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Himachal Pradesh High Court

State Of Hp & Others vs . Surajmani & Another on 29 March, 2022

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

State of HP & others Vs. Surajmani & Another alongwith connected matters LPA No. 165/2021, CWP No. 2097/2015, 1946/2016, 2398/2016, 2713/2016, 2763 to 2766/2016, 2769 to .

2772/2016, 2804/2016, 2806/2015, 2827/2016, 2828/2016, 2871/2016, 2876 to 2881/2016, 2932/2016, 2973/2016, 2979/2016, 3027/2016, 3054/2016, 3205/2016, 3301/2016, 3304/2016, 414/2017, 614/2017, 1136/2017, 2043/2017, 45/2018, 590/2018, 1068/2018, 1069/2018, 1405/2018, 2482/2018, 2650/2018, 2666/2018, 2770/2018, 2795/2018, 2922/2018, 2975/ 2018, 2976/2018, 2978 to 2982/2018, 3077/2018, 64/2019, 88/2019, 109/2019, 168/2019, 176/2019, 245 to 247/2019, 250/2019, 256/2019, 275/2019, 329/2019, 365/2019, 556/2019, 626/2019, 706/2019, 748/2019, 826/2019, 838/2019, 886/2019, 1065/2019, 1196/2019, 1232/2019, 1235/2019, 1317/2019, 1493 to 1496/2019, 1716/2019, 2053/2019, 2193/2019, 2481/2019, 2671/2019, 2673 to 2677/2019, 2682 to 2686/2019, 3551/2019, 3600/2019, 3601/2019, 3790 to 3793/2019, 4130/2019, CMP (M) 1905/2019, CWPOA Nos. 4950/2019, 6135/2019, 6336/2019, 7085/2019, 7789/2019, 7171/2019, 7250/2019, 7062/2019, 7837/2019, Ex. Pt. No. 26/2019, CWP Nos. 493/2020, 751/2020, 1162/2020, 1164/2020, 2333/2020, 2404/2020, 2405/2020, 2915/2020, 2937/2020, 3371/2020, 3900/2020, 3972/2020, 4136/2020, 4272/2020, 4662/2020, 5218/2020 5457/2020, 5480 to 5482/2020, 5489/2020, 5500/2020, 5620/2020, 5712/2020, 6079/2020, CWPOA No. 66/2020, 1328/2020, 1967/2020, 1968/2020, 4347/2020, CWP No. 29/2021, 37/2021, 60/2021, 73/2021, 74/2021, 117/2021, 206/2021, 208/2021, 244/2021, 278/2021, 314/2021, 324/2021, 327/2021, 783/2021, 830/2021, 936/2021, 938/2021, 942/2021, 949/2021, 1159 to 1169/2021, 1187/2021, 1189/2021, 1190/2021, 1198/2021, 1252/2021, 1254/2021, 1304/2021, 1371/2021, 1373/2021, 1376/2021, 1377/2021, 1379/2021, 1400/2021, 1408/2021, 1409/2021, 1446/2021, 1521/2021, 1523/2021, 1524/2021, 1580/2021, 1592 to 1594/2021, 1599/2021, 1666/2021, 1719/2021, 1726/2021, 1729/2021, 1754/2021, 1777/2021, 1787/2021, 1803/2021, 2482/2021, 2966/2021, 3171/2021, 3185/2021, 3750/2021, 3751/2021, 4163/2021, 4249/2021, 4547/2021, 4551/2021, 4552/2021, 5858/2021, 5906/2021, 5923/2021, 5926/2021, 5950/2021, 6746/2021, LPA No. 9/2021, 162/2021, Ex.PT No. 210/2021, Ex. P. No. 28/2021, CWP No. 1180/2022, 1194/2022, LPA No. 32/2022.

29.03.2022 Present:- Mr. Ashok Sharma, Advocate General with Mr. Adarsh K. Sharma, Additional Advocate General, for the State.

M/s. Ashwani K. Gupta, T.S. Chauhan, Adarsh K. Vashisht, Y.P.S. Dhaulta for the petitioners in the respective writ petitions.

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Mr. Sanjeev Bhushan, Senior Advocate with M/s. Rajesh Kumar, Rahul Mahajan, Avinash Jaryal, Sunil Awasthi, S.C. Sharma, Shalini Thakur, Manohar Lal Sharma, Sandeep Chauhan, C.N. Singh, Jaidev Thakur, Dalip K. Sharma, Tanuj Thakur, Yogesh Kumar Chandel, Sanjay Kumar Sharma, Kulbushan Khajuria, Kulwant Chauhan, Naresh Verma, Varun Rana, Vinod Thakur, for the private respondents.

The learned Additional Advocate General to supply copy of appeal to Mr. Naresh Verma, Advocate appearing for the respondents.

LPAs No. 17/2022 & 32/2022 Notice. Mr. Ashwani K. Gupta, Advocate, waives notice on behalf of the respondent(s).

The Ld. Additional Advocate General to provide copy of appeals to Mr. Ashwani K. Gupta, Advocate.

CMP No. 2326/2022 in LPA No. 17/2022 CMP No. 3153/2022 in LPA No. 32/2022 The proceedings in Execution Petitions No. 285/2021 & 427/2021 shall remain stayed till the next date of hearing.

Registry to reflect the name of Mr. T.S. Chauhan, Advocate, representing HPSEBL in the cause list henceforth.

List all the matters on 7th April, 2022 alongwith LPAST No. 31463/21, titled State Vs. Mishru Ram.

( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 29, 2022.

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