Himachal Pradesh High Court
Dr.Pritam Singh Chandel vs . State Of Himachal Pradesh And Others on 19 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Dr.Pritam Singh Chandel Vs. State of Himachal Pradesh and others Ex.Pet. No.235 of 2022 .
18.05.2023 Present: Mr. Rajnish Maniktala, Senior Advocate, with Mr. Naresh Kumar Verma, Advocate, for the petitioner.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondents-State.
Learned Additional Advocate General submits that the order dated 19.4.2023 stands complied with, as the requisite amount stands deposited. As prayed for by the learned Senior Counsel for the petitioner, the case is ordered to be listed on 17.6.2023 to have instructions in this regard. In the meanwhile, amount, which has been deposited by the State with the college is ordered to be released in favour of the petitioner.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Priyanka Sharma Vs. State of Himachal Pradesh .
Cr.MMO No.705 of 202218.05.2023 Present: Mr. Pavinder, Advocate, for the petitioner.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondent-State.
List on 22.5.2023.
May 18, 2023
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Shri Som Dutt Vs. Smt. Bipta Devi .
RSA No.50 of 201718.05.2023 Present: Mr. Nitin Thakur, Advocate, for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advcate, for the the respondent.
As prayed for, list on 14.6.2023.
May 18, 2023
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Usha Devi Vs. Leela Devi
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CMP(M) No.479 of 2023 in RSA No. of 2023
18.05.2023 Present: Mr. Vinod Kumar Gupta, Advocate, for the applicant-
appellant.
CMP No.479 of 2023
Issue notice to the non-applicant, returnable for 17.7.2023.
Steps for the service be taken within two weeks.
List on 17.7.2023.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Aditi Gupta Vs. Akash Garg .
CMPMO No.117 of 202318.05.2023 Present: Mr. Gurdev Negi, Advocate, for the petitioner.
Mr. Ashok Tyagi, Advocate, for the respondent.
List for consideration after two weeks.
May 18, 2023
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Rameshwari Thakur Vs. Jagtamba Thakur .
CMPMO No.122 of 202318.05.2023 Present: Mr. Sanket Sankhyan, Advocate, for the petitioner.
Service of respondent is awaited. Let the same be awaited for further two weeks. List thereafter.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Rewat Ram Vs. State of H.P and ors.
CMPMO No.204 of 2023.
18.05.2023 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondent No.1-State.
Mr. Tek Chand, Advocate, for respondents No.2 to 5.
CMPMO No.204 of 2023 & CMP No.5218 of 2023 Respondents No.2 to 5 stands served. Mr. Tek Chand, learned Counsel, has, by way of filing memo of appearance, put in appearance on behalf of the said respondents. Power of attorney, as prayed for, be filed within a period of three weeks.
List for consideration after three weeks, as prayed for. In the meanwhile, further proceedings in Civil Appeal No.42/2022, titled as State of H.P. Vs. Sunder Singh, pending before the learned Additional District Judge, Sarkaghat, District Mandi, H.P. shall remain stayed. Parties shall also maintain status quo qua nature and possession of the suit land.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Rattan Lal and anr. Vs. Lachhmi Ram and anr.
RSA No.4376 of 2013.
18.05.2023 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Negi, Advocate, for the appellant.
Mr. G.D. Verma, Senior Advocate with Mr. B.C. Verma, Advocate, for respondent No.2 and for the applicant in CMP No.3786 of 2022.
As prayed for, list on 22.6.2023.
(Ajay Mohan Goel)
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May 18, 2023
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Suresh Sood Vs. Anita.
RSA No.558 of 2007
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18.05.2023 Present: Mr. Kapil Dev Sood, Senior Advocate alongwith Mr. Het
Ram Thakur, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr. B.C. Verma, Advocate, for respondents No.4 to 7.
Respondents No.1 to 3, 8 and 9 are ex parte vide order dated 13.6.2019.
CMP No.5433 of 2023r Notice. Mr. B.C. Verma, Advocate accepts notice on behalf of respondents No.4 to 7. Reply to the application be filed within four weeks.
List thereafter.
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CWP No.9182 of 201118.05.2023 Present: Mr. R.L. Sood, Senior Advocate with Ms. Sanjeevni Sood, Advocate, for the petitioners.
Mr. Naresh K. Gupta, Advocate, for respondents No.1.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for respondents No.2 and 3-Stat Mr. Lokender Paul Thakur, Senior Panel Counsel for respondent No.4.
List on 19.6.2023 to enable the learned counsel for the respondent-Corporation to apprise the Court about the outcome of the advertisement, which stands referred in the order passed by this Court on 16.3.2023.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Yakoob Mohammad Vs. Bihari Lal a/w connected matter. .
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Cr.Rev. No.290 and 291 of 2021 18.05.2023 Present: Mr. Kul Bhushan Khajuria, Advocate, for the petitioner(s) in both the petitions.
Mr. Mukul Sood, Advocate, for the respondent(s) in both the petitions.
When the matter was taken up for consideration today, the Court has been informed that the matter now stands settled between the parties and the complainant received a sum of Rs.55,000/- in all from the petitioner in both the cases.
List after two weeks as prayed for. In the meantime, petitioner deposit the compounding fee of Rs.500/- in each case with the H.P. State Legal Services Authority.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Rattan Chnd Vs HRTC.
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CWPOA. No.4523 of 201918.05.2023 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
None for the respondent.
Court notice be issued to the respondent returnable for 19.6.2023.
List on 19.6.2023.
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May 18, 2023
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Subhadra Bhardwaj Vs Pawan Kumar .
Cr.Appeal No.555 of 2016.
18.05.2023 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Ms. Vandna Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for the respondent.
As prayed for, list on 16.6.2023.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Mast Ram Kashyap Vs. H.P State Forest Devlop. Corp. Ltd and ors. .
CWPOA. No.2136 of 2020.
18.05.2023 Present: Mr. Vinod Kumar Sharma, Advocate, for the petitioner.
Mr. Vinod Kumar Thakur, Advocate, for the respondents.
Learned counsel for the respondents to have positive instructions in terms of order dated 1.5.2023 and in case he does not have positive instructions by the next date, then the Managing Director of the respondent-Corporation shall remain present in the Court on the next date of hearing.
List on 29.5.2023.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
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Arb. Case No.99 of 2015 a/w Arb. Case No.10 of 2016 .
Arb. Case No.99 of 201518.05.2023 Present: Mr.J.S. Bhogal, Senior Advocate with Mr. Satish Sharma, Advocate, for the petitioner.
M/s. Tarun Johri, Aman Sood and Vishwajeet Tyagi, Advocates, for the respondent.
Arb. Case No.100 of 2016M/s. Tarun Johri, Aman Sood and Vishwajeet Tyagi, Advocates, for the petitioner.
Mr.J.S. Bhogal, Senior Advocate with Mr. Satish Sharma, Advocate, for the respondent.
Heard Shri J.S. Bhogal, learned Senior Advocate appearing for HPSEB in both the cases. List for continuation on 19.5.2023.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Ranjeet Singh Vs. Keshav Dhiman. .
CMPMO. No.234 of 2021.
18.05.2023 Present: Mr. Nimish Gupta, Advocate, for the petitioner.
Mr. Aditya Kaushal, Advocate, for the respondent.
Court time is over, List on 19.5.2023.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
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::: Downloaded on - 20/05/2023 21:03:55 :::CISRajat Rana @ Raja Vs. State of Himachal Pradesh .
Cr.MP(M) No.1141 of 202318.05.2023 Present: Mr. Vivek Sharma, Advocate, for the petitioner.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondent-State.
Status report filed. Learned Additional Advocate General apprises the Court that the case is now listed on 12th June, 2023 before the learned Trial Court and the present bail petition be taken up thereafter.
List on 15.6.2023 as prayed for. Fresh status report be also filed by the next date of hearing.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS CMP No.7423 of 2022 in RFA No.7 of 1998 18.05.2023 Present: Mr. Jagan Nath, Advocate, for the applicants.
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Mr. Sanjay Dalmia, Advocate, for the non-applicant/Bank.
CMP No.7423 of 2022By way of this application, the issue which has been raised by the applicants is that the amount, which was deposited by the appellant/non-applicant during the pendency of the Regular First Appeal, upon investment with the Bank in terms of the directions passed by this Court, has not fetched any interest thereupon, as was admissible in terms of the interest being paid upon the FDR by the Bank.
Mr. Jagan Nath, Advocate has submitted that though the FDR matured in the year 2014, but the same was not renewed till 29.12.2021, when the amount was ordered to be released in favour of the applicants and it is on account of malafide act of the Bank that the parties have lost interest thereupon.
After hearing the learned counsel for the parties, this Court is of the considered view that as admittedly the money was lying with the Bank and the FDR for some time was not renewed by the Bank, the minimum that was expected from the Bank is that as till the date of its release to the parties, the rate of interest which was being payable on such FDR, should have been paid to the present applicants also.
Learned counsel for the applicants submits that the applicants have been unnecessarily harassed by the Bank and therefore, they should be burdened with heavy cost also and besides interest, they be directed to pay a sum of Rs.50,000/- over and above the amount of ::: Downloaded on - 20/05/2023 21:03:55 :::CIS FDR. This Court is of the considered view that this request of the applicants cannot be acceded to.
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Learned counsel for the non-applicant submits that though the Bank is willing to pay such simple rate of interest, as was prevailing at the relevant time upon the money with the Bank, but because it was not malafide act on part of the Bank that the FDR could not be got renewed, therefore, the applicants cannot claim any interest.
Having heard learned counsel for the parties, this Court is of the considered view that the interest should be paid in this case.
Therefore, it is directed that as from the date when the FDR matured, let interest be paid on the amount which was lying with the respondent-Bank on such adverum rate that was being payable by the Bank on such FDR, as till date all the amount has not been released to the applicants.
However, the bank shall not be liable to pay anything else either by way of cost or damages to the applicants. Thereafter, the amount be released in favour of the applicants alongwith up-to-date interest as per their respective shares by remitting the same in their bank accounts, details whereof are provided in the application. Application stands disposed of.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
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::: Downloaded on - 20/05/2023 21:03:55 :::CISState of Himachal Pradesh V. Hemant Kumar .
Cr.MP(M) No.2556 of 202218.05.2023 Present: M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the applicant/appellant.
Mr. Ajay Kumar Sharma, Advocate, vice Mr. Umesh Sharma, Advocate, for the respondent.
Cr.MP(M) No.2556 of 2022Reply to the application has not been filed.
Heard. As the Court is convinced that there are arguable points involved in the present appeal, therefore, leave to appeal is granted. The application stands disposed of accordingly.
Cr. Appeal No. of 2023 Be registered. Heard. Admit. Post admission notice. Mr. Ajay Kumar Sharma, Advocate, appearing vice Mr. Umesh Sharma, Advocate, accepts post admission notice on behalf of the respondent. List in due course. Record be called for.
In the meanwhile, respondent-accused to execute bail bonds in the sum of Rs.25,000/, with one surety in the like amount to the satisfaction of learned Trial Court within a period of six weeks, undertaking therein to appear before this Court as and when called up to do so.
(Ajay Mohan Goel) Judge May 18, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
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::: Downloaded on - 20/05/2023 21:03:55 :::CISSmt. Sarshta Devi Vs. Sh. Sagar Chand Nayyar RSA No. 230 of 2018 .
19.05.2023 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwn Singh Negi, Advocate, for the appellant.
Mr. Rajiv Sood, Advocate, for the respondent.
On the request of learned counsel for the respondent, list on 23.5.2023.
May 19, 2023
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Smt. Mukhtyari Devi and ors Vs. Khem chand CMPMO No. 1 of 2022 .
19.05.2023 Present: Mr. Vikrant Thakur, Advocate, for the petitioners.
Mr. H.S. Rangra, Advocate, for the respondent.
Rejoinder not filed. Let the needful be done within a period of two weeks. List on 21.6.2023. Interim to continue.
May 19, 2023
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Sh. Naresh Katoch Vs. State of H.P. and connected matters Cr. Appeal No. 43 of 2017 a/w Cr. Appeal .
Nos. 48 , 50, 51 & 52 of 2017 Cr. Appeal No. 43 of 2017 19.5.2023 Present: Mr. Vikrant Thakur, Advocate, for the appellant.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondents.
Cr. Appeal No. 48 of 2017Mr. B.C. Negi, Senior Advocate, with Mr. Nitin Thakur, Advocate, for the appellant.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
Cr. Appeal Nos. 50, 51 and 52 of 2017 Mr. Ajay Kochhar, Senior Advocate with Mr.Vivek Sharma, Advocate for the appellants.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
Heard in part. List for continuation on 25.5.2023.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
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::: Downloaded on - 20/05/2023 21:03:55 :::CISShri Man Singh Vs. Shri Sanjay Kundu COPC No. 1 of 2021 .
19.05.2023 Present: Mr. Ajay Chandel, Advocate, for the petitioner.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondents.
On the request of learned counsel for the petitioner, list after two weeks.
(Ajay Mohan Goel)
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May 19, 2023
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HPSEB Ltd. Vs. M/s. Sai Engineering Foundation and connected matter. .
Arb. Case No.99 of 2015 a/w Arb. Case No.10 of 2016 .
Arb. Case No.99 of 201519.05.2023 Present: Mr.J.S. Bhogal, Senior Advocate with Mr. Satish Sharma, Advocate, for the petitioner.
M/s. Tarun Johri, Aman Sood and Vishwajeet Tyagi, Advocates, for the respondent.
Arb. Case No.100 of 2016M/s. Tarun Johri, Aman Sood and Vishwajeet Tyagi, Advocates, for the petitioner.
Mr.J.S. Bhogal, Senior Advocate with Mr. Satish Sharma, Advocate, for the respondent.
Heard Shri J.S. Bhogal, learned Senior Advocate appearing for HPSEB in both the cases. List for continuation on 16.6.2023, as prayed for.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Amar Chand Vs. Rajesh Kumar.
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RSA No.353 of 2022.
19.05.2023 Present: Mr. Suneet Goel, Advocate, for the appellant.
CMP No.4518 of 2023 & RSA No.353 of 2022 Dasti notice was issued for the service of respondent No.1, but he again is stated to be unserved, as his mother refused to accept the service on the ground that the said respondent is not residing with her at the given address. On the request of Mr. Suneet Goel, Advocate, three weeks' time is granted to take appropriate steps in the aforesaid background and thereafter fresh notice be issued to respondent No.1 returnable for 19.7.2023.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Yashpal Singh Vs. Dharam Singh and ors. .
C.R No.8 of 2023.
19.05.2023 Present: Mr. Sanjeev Kuthiala, Senior Advocate, with Ms. Rachna Kuthiala, Advocate, for the petitioner.
Mr. Ashok Tyagi, Advocate, for respondent No.1.
As per report of the Registry, respondent Nos.1, 2(a) to 2(e), 3 to 5 and 6(d) stand served. Husband of respondent No.6(e) refused to accept the notice and respondents No.6(a) to 6(c) could not be served for want of correct particulars.
Mr. Ashok Tyagi, Advocate, has put in appearance on behalf of respondent No.1. Respondents No.2(a) to 2(e), 3 to 5 and 6(d) are proceeded against ex parte, as no one has put in appearance on their behalf despite service.
At this stage, learned Senior Counsel for the petitioner submits that service of unserved respondents be deferred, as they are not necessary parties for the adjudication of the present matter, because the main contesting party is respondent No.1.
In case this Court finds that the unserved respondents are also necessary for the adjudication of the case, then appropriate order shall be passed at the relevant time.
List for consideration after three weeks, as prayed for.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
::: Downloaded on - 20/05/2023 21:03:55 :::CISDhalu Ram Vs. Joginder Sharma Cr.Revision No.274 of 2021 .
19.05.2023 Present: Mr. Chander Shekhar Chauhan, Advocate, vice Mr.M.S. Kanwar, Advocate, for the petitioner.
Mr. Ravi Kumar, Advocate, vice Mr. Maan Singh, Advocate, for the respondent.
Mr. Chander Shekhar Chauhan, learned counsel appearing vice Mr. Mahender Singh Kanwar, Advocate, prays for an adjournment on the ground that original counsel is not available today. Prayer allowed as not opposed. List after three weeks.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
::: Downloaded on - 20/05/2023 21:03:55 :::CISSant Ram Chauhan Vs. UOI and ors. a/w connected matters CWP No.7809 of 2022 a/w CWP Nos.12, 15, 18 and 19 of 2023 .
19.05.2023 Present: Mr. Nishant Khidta, Advocate, vice Mr. Adarsh K. Vashisht, Advocate, for the petitioners in CWP No.7809 of 2022.
Mr. Shrawan Dogra, Senior Advocate, with Mr. Harsh Kalta, Advocate, for the petitioner(s) in CWP Nos.12, 15, 18 and 19 of 2023.
Mr. Balram Sharma, Deputy Solicitor General of India for the respondent(s).
List on 23.5.2023, as prayed for.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
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19.05.2023 Present: M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the petitioners in CWP No.3121 of 2016 and for the respondents in CWP No.740 of 2017.
M/s. Ashish Kumar and Shabnam, Advocates vice Mr. Neel Kamal Sood, Advocate, for the respondent in CWP No.3121 of 2016 and for the petitioner in CWP No.740 of 2017.
As prayed for by the learned counsel for the parties, list for consideration after four weeks.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
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19.05.2023 Present: Mr. K.K. Chauhan, Advocate vice Ms. Archna Dutt, Advocate, for the petitioner.
M/s. Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for respondents No.1 to 4.
Mr. Vikrant Thakur, Advocate, for respondent No.5.
r to As prayed for, list on 22.5.2023. It is made clear that no further adjournment shall be granted.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
::: Downloaded on - 20/05/2023 21:03:55 :::CISShri Ashwani Kumar & ors Vs. UOI and others RFA No.4176 of 2013 .
19.05.2023 Present: Mr. Umesh Kanwar, Advocate, for the appellants.
Mr. Lokender Paul Thakur, Senior Panel Counsel, for respondents No.1 and 2.
M/s. Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for respondent No.3.
As prayed for by the learned counsel for the appellants, list after three weeks.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
::: Downloaded on - 20/05/2023 21:03:55 :::CISMuni Lal Vs. State of H.P and others RSA No.299 of 2008 .
19.05.2023 Present: Mr. Sumit Sharma, Advocate, for the appellant.
M/s. Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondents.
As prayed for by the learned counsel for the appellant, list immediately after two weeks.
(Ajay Mohan Goel)
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May 19, 2023
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S.S.Dass (deceased) through LRs Smt. Saroj Vaish and ors. Vs. AG and ors.
CWP No.7368 of 2012.
19.05.2023 Present: Mr. Kusum Chaudhary, Advocate, vice Mr. N.K. Gupta, Advocate for the petitioners.
Mr. Lokender Paul Thakur, Senior Panel Counsel, for respondent No.1.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for respondents No.2 and 3.
As prayed for, list after four weeks.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
::: Downloaded on - 20/05/2023 21:03:55 :::CISRakesh Rahul and anr. Vs Vineet Bembey CMPMO No.422 of 2020 .
19.05.2023 Present: Mr. Balwant Kukreja, Advocate, for the petitioners.
Mr. Romesh Verma, Senior Advocate, with Mr. Hitesh Thakur, Advocate, for the respondent.
Respondent stands served. Mr. Romesh Verma, Senior Advocate, has put in appearance on behalf of the respondent. As prayed for, list after two weeks.
(Ajay Mohan Goel)
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May 19, 2023
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Shri Vishal Gupta vs. Ms. Kairvi and ors. a/w connected matter Cr.MMO No.559 of 2022 a/w CMPMO No.212/2022 .
19.05.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr.Ajeet Pal Singh Jaswal, Advocate, for the petitioner in Cr.MMO and and for the respondent in CMPMO.
Mr. Ravi Kumar, Advocate, vice Mr. Inder Sharma, Advocate, for the respondent in Cr.MMO and for the petitioner in CMPMO.
On the request of learned counsel appearing vice Mr. Inder Sharma, Advocate, list after three weeks.
(Ajay Mohan Goel) Judge May 19, 2023 (mamta) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS .
::: Downloaded on - 20/05/2023 21:03:55 :::CISAnita Bassi Vs PNB. a/w connected matters Cr.Revision Nos.708 to 710 of 2022 .
19.05.2023 Present: Mr. Mohar Singh, Advocate, for the petitioner(s).
Ms. Anjana Thakur, Advocate, vice Mr. Sanjay Dalmia, Advocate, for the respondent(s).
On the request of learned counsel appearing vice Mr. Sanjay Dalmia, Advocate, list after two weeks.
May 19, 2023
(mamta)
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Ankush Kango Vs Satish Kumar and anr.
Cr.Revision No.476 of 2022.
19.05.2023 Present: Mr. Kush Sharma, Advocate, for the petitioner.
Mr.R.L. Chaudhary, Advocate, for respondent No.1.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for respondent No.2-State.
As prayed for, list after four weeks.
r (Ajay Mohan Goel)
Judge
May 19, 2023
(mamta)
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Chet Ram Vs. State of H.P.
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Cr.Appeal No.414 of 2022
19.05.2023 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellant.
M/s Tejesvi Sharma, Baldev Negi, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General for the respondent.
As prayed for by the learned counsel for the appellant, list on 26.6.2023.
r (Ajay Mohan Goel)
Judge
May 19, 2023
(mamta)
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Aas Mohammad alias Aasu and others Vs. State of H.P. and others Cr. MMO No. 543 of 2022 .
02.08.2022 Present: Mr. Kuldeep Singh Chandel, Advocate, for the petitioners.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for respondent No. 1.
Mr. Kamaljeet Sharma, Advocate, for respondents No. 2 to 4. As prayed for, list for consideration tomorrow, i.e., 3rd August, 2022, as other cases are stated to be listed tomorrow.
(Ajay Mohan Goel) Judge August 02, 2022 (bhupender) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Sh. Prem Singh Vs. Sh. Rajinder Kumar Cr. Revision No. 248 of 2019 .
02.08.2022 Present: Ms. Anu Tuli Azta, Advocate, for the petitioner.
Mr. Jeevesh Sharma, Advocate, for the respondent.
Dismissed in today's date.
r to ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Ashoni Kanwar Vs. State of H.P. Cr. Revision No. 105 of 2022 .
02.08.2022 Present: Mr. Vinod Kumar Gupta, Advocate, vice Mr. Rajesh Verma, Advocate, for the petitioner.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the respondent.
As prayed for, list for hearing, on 17th August, 2022.
r (Ajay Mohan Goel)
Judge
August 02, 2022
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Shri Subhash Chand Vs. HRTC and others CWPOA No. 4160 of 2019 .
02.08.2022 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. B.N. Sharma, Advocate, for respondents No. 1 to 3.
None for respondents No. 4 and 5.
Record stands produced. Heard further. For continuation, list on 12th September, 2022, on which date, the record of the inquiry be also produced.
(Ajay Mohan Goel) Judge August 02, 2022 (bhupender) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS State of Himachal Pradesh Vs. Rajesh Kumar Cr. MMO No. 514 of 2022 .
02.08.2022 Present: M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the petitioner.
Mr. Dushyant Dadwal, Advocate, for the respondent.
Mr. Dushyant Dadwal, learned counsel has put in appearance on behalf of the respondent. As prayed for, list for consideration after three weeks. Power of Attorney on behalf of the respondent be filed in the meanwhile.
(Ajay Mohan Goel) Judge August 02, 2022 (bhupender) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Raju Vs. Desh Raj Cr. Revision No. 358 of 2022 .
02.08.2022 Present: Mr. Raj Negi, Advocate, for the petitioner.
Mr. Sarthak Mehta, Advocate, for the respondent.
Cr. MP No. 2310 of 2022By way of this application, the petitioner has made a prayer that as he intends to deposit the entire amount in terms of the order passed by the learned Trial Court before this Court, therefore, he be granted four weeks' time to deposit the same in this Court. The application is accordingly disposed of with the direction that let the balance amount be deposited by the petitioner with the Registry of this Court within a period of four weeks.
At this stage, Mr. Mehta informs the Court that though the details of the bank account of the respondent have been furnished with the Registry of this Court, yet an amount of Rs.1,50,000/-, which has been deposited by the petitioner earlier, has not been released in favour of the respondent. Registry is directed to comply with the release order passed by this Court on 28th June, 2022, positively within one week from today.
(Ajay Mohan Goel) Judge August 02, 2022 (bhupender) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Vijay Kumar Vs. Yangain Singh Cr. Revision No. 249 of 2022 .
02.08.2022 Present: Mr. Dheeraj K. Vashisht, Advocate, vice Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. P.S. Goverdhan, Advocate, for the respondent.
Amount in terms of the order passed by the Court has been deposited and bail bonds have also been furnished. In this view of the matter, interim order to continue.
As prayed for, list for consideration on 25th August, 2022, as learned counsel for the petitioner submits that the petitioner wants to have the matter amicably settled with the respondent.
(Ajay Mohan Goel) Judge August 02, 2022 (bhupender) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS Himachal Pradesh Road and other Infrastructure Development Corporation Vs. M/s C & C Construction Ltd.
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CARBC No. 01 of 202002.08.2022 Present: Mr. J. S. Bhogal, Senior Advocate, with Mr. T. S. Bhogal, Advocate, for the petitioner.
Mr. Navin Kumar, Advocate, with Dr. Deepal Hoda, Authorized Representative for the respondent.
Mr. J.S. Bhogal, learned Senior Counsel appearing for the objector/petitioner has concluded his arguments. Mr. Navin Kumar, learned counsel appearing for the respondent has made his arguments in part. For continuation, list tomorrow, i.e., 3rd August, 2022.
(Ajay Mohan Goel) Judge August 02, 2022 (bhupender) ::: Downloaded on - 20/05/2023 21:03:55 :::CIS