Himachal Pradesh High Court
Court On Its Own Motion vs . State Of H.P. & Ors. on 23 December, 2024
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Court on its own motion vs. State of H.P. & Ors.
CWPIL No. 31 of 2022.
23.12.2024 Present: Mr. Nimish Gupta, Advocate, as Amicus Curiae, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Addl.A.G., Mr. Pranay Pratap Singh, Addl. A.G., Mr. Arsh Rattan, Dy. A.G. and Ms. Priyanka Chauhan, Dy. A.G., for respondents No.1 to 5-State.
Mr. Shivom Vashista, Advocate, for respondent No.6.
Almost two months' time stand expired but till today respondent No.6 has not filed the application as was directed vide order dated 25.10.2024. Needful be done within one week, failing which the responsible officer of the said respondent shall personally appear before this Court along with all the relevant record.
List on 30th December, 2024.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Dharam Singh vs. State of H.P. & Ors.
CWPIL No. 40 of 2022.
23.12.2024 Present: Mr. Suneet Goel, Sr. Advocate with Mr. Vivek Negi, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Addl.A.G., Mr. Pranay Pratap Singh, Addl. A.G., Mr. Arsh Rattan, Dy. A.G. and Ms. Priyanka Chauhan, Dy. A.G., for the respondents-State.
Learned senior counsel for the petitioner prays for and is granted four weeks' time to comply with the order dated 04.11.2024.
List on 17th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) M/s Dabur India Ltd. vs. M/s Marico Limited OSA No. 4 of 2022.
23.12.2024 Present: Mr. Vaibhav Singh Chauhan, Advocate, vice Ms. Shardha Karol, Advocate, for the appellant.
Mr. Shrawan Dogra, Senior Advocate with Mr. Sushmit Bhatt, Advocate, for the respondent.
At the request of learned counsel for the appellant, list on 17th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Gajendra Rawat vs. Union of India & Ors.
CWP No. 2516 of 2021.
23.12.2024 Present: Mr. Ravi Tanta, Advocate and Mr. Shakti Bhardwaj, Advocate, for the petitioner. Mr. Balram Sharma, DSGI with Mr. Rajeev Sharma, Advocate, for respondent No.1. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Addl.A.G., Mr. Pranay Pratap Singh, Addl. A.G., Mr. Arsh Rattan, Dy. A.G. and Ms. Priyanka Chauhan, Dy. A.G., for respondents No.2 to 6.
Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate, for the applicant in CMP No.3803 of 2023.
Learned Advocate General after arguing for some time states that the State Government would move an appropriate application before the Hon'ble Supreme Court seeking clarification of the orders that have been passed in I.A. Nos. 157777 and 157782 of 2023 pertaining to the Asan Wet Land and Conservation Reserve regarding their applicability within the State of Himachal Pradesh. The State may to do so and inform this Court by the next date.
The respondents are also directed to comply with the order dated 31.07.2024 in its letter and spirit and file status report on or before the next date.
List on 6th January, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Ajay Kumar Chauhan vs. State of H.P. & Ors.
LPA No. 450 of 2024.
23.12.2024 Present: Mr. Onkar Jairath, Advocate, Mr. Vivek Singh Attri, Advocate and Mr. Ankit Kaloti, Advocate for the appellant.
Mr. Pranay Pratap Singh, Addl. A.G., Mr. Arsh Rattan, Dy. A.G. and Ms. Priyanka Chauhan, Dy. A.G., for the respondents-State.
Mr. Balram Sharma, DSGI with Mr. Rajeev Sharma, Advocate, for respondent No.4.
At the request of learned counsel for the appellant, list on 26th December, 2024.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) M/s Kundlas Loh Udyog vs. State of H.P. & Ors.
CWP No. 5824 of 2021.
23.12.2024 Present: Mr. Shrawan Dogra, Sr. Advocate, with Mr. Manik Sethi, Advocate, for the petitioner.
Mr. Pranay Pratap Singh, Addl. A.G., Mr. Arsh Rattan, Dy. A.G. and Ms. Priyanka Chauhan, Dy. A.G., for the respondents-State.
Mr. Balram Sharma, DSGI, with Mr. Rajeev Sharma, Advocate, for respondent No.5.
At the request of learned Advocate General, list after ensuing winter vacations on 17th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Manish Thakur vs. Union of India & Ors.
CWP No. 158 of 2019.
23.12.2024 Present: Mr. Vivek Singh Attri, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI with Mr. Rajeev Sharma, Advocate, for respondent No.1.
Mr. Prashant Sharma, Advocate, for respondents No.2 to 6.
At the joint request of the parties, list the matter after ensuing winter vacations on 17th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Pr. Commissioner of Central Excise vs. M/s Manpower Info Systems.
CEA No. 1 of 2017.
23.12.2024 Present: Mr. Vijay Kumar Arora, Senior Advocate with Ms. Lalita Verma, Advocate, for the appellant.
Mr. Praveen Sharma, Advocate, for the respondent.
Since, the matter is pending adjudication before the Hon'ble Supreme Court, we deem it appropriate to defer consideration on this matter.
List after the ensuing winter vacations on 17 th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) LAC & Others Vs. Shanti Devi (since deceased) through her LR's and others RFA No. 206 of 2016 a/w RFA No. 418 of 2015 and RFA No. 2 of 2016.
23.12.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Addl.A.G., Mr. Pranay Pratap Singh, Addl. A.G., Mr. Arsh Rattan, Dy. A.G. and Ms. Priyanka Chauhan, Dy. A.G., for the appellants.
Mr. Jai Ram Sharma, Advocate, for respondent No.1(a) in all the appeals.
Mr. O.C. Sharma, Advocate, for respondents No.1(d), 1(e), 2(a), 3 to 12, 13(a) to 13(f) and 14 in all the appeals.
Appeal is ordered to be abated vis-avis respondent No.1(c) vide order dated 26.10.2010 in all the appeals.
RFA No. 206 of 2016.
Respondent No.1(b), namely, Babu Ram is stated to have died but his estate is duly represented.
Accordingly, his name is ordered to be deleted from the array of respondents as his estate is sufficiently represented. The Registry is directed to carry out necessary corrections in the memo of parties.
Due to paucity of time, the matter is adjourned to 17th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Ashwani Kumar & Ors. vs. Union of India and Ors.
RFA No. 4176 of 2013.
23.12.2024 Present: Mr. Umesh Kanwar, Advocate, for the appellants.
Mr. Balram Sharma, DSGI, with Mr. Rajeev Sharma, Advocate, for respondents No.1 and 2.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Addl.A.G., Mr. Pranay Pratap Singh, Addl. A.G., Mr. Arsh Rattan, Dy. A.G. and Ms. Priyanka Chauhan, Dy. A.G., for respondent No.3.
At the joint request of the parties, list on 10 th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Surinder Pal vs. Union of India & Ors.
LPA No. 415 of 2012.
23.12.2024 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Arsh Rattan, Advocate, for the appellant.
Mr. Balram Sharma, DSGI with Mr. Rajeev Sharma, Advocate, for respondents No.1 and 2.
Ms. Narvda, Advocate, vice Mr. Ajay Vaidya, Advocate, for respondents No.3 and 4.
At the request of learned counsel for respondents No.3 and 4, list on 17th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai) Santosh Kumar vs. Union of India & Ors.
CWP No. 1906 of 2018.
23.12.2024 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. H.K.S. Thakur, Advocat,e for the petitioner.
Mr. Balram Sharma, DSGI with Mr. Rajeev Sharma, Advocate for respondents No.1 and 2.
Let the records pertaining to the petitioner being taken into custody on dated 20.03.2007 be produced by the respondents on the next date of hearing.
List on 6th March, 2025.
(Tarlok Singh Chauhan) Acting Chief Justice (Satyen Vaidya) Judge.
23rd December, 2024.
(jai)