Mr. H.S. Rawat, Addl. A.G., for the appellants/State.
Mr. Tarun K. Sharma, Advocate, for respondents No. 1(a) to 1(c).
Power of attorney, on behalf of respondents No. 1(a) to 1(c) not filed. Needful be done, on or before the next date of hearing.
For consideration, list on 12.6.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Surinder Singh & ors Vs. Kishan Chand & ors .
RSA No. 387 of 200515.5.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate for the appellants.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondents No. 1(a) to 1(e).
r None for remaining respondents.
In view of the request made by learned counsel for respondents No. 1(a) to 1(e), list on 29.5.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bhim Chand Vs. Hans Raj (deceased) through LRs & connected matters .
RSA Nos. 68 of 2004 and 208 of 2004 15.5.2024 Present: Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant(s), in both the appeals.
Mr. Aman Sood, Advocate for the respondents, in both the appeals.
In view of the request made by learned vice counsel for the appellants, list on 26.6.2024, for hearing.
(Virender Singh)
Judge
May 15, 2024
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Rakesh Sharma Vs.
Bhushan Lal a/w
connected matter
.
RFA No. 272 of 2003 a/w RFA No. 276 of 2003 15.5.2024 Present: Mr. T.S. Chauhan Advocate, for the appellants in RFA No. 272 of 2003.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for respondent No. 1, in both the appeals. r The Registry is directed to make a detailed report, with regard to representation of the parties, by the next date of hearing.
List on 19.6.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Mohar Singh Vs. Pritam Dass .
RSA No. 177 of 2003 a/w Cross-
Objections No. 133 of 200415.5.2024 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the appellants/Cross-Objectors.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for respondent No. 1/non-cross-objector.
None for respondents No. 2 to 5, 7, 9, r 10, 12 and 13.
Names of respondents No 6, 8 and 11 stand deleted.
List on 10.6.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS HPSEBL Vs. Bhim Singh & ors .
RSA No. 112 of 202115.5.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Tewarsu, Advocate, for the appellants.
Ms. Deepa, Advocate vice Ms. Suchitra Sen, Advocate, for respondent No. 1.
Mr. Pankaj Thakur, Advocate vice Mr. Dalip Chand, Advocate, for respondents No. 2 to 5.
CMP No. 3558 of 2024Reply not filed. Let the same be filed, on or before the next date of hearing.
List on 12.6.2024.
The Registry is directed to reflect the name of Mr. Dhananjay Sharma, Advocate, for the appellants, in place of Mr. Tara Singh Chauhan, Advocate, in the causelist, henceforth.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bishan Dass Sharma & ors Vs. Roshani Devi & ors .
RSA No. 306 of 202315.5.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for the aplpellants.
Mr. Dikken Kumar, Advocate, for the respondents.
CMP No. 19881 of 2023Reply filed. For consideration, list on 3.7.2024.
Interim order to continue.
(Virender Singh)
Judge
May 15, 2024
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Niku Ram (deceased)
through Lrs Vs. Rattan Singh (deceased) through .
LRs RSA No. 410 of 2007 15.5.2024 Present: None for the appellants.
Mr. J.L. Bhardwaj, Senior Advocate with Mr. S. Partha Swami, Advocate, for respondent No. 1(a).
r None for remaining respondents.
Since, no one has appeared on behalf of appellants, as such, the matter is adjourned for 10.7.2024, for hearing.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS M/s Krishan Jewellers Vs. M/s Satya Jewellers .
RFA No. 347 of 201415.5.2024 Present: Mr. Praveen Chauhan, Advocate vice Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Janesh Gupta, Advocate, for the respondents.
In view of the request made by learned vice counsel for the appellant, list for hearing on 22.5.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Krishan Chand Vs. State of H.P. .
RFA No. 278 of 201315.5.2024 Present: None for the appellant.
Mr. H.S. Rawat, Addl. A.G., for respondents No. 1 and 2-State.
Mr. Hamender Singh Chandel, Advocate, for respondent No. 3.
r Arguments of learned Additional Advocate General heard.
Reserved.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Khinu Vs. Masta & ors RSA No. 649 of 2012 .
15.5.2024 Present: Mr. Rajesh Prakash, Advocate, for the appellants.
Mr. Abhishek, Advocate vice Ms. Rachna Kuthiala, Advocate, for the respondents.
In view of the request made by learned counsel for the appellants, list on 19.6.2024.
(Virender Singh)
Judge
May 15, 2024
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
LAC Vs. Lt. Col. LHM
Gregory & ors
.
RFA No. 264 of 2011
15.5.2024 Present: Mr. H.S. Rawat, Addl. A.G., for the
appellant.
Mr. Arjun Lall, Advocate, for respondent No. 1(Administrator).
Mr. Nand Lal Thakur, Senior Panel Counsel, for respondent No. 2.
Mr. Paras Ram, Advocate vice Mr. B.R. r Kashyap, Advocate, for respondents No. 4(a) to 4(c) and 4(g) to 4(j).
None for respondents No. 3, 5, 6, 4(f)(i) to 4(f)(iv).
Name of respondent No. 4(k) stands deleted.
For hearing, list on 29.5.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Jagdish Chand & ors Vs. Dina Nath & ors .
CMP(M) No. 1363 of 202215.5.2024 Present: Mr. Vikrant Chandel, Advocate vice Mr. Atul Sharma, Advocate, for the applicant.
Mr. Vedhant Ranta, Advocate, for non- applicant No. 1.
Non-applicant No. 2 died and vide order dated 3.12.2019, plaintiffs are exempted from bringing on record his LRs.
None for non-applicants No. 3 and 4.
The applicants have filed the present application under Section 5 of the Limitation Act, for condoning the delay, in filing the accompanying appeal, which has been preferred, against the judgment and decree, dated 30.9.2021, passed by learned Additional District Judge, Ghumarwin, District Bilaspur HP (Camp at Bilaspur), (hereinafter referred to as 'the First Appellate Court'), in Civil Appeal No. 18-13 of 2014, titled as, 'Jagdish Chand & ors Vs. Dina Nath & ors.'
2. Vide judgment and decree dated 30.9.2021, the appeal preferred by the applicants, against the judgment and decree, dated 4.12.2013, passed by the learned Civil Judge (Jr. Divn.) Court No. 3, Ghumarwin, District Bilaspur, H.P. ::: Downloaded on - 28/05/2024 20:37:21 :::CIS (hereinafter referred to as 'the trial Court'), in Civil Suit No. 476/1 of 2005, has been dismissed.
.
3. Since, the appeal has been filed after prescribed period of limitation, as such, the present application has been filed, for condonation of delay.
4. Delay in filing the appeal has been sought to be condoned on the ground that the impugned judgment was passed by the learned First Appellate Court on 30.9.2021, but due to restrictions imposed on account of Covid-19 Pandemic, the applicants could not obtain the certified copy of the judgment and decree, dated 30.9.2021. However, the same was obtained on 20.1.2022.
5. On the basis of above, a prayer has been made to allow the application.
6. When, put to notice, the application has been contested by the non-
applicants, denying the grounds, upon which, condonation of delay has been sought.
7. On the basis of the stand taken by the parties, the following issues were framed on 15.6.2023:
::: Downloaded on - 28/05/2024 20:37:21 :::CISi) Whether the applicant is able to explain the delay in filing the appeal? OPA .
ii) Relief.
8. Thereafter, parties to the lis, were directed to adduce evidence. However, in this case, only the applicants have led evidence, whereas, non-applicants have not opted to lead any evidence.
Reasons for Findings Issue No. 1
9. Since, the onus was upon the applicants to prove issue No. 1, as such, in order to prove his case, the applicants have examined Hem Raj, who is applicant No. 2, in this case. While appearing in the witness box, he has reiterated the stand, as taken in the application.
10. Learned counsel for the applicants has relied upon the decision of Hon'ble Supreme Court in Suo Motu Writ Petition (c) No. 3 of 2020, 'Cognizance for extension of limitation'. Relevant Para-5 of the judgment is reproduced as under:
"5. Taking into consideration the arguments advanced by learned counsel and the impact of the surge of the virus on public health and adversities faced by litigants in the prevailing conditions, we deem it appropriate to dispose of the M.A. No. 21 of 2022 with the following directions:::: Downloaded on - 28/05/2024 20:37:21 :::CIS
1. The order dated 23.03.2020 is restored and in continuation of the subsequent orders dated .
08.03.2021, 27.04.2021 and 23.09.2021, it is directed that the period from 15.03.2020 till 28.02.2022 shall stand excluded for the purposes of limitation as may be prescribed under any general or special laws in respect of all judicial or quasi-Judicial proceedings.
II. Consequently, the balance period of limitation remaining as on 03.10.2021, if any, shall become available with effect from 01.03.2022. III. In cases where the limitation would have expired during the period between 15.03.2020 till r 28.02.2022. notwithstanding the actual balance period of limitation remaining, all persons shall have a limitation period of 90 days from 01.03.2022. In the event the actual balance period of limitation remaining, with effect from 01.03.2022 is greater than 90 days, that longer period shall apply. IV. It is further clarified that the period from 15.03.2020 till 28.02.2022 shall also stand excluded in computing the periods prescribed under Sections 23 (4) and 29A of the Arbitration and Conciliation Act, 1996, Section 12A of the Commercial Courts Act, 2015 and provisos (b) and (c) of Section 138 of the Negotiable Instruments Act, 1881 and any other laws, which prescribe period(s) of limitation for instituting proceedings, outer limits (within which the court or tribunal can condone delay) and termination of proceedings."
11. The applicants are taking the benefit of direction No. 3 of the order of Hon'ble Supreme Court.
12. At the time of deciding the application, under Section 5 of the Limitation Act, length of the delay is immaterial and it is the ::: Downloaded on - 28/05/2024 20:37:21 :::CIS explanation, which matters. The applicants have unsuccessfully assailed the judgment and decree, .
dated 4.12.2013, passed by the learned trial Court.
Meaning thereby, for the last 11 years, the applicants are contesting the litigation. Even otherwise, no negligence or inaction has been attributed on the part of the applicants, in not preferring the appeal, within the period of limitation.
13. Once, the negligence or inaction has not been attributed or proved, in that eventuality, this Court is of the view that applicants are not going to achieve anything by not preferring the appeal within limitation, had they not been prevented to do so, for the reasons, as mentioned in the application.
Relief
14. In view of discussion made hereinabove, the application is allowed and delay in filing the appeal is ordered to be condoned.
15. The application is, thus, disposed of.
RSAST No. 17461 of 2022 ::: Downloaded on - 28/05/2024 20:37:21 :::CIS16. Vide order of even date, passed in CMP(M) No. 1363 of 2022, delay in filing the appeal .
has been ordered to be condoned.
17. Be registered.
18. Show cause notices be issued to respondents No. 3 and 4 as to why the appeal be not admitted for hearing, returnable for 19.6.2024.
19. Steps be taken within a week.
CMPST No. 17468 of 202220. Notice in the aforesaid terms.
Reply be filed, on or before the next date of hearing.
CMPST No. 17469 of 202221. The applicants are exempted from filing certified copy of judgment, dated 4.12.2013, passed by the learned trial Court, till the next date of hearing. The application is, thus, disposed of.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Krishnu Vs. Bansi Ram (deceased) through LRs & ors .
CMP(M) No. 405 of 202315.5.2024 Present: Mr. Sumit Sharma, Advocate vice Mr. B.C. Verma, Advocate, for the applicant.
Mr. Bhupender Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the respondents.
r Reply to the application is stated to have been filed. However, the same is not on record.
The Registry is directed to trace out the same and place it on record, by the next date of hearing.
List on 22.5.2024.
(Virender Singh) Judge May 15, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS M/s D.Y. Associates & anr. Vs. M/s Pragati Paper Industries Ltd.
.
C.S. No. 46 of 202214.5.2024 Present: Mr. Anirudh Sharma, Advocate, for the plaintiffs.
Mr. Ashok Tyagi, Advocate, for the defendant.
Pleadings are complete.
From the pleadings of the parties, the following issues are framed:
i) Whether plaintiffs are entitled for recovery of Rs. 2,96,68,750/- (Rs.
2,35,00,000/- as principal and Rs. 61,68,750/- as interest, alongwith interest @ 9% per annum, from the date of filing the suit, till actual realization of the amount? OPP
ii) Whether the suit is not maintainable, if so its effect? OPD
iii) Whether the plaintiffs have concealed the material facts from scrutiny of the Court, if so its effect? OPD
iv) Whether the plaintiffs have not approached the Court with clean hands, if so its effect? OPD ::: Downloaded on - 28/05/2024 20:37:21 :::CIS
v) Whether the plaintiffs are having no cause of action to file the suit, .
if so its effect? OPD
vi) Whether the plaintiffs are estopped from filing the suit, if so its effect? OPD
vii) Whether the suit of the plaintiffs is barred by limitation? OPD
viii) Whether the suit of the plaintiffs r is barred under Order 2 Rule 2 CPC? OPD
ix) Whether the suit of the plaintiffs is barred under Section 11 of the CPC? OPD
x) Relief.
The issues, so framed, are readover and explained to the parties. No other issue is claimed, pressed or made out. Onus is not objected to. Now, the case be listed before the learned Registrar (Judicial) for fixing the date for plaintiffs' evidence. Steps be taken by both the parties within 15 days, under Order 16 Rule 1 of the Code of Civil Procedure, failing which, no assistance shall be given to the defaulting party.
::: Downloaded on - 28/05/2024 20:37:21 :::CIS(Virender Singh) Judge .
May 14, 2024
(kalpana)
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Smt. Mridula Sood & ors Vs. Shri Himanshu Sood & anr. a/w .
connected matter C.S. No. 140 of 2022 a/w C.S. No. 28 of 2024 C.S. No. 140 of 2022 14.5.2024 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the plaintiffs.
Mr. K.D. Sood, Senior Advocate with r Ms. Shradha Karol, Advocate and Mr. Rahul Gathania, Advocate, for defendant No. 1.
Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for defendants No. 2 to 7.
Defendant No. 8 is ex-parte.
C.S. No. 28 of 2024Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the plaintiffs.
Mr. K.D. Sood, Senior Advocate with Ms. Shradha Karol, Advocate and Mr. Rahul Gathania, Advocate, for defendant No. 1.
Mr. Vivek Sharma, Advocate, for defendant No. 2.
Mr. Arvind Sharma, Advocate, for defendant No. 3.
::: Downloaded on - 28/05/2024 20:37:21 :::CISMr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for .
defendants No. 4 and 5.
OMPs No. 847 and 848 of 2022 in C.S. No. 140 of 2022 Pleadings are complete. For consideration, list on 25.6.2024.
C.S. No. 28 of 2024Written statement, on behalf of defendant No. 3, not filed. Needful be done, on or before the next date of hearing.
OMP No. ________(Application u/o 39Rules 1 & 2 CPC) in C.S. No. 28 of 2024 Be registered.
Pleadings be completed, on or before the next date of hearing. Interim order to continue.
OMP No. _________(Application u/o 38 Rule 5 CPC in C.S. No. 28 of 2024 Be registered.
Pleadings be completed, on or before the next date of hearing.
(Virender Singh) Judge ::: Downloaded on - 28/05/2024 20:37:21 :::CIS May 14, 2024 (kalpana) .
r to ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Pushpa Devi & ors vs. Amit Kumar & ors .
RFA No. 8 of 2001 a/w C.O. No. 119 of 2021 14.5.2024 Present: Mr. Bhupender Gupta, Sr. Advocate with Mr. Vedhant Ranta, Advocate, for the appellants.
Mr. Anuj Gupta, Advocate, for respondent No. 1.
Mr. Anand Sharma, Senior Advocate r with Mr. Karan Sharma, Advocate, for respondent No. 2.
Mr. Vinod Gupta, Advocate, for respondent No. 3(a).
Mr. Sahil Dixit, Advocate, for respondents No. 4(a) to 4(c).
Name of respondent No. 3(b) stands deleted.
As prayed for by Mr. Vinod Gupta, Advocate, list for hearing on 11.6.2024.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS HPSEBL Vs. Triveni Casting .
Ex. Pet. No. 20 of 201614.5.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Tewarsu, Advocate, for the DH.
JDs are exparte.
List of property is stated to have been filed. However, the same is not on record.
The Registry is directed to place the same on record, by the next date of hearing.
List on 20.5.2024.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ramesh Chand Vs. Ripudaman Singh .
RSA No. 183 of 202314.5.2024 Present: Mr. Suneet Goel, Advocate, for the appellant.
Mr. Amandeep Sharma, Advocate, for the respondent.
CMP No. 10304 of 2023r Reply not filed. It has been submitted by learned counsel for the respondent that the same shall be filed, during the course of the day. His statement is taken on record.
For consideration, list on 11.6.2024.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Brahmo Devi (deceased) through LRs vs. Jagdish Chand & ors .
RSA No. 58 of 202314.5.2024 Present: Mr. Sanjay Jaswal, Advocate, for the appellants.
None for the respondents.
For admission, list on 25.6.2024.
Interim order to continue.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Satish Kumar (deceased) through .
LRs vs. Vinod Gupta RSA No. 51 of 2023 14.5.2024 Present: Mr. Sanjay Jaswal, Advocate, for the appellants.
Mr. Neeraj Sharma, Advocate for respondents No. 1 and 2. r None for respondents No. 3 to 13.
In view of the request made by learned counsel for the appellants, list on 21.5.2024.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Sher Singh Vs. Pankaj Kumar & ors .
RSA No. 287 of 202214.5.2024 Present: Ms. Mamta Devi, Advocate vice Mr. Naveen Negi, Advocate, for the appellant.
None for respondent No. 1.
Ms. Jyotsna Mehta, Advocate, for respondents No. 2 to 4.
List on 2.7.2024, as prayed for by learned counsel for the parties.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS The chairman H.P. State Civil Supplies Corp. Ltd. Vs. Vijay .
Kumar Bansal RSA No. 35 of 2023 14.5.2024 Present: Mr. Parul Negi, Advocate, for the appellant.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the respondent.
r CMP No. 1448 of 2023The execution and operation of the impugned judgment and decree, dated 1.11.2022, passed by learned Additional District Judge, Sirmour District at Nahan, in Civil Appeal No. 171 of 2013, titled as, 'Vijay Kumar Bansal versus the Chairman, H.P State Civil Supplies & ors', is ordered to be stayed, till further orders, subject to the condition that the appellants-Corporation/applicants shall deposit the amount, as awarded by the learned trial Court, excluding the amount, which has been paid to the respondent, in CWP No. 125 of 2019.
List on 25.6.2024.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
::: Downloaded on - 28/05/2024 20:37:21 :::CISAjay Kumar Vs. Ramesh Chand & anr.
.
RSA No. 227 of 202214.5.2024 Present: Mr. R.L. Chaudhary, Advocate, for the appellant.
Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for respondent No. 1.
None for respondent No. 2.
List for admission on 25.6.2024, as prayed for by learned vice counsel for respondent No. 1.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Chaitru & anr. Vs. Kali Dass & ors.
.
RSA No. 70 of 199514.5.2024 Present: Mr. Rahul Gathania, Advocate, vice Mr. Sanjeev Sood, Advocate for the appellants.
Mr. Janmajay Chauhan, Advocate vice Mr. Sunil Mohan Goel, Advocate for the respondents.
r As prayed for by learned vice counsel for the respondents, list for hearing on 28.5.2024.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Varinder Kumar & ors Vs. Hajra & ors .
RSA No. 506 of 200614.5.2024 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate for the appellant.
Mr. Subhash Sharma, Advocate, for respondents No. 1 to 9.
r None for remaining respondents.
Heard in part. For continuation, list on 30.5.2024.
(Virender Singh) Judge May 14, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
Kamlesh Kumar & ors Vs. Trilok Chand & ors RSA No. 360 of 2022 14.5.2024 Present: Mr. Pawnish Shukla, Advocate, for the appellants.
Ms. Reena Thakur, Advocate, for respondent No. 1.
Mr. Manish Banolta, Advocate vice Mr. Vijay Bhatia, Advocate, for respondent No. 2.
None for respondents No. 3 to 6 and 8(i).
CMP(M)s No. 1541 & 1542 of 2023 In view of no objection made by learned counsel for the non-applicants, LR of deceased respondent No. 7, is ordered to be brought on record, after condoning the delay, in filing the application, under Order 22 Rule 4 CPC, and setting aside abatement, vide order dated 15.9.2023. The applications are thus, disposed of.
RSA No. 360 of 2022 ::: Downloaded on - 28/05/2024 20:37:21 :::CISAmended memo of parties be filed, by .
the next date of hearing.
Notices be issued to newly added respondent No. 7(i), as well as, respondent No. 8(ii), returnable for 18.6.2024, on steps being taken within a week.
(Virender Singh)
r Judge
May 14, 2024
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Niku Ram Vs. Balwant Singh
.
RSA No. 462 of 2011
13.5.2024 Present: Ms. Kavita Kajal, Advocate vice Mr.
Atharv Sharma, Advocate, for the appellant.
Mr. Parav Sharma, Advocate, for the respondent.
CMP No. 17810 of 2023By way of present application, indulgence of this Court has been sought to expedite the hearing of the present appeal.
Considering the factual position, as mentioned in the application, the application is allowed and hearing of the matter is expedited.
The application is, thus, disposed of.
RSA No. 462 of 2011List on 8.7.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Mukesh Kumar & ors Vs. Kamal Kishore & ors .
RSA No. 280 of 201113.5.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for appellants No. 1 to 3.
Appellant No. 4 is stated to have died.
Mr. Divya Raj Singh, Advocate, for respondents No. 1 to 17.
CMP No. 6434 of 2024By way of present application, indulgence of this Court has been sought to delete the name of appellant No. 4, who as per the application, has expired on 17.7.2020. The prayer to delete the name of appellant No. 4 has been made on the ground that her legal representatives are already on record, as appellants No. 1 to 3.
In view of no objection of learned counsel for the non-applicants, the application is allowed and name of appellant No. 4 is ordered to be deleted from the array of parties.
The application is, thus, disposed of.
::: Downloaded on - 28/05/2024 20:37:21 :::CIS.
RSA No. 280 of 2011Amended memo of parties be filed, on or before the next date of hearing. List on 20.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Shamsher Singh (since deceased) through LRs vs. Kashmir Singh & .
ors RSA No. 178 of 2011 13.5.2024 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the proposed LRs of deceased appellant.
Mr. Sumit Sharma, Advocate vice Mr. B.C. Verma, Advocate, for respondents No. 1, 3 and 4.
None for respondents No. 2(a) and 2(b).
CMP(M) No. 765 of 2023Reply to the application not filed.
In view of no objection made by learned counsel for the non-applicants, the application is allowed and the proposed legal representatives of deceased appellant Shamsher Singh are ordered to be brought on record, as appellants No. 1(a) to 1(f), subject to all just exceptions. The application is, thus, disposed of.
RSA No. 178 of 2011 ::: Downloaded on - 28/05/2024 20:37:21 :::CISAmended memo of parties be filed, .
on or before the next date of hearing. List on 20.5.2024.
(Virender Singh)
Judge
May 13, 2024
(kalpana)
r to
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Vinod Gupta Vs. Nopany Charitable Trust .
C.S. No. 88 of 201013.5.2024 Present: Mr. Mukul Sharma, Advocate vice Mr. V.B. Verma, Advocate, for the plaintiff.
Mr. Suneet Verma, Advocate vice Mr. Umesh Kanwar, Advocate, for defendant No. 1.
Name of defendant No. 2 stands deleted.
Defendant No. 3 is stated to have expired.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for defendant No. 4.
OMP(M) Nos. 31 of 2024 and 32 of 2024 By way of present applications, indulgence of this Court has been sought to bring on record the LRs of deceased defendant No. 3, after condoning the delay in filing the application under Order 22 Rule 4 CPC.
Before proceeding further, notices of these applications be issued to the proposed ::: Downloaded on - 28/05/2024 20:37:21 :::CIS LRs of deceased defendant No. 3, returnable for .
8.7.2024. Steps be taken within a week.
(Virender Singh)
Judge
May 13, 2024
(kalpana)
r to
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Sandhya Devi Vs. Sanjeev Kumar .
RSA No. 616 of 200913.5.2024 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the respondent.
r Requisite application for bringing on record the LRs of sole respondent is stated to have been filed. However, the same is not on record. The Registry is directed to trace out the same and place it on record, by the next date of hearing.
List on 20.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Chanan Ram Vs. Surinder Pal .
RSA No. 448 of 200913.5.2024 Present: Mr. Divya Raj Singh, Advocate for the appellant.
Mr. Janesh Gupta, Advocate, for respondent No. 1.
Mr. H.S. Rawat, Addl. A.G., for respondent No. 2.
Requisite application is stated to have been filed. However, the same is not on record. The Registry is directed to trace out the same and place it on record, by the next date of hearing.
List on 20.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Mahesh & ors Vs. Paras Ram & anr.
.
RSA No. 406 of 200813.5.2024 Present: Mr. Divya Raj Singh, Advocate for the appellants No. 2 to 9.
Appellant No. 1 is stated to have expired.
Mr. Vijay Chaudhary, Advocate, for respondent No. 1.
Respondent No. 2 is stated to have r expired.
Requisite steps for bringing on record the LRs of deceased appellant No. 1 and respondent No. 2 have not been taken. Needful be done within three weeks.
List on 17.6.2024.
(Virender Singh)
Judge
May 13, 2024
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Sukhdev Vs. Block
Development Officer, Nagrota
.
Bagwan & ors
RSA No. 599 of 2005
13.5.2024 Present: Mr. Jai Ram Sharma, Advocate, for
the appellant.
Mr. Janesh Gupta, Advocate, for respondents No. 1 to 11.
r CMP No. 5980 of 2024Reply to the application not filed. In view of no objection made by learned counsel for the non-applicants, the application is allowed and respondents No. 2 to 15 are ordered to be substituted by new members of the Management Committee, subject to all just exceptions. The application is, thus, disposed of.
CMP No. 10209 of 2021With the efflux of time, the present application has become infructuous, and the same is disposed of, as such.
RSA No. 599 of 2005Amended memo of parties, annexed with the application, be taken on record.
::: Downloaded on - 28/05/2024 20:37:21 :::CISSince, the new members of the .
Management Committee are represented by Mr. Janesh Gupta, Advocate, as such, no notices are required to be issued to them.
List for hearing on 24.6.2024.
May 13, 2024
(kalpana)
to (Virender Singh)
Judge
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Bidhi Chand Vs. Prakash Chand .
RFA No. 85 of 201513.5.2024 Present: Mr. Vivek Thakur, Advocate vice Mr. Sanjeev Sood, Advocate, for the appellant.
Mr. Abhimanyu Thakur, Advocate vice Mr. Amit Kumar Dhumal, Advocate, for the respondent.
r List for hearing on 22.7.2024, as prayed for.
(Virender Singh)
Judge
May 13, 2024
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Garja Ram Vs. LAC a/w
connected matters
.
RFA No. 4177 to 4179 of 2013 13.5.2024 Present: Mr. Rakesh Kumar Bansal, Advocate, for the appellant(s).
Mr. Lokender Kutlehria, Addl. A.G., for respondent No. 1.
Mr. Anshul Gandhi, Advocate vice Mr. C.N.Singh, Advocate, for respondent No. 2.
List for hearing on 22.7.2024, as prayed for.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Birender Singh & ors Vs. Hari Dutt (deceased) through LRs .
RSA No. 115 of 201213.5.2024 Present: Mr. Aman Thakur, Advocate vice Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. Shivam Sharma, Advocate vice Mr. Basant Pal Thakur, Advocate, for the respondents.
List for hearing on 22.7.2024, as prayed for by learned counsel for the parties.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Saran Dass & ors Vs. Rania (deceased) through LRs .
RSA No. 38 of 201213.5.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellants.
Mr. Sanjay Jaswal, Advocate, for the respondent.
r CMP No. 68 of 2012Interim order dated 27.2.2012 is made absolute, during the pendency of the appeal. Modification/alteration/vacation, on motion.
The application stands disposed of.
RSA No. 38 of 2012List for hearing on 15.7.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Balak Ram & ors Vs. Bhandaru a/w Connected matter .
RFA No. 170 of 2010 a/w RFA No. 473 of 2015 13.5.2024 Present: Ms. Geetanjali Sharma, Advocate vice Mr. Virender Thakur, Advocate, for the appellant(s).
Mr. Shubham Thakur, Advocate vice Mr. Nand Lal Chauhan, Advocate, for r respondents No. 1 to 3.
None for respondent No. 5.
It has been submitted by learned vice counsel for respondents No. 1 to 3 that respondent No. 5, Suharu, in RFA No. 170 of 2010 and respondent No. 4 in 473 of 2015, has expired, during the pendency of the present appeals. Let consequential steps be taken within four weeks.
List on 17.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bimla Bhatia & ors Vs. Ram Rattan & ors .
RSA No. 49 of 200813.5.2024 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the appellants.
Mr. J.S. Kenan, Advocate, for the respondents.
List for hearing on 8.7.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Varinder Kumar & ors Vs. Harja & ors .
RSA No. 506 of 200613.5.2024 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the appellant.
Mr. Subhash Sharma, Advocate, for respondents No. 1 to 9.
r None for remaining respondents.
Heard in part. List for continuation, on 14.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
Pritu Vs. Balwant & connected matter RSA Nos. 347 and 348 of 2005 13.5.2024 Present:
r to Mr. Basant Pal Thakur, Advocate, for the appellant(s).
Mr. Jai Ram Sharma, Advocate, for respondents No. 1 to 9, 10(a) to 10( e), 11(a) to 11(d) and 12.
Name of respondent No. 13 stands deleted.
Ms. Urvashi, Advocate vice Mr. T.S. Chauhan, Advocate, for respondent No. 18.
Order dated 1.4.2024 has not been complied with. Be complied with, on or before the next date of hearing. List on 20.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Prem Lal (deceased) through LRs Vs. Nitya Nand .
RSA No. 409 of 200313.5.2024 Present: Mr. Digvijay, Advocate vice Mr. B.C. Verma, Advocate for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for respondents No. 1(a) to 1(d), 2, 3(a) to 3(f), 4 to 6 and 7(a) to 7(c).
Amended memo of parties filed.
Steps for the service of respondents No. 7(c), 11(c)(i) to 11(c)(iii), 11(c) (iv)(i), 11(c)(iv)
(ii) and 11(c)(v) not taken. Needful be done, on or before the next date of hearing. Thereafter, notices be issued to them, returnable for 8.7.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Jasjit Kaur Vs. Pyare Lal .
(deceased) through LRs & ors a/w connected matter RSA No. 76 of 2024 and 77 of 2020 RSA No. 76 of 2024 13.5.2024 Present: Mr. Diwan Singh Negi, Advocate, for the applicants.
Ms. Tanu Chauhan, Advocate, for respondent No. 1(a).
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for respondent No. 4(a).
Ms. Sanjivani Sood, Advocate, for respondents No. 11(a) to 11(c).
Mr. Vishwas Kaushal, Advocate, vice Mr. Suneet Goel, Advocate for respondent No. 12.
Mr. Devender K. Sharma, Advocate, for respondent No. 14.
Mr. Anuj Gupta, Advocate, for respondent No. 4(b).
None for respondents No. 1(b) to 1(d), 2, 3(b) to 3(f), 5, 7 to 10 and 15.
RSA No. 77 of 2020Mr. Diwan Singh Negi, Advocate, for the applicants.
Ms. Tanu Chauhan, Advocate, for respondent No. 1(a).
::: Downloaded on - 28/05/2024 20:37:21 :::CISMr. Neeraj Gupta, Senior Advocate .
with Mr. Pranjal Munjal, Advocate, for respondent No. 4(a).
Ms. Sanjivani Sood, Advocate, for respondents No. 11(a) to 11(c).
Mr. Vishwas Kaushal, Advocate, vice Mr. Suneet Goel, Advocate for respondent No. 12.
Mr. Atul Verma, Advocate vice Mr. V.B. Verma, Advocate, for respondent r No. 13.
None for respondents No. 5, 7, 10, 14and 15.
CMP No. 16143 of 2023 in RSA No. 77 of 2020 and CMP No. 16194 of 2023 in RSA No. 76 of 2024 Replies to the applications not filed.
Needful be done, on or before the next date of hearing. List on 17.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Sadhu Ram (deceased) through LRs vs. Gurdass Ram (deceased) .
through LRs RSA No. 89 of 2020 13.5.2024 Present: Mr. Ajay K. Thakur, Advocate vice Mr. Sunny Moudgill, Advocate, for the appellants.
Mr. Dheeraj K Vashishta, Advocate, for the respondents.
The case is fixed for presence of the parties. However, the parties are not present.
In view of the submissions made by learned counsel for the parties, the matter is adjourned for 24.6.2024, for presence of the parties.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ashwani Kumar & ors Vs. .
Vidya Devi RSA No. 46 of 2024 13.5.2024 Present: Mr. Digvijay, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the respondent.
CMP No. 3621 of 2024Rejoinder not filed. Needful be done on or before the next date of hearing, subject to last opportunity.
List on 27.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS M/s Parari Power Pvt.
Secretary Forest C.S. No. 16 of 2024 13.5.2024 Present: Ms. Aanchal, Advocate vice Mr. Balwant Singh Thakur, Advocate, for the plaintiff.
Mr. Lokender Kutlehria, Addl. A.G., for the defendant.
Written statement not filed. Be filed within three weeks. List on 10.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Karam Singh & ors Vs. Kehar Singh .
RSA No. 2 of 202413.5.2024 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Jai Ram Sharma, Advocate, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay, Advocate, for the respondent.
CMP No. 73 of 2024Pleadings are complete. For consideration, list on 17.6.2024. Interim order to continue.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. vs. Nanak Dass (deceased) through LRs CMP No. 8735 of 2023 .
in RFA No. 298 of 200913.5.2024 Present: Mr. Lokender Kutlehria, Addl. A.G., for the applicants.
Mr. Ajay Sipahiya, Advocate, for respondents No. 1(a), 1(c) and 1(e).
Mr. Ajeet Singh Saklani, Advocate, for applicants No. 1(i), 1(j), 1(k)(i) to 1(k)(v) and 1(l) to 1(n).
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent r No. 1(h).
Mr. Ajay Sipahiya, Advocate has brought on record the factum of death of respondent No. 1(d), by placing on record his death certificate.
In view of the request made by Mr. Ajay Sipahiya, Advocate, the matter is referred to mediation, by appointing Mr. G.D. Verma, Senior Advocate and a trained Mediator.
The parties, through their counsel, are directed to appear before the learned Mediator, on 17.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Naveen Chand Vs. Suman Kaushal (deceased) through LRs .
RSA No. 297 of 202313.5.2024 Present: Mr. Digvijay, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the respondents.
Steps for the service of respondents No. 2 and 3 not taken. Needful be done within a week. Thereafter, notices be issued to them, returnable for 8.7.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Kumari Simran Singh Vs. Brijendra C.S. No. 43 of 2023 .
13.5.2024 Present: Mr.Ravinder Singh Jaswal, Advocate, for the plaintiff.
Mr. Udit Shaurya Kaushik, Advocate vice Mr. Nitin Thakur, Advocate, for defendant No. 1.
Names of defendants No. 2 to 4 and 7 stand deleted.
Defendants No. 5 and 6 are exparte.
Replication is stated to have been filed. However, the same is not on record. The Registry is directed to trace out the same and place it on record, by the next date of hearing.
List on 20.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Vikas Sharma Vs. Hemant Sharma .
C.S. No. 22 of 202313.5.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Neeraj Sharma and Mr. Hemant Thakur, Advocates, for the plaintiff.
Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar, Advocate, for defendants.
r OMP No. 164 of 2023For consideration, list on 30.5.2024.
OMP No. 165 of 2023The application is disposed of with a direction to the applicant to do the needful, on or before the next date of hearing. The application is, thus, disposed of.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Pawan Kumar Sharma Vs. M/s Ambuja Cement Ltd. & anr.
.
C.S. No. 8 of 202313.5.2024 Present: Mr. Nishant Khidtta, Advocate, for the plaintiff.
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the defendants.
Requisite application, for placing on record certain documents, is stated to have been filed. However, the same is not on record. The Registry is directed to trace out the same and place it on record, by the next date of hearing.
List on 21.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Kuldeep Kumar Vs. Om Prakash (deceased) through LRs.
.
CMP(M) No. 1359 of
2022 in RSA No. 251 of 2020
13.5.2024 Present: Mr. K.D. Sood, Senior Advocate with
Mr. Het Ram Thakur, Advocate, for the applicant.
Ms. Kavita Kajal, Advocate, for respondents No. 1(a) to 1(e), 2(b) to 2(d) and 4.
Mr. Romesh Verma, Senior Advocate r with Mr. Sumit Sharma, Advocate, for respondents No. 5(a), 5(b) and 6.
None for respondent No. 8.
CMP (M)s No. 1610 and 1809 of 2022 The applications are not pressed, at this stage. Consequently, the same are dismissed, as not pressed.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Dalip Singh Vs. Dharam Singh through LRs & anr.
.
CMP(M) No. 1361 of 202213.5.2024 Present: Mr. Vikas Rajput, Advocate, for the applicant.
Mr. Khem Raj, Advocate vice Mr. Vijender Katoch, Advocate, for respondents No. 1(b) to 1(g).
Respondent No. 1(a) is stated to have r expired.
Order dated 26.12.2022 be complied with, on or before the next date of hearing. List on 17.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bhagwan Dass Vs. Bihari Lal & ors RSA No. 387 of 2022 .
13.5.2024 Present: Mr. Karanveer Singh, Advocate, for the appellant.
Name of respondent No. 1 stands deleted.
Mr. Vijay Kumar, Advocate vice Mr. Sanjeev K. Suri, Advocate, for respondents No. 2, 4 and 5.
None for respondent No. 6.
Time sought to move an appropriate application for deleting the name of respondent No. 3, from the array of the parties.
List on 24.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Kaushalya Devi Vs. Geeta Devi RSA No. 200 of 2022 .
13.5.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nishant Khidtta, Advocate, for the respondents.
CMP No. 6433 of 2024r Notice. Mr. Nishant Khidtta, Advocate appears and waives service of notice on behalf of non-applicant. He prays for and is granted four weeks' time to file reply.
List on 17.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Tarsem Lal Vs. Hari Dass Sharma RSA No. 113 of 2022 .
13.5.2024 Present: Mr. Sanjay Ranta, Advocate, for the appellant.
Mr. Dinesh Bhanot, Advocate, for the respondent.
For admission, list on 15.7.2024.
r to (Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS M/s Sanobar Hotels Pvt. Ltd. Vs. M/s Green Leaf .
C.S. No. 14 of 202213.5.2024 Present: Mr. Sarvedaman Rathore, Advocate vice Mr. Sumeet Raj Sharma, Advocate, for the plaintiff.
Ms. Suhani Gautam, Advocate vice Mr. Amit Vaid, Advocate, for defendant No. 1.
Mr. Naveen K. Awasthi, Advocate, for defendant No. 2.
OMP Nos. 318 of 2022 and OMP(M) No. 43 of 2023.
List for consideration on 17.6.2024, as prayed for.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Uttam Ram @ Uttam & anr. Vs. Arti Sharma .
RSA No. 237 of 202113.5.2024 Present: Mr. B.S. Attri, Advocate for appellant No. 1.
Appellant No. 2 is stated to have expired.
Mr. Romesh Verma, Senior Advocate with Mr.Digvijay, Advocate, for the r respondent.
CMP No. 921 of 2022Issues, in this case, have been framed on 3.10.2022. Therefore, list the matter before Additional Registrar (Judicial) for fixing the dates for recording the evidence of Aws.
Steps for summoning the witnesses be taken by both the parties within 15 days.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Pushpinder Kumar & ors vs. Prem Chand (deceased) through LRs & ors .
RSA No. 111 of 200613.5.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellants.
Mr. Bhuvnesh Sharma, Senior Advocate with Ms. Vaishali Lakhanpal, Advocate, for respondents No. 1(a) to 1(c) and 4 to 6. None for respondents No. 2 and 3(a) to 3(c).
In view of request made by learned counsel for the parties, list on 17.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Tek Singh & ors Vs. Sunder Singh (deceased) through LRs & ors .
RSA No. 430 of 200513.5.2024 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
None for respondents No. 1 and 4.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, r for respondents No. 2 and 3.
List on 10.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Naresh Kumar Vs. Shivalik Agro a/w connected matters .
RFA No. 322 of 2005 a/w CWP No. 2778 of 2012 and 4690 of 2012 RFA No. 322 of 2005 13.5.2024 Present: Mr. Rahul Mahajan, Advocate, for the appellant.
Mr. Basant Pal Thakur, Advocate, for the respondent.
CWP No. 2778 of 2012Mr. K.D. Sood, Senior Advocate with Mr Het Ram Thakur, Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Mr. Rakesh Thakur, Advocate, for the respondent.
CWP No. 4690 of 2021Mr. Himanshu Thakur, Advocate vice Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate for the respondent.
In view of the request made by Mr. Himanshu Thakur, Advocate, list on 24.6.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Nitu Devi vs. State of H.P. .
Cr. MP(M) No. 903 of 202413.5.2024 Present: Ms. Anubhuti Sharma, Advocate, for the applicant.
Mr. Lokender Kutlehria, Addl. A.G., for the respondent-State.
Status report filed. Copy supplied.
In view of the request made by learned counsel for the applicant, list for consideration on 17.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS H.P General Industries Corp. Ltd. Vs. M/s Triveni Engineering & Industries Ltd. a/w connected .
matter CMP(M) No. 1684 of 2022 and CMP(M) No. 1714 of 2022 13.5.2024 Present: Mr. Vikas Chauhan, Advocate, for the applicants.
Mr. Janesh Gupta, Advocate for the respondent.
Arguments heard. Order reserved.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Kuldeep Singh Vs. Jai Chand Rana RSA No. 221 of 2022 .
13.5.2024 Present: Mr. Shagun Sharma, Advocate vice Mr. Rajesh Kashyap, Advocate, for the appellant.
Ms. Vandana Kumari, Advocate vice Mr. Sanjay Jaswal, Advocate, for the respondent.
r to CMP No. 8605 of 2023 Reply not filed. Needful be done, on or before the next date of hearing, subject to last opportunity. List on 27.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Vinod & anr. Vs. Kamla & ors .
RSA No. 240 of 200913.5.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Names of respondents No. 1 and 4stand deleted.
Mr. Jeevesh Sharma, Advocate, for r respondent No. 7(b).
None for respondents No. 2, 3, 6(a), 6(b), 7(a) and 7(c) to 7( e).
Requisite application is stated to have been filed. However, the same is not on record. The Registry is directed to trace out the same and place it on record, by the next date of hearing.
List on 21.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Parmeshwari Devi (deceased) through LRs Vs. Sant Ram .
RSA No. 209 of 200913.5.2024 Present: Mr. Pawan Gautam, Advocate, for the appellants.
Ms. Ankita, Advocate, vice Ms. Anaida Kuthiala, Advocate for respondents No. 2 and 3.
r Steps for the service of respondent No. 1(a) not taken. Needful be done within seven days. Thereafter, notice be issued to him, returnable for 8.7.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Neeta Ram (deceased) through LRs vs. State of H.P. .
RSA No. 529 of 200813.5.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay, Advocate, for the appellants.
Mr. H.S. Rawat, Addl. A.G., for the respondent-State.
r Requisite affidavit by the Principal Secretary (JSV) to the Govt. of Himachal Pradesh has not been filed. Needful be done on or before the next date of hearing.
List on 17.5.2024.
(Virender Singh) Judge May 13, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
LAC & anr. Vs. Prakash Kaur & ors CMP(M) No. 1746 of 2023 10.5.2024 Present: Mr. Mohinder Zharaick and Mr. Lokender Kutlehria, Additional Advocates General, for the r appellants-State.
Notice issued to respondent No. 1received back with the report that she has expired. Whereas, notices issued to respondents No. 3 and 4, received back unserved, for want of correct address.
Notices issued to respondents No. 2(a) to 2(c) received back after service. Despite service, no one has put appearance on their behalf. Further wait is not justifiable.
Fresh steps for the service of respondents No. 3 and 4 be taken within a week. Thereafter, notices be issued to them, returnable for 14.6.2024.
::: Downloaded on - 28/05/2024 20:37:21 :::CISSteps for bringing on record the LRs .
of deceased respondent No. 1 be also taken in the meanwhile.
(Virender Singh)
Judge
May 10, 2024
(kalpana)
r to
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
State of H.P. Vs. Krishan Chand
.
RSA No. 287 of 2020
10.5.2024 Present: Mr. Mohinder Zharaick and Mr.
Lokender Kutlehria, Additional
Advocates General, for the appellant- State.
Mr. Praveen Chandel, Advocate, for the respondent.
r CMP No. 15214 of 2023Notice. Mr. Praveen Chandel, Advocate appears and waives service of notice on behalf of non-applicant.
Reply be filed on or before the next date of hearing. List on 14.6.2024.
CMP No. 15213 of 2023In view of order dated 13.1.2023, present application is not maintainable. As such, the same is dismissed.
(Virender Singh) Judge May 10, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Sohan Singh Vs. H.P. Gramin Bank .
CMP(M) No. 1514 of 202310.5.2024 Present: Ms. Deepa, Advocate Ms. Suchitra Sen, Advocate, for the applicant.
Mr. K.B. Khajuria, Advocate, for the respondent.
It has been submitted by learned counsel for the respondent that reply will be filed, during the course of the day. His statement is taken on record.
For consideration, list on 31.5.2024.
(Virender Singh) Judge May 10, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS LAC, HPPWD Vs. Shyam Lal & ors .
CMP(M) No. 1467 of 202310.5.2024 Present: Mr. Lokender Kutlehria, Addl. A.G., for the applicants/appellants.
Mr. Yug Singhal, Advocate, for respondents No. 1 to 4 and 6.
Requisite application for bringing on record the legal representatives of respondent No. 5 not taken. Let needful be done within two weeks. List on 24.5.2024.
(Virender Singh) Judge May 10, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS LAC, HPPWD Vs. Shyam Lal & ors .
CMP(M) No. 1467 of 202310.5.2024 Present: Mr. Lokender Kutlehria, Addl. A.G., for the applicants/appellants.
Mr. Yug Singhal, Advocate, for respondents No. 1 to 4 and 6.
Requisite application for bringing on record the legal representatives of respondent No. 5 not filed. Let needful be done within two weeks. List on 24.5.2024.
(Virender Singh) Judge May 10, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Neelam Rana Vs. Ashok Chopra .
CMP(M) No. 437 of 202310.5.2024 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, vice Ms. Rinki Kashmiri, Advocate, for the applicant.
Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lal, Advocate, for the respondent.
r List for consideration on 16.5.2024.
(Virender Singh) Judge May 10, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Rattan Singh Vs. Bhag Singh .
RSA No. 241 of 202210.5.2024 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for respondents No. 1 and 2.
None for respondents No. 3 and 4.
r CMP No. 2786 of 2024In view of orders passed by this Court on 26.8.2022 and 18.4.2023, in CMP No. 11724 of 2022, the present application is not maintainable and the same is dismissed.
RSA No. 241 of 2022Since, it is an admitted matter, list in due course.
(Virender Singh) Judge May 10, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
Ramji Dass Vs. Roshan Lal & ors C.S. No. 33 of 2023 9.5.2024 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Jeevesh Sharma, Advocate, for the plaintiff.
Mr. Manik Sethi, Advocate, for r defendants No. 1, 3 to 11.
Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for defendant No. 2.
OMPs No. 596 and 636 of 2023 Heard in part. For continuation, list on 14.5.2024.
Interim order to continue.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. Vs. Dev Mani .
RSA No. 262 of 2019 & CO No. 38 of 2019 9.5.2024 Present: Mr. Lokender Kutlehria, Addl. A.G., for the appellants.
Mr. Vijay Mokhta, Advocate vice Mr. Vijay Chaudhary, Advocate, for respondent No. 1/Cross-Objector.
List on 13.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Akash Vishnoi Vs. Rameshwari Devi .
RFA No. 310 of 20159.5.2024 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate for the appellant.
Name of respondent No. 1 stands deleted.
Mr. Suneet Goel, Advocate, for respondent No. 2.
List on 16.5.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Mohammad Ikbal Vs. Santokh .
Singh RSA Nos. 547 and 522 of 2012 9.5.2024 Present: Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the respondent. r For hearing, list on 13.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ram Lal Vs. State of H.P. .
RSA No. 413 of 20099.5.2024 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellant.
Mr. Lokender Kutlehria, Addl. A.G., for the respondent.
For hearing, list on 4.7.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Roop Chand (deceased) through LRs & ors Vs. Vidya Devi .
(deceased) through LRs & ors RSA No. 542 of 2009 9.5.2024 Present: Mr. Vivek Thakur, Advocate vice Mr. Sanjeev Sood, Advocate, for the appellants.
Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for r the respondents.
For hearing, list on 23.5.2024, as prayed for by learned vice counsel for the appellants.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Deepak Kumar Chopra (deceased) through LRs Vs. Rajni Devi & ors .
RSA No. 158 of 20059.5.2024 Present: Mr. Rahul Gupta, Advocate vice Mr. Deepak Gupta, Advocate, for the appellants.
Mr. Vivek Thakur, Advocate vice Mr. Sanjeev Sood, Advocate, for the respondents.
For hearing, list on 10.6.2024, as prayed for by learned vice counsel for the appellants.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Brahmi Devi Vs. Rattan Chand .
RSA No. 85 of 20089.5.2024 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the appellant.
Mr. Jeevan Kumar, Advocate for the respondent.
For hearing, list on 27.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Satya Devi (deceased) through LRs vs. Roshan Lal .
RSA No. 557 of 20089.5.2024 Present: Mr. Tek Chand, Advocate, for the appellants.
Ms. Kanta Thakur, Advocate vice Mr. Rajesh Mandhotra, Advocate, for respondents No. 4, 6 to 8 and 10.
r Amended memo of parties not filed.
Needful be done within three weeks. List on 13.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Vipin Kumar & anr. Vs. Neelam Parkash (deceased) through LRs .
RSA No. 18 of 20099.5.2024 Present: Mr. Tek Chand, Advocate, for the appellants.
Mr. Neel Kamal Sharma, Advocate for respondents No. 1(a) to 1( e).
List on 4.7.2024.
r (Virender Singh)
Judge
May 9, 2024
(kalpana)
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
Vijay Kumar & ors Vs. Pritam Chand (deceased) through LRs .
RSA No. 22 of 20099.5.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellants.
Mr. C.N. Singh, Advocate for the respondents.
r List on 11.7.2024, for hearing.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Amar Chand Vs. Sunil Kumar .
RSA No. 46 of 20239.5.2024 Present: Mr. Anil Kapoor, Advocate vice Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Ashir Kaith, Advocate vice Mr. Hamender Singh Chandel, Advocate, for respondents No. 1 to 5.
Requisite application not filed.
Needful be done within two weeks. List on 30.5.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Devinder Kaur Sidhu Vs. Amrik Singh .
RSA No. 316 of 20229.5.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Rakesh Thakur, Advocate, for respondents No. 1 and 2.
None for respondent No. 3.
Steps for the service of respondent No. 4 not taken. Needful be done within 10 days. Thereafter, notice be issued to respondent No. 4, returnable for 11.7.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Radha Singh & anr. Vs. Chandu Lal & ors .
RSA No. 24 of 20229.5.2024 Present: Mr. Yudhvir Singh Thakur and Mr. Ishan Kashyap, Advocates, for the appellants.
Mr. Rajat Thakur, Advocate vice Mr. Vikrant Chandel, Advocate, for respondents No. 2 to 6, 8 to 10, 14 r and 15.
None for respondents No. 1,7, 11 to 13. CMP No. 1676 of 2022 Reply not filed. Needful be done within two weeks, subject to last opportunity.
List on 23.5.2024.
Interim order to continue.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS M/s Sanobar Hotels Pvt Ltd. Vs. Dev Raj Sharma .
C.S. No. 12 of 20229.5.2024 Present: Mr. Sarvedaman Rathour, Advocate, for the plaintiff.
Ms. Mamta K. Bhatwan, Advocate vice Mr. B.N. Sharma, Advocate, for the defendants.
File received after admission/denial of the documents, from the Additional Registrar (Judicial).
Pleadings are complete.
From the pleadings of the parties, following issues are framed:
i) Whether the plaintiff is entitled for possession of leased property, on the basis of lease agreement, dated 24.9.2020, as well as, agreement dated 12.11.2021, as alleged? OPP
ii) Whether the suit is not maintainable? OPD
iii) Whether the plaint lacks material and better particulars, if so, its effect? OPD
iv) Whether plaintiff is not entitled for the relief, so claimed, on account of its own acts and conduct? OPD ::: Downloaded on - 28/05/2024 20:37:21 :::CIS
v) Whether plaintiff has no cause of action to file the present suit? OPD .
vi) Whether the suit has not been properly valued, for the purpose of Court fees and jurisdiction? OPD
vii) Relief.
The issues, so framed, are readover and explained to the parties. No other issue is claimed, pressed or made out. Onus is not objected to. Now, the case be listed before the learned Registrar (Judicial) for fixing the date for plaintiff's evidence. Steps be taken by both the parties within 15 days, under Order 16 Rule 1 of the Code of Civil Procedure, failing which, no assistance shall be given to the defaulting party.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Subhash Chand Vs. Baryana & ors .
CMP No. 6484 of 20219.5.2024 Present: Mr. Shagun Sharma, Advocate vice Mr. Arsh Rattan, Advocate, for the applicant.
Requisite steps for the service of respondents No. 1 to 3 be taken within a week.
r to Thereafter, notices be issued to the aforesaid respondents, returnable for 20.6.2024.
In the meanwhile, steps for bringing on record the LRs of respondent No. 4 be also taken.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
Jagjit Singh Vs. Mohan Singh & ors RSA No. 44 of 2023 9.5.2024 Present: Mr. Y.P. Sood, Advocate, for the appellant/Non-applicant.
Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for respondent No. 1/applicant.
None for respondents No. 2 to 5.
CMP No. 6575 of 2024Notice. Mr. Y.P. Sood, Advocate appears and waives service of notice on behalf of non-applicant. He prays for and is granted three weeks' time to file reply. List on 13.6.2024.
CMP No. 6573 of 2024Learned counsel for the applicant to justify maintainability of the present application, by the next date of hearing.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
Sukh Ram & ors Vs. Budhi Ram (deceased) through LRs RSA No. 246 of 2023 9.5.2024 Present: Mr. Digvijay, Advocate, for the appellants.
r Mr.
toYuyutsu Singh
CMP No. 16375 of 2023
Thakur,
Advocate, for the respondents.
Reply filed. For consideration, list on 20.6.2024.
Interim order to continue.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Yadvindri Thakur Vs. Gajender Pal Guleria .
RSA Nos. 31 and 32 of 2022 9.5.2024 Present: Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Devender K. Sharma, Advocate, for respondent No. 1.
None for respondents No. 2 to 7.
List before another Bench at the pleasure of Hon'ble the Chief Justice.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Inder Dutt & ors Vs. Kumar Vinod & ors .
RSA No. 183 of 20219.5.2024 Present: Mr. Parikshit Sharma, Advocate, for the appellants.
Mr. Sanjay Bhardwaj, Advocate, for respondent No. 1.
None for respondents No. 2 to 6.
r CMP No. 12470 of 2021For consideration, list on 27.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Kaushalya Vs. Usha Verma & ors .
RSA No.219 of 20209.5.2024 Present: Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for the appellant.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for respondents No. 1 and 2. Mr. Digvijay, Advocate, for r respondent No. 3.
Respondent No. 4 is stated to have expired.
Requisite steps for bringing on record the LRs of deceased respondent No. 4 not taken.
Needful be done on or before the next date of hearing. List on 20.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Dhian Singh & anr. Vs. Pawan Kumar .
RSA No. 73 of 20209.5.2024 Present: Mr. Vinod Kumar Thakur, Advocate, for the appellants.
Mr. Tarun Sharma, Advocate, for the respondent.
Record received. For admission, list on 27.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ashwanit @ Neeta (deceased) through LRs vs. Ranjeet Singh .
RSA No.527 of 20199.5.2024 Present: Mr. Surender Saklani, Advocate, for the appellants No. 1(a) to 1(d) and appellant No. 2.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the respondent.
List on 10.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Jeevan Prakash Vs. Amit Kalia .
RSA No. 312 of 20199.5.2024 Present: Mr. Ajay Thakur, Advocate vice Mr. Sunny Moudgill, Advocate, for the appellant.
Mr. Karan Sharma, Advocate, for the respondent.
r Remaining amount not deposited. In view of the persuasive submissions, made by learned counsel for the respondent, one last opportunity is granted to the respondent to deposit the remaining amount.
List on 13.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Sushila Vs. Suresh Chand & ors .
CMP(M) No. 1313 of 20239.5.2024 Present: Ms. Veena Sharma, Advocate, for the applicant.
Ms. Mamta K. Bhatwan, Advocate vice Mr. Aditya Thakur, Advocate, for the respondents.
r to
Reply not
opportunities being given.
filed despite sufficient In the interest of justice, one last opportunity is granted to file reply. Needful be done on or before the next date of hearing.
List on 23.5.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Vijay Kumar Vs. Vajid Ahmad .
RSA No. 226 of 20219.5.2024 Present: Mr. Karanveer Singh, Advocate, for the appellant/applicant.
Mr. Praveen Kumar, Advocate vice Mr. Sahil Khan, Advocate, for the respondent/non-applicant.
CMP No. 6198 of 2024Notice. Mr. Praveen Kumar, learned vice counsel appears and waives service of notice on behalf of non-applicant.
Reply, if any, be filed on or before the next date of hearing. List on 13.6.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS M/s Fine Green Packaging Solutions & ors Vs. UOI & ors .
C.S. No. 154 of 20219.5.2024 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the plaintiff.
Mr. Nand Lal Thakur, Advocate, for defendant No. 1.
Ms. Shreya Chauhan, Advocate, for defendant No. 2.
Mr. Karan Singh Kanwar, Advocate, for defendant No. 3.
Mr. Lokender Kutlehria, Addl. A.G., for defendant No. 4.
Written statement not filed. Needful be done within 10 days, subject to last opportunity. List on 23.5.2024.
(Virender Singh) Judge May 9, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
Madan Lal & ors Vs. Roop Ram & ors C.S. No. 5 of 2020 8.5.2024 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the plaintiffs.
Mr. Romesh Verma, Senior Advocate r with Mr. Digvijay, Advocate, for defendants No. 1, 3, 5 to 11.
Mr. Neel Kamal Sood, Senior Advocate with Ms. Reeta Hingmang, Advocate, for defendants No. 23, 24(a) and 24(b).
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for defendant No. 25.
Mr. Tejasvi Sharma, Addl. A.G., for defendants No. 27 and 28.
OMP(M) Nos. 32 of 2020 and 31 of 2021 In view of the request made by learned counsel for the parties, list for consideration on 21.6.2024 .
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Basant Raj Vs. Chander Bhagat RSA No. 497 of 2019 .
8.5.2024 Present: Mr. B.B. Vaid, Advocate, for the appellant.
Mr. Devender Kumar, Advocate vice Mr. Naveen Negi, Advocate, for respondents No. 1 and 2.
Mr. Ashwani K. Negi, Advocate, for respondents No. 3 and 6 to 8.
Mr. P.M. Negi, Advocate, for respondents No. 4 and 5.
Mr. Rajinder K. Thakur, Advocate vice Mr. r Raj Negi, Advocate, for respondents No. 13 to 16.
Post admission notices issued to respondents No. 9 (a), 10 to 12, 18(a) to 18( c), 19 to 22 and 23(a) to 23(d) received back after service. However, despite service, no one has put appearance on their behalf. Further wait is not justifiable.
Notice issued to respondent No. 12 received back with the report that no such person is residing on the given address. Fresh steps be taken for the service of respondent No. 12, within seven days. Thereafter, notice be issued to him, returnable for 10.7.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Balwant Singh Vs. Gram Panchayat .
RSA No. 439 of 20198.5.2024 Present: Ms. Suchitra Sen, Advocate, for the appellant.
None for respondent No. 1.
Mr. Neel Kamal Sharma, Advocate, for respondents No. 2 to 4.
r CMP No. 8669 of 2022In view of the request made by learned counsel for the appellant, list for consideration on 27.5.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State Vs. Khyali Ram & ors .
RFA No. 236 of 20158.5.2024 Present: Mr. Tejasvi Sharma, Addl. A.G., for the appellant.
Mr. Harsh, Advocate vice Mr. Manoj Pathak, Advocate, for respondents No. 1, 4(a) to 4(d), 5 and 6.
Power of attorney, on behalf of respondents No. 4(a) to 4(d) stands filed.
Requisite steps for the service of respondents No. 2(a) to 2(d), 3(a) to 3(f) not taken. Needful be done within a week.
Thereafter, notices be issued to the aforesaid respondents, returnable for 10.7.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State Vs. Shamsher Singh a/w connected matters .
RFA No.146 of 2012 a/w RFA No. 147, 148 and 149 of 2012 8.5.2024 Present: Mr. Tejasvi Sharma, Addl. A.G., for the appellants, in all the appeals.
Ms. Shashi Kiran, Advocate for respondents No. 1(d), 2 to 9, 11, 13 and 15 in RFA No. 146 of 2012 and for respondents No. 1(a) to 1( c) and r for proposed LRs of respondent No. 9 in RFA No. 148 of 2012.
Mr. Ajay Thakur, Advocate, for respondents in RFA No. 147 of 2012.
Mr. Gambhir Chauhan, Advocate for respondents No. 1(a) to 1(h) in RFA No. 149 of 2012.
In view of the request made by learned Additional Advocate General, list on 19.6.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Shankar Dass & ors Vs. Dharam Chand & ors .
RSA No. 64 of 20118.5.2024 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the appellants.
Ms. Tim Saran, Advocate, or respondents No. 1, 3, 4 8 and LRs No. 9(a) to 9(d).
None for remaining respondents.
Requisite steps for bringing on record the LRs of respondent No. 2 not taken. Needful be done on or before the next date of hearing.
List on 29.5.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Gulab Singh & ors. Vs. Rajinder Singh & ors.
.
RSA No. 563 of 20098.5.2024 Present: Mr. Pawan Kumar Sharma, Advocate, for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the respondents No. 1 to 9.
Name of respondent No. 10 stands deleted.
CMP No. 6092 of 2024By way of present application, indulgence of this Court has been sought to delete the name of appellant No. 5, from the array of parties, on the ground that appellant No. 5 Sunpa Devi @ Kamla, during her life time, and before her death, has relinquished her share, in favour of her brother, i.e. appellant No. 1, Gulab Singh.
The application has been duly supported by an affidavit.
Although, reply to the present application has not been filed, yet the same has been opposed, by tooth and nail.
::: Downloaded on - 28/05/2024 20:37:21 :::CISHowever, keeping in view the factual .
position, mentioned in the application, the application is allowed and name of appellant No. 5 is ordered to be deleted from the array of parties, subject to all just exceptions. The application is, thus, disposed of.
r RSA No. 563 of 2009Amended memo of parties be filed on or before the next date of hearing. List on 3.7.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Satyender Sharma & ors Vs. Sureshta Devi & ors .
RSA No. 17 of 20098.5.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellants.
Ms. Sheetal Kaul, Advocate vice Mr. Naresh Kaul, Advocate, for respondent No. 1.
None for respondents No 2(a) to 2(c).
Ms. Vandana Kumari, Advocate vice Mr. Sanjay Jaswal, Advocate, for respondents No. 4(a) to 4(d).
CMP No. 6758 of 2023For consideration, list on 22.5.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Devi Singh & ors Vs. Ramki Devi & .
ors RSA No. 245 of 2004 8.5.2024 Present: Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for appellants No. 1 2(b), 2(c), 3 and 4.
Name of appellant No. 2(a) stands deleted.
Ms. Kavita Kajal, Advocate, for respondent No. 1.
None for respondent No. 2.
CMP No. 18381 of 2023Pleadings be completed, on or before the next date of hearing.
For consideration, list on 22.5.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Gainda Mal & anr. Vs. Sunder Singh .
Cr. Revision No. 11 of 20248.5.2024 Present: Mr. Arvind Negi, Advocate, for the applicants/petitioners.
Mr. Amardeep Singh, Advocate, for the respondent/non-applicant.
Cr. MP No. 859 of 2024Efforts for conciliation made, but could not be materialized. The matter is adjourned for 12.6.2024, enabling learned counsel for the applicants to justify the maintainability of the present application.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Gainda Mal & anr. Vs. Sunder Singh .
Cr. Revision No. 10 of 20248.5.2024 Present: Mr. Arvind Negi, Advocate, for the applicants/petitioners.
Mr. Amardeep Singh, Advocate, for the respondent/non-applicant.
Cr. MP No. 860 of 2024Efforts for conciliation made, but could not be materialized. The matter is adjourned for 12.6.2024, enabling learned counsel for the applicants to justify the maintainability of the present application.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Dahelu (deceased) through LRs vs. Bhadaru & ors.
.
RSA No. 346 of 20098.5.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Amita Chandel, Advocate, for the appellants.
Ms. Tim Saran, Advocate vice Ms. Kanta Thakur, Advocate, for respondent No. 1.
Names of respondents No. 2 and 3 r stand deleted.
None for respondents No. 6 to 8, 10
and 11.
Respondents No. 4, 5 and 9 be served through affixation, for 17.7.2024. Steps be taken within a week.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS JHS Svendgaard Laboratories Ltd. & anr. Vs. Chek Mate Services Pvt.
.
Ltd.
RSA No. 180 of 20238.5.2024 Present: Mr. Vishvender Singh, Advocate vice Mr. Nitin Thakur, Advocate, for the appellants.
Mr. Ashok Kumar Tyagi, Advocate, for the respondent.
r CMP No. 10001 of 2023Rejoinder be filed, on or before the next date of hearing.
For consideration, list on 17.7.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Leela Devi Vs. State of H.P. & anr.
.
RSA No. 356 of 20228.5.2024 Present: Mr. Varun Chauhan, Advocate, for the appellant.
Mr. Tejasvi Sharma, Addl. A.G., for respondent No. 1.
Mr. H.R. Jhingta, Advocate, for
r respondent No.2.
As prayed for by learned counsel for respondent No. 2, list on 19.6.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Darshan Lal Arya Vs. Ram Chander .
RSA No. 69 of 20248.5.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Ms. Geetanjali, Advocate vice Mr. Virender Thakur, Advocate, for the respondent.
Record not received. For awaiting the same, list on 10.7.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Jagdish Chand Vs. Bhagi Rath (deceased) through LRs .
RSA No. 57 of 20248.5.2024 Present: Mr. Neel Kamal Sharma, Advocate, for the appellant/applicant.
Mr. Atharv Sharma, Advocate, for respondents/non-applicants No. 1(a), 1(c) and 1(d).
Power of attorney, on behalf of respondents No. 1(a), 1(c) and 1(d) stands filed.
r Notice issued to respondent No. 1(b) received back after due service. Despite service, no one has put appearance on his behalf.
CMP No. 3961 of 2024Learned counsel for the applicant prays for and is permitted to withdraw the present application, with the liberty reserved to him to file afresh, under the appropriate provisions.
Accordingly, the present application is dismissed as withdrawn.
RSA No. 57 of 2024For admission, list on 10.7.2024.
::: Downloaded on - 28/05/2024 20:37:21 :::CIS(Virender Singh) Judge .
May 8, 2024
(kalpana)
r to
::: Downloaded on - 28/05/2024 20:37:21 :::CIS
State of H.P. & ors Vs. Krishan .
RSA No. 52 of 20248.5.2024 Present: Mr. Tejasvi Sharma, Addl. A.G., for the appellants-State.
Mr. Ajinder Mehta, Advocate, for the respondent.
CMP No. 3813 of 2024r Reply not filed. Needful be done on or before the next date of hearing. List on 10.7.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Fandi Ram Vs. Rinku & ors .
RSA No. 50 of 20248.5.2024 Present: Mr. Lakshay Thakur, Advocate, for the appellant.
Mr. Somesh Raj, Advocate, for the respondents.
CMP No. 3725 of 2024r Reply to the application be filed on or before the next date of hearing.
List on 17.7.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bachitter Singh & ors Vs. Dilbag Singh & anr.
.
RSA No. 13 of 20248.5.2024 Present: Mr.Digvijay Singh Thakur and Mr. Saurabh Ahluwalia, Advocates, for the appellants.
Mr. Rajesh Kashyap, Advocate, for respondent No. 1.
Mr. Narender Singh Thakur, Advocate, for respondent No. 2.
For admission, list on 3.7.2024.
Interim order to continue.
CMP No. 1055 of 2024Reply to the application be filed on or before the next date of hearing.
CMP No. 1056 of 2024The application is disposed of with a direction to the applicant to do the needful, as and when, directed by the Court to do so.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Purshottam Lal Vs. State of H.P. .
RSA No. 274 of 20238.5.2024 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate for the applicant/appellant.
Mr. Tejasvi Sharma, Addl. A.G., for the respondent.
CMP No. 17895 of 2022Instructions dated 6.5.2024 placed on record. Copy of the same supplied to learned Senior counsel appearing for the applicant.
For consideration, list on 15.5.2024.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Geeta Devi & ors Vs. Shiv Pal & ors .
RSA No. 251 of 20238.5.2024 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. Jia Lal Thakur, Advocate vice Mr. G.R. Palsra, Advocate, for the respondents.
CMP No. 16485 of 2023Reply not filed. Needful be done on or before the next date of hearing. List on 19.6.2024.
Interim order to continue.
RSA No. 18 of 20208.5.2024 Present: Mr. Abhimanyu Rathour and Ms. Poonam Gehlot, Advocates, for the appellant.
Mr. Varun Rana, Advocate, for the respondent.
CMP(M) Nos. 301 and 302 of 2022 and CMP No. 532 of 2020 Pleadings be completed on or before the next date of hearing.
List on 12.6.2024.
C.S. No. 3 of 20028.5.2024 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for plaintiffs No. 2 to 4.
Mr. Karan Singh Kanwar, Advocate, for defendants No. 1, 3 to 5 and 6(a) and 6(b).
Mr. Raman Sethi, Advocate, for r defendants No. 2, 8 to 10 and 24.
Mr. Dinesh Bhanot, Advocate, for defendant No. 25.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for defendant No. 26.
The matter be listed before the Additional Registrar (Judicial), for remaining DWs, on 29.5.2024. Steps be taken within a week.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Netar Singh Vs. Ramki Devi & ors .
RSA No. 49 of 20248.5.2024 Present: Mr. Vinay Mehta, Advocate, for the appellant.
Mr. Sumit Sharma, Advocate, for the respondents.
For admission, list on 17.7.2024.
r CMP No. 3723 of 2024Reply to the application is stated to have been filed. However, the same is not on record. Registry is directed to trace out the same and place it on record, by the next date of hearing.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
Gainda Mal & anr. Vs. Sunder Singh Cr. Revision No. 10 of 2024 8.5.2024 Present: Mr. Arvind Negi, Advocate, for the applicants/petitioners.
r to Mr. Amardeep Singh, Advocate, for the respondent/non-applicant.
Cr. MP No. 860 of 2024Efforts for conciliation made, but could not materialize. The matter is adjourned for 12.6.2024, enabling learned counsel for the applicants to justify the maintainability of the present application.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Gainda Mal & anr. Vs. Sunder Singh .
Cr. Revision No. 12 of 20248.5.2024 Present: Mr. Arvind Negi, Advocate, for the applicants/petitioners.
Mr. Amardeep Singh, Advocate, for the respondent/non-applicant.
Cr. MP No. 861 of 2024Efforts for conciliation made, but could not be materialized. The matter is adjourned for 12.6.2024, enabling learned counsel for the applicants to justify the maintainability of the present application.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Gainda Mal & anr. Vs. Sunder Singh .
Cr. Revision No. 15 of 20248.5.2024 Present: Mr. Arvind Negi, Advocate, for the applicants/petitioners.
Mr. Amardeep Singh, Advocate, for the respondent/non-applicant.
Cr. MP No. 935 of 2024Efforts for conciliation made, but could not be materialized. The matter is adjourned for 12.6.2024, enabling learned counsel for the applicants to justify the maintainability of the present application.
(Virender Singh) Judge May 8, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS HPFC Vs. Dharam Lata & anr.
.
RSA No. 17 of 20197.5.2024 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Sunil Kumar, Advocate, for respondent No 1.
Mr. Prantap Sharma, Advocate, for r respondent No. 2.
CMP(M) No. 1673 of 2023By way of present application, indulgence of this Court has been sought to bring on record the LRs of deceased respondent No. 1, who, as per the application, has expired during the pendency of the appeal, leaving behind her LRs, mentioned in the supplementary affidavit annexed with the application, after condoning the delay in filing the present application.
In view of no objection made by learned counsel for the non-applicants, the application is allowed and LRs of deceased respondent No. 1 are ordered to be brought on record, as respondents No. 1(a) to 1(c), after ::: Downloaded on - 28/05/2024 20:37:21 :::CIS condoning the delay in filing the application, as .
well as, by setting aside abatement, if any.
The application is, thus, disposed of.
RSA No. 17 of 2019Amended memo of parties be filed on or before the next date of hearing. Power of attorney, on behalf of respondents No. 1(a) to 1(c), be also filed in the meanwhile.
List on 9.7.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ashok Kumar Vs. Arjun Kalia & ors .
RSA No. 97 of 20237.5.2024 Present: Mr. Virender Singh Rathour, Advocate, for the appellant.
Mr. Sanjay Kumar, Advocate vice Mr. George, Advocate, for respondent No. 1. r 2(ii).
None for respondents No. 2(i) and Notice issued to respondent No. 3 has not been received back, either served or unserved.
For awaiting the same, list the matter on 21.5.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Promod Singh Vs. State of HP & ors .
RFA No. 44 of 20237.5.2024 Present: Mr. Peeyush Verma, Advocate, for the appellant.
Mr. Mohinder Zharaick, Addl. A.G., for the respondents-State.
List alongwith RFA Nos. 41 of 2023, 43 of 2023 and 45 of 2023, on 25.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Promod Singh Vs. State of HP & ors .
RFA No. 45 of 20237.5.2024 Present: Mr. Peeyush Verma, Advocate, for the appellant.
Mr. Mohinder Zharaick, Addl. A.G., for the respondents-State.
List alongwith RFA Nos. 41 of 2023, 43 of 2023 and 44 of 2023, on 25.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ramesh Kumar Vs. Mani Mahesh & ors .
RSA No. 41 of 20237.5.2024 Present: Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Sunil Gautam, Advocate vice Mr. B.L. Soni, Advocate, for respondents No. 1 to 3.
None for respondents No. 4 and 5.
CMP No. 1816 of 2023Reply not filed. Needful be done, on or before the next date of hearing, subject to last opportunity. List on 25.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS State of H.P. & ors Vs. Dharam Singh & ors .
RFA No. 79 of 20217.5.2024 Present: Mr. Mohinder Zharaick, Addl. A.G., for the appellants.
Mr. Rishi Tandon, Advocate vice Mr. O.C. Sharma, Advocate, for respondents No. 1 to 3, 4(a) to 4(c) and 5.
Proposed LRs of respondent No. 6r stand served.
CMP(M) Nos. 259 and 260 of 2023 By way of present applications, indulgence of this Court has been sought to bring on record the LRs of deceased respondent No. 6, who, as per the application, has expired on 4.8.2017, leaving behind her LRs, mentioned in para-4 of the application, after condoning the delay in filing the application under Order 22 Rule 4 CPC.
In view of no objection made by learned counsel for the non-applicants, both the applications are allowed and LRs of deceased respondent No. 6 are ordered to be brought on record, as respondents No. 6(a) to 6(g), after ::: Downloaded on - 28/05/2024 20:37:21 :::CIS condoning the delay in filing the application .
under Order 22 Rule 4 CPC, as well as, by setting aside abatement, if any.
The applications are, thus, disposed of.
CMP(M) No. 1135 of 2023r In view of order passed in CMP(M) Nos. 259 and 260 of 2023, the present application has become infructuous, and the same is disposed of as such.
RFA No. 79 of 2021Amended memo of parties, be filed, on or before the next date of hearing.
Notices be issued to newly added respondents No. 6(a) to 6(g), on steps being taken, within a week, returnable, for 18.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Ramesh Chand Vs Laxmi Dutt .
RSA No. 156 of 20207.5.2024 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate for the appellants.
None for the respondent.
Power of attorney, on behalf of, sole respondent not filed. Needful be done within six weeks.
List on 23.7.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Dharam Chand (deceased) through LRs Vs. Subhash Chand .
RSA No. 134 of 20117.5.2024 Present: Mr. Jai Ram Sharma and Mr. Sahil Dixit, Advocates, for the appellants.
Ms. Reeta Hingmang, Advocate, for the respondent.
In view of request made by learned counsel for the appellants, list on 10.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Karan Dev Vs. Sarwan Kumar & anr.
.
RSA No. 503 of 20107.5.2024 Present: Mr. Ramakant Sharma, Advocate, for the appellant.
Mr. T.S. Chauhan, Advocate, for the respondent.
In view of request made by learned counsel for the appellant, list on 24.7.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Bashir Mohammad & anr. Vs. Jiwani & ors .
RSA No. 438 of 20107.5.2024 Present: Mr. Digvijay, Advocate vice Mr. B.C. Verma, Advocate, for the appellants.
Ms. Amita Chandel, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondents No. 1 and 2.
Name of respondent No. 3 stands deleted.
None for respondent No.4.
Ms. Meera Devi, Advocate, for respondent No. 5.
It has been submitted by learned vice counsel for respondents No. 1 and 2 that appellant No. 1 has expired in the month of February, 2024.
The factum of death of appellant No. 1 has been taken on record.
Learned counsel for the appellants sought time to move an appropriate application for bringing on record the LRs of deceased appellant No. 1. Needful be done within four weeks.
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List on 26.6.2024.
(Virender Singh)
Judge
May 7, 2024
(kalpana)
r to
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Rajinder Kumar & ors Vs. Sunil Kumar .
RSA No. 344 of 20107.5.2024 Present: Mr. Dushyant Dadwal, Advocate, for the appellants.
Mr. Ishan Sharma, Advocate, for the respondent.
In view of the request made by learned counsel for the respondent, list for hearing on 22.7.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Anil Kumar & anr. Vs. Fateh Singh & ors .
RSA No. 369 of 20097.5.2024 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Aman Thakur, Advocate, for the appellants.
Ms. Bhavya, Advocate vice Mr. Rupinder Singh, Advocate, for respondents No. 1 to 5.
r In view of the request made by learned vice counsel for respondents No. 1 to 5, list for hearing on 15.7.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS HPSEB Vs. Pawan Kumar Negi .
RSA No. 421 of 20087.5.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Vivek Thakur, Advocate, for the appellant.
Mr. Rajinder Singh Thakur, Advocate vice Mr. Raj Negi, Advocate, for the respondent.
r In view of the request made by learned vice counsel for the respondent, list for hearing on 8.7.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Brahma Ram Vs. Kamla Devi .
RSA No. 387 of 20087.5.2024 Present: Mr. Hemant Bhardwaj, Advocate vice Mr. G.R. Palsra, Advocate, for the appellant.
Mr. Tek Chand, Advocate, for the respondents.
In view of the request made by learned vice counsel for the appellant, list for hearing on 15.7.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Purushottam Singh & ors Vs. Pushpa Devi .
RSA No. 284 of 20087.5.2024 Present: Ms. Kavita Kajal, Advocate vice Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for the respondent.
In view of the request made by learned counsel for the parties, list for hearing on 24.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Sheel Chandra through LRs vs. Ranvir Sharma & ors .
RSA No. 63 of 20087.5.2024 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the appellants.
Mr. Digvijay Singh, Advocate, for respondents No. 1 and 2.
Ms. Suhani, Advocate vice Mr. Amit K. Vaid, Advocate, for respondent No. r 3.
None for respondent No. 4.
In view of the request made by learned vice counsel for respondent No. 3, list for hearing on 25.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Diwan Singh through LR vs. Dashodha through LRs.
.
RSA Nos. 364 and 365 of 2007 7.5.2024 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the appellants.
Mr. Digvijay Singh, Advocate, vice Mr. B.C. Verma, Advocate, for respondents No. 1(a) and 10.
None for respondents No. 4 to 8.
In view of the request made by learned vice counsel for respondents No. 1(a) and10, list for hearing on 25.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Rajpal & ors Vs. State of HP & ors .
RSA No. 472 of 20057.5.2024 Present: Mr. Vivek Thakur, Advocate, vice Mr. Sanjeev Sood, Advocate, for the appellants.
Mr. Mohinder Zharaick, Addl. A.G., for respondents No. 1 and 2.
None for respondent No. 3.
In view of the request made by learned vice counsel for the appellants, list for hearing on 25.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Mohammad Hammed Vs. Narain Singh through LRs & ors .
RSA No. 385 of 20057.5.2024 Present: None for the appellant.
Mr. Karan Sharma, Advocate, for respondents No. 1(a) to 1(c).
None for respondents No. 2, 4, 6 and 7. Mr. Vinod K. Gupta, Advocate, for respondents No. 3, 5 and 8.
List on 10.6.2024 alongwith RSA No. 87 of 2008.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS M/s Swati Storewel Pvt. Ltd. Vs. National Reasearch Develop.
.
Corp.& ors RFA No. 281 of 2005 7.5.2024 Present: Mr. Dushyant Dadwal, Advocate, for the appellant.
None for respondents No. 1, 2 and 3(a).
r Time sought by learned counsel for the appellant to move an appropriate application for placing on record certain documents.
Request considered and allowed.
List on 19.6.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Braham Dutt & anr. Vs. Khilo Devi through LRs .
RSA No. 237 of 20057.5.2024 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate, for the respondents.
r List on 10.5.2024, as prayed for by learned vice counsel for the respondents.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Devinder Singh & ors Vs. Dalip Singh & ors .
RSA No. 29 of 20047.5.2024 Present: Ms. Kavita Kajal, Advocate, for the appellants.
Mr. Aman Sood, Advocate, for respondents No. 1(a) to 1(e) and 2 to 6. Mr. Virender Singh Rathore, Advocate, for respondents No. 7 to r 12.
List on 22.5.2024, as prayed for.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS .
r to Shemain Thakur & ors Vs. Hari Ranjan Singh Thakur C.S. No. 101 of 2020 7.5.2024 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Gautam Sood, Advocate, for the plaintiffs/applicants.
Mr. Neeraj Gupta, Senior Advocate with Mr. Nitin Thakur, Advocate, for the defendant/non-applicant.
OMP(M) No. 30 of 2024Notice. Mr. Nitin Thakur, Advocate appears and waives service of notice on behalf of non-applicant.
Reply be filed, on or before the next date of hearing.
OMP No. 406 of 2020 ::: Downloaded on - 28/05/2024 20:37:21 :::CISPleadings be completed, on or before .
the next date of hearing.
OMP No. 398 of 2023For consideration, list on 22.5.2024.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS Jagdish Tanta & anr. Vs. Mohan Lal .
RSA No. 523 of 20197.5.2024 Present: Mr. Shakti Bhardwaj, Advocate vice Mr. Ravi Tanta, Advocate, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondent.
RSA No. 523 of 2019 & CMP No. 12217 of 2023 CMP No. 12217 of 2023 is fixed for consideration today.
At this stage, it has been pointed out by the learned vice counsel appearing for the appellants that I have heard this matter, when posted as District & Sessions Judge, Shimla. As such, the matter be placed before Hon'ble the Chief Justice, for appropriate orders.
(Virender Singh) Judge May 7, 2024 (kalpana) ::: Downloaded on - 28/05/2024 20:37:21 :::CIS