Himachal Pradesh High Court
State Of Himachal Pradesh And Others vs . Sh. Ajay Kumar Sharma on 16 August, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
State of Himachal Pradesh and others Vs. Sh. Ajay Kumar Sharma OMP(M) No. 35 of 2020 .
16.08.2022 Present: M/s Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the applicants/objectors/petitioners.
OMP(M) No. 35 of 2020 Issue notice to the non-applicant/non-objector, returnable for 21st September, 2022. Steps for service be taken within one week.
List for consideration on 21st September, 2022.
(Ajay Mohan Goel) Judge August 16, 2022 (bhupender) ::: Downloaded on - 16/08/2022 20:01:40 :::CIS .
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::: Downloaded on - 16/08/2022 20:01:40 :::CISAnil Kumar Ghai and others Vs. State of H.P. and others CWP No. 1906 of 2020 .
16.08.2022 Present: Mr. Bimal Gupta, Senior Advocate, with M/s Kusum Chaudhary & Gurinder Singh, Advocates, for the petitioners.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for respondents No. 1 and 2.
r Mr. Imran Khan, Advocate, for respondent No. 3.
CMP No. 10860 of 2022By way of this application, a prayer has been made for early hearing of the petition, inter alia, on the ground that the petitioners happen to be senior citizens, who have superannuated from service and adjudication of the petition shall determine their post superannuation emoluments etc. Having heard learned counsel for the petitioners, this application is allowed and the petition is ordered to be listed for hearing on 14th November, 2022. The application stands disposed of.
(Ajay Mohan Goel) Judge August 16, 2022 (bhupender) ::: Downloaded on - 16/08/2022 20:01:40 :::CIS .
::: Downloaded on - 16/08/2022 20:01:40 :::CISSukhbir Singh Vs. State of H.P. and others CWP No. 4107 of 2020 .
16.08.2022 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for respondents No. 1 and 2.
Mr. Karun Negi, Advocate, for respondent No. 3.
r CMP No. 10706 of 2022By way of this application, a prayer has been made for early hearing of the petition. Having heard learned counsel for the parties, the application is allowed and the petition is ordered to be listed for hearing on 12th December, 2022.
(Ajay Mohan Goel) Judge August 16, 2022 (bhupender) ::: Downloaded on - 16/08/2022 20:01:40 :::CIS .
::: Downloaded on - 16/08/2022 20:01:40 :::CISSh. Rahul and others Vs. State of H.P. and another CWP No. 2320 of 2022 .
16.08.2022 Present: Ms. Sunita Sharma, Senior Advocate, with Mr. Ranbir Singh, Advocate, for the petitioners.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the respondents.
CMP No. 10695 of 2022By way of this application, a prayer has been made for early hearing of the petition. Having heard learned counsel for the parties, the application is allowed and the petition is ordered to be listed for hearing on 24th August, 2022. The application stands disposed of.
(Ajay Mohan Goel) Judge August 16, 2022 (bhupender) ::: Downloaded on - 16/08/2022 20:01:40 :::CIS .
::: Downloaded on - 16/08/2022 20:01:40 :::CISMohan Singh Vs. State of Himachal Pradesh and others CWP No. 5749 of 2020 .
16.08.2022 Present: Mr. Prakash Sharma, Advocate, for the petitioner.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the respondents.
CWP No. 5749 of 2020 & CMP No. 5057 of 2022 rOn the request of learned Additional Advocate General, list for consideration on 29th August, 2022. Record be again summoned for the said date.
(Ajay Mohan Goel) Judge August 16, 2022 (bhupender) ::: Downloaded on - 16/08/2022 20:01:40 :::CIS .
::: Downloaded on - 16/08/2022 20:01:40 :::CISAmit Kumar Vs. Aditi Sareen CMP No. 8312 of 2022 in CMPMO No. 137 of 2021 .
16.08.2022 Present: Mr. Ajeet Singh Saklani, Advocate, for the applicant/petitioner.
Ms. Aditi Sareen, non-applicant/respondent is present in person.
CMP No. 8312 of 2022Non-applicant/respondent stands served. Ms. Aditi Sareen is present in the Court in person.
By way of this application, a prayer has been made for correction of order dated 24.05.2022, in terms whereof, CMPMO No. 137 of 2021, titled as Amit Kumar Vs. Aditi Sareen was disposed of, to the effect that the factum of an amount of Rs.15,000/- which was paid by the petitioner to the respondent in this Court in cash, be reflected in the order, as the said fact is not borne out from the final order. As the said payment is not disputed by the non-applicant/respondent, therefore, this application is disposed of with the direction that the factum of an amount of Rs.15,000/- having been paid by the applicant/petitioner to the non-applicant/respondent and having been received in cash by the non-applicant/respondent from the applicant/petitioner in this Court is ordered to be part of the record.
At this stage, Ms. Aditi Sareen submits that after the adjudication of the petition, the amount as adjudicated by the learned Court below has not been paid to her by the petitioner. As far as this issue is concerned, respondent/non-applicant can have recourse to such legal remedy as may be available to her. The application stands disposed of.
(Ajay Mohan Goel) Judge August 16, 2022 (bhupender) ::: Downloaded on - 16/08/2022 20:01:40 :::CIS