People For Responsible ... vs . State
2023 Latest Caselaw 17126 HP

People for Responsible Governance vs. State

.

CWP No. 3000 of 2016

30.10.2023 Present: Mr. Rajnish Maniktala Sr. Advocate with Mr. Dinkar Bhaskar Advocate for the petitioner.

Mr. Navlesh Verma, Additional Advocate General, for respondent No.1.

Mr. Atharv Sharma, Advocate for respondent No.3.

Mr. P.P. Chauhan and Ms. Shikha Rajta, Advocates for respondent No.5.

CWP No. 3000 of 2016

Report with respect to notice issued to respondents No.2,

4, 6 and 7 is still awaited. Be obtained by next date.

Reply to amended petition, as prayed by appearing

respondents, be filed within two weeks.

List on 30th November, 2023.

CMP No. 10417 of 2016

This application was filed in the year 2016 seeking

extension of time to file reply to main petition. Main petition now

stands amended and for reply thereof, two weeks' further time as

sought has been granted. Therefore, this application is disposed of

being infructuous.

CMP No. 6555 of 2017

By way of this application, factum of passing of judgment

by the Supreme Court in case Bimolangshu Roy (dead) through LRs

vs. State of Assam and others, reported in (2018)14 SCC 408 has been

brought on record. The impact of said pronouncement is to be

considered at the time of final adjudication of main petition. Therefore,

this application is also disposed of.

CMP No. 2565 of 2023

.

This application already stands disposed of vide order

dated 18th September, 2023.

CMP No. 12310 of 2023

Reply, as prayed, be filed within two weeks. List for

consideration along with main petition on next date.

List on 20th November, 2023.

                                              (Vivek Singh Thakur)
                                                        Judge


    October 30, 2023                             (Bipin C. Negi)
    (ms)                                                Judge