26.08.2025 Present: Mr. Sanjay Bhardwaj, Advocate, for the
appellant.
Ms. Kamlesh Kumar, Advocate, for
respondent No.3.
Power of attorney on behalf of respondent
No.3 is still awaited. Learned counsel for respondent
No.3 seeks three weeks more time to do the needful.
List on 23.9.2025.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Surjan Singh vs. Kanwar Singh & others
.
26.08.2025 Present: Mr. Sheetash Khanna, Advocate (through
VC) for the appellant.
None for the respondents.
Learned counsel for the appellant seeks two
weeks more time to comply with the order dated
22.7.2025. At his request, list on 16.9.2025.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Kapoori Vs. State of H.P.
.
26.08.2025 Present: Mr. Hitesh, Advocate, for the legal heirs of
deceased appellant.
Mr. Baldev Singh Negi, Addl. A.G., for the
respondent.
Learned counsel for the appellant sought
15.7.2025.
r to
two weeks further time to comply with the order dated
List on 16.9.2025.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Ajay Kaundal vs. Ms Rajpura Hydro Power Pvt.
Ltd. & others
.
26.08.2025 Present: Mr. B.S. Chauhan, Sr. Advocate with Ms.
Aditi Rana, Advocate, for the plaintiff.
Mr. Vikas Chauhan, Advocate, for
defendant No.2.
Mr. Paresh Sharma, Advocate, for
defendants No. 3 and 4.
Replication has been filed.
Learned counsel for the plaintiff seeks to
withdraw the application with liberty to avail
appropriate remedy in accordance with law. Prayer
being innocuous is allowed. The application is
dismissed as withdrawn with liberty, as prayed for.
Learned counsel for defendants/non-
applicants seek time to file the reply. Be filed on or
before the next date.
List on 23.9.2025.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Dinesh & others vs. Mohan Lal & others
.
RSA No. 117 of 2016 a/w CO No.
81 of 2016
26.08.2025 Present: None for the appellants.
Mr. Anirudh Sharma, Advocate, for
respondents No. 5, 7 and 8/cross-objectors.
CMP(M) Nos. 1361 & 1362
Issue notice to the proposed legal
representatives of deceased appellant No.2, as detailed
in para-3 of the application, returnable for 14.10.2025,
on steps being taken within one week.
List on 14.10.2025.
CMP(M) Nos. 1363 & 1365 of 2025
Issue notice to the proposed legal
representatives of appellant No.8, as detailed in para-3
of the application, returnable for the above mentioned
date, on steps being taken within one week.
Allowed and disposed of.
CMP(M) Nos. 1366 and 1367 of 2025
By way of these applications, a prayer has
been made for bringing on record the legal
representatives of deceased respondent/cross-objector
No.4, as detailed in para-4 of the application.
The applications are duly supported with
.
affidavit of one of the legal representatives of deceased
respondent/cross-objector No.4. There is nothing to
disbelieve the averments made in the applications and
the same are allowed. The delay in bringing on record
the legal representatives of deceased respondent/cross
objector No.4 is condoned. The legal representatives,
as detailed in para-3 of the application are ordered to
be brought on record as respondents No. 4 (a) to 4 (c).
The applications stand disposed of.
Allowed and disposed of.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Sakeena vs. Janki & others
.
26.08.2025 Present: Mr. Anand Sharma, Sr. Advocate with Mr.
Karan Sharma, Advocate, for the appellant.
Mr. Ajit Jaswal, Advocate, vice counsel for
the respondents.
Mr. Karan Sharma, Advocate, appearing for
the proposed
legal representatives
appellant has submitted that an application for
r of
bringing on record the legal representatives of deceased
deceased
appellant has already been filed in the Registry on
22.8.2025. However, no such application is on record.
Registry is directed to trace and place the same on
record.
List on 10.9.2025.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Babita vs. NHAI & another
.
26.08.2025 Present: Mr. Sanjeev K. Suri, Advocate, for the
appellant.
Ms. Shreya Chauhan, Advocate, for the
respondents.
Notice. Ms. Shreya Chauhan, Advocate
r Admit.
accepts notice on behalf of the respondents.
of 2025.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Jamna vs. NHAI & another
.
26.08.2025 Present: Mr. Sanjeev K. Suri, Advocate, for the
appellant.
Ms. Shreya Chauhan, Advocate, for the
respondents.
Notice. Ms. Shreya Chauhan, Advocate
r Admit.
accepts notice on behalf of the respondents.
of 2025.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Sudesh Panwar & others vs. State of H.P. &
others
.
26.08.2025 Present: Mr. Raman Sharma, Advocate, for the
petitioners.
Mr. Vishwadeep Singh, Addl. A.G., for the
respondents.
Notice. Mr. Vishwadeep Singh, learned
Additional Advocate General accepts notice on behalf of
the respondents and seeks time to file the reply. Be
filed on or before the next date.
List on 15.10.2025 before appropriate
bench.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Prem Lal vs. State of H.P. & others
.
26.08.2025 Present: Mr. Mandeep Chandel, Advocate, for the
petitioner.
Mr. Vishwadeep Singh, Addl. A.G., for the
respondents.
Notice. Mr. Vishwadeep Singh, learned
Additional Advocate General accepts notice on behalf of
the respondents and seeks time to file the reply. Be
filed on or before the next date.
List on 19.9.2025 before appropriate bench.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Priyanka Negi vs. State of H.P. & aother
.
26.08.2025 Present: Mr. S.M. Goel, Sr. Advocate with Mr.
Abhijeet Singh Chauhan, Advocate, for the
petitioner.
Mr. Anup Rattan, Advocate General with
Mr. Vishwadeep Singh, Addl. A.G., for the
respondents.
Notice.
Mr. Vishwadeep Singh, learned
Additional Advocate General accepts notice on behalf of
the respondents and seeks time to file the reply. Be
filed on or before the next date.
List on 15.9.2025 before appropriate bench.
Notice in the aforesaid terms.
Today learned Advocate General has placed
on record an internal communication dated 21.8.2025,
in which it has specifically been mentioned as under:-
"It is further submitted that this office vide letter
dated 5.5.2025 has issued the provisional final
seniority list of Inspectors of Police, including
officiating Dy.SPs, as on 31.12.2023 which is
being finalized soon. However, in the earlier
circulated seniority list of Inspectors in 2019 and
in the present provisional seniority list,
maximum of one position of Inspector may be
affected. Thus one post of Dy. SP may be kept
vacant till the finalization of the circulated
provisional seniority list, mentioned above".
On the basis of aforesaid instructions, the
.
learned Advocate General has stated that in the first
instance, the seniority list of the Inspectors of Police
shall be finalized and the promotions to the post of Dy.
SP shall be made on the basis of such seniority list.
26th August, 2025
(kck)
to (Satyen Vaidya)
Judge
Narotam Ram vs. State of H.P. & others
.
26.08.2025 Present: Mr. R. L. Verma, Advocate, for the
petitioner.
Mr. Vishwadeep Singh, Addl. A.G., for the
respondents.
Notice. Mr. Vishwadeep Singh, learned
Additional Advocate General accepts notice on behalf of
respondents No. 1 to 5 and Mr. Tek Ram Sharma,
accepts notice on behalf of respondent No.6 and seek
time to file the reply/instructions. Be filed on or before
the next date.
List on 22.9.2025 before appropriate bench.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
Bal Krishan vs. State of H.P. & others
.
26.08.2025 Present: Mr. Jeevesh Sharma, Advocate, for the
petitioner.
Mr. Vishwadeep Sharma, Addl. A.G., for the
respondents.
Notice. Mr. Vishwadeep Sharma, learned
Additional Advocate General accepts notice on behalf of
the respondents.
r Learned counsel for the petitioner has
submitted that the case of the petitioner is covered by
the judgment passed by this Court in CWP No. 2274 of
2021, titled as, Satya Devi vs. State of H.P. & others,
decided on 28.5.2024 along with connected matters.
He further submits that the date of birth of the
petitioner is 25.10.1967 and in terms of the aforesaid
judgment, her date of retirement will be 25.10.2027,
whereas, she is apprehending that she will be retired at
the age of 58 years on 31.10.2025.
Confronted with this, learned Additional
Advocate General seeks time to file reply/instructions.
Be filed on or before the next date.
List on 18.9.2025 before appropriate bench.
(Satyen Vaidya)
Judge
26th August, 2025
(kck)
.
