Himachal Pradesh High Court
Tashi Phunchog vs . Cbi on 6 October, 2023
Bench: Rakesh Kainthla
Tashi Phunchog vs. CBI
Cr.MP(M) No.2050 of 2023
.
06.10.2023 Present: Mr. Sambhav Bhasin, Advocate, for the
Applicant/appellant.
Mr. Anshul Bansal, Advocate, for the non-
applicant/respondent.
Cr.MP(M) No. 2050 of 2023
Learned counsel for the respondent has
sought time to file reply. However, the perusal of
previous orders shows that the matter is adjourned for
filing the reply since 16th of August, 2023 and more than
sufficient time has been granted to file reply. Hence,
prayer of learned counsel for filing reply cannot be
accepted and the same is rejected.
Heard.
The present application has been filed for
condonation of delay in filing the appeal; it has been
asserted that the applicant was behind the bars for the
last 8 years. He had difficulty in arranging the counsel
and the funds, hence, it has been prayed that delay in
fling the appeal be condoned.
No reply has been filed despite having been
granted sufficient opportunities.
The fact that the applicant is in custody is not
disputed. Therefore, his plea that he was unable to
.
arrange counsel and funds has to be accepted as correct.
Moreover, an appeal is a right of a person, whose liberty
is being curtailed and should not be defeated on the
ground of delay. Consequently, the application is allowed
and delay in filing the appeal is ordered to be condoned.
The application stands disposed of.
Criminal Appeal No. __ of 2023
It be registered.
The delay in filing the appeal has been
ordered to be condoned in terms of the orders passed in
Cr.MP(M) No2050 of 2023.
Notice. Mr. Anshul Bansal, Advocate, appears
and waives service of notice on behalf of the respondent.
Copy of the appeal supplied to him.
Let record of the learned Trial Court be
requisitioned.
Cr.MPST No.6445 of 2023.
It be registered.
Notice in the aforesaid terms.
Learned counsel appearing on behalf the
respondent prays for and is granted two weeks, time to
.
file reply.
List on 20th October, 2023.
(Rakesh Kainthla)
Judge
October 06, 2023
(ravinder)
Tashi Phunchog vs. CBI
Cr.MP(M) No.2107 of 2023
.
06.10.2023 Present: Mr. Sambhav Bhasin, Advocate, for the
petitioner.
Mr. Anshul Bansal, Advocate, for the
respondent.
Cr.MP(M) No. 2107 of 2023.
Reply has been filed. Rejoinder not intended
to be filed.
The present application has been filed for
condonation of delay for filing the appeal. It has been
asserted that applicant is behind the bars for the last 8
years. He is facing difficulty in arranging counsel and
funds, which led to the delay, in filing the appeal. Hence,
the application.
Application is opposed by filing reply,
asserting that the applicant had processed,
recommended/sanctioned/facilitated and disbursed 26
Crop Loan Kisan Credit Cards (KCC) with an outstanding
amount of Rs.1.12 Crores to different borrowers/persons
on the strength of fake revenue documents and Non
Encumbrance Certificates. After investigation, 25
Challans were filed against the applicant and he was
convicted in 22 cases. He is also involved in another case
of CBI (RC-4/2015), in which 19 challans have been filed,
which are pending for trial. The applicant has failed to
disclose sufficient reasons for condoning of delay in
.
filing the appeal in time. The applicant could have
availed the services of the legal aid counsel through Legal
Services Authority, hence, it was prayed that this
application be dismissed.
I have heard the learned counsel for the
parties and gone through the records.
It has not been disputed that the applicant
was in custody, therefore, his plea that he was unable to
arrange counsel and funds has to be accepted as correct.
The plea of the respondent that he could have engaged a
legal aid counsel cannot be held against the applicant, as
he has a right to engage a counsel of his own choice and a
counsel cannot be thrust upon him, merely, because he
happens to be behind the bars. Thus, the application is
allowed and the delay in filing the appeal is ordered to be
condoned.
The application stands disposed of.
Criminal Appeal No. __ of 2023
It be registered.
.
The delay in filing the appeal has been
ordered to be condoned in terms of the orders passed in
Cr.MP(M) No. 2107 of 2023.
Notice. Mr. Anshul Bansal, Advocate, appears
and waives service of notice on behalf of the respondent.
Copy of the appeal supplied to him.
Let record of the learned Trial Court be
requisitioned.
Cr.MPST No6595 of 2023
It be registered.
Notice in the aforesaid terms.
Learned counsel appearing on behalf the
respondents prays for and is granted two weeks, time to
file reply.
List on 20th October,2023.
(Rakesh Kainthla)
Judge
October 06, 2023.
(ravinder)
.
Kalpana Pathania vs. Parveen Kumar & others .
.
RSA No. 375 of 2022
06.10.2023 Present: Mr. Ram Kumar, Advocate, for the appellant.
Mr. Surender K. Sharma, Advocate, for the
respondents.
Record
r of to
RSA No. 375 of 2022
the learned Courts below be
requisitioned and thereafter the matter be listed for
admission-hearing.
CMP No. 17540 of 2022
Reply to the CMP has been filed. Rejoinder, if any,
be filed within a period of three weeks.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
Indara Devi & others Vs. Rakesh Kaushal & another
FAO No. 299 of 2010
.
06.10.2023 Present: Mr. Shanti Swaroop, Advocate, for the applicant
No.3.
Mr. Munish Thakur, Advocate, vice Mr. Jagdish
Thakur, Advocate, for the non-applicant.
CMP No. 70715 of 2023
An application under Order 32 Rule 12 of the Code
the of Civil Procedure for discharging the legal guardian on
behalf of applicant No.3 has been filed. It has been asserted
that applicant No.3, has attained the age of majority. The copy
of mark-sheet (Annexure A-2), containing the date of birth
has been filed alongwith the application. Therefore, it was
prayed that the application be allowed and the legal guardian
be discharged.
Notice of the application was issued to the legal
guardian; however, she did not appear.
Order 32 Rule 12 of Code of Civil Procedure, provides
that a minor plaintiff or applicant on whose behalf an
application or suit is pending, on attaining the majority, shall
elect whether he would proceed with the suit or application
and where he elect to proceed with the suit or application, he
shall apply for an order discharging the next friend and for
leave to proceed in his own name.
It is apparent from the bare perusal of this Rule
that before an application under this Rule can filed, a suit or
some application should have been pending, in which the
legal guardian is representing the minor. In the present
.
matter, no proceedings are pending. F.A.O. No. 229 of 2010, in
which legal guardian was appointed was decided on
08.04.2016. Hence, the necessary condition that the suit or
application is pending is lacking in the present case and the
application does not lie under Order 32 Rule 12 of CPC..
It was submitted that it is necessary to discharge
the legal guardian to straighten the record and to establish on
record the fact that minor applicant has attained the majority;
however, this submission cannot be accepted.
The present proceedings are independent
proceedings for the release of the amount and it is open to the
applicant to assert that she has attained the majority and
place the proof of the factum of his/her attaining the age of
majority on record. No application for discharging the legal
guardian is required to be filed in such an eventuality. As
already stated, that the discharge of the legal guardian pre
supposes the appointment of the legal guardian in the
proceedings in which the discharge is sought.
Since, no legal guardian has been appointed in the
application for releasing of the amount, therefore, the
discharge cannot be sought on the ground that it is essential
to keep the record straight.
Consequently, the present application is
dismissed, as the same is not maintainable.
.
Application stands disposed of.
CMP No. 10716 of 2023
In the application for releasing of the amount, it
has not been mentioned, for which purpose amount is
required.
Learned counsel appearing on behalf of applicant
prays for and is granted two weeks' time to file an affidavit
specifying the reason for which purpose the amount is
required.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
.
Bakshish Devi & another Vs. Tara Singh & others
.
RSA No.154 of 2019
06.10.2023 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Ms. Sunny Modgil, Advocate, for respondent No.1.
None for respondents No. 3 to 6 though
represented.
received.
None for respondent No.2 though served.
Records of the learned Courts below have been
List after one week, as prayed by the learned
counsel for the appellants.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
.
Dharamveer Garg Vs. Dwaraka Dass Sharma
RSA No. 235 of 2021
.
06.10.2023 Present: Mr. Sanket Sankhyan, Advocate, for the appellant.
Mr. Naveen Awasthi, Advocate, for the
respondent.
CMP No. 8792 of 2023
It has been stated that the reply has been filed in
the Registry, however, the same is not on record. Registry is
directed to trace and place it on record, if otherwise in order.
Rejoinder, if any, be filed within a period of two
weeks and matter be listed thereafter.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
OIC Ltd. Vs. Satya Devi & others
CMP Nos. 8642 & 8643 of 2023
.
in FAO No. 249 of 2010
06.10.2023 Present: Mr. Munish Thakur, Advocate, vice Mr. Jagdish
Thakur, Advocate, for non-applicant/appellant.
Mr. Surender K. Sharma, Advocate, for
applicants/respondents No.2 and 3.
List after two weeks, as prayed for.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
Malla Dhiman through his LRs Vs Rakesh Kumar
Cr.MP(M) No. 3135 of 2023
.
in Cr. A No.____ of 2023
06.10.2023 Present: Mr. Piyush, Advocate, vice Mr. Onkar Jairath,
Advocate, for the applicants.
Cr.MP(M) No. 3135 of 2023.
It has been reported that the respondent has died.
Learned vice counsel appearing on behalf of the applicants
prays for and is granted two weeks time to obtain instructions
in the matter.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
Anna Singh alias Nimal Kaur (since deceased)
through her LRs Vs. State of H.P. & others
.
CMP(M) No. 1321 of 2023
06.10.2023 Present: Mr. Janesh Gupta, Advocate, for the
applicants/appellants.
Mr. Navlesh Verma, Additional Advocate General,
with Mr. Prashant Sen, Deputy Advocate General,
for non-applicant/ respondent No.1-State.
CMP(M) No. 1321 of 2023
Notice.
Mr. Prashant Sen, learned Deputy Advocate
General appears and waives service of notice on behalf of
non-applicant/respondent No.1-State and seeks four weeks'
time to file reply.
Let notice be issued to the remaining non-
applicants/respondents, returnable within a period of four
weeks, on taking steps within a period of one week.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
Tashi Phunchog vs. CBI
Cr.MP(M) No. 1247 of 2023
.
06.10.2023 Present: Mr. Subhash Sharma, Advocate, for the
Applicants/appellants.
.MP(M) No. 1247 of 2023
Let notice be issued to the non-
applicant/respondent, returnable within a period of four
weeks, on taking steps within a period of one week.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
Gaurav & others Vs. Sita Ram
CMP(M) No. 1247 of 2023
.
06.10.2023 Present: Mr. Subhash Sharma, Advocate, for the
Applicants/appellants.
CMP(M) No. 1247 of 2023
Let notice be issued to the non-
applicant/respondent, returnable within a period of four
weeks, on taking steps within a period of one week.
(Rakesh Kainthla)
Judge
October 6 2023
(ravinder)
.
Mohinder Singh & others Vs. Bulu Ram & others.
.
RSA No. 685 of 2008
05.10.2023 Present: Mr. Bhupender Gupta, Senior Advocate, with Ms.
Rinki Kashmiri, Advocate, for the appellants.
Mr. Divya Raj Singh, Advocate, for respondent
No.1.
None for respondents No.2 (a), 2(b), 3(a) to 3(d)
though represented.
Respondents No. 4 and 5 are ex parte.
None for respondent No.6 though served.
List after one week, as prayed for.
(Rakesh Kainthla)
Judge
October 5 2023
(ravinder)
Neeraj Guleria vs. Sonia
FAO No. 109 of 2012
.
05.10.2023 Present: Mr. Bhupender Gupta, Sr Advocate, with Ms. Rinki
Kashmiri, Advocate, for the appellant.
Mr. Rajnish Maniktala, Senior Advocate and Mr.
Naresh Kumar Verma, Advocate, for the
respondent.
Heard in part. List for continuation on 6.10.2023.
r (Rakesh Kainthla)
Judge
October 5 2023
(ravinder)
Sh. Nitin Mehan & ors. Vs. Dushyant Kumar Sood.
.
RSA No. 296 of 2022
Reserved on 03.10.2023
06.10.2023 Present: Mr. Bhupender Gupta, Advocate, with Ms. Rinki
Kashmiri, Advocate, for the appellants.
Mr. Naresh Kumar Sharma, Advocate, for the
respondent.
law:-
r to
Admit on the following substantial question of
1. Whether the tenancy rights of Roshan Lal
Sood, original tenant devolved upon his widow
or his legal representatives as per Section
2(j) and Explanations-I & II of the Himachal
Pradesh Urban Rent Control Act, 1987?
List for hearing in due course.
(Rakesh Kainthla)
Judge
October 06, 2023
(ravinder)
.
Mast Ram & others vs. Nand Lal & others
RSA No. 229 of 2023
.
Reserved on 03.10.2023
__.10.2023 Present: Mr. G.R.Palsra, Advocate, for the appellants.
RSA No. 229 of 2023
Admit on the following substantial questions of
law:-
Whether the judgments and decrees passed by
both the Courts below are nullity having been
passed in ignorance of death of Smt. Dugra, who
died in the year 2014?
Let notice be issued to the respondents,
returnable within four weeks, on taking steps within a period
of one week.
CMP No13730 of 2023 & CMP No. 13731 of 2023
Notice in the aforesaid term.
In the mean time judgment and decree passed by
the learned Trial Court in Civil Suit No. 47-I/2014 and
affirmed by learned District Judge in Civil Appeal No. 5 of
2023, shall remain stayed till further orders subject to
furnishing the security bond in the sum of Rs.1,00,000/-
(Rupees One Lakh) with an undertaking to abide by the
ultimate judgment and decree, which may be passed in the
present appeal to the satisfaction of the learned Trial Court
within one month from today.
List thereafter.
Rakesh Kainthla)
__October, 2023 Judge
(ravinder)
.
Salochna & Ors Vs. Jayoti Devi & os.
FAO No. 200 of 2015
04.10.2023 Present: Mr. Radhey Shyam Gautam, Advocate, for the
applicants/appellant.
Mr. Sanjay Bhardwaj, Advocate, for non-
applicants/respondents No.1 and 2.
Mr. Munish Thakur, Advocate, vice Mr. Jagdish
Thaur, Advocate, for respondent No.3.
CMP No. 13728 of 2023
Learned counsel appearing on behalf of non-
applicants have raised no objection in case present application
is allowed.
In view of no objection as well as the fact the
applicants are major and application is duly supported with
the affidavit of all the applicants, amount as per their shares
be released in their favour after due verification, by remitting
the same in their respective individual bank accounts, the
details of which are given in para 2 of the application.
The application stands disposed of.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Kirti Singh alias Kirat Chand & others Vs. LAC &
others
.
Arbitration Case No.663 of 2023
04.10.2023 Present: Mr. Devender K. Sharma, Advocate,
for the petitioners.
Mr. Anup Rattan, Advocate General
with Mr. Navlesh Verma, Additional
Advocate General and Ms. Parshant
Sen, Deputy Advocate Generals, for
r respondent No.1.
Mr. K.D. Shreedhar, Senior Advocate
with Ms. Shreya Chauhan and Ms.
Sneh Bhimta, Advocates, for
respondent No. 2 and 3.
Learned counsel for respondents No.2
and 3, has submitted that similar matter was
decided by the Coordinate Bench of this Court on
17.07.2023 in Arbitration Case No.521 of 2023, titled
Begma vs. Collector Land Acquisition and Ors.
In view of the submission made by
learned counsel for respondents No.2 and 3, as
well as taking into consideration the aforesaid
order, learned Arbitrator is granted six months'
time from the date parties appear before the
learned Arbitrator to complete the arbitration
proceedings. As far as, the issue for awarding
interest is concerned, learned Arbitrator is also
free to deal with the same and the respondents are
.
at liberty to agitate the issue of interest, which
shall be considered by learned Arbitrator, as per
law.
The parties are directed to appear
before learned Arbitrator on 18th October, 2023.
r The petition stands disposed of.
The parties are permitted to produce a
copy of this order, downloaded from the web-page
of the High Court of Himachal Pradesh, before the
authorities concerned and the said authorities
shall not insist for production of a certified copy,
but if required, may verify it from website of the
High Court.
(Rakesh Kainthla)
Judge
4th October, 2023
(ravinder)
Kirti Singh alias Kirat Chand & others Vs. LAC &
others
.
Arbitration Case No.664 of 2023
04.10.2023 Present: Mr. Devender K. Sharma, Advocate,
for the petitioners.
Mr. Anup Rattan, Advocate General with
Mr. Navlesh Verma, Additional Advocate
General and Ms. Parshant Sen, Deputy
Advocate Generals, for respondent No.1.
Mr. K.D. Shreedhar, Senior Advocate
with Ms. Shreya Chauhan and Ms. Sneh
and 3.
Learned counsel for respondents No.2
and 3, has submitted that similar matter was decided
by the Coordinate Bench of this Court on 17.07.2023 in
Arbitration Case No.521 of 2023, titled Begma vs.
Collector Land Acquisition and Ors.
In view of the submission made by
learned counsel for respondents No.2 and 3, as well as
taking into consideration the aforesaid order, learned
Arbitrator is granted six months' time from the date
parties appear before the learned Arbitrator to
complete the arbitration proceedings. As far as, the
issue for awarding interest is concerned, learned
Arbitrator is also free to deal with the same and the
respondents are at liberty to agitate the issue of
interest, which shall be considered by learned
Arbitrator, as per law.
.
The parties are directed to appear
before learned Arbitrator on 18th October, 2023.
The petition stands disposed of.
The parties are permitted to produce a
copy of this order, downloaded from the web-page of
the High Court of Himachal Pradesh, before the
authorities concerned and the said authorities shall
not insist for production of a certified copy, but if
required, may verify it from website of the High Court.
(Rakesh Kainthla)
Judge
4th October, 2023
(ravinder)
Sunita Vs. National Highways Authority of India &
another
.
Arbitration Case No.662 of 2023
04.10.2023 Present: Mr. Diwan Singh Negi, Advocate, for the
petitioner.
Mr. K.D. Shreedhar, Senior Advocate
with Ms. Shreya Chauhan and Ms. Sneh
Bhimta, Advocates, for respondent No.1.
r to
Mr. Anup Rattan, Advocate General with
Mr. Navlesh Verma, Additional Advocate
General and Ms. Parshant Sen, Deputy
Advocate Generals, for respondent No.2.
Learned counsel for respondent No.1, has
submitted that similar matter was decided by the
Coordinate Bench of this Court on 17.07.2023 in
Arbitration Case No.521 of 2023, titled Begma vs.
Collector Land Acquisition and Ors.
In view of the submission made by
learned counsel for respondent No.1, as well as taking
into consideration the aforesaid order, learned
Arbitrator is granted six months' time from the date
parties appear before the learned Arbitrator to
complete the arbitration proceedings. As far as, the
issue for awarding interest is concerned, learned
Arbitrator is also free to deal with the same and the
respondents are at liberty to agitate the issue of
interest, which shall be considered by learned
Arbitrator, as per law.
The parties are directed to appear
.
before learned Arbitrator on 16th October, 2023.
The petition stands disposed of.
The parties are permitted to produce a
copy of this order, downloaded from the web-page of
the High Court of Himachal Pradesh, before the
authorities concerned and the said authorities shall
not insist for production of a certified copy, but if
required, may verify it from website of the High Court.
(Rakesh Kainthla)
Judge
4th October, 2023
(ravinder)
Narender Singh vs LAC & another
Arbitration Case No.661 of 2023
.
04.10.2023 Present: Mr. Umesh Kanwar, Advocate, for the
petitioner.
Mr. Anup Rattan, Advocate General with
Mr. Navlesh Verma, Additional Advocate
General and Ms. Parshant Sen, Deputy
Advocate Generals, for respondent No.1.
r to
Mr. K.D. Shreedhar, Senior Advocate
with Ms. Shreya Chauhan and Ms. Sneh
Bhimta, Advocates, for respondent No.2.
Learned counsel for respondent No.2,
has submitted that similar matter was decided by the
Coordinate Bench of this Court on 17.07.2023 in
Arbitration Case No.521 of 2023, titled Begma vs.
Collector Land Acquisition and Ors.
In view of the submission made by
learned counsel for respondent No.2, as well as taking
into consideration the aforesaid order, learned
Arbitrator is granted six months' time from the date
parties appear before the learned Arbitrator to
complete the arbitration proceedings. As far as, the
issue for awarding interest is concerned, learned
Arbitrator is also free to deal with the same and the
respondents are at liberty to agitate the issue of
interest, which shall be considered by learned
Arbitrator, as per law.
The parties are directed to appear
.
before learned Arbitrator on 31st October, 2023.
The petition stands disposed of.
The parties are permitted to produce a
copy of this order, downloaded from the web-page of
the High Court of Himachal Pradesh, before the
authorities concerned and the said authorities shall
not insist for production of a certified copy, but if
required, may verify it from website of the High Court.
(Rakesh Kainthla)
Judge
4th October, 2023
(ravinder)
.
.
.
State of H.P. & another Vs. Gorkh Singh
.
CMP(M) No. 1285 of 2023
04.10.2023 Present: Mr. Navlesh Verma, Additional Advocate General
with Mr.Parshant Sen, Deputy Advocate General,
for the applicant/State.
Issue notice to the non-applicant/respondent,
returnable within four weeks, on taking steps within a period
of one week.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Kamal Raj Vs. Mehar Singh (deceased) through LRs
and others.
.
RSA No. 227 of 2004
a/w RSA No.122 of 2019
RSA No. 227 of 2004
04.10.2023 Present: Mr. Ashok Sharma, Senior Advocate with Ms.
Anubhuti Sharma, Advocate, for the appellants.
Mr. R.K.Sharma, Senior Advocate, with Ms. Anita
Tegta, Advocate, for respondents No.1 (a) to 1(h).
RSA No. 122 of 2019
Mr. Ashok Sharma, Senior Advocate with Ms.
Anubhuti Sharma, Advocate, for the appellants.
None for respondents though served.
Heard in part. List for continuation for 5.10.2023.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Narainu Ram Vs. Devi Dass & Ors.
RSA No. 334 of 2022
.
04.10.2023 Present: Mr. Mohit, Advocate, vice Mr. Kush Sharma,
Advocate, for the appellant.
CMP No. 16333 of 2022
Learned counsel for the appellant has withdrawn
the present application and submitted that he will file an
application for ad-interim injunction under Order 39 Rule 1
and 2 of CPC, if otherwise permissible under the law. The
present application is dismissed as withdrawn.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Mohinder Singh Vs. Baksheesh Singh (deceased)
through his LRs & others.
.
RSA No. 104 of 2021
04.10.2023 Present: Mr. Neeraj Gupta, Senior, Advocate, with Ms.
Rinki Kashmir, Advocate, for the appellant.
Mr. Atul G.Sood, Advocate, for the respondent.
CMP No. 13518 of 2023
Learned counsel appearing on behalf of
appellant/non-applicant prays for and is granted two weeks'
time to file reply. Rejoinder, if any, be within a period of one
week thereafter.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Vinay Kumar Vs. Dev Raj (since deceased)
RSA No. 170 of 2022
.
04.10.2023 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Sole respondent is dead.
CMP(M) No. 692 of 2023
Issue notice to the proposed legal
representatives, returnable within four weeks, on taking steps
within a period of one week.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
.
Brahma Nand vs. State of H.P. & others.
RSA No.153 of 2023
.
04.10.2023 Present: Mr. Sanket Sankhyan, Advocate, for the appellant.
Mr. Navlesh Verma, Additional Advocate General
with Mr. Parshant Sen, Deputy Advocate General,
for respondents No.1 and 2.
Ms. Amita Chandel & Ms. Ankita, Advocates, for
respondents No.3(i) to 3(vii).
r to
CMP No. 8203 of 2023
It is stated that reply to CMP has been filed in the
Registry. However, the same is not on record. Registry is
directed to trace and place it on record, if otherwise in order.
RSA No. 153 of 2023
Records of the learned Courts below have been
received.
Let the matter be listed for admission hearing
after three weeks.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Jitender Kumar Sharma Vs. Kalpna Raghav
RSA No. 176 of 2023
.
04.10.2023 Present: Ms. Reeta Goswami, Sr. Advocate with Ms. Rekha
Thakur, Advocate, for the appellant.
Mr. Desh Raj Thakur, Advocate, for the
respondent.
CMP No. 9741 of 2023.
Learned Counsel for the respondent prays for and
is granted three weeks' time to file reply. Rejoinder, if any, be
filed within a period of two weeks thereafter.
RSA No. 176 of 2023.
Records of the learned Courts below have been
received.
Let the matter be listed for admission hearing
after two weeks.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Vinay Kumar Vs. Dev Raj (since deceased)
RSA No. 170 of 2022
.
04.10.2023 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Sole respondent is dead.
CMP(M) No. 692 of 2023
Issue notice to the proposed legal
representatives, returnable within four weeks, on taking steps
within a period of one week.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Kala Devi & others vs. BBMB & others.
CMP(M) No. 383 of 2023
.
04.10.2023 Present: Mr. Vijay Chaudhary, Advocate, for the
applicants.
Mr. N.K.Sood, Senior Advocate, with Mr.Aman
Sood and Mr. Junesh Thakur, Advocates, for
respondents No.1 and 2.
Mr. Abhishek Nagta, Advocate, for respondent
No.3.
Mr. Navlesh Verma, Additional Advocate
General, with Mr. Prashant Sen, Deputy,
Advocate General, for respondent No.4.
It has been pointed out that an application
Order 1 Rule 10 CPC for deletion of the name of appellant
No.1 Kala Devi was filed before the learned First Appellate
Court, which remain undecided. Another application for
bringing on record the legal representatives of Kuri Devi,
was filed and the same was allowed on 25.03.2021,
however, it appears that in the memo of parties of
Judgment of learned First Appellate Court name of Kuri
Devi was mentioned and the names of her legal
representatives were not mentioned. Since it is a
clerical error, therefore, the record be remitted to
learned First Appellate Court to carry out the necessary
correction in terms of order dated 25.03.2021, in the
memo of parties of judgment passed by it and thereafter
to remit the record again to this Court, after doing the
needful.
.
Learned counsel for the applicants seeks time
to file a proper application for making necessary
correction in the memo of parties before this Court. The
said application be filed within a period of two weeks.
r to
List thereafter.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
.
.
Piyar Chand Vs. Chhering Lamo & Others.
FAO No. 381 of 2014
04.10.2023 Present: Mr. Debender Ghosh, Advocate, for the appellant.
Mr. Naveen K. Bhardwaj, Advocate, for
respondents No.1 to 4.
Mr. Munish Thakur, Advocate, vice Mr. Jagdish
Thakur, Advocate, for respondent No.5.
It has been stated that the Power of Attorney on
behalf of respondent No.5 has been filed in the Registry.
However, the same is not on record. Registry is directed to
trace and place it on record, if otherwise in order.
List for hearing in due course.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
.
Piyar Chand Vs. Chhering Lamo & Others.
FAO No. 381 of 2014
.
04.10.2023 Present: Mr. Debender Ghosh, Advocate, for the appellant.
Mr. Naveen K. Bhardwaj, Advocate, for
respondents No.1 to 4.
Mr. Munish Thakur, Advocate, vice Mr. Jagdish
Thakur, Advocate, for respondent No.5.
It has been stated that the Power of Attorney on
behalf of respondent No.5 has been filed in the Registry.
However, the same is not on record. Registry is directed to
trace and place it on record, if otherwise in order.
List for hearing in due course.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
.
Laxmi Nand & others Vs. National Highways
Authority of India & another.
.
Arbitration Case No.651 of 2023
14.08.2023 Present: Mr. Vishal Verma, Advocate, Proxy
counsel
for the petitioners.
Mr. K.D. Shreedhar, Senior Advocate
with Ms. Shreya Chauhan and Ms.
Sneh Bhimta, Advocates, for
r respondent No. 1.
Mr. Anup Rattan, Advocate General
with Mr. Navlesh Verma, Additional
Advocate General and Ms. Avni
Kochhar, Deputy Advocate Generals,
for respondent No.2.
Learned counsel for respondent No.1,
has submitted that similar matter was decided
by the Coordinate Bench of this Court on
17.07.2023 in Arbitration Case No.521 of 2023,
titled Begma vs. Collector Land Acquisition and
Ors.
In view of the submission made by
learned counsel for respondent No.1 as well as
taking into consideration the aforesaid order,
learned Arbitrator is granted six months' time
from the date parties appear before the learned
Arbitrator to complete the arbitration
proceedings. As far as, the issue for awarding
.
interest is concerned, learned Arbitrator is also
free to deal with the same and the respondents
are at liberty to agitate the issue of interest,
which shall be considered by learned Arbitrator,
as per law.
r The parties are directed to appear
before learned Arbitrator on 21st August, 2023.
The petition stands disposed of.
The parties are permitted to produce a
copy of this order, downloaded from the web-
page of the High Court of Himachal Pradesh,
before the authorities concerned and the said
authorities shall not insist for production of a
certified copy, but if required, may verify it from
website of the High Court.
(Rakesh Kainthla)
Judge
August 14, 2023
(ravinder)
.
Krishna Devi Vs. Dulambu (deceased) through LRs &
Others.
RSA No. 250 of 2010
04.10.2023 Present: Ms. Kanta Devi, Advocate, vice Mr. Rajesh
Mandhotra, Advocate, for the appellant.
and proposed legal representatives of respondent
No.1.
CMP No. 4102 of 2023
It appears that earlier notice to the proposed
party has not been issued.. Let notice be issued to the
proposed party, returnable within four weeks, on taking steps
within a period of one week.
Power of Attorney on behalf of respondents
No.1 (a) to 1 (f) has not been filed. Let the same be filed within
a period of one weeks.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
.
Dhamwari Power Co. Pvt. Ltd. Vs. State of H.P. &
another alongwith Arb. Appeal No.1 of 2023
Arbitration Case No. 316 of 2023
a/w Arb. Appeal No. 1 of 2023
Arbitration Case No. 316 of 2023
04.10.2023 Present: Mr. Vishwas Kumar, Advocate vice Mr. Suneet
Goel, Advocate, for the petitioner.
Mr. Navlesh Verma, Deputy Advocate General
with Mr.Parshant Sen, Deputy Advocate General,
for the respondent/State.
Arbitration Appeal No.1 of 2023
Mr. Vishwas Kumar, Advocate vice Mr. Suneet
Goel, Advocate, for the petitioner.
Mr. Navlesh Verma, Deputy Advocate General
with Mr.Parshant Sen, Deputy Advocate General,
for the respondent/State.
Arbitration case No. 316 of 2023 a/w Arb. Appeal
No. 1 of 2023.
Reply stands filed. Rejoinder, if any, be filed
within a period of one week.
List for consideration after three weeks.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
.
Sobha Ram (deceased) through LRs & Ors. Vs.
Chandermani & Ors.
.
RSA No. 28 of 2023
04.10.2023 Present: Mr. Devender K.Sharma, Advocate, for the
appellants.
Mr. G.R.Palsra, Advocate, for respondents No.6, 9,
17(i) to 17(ii), 31 and 33.
Respondents No. 10,11, 19, 22 and 32 died.
Respondents No. 24, 27 and 28 deleted.
CMP(M) No. 988 of 2023 & CMP(M) No. 990 of
Replies to the applications are still awaited. Be
filed within a period of four weeks as last opportunity.
Rejoinder(s), if any, be filed within two weeks
thereafter.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Kuldeep Vs. Raghuvir Singh (since deceased) through
his LRs.
.
RSA No. 220 of 2022
04.10.2023 Present: Mr. Parav Sharma, Advocate, for the appellant.
Mr. K.D.Sood, Senior Advocate, with Mr. Het Ram
Sharma, Advocate, for proposed LRs No.1(a) to
1(d).
CMP No. 781 of 2023
Reply to the CMP is still awaited. Let the same be
filed within a period of two weeks. Rejoinder, if any, be
filed within a period of one week thereafter.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
Ram Saroup & another Vs. Nardev Singh & connected
matter
RSA No.111 of 2009
.
with RSA No. 710 of 2008
RSA No. 111 of 2009
04.10.2023 Present: Mr. Vinod Gupta, Advocate, for the appellants.
Name of respondents No. 1 and 5 were deleted.
Ms. Amita Chandel, Advocate, vice Ms. Rachna
Kuthiala, Advocate, for respondents No. 2, 4 and
None for respondents No. 7 to 10 and 12 through
served.
Mr. Neeraj Gupta, Senior Advoate with Ms. Rinki
Kashmiri, Advocate, for respondent No.11.
RSA No. 710 of 2008
Mr. Neeraj Gupta, Senior Advoate with Ms. Rinki
Kashmiri, Advocate, for the appellant.
Name of respondents No. 1 and 5 were deleted.
Name of respondents No. 1 and 5 were deleted by
the order of the Court.
Ms. Amita Chandel, Advocate, vice Ms. Rachna
Kuthiala, Advocate, for respondents No. 2 to 4 and
None for remaining respondents.
RSA No. 111 of 2009
Respondent No.9 served for today but despite
service, he is not present nor any reasonable cause has been
assigned for his non-appearance in the Court. Hence, he is
proceeded against ex parte.
Learned counsel appearing on behalf of
appellants prays for and is granted a week's time to file
amended memo of parties and thereafter the matter be listed
for final hearing in due course.
.
RSA No. 710 of 2008
List for hearing in due course.
(Rakesh Kainthla)
Judge
October 04, 2023
(ravinder)
.
.
.
Dinesh Chona Vs. Om Prakash & others
.
RSA No. 183 of 2022
03.10.2023 Present: Mr. Nimish Gupta, Advocate, for the appellant.
None for respondents no.1 though represented.
None for respondents No. 2 to 5.
Power of Attorney on behalf of respondents has
not been filed although more than one year has elapsed. Since
respondents No. 2 to 5 were duly served on 24.08.2022 and Mr.
Goldy Kumar has put in appearance on their behalf but he has
not filed Power of Attorney of behalf of these respondents,
therefore, there is no proper representation on behalf of
respondents No. 2 to 5. Hence, respondents No. 2 to 5 are
proceeded against ex parte.
Records of the learned Courts below have been
received. List for admission hearing after two weeks.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
Nardev Singh Vs. Parveen Kumar & another
RSA No. 107 of 2023
.
03.10.2023 Present: Mr. Seema K.Guleria, Advocate, for the appellant.
Mr. Dheeraj K. Vashisht, Advocate, for respondent
No.1
Respondent No.2 ex parte.
RSA No.107 of 2023
Records of the learned Courts below have not
been requisitioned. Let the same be requisitioned and
thereafter the matter be listed for admission hearing.
CMP No.12283 of 2023
Reply filed. Be listed along with the main appeal.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
Mohan Singh Vs. Stand of H.P.
Cr. Appeal No. 393 of 2023
.
03.10.2023 Present: Mr. Ganesh Barowalia, Advocate, for the
appellant.
Mr.R.P.Singh, Advocate General, for the State.
Cr.MP(M) No. 3208 of 2023
Heard. Order reserved.
r to (Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
State of H.P. & other Vs. Rameshwar Dass
CMP(M) No. 668 of 2023
.
03.09.2023 Present: Mr. Parshant Sen, Deputy, Advocate, General for the
applicant/State.
It has been stated that CMP(M) Nos. 670, 671 , 672
and 673 of 2023, are similar in nature and are pending before this
Court, therefore, the same be listed with the present matter.
Reply filed. Rejoinder, if any, be filed within a period
of two weeks. List thereafter.
r (Rakesh Kainthla)
Judge
3rd October, 2023
(ravinder)
.
State of H.P. & other Vs. Jodha & others
CMP(M) No. 12435 of 2023
.
03.09.2023 Present: Mr. Parshant Sen, Deputy, Advocate, General for the
appellants.
Issue notice to the respondents returnable within four
weeks, on taking steps within a period of two weeks.
(Rakesh Kainthla)
Judge
3rd October, 2023
(ravinder)
.
Mahesh Kumar Vs. Heera Singh
.
Cr.MP(M) No. 2112 of 2023
03.09.2023 Present: Mr. Servedaman Rathore, Advocate, for the
applicant/appellant.
Ms. Shashi Kiran Negi, Advocate, for the non-
applicant/respondent.
Memo of appearance on behalf of respondent has been
filed and the same is taken on record.
Learned counsel appearing on behalf of non-
applicant/respondent prays for and is granted three weeks' time to
file Power of Attorney and reply.
List thereafter.
(Rakesh Kainthla)
Judge
3rd October, 2023
(ravinder)
Mast Ram & others vs Nand Lal & others.
RSA No. 229 of 2023
.
03.09.2023 Present: Mr. G.R. Palsra, Advocate, for the appellants.
Heard on admission. Order reserved.
(Rakesh Kainthla)
Judge
3rd October, 2023
(ravinder) r
Narender Pal Vs. Prem Sukh & others
RSA No. 227 of 2023
.
03.09.2023 Present: Dr. Lalit Sharma, Advocate, for the appellant.
RSA No. 227 of 2023 and CMP No. 13727 of 2023.
Issue notice to the respondents, returnable within four
weeks, on taking steps within a period of one week.
3rd October, 2023
to (Rakesh Kainthla)
Judge
(ravinder)
Narender Pal Vs. Prem Sukh & others
RSA No. 228 of 2023
.
03.09.2023 Present: Dr. Lalit Sharma, Advocate, for the appellant.
RSA No. 228 of 2023 and CMP No. 13729 of 2023.
Issue notice to the respondents, returnable within four
weeks, on taking steps within a period of one week.
3rd October, 2023
to (Rakesh Kainthla)
Judge
(ravinder)
.
.
Laxmi Bhardwaj Vs Lalit Kumar & others
.
CMP No. 13324 of 2023 in
FAO No. 281 of 2008
03.09.2023 Present: Mr. Ajay Singh Kashyap, Advocate, for the
applicant/respondent.
Mr. Vishwas Kumar, Advocate, for the non-
applicant/appellant.
Learned counsel appearing on behalf of non-
applicant/appellant has raised on objection in case present
application is allowed.
In view of no objection as well as the fact that the
applicant is major and is entitled for amount, therefore, amount of
his share be released in favour of the applicant after due
verification, by remitting the same in the bank account of the
applicant, the details of which are given in para 3 of the
application.
The application stands disposed of.
(Rakesh Kainthla)
Judge
3rd October, 2023
(ravinder)
.
.
.
Surinder Kumar Vs. Bimlesh Sharma & Ors.
RSA No. 115 of 2022
.
03.10.2023 Present: Mr. Naveen Awasthi, Advocate, for the appellant.
Mr. Anu Tuli Azta, Advocate, for respondent No.1
Respondent No.2 is ex parte vide order dated
30.06.022.
None for respondent No.3, through served for
25.07.2023.
Let records of the learned Courts below be
requisitioned and thereafter the matter be listed for
admission hearing.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
Virender Kumar & Ors. Vs. Vinod Kumar & another
RSA No. 90 of 2022
.
03.10.2023 Present: Mr. Virender Singh Rathore, Advocate, for the
appellants.
Mr. Basant Pal Thakur, Advocate, for the
respondents.
Power of Attorney on behalf of respondents No.1
and 2 filed.
requisitioned
r to
Let record of the learned Courts below be
and thereafter the matter be listed for
admission hearing.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
Dev Raj (deceased) through LRs Leela Devi Vs. State of
H.P.
.
RSA No. 25 of 2022
03.10.2023 Present: Mr. Basant Thakur, Advocate, for the appellant.
Mr. R.P. Singh and Mr. Prashant Sen, Deputy
Advocate Generals for respondents-State.
Learned counsel appearing on behalf of
Power of Attorney.
r to
appellants prays for and is granted two weeks' time to file
Let record of the learned Courts below be
requisitioned and thereafter the matter be listed for
admission hearing.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
United India Insurance Company Ltd. Vs. Smt. Tara
Devi & others.
FAO No.157 of 2016
.
03.10.2023 Present: Dr. Lalit K. Sharma, Advocate, for the non-
Applicants- appellant.
Mr. Karan Singh Kanwar, Advocate, for the
applicants No.1 and 2/respondents.
None for respondent No.5.
CMP No. 13397 of 2023
Learned counsel appearing on behalf of non-
applicants has raised no objection in case present application
is allowed.
In view of no objection as well as the fact the
application is duly supported with the affidavit of both the
applicants, 25% amount of their shares be released in their
favour after due verification, by remitting the same in the
accounts in the individual bank accounts of the applicants,
the details of which are given in para 4 of the application.
The application stands disposed of.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
ICICI Lombard Vs. Chakni & Ors.
FAO No. 239 of 2015
.
03.10.2023 Present: Mr. Nimish Gupta, Advocate, for applicants.
Mr. Munish Kumar, Advocate, for the non-
applicant.
CMP No. 13334 of 2023
Learned counsel appearing on behalf of non-
is allowed.
r to
applicants has raised no objection in case present application
In view of no objection as well as the fact the
application is duly supported with the affidavit of both the
applicants, amount of their shares be released in their favour
after due verification, by remitting the same in their
individual bank accounts, the details of which are given in
para 4 of the application.
The application stands disposed of.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
ICICI Lombard Vs. Dhano Devi & Ors.
FAO No. 240 of 2015
.
03.10.2023 Present: Mr. Nimish Gupta, Advocate, for applicants.
Mr. Munish Kumar, Advocate, for the non-
applicant.
CMP No. 13336 of 2023
Learned counsel appearing on behalf of non-
applicants has raised no objection in case present application
is allowed.
In view of no objection as well as the fact the
application is duly supported with the affidavit of both the
applicants, amount of their shares be released in their favour
after due verification, by remitting the same in their
respective individual bank accounts, the details of which are
given in para 4 of the application.
The application stands disposed of.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
Santosh Kumar Mukherjeet (deceased) through LRs
Vs. Meena Devi & another
.
RSA No. 17 of 2002
03.10.2023 Present: Mr. Bhupender Gupta, Advocate, with Ms. Rinki
Kashmiri, Advocate, for the appellants.
Mr. Sumit Sharma, Advocate, for respondents
No.1(b), 4(a), 4(b) 5(a) to 5(c) & 6.
Respondents No. 1(a) & 1(c), 2(b), 2(c) and 7(a) ex
parte.
Name of respondents No. 2(a) and 7(b) are
deleted.
Heard. Following additional substantial question
of law is framed:-
3. Whether a single appeal was maintainable
against the decretal of the suit and
dismissal of the counter claim?
List for hearing in due course.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
Sh. Nitin Mehan & ors. Vs. Dushyant Kumar Sood.
RSA No. 296 of 2022
.
03.10.2023 Present: Mr. Bhupender Gupta, Advocate, with Ms. Rinki
Kashmiri, Advocate, for the appellants.
Mr. Naresh Kumar Sharma, Advocate, for the
respondent.
Heard on admission. Order reserved.
r to (Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
.
Bal Krishan Sharma, Vs. Bal Krishan
RSA Nos.259 of 1995
.
03.10.2023 Present: Mr. Abhishek Thakur, Advocate, vice Mr. Dr. Lalit
Sharma, Advocate, for the appellants.
Ms. Kanta Thakur, vice, Ms. Rajesh Mandohtra,
Advocate, for the respondents.
Power of Attorney on behalf of appellants has not
been filed despite various opportunities.
Let actual date notice be issued to the appellants,
returnable within four weeks. List thereafter.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
Shakila and another Vs. Bano @ Juni
RSA No. 221 of 2020 with RSA No. 592 of 2019
.
03.10.2023 Present: Mr. Desh Raj Thakur, Advocate, for the appellants
in both the appeals.
Mr. Karan Singh Kanwar, Advocate, for the
respondent in both the appeals.
.
At the request of learned counsel for the
appellants, list after one week.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
Smt. Kamla Devi & others Vs. Munshi Ram (since
Deceased) through his LRs Sh. Hari Krishan and others.
.
RSA No.574 of 2006
03.10.2023 Present: Mr. Dushyant Dadwal, Advocate, for the
appellants.
Mr. Ajay Thakur, Advocate, vice Mr. Athrav
Sharma, Advocate, for respondents No.1(a)
and 1(b).
r to
None for respondents No. 2, 3, 5,7 to 1o
though represented.
Name of respondent No.12 has already been
deleted.
Remaining respondents are ex parte.
Heard in part. List for continuation on 7th
October, 2023.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
.
Manoj Kumar Vs. State of H.P.
Cr. Appeal No. 96 of 2023
.
03.10.2023 Present: Mr. Rakesh Chauhan, Advocate, for the appellant.
Mr. Prashant Sen, Deputy Advocate General for
the respondent-State.
It has been stated that order passed by this court
was complied with by the appellant but the learned counsel
does not have definite information regarding the Court before
which the bail bonds were furnished. Let the exact details be
ascertained and thereafter the matter be listed after one week.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
Pratap Singh Vs. State of H.P.
Cr.MP(M) No. 2401 of 2023
.
03.10.2023 Present: Mr. Raman Jamalta, Adocate, for the petitioner.
Mr. Navlesh Verma, Additional Advocate General
with Mr. Prashent Sen Deputy Advocate General,
for respondent-State.
Inspector Raj Kumar, I/O Police Station Karsog,
District Mandi, H.P. is present with police record.
Status report has been filed.
It has been submitted on the part of the petitioner
that there is inordinate delay in the progress of the trial, as till
date only four witnesses have been examined out of 29
witnesses mentioned in the charge-sheet.
In view of this, petitioner be released on bail,
however, before this prayer can be considered, it is
appropriate that order sheets of the learned Trial Court be
filed to enable this Court to determine whether delay in trial is
attributable to prosecution or to the accused.
Let the matter be listed on 17th October, 2023.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
.
NIC Vs. Smt. Indira & Rekha and other
FAO No.84 of 20216
03.10.2023 Present: Mr. Sunil Kumar, Advocate, for the applicant.
CMP No.13353 of 2023
Let notice be issued to the natural guardian,
returnable within two weeks, on takings steps within four
days.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
Kavi Khanna Vs. Sita Devi & others.
FAO No. 93 of 2014
.
03.10.2023 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Anuj Gupta, Advocate te, for the respondents.
CMP No. 13325 of 2023
No reply is intended to be filed.
Keeping in view of the age of the applicant,
hearing of the matter is ordered to be expedited. Application
stands disposed of.
FAO No. 9 of 2014
List for hearing on 12th October, 2023.
(Rakesh Kainthla)
Judge
October 03, 2023
(ravinder)
.
.
.
.
.
.
