Punjab-Haryana High Court
Madan Mohan Thatai vs Pswc on 22 May, 2019
Author: Arun Monga
Bench: Arun Monga
206 CWP No. 23336 of 2015
PATTI SAINIAN SABHA
VS
STATE OF HARYANA AND OTHERS
Present : Mr. Hemen Aggarwal, Advocate,
for the petitioner.
Mr. Pankaj Mulwani, DAG, Haryana.
A perusal of the paper-book reflects that allegations
essentially pertain to un-represented respondent No.4-Haryana
Tourism Development Corporation.
In the interest of justice, adjourned to 06.11.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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207 CWP No. 23884 of 2015 (O&M)
SHER SINGH AND ANOTHER
VS
STATE OF HARYANA AND OTHERS
Present : Mr. Vivek Aggarwal, Advocate,
for the petitioners.
Mr. Pankaj Mulwani, DAG, Haryana.
Mr. P. K. Longia, Advocate,
for respondent No.6.
Mr. Raghav Goel, Advocate,
for respondent No.7.
Learned counsel for respondent No.7 submits that in
all likelihood, the present writ petition is rendered infructuous as
the license granted to possess and sell the fireworks was valid till
31.03.2016 and seeks time to get instructions qua the same.
Adjourned to 29.08.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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208 CWP No. 26223 of 2015
MAHARISHI MARKANDESHWAR UNIVERSITY
VS
UHBVNL AND OTHERS
Present : Mr. Alok Mittal, Advocate,
for the petitioner.
Mr. Pankaj Kundra, Advocate for
Mr. Deepak Sabherwal, Advocate,
for the respondents.
On joint request of learned counsels for the parties,
adjourned to 06.11.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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209 IOIN-CWP-4849-1985
V. K. SHARMA
VS
PUNJAB WIRELESS SYSTEM LIMITED
Present : Mr. Shalender Nagpal, Advocate for
Mr. Shireesh Gupta, Advocate,
for the petitioner.
Mr. Abhay Pal Singh, AAG, Punjab.
Learned counsel for the petitioner seeks an
adjournment on the ground that he has lost his paper-book and
needs time to reconstruct the same.
Adjourned to 08.08.2019.
Last opportunity is granted to address the arguments.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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210 CWP No. 2782 of 2001 (O&M)
S.C. PAHWA
VS
HARYANA STATE COUNCIL FOR CHILD WELFARE & ORS
Present : Mr. Win Koul, Advocate for
Mr. Anuj Raura, Advocate,
for the petitioner.
Mr. Pankaj Mulwani, DAG, Haryana.
Mr. Nikhil Batta, Advocate,
for the respondents.
Yet again an adjournment is being sought on behalf of
learned counsel for the petitioner on the ground that arguing
counsel is in personal difficulty.
Adjourned to 09.08.2019.
Last opportunity is granted to address the arguments.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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211 CWP No. 7254 of 2005
GANGA SINGH
VS
THE PUNJAB STATE COOP. MILK PROCEDURES
FEDERATION LIMITED AND OTHERS
Present : Mr. P. S. Goraya, Advocate,
for the petitioner.
Mr. A. S. Chadha, Advocate for
Mr. B. S. Patwalia, Advocate,
for the respondents.
On joint request of learned counsel for the parties,
adjourned to 22.07.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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212 CWP No. 12233 of 2011
ASHISH CHOPRA
VS
STATE BANK OF INDIA AND OTHERS
Present : Mr. Vivek Aggarwal, Advocate,
for the petitioner.
Ms. Mandeep Kaur, Advocate for
Mr. Vikas Chatrath, Advocate,
for the respondents.
A request for pass over is being made on behalf of
learned counsel for the respondents, which is not possible due to
paucity of time.
Adjourned to 01.11.2019.
Meanwhile, respondents are directed to comply with
the order dated 03.11.2017.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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214 CWP No. 548 of 2013 and
CWP No. 17571 of 2012
JASHAN PREET AND OTHERS
VS
PUNJABI UNIVERSITY PATIALA AND OTHERS
Present : Ms. Manpreet Kaur, Advocate for
Mr. A. D. S. Jattana, Advocate,
for the petitioner(s).
Mr. Abhinav Aggarwal, Advocate for
Mr. Ajaivir Singh, Advocate,
for respondents No.1 and 2.
Ms. Manjeet Kaur, Advocate for
Mr. S. S. Tiwana, Advocate,
for respondent No.4.
Mr. R. P. S. Brar, Advocate,
for respondents No.6, 9, 10, 12, 17, 18,
21, 22, 25, 26,30, 32, 35, 37, 38 & 40.
Ms. Kavita Arora, Advocate,
for respondents No.7, 88, 11, 13, 14, 15,
16, 19, 23, 24, 27, 29, 31, 34, 36, 39, 41.
Mr. Aman Sharma, Advocate,
for respondent No.42.
The record of case reflects that some of the
respondents have yet not filed replies, despite ample
opportunities. Their right to file reply is forfeited.
Since no replication has been filed till date in response
to the replies filed, therefore, right to file replication is also
forfeited. Pleadings are thus complete.
Adjourned to 01.11.2019.
A photocopy of this order be placed on the file of other
connected case.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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213 CM No. 6717 of 2019 and
CM No. 14265 of 2013
CWP No. 3838 of 2013
ARUN KANT BATTA
VS
PUNJAB STATE COOPERATIVE BANK LIMITED AND OTHERS
Present : Mr. R. L. Batta, Senior Advocate with
Mr. M. S. Sajjan, Advocate,
for the applicant/petitioner.
CM NO. 6717 OF 2019
Issue notice of the application through counsel for the
next date of hearing.
CM NO. 14265 OF 2013
Adjourned to 01.11.2019 for arguments.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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206 CWP No. 23336 of 2015
PATTI SAINIMAN SABHA
VS
STATE OF HARYANA AND OTHERS
Present : Mr. Advocate,
for the petitioner.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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105+222 CWP No. 26141 of 2014 (O&M)
MITHU SINGH
VS
PSPCL AND ANOTHER
Present : Mr. Saurav Khurana, Advocate,
for the petitioner.
Ms. Promina Nain, Advocate,
for the respondents.
CM NO. 6043 OF 2019
For the reasons mentioned in the application, same is
allowed and Annexures R-3 and R-4 are taken on record, subject
to all just exceptions.
MAIN CASE
Adjourned to 29.10.2019 for arguments.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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219 CWP No. 14988 of 2014 (O&M)
USHVINDER KAUR POPLI
VS
PUNJABI UNIVERSITY AND OTHERS
Present : Mr. Rakesh Gupta, Advocate,
for the petitioner.
Mr. Abhinav Aggarwal, Advocate for
Mr. Ajaivir Singh, Advocate,
for respondents No.1 and 2.
Learned counsel for respondents seeks an
adjournment on the ground that case of the petitioner is under
consideration and decision thereof is likely to be taken soon.
Adjourned to 19.07.2019, to enable the respondents
to take decision in the case of petitioner.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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217 CWP No. 20425 of 2013
RAJNEESH KUMARI
VS
UNION OF INDIA AND OTHERS
Present : Ms. Neha Sonawane, Advocate and
Ms. Amrita Garg, Advocate,
for the petitioner.
Mr. Sunil Kumar Sharma, Advocate,
for respondent-UOI.
Ms. Ambika Sood, DAG, Punjab.
None for respondent No.3.
None appears on behalf of respondent No.3.
In the interest of justice, adjourned to 29.08.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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220 CWP No. 18804 of 2014;
CWP No. 23012 of 2014;
CWP No. 23033 of 2014 and
CWP No. 23038 of 2014
ANMOL CHOPRA AND OTHERS
VS
STATE OF PUNJAB AND ANOTHER
Present : Mr. Naveen Bawa, Advocate,
for petitioner Nos.1 to 4 in
CWP No. 18804 of 2014.
Mr. Jaideep Verma, Advocate,
for the petitioner(s) in
CWP No. 23012 of 2014.
Mr. Taraf Bains, Advocate for
Ms. Jagdeep Bains, Advocate,
for petitioner No.5 in
CWP No. 18804 of 2014.
Ms. Bhupinder Kaur, Advocate for
Mr. Kapil Kakkar, Advocate,
for the petitioner(s) in
CWP No. 23033 of 2014.
Mr. Jashanpreet Sidhu, Advocate for
Mr. Ashish Aggarwal, Advocate,
for the petitioners in
CWP No. 23038 of 2014.
Mr. Abhay Pal Singh, AAG, Punjab.
At the unopposed written request of learned counsel
for the petitioner(s) in CWP No. 18804 of 2014, adjourned to
01.11.2019.
A photocopy of this order be placed on the files of
other connected cases.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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225 CM No. 2245 of 2016 in
CWP No. 15415 of 2011
SUKHWINDER SINGH
VS
PRESIDING OFFICER AND OTHERS
Present : Mr. Abhishek Bajaj, Advocate for
Mr. Ajaivir Singh, Advocate,
for the applicant/petitioner.
None for the respondents.
In view of written request circulated on behalf of
learned counsel for the respondents, adjourned to 01.10.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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216 CWP No. 9438 of 2013
NARINDER SINGH
VS
VICE CHANCELLOR, PUNJABI UNIVERSITY, PATIALA AND
OTHERS
Present : None for the petitioner.
Ms. Gagandeep Kaur, Advocate for
Mr. Aakash Singla, Advocate,
for respondent No.6.
In view of written request circulated on behalf of
learned counsel for respondent No.6, adjourned to 01.11.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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223 CWP No. 3181 of 2015
SUSHIL KUMAR AND OTHERS
VS
CHANDIGARH ADMINISTRATION AND OTHERS
Present : Mr. Padamkant Diwedi, Advocate,
for the petitioners.
Mr. Sanjiv Ghai, Advocate,
for respondent No.1.
Ms. Deepali Puri, Advocate,
for respondents No.2 and 3.
Mr. Ashish Kumar, Advocate for
Mr. Ishan Bhardwaj, Advocate,
for respondents No.4 to 7, 29 to 13.
Mr. R. K.Chauhan, Advocate,
for respondent No.8.
Registry is directed to list this matter along with CWP
No. 9016 of 2007 on 22.07.2019, as directed vide order dated
07.03.2018 passed by this Court.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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226 CWP No. 369 of 2016
MANDEEP SINGH KALSI
VS
STATE OF PUNJAB AND OTHERS
Present : Mr. Dinesh Mahajan, Advocate,
for the petitioner.
Mr. Abhay Pal Singh, AAG, Punjab.
Mr. Tarun Kumar, Advocate for
Mr. Nitin Kaushal, Advocate,
for respondent No.2.
Learned counsel for respondent No.2 has handed over
a copy of additional affidavit to the opposite counsel and seeks
time to file the same in Registry.
Adjourned to 01.10.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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227 CWP No. 2156 of 2016
PARDEEP KUMAR
VS
STATE OF PUNJAB AND OTHERS
Present : Mr. Varun Goyal, Advocate,
for the petitioner.
Mr. Abhay Pal Singh, AAG, Punjab.
Ms. Bhupinder Kaur, Advocate for
Mr. Kapil Kakkar, Advocate,
for respondent No.4.
Learned counsel for the petitioner seeks a pass over
which is not possible due to paucity of time.
Adjourned to 09.08.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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228 CWP No. 2883 of 2016
VEENU RANI VS UCO BANK AND OTHERS
Present : Mr. R. S. Mamli, Advocate,
for the petitioner.
Ms. Akankasha Yadav, Advocate for
Mr. Shekhar Verma, Advocate,
for respondents No.1 and 2.
Mr. Madan Gupta, Advocate,
for respondent No.3.
Learned counsel for respondents No.1 and 2 submits
that she has been recently engaged and needs some time to
prepare the case for arguments.
Adjourned to 22.08.2019.
In the meanwhile, respondent No.2 is directed to
disclose the number of vacancies lying vacant for the post of
Peon in general category.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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229 CWP No.3456 of 2016 (O&M)
DEEPAK GUPTA
VS
PUNJAB AGRICULTURAL UNIVERSITY AND OTHERS
Present : Mr. Abhishek Arora, Advocate,
for the petitioner.
Mr. Girish Agnihotri, Senior Advocate with
Mr. Sakal Sikri, Advocate and
Mr. B. S. Khehar, Advocate,
for the respondents.
A request for pass over is being made by learned
counsel for the petitioner on the ground that he is led by senior
counsel Mr. Rajiv Atma Ram, Senior Advocate, who is stated to
busy before another Bench.
Due to paucity of court time, adjourned to
10.09.2019.
(ARUN MONGA)
JUDGE
MAY 22, 2019
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230
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP NO. 3759 OF 2016
DATE OF DECISION : 22.05.2019
Madan Mohan Thatai
...Petitioner
versus
Punjab State Warehousing Corporation
...Respondent
CORAM : HON'BLE MR. JUSTICE ARUN MONGA
Present : Mr. Vivek Sethi, Advocate,
for the petitioner.
Mr. M. S. Batth, Advocate,
for the respondent.
ARUN MONGA, J. (ORAL)
Learned counsel for the parties are ad idem that case of the petitioner is squarely covered by a judgment rendered by this Court in CWP No. 15374 of 2013 decided on 29.04.2019 tilted as "K. C. Rana v. Punjab State Warehousing Corporation".
The present writ petition stands disposed in terms of the judgment, ibid.
(ARUN MONGA) JUDGE MAY 22, 2019 shalini Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 22 of 24 ::: Downloaded on - 09-06-2019 10:17:03 ::: 215 CWP No. 2517 of 2013 and CWP No. 19857 of 2013 GURMEET SINGH VS PUNJABI UNIVERSITY PATIALA AND ANOTHER Present : Ms. Kanchan, Advocate for Mr. Harinder Sharma, Advocate, for the petitioner(s).
Mr. Abhinav Aggarwal, Advocate for Mr. Ajaivir Singh, Advocate, for the respondents.
A request for pass over is being made on behalf of learned counsel for the respondents, which is not possible due to paucity of time.
Adjourned to 30.07.2019. A photocopy of this order be placed on the file of other connected case.
(ARUN MONGA) JUDGE MAY 22, 2019 shalini 23 of 24 ::: Downloaded on - 09-06-2019 10:17:03 ::: 221 CWP No. 22042 of 2014 SANTOKH SINGH VS STATE OF PUNJAB AND ANOTHER Present : Mr. B. S. Patwalia, Advocate, for the petitioner.
Ms. Ambika Sood, DAG, Punjab. Mr. Swaroop Singh, Advocate for Mr. Pardeep Bajaj, Advocate, for respondent No.2.
Pursuant to order dated 11.03.2019, affidavit has been filed by learned State counsel. Perusal of the same reflects that though the case of petitioner for granting extension in service is conceded, but the said relief cannot be granted to him, at this stage as by efflux of time, the petitioner has already attained the age of 60.
In the premise, the only controversy that requires adjudication is whether the petitioner is entitled to be granted back wages for the period he was kept out of job for no fault of his, even though he was ever willing to serve, had he been granted extension.
Adjourned to 05.08.2019.
(ARUN MONGA) JUDGE MAY 22, 2019 shalini 24 of 24 ::: Downloaded on - 09-06-2019 10:17:03 :::