Rameshwar Dutt Vs State Of H.P. & Ors
.... would be content, in case, respondents are directed to consider and decide the case of the petitioner afresh, in light of the law laid down in the aforesaid judgment, in a time bound manner. Prayer is not opposed by learned Additional Advocate General. 3. In view of the stand taken by ...
High Court Of Himachal Pradesh
State Of Himachal Pradesh & Others Vs Kusum & Others
.... n in this Court. They cannot claim that they have a separate period of limitation when the Department was possessed with competent persons familiar with court proceedings. In the absence of plausible and acceptable explanation, we are posing a question why the delay is to be condoned mechanicall ...
High Court Of Himachal Pradesh
Jeet Singh Vs State Of H.P
.... to the fourth factor namely, commercial quantity. Be that as it may, once the Public Prosecutor opposes the application for bail to a person accused of the enumerated offences under Section 37 of the NDPS Act, in case, the court proposes to grant bail to such a person, two conditions are to be ...
High Court Of Himachal Pradesh
Sushil Kumar And Another Vs State Bank Of India And Others
.... Enforcement of Security Interest Act, 2002 (for short SARFAESI Act). In the event of any application being filed by the petitioners under Section 17 of the SARFESI Act against order dated 13.4.2022, within a period of four weeks from today, then the same shall be treated to have been filed within ...
High Court Of Himachal Pradesh
Rajesh Kumar Vs State Of Himachal Pradesh
.... and the nature of supporting evidence. (b) Reasonable apprehension of tampering with the witness or apprehension of threat to the complainant. (c) Prima facie satisfaction of the court in support of the charge. (See Ram Govind Upadhyay v. Sudarshan Singh [(2002) 3 SCC 598: 2002 SCC (C ...
High Court Of Himachal Pradesh
Deepashwer Singh Vs State Of H.P. & Ors
.... om due date i.e. on and w.e.f. 12.02.2012 i.e. the day when the petitioner statedly completed 8 years’ of continuous service on contract basis with all consequential benefits. 7. In response of the above prayer, reliance has been placed upon a decision dated 17.06.2022, rendered in CWPOA No ...
High Court Of Himachal Pradesh
Shilpa Dhiman Vs State Of H.P. & Ors
.... pondent against any other vacant post of Assistant Professor Geology in the respondent department. 3. Learned counsel for the petitioner states that:- during the pendency of the writ petition, circumstances have undergone change, the incumbent, who was sent at the place of petitioner ...
High Court Of Himachal Pradesh
Sagar Dutt Sharma Vs State Of H.P. & Ors
.... etitioner submitted that the issue raised by the petitioner in this writ petition has already been adjudicated by the Hon’ble Apex Court in SLP(C) No.10399 of 2020 (State of Himachal Pradesh & another Versus Sheela Devi), decided on 07.08.2023 & SLP(C) Nos.8012-8013 of 2021 (State of Him ...
High Court Of Himachal Pradesh
Ajay Thakur Vs State Of H.P. & Anr
.... imachal Pradesh and others), decided alongwith connected matter on 03.08.2023. Learned counsel further submits that the petitioner would be content in case the respondents are directed to consider and decide the case of the petitioner for grant of above relief in light of the aforesaid judgment ...
High Court Of Himachal Pradesh
Ashok Kumar And Others Vs Darshana Devi And Others
.... o, which reads as under: “210. Procedure to be followed when there is a complaint case and police investigation in respect of the same offence – (1) When in a case instituted otherwise than on a police report (hereinafter referred to as a complaint case), it is made to appear to the Magistr ...
High Court Of Himachal Pradesh
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