Devinder Singh vs . State Of H.P. & Ors. on 4 July, 2022

[Cites 109, Cited by 3]

Himachal Pradesh High Court

Devinder Singh vs . State Of H.P. & Ors. on 4 July, 2022

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua

CWP No. 200/2019

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for respondents No. 1 to 3.

parties, list on 18.8.2022.

r to On the joint request of learned counsel for the (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Meera Walia vs. State of H.P. & ors.

CWP No. 4220/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

List on 5.7.2022.






                                                   (Tarlok Singh Chauhan)
                                                          Judge
                         r                           (Jyotsna Rewal Dua)
                                                           Judge

           4.7.2022
           (pankaj)








                                                     ::: Downloaded on - 04/07/2022 20:05:09 :::CIS

Bhindro vs. State of H.P. & ors.

CWP No. 3578/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents.

CMP No. 7067/2022

For the reasons stated in the application, delay in refilling the petition is condoned. The application stands disposed of.

CWP No. 3578/2022

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply within two weeks.

List on 18.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Roop Singh vs. State of H.P. & ors.

CWP No. 3561/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

CMP No. 7036/2022

For the reasons stated in the application, delay in of.

r to refilling the petition is condoned. The application stands disposed CWP No. 3561/2022 List on 5.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Naresh Kumar vs. State of H.P. & ors.

CWP No. 3560/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for respondents No. 1 to 3.

CMP No. 7034/2022

For the reasons stated in the application, delay in refilling the petition is condoned. The application stands disposed of.

CWP No. 3560/2022

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.

Tag along with CWP No. 977/2022.

CMP No. 7033/2022

The application is disposed of with a direction to the applicant to file typed copies of Annexures in question within two weeks from today.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Krishan Kumar vs. State of H.P. & ors.

CWP No. 3559/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for respondents No. 1 to 3.

CMP No. 7032/2022

For the reasons stated in the application, delay in refilling the petition is condoned. The application stands disposed of.

CWP No. 3559/2022

Leaving all questions of law open, notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3.

Issue notice to respondent No.4 returnable for 22.8.2022. Reply by the appearing respondents be filed in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Balbir Singh vs. M.C. Shimla .

CWP No. 3428/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Ms. Reeta Thakur, Advocate, for the respondent.

CMP No. 6719/2022

For the reasons stated in the application, delay in re-

filing the writ petition is condoned. The application stands disposed of.

CMP No. 6718/2022

Allowed and disposed of.

CWP No. 3428/2022

Notice. Ms. Reeta Thakur, Advocate, appears and waives service of notice on behalf of the respondent. Reply within six weeks. List on 22.8.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Swaran Singh vs. State of H.P. & ors.

CWP No. 3417/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents No. 1 to 3.

CMP No. 6702/2022

rFor the reasons stated in the application, delay in re-

filing the writ petition is condoned. The application stands disposed of.

CWP No. 3417/2022

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4 returnable for 8.8.2022, on taking steps within two days. Reply by the appearing respondents be filed in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Narinder Singh vs. State of H.P. .

Cr. A. No. 205/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the appellant.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondent-State.

Admit. Call for the records.



                                                  (Tarlok Singh Chauhan)
                         r                               Judge

                                                    (Jyotsna Rewal Dua)
                                                          Judge
           4.7.2022


           (pankaj)







                                                     ::: Downloaded on - 04/07/2022 20:05:09 :::CIS

Satpal Singh vs. State of H.P. & ors.

CWP No. 3187/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.

CMP No. 8438/2022

List on 6.7.2022.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS State of H.P. vs. M/s S.S. Engineers .

CWP No. 3343/2020

4.7.2022 Present: Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the petitioner. Mr. Bonit Thakur, Advocate, proxy counsel for the respondent.

CMP No. 8388/2022

Reply within four weeks. List on 8.8.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Virender Singh vs. State of H.P. & ors.

CWP No. 3376/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.

Steps for the service of respondent No.4 not taken.

The same be taken positively within two days, petition against respondent No.4 shall be dismissed for want of r failing which prosecution. Reply on behalf of appearing respondents be filed in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Budhi Singh vs. State of H.P. & ors.

CWP No. 3359/2022

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.

On the request of learned Deputy Advocate General, list on 6.7.2022.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sanjeev Kumar vs. State of H.P. & ors.

CWPOA No. 6514/2019

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State. Mr. Bonit Thakur, Advocate, proxy counsel for the respondent No.2.

Mr. Bonit Thakur, Advocate, has placed on record instructions, dated 2.7.2022. Having perused the same, we deem it proper to grant two weeks' further time to comply with the order in question. Ordered accordingly.

List on 18.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Om Parkash & ors. vs. State of H.P. & ors.

CWP No. 5097/2021

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.

Learned Deputy Advocate General, on instructions, states that the order in question stands complied with. His statement is taken on record.

List on 6.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Distt. Una CBSE Affiliated School Association vs. State of H.P. & ors.

CWP No. 524/2021

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

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

As prayed for, two weeks' further time is granted to file compliance-affidavit. List on 18.7.2022.



                                                         (Tarlok Singh Chauhan)
                              r                                 Judge

                                                           (Jyotsna Rewal Dua)
                                                                 Judge
             4.7.2022


              (pankaj)







                                                           ::: Downloaded on - 04/07/2022 20:05:09 :::CIS

Meenaskhi @ Pooja vs. Arun Paul .

FAO (FC) No. 72/2021

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the appellant.

Mr. Bonit Thakur, Advocate, proxy counsel for the respondent.

It is heartening to note that with the endeavours made by the learned Mediator, the matter has been amicably settled between the parties.

List on 6.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Kritika Tanwar vs. State of H.P. & ors.

CWP No. 298/2020

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.

Learned Deputy Advocate General, on instructions, states that the order in question has been complied with. His statement is taken on record.

List on 5.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Gurdial & anr. vs. State of H.P. .

Ex. Pet. No. 131/2020 & CWP No. 266/2019 4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner in Ex. Pet. No. 1311/2022. Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the petitioners. Mr. Virbahadur Verma, CGSC, for respondent- Accountant General.

r to As jointly prayed for, list on 6.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS State of H.P. vs. Het Ram Sharma .

CMP(M) No. 1996/2019

4.7.2022 Present: Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State. Mr. Bonit Thakur, Advocate, proxy counsel for the respondent No.1.

Mr. Virbahadur Verma, CGSC, for the respondent- Post Master General.

r to Reply, as prayed for, be filed within two weeks.

List on 18.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vinod Kumar vs. State of H.P. & ors.

Ex. Pet. No. 99/2019

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.

Learned Deputy Advocate General prays for and is granted one week's further time to place on record instructions.

List on 11.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Boby Sawant vs. State of H.P. & ors.

Ex. Pet. No. 42/2017

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State.

Learned Senior Additional Advocate General, on instructions, states that the respondents are filing review petition against the order in question. His statement is taken on record.

List along with review petition as and when the same is filed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS State of H.P. vs. Roshan Lal Sharma & ors.

Cr. A. No. 237/2012

4.7.2022 Present: Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the appellant. Mr. Bonit Thakur, Advocate, proxy counsel for respondent No.2.

Non-bailable warrants issued against respondent No.4 has been received back un-executed. Let fresh steps for the service of aforesaid respondent be taken within four weeks.

List on 22.8.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Bimla Devi vs. State of H.P. & ors.

CWP No. 6688/2021

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State. Mr. Bonit Thakur, Advocate, proxy counsel for the respondent.

r to The office respondents are directed to release salary of the petitioner in CWP No. 3273/2022 in accordance with law.

List on 8.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Bimla Devi vs. State of H.P. & ors.

CWP No. 6688/2021

4.7.2022 Present: Mr. Sahil Thakur, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Singh Dogra, Sr. Addl. A.G., with Mr. Vinod Thakur, Addl. A.G. & Mr. Bhupinder Thakur, Dy. A.G. for the respondents-State. Mr. Virbahadur Verma, CGCS, for respondent No.4.

Reply-affidavit on behalf of respondents No. 1 to 3 is stated to have been filed on 22.7.2022. However, the same is not on record. Registry to trace and place the reply-affidavit on record.

List on 6.7.2022.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Rahi Care Mandi Private Limited vs. State of H.P. & ors.

CWP No. 1176/2022

1.7.2022 Present: Mr. K. D. Sood, Sr. Advocate with Mr. Mukul Sood, Mr. Het Ram, Advocates, for the petitioner.

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

Mr. B.C. Negi, Sr. Advocate with Ms. Shradha Karol, Mr. Vaibhav Singh Chauhan, Mr. Tabish Raja and Mr. Arnab Chakraborty, Advocates, for respondent No.3.

Heard in part. For continuity, list on 5.7.2022 when records of the case (award of work in favour of respondent No.3) be produced.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Santosh Dhiman vs. State of H.P. & ors.

CWP Nos. 2819/2022 & 3273/2022 CWP No. 2819/2022 1.7.2022 Present: Mr. K.B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhvir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.

Mr. Dhanvir Singh, Advocate, vice Mr. Dhananjay Singh, Advocate, for respondent No.3. Mr. Anup K. Rattan, Advocate, for respondent No.4.

CWP No. 3273/2022

Mr. Anup K. Rattan, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhvir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for respondents-State.

The office respondents are directed to release salary of the petitioner in CWP No. 3273/2022 in accordance with law.

List on 8.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Baldev Singh vs. State of H.P. & ors.

CWP No. 4033/2022

1.7.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.

Interim order to continue.

r to Reply be filed within four weeks. List on 5.8.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.7.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Mukesh vs. State of H.P. & ors.

CWP No. 3081/2022

30.6.2022 Present: Mr. Shashi Kant Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.

General, list on 7.7.2022.

On the request of learned Additional Advocate (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Kamla Devi vs. State of H.P. & ors.

CWP No. 3944/2022

30.6.2022 Present: Mr. Bhuvnesh Sharma & Mr. Ramakant Sharma, Advocates, for the petitioner.

CWP No. 3944/2022

Reply within four weeks. List on 4.8.2022.

CMP No.7760/2022

Heard. Retirement of the petitioner shall be subject to final outcome of the writ petition. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS HPSEBL & ors. vs. Vardhman Ispat Udyog & ors.

CWP No. 3439/2022

30.6.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.

Mr. Manik Sethi, Advocate, for respondent No.1.

Caveat Petition No. 210/2022

Since respondent No.1 has put in appearance, of.

r to therefore, the caveat is discharged. Application stands disposed CWP No. 3429/2022 & CMP No.6731/2022 Admit.

Reply within four weeks. Liston 4.8.2022.

CMP No. 6732/2022

The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures in question within a period of four weeks from today.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS H.P. Power Transmission Corp Ltd. vs. Principal Commissioner of Income Tax .

ITA No. 20/2021

30.6.2022 Present: Mr. Praveen Sharma & Mr. Aditya Sood, Advocates, for the appellant.

Mr. Vinay Kuthiala, Sr. Advocate with Mr. Vinay Mehta, Advocate, for the respondent.

List along with ITA No. 38/2015 on 5.9.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS H.P. Power Transmission Corp Ltd. vs. Principal Commissioner of Income Tax .

ITA No. 19/2021

30.6.2022 Present: Mr. Praveen Sharma & Mr. Aditya Sood, Advocates, for the appellant.

Mr. Vinay Kuthiala, Sr. Advocate with Mr. Vinay Mehta, Advocate, for the respondent.

List along with ITA No. 38/2015 on 5.9.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vinod Kumar @ Vinu vs. State of H.P. .

Cr. A. No. 372/2020

29.6.2022 Present: Mr. Mukul Sood, Advocate, for the appellant.

Court time is over. List after four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Rashpal Singh @ Vickey vs. State of H.P. .

Cr. A. No. 581/2019

29.6.2022 Present: Ms. Anjali Soni Verma, Advocate, for the appellant.

Court time is over. List after four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS State of H.P. & ors.. vs. Bachittar Singh & ors.

LPA No.4011/2013

29.6.2022 Present: Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the appellants.

Mr. Rakesh Chauhan, Advocate, for the respondent.

Court time is over. List after four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS State of H.P. & anr. vs. Karnal Krishan Raina & ors.

LPA No.489/2011

Mr. Rakesh Chauhan, Advocate, for respondent No.1.

Court time is over. List after four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS .

::: Downloaded on - 04/07/2022 20:05:09 :::CIS

Himachal Niji Bus Operators' Sangh vs. State of H.P. & ors.

CWP No. 4154/2022

29.6.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for respondent No.3.

CWP No. 4154/2022 & CMP No.8246/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Vikas Rajput, Advocate, appear and waive service of notice on behalf of the respective respondents.

Reply within two weeks.

List on 13.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Baldev Singh vs. State of H.P. & ors.

CWP No. 4033/2022

24.6.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.

CWP No. 4033/2022

Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 7. Issue dasti notice to respondents No.8 and 9, returnable for 1.7.2022, on taking steps during the course of the day.

CMP No. 7992/2022

Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Baldev Singh vs. State of H.P. & ors.

CWP No. 4033/2022

24.6.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.

CWP No. 4033/2022

Notice.

CMP No. 7992/2022

Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Geeta Devi vs. State of H.P. & ors.

CWP No. 4030/2022

24.6.2022 Present: Mr. Parkash Sharma, Advocate, for the petitioner.

CWP No. 4030/2022

Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of the respondents.

CMP No. 7984/2022

Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.

CMP No. 7985/2022

The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures P-3, P-5, P-8, P-9 and P-11 before the next date of hearing.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Naklesh Kumar vs. State of H.P. & ors.

CWP No. 4017/2022

24.6.2022 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.

CWP No. 4017/2022

Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 5. Issue dasti notice to respondent No.6, returnable for 1.7.2022, on taking steps during the course of the day.

CMP No. 7952/2022

Notice in the aforesaid terms. The result only qua the post in question, if not already declared, be not declared till the next date of hearing.

CMP No. 7953/2022

The application is disposed of with a direction to the petitioner/applicant to file translated copies of Annexures in question, before the next date of hearing.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Ranbeer Singh vs. State of H.P. & ors.

CWP No. 4015/2022

24.6.2022 Present: Mr. Hirdaya Ram, Advocate, for the petitioner.

CWP No. 4015/2022

Notice.

CMP No. 7949/2022

Heard. Joining of private respondent No.8 shall be subject to further orders/final order that may be passed by the Court. The application stands disposed of.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Inder Singh vs. State of H.P. & ors.

CMP. M No. 640/2022 & COPC No. 99/2019 24.6.2022 Present: Mr. Kishore Pundir, Advocate, for the petitioner.

On the request of learned counsel for the petitioner, list on 8.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Inder Singh Khachi vs. State of H.P. & ors.

CWP No. 3347/2022

24.6.2022 Present: Ms. Bharti Mehta, Advocate, for the petitioner.

Since the order in question stands complied with, therefore, no further order is required to be passed and the matter is closed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Comptroller & Auditor General of India & anr. vs. Deepak Sharma & ors.

CWP No. 49/2017

24.6.2022 Present: Mr. Balram Sharma, ASGI, for the petitioner.

Mr. Pravesh Negi, Advocate, vice counsel for respondents No. 1, 2 and 4 to 8.

CMP No. 7704/2022

Heard. Taking into consideration the peculiar facts and circumstances of the case, application for early hearing of the writ petition is allowed. List the writ petition on 22.8.2022.

Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sanjeev Kumar & anr. vs. State of H.P. & ors.

CWP No. 4011/2022

24.6.2022 Present: Mr. Pawnish Shukla, Advocate, for the petitioner.

CWP No. 4011/2022

Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No.4 to 18, returnable for 29.7.2022, on taking steps within two days. List along with CWPs No. 2921, 2968 and 2967/2022.

CMP No. 7942/2022

Heard. The appointment of the private respondents No. 4 to 18 shall be subject to further orders/final order that may be passed by the Court. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Shakuntla Devi vs State of H.P. & ors .

CWP No. 4012/2022

24.6.2022 Present: Mr. Inder Sharma, Advocate, for the petitioner.

CWP No. 4012/2022 & CMP No. 7943/2022 Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of the respondents. Reply within four weeks. List on 22.7.2022.

CMP No. 7944/2022

The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexures P-1 and P-4, before the next date of hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vijma Devi vs. State of H.P. & ors.

CWP No. 4013/2022

24.6.2022 Present: Mr. Rajesh K. Sharma, Advocate, for the petitioner.

CWP No. 4013/2022

Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of respondents No. 1 to 5. Issue notice to respondent No.6, returnable for 29.7.2022, on taking steps within two days.

CMP No. 7945/2022

Heard. Selection process, pursuant to advertisement, Annexure P-5, may continue, however the same be not finalized without leave of the Court. Application stands disposed of.

CMP No. 7946/2022

The application is disposed of with a direction to the petitioner/applicant to file typed/translated copies of Annexures in question, before the next date of hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Kapil Mohan Chauhan vs. UOI .

CWP No. 4014/2022

24.6.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for the respondents.

CWP No. 4014/2022

Notice. Mr. Balram Sharma, learned ASGI, appears and accepts service of notice on behalf of the respondents.

Reply within four weeks. List on 29.7.2022.

CMP No. 7947/2022

Notice in the aforesaid terms. Recovery effected from the petitioner shall be subject to further orders/final order that may be passed by the Court. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Major (Rtd.) Dr. Vikas Dogra vs. State of H.P. & ors.

CWP No. 4019/2022

24.6.2022 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 to 3.

Mr. Mukul Sood, Advocate, for respondent No.4.

CWP No. 4019/2022 & CMP No. 7957/2022 Notice. Mr. Ajay Vaidya, learned Sr. Addl. Advocate General and Mr. Mukul Sood, Advocate, appear and accept service of notice on behalf of the respective respondents.

List on 8.7.2022. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Rajinder Kumar vs. HRTC & anr.

CWP No. 4025/2022

24.6.2022 Present: Mr. S. P. Chatterji, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

CWP No. 4025/2022 & CMP No. 7973/2022 Notice. Mr. Vikas Rajput, Advocate, appears and accepts service of notice on behalf of the respondents.

Reply within four weeks. List on 22.7.2022. In the meanwhile, operation of the impugned order dated 31.1.2020 (Annexure P-1) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sudarshna vs. HPSSC .

CWP No. 4028/2022

24.6.2022 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.

Ms. Suchitra Sen, Advocate, for the respondent.

CWP No. 4028/2022

Notice. Ms. Suchitra Sen, Advocate, appears and accepts service of notice on behalf of the respondent. Reply within four weeks. r List on 22.7.2022.

CMP No 7978/2022

Notice in the aforesaid terms. The petitioner/applicant is permitted to provisionally participate in the evaluation process for the post of J.B.T. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Rajinder Singh Chandel vs. HPSCMPF & anr.

CWP No. 4029/2022

24.6.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Imran Khan, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for respondent No.2.

CWP No. 4029/2022 & CMP No. 7982/2022 Notice. Mr. Imran Khan, Advocate and Mr. Bhupinder Thakur, learned Deputy Advocate General, appear and accept service of notice on behalf of the respective respondents.

List on 1.7.2022. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Jitender Singh vs. H.P.S.A.M.B & anr.

CWP No. 4034/2022

24.6.2022 Present: Mr. Davinder Chauhan Jaita, Advocate, for the petitioner.

Mr. I. S. Narwal, Advocate, for respondent No.1. Mr. Deva Nand Sharma, Advocate, for respondent No.2.

CWP No. 4034/2022

Notice. Mr. I. S. Narwal and Mr. Deva Nand Sharma, Advocates, appear and accept service of notice on behalf of the respective respondents. Reply within four weeks. Registry to reflect name of Mr. Deva Nand Sharma, Advocate, instead of Mr. B.N. Sharma, Advocate, in the cause list, henceforth. List on 22.7.2022.

CMP No. 7994/2022

Notice in the aforesaid terms. Auction/allotment of shops/sheds/shopping yards shall be subject to further orders/final order that may be passed by the Court. In addition thereto, the petitioner is also permitted to participate in the auction. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Kamla Devi vs. State of H.P & ors.

CWP No. 4031/2022

24.6.2022 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.

Notice.

r Mr. CWP No. 4031/2022 & CMP No. 7986/2022 Bhupinder Thakur, learned Advocate General, appears and accepts service of notice on behalf Deputy of the respondents. Reply within four weeks.

List on 29.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Chet Ram Dhanta vs. State of H.P. & ors.

CWP No. 894/2018

24.6.2022 Present: Mr. Raman Jamalta, Advocate, for the petitioner.

On the request of learned counsel for the petitioner, list on 1.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS M/s Santosh Verma vs. State of H.P. & ors.

CWP No. 1507/2019

24.6.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

On the request of learned counsel for the petitioner, list on 1.7.2022.r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sartaj Singh vs. State of H.P. & ors.

CWPOA No. 8046/2019

24.6.2022 Present: Mr. Deepak Sharma, Advocate vice Mr. Manish Sharma, Advocate, for the petitioner.

r to Admit. List along with CWPOA No. 8098/2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Shweta Massay vs. State of H.P. & ors.

CWP No. 2510/2020

24.6.2022 Present: Ms. Bhawana Datta, Advocate, for the petitioner.

Admit.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Dixit vs. State of H.P. & ors.

CWPOA No. 3837/2020

24.6.2022 Present: Mr. Nimish Gupta, Advocate, for the petitioner.

Learned counsel for the petitioner prays for and is granted two weeks' time to amend the petition.

Admit.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Joginder Singh vs. State of H.P. & ors. a/w connected matters .

CWPs No. 5514/2021, 4093/2021 & 2257/2022 24.6.2022 Present: M/s Naresh Sharma & Mohit Thakur, Advocate, for the petitioners in the respective petitions.

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

Mr. Rajinder Thakur, Mr. Sanjeev K. Motta and Mr. Angrez Kapoor, Advocates, for the respondent- HPSSC in the respective petitions.

Mr. Yogesh Kumar Chandel, Advocate, for respondent No.5 in CWP No. 4093/2021 On the joint request of learned counsel for the parties, list on 15.7.2022. Pleadings be completed in the meanwhile. Registry to reflect name of Mr. Angrez Kapoor, Advocate, in the cause list in CWP No. 2257/2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Surinder Mohan Kochhar vs. CEO-cum-Secretary (HIMUDA) .

CWPOA No. 5379/2020

23.6.2022 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.

Mr. Amit Singh Chandel, Advocate, for respondent No.1.

On the joint request of learned counsel for the parties, list on 7.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sanjay Kumar vs. Rita Sharma a/w connected matter .

FAO (FC) No. 26/2021 a/w FAO (FC) No. 57/2021 23.6.2022 Present: Mr. Gurinder Singh Parmar, Advocate, for the appellant.

Mr. Neeraj Gupta, Sr. Advocate with Mr. Ajit Jaswal, Advocate, for the respondents.

FAOs No. 26/2021 & 57/2021 Mr. Gurinder Singh Parmar, Advocate, appears and waives service of notice on behalf of the respondents in FAO No. 57/2021. Mr. Ajit Jaswal, Advocate, prays for and is granted two weeks' time to file reply to CMP No. 13985/2021.

List on 7.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vivek Sharma vs. State of H.P. & ors.

CWP No. 3712/2021

23.6.2022 Present: Mr. Karun Negi, Advocate, for the petitioner.

Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondent No.6.

list on 27.6.2022.

r to On the request of learned counsel for the petitioner, (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Jeet Ram vs. HPU & anr.

CWP No. 5051/2021

23.6.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, the petitioner.

Mr. Surender Verma, Advocate, for the respondents.

Admit. List for hearing on 30.6.2022.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Pawan Kumar vs. Indian Oil Corp. Ltd. & ors.

CWP No. 6250/2021

23.6.2022 Present: Mr. Ajay Sharma, Advocate, vice counsel for the petitioner.

Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for respondents No. 1 and 2. Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for respondent No.3.

On the request of learned vice counsel for the petitioner, list on 7.7.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Mohinder Singh vs. HRTC .

CWP No. 6412/2021

23.6.2022 Present: Mr. Sunil Chauhan, Advocate, for the petitioner.

Mr. Pankaj Sawant, Advocate, vice Ms. Reeta Thakur, Advocate, for the respondents.

Admit.

(Tarlok Singh Chauhan) Judge 23.6.2022 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Tulsi Ram vs. State of H.P. & ors. al/w connected matters .

CWPs No. 6824 to 6827 and 6830/2021 23.6.2022 Present: Mr. Mukul Sood, Advocate, for the petitioners.

CMP No. 7871/2022 in CWP No. 6824/2021 CMP No. 7874/2022 in CWP No. 6825/2021 CMP No. 7872/2022 in CWP No. 6826/2021 CMP No. 7873/2022 in CWP No. 6827/2021 CMP No. 7875/2022 in CWP No. 6830/2021 Even though the respondents have sought 12 weeks' time to implement the award in question, however, we find the request to be totally unreasonable. In the given circumstances, six weeks' further time is granted to the respondents to do the needful. Application stands disposed of.

CWPs No. 6824 to 6827 and 6830/2021 List on 18.8.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Shefali Sharma vs. State of H.P. & ors. a/w connected matter .

CWP No. 7393/2021 a/w CWP No. 6955/2021 23.6.2022 Present: Mr. Sanjeev K. Suri, Advocate & Mr. Kush Sharma, Advocates, for the respective petitioners. Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.

Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for respondent No.3 in CWP No. 6955/2021.

On the request of Mr. Sanjeev K. Suri, Advocate, list on 7.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Satpal Kapta & ors. vs. State of H.P. & ors.

CWP No. 7666/2021

23.6.2022 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Ajay Singh Kashyap, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Rajinder Singh Dogra, Sr. Addl. A.G., Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs., Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs., for the respondents-State.

Ms. Shivani Vardan, Advocate, vice Mr. Narender Singh Thakur, Advocate, for respondent No.4.

On 21.6.2022, this Court passed the following order:-

r "Learned Additional Advocate General on the basis of instructions informs that tenders were opened on 17.06.2022, however, none has participated in that process.

Learned counsel for the petitioner states that it would be impossible for anyone to participate in the tender process, as the rates quoted in the same were the rates, when the initial tender was floated in the year 2015.

Confronted with this, learned Additional Advocate General prays for and is granted two days' time to obtain instructions. List on 23.06.2022."

Today, the learned Additional Advocate General has placed on record instructions dated 22.6.2022 along with relevant record, which go to indicate that the statement given by the petitioner on the last date to the effect that the rates quoted in the latest tender were the same, as were quoted in the initial tender floated in the year 2015, is factually incorrect. The revised tender is to be opened on 28.6.2022. Therefore, list this case for further instructions on 30.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Tarun Bakshi & ors. vs. State of H.P. & ors.

CWP No. 7876/2021

23.6.2022 Present: Mr. R. K. Bawa, Sr. Advocate with Mr. Ajay K. Sharma, Advocate, for the petitioner.

Mr. Naresh K. Gupta, Advocate, for respondents No. 4 and 5.

On the request of learned Additional Advocate General, list on 30.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS HPSEBL vs. M/s. Malwa Cotton Spinning Mill a/w connected matter.

LPA No. 14/2022 a/w CWP No. 1151/2022 23.6.2022 Present: Mr. Tara Singh Chauhan, Advocate, for the appellants in LPA No. 14/2022 and for the respondents in CWP No. 1151/2022.

Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram Thakur, Advocate, for the respondents in LPA No. 14/2022 and for the petitioner in CWP No. 1151/2022.

LPA No. 14/2022 a/w CWP No. 1151/2022 Mr. Tara Singh Chauhan, Advocate, on instructions, states that since the respondents have deposited the necessary amount, NOC shall be issued within two weeks.

For compliance, list on 26.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS State of H.P. vs. Dev Raj .

LPA No. 78/2022

23.6.2022 Present: Mr. Ajay Vaidya, Sr. Addl. A.G. for the appellant.

As prayed for, list on 30.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Krishan Lal vs. State of H.P. & ors.

CWP No. 1184/2022

23.6.2022 Present: Ms. Divya Chauhan, Advocate, vice Mr. R. L. Chaudhary Advocate, for the petitioner.

petitioner, list on 7.7.2022.

r to On the request of learned vice counsel for the (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sampati Devi Memorial Nursing College vs. State of H.P. & ors.

CWP No. 1277/2022

23.6.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.

CMP No. 7622/2022

Reply within two weeks. List on 7.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Meena Devi vs. HPSEB Ltd. & anr.

CWP No. 1810/2022

23.6.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.

Mr. T. S. Chauhan, Advocate, for respondent No.1.

Ms. Suchitra Sen, Advocate, for respondent No.2.

Rejoinder, as prayed for, be filed within one week.

List on 30.6.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Kamal Singh vs. State of H.P. & ors.

CWP No. 2059/2022

23.6.2022 Present: Mr. Devender Kumar, Advocate, vice Mr. Nimish Gupta, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondents No. 2 to 4.

Reply on behalf of respondents No. 2 to 4 stands filed. Respondent No.1 is yet to file reply. Needful be done within one week. Rejoinder within four weeks.

List on 28.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vijay Arora vs. State of H.P. & ors.

CWP No. 1235/2018

22.6.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner along with petitioner.

Mr. Naresh K. Gupta, Advocate, for respondents No.5 and 6.

Mr. Balram Sharma, ASGI and Mr. Shashi Shirshoo, CGSC, for HPSEBL.

Mr. Maan Singh, Advocate, for Pollution Control Board.

Mr. Anil Jaswal, AGM, SJPNL, in person.

Having heard the learned counsel for the parties, we are of the considered view that the Tourism Department needs to be impleaded as party and certain endeavours are required to be made at the level of all the stake holders to find a workable solution for the distribution of water.

Accordingly, the Director, Tourism and Civil Aviation, Himachal Pradesh, is ordered to be arrayed as party respondent. Issue notice to the newly added respondent.

Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the newly added respondent.

The respondent-Tourism Department is directed to furnish the details of the hotels registered with it upto 31.5.2022, which falls within municipal limits and periphery of Shimla, before the next date of hearing.

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Since services of the experts on the subject are .

required to be associated, we, therefore, direct Mr. Anil Jaswal, AGM, SJPNL, who is present in person, to furnish the proposal, whereas respondent No.7 is also expert on the subject, therefore, it shall also furnish suggestions with regard to utilization of rain water, natural sources and rejuvenating the old water bodies in State of Himachal Pradesh before the next date of hearing.

Apart from above, we are also of the view that certain areas adjoining to Shimla where adequate storage capacity - man made or constructed - need to be identified so that during the period of shortage of water, the authorities and citizens can fall back of such sources for daily needs and even for the commercial needs. Let an affidavit to this effect be also filed by the concerned authority on or before the next date of hearing.

List on 31.8.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Fouzi Ram vs. State of H.P. & ors.

CWP No. 3486/2022

21.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.

Learned Additional Advocate General has placed on record instructions dated 17.6.2022. He prays for and is granted four weeks' time to file reply.

List on 19.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Ranbir Singh vs. HRTC & ors.

CWP No. 3028/2022

21.6.2022 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

Mr. Ajit Saklani, Advocate, for the respondents.

Learned counsel for the respondents prays for and is granted two weeks' time to file reply.

List on 5.7.2022.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Fouzi Ram vs. State of H.P. & ors.

CWP No. 3486/2022

21.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.

Learned Additional Advocate General has placed on record instructions dated 17.6.2022. He prays for and is granted four weeks' time to file reply.

List on 19.7.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Charu Sharma vs. State of H.P. & ors.

CWP No. 3703/2022

21.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.

On the request of learned Deputy Advocate General, list on 24.6.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sumeet Chander Sharma. vs. State of H.P. & ors.

CWP No. 3709/2022

21.6.2022 Present: Mr. Naresh Kaul, Advocate, for the petitioner.

Mr. Arush Matlotia, Advocate, for respondent No.4.

Mr. Arush Matlotia, Advocate, has put in appearance on behalf of respondent No.4. He states that the reply has been filed in the registry today. However, the same is not on record.

Registry to trace and place the reply on record, even if it is under objections. Rejoinder, if any, before the next date of hearing.

List on 28.6.2022. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Love Negi & ors. vs. State of H.P. & ors.

CWP No. 3136/2022

16.6.2022 Present: Mr. B.C. Verma, Advocate, vice Mr. Balwant Thakur, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Bhupinder Thakur, Dy.A.G., for the respondent No.1.

Mr. V. B. Verma, Advocate, for respondent No.2.

From the perusal of the writ petition, we find that the petitioners are residing at different parts of the State making it virtually impossible for the respondents to file reply in this case.

Therefore, in the given circumstances, we treat this petition having been filed only on behalf of petitioner No.1.

As regards other petitioners, they are at liberty to file separate petitions and in the event of filling separate petitions shall be exempted from filing payment/court fee.

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. V. B. Verma, Advocate, appear and accept service of notice on behalf of the respective respondents.

List on 22.6.2022. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sanjeev Kumar & ors. vs. State of H.P. & ors.

CWPOA No. 4373/2019

16.6.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State.

Mr. Rajiv Jiwan, Sr. Advocate with Mr. Prashant Sharma, Advocate, for respondent No.2-UGC.

Mr. Surender Verma, Advocate, for respondent No.3. Ms. Ranjana Parmar, Sr. Advocate with Ms. Rashmi Parmar, Advocate, for respondents No. 6 to 11 and 13 to 15.

Mr. Vikas Rajput, Advocate, for respondents No. 16 to 20.

Arguments heard. Judgment reserved.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.6.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Shyam Kumar vs. State of H.P. & ors.

CWP No. 4412/2021

27.5.2022 Present: Mr. T.S. Chauhan, Advocate, for the petitioner.

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

State.

Mr. Rishi Tandon, Advocate, for respondent No.12.

On 6.5.2022, this court passed the following order:-

"The report of the committee, that was constituted by this Court vide its order dated 25.11.2021 has been received. The relevant portion of the report reads as under:

"However, as per the site observation of the forest department the premises of the crusher unit installed in khasra number 2 and 37 Mouza Ser Pargna Gehrwin measuring 6.04 bigha, is however adjoining to the Nalah/Khad. Under these circumstances, it is observed that protection of forest resources is extremely difficult and chances of illegal mining are pertinent if such unit are in proximity to Nalah/Khad. From the point of view of protection of forest resources, the site of the crusher unit should be changed. Moreover, the minimum distance required from abadi deh is less as per the report of revenue department and Minimum distance from notified Lakes and wetlands and reservoir of irrigation scheme, hydro power projects is also less as per the report of Jal Shakti Vibhag."

2. Confronted with this, learned counsel for respondent No. 12 prays for and is granted two weeks' time to obtain instructions. List on 20.5.2022.

2 Thereafter, the matter was listed again before the Court on 20.5.2022, when respondent No.12 was granted one week's time to comply with the order dated 6.5.2022 and it was made absolutely clear that in case instructions are not forthcoming, this Court shall proceed to pass appropriate order, as warranted in the matter.

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3 Today, learned counsel for respondent No.12 states .

that his client has stopped stacking the material on the road side and, therefore, may be permitted to continue to operate mobile crusher unit.

4 It appears that respondent No.12 has either not taken orders of the Court seriously or is bent upon to violate the law with impunity.

5 The objection is not to the stacking of the material on the road, but the main objection, with which we are in complete agreement, is that the pollution is being caused to the forest resources at the site, where the crusher unit is located.

6 The Divisional Forest Officer, Bilaspur, has clearly informed the Mining Officer vide his letter dated 22.11.2021 that the distance of the crusher conveyor belt from the Nallah/Khad is about 120 mts. and the crusher unit is adjoining to the Nallah Khad, therefore, under these circumstances, protection of forest resources is extremely difficult and chances of illegal mining are pertinent.

7 In this view of the matter, crusher unit installed by respondent No.12 cannot be permitted to operate. Accordingly, respondent No.12 is restrained from operating the crusher unit in question till further orders.

(Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 27.5.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Roshan Lal vs. State of H.P. & ors.

CWP No. 77/2021

27.5.2022 Present: Mr. H. S. Rangra, Advocate, for the petitioner.

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

State.

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

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                        List on 17.6.2022.

                                                     (Tarlok Singh Chauhan)
                                                            Judge

                                                        (Satyen Vaidya)
                                                             Judge
            27.5.2022


            (pankaj)







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Tarsem Chand & ors. vs. State of H.P. & ors.

CWP No. 1414/2022

19.4.2022 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Vikram Thakur, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State. Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Dalip K. Sharma, Advocate, for respondents No. 6 and 7.

list on 26.4.2022.

r to On the request of learned counsel for the petitioners, (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Dr. Sanjeev Kumar & ors. vs. State of H.P. & ors.

CWPOA No. 4373/2019

19.4.2022 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State. Mr. Ajit Sharma, Advocate, for respondent No.2. Mr. Surender Verma, Advocate, for respondent No.3.

Mr. Vikrant Thakur, Advocate, for respondents No. 4&5.

Mr. Karan Singh Parmar, Advocate, for respondents No.6 to 11 and 13 to 15.

Mr. Vikas Rajput, Advocate, for respondents No. 16 to 20.

As jointly prayed for, list on 23.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sunil Singh vs. State of H.P. & ors.

CWP No. 1603/2022

19.4.2022 Present: Ms. Sunita Sharma, Sr. Advocate with Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State.

Dasti notice issued for service of respondent No.3 has been received back unserved. Let fresh dasti notice be issued for service of respondent No.3, returnable for 26.4.2022, on taking steps during the course of the day.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vinod Kumar vs. State of H.P. & ors.

CWP No. 1759/2022

19.4.2022 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State. Mr. Tara Singh Chauhan, Advocate, for respondent No.3.

Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder.

r List on 26.4.2022.

Registry to reflect name of Mr. Tara Singh Chauhan, Advocate, in the cause list henceforth.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Meena Devi vs. HPSEBL & ors.

CWP No. 1810/2022

19.4.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.

Mr. T. S. Chauhan, Advocate, for respondent No.1.

Mr. Sanjeev Suri, Advocate, vice counsel for respondent No.2.

Learned counsel for the respondents jointly pray for and are granted four weeks' time to file reply.

List on 24.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Tarsem Kumar vs. State of H.P. & ors.

CWP No. 1930/2022

19.4.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State. Mr. Naresh Kaul, Advocate, for respondent No.2.

On the joint request of learned counsel for the parties, list on 26.4.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS New Bar Association & ors vs. Bar Council of H.P. & anr.

CWP No. 2060/2022

19.4.2022 Present: Mr. K. D. Sood, Sr. Advocate with Mr. Het Ram, Advocate, for the petitioners.

Mr. Sunil Mohan Goel, Advocate, for respondent No.1.

Mr. Anup Rattan, Mr. Sunny Modgil and Mr. Dheeraj K. Vashisht, Advocates, for respondent No.2.



                        Learned


                                      counsel     for      respondent

instructions, states that the Chairman, Bar Council of Himachal Pradesh, would be visiting Amb shortly so as to make an No.1, on endeavour to resolve the dispute amicably. His statement is taken on record.

List on 17.5.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Baldev Singh @ Pawan vs. State of H.P. .

Cr. A. No. 259/2021

19.4.2022 Present: Mr. Bhupinder Singh Ahuja, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G., for the respondents-State.

On the request of learned counsel for the appellant, list after four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 19.4.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sukh Ram vs. State of H.P. & ors.

CWP No. 1785/2021

8.3.2022 Present: Mr. Prashant Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Heard in part. For continuity, list on 15.3.2022 when the parties to obtain instructions regarding fate of the other co-

accused in the departmental enquiry that is initiated against the petitioner and such of those co-accused.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Shiva H.P. Centre vs. State of H.P. & ors.

CWP No. 1985/2021

8.3.2022 Present: Mr. S. D. Vasudeva, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Learned counsel for the petitioner states that the rejoinder will be filed during the course of the day. His statement is taken on record.

List on 22.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vandana Misra vs. State of H.P. & ors.

CWP No. 3123/2021 & CWP No. 1398/2018 8.3.2022 Present: Mr. Lakshay, Advocate, vice Ms. Vandana Misra in CWP No. 3123/2021 Mr. Anup Rattan, Advocate, for the petitioner in CWP No. 1398/2018.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Balram Sharma, ASGI, for respondent No.4. Mr. Rajiv Jiwan, Sr. Advocate with Mr. Prashant Sharma, Advocate, for respondent No.6-BSNL.

Mr.Abhishek Banta, Advocate, for respondent No.7- Airtel.

Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.8-Reliance Jio Infocom Ltd.

Ms. Seema K. Guleria, Advocate, for respondent No.9- Vodafone & Idea Ltd.

Mr. Tara Singh Chauhan, Advocate, for respondent No.10-HPSEBL.

Mr. Nimish Gupta, Advocate, for respondent No.11.

Mr. Mukesh Thakur, Advocate, for respondent No.12. Mr. Sandeep Dutta, Advocate, for respondent No.13.

On the request of Mr. Lakshay, Advocate, list on 15.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS The Piri Kila Nirman Prabhandan Committee, Sapni vs. State of H.P. & ors.

CWP No. 2315/2021

8.3.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Vivek Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Atul Verma, Advocate, vice Mr. B.B. Vaid, Advocate, for respondents No. 4, 13 and 17.

Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for the respondent No.8. Mr. Dibender Ghosh, Advocate, for respondents No.10,12, 14 and 16.

Mr. Ashwani K. Negi, Advocate, for respondents No. 11, 15, 18, 19 and 20.

Mr. Atul Verma, Advocate, has filed memo of appearance on behalf of respondents No. 4, 13 and 17. He prays for and is granted two weeks' time to file power of attorney and reply.

List on 15.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sanjay Sharma vs. State of H.P. & ors.

CWP No. 3776/2021

8.3.2022 Present: Ms. Shilpa Sood, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Admit.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Harish Cement Ltd. vs. Income Tax Officer & ors.

CWP No. 4375/2021 with CWPs No. 6886, 8014, 8110/2021, 63, 490, 568, 749, 753, 759, 900 & 1065/2022 8.3.2022 Present: Mr. Anup K. Rattan, Vishal Mohan, Mr. Abhimanyu Jhamba and Shivam, Advocates, for the respective petitioners.

Mr. Vinay Kuthiala, Sr. Advocate with Ms. Vandana Kuthiala, Advocate, for the respondent-income tax department.

r to Mr. Balram Sharma, ASGI, for the respondent-UOI.

Reply within eight weeks. List on 10.5.2022. Interim order(s) to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Shikha Sharma vs. State of H.P. & ors.

CWP No. 4626/2021

8.3.2022 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Suchitra Sen, Advocate, for respondent No.3.

Rejoinder, as prayed for, be filed within ten days. List on 22.3.2022. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Rajinder Sharma vs. State of H.P. & anr.

CWP No. 4893/2021

8.3.2022 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Manik Sethi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Naresh Kaul, Advocate, for respondent No.2. Mr. Mr. Arjun K. Lal, Advocate, for respondent No.3.

No.3, list on 5.4.2022.

r to On the request of learned counsel for respondent (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Yashpal Thakur vs. State of H.P. & ors.

CWP No. 4894/2021

8.3.2022 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Ajay K. Chauhan, Advocate, for respondents No. 2 and 3.

Mr. Malay Kaushal, Advocate, for respondent No.5.

Mr. Y. P. S. Sood, Advocate, for respondent No.6.

Rejoinder, as prayed for, be filed within three weeks.

List on 12.4.2.022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS M/s Deventure Hotel and Resorts Pvt. Ltd. vs. UOI & ors.

CWP No. 5061/2021

8.3.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.

Mr. Rajinder Thakur, CGC, for respondent No.1. Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 2 and 3. Mr. Pawan K. Sharma, Advocate for respondent No.4. Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Order dated 22.2.2022 has not been complied with.

Let needful be done within two weeks. List on 22.3.2022, when decision on the complaint of the petitioner (Annexure P-16) be placed for our perusal.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Court on its own motion vs. State of H.P. & ors.

CWPIL No. 2/2022

7.3.2022 Present: Mr. B. C. Negi, Sr. Advocate, amicus curiae, with Mr. Nitin Thakur, Advocate, for the petitioner. Petitioner No.2 through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State. Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondent No.4.

Let the reports submitted by the Secretaries of the respective Districts Legal Services Authority be sent to petitioner No.2 on his e-mail, in pdf format, latest by 8.3.2022, so as to enable him to submit his suggestions/response within a further period of three weeks.

Registry is directed to supply report of the Secretary, District Legal Services Authority, Kangra, to Mr. Atharv Sharma, Advocate and also reflect his name in the cause list.

List on 4.4.2022 at 2.00 P.M. through video conferencing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 7.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sahil Thakur vs. State of H.P. .

Cr. A. No. 15/2021

7.3.2022 Present: Mr. Ajay Kochhar, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Shiv Pal Manhans Mr. Vinod Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

It appears that there is clear misunderstanding regarding interpretation of the order dated 11.11.2021 regarding personal presence of the appellant/accused.

As a matter of fact, the appellant, who is present today, was not required to appear before the Court; provided he furnishes the requisite bail bonds, which he has already furnished.

In this view of the matter, personal presence of the appellant is dispensed with.

List for hearing in due course.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 7.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Bhag Singh & ors. vs. State of H.P. & ors.

CWP No. 1215/2022

5.3.2022 Present: Mr. Maan Singh, Advocate, for the petitioner.

Learned counsel for the petitioner prays for and is granted two days' time to file amended memo of parties.

List on 8.3.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Suppi Devi vs. State of H.P. & ors.

CWP No. 6567/2021

5.3.2022 Present: Mr. Vivek Sharma, Advocate, for the petitioner.

CMP No. 12422/2021

For the reasons stated in the application, delay in re-

filing the main petition is ordered to be condoned. The application stands disposed of.

CWP No. 6567/2021

Learned counsel for the petitioner prays for and is granted two weeks' time to implead concerned Secretary of the Gram Panchayat as party respondent.

List on 21.3.2022.

CMP No. 12423/2021

The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexure P-3 within a period of two weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Jai Prakash & anr. vs. State of H.P. .

Cr. A. No. 26/2022

5.3.2022 Present: Mr. Vinod Gupta, Advocate, vice Mr. Rajesh Verma, Advocate, for the appellants.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondent-State.

Admit. Call for the records.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Bharat Kumar vs. State of H.P. & ors.

CWP No. 876/2022

5.3.2022 Present: Mr. Abhyendra Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

Leaving all question of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Dhruv Chand vs. State of H.P. & ors.

CWP No. 877/2022

5.3.2022 Present: Mr. Bhim Raj Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

Admit.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Mandeep Bhadyaria vs. State of H.P. & ors.

CWP No. 884/2022

5.3.2022 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.

List on 8.3.2022 when copy of the recruitment and promotion Rules for the post in question be made available for the perusal of the Court.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sunita Gautam vs. State of H.P. & ors.

CWP No. 889/2022

5.3.2022 Present: Ms. Divya Pathania, Advocate vice Mr. A.K. Vashishta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

CWP No. 889/2022 CMP No. 1602/2022

r to Admit. Tag along with CWP No. 4808/2021.

The application is disposed of with a direction to the petitioner/applicant to file typed copies of Annexures P-1 & P-2 within a period of four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Vijay Kumar vs. HPSEBL. & anr.

CWP No. 892/2022

5.3.2022 Present: Ms. Divya Pathania, Advocate vice Mr. A.K. Vashishta, Advocate, for the petitioner.

Mr. Sushant Vir Singh Thakur, Advocate vice Mr. Vikrant Thakur, Advocate, for the respondents.

Admit.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sunita Gautam vs. State of H.P. & ors.

CWP No. 890/2022

5.3.2022 Present: Ms. Divya Pathania, Advocate vice Mr. A.K. Vashishta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

CWP No. 890/2022

Admit.

CMP No. 1605/2022

r to The application is disposed of with a direction to the petitioner/applicant to file typed copies of Annexures P-1 & P-2 within a period of four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Gopal Dass Sharma vs. State of H.P. & anr.

CWP No. 893/2022

5.3.2022 Present: Mr. Anil God, Advocate, vice Mr. M.L. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondent-State.

Leaving all questions of law open, admit.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Hem Raj Pathania vs. State of H.P. & ors.

CWP No. 2978/2019

5.3.2022 Present: Mr. Tanuj, Advocate, vice Mr. Nitish Kaith, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

List on 8.3.2022, when latest status report be filed by the respondents.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Avtar Singh Dyal vs. State of H.P. & ors.

CWP No. 3860/2019 a/w CWPOA No. 4323/2020 5.3.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate and Mr. Atul G. Sood, Advocate for the respective petitioners.

Mr. Tara Singh Chauhan, Advocate, for the respondent-Board.

Mr. Vivek Sharma, Advocate, for respondents No. 2, 4 and 6 to 8 in CWP No. 3860/2019.

On r the request of Mr. Tara Singh Chauhan, Advocate, list on 14.3.2022, when records of the case be made available by the respondents-HPSEBL.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS HPSIDCL vs. D.C. Sharma & ors.

CWP No. 1658/2020

5.3.2022 Present: Mr. Sushant Vir Singh Thakur, Advocate, vice Mr. Vikrant Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State. Mr. Harish Chander Sharma, Advocate, for respondent No.5.

On the request of learned vice counsel for the petitioner, list on 8.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Kaushlya Devi vs. State of H.P. & ors.

CWPOA No. 2459/2020

5.3.2022 Present: Mr. Ashok Kumar, Advocate, vice Mr. V. D. Khidtta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

Admit. List before appropriate bench for final hearing on 9.3.2022.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Bal Krishan vs. HRTC .

CWPOA No. 2462/2020

5.3.2022 Present: Ms. Kamlesh, Advocate vice Mr. A.S. Rana, Advocate, for the petitioner.

Mr. B. N. Sharma, Advocate, for the respondents.

Learned counsel for the respondents prays for and is granted four weeks' time to file reply.

r to List on 4.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Sheela Devi vs. State of H.P. & ors.

CWP No. 1760/2021

5.3.2022 Present: Mr. Shubham Sood, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

Learned Additional Advocate General prays for and is granted four weeks' further time to file reply, failing which erring respondent(s) shall personally appear before the Court on the next date of hearing.

List on 4.4.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Association of Grade-IV Contractual Clerks vs. State of H.P. & ors.

CWP No. 6374/2021

5.3.2022 Present: Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State. Mr. Rakesh Thakur, Advocate, for respondent No.3.

r to Admit. List along with CWP No. 3162/2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Shiv Kumar vs. State of H.P. Cr. A. No. 542/2019 .

22.2.2022 Present: Mr. Ajay Kochhar, Advocate, for the appellants.

Mr. Ashok Sharma, A.G. with Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans and Mr. Vinod Thakur, Addl. A.Gs. for the respondents-State.

Heard in part. Let another set of statements of PW-1 to PW-19 along with all exhibited documents be prepared by the registry well before the next date of hearing.

For continuity, list on 29.3.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 22.2.2022 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 5491/2020 .

25.8.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for the respondents.

Time to comply with the order(s) in other identical cases has been extended upto 8.9.2021, therefore, we deem it proper to extend the time to comply with the order in question by 8.9.2021, failing which respondent no.1- Managing Director shall remain personally present before this Court. Ordered accordingly.

List on 8.9.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 25.8.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 5498/2020 .

25.8.2021 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for the respondents.

List on 8.9.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 25.8.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CMP No. 7578/2021 in CWP No. 2893/2016 .

25.8.2021 Present: Mr. Balram Sharma, ASGI, for the applicant.

Mr. Manish Sharma, Advocate, for respondents No.1 to 3.

Request of the applicant for extension of time is totally unreasonable taking into consideration the fact that the judgment in this case was rendered as far as back on 12.11.2020. However, in the interest of justice, we deem it proper to extend time for compliance of the judgment in question upto 30.9.2021. Ordered accordingly. However, it is made clear that no further time, under any circumstance(s), shall be granted to the applicant.

Application stands disposed of.

For compliance, list on 6.10.2021.

                                                    (Tarlok      Singh        Chauhan)

             Judge





                                                     (Jyotsna Rewal Dua)
                                                           Judge
            25.8.2021
            (pankaj)




                                                     ::: Downloaded on - 04/07/2022 20:05:09 :::CIS

CMP No. 7714/2021 in CWP No. 6395/2020 .

25.8.2021 Present: Mr. Ajeet Saklani, Advocate, for the applicant.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Vinod Thakur,Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Addl. A.Gs., and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

Heard. Allowed. Attendance of Mr. Ajeet Saklani, Advocate, Court r in CWP be reflected in the judgment passed by this No. 6395/2020, Application stands disposed of.

                                                               dated       31.12.2020.


                                                    (Tarlok Singh Chauhan)


                                                           Judge


                                                     (Jyotsna Rewal Dua)




                                                           Judge
            25.8.2021





            (pankaj)





                                                     ::: Downloaded on - 04/07/2022 20:05:09 :::CIS
                                                          CWP No. 3566/2021




                                                                   .

29.6.2021 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

(Through Video Conferencing) CMP No. 6837/2021 Allowed and disposed of.

CWP No. 3566/2021 & CMP No. 6838/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3 under Order 5 Rule 9A CPC, returnable for 13.7.2021, on taking steps within two days.

In the meanwhile, operation of the order dated 27.5.2021 (Annexure P-5) as also order passed by the said respondent in appeal No. 33/2021 on 26.6.2021 is ordered to be stayed.

The entire records pertaining to both these proceedings be sent forthwith by respondent No.2 to this Court during the course of the day.

CMP No. 6839/2021 ::: Downloaded on - 04/07/2022 20:05:09 :::CIS

The application is allowed with a direction to the .

applicant to file legible and translated copies of the documents in question within four weeks from today.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Cr. A. No. 290/2018 .

28.6.2021 Present: Mr. Ajay Kochhar, Advocate, for the appellants.

Mr. Ashwani Pathak, Sr. Advocate with Mr. Sandeep Sharma, Advocate, for the respondent.

(Through Video Conferencing) Cr.MP No. 982/2021 The applicants/appellants have been convicted and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs.1,00,000/- (Rupees One Lac) each for the commission of offences under Sections 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'ND&PS Act') and in default of payment of fine to further undergo simple imprisonment for one year.

Being aggrieved by the aforesaid order, the applicants/appellants have filed this application for suspension of sentence on the ground that they have already undergone more than half of the sentence. The application is vehemently opposed by the respondent/State. Since, the applicant/appellant has been convicted under the ND&PS Act, therefore, he is not entitled to the discretionary relief of this Court in granting bail to him and in particular in view of Section 37 of the ND&PS Act.

We have carefully gone through the order of sentence passed by the learned trial Court. Taking into consideration the entirety of facts and circumstances of the case, more particularly, the fact that because of COVID-

::: Downloaded on - 04/07/2022 20:05:09 :::CIS

19 situation prevalent in the entire Country including this .

State, it is unlikely that this appeal would be taken up for hearing in the near future. Therefore, the applicants/appellants are entitled for suspension of sentence during the pendency of this appeal and in the result, we order suspension of sentence subject to the applicants/appellants furnishing personal and a local surety in the sum of Rs.1,00,000/- (Rupees One Lac) each and depositing the fine amount awarded by the learned trial Court, if not already deposited. We make it clear that we have not expressed any opinion on the merits of this case.

Application stands disposed of.

Copy 'dasti'.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS .

::: Downloaded on - 04/07/2022 20:05:09 :::CIS Cr. A. No. 354/2017

28.6.2021 Present: Mr. Manoj Pathak, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

(Through Video Conferencing) Cr.MP No. 956/2021 Learned counsel for the applicant states that he is under instructions not to press the instant application.

Accordingly, the application is dismissed as not pressed.

Cr. A. No. 354/2017

List for final hearing on 23.8.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Cr. A. No. 561/2019 .

28.6.2021 Present: Mr. Manoj Pathak, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

(Through Video Conferencing) Cr.MP No. 957/2021 Learned counsel for the applicant states that he is under instructions not to press the instant application.

Accordingly, the application is dismissed as not pressed.

Cr. A. No. 561/2019

List for final hearing on 23.8.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Cr. Appeal No. 116/2020 .

28.6.2021 Present: Mr. N. S. Chandel, Sr. Advocate with Mr. Rajesh Verma, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

(Through Video Conferencing) Cr.MP No. 988/2021 Reply within four weeks. List on 26.7.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS Cr. Appeal No. 117/2020 .

28.6.2021 Present: Mr. N. S. Chandel, Sr. Advocate with Mr. Rajesh Verma, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for the respondents- State.

(Through Video Conferencing) Cr.MP No. 989/2021 Reply within four weeks. List on 26.7.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3542/2021 .

28.6.2021 Present: Mr. Kshitij Sharma, Advocate, for the petitioner.

Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 1 to 3.

(Through Video Conferencing) CMP No. 6778/2021 Allowed and disposed of.

CWP No. 3542/2021 & CMP No. 6779/2021 Notice. Mr. Nitin Thakur, Advocate, appears and waives service of notice on behalf of respondents No. 1 to 3.

Issue notice to respondent No.4 under Order 5 Rule 9A CPC returnable for 12.7.2021, on takings steps within two days. Instructions/reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3539/2021 .

28.6.2021 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Kumar Verma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 to 3.

(Through Video Conferencing) Admit. Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue post admission notice to respondent No.4 returnable before the next date of hearing.

Pleadings be completed within eight weeks. List along with CWP No. 102/2017.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 28.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3518/2021 .

26.6.2021 Present: Mr. Ashish Verma, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 6721/2021 Allowed and disposed of.

CWP No. 3518/2021 & CMP No. 6722/2021 Notice. Mr. Ajay Vaidya, learned Sr. Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing.

List on 30.6.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3513/2021 .

26.6.2021 Present: Mr. V. D. Khidtta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent-State. Mr. Balram Sharma, ASGI, for respondent No.3.

(Through Video Conferencing) Notice. Mr. Bhupinder Thakur, learned Deputy Advocater General and Mr. Balram Sharma, learned Assistant Solicitor General of India, appear and waive service of notice on behalf of the respective respondents.

Reply/instructions before the next date of hearing.

List on 30.6.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWPs No. 3275 & 2429/2021 .

26.6.2021 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent-State.

(Through Video Conferencing) On the request of learned Deputy Advocate General, list on 30.6.2021.

                           r                    (Tarlok Singh Chauhan)
                                                       Judge

(Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWPs No. 3271 & 3054/2021 .

26.6.2021 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Abhinav Mehta, Advocate, for the petitioner in CWP No. 3271/2021.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent-State. Mr. Naveen K. Bhardwaj, Advocate, for respondent No.2 in CWP No. 3271/2021 & for the petitioner in CWP No. 3054/2021.

(Through Video Conferencing) On the request of learned Deputy Advocate General, list on 29.6.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3106/2021 .

26.6.2021 Present: Mr. P. D. Nanda, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.

(Through Video Conferencing) The instructions, handed over to the Court Master, are ordered to be taken on record. List for consideration on 30.6.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3173/2021 .

26.6.2021 Present: Mr. L. N. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondents- State.

(Through Video Conferencing) Learned counsel for the petitioner on the basis of instructions states that there is nothing adverse against his client. Rather, he has been granted four appreciation certificates.

Confronted with this, learned Deputy Advocate General prays for and is granted two days' time to seek instructions.

List on 30.6.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3106/2021 .

26.6.2021 Present: Mr. P. D. Nanda, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemanshu Misra, Mr. Vikas Rathore, Addl. A.Gs. and Mr. Bhupinder Thakur, Dy.A.G. for respondent No.1.

(Through Video Conferencing) The instructions, handed over to the Court Master, are ordered to be taken on record. List for consideration on 30.6.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3051/2021 .

26.6.2021 Present: Mr. Vinod Thakur, Advocate, for the petitioner.

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

(Through Video Conferencing) The tender in question has been cancelled for the fifth time only on account of non-qualifying of minimum three technical bids.

Learned counsel for the petitioner states that there are probably instructions on the subject.

On the joint request of learned counsel for the parties, list on 29.6.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 3197/2021 .

23.6.2021 Present: Mr. Anil Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Heard in part. For continuity, list on 26.6.2021.

r to Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 23.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWPs No. 3271 & 3054/2021 .

23.6.2021 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Abhinav Mehta, Advocate, for the petitioner in CWP No. 3271/2021.

Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State. Mr. Naveen K. Bhardwaj, Advocate, for respondent No.2 in CWP No. 3271/2021 & for the petitioner in CWP No. 3054/2021.

(Through Video Conferencing) Heard in part. For continuity, list on 26.6.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 23.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWPs No. 3275 & 2429/2021 .

23.6.2021 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Heard in part. For continuity, list on 26.6.2021.

                           r                     (Tarlok Singh Chauhan)
                                                        Judge

                                                  (Jyotsna Rewal Dua)
                                                        Judge


            23.6.2021
            (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:09 :::CIS
                                                          CWP No. 2466/2019




                                                                  .
23.6.2021   Present:    Mr. B. C. Negi, Sr. Advocate with Mr. Y. W.

Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Hemansu Mishra, Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents-State.

Learned Deputy Advocate General prays for and is granted an adjournment on the ground that his file has been misplaced. List on 30.6.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 23.6.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS R.P. 18/2021 .

16.6.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Hemansu Mishra, Addl. A.Gs., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.G. for the petitioner.

CMP(M) No. 190/2021

Issue notice to the respondent, returnable for 14.7.2021, on taking steps within three days.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 16.6.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 6111/2020 .

5.4.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Balram Sharma, ASGI, for respondents No. 1

and 2.

Mr. Neeraj Gupta, Sr. Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for respondent No.3.

Reply on behalf of respondent No.3 stands filed.

Rejoinder, if any, before the next date of hearing. List for admission/hearing on 8.4.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.4.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 5728/2020 .

31.3.2021 Present: Mr. Manik Sethi, Advocate, for the petitioner(s).

Mr. N.K. Sood, Sr. Advocate with Mr. Gaurav Sharma, Advocate, for respondent-Regulatory Commission.

Mr. Tara Singh Chauhan, Advocate, for respondent- Electricity Board.

(Through Video Conferencing) Mr. Gaurav Sharma, Advocate, prays for and is granted three weeks' time to file reply. List on 28.4.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 31.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 5992/2020 with CWP No. 81/2021 .

31.3.2021 Present: Mr. Manik Sethi, Advocate, for the petitioner(s).

Mr. N.K. Sood, Sr. Advocate with Mr. Gaurav Sharma, Advocate, for respondent-Regulatory Commission.

Mr. Tara Singh Chauhan, Advocate, for respondent- Electricity Board.

(Through Video Conferencing) The instant matter is required to be physically heard.

List in the open Court on 12.5.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 31.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 6188/2020 .

31.3.2021 Present: Mr. G. R. Palsra, Advocate, for the petitioner.

Mr. K. D. Shreedhar, Sr. Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) None of the parties have filed reply. Needful be done within two weeks. List for consideration on 5.5.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 31.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 6450/2020 along with CWP Nos. 41, 84, 118, 119 and 259/2021 .

31.3.2021 Present: Mr. Maan Singh, Advocate, for the petitioner(s), in all the petitions.

Mr. Balram Sharma, ASGI, for respondent No.1, in all the petitions.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-

State.

Mr. Vinay Kuthiala, Sr. Advocate with Mr. Diwan Singh Negi, Advocate, for respondents No. 3 and 4.

(Through Video Conferencing) None of the respondents have filed reply. Needful be done within four weeks. List on 12.5.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 31.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 58/2021 .

31.3.2021 Present: Mr. Malay Kaushal, Advocate, for the petitioner.

Mr. Surender Verma, Advocate, for the respondents.

(Through Video Conferencing) Learned counsel for the respondents states that the reply has been filed. However, the same is not on record. Registry to trace and place the reply on record even if it is under objection.

Rejoinder to the reply stands filed in open Court.

List on 7.4.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 31.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.193/2021 .

31.3.2021 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents- State.

Mr. Maan Singh, Advocate, for respondent No.5. Mr.B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondent No.12.

(Through Video Conferencing) Reply has been filed only on behalf of respondent No.11. The other respondents are directed to file reply within four weeks, failing which their right to file reply shall be deemed to be closed by order of Court. List on 5.5.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 31.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1979/2021 .

24.3.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.

CWP No. 3616/2021

Allowed and disposed of.

CWP No. 1979/2021 & CMPNo. 3617/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted three hours' time to obtain instructions.

List today at 2.00 P.M. for consideration.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1979/2021 .

24.3.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate, with Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents. Ms. Anupama Garg, Principal, Government Decree College, Kotshera in person.

Learned Deputy Advocate General, states that joining of the petitioner has not been accepted only because the incumbent transferee is holding NCC certificate and cannot be transfered as per instructions issued by the State Government in May 2011.

In view of the aforesaid instructions, respondent No.1 is directed to resolve this issue, thereby permitting the petitioner to join within two days from today.

List for consideration/compliance on 31.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 1978/2021 .

24.3.2021 Present: Mr. V. S. Chauhan, Sr. Advocate with Mr. Ajay Singh Kashyap, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.

CWP No. 3614/2021

Allowed and disposed of.

CWP No. 1978/2021 & CMP No. 3615/2021 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted one week's time to file reply. List on 5.4.2021. In the meanwhile, operation of the impugned orders dated 22.4.2020 and 6.1.2021, Annexures P-3 and P-4 respectively is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1977/2021 .

24.3.2021 Present: Mr. B. N. Sharma, Advocate, for the petitioner.

Mr. Jitender Pal Ranote, Advocate, for the respondents.

Caveat Petition No. 1977/20201 Caveat petition is disposed of as having been discharged.

CMP No. 3611/2021

Allowed and disposed of.

CWP No. 1977/2021 & CMP No. 3612/2021 On the request of learned counsel for the petitioner, list on 28.4.2021.

CMP No. 3613/2021

The applicant is disposed of with a direction to the applicant to file the Annexures in issue within four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 1976/2021 .

24.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Admit. Pleadings be completed within sixteen weeks.

List thereafter.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1975/2021 .

24.3.2021 Present: Mr. Onkar Jairath, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.

Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No.342/2021 on 19.4.2021. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1970/2021 .

24.3.2021 Present: Mr. Tara Singh Cbauhan, Advocate, for the petitioners.

CWP No. 3603/2021

Allowed and disposed of.

CWP No. 1970/2021 & No. CMP No. 3604/2021 Issue notice to the respondents, through court process, returnable for 5.5.2021, on taking steps within two days.

In the meanwhile, impugned order dated 19.10.2020 (Annexure P-9) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1971/2021 .

24.3.2021 Present: Mr. Tara Singh Cbauhan, Advocate, for the petitioners.

CWP No. 3605/2021

Allowed and disposed of.

CWP No. 1971/2021 & No. CMP No. 3606/2021 Issue notice to the respondents, through court process, returnable for 5.5.2021, on taking steps within two days.

In the meanwhile, impugned order dated 21.9.2020 (Annexure P-8) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1969/2021 .

24.3.2021 Present: Ms. Richa Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.

CWP No. 3600/2021

Allowed and disposed of.

CWP No. 1969/2021

Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Admit. Pleadings be completed within sixteen weeks.

List thereafter.

CMP No.3601/2021

Heard. The application is dismissed as no ground for interim relief is made out.

CMP No. 3602/2021

The application is disposed of with a direction to the applicant to file the typed/translated copies of annexures in issue within four weeks from today.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1969/2021 .

24.3.2021 Present: Ms. Richa Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.

CWP No. 3600/2021

Allowed and disposed of.

CWP No. 1969/2021

Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Admit. Pleadings be completed within sixteen weeks.

List thereafter.

CMP No.3601/2021

Heard. The application is dismissed as no ground for interim relief is made out.

CMP No. 3602/2021

The application is disposed of with a direction to the applicant to file the typed/translated copies of annexures in issue within four weeks from today.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 24.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1917/2021 .

23.3.2021 Present: Mr. Peeyush Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents.

CWP No. 3512/2021

Allowed and disposed of.

CWP No. 1917/2021 & No. CMP No. 3513/2021 Notice.

r Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and wavies service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List along with CWP No. 1918/2021 on 30.3.2021.

CMP No. 3514/2021

The application is disposed of with a direction to the applicant to file the annexures in issue within one week from today.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 1443/2021 .

23.3.2021 Present: Mr. K. D. Shreedhar, Sr. Advocate, with Ms. Shreya Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.

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

Learned Deputy Advocate General has placed on record instructions dated 20.3.2021. However, before proceeding further to adjudicate on the basis of the aforesaid instructions, let a copy whereof be handed over to the learned counsel for the petitioner.

List on 24.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No.1780/2019 .

23.3.2021 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.

Mr. B.Nandan Vashishta, Advocate, for respondent No.2.

Mr. Vinod Chauhan, Advocate, for respondent No.3. Mr. Neel Kamal Sharma, Advocate, for respondent No.4.

Ms. Rita Goswami, Advocate, for respondent No.5. Mr. C.N. Singh, Advocate, for respondent No.7.

Mr. B. Nandan Vashishta, Advocate, has placed on record instructions dated 3.3.2021, relevant portion whereof reads as under:

Sr. File No. Name and Course Deicision of NRC No. address of the institution

30. HP-135 Blooms College B.Ed. The original file of the & HP-96 of Education, & JBT Institution along with other Above State related documents, NCTE Act, Bank of Patiala, 1993, Regulations and Sunder Nagar, Guidelines issued by the District Mandi, NCTE from time to time, Himachal where carefully considered by Pradesh-175002 NRC and the Committee made following observations:

1. SCN under Section 17 may be issued as per direction of legal authority.

2. Inspection Under Section 13 may be got conducted at NCTE HQ level.

3. University may be written not to allot students to the institution for the session 2021-22 as per Court Order.

Hence, show cause notice under Section 17 of the NCTE Act, 1993 be issued to the institution to submit their reply along with supported documents accompanied with notarized affidavit of Rs. 100/- on Non-Judicial stamp ::: Downloaded on - 04/07/2022 20:05:09 :::CIS paper by the authorized representative of the .

Management within 30 days from the date of issue of show cause notice.

Mr. C. N. Singh, Advocate, on instructions, states that in case the respondent-University allots students to professional courses being run in Blooms College of Education, then his client intends to close down St. Xavier's Residential School that has been running along with B.Ed. And D.Ei.Ed.

College. His statement is taken on record. Let an affidavit to this effect be filed on the next date of hearing in the open Court.

List on 24.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 2369/2018 .

18.3.2021 Present: Mr. Sanjay Bhardwaj, Advocate, proxy counsel for the petitioner.

Mr. Rajinder Thakur, Central Government Counsel, for respondent No.1.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 2 and 4.

List before DB-I on 30.3.2021.

                           r                    (Tarlok Singh Chauhan)
                                                       Judge

(Chander Bhusan Barowalia) Judge 18.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 6177/2020 .

17.3.2021 Present: Mr. Abhimanyu Rathore, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.

Mr. Ajeet Singh Saklani, Advocate, for respondent- Commission.

CMP No. 136/2021

Reply, as prayed for, be filed within two weeks.

List on 7.4.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 6187/2020 .

17.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.

Steps for service of respondent No.4 have not been taken. The same be positively taken during the course of the day, failing which the instant petition shall stand dismissed for want of prosecution. In the event of steps being taken, issue notice to respondent No.4 returnable for 28.4.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 6188/2020 17.3.2021 Present: Mr. G. R. Palsra, Advocate, for the petitioner.

Mr. K. D. Sood, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.

Learned Deputy Advocate General states that SDO(c)-cum-Competent Authority Land Acquisition, (CALA) Pandoh, has wrongly been impleaded as party respondent No. 2, whereas it is SDO(c)-cum-Competent Authority Land Acquisition, (CALA) Sadar Mandi, who ought to have been impleaded as party respondent. His statement is taken on record.

In view of aforesaid statement, we deem it appropriate to substitute name of respondent No.2 from SDO(c)-

cum-Competent Authority Land Acquisition, (CALA) Pandoh, to SDO(c)-cum-Competent Authority Land Acquisition, (CALA) Sadar Mandi. Ordered accordingly. Registry to carry out necessary correction in the memo of parties with red ink.

Issue notice to respondent No.2. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No.2. Reply within two weeks. List on 31.3.2021.

[                                                      (Tarlok Singh Chauhan)
                                                              Judge

(Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 6391/2020 .

17.3.2021 Present: Mr. Subhash Mohan Snehi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents-State.

List along with CWP No. 2956/2019 on the date already fixed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 415/2021 .

17.3.2021 Present: Mr. Rupinder Singh, Advocate, for the petitioner.

Mr. Ajit Saklani, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Reply, as prayed for, be filed within one week.

List on 24.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 622/2021 .

17.3.2021 Present: Ms. Meera and Mr. Hemant Thakur, Advocates, for the petitioner.

Mr. Ajeet Saklani, Advocate, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Reply, as prayed for, be filed before the next date of hearing. List on 31.3.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 642/2021 .

17.3.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.

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

State.

Learned counsel for the petitioner states that the issue in question is squarely covered by the judgment rendered by the Hon'ble Supreme Court in State of Punjab vs. R. N. Bhatnagar, 1999(2) SCC 330.

r When confronted with this, learned Senior Additional Advocate General prays for and is granted one week's time to obtain instructions.

List on 24.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:09 :::CIS CWP No. 649/2021 .

17.3.2021 Present: Mr. B. C. Negi, Senior Advocate with Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for respondents No. 3 and 4.

is under objection.

Rejoinder is stated to have been filed in the registry.

However, the same is not on record. Be placed on record even if it List on 24.3.2021 when the records of the case be also produced.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 754/2021 .

17.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Ms. Suchitra Sen, Advocate, for respondent No.2. Mr. Vishwa Bhushan, Advocate, for respondent No.3.

On the joint request of learned counsel for the parties, list on 24.3.2021.

                           r                   (Tarlok Singh Chauhan)
                                                      Judge

(Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 729/2021 .

17.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Learned Deputy Advocate General prays for and is granted further one week's time to file reply. List on 24.3.2021.

In the meanwhile, interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 651/2021 .

17.3.2021 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Ms. Komal Chaudhary, Advocate, for respondent No.3.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent No.4.

The parties are present in person.

There appears to be certain disputes inter se parents of the petitioner and unless and until, those are not resolved, probably little progress can not be made in the instant case.

Therefore, we feel that an endeavour to settle the matter amicably should be resorted to.

Accordingly, Mr. S.C. Sharma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties. The parties (parents of the petitioner including the petitioner) to appear before the learned Mediator at 3.00 P.M. today i.e. 17.3.2021 at Mediation Centre, H.P. High Court.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 17.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 387/2021 .

16.3.2021 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioners.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Records reveal that respondent No.2 has virtually considered the claim of the petitioners and made recommendations to the government vide Annexure R/A-VI.

However, fate of this proposal is not known. Let respondents obtain instructions in this regard.

List on 23.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 410/2021 .

16.3.2021 Present: Mr. Surender K. Sharma, Advocate, for the petitioner.

Mr. Ajit Singh, Advocate, for respondent No.1.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

Reply, as prayed for, be filed within two weeks. List on 30.3.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 424/2021 .

16.3.2021 Present: Mr. Rahul Gautam, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State. Mr. Ajit Singh, Advocate, for respondent No.3.

Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 23.3.2021.

                           r                     (Tarlok Singh Chauhan)
                                                        Judge

(Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 563/2021 .

16.3.2021 Present: Mr. J. S. Bedi and Mr. Gambhir Singh, Advocates, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents-State.

Ms. Narvada, Advocate, vice counsel for respondents No. 5 and 6.

Reply on behalf of respondents No. 5 and 6 is stated to have been filed. Reply on behalf of remaining respondents be filed positively within two weeks.

List on 30.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 578/2021 .

16.3.2021 Present: Mr. Arun Sehgal, Advocate, for the petitioners.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

On the request of learned counsel for the petitioner, list on 17.3.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 745/2021 .

16.3.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Viswha Bhushan, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State. Mr. Ajay Shandil, Advocate, for respondent No.3.

Learned counsel for respondent No.3 states that the reply is being filed during the course of the day. List on 17.3.2021, when records of the case be also produced.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.972/2021 .

16.3.2021 Present: Mr. Y. P. S. Dhaulta, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State. Mr. Naveen K. Bhardwaj, Advocate, for respondent No.4.

List on 17.3.2021, when the records of the case be also produced.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. A. No. 345/2019 .

16.3.2021 Present: Mr. L. N. Sharma, Advocate, for the appellant.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

On the joint request of learned counsel for the parties, list on 20.4.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. A. No. 496/2019 .

16.3.2021 Present: Mr. Vinod K. Gupta, Advocate, for the appellant.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

On the joint request of learned counsel for the parties, list on 20.4.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. A. No. 142/2019 along with Cr. A. No.23/2019 .

16.3.2021 Present: Mr. Vijay Chaudhary, Advocate, for the appellant in Cr.A. No. 23/2019.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

On the joint request of learned counsel for the parties, list on 20.4.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS LPA No. 12/2018 .

16.3.2021 Present: Mr. Karan Singh Parmar, Advocate, for the appellant.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondents- State.

On the joint request of learned counsel for the parties, list on 11.5.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS LPA No. 264/2012 .

16.3.2021 Present: Mr. Rajesh Kumar, Advocate, for the appellant.

Mr. Prashant Chaudhary, Advocate, for the respondent.

On the joint request of learned counsel for the parties, list on 20.4.2021.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS LPA No. 192/2012 .

16.3.2021 Present: Mr. Varun Chauhan, Advocate, for the appellant.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the respondent-State.

On the joint request of learned counsel for the parties, list on 20.4.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. A. No. 294/2011 .

16.3.2021 Present: Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the appellant.

Mr. Lakshay Thakur, Advocate, for the respondent.

On the joint request of learned counsel for the parties, list on 20.4.2021.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. A. No. 486/2003 .

16.3.2021 Present: Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for the appellant.

Ms. Sharmila Patiyal, Advocate, as Legal Aid Counsel, for the respondent.

On the joint request of learned counsel for the parties, list on 20.4.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 6384/2020 .

16.3.2021 Present: Mr. Diwan Singh Negi, Advocate, for the petitioner.

Mr. Daleep Singh Khachi, Advocate, vice counsel for respondent No.1.

Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur,Dy.A.Gs. for respondents-State.

Learned counsel for the petitioner states that amended petition, in terms of previous order, has been filed on 12.3.2021. However, the same is not on record. Learned counsel to follow up with the registry.

List for consideration on 23.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.5347/2020 .

15.3.2021 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for the respondent.

CWP No. 5347/2020

Since claim of the petitioner has been allowed, therefore, no further orders are required to be passed.

CMP No. 2604/2021

In view of the aforesaid order, the instant application for extension of time is disposed of as infructuous.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.5346/2020 .

15.3.2021 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for the respondent.

CWP No. 5346/2020

Since claim of the petitioner has been allowed, therefore, no further orders are required to be passed.

CMP No. 2608/2021

In view of the aforesaid order, the instant application for extension of time is disposed of as infructuous.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.5345/2020 .

15.3.2021 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for the respondent.

CWP No. 5345/2020

Since claim of the petitioner has been allowed, therefore, no further orders are required to be passed.

CMP No. 2609/2021

In view of the aforesaid order, the instant application for extension of time is disposed of as infructuous.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.1192/2021 .

15.3.2021 Present: Mr. Kush Sharma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

CWP No. 1192/2021

As prayed for, list on 22.3.2021.

CMP No. 1992/2021

The application is disposed of with a direction to the petitioners to file the documents in issue within two weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.1196/2021 .

15.3.2021 Present: Mr. Kush Sharma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

CWP No. 1196/2021

As prayed for, list on 22.3.2021.

CMP No. 2004/2021

The application is disposed of with a direction to the petitioners to file the documents in issue within two weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1216/2021 .

15.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

Admit. Pleadings be completed within twelve weeks and list thereafter for hearing.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1564/2021 .

15.3.2021 Present: Mr. Navlesh Verma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

CMP No. 2845/2021

Allowed and disposed of.

CWP No. 1564/2021

Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Admit. Pleadings be completed. Tag along with CWP No. 5548/2020.

CMP No. 2846/2021

Heard. The application is dismissed as no case for interim relief is made out.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1570/2021 .

15.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

CMP No. 2851/2021

Allowed and disposed of.

CWP No. 1570/2021 & CMP No. 2852/2021 Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted three weeks' time to file reply. List along with connected matters on 5.4.2021. In the meanwhile, ope ration of the impugned order (Annexure P-2) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1571/2021 .

15.3.2021 Present: Mr. Nipun Sharma, Advocate, for the petitioner.

List before Principal Division Bench on 16.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1581/2021 .

15.3.2021 Present: Mr. Raj Kumar Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

CMP No. 2874/2021

Allowed and disposed of.

Notice.

r Mr. to CWP No. 1581/2021 & CMP No. 2875/2021 Bhupinder Thakur, learned Advocate General, appears and waives service of notice on Deputy behalf of the respondents. He prays for and is granted four weeks' time to file reply. List on 19.4.2021. In the meanwhile, operation of the impugned order (Annexure P-2) is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1585/2021 .

15.3.2021 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents-State.

CMP No. 2882/2021

Allowed and disposed of.

CWP No. 1585/2021 & CMP No. 2883/2021 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Issue notice to respondent No.4 returnable for 19.4.2021. Reply, as prayed for, be filed within four weeks. In the meanwhile, operation of the impugned order (Annexure P-2) is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1586/2021 .

15.3.2021 Present: Mr. H. S. Rana, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

CMP No. 2885/2021

Allowed and disposed of.

CWP No. 1586/2021 & CMP No. 2887/2021 Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.

Admit.

List on 19.4.2021. In the meanwhile, the parties are directed to maintain status quo qua nature and possession of the land in question as existing on the date.

CMP No.2888/2021

The application is disposed of with a direction to the petitioners to file the documents in issue within four weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 477/2020 .

15.3.2021 Present: Mr. Kuldeep Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

Rejoinder to the reply on behalf of respondents No. 1 and 2 is stated to have been filed on 6.3.2021.

Admit. List for hearing on 5.4.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 16/2019 .

15.3.2021 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

List along with CWPOA No. 17/2019 on the date already fixed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1993/2019 .

15.3.2021 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

Heard in part. For continuity, list on 17.3.2021.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 3252/2019 .

15.3.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs.

Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

It is rather shocking that the respondents despite passage of more than six years have failed to file reply.

As a matter of sheer indulgence and by way of last opportunity, one week's time is granted to file the reply, failing which respondents No. 1 and 2 shall remain personally present before this Court on the next date of hearing.

List on 22.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 4669/2019 .

15.3.2021 Present: Mr. Rajiv Jiwan, Senior Advocate with Ms. Ragini, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Vikas Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State. None for respondent No.2.

Admit. List for hearing on 19.4.2021.

                           r                   (Tarlok Singh Chauhan)
                                                      Judge

(Chander Bhusan Barowalia) Judge 15.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5554/2020 .

10.3.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the petitioner.

Mr. Satyen Vaidya, Senior Advocate with Mr. V. B. Verma and Mr. Vivek Sharma, Advocates, for respondents No. 1 to 4.

Mr. Vipin Pandit, Advocate, for applicant in CMP No. 2364/2021 CMP No. 2364/2021 Notice. Mr. Bhupinder Thakur, Dy. A.G. and Mr. Vivek Sharma, Advocate, appear and waive service of notice on behalf of the respective respondents. They pray for and are granted two weeks' time to file reply.

List for consideration on 24.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5654/2020 .

10.3.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.

Mr. Surinder Verma, Advocate, for respondent No.1 to 3.

Mr. Ashwani Kaundal, Advocate, for respondents No. 4 and 5.

Learned counsel for respondents No. 4 and 5 prays for and is granted three weeks' time to file reply. List on 31.3.2021. Rejoinder, if any, in the meanwhile.

Registry to reflect name of Mr. Surinder Verma, Advocate, in the cause list henceforth.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5696/2020 .

10.3.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents-State.

Learned Deputy Advocate General prays for and is granted three weeks' time to file reply.

List on 31.3.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5310/2020 .

10.3.2021 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for the respondent.

List on 17.3.2021 along with CWP No. 6123/2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 6123/2020 .

10.3.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for the respondent.

Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 17.3.2021.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 6124/2020 .

10.3.2021 Present: Mr. Dhiraj Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.

Records of the transfer be produced on the next date of hearing. List on 17.3.2021.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 729/2021 .

10.3.2021 Present: Mr P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.

Learned Deputy Advocate General prays for and is granted one week's time to file reply.

List on 17.3.2021. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 754/2021 .

10.3.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.

Ms. Suchitra Sen, Advocate, for respondent No.2. Mr. Vishwa Bhushan, Advocate, for respondent No.3.

CWP No. 754/2021

Heard in part. For continuity, list on 17.3.2021.

CMP No. 2428/2021

Heard. The official respondents are restrained from giving appointment to respondent No.3 and in case, she has joined, the same shall be subject to the final outcome of the writ petition. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 758/2021 .

10.3.2021 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.

Mr. Saurav, Advocate, for respondent No.4.

Learned counsel for respondent No.4 prays for and is granted two weeks' time to file reply.

List for consideration on 24.3.2021, when records of the transfer be also made available.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 843/2021 .

10.3.2021 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.

Mr. Ashwani Kaundal, Advocate, for respondent No.2.

Learned counsel for respondent No.2 prays for and is granted two days' time to file reply.

List for consideration on 17.3.2021. In the meanwhile, rejoinder, if any, to the reply filed on behalf of official-respondent. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1023/2021 .

10.3.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.

Mr. Vikrant Thakur, Advocate, for respondent No.2.

List before DB-I along with CWP No.1444/2021 today itself.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1022/2021 .

10.3.2021 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. J. S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent-State.

Mr. Vikrant Thakur, Advocate, for respondent No.2.

List before DB-I along with CWP No.1444/2021 today itself.

                           r                     (Tarlok Singh Chauhan)
                                                        Judge

(Chander Bhusan Barowalia) Judge 10.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1599/2020 along with CWP Nos. 1686 to 1688, 1695,1696 and 1851/2020 .

9.3.2021 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Peeyush Verma, Mr. Lovneesh Kanwar, Mr. Devinder K. Sharma, Mr. Tejasvi Dogra, Advocates, for the respective petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

Heard in part. For continuity, list on 17.3.2021.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CMP No.2331/2021 in CWP No. 1121/2019 .

4.3.2021 Present: Mr. Sushant Vir Singh Thakur, Advocate, for the applicants.

Issue notice to the non-applicants, returnable for 8.4.2021, on taking steps within two days.






                                               (Tarlok Singh Chauhan)
                                                      Judge


                                                (Jyotsna Rewal Dua)
                         r                            Judge
           4.3.2021

           (pankaj








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CMP No. 1129/2020 in CWP No. 757/2020 .

4.3.2021 Present: Mr. Sushant Vir Singh Thakur, Advocate, for the applicants.

Issue notice to the non-applicants, returnable for 8.4.2021, on taking steps within two days. List along with CWP No. 1121/2019.






                                              (Tarlok Singh Chauhan)
                                                     Judge


                                               (Jyotsna Rewal Dua)
                         r                           Judge
           4.3.2021

           (pankaj








                                                ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 6191/2020




                                                                  .
4.3.2021   Present:    Mr. Jiya Lal Bhardwaj, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

Even though arguments were heard and judgment was reserved in the instant petition on 26.2.2021, however while dictating judgment, it was noticed that the persons, who would ultimately be affected by direction(s), that may be passed by this Court, have not been impleaded as party.

Therefore, the case is ordered to be listed for re-

hearing on 8.4.2021. In the meanwhile, the registry is directed to supply a copy of inquiry report submitted by the Sub Divisional Officer (C), Ghumarwin, District Bilaspur, to the petitioner on an application (CD Form) being moved by him.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3987/2019 .

2.3.2021 Present: Mr. B.B. Vaid, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

Affidavit in compliance to the order dated 8.1.2021 filed by the respondent-State is ordered to be taken on record.

Perusal of the affidavit would reveal that the respondents have now obtained open dated arrest warrant and all relevant documents for extraditing the accused and;

the matter has been sent to the Additional Director General of Police, CID, Himachal Pradesh vide letter dated 1.3.2021.

In this view of the matter, we deem it proper to adjourn hearing of this case by three weeks. Ordered accordingly.

List on 23.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3516/2020 .

2.3.2021 Present: Mr. Subhash Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

Mr. Surender Veram, Advocate, for respondent No.2.

Learned counsel for the petitioner prays for and is granted 10 days' time to amend the writ petition.

List on 16.3.2021.

                         r                     (Tarlok Singh Chauhan)
                                                      Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


           2.3.2021
           (pankaj







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                            CWP No.5180/2020




                                                                   .
2.3.2021   Present:    Mr. Karun Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

CMP No. 1214/2020

Heard. We really wonder how the instant application Moreover, such for deletion of name of respondent No.1 i.e. Chief Secretary to the Government of Himachal Pradesh is maintainable.

impleadment in no way affects the applicant so as to seek his deletion. Consequently, the instant application being devoid of any merit is dismissed.

CWP No. 5180/2020

Admit. Pleadings be completed within twelve weeks.

List thereafter.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5344/2020 .

2.3.2021 Present: Mr. Ravi Tanta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

Mr. Naresh K. Gupta, Advocate, for respondent No.2.

Learned counsel for the petitioner states that in compliance to the previous order, he has filed an application for impleadment of the occupants of the building as party. However, the same is stated to be lying under objections. He undertakes to remove the objections within two weeks.

List on 16.3.2021. Rejoinder in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.5421/2020 .

2.3.2021 Present: Mr. Daleep S. Kaith, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

Mr. Karan Sharma, Advocate, for respondent No.7.

Learned counsel for the respondents jointly pray for and are granted two weeks' time to file reply.

List on 16.3.2021.

                         r                      (Tarlok Singh Chauhan)
                                                       Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


           2.3.2021
           (pankaj







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                         CWP No. 5950/2020




                                                                 .

2.3.2021 Present: Ms. Meera Devi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

In view of order dated 18.12.2020, list before another bench.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 71/2021 .

2.3.2021 Present: Mr. Ashish Verma, Advocaet, for the petitioner.

Mr. Sanjeev, Advocate, vice counsel for the respondents.

Admit. Pleadings be completed within 12 weeks. List thereafter.


                                               (Tarlok Singh Chauhan)





                                                      Judge


                                                 (Jyotsna Rewal Dua)
                         r                             Judge
           2.3.2021

           (pankaj








                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                             CWP No. 181/2021




                                                                   .
2.3.2021   Present:    Mr. Ajit Saklani, Advocate, vice counsel for the





                       petitioner.

Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for the respondents.

Admit. Pleadings be completed within 12 weeks. List thereafter.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                         r                       (Jyotsna Rewal Dua)
                                                       Judge

           2.3.2021
           (pankaj








                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                             CWP No. 258/2021




                                                                   .
2.3.2021   Present:    Mr. B. C. Negi, Senior Advocate with Mr. Nitin

Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

Mr. Ankush Dass Sood, Senior Advocate with Mr. Rajnish K. Lal, Advocate, for respondent No.4 Reply on behalf of respondents No. 1 to 3 is stated to have been filed in the registry.

r The same be placed on record even if it is under objection. Reply on behalf of respondent No.4 be filed within 2 days, failing which right to file the same shall be deemed to be closed.

List on 9.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1049/2021 .

2.3.2021 Present: Mr.K.B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 and 2-State.

On the request of learned counsel for the petitioner, list on 9.3.2021.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. Appeal No. 496/2019 .

2.3.2021 Present: Mr. Vinod K. Gupta, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondent-State.

On the joint request of learned counsel for the parties, list on 16.3.2021.


                                               (Tarlok Singh Chauhan)
                         r                            Judge


                                                (Jyotsna Rewal Dua)

                                                      Judge
           2.3.2021
           (pankaj








                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                            LPA No. 264/2012




                                                                 .
2.3.2021   Present:    Mr. Rajesh Kumar, Advocate, for the appellants.

Mr. Prashant Chaudhary, Advocate, for the respondent.

On the joint request of learned counsel for the parties, list on 16.3.2021.






                                               (Tarlok Singh Chauhan)
                                                      Judge


                                                (Jyotsna Rewal Dua)
                         r                            Judge
           2.3.2021

           (pankaj








                                                ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                            LPA No. 192/2012




                                                                 .
2.3.2021   Present:    Mr. Varun Chauhan, Advocate, for the appellant.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 and 2-State. Mr. Prashant Chaudhary, Advocate, for respondent No.3.

On the joint request of learned counsel for the r to parties, list on 16.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.3.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr.A. No.294/2011 .

2.3.2021 Present: Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the appellant.

Mr. Lakshay Thakur, Advocate, for the respondent.

On the joint request of learned counsel for the parties, list on 16.3.2021.


                                               (Tarlok Singh Chauhan)
                         r                            Judge


                                                (Jyotsna Rewal Dua)

                                                      Judge
           2.3.2021
           (pankaj








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                                                                 CWP No. 398/2020




                                                                       .
26.2.2021    Present:       Mr. Mandeep Chandel, Advocate, for the petitioner.

Mr. Bal Ram Sharma, ASGI, for the respondents.

Even though we find no reason for extending time to comply with the judgment, however taking into consideration persuasive submissions made by learned Asstt. Solicitor General of India, we grant two weeks' time to comply with the judgment.

List on 15.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. Appeal No. 240/2017 a/w Cr. Appeal No. 281/2017 .

26.2.2021 Present: Ms. Sheetal Vyas, Advocate, for the appellants in Cr.A No.240/2017 and for the respondents in Cr. A. No. 281/2017.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents No. Cr. A. No. 240/2017 and for the appellants in Cr. A. No. 281/2017.

On the joint request of learned counsel for the parties, list on 17.3.2021.


                                                    (Tarlok Singh Chauhan)
                              r                            Judge

                                                     (Jyotsna Rewal Dua)
                                                           Judge
            26.2.2021


            (pankaj







                                                     ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                              CWP No.710/2021




                                                                   .
26.2.2021    Present:   Mr. Ajay Vaidya, Advocate, for the petitioner.

Mr. K. D. Shreedhar, Senior Advocate with Mr. Sameer Thakur, Advocate, for respondents No. 1 and 2.

CWP No. 759/2021 & CMP No. 1385/2021 Arguments heard. Judgment reserved.






                                                 (Tarlok Singh Chauhan)
                                                        Judge
                           r                      (Jyotsna Rewal Dua)

                                                        Judge
            26.2.2021
            (pankaj








                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                               CWP No. 1932/2020




                                                                       .
26.2.2021    Present:       Mr. T. S. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

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

On the request of learned counsel for the petitioner, list on 17.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 972/2021 .

26.2.2021 Present: Mr. Y. P. S. Dhaulta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

Learned Deputy Advocate General has handed over instructions dated 25.2.2021, which are taken on record.

However, before proceeding further, on the basis of these instructions, we feel it necessary to call for formal reply on behalf of the official respondents. Moreover, notice in this case was only confined to official respondents, whereas it is the private respondent, who is now likely to be effected by final outcome of this petition. Therefore, issue dasti notice for the service of respondent No.4 returnable for 16.3.2021, on taking steps within two days. Reply by the official respondents be filed in the meanwhile. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 761/2021 .

26.2.2021 Present: Mr. Kush Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

Mr. Surender Veram, Advocate, for respondent-HPU.

CWP No. 759/2021 & CMP No. 1385/2021 Learned counsel for the petitioner prays for and is granted two days' time to file rejoinder.

List on 3.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 759/2021 .

26.2.2021 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

CWP No. 759/2021 & CMP No. 1385/2021 Reply within four weeks. List on 5.4.2021. In the meanwhile, recovery, as ordered to be effected vide office orders dated 22.7.2020 & 12.1.2021 (Annexure P3 & P5) respectively qua the petitioner, is ordered to be stayed.

List on 5.4.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 26.2.2021 (pankaj ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 760/2021 a/w COPC No. 28/2021 .

26.2.2021 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr.Shiv Pal Manhans, Addl.A.Gs. Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

On the request of learned counsel for the petitioner, list on 5.4.2021. It shall be open to the petitioner to avail leave of the kind due.

                              r                      (Tarlok Singh Chauhan)

                                                            Judge


                                                      (Jyotsna Rewal Dua)
                                                            Judge


            26.2.2021
            (pankaj







                                                      ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                            CWP No. 1780/2019




                                                                    .

8.1.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma, Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondent No.1. Mr. B. Nandan Vasishta, Advocate, for respondent No.2.

Mr. Vinod Chauhan, Advocate, for respondent No.3. Mr. Neel Kamal Sharma, Advocate, for respondent No.4.

Ms. Ritta Goswami, Advocate, for respondent No.5.

(Through Video Conferencing) This Court on 6.1.2021 passed the following order:

Heard in part. For continuity, list on 8.1.2021. Learned counsel for respondent No.2 to obtain specific instructions regarding running of respondent No.6-Institution without permission as is being stated in the reply.

Learned counsel for respondent No.2, on instructions, states that they are taking steps against the erring Institute. However, we are not impressed by this submission because specific direction passed by this Court was whether the Institute-respondent No.6 is still running despite there being no permission from the authorities including respondent No.2.

In such circumstances, we appoint Secretary, District Legal Services Authority, Mandi, as Local Commissioner to inspect the Institute, i.e. Blooms College of Education and report whether said Institute is running and if so, whether it has requisite permission(s) as required under the law.

::: Downloaded on - 04/07/2022 20:05:10 :::CIS

In addition to that, specific report be furnished by the .

Local Commissioner to the effect whether the school, B.Ed., and D.El.Ed. courses are also running from the same premises, as alleged.

The officers of respondent No.4-HPU, Regional Centre, Mandi, and any other officer/official, which the Local Commissioner, may deem appropriate, be associated and report in this regard be submitted to this Court within three weeks from today.

Respondent No.4 is also directed to inspect the institute-respondent No.6 and only thereafter will it proceed to allot seats of B.Ed. And D.El.Ed. Courses if the said institute qualifies and meets the requirements, as stipulated under the relevant rules.

List on 29.1.2021 before learned Vacation Judge. In the meanwhile, reply by respondent No.5 be also filed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.1.2021 (pankaj/gaurav) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5041/2020 .

6.11.2020 Present: Mr. Ashwani K. Sharma, Senior Advocate with Mr. Mayank Sharma, Advocate, for the petitioner.

Mr. Naresh Kaul, Advocate, for respondent No.1.

Mr. V. B. Verma, Advocate, for respondent No.2. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 3 to 5.

(Through Video Conferencing) Notice. Mr. Naresh Kaul, Advocate, Mr. V. B. Verma, Advocate and Ms. Seema Sharma, Deputy Advocate General appear and waive service of notice on behalf of the respective respondents. They pray for and are granted six weeks' time to file reply.

List on 18.12.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5025/2020 .

6.11.2020 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 4.

(Through Video Conferencing) CMP No. 11761/2020 Allowed and disposed of.

CWP No. 5025/2020

Notice. Ms. Seema Sharma, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable for 27.11.2020. Reply by respondents No. 1 to 4 be filed in the meanwhile.

CMP No. 11762/2020

Notice in the aforesaid terms. In the meanwhile, operation of the impugned order (Annexure P-1) qua the petitioner is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5035/2020 .

6.11.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for the respondents.

(Through Video Conferencing) Admit. Pleadings be completed within 16 weeks. List on 19.3.2021.






                                               (Tarlok Singh Chauhan)
                                                      Judge
                           r                    (Jyotsna Rewal Dua)

                                                      Judge
            6.11.2020
             (pankaj)








                                                ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 4408/2020




                                                                   .
6.11.2020   Present:    Mr. Tarun K. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Ms. Seema Sharma, Deputy Advocate General, has placed on record copy of the instructions dated 5.11.2020.

Let a copy whereof be supplied to the learned counsel for the petitioner.

List for consideration on 9.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5057/2020 .

6.11.2020 Present: Mr. Varun Rana, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 4.

(Through Video Conferencing) CMP No. 11819/2020 Allowed and disposed of.

CWP No. 5057/2020

CMP No. 11820/2020

Notice in the aforesaid terms. In the meanwhile, operation of the impugned order (Annexure P-1) is ordered to be stayed.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4907/2020 .

6.11.2020 Present: Mr. Ramakant Sharma & Bhuvnesh Sharma, Advocates, for the petitioner. Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

(Through Video Conferencing) CMP No. 11812/2020 Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020. However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court.

Application stands disposed of.

CWP No. 4907/2020

List on the date already fixed.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1002/2020 .

6.11.2020 Present: Mr. Ramakant Sharma & Bhuvnesh Sharma, Advocates, for the petitioner. Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents.

(Through Video Conferencing) CMP No. 11805/2020 Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020. However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court.

Application stands disposed of.

CWP No. 1002/2020

List on the date already fixed.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5055/2020 .

6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 11815/2020 Allowed and disposed of.

CWP No. 5055/2020

Notice. Mr. Ajay Vaidya, Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. List along with CWP No. 864/2020 on the date already fixed. Reply, if any, in the meanwhile.

CMP No. 11816/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5053/2020 .

6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 11810/2020 Allowed and disposed of.

CWP No. 5053/2020

CMP No. 11813/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5052/2020 .

6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 11808/2020 Allowed and disposed of.

CWP No. 5052/2020

CMP No. 11809/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5043/2020 .

6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 11788/2020 Allowed and disposed of.

CWP No. 5043/2020

CMP No. 11789/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5042/2020 .

6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 11786/2020 Allowed and disposed of.

CWP No. 5042/2020

CMP No. 11787/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5036/2020 .

6.11.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 11770/2020 Allowed and disposed of.

CWP No. 5036/2020

CMP No. 11771/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5054/2020 6.11.2020 Present: Mr. Gambhir S. Chauhan, Advocate, for the .

petitioner.

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

(Through Video Conferencing) CMP No. 11813/2020 Allowed and disposed of.

CWP No. 5054/2020

CMP No. 11814/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 5040/2020 6.11.2020 Present: Mr. Gambhir S. Chauhan, Advocate, for the .

petitioner.

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

(Through Video Conferencing) CMP No. 11784/2020 Allowed and disposed of.

CWP No. 5040/2020

CMP No. 11785/2020

Notice in the aforesaid terms. Heard. The petitioner is provisionally permitted to participate in the counselling process scheduled to be held w.e.f. 2.11.2020 to 7.11.2020.

However, it is made clear that the result of the petitioner shall not be declared without express leave and permission of this Court. Application stands disposed of.

An authenticated copy of this order be supplied to the learned counsel for the parties through Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 6.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.2232/2018 a/w CWP Nos. 2320, 2379/2018 & 2818/2020 .

5.11.2020 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Deven Khanna, Advocate, for the petitioner in CWP No. 2232/2018, Mr.Kush Sharma, Advocate, in CWP No. 2320/2018, Mr. Rupinder Singh, Advocate, in CWP No. 2379/2018 and Mr. Anil Kumar, Advocate in CWP No. 2818/2020.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Arguments heard. Judgment reserved.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 318/2019 .

5.11.2020 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) On the request of learned counsel for the petitioner, list on 9.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2504/2019 .

5.11.2020 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Diwan Singh Negi, Advocate, prays for and is granted two weeks' further time to file requisite affidavit.

List on 19.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3260/2019 a/w CWP Nos. 1097 & 877/2020 .

5.11.2020 Present: Mr. Vijay Chaudhary, Mr. Rajesh Kumar and Mr. Vikas Rajput, Advocate, for the respective petitioners. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) List along CWPOA Nos. 3074/2020 & 3081/2020 on 7.12.2020, when records of CWPT No.14550/2008 and LPA No.352/12 be also made available for perusal of this Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 5.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. Pet. No. 7/2020 .

3.11.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Ms. Seema Sharma, Deputy Advocate General, prays for and is granted one week's time to file compliance affidavit. List on 10.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS LPA No. 20/2020 .

3.11.2020 Present: Mr. R. K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the appellants. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State. Mr. Vikrant Thakur, Advocaet, for respondent No.2. Mr. B. C. Negi, Senior Advocate with Mr.Nitin Thakur, Advocate, for respondents No. 3 & 5 to 10.

Mr. Surender Sharma, Advocate,for respondent No.4.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 15.12.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS OMP(M) No. 26/2020 .

3.11.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the appellants.

(Through Video Conferencing) Issue notice to the respondent returnable for 15.12.2020, on taking steps within one week.




                                                    (Tarlok Singh Chauhan)
                           r                               Judge

                                                     (Jyotsna Rewal Dua)
                                                           Judge
            3.11.2020


             (pankaj)







                                                     ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          Ex. Pet. No. 77/2020




                                                                   .
3.11.2020   Present:    Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) List along with Ex. Pet. No. 13/2019 on the date already fixed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. Pet. No. 75/2020 .

3.11.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) List along with Ex. Pet. No. 13/2019 on the date already fixed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex.Pet. No. 94/2020 .

3.11.2020 Present: Mr. V.B. Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Seema Sharma, Deputy Advocate General, prays for and is granted four weeks' further time, by way of last opportunity, to file compliance affidavit.

List on 1.12.2020. Registry to reflect name of Mr. V.B. Verma, Advocate, instead of Mr. Bhuvnesh Sharma, Advocate, in the cause list henceforth.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex.P. No. 163/2020 .

3.11.2020 Present: Mr. Varun Chandel, Advocate, for the petitioner.

Ms. Shubh Mahahan, Advocate, for the respondents.

(Through Video Conferencing) Since order in question stands complied with, no further orders are required to be passed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex.P. No. 168/2020 .

3.11.2020 Present: Mr. Varun Chandel, Advocate, for the petitioner.

Ms. Shubh Mahahan, Advocate, for the respondents.

(Through Video Conferencing) Learned counsel for the respondents states that only amount towards leave encashment and DCRG remains to be paid to the petitioner. Her statement is taken on record. As prayed for, let needful be done within four weeks.

List on 1.12.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex.P. No. 165/2020 .

3.11.2020 Present: Mr. Varun Chandel, Advocate, for the petitioner.

Ms. Shubh Mahahan, Advocate, for the respondents.

List on 1.12.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CMP (M) No. 506/2020 .

3.11.2020 Present: Ms. Sheetal Vyas, Advocate, for the applicant.

(Through Video Conferencing) Notice issued to the respondent has been received back with report that there is no such lady residing at the given address. Therefore, let fresh steps for the service of the respondent be taken within one week. In the event of steps being taken, issue notice to the respondent returnable for 15.12.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2508/2019 .

2.11.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for the respondent.

(Through Video Conferencing) As prayed for, list along with 2440/2019 on the date already fixed.






                                               (Tarlok Singh Chauhan)
                           r                          Judge


                                                (Jyotsna Rewal Dua)

                                                      Judge
            2.11.2020
             (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                             CWP No. 4498/2020




                                                                   .
2.11.2020   Present:    Mr. Peeyush Verma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4299/2020 .

2.11.2020 Present: Mr. Peeyush Verma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4773/2020 .

2.11.2020 Present: Mr. Ravi Tanta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4879/2020 .

2.11.2020 Present: Mr.V. D. Khidtta, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4531/2020 .

2.11.2020 Present: Ms. Madhurika Sekhon Verma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.




                                                 (Tarlok Singh Chauhan)
                           r                            Judge

                                                  (Jyotsna Rewal Dua)
                                                        Judge
            2.11.2020


             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                             CWP No. 4885/2020




                                                                    .
2.11.2020   Present:    Mr. V. D. Khidtta, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4401/2020 .

2.11.2020 Present: Mr. S. D. Gill, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4882/2020 .

2.11.2020 Present: Ms. Bhavana Datta, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 4.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 2.11.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. Pet. No. 26/2019 .

2.11.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) As prayed for, list on 7.12.2020.

                           r                     (Tarlok Singh Chauhan)
                                                        Judge

                                                  (Jyotsna Rewal Dua)
                                                        Judge


            2.11.2020
             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS

Ex. Pet. No. 18/2016 a/w Ext. Pet. Nos. 26 & 27/2016 .

30.10.2020 Present: Mr. Surender Sharma, Advocate, for the petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State. Mr. Balram Sharma, CGC, for respondent-Union of India.

Mr. Narender Sharma, Advocate, for respondents No. 4 and 5.

(Through Video Conferencing) Mr. Narender Sharma, Advocate, has connectivity issue. Therefore, on his request, the matter is adjourned to 20.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1648/2018 a/w CWP No.63/2019 .

30.10.2020 Present: Mr. Abhimanyu Rathour, Advocate, for the petitioner in CWP No. 1648/2018.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

Mr. Tara Singh Chauhan, Advocate, for respondent- Board.

(Through Video Conferencing) Mr. Abhimanyu Rathour, Advocate, states that the necessary application for amendment has been filed in the registry today. If in order, the same be placed on record.

List on 6.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 143/2019 .

30.10.2020 Present: Mr. P. D. Nanda, Advocate, for the petitioner.

Mr. Rajesh Verma, Advocate, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondent No. 2.

(Through Video Conferencing) It appears that the name of learned Advocate General has not been reflected in the cause list. Registry to do the needful. List on 2.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2356/2019 .

30.10.2020 Present: Mr. Amit Jamwal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Amit Jamwal, Advocate, prays for an adjournment on the ground that the learned Senior Counsel, who is to argue the matter, is out of station.

Granted, as not opposed.

List on 13.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3876/2019 .

30.10.2020 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.

Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent No.1. Mr. Malay Kaushal, Advocate, for respondent No.2.

(Through Video Conferencing) Heard in part. On request of learned counsel for respondent No.1, list on 3.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3904/2019 .

30.10.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) As per instructions placed on record by Mr. Vinod Thakur, learned Additional Advocate General, the petitioner appears to have been notionally promoted w.e.f. 25.7.2011.

When confronted with this position, learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions.

List on 13.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 59/2020 .

30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 65/2020 .

30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 63/2020 .

30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 62/2020 .

30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 60/2020 .

30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 66/2020 .

30.10.2020 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

(Through Video Conferencing) Since the judgment in question stands complied with, no further orders are required to be passed.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 97/2020 .

30.10.2020 Present: Mr. Virender Bali, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Vinod Thakur, learned Additional Advocate General, prays for and is granted four weeks' further time to file compliance report.

List on 27.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 98/2020 .

30.10.2020 Present: Mr. Virender Bali, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Vinod Thakur, learned Additional Advocate General, prays for and is granted four weeks' further time to file compliance report.

List on 27.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. P. No. 100/2020 .

30.10.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Vinod Thakur, learned Additional Advocate General, states that the matter is under active consideration and is likely to be finalized within three weeks.

rOn his request, the matter is adjourned to 27.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4119/2020 .

29.10.2020 Present: Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Reply, as prayed for, be filed within two weeks.

List on 12.11.2020.


                                                (Tarlok Singh Chauhan)
                           r                           Judge

                                                  (Jyotsna Rewal Dua)
                                                        Judge
           29.10.2020


             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 4137/2020




                                                                   .
29.10.2020 Present:     Ms. Salochana Rana, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Ms. Seema Sharma, Dy.A.G., prays for and is granted two weeks' time to comply with previous order.

List on 23.11.2020.

                           r                    (Tarlok Singh Chauhan)

                                                       Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


           29.10.2020
             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                         CWP No. 4201/2020




                                                                 .
29.10.2020 Present:     Mr. Sanjeev Bhushan, Senior Advocate with Mr.

Rajesh Kumar, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondent-State. Mr. V. B. Verma, Advocate, for respondent No.2.

(Through Video Conferencing) List on 30.10.2020.

                           r                  (Tarlok Singh Chauhan)

                                                     Judge


                                                (Jyotsna Rewal Dua)
                                                      Judge


           29.10.2020
             (pankaj)







                                                ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 4229/2020




                                                                   .
29.10.2020 Present:     Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) List on 30.10.2020.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                           r                      (Jyotsna Rewal Dua)

                                                        Judge
           29.10.2020
             (pankaj)








                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 4297/2020




                                                                   .
29.10.2020 Present:     Mr. Varun Thakur, Advocate, for the petitioner.

Mr. Sushant Vir Singh Thakur, Advocate, for the respondents.

(Through Video Conferencing) Learned counsel for the petitioner prays for and is granted one week's time to file reply. List on 5.11.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4457/2020 .

29.10.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Reply, as prayed for, be filed within two weeks.

List on 12.11.2020.

                           r                     (Tarlok Singh Chauhan)

                                                        Judge


                                                  (Jyotsna Rewal Dua)
                                                        Judge


           29.10.2020
             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                    Ex. Petition No. 69/2020




                                                                   .
29.10.2020 Present:     Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Ex. Petition No. 69/2020 The order in question stands complied with inasmuch as the case of the petitioner has been considered and rejected by the respondent. Therefore, no further order is required to be passed in the instant petition. However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to file substantive petition for redressal of his grievances.

CMP No. 10512/2020

Disposed of as having become Infructuous.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3892/2020 .

29.10.2020 Present: Mr. Bhupinder Ahuja, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) List before appropriate bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.



                                                (Tarlok Singh Chauhan)
                           r                           Judge

                                                 (Jyotsna Rewal Dua)
                                                       Judge
           29.10.2020


             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           Ex.Pet. No. 57/2020




                                                                   .
29.10.2020 Present:     Mr. H. R. Bhardwaj, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

(Through Video Conferencing) Learned counsel for the respondents prays for and is granted three weeks' further time to file compliance report.

List on 19.11.2020.



                                                (Tarlok Singh Chauhan)
                           r                           Judge

                                                  (Jyotsna Rewal Dua)
                                                        Judge
           29.10.2020


             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                             CWP No. 4098/2020




                                                                    .
29.10.2020 Present:     Mr. Tara Singh Chauhan, Advocate, for the





                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Ms. Seema Sharma, Dy.A.G., prays for and is granted three weeks' further time to file reply.

List on 19.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 29.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4588/2020 .

28.10.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Heard in part. Let records of the case be produced on the next date of hearing. List on 4.11.2020.

                           r                   (Tarlok Singh Chauhan)

                                                      Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


           28.10.2020
             (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                        CWPOA No. 2366/2020




                                                                    .
28.10.2020 Present:     Mr. Vijay Bir Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Admit. Pleadings are complete. List for hearing on 4.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.3860/2019 .

28.10.2020 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Aanadita Sharma, Advocate, for the petitioner. Mr. Tara Singh Chauhan, Advocate, for respondent- Board.

Mr. Vivek Sharma, Advocate, for respondents No.2, 4 and 6 to 8.

(Through Video Conferencing) Heard for some time. Specific stand of the respondent-

Board for not promoting the petitioner prior to 2016 was that the respondent-Board was totally unaware of the fact that the petitioner had improved his qualification and immediately when this fact came to its notice, the petitioner was accordingly promoted, however this submission is controverted by the petitioner by filing rejoinder and the documents annexed therewith, which prima facie indicates that the fact of the petitioner having improved his qualification was duly brought to the notice of the respondent-

Board vide Annexures P-6 and P-7, however when confronted with this position, learned counsel for respondent No.1 sought adjournment to obtain instructions. Since the petitioner is to retire on 31.10.2020, respondent No.1 to obtain positive instructions by tomorrow or else, we will be constrained to draw adverse inference.

List on 29.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 290/2020 .

28.10.2020 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondent.

(Through Video Conferencing) Learned counsel for the respondent prays for and is granted one week's time to comply with the judgment dated 20.7.2020.

List on 4.11.2020.

                          r                    (Tarlok Singh Chauhan)

                                                      Judge


                                                (Jyotsna Rewal Dua)
                                                      Judge


           28.10.2020
            (pankaj)







                                                ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                            CWP No. 4600/2020




                                                                    .

28.10.2020 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.

(Through Video Conferencing) On 16.10.2020, we passed the following order:

"Notice. Mr. Vikas Rathore, learned Additional Advocate General and Mr. Vir Bahadur Verma, learned Standing Counsel, appear and waive service of notice on behalf of respondents No.1 & 3 to 7 and respondent No.2, respectively. Dasti notice be issued for service of respondent No.8, returnable on 28.10.2020, on taking steps within two days.

Reply on behalf of the appearing respondents be filed before the next date of hearing.

In the meanwhile, respondent No.2 is directed to inspect the premises of respondent No.8, where the poultry farm is alleged to be running and submit a report with regard to the factual and legal position on the next date of hearing.

List on 28th October, 2020.

Authenticated copy of this order be supplied to learned counsel for the parties by the Court Master."

In compliance to the aforesaid directions, respondent No.2 has filed inspection report, which reveals that the Poultry Farm is not registered from the local body i.e. Gram Panchayat of the area despite it having more than 1 lac birds, which is in violation of the provisions of Environment ::: Downloaded on - 04/07/2022 20:05:10 :::CIS (Protection) Act, 1986 and Air (Prevention & Control of .

Pollution) Act, 1981 constituting a cognizable offence punishable under Section 15 of the Environment (Protection) Act, 1986 attracting fine upto Rs. 1 lac and imprisonment upto five years or action as provided under the Air (Prevention & Control of Pollution) Act, 1981.

In this view of the matter, in addition to the action, which may be initiated by respondent No.2, respondent No.8 is restrained from purchasing any poultry (chicken eggs etc.) till the next date of hearing. However, it shall always be open to respondent No.8 to apply for necessary permission(s) and complete requisite formalities as required under the law.

List on 9.12.2020. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4502/2020 .

28.10.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) List on 30.10.2020 along with CWP No. 1515/2019.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4483/2020 .

28.10.2020 Present: Mr. S. K. Banyal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Bhupinder Thakur, Dy. A.G. prays for and is granted six weeks' further time to file reply.

List on 9.12.2020.

                           r                     (Tarlok Singh Chauhan)

                                                        Judge


                                                  (Jyotsna Rewal Dua)
                                                        Judge


           28.10.2020
             (pankaj)







                                                   ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 4242/2020




                                                                   .
28.10.2020 Present:     Mr. Vikas Rajput, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Mr. Desh Raj Thakur, Additional Advocate General, on instructions states that the Government, in principle, has decided to implement the judgment rendered in Narain Singh's case (Annexure P-6). He prays for and is granted four weeks' time to obtain further instructions.

List on 25.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4108/2020 .

28.10.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Ms. Seema Sharma, Dy. A.G., states that her file is missing. She prays for and is granted four weeks' time to file reply. List on 25.11.2020.

                           r                       (Tarlok Singh Chauhan)

                                                          Judge


                                                    (Jyotsna Rewal Dua)
                                                          Judge


           28.10.2020
             (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                             CWP No. 3709/2020




                                                                     .
28.10.2020 Present:     Ms. Parul Negi, Advocate, for the petitioner.

(Through Video Conferencing) Reply on behalf of respondent No.3 is stated to have been filed in the registry today. If in order, the same be placed on record. Rejoinder within four weeks.

Reply on behalf of respondents No. 1 and 2 be also within the aforesaid period. Since respondents have taken long time in filing their reply(ies), the parties are directed to maintain status quo qua nature and possession of the land in issue till further orders.

List on 25.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 28.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. Pet. No. 54/2020 .

27.10.2020 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.

(Through Video Conferencing) Since entire amount stands paid to the petitioner, as acknowledged by his counsel, no further orders are required to be passed.

                           r                    (Tarlok Singh Chauhan)

                                                       Judge


                                                  (Jyotsna Rewal Dua)
                                                        Judge


            27.10.2020
             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                         Ex. Pet. No. 70/2020




                                                                  .
27.10.2020 Present:     Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Ajay Chauhan, Advocate, for the respondents.

(Through Video Conferencing) Since only arrears of pension remain to be paid to the petitioner, as stated by his counsel, no further orders are required to be passed save and except the same be paid within four weeks.


                                                (Tarlok Singh Chauhan)
                           r                           Judge

                                                 (Jyotsna Rewal Dua)
                                                       Judge
            27.10.2020


             (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 2147/2020




                                                                   .
27.10.2020 Present:     Mr. Rajeev Sharma, Advocate, for the petitioner.

Ms. Reeta Thakur, Advocate, for the respondents.

(Through Video Conferencing) Learned counsel for the respondents prays for and is granted four weeks' further time to file the compliance report.

List on 24.11.2020.


                                                (Tarlok Singh Chauhan)
                           r                           Judge

                                                 (Jyotsna Rewal Dua)
                                                       Judge
            27.10.2020


             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 2148/2020




                                                                  .
27.10.2020 Present:     Mr. Tek Chand Sharma, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

(Through Video Conferencing) Learned counsel for the petitioner states that save and except leave encashment, entire arrears of pension stand paid to the petitioner. Let due and admissible amount be paid to the petitioner within a period of four weeks from today.

List on 24.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3860/2019 a/w CWPOA No. 4323/2020 .

27.10.2020 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Anandita Sharma, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate, for respondent- Board.

Mr. Satyen Vaidya, Senior Advocate with Mr. Vivek Sharma, Advocate, for respondents No. 2, 4 and 6 to 8.

(Through Video Conferencing) List on 28.10.2020.

                           r                  (Tarlok Singh Chauhan)
                                                     Judge


                                                (Jyotsna Rewal Dua)
                                                      Judge


            27.10.2020
             (pankaj)







                                                ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 4070/2020




                                                                   .
27.10.2020 Present:     Mr. Kashmir Singh Thakur, Advocate, for the





                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks.

List for hearing on 2.3.2021.


                                                 (Tarlok Singh Chauhan)
                           r                            Judge

                                                  (Jyotsna Rewal Dua)
                                                        Judge
            27.10.2020


             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                       CWPOA No. 4573/2020




                                                                   .
27.10.2020 Present:     Mr. Navlesh Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks.

List for hearing on 2.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4724/2020 .

27.10.2020 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGC, for respondent No.1.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No.2 and 4.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondent No. 3.

(Through Video Conferencing) CMP No. 11091/2020 Allowed and disposed of.

CWP No. 4724/2020 & 11092/2020 Notice. Mr. Shashi Shirshoo, Central Government Counsel, Ms. Shreya Chauhan, Advocate and Mr. Vinod Thakur, Addl. A.G. appear and waive service of notice on behalf of the respective respondents. Issue notice to respondent No.5, returnable before the next date of hearing, on taking steps within two days.

List on 8.12.2020. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4726/2020 .

27.10.2020 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioners. Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 3.

(Through Video Conferencing) CMP No. 11096/2020 Allowed and disposed of.

CWP No. 4726/2020

Notice. Mr. Vinod Thakur, Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 to 3.

Admit. Pleadings be completed within sixteen weeks.

List for hearing on 2.3.2021.

CMP No. 11098/2020

Allowed and disposed of with a direction to the petitioners to file the documents in issue within a period of six weeks.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 4728/2020 .

27.10.2020 Present: Mr. Naveen Awasthi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Mr.Shiv Pal Manhans, Addl.A.Gs. Ms. Seema Sharma Mr. Bhupinder Thakur & Mr. Yudhvir Singh Thakur, Dy.A.Gs. for respondents No. 1 to 3.

(Through Video Conferencing) CMP No. 1101/2020 Allowed and disposed of.

CWP No. 4728/2020

Notice. Mr. Vinod Thakur, Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 to 3.

Admit. Pleadings be completed within sixteen weeks.

List for hearing on 2.3.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.4108/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) It is represented by Ms. Seema Sharma, Dy.A.G., that even though record of investigation is ready, but the same is incomplete. She prays for and is granted two weeks' time to produce the complete record.

List on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No.3709/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 2.

(Through Video Conferencing) Reply as well as legible copies of annexures have not filed. The same be filed before the next date of hearing.

List on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3919/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

Mr. Akshay Dutt Sharma, proxy counsel, for respondents No. 2 to 5.

(Through Video Conferencing) List on 15.10.2020.

                           r                    (Tarlok Singh Chauhan)

                                                       Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


            14.10.2020
             (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 3633/2020




                                                                  .
14.10.2020 Present:     Mr. Lakshay Parihar, proxy counsel, for the





                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) List on 15.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3343/2020 .

14.10.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the petitioner.

(Through Video Conferencing) Steps for service of the respondent have not been taken. As prayed for, the same be taken within two days, failing which the instant petition shall be dismissed for want of prosecution. In the event of steps being taken, issue to the respondent returnable for 25.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3291/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Akshay Dutt Sharma, proxy counsel, for respondents No. 1 to 4, 6, 21, 24, 25, 27, 34, 63, 64, 67, 75,79, 84, 113 and 115.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.11.2020.

                           r                    (Tarlok Singh Chauhan)

                                                       Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


            14.10.2020
             (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 3188/2020




                                                                  .
14.10.2020 Present:     Mr. Lakshay Parihar, proxy counsel, for the





                        petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 5.

(Through Video Conferencing) List on 15.10.2020.

                           r                    (Tarlok Singh Chauhan)

                                                       Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


            14.10.2020
             (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                CWP No. 2500 & 3278/2020




                                                                  .
14.10.2020 Present:     Mr. Lakshay Parihar, proxy counsel, for the





                        petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) Since directions, as contained in judgment dated 23.9.2020, stand complied with, therefore, no further orders are required to be passed in this matter.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2352/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

Mr. Akshay Dutt Sharma, proxy counsel, for respondents No. 2 and 3.

(Through Video Conferencing) Short affidavit, in terms of previous order, not filed.

The same be filed within three weeks.

List on 4.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2279/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Shashi Shirshoo, CGC, for the respondents.

(Through Video Conferencing) Rejoinder, if any, be filed within four weeks. List for consideration on 18.11.2020.






                                                (Tarlok Singh Chauhan)
                                                       Judge
                           r                      (Jyotsna Rewal Dua)

                                                        Judge
            14.10.2020
             (pankaj)








                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 2133/2020




                                                                   .
14.10.2020 Present:     Mr. Lakshay Parihar, proxy counsel, for the





                        petitioner.

Mr. Shashi Shirshoo, CGC, for respondent No.1. Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 6.

(Through Video Conferencing) Mr. Shashi Shirshoo, Central Government Counsel, prays for and is granted six weeks' further time to file reply.

List on 25.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2125/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

Mr. Akshay Dutt Sharma, proxy counsel, for respondent No. 5.

(Through Video Conferencing) The instant case appears to have wrongly been listed before the Division Bench as the same has been formally admitted on 16.7.2020. Therefore, registry to list the case before the learned Single Judge having roster.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2063/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

Mr. Akshay Dutt Sharma, proxy counsel, for respondent No.2.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP Nos. 1967, 1961, 1969, 3494, 3685, 3686, 3710/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) List on 15.10.2020.

                           r                    (Tarlok Singh Chauhan)

                                                       Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


            14.10.2020
             (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS

CWP Nos.1773/2020 a/w CWP Nos. 4420, 3132, 3597/2019 and CWPOA No. 6251/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner(s).

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 4.11.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1508/2020 .

14.10.2020 Present: Mr. Lakshay Parihar, proxy counsel, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) Reply, as prayed for, be filed within three weeks.

List on 18.11.2020.

                           r                     (Tarlok Singh Chauhan)

                                                        Judge


                                                  (Jyotsna Rewal Dua)
                                                        Judge


            14.10.2020
             (pankaj)







                                                   ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                            CWP No. 4081/2020




                                                                    .
14.10.2020 Present:       Mr. Lakshay Parihar, proxy counsel, for the





                          petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Ms. Seema Sharma, Dy. A.G., prays for and is granted two weeks' further time to comply with previous order.

List on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 1948/2020 .

1.10.2020 Present: Mr. Nitin Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) Admit. Since pleadings are complete, list for final hearing on 8.10.2020.


                                               (Tarlok Singh Chauhan)
                          r                           Judge

                                                 (Jyotsna Rewal Dua)
                                                       Judge
           1.10.2020


            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 2136/2020




                                                                  .
1.10.2020 Present:     Mr. R. L. Chaudhary, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) Learned Advocate General prays for and is granted two weeks' further time to file compliance affidavit.

List on 15.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 1.10.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2460/2020 .

1.10.2020 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma, Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) List along with CWP No. 1494/2020 on 8.10.2020.

                          r                   (Tarlok Singh Chauhan)

                                                     Judge


                                               (Jyotsna Rewal Dua)
                                                     Judge


           1.10.2020
            (pankaj)







                                               ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 2481/2020




                                                                  .
1.10.2020 Present:     Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Vikas Rajput, Advocate, for the respondents.

(Through Video Conferencing) Admit. Pleadings be completed within 12 weeks. List for hearing on 24.12.2020.






                                               (Tarlok Singh Chauhan)
                                                      Judge


                                                 (Jyotsna Rewal Dua)
                          r                            Judge

           1.10.2020
            (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                       CMP(M) No. 367/2020




                                                                  .
18.9.2020 Present:     Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh

Kumar, Advocate, for the applicant.

(Through Video Conferencing) Learned counsel for the applicant states that record is defective inasmuch as the applicant has since died. He prays for and is granted four weeks' time to bring on record legal heirs of the applicant. List on 16.10.2020.

                          r                    (Tarlok Singh Chauhan)

                                                      Judge


                                                 (Anoop Chitkara)
                                                      Judge


           18.9.2020
            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CMP(M) No.368/2020




                                                                     .
18.9.2020 Present:     Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma,

Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the applicants.

(Through Video Conferencing) Issue notice to the respondent returnable for 16.10.2020, on taking steps within three days.




                                                   (Tarlok Singh Chauhan)
                          r                               Judge

                                                    (Anoop Chitkara)
                                                         Judge
           18.9.2020


            (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 1419/2020




                                                                   .
18.9.2020 Present:     Mr. Ajay Sharma, Sr. Advocate with Mr. Amit

Jamwal, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate, for the respondents.

(Through Video Conferencing) CMP No. 4099/2020 Reply, as prayed for, be filed within four weeks.

List on 16.10.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1512/2020 .

18.9.2020 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 to 4.

Mr. Sunny Modgil, Advocate, for respondent No.5.

(Through Video Conferencing) None of the respondents has filed reply. They pray for and are granted four weeks' time to file reply to the main petition.

CMP No. 4681/2020

Rejoinder, as prayed for, be filed within four weeks.

List on 16.10.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Review Petition No. 20/2020 .

18.9.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the petitioners.

Mr. Onkar Jairath, Advocate, for respondents.

(Through Video Conferencing) On the joint request of learned counsel for the parties, list on 9.10.2020.

(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 18.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CMP(M) No. 366/2020 .

(Through Video Conferencing) Issue notice to the respondent returnable for 9.10.2020, on taking steps within three days.




                                                   (Tarlok Singh Chauhan)
                          r                               Judge

                                                    (Vivek Singh Thakur)
                                                          Judge
           18.9.2020


            (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 2617/2020




                                                                   .
16.9.2020 Present:     Mr. Y. P. Sood, Advocate, for the petitioner.

Mr. Rajesh Verma, Advocate, for the respondents.

Mr. Ajay Shrivastava, Managing Director of the respondent-Corporation, who is present in person, undertakes to comply with the order in question within 24 hours. Let compliance report to this effect be filed in the open Court on the next date of hearing.

List on 17.9.2020 at 2.00 P.M. in the open Court.

Personal presence of the Managing Director is dispensed with;

provided compliance report is filed within the stipulated time.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 16.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3591/2020 14.9.2020 Present: Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) CMP No. 8934/2020 Allowed and disposed of.

CWP No. 3591/2020

Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 6. Issue notice to respondents No. 7 & 8, returnable for 2.11.2020, on taking steps within two days.

CMP No.8935/2020

Heard. The appointment of respondent No.7 shall be subject to final outcome of the main petition. The application stands disposed of.

CMP No. 8936/2020

The application is allowed with a direction to the applicant to file typed copies of the Annexures in question.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3599/2020 .

14.9.2020 Present: Mr. B. S. Chauhan, Sr. Advocate with Mr. Vasu Sood, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.

(Through Video Conferencing) CMP No. 8959/2020 Allowed and disposed of.

CWP No. 3599/2020

Notice. Mr. Vinod Thakur, Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No. 4 and 5, returnable for 26.10.2020, on taking steps within two days.

CMP No.8960/2020

Heard. Since prayer made in the application was to consider the case of the petitioner in the DPC, which was likely to be convened in 3rd /4th week of July, 2020, therefore, the instant application is rendered infructuous and disposed of as such.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3595/2020 .

14.9.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.

Admit. Pleadings be completed within twelve weeks.

List on16.12.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3596/2020 .

14.9.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.

Admit. Pleadings be completed within twelve weeks.

List on 16.12.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3606/2020 .

14.9.2020 Present: Mr. Surinder P. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.

Admit. Pleadings be completed within sixteen weeks.

List on 4.1.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3617/2020 .

14.9.2020 Present: Mr. Rupinder Singh Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents- State.

Mr. Shashi Shirshoo, CGC, for respondent-Union of India.

Admit. Pleadings be completed within sixteen weeks.

List on 4.1.2021.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3620/2020 .

14.9.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.

Admit. Pleadings be completed within sixteen weeks.

List on 4.1.2021.


                                                (Tarlok Singh Chauhan)
                          r                            Judge


                                                 (Jyotsna Rewal Dua)

                                                       Judge
           14.9.2020
            (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 3621/2020




                                                                  .
14.9.2020 Present:     Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.

Admit. Pleadings be completed within sixteen weeks.

List on 4.1.2021.


                                                (Tarlok Singh Chauhan)
                          r                            Judge


                                                 (Jyotsna Rewal Dua)

                                                       Judge
           14.9.2020
            (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                           CWP No. 3633/2020




                                                                   .
14.9.2020 Present:     Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun

Negi, Advocate, for the petitioner.

Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) CMP No. 9019/2020 Allowed and disposed of.

CWP No. 3633/2020 & CMP No. 9020/2020 Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of the respondents. Status report on the personal affidavit of respondent No.3 be filed before the next date of hearing.

List on 21.9.2020.

CMP No.9021/2020

The application is allowed with a direction to the applicant to file translated copies of documents in issue within two weeks.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3636/2020 .

14.9.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) CMP No. 9029/2020 Allowed and disposed of.

CWP No. 3636/2020 & CMP No. 9030/2020 Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List on 28.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3641/2020 .

14.9.2020 Present: Mr. Anil God, Advocate, for the petitioner.

Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) CMP No. 9042/2020 Allowed and disposed of.

CWP No. 3641/2020

Notice. Mr. Bhupinder Thakur, Dy. Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List on 28.9.2020.

CMP No. 9041/2020

Heard. The application is dismissed as no case is made out for interim relief at this stage.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3645/2020 .

14.9.2020 Present: Mr. Arvind Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) CMP No. 9049/2020 Allowed and disposed of.

CWP No. 3645/2020 & CMP No. 9050/2020 Notice. Mr. Bhupinder Thakur, Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Reply/instructions before the next date of hearing. List on 18.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 5159/2020 .

14.9.2020 Present: Mr. V. D. Khidtta, Advocate, for the petitioner.

Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within eight weeks.

List on 9.11.2020.

                          r                     (Tarlok Singh Chauhan)
                                                       Judge


                                                 (Jyotsna Rewal Dua)
                                                       Judge


           14.9.2020
            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                        CWPOA No. 5232/2020




                                                                    .
14.9.2020 Present:     Mr. Rakesh Kumar Dogra, Advocate, for the





                       petitioner.

Mr. Navlesh Verma, Advocate, for respondent No.2.

(Through Video Conferencing) Admit. List on 28.9.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 5643/2020 .

14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Navlesh Verma, Advocate, for respondent No.2.

(Through Video Conferencing) Admit. List on 28.9.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 5450/2020 .

14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Navlesh Verma, Advocate, for respondents No.2 and 3.

(Through Video Conferencing) Admit. List on 28.9.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 5338/2020 .

14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Navlesh Verma, Advocate, for respondents No.2 and 3.

(Through Video Conferencing) Admit. List on 28.9.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 6645/2020 .

14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Raman Sethi, Advocate, for respondent No.2.

(Through Video Conferencing) Admit. List on 28.9.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 6903/2020 .

14.9.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Raman Sethi, Advocate, for respondent No.2.

(Through Video Conferencing) Admit. List on 28.9.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 7223/2020 .

14.9.2020 Present: Mr. Mohit Thakur, Advocate, for the petitioners.

(Through Video Conferencing) Admit. List on 28.9.2020. Rejoinder in the meanwhile.r (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. Appeal No. 248/2012 .

14.9.2020 Present: Mr. Ashok Sharma, Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur Addl. A.Gs, with Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for the appellant-State.

Ms. Megha Kapur Gautam, Legal Aid Counsel, for the respondent/convict. Respondent/convict produced in the custody of HASI Ramesh Kumar and HC Kamla, P.S. Arki, Distt. Solan, H.P. (Through Video Conferencing) The respondent has been convicted and was to be heard on quantum of sentence, however since the Bench, which convicted the respondent, is not available today, the matter is adjourned. The accused is directed to be lodged in Jail at Kaithu, Shimla and be produced tomorrow in the Court.

List on 15.9.2020.

An authenticated copy of this order be supplied to the learned counsel for the parties by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2342/2020 .

14.9.2020 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.

(Through Video Conferencing) Since the petitioner stands transferred and is currently posted at Civil Hospital, Sundernagar, therefore, no further orders are required to be passed and the matter is closed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3610/2020 .

14.9.2020 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate, for the respondents.

(Through Video Conferencing) CMP No. 8969/2020 Allowed and disposed of.

CWP No. 3610/2020

Notice. Mr. Tara Singh Chauhan, Advocate, appears and waives service of notice on behalf of the respondents.

List on 18.9.2020. Reply/instructions in the meanwhile.

CMP No. 8970/2020

Heard. Subject to the applicant's depositing a sum of Rs. 5 lac within a period of two days from today, the impugned notices are ordered to be stayed.

An authenticated copy of this order be supplied to the learned counsel for the parties by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2227/2020 .

14.9.2020 Present: Mr. Rajesh Verma, Advocate, for the petitioner.

Mr.Tarun K. Sharma, Advocate, for respondent No.4.

(Through Video Conferencing) List on 15.9.2020.


                                               (Tarlok Singh Chauhan)
                          r                           Judge

                                                (Jyotsna Rewal Dua)
                                                      Judge
           14.9.2020


            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                          CWP No. 2867/2020




                                                                  .
14.9.2020 Present:     Mr. V. S. Chauhan, Sr. Advocate with Mr. Ajay Singh

Kashyap, Advocate, for the petitioner.

Mr. Neel Kamal Sharma, Advocate, for respondent No.3.

(Through Video Conferencing) Rejoinder, as prayed for, be filed within two weeks.

List on 5.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 108/2019 .

14.9.2020 Present: Mr. Sanjeev Bhushan Sr. Advocate, with Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Dilip Sharma, Sr. Advocate with Mr. Manish Sharma, Advocate, for respondent No.3.

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

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Cr. Appeal No. 485/2017 .

Mr. Goldy Kumar, Advocate, for the respondent/convict.

Respondent/convict produced in the custody of HASI Gopal Dass and HHC Bansi Lal, Po.S. Joginder Nagar, Distt. Mandi, H.P. (Through Video Conferencing) The respondent has been convicted and was to be heard on quantum of sentence, however since the Bench, which convicted the respondent, is not available today, the matter is adjourned. The accused is directed to be lodged in Jail at Kaithu, Shimla and be produced tomorrow in the Court.

List on 15.9.2020.

An authenticated copy of this order be supplied to the learned counsel for the parties by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.9.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2726/2020 24.8.2020 Present: Mr. Satyen Vaidya, Senior Advocate with Mr. .

Vivek Sharma, Advocate, for the petitioner.

Mr. Ankush Dass Sood, Senior Advocate with Mr. Mandeep Chandel, Advocate, for respondent No. 2.

Mr. Ravinder Sharma, Advocate, for respondents No. 3 and 4.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Addl. A.Gs, with Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents No. 5, 6 and 10. Heard. The elections, scheduled to be held on 25.8.2020, are ordered to be stayed.

Admit.

Pleadings be completed within three weeks.

List for final hearing on 21.9.2020, when entire records regarding registration of the society as also the proceedings conducted by the various authorities under the H.P. Societies Registration Act, 2006, shall be kept ready.

An authenticated copy of this order be supplied by the Court Master to the learned counsel for the parties.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 24.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2158/2020 .

24.8.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Amit Jamwal, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Addl.

A.Gs, with Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents No. 1 to 5.

Mr. N. K. Thakur, Senior Advocate with Mr. Diya Raj Singh Thakur, Advocate, for respondent No.6.

As prayed for, list on 9.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 24.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 5089/2019 .

21.8.2020 Present: Ms. Ranjana Parmar, Sr. Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) CMP-T No. 2374/2019 Taking into consideration the peculiar facts and circumstances of the case, the application for early hearing of the petition is allowed. Application stands disposed of.

CWPOA No. 5089/2020

Learned counsel for the petitioner states that identical matters are listed before SB-V. As prayed for, list on 26.8.2020 before SB-V. (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 1192/2019 .

21.8.2020 Present: None for the petitioners.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

(Through Video Conferencing) As prayed for, list on 25.8.2020.

                          r                   (Tarlok Singh Chauhan)

                                                     Judge


                                               (Jyotsna Rewal Dua)
                                                     Judge



           21.8.2020
            (pankaj)







                                                   ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                      CWPOA No. 816/2019




                                                                   .
21.8.2020 Present:     None for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 25.8.2020.



                                              (Tarlok Singh Chauhan)
                          r                          Judge

                                                  (Jyotsna Rewal Dua)
                                                        Judge
           21.8.2020


            (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                      CWP No. 2969/2020




                                                                .
21.8.2020 Present:     Mr. Naresh K. Tomar, Advocate, for the





                       petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) r to As prayed for, list on 24.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2744/2020 .

21.8.2020 Present: Mr. G. R. Palsra, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) As prayed for, list on 24.8.2020 in the open Court. r (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1941/2020 .

21.8.2020 Present: Mr. Anup Rattan, Advocate, for the petitioner.

Mr. B. C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 1 and 2.

(Through Video Conferencing) Steps for the service of respondent No.3, as prayed for, be taken within three days. In the event of steps being taken, issue notice to said respondent returnable for 18.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 1331/2020 .

21.8.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) Learned counsel for the petitioner prays for and is granted two weeks' further time to file rejoinder.

List on 4.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 4432/2019 .

21.8.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioners.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) Admit. Learned counsel for the petitioners states that identical matters have already been disposed of by SB-IV.

As prayed for, list on 28.8.2020 before SB-IV.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 6814/2020 .

21.8.2020 Present: Mr. Vinod Thakur, Advocate, for the petitioners.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) Admit. List along with CWPOA No. 148/2019 on 4.9.2020. r (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS Ex. Pet. No. 1/2020 .

21.8.2020 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) For r the to CMP No. 7610/2020 reasons stated in the application, personal appearance of the applicant/deponent is exempted. Application stands disposed of.

Ex. Pet. No.1/2020

Ms. Seema Sharma, Deputy Advocate General states that the review petition against the judgment rendered by this Court in LPA No. 435/2012 has been filed in the registry. Her statement is taken on record.

List on 4.9.2020 in the open Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA No. 6553/2019 .

21.8.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) Admit. List for hearing on 17.9.2020.



                                              (Tarlok Singh Chauhan)
                          r                          Judge

                                               (Jyotsna Rewal Dua)
                                                     Judge
           21.8.2020


            (pankaj)







                                               ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                 CWPOA No. 6052/2019




                                                                .
21.8.2020 Present:     Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Admit. List for final hearing on 11.9.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3987/2019 .

21.8.2020 Present: Mr. Malay Kaushal, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

(Through Video Conferencing) Status report, dated 23.7.2020, is taken on record. List for consideration on 28.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 3157/2019 .

21.8.2020 Present: Mr. Shrawan Dogra, Sr. Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents-State.

Admit. List for hearing on 28.8.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2902/2019 .

21.8.2020 Present: Ms. Shalini Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

As prayed for, list on 25.8.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2823/2019 .

21.8.2020 Present: Mr. Vikas Rajput, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Learned Deputy Advocate General prays for and is granted two weeks' further time to comply with previous order. List on 4.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2431/2019 .

21.8.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, AG with Mr. Vikas Rathore, Mr. Vinod Thakur, Addl. A.Gs, Ms. Seema Sharma and Mr. Bhupinder Thakur, Dy.A.G. for the respondents.

Admit. Reply be filed within two weeks, failing which right to file reply shall be deemed to be closed.

List on 18.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2232/2019 .

21.8.2020 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. Advocate General, for respondents No. 1 and 2.

Reply is stated to have been filed. However, the same is not on record. If in order, the reply be placed on r to record. List on 11.9.2020 in the open Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWPOA Nos. 1199/2019 & 1787/2020 .

21.8.2020 Present: Ms. Shreya Chauhan, Advocate, for the petitioners.

Mr. Surender Verma, Advocate, for the respondents.

On the joint request of learned counsel for the parties, list on 18.9.2020 in the open Court.



                                            (Tarlok Singh Chauhan)
                          r                        Judge

                                             (Jyotsna Rewal Dua)
                                                   Judge
           21.8.2020


            (pankaj)







                                             ::: Downloaded on - 04/07/2022 20:05:10 :::CIS
                                                 Arb. Appeal No. 5/2014




                                                                .
21.8.2020 Present:     Mr. T. S. Bhogal, Advocate, for the appellant.

Mr. Sunil Mohan Goel, Advocate, for the respondent.

Mr. Vivek Sharma, Advocate, for the applicant in OMP No. 164/2020.

(Through Video Conferencing) OMP Nos. 162/2020 & 164/2020 Reply is stated to have been filed. However, the same is not on record. If in order, the reply be placed on record. List on 4.9.2020 in the open Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 21.8.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:10 :::CIS CWP No. 2599/2020 .

27.7.2020 Present: Mr. Surender Prakash Sharma, Advocate, for the petitioner.

Ms. Seema, Deputy Advocate General, for respondents No. 1 and 2.

Ms. Shreya Chauhan, Advocate, for respondent No.3.

(Through Video Conferencing) CMP No. 6664/2020 Allowed and disposed of.

CWP No. 2599/2020 & CMP No. 6665/2020 Notice. Ms. Seema, Deputy Advocate General and Ms. Shreya Chauhan, Advocate, appear and waive service of notice on behalf of the respective respondents.

They pray for and are granted one week's time to file reply.

List on 4.8.2020. In the meanwhile, impugned transfer order, dated 21.7.2020, is ordered to be stayed. It is made clear that in case the petitioner has already been relieved, he shall not be compelled to join at the transferred place of posting.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2616/2020 .

27.7.2020 Present: Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents.

(Through Video Conferencing) CMP No. 6700/2020 Allowed and disposed of.

CWP No. 2616/2020 & CMP No.6701/2020 Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted one day's time to obtain instructions.

List on 28.7.2020 at 2.00 P.M. In the meanwhile, the petitioners are permitted to invite on-line application(s) for the remaining vacant seats.

Authenticated copy.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 27.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ex. Pet. No. 32/2020 .

20.7.2020 Present: Mr. Rajesh Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Mr. Vikas Rathore, Addl. A.G. prays for and is granted one week's time to file compliance report.

List on 27.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ex. Pet. No. 33/2020 .

20.7.2020 Present: Mr. Rajesh Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Mr. Vikas Rathore, Addl. A.G. prays for and is granted one week's time to file compliance report.

List on 27.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ex. Pet. No. 44/2020 .

20.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Compliance affidavit is stated to have been filed in the registry, however the same is not on record. If in order, be placed on record. List on 28.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ex. Pet. No. 46/2020 .

20.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Compliance affidavit is stated to have been filed in the registry, however the same is not on record. If in order, be placed on record. List on 28.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 472/2020 .

20.7.2020 Present: Mr. Pawnish Kr. Shukla, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

Mr. Shashi Shirshoo, CGSC, for respondent No.4.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 962/2020 .

20.7.2020 Present: Mr. Daya Ram Thakur, Advocate, for the petitioner.

Mr. Balwant Kukreja, Advocate, for respondent No.1.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondent-State.

(Through Video Conferencing) Learned counsel for the respondents pray for and are granted four weeks' time to file reply.

List on 17.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1676/2020 .

20.7.2020 Present: Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1701/2020 .

20.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioners.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1903/2020 .

20.7.2020 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Mr. Bhupinder Thakur, Dy.A.G. prays for and is granted two weeks' further time to file reply/instructions.

List on 4.8.2020. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1874/2020 .

20.7.2020 Present: Ms. Richa, Advocate, vice counsel for the petitioner.

Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for the respondents.

(Through Video Conferencing) Learned vice counsel for the respondents prays List on 27.7.2020.

r to for and is granted one week's time to obtain instructions.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2076/2020 .

20.7.2020 Present: Mr. Pawan K. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents No. 1 to 3 and 5.

(Through Video Conferencing) Notice.

r Mr. Vinod Thakur, Addl. A.G., appears and wavies service of notice on behalf of respondents No. 1 to 3 and 5. Issue notice to respondent No.4, through e-

mail, i.d. whereof shall be supplied by the other respondents within a period of two days from today. Reply be filed within six weeks. List on 31.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2075/2020 .

20.7.2020 Present: Mr. Pawan K. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2077/2020 .

20.7.2020 Present: Mr. Digvijay Singh, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2078/2020 .

20.7.2020 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List along with CWP No. 2002/2020 for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2086/2020 .

20.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2098/2020 .

20.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2108/2020 .

20.7.2020 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.

Mr. Lakshay Thakur, Advocate, for the respondents.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen r to weeks. List for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2109/2020 .

20.7.2020 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., Mr. Bhupinder Thakur, and Ms. Svaneel Jaswal, Dy.A.Gs. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 28.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 20.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 960/2020 .

14.7.2020 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.

Mr. Virbahadur Verma, Central Government Counsel, for respondents No.1 to 3.

Mr. P.P. Chauhan, Advocate, for respondent No.4.

Mr. Ashok Sharma, Senior Advocate with Mr. Anubhuti Sharma, Advocate, for respondents No. 5 and 6.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 9.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ex. Pets. No. 147 &157/2016 along with CWP No. 3145/2016 .

14.7.2020 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the petitioner(s).

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) Pleadings be completed within four weeks. List for hearing in open Court on 11.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3787/2019 .

14.7.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

Mr. Lokinder Paul Thakur, Advocate, Senior Panel Counsel, for respondent No.4.

(Through Video Conferencing) Admit. Rejoinder, if any, within four weeks.

List for hearing on 11.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 6733/2019 .

14.7.2020 Present: Mr. Vijender Katoch, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

Mr. A. K. Vashista, Advocate, for respondents No. 3 to 5.

(Through Video Conferencing) List along with CWPOA No. 6875/2019 on 21.7.2020 in the open Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ext. Pet. No. 23/2020 .

14.7.2020 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.

Mr. Navlesh Verma, Advocate, for the respondents.

(Through Video Conferencing) As jointly prayed for, list on 21.7.2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 762/2020 .

14.7.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) Reply/instructions be filed within one week. List for consideration on 21.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 893/2020 .

14.7.2020 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) weeks. List on 4.8.2020.

r to Rejoinder, as prayed for, be filed within two (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 955/2020 .

14.7.2020 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.

Mr. Sushant Vir Singh Thakur, Advocate, vice counsel for respondents No. 1 to 3.

(Through Video Conferencing) Admit. Post admission steps for service of respondents No. 4 and 5 be taken within two days.

Pleadings be completed within twelve weeks thereafter. List for hearing on 8.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 956/2020 .

14.7.2020 Present: Mr. Vijay Singh Bhatia, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

Mr. Balram Sharma, Central Government Counsel, for the respondent No.5.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 9.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 972/2020 & 1061/2020 .

14.7.2020 Present: Mr. M. S. Katoch, Advocate, for the petitioner(s).

Mr. Inderjeet Singh Narwal and Mr. Amit Sharma, Advocates, for the respondent.

(Through Video Conferencing) List before a bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.



                                              (Tarlok Singh Chauhan)
                          r                          Judge

                                               (Jyotsna Rewal Dua)
                                                     Judge
           14.7.2020


            (pankaj)







                                                ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                                        CWP No. 973/2020




                                                                .
14.7.2020 Present:     Mr. M. S. Katoch, Advocate, for the petitioner.

Mr. Inderjeet Singh Narwal and Mr. Amit Sharma, Advocates, for the respondent.

(Through Video Conferencing) List before a bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.



                                              (Tarlok Singh Chauhan)
                          r                          Judge

                                               (Jyotsna Rewal Dua)
                                                     Judge
           14.7.2020


            (pankaj)







                                               ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                                       CWP No. 975/2020




                                                               .
14.7.2020 Present:     Mr. Sunil Mohan Goel, Advocate, for the





                       petitioner.

Mr. C. N. Singh, Advocate, for respondents No. 1 and 2.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 976/2020 .

14.7.2020 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. C. N. Singh, Advocate, for respondents No. 1 and 2.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP Nos. 977/2020 & 648/2020 .

14.7.2020 Present: Mr. Virbahadur Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

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

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1328/2020 .

14.7.2020 Present: Ms. Salochna Rana, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) Mr. Vikas Rathore, Addl. A.G. prays for and is granted two days' time to file reply. List on 16.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1632/2020 .

14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1634/2020 .

14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents-State.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1677/2020 .

14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

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

(Through Video Conferencing) CMP No. 4374/2020 Allowed and disposed of.

CWP No. 1677/2020

Admit. Rejoinder within four weeks. List for hearing on 11.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1690/2020 .

14.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

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

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 8.10.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1692/2020 .

14.7.2020 Present: Mr. Arush Matlotia, Advocate, for the petitioner.

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

(Through Video Conferencing) List along with CWP No.1638/2020 on 16.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 14.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ex.P. No. 34/2020 .

9.7.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 to 3.

(Through Video Conferencing) Even though the respondent-State seeks two months' time to decide the issue, as directed by this Court vide its judgment dated 12.12.2019 in CWP No. 2011/2019, yet we find no justification for the same as admittedly more than six months have already been passed since the judgment was rendered. However, in the interest of justice, four weeks' time is granted to do the needful.

List on 6.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1994/2020 .

9.7.2020 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 and 2.

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

(Through Video Conferencing) As jointly prayed for, list on 16.7.2020. Reply in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CMP (M) No. 236/2020 .

9.7.2020 Present: Mr. Rajnish Maniktala, Sr. Advocate with Mr. Naresh Verma, Advocate, for the applicants.

Mr. Naresh Kumar Sharma, Advocate, for respondents No. 1 and 2.

(Through Video Conferencing) Certified copy of impugned order, as prayed for, be filed within one week.

to Reply be also filed within the same time. List on 16.7.2020 in open Court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.2265/2020 .

9.7.2020 Present: Mr. Virender Thakur, Advocate, for the petitioner.

List before a bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.2261/2020 .

9.7.2020 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 and 2.

(Through Video Conferencing) CMP No. 5861/2020 Allowed and disposed of.

CWP No. 2261/2020 & CMP No. 5862/2020 Notice. Mr. Vinod Thakur, learned Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3, through e-mail, i.d. whereof shall be provided by respondents No. 1 and 2 to the registry during the course of the day, returnable before the next date of hearing. List on 30.7.2020. In the meanwhile, impugned transfer order dated 6.7.2020 (Annexure P-1) is ordered to be stayed.

Authenticated copy to be supplied by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.2253/2020 .

9.7.2020 Present: Mr. Anand Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 to 4.

(Through Video Conferencing) CMP No. 5844/2020 Allowed and disposed of.

CWP No. 2253/2020 & CMP No. 5847/2020 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 4. Issue notice to respondent No.5 returnable before the next date of hearing. List on 30.7.2020. In the meanwhile, impugned transfer order dated 29.6.2020 (Annexure A-4) qua the petitioner is ordered to be stayed.

Authenticated copy to be supplied by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.2243/2020 .

9.7.2020 Present: Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for the petitioner.

Mr. Angrez Kapoor, Advocate, for proforma respondent No.1.

(Through Video Conferencing) CMP No. 5807/2020 Allowed and disposed of.

CWP No. 2243/2020 & CMP No. 5808/2020 Notice. Mr. Angrez Kapoor, Advocate, appears and waives service of notice on behalf of proforma respondent No. 1. Issue notice to respondent No. 1 returnable before the next date of hearing. No notice to proforma respondent No.2 at this stage as no relief has been claimed against the said respondent. List along with CWP No. 4375/2019 on 15.7.2020. In the meanwhile, execution of the impugned order dated 10.4.2019 (Annexure P-1) shall remain stayed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.2241/2020 .

9.7.2020 Present: Ms. Shagun Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for respondents No. 1 to 3.

(Through Video Conferencing) CMP No. 5803/2020 Allowed and disposed of.

CWP No. 2241/2020 & CMP No. 5804/2020 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No. 4 and 5 returnable before the next date of hearing on taking steps within one week. List on 20.8.2020.

CMP No. 5804/2020

Heard. No case for interim relief is made out at this stage. Consequently, the instant application is dismissed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.2154/2020 .

9.7.2020 Present: Mr. Ashok K. Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Desh Raj Thakur, Addl. AGs., and Ms. Svaneel Jaswal, Dy.A.G. for the respondents.

(Through Video Conferencing) Notice.

Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.

List on 20.8.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2053/2020 .

3.7.2020 Present: Mr. Guna Nand Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondent No. 1.

(Through Video Conferencing) CMP No. 5503/2020 Allowed and disposed of.

CWP No. 2053/2020 & CMP No. 5504/2020 Notice. Mr. Vinod Thakur, learned Addl. A.G., appears and waives service of notice on behalf of respondent No.1. Issue notice to respondent No.2, through e-mail, returnable before the next date of hearing.

List on 10.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2049/2020 .

3.7.2020 Present: Mr. Surinder Prakash Sharma, Advocate, for the petitioner.

Mr. Lakshay Thakur, Advocate, for the respondents.

Notice. Mr. Lakshay Thakur, Advocate, appears and waives service of notice on behalf of the respondents.

instructions.

                           r        to
           He prays for and is granted one week's time to                   obtain

                        List on 10.7.2020.

                                             (Tarlok Singh Chauhan)
                                                    Judge



                                               (Jyotsna Rewal Dua)
                                                     Judge




           3.7.2020
             (pankaj)






                                               ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                                            CWP No. 2045/2020




                                                                        .
3.7.2020   Present:     Mr. Umesh Kanwar, Advocate, for the





                        petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondent No. 1.

Mr. Vinod Chauhan, Advocate, for respondent No.2.

Mr. Anshul Bansal, Advocate, for respondent No.3.

(Through Video Conferencing) CMP No. 5485/2020 Allowed and disposed of.

CWP No. 2045/2020 & CMP No. 5486/2020 Notice. Mr. Vinod Thakur, Addl. A.G., Mr. Vinod Chauhan and Mr. Anshul Bansal, Advocates, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondent No.4 returnable before the next date of hearing.

List on 10.7.2020. Reply, if any, in the meanwhile.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2040/2020 .

3.7.2020 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 3.

(Through Video Conferencing) CMP No. 5470/2020 Allowed and disposed of.

CWP No. 2040/2020 & CMP No. 5471/2020 Notice is confined to only respondents No. 1 to 3 at this stage. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. He prays for and is granted one week's time to obtain instructions. List on 10.7.2020.

In the meanwhile, order of transfer, dated 30.6.2020, Annexure P-2, is ordered to be stayed.

Authenticated copy to be supplied by the Court Master.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3201/2020 .

3.7.2020 Present: Mr. Vishwa Bhushan, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents- State.

Mr. Guna Nand Verma, Advocate, for the applicants in CMP No. 4360/2020.

(Through Video Conferencing) Registry to reflect name of Mr. Guna Nand Verma, Advocate, in the cause list henceforth. List for consideration on 7.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Ex. Pet. No. 44/2020 .

3.7.2020 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents- State.

(Through Video Conferencing) As jointly prayed for, list on 6.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1667/2020 .

3.7.2020 Present: Mr. B. C. Negi, Senior Advocate with Nitin Thakur, Advocate, for the petitioner.

Mr. Rajesh Sharma, ASGI, for respondent No.1.

Mr. Neeraj K. Sharma, Advocate, for respondents No. 2 to 4.

(Through Video Conferencing) Reply on behalf of respondents No.2 to 4 is stated to have been filed in the registry on 2.7.2020.

However, the same is not on record. If in order, be placed on record. Registry is directed to reflect name of Mr. Neeraj K. Sharma, Advocate, in the cause list henceforth.

List for consideration on 10.7.2020 in open court.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1825/2020 .

3.7.2020 Present: Ms. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 3.

(Through Video Conferencing) List on the date already fixed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1967 & 1961/2020 .

3.7.2020 Present: Mr. Ashwani Chopra, Mr. K. D. Sood and Mr. Ankush Dass Sood, Senior Advocates with Mr. Bhrahmjit Singh Nahar, Ms. Palak Mittal, Mr. Mukul Soood, Mr. Satish Kumar and Mr. Vivek Negi, Advocates, for the petitioners.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents-

State.

(Through Video Conferencing) List along with CWP No. 1969/2020 for hearing in open court on 6.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 311/2020 .

3.7.2020 Present: Ms. Ranjana Parmar, Senior Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioners.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 3.

(Through Video Conferencing) List along with OA No. 6079/2018, CWP No. 2348/2019 and CWP No. 364/2019 for hearing in open court on 17.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 3.7.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.970/2020 .

30.6.2020 Present: Mr. K. S. Dhaulta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 4.

(Through Video Conferencing) Heard for some time. Let records of the file pertaining to extension of suspension of the petitioner be produced on the next date of hearing.

List in open Court on 16.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.970/2020 .

30.6.2020 Present: Mr. K. S. Dhaulta, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents No. 1 to 4.

(Through Video Conferencing) Heard for some time. Let records of the file pertaining to extension of suspension of the petitioner be produced on the next date of hearing.

List in open Court on 16.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.979/2020 .

30.6.2020 Present: Ms. Kamlesh Shandil, Advocate, for the petitioner.

Mr. Rajesh Sharma, ASGI, for respondent No.1.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondent No.2.

(Through Video Conferencing) CMP No. 5149/2020 Heard. Since Ms. Shivani is necessary party to the lis, she is ordered to be impleaded as party respondent No.3. Application stands disposed of.

CWP No. 979/2020

Issue notice to newly added respondent No.3 returnable for 18.8.2020, on taking steps within one week.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1232/2020 .

30.6.2020 Present: Mr. Naresh Kaul, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents.

(Through Video Conferencing) Mr. Vikas Rathore, learned Addl. A.G., prays for and is granted two weeks' time to seek instructions.

List on 2.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1328/2020 .

30.6.2020 Present: Ms. Salochna Rana, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents.

(Through Video Conferencing) Mr. Vikas Rathore, learned Addl. A.G., prays for and is granted two weeks' time to file a detailed reply.

List on 14.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1413/2020 .

30.6.2020 Present: Mr. Arun Raj, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for respondents.

(Through Video Conferencing) List along with CWP No. 1418/2020 on the date already fixed.

                          r         to

                                              (Tarlok Singh Chauhan)
                                                     Judge


                                               (Jyotsna Rewal Dua)


                                                     Judge
           30.6.2020
            (pankaj)







                                               ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                                      CWP No.1480/2020




                                                               .
30.6.2020 Present:     Mr. Rahul Mahajan, Advocate, for the





                       petitioner.

(Through Video Conferencing) CWP No. 1480/2020 & CMP No.3917/2020 Issue notice to the respondent returnable for 25.8.2020, on taking steps within one week. In the meanwhile, the impugned award, to the extent it grants increments to the workmen, is ordered to be stayed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1481/2020 .

30.6.2020 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Vikas Rathore and Mr. Desh Raj Thakur, Addl. AGs., for the respondents.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.9.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1482/2020 .

30.6.2020 Present: Mr. Pankaj Sawant, Advocate, for the petitioner.

Ms. Reeta Thakur, Advocate, for the respondents.

(Through Video Conferencing) Admit. Pleadings be completed within sixteen weeks. List for hearing on 29.9.2020.

                          r                 (Tarlok Singh Chauhan)

                                                   Judge


                                              (Jyotsna Rewal Dua)
                                                    Judge


           30.6.2020
            (pankaj)







                                              ::: Downloaded on - 04/07/2022 20:05:11 :::CIS

CWP No. 3410/2019 along with CWPs No. 3487, 3488, 3490 to 3506, 3533, 3534, 3560 .

to 3562, 3575 to 3578, 3589, 3593 and 3919/2019 22.6.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioners.

Mr. Rajesh Kumar Sharma, ASGI, for Union of India.

Mr. Ajay Vaidya, Sr. Addl. A.G. with respondents-

State.

Record produced r by the respondent-State is ordered to be kept in the custody of this Court.

On the request of Mr. Ajay Vaidya, learned Senior Additional Advocate General, list on 24.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1498/2020 .

22.6.2020 Present: Mr. Onkar Jairath and Mr. Shubham Sood, Advocates, for the petitioner.

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

Mr. Amarjeet Singh, Special Secretary (Health), in person.

Since Mr. Amarjeet Singh, Special Secretary (Health) has tendered his written apology, which is taken on record, therefore, we see no reason to proceed further with contempt proceedings, the same are accordingly ordered to be dropped.

The instant petition is disposed of vide separate judgment of the day. Record retained by this Court is ordered to be returned to the respondents-State.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 22.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1498/2020 .

18.6.2020 Present: Mr. Onkar Jairath and Mr. Shubham Sood, Advocates, for the petitioner.

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

Mr. Amarjeet Singh, Special Secretary (Health), in person.

It is noticed in the order dated 17.6.2020 that the words " by inventing reasons" have been inadvertently reflected at page (2) of the order and the same is ordered to be struck off.

In compliance to the order dated 17.6.2020, Mr. Amarjeet Singh, Special Secretary (Health) is present and has already tendered his unconditional apology. Let the same be reduced in writing and placed on record before the next date of hearing. List on 22.6.2020 when Amarjeet Singh, alleged contemnor, shall remain present.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 18.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1789/2020 .

18.6.2020 Present: Mr. Nimish Gupta, Advocate, for the petitioner, through video conferencing.

Mr. Rajesh Sharma, Advocate, for respondents No. 1 & 2, through video conferencing.

CWP No. 1789/2020 & 4769/2020 Notice. Mr. Rajesh Sharma, learned Assistant Solicitor General of India, appears and waives service of notice on behalf of the respondents. Issue notice to respondent No.3 through e-mail, i.d. whereof, shall be supplied by respondents No. 1 and 2 during the course of the day. Reply within one week. Till then, status quo qua toll tax collection at the barrier in question be maintained.

List on 25.6.2020.

Authenticated copy.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 18.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 898/2020 & CWP No. 1407/2020 .

18.6.2020 Present: Mr. Sanjeev Bhushan and Ms. Ranjana Parmar, Senior Advocates with Mr. Rakesh Chauhan and Mr. Karan Singh Parmar, Advocate, for the petitioner(s).

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

Arguments heard. Judgment reserved.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.474/2020 .

15.6.2020 Present: Mr. P.P. Chauhan, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for respondents, through video conferencing.

Heard for some time. Let records of the file pertaining to extension of suspension of the petitioner be produced on the next date of hearing.

List in open Court on 16.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 15.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1498/2020 .

15.6.2020 Present: Mr. Onkar Jairath, Advocate, for the petitioner, through video conferencing.

Mr. Ajay Vaidya, Sr. Addl. A.G. for respondents No. 1 and 2/State, through video conferencing.

On 3.6.2020, this Court after hearing the case for some time, directed respondents to produce the records of transfer of the petitioner.

Today, learned Senior Additional Advocate General has produced the records brought by one Mr. Pankaj Kumar, Senior Assistant in the office of Additional Chief Secretary (Health).

We have noticed that two pages of the records have been pasted together from N/104 and thereafter proceeding have been carried out on N/105.

What is more shocking is that both pages that have been pasted together are not blank, but contain notings and to the naked eyes, such notings pertain to different dates and by different authorities.

Mr. Pankaj Kumar is at a complete loss to explain how these two pages have been pasted together. His only explanation is that notings carried out after N/105 to N/108 are in the hand of one Mr. Vivek, Clerk.

::: Downloaded on - 04/07/2022 20:05:11 :::CIS

In such circumstances, we are disposed to think that there is a tampering in the records or else there should have been proper explanation forthcoming. Therefore, let Additional Chief Secretary (Health) to the Government of Himachal Pradesh personally appear before this Court on the next date of hearing and offer his explanation, if any.

List in open Court on 17.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 15.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS LPA No. 14/2020 .

12.6.2020 Present: Mr. Neel Kamal Sood, Advocate, for the petitioner, Advocate, through video conferencing.

Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for respondents No. 1 to 4, through video conferencing.

CMP No. 4370/2020

Notice. Mr. Ajay Kumar Sharma, Advocate, appears and waives service of notice on behalf of respondents No. 1 to 4. He prays for and is granted four weeks' time to file reply. List on 10.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1060/2020 .

12.6.2020 Present: Mr. Avinash Jaryal, Advocate, for the petitioner, through video conferencing.

Mr. Vikas Rajput, Advocate, for respondents No. 1 to 4, through video conferencing.

Notice. Mr. Vikas Rajput, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.

List on 24.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1061/2020 .

12.6.2020 Present: Mr. B. M. Chauhan, Senior Advocate with Mr. M. S. Katoch, Advocate, for the petitioner, through video conferencing.

Mr. Inder Singh Narwal, Advocate, for the respondent, through video conferencing.

Notice. Mr. Inder Singh Narwal, Advocate, appears and waives service of notice on behalf of the respondent. He prays for and is granted four weeks' time to file reply.

List along with CWP No. 972/2020 on 14.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1062/2020 .

12.6.2020 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner, through video conferencing.

List before another bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.






                                            (Tarlok Singh Chauhan)
                                                   Judge
                         r                   (Jyotsna Rewal Dua)

                                                   Judge
           12.6.2020
           (pankaj)








                                              ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                                      CWP No.1063/2020




                                                               .
12.6.2020 Present:    Mr. Shrawan Dogra, Senior Advocate with Mr.

Tejasvi Dogra, Advocate, for the petitioner, through video conferencing.

Mr. Sushant Vir Singh Thakur, Advocate, vice Mr. Vikrant Thakur, Advocate, for the respondents, through video conferencing.

Notice. Mr. Sushant Vir Singh Thakur, Advocate, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. It shall be open to the respondents to pay the admitted amount, if any, to the petitioner and the pendency of the instant petition shall not come in their way.

List on 24.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1064/2020 .

12.6.2020 Present: Mr. C.N. Singh, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 to 3, through video conferencing.

CWP No. 1064/2020

r to Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. List on 24.7.2020.

CMP No. 2928/2020

The application is allowed and the petitioner is granted six weeks' time to file translated copies of Annexures P-1 and P-2.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1065/2020 .

12.6.2020 Present: Mr. C.N. Singh, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 to 3, through video conferencing.

CWP No. 1065/2020

CMP No. 2930/2020

The application is allowed and the petitioner is granted six weeks' time to file translated copies of Annexures P-1 to P-3.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1066/2020 .

12.6.2020 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 and 2, through video conferencing.

Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.

List on 24.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1067/2020 .

12.6.2020 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 and 2, through video conferencing.

Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply.

List on 24.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1068/2020 .

12.6.2020 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner, through video conferencing.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.1, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondent No. 2, through video conferencing.

CMP No. 1068/2020

Notice. Ms Shreya Chauhan, Advocate and Mr. Vikas Rathore, Additional Advocate General, appear and waive service of notice on behalf of the respective respondents. They pray for and are granted six weeks' time to file reply.

List on 24.7.2020.

CMP No.2936/2020

The application is allowed and the petitioner is granted six weeks' time to file legible copies of Annexures appended with the petition.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1097/2020 .

12.6.2020 Present: Mr. Rajesh Kumar, Advocate, for the petitioners, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. AGs., for respondents No. 1 and 2, through video conferencing.

CMP No. 1097/2020

r to Notice. Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3 through e-mail returnable before the next date of hearing. Reply within six weeks.

List on 24.7.2020.

CMP No.3018/2020

The application is allowed and the petitioner is granted six weeks' time to file typed copies of Annexure P-5 and P-7.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 12.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 6044/2019 .

9.6.2020 Present: Mr. Suneel Awasthi, Advocate, for the petitioner, through video conferencing.

Mr. Anil Kumar God, Advocate, for the respondents, through video conferencing.

CMP-T No.1244 of 2020

Taking into consideration the fact that the allowed.

r to petitioner is 75 years of age, application for early hearing is CWPOA No.6044 of 2019 List for hearing on 16.06.2020.

Registry is directed to reflect the name of Mr. Anil Kumar God, Advocate, in the cause list.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1435 of 2020 .

9.6.2020 Present: Mr. P.D. Nanda, Advocate, for the petitioner, through video conferencing.

Mr. Vinod Thakur, Advocate, for the respondents, through video conferencing.

CMP No.4422 of 2020

Before this application is taken up for consideration, let the respondents file reply to the main petition.

List on 07.07.2020. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1449 of 2020 .

9.6.2020 Present: Mr. K.B. Khajuria, Advocate, for the petitioners, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the respondents, through video conferencing.

Rejoinder, as prayed, be filed within two days.

List for consideration in the Open Court on 12.06.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1521 of 2020 .

9.6.2020 Present: Mr. Ankush Dass Sood, Senior Advocate, with Mr. Vivek Negi, Advocate, for the petitioner, through video conferencing.

Mr. Ajay Viadya, Senior Additional Advocate General, for respondents No. 1 and 2, through video conferencing.

Reply on behalf of the respondents-State is stated to have been filed in the registry. However, the same is not on record. The reply be traced and placed on record.

List for consideration in the open Court on 10.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1601 of 2020 .

9.6.2020 Present: Mr. Janesh Mahajan, for the petitioner, through video conferencing.

Mr. Ajay Viadya, Senior Additional Advocate General, for respondents , through video conferencing.

List tomorrow (10.6.2020) along with CWP No. 1277/2020.

r to (Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1653 of 2020 .

9.6.2020 Present: Mr. Dhananjay Sharma, Advocate, for the petitioners, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the respondents-State, through video conferencing.

List in the open court on 11.6.2020, when records of the transfer shall be made available for perusal of this Court. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1677/2020 .

9.6.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioners, through video conferencing.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State, through video conferencing.

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

                         r                              Reply within four

           weeks.

                      List on 14.7.2020.


                                             (Tarlok Singh Chauhan)
                                                    Judge




                                              (Jyotsna Rewal Dua)
                                                    Judge





           9.6.2020
           (pankaj)





                                              ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                                     CWP No.1689/2020




                                                              .

9.6.2020 Present: Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the petitioners, through video conferencing.

CMP No. 4428/2020

Allowed and disposed of.

CWP No.1689/2020 & CMP No. 4429/2020 Issue notice to the respondent returnable on 28.7.2020, on taking steps within one week.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1690/2020 .

9.6.2020 Present: Mr. A. K. Vashista, Advocate, for the petitioners, through video conferencing.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State, through video conferencing.

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

                         r                              Reply within four

           weeks.

                      List on 14.7.2020.


                                             (Tarlok Singh Chauhan)
                                                    Judge




                                              (Jyotsna Rewal Dua)
                                                    Judge





           9.6.2020
           (pankaj)





                                              ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                                       CWP No. 1692/2020




                                                                 .

9.6.2020 Present: Mr. Arush Matlotia, Advocate, for the petitioner, through video conferencing.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents-State, through video conferencing.

CMP No. 4437/2020

Allowed and disposed of.

Notice.

r to CWP No. 1692/2020 & CMP No. 4438/2020 Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply within four weeks.

List on 14.7.2020 along with CWP No. 1628/2020.

CMP No. 4439/2020

The application is allowed and the petitioner is granted four weeks' time to file translated copy of Annexure P-1.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.1694 of 2020 .

9.6.2020 Present: Mr. Pratap Singh Goverdhan, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for the respondent-State, through video conferencing.

CMP No. 4442/2020

Allowed and disposed of.

CWP No. 1694/2020 & CMP No. 4443/2020 Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondents No. 2 to 4 returnable for 14.7.2020, on taking steps within one week.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CMP No. 4434/2020 in CWP No.1647/2020 .

9.6.2020 Present: Mr. Amit Jamwal, Advocate, for the petitioner/non-applicant, through video conferencing.

Mr. Vikrant Thakur, Advocate, for the respondents/applicants, through video conferencing.

Notice. Mr. Amit Jamwal, Advocate, appears and waives service of notice on behalf of the non-applicant.

Reply, as prayed for, be filed within two weeks.

List on 30.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.979/2020 9.6.2020 Present: Ms. Kamlesh Shandil, Advocate, for the .

petitioner, through video conferencing.

Mr. Rajesh Sharma, ASGI, for respondent No.1, through video conferencing.

Mr. Ashok Sharma, Advocate General, with Mr. Ranjan Sharma and Mr. Vinod Thakur Addl. AGs., for respondent No.2, through video conferencing.

CWP No. 979/2020

Notice. Mr. Rajesh Sharma, learned Assistant Solicitor General of India and Mr. Vinod Thakur, learned Additional Advocate General, appear and waive service of notice on behalf of the respective respondents.

Learned counsel for the petitioner prays for and is granted two weeks' time to array Ms. Shivani, daughter of first wife of Sat Pal as party respondent.

List on 23.6.2020.

CMP No. 2689/2020

The application is allowed and the petitioner is granted two weeks' time to file English translation of the annexures as mentioned in the application.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 9.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1436/2020 .

4.6.2020 Present: Mr. Anup Rattan, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder.

List on 11.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1390/2020 & 1393/2020 .

4.6.2020 Present: Mr. Nitin Thakur, Advocate, for the petitioner(s), through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

Learned Additional Advocate General prays for and is granted two weeks' further time to file reply.

List on 18.6.2020. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1219/2020 .

4.6.2020 Present: Mr. Suneel Awasthi, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

Mr. Ranjan Sharma, learned Additional Advocate the respondents.

r to General, appears and waives service of notice on behalf of It is pointed out by the learned counsel for the petitioner that even though the petitioner has worked as daily wager on Class-III post, yet his services after filing of the instant petition have been regularized as Class-IV employee, contrary to the judgment of this Court in Gauri Dutt vs. State of H.P. His statement is taken on record.

Reply within four weeks. It is made clear that while filing reply, the respondents shall take into consideration the aforesaid fact.

List on 2.7.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 970/2020 .

4.6.2020 Present: Mr. Rakesh Dhaulta, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent No.5, through video conferencing.

Learned counsel for respondent No.5 states that tenure of the management committee was for two years and the same has come to an end, thereby rendering the instant petition to be infructuous. His statement is taken on record.

Learned counsel for the petitioner prays for and is granted time to obtain instructions.

List on 11.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 694/2020 .

4.6.2020 Present: Mr. Ashok Kumar, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

Mr. Ranjan Sharma, learned Additional Advocate General, on instructions, states that on 29.5.2020 as many as three Junior Engineers have been posted in respondent No.3-Corporation and as and when these incumbents join, the petitioner would be relieved. His statement is taken on record.

List on 12.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 693/2020 .

4.6.2020 Present: Mr. Ashok Kumar, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

List on 12.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 571/2020 .

4.6.2020 Present: Mr. Narender Sharma, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

Mr. Sanjeev Kumar, Advocate, for respondent No.4, through video conferencing.

Heard further.

r Learned counsel for respondent No.4 again seeks adjournment. Granted as not opposed.

List on 8.6.2020.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Execution Petition No.121/2019 .

4.6.2020 Present: Ms. Ranjana Parmar, Senior Advocate with Mr. Karan Singh Parmar, Advocate, for the petitioner, through video conferencing.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Vikas Rathore, Addl. A.Gs. for respondents-State, through video conferencing.

List before appropriate bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 4.6.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Execution Petition No.84/2019 .

4.6.2020 Present: Mr. C. N. Singh, Advocate, for the petitioner, through video conferencing.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the respondents/State.

List before appropriate bench of which one of us (Justice Jyotsna Rewal Dua) is not a member.

                         r                   (Tarlok Singh Chauhan)

                                                    Judge


                                              (Jyotsna Rewal Dua)
                                                    Judge


           4.6.2020
           (pankaj)







                                               ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                              Ex.P. No. 23/2020




                                                                      .
26.5.2020 Present:       Mr.Tara Singh Chauhan, Advocate, for the petitioner,

through video-conferencing.

None for the respondents.

CMP No. 3976/2020

Allowed and disposed of.

Ex. P. No. 23/2020

Issue dasti notice to the respondents, returnable within two days, which may be served directly upon the counsel representing the respondents either personally or through e-mail. In the meanwhile, order dated 3.1.2020 passed in CWP No. 3942/2020, titled as Prem Singh Jasrotia vs. BSNL be complied with, if not already complied with.

List on 2.6.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 26.5.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1508/2020 .

26.5.2020 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner, through video-conferencing.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur for the respondents/State, through video-conferencing.

CMP No. 3943/2020

Allowed and disposed of.

CWP No. 1508/2020

Notice. Mr. Vinod r Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Pleadings be completed within eight weeks.

CMP No. 3944/2020

Notice in the aforesaid terms.

Heard. Promotions, if any, made during the pendency of the petition, shall be subject to the final outcome of the petition. Application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 26.5.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1522/2020 .

26.5.2020 Present: Mr. Jai Ram Sharma, Advocate, for the petitioner, through video-conferencing.

Mr. Karan Sharma, Advocate, vice Mr. Naresh Gupta, Advocate, for the respondents, through video- conferencing.

CMP No. 3982/2020

Allowed and disposed of.

CWP No. 1522/2020 & CMP No. 3981/2020 Notice. Mr. Karan Sharma, Advocate, appears and waives service of notice on behalf of the respondents. As prayed for, pleadings be completed within eight weeks.

In the meanwhile, recovery ordered to be effected against the petitioner vide letter dated 3.3.2020 (Annexure P-1) is ordered to be stayed.

List on 21.7.2020.

Authenticated copy.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 26.5.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 824/2020 .

26.5.2020 Present: Mr. S.P. Chatterji, Advocate, for the petitioner, through video-conferencing.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur for the respondents/State, through video-conferencing.

Admit. Pleadings be completed within twelve weeks.

List for final hearing on 25.8.2020.




                                                (Tarlok Singh Chauhan)
                          r                           Judge

                                                 (Anoop Chitkara)
                                                      Judge
           26.5.2020


            (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                             CWP No. 823/2020




                                                                    .
26.5.2020 Present:     Mr. S. P. Chatterji, Advocate, for the petitioner,

through video-conferencing.

None for the respondent.

As prayed for, list on 28.5.2020.






                                                (Tarlok Singh Chauhan)
                                                      Judge
                          r                      (Anoop Chitkara)
                                                      Judge

           26.5.2020
            (pankaj)








                                                   ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                         Ex. Petition No. 84/2019




                                                                    .
26.5.2020 Present:      Mr. C.N. Singh, Advocate, for the petitioner, through





                       video- conferencing.

None for the respondents.

As prayed for, list on 28.5.2020.






                                               (Tarlok Singh Chauhan)
                                                     Judge
                          r                     (Anoop Chitkara)
                                                     Judge

           26.5.2020
            (pankaj)








                                                   ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                        CWP No. 1439/2020
13.5.2020 Present:      Mr. Sudhir Thakur, Senior Advocate with Mr. Karun




                                                                   .

Negi, Advocate, for the petitioner, through video-

conferencing.

Mr. Rajesh Sharma, ASGI, for the respondents, through video-conferencing.

CMP No. 3825/2020

Allowed and disposed of.

CWP No. 1439/2020 & CMP No. 3826/2020 Notice.

r Mr. Rajesh Sharma, learned Assistant Solicitor General of India, appears and waives service of notice on behalf of the respondents through video-

conferencing. He prays for and is granted four weeks' time to file reply. In the interim, the respondents are directed to consider and decide the application dated 23.9.2015 (Annexure P-3) filed by the petitioner and subsequent representation(s), if not already decided, before the next date of hearing.

List on 27.5.2020.

CMP No. 3827/2020

Allowed. The petitioner is granted four weeks' time to file typed copies of the annexures.

Authenticated copy.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 13.5.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 682/2020 .

13.5.2020 Present: Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioner, through video- conferencing.

Mr. Ranjan Sharma, Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs. for the respondents/ State, through video-conferencing.

Ms. Anjali Soni Verma, Advocate, for respondent No.5.

Mr. Desh Raj Thakur, learned Additional Advocate General, prays for and is granted one week's time to file formal reply.

List on 20.5.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 13.5.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1433/2020 .

13.5.2020 Present: Mr. Rahul Gautam, Advocate, for the petitioner, through video-conferencing.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents/ State, through video-conferencing.

At the request of learned Senior Additional Advocate General, the matter is adjourned to tomorrow (14.5.2020) for obtaining instructions.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge


                                               (Anoop Chitkara)
                                                    Judge


           13.5.2020
            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                            CWP No. 1434/2020




                                                                   .
13.5.2020 Present:     Mr. Ashok K. Tyagi, Advocate, for the petitioner,

through video-conferencing.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents/ State, through video-conferencing.

At the request of learned Senior Additional Advocate General, the matter is adjourned to tomorrow (14.5.2020) for obtaining instructions.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge


                                                (Anoop Chitkara)
                                                     Judge


           13.5.2020
            (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                            CWP No. 1436/2020




                                                                  .
13.5.2020 Present:     Mr. Anup Rattan, Advocate, for the petitioner,

through video-conferencing.

Mr. Ajay Vaidya, Sr. Addl. A.G. for the respondents/ State, through video-conferencing.

At the request of learned Senior Additional Advocate General, the matter is adjourned to tomorrow (14.5.2020) for obtaining instructions.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge


                                               (Anoop Chitkara)
                                                    Judge


           13.5.2020
            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                            CWP No. 1418/2020




                                                                   .
30.4.2020 Present:     Mr. K. B. Khajuria, Advocate, for the petitioner,

through video-conferencing.

Mr. Ashok Sharma, A.G. with Mr. Adarsh Sharma, Addl. A.G. for the respondents, through video- conferencing.

CMP No.3763/2020

Allowed and disposed of.

CWP No. 1418/2020 & CMP No.3755/2020 Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and wavies service of notices on behalf of the respondents through video-conferencing. He prays for and is granted four weeks' time to file reply.

However, in the meanwhile, departmental proceedings initiated against the petitioner are ordered to be stayed.

List on 28.5.2020.

Authenticated copy.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 30.4.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1416/2020 .

30.4.2020 Present: Mr. Suneel Awasthi, Advocate, for the petitioner, through video-conferencing.

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

State, through video-conferencing.

CMP No. 3751/2020

Allowed and disposed of.

CWP No. 1416/2020 & CMP No. 3750/2020 Notice.

r Mr. Ajay Vaidya, learned Senior Additional Advocate General appears and wavies service of notices on behalf of respondents No. 1, 2 and 4 through video-

conferencing. He prays for and is granted four weeks' time to file reply. Issue notice to respondent No. 3 returnable before the next date of hearing.

List on 28.5.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 30.4.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPIL No. /2020 (To be registered subsequently) .

4.4.2020 Present: Court on its own motion.

Issue notice to the following respondents:-

(1) The State of Himachal Pradesh through its Chief Secretary;

(2) The Secretary (Food and Civil Supplies) Government of Himachal Pradesh.

(3) The Secretary (Education) Government of Himachal Pradesh.

(4) The Secretary (Labour and Employment) Government of Himachal Pradesh.

(5) The Secretary (Health) Government of Himachal Pradesh.

(6) The Director General of Police, Government of Himachal Pradesh.

2 The enormous increase in loss of precious lives and drastic increase of cases of COVID-19 is an extraordinary situation, which is required to be addressed by unconventional orders where the Court has to innovate the law for it is well settled that extraordinary situations demand extraordinary remedies.

3 The entire country is facing lockdown and the State is under curfew making it extremely difficult for the people, more especially, beggars, migrant labourers, ::: Downloaded on - 04/07/2022 20:05:11 :::CIS contractual employees, daily wagers etc., to make both ends .

meet.

4 These poor people, in most of the cases, are thousands of kilometers away from their homes and living in penury. Therefore, it has become necessary to issue directions to the State to release their outstanding salary/remuneration/wages and ensure adequate supply of food, ration and shelter to them during this period of lockdown and subsequent orders of curfew, which the State is otherwise duty bound.

5 Lives of the people can be saved only if the Government ensures adequate and sufficient supply of Personal Protective Equipment (PPEs) kits to the health workers, police etc, who are working at the front line during COVID-19 pandemic or else the health workers would be exposed to a severe risk, which may even lower down their morale. Therefore, in order to keep their morale high, the Government is duty bound to immediately take appropriate measures to resolve shortage of health equipments or else the health system of the State would collapse.

6 We have come across certain reports, which reveal that there is acute shortage of surgical masks, hand-

sanitizers etc. and these items are being black-marketed ::: Downloaded on - 04/07/2022 20:05:11 :::CIS and sold in violation to the notification issued by the .

Department of Consumer Affairs on March 21/22, 2020., wherein price of a 2 ply (surgical) mask has been fixed at Rs 8 and that of 3 ply (surgical) mask at Rs 10 and hand sanitizer bottle at Rs.100/-.

7 We have also come across reports where the police is misusing its authority and is inflicting corporal punishment on the people violating r prohibitory orders, which need to be stopped forthwith.

8 Therefore, taking into consideration the entire facts and circumstances so also taking stock of the "unfathomable hardships" that are being caused to labourers due to national lockdown and consequent arrest of their means to livelihood, we direct as follow:-

i. The state shall distribute essential food items to all persons of unorganized sectors like construction workers, labourers, beggars, daily wagers, migrant labourers at par with the BPL families at the same distribution centre where the Food and Civil Supply Department is making distribution of food items to the persons, who are holding ration cards. A separate record of these persons may be maintained, which may be later on transmitted to the office of the District Collector on day to day basis to avoid repetitive supply to the same person of this nature during this lock down period. By making ::: Downloaded on - 04/07/2022 20:05:11 :::CIS such distribution, the norms of social distancing .

shall be observed.

ii. The daily wagers, contractual employees, peace meal workers, shall be paid outstanding remuneration within one week from today by their respective employers/departments, failing which they shall be liable for being prosecuted and punished under the contempt of Courts Act. iii. The State shall ensure that salary/wages/remunerations of all the persons irrespective of their file and rank are paid by their respective employers be it university, colleges, hoteliers, factories, industries etc. etc. within a period of one week from today.

iv. The State shall further ensure that the services of any one of the aforesaid categories of the persons is/are not dispensed with/terminated during the period of COVID-19 and if so terminated, the State shall ensure that their services are re-engaged by the employer(s) concerned.

v. The State shall ensure that medical equipments and PPEs kits are provided to every persons working at the font-line regardless of their file or rank.

vi. The State shall ensure the availability of the surgical masks, hand-sanitizers etc. at the price fixed by the Department of Consumer Affairs vide notification dated March 21/22, 2020 at the market.

vii. The State shall ensure that no corporeal punishment, except the one envisaged under the ::: Downloaded on - 04/07/2022 20:05:11 :::CIS law is imposed upon the violator(s) of the .

prohibitory orders.

viii. The State shall ensure that no person(s) suffers because of starvation, lack of medical aid and shelter.

ix. The State may examine or take assistance of religious/charitable institutions etc. to contribute/assist in implementing the orders of this Court with regard to food, shelter, medicines etc.

9 The Chief Secretary to the State of Himachal Pradesh is directed to file his personal affidavit to the following questions before the next date of hearing:-

(a) Whether the State Government has any positive figure regarding the number of persons returned or coming from outside the State of Himachal Pradesh from 1.3.2020 including foreign nationals

(b) Whether such persons are being screened properly?

(c) How many of them have been quarantined at quarantine centres and/or at their respective homes?

(d) How many doctors and support staff have been engaged for taking care of quarantined persons in the State of Himachal Pradesh ?

(e) How many Personal Protective Equipments (PPEs) have been supplied and how many are ::: Downloaded on - 04/07/2022 20:05:11 :::CIS available in excess and whether such .

equipments are only one time use equipments?

(f) How many of the screened persons have been found positive with the COVID-19?

(g) How many Testing Kits are available with the State Government and how many of them have already been supplied to the various centres of the State?

(h) How many ventilators are available in the State of Himachal Pradesh and how many would be required to cater the present crisis?

(i) Whether sufficient security measures have been undertaken by the State so as to ensure that quarantined persons do not come in the contact with the persons of the locality?

(j) Whether the sufficient and basic amenities such as medical equipment, medicines and food etc. are being provided to them?

(k) Whether there are sufficient quarantined centres for doctors, who attend to the persons suffering from COVID-19?

10. List on 16.4.2020.

(Tarlok Singh Chauhan) Judge (Sureshwar Thakur) Judge 4.4.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3375/2019 .

18.3.2020 Present: Ms. Anu Tuli Azta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.

Mr. Sanjeev Kumar, Advocate, for respondent No.3.

CMP No. 3393/2020

Apprehension of the applicant that he would be debarred r from appearing in examination for the post of Non-Medical (TGT) on the ground that he does not fulfill qualification appears to be ill-founded because as per advertisement notice, Teacher Eligibility Test (TET) must have been conducted by HPSSC, Hamirpur or H.P. Board of School Education, Dharamshala in accordance with the guidelines framed by the NCTE and according to the petitioner, he has passed TET conducted by HPSSSB, Hamirpur. Consequently, this application praying for staying operation of the advertisement No. 36-1/2020, dated 2.3.2020, is dismissed.

CWP No. 3375/2019

Registry to reflect name of Mr. Sanjeev Kumar, Advocate, in the cause list.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1324/2020 .

18.3.2020 Present: Mr. M. L. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.

CMP No. 3497/2020

Allowed and disposed of.

CWP No. 1324/2020 & CMP No. 3498/2020 Notice.

r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 and 3. He prays for and is granted six weeks' time to file reply. Issue notice to respondent No. 2, through court process, returnable for 13.5.2020, on taking steps within two days. In the meanwhile, impugned order, dated 15.2.2020 (Annexure P-

16) is stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1330/2020 .

18.3.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.

CMP No. 3514/2020

Allowed and disposed of.

CWP No. 1330/2020

Notice.

r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two weeks' time to file reply. List along with CWP No. 702/2020.

CMP No. 3515/2020

Notice in the aforesaid terms.

The grievance of the petitioner is that on regularization his pay was protected, but now by passing impugned order dated 28.8.2019 his pay has been reduced arbitrarily by mis-interpreting the provisions related thereto. Therefore, prima facie, case is made out in favour of the petitioner. Accordingly, implementation of impugned order dated 28.8.2019 is stayed till further orders.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1331/2020 .

18.3.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.

CMP No. 3517/2020

Allowed and disposed of.

CWP No. 1331/2020

Notice.

r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted six weeks' time to file reply. List on 29.4.2020.

CMP No. 3518/2020

Notice in the aforesaid terms. Heard.

No case for interim relief is made out. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1332/2020 .

18.3.2020 Present: Mr. Kush Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.

CMP No. 3519/2020

Allowed and disposed of.

CWP No. 1332/2020 & CMP No. 3520/2020 Notice.

r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondent No.4, through court process, returnable for 29.4.2020, on taking steps within two days. In the meanwhile, impugned order dated 16.3.2020 (Annexure P-2) is ordered to be stayed.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1333/2020 .

18.3.2020 Present: Mr. Manish Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.

CMP No. 3524/2020

Allowed and disposed of.

CWP No. 1333/2020 & CMP No. 3525/2020 Notice.

r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two days' time to obtain instructions.

List on 20.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1333/2020 .

18.3.2020 Present: Mr. Manish Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ranjan Sharma and Mr. Vikas Rathore, Addl. A.Gs. for the respondents-State.

CMP No. 3524/2020

Allowed and disposed of.

CWP No. 1333/2020 & CMP No. 3525/2020 Notice.

r Mr. Vikas Rathore, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted two days' time to obtain instructions.

List on 20.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 18.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 728/2020 .

16.3.2020 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent-UOI. Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent-NHAI.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Mr. Tara Singh Chauhan, Advocate, for respondent-

HPSEBL.

Even as per the averments made by the petitioner, the super-structure on the land in dispute has already been acquired and compensation already stands paid to the super-structure, therefore, the petitioner has no right to remain in possession of the super-structure since it stands acquired. In case the petitioner is aggrieved by inadequacy of compensation, he has remedy under the law itself but the same cannot be a ground for not disconnecting the water and electricity connections that were installed in the said premises. Accordingly, we vacate the interim order dated 14.2.2020. The respondents shall now disconnect the water and electricity connections granted to the petitioner within one week from today.

List on 23.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 759/2020 .

16.3.2020 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent-UOI. Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent-NHAI.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Mr. Tara Singh Chauhan, Advocate, for respondent-

HPSEBL.

Even as per the averments made by the petitioners, the super-structure on the land in dispute has already been acquired and compensation already stands paid to the super-structure, therefore, the petitioners have no right to remain in possession of the super-structure since it stands acquired. In case the petitioners are aggrieved by inadequacy of compensation, they have remedy under the law itself but the same cannot be a ground for not disconnecting the water and electricity connections that were installed in the said premises. Accordingly, we vacate the interim order dated 17.2.2020. The respondents shall now disconnect the water and electricity connections granted to the petitioners within one week from today.

List on 23.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1426, 1427, 1452 and 2301/2019 .

16.3.2020 Present: Mr. Sudhanshu Jamwal, Advocate, for the petitioner(s).

Mr. Shashi Shirshoo, CGSC, for UOI.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Mr. Sushant Vir Singh Thakur, Advocate, for the respondent-Bank.

On the joint request of learned counsel for the parties, list on 19.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 629/2020 .

16.3.2020 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Learned Deputy Advocate General to obtain instructions. List on 19.3.2020.




                                               (Tarlok Singh Chauhan)
                          r                          Judge

                                               (Anoop Chitkara)
                                                    Judge
           16.3.2020


            (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                             CWP No. 771/2020




                                                                     .
16.3.2020 Present:     Mr. Jeevesh Sharma, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Learned Deputy Advocate General to obtain instructions. List on 18.3.2020.




                                               (Tarlok Singh Chauhan)
                          r                          Judge

                                               (Anoop Chitkara)
                                                    Judge
           16.3.2020


            (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                            CWP No. 842/2020




                                                                  .
16.3.2020 Present:     Mr. Malkeeyat Singh, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Addl. A.G. for the respondents-State.

Reply, as prayed for, be filed within one week. List on 23.3.2020. Interim order to continue.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 895/2020 .

16.3.2020 Present: Mr. Surender Sharma, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Reply, as prayed for, be filed within two weeks. List on 30.3.2020. Interim order to continue.




                                              (Tarlok Singh Chauhan)
                          r                         Judge

                                               (Anoop Chitkara)
                                                    Judge
           16.3.2020


            (pankaj)







                                                ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                          CWPOA No. 1011/2020




                                                                 .
16.3.2020 Present:     Mr. Devender K. Sharma, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

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

Learned counsel for respondent No.3 prays for and is granted two weeks' time to file reply.

r List on 30.3.2020.

Interim order to continue.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1013/2020 .

16.3.2020 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

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

Learned counsel for respondent No.3 prays for and is granted two weeks' time to file reply.

r List on 30.3.2020.

Interim order to continue.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1023/2020 .

16.3.2020 Present: Mr. Naresh Verma, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Mr. Sanjeev Kumar, Advocate, for respondent No.2.

Mr. Sanjeev Kumar, Advocate, prays for and is granted two weeks' time to file reply.

List on 30.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1422/2020 .

16.3.2020 Present: Mr. Subhash Sharma, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Admit. List for hearing on 23.3.2020.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1423/2020 .

16.3.2020 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Admit. List for hearing on 23.3.2020.




                                              (Tarlok Singh Chauhan)
                          r                         Judge

                                               (Anoop Chitkara)
                                                    Judge
           16.3.2020


            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                             CWPOA No. 1829/2020




                                                                    .
16.3.2020 Present:       Mr. Naresh Kaul, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Mr. Sanjeev K. Suri, Advocate, for respondent No.2.

Admit. List for hearing on 23.3.2020. Registry to reflect name of Mr. Sanjeev Kumar, Advocate, in the cause list.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1830/2020 .

16.3.2020 Present: Mr. P.P. Chauhan, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Admit. List for hearing on 23.3.2020.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWOA No. 1199/2019 & CWPOA No.1787/2020 .

16.3.2020 Present: Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the petitioners.

Mr. Surender Verma, Advocate, for the respondents.

Heard in part. For continuity, list on 18.3.2020.






                                               (Tarlok Singh Chauhan)
                                                     Judge
                          r                     (Anoop Chitkara)
                                                     Judge

           16.3.2020
            (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                           CWP No. 1397/2018




                                                                 .
16.3.2020 Present:     Mr. Sudhanshu Jamlwa, Advocate, vice counsel for





                       the petitioner.

Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

List on 19.3.2020 along with CWPOA No. 3341/2018.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1901/2018 .

16.3.2020 Present: Ms. Abhilasha Kaundal, Advocate, for the petitioners.

Ms. Ragini Dogra, Advocate, vice counsel for respondent No.2.

On the request of learned counsel for the petitioners, list on 30.3.2020.






                                               (Tarlok Singh Chauhan)
                                                     Judge
                          r                    (Anoop Chitkara)
                                                    Judge

           16.3.2020
            (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                            CWPTA No. 5/2020




                                                                  .
16.3.2020 Present:     Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr.

Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the petitioner.

Mr. Angrez Kapoor, Advocate, for proforma respondent.

Steps for service of respondent No.1 not taken. As prayed for, the same be positively taken within one week.

List on 23.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPTA No. 6/2020 .

16.3.2020 Present: Mr. Ranjan Sharma, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Ms. Svaneel Jaswal and Ms. Seema Sharma, Dy.AGs. for the petitioner.

Mr. Angrez Kapoor, Advocate, for proforma respondent No.1.

Steps for service of respondent No.1 not taken. As prayed for, the same be positively taken within one week.

List on 23.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS FAO (F.C.) No. 1/2019 .

16.3.2020 Present: Mr. Lalit K. Sharma, Advocate, for the appellant.

Mr. Sanjeev K. Suri, Advocate, for the respondent.

The parties are present and they are not adverse in making an endeavour to settle the matter amicably.

As jointly prayed for, Mr. S.C. Sharma, learned Senior Advocate and a Trained Mediator of this Court is appointed as Mediator to mediate between the parties. The parties to appear before the learned Mediator at 1.00 P.M. today i.e. 16.3.2020 at Mediation Centre, H.P. High Court.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 16.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1028/2020 .

12.3.2020 Present: Mr. Mukesh Kumar, Advocate, vice counsel for the petitioners.

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondent No.2.

List on 16.3.2020 along with CWP No. 3816/2019.




                                             (Tarlok Singh Chauhan)
                          r                        Judge

                                             (Anoop Chitkara)
                                                  Judge
           12.3.2020


            (pankaj)







                                               ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                          CWPOA No. 3477/2020




                                                                    .
12.3.2020 Present:     Mr. Devinder, Advocate, vice counsel for the





                       petitioner.

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for the respondents-State.

Learned Additional Advocate General states that he has instructions to contest the writ petition. He prays for and is granted four weeks' time to file reply.

List on 16.4.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 381/2018 .

12.3.2020 Present: Mr. Ashok Kumar, Advocate, vice counsel for the petitioner.

Mr. Prince Chauhan, Advocate, vice counsel for the respondent.

The instant case appears to have wrongly been listed before the Division Bench as the same has been formally admitted on 8.3.2018 and thereafter is being repeatedly listed before the learned Single Judge. Therefore, registry to list the case before the learned Single Judge having roster.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 631/2018 .

12.3.2020 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.

Mr. Tejasvi Dogra, Advocate, states that the rejoinder is being filed in the registry during the course of the day.

His statement is taken on record.

List on 19.3.2020, when the records of the case be made available.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 436/2019 .

12.3.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent No.1.

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents No.2 and 3.

In normal circumstances, right of respondent No.1 to file reply should have been deemed to be closed, however as a matter of sheer indulgence and by way of last opportunity, four weeks' further time is granted to respondent No.1 to do the needful, failing which an Officer of respondent No.1, who is well conversant with the facts of the case, shall appear before this Court along with records of the case on the next date of hearing.

List on 23.4.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2049/2019 .

12.3.2020 Present: Mr. Ramesh Kaundal, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.1.

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondent No.2.

After hearing the petitioner for some time, we are of the view that the State of Himachal Pradesh is necessary party in the instant case. Accordingly, the State of Himachal Pradesh through Chief Secretary is ordered to be impleaded as respondent No.2.

Notice. Mr. Desh Raj Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.2. He prays for and is granted one week's time to obtain instructions.

List on 19.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2984/2019 along with CWPs No. 3004 & 3005/2019 .

12.3.2020 Present: Mr. Naresh Mahajan and Ms. Shubh Mahajan, Advocates, for the petitioner(s).

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.

CMP No. 2477/2020 in CWP No. 2984/2019 CMP No. 2490/2020 in CWP No. 3004/2019 CMP No.2491/2020 in CWP No. 3005/2019 Learned counsel for the petitioner(s) have brought to our notice the order dated 5.3.2020 passed in an identical case (CWP No. 2432/2019) by the Principal Division Bench of this Court, whereby the petitioner therein has been ordered to be re-engaged. Since the petitioners in the instant cases are prima facie similarly situated as the petitioner in CWP No. 2432/2019, therefore, in the interim, we direct respondent No.3 to re-engage the petitioner(s) forthwith and allow them to continue to work.

Reply to the applications as well as writ petitions be filed within one week.

List on 19.3.2020.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3835/2019 .

12.3.2020 Present: Mr.Onkar Jairath, Advocate, for the petitioner.

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.

Mr. Amit Sharma, Advocate, for respondent No.2.

Reply, as prayed for, be filed within four weeks.

List on 16.4.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge


                                               (Anoop Chitkara)
                                                    Judge


           12.3.2020
            (pankaj)







                                                 ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                           CWP No. 3973/2019




                                                                  .
12.3.2020 Present:     Mr. Lokender Paul Thakur, Advocate, for the





                       petitioner.

Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for respondents-State.

Reply, as prayed for, be filed within two weeks.

List on 16.4.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 12.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 288/2020 .

12.3.2020 Present: Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Seema Sharma, Dy.AGs. for the petitioners.

As prayed for, list on 19.3.2020.






                                               (Tarlok Singh Chauhan)
                                                     Judge


                                                (Anoop Chitkara)
                          r                          Judge
           12.3.2020

            (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                            CWP No. 250/2020




                                                                  .
6.3.2020   Present:    Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 247/2020 .

6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 233/2020 .

6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 230/2020 .

6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 229/2020 .

6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 228/2020 .

6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent-M.C. Solan.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1697/2018 .

6.3.2020 Present: Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the petitioner.

Mr. Dushyant Dadwal, Advocate, for the respondent.

Learned counsel for the respondent states that the issue involved in the instant petition is squarely covered by a judgment dated 26.12.2019, rendered by co-ordinate bench of this Court in CWPOA No. 195/2019, titled as Sheela Devi vs. State. However, learned Additional Advocate General disputes this fact.

List for consideration on 20.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 778/2020 .

6.3.2020 Present: Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Ashok Kumar Verma, Advocate, for respondent No.4.

List on 13.3.2020, when the records of the case shall be produced. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 761/2020 .

6.3.2020 Present: M/s Jagmohan Chandel and Ms. Soma Thakur, Advocates, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

As prayed for, list on 13.3.3020.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 744/2020 .

6.3.2020 Present: Mr. Nipun Sharma, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for the respondents.

List along with CWP No. 943/2019 on the date already fixed.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 685/2020 .

6.3.2020 Present: Mr. Kulwant, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 662/2020 .

6.3.2020 Present: Mr. Aman Deep Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder.

List on 20.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 590/2020 .

6.3.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Petitioner to justify maintainability of the petition on the next date of hearing.

List on 13.3.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 580/2020 .

6.3.2020 Present: Mr. Aman Parth Sharma, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Learned Additional Advocate General prays for and is granted one week's time to obtain instructions. list on 13.3.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 362/2020 .

6.3.2020 Present: Mr. Naveen Awasthi, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

As jointly prayed for, list on 13.3.2020. Interim order to continue, till further orders.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 298/2020 .

6.3.2020 Present: Mr.Rakesh Kumar Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Reply is stated to have been filed on 26.2.2020.

However, the same is not on record. If in order, the reply be placed on record. Rejoinder, if any, within one week.

List on 13.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 91/2020 .

6.3.2020 Present: Mr. Surender Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Reply/instructions, as prayed for, be filed within one week. List on 13.3.2020. Interim order to continue, till further orders. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 4504/2019 .

6.3.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder. List on 13.3.2020, when the record of the case shall be produced.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 4393/2019 .

6.3.2020 Present: Mr. Rakesh Sharma, Advocate, vice counsel for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Angrez Kapoor, Advocate, for respondent No.4.

Reply, as prayed for, be filed within two weeks.

List on 20.3.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 4235/2019 .

6.3.2020 Present: Mr. Amit Singh Chandel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Reply is stated to have been filed. However, the same is not on record. If in order, the reply be placed on record.

Rejoinder, r if any, within two weeks. List on 20.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 4201/2019 .

6.3.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Learned Additional Advocate General prays for and is granted three weeks' time to file reply.

List on 27.3.2020.

                          r                      (Tarlok Singh Chauhan)
                                                       Judge

(Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 4048/2019 .

6.3.2020 Present: Mr. Subhash Chander, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3397/2019 .

6.3.2020 Present: Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3200/2019 .

6.3.2020 Present: Mr. Ashok Kumar, Advocate, for the petitioner.

Ms. Tanuja Thakur, Advocate, vice counsel for the respondents.

Petitioner to justify maintainability of the petition on the next date of hearing.

List on 20.3.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP Nos. 2999/2019 & 3254/2019 .

6.3.2020 Present: Mr. Y. P. S. Dhaulta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Vikas Rajput, Advocate, for respondents No.2 & 3/HRTC.

Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder. List on 3.4.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1583/2019 .

6.3.2020 Present: Mr. Manoj, Advocate, vice counsel for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Ms. Shruti Sharma, Advocate, vice counsel for respondent No.4.

Admit. Pleadings be completed within twelve weeks.

List for hearing along with CWP No. 1581/2019 on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1581/2019 a/w CWP Nos. 1584/2019 & 1585/2019 .

6.3.2020 Present: Mr. Manoj, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Ms. Shruti Sharma, Advocate, vice counsel for respondent No.4.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2257/2019 .

6.3.2020 Present: Mr. Varun Panwar, Advocate, for the petitioners.

Mr. Shashi Shirshoo, Advocate, for respondents No. 1 and 2.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondent No.3.

Mr. Mohd. Amir, Advocate, for respondents No. 4 & 5. Reply on behalf of respondent No. 3, as prayed for, be filed within two weeks. List on 20.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP Nos. 1502, 1194 and 1784/2019 .

6.3.2020 Present: Mr. Shivank Singh Panta, Advocate, for the petitioner(s).

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.1.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

It is represented by learned Central Government Standing Counsel that the reply on behalf of respondent No.1 has been sent to the concerned Department after vetting the same and would be filed within one week. His statement is taken on record.

List on 13.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 783/2019 .

6.3.2020 Present: Mr. Lovneesh Kanwar, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Learned Additional Advocate General has placed on record communication, dated 5.3.2020, wherein it is stated that the State has filed review petition against the judgment, dated 11.3.2019, rendered in CWP No. 2218/2018. Accordingly, the matter is adjourned to 27.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2939/2018 with CWP No. 3071/2018 .

6.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioner(s).

Mr. Navlesh Verma, Advocate, for the respondents.

As jointly prayed for, list on 11.3.2020.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2786/2020 .

6.3.2020 Present: Ms. Shreya Chauhan, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr.Vaibhav Tanwar, Advocate, for the respondent No.2.

Mr. Manish Sharma, Advocate, for respondents No. 3 and 4.

Admit. Pleadings be completed within twelve weeks.

List for hearing on 29.5.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 1815/2019 .

5.3.2020 Present: Ms. Shikha Chauhan, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Records perused and returned to the learned Additional Advocate General. He prays for and is granted one week's time to obtain instructions.

List on 19.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3936/2019 .

5.3.2020 Present: Mr. Rakesh Kumar Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Admit. Pleadings be completed within two weeks.

List for hearing on 26.3.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 303/2020 .

5.3.2020 Present: Mr. Onkar Jai Rath, Advocate, for the petitioner.

Mr. Naresh K. Sharma, Advocate, for respondent No.1.

Mr. Anup Rattan, Advocate, for respondent No.2.

Mr. Naresh K. Sharma, Advocate, states that he could not obtain instructions as the District Attorney, who was to impart instructions, is undergoing training.

As prayed for, list on 11.3.2020, when the records of the case shall be produced. Reply, if any, in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 358/2020 .

5.3.2020 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Reply, as prayed for, be filed within two weeks. List on 19.3.2020, when the records of the case shall be produced.

Interim order to continue till further orders.

                          r                     (Tarlok Singh Chauhan)
                                                      Judge

(Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 549/2020 & 302/2020 .

5.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Daleep Singh Kaisth and Mr. Ramakant Sharma, Advocates, for the respective petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Ms. Lalita Verma, Advocate, for respondent No.6 in CWP No. 302/2020.

On the request of learned counsel for the petitioners, list on 19.3.2020. Reply, if any, in the meanwhile. Interim order to continue till further orders.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 765/2020 .

5.3.2020 Present: Mr. Nimish Gupta, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Learned Additional Advocate General states that due to communication gap, instructions could not be sought in the matter. Let instructions be obtained before the next date of hearing, failing which, respondents No. 2 and 3 shall remain present before the court on the next date of hearing.

List on 12.3.2020. Interim order to continue in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1602/2020 .

5.3.2020 Present: Mr. Naresh Verma, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

In compliance to the previous order, learned Additional Advocate General has placed before us instructions dated 4.3.2020, relevant portion whereof reads as under:-

4. In this regard, it is respectfully submitted that the copy of order dated 21.1.2020 has come to the notice of replying respondent on 3.3.2020 and letter No. CWPOA-1602/2020 dated 3.3.2020 was received in this office on 4.3.2020. It is, however, pertinent to mention here that similarly situated CWP No. 3953/19, titled as Neeraj Singh Thakur vs. State and its connected matters i.e. CWPOA No. 2558/19-

Shammy Kumar vs. State, CWPOA No. 3053/19 - Manoj Chauhan vs. State, CWPOA No.3064/19-Akash & ors. vs. State and CWPOA No. 3568/19 Jitender Kumar vs. State was listed before the Hon'ble High Court on 8.1.2020 when Hon'ble Court was pleased to pass interim order inter-alia directing that-

"Therefore, in modification of the interim order already passed we now direct the respondents to conduct medical examination of the petitioners and also verify their antecedents and if everything is find in order issue appointment letters to them and also allow to join the training prescribed for Constable in Police Department in the institute/college where the Constable already recommended in this very selection are being given training. This order shall, however, be subject to the outcome of the writ petition."

::: Downloaded on - 04/07/2022 20:05:11 :::CIS

5. On receipt of copy of order ibid, the same was further circulated to quarter concerned vide letter dated 13.1.2020 (Annexure R-1). On examination of the same, it was decided to assail the order dated 8.1.2020 by way of filing SLP. Accordingly, the matter was referred to the Govt. of H.P. vide letter dated 3.2.2020 (Annexure R-2) for advice qua implementation or assailing the same before the Apex Court of India by filing SLPS. The matter is still under consideration at Govt. level. The present case and case of Neeraj Singh Thakur & ors are similarly situated and the decision arrived at in case of Neeraj Singh Thakur & ors. i.e. CWP No. 3953/19 will mutatis mutandi be applicable in the present case of Akash Deep after decision by the Govt. of H.P. As prayed for, list on 26.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 579/2020 .

4.3.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

As prayed for, list on 11.3.2020.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 722/2020 .

4.3.2020 Present: Ms. Leena Guleria, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Reply, as prayed for, be filed within two weeks. List on 18.3.2020. Interim order to continue in the meanwhile.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 733/2020 .

4.3.2020 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Reply within two weeks. List on 18.3.2020. The interim order to continue in the meanwhile.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 758/2020 .

4.3.2020 Present: Mr. Surinder, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. K. B. Khajuria, Advocate, for respondent No.3.

Mr. B. M. Chauhan, Senior Advocate with Mr. Manmohan Singh Katoch, Advocate, for respondent No.4.

Only respondent No.4 has filed reply. As prayed for, let remaining respondents file their reply within two weeks. List along with CWP No. 724/2020 on 24.3.2020. The interim order to continue in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 762/2020 .

4.3.2020 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr.Vinay Sharma, Advocate, for respondent No.6.

As prayed for, list on 6.3.2020 along with CWP No. 498/2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1832/2020 .

4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Shashi Shirshoo, CGSC, for respondent No.3.

Admit. List for final hearing on 26.5.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1834/2020 .

4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Shashi Shirshoo, CGSC, for respondent No.3.

Admit. List for final hearing on 26.5.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 1836/2020 .

4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Shashi Shirshoo, CGSC, for respondent No.3.

Admit. List for final hearing on 26.5.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 2140/2020 .

4.3.2020 Present: Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Admit. List for final hearing on 22.4.2020.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 2208/2020 .

4.3.2020 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

On the joint request of learned counsel for the parties, list on 18.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 3444/2020 .

4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Shashi Shirshoo, CGSC, for respondent No.3.

Admit. List for final hearing on 26.5.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 3443/2020 .

4.3.2020 Present: Mr. B. N. Sharma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

Mr. Shashi Shirshoo, CGSC, for respondent No.3.

Admit. List for final hearing on 26.5.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No. 3463/2020 .

4.3.2020 Present: Mr. B. N. Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

As prayed for, reply within four weeks. List on 1.4.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 948/2019 .

4.3.2020 Present: Mr. Sudhir Thakur, Senior Advocate with Mr.Karun Negi, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent No.1.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 2 and 4.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for respondent No.3.

On the joint request of learned counsel for the parties, list on 18.4.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 414/2020 .

4.3.2020 Present: Mr. Anupinder Rohal, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents.

The respondents-State to comply with previous order before the next date of hearing.

List on 11.3.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 157/2019 .

4.3.2020 Present: Mr. P. S. Goverdhan, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents No.1 to 3.

Mr. B. C. Negi, Senior Advocate with Mr. Raj Negi, Advocate, for respondent No.4.

Admit. List for final hearing on 25.3.2020.

                          r                    (Tarlok Singh Chauhan)
                                                     Judge

(Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS LPA No. 575/2012 .

4.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the respondents-State.

On the request of learned Deputy Advocate General, list on 11.3.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No.2555/2017 .

4.3.2020 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the appellant.

Mr. Avinash Jaryal, Advocate, Legal Aid Counsel, for the respondent.

Let records of CWPs No. 6334/2012 and 7036/2014 be appended with this petition on the next date of hearing.

List on 25.3.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS Cr.A. No. 682/2019 .

4.3.2020 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs. for the appellant.

Mr. B. N. Sharma, Advocate, for the respondent.

List for final hearing as per its own turn.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 2731/2019 .

2.3.2020 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 4.

Mr. G. C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for respondent No.6.

Ms. Meera, Advocate, prays for and is granted three weeks' time to file reply. It is made clear that in case the reply is not filed within the aforesaid period, right to file the same shall be deemed to be closed. Rejoinder, if any, be filed within next two weeks.

List on 30.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3315/2019 .

2.3.2020 Present: Mr. S.P. Chatterji, Advocate, for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Admit. As prayed for, rejoinder be filed within four weeks.

List for final hearing on 30.3.2020.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3923/2019 .

2.3.2020 Present: Mr.R.K. Bawa, Senior Advocate with Mr. Prashant Sharma, Advocate, for the petitioner.

Mr. Raman Sethi, Advocate, for the respondent.

Admit. Rejoinder be filed within four weeks.

List for final hearing on 30.3.2020.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 3987/2019 .

2.3.2020 Present: Ms. Neelam Kaplas, Advocate, vice counsel for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Fresh status report not filed. As prayed for, the same be positively filed within two weeks.

List on 16.3.2020.

                          r                     (Tarlok Singh Chauhan)
                                                        Judge

                                                      (Anoop Chitkara)
                                                          Judge


           2.3.2020
            (pankaj)







                                                       ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                              CWP No. 4334/2019




                                                                      .
2.3.2020   Present:    Ms. Shreya Chauhan, Advocate, vice counsel for the





                       petitioners.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Ms. Shreya Chauhan, Advocate, prays for and is granted an adjournment on the ground that there has been mis-happening in the family of original counsel. Prayer granted, as not opposed.

List on 6.4.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 4380/2019 .

2.3.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioners.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Mr. Dushyant Dadwal, Advocate, for respondents No. 2 to 4 and 10 to 12.

Mr. Vikas Rajput, Advocate, for respondents No. 6, 8, 13 and 14.

Mr. Vikrant Thakur, Advocate, for respondents No. 7 and 9.

CWP No. 4380/2020

None of the respondents have filed their replies. As jointly prayed for, ten days' time is granted to do the needful. List for consideration on 16.3.2020.

CMP No. 2488/2020

Reply, if any, be filed before the next date of hearing.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 4416/2019 .

2.3.2020 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for the respondents.

Learned counsel for the respondents prays for and is granted two weeks' time to file reply.

List on 16.3.2020.






                                                  (Tarlok Singh Chauhan)
                          r                               Judge


                                                    (Anoop Chitkara)

                                                        Judge
           2.3.2020
            (pankaj)








                                                      ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                               CWP No. 4456/2019




                                                                       .
2.3.2020   Present:     Mr. Manohar Lal Sharma, Advocate, for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Mr. Raju Ram Rahi, learned Deputy Advocate General, prays for and is granted time to obtain instructions in light of order dated 30.12.2019, failing which respondent No.2 shall remain present before this Court on the next date of hearing.

List on 4.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWPOA No.5478/2019 .

2.3.2020 Present: Mr. P. D. Nanda, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for the respondent.

It is rather shocking that despite the respondent being put to specific notice vide order dated 26.7.2018, it has failed to file its reply. As prayed for, needful be done within a period of two weeks, failing which the respondent shall remain present before this Court on the next date of hearing.

List on 16.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 303/2020 .

2.3.2020 Present: Mr. Shubham Sood, Advocate, for the petitioner.

Mr. Naresh K. Sharma, Advocate, for respondent No.1.

Mr. Naresh K. Sharma, Advocate, prays for and is granted two days' time to obtain instructions or file reply.

List on 5.3.2020.






                                                  (Tarlok Singh Chauhan)
                          r                               Judge


                                                     (Anoop Chitkara)

                                                         Judge
           2.3.2020
            (pankaj)








                                                       ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                               CWP No. 358/2020




                                                                       .
2.3.2020   Present:     Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Mr. Raju Ram Rahi, learned Deputy Advocate General, prays for and is granted two days' time to file reply. In case the reply is filed within the stipulated period, the same be placed on record irrespective of whether there is any objection or not.

List on 5.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 382/2020 .

2.3.2020 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

On the request of respondents-State, list on 4.3.2020.






                                               (Tarlok Singh Chauhan)
                          r                            Judge


                                                  (Anoop Chitkara)

                                                      Judge
           2.3.2020
            (pankaj)








                                                    ::: Downloaded on - 04/07/2022 20:05:11 :::CIS

CWP No. 549/2020 & 302/2020 .

2.3.2020 Present: Mr. Ramakant Sharma & Mr. Daleep Singh Kaisth, Advocates, for the respective petitioners.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Ms. Lalita Verma, Advocate, for respondent No.6 in CWP No. 302/2020.

As prayed for by learned counsel for the petitioners, list on 5.3.2020. Interim order to continue.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 618/2020 .

2.3.2020 Present: Mr. Rakesh Sharma, Advocate,vice counsel for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

List on 5.3.2020, when the respondents shall obtain instructions regarding request made by the petitioner for his transfer to a non-tribal station on the ground of completion of tenure vide Annexure P-1.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 2.3.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:11 :::CIS CWP No. 629/2020 .

2.3.2020 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.

Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. with Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents-State.

Mr. Raju Ram Rahi, learned Deputy Advocate General, prays for and is granted two weeks' time to file reply.

List on 16.3.2020.


                                                 (Tarlok Singh Chauhan)
                          r                              Judge

                                                    (Anoop Chitkara)
                                                        Judge
           2.3.2020


            (pankaj)







                                                      ::: Downloaded on - 04/07/2022 20:05:11 :::CIS
                                CWP No.1311/2017




                                                                         .
9.1.2020   Present:      Mr. Tijender Singh, Advocate, as Amicus Curiae.

Mr. Vivek Sharma, Advocate, for respondents No. 1 to 4, 6, 7 to 10, 12, 17, 18, 24, 27, 32, 37 to 41, 46, 47, 49, 54 to 56, 59, 60, 62 to 64, 77 to 82, 92 and 93. Mr. Sanjay Bhardwaj, Advocate, for respondent No.15. Mr.Pranay Pratap Singh, Advocate, for respondent No.23.

Mr. Maan Singh, Advocate, for respondents No. 26 and 28. Mr. Bhuvnesh Sharma, Advocate, for respondents No. 33. Mr. Hem Raj, Advocate, vice counsel for respondent No.42.

Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for respondent-OM ITI. Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondent No.56.

Mr. T. S. Chauhan, Advocate, for respondents No.67 to 76.

Mr. Vijay Arora, Advocate, for AICTE. Mr. Aman Parth Sharma, Advocate, for respondent No.83.

Mr. Nitin Thakur, Advocate, for respondent No.84. Mr. Vikas Chauhan, Advocate, for respondent No.88.

Mr. Mukul Sood, Advocate, for respondents No. 89 & 90. Mr. Shashi Shirshoo, CGSC, for Union of India. Mr. Rakesh Thakur, Advocate, for respondent No.91. Mr. Nimish Gupta, Advocate, for respondents No. 93, 94, 95, 96 and 99.

CWP No.1311/2017

Respondents No. 77 to 93 stand duly served. They pray for and are granted six weeks' time to file replies/objections. Mr. Shashi Shirshoo, Central Government Standing Counsel, states that as many as 53 reports have been filed in the registry. The registry is directed to place ::: Downloaded on - 04/07/2022 20:05:12 :::CIS the same on record irrespective of whether there is any objection or not.

List for consideration on 5.3.2020.

CMP No. 793/2020

Issue notice. Notice is confined to the respondents-State only. Mr. Bhupinder Thakur, Dy.A.G. appears and accepts service of weeks' time to file reply.

r to notice on behalf of the respondents-State. He prays for and is granted six (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1243/2018 .

9.1.2020 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.

Admit. List for hearing in due course.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS ITA No.36/2019 .

9.1.2020 Present: Mr. Vinay Kuthiala, Senior Advocate with Ms.Vandana Kuthiala, Advocate, for the appellant.

Issue notice to the respondent, through court process, returnable for 16.4.2020, on taking steps within two days. List along with ITA No. 35/2019.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 6131/2019 .

9.1.2020 Present: Mr. Vivek Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.

Admit. Pleadings be completed within six weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.1445/2017 .

9.1.2020 Present: Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.

Learned counsel for the petitioner prays for and is granted six weeks' time to file rejoinder.

List on 26.3.2020.

                           r                    (Tarlok Singh Chauhan)
                                                        Judge

(Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.2947/2017 .

9.1.2020 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondent/State.

Pleadings are complete. List for hearing on 27.2.2020.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 504/2018 .

9.1.2020 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, vice counsel for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondents No. 1 and 2.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents No. 3 to 5.

Mr. Vishal Mohan, Advocate, vice counsel for respondent No.6.

The matter is still sub judice before the Hon'ble Supreme Court. Therefore, list for consideration on 19.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 193/2019 .

9.1.2020 Present: Mr. Jai Dev Sharma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.

Admit. List for hearing on 19.3.2020.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 308/2019 .

9.1.2020 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.

Mr. B. C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondents No.1 and 2.

Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for respondent No.4.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondent No.4.

Learned counsel for respondent No. 3 prays for and is granted six weeks' time to file reply. Rejoinder, if any, within next two weeks.

List on 12.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 1624/2019 .

9.1.2020 Present: Mr. Shubham Sood, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, and Mr. Narender Singh Thakur, Dy. AGs. for the respondents/State.

Admit. List for hearing in due course.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 9.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3796/2019 .

8.1.2020 Present: Mr. Vinay Sharma, Advocate, for the petitioners.

Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents.

On 2.1.2020, we passed the following order:

Record produced by the respondents are ordered to be returned.

The petitioner in para-9 of the petition has levelled specific allegations to the effect that 45 questions out of 100 questions were from the examination conducted for the post of JBT. The respondents have avoided to reply to the said averment.

Therefore, let supplementary affidavit be filed within one week.

In compliance to the aforesaid order, Director of Land Records, has filed his personal affidavit, wherein he has categorically admitted that out of 100 questions in Patwari examination 43 questions were same and matched with questions of TET(DLED/JBT) examination.

This cannot be a mere coincidence, more particularly, when admittedly there are probably thousands or lacs of questions available in the question bank. Therefore, prima facie we are of the considered view that there has been some mischief in setting up of the paper for patwari examination and the intent behind the same could possibly be to help certain candidate(s). However, this court has no material to draw a conclusion, therefore, it would be necessary to have the entire fact situation investigated by the CBI.

Accordingly, the Superintendent of Police, CBI, is directed to conduct an inquiry being totally uninfluenced by what may have been observed in this order and after carrying out impartial and fair ::: Downloaded on - 04/07/2022 20:05:12 :::CIS .

investigation submit his report to this Court before the next date of hearing. List on 8.4.2020.

Let a copy of this order be sent by the registry to the Superintendent of Police, CBI, Railway Board Building, Shimla, through FAX and registered A.D. Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 4373/2019 .

8.1.2020 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rajesh Kumar, Advocate, for the petitioners.

Mr. Vinod Thakur and Mr. Desh Raj Thakur, Addl. A.Gs.

with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondent/State.

Ms. Ragini Dogra, Advocate, vice counsel for respondent No.2.

Mr. Surender Verma, Advocate, for respondent No.3.

Heard. Let Secretary (Education) appear in person at 10.00 A.M. on the next date of hearing to assist the Court.

List on 10.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.2360/2018 2.1.2020 Present: Mr. B. M. Chauhan, Senior Advocate with Mr. Ravinder .

Thakur, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for the respondents/State.

Status report is stated to have been filed, however the same is not on record. A copy of the status report has been handed over to us in the open court and after going through the same, we are not at all satisfied with the explanation sought to be offered by the Superintending Engineer, IPH Circle, Rohru. In the order dated 19.12.2019, we had clearly noted that the work in question was required to be completed within one year.

The only explanation that is sought to be given by the deponent of the affidavit is that at the time of augmentation of the scheme, one Ramesh Chand, son of Panu Ram, resident of Village Koti, had filed a civil suit.

However, no stay whatsoever has been granted by the Court with regard to the execution of the work in question.

That apart, even if one person has been obstructing the execution of the work in question, then we really fail to understand why rest of the work at the other places could not have been completed.

Therefore, let Superintending Engineer, IPH Circle, Rohru, remain present before this Court on the next date of hearing and to show cause why he be not punished for trying to mislead this Court.

List on 8.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:12 :::CIS 2.1.2020 (pankaj) .

::: Downloaded on - 04/07/2022 20:05:12 :::CIS

CMP No.7984/2019 in CWP No.2524/2017 and CWPOA Nos. 11 and 12/2019 .

2.1.2020 Present: Mr. Dilip Sharma, Mr. Ankush Dass Sood, Senior Advocates with Mr. Manish Sharma and Ms. Shweta Joolka, Advocates, for the petitioners in respective petitions.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy.A.G. for the respondents-State.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the respondents-applicants.

Mr. Tara Singh Chauhan, Advocate, for the respondents- HPSEBL.

Mr. Vijay Chaudhary, Advocate, for respondent No.7 in CWPOA No. 11/2019 and for respondent No.6 in CWPOA No. 12/2019.

Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondents No. 3 to 6, 8 to 24 in CWPOA No. 11/2019 and for respondents No. 2 to 5, 7 to 35 in CWPOA No. 12/2019. Ms. Raghini Dogra, Advocate, vice counsel for respondents No. 25 and 26 in CWPOA No. 11/2019.

Heard further. For continuity, list on 3.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2047/2018 .

2.1.2020 Present: Mr. Abhinav Purhoit, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for respondents No. 1 to 3.

On the request of learned vice counsel for the petitioner, list on 8.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2956/2018 .

2.1.2020 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Narender Singh Thakur, Dy. AG. for respondents No. 1 to 3.

Mr. Rajesh Kashyap, Advocate, for respondent No.4.

Learned Deputy Advocate General prays for and is granted two days' time to file affidavit. List on 8.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 199/2017 .

2.1.2020 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Vinod Thakur, Addl. A.G. and Mr. Narender Singh Thakur, Dy. AG. for respondents No. 1 to 6-State.

Respondents-State to obtain instructions before the next date of hearing, failing which concerned officer shall remain present before this Court. List on 8.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS R.P. No. 106/2019 with COPC No. 144/2019 .

2.1.2020 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for the petitioners in RP No. 106/2019 and for the respondents in COPC No. 144/2019.

Mr. R. S. Chandel, Advocate, for the respondents in R.P. No. 106/2019 and for the petitioner in COPC No. 144/2019.

Registry to make all endeavours to trace records of CWP No. 708/2017. List on 8.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 2.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3358/2019 .

1.1.2020 Present: Mr. K. R. Thakur, Advocate, for the petitioner.

Mr. Aman Deep Sharma, Advocate, for the respondents.

In compliance to the previous order, the petitioner, Mr. S.K. Bhandari, Bank Manager and Ms. Sunita Thakur, Recovery Officer are present along with records. There is no chance of matter being amicably settled. r Reply within six weeks and rejoinder within next four weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.1536/2018 with CWP No.3091/2019 .

CWP No. 1536/2018

1.1.2020 Present: Mr. Satyen Vaidya, Senior Advocate with Mr. Vivek Sharma, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.1.

CWP No. 3091/2019

Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. Vikrant Thakur, Advocate, for respondent No.1.

On the joint request of learned counsel for the parties, list on 26.2.2020. Rejoinder(s), if any, in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 58/2019 .

1.1.2020 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for the respondents-State.

List on 3.1.2020, when the records of the case shall be kept ready by the respondents.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1609/2019 .

1.1.2020 Present: Mr. Naresh Kumar Tomar, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur, Dy. AG. for respondent No. 1.

Ms. Devyani Sharma, Advocate, for respondents No. 2 to 4.

List on 2.1.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 1.1.2020 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ext.Pet. No. 106/2016 .

26.12.2019 Present: Mr. Lokender Paul Thakur, Senior Panel Counsel, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 to 4.

Mr. Shashi Shirshoo, Central Government Standing Counsel for respondents No6.

In compliance to the order dated 23.12.2019, Major S. K. Jakhar, Officer in Charge, 136 OMC is present and has placed before us copies of communications dated 26.9.2019 and 27.11.2019, which clearly go to indicate that the matter even at the end of the Deputy Commissioner, Kinnaur, has been referred to the Ministry of Forest & Environment, Government of India for diversion of the land in question for the purpose other than forestry. In such circumstances, we deem it appropriate to implead Ministry of Environment, Forest and Climate Change as party respondent, who shall figure as respondent No.6.

Issue notice to respondent No.6. Mr. Shashi Shirshoo, Central Government Standing Counsel appears and waives service of notice on behalf of respondent 6.

Mr. Shashi Shirshoo to obtain clear instructions regarding status of the case on or before the next date of hearing.

List on 2.1.2020. Personal presence of the aforesaid Officer is dispensed with.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:12 :::CIS 26.12.2019 (pankaj/gm) .

::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 631/2018

26.12.2019 Present: Mr. Harsh Kalta, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents- State.

As prayed for, rejoinder, if any, be filed within four weeks.

List on 12.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1299/2018 .

26.12.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents- State.

Admit. Pleadings be completed within 12 weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1959/2018 .

26.12.2019 Present: Mr. Devinder K. Sharma, Advocate, vice counsel for the petitioner.

Mr. Surender Verma, Advocate, for respondents No. 1 and

2. Mr. Shashi Shirshoo, Central Government Standing Counsel for respondent No.3.

As prayed for, rejoinder be filed within four weeks. List on 12.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2034/2018 .

26.12.2019 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No. 1 and 2.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 3 and 4.

On the joint request of learned counsel for the parties, list on 2.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2853/2018 .

26.12.2019 Present: Mr. Tara Singh Chauahan, Advocate, for the petitioner.

Mr. O. C. Sharma, Advocate, for the respondent.

Admit. Rejoinder, if any, within six weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 8/2019 .

26.12.2019 Present: Mr. A.K. Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 & 2.

Registry to reflect the name of Mr. P.P. Chauhan, Advocate, in the cause list.

Reply on behalf of the respondents is yet to be filed. The same be positively filed within eight weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3060/2018 .

26.12.2019 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioners.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents.

Admit. Rejoinder, if any, within four weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 16/2019 .

26.12.2019 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 & 2.

Mr. Arun Rana, Advocate, for respondent No.3.

On the request of learned counsel for the petitioner, list on 2.1.2020. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 17/2019 .

26.12.2019 Present: Mr. Tarun K. Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 & 2.

Mr. Arun Rana, Advocate, for respondent No.3.

26.12.2019 Present: Mr. J. L. Bhardwaj, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents-State.

On the request of the respondents-State, list on 1.1.2020.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 61/2019 .

26.12.2019 Present: Mr. Lovneesh Singh Thakur, Advocate, for the petitioner.

Mr. Angrez Kapoor, Advocate, for respondent No.1.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.2.

On the request of learned counsel for the petitioner, list on 2.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 152/2019 .

26.12.2019 Present: Mr. A.K. Gupta, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 to 3.

On the joint request of learned counsel for the parties, list on 2.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 248/2019 .

26.12.2019 Present: Mr. Rishi Tandon, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 and 2.

Leaned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder. List on 5.3.2020.

                              r                     (Tarlok Singh Chauhan)
                                                            Judge

(Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 254/2019 .

26.12.2019 Present: Mr. Anupinder Rohal, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for respondents No. 1 to 3.

Mr. Rahul Mahajan, Advocate, for respondents No. 5, 6 and 7.

Admit. List for final hearing on 2.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 596/2019 .

26.12.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the petitioners.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur , Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs. for the respondents.

It appears that the petitioners have in fact applied for exchange of land as is evident from the applications (Annexure P-11 & P-

12). Therefore, let respondents obtain instructions regarding status of these applications before the next date of hearing.

List on 2.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 902/2019 .

26.12.2019 Present: Mr. Anil Kumar, Advocate, for the petitioner.

Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. AGs.

for respondents No. 1 and 2.

Mr. Y.W. Chauhan, Advocate, for respondent No.3.

Admit. Pleadings be completed within 12 weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 26.12.2019 (pankaj/gm) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4183/2019 .

24.12.2019 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 and 2.

Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondent No.3.

Reply/instructions be filed by next date of hearing.

List on 27.12.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Pet. No. 53/2019 .

24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate, for the respondents.

In compliance to the directions passed by this Court on 7.11.2019, Dr. A.K. Sharma, Executive Director (Personnel) of the respondents-Board is present and states that it is respondent No.2, who infact was required to implement the judgment passed by the learned Tribunal on 1.6.2017 in O.A. No. 2457/2017 and because of default on his part, a show cause has been issued to him. His statement is taken on record. However, that is a separate matter altogether as the orders of the Court/Tribunal are required to be complied with in letter and spirit. It is informed that petitioner has been called for hearing on 3.1.2020. In such circumstances, list for further hearing on 6.1.2020. Personal appearance of the aforesaid Officer is dispensed with.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Pet. No. 80/2019 .

24.12.2019 Present: Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondent No.1.

The issue in question has attained finality after it reached upto Hon'ble Supreme Court. Therefore, we see no reason why official respondents should not comply with the order, more particularly, after decision of the Hon'ble Supreme Court, which was rendered as far as back on 9.8.2019. Compliance-affidavit be filed by the respondents latest by 27.12.2019 failing which respondent No.1, who is otherwise present in the Court, to show cause why charges be not framed against him for willfully and deliberately disobeying the orders of this Court.

List on 27.12.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3544/2019 .

24.12.2019 Present: Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for the petitioners.

On the request of the petitioners-State, list on 27.12.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4312/2019 .

24.12.2019 Present: Ms. Shreya Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondent No. 1.

CWP No. 4329/2019

Admit. Pleadings be completed within six weeks. List thereafter for hearing.

CMP No. 15272/2019

The applicant is granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4328/2019 .

24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 3.

CWP No. 4328/2019

Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 3.

He prays for and is granted six weeks' time to file reply.

List on 3.3.2020.

CMP No. 15313/2019

The applicant is granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4326/2019 .

24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 4.

Mr. Lokender Paul Thakur, Central Government Standing Counsel for respondent No.5.

CWP No. 4326/2019

Notice. Mr. Raju Ram Rahi, Deputy Advocate General and Mr. Lokender Paul Thakur, Central Government Standing Counsel, appear and waive service of notices on behalf of the respective respondents. They pray for and are granted six weeks' time to file reply.

List on 3.3.2020.

CMP No. 15312/2019

The applicants are granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4329/2019 .

24.12.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 4.

CWP No. 4329/2019

Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 4.

He prays for and is granted six weeks' time to file reply.

List on 3.3.2020.

CMP No. 15314/2019

The applicant is granted six weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4340/2019 .

24.12.2019 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 and 2.

CWP No. 4340/2019

Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 and

2. Admit. Pleadings be completed within six weeks. List thereafter for hearing.

CMP No. 15342/2019

The applicant is granted four weeks' time to file the typed/legible copies of the annexures. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4341/2019 .

24.12.2019 Present: Mr. Rakesh K. Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 3.

Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 3.

Respondents to take instructions. List on 27.12.2019.

                             r                    (Tarlok Singh Chauhan)
                                                          Judge

                                                     (Anoop Chitkara)
                                                         Judge


             24.12.2019
              (pankaj)







                                                       ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                   CWP No.4343/2019




                                                                           .
24.12.2019   Present:      Mr.H. S. Rana, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for the respondents.

CMP No. 15362/2019

Allowed and disposed of.

CWP No. 4343/2019 & 15363/2019 Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.

List along with CWPT No. 1078/2015.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4346/2019 .

24.12.2019 Present: Mr. Tijender Singh, Advocate, for the petitioner.

Mr. Mehar Chand Verma, Advocate, for respondent No.3.

CMP No. 15372/2019

Allowed and disposed of.

CWP No. 4346/2019

Admit. Pleadings be completed within six weeks. List thereafter.

CMP No. 15373/2019

Heard. No case for grant of interim relief is made out at this stage, hence the application is dismissed.

CMP No. 15377/2019

The applicant is granted four weeks' time to file typed/translated copies of the documents.

The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4351/2019 .

24.12.2019   Present:      Mr. P.P. Chauahan and Ms. Sanjana Chauhan, Advocates,





             for           the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Vikas Rathore, Mr. Ashwani Sharma, Addl. A.Gs. Mr. J. S. Guleria and Mr. Raju Ram Rahi, Dy.A.Gs. for respondents No. 1 to 3.

CMP No. 15386/2019

Allowed and disposed of.

CWP No. 4351/2019 & 15387/2019 Notice. Mr. Raju Ram Rahi, Deputy Advocate General, appears and wavies service of notice on behalf of respondents No. 1 to 3.

Issue notice to respondent No.4, through court process, returnable for 31.3.2020, on taking steps within two days. In the meanwhile, transfer order dated 19.12.2019 (Annexure P-1) is stayed till further orders.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex.Pet. No. 53/2019 .

23.12.2019 Present: Ms. Babita, Advocate, vice counsel for the petitioner.

Mr. Tara Singh Chauhan and Mr. Vivekanand Negi, Advocates, for the respondents.

Mr. Tara Singh Chauhan, Advocate, states that due to communication gap, order dated 7.11.2019 could not be complied with.

His statement is taken on record.

List on 24.12.2019, when the affidavit in compliance be filed or else respondent No.1 shall personally appear before this Court.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 23.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 213/2011 .

23.12.2019 Present: Mr. Ajay Kumar, Senior Advocate with Mr. Dheeraj K. Vashisht, Advocate, for the appellant.

Mr. K. D. Sood, Senior Advocate with Mr. Ankit, Advocate, for respondent No.1.

Mr. Rajnish K. Lal, Senior Advocate with Mr. Naresh Verma, Advocate, for respondent No.2.

Mr. Ajeet Pal Singh Jaswal, Advocate, vice counsel for respondent No.3.

Learned counsel for the appellant has handed over the documents retained by him, which are made part of the record. Let pagination thereof be done by the registry. On application being made by either of the parties or all of them for obtaining certified copies of these documents, the registry shall not raise any objection in this regard.

List on 16.3.2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 23.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ext. Petition No. 42/2017 .

18.12.2019 Present: Mr. G. C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent.

Land Acquisition Collector, who has passed the supplementary award, shall remain present before this Court along with relevant records on the next date of hearing.

List on 2.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3481/2019 .

18.12.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 to 3.

Mr. Tara Singh Chauhan, Advocate, for respondents No. 4 to 6.

Notice.

r Mr. Narender Singh Thakur, Dy. Advocate General and Mr. Tara Singh Chauhan, Advocate, appear and waive service of notice on behalf of the respective respondents. Reply within two weeks and rejoinder within next four weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3483/2019 .

18.12.2019 Present: Mr. Balram Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.

Notice. Mr. Narender Singh Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted three weeks' time to file reply.

List on 8.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3484/2019 .

18.12.2019 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent No. 1.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 2 and 3.

Mr. Yash Wardhan Chauhan, Advocate, for respondents No. 4 to 6.

Notice. Mr. Shashi Shirshoo, Central Government Standing Counsel, Mr. Narender Singh Thakur, Dy. Advocate General and Mr. Yash Wardhan Chauhan, Advocate, appear and waive service of notice on behalf of the respective respondents. Issue notice to respondent No.7, through court process, returnable for 25.3.2020,on taking steps within two days.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3747/2019 .

18.12.2019 Present: Ms. Madhurika Sekhon, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 1 to 3.

Mr. Shashi Shirshoo, CGSC, for respondents No. 4.

Admit. Pleadings be completed within six weeks. List for hearing on 8.4.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3748/2019 .

18.12.2019 Present: Mr. Jai Ram Sharma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.

On the request of learned vice counsel for the petitioner, list on 26.12.2019. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3393/2015 .

18.12.2019 Present: None for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Mr. Praveen Chandel, Advocate, vice counsel for respondents No. 4 to 7.

r to None has put in appearance on behalf of the petitioner. It appears that he is not interested to pursue the instant list. Accordingly, the writ petition is dismissed in default and for want of prosecution, so also the pending application(s), if any.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3311/2016 .

18.12.2019 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent No. 1.

Mr. Rajiv Jiwan, Senior Advocate with Mr. Ajit Sharma, Advocate, for respondent No.2.

Mr. Ashwani Negi, Advocate, vice counsel for respondent No.3.

on 20.12.2019.

r to On the request of learned counsel for respondent No.2, list (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1523/2017 .

18.12.2019 Present: Mr. Ramakant Sharma, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for the respondents.

On 7.7.2017, this Court passed the following order:

Notice. Mr. Vikas Rathore, learned counsel waives service of notice on behalf of the respondents. Reply within two weeks. Rejoinder within one week thereafter. List on 28th July, 2017.

In the meanwhile, we direct the respondents-authorities to process the petitioner's case for grant of benefits under the scheme, in accordance with law.

Even though, reply on behalf of the respondents stands filed, however it is conspicuously silent with regard to the compliance of the aforesaid order. Therefore, let respondents file supplementary affidavit within three weeks, failing which a responsible officer of the respondents-authorities shall remain present before this Court on the next date of hearing.

List on 8.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2246/2017 .

18.12.2019 Present: Mr. Ajay Thakur, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.

Admit. Rejoinder be filed within two weeks. List thereafter for hearing.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 199/2018 .

18.12.2019 Present: Mr. R. L. Verma, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate, for the respondents.

Admit. Pleadings be completed within six weeks. List thereafter for hearing.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 570/2018 .

18.12.2019 Present: Ms. Manju Dhatwalia, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents-State.

Ms. Kiran Dhiman, Advocate, vice counsel for respondent No.2.

Mr. Vinay Kuthiala, Senior Advocate with Mr. Devi Singh, Advocate, for respondent No.4.

On the request of learned vice counsel for the petitioner, list on 26.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 749/2018 .

18.12.2019 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 and 3.

The respondents-State to examine whether the case of the petitioner is covered r as per order passed in CWP No. 1887/2917 (Annexure P-6).

List on 20.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 943/2018 .

18.12.2019 Present: None for the petitioner.

Mr. Shushant Vir Singh Thakur, Advocate, for the respondents.

Reply is stated to have been filed. However, the same is not on record. Learned counsel to follow up with the registry.

Admit. Rejoinder, if any, be filed within four weeks.

List for hearing on 11.3.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1705/2018 .

18.12.2019 Present: Mr. B. S. Chauhan, Senior Advocate with Mr. Munish Dhatwalia, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 1.

Ms. Chandrika, Advocate, vice counsel for respondent No.2.

Ms. Megha Kapur Gautam, Advocate, for respondents No. 3 and 4.

Admit. Pleadings be completed within six weeks. List on 11.3.2020 for hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1750/2018 .

18.12.2019 Present: Mr. Ajay Thakur, Advocate, vice counsel for the petitioner.

Mr. D. K. Khanna, Advocate, for the respondent.

Mr. Ajay Thakur, Advocate, prays for and is granted two weeks' time to file rejoinder.

List on 1.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2945/2018 .

18.12.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondents No. 1, 2 and 5 to 8.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Ms. Divya Sood, Dy. AGs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 4.

Admit.

thereafter for hearing. to Pleadings be completed within six weeks. List (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2956/2018 .

18.12.2019 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Ajay Vaidya, Senior Additional Advocate General with Mr. Vinod Thakur, Addl. A.G. Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs, for respondents No. 1 to 3.

Mr. Rajesh Kashyap, Advocate, for respondent No.4.

On the request of respondents-State, list on 19.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4/2019 along with CWP No. 1444/2017 .

CWP No. 4/2019

18.12.2019 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Devi Singh, Advocate, for the petitioners.

Mr. Ajay Vaidya, Senior Additional Advocate General with Mr. Vinod Thakur, Addl. A.G. Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs, for respondent No.1.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.2.

Mr. Mukul Sood, Advocate, for respondents No. 3 to 33 (except respondent No.23 Dolma Devi).

CWP No. 1444/2017

Mr. Vinay Kuthiala, Senior Advocate with Mr. Devi Singh, Advocate, for the petitioners.

Mr. Ajay Vaidya, Senior Additional Advocate General with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs, for respondents No.1 and 2.

Mr. Shashi Shirshoo, Central Government Standing Counsel for respondent No.3.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondent No.4.

Mr. Mukul Sood, Advocate, for respondents No. 5 to 9 and 11 to 24.

On the joint request of learned counsel for the parties, list on 3.1.2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 18.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 1582/2019 .

12.12.2019 Present: Mr. P. M. Negi, Advocate, for the petitioner.

Mr. D. K. Khanna, Advocate, for the respondent.

This is second round of litigation at the instance of the petitioner. Even in the earlier petition being CWP No. 368/2019, a coordinate bench of this Court vide order dated 26.2.2019 passed the following order:-

"The petitioner appeared in the State Eligibility Test Examination-2017 held for recruitment to the posts of Assistant Professor(s) in University and Colleges within the State of Himachal Pradesh. It appears that the petitioner could not qualify the test. He alleges that Question No.8 of History (Paper-

II) was correctly answered by him, but the answer key was wrongly prepared due to which he has not been awarded marks for the said correct answer and should the Commission rectify the error he would qualify the test.

2. Mr. D.K. Khanna, learned counsel for the Public Service Commission, on the other hand, submits that the answer key was displayed on the Website and objections were invited and also the same thereafter were placed before the Expert Committee and wherever the mistake was committed, the same was rectified. He agrees that if the petitioner so desires, report of the Expert Committee, relating to above stated Question No.8, shall be shown to him. The petitioner may approach the Commission on any working day at 11.00 am within one week and let the Expert Committee's decision regarding Question No.8 of History (Paper-II) be shown to him. In view of the above, present petition stands disposed, so also pending application(s), if any."

Even though the expert has now given his opinion saying that the correct answer to question No.8 is (D), but no reasons in support thereof ::: Downloaded on - 04/07/2022 20:05:12 :::CIS have been given. This assumes importance because while claiming right .

answer to question No.8 to be (B), the petitioner has relied upon texts of three authors, namely, D.C. Sircar, Upinder Singh and K. C. Shrivastava, however, it appears that text books of these authors have not been taken note of by the expert or if taken note of, the same have not been dealt with in the opinion so furnished to the petitioner under the Right to Information Act.

Therefore, expert is again directed to supply correct answer key specifically dealing with texts relied upon by the petitioner within a period of four weeks from today.

List on 9.1.2020.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CMP No. 7984/2019 in CWP No. 2524/2017 with CWPOA Nos. 11 and 12/2019 .

12.12.2019 Present: Mr Dilip Sharma, Senior Advocate with Ms. Shikha Rajta, Advocate, for the petitioner(s).

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for the respondents- State.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for the respondents-applicants.

Mr. Tara Singh Chauhan, Advocate, for respondents- HPSEBL.

Mr. Prashant Sharma, Advocate, for respondents No.25 and 26.

Mr. Karan Parmar, Advocate, for the applicants- respondents.

Mr. Tara Singh Chauhan, Advocate, has placed on record copy of the minutes on item 9.10, which is made part of the record.

List for hearing on 18.12.2019. The registry to reflect name of Mr. Karan Parmar, Advocate, in the cause list henceforth.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2904/2016 .

12.12.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for respondents No. 1 to 3.

Learned counsel for the petitioners prays for and is granted six weeks' time to place on record additional documents. List on 5.3.2020. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1103/2017 .

12.12.2019 Present: Mr. R. K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioner.

Mr. Sunil Kumar, Advocate, vice counsel for respondents No. 1 to 3.

Despite repeated opportunities, the petitioner has not filed the rejoinder. As a matter of sheer indulgence and last opportunity, two weeks' time is granted to file rejoinder. List on 26.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2034/2019 .

12.12.2019 Present: Ms. Kiran Dhiman, Advocate, for the petitioner.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No. 1 to 3.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for the respondents No. 4 and 5.

Respondent No.5 has produced records of the case, wherein again Soldier number is not mentioned and descriptive number has been mentioned. When confronted with, learned counsel for the petitioner prays for and is granted two weeks' time to obtain instructions in light of the record produced.

List on 26.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 858/2019 .

12.12.2019 Present: Mr. Rishi Tandon, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Narender Singh Thakur and Ms. Divya Sood, Dy. AGs for the respondents-

State.

On the request of learned vice counsel for the petitioner, list on 26.3.2020.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 12.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1119/2019 .

4.12.2019 Present: Mr. Nitin Thakur, Advocate, for the petitoiner.

Mr. Rajesh Sharma, ASGI, for respondents No. 1, 2, 6 and 7.

Mr. Vinod Thkaur, Addl. A.G. with Mr. Bhupinder Thakur, Mr. Narender Singh Thakur, Dy. A.Gs.a nd Mr. Ram Lal Thakur, Asstt. A.G. for rrespondents No. 3 to 5 CMP No. 14197/2019 Heard. Taking into consideration peculiar facts and circumstances of the case, the petitioner is permitted to appear in examination of 5th semester subject to the outcome of the writ petition. The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 4.12.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3267/2019 .

29.11.2019 Present: Mr. B. S. Chauhan, Senior Advocate with Mr. Munish Datwalia, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent No.1.

Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 2 and 3.

Even though respondents No. 2 and 3 have filed their reply on 19.11.2019, but while doing so, they have been totally oblivious of the order that was passed by this Court on 16.11.2019, which reads thus:-

"The only question involved in the present writ petition is whether issued raised herein is covered by a Division Bench judgment of this Court in batch of petitions, lead case whereof is CWP No. 4550 of 2010, titled Ravi Kumar vs. State of H.P. and another, decided on 16.12.2010 and in LPA No. 36 of 2010, titled Sita Ram vs. State of H.P. and others, decided on 15.07.2010. Therefore, list for admission/hearing on 21st November, 2019. In the meanwhile, it shall be open to the respondents to file reply/response."

Let supplementary affidavit be filed on behalf of the said respondents before the next date of hearing.

List on 12.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1607/2019 .

29.11.2019 Present: Mr. I. N. Mehta, Advocate, for the petitioner.

Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for the respondents.

Learned counsel for the petitioner prays for and is granted two weeks' time to file response to the status report.

List on 19.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1760/2019 .

29.11.2019 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 1 and 2.

Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder.

r to List on 28.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1828/2019 a/w CWP No. 2033/2019 .

29.11.2019   Present:     Ms. Abhilasha Kaundal, Advocate, for the petitioner in





             CWP          No. 1828/2019.

Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents-State.

Mr. Sanjeev Kumar, vice counsel for respondent-HRTC.

Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.

List on 27.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1960/2019 .

29.11.2019 Present: Mr. P. P. Chauhan, Advocate, for the petitioner.

Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 1 and 2.

Mr. Narender Singh Thakur, learned Deputy Advocate General, prays for and is granted two weeks' time to take instructions.

List on 13.12.2019.

                             r                     (Tarlok Singh Chauhan)
                                                           Judge

(Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2548/2019 .

29.11.2019 Present: Mr. A. K. Gupta, Advocate, for the petitioners.

Mr. Bhupinder Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. AGs for respondents No. 1 to 3.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.4.

Reply on behalf of respondents No. 1 to 3, if not already filed, be filed within two weeks.

List for consideration on 13.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 29.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 60/2019 .

21.11.2019 Present: Mr. Onkar Jairath, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, the respondent.

On the joint request of learned counsel for the parties, list on 5.12.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1571/2018 .

21.11.2019 Present: Mr. R. L. Chaudhary, Advocate, for the petitioner.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No. 1 to 5.

Steps for service of respondents No. 6 and 7 not taken. As prayed for, the same be positively taken within two weeks, failing which petition against the aforesaid respondents shall stand dismissed without further reference to the court.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPOA No. 85/2019 .

21.11.2019 Present: Mr. Dilip Sharma, Senior Advocate with Ms. Shikha Rajta, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 1.

Mr. D. K. Khanna, Advocate, for respondent No.2.

r to Mr. Neel Kamal Sharma, Advocate, for respondent No.3.

On the joint request of learned counsel for the parties, list on 5.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 933/2017 .

21.11.2019 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents/State.

Mr. Ajay Thakur, Advocate, prays for and is granted four weeks' time to file fresh power of attorney.

List on 26.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2106/2017 .

21.11.2019 Present: Mr. Virender Thakur, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents/State.

Ms. Sunil Mohan Goel, Advocate, for respondent No.4.

r to List along with CWP No. 2274/2018 on 28.11.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1145/2018 .

21.11.2019 Present: Mr. Mahesh Verma, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent-State.

Admit.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1155/2018 .

21.11.2019 Present: Mr. Sunil Chaudhary, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents-State.

Pleadings be completed within six weeks. List thereafter.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2139/2018 .

21.11.2019 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

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

On the request of learned counsel for the petitioners, list on 22.11.2019.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2735/2018 .

21.11.2019 Present: Mr. D. N. Sharma, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent-State.

Mr. Naresh K. Gupta, Advocate, for respondent No.4.

On the oral request of learned counsel for the petitioners, Shimla Jal Prabandhan Nigam Limited, U.S. Club, Shimla, through its MD-cum-CEO is impleaded as respondent No. 5.

Issue notice to the newly added respondent. Mr. Naresh K. Gupta, Advocate, appears and waives service of notice on behalf of respondent No.5.

As jointly prayed for by the learned counsel for the respondents, four weeks' time is granted to file reply.

List on 19.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2918/2018 .

21.11.2019 Present: Ms. Kusum Chaudhary, Advocate, vice counsel for the petitioners.

Mr. Ramesh Sharma, Advocate, for respondent No.1.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 5.

Admit. List for final hearing in the month of March, 2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2930/2018 .

21.11.2019 Present: Mr. Rakesh Thakur, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Mr. Narender Singh Thakur, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.

Mr. V. B. Verma, Advocate, for respondent No.3.

on 28.11.2019.

r to On the request of learned vice counsel for the petitioner, list (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP Nos. 2939/2018 & 3071/2018 .

21.11.2019 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioners.

Mr. Navlesh Verma, Advocate, for the respondents.

After arguing for some time, learned counsel for the petitioners prays for an adjournment. Prayer allowed, as not opposed.

List on 28.11.2019.

                             r                     (Tarlok Singh Chauhan)
                                                           Judge

(Chander Bhusan Barowalia) Judge 21.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3311/2016 .

16.11.2019 Present: Ms. Kusum, Advocate, vice counsel for the petitioner.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 2.

Mr. Atul Jhingan, Advocate, for respondent No.3.

Learned counsel for the petitioner to obtain instructions.

List on 21.11.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3280/2019 .

16.11.2019 Present: Mr. Maan Singh, Advocate, for the petitioner.

Mr. Angrez Kapoor, Advocate, for respondent No.1.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No. 2.

In compliance to the order passed by this Court on 5.11.2019, learned counsel for respondent No.1 has placed on record instructions dated 15.11.2019, wherein it has been mentioned that the allegations of the petitioner that respondent No.3 was ineligible are not correct. The aforesaid communication is taken on record and a copy thereof be supplied to the learned counsel for the petitioner today itself.

Let respondents file their reply within four weeks.

Rejoinder within next four weeks.

List for final hearing in the month of March 2020.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 474/2012 along with LPA Nos. 457, 463, 472, 473, 475, 476 and .

479/2012

16.11.2019 Present: Ms. Chavi, Advocate, for the appellant(s).

Mr. K. D. Sood, Senior Advocate with Mr. Sukrit Sood, Advocate, for the respondent(s).

Learned counsel for the appellant(s) prays for and is granted two weeks' time to file fresh power of attorney.

List on 6.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 506/2012 .

16.11.2019 Present: Mr. R. L. Sood, Senior Advocate with Mr. Sanjeev Kumar, Advocate, for the appellants.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 and 3.

Appellant No.1 is stated to have died. As prayed for, let consequential steps on his death be taken within four weeks.

List on 20.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2711/2017 .

16.11.2019 Present: Mr. A. K. Vashishta, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G.for respondents-State.

Heard in part. For continuity, list on 21.11.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 16.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS DSR No. 1/2018 along with Cr.A. .

No. 387/2018 DSR No. 1/2018

8.11.2019 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellant.

Mr. Prince Chauhan, Advocate, for the respondents.

Cr. A. No. 387/2018

Mr. Prince Chauhan, Advocate, for the appellants.

Mr. Ankush Dass Sood, Senior Advocate with Mr. Vinod Thakur, Addl. A.G., Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.

Mr. Prince Chauhan, Advocate, prays for an adjournment on the ground that Mr. R.S. Cheema, learned Senior Advocate, who was to conduct the case, is not available today. Prayer allowed, as not opposed.

As prayed for, list in the month of March, 2020.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Review Petition No. 117/2019 .

8.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the petitioners.

None for the respondents.

The instant petition has been listed under caption "Speaking to the Minutes" because inadvertently name of one of us (Justice Anoop Chitkara) is not reflected in the order dated 22.10.2019. Accordingly, the order, dated 22.10.2019, is corrected to this extent.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 293/2018 .

8.11.2019 Present: Mr. Tek Chand, Advocate, vice counsel for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondents.

Mr. Arun Sehgal, Advocate, for the applicant in Cr.MP(M) No. 1683/2019.

Cr.MP(M) No. 1683/2019

Heard. The application seeking compromise r of the matter and acquittal of the appellants/convicts is clearly misconceived because they have been convicted and sentenced under Sections 354-B, 376-D, 506 and 201 IPC in case FIR No. 9/2016, dated 30.1.2016. Furthermore, it is not the case of the convicts that any one of them has solemnized marriage with the prosecutrix, rather their case is that the prosecutrix has in the interregnum solemnized marriage with some third person and settled in her matrimonial house. This is not a ground to compound the case as it would be contrary to the law.

Accordingly, the application is dismissed being misconceived.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 321/2019 .

8.11.2019 Present: None for the appellants.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.

Cr. MP No. 1996/2019

The application for early hearing is clearly misconceived as this Court has already ordered hearing of the appeal to be expedited vide order dated 16.9.2019. Consequently, the same is dismissed.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr.MP(M) No. 2029/2019 .

8.11.2019 Present: Mr. V.D.Khidtta, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.

Cr.MP(M) No. 2029/2019

Notice. Ms. Svaneel Jaswal, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent.

Heard. For the reasons stated in the application, coupled with the fact that the applicant is undergoing life imprisonment, the same is allowed and delay of 23 days in filing of the main appeal is condoned. The appeal be registered.

Cr. A. No. /2019 Admit. Call for the records.

Hearing be expedited.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 116/2013 .

8.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellants.

Mr. Tek Chand Sharma, Advocate, for the respondent.

When the case was taken up for hearing, it was noticed that by way of impugned judgment, as many as five writ petitions were finally disposed of, whereas the instant appeal seeks only to assail directions passed in Chaman Lal' case. There is nothing on record to indicate that the judgment in other petitions has been assailed by the State.

Learned Deputy Advocate General prays for and is granted two days' time to ascertain this fact.

List on 11.11.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 88/2016 along with COPC No. 300/2017 .

LPA No. 88/2016

8.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellants.

Mr. Suneel Awasthi, Advocate, for respondents No. 1 to 8.

Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondents No. 9 and 10.

COPC No. 300/2017

Mr. Suneel Awasthi, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondents-State.

List before appropriate bench of which one of us (Justice Tarlok Singh Chauhan) is not a member.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 161/2016 .

8.11.2019 Present: Mr. V.D.Khidtta, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondents.

On the request of learned counsel for the appellant, list on 15.11.2019.


                                                 (Tarlok Singh Chauhan)
                          r                                 Judge


                                                       (Anoop Chitkara)

                                                           Judge
           8.11.2019
            (pankaj)








                                                 ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                            LPA No. 9/2008




                                                                     .
8.11.2019 Present:       Mr. Vijay, Advocate, for the appellants.

Mr. Nitin Thakur, Advocate, vice counsel for the respondent.

Mr. Vijay, Advocate, prays for and is granted three weeks' time to file fresh power of attorney on behalf of the appellants.

List on 29.11.2019.


                                                    (Tarlok Singh Chauhan)
                            r                                  Judge

                                                          (Anoop Chitkara)
                                                              Judge
           8.11.2019


            (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:12 :::CIS

Cr. A. No. 57/2018 & 138/2018 .

8.11.2019 Present: Mr. Vivek Sharma, Advocate, for the appellant in Cr.A. No. 57/2018.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the respondent.

One of the issues involved in these cases is pending adjudication before the Hon'ble Supreme Court in case titled as Hira Singh vs. Union of India. Therefore, hearing of these cases is adjourned to 20.12.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 8.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 3052/2019 .

6.11.2019 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for respondents No. 1 to 3.

Mr. Lalit K. Sharma, Advocate, for respondent No.4.

At the joint request of learned counsel for the parties, list on 7.11.2019.


                                                  (Tarlok Singh Chauhan)
                          r                                  Judge

                                                        (Anoop Chitkara)
                                                            Judge
           6.11.2019


            (pankaj)







                                                  ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                          CWP No. 121/2019




                                                                 .
6.11.2019 Present:     Mr. Prashant Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for respondent No.1.

Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for respondents No.2 to 4.

Mr. Vivek Negi, Advocate, vice counsel for respondent No.5.

On the request of Learned counsel for the petitioner, list on 13.11.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 6.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr.A. No. 191/2019 .

6.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellant.

None for the respondent.

Admit. List along with Cr.A. No. 62/2019.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 6.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. App. No. 486/2003 .

6.11.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G., for the appellant.

Ms. Leena Guleria, Advocate, vice counsel for the respondent.

On the request of Ms. Leena Guleria, Advocate, list on 13.11.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 6.11.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 534/2018 .

25.10.2019 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Piar Chand and Ms. Abhilasha Kaundal, Advocates, for the petitioner.

Mr. Bhupender Thakur, Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for respondents No. 1 and 2.

Mr. J. L. Bhardwaj, Advocate, for respondent No.3.

CMP No. 11444/2019

Since the petitioner proposed to assail the order that was passed during the pendency of the writ petition, the amendment as proposed is allowed. The application stands disposed of.

CWP No. 534/2018

The amended petition, as undertaken, be filed during the course of the day. Reply to the amended petition be filed within three weeks and rejoinder within two weeks thereafter.

List on 13.12.2019.

(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 25.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 132/2019 .

24.10.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal, and Mr. Narender Singh Thakur, Dy. A.Gs. for the appellant.

Mr. Manohar Lal Sharma, Advocate, for the respondent.

Cr.MP(M) No. 1479/2019

Mr. Hira Singh, surety of the accused, is permitted to meet with the alleged accused Prem Bahadur Rawat, who is stated to be lodged in the judicial lock up, at any time during one week to satisfy himself regarding identity of the person for whom he stood surety.

List on 7.11.2019.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr.A. No. 381/2016 .

24.10.2019 Present: Ms. Kiran Lata Sharma, Advocate for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.

Mr. Vijay Singh Thakur, Advocate, for respondent No.2.

At the joint request of learned counsel for the parties, list on 14.11.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 53/2017 .

24.10.2019 Present: None for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.

One of the issues involved in this case is pending adjudication before the Hon'ble Supreme Court in case titled as Hira Singh vs. Union of India. Therefore, hearing of this case is adjourned to 19.12.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 165/2017 .

24.10.2019 Present: None for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.

List on 14.11.2019.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 132/2018 & Cr. A. No. 587/2017 .

24.10.2019 Present: Mr. Vinod Kumar Gupta, Advocate, for the appellants.

Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.

At the joint request of learned counsel for the parties, list on 14.11.2019.

                            r                       (Tarlok Singh Chauhan)

                                                             Judge


                                                         (Anoop Chitkara)
                                                              Judge



            24.10.2019
             (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                             Cr. A. No. 337/2018




                                                                     .
24.10.2019 Present:      Mr. Ramesh Sharma, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.

At the joint request of learned counsel for the parties, list on 14.11.2019.


                                                    (Tarlok Singh Chauhan)
                            r                                Judge

                                                         (Anoop Chitkara)
                                                              Judge
            24.10.2019


             (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                             Cr. A. No. 385/2018




                                                                    .
24.10.2019 Present:      None for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent.

List on 21.11.2019.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 24.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 369/2012 .

24.10.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Ms. Svaneel Jaswal, and Mr. Narender Singh Thakur, Dy. A.Gs. for the appellants.

Mr. A.K. Gupta, Advocate, for the respondent.

At the request of learned Deputy Advocate General, list on 14.11.2019.


                                                   (Tarlok Singh Chauhan)
                            r                               Judge

                                                        (Anoop Chitkara)
                                                             Judge
            24.10.2019


             (pankaj)







                                                   ::: Downloaded on - 04/07/2022 20:05:12 :::CIS

RSA No. 659/2008 along with RSA No. 664/2008 .

24.10.2019 Present: Mr. Anirudh Sharma, Advocate, vice counsel for the appellant(s).

Mr. B. C. Verma, Advocate, for the respondent(s).

On the request of Mr. Anirudh Sharma, Advocate, list on 12.12.2019.


                                                   (Tarlok Singh Chauhan)
                            r                               Judge

            24.10.2019
             (pankaj)








                                                   ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                             Cr. A. No. 370/2017




                                                                     .
24.10.2019 Present:      Mr. N. S. Chandel, Senior Advocate with Mr. Vinod

Gupta, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.

At the joint request of learned counsel for the parties, list on 7.11.2019.

                            r                       (Tarlok Singh Chauhan)

                                                             Judge


                                                         (Anoop Chitkara)


                                                              Judge
            24.10.2019
             (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                             Cr. A. No. 370/2017




                                                                     .
17.10.2019 Present:      Mr. N. S. Chandel, Senior Advocate with Mr. Vinod

Gupta, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.

At the joint request of learned counsel for the parties, list on 7.11.2019.

                            r                       (Tarlok Singh Chauhan)

                                                             Judge


                                                         (Anoop Chitkara)


                                                              Judge
            17.10.2019
            (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                             Cr. A. No. 46/2019




                                                                     .
17.10.2019 Present:      Mr. Sudhir Thakur, Senior Advocate with Mr. Karun

Negi, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.

At the joint request of learned counsel for the parties, list on 7.11.2019.

                            r                       (Tarlok Singh Chauhan)

                                                             Judge


                                                         (Anoop Chitkara)


                                                              Judge
            17.10.2019
            (pankaj)







                                                    ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                            Cr. A. No. 175/2019




                                                                    .
17.10.2019 Present:      Mr. Deepak Kaushal, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondent-State.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 17.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 262/2012 .

17.10.2019 Present: Mr. Sanjeev Kutiala, Senior Advocate with Ms. Sonia Saini,Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondents-State.

Mr. J. L. Bhardwaj, Advocate, for respondent No.3.

CMP No. 739/2013

Reply and rejoinder are stated to be filed by the respective parties. However the same are not on record. The registry to place the same on record, if found in order. The learned counsel for the parties to assist the registry.

List for consideration on 31.11.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 17.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1728/2019 .

17.10.2019 Present: Mr. Ajay Thakur, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Mr. Narender Singh Thakur, Dy. A.Gs. for the respondents-State.

Mr. Sanjeev Kumar, Advocate, for respondent No.5.

Learned Additional Advocate General, on instructions, states that though reply is ready, yet because of some technical flaw, the same cannot be filed today. He undertakes to file the reply within three days. His statement is taken on record.

List on 24.10.2019.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 17.10.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.95/2019 .

17.10.2019 Present: Mr. Janesh Mahajan, Advocate, for the petitioner.

Mr. K. D. Shreedhar, Senior Advocate with Ms. Shreya Chauhan, Advocate, for respondents No. 1 and 2.

Mr. Kush Sharma, Advocate, vice counsel for respondents No. 3 to 7.

CWP No. 95/2019

Mr. Kush Sharma, on instructions, states that his clients do not intend to file separate reply and they would be adopting reply filed on behalf of respondents No.1 and 2. His statement is taken on record. Respondents No. 3 to 7 are permitted to adopt the reply of respondents No. 1 and 2. Mr. Janesh Mahajan, Advocate, states that he also does not intend to file any rejoinder.

CMP No. 7490/2019

As prayed for, reply be filed within two weeks.

CMP No. 7491/2019

Issue notice to the proposed respondent, Ritesh Kukreti, through court process, returnable for 14.11.2019, on furnishing his complete address, failing which the application shall be deemed to be dismissed without further reference to the Court.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge ::: Downloaded on - 04/07/2022 20:05:12 :::CIS 17.10.2019 (pankaj) .

::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2654/2019

30.9.2019 Present: M/s Tarun Narang, Akash Mohan and Amit Dahiya, Advocates, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for respondents No. 1 and 2.

CMP No. 10379/2019

Allowed and disposed of.

CWP No. 2654/2019 & CMP No. 10380/2019 List along with CWP No. 2246/2019 on the date already fixed.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2656/2019 .

30.9.2019 Present: Ms. Ranjana Parmar, Senior Advocate with Mr. Karan Parmar, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for respondents No.1 and 2 Mr. Ajay Thakur, Advocate, vice Mr. Aman Deep Sharma, Advocate, for respondents No. 3 and 4.

CMP No. 10388/2019

Allowed and disposed of.

CWP No. 2656/2019 & CMP No. 10390/2019 Notice. Ms. Rita Goswami, Addl. A.G. and Mr. Ajay Thakur, Advocate, appear and waive service of notice on behalf of the respective respondents. As jointly prayed for, list on 3.10.2019. In the interim, we direct the respondents not to take coercive action against the petitioner subject to deposit of Rs.5,00,000/- by him within a week from today.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2657/2019 .

30.9.2019 Present: M/s Tarun Narang, Akash Mohan and Amit Dahiya, Advocates, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for respondent No.1.

Mr. Neel Kamal Sharma, Advocate, for respondent No.2.

Mr. K. D. Sood, Senior Advocate with Mr. Sukrit Sood, Advocate, for respondent No.3.

CMP No. 10392/2019

Allowed and disposed of.

CWP No. 2657/2019 & CMP No. 10393/2019 Notice. Ms. Rita Goswami, Addl. A.G., Mr. Neel Kamal Sharma and Mr. Sukrit Sood, Advocates, appear and waive service of notice on behalf of the respective respondents.

Respondent No.3 to obtain instructions before the next date of hearing.

List on 3.10.2019.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2658/2019 .

30.9.2019 Present: Mr. Lalit Kumar Sehgal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J. K. Verma, Ms. Rita Goswami and Mr. Ashwani Sharma, Addl. A.Gs. for the respondent-State.

CMP No. 10395/2019

Allowed and disposed of.

CWP No. 2658/2019 & CMP No. 10396/2019 Notice. Ms. Rita Goswami, Addl. A.G. appears and waives service of notice on behalf of respondents No. 1 to 4. She prays for and is granted four weeks' time to file reply.

Issue separate notice to respondent No.5, through court process, returnable for 4.11.2019, on taking steps within two days.

CMP No. 10397/2019

The application is disposed of, with a direction to the applicant to file translated copies of vernacular documents before the next date of hearing.

(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) Judge 30.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 293/2018 .

27.9.2019 Present: Mr. Tek Chand, Advocate, vice counsel for the appellants.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Mr. Subhash Chand, Advocate, vice counsel for the applicants in Cr.MP No. 1683/2019.

25.10.2019.

r to At the joint request of learned counsel for the parties, list on (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 435/2018 .

27.9.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the appellant.

Cr.MP(M) No. 1681/2019

As prayed for, two weeks' time is granted to file reply.

List on 18.10.2019.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 269/2019 .

27.9.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the appellant.

Learned Additional Advocate General prays for and is granted time to go through the letter, dated 9.7.2019.

List on 4.10.2019.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2604/2019 .

27.9.2019 Present: Mr. Vijay Chaudhary, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents No. 1 and 4.

Mr. Tara Singh Chauhan, Advocate, for respondents No. 2 and 3.

Mr. Avinash Jaryal, Advocate, for respondent No.5.

CMP No. 10203/2019

Allowed and disposed of.

CWP No. 2604/2019

Issue notice. Mr. Bhupinder Thakur, Dy. A.G., Mr. Tara Singh Chauhan and Mr. Avinash Jaryal appear and waive service of notice on behalf of the respective respondents. They pray for and are granted four weeks' time to file reply. List on 25.10.2019.

CMP No. 10205/2019

Notice in the aforesaid terms. Heard. The respondents No. 2 and 3 are directed to deposit a sum of Rs. 5 lac towards interim medical expenses of the petitioner within four weeks.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 598/2017 .

27.9.2019 Present: Mr. Ashwani K. Negi, Advocate, for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy. A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Arguments heard. Judgment reserved.

r to (Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 27.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 8657/2010 .

27.9.2019 Present: Petitioner in person.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. A.Gs. for the respondents No. 1, 2 & 4 to 7.

Learned Additional Advocate General prays for and is granted four weeks' time to obtain instructions in light of previous order. r List on 25.10.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 27.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 534/2018 .

13.9.2019 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No. 1 and 2.

Mr. J. L. Bhardwaj, Advocate, for respondent No.3.

On 12.7.2019, this Court passed the following order:

"When the case was taken up today for hearing, the learned Additional Advocate General placed before us two communications. The first is letter dated 08.07.2019 from the Principal Secretary (Finance) to the Government of Himachal Pradesh to the Additional Chief Secretary (Home) to the Government of Himachal Pradesh, wherein, the Finance Department has clearly stated that it has no objection if the issue involved in the instant lis is deliberated upon jointly by all the Departments i.e. Home, Finance and the High Court.

The other communication is dated 09.07.2019 addressed by the Additional Chief Secretary (Home) to the Government of Himachal Pradesh to the Additional Chief Secretary (Finance) to the Government of Himachal Pradesh and the Registrar General of this High Court, stating therein that a meeting has been scheduled for 24.07.2019 to deliberate jointly all the issues raised in this petition.

Now that the matter is to be deliberated upon jointly by the three Departments i.e. Home, Finance and the High Court, we deem it proper to adjourn the case by two months. List on 13.09.2019."

We are informed by learned counsel for respondent No.3 that the claim of the petitioner has been rejected by the Committee in its meeting held on 24.7.2019. He has placed a copy of the decision before us, which is made part of the case file.

::: Downloaded on - 04/07/2022 20:05:12 :::CIS

Learned counsel for the petitioner prays for time to go through the aforesaid decision so as to decide whether the present writ petition is required to be amened or fresh writ petition is required to be filed assailing the aforesaid decision.

As prayed for, list on 27.9.2019.

(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 13.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CMP(M) No. 1006/2017 in Review Petition No. 55/2017 .

6.9.2019 Present: Ms. Sarswati, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.

Ms. Sarswati, Advocate, prays for and is granted four and 5 to 12.

r to weeks' time to file power of attorney on behalf of petitioners No. 3 List on 18.10.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Review Petition No. 95/2016 6.9.2019 Present: Mr. K. D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents-State.

Learned Additional Advocate General states that the inquiry initiated against the erring official is likely to be completed within three months. His statement is taken on record.

List on 6.12.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 6.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1228/2019 6.9.2019 Present: Mr. K. D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.

Learned Additional Advocate General prays for and is granted six weeks' time to file sur-rejoinder.

List on 18.10.2019.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 6.9.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 8657/2010 23.8.2019 Present: Petitioner in person.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, Dy. A.Gs. for the respondents No. 1, 2 & 4 to 7.

Mr. Naresh Kaul, Advocate, for respondent No.3.

Learned Additional Advocate General prays for some time to obtain instructions as to whether henceforth the State would be representing respondent No.4 as allegations in the petition are primarily against the said respondent. Prayer allowed.

List for consideration on 27.9.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23.8.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 391/2018 26.6.2019 Present: Mr. Vikas Rathore and Mr. Vinod Thakur Addl.

A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram .

Lal Thakur, Asstt. A.G. for the appellant.

List along with Cr. A. No. 62/2019 on the date already fixed.


                                               (Tarlok Singh Chauhan)
                                                       Judge




            26.6.2019
               (pankaj)
                             r         to        (Anoop Chitkara)
                                                      Judge









                                                    ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                                 CWP No. 1375/2019

25.6.2019   Present:       Mr. Nitish Kaith, Advocate, for the petitioner.




                                                                          .

Mr. Vikas Rathore and Mr. Vinod Thakur Addl.

A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondent No.1.

CMP No. 5663/2019

Allowed and disposed of.

CWP No. 1375/2019

Notice. Mr. Ram Lal Thakur, learned Assistant Advocate General, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondents No. 2 to 4, through court process, returnable for 20.8.2019, on taking steps within two days.

CMP No. 5664/2019

Heard. The application is disposed of with a direction that the appointment of respondent No.4 shall be subject to the final outcome of the writ petition.

CMP No. 5665/2019

The application is disposed of with a direction to the petitioner to file legible copies of Annexures within a period of six weeks.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1925/2018 25.6.2019 Present: Mr. Tenzin Tashi Negi, Advocate, vice counsel for the petitioner.

Mr. Vikas Rathore and Mr. Vinod Thakur Addl. A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondents.

Admitted. Pleadings be completed within four weeks.

List before the learned Single Judge having roster on 16.7.2019 for final hearing.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2896/2018 25.6.2019 Present: Mr. Ramakant Sharma, Senior Advocate with Ms. Devyani Sharma, Advocate, for the petitioner.

Mr. Vikas Rathore and Mr. Vinod Thakur Addl. A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for respondents No.1 to 3 and 5.

Mr. J. L. Bhardwaj, Advocate, for respondent No.6.

Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondents No. 7, 13, 14, 18, 22 to 38, 40, 42 to 51, 53 to 61, 63 to 67, 70, 72 to 79, 82, 84 to 97, 99 to 106, 109, 110, 113 to 116, 118 to 120, 122 to 124, 126 and 129 to 140.

Admitted. Pleadings be completed within four weeks.

List before the learned Single Judge having roster on 30.7.2019 for final hearing.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 128/2019 25.6.2019 Present: Mr. Vikas Rathore and Mr. Vinod Thakur Addl.

A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram .

Lal Thakur, Asstt. A.G. for the appellant.

Mr. G. R. Palsra, Advocate, for the respondent.

Admitted. Call for the records. Hearing be expedited.






                                                  (Tarlok Singh Chauhan)
                                                          Judge


                                                    (Anoop Chitkara)
                             r                           Judge

            25.6.2019
               (pankaj)








                                                       ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                               Cr. A. No. 150/2011

25.6.2019   Present:    Mr. Vikas Rathore and Mr. Vinod Thakur Addl.
                  A.Gs. with        Mr. Bhupinder Thakur, Dy. A.G. and Mr. Ram




                                                                       .
            Lal Thakur,      Asstt. A.G. for the appellant.

Mr. V. S. Rathore, Advocate, for respondents No. 1 and 2.

Mr. V. S. Rathore, Advocate, prays for an adjournment.

Even though, no ground is made out for granting the same, however, in the interest of justice, the matter is adjourned to 9.7.2019 with a clear understanding that no adjournment under any circumstances shall be granted on the said date.

(Tarlok Singh Chauhan) Judge (Anoop Chitkara) Judge 25.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 532/2012 18.6.2019 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.Gs. with Mr. Bhupinder Thakur and Ms. Svaneel Jaswal, .

Dy. A.Gs. for the appellant.

Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the respondent.

Heard in part. For continuity, list on 25.6.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 18.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.6883/2014 11.6.2019 Present: Ms. Shalini Thakur, Advocate, for the petitioner.

Mr. K. D. Sood, Senior Advocate with Sanjeev Sood, Advocate, for respondent No.1.

Mr. Bimal Gupta, Senior Advocate with Mr. Vineet Vashisht, Advocate, for respondent No.2.

On the joint request of learned counsel for the parties, list on 9.7.2019.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2672/2016 11.6.2019 Present: Mr. Ajay Sipahiya, Advocate, for the petitioners.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.Gs. with Ms. Svaneel Jaswal, Dy. A.G. for the respondent-State.

The respondent-State to obtain instructions in terms of order dated 27.3.2019.

List on 12.6.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 205/2019 11.6.2019 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.Gs. with Ms. Svaneel Jaswal, Dy. A.G. for the petitioners.

None for the respondent.

As prayed for, list on 12.6.2019.

(Tarlok Singh Chauhan) Judge 11.6.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 80/2017 11.6.2019 Present: Mr. Rajnish K. Lal, Advocate, vice counsel for the appellant.

Mr. Chander Shekhar Sharma, Advocate, for the respondent.

Mr. Chander Shekhar Sharma, Advocate, states that he is under instructions to appear on behalf of the respondent and he would be filing power of attorney on his behalf during the course of the day.

As prayed for, list on 18.6.2019.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.1340/2018 11.6.2019 Present: Mr. Shriyek Sharda, Advocate, for the petitioners.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.Gs. with Ms. Svaneel Jaswal, Dy. A.G. for the respondent-State.

It is represented by learned counsel for respondent No.2 that the instant writ petition seeking revaluation/rechecking of the answer-

sheets of the petitioner of Sessions 2014-15 and 2016-17 has been rendered infructuous as the petitioner has subsequently re-appeared in 2nd year examination (2017-18) and qualified the same. The petitioner to obtain instructions in this regard.

List on 24.5.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 11.6.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. Appeal No.343/2011 22.5.2019 Present: Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the .

appellant.

Learned Assistant Advocate General states that status report is being filed during the course of the day.

As prayed for, list on 12.6.2019.

r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Petition No. 28/2016 22.5.2019 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Rakesh Chaudhary, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for respondent No.1.

None for respondents No. 2 and 3.

Evidently, issue regarding assignment of seniority to the petitioner from 1989 does not appear to have been redressed by respondents No. 2 and 3. Therefore, let respondent No.3 remain present in person before this Court on the next date of hearing.

List on 12.6.2019.

A copy of this order be sent directly to respondent No.3 during the course of the day.

(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Petition No. 74/2017 22.5.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents.

At the joint request of learned counsel for the parties, list for consideration on 19.6.2019.

r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Petitions No. 147 and 157/2016 with CWP No. 3145/2016 Ex. Petition No. 147/2016 .

22.5.2019 Present: Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioners.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents-State.

Ms. Abhilasha Kaundal, Advocate, for respondents No. 4, 8, 10, 11, 21 and 22.

Mr. C.N. Singh, Advocate, for respondents No. 6, 7, 13, 18 and 20.

Ex. Petition No. 157/2016

Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for the petitioners.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents-State.

Ms. Abhilasha Kaundal, Advocate, for respondents No. 3, 5 to 9, 12, 14 to 16, 19 to 23, 25 to 28, 30 to 34, 36, 38 to 42, 44, 46, 47, 49 and 51 to 55.

CWP No. 3145/2016

Mr. C.N. Singh, Advocate, for the petitioners.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents-State.

Mr. Rajnish Maniktala, Senior Advocate with Mr. Naresh K. Verma, Advocate, for respondents No. 4 and 5.

In terms of previous order, in Ex. Petition No. 146/2016 dasti notices for service of respondents No. 17, 19, 24 and 25 were delivered at their last known addresses, whereas, dasti service on respondents No. 12, 16 and 26 could not be effected. Similarly, in Ex.

Petition No. 157/2016, dasti notices for service of respondents No. 4 and 11were delivered at their last known addresses, whereas, dasti service on respondents No. 18, 24, 37, 43, 45 and 48 could not be effected.

::: Downloaded on - 04/07/2022 20:05:12 :::CIS

Therefore, let fresh dasti notice for service of aforesaid unserved .

respondents be issued returnable for 19.6.2019, on taking steps within two days.

(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS LPA No. 20/2019 22.5.2019 Present: Mr. Sameer Thakur, Advocate, for the appellant.

Mr. Lokinder Paul Thakur, Senior Penal Counsel for the respondents.

Learned counsel for the respondents prays for and is granted three weeks' time to take instructions in terms of previous order.

List on 12.6.2019.

r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Petition No. 17/2019 22.5.2019 Present: Mr. C. N. Singh, Advocate, for the petitioner.

Mr. Ajay Vaidya, Sr. Addl. A.G. with Mr. Kunal Thakur, Dy.A.G. and Mr. Sunny Dhatwalia, Asstt. A.G. for the respondents.

Learned Assistant Advocate General prays for and is granted time to seek instructions as to whether the judgment passed by the learned Single Judge as assailed in LPA No. 3824/2019 has been stayed or not.

List on 29.6.2019.

(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge 22.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1605/2017 10.5.2019 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioners.

Mr. G. R. Palsra, Advocate, for the respondent.

Learned counsel for the petitioner, after arguing for some time, sought an adjournment in order to obtain instructions in light of the order passed by the learned H.P. Administrative Tribunal on 29.12.2016, wherein it has been clearly observed that though Tara Chand was junior to the petitioner, yet he had earlier been promoted on 25.8.2004 and on the basis of parity, the learned Tribunal directed the petitioner to consider the respondent for promotion from the date of his junior was promoted with all consequential benefits.

List on 24.5.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.1340/2018 10.5.2019 Present: Mr. Shriyek Sharda, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Ms. Aruna Chauhan, Advocate, for respondent No.2.

It is represented by learned counsel for respondent No.2 that the instant writ petition seeking revaluation/rechecking of the answer-

List on 24.5.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1475/2018 10.5.2019 Present: Ms. Shalini Thakur, Advocate, as legal aid counsel for the petitioner.

Mr. Akhilesh Kumar and Ms. Shashi Kiran, Advocate,s for respondent No.1.

Mr. Akhilesh Kumar, Advocate, has put in appearance on behalf of respondent No.1 and states that reply shall be filed during the course of the day. His statement is taken on record.

To come up for final arguments on 24.5.2019. Rejoinder, if any, in the meanwhile.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1320/2016 10.5.2019 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for .

the petitioners.

Mr. Karan Singh Parmar, Advocate, for the respondent.

Mr. Karan Singh Parmar, Advocate, prays for and is granted two weeks' further time to comply with order dated 31.8.2016. Failure to do the needful shall entail adverse inference.

List on 24.5.2019.

                             r                   (Tarlok Singh Chauhan)

                                                          Judge

(Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.2615/2017 10.5.2019 Present: Mr. G. D. Verma, Senior Advocate with Mr. B. C. Verma, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupinder Thakur, Dy.A.G. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

At the joint request of learned counsel for the parties, list before appropriate bench for final hearing on 21.6.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.743/2018 3.5.2019 Present: Mr. G. D. Verma, Senior Advocate with Mr. B. C. Verma, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

As prayed for, list on 24.5.2019.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPIL No. 249/2017 3.5.2019 Present: Mr. Ramakant Sharma, Senior Advocate, Amicus Curiae with Mr. Basant Thakur, Advocate.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Mr. J. K. Verma, learned Additional Advocate General, prays for and is granted one week's time to place on record minutes of meeting held between the Chief Secretaries of Haryana and Himachal Pradesh.

List on 26.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 780/2018 3.5.2019 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sarswati, Advocate, for the petitioner.

Mr. Shashi Shirshoo, CGSC, for respondent No.1.

Mr. Rahul Mahajan, Advocate, for respondent No.2.

Admitted. Hearing be expedited.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 881/2018 3.5.2019 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Admitted.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 995/2018 3.5.2019 Present: Mr. Jyotirmay Bhatt, Advocate, vice counsel for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Mr. Naresh Gupta, Advocate, for respondent No.3.

As prayed for, rejoinder be filed within three weeks.

Learned counsel for respondent No.3 prays for and is granted permission to adopt the reply filed by respondents No. 1 and 2.

Registry to reflect the name of Mr. Naresh Gupta, Advocate, for respondent No.3 in the cause list henceforth.

List on 24.5.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1128/2018 3.5.2019 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, .

Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the petitioners.

Mr. Nimish Gupta, Advocate, vice counsel for the respondent.

As prayed for, reply be filed within three weeks.

List on 24.5.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1146/2018 3.5.2019 Present: Mr. I.N. Mehta, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Admitted. List before the learned Single Judge having roster on 24.5.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1278/2018 3.5.2019 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.

Mr. Ajay Kumar, Senior Advocate with Mr. Dheeraj K. Vashisht, Advocate, for respondents No. 1 and 2.

Admitted. Reply within four weeks. Rejoinder, if any, within two weeks thereafter.

List before learned Single Judge having roster on 21.6.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1293/2018 3.5.2019 Present: Mr. S. D. Gill, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Father of respondent No.5 is present in person. He prays for and is granted three weeks' time to engage counsel on behalf of respondent No.5. As prayed for, respondents-State is also granted three weeks' time to file reply.

List on 24.5.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1484/2018 3.5.2019 Present: Ms. Abhilasha Kaundal, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Mr. Shashi Shirshoo, CGSC, for respondent No.2.

Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, Advocate, for respondents No. 3 to 6.

Admitted. Taking into consideration the fact that the status quo has been granted, list before the learned Single Judge having roster on 14.6.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1485/2018 3.5.2019 Present: Mr. Naresh Gupta, Advocate, for the petitioner.

Ms. Vandana Kiran, Advocate, vice counsel for the respondent.

At the request of learned vice counsel for the petitioner, list on 24.5.2019.

(Tarlok Singh Chauhan) Judge 3.5.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2055/2018 3.5.2019 Present: Mr. Vineet Vashisht, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Admitted.

(Tarlok Singh Chauhan) Judge 3.5.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2360/2018 3.5.2019 Present: Mr. B. M. Chauhan, Senior Advocate with Mr. Raman Jamalta, Advocate, for the petitioners.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

As prayed for, rejoinder be filed within two weeks.

List on 24.5.2019.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 4821/2015 3.5.2019 Present: Mr. Dilip K. Sharma, Advocate, for the petitioners.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.1.

At the request of learned counsel for the petitioners, list on 24.5.2019.

(Tarlok Singh Chauhan) Judge 3.5.2019 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1959/2017 3.5.2019 Present: Mr. Arun K. Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Registry to reflect the name of Mr. Sushant Veer Singh Thakur, Advocate, for respondent No.3 in the cause list henceforth.

List on 24.5.2019.

                            r                  (Tarlok Singh Chauhan)

                                                        Judge

(Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2066/21017 3.5.2019 Present: Mr. C. N. Singh, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl.

A.G.s with Mr. Bhupinder Thakur, Ms. Svaneel Jaswal, Dy.A.Gs. and Mr. Ram Lal Thakur, Asstt. A.G. for the respondent-State.

Mr. C. N. Singh, Advocate, prays for and is granted two weeks' time to obtain instructions.

List on 24.5.2019.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge 3.5.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 2496/2018 3.4.2019 Present: Mr. B. C. Negi, Senior Advocate with Mr. Basant Thakur, Advocate, for the petitioners.

Mr. N.K. Sood, Senior Advocate with Mr. Aman Sood, Advocate, for respondent No.1.

Mr. K. S. Banyal, Senior Advocate with Mr. Inder Rana, Advocate, for respondents No. 2 and 3.

Mr. Shrawan Dogra, Senior Advocate with Ms. Megha Kapur Gautam, Advocate, for respondent No.8.

The arguments on behalf of the respondents stand concluded. To come up for rebuttal arguments of the petitioners, as also production of record of WP (C) No. 1005/2016 by respondent No.2, on 4.4.2019.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 3.4.2019 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS COPC No. 113/2018 22.9.2018 Present: Court on its own motion.

The respondent has been produced in the custody of HHC Partap Singh and Constable Desh Raj, Police Station Karsog, District Mandi, H.P. He is directed to be released on bail subject to his furnishing personal bonds in the sum of Rs.30,000/- with one surety of the like amount to the satisfaction of the Additional Registrar (Judicial). In addition thereto, he is directed to deposit a sum of Rs.30,000/- in the registry of this Court during the course of the day. In the event of the aforesaid amount being deposited in the registry of this Court, the same shall be remitted to the account of the H.P. State Legal Services Authority.

List on 24.9.2018 when the respondent shall appear in person before this Court.

(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 22, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1299/2016 19.9.2018 Present: Mr. Ramakant Sharma, Senior Advocate with Mr. Basant Thakur, Advocate for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.

Ms. Jyotsna Rewal Dua, Senior Advocate with Mr. Tejinder Singh, Advocate, for the respondent-NHAI. Mr. Balram Sharma, Senor Penal Counsel for the respondent-Union of India.

Mr. Ajay Kumar Sood, Senior Advocate with Mr. Vasu Sood, Advocate, for respondent No.4. Mr. Vikrant Thakur, Advocate, for HPSEB. Mr. Vinod Thakur, Advocate, for H.P. Forest Corporation.

Mr. G.D. Verma, Senior Advocate with Mr. B.C. Verma, Advocate, for the applicant in CMP No. 2938/2018. Ms. Srishti Chauhan, Advocate, for the applicant in CMP No. 6459/2018.

Mr. K.B. Khajuria, Advocate, for Deputy Commissioner, Solan.

Mr. Digvijay Singh, Advocate, for Smt. Rekha Rani, Shri Deepak, Smt. Neelam Bala, Smt. Santosh Rani and Smt. Vijay Rani.

This Court on 11.7.2018 passed the following order:-

"Let Chairman and the entire Board of Directors of the respondent-Company M/s G.F. Infra-Project Ltd. Remain present in Court on the next date of hearing as we find that the undertaking furnished to this Court for not completing the work at least from Parwanoo to Dharampur stands violated not once but twice. Let Mr. Neel Kamal Sood, Advocate, file the affidavit(s) in the registry.

Mr. Sanjeev Bushan, learned Senior Counsel, representing Mr. Deepak, Smt. Neelam Bala, Smt. Santosh Rani, Smt. Rekha and Smt. Vijay Rani, who are also present in the Court, states that the money so received by these persons shall positively be returned. Let an affidavit by way of undertaking be positively filed within one week.

Mr. Bhushan, further states that in any event some of the amount shall directly be remitted through RTGS in the next two days.

Learned Advocate General States that particulars of bank accounts shall be supplied by tomorrow."

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Pursuant to the aforesaid order, except Smt. Rekha, Mr. Deepak, Smt. Neelam Bala, Smt. Santosh Rani and Smt. Vijay Rani filed their respective affidavits, which are available at pages 1340- 1347 of the paper-book.

Admittedly, the amount received by these persons have not been deposited by them in this Court despite there being not only the order passed by this Court, but also the undertakings so furnished by them. Therefore, prima facie, they have deliberately and wilfully violated the order passed by this Court.

Accordingly, they are directed to appear in person before this Court on the next date of hearing to show cause as to why they should not be prosecuted and punished under the Contempt of Courts Act.

The NHAI is directed to deposit the amount towards remaining award(s) as stands communicated to its Project Director vide letter dated 11.9.2018 by CALA Solan.

The Union of India and HPSEB are also directed to file fresh compliance affidavits within one week.

List on 26.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 8480/2014 19.9.2018 Present: Ms. Jyotsna Rewal Dua, Senior Advocate as Amicus Curiae with Mr. Tejinder Singh, Advocate.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.

Mr. Aman Sood, Advocate, for respondent No.3.

Ms. Shrishti Chauhan, Advocate, vice counsel for HPRIDC.

It is informed by Mr. J. K. Verma, learned Additional Advocate General that the decision in the meeting, as was scheduled to be held on 17.9.2018, in fact has been taken. He prays for and is granted one week's time to place the same on record.

List on 26.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS COPC No. 59/2017 a/w CWPIL No. 11/2012 COPC No. 59/2017 .

19.9.2018 Present: Court on its own motion.

Mr. Neeraj Gupta, Advocate, for the respondent.

CWPIL No. 11/2012

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.

Mr. Vishal Panwar, Advocate, for respondent No.8.

Mr. Neeraj Gupta, Advocate, for respondents No. 10 and 11.

List before another bench as earlier directed by this Court vide order dated 29.8.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPIL No. 249/2017 19.9.2018 Present: Mr. Ramakant Sharma, Senior Advocate, Amicus Curiae with Mr. Basant Thakur, Advocate.

Ms. Jyotsna Rewal Dua, Senior Advocate with Mr. Tejinder Singh, Advocate, for the respondent-NHAI.

Mr. Balram Sharma, Senor Penal Counsel for the respondent-Union of India.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Mr. Vinod Thakur, Mr. Sudhir Bhatnagar, Addl. A.G.s for the respondent-State.

Mr. Vinod Thakur, Advocate, for H.P. Forest Corporation. rMr. J. K. Verma, learned Additional Advocate General, prays for and is granted one week's time to place on record minutes of meeting held between the Chief Secretaries of Haryana and Himachal Pradesh.

List on 26.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 19, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Arb. A. No. 11/2016 6.9.2018 Present: Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall, Advocate, for the appellants.

Mr. P.S. Narasimha, Senior Advocate with Mr. Vinod Thakur , Addl. A.G., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. and Mr. Prabhat Kumar, Advocate, for respondents-State.

This matter was heard in part on 19.7.2018. However, regular bench is not available today. Therefore, list on 27.9.2018 before the bench, which has heard the matter on 19.7.2018.

The Registry is directed not to list any other matters under the caption "Final Hearing" on the said date, except actual date matters.

(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 6, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. Appeal No. 51/2016 6.9.2018 Present: Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant-State.

Mr. Peeyush Verma, Advocate, for the respondent.

Mr. Peeyush Verma, Advocate, has put in appearance on behalf of the respondent.

List for final hearing as per its own turn.

r to (Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 6, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Petition No. 106/2016 6.9.2018 Present: Mr. Shashi Shirshoo, Central Government Standing Counsel for the petitioners.

Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.

Mr. Sunil Mohan Goel, Advocate, for respondent No.5.

Report of the Deputy Commissioner, Kinnaur at Reckong Peo is stated to have been filed in the registry. However, the same is not on record. Be placed on record even if it is under objection.

List on 7.9.2018.

(Tarlok Singh Chauhan) Judge (Vivek Singh Thakur) Judge September 6, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CMP No. 6692/2018 in Ex.P. No.24/2018 6.9.2018 Present: Mr. Rajnish K. Lal, Advocate, vice counsel for the .

petitioner/applicant.

Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3 /non-applicants.

List on 7.9.2018, as prayed for.






                                                    (Tarlok Singh Chauhan)
                                                            Judge
                               r                    (Vivek Singh Thakur)

                                                            Judge
             September 6, 2018
                 (pankaj)








                                                          ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                                  CMP No.          6693/2018        in     Ex.P.
                                                 No.30/2018

6.9.2018   Present:         Mr. Rajnish K. Lal, Advocate, vice counsel for the




                                                                           .

petitioners/applicants.

Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3 /non-applicants.

List on 7.9.2018, as prayed for.






                                                    (Tarlok Singh Chauhan)
                                                            Judge
                               r                    (Vivek Singh Thakur)

                                                            Judge
             September 6, 2018
                 (pankaj)








                                                          ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                                 CWP No. 164/2018

6.9.2018   Present:         Mr. Surinder Saklani, Advocate, for the petitioner.




                                                                          .

Mr. Vinod Thakur , Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.

Ms. Abhilasha Kaundal, Advocate, for respondent No.5.

Mr. Sunil Mohan Goel, Advocate, for respondent No.6.

The Registrar, Co-operative Societies, is directed to produce the complete record of this case on the next date of hearing.

List on 7.9.2018.


                                                    (Tarlok Singh Chauhan)
                               r                            Judge

                                                    (Vivek Singh Thakur)
                                                            Judge
             September 6, 2018


                 (pankaj)







                                                         ::: Downloaded on - 04/07/2022 20:05:12 :::CIS
                                                  Cr. Appeal No. 148/2011

31.8.2018   Present:        Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the appellant.

Proclamation notice has been received back after affixation.

Let consequential steps be taken by the appellant-State within four weeks.

List on 28.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. Appeal No.798/2008 31.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the appellant.

Even though as per report of the registry, status report regarding non-bailable warrants is stated to be awaited, however, learned Deputy Advocate General reiterates that such report already stands filed in the registry on 21.8.2018. The District and Sessions Judge (Leave/Training Reserve) is directed to look into the matter.

List on 6.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1402/2018 31.8.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents No. 1 to 3.

None for respondent No.4.

As prayed for, list on 14.9.2018.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.393/2018 31.8.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents No. 1 to 4.

Mr. Vijay Arora, Advocate, for respondent No.5.

Rejoinder on behalf of the petitioner to the reply filed by respondents No. 1 and 2 be filed within two weeks.

List on 14.9.2018.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge August 31, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. Appeals No. 212, 213 & 394/2017 30.8.2018 Present: Ms. Richa Thakur, Advocate, Legal Aid Counsel for the appellant(s) in Criminal Appeals No. 212&213 of 2017.

Mr. Lalit K. Sehgal, Advocate, for the apellant in Criminal Appeal No. 394/2017.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent/State.

Arguments heard. Judgment reserved.

(Tarlok Singh Chauhan) r Judge (Chander Bhusan Barowalia) Judge August 30, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS COPC No. 33/2007 30.8.2018 Present: Mr.Vijay Singh Thakur, Advocate, for the petitioner.

None for respondents No. 1 and 2.

Mr. R.L.Sood, Senior Advocate with Mr. Sanjeev Kumar, Advocate, for respondents No. 3 and 4.

Mr. Sanjeev Kumar, Advocate, states that reply to CMP No.6457/2018 and an application under Section 151 CPC for initiating action against the official of the petitioner-Federation have been filed in the registry. However, these are not on record. The registry to trace and place the same on record, if in order.

He further states that no rejoinder is intended to be filed to CMP No. 2808/2018. His statement is taken on record. Right to file rejoinder is closed.

Mr. Vijay Singh Thakur, Advocate, prays for and is granted four weeks' time to file reply to the aforesaid application under Section 151 C.P.C.

List on 27.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 30, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. Appeal No. 205/2008 a/w Cr.

Appeal No.306/2014 Cr. Appeal No. 205/2008

30.8.2018 Present: Mr. Anoop Chitkara, Advocate, for the appellant.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the respondent.

Cr. Appeal No. 306/2014

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant.

Mr. Lakshay Thakur, Advocate, as Legal Aid Counsel, for the respondent.

On the joint request of learned counsel for the parties, list on 27.9.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 30, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 352/2012 9.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

For the appellant.

Mr. Rajesh Mandhotra, Advocate, for the respondents.

Arguments heard. Judgment reserved.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge August 9, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 409/2012 9.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

For the appellant.

Mr. Arjun K. Lal, Advocate, for the respondent.

Arguments heard. Judgment reserved.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge August 9, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. A. No. 537/2012 9.8.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

For the appellant.

Mr. Lakshay Thakur, Advocate, for the respondent.

On the request of learned Deputy Advocate General, list on 23.8.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge August 9, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.5153/2012 9.8.2018 Present: Mr. Ajay Sharma, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.

Mr. Sunil Mohan Goel, Advocate, for respondent No.6.

Mr. Tek Chand, Advocate, vice counsel for respondents No.7 and 8.

On the request of learned Deputy Advocate General, list on 30.8.2018. r (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge August 9, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No.166/2018 6.7.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.

None for respondent No.5.

Heard in part. For continuity, list on 12.7.2018.

The interim order passed by this Court on 12.1.2018 in CMP No.868/2018 is extended till next date of hearing.

                            r                        (Tarlok Singh Chauhan)
                                                              Judge

(Chander Bhusan Barowalia) Judge July 6, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1457/2018 28.6.2018 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondent No.1.

Mr. R.K. Bawa, Senior Advocate with Mr. Somender Chandel, Advocate, for respondent No. 2.

CMP No. 5914/2018

Allowed and disposed of.

CWP No. 1457/2018 & CMP No. 5915/2018 Issue notice. Mr. J.S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1, whereas, Mr. Somender Chandel, Advocate, appears and waives service of notice on behalf of respondent No. 2.

As prayed for by learned counsel for respondent No.2, list before appropriate bench on 3.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1458/2018 28.6.2018 Present: Mr. K. B. Khajuria, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondents.

CMP No. 5920/2018

Allowed and disposed of.

CWP No. 1458/2018 & CMP No. 5921/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted one week's time to file reply.

In the meanwhile, the respondents are directed to restore water connection of the petitioner forthwith and report compliance before the next date of hearing.

List before the appropriate bench on 4.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1459/2018 28.6.2018 Present: Ms. Anjana Khan, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondent No.1.

Mr. R.K. Bawa, Senior Advocate with Mr. Somender Chandel, Advocate, for respondents No. 2 and 3.

CMP No. 5922/2018

Allowed and disposed of.

CWP No. 1459/2018 & CMP No. 5923/2018 Issue notice. Mr. J.S. Guleria, Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1, whereas, Mr. Somender Chandel, Advocate, appears and waives service of notice on behalf of respondents No. 2 and 3. They pray for and are granted four weeks' time to file reply.

List on 26.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1248/2018 28.6.2018 Present: Mr. K.D. Shreedhar, Senior Advocate with Mr. Sameer Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. Adarsh Sharma, Addl. A.G. and Mr. J.S. Guleria, Dy.A.G. for the respondents-State.

Reply on behalf of respondents No. 1, 5 and 7 has been filed, whereas other respondents have not filed the reply.

Respondents No. 10 to 13 stand duly served. However, there is no appearance on their behalf. Hence, they are proceeded ex-parte.

Notice issued to respondent No.14 has been received back un-served for want of correct address. However, there is no need to serve respondent No.14 as it is only arrayed as proforma respondent.

List for admission on 12.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1464/2018 28.6.2018 Present: Mr. Mukul Sood, Advocate, for the petitioner.

Mr. Jagdish Thakur, Advocate, for respondents No. 1 and 2.

Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.3.

CMP No. 5937/2018

Allowed and disposed of.

CWP No. 1464/2018

Issue notice. Mr. Jagdish Thakur and Mr. Shashi Shirshoo, Advocates, appear and waive service of notice on behalf of the respective respondents. List on 18.7.2018. In the meanwhile, reply be filed.

CMP No.5938/2018

Notice in the aforesaid terms. In the meanwhile, status quo as of today be maintained by the parties. Further, the process of tendering, if any, initiated by the respondents shall not be finalized.

CMP No.5939/2018

Heard. For the reasons set out in the application, the same is allowed. Typed and translated copies of the annexures, as mentioned in the prayer clause, be positively filed before the next date of hearing.

The application stands disposed of.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 ::: Downloaded on - 04/07/2022 20:05:12 :::CIS (pankaj) .

rto ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 413/2018 along with CWP Nos. 414, 415 and 416/2018 28.6.2018 Present: Mr. Shrawan Dogra, Senior Advocate with Ms. Nishi Goel, .

Advocate, for the petitioner.

Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.1-Union of India.

Mr. K.D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for respondents No. 2 to 4.

Pleadings are complete. List for final hearing on 26.7.2018.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPIL No. 202/2017 28.6.2018 Present: Mr. Y.P. Sood, Advocate, as Amicus Curiae.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents No.1 to 8.

Mr. Ashwani Kumar , Advocate, vice counsel for the interveners-applicants in CMP No. 10846/2017 and CMP No. 5366/2018.

CMP No. 5366/2018

Mr. Ashwani Kumar, Advocate, prays for and is granted two weeks' further time to file legible copies of the documents.

List on 12.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWPIL No. 108/2012 28.6.2018 Present: Mr. Sanjeev Suri, Advocate, as Amicus Curiae.

Mr. Ashok Sharma, A.G. with Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs., Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.

Mr. Tara Singh Chauhan, Advocate, for respondent- Pollution Control Board.

Mr. Shashi Shirshoo, Central Government Counsel, for respondent No.8.

Mr. K.D. Sood, Senior Advocate with Mr. Mukul Sood, Advocate, for respondent No.10.

Mr. Pranay Pratap Singh, Advocate, for respondents No. 11 and 12.

It is represented by Mr. J.S. Guleria, learned Deputy Advocate General, that the affidavit in terms of order dated 6.4.2018 has been filed in the registry on 23.6.2018. However, the affidavit is not record. If in order, the same be placed on record.

List on 5.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 28, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. Appeal No. 44/2016 21.6.2018 Present: Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the appellant.

The instant appeal was admitted on 29.12.2015 and the bailable warrants in the sum of Rs. 10,000/- with one surety of the like amount were issued against the respondent. Pursuant to such directions, the registry of this Court issued bailable warrants to the respondent through the Senior Superintendent of Police, Begusarai, Bihar on 21.1.2017/27.1.2017, which were made returnable on 12.4.2017. However, the said warrants were not returned. Reminder was sent on 2/3.6.2017 and even despite this reminder, the Senior Superintendent of Police, Begusarai, Bihar, did not care to send back the warrants constraining the registry to send yet another reminders on 23/24.1.2018 and 3.4.2018. It is shocking that the concerned Senior Superintendent of Police has not sent back the warrants till date.

Therefore, in the given circumstances, the Senior Superintendent of Police, Begusarai, Bihar, is directed to send back the bailable warrants well before the next date of hearing or else he shall personally appear before this Court on the next date of hearing.

List on 19.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Cr. Appeal No. 268/2016 21.6.2018 Present: Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s .

and Mr. J.S. Guleria, Dy.A.G. for the appellant.

Mr. Anoop Chitkara, Advocate, for the respondent.

As per the report of the registry, the respondent is already lodged in model central jail, Kanda. Therefore, until and unless, the respondent complies with the order passed by this Court on 18.7.2016, he shall not be released from the said jail even after completion of sentence.

List on 19.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Petition No. 24/2018 in CWP No. 251/1999 21.6.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the respondents.

CMP No. 5708/2018

Heard. No ground for extension of time to deposit the amount in question is made out. Accordingly, the application is dismissed. Let the petitioner take steps for attachment and thereafter sale of the properties of the respondents.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS Ex. Petition No. 30/2018 in CWP No. 590/1999 21.6.2018 Present: Mr. K. D. Sood, Senior Advocate with Mr. Shubham Sood, .

Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for respondents No. 1 to 3.

Mr. Vir Bahadur Verma, Central Government Counsel, for respondent No.4.

CMP No. 5706/2018

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1359/2018 21.6.2018 Present: Mr. Kulwant Singh Katoch, Advocate, for the petitioner.

CMP No. 5629/2018

Allowed and disposed of.

CWP No.1359/2018

Even though, we have our doubts regarding maintainability of the writ petition, however, the petitioner seeks time to implead the necessary parties. List this petition after such application is filed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1368/2018 21.6.2018 Present: Mr. Jyotirmay Bhatt, Advocate, for the petitioner.

Mr. Vir Bahadur Verma, Central Government Counsel for respondents No. 1 to 3.

CMP No. 5657/2018

Allowed and disposed of.

CWP No.1368/2018

Notice. Mr. Vir Bahadur Verma, Central Government Counsel, appears and waives service of notice on behalf of respondents No. 1 to 3. He prays for and is granted four weeks' time to file reply.

Issue notice to respondents No. 4 to 11 returnable on 19.7.2018, through ordinary process, on taking steps within two days.

CMP No.5659/2018

Heard. The application is disposed of with a direction that the appointment on the post of Finance Officer, if any, made by the respondents No. 1 to 3 shall be subject to the outcome of the writ petition.

CMP No. 5658/2018

For the reasons set out in the application, the same is allowed. Typed and translated version of the annexures be positively filed before the next date of hearing. Applications stands disposed of.

Copy dasti (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1369/2018 21.6.2018 Present: Mr. Mohit Thakur, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the respondents.

CMP No. 5660/2018

Allowed and disposed of.

CWP No.1369/2018 & CMP No. 5661/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. He prays for and is granted four weeks' time to file reply.

List on 19.7.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1370/2018 21.6.2018 Present: Mr. Ajay Vaidya, Advocate, for the petitioner.

Mr. Vir Bahadur Verma, Central Government Counsel for respondents-Union of India.

Mr. Rajiv Jiwan, Advocate, for respondent No.3.

CMP No. 5662/2018

Allowed and disposed of.

CWP No.1370/2018 & CMP No. 5663/2018 Notice. Mr. Vir Bahadur Verma, Central Government Counsel, appears and waives service of notice on behalf of respondents No.1, 2 and 4, whereas, Mr. Rajiv Jiwan, Advocate, appears and waives service of notice on behalf of respondent No.3.

Mr. Vir Bahadur Verma, Central Government Counsel, states that unsuccessfully an endeavour was made to get in touch with the officers concerned.

Mr.Ajay Vaidya, Advocate, points out the urgency and that being if the petitioner is not allowed to upload the Trans-1 return, the petitioner would not get credit of ITC.

Under these circumstances, we direct the respondents to provisionally allow the petitioner to upload the Trans-1 return by opening a window by whatever mode. We clarify that the return filed, if any, shall be subject to the outcome of the present petition.

Response by the respondents be positively filed within a period of two weeks. Rejoinder, if any, within two weeks thereafter.

List on 16.8.2018.

::: Downloaded on - 04/07/2022 20:05:12 :::CIS -2- CMP No. 5664/2018

For the reasons set out in the application, the same is allowed. Typed and translated version of the annexures be positively filed before the next date of hearing. Applications stands disposed of.

Copy dasti (Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1371/2018 21.6.2018 Present: Mr. L. N. Sharma, Advocate, for the petitioner.

As prayed for, list on 22.6.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:12 :::CIS CWP No. 1381/2018 21.6.2018 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. Munish Dhatwalia, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl. A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for respondent No. 1.

CMP No. 5678/2018

Allowed and disposed of.

CWP No.1381/2018 & CMP No. 5677/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1. Issue notice to respondents No. 2 and 3 returnable on 16.8.2018, through ordinary process, on taking steps within two days.

Till further orders, the learned Civil Judge (Jr. Div.), Joginder Nagar, District Mandi, is directed to not to draw/pass final decree on the basis of the preliminary decree.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1385/2018 21.6.2018 Present: Mr. Lalit Kumar Sehgal, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for respondents No. 1 to 4.

The respondents-State to obtain instructions. List on 22.6.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1386/2018 21.6.2018 Present: Mr. Deepak Kaushal, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Ajay Vaidya, Sr. Addl.

A.G., Mr. J.K. Verma, Mr. Sudhir Bhatnagar, Addl. A.G.s and Mr. J.S. Guleria, Dy.A.G. for the respondents.

CMP No.5688/2018

Allowed and disposed of.

CWP No. 1386/2018 & CMP No. 5689/2018 Issue notice. Mr. J.S. Guleria, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.

The respondents to obtain instructions in light of the contents of the final notice (Annexure P-11).

List on 26.6.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No.1388/2018 21.6.2018 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for the petitioner.

CMP No. 5696/2018

Allowed and disposed of.

CWP No. 1388/2018

On the request of learned counsel for the petitioner, list on 25.6.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No.1389/2018 21.6.2018 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.

Mr. Neel Kamal Sharma, Advocate, for respondent No.1.

Respondent No.1 to obtain instructions. List on 22.6.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 21, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No.1198/2018 19.6.2018 Present: Mr. Ramakant Sharma, Advocate, for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. Sudhir Bhatnagar, Addl.

A.G. and Mr. Bhupinder Thakur, Dy.A.G. for respondents No. 1 and 2.

Mr. Surender Sharma, Advocate, for respondent No.3.

Mr. Arun Rana, Advocate, for respondents No. 4 and 5.

In compliance to the order passed by this Court on 15.6.2018, Managing Director of respondent No.4, Mr. Ajay Kumar, is present in person. He has placed before this Court the order dated 31.5.2018 passed by the Debts Recovery Appellate Tribunal, Delhi (in short, "the Tribunal") in appeal No. 549/2017, which reads thus:

"Today, counsel for the parties submit that they have arrived at some consensus pursuant to which the bank has agreed to de-seal the school premises taking into consideration the welfare of the students who are going to take exams starting in the first week of June, 2018. Counsel for the parties further submit that one of the terms of consensus is that the amount of Rs. 1 crore which the appellants have already deposited in the registry of this Tribunal towards the requirement of pre-deposit can be released in favour of the respondent bank immediately after getting the FDRs, if amounts already stand invested, prematurely encashed. I am informed that out of Rs. 1 crore deposited by the appellant, only Rs. 75 lacs stand invested in the Fixed Deposit and the bank draft of Rs. 25 lacs deposited by the appellants yesterday ha so far not been sent to the bank for preparation of FDR. As submitted jointly, the FDR of Rs. 75 lacs can be prematurely get encashed and the proceeds released in favour of the respondent bank. Counsel for appellants says that on 4.6.2018 fresh bank draft of Rs. 25 lacs shall be prepared and delivered to the bank directly. Once that is done, the bank draft lying in the registry shall be returned to the appellants.

Further understanding arrived at between the parties is that by 20.6.2018 the appellants shall make a further payment of ::: Downloaded on - 04/07/2022 20:05:13 :::CIS -2- Rs.30 lacs with the bank directly and another sum of Rs. 1.50 .

crores by 31.8.2018. The rest of the amount, as per the understanding, is to be cleared by 31.5.2019 without any condition. Counsel have produced a copy of the understanding arrived at between the parties, which is stated to have been signed by one Mr. Ajay Kumar, one of the trustees, one behalf of appellant No.1 Trust and the Branch Manager on behalf of the respondent bank, and the same is taken on record.

Re-notify on 4.6.2018."

It appears that even though the matter was listed by the Tribunal for 4.6.2018, however since the Chairperson was not available, the Tribunal did not proceed to hear the matter on that date and the same has now been adjourned to 2.7.2018.

However, in the meanwhile, respondent No.4 appears to have complied with the undertaking as given before the Tribunal as is evident from the certificate issued on 15.6.2018 by the Kangra Central Cooperative Bank Limited, Dharamshala, whereby he has already deposited a sum of Rs. 25,000,00/- on 2.6.2018 and Rs. 75,16,869/- on 4.6.2018, whereas he is now required to deposit another sum of Rs.

30,00,000/- on or before 20.6.2018. Therefore, list this case tomorrow (20.6.2018).

Personal presence of the Managing Director of respondent No.4 is dispensed with, till further orders.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 19, 2018 ::: Downloaded on - 04/07/2022 20:05:13 :::CIS (pankaj) .

rto ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No.164/2018 15.6.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.

Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondent No.5.

Mr. Sunil Mohan Goel, Advocate, for respondent No.6.

Mr. Sunil Mohan Goel, Advocate, prays for an adjournment Prayer allowed, as not opposed.

List on 29.6.2018.

The interim order passed by this Court on 12.1.2018 in CMP No.856/2018 is extended till next date of hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No.166/2018 15.6.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.

None for respondent No.5.

Mr. Surinder Saklani, Advocate, prays for an adjournment on the ground that he is not able to contact his client. Even though the prayer is opposed, however, in the interest of justice the same is allowed.

List on 29.6.2018.

The interim order passed by this Court on 12.1.2018 in CMP No.868/2018 is extended till next date of hearing.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. Appeal No.13/2011 15.6.2018 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant-State.

Mr. Nimish Gupta, Advocate, as legal-aid counsel, for respondent No.1.

Mr. K.S. Banyal, Senior Advocate with Mr. Vijender Katoch, Advocate, for respondent No.2.

On the joint request of learned counsel for the parties, list on 29.6.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. Appeal No.150/2011 15.6.2018 Present: Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the appellant.

Mr. Lakshay Thakur and Mr. V.S. Rahtour, Advocates, for respondents No. 1 and 2.

Mr. V.S. Rathour, Advocate, prays for an adjournment.

Prayer granted, as not opposed.

List for final hearing on 13.7.2018.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. Appeal No.42/2012 15.6.2018 Present: Mr. Nimish Gupta, Advocate, vice counsel for the appellant.

Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 and 2.

Mr. Nimish Gupta, Advocate, prays for an adjournment on the ground that the original counsel is out of station. Prayer granted, as not opposed.

List for final hearing on 29.6.2018.

                             r                       (Tarlok Singh Chauhan)
                                                              Judge

(Chander Bhusan Barowalia) Judge June 15, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1198/2018 14.6.2018 Present: Mr. Ramakant Sharma, Advocate, for the petitioners.

Mr. Vinod Thakur, Addl. A.G. with Mr. J.S. Guleria and Mr. Bhupinder Gupta, Dy.A.Gs. for respondents No. 1 and 2.

Mr. Surender Sharma, Advocate, for respondent No.3.

List on 15.6.2018 when the authorized representatives of respondents No.4 and 5 shall remain present in the Court in addition to the officers already ordered to remain present vide order dated 31.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 14, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWPIL No. 9/2015 16.5.2018 Present: Mr. J. L. Bhardwaj, Advocate as Amicus Curiae.

Mr.Ashok Sharma, Advocate General with Mr.J.K Verma, Addl. Advocate General, for the respondents-State.

Mr. Neeraj Gupta, Advocate, for respondents No. 12 to 24.

Mr. R.K Bawa, Senior Advocate with Mr. Ajay Sharma, Advocate, for respondents No. 25 to 37.

Mr. Diwan Singh Negi, Advocate, for the interveners.

Mr. J. K. Verma, learned Additional Advocate General, states that the compliance affidavit is ready with him and the same will be filed during the course of the day. His statement is taken on record.

List on 23.5.2018. In the meanwhile, the private respondents to comply with the previous order(s).

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWPIL No. 287/2017 16.5.2018 Present: Mr.Basant Thakur, Advocate vice counsel for Amicus Curiae.

Ms. Jyotsna Rewal Dua, Senior Advocate with Ms. Charu Bhatnagar, Advocate for NHAI with Mr. S.M. Swami, Project Director.

Mr.Rajesh Sharma, Assistant Solicitor General of India, for Union of India.

Mr.Ashok Sharma, Advocate General with Mr.J.K Verma, Addl. Advocate General, for the respondents-State with Mr. Anil Sharma, SDM-cum-CALA (Rural), Shimla.

Mr. Sushant Vir Singh, Advocate, vice counsel for HPSEB.

Mr. Pranay Pratap Singh, Advocate, for Forest Corporation.

Mr. N.K.Thakur, Senior Advocate with Mr.Divya Raj Singh, Advocate, for respondent No.12.

Mr. Prince Chauhan, Advocate, vice counsel for respondent No.13.

It is represented by Mr. J. K. Verma, learned Additional Advocate General, that personal affidavit of respondent No.11 (CALA) in compliance of orders passed by this Court on 27.4.2018 and 2.5.2018 is being filed during the course of the day. His statement is taken on record. Let copies whereof be circulated amongst the contesting parties.

List for consideration on 30.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 2915/2017 16.5.2018 Present: Mr. Jeevesh Sharma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.

For compliance of order dated 18.4.2018, list on 30.5.2018.

(Tarlok Singh Chauhan) Judge May 16, 2018 (pankaj) r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1067/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.

CMP No. 4417/2018

Allowed and disposed of.

CWP No.1067/2018 & CMP No. 4418/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

Learned counsel for the petitioner stated at the Bar that he is under instructions to submit that his client is ready to surrender the forest land/encroached land, wherein it is more than five bighas in terms of the proposed Government policy. His statement is taken on record.

Learned counsel for the petitioner to file an affidavit within two weeks furnishing the details as to which portion of land the petitioner is willing to retain and which portion of the land will be surrendered by him.

List this petition along with CWP No.1093/2016.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1064/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.

CMP No. 4399/2018

Allowed and disposed of.

CWP No.1064/2018 & CMP No. 4400/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

List this petition along with CWP No.1093/2016.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1063/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioners.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.

CMP No. 4397/2018

Allowed and disposed of.

CWP No.1063/2018 & CMP No. 4398/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

Learned counsel for the petitioners stated at the Bar that he is under instructions to submit that his clients are ready to surrender the forest land/encroached land, wherein it is more than five bighas in terms of the proposed Government policy. His statement is taken on record.

Learned counsel for the petitioners to file an affidavit(s) within two weeks furnishing the details as to which portion of land the petitioners are willing to retain and which portion of the land will be surrendered by them.

List this petition along with CWP No.1093/2016.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1055/2018 16.5.2018 Present: Mr. Sunil Mohan Goel with Mr. Paras Dhaulta, Advocates for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. J.K. Verma, Addl. A.G. for the respondents-State.

CMP No. 4385/2018

Allowed and disposed of.

CWP No.1055/2018 & CMP No. 4386/2018 Notice. Mr. J. K. Verma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

List this petition along with CWP No.1093/2016.

Copy dasti.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 16, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS .

::: Downloaded on - 04/07/2022 20:05:13 :::CIS

Cr. A. No. 275/2016 along with Cr. A. No. 299/2016 10.5.2018 Present: Mr. H.S. Rangra, Advocate, for the appellant(s).

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.

Heard in part. For continuity, list on 17.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) r Judge May 10, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. A. No. 557/2016 10.5.2018 Present: Mr. O. C. Sharma, Advocate, for the appellant.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.

On the joint request of learned counsel for the parties, list on 17.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. A. No.212/2017 along with Cr.A. Nos. 213 and 394/2017 10.5.2018 Present: Ms. Richa Thakur, Advocate, as legal aid counsel for the .

appellant(s) in Cr. A. Nos. 212 and 213/2017 Mr. Lalit K. Sehgal, Advocate, for the appellant in Cr. A. No. 394/2017 Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.

Mr. Lalit K. Sehgal, Advocate, prays for an adjournment.

Granted, as not opposed.

List on 24.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Arb. Appeal No. 11/2016 10.5.2018 Present: Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall, Advocate, for the appellants.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria, Mr. Bhupinder Thakur, Dy.A.Gs. and Mr. Prabhat Kumar, Advocate, for the respondent-State.

It appears that there has been some communication gap between the parties with regard to the hearing of the case that was to commence today. Accordingly, the matter is adjourned.

List on 28.6.2018. It is made clear that no further adjournment whatsoever at any cost shall be granted to either of the parties.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. A. No. 53/2017 10.5.2018 Present: Mr. Vivek Sharma, Advocate, for the appellant.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.

On the joint request of learned counsel for the parties, list on 5.7.2018.

(Tarlok Singh Chauhan) Judge r (Chander Bhusan Barowalia) Judge May 10, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr.A. No.127/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the appellant-State.

Cr.A./127/2018 & Cr.MP No.408/2018 Admit.

Since this is a jail appeal, we appoint Mr. Rajesh Mandhotra, Advocate, as legal aid counsel to defend the respondent. His appointment be notified by the H.P. High Court Legal Services Committee. The Registry is directed to supply complete paper book to him, which shall not only include the impugned judgment, but also the statements of the witnesses, exhibited documents and copy of the final report etc. The Registry is also directed to supply the grounds of appeal to the office of the learned Advocate General.

The application stands disposed of.

Cr.M.P. No.407/2018 and Cr.M.P. No. 409/2018 No ground for suspension of sentence is made out.

Accordingly, the applications are dismissed.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr.MP(M) No.405/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the applicant-State.

Cr.M.P.(M) No.405/2018

By medium of this application, the applicant has sought for condonation of 33 days' delay that has crept up in filing of the appeal. A perusal of the application, more particularly para 2 thereof, indicates sufficient cause which prevented the applicant from filing the appeal within the prescribed period of limitation. Accordingly, the application is allowed and 33 days' delay in filing of the appeal is condoned.

The application stands disposed of.

Cr.MP(M) No. 404/2018

Heard. Leave to appeal granted.

Application stands disposed of.

Cr. A. No. /2018 Admit. Call for the records.

Bail bonds in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the learned trial court be furnished by the respondent-accused undertaking therein to appear in this Court as and when directed and to receive the sentence which may be imposed on the conclusion of the appeal.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr.MP(M) No.366/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the applicant-State.

Call for the records. List on 18.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr.MP(M) No.377/2018 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the applicant-State.

Call for the records. List on 18.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Review Petition No.95/2016 20.4.2018 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondents.

Let fresh status report on the personal affidavit of the Additional Chief Secretary (PWD) to the Government of Himachal Pradesh, in compliance to the directions of this Court on 5.1.2018, be filed within two weeks.

List on 4.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 1199/2017 20.4.2018 Present: Mr. Atul Jhingan, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondent No. 1.

Mr. S.K. Banyal, Advocate, vice counsel for respondent No.2.

Mr. Atul Jhingan, Advocate, prays for and is granted an adjournment on the ground that his case file is misplaced.

List on 26.4.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No.49/2018 20.4.2018 Present: Mr. Vinod Thakur, Advocate, for the petitioner.

Mr. Mukul Sood, Advocate, for respondents No. 1 and 2.

Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.3.

Reply on behalf of respondents No.1 and 2 is stated to have been filed in the registry. The same be placed on record if found in order.

Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder.

List on 18.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 164/2018 20.4.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 4.

Mr. Sanjeev Bhushan, Senior Advocate with Ms. Abhilasha Kaundal, Advocate, for respondent No.5.

Mr. Sunil Mohan Goel, Advocate, for respondent No.6.

Reply not filed. The same be positively filed within two weeks failing which right to file reply shall automatically stand closed without further reference to this Court. The interim order passed by this Court on 12.1.2018 in CMP No. 856/2018 is extended till the next date of hearing.

List on 4.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No. 166/2018 20.4.2018 Present: Mr. Surinder Saklani, Advocate, for the petitioner.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for respondents No. 1 to 3.

List on 4.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. A. No. 367/2017 20.4.2018 Present: Ms. Sheetal Vyas, Advocate, for the appellant.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.

On the request of Ms. Sheetal Vyas, Advocate, list on 18.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. A. No. 486/2003 20.4.2018 Present: Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs.

for the appellant.

Nemo for respondent No.1.

Consequential steps after declaration of respondent No.3 as proclaimed offender not taken. The same be positively taken within ten days.

List on 4.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr.A. No. 516/2016 & Cr. Appeal No.532/2016 20.4.2018 Present: Mr. Sanjay Kumar Jaswal, Advocate, for the appellant in Cr.

Appeal No.516/2016.

Mr. N.K. Bhardwaj, Advocate, for the appellant in Cr. Appeal No.532/2016.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs. with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State in both appeals.

An affidavit in compliance to the order passed by this Court on 23.3.2018 has been filed by Mr. Chint Ram, Investigating Officer.

The same is taken on record, which shall form part and parcel of the record and contents thereof shall be considered at the time of final hearing of the appeal(s). His personal appearance for the time being is dispensed with.

List for hearing on 4.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. A. No. 367/2017 20.4.2018 Present: Mr. Sheetal Vyas, Advocate, for the appellant.

Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs.

with Mr. J.S. Guleria and Mr. Bhupinder Thakur, Dy.A.Gs. for the respondent-State.

On the request of Ms. Sheetal Vyas, Advocate, list on 18.5.2018.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge April 20, 2018 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS CWP No.3175/2016 8.9.2017 Present: Ms. Charu Bhatnagar, Advocate, for the petitioner.

Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. respondents No. 1 to 3.

Mr. Balram Sharma, CGC, for respondent No.4.

Despite repeated opportunities, respondent No.4 has failed to file its reply, however as a matter of sheer indulgence and by way of last opportunity, another six weeks' time, as prayed for, is granted to do the needful, failing which some responsible officer of respondent No.4 shall remain present along with records of the case before this Court on the next date of hearing.

List on 27.10.2017.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS R. Pet. No.95/2016 8.9.2017 Present: Mr. K. D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for the petitioner.

Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. respondents No. 1 and 2.

Mr. Sanjeev Sood, Advocate, prays for and is granted further three weeks' time to file rejoinder.

List on 6.10.2017.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. W.P. No. 7/2017 8.9.2017 Present: Mr. Amar Deep Singh, Advocate, for the petitioner.

Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. for the respondents-State We are not inclined to issue notice, however let respondent No.2 file status report before the next date of hearing, more particularly with regard to the minor child, as according to the petitioner, his whereabouts are not known.

List on 14.9.2017.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. Appeal No.607/2016 8.9.2017 Present: Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. the appellant.

Mr. B. Nandan Vashisht, Advocate, for the respondent.

Mr. B. Nandan Vashisht, Advocate, has put in appearance on behalf of the respondent. He prays for and is granted four weeks' time to file power of attorney on behalf of the respondent.

Service is complete. List as per its own turn.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 8, 2017 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. Appeal No. 113/2009 7.9.2017 Present: Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. for the appellant.

Actual date notice sent to the sole respondent has been received back with the report that the he has since died on 10.7.2011.

In this view of the matter, the appeal stands abated and is disposed of as such, so also the pending application(s), if any.

r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge September 7, 2017 (pankaj) ::: Downloaded on - 04/07/2022 20:05:13 :::CIS Cr. Appeal No. 567/2016 7.9.2017 Present: Mr. Lovneesh Kanwar, Advocate, for the appellant.

Mr. V. S. Chauhan, Addl. A.G. with Mr. Puneet Rajta, Dy.A.G. for the respondent-State.

On the request of Mr. Lovneesh Kanwar, Advocate, list on 12.10.2017.

(Tarlok Singh Chauhan) Judge September 7, 2017 (pankaj r to (Chander Bhusan Barowalia) Judge ::: Downloaded on - 04/07/2022 20:05:13 :::CIS

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Himachal Pradesh High Court

Devinder Singh vs . State Of H.P. & Ors. on 4 July, 2022

Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua