Himachal Pradesh High Court
Unknown vs Devender Jamwal on 30 August, 2018
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Cr. Appeal No. 429 of 2011 01.08.2018 Present: None for the appellant.
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Ms. Kamlesh Kumari, Advocate, vice Mr. Sanjeev Kuthiala, Advocate, for the respondent.
Learned vice counsel appearing for the respondent sought adjournment. Granted. List, as requested, after four weeks.
(Vivek Singh Thakur)
r Judge
August 01, 2018
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CWP No. 8835 of 2010
01.08.2018 Present: Ms. Abhilasha Kaundal, Advocate, for the .
petitioner.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate Generals, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondents.
Learned counsel appearing for the petitioner four weeks.
r to
sought adjournment. Granted. List, as requested, after
(Vivek Singh Thakur)
Judge
August 01, 2018
( rajni )
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CWP No. 5073 of 2009
01.08.2018 Present: Ms. Sunita Sharma, Advocate, for the petitioners.
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Mr. Rahul Mahajan, Advocate, for respondent No. 2. After hearing for some time, learned counsel for the petitioners submits that keeping in view the nature of the dispute and the fact that the workman himself has expired during the pendency of the petition, relief for his reinstatement does not subsist and it would be in the interest of the petitioners if an endeavour is made for amicable settlement.
As requested, list for presence of petitioner No. 1 and competent authorized signatory of respondent No. 2 on 29th August, 2018.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CWP No. 2858 of 2008 01.08.2018 Present: Mr. Nitish Negi, Advocate, vice Mr. Jagdish .
Thakur, Advocate, for the petitioner.
Mr. Rajesh Kumar Sharma, Assistant Solicitor General of India, with Ms. Neha Negi, Advocate, for the respondents.
On request of learned counsel for the parties, list after four weeks.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CWP No. 2818 of 2008 01.08.2018 Present: None for the parties.
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In the interest of justice, matter is adjourned for four weeks.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP Cr. Appeal No. 348 of 2007 01.08.2018 Present: Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, .
Additional Advocate Generals, with Mr. Raju Ram Rahi, Deputy Advocate General, for the appellant.
Mr. Raman Sethi, Advocate, for the respondents.
Learned counsel appearing for the respondents submits that despite sending registered letter and telephonic conversation with respondent No. 1, respondents are not coming forward to impart current instructions enabling him to argue the case on their behalf and, therefore, he may not be able to assist the Court properly.
Bailable warrants in the sum of ₹ 25,000/ each with one surety each in the like amount, returnable for 29th August, 2018, be issued to the respondents.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP .
::: Downloaded on - 31/08/2018 22:55:36 :::HCHP RSA No. 553 of 201601.08.2018 Present: Ms. Devyani Sharma, Advocate, for the appellant.
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Mr. Amit Kumar, Advocate, vice Mr. Sanjeev Kuthiala, Advocate, for the respondents.
Parties are present in person.
It is jointly submitted by learned counsel appearing for the parties that the endeavour to settle the matter amicably has failed. List for hearing before appropriate Bench on 28th August, 2018.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CWP No. 10 of 2017 01.08.2018 Present: Mr. Bodh Raj Thakur, Advocate, vice Mr. C.N. .
Singh, Advocate, for the petitioner.
Ms. Leena Guleria, Advocate, vice Mr. G.R. Palsra, Advocate, for respondent No. 1.
Ms. Neelam Sharma, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for respondent No. 2.
As requested, list for hearing before appropriate Bench on 21st August, 2018.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CWP No. 3234 of 2016 a/w CWPs No. 4577 of 2015 and 511 of 2017 .
01.08.2018 Present: Ms. Neelam Sharma, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the petitioners in CWP No. 4577 of 2015.
Ms. Devyani Sharma, Advocate, for the respondent(s).
Learned counsel for the respondent(s) has placed on record copy of proceedings of Committee for Out of Court Settlement alongwith forwarding letter addressed to her.
She submits that the outcome of these proceedings is being deliberated and is under consideration for putting up before the Management Committee and as per instructions received by her, it may take three months for taking final decision in the matter. Three months time may be too long for listing the case. Therefore, matter is adjourned for 18th September, 2018, on which date, the progress/outcome of the deliberations going on be placed on record.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CWP No. 4736 of 2013 01.08.2018 Present: None for the petitioner.
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Mr. Bimal Gupta, Senior Advocate, with Mr. Vineet Vashisth, Advocate, for the respondents.
As requested, being part heard matter, list before appropriate Bench on 20th August, 2018.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CWP No. 6477 of 2012 01.08.2018 Present: Mr. Mukesh Thakur, Advocate, vice Mr. Rajiv .
Rai, Advocate, for the petitioners.
Ms. Devyani Sharma, Advocate, for respondents No. 1 to 3.
Mr. Sudhir Bhatnagar and Mr. Vinod Thakur, Additional Advocate Generals, for respondent No. 4. Ms. Alka Jaswal, DGM, R.R. Depdtt., RHPS; Mr. Chander Mohan, Senior Manager (Law), SJVN Jhakri; Ms. Vandana Bagharia, Deputy Manager (HR) C.C. Shimla; and Mr. Dhani Ram, J.O., R.R. Depdtt., RHPS are present in person alongwith record in pursuance to orders, dated 6 th November, 2017 and 13th June, 2018.
Being a part heard matter, as requested, list before appropriate Bench on 28th August, 2018, on which date, record be also produced.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CWP No. 11636 of 2011 01.08.2018 Present: Mr. Pranay Pratap Singh, Advocate, for the .
petitioner.
Mr. Sudhir Bhatnagar and Mr. Vinod Thakur, Additional Advocate Generals, for respondents No. 1 and 2.
None for respondent No. 3.
Learned counsel appearing for the petitioner seeks further time to have current instructions. List on 8th August, 2018, before appropriate Bench.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CrMP (M) No. 961 of 2018 01.08.2018 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.
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Mr. Sudhir Bhatnagar and Mr. Vinod Thakur, Additional Advocate Generals, for the respondent.
Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report and record be produced on the next date of hearing. List on 13th August, 2018, before appropriate Bench.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:36 :::HCHP CrMP (M) No. 962 of 2018 .
01.08.2018 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Vinod Thakur, Additional Advocate Generals, for the respondent.
Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report and record be produced on the next date of hearing. List on 13th August, 2018, before appropriate Bench.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP CrMP (M) No. 963 of 2018 .
01.08.2018 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Vinod Thakur, Additional Advocate Generals, for the respondent.
Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report and record be produced on the next date of hearing. List on 13th August, 2018, before appropriate Bench.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP Cr. Revision No. 242 of 2018 .
01.08.2018 Present: Mr. L.S. Mehta, Advocate, for the petitioner.
Mr. Rajesh Verma, Advocate, for respondent No. 1. Mr. Sudhir Bhatnagar and Mr. Vinod Thakur, Additional Advocate Generals, for respondent No. 2. Certified copy of trial Court judgment, stated to have been filed on 5th July, 2018, is not on record. Be placed on record, if in order. Learned counsel to remove the objection(s), if any. List after four weeks before appropriate Bench.
(Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP RSA No. 215 of 2018 .
01.08.2018 Present: None for the appellant.
Mr. Dushyant Dadwal, Advocate, for the respondent.
List before appropriate Bench on 8th August, 2018.
August 01, 2018 ( rajni ) (Vivek Singh Thakur) Judge ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP RSA No. 203 of 2018 .
01.08.2018 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. C.N. Singh, Advocate, for the respondents.
Record stands received.
Learned counsel for the respondents seeks one 2018, before appropriate Bench.
r to week's time to go through the record. List on 14th August, (Vivek Singh Thakur) Judge August 01, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP Civil Suit No. 38 of 2015 01.08.2018 Present: Ms. Megha Kapur Gautam, Advocate, vice Mr. .
Gaurav Gautam, Advocate, for the plaintiff.
Mr. Dinesh Bhanot, Advocate, for the defendant.
Neither DWBachan Singh nor defendant or any other witness is present today who were to be produced on selfresponsibility by the defendant herself.
Learned counsel for the defendant submits that defendant has suffered attack of high blood pressure and is not able to reach Shimla. Another witness DWBir Singh could not come to Shimla as he has gone to PGI, Chandigarh for treatment of his ailing father whereas DWBachan Singh has also not come on account of unavoidable preoccupations in the Court of learned Sessions Judge, Solan, Camp at Nalagarh.
One more but last opportunity for recording the evidence of defendant on selfresponsibility is granted on persuasive request of learned counsel for the defendant.
List for recording the defendant's evidence on a date to be fixed by Additional Registrar (Judicial), on which date the defendant shall remain present for her examination alongwith witnesses to be produced on selfresponsibility.
(Vivek Singh Thakur) Judge August 01, 2018 ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP ( rajni ) .
r to ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP OMP No. 73 of 2014 in Civil Suit No. 4 of 2007 .
02.08.2018 Present: Mr. Dheeraj K. Vashisth, Advocate, for the applicant.
Ms. Seema K. Guleria, Advocate, for non applicant/respondent No. 1.
Mr. G.R. Palsra, Advocate, for non applicant/respondent No. 2.
r Statement of RW1 Mahender Lal stands recorded. RWPushap Raj Sharma, Advocate, Notary, District Courts, Mandi is present, however, for technical reasons, his examination is deferred. RWSandeep Sharma, Dealing Assistant of Civil Suit Section of the High Court of Himachal Pradesh, is given up. Hence, both these witnesses are discharged.
Matter is adjourned, on the request of learned counsel for nonapplicant/respondent No. 1, for taking appropriate steps for examination of respondent No. 1 or any other witness, if so advised. List on 23rd August, 2018.
(Vivek Singh Thakur) Judge August 02, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP Cr. Appeal No. 81 of 2008 .
02.08.2018 Present: Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the appellant.
Mr. Rajesh Mandhotra, Advocate, for the respondents.
On request of learned counsel for the r to respondents, list for continuation on 7th September, 2018.
(Vivek Singh Thakur) Judge August 02, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP Civil Suit No. 25 of 2010 .
02.08.2018 Present: Mr. Neeraj Gupta, Advocate, for the plaintiffs.
Mr. K.D. Sood, Senior Advocate, with Mr. Mukul Sood, Advocate, for defendants No. 1(a) to 1 (c) and 2.
Mr. Varun Chauhan, Advocate, vice Mr. Ajay Kochhar, Advocate, for defendants No. 3 to 5.
Mr. Neeraj Gupta, learned counsel for the plaintiffs, submits that he has to visit a spot in pursuance to the directions issued by the Court in some other case and, therefore, he will not be available. Being so, as requested by him, matter is adjourned. List in September, 2018.
(Vivek Singh Thakur) Judge August 02, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP FAO No. 350 of 2010 .
02.08.2018 Present: Mr. V.S. Chauhan, Advocate, for the appellant.
Mr. Rajesh Mandhotra, Advocate, for the respondent.
On the request of learned counsel for the appellant, which is not opposed, list after four weeks.
August 02, 2018
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(Vivek Singh Thakur)
Judge
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CWP No. 3968 of 2009
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02.08.2018 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.
Mr. Vijay Bhatia, Advocate, vice Mr. Neeraj Maniktala, Advocate, for respondents No. 1 (a) to 1 (f).
Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No. 25.
On the request made on behalf of learned counsel for respondents No. 1 (a) to 1 (f), list on 23rd August, 2018.
(Vivek Singh Thakur) Judge August 02, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP CMPMO No. 499 of 2017 .
02.08.2018 Present: Mr. K.D. Sood, Senior Advocate, with Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Neeraj Gupta, Advocate, for the respondents.
Mr. Neeraj Gupta, learned counsel for the respondents, sought adjournment on the ground that he has to visit a spot in pursuance to the directions issued by the Court in some other case. Being so, list on 9th August, 2018, as prayed.
(Vivek Singh Thakur) Judge August 02, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP CrMP (M) No. 828 of 2018 .
02.08.2018 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent.
HC Ved Parkash, No. 387, I/O SIU, Nahan, District Sirmaur, H.P. present in person alongwith record.
r Status report stands filed wherein custodial interrogation, on the basis of the reasons stated therein, has been sought. List for consideration on 8th August, 2018.
In the meanwhile, interim bail granted on 4 th July, 2018, is extended till next date of hearing on the same terms and conditions. Petitioner is directed to join investigation as and when directed to do so.
(Vivek Singh Thakur) Judge August 02, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP Civil Suit No. 68 of 2016 .
02.08.2018 Present: Ms. Abhilasha Kaundal, Advocate, for the plaintiff.
Mr. Naresh K. Gupta and Ms. Reeta Thakur, Advocates, for the defendant.
On pleadings of the parties, following issues are framed:
1. Whether the plaintiff is entitled for recovery of ₹ 31 lacs alongwith interest @ r 18% per annum from the date of filing of the suit till actual payment on account of damage sustained by him for false, malicious and defamatory allegations leveled by the defendant as alleged? OPP
2. Whether the counter claim for recovery of ₹ 5 lacs on account of malicious prosecution filed by the defendant is not maintainable for his own deeds and acquiescence? OPP
3. Whether the suit is not validly framed or constituted and, thus, is neither competent nor maintainable? OPD
4. Whether the plaintiff has failed to set out any loss to him as alleged? OPD
5. Whether the suit is bad for nonjoinder for necessary party, i.e. H.P. University? OPD
6. Whether the plaintiff has concealed and misstated the material facts and is not entitled for decree, as prayed, for suppression of facts? OPD
7. Whether the complaint made by defendant was on the basis of facts borne out from the record and for submitting the complaint on the basis of truth, no damage can be claimed by the defendant?
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8. Relief.
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: 2 : Issues read over and explained. No other issue arises nor framed. List for recording of evidence of plaintiff on a date to be fixed by the Additional Registrar (Judicial), for which steps shall be taken within two weeks.
(Vivek Singh Thakur) Judge August 02, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP COMS No. 1 of 2018 .
03.08.2018 Present: Mr. Suneet Goel, Advocate, for the plaintiffs.
Mr. Romesh Verma, Advocate, for the sole defendant, though exparte.
OMP No. 386 of 2018Reply/instructions, if any, be filed/obtained r to within a week. List on 10th August, 2018.
(Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP CrMP (M) No. 1577 of 2017 .
03.08.2018 Present: Mr. G.R. Palsra, Advocate, for the applicant appellant.
Mr. Devender K. Sharma, Advocate, vice Mr. Arush Matlotia, Advocate, for the respondent.
CrMP (M) No. 1577 of 2017Despite granting opportunity, no reply has been filed till date.
For the reasons stated in the application, duly supported by an affidavit, it appears that the delay of 96 days, which has creptin in filing the leave to appeal alongwith appeal, was neither willful nor intentional, but, for the reasons stated in para 2 of the application and there is sufficient cause which prevented the applicantappellant from filing the leave to appeal alongwith appeal within prescribed period of limitation. Therefore, delay is condoned. The application is disposed of accordingly.
CrMP (M) No. 1576 of 2017Leave to appeal granted. The appeal be registered. The application is disposed of.
CrAST No. 22226 of 2017RespondentSher Singh to furnish personal bonds in the sum of ₹ 25,000/ with one surety in the like amount ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP .
: 2 : to the satisfaction of learned trial Judge within four weeks from today. The bail bonds so furnished be sent to the Registry for being taken on record of this appeal.
r to Record be also requisitioned.
List on 6th September, 2018.
(Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP FAO No. 449 of 2017 .
03.08.2018 Present: Mr. B.M. Chauhan, Advocate, for the appellant.
Mr. D.S. Nainta, Advocate, for respondents No. 1 to 5/applicants.
None for respondents No. 6 and 7.
CMP No. 4902 of 2018This application has been filed by the applicants respondents No. 1, 3 and 5, who are wife, daughter and mother of deceasedVikram Singh, for release of 50% of the awarded amount falling to their respective shares.
The application has been opposed by filing the reply by the appellantinsurance company on the ground that in case application is allowed and later on, appeal is decided against the claimants, it would not be possible for the insurance company to recover the said amount from the claimants.
The accident had taken place on 18th October, 2014 and MACT has passed the impugned award in favour of the claimants on 24th November, 2016. Till date, the claimants have not received even a single penny of the compensation. The total awarded amount is ₹ 68,36,618/ alongwith interest thereon @ 9% per annum from the date of filing of the petition, i.e. 5th January, 2015.
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: 2 : Therefore, maintaining the balance of interest between the parties, it would be appropriate not to release 50% amount falling to the shares of applicantsrespondents No. 1, 3 and 5, but, to release only a sum of ₹ 5 lacs each in their favour alongwith proportionate interest thereon by remitting the same to their bank accounts, details whereof have been given in para 4 of the application and photocopies of front page of the passbooks have also been annexed as Annexures A3, A4 and A5 with the application. Ordered accordingly. The application is disposed of.
(Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP Civil Suit No. 36 of 2016 .
03.08.2018 Present: Mr. G.C. Gupta, Senior Advocate, with Ms. Meera Devi, Advocate, for the plaintiffs.
Mr. Romesh Verma, Advocate, for defendants No. 1 and 2.
OMP No. 400 of 2018No reply is intended to be filed.
WitnessVijay Kumar was duly served for recording his evidence on 23 rd May, 2018, but, he did not appear despite his service nor there was any representation on his behalf nor any request was made on his behalf justifying his absence on that day. Therefore, a show cause notice under Order 16 Rule 12 of the Code of Civil Procedure (hereinafter referred to as 'CPC'), returnable for 13th June, 2018, was issued against him.
As per report of the Process Server on the notice/summon issued to witnessVijay Kumar for his presence on 23rd May, 2018, duly supported by his affidavit, attested by Superintendent GradeII, Court of Civil Judge (Senior Division), Shimla, the said notice was served upon him on 13th May, 2018 personally, who had endorsed receipt thereof by putting his signatures on the copy of summon returned to this Court.
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Thereafter, notice under Section 16 Rule 12 CPC was issued against him for 13th June, 2018. The said notice has also been received back with report of the Process Server that the said notice was tendered to witness Vijay Kumar on 29th June, 2018, who, after reading the same, had orally replied that he had no link with the case and had refused to endorse/receive the same. The report is also duly supported by an affidavit sworn by the Process Sever Kuldeep, duly attested by Superintendent GradeII, Court of Civil Judge (Senior Division), Shimla.
This application has been filed on behalf of the plaintiff asserting therein that the said witness is an important witness in order to prove the Will as he is attesting witness to the Will to be proved by the plaintiff.
Therefore, his examination is material for adjudication of the lis in suit.
The main suit has been listed for recording of evidence of the plaintiff on 27 th September, 2018. PWVijay Kumar is ordered to be served through proclamation in terms of Order 16 Rule 10 (2) CPC. In addition, bailable warrant in the sum of ₹ 25,000/ with one surety in the ::: Downloaded on - 31/08/2018 22:55:37 :::HCHP like .
: 3 : amount to the satisfaction of the Arresting Officer, returnable for the aforesaid date, also be issued to him.
r to Application is disposed of.
Civil Suit No. 36 of 2016Registry is also directed to initiate separate proceedings under order 16 Rule 12 CPC against PWVijay Kumar and issue a fresh notice to him under Rule 12 of Order 16, returnable for 27th September, 2018, which shall be served upon him personally or by way of affixation.
(Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP RFA No. 882 of 2012 a/w RFAs No. 881, 883 and 940 of 2012 .
03.08.2018 Present: RFA No. 882 of 2012 Mr. Rahul Mahajan, Advocate, for the appellant. None for the respondents.
RFA No. 881 of 2012Mr. Rahul Mahajan, Advocate, for the appellant. Respondents No. 1 and 5 are stated to have expired.
Respondents No. 2 to 4, 6 and 7 already exparte.
RFA No. 883 of 2012rMr. Rahul Mahajan, Advocate, for the appellant.
Mr. Ajay Sharma, Advocate, for the respondents.
RFA No. 940 of 2012Mr. Rahul Mahajan, Advocate, for the appellant.
Respondent No. 1 is stated to have expired.
Consequential steps for substitution of LRs of respondents No. 1 and 5 in RFA No. 881 of 2012 and substitution of respondent No. 1 through his LRs in CMP (M) No. 2124 of 2012 (RFA No. 940 of 2012) in terms of order, dated 31st May, 2018, have not been taken. One more but last opportunity of three weeks is granted to take appropriate steps and comply with order, dated 31 st May, 2018. List on 24th August, 2018.
(Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP Civil Suit No. 45 of 2010 .
03.08.2018 Present: Mr. Satyen Vaidya, Senior Advocate, with Mr. Vivek Sharma, Advocate, for the plaintiff.
Mr. Arvind Sharma, Advocate, for defendants No. 1 to 3.
Letter of Request sent to the Senior Master, Royal Courts of Justice, Strand, London WC2A 2LL, has been received back from the Senior Master of Senior Courts of England and Wales, Queen's Bench Division for resubmitting it after amending by indicating the points mentioned in letter, dated 21 st February, 2018, received in this Court on 26th June, 2018.
Learned counsel for the plaintiff seeks and is granted time to inspect the record.
Registrar (Judicial) is directed to supply the photocopy of the relevant papers, as requested by the learned counsel for the plaintiff after inspection of the record and to take appropriate steps for examination of the plaintiff's witnesses.
Needful be done within two weeks. List on 23rd August, 2018.
(Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP FAO No. 478 of 2010 .
03.08.2018 Present: Mr. Ashwani K. Sharma, Senior Advocate, with Mr. Jeevan Kumar, Advocate, for the appellant.
None for respondent No. 1.
Mr. Vivek Sharma, Advocate, for respondents No. 2 and 3.
Heard further. List for continuation on 8th August, 2018. r (Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP Cr. Appeal No. 44 of 2009 .
03.08.2018 Present: Mr. Ramakant Sharma, Advocate, for the appellant.
Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent.
Mr. Ramakant Sharma, learned counsel for the appellant, submits that this case has been prepared by Mr. Bhuvnesh Sharma, Advocate, who is out of station. The adjournment sought, not opposed, is granted. List on 19th September, 2018.
(Vivek Singh Thakur) Judge August 03, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP Cr. Revision No. 280 of 2018 .
06.08.2018 Present: Mr. Naresh Kumar Tomar, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No. 1.
Admit.
Issue notice. Mr. Raju Ram Rahi, learned Deputy Advocate General, appears and waives service of post admission notice on behalf of respondent No. 1. Post admission notice, returnable on 12th September, 2018, be issued to respondent No. 2, on taking steps within two days.
Record be also requisitioned.
CrMP No. 1088 of 2018Allowed. Applicantpetitioner is exempted from filing certified copy of trial Court judgment, at this stage, subject to filing of the same within four weeks positively.
Application is disposed of accordingly.
CrMP No. 1087 of 2018Heard.
The main matter stands admitted, hearing of which may take place after a long time. It is also stated in this application that the petitionerapplicant has already deposited ₹ two lacs in the trial Court during pendency of appeal before the learned Sessions Judge.
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The sentence imposed upon the applicant petitioner vide judgment, dated 12th October, 2017, passed by Judicial Magistrate, Rajgarh District Sirmaur, H.P. in Criminal Case No. 73/3 of 2015 and affirmed by learned Sessions Judge vide judgment, dated 3rd April, 2018, passed in Criminal Appeal No. 86Cr.A/10 of 2017, is suspended till further orders subject to furnishing personal bonds in the sum of ₹ one lac with one surety in the like amount, within four weeks from today, to the satisfaction of the trial Court and also subject to deposit of ₹ two lacs in the Registry of this Court within four weeks from today.
The fine amount to the tune of ₹ 10,000/ is stated to have been deposited in the trial Court at the time of preferring appeal before the learned Sessions Judge. In case, the same is not deposited, be also deposited within four weeks in the trial Court.
It is made clear that in case of failure in compliance of either of the conditions, interim stay shall stand vacated automatically. Alteration, modification or vacation on motion.
The trial Court is directed to transmit the ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP bonds .
: 3 : to be furnished by the applicantpetitioner to the Registry of this Court for being placed on the record of this petition.
r Copy dasti. to The application is disposed of accordingly.
(Vivek Singh Thakur) Judge August 06, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP Civil Suit No. 4 of 2007 .
08.08.2018 Present: Mr. Ajay Kumar, Senior Advocate, with Mr. Dheeraj K. Vashisth, Advocate, for the plaintiff.
Ms. Seema K. Guleria, Advocate, for defendants No. 1 and 2.
Mr. Rakesh Dogra, Advocate, for defendant No. 3.
Mr. G.R. Palsra, Advocate, for defendants No. 4 and 9 to 11.
Ms. Reeta Thakur, Advocate, vice Mr. Surinder Saklani, Advocate, for defendants No. 5 to 8.
On behalf of the plaintiff, certified copies of certain documents pertaining to Civil Suit No. 7 of 2013, titled Smt. Indira Mahindra versus Devender Jamwal, pending in the Court of ADJ (II), Mandi, have been proposed to be placed on record by exhibiting the same on the basis of record sought to be produced through official witness called from the Court of ADJ (II), Mandi.
Learned counsel for the defendants have raised objection with regard to production of these documents, at this stage, on the ground that these documents have not been produced alongwith the plaint and permission has not been sought to produce the same.
Learned counsel for the plaintiff submits that these documents pertain to a civil suit filed by defendant Indira Mahindra against defendants No. 3 and 9 after ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP filing .
: 2 : of plaint in the present suit and these documents belong to defendant and were in possession of the defendant and, thus, it was not possible for the plaintiff to file these documents alongwith the plaint. Therefore, he prays for grant of leave to produce these documents at this stage.
For the reasons assigned for late production of these documents, leave to produce these documents in evidence is granted.
Statements of two PWs, i.e. PW12 Vijay Kumar and PW13 Nek Ram Thakur stand recorded.
There is a request on behalf of PWPushpender Singh, Criminal Ahlmad in the office of ADJ (II), Mandi, for exempting his presence on the ground that he has been advised for admission in hospital today, i.e. 8 th August, 2018, for the purpose of tests etc. to be conducted before operating him by the Surgery Department in Government Ayurvedic Hospital, Paprola. The said witness has informed that the record sought to be produced through him with respect to case titled State versus Khub Ram has now been sent back to the Court of Judicial Magistrate 1 st Class, ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP Court No. 2, Mandi.
.
: 3 : In these circumstances, the said witness is exempted and plaintiff is directed to take fresh steps for summoning the Criminal Ahlmad from the Court of Judicial Magistrate 1st Class, Court No. 2, Mandi, to produce the relevant record.
As the original sale deed sought to be produced through PW13 Nek Ram Thakur is in possession of the police, the plaintiff, if so advised, may take appropriate steps for summoning the said record, if necessary.
In terms of the previous order, plaintiff has to produce witnessesOmeshwar Singh and Maan Singh on self responsibility. WitnessMaan Singh is present, however, witnessOmeshwar Singh is not present on account of a function in the family. Both these witnesses are to be examined together. Therefore, recording of statement of witnessMaan Singh is deferred.
It is submitted by learned counsel for the plaintiff that now only the official witness for production of original sale deed No. 251/2008 is to be examined before examining ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP witnessesOmeshwar Singh and Maan Singh. Therefore, plaintiff is permitted to summon the witness for production .
: 4 : of original sale deed No. 251/2008 either from the Court of Judicial Magistrate 1st Class, Court No. 2, Mandi or from the Police Department or from both the offices/court.
List for recording of remaining evidence of the plaintiff on a date to be fixed by Additional Registrar (Judicial) on which date witnessesOmeshwar Singh and Maan Singh shall remain present for recording their evidence.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP CrMP (M) No. 1015 of 2018 .
08.08.2018 Present: Mr. Satyen Vaidya, Senior Advocate, with Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate Generals, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent.
Issue notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by or before 24th August, 2018. List on 24th August, 2018, on which date record be also produced.
In the meanwhile, in the event of arrest of petitioner in case FIR No. 40 of 2018, dated 3rd August, 2018, under Sections 452, 147, 149, 323 and 427 IPC, registered at Police Station Pachhad, District Sirmaur, H.P., he shall be released on bail on his furnishing personal bond in the sum of ₹ 50,000/ with one surety in the like amount to the satisfaction of Arresting Officer subject to the following conditions:
(i) That the petitioner shall report at Police Station Pachhad, District Sirmaur on 9th August, 2018, at 11.00 a.m.;
(ii) That the petitioner shall not hinder the smooth flow of the investigation and shall join the investigation on each and every date, as and when called by the Investigating Agency;::: Downloaded on - 31/08/2018 22:55:38 :::HCHP
: 2 : .
(iii) That the petitioner shall not jump over the bail and also shall not leave State of Himachal Pradesh without information;
(iv) That the petitioner shall not tamper with the prosecution evidence or, in any manner, try to overawe or influence the prosecution witnesses;
r to
(v) It is clarified that violation of any of the conditions imposed shall disentitle the petitioner to continue on bail.
Copy dasti.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP CrMP (M) No. 1016 of 2018 .
08.08.2018 Present: Mr. Satyen Vaidya, Senior Advocate, with Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate Generals, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent.
Issue notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by or before 24th August, 2018. List on 24th August, 2018, on which date record be also produced.
In the meanwhile, in the event of arrest of petitioner in case FIR No. 40 of 2018, dated 3rd August, 2018, under Sections 452, 147, 149, 323 and 427 IPC, registered at Police Station Pachhad, District Sirmaur, H.P., he shall be released on bail on his furnishing personal bond in the sum of ₹ 50,000/ with one surety in the like amount to the satisfaction of Arresting Officer subject to the following conditions:
(i) That the petitioner shall report at Police Station Pachhad, District Sirmaur on 9th August, 2018, at 11.00 a.m.;
(ii) That the petitioner shall not hinder the smooth flow of the investigation and shall join the investigation on each and every date, as and when called by the Investigating Agency;::: Downloaded on - 31/08/2018 22:55:38 :::HCHP
: 2 : .
(iii) That the petitioner shall not jump over the bail and also shall not leave State of Himachal Pradesh without information;
(iv) That the petitioner shall not tamper with the prosecution evidence or, in any manner, try to overawe or influence the prosecution witnesses;
r to
(v) It is clarified that violation of any of the conditions imposed shall disentitle the petitioner to continue on bail.
Copy dasti.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP Co. Petition No. 7 of 2001 .
08.08.2018 Present: Mr. J.S. Bagga, Advocate, for the applicant workman in Company Application No. 36 of 2014.
Mr. Shrawan Dogra, Senior Advocate, with Mr. Umesh Kanwar, Advocate, for the applicants workmen in Company Application No. 35 of 2016.
Mr. Naresh K. Sood, Senior Advocate, with Mr. Aman Sood, Advocate, for the applicants (IFCI and IARC) in Company Application No. 7 of 2018.
None for PNB/applicant(s) in Company rApplications No. 31 of 2016 and 13 of 2018.
Ms. Seema Sood, Advocate, for the applicant in Company Application No. 23 of 2018.
Mr. Sanjeev Kuthiala, Advocate, for the Official Liquidator.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate Generals, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondentState.
List on 14th August, 2018.
Co. Application No. 23 of 2018Reply be filed before the next date of hearing.
List alongwith the main petition on the date fixed.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP CMPMO No. 221 of 2018 .
08.08.2018 Present: Mr. K.D. Sood, Senior Advocate, with Mr. H.R. Thakur, Advocate, for the petitioners.
Earlier the respondent was served through dasti notice, but, by the petitioners themselves without taking assistance of the Process Serving Agency.
r Now, fresh notice also stands served upon the respondent through concerned Process Serving Agency, but, there is no representation on its behalf. Hence, it is proceeded exparte.
List for consideration on 12th September, 2018.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP RSA No. 357 of 2005 .
08.08.2018 Present: Mr. Shubham Sood, Advocate, vice Mr. Sanjeev Sood, Advocate, for the appellants.
None for respondents No. 1 (a) to 1 (f), 2, 3, 5 to 7, 11, 12 and 15 to 23.
Name of respondent No. 8 stands already deleted.
Respondents No. 4 (a) to 4 (d) stand duly served.
There is no representation on their behalf.
r List after three weeks.
(Vivek Singh Thakur)
Judge
August 08, 2018
( rajni )
::: Downloaded on - 31/08/2018 22:55:38 :::HCHP
Cr. Appeal No. 263 of 2015
.
08.08.2018 Present: Ms. Kiran Dhiman, Advocate, for the appellant.
None for respondent No. 1.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate Generals, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No. 2.
It is 5.00 p.m. No sufficient time has left to address and complete the arguments. List on 26th September, 2018, as prayed for.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP FAO No. 478 of 2010 .
08.08.2018 Present: Mr. Jeevan Kumar, Advocate, for the appellant.
Mr. Manoj Thakur, Advocate, for respondent No. 1. Mr. Vivek Sharma, Advocate, for respondents No. 2 and 3.
Heard further. List for continuation on 24th August, 2018. r (Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP RFA No. 42 of 2018 .
08.08.2018 Present: Mr. Vinay Mehta, Advocate, vice Mr. Anuj Gupta, Advocate, for the appellant.
Mr. Lalit K. Sharma, Advocate, for respondents No. 1, 5, 6, 11 to 14, 16 and 17.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate Generals, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No. 20.
None for respondents No. 2, 7, 15 and 18.
There is no representation on behalf of respondents No. 2, 7, 15 and 18 despite service. Hence, they are proceeded exparte.
Fresh steps for service of respondent No. 10 and consequential steps on account of death of respondents No. 3, 4, 8, 9 and 19 be taken within two weeks positively.
Power of attorney on behalf of respondents No. 1, 11 to 14, 16 and 17 stands filed by Mr. Lalit K. Sharma, Advocate and he undertakes to file power of attorney on behalf of respondents No. 5 and 6 within two weeks.
List after two weeks.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:38 :::HCHP CMPMO No. 44 of 2017 .
08.08.2018 Present: Mr. Tek Chand, Advocate, vice Mr. Ashok K. Tyagi, Advocate, for the petitioner.
None for respondents No. 1 and 2.
Learned vice counsel appearing on behalf of the petitioner submits that petitioner intends to file an application for deletion of name of respondent No. 3 Col.
Madhur Goyal, who has been arrayed as respondent No. 3 by name inadvertently and in fact, respondent No. 3 should have been Administration Commandant, Station Headquarter, Nahan. He seeks time to file an appropriate application for amendment of the memo of parties.
On his request, list after two weeks.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP Arb. Case No. 53 of 2018 .
08.08.2018 Present: Mr. Satyen Vaidya, Senior Advocate, with Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Naresh K. Gupta, Advocate, for the respondent.
Issue notice. Mr. Naresh K. Gupta, Advocate, appears and waives service of notice on behalf of the respondent. He seeks and is granted two weeks' time to file reply. Rejoinder thereto be filed within one week thereafter.
Parties to maintain status quo qua the status of contract and any action taken or proposed to be taken in pursuance to the dispute between the parties arisen out of the said contract till next date of hearing.
List on 6th September, 2018.
Copy dasti.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP COMS No. 17 of 2018 .
08.08.2018 Present: Mr. Anand Sharma, Mr. Karan Sharma and Mr. Akhiliesh Rai, Advocates, for the plaintiff.
Mr. Atul Jhingan, Advocate, for the defendant.
Pleadings are complete. List for admission/denial before Registrar/Additional Registrar (Judicial).
OMP No. 381 of 2018Reply, as prayed for, be filed within three weeks.
OMPs No. 211 and 323 of 2018 Arguments heard. Order reserved.
(Vivek Singh Thakur) Judge August 08, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP Cr. Appeal No. 520 of 2010 .
09.08.2018 Present: Mr. Lalit Sehgal, Advocate, vice Mr. Peeyush Verma, Advocate, for the appellant.
Mr. Balwant Kukreja, Advocate, for the respondent.
The adjournment sought by Mr. Lalit Sehgal, learned vice counsel appearing for the appellant, on account of ill health of the original counsel for the appellant is not opposed by the learned counsel for the respondent.
On joint request of learned counsel appearing for the parties, list after eight weeks.
(Vivek Singh Thakur) Judge August 09, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP Civil Suit No. 30 of 2014 .
09.08.2018 Present: Mr. Karan Singh Kanwar, Advocate, for the plaintiff.
Mr. Kartikey, son of the plaintiff, is present in person.
Mr. Rajesh Sharma, Advocate, vice Mr. Adarsh K. Vashisth, Advocate, for defendants No. 1, 2 and 9.
Mr. Vijay Sharma, Advocate, for defendants No. 3, 4, 6 to 8, 10 and 11.
Mr. Rupinder Singh, Advocate, for defendant No. 12. None for defendant No. 13.
Defendant No. 14 already exparte.
Defendant No. 1 Shyam Dutt, defendant No. 3Premi Devi and defendant No. 12 Mohan Lal are present in person.
Defendant No. 1 Shyam Dutt, submits that defendant No. 4 Janki and defendant No. 7 Mani Ram have handed over ₹ 40,000/ and ₹ 5,000/, respectively, to him to be paid to the plaintiff in continuation of the part payment being made to the plaintiff in pursuance to the settlement arrived at before the learned Mediator.
Defendant No. 3 Premi Devi also submits that she has brought ₹ 50,000/ for making part payment on her behalf to the plaintiff in pursuance to the settlement arrived at before the learned Mediator.
::: Downloaded on - 31/08/2018 22:55:39 :::HCHP.
: 2 : Smt. Reeta Devi, wife of defendant No. 9 Bhupender, is also present and has made payment of ₹ 10,000/ to Mr. Kartikey, son of the plaintiff, on behalf of defendant No. 9.
r to Learned counsel for the plaintiff submits that defendants are still making payment and, therefore, he, under instructions of the plaintiff, has no objection for adjourning the case for first week of September, 2018, reserving his right to proceed further in the suit, in accordance with law, in future, if need be.
Accordingly, matter is adjourned for 7th September, 2018.
(Vivek Singh Thakur) Judge August 09, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CWP No. 2372 of 2009 .
10.08.2018 Present: Mr. Romesh Verma, Advocate, for the petitioners.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 and 2.
Mr. Vijay Chaudhary, Advocate, for respondent No. 3.
Respondents No. 4, 5(i) to 5 (iii) and 6 to 9 already exparte.
Though, record from Divisional Commissioner, Shimla and Financial Commissioner (Appeals) has been received, however, record of Sub Divisional Collector, Solan, is still awaited. Availability of said record be ensured by the Registry by next date of hearing.
List after four weeks.
(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP Cr. Appeal No. 531 of 2010 .
10.08.2018 Present: Mr. Raj Kumar Kalsi, Advocate, vice Mr. O.C. Sharma, Advocate, for the appellant.
Ms. Meera Devi and Ms. Reeta Thakur, Advocates, for respondent No. 1.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No. 2.
Respondent No. 1 is present in person.
As per report of Registry, bail bonds furnished by respondent No. 1 have not been received yet despite sending reminders. Registrar (Judicial) to take up the matter with concerned competent authority and to ensure receipt of transmission of bail bonds executed by respondent No. 1 on 25th May, 2018 and 6th August, 2018 in Police Station Bawal, District Rewari, Haryana, well before the next date of hearing.
List on 7th September, 2018.
(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CrMP (M) No. 464 of 2018 .
10.08.2018 Present: Court on its own motion.
Ms. Meera Devi and Ms. Reeta Thakur, Advocates, for the respondent.
Reply is stated to have been filed in the Registry.
The same is not on record. Be placed on record, if in order.
Objection(s), if any, be also be removed. List alongwith the main petition on the date fixed.
(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CrMP (M) No. 465 of 2018 .
10.08.2018 Present: Court on its own motion.
Ms. Meera Devi and Ms. Reeta Thakur, Advocates, for the respondent.
Reply is stated to have been filed in the Registry.
The same is not on record. Be placed on record, if in order.
Objection(s), if any, be also be removed. List alongwith the main petition on the date fixed.
(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP RSA No. 418 of 2004 .
10.08.2018 Present: Mr. Romesh Verma, Advocate, for the appellants.
Mr. Ajeet Jaswal, Advocate, vice Mr. Neeraj Gupta, Advocate, for respondent No. 2.
Respondents No. 3 to 5, 7, 8, 10 and 11 already ex parte.
None for respondents No. 1 (f) and 1 (g).
Name of respondent No. 6 stands deleted.
Mr. Vikas Rathore, Advocate, for respondent No. 12. As per report of Registry, respondents No. 1 (a) to 1(e), 9 (a) and 9 (b) are duly served, but, they have not turned up and have chosen to remain unrepresented in this appeal. Therefore, they are proceeded exparte.
Name of Ms. Ritu Raj Sharma, Advocate, Court Guardian for respondents No. 1 (f) and 1 (g) has not been reflected in the cause list despite there being specific directions to this effect on 16th May, 2018. Registry to do the needful.
On joint request of learned counsel for appearing for the appellants and respondent No. 2, list after four weeks.
(Vivek Singh Thakur) Judge August 10, 2018 ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP ( rajni ) .
r to ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP Arb. Case No. 51 of 2009 .
10.08.2018 Present: Mr. Ajeet Jaswal, Advocate, vice Mr. Neeraj Gupta, Advocate, for the petitioner.
Mr. Suneet Goel, Advocate, for the respondent.
On request of learned counsel for the petitioner, which is not opposed, list after four weeks.
August 10, 2018
r to
(Vivek Singh Thakur)
Judge
( rajni )
::: Downloaded on - 31/08/2018 22:55:39 :::HCHP
RFA No. 322 of 2010
a/w CO No. 83 of 2011
.
10.08.2018 Present: Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the appellant.
Mr. Ajay Kumar, Senior Advocate, with Mr. Dheeraj K. Vashisth, Advocate, for the respondent.
list after six weeks.
r to On request of learned counsel for the respondent, (Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CWP No. 5253 of 2010 .
10.08.2018 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, Central Government Standing Counsel, for respondents No. 1 to 5.
Mr. Prashant Sharma, Advocate, vice Mr. Rajiv Jiwan, Advocate, for respondent No. 6.
CMP No. 2210 of 2016Arguments heard. Order reserved.
(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CWP No. 3333 of 2016 .
10.08.2018 Present: Mr. Ashwani K. Sharma, Senior Advocate, with Mr. Jeevan Kumar, Advocate, for the petitioners.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Balram Sharma, Central Government Standing Counsel, for respondent No. 4.
Ms. Jyotsna Rewal Dua, Senior Advocate, with Ms. Charu Bhatnagar, Advocate, for respondent No. 5.
On previous date, on the basis of earlier status report submitted by Municipal Council, Solan, placed on record by respondentState, it was noticed that the time of two months, asked by Municipal Council, Solan, to complete the entire process with respect to preparation of DPR was going to expire on 11th July, 2018, and, therefore, it was directed to respondent No. 6Municipal Council, Solan to prepare the said DPR within two weeks after passing the order, i.e. 6th July, 2018 and respondent No. 3 was directed to personally monitor the preparation of DPR, ensure scrutiny thereof by the Directorate of Urban Development within two weeks after submission of the said DPR and to file compliance report/affidavit on or before next date, i.e. by today.
::: Downloaded on - 31/08/2018 22:55:39 :::HCHPTill today, neither affidavit has been filed nor any .
: 2 : application on behalf of respondent No. 3 or respondent No. 6 has been filed for extension of time granted by the Court despite the fact that learned Additional Advocate General was directed to note the order passed by the Court and convey the gist of the order to respondent No. 3 as well as respondent No. 6, who has informed that the said respondents were informed by the office of Advocate General through telephonic conversation as well as in writing.
Faced with this situation, at this stage, learned counsel for respondent No. 6 makes an oral request for extension of time for compliance of the previous order.
From the aforesaid circumstances, it is evident that respondents No. 3 and 6 have committed gross negligence to respond to the directions passed by the Court.
Being so, Additional Chief Secretary (Urban Development) and Executive Officer, Municipal Council, Solan, are directed to remain present in Court on the next date of hearing to clarify their position and progress in the matter.
List on 16th August, 2018.
::: Downloaded on - 31/08/2018 22:55:39 :::HCHP(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) .
r to ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CrMMO No. 264 of 2018 .
10.08.2018 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner.
Ms. Seema Sood, Advocate, for the respondent.
Parties are present in person. The case was called in the morning session and was passed over enabling the parties to have a dialogue.
r It is stated by learned counsel for the parties that further dialogue between the parties may result into amicable settlement. On their joint request, matter is adjourned for 5th September, 2018.
CrMP No. 808 of 2018Interim directions to continue till next date of hearing.
(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CrMMO No. 278 of 2017 .
10.08.2018 Present: Mr. Atul G. Sood, Advocate, for the petitioners.
Mr. Deepak Kaushal, Advocate, for respondent No. 1.
None for respondent No. 2.
Learned counsel for respondent No. 1 submits that the present petition can be heard and decided on the basis of material on record and, therefore, no reply is intended to be filed on behalf of respondent No. 1.
Though, respondent No. 2 is duly represented through counsel, but, neither there is any appearance on its behalf despite calling the case repeatedly nor any reply has been filed on behalf of respondent No. 2 since August, 2017 till date. Therefore, right of respondent No. 2 to file reply is closed.
List for consideration after four weeks.
CrMP No. 880 of 2017Interim directions to continue till next date of hearing.
(Vivek Singh Thakur) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CWP No. 8102 of 2013 a/w CWP No. 2012 of 2014 .
CWP No. 8102 of 201310.08.2018 Present: Mr. Ajay Kumar Sharma, Advocate, vice Mr. Jeevesh Sharma, Advocate, for the petitioner.
Mr. Sanjay Bhardwaj, Advocate, vice Mr. J.L. Bhardwaj, Advocate, for respondents No. 1 and 2.
Mr. Bimal Gupta, Senior Advocate, with Ms. Rubeena Bhatt, Advocate, for respondent No. 3.
Respondent No. 4 already exparte.
CWP No. 2012 of 2014Mr. Prashant Kumar Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Aman Sood, aDvocate, for respondents No. 1and 2.
Respondent No. 3 already exparte.
Mr. Bimal Gupta, Senior Advocate, with Ms. Rubeena Bhatt, Advocate, for respondent No. 4.
It is 4.30 p.m. Learned counsel for the parties submit that no sufficient time has left to address the arguments. On their request, matter is adjourned for 5th October, 2018.
(Vivek Singh Thakur) Judge (Sandeep Sharma) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP CWP No. 3970 of 2015 a/w CWPs No. 8525 of 2010, 6010 of 2014, 3782 & 3992 of 2015 and 935 of 2016 .
10.08.2018 Present: Mr. B.C. Negi, Senior Advocate, with Mr. Pranay Pratap Singh, Advocate, for the petitioners in CWP No. 8525 of 2010.
Ms. Abhilasha Kaundal, Advocate, for the petitioners in CWPs No. 3970 & 3782 of 2015 and 935 of 2016.
Ms. Shreya Chauhan, Advocate, for the petitioners in CWP No. 6010 of 2014.
Mr. Ashok Kumar, Advocate, vice counsel for the petitioner in CWP No. 3992 of 2015.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No. 1 in all the petitions.
Mr. C.N. Singh, Advocate, for respondents No. 2 & 3 in CWPs No. 6010 of 2014, 3970 & 3992 of 2015 & 935 of 2016 and for respondent No. 2 in CWPs No. 8525 of 2010 & 3782 of 2015.
It is informed by learned Additional Advocate General that before according concurrence to the proposed draft rules, certain information has been sought by the State from the High Court vide letter, dated 7th August, 2018, response whereof is to be sent by the High Court. Be sent by the High Court at the earliest. List on 7th September, 2018.
(Vivek Singh Thakur) Judge (Sandeep Sharma) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:39 :::HCHP LPA No. 83 of 2017 .
10.08.2018 Present: Mr. Ajay Sharma, Advocate, for the appellant.
Ms. Shalini Thakur, Advocate, for respondent No. 1. None for respondent No. 2.
On the joint request of learned counsel appearing for the parties, list on 7th September, 2018.
(Vivek Singh Thakur) Judge (Sandeep Sharma) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CWP No. 477 of 2017 .
10.08.2018 Present: Mr. Devender Sharma and Mr. Arush Matlotia, Advocates, for the petitioner.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Vikas Rathore, Advocate, for respondent No. 4. Heard for some time. List for continuation, as requested on behalf of the respondents, on 7th September, 2018.
(Vivek Singh Thakur) Judge (Sandeep Sharma) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CWP No. 477 of 2017 .
10.08.2018 Present: Mr. Devender Sharma and Mr. Arush Matlotia, Advocates, for the petitioner.
Mr. Shiv Pal Manhans and Ms. Rameeta Kumari, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Vikas Rathore, Advocate, for respondent No. 4. Heard for some time. List for continuation, as requested on behalf of the respondents, on 7th September, 2018.
(Vivek Singh Thakur) Judge (Sandeep Sharma) Judge August 10, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Ex. Petition No. 25 of 2014 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the Decree Holder.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for the Judgment Debtors.
On joint request of learned proxy counsel, list next week.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CrMP (M) No. 856 of 2018 17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the .
petitioner.
Mr. Shiv Pal Manhans, Additional Advocate General, for the respondent.
ASI Nand Lal, P.S. Rajgarh, District Sirmaur, H.P. is present in person.
Status report filed. The officer attending the Court is not well conversant with the facts of the case.
Superintendent of Police, Sirmaur at Nahan is directed to issue advisory to the Police Officers to attend the Court after going through the case files so as to provide proper assistance to the Court and no such officer/official, who is not well conversant with the facts of the case, should be deputed to file the status report(s) or to produce the record in the Court, as the same makes it difficult to the concerned officers of the office of Advocate General to assist the Court effectively.
List on 30th August, 2018, on which date, the Investigating Officer/SHO/any other officer, who is well conversant with the facts of the case, shall attend the Court alongwith fresh status report and record.
Learned Additional Advocate General to convey the order to the quarter concerned.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CrMP No. 438 of 2018 in Cr.R. No. 142 of 2009 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the petitioner/nonapplicant.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for the respondent/applicant.
As jointly prayed by learned proxy counsel, list on 23rd August, 2018.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CrMP (M) No. 396 of 2018 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the applicantappellant.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for the respondent.
CrMP (M) No. 396 of 2018Leave to appeal granted. Appeal be registered.
The application is disposed of.
r CrAST No. 178 of 2018Admit.
Record be requisitioned.
Power of attorney, stated to have been filed by Mr. Divya Raj Singh, Advocate, for the respondent is not on record. Be placed on record, if in order.
Respondent is directed to furnish personal bonds in the sum of ₹ 25,000/ with one surety in the like amount to the satisfaction of the trial Court within four weeks from today. The bail bonds to be furnished by and on behalf of the respondent be transmitted to the Registry of this Court for being placed on the record of this case.
Copy dasti.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Arb. Case No. 48 of 2018 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the petitioner.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for the respondent.
No reply is intended to be filed. It is stated on behalf of the respondent that as per Clause 27.2.2 of the agreement, Secretary (Law) to the Government of Himachal Pradesh has been agreed between the parties to be appointed as Arbitrator and, therefore, resolving the dispute, Secretary (Law) to the Government of Himachal Pradesh be directed to enter into reference in accordance with the arbitration agreement.
Learned proxy counsel appearing for the petitioner seeks time to have instructions. List next week.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Arb. Case No. 28 of 2018 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the petitioner.
Mr. Shiv Pal Manhans, Additional Advocate General, for the respondent.
Reply, stated to have been filed on 23 rd July, 2018, is not on record. If in order, be placed on record.
Objection(s), if any, be also removed. List after three weeks.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CMP (M) No. 1420 of 2017 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the applicantappellant.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for appearing respondents.
Respondent No. 2 already exparte.
On request of learned proxy counsel, list after two weeks. r (Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Ex. Petition No. 14 of 2017 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the Decree Holder.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for the Judgment Debtor.
Rejoinder, as prayed for, be filed well before the next date of hearing failing which right to file rejoinder shall be deemed to have been closed. List after one week.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Civil Suit No. 46 of 2016 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the plaintiff.
Defendants already exparte.
Defendants were duly served and defendant No. 2 was proceeded exparte on 22nd June, 2018 whereas defendant No. 1 was proceeded exparte on previous date, i.e. 26th July, 2018, whereafter case was adjourned for two weeks. Till today, there is no representation on behalf of the defendants.
List for recording of exparte evidence of plaintiff on a date to be fixed by Additional Registrar (Judicial). List of witnesses be filed and steps for summoning witnesses be taken within two weeks.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Civil Suit No. 39 of 2016 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the plaintiffs.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for the appearing defendants.
Defendant No. 7 already exparte.
OMP No. 258 of 2018r Rejoinder, as prayed for, be filed within four weeks. List thereafter.
OMPs No. 181 of 2016 & 356 of 2018 Pleadings are complete. List for consideration after four weeks.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Civil Suit No. 5 of 2016 .
17.08.2018 Present: Mr. Vinod Chauhan, Advocate, proxy counsel for the plaintiff.
Mr. Jyotirmay Bhatt, Advocate, proxy counsel for defendant No. 1.
Learned proxy counsel appearing on behalf of defendant No. 1 seeks time on behalf of Mr. R.L. Verma, Advocate, to file power of attorney. Learned proxy counsel appearing for the plaintiff also seeks adjournment. As requested, the case is adjourned for four weeks. Power of attorney be filed in the meanwhile.
(Vivek Singh Thakur) Judge August 17, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP .
::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CrMP (M) No. 1088 of 2018.
21.08.2018 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Additional Advocate General, for the respondent.
Issue notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by or before 24th August, 2018. List on 24th August, 2018, on which date record be also produced.
In the meanwhile, in the event of arrest of petitioner in case FIR No. 225 of 2018, dated 11 th August, 2018, under Sections 3, 4 and 5 of Immoral Traffic Act, registered at Police Station Paonta Sahib, District Sirmaur, H.P., he shall be released on bail on his furnishing personal bond in the sum of ₹ 50,000/ with one surety in the like amount to the satisfaction of Arresting Officer subject to the following conditions:
(i) That the petitioner shall report at Police Station Paonta Sahib, District Sirmaur on 22nd August, 2018, at 11.00 a.m.;
(ii) That the petitioner shall not hinder the smooth flow of the investigation and shall join the investigation on each and every date, as and when called by the Investigating Agency;::: Downloaded on - 31/08/2018 22:55:40 :::HCHP
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: 2 :
(iii) That the petitioner shall not jump over the bail and also shall not leave the jurisdiction of Sessions Judge, Sirmaur at Nahan without information to the Investigating Officer/Court;
(iv) That the petitioner shall not tamper with the prosecution evidence or, in any manner, try to overawe or influence the prosecution witnesses;
(v) Petitioner shall leave his permanent address and any change therein, if any, alongwith mobile/land line number with the Station House Officer, Paonta Sahib;
(vi) It is clarified that violation of any of the conditions imposed shall disentitle the petitioner to continue on bail.
Copy dasti.
(Vivek Singh Thakur) Judge August 21, 2018 ( ms ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP Cr.MP No.1163 of 2018 in Cr.MMO No.185 of 2018 .
23.08.2018 Present: Mr. Sanjay Kumar Sharma, Advocate, for the petitionerapplicant.
Mr. Raju Ram Rahi, Deputy Advocate General for respondent No. 1.
Mr. Mohan Singh, Advocate for Respondent No.2.
For the reasons stated in the application, the same is allowed and two weeks' further time, as prayed, is granted for depositing ₹ 1,000/ in the trial Court in compliance of judgment, dated 14th June 2018, passed in main matter, i.e. Cr.MMO No.185 of 2018, failing which FIR No. 283 of 2017 and consequential criminal proceedings pursuant thereto shall be revived.
It is also submitted on behalf of the applicant that his driving licence taken in possession during the investigation of the case is also lying with the police in Police Station Paonta Sahib, District Sirmaur in case FIR No.283 of 2017. As the said FIR stands quashed in main matter, the concerned police officer/Investigating Officer is directed to release the same to the petitionerManjinder Singh, if not required in any other case. The application is disposed of.
Copy dasti.
(Vivek Singh Thakur) Judge ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP August 23, 2018 ( rajni ) .
r to ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP CMP(M) No.630 of 2018 .
23.08.2018 Present: Mr. Loveneesh Thakur Advocate, for the appellantapplicant.
Mr. Rupinder Singh, Advocate, for respondent No. 1. Mr. Bhupinder Pathania, Advocate for respondent No.2.
Despite granting opportunities, no reply has been filed till date. Hence, right to file reply is closed.
For the reasons stated in the application, which is duly supported by an affidavit, it is apparent that the delay of eleven months and eight days, which has creptin in filing the present appeal, is neither intentional nor willful, but for the sufficient cause mentioned in application, which has prevented the appellantapplicant from the filing instant appeal within the prescribed period of limitation. Hence, the delay is condoned. Appeal be registered. The application is disposed of.
FAOST No. 3563 of 2018Notice. Mr. Rupinder Singh and Mr. Bhupinder Pathania, Advocates, waive notice on behalf of respondent No. 1 and respondent No. 2, respectively.
Admit.
No post admission notices are required to ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP be .
: 2 : issued, since the parties are duly represented.
It is informed that connected appeal preferred by respondent No. 2National Insurance Company against the impugned award, i.e. FAO No. 34 of 2018, stands admitted and record has also been requisitioned therein. Being so, list alongwith the said appeal.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP COMS No. 28 of 2018 .
23.08.2018 Present: Mr. Rahul Mahajan, Advocate, for the plaintiff.
Notice, on taking steps within 24 hours, returnable within four weeks, be issued to the defendants.
OMP No.432 of 2018Notice in the above terms. In the meanwhile, defendants are restrained from transferring, selling, encumbering, alienating or changing the nature of land and property or creating third party rights or in any manner doing such acts to defeat the rights of the plaintiff with respect to the land comprised in Khatta/Khatauni No. 3/3, Khasra No. 546/515/391/28 measuring 8 bighas 15 biswas of land situated in Mauja Sanwara Hadbast No. 106, Tehsil Kasauli, District Solan, H.P., till further orders.
Compliance under Order 39 Rule 3 be ensured within 24 hours.
OMP No. 433 of 2018The application is allowed subject to filing of typed copies of Pages No. 48, 63 and 71 within two weeks from today. The application is disposed of accordingly.
Copy dasti.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:40 :::HCHP COMS No. 26 of 2018 .
23.08.2018 Present: Mr. Virender Singh Kanwar, Advocate, for the plaintiff.
Mr. Raju Ram Rahi, Deputy Advocate General, for the defendants.
Learned Deputy Advocate General submits that for nonreflection of name of Advocate General in the cause list, the case could not be marked and, therefore, the brief is not available. On his request, list on 24th August, 2018.
Registry to ensure proper reflection of names of learned counsel representing the parties in future in the cause list.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP CMP(M) No.1686 of 2017 .
23.08.2018 Present: Ms. Megha Kapur Gautam, Advocate, for the appellantapplicant.
Ms. Ritika Kashav, Advocate, for respondent No. 1. CMP No. 7478 of 2018 For the reasons stated in the application, duly supported by an affidavit, application is allowed, leave is granted and name of Sh. Rajesh Kumar is ordered to be deleted from the array of the parties and applicant appellant is permitted to file the appeal alongwith application for condonation of delay without arraying the said Sh. Rajesh Kumar as party as he has expired before passing of the award by the learned MACT. Amended memo of parties filed with the application is taken on record. Be placed at appropriate place. Application is disposed of.
CMP(M) No. 1686 of 2017As per report of Registry, respondents No.2 and 3 stand served on 19th January, 2018 and 3rd January, 2018, respectively. There is no representation on their behalf.
Hence, they are proceeded ex parte in this application.
No reply is intended to be filed on behalf of respondent No. 1.
For the reasons stated in the application, ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP duly .
: 2 : supported by an affidavit, it is apparent that the delay of forty two days, which has creptin in filing the present appeal, is neither intentional nor willful, but for the sufficient cause mentioned in application, which has prevented the appellantapplicant from the filing instant appeal within the prescribed period of limitation. Hence, the delay is condoned. Appeal be registered. The application is disposed of.
FAOST No. 31180 of 2017Admit.
Notice. Ms. Ritika Kashav, Advocate, waives post admission notice on behalf of respondent No.1. Post admission notice to respondents No. 2 and 3 be issued returnable within four weeks, on taking steps within five days.
Record also be requisitioned.
List for hearing after completion of service.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP Cr. R. No. 291 of 2017 .
23.08.2018 Present: Mr. Pardeep Kumar Sharma, Advocate, vice Mr. Bhim Raj Sharma, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for respondent No. 1.
Ms. Raju Ram Rahi, Deputy Advocate General, for respondent No.2.
A new application, being CrMP No.1150 of 2018, has been filed for placing on record a compromise deed with respect to amicable settlement arrived at between the parties, to compound the case on the basis of said compromise and disposed of the present writ petition accordingly.
In view of the compromise, as jointly prayed by learned counsel for the petitioner and respondent No. 1, petitioner and respondent No. 1 are directed to remain present in the Court for disposal of the case, in terms of the compromise, on 5th September, 2018.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP CMP (M) No. 1015 of 2016 .
23.08.2018 Present: Mr. Bhupender Pathania, Advocate, vice Mr. I.N. Mehta, Advocate, for the applicantappellant.
Mr. Rahul Mahajan, Advocate, for respondent No. 1. Mr. Pushpender Kumar, Advocate, vice Mr. Amit Jamwal, Advocate, for respondents No. 2 and 3.
CMP No. 3159 of 2018As requested on behalf of applicantrespondent No. 1, list after one week.
CMP (M) No. 1015 of 2018Supplementary affidavit, in terms of order, dated 27th July, 2018, be filed within one week, as prayed for. List thereafter.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP Cr. R. No. 251 of 2016 .
23.08.2018 Present: Mr. Lalit Kumar Sharma, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent.
Certified copy of trial Court judgment, in compliance of order, dated 6 th September, 2016, now be filed within four weeks, as prayed for.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP Civil Suit No. 67 of 2015 .
23.08.2018 Present: Mr. Balram Sharma, Advocate, vice Mr. S.C. Sharma, Advocate, for the plaintiff.
Mr. Vivek Singh Attri, Advocate, for the defendant.
Learned counsel for the plaintiff seeks further time to have current instructions. As prayed, be obtained within four weeks. In the meanwhile, reply, if any, to OMP No. 403 of 2018, also be filed positively.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP OMP No. 73 of 2014 in Civil Suit No. 4 of 2007 .
23.08.2018 Present: Mr. Ajay Kumar, Senior Advocate, with Mr. Dheeraj K. Vashisth, Advocate, for the applicant.
Ms. Seema K. Guleria, Advocate, for non applicant/respondent No. 1.
Mr. G.R. Palsra, Advocate, for non applicant/respondent No. 2.
r Steps for examination of respondent No. 1 or any other witness to be examined on her behalf have not been taken. Further two weeks' time, as prayed for, is granted for taking such steps. List on 12th September, 2018.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP Civil Suit No. 45 of 2010 .
23.08.2018 Present: Mr. Satyen Vaidya, Senior Advocate, with Mr. Vivek Sharma, Advocate, for the plaintiff.
None for defendants No. 1 to 3.
Further two weeks' time, as prayed, is granted for taking appropriate steps in terms of order, dated 3 rd August, 2018. List thereafter.
(Vivek Singh Thakur) Judge August 23, 2018 ( rajni ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP CWP No. 1094 of 2010 .
24.08.2018 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 & 2.
Mr. Neel Kamal Sharma, Advocate, for the respondent No. 3.
Heard in part. List for continuation on 28.08.2018.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP CWP No. 704 of 2008 a/w CWP No. 2420 of 2008 .
24.08.2018 Present: CWP No. 704 of 2008 Mr. Sushant Veer Singh, Advocate, vice Mr. Vikrant Thakur, Advocate, for the petitioners.
Mr. Nitin Thakur, Advocate, vice Mr. Rahul Mahajan, Advocate for respondent No. 1.
Mr. N.K. Sood, Senior Advocate, with Mr. Aman Sood, Advocate, for the respondent No. 2.
CWP No. 2420 of 2008Mr. Sushant Veer Singh, Advocate, vice Mr. Vikrant Thakur, Advocate, for the petitioners.
None for respondent No. 1.
None for respondents No. 2 & 3.
Mr. N.K. Sood, Senior Advocate, with Mr. Aman Sood, Advocate, for the respondent No. 4.
Mr. Sushant Veer Singh, learned vice counsel, submits that now these petitions have been assigned to Mr. Vikrant Thakur, learned Advocate, who is out of station on account of personal difficulty, therefore, at request made on his behalf, the matter is adjourned for four weeks, list accordingly.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP CWP No. 339 of 2008 24.08.2018 Present: Mr. G.D. Verma, Senior Advocate, for the .
petitioner.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondents No. 1 & 2.
Mr. Neeraj Gupta, Advocate, for the respondent No. 3.
Mr. Neeraj Gupta, learned counsel for respondent No. 3, submits that he had prepared the other appeals which have now been adjourned on the request of learned opposite counsel and as such he is not able to address the argument today in this appeal. On his request which is not opposed, list after four weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP RSA No. 515 of 2007 24.08.2018 Present: Mr. Neeraj Gupta, Advocate, for the appellant.
.
Mr. Neel Kamal Sharma, Advocate, for respondent.
Mr. Neel Kamal Sharma, learned counsel for the respondent, submits that today due to over sight, the case could not be marked in the cause list and therefore brief is not available. On his request, list after two weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP RSA No. 515 of 2007 24.08.2018 Present: Mr. Neeraj Gupta, Advocate, for the appellant.
.
Mr. Neel Kamal Sharma, Advocate, for respondent.
Mr. Neel Kamal Sharma, learned counsel for the respondent, submits today due to over sight, the case could not be marked in the cause list and therefore brief is not available. On his request, list after two weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP .
::: Downloaded on - 31/08/2018 22:55:41 :::HCHP Cr. Appeal No. 372 of 200724.08.2018 Present: Ms. Poonam Gehlot, Advocate, vice Mr. Ajay .
Sharma, Advocate, for the appellant.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondent.
Ms. Poonam Gehlot, learned counsel for the appellant, submits that Mr. Ajay Sharma, learned counsel, for the appellant is occupied in arguing the case in before the Division Bench and is not available right now. On her request, list after two weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP RFA No. 185 of 2007 24.08.2018 Present: Mr. Raju Ram Rahi, Deputy Advocate General, .
for the appellants.
Mr. Vishal Panwar, Advocate General, for respondents.
Learned Deputy Advocate General, submits that Mr. Shiv Pal Manhans Additional Advocate General, who has prepared this case is on leave today, therefore, on his request, which is not opposed, list the matter next week.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP RSA No. 233 of 2004 24.08.2018 Present: Mr. Neeraj Gupta, Advocate, for the petitioner.
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Mr. Nitish Negi, Advocate, vice for respondent No.1.
Learned vice counsel for respondent No.1 submits that Mr. N.K. Thakur, Senior Advocate, is out of station on account of personal work. On his request, which is not opposed, list the matter after two weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP CWP No. 1104 of 2011 24.08.2018 Present: Mr. Ashish Jamalta, Advocate, vice Mr. Sunil .
Mohan Goel, Advocate, for the petitioner.
Mr. Gulzar Rathore, Advocate, for respondent No.1.
Mr. Raju Ram Rahi, Deputy Advocate General, for the respondents No. 2 to 4.
Learned vice counsel for the petitioner, submits that Mr. Sunil Mohan Goel, learned original counsel for the petitioner, is out of station. On his request, which is not opposed, list the matter after four weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP CWP No. 5751 of 2010 24.08.2018 Present: Mr. N.D. Sharma, Advocate, vice Mr. Sunil .
Chauhan, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No.1.
None for the respondents No. 2 to 4.
Learned vice counsel appearing on behalf of the petitioner seeks time, which is not opposed, list the matter after four weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP Cr. Appeal No. 510 of 2008 24.08.2018 Present: Mr. Raju Ram Rahi, Deputy Advocate General, .
for appellant.
None for the respondents No. 1 to 3, 5 and 6.
Appeal stands abated regarding respondent No. 4, since expired.
Learned Deputy Advocate General, submits that copies of statements of witnesses are yet to be supplied by the copying agency and thus, he seeks time for preparation of case. On his request, list the matter after three weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP RSA No. 351 of 2005 24.08.2018 Present: Mr. Ramesh Verma, Advocate, for appellant.
.
Mr. Neeraj Gupta, Advocate, for the respondent.
On request of learned counsel for appellant, which is not opposed, list the matter after three weeks.
(Vivek Singh Thakur) Judge August 24, 2018 ( rohit ) ::: Downloaded on - 31/08/2018 22:55:41 :::HCHP Cr.MMO No. 370 of 2018 .
27.08.2018 Present: Mr. Devender K. Sharma and Mr. Vinod Chauhan, Advocates, for petitioner.
Notice, returnable within four weeks, on taking steps within three days, be issued to the respondent.
Cr.MP No. 1191 of 2018r Present application is allowed and petitioner is exempted from filing certified copy of impugned judgment dated 06.06.2018, subject to filing of the same within two weeks. Application is disposed of.
(Vivek Singh Thakur) Judge August 27, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP Cr.MP(M) No. 1114 of 2018 .
27.08.2018 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent.
Issue notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by or before 6th September, 2018. List on 6th September, 2018, on which date record be also produced.
(Vivek Singh Thakur) Judge August 27, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP Cr.MMO No. 34 of 2018 .
27.08.2018 Present: Mr. I. N. Mehta, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent No. 1.
Mr. Adarsh Vashishta, Advocate, vice Mr. Saurav Rattan, Advocate, for respondents No. 2 & 3.
Learned counsel appearing on behalf of petitioner and respondents No.2 & 3 submit that due to communication gap, date of hearing could not be informed to the petitioner as well as respondents No. 2 & 3 and, thus, none of them is present today. As requested, list on 20th September, 2018 for presence of these parties.
(Vivek Singh Thakur) Judge August 27, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP RSA No. 152 of 2006 .
29.08.2018 Present: Mr. Shiv Pal Manhas, and Ms. Ramita Kumari, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for the appellantsState.
Ms. Poonam Gehlot, Advocate, vice Mr. Neeraj Gupta, Advocate, for the respondents.
On the request made by learned counsel for the appellantsState, which is not opposed, list the matter after three weeks.
(Vivek Singh Thakur) Judge August 29, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP CMP(M) No. 774 of 2017 .
29.08.2018 Present: Mr. Jagjeet S. Bagga, Advocate, for the applicant/appellant.
Mr.Arvind Sharma, Advocate, for the respondents.
Mr. Hamender Chandel, Advocate, vice Mr. Anil God, Advocate, for respondents No. 5 to 8.
CMP(M) No. 774 of 2017Learned counsel on behalf of the respondents seek time to file power of attorney.
The respondents were served in November, 2017, since then, till date, no reply has been filed.
Therefore, their right to file reply is closed.
For the reasons stated in the application, duly supported by an affidavit, it is apparent that the delay is neither intentional nor willful, but, for the sufficient cause, which has been explained in the application, preventing the applicant/appellant from filing the appeal within prescribed period of limitation. Therefore, delay in filing the appeal is condoned. Appeal be registered. The application is disposed of.
CrAST No. 20026 of 2017Notice. Mr. Arvind Sharma & Mr. Hamender Chandel, Advocates, waive notice on behalf of respective ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP : 2 : respondents.
.
Admit.
No post admission notices are required to be issued, since the parties are duly represented. Power of attorney be filed within a period of two weeks.
CMPST No.20861 of 2017Heard. Subject to deposit of entire awarded amount, alongwith up to date interest, in the Registry of this Court within six weeks from today, execution and operation of impugned award dated 16.07.2016, passed by the learned Motor Accident Claims TribunalII, Shimla in MAC Petition No. 1R/2 of 2014 titled Annet Kumar V/s Kulwant Singh & others is stayed till further orders. Alteration, modification or vacation on motion.
The application is disposed of accordingly.
Copy dasti.
(Vivek Singh Thakur) Judge August 29, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP .
r to ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP CWP No. 8645 of 2012 29 .08.2018 Present: Mr. R.L. Verma, Advocate, vice Mr. Ajay Vaidya, .
Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Additional Advocate General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent No. 1.
None for respondent No. 2.
Mr. Pranay Pratap Singh, Advocate, for respondent No. 3.
Power of attorney on behalf of petitioner as well as respondent No. 3, in terms of order dated 20 th June, 2018, be filed within two weeks. As jointly prayed, the matter is adjourned for six weeks.
(Vivek Singh Thakur) Judge August 29, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP Arb. Case No. 15 of 2016 29.08.2018 Present: Mr. Shiv Pal Manhans, Additional Advocate .
General, with Mr. Raju Ram Rahi, Deputy Advocate General, for the petitioners.
Mr. Rakesh Thakur, Advocate, vice counsel for respondent.
As requested by learned Additional Advocate General, which is not opposed by learned counsel appearing for the respondent, list the matter after six weeks.
(Vivek Singh Thakur) Judge August 29, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP RSA No. 18 of 2007 29.08.2018 Present: None for the appellant.
.
Mr. Abhilasha Kaundal, Advocate, for respondents.
Mr. Sanjeev Bhushan, Advocate, appearing for respondents now has been designated as Senior Advocate.
Therefore, the matter is adjourned for four weeks on the request made by Ms. Abhilasha Kaundal, Advocate, enabling her to file fresh power of attorney. List thereafter.
(Vivek Singh Thakur) Judge August 29, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP Cr. Appeal No. 348 of 2007 29.08.2018 Present: Mr. Shiv Pal Manhas, and Ms. Rameeta Kumari, .
Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for the appellant.
Mr. Raman Sethi, Advocate, for the respondents.
Respondents are present in person. Respondents seek time for amicable settlement with the complainant party. List, as requested, on 26th September, 2018.
(Vivek Singh Thakur) Judge August 29, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP FAO No. 148 of 2018 30.08.2018 Present: Mr. Nimish Gupta, Advocate, for the appellant.
.
Mr. Sat Prakash, Advocate, for the respondent.
Admit.
List for hearing in due course.
CMP No.2597 of 2018consideration after four weeks.
r to No rejoinder is intended to be filed. List for (Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP .
rto ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP FAO No. 290 of 2018 30.08.2018 Present: Mr. P.S Goverdhan, Advocate, for the appellant.
.
Mr. T.S. Chauhan, Advocate, for the respondent.
Admit.
Record has been received. Learned counsel for the parties, intend to go through the record/inspect the record.
List, as requested, after two weeks.
r to (Vivek Singh Thakur)
Judge
August 30, 2018
(rohit )
::: Downloaded on - 31/08/2018 22:55:42 :::HCHP
Cr.MMO No. 305 of 2018
30.08.2018 Present: Mr. Brij Mohan Chauhan, Advocate, for the .
petitioners.
Mr. Shiv Pal Manhas, and Ms. Rameeta Kumari, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for the respondent No.1.
Mr. B.C Negi, Senior Advocate, with Mr. Pranay Pratap Singh, Advocate, for respondent No.2.
Cr.MMO No. 305 of 2018 & Cr.MP No. 960 of 2018 Learned counsel for respondent No. 2 submits that the petition can be heard and decided on the basis of record only and therefore, no reply is intended to be filed to the petition as well as application.
Record be requisitioned. List for consideration on 5th October, 2018.
Interim order dated July 19, 2018, to continue till next date of hearing.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP CrMP (M) No. 856 of 2018 30.08.2018 Present: Mr. Sunil Chauhan, Advocate, for the petitioner.
.
Mr. Shiv Pal Manhas, and Ms. Rameeta Kumari, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for the respondent.
SI/SHO Balwant Singh, P.S Rajgarh, District Sirmaur, H.P. in person.
r to Argument heard. Order reserved.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP RFA No. 204 of 2017 30.08.2018 Present: Mr. Vivek Negi, Advocate, for the appellant.
.
Mr. Dinesh Bhatia, vice counsel, for respondents No. 1 to 6.
Mr. Shiv Pal Manhas, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for respondent No. 7.
List on 14th September, 2018, as prayed for.
r (Vivek Singh Thakur)
Judge
August 30, 2018
(rohit )
::: Downloaded on - 31/08/2018 22:55:42 :::HCHP
RFA No. 14 of 2017
30.08.2018 Present: Mr. Vivek Negi, Advocate, for the appellants.
.
Mr. Gulzar Rathore, Advocate, vice Mr. Neeraj Gupta, Advocate, for respondents No. 1, 2 and proposed respondent Bali Ram.
Mr. Shiv Pal Manhas, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for respondent No. 3.
List on 13th September, 2018, as prayed for.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP .
::: Downloaded on - 31/08/2018 22:55:42 :::HCHP RFA No. 1 of 201630.08.2018 Present: Mr. Shiv Pal Manhans, Additional Advocate .
General with Mr. Raju Ram Rahi, Deputy Advocate General for the appellants.
Mr. Gulzar Rathore, vice counsel for respondents.
List on 07th September, 2018, as prayed for.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP RSA No. 4 of 2007 30.08.2018 Present: Ms. Meera Devi, Advocate vice counsel for the .
appellants.
Mr. Gulzar Rathore, Advocate, vice Mr. Romesh Verma, Advocate, for respondents.
Learned vice counsel appearing on behalf of the appellants seeks time, which is not opposed, list on 10th October, 2018.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:42 :::HCHP C.R. No. 153 of 2012 30.08.2018 Present: None for parties.
.
List after six weeks.
(Vivek Singh Thakur)
Judge
August 30, 2018
(rohit )
r to
::: Downloaded on - 31/08/2018 22:55:42 :::HCHP
RSA No. 82 of 2004
30.08.2018 Present: None for parties.
.
List after three weeks.
(Vivek Singh Thakur)
Judge
August 30, 2018
(rohit )
r to
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RFA No. 114 of 2016 a/w
RFA Nos. 115 to 122 of 2016
.
30.08.2018 Present: Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for the appellants/State.
Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, for the respondents.
On the request made by learned vice counsel appearing on behalf of the respondents, list for continuation on 12th September, 2018.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:43 :::HCHP RFA No. 370 of 2014 alongwith RFA Nos. 371 to 380 of 2014 .
30.08.2018 Present: Mr. Vivek Negi, Advocate, for the appellant(s).
Mr. Pawan K. Sharma, Advocate, for respondents No. 1 and 2.
Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for the respondentState.
Heard further. List for continuation on 15th September, 2018.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:43 :::HCHP Cr. Appeal No. 675 of 2008 30.08.2018 Present: Mr. Shiv Pal Manhans, Additional Advocate .
General with Mr. Raju Ram Rahi, Deputy Advocate General for the appellant..
Mr. Pranay Pratap Singh, Advocate, for the respondent.
Heard further. List for continuation on 07th September, 2018.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:43 :::HCHP FAO No. 4208 of 2013 30.08.2018 Present: Mr. Dinesh Bhatia, vice counsel for the appellant.
.
Mr. G.R. Palsra, Advocate, for respondents No. 1 to 4.
Mr. Pranay Pratap Singh, Advocate, for the respondent No. 5.
Original counsel for the appellant is out of station.
Learned counsel for the respondents also seek adjournment.
List after four weeks.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:43 :::HCHP FAO No. 4242 of 2012 30.08.2018 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
.
Mr. Vivek Negi, Advocate, vice counsel for respondents No. 1.
On the joint request of learned counsel appearing for the parties, list after four weeks.
August 30, 2018
r to (Vivek Singh Thakur)
Judge
(rohit )
::: Downloaded on - 31/08/2018 22:55:43 :::HCHP
RFA No. 128 of 2015
30.08.2018 Present: Mr. Dinesh Bhatia, Advocate, vice counsel for the .
appellant.
Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General for the respondents No. 1 to 4.
Mr. Gulzar Rathore, Advocate, vice counsel for respondents No.2 and 3.
Learned arguing counsel for the appellants as well as arguing counsels for respondents No. 2 and 3 are not available. Therefore, request made on their behalf, list on 6th September, 2018.
(Vivek Singh Thakur) Judge August 30, 2018 (rohit ) ::: Downloaded on - 31/08/2018 22:55:43 :::HCHP RFA Nos. 368 of 2014 along with RFA Nos. 402 to 406 of 2014, 63 to 65 of 2015, 156, 157, 186 of 2017, 166 and 167 of 2016, 175 of 2017, 184 of 2016, 185 of 2016, 186 of 2016, 187 of 2016, 188 of 2016, 189 .
of 2016, 190 of 2016, 191 of 2016, 192 of 2016, 193 to 196 of 2016, 196 of 2017, 197 to 200 of 2016, 261 of 2017, 262 of 2017 and 351 of 2016, 461 of 2015, 462 of 2015, 463 of 2015, 466 of 2015 and RFA No. 467 of 2015 RFA No. 368 of 2014 30.8.2018 Present:
r to Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, and Mr. Hominder Ghezta, Advocates, for the respondents.
Mr. Gulzar Singh Rathore, Advocate, for the respondent.
RFA Nos. 402 of 2014 and 64 of 2015 Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, and Mr. Hominder Ghezta, Advocates, for the respondents.
RFA No. 405 and 406 of 2014 Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, and Mr. Hominder Ghezta, Advocates, for the respondents.
RFA No. 403 of 2014Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, and Mr. Hominder Ghezta, Advocates, for the respondents.
::: Downloaded on - 31/08/2018 22:55:43 :::HCHP RFA No. 404 of 2014Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, Advocate, .
for the respondents.
RFA No. 63 of 2015Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, and Mr. Hominder Ghezta, Advocates, for the respondents.
RFA No. 65 of 2015Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, Advocate, for the respondents.
RFA Nos. 156 and 157 of 2017 Mr. Vivek Negi, Advocate, for the appellants.
Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent-State.
Mr. Gulzar Singh Rathore, Advocate, for respondents No.21(a) and 21(b).
Mr. Vivek Sharma, Advocate, for the respondent.
RFA Nos. 166 of 2016 and 167 of 2016 Mr. Vivek Negi, Advocate, for the appellants.
None for the respondents.
RFA No. 175 of 2017Mr. Vivek Negi, Advocate, for the appellants.
::: Downloaded on - 31/08/2018 22:55:43 :::HCHPNone for the respondents.
RFA Nos. 184 of 2016 to 196 of 2016 .
Mr. Vivek Negi, Advocate, for the appellants.
Mr. Vivek Sharma, Advocate for the respondent.
Mr. Brij Mohan Chauhan, Advocate, and Mr. Hominder Ghezta for the respondents.
RFA No. 196 of 2017Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, Advocate, and Mr. Hominder Ghezta for the respondents.
RFA Nos. 197 to 200 of 2016 Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, Advocate, and Mr. Hominder Ghezta for the respondents.
Mr. Vivek Sharma, Advocate, for respondent.
RFA Nos. 261 and 262 of 2017 Mr. Vivek Negi, Advocate, for the appellants.
Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Raju Ram Rahi, Deputy Advocate General, for the respondent-State.
RFA Nos. 351 of 2016, 461 to 463of 2015 Mr. Vivek Negi, Advocate, for the appellants.
Mr. Brij Mohan Chauhan, Advocate, ::: Downloaded on - 31/08/2018 22:55:43 :::HCHP and Mr. Hominder Ghezta for the respondents.
RFA No. 466 of 2015Mr. Vivek Negi, Advocate, for the .
appellants.
None for the respondents.
Heard further. List for continuation on 04th September, 2018.
r to (Vivek Singh Thakur),
Judge
30.08.2018
(rohit)
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