Himachal Pradesh High Court
Satwant Singh vs Manjeet Singh on 25 August, 2023
Bench: Virender Singh
Satwant Singh Vs Manjeet Singh
Cr. Appeal No. 120 of 2023
.
25.8.2023 Present: Mr. Mukesh Sharma, Advocate, for the
appellant.
Mr. Vinod Chauhan, Advocate, for the
respondent.
Order dated 3.4.2023 has not been complied
with. Needful be done within two weeks.
List on 16.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
M/s Infallible Pharma Pvt. Ltd Vs Canara Bank & ors
Civil Suit No. 7 of 2023
.
25.8.2023 Present: Mr. Arvind Sharma, Advocate, for the plaintiff.
Mr. Sanjay Dalmia, Advocate, for the
defendants.
Written statement filed. For rejoinder, to come
up on 22.9.2023.
OMP No. 382 of 2023
The application is considered and allowed.
Needful be done, as and when directed by the Court to do
so. The application is, thus, disposed of.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Rajinder Singh Vs Krishan Dutt
Cr. Revision No. 568 of 2022
.
25.8.2023 Present: Ms. Divya Verma, Advocate vice Mr. D.N.
Sharma, Advocate, for the petitioner.
Ms. Bharti Mehta, Advocate, for the
respondent.
In view of the request made by learned vice
counsel for the petitioner, list on 29.9.2023.
August 25, 2023
(kalpana)
to (Virender Singh)
Judge
Sajid Ali Vs State of H.P.
Cr. Appeal No. 374 of 2022
.
25.8.2023 Present: Mr. Rajesh Kashyap, Advocate, for the
appellant.
Mr. Tejasvi Sharma, Mr. Mohinder Zharaick,
Addl. AGs with Ms. Leena Guleria, Deputy
Advocate General, for the respondent.
Learned counsel for the appellant submits
that order dated 7.7.2023 stands complied with. His
r to
statement is taken on record.
Admit.
List in due course.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
The Himachal Pradesh Power Corporation Ltd. Vs
Devinder Singh & ors
.
of 2014 a/w CMP No. 8234 of 2019 in RFA No.
406 of 2014 and CMP No. 3236 of 2019 in RFA
No. 405 of 2014, CMP No. 4393 of 2023 in RFA
No. 65/2015
25.8.2023 Present: Mr. Vivek Negi, Advocate, for the
applicants/appellants.
Mr. G.D.Verma, Senior Advocate with Mr.
Sumit Sharma, Advocate, for
respondents/claimants.
Mr. Vipul Sharda, Advocate, vice Mr. Sunil
Mohan Goel, Advocate, for applicant in CMP
No. 4393 of 2023 in RFA No. 65 of 2014.
List on 16.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Mangal Sen Mittal Vs M/s Mahindra Transport Company
RSA No. 403 of 2016
.
25.8.2023 Present: Mr. Amit Himalvi, Advocate, for the appellant.
None for respondents No. 1(a) to 1(f).
.
Amended memo of parties not filed. Needful be
done within three weeks. List on 22.9.2023.
August 25, 2023
(kalpana)
to (Virender Singh)
Judge
Phullan Devi Vs Secretary, HPPWD, Shimla
RSA No. 93 of 2016
.
25.8.2023 Present: Mr. Sunil Gautam, Advocate vice Mr. Aman
Parth Sharma, Advocate, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondents No. 1 and 2.
None for respondents No. 3 and 4.
.
Amended memo of parties not filed. Needful be
done within three weeks. List on 22.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Land Acquisition Officer & anr. Vs Mehar Chand
RFA No. 103 of 2015
.
25.8.2023 Present: Mr. Vivek Negi, Advocate, for the appellants.
None for respondent No. 1.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondent No. 2.
In view of the request made by learned counsel
r to
for the appellants, lit on 1.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Ambuja Cement Ltd. Vs Nanak Chand & connected
matters
.
RFA Nos. 4166 of 2013 to 4170 of 2013
25.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Ms.
Rinki Kashmiri, Advocate, for the appellant in
all the appeals.
Ms. Mamta Garg, Advocate vice Mr. Rajinder
K. Sharma, Advocate, for respondent No. 1 in
all the appeals.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondent-State in all the
appeals.
Order dated 4.8.2023 be complied with, within
three weeks. List on 16.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
G.M. Northern Railway Vs Rattani
RFA No. 272 of 2013
.
25.8.2023 Present: Mr. Shiv Pal Manhans, Senion Panel Counsel,
for the appellant.
Mr. Rohit, Advocate, for respondents No. 1 and
Respondent No. 3 is stated to have died.
Ms. Yamini, Advocate vice Mr. Rajan Kohal,
Advocate, for respondents No. 4 and 5.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
r Dy. A.G., for respondents No. 6 and 7.
Order dated 4.8.2023, with regard to taking
steps for bringing on record the LRs of respondent No. 3,
has not been complied with, despite sufficient
opportunities.
In such situation, the responsible officer of the
appellant is directed to be present before this Court, on the
next date of hearing.
List on 22.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Kuldeep Chand Vs Yash Pal Singh (deceased) through
LRs
Cr. MMO No. 870 of 2023
.
25.8.2023 Present: Mr. Bhim Raj Sharma, Advocate, for the
petitioner.
Learned counsel for the petitioner to justify
the maintainability of the present petition, by the next date
of hearing.
List on 8.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Kishan Chand Vs State of H.P.
Cr. Revision No. 396 of 2023
.
25.8.2023 Present: Mr. Harsh, Advocate vice Mr. Manoj Pathak,
Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
Record not received. For awaiting the same,
list on 8.9.2023.
August 25, 2023
to (Virender Singh)
Judge
(kalpana)
Rameshwar Thakur Vs Anant Ram
Cr. Revision No. 126 of 2023
.
25.8.2023 Present: Mr. Bunesh Pal, Advocate, with petitioner.
Mr. Dev Raj, Advocate, for the respondent.
The case is fixed for presence of parties today.
However, respondent is not present.
In view of the submissions made by learned
counsel for the respondent, the case is adjourned for
1.9.2023, for presence of parties.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Sahil Khan Vs State of H.P. & others
Cr. MMO No 831 of 2023
.
25.8.2023 Present: Mr. Rajesh Kumar Sharma, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondent No. 1.
Mr. Hemant Kumar Thakur, Advocate, for
respondents No. 2 and 3.
Status report on behalf of respondent No. 1 be
filed, on or before the next date of hearing.
r List on 31.8.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Vikas Kapoor & anr. Vs State of H.P. & others
Cr. MMO No 739 of 2023
.
25.8.2023 Present: Mr. Prashant, Advocate vice Mr. Sandeep
Dutta, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondents No. 1 and 2.
Notice issued to respondent No. 3 received
back unserved for want of correct address. Let fresh notice
be issued to respondent No. 3, returnable for 29.9.2023.
Steps be taken within a week.
Status report filed on behalf of respondents
No. 1 and 2. The same be taken on record.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Ajinder Singh Vs State of H.P. & others
Cr. MMO No 584 of 2023
.
25.8.2023 Present: Mr. Divya Raj Thakur, Advocate vice Mr.
Ramesh Sharma, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondent No. 1 -State.
Mr. Prashant Sharma, Advocate, for
respondents No. 2 and 3.
Amended memo of parties filed.
r For filing reply/status report, on behalf of
respondent No. 1, list on 29.9.2023.
In the meantime, power of attorney be filed on
behalf of respondents No. 2 and 3.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Pawan Kumar Vs Kaushal Bhardwaj
Cr. MMO No. 577 of 2023
.
25.8.2023 Present: Ms. Pooja Thakur, Advocate vice Mr. Ravinder
Singh Chandel, Advocate, for the petitioner.
Notice issued to sole respondent received back
after service. Further wait is not justifiable.
List on 31.8.2023 for consideration.
.
August 25, 2023
to (Virender Singh)
Judge
(kalpana)
Raj Kumar & anr. Vs State of H.P. & ors
Cr. MMO No. 532 of 2023
.
25.8.2023 Present: Mr. Shivom Vashishta, Advocate vice Mr.
Adarsh K. Vashishta, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondents No. 1 and 2 -State.
Mr. Prakash Sharma, Advocate, for
respondent No. 3.
r to
List on 20.10.2023. Interim order to continue..
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Sushma Devi Vs Rajesh Kumar & anr
Cr. MMO No. 437 of 2023
.
25.8.2023 Present: Mr. Bhim Raj Sharma, Advocate vice Mr. Lalit
Sehgal, Advocate, for the petitioner.
Mr. Pankaj Kumar, Advocate vice Mr. Sunny
Moudgill, Advocate, for respondent No. 1.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondent No. 2 -State.
Reply on behalf of respondent No. 2 filed. For
consideration, list on 20.10.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Madan Verma Vs State of H.P.
Cr. Appeal No. 344 of 2023
.
25.8.2023 Present: Mr. Anirudh Sharma, Advocate, for the
appellant.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent -State.
Record not received.
For awaiting the same, list on 22.9.2023.
August 25, 2023
to (Virender Singh)
Judge
(kalpana)
Sunita Vs State of H.P.
Cr. Appeal No. 189 of 2023
.
25.8.2023 Present: Mr.G.R. Palsra, Advocate, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent -State.
List on 13.10.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Bihari Lal Vs State of H.P.
Cr. MMO No. 188 of 2023
.
25.8.2023 Present: Mr. Durga Singh Kainthla, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent -State.
List on 22.9.2023.
August 25, 2023
(kalpana)
r to (Virender Singh)
Judge
Surender Sharma Vs State of H.P. & anr.
Cr. Revision No. 182 of 2023
.
25.8.2023 Present: Mr. T.S. Chauhan, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent No. 1 -State.
Mr. Vinod Chauhan, Advocate, for respondent
No. 2.
Status report filed. List for consideration on
16.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Narotam Ram (deceased) & ors Vs Dillu & ors
RSA No. 117 of 2023
.
25.8.2023 Present: Dr. Lalit Kumar Sharma, Advocate, for the
appellants.
Mr. Rocky, Advocate vice Mr. Devender K.
Sharma, Advocate, for respondents No. 1 to 3.
For consideration on admission, list on
13.10.2023.
CMP No. 6671 of 2023
r Reply be filed on or before the next date of
hearing. Interim order to continue.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Rajneesh Bhatti Vs Sarita Paul
Cr. Revision No. 33 of 2023
.
25.8.2023 Present: Mr. Vishal Verma, Advocate, for the petitioner.
Mr. Rajesh Mandhotra and Ms. Kanta Thakur,
Advocate, for the respondent.
It has been submitted by learned counsel for
the petitioner that requisite application has been moved.
However, the same is not on record.
The Registry is directed to trace it out and
place the same on record. List on 1.9.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Rajeev Vashisht Vs State of H.P. & anr
Cr. MMO No. 1136 of 2022
.
25.8.2023 Present: Mr.Divya Raj Singh, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent No. 1 -State.
Mr. R.K. Gautam, Senior Advocate with Mr.
Sahil Dixit, Advocate, for respondent No. 2.
Record received.
r List for hearing on 22.9.2023. Interim order to
continue.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Parminder Singh & ors Vs State of H.P.
Cr. MMO No. 1036 of 2022
.
25.8.2023 Present: Mr.Divya Raj Singh, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
In view of the request made by learned counsel
for the petitioner, list on 20.10.2023.
August 25, 2023
to (Virender Singh)
Judge
(kalpana)
Satish Kumar & anr Vs State of H.P.
Cr. MMO No. 1035 of 2022
.
25.8.2023 Present: Mr. Divya Raj Singh, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
In view of the request made by learned counsel
for the petitioner, list on 20.10.2023.
August 25, 2023
to (Virender Singh)
Judge
(kalpana)
Gurpreet Singh Vs M/s Man Sarowar Minerals &
Chemicals & ors.
Cr. MMO No. 837 of 2022
.
25.8.2023 Present: Mr. Vinod Chauhan, Advocate, for the
petitioner.
Ms. Nisha, Advocate vice Mr. Karan Singh
Kanwar, Advocate, for respondent No. 1.
None for respondents No. 2 and 3.
In view of the request made by learned vice
r to
counsel for respondent No. 1, list on 20.10.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
T. Banambar Patra Vs. State of H.P.
Cr. MMO No. 834 of 2022
.
25.8.2023 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondent No. 1.
None for respondent No. 2.
Mr. Ashir Kaith, Advocate vice Mr. Haminder
Singh Chandel, Advocate for respondent No. 3.
r to
List on 13.10.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Pushp Lata Singha Vs. State of H.P. & ors
Cr. MMO No. 769 of 2022
.
25.8.2023 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr.
Diwan Singh Negi, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondents No. 1 to 4.
List on 13.10.2023.
August 25, 2023
(kalpana)
to (Virender Singh)
Judge
Onkar Chand Vs. State of H.P. & connected matter
Cr. MMOs No. 738 and 785 of
.
25.8.2023 Present: Mr. Ashir Kaith, Advocate vice Mr. Haminder
Singh Chandel, Advocate, for petitioner in Cr.
MMO No. 738 of 2022.
Mr. Hem Chand Sharma, Advocate,ifor the
petitioner in Cr. MMO No. 785 of 2022.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
List on 13.10.2023, as prayed for by learned
counsel for the petitioner in Cr. MMO No 738 of 2022.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Anil Kumar Sharma Vs. State of H.P.
Cr. Revision No. 635 of 2022
.
25.8.2023 Present: Ms. Nisha, Advocate vice Mr. Karan Singh
Kanwar, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
List on 13.10.2023, as prayed for by learned
counsel for the petitioner.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Harish Chauhan Vs. Brajesh
Cr. Appeal No. 65 of 2022
.
25.8.2023 Present: Mr. Rajiv Sirkeck, Advocate, for the appellant.
Mr. Saurav Singh Guleria, Advocate vice Mr.
R.S. Jamwal, Advocate, for the respondent.
List on 29.9.2023, as prayed for by learned
counsel for the respondent.
August 25, 2023
(kalpana)
to (Virender Singh)
Judge
Meenakshi & others Vs. State of H.P. & others
Cr. MMO No. 563 of 2021
.
25.8.2023 Present: Mr. Vijay Kumar, Advocate vice Mr. Sanjeev
Kumar Suri, Advocate, for the petitioners.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for respondents No. 1 to 4-State.
Ms. Suchitra Sen, Advocate, for respondent
No. 5.
In view of the request made by learned counsel
for respondent No. 5, list on 6.10.2023.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
Madan Lal Vs. State of H.P. & connected matter
Cr. MMOs No. 118 of 2021 &
119 of 2021
.
25.8.2023 Present: Mr. S.C. Sharma, Senior Advocate with Mr.
Mohar Singh and Mr. Kishore, Advocates, for
the petitioner(s).
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondents.
Heard in part. For continuation, list on
6.10.2023.
r to (Virender Singh)
Judge
August 25, 2023
(kalpana)
Madan Lal Vs. Roop Ram
Civil Suit No. 5 of 2020
.
25.8.2023 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay
Kumar Advocate, for the plaintiff.
Mr. G.D. Verma, Senior Advocate with Mr.
Sumit Sharma, Advocate, for defendants No.
1, 3, 5 to 11.
Mr. Deepak Sharma, Advocate, for defendant
No. 6.
Ms. Shabnam, Advocate, vice Mr. Vasu Sood,
Advocate, for defendants No. 23 and 24.
Mr. Pranjal Munjal, Advocate, vice Ms. Jyotika
r Gupta, Advocate, for defendant No. 25.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the defendants-State.
Remaining defendants are exparte.
OMP(M) No. 56 of 2023
List on 8.9.2023 for consideration.
(Virender Singh)
Judge
August 25, 2023
(kalpana)
l. AGs with Ms. Leena Guleria, Dy. A.G., for the respondent-State.
.
Cr. MMO No. 192 of 2012
24.8.2023 Present: Mr. Atharv Sharma, Advocate, for the
petitioners.
Mr. Mohinder Zharaick and Mr. Tejasvi
Sharma, Additional Advocates General, for the
respondent-State.
Mr. N.K. Thakur, Senior Advocate with Mr.
Divya Raj Singh, Advocate, for respondent No.
2..
List on 14.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
National Ins. Col Ltd.Vs. Jyoti & ors
FAO(MVA) No. 161 of 2013
.
24.8.2023 Present: Ms. Sunita Sharma, Senior Advocate with Ms.
Lalita Sharma, Advocate, for the appellant.
Mr. Ajay Chandel, Advocate, for respondents
No. 1 and 2.
Mr. T.S. Chauhan, Advocate, for respondents
No. 3 and 4.
Mr. Rajesh Verma, Advocate vice Mr. Raju
Ram Rahi, Advocate, for respondent No. 5.
r Time sought to produce the original police by
learned counsel for the appellant. Request considered and
allowed. List on 6.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Manav Bharti University Vs. State of H.P. & anr
Cr. Revision No. 280 of 2020
.
24.8.2023 Present: Mr. Vinod Gupta, Advocate, for the petitioners.
Mr. Tejasvi Sharma and Mr. Mohinder
Sharaick, Addl AGs with Ms. Leena Guleria,
Deputy Advocate General, for respondent No.
Mr.Shashi Shirshoo, Central Government
Counsel, for respondent No. 2.
List on 4.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Manav Bharti University Vs. State of H.P. & anr
Cr. Revision No. 280 of 2020
.
24.8.2023 Present: Mr. Vinod Gupta, Advocate, for the petitioners.
Mr. Tejasvi Sharma and Mr. Mohinder
Sharaick, Addl AGs with Ms. Leena Guleria,
Deputy Advocate General, for respondent No.
Mr.Shashi Shirshoo, Central Government
Counsel, for respondent No. 2.
List on 4.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Kushal Chand Vs. Kaushalya Devi
Cr. Revision No. 305 of 2023
.
24.8.2023 Present: Mr.R.L. Chaudhary, Advocate, for the
petitioner.
None for the respondent.
List on 28.8.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Hem Raj Vs. Partap Chand & anr
RSA No. 454 of 2008
.
24.8.2023 Present: Mr. Shivam Sharma, Advocate vice Mr Basant
Pal Thakur, Advocate, for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Het
Ram Thakur, Advocate, for the respondents.
List on 21.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Ram Krishan & anr Vs. Ghambari Devi
RSA No. 438 of 2007
.
24.8.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr.
Rahul Gathaia, Advocate, for the appellants.
Mr. Nitin Thakur, for respondent No. 1(a).
None for respondent No. 2.
List on 21.9.2023.
August 24, 2023
(kalpana)
r to (Virender Singh)
Judge
Sangat Ram Vs. State of H.P.
Cr. Appeal No. 108 of 2019
.
24.8.2023 Present: Mr. Dibender Ghosh, Advocate, Legal Aid
Counsel, for the appellant.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
List on 21.9.2023.
August 24, 2023
(kalpana)
r to (Virender Singh)
Judge
Dr. Rajeev Dogra Vs. Vijay Dogra & anr
Cr. MMO Nos 189 of 2018 a/w
CMPMO No. 171 and Cr. MMO No. 103 of 2018
.
24.8.2023 Present: Mr. B.M. Chauhan, Senior Advocate with Mr.
Manmohan Singh Katoch, Advocate, for the
petitioner in Cr.MMO No. 189 of 2018 and Cr.
MMO No. 103 of 2018 and for the respondents
in CMPMO No. 172 of 2018.
Mr. G.C. Gupta, Senior Advocate with Ms.
Meera Devi, Advocate, for the respondents in
of 2018 and for the petitioner in CMPMO No.
172 of 2018.
Mr. Mohinder Zaraick, Mr. Harinder Singh
r Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Avni Kochhar
Mehta & Ms. Leena Guleria, Deputy
Advocates General, for the respondent-State.
List on 14.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Balku Ram (deceased) through LRs Vimla Rani Vs. Rami
Chand & ors
RSA No. 347 of 2016
.
24.8.2023 Present: Dr. Lalit Kumar Sharma, Advocate, for the
appellant.
Mr.K.D. Sood, Senior Advocate with Mr. Rahul
Gathania, Advocate, for the respondents.
.
List on 28.9.2023.
August 24, 2023
to (Virender Singh)
Judge
(kalpana)
f 2021 Balku Ram (deceased) through LRs Vimla Rani Vs.
Rami Chand & ors
RSA No. 347 of 2016
.
24.8.2023 Present: Dr. Lalit Kumar Sharma, Advocate, for the
appellant.
Mr.K.D. Sood, Senior Advocate with Mr. Rahul
Gathania, Advocate, for the respondents.
.
List on 28.9.2023.
August 24, 2023
to (Virender Singh)
Judge
(kalpana)
Pal Singh Vs. Chaman Lal & ors
RSA No. 364 of 2015
.
24.8.2023 Present: None for the appellant.
Mr. Sumit Sharma, Advocate, for respondents
No. 1 to 6.
None for respondents No. 7 to 11.
.
CMP No. 10929 of 2023
For consideration, list on 28.8.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Shri Manjeet Singh Vs. LAC (Urban) & anr
RFA No. 84 of 2015 a/w 88 of 2015
.
24.8.2023 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh
Gupta, Advocate, for the appellant.
Mr. Mohinder Zaraick, Mr. Tejasvi Sharma,
Additional Advocates General and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
List for hearing on 5.10.2023, as prayed for by
learned vice counsel for the appellant.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Dev Raj Vs. Mulakh Raj
RFA No. 324 of 2014
.
24.8.2023 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Vikas
Rajput, Advocate, for the appellant.
Mr. Vishwas Kaushal, Advocate vice Mr.
Suneet Goel, Advocate, for the respondent.
List for hearing on 28.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Gopal Krishan Vs. LACV & ors
RFA No. 232 of 2014
.
24.8.2023 Present: Mr. Shivam Sharma, Advocate, vice Mr.
Ramakant Sharma, Advocate, for the
appellant.
Mr. Mohinder Zaraick, Mr. Tejasvi Sharma,
Additional Advocates General and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
List for hearing on 5.10.2023.
August 24, 2023
to (Virender Singh)
Judge
(kalpana)
Oriental Ins. Col Ltd. Vs. Satya Devi & ors
FAO (MVA) No. 4165 of 2013
.
24.8.2023 Present: Ms. Meera Devi, Advocate vice Mr. Deepak
Gupta, Advocate, for the appellant.
None for the respondents.
List for hearing on 5.10.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
District Collector Mandi & anr. Vs. Smt. Ved Vatti & anr.
RFA No. 4106 of 2013
.
24.8.2023 Present: Mr. Mohinder Zaraick, Mr. Tejasvi Sharma,
Additional Advocates General and Ms. Leena
Guleria, Deputy Advocates General, for the
appellant.
Mr. Devender K. Sharma, Advocate, for
respondent No. 1.
None for respondent No. 2.
List before another Bench at the pleasure of
Hon'ble the Chief Justice.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Rajesh Gupta Vs. NIIC Ltd. & anr
FAO No. 4072 of 2013
.
24.8.2023 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr.
Rakesh Thakur, Advocate, for the appellant.
Mr. B.M. Chauhan, Senior Advocate, with Ms.
Kamakshi, Advocate, for respondent No. 1.
Mr. Imran Khan, Advocate, for respondent No.
List on 21.9.2023.
.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Prem Chand Vs. State of H.P.
Cr. Revision No. 4048 of 2013
.
24.8.2023 Present: None for the petitioner.
Mr. Mohinder Zaraick, Mr. Tejasvi Sharma,
Additional Advocates General and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
List on 5.10.2023.
.
August 24, 2023
(kalpana)
r to (Virender Singh)
Judge
Roshan Lal Bhardwaj (deceased) through LRs Vs. Sumati
Sharma & ors.
FAO No. 183 of 2013
.
24.8.2023 Present: Mr. Sanjay Bhardwaj, Advocate, for the
appellants.
and 2.
Mr. Jagdish Thakur, Advocate, for respondent
No. 3.
List on 21.9.2023, as prayed for by learned
counsel for the appellant.
.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Anil Kaundal Vs. Smt. Janki Devi & ors
RSA No. 526 of 2019
.
24.8.2023 Present: Mr. Karan Sharma, Advocate, for the
appellant.
Mr. Arun Kaushal, Advocate, for respondents
No. 7(a) to 7(f).
Names of respondents No. 4 and 7 are deleted.
None for respondents No. 8, 9, 10, 11 and 12.
received back unserved for want of correct address. Needful
be done within a week. Thereafter, notices be issued to
respondents No. 1 and 2, returnable for the next date of
hearing.
Notice issued to respondent No. 3 received back
after service, whereas respondent No. 5 has refused to
accept the service of notice. As such, respondents No. 3 and
5 are deemed to have been served.
Notice issued to respondent No. 6 not received
back either served or unserved. Let the same be awaited for
another two weeks.
Let consequential service for bringing on record
the legal representatives of deceased respondent No. 4 be
taken on or before the next date of hearing.
List on 14.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Mohammad Raffi Vs. HPMFDC
Cr. Revision No. 157 of 2023
.
24.8.2023 Present: Mr. Jagat Paul, Advocate, for the petitioner.
Mr. Sat Prakash, Advocate, for the respondent.
It has been submitted by learned counsel for
the petitioner that the order dated 17.3.2023, passed by
this Court, has been complied with. His statement is taken
on record.
r Admit.
List in due course.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
24.8.2023 Present: Mr. N.K. Bhalla, Advocate, for the petitioner.
.
Mr. Mohinder Zharaick and Mr. Tejasvi
Sharma, Additional Advocates General, for the
respondent-State.
Mr. Pranshul Sharma, Advocate, for
respondent No. 3.
None for respondents No. 4 and 5.
Mr. P.S. Goverdhan, Senior Advocate with Mr.
Rakesh Thakur, Advocate, for respondents No.
6 and 7.
. r Learned counsel appearing for respondent No.
3 has stated that he has filed an application for placing on
record the report of Patwari, however, the same is not on
record.
The Registry is directed to trace it out and
place the same on record, if found in order, by the next date
of hearing.
List on 12.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Sohan Lal Vs. State of H.P.
Cr. MMO No. 173 of 2021
.
24.8.2023 Present: None for the petitioner.
Mr. Mohinder Zharaick and Mr. Tejasvi
Sharma, Additional Advocates General, for the
respondent-State.
Mr. G.R. Palsra, Advocate, for respondent No.
List on 28.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Anjana Thakur & ors Vs. State of H.P. & anr
Cr. Revision No. 70 of 2021
.
24.8.2023 Present: Mr. Ajay Chandel, Advocate, for the
petitioners.
Mr. Mohinder Zharaick and Mr. Tejasvi
Sharma, Additional Advocates General and
Ms. Leena Guleria, Deputy Advocate General,
for the respondents-State.
Service is complete.
r to
List for hearing on 21.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Dhananjay Sharma Vs. State of H.P.
Cr. MMO No. 371 of 2020
.
24.8.2023 Present: Mr. Vishvinder Singh, Advocate vice Mr. K.B.
Khajuria, Advocate, for the petitioner.
Mr. Mohinder Zharaick and Mr. Tejasvi
Sharma, Additional Advocates General and
Ms. Leena Guleria, Deputy Advocate General,
for the respondent-State.
Cr. M.P. No. 2992 of 2023
By way of present application, a prayer has
been made to implead the complainant, Shri Brij Lal, as
respondent in the present case.
Considering the factual position, as mentioned
in the application, the application is allowed and
complainant Brij Lal is ordered to be impleaded as
respondent No. 2, in the present case. The application is,
thus, disposed of.
Amended memo of parties is annexed with the
application. The same is ordered to be taken on record.
Cr. MMO No. 371 of 2020
Notice be issued to the respondent, on steps
being taken within a week, returnable for 28.9.2023.
.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Bodh Raj Vs. State of H.P. & ors
Cr. MMO No. 98 of 2020
.
24.8.2023 Present: Mr. Kara Sharma, Advocate, for the petitioner.
Mr. Mohinder Zharaick and Mr. Tejasvi
Sharma, Additional Advocates General and
Ms. Leena Guleria, Deputy Advocate General,
for the respondents No. 1 to 5-State.
Mr. Pawan Gautam, Advocate, for respondents
No. 6 and 7.
List on 5.10.2023.
.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Rajesh Kumar Vs. Gian Chand & anr
Cr. MMO No. 186 of 2019
.
24.8.2023 Present: Mr. Kara Sharma, Advocate vice Mr. Varun
Chandel, Advocate, for the petitioner.
Mr. Malay Kaushal, Advocate vice Mr. Naresh
K. Sharma, Advocate, for respondent No. 1.
Mr. Bhupender Ahuja, Advocate, for
respondent No. 2.
List for hearing on 12.10.2023.
.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Dinesh Kumar Vs. State of H.P.
Cr. M.P.(M) No. 2162 of 2023
.
24.8.2023 Present: Mr.V.S. Chauhan, Senior Advocate with Mr.
Pranshul Sharma, Advocate, for the applicant.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent.
Status report filed. For consideration, to come
up on 31.8.2023.
Till then, the Investigating Officer is directed
to release the applicant in FIR No. 34 of 2022, dated
10.3.2022, under Sections 409 and 420 IPC and Section
13(2) of PC Act, registered with Police Station, Nahan, in
the event of his arrest, subject to his furnishing bail bonds,
in the sum of Rs. 60,000/- with one surety in the like
amount, to the satisfaction of the Investigating Officer.
The applicant, through his counsel, is directed
to appear before the I.O. on 25.8.2023 at 10 a.m.
.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Rajender & ors Vs. LAC & ors
CMP Nos 9681 and 9682 of 2023 in RFA No. 177 of
.
24.8.2023 Present: Ms. Shashi Kiran, Advocate, for the
applicants.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
The learned Deputy Advocate General sought
time to ascertain the status of the SLP, if any, filed before
the Hon'ble Supreme Court.
r List on 21.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Shyama Devi Vs. LAC & ors
CMP No. 9044 of 2023 in RFA No. 174 of 2014
.
24.8.2023 Present: Ms. Shashi Kiran, Advocate, for the
applicants.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
The learned Deputy Advocate General sought
time to ascertain the status of the SLP, if any, filed before
r to
the Hon'ble Supreme Court.
List on 21.9.2023.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
Joginder Singh Vs. State of H.P.
Cr. MP(M) No. 2141 of 2023
.
24.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr.
Divya Raj Singh, Advocate, for the applicant.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Addl. AGs with Ms. Leena Guleria,
Dy. A.G., for the respondent-State.
ASI Rajmal, Police Station Bhoranj is present.
Status report filed. Perusal of the same shows
that although the details of the cases have been mentioned,
but their fate has not been mentioned.
In such a situation, the case is ordered to be
listed on 28.8.2023 with a clear-cut direction to the
Investigating Officer to file a supplementary status report,
disclosing therein the details of the cases, as well as, the
fact that how many cases are pending against the applicant
and in how many cases, acquittal have been recorded and
details of conviction, if any.
(Virender Singh)
Judge
August 24, 2023
(kalpana)
.
M/s R.K. Trading Company Vs. State of H.P.
Cr. MMO No. 49 of 2014
.
23.8.2023 Present: Ms. Meera Devi, Advocate vice Mr. Deepak
Gupta, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Leena Guleria and Ms. Sunaina, Dy. AGs, for
respondent No. 1.
Ms. Vandana Thakur, Advocate vice Mr.
Surinder Saklani, Advocate, for respondent
No. 2. .
In view of the request made by learned vice
counsel for the petitioner, list on 27.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
.
United India Insurance Col Ltd.Vs. Leela Devi & ors
FAO No. 4162 of 2013
.
23.8.2023 Present: Ms. Nisha Nalot, Advocate vice Mr. Ishan
Sharma, Advocate, for the appellant.
Ms. Parul Negi, Advocate, for respondents No.
1 to 3.
None for respondent No. 4.
Mr. Suneet Goel, Advocate, for respondent No.
In view of the request made by learned vice
counsel for the appellant, list on 27.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Ram Kali Vs. Kangra Ex-Serviceman TPT
FAO No. 195 of 2013
.
23.8.2023 Present: Mr. Naveen K. Bhardwaj, Advocate, for the
appellants.
Mr. Pawan Gautam, Advocate, for respondents
No. 1 and 2.
Mr. P.S. Chandel, Advocate, for respondent
No. 3.
In view of the request made by learned counsel
r to
for respondents No. 1 and 2, list on 6.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
.
Shetu Ram (deceased) through LRs Vs. Roop Lal &
ors
FAO Nos. 30 of 2013 & 47 of 2013
.
23.8.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr.
Rahul Gathaia, Advocate, for the appellants in
FAO No. 30 of 2013 ad for respondents in FAO
No. 47 of 2013.
Mr. G.D. Verma, Senior Advocate with Mr.
Sumit Sharma, Advocate, for the appellants in
FAO No. 47 of 2013 and for respondents in
FAO No. 30 of 2013.
r to
List for hearing on 4.10.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
.
Dinesh Rana Vs. State of H.P.
Cr. Appeals No. 231 of 2011, 227 of 2011 and
197 of 2014
.
Cr. Appeal No. 231 of 2011
23.8.2023 Present: Mr. Vivek Sharma, Advocate, for the appellant.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Sunaina and Ms. Leena Guleria, Deputy AGs,
for the respondent-State.
Cr. Appeal No. 197 of 2014
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Sunaina and Ms. Leena Guleria, Deputy AGs,
for the appellant.
Mr. Vivek Sharma, Advocate, for the
respondent.
Cr. Appeal No. 227 of 2011
Mr. Bimal Gupta, Senior Advocate with Ms.
Kusum Chaudhary, Advocate, for the
appellant.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Sunaina and Ms. Leena Guleria, Deputy AGs,
for the respondent-State.
List for hearing on 13.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
.
State of H.P. Vs. Karamdin & connected matters
Cr. Appeals No. 191 of 2010, 192 of 2010, 193
of 2010 and 266 of 2010
.
23.8.2023 Present: Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Sunaina and Ms. Leena Guleria, Deputy AGs,
for the appellant-State. (in all the appeals)
Mr. N.K. Thakur, Senior Advocate with Ms.
Ritu Singh and Mr. Divya Raj Singh, Advocate,
for the respondents. (in all the appeals)
Arguments heard. Judgment reserved.
.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Ram Singh & anr Vs. State of H.P.
Cr. Appeal No. 97 of 2010
.
23.8.2023 Present: Mr. Arun Kaushal, Advocate, for the
appellants.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Sunaina and Ms. Leena Guleria, Deputy AGs,
for the respondent-State.
In view of the request made by learned counsel
for the appellants, list on 20.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Baldev Singh Vs. M/s Mahindra & Mahindra
Financial Services Ltd.
Cr. Revision No. 24 of 2020
.
23.8.2023 Present: Mr. Sunil Kumar, Advocate, for the petitioner.
Ms. Meera Devi, Advocate, for the respondent.
List on 20.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Pawan Kumar Vs. Himachal Gramin Bank Branch
Bhambla
Cr. Revision No. 387 of 2022
.
23.8.2023 Present: None for the petitioner.
Mr. Basant Pal Thakur, Advocate, for the
respondent.
Record received. For awaiting the same, list on
6.9.2023.
August 23, 2023
(kalpana)
to (Virender Singh)
Judge
Hari Ram & ors Vs. State of H.P.
Cr. MMO No. 2 of 2022
.
23.8.2023 Present: None for the petitioner.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Sunaina and Ms. Leena Guleria, Deputy AGs,
for the respondent-State.
List for hearing on 4.10.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Pawan Kumar Vs. Surinder Kumar
RSA No. 346 of 2019
.
23.8.2023 Present: Mr. Arun Kaushal, Advocate vice Mr.
Ramakant Sharma, Advocate, for the
appellant.
Mr. Tarun K. Sharma, Advocate, for the
respondent.
Record received. For consideration on
admission, list on 27.9.2023.
August 23, 2023
to (Virender Singh)
Judge
(kalpana)
Roshan Lal Vs. Sethi Ram
Cr. Revision No. 145 of 2023
.
23.8.2023 Present: None for the petitioner.
Ms. Monika, Advocate vice Mr. Vijay Kumar
Arora, Advocate, for the respondent.
List on 29.8.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Subhash Chand Vs Subhash Chand Jamwal & anr
Cr. Revision No. 40 of 2022
.
23.8.2023 Present: Mr. Tek Chand, Advocate, for the petitioner.
None for respondent No. 1.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for respondent No. 2.
The case was fixed for presence of parties
today. However, no one has put appearance on behalf of
respondent No. 1.
r Therefore, the case is listed for hearing on
27.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Hem Raj Sharma Vs Jeet Ram Chaudhary
Cr. Revision No. 599 of 2022
.
23.8.2023 Present: Mr. Kshitij Thakur, Advocate vice Mr. Vinod
Gupta, Advocate, for the petitioner.
Mr. Ajay Sharma, Senior Advocate with Mr.
Atharv Sharma, Advocate, for the respondent.
.
List on 20.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Taranjeet Kaur & anr. Vs State of H.P. & ors
Cr. MMO No. 383 of 2020
.
23.8.2023 Present: Mr.K.S. Thakur, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for respondent No. 1-
State.
Mr. Kshitij Thakur, Advocate vice Mr. Vinod
Gupta, Advocate, for respondents No. 2 to 4.
.
r to
List on 20.9.2023.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Rishi Raj Jamwal Vs Varun Kumar
Cr. MP(M) No. 1993 of 2023
.
23.8.2023 Present: Mr. Vinay Mehta, Advocate vice Mr. Varun
Rana, Advocate, for the petitioner/applicant.
Mr. Surender Verma, Advocate, for the
respondent.
The applicant has preferred the present
petition, against the judgment dated 6.1.2023, passed by
the learned Additional Sessions Judge, Sundernagar,
District Mandi, H.P. in Appeal No. 105 of 2022.
2. Since, the present revision petition has been
filed after prescribed period of limitation, as such the
present application has been filed for condonation of delay.
3. In view of no objection made by learned
counsel for the respondent, delay in filing the present
revision petition is condoned. The application is, thus,
disposed of.
Cr. Revision No. ________of 2023
4. Be registered.
5. Vide order of the even date passed in Cr.
M.P.(M) No. 1993 of 2023, delay in filing the present
petition has been ordered to be condoned.
6. The petitioner/applicant has been
convicted for the offence punishable under Section
138 of Negotiable Instruments Act, in criminal case
No. 234-I/2015, titled as, 'Varun Kumar versus Rishi
Raj Jamwal' by the Court of learned Additional Chief
Judicial Magistrate, Court No. 1, Sundernagar,
District Mandi, (hereinafter referred to as 'the trial
Court), vide judgment dated 2.7.2022. Vide order of
.
sentence dated 2.7.2022, he has been ordered to
undergo simple imprisonment, for a period of one year
and to pay compensation of Rs. 3,30,000/-, and, in
the event of default in making the payment of
compensation amount, he has been ordered to
month.
r to
undergo simple imprisonment, for a period of one
7. The aforesaid judgment of conviction and
order of sentence has unsuccessfully been assailed by
the petitioner/applicant before the Court of learned
Additional Sessions Judge, Sundernagar, District
Mandi (hereinafter referred to as 'the first appellate
Court') in Criminal Appeal No. 105 of 2022, vide
judgment dated 6.1.2023.
8. Aggrieved from the judgment of conviction
and order of sentence, passed by the learned trial
Court, as referred to above, and affirmed by the Court
of learned First Appellate Court, the petitioner has
preferred the instant revision petition.
9. Records of the learned trial Court, as well
as, the learned First Appellate Court be requisitioned
for the next date of hearing.
10. List on 27.9.2023.
Cr. M.P. No. __________
11. Be registered.
.
12. By way of the present application, under
Section 389 of the Code of Criminal Procedure, the
petitioner/applicant has sought the suspension of
order of sentence, dated 2.7.2022, passed by the
learned trial Court, in criminal case No. 234-I/2015,
and affirmed by the learned First Appellate Court in
Criminal Appeal No.105 of 2022, vide judgment, dated
6.1.2023.
13. Since the revision against the judgment of
conviction and order of sentence, as referred to herein-
above, will take sufficient long time, for its disposal, as
such, the order of sentence is suspended during the
pendency of the revision, subject to the following
conditions:
(i) That the applicant shall furnish personal bond in the
sum of Rs. 30,000/-, alongwith one surety of the like
amount, to the satisfaction of the learned trial Court,
within a period of four weeks from today, with an
undertaking that in the event of final dismissal of the
revision petition, he will surrender before the learned trial
Court to serve the remainder substantive sentence;
(ii) That the applicant shall deposit 50% of the amount of
compensation, before the learned trial Court, which will
be in addition to the amount, already deposited, within a
period of four weeks from today.
14. The application is, thus, disposed of.
15. A copy of this order be sent to the learned
trial Court, with the direction that the report of
.
compliance of this order be submitted to this Court, by
the next date of hearing.
.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
Rishi Raj Jamwal Vs Satish Kumar
Cr. MP(M) No. 1994 of 2023
.
23.8.2023 Present: Mr. Vinay Mehta, Advocate vice Mr. Varun
Rana, Advocate, for the petitioner/applicant.
Mr. Surender Verma, Advocate, for the
respondent.
The applicant has preferred the present
petition, against the judgment dated 6.1.2023, passed by
the learned Additional Sessions Judge, Sundernagar,
District Mandi, H.P. in Appeal No. 104 of 2022.
2. Since, the present revision petition has been
filed after prescribed period of limitation, as such the
present application has been filed for condonation of delay.
3. In view of no objection made by learned
counsel for the respondent, delay in filing the present
revision petition is condoned. The application is, thus,
disposed of.
Cr. Revision No. ________of 2023
4. Be registered.
5. Vide order of the even date passed in Cr.
M.P.(M) No. 1994 of 2023, delay in filing the present
petition has been ordered to be condoned.
6. The petitioner/applicant has been
convicted for the offence punishable under Section
138 of Negotiable Instruments Act, in criminal case
No. 274-I/2016, titled as, 'Satish Kumar versus Rishi
Raj Jamwal' by the Court of learned Additional Chief
Judicial Magistrate, Court No. 1, Sundernagar,
District Mandi, (hereinafter referred to as 'the trial
Court), vide judgment dated 2.7.2022. Vide order of
.
sentence dated 2.7.2022, he has been ordered to
undergo simple imprisonment, for a period of one year
and to pay compensation of Rs. 3,30,000/-, and, in
the event of default in making the payment of
compensation amount, he has been ordered to
month.
r to
undergo simple imprisonment, for a period of one
7. The aforesaid judgment of conviction and
order of sentence has unsuccessfully been assailed by
the petitioner/applicant before the Court of learned
Additional Sessions Judge, Sundernagar, District
Mandi (hereinafter referred to as 'the first appellate
Court') in Criminal Appeal No. 104 of 2022, vide
judgment dated 6.1.2023.
8. Aggrieved from the judgment of conviction
and order of sentence, passed by the learned trial
Court, as referred to above, and affirmed by the Court
of learned First Appellate Court, the petitioner has
preferred the instant revision petition.
9. Records of the learned trial Court, as well
as, the learned First Appellate Court be requisitioned
for the next date of hearing.
10. List on 27.9.2023.
Cr. M.P. No. __________
11. Be registered.
.
12. By way of the present application, under
Section 389 of the Code of Criminal Procedure, the
petitioner/applicant has sought the suspension of
order of sentence, dated 2.7.2022, passed by the
learned trial Court, in criminal case No. 274-I/2016,
and affirmed by the learned First Appellate Court in
Criminal Appeal No.104 of 2022, vide judgment, dated
6.1.2023.
13. Since the revision against the judgment of
conviction and order of sentence, as referred to herein-
above, will take sufficient long time, for its disposal, as
such, the order of sentence is suspended during the
pendency of the revision, subject to the following
conditions:
(i) That the applicant shall furnish personal bond in the
sum of Rs. 30,000/-, alongwith one surety of the like
amount, to the satisfaction of the learned trial Court,
within a period of four weeks from today, with an
undertaking that in the event of final dismissal of the
revision petition, he will surrender before the learned trial
Court to serve the remainder substantive sentence;
(ii) That the applicant shall deposit 50% of the amount of
compensation, before the learned trial Court, which will
be in addition to the amount, already deposited, within a
period of four weeks from today.
14. The application is, thus, disposed of.
15. A copy of this order be sent to the learned
trial Court, with the direction that the report of
.
compliance of this order be submitted to this Court, by
the next date of hearing.
.
(Virender Singh)
Judge
August 23, 2023
(kalpana)
.
Beverley Singh Vs. Tejinder Singh
C.S. No. 29 of 2023
22.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Ms.
Rinki Kashmiri, Advocate, for the plaintiff.
Mr. Arjun Lall, Advocate, for defendant No. 1.
It has been submitted by learned counsel for
defendant No. 1 that an appropriate application is being
filed, during the course of the day. His statement is taken
on record.
List on 25.8.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
Ayush Kainth Vs. Kuldeep Kaur
C.S. No. 24 of 2023
.
22.8.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the
plaintiff.
Mr. Ankit, Advocate vice Mr. Shriyak Sharda,
Advocate, for the defendant.
Civil Suit No. 24 of 2023 and OMP No. 171 of
Written statement and reply are stated to have
r to
been filed. However, the same are not on record.
The Registry is directed to trace out and place
the same on record, if found in order, by the next date of
hearing.
Replication and rejoinder be filed within four
weeks. List on 19.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
Prem Chand Vs. Vipul Sood
C.S. No. 11 of 2023
.
22.8.2023 Present: Mr. Rajiv Rai, Advocate, for the plaintiff.
Mr. Bimal Gupta, Senior Advocate with Ms.
Kusum Chaudhary, Advocate, for the
defendant.
C.S. No. 11 of 2023 & OMP No. 88 of 2023
Time sought to file written statement as well
as reply. Needful be done within four weeks.
r List on 19.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
Rangeen Kumar Vs. Arun Dogra & anr.
Cr. Revision No. 707 of 2022
.
22.8.2023 Present: Mr. Nand Lal, Advocate vice Mr. Nipun
Sharma, Advocate, for the petitioner.
Mr. Munish Dhatwalia, Advocate, for
respondent No. 1.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for respondent No. 2.
In view of the request made by learned vice
counsel for the petitioner, list on 29.8.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
Mamta Rani Vs. State of H.P.
Cr. MP(M) No. 346 of 2021
.
22.8.2023 Present: Mr. Vijay Kumar, Advocate vice Mr. Kulwant
Chauhan, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Addl. A.G. with Ms.
Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for the respondent-State.
Mr. Rajesh Kashyap, Advocate, for
respondents No. 2 to 5.
r to
Report of Registrar (Judicial) perused.
Let objection(s), as raised by the Registry, in
reply filed on behalf of respondents No. 2 to 5, be removed
within a week.
List on 29.8.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
Karan Verma & ors Vs. Trilok Chand
C.S. No. 86 of 2021
.
22.8.2023 Present: Mr.Romesh Verma, Senior Advocate with Mr.
Hitesh Thakur, Advocate, for the
plaintiffs/non-applicants.
Mr.Nishant Khidtta, Advocate, for the
defendant/applicant.
OMP No. 69 of 2023
Arguments heard. Order reserved.
August 22, 2023
to (Virender Singh)
Judge
(kalpana)
NIC Ltd. Vs. Geto Devi @ Geeta Devi & ors a/w
connected matters
FAO No. 93 of 2013 a/w FAO Nos 4137 of 2013 and
.
253 of 2015
FAO No. 93 of 2013
22.8.2023 Present: Mr. Deepak Bhasin, Senior Advocate with Mr.
Sambhav Bhasin, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate vice Ms. Archana
Dutt, Advocate, for respondents No. 1 and 2.
Mr. Mohd. Amir, Advocate vice Ms. Ambika
Kotwal, Advocate, for respondent No. 3.
Ms. Seema Guleria, Advocate, for respondent
No. 4.
Mr. Jai Ram Sharma, Advocate, for
respondent No. 5.
FAO No. 4137 of 2013
Mr. Arun Kaushal, Advocate vice Ms. Archana
Dutt, Advocate, for the appellant.
Mr. Mohd. Amir, Advocate vice Ms. Ambika
Kotwal, Advocate, for respondent No. 1.
Ms. Seema Guleria, Advocate, for respondent
No. 2.
Mr. Jai Ram Sharma, Advocate, for
respondent No. 3.
Mr. Deepak Bhasin, Senior Advocate with Mr.
Sambhav Bhasin, Advocate, for respondent
No. 4.
FAO No. 253 of 2015
Mr. Mohd. Amir, Advocate vice Ms. Ambika
Kotwal, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate vice Ms. Archana
Dutt, Advocate, for respondents No. 1 and 2.
Ms. Seema Guleria, Advocate, for respondent
No. 3.
Mr. Jai Ram Sharma, Advocate, for
respondent No. 5.
Mr. Deepak Bhasin, Senior Advocate with Mr.
Sambhav Bhasin, Advocate, for respondent
No. 6.
.
Name of respondent No. 4 is deleted.
List on 26.9. 2023 for hearing.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
r to
.
Ajit Bagga Vs. Rajesh Kumar & anr.
Cr. Revision No. 636 of 2022
.
22.8.2023 Present: Mr. Shekhar Badola vice Mr. Parav Sharma,
Advocate, for the petitioner.
Mr. Mohit Dogra, Advocate, Advocate, for
respondent No. 1.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Additional Advocates General with
Ms. Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for respondent No. 2.
r In view of the request made by learned counsel
for the parties, list for hearing on 3.10.2023.
.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Rajesh Mehra Vs. State of H.P. & ors a/w
Connected matter
Cr. MMOs No. 356 & 462 of 2021
.
Cr. MMO No. 356 of 2021
22.8.2023 Present: Mr. Vivek Sharma, Advocate, for the
petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Additional Advocates General with
Ms. Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for respondent No. 1.
Mr. K.D. Sood, Senior Advocate with Mr. Het
Ram Thakur, Advocate, for respondent No. 2.
Cr. MMO No. 462 of 2021
Mr. Vishwas Kaushal, Advocate vice Mr.
Suneet Goel, Advocate, for the petitioner.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Additional Advocates General with
Ms. Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for respondent No. 1.
Mr. Lalit Sehgal, Advocate, for respondents
No. 5 and 6.
Mr. K.D. Sood, Senior Advocate with Mr. Het
to 10.
List on 19.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Deena Nath & anr Vs. Bal Ram
RSA No. 320 of 2016
.
22.8.2023 Present: Mr. Manjit Singh, Advocate vice Mr. G.R.
Palsra, Advocate, for the appellants.
Mr. N.K. Thakur, Senior Advocate with Mr.
Divya Raj Singh, Advocate, for the respondent.
The matter has been listed after a gap of about
seven years.
r At this stage, it has been submitted by learned
vice counsel for the appellants that both the appellants
have died, during the pendency of the present appeal.
Time sought to take requisite steps. Let
needful be done within four weeks.
List on 26.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Radha Devi Vs. Secretary, Health & ors
RSA No. 127 of 2016
.
22.8.2023 Present: Mr. Himanshu Kapila, Advocate vice Mr.
Manohar Lal Sharma, Advocate, for the
appellant.
Mr. Tejasvi Sharma and Mr. Mohinder
Zharaick, Additional Advocates General with
Ms. Leena Guleria and Ms. Sunaina, Deputy
Advocates General, for the respondents-State.
In view of the request made by learned vice
counsel for the appellant, list for hearing on 3.10.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Mata Chintpurni Mandir Committee & anr.Vs. Raj Pal
& anr.
RSA No. 502 of 2015
.
22.8.2023 Present: Mr. Dilip Sharma, Senior Advocate with Mr.
Tejasvi Dogra, Advocate, for the appellants.
Mr. Vivek Sharma, Advocate vice Mr. Sanjeev
Sood, Advocate, for the respondents.
List for hearing on 17.10.2023.
August 22, 2023
(kalpana)
to (Virender Singh)
Judge
.
Subhar @ Subhash Chand Vs. Jagdish Chand (since
deceased) through LRs & others
RSA No. 365 of 2015
.
22.8.2023 Present: Mr. Romesh Verma, Senior Advocate with Ms.
Shruti Sharma, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate vice Mr. Janesh
Gupta, Advocate, for respondents No. 1(a) to
1(c).
Respondent No. 1(d) already ex-parte.
r to
Name of respondent No. 1(e) stands deleted.
None for respondents No. 2 to 7.
List on 5.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Jagdish Chand & anr. Vs. Asha Devi
RSA No. 54 of 2015
.
22.8.2023 Present: Mr. Atharv Sharma, Advocate, for the
appellants.
Mr. Vedhant Ranta, Advocate vice Dr. Lalit K.
Sharma, Advocate, for the respondent.
Since the matter has been listed after a gap of
eight years, as such, the learned counsel for the parties
r to
sought time to ascertain the status of the parties.
List on 26.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Meghna Chaudhary Vs. Ambala Syndicate Bus Service
& ors
FAO No. 188 of 2013
.
22.8.2023 Present: Mr. Vaibhav Kanwar, Advocate vie Mr. Karan
Singh Kanwar, Advocate, for the appellant.
Mr. Amrinder Singh Rana, Advocate, for
respondents No. 1 and 2.
Mr. Praneet Gupta, Advocate, for respondent
No. 3.
r to
Arguments heard. Judgment reserved.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Sarla Devi Vs. Vandana Verma & anr.
Civil Suit No. 15 of 2021
.
22.8.2023 Present: Mr. Sumesh Sharma, Advocate vice Mr. Karun
Negi, Advocate, for the plaintiff/applicant.
Mr. Naresh Kumar Tomar, Advocate, for
defendants/non-applicants No. 1 and 2.
Mr. Romesh Verma, Senior Advocate with Mr.
Hitesh Thakur, Advocate, for defendants/non-
applicants No. 3 and 4.
r Learned
OMP No. 705 of 2021
counsel for defendants/non-
applicants No. 3 and 4 submits that reply is being filed,
during the course of the day. His statement is taken on
record.
Rejoinder, if any, be filed within a week.
List on 5.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Dhyan Singh Vs. Lachhmi Devi & anr.
RSA No. 446 of 2016
.
22.8.2023 Present: Mr. Romesh Verma, Senior Advocate with Mr.
Hitesh Thakur, Advocate, for the appellants
No. 1(a) to 1(d) and 1(f).
Ms. Rinki Kashmiri, Advocate vice Mr. Janesh
Gupta, Advocate, for the respondents.
CMP(M) No. 441 of 2023
By way of present application, filed under
Order 22 Rule 3 and 9 read with Section 151 of the CPC
and Section 5 of the Limitation Act, it has been prayed that
the legal representatives of sole appellant, Late Sh. Dhyan
Singh, who as per averments contained in the application,
expired on 30.5.2022, be ordered to be brought on record,
after condoning the delay, since the present application has
been filed after the prescribed period of limitation.
Although, reply to the present application has
been filed, yet considering the factual position, as contained
in the application, the applicant has been able to make out
the case for condonation of delay. Moreover, the matter is
to be decided on the basis of merits and not on the basis of
technicalities.
Accordingly, the application is allowed and the
legal representatives of deceased appellant, as mentioned
in para-1 of the application, are ordered to be brought on
record, by setting aside the abatement, if any. The
application is, thus, disposed of.
RSA No. 446 of 2016
.
Amended memo of parties be filed within four
weeks. List on 12.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
r to
.
Rajinder Singh Sublaik Vs. Dainik Bhaskar
RFA No. 406 of 2015
.
22.8.2023 Present: Mr. Amit Himalvi, Advocate, for the appellant.
Mr. Surender Saklani, Advocate, for
respondent No. 1.
None for respondent No. 2.
Requisite steps have not been taken for the
service of respondent No. 3. Let needful be done within two
weeks. Thereafter, notice be issued to respondent No. 3,
returnable for 3.10.2023, on steps being taken within two
weeks.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Laxmi Dass Vs. Birbal & ors
RSA No. 34 of 2015
.
22.8.2023 Present: Mr. Hardeep Verma, Advocate, for the
appellant.
Mr. Anirudh Sharma, Advocate, vice Mr.
Basant Pal Thakur, Advocate, for respondent
No. 1.
None for respondents No. 2 to 4.
Requisite steps have not been taken for
bringing on record the legal representatives of deceased
respondent No. 3. Let needful be done within four weeks.
List on 19.9.2023.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Ram Lal & anr. Vs. Narender Pal
RSA No. 31 of 2015
.
22.8.2023 Present: Mr. Prantap Sharma, Advocate vice Mr.
Subhash Sharma, Advocate, for the
appellants.
Mr. Arun Kaushal, Advocate, for the
respondent.
Time sought to move an appropriate
application for bringing on record the legal representatives
19.9.2023.
of deceased appellant, Ram Lal.
Needful be done within three weeks. List on
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Krishnu Ram & ors Vs. Paras Ram & ors
RFA No. 218 of 2014
.
22.8.2023 Present: Mr. Dinesh Sharma, Advocate, for the
appellants.
Mr. Suneet Verma, Advocate vice Mr. Inderjeet
Singh Narwal, Advocate, for respondent No. 1.
Notices issued to respondents No. 2(a), 2(c) to
2(e) received back after due service, however, no one has
put appearance on their behalf. Notice issued to respondent
No. 2(b) received back unserved with the report that he is
serving in Indian Army. Let fresh notice be issued to
respondent No. 2(b), as per the provisions contained under
Order 5 Rule 28 CPC, returnable for 10.10.2023, on steps
being taken within two weeks.
(Virender Singh)
Judge
August 22, 2023
(kalpana)
.
Shiv Chand Shkail Vs. Biyas Dev
Cr. Revision No. 421 of 2023
.
22.8.2023 Present: Mr. Sudhir Bhatnagar, Advocate, for the
petitioner.
Leaving the question of maintainability open,
let notice be issued to the respondent, on steps being taken
within a week, returnable for 19.9.2023.
.
August 22, 2023
to (Virender Singh)
Judge
(kalpana)
.
.
.
.
.
.
.
.
Baldev Singh. Vs. M/s Mahindra & Mahindra Financial
Services Ltd.
Cr. Revision No. 24 of 2020
.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Sunil
Kumar, Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Ms.
Meera Devi, Advocate, for the respondent.
In view of the request made by learned vice
counsel for the petitioner, list on 23.8.2023.
August 14, 2023
to (Virender Singh)
Judge
(kalpana)
.
Pinki Vs. State of H.P.
Cr. Revision No. 332 of 2023
.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Man
Singh Chandel, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General,
for the respondent.
Before proceeding further, let report of
Probation Officer be called for.
List on 11.9.2023.
(Virender Singh)
Judge
August 14, 2023
(kalpana)
.
Ajeet Kapoor Vs. Sangeeta
Cr. Revision No. 44 of 2023
.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. P.S. Negi,
Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Mr.
Dibender Ghosh, Advocate, for the
respondent.
For consideration, list on 23.8.2023.
August 14, 2023
(kalpana)
r to (Virender Singh)
Judge
.
Ramjee Lal Vs. Vishal Kumar
Cr. Appeal No. 254 of 2021
.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Vishal
Bindra, Advocate, for the petitioner.
Mr. Himanshu Thakur, Advocate vice Mr.
Karan Singh Kanwar, Advocate, for the
respondent.
For consideration, list on 4.9.2023.
August 14, 2023
(kalpana)
r to (Virender Singh)
Judge
.
Lazi Ram Thakur Vs. Kamlender Rattan
(deceased) through LRs Promila & ors
.
Cr. Appeal No. 257 of 2018
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Mohan
Sharma, Advocate, for the appellant.
Mr. H.S. Rawat, Additional A.G., for
respondent No. 2-State.
Notices issued to respondents No. 1(a) to 1(d)
received back after due service. Despite service, no one has
put appearance on their behalf. Further wait is not
justifiable.
For consideration, list on 28.8.2023.
(Virender Singh)
Judge
August 14, 2023
(kalpana)
.
Ankush Thakur Vs. State of H.P.
Cr. MP(M) No. 2068 of 2023
.
14.8.2023 Present: Ms. Pooja Verma, Advocate vice Mr. Vivek
Sharma, Advocate, for the applicant.
Mr. H.S. Rawat, Additional A.G., for the
respondent-State.
Notice. Mr. H.S. Rawat learned Addl. A.G.
appears and waives service of notice on behalf of
respondent-State. He prays for and is granted a day's time
to file status report.
r List on 16.8.2023.
(Virender Singh)
Judge
August 14, 2023
(kalpana)
.
Gaurav Goel Vs. Meenakshi Goel
Cr. Revision No. 39 of 2023
11.8.2023 Present: Mr. Jeevan Kumar, Advocate, for the
petitioner.
Mr. Karan Singh Kanwar, Advocate, for the
respondent.
Record not received.
For awaiting the same, list on 1.9.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
.
Pardeep Kumar Vs. State of H.P.& anr
Cr.MMO No. 551 of 2023
.
11.8.2023 Present: Mr. Mandeep Chandel, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for respondent No. 1.
Mr. Narender Guleria, Advocate vice
Mr.Lovneesh Thakur, Advocate, for
respondent No. 2.
r Status report not filed. Let the same be filed
within six weeks. List on 22.9.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Raj Kumar & anr. Vs. State of H.P.& ors
Cr.MMO No. 532 of 2023
.
11.8.2023 Present: Mr. Adarsh K. Vashisht, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for respondents No. 1 & 2.
Mr. Prakash Sharma, Advocate, for
respondent No. 3.
Reply, on behalf of respondents No. 1 and 2,
stands filed. For consideration, list on 25.8.2023.
Cr.MP(M) No. 1833 of 2023
Till the next date of hearing, further
proceedings, arising out of FIR No. 114 of 2022, dated
3.6.2022, registered with Police Station, Paonta
Sahib,District Sirmour, H.P., under Sections 3(1)(S) of
Scheduled Caste and Scheduled Tribes Act and Section 323
of IPC, and the consequential proceedings of criminal case
No. 7 of 2022, in case titled as, 'State of H.P. Vs. Raj Kumar,
pending before the learned Special Judge, Sirmour, at
Nahan, are ordered to be stayed.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Savitri Vs. State of H.P.
.
Cr.MP (M) No. 2052 of 2023
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for the respondent-State.
By way of present application, the applicant
surrenders before this Court. Be taken into custody.
r The applicant has filed the present
application under Section 439 of the Code of Criminal
Procedure, for releasing her, on bail, during the
pendency of the trial, in case FIR No.125 of 2023, dated
9.8.2023, under Sections 341, 323 and 34 of the Indian
Penal Code and Section 3(1)(s) of the Scheduled Castes
and Scheduled Tribes (Prevention of Atrocities Act) 1989,
registered with Police Station, Theog, District Shimla,
H.P.
Notice. Ms. Leena Guleria, learned Deputy
Advocate General waives service of notice on behalf of
respondent-State. Status report be filed after lunch
session.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Leena Guleria,
.
Deputy Advocate General, for respondent-
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be
released on interim bail, subject to her furnishing bail
bonds in the sum of Rs. 30,000/- with one surety in the
like amount, to the satisfaction of this Court, with the
following conditions:
(i) That the applicant shall appear before
the I.O. as and when directed to do so.
(ii) That the applicant shall not make any
inducement, threat or promise to any
person acquainted with the facts of the
case so as to dissuade them from
disclosing such facts to the Court or to
the Police Officer.
.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Leena Guleria,
Deputy Advocate General, for respondent-
State.
The requisite bail bonds furnished, attested
and accepted. The applicant is released on bail, in case
FIR No. 125 of 2023, dated 9.8.2023, under Sections
.
341, 323 and 34 of the Indian Penal Code and Section
3(1)(s) of the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities Act) 1989, registered with Police
Station, Theog, District Shimla, H.P.
List for consideration on 16.8.2023.
August 11, 2023
(kalpana)
to (Virender Singh)
Judge
Baldev Singh Vs. State of H.P.
Cr.MP (M) No. 2053 of 2023
.
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for the respondent-State.
By way of present application, the applicant
surrenders before this Court. Be taken into custody.
r The applicant has filed the present
application under Section 439 of the Code of Criminal
Procedure, for releasing him, on bail, during the
pendency of the trial, in case FIR No.125 of 2023, dated
9.8.2023, under Sections 341, 323 and 34 of the Indian
Penal Code and Section 3(1)(s) of the Scheduled Castes
and Scheduled Tribes (Prevention of Atrocities Act) 1989,
registered with Police Station, Theog, District Shimla,
H.P.
Notice. Ms. Leena Guleria, learned Deputy
Advocate General waives service of notice on behalf of
respondent-State. Status report be filed after lunch
session.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Leena Guleria,
Deputy Advocate General, for respondent-
.
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be
released on interim bail, subject to his furnishing bail
bonds in the sum of Rs. 30,000/- with one surety in the
like amount, to the satisfaction of this Court, with the
following conditions:
(i) That the applicant shall appear before
the I.O. as and when directed to do so.
(ii) That the applicant shall not make any
inducement, threat or promise to any
person acquainted with the facts of the
case so as to dissuade them from
disclosing such facts to the Court or to
the Police Officer..
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Leena Guleria,
Deputy Advocate General, for respondent-
State.
The requisite bail bonds furnished, attested
and accepted. The applicant is released on bail, in case
FIR No. 125 of 2023, dated 9.8.2023, under Sections
341, 323 and 34 of the Indian Penal Code and Section
.
3(1)(s) of the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities Act) 1989, registered with Police
Station, Theog, District Shimla, H.P.
List for consideration on 16.8.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
.
Raksha Vs. State of H.P.
Cr.MP (M) No. 2054 of 2023
.
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for the respondent-State.
By way of present application, the applicant
surrenders before this Court. Be taken into custody.
r The applicant has filed the present
application under Section 439 of the Code of Criminal
Procedure, for releasing her, on bail, during the
pendency of the trial, in case FIR No.125 of 2023, dated
9.8.2023, under Sections 341, 323 and 34 of the Indian
Penal Code and Section 3(1)(s) of the Scheduled Castes
and Scheduled Tribes (Prevention of Atrocities Act) 1989,
registered with Police Station, Theog, District Shimla,
H.P.
Notice. Ms. Leena Guleria, learned Deputy
Advocate General waives service of notice on behalf of
respondent-State. Status report be filed after lunch
session.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Leena Guleria,
Deputy Advocate General, for respondent-
.
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be
released on interim bail, subject to her furnishing bail
bonds in the sum of Rs. 30,000/- with one surety in the
like amount, to the satisfaction of this Court, with the
following conditions:
(i) That the applicant shall appear before
the I.O. as and when directed to do so.
(ii) That the applicant shall not make any
inducement, threat or promise to any
person acquainted with the facts of the
case so as to dissuade them from
disclosing such facts to the Court or to
the Police Officer.
.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Onkar Jairath, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Leena Guleria,
Deputy Advocate General, for respondent-
State.
The requisite bail bonds furnished, attested
and accepted. The applicant is released on bail, in case
FIR No. 125 of 2023, dated 9.8.2023, under Sections
.
341, 323 and 34 of the Indian Penal Code and Section
3(1)(s) of the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities Act) 1989, registered with Police
Station, Theog, District Shimla, H.P.
List for consideration on 16.8.2023.
August 11, 2023
(kalpana)
to (Virender Singh)
Judge
.
Beli Ram Vs. State of H.P.
Cr.MP (M) No. 2056 of 2023
11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for the respondent-State.
By way of present application, applicant
surrenders before this Court. Be taken into custody.
The applicant has filed the present
application under Section 439 of the Code of Criminal
Procedure, for releasing him, on bail, during the
pendency of the trial, in case FIR No. 72 of 2023, dated
6.8.2023, under Sections 384, 427 and 506 and 34 of the
Indian Penal Code and Sections 3(1)(r), 3(2)(VA) of the
Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities Act) 1989, registered with Police Station,
Jhanjheli, District Mandi, H.P.
Notice. Ms. Leena Guleria, learned Deputy
Advocate General waives service of notice on behalf of
respondent-State. Status report be filed after lunch
session.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
.
Advocates General and Ms. Leena Guleria,
Deputy Advocate General, for respondent-
State.
Status report filed.
To come up for consideration on 16.8.2023.
Till then, the applicant is ordered to be
released on interim bail, subject to his furnishing bail
bonds in the sum of Rs. 30,000/- with one surety in the
like amount, to the satisfaction of this Court, with the
following conditions:
(i) That the applicant shall appear before
the I.O. as and when directed to do so.
(ii) That the applicant shall not make any
inducement, threat or promise to any
person acquainted with the facts of the
case so as to dissuade them from
disclosing such facts to the Court or to
the Police Officer.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
Called again
11.8.2023 Present: Mr. Narinder Guleria, Advocate, for the
applicant.
Applicant in the custody of LC Suman No. 848.
Mr. Mohinder Zaraick, Mr. Harinder Singh
Rawat, Mr. Tejasvi Sharma, Additional
Advocates General and Ms. Leena Guleria,
Deputy Advocate General, for respondent-
State.
The requisite bail bonds furnished, attested
and accepted. The applicant is released on bail, in case
FIR No. 72 of 2023, dated 6.8.2023, under Sections 384,
.
427, 506 and 34 IPC and Sections 3(1)(r), 3(2)(VA) of the
Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities Act) 1989, registered with Police Station,
Jhanjheli, District Mandi, H.P.
r List for consideration on 16.8.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
.
.
.
.
Suman Chand Sharma. Vs. State of H.P.& ors
Cr.MMO No. 501 of 2023
.
11.8.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr.
H.K.S. Thakur, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for respondent No. 1-State.
Mr. R.L. Chaudhary, Advocate, for respondent
No. 2.
r to
Record received.
In view of request made by the learned counsel
for respondent No. 2, list on 25.8.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Amar Singh. Vs. State of H.P.
Cr. Revision No. 320 of 2023
.
11.8.2023 Present: Mr. H. S. Rangra, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for the respondent-State.
ASI Pankaj Sharma, I.O., Police Station,
Kotkhai, District Shimla, is present alongwith
police record.
r to
Record received.
For consideration, list on 17.8.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Satinder Goyal Vs. The URS Co-operative NATC Society
Cr.MMO No. 149 of 2023
.
11.8.2023 Present: Mr. Chandresh Pal, Advocate, vice Mr.
Narinder Guleria, Advocate, for the petitioner.
Mr. Narender Sharma, Advocate, for the
respondent.
For consideration, list on 21.8.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Satinder Goyal Vs. The URS Co-operative NATC Society
Cr.MMO No. 147 of 2023
.
11.8.2023 Present: Mr. Chandresh Pal, Advocate, vice Mr.
Narinder Guleria, Advocate, for the petitioner.
Mr. Narender Sharma, Advocate, for the
respondent.
For consideration, list on 21.8.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Abhishek Rao Vs. State of H.P. & anr.
Cr.MMO No. 66 of 2023
.
11.8.2023 Present: Mr. R.L. Chaudhary, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Leena Guleria, Deputy
Advocate General, for respondent No.1-State.
Mr. J.L. Bhardwaj, Senior Advocate assisted
by Mr.Sanjay Bhardwaj, Advocate, for
respondent No.2.
r Record received.
For consideration, list on 1.9.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Soma Devi Vs. Jai Lal
Cr. MMO No. 1029 of 2022
.
11.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr.
Divya Raj Singh, Advocate, for the petitioner.
Mr. Nand Lal Chauhan, Advocate, for the
respondent.
Reply is stated to have been filed, however, the
same is not on record.
The Registry is directed to trace out the same
and place it on record, by the next date of hearing, if the
same is in order.
List on 21.8.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Shamsher Singh Chandel Vs. Nihal Singh & ors
Cr. MMO No. 558 of 2022
.
11.8.2023 Present: Mr.J.R. Poswal, Advocate, for the petitioner.
Mr. T.S. Chauhan, Advocate, for the
respondent.
Time sought to file requisite application, as per
order dated 28.7.2023. Request considered and allowed.
Needful be done within three weeks. List on
1.9.2023.
r to (Virender Singh)
Judge
August 11, 2023
(kalpana)
Kamal Sharma Vs. Joginder Singh
Cr. Revision No. 512 of 2022
.
11.8.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the
petitioner.
Mr. Sanjay Bhardwaj, Advocate, for the
respondent.
It has been submitted by learned counsel for
the respondent that the respondent has died.
Learned counsel for the petitioner sought time
to move an appropriate application. Request considered and
allowed.
Needful be done within three weeks. List on
8.9.2023.
(Virender Singh)
Judge
August 11, 2023
(kalpana)
.
Atul Sharma Vs. State of H.P.
Cr. MP(M) No. 1705 of 2023
10.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for
the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent.
ASI Chaman Lal, I.O., Police Station,
Sarkaghat, District Mandi, H.P. is present
alongwith police record.
Supplementary status report filed.
Considering the factual position, as mentioned
in the status report, the matter is adjourned for
consideration, for 16.8.2023.
The applicant, through his counsel, is directed
to join the investigation, as and when directed by the
Investigating Officer, to do so.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
Ajay Kumar Sharma Vs. State of H.P.
Cr. MP(M) No. 1704 of 2023
.
10.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for
the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent.
ASI Chaman Lal, I.O., Police Station,
Sarkaghat, District Mandi, H.P. is present
alongwith police record.
Supplementary status report filed.
Considering the factual position, as mentioned
in the status report, the matter is adjourned for
consideration, for 16.8.2023.
The applicant, through his counsel, is directed
to join the investigation, as and when directed by the
Investigating Officer, to do so.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
State of H.P. & ors Vs. Balraj Singh & anr.
CMP(M) No. 943 of 2023
.
10.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
applicant.
Notice be issued to the respondents, on steps
being taken within a week, returnable for 14.9.2023.
.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
.
Arun Kalta Vs. Rajeev
Cr. Revision No. 49 of 2023
.
10.8.2023 Present: Ms. Vandana Kumari, Advocate, vice Mr.
Surinder Saklani, Advocate, for the petitioner.
Ms. Pallavi, Advocate vice Mr. Kulbhushan
Khajuria, Advocate, for the respondent.
In view of the request made by learned vice
counsel for the petitioner, list on 14.9.2023.
August 10, 2023
(kalpana)
to (Virender Singh)
Judge
.
Pawan Kumar Sharma Vs. M/s Ambuja Cements
Limited & anr
Civil Suit No. 8 of 2023
.
10.8.2023 Present: Mr. Nishant Khitdtta, Advocate vice Mr. V.D.
Khidtta, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta,
Advocates, for the defendants.
Written statement not filed. Needful be done
within four weeks.
r to
List on 14.9.2023.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
.
Haripriya Mann Vs. Sonal Chaudhary Dhillon & ors
Vs.
Civil Suit No. 111 of 2021
.
10.8.2023 Present: Mr. Ajay Kumar, Senior Advocate with Mr.
Rohit, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta,
Advocates, for defendant No. 1.
Ms. Vandana Thakur, Advocate vice Mr.
Surinder Saklani, Advocate, for defendant No.
None for defendants No. 3 to 6.
r OMP Nos. 472 and 473 of 2021
List on 24.8.2023 for consideration.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
.
Ram Kishan (deceased) through LRs Vs. Raghu Raj
(deceased) through LRs
RSA No. 498 of 2016
.
10.8.2023 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het
Ram Thakur, Advocate, for the
appellants/applicants.
Mr. Romesh Verma, Senior Advocate with
Mr.Sumit Sharma, Advocate, for the
respondents/non-applicants.
CMP(M) No. 43 of 2023
By way of present application, a request has
been made to bring on record the legal representatives of
respondent No. 1(a), who as per the application, has died
on 29.9.2022.
In view of no objection made by learned
counsel for the non-applicants, the application is allowed
and the legal representatives of deceased respondent No.
1(a) are ordered to be brought on record. The application
is, thus, disposed of.
RSA No. 498 of 2016
Since the newly added respondents are
represented by Mr. Sumit Sharma, Advocate, as such,
notices are not required to be issued to them.
Amended memo of parties be filed within two
weeks.
List on 24.8.2023.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
.
Jai Durga Services Vs. Mondlez India Foods Pvt.
Ltd.
Civil Suit N. 32 of 2016
.
10.8.2023 Present: Mr. R.K. Gautam, Senior Advocate with Mr.
Jai Ram Sharma, Advocate, for the plaintiff.
Mr. Janesh Gupta and Mr. Vedhant Ranta,
Advocates, for the defendant.
C.S. No. 32 of 2016 and OMP No. 254 of 2019
For consideration, list on 16.8.2023.
.
August 10, 2023
to (Virender Singh)
Judge
(kalpana)
.
Mangat Ram Vs. State of H.P.
RSA No. 340 of 2015
.
10.8.2023 Present: Mr. Atharv Sharma, Advocate, for the
appellant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent.
CMP No. 7035 of 2023
By way of present application, a prayer has
been made to convert the present Regular Second Appeal,
filed under Section 100 of Code of Civil Procedure into
Regular Second Appeal, under Section 163(6) of the HP
Land Revenue Act.
Considering the factual matrix, involved in the
present case, the prayer made in the application is
considered and allowed, being not opposed. As such, the
prayer, made in the application, is allowed, subject to all
just exceptions. The present Regular Second Appeal is
treated to be filed under Section 163(6) of the H.P. Land
Revenue Act.
The application is, thus, disposed of.
RSA No. 340 of 2015
For hearing on admission, list on 31.8.2023.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
.
S. Tarandeep Singh & anr Vs. K.K. Kashyap
C.S. No. 4062 of 2013
.
10.8.2023 Present: Mr. Sumesh Sharma, Advocate vice
Mr.Anirudh Sharma, Advocate, for the
plaintiffs.
Mr. Neeraj Gupta, Senior Advocate with Mr.
Vedhant Ranta, Advocate, for the defendant.
In view of the request made by learned
counsel for the defendant, list on 31.8.2023.
r .
to (Virender Singh)
Judge
August 10, 2023
(kalpana)
Sunita Kashyap & anr. Vs. State of H.P. & anr
Cr. MMO No. 819 of 2023
.
10.8.2023 Present: Mr.Y.P. Sood, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 1.
Notice be issued to respondent No.2, on steps
being taken within a week, returnable for 17.8.2023. .
r (Virender Singh)
Judge
August 10, 2023
(kalpana)
.
Sati Chand Chauhan Vs. Hem Singh
Cr. Revision No. 359 of 2021
.
10.8.2023 Present: Petitioner is present in person.
Mr. Poonam Gehlot, Advocate, for the
respondent.
List on 6.9.2023, on which date the remaining
payment shall be made by the petitioner.
August 10, 2023
(kalpana)
to (Virender Singh)
Judge
Indu Bala Vs Sunil Kumar & ors
.
FAO No. 4038 of 2013
10.8.2023 Present: Mr. H.S. Rana, Advocate, for the appellant.
Mr. V.S. Rathour, Advocate, for respondents
No. 1 and 2.
Mr. Praneet Gupta, Advocate, for respondent
No. 3.
Arguments heard. Judgment reserved.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
Pawan Kumar Vs Shashi Kant
Cr. MP(M) No. 22 of 2023
.
10.8.2023 Present: Mr. Vinod Thakur, Advocate, for the
applicant/petitioner.
Ms. Kiran Lata Negi, Advocate, for the
respondent.
.
The present revision petition has been filed
against the judgment dated 9.5.2022, passed by the
learned Additional Sessions Judge, Hamirpur, District
Hamirpur (hereinafter referred to as 'the Appellate
Court). Vide judgment dated 9.5.2022, the learned
Appellate Court has dismissed the appeal of the
applicant, which has been filed, against the judgment
of conviction, dated 20.1.2022 and order of sentence,
dated 31.1.2022, passed by the learned Additional
Chief Judicial Magistrate, Court No. 1, Hamirpur
(hereinafter referred to as 'the trial Court').
2. Vide judgment of conviction and order of
sentence, the applicant has been convicted for the
offence, punishable under Section 138 of the
Negotiable Instruments Act, (hereinafter referred to as
'the N.I. Act') and sentenced to undergo simple
imprisonment for a period of three months and to pay
a fine of Rs. 5,00,000/- .
3. Since, the revision petition has been filed,
after prescribed period of limitation, as such, the
present application has been filed, for condonation of
delay.
.
4. The application is duly supported by
affidavit of the applicant.
5. Considering the factual position, as
mentioned in the application, this Court is satisfied
that the applicant is not going to achieve anything by
filing the present petition, after prescribed period of
limitation, had he not been prevented to do so by the
reasons, mentioned in the application.
6. Accordingly, the present application is
allowed and delay in filing the present revision petition
is condoned. The application is, thus, disposed of.
Cr. Revision No.
7. Be registered.
8. Call for the record of learned trial Court
and learned Appellate Court, for the next date of
hearing. List on 21.9.2023.
Cr.M.P. No. _______
Be registered.
9. By way of present application, under
Section 397 (1) of the Code of Criminal Procedure, the
petitioner/applicant has sought the suspension of
order of sentence, dated 31.1.2022, passed by the
learned trial Court, in criminal complaint No. 33-III-
2015, and affirmed by the learned Appellate Court, in
Criminal Appeal No. 2 of 2022, vide judgment, dated
9.5.2022.
.
10. Since the revision petition, against the
judgment of conviction and order of sentence, as
referred to above, will take sufficient long time, for its
disposal, as such, the order of sentence is suspended
during the pendency of the revision, subject to the
following conditions:
(i) That the applicant shall furnish personal bond in the
sum of Rs. 30,000/-, alongwith one surety of the like
amount, to the satisfaction of the learned trial Court,
within a period of four weeks from today, with an
undertaking that in the event of final dismissal of the
revision petition, he will surrender before the learned trial
Court to serve the remainder substantive sentence;
(ii) That the applicant shall deposit 40% of the amount of
compensation, with the learned trial Court, within a
period of four weeks from today, which shall be in
addition to the amount, if any, already deposited by the
applicant.
11. The application is, thus, disposed of.
12. A copy of this order be sent to the learned
trial Court, with the direction that the report of
compliance of this order be submitted to this Court, on
or before the next date of hearing.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
.
.
.
.
Sunita Kashyap & anr Vs. State of H.P. & anr
Cr. MMO No. 819 of 2023
.
10.8.2023 Present: Mr. Y.P. Sood, Advocate, for the petitioners.
r to
Mr. S. Tarandeep Singh & anr
.
Vs. K.K. Kashyap
C.S. No. 4062 of 2013
10.8.2023 Present: Mr. Sumesh Sharma, Advocate vice
Mr.Anirudh Sharma, Advocate, for the
plaintiffs.
Mr. Neeraj Gupta, Senior Advocate with Mr.
Vedhant Ranta, Advocate, for the defendant.
In view of the request made by learned
counsel for the defendant, list on 31.8.2023.
.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
In view of the request made by learned
counsel for the defendant, list on 31.8.2023.
.
.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
r to
.
Tara Chand Vs. Bal Krishan Tanta
Cr. MP(M) No. 1068 of 2023
.
10.8.2023 Present: Mr. Paras Ram, Advocate vice Mr. B.R.
Kashyap, Advocate, for the
appellant/applicant.
Mr. Piyush Sharma, Advocate, for the
respondent/n on-applicant.
Cr. M.P. No. 1471 of 2023
Considering the factual position, as mentioned
in the application, delay in re-filing the appeal is condoned.
The application is, thus, disposed of.
Cr.M.P.(M) No. 1068 of 2023
By way of present application, the applicant
has sought indulgence of this Court to condone the delay,
in filing the appeal, which has been preferred against the
judgment of acquittal, passed by the Court of learned
Judicial Magistrate First Class, Court No. 3, Shimla
(hereinafter referred to as 'the trial Court'), in criminal
complaint No. 303-3 of 2017, which has been mentioned,
in the application, as 54 days.
Condonation of delay has been sought on the
ground of ailment of wife of the applicant.
The application has duly been supported by an
affidavit.
Though, reply to the present application has
not been filed, yet the prayer made in the application, has
been opposed, tooth and nail.
Considering the factual position, as mentioned
in the application, this Court is satisfied that the applicant
.
is not going to achieve anything by filing the present appeal,
after prescribed period of limitation, had he not been
prevented to do so.
As such, the delay in filing the appeal is
ordered to be condoned. The application is, thus, disposed
of.
Cr. Appeal No. _______________
Be registered.
Before proceeding further, let record of learned
trial Court be requisitioned, for 14.9.2023.
(Virender Singh)
Judge
August 10, 2023
(kalpana)
.
.
.
.
Gian Chand (deceased) through his LRs Subhash Chand &
ors Vs. Collector & anr.
RFA No. 03 of 2014
.
9.8.2023 Present: Mr. Ashok Verma, Advocate, for the appellant.
Ms. Sunita Sharma, Senior Advocate with Mr.
Ranbir Singh, Advocate, for the respondents.
List for hearing on 6.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Brijbhan Vs. State of H.P.
Cr. Revision No. 100 of 2013
.
9.8.2023 Present: Mr. Balwant Singh Thakur, Advocate, for the
petitioner.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent-State.
Learned counsel for the petitioner has sought
time to ascertain the status of the parties. Request
considered and allowed.
r List on 20.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Ramesh Kumar & anr. Vs. State of H.P.
Cr. Appeal No. 175 of 2009
.
9.8.2023 Present: Mr. Kshitij Thakur, Vice Mr. Vinod Gupta,
Advocate, for the appellants.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent-State.
In view of the request made by learned vice
counsel for the appellants, list on 6.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Subhash Chand Vs. Onkar Singh
Cr. Revision No. 329 of 2022
.
9.8.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms.
Kavita Kajal, Advocate, for the petitioner.
Mr. Vinod Thakur, Advocate, for the
respondent.
For consideration, list on 6.9.2023.
August 9, 2023
(kalpana)
r to (Virender Singh)
Judge
.
Shankar Vs. LAC & ors
RFA No. 126 of 2015
.
9.8.2023 Present: None for the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent NO. 1-State
Mr. Vedhant Ranta, Advocate vice Ms. Jyotika
Gupta, Advocate, for respondent No. 2.
Notice could not be issued to respondents No.
3 to 5, as steps have not been taken. Let needful be done
within a week and thereafter, notices be issued to aforesaid
respondents, returnable for 27.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Lekh Raj Vs. Rakesh Puri
Cr. Revision No. 364 of 2017
.
9.8.2023 Present: Mr. Hitender Verma, Advocate, for the
petitioner.
Respondent in person with Mr. Ishan Sharma,
Advocate, for the respondent..
Petitioner is not present.
The case is adjourned for consideration, for
16.8.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Jagdev Singh Vs. State of H.P.
Cr. Appeal No. 273 of 2022
.
9.8.2023 Present: Mr. Jagmohan Singh Chandel, Advocate, for
the appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent.
List on 23.8.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Sunny Kumar Vs. State of H.P.
Cr. Appeal No. 88 of 2021
.
9.8.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the
appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent.
As prayed for, list on 13.9.2023, for hearing.
August 9, 2023
(kalpana)
to (Virender Singh)
Judge
.
Govind Ram Vs. Shiv Ram & anr
RSA No. 453 of 2016
.
9.8.2023 Present: Mr. O.C. Sharma, Advocate, for the appellant.
Mr. Sumesh Sharma, Advocate vice Mr. Karun
Negi, Advocate, for respondent No. 1.
Mr. P.S. Goverdhan, Sr. Advocate with Mr.
Rahul, Advocate, for respondent No. 2.
For hearing, list on 22.9.2023.
August 9, 2023
to (Virender Singh)
Judge
(kalpana)
.
D.D. Bansal & ors Vs. Jamqa Maszid Development
RSA No. 109 of 2015
.
9.8.2023 Present: Mr. Janesh Gupta, Advocate, for the
appellants.
None for the respondent.
Since the matter has been listed after a gap of
five years, as such, learned counsel for the appellants
sought time to ascertain the status of the parties.
r to
Request considered and allowed.
List on 27.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Suresh Kumar Vs. State of H.P.
RSA No. 39 of 2015
.
9.8.2023 Present: Mr. V.S. Chauhan, Senior Advocate with Mr.
Ajay Singh Kashyap, Advocate, for the
appellant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent.
Since the matter has been listed after a gap of
eight years, as such, learned counsel for the appellant
sought time to ascertain the status of the parties.
r Request considered and allowed.
List on 27.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Baldev Raj & anr Vs. Shankru (deceased) through LRs
Leela Devi & ors
RFA No. 322 of 2014
.
9.8.2023 Present: Mr. G.D. Verma, Senior Advocate with Mr.
Sunit Sharma, Advocate, for the appellant.
None for respondents No. 1(a) to 1(h).
Let record of Land Acquisition Collector be
requisitioned, for the next date of hearing.
List on 27.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
The New India Assurance Co. Ltd. Vs. Sheela & ors
FAO No. 4146 of 2013
.
9.8.2023 Present: Mr. M.S. Katoch, Advocate, for the appellant.
Mr. H.C. Sharma, Advocate, for respondents
No. 1 and 2.
None for respondent No. 3.
In view of the request made by learned counsel
for the appellant, list on 13.9.2023.
August 9, 2023
(kalpana)
to (Virender Singh)
Judge
.
Neel Chand & anr. Vs. State of H.P. & anr
RFA No. 4125 of 2013
.
9.8.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the
appellants.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondents.
In view of the request made by learned counsel
for the appellants, list on 20.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
Sansar Chand. Vs. State of H.P.
Cr. MP(M) No. 2036 of 2023
.
9.8.2023 Present: Mr. Vivek Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondents.
Status report filed. For consideration, list on
16.8.2023.
Till then, the Investigating Officer, Police
Station Rohru, District Shimla is directed to release the
applicant, in the event of his arrest, subject to his
furnishing bail bonds, in the sum of Rs. 50,000/- with one
surety, in the like amount to the satisfaction of the
Investigating Officer. The applicant, through his counsel,
is directed to join the investigation at 3:00 p.m. on
10.8.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
Anku Chandel Vs. State of H.P.
Cr. MP(M) No. 2034 of 2023
.
9.8.2023 Present: Mr. Raju Ram Rahi, Advocate, for the
applicant.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent.
Status report filed. For consideration, list on
16.8.2023.
Till then, the Investigating Officer, Police
Station Jhandutta, District Bilaspur is directed to release
the applicant, in the event of his arrest, subject to his
furnishing bail bonds, in the sum of Rs. 50,000/- with one
surety, in the like amount to the satisfaction of the
Investigating Officer. The applicant, through his counsel,
is directed to join the investigation at 3:00 p.m. on
10.8.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
OIC Vs. Sarla Devi
CMP No. 9036 of 2022 in FAO
No. 233 of 2011
.
9.8.2023 Present: Mr. Adarsh Sharma, Advocate, for applicant
Akshay Kumar.
Notice of the present application was issued to
the non-applicant, but, no one has put appearance on its
behalf, despite service. Considering the said fact, this Court
is of the view that non-applicant has nothing to say in the
matter.r Accordingly, the present application is
considered and allowed. The amount of compensation,
falling to the share of applicant-Akshay Kumar, is ordered
to be released in his favour, alongwith upto date interest.
The amount, so released, shall be remitted to the saving
bank account of the applicant, particulars of which, have
been mentioned in para-6 of the application.
The application is, thus, disposed of.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
Karmo Devi & ors Vs. State of H.P. & ors
RSA No. 112 of 2008
.
9.8.2023 Present: Mr. Devender K. Sharma, Advocate, for the
appellants/applicants.
Mr.Prashant Sen, Deputy Advocate General,
for respondents No. 1 and 2/non-applicants.
Ms.Ankita, Advocate vice Mr. Nimish Gupta,
Advocate, for respondents No.3, 5 to 23 and
25 to 30.
CMP No. 10072 of 2023
r By way of present application, a prayer has
been made to delete the name of respondent No. 15(a), from
the array of parties.
Although, reply has not been filed, yet the
prayer made in the application has been opposed.
Keeping in view the factual position, as
contained in the application, name of respondent No. 15(a)
is ordered to be deleted from the array of parties, on the
ground that her legal representatives are already on record,
as respondents No. 15(b) and 15(c). This order is subject to
all just exceptions.
The application is, thus, disposed of.
The Registry is directed to carry out necessary
corrections in the memo of parties.
RSA No. 112 of 2008
Requisite steps for bringing on record the legal
representatives of respondents No. 15(c), 29(a), 4 and 24
be taken within four weeks.
List on 13.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
r to
.
.
.
.
General Manager Northern Railway Vs. Raj Kumar & ors
RFA No. 273 of 2013
.
9.8.2023 Present: Mr. V.B. Verma, Advocate, for the appellant.
Mr. Ajay Sharma, Senior Advocate with Ms.
to 9.
Mr. Mohinder Zharaick and Mr. H.S. Rawat,
Addl. AGs with Ms. Leena Guleria, Dy. A.G.,
for the respondent No. 10-State.
r to
List on 20.9.2023 for hearing.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
HRTC Vs. Ramesh Kumar
FAO No. 71 of 2013
.
9.8.2023 Present: Mr. Dheeraj K. Vashishta, Advocate, for the
appellant.
Mr. H.S. Rangra, Advocate, for respondent No.
None for respondent No. 2.
The Registry is directed to reflect the name of
Mr. Dheeraj K. Vashishta, Advocate, for the appellant, in
the cause list, henceforth.
r List for hearing on 20.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Ved Parkash Vs. Sanjay Kumar & anr
Cr. Revision No. 68 of 2013
.
9.8.2023 Present: None for the petitioner.
Mr. Vishav Vijay Singh, Advocate, for
respondent No. 1.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 2.
Memo of appearance on behalf of respondent
No. 1 filed. List for consideration on 13.9.2023.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
Krishan Chand Vs. State of H.P.
Cr. Revision No. 223 of 2012
.
9.8.2023 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Report of Probation Officer not received.
For awaiting the same, list on 23.8.2023.
Fresh reminder, in this regard, be issued.
(Virender Singh)
Judge
August 9, 2023
(kalpana)
.
.
r to
Gurvinder Kaur Vs. Colonel Prittam Singh Rana
Cr. MMO No. 761 of 2023
8.8.2023 Present: Mr. Kulwant Singh Gill, Advocate, for the
petitioner.
Ms. Shivani Tegta, Advocate, for the
respondent.
Cr. MMO No. 761 of 2023 & Cr. MP No. 2626
of 2023.
Reply(ies), if any, be filed within two weeks.
List on 29.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Sunder Lal Sharma Vs. Amit Kumar & anr
Cr. Revision No. 328 of 2023
.
8.8.2023 Present: Mr. Ajeet Saklani, Advocate vice Mr. Inder
Sharma, Advocate, for the
petitioner/applicant.
Mr. Hakam Bhardwaj, Advocate, vice Mr. H.S.
Rangra, Advocate, for respondent No. 1.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 2-State.
Cr. M.P. No. 2795 of 2023
Order dated 27.6.2023 has not been complied
with. However, by moving the present application, a request
has been made to extend the time to deposit the amount,
as directed by this Court, on 27.6.2023. Let the needful be
done on or before the next date of hearing.
It is further clarified that if the applicant fails
to comply with the aforesaid order, then the protection, so
granted by this Court, shall be deemed to have been
withdrawn, without further reference to the Court. In that
eventuality, the learned trial Court shall be at liberty to
proceed against the applicant, in accordance with law. The
application is, thus, disposed of.
Cr. Revision No. 328 of 2023
List on 26.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
.
Kusum Kumari Vs. Dharampal
Cr. Revision No. 267 of 2023
.
8.8.2023 Present: Mr. Sunil Gautam, Advocate vice Mr. B.L.
Soni, Advocate, for the petitioner/applicant.
Mr. Maan Singh, Advocate, for the
respondent/non-applicant.
Cr. M.P. No. 1691 of 2023
Since, the order dated 22.5.2023, passed in
the present application, stands complied with, therefore,
the order dated 22.5.2023 is made absolute, during the
pendency of the present petition. The application is, thus,
disposed of.
Cr. M.P. No. 1692 of 2023
Notice. Mr. Maan Singh, Advocate appears and
waives service of notice on behalf of non-applicant. He prays
for and is granted six weeks' time to file reply.
List on 10.10.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
.
Shamsher Kalta & ors Vs. State of H.P. & ors
Cr. MMO No. 819 of 2022
.
8.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr.
Ajeet Pal Singh Jaswal, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 1.
Mr. Shrawan Dogra, Senior Advocate with Mr.
r to 6, 8 to 18.
Mr. Abhishek Dulta, Advocate, for respondent
No. 7.
Arguments heard. Judgment reserved.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
.
Ram Dass Vs. Sepu Devi
FAO No. 68 of 2013
.
8.8.2023 Present: Mr.N.S. Shandil, Advocate, for the appellant.
Mr. J.S. Bagga, Advocate, for the respondent.
List on 29.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
.
Soma Devi Vs. General Public
RSA No. 252 of 2016
.
8.8.2023 Present: Ms. Suman Thakur, Advocate, for the
appellants.
Mr. Arun Sehgal, Advocate, for respondents
No. 2 to 8.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 9-State.
r CMP No. 9568 of 2023
For the reasons stated in the application, the
present application for early hearing of the matter is
allowed. The application is, thus, disposed of.
RSA No. 252 of 2016
In view of the order passed in CMP No. 9568
of 2023, the matter be listed for hearing on 29.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Vishal Sharma Vs. Seema Devi & ors
.
Cr. Revision No. 194 of 2023
8.8.2023 Present: Mr. Ajay Sharma, Senior Advocate with Ms.
Kavita Kajal, Advocate, for the
petitioner/applicant.
Mr. Piar Chand, Advocate, for the
respondents.
Cr. M.P. No. 1195 of 2023
Order dated 12.4.2023 has not been complied
with.
In such situation, the interim protection
granted to the petitioner, by this Court, vide order dated
12.4.2023, is ordered to be withdrawn.
The learned trial Court, is at liberty to proceed
against the applicant, in accordance with law. The
application is, thus, disposed of.
Cr. Revision No. 194 of 2023
List on 12.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Monika Vs. State
Cr. MMO No. 1303 of 2022
.
8.8.2023 Present: Mr. Sarvedaman Rathore, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 1-State.
Ms. Suhani Gautam, Advocate vice Mr.
Lakshay Parihar, Advocate, for respondent No.
In view of the request made by learned vice
counsel, for respondent No. 2, list the matter on 21.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Monika Vs. State
Cr. MMO No. 1302 of 2022
.
8.8.2023 Present: Mr. Sarvedaman Rathore, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 1-State.
Ms. Suhani Gautam, Advocate vice Mr.
Lakshay Parihar, Advocate, for respondent No.
In view of the request made by learned vice
counsel for respondent No. 2, list the matter on 21.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Sanjeev Kumar Vs. State of HP & ors
Cr. MMO No. 702 of 2022
.
8.8.2023 Present: Mr. S.D. Gill, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondents No. 1 to 3-State.
None for respondent No. 4.
Mr. Hakam Bhardwaj, Advocate vice Mr. Anuj
Nag, Advocate, for respondent No.5.
Status report filed. For consideration, list on
5.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Yoginder Dhanta Vs. Anita Dhanta
Cr. Revision No. 441 of 2022
.
8.8.2023 Present: Mr. Sarthak Mehta, Advocate4, for the
petitioner.
Ms. Manisha Sharma, Advocate, for the
respondent.
In view of the request made by learned counsel
for the respondent, list for consideration on 12.9.2023.
.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Suresh Chand Attri Vs. State of H.P. & ors
Cr. MMO No. 338 of 2022
.
8.8.2023 Present: Mr. Vivek Sharma and Ms. Diksha Thakur,
Advocates, vice Mr. Tek Chand, Advocate, for
the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondents-State.
Learned counsel for the petitioner sought time
to complete instructions. Request considered and allowed.
r List on 12.9.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Devi Roop Vs. SBI
Cr. Revision No. 215 of 2022
.
8.8.2023 Present: Mr. Pavinder Kumar, Advocate, for the
petitioner.
Mr. Arvind Sharma, Advocate, for the
respondent.
In view of the request made by learned counsel
for the petitioner, list on 5.9.2023.
August 8, 2023
(kalpana)
r to (Virender Singh)
Judge
Made Ram Vs. State of H.P.
Cr. MP(M) No. 2008 of 2023
.
8.8.2023 Present: Mr. Nand Lal Thakur, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Notice. Mr. Tejasvi Sharma, learned Additional
Advocate General appears and waives service of notice on
behalf of respondent-State. He prays for and is granted a
day's time to file status report.
List on 9.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Sandeep Kumar Vs. State of H.P.
Cr. MP(M) No. 2005 of 2023
.
8.8.2023 Present: Mr. Abhishek Verma, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Notice. Mr. Tejasvi Sharma, learned Additional
Advocate General appears and waives service of notice on
behalf of respondent-State. He prays for and is granted two
days' time to file status report.
List on 11.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
Rahul Vs. State of H.P.
Cr. MP(M) No. 2002 of 2023
.
8.8.2023 Present: Mr. Sanjeev Kumar Suri, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Notice. Mr. Tejasvi Sharma, learned Additional
Advocate General appears and waives service of notice on
behalf of respondent-State. He prays for and is granted two
days' time to file status report.
List on 11.8.2023.
(Virender Singh)
Judge
August 8, 2023
(kalpana)
.
.
.
.
.
.
.
.
.
.
.
.
.
.
Shiv Prashad Kapoor Vs. State of H.P.
Cr. MP(M) No. 1855 of 2023
.
7.8.2023 Present: Mr. Vinod K. Thakur and Mr. Mohar Singh,
Advocates, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
S.I. Ashok Rana, Addl. S.HO, P.S. Nalagarh, is
present alongwith police record.
Status report filed. Be taken on record. For
consideration, list on 21.8.2023.
Interim order to continue. Applicant, through
his counsel, is directed to appear before the I.O., as and
when directed to do so.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
Mohar Lal Vs. State of H.P.
Cr. MP(M) No 2001 of 2023
.
7.8.2023 Present: Mr. Hemant Kumar, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Notice. Ms. Leena Guleria, learned Deputy
Advocate General appears and waives service of notice on
behalf of respondent-State. She prays for and is granted a
day's time to file status report.
List on 8.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
Bhartendu Gupta Vs. State of H.P.
Cr. MP(M) No 1997 of 2023
.
7.8.2023 Present: Mr. Vivek Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Notice. Ms. Leena Guleria, learned Deputy
Advocate General appears and waives service of notice on
behalf of respondent-State. She prays for and is granted a
day's time to file status report.
List on 8.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
Manav Bharti University Vs. State of H.P.
Cr. Revision No. 280 of 2020
.
7.8.2023 Present: Mr. N.S. Chandel, Senior Advocate with Mr.
Vinod Gupta, Advocate, for the petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Mr. Shashi Shirshoo, Central Government
Counsel, for respondent No. 2.
List on 21.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
Vinod Sharma Vs. Shyam Singh & ors
FAO No. 4032 of 2013
.
7.8.2023 Present: Mr. Ravinder Singh Jaswal, Advocate, for the
appellant.
None for respondents No. 1 and 2.
Mr. Jagdish Thakur, Advocate, for respondent
No. 3.
Arguments heard. Judgment reserved.
r to (Virender Singh)
Judge
August 7, 2023
(kalpana)
.
.
.
.
.
Neelkanth Vs. State of H.P.
Cr. MP(M) No. 1854 of 2023
.
7.8.2023 Present: Mr. Vinod K. Thakur and Mr. Mohar Singh,
Advocates, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
S.I. Ashok Rana, Addl. S.HO, P.S. Nalagarh, is
present alongwith police record.
Status report filed. Be taken on record. For
consideration, list on 21.8.2023.
Interim order to continue. Applicant, through
his counsel, is directed to appear before the I.O., as and
when directed to do so.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
PNB Vs. Deepak Parmar
Cr. Appeal No. 232 of 2023
.
7.8.2023 Present: Mr. Sanjay Dalmia, Advocate, for the
appellant.
Mr. Karan Vir Singh, Advocate, for the
respondent.
Record received.
Since, it is an admitted matter, as such the
same be listed for hearing, in due course.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Bhajan Singh Vs. State of H.P.
Cr. Revision No. 94 of 2023
.
7.8.2023 Present: Mr. Gaurav Sharma, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Order dated 21.2.2023 is stated to have been
complied with.
r Since, it is an admitted matter, as such, the
same be listed for hearing, in due course.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Balbir Singh Vs. Jai Gopal
Cr. Revision No. 70 of 2022
.
7.8.2023 Present: Mr. Rakesh Chauhan, Advocate, for the
petitioner.
Mr. Vaibhav Kanwar, Advocate vice Mr. K.S.
Kanwar, Advocate, for respondents No. 1 to 8.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent No. 9-State.
Order dated 28.10.2022 is stated to have been
complied with.
List for hearing on 11.9.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Roshan Lal Vs. Rita Devi
Cr. MMO No. 363of 2020
.
7.8.2023 Present: Mr. Neeraj Gupta, Senior Advocate with Mr.
Pranjal Munjal, Advocate, for the petitioner.
Mr. Pankaj Thakur, Advocate, Legal Aid
Counsel, for the respondent.
List for consideration on 28.8.2023.
August 7, 2023
(kalpana)
to (Virender Singh)
Judge
.
Shemain Thakur & ors Vs. Hari Ranjan
Singh Thakur
C.S. No. 101 of 2020
.
7.8.2023 Present: Mr.Ajay Kumar, Senior Advocate with Mr.
Sunit Sood, Advocate, for the plaintiffs/non-
applicants.
Mr. Nitin Thakur, Advocate, for the
defendant/applicant.
OMP No. 202 of 2023
In view of the stand taken by learned counsel
for the applicant, in
r the present application, for
modification of order dated 8.12.2020, it would be just and
appropriate, for this Court, to appoint Local
Commissioner, to bring on record the existing position of
the property in question, mentioned in para-2(i) of the
plaint.
In such situation, Mr. Divya Raj Singh,
Advocate is appointed as Local Commissioner. He is
directed to inspect the spot today at 4 p.m. Let the subject
matter of the inspection be identified by both the parties,
through their counsel.
For awaiting the report of Local Commissioner,
the matter be listed on 11.8.2023.
The fee of the Local Commissioner is assessed
at Rs. 40,000/- to be borne by both the parties, equally.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Jagat Pal & anr. Vs. Thakru & ors
RSA No. 344 of 2016
.
7.8.2023 Present: Mr. J.R. Poswal, Advocate, for the
appellants/applicants.
Mr. Surya Chauhan, Advocate vice Mr. T.S.
Chauhan, Advocate, for respondents No. 1, 2,
4 , 5 and proposed LRs of respondent No.
3/non-applicants.
CMP No. 18439 of 2022
The factum of death of respondent No. 3 is
taken on record. The application is, thus, disposed of.
CMP(M) Nos 348 and 349 of 2023
Learned counsel for the applicant(s) states
that reply to the present applications is being filed, during
the course of the day. His statement is taken on record.
List on 11.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Amar Dei Vs. Partapa
RSA No. 152 of 2015
.
7.8.2023 Present: Ms. Kiran Sharma, Advocate vice Mr. Arvind
Sharma, Advocate, for the appellant.
Mr.Parav Sharma, Advocate vice Mr.
Ramakant Sharma, Advocate, for the
respondent.
List for hearing on 11.9.2023.
August 7, 2023
(kalpana)
r to (Virender Singh)
Judge
.
Prem Singh Vs. Nirmal Singh & ors
RSA No. 652 of 2015
.
7.8.2023 Present: Mr. Divya Raj Singh, Advocate, for the
appellant.
None for respondents No. 1, 2 & 9.
Names of respondents No. 4 to 8 are deleted.
Let amended memo of parties be filed within a
week. List on 28.8.2023.
August 7, 2023
to (Virender Singh)
Judge
(kalpana)
.
.
.
Kusum Chauhan & ors Vs. State of H.P. & anr
RSA No. 301 of 2015
.
7.8.2023 Present: None for the appellants.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondents 1-State.
Fresh Court notice be issued to the appellants,
returnable for 11.9.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
.
State of H.P. & anr Vs. Pritam Singh & anr
RFA No. 158 of 2015
.
7.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
appellants.
Order dated 24.7.2023 be complied with,
within a week.
List on 21.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Reliance Gen. Ins. Co. Ltd. Vs. Sarmila Devi & ors
FAO(MVA) No. 4178 of 2013
.
7.8.2023 Present: Mr. Jagdish Thakur, Advocate, for the
appellant.
Mr. Umesh Kanwar, Advocate, for respondents
No. 1 to 4.
Steps for the service of respondents No. 5 and
6 are stated to have been taken.
Let notice be issued to respondents No. 5 and
6, returnable for 28.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Vinod Kumar Vs. State of H.P. & ors
Cr. MMO No. 802 of 2023
.
7.8.2023 Present: Mr. Surender Sharma, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondents No. 1 to 3-State.
Notice. Ms. Leena Guleria, learned Deputy
Advocate General appears and waives service of notice on
behalf of respondents-State. Status report be filed on the
next date of hearing.
Notice be issued to respondent No. 4, on steps
being taken within three days, returnable for 21.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Krishan Chand Vs. Mahindra & Mahindra
Cr. Revision No. 493 of 2022
.
7.8.2023 Present: Ms. Narvada, Advocate, for the petitioner.
Ms. Meera Devi, Advocate, vice Mr. Deepak
Gupta, Advocate, for the respondent.
Respondent is not present. Consequently, the
case is re-fixed for conciliation proceedings, for 21.8.2023.
Parties, through their counsel, are directed to remain
r to
present before this Court, on the next date of hearing.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
RFA No. 158 of 2015
7.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
appellants.
Order dated 24.7.2023 be complied with,
within a week.
List on 21.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Gaurav Kukreja & ors Vs. State of H.P. & ors
Cr. MMO No. 668 of 2023
.
7.8.2023 Present: Mr. Chandresh Pal, Advocate vice Mr.
Lovneesh Thakur, Advocate, for the
petitioners.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent No. 1-State.
Mr. Pankaj Negi, Advocate, for respondents
No. 2 and 3.
State report on behalf of respondent No. 1 not
filed. The needful be done within 10 days.
List on 21.8.2023.
.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Jaram Singh Vs. State of H.P.
Cr. MMO No. 611 of 2023
.
7.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr.
Divya Raj Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent No. 1-State.
Mr. Nitish Negi, Advocate, for respondents No.
2 and 3.
filed.
List for consideration on 21.8.2023. .
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Vikram Thakur @ Bagga Vs. State of H.P. & anr
Cr. MMOs No. 504/2023 & 515/2023
.
7.8.2023 Present: Ms. Anuja, Advocate, Vice Mr. Raj Thakur,
Advocate, for the petitioner in CR. MMO
No.504 of 2023 and for respondents No. 2 and
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent No. 1-State.
r to
Mr. Vishal Verma, Advocate, for the petitioner
in Cr. MMO No.515 of 2023 and for
respondent No.2 in Cr. MMO No.504 of 2023.
Petitioner No. 2, in Cr. MMO No. 504 of 2023,
i.e. Vikram Kaith, is not present. List on 4.9.2023, for the
presence of aforesaid petitioner.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
Suman Chand Sharma Vs. State of H.P. & ors
Cr. MMO No. 501 of 2023
.
7.8.2023 Present: Mr. B.S. Chauhan, Senior Advocate with Mr.
H.K.S. Thakur, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent No. 1-State.
Mr. R.L. Chaudhary, Advocate, for respondent
No. 2.
r Let record of learned trial Court i.e. learned
Special Judge-cum Sessions Judge, Shimla, be
requisitioned, for the next date of hearing.
List on 11.8.2023.
(Virender Singh)
Judge
August 7, 2023
(kalpana)
.
r to
Rajeev Vashisht Vs. State of H.P. & anr
Cr. MMO No. 1136 of 2022
4.8.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr.
Karan Vir Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Mr. R.K.Gautam, Senior Advocate with Mr.
Nishant Kumar, Advocate, for respondent No.
Before proceeding further, let record of learned
trial Court be called for the next date of hearing.
List on 25.8.2023.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
Darshan Singh Vs. Sadh Ram
C.S. No. 4 of 2008
.
4.8.2023 Present: Ms. Devyani Sharma, Senior Advocate with
Ms. Ambika Kotwal, Advocate, for the plaintiff.
Mr. Bhupender Gupta, Senior Advocate with
Mr. Vedhant Ranta, Advocate, for the
defendant.
Heard in part. For continuation, list on
7.8.2023.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
Suresh Kumar Vs. State of H.P. & anr.
Cr.MMO No. 298 of 2019
.
4.8.2023 Present: Ms. Rekha Bansal, Advocate vice Mr. K.B.
Khajuria, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
parties.
r to
List on 18.9.2023 for the presence of the
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
.
.
.
Vikram Singh Vs. State of H.P.
Cr. MP(M) No. 1917 of 2023
.
4.8.2023 Present: Ms. Hem Lata Vyas, Advocate, for the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
Status report filed. List on 8.8.2023 for
consideration.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Chand Vs. State of H.P.
Cr. MP(M) No. 1886 of 2023
.
4.8.2023 Present: Mr. Deepak Kaushal, Senior Advocate with Mr.
Abhishek Verma, Advocate, with the
applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
r to
ASI Krishan Bhandari, I.O Police Station,
Paonta Sahib is present alongwith Police
record.
Supplementary status report filed. Copy
supplied. List on 10.8.2023 for consideration.
Interim order to continue.
The applicant, through his counsel, is directed
to appear before the Investigating Officer on 5.8.2023 at
10:00 a.m.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
State of H.P. Vs. Pratap Singh
Cr. MP(M) No. 1800 of 2023
.
4.8.2023 Present: Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
petitioner-State.
Notice be issued to the respondent, on steps
being taken within three days, returnable for 25.8.2023.
r to (Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Madan Verma Vs. State of H.P.
Cr. MP(M) No. 1662 of 2023
.
4.8.2023 Present: Mr. Pavinder Sharma, Advocate, vice Mr.
Anirudh Sharma, Advocate, for the applicant.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
The applicant has filed the appeal under
Section 449 (ii) of the Cr. P.C., against the order dated
11.1.2023, passed by the learned Additional Sessions
Judge-II, Solan.
Since the appeal has been filed after the
prescribed period of limitation, as such, the present
application, under Section 5 of the Limitation Act, has
been moved, for condonation of delay, which has been
mentioned in the application, as 161 days.
The delay has been sought to be condoned on
the grounds, as mentioned in the application. The said
grounds have duly been supported by an affidavit.
Reply to the present application is not
intended to be filed. However, the prayer has been opposed
tooth and nail.
Considering the factual position, as mentioned
in the application, this Court is of the view that the
applicant is able to make out a case for condonation of
delay. Hence, the application is allowed and delay in filing
the appeal is condoned.
Cr. Appeal No. ________of 2023
Be registered.
.
Let record of learned trial Court be
requisitioned, for the next date of hearing.
List on 25.8.2023.
Cr.MPST No. 5280 of 2023
The application is allowed with a direction to
the applicant to do the needful within a period of four
weeks. The application is, thus, disposed of.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Amit Kumar Vs. Minakshi
Cr. MP(M) No. 1360 of 2023
.
4.8.2023 Present: Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv
Rai, Advocate, for the applicant.
Mr. Praveen Chandel, Advocate, for the
respondent.
Order dated 30.6.2023 has not been complied
with. Be complied with, within four weeks.
r to
List on 8.9.2023.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Saurav Mahajan Vs. Rajesh Malhotra & anr.
Cr. Revision No. 348 of 2023
.
4.8.2023 Present: Mr. C.N. Singh, Advocate, for the petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent No. 2-State.
Learned counsel for the petitioner has
submitted that the order dated 7.7.2023, passed in Cr.
M.P. No. 2419 of 2023 stands complied with.
His statement is taken on record.
Let steps for the service of respondent No. 1 be
taken within a week and thereafter, notice be issued to
him, returnable for 15.9.2023.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Mohinder Singh Vs. Raj Kumar
Cr. Revision No. 252 of 2023
.
4.8.2023 Present: Mr. Pawan Gautam, Advocate, for the
petitioner.
Ms. Shilpa, Advocate vice Mr. Ajay Kumar
Dhiman, Advocate, for the respondent.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for
respondent-State.
r The order dated 12.5.2023 stands complied
with.
Before proceeding further, the petitioner, as
well as, the respondent, through their counsel, are directed
to remain present before this Court, on the next date of
hearing.
List on 1.9.2023.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Kumari Simran Singh & anr. Vs. Brijendra Singh & ors
OMP No. 36 of 2023
.
4.8.2023 Present: Mr. Ravinder Singh Jaswal, Advocate, for the
applicant.
Mr. Nitin Thakur, Advocate, for respondent
No. 1.
Names of respondents No. 2 to 4 and 7 stand
deleted.
None for respondents No. 5 and 6.
Arguments heard. Order reserved.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Naresh Kumar. Vs. Sukhdev & connected matter
Cr. MMOs No. 622 & 621 of 2021
.
4.8.2023 Present: Mr. Amar Deep Singh, Advocate, for the
petitioner(s), in both the petitions.
Mr. R.L. Chaudhary and Mr. H.R. Sidhu,
Advocates, for the respondent(s), in both the
petitions.
Arguments heard. Judgment reserved.
August 4, 2023
to (Virender Singh)
Judge
(kalpana)
.
Sohan Lal Vs. State of H.P.
Cr. Revision No. 48 of 2013
.
4.8.2023 Present: Mr. Shivam Sharma, Advocate, for the
petitioner.
Mr. Mohinder Zharaick, Mr. H.S. Rawat and
Mr. Tejasvi Sharma, Additional Advocates
General with Ms. Sunaina and Ms. Leena
Guleria, Deputy Advocates General, for the
respondent-State.
r to
List on 1.9.2023 for hearing.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
.
Pawan Kumar @ Pinku Vs. Usha Devi & ors
FAO No. 4143 of 2013 a/w 4160 of 2013
.
4.8.2023 Present: Ms. Kanta, Advocate vice Mr. Rajesh
Mandhotra, Advocate, for the appellant in FAO
No. 4143 of 2013 and for respondent No. 6 in
FAO No. 4160 of 2013.
Mr. Vinod Kumar Gupta, Advocate, for
respondents No. 1 to 5 in both the appeals.
Mr. V.S. Rathour, Advocate, for respondents
No. 6(a) and 6(b) in FAO No. 4143 of 2013.
Mr. Jagdish Thakur, Advocate, for respondent
No. 7 in both the appeals.
List before another Bench at the pleasure of
Hon'ble the Chief Justice.
(Virender Singh)
Judge
August 4, 2023
(kalpana)
