Himachal Pradesh High Court
LPA/12/2019 on 15 March, 2021
Bench: L. Narayana Swamy, Anoop Chitkara
CWP No.5218 of 2010 a/w CWP Nos.7644 & 7645
of 2020 and CR No.135 of 2010
.
15.03.2021 Present: Ms.Shalini Thakur, Advocate, for the petitioner in CWP
N0.5218 of 2010.
Ms.Shilpa Sood, Advocate, for the petitioners in CWPs
No.7644 &7645 of 2010 and CR No.135 of 2010.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Mr.Nand Lal Thakur, Additional Advocates
General, for the respondents-State.
List on 23rd April, 2021.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
LPA No.12 of 2019
.
15.03.2021 Present: Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Mr.Nand Lal Thakur, Additional Advocates
General, for the appellants.
Mr.G.D. Verma, Senior Advocate with Mr.B.C. Verma,
Advocate, for the respondent.
At the request of learned Additional Advocate General,
list on 23rd March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
LPA No.30 of 2019
.
15.03.2021 Present: Mr.Amit Jamwal, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Mr.Nand Lal Thakur, Additional Advocates
General, for respondent No.1.
Respondent No.2 already ex-parte.
As prayed for, list after two weeks before DB-III.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
LPA No.42 of 2019
.
15.03.2021 Present: Mr.Munish Datwalia, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Mr.Nand Lal Thakur, Additional Advocates
General, for respondent No.1.
Mr.B.P. Sharma, Senior Advocate with Mr.G.K. Nadda,
Advocate, for respondents No.2 to 6.
As prayed for by learned counsel for respondents No.
2 to 6, list next week before DB-II.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
LPA No.34 of 2017
.
15.03.2021 Present: Mr.Vinod Thakur, Advocate, for the appellants.
Mr.Parveesh Negi, Advocate vice Mr.Raj Negi, Advocate, for
respondent No.1.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Mr.Nand Lal Thakur, Additional Advocates
General, for respondent No.2.
Order dated 14.8.2019 reveals that the factum of death
of the respondent-writ petitioner had been brought to the notice of
the appellants alongwith the list of legal heirs. But till date, no
steps have been taken by the appellants for bringing on record the
legal heirs of deceased respondent. Accordingly, the appeal
stands abated.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
LPA No.86 of 2017
.
15.03.2021 Present: Mr.Vinod Thakur, Advocate, for the appellants.
Mr.Parveesh Negi, Advocate vice Mr.Raj Negi, Advocate, for
respondent No.1.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Mr.Nand Lal Thakur, Additional Advocates
General, for respondent No.2.
De-linked from LPA No.34 of 2017.
List before DB-II for hearing.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 15, 2021
( vt)
CWP No.1376 of 2018 a/w CWP No.1379 of 2018
.
09.03.2021 Present: Mr.Navlesh Verma, Advocate, for the petitioners, in both the
petitions.
Mr.Deepak Bhasin, Advocate, for respondent NO.3 in both
the petitions.
List on 22nd March, 2021.
( L. Narayana Swamy )
Chief Justice
r ( Anoop Chitkara )
Judge
March 09, 2021
( vt)
CWPIL No.12 of 2019
.
09.03.2021 Present: Mr.K.D. Shreedhar, Senior Advocate as Amicus Curiae with
Ms.Shreya Chauhan, Advocate.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for the respondents.
Learned Additional Advocate General has filed the
status report in open Court, which is taken on record. Copy of the
status report also supplied to the learned Amicus Curiae. Learned
Amicus Curiae seeks and is granted four weeks' time to place on
record the requisite information.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 09, 2021
( vt)
CWP No.1446 of 2021
.
09.03.2021 Present: Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for the petitioners.
CMP No.2570 of 2021
Allowed and disposed of.
CWP No.1446 of 2021 & CMP No.2571 of 2021
Notice be issued to the respondent, returnable within
four weeks, on taking steps within one week.
List along with CWP No.109 of 2019
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 09, 2021
( vt)
CWP No.1440 of 2021
.
09.03.2021 Present: Ms.Seema K. Guleria, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for the respondents.
CMP No.2549 of 2021
Allowed and disposed of.
CWP No.1440 of 2021
Admit.
List after four weeks before the appropriate Bench. In
the meantime, parties to complete pleadings.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 09, 2021
( vt)
CWP No.1439 of 2021
.
09.03.2021 Present: Mr.Tarun K. Sharma, Advocate, for the petitioner.
Ms.Ritta Goswami and Ms.Komal Chaudhary, Advocates, for
respondent No.1.
CMP No.2547 of 2021
Allowed and disposed of.
CWP No.1439 of 2021 & CMP No.2548 of 2021
Notice. Ms.Ritta Goswami, Advocate, takes notice for
respondent No.1. Notice be issued to respondent No.2, returnable
within three weeks, on taking steps within one week. In the
meantime, reply be filed by appearing respondents.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 09, 2021
( vt)
CWPIL No.25 of 2019
.
09.03.2021 Present: Court on its own motion.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for the respondents.
As prayed for, status report be filed within a period of
four weeks.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 09, 2021
( vt)
CWP No.1432 of 2021
.
09.03.2021 Present: Mr.Lakshay Parihar, Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondent No.1.
Mr.Sunil Kumar, Advocate, for respondent No.4.
CMP No.2530 of 2021
Allowed and disposed of.
CWP No.1432 of 2021 & CMP No.2531 of 2021
Notice. Mr.Balram Sharma, learned Assistant Solicitor
General of India and Mr.Sunil Kumar, Advocate, take notice for
respondent No.1 and respondent No.4, respectively. Notice be
issued to respondents No.2 and 3, returnable within four weeks,
on taking steps within one week. In the meantime, reply be filed by
appearing respondents.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 09, 2021
( vt)
LPA No.83 of 2020
.
08.03.2021 Present: Mr.R.L. Sood & Mr.B.C. Negi, Senior Advocates with
Mr.Arjun Lall and Ms.Sanjivini Sood, Advocates, for the
appellants.
Mr.Shrawan Dogra, Senior Advocate with Mr.Bharat Thakur,
Advocate, for respondent No.1.
Mr.K.D. Sood, Senior Advocate with Ms.Shalini Thakur,
Advocate, for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondent No.3.
Arguments heard. Judgment reserved.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
March 08, 2021
( vt)
LPA No.82 of 2020
.
08.03.2021 Present: Mr.R.L. Sood & Mr.B.C. Negi, Senior Advocates with
Mr.Arjun Lall and Ms.Sanjivini Sood, Advocates, for the
appellants.
Mr.R.K. Bawa, Senior Advocate with Mr.Ajay Sharma,
Advocate, for respondent No.1.
Mr.K.D. Sood, Senior Advocate with Ms.Shalini Thakur,
Advocate, for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondent No.3.
Arguments heard. Judgment reserved.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
March 08, 2021
( vt)
CWP No.697 of 2021
.
08.03.2021 Present: Mr.B.C. Negi, Senior Advocate with Mr.Nitin Thakur,
Advocate, for the petitioner.
Mr.Ajay Vaidya, Senior Additional Advocate General, for
respondents No.1 to 3.
List on 9th March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
CWP No.3277 of 2020 a/w CWP No.91 of 2021
.
08.03.2021 Present: Mr.Vinod Chauhan, Advocate, for the petitioner.
Mr.K.D. Shreedhar, Senior Advocate with Ms.Shreya
Chauhan, Advocate, for respondent No.1 in both the
petitions.
Mr.P.P. Chauhan, Advocate, for respondent No.2 in both the
petitions.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General for respondent-State.
The Committee constituted by the Government is
directed to finalize its report and submit the same to the
Government, who in turn shall take a decision and convey the
same to the National Highways Authority of India within a period of
two weeks. The National Highways Authority of India to complete
the entire process at the earliest and pay compensation to the
petitioner within a period of ten days thereafter.
List on 5th April, 2021.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
CWP No.3715 of 2020
.
08.03.2021 Present: Ms.Madhurika Sekhon Verma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General for respondent No.1, 2, 4 and
Mr.Naresh K. Gupta, Advocate, for respondent No.3.
Mr.Ashok Sood, Senior Advocate with Mr.Abhishek Sood,
Advocate, for respondent No.6.
Reply, as prayed for, be filed within a period of four
weeks.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
CMP No.505 of 2021 in CWP No.4982 of 2020
.
08.03.2021 Present: Mr.Mukul Sood, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondents-
HPSEB.
CMP No.505 of 2021
Learned counsel for the petitioner submits that the
respondents have complied with the order dated 08.01.2021. His
submission is taken on record.
In the light of above submissions, the application is
disposed of as having become infructuous.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
CWP No.798 of 2021
.
08.03.2021 Present: Mr.Vivek Singh Thakur, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General for respondents-State.
On the oral request of learned counsel for the petitioner,
name of respondent No.6 Sh. Ankush Kumuar, s/o Sh. Pawan
Angred, P.O. & Tehsil Bhatiyat District Chamba, H.P. is order to be
deleted and in place of said respondent Sh. Raman Kumar, S/0
Sh. Piyar Chand Village Kuthed P.O. & Tehsil Bhatiyat District
Chamba, H.P. is ordered to be arrayed as respondent No.6.
Registry to carry out necessary corrections in the memo of parties.
Amended memo of parties already stands filed.
Notice be issued to respondent No.6, returnable within
four weeks, on taking steps within one week.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
CMP No.2317 of 2021 in CWP No.5067 of 2020
.
08.03.2021 Present: Mr.Ashok Chaudhary, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General for respondents No.1 to 4.
Mr.Balram Sharma, ASGI, for respondent No.5.
CMP No.2317 of 2021
For the reasons stated in the application, the same is
allowed and the date mentioned as 01.05.1997 in the the fifth line
of judgment dated 02.03.2021 passed in CWP No.5067 of 2020 is
ordered to be read as 01.05.1987. This order shall also form part
of the judgment dated 02.03.2021. Application stands disposed of.
Copy dasti.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
CMP(M) No.671 of 2019
.
08.03.2021 Present: Mr.Onkar Jairath, Advocate, for the applicants-appellants.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General for respondents No.1 to 3.
Mr.K.D. Sood, Senior Advocate, with Mr.Sukrit Sood,
Advocate, for respondent No.4.
Mr.Nitin Thakur, Advocate, for respondent No.5.
r to
List in due course.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 08, 2021
( vt)
LPA No.2 of 2020
.
08.03.2021 Present: Mr.M.L. Sharma, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General for the respondents-State.
List on 15th March, 2021.
( L. Narayana Swamy )
Chief Justice
r ( Anoop Chitkara )
Judge
March 08, 2021
( vt)
CWP No.3514 of 2020
.
06.03.2021 Present: Mr.G.C. Gupta, Senior Advocate with Ms.Manisha Thamta,
Advocate, for the petitioner.
Mr.Ajay Vaidya, Senior Additional Advocate Genera with
Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Mr.Nand Lal
Thakur, Additional Advocates General and Mr.Yudhvir Singh
Thakur, Deputy Advocate General for respondent No.1.
Mr.Ashok Tyagi, Advocate, for respondents No. 2 to 5.
Admit.
r to
Parties to complete pleadings within a period of four
weeks.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
CWP No.420 of 2021
.
06.03.2021 Present: Mr.Varun Chandel, Advocate, for the petitioner.
Mr.Ajay Vaidya, Senior Additional Advocate General, for the
respondents.
Admit.
Parties to complete pleadings within a period of six
weeks.
( L. Narayana Swamy )
r Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
CWP No.862 of 2020
.
06.03.2021 Present: Mr.Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr.Adarsh K. Sharma, Ms.Ritta Goswami, Mr.Nand Lal
Thakur, Additional Advocate General and Mr.Yudhvir Singh
Thakur, Deputy Advocate General for respondents No.1 to 5-
State.
List on 23rd March, 2021.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
LPA No.14 of 2021
.
06.03.2021 Present: Mr.Avinash Jaryal, Advocate, for the appellant.
Mr.Ashok Kumar, Advocate vice Mr.P.P. Chauhan, Advocate,
for respondents No.1 to 8 & 10 to 33.
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal
Thakur, Additional Advocate General, for the respondents-
State
Caveat Petition No.292 of 2020
Discharged. The caveat petition is disposed of.
CMP(M) No.86 of 2021
Infructuous.
LPA No.14 of 2021
Notice. Mr.Ashok Kumar, Advocate, and Mr.Nand Lal
Thakur, learned Additional Advocate General, take notice for
respondents No.1 to 8 & 10 to 33 and respondents No.34 and 35,
respectively.
List along with LPA No.08 of 2021
CMP No.2247 of 2021
Notice in the aforesaid terms.
This application is disposed of by directing the appellalnt
to pay Secretariat and Special Pay to the private respondents,
which will be subject to the result of appeal.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
CMP No.631 of 2020 in CWP No.1806 of 2018 a/w
RP No.67 of 2020
.
CMP No.631 of 2020 in CWP No.1806 of 2018
06.03.2021 Present: Mr.Sunil Mohan Goel, Advocate, for the petitioners/non-
applicants.
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal
Thakur, Additional Advocate General, for the respondents-
State.
Mr.Maan Singh, Advocate, for non-applicants/respondents
No.5 and 10.
Mr.Rajinder Thakur, CGC, for non-applicant/respondent
No.17.
Mr.B.C. Negi, Senior Advocate with Mr.Nitin Thakur,
Advocate, for applicant-respondent No.19.
RP No.67 of 2020
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal
Thakur, Additional Advocate General, for the petitioners.
Mr.Sunil Mohan Goel, Advocate, for respondents No.1 to 32.
Mr.Maan Singh, Advocate, for proforma respondent No.34.
As prayed for, list after two weeks.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
CWP No.5645 of 2020
.
06.03.2021 Present: Mr.Om Parkash Goel, Advocate, for the petitioner.
Mr.Naresh Kaul, Advocate, for the respondents.
Notice. Mr.Naresh Kaul, Advocate, takes notice for the
respondents. Respondents are directed to calculate the due
and admissible amount payable to the petitioner and produce
the pay order or order transferring the amount to the petitioner's
account on or before the next date of hearing.
List on 15th March, 2021.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 06, 2021
( vt)
CWP No.659 of 2021
.
04.03.2021 Present: Mr.Sushant Vir Singh Thakur, Advocate vice Mr.Manoj
Thakur, Advocate, for the petitioner.
Mr.Surender Verma, Advocate, for the respondent.
Learned counsel appearing for the petitioner submits
that the writ petition has become infructuous since the petitioner
has been permitted to participate in the selection process for
the post of Associate Professor in the Department of University
Business School (BBA). Permitting the petitioner to participate
is only an interim direction and not a final order. Under these
circumstances, we Admit the present petition.
List before the learned Single Judge having the roster.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 04, 2021
( vt)
CWP No.1319 of 2021
.
04.03.2021 Present: Mr.Navlesh Verma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondents No.1 & 2.
Mr.Rakesh Thakur, Advocate, for respondents No.3 & 4.
CMP No.2269 of 2021
Allowed and disposed of.
CWP No.1319 of 2021 & CMP No.2270 of 2021
Notice. Mr.Nand Lal Thakur, learned Additional
Advocate General and Mr.Rakesh Thakur, Advocate, take
notice for respondents No.1 & 2 and respondents No.3 & 4,
respectively. In the meanwhile, subject to deposit of Rs.10.00
lacs on or before 26th March, 2021 with the respondent-Bank,
further proceedings with regard to office order dated 8.12.2020
and 19.02.2021 (Annexure P-2) passed by respondents No.1
and 2 for taking over the possession shall remain stayed.
List on 5th April, 2021.
Copy dasti.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 04, 2021
( vt)
CWP No.555 of 2021
.
04.03.2021 Present: Mr.Vishwa Bhushan, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondents No.1 & 2.
Admit.
List on 15th March, 2021, before the appropriate
Bench.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 04, 2021
( vt)
LPA No.92 of 2015
.
04.03.2021 Present: Mr.Karan Singh Parmar, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondents No.1 & 2.
Name of respondent No.3 stands deleted.
As prayed for by learned counsel for the appellant, list
after four weeks.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 04, 2021
( vt)
LPA No.46 of 2020 a/w CWP No.3496 of 2020
LPA No.46 of 2020
.
03.03.2021 Present: Mr.Ajeet Singh Saklani, Advocate, for the appellant.
Mr.Onkar Jairath, Advocate, for respondent No.1.
None for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondent No.3.
CWP No.3496 of 2020
Mr.B. Nandan Vashista, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondents No.1 & 3
Mr.Ajit Singh Saklani, Advocate, for respondent No.2.
None for respondent No.3
List on 04.03.2021. Registry is directed to show the
name of Mr.Balram Sharma, learned Assistant Solicitor General
of India, in the cause list, henceforth.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 03, 2021
( vt)
LPA No.2 of 2018
.
03.03.2021 Present: Mr.Sanjeev Bhushan, Senior Advocate with Mr.Rajesh
Kumar, Advocate, for the appellant.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondents No.1 and 2.
Mr.V.D. Khidtta, Advocate, for respondent No.3.
r to
List on 22nd March, 2021, before DB-I.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 03, 2021
( vt)
CWP No.803 of 2020
.
03.03.2021 Present: Mr.C.N. Singh, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondents No.1 and 2.
Mr.K.D. Shreedhar, Senior Advocate, with Ms.Shreya
Chauhan, Advocate, for respondent No.6.
Admit.
List on 5th April, 2021, before the appropriate Bench.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 03, 2021
( vt)
CWP No.2654 of 2020
.
03.03.2021 Present: Mr.Ravinder Kumar, Advocate vice Mr.Virender Thakur,
Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for respondents No.1 to 3.
Admit.
Post on 04.03.2021 before the appropriate Bench.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 03, 2021
( vt)
CMP No.6430 of 2020 in CWP No.581 of 2018
.
03.03.2021 Present: Mr.G.C. Gupta, Senior Advocate, with Ms.Meera Devi,
Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for the respondents.
This Court while disposing of the writ petition on
29.11.2018 held that it would be appreciated if the work will be
completed within one year. Till today, the work has not been
completed. It is expected that once an order is passed, it must
be complied with within the time stipulated, but even after more
than two years, the work has not been completed. Now, the
affidavit dated 25.02.2021 has been filed seeking further time to
complete the work.
In view of the above, we hold that the respondents
have violated the order passed by this Court on 29.11.2018.
Accordingly, notice be issued to respondent No.2 to show cause
as to why contempt be not initiated against him. Learned
Additional Advocate General is directed to furnish the name and
particulars of respondent No.2.
List on 18th March, 2021.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 03, 2021
( vt)
Review Petition No.69 of 2020
.
02.03.2021 Present: Mr.Ajay Kumar Dhiman, Advocate, for the petitioner.
Notice be issued to the respondents, returnable within
four weeks, on taking steps within one week.
r to ( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 02, 2021
( vt)
CWP No.4831 of 2020
.
02.03.2021 Present: Mr.Devender Sharma, Advocate vice Mr.C.N. Singh,
Advocate, for the petitioner.
Mr.Rajesh Verma, Advocate, for the respondents.
Admit.
List on 6th April, 2021, before the learned Single Judge
having the roster. In the meantime, parties to complete
pleadings.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 02, 2021
( vt)
CWP No.4832 of 2020
.
02.03.2021 Present: Mr.Devender Sharma, Advocate vice Mr.C.N. Singh,
Advocate, for the petitioner.
Mr.Rajesh Verma, Advocate, for the respondents.
Admit.
List on 6th April, 2021, before the learned Single Judge
having the roster. In the meantime, parties to complete
pleadings.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 02, 2021
( vt)
CWP No.4839 of 2020
.
02.03.2021 Present: Mr.Rakesh Sharma, Advocate, for the petitioner.
Mr.Balram Sharma, ASGI, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondents No.2 and 3.
Admit.
List after four weeks before the learned Single Judge
having the roster. In the meantime, parties to complete
pleadings.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 02, 2021
( vt)
CWP No.5073 of 2020
.
02.03.2021 Present: Mr.V.D. Khidtta, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur,
Additional Advocates General, for the respondents.
Admit.
List on 30th March, 2021, before the learned Single
Judge having the roster.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 02, 2021
( vt)
CWP No.1221 of 2021
.
01.03.2021 Present: Mr.Vishwa Bhushan, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma,
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal
Thakur, Additional Advocates General, for the respondents.
CMP No.2047 of 2021
Allowed and disposed of.
CWP No.1221 of 2021 & CMP No.2048 of 2021
Notice. Mr.Adarsh K. Sharma, learned Additional
Advocates General, takes notice for the respondents.
List on 3rd March, 2021 before DB-I. In the meantime,
the petitioner is permitted to appear in the counselling, in case
the same is not over, which shall be subject to the final outcome
of the writ petition.
CMP No.2049 of 2021
The application is disposed of with the direction that
the petitioner shall file the typed/legible/translated copies of the
documents in issue by the next date of hearing.
Authenticated copy.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CWP No.5863 of 2020
.
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four
weeks. List on 31st March, 2021.
Registry is directed to reflect the names of
Mr.Rajinder Thakur, learned Central Government Counsel,
representing respondent No.1 and Mr.Vijay Arora, Advocate,
representing respondents No.2 and 3 in the cause list
henceforth.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CWP No.5864 of 2020
.
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four
weeks. List on 31st March, 2021.
Registry is directed to reflect the names of
Mr.Rajinder Thakur, learned Central Government Counsel,
representing respondent No.1 and Mr.Vijay Arora, Advocate,
representing respondents No.2 and 3 in the cause list
henceforth.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CWP No.5865 of 2020
.
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four
weeks. List on 31st March, 2021.
Registry is directed to reflect the names of
Mr.Rajinder Thakur, learned Central Government Counsel,
representing respondent No.1 and Mr.Vijay Arora, Advocate,
representing respondents No.2 and 3 in the cause list
henceforth.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CWP No.5866 of 2020
.
01.03.2021 Present: Mr.Jyotirmay Bhatt, Advocate, for the petitioner.
Mr.Rajinder Thakur, CGC, for respondent No.1.
Mr.Vijay Arora, Advocate, for respondent Nos.2 and 3.
Reply, as prayed for, be filed within a period of four
weeks. List on 31st March, 2021.
Registry is directed to reflect the names of
Mr.Rajinder Thakur, learned Central Government Counsel,
representing respondent No.1 and Mr.Vijay Arora, Advocate,
representing respondents No.2 and 3 in the cause list
henceforth.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CWP No.1204 of 2021
.
01.03.2021 Present: Mr.Kush Sharma, Advocate, for the petitioners.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma,
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal
Thakur, Additional Advocates General, for the respondents.
CMP No.2013 of 2021
Allowed and disposed of.
CWP No.1204 of 2021 & CMP No.2014 of 2021
Notice. Mr.Adarsh K. Sharma, learned Additional
Advocates General, takes notice for the respondents.
List on 3rd March, 2021 before DB-I. In the meantime,
the petitioners are permitted to appear in the counselling, in
case the same is not over, which shall be subject to the final
outcome of the writ petition.
CMP No.2015 of 2021
The application is disposed of with the direction that
the petitioners shall file the typed/legible/translated copies of the
documents in issue by the next date of hearing.
Authenticated copy.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
LPA No.24 of 2020
.
01.03.2021 Present: Mr.Bhuvnesh Sharma, Advocate, for the appellants.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma,
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal
Thakur, Additional Advocates General, for the respondents.
Registry to put up writ record. Call this matter next
week.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CMP(M) No.349 of 2020
.
01.03.2021 Present: Mr.Ajay Vaidya, Senior Additional Advocate General, for the
applicants/petitioners.
Mr.Sanjeev Bhushan, Senior Advocate with Mr.Rajesh
Kumar, Advocate, for the respondent.
CMP(M) No.349 of 2020
For the reasons stated in the application, the same is
allowed and the delay of 27 days in filing the review petition is
condoned. Review petition be registered. Application stands
disposed of.
Review Petition No.__________ of 2021
At the request of learned Senior Additional Advocate
General, list next week.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CWP No.4682 of 2020
.
01.03.2021 Present: Mr.D.K. Sharma and Mr. H. Paul, Advocates, for the
petitioner.
Mr.Tara Singh Chauhan, Advocate, for respondent No.2.
Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma,
Mr.Adarsh K. Sharma, Ms.Ritta Goswami and Mr.Nand Lal
Thakur, Additional Advocates General, for respondent No.3.
Notice. Mr.Tara Singh Chauhan, Advocate and
Mr.Adarsh K. Sharma, learned Additional Advocate General,
take notice for respondent No.2 and respondent No.3,
respectively. Notice to respondent No.1 be issued, returnable
within four weeks, on taking steps within one week. In the
meantime, reply be filed by appearing respondents.
( L. Narayana Swamy )
Chief Justice
( Anoop Chitkara )
Judge
March 01, 2021
( vt)
CWPOA No.6746 of 2020
.
26.02.2021 Present: Mr.A.K. Gupta, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Ms.Ritta Goswami, Additional Advocates
General, for respondents No.1 to 3.
Mr.Balram Sharma, ASGI, for respondent No.4.
List after two weeks, as prayed for.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 26, 2021
( vt)
Arb. Case No.80 of 2019
.
26.02.2021 Present: Mr.Sumeet Raj Sharma, Advocate, for the petitioner.
Mr.Adarsh Sharma, Additional Advocate General, for the
respondents.
Learned counsel for the petitioner submits that part
amount has been paid by the Government. Learned Additional
Advocate General seeks and is granted four weeks' time to
enable him to settle the full amount.
( L. Narayana Swamy )
Chief Justice
February 26, 2021
( vt)
CWP No.6412 of 2020
.
25.02.2021 Present: Mr.Prem P. Chauhan, Advocate, for the petitioners.
Mr.Neel Kamal Sharma, Advocate, for respondent No.1.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Ms.Ritta Goswami, Additional Advocates
General, for respondents No.3 and 5.
Admit.
List on 2nd March, 2021, before the learned Single
Judge having the roster.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 25, 2021
( vt)
CWP No.3149 of 2020
.
25.02.2021 Present: Mr.Navlesh Verma, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Ms.Ritta Goswami, Additional Advocates
General, for respondents No.1, 2 and 4.
Mr.Naresh K. Gupta, Advocate, for respondent No.3.
Mr.Naresh K. Gupta, learned counsel for respondent
No.3, submits that he will be filing compliance report during the
course of the day.
List on 17th March, 2021.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 25, 2021
( vt)
CWP No.1107 of 2021
.
25.02.2021 Present: Mr.Gurdev Negi, Advocate, for the petitioner.
Mr.Sushant Vir Singh Thakur, Advocate, for respondents
No.1 to 3.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Ms.Ritta Goswami, Additional Advocates
General, for respondent No.4.
CMP No.1861 of 2021
Allowed and disposed of.
CWP No.1107 of 2021
Admit.
CMP No.1862 of 2021
During the pendency of the writ petition, the
respondents are directed not to effect any recovery from the
petitioner. The application stands disposed of.
CMP No.1863 of 2021
The application is disposed of with the direction that
the petitioner shall file the typed/legible/translated copies of
the documents in issue by the next date of hearing.
Copy dasti.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 25, 2021
( vt)
CWP No.1098 of 2021
.
25.02.2021 Present: Mr.Arsh Rattan, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Adarsh K.
Sharma and Ms.Ritta Goswami, Additional Advocates
General, for respondents No.1 to 3.
CMP No.1835 of 2021
Allowed and disposed of.
CWP No.1098 of 2021
Admit.
List on 1st March, 2021, before the learned Single
Judge having the roster.
CMP No.1836 of 2021
The petitioner, if not relieved, may not be compelled to
join the transferred station. Application stands disposed of.
Copy dasti.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 25, 2021
( vt)
CWP No.3402 of 2020
.
24.02.2021 Present: Mr.P.P. Chauhan, Advocate, for the petitioner.
Ms.Shubh Mahajan, Advocate, for the respondent.
As prayed for, further three weeks' time is granted to
the respondent to file the reply.
r to ( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 24, 2021
( vt)
CWP No.4436 of 2020
.
24.02.2021 Present: Mr.Vijay Singh Thakur, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan
Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami,
Mr.Rajinder Dogra and Mr.Nand Lal Thakur, Additional
Advocates General, for respondents No.1 and 2.
Notice. Ms.Ritta Goswami, learned Additional
Advocate General, takes notice for respondents No.1 and 2.
Notice to respondent No.3, returnable within four weeks, on
taking steps within one week. In the meantime, reply be filed by
appearing respondents.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 24, 2021
( vt)
CWP No.4431 of 2020
.
24.02.2021 Present: Mr.Ashok Kumar, Advocate vice Mr.V.D. Khidtta, Advocate,
for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan
Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami,
Mr.Rajinder Dogra and Mr.Nand Lal Thakur, Additional
Advocates General, for the respondents.
Notice. Ms.Ritta Goswami, learned Additional
Advocate General, takes notice for the respondents. Reply, as
prayed for, be filed within a period of three weeks.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 24, 2021
( vt)
CWP No.4389 of 2020
.
24.02.2021 Present: Mr.Onkar Jairath, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan
Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami,
Mr.Rajinder Dogra and Mr.Nand Lal Thakur, Additional
Advocates General, for the respondent.
Learned counsel for the petitioner is directed to file
copy of FIR and other investigation papers within a period of
one week.
List along with Cr.MMO No.289 of 2018.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 24, 2021
( vt)
CMP(M) No.784 of 2020
.
23.02.2021 Present: Mr.Vikrant Thakur, Advocate, for the appellant/applicant.
Notice be issued to the respondent, returnable within
four weeks, on taking steps within a period of one week.
List along with COPC No.10 of 2021.
( L. Narayana Swamy )
r Chief Justice
( Ravi Malimath )
Judge
February 23, 2021
( vt)
CWP No.5918 of 2020
.
23.02.2021 Present: None for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan
Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and
Mr.Nand Lal Thakur, Additional Advocates General, for the
respondents.
Since none appears for the petitioner, hence call this
matter on 24.02.2021.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 23, 2021
( vt)
CWP No.653 of 2021
.
23.02.2021 Present: Mr.Vikram Thakur, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General, with Mr.Ranjan
Sharma, Mr.Adarsh K. Sharma, Ms.Ritta Goswami and
Mr.Nand Lal Thakur, Additional Advocates General, for
respondents No.1 and 2.
Mr.Sanjeev K. Motta, Advocate, for respondent No.3.
Learned Additional Advocate General seeks and is
granted two weeks' time to have instructions.
List on 10th March, 2021.
( L. Narayana Swamy )
Chief Justice
( Ravi Malimath )
Judge
February 23, 2021
( vt)
