Himachal Pradesh High Court
Jeet Ram vs . Hpu And Another. on 18 April, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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CWP No. 5051 of 2021.
18.04.2022. Present: Mr.Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for the respondents.
Learned counsel for the petitioner states that supplementary affidavit r has been filed on 07.04.2022, however, the same is not on record. Let the same be traced and placed on record, even if, it is under objection. In the meanwhile, instructions in light of the affidavit be obtained by the learned counsel for the respondents. List on 09.05.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS M/s ACC Ltd. vs. State of H.P. & Ors a/w connected matters.
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CWP No. 5059 of 2021 with CWP No. 2762, 3830 and 4486 of 2020.
18.04.2022. Present: Mr. Suneet Goel, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No. 1, 2, 6 to 8.
Mr. Arvind Negi, Advocate, for respondents No. 4 and 5.
CWP Nos. 2762, 3830 and 4486 of 2020.
Mr. Arvind Negi, Advocate, for the petitioner(s).
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
Mr. K.D.Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondents No. 2 to 6 in CWP Nos. 2762 and 3830 of 2020 and for respondent No. 4 to 6 in CWP No. 4486 of 2020. Mr. V.B. Verma, Advocate, for respondent No.3 in CWP No. 4486 of 2020.
CWP No. 5059 of 2021.
Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder. List on 09.05.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Shri Ram Hospital through its Managing Partner Vs. Employees Provident Fund Organization & Ors.
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CWP No. 6429 of 2021.
18.04.2022. Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for the respondents.
CMP No. 2599 of 2022.
Rejoinder is stated to be filed on 13.04.2022, however, the same is not on record. Be traced and placed on record. List for consideration on 09.05.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Dr. Vishal Kumar Goel vs. State of H.P. and Anr.
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CWP No. 6466 of 2021.
18.04.2022. Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
Despite repeated opportunities, the respondents have failed to file their reply. Let needful be done within one week, failing which the erring respondents shall personally appear before this Court on the next date of hearing. List on 25.04.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Dr. Kishori Lal Negi vs. State of H.P. & Ors.
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CWP No. 6670 of 2021.
18.04.2022. Present: Mr. Virender Negi, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Arvind Sharma, Advocate, for respondent No.5.
CMP No. 4236 of 2022.
Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General and Mr. Arvind Sharma, Advocate, appear and waive service of notice on behalf of the respective non-
applicants/respondents. Replies, as prayed for, be filed within two weeks. List on 02.05.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Bimla Devi vs. State of H.P. & Ors.
CWP No. 6688 of 2021.
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18.04.2022. Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
r to Learned Deputy Advocate General prays for and is granted two weeks' time to file reply. List on 09.05.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Nand Lal vs. HRTC & Anr.
CWP No. 6853 of 2021.
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18.04.2022. Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. V.B.Verma, Advocate, for the respondents.
Admit.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Rakesh Kumar vs. State of H.P. & Ors. along with connected matters.
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CWP No. 7125 of 2021 a/w CWP Nos. 8023, 8050, 8135, 8222 and 8344 of 2021.
18.04.2022. Present: Mr. Shrawan Dogra, Senior Advocate with Mr. Kush Sharma, Advocate, Mr. Pawan Kumar Sharma, Mr. Vinay Mehta, Mr. Sanjay Kumar Sharma and Mr. K. B. Khajuria, Advocates, for the petitioner(s) in all the petitions.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Vikrant Thakur, Advocate, for the HPPSC, in all the petitions.
List on 23.05.2022, as prayed for.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Kamal Kishore Goel vs. Union of India & Ors.
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CWP No. 7170 of 2021.
18.04.2022. Present: Ms. Suman, Advocate, vice Mr. Sunil Chaudhary, Advocate, for the petitioner.
Mr. Rajinder Thakur, CGSC, for respondent No.1.
Mr. Sanjay Dalmia, Advocate, for respondents No. 2 and 3.
Ms. Devyani Sharma, Advocate, for respondents No. 4 to 6.
Reply on behalf of respondents No. 4 to 6 is stated to be filed on 04.04.2022, however, the same is not on record. Be traced and placed on record, even if, it is under objection. List on 23.05.2022. Reply on behalf of the remaining respondents be filed in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Ravinder Tyagi vs. State of H.P. & Ors.
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CWP No. 7224 of 2021.
18.04.2022. Present: Mr. Anuj Gupta, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Balram Sharma, ASGI, for respondent No.5.
Learned Assistant Solicitor General of India prays for and is granted two weeks' further time to file reply. List on 02.05.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Kamini Kashyap vs. State of H.P. & Ors.
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CWP No. 7572 of 2021.
18.04.2022. Present: Mr.Anubhav Chopra, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Learned counsel for the petitioner states that the order in question stands complied with. His statement is taken on record.
In this view of the matter, no further orders are required to be passed in this petition and the matter is closed.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Sumit Sharma vs. State of H.P. & Ors.
CWP No.7597 of 2021.
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18.04.2022. Present: Mr.Surinder Saklani, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
r to On the request of learned Additional Advocate General, list on 19.04.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Bali Ram Thakur vs. Union of India & Anr.
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CWP No.8073 of 2021.
18.04.2022. Present: Mr.P.S.Goverdhan,Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for the respondents.
List on 25.04.2022.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Rakesh Kumar vs. State of H.P. & Ors.
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CWP No.765 of 2022.
18.04.2022. Present: Mr. Vinay Sharma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.1.
Mr. V.S.Rathore, Advocate, for respondent No.2.
Mr. Ashok Chaudhary, Advocate, for respondent No.3.
Reply on behalf of respondent No.2 is stated to have been filed on 12.04.2022, however, the same is not on record. Be traced and placed on record.
Learned counsel for respondent No.3 states that he is under instructions not to file any reply because his client is retiring within one year and one month. List on 25.04.2022.
Interim order to continue.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS M/s J.S. Wisdom World School vs. Union of India and others.
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CWP No. 1214 of 2022.
18.04.2022. Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Balram Sharma, ASGI, for the respondents.
Amount in terms of the order dated 05.03.2022 has not been deposited. Learned counsel for the petitioner prays for and is granted two weeks' time to deposit the amount. List on 02.05.2022. Reply in the meanwhile.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Regi P vs. State of H.P. & Ors.
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CWP No. 1227 of 2022.
18.04.2022. Present: Mr.Dalip K. Sharma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No.1 and 2.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.3.
Admit.
Hearing be expedited.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Seema Bragta & Ors. vs. State of H.P. & Ors.
CWP No. 1308 of 2022.
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18.04.2022. Present: Mr. C.N.Singh, Advocate, for the petitioners.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents.
Learned Senior Additional Advocate General prays for and is granted three weeks' time to file reply. List on 09.05.2022.
r to (Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Kabir Chand vs. State of H.P. & Anr.
CWP No. 1751 of 2022.
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18.04.2022. Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
issuance of U.O. List on 19.04.2022 when complete records leading to Note No. 346035 dated 27.11.2021 be produced by the respondents.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 18th April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS Ashok Kumar vs. State of H.P. & Ors.
CWP No. 4356 of 2020.
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18.04.2022. Present: Mr. V.B. Verma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No.1.
Mr. Naresh K. Gupta, Advocate, for respondents No.2 and 3.
Mr. P.P. Chauhan, Advocate, for respondents No. 4 to 6.
Ms. Srishti Verma, Advocate, for respondent No.7.
Mr. Vijay Thakur, Advocate, for respondent No.8.
Learned counsel for the petitioner states that the work of laying down the sewerage line has been completed.
However, Mr. Anuj Gupta, Advocate, representing one of the owners of the property states that he has still certain grievances which have been brought to the notice of Mr. Aditya, Junior Engineer, Shimla Jal Prabandhan Nigam Limited, who is present in person and we have no doubt in our mind that all the grievances as far as possible shall be addressed by the SJPNL.
List for consideration on 25.04.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 18 April, 2022. Judge (krt) ::: Downloaded on - 18/04/2022 20:06:50 :::CIS .
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