Himachal Pradesh High Court
Nhai vs . Rameshwari Devi on 21 August, 2024
NHAI vs. Rameshwari Devi .
OMP(M) No. 87 of 2024 21.08.2024 Present: Ms. Shreya Chauhan, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondent returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Collector Land Acquisition NHPC vs. Anant Ram (since deceased) through LRS .
CMP No. 14144 of 2024 21.08.2024 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the non-applicant/appellant.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Ankita & Mr. Abhishek Kaista, Advocate, for the applicants/ respondents.
CMP No. 14144 of 2024No reply is intended to be filed by the non-
applicant/appellant.
The appeal, in the case at hand, was decided on 15.05.2008. Subsequent thereto, no further appeal was preferred before the Hon'ble Apex Court by either of the parties.
From a perusal of the application, it is evident that respondent No.1 had died on 07.07.2008. Death certificate is appended alongwith the present application as Annexure R-1.
Legal heirs certificate has also been appended alongwith the application as Annexure R-2, details whereof have been given in application.
Since, the right to sue inheres/survives with the legal heir of deceased respondent No.1, the application is allowed. The names of legal heirs of deceased respondent No.1 are ordered to be impleaded as respondents No.1 (a) to 1(e).
::: Downloaded on - 22/08/2024 20:30:38 :::CISApplication stands disposed of.
Amended memo of parties be filed within two .
weeks.
CMP No. 14146 of 2024No reply is intended to be filed by the non-
applicants/appellants.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. The details of amount to which each respondent is entitled is mentioned in para 3 of the application. Accordingly, amount lying deposited in the Registry of this Court alongwith proportionate interest accrued there upon is ordered to be released in favour of the applicants and same be remitted to their bank accounts, details whereof have been given in para 8 of the application, subject to proper verification of their identities.
Application stands disposed of.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS LAC vs. Taro Devi (since deceased) through her .
LR CMP No. 14125 of 2024 21.08.2024 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the non-applicant/appellant.
Mr. Rajinder Kumar Sharma, Advocate, for the applicant/respondent.
CMP No. 14125 of 2024No reply is intended to be filed by the non-
applicant/appellant.
The appeal, in the case at hand, was dismissed on 18.03.2004. Subsequent thereto, no further appeal was preferred before the Hon'ble Apex Court by either of the parties.
From a perusal of the application, it is evident that sole respondent had died on 12.12.2006. Death certificate is appended alongwith the present application as Annexure A-1.
Legal heirs certificate has also been appended alongwith the application as Annexure A-5, details whereof have been given in application.
By virtue of the Will made by deceased Smt. Taro Devi her entire property has been bequeathed in favour of the present applicant Desh Raj. The said Desh Raj was one of the son of deceased Smt. Taro Devi.
::: Downloaded on - 22/08/2024 20:30:38 :::CISIn pursuance to the aforesaid Will made by the .
deceased Smt. Taro Devi property has been mutated in favour of the present applicant. The same is evident from Annexure A-3 appended alongwith the present application.
Since, the right to sue inheres/survives with the legal heir of deceased respondent, the application is allowed. The name of Smt. Taro Devi is deleted and the same be substituted by Desh Raj, the present applicant.
Application stands disposed of.
Amended memo be filed within two weeks.
CMP No. 14126 of 2024Allowed and applicant/petitioner is exempted from filing of the English translation of Annexures A-1 to A-5, in question, at this stage.
Application stands disposed of.
CMP No. 14127 of 2024No reply is intended to be filed by the non-
applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Amount lying deposited in the Registry of this Court alongwith interest accrued there upon is ordered to be released in favour of ::: Downloaded on - 22/08/2024 20:30:38 :::CIS the applicant and same be remitted to his bank account, .
details whereof have been given in para 3 of the application, subject to proper verification of his identity.
Application stands disposed of.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS M/S Janta Cloth House & another vs. Rakesh Kapoor .
& others Civil Revision No. 48 of 2019 21.08.2024 Present: Mr. Devender K. Sharma, Advocate, for the petitioner/non-applicant.
Mr. Vivek Sharma, Advocate, for the respondents/applicants.
CMP No. 14149 of 2024Reply on behalf of non-applicant/petitioner be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Mam Chand (deceased) through LRs & others vs. .
Satpal Singh & others FAO No. 301 of 2023 21.08.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No. 1 & 2.
Learned counsel for the appellants seeks further time to go through the record. Needful be done well before next date of hearing.
List on 10.09.2024.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Vibhor Bhardwaj vs. Meghna Bhardwaj .
CMPMO No. 456 of 202421.08.2024 Present: Mr. Varun Chauhan, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after one week.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Kishore Lal vs. State of H.P. & others .
CWP No. 1680 of 202421.08.2024 Present: Mr. K.B.Khajuria, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 & 2/State.
Mr. Devender K. Sharma, Advocate, for respondent No.3.
Learned Additional Advocate General submits that fresh response in pursuance to order dated 01.08.2024 stands filed in the Registry. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List on 23.08.2024.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Satpal & others vs. State of H.P. & others .
CWP No. 9976 of 202321.08.2024 Present: Mr. Daleep Chand, Advocate, for the petitioners/applicants.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
CMP No. 8681 of 2024No reply is intended to be filed on behalf of the non-
applicants.
r In the interest of justice and for a complete, effectual adjudication of the case at hand, application is allowed. Amendment as is being sought in the application is permitted to be made. Petitioners/applicants are permitted to array respondents No. 1 to 3 as have been detailed in the relief clause of the application instead of the present respondents No. 1 to 3.
Application stands disposed of.
Amended memo appended alongwith the application is ordered to be taken on record.
CWP No. 9976 of 2023Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3 and seeks time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Bir Singh vs. State of HP & others .
CWP No. 3388 of 202421.08.2024 Present: Mr. Sanjeev K. Motta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Rangil Singh, Advocate, for respondent No.4.
r to No rejoinder is intended to be filed to the reply so filed by the respondents. List after two weeks.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Shubham vs. HRTC & another .
CWP No. 3960 of 202421.08.2024 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Vinod K. Gupta, Advocate, for the respondents.
Rejoinder, if any, be filed within four weeks. List thereafter.
r to (Bipin C. Negi)
Judge
August 21, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:38 :::CIS
Karam Singh Chauhan vs. State of H.P. & others .
CWP No. 4244 of 202421.08.2024 Present: Ms. Archna Dutt, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
Reply/instructions be filed/obtained on or before next date of hearing.
List on 30.08.2024.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Tripta Devi vs. State of H.P. & others .
CWP No. 4802 of 202421.08.2024 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for respondents No. 1 and 2/State.
Mr. Shiv Pal Manhans, Senior Panel Counsel for respondents No. 3 and 4.
Further time sought to place on record decision in terms of order dated 30.07.2024. Needful be done on or before next date of hearing.
List on 04.10.2024.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Lekh Raj vs. State of H.P. & others .
CWP No. 5306 of 202421.08.2024 Present: Ms. Neha Rana, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Rejoinder, if any, be filed within four weeks. List thereafter.
r to (Bipin C. Negi)
Judge
August 21, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:38 :::CIS
Lal Chand Shyam vs. State of H.P. .
Cr.MP(M) No. 1417 of 202421.08.2024 Present: Mr. T.K.Verma, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General submits that the petitioner has joined the investigation and seeks time to file fresh status report. Needful be done on or before next date of hearing.
List on 18.09.2024.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS The Collector, Land Acquisition HPPWD & .
another vs. Roshan Lal (deceased) through his legal heirs CMP(M) No. 772 of 2024 21.08.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the applicants/appellants.
Ms. Aanchal Sharma, Advocate, vice Mr. Balwant, Advocate, for the respondent.
r Reply, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS The Collector, Land Acquisition HPPWD & .
another vs. Santu CMP(M) No. 771 of 2024 21.08.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the petitioners.
None for the respondent.
As per the report of process serving agency the sole respondent is stated to have been died. Learned Additional Advocate General seeks four weeks' time to take consequential steps for bringing on record the legal heirs of deceased sole respondent. Time prayed is allowed.
List after four weeks.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS The State of H.P. and another vs. M/S Garg .
Sons Estate Promoters Pvt. Ltd.
Arbitration Case No. 652 of 2024 21.08.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the petitioners.
Mr. Vishvas Kaushal, Advocate, vice Mr. Suneet Goel, Advocate, for the respondent.
Arbitration Case No. 652 of 2024 Records be called for.
OMP No. 399 of 2024Further four weeks' time is prayed by the applicants/petitioners for depositing the awarded amount alongwith up-to-date interest. Time as prayed is allowed.
List after four weeks.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Jagdev Singh (deceased) through LRs & others .
vs. Gian Chand CMP(M) No. 144 of 2024 21.08.2024 Present: Mr. Arun Seghal, Advocate, for the applicants/appellants.
Mr. Ajay Sharma, Senior Advocate, with Mr. Atharv Sharma, Advocate, for the respondents.
thereafter.
r to Rejoinder, if any, be filed within four weeks. List (Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS .
::: Downloaded on - 22/08/2024 20:30:38 :::CISNHAI vs. Jaswant Singh OMP(M) No. 88 of 2024 .
21.08.2024 Present: Ms. Shreya Chauhan, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondent returnable within four weeks. List thereafter.
August 21, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:38 :::CIS
NHAI vs. Suram Singh & others .
OMP(M) No. 90 of 202421.08.2024 Present: Ms. Shreya Chauhan, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondents returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS NHAI vs. Vidhi Chand & others .
OMP(M) No. 89 of 202421.08.2024 Present: Ms. Shreya Chauhan, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondents returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS NTPC Ltd. vs. Lachhami Dutt & others .
Civil Revision No. 28 of 202421.08.2024 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
None for respondents No. 1 & 2.
Mr. Hamender Singh Chandel, Advocate, for respondents No.3 to 7.
Respondent No.8 is stated to be expired.
Mr. B.N.Sharma, Additional Advocate General, for respondent No.9/State.
Learned counsel for the petitioner submits that an appropriate application for bringing on record legal heirs of respondent No.8 stands filed in the Registry. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after two weeks.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ashwani Kumar Sharma vs. Brahm Vasudeva .
(since deceased) through LRs and others alongwith connected matter RFA Nos. 21 & 22 of 2024 RFA No. 21 of 2024 21.08.2024 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Sumit Sood, Advocate, for the appellant.
Mr. Anuj Gupta, Advocate, for respondent No.1(a) and respondents No. 2 to 6.
Mr. Anil Chauhan, Advocate, for respondent No.11.
Mr. B.N.Sharma, Additional Advocate General, for respondent No.12.
RFA No. 21 of 2024Mr. Ajay Kumar Sood, Senior Advocate with Mr. Sumit Sood, Advocate, for the appellant.
Mr. Anuj Gupta, Advocate, for respondent No.1(a) and respondents No. 2 to 6.
RFA No. 21/2024 & CMP No. 9469/24 For affecting the service of respondents No. 7, 8(a) to 8(d), 9, 10 & 13 correct address alongwith process fee be filed within one week.
On taking such steps, issue notice to respondents No. 7, 8(a) to 8(d), 9, 10 & 13 returnable within four weeks. List thereafter.
CMP No. 14044 of 2024 in RFA No. 21/24 Reply, if any, be filed by the non-applicants/appellant within four weeks. List thereafter.
::: Downloaded on - 22/08/2024 20:30:38 :::CIS RFA No. 22 of 2024Learned counsel for respondents No.1 (a) and .
2 to 6 submits that power of attorney on their behalf was filed in the suit as the aforesaid individuals were plaintiffs before learned Trial Court.
In view thereof, no fresh Power of Attorney is required to be filed on their behalf.
List after four weeks.
(Bipin C. Negi) Judge August 21, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Beli Ram vs. State of H.P. & others .
RSA No. 194 of 202320.08.2024 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the appellant.
Mr. Gautam Sood, Deputy Advocate General, for respondents No.1, 2 and 4.
Ms. Sunita Sharma, Senior Advocate with Mr. Tawarsu, Advocate, for respondent No.3.
CMP No. 6178 of 2024This application has been filed for restoration of electricity and water connection in the house of the applicant/appellant constructed over Khasra No. 154/1 in Mauja Manooh, Tehsil & District Solan, H.P. In the case at hand, proceedings for encroachment against the present applicant were initiated on the basis of the letter written by the Naib Tehsildar dated 29.08.2011. The electricity connection was temporarily disconnected on 03.07.2015 and was permanently disconnected on 27.07.2015. The suit, in the case at hand, was filed by the present applicant on 09.07.2015. In the trial Court judgment a categoric finding has been returned that the applicant is an encroacher on the suit land.
The aforesaid finding has been confirmed by the First Appellate Court as no illegality was found qua the same by the First Appellate Court.
::: Downloaded on - 22/08/2024 20:30:38 :::CISThe present appeal filed by the applicant was .
admitted vide order dated 06.12.2023. In the interim during the pendency of the present appeal parties were directed to maintain status quo qua nature and possession of the suit land.
In view of the aforesaid, there is no merit in the present application and the same is accordingly dismissed.
Application stands disposed of.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS NTPC Ltd. vs. Sarla Devi & others .
Civil Revision No.30 of 202420.08.2024 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Jaswal, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for respondents No. 1 to 6.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.7.
Learned r vice counsel appearing for the petitioner submits that question being raised in the present petition is presently subjudice before the Apex Court and is likely to be listed in the near future.
As prayed, list after six weeks.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS NTPC Ltd. vs. Chinta & others .
Civil Revision No.27 of 202420.08.2024 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Jaswal, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for respondents No. 1 to 3.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.4.
Learned r vice counsel appearing for the petitioner submits that question being raised in the present petition is presently subjudice before the Apex Court and is likely to be listed in the near future.
As prayed, list after six weeks.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS M/S Som Nath Swaran Lal vs. Dr. Shashi Pal .
Sood (deceased) through LRs.
Civil Revision No.7 of 202420.08.2024 Present: Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. S.S.Sood, Advocate, for the respondents.
CMP No. 878 of 2024Pleadings are complete.
List for consideration after four weeks.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Hardev Pal vs. State of H.P. & others .
CWP No. 10950 of 202320.08.2024 Present: Mr. Sunil Thakur, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 & 2.
Mr. Ajay Sharma, Senior Advocate with Mr. Athrav Sharma, Advocate, for respondent No.3.
No reply is intended to be filed on behalf of respondents No. 1 and 2.
Learned counsel for respondent No.3 prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Vijay Kumar vs. State of H.P. & others .
CWP No. 10890 of 202320.08.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Anil Kaundal vs. Janki Devi & others .
RSA No. 526 of 201920.08.2024 Present: Mr. Anand Sharma, Senior Advocate, with Mr. Karan Sharma, Advocate, for the appellant.
Mr. Arsh Rattan, Advocate, for respondents No.7
(a) to 7(f).
None for respondents No. 3, 5, & 8 to 12.
CMP No. 10978 of 2024No reply intended to be filed by the non-
applicants.
The present application has been filed for deletion of names of respondents No. 1, 2, 4 and 6. The said respondents whose deletion is being sought were plaintiffs before Trial Court.
From a perusal of the Trial Court's judgment dated 31.12.2012 appended alongwith the appeal as Annexure P-2, it is evident that respondent No.1 was plaintiff No. 1(a), respondent No.2 was plaintiff No. 1(b), respondent No.4 was plaintiff No. 1(d) and respondent No.6 was plaintiff No. 1(g) before the Trial Court.
From perusal of the Trial Court's judgment, it is evident that insofar as suit filed by plaintiff No.1(a) (presently respondent No.1), plaintiff No.1(b) (presently respondent No.2.), plaintiff No.1(d) (presently respondent No.4) and plaintiff No.1(g) (presently respondent No.6.) are concerned, their suit had been dismissed in default vide ::: Downloaded on - 22/08/2024 20:30:38 :::CIS order dated 01.07.2004 and 15.06.2006. A fact which is .
evident from the cause title of the judgment, passed by the learned Trial Court dated 31.12. 2012 and in para No. 10 thereof.
From a perusal of the First Appellate Court's judgment dated 03.09.2019 appended alongwith the present appeal as Annexure P-1, it is evident that present respondents had been proceeded against ex-parte before the First Appellate Court.
In view of the aforesaid, the present application is allowed. Persons presently arrayed as respondents No. 1, 2, 4 and 6 are ordered to be deleted from the array of respondents. Application stands disposed of.
Amended memo of parties, be filed, within two weeks.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Kamlesh Kumari vs. Bhushan Kumar & others .
CMPMO No. 607 of 202320.08.2024 Present: Ms. Deepa, Advocate, vice Ms. Suchitra Sen, Advocate, for the petitioner.
Mr. Athrav Sharma, Advocate, for respondents No.1 & 2.
Mr. Raman Jamalta, Advocate, for respondents No. 3 to 5.
As prayed, list for consideration on 04.09.2024.
Interim order dated 04.11.2023 to continue till next date of hearing.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Satpal vs. Krishan Kumar .
RSA No. 218 of 202320.08.2024 Present: Mr. Ashok Kumar Thakur, Advocate, for the appellant.
Mr. Aakash Thakur, Advocate, vice Mr. Gurinder Singh Parmar, Advocate, for the respondent.
CMP No. 15195 of 2023No rejoinder is intended to be filed.
Since the record of the learned Trial Court and First Appellate Court stand received, therefore, there is no need to file certified copy of judgment and decree passed by the Trial Court.
Learned counsel for the parties intends to go through the record.
List after four weeks.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Prem Lata vs. Maya Devi & another .
RSA No. 140 of 202120.08.2024 Present: Ms. Neha Negi, Advocate, vice Mr. A.K.Dhiman, Advocate, for the appellant.
Mr. G.R.Palsra, Advocate, for the respondents.
CMP No. 12154 of 2024Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS N.D.Chauhan (since deceased) through LRs vs. State .
of H.P. & others RFA No. 191 of 2019 alongwith RFA No. 419 of 2019 RFA No. 191 of 2019 20.08.2024 Present: Ms. Seema K. Guleria, Advocate, for the proposed appellants/applicants.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1.
Ms. Sunita Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for respondent No.2.
None for respondent No.3.
Mr. Shashi Shirshoo, Advocate, for respondent No.4.
RFA No. 419 of 2019None for the appellant.
Ms. Seema K. Guleria, Advocate, for respondent No.1/applicant.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.2.
Ms. Sunita Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for respondent No.3.
Mr. Shashi Shirshoo, Advocate, for respondent No.4.
CMP(M) No. 1198/2024 in RFA No. 191/2019 No reply is intended to be filed on behalf of non-
applicants.
The application is well within time. From perusal of the application, it is evident that sole appellant Sh. N.D. Chauhan had expired on 30.04.2024. Death certificate is appended alongwith the present application.
Since, the right to sue inheres/survives with the legal ::: Downloaded on - 22/08/2024 20:30:38 :::CIS heirs of deceased appellant, details whereof have been .
given in para 3 of the application, the application is allowed. Legal heirs of deceased appellant are ordered to be brought on record appellants No.1(a) to 1(c).
Application stands disposed of.
Amended memo of parties already filed alongwith the present application is ordered to be taken on record.
RFA No. 191 of 2019Henceforth, name of Mr. Dhananjay Sharma, Advocate, be reflected in the cause list on behalf of respondent No. 2.
List after four weeks.
RFA No. 419 of 2019Learned counsel for respondent No.1. submits that respondent No.1 is stated to have been died. Let consequential steps be taken within four weeks. List thereafter.
Henceforth, name of Mr. Dhananjay Sharma, Advocate, be reflected in the cause list on behalf of respondent No. 3.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ghanshyam Dass (since deceased) through LRs .
and another vs. Mahendra Singh Chawala and others RFA No. 240 of 2016 20.08.2024 Present: Mr. R.L.Sood, Senior Advocate with Mr. Aakash Thakur and Mr. Sahil Kumar, Advocates, for the appellants.
Respondent No.1 is stated to have expired.
Mr. Sunil Chauhan, Advocate, for respondents No. 2 and 3.
Name of respondents No. 4 & 6 deleted.
None for respondents No.5 (a), 5(b), 7, 9 and 10.
RFA No. 240 of 2016Learned counsel for the appellants seeks time for taking appropriate steps qua service of respondent No.8. Time as prayed allowed.
List after two weeks.
CMP No. 10682 of 2024.
Reply, if any, be filed within two weeks. List thereafter.
(Bipin C. Negi) Judge August 20, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Sapna Sharma vs. State of H.P. & others .
CWP No. 7076 of 202412.08.2024 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents.
Notice. Manish Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS NTPC Ltd. vs. Ramjani & another .
CMP No. 13440 of 2024 in RFA No. 626 of 2011 12.08.2024 Present: Mr. Pranjal Munjal, Advocate, for the appellant/non-applicant.
Mr. Varun Rana, Advocate, for respondent No.1/applicant.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2/State.
CMP No. 13340 of 2024No reply is intended to be filed by the non-applicant/appellant.
The appeal, in the case at hand, was decided on 28.06.2017. Subsequent thereto, no further appeal was preferred before the Hon'ble Apex Court by either of the parties.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Hence, it is ordered that awarded amount deposited in the Registry of this Court, alongwith interest there upon be released in favour of the applicant and same be remitted to her bank account, copy of passbook has been provided with the application as Annexure R-
1, subject to proper verification of her identity.
Application stands disposed of.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Collector, Land Acquisition vs. Lal Chand & .
others CMP No. 13438 of 2024 in RFA No. 248 of 2006 12.08.2024 Present: None for the appellant/non-applicant.
Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the respondent/applicant.
CMP No. 13438 of 2024The appeal, in the case at hand was decided on 07.05.2008. Subsequent thereto, no further appeal was preferred before the Hon'ble Apex Court by either of the parties.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Hence, it is ordered that awarded amount deposited in the Registry of this Court, alongwith interest there upon be released in favour of the applicant and same be remitted to his bank account, details whereof have been given in para 6 of the application, subject to proper verification of his identity.
Application stands disposed of.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS HPSEBL vs. Phinu (since deceased) through LRs .
& others CMP No. 13392 of 2024 in RFA No. 17 of 2016 12.08.2024 Present: Mr. Dhananjay Sharma, Advocate, for the appellant.
Mr. Gurmeet Bhardwaj, Advocate, for respondents No. 1 (a) to 1(c) and respondents No. 2(a) to 2(d)/applicants.
CMP No. 13392 of 2024No reply is intended to be filed by the non-applicant (appellant).
The appeal, in the case at hand was decided on 21.10.2022.
From perusal of the application, it is evident that respondent No.2 has died on 19.05.2020. Death certificate is appended alongwith the present application.
Since, the right to sue inheres/survives with the legal heirs of deceased respondent No.2, details whereof have been given in para 3 of the application, the application is allowed. Legal heirs of deceased respondent No.2 are ordered to be brought on record.
Application stands disposed of.
Amended memo be filed within two weeks.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Rama Sood and others vs. NHAI & others .
Arbitration Case No. 572 of 2024 12.08.2024 Present: None for the petitioners.
Ms. Sneh Bhimta, Advocate, for respondent No.1.
Mr. Rajinder Thakur, Central Government Counsel for respondent No.2.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.3/ State.
In the interest of justice, further three weeks' time is granted to learned counsel for the petitioners for filing rejoinder.
List thereafter.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Vikas Thakur vs. State of HP & others .
CMP(M) No. 560 of 202412.08.2024 Present: Mr. P.S.Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the applicant.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/ State.
CMP No. 7376 of 2024For the sufficient cause stated in the application, the delay in re-filing the appeal after removing objections is condoned.
Application stands disposed of.
CMP(M) No. 560 of 2024Despite numerous opportunities no reply has been filed, hence, right to file reply is closed.
From the bonafide/sufficient reasons mentioned in the application, it is evident that delay in filing the appeal is neither willful nor deliberate.
Accordingly, the application is allowed and delay in filing the appeal is condoned. Application stands disposed of.
Appeal be registered.
RFA No.________of 2024.
Admit.
Call for record.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS .
::: Downloaded on - 22/08/2024 20:30:38 :::CISRaj Kumar Sharma & another vs. State of HP & .
others CMP(M) No. 561 of 2024 12.08.2024 Present: Mr. P.S.Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the applicants.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/ State.
CMP No. 7378 of 2024For the sufficient cause stated in the application, the delay in re-filing the appeal after removing objections is condoned.
Application stands disposed of.
CMP(M) No. 561 of 2024Despite numerous opportunities no reply has been filed, hence, right to file reply is closed.
From the bonafide/sufficient reasons mentioned in the application, it is evident that delay in filing the appeal is neither willful nor deliberate.
Accordingly, the application is allowed and delay in filing the appeal is condoned. Application stands disposed of.
Appeal be registered.
RFA No.________of 2024.
Admit.
Call for record.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Rajinder Kumar vs. LAC & others .
CMP(M) No. 559 of 202412.08.2024 Present: Mr. P.S.Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the applicant.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/ State.
CMP No. 7375 of 2024For the sufficient cause stated in the application, the delay in re-filing the appeal after removing objections is condoned.
Application stands disposed of.
CMP(M) No. 559 of 2024Despite numerous opportunities no reply has been filed, hence, right to file reply is closed.
From the bonafide/sufficient reasons mentioned in the application, it is evident that delay in filing the appeal is neither willful nor deliberate.
Accordingly, the application is allowed and delay in filing the appeal is condoned. Application stands disposed of.
Appeal be registered.
RFA No.________of 2024.
Admit.
Call for record.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS State of H.P. & another vs. M/s Jaswant Rai Verma .
Arbitration Case No. 713 of 2024 12.08.2024 Present: Mr. Manish Thakur, Deputy Advocate General, for the petitioners.
Arbitration Case No. 713 of 2024 On taking steps within one week, issue notice to the respondent returnable within four weeks.
List after eight weeks.
OMP No. 640 of 2024.
Execution and operation of the impugned award is stayed, subject to the deposit of awarded amount alongwith the up-to-date interest accrued thereupon by the applicant. The same be deposited within eight weeks from today.
Application stands disposed of.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Prem Singh vs. NHAI & another .
Arbitration Case No. 712 of 2024 12.08.2024 Present: Mr. Varun Rana, Advocate, for the petitioner.
Ms. Sneh Bhimta, Advocate, for respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2.
OMP No. 639 of 2024For the sufficient cause stated in the application, the delay in re-filing the petition is condoned.
Application stands disposed of.
Arbitration Case No. 712 of 2024 Notice. Ms. Sneh Bhimta, Advocate and Mr. Manish Thakur, learned Deputy Advocate General, appear and waive service of notice on behalf of respondent No. 1 and respondent No. 2, respectively and seek time to file reply(ies). Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ambara Devi vs. NHAI & another .
Arbitration Case No. 711 of 2024 12.08.2024 Present: Mr. Varun Rana, Advocate, for the petitioner.
Ms. Sneh Bhimta, Advocate, for respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2.
OMP No. 638 of 2024For the sufficient cause stated in the application, the delay in re-filing the petition is condoned.
Application stands disposed of.
Arbitration Case No. 711 of 2024 Notice. Ms. Sneh Bhimta, Advocate and Mr. Manish Thakur, learned Deputy Advocate General, appear and waive service of notice on behalf of respondent No. 1 and respondent No. 2, respectively and seek time to file reply(ies). Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Priyanka Nagu vs. State of H.P. & others .
CWP No. 6446 of 202312.08.2024 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
At the request of learned Deputy Advocate General, list on 14.08.2024.
(Bipin C. Negi)
r Judge
August 12, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:38 :::CIS
GMNR vs. Krishan Singh & others .
CMP Nos. 4484 & 4497 of 2024 in RFA No. 410 of 2014 12.08.2024 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant/non-applicant.
Mr. Ajay Sharma, Senior Advocate, with Ms. Kavita Kajal, Advocate, for the respondents/applicants.
CMP No. 4484 of 2024Learned counsel for the applicants seeks further two weeks' time to comply with the order dated 15.07.2024. Prayer considered and allowed. Needful be done on or before next date of hearing.
List after two weeks.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS LAC HPPWD and another vs. Nar Pal Singh and .
others RFA No. 28 of 2022 12.08.2024 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellants/ State.
Ms. Uma Manta, Advocate, for respondents No. 1 to 5. None for LRs. No.6 (a), 6(b) and 6(c).
CMP No. 13391 of 2024r Since the awarded amount has not been deposited before this Court, therefore, the present application is mis-
conceived.
Application stands disposed of.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Kiran Kochhar vs. Mohit Gupta and another .
RFA No. 153 of 2020 alongwith C.O. No. 3 of 2021 12.08.2024 Present: Mr. R. K. Bawa, Senior Advocate, with Mr. Ajay Kumar Sharma, Advocate, for the appellant/non cross objector.
Mr. R.L.Sood, Senior Advocate, with Mr. Aakash Thakur, Advocate, for the respondents/cross- objectors.
Heard the appellant/ non-cross objector further on rebuttal.
List for continuation on 14.08.2024.
(Bipin C. Negi) Judge August 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Banita Devi vs. State of H.P. & others .
CMP No. 13428 of 2024 in CWP No. 2654 of 2019 12.08.2024 Present: Mr. Vikas Rajput, Advocate, for the applicants/ petitioners.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 and 2.
Mr. Sanjeev Kumar respondent No.3.
r Motta, Advocate, Learned counsel for the petitioner submits that for rejoinder shall be filed during the course of the day.
List after four weeks.
(Bipin C. Negi) Judge August 12th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Hukam Singh vs. State of H.P. & another .
CWP No. 6376 of 202412.08.2024 Present: Mr. Sandeep Chauhan, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents.
Notice. Mr. Manish Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 12th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Manorama vs. State of H.P. & others .
CWP No. 6944 of 202412.08.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Dhananjay Sharma, Advocate, for respondent No.4.
r to Notice. Mr. Manish Thakur, learned Deputy Advocate General and Mr. Dhananjay Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply(ies). Be filed within four weeks.
List thereafter.
(Bipin C. Negi) Judge August 12th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Narender Kumar vs. State of H.P. & others .
CWP No. 7016 of 202412.08.2024 Present: Mr. Bhanu Verma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1, 2, 4 and 5.
Mr. Nand Lal Thakur, Senior Panel Counsel, for respondent No.3.
Notice. Mr. Diwakar Dev Sharma, learned Additional Advocate General and Mr. Nand Lal Thakur, Senior Panel Counsel, appear and waive service of notice on behalf of respondents No. 1, 2, 4 & 5 and respondent No. 3, respectively and seek time to file reply(ies). Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 12th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS GMNR vs. Balbir Singh (deceased) through .
LRs & another RFA No. 61 of 2021 12.08.2024 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant.
Mr. Ajay Sharma, Senior Advocate with Ms. Kajal Kavita, Advocate, for respondents No. 1(a) to 1(d).
Mr. Gautam Sood, Deputy Advocate General, for respondent No. 2/State.
List alongwith RFA No. 62 of 2022 after two weeks.
(Bipin C. Negi) Judge August 12th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS .
::: Downloaded on - 22/08/2024 20:30:38 :::CISGMNR vs. Balbir Singh (deceased) through .
LRs & another RFA No. 61 of 2021 12.08.2024 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant.
Mr. Ajay Sharma, Senior Advocate with Ms. Kajal Kavita, Advocate, for respondent No.2./State.
weeks.
r to List alongwith RFA No. 62 of 2022 after two (Bipin C. Negi) Judge August 12th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Bilu Ram vs. State of H.P. & others .
CWP No. 7024 of 202412.08.2024 Present: Mr. Devender Kumar, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents.
Notice. Mr. Manish Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 12th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ashwani Kumar vs. Rajinder Lal .
CR No. 15 of 202107.08.2024 Present: Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj, Advocate, for respondent No.1.
Vide separate of judgment of even date, the present petition is disposed of.
(Bipin C. Negi) Judge August 7th, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Union of India & another vs. M/s Villayati .
Ram Mittal Pvt. Ltd.
Arb. Case No. 729 of 202409.08.2024 Present: Mr. Balram Sharma, DSGI, for the petitioner.
Arb. Case No. 729 of 2024On taking steps within three days, issue notice thereafter.
r to to the respondent returnable within four weeks. List OMP No. 653 of 2024 Execution and operation of the impugned award is stayed, subject to the deposit of awarded amount alongwith the up-to-date interest accrued thereupon by the applicant. The same be deposited within eight weeks from today.
Application stands disposed of.
OMP No. 654 of 2024Allowed and applicant/petitioner is exempted from filing the both side printed copy of award in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge August 9th, 2024 (Nisha/Gaurav) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Charu Sharma vs. HPU and ors.
.
CWP No. 6694 of 202408.08.2024 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Devender K. Sharma, Advocate, for the respondents.
Reply is stated to have been filed in the Registry.
However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner.
Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List the matter for consideration on 20.08.2024. It be ensured that reply/rejoinder, if any, be filed on or before the next date of hearing.
(Bipin C. Negi) Judge August 8th , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Baru Ram vs. State of H.P and ors.
.
CWP No. 6082 of 202408.08.2024 Present: Mr. Ashwani K. Gupta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondents No. 1 and 2/State.
None for respondent No.3 though served.
thereafter.
r to Reply, if any, be filed within four weeks. List (Bipin C. Negi) Judge August 8th , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS HP Power Corporation Ltd. & another vs. Deepan .
Devi & others CMP No. 5718 of 2024 in RFA No. 256 of 2017 08.08.2024 Present: Mr. H.S.Chandel, Advocate, for the applicants/ appellants.
Mr. Abhishek Daulta, Advocate, for the non-
applicants/respondents.
CMP No. 10922 of 2024rNo reply is intended to be filed on behalf of non-
applicants.
Alongwith the application, learned counsel for the applicants has drawn the attention of this Court to Annexure RH, wherein the concerned Land Acquisition Collector has calculated the excess amount to be refunded.
In view thereof an amount of Rs. 11,35,605/-
alongwith proportionate interest accrued thereupon is ordered to be refunded to the applicant. The aforesaid amount be remitted to the bank account of the applicants, details whereof have been given in para 8 of the application, subject to proper verification of their identities.
Application stands disposed of.
CMP No. 5718 of 2024In terms of order dated 19.09.2023, an application No. 2575 of 2023 filed by the present applicants was allowed, whereby the non-applicants/appellants had been directed to deposit enhanced amount of compensation alongwith other statutory dues and interest in the Registry of the Court insofar as ::: Downloaded on - 22/08/2024 20:30:38 :::CIS the present applicants are concerned. It is made absolutely clear .
that the present application is being considered only with respect to the amount deposited by the non-applicant/appellant in furtherance to order dated 19.09.2023.
After refunding amount of Rs. 11,35,605/- alongwith proportionate interest accrued interest thereupon to the non-
applicants ,in terms of order passed in CMP No. 10922 of 2024, the balance amount alongwith proportionate interest accrued thereupon be released in favour of the applicants as per their share, details whereof have been given in Annexure A-1 appended alongwith application. Each applicant be paid as per their share alongwith proportionate interest accrued thereupon. Amount be remitted to the Bank Account of the applicants, details whereof have been given in para 7 of the application , subject to proper verification of their identities.
Application stands disposed of.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ram Prakash vs. Vijay Kumar Goel (Since deceased) .
through LRs alongwith connected matter.
Civil Revision No. 185 of 2015a/w Civil Revision No.11 of 2016 08.08.2024 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the petitioner(s), in both the petitions.
Mr. R.L.Sood, Senior Advocate with Mr. Y.K.Thakur, Advocate, for respondents No.1(a) to 1(d), in both the petitions.
Mr. Sumit Sood, Advocate, for respondents No.2 (stated to be dead) and 3, in CR No. 185 of 2015.
At the request of learned vice counsel appearing for the petitioner(s), matter is adjourned.
List the matter on 14.08.2024, on which date learned counsel for the petitioner is permitted to appear through Video Conferencing.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS General Manager, Norther Railway vs. Chiter Rekha .
& another CMP No. 13377 of 2024 in RFA No. 6 of 2015 08.08.2024 Present: Mr. Lokender Paul Thakur, Senior Panel Counsel, for the non-applicant/appellant.
Mr. Sanjeev Kuthiala, Senior Advocate, with Ms. Amita Chandel, Advocate, for the applicant/ respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2.
Reply, if any, be filed within three weeks.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Shushma Sood vs. State of H.P. & others .
CWP No. 6930 of 202408.08.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Servedaman Rathore, Advocate, vice Mr. Dhananjay Sharma, Advocate, for respondent No.4.
CWP No. 6930 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General and Mr. Servedaman Rathour, Advocate, appearing vice Mr. Dhananjay Sharma, Advocate, waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply(ies). Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Shivani Parihar & others vs. State of H.P. & others .
CWP No. 6940 of 202408.08.2024 Present: Mr. Amit Singh Chandel, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 6940 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 11803 of 2024Allowed and applicants/petitioners are exempted from filing the English translation of documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ajmer Vidyut Vitran Nigam Limited vs. M/S SPL Electrotech Pvt. & another .
Arbitration Case No. 721 of 2024 08.08.2024 Present: Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the petitioner.
Ms. Madhurika Shekhon, Advocate, for respondent No.1.
Arbitration Case No. 721 of 2024 Notice. Ms. Madhurika Shekhon, Advocate, appears and waives service of notice on behalf of respondent No. 1.
Record be called for.
On taking steps within three days, issue notice to respondent No.2 returnable within four weeks. List thereafter.
OMP No. 647 of 2024Notice in the aforesaid terms.
In terms of Section 19 of The Micro, Small and Medium Enterprises Development Act, 2006, 75% of the awarded amount, in terms of the impugned award dated 16.05.2024 is sought to be deposited. Bank draft is appended alongwith the application as Annexure A-1 (Page 96). A perusal of the case reflects that arguable points have been raised by learned Senior counsel for the petitioner thereby making out a prima facie case in favour of the petitioner. Balance of convenience exits in favour of the petitioner. Grave irreparable loss, which cannot be compensated in terms of money shall be occasioned to the petitioner, if in case the impugned award is not stayed. In view of the aforesaid, it is ordered that during ::: Downloaded on - 22/08/2024 20:30:38 :::CIS pendency of main matter, the execution and implementation of .
impugned award dated 16.05.2024 appended alongwith the petition as Annexure P-1, shall remain stayed. The awarded amount, being sought to be deposited by the petitioner is ordered to be deposited in FDR to be renewed regularly. The application stands disposed of.
August 08, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:38 :::CIS
Shweta Sharma vs. Abhishek Sharma .
CMPMO No. 357 of 202408.08.2024 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
None for the respondent.
On taking steps within three days, issue notice to the respondent returnable within four weeks. List thereafter.
r to (Bipin C. Negi)
Judge
August 08, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:38 :::CIS
Union of India vs. M/S V.K.Gupta and Associates.
.
Arb. Case No. 300 of 202408.08.2024 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the petitioner.
Mr. Nimish Gupta, Advocate, for the respondent.
Record received.
Learned counsel for the parties intends to go through the record.
List after six weeks.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Devender Singh and others vs. Hardev Singh and .
another CMP(M) No. 250 of 2024 08.08.2024 Present: Mr. Rupinder Singh, Advocate, for the applicants/appellants.
Mr. Vinod Chauhan, Advocate, for respondent No.1.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS UOI vs. Ses Ram (since deceased) through LRs & .
another CMP(M) No. 1230/23 & CMP No. 13060/2023 in RFA No. 308 of 2007 08.08.2024 Present: Mr. Lokender Paul Thakur, Senior Panel Counsel, Advocate, for the applicant.
Respondent No.1 had died.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.2/State.
Further time sought to comply with the order dated 02.07.2024. Needful be done within four weeks.
List thereafter.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS UOI vs. Bantu Devi (since deceased) through LRs & .
another CMP(M) No. 1228/23 & CMP No. 13056/2023 in RFA No. 311 of 2007 08.08.2024 Present: Mr. Lokender Paul Thakur, Senior Panel Counsel, Advocate, for the applicant.
Respondent No.1 had died.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.2/State.
Further time sought to comply with the order dated 02.07.2024. Needful be done within four weeks.
List thereafter.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Mast Ram vs. State of H.P. & others .
CWP No. 8363 of 202308.08.2024 Present: Mr. Virender Kumar, Advocate, vice Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Rajesh Kosh, Advocate, for respondent No.4.
respondent No.4.
r to No reply is intended to be filed on behalf of Rejoinder to the reply filed on behalf of respondents No. 1 to 3, if any, be filed within four weeks.
List thereafter.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS State of H.P. & another vs. Sita Devi (since .
deceased) through her LRS CMP(M) No. 1366 & 1367 of 2023 in RFA No. 109 of 2021 08.08.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for the applicants-State.
Mr. R.K.Sharma, Senior Advocate, with Mr. Arun Kumar, Advocate, for proposed LR of respondent No. 1 (c).
None for respondents No. 1 ( a) and 1 (b).
Further time sought to comply with the order dated 14.06.2024. Needful be done within one week. On taking such steps, issue notice to proposed LRs No.1 (d), 1(e) and 1(g), returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS .
::: Downloaded on - 22/08/2024 20:30:38 :::CISSudesh Kumar vs. Union of India through Secretary & .
others RSA No. 212 of 2023 08.08.2024 Present: Mr. Ashok Kumar Thakur, Advocate, for the appellant.
Mr. Lokender Paul Thakur, Senior Panel counsel, for respondents No.1 & 2.
Ms. Kanta Devi, Advocate, for respondent No.3.
Admitted on substantial question of law at Sr. No. 4 and 6 framed at page Nos. 15 & 16 of the paper book.
List for hearing in due course.
(Bipin C. Negi) Judge August 08, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Niraj Raj Sharma & others vs. State of H.P. & others .
CWP No. 10344 of 202307.08.2024 Present: Mr. Balwant Thakur, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 &2.
Mr. Sanjeev Kumar Motta, Advocate, for respondent No.3.
Replies on behalf of the respondents are stated to have been filed in the Registry. However, the same are not on record. Copies whereof have been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List alongwith CWP Nos. 9232, 9936, 9542, 9340 and 9432 of 2023 after two weeks.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Abhey Kumar vs. Dharam Singh (deceased) through .
LRs and another Civil Revision No. 51 of 2024 07.08.2024 Present: Mr. Anil Kumar Jaswal, Advocate, for the petitioner.
Mr. B.L. Soni, Mr. Nitin Soni and Mr. Sunil Dutt Gautam, Advocate, for respondents No.1(a) and 1(b).
At the request of learned counsel for petitioner, list on 29.08.2024.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Adarsh Tomar vs. State of H.P. and others .
CWP No. 10892 of 202307.08.2024 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General seeks time to file reply. Prayer considered and allowed. Needful be done on or before next date of hearing.
List on 29.08.2024.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Sunder Singh vs. The Director Urban Development .
and another CWP No. 9784 of 2023 07.08.2024 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No. 1/State.
Respondent No.2 proceeded against ex-parte vide order dated 08.04.2024 by Additional Registrar.
Rejoinder, as prayed, be filed within four weeks.
List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Sushil Kumar Rana vs. State of H.P. & others .
CWP No. 9256 of 202307.08.2024 Present: Mr. Bhupinder Thakur, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.4.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder to the reply, so filed. List thereafter.
In the meanwhile, if respondent No.4 desires, the said respondent may file reply.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Khub Ram vs. State of H.P. & others .
CWP No. 9086 of 202307.08.2024 Present: Mr. Neel Kamal Sood, Senior Advocate with Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CWP No. 9086 of 2023No rejoinder is intended to be filed.
List for consideration after four weeks.
CMP No. 13326 of 2024Since the main matter is ordered to be listed after four weeks for consideration, therefore, the present application for early hearing has become infructuous.
Application stands disposed of.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ashok Kumar vs. HRTC & another .
CWP No. 8664 of 202307.08.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Vinod K. Gupta, Advocate, for the respondents.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Sikandar & others vs. State of H.P. & others .
CWP No. 8522 of 202307.08.2024 Present: Mr. R.L.Chaudhary, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Reply, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Khem chand vs. State of H.P. & others .
CWP No. 2954 of 202307.08.2024 Present: Mr. Parveen Chauhan, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1./State.
Mr. Vijay Kumar Arora, Advocate, for respondents No.2 to 4.
Reply on behalf of respondent No.1/State be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Ram Parkash Chauhan & another vs. State of H.P. & .
others CWP No. 2100 of 2023 07.08.2024 Present: Ms. Tanvi Chauhan, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.3.
Reply on behalf of respondents/State is stated to have been filed in the Registry today itself. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder to the reply, so filed. List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Vinod Kumar vs. Om Prakash and another .
RSA No. 222 of 202307.08.2024 Present: Mr. Vikrant Chandel, Advocate, for the appellant.
Mr. G.R.Palsra, Advocate, for respondent No.1.
Respondent No.2 proceeded against ex-parte vide order dated 11.05.2023.
At the request of learned counsel for the appellant, list after two weeks.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Bakshi Ram vs. State of H.P. and others .
CWP No. 8060 of 202207.08.2024 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Heard in part.
At the request of learned Additional Advocate General, list on 12.08.2024.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Rajesh & others vs. HPSEBL & others .
CWP No. 3146 of 202207.08.2024 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioners.
Mr. Anil Kumar, Advocate, for respondent No.1.
Ms. Kusum Chaudhary, Advocate, for respondents No. 2 to 5.
Mr. Adarsh K. Vashisth, Advocate, for respondent No.6.
Rejoinder to the reply filed by respondent No.6 is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after two weeks.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Bihari Lal (since deceased) through LRs vs. Khushi .
Ram & others RSA No. 358 of 2022 07.08.2024 Present: Ms. Tim Saran, Advocate, vice Mr. Rajesh Mandhotra, Advocate, for the appellant.
Mr. Amit Jamwal, Advocate, for respondents No.2 (i)
(a) and 2(i) (b).
Fresh steps by way of filing CA of respondent No.2
(ii) (a) be taken within one week. On taking such steps, issue notice to respondent No.2 (ii) (a), returnable within four weeks.
List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS State of H.P. & others vs. Rakesh Kumar .
Arbitration Case No. 95 of 2022 07.08.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the petitioner.
Mr. Daleep Singh Kaith, Advocate, for the respondent.
Record received.
Learned counsel for the respondent intends to go through the record.
List for consideration after four weeks.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Vijay Kumar vs. Vajid Ahmad .
RSA No. 226 of 202107.08.2024 Present: Mr. N.K.Thakur, Senior Advocate, vice Mr. Divya Raj Singh, Advocate, for the appellant.
Mr. Sahil Khan, Advocate, for the respondent.
CMP No. 6198 of 2024List for consideration after four weeks.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS LAC North Zone vs. Ramesh Chand (since .
deceased) through LRs RFA No. 479 of 2019 07.08.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the appellant/ State.
Mr. Atharv Sharma, Advocate, for the respondents, except deceased respondent No.1 (d).
Learned Additional Advocate General prays for and is granted further three weeks' time for taking consequential steps for bringing on record LRs of deceased-respondent No.1
(d). List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Dharam Chand vs. Chander Kanta & others .
RSA No. 192 of 2019 alongwith C.O. No. 33 of 2019 07.08.2024 Present: None for the appellant.
Ms. Chetna Thakur, Advocate, for respondents No. 1 to 3.
Mr. M.S.Kapoor, Advocate, for respondent No.7.
In the interest of justice further opportunity of one week is granted to the appellant to take steps for effecting the service of respondents No. 4 to 6.
On taking such steps, issue notice to respondents No. 4 to 6 returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge August 07, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Bal Krishan vs. State of H.P. & others .
CWP No. 4704 of 202206.08.2024 Present: Mr. Abhimanyu Rathor, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Surender Verma, Advocate, for respondent No.2.
Mr. Himanshu Kapila, Advocate, for respondent No.3.
Mr. Pranshul Sharma, Advocate, for respondents No.4 to 11,13 to 36, 43 to 51, 53 to 63, 65 to 78, 80 to 98, 100 to 104, 106, 108, 109, 112 to 117.
Ms. Tara Devi, Advocate, vice Mr. P.P. Chauhan, Advocate, for respondents No. 37 to 42, 127 to 134.
In pursuance to the order dated 02.08.2024, the Registrar of the respondent-University is present in the Court.
A meaningful interaction has ensued with the Registrar of the University. The respondent-University seeks time to file an appropriate affidavit qua the posts advertised since 2020. The respondent-University shall point out therein as to why the post advertised since 2020 were not filled. In case these advertised posts have been filled in through outsourcing than then the same shall also be specified in the affidavit. Besides the aforesaid, the respondent-University shall state therein the amount spent on advertising the said posts since 2020 and the amount collected from prospective candidates.
Other than the aforesaid, the respondent-University shall categorically provide the time lines as to when the post will be advertised and by when they shall be filled. Last but not the least the respondent-University shall specify the legal ::: Downloaded on - 22/08/2024 20:30:38 :::CIS provisions whereby ratification for filing in posts is required by .
the H.P. University from the State Government.
Needful be done on or before next date of hearing.
List on 5th September, 2024.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Kiran Kochhar vs. Mohit Gupta and another .
RFA No. 153 of 2020 alongwith C.O. No. 3 of 2021 06.08.2024 Present: Mr. R. K. Bawa, Senior Advocate, with Mr. Ajay Kumar Sharma, Advocate, for the appellant/non cross objector.
Mr. R.L.Sood, Senior Advocate, with Mr. Sahil Kumar, Advocate, for the respondents/cross- objectors.
Arguments on behalf of the respondents stands concluded.
List for rebuttal on behalf of the appellant on 12.08.2024.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:38 :::CIS Kesar Singh (since deceased) through LRS and .
others vs. Ved Ram CMPMO No. 729 of 2023 06.08.2024 Present: Mr. B.L. Soni, Mr. Nitin Soni and Mr. Sunil Chauhan, Advocates, for the petitioners.
Mr. Tara Singh Chauhan, Advocate, for the respondent.
Heard counsel for the parties and perused the pleadings appended alongwith the present petition.
Admittedly, the impugned order dated 08.11.2023 has been passed on an application filed by the present petitioners before learned Trial Court for implementation of interim order dated 05.08.2016.
From a perusal of the documents appended alongwith the present petition, interim order dated 24.05.2016 was finally confirmed on 05.08.2016. In the application from which the impugned order dated 08.11.2023 arises, it is evident in the prayer clause that a specific prayer had been made for demolition of constructions raised after passing of interim order dated 24.05.2016.
From a perusal of the impugned order, it is evident that insofar as the issue of demolition of construction raised post passing of interim order dated 24.05.2016 has not been considered.
In view thereof, the matter is remanded back to the learned trial Court for an adjudication with respect to the prayer for demolition of construction qua the post passing of the interim order.
::: Downloaded on - 22/08/2024 20:30:38 :::CISParties to appear before learned trial Court on .
27.08.2024.
(Bipin C. Negi)
Judge
August 06, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
D.R. Mehta vs. State of H.P. & others .
CWP No. 6674 of 202206.08.2024 Present: Mr. C.N.Singh & Mr. Karan Singh Parmar, Advocates, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondent No.1./State.
None for respondent No.2.
Mr. Sat Prakash, Advocate, for respondent No.3.
None has put in appearance on behalf of respondent No. 2 despite being duly served. Hence, respondent No. 2 is proceeded against ex-parte.
From a perusal of pleadings, it is evident that petitioner was claiming release of gratuity. During the pendency of the present petition, a sum of Rs. 8,85,404/-
stands released to the petitioner on account of arrears of gratuity. Learned counsel for the petitioner submits that interest thereupon has not been paid .
Faced with the aforesaid, learned counsel for the respondent No.3 seeks time to have instructions. Prayer considered and allowed.
List after four weeks.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sandeep Gagg vs. HRTC and others .
CWP No. 5444 of 202206.08.2024 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.
Ms. Shubh Mahajan, Advocate, for the respondent.
Rejoinder, as prayed, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
August 06, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Devi Singh vs. Murat Ram
.
RSA No. 234 of 2022
06.08.2024 Present: Mr. K.D.Sood, Senior Advocate, with Mr. Vivek Singh Thakur, Advocate, for the appellant.
Mr. Neel Kamal Sharma, Advocate, for the respondent.
At the request of learned counsel for the respondent, list on 05.09.2024.
(Bipin C. Negi)
r Judge
August 06, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Naresh Kumar Goyal vs. Chander Kishore Sharma & .
others Civil Revision No. 173 of 2022 06.08.2024 Present: Mr. N.K.Bhalla, Advocate, for the petitioner, through Video Conferencing.
Ms. Rinki Kashmiri, Advocate, vice Ms. Jyotika Gupta, Advocate, for respondent No.1.
Mr. Prikshit Sharma, Advocate, for respondents No. 2 and 3.
Learned counsel for respondent No.1 submits that arguing counsel is incapacitated and hence cannot appear today in the Court. Prayer not apposed.
List after four weeks.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Budhi Singh vs. State of H.P.& others .
CWP No. 7386 of 202106.08.2024 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3.
Mr. Rajesh Kosh, Advocate, for respondent No.4.
Learned counsel for the petitioner submits that the petitioner has started receiving pension. According to learned counsel for the petitioner, only question surviving for adjudication is qua the arrears of pension.
Learned Additional Advocate General prays for and is granted four weeks time to have instructions qua the issue of arrears of pension.
List after four weeks.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dr. Kavita Kumari vs. State of H.P. & others .
CWP No. 7049 of 202406.08.2024 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3.
CWP No. 7049 of 2024Notice is only confined to respondents No.1 to 3, at this stage. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3 and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 11983 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Lalit Kumar vs. UCO Bank & others .
CWP No. 4174 of 201906.08.2024 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Vijay Arora, Advocate, for the respondents.
CMP No. 13150 of 2024For the reasons stated in the application, the application for early hearing is allowed.
Application stands disposed of.
CWP No. 4174 of 2019List the matter in the third week of September, 2024.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ajay Kumar & others vs. State of H.P. & others .
CMP No. 12954 of 2024 in CWP No. 1004 of 2023 06.08.2024 Present: Mr. Karan Sharma, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed of.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS HP Power Corporation Ltd. & another vs. Deepan .
Devi & others CMP No. 5718 of 2024 in RFA No. 256 of 2017 06.08.2024 Present: Mr. H.S.Chandel, Advocate, for the non-applicants/ appellants.
Mr. Abhishek Daulta, Advocate, for the appellants/respondents.
In pursuance to order dated 11.07.2024, the Registry has prepared a detailed report. The same has been placed on record.
Learned counsel for the parties intends to go through the same.
List on 08.08.2024.
(Bipin C. Negi) Judge August 06, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dr. Yashwant Kumar & others vs. HPU .
CWP No. 5894 of 202402.08.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate, for the appellants.
Mr. Rocky, Advocate, vice Mr. Devender K. Sharma, Advocate, for the respondent.
Reply be filed on or before next date of hearing.
List on 02.09.2024.
(Bipin C. Negi) Judge August 02, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Madho Kailash vs. Prem Singh .
RSA No. 227 of 201502.08.2024 Present: Mr. Vedhant Ranta, Advocate, for the appellant.
Ms. Vidhushi Sharma, Advocate, for the respondent.
As prayed, list on 06.08.2024.
August 02, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Bheem Singh vs. State of H.P. & others .
CWP No. 5606 of 202302.08.2024 Present: Mr. Sanjeev K. Suri, Advocate, vice Mr. Vijay Kumar, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 5.
Ms. Abhilasha Kaundal, Advocate, for respondent No.6.
Learned Deputy Advocate General has placed on record instructions dated 01.08.2024. The same is taken on record. Copy whereof has been supplied to learned counsel for the petitioner, who intends to go through the same.
List after two weeks.
(Bipin C. Negi) Judge August 02, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Raj Kumar & others vs. State of H.P. & others .
CWP No. 6050 of 202302.08.2024 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 4.
Ms. Shivani Priya, Advocate, vice Mr. Vikrant Thakur, Advocate, for respondent No.5.
Mr. Shubham Singh Guleria, Advocate, for respondents No. 6 to 16.
At the request of learned Deputy Advocate General, list after two weeks, enabling him to have fresh instructions in the matter.
(Bipin C. Negi) Judge August 02, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kuldeep Singh & others vs. State of H.P. & others .
CWP No. 7600 of 202401.08.2024 Present: Mr. Varun Rana, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 3.
Mr. Aman Parth, Advocate, for respondent No.4.
CWP No. 7600 of 2024 & CMP No. 12925 of 2024 Notice. Mr. Gautam Sood, learned Deputy Advocate General and Mr. Aman Parth, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply(ies). Be filed within four weeks. List thereafter.
Learned Counsel for respondent No.4, on instructions, submits that henceforth, pension will be paid on time.
On instruction, he submits that insofar as arrears of pension w.e.f. April 2024 till July 2024 is concerned, the process for obtaining funds from government is being expedited and it will be ensured that the same be paid, at the earliest.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dinesh Kumar vs. State of H.P. & others .
CWP No. 7620 of 202401.08.2024 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents No. 1 & 2.
CWP No. 7620 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 & 2.
On taking steps within three days, issue notice to respondent No. 3 returnable within four weeks. List thereafter.
CMP No. 12945 of 2024Petitioner is aggrieved by Annexure P-1 impugned office order dated 29.07.2024. According to learned counsel for the petitioner, the same has been effected on the basis of D.O. Note No.12982 dated 23.07.2024, issued by a political functionary, who has nothing to do with the functioning of the administrative department. The issue of transfer on the basis of D.O. Note i.e. at the behest of political functionary, who has nothing to do with the functioning of the administrative department, has been deprecated by this Court on numerous occasions.
In view of the above, office order dated 29.07.2024 (Annexure P-1), is stayed till next date of hearing.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ashok Kumar Sharma vs. State of H.P. & another .
CWP No. 7574 of 202401.08.2024 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7574 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12895 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 12896 of 2024Allowed and applicant/petitioner is exempted from filing of the complete copy of all the documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Vijay Singh vs. State of H.P. & others .
CWP No. 7596 of 202401.08.2024 Present: Mr. Vaibhav Tanwar, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7596 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12921 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Hari Singh vs. State of H.P. & others .
CWP No. 7578 of 202401.08.2024 Present: Mr. Bonit Thakur, Advocate, vice Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7578 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12900 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Prithi Chand vs. State of H.P. & others .
CWP No. 7580 of 202401.08.2024 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1.
Mr. Virender Kanwar, Advocate, for respondents No.2 and 3.
CWP No. 7580 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General and Mr. Virender Kanwar, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No. 2 & 3, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
Henceforth, name of Mr. Virender Kanwar, Advocate, be reflected in the cause list on behalf of respondents No. 2 & 3 instead of Mr. Rajesh Kashyap, Advocate.
CMP No. 12902 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Atma Ram vs. State of H.P. & others .
CWP No. 7576 of 202401.08.2024 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1.
Mr. Virender Kanwar, Advocate, for respondents No.2 and 3.
CWP No. 7576 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General and Mr. Virender Kanwar, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No. 2 & 3, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
Henceforth, name of Mr. Virender Kanwar, Advocate, be reflected in the cause list on behalf of respondents No. 2 & 3 instead of Mr. Rajesh Kashyap, Advocate.
CMP No. 12898 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kesar Singh vs. State of H.P. & others .
CWP No. 7616 of 202401.08.2024 Present: Mr. Tek Chand, Advocate vice Mr. Narender Kumar Reddy, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7616 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12941 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Uma Shankar & others vs. State of H.P. & others .
CWP No. 7618 of 202401.08.2024 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7618 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12943 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Som Krishan & others vs. State of H.P. & others .
CWP No. 7614 of 202401.08.2024 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7614 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12939 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Nasir Ali Kadri vs. State of H.P. & others .
CWP No. 7598 of 202401.08.2024 Present: Mr. Prakash Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7598 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12923 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Parul Saini vs. State of H.P. & others .
CWP No. 7594 of 202401.08.2024 Present: Mr. Ashok Kumar Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7594 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed on or before next date of hearing.
List on 30.08.2024.
CMP No. 12919 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Hem Singh vs. State of H.P. & another .
CWP No. 7592 of 202401.08.2024 Present: Mr. Vikas Rathore, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
At the request of learned Deputy Advocate General, list on 02.08.2024, in order to enable him to have appropriate instructions in the matter.
(Bipin C. Negi)
r Judge
August 01, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Balwant Singh vs. State of H.P. & another .
CWP No. 7590 of 202401.08.2024 Present: Mr. G.R.Palsra, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7590 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12915 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Shyama Devi vs. State of H.P. & others .
CWP No. 7586 of 202401.08.2024 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 5.
Mr. Tek Ram Sharma, Advocate, for respondent No.6.
CWP No. 7586/2024Notice. Mr. Gautam Sood, learned Deputy Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 5 and respondent No. 6, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
CMP No. 12910/2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rajesh Chand vs. State of H.P. & another .
CWP No. 7584 of 202401.08.2024 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 7584 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12906 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dharam Singh vs. State of H.P. & others .
CWP No. 6772 of 202401.08.2024 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 and 2.
Mr. Dhananjay Sharma, Advocate, for respondent No.3.
CWP No. 6772 of 2024Notice. Mr. Gautam Sood, learned Deputy Advocate General and Mr. Dhananjay Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 & 2 and respondent No. 3, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
CMP No. 11499 of 2024From the bonafide reasons mentioned in the application, delay in removing the objections as raised by the Registry is condoned.
Application stands disposed of.
CMP No. 11498 of 2024Allowed and applicant/petitioner is exempted from filing of the complete copy of the Annexures, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Pintu vs. State of H.P. & others .
CWP No. 6770 of 202401.08.2024 Present: Mr. Arush Matlotia, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CWP No. 6770 of 2024Notice. Mr. Gautam Sood, Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 11501 of 2024Allowed and applicant/petitioner is exempted from filing of the English translated copies of documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Lachhi vs. State of H.P. & others .
CWP No. 6768 of 202401.08.2024 Present: Mr. Uday Singh Banyal, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sanjeev Kumar Sharma vs. State of H.P. & .
another CWP No. 6766 of 2024 01.08.2024 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Jitender Kumar Gupta vs. State of H.P. & others .
CWP No. 6526 of 202401.08.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 to 3.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. B.N.Sharma, learned Additional Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Bhupender Sharma vs. State of H.P. & others .
CWP No. 6550 of 202401.08.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 to 3.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. B.N.Sharma, learned Additional Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Balesh Kumar vs. State of H.P. & others .
CWP No. 6549 of 202401.08.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 to 3.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. B.N.Sharma, learned Additional Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Devender Kumar vs. State of H.P. & others .
CWP No. 6543 of 202401.08.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 to 3.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. B.N.Sharma, learned Additional Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Chander Mani vs. State of H.P. & others .
CWP No. 6542 of 202401.08.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 to 3.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. B.N.Sharma, learned Additional Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Atma Ram vs. State of H.P. & others .
CWP No. 6407 of 202401.08.2024 Present: Mr. H.S.Rangra, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents.
Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Prem Singh vs. State of H.P. & others .
CWP No. 6406 of 202401.08.2024 Present: Mr. H.S.Rangra, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents.
Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Nanak Chand vs. State of H.P. & others .
CWP No. 6405 of 202401.08.2024 Present: Mr. H.S.Rangra, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents.
Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Hari Ram vs. State of H.P. & others .
CWP No. 6404 of 202401.08.2024 Present: Mr. H.S.Rangra, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents.
Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sunita Devi vs. State of H.P. & others .
CWP No. 6378 of 202401.08.2024 Present: Mr. H.S.Rangra, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents.
Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge August 01, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Tula Ram vs. State of H.P. & another .
CWP No. 7510 of 202431.07.2024 Present: Mr. H.S.Chandel, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 7510 of 2024Notice.
Mr. R.K.Negi, learned Advocate General, appears and waives service of notice r Additional on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12815 of 2024In the case at hand, the applicant is a Class-III employee. The applicant vide impugned transfer order Annexure P-1 has been transferred from HPPWD Division Thalout to HPPWD, B& R Division Sarkaghat, District Mandi, H.P. Insofar as superior/responsible posts are concerned, continued posting at one station is not conducive to good administration. It creates a vested interest and therefore, the general policy has been to restrict the period of postings for a definite period.
However, insofar as Class-III posts are concerned they stand on a different footings.
In this respect, reference can be made to judgment as reported in (1986) 4 SCC 133, titled B.Varadha Rao vs. State of Karnatka and others, ::: Downloaded on - 22/08/2024 20:30:39 :::CIS decided on 26.08.1986., specifically para 6 thereof, which is reproduced as under:
.
"One cannot but deprecate that frequent, unscheduled and unreasonable transfers can uproot a family, cause irreparable harm to a Government servant and drive him to desperation. It disrupts the education of his children and leads to numerous other complications and problems and results in hardship and demoralisation. It therefore follows that the policy of transfer should be reasonable and fair and should apply to everybody equally. But, at the same time, it cannot be forgotten that so far as superior or more responsible posts are concerned, continued posting at one station or in one department of the Government is not conductive to good administration. It creates vested interest and therefore we find that even from the British times the general policy has been to restrict the period of posting for a definite period. We wish to add that the position of Class III and Class IV employees stand on a different footing. We trust that the Government will keep these considerations in view while making an order of transfer."
In view thereof, impugned transfer order is stayed till further order.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Amar Singh & others vs. State of H.P. & others .
CWP No. 7502 of 202431.07.2024 Present: Mr. Tarun K. Sharma, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 7502 of 2024Notice.
r Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12895 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Shimla Jal Prabandhan Nigam Ltd. vs. Jaishi .
Ram & others RFA No. 381 of 2019 31.07.2024 Present: Mr. Hamender Singh Chandel, Advocate, for the appellant.
Mr. Praveen Chauhan, Advocate, vice Mr. Y.P.Sood, Advocate, for respondents No. 1, 2(a) to 2(c), 3(a) to 3(e), 4 to 7 and 9.
Respondent No.8 stands deleted vide order dated 14.10.2019.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 10 and 11/State.
Respondent No. 12 stands deleted vide order dated 05.07.2024.
LRs No. 13(a) to 13(g) and respondent No.14 are not present despite being duly served. Hence, they are proceeded against ex-parte.
Admit.
List for hearing in due course.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS LAC & others vs. Hassia (since deceased) .
through LRs and others CMP No. 12505 of 2024 in RSA No. 204 of 2004 31.07.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for the appellants.
Ms. Shashi Kiran, Advocate, for the respondents/ applicants.
As prayed, list after two weeks.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kuldeep Singh Kanwar vs. Manoj Sharma & .
others CMP No. 12237 of 2024 in RSA No. 355 of 2022 31.07.2024 Present: Mr. Suneel Awasthi, Advocate, for the appellant.
None for respondent No.1.
CMP No. 12237 of 2024No case for early hearing is made out, therefore, the application for early hearing is dismissed. Application stands disposed.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Teja Ram (since deceased) through LR vs. .
Ramesh Chand RSA No. 570 of 2015 31.07.2024 Present: Mr. Praveen Chauhan, Advocate, vice Mr. Y.P.Sood, Advocate, for the appellant.
Mr. Dalip Chand, Advocate, vice Mr. V.D.Khidtta, Advocate, for the respondent.
CMP No. 12157 of 2024For the reasons stated in the application, the application for early hearing is allowed.
Application stands disposed of.
RSA No. 570 of 2015List the matter in the second week of September, 2024.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Manju Devi vs. State of H.P. & others .
CWP No. 5784 of 202331.07.2024 Present: Mr. Pradeep K. Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
In pursuance to order dated 27.06.2024, learned Deputy Advocate General has placed on record instructions dated 29.07.2024. The same is taken on record. Copy whereof has been supplied to learned counsel for the petitioner.
On a perusal of the instructions, so placed, it is evident that Deputy Commissioner concerned is actively considering the case for regularization of the present petitioner. The petitioner, in the case at hand, was engaged on a daily wage basis on 09.01.2015. Admittedly, the petitioner, in the case at hand, as per the instructions fulfills the requisite qualification as prescribed under the R & P Rules.
In the aforesaid facts and attending circumstances, list the matter on 30.08.2024.
In the meanwhile, the case of the petitioner be considered and decided appropriately.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Shashi Kant vs. State of HP & another .
CWP No. 7377 of 202431.07.2024 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1.
Ms. Kiran Lata Sharma, Advocate, for respondent No.2.
CWP No. 7377 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Ms. Kiran Lata Sharma, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No.2, respectively and seek time to file reply/instructions. Be filed/obtained well before next date of hearing.
List on 12.08.2024.
CMP No. 12570 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Pankaj Kumar vs. State of HP & another .
CWP No. 7378 of 202431.07.2024 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1.
Ms. Kiran Lata Sharma, Advocate, for respondent No.2.
CWP No. 7378 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Ms. Kiran Lata Sharma, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No.2, respectively and seek time to file reply/instructions. Be filed/obtained well before next date of hearing.
List on 12.08.2024.
CMP No. 12571 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sahil Sharma vs. State of HP & another .
CWP No. 7379 of 202431.07.2024 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1.
Ms. Kiran Lata Sharma, Advocate, for respondent No.2.
CWP No. 7379 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Ms. Kiran Lata Sharma, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No.2, respectively and seek time to file reply/instructions. Be filed/obtained well before next date of hearing.
List on 12.08.2024.
CMP No. 12572 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Surender Kumar vs. Pankaj Bansal & another .
CMPMO No. 447 of 202431.07.2024 Present: Mr. Aditya Thakur, Advocate, for the petitioner.
Mr. Parikshit Sharma, Advocate, for the respondents.
CMPMO No. 447/2024 & CMP No. 12626/2024 Mr. Parikshit Sharma has filed Memo of Appearance on behalf of the respondents and seeks time to file Power of Attorney. Prayer considered and allowed.
Needful be done on or before next date of hearing.
List alongwith CMPMO No. 449 of 2024.
Pendency of the present petition before this Court would not preclude the learned trial Court to proceed further in the matter.
CMP No. 12627 of 2024Allowed and applicant/petitioner is exempted from filing of the English translated copies of documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ramesh Chand & others vs. HRTC & another .
CWP No. 7522 of 202431.07.2024 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioners.
Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 7522 of 2024Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed well before next date of hearing.
List after four weeks.
CMP No. 12827 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Brij Pal Singh & others vs. HRTC & another .
CWP No. 7518 of 202431.07.2024 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioners.
Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 7518 of 2024Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed well before next date of hearing.
List after four weeks.
CMP No. 12823 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Disha Sharma vs. State of HP & others .
CWP No. 7516 of 202431.07.2024 Present: Mr. Vikas Rathore, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
At the request of learned counsel for the petitioner, list on 02.08.2024.
r (Bipin C. Negi)
Judge
July 31, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Amar Chand vs. HRTC & another .
CWP No. 7476 of 202431.07.2024 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 7476 of 2024Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed well before next date of hearing.
List after four weeks.
CMP No. 12736 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Pawan Kumar vs. HRTC & another .
CWP No. 7462 of 202431.07.2024 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 7462 of 2024Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed well before next date of hearing.
List after four weeks.
CMP No. 12739 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rajesh Shadaik vs. State of HP & another .
CWP No. 7380 of 202431.07.2024 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1.
Ms. Kiran Lata Sharma, Advocate, for respondent No.2.
CWP No. 7380 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Ms. Kiran Lata Sharma, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No.2, respectively and seek time to file reply/instructions. Be filed/obtained well before next date of hearing.
List on 12.08.2024.
CMP No. 12573 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ghanshyam vs. State of HP & another .
CWP No. 7381 of 202431.07.2024 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1.
Ms. Kiran Lata Sharma, Advocate, for respondent No.2.
CWP No. 7381 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Ms. Kiran Lata Sharma, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No.2, respectively and seek time to file reply/instructions. Be filed/obtained well before next date of hearing.
List on 12.08.2024.
CMP No. 12574 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sikander Pal vs. State of HP & another .
CWP No. 7356 of 202431.07.2024 Present: Mr. Tijender Singh, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1.
Ms. Kiran Lata Sharma, Advocate, for respondent No.2.
CWP No. 7356 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Ms. Kiran Lata Sharma, Advocate, appear and waive service of notice on behalf of respondent No. 1 and respondent No.2, respectively and seek time to file reply/instructions. Be filed/obtained well before next date of hearing.
List on 12.08.2024.
CMP No. 12569 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 31, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Roshan Lal vs. Ajay Kumar & others .
RSA No. 206 of 202431.07.2024 Present: Mr. P.M.Negi, Advocate, for the appellant.
At the request of learned counsel for the appellant, list next week.
July 31, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Kiran Kochhar vs. Mohit Gupta and another .
RFA No. 153 of 2020alongwith Cross-objection No.3 of 2021 30.07.2024 Present: Mr. R.K.Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the appellant/non- cross-objector.
Mr. R.L.Sood, Senior Advocate with Mr. Aakash Thakur, for the respondents/Cross-objectors.
Heard further. List for continuation on 31.07.2024.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Mohan Lal and another vs. Sanjay Kumar & others .
RFA No. 129 of 201430.07.2024 Present: Mr. Dr. Lalit Sharma, Advocate, for all the petitioners, except petitioner No.1, who is stated to be dead.
Mr. Aman Sood, Advocate, for all the respondents, except respondent No.2, who is stated to be dead.
As prayed, list on 07.08.2024.
r (Bipin C. Negi)
Judge
July 30, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
General Manager, Northern Railway vs. Subhash .
Chand (since deceased) through LRs and others RFA No. 262 of 2019 30.07.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant/non-applicant.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.1(a) to 1(d), & 2 (a) to 2 (d).
CMP No. 10332 of 2024Since the awarded amount has not been deposited, therefore, interim order dated 06.08.2019 stands vacated.
Matriculation certificate filed to demonstrate the age of respondent No.1(b) i.e. Palak Kumari is taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Subhash Chand & another vs. Sushil Kumar & .
another RFA No. 394 of 2019 30.07.2024 Present: Mr. Rohit Thakur, Advocate, vice Mr. Virender Singh Rathore, Advocate, for the appellants.
Mr. Ashish Verma, Legal Aid Counsel, for proposed legal representatives No.1(b).
CMP (M) No. 1221 of 2021Fresh steps by way of filing correct address of legal heirs of deceased respondent No.1 i.e. legal representatives No.1 (a) and 1(c) be filed within one week from today.
On taking such steps, issue notice to legal heirs of deceased respondent No.1 i.e. LRs No.1 (a) and 1(c) returnable within four weeks.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. & another vs. Arun & others .
RFA No. 413 of 201830.07.2024 Present: Mr. R.K.Negi, Additional Advocate General, for the appellants/State.
Ms. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No. 1, 2, 3 (a) (i), 3(b) (i) to 3(b) (iii), 5 and 6.
None for respondents No. 3 (iii) (a), 3(iii) b and proposed LRs No. 4 (e), 7(a) and 7(b).
Lrs No. 4 (a) to 4(d) already ex-parte vide order dated 10.10.2023, passed by Additional Registrar (Judicial).
RFA No. 413 of 2018LRs No. 4 (e), 7 (c) (i) and 7(c) (ii) are not present despite being duly served. Hence, they are proceeded against ex-parte.
CMP (M) Nos. 504 & 505 of 2023 Despite service, none of the legal heirs of deceased respondent No.4 i.e. Lrs No. 4 (a) to 4(d) have put in appearance on 10.10.2023 before the Additional Registrar (Judicial) and they were proceeded against ex-
parte on the said date. LR No. 4(e), despite being duly served not present before the Court, hence proceeded against ex-parte.
No reply is intended to be filed on behalf of the non-applicants to the present applications.
Since, the right to sue inheres/survives with the legal heirs of deceased respondent No.4, the application i.e. CMP(M) No. 504 of 2023 is allowed. Legal heirs of ::: Downloaded on - 22/08/2024 20:30:39 :::CIS deceased respondent No.4 are ordered to be brought on .
record.
From the bonafide reasons mentioned in the CMP(M) No. 505 of 2023, it is evident that delay in filing the application for bringing on record legal heirs of respondent No.4 is neither willful nor deliberate.
Therefore, the delay for bringing on record legal heirs of respondent No.4 is condoned. Abatement, if any, is set-
aside.
Applications stand disposed of.
Amended memo of parties appended alongwith the applications is ordered to be taken on record.
CMP (M) Nos. 965 & 966 of 2023 Legal heirs of deceased respondent No.7 i.e. 7(a) & 7(b) were duly served and since none has put in appearance on their behalf on 23.05.2024, hence they are proceeded against ex-parte. LR No.7 (c) is stated to have died. Appropriate steps have already been taken for bringing on record LRs of deceased LR No. 7 (c) by way of filing separate applications.
No reply is intended to be filed to the present applications.
Respondent No.7 is stated to have died on 29.07.2022. The death certificate and legal heir certificate are appended alongwith the application. Since, the right to ::: Downloaded on - 22/08/2024 20:30:39 :::CIS sue inheres/survives with the legal heirs of deceased .
respondent No.7, the application i.e. CMP(M) No. 965 of 2023 is allowed. Legal heirs of deceased respondent No.7 are ordered to be brought on record.
From the bonafide reasons mentioned in the CMP (M) No. 966 of 2023, it is evident that delay in filing the application for bringing on record legal heirs of respondent No.7 is neither willful nor deliberate.
Other than the aforesaid, the bringing on record legal heirs of respondent No.7 would help to adjudicate the matter effectually and in its entirety. Therefore, the delay in filing the application for bringing on record legal heirs of respondent No.7 is condoned. Abatement, if any, is set-aside.
Applications stand disposed of.
Amended memo of parties appended alongwith the applications is ordered to be taken on record.
CMP (M) Nos. 573 & 574 of 2024 No reply is intended to be filed.
Legal heirs of deceased respondent No.7 (c) stands served. None has put in appearance on their behalf, hence, they are proceeded against ex-parte.
Respondent No.7(c) is stated to have died on 15.03.2012. The death certificate and legal heir certificate are appended alongwith the applications. Since, the right ::: Downloaded on - 22/08/2024 20:30:39 :::CIS to sue inheres/survives with the legal heirs of deceased .
respondent No.7(c), the application i.e. CMP(M) No. 573 of 2024 is allowed. Legal heirs of deceased respondent No.7
(c) are ordered to be brought on record.
From the bonafide reasons mentioned in the application i.e. CMP(M) No. 574 of 2024, it is evident that delay in filing the application for bringing on record legal heirs of respondent No.7 (c) is neither willful nor deliberate.
Therefore, the delay is condoned. Abatement, if any, is set-aside.
Applications stand disposed of.
Fresh amended memo be filed within two weeks.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries vs. Hari & others .
RFA No. 280 of 201730.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Mr. Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 280 of 2017List for hearing in due course.
CMP Nos. 15516/22 & 19975/23 In pursuance to order dated 26.08.2022, appropriate requisite undertaking stands filed by the applicant/respondent No. 1. The said undertaking is appended alongwith CMP No. 19975 of 2023. The undertaking is on page number 139 of the paper book.
In view of the aforesaid, applications stand disposed of.
CMP No. 16833 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries vs. Brij Lal & others .
RFA No. 281 of 201730.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Mr. Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 281 of 2017List for hearing in due course.
CMP No. 16953 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries vs. Hari Ram (since .
deceased) through his LRs & others RFA No. 279 of 2017 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondents No.1 to 6.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 7/State.
Mr. Anil Kumar God, Advocate, for proposed respondent No.8.
RFA No. 279 of 2017List for hearing in due course.
CMP No. 16933 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries Ltd. vs. Suman Kumar & .
others RFA No. 282 of 2017 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Mr. Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 282 of 2017As prayed, list on 28.08.2024.
CMP(M) No. 1641 of 2019List for consideration for the date already fixed.
CMP No. 17081 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries Ltd. vs. Desh Ram & .
another RFA No. 285 of 2017 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Mr. Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 285 of 2017As prayed, list on 28.08.2024.
CMP(M) No. 397 of 2020List for consideration for the date already fixed.
CMP No. 16900 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries Ltd. vs. Sant Ram & others .
{ RFA No. 103 of 2018 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 103 of 2018As prayed, list on 28.08.2024.
CMP(M) No. 246 of 2020List for consideration for the date already fixed.
CMP Nos. 15510/20 & 15711/22 In pursuance to order dated 26.08.2022, appropriate requisite undertaking stands filed by the applicant/respondent No. 1. The said undertaking is appended alongwith CMP No. 15711 of 2022. The undertaking is on page number 193 of the paper book.
In view of the aforesaid, applications stand disposed of.
CMP No. 17027 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries Ltd. vs. Smt. Indri Devi & .
others { RFA No. 104 of 2018 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
No.3.
r to Anil Kumar God, Advocate, for proposed respondent RFA No. 104 of 2018 As prayed, list on 28.08.2024.
CMP(M) No. 247 of 2020List for consideration for the date already fixed.
CMP Nos. 4653/20 & 15679/22 In pursuance to order dated 26.08.2022, appropriate requisite undertaking stands filed by the applicant/respondent No. 1. The said undertaking is appended alongwith CMP No. 15679 of 2022. The undertaking is on page number 179 of the paper book.
In view of the aforesaid, applications stand disposed of.
CMP No. 16806 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries vs. Sant Ram & others .
{ RFA No. 106 of 2018 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 106 of 2018As prayed, list on 28.08.2024.
CMP(M) No. 244 of 2020List for consideration for the date already fixed.
CMP Nos. 4639/20 & 15687/22 In pursuance to order dated 26.08.2022, appropriate requisite undertaking stands filed by the applicant/respondent No. 1. The said undertaking is appended alongwith CMP No. 15687 of 2022. The undertaking is on page number 184 of the paper book.
In view of the aforesaid, applications stand disposed of.
CMP No. 16815 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries Ltd. vs. Gangu Ram & .
others RFA No. 283 of 2017 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 283 of 2017As prayed, list on 28.08.2024.
CMP(M) No. 903 of 2019List for consideration for the date already fixed.
CMP No. 17025 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Industries Ltd. vs. Babu Ram & .
another RFA No. 284 of 2017 30.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2/State.
Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 284 of 2017List for hearing in due course.
CMP No. 16895 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Satish Kumar vs. Kuldeep Chand Sharma & .
another RFA No. 354 of 2015 30.07.2024 Present: Mr. Vijay Kumar, Advocate, vice Mr. Sanjeev Suri, Advocate, for the appellant.
None for respondent No.1.
Respondent No.2 already proceeded against ex- parte vide order dated 06.09.2016.
Further time prayed for taking consequential steps for bringing on record the legal heirs of deceased respondent No. 1. Time as prayed is allowed. Needful be done within two weeks. List thereafter.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Gajinder Singh & others vs. State of H.P. & .
others RFA No. 296 of 2015 30.07.2024 Present: Mr. G.D.Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Let the record of Land Acquisition Collector with respect to the award dated 29.06.2006, passed in case No. SML-13/84-1115-20, insofar as it pertains to the present appellant Gajinder Singh, S/o late Sh. Fateh Singh, be called for .
List after four weeks.
(Bipin C. Negi) Judge July 30, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kiran Kochhar vs. Mohit Gupta and another .
RFA No. 153 of 2020alongwith Cross-objection No.3 of 2021 29.07.2024 Present: Mr. R.K.Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the appellant/non- cross-objector.
Mr. R.L.Sood, Senior Advocate with Mr. Aakash Thakur, for the respondents/Cross-objectors.
As prayed, list on 30.07.2024.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rajesh Kumar vs. State of H.P. & others .
CWP No. 1856 of 202429.07.2024 Present: Mr. Piyush Dhanotia, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents.
As prayed, list on 05.08.2024.
r (Bipin C. Negi)
Judge
July 29, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Satish Chand & others vs. State of H.P. & others .
CWP No. 5212 of 202329.07.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. R.P. Singh, Deputy Advocate General, for respondents No. 1 to 3-State.
Mr. Vinod Thakur, Advocate, for respondent No.4.
As prayed, list on 05.08.2024.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Snowfoam Energy Private Limited vs. State .
of H.P. & others CWP No. 6273 of 2024 29.07.2024 Present: Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents-State.
Mr. Balram Sharma, DSGI, for respondents No. 2and 3.
Mr. Vivek Singh Thakur, Advocate, for respondent No.6.
Learned counsel for the respondents/State has placed on record instructions dated 24.07.2024. The same is taken on record. Copy whereof has been supplied to learned counsel for the petitioner.
Learned counsel for the petitioner intends to go through the same.
List on 20.08.2024.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Reena Devi vs. State of H.P. & others .
CWP No. 5676 of 202429.07.2024 Present: Mr. Avinash Jaryal, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents-State.
Mr. Ankit Dhiman, Advocate, for respondent No.5.
CWP No. 5676 of 2024 & CMP No. 9571/24 Reply, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Nirmala Devi vs. State of H.P. & others .
CWP No. 3522 of 202429.07.2024 Present: Mr. Sanjay Kumar Sharma, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents-State.
r to As prayed, list on 27.08.2024.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Neelam Kumari vs. State of H.P. & others .
CWP No. 2894 of 202429.07.2024 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents-State.
Reply, if any, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 29, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Prem Chand vs. Chaudhary Sarwan Kumar & .
another CWP No. 2590 of 2024 29.07.2024 Present: Mr. Arun Rana, Advocate, for the petitioner.
Mr. Prince Chauhan, Advocate, for the respondents.
CWP No. 2590/2024 & CMP No. 3932/24 Reply, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ms. Gurjinder Kaur vs. Chaudhary Sarwan Kumar .
& another CWP No. 2588 of 2024 29.07.2024 Present: Mr. Arun Rana, Advocate, for the petitioner.
Mr. Janesh Mahajan, Advocate, for the respondents.
CWP No. 2588/2024 & CMP No. 3930/24 Reply, if any, be filed within four weeks. List thereafter.
Henceforth, name of Mr. Janesh Mahajan, Advocate, be reflected in the cause list on behalf of the respondent.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ramesh Jhangta vs. State of H.P. & others .
CWP No. 2486 of 202429.07.2024 Present: Mr. Virender Thakur, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 to 3-State.
Mr Rajesh Kosh, Advocate, for respondent No.4.
r to As prayed, list on 12.08.2024.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Karam Singh vs. State of HP .
CWP No. 2134 of 202429.07.2024 Present: Mr. Diwan Singh, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents-State.
Rejoinder, if any, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 29, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Sanjay Singh vs. H.P. National Law University .
CWP No. 1434 of 202429.07.2024 Present: Mr. Prem Chand Verma and Mr. Aakash Thakur, Advocates, for the petitioner.
Mr. Rajesh Kumar Parmar, Advocate, for the respondent.
CWP No. 1434/2024 & CMP No. 1978/2024 Learned counsel for the respondent submits that he shall file reply within two weeks' positively. List thereafter.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ravinder Kumar vs. State of HP & others .
CWP No. 1170 of 202429.07.2024 Present: Mr. Rakesh Chaudhary, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
List thereafter.
r to Rejoinder, as prayed, be filed within three weeks.
Interim order to continue.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Manoj Kumar vs. State of H.P. & others .
CWP No. 1140 of 202429.07.2024 Present: Mr. Prem Chand Verma and Mr. Aakash Thakur, Advocates, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
weeks.
r to As prayed, list for consideration after three (Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Naziveedu Seeds Ltd. vs. Arjun Singh & others .
CMP No. 12227 of 2024 in RFA No. 361 of 2017 [ 29.07.2024 Present: Mr. Anuj Gupta, Advocate, for the non-applicant/ appellant.
Mr. Ashwani Negi, Advocate, for the applicants/ respondent No.3 &4.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
CMP No. 12227 of 2024The RFA, in the case at hand, was decided on 11-10- 2023. The present appellant has further preferred a SLP before learned Apex Court for enhancement of the compensation amount, which is pending for adjudication.
No reply is intended to be filed by the non-applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Hence, it is ordered that awarded amount deposited in the Registry of this Court falling to the share, applicants/respondents No. 3 and 4, alongwith proportionate interest there upon be released in their favour and same be remitted to their bank accounts, details whereof have been given in relief clause of the application, subject to proper verification of their identities.
Application stands disposed of.
(Bipin C. Negi)
July 29, 2024 (Nisha) Judge
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
M/S Naziveedu Seeds Ltd. vs. Sh. Ringsail Gyacho & .
others CMP No. 12160 of 2024 in RFA No. 353 of 2017 [ 29.07.2024 Present: Mr. Anuj Gupta, Advocate, for the non-applicant/ appellant.
Mr. Ashwani Negi, Advocate, for the applicant/ respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
CMP No. 12160 of 2024The RFA, in the case at hand, was decided on 11-10- 2023. The present appellant has further preferred a SLP before learned Apex Court for enhancement of the compensation amount, which is pending for adjudication.
No reply is intended to be filed by the non-applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Hence, it is ordered that awarded amount deposited in the Registry of this Court falling to the share, details whereof have been given in para 7 of the application, of applicants No. (i), (iii) & (iv) and applicants No. (ii)
(a), (ii) (b), alongwith proportionate interest there upon be released in their favour and same be remitted to their bank accounts, details whereof have been given in relief clause of the application, subject to proper verification of their identities.
Application stands disposed of.
(Bipin C. Negi)
July 29, 2024 (Nisha) Judge
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
M/S Naziveedu Seeds Ltd. vs. Sh. Ringsail Gyacho & .
others CMP No. 12150 of 2024 in RFA No. 355 of 2017 [ 29.07.2024 Present: Mr. Anuj Gupta, Advocate, for the non-applicant/ appellant.
Mr. Ashwani Negi, Advocate, for the applicant/ respondent No.1 Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
CMP No. 12150 of 2024The RFA, in the case at hand, was decided on 11-10- 2023. The present appellant has further preferred a SLP before learned Apex Court for enhancement of the compensation amount, which is pending for adjudication.
No reply is intended to be filed by the non-applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Hence, it is ordered that awarded amount deposited in the Registry of this Court falling to the share of applicant/respondent No.1 alongwith proportionate interest there upon be released in his favour and same be remitted to his bank account, details whereof have been given in relief clause of the application, subject to proper verification of his identity.
Application stands disposed of.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS NTPC Limited vs. Sant Ram & others .
CMP No. 12145 of 2024 in RFA No. 108 of 2009 29.07.2024 Present: Mr. Varun Rana, Advocate, for the applicants.
Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the non-applicant/appellant.
CMP No. 12145 of 2024The RFA, in the case at hand, was decided on 06.01.2016. No appeal against the aforesaid RFA has been preferred.
No reply is intended to be filed by the non-applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Hence, it is ordered that awarded amount deposited in the Registry of this Court, falling to the shares of applicants/respondents No. 3 & 4 be released in their favour and same be remitted to their bank accounts, copies of passbooks have been provided with the application as Annexure R-A, subject to proper verification of their identities.
Application stands disposed of.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS NTPC Limited vs. Bangali & others .
CMP No. 12072 of 2024 in RFA No. 40 of 2015 29.07.2024 Present: Ms. Veena Sharma, Advocate, for the applicant.
Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the non-applicant/appellant.
CMP No. 12072 of 2024No reply is intended to be filed by the non-applicant (appellant).
From perusal of the application, it is evident that respondent No.2 has died on 21.01.2009. Death certificate is appended alongwith the present application.
Since, the right to sue inheres/survives with the legal heirs of deceased respondent No.2, details whereof have been given in para 3 of the application, the application is allowed. Legal heirs of deceased respondent No.2 are ordered to be brought on record. Amended memo of parties filed in CMP No. 12077 of 2024 is permitted to be taken record.
Application stands disposed of.
CMP No. 12077 of 2024The RFA, in the case at hand, was decided on 06.04.2018. No appeal against the aforesaid RFA has been preferred.
No reply is intended to be filed by the non-applicant (appellant).
::: Downloaded on - 22/08/2024 20:30:39 :::CISLearned counsel for the non-applicant has no .
objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Each legal heirs of respondent No.2 are entitled to 1/6th share out of the amount lying deposited in the Registry of this Court alongwith proportionate interest there upon. Hence, it is ordered that 1/6th share of each applicant be released in their favour alongwith proportionate interest thereupon and same be remitted to their bank accounts, details whereof have been given in para 9 of the application, subject to proper verification of their identity.
Application stands disposed of.
CMP No. 12078 of 2024The application is disposed of with a direction to the applicants/respondents to file translated copies of the documents, in question, within four weeks.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Harish Kumar vs. State of H.P. .
Cr.M.P. No. 2999 of 2024 in Cr.MMO No. 402 of 2024.
29.07.2024 Present: Mr. Vivek Singh Attri, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent.
For the reasons stated in the application, the same is allowed.
In the first paragraph of the judgment dated 20.05.2024 instead of Sections 363, 366 & 376 of IPC 'Section 482 of Cr.P.C.' is to be inserted therein. Other than the aforesaid, in para 1 of the judgment after 05.07.2019 'under Sections 363, 366 and 376' needs to be inserted.
Besides the aforesaid, in para 8 of the judgment the words "are quashed and set-aside" needs to be inserted right at the end. Needful be done within one week.
Application stands disposed of.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Pawan Kumar vs. Madan Gopal Parmar .
RSA No. 128 of 202429.07.2024 Present: Mr. G.R.Palsra, Advocate, for the appellant.
Mr. Abhishek, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the respondent.
CMP No. 12146 of 2024No reply is intended to be filed.
For the reasons stated in the application, the same is allowed.
Application stands disposed of.
RSA No. 128 of 2024At the request of learned counsel for the parties, the matter is sent for mediation. With the consent of the learned counsel for the parties, Sh. S.C.Sharma, learned Senior Advocate, is appointed as Mediator in this matter.
Learned Mediator is requested to submit his report within a period of eight weeks. Record be sent to the learned Mediator forthwith. Parties are directed to appear before the learned Mediator on 09.08.2024 at 11:30 a.m. in the main Mediation Centre, H.P. High Court. The official Coordinator, High Court Main Mediation Centre shall render all assistance to learned Mediator.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Suresh Kumar vs. Devinder Chauhan .
Cr. Revision No. 162 of 202429.07.2024 Present: Mr. Naveen Kumar Dass, Advocate, for the petitioner.
Mr. Jeevesh Sharma, Advocate, for the respondent.
Cr.MP No. 1419 of 2024On account of order dated 29.05.2024, passed by this Court, the present application has become infructuous.
Application stands disposed of.
Cr. Revision No. 162 of 2024At the request of learned counsel for the petitioner, list after four weeks.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ravi Basnet vs. State of H.P. .
CMP (M) No. 1157 of 202429.07.2024 Present: Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
HC Jaivanti No. 81, I/O P/S Sadar, District Solan, H.P. present in person.
Learned counsel for the petitioner prays for an adjournment on account of non availability of arguing counsel. Prayer considered and allowed.
As prayed, list on 12.08.2024.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Shakuntla Devi & others vs. LAC & others .
CMP (M) No. 1085 of 202429.07.2024 Present: Mr. O.C. Sharma, Advocate, for the applicants.
Mr. B.N. Sharma, Additional Advocate General, for respondents No. 1 to 3/State.
CMP(M) No. 1085 of 2024From the bonafide reasons mentioned in the application, it is evident that delay in filing the appeal is neither willful nor deliberate.
Accordingly, the application is allowed and delay in filing the appeal is condoned. Application stands disposed of.
Appeal be registered.
RFA No.________of 2024.
Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.
On taking steps within three days, issue notice to respondents No. 4 to 6 returnable within six weeks. List thereafter.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rajesh Thakur vs. State of H.P. .
OMP(M) No. 7 of 202429.07.2024 Present: Mr. T. S. Bhogal, Advocate, for the applicant/ petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
OMP(M) No. 7 of 2024From the bonafide reasons mentioned in the application, it is evident that delay in filing the present case is neither willful nor deliberate.
Accordingly, the application is allowed and delay in filing the present case is condoned. Application stands disposed of.
Arbitration case be registered.
Arbitration Case No.________of 2024.
Call for the records.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sanjeev Gupta vs. Pawan Sahni & others .
Civil Revision No. 23 of 201629.07.2024 Present: Mr. Somesh Sharma, Advocate, vice Mr. Karun Negi, Advocate, for the petitioner.
Mr. Vivek Thakur, Advocate, vice Mr. Sanjeev Sood, Advocate, for the respondents.
CMP No. 7763 of 2023Rejoinder is stated to have been filed in the Registry. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after two weeks.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Jawahar Lal vs. State of H.P. & others .
RSA No. 158 of 202329.07.2024 Present: Mr. Sumit Sharma, Advocate, for the appellant.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 and 2.
Ms. Rinki Kashmiri, Advocate, vice Mr. Ajeet Pal Singh, Advocate, for respondent No.4.
In pursuance to order dated 28.05.2024, an explanation had been sought from the concerned Process Server. The same has been placed on record. The same be placed before Disciplinary Authority of the Process Server for taking appropriate necessary action in accordance with law. Besides while writing the ACRs of the concerned Process Server, the present incident be kept in mind.
Fresh steps for service of respondent No.3 be taken within three days. On taking such steps issue notice to respondent No.3 returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge July 29, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Anu Bala vs. State of H.P. & others .
CWP No. 7236 of 202426.07.2024 Present: Mr. Saurav Rattan, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CMP No. 12342 of 2024From the bonafide reasons mentioned in the application, it is evident that delay in filing the petition is neither willful nor deliberate.
Accordingly, the application is allowed and delay in filing the petition is condoned. Application stands disposed of.
CWP No. 7236 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 12339 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 12340 of 2024For the reasons stated in the application, the same is allowed. Applicant is permitted to file relevant ::: Downloaded on - 22/08/2024 20:30:39 :::CIS pages of judgment dated 31.08.2022 i.e. Annexure P-7 .
alongwith order dated 20.08.2020 i.e. Annexure P-6 within four weeks' from today. Application stands disposed of CMP No. 12341 of 2024 Allowed and applicant/petitioner is exempted from filing of the English translated copies of documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Neelam Kumari vs. State of H.P. & another .
CWP No. 6518 of 202426.07.2024 Present: Mr. Subhash Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Mukesh Sharma vs. State of H.P. & others .
CWP No. 7252 of 202426.07.2024 Present: Mr. Ashish Kumar, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CWP No. 7252 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within three weeks. List thereafter.
CMP No. 12347 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Anil Kumar & another vs. State of H.P. & .
others CWP No. 7250 of 2024 26.07.2024 Present: Mr. Ashish Kumar, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CWP No. 7250 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within three weeks. List thereafter.
CMP No. 12345 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Narender Singh vs. State of H.P. & others .
CWP No. 7300 of 202426.07.2024 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
At the pleasure of Hon'ble the Chief Justice, list the matter before appropriate Bench.
r (Bipin C. Negi)
Judge
July 26, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Hem Chand vs. HRTC & another
.
CWP No. 6544 of 2024
26.07.2024 Present: Mr. S.P.Chatterji, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Notice. Mr. Dheeraj K. Vashisht, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within three weeks. List thereafter.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Mordhawaj vs. State of H.P. & others .
CWP No. 6524 of 202426.07.2024 Present: Mr. Prakash Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within three weeks. List thereafter.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Prem Chand vs. HPSEB Ltd. & others .
CWP No. 6410 of 202426.07.2024 Present: Mr. Virender Thakur, Advocate, for the petitioner.
Ms. Sunita Sharma, Senior Advocate with Mr. Rahul Thakur, Advocate, for the respondents.
Notice. Mr. Rahul Thakur, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Alam Singh vs. HPTDC & others .
CWP No. 6545 of 202426.07.2024 Present: Mr. Praveen Chauhan, Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for the respondents.
Notice. Mr. Shivank Singh Panta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Roshan Lal vs. HPTDC & others .
CWP No. 6394 of 202426.07.2024 Present: Mr. Praveen Chauhan, Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for the respondents.
Notice. Mr. Shivank Singh Panta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 26, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kishori Lal vs. Amit Kumar alongwith .
connected matter RSA Nos. 344 & 345/2022 25.07.2024 Present: Mr. Devender K. Sharma, Advocate, for the appellant(s).
Mr. Parav Sharma and Ms. Vaishali Lakhanpal, Advocates, for the respondent(s).
List on 12.08.2024.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Krishan Lal & another vs. Santosh & others .
RSA No. 87 of 200825.07.2024 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Nimish Gupta, Advocate for respondent No.1(a) to 1 (e).
Mr. Karan Sharma, Advocate, for respondent No. 2. Name of respondent No.3 Stands deleted.
Mr. Dheeraj Kumar, Advocate, for respondents No.4 to 7.
List on 12.08.2024.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Nitish Sharma vs. State of H.P. & another .
CWP No. 9934 of 202325.07.2024 Present: Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Admit.
July 25, 2024 (Nisha)
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Sanjay Kumar & others vs. State of H.P. & .
others CWP No. 9900 of 2023 25.07.2024 Present: Mr. Shivom Vashisht, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
As prayed, list after four weeks.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Surender Singh Chauhan vs. State of H.P. & .
others CWP No. 9294 of 2023 25.07.2024 Present: Mr. Manish Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Reply is stated to have been filed in the Registry.
However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner.
Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after four weeks.
Rejoinder, if any, be also filed in the meanwhile.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sohan Singh vs. HRTC & others .
CWP No. 8742 of 202325.07.2024 Present: Mr. Gaurav Singh, Advocate, vice Mr. M.A. Safee, Advocate, for the petitioner.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
Reply is stated to have been filed in the Registry. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after four weeks.
Rejoinder, if any, be also filed in the meanwhile.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Achhar Singh vs. HRTC and another .
CWP No. 3806 of 202325.07.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. Vikas Rajput, Advocate, for the respondents.
Admit.
July 25, 2024 (Nisha)
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::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Khem Chand vs. State of H.P. & others .
CWP No. 2954 of 202325.07.2024 Present: Mr. Parveen Chauhan, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1./State.
Ms. Lalit Sharma, Advocate, vice Mr. Vijay Kumar Arora, Advocate, for respondents No. 2 to 4. As prayed, list after one week.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Layak Ram vs. Surinder Pal .
RSA No. 112 of 202325.07.2024 Present: Ms. Chetna Thakur, Advocate, vice Mr. Saurav Rattan, Advocate, for the appellant.
Mr. Kuldeep Singh Chandel, Advocate, for the respondent.
At the request of learned vice counsel appearing for the appellant, list after two weeks.
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July 25, 2024 (Nisha)
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Asha Ram & others vs. State of H.P. & .
another RSA No. 3752 of 2022 25.07.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
Learned Deputy Advocate General seeks time to have specific instructions with respect to order dated 22.05.2024. Prayer considered and allowed.
List on 05.08.2024.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS .
::: Downloaded on - 22/08/2024 20:30:39 :::CISAnil Kumar Vashist vs. Municipal Council & .
others RSA No. 300 of 2022 25.07.2024 Present: Mr. Vipul Sharda, Advocate, for the appellant.
Mr. Tarun K. Sharma, Advocate, for respondents No. 1 & 2.
Mr. Virbahadur Verma, Advocate, for respondent No.3.
At the request of learned counsel for the appellant, list after four weeks.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Umesh Negi vs. Chander Dev & another .
RSA No. 332 of 202225.07.2024 Present: Mr. G.D.Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Bhupender Gupta, Senior Advocate with Mr. Vedant Ranta, Advocate, for the respondents.
Record received.
Learned counsel for the respondents intends to go through the record.
List on 05.08.2024.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Major Rati Ram Verma vs. Banking .
Ombudsman Reserve Bank of India & others CWP No. 5242 of 2021 25.07.2024 Present: Ms. Pooja Thakur, Advocate, vice Mr. Ravinder Singh Chandel, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondents No. 2 to 4.
Mr. Nikhil, Advocate, vice Mr. C.S.Thakur, Advocate, for respondent No.5.
Learned vice counsel appearing for the petitioner submits that on account of injury caused to the counsel for the petitioner he is incapacitated to appear in the Court.
List after four weeks.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sarla Devi vs. State of H.P. & others .
CWP No. 1382 of 202125.07.2024 Present: Ms. Anita, Advocate, vice Ms. Anu Tuli Azta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
At the request of learned vice counsel appearing for the petitioner, list after two weeks.
(Bipin C. Negi) Judge July 25, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Lehnu Ram vs. Gold Link and another .
RSA No. 204 of 202324.07.2024 Present: Mr. Vaibhav Tanwar, Advocate, for the appellant.
Ms. Seema K. Guleria, Advocate, for respondent No.1.
Mr. Swaran Singh Jasrotia, Advocate, for respondent No.2.
In pursuance to order dated 22.07.2024, learned counsel for the appellant submits that he has deposited a sum of Rs. 2,77,600/- before the learned Executing Court.
List after four weeks.
In the meanwhile, operation and execution of judgment and decree dated 06.07.2019, passed by the learned Civil Judge, Court No.4, Shimla, District Shimla, H.P. and affirmed by learned District Judge (Forest), Shimla, District Shimla, H.P. vide judgment and decree dated 15.06.2023 , shall remain stayed.
Learned counsel for the respondent is free to withdraw the amount, so deposited, by the present appellant before learned Executing Court.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Minakshi Rana vs. State of H.P. & others .
CWP No. 5456 of 202424.07.2024 Present: Mr. Dheeraj Kanwart, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General has placed on record instructions dated 04.07.2024. The same are taken on record. Copy whereof has been supplied to learned counsel for the petitioner.
Learned counsel for the petitioner intends to go through the same.
List after 10 days.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Gian Chand vs. State of H.P. & another .
CWP No. 4254 of 202424.07.2024 Present: Mr. Pawnish K. Shukla, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Reply is stated to have been filed in the Registry by learned Additional Advocate General. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after four weeks.
Rejoinder, if any, be also filed in the meanwhile.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kavinder Singh Thakur vs. State of H.P. & .
others CWP No. 3946 of 2024 24.07.2024 Present: Mr. Sanjay Kumar Sharma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Vivek Thakur, Advocate, vice Mr. Vinod Chauhan, Advocate, for respondents No. 2 & 3.
Reply on behalf of respondent No.1, if any, be filed within four weeks.
Reply on behalf of respondents No. 2 and 3 is stated to have been filed in the Registry. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after four weeks.
In the meanwhile, rejoinder to the reply filed on behalf of respondents No. 2 & 3 be filed.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Chaman vs. State of H.P. & others .
CWP No. 3646 of 202424.07.2024 Present: Mr. Rajinder Singh Thakur, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Respondent No.4- Ravi Prakash is present in person.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Jai Singh vs. State of H.P. & another .
CWP No. 3558 of 202424.07.2024 Present: Mr. Anuja Mehta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Reply, if any, be filed within four weeks. List thereafter.
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July 24, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Khem Raj vs. State of H.P. & another .
CWP No. 3556 of 202424.07.2024 Present: Mr. Anuja Mehta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Reply, if any, be filed within four weeks. List thereafter.
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July 24, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Bihari Lal Chauhan vs. HPSFDCL and another .
CWP No. 2538 of 202424.07.2024 Present: Mr. Shivom Vashista, Advocate, for the petitioner.
Ms. Kiran Dhiman, Advocate, vice Mr. Vijay Kumar Arora, Advocate, for the respondents.
Rejoinder, if any, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 24, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Garima Sharma vs. State of H.P. & others .
CWP No. 2242 of 202424.07.2024 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Mr. Kuldeep Singh Gill, Advocate, for respondent No.4.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sanjeev Kumar vs. HRTC .
CWP No. 2240 of 202424.07.2024 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner.
Mr. Rahul Gathania, Advocate, for the respondent.
Rejoinder, if any, be filed within four weeks. List thereafter.
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July 24, 2024 (Nisha)
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Neena Kumari vs. State of H.P. & others .
CWP No. 1756 of 202424.07.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 5/State.
Mr. Piyush Chandel, Advocate, vice Ms. Madhurika Sekhon, Advocate, for respondent No.6.
Reply, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Jatinder Kumar vs. State of H.P. & others .
CWP No. 1740 of 202424.07.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Mr. Tarun Sharma, Advocate, for respondent No.4.
Mr. Sunil Mohan Goel, Advocate, for respondent No.5.
As prayed, list on 06.08.2024.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Surjeet Kumar vs. State of H.P. & others .
CWP No. 1084 of 202424.07.2024 Present: Mr. R.L.Chaudhary, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Reply, if any, be filed within four weeks. List thereafter.
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July 24, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Karam Singh vs. State of H.P. & others .
CWP No. 978 of 202424.07.2024 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Rejoinder, if any, be filed within four weeks. List thereafter.
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July 24, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Jai Lal Kanshal vs. State of H.P. & others .
CWP No. 678 of 202424.07.2024 Present: Mr. Praveen Chauhan, Advocate, vice Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Rejoinder, if any, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
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July 24, 2024 (Nisha)
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Asha Sharma & others vs. State of H.P. & .
others CWP No. 654 of 2024 24.07.2024 Present: Mr. Mohit Thakur, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Reply is stated to have been filed in the Registry by learned Additional Advocate General. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Chander Kanta vs. State of H.P. & another .
CWP No. 498 of 202424.07.2024 Present: Mr. Arvind Negi, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Reply/Rejoinder, if any, be filed within four weeks. List thereafter.
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July 24, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
.
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
The Principal Secretary Revenue and others .
vs. Manohar Lal & others RSA No. 64 of 2024 24.07.2024 Present: Mr. R.K.Negi, Additional Advocate General, for the appellants.
Mr. Malay Kaushal, Advocate, for the respondents.
Record received.
Learned counsel for the respondents intends to go through the record.
List after four weeks.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rajinder Kumar vs. LAC ( Railway) & others .
Civil Revision No. 38 of 202424.07.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Senior Panel Counsel, for respondents No. 1 and 3.
Mr. R.K.Negi, Additional Advocate General, for respondent No.2/State.
At the request of learned Senior Panel Counsel for respondents No. 1 & 3, list on 21.08.2024.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Negi (since deceased) through LRs & others .
vs. LAC & another RFA No. 16 of 2024 24.07.2024 Present: Mr. Anirudh Sharma, Advocate, for the appellants.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1./State.
Admit.
Call for records.
r (Bipin C. Negi)
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July 24, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Reeta vs. Joginder Kumar
.
Civil Revision No. 5 of 2024
24.07.2024 Present: Mr. Prashant Chauhan, Advocate, vice Mr. Sandeep Dutta, Advocate, for the petitioner.
Mr. Deepak Gupta, Advocate, for the respondent.
As prayed, list after four weeks.
(Bipin C. Negi)
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July 24, 2024 (Nisha)
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M/S Jaiprakash Associates Ltd. vs. Prakash .
Chand & others RFA No. 70 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No. 2 /State.
Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 70 of 2017As prayed, list on 28.08.2024.
CMP No. 2277 of 2017Since the awarded amount has not been deposited, therefore, interim order dated 18.04.2017 stands vacated.
Application stands disposed of.
CMP No. 225 of 2020List for consideration for the date already fixed.
CMPs No. 15528 & 15660 of 2022 In pursuance to order dated 26.08.2022, appropriate requisite undertaking stands filed by the applicant/respondent No. 1. The said undertaking is appended alongwith CMP No. 15660 of 2022. The undertaking is on page number 154 of the paper book.
In view of the aforesaid, applications stand disposed of.
::: Downloaded on - 22/08/2024 20:30:39 :::CIS CMP No. 17060 of 2022For the reasons stated in the application, the .
same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Panchu Devi .
& others RFA No. 69 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 2 and 3/State.
Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 69 of 2017As prayed, list on 28.08.2024.
CMP No. 2276 of 2017Since the awarded amount has not been deposited, therefore, interim order dated 18.04.2017 stands vacated.
Application stands disposed of.
CMP No. 1915 of 2019List for consideration for the date already fixed.
CMP No. 13930 of 2019Mr. Anil Kumar God, Advocate, appears and waives service of notice on behalf of proposed respondent No.3 and seeks time to file reply.
Reply be filed on or before next date of hearing.
CMPs No. 15512 & 15706/22 In pursuance to order dated 26.08.2022, appropriate requisite undertaking stands filed by the ::: Downloaded on - 22/08/2024 20:30:39 :::CIS applicant/respondent No. 1. The said undertaking is .
appended alongwith CMP No. 15706 of 2022. The undertaking is on page number 181 of the paper book.
In view of the aforesaid, applications stand disposed of.
CMP No. 16893 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rikhi Ram vs. Sunka Ram ( deceased) through .
LRs and others RFA No. 558 of 2019 24.07.2024 Present: Mr. Tara Singh Chauhan, Advocate, for the appellant.
None for respondents No. 1 to 6.
Learned counsel for the appellant prays for and is granted four weeks' time to file appropriate application.
List thereafter.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. & another vs. Mangtu .
RFA No. 330 of 201824.07.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the appellants/State.
Further time prayed for taking consequential steps for bringing on record legal heirs of sole deceased r to respondent. Needful be done within four weeks.
List alongwith RFA No. 331 of 2018.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. & another vs. Mangtu .
RFA No. 330 of 201824.07.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the appellants/State.
List alongwith RFA No. 331 of 2018.
July 24, 2024 (Nisha)
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M/S Jaiprakash Associates Ltd. vs. Champa Devi .
& others RFA No. 68 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondents No.2/State.
Mr. Anil Kumar God, Advocate, for proposed respondent No.3.
RFA No. 68 of 2017As prayed, list on 28.08.2024.
CMP No. 2274 of 2017Admittedly, enhanced amount of compensation has not been deposited till date. Even vide order dated 28.02.2019, the consequences of non deposit of the awarded amount had been made clear.
In view thereof, the present application stands disposed of.
CMP No. 1886 of 2019List for consideration for the date already fixed.
CMP No. 13687 of 2019Mr. Anil Kumar God, Advocate, appears and waives service of notice on behalf of proposed respondent No.3 and seeks time to file reply.
Reply be filed on or before next date of hearing.
::: Downloaded on - 22/08/2024 20:30:39 :::CISCMP No. 13691/19 & CMPs No. 15509 & 15708/22 In pursuance to order dated 26.08.2022, .
appropriate requisite undertaking stands filed by the applicant/respondent No. 1. The said undertaking is appended alongwith CMP No. 15708 of 2022. The undertaking is on page number 181 of the paper book.
In view of the aforesaid, applications stand disposed of.
CMP No. 17098 of 2022For the reasons stated in the application, the same is allowed. Documents appended alongwith the application are ordered to be taken on record.
Application stands disposed of.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Govind Ram .
& others RFA No. 66 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 2 and 3/State.
RFA No. 66 of 2017List for hearing in due course.
CMP No. 2225 of 2017Since the awarded amount has not been deposited, therefore, interim order dated 17.04.2017 stands vacated.
Application stands disposed of.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Bhora Ram & .
others RFA No. 65 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for respondents No.1 to 3.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 4 & 5/State.
List for hearing in due course.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Baldev Raj & .
others RFA No. 64 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 2 and 3/State.
RFA No. 64 of 2017List for hearing in due course.
Henceforth, name of Mr. Nand Lal Chauhan, Advocate, be reflected in the cause list on behalf of respondent No. 1.
CMP No. 2223 of 2017Since the awarded amount has not been deposited, therefore, interim order dated 17.04.2017 stands vacated.
Application stands disposed of.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Baldev Raj & .
others RFA No. 63 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondent No.3/State.
None for respondent No.2 though served.
RFA No. 63 of 2017List for hearing in due course.
CMP No. 2222 of 2017Since the awarded amount has not been deposited, therefore, interim order dated 17.04.2017 stands vacated.
Application stands disposed of.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Bhim Singh & .
others RFA No. 60 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 2 and 3/State.
List for hearing in due course.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Gandhi Ram .
& others RFA No. 61 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 2 and 3/State.
List for hearing in due course.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Ltd. vs. Deep Chand .
& others RFA No. 62 of 2017 24.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for respondent No.1.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 2 and 3/State.
List for hearing in due course.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. and others vs. Shyam Dutt and .
others RFA No. 181 of 2016 24.07.2024 Present: Mr. R.K. Negi, Additional Advocate General, for the appellants/State.
Mr. Ashok Tyagi, Advocate, for respondent No. 9
(a) & 9 (b).
RFA No. 181 of 2016Mr. Ashok Tyagi, Advocate has filed Memo of Appearance on behalf of respondent No. 9 (a) & 9 (b) and seeks time to file Power of Attorney. Prayer considered and allowed.
Needful be done on or before next date of hearing.
List after four weeks.
CMP No. 5691 of 2024On taking steps within one week, issue notice to legal heirs of deceased respondent No.6, details whereof have been given in para 7 of the application returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS NTPC Ltd. vs. Kanta Devi & another .
RFA No. 784 of 201224.07.2024 Present: Ms. Rekha Bansal, Advocate, vice Mr. K. B. Khajuria, Advocate, for the appellant.
Respondent No. 1 stated to be died.
Mr. R.K. Negi, Additional Advocate General, for respondent No.2/State.
Further time for bringing on record legal heirs of respondent No.1 is sought. Time prayed is allowed.
List after four weeks.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS NHAI vs. Jai Singh & others .
OMP (M) No. 72 of 202324.07.2024 Present: Mr. Sumeet Raj Sharma, Advocate, for the applicant/appellant.
Mr. Surender Verma, Advocate, for the non- applicants/respondents.
OMP(M) No. 72 of 2023From the sufficient cause shown in the application, it is evident that the applicant/appellant was not negligent in pursuing remedies available to it under law. In view thereof, delay in filing the present appeal is condoned. Application stands disposed of.
Arb. Appeal No.___ /2024 & OMP NO.___ / 2024 Be registered.
List for consideration after eight weeks.
In the meanwhile, operation and execution of impugned judgment dated 15.11.2021 passed by learned District Judge, Mandi, HP is stayed, subject to appellant/applicant depositing the entire award amount along with up-to date interest within eight weeks from today.
(Bipin C. Negi) Judge July 24, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS NHAI vs. Jai Singh & others .
OMP (M) No. 72 of 202323.07.2024 Present: Mr. Sumeet Raj Sharma, Advocate, for the applicant/appellant.
Mr. Surender Verma, Advocate, for the non- applicants/respondents.
OMP(M) No. 72 of 2023From the sufficient cause shown in the application, it is evident that the applicant/appellant was not negligent in pursuing remedies available to it under law. In view thereof, delay in filing the present appeal is condoned. Application stands disposed of.
Arb. Appeal No.___ /2024 & OMP NO.___ / 2024 Be registered.
List for consideration after eight weeks.
In the meanwhile, operation and execution of impugned judgment dated 15.11.2021 passed by learned District Judge, Mandi, HP is stayed, subject to appellant/applicant depositing the entire award amount along with up-to date interest within eight weeks from today.
(Bipin C. Negi) Judge July 23, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Roshan Lal & others vs. Rakesh Kumar .
RSA No. 72 of 202223.07.2024 Present: Mr. Atul Jhingan, Advocate, for the appellants.
Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list on 27.08.2024.
(Bipin C. Negi)
r Judge
July 23, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Satpal Saini vs. Satish Kumar & others .
Civil Revision No. 137 of 202223.07.2024 Present: Ms. Heena Chauhan, Advocate, for the petitioner.
Ms. Devyani Sharma, Senior Advocate, with Mr. Anirudh Sharma, Advocate, for respondents No. 1 & 3 and for legal representatives of deceased respondent No.2.
CMP(M) Nos. 676 & 677 of 2024 No reply is intended to be filed.
Respondent No.2 i.e. Vijay Kumar is stated to have died on 27.02.2023. Since right to sue/inheres with the legal heirs of deceased respondent No.2, details whereof have been given in the application I.e. CMP (M) No. 676 of 2024. For the reasons stated in the application CMP (M) No. 677 of 2024, is allowed. Delay for bringing on record the legal heirs of deceased respondent No.2 is condoned. Abatement, if any, is set-aside. Legal heirs of deceased respondent No.2 are ordered to be brought on record. Abatement, if any, is set-
aside. Amended memo of parties appended alongwith the applications is ordered to be taken on record.
Applications stand disposed of.
Civil Revision No. 137 of 2022Learned counsel for the respondent seeks two weeks' time to file power of attorney on behalf of newly arrayed respondents i.e. legal heirs of respondent No.2.
List after two weeks.
(Bipin C. Negi) Judge July 23, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Suraj Prakash Dogra vs. Kali Dass Sharma & .
others RSA No. 156 of 2022 23.07.2024 Present: Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Vishwinder, Advocate, for respondents No. 2 and 3.
CMP (M) No. 1014 of 2024On taking steps within three days, issue notice to legal heirs of respondent No.1, details whereof have been given in para-1 of the application, returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge July 23, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kamla Thakur vs. State of H.P. & others .
CWP No. 6989 of 202223.07.2024 Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Mr. Rajesh Kosh, Advocate for respondent No.5.
No rejoinder is intended to be filed by the petitioner to the reply filed on behalf of respondents No. 1 to 4.
Learned counsel for respondent No.5 prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 23, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Vidya Dutt vs. Kamal & others .
RSA No. 142 of 202323.07.2024 Present: Mr. Bhupender Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant.
Mr. Chander Shekhar, Advocate, for respondent No.5.
None for respondent No.1 (a), 1(c) & 6 though served.
Respondent No.1(b), 1(d) & 1(e) already ex- r parte.
CMP No. 19301 of 2023For the reasons stated in the application, the same is allowed. The applicant/appellant is permitted to rectify the particulars.
In view of the aforesaid, particulars of legal heirs of respondent No.2, mentioned in CMP(M)No. 1229 of 2023 in para 2 thereof, is ordered to be rectified as per details given in the relief clause of the present application.
Application stands disposed of.
CMP (M) No. 1229 of 2023On taking steps within three days, issue notice to legal representative of respondents No. 2, returnable within four weeks.
CMP No. 7741 of 2024Reply, if any be filed within four weeks. List thereafter.
::: Downloaded on - 22/08/2024 20:30:39 :::CIS CMP No. 19299 of 2024.
Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
July 23, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Prabhat Kumar vs. Pushpa Devi & others .
CMPMO No. 255 of 202323.07.2024 Present: Mr. Sanjeev Sood, Advocate, for the petitioner.
Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondents.
Learned counsel for the petitioner prays for an adjournment on account of non availability of arguing counsel due to ill health.
As prayed, list on 04.09.2024.
(Bipin C. Negi) Judge July 23, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rishi Modi & others vs. State of H.P. & others .
CMP(M) No. 519 of 202323.07.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 and 2/State.
CMP(M) No. 519 of 2023From the bonafide reasons mentioned in the application, it is evident that delay in filing the revision is neither willful nor deliberate.
Accordingly, the application is allowed and delay in filing the revision is condoned. Application stands disposed of.
Revision be registered.
Civil Revision No.________of 2024.
Notice. Mr. Gautam Sood, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2 and seeks time to file reply.
On taking steps within three days, issue notice to respondents No.3 to 8 returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge July 23, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Roshan Lal & others vs. Vinay Kumar & others .
RSA No. 32 of 202323.07.2024 Present: Mr. R.K.Sharma, Senior Advocate with Ms. Vidushi Sharma, Advocate, for the appellants.
Mr. Sanjay Jaswal, Advocate, for respondents No. 1 to 4.
Respondents No. 5 to 8 proceeded against ex- parte.
CMP No. 1139 of 2023Order dated 02.02.2023 is made absolute.
Application stands disposed of.
(Bipin C. Negi) Judge July 23, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS NTPC Limited vs. Dinesh Pal Dass & another .
CMP No. 11734 of 2024 in RFA No. 695 of 2012 22.07.2024 Present: Ms. Rinki Kashmiri, Advocate, for the non-
applicant/appellant.
Mr. Yuyutsu Singh Thakur, Advocate, for the applicant/respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate r General, for respondent No.2.
The RFA, in the case at hand, was decided on 22.09.2017. No appeal against the aforesaid RFA has been preferred.
No reply is intended to be filed by the non-applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Hence, it is ordered that awarded amount falling to the share of applicant/respondent No.1 be released in his favour and same be remitted to his bank account, details whereof have been given in para 5 of the application, subject to proper verification of his identity.
Application stands disposed of.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS HPSEB Ltd. vs. Jai Ram (deceased) through LRs .
& others CMP No. 11730 of 2024 in RFA No. 257 of 2012 22.07.2024 Present: Mr. Dhananjay Sharma, Advocate, for the non-
applicant/appellants.
Mr. Ishan Sharma, Advocate, for the applicant/respondents.
The RFA, in the case at hand, was decided on 27.04.2017. No appeal against the aforesaid RFA has been preferred.
No reply is intended to be filed by the non-applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Each respondent is entitled to 1/7th share out of the amount lying deposited in the Registry of this Court alongwith proportionate interest there upon. Hence, it is ordered that 1/7th share of each applicant No. 5 and 6 i.e. Rajo Devi and Meena Devi be released in their favour and same be remitted to their bank accounts, details whereof have been given in the application, subject to proper verification of their identity.
Application stands disposed of.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS HPSEB Ltd. vs. Jai Ram (deceased) through LRs .
& others CMP No. 11727 of 2024 in RFA No. 326 of 2009 22.07.2024 Present: Mr. Dhananjay Sharma, Advocate, for the non-
applicant/appellants.
Mr. Ishan Sharma, Advocate, for the applicant/respondents.
The RFA, in the case at hand, was decided on 30.08.2017. No appeal against the aforesaid RFA has been preferred.
No reply is intended to be filed by the non-applicant (appellant).
Learned counsel for the non-applicant has no objection, if present application is allowed.
The present application has been filed on behalf of the applicant/respondent No.1 (b). From perusal of a Jamabandi appended alongwith the present petition, Annexure A-2, it is evident that vide mutation No. 228 dated 28.05.2019 relinquishment of share on behalf of applicant No. 1(c) to 1(i) stand accepted by the concerned revenue authorities. Each of the legal heirs of deceased respondent No. 1 is entitled 1/9th share alongwith proportionate interest there upon. On account of relinquishment made by respondents/applicants 1(c) to 1(i), applicant/ respondent No. 1(b) shall be entitled to his 1/9th share and 1/9th share of each respondents No. 1(c) to 1(i) alongwith proportionate interest. The same is ordered to be released in favour of applicant No. 1 (b).
::: Downloaded on - 22/08/2024 20:30:39 :::CISThe same be remitted to the bank account, details .
whereof have been given in the application, subject to proper verification of their identity.
Application stands disposed of.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sunil Tomar vs. State of H.P. & others .
CWP No. 7060 of 202422.07.2024 Present: Mr. Rohit Shyam Thakur, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for respondents No. 1 to 3/State.
CWP No. 7060 of 2024Learned Deputy Advocate General prays for and is granted four weeks' time to file reply on behalf of respondents No. 1 to 3.
On taking steps within three days, issue notice to respondent No.4 returnable within four weeks. List thereafter.
CMP No.11995 of 2024From perusal of the impugned office order dated 16.07.2024 i.e. Annexure P-1, it is evident that the transfer is on a vice-versa basis. Condition No.3 contained in the office order dated 16.07.2024 (Annexure P-1) very clearly and categorically states that in case a transfer is on vice-versa basis, what has to be kept in mind is, as to whether the incumbent has served in a tribal/hard/sub-cadre area prior to the aforesaid transfer.
From a perusal of the para 4 of the petition, it is evident that the petitioner has previously served in a difficult/sub cadre area.
::: Downloaded on - 22/08/2024 20:30:39 :::CISIn view the aforesaid, impugned transfer order .
dated 16.07.2024 is stayed till further order.
(Bipin C. Negi)
Judge
July 22, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Dr. Sansar Chand Chauhan vs. State of H.P. & .
others CWP No. 2852 of 2024 22.07.2024 Present: Mr. Virbahadur Verma, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for respondents/State.
Mr. Yudhvir Singh, Advocate, for respondent No.3.
Learned Additional Advocate General has placed on record instructions dated 20.07.2024. Copy whereof have been supplied to learned counsel for the petitioner.
From perusal of the same, it is evident that due and admissible amount payable to the petitioner stands calculated. As per the instructions due and admissible amount payable to the petitioner is Rs. 1903156/-.
Learned Deputy Advocate General submits that the aforesaid amount shall be released to the petitioner within two weeks.
In view thereof, present petition stands disposed of.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Anil Jamwal vs. State of H.P. & another .
CWP No. 2176 of 202422.07.2024 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 and 2.
Interim order dated 18.03.2024 is vacated as no steps for service of respondent No.3 have been taken till date.
On taking steps within two weeks, issue notice to respondent No.3, returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ms. Pooja Chandel vs. State of H.P. & others .
CWP No. 2296 of 202422.07.2024 Present: Mr. Lokender Paul Thakur, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
CMP No. 11729 of 2024For the reasons stated in the application, the same is allowed. Documents appended thereto is taken on record. Application stands disposed of.
CWP No. 2296 of 2024Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dilip Kumar vs. State of H.P. & others .
CWP No. 2328 of 202422.07.2024 Present: Mr. Khushi Ram, Advocate vice Ms. Shikha Chauhan, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Rejoinder, if any, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 22, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Kiran Bala vs. State of H.P. & others .
CWP No. 2684 of 202422.07.2024 Present: Mr. K.S.Kanwar, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 4/State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.5.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Alka Upadhyaya vs. State of H.P. & another .
CWP No. 3346 of 202422.07.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Reply, if any, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 22, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Pritam Kumar vs. State of H.P. and others .
CWP No. 10706 of 202322.07.2024 Present: Mr. S. R. Pandeyar, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Reply is stated to have been filed in the Registry by learned Additional Advocate General. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
No rejoinder is intended to be filed.
List after three weeks.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. vs. BMD Pvt. Ltd.
.
Arb. Case No. 776 of 202322.07.2024 Present: Mr. Vinay Kuthiala, Senior Advocate, through video conferencing with Mr. Diwan Singh Negi, Advocate, for the petitioner.
Mr. Abhishek Dulta, Advocate, for the respondent.
Record of learned Arbitrator has not been received.
r At the joint request of parties, list for continuation on 24.08.2024.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. vs. BMD Pvt. Ltd.
.
Arb. Case No. 777 of 202322.07.2024 Present: Mr. Vinay Kuthiala, Senior Advocate, through video conferencing with Mr. Diwan Singh Negi, Advocate, for the petitioner.
Mr. Abhishek Dulta, Advocate, for the respondent.
Record of learned Arbitrator has not been received.
r At the joint request of parties, list for continuation on 24.08.2024.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sanjeev Suri and another vs. Promila Suri .
RSA No. 144 of 202022.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the appellants.
Mr. Prikshit Sharma, Advocate, vice Mr. Naresh Sharma, Advocate, for the respondent.
At the request of learned counsel for the parties, list after three weeks.
r (Bipin C. Negi)
Judge
July 22, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Madho Kailash vs. Prem Singh .
RSA No. 227 of 201522.07.2024 Present: Mr. Vedhant Ranta, Advocate, for the appellant.
Ms. Vidhushi Sharma, Advocate, for the respondent.
As prayed, list on 02.08.2024.
r to (Bipin C. Negi)
Judge
July 22, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Hari Dutt and others vs. Mandir Kalisthan, .
Nahan RSA No. 110 of 2022 22.07.2024 Present: Mr. Karan Singh Parmar, Advocate, for the appellants.
Mr. K.D.Sood, Senior Advocate, with Mr. Vivek Thakur, Advocate, for the respondent.
list on 06.08.2024.
r to At the request of learned counsel for the parties, (Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Mohan Lal and another vs. Sanjay Kumar & .
others Civil Revision No. 129 of 2014 22.07.2024 Present: Dr. Lalit Sharma, Advocate, for all the petitioners, except petitioner No.1, who is stated to be dead.
Mr. N.K. Sood, Senior Advocate with Mr. Aman Sood, Advocate, for all the respondents, except respondent No.2, who is stated to be dead.
As prayed, list on 30.07.2024.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ram Kali vs. State of H.P. & others .
CWP No. 3464 of 202222.07.2024 Present: Mr. Bonit, Adv. vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 3464 of 2022Reply is stated to have been filed in the Registry by learned Additional Advocate General. However, the same is not on record. Copy whereof has been supplied to learned counsel for the petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List in the 4th week of August, 2024.
CMP No. 11689 of 2024Since pleadings, in the case at hand, are complete and only the reply is required to be traced and placed on record, therefore, the application is allowed.
Application stands disposed of.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Monika & another vs. State of H.P. & others .
CWP No. 1740 of 202122.07.2024 Present: Mr. Bonit, Adv. vice Mr. A.K.Gupta, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CMP No. 109 of 2024Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed of.
CWP No. 1740 of 2021Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sadh Ram & others vs. Ram Singh & others .
CR No.3 of 202022.07.2024 Present: Ms. Ankita, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the petitioners.
Mr. Basant Pal Thakur, Advocate, for the respondents.
At the request of learned vice counsel appearing for the petitioners, list in the second week of August, 2024.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Virbhadhar Singh & another vs. State of .
H.P.& others CWP No. 3104 of 2024 22.07.2024 Present: Mr. Bonit, Adv. Vice Mr. A.K.Gupta, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Compliance report be filed on or before next date of hearing.
List on 24.08.2024.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS GMNR vs. Shiv Devi & others .
CMP Nos. 2471 and 2472 of 2024 in RFA No. 373 of 2012 22.07.2024 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant/non-applicant.
Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for the applicants.
Mr. B.N.Sharma, Additional Advocate General, for respondent No.11/State.
CMP No. 2471 of 2024.
Learned counsel for the applicants prays for and is granted further three weeks' time to file a legal heir certificate of deceased respondent No.1. List thereafter.
CMP No. 2472 of 2024.
Learned Senior Panel Counsel for the non-
applicant/appellant prays for and is granted three weeks' time to have instructions.
List after three weeks.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Pradeep Kumar vs. Anita .
CMPMO No. 404 of 202422.07.2024 Present: Mr. N.K.Bhalla, Advocate, for the petitioner.
Learned counsel for the petitioner submits that an appropriate application for placing on record order sheets, in the case at hand, pertaining to the trial Court is being filed in the Registry of this Court today. If in order, same be placed on record.
List on 30.07.2024.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ramjan Mohammad and others vs. State of .
HP and others CWP No. 322 of 2024 22.07.2024 Present: Mr. Vikas Rajput, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 and 2/State.
Mr. M.L.Sharma, Advocate, for respondents No.3 and 4.
Learned counsel for the petitioner submits that copies of the present petition stands supplied to learned counsel for respondents No. 3 and 4.
Hence, name of Mr. M.L.Sharma, Advocate, be reflected in the cause list on behalf of respondents No. 3 and 4.
Reply, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Shiv Pal Singh vs. Dayal Devi & another .
CMPMO No. 32 of 202422.07.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondents.
At the request of learned counsel for the petitioner, list on 07.08.2024.
(Bipin C. Negi) Judge July 22, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Managing Director, HPPTCL vs. Jiwan Dass .
and others RFA No. 136 of 2020 19.07.2024 Present: Mr. Arun Verma, Advocate, for the petitioner.
Mr. Naveen K. Bhardwaj, Advocate, for respondents No. 1, 2, 3 (a) to 3(d) and 5/applicants in CMP No. 9151 of 2024.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No. 6 & 7.
CMP No. 9151 of 2024By virtue of the present application, a prayer has been made to release 50% of the enhanced amount of compensation, along with up to date interest, which has been enhanced by the Court of learned Additional District Judge, Kullu, H.P., vide award dated 31.08.2020.
The application has been moved on the ground that the appeal will take time to be decided and that the applicants require this amount to re-settle then in the life. Application is duly supported by the affidavits of the applicants.
When put to notice, application has been contested by the appellant/non-applicant on the ground that the applicants have already received the amount of compensation, which was awarded to them, by the Land Acquisition Collector and the ::: Downloaded on - 22/08/2024 20:30:39 :::CIS said amount is stated to be sufficient for their .
rehabilitation. Reply is duly supported by the affidavit of Anil Gautam, General Manager (Projects), HPPTCL, Shimla (non-applicant).
The Regular First Appeal, filed by the appellant, has already been admitted, vide order dated 18.08.2022. Since, the appeal will take sufficient time to decide, as such, during the pendency of the appeal, 50% of the enhanced amount of compensation, along with up to date interest, is ordered to be released in favour of applicants, subject to the condition that the applicants shall furnish surety bonds equivalent to the amount, so released, to the satisfaction of the Registrar (Judicial), of this Court, by giving an undertaking to refund the amount, so released, in case of ultimate reversal of the award, passed by the learned Additional District Judge, Kullu, H.P. The amount, so released, after furnishing the surety bonds, shall be remitted in the bank account of the applicants, particulars of which have been mentioned, in para No.5, of the application. Application is, thus, disposed of.
::: Downloaded on - 22/08/2024 20:30:39 :::CIS RFA No.136 of 2020Since, it is an admitted matter, list as per .
its turn.
(Bipin C. Negi)
Judge
July 19, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Akshay Kumar vs. State of H.P. & others .
CWP No.3394 of 201919.07.2024 Present: Mr. Vinay Sharma, Advocate for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP No. 11644 of 2024Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed of.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Puneet Thakur & others vs. State of H.P. & .
others.
CWP No.4485 of 202419.07.2024 Present: Mr. Sunil Mohan Goel and Mr. Raman Jamalta, Advocates, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
r to Learned Deputy Advocate General seeks time to place on record reply/instructions. Be filed on or before next date of hearing.
List on 25.07.2024.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Madan Lal & Anr. vs. H.P. University.
.
CWP No.2692 of 202219.07.2024 Present: Mr. Sandeep Pandey, Advocate, vice Mr. L.N. Sharma, Advocate, for the petitioners.
Mr. Surender Verma, Advocate, for the respondent.
CMP No. 11639 of 2024For the reasons stated in the application, the application for early hearing is allowed.
Application stands disposed of.
CWP No. 2692 of 2022List the matter in the last week of September, 2024.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. & Ors vs. Durga Singh & Ors.
.
RSA No.663 of 201519.07.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for appellant/State.
Ms. Simran Chauhan, Advocate, vice Mr. Rakesh Dhaulta, Advocate, for the respondents.
CMP No. 8856 of 2014Order dated 13.6.2024, stands complied as requisite security to the satisfaction of learned Registrar (Judicial) stands furnished.
In view thereof, the present application is disposed of.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Alam Chand & Anr vs. NHAI & Ors.
.
Arb. Case No.630 of 202419.07.2024 Present: Mr. Maan Singh, Advocate, for the petitioners.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondents No.1 and 2.
Mr. R.K. Negi, Additional Advocate General, for respondent No.3/State Learned vice counsel appearing for respondents No.1 and 2 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rajinder Sharma vs. Union of India & Anr.
.
Arb. Case No.608 of 202419.07.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Rajender Thakur, CGC for respondent No.1.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Learned vice counsel appearing for respondent No.2 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rajinder Sharma vs. NHAI & Anr.
.
Arb. Case No.610 of 202419.07.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.1.
Mr. Rajender Thakur, CGC for respondent No.2.
Learned vice counsel appearing for respondent No.1 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS HPTDC vs. LAC .
Arb. Case No.628 of 202419.07.2024 Present: Mr. Shivank Singh, Panta,, Advocate, for the petitioner.
Mr. R.K. Negi, Additional Advocate General, for respondent No.1/State Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondents No. 2 and 3. Learned vice counsel appearing for respondents No.2 and 3 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Krishan Pratap & Ors vs. Union of India & .
Ors.
Arb. Case No.629 of 202419.07.2024 Present: Ms. Shashi Kiran, Advocate, for the petitioners.
Mr. Rajender Thakur, CGC, for respondent No.1 Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. R.K. Negi, Additional Advocate General, for respondent No.3/State Learned vice counsel appearing for respondent No.2 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ashwani Kumar & Anr vs. Union of India & .
Ors.
Arb. Case No.589 of 202419.07.2024 Present: Mr. Sudhir Thakur, Senior Advocate, with Mr. Karun Negi, Advocate, for the petitioners.
Mr. Rajender Thakur, CGC, for respondent No.1.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. R.K. Negi, Additional Advocate General, for respondents No. 3 and 4/State.
Learned vice counsel appearing for respondent No.2 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS .
Gurpreet Kaur & Anr. vs. Union of India.
Arb. Case No.590 of 202419.07.2024 Present: Mr. Sudhir Thakur, Senior Advocate, with Mr. Karun Negi, Advocate, for the petitioners.
Mr. Rajender Thakur, CGC, for respondent No.1.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. R.K. Negi, Additional Advocate General, for respondents No. 3 and 4/State.
Learned vice counsel appearing for respondent No.2 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Laxmi Dutt & Ors vs. Union of India & Anr.
.
Arb. Case No.606 of 202419.07.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioners.
Mr. Rajender Thakur, CGC, for respondent No.1.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Learned vice counsel appearing for respondent No.2 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS .
::: Downloaded on - 22/08/2024 20:30:39 :::CISNarender Kumar & Ors. vs. NHAI & Anr.
.
Arb. Case No.607 of 202419.07.2024 Present: Mr. Sudhir Thakur, Senior Advocate, with Mr. Karun Negi, Advocate, for the petitioners.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.1.
Mr. R.K. Negi, Additional Advocate General, for respondent No.2.
Learned vice counsel appearing for respondent No.1 seeks further three weeks' time to file reply. Prayer considered and allowed.
List after three weeks.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Harnama & another vs. Ravinder Kaur & others .
CMPMO No. 46 of 202419.07.2024 Present: Mr. Ajay Sharma, Senior Advocate, with Ms. Kavita Kajal, Advocate, for petitioners.
Mr. Arun Kumar, Advocate, for the respondent.
CMP No. 11667 of 2024non-applicant.
r to No reply is intended to be filed on behalf of the From the death certificate appended alongwith the present petition, it is evident that petitioner No.1 had expired on 16.02.2020. The estate of the deceased has been inherited by legal heirs, details whereof have been given in para 1 of the application. They are namely Sh.
Joginder Singh and Smt. Urmila Devi. Sh. Joginder Singh is already on record as petitioner No.2.
For the reasons stated in the application, the same is allowed. Delay for bringing on record the LRS of deceased petitioner No.1 is condoned. Abatement, if any, is set-aside. Legal heirs of deceased petitioner No.1 are ordered to be brought on record. Amended memo appended alongwith the application is ordered to be taken on record. Registry is directed to place it in its appropriate place.
Application stands disposed of.
::: Downloaded on - 22/08/2024 20:30:39 :::CIS CMPMO No. 46 of 2024.
As prayed, list after four weeks.
(Bipin C. Negi)
Judge
July 19, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
State of HP vs. Inderjeet
.
CMP(M) No.764 of 2023
19.07.2024 Present: Mr. R.K.Negi, Additional Advocate General, for the applicants.
Mr. Arun Kaushal, Advocate, for the respondent.
CMP No. 2858 of 2024Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed.
CMP(M) No.764 of 2023Rejoinder, if any, be filed within two weeks. List thereafter.
(Bipin C. Negi) Judge July 19, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Himachal Khadi Ashram, Mandi & another vs. .
Smt. Himachali & others Civil Revision No.59 of 2024 18.07.2024 Present: Mr. Rahul Chauhan, Advocate, vice Mr. Rajul Chauhan, Advocate, for the petitioners.
Mr. G.R.Palsra, Advocate, for the respondents.
At the request of learned vice counsel appearing for the petitioners, list on 23.07.2024.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Reeta vs. Joginder Kumar .
Civil Revision No.5 of 202418.07.2024 Present: Mr. Prashant Chauhan, Advocate, vice Mr. Sandeep Dutta, Advocate, for the petitioner.
Mr. Deepak Gupta, Advocate, for the respondent.
At the request of learned counsel for the parties, list on 24.07.2024.
(Bipin C. Negi)
r Judge
July 18, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Mohd. Ramjan vs. State of H.P. & others .
CWP No. 10710 of 202318.07.2024 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General for respondents No.1 to 5.
Mr. N.K.Thakur, Senior Advocate with Mr. Karan Veer Singh, Advocate, for respondent No.6.
Respondents No. 2, 4 and 6 adopt the reply filed on behalf of respondents No. 1, 3 and 5. No rejoinder is intended to be filed by the petitioner.
List for consideration after two weeks.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Roshan Lal Sharma vs. State of H.P. & others .
CWP No. 10582 of 202318.07.2024 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General for respondents No.1 & 2.
Mr. Tek Ram Sharma, Advocate, for respondent No.2.
No rejoinder is intended to be filed by the petitioner.
At the request of learned counsel for the parties, list in the second week of September, 2024.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Bhawan Parkash Gaur vs. State of H.P. and .
another CWP No. 10088 of 2023 18.07.2024 Present: Mr. Shourya Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General for respondent No.1.
Mr. Tek Ram Sharma, Advocate, for respondent No.2.
rLearned counsel for the respondents prays for and is granted one week's time to go through the judgment referred in order dated 19.06.2024. Prayer considered and allowed.
List after one week.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Hem Ram vs. HRTC & others .
CWP No. 9990 of 202318.07.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
List in the first week of September, 2024.
In the meanwhile, reply be filed.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Suresh Kumar Pathak vs. State of H.P. & .
another CWP No. 9948 of 2023 18.07.2024 Present: Mr. Shourya Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1.
Mr. Tek Ram Sharma, Advocate, for respondent No.2.
r CMP No. 1567 of 2023No reply is intended to be filed.
In the interest of justice and for a complete, effectual adjudication of the case at hand, application is allowed. Amendment as is being sought in the application is permitted to be made.
Application stands disposed of.
CWP No. 9948 of 2023Amended petition is taken on record. Reply to the amended petition be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Om Prakash vs. HRTC & another .
CWP No. 9844 of 202318.07.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
Reply, if any, be filed within four weeks. List thereafter.
r to (Bipin C. Negi)
Judge
July 18, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Nikka Ram vs. State of H.P. & another .
CWP No. 9668 of 202318.07.2024 Present: Mr. C.S.Thakur, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Admit.
July 18, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Nora Devi vs. State of H.P. & another .
CWP No. 9456 of 202318.07.2024 Present: Ms. Sheetal Thakur, Advocate, vice Mr. G.N.Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Learned vice counsel appearing for the petitioner prays for an adjournment on account of non availability of arguing counsel.
As prayed, list after four weeks.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Khem Chand vs. HRTC & another .
CWP No. 9384 of 202318.07.2024 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
List in the first week of September, 2024.
In the meanwhile, reply be filed.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Vandana and another vs. State of H.P. and .
another CWP No.9144 of 2023 18.07.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Learned counsel for the petitioner submits that with respect to the grievances being raised in the present an appropriate representation (Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dr. Amar Singh Prashar vs. State of H.P. & .
others CWP No. 8845 of 2023 18.07.2024 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Time for filing reply is being sought since 6 th November, 2023. By way of indulgence, one last opportunity of four weeks is granted to the respondents/State to file a reply, subject to depositing of Rs. 5,000/- with the H.P. High Court Bar Association, Shimla.
It is made clear that if reply is not filed within four weeks, then right to file the same shall stand closed, without any further reference to this Court.
List after four weeks.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ram Pyari vs. State of HP & others .
CWP No. 8648 of 202318.07.2024 Present: Mr. Nitish Negi, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents.
Instructions dated 06.05.2024 have been filed by the respondent/State. The same are taken on record. Copy whereof have been supplied to learned counsel for the petitioner.
After going through the same, learned counsel for the petitioner seeks time to array the necessary party, in the case at hand. Prayer considered and allowed.
List after four weeks.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Jagat Ram vs. State of H.P. & others .
CWP No. 7948 of 202318.07.2024 Present: Mr. Bonit, Advocate, vice Mr. Ashwani K. Gupta, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents.
No rejoinder is intended to be filed on behalf of the petitioner. List for consideration after three weeks.
(Bipin C. Negi) Judge July 18, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Roshan Lal vs. HPSEB Ltd. & another .
CWP No. 7148 of 202318.07.2024 Present: Mr. Bonit, Advocate, vice Mr. Ashwani K. Gupta, Advocate, for the petitioner.
Mr. L.N.Shama, Advocate, for the respondents.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi)
r Judge
July 18, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Umesh Sant & others vs. Manav Sant & another .
RSA No. 228 of 202017.07.2024 Present: Mr. Karan Singh Kanwar, Advocate, for appellants No. 1 & 3.
Appellant No.2 is stated to have expired.
Ms. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No.1.
Respondent No.2 already ex-parte.
Record received.
Learned counsel for the parties intend to go through the record.
List after four weeks.
In the meanwhile, amended memo of parties be filed.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Jubli Ram vs. State of H.P. .
RSA No. 4 of 202017.07.2024 Present: Mr. Vinay Sharma, Advocate, for the appellant.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent.
Certified copy of learned Trial Court's judgment be filed within four weeks. List thereafter.
Interim order to continue.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS M/S Jaiprakash Associates Limited vs. Brikamu .
Devi & others CMPMO No. 406 of 2024 17.07.2024 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondents returnable within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 17, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Yashwant Singh & another vs. State of HP & .
others CMPMO No. 389 of 2024 17.07.2024 Present: Mr. G.D.Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. Diwakar Dev Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
Learned counsel for the petitioners has placed on record affidavit alongwith four Annexures A1 to A4. The same are taken on record. Copy whereof has been supplied to learned counsel for the petitioners. Registry is directed to place it in its appropriate place.
Learned Additional Advocate General seeks time to have instructions in the matter. Prayer considered and allowed.
List on 22.07.2024.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Madan Lal vs. State of H.P. & others .
CWP No. 8236 of 202117.07.2024 Present: Mr. Rahul Thakur and Vishali Lakhanpal, Advocates, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CMP No. 11361 of 2024For the reasons stated in the application, the application for early hearing is allowed.
Application stands disposed of.
CWP No. 8236 of 2021List the matter in the first week of August of 2024.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Surender Kumar vs. Y.S.Parmar University & .
another CWP No. 4226 of 2021 17.07.2024 Present: Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. Avinash Jaryal, Advocate, for the respondents.
CMP No. 11290 of 2024r The petition, in the case at hand, pertains to the termination of the services of the present applicant/ petitioner. The applicant/petitioner has crossed the age of 45 and hence is not eligible for seeking employment elsewhere.
In view thereof, present application is allowed.
Application stands disposed of.
CWP No. 4226 of 2021List the matter in the third week of August of 2024.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Rangila Ram vs. State of H.P. .
Cr. MP No. 1454 of 2024 in Cr.MP(M) No. 141 of 2024.
17.07.2024 Present: Mr. Devender K. Sharma, Advocate, for the non-
applicant/petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondent/State.
Reply to the application is stated to have been filed by the non-applicant i.e. Rangila Ram in the Registry.
However, the same is not on record. Copy whereof has been supplied to learned counsel for the applicant/petitioner. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
No rejoinder to the reply filed by non-applicant i.e. Rangila Ram is intended to be filed.
Reply be filed on behalf of the respondent-State within four weeks. List thereafter.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Naval Kishore vs. Salinder Singh & others .
RSA No. 68 of 2024.
17.07.2024 Present: Mr. Surya Chauhan, Advocate, for the appellant.
Mr. Vinod Thakur, Advocate, for respondents No. 1 and 2.
Learned counsel for the appellant seeks four weeks' time for taking consequential steps for bringing on record legal heirs of deceased respondent No.5. Needful be done on or before next date of hearing.
Learned counsel for the appellant submits that correct address for service of respondent No.7 (iii) stands filed today itself. If steps, in this respect have been taken then issue notice to respondent No.7 (iii) returnable within four weeks.
Amended memo depicting the correct name of respondent No.11 and steps for service of respondent No.11 be also taken within one week, on taking such steps, issue notice to respondent No.11 returnable within four weeks.
List after six weeks.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Abhey Kumar vs. Dharam Singh (deceased) .
through LRS and another Civil Revision No. 51 of 2024.
17.07.2024 Present: Mr. Anil Kumar Jaswal, Advocate for the petitioner.
Mr. B.L.Soni, Advocate, for respondents No.1(a) and 1(b).
At the request of learned counsel for the petitioner, list on 07.08.2024.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Hardev Ratra vs. Diwakar Dutt Modgil .
RSA No. 178 of 201117.07.2024 Present: Mr. N.S.Chandel, Senior Advocate, with Mr. Vinod Gupta, Advocate, for the appellant and non-applicant in CMP No. 17628 of 2023.
Ms. Shikha Chauhan, Advocate, for the respondent-applicant in CMP No. 17628 of 2023.
CMP No. 17628 of 2023Record received.
Learned counsel for the parties intend to go through the record.
List for consideration on 09.08.2024.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sarla Devi vs. State of H.P. & others .
CWP No. 4558 of 202317.07.2024 Present: Mr. Sohail Khan, Advocate, vice Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
Learned Additional Advocate General has placed on record instructions dated 12.07.2024. Copy whereof is placed on record. The same has also been supplied to learned counsel for the petitioner.
From a perusal of the office order dated 11.07.2024 appended alongwith the aforesaid instructions, it is evident that by virtue of the said order consequential monetary benefits due and payable to the petitioner have been allowed. However, conspicuous by absence in the office order is the date, on which, they shall be released.
Learned Additional Advocate General seeks one week's time to have instructions in this respect.
List on 25.07.2024.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Mehmood Hassan vs Akbar Ali & others .
CMPMO No. 634 of 202317.07.2024 Present: Ms Kusum Chaudhary, Advocate, for the petitioner.
Mr. Umesh Kanwar, Advocate, for respondents No. 1 to 3, 4(i), 4(ii), 5(ii), 5 (iv), 5(v), 5(vi), 5(vii), 5(viii), 5(ix), 5 (x), 5 (xi), 5 (xii), 6(i), 6(ii), 6 (iii), 6(iv), 8 to 10.
On taking steps within seven days, issue fresh notices to respondents No. 5 (i) and 5(iii) under Order 5 rule 26 of CPC, returnable within six weeks. List thereafter.
Notices be forwarded to the Ministry of Law and Justice for effecting the service of the said respondents.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Madhu Bala vs. Kumari Mehga and another .
CMPMO No. 342 of 202317.07.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Bhupinder Singh Kanwar, Advocate, for the respondents.
At the request of learned counsel for the petitioner, list on 13.08.2024.
r (Bipin C. Negi)
Judge
July 17, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Union of India vs. M/S RS Construction .
OMP(M) No. 220 of 202317.07.2024 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/appellant.
Mr. Adarsh K. Vashisht, Advocate, for the respondent.
Reply is stated to have been filed in the Registry. However, the same is not on record. Copy whereof has been supplied to learned counsel for the applicant/appellant. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Rejoinder thereto be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS NHAI vs. Dinesh Kumar .
OMP(M) No. 192 of 202317.07.2024 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant- appellant.
Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for the respondent.
OMP(M) No. 192 of 2023Learned vice counsel appearing on behalf of the non-applicant/respondent submits that he does not intend to file any reply to the said application for the reason that in other matters arising out of the same award, delay in filing the appeals has already been condoned.
From the bona fide reasons and sufficient cause mentioned in the application, it is evident that the present applicant was pursuing remedies available to it under law with due diligence and there was no inaction on the part of the applicant. Accordingly, the application is allowed.
Delay of 10 months and 04 days in filing the appeal is condoned. Application stands disposed of.
Arb. Appeal No.________of 2024 Appeal be registered. List for consideration after eight weeks.
OMP No. _______of 2024 Operation of impugned order dated 04.12.2021, passed by learned District Judge in Arbitration Petition No. 13 of 2018, titled National Highways Authority of ::: Downloaded on - 22/08/2024 20:30:39 :::CIS India vs. Babu Ram alongwith connected matter, decided on 04.12.2021 is stayed, subject to the appellant .
depositing the entire award amount along with up to date interest within eight weeks' from today. List for consideration after eight weeks.
(Bipin C. Negi) Judge July 17, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dinesh Verma vs. State of H.P. & others .
CWP No. 7010 of 202216.07.2024 Present: Mr. Bonit, Advocate, vice Mr. Ashwani K. Gupta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent.
CMP No. 10832 of 2023Learned counsel for the petitioner submits that the case at hand, is squarely covered by the judgment appended alongwith the present petition, as Annexure P-
3. Learned counsel for petitioner further submits that against Annexure P-3, LPA No. 39 of 2022 was preferred by the respondent-State, which was dismissed on 28.04.2022 and SLP filed by the State was also dismissed on 08.08.2023.
In view of the aforesaid, application for early hearing is allowed and disposed of.
CWP No. 7010 of 2023List in the first week of September, 2024.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Manisha Thakur vs. State of H.P. & others .
alongwith connected matters CWP No. 924 of 2023 alongwith CWP Nos. 1133 to 1181, 1228, 1708 and 6243 of 2023 and CWPs No. 157 and 1780 of 2024 16.07.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Mr. R.K.Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, Mr. Arun Rana, Mr. Atharav Sharma and Mr. Arun Rana, Advocates, for the petitioner(s).
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents-State, in all the petitions.
Mr. Narender Singh Thakur, Advocate, for the respondent-Bank in CWPs No. 1133 to 1181 of 2023 and CWPs No. 157 and 1780 of 2024 & 1228, 1708 of 2023.
Mr. Ishan Kashyap, Advocate, for respondent-
Bank, in CWPs No. 924 and 6243 of 2023.
Reply on behalf of respondents No. 1 and 2stands filed in CWP No. 1134 of 2023. Learned Additional Advocate General submits that the same be read as reply in all other connected matters on their behalf.
In so far as respondent-Bank is concerned, reply has been filed by the said respondent in CWP No. 1708 of 2023. Vide order dated 19.10.2023, passed in CWP No. 924 of 2023, the reply filed in CWP No. 1708 of 2023 is to be read as reply in all connected matters on behalf of respondent-Bank.
::: Downloaded on - 22/08/2024 20:30:39 :::CISRejoinder, if any, to the reply, so filed, be filed .
within three weeks. List thereafter.
(Bipin C. Negi)
Judge
July 16, 2024 (Nisha)
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Kandi Devi vs. State of HP & others .
CWP No. 7708 of 202316.07.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
CMP No. 11337 of 2024The petition suffers from a mis-joinder of parties.
No reply is intended to be filed on behalf of the respondents.
For the reasons stated in the application, same is allowed. Respondents No. 2 and 3 are ordered to be deleted from the array of respondents and instead of the previous respondents No. 2 and 3, Director, Higher Education and Deputy Director, Higher Education, Sirmaur, H.P. are ordered to be arrayed as respondents No. 2 and 3.
Amended memo of parties is ordered to be taken on record.
Application stands disposed of.
CWP No. 7708 of 2023Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Bhagi Ram vs. State of H.P. & others .
CWP No. 2414 of 202216.07.2024 Present: Mr. Bonit, Advocate, vice Mr. Ashwani K. Gupta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent.
CMP No. 11358 of 2024For the reasons stated in the application, the application for early hearing is allowed.
Application stands disposed of.
CWP No. 2414 of 2022Pleadings are complete.
List for hearing, in the first week of August, 2024.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS .
::: Downloaded on - 22/08/2024 20:30:39 :::CISNarvada Devi vs. State of H.P. & others .
CWP No. 3172 of 202316.07.2024 Present: Mr. Parmod Singh Thakur, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General submits that case is now under the active consideration of the appropriate authority and seeks time to take instructions in this regard.
Be filed on or before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Vinod Kumar vs. State of H.P. & others .
CWP No. 2848 of 202316.07.2024 Present: Mr. Aman Hansretta, Advocate, vice Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Rejoinder is stated to have been filed in the Registry. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after three weeks.
(Bipin C. Negi) Judge July 16 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Sewak Ram vs. H.P. State Forest Corporation & .
another CMP No. 11364 of 2024 in CWP No. 2136 of 2023 16.07.2024 Present: Ms. Babita, Advocate, vice Mr. Ashwani Kumar Gupta, for the petitioner.
Ms. Kiran Dhiman, Advocate, vice Mr. Vinod Thakur, Advocate, for the respondents.
r to CMP No. 11364 of 2024 Learned counsel for the respondent-corporation submits that the judgment passed in LPA No. 165 of 2021, titled State of H.P. & others vs. Surjamani & another has been stayed by the Apex Court.
In view thereof, the application for early hearing is dismissed. Application stands disposed.
(Bipin C. Negi) Judge July 16 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ashok Kumar vs. State of H.P. & others .
CWP No. 1750 of 202316.07.2024 Present: Ms. Aaditi Rana, Advocate, vice Mr. P.P.Chauhan, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Rejoinder, if any, be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 16, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Jitender Kumar vs. Kalpana Raghav .
RSA No. 176 of 202316.07.2024 Present: Ms. Reeta Goswami, Senior Advocate with Ms. Komal Chaudhary, Advocate, for the appellant.
Mr. Desh Raj Thakur, Advocate, for the respondent.
Record received.
Learned counsel for the parties intends to go through the same.
List for consideration after four weeks.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS .
::: Downloaded on - 22/08/2024 20:30:39 :::CISChuhru Ram @ LAC & others .
RFA No. 49 of 202316.07.2024 Present: Mr. Virender Thakur, Advocate, for the appellant.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondents No. 1 & 3.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.2.
Records be called for.
List after four weeks.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Paras Ram (deceased) through LRs vs. Shanti .
Devi & another RSA No. 322 of 2022 16.07.2024 Present: Dr. Lalit K. Sharma, Advocate, for the appellants.
Ms. Anubhuti Sharma, Advocate, for the respondents.
CMP No. 3112 of 2024At the request of learned counsel for the non-
applicants, list after two weeks.
CMP No. 3113 of 2024Allowed and applicants/appellants are exempted from filing of the English version of Annexure A3, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Bandana Kapoor & another vs. State of H.P. & another .
CMP No. 11262 of 2024 in CWP No. 3194 of 2024 16.07.2024 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP No. 11262 of 2024For the reasons stated in the application, the same is allowed. Typographical error in the cause title as are sought to be rectified by the applicant is permitted to be made.
Application stands disposed of.
(Bipin C. Negi) Judge July 16 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Yog Raj vs. State of H.P. & others .
CMP No. 11111 of 2024 in CWP No. 6606 of 2021 16.07.2024 Present: Mr. Bonit, Advocate, vice Mr. Ashwani Gupta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP No. 11111 of 2024Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed.
(Bipin C. Negi) Judge July 16 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Seema Bragta & others vs. State of H.P. & others .
CMP No. 11095 of 2024 in CWP No. 1308 of 2022 16.07.2024 Present: Mr. Devinder, Advocate, for the petitioners.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP No. 11095 of 2024No case for early hearing is made out, therefore, the application for early hearing is dismissed. Application stands disposed.
(Bipin C. Negi) Judge July 16 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Narinder Paul vs. State of HP & others .
CWP No. 1706 of 202116.07.2024 Present: Mr. Jagan Nath, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondent/State.
CWP No. 1706 of 2021thereafter.
r to Reply, if any, be filed within four weeks. List CMP No. 11061 of 2024 Promotion, if any, made during the pendency of the present petition shall abide by the outcome of the present petition. The application stands disposed of.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Satinder Pal Kashyap vs. Sulekha Devi & others .
CR No. 133 of 202316.07.2024 Present: Mr. B.M.Chauhan, Senior Advocate with Ms. Kamakshi Tarlokta, Advocate, for the petitioner/applicant.
Mr. Vipinder Roach, Advocate, for respondent No.1/non-applicant.
Mr. S.S. Roach, Advocate, for respondents No. 2 to 7.
CMP No. 9734 of 2024Respondent No.1/non-applicant seeks four weeks' time to file reply. No reply is intended to be filed on behalf of other proforma respondents to this application.
List after four weeks.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS .
::: Downloaded on - 22/08/2024 20:30:39 :::CISShiv Kumar @ Shivu vs. State of H.P. .
Cr.MP(M) No. 1291 of 202416.07.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondent/State.
Further time is sought for filing status report. Be filed on or before next date of hearing.
List on 07.08.2024.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Tejasvi Kumar vs. Sunita Chadda .
CMPMO No. 305 of 202416.07.2024 Present: Mr. Jeet Singh, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list on 19.07.2024.
July 16, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Achhar Singh & another vs. Khushi Ram .
CMPMO No. 306 of 202416.07.2024 Present: Mr. Pradeep Kumar Verma, Advocate, for the petitioners.
At the request of learned counsel for the petitioners, list after one week.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS State of H.P. & another Vs. Raksha Devi & .
another CMP(M) No. 616 of 2024 16.07.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the appellants/applicants.
Mr. Kunal Thakur, Advocate, for respondent No.1.
Mr. Seema Azad, Advocate, for respondent No.2.
Learned counsel for the respondents have filed separate Memo of appearance on behalf of both the respondents and they seek two weeks' time to file Power of Attorney.
List after two weeks.
In the meanwhile, replies on behalf of respondents No. 1 and 2, if any, be filed.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kumari Usha vs. State of H.P. & another .
CWP No. 410 of 202416.07.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Pleadings (reply/Rejoinder) be completed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Surinder Kumar Pathania vs. State of H.P. & .
others CWP No. 8246 of 2023 16.07.2024 Present: Mr. Bhupinder Thakur, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.4.
Learned Additional Advocate General seeks further one week's time to have instructions, in terms of order dated 17.06.2024.
List after one week.
(Bipin C. Negi) Judge July 16, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ravinder Kumar Sharma vs. H.P. State Electricity .
Board & others CWP No. 400 of 2024 15.07.2024 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Mr. Ravinder Thakur, Advocate, for respondents No. 1 and 2.
Mr. Tara Chand Chauhan, Advocate, for respondent No.3.
CWP No. 400 of 2024No rejoinder is intended to be filed.
List after two weeks.
CMP No. 1160 of 2024Being a dominus lites, the applicant had impleaded respondent No.3, in the case at hand.
According to learned counsel for the applicant/ respondent No.3, he is neither a necessary nor a proper party to the litigation as no claim against the said respondent is being sought. According to him the matter can be adjudicated in the absence of respondent No.3.
In view thereof, application is allowed and the name of respondent No.3 is ordered to be deleted from the array of parties.
Application stands disposed of.
Amended memo of parties be filed within two weeks.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Surinder Pal vs. State of H.P. & others .
CWP No. 4078 of 202315.07.2024 Present: Mr. Naresh Kaul, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General prays for and is granted two weeks' time to bring on record report of the panel of doctors as have been constituted vide order dated 01.05.2024, in pursuance whereof, the petitioner was to submit himself alongwith his entire medical record before the aforesaid Panel on 16.05.2024.
As prayed, list after two weeks.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ram Kumar vs. Managing Director, Kangra .
Central Cooperative Bank Ltd. & others CWP No. 4106 of 2023 15.07.2024 Present: Mr. Narender Singh Thakur, Advocate, for the petitioner.
Mr. K.B.Khajuria, Advocate, for respondents No.1 and 2.
Mr. Peeyush, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for respondent No.3.
At the request of learned counsel for the parties, list on 19.07.2024.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Ram Prakash vs. State of H.P. & another .
CMP No. 11082 of 2024 in CWP No. 1442 of 2024 15.07.2024 Present: Mr. Sandeep K. Pandey, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Dev Ashish Bhattacharya vs. Union of India & .
others CWP No. 1215 of 2023 15.07.2024 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. Shashi Shirshoo, Senior Panel counsel, for respondents No. 1 and 2.
Reply on behalf of respondents No. 1 and 2 is stated to have been filed in the Registry. Copy whereof has been supplied to learned counsel for the petitioner.
However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
No rejoinder is intended to be filed.
List on 02.08.2024.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kailash Mehta & another vs. Dalip Singh & others .
RSA No. 116 of 202315.07.2024 Present: Mr. Anirudh Thakur, Advocate, vice Mr. Ravi Tanta, Advocate, for the appellants.
Mr. Peeyush Verma, Advocate, for the respondents.
CMPs No. 6530 to 6531 of 2023 thereafter.
r to Rejoinder, if any, be filed within four weeks. List (Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kulbhushan Sood vs. Lalit Kuthiala & others .
CR No. 142 of 202315.07.2024 Present: Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Y.P.Sood, Advocate, for respondents No. 1 & 2. As prayed, list after four weeks.
r to (Bipin C. Negi)
Judge
July 15, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Yubraj & others vs. State of H.P. & others .
CWP No. 5638 of 202215.07.2024 Present: Ms. Himani Verma, Advocate, vice Ms. Kiran Dhiman, Advocate, for the petitioners.
Mr. Manish Thakur, Deputy Advocate, for respondents No. 1, 2 & 4/State.
Mr. Lakshay Thakur, Advocate, for respondent No.3.
Rejoinder to the reply filed on behalf of respondent No3, if any, be filed within three weeks. List thereafter.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kewal Krishan vs. State of H.P. & others .
CWP No. 5590 of 202215.07.2024 Present: Ms. Vandna Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate, for respondents No. 1 & 2/State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.3.
Pleadings, in the case at hand, are complete.
List for consideration after four weeks.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Navjeet Thakur vs. HPSCBL & others .
CWP No. 4434 of 202215.07.2024 Present: Mr. Surinder Prakash Sharma, Advocate, for the petitioner.
Mr. Abhijeet Singh Chauhan, Advocate, vice Mr. Sunil Mohan Goel, Advocate, for respondents No. 1 and 2.
Reply, if any, be filed within two weeks. List thereafter.
r (Bipin C. Negi)
Judge
July 15, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Sunil Kumar vs. State of H.P. & others .
CWP No. 3344 of 202215.07.2024 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
Rejoinder, if any, be filed within two weeks. List thereafter.r (Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kiran Kochhar vs. Mohit Gupta & another .
RFA No. 153 of 2020 alongwith C.O. No. 3 of 202115.07.2024 Present: Mr. Ajay Kumar Sharma, Advocate, for the appellant/ non cross objector.
Mr. Sahil Kumar, Advocate, for the respondents/Cross-objectors.
r to As prayed, list on 16.07.2024 (Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Kishori Lal vs. Amit Kumar alongwith connected .
matters RSA No. 344 of 2022 alongwith RSA Nos. 87 of 2008 and 345 of 2022 RSA Nos. 344 & 345 of 2022 15.07.2024 Present: Mr. Devender K. Sharma, Advocate, for the appellant(s).
Mr. Parav Sharma, Advocate, for the respondent(s).
RSA No. 87 of 2008Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Bonit, Advocate, vice Mr. Nimish Gupta, Advocate, for respondents No. 1(a) to 1(e).
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondent No.2.
Mr. Dheeraj Kumar, Advocate, for respondents No. 4 to 7.
As prayed, list on 25.07.2024.
(Bipin C. Negi) Judge July 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:39 :::CIS Anshu Kaushal & others vs. State of H.P. & another .
CMP-T No. 555 of 2024 in CWPOA No. 2630 of 2019 09.07.2024 Present: Mr. Onkar Jairath, Advocate for applicants/petitioners.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 and 2.
Present application has been filed seeking rectification of an inadvertent clerical error which has crept in the cause title of the judgment dated 03.01.2024, passed in CWPOA No. 2630 of 2019, titled Anshu Kaushal & others vs. State of H.P. & another.
In the cause title, petitioner No.54 has been wrongly mentioned as Neevesh Nadda, where as the correct particulars of petitioner No. 54 are as under:
"Sh. Jeevesh Nadda, S/O Sh. Krishan Lal Nadda, R/O Village Kaseh, Post Office Auhar, District Bilaspur, Himachal Pradesh was working as Assistant Professor ( Botany) on contract basis at Swami Vivekanand Government College Ghumarwin, District Bilaspur, Himachal Pradesh."
The mistake, in the case at hand, is bonafide. The same is neither intentional nor willful. It is purely due to clerical inadvertence and oversight.
In view of the aforesaid correction, as prayed is allowed. Petitioner No.54 is ordered to be shown as Sh.
Jeevesh Nadda, S/O Sh. Krishan Lal Nadda, R/O Village Kaseh, Post Office Auhar, District Bilaspur, Himachal Pradesh was working as Assistant Professor (Botany) on contract basis at Swami Vivekanand Government College Ghumarwin, ::: Downloaded on - 22/08/2024 20:30:39 :::CIS District Bilaspur, Himachal Pradesh. Correct memo of parties .
is ordered to be taken on record. Application stands disposed of.
(Bipin C. Negi)
Judge
July 9, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:39 :::CIS
Rama Kumar vs. State of H.P. & others .
CWP No. 6456 of 202409.07.2024 Present: Mr. Ashok Chaudhary, Advocate, for the petitioner.
Mr. B.N. Sharma, Addl. Advocate General, for the respondents/State.
CWP No.6456 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within three weeks. List thereafter.
CMP No.10920 of 2024Notice in the aforesaid terms In the month of December 2022, the petitioner was posted as Panchayat Secretary, Gram Panchayat Nadholi, Development Block Nagrota Surian, District Kangra, HP. Subsequent to the aforesaid transfer, the petitioner was temporarily deputed in the office of BDO Nagrota Surian, District Kangra, HP. The same was done on 22.12.2022. The same was assailed by the present petitioner by way of filing an appropriate writ petition.
During the pendency of the proceedings, order dated 22.12.2022, whereby the petitioner was posted in the Block Development Office was cancelled vide order dated 12.01.2023.
::: Downloaded on - 22/08/2024 20:30:40 :::CISSubsequent thereto, the petitioner was once .
again transferred on the basis of DO Note issued by an MLA. The aforesaid transfer dated 30.06.2023 was assailed by the present petitioner by way of filing an appropriate writ petition. The same was decided on 07.07.2023. The judgment in this respect is annexed herewith as Annexure P4. The transfer so effected was quashed vide aforesaid judgment.
The petitioner was again transferred vide order dated 05.07.2024, the same is appended along with the petition as Annexure P5.
In view of the aforesaid factual backdrop, impugned order dated 05.07.2024 Annexure P5 is stayed till further orders.
CMP No.10919 of 2024The application is disposed of with a direction to the applicant/petitioner to file translated copies of the documents, in question, within four weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sahiboo Devi vs. Anand Kishore (since .
deceased) through LRs & others Civil Revision No. 95 of 2024 09.07.2024 Present: Mr. Naresh Sharma, Advocate, for the petitioner.
Civil Revision No. 95 of 2024On taking steps within three days, issue notice to the respondents returnable within four weeks. List thereafter.
CMP No. 10554 of 2024Notice in the aforesaid terms.
I have heard learned counsel for the petitioner and perused the petition alongwith documents appended thereto.
The amendment sought to be made in the plaint by the present petitioner is only clarificatory and nature and not contrary to the averments made by the plaintiff.
According to the petitioner no prejudice what soever is going to be caused to the respondents/ defendants as the same is not go to take away any vested rights of the respondents.
In support of his contentions, learned counsel has placed relianced upon 2000 1 CurLJ 435; 2000 0 Supreme (HP) 312, titled High Court of Himahcal Pradesh M.R.Verma Bidhia vs. Ghungar, decided on 12.07.2000.
::: Downloaded on - 22/08/2024 20:30:40 :::CISIn view of the aforesaid, further proceedings in case No. 96-1 of 2010/2008 pending before learned Senior .
Civil Judge (1), Shimla, H.P., before learned Trial Court shall remains stayed till further orders.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vinod Kumar vs. Yusuf Ali(deceased) through his .
LRs RSA No. 103 of 2015 09.07.2024 Present: Mr. Abhay Kaushal, Advocate, for the appellant.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for respondents Mo.1(a) to 1(g).
r to Since the matter was listed under the caption 'Special Expedited Matter' on 02.07.2024. In view thereof, list on 10.07.2024, before appropriate Bench.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jai Singh vs. The Managing Director HPFC & .
another CWP No. 9966 of 2023 09.07.2024 Present: Mr. Rakesh Kumar Sharma, Advocate, for the petitioner.
Mr. S.S.Rathore, Advocate, for the respondents.
r to Learned counsel for the petitioner intends to move an appropriate parties to the present lis.
application for adding necessary Needful be done within one week. List thereafter.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Amit Kumar vs. HRTC & others .
CWP No. 8948 of 202309.07.2024 Present: Ms. Anita Kumari, Advocate, vice Mr. Ashish Verma, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Learned counsel for the respondent submits that reply shall be filed during the course of the day.
Rejoinder, if any, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Todari vs. State of H.P. & others .
CWP No. 8576 of 202309.07.2024 Present: Mr. Dev Raj, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Rejoinder, if any, be filed within four weeks.
List thereafter.
r (Bipin C. Negi)
Judge
July 9, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Todari vs. State of H.P. & others .
CWP No. 8576 of 202309.07.2024 Present: Mr. Dev Raj, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Rejoinder, if any, be filed within four weeks.
List thereafter.
r (Bipin C. Negi)
Judge
July 9, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Umawati vs. HPSEB & others
.
CWP No. 7584 of 2023
09.07.2024 Present: Mr. Inder Singh Chandel, Advocate, for the petitioner.
Mr. Dheeraj K. Verma, Advocate, vice Mr. Rajpal Singh Thakur, Advocate, for the respondents.
No rejoinder is intended to be filed. At the request of learned counsel for the respondents, list after three weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dandu Ram vs. The Secretary (Forests) & .
another CWP No. 7054 of 2023 09.07.2024 Present: Mr. Archana Dutt, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
No rejoinder is intended to be filed.
At the request of learned counsel for the petitioner, list after two weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ashwani Kumar & others vs. State of H.P. & .
others CWP No. 7018 of 2023 09.07.2024 Present: Mr. Ajay Thakur, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Replies, as prayed, be filed within two weeks.
List thereafter.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rachna vs. State of H.P. & others .
CWP No. 8110 of 202309.07.2024 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 & 2/State.
Ms. Tanu Sharma, Advocate, for respondent No.3.
The issue, in the case at hand, pertains to the grant of daily wage status to the petitioner after completion of 7 years of continuous service.
Reply to the petition stands filed on behalf of respondents No. 3.
From perusal of the reply, so filed, by respondent No.3, it is evident that the issue with respect to grant of daily wage status to the petitioner after completion of 7 years of continuous service was taken up in the General Body Meetings held on 27.05.2023 and 22.06.2023. However, no decision was taken in this respect.
Let a General Body Meeting be convened within four weeks from today and decision qua the issue, in the case at hand, be taken there at .
List after six weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Amar Dass vs. State of H.P. & others .
CWP No. 6954 of 202409.07.2024 Present: Ms. Bhavinta, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 & 2/State.
Mr. Mukul Sood, Advocate, for respondent No.3.
Pleadings are complete.
At the request of learned counsel for the petitioner, list after three weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sushil Kumar Chambial & others vs. State of H.P. .
& another CWP No. 6414 of 2024 09.07.2024 Present: Mr. Rajiv Rai & Ms. Rajni Gandhi, Advocates, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6414 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10826 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 10827 of 2024The application is disposed of with a direction to the applicants/petitioners to file complete typed copy of document i.e. Annexure P-3, in question, within four weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Lalit Kumar & others vs. State of H.P. & others .
CWP No. 6415 of 202409.07.2024 Present: Mr. Rajiv Rai & Ms. Rajni Gandhi, Advocates, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6415 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10825 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Surender Singh & others vs. State of H.P. & .
another CWP No. 6423 of 2024 09.07.2024 Present: Mr. Rajiv Rai & Ms. Rajni Gandhi, Advocates, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6423 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10863 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 10864 of 2024The application is disposed of with a direction to the applicants/petitioners to file complete typed copy of documents i.e. Annexures P-1 & P-3, in question, within four weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Shanta Kumar vs. State of H.P. & another .
CWP No. 6450 of 202409.07.2024 Present: Mr. Saurabh Ahluwalia, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6450 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10909 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 10910 of 2024The application is disposed of with a direction to the applicant/petitioner to file complete typed copy of documents, in question, within four weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pratibha Kumari & others vs. State of H.P. & .
others CWP No. 6440 of 2024 09.07.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6440 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10890 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Meenakshi vs. State of H.P. & others .
CWP No. 6436 of 202409.07.2024 Present: Mr. R.K.Bansal, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6436 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10885 of 2024The petitioner, in the case at hand, is a Female Health Worker, Class III employee. In view of law laid down in judgment dated 18.12.2014, passed in Civil Appeal No. 11527 of 2024 (Arising out of SLP(C) No. 11684 of 2012) tilted State of Punjab and other vs. Rafiq Mashih ( While Waster), the impugned Annexure P-1, is stayed, till further orders.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sumitra Devi vs. State of H.P. & others .
CWP No. 6434 of 202409.07.2024 Present: Ms. Shashi Kiran, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6434 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within two weeks. List thereafter.
CMP No. 10882 of 2024Learned counsel for the applicant states that she is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 10883 of 2024The application is disposed of with a direction to the applicant/petitioner to file complete typed copy of documents i.e. Annexure P-1, in question, within four weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ranjan Lata & others vs. State of H.P. & another .
CWP No. 6412 of 202409.07.2024 Present: Mr. Rajiv Rai & Ms. Rajni Gandhi, Advocates, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6412 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10829 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 10851 of 2024The application is disposed of with a direction to the applicants/petitioners to file complete typed copy of documents, in question, within four weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Lal Chand vs. HRTC & others .
CWP No. 6381 of 202409.07.2024 Present: Mr. Ashwani K. Sharma, Advocate, for the petitioner.
Ms. Ashima, Advocate, vice Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 6381 of 2024Notice. Ms. Ashima, Advocate, appearing vice Mr. Raman Jamalta, Advocate, waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed well before next date of hearing.
List after four weeks.
CMP No. 10783 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
Application stands disposed of.
CMP No. 10784 of 2024Allowed and applicant/petitioner is exempted from filing of the English translated copies of documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ajit Singh vs. State of H.P. & others .
CWP No. 5942 of 202409.07.2024 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dinesh Kumar vs. State of H.P. & others .
CWP No. 5940 of 202409.07.2024 Present: Ms. Chetna Thakur, Advocate, vice Mr. Saurav Rattan, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 5940 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10110 of 2024Allowed and applicant/petitioner is exempted from filing of English translation/typed copies of documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pritam Chand & another vs. State of H.P. & .
others CWP No. 5702 of 2024 09.07.2024 Present: Mr. Vinod Sharma, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 & 2/State.
Mr. Dhiraj Thakur, Advocate, for respondent No.3.
Notice. Mr. R.K.Negi, learned Additional Advocate General and Mr. Dhiraj Thakur, Advocate, appear and waive service of notice on behalf of respondents No. 1 & 2 and respondent No.3, respectively and seek time to file reply. Be filed well before next date of hearing.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pritam Chand & another vs. State of H.P. & .
others CWP No. 5934 of 2024 09.07.2024 Present: Mr. Vinod Sharma, Advocate, for the petitioners.
Mr. R.K. Negi, Additional Advocate General, for respondents No. 1 & 2/State.
Mr. Dhiraj Thakur, Advocate, for respondent No.3.
rCMP No. 10111 of 2024For the sufficient cause stated in the application, the delay in re-filing the petition is condoned.
Application stands disposed of.
CWP No. 5934 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Mr. Dhiraj Thakur, Advocate, appears and waive service of notice on behalf of respondents No. 1 & 2 and respondent No.3, respectively and seek time to file reply. Be filed well before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Aman Batish vs. State of H.P. & others .
CWP No. 5702 of 202409.07.2024 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. R.K. Negi, Additional Advocate General, for the respondents/State.
Notice. Mr.
R.K.Negi, learned
Advocate General, appears and waives service of notice r Additional on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jagdev Chand vs. Gurbaksh Singh & another .
CMPMO No. 307 of 202409.07.2024 Present: Mr. Parmod Singh Thakur, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after one week.
(Bipin C. Negi) Judge July 9, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Land Acquisition Collector and others Vs. Bhagat .
Ram & others RFA No. 56 of 2023 08.07.2024 Present: Mr. R.K.Negi, Additional Advocate General, for the appellants/State.
Mr. O.C. Sharma, Advocate, for respondents No.1 ,2, 4, 6 to 10 and for legal heirs of deceased respondent No.3, 5, 11 and 12.
RFA No. 56 of 2023Mr. O.C. Sharma, Advocate, has put in appearance on behalf of legal heirs of deceased respondent No.3, 5, 11 and 12.
List after four weeks.
CMP(M) No. 406 of 2024.
For the reasons sated in the application, delay in bringing on record the legal heirs of respondent No.11, has been sufficiently explained. There exists no willful and deliberate negligence on the part of the present applicants/appellants for bringing on record legal heirs of deceased respondent No.11. Delay for bringing on record the LRS of deceased respondent No.11 is condoned. Abatement, if any, is set-aside. Reference in this regard can also be made to the judgment reported as (2003) 3 SCC 272, titled Sardar Amarjit Singh Kalra (dead) by LRs & Ors. Vs. Parmod Gupta (dead) by LRs. & Ors.
::: Downloaded on - 22/08/2024 20:30:40 :::CISAmended memo of parties be filed within one .
week.
Application stands disposed of.
CMP (M) No.405 of 2024Since right to sue/inheres with the legal heirs of deceased respondent No.11, who are represented by Sh. O.C.Sharma, Advocate, application is allowed and legal heirs of respondent No.11 are ordered to be brought on record.
Application stands disposed of.
CMP(M) No. 599 of 2024.
For the reasons sated in the application, delay in bringing on record the legal heirs of respondent No.5, has been sufficiently explained. There exists no willful and deliberate negligence on the part of the present applicants/appellants for bringing on record legal heirs of deceased respondent No.5. Delay for bringing on record the LRS of deceased respondent No.5 is condoned.
Abatement, if any, is set-aside. Reference in this regard can also be made to the judgment reported as (2003) 3 SCC 272, titled Sardar Amarjit Singh Kalra (dead) by LRs & Ors. Vs. Parmod Gupta (dead) by LRs. & Ors.
Amended memo of parties be filed within one week.
::: Downloaded on - 22/08/2024 20:30:40 :::CISApplication stands disposed of.
.
CMP (M) No.598 of 2024Since right to sue/inheres with the legal heirs of deceased respondent No.5, who are represented by Sh. O.C.Sharma, Advocate, application is allowed and legal heirs of respondent No.5 are ordered to be brought on record.
Application stands disposed of.
CMP(M) No. 601 of 2024.
For the reasons sated in the application, delay in bringing on record the legal heirs of respondent No.3, has been sufficiently explained. There exists no willful and deliberate negligence on the part of the present applicants/appellants for bringing on record legal heirs of deceased respondent No.3. Delay for bringing on record the LRS of deceased respondent No.3 is condoned.
Abatement, if any, is set-aside. Reference in this regard can also be made to the judgment reported as (2003) 3 SCC 272, titled Sardar Amarjit Singh Kalra (dead) by LRs & Ors. Vs. Parmod Gupta (dead) by LRs. & Ors.
Amended memo of parties be filed within one week.
Application stands disposed of.
::: Downloaded on - 22/08/2024 20:30:40 :::CIS CMP (M) No.600 of 2024.
Since right to sue/inheres with the legal heirs of deceased respondent No.3, who are represented by Sh. O.C.Sharma, Advocate, application is allowed and legal heirs of respondent No.3 are ordered to be brought on record.
Application stands disposed of.
CMP(M) No. 603 of 2024.
For the reasons sated in the application, delay in bringing on record the legal heirs of respondent No.12, has been sufficiently explained. There exists no willful and deliberate negligence on the part of the present applicants/appellants for bringing on record legal heirs of deceased respondent No.12. Delay for bringing on record the LRS of deceased respondent No.12 is condoned. Abatement, if any, is set-aside. Reference in this regard can also be made to the judgment reported as (2003) 3 SCC 272, titled Sardar Amarjit Singh Kalra (dead) by LRs & Ors. Vs. Parmod Gupta (dead) by LRs. & Ors.
Amended memo of parties be filed within one week.
Application stands disposed of.
::: Downloaded on - 22/08/2024 20:30:40 :::CIS CMP (M) No.602 of 2024.
Since right to sue/inheres with the legal heirs of deceased respondent No. 12, details whereof have been given in para 4 of the application. However, in so far as devolution of the property is concerned, the same by virtue of a Will executed by the deceased has devolved upon legal heirs, details whereof have been given in para 5 of the application. Accordingly, they are ordered to be brought on record as respondents No.12(a) to 12(c). The said respondents are represented by Sh. O.C.Sharma, Advocate. Application is allowed and stands disposed of.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS General Manager Northern Railways vs. Shadi .
Lal ( since deceased) through his LRS RFA No. 144 of 2020 08.07.2024 Present: Mr. Rajinder Thakur, CGC, for the appellant.
Mr. Ajay Sharma, Senior Advocate, with Ms. Kavita Kajal, Advocate, for respondents No. 1(a) to 1(f) and for LRs of deceased No.2.
Mr. R.K.Negi, Additional Advocate General, for respondent No.3/State.
CMP No. 7487 of 2024No reply is intended to be filed on behalf of the non-
applicant/appellant.
From a perusal of the application, it is evident that respondent No.2, Jagir Singh had died on 05.07.2023. Death certificate is appended alongwith the present application as Annexure A. The estate of the deceased has been inherited by legal heirs, details whereof have been given in para 1 of the application. Legal heirs certificate has been appended alongwith present application.
From a perusal of the legal heirs certificate, it is evident that the deceased respondent No.2 was survived by 5 legal heirs, however, on the basis of a will immovable property of the deceased respondent No.2 devolved on three legal heirs, details whereof have been given in para 1 of the application.
In view thereof, the present application is allowed.
Legal heirs are ordered to be brought on record as respondents ::: Downloaded on - 22/08/2024 20:30:40 :::CIS .
No. 2 (a) to 2(c). Power of Attorney on their behalf have already been filed by Mr. Athrav Sharma, Advocate.
Amended memo of parties filed alongwith the present application is taken on record.
Application stands disposed of.
r to RFA No. 144 of 2020 List after four weeks. (Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Satpal Saini vs. Satish Kumar & others .
Civil Revision No. 137 of 202208.07.2024 Present: Ms. Heena Chauhan, Advocate, for the petitioner.
Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the respondents.
Learned counsel for the parties submit that the proceedings out of which the present petition arises stands finally adjudicated.
Learned counsel for the parties intend to go through the final judgment in order to ascertain as to what has been said with respect to the issue raised in the present petition in the final adjudication.
In view thereof, list after one week.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Satpal Saini vs. Satish Kumar & others .
Civil Revision No. 137 of 202208.07.2024 Present: Ms. Heena Chauhan, Advocate, for the petitioner.
Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the respondents.
Learned counsel for the parties submit that proceedings out of which present proceedings has arisen stands finally adjudicated.
Learned counsel for the petitioner intends to as to what has been issued with respect to the raise in the present petition in the final adjudication.
List after one week.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sunita Rana vs. State of H.P. & others .
CWP No. 1374 of 202208.07.2024 Present: Mr. Pushpender, Advocate, vice Mr. K.B.Khajuria, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
Reply is stated to have been filed in the Registry.
However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned Deputy Advocate General submits that costs, in terms of order dated 22.03.2024 stands paid.
List after four weeks.
In the meanwhile, petitioner may file rejoinder, if so desired.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dr. Rajesh Kumar vs. State of H.P. & others .
CWP No. 1810 of 202408.07.2024 Present: Mr. Aman Parth Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 and 2.
Mr. M.A.Safee, Advocate, for respondent No.3.
r to At the request of learned counsel for the petitioner, list on 26.07.2024.
Rejoinder, if any, be filed on or before the said date.
Interim order to continue.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Parsthotam Kumar & another vs. Sanjeev Kumar .
& another CMPMO No. 244 of 2024 08.07.2024 Present: Ms. Rekha Mahajan, Advocate, for the petitioners.
Ms. Kavita Kajal, Advocate, vice Mr. Athrav Sharma, Advocate, for respondent No.1.
On filing CA of respondent No.2 within week, issue notice to respondent No.2, returnable within four weeks.
one (Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Umesh Kumar Dogra vs. Shimla Jal Prabandhan .
Nigam Ltd. & Anr.
CWP No. 372 of 202408.07.2024 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. Tejasvi Dogra, Advocate, for respondent No.1.
Admit.
List for hearing in due course.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Manjeet Singh Saini vs. Union of India & another .
CWP No. 518 of 202408.07.2024 Present: Mr. Jai Ram Sharma, Advocate, for the petitioner.
Mr. Rajinder Thakur, CGC, for the respondents.
Pleadings in the matter are complete. List for hearing in due course.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ishan Dhingra vs. State of H.P. & others .
CWP No. 1092 of 202408.07.2024 Present: Mr. Sohail Khan, Advocate, vice Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 to 4-State.
None for respondents No. 5On taking steps within three days, issue notice to respondent No. 5 returnable within four weeks.
List after four weeks.
Rejoinder to the reply filed on behalf of respondents No. 1 to 4, if any, be filed in the meanwhile.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Virender Kumar Chaturvedi & another vs. Shashi .
Awasthi CMPMO No. 242 of 2024 08.07.2024 Present: Mr. Janesh Mahajan, Advocate, for the petitioners.
Mr. Gurmeet Bhardwaj, Advocate, for the respondent.
CMPMO No. 242/2024 & CMP No. 6943/2024 Reply, as prayed, be filed within three weeks.
List thereafter.
Interim order to continue.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS State of H.P. & others vs. Santosh .
CMP(M) No. 126 of 202408.07.2024 Present: Mr. Manish Thakur, Deputy Advocate General, for the applicants/appellants.
Mr. Nishant Khidtta, Advocate, for the respondent.
Reply is stated to have been filed in the Registry.
Copy whereof has been supplied to learned counsel for the applicants/appellants. However, the same is not on record.
Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
No rejoinder is intended to be filed.
List after three weeks.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Collector District Sirmaur at Nahan & others vs. .
Mam Raj CR No. 44 of 2024 08.07.2024 Present: Mr. Manish Thakur, Deputy Advocate General, for the petitioners/ State.
None for the respondents.
Learned Deputy Advocate General seeks time to have instructions, in the matter. Prayer considered and allowed.
List on 17.07.2024.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Raj Kumar vs. State of H.P. & others .
CWP No. 66 of 202408.07.2024 Present: Mr. H.R. Sidhu, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents.
Learned 66Deputy Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Chuni Lal (deceased) through LRS Bhupinder .
Singh vs. Bimla Devi & others RSA No. 86 of 2022 08.07.2024 Present: Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Mr. Kavita Kajal, Advocate, for respondents No. 1, 3, 4(a), 4(b) & 4(b)& 7.
& 9.
r to Mr. Sanjay Jaswal, Advocate, for respondents No. 8 Issue notice to respondent No. 4(c) returnable within four weeks, on filing correct memo of parties by the appellants within one week, in terms of order dated 27.05.2022. List thereafter.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vijay Kumar vs. Vajid Ahmad .
RSA No. 226 of 202108.07.2024 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Mr. J.P.Sharma, Advocate, vice Mr. Sahil Khan, Advocate, for the respondent.
Learned counsel for the respondent submits that reply stands filed. However, the same is not on record.
Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned counsel for the petitioner submits that no rejoinder to the reply filed on behalf of the respondents is intended to be filed.
As prayed, list after two weeks.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sandeep Kumar & others vs. LAC & others .
RFA No. 1 of 202108.07.2024 Present: Ms. Manjula Bhardwaj, Advocate, vice Mr. Aditya Thakur, Advocate, for the 1appellants.
Mr. Jeevesh Sharma, Advocate, for respondent No.1.
Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for respondents No. 2 (a) to 2(c).
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.3 (a) to 3(d).
Mr. Bharat Thakur, Advocate, vice Mr. Rahul Verma, Advocate, for respondents No. 4 (i) (a) to 4(i) (e).
Court fee, in terms of order dated 10.06.2024, stands deposited by the appellants.
At the request of learned vice counsel appearing for the appellants, list after three weeks.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Keshav Ram vs. State of H.P. & others .
CWP No. 6360 of 202408.07.2024 Present: Mr. Devender, Advocate, vice Mr. C.N.Singh, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, Advocate, for the respondents.
rNotice. to CWP No. 6360/24 & CMP No. 10746/24 Mr. R.K.Negi, learned Advocate General, appears and waives service of notice Additional on behalf of the respondents and seek time to file reply. Be filed well before next date of hearing.
List on 09.08.2024.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Mast Ram vs. State of H.P. & others .
CWP No. 6354 of 202408.07.2024 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr.R.K.Negi, Additional Advocate General, Advocate, for the respondents.
CWP No. 6354/24 & CMP No. 10734/24 Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seek time to file reply. Be filed well before next date of hearing.
List on 09.08.2024.
CMP No. 10735 of 2024Allowed and applicant/petitioner is exempted from filing the complete true typed copy of Annexure P-5, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dr. Arvind Singh Guleria vs. State of H.P. & .
others CWP No. 6352 of 2024 08.07.2024 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, Advocate, for respondents No. 1 and 2.
Mr. Mandeep Chandel, Advocate, vice Mr. Vikrant Thakur, Advocate, for responde63nt No.3.
CWP No. 6352/24 & CMP No. 10796/24 Notice. Mr. R.K.Negi, learned Additional Advocate General and Mandeep Chandel, Advocate, appearing vice Mr. Vikrant Thakur, Advocate, waive service of notice on behalf of respondents No. 1 & 2 and respondent No.3, respectively and seek time to file reply.
Be filed well before next date of hearing.
List on 09.08.2024.
CMP No. 10797 of 2024Allowed and applicant/petitioner is exempted from filing English translation of documents, in question, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
(Bipin C. Negi) Judge ::: Downloaded on - 22/08/2024 20:30:40 :::CIS July 8, 2024 (Nisha) .
r to ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sanjeev Acharya & others vs. State of H.P. & .
others CWP No. 6350 of 2024 08.07.2024 Present: Mr. Vishal Singh Thakur, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, Advocate, for the respondents.
635 CWP No. 6350 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10755 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
CMP No. 10756 of 2024The application is disposed of with a direction to the applicants/petitioners to file complete typed copy of Annexure P-2, in question, within four weeks.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vinod Kumar vs. State of H.P. & another .
CWP No. 6302 of 202408.07.2024 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, Advocate, for the respondents.
At the request of learned counsel for the petitioner, list after two weeks.
r (Bipin C. Negi)
Judge
July 8, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Ravinder Singh Jandrotia vs. Pawan Kumar & .
others CMPMO No. 399 of 2024 08.07.2024 Present: Mr. B.L.Soni, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, Advocate, for respondent No. 2.
Notice.
r Mr. to
CMPMO No. 399 of 2024
R.K.Negi, learned Additional
Advocate General, appears and waives service of notice on behalf of respondent No. 2 and seeks time to file reply.
Be filed within four weeks. List thereafter.
On taking steps within three days, issue notice to respondents No. 1, 3 and 4 returnable within four weeks.
List after four weeks.
Registry is directed to reflect the name of office of Advocate General, for respondent No. 2, in the cause list, henceforth.
CMP No. 10806 of 2024A perusal of the impugned order dated 05.04.2024 clearly reflects that no reasons have been assigned while dismissing the application under order 1 Rule 10 CPC.
The impugned order on the face of it is patently wrong, reflects a grave dereliction of duty on the part of the ::: Downloaded on - 22/08/2024 20:30:40 :::CIS authority concerned in passing an un-reasoned order and on account of the same gross injustice has been caused to .
the petitioner.
In view thereof, present proceedings pending before learned Divisional Commissioner, Kangra at Dharamshala in Appeal No. 5/2024 are ordered to be stayed till further order.
(Bipin C. Negi) Judge July 8, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Neel Kamal Sharma vs. State of H.P. & others .
alongwith connected matters.
CWP No. 1672 of 2024 along with CWP Nos. 3779, 4485, 4846, 4869, 4931 & 4968 to 4973 of 2024.
05.07.2024 Present: M/S C.N. Singh, Sunil Mohan Goel and Daleep Chand, Advocates, for the respective petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Mr. Susheel Gautam, Advocate, for respondent-
HPHDC.
Reply(ies), as prayed, be filed within four weeks. List thereafter.
Interim order to continue.
(Bipin C. Negi) Judge July 5, 2024 (Nisha/ Gaurav Rawat) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Collector, Land Acquisition, NHEPC vs. Chaman .
Singh & Others CMP No. 9278 of 2022 in RFA No. 258 of 2006 05.07.2024 Present: Ms. Ankita and Ms. Amita Chandel, Advocates, for the applicant/respondent No.11.
Mr. Gautam Sood, Deputy Advocate General, for the proforma respondents No. 12 and 13/State.
The RFA, in the case at hand, was decided on 07.01.2008. No appeal against the aforesaid RFA has been preferred.
In view of the aforesaid, awarded amount lying with the Registry of this Court alongwith proportionate interest thereupon, details whereof have been given in para 1 of the application is ordered to be released in favour of the present applicant. The same be remitted to her bank account, details whereof, have been given in para 6 of the application, subject to proper verification of her identity.
Application stands disposed of.
(Bipin C. Negi) Judge July 5, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ashish Kolash vs. Himachal Pradesh State Co-
.
Operative Bank & another CWP No. 2225 of 2024 05.07.2024 Present: Mr. Shrawan Dogra, Senior Advocate with M/S Bharat Thakur, Harsh Kalta and Tejasvi Dogra, Advocate, for the for the petitioner.
Mr. Sunil Mohan Goel, Advocate, for respondent No. 1. Mr. C.S.Thakur, Advocate, for respondent No.2.
None for respondents No. 3 and 4.
Mr. Raman Jamalta, Advocate, for respondent No.5.
None has put in appearance on behalf of respondents No. 3 & 4 despite being duly served. Hence, respondents No. 3 & 4 are proceeded against ex-parte.
Learned counsel for respondent No. 1 and respondent No.5 pray for and are granted two weeks' time to file replies to the amended petition. List thereafter.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Bodh Raj & others vs. State of H.P. & another .
CWP No. 5864 of 202405.07.2024 Present: Mr. Jai Krishan Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Notice. Mr. Gautam Sood, Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
The present petition has been filed seeking a writ of mandamus. In the case at hand, only on behalf of petitioners No. 1, 11, 12 and 27 have representations been made to the competent authority. Hence, petition is treated only with respect to the aforesaid four petitioners.
Reply, as prayed, be filed within four weeks.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sada Nand vs. State of H.P. & others .
CMP No. 10185 of 2024 in CWP No. 4432 of 2022 05.07.2024 Present: Mr. Amit Singh Chandel, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP No. 10185 of 2024Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jatinder Kumar vs. State of H.P. & others .
CWP No. 1740 of 202405.07.2024 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 3/State.
Mr. Tarun Sharma, Advocate, for respondent No.4.
Mr. Sunil Mohan Goel, Advocate, for respondent No.5.
CWP No. 1740 of 2024.
Replies on behalf of respondents No. 1 to 4 is stated to have been filed in the Registry. However, the same are not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
No rejoinder is intended to be filed to the replies, so filed, on behalf of the respondents.
List for consideration on 16.07.2024.
CMP No. 10165 of 2024In view of the fact that the matter, which was previously ordered to be listed on 26.07.2024, has now been ordered to be listed on 16.07.2024, the application stands disposed.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Nawab Ali vs. State of H.P.& others .
CWP No. 6036 of 202205.07.2024 Present: Mr. Bonit, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP No. 10102 of 2024Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed.
CWP No. 6036 of 2023Reply, as prayed, be filed within four weeks.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Land Acquisition collector, HPPCL & anr. vs. Shanti .
Devi & others RFA No. 173 of 2016 05.07.2024 Present: Mr. Yashveer Singh Rathore, Advocate, for the non-
applicants/ appellants.
Ms. Shashi Kiran, Advocate, for respondents No. 3 to 11/ applicants.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP Nos. 7792 and 7795 of 2024 Learned counsel for the non-applicants/ appellants seeks further two weeks' time to file reply/instructions. Time as prayed is allowed.
List after two weeks.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Avinash Sharma vs. Shamsher Singh .
Cr. Revision No. 180 of 202405.07.2024 Present: Mr. Ajay Kumar Chauhan, Advocate, for the petitioner.
Mr. Ajay Kumar, Advocate, for the respondent.
Cr. MP No. 2436 of 2024.
Time to do the needful in terms of order dated 28.03.2024 is further extended by two weeks' from today i.e. 05.07.2024.
Application stands disposed of.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Avinash Sharma vs. Krishan Kumar .
Cr. Revision No. 179 of 202405.07.2024 Present: Mr. Ajay Kumar Chauhan, Advocate, for the petitioner.
Mr. Ajay Kumar, Advocate, for the respondent.
Cr. MP No. 2480 of 2024.
Time to do the needful in terms of order dated 28.03.2024 is further extended by two weeks' from today i.e. 05.07.2024.
Application stands disposed of.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Avinash Sharma vs. Ragu Nath .
Cr. Revision No. 178 of 202405.07.2024 Present: Mr. Ajay Kumar Chauhan, Advocate, for the petitioner.
Mr. Ajay Kumar, Advocate, for the respondent.
Cr. MP No. 2437 of 2024.
Time to do the needful in terms of order dated 28.03.2024 is further extended by two weeks' from today i.e. 05.07.2024.
Application stands disposed of.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Avtay Singh @ Gunnu vs. State of H.P. .
Cr.MP(M) No. 1105 of 202405.07.2024 Present: Mr. N.S.Chandel, Senior Advocate, with Mr. Vinod Kumat Gupta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks time to file fresh status report. Prayer considered and allowed.
Needful be done on or before next date of hearing.
List on 15.07.2024.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sahil vs. State of H.P. .
Cr.MP(M) No. 1088 of 202405.07.2024 Present: Mr. Kuldeep Singh Chandel, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General seeks time to file fresh status report. Prayer considered and allowed.
Needful be done on or before next date of hearing.
List on 15.07.2024.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sunita vs. State of H.P. & others .
CMP(M) No. 906 of 202405.07.2024 Present: Mr. P.S.Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the applicants/ appellants.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP(M) No. 906 of 2024For the bonafide reasons and sufficient cause stated in the application, there are sufficient grounds to condone the delay of 140 days in filing the Civil Revision.
Accordingly, the application is allowed and delay in filing the Civil Revision is condoned. Application stands disposed of.
Civil Revision be registered.
Civil Revision No.________of 2024.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Chaman Lal & others vs. State of H.P. & others .
CMP(M) No. 889 of 202405.07.2024 Present: Mr. P.S.Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the applicants/ appellants.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
CMP No. 10304 of 2024For the sufficient cause stated in the application, the delay in re-filing the petition is condoned.
Application stands disposed of.
CMP(M) No. 889 of 2024For the bonafide reasons and sufficient cause stated in the application, there are sufficient grounds to condone the delay of 26 days in filing the appeal.
Accordingly, the application is allowed and delay in filing the appeal is condoned. Application stands disposed of.
Appeal be registered.
RFA No.________of 2024.
Call for the records.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS The Collector, Land Acquisition HPPWD & another .
vs. Pat Ram ( deceased) through LRs CMP(M) No. 888 of 2024 05.07.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for the applicant/appellants.
On taking steps within one week, issue notice to the respondents returnable within four weeks. List thereafter.
r to (Bipin C. Negi)
Judge
July 5 , 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Tanuj Kumari vs. Viek Singh Chouhan .
CMP(M) No. 462 of 202405.07.2024 Present: Mr. Naveen Awasthi, Advocate, for the applicant/appellant.
Ms. Sheetal Vyas, Advocate, for the respondent.
Ms. Sheetal Vyas, Advocate has filed Memo of r to Appearance on behalf of the respondent and seeks time to file Power of Attorney and reply on behalf of respondent. Prayer considered and allowed.
the Needful be done on or before next date of hearing.
List after three weeks.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS LAC HPPWD, & another vs. Hira Singh ( deceased) .
through LRS & another CMP(M) No. 424 of 2024 05.07.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for the applicants/appellants.
Ms. Bhawana Sharma, Advocate, vice Mr. Navlesh Verma, Advocate, for respondent No. 1 (i) to 1(v), 1(vii) & 1(viii).
As per the report of Registry, respondent No.1(vi) is stated to have died. Consequential steps for bringing on record the LRS of deceased respondent No.1(vi) be taken by the applicants/appellants within three weeks. List thereafter.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS LAC HPPWD, Mandi & others vs. Hirdu Ram & others .
CMP(M) No. 423 of 202405.07.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for the applicants/appellants.
Mr. Lokesh, Advocate, vice Mr. G.R.Palsra, Advocate, for respondents No. 1 to 6, 8 to 24.
As per the report of Registry, respondent No.7 is stated to have died. Consequential steps for bringing on record the LRS of deceased respondent No.7 be taken by the applicants/appellants within three weeks. List thereafter.
(Bipin C. Negi) Judge July 5 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dhani Ram vs. State of H.P. & others .
CWP No. 6218 of 202304.07.2024 Present: Mr. Rajeev Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No. 1.
Mr. Dheeraj K. Vashisth, Advocate, for respondents No. 2 and 3.
CMP No. 10413 of 2024Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed.
CWP No. 6218 of 2023Learned Deputy Advocate General prays for and is granted two weeks' time to file reply.
Reply on behalf of respondents No. 2 & 3 is stated to have been filed in the Registry. Learned counsel for the petitioner submits that he has received the copy of the reply.
However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned counsel for the petitioner submits that no rejoinder to the reply filed on behalf of respondents No. 2 and 3 is intended to be filed.
As prayed, list after four weeks.
Bipin C. Negi) Judge July 4 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rajinder Kumar vs. State of H.P. & others .
CWP No. 2236 of 202304.07.2024 Present: Mr. Hardeep Verma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondents No. 1 to 5.
CMP No. 10197 of 2023Since pleadings, in the case at hand, are not complete, therefore, the application for early hearing is dismissed. Application stands disposed.
CWP No. 2236 of 2023Reply, as prayed, be filed within six weeks.
Bipin C. Negi) Judge July 4 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sh. Mahinder Singh vs. State of H.P. & another .
CWP No. 2968 of 202104.07.2024 Present: Mr. Onkar Jairath, Advocate, for the applicant/petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents.
CMP No. 9864 of 2024For the reasons stated in the application, the application for early hearing is allowed.
CWP No. 2968 of 2021List in the second week of August, 2024.
Bipin C. Negi) Judge July 4 , 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Bhag Chand vs. Dr. Pawnesh Kumar .
CMP(T) No. 5688 of 2024 in COPC No. 452 of 202304.07.2024 Present: Mr. Manik Sethi, Advocate, for the petitioner/applicant.
Mr. Vijay Kumar Arora, Advocate, for the respondent.
Learned counsel for the respondent has filed reply. Alongwith reply, an office order dated 10.01.2024 i.e. Annexure R-1 is appended at page No. 105. A list of Annexures has been mentioned therein. The list of Annexures mentioned therein commence from Annexure A and end at Annexure -G. However, Annexure A has not been placed on record. Learned counsel for the respondents prays for and is granted three weeks time to place the same on record.
The petitioner may file rejoinder to the reply, so filed by the respondent within one week of the filing of Annexure-A. List after four weeks.
(Bipin C. Negi) Judge July 4, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Raja vs. HP Minorities Finance & Development .
Corporation Cr. Revision No. 68 of 2024 04.07.2024 Present: Mr. Mukesh Sharma, Advocate, for the petitioner.
Ms. Shashi Kiran, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list on 26.07.2024. On the said date petitioner shall show compliance of order dated 24.01.2024.
It is made clear that if no compliance has been made by that date then order dated 24.01.2024 shall stand vacated.
Since the record of the learned Trial Court and First Appellate Court stand received, therefore, there is no need to file certified copy of Annexure P-2.
(Bipin C. Negi) Judge July 4, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Akash Nepta vs. State of H.P. .
Cr.MP(M) No. 1187 of 202404.07.2024 Present: Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondent/State.
SHO Ghanshyam, I/O Police Station Deha, District Shimla, H.P. present in person alongwith record.
Status report filed. The same is taken on record.
Copy whereof has been supplied to learned counsel for the petitioner, who intends to go through the same.
As prayed, list for consideration on 31.07.2024.
(Bipin C. Negi) Judge July 4, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sandeep Panjta vs. State of H.P. .
Cr.MP(M) No. 1186 of 202404.07.2024 Present: Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for the respondents/State.
SHO Ghanshyam, I/O Police Station Deha, District Shimla, H.P. present in person alongwith record.
Status report filed. The same is taken on record.
Copy whereof has been supplied to learned counsel for the petitioner, who intends to go through the same.
As prayed, list for consideration on 31.07.2024.
(Bipin C. Negi) Judge July 4, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS The Principal Secretary Revenue & others vs. .
Parkash & others CMP(M) No. 886 of 2024 04.07.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for the applicants/appellants.
On, taking steps within one week, issue notice to the respondents returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge July 4, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rajinder Singh vs. National Highway Authority of .
India and others Arbitration Case No. 554 of 2024 04.07.2024 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Ms. Shreya Chauhan, Advocate, for respondents No.1 & 2.
Mr. Gautam Sood, Deputy Advocate General, for respondents No.3 & 5/State.
Mr. Shiv Pal Manhans, Senior Penal Counsel, for respondent No.4.
Reply stands filed on behalf of respondents No. 1, 2 and 4. No reply is intended to be filed on behalf of respondents No. 3 and 5.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder to the reply filed by respondents No. 1, 2 and 4. List thereafter.
(Bipin C. Negi) Judge July 4, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jawahar Lal vs. National Highway Authority of .
India & another Arbitration Case No. 474 of 2024 04.07.2024 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Ms. Shreya Chauhan, Advocate, for respondent No.1.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.2/State.
Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder to the reply filed on behalf of respondent No.1. List thereafter.
(Bipin C. Negi) Judge July 4, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sushma Devi vs. State of H.P. & others .
CMPMO No. 301 of 202403.07.2024 Present: Mr. Servedaman Rathore, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3.
Notice.
r Mr.to
CMPMO No. 301 of 2024
R.K.Negi, learned Additional
Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3 and seeks time to file reply. Be filed within four weeks. List thereafter.
On taking steps within three days, issue notice to respondents No. 4, 5 and 6, returnable within four weeks.
List after four weeks.
CMP No. 8876 of 2024From a bare perusal of the impugned order, it is evident that same has been dismissed solely on the ground that the application under Order 11 Rule 14 CPC was moved at a belated stage. A bare perusal of Order 11 Rule 14 CPC clearly reflects that power under Order 11 Rule 14 can be exercised at any stage.
Besides the aforesaid, it would be appropriate to refer to a judgment reported in (1992) 2 Supreme Court ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Cases 612, titled Basanagouda vs. Dr. S.B. Amarkhed and others, decided on 31.03.1992.
.
The relevant extract of the same is reproduced here-in-below for a ready reference:
"7... Therefore, the power to order production of documents is coupled with discretion to examine the expediency, justness and the relevancy of the documents to the matter in question..."
From a perusal of the impugned order, it is clearly evident that the learned trial Court has not examined the application from the aspect of expediency, justness, relevancy of documents.
In view thereof, further proceedings pending before learned Civil Judge, Nahan , District Sirmaur, H.P. in Civil Suit No. 20 of 2017, titled Sushma Devi vs. State of H.P. & others are stayed.
Application stands disposed of.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jai Ram vs. State of H.P. & others .
CWP No. 4146 of 202303.07.2024 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 3.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Learned counsel for respondents No. 1 to 3submits that a detailed reply stands filed in the Registry on 1st July, 2024. However, the same is not on record.
Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after two weeks.
In the meanwhile, respondent No.4 may also file reply on behalf of respondent No.4.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pratibha Sharma vs. State of H.P. & others .
CWP No. 3870 of 202403.07.2024 Present: Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 and 2.
Mr. Abhishek Nagta, Advocate, for respondent No.3.
Learned counsel for respondent No. 3 submits that reply stands filed by respondent No.3 on 2 nd July, 2024.
However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned counsel for respondents No. 1 and 2prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS HP State Electricity Board Ltd. vs. Engenrin .
Hydro Power Ltd.
Arb. Case No. 351 of 202303.07.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Twarsu, Advocate, for the petitioner.
Mr. Atul Jhingan, Advocate, for the respondent.
OMP No. 261 of 2024For the reasons stated in the application 50% of the awarded amount alongwith proportionate interest thereupon is ordered to be released in favour of the applicant. The same be remitted to its bank account, details whereof, have been given in para 5 of the application, subject to proper verification of its identity. It is made clear that in case the award is set-aside then amount released shall be deposited by the applicant alongwith interest thereupon.
Application stands disposed of.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS National Highway Authority of India vs. The Competent Authority of Land Acquisition & others .
Arb. Case No. 1017 of 202303.07.2024 Present: Mr. S.C.Sharma, Senior Advocate with Mr. Rajeev, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1-State.
Mr. Rakesh Kumar Thakur, Advocate, for respondents No. 23, 29, 31, 33, 37, 38, 48, 56, 58, 59, 61, 62, 65, 66, 67, 68, 69, 74, 77, 81, 82, 85, 86, 87.
Respondents No. 2, 4 to 6, 8, 10 to 17, 19 to 22, 25 to 28, 30, 34 to 36, 40 to 43, 46, 49 to 50, 53 to 55, 71, 72, 75, 78 and 79 already proceeded against ex parte vide order dated 20.04.2024.
Learned counsel appearing for the petitioner submits that he shall furnish correct address of respondent No. 24 within two weeks. On filing fresh correct address, issue notice to respondent No. 24 returnable within four weeks.
In so far as deceased respondents No.3, 7, 9, 18, 32, 39, 44, 45, 47, 51, 52, 57, 60, 63, 64, 70, 73, 76, 80, 83 and 84 are concerned, learned counsel appearing for the petitioner submits that he would be filing appropriate application for deletion of the names of the deceased respondents. As according to him, during the life time they were not contesting the proceedings before the learned Trial Court. Needful be done well before next date of hearing.
List after six weeks.
(Bipin C. Negi) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Judge July 3, 2024 (Nisha) .
r to ::: Downloaded on - 22/08/2024 20:30:40 :::CIS National Highway Authority of India vs. The .
Competent Authority of Land Acquisition & others Arb. Case No. 1018 of 2023 03.07.2024 Present: Mr. S.C.Sharma, Senior Advocate with Mr. Rajeev, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1-State.
Mr. Rajat Awasthi, Advocate, for respondent No.22.
Mr. Rakesh Kumar Thakur, Advocate, for respondents No. 35, 36, 38, 48 to 52, 55 to 67, 70, 72, 74, 76, 80 to 82, 86, 88 to 90, 92 to 98, 100, 101, 103, 107 to 110, 112, 121, 123 to 132, 134 to 141, 144 to 147, 149, 150, 153 to 156, 176 ,178,179, 180, 206, 207, 209, 210, 212 to 217, 221, 223, 248 to 250 and 257.
Respondents No. 2, 5 to 21, 23 to 34, 39, 41, 43 to 45, 53, 68, 73, 78, 83 to 85,102, 104 to 106, 111, 113, 114, 116 to 118, 120,143,148, 152, 157 to 159, 160, 162 to 167, 169 to 175,177, 181, 182, 184 to 188, 201 to 205, 208, 211, 220, 222, 224, 225, 227 to 230, 237, 240 to 244 and 258, already proceeded against ex parte vide order dated 20.04.2024.
Learned counsel appearing for the petitioner submits that he shall furnish correct address of respondents No. 3, 4, 54, 91, 77, 115, 122, 142, 183, 231 to 236, 239, 245 to 247, 253 to 255 within two weeks. On filing fresh correct address, issue notice to respondents No. 3, 4, 54, 91, 77, 115, 122, 142, 183, 231 to 236, 239, 245 to 247, 253 to 255 returnable within four weeks.
In so far as deceased respondents No. 37, 40, 42, 47, 69,71, 75, 79, 87, 99, 119, 133, 151, 161, 168, ::: Downloaded on - 22/08/2024 20:30:40 :::CIS 189, 199, 200, 218, 219, 226, 238 and 256 are concerned, learned counsel appearing for the petitioner .
submits that he would be filing appropriate application for deletion of the names of the deceased respondents. As according to him, during the life time they were not contesting the proceedings before the learned Trial Court. Needful be done well before next date of hearing.
r to
List after six weeks.
(Bipin C. Negi)
Judge
July 3, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
National Highway Authority of India vs. The .
Competent Authority of Land Acquisition & others Arb. Case No. 1019 of 2023 03.07.2024 Present: Mr. S.C.Sharma, Senior Advocate with Mr. Rajeev, Advocate, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1-State.
Mr. Rajat Awasthi, Advocate, for respondents No. 6, 18 to 92, 132 and 133.
Mr. Rakesh Kumar Thakur, Advocate, for respondents No. 121 to 124, 138, to 145.
Respondents No. 10,11 to 16, 17, 93, 95, 98 to 105, 108 to 111, 114, 116, 117, 120, 125, 128, 129, 136, 137, 146 and 147 already proceeded against ex-parte vide order dated 20.04.2024.
Learned counsel appearing for the petitioner submits that he shall furnish correct address of respondents No. 2 to 5, 7, 8, 94, 96, 97, 106, 107, 112, 113, 115, 118 and 119 within two weeks. On filing fresh correct address, issue notice to respondents No. 2 to 5, 7, 8, 94, 96, 97, 106, 107, 112, 113, 115, 118 and 119 returnable within four weeks.
In so far as deceased respondents No. 9, 126, 127, 130, 131 and 135 are concerned, learned counsel appearing for the petitioner submits that he would be filing appropriate application for deletion of the names of the deceased respondents as they during their life time were ::: Downloaded on - 22/08/2024 20:30:40 :::CIS not contesting the proceedings before the learned Trial Court. Needful be done well before next date of hearing.
.
List after six weeks.
(Bipin C. Negi)
Judge
July 3, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
National Highway Authority of India vs. The .
Competent Authority of Land Acquisition & others Arb. Case No. 1020 of 2023 03.07.2024 Present: Mr. S.C.Sharma, Senior Advocate with Mr. Rajeev, Advocate, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1-State.
Mr. Prikshit Rathore, Advocate, for respondents No. 5, 15, 17 and 33.
Respondents No. 3,6,7,10 to 13,18 to 23, 26 to 31, 33, 34, 36, 42 to 45, 47, 55 and 57 to 61 already proceeded against ex-parte vide order dated 20.04.2024.
Learned counsel appearing for the petitioner submits that he shall furnish correct address of respondents No. 2,4, 38 to 41, 46, 53 and 63 within two weeks. On filing fresh correct address, issue notice to respondents No. 2,4, 38 to 41, 46, 53 and 63 returnable within four weeks.
In so far as deceased respondents No. 8, 9, 14, 24, 25, 32, 35, 37, 48 to 52, 54, 56 and 62 are concerned, learned counsel appearing for the petitioner submits that he would be filing appropriate application for deletion of the names of the deceased respondents as they during their life time were not contesting the proceedings before the learned Trial Court.
Needful be done well before next date of hearing.
List after six weeks.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS National Highway Authority of India vs. The .
Competent Authority of Land Acquisition & others Arb. Case No. 1021 of 2023 03.07.2024 Present: Mr. S.C.Sharma, Senior Advocate with Mr. Rajeev, Advocate, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1-State.
Mr. Ashok Kumar, Advocate, for respondent No. 47. Mr. Arsh Chauhan, Advocate, for respondent No. 48. Respondents No. 2 to 14, 16 to 28, 31 to 41, 43, 44 and 46 proceeded against ex-pate vide order dated 20.04.2024.
Mr. Rakesh K. Thakur, Advocate, for respondents No. 4, 6, 43 & 44.
Learned counsel appearing for the petitioner submits that he shall furnish correct address of respondents No. 29, 30 and 45 within two weeks. On filing fresh correct address, issue notice to respondents No. 29, 30 and 45 returnable within four weeks.
In so far as deceased respondents No. 15 and 42are concerned learned counsel appearing for the petitioner submits that he would be filing appropriate application for deletion of the name of the deceased respondents as they during the lifetime were not contesting the proceedings before the learned Trial Court. Needful be done within two weeks.
Mr. Rakesh K. Thakur, Advocate, put appearance on behalf of respondents No. 4, 6, 43 & 44 and submits that he wants to move an appropriate application for setting aside the ::: Downloaded on - 22/08/2024 20:30:40 :::CIS ex-parte order dated 20.04.2024. Needful be done on or before next date of hearing.
.
List after six weeks.
(Bipin C. Negi)
Judge
July 3, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
.
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
National Highway Authority of India vs. The .
Competent Authority of Land Acquisition & others Arb. Case No. 1013 of 2023 03.07.2024 Present: Mr. S.C.Sharma, Senior Advocate with Mr. Rajeev, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1-State.
Mr. Rakesh Kumar Thakur, Advocate, for respondents No. 2 to 9, 26, 29, 37, 46 to 50, 52, 57, 60, 61, 84, 85, 87 to 93.
rMs. Mamta, Advocate, for respondents No. 10, 11 and 13.
Learned counsel appearing for the petitioner submits that he shall furnish correct address of respondents No. 28, 33, 34, 53, 56, 62, 63, 71, 73, 77, 81 and 82 within two weeks.
On filing fresh correct address, issue notice to respondents No. 28, 33, 34, 53, 56, 62, 63, 71, 73, 77, 81 and 82 returnable within four weeks.
In so far as deceased respondents No. 14, 27, 31, 32, 36, 44, 59, 74, 75, 83 and 86 are concerned, learned counsel appearing for the petitioner submits that he would be filing appropriate application for deletion of the names of the deceased respondents. As according to him, during the life time they were not contesting the proceedings before the learned Trial Court. Needful be done well before next date of hearing.
List after six weeks.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rattnu ( deceased) through his LRs vs. Kalawati .
( deceased) through her LRs and others RSA No. 304 of 2023 03.07.2024 Present: Mr. Pranjal Munjal, Advocate, for the appellants.
Name of respondent No.1 Stands deleted.
Mr. Ajay Kumar Dhiman, Advocate, for respondent No.2.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No. 3 (a) & 3(b) and for proposed LRS No. 4 (a) to 4(e).
CMP(M) No. 577 of 2024No reply is intended to be filed by learned counsel for the respondents.
From perusal of the application, it is evident that respondent No.4 has died on 27.10.2023. Death certificate is appended alongwith the present application.
Since, the right to sue inheres/survives with the legal heirs of deceased respondent No.4, details whereof have been given in para 2 of the application, the application is allowed.
Legal heirs of deceased respondent No.4 i.e. respondents No. 4(a) to 4(e) are ordered to be brought on record. Delay for bringing on record the LRS of deceased respondent No.4 is condoned. Abatement, if any, is set-aside.
Amended memo of parties be filed within one week.
Application stands disposed of.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS G.M. Northern Railway vs. Amar Chand .
(Deceased) through LRS & others RFA No. 8 of 2023 03.07.2024 Present: Mr. Rajender Thakur, Central Government Counsel, for the appellant.
Mr. Ajay Sharma, Senior Advocate, with Mr. Atharv Sharma, Advocate, for respondents No. 1(a) to 1(g), 3 to 12.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 13 & 14.
Learned counsel for the appellant prays for and is granted further three weeks' time to file amended memo of parties. List thereafter.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Roshan & another vs. the LAC & another .
CMP(M) No. 1233 of 202303.07.2024 Present: None for the applicants/petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for non-applicant/respondent No.1.
Mr. Janesh Gupta, Advocate, for non-applicant/ respondent No.2.
No reply is intended to be filed by respondent No.1. In the interest of justice, matter is adjourned.
List the matter after three weeks.
In the meanwhile, applicants/petitioners may file rejoinder to reply filed on behalf of respondent No.2.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sukhbeer Singh Sodhi & others vs. Amin Chand .
CMP(M) No. 1110 of 202303.07.2024 Present: Ms. Anita, Advocate, vice Ms. Anul Tuli Azta, Advocate, for the petitioners.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj and Ms. Pooja Verma, Advocates, for the respondent.
At the joint request of learned counsel for the parties, matter is adjourned.
List after three weeks.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Collector Land Acquisition vs. Duble Ram .
CMP(M) No. 1753 of 201603.07.2024 Present: Mr. R.K.Negi, Additional Advocate General, for the appellants/State.
Learned Additional Advocate General submits that amended memo of parties shall be filed within two weeks. Needful be done on or before next date of hearing.
As prayed, list after two weeks.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Bhunger Ram Bhatia vs. Jagdish & others .
RFA No. 4030 of 201303.07.2024 Present: Mr. Raju Ram Rahi, Advocate, for the appellant.
Learned counsel for the appellant submits that an appropriate application under order 1 Rule 10 CPC for deletion of name of respondents No. 3 (b) and 3(c) has been filed. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after two weeks.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rajender Kumar vs. State of H.P. & others .
CWP No. 6212 of 202403.07.2024 Present: Mr. Digvijay Singh Thakur, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 6212 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seek time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 10475 of 2024Learned counsel for the applicant states that he is under instructions to withdraw this application, at this stage. Accordingly, same is dismissed as withdrawn.
CMP No. 10476 of 2024The application is disposed of with a direction to the applicant/petitioner to file complete typed copy of documents, in question, within four weeks.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rajvinder Kaur vs. State of H.P. & others .
CWP No. 6194 of 202403.07.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 and 2.
Mr. Dalip Kumar Sharma, Advocate, for respondent No.3.
CWP No. 6194 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Mr. Dalip Kumar Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 & 2 and respondent No. 3, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
CMP No. 10451 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Lakhan Pal Mahajan vs. State of H.P. & others .
CWP No. 7870 of 202303.07.2024 Present: Ms. Archana Dutt, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.4.
In pursuance to order dated 01.07.2024, learned Additional Advocate General, has placed on record letter dated 02.07.2024 alongwith Annexures appended thereto.
Copy whereof has been supplied to learned counsel for the petitioner. The same is taken on record.
From perusal of the same, it is evident that respondents have prepared the bills in respect of arrears of pay revision of the petitioner amounting to Rs. 7,19,690/- and processed the same to the Treasury Office on 02.07.2024 for clearance.
In view thereof, the present proceedings are closed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vinod Kumar vs. State of H.P. & others .
CWP No. 6206 of 202403.07.2024 Present: Mr. Prakash Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 6206 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within four weeks.
List after four weeks.
CMP No. 10469 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dr. Bindia Dutt vs. CSK H.P. KV, Palampur .
CWP No. 6198 of 202403.07.2024 Present: Ms. Shubh Mahajan, Advocate, for the petitioner.
Mr. Janesh Mahajan, Advocate, for the respondent.
CWP No. 6198 of 2024rNotice. Mr. Janesh Mahajan, Advocate, appears and waives service of notice on behalf of the respondent and seeks time to file reply. Be filed within four weeks.
List after four weeks.
CMP No. 10458 of 2024Learned counsel for the applicant states that she is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dr. Madhur Katoch vs. CSK H.P. KV, Palampur .
CWP No. 6200 of 202403.07.2024 Present: Ms. Shubh Mahajan, Advocate, for the petitioner.
Mr. Janesh Mahajan, Advocate, for the respondent.
CWP No. 6200 of 2024rNotice. Mr. Janesh Mahajan, Advocate, appears and waives service of notice on behalf of the respondent and seeks time to file reply. Be filed within four weeks.
List after four weeks.
CMP No. 10463 of 2024Learned counsel for the applicant states that she is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Chain Singh vs. State of H.P. & others .
CWP No. 6158 of 202403.07.2024 Present: Mr. Tanuj Thakur, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 4.
Mr. Rangil Singh, Advocate, for respondent No.5.
CWP No. 6158 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Mr. Rangil Singh, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 4 and respondent No. 5, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
CMP No. 10408 of 2024During the pendency of the petition, impugned recovery notice dated 12.04.2024, Annexure P-2, is ordered to be stayed.
Application stands disposed of.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Gopal Chand vs. HRTC & another .
CWP No. 6130 of 202403.07.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Notice.
CWP No. 6130 of 2024Ms. Shrutika Chauhan, Advocate, appearing vice Mr. Dheeraj K. Vashisht, Advocate, waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within two weeks.
List after two weeks.
CMP No. 10376 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ramita Devi vs. State of H.P. & others .
CWP No. 6100 of 202403.07.2024 Present: Mr. Bonit Prakash Thakur, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Notice.
CWP No. 6100 of 2024Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within four weeks.
List after four weeks.
CMP No. 10319 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Purna Devi vs. State of H.P. & others .
CWP No. 6127 of 202403.07.2024 Present: Mr. Bonit Prakash Thakur, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Notice.
CWP No. 6127 of 2024Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within four weeks.
List after four weeks.
CMP No. 10361 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Seema Devi vs. State of H.P. & others .
CWP No. 6098 of 202403.07.2024 Present: Mr. Bonit Prakash Thakur, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Notice.
CWP No. 6098 of 2024Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within four weeks.
List after four weeks.
CMP No. 10317 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Raj Pal vs. State of H.P. & others .
CWP No. 6096 of 202403.07.2024 Present: Mr. Bonit Prakash Thakur, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Notice.
CWP No. 6096 of 2024Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within four weeks.
List after four weeks.
CMP No. 10315 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 3, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Lal Chand Shyam vs. State of H.P. .
Cr.MP(M) No. 1417 of 202402.07.2024 Present: Mr. T.K. Verma, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Notice. Mr. R.P. Singh, Deputy Advocate General appears and waives service of notice on behalf of the respondent and seeks time to file status report. Be filed within four weeks.
List on 25.07.2024.
The petitioner/accused apprehends his arrest in a case registered against him vide FIR No. 7 of 2023 dated 20.06.2023, under Sections 420 & 406 read with Section 34 of IPC registered at Police Station CID Bharari, District Shimla, H.P. In view of the averments made in the application and also the averments made by learned counsel for the petitioner/accused, it is directed that in the event of arrest of the petitioner/accused in this case, he shall be released on bail subject to his furnishing personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of Arresting Police Officer/Investigating Officer.
He, however, is directed to report to the Investigating Officer for the purpose of interrogation on 03.07.2024 at ::: Downloaded on - 22/08/2024 20:30:40 :::CIS 11.00 A.M. and thereafter also as and when called upon to do so. He shall not tamper with the prosecution evidence .
and hamper the investigation of the case in any manner, whatsoever.
(Bipin C. Negi)
Judge
July 2, 2024 (Nisha)
r to
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Raj Kumar vs. The Kangra Central Cooperative .
Bank RSA No. 118 of 2020 02.07.2024 Present: Mr. Ganesh Barowalia, Advocate, vice Mr. Gobind Korla, Advocate, for the appellant.
Mr. Rakesh Thakur, Advocate, for the respondents-Bank.
Record received.
Learned counsel for the parties intends to go through the same.
List for consideration after four weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Anmol Sharma vs. HPGB & others .
CWP No. 5734 of 202402.07.2024 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Kulbhushan Khajuria, Advocate, for the respondents-Bank.
At the request of learned counsel for the respondent, list on 10.07.2024.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Satya Devi vs. State of H.P. & others .
CWP No. 4996 of 202402.07.2024 Present: Mr. Bonit Prakash Thakur, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Sohail Khan, Advocate, for respondent No.4.
Reply on behalf of respondents No. 1 to 3 is stated to have been filed in the Registry. Learned counsel for the petitioner submits that he has received the copy of the reply. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned counsel for respondent No.4 prays for and is granted four weeks' time to file Power of Attorney and reply. Be filed on or before next date of hearing.
List after four weeks.
In the meanwhile, petitioner may file rejoinder to the reply filed on behalf of respondents No. 1 to 3.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sarla Chopra vs. UOI & others .
CWP No. 4414 of 202402.07.2024 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1.
Mr. Raman Sethi, Advocate, for respondents No. 2 and 3.
Mr. Hemant Bhardwaj, Advocate vice Mr. Shivank Singh Panta, Advocate, for respondent No.4.
Replies on behalf of the respondents, be filed, on or before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Chaman Lal vs. UOI & others .
CWP No. 4412 of 202402.07.2024 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1.
Mr. Raman Sethi, Advocate, for respondents No. 2 and 3.
Mr. Hemant Bhardwaj, Advocate vice Mr. Shivank Singh Panta, Advocate, for respondent No.4.
Replies on behalf of the respondents, be filed, on or before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jagdish vs. State of HP & others .
CWP No. 3798 of 202402.07.2024 Present: Mr. Mehar Chand Thakur, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1./State.
Mr. Mukul Sood, Advocate, for respondents No. 2 to 4.
Reply on behalf of respondents No. 2 to 4 is stated to have been filed in the Registry. Learned counsel for the petitioner submits that he has received the copy of the reply. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned counsel for the petitioner prays for and is granted four weeks time to file rejoinder.
List after four weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Suman Kumari & others vs. State of H.P. & .
others CWP No. 3280 of 2024 02.07.2024 Present: Mr. Parav Sharma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General prays for and is granted four weeks time to file reply. List thereafter.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Amar Singh vs. State of H.P. & others .
CWP No. 1600 of 202402.07.2024 Present: Mr. Bonit, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 4.
Mr. Tek Ram Sharma, Advocate, for respondent No.5.
Learned counsel for the petitioner seeks time to file rejoinder. Be filed on or before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pawan Kumar vs. State of H.P. & others .
CWP No. 1272 of 202402.07.2024 Present: Mr. Amit Kumar Dhumal, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General prays for and is granted four weeks time to file reply. List thereafter.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vishwa Raj Chauhan vs. SBI Life Insurance .
Company Ltd.
CMPMO No. 239 of 202402.07.2024 Present: Ms. Divya Rajta, Advocate, for the petitioner.
Ms. Aanchal Singh, Advocate, for the respondent.
CMPMO No. 239 /2024 & CMP No. 6612/24 Ms. Aanchal Singh, Advocate filed Memo of Appearance on behalf of the respondent and seeks time to file Power of Attorney and reply on behalf of the respondent. Prayer considered and allowed.
Needful be done on or before next date of hearing.
List after three weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Roo Chand vs. HRTC & ors.
.
CWP No. 982 of 202402.07.2024 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Vinod Gupta, Advocate, for the respondents.
Reply/instructions be filed on or before the next date of hearing.
List on 11.07.2024.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pawan Kumar vs. State of H.P and ors.
.
CWP No. 1272 of 202402.07.2024 Present: Mr. Amit Kumar Dhumal, Advocate, for the petitioner.
CMPMO No. 239 /2024 & CMP No. 6612/24 Ms. Aanchal Singh, Advocate filed Memo of Appearance on behalf of the respondent and seeks time to file Power of Attorney and reply on behalf of the respondent. Prayer considered and allowed.
Needful be done on or before next date of hearing.
List after three weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS .
::: Downloaded on - 22/08/2024 20:30:40 :::CISSunita Devi vs. State of H.P. & others .
CWP No. 82 of 202402.07.2024 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 6/State.
Mr. Karan Kapoor, Advocate, for respondent No.7.
Learned Additional Advocate General adopts the reply on behalf of respondent No.4 & 6 as filed by respondents No. 1 to 3.
Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder to the replies filed on behalf of the respondents.
List after four weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Geeta Devi vs. Shriram Transport Finance Co.
.
Ltd. & another CR No. 63 of 2024 02.07.2024 Present: Mr. Dinesh Thakur, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
None for respondent No.2.
CR No. 63 of 2024 & CMP No. 6494 of 2024 None has put in appearance on behalf of respondent No.2 despite being duly served. Hence, respondent No.2 is proceeded against ex-parte.
Learned counsel for respondent No.1 prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Panna Lal & others vs. State of H.P. & others .
CWP No. 32 of 202402.07.2024 Present: Ms. Ruchika Khachi, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Kalan Devi (deceased) through her LR vs. Prem .
Chand & others RSA No. 6 of 2024 02.07.2024 Present: Mr. Jai Ram Sharma, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Mr. Athrav Sharma, Advocate, for the respondents.
At the request of learned counsel for the appellants, list after two weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Harshvir Sen vs. State of H.P. & others .
CWP No. 10550 of 202302.07.2024 Present: Ms. Meghna, Advocate, vice Mr. Narender Sharma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 & 2.
Mr. Tek Ram Sharma, Advocate, for respondent No.3.
No rejoinder is intended to be filed on behalf of the petitioner to the reply filed on behalf of respondents No. 1 and 2.
List on 22.07.2024.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dhani Ram vs. State of H.P. & others .
CWP No. 10278 of 202302.07.2024 Present: Mr. Udit Shaurya Kaushik, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 4.
None for respondent No.5.
None has put in appearance on behalf of respondent No.5 despite being duly served. Hence, respondent No.5 is proceeded against ex-parte.
Learned Additional Advocate General prays for and is granted two weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dharminder Kumar vs. HRTC & others .
CWP No. 10204 of 202302.07.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Suresh & another vs. Tarawati & others .
FAO No. 185 of 200902.07.2024 Present: Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Sarthak Upadhayay, Advocate, vice Mr. Y.Paul, Advocate, for respondents No. 1 to 4, 6 to 10 and 13 to 20.
Respondents No. 5(a), 11 and 12 are already ex- parte.
Learned counsel appearing on behalf of the appellants seeks permission to move an appropriate application under Order 3 Rule 4 Sub Rule 2 CPC for determination of Power of attorney filed on behalf of the appellants.
Needful be done on or before next date of hearing.
List on 08.07.2024.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Kashmir Singh vs. State of H.P. & another .
CWP No. 6124 of 202402.07.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 6124 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within four weeks.
List after four weeks.
CMP No. 10352 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Chaman Parkash vs. HRTC & another .
CWP No. 6104 of 202402.07.2024 Present: Ms. Divya Verma, Advocate, for the petitioner.
Mr. Ajeet Singh Chauhan, Advocate, vice Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 6104 of 2024Notice. Mr. Ajeet Singh Chauhan, Advocate, appearing vice Mr. Raman Jamalta, Advocate, waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within four weeks.
CMP No. 10337 of 2024Learned counsel for the applicant states that she is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Humani vs. State of H.P. & others .
CWP No. 6102 of 202402.07.2024 Present: Mr. Mohan Sharma, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Baru Ram vs. State of H.P. & others .
CWP No. 6082 of 202402.07.2024 Present: Mr. Bonit, Advocate, vice Mr. Ashwani Kumar, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for respondents No. 1 and 2/State.
r to CWP No. 6082 of 2024 Notice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2 and seeks time to file reply/instructions. Be filed/obtained within four weeks.
On taking steps within three days, issue notice to respondent No. 3, returnable within four weeks.
List after four weeks.
CMP No. 10283 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dimple Kumari vs. Yogesh Kumar .
CMPMO No. 385 of 202402.07.2024 Present: Mr. Kulbhushan Khajuria, Advocate, for the petitioner.
CMPMO No. 385 of 2024On taking steps within three days, issue notice to the respondent, returnable within four weeks.
List after four weeks.
CMP No. 10273 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge July 2, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Lakhan Pal Mahajan vs. State of H.P. & others .
CWP No. 7870 of 202301.07.2024 Present: Ms. Archana Dutt, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.4.
In the case at hand, a specific direction was issued on 24.04.2024 to release the entire balance amount payable to the petitioner towards the revised DCRG. The same has not been complied till date.
This is despite an assurance being given by learned Advocate General on 25.06.2024. Learned Advocate General had categorically stated on 25.06.2024 that order dated 24.04.2024 shall be complied with by depositing the entire amount with the Registry of this Court.
In the aforesaid backdrop, learned Additional Advocate General prays for two days' time to do the needful.
As prayed, list the matter on 03.07.2024.
It is made clear that if the amount, in question, is not deposited on or before the said date, then appropriate necessary consequential orders for ::: Downloaded on - 22/08/2024 20:30:40 :::CIS violating the Court orders and disobeying an .
undertaking given to the Court, shall be initiated.
(Bipin C. Negi)
Judge
July 1, 2024 (Nisha)
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Tajinder Singh vs. State of H.P. & another .
CWP No. 5354 of 202415.06.2024 Present: Mr. Sajeev Bhushan, Senior Advocate, with mr.
Rajesh Kumar, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
CWP No. 5354 of 2024Reply, as prayed, be filed within four weeks. List thereafter.
CMP No. 8939 of 2024The applicant was appointed as Constable on 12.07.1996. For an out of turn promotion from the Post of Head Constable to Assistant Sub Inspector, there use to exist a standing order dated 03.09.2002. As per the same, one could undergo a year's diploma course from S.A.I. Neta Ji Subhash National Institute of Sports, Patiala/Bangalore.
On successful completion of the aforesaid diploma, an individual would be entitled for an out of turn promotion from the post of a Head Constable to that of an Assistant Sub Inspector. Admittedly, the present applicant had done the diploma course from S.A.I. Neta Ji Subhash National Institute of Sports, Patiala/Bangalore in the year 2005/2006. The standing order dated 03.09.2022 was scrapped on 23.06.2007.
::: Downloaded on - 22/08/2024 20:30:40 :::CISIn the aforesaid backdrop, the present applicant had preferred CWP No. 6886 of 2010-H. The same was .
decided on 11.04.2012.
By virtue of the judgment passed in CWP No. 6886 of 2010-H, respondents were directed to consider the case of the applicant for an out of turn promotion from the post of Head Constable to that of an Assistant Sub Inspector as in terms of the standing orders dated 03.09.2002, the present applicant had done a years diploma course from S.A.I. Neta Ji Subhash National Institute of Sports, Patiala/Bangalore for the year 2005-
06. The aforesaid judgment was unsuccessful assailed by the respondents by preferring a LPA No. 7 of 2013. The same was dismissed on 10.10.2018.
In the aforesaid facts and attending circumstances, an office order dated 23.07.2021 was passed. A perusal of the said order appended alongwith petition, as Annexure P-3, reflects that the applicant was granted notional eligibility as ASI w.e.f. 11.10.2009. Vide the said office order, the applicant was to be sent for the Intermediate School Course, which is mandatory for becoming an ASI. The said Intermediate School Course was done by the applicant in the year 2022.
Subsequent to the aforesaid, a DPC was held on 04.03.2023. The proceedings of DPC are appended ::: Downloaded on - 22/08/2024 20:30:40 :::CIS alongwith the present petition, as Annexure P-6. A perusal of the same reflects that the present applicant in .
the said DPC was approved for promotion to the rank of Sub Inspector. However, it was made clear in the DPC that further promotion for S.I. would only be granted to the applicant on qualifying Upper School. From the same it is evident that the juniors of the applicant have been promoted as ASIs.
rAt this juncture, it would be appropriate to refer to Annexure P-7, a legal opinion sought by the respondents. The factum of further promotion to the post of S.I. after successful completion of Upper School Course of the applicant has been endorsed therein.
Thereafter vide impugned order dated 22.04.2024, the Director General of Police, Himachal Pradesh rejected the representation made by the applicant dated 08.10.2022, wherein the applicant was seeking seniority in the rank of ASI w.e.f. 11.10.2009 and consequential benefits i.e. promotion etc. A perusal of the rejection order categorically reflects that the same has not taken into account the recommendations of the DPC dated 04.03.2023 i.e. Annexure P-6, legal opinion provided to the respondents as solicited by them and appended alongwith the present petition as Annexure P-7.
::: Downloaded on - 22/08/2024 20:30:40 :::CISIn the case at hand, applicant is to be promoted to the post of ASI w.e.f. 11.10.2009 and has admittedly .
undergone the Intermediate School Course, which is mandatorily required before being promoted as an ASI.
The same was done in the year 2022. The delay in completion of the Intermediate School Course is not attributable to the applicant rather in the case at hand is solely attributable to the respondents. The DPC dated 04.03.2023 (Annexure P-6) has recommended/ approved the case of the applicant for further promotion to the post of S.I. The same is also endorsed by the legal opinion (P-7) obtained by the respondents, in the case at hand.
However, before the applicant can be promoted to the post of S.I. he has to mandatorily qualify the Upper School Course. In the case at hand, Upper School Course is presently on going. The same has commenced form 10th June, 2024.
Therefore, in the interim, a direction is issued to the respondents to send the applicant to the Upper School Course being presently conducted at Police Station Training Centre, Daroh, District Kangra, H.P. Application stands disposed of, in the aforesaid terms.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Seema Devi vs. State of H.P. & others .
CWP No. 2902 of 202415.06.2024 Present: Ms. Rajni Gandhi, Advocate, vice Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
CWP No. 2902/24 & CMP No. 4549 of 2024 Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Santosh Kumar vs. State of H.P. & others .
CWP No. 2304 of 202415.06.2024 Present: Mr. Bonit, Advocate, vice Mr. Ashwani Kumar, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
r to CWP No. 2304 of 2024 Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
CMP No. 3430 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Khem Raj vs. State of H.P. & others .
CWP NO. 790 of 2024 15.06.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/ State.
Rejoinder is stated to have been filed in the Registry. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after four weeks.
Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS State of HP & others vs. Mohinder Singh .
Arbitration Case No. 767 of 2023 15.06.2024 Present: Mr. Manish Thakur, Deputy Advocate General, for the applicants/objectors.
Mr. J.S. Bhogal, Senior Advocate with Mr. Vivek Sharma, Advocate, for the respondent/applicant in OMP No. 587 of 2023.
Arbitration Case No. 767 of 2023 List after four weeks.
OMP No. 587 of 2023The present application was filed on 20.11.2023.
The non-applicants/objectors were granted time to file reply on 30.12.2023. Till date, no reply to the present application has been filed.
Vide award dated 19.05.2023, the sole Arbitrator has awarded amount to the tune of Rs. 84,15,899/-
alongwith future interest @ 9% per annum w.e.f. the date of award till its deposit/realization.
For the reasons stated in the application, the same is allowed. 50% of the awarded amount alongwith proportionate interest is ordered to be released in favour of the applicant. The same be remitted to his bank account, details whereof, have been given in para 5 of the application. It is made clear that aforesaid release shall be subject to the applicant furnishing a solvent security of ::: Downloaded on - 22/08/2024 20:30:40 :::CIS equivalent amount to the satisfaction of Registrar (Judicial).
.
Application stands disposed of.
(Bipin C. Negi)
Judge
June 15, 2024 (Nisha)
r to
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Land Acquisition Collector, HPPWD and another .
vs. Prem Chand and others RFA No. 12 of 2022 15.06.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the appellants/State.
Ms. Uma Manta, Advocate, for respondents No. 1 to 6.
Respondent No.7 stand abated.
None for respondents No. 8 (a, 8(b) and 9(a), 9(g) and 10 to 16.
Learned Additional Advocate General prays for and is granted three weeks' time to file amended memo of parties.
List after three weeks.
Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS State of H.P. through Principal Secretary & .
another vs. Bhagwati (Deceased) through Bias Dev & others.
RFA No. 106 of 202115.06.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the appellants.
Mr. R.K. Sharma, Senior Advocate with Mr. Arun Kumar, Advocate, for respondents No. 1 (a) to 1(c).
Learned counsel for the appellants seeks time to file amended memo of parties. Be filed within three weeks.
List thereafter.
Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Suresh Singh vs. Union of India & others .
CWP No. 2884 of 201915.06.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for the respondents CMP No. 6831 of 2024 For the reasons stated in the application, the application for early hearing is allowed.
Application stands disposed of.
CWP No. 2884 of 2019List for hearing, in the last week of July, 2024.
In the meanwhile, respondents to ensure that the reply filed by them is placed on record after removal of objection. Petitioner to ensure that the rejoinder, if any, after post removal of objections, placed on record on or before next date of hearing.
Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS LAC & another vs. Bagga Ram & others .
RFA No. 308 of 201815.06.2024 Present: Mr. B.N.Sharma, Additional Advocate General, for the appellants.
Mr. Gurdev Negi, Advocate vice Mr. Rajiv Rai, Advocate, for respondents No. 1, 3 to 6, 8 to 11, 13, 14 and 16.
Power of attorney on behalf of respondents No. 1, 3 to 6, 8 to 11, 13, 14 and 16 is still awaited.
None has put in appearance on behalf of respondents No. 2(a) to 2(d), 7(a) to 7(d), 12(a), 12 (b), 12(c) (i) to 12(c) (iii), 12(d) & 15(a) to 15(c) despite being duly served. Hence, they are proceeded against ex-parte.
List after four weeks.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Manoj Kumar & another vs. State of H.P. & .
others CWP No. 5472 of 2024 15.06.2024 Present: Mr. Vivek Sharma, Advocate, vice Mr. Chander Shekhar Thakur, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 5472 of 2024rNotice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instruction. Be filed/obtained within four weeks.
List after four weeks.
CMP No. 9175 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vijay Singh Jamwal vs. Union of India & another .
CWP No. 5468 of 202415.06.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Balram Sharma, DSGI, for the respondents.
CWP No. 5468/2024Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks.
List after four weeks.
CMP No. 9158 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Babu Ram & others vs. State of H.P. & others .
CWP No. 5458 of 202415.06.2024 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
r to CWP No. 5458/2024 Notice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed/obtained within two weeks.
List after two weeks.
CMP No. 9141 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Minakshi Rana vs. State of H.P. & others .
CWP No. 5456 of 202415.06.2024 Present: Mr. Dheeraj Kanwar, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 5456/2024 & CMP No. 9138/2024 Notice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jagdev Chand vs. Gurbaksh Singh & another .
CMPMO No. 307 of 202415.06.2024 Present: Mr. Parmod Singh Thakur, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sushma Devi vs. State of H.P. & others .
CMPMO No. 301 of 202415.06.2024 Present: Mr. Ashok Kumar, Advocate, vice Mr. Servedaman Rathore, Advocate, for the petitioner.
At the request of learned vice counsel appearing for the petitioner, list on 18.06.2024.
(Bipin C. Negi) Judge June 15, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pushpa Devi and other vs. Amit Kumar and others .
RFA No. 8 of 2001 alongwith C.O. No. 119 of 2021 14.06.2024 Present: Mr. Bhupender Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the appellants.
Mr. Anuj Gupta, Advocate, for respondents No.1.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondent No.2.
Mr. N.S.Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for respondent No.3 (a).
Mr. Jai Ram Sharma, Advocate, for respondents No. 4(a) to 4(c).
Name of respondent No.3 (b) stands deleted.
List on 17.06.2024.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Karam Chand vs. State of H.P. & others .
CWP No. 5402 of 202414.06.2024 Present: Mr. Sunil Kumar Kaundal, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 and 2.
CWP No. 5402 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks.
On taking steps within three days, issue notice to respondents No.3, returnable within four weeks.
List after four weeks.
CMP No. 9042 of 2024A perusal of transfer order Annexure P-2 dated 24.06.2022 reflects that the petitioner had been transferred within Sujanpur i.e. from O/O Tehsildar, Sujanpur to O/O SDO (Civil), Sujanpur, District Hamirpur, (HP).
In view of the aforesaid, the application is dismissed as no case for grant of interim is made out .
Application stands disposed of.
CMP No. 9044 of 2024The application is disposed of with a direction to the applicant/petitioner to file complete typed copy of Annexure P-
5, in question, within four weeks.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Anshu Kaushal & others vs. State of H.P. & another .
CMP-T No. 450 of 2024 in CWPOA No. 2630 of 2019 14.06.2024 Present: Mr. Onkar Jairath, Advocate for applicants/petitioners.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 and 2.
Present application has been filed seeking rectification of an inadvertent clerical error which has crept in the cause title of the judgment dated 03.01.2024, passed in CWPOA No. 2630 of 2019, titled Anshu Kaushal & others vs. State of H.P. & another.
In the cause title, petitioner No.10 has been wrongly shown to be working as Assistant Professor (Botany).
However, petitioner No.10 was working as Assistant Professor (Mathematics) on contract basis at Government College Arki, District Solan, H.P. The mistake, in the case at hand, is bonafide. The same is neither intentional nor willful. It is purely due to clerical inadvertence and oversight.
In view of the aforesaid correction, as prayed is allowed. Petitioner No.10 is ordered to be shown working as Assistant Professor (Mathematics) at Government College, Arki, District Solan, H.P. instead of Assistant Professor (Botany). Correct memo of parties is ordered to be taken on record. Application stands disposed of.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ranjit Singh Thakur & others vs. State of H.P. & .
others CMP-T No. 452 of 2024 in CWPOA No. 3282 of 2019 14.06.2024 Present: Mr. Onkar Jairath, Advocate for applicants/petitioners.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 and 2.
Mr. Shiv Pal Manhans, Senior Penal Counsel, for respondent No.3.
Present application has been filed seeking rectification of inadvertent clerical errors which have crept in the cause title of the judgment dated 24.11.2023, passed in CWPOA No. 3282 of 2019, titled Dr. Ranjeet Singh Thakur & others vs. State of H.P. & others. The errors as are being pointed out are purely inadvertent clerical error, the same are neither intentional nor willful.
Accordingly, application is allowed. Amended memo of parties filed is ordered to be taken on record.
The correct particulars of petitioner No. 94would henceforth read as follows:
Ms. Shashi Bala, D/O Sh. Vishwa Nath, R/O Village & Post Office Manoh Sihal, Tehsil Fatehpur, District Kangra, H.P., presently working as Lecturer (Physics) on contract basis at Government College Chowari, District Chamba, H.P. ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Similarly, the correct particulars of petitioner No. 173 and 174 shall henceforth read as follows:
.
Particulars of the petitioner No. 173:
Dr. Chanchal Sharma, D/O Sh. Nek Ram Sharma, R/O House No. A/50, The New Dhauladhar Housing Cooperative Society, Jhikli Barol Dari, Tehsil Dharamshala, District Kangra, H.P., presently working as Lecturer (Sanskrit) on contract basis at Government College Nurpur, District Kangra, H.P. Particulars of the petitioner No. 174:
Ms. Alka, D/O Sh. Jagdish Chand Bharti, R/o Ward No. 07, Mohall Bodh, P.O. Jassur, Tehsil Nurpur, District Kangra, H.P. presently working as Lecturer (Physics) on contract basis at Government College Nurpur, District Kangra, H.P. The inadvertent clerical error be rectified in the judgment dated 24.11.2023, CWPOA No. 3282 of 2019, titled Dr. Ranjeet Singh Thakur & others vs. State of H.P. & others.
Application stands disposed of in the aforesaid terms.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Prahlad Kumar vs. Jagan Nath & others .Cr. No. 138 of 2023
14.06.2024 Present: Mr. Ajay Sharma, Senior Advocate, with Ms. Tarun Brakta, Advocate, for the petitioner.
Mr. Tarun K. Sharma, Advocate, for the respondents.
At the request of learned counsel for the petitioner, matter is adjourned.
List for consideration after three weeks.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Yusuf Deen & others vs Balwan Singh & others .
RSA No. 64 of 201914.06.2024 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Ajay Chandel, Advocate, for respondents No. 1 and 2.
Names of respondents No. 9 (b) and 15 stand deleted.
On taking steps within three days, issue notice to respondents No. 9(a), 9(c) and 9(d), returnable within four weeks.
In the meanwhile, fresh amended memo of parties be filed on or before next date of hearing.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vijay Singh (Since deceased) through his LRs .
vs. Raj Kumar and another alongwith connected matter RFA No. 31 of 2023 alongwith RFA No. 38 of 2023 RFA No. 31 of 2023 14.06.2024 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Pranshul Sharma, Advocate, for respondent No.1.
Mr. Kulwant Singh Katoch, Advocate, for respondent No.2.
RSA No. 38 of 2023Mr. Kulwant Singh Katoch, Advocate, for the appellant.
Mr. Pranshul Sharma, Advocate, for respondent No.1.
Mr. Sanjay Bhardwaj, Advocate, for respondents No. 2 to 6.
CMP No. 13105 of 2023 in RFA No. 38 of 2023 Learned counsel for the respondents submits that he shall file reply during the course of the day.
Rejoinder thereto be filed within two weeks. List thereafter.
RFA Nos. 31 & 38 of 2023 As prayed, list after two weeks.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Kishori Lal vs. Amit Kumar alongwith connected .
matters RSA No. 344 of 2022, a/w RSAs No. 87 of 2008 and 345 of 2022 RSA No. 344 & 355 of 2022 14.06.2024 Present: Mr. Devneder K. Sharma, Advocate, for the appellant(s).
Mr. Parav Sharma, Advocate, for the respondent
(s).
RSA No. 87 of 2008Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Nimish Gupta, Advocate, for respondents No. 1(a) to 1(e).
Mr. Anand Sharma, Senior Advocate, with Ms. Ranjana Chauhan, Advocate, for respondent No.2.
Mr. Dheeraj Kumar, Advocate, for respondents No. 4 to 7.
List on 24.06.2024.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Shivani Rana vs. State of H.P. & another .
CWP No. 5424 of 202414.06.2024 Present: Ms. Yogita Dutta, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 5424 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed within four weeks.
List after four weeks.
CMP No. 9091 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ankush Negi vs. State of H.P. & others .
CWP No. 5420 of 202414.06.2024 Present: Mr. Hemant Thakur & Mr. Happy Thakur, Advocates, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 5420 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions. Be filed within four weeks.
List after four weeks.
CMP No. 9085 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sita Ram vs. HRTC & others .
CWP No. 5414 of 202414.06.2024 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 5414 of 2024Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks.
List after four weeks.
CMP No. 9066 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Geeta Ram & others vs. HRTC & others .
CWP No. 5412 of 202414.06.2024 Present: Mr. Mandeep Chandel, Advocate, for the petitioners.
Mr. Raman Jamalta, Advocate, for the respondents.
CWP No. 5412 of 2024Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks.
List after four weeks.
CMP No. 9064 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ashwani Kumar vs. State of H.P. & another .
CWP No. 5410 of 202414.06.2024 Present: Mr. Dheeraj Kanwar, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 5410 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks.
List after four weeks.
CMP No. 9057 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Khem Raj vs. State of H.P. & others .
CWP No. 5408 of 202414.06.2024 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
CWP No. 5408 of 2024Notice.
r Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks.
List after four weeks.
CMP No. 9055 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS State of H.P. & others vs. IA Hydro Energy Pvt.
.
Ltd.
Arbitration Case No. 597 of 2023 14.06.2024 Present: Mr. Gautam Sood, Deputy Advocate General, for the petitioners.
Mr. N.K. Sood, Senior Advocate, with Mr. Aman Sood, Advocate, for the respondent.
At the request of learned Deputy Advocate General, matter is adjourned.
List on 24.06.2024.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dinesh Sharma & others vs. SBI & others .
CWP No. 4746 of 202414.06.2024 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ajay Bhardwaj vs. State of H.P. & others .
CWP No. 4746 of 202414.06.2024 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 4.
Notice.
r Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 4 and seeks time to file reply. Be filed within four weeks.
On taking steps within three days, issue notice to respondent No.5, returnable within four weeks.
(Bipin C. Negi) Judge June 14, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Saroj Parmar vs. State of H.P. & others.
.
CWP No. 8166 of 202313.06.2024 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 & 2.
Respondent No.3 already proceeded against ex- parte vide order dated 01.03.2024.
Learned Additional Advocate General prays for and is granted four weeks time to file reply. List thereafter.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Mohinder Singh vs. HRTC & another alongwith .
connected matters CWP Nos. 8881 to 8889/ 2023 & CWP No. 9094 of 2023.
CWPs No. 8881 to 8889 of 2023 13.06.2024 Present: Mr. Parav Sharma, Advocate, for the petitioner(s).
Mr. Rahul Ghathania, Advocate, for the respondents.
CWP No. 9094 of 2023.
Mr. Shivendra Singh, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondent.
CWPs No. 8881 to 8889 of 2023 Reply is stated to have been filed in the Registry. Learned counsel for the petitioner submits that he has received the copy of the reply. However, the same is not on record. Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
Learned counsel for the petitioner prays for and is granted four weeks time to file rejoinder.
List after four weeks.
CWP No. 9094 of 2023.
Reply, if any, be filed within two weeks.
Rejoinder thereto be filed within two weeks' thereafter.
List alongwith CWP No. 8881 of 2023.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Hem Raj vs. State of H.P. & others .
CWP No. 2746 of 202413.06.2024 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent Nos. 1 to 3.
Mr. Pritam Singh Chandel, Advocate, for respondent No.4.
CWP No. 2746/2024 & CMP No. 4210/24 Reply, as prayed, be filed within four weeks. List thereafter.
CMP No. 6522 of 2024For the reasons stated in the application, the same is allowed. Office order dated 16.03.2024 is ordered to be taken on record and placed as Annexure P-6 alongwith the petition.
Application stands disposed of.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Varinder Devi vs. State of H.P. & others .
CWP No. 2638 of 202313.06.2024 Present: Mr. Sandeep K. Pandey, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
Reply, as prayed, be filed within four weeks.
(Bipin C. Negi)
r Judge
June 13, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Naveen Soni vs. State of H.P. & others .
CWP No. 2444 of 202413.06.2024 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 and 2.
CMP No. 3819 of 2024For the reasons stated in the application, the same is allowed. Necessary correction in the memo of parties be done. Amended memo which had been placed at page 30 of the part B file is ordered to be taken on record.
Application stands disposed of.
CWP No. 2444 of 2024On taking steps within three days, issue notice to respondent No.3, returnable within four weeks. List thereafter.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ranjana Kumari vs. State of H.P. & others .
CWP No. 2420 of 202413.06.2024 Present: Mr. Vinod Gupta, Advocate, vice Mr. Dinesh Thakur, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Suneet Verma, Advocate, vice Mr. Sandeep K. Pandey, Advocate, for respondent No.4.
Reply on behalf of respondents No. 1 to 3 is stated to have been filed in the Registry. Copy whereof has been supplied to learned counsel for the petitioner and respondent No.4. However, the same is not on record.
Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after four weeks.
In the meanwhile, petitioner may file rejoinder to the replies filed on behalf of the respondents.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sanjeev Sharma & others vs. State of H.P. & .
another CWP No. 2396 of 2024 13.06.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
thereafter.
r to Reply, as prayed, be filed within four weeks. List (Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Harbir Pathania vs. HRTC & another .
CWP No. 2374 of 202413.06.2024 Present: Ms. Kavita Kajal, Advocate, vice Mr. Athrav Sharma, Advocate, counsel for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
thereafter.
r to Reply, as prayed, be filed within four weeks. List (Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ranjeet Singh & another vs. State of H.P. & .
others CWP No. 1758 of 2024 13.06.2024 Present: Mr. Vijay Kumar, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Reply, as prayed, be filed within four weeks. List thereafter.
(Bipin C. Negi)
r Judge
June 13, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Sucha Singh vs. HRTC & others .
CWP No. 1564 of 202413.06.2024 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. Vinod Gupta, Advocate, for the respondents.
Reply, as prayed, be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Kiran Chaudhary vs. State of H.P. & other .
CWP No. 848 of 202413.06.2024 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No. 1 to 4.
Mr. Lalit K. Sharma, Advocate, for proposed respondents No. 5 and 6.
CMP No. 5683 of 2024Proposed respondents, in the case at hand, had made a complaint against the present petitioner. Based on the aforesaid complaint, an inquiry was got conducted by the Deputy Director Higher Education. According to the proposed respondents post conclusion of the inquiry, the Deputy Director Higher Education recommended the transfer of the present petitioner. The transfer order, so passed, has been impugned by the present petitioner.
Since, in the case at hand, the proposed respondents were instrumental in initiating action/filing complaint on the basis of which the present petitioner was transferred, therefore, the proposed respondents are necessary parties to the litigation. Accordingly, the application is allowed. Proposed respondents are ordered to be arrayed as respondents No. 5 and 6, in the case at hand.
::: Downloaded on - 22/08/2024 20:30:40 :::CIS CWP No. 848 of 2024Reply on behalf of respondents No. 3 to 6, as .
prayed, be filed within four weeks. In the meanwhile, petitioner may file rejoinder to the reply filed on behalf of respondents No. 1 and 2.
List after four weeks.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Bhilesh Kumar vs. HRTC & others .
CWP No. 830 of 202413.06.2024 Present: Mr. R.L.Chaudhary, Advocate, for the petitioner.
Mr. Dheeraj K. Vashishat, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Suresh Sharotri & others vs. State of H.P. & .
others CMPMO No. 119 of 2024 13.06.2024 Present: Mr. Anuj Nag, Advocate, for the petitioners.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 to 3/ State.
Ms. Tanu Sharma, Advocate, for respondent No.4.
Learned Deputy Advocate General submits that they shall adopt the reply filed on behalf of respondent No.3.
Learned counsel for the petitioner seeks four weeks' time to file rejoinder to the replies filed on behalf of respondents No. 3 and 4.
List after four weeks.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Nand Lal Sharma vs. Dr. Y.S.Parmar University .
and another CWP No. 10870 of 2023 13.06.2024 Present: Mr. Rahul, Advocate, vice Mr. R.S.Gautam, Advocate, for the petitioner.
Ms. Tanvi Thakur, Advocate, vice Mr. Ramesh Sharma, Advocate, for respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2.
Learned Deputy Advocate General prays for and is granted two weeks' time to file reply. Petitioner may file rejoinder thereto within two weeks' thereafter.
List after four weeks.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rajinder Pal vs. HRTC & others .
CWP No. 10256 of 202313.06.2024 Present: Mr. Rajat Kumar, Advocate, for the petitioner.
Mr. Rahul Gathania, Advocate, for the respondents.
In the case at hand, arrears were paid to the petitioner on 10.01.2024. The claim for grant of interest on the arrears, so paid, is from 15.02.2022 till 10.01.2024.
According to the petitioner, arrears had become due and payable to him on 15.02.2022 as he had informed the concerned authorities qua his acquittal in the criminal case. Based upon the letter written by the petitioner informing the authorities about his acquittal in the criminal case a letter was written by the R.M. Mandi HRTC, which is appended alongwith the present petition, as Annexure P-2, seeking approval of D/limit from the concerned Financial Advisory-cum-Chief Accounts Officer of the HRTC for making payment of arrears to the petitioner.
Faced with the aforesaid, learned counsel for the respondent-Corporation seeks time to have instructions with respect to the payment of interest from 15.02.2022 till 10.01.2024, in the case at hand.
List after two weeks.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Suraj vs. State of H.P. & others .
CWP No. 7872 of 202313.06.2024 Present: Mr. Hem Chand Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1& 2.
Mr. Tara Chand Chauan, Advocate, for respondent No. 3.
On account of instructions dated 06.11.2023 placed on record and vide order dated 08.11.2023 learned Deputy Advocate General submits that no reply is intended to be filed in so far as respondents No.1 and 2 are concerned. Reply on behalf of respondent No.3 is already on record.
At the request of learned counsel for the petitioner, list after two weeks.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rohit vs. State of H.P. & others .
CWP No. 6890 of 202313.06.2024 Present: Mr. Dheeraj Kanwar, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.1.
Mr. Anil Kumar God, Advocate, for respondents No. 2 to 4.
Reply, as prayed, be filed within four weeks.
List after four weeks.
Registry is directed to reflect the name of Mr. Anil Kumar God, Advocate for respondents No. 2 to 4, in the cause list, henceforth.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Manisha Rani vs. State of H.P. and others .
CWP No. 6082 of 202313.06.2024 Present: Mr. Surender Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 & 2-State.
Mr. Naresh Kaul, Advocate, for respondent No.3.
At the pleasure of Hon'ble the Chief Justice, list the matter before appropriate Bench.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sharanjit Kaur vs. State of H.P. & another .
CWP No. 4242 of 202313.06.2024 Present: Mr. Parav Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents-State.
Pleadings are complete.
Admit.
List for hearing in due course.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sukhbinder Singh Katoch vs. Union of India & .
others alognwith connected matter.
CWP No. 7816 of 2022 a/w CWP No. 7970 of 202213.06.2024 Present: Mr. Dhananjay Sharma, Advocate, for the petitioner(s), in both the petitions.
Mr. Balram Sharma, DSGI, for the respondents-
Union of India, in both the petitions.
Mr. Piar Chand, Advocate, for respondent No.6, in both the petitions.
CWP No. 7816/2022 a/w CWP No. 7970/2022 Admit.
List for hearing in due course.
Interim to continue.
(Bipin C. Negi) Judge June 13, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Khurminder Singh vs. State of H.P. & others .
CWP No. 4634 of 202412.06.2024 Present: Mr. M.C.Verma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1 to 4/State.
Mr. S.S.Rathore, Advocate, for respondent No.5.
CMP No. 7830 of 2024For the sufficient cause stated in the application, the delay in re-filing the petition is condoned.
Application stands disposed of.
CWP No. 4634 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Mr. S.S.Rathore, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 4 and respondent No. 5, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
Registry is directed to reflect the name of office of Advocate General, for respondents No. 1 to 4, in the cause list, henceforth.
As prayed, list after two weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Daulat Ram vs. State of H.P. & others .
CWP No. 2274 of 202412.06.2024 Present: Mr. Amit Himalvi, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1 to 3/State.
None for respondent No.4.
Respondent No. 4 stands served for today but there is no appearance on his behalf.
Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jyoti Kumari vs. State of H.P. & others .
CWP No. 5358 of 202412.06.2024 Present: Mr. Vinay Mehta, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1 to 4/State.
CWP No. 5358 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 4 and seeks time to file reply. Be filed within four weeks.
On taking steps within three days, issue notice to respondent No.5, returnable within four weeks.
CMP No. 8943 of 2024During the pendency of the petition, impugned orders contained in Annexures P-5 & P-7, are ordered to be stayed.
Application stands disposed of.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dinesh Kumar vs. State of H.P. & others .
CWP No. 69 of 202412.06.2024 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. R.P.Singh, Deputy Advocate General, for the respondents.
At the request of learned counsel for the petitioner, list after four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rajinder Kapoor & others vs. Kalpana Sharma & .
others RSA No. 44 of 2019 12.06.2024 Present: Mr. Vivek Sharma, Advocate, for the appellants.
Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for respondents No. 1 to 4.
None for respondents No. 5 to 11, 13 to 20, 22 to 36, 38 to 44, 45 (c), 45(d), 48 to 51, 53 and 54.
At the request of learned vice counsel for respondents No. 1 to 4, list after three weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Rasu & others vs. Keshav Ram .
RSA No. 150 of 202112.06.2024 Present: Mr. Rakesh Manta, Advocate, for the appellants.
Ms. Bhanvi Negi, Advocate, vice Mr. Arsh Chauhan, Advocate, for the respondent.
At the request of learned vice counsel for the respondent, list after four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sonam Dawa vs. Bishan Lal .
RSA No. 350 of 202212.06.2024 Present: Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the appellant.
None for the respondent.
At the request of learned vice counsel for the appellant, list after four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sonam Dawa vs. Bishan Lal .
RSA No. 350 of 202212.06.2024 Present: Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the appellant.
None for the respondent.
At the request of learned vice counsel for the appellant, list after four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Bhagwani Devi vs. Krishan Murti & others .
RSA No. 100 of 202412.06.2024 Present: Mr. Varun Rana, Advocate, for the appellant.
Mr. Anil Kumar Jaswal, Advocate, for the respondents.
Record received.
Learned counsel for the parties intends to go through the same.
List after two weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS State of H.P. & another vs. Pair Singh & another .
RSA No. 88 of 202412.06.2024 Present: Mr. R.P.Singh, Deputy Advocate General, for the appellants.
Mr. N.S.Chandel, Senior Advocate, with Mr. Vinod Gupta, Advocate for respondent No.1.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.2.
Record of learned trial Court is awaited.
In view of the above, list the matter after four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Mukesh Surya vs. State of H.P. & others .
CWP No. 5569 of 202012.06.2024 Present: Mr. S.M. Goel, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents-State.
As prayed, list on 5th July, 2024.
June 12, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Sheela Devi & others vs. Dev Raj alongwith .
connected matter RFA No. 162/2010 & C. R. No. 124/2014 RFA No. 162 of 2010 12.06.2024 Present: Mr. Anirudh Sharma, Advocate, for the appellants.
Mr. B.C.Verma, Advocate, for respondents No. 1 to 3 and 5.
Mr. J.R.Poswal, Advocate, for respondents No. 6 (a) to 6(g), 8(a) to 8(c), 9(a) to 9(e), 9(1) and 9(m).
None for proposed respondents No. 9(f), 9(g), 9(i) and 9 9j) and 9(k).
C. R. No. 124/2014Mr. Anirudh Sharma, Advocate, for the petitioners.
Mr. J.R.Poswal, Advocate, for respondents No. 1 to 8, 10 to 13 and proposed respondents No. 9 (a) to 9(g), 9(i) and 9(m), 14(a) to 14(e), 14(1) and 14(m).
None for proposed respondents No. 14(f), 14(g), 14(h), 14(i),14 (j) and 14(k).
RFA No. 162 of 2010Mr. J.R.Poswal, learned counsel submits that he shall file POA on behalf of respondent No. 4(c) within three weeks. Needful be done on or before next date of hearing.
List after three weeks.
C. R. No. 124/2014List alongwith RFA No. 162 of 2010.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Shamsher Singh (Deceased) through LRs & others .
vs. Ram Murti & others RFA No. 152 of 2010 12.06.2024 Present: Ms. Amita Chandel, Advocate, for the appellants.
Mr. R.P. Singh, Advocate, for respondent s No. 1 and 2. Learned counsel for the appellants submits that power of attorney on behalf of appellants No. 11 (a), 15, 16(a) shall be filed within four weeks. Needful be done on or before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Bandna Sharma vs. Union of India & others .
CWP No. 5360 of 202412.06.2024 Present: Ms. Meenakshi Sharma, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1.
Mr. Shivank Singh Panta, Advocate, for respondent No.4.
CWP No. 5360 of 2024Notice. Mr. Shiv Pal Manhans and Mr. Shivank Singh Panta, Advocates, appear and waive service of notice on behalf of respondent No.1 and respondent No.4 and seek time to file reply. Be filed within two weeks.
On taking steps within three days, issue notice to respondents No.2 & 3, returnable within four weeks.
CMP No. 8945 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vikrant vs. State of H.P. & others .
CWP No. 5356 of 202412.06.2024 Present: Mr. Arun Kaushal, Advocate, for the petitioner Mr. R.K.Negi, Additional Advocate General, for respondent s No.1 to 3/State.
Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3 and seeks time to file reply. Be filed within two weeks.
On taking steps during the course of the day, issue dasti notice to respondent No.4, latest by 13.06.2024, returnable for 01.07.2024.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Nagender vs. HRTC & another .
CWP No. 5349 of 202412.06.2024 Present: Mr. Inderjit Singh Narwal, Advocate, for the petitioner.
Mr. Rahul Thakur, Advocate, for the respondents.
CWP No. 5349 of 2024Notice. Mr. Rahul Thakur, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 8928 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jodh Singh vs. HRTC & another .
CWP No. 5348 of 202412.06.2024 Present: Mr. Inderjit Singh Narwal, Advocate, for the petitioner.
Mr. Rahul Thakur, Advocate, for the respondents.
CWP No. 5348 of 2024Notice. Mr. Rahul Thakur, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 8927 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jagdev Sharma vs. State of H.P. & others .
CWP No. 5336 of 202412.06.2024 Present: Mr. Bonit, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 5336 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 8899 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Yash Pal vs. State of H.P. & others .
CWP No. 5332 of 202412.06.2024 Present: Mr. Bonit, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
CWP No. 5332 of 2024Notice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 8895 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ramesh Chand vs. HPU .
CWP No. 5342 of 202412.06.2024 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Sat Prakash, Advocate, vice Ms. Archana Dutt, Advocate, for the respondent.
CWP No. 5342 of 2024Notice. Mr. Sat Prakash, Advocate, appearing vice Ms. Archana Dutt, Advocate, waives service of notice on behalf of the respondent and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 8922 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage. Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Khushi Ram vs. HRTC & another .
CWP No. 5329 of 202412.06.2024 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
CWP No. 5329 of 2024Notice. Ms. Shrutika Chauhan, Advocate, appearing vice Mr. Dheeraj K. Vashisht, Advocate, waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 8891 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ashwani Kumar vs. HRTC & another .
CWP No. 5328 of 202412.06.2024 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
CWP No. 5328 of 2024Notice. Ms. Shrutika Chauhan, Advocate appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 8890 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Desh Raj vs. HRTC & another .
CWP No. 5330 of 202412.06.2024 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
CWP No. 5330 of 2024Notice. Ms. Shrutika Chauhan, Advocate, appearing vice Mr. Dheeraj K. Vashisht, Advocate, waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 8938 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ashwani Kumar vs. HRTC & another .
CWP No. 5328 of 202412.06.2024 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
CWP No. 5328 of 2024Notice. Ms. Shrutika Chauhan, Advocate appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
CMP No. 8890 of 2024Learned counsel for the applicant states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Nand Lal vs. Managing Director & another .
CWP No. 4652 of 202412.06.2024 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Ms. Shilpa Sood, Advocate, for the respondents.
Notice. Ms. Shilpa Sood, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dharam Singh vs. State of H.P. & others .
CWP No. 4650 of 202412.06.2024 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Chitranjan K. Sharma, Advocate, for respondent No.4.
CMP No. 7822 of 2024For the sufficient cause stated in the application, the delay in re-filing the petition is condoned.
Application stands disposed of.
CWP No. 4650 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Mr. Chitranjan K. Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vasu Dev Sharma vs. State of H.P. & another .
CWP No. 4644 of 202412.06.2024 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CMP No. 7824 of 2024For the sufficient cause stated in the application, the delay in re-filing the petition is condoned.
Application stands disposed of.
CWP No. 4644 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ms. Sunita Chauhan & another vs. State of H.P. & .
others CWP No. 4640 of 2024 12.06.2024 Present: Ms. Priya Sharma, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CWP No. 4640 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 7827 of 2024The application is disposed of with a direction to the applicants/petitioners to file complete typed extract of Annexures, in question, within four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ajay Kumar vs. State of H.P. & another .
CWP No. 4638 of 202412.06.2024 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. B.N.Sharma, Additional Advocate General, for the respondents/State.
Notice. Mr. B.N.Sharma, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Vandana vs. State of H.P. & others .
CWP No. 4636 of 202412.06.2024 Present: Mr. Raju Ram Rahi, Advocate, for the petitioner.
At the request to learned counsel for the petitioner, list after two weeks.
June 12, 2024 (Nisha)
to (Bipin C. Negi)
Judge
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Jeet Singh vs. HRTC & others
.
CWP No. 4604 of 2024
12.06.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
June 12, 2024 (Nisha)
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Prem Singh vs. HRTC & others
.
CWP No. 4602 of 2024
12.06.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Notice. Ms. Shrutika Chauhan, Advocate appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ram Rattan vs. State of H.P. & others .
CWP No. 4600 of 202412.06.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. R.K.Negi, learned Additional Advocate General and Mr. Tek Ram Sharma, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively and seek time to file reply. Be filed within four weeks. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Puran Chand vs. HRTC & others .
CWP No. 4598 of 202412.06.2024 Present: Mr. M.L.Sharma, Advocate, for the petitioner.
Mr. Rahul Gathania, Advocate, for the respondents.
Notice. Mr. Rahul Gathania, Advocate appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within four weeks. List thereafter.
r (Bipin C. Negi)
Judge
June 12, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Dharmender Kumar & others vs. State of H.P. & .
others.
CWP No. 4516 of 202412.06.2024 Present: Mr. Rajesh Kumar, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
CWP No. 4516 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Be filed within four weeks. List thereafter.
CMP No. 8205 of 2024The application is disposed of with a direction to the applicants/petitioners to file English Translation of Annexures P-5 and P-6, in question, within four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Suresh Kumar vs. State of H.P. & others .
CWP No. 1974 of 202412.06.2024 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents/State.
Reply on behalf of respondent No.2 stands filed.
Learned Additional Advocate General prays for and is granted four weeks' time to file reply on behalf of respondents No. 1&
3. List thereafter.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Negi (since deceased) through his LRs & others vs. .
LAC & another RFA No. 16 of 2024 12.06.2024 Present: Mr. Anirudh Sharma, Advocate, for the appellants.
Mr. R.K.Negi, Additional Advocate General, for respondent No.1/State.
Notice. Mr. R.K.Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1 and seeks time to file reply. Be filed within four weeks.
On taking steps within three days, issue notice to respondent No.2, returnable within four weeks.
(Bipin C. Negi) Judge June 12, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Anil Kumar & others vs. State of H.P. & another .
CWP No. 8310 of 202311.06.2024 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for the respondents.
On 30.04.2024, instructions had been filed by the respondent-State. A perusal of the instructions categorically reflects that it was admitted by the respondents therein that the case of the petitioners is squarely and entirely covered with the judgment passed in CWP No. 5090 of 2022, titled Umesh Jaswal vs. State of H.P. In view of the categorical stand taken by the respondents further six weeks time was sought for doing the needful vide instructions dated 30.04.2024. From 30.04.2024, six weeks are going to expire on 15.06.2024.
In the instructions, so filed, on 30.04.2024 a reference had been made to CWP No. 3957 of 2023, titled Vinod Kumar Rana vs. State of H.P. Learned counsel for the petitioner has drawn attention of this Court to the consideration order passed in the case of Vinod Kumar Rana on 25.05.2024.
In view of the aforesaid, list the matter on 15.06.2024.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Yam Bahadur & another vs. State of H.P. & .
others CWP No. 2670 of 2019 alongwith CWPOA No. 1354 of 2019 & CWP No. 2581 of 2020 11.06.2024 Present: Mr. Bonit Thakur, Advocate, vice Mr. A.K.Gupta, Advocate, for the petitioner(s).
Mr. R.K.Negi, Additional Advocate General, for the respondents/ State.
CWP No. 2670 of 2019Learned counsel for the petitioners submit that in so far as petitioner No.2 i.e. Anita Devi is concerned, the judgment in the case at hand stands complied with.
Compliance affidavit with respect to petitioner No.1 i.e. Yam Bahadur, be filed within one week.
List on 20.06.2024.
CWPOA No. 1354 of 2019List alongwith CWP No. 2670 of 2019 CWP No. 2581 of 2020 Vide judgment dated 31.10.2023, passed in CWPOA No. 6210 of 2020, titled Surjeet Singh vs. State of H.P. & others, the Court has directed the respondents to grant work charge status/regularization to the petitioner from the date of completion of 8 years of continuous daily wage service in the Department with 240 working days in each calendar year along with all consequential benefits including salary, seniority, pay fixation and pensionary benefits, if any, on or before 31.01.2024. In case ::: Downloaded on - 22/08/2024 20:30:40 :::CIS admissible benefits are not paid to the petitioner on or before 31.01.2024, respondents shall also be liable to pay .
interest thereon from accrual thereof at the rate of 6% per annum.
In pursuance to the aforesaid judgment dated 31.10.2023, the respondents have passed an order dated 09.05.2024, wherein they have taken a categorical stand that judgment passed in LPA No. 165 of 2021, titled State of H.P & others vs. Surajmani & another, on the basis of which in the petitioner's case, the respondent is directed to grant work charge status and other consequential relief had not attained finality and is still pending for adjudication in the Apex Court.
Thus, in view of the fact that the judgment in Surjamani's case has already been assailed before the Hon'ble Supreme Court and in the some of the matters interim orders have already been passed, it will not be appropriate for this Court to proceed further in the matter.
The matter is accordingly closed for the time being with liberty to the petitioner to get it revived in case the situation so arise.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Shyam Lal vs. State of H.P. & others .
CWP No. 852 of 202411.06.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
In pursuance to order dated 30.04.2024, learned Additional Advocate General has placed on record order dated 10.06.2024. Copy of the same is taken on record. Copy whereof has been supplied to learned counsel for the petitioner.
Admittedly, in the case at hand, a National Award was granted to the petitioner way back in the year 2015, however, subsequent to the grant of National Award on account of certain financial irregularities a departmental proceedings was initiated against the petitioner. Vide order dated 22.07.2023 post conclusion of the inquiry with respect to the financial irregularities alleged to have been committed by the petitioner apparently a penalty has been imposed upon the petitioner, whereby it has been ordered to reduce his pay by one stage from his existing stage permanently.
Learned Additional Advocate General seeks further four weeks' time to file reply on behalf of respondents. Prayer considered and allowed. Needful be done on or before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Hari Ram vs. HRTC & others .
CWP No. 974 of 202411.06.2024 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Kewal Singh vs. HRTC & others .
CWP No. 972 of 202411.06.2024 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
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Gurbachan Singh vs. HRTC & others .
CWP No. 970 of 202411.06.2024 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Mast Ram vs. HRTC & others
.
CWP No. 950 of 2024
11.06.2024 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Ishwar Dass vs. HRTC & others .
CWP No. 904 of 202411.06.2024 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
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Rashpal Singh vs. HRTC & others .
CWP No. 1102 of 202411.06.2024 Present: Mr. Shubham Sood, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Learned counsel for the respondents prays for and is granted two weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
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Prem Singh vs. State of H.P. & others .
CWP No. 1528 of 202411.06.2024 Present: Mr. Suresh Saini, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents-State.
Learned Additional Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
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Shyam Lal vs. State of H.P. & others .
CWP No. 852 of 202411.06.2024 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/ State.
List for consideration on 01.07.2024.
In the meanwhile, respondent, if so desired, may file a rejoinder.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
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Monika vs. Ajay Kumar
.
CMPMO No. 238 of 2024
11.06.2024 Present: Mr. Suneel Awasthi, Advocate, for the petitioner.
Mr. Surinder K. Sharma, Advocate, for the respondent.
List for consideration on 01.07.2024.
In the meanwhile, respondent, if so desires, may file a reply.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
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.
::: Downloaded on - 22/08/2024 20:30:40 :::CIS
Sh. Ravinder Singh (deceased) through LRS & .
others vs. Surjit Singh (deceased) through LRs & another CMPMO No. 218 of 2024 11.06.2024 Present: Mr. Divya Raj Singh, Advocate, for the petitioners.
On taking steps within three days, issue notice to the respondents returnable within four weeks. List thereafter.
(Bipin C. Negi)
r Judge
June 11, 2024 (Nisha)
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Rameshwari Devi vs. Ram Sharan & others .
CMPMO No. 179 of 202411.06.2024 Present: Mr. Vikrant Chandel, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondents returnable within four weeks. List thereafter.
June 11, 2024 (Nisha)
to (Bipin C. Negi)
Judge
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Joni & another vs. Anokhi Ram & another .
CMPMO No. 156 of 202411.06.2024 Present: Mr. H.R.Jhingta, Advocate, for the petitioners.
Mr. Y.P.Sood, Advocate, vice Mr. Dinesh Kumar Sharma, Advocate, for respondent No.1.
None for respondent No.2.
None has put in appearance on behalf of respondent No.2 despite being duly served. Hence, respondent No.2 is proceeded against ex-parte.
Learned counsel for respondent No.1 prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS The Principal Secretary Revenue & others vs. .
Manohar Lal & others RSA No. 64 of 2024 11.06.2024 Present: Mr. Diwakr Dev Sharma, Additional Advocate General, for the appellants.
Mr. Malay Kaushal, Advocate, for the respondents.
Record received.
Learned counsel for the respondents intends to go through the record.
List for consideration after four weeks.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Pritam Chand vs. State of H.P. & others .
CWP No. 24 of 202411.06.2024 Present: Mr. Naveen Kumar Dass, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
Learned counsel for the petitioner submits that during the pendency of the present petition 60% of the medical reimbursement, in question, has been received by the petitioner.
Reply on behalf of respondents No. 2 and 3 stands filed, however, three weeks' time is sought for filing a separate reply on behalf of respondent No.1. Needful be done within three weeks. List thereafter.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Dr. Sanjay Sharma vs. State of H.P. & others .
CWP No. 10862 of 202311.06.2024 Present: Mr. T.K.Verma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Rangeel Singh, Advocate, for respondent No.3.
Replies, if any, be filed within two weeks. Rejoinder thereto be filed within two weeks' thereafter.
List after four weeks.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sunder Singh vs. The Director Urban Development .
and another CWP No. 9784 of 2023 11.06.2024 Present: Ms. Kiran Lata Negi, Advocate, vice Mr. Rahul Mahajan, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.1/State.
Learned Deputy Advocate General prays for and is granted four weeks' time to file reply. List thereafter.
r (Bipin C. Negi)
Judge
June 11, 2024 (Nisha)
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Pramod Singh vs. State of H.P. & others .
CWP No. 10250 of 202311.06.2024 Present: Ms. Shailja Thakur, Advocate, vice Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No. 1 and 2/State.
Mr. Sanjay Bhardwaj, Advocate, for respondents No. 3 and 4.
No reply is intended to be filed on behalf of respondents No. 1 and 2. Learned counsel for the petitioner prays for and is granted four weeks time to file rejoinder to the reply filed on behalf of respondents No. 3 and 4. List thereafter.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Gopal Singh & others vs. State of H.P. & another .
CWP No. 9754 of 202311.06.2024 Present: Mr. P.P.Chauhan, Advocate, for the petitioners through video conferencing.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
Learned Deputy Advocate General prays for and is granted four weeks time to file reply/instructions. List thereafter.
(Bipin C. Negi)
r Judge
June 11, 2024 (Nisha)
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Nora Devi vs. State of H.P. & another .
CWP No. 9456 of 202311.06.2024 Present: Mr. Devinder, Advocate, vice Mr. G.N.Verma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents.
At the request of learned counsel for the petitioner, list for consideration after four weeks.
(Bipin C. Negi)
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June 11, 2024 (Nisha)
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LAC, HPPWD & another vs. Salig Ram
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(deceased) through LRs & others RFA No. 8 of 2022 11.06.2024 Present: Mr. R.K.Negi, Additional Advocate General, for the appellants.
Ms. Uma Manta, Advocate, for respondents No.1(a) to 1(d), 2, 3, 5 & 6 and also for proposed legal representatives of respondent No.4(a) & 4(c).
Steps for
bringing on record the
representatives of respondents No. 4 (b) and 7 have not been taken. Needful be done on or before next date of hearing.
legal List after four weeks.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ramesh Chand Vs. State of H.P. & others .
CWP No. 3018 of 202111.06.2024 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 4/ State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.5.
Learned Additional Advocate General seeks further one week's time to file compliance affidavit.
List after one week.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Sarita Chauhan & others vs. State of H.P. & others .
CWP No. 3288 of 202011.06.2024 Present: Ms. Rashmi Parmar, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 & 2/ State.
Mr. J.S.Bagga, Advocate, for respondent No.3.
Learned counsel for respondent No.3 prays for and is granted four weeks' time to file reply. List thereafter.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS .
::: Downloaded on - 22/08/2024 20:30:40 :::CISAnil Kaundal vs. Janki Devi & others .
RSA No. 526 of 201911.06.2024 Present: Mr. Anand Sharma, Senior Advocate with Mr. Jagan Nath, Advocate, for the appellant.
Mr. Arsh Rattan & Mr. Arun Kaushal, Advocates, for respondents No. 7 (a) to 7(f).
None for respondents No. 3, 5 & 8 to 12.
Learned counsel for the appellant seeks time to move an appropriate application for bringing on record the fact that in so far as respondents No. 1, 2 and 6 are concerned, they have been proceeded against ex-parte before the learned Trial Court and before the learned First Appellate Court. Hence, according to learned counsel for the appellant, the said respondents had neither contested the suit nor the appeal.
Besides the aforesaid, according to learned counsel appearing for the appellant, respondents No. 1, 2 and 6 had been served before learned Trial Court and the learned First Appellate Court, however, now they are delaying effecting of service upon them in the present appeal.
In view of the above stated, learned counsel for the appellant seeks time for taking steps in accordance with law for dealing with respondents No. 1, 2 & 6. Needful be done on or before next date of hearing.
List after four weeks.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Ankush Anand & others vs. State of H.P & others .
CWP No. 5298 of 202411.06.2024 Present: Mr. Tarun K. Sharma, Advocate, for the petitioners.
Mr. R.K.Negi, Additional Advocate General, for respondents No. 1 to 3.
Ms. Kiran Dhiman, Advocate, for respondent No.4.
CWP No. 5298 of 2024Notice. Mr. R.K.Negi, learned Additional Advocate General and Ms. Kiran Dhiman, Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No.4, respectively and seek time to file reply.
Be filed on or before next date of hearing.
List after four weeks.
CMP No. 8823 of 2024Learned counsel for the applicants states that he is under instructions not to press this application, at this stage.
Accordingly, same is dismissed as not pressed.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS HPFC vs. Smt. Dharam Lata (since deceased) .
Civil Revision No. 220 of 201811.06.2024 Present: Mr. Athrav Sharma, Advocate, for the petitioner/applicant.
Cr.MP(M) No. 495 of 2024Learned counsel for the applicant/petitioner submits that deceased respondent Smt. Dharam Lata has three legal heirs namely Ajay Kumar Sharma, Ms. Meena Sharma and Ms. Manju. However, the names of Ms. Meena Sharma and Ms. Manju are not mentioned in the application as they are the daughters of deceased-Dharam Lata and only the name of Ajay Kumar Sharma has been mentioned as legal heir of deceased Smt. Dharam Lata .
Learned counsel for the applicant/petitioner seeks further two weeks' time to file supplementary affidavit for bringing on record the names of other two legal heirs of deceased Dharam Lata i.e. Ms. Meena Sharma and Ms. Manju. List thereafter.
(Bipin C. Negi) Judge June 11, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Yadvinder Sharma vs. State of H.P. & others .
CWP No. 5318 of 202411.06.2024 Present: Ms. Madhurika Shekhon Verma, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list on 15.06.2024.
June 11, 2024 (Nisha)
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Paras Ram (deceased) through LRs vs. Shanti .
Devi & another.
RSA No. 322 of 202210.06.2024 Present: Dr. Lalit K. Sharma, Advocate, for the appellants.
Ms. Anubhuti Sharma, Advocate, for the respondents.
CMP No. 3112 of 2024Learned counsel for the non-applicants submits that the reply has been filed during the course of the day.
Registry is directed to trace and place the same on record on or before next date of hearing after removal of objections, if any.
List after four weeks.
(Bipin C. Negi) Judge June 10, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Jagdish Kumar & another vs. Gram Panchayat .
Satrol & another CMPMO No. 315 of 2022 10.06.2024 Present: Mr. G.D.Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the petitioners.
Respondents No. 1 to 3 and 6 already ex-parte vide order dated 14.09.2023.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondents No. 4 and 5. At the request of learned vice counsel for respondents No. 4 and 5, matter is adjourned.
List after two weeks.
Henceforth, name of Mr. Janesh Gupta, Advocate be shown in the cause list, as counsel for respondents No. 4 and 5.
(Bipin C. Negi) Judge June 10, 2024 (Nisha) ::: Downloaded on - 22/08/2024 20:30:40 :::CIS Smt. Bhag Dei Rawat & another vs. Sanjay Sood .
& another CMPMO No. 464 of 2022 10.06.2024 Present: Mr. Nishant Khidtta, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for the respondents.
As prayed, list for consideration on 20.06.2024.
r to (Bipin C. Negi)
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June 10, 2024 (Nisha)
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