Himachal Pradesh High Court
CRMPM/418/2020 on 29 January, 2021
Bench: Anoop Chitkara
Cr.M.P.(M) No.166 of 2021
29.1.2021 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
r to (Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.169 of 2021
29.1.2021 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No.170 of 2021
29.1.2021 Present: Mr. Mandeep Chandel, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
CWP No.1780 of 2019
29.1.2021 Present: Mr. Sanjeev Bhushan, Senior Advocate, with Mr.
Rajesh Kumar, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General 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 Conference)
In sequel to order dated 8.01.2021, Secretary, District
Legal Service Authority, Mandi has filed the inspection report.
However, Mr. Sanjeev Bhushan, Senior Advocate Learned
Counsel for petitioner states that he has not received its copy.
Registry is directed to supply the same to learned Senior
Counsel for the petitioner during the course of the day.
List in the first week of March, 2021 before the
appropriate Division Bench.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
RSA No.4243 of 2013
29.1.2021 Present: Mr. Romesh Verma, Advocate for the appellants.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the respondent-State.
Mr. K.D.Sood, Senior Advocate, with Mr. Mukul
Sood, Advocate for respondent No.3.
(Through Video Conference)
CMP No. 674 of 2021
Learned counsel appearing for non-applicants pray for
and are granted four weeks' time to file reply. List in the first
week of March, 2021, before the appropriate Bench.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.46 of 2021
29.1.2021 Present: Mr. Sandeep Sharma,, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Notice. Mr. Manoj Bagga, Assistant Advocate General,
appears and waives service of notice on behalf of the
respondent. He prays for and is granted time to file police/status
report.
List on 01.02.2021, before regular Court.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.MMO No.47 of 2021
29.1.2021 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Notice. Mr. Manoj Bagga, Assistant Advocate General,
appears and waives service of notice on behalf of the
respondent. He prays for and is granted time to file police/status
report.
List on 30.04.2021.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.418 of 2020
29.1.2021 Present: Mr. Jagat Pal,, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Notice. Mr. Manoj Bagga, Assistant Advocate General,
appears and waives service of notice on behalf of the
respondent. He prays for and is granted time to file police/status
report.
List on 01.02.2021, before regular Court.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.45 of 2021
29.1.2021 Present: Mr. Ritvik Pal and Jagat Pal, Advocates, for the
petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Notice. Mr. Manoj Bagga, Assistant Advocate General,
appears and waives service of notice on behalf of the
respondent. He prays for and is granted time to file police/status
report.
List on 01.02.2021.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.131 of 2021
29.1.2021 Present: None for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
State to place on record the FSL report.
List on 01.02.2021.
(Anoop Chitkara)
r Vacation Judge
January 29, 2021
(ravinder)
Cr.MMO No. 11 of 2021
29.1.2021 Present: Mr. Manisha, Advocates, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Status report not received. State to file status report on
01.02.2021.
(Anoop Chitkara)
r Vacation Judge
January 29, 2021
(ravinder)
CWP No. 5680 of 2020
29.1.2021 Present: Mr. Amrinder Singh Rana, Advocate, for the
petitioner.
.
Mr. Vikrant Thakur, Advocate, for respondent
No.1.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for respondents No. 2 and
(Through Video Conference)
Learned counsel representing the petitioner seeks time
to file rejoinder. Allowed. List on 1st February, 2021.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.171 of 2021
29.1.2021 Present: Mr. Manoj Pathak, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
State to hand over photocopy of postmortem report
r to
to the Court and counsel for the petitioner.
List on 01.02.2021.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(guleria/ravinder)
Cr.M.P.(M) No.186 of 2021
29.1.2021 Present: Mr. Manoj Pathak, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
State to hand over photocopy of postmortem report
to the Court and counsel for the petitioner.
List on 01.02.2021.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.168 of 2021
29.1.2021 Present: Mr. K.S.Gill,Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Learned counsel for the petitioner while arguing the
case, on instructions, states that the said incident had occurred
as deceased wanted to molest the petitioner.
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No. 2296 of 2021
29.1.2021 Present: Mr. Rajesh Mandhotra, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No. 2268 of 2021
29.1.2021 Present: Mr. Lovneesh Thakur, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No. 1980 of 2021
29.1.2021 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No. 1864 of 2021
29.1.2021 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
List in the last week February, 2021, before the
appropriate Bench.
(Anoop Chitkara)
r Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.55 of 2021
29.1.2021 Present: Mr. Dushyant Dadwal ,Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No.48 of 2021
29.1.2021 Present: Mr. Anil Kumar ,Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Admit.
List for hearing on 26th March, 2021. In the meanwhile,
State to file status report.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.167 of 2021
29.1.2021 Present: Mr. Anil Kumar,Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No.146 of 2021
29.1.2021 Present: Mr. Gaurav Sharma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No.161 of 2021
29.1.2021 Present: Mr. Vipin Pandit, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No.160 of 2021
29.1.2021 Present: Mr. Anirudh Sahrma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Mr. Manoj Bagga, Assistant Advocate General, appears
and waives service of notice on behalf of the respondent. He
prays for and is granted time to file police/status report.
List on 01.02.2021
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.159 of 2021
29.1.2021 Present: Mr. Amit Sahrma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Learned counsel for the petitioner, while arguing the
case, on instructions, states that petitioner is 21 years old and his
age wrongly mentioned 29 years in the status report.
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.159 of 2021
29.1.2021 Present: Mr. Amit Sahrma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Learned counsel for the petitioner, while arguing the
case, states that petitioner is 21 years old and his age wrongly
mentioned 29 years in the status report.
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.157 of 2021
29.1.2021 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.156 of 2021
29.1.2021 Present: Mr. Mehar Chand Thakur, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.151 of 2021
29.1.2021 Present: Mr. Anirudh Sharma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.149 of 2021
29.1.2021 Present: Mr. N.K.Thakur, Senior, Senior Advocate with Divya
Raj Singh, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
r to
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.148 of 2021
29.1.2021 Present: Mr. Sanjeev Bhushan, Senior, Senior Advocate with
Mr. Rakesh Chauhan, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
r to
Arguments heard. Judgment reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.118 of 2021
29.1.2021 Present: Mr. Naresh Verma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Learned counsel for the respondent seeks more time to
file status report. Allowed. List on 01.02.2021.
r (Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.57 of 2021
29.1.2021 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Learned counsel for the respondent seeks more time to
file status report. Allowed. List on 01.02.2021.
r (Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.56 of 2021
29.1.2021 Present: M/s Arjun Lall and Sanjay Kumar, Advocates, for the
petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
r to
Heard. Reserved.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
Cr.M.P.(M) No.158 of 2021
29.1.2021 Present: Mr. Kush Sharma, Advocate, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
Status report not received. List on 01.02.2021.
January 29, 2021
r to (Anoop Chitkara)
Vacation Judge
(ravinder)
Cr.M.P.(M) No.186 of 2021
29.1.2021 Present: Mr. Manoj Pathak, for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General,
Mr. Narinder Singh, Thakur & Mr. Kamal Kant,
Deputy Advocates, General, and Mr. Manoj Bagga,
Assistant Advocate General for the State.
(Through Video Conference)
State to file status report and also hand over
petitioner.
r to
photocopy of postmortem report to the counsel for the
List on 01.02.2021.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(guleria/ravinder)
Cr.MMO No. 403 of 2020.
28.1.2021 Present: Mr. Kuldeep Singh Shergill, Advocate for the
petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General &
Mr.Narinder Singh, Thakur, Deputy Advocate,
General and Mr. Manoj Bagga, Assistant Advocate
General or respondents No.1 and 3.
Respondent No.3 present in person along with
record.
Mr. Manoj Pathak, Advocate, for respondents No.4 to
(Through Video Conference)
Learned Deputy Advocate General is directed to take
the police record and keep with her. List on 01.02.2021, on
which date respondents No. 4 to 7 shall remain present in person
before this Court and failure to do so may ipso facto lead to
cancellation of their bail.
(Anoop Chitkara)
Vacation Judge
January 28, 2021
(ravinder)
CWP No.605 of 2021.
29.1.2021 Present: Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur,
Advocate for the petitioner.
.
Mr. Sudhir Bhatnagar, Additional Advocate General
with Ms. Seema Sharma, Dy. Advocate General &
Mr.Narinder Singh, Thakur, Deputy Advocate,
General and Mr. Manoj Bagga, Assistant Advocate
General for respondents No.1 to 3.
(Through Video Conference)
CMP No.1026 of 2021
Allowed and disposed of.
CWP No.605/2021 & CMP No.1027/2021.
Notice. Mr. Manoj Bagga, the learned Assistant Advocate
General, appears and waives service of notice on behalf of respondents
No.1 to 3. Issue notice to respondents No.4 and 5 through e-mail and also
through ordinary process returnable within four weeks, on steps being
taken within two days.
List in the first week of March, 2021, before the appropriate
Hon'ble Division Bench.
In the interim, fourth respondent shall depute a CFI certified
and licensed commissaire to supervise the event proposed to be held on 7 th
February, 2021, in terms of Annexure P-5. The learned Senior Counsel for
the petitioner to send a copy of this order alongwith copy of Annexure P-5,
to fourth and fifth respondent by e-mail and also to contact telephonically,
so that they may be do the needful.
Authenticated copy.
(Anoop Chitkara)
Vacation Judge
January 29, 2021
(ravinder)
.
