Himachal Pradesh High Court
Chet Ram vs . Kaushalya Thakur & Anr. on 22 August, 2023
Author: Chief Justice
Bench: Chief Justice
Chet Ram Vs. Kaushalya Thakur & anr.
CMP (M) No. 111 of 2023 .
22.8.2023 Present: Mr. Khem Raj and Ms. Pooja Verma, Advocates, vice Mr. Abhishek Banta, Advocate, for the applicant.
Ms. Kiran Sharma, Advocate vice Mr. Arvind Sharma, Advocate, for respondent No. 1 .
None for respondent No. 2.
of Rejoinder, if any, be filed within a week. List on 29.8.2023.
rt (Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Beverley Singh Vs. Tejinder Singh C.S. No. 29 of 2023 .
22.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the plaintiff.
Mr. Arjun Lall, Advocate, for defendant No. 1.
It has been submitted by learned counsel for defendant No. 1 that an appropriate application is being of filed, during the course of the day. His statement is taken on record.
rt List on 25.8.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ayush Kainth Vs. Kuldeep Kaur C.S. No. 24 of 2023 .
22.8.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the plaintiff.
Mr. Ankit, Advocate vice Mr. Shriyak Sharda, Advocate, for the defendant.
Civil Suit No. 24 of 2023 and OMP No. 171 of 2023 of Written statement and reply are stated to have been filed. However, the same are not on record.
rt The Registry is directed to trace out and place the same on record, if found in order, by the next date of hearing.
Replication and rejoinder be filed within four weeks. List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Prem Chand Vs. Vipul Sood C.S. No. 11 of 2023 .
22.8.2023 Present: Mr. Rajiv Rai, Advocate, for the plaintiff.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the defendant.
C.S. No. 11 of 2023 & OMP No. 88 of 2023 Time sought to file written statement as well of as reply. Needful be done within four weeks.
rt List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Rangeen Kumar Vs. Arun Dogra & anr.
Cr. Revision No. 707 of 2022.
22.8.2023 Present: Mr. Nand Lal, Advocate vice Mr. Nipun Sharma, Advocate, for the petitioner.
Mr. Munish Dhatwalia, Advocate, for respondent No. 1.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 2.
of In view of the request made by learned vice counsel for the petitioner, list on 29.8.2023.
rt (Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Mamta Rani Vs. State of H.P. Cr. MP(M) No. 346 of 2021 .
22.8.2023 Present: Mr. Vijay Kumar, Advocate vice Mr. Kulwant Chauhan, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Addl. A.G. with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for the respondent-State.
Mr. Rajesh Kashyap, Advocate, for of respondents No. 2 to 5.
Report of Registrar (Judicial) perused. rt Let objection(s), as raised by the Registry, in reply filed on behalf of respondents No. 2 to 5, be removed within a week.
List on 29.8.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Karan Verma & ors Vs. Trilok Chand C.S. No. 86 of 2021 .
22.8.2023 Present: Mr.Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the plaintiffs/non-applicants.
Mr.Nishant Khidtta, Advocate, for the defendant/applicant.
OMP No. 69 of 2023of Arguments heard. Order reserved.
rt (Virender Singh)
Judge
August 22, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
NIC Ltd. Vs. Geto Devi @ Geeta Devi & ors a/w connected matters FAO No. 93 of 2013 a/w FAO Nos 4137 of 2013 and .
253 of 2015 FAO No. 93 of 2013 22.8.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate vice Ms. Archana Dutt, Advocate, for respondents No. 1 and 2.
of Mr. Mohd. Amir, Advocate vice Ms. Ambika Kotwal, Advocate, for respondent No. 3. rt Ms. Seema Guleria, Advocate, for respondent No. 4.
Mr. Jai Ram Sharma, Advocate, for respondent No. 5.
FAO No. 4137 of 2013Mr. Arun Kaushal, Advocate vice Ms. Archana Dutt, Advocate, for the appellant.
Mr. Mohd. Amir, Advocate vice Ms. Ambika Kotwal, Advocate, for respondent No. 1.
Ms. Seema Guleria, Advocate, for respondent No. 2.
Mr. Jai Ram Sharma, Advocate, for respondent No. 3.
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No. 4.
FAO No. 253 of 2015Mr. Mohd. Amir, Advocate vice Ms. Ambika Kotwal, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate vice Ms. Archana Dutt, Advocate, for respondents No. 1 and 2.
Ms. Seema Guleria, Advocate, for respondent No. 3.
Mr. Jai Ram Sharma, Advocate, for respondent No. 5.
::: Downloaded on - 23/08/2023 20:33:31 :::CISMr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for respondent No. 6.
.
Name of respondent No. 4 is deleted.
List on 26.9. 2023 for hearing.
(Virender Singh) Judge August 22, 2023 of (kalpana) rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ajit Bagga Vs. Rajesh Kumar & anr.
Cr. Revision No. 636 of 2022.
22.8.2023 Present: Mr. Shekhar Badola vice Mr. Parav Sharma, Advocate, for the petitioner.
Mr. Mohit Dogra, Advocate, Advocate, for respondent No. 1.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with of Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 2.
rt In view of the request made by learned counsel for the parties, list for hearing on 3.10.2023.
.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Rajesh Mehra Vs. State of H.P. & ors a/w Connected matter Cr. MMOs No. 356 & 462 of 2021 .
Cr. MMO No. 356 of 202122.8.2023 Present: Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with Ms. Leena Guleria and Ms. Sunaina, Deputy of Advocates General, for respondent No. 1.
Mr. K.D. Sood, Senior Advocate with Mr. Het rt Ram Thakur, Advocate, for respondent No. 2.
Cr. MMO No. 462 of 2021Mr. Vishwas Kaushal, Advocate vice Mr. Suneet Goel, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for respondent No. 1.
Mr. Lalit Sehgal, Advocate, for respondents No. 5 and 6.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondents No. 7 to 10.
List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Deena Nath & anr Vs. Bal Ram RSA No. 320 of 2016 .
22.8.2023 Present: Mr. Manjit Singh, Advocate vice Mr. G.R. Palsra, Advocate, for the appellants.
Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the respondent.
The matter has been listed after a gap of about of seven years.
rt At this stage, it has been submitted by learned vice counsel for the appellants that both the appellants have died, during the pendency of the present appeal.
Time sought to take requisite steps. Let needful be done within four weeks.
List on 26.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Radha Devi Vs. Secretary, Health & ors RSA No. 127 of 2016 .
22.8.2023 Present: Mr. Himanshu Kapila, Advocate vice Mr. Manohar Lal Sharma, Advocate, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder Zharaick, Additional Advocates General with Ms. Leena Guleria and Ms. Sunaina, Deputy Advocates General, for the respondents-State.
of In view of the request made by learned vice counsel for the appellant, list for hearing on 3.10.2023.
rt (Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Mata Chintpurni Mandir Committee & anr.Vs. Raj Pal & anr.
RSA No. 502 of 2015.
22.8.2023 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Tejasvi Dogra, Advocate, for the appellants.
Mr. Vivek Sharma, Advocate vice Mr. Sanjeev Sood, Advocate, for the respondents.
List for hearing on 17.10.2023.
of
rt (Virender Singh)
Judge
August 22, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Subhar @ Subhash Chand Vs. Jagdish Chand (since deceased) through LRs & others RSA No. 365 of 2015 .
22.8.2023 Present: Mr. Romesh Verma, Senior Advocate with Ms. Shruti Sharma, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate vice Mr. Janesh Gupta, Advocate, for respondents No. 1(a) to 1(c).
of Respondent No. 1(d) already ex-parte.
Name of respondent No. 1(e) stands deleted. rt None for respondents No. 2 to 7.
List on 5.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Jagdish Chand & anr. Vs. Asha Devi RSA No. 54 of 2015 .
22.8.2023 Present: Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Vedhant Ranta, Advocate vice Dr. Lalit K. Sharma, Advocate, for the respondent.
Since the matter has been listed after a gap of of eight years, as such, the learned counsel for the parties sought time to ascertain the status of the parties.
rt List on 26.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Meghna Chaudhary Vs. Ambala Syndicate Bus Service & ors FAO No. 188 of 2013 .
22.8.2023 Present: Mr. Vaibhav Kanwar, Advocate vie Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Amrinder Singh Rana, Advocate, for respondents No. 1 and 2.
Mr. Praneet Gupta, Advocate, for respondent of No. 3.
Arguments heard. Judgment reserved. rt (Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Sarla Devi Vs. Vandana Verma & anr.
Civil Suit No. 15 of 2021.
22.8.2023 Present: Mr. Sumesh Sharma, Advocate vice Mr. Karun Negi, Advocate, for the plaintiff/applicant.
Mr. Naresh Kumar Tomar, Advocate, for defendants/non-applicants No. 1 and 2.
Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for defendants/non-
of applicants No. 3 and 4.
OMP No. 705 of 2021rt Learned counsel for defendants/non-
applicants No. 3 and 4 submits that reply is being filed, during the course of the day. His statement is taken on record.
Rejoinder, if any, be filed within a week.
List on 5.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Dhyan Singh Vs. Lachhmi Devi & anr.
RSA No. 446 of 2016.
22.8.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the appellants No. 1(a) to 1(d) and 1(f).
Ms. Rinki Kashmiri, Advocate vice Mr. Janesh Gupta, Advocate, for the respondents.
CMP(M) No. 441 of 2023of By way of present application, filed under Order 22 Rule 3 and 9 read with Section 151 of the CPC rt and Section 5 of the Limitation Act, it has been prayed that the legal representatives of sole appellant, Late Sh. Dhyan Singh, who as per averments contained in the application, expired on 30.5.2022, be ordered to be brought on record, after condoning the delay, since the present application has been filed after the prescribed period of limitation.
Although, reply to the present application has been filed, yet considering the factual position, as contained in the application, the applicant has been able to make out the case for condonation of delay. Moreover, the matter is to be decided on the basis of merits and not on the basis of technicalities.
Accordingly, the application is allowed and the legal representatives of deceased appellant, as mentioned in para-1 of the application, are ordered to be brought on record, by setting aside the abatement, if any. The application is, thus, disposed of.
::: Downloaded on - 23/08/2023 20:33:31 :::CIS RSA No. 446 of 2016.
Amended memo of parties be filed within four weeks. List on 12.9.2023.
(Virender Singh) Judge August 22, 2023 of (kalpana) rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Rajinder Singh Sublaik Vs. Dainik Bhaskar RFA No. 406 of 2015 .
22.8.2023 Present: Mr. Amit Himalvi, Advocate, for the appellant.
Mr. Surender Saklani, Advocate, for respondent No. 1.
None for respondent No. 2.
Requisite steps have not been taken for the of service of respondent No. 3. Let needful be done within two weeks. Thereafter, notice be issued to respondent No. 3, rt returnable for 3.10.2023, on steps being taken within two weeks.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Laxmi Dass Vs. Birbal & ors RSA No. 34 of 2015 .
22.8.2023 Present: Mr. Hardeep Verma, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, vice Mr. Basant Pal Thakur, Advocate, for respondent No. 1.
None for respondents No. 2 to 4.
of Requisite steps have not been taken for bringing on record the legal representatives of deceased rt respondent No. 3. Let needful be done within four weeks.
List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ram Lal & anr. Vs. Narender Pal RSA No. 31 of 2015 .
22.8.2023 Present: Mr. Prantap Sharma, Advocate vice Mr. Subhash Sharma, Advocate, for the appellants.
Mr. Arun Kaushal, Advocate, for the respondent.
Time sought to move an appropriate of application for bringing on record the legal representatives of deceased appellant, Ram Lal.
rt Needful be done within three weeks. List on 19.9.2023.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Krishnu Ram & ors Vs. Paras Ram & ors RFA No. 218 of 2014 .
22.8.2023 Present: Mr. Dinesh Sharma, Advocate, for the appellants.
Mr. Suneet Verma, Advocate vice Mr. Inderjeet Singh Narwal, Advocate, for respondent No. 1.
Notices issued to respondents No. 2(a), 2(c) to 2(e) received back after due service, however, no one has of put appearance on their behalf. Notice issued to respondent No. 2(b) received back unserved with the report that he is rt serving in Indian Army. Let fresh notice be issued to respondent No. 2(b), as per the provisions contained under Order 5 Rule 28 CPC, returnable for 10.10.2023, on steps being taken within two weeks.
(Virender Singh) Judge August 22, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Shiv Chand Shkail Vs. Biyas Dev Cr. Revision No. 421 of 2023 .
22.8.2023 Present: Mr. Sudhir Bhatnagar, Advocate, for the petitioner.
Leaving the question of maintainability open, let notice be issued to the respondent, on steps being taken within a week, returnable for 19.9.2023.
of .
rt (Virender Singh)
Judge
August 22, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Baldev Singh. Vs. M/s Mahindra & Mahindra Financial Services Ltd.
Cr. Revision No. 24 of 2020.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Sunil Kumar, Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Ms. Meera Devi, Advocate, for the respondent.
In view of the request made by learned vice of counsel for the petitioner, list on 23.8.2023.
rt (Virender Singh)
Judge
August 14, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Pinki Vs. State of H.P. Cr. Revision No. 332 of 2023 .
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Man Singh Chandel, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent.
Before proceeding further, let report of Probation Officer be called for.
of List on 11.9.2023.
rt (Virender Singh)
Judge
August 14, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Ajeet Kapoor Vs. Sangeeta
Cr. Revision No. 44 of 2023
.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. P.S. Negi,
Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Mr. Dibender Ghosh, Advocate, for the respondent.
For consideration, list on 23.8.2023.
of
(Virender Singh)
rt Judge
August 14, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Ramjee Lal Vs. Vishal Kumar Cr. Appeal No. 254 of 2021 .
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Vishal Bindra, Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Mr. Karan Singh Kanwar, Advocate, for the respondent.
For consideration, list on 4.9.2023.
of
(Virender Singh)
rt Judge
August 14, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Lazi Ram Thakur Vs. Kamlender Rattan
(deceased) through LRs Promila & ors .
Cr. Appeal No. 257 of 201814.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Mohan Sharma, Advocate, for the appellant.
Mr. H.S. Rawat, Additional A.G., for respondent No. 2-State.
Notices issued to respondents No. 1(a) to 1(d) of received back after due service. Despite service, no one has put appearance on their behalf. Further wait is not rt justifiable.
For consideration, list on 28.8.2023.
(Virender Singh) Judge August 14, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ankush Thakur Vs. State of H.P. Cr. MP(M) No. 2068 of 2023 .
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Vivek Sharma, Advocate, for the applicant.
Mr. H.S. Rawat, Additional A.G., for the respondent-State.
Notice. Mr. H.S. Rawat learned Addl. A.G. appears and waives service of notice on behalf of of respondent-State. He prays for and is granted a day's time to file status report.
rt List on 16.8.2023.
(Virender Singh) Judge August 14, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
Gaurav Goel Vs. Meenakshi Goel Cr. Revision No. 39 of 2023 11.8.2023 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
of Mr. Karan Singh Kanwar, Advocate, for the respondent.
rt Record not received.
For awaiting the same, list on 1.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Pardeep Kumar Vs. State of H.P.& anr Cr.MMO No. 551 of 2023 .
11.8.2023 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondent No. 1.
Mr. Narender Guleria, Advocate vice of Mr.Lovneesh Thakur, Advocate, for respondent No. 2.
rt Status report not filed. Let the same be filed within six weeks. List on 22.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Raj Kumar & anr. Vs. State of H.P.& ors Cr.MMO No. 532 of 2023 .
11.8.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondents No. 1 & 2.
Mr. Prakash Sharma, Advocate, for of respondent No. 3.
Reply, on behalf of respondents No. 1 and 2, rt stands filed. For consideration, list on 25.8.2023.
Cr.MP(M) No. 1833 of 2023Till the next date of hearing, further proceedings, arising out of FIR No. 114 of 2022, dated 3.6.2022, registered with Police Station, Paonta Sahib,District Sirmour, H.P., under Sections 3(1)(S) of Scheduled Caste and Scheduled Tribes Act and Section 323 of IPC, and the consequential proceedings of criminal case No. 7 of 2022, in case titled as, 'State of H.P. Vs. Raj Kumar, pending before the learned Special Judge, Sirmour, at Nahan, are ordered to be stayed.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Savitri Vs. State of H.P. .
Cr.MP (M) No. 2052 of 202311.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
of By way of present application, the applicant surrenders before this Court. Be taken into custody.
rt The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing her, on bail, during the pendency of the trial, in case FIR No.125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
::: Downloaded on - 23/08/2023 20:33:31 :::CISMr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, .
Deputy Advocate General, for respondent-
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be of released on interim bail, subject to her furnishing bail bonds in the sum of Rs. 30,000/- with one surety in the rt like amount, to the satisfaction of this Court, with the following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer.
.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested ::: Downloaded on - 23/08/2023 20:33:31 :::CIS and accepted. The applicant is released on bail, in case FIR No. 125 of 2023, dated 9.8.2023, under Sections .
341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. List for consideration on 16.8.2023.
of
rt (Virender Singh)
Judge
August 11, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Baldev Singh Vs. State of H.P.
Cr.MP (M) No. 2053 of 2023
.
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
By way of present application, the applicant of surrenders before this Court. Be taken into custody.
rt The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing him, on bail, during the pendency of the trial, in case FIR No.125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
::: Downloaded on - 23/08/2023 20:33:31 :::CISMr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent-
.
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be released on interim bail, subject to his furnishing bail of bonds in the sum of Rs. 30,000/- with one surety in the like amount, to the satisfaction of this Court, with the rt following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer..
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested and accepted. The applicant is released on bail, in case FIR No. 125 of 2023, dated 9.8.2023, under Sections ::: Downloaded on - 23/08/2023 20:33:31 :::CIS 341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes .
(Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. List for consideration on 16.8.2023.
(Virender Singh) of Judge August 11, 2023 (kalpana) rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Raksha Vs. State of H.P. Cr.MP (M) No. 2054 of 2023 .
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
By way of present application, the applicant of surrenders before this Court. Be taken into custody.
rt The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing her, on bail, during the pendency of the trial, in case FIR No.125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
::: Downloaded on - 23/08/2023 20:33:31 :::CISMr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent-
.
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be released on interim bail, subject to her furnishing bail of bonds in the sum of Rs. 30,000/- with one surety in the like amount, to the satisfaction of this Court, with the rt following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer.
.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested and accepted. The applicant is released on bail, in case ::: Downloaded on - 23/08/2023 20:33:31 :::CIS FIR No. 125 of 2023, dated 9.8.2023, under Sections 341, 323 and 34 of the Indian Penal Code and Section .
3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Theog, District Shimla, H.P. List for consideration on 16.8.2023.
of (Virender Singh) Judge August 11, 2023 rt (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
Beli Ram Vs. State of H.P. Cr.MP (M) No. 2056 of 2023 11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and of Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State. rt By way of present application, applicant surrenders before this Court. Be taken into custody.
The applicant has filed the present application under Section 439 of the Code of Criminal Procedure, for releasing him, on bail, during the pendency of the trial, in case FIR No. 72 of 2023, dated 6.8.2023, under Sections 384, 427 and 506 and 34 of the Indian Penal Code and Sections 3(1)(r), 3(2)(VA) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Jhanjheli, District Mandi, H.P. Notice. Ms. Leena Guleria, learned Deputy Advocate General waives service of notice on behalf of respondent-State. Status report be filed after lunch session.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
::: Downloaded on - 23/08/2023 20:33:31 :::CISMr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional .
Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be of released on interim bail, subject to his furnishing bail bonds in the sum of Rs. 30,000/- with one surety in the rt like amount, to the satisfaction of this Court, with the following conditions:
(i) That the applicant shall appear before the I.O. as and when directed to do so.
(ii) That the applicant shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer.
(Virender Singh) Judge August 11, 2023 (kalpana) Called again 11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh Rawat, Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for respondent- State.
The requisite bail bonds furnished, attested and accepted. The applicant is released on bail, in case ::: Downloaded on - 23/08/2023 20:33:31 :::CIS FIR No. 72 of 2023, dated 6.8.2023, under Sections 384, 427, 506 and 34 IPC and Sections 3(1)(r), 3(2)(VA) of the .
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) 1989, registered with Police Station, Jhanjheli, District Mandi, H.P. of List for consideration on 16.8.2023.
rt (Virender Singh)
Judge
August 11, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Suman Chand Sharma. Vs. State of H.P.& ors
Cr.MMO No. 501 of 2023
.
11.8.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr.
H.K.S. Thakur, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondent No. 1-State.
Mr. R.L. Chaudhary, Advocate, for respondent of No. 2.
Record received.
rt In view of request made by the learned counsel for respondent No. 2, list on 25.8.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Amar Singh. Vs. State of H.P. Cr. Revision No. 320 of 2023 .
11.8.2023 Present: Mr. H. S. Rangra, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
ASI Pankaj Sharma, I.O., Police Station, Kotkhai, District Shimla, is present alongwith of police record.
Record received.
rt For consideration, list on 17.8.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Satinder Goyal Vs. The URS Co-operative NATC Society Cr.MMO No. 149 of 2023 .
11.8.2023 Present: Mr. Chandresh Pal, Advocate, vice Mr. Narinder Guleria, Advocate, for the petitioner.
Mr. Narender Sharma, Advocate, for the respondent.
For consideration, list on 21.8.2023.
of (Virender Singh) Judge August 11, 2023 rt (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Satinder Goyal Vs. The URS Co-operative NATC Society Cr.MMO No. 147 of 2023 .
11.8.2023 Present: Mr. Chandresh Pal, Advocate, vice Mr. Narinder Guleria, Advocate, for the petitioner.
Mr. Narender Sharma, Advocate, for the respondent.
For consideration, list on 21.8.2023.
of (Virender Singh) Judge August 11, 2023 rt (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Abhishek Rao Vs. State of H.P. & anr.
Cr.MMO No. 66 of 2023.
11.8.2023 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Leena Guleria, Deputy Advocate General, for respondent No.1-State.
Mr. J.L. Bhardwaj, Senior Advocate assisted of by Mr.Sanjay Bhardwaj, Advocate, for respondent No.2.
rt Record received.
For consideration, list on 1.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Soma Devi Vs. Jai Lal Cr. MMO No. 1029 of 2022 .
11.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Nand Lal Chauhan, Advocate, for the respondent.
Reply is stated to have been filed, however, the same is not on record.
of The Registry is directed to trace out the same and place it on record, by the next date of hearing, if the rt same is in order.
List on 21.8.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Shamsher Singh Chandel Vs. Nihal Singh & ors Cr. MMO No. 558 of 2022 .
11.8.2023 Present: Mr.J.R. Poswal, Advocate, for the petitioner.
Mr. T.S. Chauhan, Advocate, for the respondent.
Time sought to file requisite application, as per order dated 28.7.2023. Request considered and allowed.
of Needful be done within three weeks. List on 1.9.2023.
rt (Virender Singh)
Judge
August 11, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Kamal Sharma Vs. Joginder Singh
Cr. Revision No. 512 of 2022
.
11.8.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the
petitioner.
Mr. Sanjay Bhardwaj, Advocate, for the respondent.
It has been submitted by learned counsel for the respondent that the respondent has died.
of Learned counsel for the petitioner sought time to move an appropriate application. Request considered and rt allowed.
Needful be done within three weeks. List on 8.9.2023.
(Virender Singh) Judge August 11, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
Atul Sharma Vs. State of H.P. Cr. MP(M) No. 1705 of 2023 10.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for the applicant.
of Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates rt General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent.
ASI Chaman Lal, I.O., Police Station, Sarkaghat, District Mandi, H.P. is present alongwith police record.
Supplementary status report filed.
Considering the factual position, as mentioned in the status report, the matter is adjourned for consideration, for 16.8.2023.
The applicant, through his counsel, is directed to join the investigation, as and when directed by the Investigating Officer, to do so.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ajay Kumar Sharma Vs. State of H.P. Cr. MP(M) No. 1704 of 2023 .
10.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent.
of ASI Chaman Lal, I.O., Police Station, Sarkaghat, District Mandi, H.P. is present alongwith police record. rt Supplementary status report filed.
Considering the factual position, as mentioned in the status report, the matter is adjourned for consideration, for 16.8.2023.
The applicant, through his counsel, is directed to join the investigation, as and when directed by the Investigating Officer, to do so.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS State of H.P. & ors Vs. Balraj Singh & anr.
CMP(M) No. 943 of 2023.
10.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the applicant.
Notice be issued to the respondents, on steps being taken within a week, returnable for 14.9.2023.
of .
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Arun Kalta Vs. Rajeev
Cr. Revision No. 49 of 2023
.
10.8.2023 Present: Ms. Vandana Kumari, Advocate, vice Mr.
Surinder Saklani, Advocate, for the petitioner.
Ms. Pallavi, Advocate vice Mr. Kulbhushan Khajuria, Advocate, for the respondent.
In view of the request made by learned vice counsel for the petitioner, list on 14.9.2023.
of
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Pawan Kumar Sharma Vs. M/s Ambuja Cements Limited & anr Civil Suit No. 8 of 2023 .
10.8.2023 Present: Mr. Nishant Khitdtta, Advocate vice Mr. V.D. Khidtta, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta, Advocates, for the defendants.
Written statement not filed. Needful be done of within four weeks.
List on 14.9.2023.
rt (Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Haripriya Mann Vs. Sonal Chaudhary Dhillon & ors Vs. Civil Suit No. 111 of 2021 .
10.8.2023 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Rohit, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta, Advocates, for defendant No. 1.
Ms. Vandana Thakur, Advocate vice Mr. Surinder Saklani, Advocate, for defendant No. 2. of None for defendants No. 3 to 6.
rt OMP Nos. 472 and 473 of 2021 List on 24.8.2023 for consideration.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ram Kishan (deceased) through LRs Vs. Raghu Raj (deceased) through LRs RSA No. 498 of 2016 .
10.8.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellants/applicants.
Mr. Romesh Verma, Senior Advocate with Mr.Sumit Sharma, Advocate, for the respondents/non-applicants.
of CMP(M) No. 43 of 2023 By way of present application, a request has rt been made to bring on record the legal representatives of respondent No. 1(a), who as per the application, has died on 29.9.2022.
In view of no objection made by learned counsel for the non-applicants, the application is allowed and the legal representatives of deceased respondent No. 1(a) are ordered to be brought on record. The application is, thus, disposed of.
RSA No. 498 of 2016Since the newly added respondents are represented by Mr. Sumit Sharma, Advocate, as such, notices are not required to be issued to them.
Amended memo of parties be filed within two weeks.
List on 24.8.2023.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Jai Durga Services Vs. Mondlez India Foods Pvt. Ltd.
Civil Suit N. 32 of 2016 .
10.8.2023 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Jai Ram Sharma, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta, Advocates, for the defendant.
C.S. No. 32 of 2016 and OMP No. 254 of 2019 For consideration, list on 16.8.2023.
of .
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Mangat Ram Vs. State of H.P. RSA No. 340 of 2015 .
10.8.2023 Present: Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent.
of CMP No. 7035 of 2023 By way of present application, a prayer has rt been made to convert the present Regular Second Appeal, filed under Section 100 of Code of Civil Procedure into Regular Second Appeal, under Section 163(6) of the HP Land Revenue Act.
Considering the factual matrix, involved in the present case, the prayer made in the application is considered and allowed, being not opposed. As such, the prayer, made in the application, is allowed, subject to all just exceptions. The present Regular Second Appeal is treated to be filed under Section 163(6) of the H.P. Land Revenue Act.
The application is, thus, disposed of.
RSA No. 340 of 2015For hearing on admission, list on 31.8.2023.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS S. Tarandeep Singh & anr Vs. K.K. Kashyap C.S. No. 4062 of 2013 .
10.8.2023 Present: Mr. Sumesh Sharma, Advocate vice Mr.Anirudh Sharma, Advocate, for the plaintiffs.
Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the defendant.
In view of the request made by learned of counsel for the defendant, list on 31.8.2023.
.
rt (Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Sunita Kashyap & anr. Vs. State of H.P. & anr Cr. MMO No. 819 of 2023 .
10.8.2023 Present: Mr.Y.P. Sood, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1.
of Notice be issued to respondent No.2, on steps being taken within a week, returnable for 17.8.2023. .
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Sati Chand Chauhan Vs. Hem Singh Cr. Revision No. 359 of 2021 .
10.8.2023 Present: Petitioner is present in person.
Mr. Poonam Gehlot, Advocate, for the respondent.
List on 6.9.2023, on which date the remaining payment shall be made by the petitioner.
of
(Virender Singh)
rt Judge
August 10, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Indu Bala Vs Sunil Kumar & ors .
FAO No. 4038 of 201310.8.2023 Present: Mr. H.S. Rana, Advocate, for the appellant.
Mr. V.S. Rathour, Advocate, for respondents No. 1 and 2.
Mr. Praneet Gupta, Advocate, for respondent No. 3.
of Arguments heard. Judgment reserved.
rt (Virender Singh)
Judge
August 10, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Pawan Kumar Vs Shashi Kant Cr. MP(M) No. 22 of 2023 .
10.8.2023 Present: Mr. Vinod Thakur, Advocate, for the applicant/petitioner.
Ms. Kiran Lata Negi, Advocate, for the respondent.
.
The present revision petition has been filed of against the judgment dated 9.5.2022, passed by the learned Additional Sessions Judge, Hamirpur, District Hamirpur (hereinafter referred to as 'the Appellate rt Court). Vide judgment dated 9.5.2022, the learned Appellate Court has dismissed the appeal of the applicant, which has been filed, against the judgment of conviction, dated 20.1.2022 and order of sentence, dated 31.1.2022, passed by the learned Additional Chief Judicial Magistrate, Court No. 1, Hamirpur (hereinafter referred to as 'the trial Court').
2. Vide judgment of conviction and order of sentence, the applicant has been convicted for the offence, punishable under Section 138 of the Negotiable Instruments Act, (hereinafter referred to as 'the N.I. Act') and sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs. 5,00,000/- .
3. Since, the revision petition has been filed, after prescribed period of limitation, as such, the ::: Downloaded on - 23/08/2023 20:33:31 :::CIS present application has been filed, for condonation of delay.
.
4. The application is duly supported by affidavit of the applicant.
5. Considering the factual position, as mentioned in the application, this Court is satisfied of that the applicant is not going to achieve anything by filing the present petition, after prescribed period of rt limitation, had he not been prevented to do so by the reasons, mentioned in the application.
6. Accordingly, the present application is allowed and delay in filing the present revision petition is condoned. The application is, thus, disposed of.
Cr. Revision No.
7. Be registered.
8. Call for the record of learned trial Court and learned Appellate Court, for the next date of hearing. List on 21.9.2023.
Cr.M.P. No. _______ Be registered.
9. By way of present application, under Section 397 (1) of the Code of Criminal Procedure, the petitioner/applicant has sought the suspension of order of sentence, dated 31.1.2022, passed by the learned trial Court, in criminal complaint No. 33-III-
2015, and affirmed by the learned Appellate Court, in ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Criminal Appeal No. 2 of 2022, vide judgment, dated 9.5.2022.
.
10. Since the revision petition, against the judgment of conviction and order of sentence, as referred to above, will take sufficient long time, for its disposal, as such, the order of sentence is suspended of during the pendency of the revision, subject to the following conditions:
rt
(i) That the applicant shall furnish personal bond in the sum of Rs. 30,000/-, alongwith one surety of the like amount, to the satisfaction of the learned trial Court, within a period of four weeks from today, with an undertaking that in the event of final dismissal of the revision petition, he will surrender before the learned trial Court to serve the remainder substantive sentence;
(ii) That the applicant shall deposit 40% of the amount of compensation, with the learned trial Court, within a period of four weeks from today, which shall be in addition to the amount, if any, already deposited by the applicant.
11. The application is, thus, disposed of.
12. A copy of this order be sent to the learned trial Court, with the direction that the report of compliance of this order be submitted to this Court, on or before the next date of hearing.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Sunita Kashyap & anr Vs. State of H.P. & anr Cr. MMO No. 819 of 2023 .
10.8.2023 Present: Mr. Y.P. Sood, Advocate, for the petitioners.
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Mr. S. Tarandeep Singh & anr .
Vs. K.K. Kashyap C.S. No. 4062 of 2013 10.8.2023 Present: Mr. Sumesh Sharma, Advocate vice Mr.Anirudh Sharma, Advocate, for the plaintiffs.
of Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the defendant.
In view of the request made by learned rt counsel for the defendant, list on 31.8.2023.
.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS In view of the request made by learned counsel for the defendant, list on 31.8.2023.
.
.
(Virender Singh) Judge August 10, 2023 (kalpana) of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Tara Chand Vs. Bal Krishan Tanta Cr. MP(M) No. 1068 of 2023 .
10.8.2023 Present: Mr. Paras Ram, Advocate vice Mr. B.R. Kashyap, Advocate, for the appellant/applicant.
Mr. Piyush Sharma, Advocate, for the respondent/n on-applicant.
Cr. M.P. No. 1471 of 2023of Considering the factual position, as mentioned in the application, delay in re-filing the appeal is condoned.
rt The application is, thus, disposed of.
Cr.M.P.(M) No. 1068 of 2023By way of present application, the applicant has sought indulgence of this Court to condone the delay, in filing the appeal, which has been preferred against the judgment of acquittal, passed by the Court of learned Judicial Magistrate First Class, Court No. 3, Shimla (hereinafter referred to as 'the trial Court'), in criminal complaint No. 303-3 of 2017, which has been mentioned, in the application, as 54 days.
Condonation of delay has been sought on the ground of ailment of wife of the applicant.
The application has duly been supported by an affidavit.
Though, reply to the present application has not been filed, yet the prayer made in the application, has been opposed, tooth and nail.
::: Downloaded on - 23/08/2023 20:33:31 :::CISConsidering the factual position, as mentioned in the application, this Court is satisfied that the applicant .
is not going to achieve anything by filing the present appeal, after prescribed period of limitation, had he not been prevented to do so.
of As such, the delay in filing the appeal is ordered to be condoned. The application is, thus, disposed rt of.
Cr. Appeal No. _______________ Be registered.
Before proceeding further, let record of learned trial Court be requisitioned, for 14.9.2023.
(Virender Singh) Judge August 10, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Gian Chand (deceased) through his LRs Subhash Chand & ors Vs. Collector & anr.
RFA No. 03 of 2014.
9.8.2023 Present: Mr. Ashok Verma, Advocate, for the appellant.
Ms. Sunita Sharma, Senior Advocate with Mr. Ranbir Singh, Advocate, for the respondents.
List for hearing on 6.9.2023.
of
(Virender Singh)
rt Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Brijbhan Vs. State of H.P.
Cr. Revision No. 100 of 2013
.
9.8.2023 Present: Mr. Balwant Singh Thakur, Advocate, for the
petitioner.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
Learned counsel for the petitioner has sought of time to ascertain the status of the parties. Request considered and allowed.
rt List on 20.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ramesh Kumar & anr. Vs. State of H.P. Cr. Appeal No. 175 of 2009 .
9.8.2023 Present: Mr. Kshitij Thakur, Vice Mr. Vinod Gupta, Advocate, for the appellants.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
In view of the request made by learned vice of counsel for the appellants, list on 6.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Subhash Chand Vs. Onkar Singh
Cr. Revision No. 329 of 2022
.
9.8.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms.
Kavita Kajal, Advocate, for the petitioner.
Mr. Vinod Thakur, Advocate, for the respondent.
For consideration, list on 6.9.2023.
of
(Virender Singh)
rt Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Shankar Vs. LAC & ors
RFA No. 126 of 2015
.
9.8.2023 Present: None for the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent NO. 1-State Mr. Vedhant Ranta, Advocate vice Ms. Jyotika Gupta, Advocate, for respondent No. 2.
of Notice could not be issued to respondents No. 3 to 5, as steps have not been taken. Let needful be done rt within a week and thereafter, notices be issued to aforesaid respondents, returnable for 27.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Lekh Raj Vs. Rakesh Puri Cr. Revision No. 364 of 2017 .
9.8.2023 Present: Mr. Hitender Verma, Advocate, for the petitioner.
Respondent in person with Mr. Ishan Sharma, Advocate, for the respondent..
Petitioner is not present.
The case is adjourned for consideration, for of 16.8.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Jagdev Singh Vs. State of H.P.
Cr. Appeal No. 273 of 2022
.
9.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for
the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
List on 23.8.2023.
of (Virender Singh) Judge August 9, 2023 rt (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Sunny Kumar Vs. State of H.P. Cr. Appeal No. 88 of 2021 .
9.8.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
As prayed for, list on 13.9.2023, for hearing.
of
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Govind Ram Vs. Shiv Ram & anr
RSA No. 453 of 2016
.
9.8.2023 Present: Mr. O.C. Sharma, Advocate, for the appellant.
Mr. Sumesh Sharma, Advocate vice Mr. Karun Negi, Advocate, for respondent No. 1.
Mr. P.S. Goverdhan, Sr. Advocate with Mr. Rahul, Advocate, for respondent No. 2.
For hearing, list on 22.9.2023.
of
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
D.D. Bansal & ors Vs. Jamqa Maszid Development RSA No. 109 of 2015 .
9.8.2023 Present: Mr. Janesh Gupta, Advocate, for the appellants.
None for the respondent.
Since the matter has been listed after a gap of five years, as such, learned counsel for the appellants of sought time to ascertain the status of the parties.
Request considered and allowed. rt List on 27.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Suresh Kumar Vs. State of H.P. RSA No. 39 of 2015 .
9.8.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr. Ajay Singh Kashyap, Advocate, for the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
Since the matter has been listed after a gap of of eight years, as such, learned counsel for the appellant sought time to ascertain the status of the parties.
rt Request considered and allowed.
List on 27.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Baldev Raj & anr Vs. Shankru (deceased) through LRs Leela Devi & ors RFA No. 322 of 2014 .
9.8.2023 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sunit Sharma, Advocate, for the appellant.
None for respondents No. 1(a) to 1(h).
Let record of Land Acquisition Collector be requisitioned, for the next date of hearing.
of List on 27.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
The New India Assurance Co. Ltd. Vs. Sheela & ors FAO No. 4146 of 2013 .
9.8.2023 Present: Mr. M.S. Katoch, Advocate, for the appellant.
Mr. H.C. Sharma, Advocate, for respondents No. 1 and 2.
None for respondent No. 3.
In view of the request made by learned counsel of for the appellant, list on 13.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Neel Chand & anr. Vs. State of H.P. & anr RFA No. 4125 of 2013 .
9.8.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the appellants.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondents.
In view of the request made by learned counsel of for the appellants, list on 20.9.2023.
rt (Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Sansar Chand. Vs. State of H.P. Cr. MP(M) No. 2036 of 2023 .
9.8.2023 Present: Mr. Vivek Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondents.
Status report filed. For consideration, list on 16.8.2023.
of Till then, the Investigating Officer, Police Station Rohru, District Shimla is directed to release the rt applicant, in the event of his arrest, subject to his furnishing bail bonds, in the sum of Rs. 50,000/- with one surety, in the like amount to the satisfaction of the Investigating Officer. The applicant, through his counsel, is directed to join the investigation at 3:00 p.m. on 10.8.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Anku Chandel Vs. State of H.P. Cr. MP(M) No. 2034 of 2023 .
9.8.2023 Present: Mr. Raju Ram Rahi, Advocate, for the applicant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent.
Status report filed. For consideration, list on of 16.8.2023.
Till then, the Investigating Officer, Police rt Station Jhandutta, District Bilaspur is directed to release the applicant, in the event of his arrest, subject to his furnishing bail bonds, in the sum of Rs. 50,000/- with one surety, in the like amount to the satisfaction of the Investigating Officer. The applicant, through his counsel, is directed to join the investigation at 3:00 p.m. on 10.8.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
OIC Vs. Sarla Devi
CMP No. 9036 of 2022 in FAO No. 233 of 2011 .
9.8.2023 Present: Mr. Adarsh Sharma, Advocate, for applicant Akshay Kumar.
Notice of the present application was issued to the non-applicant, but, no one has put appearance on its behalf, despite service. Considering the said fact, this Court of is of the view that non-applicant has nothing to say in the matter.
rt Accordingly, the present application is considered and allowed. The amount of compensation, falling to the share of applicant-Akshay Kumar, is ordered to be released in his favour, alongwith upto date interest.
The amount, so released, shall be remitted to the saving bank account of the applicant, particulars of which, have been mentioned in para-6 of the application.
The application is, thus, disposed of.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Karmo Devi & ors Vs. State of H.P. & ors RSA No. 112 of 2008 .
9.8.2023 Present: Mr. Devender K. Sharma, Advocate, for the appellants/applicants.
Mr.Prashant Sen, Deputy Advocate General, for respondents No. 1 and 2/non-applicants.
Ms.Ankita, Advocate vice Mr. Nimish Gupta, Advocate, for respondents No.3, 5 to 23 and 25 to 30.
of CMP No. 10072 of 2023 rt By way of present application, a prayer has been made to delete the name of respondent No. 15(a), from the array of parties.
Although, reply has not been filed, yet the prayer made in the application has been opposed.
Keeping in view the factual position, as contained in the application, name of respondent No. 15(a) is ordered to be deleted from the array of parties, on the ground that her legal representatives are already on record, as respondents No. 15(b) and 15(c). This order is subject to all just exceptions.
The application is, thus, disposed of.
The Registry is directed to carry out necessary corrections in the memo of parties.
RSA No. 112 of 2008Requisite steps for bringing on record the legal representatives of respondents No. 15(c), 29(a), 4 and 24 be taken within four weeks.
List on 13.9.2023.
(Virender Singh) Judge ::: Downloaded on - 23/08/2023 20:33:31 :::CIS August 9, 2023 (kalpana) .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS General Manager Northern Railway Vs. Raj Kumar & ors RFA No. 273 of 2013 .
9.8.2023 Present: Mr. V.B. Verma, Advocate, for the appellant.
Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for respondents No. 1 to 9.
Mr. Mohinder Zharaick and Mr. H.S. Rawat, Addl. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent No. 10-State.
of List on 20.9.2023 for hearing. rt (Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS HRTC Vs. Ramesh Kumar FAO No. 71 of 2013 .
9.8.2023 Present: Mr. Dheeraj K. Vashishta, Advocate, for the appellant.
Mr. H.S. Rangra, Advocate, for respondent No. 1. None for respondent No. 2.
The Registry is directed to reflect the name of of Mr. Dheeraj K. Vashishta, Advocate, for the appellant, in the cause list, henceforth.
rt List for hearing on 20.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ved Parkash Vs. Sanjay Kumar & anr Cr. Revision No. 68 of 2013 .
9.8.2023 Present: None for the petitioner.
Mr. Vishav Vijay Singh, Advocate, for respondent No. 1.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for of respondent No. 2.
Memo of appearance on behalf of respondent rt No. 1 filed. List for consideration on 13.9.2023.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Krishan Chand Vs. State of H.P. Cr. Revision No. 223 of 2012 .
9.8.2023 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Report of Probation Officer not received.
For awaiting the same, list on 23.8.2023. rt Fresh reminder, in this regard, be issued.
(Virender Singh) Judge August 9, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt Gurvinder Kaur Vs. Colonel Prittam Singh Rana Cr. MMO No. 761 of 2023 8.8.2023 Present: Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Ms. Shivani Tegta, Advocate, for the respondent.
Cr. MMO No. 761 of 2023 & Cr. MP No. 2626 of 2023.
Reply(ies), if any, be filed within two weeks.
List on 29.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Sunder Lal Sharma Vs. Amit Kumar & anr Cr. Revision No. 328 of 2023 .
8.8.2023 Present: Mr. Ajeet Saklani, Advocate vice Mr. Inder Sharma, Advocate, for the petitioner/applicant.
Mr. Hakam Bhardwaj, Advocate, vice Mr. H.S. Rangra, Advocate, for respondent No. 1.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and of Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for rt respondent No. 2-State.
Cr. M.P. No. 2795 of 2023Order dated 27.6.2023 has not been complied with. However, by moving the present application, a request has been made to extend the time to deposit the amount, as directed by this Court, on 27.6.2023. Let the needful be done on or before the next date of hearing.
It is further clarified that if the applicant fails to comply with the aforesaid order, then the protection, so granted by this Court, shall be deemed to have been withdrawn, without further reference to the Court. In that eventuality, the learned trial Court shall be at liberty to proceed against the applicant, in accordance with law. The application is, thus, disposed of.
Cr. Revision No. 328 of 2023List on 26.9.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Kusum Kumari Vs. Dharampal Cr. Revision No. 267 of 2023 .
8.8.2023 Present: Mr. Sunil Gautam, Advocate vice Mr. B.L. Soni, Advocate, for the petitioner/applicant.
Mr. Maan Singh, Advocate, for the respondent/non-applicant.
Cr. M.P. No. 1691 of 2023Since, the order dated 22.5.2023, passed in of the present application, stands complied with, therefore, the order dated 22.5.2023 is made absolute, during the rt pendency of the present petition. The application is, thus, disposed of.
Cr. M.P. No. 1692 of 2023Notice. Mr. Maan Singh, Advocate appears and waives service of notice on behalf of non-applicant. He prays for and is granted six weeks' time to file reply.
List on 10.10.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Shamsher Kalta & ors Vs. State of H.P. & ors Cr. MMO No. 819 of 2022 .
8.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1.
of Mr. Shrawan Dogra, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 2 rt to 6, 8 to 18.
Mr. Abhishek Dulta, Advocate, for respondent No. 7.
Arguments heard. Judgment reserved.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Ram Dass Vs. Sepu Devi FAO No. 68 of 2013 .
8.8.2023 Present: Mr.N.S. Shandil, Advocate, for the appellant.
Mr. J.S. Bagga, Advocate, for the respondent.
List on 29.8.2023.
(Virender Singh) of Judge August 8, 2023 (kalpana) rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Soma Devi Vs. General Public RSA No. 252 of 2016 .
8.8.2023 Present: Ms. Suman Thakur, Advocate, for the appellants.
Mr. Arun Sehgal, Advocate, for respondents No. 2 to 8.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena of Guleria, Deputy Advocates General, for respondent No. 9-State.
rt CMP No. 9568 of 2023For the reasons stated in the application, the present application for early hearing of the matter is allowed. The application is, thus, disposed of.
RSA No. 252 of 2016In view of the order passed in CMP No. 9568 of 2023, the matter be listed for hearing on 29.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Vishal Sharma Vs. Seema Devi & ors .
Cr. Revision No. 194 of 20238.8.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the petitioner/applicant.
Mr. Piar Chand, Advocate, for the respondents.
of Cr. M.P. No. 1195 of 2023 rt Order dated 12.4.2023 has not been complied with.
In such situation, the interim protection granted to the petitioner, by this Court, vide order dated 12.4.2023, is ordered to be withdrawn.
The learned trial Court, is at liberty to proceed against the applicant, in accordance with law. The application is, thus, disposed of.
Cr. Revision No. 194 of 2023List on 12.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Monika Vs. State
Cr. MMO No. 1303 of 2022
.
8.8.2023 Present: Mr. Sarvedaman Rathore, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1-State.
of Ms. Suhani Gautam, Advocate vice Mr. Lakshay Parihar, Advocate, for respondent No. 2. rt In view of the request made by learned vice counsel, for respondent No. 2, list the matter on 21.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Monika Vs. State
Cr. MMO No. 1302 of 2022
.
8.8.2023 Present: Mr. Sarvedaman Rathore, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 1-State.
of Ms. Suhani Gautam, Advocate vice Mr. Lakshay Parihar, Advocate, for respondent No. 2. rt In view of the request made by learned vice counsel for respondent No. 2, list the matter on 21.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Sanjeev Kumar Vs. State of HP & ors Cr. MMO No. 702 of 2022 .
8.8.2023 Present: Mr. S.D. Gill, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondents No. 1 to 3-State.
None for respondent No. 4.
of Mr. Hakam Bhardwaj, Advocate vice Mr. Anuj Nag, Advocate, for respondent No.5. rt Status report filed. For consideration, list on 5.9.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Yoginder Dhanta Vs. Anita Dhanta Cr. Revision No. 441 of 2022 .
8.8.2023 Present: Mr. Sarthak Mehta, Advocate4, for the petitioner.
Ms. Manisha Sharma, Advocate, for the respondent.
In view of the request made by learned counsel for the respondent, list for consideration on 12.9.2023.
of .
rt (Virender Singh)
Judge
August 8, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Suresh Chand Attri Vs. State of H.P. & ors Cr. MMO No. 338 of 2022 .
8.8.2023 Present: Mr. Vivek Sharma and Ms. Diksha Thakur, Advocates, vice Mr. Tek Chand, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondents-State.
of Learned counsel for the petitioner sought time to complete instructions. Request considered and allowed.
rt List on 12.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Devi Roop Vs. SBI
Cr. Revision No. 215 of 2022
.
8.8.2023 Present: Mr. Pavinder Kumar, Advocate, for the
petitioner.
Mr. Arvind Sharma, Advocate, for the respondent.
In view of the request made by learned counsel for the petitioner, list on 5.9.2023.
of
(Virender Singh)
rt Judge
August 8, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Made Ram Vs. State of H.P.
Cr. MP(M) No. 2008 of 2023
.
8.8.2023 Present: Mr. Nand Lal Thakur, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Mr. Tejasvi Sharma, learned Additional Advocate General appears and waives service of notice on rt behalf of respondent-State. He prays for and is granted a day's time to file status report.
List on 9.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Sandeep Kumar Vs. State of H.P. Cr. MP(M) No. 2005 of 2023 .
8.8.2023 Present: Mr. Abhishek Verma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Mr. Tejasvi Sharma, learned Additional Advocate General appears and waives service of notice on rt behalf of respondent-State. He prays for and is granted two days' time to file status report.
List on 11.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Rahul Vs. State of H.P. Cr. MP(M) No. 2002 of 2023 .
8.8.2023 Present: Mr. Sanjeev Kumar Suri, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Mr. Tejasvi Sharma, learned Additional Advocate General appears and waives service of notice on rt behalf of respondent-State. He prays for and is granted two days' time to file status report.
List on 11.8.2023.
(Virender Singh) Judge August 8, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Shiv Prashad Kapoor Vs. State of H.P. Cr. MP(M) No. 1855 of 2023 .
7.8.2023 Present: Mr. Vinod K. Thakur and Mr. Mohar Singh, Advocates, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of S.I. Ashok Rana, Addl. S.HO, P.S. Nalagarh, is present alongwith police record. rt Status report filed. Be taken on record. For consideration, list on 21.8.2023.
Interim order to continue. Applicant, through his counsel, is directed to appear before the I.O., as and when directed to do so.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Mohar Lal Vs. State of H.P. Cr. MP(M) No 2001 of 2023 .
7.8.2023 Present: Mr. Hemant Kumar, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Ms. Leena Guleria, learned Deputy Advocate General appears and waives service of notice on rt behalf of respondent-State. She prays for and is granted a day's time to file status report.
List on 8.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Bhartendu Gupta Vs. State of H.P. Cr. MP(M) No 1997 of 2023 .
7.8.2023 Present: Mr. Vivek Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Notice. Ms. Leena Guleria, learned Deputy Advocate General appears and waives service of notice on rt behalf of respondent-State. She prays for and is granted a day's time to file status report.
List on 8.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Manav Bharti University Vs. State of H.P. Cr. Revision No. 280 of 2020 .
7.8.2023 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Mr. Shashi Shirshoo, Central Government Counsel, for respondent No. 2. rt List on 21.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Vinod Sharma Vs. Shyam Singh & ors FAO No. 4032 of 2013 .
7.8.2023 Present: Mr. Ravinder Singh Jaswal, Advocate, for the appellant.
None for respondents No. 1 and 2.
Mr. Jagdish Thakur, Advocate, for respondent No. 3.
of Arguments heard. Judgment reserved.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Neelkanth Vs. State of H.P.
Cr. MP(M) No. 1854 of 2023
.
7.8.2023 Present: Mr. Vinod K. Thakur and Mr. Mohar Singh,
Advocates, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the of respondent-State.
S.I. Ashok Rana, Addl. S.HO, P.S. Nalagarh, is present alongwith police record. rt Status report filed. Be taken on record. For consideration, list on 21.8.2023.
Interim order to continue. Applicant, through his counsel, is directed to appear before the I.O., as and when directed to do so.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS PNB Vs. Deepak Parmar Cr. Appeal No. 232 of 2023 .
7.8.2023 Present: Mr. Sanjay Dalmia, Advocate, for the appellant.
Mr. Karan Vir Singh, Advocate, for the respondent.
Record received.
Since, it is an admitted matter, as such the of same be listed for hearing, in due course.
rt (Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Bhajan Singh Vs. State of H.P. Cr. Revision No. 94 of 2023 .
7.8.2023 Present: Mr. Gaurav Sharma, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Order dated 21.2.2023 is stated to have been complied with.
rt Since, it is an admitted matter, as such, the same be listed for hearing, in due course.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Balbir Singh Vs. Jai Gopal Cr. Revision No. 70 of 2022 .
7.8.2023 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Vaibhav Kanwar, Advocate vice Mr. K.S. Kanwar, Advocate, for respondents No. 1 to 8.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena of Guleria, Deputy Advocates General, for the respondent No. 9-State.
rt Order dated 28.10.2022 is stated to have been complied with.
List for hearing on 11.9.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Roshan Lal Vs. Rita Devi Cr. MMO No. 363of 2020 .
7.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner.
Mr. Pankaj Thakur, Advocate, Legal Aid Counsel, for the respondent.
List for consideration on 28.8.2023.
of
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Shemain Thakur & ors Vs. Hari Ranjan
Singh Thakur
C.S. No. 101 of 2020
.
7.8.2023 Present: Mr.Ajay Kumar, Senior Advocate with Mr.
Sunit Sood, Advocate, for the plaintiffs/non- applicants.
Mr. Nitin Thakur, Advocate, for the defendant/applicant.
OMP No. 202 of 2023of In view of the stand taken by learned counsel for the applicant, in rt the present application, for modification of order dated 8.12.2020, it would be just and appropriate, for this Court, to appoint Local Commissioner, to bring on record the existing position of the property in question, mentioned in para-2(i) of the plaint.
In such situation, Mr. Divya Raj Singh, Advocate is appointed as Local Commissioner. He is directed to inspect the spot today at 4 p.m. Let the subject matter of the inspection be identified by both the parties, through their counsel.
For awaiting the report of Local Commissioner, the matter be listed on 11.8.2023.
The fee of the Local Commissioner is assessed at Rs. 40,000/- to be borne by both the parties, equally.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Jagat Pal & anr. Vs. Thakru & ors RSA No. 344 of 2016 .
7.8.2023 Present: Mr. J.R. Poswal, Advocate, for the appellants/applicants.
Mr. Surya Chauhan, Advocate vice Mr. T.S. Chauhan, Advocate, for respondents No. 1, 2, 4 , 5 and proposed LRs of respondent No. 3/non-applicants.
CMP No. 18439 of 2022of The factum of death of respondent No. 3 is taken on record. The application is, thus, disposed of.
rt CMP(M) Nos 348 and 349 of 2023 Learned counsel for the applicant(s) states that reply to the present applications is being filed, during the course of the day. His statement is taken on record.
List on 11.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Amar Dei Vs. Partapa
RSA No. 152 of 2015
.
7.8.2023 Present: Ms. Kiran Sharma, Advocate vice Mr. Arvind
Sharma, Advocate, for the appellant.
Mr.Parav Sharma, Advocate vice Mr. Ramakant Sharma, Advocate, for the respondent.
List for hearing on 11.9.2023.
of
(Virender Singh)
rt Judge
August 7, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Prem Singh Vs. Nirmal Singh & ors
RSA No. 652 of 2015
.
7.8.2023 Present: Mr. Divya Raj Singh, Advocate, for the
appellant.
None for respondents No. 1, 2 & 9.
Names of respondents No. 4 to 8 are deleted.
Let amended memo of parties be filed within a of week. List on 28.8.2023.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Kusum Chauhan & ors Vs. State of H.P. & anr RSA No. 301 of 2015 .
7.8.2023 Present: None for the appellants.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondents 1-State.
Fresh Court notice be issued to the appellants, of returnable for 11.9.2023.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
State of H.P. & anr Vs. Pritam Singh & anr RFA No. 158 of 2015 .
7.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the appellants.
Order dated 24.7.2023 be complied with, within a week.
of List on 21.8.2023.
rt (Virender Singh)
Judge
August 7, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Reliance Gen. Ins. Co. Ltd. Vs. Sarmila Devi & ors FAO(MVA) No. 4178 of 2013 .
7.8.2023 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Mr. Umesh Kanwar, Advocate, for respondents No. 1 to 4.
Steps for the service of respondents No. 5 and of 6 are stated to have been taken.
Let notice be issued to respondents No. 5 and rt 6, returnable for 28.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Vinod Kumar Vs. State of H.P. & ors Cr. MMO No. 802 of 2023 .
7.8.2023 Present: Mr. Surender Sharma, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondents No. 1 to 3-State.
of Notice. Ms. Leena Guleria, learned Deputy Advocate General appears and waives service of notice on rt behalf of respondents-State. Status report be filed on the next date of hearing.
Notice be issued to respondent No. 4, on steps being taken within three days, returnable for 21.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Krishan Chand Vs. Mahindra & Mahindra Cr. Revision No. 493 of 2022 .
7.8.2023 Present: Ms. Narvada, Advocate, for the petitioner.
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the respondent.
Respondent is not present. Consequently, the case is re-fixed for conciliation proceedings, for 21.8.2023.
of Parties, through their counsel, are directed to remain present before this Court, on the next date of hearing.
rt (Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
RFA No. 158 of 20157.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the appellants.
of Order dated 24.7.2023 be complied with, within a week.
rt List on 21.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Gaurav Kukreja & ors Vs. State of H.P. & ors Cr. MMO No. 668 of 2023 .
7.8.2023 Present: Mr. Chandresh Pal, Advocate vice Mr. Lovneesh Thakur, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent No. 1-State.
of Mr. Pankaj Negi, Advocate, for respondents No. 2 and 3.
rt State report on behalf of respondent No. 1 not filed. The needful be done within 10 days.
List on 21.8.2023.
.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Jaram Singh Vs. State of H.P. Cr. MMO No. 611 of 2023 .
7.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent No. 1-State.
of Mr. Nitish Negi, Advocate, for respondents No. 2 and 3.
rt State report on behalf of respondent No. 1filed.
List for consideration on 21.8.2023. .
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Vikram Thakur @ Bagga Vs. State of H.P. & anr Cr. MMOs No. 504/2023 & 515/2023 .
7.8.2023 Present: Ms. Anuja, Advocate, Vice Mr. Raj Thakur, Advocate, for the petitioner in CR. MMO No.504 of 2023 and for respondents No. 2 and 3 in Cr.MMO No. 515 of 2023. Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the of respondent No. 1-State.
Mr. Vishal Verma, Advocate, for the petitioner rt in Cr. MMO No.515 of 2023 and for respondent No.2 in Cr. MMO No.504 of 2023.
Petitioner No. 2, in Cr. MMO No. 504 of 2023, i.e. Vikram Kaith, is not present. List on 4.9.2023, for the presence of aforesaid petitioner.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Suman Chand Sharma Vs. State of H.P. & ors Cr. MMO No. 501 of 2023 .
7.8.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. H.K.S. Thakur, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent No. 1-State.
of Mr. R.L. Chaudhary, Advocate, for respondent No. 2.
rt Let record of learned trial Court i.e. learned Special Judge-cum Sessions Judge, Shimla, be requisitioned, for the next date of hearing.
List on 11.8.2023.
(Virender Singh) Judge August 7, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt Rajeev Vashisht Vs. State of H.P. & anr Cr. MMO No. 1136 of 2022 4.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karan Vir Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
Mr. R.K.Gautam, Senior Advocate with Mr. Nishant Kumar, Advocate, for respondent No. 2. Before proceeding further, let record of learned trial Court be called for the next date of hearing.
List on 25.8.2023.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Darshan Singh Vs. Sadh Ram C.S. No. 4 of 2008 .
4.8.2023 Present: Ms. Devyani Sharma, Senior Advocate with Ms. Ambika Kotwal, Advocate, for the plaintiff.
Mr. Bhupender Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the defendant.
Heard in part. For continuation, list on of 7.8.2023.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Suresh Kumar Vs. State of H.P. & anr.
Cr.MMO No. 298 of 2019.
4.8.2023 Present: Ms. Rekha Bansal, Advocate vice Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of List on 18.9.2023 for the presence of the rt parties.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Vikram Singh Vs. State of H.P. Cr. MP(M) No. 1917 of 2023 .
4.8.2023 Present: Ms. Hem Lata Vyas, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of Status report filed. List on 8.8.2023 for consideration.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Chand Vs. State of H.P. Cr. MP(M) No. 1886 of 2023 .
4.8.2023 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate, with the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the of respondent-State.
ASI Krishan Bhandari, I.O Police Station, rt Paonta Sahib is present alongwith Police record.
Supplementary status report filed. Copy supplied. List on 10.8.2023 for consideration.
Interim order to continue.
The applicant, through his counsel, is directed to appear before the Investigating Officer on 5.8.2023 at 10:00 a.m. (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS State of H.P. Vs. Pratap Singh Cr. MP(M) No. 1800 of 2023 .
4.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the petitioner-State.
Notice be issued to the respondent, on steps of being taken within three days, returnable for 25.8.2023.
rt (Virender Singh)
Judge
August 4, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Madan Verma Vs. State of H.P.
Cr. MP(M) No. 1662 of 2023
.
4.8.2023 Present: Mr. Pavinder Sharma, Advocate, vice Mr.
Anirudh Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of The applicant has filed the appeal under Section 449 (ii) of the Cr. P.C., against the order dated rt 11.1.2023, passed by the learned Additional Sessions Judge-II, Solan.
Since the appeal has been filed after the prescribed period of limitation, as such, the present application, under Section 5 of the Limitation Act, has been moved, for condonation of delay, which has been mentioned in the application, as 161 days.
The delay has been sought to be condoned on the grounds, as mentioned in the application. The said grounds have duly been supported by an affidavit.
Reply to the present application is not intended to be filed. However, the prayer has been opposed tooth and nail.
Considering the factual position, as mentioned in the application, this Court is of the view that the applicant is able to make out a case for condonation of delay. Hence, the application is allowed and delay in filing the appeal is condoned.
::: Downloaded on - 23/08/2023 20:33:31 :::CISCr. Appeal No. ________of 2023 Be registered.
.
Let record of learned trial Court be requisitioned, for the next date of hearing.
List on 25.8.2023.
Cr.MPST No. 5280 of 2023The application is allowed with a direction to of the applicant to do the needful within a period of four weeks. The application is, thus, disposed of.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Amit Kumar Vs. Minakshi Cr. MP(M) No. 1360 of 2023 .
4.8.2023 Present: Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for the applicant.
Mr. Praveen Chandel, Advocate, for the respondent.
Order dated 30.6.2023 has not been complied of with. Be complied with, within four weeks.
List on 8.9.2023.
rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Saurav Mahajan Vs. Rajesh Malhotra & anr.
Cr. Revision No. 348 of 2023.
4.8.2023 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent No. 2-State.
of Learned counsel for the petitioner has submitted that the order dated 7.7.2023, passed in Cr.
rt M.P. No. 2419 of 2023 stands complied with.
His statement is taken on record.
Let steps for the service of respondent No. 1 be taken within a week and thereafter, notice be issued to him, returnable for 15.9.2023.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Mohinder Singh Vs. Raj Kumar Cr. Revision No. 252 of 2023 .
4.8.2023 Present: Mr. Pawan Gautam, Advocate, for the petitioner.
Ms. Shilpa, Advocate vice Mr. Ajay Kumar Dhiman, Advocate, for the respondent.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates of General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for respondent-State.
rt The order dated 12.5.2023 stands complied with.
Before proceeding further, the petitioner, as well as, the respondent, through their counsel, are directed to remain present before this Court, on the next date of hearing.
List on 1.9.2023.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Kumari Simran Singh & anr. Vs. Brijendra Singh & ors OMP No. 36 of 2023 .
4.8.2023 Present: Mr. Ravinder Singh Jaswal, Advocate, for the applicant.
Mr. Nitin Thakur, Advocate, for respondent No. 1.
Names of respondents No. 2 to 4 and 7 stand deleted.
of None for respondents No. 5 and 6.
rt Arguments heard. Order reserved.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Naresh Kumar. Vs. Sukhdev & connected matter Cr. MMOs No. 622 & 621 of 2021 .
4.8.2023 Present: Mr. Amar Deep Singh, Advocate, for the petitioner(s), in both the petitions.
Mr. R.L. Chaudhary and Mr. H.R. Sidhu, Advocates, for the respondent(s), in both the petitions.
Arguments heard. Judgment reserved.
of
rt (Virender Singh)
Judge
August 4, 2023
(kalpana)
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
.
of
rt
::: Downloaded on - 23/08/2023 20:33:31 :::CIS
Sohan Lal Vs. State of H.P.
Cr. Revision No. 48 of 2013
.
4.8.2023 Present: Mr. Shivam Sharma, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and Mr. Tejasvi Sharma, Additional Advocates General with Ms. Sunaina and Ms. Leena Guleria, Deputy Advocates General, for the respondent-State.
of List on 1.9.2023 for hearing. rt (Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS .
of rt ::: Downloaded on - 23/08/2023 20:33:31 :::CIS Pawan Kumar @ Pinku Vs. Usha Devi & ors FAO No. 4143 of 2013 a/w 4160 of 2013 .
4.8.2023 Present: Ms. Kanta, Advocate vice Mr. Rajesh Mandhotra, Advocate, for the appellant in FAO No. 4143 of 2013 and for respondent No. 6 in FAO No. 4160 of 2013.
Mr. Vinod Kumar Gupta, Advocate, for respondents No. 1 to 5 in both the appeals.
of Mr. V.S. Rathour, Advocate, for respondents No. 6(a) and 6(b) in FAO No. 4143 of 2013.
rt Mr. Jagdish Thakur, Advocate, for respondent No. 7 in both the appeals.
List before another Bench at the pleasure of Hon'ble the Chief Justice.
(Virender Singh) Judge August 4, 2023 (kalpana) ::: Downloaded on - 23/08/2023 20:33:31 :::CIS