Himachal Pradesh High Court
CWP/5566/2020 on 9 March, 2021
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
CWP No. 651 of 2021
.
09.03.2021 Present: Mr. Jyotirmay Bhatt and Ms. Anubhuti Sharma, Advocates,
for the petitioner.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for the respondents-State.
Ms. Ritta Goswami & Ms. Komal Chaudhary, Advocates,
for respondent No.3.
Mr. Sudhir Thakur, Sr. Advocate, with Mr. Karun Negi,
Advocate, for respondent No.4.
List on 17.03.2021, as prayed for.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No. 649 of 2021
09.03.2021 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for respondents No. 1 and 2.
Mr. Ajay Sharma, Sr. Advocate, with Mr. Rakesh
Chaudhary, Advocate, for respondents No. 3 and 4.
Mr. Vikas Rathore, learned Additional Advocate General
states that since the petition is directed against the order of
supersession, therefore, the official respondents do not intend to
file reply. His statement is taken on record.
List on 10.03.2021.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No. 629 of 2021
09.03.2021 Present: Mr. Anil Chauhan, Advocate, for the petitioner.
.
Mr. B.N.Sharma, Advocate, for respondents No. 1 to 4.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for the respondents-State.
Admit. Pleadings be completed within a period of six
weeks. List thereafter for hearing on 20.04.2021, when records of
the Court.
r to
the case be kept available by the official respondents for perusal of
Interim order to continue.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
Judge
(GR)
CWP No. 630 of 2021
09.03.2021 Present: Mr. Anil Chauhan, Advocate, for the petitioner.
.
Mr. B.N.Sharma, Advocate, for respondents No. 1 to 4.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for the respondents-State.
Admit. Pleadings be completed within a period of six
weeks. List thereafter for hearing on 20.04.2021, when records of
the Court.
r to
the case be kept available by the official respondents for perusal of
Interim order to continue.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
Judge
(GR)
CWP No. 367 of 2021
09.03.2021 Present: Mr. Vinod Thakur, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for the respondents-State.
Learned Additional Advocate General prays for and is
granted two weeks further time to file reply.
List on 23.03.2021.
(Tarlok Singh Chauhan),
r Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No. 6325 of 2020
09.03.2021 Present: Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
.
Bhupinder Thakur, Dy. A.Gs., for the petitioners.
Mr. Vinod Thakur, learned Additional Advocate General
prays for adjournment. List on 16.03.2021.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR)
r Judge
CWP No. 6241 of 2020
09.03.2021 Present: Mr. Ajay Thakur, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for respondents No. 1 to 4.
Mr. Ajeet Singh Saklani, Advocate, for respondent No.5.
Learned counsels for respondents No.1 to 4 and
respondent No.5 state that replies on behalf of respondents No.1 to
4 and respondent No.5 are being filed during the course of the day.
Their statements are taken on record.
List for consideration on 16.03.2021. Interim order to
continue.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No.5566 of 2020
09.03.2021 Present: Mr. K.B.Khajuria, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for respondents No. 1 and 2.
Mr. Aman Parth Sharma, Advocate, for respondent No.3.
List on 05.04.2021 alongwith connected matters.
9th March, 2021
to (Tarlok Singh Chauhan),
Judge
(Chander Bhusan Barowalia),
(GR) Judge
CWP No. 5399 of 2020
09.03.2021 Present: Mr. Rakesh Chauhan, Advocate, for the petitioners.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for respondents No. 1 to 6.
Mr. R.K.Bawa, Senior Advocate with Mr. Ajay Sharma,
Advocate, for respondent No.7.
Admit. Pleadings be completed within a period of four
r to
weeks. List thereafter for hearing on 20.04.2021.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No. 5374 of 2020
09.03.2021 Present: Mr. Ashish Verma, Advocate, for the petitioner.
.
Mr. Sanjeev Kumar, Advocate, vice Mr. Vikas Rajput,
Advocate, for the respondents.
List before a Bench presided over by Hon'ble Mr. Justice
Sureshwar Thakur, J. as the issue in question has been dealt with in
the judgment passed in CWPOA No. 7945 of 2019, decided on
1.9.2020.
r to (Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWPOA No. 5120 of 2020
09.03.2021 Present: Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for the respondents-State.
Despite pendency of this petition for more than two and
half years, the respondents have not filed the reply. As a matter of
sheer indulgence and by way of last opportunity, two weeks time is
granted to do the needful, failing which, respondents No. 1 and 2
shall personally appear before this Court on the next date of hearing.
List on 23.03.2021.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No. 5110 of 2020
09.03.2021 Present: Mr. J.R. Sharma, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for the respondents-State.
Learned Deputy Advocate General prays for and is granted
one week's time to obtain instructions.
List on 16.03.2021.
(Tarlok Singh Chauhan),
r Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWPOA No. 4569 of 2020
09.03.2021 Present: Mr. J.P. Sharma, Advocate, vice Mr. Praveen Kumar,
Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for respondent No.1/State.
Mr. Virender Verma, Advocate, for respondent No.2.
Admit. Pleadings be completed within a period of six
weeks.
List thereafter for hearing before the learned Single Judge
having the Roster.
(Tarlok Singh Chauhan),
Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No. 4329 of 2020
09.03.2021 Present: Mr. Ajay Chandel, Advocate, for the petitioners.
.
Mr. Ajay Vaidya, Sr. Addl. A.G., for the respondents-State.
Learned Senior Additional Advocate General prays for and
is granted three days' time to file reply.
List on 16.03.2021.
(Tarlok Singh Chauhan),
r Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
CWP No. 4915 of 2020
09.03.2021 Present: Mr. Arvind Sharma, Advocate, for the petitioner.
.
Mr. Vinod Thakur, Mr. Vikas Rathore, Mr. Shiv Pal
Manhans, Addl. A.Gs., with Mr. J.S.Guleria and Mr.
Bhupinder Thakur, Dy. A.Gs., for the respondents-State.
Mr. Digvijay Singh Thakur, Advocate, for respondent No.4.
Admit. Pleadings be completed within a period of eight
weeks. List thereafter for hearing on 04.05.2021.
(Tarlok Singh Chauhan),
r Judge
9th March, 2021 (Chander Bhusan Barowalia),
(GR) Judge
