Himachal Pradesh High Court
Manjusha Narwal vs . State Of H.P. on 19 January, 2023
Author: Virender Singh
Bench: Virender Singh
Manjusha Narwal Vs. State of H.P. .
CWP No. 360 of 2023 19.01.2023 Present: Mr. Sunil Kaundal, Advocate, for the petitioner.
In view of the request made by the learned counsel for the petitioner, list this matter on 20.01.2023.
January 19, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Manjusha Narwal Vs. State of H.P. .
CWP No. 360 of 2023 19.01.2023 Present: Mr. Sunil Kaundal, Advocate, for the petitioner.
In view of the request made by the learned counsel for the petitioner, list this matter on 20.01.2023.
January 19, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Harish Chander Negi Vs. Union of India & Others.
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CWP No. 385 of 202319.01.2023 Present: Mr. Sahil Verma, Advocate, vice Mr. B.N. Mehta, Advocate, for the petitioner.
In view of the request made by the learned vice counsel for the petitioner, list this matter on 23.01.2023.
January 19, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Roshan Lal Vs. Union of India & Others.
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CWP No. 386 of 202319.01.2023 Present: Mr. Sahil Verma, Advocate, vice Mr. B.N. Mehta, Advocate, for the petitioner.
In view of the request made by the learned vice counsel for the petitioner, list this matter on 23.01.2023.
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CMPMO No. 44 of 202319.01.2023 Present: Mr. Shubham Sood, Advocate, for the petitioner.
CMPMO No. 44 of 2023 & CMP No.915 of 2023 Issue notice to the respondents, on taking steps within a week returnable for 13th March, 2023.
January 19, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
::: Downloaded on - 19/01/2023 20:31:11 :::CISKindly supply following stationary articles for office .
use:-
Shorthand note books: 6 in numbers Judgment sheet One ream Shorthand pencils Six in numbers Orders sheets 200.
r (Ravinder Kumar)
Private Secretary
S.O.(GAD)
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Sant Ram Vs. HPSEB & Ors.
CWP No. 383 of 2023
19.01.2023 Present: Ms. Shikha Chauhan, Advocate, for the
petitioner.
Mr. Bhim Raj Sharma, Advocate vice Mr. Lakshay Thakur, Advocate, for respondents No. 1 and 2.
r of 2023 CWP No. 383 of 2023 & CMP No. 904 Notice. Mr. Bhim Raj Sharma, Advocate appears and waives service of notice on behalf of respondents No.1 and 2. He prays for and is granted eight weeks' time to file reply.
Issue notice to respondent No.3, on taking steps within two weeks returnable for 20.04.2023.
In the meanwhile, execution of impugned order dated 14.12.2022, (Annexure P-1), is ordered to be stayed.
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Shakuntla Devi Vs. HPSEBL & Ors.
.CWP No. 380 of 2023
19.01.2023 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Anil Kumar God, Advocate, for the respondents.
CWP No. 380 of 2023 & CMP No. 896of 2023 r Notice. Mr. Anil Kumar God, Advocate, appears and waives service of notice on behalf of respondents. He prays for and is granted a day's time to obtain instructions.
List on 20.01.2023.
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CWP No. 381 of 202319.01.2023 Present: Mr. Rajesh Verma, Advocate, for the petitioner.
Mr. Anil Kumar God, Advocate, for the respondents.
CWP No. 381 of 2023 & CMP No. 897of 2023 r Notice. Mr. Anil Kumar God, Advocate, appears and waives service of notice on behalf of respondents. He prays for and is granted a day's time to obtain instructions.
List on 20.01.2023.
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18.01.2023 Present: Mr. Sanjeev Suri, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of the respondent-State.
List on 24th January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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18.01.2023 Present: Mr. Sanjeev Suri, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of the respondent-State.
List on 24th January, 2023, on which date, respondent-State shall produce the status report.
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Bobby Sharma Vs. State of H.P. Cr.M.P(M) No. 112 of 2023 19.01.2023 Present: Mr. Manoj Pathak, Advocate, for the petitioner/applicant .
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant. H.C. Ashok Kumar, No. 75, P.S. Swarghat, District Bilaspur, H.P. is present in person r with police record.
Status report filed.
Perusal of the status report shows that the applicant has earlier moved a bail application before the Coordinate Bench (SB-IV) and later on, the same was withdrawn by the learned counsel for the petitioner.
In such circumstances, the present bail application be listed before the appropriate Bench after winter vacation.
January 19, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Dev Raj Vs. State of H.P. .
Cr.M.P(M) No. 107 of 202319.01.2023 Present: Mr. Sunil Kumar Banyal Advocate, for the petitioner/applicant .
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
H.C. Ashok Kumar, No. 75, P.S. Swarghat, District Bilaspur, H.P. is present in person r with police record.
Status report filed.
List for consideration on 20.01.2023.
January 19, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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::: Downloaded on - 19/01/2023 20:31:11 :::CISRam Dass Vs. Meer Chand . Cr. Revision No. 21 of 2023 16.01.2023 Present: Mr. K.B. Khajuria, Advocate, for the petitioner. Cr.MP No. 201 of 2023
By virtue of the present application, the applicant Ram Dass, has sought the suspension of sentence, passed by the learned Additional Chief Judicial Magistrate, Court No.1, Rohru, District Shimla, H.P. (hereinafter referred to as the 'trial Court) in Criminal Case No. RBT-318/3 of 2018, vide judgment/order dated 02.11.2020/17.12.2020 and affirmed by learned Additional Sessions Judge (CBI Court), Shimla, H.P., in Criminal Appeal No.07-R/10 of 2021, vide order dated 18.10.2022.
2. By way of the said order, the learned trial Court has convicted and sentenced the applicant-Ram Dass to undergo simple imprisonment for a period of one year and to pay compensation of Rs.5,20,000/-
to the complainant for the commission of offence, punishable under Section 138 of the Negotiable Instruments Act.
3. The revision against the judgment dated 18.10.2022 has been filed and on 12.01.2023 in the revision petition, the following order has been passed:-
::: Downloaded on - 19/01/2023 20:31:11 :::CIS"Notice in the above terms. In the event of the petitioner depositing 50% of the cheque amount, .
which shall include amount, if any, earlier deposited with the Registry of this Court, the petitioner shall be at liberty to make mention for suspension of the sentence."
4. Now, as per the report of the Registry, a draft of Rs.1,21,000/- has been deposited by the applicant with the Registry and a sum of Rs. 1,04,000/- has already been deposited with the learned trial Court, as depicted in para 28 of the judgment dated 18.10.2022, passed by learned Additional Sessions Judge(CBI Court), Shimla H.P. Thus the condition, which has been imposed by this Court, to deposit 50% of the cheque amount has now been fulfilled, as such, the application is considered and allowed. The order of sentence under challenge, in the revision is suspended during the pendency of the revision, subject to the following conditions:-
a. That the applicant shall furnish personal bond in the sum of Rs. 50,000/- 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 dismissal of the revision, he will surrender before the learned trial Court to serve the remainder substantive sentence;
5. The application is, thus, disposed of.
6. 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 within a period of six weeks.
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The application is allowed with a direction to the petitioner to file certified copy of judgment dated 18.10.2022, within a period of four weeks from today. The application stands disposed of.
January 18, 2023
(ravinder)
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Vacation Judge
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Kulveer Singh Vs. State of H.P. .
Cr.M.P(M) No. 148 of 202318.01.2023 Present: Mr. Sanjeev Suri, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of the respondent-State.
List on 24th January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Arvind Vs. Rameshwari & another .
Cr.MMO No. 84 of 202318.01.2023 Present: Mr. Rajeshwar Thakur, Advocate, for the petitioner.
Issue Dasti notice to the respondents, on taking steps during the course of the day, returnable for 27.01.2023.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
Additional r Notice.
Advocate
toMr. Varun
General
Chandel,
appears and
learned
waives
service of notice on behalf of the respondent-State.
List on 24th January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Abhishek Vs. State of H.P. .
Cr.M.P(M) No. 144of 2023 18.01.2023 Present: Mr. Harsh , Advocate, vice Mr. Manoj Pathak, Advocate, for the petitioner /applicant Mr. Varun Chandel and Mr. Manoj Chauhan, Additonal Advocate General, for the respondent/Non-applicant.
Additional r Notice.
Advocate toMr. Varun General Chandel, appears service of notice on behalf of the respondent-State.
and learned waives List on 24th January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Salman Vs. State of H.P. .
Cr.M.P(M) No. 143 of 202318.01.2023 Present:Ms. Rajvinder Sandu, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additonal Advocates General, for the respondent/Non-applicant.
Notice. Mr. Varun Chandel, learned Additional r Advocate General appears and waives service of notice on behalf of the respondent-State.
List on 24th January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Vijay Khatri Vs. State of H.P. .
Cr.M.P(M) No. 142 of 202318.01.2023 Present: Mr. T.K.Verma, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additonal Advocates General, for the respondent/Non-applicant.
Additional r Notice.
Advocate toMr. Varun General Chandel, appears service of notice on behalf of the respondent-State.
and learned waives List on 23rd January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Ram Chand Vs. State of H.P. .
Cr.M.P(M) No. 140 of 202318.01.2023 Present: Mr. Anil Thakur, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additonal Advocates General, for the respondent/Non-applicant.
Additional r Notice.
Advocate toMr. Varun General Chandel, appears service of notice on behalf of the respondent-State.
and learned waives List on 20th January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Natesh Kumar Vs. State of H.P. .
Cr.M.P(M) No. 129 of 202318.01.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of the respondent-State.
List on 23rd January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Rajesh Kumar Vs. State of H.P. .
Cr.M.P(M) No. 130 of 202318.01.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of the respondent-State.
List on 23rd January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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::: Downloaded on - 19/01/2023 20:31:11 :::CIS Cr. Revision No.20 of 202318.01.2023 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. P.K.Verma, Advocate, for the respondent.
In view of the joint request made by the 19.01.2023.
r to learned counsel for the parties, list this matter on January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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::: Downloaded on - 19/01/2023 20:31:11 :::CISSoni Kumar Vs. State of H.P. .
Cr.M.P(M) No. 147 of 202318.01.2023 Present: Mr. Vijender Katoch, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocates General, for the respondent/Non-applicant.
Additional r Notice.
Advocate toMr. Varun General Chandel, appears service of notice on behalf of the respondent-State.
and learned waives List on 24th January, 2023, on which date, respondent-State shall produce the status report.
January 18, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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::: Downloaded on - 19/01/2023 20:31:11 :::CIS Cr.M.P(M) No. 146 of 202318.01.2023 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner/applicant Learned counsel for the petitioner prays for and is permitted to place on record some documents, list on 19.01.2023.
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January 18, 2023 ( Virender Singh )
(ravinder) Vacation Judge
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Baldev Singh Brakta Vs. State of H.P. .
Criminal Revision No. 36 of 2023 16.01.2023 Present: Mr. Ajay Kumar Lahota, Advocate, for the petitioner.
Mr. Sunil Kumar Banyal, Advocate, for respondent.
Criminal Revision No. 36 of 2023 Issue notice. Mr. Sunil Kumar Banyal Advocate, appears and waives service of notice on behalf of respondent. Memo of appearance on behalf of the respondent filed.
In this case, the compromise is stated to have been effected between the parties. As such, present petition be put up on 20.01.2023.
Till then judgment/order dated 18.01.2022/20.01.2022, passed by learned Additional Chief Judicial Magistrate, Court No.1, Rohru, District Shimla, in Criminal Case No. 35/03 of 2012 and affirmed by learned Additional Sessions Judge (CBI Court), Shimla, H.P. vide order dated 29.11.2022 is ordered to be stayed subject to furnishing bail bonds in the sum of Rs.30,000/-, with one surety of the like amount to the satisfaction of the learned trial Court, with an undertaking that in case of dismissal of the revision petition, the applicant will surrender before the learned trial Court, to serve the substantive sentence and to deposit the amount of compensation.
::: Downloaded on - 19/01/2023 20:31:11 :::CISIn view of the factum of compromise, no .
order with regard to deposit of the compensation has been passed.
January 16, 2023 ( Virender Singh )
(ravinder) Vacation Judge
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Anil Kumar Rana Vs. The Himachal Pradesh Horticulture
.
Cr. Revision No. 41 of 2023
16.01.2023 Present: Mr. Rakesh Manta, Advocate, for the
petitioner.
Heard.
There are certain arguable points involved in the present Criminal Revision Petition, as such, the same is admitted for hearing.
Issue notice to the respondent returnable for 6th March, 2023.
Cr.MP No. 277 of 2023By virtue of the present application, the applicant Anil Kumar Rana, has sought the suspension of sentence, passed by the learned Additional Chief Judicial Magistrate, Court No.1, Rohru, District Shimla, H.P. (hereinafter referred to as the 'trial Court) in Case No. 874-3 of 2019, vide judgment and order dated 06.07.2022/07.07.2022 affirmed by the learned Sessions Judge (Forests), Shimla, Camp at Rohru, in Criminal Appeal No. 23- R/10 of 2022, vide order dated 14.11.2022.
3 By virtue of the said order, the learned trial Court has convicted and sentenced the applicant-Anil Kumar Rana to undergo simple imprisonment for six months and to pay compensation of Rs.1,50,000/-
::: Downloaded on - 19/01/2023 20:31:11 :::CISto the complainant for the commission of offence, .
punishable under Section 138 of the Negotiable Instruments Act.
Since the revision against the said order has been admitted for hearing, which is likely to take some time for its disposal, as such, the application is considered and allowed. The order of sentence under challenge, in the revision is suspended during the pendency of the revision, subject to the following conditions:-
b. 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 eight weeks from today, with an undertaking that in the event of dismissal of the revision, he will surrender before the learned trial Court to serve the remainder substantive sentence; c. That the applicant is further directed to deposit Rs.50,000/- with the learned Trial Court. This amount shall be in addition to any other amount, already deposited by him. The amount be deposited within a period of six weeks.
The application is, thus, disposed of.
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 within a period of eight weeks.
January 16, 2023 (Virender Singh ) (ravnder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .CWP No. 368 of 2023
16.01.2023 Present: Mr. Vijay Singh Thakur, Advocate, for the petitioner.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocate General, for respondents No. 1 and 2.
CWP No. 368 of 2023 & CMP No. 869of 2023 Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2.
The petitioner has filed the present writ petition for the following substantive reliefs:-
i) That the writ in the nature of mandamus may kindly be issued with the directions to the respondents to cancel the transfer order dated 09.01.2023(Annexure P-3).;
ii) That the writ petition in the nature of mandamus may kindly be issued with the directions to the respondents to decide the representation of the petitioner (Annexure P-4).
Perusal of the documents annexed with the writ petition shows that the impugned transfer order dated 09.01.2023 has been passed in pursuance of the directions passed by this Hon'ble Court in CWP No. 7575 of 2022 dated 28.11.2022.
::: Downloaded on - 19/01/2023 20:31:11 :::CISThe petitioner is stated to be a disabled .
person and his disability in the certificate Annexure P-1 has been mentioned as 75%.
Confronted with this learned Additional Advocate General prays for and is granted two days' time to obtain instructions.
r List on 20.01.2022.
In the meanwhile, operation of the transfer order No. Swa-Ni(1)Kh(6)556/91 dated 9th January, 2023 is ordered to be stayed.
"Copy dasti"
January 16, 2023 ( Virender Singh ) Vacation Judge (ravinder) ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
::: Downloaded on - 19/01/2023 20:31:11 :::CIS CWP No. 373 of 2023.
16.01.2023 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additonal Advocate General, for respondents No. 1 to 5.
Mr. Sunil Kumar, Advocate, for respondent No.6.
Notice. Mr. Varun Chandel, learned Additional Advocate General and Mr. Sunil Kumar, Advocate appear and waive service of notice on behalf of respondents No.1 to 5 and respondent No.6, respectively. Dasti notice be issued to respondent No.7, on taking steps within a week returnable for 6th March, 2023. Reply/instructions be filed in the meanwhile.
CMP No. 875 of 2023Notice/reply in the aforesaid terms. In the meanwhile, respondents No. 5 and 6 are restrained from proceeding further qua item No. 4, as mentioned in the Agenda for Gram Sabha meeting, in Annexure P-17.
CMP No. 876 of 2023The application is allowed with a direction to the petitioner to file translated copies of ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Annexures/documents, within a period of six weeks .
from today. The application stands disposed of.
January 16, 2023 ( Virender Singh )
(ravinder) Vacation Judge
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Gurdeep Singh Vs. State of H.P. Cr.M.P(M) No.127 of 2023 17.01.2023 Present: Mr. Hemant Thakur, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additonal Advocate General, for the respondent/Non-applicant.
Additional r Notice.
Advocate
toMr. Varun
General
Chandel,
appears and
learned
waives
service of notice on behalf of the respondent-State.
List on 20th January, 2023, on which date, respondent-State shall produce the status report.
January 17, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Ajay Kumar Vs. State of H.P. .
Cr.M.P(M) No.123 of 202317.01.2023 Present: Dr. Rajesh Kumar Parmar, Advocate vice Mr. R.S.Chandel, Advocate, for the petitioner/applicant.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additonal Advocate General, for the respondent/Non-applicant.
Incharge/IO of Police Station Kotkhai is present in person with police record. r Status report filed.
To come up for consideration on 23.01.2023.
Till then, in the event of the arrest, the I.O.,Police Station Kotkhai District Shimla is directed to release the applicant, on bail, subject to furnishing personal bond in the sum of Rs.50,000/- with one surety of the like amount, to the satisfaction of the I.O.
The applicant, through his counsel, is directed to join the investigation, as and when, directed by the Investigating Officer, to do so.
January 17, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS Dheeraj Thakur Vs. NCB .
Cr.M.P(M) No.2894 of 202217.01.2023 Present: None.
In the interest of justice, list this matter on 20.01.2023 January 17, 2023 (ravinder) r to ( Virender Singh ) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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::: Downloaded on - 19/01/2023 20:31:11 :::CISSeema Rani & others Vs. Union of India & Ors.
.
CWP No. 374 of 202317.01.2023 Present: Dr. Rajesh Kumar Parmar, Advocate, for the petitioners.
Mr. Balram Sharma, Deputy Solicitor General of India for respondents No.1 to 3.
Mr. Varun Chandel and Mr. Manoj Chauhan, Additional Advocate General, for respondent No.4.
The learned Petitioner is directed to remove the objections, raised by the Registry, before the next date of hearing.
CWP No. 374 of 2023 and CMP No. 887 of 2023 Notice. Mr. Balram Sharma, learned Dy. Solicitor General of India and Mr. Manoj Chauhan, learned Additional Advocate General, appear and waive service of notice on behalf respondents No.1 to 3 and 4, respectively. They pray for and are granted three days' time to file reply/instructions. Be put up on 20.01.2023.
In the meanwhile, respondents No. 2 and 3 are restrained from proceeding further qua the posts mentioned at Sl.
No.1 and No.2, published in the Employment Notice dated 14.12.2022 (Annexure P-6).
CMP No. 888 of 2023The application is allowed with a direction to the petitioner to file translated copies of Annexures/documents, within a period four weeks The application stands disposed of.
January 17, 2023 ( Virender Singh ) (ravinder) Vacation Judge ::: Downloaded on - 19/01/2023 20:31:11 :::CIS .
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