Himachal Pradesh High Court
Satwant Singh vs Manjeet Singh on 25 August, 2023
Author: Chief Justice
Bench: Chief Justice
Satwant Singh Vs Manjeet Singh Cr. Appeal No. 120 of 2023 .
25.8.2023 Present: Mr. Mukesh Sharma, Advocate, for the appellant.
Mr. Vinod Chauhan, Advocate, for the respondent.
Order dated 3.4.2023 has not been complied with. Needful be done within two weeks.
of List on 16.9.2023.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
M/s Infallible Pharma Pvt. Ltd Vs Canara Bank & ors Civil Suit No. 7 of 2023 .
25.8.2023 Present: Mr. Arvind Sharma, Advocate, for the plaintiff.
Mr. Sanjay Dalmia, Advocate, for the defendants.
Written statement filed. For rejoinder, to come up on 22.9.2023.
of OMP No. 382 of 2023 The application is considered and allowed. rt Needful be done, as and when directed by the Court to do so. The application is, thus, disposed of.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rajinder Singh Vs Krishan Dutt Cr. Revision No. 568 of 2022 .
25.8.2023 Present: Ms. Divya Verma, Advocate vice Mr. D.N. Sharma, Advocate, for the petitioner.
Ms. Bharti Mehta, Advocate, for the respondent.
In view of the request made by learned vice counsel for the petitioner, list on 29.9.2023.
of
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
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Sajid Ali Vs State of H.P.
Cr. Appeal No. 374 of 2022
.
25.8.2023 Present: Mr. Rajesh Kashyap, Advocate, for the
appellant.
Mr. Tejasvi Sharma, Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Deputy Advocate General, for the respondent.
Learned counsel for the appellant submits of that order dated 7.7.2023 stands complied with. His statement is taken on record.
rt Admit.
List in due course.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS The Himachal Pradesh Power Corporation Ltd. Vs Devinder Singh & ors .
CMP No. 8235 of 2019 in RFA No. 405of 2014 a/w CMP No. 8234 of 2019 in RFA No. 406 of 2014 and CMP No. 3236 of 2019 in RFA No. 405 of 2014, CMP No. 4393 of 2023 in RFA No. 65/2015 25.8.2023 Present: Mr. Vivek Negi, Advocate, for the applicants/appellants.
of Mr. G.D.Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents/claimants. rt Mr. Vipul Sharda, Advocate, vice Mr. Sunil Mohan Goel, Advocate, for applicant in CMP No. 4393 of 2023 in RFA No. 65 of 2014.
List on 16.9.2023.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Mangal Sen Mittal Vs M/s Mahindra Transport Company RSA No. 403 of 2016 .
25.8.2023 Present: Mr. Amit Himalvi, Advocate, for the appellant.
None for respondents No. 1(a) to 1(f). .
Amended memo of parties not filed. Needful be done within three weeks. List on 22.9.2023.
of
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
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Phullan Devi Vs Secretary, HPPWD, Shimla RSA No. 93 of 2016 .
25.8.2023 Present: Mr. Sunil Gautam, Advocate vice Mr. Aman Parth Sharma, Advocate, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondents No. 1 and 2.
None for respondents No. 3 and 4.
of .
Amended memo of parties not filed. Needful be rt done within three weeks. List on 22.9.2023.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Land Acquisition Officer & anr. Vs Mehar Chand RFA No. 103 of 2015 .
25.8.2023 Present: Mr. Vivek Negi, Advocate, for the appellants.
None for respondent No. 1.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondent No. 2.
of In view of the request made by learned counsel for the appellants, lit on 1.9.2023.
rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ambuja Cement Ltd. Vs Nanak Chand & connected matters .
RFA Nos. 4166 of 2013 to 4170 of 2013 25.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant in all the appeals.
Ms. Mamta Garg, Advocate vice Mr. Rajinder K. Sharma, Advocate, for respondent No. 1 in all the appeals.
of Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, rt Dy. A.G., for respondent-State in all the appeals.
Order dated 4.8.2023 be complied with, within three weeks. List on 16.9.2023.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS G.M. Northern Railway Vs Rattani RFA No. 272 of 2013 .
25.8.2023 Present: Mr. Shiv Pal Manhans, Senion Panel Counsel, for the appellant.
Mr. Rohit, Advocate, for respondents No. 1 and 2. Respondent No. 3 is stated to have died.
of Ms. Yamini, Advocate vice Mr. Rajan Kohal, Advocate, for respondents No. 4 and 5.
rt Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondents No. 6 and 7.
Order dated 4.8.2023, with regard to taking steps for bringing on record the LRs of respondent No. 3, has not been complied with, despite sufficient opportunities.
In such situation, the responsible officer of the appellant is directed to be present before this Court, on the next date of hearing.
List on 22.9.2023.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Kuldeep Chand Vs Yash Pal Singh (deceased) through LRs Cr. MMO No. 870 of 2023 .
25.8.2023 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Learned counsel for the petitioner to justify the maintainability of the present petition, by the next date of hearing.
of List on 8.9.2023.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Kishan Chand Vs State of H.P.
Cr. Revision No. 396 of 2023
.
25.8.2023 Present: Mr. Harsh, Advocate vice Mr. Manoj Pathak,
Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
Record not received. For awaiting the same, of list on 8.9.2023.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Rameshwar Thakur Vs Anant Ram Cr. Revision No. 126 of 2023 .
25.8.2023 Present: Mr. Bunesh Pal, Advocate, with petitioner.
Mr. Dev Raj, Advocate, for the respondent.
The case is fixed for presence of parties today.
However, respondent is not present.
In view of the submissions made by learned of counsel for the respondent, the case is adjourned for 1.9.2023, for presence of parties.
rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sahil Khan Vs State of H.P. & others Cr. MMO No 831 of 2023 .
25.8.2023 Present: Mr. Rajesh Kumar Sharma, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondent No. 1.
Mr. Hemant Kumar Thakur, Advocate, for respondents No. 2 and 3.
of Status report on behalf of respondent No. 1 be filed, on or before the next date of hearing.
rt List on 31.8.2023.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Vikas Kapoor & anr. Vs State of H.P. & others Cr. MMO No 739 of 2023 .
25.8.2023 Present: Mr. Prashant, Advocate vice Mr. Sandeep Dutta, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondents No. 1 and 2.
Notice issued to respondent No. 3 received of back unserved for want of correct address. Let fresh notice be issued to respondent No. 3, returnable for 29.9.2023.
rt Steps be taken within a week.
Status report filed on behalf of respondents No. 1 and 2. The same be taken on record.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ajinder Singh Vs State of H.P. & others Cr. MMO No 584 of 2023 .
25.8.2023 Present: Mr. Divya Raj Thakur, Advocate vice Mr. Ramesh Sharma, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondent No. 1 -State.
Mr. Prashant Sharma, Advocate, for respondents No. 2 and 3.
of Amended memo of parties filed.
rt For filing reply/status report, on behalf of respondent No. 1, list on 29.9.2023.
In the meantime, power of attorney be filed on behalf of respondents No. 2 and 3.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Pawan Kumar Vs Kaushal Bhardwaj Cr. MMO No. 577 of 2023 .
25.8.2023 Present: Ms. Pooja Thakur, Advocate vice Mr. Ravinder Singh Chandel, Advocate, for the petitioner.
Notice issued to sole respondent received back after service. Further wait is not justifiable.
List on 31.8.2023 for consideration.
of .
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Raj Kumar & anr. Vs State of H.P. & ors Cr. MMO No. 532 of 2023 .
25.8.2023 Present: Mr. Shivom Vashishta, Advocate vice Mr. Adarsh K. Vashishta, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondents No. 1 and 2 -State.
Mr. Prakash Sharma, Advocate, for of respondent No. 3.
List on 20.10.2023. Interim order to continue.. rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sushma Devi Vs Rajesh Kumar & anr Cr. MMO No. 437 of 2023 .
25.8.2023 Present: Mr. Bhim Raj Sharma, Advocate vice Mr. Lalit Sehgal, Advocate, for the petitioner.
Mr. Pankaj Kumar, Advocate vice Mr. Sunny Moudgill, Advocate, for respondent No. 1.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondent No. 2 -State.
of Reply on behalf of respondent No. 2 filed. For consideration, list on 20.10.2023.
rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Madan Verma Vs State of H.P. Cr. Appeal No. 344 of 2023 .
25.8.2023 Present: Mr. Anirudh Sharma, Advocate, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent -State.
Record not received.
of For awaiting the same, list on 22.9.2023.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Sunita Vs State of H.P.
Cr. Appeal No. 189 of 2023
.
25.8.2023 Present: Mr.G.R. Palsra, Advocate, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent -State.
List on 13.10.2023.
of (Virender Singh) Judge August 25, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Bihari Lal Vs State of H.P. Cr. MMO No. 188 of 2023 .
25.8.2023 Present: Mr. Durga Singh Kainthla, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent -State.
List on 22.9.2023.
of
(Virender Singh)
rt Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Surender Sharma Vs State of H.P. & anr.
Cr. Revision No. 182 of 2023
.
25.8.2023 Present: Mr. T.S. Chauhan, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent No. 1 -State.
Mr. Vinod Chauhan, Advocate, for respondent No. 2.
of Status report filed. List for consideration on 16.9.2023.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Narotam Ram (deceased) & ors Vs Dillu & ors RSA No. 117 of 2023 .
25.8.2023 Present: Dr. Lalit Kumar Sharma, Advocate, for the appellants.
Mr. Rocky, Advocate vice Mr. Devender K. Sharma, Advocate, for respondents No. 1 to 3.
For consideration on admission, list on 13.10.2023.
of CMP No. 6671 of 2023 rt Reply be filed on or before the next date of hearing. Interim order to continue.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rajneesh Bhatti Vs Sarita Paul Cr. Revision No. 33 of 2023 .
25.8.2023 Present: Mr. Vishal Verma, Advocate, for the petitioner.
Mr. Rajesh Mandhotra and Ms. Kanta Thakur, Advocate, for the respondent.
It has been submitted by learned counsel for the petitioner that requisite application has been moved.
of However, the same is not on record.
The Registry is directed to trace it out and rt place the same on record. List on 1.9.2023.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rajeev Vashisht Vs State of H.P. & anr Cr. MMO No. 1136 of 2022 .
25.8.2023 Present: Mr.Divya Raj Singh, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent No. 1 -State.
Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for respondent No. 2.
of Record received.
rt List for hearing on 22.9.2023. Interim order to continue.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Parminder Singh & ors Vs State of H.P. Cr. MMO No. 1036 of 2022 .
25.8.2023 Present: Mr.Divya Raj Singh, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
In view of the request made by learned counsel of for the petitioner, list on 20.10.2023.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Satish Kumar & anr Vs State of H.P. Cr. MMO No. 1035 of 2022 .
25.8.2023 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
In view of the request made by learned counsel of for the petitioner, list on 20.10.2023.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Gurpreet Singh Vs M/s Man Sarowar Minerals &
Chemicals & ors.
Cr. MMO No. 837 of 2022
.
25.8.2023 Present: Mr. Vinod Chauhan, Advocate, for the
petitioner.
Ms. Nisha, Advocate vice Mr. Karan Singh Kanwar, Advocate, for respondent No. 1.
None for respondents No. 2 and 3.
of In view of the request made by learned vice counsel for respondent No. 1, list on 20.10.2023.
rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS T. Banambar Patra Vs. State of H.P. Cr. MMO No. 834 of 2022 .
25.8.2023 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondent No. 1.
None for respondent No. 2.
Mr. Ashir Kaith, Advocate vice Mr. Haminder of Singh Chandel, Advocate for respondent No. 3.
List on 13.10.2023.
rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Pushp Lata Singha Vs. State of H.P. & ors Cr. MMO No. 769 of 2022 .
25.8.2023 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondents No. 1 to 4.
List on 13.10.2023.
of
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Onkar Chand Vs. State of H.P. & connected matter Cr. MMOs No. 738 and 785 of 2022 .
25.8.2023 Present: Mr. Ashir Kaith, Advocate vice Mr. Haminder Singh Chandel, Advocate, for petitioner in Cr. MMO No. 738 of 2022.
Mr. Hem Chand Sharma, Advocate,ifor the petitioner in Cr. MMO No. 785 of 2022.
Mr. Tejasvi Sharma and Mr. Mohinder of Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
rt List on 13.10.2023, as prayed for by learned counsel for the petitioner in Cr. MMO No 738 of 2022.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Anil Kumar Sharma Vs. State of H.P. Cr. Revision No. 635 of 2022 .
25.8.2023 Present: Ms. Nisha, Advocate vice Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
List on 13.10.2023, as prayed for by learned of counsel for the petitioner.
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Harish Chauhan Vs. Brajesh Cr. Appeal No. 65 of 2022 .
25.8.2023 Present: Mr. Rajiv Sirkeck, Advocate, for the appellant.
Mr. Saurav Singh Guleria, Advocate vice Mr. R.S. Jamwal, Advocate, for the respondent.
List on 29.9.2023, as prayed for by learned counsel for the respondent.
of
rt (Virender Singh)
Judge
August 25, 2023
(kalpana)
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Meenakshi & others Vs. State of H.P. & others Cr. MMO No. 563 of 2021 .
25.8.2023 Present: Mr. Vijay Kumar, Advocate vice Mr. Sanjeev Kumar Suri, Advocate, for the petitioners.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for respondents No. 1 to 4-State.
Ms. Suchitra Sen, Advocate, for respondent No. 5.
of In view of the request made by learned counsel for respondent No. 5, list on 6.10.2023.
rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Madan Lal Vs. State of H.P. & connected matter Cr. MMOs No. 118 of 2021 & 119 of 2021 .
25.8.2023 Present: Mr. S.C. Sharma, Senior Advocate with Mr. Mohar Singh and Mr. Kishore, Advocates, for the petitioner(s).
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondents.
of Heard in part. For continuation, list on 6.10.2023.
rt (Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Madan Lal Vs. Roop Ram Civil Suit No. 5 of 2020 .
25.8.2023 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Advocate, for the plaintiff.
Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for defendants No. 1, 3, 5 to 11.
Mr. Deepak Sharma, Advocate, for defendant No. 6.
of Ms. Shabnam, Advocate, vice Mr. Vasu Sood, Advocate, for defendants No. 23 and 24. rt Mr. Pranjal Munjal, Advocate, vice Ms. Jyotika Gupta, Advocate, for defendant No. 25.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the defendants-State.
Remaining defendants are exparte.
OMP(M) No. 56 of 2023List on 8.9.2023 for consideration.
(Virender Singh) Judge August 25, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS l. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
.
Cr. MMO No. 192 of 201224.8.2023 Present: Mr. Atharv Sharma, Advocate, for the petitioners.
Mr. Mohinder Zharaick and Mr. Tejasvi Sharma, Additional Advocates General, for the respondent-State.
of Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for respondent No.
2..
rt List on 14.9.2023.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS National Ins. Col Ltd.Vs. Jyoti & ors FAO(MVA) No. 161 of 2013 .
24.8.2023 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Lalita Sharma, Advocate, for the appellant.
Mr. Ajay Chandel, Advocate, for respondents No. 1 and 2.
Mr. T.S. Chauhan, Advocate, for respondents No. 3 and 4.
of Mr. Rajesh Verma, Advocate vice Mr. Raju Ram Rahi, Advocate, for respondent No. 5.
rt Time sought to produce the original police by learned counsel for the appellant. Request considered and allowed. List on 6.9.2023.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Manav Bharti University Vs. State of H.P. & anr Cr. Revision No. 280 of 2020 .
24.8.2023 Present: Mr. Vinod Gupta, Advocate, for the petitioners.
Mr. Tejasvi Sharma and Mr. Mohinder Sharaick, Addl AGs with Ms. Leena Guleria, Deputy Advocate General, for respondent No. 1. Mr.Shashi Shirshoo, Central Government Counsel, for respondent No. 2.
of List on 4.9.2023.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
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Manav Bharti University Vs. State of H.P. & anr Cr. Revision No. 280 of 2020 .
24.8.2023 Present: Mr. Vinod Gupta, Advocate, for the petitioners.
Mr. Tejasvi Sharma and Mr. Mohinder Sharaick, Addl AGs with Ms. Leena Guleria, Deputy Advocate General, for respondent No. 1. Mr.Shashi Shirshoo, Central Government Counsel, for respondent No. 2.
of List on 4.9.2023.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Kushal Chand Vs. Kaushalya Devi Cr. Revision No. 305 of 2023 .
24.8.2023 Present: Mr.R.L. Chaudhary, Advocate, for the petitioner.
None for the respondent.
List on 28.8.2023.
of (Virender Singh) Judge August 24, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Hem Raj Vs. Partap Chand & anr RSA No. 454 of 2008 .
24.8.2023 Present: Mr. Shivam Sharma, Advocate vice Mr Basant Pal Thakur, Advocate, for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the respondents.
List on 21.9.2023.
of (Virender Singh) Judge August 24, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ram Krishan & anr Vs. Ghambari Devi RSA No. 438 of 2007 .
24.8.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathaia, Advocate, for the appellants.
Mr. Nitin Thakur, for respondent No. 1(a).
None for respondent No. 2.
List on 21.9.2023.
of
(Virender Singh)
rt Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Sangat Ram Vs. State of H.P. Cr. Appeal No. 108 of 2019 .
24.8.2023 Present: Mr. Dibender Ghosh, Advocate, Legal Aid Counsel, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
List on 21.9.2023.
of
(Virender Singh)
rt Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Dr. Rajeev Dogra Vs. Vijay Dogra & anr
Cr. MMO Nos 189 of 2018 a/w CMPMO No. 171 and Cr. MMO No. 103 of 2018 .
24.8.2023 Present: Mr. B.M. Chauhan, Senior Advocate with Mr. Manmohan Singh Katoch, Advocate, for the petitioner in Cr.MMO No. 189 of 2018 and Cr. MMO No. 103 of 2018 and for the respondents in CMPMO No. 172 of 2018.
Mr. G.C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for the respondents in of Cr.MMO No. 189 of 2018 and Cr.MMO No. 103 of 2018 and for the petitioner in CMPMO No. 172 of 2018.
rt Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Avni Kochhar Mehta & Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
List on 14.9.2023.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Balku Ram (deceased) through LRs Vimla Rani Vs. Rami Chand & ors RSA No. 347 of 2016 .
24.8.2023 Present: Dr. Lalit Kumar Sharma, Advocate, for the appellant.
Mr.K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the respondents. .
List on 28.9.2023.
of
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
f 2021 Balku Ram (deceased) through LRs Vimla Rani Vs. Rami Chand & ors RSA No. 347 of 2016 .
24.8.2023 Present: Dr. Lalit Kumar Sharma, Advocate, for the appellant.
Mr.K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the respondents. .
List on 28.9.2023.
of
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Pal Singh Vs. Chaman Lal & ors
RSA No. 364 of 2015
.
24.8.2023 Present: None for the appellant.
Mr. Sumit Sharma, Advocate, for respondents No. 1 to 6.
None for respondents No. 7 to 11. .
CMP No. 10929 of 2023of For consideration, list on 28.8.2023.
rt (Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Shri Manjeet Singh Vs. LAC (Urban) & anr RFA No. 84 of 2015 a/w 88 of 2015 .
24.8.2023 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Mohinder Zaraick, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
List for hearing on 5.10.2023, as prayed for by of learned vice counsel for the appellant.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Dev Raj Vs. Mulakh Raj RFA No. 324 of 2014 .
24.8.2023 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Vikas Rajput, Advocate, for the appellant.
Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for the respondent.
List for hearing on 28.9.2023.
of (Virender Singh) Judge August 24, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Gopal Krishan Vs. LACV & ors RFA No. 232 of 2014 .
24.8.2023 Present: Mr. Shivam Sharma, Advocate, vice Mr. Ramakant Sharma, Advocate, for the appellant.
Mr. Mohinder Zaraick, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of List for hearing on 5.10.2023.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Oriental Ins. Col Ltd. Vs. Satya Devi & ors FAO (MVA) No. 4165 of 2013 .
24.8.2023 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the appellant.
None for the respondents.
List for hearing on 5.10.2023.
of (Virender Singh) Judge August 24, 2023 (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS District Collector Mandi & anr. Vs. Smt. Ved Vatti & anr.
RFA No. 4106 of 2013.
24.8.2023 Present: Mr. Mohinder Zaraick, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocates General, for the appellant.
Mr. Devender K. Sharma, Advocate, for respondent No. 1.
None for respondent No. 2.
of List before another Bench at the pleasure of Hon'ble the Chief Justice.
rt (Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rajesh Gupta Vs. NIIC Ltd. & anr FAO No. 4072 of 2013 .
24.8.2023 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. B.M. Chauhan, Senior Advocate, with Ms. Kamakshi, Advocate, for respondent No. 1.
Mr. Imran Khan, Advocate, for respondent No. 2. of List on 21.9.2023.
.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Prem Chand Vs. State of H.P. Cr. Revision No. 4048 of 2013 .
24.8.2023 Present: None for the petitioner.
Mr. Mohinder Zaraick, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
List on 5.10.2023.
.
of
(Virender Singh)
rt Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Roshan Lal Bhardwaj (deceased) through LRs Vs. Sumati Sharma & ors.
FAO No. 183 of 2013.
24.8.2023 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Y.P. Sood, Advocate, for respondents No. 1and 2.
Mr. Jagdish Thakur, Advocate, for respondent No. 3.
of List on 21.9.2023, as prayed for by learned counsel for the appellant.
rt .
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Anil Kaundal Vs. Smt. Janki Devi & ors RSA No. 526 of 2019 .
24.8.2023 Present: Mr. Karan Sharma, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate, for respondents No. 7(a) to 7(f).
Names of respondents No. 4 and 7 are deleted.
None for respondents No. 8, 9, 10, 11 and 12.
of Notices issued to respondents No. 1 and 2 received back unserved for want of correct address. Needful rt be done within a week. Thereafter, notices be issued to respondents No. 1 and 2, returnable for the next date of hearing.
Notice issued to respondent No. 3 received back after service, whereas respondent No. 5 has refused to accept the service of notice. As such, respondents No. 3 and 5 are deemed to have been served.
Notice issued to respondent No. 6 not received back either served or unserved. Let the same be awaited for another two weeks.
Let consequential service for bringing on record the legal representatives of deceased respondent No. 4 be taken on or before the next date of hearing.
List on 14.9.2023.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Mohammad Raffi Vs. HPMFDC Cr. Revision No. 157 of 2023 .
24.8.2023 Present: Mr. Jagat Paul, Advocate, for the petitioner.
Mr. Sat Prakash, Advocate, for the respondent.
It has been submitted by learned counsel for the petitioner that the order dated 17.3.2023, passed by this Court, has been complied with. His statement is taken of on record.
rt Admit.
List in due course.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
24.8.2023 Present: Mr. N.K. Bhalla, Advocate, for the petitioner.
.
Mr. Mohinder Zharaick and Mr. Tejasvi Sharma, Additional Advocates General, for the respondent-State.
Mr. Pranshul Sharma, Advocate, for respondent No. 3.
None for respondents No. 4 and 5.
of Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for respondents No. 6 and 7.
. rt Learned counsel appearing for respondent No. 3 has stated that he has filed an application for placing on record the report of Patwari, however, the same is not on record.
The Registry is directed to trace it out and place the same on record, if found in order, by the next date of hearing.
List on 12.9.2023.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sohan Lal Vs. State of H.P. Cr. MMO No. 173 of 2021 .
24.8.2023 Present: None for the petitioner.
Mr. Mohinder Zharaick and Mr. Tejasvi Sharma, Additional Advocates General, for the respondent-State.
Mr. G.R. Palsra, Advocate, for respondent No. 2. of List on 28.9.2023.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Anjana Thakur & ors Vs. State of H.P. & anr
Cr. Revision No. 70 of 2021
.
24.8.2023 Present: Mr. Ajay Chandel, Advocate, for the
petitioners.
Mr. Mohinder Zharaick and Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for the respondents-State.
of Service is complete.
List for hearing on 21.9.2023.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Dhananjay Sharma Vs. State of H.P. Cr. MMO No. 371 of 2020 .
24.8.2023 Present: Mr. Vishvinder Singh, Advocate vice Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Mohinder Zharaick and Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
Cr. M.P. No. 2992 of 2023of By way of present application, a prayer has been made to implead the complainant, Shri Brij Lal, as rt respondent in the present case.
Considering the factual position, as mentioned in the application, the application is allowed and complainant Brij Lal is ordered to be impleaded as respondent No. 2, in the present case. The application is, thus, disposed of.
Amended memo of parties is annexed with the application. The same is ordered to be taken on record.
Cr. MMO No. 371 of 2020Notice be issued to the respondent, on steps being taken within a week, returnable for 28.9.2023.
.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Bodh Raj Vs. State of H.P. & ors Cr. MMO No. 98 of 2020 .
24.8.2023 Present: Mr. Kara Sharma, Advocate, for the petitioner.
Mr. Mohinder Zharaick and Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for the respondents No. 1 to 5-State.
Mr. Pawan Gautam, Advocate, for respondents No. 6 and 7.
of List on 5.10.2023.
.
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Rajesh Kumar Vs. Gian Chand & anr
Cr. MMO No. 186 of 2019
.
24.8.2023 Present: Mr. Kara Sharma, Advocate vice Mr. Varun
Chandel, Advocate, for the petitioner.
Mr. Malay Kaushal, Advocate vice Mr. Naresh K. Sharma, Advocate, for respondent No. 1.
Mr. Bhupender Ahuja, Advocate, for respondent No. 2.
of List for hearing on 12.10.2023. .
rt (Virender Singh)
Judge
August 24, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Dinesh Kumar Vs. State of H.P.
Cr. M.P.(M) No. 2162 of 2023
.
24.8.2023 Present: Mr.V.S. Chauhan, Senior Advocate with Mr.
Pranshul Sharma, Advocate, for the applicant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
Status report filed. For consideration, to come of up on 31.8.2023.
Till then, the Investigating Officer is directed rt to release the applicant in FIR No. 34 of 2022, dated 10.3.2022, under Sections 409 and 420 IPC and Section 13(2) of PC Act, registered with Police Station, Nahan, in the event of his arrest, subject to his furnishing bail bonds, in the sum of Rs. 60,000/- with one surety in the like amount, to the satisfaction of the Investigating Officer.
The applicant, through his counsel, is directed to appear before the I.O. on 25.8.2023 at 10 a.m. .
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rajender & ors Vs. LAC & ors CMP Nos 9681 and 9682 of 2023 in RFA No. 177 of 2014 .
24.8.2023 Present: Ms. Shashi Kiran, Advocate, for the applicants.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
The learned Deputy Advocate General sought of time to ascertain the status of the SLP, if any, filed before the Hon'ble Supreme Court.
rt List on 21.9.2023.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Shyama Devi Vs. LAC & ors CMP No. 9044 of 2023 in RFA No. 174 of 2014 .
24.8.2023 Present: Ms. Shashi Kiran, Advocate, for the applicants.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
The learned Deputy Advocate General sought of time to ascertain the status of the SLP, if any, filed before the Hon'ble Supreme Court.
rt List on 21.9.2023.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Joginder Singh Vs. State of H.P. Cr. MP(M) No. 2141 of 2023 .
24.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the applicant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
ASI Rajmal, Police Station Bhoranj is present.
of Status report filed. Perusal of the same shows that although the details of the cases have been mentioned, rt but their fate has not been mentioned.
In such a situation, the case is ordered to be listed on 28.8.2023 with a clear-cut direction to the Investigating Officer to file a supplementary status report, disclosing therein the details of the cases, as well as, the fact that how many cases are pending against the applicant and in how many cases, acquittal have been recorded and details of conviction, if any.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS M/s R.K. Trading Company Vs. State of H.P. Cr. MMO No. 49 of 2014 .
23.8.2023 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria and Ms. Sunaina, Dy. AGs, for respondent No. 1.
Ms. Vandana Thakur, Advocate vice Mr. Surinder Saklani, Advocate, for respondent of No. 2. .
In view of the request made by learned vice rt counsel for the petitioner, list on 27.9.2023.
(Virender Singh) Judge August 23, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS United India Insurance Col Ltd.Vs. Leela Devi & ors FAO No. 4162 of 2013 .
23.8.2023 Present: Ms. Nisha Nalot, Advocate vice Mr. Ishan Sharma, Advocate, for the appellant.
Ms. Parul Negi, Advocate, for respondents No. 1 to 3.
None for respondent No. 4.
Mr. Suneet Goel, Advocate, for respondent No. of 5. In view of the request made by learned vice rt counsel for the appellant, list on 27.9.2023.
(Virender Singh) Judge August 23, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ram Kali Vs. Kangra Ex-Serviceman TPT FAO No. 195 of 2013 .
23.8.2023 Present: Mr. Naveen K. Bhardwaj, Advocate, for the appellants.
Mr. Pawan Gautam, Advocate, for respondents No. 1 and 2.
Mr. P.S. Chandel, Advocate, for respondent No. 3.
of In view of the request made by learned counsel for respondents No. 1 and 2, list on 6.9.2023.
rt (Virender Singh) Judge August 23, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Shetu Ram (deceased) through LRs Vs. Roop Lal & ors FAO Nos. 30 of 2013 & 47 of 2013 .
23.8.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathaia, Advocate, for the appellants in FAO No. 30 of 2013 ad for respondents in FAO No. 47 of 2013.
Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants in FAO No. 47 of 2013 and for respondents in of FAO No. 30 of 2013.
List for hearing on 4.10.2023. rt (Virender Singh) Judge August 23, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Dinesh Rana Vs. State of H.P. Cr. Appeals No. 231 of 2011, 227 of 2011 and 197 of 2014 .
Cr. Appeal No. 231 of 201123.8.2023 Present: Mr. Vivek Sharma, Advocate, for the appellant.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Sunaina and Ms. Leena Guleria, Deputy AGs, for the respondent-State.
of Cr. Appeal No. 197 of 2014 Mr. Mohinder Zharaick, Addl. A.G. with Ms. rt Sunaina and Ms. Leena Guleria, Deputy AGs, for the appellant.
Mr. Vivek Sharma, Advocate, for the respondent.
Cr. Appeal No. 227 of 2011Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellant.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Sunaina and Ms. Leena Guleria, Deputy AGs, for the respondent-State.
List for hearing on 13.9.2023.
(Virender Singh) Judge August 23, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS State of H.P. Vs. Karamdin & connected matters Cr. Appeals No. 191 of 2010, 192 of 2010, 193 of 2010 and 266 of 2010 .
23.8.2023 Present: Mr. Mohinder Zharaick, Addl. A.G. with Ms. Sunaina and Ms. Leena Guleria, Deputy AGs, for the appellant-State. (in all the appeals) Mr. N.K. Thakur, Senior Advocate with Ms. Ritu Singh and Mr. Divya Raj Singh, Advocate, for the respondents. (in all the appeals) of Arguments heard. Judgment reserved. .
rt (Virender Singh) Judge August 23, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ram Singh & anr Vs. State of H.P. Cr. Appeal No. 97 of 2010 .
23.8.2023 Present: Mr. Arun Kaushal, Advocate, for the appellants.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Sunaina and Ms. Leena Guleria, Deputy AGs, for the respondent-State.
In view of the request made by learned counsel of for the appellants, list on 20.9.2023.
rt (Virender Singh)
Judge
August 23, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Baldev Singh Vs. M/s Mahindra & Mahindra Financial Services Ltd.
Cr. Revision No. 24 of 2020.
23.8.2023 Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Ms. Meera Devi, Advocate, for the respondent.
List on 20.9.2023.
of (Virender Singh) Judge August 23, 2023 (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Pawan Kumar Vs. Himachal Gramin Bank Branch Bhambla Cr. Revision No. 387 of 2022 .
23.8.2023 Present: None for the petitioner.
Mr. Basant Pal Thakur, Advocate, for the respondent.
Record received. For awaiting the same, list on 6.9.2023.
of
rt (Virender Singh)
Judge
August 23, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Hari Ram & ors Vs. State of H.P. Cr. MMO No. 2 of 2022 .
23.8.2023 Present: None for the petitioner.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Sunaina and Ms. Leena Guleria, Deputy AGs, for the respondent-State.
List for hearing on 4.10.2023.
of (Virender Singh) Judge August 23, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Pawan Kumar Vs. Surinder Kumar RSA No. 346 of 2019 .
23.8.2023 Present: Mr. Arun Kaushal, Advocate vice Mr. Ramakant Sharma, Advocate, for the appellant.
Mr. Tarun K. Sharma, Advocate, for the respondent.
Record received. For consideration on of admission, list on 27.9.2023.
rt (Virender Singh)
Judge
August 23, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Roshan Lal Vs. Sethi Ram Cr. Revision No. 145 of 2023 .
23.8.2023 Present: None for the petitioner.
Ms. Monika, Advocate vice Mr. Vijay Kumar Arora, Advocate, for the respondent.
List on 29.8.2023.
of (Virender Singh) Judge August 23, 2023 (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Subhash Chand Vs Subhash Chand Jamwal & anr Cr. Revision No. 40 of 2022 .
23.8.2023 Present: Mr. Tek Chand, Advocate, for the petitioner.
None for respondent No. 1.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 2.
The case was fixed for presence of parties of today. However, no one has put appearance on behalf of respondent No. 1.
rt Therefore, the case is listed for hearing on 27.9.2023.
(Virender Singh) Judge August 23, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Hem Raj Sharma Vs Jeet Ram Chaudhary Cr. Revision No. 599 of 2022 .
23.8.2023 Present: Mr. Kshitij Thakur, Advocate vice Mr. Vinod Gupta, Advocate, for the petitioner.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the respondent.
.
List on 20.9.2023.
of (Virender Singh) Judge August 23, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Taranjeet Kaur & anr. Vs State of H.P. & ors Cr. MMO No. 383 of 2020 .
23.8.2023 Present: Mr.K.S. Thakur, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 1- State.
Mr. Kshitij Thakur, Advocate vice Mr. Vinod Gupta, Advocate, for respondents No. 2 to 4.
of .
List on 20.9.2023.
rt (Virender Singh)
Judge
August 23, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Rishi Raj Jamwal Vs Varun Kumar Cr. MP(M) No. 1993 of 2023 .
23.8.2023 Present: Mr. Vinay Mehta, Advocate vice Mr. Varun Rana, Advocate, for the petitioner/applicant.
Mr. Surender Verma, Advocate, for the respondent.
The applicant has preferred the present petition, against the judgment dated 6.1.2023, passed by of the learned Additional Sessions Judge, Sundernagar, District Mandi, H.P. in Appeal No. 105 of 2022.
rt
2. Since, the present revision petition has been filed after prescribed period of limitation, as such the present application has been filed for condonation of delay.
3. In view of no objection made by learned counsel for the respondent, delay in filing the present revision petition is condoned. The application is, thus, disposed of.
Cr. Revision No. ________of 2023
4. Be registered.
5. Vide order of the even date passed in Cr.
M.P.(M) No. 1993 of 2023, delay in filing the present petition has been ordered to be condoned.
6. The petitioner/applicant has been convicted for the offence punishable under Section 138 of Negotiable Instruments Act, in criminal case No. 234-I/2015, titled as, 'Varun Kumar versus Rishi Raj Jamwal' by the Court of learned Additional Chief Judicial Magistrate, Court No. 1, Sundernagar, ::: Downloaded on - 25/08/2023 20:38:55 :::CIS District Mandi, (hereinafter referred to as 'the trial Court), vide judgment dated 2.7.2022. Vide order of .
sentence dated 2.7.2022, he has been ordered to undergo simple imprisonment, for a period of one year and to pay compensation of Rs. 3,30,000/-, and, in the event of default in making the payment of of compensation amount, he has been ordered to undergo simple imprisonment, for a period of one month.
rt
7. The aforesaid judgment of conviction and order of sentence has unsuccessfully been assailed by the petitioner/applicant before the Court of learned Additional Sessions Judge, Sundernagar, District Mandi (hereinafter referred to as 'the first appellate Court') in Criminal Appeal No. 105 of 2022, vide judgment dated 6.1.2023.
8. Aggrieved from the judgment of conviction and order of sentence, passed by the learned trial Court, as referred to above, and affirmed by the Court of learned First Appellate Court, the petitioner has preferred the instant revision petition.
9. Records of the learned trial Court, as well as, the learned First Appellate Court be requisitioned for the next date of hearing.
10. List on 27.9.2023.
::: Downloaded on - 25/08/2023 20:38:55 :::CISCr. M.P. No. __________
11. Be registered.
.
12. By way of the present application, under Section 389 of the Code of Criminal Procedure, the petitioner/applicant has sought the suspension of order of sentence, dated 2.7.2022, passed by the of learned trial Court, in criminal case No. 234-I/2015, and affirmed by the learned First Appellate Court in rt Criminal Appeal No.105 of 2022, vide judgment, dated 6.1.2023.
13. Since the revision against the judgment of conviction and order of sentence, as referred to herein-
above, will take sufficient long time, for its disposal, as such, the order of sentence is suspended during the pendency of the revision, subject to the following conditions:
(i) That the applicant shall furnish personal bond in the sum of Rs. 30,000/-, alongwith one surety of the like amount, 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 revision petition, he will surrender before the learned trial Court to serve the remainder substantive sentence;
(ii) That the applicant shall deposit 50% of the amount of compensation, before the learned trial Court, which will be in addition to the amount, already deposited, within a period of four weeks from today.
14. The application is, thus, disposed of.
::: Downloaded on - 25/08/2023 20:38:55 :::CIS15. A copy of this order be sent to the learned trial Court, with the direction that the report of .
compliance of this order be submitted to this Court, by the next date of hearing.
.
(Virender Singh) of Judge August 23, 2023 (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rishi Raj Jamwal Vs Satish Kumar Cr. MP(M) No. 1994 of 2023 .
23.8.2023 Present: Mr. Vinay Mehta, Advocate vice Mr. Varun Rana, Advocate, for the petitioner/applicant.
Mr. Surender Verma, Advocate, for the respondent.
The applicant has preferred the present petition, against the judgment dated 6.1.2023, passed by of the learned Additional Sessions Judge, Sundernagar, District Mandi, H.P. in Appeal No. 104 of 2022.
rt
2. Since, the present revision petition has been filed after prescribed period of limitation, as such the present application has been filed for condonation of delay.
3. In view of no objection made by learned counsel for the respondent, delay in filing the present revision petition is condoned. The application is, thus, disposed of.
Cr. Revision No. ________of 2023
4. Be registered.
5. Vide order of the even date passed in Cr.
M.P.(M) No. 1994 of 2023, delay in filing the present petition has been ordered to be condoned.
6. The petitioner/applicant has been convicted for the offence punishable under Section 138 of Negotiable Instruments Act, in criminal case No. 274-I/2016, titled as, 'Satish Kumar versus Rishi Raj Jamwal' by the Court of learned Additional Chief Judicial Magistrate, Court No. 1, Sundernagar, ::: Downloaded on - 25/08/2023 20:38:55 :::CIS District Mandi, (hereinafter referred to as 'the trial Court), vide judgment dated 2.7.2022. Vide order of .
sentence dated 2.7.2022, he has been ordered to undergo simple imprisonment, for a period of one year and to pay compensation of Rs. 3,30,000/-, and, in the event of default in making the payment of of compensation amount, he has been ordered to undergo simple imprisonment, for a period of one month.
rt
7. The aforesaid judgment of conviction and order of sentence has unsuccessfully been assailed by the petitioner/applicant before the Court of learned Additional Sessions Judge, Sundernagar, District Mandi (hereinafter referred to as 'the first appellate Court') in Criminal Appeal No. 104 of 2022, vide judgment dated 6.1.2023.
8. Aggrieved from the judgment of conviction and order of sentence, passed by the learned trial Court, as referred to above, and affirmed by the Court of learned First Appellate Court, the petitioner has preferred the instant revision petition.
9. Records of the learned trial Court, as well as, the learned First Appellate Court be requisitioned for the next date of hearing.
10. List on 27.9.2023.
::: Downloaded on - 25/08/2023 20:38:55 :::CISCr. M.P. No. __________
11. Be registered.
.
12. By way of the present application, under Section 389 of the Code of Criminal Procedure, the petitioner/applicant has sought the suspension of order of sentence, dated 2.7.2022, passed by the of learned trial Court, in criminal case No. 274-I/2016, and affirmed by the learned First Appellate Court in rt Criminal Appeal No.104 of 2022, vide judgment, dated 6.1.2023.
13. Since the revision against the judgment of conviction and order of sentence, as referred to herein-
above, will take sufficient long time, for its disposal, as such, the order of sentence is suspended during the pendency of the revision, subject to the following conditions:
(i) That the applicant shall furnish personal bond in the sum of Rs. 30,000/-, alongwith one surety of the like amount, 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 revision petition, he will surrender before the learned trial Court to serve the remainder substantive sentence;
(ii) That the applicant shall deposit 50% of the amount of compensation, before the learned trial Court, which will be in addition to the amount, already deposited, within a period of four weeks from today.
14. The application is, thus, disposed of.
::: Downloaded on - 25/08/2023 20:38:55 :::CIS15. A copy of this order be sent to the learned trial Court, with the direction that the report of .
compliance of this order be submitted to this Court, by the next date of hearing.
.
(Virender Singh) of Judge August 23, 2023 (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
Beverley Singh Vs. Tejinder Singh C.S. No. 29 of 2023 22.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the plaintiff.
of Mr. Arjun Lall, Advocate, for defendant No. 1.
It has been submitted by learned counsel for rt defendant No. 1 that an appropriate application is being filed, during the course of the day. His statement is taken on record.
List on 25.8.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ayush Kainth Vs. Kuldeep Kaur C.S. No. 24 of 2023 .
22.8.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the plaintiff.
Mr. Ankit, Advocate vice Mr. Shriyak Sharda, Advocate, for the defendant.
Civil Suit No. 24 of 2023 and OMP No. 171 of 2023 of Written statement and reply are stated to have been filed. However, the same are not on record.
rt The Registry is directed to trace out and place the same on record, if found in order, by the next date of hearing.
Replication and rejoinder be filed within four weeks. List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Prem Chand Vs. Vipul Sood C.S. No. 11 of 2023 .
22.8.2023 Present: Mr. Rajiv Rai, Advocate, for the plaintiff.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the defendant.
C.S. No. 11 of 2023 & OMP No. 88 of 2023 Time sought to file written statement as well of as reply. Needful be done within four weeks.
rt List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rangeen Kumar Vs. Arun Dogra & anr.
Cr. Revision No. 707 of 2022.
22.8.2023 Present: Mr. Nand Lal, Advocate vice Mr. Nipun Sharma, Advocate, for the petitioner.
Mr. Munish Dhatwalia, Advocate, for respondent No. 1.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 2.
of In view of the request made by learned vice counsel for the petitioner, list on 29.8.2023.
rt (Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Mamta Rani Vs. State of H.P. Cr. MP(M) No. 346 of 2021 .
22.8.2023 Present: Mr. Vijay Kumar, Advocate vice Mr. Kulwant Chauhan, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for the respondent-State.
Mr. Rajesh Kashyap, Advocate, for of respondents No. 2 to 5.
Report of Registrar (Judicial) perused. rt Let objection(s), as raised by the Registry, in reply filed on behalf of respondents No. 2 to 5, be removed within a week.
List on 29.8.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Karan Verma & ors Vs. Trilok Chand C.S. No. 86 of 2021 .
22.8.2023 Present: Mr.Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the plaintiffs/non-applicants.
Mr.Nishant Khidtta, Advocate, for the defendant/applicant.
OMP No. 69 of 2023of Arguments heard. Order reserved.
rt (Virender Singh)
Judge
August 22, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
NIC Ltd. Vs. Geto Devi @ Geeta Devi & ors a/w connected matters FAO No. 93 of 2013 a/w FAO Nos 4137 of 2013 and .
253 of 2015 FAO No. 93 of 2013 22.8.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate vice Ms. Archana Dutt, Advocate, for respondents No. 1 and 2.
of Mr. Mohd. Amir, Advocate vice Ms. Ambika Kotwal, Advocate, for respondent No. 3. rt Ms. Seema Guleria, Advocate, for respondent No. 4.
Mr. Jai Ram Sharma, Advocate, for respondent No. 5.
FAO No. 4137 of 2013Mr. Arun Kaushal, Advocate vice Ms. Archana Dutt, Advocate, for the appellant.
Mr. Mohd. Amir, Advocate vice Ms. Ambika Kotwal, Advocate, for respondent No. 1.
Ms. Seema Guleria, Advocate, for respondent No. 2.
Mr. Jai Ram Sharma, Advocate, for respondent No. 3.
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No. 4.
FAO No. 253 of 2015Mr. Mohd. Amir, Advocate vice Ms. Ambika Kotwal, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate vice Ms. Archana Dutt, Advocate, for respondents No. 1 and 2.
Ms. Seema Guleria, Advocate, for respondent No. 3.
Mr. Jai Ram Sharma, Advocate, for respondent No. 5.
::: Downloaded on - 25/08/2023 20:38:55 :::CISMr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No. 6.
.
Name of respondent No. 4 is deleted.
List on 26.9. 2023 for hearing.
(Virender Singh) Judge August 22, 2023 of (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ajit Bagga Vs. Rajesh Kumar & anr.
Cr. Revision No. 636 of 2022.
22.8.2023 Present: Mr. Shekhar Badola vice Mr. Parav Sharma, Advocate, for the petitioner.
Mr. Mohit Dogra, Advocate, Advocate, for respondent No. 1.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with of Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 2.
rt In view of the request made by learned counsel for the parties, list for hearing on 3.10.2023.
.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rajesh Mehra Vs. State of H.P. & ors a/w Connected matter Cr. MMOs No. 356 & 462 of 2021 .
Cr. MMO No. 356 of 202122.8.2023 Present: Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with Ms. Leena Guleria and Ms. Sunaina, Deputy of Advocates General, for respondent No. 1.
Mr. K.D. Sood, Senior Advocate with Mr. Het rt Ram Thakur, Advocate, for respondent No. 2.
Cr. MMO No. 462 of 2021Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 1.
Mr. Lalit Sehgal, Advocate, for respondents No. 5 and 6.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondents No. 7 to 10.
List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Deena Nath & anr Vs. Bal Ram RSA No. 320 of 2016 .
22.8.2023 Present: Mr. Manjit Singh, Advocate vice Mr. G.R. Palsra, Advocate, for the appellants.
Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the respondent.
The matter has been listed after a gap of about of seven years.
rt At this stage, it has been submitted by learned vice counsel for the appellants that both the appellants have died, during the pendency of the present appeal.
Time sought to take requisite steps. Let needful be done within four weeks.
List on 26.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Radha Devi Vs. Secretary, Health & ors RSA No. 127 of 2016 .
22.8.2023 Present: Mr. Himanshu Kapila, Advocate vice Mr. Manohar Lal Sharma, Advocate, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for the respondents-State.
of In view of the request made by learned vice counsel for the appellant, list for hearing on 3.10.2023.
rt (Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Mata Chintpurni Mandir Committee & anr.Vs. Raj Pal & anr.
RSA No. 502 of 2015.
22.8.2023 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Tejasvi Dogra, Advocate, for the appellants.
Mr. Vivek Sharma, Advocate vice Mr. Sanjeev Sood, Advocate, for the respondents.
List for hearing on 17.10.2023.
of
rt (Virender Singh)
Judge
August 22, 2023
(kalpana)
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Subhar @ Subhash Chand Vs. Jagdish Chand (since deceased) through LRs & others RSA No. 365 of 2015 .
22.8.2023 Present: Mr. Romesh Verma, Senior Advocate with Ms. Shruti Sharma, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate vice Mr. Janesh Gupta, Advocate, for respondents No. 1(a) to 1(c).
of Respondent No. 1(d) already ex-parte.
Name of respondent No. 1(e) stands deleted. rt None for respondents No. 2 to 7.
List on 5.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Jagdish Chand & anr. Vs. Asha Devi RSA No. 54 of 2015 .
22.8.2023 Present: Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Vedhant Ranta, Advocate vice Dr. Lalit K. Sharma, Advocate, for the respondent.
Since the matter has been listed after a gap of of eight years, as such, the learned counsel for the parties sought time to ascertain the status of the parties.
rt List on 26.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Meghna Chaudhary Vs. Ambala Syndicate Bus Service & ors FAO No. 188 of 2013 .
22.8.2023 Present: Mr. Vaibhav Kanwar, Advocate vie Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Amrinder Singh Rana, Advocate, for respondents No. 1 and 2.
Mr. Praneet Gupta, Advocate, for respondent of No. 3.
Arguments heard. Judgment reserved. rt (Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sarla Devi Vs. Vandana Verma & anr.
Civil Suit No. 15 of 2021.
22.8.2023 Present: Mr. Sumesh Sharma, Advocate vice Mr. Karun Negi, Advocate, for the plaintiff/applicant.
Mr. Naresh Kumar Tomar, Advocate, for defendants/non-applicants No. 1 and 2.
Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for defendants/non-
of applicants No. 3 and 4.
OMP No. 705 of 2021rt Learned counsel for defendants/non-
applicants No. 3 and 4 submits that reply is being filed, during the course of the day. His statement is taken on record.
Rejoinder, if any, be filed within a week.
List on 5.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Dhyan Singh Vs. Lachhmi Devi & anr.
RSA No. 446 of 2016.
22.8.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the appellants No. 1(a) to 1(d) and 1(f).
Ms. Rinki Kashmiri, Advocate vice Mr. Janesh Gupta, Advocate, for the respondents.
CMP(M) No. 441 of 2023of By way of present application, filed under Order 22 Rule 3 and 9 read with Section 151 of the CPC rt and Section 5 of the Limitation Act, it has been prayed that the legal representatives of sole appellant, Late Sh. Dhyan Singh, who as per averments contained in the application, expired on 30.5.2022, be ordered to be brought on record, after condoning the delay, since the present application has been filed after the prescribed period of limitation.
Although, reply to the present application has been filed, yet considering the factual position, as contained in the application, the applicant has been able to make out the case for condonation of delay. Moreover, the matter is to be decided on the basis of merits and not on the basis of technicalities.
Accordingly, the application is allowed and the legal representatives of deceased appellant, as mentioned in para-1 of the application, are ordered to be brought on record, by setting aside the abatement, if any. The application is, thus, disposed of.
::: Downloaded on - 25/08/2023 20:38:55 :::CIS RSA No. 446 of 2016.
Amended memo of parties be filed within four weeks. List on 12.9.2023.
(Virender Singh) Judge August 22, 2023 of (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rajinder Singh Sublaik Vs. Dainik Bhaskar RFA No. 406 of 2015 .
22.8.2023 Present: Mr. Amit Himalvi, Advocate, for the appellant.
Mr. Surender Saklani, Advocate, for respondent No. 1.
None for respondent No. 2.
Requisite steps have not been taken for the of service of respondent No. 3. Let needful be done within two weeks. Thereafter, notice be issued to respondent No. 3, rt returnable for 3.10.2023, on steps being taken within two weeks.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Laxmi Dass Vs. Birbal & ors RSA No. 34 of 2015 .
22.8.2023 Present: Mr. Hardeep Verma, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, vice Mr. Basant Pal Thakur, Advocate, for respondent No. 1.
None for respondents No. 2 to 4.
of Requisite steps have not been taken for bringing on record the legal representatives of deceased rt respondent No. 3. Let needful be done within four weeks.
List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ram Lal & anr. Vs. Narender Pal RSA No. 31 of 2015 .
22.8.2023 Present: Mr. Prantap Sharma, Advocate vice Mr. Subhash Sharma, Advocate, for the appellants.
Mr. Arun Kaushal, Advocate, for the respondent.
Time sought to move an appropriate of application for bringing on record the legal representatives of deceased appellant, Ram Lal.
rt Needful be done within three weeks. List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Krishnu Ram & ors Vs. Paras Ram & ors RFA No. 218 of 2014 .
22.8.2023 Present: Mr. Dinesh Sharma, Advocate, for the appellants.
Mr. Suneet Verma, Advocate vice Mr. Inderjeet Singh Narwal, Advocate, for respondent No. 1.
Notices issued to respondents No. 2(a), 2(c) to 2(e) received back after due service, however, no one has of put appearance on their behalf. Notice issued to respondent No. 2(b) received back unserved with the report that he is rt serving in Indian Army. Let fresh notice be issued to respondent No. 2(b), as per the provisions contained under Order 5 Rule 28 CPC, returnable for 10.10.2023, on steps being taken within two weeks.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Shiv Chand Shkail Vs. Biyas Dev Cr. Revision No. 421 of 2023 .
22.8.2023 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Leaving the question of maintainability open, let notice be issued to the respondent, on steps being taken within a week, returnable for 19.9.2023.
of .
rt (Virender Singh)
Judge
August 22, 2023
(kalpana)
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Baldev Singh. Vs. M/s Mahindra & Mahindra Financial Services Ltd.
Cr. Revision No. 24 of 2020.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Ms. Meera Devi, Advocate, for the respondent.
In view of the request made by learned vice of counsel for the petitioner, list on 23.8.2023.
rt (Virender Singh)
Judge
August 14, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
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Pinki Vs. State of H.P. Cr. Revision No. 332 of 2023 .
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Man Singh Chandel, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent.
Before proceeding further, let report of Probation Officer be called for.
of List on 11.9.2023.
rt (Virender Singh)
Judge
August 14, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
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Ajeet Kapoor Vs. Sangeeta
Cr. Revision No. 44 of 2023
.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. P.S. Negi,
Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Mr. Dibender Ghosh, Advocate, for the respondent.
For consideration, list on 23.8.2023.
of
(Virender Singh)
rt Judge
August 14, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
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Ramjee Lal Vs. Vishal Kumar Cr. Appeal No. 254 of 2021 .
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Vishal Bindra, Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Mr. Karan Singh Kanwar, Advocate, for the respondent.
For consideration, list on 4.9.2023.
of
(Virender Singh)
rt Judge
August 14, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
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Lazi Ram Thakur Vs. Kamlender Rattan
(deceased) through LRs Promila & ors .
Cr. Appeal No. 257 of 201814.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Mohan Sharma, Advocate, for the appellant.
Mr. H.S. Rawat, Additional A.G., for respondent No. 2-State.
Notices issued to respondents No. 1(a) to 1(d) of received back after due service. Despite service, no one has put appearance on their behalf. Further wait is not rt justifiable.
For consideration, list on 28.8.2023.
(Virender Singh) Judge August 14, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ankush Thakur Vs. State of H.P. Cr. MP(M) No. 2068 of 2023 .
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Vivek Sharma, Advocate, for the applicant.
Mr. H.S. Rawat, Additional A.G., for the respondent-State.
Notice. Mr. H.S. Rawat learned Addl. A.G. appears and waives service of notice on behalf of of respondent-State. He prays for and is granted a day's time to file status report.
rt List on 16.8.2023.
(Virender Singh) Judge August 14, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
Gaurav Goel Vs. Meenakshi Goel Cr. Revision No. 39 of 2023 11.8.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
of Mr. Karan Singh Kanwar, Advocate, for the respondent.
rt Record not received.
For awaiting the same, list on 1.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Pardeep Kumar Vs. State of H.P.& anr Cr.MMO No. 551 of 2023 .
11.8.2023 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondent No. 1.
Mr. Narender Guleria, Advocate vice of Mr.Lovneesh Thakur, Advocate, for respondent No. 2.
rt Status report not filed. Let the same be filed within six weeks. List on 22.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Raj Kumar & anr. Vs. State of H.P.& ors Cr.MMO No. 532 of 2023 .
11.8.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondents No. 1 & 2.
Mr. Prakash Sharma, Advocate, for of respondent No. 3.
Reply, on behalf of respondents No. 1 and 2, rt stands filed. For consideration, list on 25.8.2023.
Cr.MP(M) No. 1833 of 2023Till the next date of hearing, further proceedings, arising out of FIR No. 114 of 2022, dated 3.6.2022, registered with Police Station, Paonta Sahib,District Sirmour, H.P., under Sections 3(1)(S) of Scheduled Caste and Scheduled Tribes Act and Section 323 of IPC, and the consequential proceedings of criminal case No. 7 of 2022, in case titled as, 'State of H.P. Vs. Raj Kumar, pending before the learned Special Judge, Sirmour, at Nahan, are ordered to be stayed.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Savitri Vs. State of H.P. .
Cr.MP (M) No. 2052 of 202311.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
of By way of present application, the applicant surrenders before this Court. Be taken into custody.
rt The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing her, on bail, during the pendency of the trial, in case FIR No.125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
::: Downloaded on - 25/08/2023 20:38:55 :::CISMr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, .
Deputy Advocate General, for respondent-
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be of released on interim bail, subject to her furnishing bail bonds in the sum of Rs. 30,000/- with one surety in the rt like amount, to the satisfaction of this Court, with the following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer.
.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested ::: Downloaded on - 25/08/2023 20:38:55 :::CIS and accepted. The applicant is released on bail, in case FIR No. 125 of 2023, dated 9.8.2023, under Sections .
341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. List for consideration on 16.8.2023.
of
rt (Virender Singh)
Judge
August 11, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Baldev Singh Vs. State of H.P.
Cr.MP (M) No. 2053 of 2023
.
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
By way of present application, the applicant of surrenders before this Court. Be taken into custody.
rt The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing him, on bail, during the pendency of the trial, in case FIR No.125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
::: Downloaded on - 25/08/2023 20:38:55 :::CISMr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent-
.
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be released on interim bail, subject to his furnishing bail of bonds in the sum of Rs. 30,000/- with one surety in the like amount, to the satisfaction of this Court, with the rt following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer..
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested and accepted. The applicant is released on bail, in case ::: Downloaded on - 25/08/2023 20:38:55 :::CIS FIR No. 125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section .
3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. List for consideration on 16.8.2023.
of (Virender Singh) Judge August 11, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Raksha Vs. State of H.P. Cr.MP (M) No. 2054 of 2023 .
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
By way of present application, the applicant of surrenders before this Court. Be taken into custody.
rt The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing her, on bail, during the pendency of the trial, in case FIR No.125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
::: Downloaded on - 25/08/2023 20:38:55 :::CISMr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent-
.
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be released on interim bail, subject to her furnishing bail of bonds in the sum of Rs. 30,000/- with one surety in the like amount, to the satisfaction of this Court, with the rt following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer.
.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested ::: Downloaded on - 25/08/2023 20:38:55 :::CIS and accepted. The applicant is released on bail, in case FIR No. 125 of 2023, dated 9.8.2023, under Sections .
341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. List for consideration on 16.8.2023.
of
rt (Virender Singh)
Judge
August 11, 2023
(kalpana)
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.
Beli Ram Vs. State of H.P.
Cr.MP (M) No. 2056 of 2023
11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and of Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State. rt By way of present application, applicant surrenders before this Court. Be taken into custody.
The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing him, on bail, during the pendency of the trial, in case FIR No. 72 of 2023, dated 6.8.2023, under Sections 384, 427 and 506 and 34 of the Indian Penal Code and Sections 3(1)(r), 3(2)(VA) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Jhanjheli, District Mandi, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the applicant.
::: Downloaded on - 25/08/2023 20:38:55 :::CISApplicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional .
Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
Status report filed.
To come up for consideration on 16.8.2023.
of Till then, the applicant is ordered to be released on interim bail, subject to his furnishing bail rt bonds in the sum of Rs. 30,000/- with one surety in the like amount, to the satisfaction of this Court, with the following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested ::: Downloaded on - 25/08/2023 20:38:55 :::CIS and accepted. The applicant is released on bail, in case FIR No. 72 of 2023, dated 6.8.2023, under Sections 384, .
427, 506 and 34 IPC and Sections 3(1)(r), 3(2)(VA) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, of Jhanjheli, District Mandi, H.P. rt List for consideration on 16.8.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Suman Chand Sharma. Vs. State of H.P.& ors Cr.MMO No. 501 of 2023 .
11.8.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. H.K.S. Thakur, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondent No. 1-State.
Mr. R.L. Chaudhary, Advocate, for respondent of No. 2.
Record received.
rt In view of request made by the learned counsel for respondent No. 2, list on 25.8.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Amar Singh. Vs. State of H.P. Cr. Revision No. 320 of 2023 .
11.8.2023 Present: Mr. H. S. Rangra, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
ASI Pankaj Sharma, I.O., Police Station, Kotkhai, District Shimla, is present alongwith of police record.
Record received.
rt For consideration, list on 17.8.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Satinder Goyal Vs. The URS Co-operative NATC Society Cr.MMO No. 149 of 2023 .
11.8.2023 Present: Mr. Chandresh Pal, Advocate, vice Mr. Narinder Guleria, Advocate, for the petitioner.
Mr. Narender Sharma, Advocate, for the respondent.
For consideration, list on 21.8.2023.
of (Virender Singh) Judge August 11, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Satinder Goyal Vs. The URS Co-operative NATC Society Cr.MMO No. 147 of 2023 .
11.8.2023 Present: Mr. Chandresh Pal, Advocate, vice Mr. Narinder Guleria, Advocate, for the petitioner.
Mr. Narender Sharma, Advocate, for the respondent.
For consideration, list on 21.8.2023.
of (Virender Singh) Judge August 11, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Abhishek Rao Vs. State of H.P. & anr.
Cr.MMO No. 66 of 2023.
11.8.2023 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondent No.1-State.
Mr. J.L. Bhardwaj, Senior Advocate assisted of by Mr.Sanjay Bhardwaj, Advocate, for respondent No.2.
rt Record received.
For consideration, list on 1.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Soma Devi Vs. Jai Lal Cr. MMO No. 1029 of 2022 .
11.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Nand Lal Chauhan, Advocate, for the respondent.
Reply is stated to have been filed, however, the same is not on record.
of The Registry is directed to trace out the same and place it on record, by the next date of hearing, if the rt same is in order.
List on 21.8.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Shamsher Singh Chandel Vs. Nihal Singh & ors Cr. MMO No. 558 of 2022 .
11.8.2023 Present: Mr.J.R. Poswal, Advocate, for the petitioner.
Mr. T.S. Chauhan, Advocate, for the respondent.
Time sought to file requisite application, as per order dated 28.7.2023. Request considered and allowed.
of Needful be done within three weeks. List on 1.9.2023.
rt (Virender Singh)
Judge
August 11, 2023
(kalpana)
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Kamal Sharma Vs. Joginder Singh
Cr. Revision No. 512 of 2022
.
11.8.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the
petitioner.
Mr. Sanjay Bhardwaj, Advocate, for the respondent.
It has been submitted by learned counsel for the respondent that the respondent has died.
of Learned counsel for the petitioner sought time to move an appropriate application. Request considered and rt allowed.
Needful be done within three weeks. List on 8.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
Atul Sharma Vs. State of H.P. Cr. MP(M) No. 1705 of 2023 10.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for the applicant.
of Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates rt General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent.
ASI Chaman Lal, I.O., Police Station, Sarkaghat, District Mandi, H.P. is present alongwith police record.
Supplementary status report filed.
Considering the factual position, as mentioned in the status report, the matter is adjourned for consideration, for 16.8.2023.
The applicant, through his counsel, is directed to join the investigation, as and when directed by the Investigating Officer, to do so.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ajay Kumar Sharma Vs. State of H.P. Cr. MP(M) No. 1704 of 2023 .
10.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent.
of ASI Chaman Lal, I.O., Police Station, Sarkaghat, District Mandi, H.P. is present alongwith police record. rt Supplementary status report filed.
Considering the factual position, as mentioned in the status report, the matter is adjourned for consideration, for 16.8.2023.
The applicant, through his counsel, is directed to join the investigation, as and when directed by the Investigating Officer, to do so.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS State of H.P. & ors Vs. Balraj Singh & anr.
CMP(M) No. 943 of 2023.
10.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the applicant.
Notice be issued to the respondents, on steps being taken within a week, returnable for 14.9.2023.
of .
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
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Arun Kalta Vs. Rajeev
Cr. Revision No. 49 of 2023
.
10.8.2023 Present: Ms. Vandana Kumari, Advocate, vice Mr.
Surinder Saklani, Advocate, for the petitioner.
Ms. Pallavi, Advocate vice Mr. Kulbhushan Khajuria, Advocate, for the respondent.
In view of the request made by learned vice counsel for the petitioner, list on 14.9.2023.
of
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
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of
rt
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Pawan Kumar Sharma Vs. M/s Ambuja Cements Limited & anr Civil Suit No. 8 of 2023 .
10.8.2023 Present: Mr. Nishant Khitdtta, Advocate vice Mr. V.D. Khidtta, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta, Advocates, for the defendants.
Written statement not filed. Needful be done of within four weeks.
List on 14.9.2023.
rt (Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Haripriya Mann Vs. Sonal Chaudhary Dhillon & ors Vs. Civil Suit No. 111 of 2021 .
10.8.2023 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta, Advocates, for defendant No. 1.
Ms. Vandana Thakur, Advocate vice Mr. Surinder Saklani, Advocate, for defendant No. 2. of None for defendants No. 3 to 6.
rt OMP Nos. 472 and 473 of 2021 List on 24.8.2023 for consideration.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ram Kishan (deceased) through LRs Vs. Raghu Raj (deceased) through LRs RSA No. 498 of 2016 .
10.8.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants/applicants.
Mr. Romesh Verma, Senior Advocate with Mr.Sumit Sharma, Advocate, for the respondents/non-applicants.
of CMP(M) No. 43 of 2023 By way of present application, a request has rt been made to bring on record the legal representatives of respondent No. 1(a), who as per the application, has died on 29.9.2022.
In view of no objection made by learned counsel for the non-applicants, the application is allowed and the legal representatives of deceased respondent No. 1(a) are ordered to be brought on record. The application is, thus, disposed of.
RSA No. 498 of 2016Since the newly added respondents are represented by Mr. Sumit Sharma, Advocate, as such, notices are not required to be issued to them.
Amended memo of parties be filed within two weeks.
List on 24.8.2023.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Jai Durga Services Vs. Mondlez India Foods Pvt. Ltd.
Civil Suit N. 32 of 2016 .
10.8.2023 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Jai Ram Sharma, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta, Advocates, for the defendant.
C.S. No. 32 of 2016 and OMP No. 254 of 2019 For consideration, list on 16.8.2023.
of .
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
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Mangat Ram Vs. State of H.P. RSA No. 340 of 2015 .
10.8.2023 Present: Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent.
of CMP No. 7035 of 2023 By way of present application, a prayer has rt been made to convert the present Regular Second Appeal, filed under Section 100 of Code of Civil Procedure into Regular Second Appeal, under Section 163(6) of the HP Land Revenue Act.
Considering the factual matrix, involved in the present case, the prayer made in the application is considered and allowed, being not opposed. As such, the prayer, made in the application, is allowed, subject to all just exceptions. The present Regular Second Appeal is treated to be filed under Section 163(6) of the H.P. Land Revenue Act.
The application is, thus, disposed of.
RSA No. 340 of 2015For hearing on admission, list on 31.8.2023.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS S. Tarandeep Singh & anr Vs. K.K. Kashyap C.S. No. 4062 of 2013 .
10.8.2023 Present: Mr. Sumesh Sharma, Advocate vice Mr.Anirudh Sharma, Advocate, for the plaintiffs.
Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the defendant.
In view of the request made by learned of counsel for the defendant, list on 31.8.2023.
.
rt (Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sunita Kashyap & anr. Vs. State of H.P. & anr Cr. MMO No. 819 of 2023 .
10.8.2023 Present: Mr.Y.P. Sood, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1.
of Notice be issued to respondent No.2, on steps being taken within a week, returnable for 17.8.2023. .
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
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.
of
rt
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Sati Chand Chauhan Vs. Hem Singh Cr. Revision No. 359 of 2021 .
10.8.2023 Present: Petitioner is present in person.
Mr. Poonam Gehlot, Advocate, for the respondent.
List on 6.9.2023, on which date the remaining payment shall be made by the petitioner.
of
(Virender Singh)
rt Judge
August 10, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Indu Bala Vs Sunil Kumar & ors .
FAO No. 4038 of 201310.8.2023 Present: Mr. H.S. Rana, Advocate, for the appellant.
Mr. V.S. Rathour, Advocate, for respondents No. 1 and 2.
Mr. Praneet Gupta, Advocate, for respondent No. 3.
of Arguments heard. Judgment reserved.
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Pawan Kumar Vs Shashi Kant Cr. MP(M) No. 22 of 2023 .
10.8.2023 Present: Mr. Vinod Thakur, Advocate, for the applicant/petitioner.
Ms. Kiran Lata Negi, Advocate, for the respondent.
.
The present revision petition has been filed of against the judgment dated 9.5.2022, passed by the learned Additional Sessions Judge, Hamirpur, District Hamirpur (hereinafter referred to as 'the Appellate rt Court). Vide judgment dated 9.5.2022, the learned Appellate Court has dismissed the appeal of the applicant, which has been filed, against the judgment of conviction, dated 20.1.2022 and order of sentence, dated 31.1.2022, passed by the learned Additional Chief Judicial Magistrate, Court No. 1, Hamirpur (hereinafter referred to as 'the trial Court').
2. Vide judgment of conviction and order of sentence, the applicant has been convicted for the offence, punishable under Section 138 of the Negotiable Instruments Act, (hereinafter referred to as 'the N.I. Act') and sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs. 5,00,000/- .
3. Since, the revision petition has been filed, after prescribed period of limitation, as such, the ::: Downloaded on - 25/08/2023 20:38:55 :::CIS present application has been filed, for condonation of delay.
.
4. The application is duly supported by affidavit of the applicant.
5. Considering the factual position, as mentioned in the application, this Court is satisfied of that the applicant is not going to achieve anything by filing the present petition, after prescribed period of rt limitation, had he not been prevented to do so by the reasons, mentioned in the application.
6. Accordingly, the present application is allowed and delay in filing the present revision petition is condoned. The application is, thus, disposed of.
Cr. Revision No.
7. Be registered.
8. Call for the record of learned trial Court and learned Appellate Court, for the next date of hearing. List on 21.9.2023.
Cr.M.P. No. _______ Be registered.
9. By way of present application, under Section 397 (1) of the Code of Criminal Procedure, the petitioner/applicant has sought the suspension of order of sentence, dated 31.1.2022, passed by the learned trial Court, in criminal complaint No. 33-III-
2015, and affirmed by the learned Appellate Court, in ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Criminal Appeal No. 2 of 2022, vide judgment, dated 9.5.2022.
.
10. Since the revision petition, against the judgment of conviction and order of sentence, as referred to above, will take sufficient long time, for its disposal, as such, the order of sentence is suspended of during the pendency of the revision, subject to the following conditions:
rt
(i) That the applicant shall furnish personal bond in the sum of Rs. 30,000/-, alongwith one surety of the like amount, 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 revision petition, he will surrender before the learned trial Court to serve the remainder substantive sentence;
(ii) That the applicant shall deposit 40% of the amount of compensation, with the learned trial Court, within a period of four weeks from today, which shall be in addition to the amount, if any, already deposited by the applicant.
11. The application is, thus, disposed of.
12. A copy of this order be sent to the learned trial Court, with the direction that the report of compliance of this order be submitted to this Court, on or before the next date of hearing.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sunita Kashyap & anr Vs. State of H.P. & anr Cr. MMO No. 819 of 2023 .
10.8.2023 Present: Mr. Y.P. Sood, Advocate, for the petitioners.
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Mr. S. Tarandeep Singh & anr .
Vs. K.K. Kashyap C.S. No. 4062 of 2013 10.8.2023 Present: Mr. Sumesh Sharma, Advocate vice Mr.Anirudh Sharma, Advocate, for the plaintiffs.
of Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the defendant.
In view of the request made by learned rt counsel for the defendant, list on 31.8.2023.
.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS In view of the request made by learned counsel for the defendant, list on 31.8.2023.
.
.
(Virender Singh) Judge August 10, 2023 (kalpana) of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Tara Chand Vs. Bal Krishan Tanta Cr. MP(M) No. 1068 of 2023 .
10.8.2023 Present: Mr. Paras Ram, Advocate vice Mr. B.R. Kashyap, Advocate, for the appellant/applicant.
Mr. Piyush Sharma, Advocate, for the respondent/n on-applicant.
Cr. M.P. No. 1471 of 2023of Considering the factual position, as mentioned in the application, delay in re-filing the appeal is condoned.
rt The application is, thus, disposed of.
Cr.M.P.(M) No. 1068 of 2023By way of present application, the applicant has sought indulgence of this Court to condone the delay, in filing the appeal, which has been preferred against the judgment of acquittal, passed by the Court of learned Judicial Magistrate First Class, Court No. 3, Shimla (hereinafter referred to as 'the trial Court'), in criminal complaint No. 303-3 of 2017, which has been mentioned, in the application, as 54 days.
Condonation of delay has been sought on the ground of ailment of wife of the applicant.
The application has duly been supported by an affidavit.
Though, reply to the present application has not been filed, yet the prayer made in the application, has been opposed, tooth and nail.
::: Downloaded on - 25/08/2023 20:38:55 :::CISConsidering the factual position, as mentioned in the application, this Court is satisfied that the applicant .
is not going to achieve anything by filing the present appeal, after prescribed period of limitation, had he not been prevented to do so.
of As such, the delay in filing the appeal is ordered to be condoned. The application is, thus, disposed rt of.
Cr. Appeal No. _______________ Be registered.
Before proceeding further, let record of learned trial Court be requisitioned, for 14.9.2023.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Gian Chand (deceased) through his LRs Subhash Chand & ors Vs. Collector & anr.
RFA No. 03 of 2014.
9.8.2023 Present: Mr. Ashok Verma, Advocate, for the appellant.
Ms. Sunita Sharma, Senior Advocate with Mr. Ranbir Singh, Advocate, for the respondents.
List for hearing on 6.9.2023.
of
(Virender Singh)
rt Judge
August 9, 2023
(kalpana)
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.
of
rt
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Brijbhan Vs. State of H.P.
Cr. Revision No. 100 of 2013
.
9.8.2023 Present: Mr. Balwant Singh Thakur, Advocate, for the
petitioner.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
Learned counsel for the petitioner has sought of time to ascertain the status of the parties. Request considered and allowed.
rt List on 20.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ramesh Kumar & anr. Vs. State of H.P. Cr. Appeal No. 175 of 2009 .
9.8.2023 Present: Mr. Kshitij Thakur, Vice Mr. Vinod Gupta, Advocate, for the appellants.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
In view of the request made by learned vice of counsel for the appellants, list on 6.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
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of
rt
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Subhash Chand Vs. Onkar Singh
Cr. Revision No. 329 of 2022
.
9.8.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms.
Kavita Kajal, Advocate, for the petitioner.
Mr. Vinod Thakur, Advocate, for the respondent.
For consideration, list on 6.9.2023.
of
(Virender Singh)
rt Judge
August 9, 2023
(kalpana)
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of
rt
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Shankar Vs. LAC & ors
RFA No. 126 of 2015
.
9.8.2023 Present: None for the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent NO. 1-State Mr. Vedhant Ranta, Advocate vice Ms. Jyotika Gupta, Advocate, for respondent No. 2.
of Notice could not be issued to respondents No. 3 to 5, as steps have not been taken. Let needful be done rt within a week and thereafter, notices be issued to aforesaid respondents, returnable for 27.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Lekh Raj Vs. Rakesh Puri Cr. Revision No. 364 of 2017 .
9.8.2023 Present: Mr. Hitender Verma, Advocate, for the petitioner.
Respondent in person with Mr. Ishan Sharma, Advocate, for the respondent..
Petitioner is not present.
The case is adjourned for consideration, for of 16.8.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
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of
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Jagdev Singh Vs. State of H.P.
Cr. Appeal No. 273 of 2022
.
9.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for
the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
List on 23.8.2023.
of (Virender Singh) Judge August 9, 2023 rt (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sunny Kumar Vs. State of H.P. Cr. Appeal No. 88 of 2021 .
9.8.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
As prayed for, list on 13.9.2023, for hearing.
of
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
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.
of
rt
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Govind Ram Vs. Shiv Ram & anr
RSA No. 453 of 2016
.
9.8.2023 Present: Mr. O.C. Sharma, Advocate, for the appellant.
Mr. Sumesh Sharma, Advocate vice Mr. Karun Negi, Advocate, for respondent No. 1.
Mr. P.S. Goverdhan, Sr. Advocate with Mr. Rahul, Advocate, for respondent No. 2.
For hearing, list on 22.9.2023.
of
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
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.
of
rt
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D.D. Bansal & ors Vs. Jamqa Maszid Development RSA No. 109 of 2015 .
9.8.2023 Present: Mr. Janesh Gupta, Advocate, for the appellants.
None for the respondent.
Since the matter has been listed after a gap of five years, as such, learned counsel for the appellants of sought time to ascertain the status of the parties.
Request considered and allowed. rt List on 27.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Suresh Kumar Vs. State of H.P. RSA No. 39 of 2015 .
9.8.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Ajay Singh Kashyap, Advocate, for the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
Since the matter has been listed after a gap of of eight years, as such, learned counsel for the appellant sought time to ascertain the status of the parties.
rt Request considered and allowed.
List on 27.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Baldev Raj & anr Vs. Shankru (deceased) through LRs Leela Devi & ors RFA No. 322 of 2014 .
9.8.2023 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sunit Sharma, Advocate, for the appellant.
None for respondents No. 1(a) to 1(h).
Let record of Land Acquisition Collector be requisitioned, for the next date of hearing.
of List on 27.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
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.
of
rt
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The New India Assurance Co. Ltd. Vs. Sheela & ors FAO No. 4146 of 2013 .
9.8.2023 Present: Mr. M.S. Katoch, Advocate, for the appellant.
Mr. H.C. Sharma, Advocate, for respondents No. 1 and 2.
None for respondent No. 3.
In view of the request made by learned counsel of for the appellant, list on 13.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
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Neel Chand & anr. Vs. State of H.P. & anr RFA No. 4125 of 2013 .
9.8.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the appellants.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondents.
In view of the request made by learned counsel of for the appellants, list on 20.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
Sansar Chand. Vs. State of H.P. Cr. MP(M) No. 2036 of 2023 .
9.8.2023 Present: Mr. Vivek Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondents.
Status report filed. For consideration, list on 16.8.2023.
of Till then, the Investigating Officer, Police Station Rohru, District Shimla is directed to release the rt applicant, in the event of his arrest, subject to his furnishing bail bonds, in the sum of Rs. 50,000/- with one surety, in the like amount to the satisfaction of the Investigating Officer. The applicant, through his counsel, is directed to join the investigation at 3:00 p.m. on 10.8.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Anku Chandel Vs. State of H.P. Cr. MP(M) No. 2034 of 2023 .
9.8.2023 Present: Mr. Raju Ram Rahi, Advocate, for the applicant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
Status report filed. For consideration, list on of 16.8.2023.
Till then, the Investigating Officer, Police rt Station Jhandutta, District Bilaspur is directed to release the applicant, in the event of his arrest, subject to his furnishing bail bonds, in the sum of Rs. 50,000/- with one surety, in the like amount to the satisfaction of the Investigating Officer. The applicant, through his counsel, is directed to join the investigation at 3:00 p.m. on 10.8.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 25/08/2023 20:38:55 :::CIS
OIC Vs. Sarla Devi
CMP No. 9036 of 2022 in FAO No. 233 of 2011 .
9.8.2023 Present: Mr. Adarsh Sharma, Advocate, for applicant Akshay Kumar.
Notice of the present application was issued to the non-applicant, but, no one has put appearance on its behalf, despite service. Considering the said fact, this Court of is of the view that non-applicant has nothing to say in the matter.
rt Accordingly, the present application is considered and allowed. The amount of compensation, falling to the share of applicant-Akshay Kumar, is ordered to be released in his favour, alongwith upto date interest.
The amount, so released, shall be remitted to the saving bank account of the applicant, particulars of which, have been mentioned in para-6 of the application.
The application is, thus, disposed of.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Karmo Devi & ors Vs. State of H.P. & ors RSA No. 112 of 2008 .
9.8.2023 Present: Mr. Devender K. Sharma, Advocate, for the appellants/applicants.
Mr.Prashant Sen, Deputy Advocate General, for respondents No. 1 and 2/non-applicants.
Ms.Ankita, Advocate vice Mr. Nimish Gupta, Advocate, for respondents No.3, 5 to 23 and 25 to 30.
of CMP No. 10072 of 2023 rt By way of present application, a prayer has been made to delete the name of respondent No. 15(a), from the array of parties.
Although, reply has not been filed, yet the prayer made in the application has been opposed.
Keeping in view the factual position, as contained in the application, name of respondent No. 15(a) is ordered to be deleted from the array of parties, on the ground that her legal representatives are already on record, as respondents No. 15(b) and 15(c). This order is subject to all just exceptions.
The application is, thus, disposed of.
The Registry is directed to carry out necessary corrections in the memo of parties.
RSA No. 112 of 2008Requisite steps for bringing on record the legal representatives of respondents No. 15(c), 29(a), 4 and 24 be taken within four weeks.
List on 13.9.2023.
::: Downloaded on - 25/08/2023 20:38:55 :::CIS(Virender Singh) Judge August 9, 2023 (kalpana) .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS General Manager Northern Railway Vs. Raj Kumar & ors RFA No. 273 of 2013 .
9.8.2023 Present: Mr. V.B. Verma, Advocate, for the appellant.
Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for respondents No. 1 to 9.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent No. 10-State.
of List on 20.9.2023 for hearing. rt (Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS HRTC Vs. Ramesh Kumar FAO No. 71 of 2013 .
9.8.2023 Present: Mr. Dheeraj K. Vashishta, Advocate, for the appellant.
Mr. H.S. Rangra, Advocate, for respondent No. 1. None for respondent No. 2.
The Registry is directed to reflect the name of of Mr. Dheeraj K. Vashishta, Advocate, for the appellant, in the cause list, henceforth.
rt List for hearing on 20.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ved Parkash Vs. Sanjay Kumar & anr Cr. Revision No. 68 of 2013 .
9.8.2023 Present: None for the petitioner.
Mr. Vishav Vijay Singh, Advocate, for respondent No. 1.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for of respondent No. 2.
Memo of appearance on behalf of respondent rt No. 1 filed. List for consideration on 13.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Krishan Chand Vs. State of H.P. Cr. Revision No. 223 of 2012 .
9.8.2023 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Report of Probation Officer not received.
For awaiting the same, list on 23.8.2023. rt Fresh reminder, in this regard, be issued.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt Gurvinder Kaur Vs. Colonel Prittam Singh Rana Cr. MMO No. 761 of 2023 8.8.2023 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Ms. Shivani Tegta, Advocate, for the respondent.
Cr. MMO No. 761 of 2023 & Cr. MP No. 2626 of 2023.
Reply(ies), if any, be filed within two weeks.
List on 29.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sunder Lal Sharma Vs. Amit Kumar & anr Cr. Revision No. 328 of 2023 .
8.8.2023 Present: Mr. Ajeet Saklani, Advocate vice Mr. Inder Sharma, Advocate, for the petitioner/applicant.
Mr. Hakam Bhardwaj, Advocate, vice Mr. H.S. Rangra, Advocate, for respondent No. 1.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and of Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for rt respondent No. 2-State.
Cr. M.P. No. 2795 of 2023Order dated 27.6.2023 has not been complied with. However, by moving the present application, a request has been made to extend the time to deposit the amount, as directed by this Court, on 27.6.2023. Let the needful be done on or before the next date of hearing.
It is further clarified that if the applicant fails to comply with the aforesaid order, then the protection, so granted by this Court, shall be deemed to have been withdrawn, without further reference to the Court. In that eventuality, the learned trial Court shall be at liberty to proceed against the applicant, in accordance with law. The application is, thus, disposed of.
Cr. Revision No. 328 of 2023List on 26.9.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Kusum Kumari Vs. Dharampal Cr. Revision No. 267 of 2023 .
8.8.2023 Present: Mr. Sunil Gautam, Advocate vice Mr. B.L. Soni, Advocate, for the petitioner/applicant.
Mr. Maan Singh, Advocate, for the respondent/non-applicant.
Cr. M.P. No. 1691 of 2023Since, the order dated 22.5.2023, passed in of the present application, stands complied with, therefore, the order dated 22.5.2023 is made absolute, during the rt pendency of the present petition. The application is, thus, disposed of.
Cr. M.P. No. 1692 of 2023Notice. Mr. Maan Singh, Advocate appears and waives service of notice on behalf of non-applicant. He prays for and is granted six weeks' time to file reply.
List on 10.10.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Shamsher Kalta & ors Vs. State of H.P. & ors Cr. MMO No. 819 of 2022 .
8.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1.
of Mr. Shrawan Dogra, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 2 rt to 6, 8 to 18.
Mr. Abhishek Dulta, Advocate, for respondent No. 7.
Arguments heard. Judgment reserved.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Ram Dass Vs. Sepu Devi FAO No. 68 of 2013 .
8.8.2023 Present: Mr.N.S. Shandil, Advocate, for the appellant.
Mr. J.S. Bagga, Advocate, for the respondent.
List on 29.8.2023.
(Virender Singh) of Judge August 8, 2023 (kalpana) rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Soma Devi Vs. General Public RSA No. 252 of 2016 .
8.8.2023 Present: Ms. Suman Thakur, Advocate, for the appellants.
Mr. Arun Sehgal, Advocate, for respondents No. 2 to 8.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena of Guleria, Deputy Advocates General, for respondent No. 9-State.
rt CMP No. 9568 of 2023For the reasons stated in the application, the present application for early hearing of the matter is allowed. The application is, thus, disposed of.
RSA No. 252 of 2016In view of the order passed in CMP No. 9568 of 2023, the matter be listed for hearing on 29.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Vishal Sharma Vs. Seema Devi & ors .
Cr. Revision No. 194 of 20238.8.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the petitioner/applicant.
Mr. Piar Chand, Advocate, for the respondents.
of Cr. M.P. No. 1195 of 2023 rt Order dated 12.4.2023 has not been complied with.
In such situation, the interim protection granted to the petitioner, by this Court, vide order dated 12.4.2023, is ordered to be withdrawn.
The learned trial Court, is at liberty to proceed against the applicant, in accordance with law. The application is, thus, disposed of.
Cr. Revision No. 194 of 2023List on 12.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
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Monika Vs. State
Cr. MMO No. 1303 of 2022
.
8.8.2023 Present: Mr. Sarvedaman Rathore, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1-State.
of Ms. Suhani Gautam, Advocate vice Mr. Lakshay Parihar, Advocate, for respondent No. 2. rt In view of the request made by learned vice counsel, for respondent No. 2, list the matter on 21.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
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Monika Vs. State
Cr. MMO No. 1302 of 2022
.
8.8.2023 Present: Mr. Sarvedaman Rathore, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1-State.
of Ms. Suhani Gautam, Advocate vice Mr. Lakshay Parihar, Advocate, for respondent No. 2. rt In view of the request made by learned vice counsel for respondent No. 2, list the matter on 21.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sanjeev Kumar Vs. State of HP & ors Cr. MMO No. 702 of 2022 .
8.8.2023 Present: Mr. S.D. Gill, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondents No. 1 to 3-State.
None for respondent No. 4.
of Mr. Hakam Bhardwaj, Advocate vice Mr. Anuj Nag, Advocate, for respondent No.5. rt Status report filed. For consideration, list on 5.9.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Yoginder Dhanta Vs. Anita Dhanta Cr. Revision No. 441 of 2022 .
8.8.2023 Present: Mr. Sarthak Mehta, Advocate4, for the petitioner.
Ms. Manisha Sharma, Advocate, for the respondent.
In view of the request made by learned counsel for the respondent, list for consideration on 12.9.2023.
of .
rt (Virender Singh)
Judge
August 8, 2023
(kalpana)
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Suresh Chand Attri Vs. State of H.P. & ors Cr. MMO No. 338 of 2022 .
8.8.2023 Present: Mr. Vivek Sharma and Ms. Diksha Thakur, Advocates, vice Mr. Tek Chand, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondents-State.
of Learned counsel for the petitioner sought time to complete instructions. Request considered and allowed.
rt List on 12.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
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Devi Roop Vs. SBI
Cr. Revision No. 215 of 2022
.
8.8.2023 Present: Mr. Pavinder Kumar, Advocate, for the
petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
In view of the request made by learned counsel for the petitioner, list on 5.9.2023.
of
(Virender Singh)
rt Judge
August 8, 2023
(kalpana)
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Made Ram Vs. State of H.P.
Cr. MP(M) No. 2008 of 2023
.
8.8.2023 Present: Mr. Nand Lal Thakur, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Mr. Tejasvi Sharma, learned Additional Advocate General appears and waives service of notice on rt behalf of respondent-State. He prays for and is granted a day's time to file status report.
List on 9.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Sandeep Kumar Vs. State of H.P. Cr. MP(M) No. 2005 of 2023 .
8.8.2023 Present: Mr. Abhishek Verma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Mr. Tejasvi Sharma, learned Additional Advocate General appears and waives service of notice on rt behalf of respondent-State. He prays for and is granted two days' time to file status report.
List on 11.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Rahul Vs. State of H.P. Cr. MP(M) No. 2002 of 2023 .
8.8.2023 Present: Mr. Sanjeev Kumar Suri, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Mr. Tejasvi Sharma, learned Additional Advocate General appears and waives service of notice on rt behalf of respondent-State. He prays for and is granted two days' time to file status report.
List on 11.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
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of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Shiv Prashad Kapoor Vs. State of H.P. Cr. MP(M) No. 1855 of 2023 .
7.8.2023 Present: Mr. Vinod K. Thakur and Mr. Mohar Singh, Advocates, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of S.I. Ashok Rana, Addl. S.HO, P.S. Nalagarh, is present alongwith police record. rt Status report filed. Be taken on record. For consideration, list on 21.8.2023.
Interim order to continue. Applicant, through his counsel, is directed to appear before the I.O., as and when directed to do so.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Mohar Lal Vs. State of H.P. Cr. MP(M) No 2001 of 2023 .
7.8.2023 Present: Mr. Hemant Kumar, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Ms. Leena Guleria, learned Deputy Advocate General appears and waives service of notice on rt behalf of respondent-State. She prays for and is granted a day's time to file status report.
List on 8.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Bhartendu Gupta Vs. State of H.P. Cr. MP(M) No 1997 of 2023 .
7.8.2023 Present: Mr. Vivek Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Ms. Leena Guleria, learned Deputy Advocate General appears and waives service of notice on rt behalf of respondent-State. She prays for and is granted a day's time to file status report.
List on 8.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Manav Bharti University Vs. State of H.P. Cr. Revision No. 280 of 2020 .
7.8.2023 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Mr. Shashi Shirshoo, Central Government Counsel, for respondent No. 2. rt List on 21.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Vinod Sharma Vs. Shyam Singh & ors FAO No. 4032 of 2013 .
7.8.2023 Present: Mr. Ravinder Singh Jaswal, Advocate, for the appellant.
None for respondents No. 1 and 2.
Mr. Jagdish Thakur, Advocate, for respondent No. 3.
of Arguments heard. Judgment reserved.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
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Neelkanth Vs. State of H.P.
Cr. MP(M) No. 1854 of 2023
.
7.8.2023 Present: Mr. Vinod K. Thakur and Mr. Mohar Singh,
Advocates, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the of respondent-State.
S.I. Ashok Rana, Addl. S.HO, P.S. Nalagarh, is present alongwith police record. rt Status report filed. Be taken on record. For consideration, list on 21.8.2023.
Interim order to continue. Applicant, through his counsel, is directed to appear before the I.O., as and when directed to do so.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS PNB Vs. Deepak Parmar Cr. Appeal No. 232 of 2023 .
7.8.2023 Present: Mr. Sanjay Dalmia, Advocate, for the appellant.
Mr. Karan Vir Singh, Advocate, for the respondent.
Record received.
Since, it is an admitted matter, as such the of same be listed for hearing, in due course.
rt (Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Bhajan Singh Vs. State of H.P. Cr. Revision No. 94 of 2023 .
7.8.2023 Present: Mr. Gaurav Sharma, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Order dated 21.2.2023 is stated to have been complied with.
rt Since, it is an admitted matter, as such, the same be listed for hearing, in due course.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Balbir Singh Vs. Jai Gopal Cr. Revision No. 70 of 2022 .
7.8.2023 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Vaibhav Kanwar, Advocate vice Mr. K.S. Kanwar, Advocate, for respondents No. 1 to 8.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena of Guleria, Deputy Advocates General, for the respondent No. 9-State.
rt Order dated 28.10.2022 is stated to have been complied with.
List for hearing on 11.9.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Roshan Lal Vs. Rita Devi Cr. MMO No. 363of 2020 .
7.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner.
Mr. Pankaj Thakur, Advocate, Legal Aid Counsel, for the respondent.
List for consideration on 28.8.2023.
of
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
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Shemain Thakur & ors Vs. Hari Ranjan
Singh Thakur
C.S. No. 101 of 2020
.
7.8.2023 Present: Mr.Ajay Kumar, Senior Advocate with Mr.
Sunit Sood, Advocate, for the plaintiffs/non- applicants.
Mr. Nitin Thakur, Advocate, for the defendant/applicant.
OMP No. 202 of 2023of In view of the stand taken by learned counsel for the applicant, in rt the present application, for modification of order dated 8.12.2020, it would be just and appropriate, for this Court, to appoint Local Commissioner, to bring on record the existing position of the property in question, mentioned in para-2(i) of the plaint.
In such situation, Mr. Divya Raj Singh, Advocate is appointed as Local Commissioner. He is directed to inspect the spot today at 4 p.m. Let the subject matter of the inspection be identified by both the parties, through their counsel.
For awaiting the report of Local Commissioner, the matter be listed on 11.8.2023.
The fee of the Local Commissioner is assessed at Rs. 40,000/- to be borne by both the parties, equally.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Jagat Pal & anr. Vs. Thakru & ors RSA No. 344 of 2016 .
7.8.2023 Present: Mr. J.R. Poswal, Advocate, for the appellants/applicants.
Mr. Surya Chauhan, Advocate vice Mr. T.S. Chauhan, Advocate, for respondents No. 1, 2, 4 , 5 and proposed LRs of respondent No. 3/non-applicants.
CMP No. 18439 of 2022of The factum of death of respondent No. 3 is taken on record. The application is, thus, disposed of.
rt CMP(M) Nos 348 and 349 of 2023 Learned counsel for the applicant(s) states that reply to the present applications is being filed, during the course of the day. His statement is taken on record.
List on 11.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
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Amar Dei Vs. Partapa
RSA No. 152 of 2015
.
7.8.2023 Present: Ms. Kiran Sharma, Advocate vice Mr. Arvind
Sharma, Advocate, for the appellant.
Mr.Parav Sharma, Advocate vice Mr. Ramakant Sharma, Advocate, for the respondent.
List for hearing on 11.9.2023.
of
(Virender Singh)
rt Judge
August 7, 2023
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Prem Singh Vs. Nirmal Singh & ors
RSA No. 652 of 2015
.
7.8.2023 Present: Mr. Divya Raj Singh, Advocate, for the
appellant.
None for respondents No. 1, 2 & 9.
Names of respondents No. 4 to 8 are deleted.
Let amended memo of parties be filed within a of week. List on 28.8.2023.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
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Kusum Chauhan & ors Vs. State of H.P. & anr RSA No. 301 of 2015 .
7.8.2023 Present: None for the appellants.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondents 1-State.
Fresh Court notice be issued to the appellants, of returnable for 11.9.2023.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
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State of H.P. & anr Vs. Pritam Singh & anr RFA No. 158 of 2015 .
7.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the appellants.
Order dated 24.7.2023 be complied with, within a week.
of List on 21.8.2023.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
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Reliance Gen. Ins. Co. Ltd. Vs. Sarmila Devi & ors FAO(MVA) No. 4178 of 2013 .
7.8.2023 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Umesh Kanwar, Advocate, for respondents No. 1 to 4.
Steps for the service of respondents No. 5 and of 6 are stated to have been taken.
Let notice be issued to respondents No. 5 and rt 6, returnable for 28.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Vinod Kumar Vs. State of H.P. & ors Cr. MMO No. 802 of 2023 .
7.8.2023 Present: Mr. Surender Sharma, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondents No. 1 to 3-State.
of Notice. Ms. Leena Guleria, learned Deputy Advocate General appears and waives service of notice on rt behalf of respondents-State. Status report be filed on the next date of hearing.
Notice be issued to respondent No. 4, on steps being taken within three days, returnable for 21.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Krishan Chand Vs. Mahindra & Mahindra Cr. Revision No. 493 of 2022 .
7.8.2023 Present: Ms. Narvada, Advocate, for the petitioner.
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the respondent.
Respondent is not present. Consequently, the case is re-fixed for conciliation proceedings, for 21.8.2023.
of Parties, through their counsel, are directed to remain present before this Court, on the next date of hearing.
rt (Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
RFA No. 158 of 20157.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the appellants.
of Order dated 24.7.2023 be complied with, within a week.
rt List on 21.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Gaurav Kukreja & ors Vs. State of H.P. & ors Cr. MMO No. 668 of 2023 .
7.8.2023 Present: Mr. Chandresh Pal, Advocate vice Mr. Lovneesh Thakur, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent No. 1-State.
of Mr. Pankaj Negi, Advocate, for respondents No. 2 and 3.
rt State report on behalf of respondent No. 1 not filed. The needful be done within 10 days.
List on 21.8.2023.
.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Jaram Singh Vs. State of H.P. Cr. MMO No. 611 of 2023 .
7.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent No. 1-State.
of Mr. Nitish Negi, Advocate, for respondents No. 2 and 3.
rt State report on behalf of respondent No. 1filed.
List for consideration on 21.8.2023. .
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Vikram Thakur @ Bagga Vs. State of H.P. & anr Cr. MMOs No. 504/2023 & 515/2023 .
7.8.2023 Present: Ms. Anuja, Advocate, Vice Mr. Raj Thakur, Advocate, for the petitioner in CR. MMO No.504 of 2023 and for respondents No. 2 and 3 in Cr.MMO No. 515 of 2023. Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the of respondent No. 1-State.
Mr. Vishal Verma, Advocate, for the petitioner rt in Cr. MMO No.515 of 2023 and for respondent No.2 in Cr. MMO No.504 of 2023.
Petitioner No. 2, in Cr. MMO No. 504 of 2023, i.e. Vikram Kaith, is not present. List on 4.9.2023, for the presence of aforesaid petitioner.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Suman Chand Sharma Vs. State of H.P. & ors Cr. MMO No. 501 of 2023 .
7.8.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. H.K.S. Thakur, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent No. 1-State.
of Mr. R.L. Chaudhary, Advocate, for respondent No. 2.
rt Let record of learned trial Court i.e. learned Special Judge-cum Sessions Judge, Shimla, be requisitioned, for the next date of hearing.
List on 11.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt Rajeev Vashisht Vs. State of H.P. & anr Cr. MMO No. 1136 of 2022 4.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karan Vir Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
Mr. R.K.Gautam, Senior Advocate with Mr. Nishant Kumar, Advocate, for respondent No. 2. Before proceeding further, let record of learned trial Court be called for the next date of hearing.
List on 25.8.2023.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Darshan Singh Vs. Sadh Ram C.S. No. 4 of 2008 .
4.8.2023 Present: Ms. Devyani Sharma, Senior Advocate with Ms. Ambika Kotwal, Advocate, for the plaintiff.
Mr. Bhupender Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the defendant.
Heard in part. For continuation, list on of 7.8.2023.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Suresh Kumar Vs. State of H.P. & anr.
Cr.MMO No. 298 of 2019.
4.8.2023 Present: Ms. Rekha Bansal, Advocate vice Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of List on 18.9.2023 for the presence of the rt parties.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Vikram Singh Vs. State of H.P. Cr. MP(M) No. 1917 of 2023 .
4.8.2023 Present: Ms. Hem Lata Vyas, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Status report filed. List on 8.8.2023 for consideration.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Chand Vs. State of H.P. Cr. MP(M) No. 1886 of 2023 .
4.8.2023 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate, with the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the of respondent-State.
ASI Krishan Bhandari, I.O Police Station, rt Paonta Sahib is present alongwith Police record.
Supplementary status report filed. Copy supplied. List on 10.8.2023 for consideration.
Interim order to continue.
The applicant, through his counsel, is directed to appear before the Investigating Officer on 5.8.2023 at 10:00 a.m. (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS State of H.P. Vs. Pratap Singh Cr. MP(M) No. 1800 of 2023 .
4.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the petitioner-State.
Notice be issued to the respondent, on steps of being taken within three days, returnable for 25.8.2023.
rt (Virender Singh)
Judge
August 4, 2023
(kalpana)
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Madan Verma Vs. State of H.P.
Cr. MP(M) No. 1662 of 2023
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4.8.2023 Present: Mr. Pavinder Sharma, Advocate, vice Mr.
Anirudh Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of The applicant has filed the appeal under Section 449 (ii) of the Cr. P.C., against the order dated rt 11.1.2023, passed by the learned Additional Sessions Judge-II, Solan.
Since the appeal has been filed after the prescribed period of limitation, as such, the present application, under Section 5 of the Limitation Act, has been moved, for condonation of delay, which has been mentioned in the application, as 161 days.
The delay has been sought to be condoned on the grounds, as mentioned in the application. The said grounds have duly been supported by an affidavit.
Reply to the present application is not intended to be filed. However, the prayer has been opposed tooth and nail.
Considering the factual position, as mentioned in the application, this Court is of the view that the applicant is able to make out a case for condonation of delay. Hence, the application is allowed and delay in filing the appeal is condoned.
::: Downloaded on - 25/08/2023 20:38:55 :::CISCr. Appeal No. ________of 2023 Be registered.
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Let record of learned trial Court be requisitioned, for the next date of hearing.
List on 25.8.2023.
Cr.MPST No. 5280 of 2023The application is allowed with a direction to of the applicant to do the needful within a period of four weeks. The application is, thus, disposed of.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Amit Kumar Vs. Minakshi Cr. MP(M) No. 1360 of 2023 .
4.8.2023 Present: Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for the applicant.
Mr. Praveen Chandel, Advocate, for the respondent.
Order dated 30.6.2023 has not been complied of with. Be complied with, within four weeks.
List on 8.9.2023.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Saurav Mahajan Vs. Rajesh Malhotra & anr.
Cr. Revision No. 348 of 2023.
4.8.2023 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 2-State.
of Learned counsel for the petitioner has submitted that the order dated 7.7.2023, passed in Cr.
rt M.P. No. 2419 of 2023 stands complied with.
His statement is taken on record.
Let steps for the service of respondent No. 1 be taken within a week and thereafter, notice be issued to him, returnable for 15.9.2023.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Mohinder Singh Vs. Raj Kumar Cr. Revision No. 252 of 2023 .
4.8.2023 Present: Mr. Pawan Gautam, Advocate, for the petitioner.
Ms. Shilpa, Advocate vice Mr. Ajay Kumar Dhiman, Advocate, for the respondent.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates of General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent-State.
rt The order dated 12.5.2023 stands complied with.
Before proceeding further, the petitioner, as well as, the respondent, through their counsel, are directed to remain present before this Court, on the next date of hearing.
List on 1.9.2023.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Kumari Simran Singh & anr. Vs. Brijendra Singh & ors OMP No. 36 of 2023 .
4.8.2023 Present: Mr. Ravinder Singh Jaswal, Advocate, for the applicant.
Mr. Nitin Thakur, Advocate, for respondent No. 1.
Names of respondents No. 2 to 4 and 7 stand deleted.
of None for respondents No. 5 and 6.
rt Arguments heard. Order reserved.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Naresh Kumar. Vs. Sukhdev & connected matter Cr. MMOs No. 622 & 621 of 2021 .
4.8.2023 Present: Mr. Amar Deep Singh, Advocate, for the petitioner(s), in both the petitions.
Mr. R.L. Chaudhary and Mr. H.R. Sidhu, Advocates, for the respondent(s), in both the petitions.
Arguments heard. Judgment reserved.
of
rt (Virender Singh)
Judge
August 4, 2023
(kalpana)
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Sohan Lal Vs. State of H.P.
Cr. Revision No. 48 of 2013
.
4.8.2023 Present: Mr. Shivam Sharma, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of List on 1.9.2023 for hearing. rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS .
of rt ::: Downloaded on - 25/08/2023 20:38:55 :::CIS Pawan Kumar @ Pinku Vs. Usha Devi & ors FAO No. 4143 of 2013 a/w 4160 of 2013 .
4.8.2023 Present: Ms. Kanta, Advocate vice Mr. Rajesh Mandhotra, Advocate, for the appellant in FAO No. 4143 of 2013 and for respondent No. 6 in FAO No. 4160 of 2013.
Mr. Vinod Kumar Gupta, Advocate, for respondents No. 1 to 5 in both the appeals.
of Mr. V.S. Rathour, Advocate, for respondents No. 6(a) and 6(b) in FAO No. 4143 of 2013.
rt Mr. Jagdish Thakur, Advocate, for respondent No. 7 in both the appeals.
List before another Bench at the pleasure of Hon'ble the Chief Justice.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 25/08/2023 20:38:55 :::CIS