Himachal Pradesh High Court
State Of Hp vs . Society For Development Alternatives on 1 September, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
State of HP Vs. Society for Development Alternatives
.
Arb.Case No. 43 of 2021
01.09.2025 Present: Ms. Ayushi Negi, Deputy Advocate General,
for the petitioner.
Mr. Aman Thakur, Advocate, vice counsel for
the respondent.
As prayed for, list alongwith Arb. Case No.
114 of 2021, after two weeks.
r Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Sanjeev Kumar Sanyal Vs. Dr. YSPUHF and Ors.
.
CWP No. 13972 of 2025
01.09.2025 Present: Mr. Sanjeev Bhushan, Sr. Advocate with Mr.
Subhash Mohan Snehi, Advocate, for the
petitioner.
Mr. Ramesh Chand Sharma, Advocate, for
the respondents..
CWP No.13972/2025 & CMP No.21096/2025
Notice. Mr. Ramesh Chand Sharma,
learned Counsel, appears and waives service of notice
on behalf of the respondents.
At the request of learned counsel for the
respondents, list on 03.09.2025.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Amab Bharti Vs. State of HP & Ors
.
01.09.2025 Present: Ms. Reeta Hingmang, Advocate, for the
petitioner.
Mr. L.N.Sharma, Additional Advocate
General, for the respondents.
CWP No.14076/2025 & CMP No.21253/2025
r Notice. Mr. L.N.Sharma, learned, Additional
Advocate General, appears and waives service of notice
on behalf of the respondents.
Reply be filed within three weeks.
In the meanwhile, services of the petitioner
shall not be dispensed with, if not already terminated.
List on 24.09.2025.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Kiran Devi Vs. State of HP & Ors
.
01.09.2025 Present: Ms. Reeta Hingmang, Advocate, for the
petitioner.
Mr. L.N.Sharma, Additional Advocate
General, for the respondents.
CWP No.14088/2025 & CMP No.21277/2025
r Notice. Mr. L.N.Sharma, learned, Additional
Advocate General, appears and waives service of notice
on behalf of the respondents.
Reply be filed within three weeks.
In the meanwhile, services of the petitioner
shall not be dispensed with, if not already terminated.
List on 24.09.2025.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Kirpa Ram Thakur Vs. State of HP & Ors and connected matter
.
CWP No. 221 of 2021 a/w
01.09.2025 Present: Mr Surinder K. Saklani, Advocate, for the
petitioner in CWP No. 221 of 2021.
Mr. Paras Dhaulta, Advocate, for the
petitioner in CWPOA No.4695 of 2019
Mr. L.N.Sharma, Additional Advocate
General, for the respondents-State in both
rthe matters.
Mr. R.K.Gautam, Sr. Advocate with Mr.
Narender Singh Thakur, Advocate, for
respondent No.3, in both the matters.
At the request of learned counsel for the
petitioner, list on 09.09.2025.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Balbir Kaur Vs. HRTC & anr
.
01.09.2025 Present: Mr. Abhyendra Gupta, Advocate, for the
petitioner.
Mr. Ajay K. Chauhan, Advocate, for the
respondents.
Learned counsel for the petitioner points
out to Sr. No.230 of Annexure R-1/B, reflecting
petitioner's husband retired from service on 31.05.2001
and the submissions made in para-2 of the
respondents' supplementary affidavit that petitioner's
husband was in roll of respondent-Corporation as
Conductor from April 1982.
Learned counsel for the respondents seeks a
days' time to elaborate as to why petitioner's husband
was not paid pension despite above facts.
List on 02.09.2025.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Sahil Chaudhary Vs. MD, HPSFDC & Anr
.
01.09.2025 Present: None for the petitioner.
Mr. D.S. Kainthla, Advocate, for the
respondents.
The matter has been called twice, however,
there is no appearance on behalf of the petitioner. In
the interest of justice, list during the course of next
week.
Rejoinder, if any, be filed in the meanwhile.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
NHAI Vs. Jagdish
.
01.09.2025 Present: Mr. Sumeet Raj Sharma, Advocate, for the
applicant/appellant.
Mr. Dhiraj Thakur, Advocate, for the non-
applicant/respondent.
Reply to the application has not been filed
by the non-applicant/respondent. Learned counsel
for the non-applicant submits that no reply is
intended to be filed.
2. Heard and gone through the application.
3. The application gives out sufficient reasons
for condoning the delay in instituting the main
appeal. Accordingly, the same is allowed. Delay in
instituting the main appeal is condoned.
Application to stand disposed of.
Arb. Appeal No._____ of 2025
4. List for consideration after five weeks.
OMP No.______ of 2025
5. Subject to deposit of entire awarded amount
alongwith up to date interest in the Registry of this
Court within a period of four weeks, operation and
execution of impugned judgment dated 01.08.2024
passed by the learned District Judge Mandi, H.P. in
Arbitration Case No.170 of 2023 (NHAI Vs. Jagdish),
.
shall remain stayed.
Parties are, however, at liberty to seek
modification/alteration of the order.
The application stands disposed of.
6. Disposed of as having been rendered
infrucutous.
Jyotsna Rewal Dua
September 1, 2025 Judge
(R.Atal)
State of HP and Ors Vs. Nitin Sonkhla
.
01.09.2025 Present: Mr. Rupinder Singh Thakur, Additional
Advocate General, for the petitioners.
Mr. Gunjan Sharma, Advocate vice counsel
for the respondent.
This application moved by the
for setting aside order dated 10.07.2025 to the extent
proceeding him ex-parte, is not opposed by the non-
applicant
applicants.
I have heard learned counsel for the parties
and also considered the application.
The applicant has made out cogent reasons
in support of prayer made in the application.
Accordingly, the same is allowed. Order dated
10.07.2025 is recalled to the extent applicant/
respondent was proceeded against ex-parte. Applicant
to stand disposed of.
At the joint request of learned counsel for
the parties, list for consideration after three weeks.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Arun Dhiman Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Vikrant Chandel, Advocate for the
petitioner.
Mr. L.N.Sharma, Additional Advocate
General, the respondents No. 1 and 2.
CWP No.14084/2025 & CMP No.21273/2025
Notice at this stage confined to respondents
No.1 and 2, which is waived by Mr. L.N.Sharma,
learned Additional Advocate General.
2. Petitioner is presently serving as Patwari at
PC Kohlu, Tehsil Chachiot, District Mandi. His
grievance is to the office order dated 26.08.2025,
transferring him to Patwar Circle Dakshin Magru, Sub
Tehsil Chhatri, District Mandi, against vacancy.
3. The transfer has been assailed primarily on
the grounds that:- Petitioner was posted at the
present station on 09.08.2024, where he has just
completed one year; Petitioner has two more years for
completing normal tenure at the present place; Another
ground urged is that impugned transfer is the result of
a DO note issued by respondent No.3.
Further the petitioner has pleaded that his
wife was transferred on 12.03.2025 at Ner Chowk,
.
District Mandi on grounds of couple posting and the
impugned office order disturbs not only the petitioner,
but would also be against the mandate and guidelines
issued by the State regulating transfers of couples
employed in the State Government.
5. rIn view of grounds urged, petitioner has
made out a prima facie case against the impugned
order. Accordingly, office order dated 26.08.2025
(Annexure P-4) shall remain stayed qua the petitioner,
till the next date of hearing.
Reply be filed by the next date of hearing.
List on 22.09.2025.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Nitin Gupta Vs. Arpit Aggrawal.
.
01.09.2025 Present: Mr. Mohit Chadha, Advocate (through V.C.)
and Mr. Shubham Sood, Advocate, for the
petitioner.
Mr. Desh Raj Thakur, Advocate, for the
respondent.
Learned counsel appearing for the petitioner
again seeks an adjournment for filing rejoinder.
Request has been made for grant of two week's time for
the purpose. Hence, as prayed for, rejoinder is again
permitted to be filed within two weeks.
List on 18.09.2025.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Ashok Kumar Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Sparsh Bhushan, Advocate, for the
applicant.
Mr. L.N.Sharma, Additional Advocate
General, for respondents No. 1 to 4.
Mr. Ajay Sharma, Sr. Advocate with Mr.
Tarun Brakta, Advocate, for respondent No.5.
At the request of learned counsel for the
applicant, list during the course of next week.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Meenakshi Devi & Ors Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Pranav Kaushal and Mr. Sameer Miyan,
Advocates, for the petitioners.
Ms. Menka Raj Chauhan, Deputy Advocate
General, for the respondents.
Notice. Ms. Menka Raj Chauhan, learned
Deputy Advocate General, accepts service of notice on
behalf of the respondents. Reply/compliance affidavit
be filed within two weeks. List thereafter.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Sumit Sharma Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Pranav Kaushal and Mr. Sameer Miyan,
Advocates, for the petitioner.
Ms. Menka Raj Chauhan, Deputy Advocate
General, for the respondents.
Notice. Ms. Menka Raj Chauhan, learned
Deputy Advocate General, accepts service of notice on
behalf of the respondents. Reply/compliance affidavit
be filed within two weeks. List thereafter.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Monika & Ors Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Pranav Kaushal and Mr. Sameer Miyan,
Advocates, for the petitioners.
Ms. Menka Raj Chauhan, Deputy Advocate
General, for the respondents.
Notice. Ms. Menka Raj Chauhan, learned
Deputy Advocate General, accepts service of notice on
behalf of the respondents. Reply/compliance affidavit
be filed within two weeks. List thereafter.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Shanta Devi and Anr Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Pranav Kaushal and Mr. Sameer Miyan,
Advocates, for the petitioners.
Ms. Menka Raj Chauhan, Deputy Advocate
General, for the respondents.
Notice. Ms. Menka Raj Chauhan, learned
Deputy Advocate General, accepts service of notice on
behalf of the respondents. Reply/compliance affidavit
be filed within two weeks. List thereafter.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Chandresh Kumari Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Pranav Kaushal and Mr. Sameer Miyan,
Advocates, for the petitioner.
Ms. Menka Raj Chauhan, Deputy Advocate
General, for the respondents.
Notice. Ms. Menka Raj Chauhan, learned
Deputy Advocate General, accepts service of notice on
behalf of the respondents. Reply/compliance affidavit
be filed within two weeks. List thereafter.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
Begmu Vs. State of HP and Ors.
.
01.09.2025 Present: Mr. Manohar Lal Sharma, Advocate, for the
petitioner.
Ms. Menka Raj Chauhan, Deputy Advocate
General, for respondents No. 1 to 4.
Mr. T.R. Sharma, Advocate for respondent
No.5.
Notice. Ms. Menka Raj Chauhan, learned
Deputy Advocate General and Mr. T.R.Sharma, leaned
counsel, accept service of notice on behalf of
respondents No.1 to 4 and respondent No.5,
respectively. Reply/compliance affidavit be filed within
two weeks. List thereafter.
Jyotsna Rewal Dua
Judge
September 1, 2025
(R.Atal)
.
