Mast Mohammad Vs Union of India & Ors.
.... for the petitioner contends that the petitioner will submit a detailed representation to the 5 th respondent with regard to his grievance; and that the directions be given to the said respondent to decide the same in a time bound manner. 3. Learned counsel for the respondents h ...
High Court Of Himachal Pradesh
Kamla Vs State of H.P. & Ors.
.... in this Writ petition is covered by the judgment rendered by this Court on 28.05.2024 in CWP no. 2274 of 2021 along with connected matters. 3. Therefore, for reasons alike this Writ petition is also allowed and the respondents are directed to continue the petitioner in service t ...
High Court Of Himachal Pradesh
Neelam Thakur Vs Ajay Thakur
.... Bipin Chander Negi, J Learned counsel for the petitioner seeks permission to withdraw the present petition. Permission granted. 2. Accordingly, present petition is dismissed as withdrawn, so also the pending applicatio ...
High Court Of Himachal Pradesh
Durga Dass Lakhanpal Vs State of H.P. & others
.... also there are no supporting documents in support of the averments made in the petition. Confronted with this, learned vice counsel for the petitioner seeks permission to withdraw the instant petition with liberty to file afresh, in accordance with law. Accordingly, the present ...
High Court Of Himachal Pradesh
State of Himachal Pradesh through Secretary HPPWD and others Vs Gian Chand and others
.... , Sundernagar, District Mandi H.P. in the presence of Sh. Vikash Sharma, Ld Advocate, for the plaintiff, Ms Paridhi Thakur Ld. ADA for the defendants and Sh. Ajay Rana, Ld Adv. for the performa defendant. It is ordered that the suit of the plaintiff is partly decreed in the interest of justice a ...
High Court Of Himachal Pradesh
Vikas Sharma Vs State of HP and Another
.... nal proceedings. Perusal of judgment referred to above clearly depicts that in para 29.1, Hon’ble Apex Court has returned the findings that power conferred under Section 482 of the Code is to be distinguished from the power which lies in the Court to compound the offences under Section 320 of th ...
High Court Of Himachal Pradesh
Puran Chand & others Vs Bhupinder Kumar Attri
.... f the considered view that there is compliance of the judgment passed by the Court, it cannot be said that there is any willful disobedience thereof. Yet, in case the petitioner is of the view that compliance is not strictly as per the judgment and some part thereof still has to be complied with ...
High Court Of Himachal Pradesh
HDFC ERGO General Insurance Company Limited Vs Akbar Singh and others
.... ent petitioner to file response to the claim petition. 4. Primarily, this Court does not finds any infirmity in the order so passed by the learned Commissioner because reasonable number of opportunities were granted by the learned Commissioner to the party to file reply and if th ...
High Court Of Himachal Pradesh
Maninder Singh Vs Sangita Devi
.... me and as such, no interference is called for. 6. Perusal of impugned order clearly reveals that despite service, petitioner-respondent failed to appear in execution proceedings filed by the respondent-petitioner qua execution and implementation of order, whereby she was granted ...
High Court Of Himachal Pradesh
Jai Chand Vs State of H.P
.... etition with liberty to file afresh at appropriate state, if so required and desired. Ordered accordingly. 4. Having taken note of the fact that the petitioner is behind the bars for approximately two years, coupled with fact that only three prosecution witnesses remain to be exa ...
High Court Of Himachal Pradesh
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