Nishant Mahajan & Anr Vs Divisional Commissioner & Ors
.... bstructed the passage through Khasra No. 1328. 6. It is also submitted on behalf of the petitioners that the petitioner made a request before respondent No.1 to direct opening of khasra No.1328 but instead respondent No.1 passed the impugned order dated 04.03.2024, which led to filing of th ...
High Court Of Himachal Pradesh
Kishori Lal Vs State Of H.P. And Ors
.... The Division Bench (in which, I was one of the Member) while delivering the judgment dated 20.07.2021 in Vipender Kalta case, after noticing the applicable judicial precedent held as under:- “28. The citizens have a fundamental right to good governance, which is possible only if government ...
High Court Of Himachal Pradesh
Kunal Tyagi And Another Vs State Of Himachal Pradesh And Another
.... spondent No.2/complainant, the dispute inter se parties stands amicably settled. 5. I have heard learned counsel for the parties and perused the record carefully. 6. This Court sees no impediment in quashing the FIR in issue, as the dispute inter se the parties stands amicably resolved ...
High Court Of Himachal Pradesh
Krishandutt Vs National Highway Authority Of India And Another
.... ectively. 2. By way of the present petition, the petitioner has primarily prayed for the following relief:- “(i) An order extending the tenure of Learned Arbitrator-cum-Divisional Commissioner, Shimla to hear and decide the Arbitration Case No. 33 of 2016 may kindly be passed.” 3 ...
High Court Of Himachal Pradesh
Naresh Kumar & Ors Vs State Of H.P. & Anr
.... amp; Another, along with connected matter. 4. He submits that the petitioners in the instant petition shall be satisfied, at this stage, in case time bound directions are issued to respondent No.2 to consider and decide the case of the petitioners in light of judgment passed by the coordin ...
High Court Of Himachal Pradesh
Bhavneshwar Nand And Others Vs State Of Himachal Pradesh And Another
.... cate General as well as learned Counsel for the non-applicant, this Court is not convinced that there is any violation of the conditions of the bail which were imposed upon the non-applicant/respondent No. 2 while releasing him on bail. Incidentally, there is no allegation on the part of the pros ...
High Court Of Himachal Pradesh
Kumari Tejasvita And Another Vs Surindra And Others
.... t a dead person is nullity. 5. The Hon’ble Apex Court in ‘Gurnam Singh (Dead) through Legal Representatives & Ors. Vs. Gurbachan Kaur (Dead) by Legal Representatives’ (2017) 13 SCC 414 has observed in para No.21 as under:- “It is a fundamental principle of law laid down by this Cou ...
High Court Of Himachal Pradesh
Satpal & Anr Vs State Of H.P. & Ors
.... nd manner in the light of judgments ibid. 3. Prayer being innocuous is not opposed. Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioners. It is directed that respondents shall consider the case of the petitioners in light ...
High Court Of Himachal Pradesh
Oriental Insurance Co. Ltd Vs Hira Devi And Ors
.... der the contract. Though, respondent No. 1 maintained that he had sold the vehicle to respondent No. 2, but respondent No. 2 had denied such fact. Neither claimants nor respondent No. 1 has been able to definitively prove the factum of sale of vehicle to respondent No.2. Respondent No. 1, during ...
High Court Of Himachal Pradesh
Dr. Deeksha Sharma Vs State Of H.P. And Ors
.... sion illegally and who has pursued his/her legal rights expeditiously without delay is entitled to any relief of admission more particularly in the courses like MBBS the relief of compensation as held by this Court in Asha (Supra).The aforesaid question is required to be considered only to the c ...
High Court Of Himachal Pradesh
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