Himachal Pradesh High Court
Joginder Pal Sharma & Anr. vs . Bishan Dass & Ors. on 3 July, 2024
Author: Mamidanna Satya Ratna Sri Ramachandra Rao
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao
Joginder Pal Sharma & Anr. vs. Bishan Dass & Ors.
.
LPA No.187 of 2016 03.07.2024 Present: Mr. B.M. Chauhan, Sr. Advocate with Mr. Kamakshi Tarlokta, Advocate, for the appellants.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondent no.2/State.
Respondents no.5 & 6 exparte.
Mr. Mohit Thakur, Advocate, for respondents no.1, 7 to 10.
None for remaining respondents.
Counsel for parties shall explore the possibility of a settlement by equitable partition of the disputed land.
List on 29th July, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Balvinder Singh Mahal vs. State of H.P. & Ors.
.
LPA No.173 of 201603.07.2024 Present: Ms. Farahan Khan, Advocate vice Ms. Vandana Misra, Advocate, for the appellant.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents/State.
As a last chance, adjournment is granted for next week.
If the matter is not proceeded with, the appeal will be dismissed for non-prosecution.
List on 11th July, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Jeeva Nand Chauhan vs. State of H.P. & Ors.
CWP No.4955 of 2024.
03.07.2024 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 to 5/State.
Mr. Tara Chand Chauhan, Advocate, for respondent no.6 Counsel for the petitioner seeks time to go through the reply filed by the 6th respondent.
List on 12th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Madan Lal Thakur vs. Hon'ble High Court of H.P. & Ors.
CWP No.5568 of 2024.
03.07.2024 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.
Ms. Shalini Thakur, Advocate, for respondents no.1 & 2. Mr. Tek Ram Sharma, Advocate, for respondent no.3.
Ms. Shalini Thakur, Advocate, accepts notice for respondents no.1 & 2 and seeks time to file a reply.
List on 13th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Jeeva Nand Chauhan vs. State of H.P. & Ors.
CWP No.4955 of 2024.
03.07.2024 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.1 to 5/State.
Mr. Tara Chand Chauhan, Advocate, for respondent no.6 Counsel for the petitioner seeks time to go through the reply filed by the 6th respondent.
List on 12th August, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Neeraj Kumar & Ors. vs. Union of India & Ors.
.
CWP No.3804 of 202403.07.2024 Present: Mr. Hirdya Ram, Advocate, for the petitioners.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondents no.1 to 5.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for respondents no.6 to 9 & 11/State.
None for respondent no.10.
Mr. Neel Kamal Sood, Sr. Advocate with Mr. Vasu Sood, Mr. D.R. Hasta and Ms. Seema Azad, Advocates, for proposed respondent no.12 in CMP no.9525 of 2024.
CWP no.3804 of 2024 List on 20th August, 2024 alongwith CWP no.8301 of 2023.
CMP no.9525 of 2024 Reply be filed thereto by the non-applicants/writ petitioners without fail by the said date.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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M/s S.K. Industries & Anr. vs. UOI & Anr.
CWP No.3069 of 2024.
03.07.2024 Present: Ms. Shardha Karol, Advocate, for the petitioners.
Mr. Balram Sharma, Deputy Solicitor General of India, for the respondents.
CMP no.9903 of 2024 This application is ordered.
CWP no.3069 of 2024 Admit.
Rejoinder, if any, be filed by the petitioners' counsel within four weeks.
List for hearing in due course.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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M/s Maa Shoolini Devi Marbel & Iron Store vs. State of H.P. & Ors.
.
CWP No.544 of 202403.07.2024 Present: Ms. Sakshi Gautam, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.
Further time is sought to file a reply.
Interim order is extended until further orders.
List on 17th December, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Re-employment Ex-Servicemen Welfare Association vs. State of H.P. & Ors.
.
CWP No.10008 of 202303.07.2024 Present: Mr. Anshul Jairath, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.
Learned Additional Advocate General states that reply on behalf of respondent no.3 is being filed today. He shall serve copy thereof to the counsel for the petitioner.
Rejoinder, if any, be filed by the next date of hearing.
List on 17th September, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Kalawati vs. Pr. Commissioner & Anr.
.
CWP No.9984 of 202303.07.2024 Present: Mr. Vishal Mohan, Sr. Advocate with Mr. Ashwani K. Lal, Advocate, for the petitioner.
Mr. Neeraj Sharma and Mr. Ishan Kashyap, Advocates, for the respondents.
Admit.
Pleadings are complete.
List for hearing in due course.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Pradeep Kumar & Ors. vs. State of H.P . & Ors. a/w connected matters .
CWP No.2979 of 2023 a/w CWP Nos.3097 & 3204 of 2023 CWP No.2979 of 2023 03.07.2024 Present: Mr. Ankus Dass Sood, Sr. Advocate with Mr. Ajay Sipahiya, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.
None for respondents no.4 to 6.
Mr. Vikrant Thakur, Advocate, for respondent no.7. Mr. Prashant Sharma, Advocate, for respondent no.8.
CWP No.3097 of 2023Mr. Ashwani Sharma, Advocate, for the petitioners. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.
Mr. Prashant Sharma, Advocate, for respondent no.3. None for respondent no.4.
Mr. Vikrant Thakur, Advocate, for respondent no.5.
CWP No.3204 of 2023Mr. Ashwani Sharma, Advocate, for the petitioners. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta & Mr. Pranay Pratap Singh, Additional Advocate Generals and Mr. Arsh Rattan, Sidharth Jalta & Ms. Priyanka Chauhan, Deputy Advocate Generals, for the respondents-State.
Mr. Prashant Sharma, Advocate, for respondent no.3. None for respondent no.4.
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.
Admit.
List before the Single Judge as per Roster in due course.
(M.S. Ramachandra Rao)
r Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Parul Dhiman vs. Suraj Dhiman .
FAO(FC) No.36 of 202303.07.2024 Present: Mr. K.D. Sood, Sr. Advocate with Mr. Vivek Thakur, Advocate, for the appellant-applicant.
Mr. Ajay Kumar Dhiman, Advocate, for the respondent.
Application seeking condonation of delay said to have been filed by the appellant-applicant be placed on record.
Reply thereto be filed by counsel for the respondent by the next date of hearing.
List on 16th July, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 03, 2024 Judge
(Yashwant)
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Synergistic Youth Social and Cultural Organisation (SYSCO) vs. .
State of H.P. & Ors. a/w connected matter CWP No.6029 of 2020 a/w CWP No.692 of 2021 CWP No.6029 of 2020 032.07.2024 Present: Mr. Dinkar Bhaskar and Mr. Siddhant Maniktala, Advocates, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General and Ms. Priyanka Chauhan & Mr. Arsh Rattan, Deputy Advocate Generals, for respondents no.1, 2 & 4 to 6/State.
Ms. Sneh Bhimta, Advocate vice Ms. Shreya Chauhan, Advocate, for respondent no.8/NHAI.
Mr. K.D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for respondents no.10 & 11.
None for remaining respondents.
CWP No.692 of 2021Mr. Prashant Sharma and Mr. Ajit Sharma Advocates, for the petitioner.
Mr. K.D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for respondent no.2.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General and Ms. Priyanka Chauhan & Mr. Arsh Rattan, Deputy Advocate Generals, for respondents no.3 & 4/State. None for remaining respondents.
In view of the recusal of Justice Satyen Vaidya, list before DB-II.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 02, 2024 Judge
(Yashwant)
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Braham Dass vs. The State of H.P. & Anr. a/w connected matter .
CWPOA No.1237 of 2020 a/w CWPOA Nos.1234, 1341, 1344 & 3739 of 2020.
02.07.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner(s), in all the petitions.
Mr. Anup Rattan, Advocate General with Mr. Pranay Pratap Singh, Additional Advocate General and Ms. Priyanka Chauhan & Mr. Arsh Rattan, Deputy Advocate Generals, for the respondents/State.
CWPOA No.1237 of 2020The Additional Advocate General shall explain the basis for award of ACP since the condition contained in the last part of the instructions dt. 06.04.1990 has no relevance to the withdrawal of the ACP granted to the petitioner after 19 years of its grant and after almost 4 years after his retirement.
List on 31st July, 2024 alongwith connected matters.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 02, 2024 Judge
(Yashwant)
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Pushpender Kumar vs. HPSC & Ors.
.
CWPOA No.5396 of 202002.07.2024 Present: Mr. Abhender Gupta, Advocate, for the petitioner Mr. Angrez Kapoor, Advocate, for respondent no.1. Mr. Amit Sharma, Advocate, for respondent no.2.
Mr. Arvind Sharma, Advocate, for respondents no.3 to 6. Heard in part.
For continuation, list on 10th July, 2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
July 02, 2024 Judge
(Yashwant)
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Jeeva Nand Chauhan vs. State of H.P. & Ors.
.
CWP No.4955 of 202419.06.2024 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for respondents No.1 to 5/State.
Mr. Rangil Singh, Advocate, for respondent No.6.
r to Mr. Rangil Singh, learned counsel, appears on behalf of respondent no.6 and seeks time to get instructions.
List on 03.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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H.N. Singh & Company vs. H.P. State Industrial Development
Corporation Ltd. & Ors.
.
CWP No.2594 of 2024
19.06.2024 Present: Mr. Robin Dutt Advocate vice Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Karun Negi, Advocate, vice Mr. Vedhant Ranta, Advocate, for respondents no.1 to 4. Mr. Sumeet Raj Sharma, Advocate, for respondent no.5.
Replies filed by respondents no.1 to 4 be placed on record, if it is in order.
Counsel for respondent no.5 seeks to file reply. He shall do so by the next date of hearing.
Rejoinder, if any, be filed to the replies filed by respondents no.1 to 4.
List on 24.07.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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Dr. Suman Rao vs. State of H.P. & Ors. a/w connected matters CWP No.1305 of 2024 a/w .
CWPs No.1536 & 651 of 2024 CWP No.1305 of 2024 19.06.2024 Present: Mr. D.K. Khanna, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents No.1 to 6.
Mr. P.D. Nanda, Advocate, for respondent No.7. Mr. Raghu Nandan Chaudhary, Advocate, for respondent No.8.
CWP No. 1536 of 2024Mr. Vinod Thakur, Advocate for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents No.1 to 3/State.
Mr. D.K. Khanna, Advocate, for respondent No.6.
CWP No.651 of 2024Mr. P.D. Nanda, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Arsh Rattan, Deputy Advocate General, for the respondents No.1 to 6/State.
Mr. D.K. Khanna, Advocate, for respondent No.7.
CWP No.1536 of 2024Counsel for the petitioner shall take steps for the service of respondents no.4 and 5 within one week, otherwise interim stay granted on 04.03.2024 shall stand vacated.
CWP No.1305 of 2024Mr. Raghu Nandan Chaudhary, Advocate, appears for respondent no.8 and he adopts the reply filed by the State.
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List on 12.08.2024 alongwith connected matters.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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M/s Preethi Himachal & Co. vs. Union of India & Ors.
CWP No.495 of 2024.
19.06.2024 Present: Mr. Ankit Awal, Advocate, for the petitioner.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.1.
Mr. Neeraj Sharma and Mr. Ishan Kashyap, Advocates for respondents No.2 to 4.
respondents.
r to Further time is sought for filing of reply by the List on 09.09.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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State of H.P. & Ors vs. Rakesh Kumar LPA No.121 of 2024 .
19.06.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the applicants/appellants.
At the request of learned Additional Advocate General, list on 23.07.2024.
r to (M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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State of H.P. vs. JSW Energy Ltd & Anr. a/w connected matters .
`LPA No.358 of 2012 a/w CWP Nos.7679, 10168, 10169, 10347 to 10349, 10356, 10400, 10481, 10851 of 2012, LPA No.359 of 2012, CWP Nos.3034, 3386 of 2013, LPA No. 78 of 2013, CWP Nos.1405 of 2014, 1403 of 2016, 386 of 2017 & 5125 of 2021.
LPA No.358 of 201219.06.2024 Present: None for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the appellant. Mr. Sunil Mohal Goel, Advocate, for the respondent.
LPA No. 359 of 2012Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the appellant. Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the respondent.
LPA No. 78 of 2013Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the appellant.
Mr. Dikken K. Thakur, Advocate, vice Mr. Ajay Vaidya, Advocate, for the respondent.
CWP Nos. 7679, 10168 and 10169 of 2012 Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner(s). Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents. CWP Nos. 10347, 10349, 10356, 10400, 10481 and 10851 of 2012 Mr. Sunil Mohan Goel, Advocate, for the petitioner(s). Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
CWP No. 10348 of 2012Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
::: Downloaded on - 19/06/2024 15:45:27 :::CISHigh Court of H.P.CWP No. 3034 of 2012 Mr. Surinder Saklani, Advocate, for the petitioner.
::: Downloaded on - 03/07/2024 20:33:15 :::CISMr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, .
Asstt. A.G., for respondents-State.
Mr. Vivek Singh Thakur, Advocate, for respondent No.
2. CWP Nos. 3386 of 2013, 1405 of 2014 and 5125 of 2021 Mr. R. L. Sood, Sr. Advocate with Mr. Arjun Lall, Advocate, for the petitioner(s) in CWP No. 3386 of 2013.
Ms. Shalini Thakur, Advocate, for the petitioners in CWP Nos. 1405 of 2014 and 5125 of 2021. Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
CWP No. 1403 of 2016Mr. Aman Sood, Advocate, for the petitioner. Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
CWP No. 386 of 2017Mr. R. K. Gautam, Sr. Advocate, with Mr. Jai Ram Sharma and Mr. Sahil Dixit, Advocates, for the petitioner.
Mr. Anup Rattan, A.G. with Mr. Arsh Rattan, Ms. Priyanka Chauhan, Dy. A.Gs. and Mr. Salabh Thakur, Asstt. A.G., for the respondents.
Learned Additional Advocate General shall place before this Court a decision taken in the Cabinet Meeting held on 17.06.2024.
List on 24.06.2024.
(M.S. Ramachandra Rao)
Chief Justice
(Satyen Vaidya)
June 19, 2024 Judge
(yashwant/subhash)
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.
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State of H.P. & Anr. vs. JSW Energy Ltd. &
Anr.a/w connected matter
.
LPA No.358 of 2012 a/w CWP Nos.7679, 10168,10169, 10347 to 10349, 10356, 10400, 10481,10851 of 2012, LPA No.359 of 2012, CWP Nos.3034,3386 of 2013, LPA No. 78 of 2013, CWP Nos.1405 of 2014, 1403 of 2016, 386 of 2017 & 5125 of 2021.
LPA No.358 of 201219.06.2024 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the appellant.
Mr. Sunil Mohal Goel, Advocate, for the respondent.
LPA No. 359 of 2012Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the appellant.
Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the respondent.
LPA No. 78 of 2013Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the appellant.
Mr. Dikken K. Thakur, Advocate, vice Mr. Ajay Vaidya, Advocate, for the respondent.
CWP Nos. 7679, 10168 and 10169 of 2012 Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner(s).
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP Nos. 10347, 10349, 10356, 10400, 10481 and 10851 of 2012 Mr. Sunil Mohan Goel, Advocate, for the petitioner(s).
::: Downloaded on - 03/07/2024 20:33:15 :::CISMr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the .
respondents.
CWP No. 10348 of 2012Mr. K.D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP No. 3034 of 2012None for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for respondents-State.
Mr. Vivek Singh Thakur, Advocate, for respondent No.2.
CWP Nos. 3386 of 2013, 1405 of 2014 and 5125 of 2021 Mr. Arjun Lall, Advocate, for the petitioner(s) in CWP No. 3386 of 2013.
Ms. Shalini Thakur, Advocate, for the petitioners in CWP Nos. 1405 of 2014 and 5125 of 2021.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP No. 1403 of 2016Mr. Aman Sood, Advocate, for the petitioner. Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the respondents.
CWP No. 386 of 2017Mr. R. K. Gautam, Sr. Advocate, with Mr. Jai Ram Sharma and Mr. Sahil Dixit, Advocates, for the petitioner.
::: Downloaded on - 03/07/2024 20:33:15 :::CISMr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Additional Advocate General, for the .
respondents.
List before DB-I in view of the recusal of the Chief Justice.
(M.S. Ramachandra Rao)
Chief Justice
June 19, 2024
(yashwant/subhash)
r to (Satyen Vaidya)
Judge
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