Amar Singh vs . Sukhdev & Ors.
2023 Latest Caselaw 503 HP

.

Amar Singh vs. Sukhdev & Ors.

RSA No.40/2022 3.1.2023 Present: Mr. B.S. Chauhan, Sr. Advocate with Mr. Munish Datwalia, Advocate, for the appellant.

Mr. Ajay Sharma, Sr. Advocate with Mr. Atharv Sharma, Advocate, for respondents No.1, 2 and 5.

Respondents No.3 and 4 already ex-parte.

CMP No.1921/2022

By way of instant application, prayer has been

made on behalf of the applicant-appellant for appointment of

Local Commissioner.

After having heard the learned counsel representing

the parties and perused the averments contained in the

application, this Court is not persuaded to grant the aforesaid

relief, as claimed for.

In view of the aforesaid submissions, learned

counsel representing the applicant-appellant seeks permission

to withdraw the instant application with liberty file afresh, if

need so arises.

Consequently, the instant application is dismissed

as withdrawn, with liberty as aforesaid.

The application stands disposed of.

RSA No.40/2022

Learned counsel representing the parties state that

the parties have taken a step forward towards amicable

settlement and as such, it would be in the interest of both the

parties, if the instant matter is referred to the mediation.

Accordingly, in view of the above, with the consent

of the parties, Mr. G.D. Verma, Senior Advocate, is requested to

act as Mediator in the present case. The Administrator-

.

:: 2 :: RSA No.40/2022

Coordinator, Main Mediation Centre, H.P. High Court, Shimla,

shall render all required assistance to the learned Mediator and

contact him today itself i.e. 3rd January, 2023, so that he may

fix date as per his convenience and pareties are called for the

settlement of the disputable questions, if any. Learned counsel

representing the parties undertake to appear before the

learned Mediator today itself.

(Sandeep Sharma)

Judge

3rd January, 2023

(CS)

.

Harmohinder Singh & Ors. vs. Kamlesh Kumari & anr.

COPC No.269/2019 3.1.2023 Present: Mr. Rajesh Kumar, Advocate, for the petitioners.

Mr. Arsh Rattan, Advocate, for the respondents.

Learned counsel representing the respondents prays

for and is granted six weeks' time to file Power of Attorney, as

Mr. Anup Rattan, Advocate has now been appointed as learned

Advocate General. List after six weeks.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Nand Lal vs. Hukmiya & ors.

CMPMO No.673/2022

3.1.2023 Present: Mr. G.R. Palsra, Advocate, for the petitioners.

CMP No.673/2022 & CMP No.18370/2022

Issue notice to the respondents returnable within

four weeks, on taking steps within one weeks. List thereafter.

(Sandeep Sharma) Judge

3rd January, 2023

(CS)

.

Hari Krishan @ Ram Krishan vs. State of H.P & anr.

Cr. MMO No.1305/2022

3.1.2023 Present: Ms. Anita Jalota, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondent No.1/State.

By way of instant petition filed under Section 482

of the Code of Criminal Procedure, prayer has been made on

behalf of the petitioner for quashing of FIR No.89/2014, dated

1.12.2014, under Sections 341, 342, 323, 324, 326, 506 of IPC,

registered at Police Station, Arki, District Solan, Himachal

Pradesh as well as consequent proceedings, if any, pending in

the competent Court of law, on the basis of amicable

settlement arrived inter se parties. Though, compromise

placed on record suggests that the parties have resolved to

settle their dispute amicably inter se them, but this Court with

a view to ascertain the correctness and genuineness of the

compromise placed on record, deems it fit to summon

respondent No.2 for the next date of hearing, so that factum

with regard to compromise placed on record, is ascertained.

List on 11.1.2023, on which date respondent No.2 shall remain

present in Court. Learned Counsel representing the petitioner

undertakes to cause presence of respondents No.2 on the

aforesaid date. In the meanwhile, learned Additional Advocate

General also to ascertain the aforesaid factum.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Vishal Garg vs. Deepak Dhamla & anr.

Cr. Revision No.728/2022

3.1.2023 Present: Mr. Nimish Gupta, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for

respondent No.2/State.

Cr. Revision No.728/2022

Notice. Mr. Rajan Kahol, learned Additional Advocate

General, appears and waives service of notice on behalf of

respondent No.2. Separate notice be issued to respondent No.1

returnable within six weeks, on taking steps within one week.

Cr. MP No.4192/2022

Notice in the aforesaid terms. Reply, if any, on or

before the next date of hearing. In the meantime, substantive

sentence imposed by the learned Court below shall remain

suspended, subject to applicant's depositing 50% of the

compensation amount and furnishing personal bonds in the sum

of Rs.25,000/- (rupees twenty five thousand only) with the one

surety of the like amount to the satisfaction of the trial Court

within a period of six weeks.

Copy dasti.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Rajinder Kumar vs. Mehak Chemicals Pvt. Ltd & Ors.

CMP No.18033/2022 in FAO No.307/2007

3.1.2023 Present: Mr. Rajesh Kumar, Advocate, for the applicant.

By way of instant application, prayer has been

made on behalf of the applicant-appellant for release of

amount lying deposited before this Court.

Issue notice to the non-applicants/respondents

returnable for 13th January, 2023, on taking steps during the

course of the day.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Rakesh Chand & Ors. vs. State of H.P & ors.

CWP No.6426/2021

3.1.2023 Present: Mr. Bhuvnesh Sharma, Sr. Advocate with Mr. Parv Sharma, Advocate, for the petitioners.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for

the respondents/State.

Rejoinder stands filed. As prayed for, list on 14 th

March, 2023.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

.

Waseem Ahmed vs. State of H.P & anr.

Cr. MMO No.1289/2022

3.1.2023 Present: Mr. Dheeraj K. Vashisht,, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondent No.1/State.

By way of instant petition filed under Section 482

of the Code of Criminal Procedure, prayer has been made on

behalf of the petitioner for quashing of FIR No.312/2019, dated

22.10.2019, under Sections 279, 337 and 338 of IPC,

registered at Police Station, Paonta Sahib, District Sirmour,

Himachal Pradesh as well as consequent proceedings, if any,

pending in the competent Court of law, on the basis of

amicable settlement arrived inter se parties. Though,

compromise placed on record suggests that the parties have

resolved to settle their dispute amicably inter se them, but this

Court with a view to ascertain the correctness and genuineness

of the compromise placed on record, deems it fit to summon

respondent No.2 for the next date of hearing, so that factum

with regard to compromise placed on record, is ascertained.

List on 06.1.2023, on which date respondent No.2 shall remain

present in Court. Learned Counsel representing the petitioner

undertakes to cause presence of respondents No.2 on the

aforesaid date. In the meanwhile, learned Additional Advocate

General also to ascertain the aforesaid factum.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

.

Mohmmad Nafish & ors. vs. State of H.P & anr.

Cr. MMO No.1279/2022

3.1.2023 Present: Mr. Suresh Singh Saini, Advocate, for the petitioners.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondent No.1/State.

By way of instant petition filed under Section 482

of the Code of Criminal Procedure, prayer has been made on

behalf of the petitioner for quashing of FIR No.342/2020 dated

11.9.2020, under Sections 341, 323, 427 and 34 of IPC,

registered at Police Station, Sunder Nagar District Mandi,

Himachal Pradesh as well as consequent proceedings, if any,

pending in the competent Court of law, on the basis of

amicable settlement arrived interse parties. Though,

compromise placed on record suggests that the parties have

resolved to settle their dispute amicably inter se them, but this

Court with a view to ascertain the correctness and genuineness

of the compromise placed on record, deems it fit to summon

respondent No.2 for the next date of hearing, so that factum

with regard to compromise placed on record, is ascertained.

List on 10.1.2023, on which date respondent No.2 shall remain

present in Court. Learned Counsel representing the petitioner

undertakes to cause presence of respondents No.2 on the

aforesaid date. In the meanwhile, learned Additional Advocate

General also to ascertain the aforesaid factum.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Mohmmad Ali & ors. vs. State of H.P & anr.

Cr. MMO No.1278/2022

3.1.2023 Present: Mr. Suresh Singh Saini, Advocate, for the petitioners.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondent No.1/State.

By way of instant petition filed under Section 482

of the Code of Criminal Procedure, prayer has been made on

behalf of the petitioner for quashing of FIR No.341/2020 dated

11.9.2020, under Sections 147, 148, 149, 323 and 506 of IPC,

registered at Police Station, Sunder Nagar District Mandi,

Himachal Pradesh as well as consequent proceedings, if any,

pending in the competent Court of law, on the basis of

amicable settlement arrived interse parties. Though,

compromise placed on record suggests that the parties have

resolved to settle their dispute amicably inter se them, but this

Court with a view to ascertain the correctness and genuineness

of the compromise placed on record, deems it fit to summon

respondent No.2 for the next date of hearing, so that factum

with regard to compromise placed on record, is ascertained.

List on 10.1.2023, on which date respondent No.2 shall remain

present in Court. Learned Counsel representing the petitioner

undertakes to cause presence of respondents No.2 on the

aforesaid date. In the meanwhile, learned Additional Advocate

General also to ascertain the aforesaid factum.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Tilak Raj vs. State of H.P & ors.

CWP No.3012/2022

3.1.2023 Present: Mr. M.L. Sharma, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for

respondents/State.

CMP No.18314/2022

Learned Additional Advocate General prays for and

is granted four weeks' time to file reply. List thereafter.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

.

Jai Ram vs. Maya Ram

Cr. Revision No.557/2022 3.1.2023 Present: Mr. Gurinder Singh Parmar, Advocate, for the petitioner.

Mr. Ajay Thakur, Advocate vice Mr. Sarthak Mehta, Advocate, for the respondent.

Cr. MP No.3144/2022

r In terms of order dated 15.10.2022, 50% of the

compensation amount stands deposited in the Registry of this

Court as well as learned trial Court and as such, interim order

dated 15.10.2022 is made absolute. The application stands

disposed of.

Cr. Revision No.557/2022

Since the petitioner is ready and willing to make the

entire payment of compensation and for that purpose, he prays

for and is granted eight weeks' time to deposit/pay the same to

the respondent/complainant. 50% of the compensation amount

lying deposited in the Registry of this Court as well as learned trial

Court (Rs.42,000/- in the Registry of this Court and Rs.78,000/-

before the learned trial Court) are ordered to be released in favour

of the respondent/complainant, by remitting the same in his

Saving Bank Account, details whereof shall be furnished by

learned counsel representing the respondent/complainant within a

period of one week.

List after eight weeks.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Lekh Raj vs. Rajnessh

CMP No.15185/2022 in COPC No.180/2022

3.1.2023 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondents/State.

Learned Additional Advocate General prays for and

is granted one week's time to file compliance report. List on

12th January, 2023.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

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Anand Singh vs. State of H.P.

Cr. Appeal No.4/2022

3.1.2023 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondents/State.

Cr. MP No.4149/2022

rLearned Additional Advocate General prays for and

is granted three weeks' time to file reply. List on 10 th February,

2023.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

.

Om Krishan vs. State of H.P.

Cr. MP (M) No.2823/2022

3.1.2023 Present: Mr. Sunil Kumar, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondents/State.

ASI Hem Raj, Police Station Karsog, District Mandi, present alongwith the records.

By way of instant petition under Section 439 Cr.

PC, prayer has been made on behalf of the petitioner for grant

of bail in case FIR No.10/2022, dated 19.1.2022, under

Sections 20, 29 of the NDPS Act, registered at Police Station

Karsog, District Mandi. Learned counsel representing the

petitioner states that the petitioner is suffering from low eye

vision on account of Sugar and High blood pressure and as

such, he is required to be taken to hospital for his treatment.

Though, having taken note of the fact that commercial quantity

of contraband i.e. 5.5 kg. has been recovered from the

possession of the petitioner, there appears to be no reason to

consider the request made on behalf of the petitioner for grant

of bail, but yet this Court deems it fit to direct learned

Additional Advocate General to ascertain factum with regard to

illness of bail petitioner, so that prayer made on his behalf for

grant of bail on medical ground, if any, is considered on the

next date of hearing.

List on 10th January, 2023, on which date,

Investigating Officer shall file an affidavit answering the

aforesaid query.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

.

Ram Parkash vs. Ambitabh Awasthi

COPC No.220/2022

3.1.2023 Present: Ms. Archna Dutt, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondents/State.

Mr. Naveen K. Bhardwaj, Advocate, for respondent No.2.

Ms. Nisha Kashyap, Dy. Secretary (Horticulture) r Government of Himachal Pradesh, present in person.

While placing on record communication dated 31 st

December 2022, issued under the signatures of Secretary

(Horticulture) to the Government of Himachal Pradesh, learned

Additional Advocate General states that judgment alleged to

have been violated stands duly implemented by respondent

No.1, subject to final outcome of LPA and further action for

implementation of the judgment is required to be taken by

respondent No.3, who has been conveyed the approval of the

Government, subject to LPA No.145/2022.

Learned Additional Advocate General on behalf of

respondent No.3 undertakes to comply with the judgment

within a period of four weeks, failing which, respondent No.3

shall remain present in Court on the next date of hearing to

explain that why contempt proceedings be not initiated against

him for intentionally and willfully disobeying the judgment

alleged to have been violated.

List on 10th March, 2023.

Notice issued to Ms. Nisha Kashyap, Dy. Secretary,

(Horticulture) Government of Himachal Pradesh, is discharged.

(Sandeep Sharma) Judge

3rd January, 2023 (CS)

.

Rajesh Kumar vs. Sandeep Sharma

COPC No.413/2022

9.1.2023 Present: Mr. Rakesh K. Dogra, Advocate, for the petitioner.

Ms. Shubh Mahajan, Advocate, for the respondents.

r While placing on record communication dated

26.11.2022, Ms. Shubh Mahahan, learned counsel representing

the respondents states that steps stand already taken for

implementation of the judgment in letter and spirit. She

further states that all necessary consequential benefits in

terms of judgment dated 4th August, 2022, shall be released

within six weeks.

Let needful be done well before the next date of

hearing, failing which, erring Official shall remain present in the

Court.

List on 15th March, 2023.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

.

Kheera Ram & Ors. vs. Randhir Dhadwal & anr

RSA No.295/2022

9.1.2023 Present: Mr. Panku Chaudhary, Advocate vice Mr. Varun Chandel, Advocate, for the appellant.

Mr. Y.P. Sood, Advocate, for respondent No.1.

r to As jointly prayed for, list after winter vacation.

(Sandeep Sharma) Judge

9th January, 2023

(CS)

.

Ram Kali & ors. vs. Ram Chand

RSA No.154/2022

9.1.2023 Present: Mr. N.K. Tomar, Advocate, for the appellants.

Mr. Y.P. Sood, Advocate, for the respondent.

CMP No.8480/2022

r Reply to the application stands filed. Learned

counsel representing the applicants/appellants prays for and is

granted four weeks' time to file rejoinder. List on 3 rd March,

2023.

(Sandeep Sharma) Judge

9th January, 2023

(CS)

.

Banka Devi & ors. vs. Watuli Devi

RSA No.154/2022

9.1.2023 Present: Mr. Y.P. Sood, Advocate, for the appellants.

Mr. Ravinder Singh, Advocate, for the respondent.

CMP No.7836/2022

Reply to the application is stated to have been

filed in the Registry, however, the same is not on record.

Registry is directed to trace and place the same on record. List

after four weeks. Till then, interim order to continue.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

.

Mehul Sukumaran vs. Superintendent of Police, CBI & anr.

Cr. MMO No.120/2022

9.1.2023 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.

Mr. Anshul Bansal, Advocate, for the respondents.

As jointly prayed for, list on 29th March, 2023.

(Sandeep Sharma) Judge

9th January, 2023

(CS)

.

Sardar Tejinder vs. Sardar Govinder Singh & Ors.

CMPMO No.279/2020

9.1.2023 Present: Mr. R.L. Sood, Sr. Advocate with Mr. Arjun Lal, Advocate, for the petitioner.

Mr. Sumit Sood, Advocate, for respondent No.1.

List on 10th March, 2023.

                                                      (Sandeep Sharma)
                       r                                    Judge

           9th January, 2023
           (CS)









                                                                    .

Chand Thakur vs. Vinod Kumar & anr.

CMPMO No.428/2019

9.1.2023 Present: Mr. Vedant Kumar, Advocate, for the petitioner.

Mr. V.S. Chauhan, Sr. Advocate with Mr. Ajay Kashyap, Advocate, for respondent No.1.

Notice issued to respondent No.2 for 21.12.2022 has

been received back unserved with the report that notice was not

received well in time. Learned counsel representing the petitioner

prays for and is granted two days' time to take steps for the

service of respondent No.2 and thereafter issued notice to the said

respondent returnable for 9th March, 2023.

(Sandeep Sharma)

Judge

9th January, 2023 (CS)

.

Nirmla Devi vs. B.K. Aggarwal & anr.

COPC No.10/2019

9.1.2023 Present: Ms. Komal Chaudhary, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondent No.1/State.

Mr. Nitin Thakur, Advocate, for respondent No.2. r Learned counsel representing the petitioner prays for

and is granted three weeks' time to move an application for

permission to place on record additional documents. List

thereafter.

(Sandeep Sharma) Judge

9th January, 2023

(CS)

.

Rattan Singh vs. Som Dutt

CMPMO No.648/2022

9.1.2023 Present: Mr. Vinod Thakur, Advocate vice Mr. Mohar Singh, Advocate, for the petitioner.

Mr. Ajay Sharma, Sr. Advocate with Mr. Ajay Thakur,

Advocate, for respondents No.1 to 3.

Since learned vice counsel representing the petitioner

states that original counsel is unable to come present on account

of bereavement in the family, this matter may be adjourned to

some other date. Prayer allowed. List on 12th January, 2023.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

.

Mahender Singh vs. State of H.P & anr.

Cr. MMO No.41/2023

9.1.2023 Present: Mr. Tara Singh Chauhan, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for

respondent No.1/State.

Cr. MMO No.41/2023 & Cr. MP No.117/2023

Notice. Mr. Rajan Kahol, learned Additional

Advocate General, waives service of notice on behalf of

respondent No.1. Issue notice to respondent No.2 returnable for

28th March, 2023, on taking steps within one week.

Cr. MP No.118/2023

Allowed, as prayed for. Application stands

disposed of.

(Sandeep Sharma)

Judge

9th January, 2023 (CS)

.

Ved Parkash Dhingra vs. State of H.P & anr.

Cr. MMO No.28/2023

9.1.2023 Present: Mr. Y.P. Sood, Advocate, for the petitioners.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for respondent No.1/State.

By way of instant petition filed under Section 482

of the Code of Criminal Procedure, prayer has been made on

behalf of the petitioner for quashing of FIR No.29/2022, dated

19.9.2022 under Sections 323, 498-A, 406, 506 and 34 of IPC,

registered at Women Police Station, Una, District Una, Himachal

Pradesh as well as consequent proceedings, if any, pending in

the competent Court of law, on the basis of amicable

settlement arrived inter se parties. Though, compromise placed

on record suggests that the parties have resolved to settle their

dispute amicably inter se them, but this Court with a view to

ascertain the correctness and genuineness of the compromise

placed on record, deems it fit to summon respondent No.2 for

the next date of hearing, so that factum with regard to

compromise placed on record, is ascertained. List on 12.1.2023.

Issue dasti notice to respondent No.2 returnable for

12th January, 2023, on taking steps during the course of day. In

the meanwhile, learned Additional Advocate General also to

ascertain the aforesaid factum.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

.

Ashish Kumar vs. Himachal Pradesh State Co-operative Bank

Cr. Revision No.9/2023

9.1.2023 Present: Mr. Sanket Sankhyan, Advocate, for the petitioner.

Mr. Sushant Vir Singh Thakur, Advocate, for the respondent.

Cr. Revision No.9/2023

Notice. Mr. Sushant Vir Singh Thakur, Advocate

appears and waives service of notice on behalf of the respondent.

He prays for and is granted two weeks' time to file reply. List

thereafter.

Cr. MP No.122/2023

Notice in the aforesaid terms. Reply, if any, on or

before the next date of hearing. In the meantime, substantive

sentence imposed by the learned Court below shall remain

suspended, subject to applicant's depositing 50% of the

compensation amount and furnishing personal bonds in the sum

of Rs.25,000/- (rupees twenty five thousand only) with the one

surety of the like amount to the satisfaction of the trial Court

within a period of six weeks.

Copy dasti.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

.

Sandeep Sen vs.

Himachal Pradesh Urban Development & anr.

CWP No.142/2022

9.1.2023 Present: Mr. Arsh Rattan, Advocate, for the petitioner.

Mr. Saurabh Kumar, Advocate, for the respondent.

CMP No.426/2023

For the reasons as stated in the application, the same

is allowed and disposed of.

CWP No.142/2022

As prayed for, list on 27th March, 2023. In the

meanwhile, pleadings be completed.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

.

M/s Banjara Mountain Retreat vs. Hira Nand Sharma

Civil Suit No.96/2021

9.1.2023 Present: Mr. Ajay Vaidya, Advocate, for the plaintiff.

Mr. Shrawan Dogra, Sr. Advocate with Mr. H.C. Sharma, Advocate, for the defendant.

                       r             to
                          OMP No.7/2023

                          As prayed for, list on     2023.

                                                       (Sandeep Sharma)
                                                             Judge


           9th January, 2023
           (CS)








                                                                    .

Khem Raj vs. State of H.P & ors.

CWPOA No.3806/2019

9.1.2023 Present: Mr. Rakesh Kumar, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for the respondent/State.

r to Mr. D.K. Khanna, Advocate, for respondent No.3.

Mr. Shubham Sood, Advocate, for respondent No.4.

Mr. Surinder Saklani, Advocate, for respondent No.5.

Ms. Anchal Sharma, Advocate vice counsel for respondent No.7.

Mr. K.C. Sankhyan, Advocate, for respondent No.8.

As jointly prayed for, list on 14th March, 2023.

(Sandeep Sharma) Judge

9th January, 2023 (CS)

.

Desh Raj Thakur vs. HPU, Shimla.

CWPOA No.41/2020

9.1.2023 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.

Mr. Surender Verma, Advocate, for the respondent.

r to As prayed for, list after winter vacation.

(Sandeep Sharma)

Judge

9th January, 2023 (CS)

.

Sanjay Kumar Sharma, vs. State of H.P & ors.

CWPOA No.7150/2019

9.1.2023 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for the respondents/State.

                       r            to
                          Mr. H.R. Jhingta,
                          respondents.
                                                Advocate,       for

As prayed for, list on 4th March, 2023.

                                                                      the     private

                                                   (Sandeep Sharma)
                                                         Judge



           9th January, 2023
           (CS)








                                                                         .

Mast Ram vs. State of H.P & ors. a/w connected matters.

CWP No.1272/2018 with CWP Nos.1266 and 1579/2018

9.1.2023 Present: Mr. Virender Thakur, Advocate, for the petitioner(s).

Mr. B.C. Verma and Mr. Rajan Kahol, Addl. AGs, for the respondents/State.

Mr. B.C. Negi, Sr. Advocate with Mr. Sunil Mohan Goel, Advocate, for respondent No.4/non-

r applicants.

CMP No.17086/2022

Though, reply to the application stands filed on

behalf of non-applicants/respondent No.4, but counsel

representing the parties state that instead of deciding the

present application, main matter be heard at the earliest.

In view of this, Registry is directed to list the main

matter for final hearing on 14th March, 2023.

(Sandeep Sharma) Judge

9th January, 2023 (CS)