Himachal Pradesh High Court
Sarita Negi vs . State Of Hp And Others on 8 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Sarita Negi Vs. State of HP and others CWP No. 1296 of 2022 8.3.2022 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 4. Dasti notice be issued to respondents No. 5 to 9, returnable for 22.3.2022.
Reply be filed in the meanwhile.
CMP No. 2152 of 2022 Notice/reply in the aforesaid terms. The appointment of the Senior Residents in various medical colleges in terms of counseling held on 5.3.2022 shall abide by the subsequent orders that may be passed by this Court.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 8, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS The Mangal Land Loosers and Effected Transport Society Vs. State of HP and others .
CWP No. 1287 of 20228.3.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals with Mr. Bhupinder Thakur, Dy. Advocate General, for the respondentsState.
Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 4. Notice be issued to respondents No. 5 and 6, subject to steps being taken within a week, returnable for 19.4.2022.
Notice need not be issued to respondent No. 7 at this stage.
Reply be filed in the meanwhile.
CMP No. 2138 of 2022Notice/reply in the aforesaid terms. In the meanwhile, operation and execution of impugned order dated 18.1.2022, passed by the Joint Registrar (Marketing) vide Annexure P2 and impugned award/decision made on 22.9.2022, by the Assistant Registrar, Cooperative Societies vide Annexure P3, are ordered to be stayed.
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condition that the applicant shall file the typed copies of all the Annexures within four weeks.
(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge March 8, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Dr. Aditya Kashyap Vs. State of H.P. .
CWP No. 1297 of 20228.3.2022 Present: Mr. Kulbhushan Khajuria, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.
List before Principal DB.
r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 8, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Dr. Kuldeep Thakur Vs. State of H.P. & anr.
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CWP No. 1298 of 20228.3.2022 Present: Mr. Kulbhushan Khajuria, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.
List before Principal DB.
r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 8, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Dr. Vandana Raghuvanshi Vs. State of H.P. & anr.
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CWP No. 1285 of 20228.3.2022 Present: Mr. Kulbhushan Khajuria, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondentsState.
List before Principal DB.
r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 8, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Shelly Vs. State of H.P. and anr CWP No. 1282 of 2022 .
8.3.2022 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.
Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals with Mr. Bhupinder Thakur and Mr. Y.S. Thakur, Deputy Advocate Generals for the respondentsState.
Mr. Prashant Sharma, Advocate for the newly impleaded respondentUGC.
On the oral request of learned counsel for the petitioner, the Secretary, University Grants Commissions (UGC), Bahadur Shah Zafar Marg, New Delhi, 110002, is impleaded as party respondent. The Registry is directed to carry out necessary corrections in the memo of parties.
Mr.Vinod Thakur, Additional Advocate General and Mr. Prashant Sharma, Advocate appear and waive service of notice on behalf of respondentsState and respondentUGC, respectively.
Reply be filed within six weeks.
CMP No. 2119 of 2022Notice/reply in the aforesaid terms. In the meanwhile, statusquo qua the services of the petitioner shall be maintained till the next date of hearing.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 8, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Tek Ram Vs. Union of India & another .
CWP No. 1299 of 20228.3.2022 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for the respondent No. 1.
Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals with Mr. Bhupinder Thakur and Mr. Y.S. Thakur, Deputy Advocate Generals for the respondentState.
CWP No. 1299 of 2022Notice. Mr. Balram Sharma, learned ASGI and Mr. Vinod Thakur, learned Additional Advocate General appear and waive service of notice on behalf of respective respondents. Reply be filed within two weeks.
List on 22.3.2022.
CMP No. 2156 of 2022The award amount be deposited in the Registry of this Court on or before the next date of hearing. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 8, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Kamal Kishore Goel Vs. Union of India & Ors CWP No. 7170 of 2021 .
7.3.2022 Present: Mr. Sunil Chaudhary, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for respondent No. 1.
Mr.Basant Pal Thakur, Advocate vice Ms. Devyani Sharma, Advocate, for respondents No. 4 to 6.
Learned counsel appearing for respondents No. 4 to 6 prays for and is granted four weeks' time to file reply.
Notice to respondents No. 2 and 3 could not be issued for want of steps. The needful be done during the course of the day. Thereafter, issue notice to respondents No. 2 and 3, returnable for 18.4.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Rakesh Kumar Vs. State of H.P. and others CWP No. 7125 of 2021 .
7.3.2022 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Kush Sharma and Mr. Tejasvi Dogra, Advocates, for the petitioner.
Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, Mr. Y.S. Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondentsState.
r Mr. Vikrant respondent No. 3.
Thakur, Advocate, As prayed for, rejoinder be filed within four for weeks. List on 4.4.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Nand Lal Vs. HRTC and another CWP No. 6853 of 2021 .
7.3.2022 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. V.B. Verma, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply, failing which the erring respondent shall personally remain present in Court alongwith relevant records. List on 28.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Anjana Devi Vs. State of H.P. & others CWP No. 6356 of 2021 .
7.3.2022 Present: Mr. Y.P.S.Dhaulta, Advocate, for the petitioner.
Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, Mr. Y.S. Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondentsState.
Mr. Manohar Lal Sharma, Advocate, for respondent No. 4.
List on 25.3.2022 alongwith CWP No. 1002 of 2020.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Gurmail Singh Vs. State of H.P. and others CWP No. 4224 of 2021 .
7.3.2022 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, Mr. Y.S. Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondentsState.
Admit.
(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS State of H.P. Vs. Jagdish Patel Cr. Appeal No. 283 of 2021 .
7.3.2022 Present: Mr.Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, Mr. Y.S. Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the appellantState.
Mr. Maan Singh, Advocate, for the respondent.
Learned Additional Advocate General submits that he has inadvertantly given the number of criminal appeal 695 of 2020, whereas the same was Cr.
Appeal No. 695 of 2019. His statement is taken on record. List alongwith Criminal Appeal No. 695 of 2019 on 28.3.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS State of H.P. Vs. Pradeep Singh Cr. Appeal No. 107 of 2021 .
7.3.2022 Present: Mr.Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, Mr. Y.S. Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the appellantState.
Mr. P.M. Negi, Advocate, for the respondent.
As prayed for, list on 4.4.2022.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS Suman Sharma Vs. Sanjeev Kumar Sharma FAO(FC) No. 42 of 2021 .
7.3.2022 Present: Mr. Suneet Goel, Advocate for the appellant.
Mr. Vijender Katoch, Advocate, for the respondent.
Mediation has failed as jointly stated by the parties.
r Admit.
CMP No. 11442 of 2021In view of admission of the instant appeal, the operation and execution of impugned order dated 28.7.2021, passed by the Principal Judge, Family Court, Hamirpur is ordered to be stayed during the pendency of the appeal. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (Kalpana) ::: Downloaded on - 08/03/2022 20:14:36 :::CIS .
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