Himachal Pradesh High Court
Shivalik Institute Of Nursing vs . State Of Hp on 10 November, 2025
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shivalik Institute of Nursing vs. State of HP .
CWP No. 11377 of 2025 10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Nitin Thakur, Advocate for the petitioner.
Mr. Sushant Keprate, Additional Advocate General, for of the respondents.
CMP No. 25783 of 2025 rt Learned Additional Advocate General has placed on record the instructions dated 6th November, 2025. Learned counsel for petitioner has also placed on record applications dated 30.10.2025 and 7.11.2025 submitted to the Regional Transport Authority, Shimla.
In view of submissions made on behalf of petitioner and also by learned Additional Advocate General, matter is adjourned for tomorrow to enable the both sides to have complete instructions in the matter.
List for further order on 11th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Jai Bahadur vs. State of HP with connected matter .
Cr. Appeal No. 407 of 2023 with Cr.
Appeal No. 569 of 2023 Cr. Appeal No. 407 of 202310.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Srishti Chauhan and Mr. Ishan Sharma, Advocates/Legal Aid Counsel for of the appellant.
Mr. I.N. Mehta, Senior Additional Advocate General, for the respondent.
rt Cr. Appeal No. 569 of 2023 Ms. Urvashi Rajta, Advocate vice Mr. Topender Kumar Verma, Advocate for the appellant.
Mr. I.N. Mehta, Sr. Additional Advocate General, for the respondent.
Learned original counsel for the appellant(s) are not available on account of sudden demise of Mr.Ankush Walia, Advocate.
Therefore, matters are adjourned for hearing on 11th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Udesh Kumar Bali vs. Vijay Kumari .
FAO(FC) No. 41 of 202310.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Atharv Sharma, Advocate for the appellant.
of Ms. Urvashi Rajta, Advocate vice Mr. Mukesh Sharma, Advocate for the respondent.
Learned original counsel for parties are not available rt today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 18th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Mani Kashyap vs. State
.
Cr. Appeal No. 440 of 2022
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr.George,
Advocate for the appellant.
of Mr. Raj Negi, Deputy Advocate General, for the respondent.
Learned original counsel for the appellant is not available rt today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 4th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Krishan Zangeed @ Mukesh vs. State .
Cr. Appeal No. 308 of 202210.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr.George, Advocate for the appellant.
of Mr. I.N, Mehta, Sr. Additional Advocate General, for the respondent.
Learned original counsel for the appellant is not available rt today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 18th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Ravi Kumar vs. State
.
Cr. Appeal No. 211 of 2022
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Arush Matlotia,
Advocate for the appellant.
of Mr. Raj Negi, Deputy Advocate General, for the respondent.
Learned original counsel for the appellant is not available rt today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 5th January, 2026.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Lakhan @ Laxman vs. State
.
Cr. Appeal No. 284 of 2022
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Vinod K. Gupta,
Advocate for the appellant.
of Mr. Raj Negi, Deputy Advocate General, for the respondent.
Learned original counsel for the appellant is not available rt today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 6th January, 2026.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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G4S Secure Solutions (India) Pvt. Ltd. vs. State .
CWP No. 6709 of 202110.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Surya Chauhan, Advocate for the petitioner.
of Mr. Raj Negi, Deputy Advocate General, for the respondent.
Learned original counsel for the petitioner is not available rt today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 4th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Prem Lata vs. State
.
CWPOA No. 4857 of 2020
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr.Rajesh Kumar,
Advocate for the petitioner.
of Mr. Raj Negi, Deputy Advocate General, for the respondents No.1 and 2.
Ms. Urvashi Rajta, Advocate vice Mr. Sanjeev Kumar, Advocate for respondent No.3.
rt Learned original counsel for the petitioner as well as respondent No.3 are not available today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 16th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Meenakshi Jaryal vs. Rajesh Singh Jaryal .
FAO(FC) No. 18 of 202010.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Ms. Abhilasha Kaundal, Advocate for the appellant.
of Ms. Urvashi Rajta, Advocate vice Mr. Mukul Sood, Advocate for the respondent.
Learned original counsel for the parties are not available rt today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 24th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Deep Ram vs. State of HP with connected matters.
.
Cr. Appeal No. 612 of 2019 with Cr.Appeals Nos. 488, 525, 526 of 2019 and 193 of 2021 10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr Vinod Gupta, Advocate for appellant in Cr. Appeal No. 612 of 2019.
of Ms. Urvashi Rajta, Advocate vice Mr. Manoj Pathak, Advocate for appellant in Cr. Appeal No. 488 of 2019.
Mr. Arvind Negi, Advocate vice Mr. Vaibhav Tanwar, rt Advocate, for appellant(s) in Cr. Appeal Nos. 525 and 526 of 2019.
Ms. Yamini Sharma, Advocate vice Mr Vivek Sharma, Advocate for appellant in Cr. Appeal No. 193 of 2021.
Mr. Raj Negi, Deputy Advocate General, for the respondent/State.
Learned original counsel for the appellant(s) are not available today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matters are adjourned for hearing on 8th December, 2025.
(Vivek Singh Thakur)
Judge
November 11, 2025 (Romesh Verma)
(ms) Judge
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State of HP vs. Des Raj
.
Cr. Appeal No. 160 of 2014
10.11.2025 Present: Mr. I.N. Mehta, Senior Additional Advocate General, for
the appellant.
of
Ms. Urvashi Rajta, Advocate vice Ms. Sheetal Vyas, Advocate for the respondent.
Learned original counsel for the respondent is not rt available today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 17th December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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State of HP vs. Ravi Chawla
.
Cr. Appeal No. 171 of 2011
10.11.2025 Present: Mr. I.N. Mehta, Senior Additional Advocate General, for
the appellant.
of
Ms. Urvashi Rajta, Advocate vice Mr. Manoj Pathak, Advocate for the respondents No.1 and 2.
Respondent No.3 declared as Proclaimed Offender vide order dated 25.4.2014.
rt Learned original counsel for the appearing respondents is not available today due to sudden demise of Mr. Ankush Walia, Advocate and therefore, as prayed, matter is adjourned for hearing on 23rd December, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Avtar Singh vs. State of HP with connected matter .
CWP No. 14232 of 2025 & CWP No.15161 of 2025 CWP No. 14232 of 2025 10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Ms. Vidushi Sharma, Advocate for the petitioners.
of Mr. Raj Negi, Deputy Advocate General, for the respondents.
CWP No 15161 of 2025 Ms. Urvashi Rajta, Advocate vice Mr. Vipul Sharda, rt Advocate for the petitioner.
Mr. Raj Negi, Deputy Advocate General, for the respondents.
CWP Nos. 14232 and 15161 of 2025 By way of last opportunity, further two weeks' time, as prayed, is granted to file reply(ies) to the petition(s), failing which right to file the reply(ies) shall stand closed and it shall be construed that respondents have nothing to say with respect to plea taken in petition(s) and petition(s) shall be adjudicated on the basis of material already on record.
List for consideration on 4th December, 2025.
CMP No. 21529 of 2025 in CWP No. 14232 of 2025 CMP No. 23142 of 2025 in CWP No. 15161 of 2025 List for consideration along with main petition(s) on next date.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Sushil Kumar vs. State of HP .
CWP No. 10757 of 202510.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Yogesh Kumar Chandel, Advocate for the petitioner.
of Mr.Raj Negi, Deputy Advocate General, for the respondents.
As jointly prayed, list for consideration on 1st December, rt 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Santosh Kumar vs. State of HP .
CWP No. 16072 of 2025 with CWP No.3870 of 2024 10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Devender K. Sharma, Advocate for the petitioner in CWP No. 16072 of of 2025.
Ms. Urvashi Rajta, Advocate vice Mr. Sanjay Bhardwaj, Advocate for petitioner in CWP No. 3870 of 2024. rt Mr.Raj Negi, Deputy Advocate General, for the respondents in both petitions.
As jointly prayed, list for consideration on 17th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Roshan Lal vs. State of HP
.
CWP No. 15482 of 2025
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar
God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondent No.1.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondent No.2.
rt As prayed on behalf of respondents, matter is adjourned for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Sohan Lal vs. State of HP
.
CWP No. 15473 of 2025 with CWP Nos. 15477 to 15480 of 2025 10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar God, Advocate for the petitioner(s) in all petitions.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for State/respondent No.1 in all petitions.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, rt Advocate for respective respondents No.2 and 3 in all petitions.
As prayed on behalf of respondents, matters are adjourned for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Sheela Devi vs. State of HP
.
CWP No. 15471 of 2025
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar
God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondent No.1.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondents No.2 and 3. rt As prayed on behalf of respondents, matter is adjourned for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Gurdev Singgh vs. State of HP .
CWP No. 15469 of 202510.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondent No.1.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondents No.2 and 3. rt As prayed on behalf of respondents, matter is adjourned for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Nirmala Devi vs. State of HP .
CWP No. 15468 of 202510.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondent No.1.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondents No.2 and 3. rt As prayed on behalf of respondents, matter is adjourned for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Tara Devi vs. State of HP
.
CWP No. 15466 of 2025
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar
God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondent No.1.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondents No.2 and 3. rt As prayed on behalf of respondents, matter is adjourned for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Rita Devi vs. State of HP
.
CWP No. 14499 of 2025
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar
God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondents No.1 and 3.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondent No.2.
rt As prayed on behalf of respondents, matter is adjourned, in terms of order dated 8.9.2025, for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Hema Wati vs. State of HP
.
CWP No. 14498 of 2025
10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar
God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondents No.1 and 3.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondent No.2.
rt As prayed on behalf of respondents, matter is adjourned, in terms of order dated 8.9.2025, for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Ankush Kumar vs. State of HP .
CWP No. 14496 of 202510.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Anil Kumar God, Advocate for the petitioner.
of Mr. Yashwardhan Chauhan, Senior Additional Advocate General, for respondents No.1 and 3.
Ms. Urvashi Rajta, Advocate vice Mr. Rohan Tomar, Advocate for respondent No.2.
rt As prayed on behalf of respondents, matter is adjourned, in terms of order dated 8.9.2025, for consideration on 24th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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M/s Advance Valves Solutions vs. State of HP .
CWP No. 14074 of 202510.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Aman Parth Sharma, Advocate for the petitioner.
of Mr. Sushant Keprate, Additional Advocate General, for the respondents.
CWP No. 14074 of 2025 & CMP No. 21250 of 2025 rt Learned Additional Advocate General has placed on record the instructions dated 7th November, 2025. Two weeks' time, as prayed on behalf of petitioner, is granted to impart complete instructions in the matter.
List for consideration on 28th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Ramesh Chand vs. State of HP .
CWP No. 13963 of 202510.11.2025 Present: Ms. Arushi Chauhan, Advocate vice Mr. Rajesh K. Sharma, Advocate for the petitioner.
of Mr. Raj Negi, Deputy Advocate General, for respondents No.1 to 3.
As per report of Registry, steps for service of respondents rt No.4 to 21 have not been taken till date.
In view of this, petition deserves to be dismissed for non-
prosecution. However, taking a lenient view, further two days' time is granted to take appropriate steps for service of respondents No.4 to 21.
On taking such steps, notices returnable on next date be issued to respondents No.4 to 21.
List for further order on 17th November, 2025.
(Vivek Singh Thakur)
Judge
November 10, 2025 (Romesh Verma)
(ms) Judge
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Devinder Kumar vs. State of H.P. along with connected matters .
CWP No.3361 of 2025 a/w CWP Nos.6797/2025, 13247/2025, 12795/2025, 4444/2025, 8952/2025, 8337/2025, 5570/2025, 6324/2025, 7543/2025, 11352/2025, 15527/2025, 4439/2025, 13287/2025, 6794/2025, 12766/2025, 11653/2025, 4960/2025, 9007/2025, 14800/2025, 11350/2025, 13294/2025, 4964/2025, 4018/2025, 5636/2025, 12998/2025, 7511/2025, 12793/2025, 8878/2025, 8386/2025, of 7468/2025, 5827/2025, 6551/2025, 12815/2025, 15048/2025, 5840/2025, 15089/2025, 6326/2025, 8727/2025, 12760/2025, 7029/2025, 7504/2025, 8343/2025, 6164/2025, 7112/2025, 7247/2025, rt 14753/2025, COPC/183/2025, CWP No.10776/2025, 12638/2025, 10559/2025, 12943/2025, 13572/2025, 14968/2025, 7240/2025, 6577/2025, 12678/2025, 10775/2025, 12942/2025, 10759/2025, 6789/2025, 13317/2025, 13734/2025, 7255/2025, 6336/2025, 9691/2025, 11681/2025, 13226/2025, 10364/2025, 6738/2025, 14767/2025, 7245/2025, 4325/2025, 12594/2025, 5489/2025, 6787/2025, 5632/2025, 13460/2025, 13677/2025, 6157/2025, 11682/2025, 9944/2025, 11283/2025, 11823/2025, 7478/2025, EX.PT/248/2024, CWP Nos.9844/2025, 12948/2025, 14799/2025, 7250/2025, 4962/2025, 10453/2025, 14139/2025, 10231/2025, 5837/2025, 9850/2025, 13286/2025, 11355/2025, 9312/2025, 6152/2025, 12999/2025, 15373/2025, 11381/2025, 14936/2025, 9689/2025, 14673/2025, 15409/2025, 5780/2025, 5846/2025, 12759/2025, 13295/2025, 7251/2025, 7259/2025, 10073/2025, 3968/2025, 14977/2025, 14741/2025, 15528/2025, 5836/2025, 14418/2025, 5832/2025, 12086/2025, 5814/2025, 7574/2025, 5533/2025, 7552/2025, 4959/2025, 10528/2025, 13822/2025, 14942/2025, 12941/2025, 6491/2025, 10168/2025, 9178/2025, 9030/2025, 13076/2025, 11678/2025, 6495/2025, 6205/2025, 6155/2025, 11163/2025, 7505/2025, 5815/2025, 15119/2025, 15209/2025, 4045/2025, 5855/2025, 6791/2025, 8761/2025, 11679/2025, 9472/2025, 4123/2025, 8188/2025, 10365/2025, 4214/2025, 10074/2025, 12220/2025, LPA/364/2024, CWP Nos.11009/2025, 6183/2025, 14742/2025, 13075/2025, 13729/2025, 9716/2025, 6187/2025, 12590/2025, 7248/2025, 8831/2025, 12758/2025, 13290/2025, 13292/2025, 9780/2025, 5829/2025, 15119/2025, 12872/2025, 7470/2025, 8379/2025, 6793/2025, 13957/2025, 6727/2025, 7471/2025, 13291/2025, 7022/2025, 5633/2025, 3738/2025, 9840/2025, 11369/2025, 5839/2025, 13685/2025, EX.PT/165/2024, CWP Nos.12870/2025, 8602/2025, 9843/2025, 6186/2025, 5823/2025, 8855/2025, 8339/2025, 8786/2025, ::: Downloaded on - 05/12/2025 21:11:36 :::CIS 9348/2025, 11747/2025, 10143/2025, 15005/2025, .
4212/2025, 13224/2025, 7032/2025, 7 10184 260/2025, 9682/2025, 5854/2025, 7553/2025, 13846/2025, 12792/2025, 4019/2025, 7227/2025, 13116/2025, 7238/2025, 13284/2025, 9029/2025, 12211/2025, 11129/2025, 6322/2025, 5488/2025, 6914/2025, 6330/2025, 5769/2025, 7509/2025, 11766/2025, 14266/2025, 14336/2025, 14745/2025, 12791/2025, 6917/2025, 5635/2025, 12883/2025, 6716/2025, 6837/2025, 14935/2025, 12767/2025, of 13293/2025, 4758/2025, 10184/2023, 9677/2025, 12814/2025, 13953/2025, 7480/2025, 11353/2025, 9748/2025, 15088/2025, 14140/2025, 14393/2025, 13278/2025, 6912/2025, 7236/2025, 12968/2025, 5845/2025, rt 4961/2025, 7258/2025, 6830/2025, 6600/2025, 9681/2025, 10820/2025, 14802/2025, 13343/2025, 15756/2025, 5883/2025, 10514/2025, 11309/2025, 5822/2025, 12455/2025, 15903/2025, 15256/2025, 15257/2025, 14373/2025, 12761/2025, EX.PT/29/2025, CWP Nos.7503/2025, 7253/2025, 10290/2025, 13835/2025, 5496/2025, 9690/2025, 13288/2025, 7231/2025, 7261/2025, 10981/2025, 10172/2025, 13009/2025, 5634/2025, 7249/2025, 9758/2025, 7257/2025, 15410/2025, 4004/2025, 9699/2025, 14380/2025, 12687/2025, 7246/2025, 10165/2025, 9077/2025, 8388/2025, 6792/2025, 6555/2025, 5838/2025, 8252/2025, 12715/2025, 5987/2025, 3623/2025, 7256/2025, 6911/2025, 7225/2025, 10122/2025, 12674/2025, 12913/2025, 5848/2025, 4485/2025, 12912/2025, 12095/2025, 6709/2025, 6153/2025, EX.PT/176/2023, CWP Nos.12713/2025, 9683/2025, 14416/2025, 15427/2025, 13892/2025, 7550/2025, 4132/2025, 9841/2025, 9052/2025, 7618/2025, 6332/2025, 11162/2025, 12794/2025, 9776/2025, 7300/2025, 4374/2025, 6328/2025, 7510/2025, 7532/2025, 14222/2025, 9746/2025, 9666/2025, 14554/2025, 5821/2025, 14482/2025, 9842/2025, 6913/2025, 6976/2025, 6784/2025, 6836/2025, 8838/2025, 9676/2025, 14487/2025, 13804/2025, 8840/2025, 6786/2025, 10300/2025, 7254/2025, 7244/2025, 10699/2025, 13154/2025, 11325/2025, 6170/2025, 12588/2025, 7686/2025, 5631/2025, 8876/2025, 7512/2025, 14979/2025, 8338/2025, 13043/2025, 13289/2025, 13285/2025, 12679/2025, 7252/2025, 14981/2025, 5834/2025, 6549/2025, 7234/2025, 7508/2025, 6518/2025, 10486/2025, 9899/2025, 14414/2025, 9256/2025, 6232/2025, 5847/2025, 5841/2025, 5192/2025, 9678/2025 and 6494/2025, 16149/2025 & 16303, 15126/2025, 15232/2025, 16362/2025,16693/2025,16745/2025, 16359/2025, 16360/2025, 5188/2025, 5189/2025, 5375/2025, 5489/2025, 6127/2025, 6129/2025, 6499/2025, 12910/2025, 16885/2025, 16972/2025, 17069/2025, COPC No. 886 of 2024 and Ext. Petition No. 29 of 2025.
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10.11.2025 Present: Ms. Arushi Chauhan, Advocate vice respective counsel for respective petitioners in all petitions.
Mr. Raj Negi, Deputy Advocate General, for respondent/State, Ms.Urvashi Rajta, Advocate vice respective of counsel for respective respondent(s) in all petitions.
Learned original counsel for respective parties are rt not available due to sudden demise of Mr.Ankush Walia, Advocate. Therefore, on request made on their behalf, matters are adjourned for consideration on 1st December, 2025.
(Vivek Singh Thakur) Judge (Romesh Verma) Judge 10.11.2025 (ms) ::: Downloaded on - 05/12/2025 21:11:36 :::CIS .
of rt ::: Downloaded on - 05/12/2025 21:11:36 :::CIS