Himachal Pradesh High Court
CWP/820/2021 on 6 April, 2021
Bench: L. Narayana Swamy, Anoop Chitkara
CWP No.1479 of 2019 .
06.04.2021 Present: None for the petitioner.
Mr.J.S. Bagga, Advocate, for respondents No.1 and 3.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Additional Advocates General and Mr.Yudhvir Singh Thakur, Deputy Advocate General, for respondent No.2.
weeks.
r to Reply, as prayed for, be filed within a period of two ( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.1277 of 2019 .
06.04.2021 Present: None for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Additional Advocates General and Mr.Yudhvir Singh Thakur, Deputy Advocate General, for the respondents.
Admit.
Post this matter for hearing in the month of May 2021 before the appropriate Bench having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.4212 of 2014 .
06.04.2021 Present: Mr.Bimal Gupta, Senior Advocate with Ms.Kusum Chaudhary, Advocate, for the petitioner.
Mr.Rajiv Jiwan, Senior Advocate with Ms.Shalini Thakur, Advocate, for respondent No.1.
Mr.S.M. Goel, Advocate, for respondent No.2.
CMP No.2417 of 2021Reply, as prayed for by respondent No.1, be filed within a period of one week.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP NO.2236 of 2021 .
06.04.2021 Present: Mr.Jagat Paul, Advocate, for the petitioner.
Mr.Avinash Jaryal, Advocate, for respondent No.1.
Admit.
( L. Narayana Swamy )
r Chief Justice
( Anoop Chitkara )
Judge
April 06, 2021
( vt)
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CWP No.2233 of 2021
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06.04.2021 Present: Mr.Anuhbav Chopra, Advocate, for the petitioner.
Mr.Ajay Chauhan, Advocate, for the respondents.
Notice. Mr.Ajay Chauhan, Advocate, takes notice for the respondents. List next weeks for instructions.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
April 06, 2021
( vt)
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CWPIL No.7 of 2021
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06.04.2021 Present: Court on its own motion.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Additional Advocates General and Mr.Yudhvir Singh Thakur, Deputy Advocate General, for the respondents-State.
Notice. Mr.Yudhvir Singh Thakur, learned Deputy Advocate General, takes notice for the respondents. Reply, as prayed for, be filed within a period of two weeks. List on 28 th April, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP NO.2137 of 2021 .
06.04.2021 Present: Mr.Varun Chandel, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Additional Advocates General and Mr.Yudhvir Singh Thakur, Deputy Advocate General, for the respondents-State.
CMP No.4212 of 2021The application is misconceived, hence, dismissed.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.820 of 2021 .
06.04.2021 Present: Mr.Arush Matlotia, Advocate, for the petitioner.
Mr.Naresh Kaul, Advocate, for respondent No.1.
Admit.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.675 of 2021 .
06.04.2021 Present: Mr.Naresh K. Sharma, Advocate, for the petitioner.
Mr.Ajay Vaidya, Senior Additional Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Additional Advocate General and Mr.Yudhvir Singh Thakur, Deputy Advocate General, for the respondents.
Admit.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.674 of 2021 .
06.04.2021 Present: Mr.Onkar Jairath, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Additional Advocate General and Mr.Yudhvir Singh Thakur, Deputy Advocate General, for the respondents.
Admit.
List on 3rd May, 2021, before the appropriate Bench having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.673 of 2021 .
06.04.2021 Present: Mr.Shivam Prashar, Advocate vice Mr.A.K. Vashishta, Advocate, for the petitioners.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Additional Advocate General and Mr.Yudhvir Singh Thakur, Deputy Advocate General, for the respondents.
Admit.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.3277 of 2020 a/w CWP Nos.91 & 212 of 2021 .
05.03.2021 Present: Mr.Vinod Chauhan, Advocate, for the petitioners.
Mr.K.D. Shreedhar, Senior Advocate with Ms.Shreya Chauhan, Advocate, for respondent No.1 in all the petitions. Mr.P.P. Chauhan, Advocate, for respondent No.2 in all the petitions.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General for respondent-State. Mr.Raman Sethi, Advocate, for the applicant in CMP No.4195 of 2021 CMP No.4195 of 2021 in CWP No.3277 of 2020 For the reasons stated in the application, the same is allowed and the applicant, namely, S.P Pandoh-Takoli Highway Private Limited, Jyoni Road, Bathli, Village & P.O. Pandoh, Tehsil Mandi Sadar, District Mandi (HP)-175124 through its Senior Manager Suraj Singh is impleaded as respondent No.4 in the array of respondents. Registry to carry out necessary correction in the memo of parties. Amended memo of parties be filed on or before the next date of hearing. Application stands disposed of.
CWP Nos.3277 of 2020 and 91 & 212 of 2021 The petitioners shall not stall the ongoing construction work of the road and also shall not cause any hindrance.
List after two weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 05, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP LPA No.66 of 2019 .
05.04.2021 Present: Mr. Sarvshresth Dohroo, Advocate vice Mr.Nimish Gupta, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents-State.
Ms.Rachna Kuthiala, Advocate, for respondent No.7.
CMP No.8998 of 2019A prayer has been made for staying the operation of impugned judgment dated 03.09.2019 passed in the writ petition. Since the writ petition stands dismissed, hence, the question of staying the impugned judgment does not arise.
Accordingly, the application is dismissed.
LPA No.66 of 2019List on 20th May, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 05, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.2157 of 2021 .
05.04.2021 Present: Mr.Onkar Jairath, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
Admit.
List on 9th April, 2021, before the appropriate Bench having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 05, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWPIL No.146 of 2018 .
05.04.2021 Present: Mr.Shubham Sood, Advocate as Amicus Curiae.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 and 2.
Mr.N.K. Gupta, Advocate, for respondent No.3.
Rejoinder, as prayed for be filed within a period of two weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 05, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWPIL No.4 of 2019 .
05.04.2021 Present: Mr.Rajiv Jiwan, Senior Advocate as Amicus Curiae with Mr.Ajeet Shama, Advocate.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.1.
None for respondent No.2.
Mr.N.K. Sood, Senior Advocate with Mr.Aman Sood, Advocate, for respondent No.3.
List on 6th April, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 05, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:41 :::HCHP CWP No.932 of 2019 .
05.04.2021 Present: Ms.Vandna Kumari, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 to 8.
Mr.Ajay Chandel, Advocate, for respondents No.9 to 16.
Ms.Seema K. Guleria, Advocate, for respondents No.17 to 20. Admit.
r to
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
April 05, 2021
( vt)
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CWPOA No.499 of 2020
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01.04.2021 Present: Mr.Pratik Sharma, Advocate vice Mr. Sanjeev Kumar Suri,
Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Hemant Vaid and Mr.Ashwani Sharma, Additional Advocates General, for the respondents.
List after two weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.1086 of 2021 .
01.04.2021 Present: None for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Hemant Vaid and Mr.Ashwani Sharma, Additional Advocates General, for the respondents.
At the request of learned Additional Advocate General, list after two weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge April 1, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP Arb. Appeal No.5 of 2020 .
31.03.2021 Present: Mr.Nitin Thakur, Advocate, for the appellant.
Ms.Shradha Karol, Advocate, for respondents No.1 to 3, 5 and 6.
Mr.B.C. Negi, Senior Advocate with Mr.Parvesh Negi, Advocate, for respondents No.7 to 9.
Mr.Gautam Sood, Advocate, for the applicants in OMP No.146 of 2021.
OMP No.146 of 2021For the reasons stated in the application, the same is allowed. The applicants are permitted to withdraw their Power of Attorney on behalf of respondents No.1 to 3, 5 & 6, which shall be determined in accordance with law. The application stands disposed of.
Arb. Appeal No.5 of 2020Ms.Shradha Karol, Advocate, seeks and is granted time to have instructions on behalf of respondent No.4. List on 20th May, 2021. Interim order to continue till then.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 31, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.5866 of 2020 .
31.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 31, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.5865 of 2020 .
31.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 31, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.5864 of 2020 .
31.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 31, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.5863 of 2020 .
31.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 31, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP LPA No.19 of 2020 .
31.03.2021 Present: Mr.V.D. Khidtta, Advocate, for the appellant.
Mr.Vikrant Thakur, Advocate, for the respondents.
Admit.
List on 1st July, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 31, 2021
( vt)
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CWP No.3447 of 2019
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31.03.2021 Present: Mr.B.C. Negi, Senior Advocate with Mr.Nitin Thakur,
Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 to 4.
Mr.Arvind Sharma, Advocate, for respondent No.5.
Admit.
List on 23rd April, 2021, before the appropriate Bench having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 31, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP C.R. No.160 of 2018 a/w C.R. No.29 of 2019 .
31.03.2021 Present: Mr.Basant Thakur, Advocate vice Ms.Devyani Sharma, Advocate, for the petitioner in CR. No.160/2018 and for the respondent in CR No.29 of 2019 Mr.Anirudh Sharma, Advocate, for the respondent in CR No.160 of 2018 and for the petitioner in CR No.29 of 2019 As prayed for, list after two weeks.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 31, 2021
( vt)
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CMP(M) No.1052 of 2018
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26.03.2021 Present: None for the petitioner.
Mr.Ajay Sharma, Senior Advocate, with Mr.Amit Jamwal, Advocate, for respondents No.1 and 2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, and Ms.Ritta Goswami, Additional Advocates General, for respondents No.3 to 5.
Since there is no representation on behalf of the petitioner, list this matter on 17th May, 2021.
( L. Narayana Swamy ) Chief Justice ( Ajay Mohan Goel) Judge March 26, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CMP(M) No.519 of 2019 .
26.03.2021 Present: Mr.Tarunjeet Singh Bhogal, Advocate, for the applicant.
Mr.Neeraj Gupta, Senior Advocate, with Mr.Ajeet Kumar, Advocate, for the respondent.
List on 17th May, 2021, as prayed for.
( L. Narayana Swamy ) Chief Justice ( Ajay Mohan Goel) Judge March 26, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CMP(M) No.703 of 2019 .
26.03.2021 Present: Mr.Balram Sharma, ASGI, for the applicants.
Mr.Maan Singh, Advocate, for respondent No.1.
Steps for service of respondent No.2 be taken within a period of four weeks. In the event of steps being taken, notice be issued to the said respondent, returnable for 17th May, 2021.
List on 17th May, 2021.
( L. Narayana Swamy ) Chief Justice ( Ajay Mohan Goel) Judge March 26, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWPIL No.8 of 2020 .
26.03.2021 Present: Court on its own motion.
Mr.Ajay Vaidya, Senior Additional Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents-
State.
Mr.Rajiv Jiwan, Senior Advocate with Mr.Janesh Mahajan and Mr.Vishal Mohan, for the applicant in CMP NO.3730 of 2021.
r to As per direction issued on 18th March, 2021, learned Senior Additional Advocate General was directed to place on record Magisterial inquiry report and the record pertaining to the same. In compliance to the said order, he has placed on record the report, conclusion part whereof reveals several instances of irregularities found, which are as under:
"iii) Act of commission or omission on part of any public servant that contributed to the incident.
Looking at the facts that the deceased did not get medicines for blood pressure and headache in time and also she was not taking the meals, it shows that there has been slackness on part of the staff on duty and Hospital. Visits of the doctors were not regular. Proper supervision of patients was lacking.
Only one Doctor, two Staff Nurses, one Class-IV and two Sanitary Workers were deployed in one shift and the number of patients was large.
::: Downloaded on - 06/04/2021 20:19:42 :::HCHPiv) Any other circumstances/observations .
relating to the incident which the enquiry officer deems fit to report.
I have also talked to may COVID patients telephonically on 27.09.2020 and 29.09.2020, who were discharged after treatment or are still undergoing treatment in DDU and a few of them are/were in the same ward where the deceased was admitted. The details including the phone numbers were obtained from the Medical Superintendent, DDU. These people shared their experience but did not want their identity to the disclosed. Following observations are made on the basis of the feedback taken from them:-
1) The doctors do not visit the ward generally.
They used to come on cal to the ward or would talk telepathically. It was also told that after the suicide incident, the doctors have started coming to the ward and even interacting with the patients.
2) Some persons said that the status of cleanliness is satisfactory while the others told that toilets are not clean.
3) Quality of food was said to be satisfactory.
After the suicide incident, the plates of better quality are being used. Aqua guard are installed for water ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP inside the ward but many times hot water is not .
available.
4) Some persons narrated that the sisters would only come upto the door of the ward and send the oxymeter and BP apparatus inside and ask the patients to check the oxygen level and BP and tell them the reading thereof.
5) r Oxygen Central Plant is not in order most of the times and the patients have to carry the oxygen cylinders from the balcony to the ward. It has been mentioned by one of the doctors also in the statement that the Oxygen Central Plant is not functional many times. It was also learnt that post suicide incident, the cylinders are being brought by the staff.
6) Some of them told that when call is made for food from outside, it is not audible to those who are staying in the rooms located away from the door/entrance of the ward.
7) The condition of those elderly people is bad who are not able to sit/stand at their own. They face difficulty in going to toilet.
8) One patient who has been discharged after the deceased committed suicide, shared that on the evening of 22-09-2020, she had met the deceased ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP who was walking with difficulty and she wanted to go .
home.
9) Some of them told that they received the items sent by their families and attendants in time and there were others who said they did not receive the sent items or got after some delay.
10) Two of the patients told that sometimes the deceased would lie down on the floor. She also used to ask for cold/chilled water."
The report further alleges negligence and inaction on the part of many staff members of the Hospital. Item No.IV(2) discussed about the status of cleanliness satisfactory while the other told that toilets are not clean; Item No.IV(4) discussed about the sisters who came upto the door of the ward and send the oxymeter and BP apparatus inside and ask the patients to check the oxygen level and BP and tell them the reading thereof; and Item No.IV(7) discussed about bad conditions of elderly people who are not able to sit/stand at their own. They face difficulty in going to toilet.
After going through the entire instances, it is found that several persons, who are responsible for the negligence, might be the reasons for the patient to end her life by committing suicide. Thus, there is negligence on the part of the staff of the hospital. Under these circumstances, we direct the ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP respondent-State to produce the list of staff members who .
are/were working in the hospital from March, 2020 till the death of the patient. The respondent-State is also directed to make submissions as to whether any inquiry has been initiated against the persons/staff responsible for the death of the patient.
List on 8th April, 2021.
( L. Narayana Swamy )
r Chief Justice
( Anoop Chitkara )
Judge
March 26, 2021
( vt)
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CWP No.1950 of 2021
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24.03.2021 Present: Mr.B.C. Negi, Senior Advocate, with Mr.Nitin Thakur,
Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondents No.2 to 4.
CMP No.3550 of 2021Allowed and disposed of.
CWP No.1950 of 2021 & CMP No.3551 of 2021 Notice. Mr.Balram Sharma, learned Assistant Solicitor General of India and Mr.Vijay Arora, Advocate, take notice for respondent No.1 and respondents No.2 to 4, respectively.
Reply, as prayed for, be filed within a period of three weeks. In the meanwhile, subject to deposit of Rs.25.00 lacs within a period of two weeks, the respondents are directed not to take coercive action against the petitioner.
List on 22nd April, 2021.
Copy dasti.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.1951 of 2021 .
24.03.2021 Present: Mr.B.C. Negi, Senior Advocate, with Mr.Nitin Thakur, Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondents No.2 to 4.
CMP No.3552 of 2021Allowed and disposed of.
CWP No.1951 of 2021 & CMP No.3553 of 2021 Notice. Mr.Balram Sharma, learned Assistant Solicitor General of India and Mr.Vijay Arora, Advocate, take notice for respondent No.1 and respondents No.2 to 4, respectively.
Reply, as prayed for, be filed within a period of three weeks. In the meanwhile, subject to deposit of Rs.5,31,107/- within a period of two weeks, the respondents are directed not to take coercive action against the petitioner.
List on 22nd April, 2021.
Copy dasti.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.1952 of 2021 .
24.03.2021 Present: Mr.B.C. Negi, Senior Advocate, with Mr.Nitin Thakur, Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondents No.2 to 4.
CMP No.3555 of 2021Allowed and disposed of.
CWP No.1952 of 2021 & CMP No.3556 of 2021 Notice. Mr.Balram Sharma, learned Assistant Solicitor General of India and Mr.Vijay Arora, Advocate, take notice for respondent No.1 and respondents No.2 to 4, respectively.
Reply, as prayed for, be filed within a period of three weeks. In the meanwhile, subject to deposit of Rs.30.00 lacs within a period of two weeks, the respondents are directed not to take coercive action against the petitioner.
Registry is directed to show the name of Mr.Vijay Arora, Advocate, representing respondents No.2 to 4 in the cause list, henceforth.' List on 22nd April, 2021.
Copy dasti.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.1956 of 2021 .
24.03.2021 Present: Mr.Balram Sharma, Assistant Solicitor General of India, for the petitioners.
CMP No.3573 of 2021Allowed and disposed of.
CWP No.1956 of 2021 & CMP No.3574 of 2021 Notice be issued to the respondents, returnable within four weeks, on taking steps within one week.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.1984 of 2021 .
24.03.2021 Present: Mr.G.R. Palsra, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents-State.
Admit.
( L. Narayana Swamy )
Chief Justice
r ( Jyotsna Rewal Dua )
Judge
March 24, 2021
( vt)
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CMP(M) Nos.256 of 2020 a/w CMP(M) Nos.258, 259 and 260 of 2020 .
24.03.2021 Present: Mr.Balram Shamra, ASGI, for the applicants-appellants.
Mr.Ashwani Kaundal, Advocate, for respondent No.1.
Mr.Neeraj Gupta, Senior Advocate with Mr.Ajit Kumar, Advocate, for respondent No.2.
Reply, as prayed for, be filed within a period of two weeks. r ( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CMP(M) No.866 of 2020 .
24.03.2021 Present: Mr.Bharat Thakur, Advocate, for the appellant.
Mr.Balram Sharma, ASGI, for respondents No.1 to 3.
Mr.K.D. Shreedhar, Senior Advocate with Ms.Shreya Chauhan, Advocate, for respondent No.4.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondent No.5.
Mr.Ramakant Sharma, Senior Advocate with Mr.Basant Thakur, Advocate, for respondent No.6 CMP(M) No.866 of 2020 For the reasons stated in the application, the same is allowed and the delay of 29 days in filing the appeal is condoned. Appeal be registered. Application stands disposed of.
LPA No._______ of 2021 Admit.
List on 7th April, 2021.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP Ex. Pet. No.38 of 2021 .
24.03.2021 Present: Mr.H.R. Bhardwaj, Advocate, for the petitioner.
Ms.Shubh Mahajan, Advocate, for the respondents.
Notice. Ms.Shubh Mahajan, Advocate, takes notice for the respondents. Compliance affidavit, as prayed for, be filed within a period of two weeks.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP Ex. Pet. No.51 of 2021 .
24.03.2021 Present: Mr.Bhupender Singh Thakur, Advocate, for the petitioner.
Mr.Shyam Singh Chauhan, Advocate, for the respondents.
Notice. Mr.Shyam Singh Chauhan, Advocate, takes notice for the respondents. Compliance affidavit, as prayed for, be filed within a period of two weeks.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP Ex. Pet. No.78 of 2021 .
24.03.2021 Present: Mr.Manohar Lal Sharma, Advocate, for the petitioner.
Mr.Ajay Chauhan, Advocate, for the respondents.
Notice. Mr.Ajay Chauhan, Advocate, takes notice for the respondents. Compliance affidavit, as prayed for, be filed within a period of two weeks.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) 1 ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP Ex. Pet. No.60 of 2021 .
24.03.2021 Present: Mr.Manohar Lal Sharma, Advocate, for the petitioner.
Mr.Shyam Singh Chauhan, Advocate, for the respondents.
Notice. Mr.Shyam Singh Chauhan, Advocate, takes notice for the respondents. Compliance affidavit, as prayed for, be filed within a period of two weeks.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.1616 of 2020 a/w COPC No.62 of 2020 .
24.03.2021 Present: Mr.C.D. Negi, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents-State.
Mr.Lalit K. Sharma, Advocate, for respondent No.4.
Mr.Digvijay Singh, Advocate, for respondent No.5.
Mr.Balram Sharma, ASGI, for respondents No.6 and 7.
Learned counsel for respondent No.5 submits that he will be filing the reply during the course of the day. Rejoinder, as prayed for, be filed within a period of two weeks.
List on 20th April, 2021.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.2957 of 2019 .
22.03.2021 Present: Ms.Sanjivini Sood, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents No.1 and 2.
Mr.Anshul K. Bansal, Advocate, for respondent No.3-
CBI
r to
Letter dated 18th March, 2021, addressed by the Additional Chief Secretary (Home) to the Government of Himachal Pradesh to the office of learned Advocate General has been produced, which is taken on record.
On perusal of the said letter, it is clear that the Director General of Police, H.P. vide letter dated 17.03.2021 has recommended the police personnel for their deputation to CBI for one year and the said proposal is under consideration at the Government level.
In this regard, learned counsel for the CBI submits that the deputation of police personnel for one year may not be sufficient and it should be till the completion of investigation. It is made clear by the learned Advocate General that the respondent-State shall not withdraw the deputationist without the prior consent of the Investigating Agency of CBI. With regard to providing of vehicles, learned Advocate General submits that the vehicles alongwith driver ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP will be provided as and when it is required.
.
List after two weeks.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 22, 2021 ( vt) r to ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP Ex. Pet. No.57 of 2020 .
22.03.2021 Present: Mr.H.R. Bhardwaj, Advocate, for the petitioner.
Mr.Vikas Rajput, Advocate, for the respondents.
Learned counsel for the petitioner submits that the orders dated 18.12.2019 passed by this Court in CWP No.4250 of 2019 has been completely complied with. His statement is taken on record. r In view of the above, the petition be consigned to records.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 22, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWPOA No.8130 of 2019 .
22.03.2021 Present: Mr.K.D. Shreedhar, Senior Advocate with Ms.Shreya Chauhan, Advocate, for the petitioners.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents No.1 to 3.
Ms.Deven Khanna, Advocate, for respondent No.4.
Admit.
List on 29th April, 2021, before the appropriate Bench.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 22, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.2034 of 2018 .
22.03.2021 Present: Ms.Kiran Dhiman, Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondents No.1 and 2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents No.3 and 4.
Admit.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 22, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:42 :::HCHP CWP No.5323 of 2020 .
22.03.2021 Present: Mr.Jeevan Kumar, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondent No.1.
Admit.
List on 20th April, 2021, before the learned Single Judge having the roster.
r ( L. Narayana Swamy )
Chief Justice
( Jyotsna Rewal Dua )
Judge
March 22, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:42 :::HCHP
CMP(M) No.1418 of 2019
.
19.03.2021 Present: Ms.Amita Chandel, Advocate vice Ms.Rachna Kuthiala,
Advocate, for the applicants-appellants.
Mr.Ajay Sood, Senior Advocate with Mr.Rohit, Advocate, for respondent No.1.
Ms.Seema K. Guleria, Advocate, for respondent No.3.
Learned counsel appearing for the applicants-
appellants submits that application for bringing on record the LRs of deceased applicant-appellant No.2 has been filed on 9 th November, 2020. Registry is directed to trace and place the same on record, if in order.
It is also submitted that during the pendency of this appeal, respondent No.1 has also died on 16 th February, 2021.
Learned counsel for the appellants to take steps for bringing on record the LRs of deceased respondent No.1 within a period of four weeks.
List after four weeks.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 19, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.58 of 2019 .
19.03.2021 Present: Mr.Anup Rattan, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami Additional Advocates General, for respondents No.1 to 3.
Mr.Ajay Sharma, Senior Advocate with Mr.Amit Jamwal, Advocate, for respondent No.4.
CMP No.8082 & 8083 of 2019 Allowed. The applications stand disposed of.
LPA No.58 of 2019List after four weeks alongwith writ records.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 19, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CMP(M) No.296 of 2019 .
19.03.2021 Present: Mr.Sanjeev Bhushan, Senior Advocate with Mr.Rajesh Kumar, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami Additional Advocates General, for the respondents.
Rejoinder, as prayed for, be filed within a period of four weeks.
r to ( L. Narayana Swamy )
Chief Justice
( Jyotsna Rewal Dua )
Judge
March 19, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
Ex. Pet. No.58 of 2021
.
19.03.2021 Present: Ms.Babita, Advocate vice Mr.A.K. Gupta, Advocate, for the
petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami Additional Advocates General, for the respondents.
Notice. Mr.Adarsh K. Sharma, learned Additional Advocate General, takes notice for the respondents. Respondents are directed to file compliance affidavit within a period of two weeks.
( L. Narayana Swamy ) Chief Justice ( Jyotsna Rewal Dua ) Judge March 19, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWPIL No.8 of 2020 .
18.03.2021 Present: Court on its own motion.
Mr.Ajay Vaidya, Senior Additional Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents-
State.
Learned Senior Additional Advocate General is directed to make submissions as to whether criminal case has been registered against person against whom departmental inquiry has been initiated.
List on 25th March, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 18, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.66 of 2020 .
18.03.2021 Present: Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the appellants.
Admit.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
r Judge
March 18, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.3598 of 2020
.
18.03.2021 Present: Mr.Ashok K. Tyagi, Proxy Counsel, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.1.
Ms.Ragni Dogra, Proxy Counsel, for respondents No.2 and 4. Admit.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 18, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.5133 of 2020
.
18.03.2021 Present: Mr.Ashok K. Tyagi, Proxy Counsel, for the petitioners.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 & 2.
Mr.Vikrant Thakur, Advocate, for respondent No.3.
Mr.Balram Sharma, ASGI, for respondent No.4.
r to
List after four weeks.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 18, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.5695 of 2020
.
18.03.2021 Present: Mr.Ashok K. Tyagi, Proxy Counsel, for the petitioner.
Mr.Vikrant Thakur, Advocate, for respondents No.1 and 2.
Mr.Balram Sharma, ASGI, for respondent No.3.
List on 22nd March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 18, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.5694 of 2020
.
18.03.2021 Present: Mr.Ashok K. Tyagi, Proxy Counsel, for the petitioner.
Mr.Vikrant Thakur, Advocate, for respondents No.1 and 2.
Mr.Balram Sharma, ASGI, for respondent No.3.
List on 22nd March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 18, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.397 of 2021
.
18.03.2021 Present: Mr.Ashok K. Tyagi, Proxy Counsel, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents-State.
Admit.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 18, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.434 of 2021
.
18.03.2021 Present: Ms.Ragni Dogra, Proxy Counsel, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1, 3 and 4. Ms.Ajeet S. Saklani, Advocate, for respondent No.2.
Mr.Ashok K. Tyagi, Proxy Counsel, for respondent No.5.
Admit.
r to
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 18, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.492 of 2021
.
18.03.2021 Present: Mr.Ashok K. Tyagi, Proxy Counsel, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents-State.
Admit.
List on 7th April, 2021, before the appropriate Bench having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 18, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP Arb. Appeal No.5 of 2014 .
18.03.2021 Present: Mr.Ashok K. Tyagi, Proxy Counsel, for the appellant.
Ms.Ragni Dogra, Proxy Counsel, for the respondent.
List on 6th April, 2021, before DB-I. ( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) r Judge March 18, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.202 of 2012 .
16.03.2021 Present: Mr.Anand Sharma, Senior Advocate, Mr.Sumeet Raj Sharma and Mr.Karan Sharma, Advocates, for the appellants.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
Applicant in person in CMP No.12800 of 2020.
CMP No.12800 of 2020The applicant, who is present in person, submits that he does not want to press the present application. His submission is taken on record. Accordingly, the application is dismissed as having not pressed.
LPA No.202 of 2012Post on 7th April, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 16, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.18 of 2016 .
16.03.2021 Present: Mr.Dilip Sharma, Senior Advocate with Mr. Lalit Sharma and Mr.Harsh Kalta, Advocates, for the appellant.
Mr.B.M. Chauhan, Senior Advocate with Mr.M.S. Katoch, Advocate, for respondents No.1 to 5, 6(a) to 6(c), 7(a) to 7(c), and 8.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.10 and 11. It is submitted by learned counsel for the appellant that respondent No.9 has died and application for brining on record his legal representatives has also been filed in the Registry. Registry is directed to trace and place the same on record, if in order.
List on 5th April, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 16, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP Cr. Revision No.335 of 2018 .
16.03.2021 Present: Mr.Virender Singh Chauhan, Senior Advocate with Mr.O.P. Negi, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent-State.
De-linked from CWP No.4389 of 2020 Admit.
r to
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 16, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWP No.4389 of 2020 a/w Cr.MMO No.289 of 2018 .
CWP No.4389 of 202016.03.2021 Present: Mr.Onkar Jairath, Advocate, for the pettiioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondent.
Cr.MMO No.289 of 2018Mr.Dheeraj K. Vashisht, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondent-State.
Admit.
List on 7th April, 2021, before the learned Single Judge having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 16, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.5397 of 2020 .
16.03.2021 Present: Mr.Maan Singh, Advocate, for the petitioner.
Mr.Shashi Shirshoo, CGC, Advocate, for respondent No.1.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.2.
Admit.
List on 23rd April, 2021, before the appropriate Bench.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 16, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.5218 of 2010 a/w CWP Nos.7644 & 7645 of 2020 and CR No.135 of 2010 .
15.03.2021 Present: Ms.Shalini Thakur, Advocate, for the petitioner in CWP N0.5218 of 2010.
Ms.Shilpa Sood, Advocate, for the petitioners in CWPs No.7644 &7645 of 2010 and CR No.135 of 2010.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents-State.
List on 23rd April, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 15, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.12 of 2019 .
15.03.2021 Present: Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Mr.Nand Lal Thakur, Additional Advocates General, for the appellants.
Mr.G.D. Verma, Senior Advocate with Mr.B.C. Verma, Advocate, for the respondent.
At the request of learned Additional Advocate General, list on 23rd March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
LPA No.30 of 2019
.
15.03.2021 Present: Mr.Amit Jamwal, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.1.
Respondent No.2 already ex-parte.
As prayed for, list after two weeks before DB-III.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
LPA No.42 of 2019
.
15.03.2021 Present: Mr.Munish Datwalia, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.1.
Mr.B.P. Sharma, Senior Advocate with Mr.G.K. Nadda, Advocate, for respondents No.2 to 6.
As prayed for by learned counsel for respondents No. 2 to 6, list next week before DB-II.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 15, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.34 of 2017 .
15.03.2021 Present: Mr.Vinod Thakur, Advocate, for the appellants.
Mr.Parveesh Negi, Advocate vice Mr.Raj Negi, Advocate, for respondent No.1.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.2.
Order dated 14.8.2019 reveals that the factum of death of the respondent-writ petitioner had been brought to the notice of the appellants alongwith the list of legal heirs. But till date, no steps have been taken by the appellants for bringing on record the legal heirs of deceased respondent. Accordingly, the appeal stands abated.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 15, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.86 of 2017 .
15.03.2021 Present: Mr.Vinod Thakur, Advocate, for the appellants.
Mr.Parveesh Negi, Advocate vice Mr.Raj Negi, Advocate, for respondent No.1.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.2.
De-linked from LPA No.34 of 2017.
List before DB-II for hearing.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 15, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.1376 of 2018 a/w CWP No.1379 of 2018 .
09.03.2021 Present: Mr.Navlesh Verma, Advocate, for the petitioners, in both the petitions.
Mr.Deepak Bhasin, Advocate, for respondent NO.3 in both the petitions.
List on 22nd March, 2021.
( L. Narayana Swamy )
Chief Justice
r ( Anoop Chitkara )
Judge
March 09, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:43 :::HCHP
CWPIL No.12 of 2019
.
09.03.2021 Present: Mr.K.D. Shreedhar, Senior Advocate as Amicus Curiae with
Ms.Shreya Chauhan, Advocate.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
Learned Additional Advocate General has filed the status report in open Court, which is taken on record. Copy of the status report also supplied to the learned Amicus Curiae. Learned Amicus Curiae seeks and is granted four weeks' time to place on record the requisite information.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 09, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.1446 of 2021 .
09.03.2021 Present: Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the petitioners.
CMP No.2570 of 2021Allowed and disposed of.
CWP No.1446 of 2021 & CMP No.2571 of 2021 Notice be issued to the respondent, returnable within four weeks, on taking steps within one week.
List along with CWP No.109 of 2019 ( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 09, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.1440 of 2021 .
09.03.2021 Present: Ms.Seema K. Guleria, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
CMP No.2549 of 2021Allowed and disposed of.
CWP No.1440 of 2021Admit.
List after four weeks before the appropriate Bench. In the meantime, parties to complete pleadings.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 09, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.1439 of 2021 .
09.03.2021 Present: Mr.Tarun K. Sharma, Advocate, for the petitioner.
Ms.Ritta Goswami and Ms.Komal Chaudhary, Advocates, for respondent No.1.
CMP No.2547 of 2021Allowed and disposed of.
CWP No.1439 of 2021 & CMP No.2548 of 2021 Notice. Ms.Ritta Goswami, Advocate, takes notice for respondent No.1. Notice be issued to respondent No.2, returnable within three weeks, on taking steps within one week. In the meantime, reply be filed by appearing respondents.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 09, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWPIL No.25 of 2019 .
09.03.2021 Present: Court on its own motion.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
As prayed for, status report be filed within a period of four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 09, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.1432 of 2021 .
09.03.2021 Present: Mr.Lakshay Parihar, Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondent No.1.
Mr.Sunil Kumar, Advocate, for respondent No.4.
CMP No.2530 of 2021Allowed and disposed of.
CWP No.1432 of 2021 & CMP No.2531 of 2021 Notice. Mr.Balram Sharma, learned Assistant Solicitor General of India and Mr.Sunil Kumar, Advocate, take notice for respondent No.1 and respondent No.4, respectively. Notice be issued to respondents No.2 and 3, returnable within four weeks, on taking steps within one week. In the meantime, reply be filed by appearing respondents.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 09, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.83 of 2020 .
08.03.2021 Present: Mr.R.L. Sood & Mr.B.C. Negi, Senior Advocates with Mr.Arjun Lall and Ms.Sanjivini Sood, Advocates, for the appellants.
Mr.Shrawan Dogra, Senior Advocate with Mr.Bharat Thakur, Advocate, for respondent No.1.
Mr.K.D. Sood, Senior Advocate with Ms.Shalini Thakur, Advocate, for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.3.
Arguments heard. Judgment reserved.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge March 08, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP LPA No.82 of 2020 .
08.03.2021 Present: Mr.R.L. Sood & Mr.B.C. Negi, Senior Advocates with Mr.Arjun Lall and Ms.Sanjivini Sood, Advocates, for the appellants.
Mr.R.K. Bawa, Senior Advocate with Mr.Ajay Sharma, Advocate, for respondent No.1.
Mr.K.D. Sood, Senior Advocate with Ms.Shalini Thakur, Advocate, for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.3.
Arguments heard. Judgment reserved.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge March 08, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.697 of 2021 .
08.03.2021 Present: Mr.B.C. Negi, Senior Advocate with Mr.Nitin Thakur, Advocate, for the petitioner.
Mr.Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 3.
List on 9th March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
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CWP No.3277 of 2020 a/w CWP No.91 of 2021 .
08.03.2021 Present: Mr.Vinod Chauhan, Advocate, for the petitioner.
Mr.K.D. Shreedhar, Senior Advocate with Ms.Shreya Chauhan, Advocate, for respondent No.1 in both the petitions.
Mr.P.P. Chauhan, Advocate, for respondent No.2 in both the petitions.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General for respondent-State.
The Committee constituted by the Government is directed to finalize its report and submit the same to the Government, who in turn shall take a decision and convey the same to the National Highways Authority of India within a period of two weeks. The National Highways Authority of India to complete the entire process at the earliest and pay compensation to the petitioner within a period of ten days thereafter.
List on 5th April, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 08, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CWP No.3715 of 2020 .
08.03.2021 Present: Ms.Madhurika Sekhon Verma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General for respondent No.1, 2, 4 and 5. Mr.Naresh K. Gupta, Advocate, for respondent No.3.
Mr.Ashok Sood, Senior Advocate with Mr.Abhishek Sood, Advocate, for respondent No.6.
Reply, as prayed for, be filed within a period of four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 08, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:43 :::HCHP CMP No.505 of 2021 in CWP No.4982 of 2020 .
08.03.2021 Present: Mr.Mukul Sood, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents- HPSEB.
CMP No.505 of 2021Learned counsel for the petitioner submits that the respondents have complied with the order dated 08.01.2021. His submission is taken on record.
In the light of above submissions, the application is disposed of as having become infructuous.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 08, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.798 of 2021 .
08.03.2021 Present: Mr.Vivek Singh Thakur, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General for respondents-State.
On the oral request of learned counsel for the petitioner, name of respondent No.6 Sh. Ankush Kumuar, s/o Sh. Pawan Angred, P.O. & Tehsil Bhatiyat District Chamba, H.P. is order to be deleted and in place of said respondent Sh. Raman Kumar, S/0 Sh. Piyar Chand Village Kuthed P.O. & Tehsil Bhatiyat District Chamba, H.P. is ordered to be arrayed as respondent No.6.
Registry to carry out necessary corrections in the memo of parties.
Amended memo of parties already stands filed.
Notice be issued to respondent No.6, returnable within four weeks, on taking steps within one week.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 08, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CMP No.2317 of 2021 in CWP No.5067 of 2020 .
08.03.2021 Present: Mr.Ashok Chaudhary, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General for respondents No.1 to 4.
Mr.Balram Sharma, ASGI, for respondent No.5.
CMP No.2317 of 2021For the reasons stated in the application, the same is allowed and the date mentioned as 01.05.1997 in the the fifth line of judgment dated 02.03.2021 passed in CWP No.5067 of 2020 is ordered to be read as 01.05.1987. This order shall also form part of the judgment dated 02.03.2021. Application stands disposed of.
Copy dasti.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 08, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CMP(M) No.671 of 2019 .
08.03.2021 Present: Mr.Onkar Jairath, Advocate, for the applicants-appellants.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General for respondents No.1 to 3.
Mr.K.D. Sood, Senior Advocate, with Mr.Sukrit Sood, Advocate, for respondent No.4.
Mr.Nitin Thakur, Advocate, for respondent No.5.
r to
List in due course.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
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LPA No.2 of 2020
.
08.03.2021 Present: Mr.M.L. Sharma, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General for the respondents-State.
List on 15th March, 2021.
( L. Narayana Swamy )
Chief Justice
r ( Anoop Chitkara )
Judge
March 08, 2021
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CWP No.3514 of 2020
.
06.03.2021 Present: Mr.G.C. Gupta, Senior Advocate with Ms.Manisha Thamta,
Advocate, for the petitioner.
Mr.Ajay Vaidya, Senior Additional Advocate Genera with Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Mr.Nand Lal Thakur, Additional Advocates General and Mr.Yudhvir Singh Thakur, Deputy Advocate General for respondent No.1.
Mr.Ashok Tyagi, Advocate, for respondents No. 2 to 5.
Admit.
r to Parties to complete pleadings within a period of four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.420 of 2021 .
06.03.2021 Present: Mr.Varun Chandel, Advocate, for the petitioner.
Mr.Ajay Vaidya, Senior Additional Advocate General, for the respondents.
Admit.
Parties to complete pleadings within a period of six weeks.
( L. Narayana Swamy )
r Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
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CWP No.862 of 2020
.
06.03.2021 Present: Mr.Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Mr.Nand Lal Thakur, Additional Advocate General and Mr.Yudhvir Singh Thakur, Deputy Advocate General for respondents No.1 to 5- State.
List on 23rd March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
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LPA No.14 of 2021
.
06.03.2021 Present: Mr.Avinash Jaryal, Advocate, for the appellant.
Mr.Ashok Kumar, Advocate vice Mr.P.P. Chauhan, Advocate, for respondents No.1 to 8 & 10 to 33. Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocate General, for the respondents-
State Caveat Petition No.292 of 2020 Discharged. The caveat petition is disposed of.
CMP(M) No.86 of 2021Infructuous.
LPA No.14 of 2021Notice. Mr.Ashok Kumar, Advocate, and Mr.Nand Lal Thakur, learned Additional Advocate General, take notice for respondents No.1 to 8 & 10 to 33 and respondents No.34 and 35, respectively.
List along with LPA No.08 of 2021 CMP No.2247 of 2021 Notice in the aforesaid terms.
This application is disposed of by directing the appellalnt to pay Secretariat and Special Pay to the private respondents, which will be subject to the result of appeal.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CMP No.631 of 2020 in CWP No.1806 of 2018 a/w RP No.67 of 2020 .
CMP No.631 of 2020 in CWP No.1806 of 2018 06.03.2021 Present: Mr.Sunil Mohan Goel, Advocate, for the petitioners/non-
applicants.
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocate General, for the respondents- State.
Mr.Maan Singh, Advocate, for non-applicants/respondents No.5 and 10.
Mr.Rajinder Thakur, CGC, for non-applicant/respondent No.17.
Mr.B.C. Negi, Senior Advocate with Mr.Nitin Thakur, Advocate, for applicant-respondent No.19.
RP No.67 of 2020Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocate General, for the petitioners.
Mr.Sunil Mohan Goel, Advocate, for respondents No.1 to 32.
Mr.Maan Singh, Advocate, for proforma respondent No.34.
As prayed for, list after two weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.5645 of 2020 .
06.03.2021 Present: Mr.Om Parkash Goel, Advocate, for the petitioner.
Mr.Naresh Kaul, Advocate, for the respondents.
Notice. Mr.Naresh Kaul, Advocate, takes notice for the respondents. Respondents are directed to calculate the due and admissible amount payable to the petitioner and produce the pay order or order transferring the amount to the petitioner's account on or before the next date of hearing.
List on 15th March, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 06, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.659 of 2021 .
04.03.2021 Present: Mr.Sushant Vir Singh Thakur, Advocate vice Mr.Manoj Thakur, Advocate, for the petitioner.
Mr.Surender Verma, Advocate, for the respondent.
Learned counsel appearing for the petitioner submits that the writ petition has become infructuous since the petitioner has been permitted to participate in the selection process for the post of Associate Professor in the Department of University Business School (BBA). Permitting the petitioner to participate is only an interim direction and not a final order. Under these circumstances, we Admit the present petition.
List before the learned Single Judge having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 04, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.1319 of 2021 .
04.03.2021 Present: Mr.Navlesh Verma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 & 2.
Mr.Rakesh Thakur, Advocate, for respondents No.3 & 4.
CMP No.2269 of 2021Allowed and disposed of.
CWP No.1319 of 2021 & CMP No.2270 of 2021 Notice. Mr.Nand Lal Thakur, learned Additional Advocate General and Mr.Rakesh Thakur, Advocate, take notice for respondents No.1 & 2 and respondents No.3 & 4, respectively. In the meanwhile, subject to deposit of Rs.10.00 lacs on or before 26th March, 2021 with the respondent-Bank, further proceedings with regard to office order dated 8.12.2020 and 19.02.2021 (Annexure P-2) passed by respondents No.1 and 2 for taking over the possession shall remain stayed.
List on 5th April, 2021.
Copy dasti.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 04, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.555 of 2021 .
04.03.2021 Present: Mr.Vishwa Bhushan, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 & 2.
Admit.
List on 15th March, 2021, before the appropriate Bench.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 04, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP LPA No.92 of 2015 .
04.03.2021 Present: Mr.Karan Singh Parmar, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 & 2.
Name of respondent No.3 stands deleted.
As prayed for by learned counsel for the appellant, list after four weeks.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 04, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP LPA No.46 of 2020 a/w CWP No.3496 of 2020 LPA No.46 of 2020 .
03.03.2021 Present: Mr.Ajeet Singh Saklani, Advocate, for the appellant.
Mr.Onkar Jairath, Advocate, for respondent No.1.
None for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.3.
CWP No.3496 of 2020Mr.B. Nandan Vashista, Advocate, for the petitioner. Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 & 3 Mr.Ajit Singh Saklani, Advocate, for respondent No.2.
None for respondent No.3 List on 04.03.2021. Registry is directed to show the name of Mr.Balram Sharma, learned Assistant Solicitor General of India, in the cause list, henceforth.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 03, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP LPA No.2 of 2018 .
03.03.2021 Present: Mr.Sanjeev Bhushan, Senior Advocate with Mr.Rajesh Kumar, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 and 2.
Mr.V.D. Khidtta, Advocate, for respondent No.3.
r to List on 22nd March, 2021, before DB-I. ( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 03, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.803 of 2020 .
03.03.2021 Present: Mr.C.N. Singh, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 and 2.
Mr.K.D. Shreedhar, Senior Advocate, with Ms.Shreya Chauhan, Advocate, for respondent No.6.
Admit.
List on 5th April, 2021, before the appropriate Bench.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 03, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.2654 of 2020 .
03.03.2021 Present: Mr.Ravinder Kumar, Advocate vice Mr.Virender Thakur, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 to 3.
Admit.
Post on 04.03.2021 before the appropriate Bench.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 03, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CMP No.6430 of 2020 in CWP No.581 of 2018 .
03.03.2021 Present: Mr.G.C. Gupta, Senior Advocate, with Ms.Meera Devi, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
This Court while disposing of the writ petition on 29.11.2018 held that it would be appreciated if the work will be completed within one year. Till today, the work has not been completed. It is expected that once an order is passed, it must be complied with within the time stipulated, but even after more than two years, the work has not been completed. Now, the affidavit dated 25.02.2021 has been filed seeking further time to complete the work.
In view of the above, we hold that the respondents have violated the order passed by this Court on 29.11.2018.
Accordingly, notice be issued to respondent No.2 to show cause as to why contempt be not initiated against him. Learned Additional Advocate General is directed to furnish the name and particulars of respondent No.2.
List on 18th March, 2021.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 03, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP Review Petition No.69 of 2020 .
02.03.2021 Present: Mr.Ajay Kumar Dhiman, Advocate, for the petitioner.
Notice be issued to the respondents, returnable within four weeks, on taking steps within one week.
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Chief Justice
( Anoop Chitkara )
Judge
March 02, 2021
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CWP No.4831 of 2020
.
02.03.2021 Present: Mr.Devender Sharma, Advocate vice Mr.C.N. Singh,
Advocate, for the petitioner.
Mr.Rajesh Verma, Advocate, for the respondents.
Admit.
List on 6th April, 2021, before the learned Single Judge having the roster. In the meantime, parties to complete pleadings.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 02, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.4832 of 2020 .
02.03.2021 Present: Mr.Devender Sharma, Advocate vice Mr.C.N. Singh, Advocate, for the petitioner.
Mr.Rajesh Verma, Advocate, for the respondents.
Admit.
List on 6th April, 2021, before the learned Single Judge having the roster. In the meantime, parties to complete pleadings.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 02, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.4839 of 2020 .
02.03.2021 Present: Mr.Rakesh Sharma, Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondents No.2 and 3.
Admit.
List after four weeks before the learned Single Judge having the roster. In the meantime, parties to complete pleadings.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 02, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.5073 of 2020 .
02.03.2021 Present: Mr.V.D. Khidtta, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
Admit.
List on 30th March, 2021, before the learned Single Judge having the roster.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 02, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.1221 of 2021 .
01.03.2021 Present: Mr.Vishwa Bhushan, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
CMP No.2047 of 2021Allowed and disposed of.
CWP No.1221 of 2021 & CMP No.2048 of 2021 Notice. Mr.Adarsh K. Sharma, learned Additional Advocates General, takes notice for the respondents.
List on 3rd March, 2021 before DB-I. In the meantime, the petitioner is permitted to appear in the counselling, in case the same is not over, which shall be subject to the final outcome of the writ petition.
CMP No.2049 of 2021The application is disposed of with the direction that the petitioner shall file the typed/legible/translated copies of the documents in issue by the next date of hearing.
Authenticated copy.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.5863 of 2020 .
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks. List on 31st March, 2021.
Registry is directed to reflect the names of Mr.Rajinder Thakur, learned Central Government Counsel, representing respondent No.1 and Mr.Vijay Arora, Advocate, representing respondents No.2 and 3 in the cause list henceforth.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.5864 of 2020 .
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks. List on 31st March, 2021.
Registry is directed to reflect the names of Mr.Rajinder Thakur, learned Central Government Counsel, representing respondent No.1 and Mr.Vijay Arora, Advocate, representing respondents No.2 and 3 in the cause list henceforth.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.5865 of 2020 .
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks. List on 31st March, 2021.
Registry is directed to reflect the names of Mr.Rajinder Thakur, learned Central Government Counsel, representing respondent No.1 and Mr.Vijay Arora, Advocate, representing respondents No.2 and 3 in the cause list henceforth.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.5866 of 2020 .
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four weeks. List on 31st March, 2021.
Registry is directed to reflect the names of Mr.Rajinder Thakur, learned Central Government Counsel, representing respondent No.1 and Mr.Vijay Arora, Advocate, representing respondents No.2 and 3 in the cause list henceforth.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.1204 of 2021 .
01.03.2021 Present: Mr.Kush Sharma, Advocate, for the petitioners.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
CMP No.2013 of 2021Allowed and disposed of.
CWP No.1204 of 2021 & CMP No.2014 of 2021 Notice. Mr.Adarsh K. Sharma, learned Additional Advocates General, takes notice for the respondents.
List on 3rd March, 2021 before DB-I. In the meantime, the petitioners are permitted to appear in the counselling, in case the same is not over, which shall be subject to the final outcome of the writ petition.
CMP No.2015 of 2021The application is disposed of with the direction that the petitioners shall file the typed/legible/translated copies of the documents in issue by the next date of hearing.
Authenticated copy.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP LPA No.24 of 2020 .
01.03.2021 Present: Mr.Bhuvnesh Sharma, Advocate, for the appellants.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
Registry to put up writ record. Call this matter next week.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CMP(M) No.349 of 2020 .
01.03.2021 Present: Mr.Ajay Vaidya, Senior Additional Advocate General, for the applicants/petitioners.
Mr.Sanjeev Bhushan, Senior Advocate with Mr.Rajesh Kumar, Advocate, for the respondent.
CMP(M) No.349 of 2020For the reasons stated in the application, the same is allowed and the delay of 27 days in filing the review petition is condoned. Review petition be registered. Application stands disposed of.
Review Petition No.__________ of 2021 At the request of learned Senior Additional Advocate General, list next week.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.4682 of 2020 .
01.03.2021 Present: Mr.D.K. Sharma and Mr. H. Paul, Advocates, for the petitioner.
Mr.Tara Singh Chauhan, Advocate, for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondent No.3.
Notice. Mr.Tara Singh Chauhan, Advocate and Mr.Adarsh K. Sharma, learned Additional Advocate General, take notice for respondent No.2 and respondent No.3, respectively. Notice to respondent No.1 be issued, returnable within four weeks, on taking steps within one week. In the meantime, reply be filed by appearing respondents.
( L. Narayana Swamy ) Chief Justice ( Anoop Chitkara ) Judge March 01, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWPOA No.6746 of 2020 .
26.02.2021 Present: Mr.A.K. Gupta, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents No.1 to 3.
Mr.Balram Sharma, ASGI, for respondent No.4.
List after two weeks, as prayed for.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 26, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP Arb. Case No.80 of 2019 .
26.02.2021 Present: Mr.Sumeet Raj Sharma, Advocate, for the petitioner.
Mr.Adarsh Sharma, Additional Advocate General, for the respondents.
Learned counsel for the petitioner submits that part amount has been paid by the Government. Learned Additional Advocate General seeks and is granted four weeks' time to enable him to settle the full amount.
( L. Narayana Swamy ) Chief Justice February 26, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.6412 of 2020 .
25.02.2021 Present: Mr.Prem P. Chauhan, Advocate, for the petitioners.
Mr.Neel Kamal Sharma, Advocate, for respondent No.1.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents No.3 and 5.
Admit.
List on 2nd March, 2021, before the learned Single Judge having the roster.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 25, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.3149 of 2020 .
25.02.2021 Present: Mr.Navlesh Verma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents No.1, 2 and 4.
Mr.Naresh K. Gupta, Advocate, for respondent No.3.
Mr.Naresh K. Gupta, learned counsel for respondent No.3, submits that he will be filing compliance report during the course of the day.
List on 17th March, 2021.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 25, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:44 :::HCHP CWP No.1107 of 2021 .
25.02.2021 Present: Mr.Gurdev Negi, Advocate, for the petitioner.
Mr.Sushant Vir Singh Thakur, Advocate, for respondents No.1 to 3.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondent No.4.
CMP No.1861 of 2021Allowed and disposed of.
CWP No.1107 of 2021Admit.
CMP No.1862 of 2021During the pendency of the writ petition, the respondents are directed not to effect any recovery from the petitioner. The application stands disposed of.
CMP No.1863 of 2021The application is disposed of with the direction that the petitioner shall file the typed/legible/translated copies of the documents in issue by the next date of hearing.
Copy dasti.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 25, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:45 :::HCHP CWP No.1098 of 2021 .
25.02.2021 Present: Mr.Arsh Rattan, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K. Sharma and Ms.Ritta Goswami, Additional Advocates General, for respondents No.1 to 3.
CMP No.1835 of 2021Allowed and disposed of.
CWP No.1098 of 2021Admit.
List on 1st March, 2021, before the learned Single Judge having the roster.
CMP No.1836 of 2021The petitioner, if not relieved, may not be compelled to join the transferred station. Application stands disposed of.
Copy dasti.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 25, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:45 :::HCHP CWP No.3402 of 2020 .
24.02.2021 Present: Mr.P.P. Chauhan, Advocate, for the petitioner.
Ms.Shubh Mahajan, Advocate, for the respondent.
As prayed for, further three weeks' time is granted to the respondent to file the reply.
r to ( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 24, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:45 :::HCHP
CWP No.4436 of 2020
.
24.02.2021 Present: Mr.Vijay Singh Thakur, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Mr.Rajinder Dogra and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 and 2.
Notice. Ms.Ritta Goswami, learned Additional Advocate General, takes notice for respondents No.1 and 2.
Notice to respondent No.3, returnable within four weeks, on taking steps within one week. In the meantime, reply be filed by appearing respondents.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:45 :::HCHP CWP No.4431 of 2020 .
24.02.2021 Present: Mr.Ashok Kumar, Advocate vice Mr.V.D. Khidtta, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Mr.Rajinder Dogra and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
Notice. Ms.Ritta Goswami, learned Additional Advocate General, takes notice for the respondents. Reply, as prayed for, be filed within a period of three weeks.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:45 :::HCHP CWP No.4389 of 2020 .
24.02.2021 Present: Mr.Onkar Jairath, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Mr.Rajinder Dogra and Mr.Nand Lal Thakur, Additional Advocates General, for the respondent.
Learned counsel for the petitioner is directed to file copy of FIR and other investigation papers within a period of one week.
List along with Cr.MMO No.289 of 2018.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 24, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:45 :::HCHP CMP(M) No.784 of 2020 .
23.02.2021 Present: Mr.Vikrant Thakur, Advocate, for the appellant/applicant.
Notice be issued to the respondent, returnable within four weeks, on taking steps within a period of one week.
List along with COPC No.10 of 2021.
( L. Narayana Swamy )
r Chief Justice
( Ravi Malimath )
Judge
February 23, 2021
( vt)
::: Downloaded on - 06/04/2021 20:19:45 :::HCHP
CWP No.5918 of 2020
.
23.02.2021 Present: None for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for the respondents.
Since none appears for the petitioner, hence call this matter on 24.02.2021.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 23, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:45 :::HCHP CWP No.653 of 2021 .
23.02.2021 Present: Mr.Vikram Thakur, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, Additional Advocates General, for respondents No.1 and 2.
Mr.Sanjeev K. Motta, Advocate, for respondent No.3.
Learned Additional Advocate General seeks and is granted two weeks' time to have instructions.
List on 10th March, 2021.
( L. Narayana Swamy ) Chief Justice ( Ravi Malimath ) Judge February 23, 2021 ( vt) ::: Downloaded on - 06/04/2021 20:19:45 :::HCHP