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Himachal Pradesh High Court

CWP/2659/2019 on 17 July, 2020

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

CWP No. 384 of 2020 17.7.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents (Through Video Conferencing) CMP No. 6237 of 2020 Taking into consideration the peculiar facts and circumstances of the case, the application is allowed. Application stands disposed of.

CWP No. 384 of 2020 Admit. List for final hearing on 11.09.2020.

Reply/rejoinder in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWPOA No. 4386 of 2020 17.7.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

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Ms. Shubh Mahajan, Advocate, for the respondents.

(Through Video Conferencing) CMPT No. 1620 of 2020 Taking into consideration the peculiar facts and circumstances of the case, the application is allowed. Application stands disposed of.

CWPOA No. 4386 of 2020

Admit. List for final hearing on 11.09.2020.

Reply/rejoinder in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWPOA No. 1846 of 2020 17.7.2020 Present: Mr. Vishwa Bhushan, Advocate, for the petitioners.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) CMPT No. 1618 of 2020 Taking into consideration the peculiar facts and circumstances of the case, the application is allowed. Application stands disposed of.

CWPOA No. 1846 of 2020

Admit. List for final hearing on 26.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWPOA No. 553 of 2020 17.7.2020 Present: Mr. Devender K. Sharma, Advocate, for the petitioners.

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Mr. Neel Kamal Sharma, Advocate, for respondents No. 1 to 3.

Mr. Karan Singh Parmar, Advocate, for respondent No. 4.

(Through Video Conferencing) CMPT No. 1605 of 2020 The application is allowed and the documents annexed with the same are ordered to be taken on record. Application stands disposed of.

CWPOA No. 553 of 2020

Admit. List for final hearing on 21.08.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2225 of 2020 17.7.2020 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for respondents No. 1 and 2.

Mr. Jagdish Thakur, Advocate, for respondent No. 3.

(Through Video Conferencing) The case has been listed under the caption "Speaking to the Minutes". It appears that even though the petition was finally disposed of on 14.07.2020, however, inadvertently the presence of Mr. Jagidsh Thakur, Advocate, who has appeared for respondent No. 3, is not marked. Accordingly, the presence of Mr. Jagdish Thakur, Advocate, be marked for respondent No. 3, in the judgment. Registry is directed to carry out necessary correction.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2232 of 2019 17.7.2020 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.

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Mr. Ajay Vaidya, Sr. Addl. A.G., for respondents No. 1 and 2.

Mr. Vikrant Thakur, Advocate, for respondent No. 3.

(Through Video Conferencing) CMP No. 6270 of 2020 Taking into consideration the peculiar facts and circumstances of the case, the application is allowed. Application stands disposed of.

CWP No. 2232 of 2019

Reply on behalf of respondents No. 1 and 2 is stated to have been filed in the Registry in the year, 2019, as mentioned in order dated 13.11.2019. Registry to trace and place the same on record, if in order. The officials of the learned Advocate General office would also follow up in the Registry.

List on 05.08.2020, in the open Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 355 of 2020 17.7.2020 Present: Mr. Nitin Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for respondents No. 1 to 4-State.

(Through Video Conferencing) CMP No. 6230 of 2020 The application is allowed and the applicant-

respondent is directed to file hard copy of the reply(s).

Application stands disposed of.

CWP No. 355 of 2020

Heard for some time. Let records of the case be produced on the next date of hearing.

List on 04.08.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2659 of 2019 17.7.2020 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for respondents No. 1 and 4.

Mr. Angrez Kapoor, Advocate, for respondent No. 2.

Mr. Dalip K. Sharma, Advocate, for respondent No. 3.

(Through Video Conferencing) CMP No. 6221 of 2020 The application is allowed and the applicants-respondents are directed to file hard copy of the reply(s). Application stands disposed of.

CWP No. 2659 of 2019

Admit. Pleadings be completed within four weeks. List for final hearing on 26.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2940 of 2019 17.7.2020 Present: Mr. Nimish Gupta, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for respondents-State.

Mr. Angrez Kapoor, Advocate, for respondent No.3.

(Through Video Conferencing) CMP No. 6148 of 2020 Taking into consideration the peculiar facts and circumstances of the case, the application is allowed. Application stands disposed of.

CWP No. 2940 of 2020

List on 10.08.2020, in the open Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWPOA No. 5992 of 2020 17.7.2020 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for the .

respondents.

(Through Video Conferencing) Admit. List for final hearing on 07.08.2020.

The Registry is directed to reflect the name of Mr. Vikrant Thakur, Advocate, in the Cause List.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 1255 of 2020 17.7.2020 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Nipun Sharma, Advocate, for the petitioner.

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Mr. Shashi Shirshoo, Central Government Counsel, for the respondents.

(Through Video Conferencing) CMP No. 6237 of 2020 In view of the order passed on 13.03.2020, the Registry has wrongly listed the matter before this Court. Therefore, the matter be placed before the Principal Division Bench, subject to the approval of Hon'ble the Chief Justice.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2460 of 2020 17.7.2020 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for respondents No. 1 to 4.

(Through Video Conferencing) CMP No. 6326 of 2020 Allowed and disposed of.

CWP No. 2460 of 2020

Notice confined only to respondents No. 1 to 4 at this stage. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Reply/instructions be filed before the next date of hearing.

List on 24.07.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2377 of 2020 17.7.2020 Present: Mr. Tarun Sharma, Advocate, for the petitioner.

(Through Video Conferencing) .

CMP No. 6334 of 2020

Allowed as prayed for and the name of respondent No. 2 is ordered to be substituted with Branch Manager, Union Bank of India, Branch Office, Ground Floor, Ward No. 3, Partap Nagar, District Hamirpur, Himachal Pradesh. Application stands disposed of.

CWP No. 2377 of 2020

Issue notice to the respondents, returnable for 27.10.2010, on taking steps within one week.

Learned counsel for the petitioner states that he has deposited Rs.1,00,000/- (Rupees One Lakh) with the Corporation Bank in its office at Kasumpati. The deposit of the amount on the part of the petitioner does go to indicate the bona fide of the petitioner.

Accordingly, we stay notice of auction dated 18.06.2020 (Annexure P-1) till further orders.

We direct the petitioner to file a comprehensive affidavit setting out in detail the mode and manner he proposes to liquidate the outstanding amount.

Authenticated copy be supplied to the parties by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2445 of 2020 17.7.2020 Present: Ms. Richa Sharma, Advocate, for the petitioner.

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Mr. Vikrant Thakur, Advocate, for the respondents.

(Through Video Conferencing) CMP No. 6295 of 2020 Allowed and disposed of.

CWP No. 2445 of 2020

Notice. Mr. Vikrant Thakur, learned Advocate, appears and waives service of notice on behalf of the respondents. Reply be filed before the next date of hearing. List alongwith connected matters on 29.07.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2442 of 2020 17.7.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for respondents No. 1 to 3.

Mr. Rajeshwar Thakur, Advocate, for respondent No. 4.

(Through Video Conferencing) CMP No. 6286 of 2020 Allowed and disposed of.

CWP No. 2442 of 2020

Notice. Mr. Vinod Thakur, learned Additional Advocate General and Mr. Rajeshwar Thakur, learned Advocate, appear and waive service of notice on behalf of respondents No. 1 to 3 and respondent No. 4, respectively.

Notice be issued to respondent No. 5, returnable for 18.09.2020.

CMP No. 6287 of 2020

Notice in the aforesaid terms. In the meanwhile, the impugned order of transfer dated 10.07.2020 (Annexure P-2) is stayed till further orders.

Authenticated copy be supplied to the parties by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2439 of 2020 17.7.2020 Present: Mr. G. R. Palsra, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for respondents No. 1 and 2.

(Through Video Conferencing) CMP No. 6280 of 2020 Allowed and disposed of.

CWP No. 2439 of 2020

Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Notice be issued to respondent No. 3, returnable for 28.08.2020.

CMP No. 6281 of 2020

Notice in the aforesaid terms. In the meanwhile, the parties are directed to maintain status quo qua nature and possession of the land in dispute till further orders.

Authenticated copy be supplied to the parties by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2436 of 2020 17.7.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

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Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondents.

(Through Video Conferencing) CMP No. 6268 of 2020 Allowed and disposed of.

CWP No. 2436 of 2020

Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents.

Reply/instructions be filed before the next date of hearing.

List on 22.07.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:58 :::HCHP CWP No. 2429 of 2020 17.7.2020 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) CWP No. 2429 of 2020 Notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondents. Reply/instructions be filed before the next date of hearing.

List for consideration on 27.07.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 384 of 2020 17.7.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents (Through Video Conferencing) CMP No. 6237 of 2020 Taking into consideration the peculiar facts and circumstances of the case, the application is allowed. Application stands disposed of.

CWP No. 384 of 2020

Admit. List for final hearing on 11.09.2020.

Reply/rejoinder in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2417 of 2020 17.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) Admit.

(Tarlok Singh Chauhan) Judge r (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2405 of 2020 17.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) Admit.

(Tarlok Singh Chauhan) Judge r (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2404 of 2020 17.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) Admit.

(Tarlok Singh Chauhan) Judge r (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2394 of 2020 17.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) Admit.

(Tarlok Singh Chauhan) Judge r (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2393 of 2020 17.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) Admit.

(Tarlok Singh Chauhan) Judge r (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2392 of 2020 17.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) Admit.

(Tarlok Singh Chauhan) Judge r (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2107 of 2020 17.7.2020 Present: Mr. Ajay Sharma, Sr. Advocate with Ms. Aanandita Sharma, Advocate, for the petitioner.

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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) List before a Bench of which one of us ( Justice Jyotsna Rewal Dua, J.) is not a Member.

(Tarlok Singh Chauhan) r Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP CWP No. 2335 of 2020 17.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with .

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs., for the respondents.

(Through Video Conferencing) Learned counsel for the petitioner prays for and is granted four weeks' time to file supplementary affidavit specifying therein the steps taken by the petitioner for seeking enforcement of the award passed by the Industrial Tribunal-cum-Labour Court.

List on 14.08.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge July 17, 2020 (sanjeev) ::: Downloaded on - 17/07/2020 20:23:59 :::HCHP