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Himachal Pradesh High Court

Kashmir Chand vs . State Of H.P. & Ors. on 17 October, 2022

Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua

Kashmir Chand Vs. State of H.P. & Ors.

CWP No. 7278/2022

17.10.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Kavita Kajal, Advocate, for the petitioner.

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Mr. Vikas Rathore, Additional Advocate General, for respondent Nos.1 to 4.

CWP No.7278/2022 & CMP No.14541/2022 Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondent Nos.1 to 4 and seeks time to file reply. Issue notice to respondent Nos.5 to 7, returnable by three weeks, on taking steps within one week.

Stand over for three weeks.

CMP No.14543/2022 The application is disposed of with a direction to the applicant/petitioner to file translated copies of the documents in issue by the next date of hearing.

( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS Devidner Kumar Vs. State of H.P. & Ors.

CWP No. 7277/2022

17.10.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.

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Mr. Vikas Rathore, Additional Advocate General, for respondent Nos.1 to 3.

CWP No.7277/2022 & CMP No.14537/2022 Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondent Nos.1 to 3 and seeks time to file reply. Issue notice to respondent No.4, returnable by 07.11.2022, on taking steps within one week.

Stand over till 07.11.2022.

( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS Mohinder Singh Vs. State of H.P. CWP No. 7274/2022 17.10.2022 Present: Mr. Suneet Goel, Advocate, for the petitioner.

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Mr. Vikas Rathore, Additional Advocate General, for the respondent.

CWP No.7274/2022 & CMP No.14530/2022 Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent and seeks time to file reply.

Until next date, no further action shall be taken by the respondent on the basis of impugned order dated 11.05.2022.

Record of the case be also produced on the next date of hearing.

Stand over till 16.11.2022.

( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS Munish Kumar Vs. State of H.P. & Ors.

CWP No. 7271/2022

17.10.2022 Present: Mr. Harmahender Singh, Advocate, for the petitioner.

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Mr. Vikas Rathore, Additional Advocate General, for respondent Nos.1 to 4.

CWP No.7271/2022 & CMP No.14525/2022 On the request of learned Additional Advocate General, list on 19.10.2022.

                          r                to        ( A.A. Sayed )
                                                     Chief Justice

                                                 ( Jyotsna Rewal Dua )
                                                        Judge

17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS Vijay Singh Vs. State of H.P. & Anr.

CWP No. 7268/2022

17.10.2022 Present: Mr. Kush Sharma, Advocate, for the petitioner.

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Mr. Vikas Rathore, Additional Advocate General, for the respondents.

CWP No.7268/2022 & CMP No.14522/2022 List on 19.10.2022 to enable the learned Additional Advocate General to take instructions.

                          r                to         ( A.A. Sayed )
                                                      Chief Justice

                                                  ( Jyotsna Rewal Dua )
                                                         Judge

17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS Dr. Surinder Nath Sharma Vs. State of H.P. & Ors.

LPA No. 166/2021

17.10.2022 Present: Mr. Y.P.S. Dhaulta, Advocate, for the appellant.

Ms. Ritta Goswami, Additional Advocate General, for .

respondent Nos.1 and 2.

On the request of learned Additional Advocate General, stand over till 31.10.2022.

                                                    ( A.A. Sayed )
                                                    Chief Justice


                          r                to   ( Jyotsna Rewal Dua )
                                                       Judge

17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS .

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Neena Vs. M.C. Shimla & Ors.

CWP No. 2248/2020

17.10.2022 Present: Mr. R.K. Bawa, Sr. Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.

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Mr. Shubham Sood, Advocate vice Mr. Naresh K. Gupta, Advocate, for respondent Nos.1 and 2.

Mr. Dheeraj K. Verma, Advocate, for respondent No.3.

On the request of learned vice counsel for respondent Nos.1 and 2, stand over till 01.11.2022.

                        r                to        ( A.A. Sayed )
                                                   Chief Justice


                                               ( Jyotsna Rewal Dua )
                                                      Judge

17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS .

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Uttam Chand Dhawan Vs. State of H.P. & Ors.

CWP No. 171/2020

17.10.2022 Present: Mr. M.C. Verma, Advocate, for the petitioner.

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Ms. Ritta Goswami, Additional Advocate General, for the respondents.

We have perused the order dated 21.03.2022 passed by this Court.

Let the respondents file a status report by the next date and also indicate therein by which date the work in question shall be completed.

Stand over for three weeks.

( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS .

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Shoolini University Vs. H.P. Private Educational Institutions Regulatory Commission and connected matters.

CWP No. 656/2018

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a/w CWP No. 678/2018 & CWP No. 873/2019

17.10.2022 Present: Ms. Sanjivini Sood, Advocate vice Mr. Arjun Lall, Advocate, for the petitioner(s).

Mr. Naresh Kaul, Advocate, for the respondent(s).

It is noticed that despite several opportunities to file rejoinder, the rejoinder has not been filed by the petitioner. On the request of learned vice counsel for the petitioner, we defer the matter for a period of three weeks to file rejoinder, subject, however, to costs of Rs.5,000/- to be paid by the petitioner to the Himachal Pradesh Legal Services Authority, Shimla before the next date.

Stand over for three weeks.

( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS Mulkh Raj Sharma Vs. M/s Indofarm Equipment Ltd.

CWP No. 2424/2017

17.10.2022 Present: Mr. Dinesh Bhanot, Advocate, for the petitioner.

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Mr. Devender Sharma, Advocate vice Mr. C.N. Singh, Advocate, for the respondent.

Records of the Industrial Tribunal-cum-Labour Court, Shimla in Reference No. 24/2016 (Mulkh Raj Vs. M/s Indofarm Equipments Ltd) be placed on record by the next date.

Stand over for two weeks.

( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS .

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Pankaj Kumar Vs. H.P. University & Ors.

CWP No. 2919/2022

17.10.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Ms. Bharti Devi, Advocate, for the petitioner.

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Mr. Surender Verma, Advocate, for respondent No.1- H.P. University.

Mr. Loveneesh Singh Thakur, Advocate, for respondent Nos.2 to 9.

On the request of learned counsel for respondent No.1, list on 18.10.2022, high on the Board.

( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua ) Judge 17th October, 2022(Rohit) ::: Downloaded on - 18/10/2022 20:03:16 :::CIS .

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