CWP/1960/2015
2021 Latest Caselaw 2592 HP

CWP No.1960 of 2015

08.04.2021 Present: Ms. Kiran Kanwar, Advocate, for the petitioner.

.

None for respondents No.1 and 2.

Mr. Onkar Jairath, Advocate, for respondent

No.10.

Mr. Ajay Kumar Dhiman, Advocate, for respondents No.3, 5 to 8, 11,13, 15, 16 and 18.

Narender Thakur, Advocate, for respondent No.12.

(Through Video Conferencing)

At petitioner's request, call after two weeks.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

CMPMO No.50 of 2020

08.04.2021 Present: Mr. Anup Rattan, Advocate, for the petitioner.

.

Mr. Nimish Gupta, Advocate, for the respondents.

(Through Video Conferencing)

CMP No.13388 of 2020

At applicant's request, list on 09.04.2021.

              April 08, 2021
                                   to                  ( Ravi Malimath )
                                                             Judge

                 (Bhardwaj)









                                                CMP(M) No.1162 of 2018

08.04.2021 Present:    Mr. Vijay Arora, Advocate, for the applicants/




                                                                .
                       appellants.

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

(Through Video Conferencing) Learned counsel for the applicants/appellants

submits that steps for service of respondents No.1 and 2

have been taken. Post after service of notice.

( Ravi Malimath ) Judge April 08, 2021

(Bhardwaj)

CMP(M) No.217 of 2021

08.04.2021 Present: Mr. Ravi Tanta, Advocate, for the applicant-

.

appellant.

(Through Video Conferencing)

Appellant's counsel submits that he has reasons

to believe that the defendants have also filed an appeal

before this Court and he would ascertain the same. At

his request, call after four weeks.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

RFA No.30 of 2021

08.04.2021 Present: Mr. Ajay Chauhan, Advocate, for the appellants.

.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 3.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.2 and 4-State.

(Through Video Conferencing) Notice. Mr. Shashi Shirshoo, learned Central

Government Standing Counsel and Mr. R.P. Singh,

learned Deputy Advocate General, take notice on behalf of

respondents No.1 & 3 and respondents No.2 and 4,

respectively.

Admit. Call for records.

Post alongwith RFA No.123 of 2020.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

RFA No.33 of 2021

08.04.2021 Present: Mr. Ajay Chauhan, Advocate, for the appellants.

.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 3.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.2 and 4-State.

(Through Video Conferencing) Notice. Mr. Shashi Shirshoo, learned Central

Government Standing Counsel and Mr. R.P. Singh,

learned Deputy Advocate General, take notice on behalf of

respondents No.1 & 3 and respondents No.2 and 4,

respectively.

Admit. Call for records.

Post alongwith RFA No.123 of 2020.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

RFA No.35 of 2021

08.04.2021 Present: Mr. Ajay Chauhan, Advocate, for the appellants.

.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 3.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.2 and 4-State.

(Through Video Conferencing) Notice. Mr. Shashi Shirshoo, learned Central

Government Standing Counsel and Mr. R.P. Singh,

learned Deputy Advocate General, take notice on behalf of

respondents No.1 & 3 and respondents No.2 and 4,

respectively.

Admit. Call for records.

Post alongwith RFA No.123 of 2020.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

RFA No.36 of 2021

08.04.2021 Present: Mr. Ajay Chauhan, Advocate, for the appellants.

.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 3.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.2 and 4-State.

(Through Video Conferencing) Notice. Mr. Shashi Shirshoo, learned Central

Government Standing Counsel and Mr. R.P. Singh,

learned Deputy Advocate General, take notice on behalf of

respondents No.1 & 3 and respondents No.2 and 4,

respectively.

Admit. Call for records.

Post alongwith RFA No.123 of 2020.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

RFA No.38 of 2021

08.04.2021 Present: Mr. Ajay Chauhan, Advocate, for the appellants.

.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 3.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.2 and 4-State.

(Through Video Conferencing) Notice. Mr. Shashi Shirshoo, learned Central

Government Standing Counsel and Mr. R.P. Singh,

learned Deputy Advocate General, take notice on behalf of

respondents No.1 & 3 and respondents No.2 and 4,

respectively.

Admit. Call for records.

Post alongwith RFA No.123 of 2020.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

RFA No.39 of 2021

08.04.2021 Present: Mr. Ajay Chauhan, Advocate, for the appellants.

.

Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondents No.1 and 3.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.2 and 4-State.

(Through Video Conferencing) Notice. Mr. Shashi Shirshoo, learned Central

Government Standing Counsel and Mr. R.P. Singh,

learned Deputy Advocate General, take notice on behalf of

respondents No.1 & 3 and respondents No.2 and 4,

respectively.

Admit. Call for records.

Post alongwith RFA No.123 of 2020.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

COPCT No.17 of 2021

08.04.2021 Present: Mr. Naresh Verma, Advocate, for the petitioner.

.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate General and Mr. R.P. Singh, Deputy Advocate

General, for the respondents.

(Through Video Conferencing) Notice. Mr. R.P. Singh, learned Deputy Advocate

General, takes notice on behalf of the respondents.

At respondents' request, call after two weeks.

( Ravi Malimath ) Judge April 08, 2021

(Bhardwaj)

CMP(M) No.226 of 2021

08.04.2021 Present: Mr. Rahul Mahajan, Advocate, for the applicant-

.

appellant.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate

General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.3.

(Through Video Conferencing)

CMP No.3937 of 2021

For the reasons assigned, delay in re-filing the

appeal is condoned.

The application is disposed off accordingly.

CMP(M) No.226 of 2021 & RFA No.12148 of 2018

Notice. Mr. R.P. Singh, learned Deputy Advocate

General takes notice on behalf of respondent No.3.

Issue notice to respondents No.1 and 2 on delay

as well in the main appeal, returnable within four weeks,

on taking steps within a week.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

CMP(M) No.225 of 2021

08.04.2021 Present: Mr. Rahul Mahajan, Advocate, for the applicant-

.

appellant.

Mr. Ashok Sharma, Advocate General with Mr. R.S. Dogra, Senior Additional Advocate

General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.14.

(Through Video Conferencing)

CMP No.3934 of 2021

For the reasons assigned, delay in re-filing the

appeal is condoned.

The application is disposed off accordingly.

CMP(M) No.225 of 2021 & RFAST No.8739 of

Notice. Mr. R.P. Singh, learned Deputy Advocate

General takes notice on behalf of respondent No.14.

Issue notice to respondents No.1(a) to (g) and 2 to

13 on delay as well in the main appeal, returnable within

four weeks, on taking steps within a week.

( Ravi Malimath ) Judge April 08, 2021 (Bhardwaj)

CMP(M) No.479 of 2020

08.04.2021 Present: Mr. Navneet Kumar Bhalla, Advocate, for the

.

applicant-appellant.

Mr. P.S. Goverdhan, Advocate, for respondents No.1 and 2.

Respondents No.3 and 4 already ex-parte.

Mr. Khub Singh Thakur, Advocate, for respondent No.5.

r to (Through Video Conferencing)

CMP(M) No.479 of 2020

There is delay in filing the appeal. The

respondents have no objection to condone the same. On

having considered the reasons assigned in the

application, I' am of the considered view that the reasons

assigned in the application constitutes sufficient cause.

Hence, delay in filing the appeal is condoned.

The application is disposed off accordingly.

RSAST No.23904 of 2020

Heard learned counsels. The following

substantial question of law arises for consideration in

this appeal:-

(1) Whether the First Appellate Court was

justified in decreeing the suit by upholding

the validity of the agreement to sell so far

as it pertains to defendant No.1 only?

Any other question, that may arise, shall be

considered at the stage of final hearing.

.

Admit. Call for records.

CMPST No.23906 of 2020

Stay of the judgment and decree dated

23.07.2019 passed in Civil Appeal No.15-S/13 of 2016 by

the learned Additional District Judge(1), Solan, District

Solan, H.P. until further orders.

( Ravi Malimath ) Judge April 08, 2021

(Bhardwaj)