Himachal Pradesh High Court
Ashutosh Missar vs . Rajeev Chopral And Others on 4 December, 2025
Ashutosh Missar vs. Rajeev Chopral and others RSA No.72 of 2018 .
04.12.2025 Present: Mr. Gaurav Chaudhary, Advocate, vice Mr. Rakesh Sharma, Advocate, for the appellant.
Mr. Sahil Dixit, Advocate, vice counsel, for respondent No.1.
Mr. Rajinder Kumar Sharma, Advocate, for respondent No.3.
of As jointly prayed, list on 05.01.2026.
rt ( Bipin C. Negi )
December 04, 2025 (KS) Judge
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Ramesh Kumar and others vs. Om Prakash (deceased) through LRs. and others .
RSA No.440 of 201804.12.2025 Present: Mr. Naveen K. Bhardwaj, Advocate, for all the appellants, except appellant No.8, who is stated to have expired.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for the respondents.
CMP No.21067 of 2025of No reply is intended to be filed on behalf of the non-
applicants and they have no objections, if in case the application is rt allowed and the name of deceased respondent No.1(a)-Smt. Kanta Devi, as is being prayed in the application, is ordered to be deleted from the array of the parties.
Heard learned counsel for the parties and perused the record.
From a perusal of the application, it is evident that respondent No.1(a)-Smt. Kanta Devi, had died on 24.01.2025. She is survived by her legal heirs mentioned in Paragraph-2 of the application. The said legal heirs are already on record, hence, her name is ordered to be deleted from the array of the parties, subject to all just exceptions.
The application stands disposed of. Amended memo of parties be filed within two weeks.
CMP No.21434 of 2025No reply is intended to be filed on behalf of the non-
applicants and they have no objections, if in case the application is allowed and the name of deceased appellant No.8- Smt. Thakri Devi, as is being prayed in the application, is ordered to be deleted from the array of the parties.
Heard learned counsel for the parties and perused the record.
::: Downloaded on - 06/12/2025 00:35:09 :::CISFrom a perusal of the application, it is evident that appellant No.8-Smt. Thakri Devi, had died on 06.03.2023. She is survived by .
her legal heirs mentioned in Paragraph-2 of the application. The said legal heirs are already on record, hence, her name is ordered to be deleted from the array of the parties, subject to all just exceptions.
of The application stands disposed of. Amended memo of parties be filed within two weeks.
CMP No.23317 of 2025rt The present application is dismissed as not pressed. The application stands disposed of.
( Bipin C. Negi )
December 04, 2025 (KS) Judge
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Ashok Kumar Sharma vs. Asha and another Civil Suit No.7 of 2024 .
04.12.2025 Present: Mr. Rajeev Sood, Advocate, for the plaintiff.
Mr. Sunil Kumar, Advocate, for the defendants.
OMP No.1524 of 2025of Reply, if any, be filed within four weeks. List thereafter.
rt December 04, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Kulvinder Suri and others vs. Chattar Singh and others .
Civil Suit No.20 of 202304.12.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the plaintiffs.
Mr. Anirudh Sood, Advocate, vice Mr. Y.P. Sood, Advocate, for defendants No.1 to 4.
Mr. B.N. Sharma, Advocate, for defendants No.5 and 6/State.
of OMP No.145 of 2025 rt Learned vice counsel appearing on behalf of defendants No.1 to 4 submits that learned original counsel is unavailable today on account of personal difficulty. He prays for an adjournment. Not opposed.
List on 22.12.2025.
( Bipin C. Negi )
December 04, 2025 (KS) Judge
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HPSEBL and another vs. Bhim Singh and others RSA No.112 of 2021 .
04.12.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for the appellants.
Ms. Suchitra Sen, Advocate, for respondents No.1 to 5.
Mr. Gunjan Sharma, Advocate, vice Mr. Neel Pathak, Advocate, for respondent No.6.
of The applications filed on behalf of respondents No.1 to 5 qua discharge of guardians of respondents No.4 and 5 on account of rt them having attained the age of majority, as per the report of the Registry, stand filed. However, the same are lying under objection.
The objection(s), if any, in the applications so filed be removed and the same be placed on record well before the next date of hearing.
The decretal amount, in terms of order dated 10.09.2021, as per report of the Registry, has not been deposited till date. The consequences of non deposit have been categorically explained in the said order.
List after two weeks. In the meanwhile, power of attorney on behalf of appellant No.2 be also filed.
( Bipin C. Negi )
December 04, 2025 (KS) Judge
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Darshan Singh vs. Sadh Ram
Civil Suit No.4 of 2008
.
04.12.2025 Present: Mr. Anirudh Sharma, Advocate, for the plaintiff.
Mr. Mukesh Sharma and Mr. Dinesh Sharma, Advocates, through video conferencing and Mr. Narinder Kumar Verma and Mr. Tek Chand Verma, Advocates, for defendants No.1(a) to 1(b).
of At the request of learned counsel for the parties, list after ensuing winter vacation in the second week of March, 2026.
rt
( Bipin C. Negi )
December 04, 2025 (KS) Judge
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Hans Raj vs. Premi
CMPMO No.715 of 2025
.
04.12.2025 Present: Mr. Peeyush Chandel, Advocate, vice Mr. Ashok Kumar
Verma, Advocate, for the petitioner.
At the request of learned vice counsel appearing on behalf of the petitioner, list after one week.
of
( Bipin C. Negi )
December 04, 2025 (KS) Judge
rt
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State of HP and others vs. Hem Singh and others RSA No.272 of 2025 .
04.12.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
RSA No.272 of 2025On taking steps within three days, issue notice to the of respondents, on substantial questions of law No.2 and 3, framed at page-16 of the paper book, returnable within four weeks.
rt CMP No.29588 of 2025 Notice in the aforesaid terms.
In the meanwhile, operation and execution of impugned judgment and decree dated 04.08.2025, passed by learned Additional District Judge, Sarkaghat, District Mandi, Himachal Pradesh, in Civil Appeal No.38 of 2023, titled The State of H.P. and others vs. Hem Singh and others, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest, within a period of eight weeks.
( Bipin C. Negi )
December 04, 2025 (KS) Judge
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Bhagwan Singh and others vs. Babu Ram and others RSA No.243 of 2025 .
04.12.2025 Present: Mr. Nishant Khidtta, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.5/State.
RSA No.243 of 2025 & CMP No.27057 of 2025 of Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of rt respondent No.5/State. On taking steps within three days, issue notice to the remaining respondents, on substantial questions of law No.2, 4 & 5 framed at pages-15 and 16 of the paper book, returnable within four weeks.
( Bipin C. Negi )
December 04, 2025 (KS) Judge
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State of Himachal Pradesh and others vs. Devi Singh CMP(M) No.1684 of 2025 .
26.11.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants/appellants/State.
CMP(M) No.1684 of 2025For the sufficient cause shown in the application, the same is of allowed. Delay of 274 days in filing the review petition is condoned.
The application stands disposed of.
rt Review Petition No._____of 2025 Be registered.
Respondent, though served, no one has not put in appearance on his behalf, hence, he is proceeded against ex parte.
Vide separate order of the even date, present petition stands disposed of.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Balkrishan and others vs. Ashok Kumar and others .
Civil Revision No.84 of 201326.11.2025 Present: Mr. V.B. Verma, Advocate, for the petitioners.
Mr. Atharv Sharma, Advocate, for the respondents.
of As jointly prayed, list on 05.12.2025.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
rt
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Charan Dass vs. Preeto Devi and others .
CMPMO No.535 of 202426.11.2025 Present: Mr. Mohit Jaitak, Advocate, through video conferencing.
Ms. Srishti Negi, Advocate, vice Mr. Anirudh Sharma, Advocate, for respondents No.2 and 3.
of Learned vice counsel appearing on behalf of respondents No.2 and 3 submits that learned original counsel is unavailable rt today on account of personal difficulty. She prays for an adjournment. Not opposed.
List after three weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Charan Dass vs. Preeto Devi and others .
CMPMO No.535 of 202426.11.2025 Present: Mr. Mohit Jaitak, Advocate, through video conferencing.
Ms. Srishti Negi, Advocate, vice Mr. Anirudh Sharma, Advocate, for respondents No.2 and 3.
of Learned vice counsel appearing on behalf of respondents No.2 and 3 submits that learned original counsel is unavailable rt today on account of personal difficulty. She prays for an adjournment. Not opposed.
List after three weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Lachhmi Ram vs. Roop Ram
CMPMO No.480 of 2024
.
26.11.2025 Present: Mr. Tek Chand Sharma, Advocate, for the petitioner.
Mr. Nand Lal Chauhan, Advocate, for the respondent.
As jointly prayed, list after four weeks.
of
( Bipin C. Negi )
November 26, 2025 (KS) Judge
rt
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Radha Devi and others vs. Gangi Devi and another RSA No.169 of 2024 .
26.11.2025 Present: Mr. Ashwani Negi, Advocate, vice Mr. Dibender Ghosh, Advocate, for the appellant.
Ms. Manisha Thamta, Advocate, for respondent No.1.
Mr. Vipin Pandit, Advocate, for respondent No.2.
of Learned vice counsel appearing on behalf of the appellant submits that learned original counsel is unavailable today on rt account of personal difficulty. He prays for an adjournment. Not opposed.
List after four weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Rajesh Kumar and others vs. Prakash Chand (deceased) through LRs. and others .
RSA No.65 of 202426.11.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Atharv Sharma, Advocate, for respondents No.1(a) to 1(e).
Name of respondent No.4 stands deleted vide order dated 02.11.2020.
of Respondents No.2, 3, 8(i) and 8(v) proceeded against ex parte vide order dated 17.09.2024.
rt CMP No.4448 of 2024 Heard learned counsel for the parties, perused the pleadings and the records.
Both the Courts, in the case at hand, have concurrently held that legal representatives of respondent No.1 are in possession of the suit property. The claim of the present appellant/applicant/ plaintiff of being a tenant qua the suit premises has been categorically denied.
In view thereof, the present application is dismissed, being devoid of any merit.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Kalawati vs. Sandesh Negi and others CMPMO No.217 of 2023 .
26.11.2025 Present: Mr. Digvijay Singh Bisht, Advocate, for the petitioner.
Mr. Ajay Kumar Sharma, Advocate, for the respondents.
As jointly prayed, list after four weeks.
of
( Bipin C. Negi )
November 26, 2025 (KS)
rt Judge
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Gulbir Chaudhary vs. Jyotsna Devi RSA No.1 of 2024 .
26.11.2025 Present: Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
At the request of learned counsel for the appellant, list after of six weeks.
rt November 26, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Lal Singh vs. Laxmi Chand (deceased) through LRs. and others a/w connected matter .
RSA No.184 of 2023 a/w RSA No.185 of 2023 26.11.2025 Present: Ms. Nandita, Advocate, vice Mr. Vinod Chauhan, Advocate, for appellant, in both the appeals.
Mr. Kuldeep, Advocate, vice Mr. Mohit Sharma, Advocate, for the respondents, in both the appeals.
of As jointly prayed, list after four weeks.
rt ( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Mohinder Singh (deceased) through LRs and another vs. Puran Chand (deceased) through LRs. and another .
RSA No.79 of 202326.11.2025 Present: Mr. Ashok Chaudhary, Advocate, for the appellants.
Ms. Ritu Raj Sharma, Advocate, for respondents No.1(a) to 1(f).
Respondent No.2 proceeded against ex parte vide order dated of 19.05.2023.
Order dated 27.11.2024 stands complied with. rt List for admission after eight weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Ajit Singh vs. Harvinder Singh Civil Revision No.77 of 2023 .
26.11.2025 Present: Mr. Pawnish K. Shukla, Advocate, for the petitioner.
Ms. Heena Chauhan, Advocate, for the respondent.
CMP No.28184 of 2025of Reply, if any, be filed within four weeks. List thereafter.
rt November 26, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Anant Ram and another vs. The National Hydro Electric Power Company Limited .
RSA No.319 of 202226.11.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Trigun Singh Negi, Advocate, for the appellants.
Mr. Shivank Singh Panta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the respondent.
of Learned vice counsel appearing on behalf of the respondent submits that learned original counsel is unavailable today on rt account of personal difficulty. He prays for an adjournment. Not opposed.
List after four weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Jas Pal and another vs. Kishan Singh RSA No.180 of 2022 .
26.11.2025 Present: Mr. Sarthak Mehta, Advocate, for the appellants.
Mr. Parveen Chauhan, Advocate, for the respondent.
At the request of learned counsel appearing on behalf of the of appellant, in order to enable him to prepare the case, list after three weeks.
rt ( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Phulma Devi (deceased) through LRs. vs. Bimla Devi CMPMO No.277 of 2021 .
26.11.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Sumit Sharma, Advocate, for the respondent.
At the request of learned counsel for the respondent, list after of two weeks.
rt ( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Dalip Singh Doad vs. New India Assurance Co.
CMP No.21477 of 2025 in FAO (MVA) No.141 of 2013 .
26.11.2025 Present: Mr. Munish Dhatwalia and Mr. Ram Kumar, Advocates, for the applicant.
Mr. B.M. Chauhan, Senior Advocate with Mr. Amit Himalvi, Advocate, for the non-applicant/respondent No.1.
of Learned counsel appearing on behalf of the New India Assurance Company has placed on record an Office Note dated rt 13.11.2025 depicting the amount deposited in the case at hand.
The calculation is taken on record. Copy whereof, has been supplied to learned counsel for the applicant.
From a perusal of the same, it is evident that an amount of Rs.54,638/- has been deposited before this Court and a sum of Rs.7,354/- has been deposited before the Motor Accident Claims Tribunal, on 20.05.2023.
Registry to verify the calculation and to assess, as to whether there is any deficit in the deposit made by the New India Assurance Company.
List the matter after two weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Indra Devi vs. State of Himachal Pradesh and others Execution Petition No.2271 of 2025 .
26.11.2025 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 4/State .
Mr. Tek Ram Sharma, Advocate, for respondent No.5.
of Notice. Mr. Raj Kumar Negi, learned Additional Advocate General and Mr. Tek Ram Sharma, learned counsel, appear and rt waive service of notice on behalf of respondents No.1 to 4 and respondent No.5, respectively and seek time to file reply.
Reply/instructions be filed/obtained on or before the next date of hearing. List on 11.12.2025.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Robin Pasricha vs. State of Himachal Pradesh and another .
CMP(M) No.2009 of 202526.11.2025 Present: Mr. Abhishek Barowalia, Advocate, for the applicant-
appellant.
CMP(M) No.2009 of 2025of No reply is intended to be filed. Perused the contents of the application.
rt Heard counsel for the applicant. For the sufficient cause shown in the application, the same is allowed. Delay of 32 days in filing the appeal is condoned. The application stands disposed of.
RSA No.____ ____of 2025 Be registered.
List for admission after three weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Pawan Kumar and others vs. Prithi Singh CMP(M) No.1211 of 2025 in RSA No.471 of 2018 .
26.11.2025 Present: Mr. R.K. Sharma, Senior Advocate with Ms. Anita, Advocate, for the appellant/applicant No.1.
Mr. Vandana Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for the respondent.
of Rejoinder, if any, be filed within four weeks. List thereafter.
rt November 26, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Omdish vs. Hem Singh CMP(M) No.931 of 2025 .
26.11.2025 Present: Mr. B.S. Chauhan, Senior Advocate with Mr. Ram Kumar, Advocate, for the applicant.
Mr. H.S. Rangra, Advocate, for the respondent.
As prayed, list along-with RSA No.501 of 2016, which is of stated to be coming up before the Co-ordinate Bench, on 09.12.2025.
rt
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Khem Chand vs. Kanta Devi and others CMP(M) No.589 of 2025 in RSA No.401 of 2018 .
26.11.2025 Present: None for the appellant/non-applicant.
Mr. Vedhant Ranta, Advocate, as Legal Aid Counsel, for respondent No.1/applicant.
Mr. G.R. Palsra, Advocate, for respondents No.2 to 8.
of Learned Legal Aid Counsel appearing on behalf of the applicant submits that post removal of objection(s), the rejoinder has rt been filed in the Registry today itself.
If in order, the rejoinder be placed on record. Since the pleadings, in the case at hand, are complete, list for consideration after two weeks.
( Bipin C. Negi )
November 26, 2025 (KS) Judge
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Umesh Sant and another vs. Manav Sant and another RSA No.228 of 2020 .
25.11.2025 Present: Mr. Ashok Kumar, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the appellants.
Name of appellant No.2 deleted vide order dated 18.05.2023.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for respondent No.1.
of Respondent No.2 proceeded against ex parte vide order dated 04.03.2021.
rt At the request of learned vice counsel appearing on behalf of the appellants, list after four weeks.
( Bipin C. Negi )
November 25, 2025 (KS) Judge
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Devi Ram (deceased) through LRs. and others vs. Babu Ram and others .
RSA No.57 of 202025.11.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Trigun Singh Negi, Advocate, for the appellants.
Mr. Sumit Sharma, Advocate, for respondent No.1.
None for respondents No.2, 3(a)(i) to 3(a)(iii), 3(b) to 3(e), 3(f)(i) of to 3(f)(iv), 3(g) to 3(i) and 4 are proceeded against ex parte.
Learned counsel for contesting respondent No.1 seeks rt further time to inspect the record. Not opposed.
List after four weeks.
( Bipin C. Negi )
November 25, 2025 (KS) Judge
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Ludermani (since deceased) through LRs. vs. Dharam Chand and others .
CMP(M) No.2083 of 202425.11.2025 Present: Mr.G.R. Palsra, Advocate, for the non-applicants/ appellants.
Mr. Digvijay Singh, Advocate, for the applicant/respondents.
Pleadings are complete.
of As jointly prayed, list for consideration after four weeks.
rt ( Bipin C. Negi )
November 25, 2025 (KS) Judge
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Sunil @ Sonu and others vs. Competent Authority- cum-Collector and others a/w connected matters .
CMPMO No.468 of 2023 a/w CMPMO No.555 of 2023 and 281 of 2025 25.11.2025 Present: Mr. Paras Dhaulta, Advocate, for the petitioners in CMPMO No.468/2023 and for respondents No.2 and 3 in CMPMO No.281 of 2025.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State in all the petitions.
of Mr. Maan Singh, Advocate, for respondents No.2(a) and 2(b) and for petitioner in CMPMO No. 555/2023 and for respondents No.4(a) and 4(b) in CMPMO No.281 of 2025.
rt Mr. Narender Guleria, Advocate, for respondents No.3 to 8 and 10 in CMPMO No.468/2023, for respondents No. 2 to 7, 9 & 11 in CMPMO No. 555/2023 and for respondents No.5 to 10 and 12 in CMPMO No.281 of 2025.
Mr. Y.P. Sood, Advocate, for respondent No.9 in CMPMO NO. 468/2023, for respondent No.10 in CMPMO No. 555/2023 and for respondent No.11 in CMPMO No.281 of 2025.
Mr. Bhupinder Singh Kanwar, Advocate, for respondent No.12 in CMPMO No. 468/2023, for respondent No.13 in CMPMO No. 555/2023 and for respondent No.14 in CMPMO No.281 of 2025.
Mr. Rohit, Advocate, for respondent No.13 in CMPMO No. 468/2023, for respondent No.14 in CMPMO No. 555/2023 and for the petitioner in CMPMO No.281 of 2025.
Mr. H.S. Rangra, Advocate, for respondents No.14(a) and 14(c) in CMPMO No. 468/2023 and for respondents No.15(a) and 15(c) in CMPMO No.555/2023 and CMPMO No.281 of 2025.
Mr. Mukul Sood, Advocate, for respondent No.13 in CMPMO No.281 of 2025.
Respondent No.14(b) in CMPMO No.468 of 2023 and respondent No.15(b) in CMPMO No.555 of 2023 and 281 of 2025, is stated to have expired.
Further time prayed to comply with order dated 17.10.2025.
Let the needful be done on or before the next date of hearing.
List after four weeks.
( Bipin C. Negi )
November 25, 2025 (KS) Judge
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Suresh Chand vs. Sanjay Verma and others RSA No.444 of 2019 .
25.11.2025 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Virender Kumar Verma, Advocate, for respondents No.1 to 4.
Mr. Abhinav Thakur, Advocate, for proposed respondent- Smt. Sudha Puar.
of Proposed respondents, Baljeet Singh Thakur and Kanshi Ram Bhatti are present in person.
rt CMP No.21968 of 2025 By way of present application, subsequent purchaser, Smt. Sudha Puar, Baljeet Singh Thakur (wrongly named as Baleet Singh Thakur in the relief clause) and Kanshi Ram insofar as the suit land is concerned are sought to be arrayed. All the said proposed respondents stand served.
Reply, if any on behalf of the contesting respondents as well as proposed respondents be filed within four weeks. List thereafter.
( Bipin C. Negi )
November 25, 2025 (KS) Judge
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Priya Vrat vs. Sambodhna Devi and others RSA No.260 of 2025 .
25.11.2025 Present: Mr. Sumit Sharma, Advocate, for the appellant.
At the request of learned counsel appearing on behalf of the appellant, list on 27.11.2025.
of
( Bipin C. Negi )
November 25, 2025 (KS) Judge
rt
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State of Himachal Pradesh and others vs. Gagan Singh and others .
RSA No.248 of 202525.11.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Divya Raj Singh, Advocate, for respondents No.1(a) to 1(d) & 2 to 4.
of RSA No.248 of 2025 Admitted on substantial question of law No.3, framed at Page-10 of the paper book.
rt Records be called for.
CMP No.27468 of 2025List after four weeks. Reply, if any, be filed on or before the next date of hearing.
Till the next date of hearing, operation and execution of impugned judgment and decree dated 31.07.2015, passed by learned District Judge, Chamba, District Chamba, Himachal Pradesh, in Civil Appeal No.18 of 2015, titled Gagan Singh and others vs. State of Himachal Pradesh and others, shall remain stayed.
( Bipin C. Negi )
November 25, 2025 (KS) Judge
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Durga Singh (deceased) through LRs. and others vs. State of HP and another .
RSA No.247 of 202525.11.2025 Present: Mr. Virender Thakur, Advocate, vice Mr. Karan Sharma, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
of At the request of learned vice counsel appearing on behalf of the appellants, list after three weeks.
rt
( Bipin C. Negi )
November 25, 2025 (KS) Judge
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Dandu Ram and another vs. Phoolan Devi CMPMO No.129 of 2023 .
24.11.2025 Present: Mr. Mohit Sharma, Advocate, vice Mr. Tejasvi Dogra, Advocate, for the petitioners.
Ms. Madhurika Sekhon, Advocate, for the respondent.
Court time is over. List for continuation, on 25.11.2025.
of
rt ( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Balbir Singh vs. Urmil Kumari and another CMPMO No.369 of 2024 .
24.11.2025 Present: Mr. Gurmeet Bhardwaj, Advocate, for the petitioner.
None for the respondent.
The arrears of maintenance in terms of impugned order be of positively deposited on or before the next date of hearing.
List on 15.12.2025.
rt
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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State of Himachal Pradesh and others vs. Paras Ram and another .
RSA No.282 of 202424.11.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State.
Mr. Manish Kumar Gupta, Advocate, for the respondent.
of Learned Additional Advocate General submits that similar matters are coming up for consideration before the Hon'ble rt Supreme Court, which are listed on 16.12.2025.
In view thereof, list the matter on 29.12.2025.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Roshan Lal vs. Ajay Kumar and others RSA No.206 of 2024 .
24.11.2025 Present: Ms. Shivani, Advocate, vice Mr. P.M. Negi, Advocate, for the appellant.
Mr. Ajay Kumar Dhiman, Advocate, for respondents No.1 to 4. Respondent No.5 proceeded against ex parte vide order of dated 11.11.2024, passed by Additional Registrar (Judicial).
Further time prayed to go through the records. List after four rt weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Ashok Kumar vs. Assistant Registrar Cooperative Societies, Hamirpur and others .
CMPMO No.161 of 202424.11.2025 Present: Mr. Rajeev Sood, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for for respondents No.1 and 2/State.
Mr. Atharv Sharma, Advocate, for respondents No.3 and 6.
of Mr. Tarun Brakta, Advocate, for respondents No.4 and 5.
rt List on 09.12.2025.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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United India Insurance Company vs. Neelam and others a/w connected matter .
CMPMO No.89 of 2020 a/w CMPMO No.90 of 2020 24.11.2025 Present: Mr. Pritam Singh Chandel, Advocate, for the petitioner, in both the petitions.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for respondents No.1 to 4.
of Respondent No.5 is proceeded against ex parte vide order dated 30.06.2025.
rt CMP No.28065 of 2025 in CMPMO No.89 of 2020 CMP No.28063 of 2025 in CMPMO No.90 of 2020 By virtue of the present applications, zimini orders of the Motor Accident Claims Tribunal qua the lis from where impugned order arises, are sought to be placed on record. The applications are allowed and the zimini orders are taken on record. The applications stand disposed of.
CMPMO No.89 of 2020 a/w CMPMO No.90 of 2020 Vide separate judgment of the even date, present petitions stand disposed of.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Essjay Ericsson Pvt. Ltd. vs. Jitender Singh and another .
CMPMO No.141 of 202324.11.2025 Present: Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Vanshaj Sharma, Advocate, vice Dr. Lalit Kumar Sharma, Advocate, for respondent No.1.
of Learned vice counsel appearing on behalf of respondent No.1 submits that learned original counsel is not available today on rt account of ill health. He prays for an adjournment.
List after three weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Anant Ram (deceased) through LRs. Raj Pal and another vs. Bharat Bhushan (deceased) through LRs. Amil Kalia & others .
RSA No.78 of 202324.11.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Karan Sharma, Advocate, for respondent No.1(a) & 1(b).
of Mr. Sunny Modgill, Advocate, for respondent No.4.
Mr. Gurinder Singh, Advocate, for respondent No.14.
rt At the request of learned counsel appearing on behalf of the appellants, list after four weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Asha Ram (deceased) through LRs. vs. Krishan Dutt and others .
RSA No.102 of 202124.11.2025 Present: Ms Richa Sharma, Advocate, vice Mr. Karun Negi, Advocate, for the appellants.
Mr. Aman Hansretta, Advocate, vice Mr. Vivek Negi, Advocate, for respondents No.1(a) to (h).
of None for respondents No.2(a) to 2(f) and 3(a) to 3(d).
Learned vice counsel appearing on behalf of the appellants rt submits that learned Senior Counsel who is to argue the case is unavailable today on account of personal difficulty. She prays for an adjournment. Not opposed.
List after four weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Asha Ram (deceased) through LRs. vs. Krishan Dutt and others .
RSA No.102 of 202124.11.2025 Present: Ms Richa Sharma, Advocate, vice Mr. Karun Negi, Advocate, for the appellants.
Mr. Aman Hansretta, Advocate, vice Mr. Vivek Negi, Advocate, for respondents No.1(a) to (h).
of None for respondents No.2(a) to 2(f) and 3(a) to 3(d).
Learned vice counsel appearing on behalf of the appellants rt submits that learned Senior Counsel who is to argue the case is unavailable today on account of personal difficulty. She prays for an adjournment. Not opposed.
List after four weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Municipal Corporation vs. H.P. Secretariat Employees Co-operative Housing Society .
CMPMO No.301 of 202024.11.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the respondent.
of As jointly prayed, list on 18.12.2025.
rt November 24, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS The Kangra Central Co-operative Society Bank Ltd. vs. Anant Ram and others .
CMP(M) No.1981 of 202524.11.2025 Present: Mr. Rahul Mahajan, Advocate, for the applicant/ appellant.
On taking steps within three days, issue notice to the of respondents, returnable within four weeks.
rt November 24, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Gujju Ram vs. Devi Ram and others CMP(M) No.1625 of 2025 .
24.11.2025 Present: Mr. Vedhant Ranta, Advocate, for the applicant.
Mr. Janesh Gupta, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for for respondents No.2 and 3/State.
of Reply, if any, be filed within four weeks. List immediately thereafter. rt ( Bipin C. Negi ) November 24, 2025 (KS) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Ram Lal vs. Sampooran Singh and others CMPMO No.264 of 2025 .
24.11.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vishwas Kaushal, Advocate, for the petitioner.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for respondents No.1 and 2.
Mr. Arvind Sharma, Advocate, for respondent No.3.
of Notice not issued to proform respondents No.4 to 6.
rt CMP No.24362 of 2025 Learned counsel appearing on behalf of respondents No.1 and 2 prays for an adjournment, as he has brought the wrong file.
In view thereof, prayer is allowed. List on 17.12.2025.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Indira Sharma vs. State of HP and others RSA No.230 of 2025 .
24.11.2025 Present: Mr. Sanjay Kumar Sharma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for for respondents No.1 to 3/State.
Mr. Tara Chand Chauhan, Advocate, for respondent No.4.
of Mr. Raju Ram Rahi, Advocate, for respondents No.6(a) and
(b).
rt CMP No.24362 of 2025 Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Dharam Chand and another vs. Gopal Sood and others .
Civil Suit No.22 of 202524.11.2025 Present: Mr. Y.P. Sood and Mr. Parveen Chauhan, Advocates, for the plaintiffs.
Mr. Janesh Gupta, Advocate, for defendants No.1 to 3.
of Mr. Vidur Kapoor, Advocate, for defendant No.4.
Further time prayed for filing written statement.
rt Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Durga Dass vs. State of Himachal Pradesh and others .
CMP(M) No.14 of 202524.11.2025 Present: Mr. Neeraj Sharma, Advocate, vice Mr. Hemant Kumar Thakur, Advocate, for the applicant/appellant.
Mr. B.N. Sharma, Additional Advocate General, for for respondent No.1/State.
of Mr. Devender K. Sharma, Advocate, for respondents No.2 and 3.
rt Learned vice Mr. B.N. Sharma, Additional Advocate General, for counsel appearing on behalf of the applicant-appellant submits that learned original counsel is not available today on account of ill health. He prays for an adjournment.
List after three weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Rajeev Parmar vs. M/s Saini Concrete Works and another .
CMP(M) No.13 of 202524.11.2025 Present: Mr. Ganesh Barowalia, Advocate, for the applicant/appellant.
Mr. J.P. Sharma, Advocate, vice Mr. Dushyant Dadwal, Advocate, for respondent No.1.
None for respondent No.2.
of Learned vice counsel appearing on behalf of respondent No.1 rt submits that learned original counsel is not available today on account of ill health. He prays for an adjournment.
List after four weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Rajinder Pal vs. Bihari Lal and others CMP(M) No.155 of 2024 .
24.11.2025 Present: Mr. Het Ram Thakur, Advocate, for the applicant/appellant.
Mr. Janesh Gupta, Advocate, for respondent No.1.
None for respondents No.9(e) and 9(f).
Respondents No.3 and 5 proceeded against ex parte vide order dated 20.08.2025.
of Respondents No.6, 9(f), 10(a) & 11 are stated to have expired.
rt CMP (M) No.490 of 2025 Proposed legal heirs of deceased respondent No.12, i.e., respondents No.12(a) and 12(b) were served, as is evident from order dated 12.08.2025, passed by the Deputy Registrar (Judicial).
Insofar as LR-12(c) to (e) are concerned, in terms of the service report, they have been duly served. However, no one has put in appearance, hence, they are proceeded against ex parte.
No reply on behalf of the non-applicants stands filed. The non-applicants have no objection, if in case, legal heirs of deceased respondent No.12 are ordered to be brought on record.
Respondent No.12 is stated to have expired on 08.08.2023, leaving behind his legal heirs mentioned in Paragraph-2 of the application. The same is evident from the Death Certificate appended along-with the present application as Annexure A-1. The right to sue survives/inheres in the said legal heirs of deceased respondent No.12, mentioned in Paragraph-2 of the application.
For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.12 is condoned and abatement, if any, is set aside. Legal heirs of deceased respondent No.12, mentioned in Paragraph-2 of the ::: Downloaded on - 06/12/2025 00:35:09 :::CIS application are ordered to be brought on record. Amended memo of parties be filed within a week. The application stands disposed of.
.
CMP(M) No.155 of 2024On taking steps within a week, issue notice to the newly added respondents, i.e., respondents No.12(a) to 1(e), returnable within four weeks thereafter.
of
( Bipin C. Negi )
November 24, 2025 (KS) Judge
rt
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Ajay Kumar vs. Cheering Dolma and another Civil Revision No.144 of 2024 .
24.11.2025 Present: Ms. Shivani Tehgta, Advocate, for the petitioner.
Mr. Maan Singh, Advocate, for the respondents.
CMP No.13368 of 2025of Rejoinder, if any, be positively filed within two weeks.
In pursuance to the previous order, copy of judgment, details rt whereof have been given in order dated 26.08.2025, has been filed along-with reply to the present application.
List after two weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Bihari Lal Khachi vs. Surender Dutt Civil Revision No.119 of 2024 .
24.11.2025 Present: Mr. Sumit Sharma, Adovocate, for the petitioner.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondent.
of CMP No.17702 of 2025 Reply, if any, be positively filed within two weeks. On expiry rt of two weeks, list the matter for consideration.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Mangal Singh and others vs. Onkar Dei and others RSA No.85 of 2024 .
24.11.2025 Present: Ms. Samridhi Rathour, Advocate, vice Mr. Naresh Kumar Verma, Advocate, for the appellants.
Ms. Vandana Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for respondent No.1.
None for respondents No.2 and 3.
of CMP No.4572 of 2025 The suit, in the case at hand, was filed by the non-applicants rt for possession. The suit was decreed. The appeal preferred therefrom by the present applicants was dismissed.
Admittedly, in the case at hand, possession of the suit property is with the applicants. In view thereof, during the pendency of the present proceedings, operation and execution of judgment and decree dated 20.10.2022, passed by learned Additional District Judge (II) Kangra at Dharamshala, camp at Jawali, District Kangra, Himachal Pradesh, in Civil Appeal (Registration) No.86 of 2020, shall remain stayed. The application stands disposed of.
RSA No.85 of 2024List after four weeks.
( Bipin C. Negi )
November 24, 2025 (KS) Judge
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Greenko Astha Projects India Pvt. Ltd. vs. M/s Ajeet Tegta Construction Pvt. Ltd. and others .
CMPMO No.317 of 202522.11.2025 Present: Mr. Vikrant Thakur and Mr. Shubham Singh Guleria, Advocate, for the petitioner.
Mr. B.N. Sharma, Advocate, for respondent No.1.
None for respondent No.3.
of The present petition has been preferred against the impugned order dated 02.05.2025. Order dated 02.05.2025 is an rt order of attachment made by the Executing Court qua bank accounts of the Judgment Debtor/present petitioner, as per the details furnished by the Decree Holder. It is contended on behalf of the respondents that an objection to an attachment can be made by the present petitioner in terms of provisions of Order 21 Rule 58 of the Civil Procedure Code before the Executing Court.
Based on the aforesaid, it is further contended that in view of an alternative statutory remedy, petition under Article 227 of the Constitution of India would not be maintainable.
In this respect, it would be appropriate to refer to the decision of the Apex Court, in Shalini Shyam Shetty and another vs. Rajendra Shankar Patil, 2010(8) SCC 329. The relevant extract is being reproduced here-in-below:-
"49... .... ....(c) High Courts cannot, at the drop of a hat, in exercise of its power of superintendence under Article 227 of the Constitution, interfere with the orders of tribunals or Courts inferior to it. Nor can it, in exercise of this power, act as a Court of appeal over the orders of Court or tribunal subordinate to it. In cases where an alternative statutory mode of redressal has been provided, that would also operate as a restrain on the exercise of this power by the High Court."::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Per contra, learned counsel for the petitioner submits that in terms of Section 10(2) of the Commercial Courts Act, 2015, the .
present execution proceedings would not be maintainable before the Executing Court.
Learned counsels seek time to respond to the rival contentions. In view thereof, list the matter on 26.11.2025.
of
( Bipin C. Negi )
November 22, 2025 (KS) Judge
rt
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Greenko Budhi Hydro Pvt. Ltd. vs. M/s Ajeet Tegta Construction Pvt. Ltd. and others .
CMPMO No.315 of 202522.11.2025 Present: Mr. Vikrant Thakur and Mr. Shubham Singh Guleria, Advocate, for the petitioner.
Mr. B.N. Sharma, Advocate, for respondent No.1.
None for respondent No.3.
of The present petition has been preferred against the impugned order dated 02.05.2025. Order dated 02.05.2025 is an rt order of attachment made by the Executing Court qua bank accounts of the Judgment Debtor/present petitioner, as per the details furnished by the Decree Holder. It is contended on behalf of the respondents that an objection to an attachment can be made by the present petitioner in terms of provisions of Order 21 Rule 58 of the Civil Procedure Code before the Executing Court.
Based on the aforesaid, it is further contended that in view of an alternative statutory remedy, petition under Article 227 of the Constitution of India would not be maintainable.
In this respect, it would be appropriate to refer to the decision of the Apex Court, in Shalini Shyam Shetty and another vs. Rajendra Shankar Patil, 2010(8) SCC 329. The relevant extract is being reproduced here-in-below:-
"49... .... ....(c) High Courts cannot, at the drop of a hat, in exercise of its power of superintendence under Article 227 of the Constitution, interfere with the orders of tribunals or Courts inferior to it. Nor can it, in exercise of this power, act as a Court of appeal over the orders of Court or tribunal subordinate to it. In cases where an alternative statutory mode of redressal has been provided, that would also operate as a restrain on the exercise of this power by the High Court."::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Per contra, learned counsel for the petitioner submits that in terms of Section 10(2) of the Commercial Courts Act, 2015, the .
present execution proceedings would not be maintainable before the Executing Court.
Learned counsels seek time to respond to the rival contentions. In view thereof, list the matter on 26.11.2025.
of
( Bipin C. Negi )
November 22, 2025 (KS) Judge
rt
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Greenko Sri Sai Krishna Hydro Energies Pvt. Ltd. vs. M/s Ajeet Tegta Construction Pvt. Ltd. and odthers .
CMPMO No.313 of 202522.11.2025 Present: Mr. Vikrant Thakur and Mr. Shubham Singh Guleria, Advocate, for the petitioner.
Mr. B.N. Sharma, Advocate, for respondent No.1.
None for respondent No.3.
of The present petition has been preferred against the impugned order dated 02.05.2025. Order dated 02.05.2025 is an rt order of attachment made by the Executing Court qua bank accounts of the Judgment Debtor/present petitioner, as per the details furnished by the Decree Holder. It is contended on behalf of the respondents that an objection to an attachment can be made by the present petitioner in terms of provisions of Order 21 Rule 58 of the Civil Procedure Code before the Executing Court.
Based on the aforesaid, it is further contended that in view of an alternative statutory remedy, petition under Article 227 of the Constitution of India would not be maintainable.
In this respect, it would be appropriate to refer to the decision of the Apex Court, in Shalini Shyam Shetty and another vs. Rajendra Shankar Patil, 2010(8) SCC 329. The relevant extract is being reproduced here-in-below:-
"49... .... ....(c) High Courts cannot, at the drop of a hat, in exercise of its power of superintendence under Article 227 of the Constitution, interfere with the orders of tribunals or Courts inferior to it. Nor can it, in exercise of this power, act as a Court of appeal over the orders of Court or tribunal subordinate to it. In cases where an alternative statutory mode of redressal has been provided, that would also operate as a restrain on the exercise of this power by the High Court."::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Per contra, learned counsel for the petitioner submits that in terms of Section 10(2) of the Commercial Courts Act, 2015, the .
present execution proceedings would not be maintainable before the Executing Court.
Learned counsels seek time to respond to the rival contentions. In view thereof, list the matter on 26.11.2025.
of
( Bipin C. Negi )
November 22, 2025 (KS) Judge
rt
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Greenko Sumez Hydro Energies Pvt. Ltd. vs. M/s Ajeet Singh and others CMPMO No.312 of 2025 .
22.11.2025 Present: Mr. Vikrant Thakur and Mr. Shubham Singh Guleria, Advocate, for the petitioner.
Mr. B.N. Sharma, Advocate, for respondent No.1.
None for respondent No.3.
of The present petition has been preferred against the impugned order dated 02.05.2025. Order dated 02.05.2025 is an rt order of attachment made by the Executing Court qua bank accounts of the Judgment Debtor/present petitioner, as per the details furnished by the Decree Holder. It is contended on behalf of the respondents that an objection to an attachment can be made by the present petitioner in terms of provisions of Order 21 Rule 58 of the Civil Procedure Code before the Executing Court.
Based on the aforesaid, it is further contended that in view of an alternative statutory remedy, petition under Article 227 of the Constitution of India would not be maintainable.
In this respect, it would be appropriate to refer to the decision of the Apex Court, in Shalini Shyam Shetty and another vs. Rajendra Shankar Patil, 2010(8) SCC 329. The relevant extract is being reproduced here-in-below:-
"49... .... ....(c) High Courts cannot, at the drop of a hat, in exercise of its power of superintendence under Article 227 of the Constitution, interfere with the orders of tribunals or Courts inferior to it. Nor can it, in exercise of this power, act as a Court of appeal over the orders of Court or tribunal subordinate to it. In cases where an alternative statutory mode of redressal has been provided, that would also operate as a restrain on the exercise of this power by the High Court."::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Per contra, learned counsel for the petitioner submits that in terms of Section 10(2) of the Commercial Courts Act, 2015, the .
present execution proceedings would not be maintainable before the Executing Court.
Learned counsels seek time to respond to the rival contentions. In view thereof, list the matter on 26.11.2025.
of
( Bipin C. Negi )
November 22, 2025 (KS)
rt Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Ramesh Kumar vs. Srita
CMPMO No.575 of 2025
.
22.11.2025 Present: Mr. Arthav, Advocate, vice Mr. Arsh Chauhan, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
CMP No.23725 of 2025of Rejoinder, if any, be positively filed on or before the next date of hearing. List after two weeks.
rt
( Bipin C. Negi )
November 22, 2025 (KS) Judge
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Mohan (deceased) through LRs. vs. NHAI Arbitration Appeal No.442 of 2025 .
22.11.2025 Present: Ms. Suchitra Sen, Advocate, for the appellants.
Ms. Shreya Chauhan, Advocate, for the respondent.
At the request of learned counsel for the appellants, list after of four weeks.
rt November 22, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Chuni Devi vs. Ravi Chand Thakur and another RSA No.150 of 2025 .
22.11.2025 Present: Mr. Suraj Kumar, Advocate, vice Ms. Anjali Soni Verma, Advocate, for the appellant.
Ms. Shivani, Advocate, vice Mr. Narender Guleria, Advocate, for respondent No.1.
Mr. Abhinav Mohan Goel, Advocate, for respondent No.2.
of RSA No.150 of 2025 & CMP No.14967 of 2025 rt Certified copy of the trial Court judgment is stated to have been filed on 21.11.2025. Let the same be taken on record.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
November 22, 2025 (KS) Judge
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Chuni Lal vs. Saroj Kumari (deceased) through LRs. and others .
RSA No.22 of 202522.11.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant.
Ms. Shruti Sharma, Advocate, vice Mr. Nitin Soni, Advocate, for respondents No.1(d) and 1(e).
of As jointly prayed, list for admission after four weeks.
rt ( Bipin C. Negi )
November 22, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Satya Devi vs. Hardev and others RSA No.290 of 2024 .
22.11.2025 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Abhishek Sharma, Advocate, for respondents No.1, 4, 6, 7, 8(2) and 18.
Respondents No.3, 9, 11, 12, 13, 16 and 17(2) proceeded against ex parte vide order dated 12.03.2025.
of Admitted on substantial questions of law No.1 and 2, framed rt at Page-11 of the paper book.
Let post admission steps for the service of unrepresented respondents be taken within a week.
On taking such steps, issue notice to the said unrepresented respondents, returnable within four weeks.
( Bipin C. Negi )
November 22, 2025 (KS) Judge
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Sandeep Bhardwaj vs. Shakuntala RSA No.167 of 2024 .
22.11.2025 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the proposed LR of deceased respondent.
of Certified copy of the trial Court judgment be filed on or before the next date of hearing.
As prayed, list for admission after two weeks.
rt In the meanwhile, amended memo of parties be also filed.
( Bipin C. Negi )
November 22, 2025 (KS) Judge
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Sunder Singh vs. Mohan Lal a/w connected matters RSA No.123 of 2024 a/w RSA Nos.186 and 191 of 2024 .
RSA No.123 of 202422.11.2025 Present: Ms. Bhagya Rani, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Desh Raj Thakur, Advocate, for the respondent.
RSA Nos.186 and 191 of 2024 of Mr. Desh Raj Thakur, Advocate, for the appellant(s), in both the appeals.
rt Ms. Bhagya Rani, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the respondent(s), in both the appeals.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
November 22, 2025 (KS) Judge
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Ramtari and others vs. Gauri and others a/w connected matter .
Civil Revision No.9 of 2023 a/w Civil Revision No.184 of 2022 22.11.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the petitioners, in both the petitions.
Mr. Divya Raj Singh, Advocate, for the respondents, in both the petitions.
of Learned counsel appearing on behalf of the respondents rt submits that learned Senior Counsel who is to argue the case is unavailable today on account of personal difficulty. He prays for an adjournment. Not opposed.
List after four weeks.
( Bipin C. Negi )
November 22, 2025 (KS) Judge
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Rameshwar Dutt vs. Arun Patiyal and others RSA No.203 of 2022 .
22.11.2025 Present: Mr. Arthav, Advocate, vice Mr. Pranshul Sharma, Advocate, for the appellant.
None for respondents No.1 and 2.
Mr. Karun Negi, Advocate, for respondent No.3.
of At the request of learned counsel for the appellant, list after four weeks.rt ( Bipin C. Negi ) November 22, 2025 (KS) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Devi Chand and another vs. Nanak Chand CMPMO No.323 of 2018 .
22.11.2025 Present: Mr. Maan Singh, Advocate, for the petitioners.
Mr. Abhishek and Ms. Sneha Kaushal, Advocates, vice Ms. Rachna Kuthiala, Advocate, for the respondent.
As jointly prayed, list after six weeks.
of
rt ( Bipin C. Negi )
November 22, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Deity Laxmi Narayan Mandir Thakur Dawara Laxmi Narayan vs. Rashtriya Swayam Sewak Sangh .
RSA No.254 of 202521.11.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Aman Thakur, Advocate, for the appellant.
As prayed, list along-with connected appeal bearing filing of No.56409 of 2025, in the first week of December, 2025.
( Bipin C. Negi )
rt
November 21, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Madho Kailash vs. Prem Singh
CMP(M) No.1431 of 2024 in RSA No.227 of 2015 .
21.11.2025 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, for the applicant.
Mr. R.K. Sharma, Senior Advocate with Mr. Arun Kumar, Advocate, for the non-applicant.
As jointly prayed, list on 25.11.2025.
of
rt ( Bipin C. Negi )
November 21, 2025 (KS) Judge
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Pawan Kumar and others vs. Kesari Lal (deceased) through LRs. and others .
CMPMO No.325 of 201621.11.2025 Present: Mr. Adarsh K. Sharma, Advocate, for the petitioners.
Ms. Veena Sharma, Advocate, for respondents No.1 to 5.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
of At the request of learned counsel for the petitioners, list after one week.
rt
( Bipin C. Negi )
November 21, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Dandu Ram and another vs. Phoolan Devi CMPMO No.129 of 2023 .
21.11.2025 Present: Mr. Shrawan Dogra, Senior Advocate with Ms. Bhanvi Negi, Advocate, for the petitioners.
Ms. Madhurika Sekhon, Advocate, for the respondent.
Heard in part. List for continuation, on 24.11.2025.
of
rt ( Bipin C. Negi )
November 21, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Roshan Lal and another vs. Ramesh and others RSA No.9 of 2025 .
21.11.2025 Present: Mr. G.R. Palsra, Advocate, for the appellants.
Mr. H.S. Rangra, Advocate, for the respondents.
CMP No.902 of 2025Heard learned counsel for the parties and perused the of pleadings.
During the pendency of the present appeal, status quo as on rt date qua nature and possession of the suit property be maintained.
The application stands disposed of. The interim order is subject to modification on moving an appropriate application.
RSA No.9 of 2025List after four weeks.
( Bipin C. Negi )
November 21, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Yusuf vs. Nirmal Devi
RSA No.7 of 2025
.
21.11.2025 Present: Mr. Simran, Advocate, vice Ms. Kusum Chaudhary,
Advocate, for the appellant.
Mr. Ankush Kumar, Advocate, vice Mr. Vinay Thakur, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant of submits that learned original counsel is not available today on account of ill health. She prays for an adjournment.
rt List after four weeks.
( Bipin C. Negi )
November 21, 2025 (KS) Judge
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Ajay Kumar (deceased) through LRs. and others vs. Veena Devi and others a/w connected matter .
RSA Nos.295 & 298 of 2024 21.11.2025 Present: Mr. Surinder Saklani, Advocate, for the appellants, in both the appeals.
Mr. Vinod Gupta, Advocate, for respondent No.1.
Mr. Jagmohan Singh Chandel, Advocate, for respondents of No.3(i) to 3(iii).
Respondents No.2(i) to 2(iv) proceeded against ex parte vide order dated 12.03.2025.
rt CMP No.24817 of 2024 in RSA No.295 of 2024 No reply has been filed till date.
Heard learned counsel for the parties and perused the pleadings and the impugned judgments.
In the given facts and attending circumstances of the case at hand, during the pendency of the present appeal, status quo as on date qua possession be maintained and further the respondents during the pendency of the appeal are restrained from encumbering or alienating the suit property.
The application stands disposed of. The interim order is subject to modification on moving an appropriate application.
RSA No.295 of 2024List after four weeks.
( Bipin C. Negi )
November 21, 2025 (KS) Judge
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State of HP and another vs. Raksha Devi and another RSA No.267 of 2024 .
21.11.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State.
Mr. Kunal Thakur, Advocate, for respondent No.1.
Mr. Naresh Sharma, Advocate, for respondent No.2.
of It has been submitted on behalf of the appellants/State that inadvertently the case could not be marked and hence the file has rt not been brought.
In view thereof, list the matter on 03.12.2025.
( Bipin C. Negi )
November 21, 2025 (KS) Judge
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Khem Raj and another vs. State of HP and others CMPMONo.220 of 2024 .
21.11.2025 Present: Mr. Nalneesh, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 and 3/State.
Mr. Rajat Kumar, Advocate, vice Mr. Ramesh Sharma, of Advocate, for respondent No.2.
At the request of learned vice counsel appearing on behalf of rt the petitioners, list after four weeks.
( Bipin C. Negi )
November 21, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Vinod Kumar vs. Som Parkash
Civil Revision No.61 of 2019
.
21.11.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Desh Raj Thakur, Advocate, for the respondent.
As jointly prayed, list on 28.11.2025.
of
( Bipin C. Negi )
November 21, 2025 (KS) Judge
rt
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Mridula Mahajan and another vs. Kuldeep Kumar and others .
CMPMO No.366 of 201821.11.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioners.
Mr. Abhinav Mohan Goel, Advocate, for respondent No.1.
Respondents No.1 and 3 to 6 are stated to have expired.
of Learned counsel for the petitioners submits that an application for deletion of names of respondents No.1 and 3 to 6 rt has been filed in the Registry on 20.11.2025.
If in order, let the application so filed be placed on record.
List after two weeks.
( Bipin C. Negi )
November 21, 2025 (KS) Judge
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Madan Mohan and others vs. Kuldeep Singh and others a/w connected matter .
RSA No.318 of 2018 a/w RSA No.341 of 2018 21.11.2025 Present: Ms. Tamana Sharma and Ms. Sana Rana, Advocates, vice Ms. Rachna Kuthiala, Advocate, for the appellants, in both the appeals.
Mr. Sanket Sankhyan, Advocate, for respondents No.2(a), 3, 4, 5, 6(a) to 6(c),7 to 9 & 10(a) to 10(c), in RSA No.318 of 2018 and for respondents No.1(a) to 1(c), 4(a), 2, 10, 11(a) of and 11(c), in RSA No.341 of 2018.
RSA No.318 of 2018rt Amended memo of parties be filed on or before the next date of hearing. Learned counsel for the appellants to furnish process fee along-with requisite copy of appeal for effecting service upon respondents No.11(a) and 11(b), by way of affixation.
Let the needful be done within a week. On taking such steps, issue notice to the said respondents, returnable within four weeks.
CMP No.27580 of 2025 in RSA No.341 of 2018 No reply is intended to be filed on behalf of the non-
applicants and they have no objections, if in case the application is allowed and the names of respondent No.3(a)- Smt. Satya Devi and 3(c)-Smt. Pawna Devi, as is being prayed in the application, are ordered to be deleted from the array of the parties.
Heard learned counsel for the parties and perused the record.
From a perusal of the application, it is evident that respondent No.3-Shri Arshal Singh had died leaving behind his widow-Smt. Satya Devi (respondent No.3(a) and two daughters, i.e., Smt. Santosh Kumari, (respondent No.3(b) and Smt. Pawna Devi (respondent No.3(c). Smt. Satya Devi (respondent No.3(a) is stated to have died. Her legal heirs, i.e., Smt. Santosh Kumari, (respondent No.3(b) and Smt. Pawna Devi (respondent No.3(c) are ::: Downloaded on - 06/12/2025 00:35:09 :::CIS already on record, hence, her name is ordered to be deleted from the array of the parties.
.
Other than the aforesaid, the estate of deceased Shri Arshal Singh (erstwhile respondent No.3) is duly represented by Smt. Santosh Kumari, (respondent No.3(b). In view thereof, name of respondent No.3(c)-Smt. Pawna Devi is also ordered to be deleted of from the array of the parties, subject to all just exceptions.
The application stands disposed of. Amended memo of parties filed along-with the application is taken on record.
rt
( Bipin C. Negi )
November 21, 2025 (KS) Judge
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Smt. Piar Devi and others vs. Tirlok Kumar and others .
RSA No.218 of 202521.11.2025 Present: Mr. Vishal Thakur, Advocate, vice Mr. Parav Sharma, Advocate, for the appellants.
At the request of learned vice counsel appearing on behalf of of the appellants, list after four weeks.
rt November 21, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Shishu Pal Rajta vs. Shiv Ram Rajta and others CMPMO No.630 of 2025 .
20.11.2025 Present: Mr. Nishant Khidtta, Advocate, for the petitioner.
Mr. Viraj, Advocate, vice Mr. R.S. Chandel, Advocate, for respondents No.1 to 3 and 5 to 7.
At the request of learned counsel for the petitioner, list after of two weeks.
rt November 20, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Surjeet Singh vs. Mahender Pal Singh CMPMO No.519 of 2025 .
20.11.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the petitioner.
Ms. Shivani, Advocate, vice Mr. Kishore Pundeer, Advocate, for the respondent.
of Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is not available today due to rt bereavement in his family. He prays for an adjournment.
List after four weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Jhabe Ram vs. Mamta
CMPMO No.371 of 2025
.
20.11.2025 Present: Mr. Tek Chand, Advocate, for the petitioner.
Mr. Abhinav Mohan Goel, Advocate, vice Mr. Raman Jamalta, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent of submits that they have lost the brief and seeks time to reconstruct the same. Prayer not opposed.
rt List after four weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Chhangu Ram vs. State of HP and another RSA No.227 of 2025 .
20.11.2025 Present: Mr. Amrik Singh, Advocate, vice Mr. Madan Gopal, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
of Learned vice counsel appearing on behalf of the appellant submits that learned original counsel is unavailable today on rt account of personal difficulty. He prays for an adjournment. Not opposed.
List after four weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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The Manager, H.P. Agricultural and Rural Development Bank and another vs. Prakash Singh .
CMPMO No.227 of 202520.11.2025 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Daleep Singh Kaith, Advocate, for the respondent.
of Learned counsel for the respondent has placed on record a copy of the Bank Draft for an amount of Rs.51,000/-, which the counsel would be depositing with the petitioner-bank tomorrow rt (21.11.2025) itself. The same is taken on record.
List on 24.11.2025.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Hima Devi vs. Sawani Devi and others RSA No.207 of 2025 .
20.11.2025 Present: Ms. Pratiksha, Advocate, vice Ms. Srishti Chauhan, Advocate, for the appellant.
Ms. Suchitra Sen, Advocate, for the respondents.
At the request of learned vice counsel appearing on behalf of of the appellant, list after three weeks.
rt ( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Pummy and others vs. Jiwa Nand and others RSA No.205 of 2025 .
20.11.2025 Present: Mr. Arsh Chauhan, Advocate, for the appellants.
Mr. Ashutosh Bhardwaj, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for respondents No.1 and 2.
Mr. Kuldeep Chandel, Advocate, vice Mr. Sumit Sood, Advocate, for respondent No.3.
of RSA No.205 of 2025 rt Though served, no one has put in appearance on behalf of respondents No.4 and 5, hence, they are proceeded against ex parte.
List after four weeks.
CMP No.21819 of 2025Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Raj Kumar Chandel and another vs. Sulanh Devi RSA No.204 of 2025 .
20.11.2025 Present: Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Devender K. Sharma, Advocate, for the respondent.
CMP No.21817 of 2025of Reply, if any, be filed within four weeks. List thereafter.
Interim order to continue.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Santosh Kumari (deceased) through LR vs. Gaitari Devi and others .
RSA No.195 of 202520.11.2025 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for the respondents.
of CMP No.20919 of 2025 Reply, if any, be filed within four weeks. List thereafter.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Manmohan Chandel and another vs. Prem Kumar and others .
CMPMO No.144 of 202520.11.2025 Present: Mr. Abhinav Mohan Goel, Advocate, vice Mr. Raman Jamalta, Advocate, for the petitioners.
Mr. Jagdish Thakur, Advocate, for respondents No.1 to 5.
Mr. Amrit, Advocate, vice Mr. Mukul Sood, Advocate, for of respondent No.6.
Further time payed to comply with order dated 10.10.2025.
rt Let the needful be done on or before the next date of hearing.
List on 04.12.2025.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Savitri Devi vs. Gopal Singh Thakur and others Civil Revision No.114 of 2025 .
20.11.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Hitesh Thakur, Advocate, for the petitioner.
Ms. Sana Gupta, Advocate, vice Mr. Sanjay Prashar, Advocate, for respondent No.1.
of Though served, no one has put in appearance on behalf of respondents No.2 to 5, hence, they are proceeded against ex parte.
rt List after four weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Sugham Bhagat vs. Reena Sharma and another RSA No.10 of 2025 .
20.11.2025 Present: Mr. Sushant Vir Singh Thakur, Advocate, for the appellant.
Mr. Vishal Mohan, Senior Advocate with Mr. Aditya Sood, Advocate, for respondent No.1.
Ms. Shivani Priya, Advocate, for respondent No.2.
of Learned counsel for the appellant, to substantiate his arguments, has placed reliance upon the decision of the Hon'ble rt Supreme Court in Sardar Construction Co. vs. State of Gujarat, 1999 (3) SCC 114 and in R. Rathinavel Chettiar and another vs. V. Sivaraman and others, 1999 (4) SCC 89.
Faced with the aforesaid, learned Senior Counsel for respondent No.2 seeks time to go through the same.
List after four weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Sajid Ali and others vs. Banno and others RSA No.8 of 2025 .
20.11.2025 Present: Mr. Rahul Singh Verma, Advocate, for the appellants.
Mr. Ashok K. Tyagi, Advocate, for respondents No.1 and 2.
Mr. Anubhav Chopra, Advocate, respondents No.3 and 4.
of Further time prayed on behalf of respondents No.3 and 4 to file power of attorney.
rt Let the needful be done on or before the next date of hearing.
List after two weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Vipan Kumar vs. Rakesh Kumar and others RSA No.2 of 2025 .
20.11.2025 Present: Mr. Surinder Saklani, Advocate, for the appellant.
Respondent No.1 proceeded against ex parte vide order dated 22.05.2025.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.2 to 4/State.
of At the request of learned counsel for the appellant, list after four weeks.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Kavita Kumari vs. Satya Devi and others CMPMO No.683 of 2024 .
20.11.2025 Present: Mr. Arsh Chauhan, Advocate, for the petitioner.
Name of respondent No.1 stands deleted vide order dated 27.12.2022.
Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for respondents No.2 to 5.
of Learned counsel appearing on behalf of the parties seek time rt to have instructions qua the mediation proceedings initiated at the behest of the Apex Court inter se the parties, in the case at hand.
As prayed, list after six weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Reliance General Insurance Company Ltd. vs. Krishna Devi and others .
CMPMO No.428 of 202420.11.2025 Present: Mr. Sachin Sunail, Advocate, vice Mr. Chandan Goel, Advocate, for the petitioner.
Mr. Narender Singh Thakur, Advocate, for the respondents.
of As jointly prayed, list after four weeks.
rt November 20, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Pawan Kumar vs. Sansar Chand CMPMO No.496 of 2023 .
20.11.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. V.S. Rathore, Advocate, for the respondent.
At the request of learned counsel for the respondent, list on of 02.12.2025.
rt November 20, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Pushotam Lal vs. State of HP RSA No.274 of 2023 .
20.11.2025 Present: Ms. Tamanna Sharma, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the appellant.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
of At the request of learned vice counsel appearing on behalf of the appellant, list after four weeks.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Geeta Devi and others vs. Shiv Pal and others a/w connected matters .
RSA No.250 of 2023 a/w RSA No.251 of 2023 20.11.2025 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for respondents No.1 to 7.
of Learned counsel for the parties jointly submit that talks for amicable settlement between the parties are going on.
In view thereof, list after four weeks.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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HPTDC vs. Regional Provident Fund Commissioner of India and others .
RSA No.90 of 202320.11.2025 Present: Mr. Shivank Singh Panta, Advocate, for the appellant.
Mr. Rahul Mahajan, Advocate, for respondent No.1.
Mr. Vivek Sharma, Advocate, for respondents No.2(a) to 2(c).
of At the request of learned counsel for the appellant, in order to enable him to peruse the records, list after ten days.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Deen Sahayk Trust and others vs. Subash Chand Malhotra and others .
RSA No.193 of 2023 and C.O. No.17 of 2023 RSA No.193 of 2023 20.11.2025 Present: Mr. Kuldeep Chandel, Advocate, vice Mr. Sumit Sood, Advocate, for the appellants.
Mr. Janesh Gupta, Advocate, for respondents No.1, 2 and of 4 to 6.
None for respondents No.3(a) to 3(c).
Cross-Objection No.17 of 2023 rt Mr. Janesh Gupta, Advocate, for the cross-objector.
Mr. Kuldeep Chandel, Advocate, vice Mr. Sumit Sood, Advocate, for the non-objectors.
CMP(M) No.1957 of 2025 in RSA No.193 of 2023 No reply is intended to be filed on behalf of the non-
applicants and they have no objections, if in case the application is allowed and name of appellant No.3- Shri Y.N. Vaidya, after his death on 16.09.2025, as is being prayed in the application, is ordered to be deleted from the array of the parties.
Heard learned counsel for the parties and perused the record.
From a perusal of the application, it is evident that appellant No.3-Shri Y.N. Vaidya, who was one of the trustees of appellant No.1, has died on 16.09.2025, a fact which is evident from Annexure A-1. On his death, right to sue does not survive in his legal heirs. In view thereof, name of appellant No.3-Shri Y.N. Vaidya is ordered to be deleted from the array of the parties.
The application stands disposed of. Amended memo of parties be filed within two weeks.
::: Downloaded on - 06/12/2025 00:35:09 :::CIS RSA No.193 of 2023Though the matter was admitted vide order dated .
12.06.2024, however, hearing of the appeal had been ordered to be expedited vide order dated 05.08.2024.
In view thereof, list the matter in terms of order dated 05.08.2024.
of
( Bipin C. Negi )
November 20, 2025 (KS)
rt Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Amita Sood vs. Harmesh Kumar and others RSA No.166 of 2023 .
20.11.2025 Present: Mr. Shivom Vashista, Advocate, for the appellant.
Mr. Amit Himalvi, Advocate, for respondents No.1 to 4 and 8(iii).
Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for respondents No.9(ii), 9(iii), 9(iv), 10(iii), 11 to of 13, 15(i) to 15(iii).
Learned counsel appearing on behalf of the appellant submits rt that steps for the service of proposed LR No.10(ii)(c) shall be taken during the course of the day itself.
If so, let notice be issued to the said proposed LR, returnable within four weeks.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Khem Singh vs. Bhim Singh and another RSA No.39 of 2023 .
20.11.2025 Present: Mr. Amrit, Advocate, vice Mr. Sanjeev Sood, Advocate, for the appellant.
Ms. Tamanna, Advocate, vice Ms Rachna Kuthiala, Advocate, for respondent No.1.
Mr. Ashok Kumar, Advocate, vice Mr. Karan Singh Kanwar, of Advocate, for respondent No.2.
CMP No.27599 of 2025rt Vide order dated 01.08.2024, after admitting the appeal, hearing of the same had been ordered to be expedited. In view thereof, present application is allowed and disposed of.
RSA No.39 of 2023List for hearing in the month of March, 2026.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
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Bihari Lal (deceased) through his LR vs. Khushi Ram and others .
RSA No.358 of 202220.11.2025 Present: Mr. Rajesh Mandhotra, Advocate, for the appellants.
Mr. Amit Jamwal, Advocate, for respondents No.2(i)(a) and 2(i)(b) and 2(ii)(a) to 2(ii)(d).
of Since the appeal stands admitted vide order dated 30.07.2025, therefore, list the same for hearing in due course.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Dayanand Anglo Vedic College Trust and Management Society and others vs. Mahatpur Industrial Area Educational Society and others .
Civil Suit No.101 of 202220.11.2025 Present: Mr. R.P. Singh, Advocate, for the plaintiff.
Mr. Janesh Gupta, Advocate, for defendants No.1 to 3.
of Mr. B.N. Sharma, Additional Advocate General, for defendant No.4/State.
Further time prayed for filing replication.
rt Let the needful be done on or before the next date of hearing.
List on 19.12.2025.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Anil Kaundal vs. Pooja Jain and others RSA No.526 of 2019 .
20.11.2025 Present: Mr. Karan Sharma, Advocate, for the petitioner.
Mr. Shivom Vashista, Advocate, vice Mr. Arsh Rattan, Advocate, for respondents No.7(a) to 7(f).
None for respondents No.3 and 5.
of Respondents No.8 to 12 are ex parte vide order dated 28.07.2022.
rt Notice issued for the service of respondent No.3 be awaited for another two weeks. List thereafter.
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Kaushalya Devi vs. Arvind Pathania (deceased) through LRs. and others .
RSA No.305 of 201920.11.2025 Present: Mr. Sanjay Jaswal, Advocate, for the petitioner.
Mr. Arun Kumar, Advocate, for the respondents.
of Further time prayed for bringing on record legal heirs of deceased respondent No.2.
Let the needful be done within four weeks. List thereafter.
rt
( Bipin C. Negi )
November 20, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Dr. Rajinder K. Singla vs. The Lawrence School, Sanawar and others .
CMP(M) No.1802 of 202519.11.2025 Present: None for the petitioner.
CMP(M) No.1802 of 2025of For the sufficient cause shown in the application, the same is allowed. Delay of 85 days in filing the review petition is condoned.
The application stands disposed of.
rt Review Petition No._____of 2025 Be registered.
Vide separate order of the even date, present petition stands disposed of.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Manmohan Singh @ Manmohan Kumar Sharma vs. Naresh Kumar and others .
RSA No.24 of 202419.11.2025 Present: Mr. Virender Thakur, Advocate, for the appellant.
Ms. Vishali Lakhanpal, Advocate, for respondents No.1, 2, 4 and 5.
Respondent No.2 proceeded against ex parte vide order of dated 27.12.2024.
At the request of learned counsel for the appellant, list after rt four weeks.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Kumari Navteya vs. Devi Singh CMPMO No.484 of 2023 .
19.11.2025 Present: Ms. Shinu Sehgal, Advocate, vice Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Ashok Kumar, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the respondent.
of As jointly prayed, list after three weeks.
rt November 19, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Preeti Dhiman vs. Sandeep Chauhan and others CMPMO No.214 of 2023 .
19.11.2025 Present: Ms. Mansi Sharma, Advocate, vice Ms. Vandana Misra, Advocate, for the petitioner.
None for respondent No.1 At the request of learned vice counsel appearing on behalf of of the petitioner, list after four weeks.
rt ( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Kashmiro vs. Arun and others a/w connected matter RSA No.203 of 2023 a/w RSA No.291 of 2022 .
RSA No.203 of 202319.11.2025 Present: Mr. Vikrant Chandel, Advocate, for the appellants.
Ms. Anu Tuli Azta, Advocate, for respondents No.1 and 2.
None for respondent No.3.
of Mr. Sanjay Jaswal, Advocate, for respondents No.4, 5 and 7.
Respondent No.6 ex parte.
rt RSA No.291 of 2022 Mr. Sanjay Jaswal, Advocate, for the appellants.
Ms. Anu Tuli Azta, Advocate, for respondents No.1 and 2.
None for respondent No.3.
Respondent No.4 ex parte.
Mr. Vikrant Chandel, Advocate, for respondent No.5.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Sheila Kumari Singh vs. State of HP and others Civil Revision No.59 of 2023 .
19.11.2025 Present: Mr. R.L. Sood, Senior Advocate with Ms. Sanjivni Sood, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
of At the request of learned Additional Advocate General, list on 17.12.2025.
rt ( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Rakesh Kumar and another vs. The Registrar Co- operative Societies, H.P. and others .
CMPMO No.469 of 202219.11.2025 Present: Mr. Bhim Raj Sharma, Advocate, vice Mr. Ram Krishan Sharma, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State.
of Mr. Malay Kaushal, Advocate, for respondent No.4.
Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for respondents No.2 and 5.
rt Learned vice counsel appearing on behalf of the petitioners submits that the learned original counsel is an out station counsel and is not available today. He prays that the matter be listed on 25.11.2025. Prayer allowed.
List on 25.11.2025.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Rakesh Kumar and another vs. The Registrar Co- operative Societies, H.P. and others .
CMPMO No.469 of 202219.11.2025 Present: Mr. Bhim Raj Sharma, Advocate, vice Mr. Ram Krishan Sharma, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State.
of Mr. Malay Kaushal, Advocate, for respondent No.4.
Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for respondents No.2 and 5.
rt Learned vice counsel appearing on behalf of the petitioners submits that the learned original counsel is an out stationed counsel and is not available today. He prays that the matter be listed on 25.11.2025. Prayer allowed.
List on 25.11.2025.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Ramesh Kumar vs. Nikki Devi and others CMPMO No.75 of 2022 .
19.11.2025 Present: Mr. Kamal Sharma, Advocate, vice Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Janesh Gupta, Advocate, for respondents No.1, 2, 3(i) to 3(iv).
of At the request of learned vice counsel appearing on behalf of the petitioner, list after three weeks.
rt ( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
State of Himachal Pradesh and others vs. Narian Chand CMPMO No.286 of 2025 .
19.11.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the petitioners/State.
Ms. Uma Manta, Advocate, for respondents No.1, 3, 7 and 8.
Respondent No.2 is stated to have expired.
of Learned Additional Advocate General submits that an application for bringing on record the proposed legal heirs of rt deceased respondent No.2 has been filed. Learned counsel for the contesting respondents submits that she has received copy of the same. However, the same is not on record.
The application so filed be traced and post removal of objection(s), if any, be placed on record well before the next date of hearing.
List after two weeks.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
National Highway Authority of India vs. Lachu Ram and another OMP(M) No.280 of 2025 .
19.11.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the applicant.
Mr. Arun Kumar, Advocate, vice Mr. Sanjeev Kumar Suri, Advocate, for respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State.
of OMP(M) No.280 of 2025 Learned vice counsel appearing on behalf of respondent No.1 rt submits that power of attorney on behalf of the said respondent stands filed.
Heard counsel for the parties and perused the record.
For the sufficient cause shown in the application, the same is allowed. Delay of 121 days in filing the appeal is condoned. The application stands disposed of.
Arbitration Appeal No._____of 2025 Be registered.
List for consideration after four weeks.
CMP No.______of 2025 Be registered.
Till the next date of hearing, operation and execution of impugned judgment dated 01.10.2024, passed by learned District Judge, Mandi Division, District Mandi, Himachal Pradesh, in Arbitration Act No.188 of 2023, titled National Highway Authority of India vs. Lachu Ram and another, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest, within a period of four weeks.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Union of India and others vs. Varun and another Arbitration Appeal No.146 of 2025 .
19.11.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellants.
None for respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State.
of The awarded amount, in the case at hand, along-with up-to-
date interest is stated to have been deposited in the Registry of this rt Court, on 29.07.2025. In order to substantiate this fact, a letter addressed to the Registrar General of this Court in this respect along-with photocopy of Demand Draft so deposited has been placed on record.
List after four weeks. Henceforth, name of Mr. Naveen K. Bhardwaj, learned Advocate be reflected in the cause list as a counsel for respondent No.1.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Bidhi Chand (deceased) through LRs. and others vs. Bhagwan Dass (deceased) through LRs. and others .
RSA No.100 of 202519.11.2025 Present: Mr. Gurinder Singh Parmar, Advocate, for the appellants.
Mr. Piyush Dhanotia, Advocate, for respondents No.1(a) to 1(d).
Mr. Tarun Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for respondent No.2(a).
of CMP No.27608 of 2025 rt No reply is intended to be filed on behalf of the non-
applicants and they have no objections, if in case the application is allowed and name of respondent No.1(e)-Smt. Kashmiro Devi, as is being prayed in the application, is ordered to be deleted from the array of the parties.
Heard learned counsel for the parties and perused the record.
From a perusal of the application, it is evident that the respondent No.1(e) has died. Her legal heirs already exist on record, hence, in the interest of justice, her name is ordered to be deleted from the array of the parties, subject to all just exceptions.
The application stands disposed of. Amended memo of parties filed along-with the application is taken on record.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
M/s Modgill Construction and others vs. Vinod Kumar Shandil and others a/w connected matter .
RSA No.52 of 2025 a/w RSA No.53 of 2025 RSA No.52 of 2025 19.11.2025 Present: Mr. Rohit Sharma, Advocate, for the appellants.
None for respondents No.1 and 4.
Mr. Arun Kumar, Advocate, vice Mr. Vijay Kumar Verma, of Advocate, for respondent No.3.
RSA No.53 of 2025rt Mr. Rohit Sharma, Advocate, for the appellants.
None for respondents No.1 and 2.
Mr. Arun Kumar, Advocate, vice Mr. Vijay Kumar Verma, Advocate, for respondent No.4.
RSA No.52 of 2025 a/w RSA No.53 of 2025 Learned counsel for the appellants submits that respondent-
M/s Khosla Developer and Infrastructure (respondent No.2 in RSA No.52 of 2025) and respondent No.3 in RSA No.53 of 2025) had been proceeded against ex parte before the First Appellate Court.
Other than the aforesaid, it is submitted that before both the Courts, i.e., Trial Court and First Appellate Court, the said respondent had been served by way of publication. In this respect, it would be appropriate to refer to order dated 22.08.2025, passed by the Additional Registrar (Judicial), from where, it is evident that attempts to serve the said respondent had proved to be futile, as according to the report of service, the said respondent had left the given address some years ago.
In view thereof, learned counsel for the appellants seeks time to move an appropriate application for substituted service of the said ::: Downloaded on - 06/12/2025 00:35:09 :::CIS respondent. Let the needful be done within two weeks. List thereafter.
.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
of
rt
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Trilochan Singh and others vs. Satya Devi and others .
C.MPMO No.44 of 202519.11.2025 Present: Mr. Rajinder Singh Thakur, Advocate, for the petitioners.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for respondents No.1, 2, 4 and 5.
of Further time prayed for removing objections from the application filed for bringing on record the proposed legal heirs of rt deceased respondent No.3.
Let the needful be positively done within a period of four weeks. List thereafter.
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Yugal Kishore vs. Jiwan Lal
C.MP(M) No.2133 of 2024
.
19.11.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the applicant-appellant.
Mr. Shekhar Badola, Advocate, for the respondent.
of Rejoinder be positively filed on or before the next date of hearing. List after three weeks.
rt
( Bipin C. Negi )
November 19, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
State of Himachal Pradesh through Collector, Solan vs. Naginder and others .
C.MP(M) No.1642 of 202419.11.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicant/State.
Mr. Pranshul Sharma, Advocate, for respondents No.1 to 5, 6(a) to 6(c), 6(e), 6(f), 8, 9(a), 12 to 18, 20, 23, 26(a) to 26(d) and 27.
of Respondents No.6(d), 7, 10, 11, 19, 21, 24 & 25 are stated to have expired.
rt CMP(M) No.1934 of 2025 and CMP(M) No.1935 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.6(d), mentioned in Paragraph-5 of the application (CMP(M) No.1934 of 2025), returnable within four weeks.
CMP(M) No.1936 of 2025 and CMP(M) No.1937 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.7, mentioned in Paragraph-5 of the application (CMP(M) No.1936 of 2025), returnable within four weeks.
CMP(M) No.1938 of 2025 and CMP(M) No.1939 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.10, mentioned in Paragraph-5 of the application (CMP(M) No.1938 of 2025), returnable within four weeks.
CMP(M) No.1940 of 2025 and CMP(M) No.1941 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.11, mentioned ::: Downloaded on - 06/12/2025 00:35:09 :::CIS in Paragraph-5 of the application (CMP(M) No.1940 of 2025), returnable within four weeks.
.
CMP(M) No.1942 of 2025 and CMP(M) No.1943 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.19, mentioned in Paragraph-5 of the application (CMP(M) No.1942 of 2025), of returnable within four weeks.
CMP(M) No.1944 of 2025 and CMP(M) No.1945 of 2025 rt On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.21, mentioned in Paragraph-5 of the application (CMP(M) No.1944 of 2025), returnable within four weeks.
CMP(M) No.1946 of 2025 and CMP(M) No.1947 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.22, mentioned in Paragraph-5 of the application (CMP(M) No.1946 of 2025), returnable within four weeks.
CMP(M) No.1948 of 2025 and CMP(M) No.1949 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.24, mentioned in Paragraph-5 of the application (CMP(M) No.1948 of 2025), returnable within four weeks.
CMP(M) No.1950 of 2025 and CMP(M) No.1951 of 2025 On taking steps within a week, issue notice to the proposed legal heirs of deceased respondent No.25, mentioned in Paragraph-5 of the application (CMP(M) No.1950 of 2025), returnable within four weeks.
::: Downloaded on - 06/12/2025 00:35:09 :::CIS C.MP(M) No.1642 of 2024Let power of attorney on behalf of respondents No.1 to 5, .
6(a) to 6(c), 6(e), 6(f), 8, 9(a), 12 to 18, 20, 23, 26(a) to 26(d) and 27 be filed on or before the next date of hearing.
of
( Bipin C. Negi )
November 19, 2025 (KS) Judge
rt
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Yuvraj Kumar vs. State of HP
Cr.MP(M) No.599 of 2025
.
18.11.2025 Present: Mr. Anirudh Sharma and Mr. Pavinder, Advocates, for the
petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
of ASI Lakhbir Singh, I/O Women Police Station, Baddi, Police District Baddi, Himachal Pradesh, is present along-with record.
rt Fresh status report stands filed. The same is taken on record. Copy whereof, has been supplied to learned counsel for the petitioner.
List for consideration on 01.12.2025.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Bhagwani Devi vs. Krishan Murti and others RSA No.100 of 2023 .
18.11.2025 Present: Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for the appellant.
None for the respondents.
Learned vice counsel appearing on behalf of the appellant of submits that learned original counsel is unavailable today on account of personal difficulty. He prays for an adjournment. Not opposed.
rt List after four weeks.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Pyare Chand vs. State of Himachal Pradesh and others .
RSA No.33 of 202518.11.2025 Present: Mr. Sudhir Bhatnagar, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondent/State.
of At the request of learned counsel for the appellant, in order to enable him to prepare the case, list after four weeks.
rt ( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Bhagi Devi (deceased) through LRs. vs. Ram Dass RSA No.01 of 2025 .
18.11.2025 Present: Ms. Manjeet Kaur, Advocate, vice Mr. Naveen K. Bhardwaj, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellants of submits that learned original counsel is unavailable today on account of personal difficulty. She prays for an adjournment. Not opposed.
rt List after ten days.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Milap Singh @ Milap Chand vs. Khem Singh (deceased) through LRs. and others .
RSA No.11 of 202518.11.2025 Present: Mr. Atharv Sharma, Advocate, for the appellant.
Ms. Vandana Kumari, Advocate, vice Mr. Surinder Saklani, Advocate, for respondents No.1 to 4.
Proforma respondents No.5, 6 & 7(i) to 7(iv) ex parte vide order dated 20.03.2025.
of CMP No.1078 of 2025 rt Reply is stated to have been filed today itself. If in order, be placed at its appropriate place.
Learned counsel for the applicant submits that no rejoinder is intended to be filed.
RSA No.11 of 2025List for admission after four weeks.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Rajesh Kumar vs. Gurmukh Singh (deceased) through LRs. and others .
CMPMO No.99 of 202518.11.2025 Present: Mr. Anuj Nag, Advocate, for the petitioner.
Mr. Abhijeet Singh, Advocate, for respondents No.1(a) to 1(c).
of Respondents No.2 and 3 are proceeded against ex parte vide order dated 29.05.2025, passed by Deputy Registrar (Judicial).
rt At the request of learned counsel for the petitioner, list on 08.12.2025.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
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Madhavinder Singh and another vs. Manavinder Singh and another .
CMPMO No.686 of 202418.11.2025 Present: Mr. Kuldeep Chandel, Advocate, vice Mr. Gautam Sood, Advocate, for the petitioners.
Mr. Arjul Lall, Advocate, for the respondents.
of Learned vice counsel appearing on behalf of the petitioners submits that learned original counsel is not available today due to rt bereavement in his family. He prays for an adjournment.
List after four weeks.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Rohit Kumar and others vs. Nurma .
CMPMO No.643 of 202418.11.2025 Present: Mr. Prajwal Sharma, Advocate, for the petitioners.
Mr. Rajesh Kumar Parmar, Advocate, for the respondent.
At the request of learned counsel appearing on behalf of the of petitioners, list after three weeks.
rt ( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Sita Ram vs. Brij Lal and others .
CMPMO No.640 of 202418.11.2025 Present: Mr. Malay Kaushal, Advocate, for the petitioner.
Mr. Sanket Sankhyan, Advocate, for respondent No.1.
At the request of learned counsel appearing on behalf of the of petitioner, in order to enable him to prepare the case, list after four weeks. rt ( Bipin C. Negi ) November 18, 2025 (KS) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Bahadur Singh and others vs. Dharami Devi and others .
CMPMO No.553 of 202418.11.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. M.C. Bhardwaj, Advocate, vice Mr. R.S. Jaswal, Advocate, for the respondents.
of As jointly prayed, list on 10.12.2025.
rt November 18, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Arun Thakur vs. LAC and another .
CMPMO No.392 of 202418.11.2025 Present: Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.1/State.
Mr. Kulwant Chauhan, Advocate, for respondent No.2.
of As jointly prayed, list after three weeks.
rt
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Tara Devi vs. Vikas Sharma and another .
RSA No.243 of 202418.11.2025 Present: Mr. Rakesh Kumar Thakur, Advocate, for the appellant.
Mr. Sanjay Prashar, Advocate, for respondent No.1.
None for respondent No.2.
of At the request of learned counsel appearing on behalf of the appellant, list after four weeks.
rt
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Ashwani Kumar and another vs. Shashi Kumar and others .
RSA No.200 of 202418.11.2025 Present: Mr. Tek Chand, Advocate, for the appellants.
Mr. Hitesh Bali, Advocate, vice Mr. Surender Verma, Advocate, for respondents No.1, 3, 5(i)(a) to 5(i)(d) and 6.
of At the request of learned vice counsel appearing on behalf of the respondents, in order to enable him to prepare the case, list after rt four weeks.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Prabhat Kumar vs. Pushpa Devi and others CMPMO No.255 of 2023 .
18.11.2025 Present: Mr. Sanjeev Sood, Advocate, for the petitioner.
Mr. Janesh Gupta, Advocate, for the respondents.
At the request of learned counsel for the petitioner, list on of 04.12.2025.
rt November 18, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Ravinder Singh Thapa vs. Baldev Singh Thapa CMPMO No.191 of 2024 .
18.11.2025 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Akshita Sharma, Advocate, for the petitioner.
None for the respondent.
List after four weeks.
of
( Bipin C. Negi )
rt
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Deepa Kumari vs. Narain Dass and others CMPMO No.221 of 2019 .
18.11.2025 Present: Mr. Deepak Thakur, Advocate, vice Mr. V.B. Verma, Advocate, for the petitioner.
Mr. G.R. Palsra, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioner of submits that learned original counsel is unavailable today on account of personal difficulty. He prays for an adjournment. Prayer rt not opposed.
List after four weeks.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:09 :::CIS
Rajinder Kumar vs. Chaya Devi and others Civil Revision No.2 of 2016 .
18.11.2025 Present: Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. Sumit Sood, Advocate, for respondents No.1 to 4.
None for respondents No.5 to 7.
of As jointly prayed, list on 24.11.2025.
rt November 18, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Mahinder Pal and another vs. Dharam Lal alias Dharam Pal and another .
RSA No.295 of 202318.11.2025 Present: Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, Advocate, for the respondent No.1.
Mr. Lokesh Thakur, Advocate, Advocate, for respondent of No.2.
CMP No.19491 of 2023rt Heard counsel for the parties and perused the pleadings.
No reply has been filed till date by the respondents. Interim order dated 15.07.2024 is made absolute, subject to modification.
The application stands disposed of.
CMP No.7917 of 2024The applicant is exempted from filing the true typed English translation of Annexure A-1 and A-2, appended along-with application (CMP No.7915 of 2024), at this stage, subject to filing of the same within seven days, as and when directed to do so.
The application stands disposed of.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
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Gurdas Lal vs. Rano Devi (deceased) and others RSA No.175 of 2022 .
18.11.2025 Present: Ms. Shivangi, Advocate, vice Mr. Vikas Rajput, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Mr. Tarun Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for respondent No.2.
of Consequential steps for bringing on record the proposed legal rt heirs of deceased respondent No.1 have not been taken till date.
In view thereof, present appeal stands abated, insofar as respondent No.1 is concerned.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
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Anup Chandra Sud vs. Yatish Chandra Sud and others a/w connected matter .
Civil Suit No.57 of 2015 a/w Civil Suit No.40 of 2018 Civil Suit No.57 of 2015 18.11.2025 Present: Mr. V.S. Chauhan, Senior Advocate with Ms. Preeti Steta, Advocate, for the plaintiff.
Mr. N.K. Sood, Senior Advocate with Mr. Sanjeev Sood and of Mr. Het Ram Thakur, Advocates, for defendants No.1 to 5.
Mr. Ruchirangad Singh, Advocate, vice Mr. Rakesh Kumar Sharma, Advocate, for defendant No.6.
rt Mr. Suneet Goel, Senior Advocate with Mr. Vivek Negi, Advocate, for the proposed LRs. of defendant No.7.
Civil Suit No.40 of 2018Mr. V.S. Chauhan, Senior Advocate with Ms. Preeti Steta, Advocate, for the plaintiff.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri and Mr. Pranjal Munjal, Advocates, for the defendants.
Counsels, on the basis of instructions imparted by the parties submit that till the next date of hearing offers and counter offers to settle the matter amicably, shall be discussed amongst the parties.
List on 11.12.2025.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
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Sanjay Sood and another vs. Ashwani Sood and others .
RSA No.246 of 202518.11.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashimiri and Mr. Pranjan Munjal, Advocates, for the appellants.
RSA No.246 of 2025of On taking steps within three days, issue notice to the respondents, on substantial questions of law No.1, 6 & 8 framed at rt pages-31 and 32 of the paper book, returnable within four weeks.
CMP No.27421 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and execution of impugned judgment and decree dated 09.07.2025, passed by learned District Judge (Forests), District Shimla, Himachal Pradesh, in Civil Appeal Registration No.64 of 2023, titled Ashwani Sood vs. Mohini Devi Sood (deceased) through LRs. and another, shall remain stayed.
( Bipin C. Negi )
November 18, 2025 (KS) Judge
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Sanjay Sood and another vs. Ashwani Sood and others .
RSA No.245 of 202518.11.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashimiri and Mr. Pranjan Munjal, Advocates, for the appellants.
On taking steps within three days, issue notice to the of respondents, on substantial questions of law No.1, 6 & 8 framed at pages-32 and 33 of the paper book, returnable within four weeks.
rt
( Bipin C. Negi )
November 18, 2025 (KS) Judge
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Vijay Kumar Sood and another vs. Amrik Ahuja and others .
Civil Revision No.177 of 202518.11.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Shradha Karol, Advocate, for the petitioners.
On taking steps within three days, issue notice to the of respondents, returnable within four weeks.
In the meanwhile, records of the Courts below be called for.
rt
( Bipin C. Negi )
November 18, 2025 (KS) Judge
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Dev Raj and others vs. Om Parkash and others CMPMO No.537 of 2024 .
13.11.2025 Present: Mr. Digvijay Singh Bisht, Advocate, for the petitioners, except petitioner No.3, who is stated to have expired.
Mr. Amrit, Advocate, vice Mr. Sanjeev Sood, Advocate, for respondents No.1 and 4.
Respondents No.5(i) to 5(iii), 7, 8, 10 to 14 proceeded against of ex parte.
Respondent No.3 is stated to have expired.
rt CMP(M) No.1895 of 2025 No reply on behalf of the non-applicant stands filed. The non-
applicants have no objection, if in case, legal heirs of deceased petitioner No.3 are ordered to be brought on record.
Petitioner No.3 had died on 22.07.2025, leaving behind his legal heirs mentioned in Paragraph-1 of the application. The same is evident from the Death Certificate appended along-with the present application as Annexure A-1. The right to sue survives/inheres in the said legal heirs of deceased petitioner No.3.
For the reasons stated in the application, the same is allowed. Legal heirs of deceased petitioner No.3, mentioned in Paragraph-1 of the application, are ordered to be brought on record.
Amended memo of parties be filed within four weeks. The application stands disposed of.
CMP No.26822 of 2025The present application has been filed seeking permission to serve respondents No.6 to 9 by way of publication.
From a perusal of the impugned order dated 18.06.2024, passed by the Executing Court, it is evident that present respondents No.6 and 9 were being duly represented by a counsel.
::: Downloaded on - 06/12/2025 00:35:09 :::CISInsofar as respondents No.7 and 8 are concerned, they had been proceeded against ex parte.
.
Other than the aforesaid, attention of this Court has been drawn to order dated 10.07.2025, wherein, the said respondents were sought to be got served through Dasti Process, by way of affixation and through Registered Post. The aforesaid effort had of been made to serve them on the address which has been mentioned in the cause title of the matter before the Executing Court. However, the aforesaid attempt failed.
rt From the aforesaid, it is evident that respondents No.6 to 9 are evading service. Hence, let the said respondents be served by way of publication in the daily newspaper, "Amar Ujala" having circulation in the area. Steps for service by way of publication be taken within two weeks.
The Publisher of the newspaper is directed to send the printed material under the postal certificate to respondents No.6 to 9, on their given addresses, the proof whereof, be submitted to this Court on or before the next date of hearing. The application stands disposed of.
List on 30.12.2025.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Sheetal vs. Brij Mohan Soni and others Civil Suit No.05 of 2025 .
13.11.2025 Present: Mr.V.S. Chauhan, Senior Advocate with Mr. Arthav Gharaik, Advocate, for the plaintiff.
Mr. Rajat Kumar, Advocate, for defendant No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for defendants No.2 to 4/State.
of Mr. Vivek Singh Attri, Advocate, for defendant No.5.
(i) rt The following issues are framed:-
Whether the plaintiff is entitled for the decree for declaration to declare Sale Deed No. 23 dated 20.03.2024 (Registration No. 609/2024) registered in the Office of Sub Registrar, Dharamshala, pertaining to the land as described in pliant, to be null and void nonest in the eyes of law being result of Fraud/misrepresentation/pressure/influence played upon the plaintiff, as prayed for?...OPP
(ii) Whether the plaintiff is entitled for the decree of permanent prohibitory injunction restraining the defendant No. 1 from transferring, selling, alienating or encumbering the suit property in any manner, as prayed for?... OPP
(iii) Whether the plaintiff is entitle for decree of possession of the suit property/premises along with land appurtenant thereto, as prayed for?... OPP
(iv) Whether, in alternative, the plaintiff is entitled for the decree for the recovery of Rs. 5,45,08,282/, being the difference of amount as mentioned in Sale Deed and the actual value of assessed by the valuator along with interest @12%, as prayed for?... OPP
(v) Whether the plaintiff is entitled for decree in mandatory form against defendant No. 2 mandating/directing him to take appropriate legal/disciplinary action against defendant No. 4 for not performing his official duties in accordance with law, as prayed for?... OPP
(vi) Whether the plaintiff is entitled for decree for cost of the suit throughout, as prayed for?... OPP
(vii) Whether the plaintiff has no cause of action to file the present suit, as alleged?... OPD
(viii) Whether the suit is not maintainable, as alleged?... OPD
(ix) Whether the plaintiff has no locus standi to file the present suit, as alleged?... OPD
(x) Whether the plaintiff is liable to be estopped from filing the present suit on account of her own act, conduct and acquiesce, as alleged?... OPD
(xi) Whether the suit is not properly valued, as alleged?... OPD ::: Downloaded on - 06/12/2025 00:35:09 :::CIS
(xii) Whether the suit is bad for non-joinder and misjoinder of necessary parties, as alleged?... OPD
(xiii) Whether the plaintiff has not approached this Hon'ble Court .
with clean hands, as alleged?... OPD
(xiv) Whether the plaintiff is liable to pay compensatory cost in terms of Section 35-A of Code of Civil Procedure for filing false and vexatious claim, as alleged?... OPD-1 No other issue arise or claimed. Let list of witnesses, process of fee and diet money on behalf of the plaintiff be filed within two weeks from today and thereafter let the matter be listed before the concerned Registrar on 01.12.2025, when the said Registrar shall fix rt the date of recording of the plaintiff's evidence.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Bhupinder Pal Mahajan vs. State of HP and others Civil Suit No.64 of 2024 .
13.11.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Aman Hansretta, Advocate, for the plaintiff.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the defendants/State.
of The following issues are framed:-
(i) Whether the plaintiff is entitled to a decree of Rs 1,19,80,562/-
along with interest @ 10% from the filing of the suit till realization, as prayed for? O.P.P
(ii) rt Whether the Suit is not maintainable as alleged? O.P.D.
(iii) Whether the plaintiff does not have the cause of action to file and maintain the suit, as alleged? O.P.D
(iv) Whether the plaintiff is estopped from filing the present suit on account of his acts, deeds and conduct, as alleged?
O.P.D.
(v) Whether the suit has not been valued properly for the purposes of Court fee and jurisdiction, as alleged? O.P.D
(vi) Whether the suit is barred by time, as alleged? O.P.D.
(vii) Relief.
No other issue arise or claimed. Let list of witnesses, process fee and diet money on behalf of the plaintiff be filed within two weeks from today and thereafter let the matter be listed before the concerned Registrar on 01.12.2025, when the said Registrar shall fix the date of recording of the plaintiff's evidence.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Vinod Kumar vs. Som Prakash
Civil Revision No.61 of 2019
.
13.11.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Desh Raj Thakur, Advocate, for the respondent.
As jointly prayed, list on 21.11.2025.
of
rt ( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Kartari Devi (deceased) through LR. and another vs. Virender Mohan .
CMPMO No.298 of 202113.11.2025 Present: Mr. Anirudh Sharma, Advocate, for the petitioners.
Mr. Ramakant Sharma, Advocate, for the respondent.
As jointly prayed, list after four weeks.
of
rt ( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Karam Singh Verma vs. Bidhi Chand and others RSA No.147 of 2020 .
13.11.2025 Present: Mr. Tara Singh Chauhan, Senior Advocate with Mr. Surya Chauhan, Advocate, for the appellant. [ Appeal against respondents No.1 to 3 stands abated vide orders dated 22.05.2024, 25.09.2024 and 16.09.2025.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.4/State.
of The suit in the case at hand was filed by the present appellant for recovery against the respondents. The suit had primarily been filed by the present appellant on account of alleged rt mental, physical, and financial suffering occasioned on the appellant on account of registration of an alleged false case under the Prevention of Corruption Act by the respondents. The suit was dismissed. The 1st Appeal preferred thereof was also dismissed.
Insofar as respondent No.1 is concerned, the present appeal had been dismissed as having been abated on 22.5.2024. Insofar as respondent No.2 is concerned, the present appeal had been dismissed as having been abated on 25.9.2024 and on 16.09.2025, the appeal stood abated against respondent No.3.
On account of abatement of the appeal against respondents No.1 to 3, the attention of this Court has been invited to judgment reported in 1986(1) SCC 118 titled Melepurath Sankunni Ezhuthassan vs. Thekittil Geopalankutty Nair.
Faced with the aforesaid and the judgment referred to in the previous order dated 16.09.2025, learned counsel appearing on behalf of the appellant seeks time to go through the same.
List after two weeks.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Nand Lal vs. Roshan Lal and others CMPMO No.652 of 2024 .
13.11.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner.
Mr. Aman Parth Sharma, Advocate, for the respondents.
of At the request of learned counsel for the respondents, list on 19.11.2025.
rt ( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Durga Mahila Mandal Society vs. Collector Land Acquisition, NHPC .
Civil Revision No.22 of 202013.11.2025 Present: Mr. Paras Dhaulta, Advocate, for the petitioner.
Respondent No.1 proceeded against ex parte.
Mr. Diwakar Dev Sharma, Additional Advocate General, for of respondent No.2/State.
As jointly prayed, list after two weeks.
rt
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Jitender Kumar @ Jassu vs. State of Himachal Pradesh .
Cr.MP(M) No.1998 of 202513.11.2025 Present: Mr. Panku Chaudhary, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
of In terms of previous order, the victim/complainant have been informed of the filing of the present petition and the listing of the rt same today before this Court.
In this respect, learned Additional Advocate General has placed on record letter dated 07.11.2025. Along-with the letter so sent from the Office of Superintendent of Police, Mandi, is appended the statement of the mother of the victim. From perusal of the same, it evident that the complainant/victim are informed of the filing of the petition and today's date of hearing. However, no one has put in appearance on their behalf.
The matter is listed for recording of evidence before the trial Court on 05.12.2025. In view thereof, list the matter on 10.12.2025.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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The Principal Secretary Revenue to the Government of Himachal Pradesh and others vs. Madan Lal .
CMP(M) No.1898 of 202513.11.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants/State.
On taking steps within three days, issue notice to the of respondent, returnable within four weeks.
rt November 13, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Jarnail Singh vs. Hardei and others CMP(M) No.1310 of 2025 .
13.11.2025 Present: Mr. Munish Dhatwalia, Advocate, for the applicant.
Respondents No.1 to 15 proceeded against ex parte vide order dated 26.09.2025 passed by Additional Registrar (Judicial).
of Fresh steps for the service of respondents No.16 and 17 be taken within two weeks. On taking such steps, issue notice to the rt said respondents, returnable within four weeks thereafter.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Sukh Ram and others vs. Budhi Ram (deceased) through LRs.
.
RSA No.246 of 202313.11.2025 Present: Mr. Mohinder Singh and Mr. Digvijay Singh Bisht, Advocates, for the appellants.
Mr. Yuyutsu Singh Thakur, Advocate, for the respondents.
At the request of learned counsel for the appellants, list after of four weeks.
rt ( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Vinod Kumar vs. Om Prakash and another RSA No.222 of 2023 .
13.11.2025 Present: Mr. Vikrant Chandel, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for respondent No.1.
Respondent No.2 proceeded against ex parte vide order dated 11.05.2023.
of Learned counsel for the appellants seeks time to ascertain the status of the parties.
rt List after four weeks.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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M/s Dayal Sons vs. M/s Puran Mull Trust Civil Revision No.136 of 2022 .
13.11.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajit Pal Singh Jaswal, Advocate, for the petitioner.
Mr. Ashok Kumar Sood, Senior Advocate with Mr. Rajat, Advocate, for the respondent.
of Learned counsel for the respondent submits that an application for use and occupation charges has been filed.
However, the same is not on record.
rt Learned counsel for the petitioner submits that he has received copy of the same.
If in order, let the application be placed on record well before the next date of hearing. List after two weeks.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Suman Lata vs. Sukhdev
CMPMO No.128 of 2022
.
13.11.2025 Present: Mr. Arun Kumar, Advocate, vice Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Reham Tullah, Advocate, vice Mr. Devender K. Sharma, Advocate, for the respondent.
of Further time prayed to have instructions in terms of previous order. List after two weeks.
rt ( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Chaudhary Ram vs. Ranjha Ram (deceased) through LRs. and others .
RSA No.158 of 202113.11.2025 Present: Mr. Rajiv Rai, Advocate, for the appellant.
Ms. Rajni Gandhi, Advocate, vice Mr. Malay Kaushal, Advocate, for respondents No.1(a) to 1(f) and 2(a) to 2(d).
None for respondents No.3(a), 3(b), 4(a) to 4(d), 5 to 7.
of Learned counsel appearing on behalf of respondents No.1(a) to 1(f) and 2(a) to 2(d) submits that learned original counsel is rt unavailable today on account of personal difficulty. She prays for an adjournment. Prayer not opposed.
List after six weeks.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Dattu vs. Chhavinder
CMP(M) No.247 of 2025 in RSA No.71 of 2019 .
13.11.2025 Present: Mr. G.R. Palsra, Advocate, the applicant/appellant, who is stated to have expired.
Mr. Sudhir Bhatnagar, Advocate, for the respondent.
The applicant is stated to have expired. Let consequential of steps for bringing on record the legal heirs of deceased applicant be taken within four weeks. List thereafter. In the meanwhile, reply, if rt any, be also filed.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Dalip Singh vs. Narpat (deceased) through LRs. and others .
RSA No.85 of 202513.11.2025 Present: Ms. Tamanna Sharma and Ms. Sana Rana, Advocates, for the appellant.
Mr. Rakesh Thakur, Advocate, for respondents No.1(iii) and 1(iv).
Name of respondent No.1(i) stands deleted vide order dated of 09.08.2017.
Names of respondents No.1(ii), 1(v), 1(viii) & 1(ix) proceeded against ex parte vide order dated 04.07.2025 passed by rt Additional Registrar (Judicial).
Let fresh steps for the service of respondents No.1(vi) be taken within a week. On taking such steps, issue notice to the said respondent, returnable within four weeks.
List after four weeks. In the meanwhile, consequential steps for bringing on record the legal heirs of deceased respondent No.1(vii) be also taken.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Madan Lal and others vs. M/s Sharma Ayurved Private Limited and others Civil Suit No.30 of 2025 .
13.11.2025 Present: Ms. Amibika Kotwal, Advocate, for the plaintiffs.
Defendant No.1 proceeded against ex parte vide order dated 19.4.2024.
Mr. Desh Raj Thakur, Advocate, for defendant No.2.
Mr. Shreyak Sharda, Advocate, for defendants No.3 and 4. Mr. Vikram Thakur, Advocate, for defendants No.5 & 6.
of Civil Suit No.30 of 2025 Written statement is stated to have been filed on behalf of rt defendant No.2. However, the same is not on record.
The written statement so filed be traced and post removal of objection(s), if any, be placed on record well before the next date of hearing.
Insofar as defendants No.3 to 6 are concerned, learned counsel for the said defendants submit that written statement on their behalf shall be filed within four weeks.
Learned counsel for defendant No.2 submits that he has filed an application under Order 7 Rule 11 of the Civil Procedure Code.
However, the same is not on record.
The application so filed be traced and post removal of objection(s), if any, be placed on record well before the next date of hearing.
List after four weeks. Henceforth, name of Mr. Vikram Thakur, learned Advocate be reflected in the cause list as a counsel for defendants No.5 & 6.
OMP No.335 of 2025Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Arjun vs. Ravi Chand Thakur and others CMPMO No.653 of 2024 .
13.11.2025 Present: Mr. Vivek Negi, Advocate, for the petitioner.
Mr. Narender Singh Guleria, Advocate, for respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.2 to 4/State.
of Mr. Maan Singh, Advocate, for respondent No.5.
In the case at hand, while allowing the present petition, cost rt had been imposed upon respondent No.1. For compliance qua the said deposit, the matter has been listed today. However, the cost has not been deposited till date.
Learned counsel for respondent No.1 seeks time for depositing the cost. As prayed, list the matter for compliance on 20.11.2025.
( Bipin C. Negi )
November 13, 2025 (KS) Judge
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Phool Dassi vs. Shyam Nar
CMPMO No.547 of 2024
.
13.11.2025 Present: Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
None for the respondent.
At the request of learned counsel for the petitioner, list on of 19.11.2025.
rt November 13, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Vinod Kumar and another vs. Priya Brat and others CMPMO No.634 of 2024 .
12.11.2025 Present: Ms. Pooja Thakur, Advocate, vice Mr. R.S. Chandel, Advocate, for the petitioner.
Learned vice counsel appearing on behalf of the petitioner of seeks time to ascertain the status of the lis wherefrom the present proceedings have arisen.
List on 19.11.2025.
rt
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Anant Ram (deceased) through LRs. vs. Janak Raj RSA No.135 of 2020 .
12.11.2025 Present: Mr. Vivek Singh Thakur, Advocate, for the appellants.
Mr. Karanveer Singh Thakur, Advocate, for the respondent.
Learned counsel appearing on behalf of the appellants of submits that the appellants, in the case at hand, intend to engage another counsel, therefore, he prays for an adjournment. Prayer not opposed.
rt List after four weeks.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Smt. Vidya Devi and others vs. Laza Ram (deceased) through LRs. and others .
RSA No.394 of 201812.11.2025 Present: Mr. Shiv Pal Manhans, Advocate, vice Mr. Vikas Rathore, Advocate, for the appellants.
Ms. Vandana Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for respondents No.1(a) to 1(e).
of Learned counsel appearing on behalf of the appellants submits that learned original counsel is unavailable today on rt account of personal difficulty. He prays for an adjournment. Prayer not opposed.
Keeping in view the order dated 08.07.2025, list the matter for final hearing at the admission stage, on 27.11.2025.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Sohan Singh vs. H.P. Gramin Bank RSA No.3 of 2025 .
12.11.2025 Present: Ms. Suchitra Sen, Advocate, for the appellant.
Mr. K.B. Khajuria, Advocate, for the respondent.
Record stands received.
of Learned counsel for the parties intend to go through the same. List after four weeks. In the meanwhile, power of attorney on behalf of the respondent be also filed.
rt
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Chet Ram vs. Bazeeru Ram (deceased) through LRs.
CMPMO No.674 of 2024.
12.11.2025 Present: Mr. Harish Kumar, Advocate, vice Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Tanishq Chandel, Advocate, vice Mr. Kush Sharma, Advocate, for the respondents.
of As jointly prayed, list after three weeks.
rt November 12, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Sher Singh vs. Rakesh Chand and another CMPMO No.673 of 2024 .
12.11.2025 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the respondents.
of As jointly prayed, list after four weeks.
rt ( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Nand Lal vs. Roshan Lal and others CMPMO No.652 of 2024 .
12.11.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for the petitioner.
Mr. Aman Parth Sharma, Advocate, for the respondents.
of Learned Senior Counsel appearing on behalf of the petitioner has placed reliance upon the decisions of the Hon'ble Orissa High Court, in Kusasan Samal and others vs. Chandramani Pradhan rt (dead) after him Panchel Bewa and others, AIR 2003 Orissa 157 & Nityananda Majhi vs. Sipra Das and etc. AIR 1986 Orissa 102 and decision of Co-ordinate Bench of this Court in RSA No.435 of 2005 titled Devi Singh and others vs. The Chairman, Managing Committee, DAV Public School Chitar Gupt Road, New Delhi and others, dated 19.11.2009.
Learned counsel appearing on behalf of the respondents seeks time to go through the same.
List on 13.11.2025.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Rukaiya vs. Sadik and others
CMPMO No.588 of 2024
.
12.11.2025 Present: Mr. Servedaman Rathore, Advocate, for the petitioner.
None for the respondents.
Henceforth, name of Mr. Desh Raj Thakur, learned Advocate of be reflected in the cause list as a counsel for the respondents.
List after four weeks. In the meanwhile, power of attorney on rt behalf of the respondent be also filed.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Suresh Kumar and others vs. Moti Ram (deceased) through LRs. and others .
RSA No.40 of 201812.11.2025 Present: Mr. Vivek Singh Thakur, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondents.
of RSA No.40 of 2018 Learned vice counsel appearing on behalf of the respondents submits that learned Senior Counsel who is to argue the case is rt unavailable today on account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List after four weeks.
CMP No.894 of 2018 and CMP No. 19025 of 2024 In the meanwhile, pleadings in the present applications be also completed.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Vikrant Sood vs. Ram Kumari and others Civil Revision No.86 of 2015 .
12.11.2025 Present: Mr. Anuj Gupta, Advocate, for the petitioner.
Mr. Deepak Gupta, Advocate, for respondents No.2 to 4.
None for respondents No.5 and 6.
Respondent No.1 is stated to have expired.
of CMP No.23352 of 2024 rt At the request of learned counsel for the non-applicant/ petitioner, list for consideration on 19.11.2025.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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The Principal Secretary Revenue to the Government of H.P. and others vs. Budhu .
CMP(M) No.1892 of 202512.11.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants/appellants.
On taking steps within three days, issue notice to the of respondent, returnable within four weeks.
rt November 12, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:09 :::CIS Satnam Singh vs. Sobha Nath Verma and another CMP(M) No.1704 of 2025 .
12.11.2025 Present: Mr. Hitesh Kumar, Advocate, for the applicant/appellant.
Ms. Dhanwanti, Advocate, for respondents No.1 and 2.
Reply, if any, be filed within four weeks. List thereafter.
of
rt ( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Vishal Kumar Sood vs. Vijay Kumar Sood CMPMO No.344 of 2025 .
12.11.2025 Present: Mr. Dheeraj K. Verma, Advocate, for the petitioner.
Mr. Peeyush Verma, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the respondent.
Records of CMA No.192-6 of 2013, decided by Senior Civil of Judge, Shimla, on 17.12.2019 and CMP No.232-S/6 of 2021, decided by learned District Judge, Shimla, District Shimla, Himachal rt Pradesh, on 16.05.2025, be called for.
List after three weeks.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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The Highway Administrator and Project Director vs. Bhola and others .
Arbitration Appeal No.208 of 2025 12.11.2025 Present: Mr. Sumeet Raj Sharma, Advocate, for the appellants.
Mr. Maan Singh, Advocate, for respondents No.1 to 3.
Mr. Raj Kumar Negi, Additional Advocate General, for of respondents No.4 & 5/State.
OMP No.710 of 2025rt Further time prayed to deposit the entire awarded amount along-with up-to-date interest.
Let the needful be done within two weeks. It is made clear that if the entire awarded amount along-with up-to-date interest is not filed within the said period, then the interim protection granted vide order dated 02.06.2025 shall automatically stand vacated without reference this Court.
The application stands disposed of.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Ram Craft Mills and another vs. Munish Bhardwaj RSA No.164 of 2025 .
12.11.2025 Present: Ms. Ankita, Advocate, vice Mr. N.K. Banka, Advocate, for the appellants.
Mr. Sunny Modgill, Advocate, for the respondent.
of CMP Nos.17012 & 17013 of 2025 Learned counsel for the respondent submit that replies to the present applications stand filed. Learned vice counsel appearing on rt behalf of the appellants/applicants submits that she has received copies of the same. However, the same are not on record.
The replies so filed be traced and post removal of objection(s), if any, be placed on record well before the next date of hearing.
Rejoinder(s) to the replies so filed, as prayed, be filed within four weeks. List thereafter.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Jitender Nath and another vs. Praveen Kumar CMPMO No.87 of 2025 .
12.11.2025 Present: Mr. Surya Chauhan, Advocate, for the petitioners.
Mr. Aman Sood, Advocate, for the respondent.
CMP No.3739 of 2025of Rejoinder, if any, be filed within four weeks. List thereafter.
rt ( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Bimla Devi vs. Kailash and others Civil Suit No.43 of 2025 .
12.11.2025 Present: Mr. Aman Parth Sharma, Advocate, for the plaintiff.
Mr. Sumit Sharma, Advocate, for defendants No.1 to 3.
Civil Suit No.43 of 2025 & OMP No.1337 of 2025 of Written statement and reply be filed on or before the next date of hearing.
rt As per report of the Registry, defendant No.4 could not be served as she is stated to be residing at Bangalore.
In view thereof, let fresh steps for the service of defendant No.4 be taken within three days. On taking such steps, issue notice to the said defendant, returnable within four weeks.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Hukum Chand and others vs. NHAI and another Arbitration Case No.37 of 2025 .
12.11.2025 Present: Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the petitioners.
Mr. Karan Sharma, Advocate, for respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State.
of Learned counsel appearing on behalf of respondent No.2 submits that records shall be received from respondent No.2 during rt the course of the day.
In view thereof, list the matter on 26.11.2025.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Madhur Kashyap vs. Bheem and another Civil Suit No.7 of 2025 .
12.11.2025 Present: None for the plaintiff.
Defendant No.1 ex parte vide order dated 06.03.2025, passed by Additional Registrar (Judicial).
Mr. Pranshul Sharma, Advocate, vice Mr. N.K. Bhalla, Advocate, for defendant No.2.
of Civil Suit No.7 of 2025 & OMP No.30 of 2025 Replication to the written statement and rejoinder to the rt reply, if any, be filed on or before the next date of hearing.
List after four weeks. In the meanwhile, power of attorney on behalf of the plaintiff be also filed.
( Bipin C. Negi )
November 12, 2025 (KS) Judge
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Rattani Devi vs. Kamla Devi and others RSA No.153 of 2025 .
11.11.2025 Present: Mr. Mohit Jaitak, Advocate, through video conferencing, for the appellant.
Mr. Raditya Katoch, Advocate, for the respondents.
RSA No.153 of 2025of Admitted on substantial question of law No.1, framed at Page-12 of the paper book.
rt In support of substantial question of law, on which the appeal has been admitted, learned counsel for the appellant has placed reliance upon the decision of the Hon'ble Apex Court in Bhagavathiammal vs. Marimuthu Ammal and others, 2010 SCC OnLine Mad 2928.
CMP No.15374 of 2025Reply, if any, be filed within four weeks. Till the next date of hearing, the respondents are restrained from alienating the suit land or changing the nature thereof.
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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Anita Gandotra and another vs. Rajrani Puri and others .
RSA No.113 of 202511.11.2025 Present: Mr. Karanveer Singh, Advocate, for the appellants.
Mr. Nimish Gupta, Advocate, for respondent No.1.
Mr. Vivek Sharma, Advocate, for respondent No.5.
of Learned counsel appearing on behalf of the appellants submits that learned original counsel is unavailable today on rt account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List after two weeks.
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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Bashir Ali and others vs. Sarwari Begum and another .
CMPMO No.145 of 201811.11.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the petitioners.
Mr. Ashok Kumar, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the respondents.
of At the request of learned vice counsel appearing on behalf of the respondents, list on 20.11.2025.
rt
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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Ashiq Ali vs. Rajender Bansal RSA No.240 of 2025 .
11.11.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Trigun Singh Negi, Advocate, for the appellant.
Mr. Ashok Kumar Tyagi, Advocate, for the respondent.
of CMP(M) No.1900 of 2025 & RSA No.240 of 2025 Notice.
Learned counsel for the respondent submits that he has filed rt caveat, hence, he appears and waives service of notice on behalf of the respondent.
List for consideration on 19.11.2025.
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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Ram Pal and others vs. Mehar Chand and another RSA No.280 of 2024 .
11.11.2025 Present: Ms. Kamlesh Sharma, Advocate, vice Mr. A.S. Rana, Advocate, for the appellants.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rahul, Advocate, for the respondents.
of CMP No.23752 of 2025 Reply, if any on behalf of the non-applicants/appellants be rt filed within two weeks. List thereafter.
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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Girdhari Lal vs. Bakhshish Singh and another CMPMO No.559 of 2025 .
11.11.2025 Present: Mr. Raditya Katoch, Advocate, for the petitioner.
None for the respondents.
Though served, no one has put in appearance on behalf of of the respondents, hence, they are proceeded against ex parte.
List after four weeks.
rt
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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Narayan Dass vs. Ajay Kumar and others CMPMO No.441 of 2025 .
11.11.2025 Present: Mr. Varun Rana, Advocate, for the petitioner.
Mr. Abhinav Mohan Goel, Advocate, for respondents No.1 and 2.
Ms. Shreya Chauhan, Advocate, for respondent No.3.
CMP No.26898 of 2025of Heard learned counsel for the parties.
In the interest of justice, the documents appended along with rt the present application are ordered to be taken on record. The application stands disposed of.
CMP No.26899 of 2025The applicant is exempted from filing the true typed copies of Annexure P-11 and P-12, at this stage, subject to filing of the same within seven days, as and when directed to do so.
The application stands disposed of.
CMPMO No.441 of 2025As jointly prayed, list on 24.11.2025.
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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Bal Krishan and others vs. Bhagat Ram and others RSA No.216 of 2025 .
11.11.2025 Present: Mr. Karanveer Singh, Advocate, vice Mr. H.S. Rangra, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for respondents No.1 and 18.
Mr. Mandeep Chandel, Advocate, for respondents No.14 to 17. of At the request of learned vice counsel appearing on behalf of rt the appellants, list the matter after three weeks.
( Bipin C. Negi )
November 11, 2025 (KS) Judge
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M.C. Dharamshala vs. Tek Chand Rana and another CMPMO No.631 of 2023 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioner.
Ms. Geetanjali, Proxy Counsel, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/ State.
of CMP No.7878 of 2025 Time for filing reply is being sought since 13.05.2025.
rt However, till date no reply has been filed.
By way of indulgence, one more opportunity to file the reply is being afforded. Let the needful be done within three weeks. It is made clear that if the reply is not filed within the said period, then the right to file the same shall automatically stand closed without further reference to this Court.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Sanjeev Kumar Bansal vs. Swaran Kanta CMPMO No.530 of 2024 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioner.
Further time prayed for bringing on record the legal heirs of deceased sole respondent.
of Let the needful be done within four weeks. List thereafter.
rt ( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Uma Kumari vs. Manoj Kumar
CMPMO No.486 of 2024
.
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioner.
Learned Proxy Counsel, under instructions, submits that an application for substituted service of respondent No.1 has been filed.
of However, the same is not on record.
The application so filed be traced and post removal of rt objection(s), if any, be placed on record well before the next date of hearing.
List after one week.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Karnail Singh vs. Ashok Kumar (deceased) through LRs.
.
CMP(M) No.447 of 202410.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the applicant.
Ms. Geetanjali, Proxy Counsel, for proposed LRs. No.1(a) and 1(b).
of Let steps for the service of respondent No.1(c) and 1(d) be taken within a week.
rt On taking such steps, issue notice to the said respondents, returnable within four weeks. In the meanwhile, power of attorney on behalf of contesting respondents be also filed.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Sudarshan Kumar vs. Jai Chand and others CMP(M) No.445 of 2024 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the appellant.
Ms. Geetanjali, Proxy Counsel, for respondent No.1.
Rejoinder, if any, be filed within four weeks. List thereafter.
of
rt ( Bipin C. Negi )
November 10, 2025 (KS) Judge
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State of Himachal Pradesh through District Collector vs. Lalman (deceased) through LRs.
.
CMP(M) No.318 of 202410.11.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants/State.
Ms. Geetanjali, Proxy Counsel, for respondents No.1(a) and 1(c).
of Learned Additional Advocate General submits that in terms of previous order dated 31.10.2025, correct address for effecting rt service upon respondent No.1(b) stands furnished by the respondents. In view of the aforesaid, he submits that steps for effecting service upon respondent No.1(b) shall be taken within three days.
On taking such steps, issue notice to respondent No.1(b), returnable within four weeks.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Vidya Dutt vs. Kamal and others RSA No.142 of 2023 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the appellant.
Fresh steps for the service of LR No.2(a), by way of filing correct address, be taken within two weeks.
of On taking such steps, issue notice to the said legal heir, returnable within four weeks.
rt ( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Maya Devi and others vs. State of HP and another RSA No.199 of 2022 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the appellants, except deceased appellant No.9.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
of Objections in the application filed for bringing on record the legal heirs of deceased appellant No.9 be positively removed within rt six weeks. List thereafter.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Harvant Singh Cheema vs. Raj Cheema and another CMPMO No.46 of 2022 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioner.
Ms. Geetanjali, Proxy Counsel, for respondents No.1(i) and 1(ii).
Mr. Balram Sharma, Deputy Solicitor General of India, for respondent No.2/Union of India.
of Learned Deputy Solicitor General of India, on instructions, submits that previous order has not been complied with.
rt In view thereof, list the matter for consideration on merits after six weeks.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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The Managing Director, L.R. Group of Institutes and another vs. Anil Pundir .
RSA No.57 of 202110.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the appellants.
None for the respondent.
RSA No.57 of 2021of Certified copy of the trial Court judgment is stated to have been filed. However, the same is not on record. Registry is directed rt to trace the same and place on record, if in order.
CMP No.10886 of 2023Pleadings are complete.
Since the present application has been filed under Order 41 Rule 27 read with Section 151 of the Civil Procedure Code, the same shall be considered at the time of final hearing of the appeal, in terms of order dated 28.08.2024.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Sukhdev and others vs. Ranjeet Singh and others .
CMPMO No.9 of 202010.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioners.
Ms. Geetanjali, Proxy Counsel, for the respective contesting respondents.
of Respondents No.3 to 5, 11, 13 and 18 proceeded against ex parte vide order dated 27.02.2020.
Further time prayed to comply with order dated 01.09.2025. rt Let the needful be done within a week. List thereafter.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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The Government of India and others vs. Amit Sahni and another .
Arbitration Case No.9 of 202010.11.2025 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for the of respondent/State.
Learned Deputy Solicitor General of India submits that he rt would be appearing on behalf of all the objectors.
In view thereof, there is no need to file power of attorney.
Henceforth, name of learned Deputy Solicitor General of India be reflected in the cause list as a counsel for the petitioners.
List after four weeks.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Sundar Singh (deceased) through LRs. vs. Roop Singh and another .
RSA No.594 of 2019 with CO No.32 of 2020 10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the appellants/non-cross objectors.
Ms. Geetanjali, Proxy Counsel, for respondents No.1 and 2 and cross-objectors in CO No.32 of 2020 of Learned Proxy Counsel appearing on behalf of respondents No.1 & 2/Cross-objectors submits that calculation in terms of order rt dated 01.07.2025, has been filed. However, the same is not on record.
The calculation so filed be traced and post removal of objection(s), if any, be placed on record well before the next date of hearing.
List after two weeks.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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DAV College Management Trust & others vs. Suram Chand and others .
RSA No.470 of 201810.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the appellant.
Ms. Geetanjali, Proxy Counsel, for respondents No.3(a) to 3(d).
of Respondent No.1(a) is stated to have expired.
Further time prayed for bringing on record the legal heirs of rt deceased respondent No.1(a).
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Nek Raj vs. Asho Devi
RSA No.152 of 2018
.
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the appellant.
Respondent is stated to have expired.
CMP(M) No.1571 of 2025of Though legal heirs of deceased respondent No.1 stands served, however, none has put in appearance on their behalf.
rt Sole respondent had died on 18.1.2021 leaving behind her legal heirs mentioned in Paragraph-1 of the application. The right to sue survives/inheres in the said legal heirs of deceased sole respondent.
For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.1 is condoned and abatement, if any, is set aside. Legal heirs of deceased sole respondent, mentioned in Paragraph-1 of the application, are ordered to be brought on record. Amended memo of parties be filed within four weeks. The application stands disposed of.
RSA No.152 of 2018On taking steps within three weeks, issue notice to the newly added respondents, i.e., respondents No.1(a) to 1(d), returnable within four weeks thereafter.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Dharam Dutt vs. Hari Saran and others CMPMO No.461 of 2017 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioner.
Ms. Geetanjali, Proxy Counsel, for the respondents.
CMP(M) No.1717 of 2025of On taking steps within three days, issue notice to the proposed legal heirs of deceased respondent No.1, mentioned in rt Paragraph-3 of the application, returnable within four weeks.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Sunil vs. The State of Himachal Pradesh Cr.MP(M) No.2655 of 2025 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
of Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent/State and seeks time to file status report.
rt List on 10.12.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
November 10, 2025 (KS) Judge
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Rajesh Sharma vs. Naresh Bhuarindra Civil Revision No.161 of 2025 .
10.11.2025 Present: Mr. Nalneesh, Proxy Counsel, for the petitioner.
List next week.
of
( Bipin C. Negi )
November 10, 2025 (KS) Judge
rt
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Sher Singh and others vs. Ganga Ram and others RSA No.154 of 2023 .
06.11.2025 Present: None for the appellants.
Mr. Het Ram Thakur, Advocate, for respondent No.1.
Mr. Rahul Gathania, Advocate, for respondents No.2 to 6.
of Despite repeated calls, there is no appearance on behalf of the appellants. In the interest of justice, list after four weeks.
rt
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Sunita Sharma vs. Gopal Singh RSA No.244 of 2019 .
06.11.2025 Present: Mr. Abhinav Mohan Goel, Advocate, for the appellant.
Mr. Somesh Sharma, Advocate, vice Mr. Karun Negi, Advocate, for respondent No.1.
Service of respondent No.2 is dispensed with vide order dated 15.09.2021.
of As jointloy prayed, list after three weeks.
rt
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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M/s Kahan Chand and sons Agencies Pvt. Ltd. vs. Ravi Chand Sood and others .
CMPMO No.418 of 202506.11.2025 Present: Mr. Abhinav Thakur, Advocate, vice Mr. Ajay Sharma, Advocate, for the petitioner.
Mr. Bhupender Gupta, Senior Advocate with Ms. Seema Sood, Advocate, for respondents No.1 to 3.
of Mr. Anil Chauhan, Advocate, for respondent No.4.
Mr. Mohit Sharma, Advocate, vice Mr. Tejassvi Dogra, Advocate, for respondent No.5.
rt Ms. Sugandh Verma, Advocate, vice Mr. Dhananjay Sharma, Advocate, for respondent No.6.
Records of the trial Court be sent back forthwith. Parties are directed to appear before the trial Court on 18.11.2025. Mere pendency of the present proceeding shall not preclude the trial Court from proceeding further in the matter.
List on 21.11.2025.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Narip Bajwa vs. Sanjeev Maria a/w connected matter CMPMO No.355 of 2025 a/w CMPMO No.255 of 2025 .
06.11.2025 Present: Mr. Rohit Sharma, Advocate, for the petitioner, in CMPMO No.355 of 2025 and for the respondent, in CMPMO No.255 of 2025.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the respondent, in CMPMO No.355 of 2025 and for the petitioner, in CMPMO No.255 of 2025.
of As jointly prayed, list on 24.11.2025.
rt
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Om Parkash vs. Sandesh Kumar and another CMPMO No.311 of 2024 .
06.11.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the petitioner.
Mr. Lovneesh Kanwar, Senior Advocate with Mr. Tek Chand, Advocate, for the respondent.
of At the request of learned vice counsel appearing on behalf of the petitioner, list after two weeks.
rt
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Rajinder Singh and others vs. Shobha Ram (deceased) through LRs.
.
RSA No.299 of 202406.11.2025 Present: Ms. Shine Sehgal, Advocate, vice Mr. Mohar Singh, Advocate, for the appellants.
Mr. Dibender Ghosh, Advocate, for the respondents.
of Learned vice counsel appearing on behalf of the appellants submits that learned original counsel is unavailable today on rt account of personal difficulty. She prays for an adjournment.
Prayer not opposed.
List after four weeks. In the meanwhile, power of attorney, if not filed, be filed on behalf of both the parties.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Jaswant Singh and others vs. Shyam Lal and others RSA No.277 of 2024 .
06.11.2025 Present: Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Praveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for respondents No.1 to 10.
List along-with RSA No.276 of 2024.
of rt November 06, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Kamlesh Kalia vs. Babu Ram (deceased) through LRs.
.
RSA No.259 of 202406.11.2025 Present: Mr. Vishal Mohan, Senior Advocate with Mr. Praveen Sharma, Advocate, for the appellant.
Mr. Shagun Sharma, Advocate, vice Mr. Arun Kaushal, Advocate, for the respondents.
of At the request of learned vice counsel appearing on behalf of the respondents, list after two weeks.
rt
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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SJVN Ltd. vs. M/s Patel Gammon JV Civil Suit No.83 of 2019 .
06.11.2025 Present: Mr. K.S. Banyal, Senior Advocate with Mr. Uday Singh Banyal, Advocate, for the plaintiff.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for the defendant.
of OMP No.1056 of 2025 Rejoinder, if any, be filed within four weeks. List thereafter.
rt
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Khem Chand vs. Kanta Devi and others CMP(M) No.589 of 2025 in .
RSA No.401 of 201806.11.2025 Present: Mr. G.R. Palsra, Advocate, for the appellant/non-applicant.
Mr. Vedhant Ranta, Advocate, for respondent No.1/ applicant.
Mr. G.R. Palsra, Advocate, for respondents No.2 to 8.
of Learned counsel appearing on behalf of the applicant submits that rejoinder has been filed. However, the same is not on record.
rt The rejoinder so filed be traced and post removal of objection(s), if any, be placed on record well before the next date of hearing.
List after two weeks.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Project Director NHAI and another vs. Jeeva Nand and another .
OMP(M) No.288 of 202506.11.2025 Present: Ms. Shriya, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the applicant.
Mr. Devender K. Sharma, Advocate, for respondent No.1.
of Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
OMP(M) No.288 of 2025rt Heard counsel for the parties and perused the record.
For the sufficient cause shown in the application, the same is allowed. Delay of 12 days in filing the appeal is condoned. The application stands disposed of.
Arbitration Appeal No._____of 2025 Be registered.
List for consideration after four weeks.
CMP No.______of 2025 Be registered.
Till the next date of hearing, operation and execution of impugned judgment dated 02.01.2025, passed by learned District Judge, Mandi Division, District Mandi, Himachal Pradesh, in Arbitration Petition No.187 of 2023, titled Project Director of National Highway Authority of India and another vs. Jeeva Nand and another, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest, within a period of four weeks.
Application stands disposed of.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Anita vs. Ravinder Kumar
CMP(M) No.225 of 2025
.
06.11.2025 Present: Mr. H.C. Sharma, Advocate, for the applicant.
Mr. Lal Singh Mehta, Advocate, for the respondent.
Learned counsel appearing on behalf of the applicant submits of that he has been recently engaged and seeks time to file fresh power of attorney.
rt Let the needful be done within two weeks. List thereafter. In the meanwhile, rejoinder, if any, be also filed.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Des Raj vs. The Himachal Pradesh Tourism Development Corporation Ltd.
.
Execution Petition No.213 of 2025 06.11.2025 Present: Mr. O.P. Goel, Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for the respondent.
of Learned counsel appearing on behalf of the respondent submits that interest on the amount of Rs.11,00,000/- already paid to the petitioner shall be remitted to the petitioner within three days rt from today. However, insofar as the arrears on account of the revision of pay scale are concerned, he submits that the matter has already been considered by the Board of Directors and the said authority has resolved to raise a loan in the near future for making payments qua the same as a huge amount is involved with respect to other similarly situated individuals also.
In view of above submission, list the matter after four weeks.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Pratap Singh Thakur vs. Baldev Singh Bhandari RSA No.271 of 2024 .
06.11.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the appellants.
Mr. Parveen Kumar Chandel, Advocate, for the respondent.
of Learned counsel for the appellants submits that the certified copy of the trial Court judgment shall be filed within two weeks. List thereafter. rt ( Bipin C. Negi ) November 06, 2025 (KS) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Shahin vs. Shabina Anjum aw connected matter CMPMO No.261 of 2024 a/w .
CMPMO No.262 & 263 of 2024 06.11.2025 Present: Mr. Gourav Chaudhary, Advocate, vice Ms. Vandana Misra, Advocate, for the petitioner, in CMPMO No.261 of 2024 and for the respondent in CMPMO Nos.262 & 263 of 2024.
Mr. Hitender Verma, Advocate, for the petitioner, in CMPMO Nos.262 & 263 of 2024 and for the respondent in CMPMO of No.261 of 2024.
CMP No.25298 of 2025 in CMPMO No.261 of 2024 rt The applicant is exempted from filing English translated copy of Annexure P-7, appended along with the affidavit of assets and liabilities, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
CMPMO No.261 of 2024Affidavit of assets and liabilities has not been filed on behalf of the respondent. Let the same be filed within four weeks. List thereafter.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Himmat Ram and another vs. Dharam Dass and others RSA No.195 of 2024 .
06.11.2025 Present: Mr. Surila Sangam, Advocate, for the appellants.
Mr. Digvijay Singh Bisht, Advocate, vice Mr. Sumit Sharma, Advocate, for respondent No.1.
Mr. Virender Singh Kanwar, Advocate, for respondent No.9.
of Respondents No.2 and 8 proceeded against ex parte vide order dated 11.09.2024.
rt Learned counsel appearing on behalf of the appellants seeks time to file fresh amended memo of parties. Besides the aforesaid, process fee for effecting service of newly added respondents No.10(a) to 10(c) and 29(a) to 29(c) be taken within a week.
On taking such steps, issue notice to the said newly added respondents, returnable within four weeks.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Shiva Mata (Hindu Goddess) and another vs. Tulsi Ram and another .
CMPMO No.18 of 202406.11.2025 Present: Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for the petitioners.
Mr. Ravneet Kumar, Advocate, for respondent No.2.
Respondent No.1 is stated to have expired.
of Let consequential steps for bringing on record the legal heirs of deceased respondent No.1 be positively taken within a period of rt one week. List thereafter.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Rajinder Singh vs. MORT&H and another Civil Suit No.14 of 2024 .
06.11.2025 Present: Ms. Kusum Chaudhary, Advocate, for the plaintiff.
Mr. B.N. Sharma, Additional Advocate General, for defendant No.3/State.
OMP(M) No.416/2025 & OMP No.1319 of 2025 of Defendant No.4 though served for 14.08.2025 could not put in appearance on 25.08.2025 before Additional Registrar (Judicial) rt and, hence, was proceeded against ex parte.
The application (OMP No.1319 of 2025) for setting aside ex parte order dated 25.08.2025 along-with an application (OMP(M) No.416 of 2025) for condoning the delay has been filed by way of an abundant caution.
No reply has been filed to the present application. The non-
applicants have no objection if in case the applications are allowed.
For the good cause assigned in the application (OMP No.1319/2025) for previous non appearance and for the sufficient cause shown in application (OMP(M) No.416 of 2025), the delay is condoned and ex parte order dated 25.08.2025, passed by Additional Registrar (Judicial) is set aside. Defendant No.4 is permitted to join the proceedings.
The applications stand disposed of.
OMP No.311 of 2025Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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Mansha Ram and others vs. Sarwan Singh (deceased) through LRs.
.
RSA No.159 of 202306.11.2025 Present: Mr. Sahil Sharma, Advocate, vice Mr. Munish Dhatwalia, Advocate, for the appellants.
Mr. Amit Himalvi, Advocate, vice Ms. Kamakshi Tarlokta, Advocate, for respondents No.1(b)(ii) and 1(b)(iii).
of Mr. Aman Parth, Advocate, for respondents No.1 (c) and 1(f).
Despite having been validly served, as is evident from order rt dated 21.10.2024, passed by Additional Registrar (Judicial), no power of attorney on behalf of respondent No.1(c) has been filed till date. Hence, he is proceeded against ex parte.
Since the present appeal stands admitted vide order dated 02.09.2024, therefore, list the same for hearing in due course.
( Bipin C. Negi )
November 06, 2025 (KS) Judge
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The Mandi Urban Cooperative Bank Ltd. vs. Daya Devi .
RSA No.244 of 202404.11.2025 Present: Mr. Sarthak Upadhyay Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the appellant.
Ms. Anubhuti Sharma, Advocate, vice Mr. Sahil Malhotra, Advocate, for the respondent.
of At the request of learned vice counsel appearing on behalf of the appellant, in order to enable him to prepare the case, list after rt four weeks.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Kaushalya Devi vs. Usha Verma and others RSA No.219 of 2020 .
04.11.2025 Present: Mr. Vishwas Kaushal, Advocate, vice Mr. Vivek Negi, Advocate, for the appellant.
Ms. Tamana and Ms. Sana Rana, Advocates, for respondents No.1 and 2.
Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, of Advocate, for respondent No.3.
As jointly prayed, list after three weeks.
rt
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Narayan Dass vs. Ajay Kumar and others CMPMO No.441 of 2025 .
04.11.2025 Present: Mr. Varun Rana, Advocate, for the petitioner.
Mr. S.M. Goel, Senior Advocate with Mr. Abhinav M. Goel, Advocate, for respondents No.1 and 2.
Ms. Sneh Bhimta, Advocate, for respondent No.3.
of At the request of learned counsel for the petitioner, list on 11.11.2025.
rt
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Rajesh Kumar vs. Gurmukh Singh (deceased) through LRs. and others .
CMPMO No.99 of 202504.11.2025 Present: Mr. Anuj Nag, Advocate, for the petitioner.
Mr. S.M. Goel, Senior Advocate with Mr. Abhinav M. Goel, Advocate, for respondents No.1(a) to 1(c).
of As jointly prayed, list on 10.11.2025. In the meanwhile, power of attorney on behalf of respondent No.1(c) be also filed.
rt
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Mridul Nag and others vs. Anoop Dutta @ Anup Dutta and another .
Civil Revision No.26 of 202504.11.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Ajit Pal Singh Jaswal, Advocate, for the petitioners.
Mr. Rahul Sharma, Advocate, vice Mr. Deepak Gupta, Advocate, for respondent No.1.
of Mr. Manish Thakur, Deputy Advocate General, for respondent No.2/State.
rt As jointly prayed, list after four weeks.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Poonam vs. Sagli Ram and another RSA No.4 of 2025 .
04.11.2025 Present: Mr. Surya Chauhan, Advocate, for the appellant.
Mr. Gaurav Sharma, Advocate, for respondent No.1.
Mr. Ashwani Kaundal, Advocate, for respondent No.2.
of At the request of learned counsel for the appellant, list after four weeks.
rt
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Savita Sharma vs. Chander Kant and others CMPMO No.371 of 2024 .
04.11.2025 Present: Mr. N.K. Bhalla, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.2 and 3/State.
of As jointly prayed, list in the first week of December, 2025.
rt ( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Jaswant Singh and others vs. Shyam Lal and others RSA No.276 of 2024 .
04.11.2025 Present: Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Y.P. Sood, Advocate, for respondents No.1 to 10.
CMP No.22307 of 2024Pleadings are complete. List for consideration after two of weeks.
RSA No.276 of 2024rt List along-with RSA No.277 of 2024.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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NTPC Ltd. vs. Balak Ram and others a/w connected matter .
Civil Revision No.171 of 2024 a/w Civil Revision No.17 of 2025 Civil Revision No.171 of 2024 04.11.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Ajit Pal Singh Jaswal, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for respondents No.1 and 2.
of Mr. Manish Thakur, Deputy Advocate General, for respondent No.3/State.
rt Civil Revision No.17 of 2025 Mr. Pranjal Munjal, Advocate, vice Mr. Ajit Pal Singh Jaswal, Advocate, for the petitioner.
Mr. Varun Rana, Advocate, for respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2/State.
Learned counsel for the parties jointly submit that similar matters are coming up for consideration before the Hon'ble Supreme Court.
In view thereof, list the matter after eight weeks.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Shilpa Hans and others vs. Manoj Kumar and others CMPMO No.91 of 2024 .
04.11.2025 Present: Mr. G.R. Palsra, Advocate, for the petitioners.
Ms. Devyani Sharma, Senior Advocate with Ms. Anita Dogra and Mr. Anirudh Sharma, Advocates, for the respondents.
Learned counsel for the petitioners seeks time to prepare the of case at hand.
As prayed, list after three weeks.
rt
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Rattan Chand and another vs. Architect Planner, M.C. Shimla and others .
CMPMO No.24 of 202404.11.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Sumit Sood and Mr. Rohit, Advocates, for the petitioners.
Mr. Vivek Sharma, Advocate, for respondents No.1 and 2.
Mr. Mohinder Verma, Advocate, vice Mr. Pradeep Verma, Advocate, for respondent No.3.
of Ms. Richa Sharma, Advocate, for respondent No.4.
rt As jointly prayed, list on 20.11.2025.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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National Highway Authority of India vs. Ramesh Chand .
OMP(M) No.257 of 202504.11.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant/appellant.
OMP(M) No.257 of 2025Heard counsel for the applicant and perused the record.
of For the sufficient cause shown in the application, the same is allowed. Delay of 263 days in filing the appeal is condoned. The rt application stands disposed of.
Arbitration Appeal No._____of 2025 Be registered.
List for consideration after four weeks.
CMP No.______of 2025 Be registered.
Till the next date of hearing, operation and execution of impugned order dated 02.09.2024, passed by learned District Judge, Mandi Division, District Mandi, Himachal Pradesh, in Arbitration Petition No.273 of 2023, titled National Highways Authority of India vs. Ramesh Chand, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest, within a period of four weeks.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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National Highway Authority of India vs. Ramesh Chand .
OMP(M) No.257 of 202504.11.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant/appellant.
OMP(M) No.257 of 2025Heard counsel for the applicant and perused the record.
of For the sufficient cause shown in the application, the same is allowed. Delay of 263 days in filing the appeal is condoned. The rt application stands disposed of.
Arbitration Appeal No._____of 2025 Be registered.
List for consideration after four weeks.
CMP No.______of 2025 Be registered.
Till the next date of hearing, operation and execution of impugned order dated 02.09.2024, passed by learned District Judge, Mandi Division, District Mandi, Himachal Pradesh, in Arbitration Act No.266 of 2023, titled National Highways Authority of India vs. Ramesh Chand, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest, within a period of four weeks.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Attar Singh and another vs. Udey Ram (deceased) through LRs. and others .
CMP(M) Nos.1355 & 1964 of 2024 in RSA No.22 of 2019 04.11.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the applicants/ respondents, in CMP(M) Nos.1355 of 2024 and for the non-applicants/respondents In CMP(M) No.1964 of 2024.
Mr. Dixit Sahotra, Advocate, vice Mr. Jai Ram Sharma, of Advocate, for the applicants/appellants, in CMP(M) No.1355 of 2024 and for the applicants/appellants, in CMP(M) No.1964 of 2024.
rt Further time prayed for complying with order dated 21.08.2025.
Let the needful be done within three weeks. List thereafter.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Ajay Kumar (deceased) through LRs. and others vs. Veena Devi and others a/w connected matter .
RSA Nos.295 & 298 of 2024 04.11.2025 Present: Mr. Surinder Saklani, Advocate, for the appellants, in both the appeals.
Mr. Vinod Gupta, Advocate, for respondent No.1.
Mr. Jagmohan Singh Chandel, Advocate, for respondents No.3(i) to 3(iii).
of Respondents No.2(i) to 2(iv) proceeded against ex parte vide order dated 12.03.2025.
rt Further time prayed for filing amended memo of parties.
Let the needful be done within two weeks. List thereafter.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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National Highway Authority of India vs. Basant Ram and others OMP(M) No.269 of 2024 .
04.11.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant/ appellant.
Mr. Yuyutsu Singh Thakur, Advocate, for respondents No.1 to 3 and 7.
Respondents No.4 to 6 are stated to have expired.
of OMP(M) Nos.350 & 426 of 2025 On taking steps within three days, issue notice to the rt proposed legal heirs of deceased respondent No.4, mentioned in Paragraph-3 of the application (OMP(M) No.350 of 2025), returnable within four weeks.
OMP(M) Nos.427 & 428 of 2025 On taking steps within three days, issue notice to the proposed legal heirs of deceased respondent No.5, mentioned in Paragraph-3 of the application (OMP(M) No.427 of 2025), returnable within four weeks.
OMP(M) Nos.490 & 429 of 2025 On taking steps within three days, issue notice to the proposed legal heirs of deceased respondent No.6, mentioned in Paragraph-3 of the application (OMP(M) No.490 of 2025), returnable within four weeks.
OMP No.1339 of 2025The applicant is exempted from filing translated copies of Annexures A-1, A-2 & A-3, annexed with OMP(M) Nos.350, 427 & 490, respectively, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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State of Himachal Pradesh and others vs. Balraj Singh and another a/w connected matter .
RSA No.219 of 2023 a/w RSA No.75 of 2024 04.11.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/ State, in RSA No.219 of 2023 and for respondents No.3 and 4, in RSA No.75 of 2024.
Mr. Rajat, Advocate, vice Mr. Vikrant Chandel, Advocate, for respondents, in RSA No.219 of 2023 and for respondents of No.1 and 2 in RSA No.75 of 2024.
Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellant, in RSA No.75 of 2024.
rt CMP No.14306 of 2023 in RSA No.219 of 2023 No reply has been filed till date despite having availed numerous opportunities since 12.10.2023. It seems that the non-
applicants are not interested in filing the reply. Hence, the right to file the same is closed.
Since the present application has been filed under Order 41 Rule 27 read with Section 151 of the Civil Procedure Code, the same shall be considered at the time of final hearing of the appeal.
CMP No.24978 of 2024 in RSA No.219 of 2023 No reply has been filed till date despite having availed numerous opportunities since 14.09.2023. It seems that the non-
applicants are not interested in filing the reply. Hence, the right to file the same is closed.
List for consideration after four weeks.
( Bipin C. Negi )
November 04, 2025 (KS) Judge
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Madho Kailash vs. Prem Singh
CMP(M) No.1431 of 2024 in RSA No.227 of 2015 .
03.11.2025 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, for the applicant.
Mr. R.K. Sharma, Senior Advocate with Ms. Anita, Advocate, for the non-applicant.
At the request of learned counsel appearing on behalf of the of applicant, list on 21.11.2025.
rt November 03, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS The State of Himachal Pradesh and others vs. Hari Krishan .
RSA No.238 of 201903.11.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellants/State.
Mr. Giri Raj Chauhan, Advocate, for the respondent.
of Learned Deputy Advocate General submits that similar matters are coming up before the Hon'ble Supreme Court on 18.11.2025.
rt In view thereof, list the matter in the 2nd week of December, 2025.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Mohi Ram vs. Ram Saran a/w connected matter RSA No.8 of 2018 a/w RSA No.9 of 2018 .
03.11.2025 Present: Mr. G.C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for the appellant.
Mr. Vishwas Kaushal, Advocate, vice Mr. Vivek Negi, Advocate.
of CMP No.26410 of 2025 in RSA No.8 of 2018 Operation and Execution of judgment dated 13.11.2003, rt passed by learned Civil Judge, Junior Division, Kausauli, District Solan, H.P., in Civil Suit No.21/1 of 1999/94 had been stayed vide order dated 15.06.2018, subject to deposit of the mesne profits, as had been detailed in the aforesaid interim order.
Subsequent thereto, the matter is being listed for the first time now at the request of learned counsel appearing on behalf of the appellant/applicant seeking permission to deposit the arrears of mesne profits, in the case at hand.
Heard learned counsel for the parties and perused the records.
For the reasons stated in the application, the same is allowed. The applicant is permitted to deposit the Demand Draft amounting to Rs.80,000/- bearing No.226897 drawn on UCO Bank, Kuthar, District Solan, in the Registry of this Court during the course of the day towards discharge of liability of arrears of mesne profits in terms of interim order dated 15.06.2018.
On account of the deposit so made, interim order dated dated 15.06.2018 is further extended during the pendency of the present appeal, subject to deposit of mesne profits in future also, in terms of the interim order. The application stands disposed of.
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CMP No.26412 of 2025 in RSA No.8 of 2018 The applicant is exempted from filing the typed copies of Annexure P-3 to P-5, at this stage, subject to filing of the same of within seven days, as and when directed to do so.
The application stands disposed of.
rt
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Bakshi vs. Kishori Lal and another CMP(M) No.770 of 2025 .
03.11.2025 Present: Mr. Mukul Sood, Advocate, for the applicant/appellant.
Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for respondent No.1.
Mr. Vijay Kumar, Advocate, vice Mr. Sanjeev Kumar Suri, Advocate, for respondent No.2.
of Reply is stated to have been filed on behalf of the contesting rt respondent No.1. However, the same is not on record.
The reply so filed be traced and post removal of objection(s), if any, be placed on record.
List after one week.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Heena Sharma vs. Rajesh Kumar CMPMO No.233 of 2025 .
03.11.2025 Present: Ms. Tanu Sharma, Advocate, for the petitioner.
Further time prayed for filing correct address of the sole respondent for effecting service upon him.
of Let the needful be done within two weeks. List thereafter.
rt November 03, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS State of Himachal Pradesh and others vs. Kalawati RSA No.103 of 2025 .
03.11.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Vivek Chandel, Advocate, for the respondent.
Learned counsel for the parties jointly submit that similar of matters are coming up before the Hon'ble Supreme Court on 18.11.2025. rt In view thereof, list the matter in the 4th week of December, 2025.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Neena Devi vs. Bantu Devi and others RSA No.95 of 2025 .
03.11.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellant.
Ms. Drishti Sirswal, Advocate, vice Mr. Balwant Kukreja, Advocate, for respondent No.1.
Mr. Jitender Pal Ranote, Advocate, for respondents No.2 and of 3. RSA No.95 of 2025 rt Power of attorney on behalf of respondents No.2 and 3 be filed within two weeks. List thereafter.
CMP No.10998 of 2025Reply on behalf of respondents No.2 and 3 be filed on or before the next date of hearing.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Partap Singh (deceased) through LRs. vs. Renuka Ji Dam Project, HPPCL and another .
Review Petition No.61 of 202503.11.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Pawan K. Sharma and Mr. Rohit, Advocate, for the petitioners.
None for respondents No.1 and 2.
of Mr. B.N. Sharma, Additional Advocate General, for respondent No.3/ State.
Mr. V.S. Chauhan, Senior Advocate with Ms. Preeti Steta, Advocate, for Mr. Prittam Singh Kanwar, Advocate.
rt Reply, if any, be filed within two weeks. List thereafter. In the meanwhile, power of attorney on behalf of Mr. Prittam Singh Kanwar, Advocate, be filed.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Union of India vs. Teju and another CMP(M) No.1685 of 2024 .
03.11.2025 Present: Mr. V.B. Verma, Central Government Counsel, for the applicant/petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/ State.
of Time for effecting service upon respondent No.1 is being sought since 14.11.2024. However, till date steps have not been taken.
rt Let the needful be done within a week. It is made clear that if the steps are not taken within the said period, then the matter shall be dismissed for non prosecution.
In case steps are taken within a week, then let notice be issued to respondent No.1, returnable within four weeks.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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The H.P. State Co-operative Agriculture and Rural Development Bank Ltd. vs. Ramesh Kumar Sood .
Civil Revision No.172 of 202503.11.2025 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
of Caveat Petition No.621 of 2025 Allowed and discharged.
Civil Revision No.621 of 2025 & CMP No.26228 of 2025 rt Notice. Mr. Y.P. Sood, learned counsel, appears and waives service of notice on behalf of the respondent.
List for consideration after two weeks.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Asha Devi vs. Assistant Development Officer, H.P. Khadi and Village Industry Board at Reckongpeo .
RSA No.236 of 202503.11.2025 Present: Mr. Surinder Saklani, Advocate, for the appellant.
On taking steps within three days, issue notice to the of respondent on substantial question of law No.2 framed at page-10 of the paper book, returnable within four weeks.
rt ( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Sarla Devi (deceased) through LRs. vs. Seema Devi and another .
RSA No.223 of 202503.11.2025 Present: Mr. Naresh Sharma, Advocate, for the appellant.
Learned counsel appearing on behalf of the appellant seeks of time to prepare the case.
List after two weeks.
rt ( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Sudesh Kumar vs. Hans Raj and others RSA No.272 of 2024 .
03.11.2025 Present: Mr. Shiv Pal Manhans, Advocate, vice Mr. Vikas Rathore, Advocate, for the appellant.
Learned vice counsel appearing on behalf of the appellant of submits that learned original counsel is unavailable today on account of personal difficulty. He prays for an adjournment. Prayer not opposed.
rt List after two weeks.
( Bipin C. Negi )
November 03, 2025 (KS) Judge
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Manoj Kumar vs. Punjab National Bank and another .
CMPMO No.639 of 202531.10.2025 Present: Mr. Vishal Mohan, Senior Advocate with Mr. T.C. Verma and Mr. Parveen Sharma, Advocates, for the petitioner.
Mr. Sanjay Prashar, Advocate, vice Mr. Raman Prashar, Advocate, for respondent No.1.
of CMPMO No.639 of 2025 & CMP No.26132 of 2025 Notice.
rt Mr. Sanjay Prashar, Advocate, under instructions from Mr. Raman Prashar, Advocate, appears and waives service of notice on behalf of respondent No.1. He seeks time to file power of attorney. No notice, at this stage, is being issued to respondent No.2.
The present petition has been preferred against the impugned order dated 24.09.2025, passed by Senior Civil Judge, Shimla, Himachal Pradesh, whereby, in pursuance to Order 21 Rule 41(3) of the Civil Procedure Code, insofar as present petitioner/JD-2 is concerned, warrant of arrest has been issued to secure his presence for his committal to civil imprisonment for 03.11.2025.
I have heard learned counsel for the parties. Perused the impugned order and pleadings appended along-with present petition.
Vide order dated 11.09.2025, an opportunity was afforded to the present petitioner/JD-2 to disclose his assets by way of an affidavit along-with attested copies of title deeds, Registration Certificate, updated bank passbooks, etc. as the petitioner/JD-2 owned or possessed. In the order so passed on 11.09.2025, it had been made clear that in default, petitioner/JD-2 was to show cause as to why he may be not committed to civil imprisonment in terms of ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Order 21 Rule 41(3) of the Civil Procedure Code. The aforesaid order had been passed in an application filed under Order 21 Rule .
41 of the Civil Procedure Code. A detailed reply to the said application was filed. Copy whereof, has been appended along-with the present petition as Annexure P-5.
Paragraph-6 of the preliminary submissions reads as follows:-
of "6. That the non-applicant/judgment-debtor is a senior citizen, has no source of income or property whatsoever and permanently suffering from serious ailments and has no means livelihood and dependent upon others for sustenance. Copies rt of medical record pertaining to various ailments of the non-
applicant/judgment-debtor No.2 is being placed on record as Annexure-R-1 for kind perusal and ready reference of this Hon'ble Court."
Reply was duly supported by the affidavit of the petitioner/JD-
2. On 24.09.2025, an application under Order 21 Rule 41 of Civil Procedure Code and th639e reply filed thereto were considered. The Executing Court was of the view that since the petitioner/JD-2 had failed to furnish the details of assets and explain as to why he be not committed to civil imprisonment, therefore, considering it to be disobedience, had directed issuance of warrants of arrest against the petitioner/JD-2 to secure his presence for his committal to civil imprisonment for 03.11.2025.
Prima facie, there appears to be no disobedience of the order dated 11.09.2025 directing the petitioner/JD-2 to file details of his assets.
In the aforesaid facts and attending circumstances, operation and execution of impugned order dated 24.09.2025 (Annexure P-6), passed by Senior Civil Judge, Shimla, Himachal Pradesh, is stayed till the next date of hearing.
::: Downloaded on - 06/12/2025 00:35:10 :::CISList after four weeks. Power of attorney and reply, if any, on behalf of respondent No.1, if any, be filed on or before the next date .
of hearing.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
of
rt
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Ramesh Chand and others vs. Union of India and others .
Arbitration Case No.342 of 2025 31.10.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioners.
Mr. Shiv Pal Mahans, Senior Panel Counsel, for respondent No.1.
of Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.3/State.
rt Notice. Mr. V.B. Verma, learned Central Government Counsel, Ms. Sneh Bhimta, Advocate, under instructions from Ms. Shreya Chauhan, Advocate and Mr. Diwakar Dev Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondent No.2 and respondent No.3, respectively and seek time to file reply.
Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Purshotam Dutt vs. Union of India and others Arbitration Case No.341 of 2025 .
31.10.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Senior Panel Counsel, for respondent No.1.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
of Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.3/State.
rt Notice. Mr. V.B. Verma, learned Central Government Counsel, Ms. Sneh Bhimta, Advocate, under instructions from Ms. Shreya Chauhan, Advocate and Mr. Diwakar Dev Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondent No.2 and respondent No.3, respectively and seek time to file reply.
Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Ramesh Chand and others vs. Union of India and others .
Arbitration Case No.340 of 2025 31.10.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioners.
Mr. V.B. Verma, Central Government Counsel, for respondent No.1.
of Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.3/State.
rt Notice. Mr. V.B. Verma, learned Central Government Counsel, Ms. Sneh Bhimta, Advocate, under instructions from Ms. Shreya Chauhan, Advocate and Mr. Diwakar Dev Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondent No.2 and respondent No.3, respectively and seek time to file reply.
Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Manoj Gupta vs. Murari Lal and another .
CMPMO No.330 of 202531.10.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Advocate, for the respondents.
of CMP No.13841 of 2025 Learned counsel appearing on behalf of the non-applicants/ rt respondents submits that reply shall positively be filed within a week.
List after one week.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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State of Himachal Pradesh and others vs. Diwan Chand and others .
CMPMO No.290 of 202531.10.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the petitioners/ State.
Ms. Uma Manta, Advocate, for respondents No.1 and 2.
of Further time prayed on behalf of the petitioners for bringing on record the legal heirs of deceased respondents No.3 and 4.
rt Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Sneh Lata (deceased) through LRs. vs. Brij Bala and others .
RSA No.136 of 202031.10.2025 Present: Mr. Sohail Khan, Advocate, vice Mr. Rajesh Kumar, Advocate, for the appellants.
Mr. Y.P. Sood, Advocate, for respondents No.1, 2(a), 2(b), of 2(d) and 4 to 7.
Mr. Maan Singh, Advocate, for respondents No.3(i) to 3(iii).
rt At the request of learned counsels for the respondents, list after one week.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Megha National Health Care and others vs. Canara Bank .
Civil Revision No.155 of 202531.10.2025 Present: Mr. Pawan Gautam, Advocate, vice Mr. Dinesh Bhanot, Advocate, for the petitioners.
Mr. Sanjay Dalmia, Advocate, for the respondent.
of As prayed, list on 03.11.2025.
rt ( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Riyaz Mohd. vs. Khem Raj
RSA No.246 of 2024
.
31.10.2025 Present: Mr. Sarthak Mehta, Advocate, for the appellant.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondents.
of Further time prayed on behalf of the appellant to inspect the record.
As prayed, list after four weeks.
rt
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Prem Kumar and others vs. Parkash chand Sharma and others a/w connected matter .
RSA No.25 of 2004 a/w RSA No.74 of 2022 RSA No.25 of 2004 31.10.2025 Present: Mr. C.N. Singh, Advocate, for the appellants.
Ms. Kusum Chaudhary, Advocate, for respondent No.1.
of Name of respondent No.4 stands deleted vide order dated 08.07.2022.
None for remaining respondents.
rt RSA No.74 of 2022 Ms. Kusum Chaudhary, Advocate, for the appellant.
Mr. C.N. Singh, Advocate, for respondents No.1 to 3.
Name of respondent No.4 stands deleted, None for remaining respondents.
Learned counsel appearing on behalf of respondent No.1 in RSA No.25 of 2004, who is also appellant in RSA No.74 of 2022, submits that learned Senior Counsel who is to argue the case is not available today on account of personal difficulty. She prays for an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Amar Singh vs. Shobha Ram
RSA No.203 of 2025
.
31.10.2025 Present: Mr. Maan Singh, Advocate, for the appellant.
At the request of learned counsel appearing on behalf of the appellant, list after three weeks.
of
rt ( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Puneet Kumar vs. Narinder Kumar and another RSA No.180 of 2025 .
31.10.2025 Present: Ms. Manjeet Kaur, Advocate, vice Mr. Naveen K. Bhardwaj, Advocate, for the appellant.
Mr. Amit Sharma, Advocate, for the respondents.
RSA No.180 of 2025 & CMP No.18593 of 2025 of As jointly prayed, list after four weeks.
rt ( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Ashok Kumar vs. Krishna Devi
.
RSA No.149 of 2025
31.10.2025 Present: Mr. N.S. Chandel, Senior Advocate with Ms. Shwetima Dogra, Advocate, for the appellant.
Mr. Parveen Sharma, Advocate, vice Ms. Anita Dogra, Legal Aid Counsel, for the respondent.
of Learned vice counsel appearing on behalf of the respondent submits that learned Legal Aid Counsel is unavailable today on rt account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List on 18.11.2025.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Virender Tiwari (deceased) through LR-Surender Tiwari vs. Balwant Singh .
RSA No.125 of 202531.10.2025 Present: Mr. Ankit Dhiman, Advocate, for the appellant.
Ms. Nandita, Advocate, for the respondent.
of RSA No.125 of 2025 Admitted on substantial question of law No.3, framed at Pages-13 and 14 of the paper book.
rt List for hearing in due course.
CMP No.13923 of 2025As jointly prayed, list for consideration after four weeks.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Shakuntla Devi and others vs. Sansar Kaushal Civil Revision No.88 of 2025 .
31.10.2025 Present: Mr. Adhiraj Negi, Advocate, for the petitioners.
Mr. Sanjay Prashar, Advocate, for the respondent.
CMP No.25865 of 2025of Reply, if any, be filed within four weeks. List thereafter.
CMP No.18122 of 2025rt Reply stands filed. Rejoinder thereto, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Sunita Mishra vs. Prem Lata Sharma and others .
Civil Revision No.67 of 202531.10.2025 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
None for respondent No.1.
Respondent No.2 proceeded against ex parte vide order dated 07.10.2025, passed by Additional Registrar (Judicial).
of Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for respondents No.3 to 6.
rt Learned Senior Counsel appearing on behalf of respondents No.3 to 6 submits that the present revision petition is not maintainable as it should have been filed under Section 96 of the Civil Procedure Code as the impugned order is an appeal-able decree under Section 2(2) of the Civil Procedure Code.
Faced with the aforesaid, learned counsel appearing on behalf of the petitioner seeks time. List after one week.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Balwant Singh vs. Harnam Singh .
RSA No.15 of 202531.10.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Ajeet Pal Singh Jaswal, Advocate, for the respondent.
of Further time prayed on behalf of the appellant to inspect the record.
rt As prayed, list after four weeks.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Rajender Pal Singh vs. Jaspal Kaur CMPMO No.761 of 2024 .
31.10.2025 Present: Mr. Piyush Chandel, Advocate, vice Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. T.S. Chauhan, Senior Advocate with Mr. Surya Chauhan, Advocate, for the respondent.
of Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is unavailable today on rt account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Karam Chand vs. Asraf Khan and others RSA No.131 of 2025 .
31.10.2025 Present: Mr. Malay Kaushal and Mr. Anirudh Sharma, Advocates, for the appellant.
Mr. Janesh Gupta, Advocate, for respondents No.1(a), 3(i) to 3(v), 4, 5(i) to 5(iv) 5(v)(a) to 5(v)(c).
Mr. B.N. Sharma, Additional Advocate General, for of respondent No.6/ State.
CMP No.16018 of 2025rt Reply, if any, be filed within eight weeks. Rejoinder thereto, be filed within eight weeks thereafter.
Since the present application has been filed under Order 41 Rule 27 of the Civil Procedure Code, the same shall be considered at the time of final hearing of the appeal, which stands admitted vide order dated 27.08.2025.
CMP No.16020 of 2025The applicant is exempted from filing English translated copy of Annexure A-1 (colly), at this stage, subject to filing of the same within seven days, as and when directed to do so.
The application stands disposed of.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Khub Raj vs. HRTC
Execution Petition No.98 of 2025 .
31.10.2025 Present: Mr. Rahul Thakur, Advocate, vice Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondent.
Learned counsel appearing on behalf of the respondent of submits that similar matters are coming up before this Court on 07.11.2025.rt In view thereof, list the matter on 07.11.2025.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Ajay Pal Singh vs. Mala Guleria .
CMPMO No.706 of 202431.10.2025 Present: Mr. Kunal Thakur, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Advocate, for the respondent.
The mediation, in the case at hand, has failed. As jointly of prayed, list after four weeks.
rt October 31, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS State of Himachal Pradesh through District Collector vs. Lalman (deceased) through LRs.
.
CMP(M) No.318 of 202431.10.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants/ State.
Mr. Digvijay Singh Bisht, Advocate, vice Mr. Pradeep Verma, Advocate, for respondents No.1(a) and 1(c).
of Learned vice counsel appearing on behalf of respondents No.1(a) and 1(c) submits that the address of their brother, i.e., rt respondent No.1(b) shall be furnished to the counsel for the applicants within a week.
In view thereof, list the matter after one week.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Sandeep Bhardwaj vs. Shakuntala RSA No.167 of 2024 .
31.10.2025 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the proposed LR of deceased respondent.
CMP(M) No.1840 & 1841 of 2025 No reply is intended to be filed on behalf of the non-
of applicants. They have no objection if in case the application is allowed and the legal heir of deceased sole respondent is ordered to rt be brought on record.
The sole respondent is stated to have expired on 11.06.2025, a fact which has been brought on record by way of an application filed under Order 20 Rule 10A of the Civil Procedure Code. It is in pursuance thereto that the present applications have been filed.
The detail of the legal heir is given in Paragraph-3 of the application (CMP(M) No.1840 of 2025). The right to sue survives/inheres in the legal heir of deceased sole respondent.
For the sufficient cause shown in the application (CMP(M) No.1841 of 2025), delay in bringing on record the legal heir of deceased sole respondent is condoned and abatement, if any, is set aside. Legal heir of deceased sole respondent mentioned in Paragraph-3 of the application (CMP(M) No.1840 of 2025), is ordered to be brought on record. Amended memo of parties be filed within two weeks.
The applications stand disposed of.
RSA No.167 of 2024List for admission after two weeks.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Jitender Sood and another vs. North Star Outdoor Media and others .
Civil Suit No.10 of 202431.10.2025 Present: Mr. Mukul Sood, Advocate, for the plaintiffs.
Mr. Kulwant Singh Gill, Advocate, for defendants No.2 and 3.
of OMP No.857 of 2025 Learned counsel appearing on behalf of the non-applicants/ rt plaintiffs submits that reply to the present application shall be filed within three days. Rejoinder thereto be filed within another two weeks. List thereafter.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Muni Lal vs. Sita Devi and others .
RSA No.34 of 202331.10.2025 Present: Mr. N.D. Sharma, Advocate, vice Mr. H.C. Sharma, Advocate, for the appellant.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for respondent No.1.
None for respondents No.2 to 11, 14, 15, 17, 19 to 22, 24 to of 28, 30 and 31.
RSA No.34 of 2023rt Learned counsel appearing on behalf of the appellant submits that an appropriate application for placing on record the Legal Heir Certificate of deceased respondents No.16 and 23 has been filed.
Learned counsel appearing on behalf of respondent No.1 submits that she has received the copy of the same. However, the application is not on record.
The application so filed be traced and post removal of objection(s), if any, be placed on record.
List after two weeks.
CMP No.14795 of 2023No reply is intended to be filed on behalf of the non-
applicants and they have no objections, if in case the application is allowed and name of proforma respondent No.18, as is being prayed in the application, is ordered to be deleted from the array of the parties.
From a perusal of the trial Court judgment, it is evident that the name of said respondent No.18-Anu was reflected at Sr.No.21.
He was proceeded against ex parte before the trial Court. Insofar as the first appellate Court is concerned, in the report of service which ::: Downloaded on - 06/12/2025 00:35:10 :::CIS is reflected in the cause title of the appeal, it had been mentioned that no such person was found living on the named address.
.
In view of the aforesaid, present application is allowed. The name of present proforma respondent No.18-Anu is ordered to be deleted from the array of the parties, subject to all just exceptions.
The application stands disposed of.
of
( Bipin C. Negi )
October 31, 2025 (KS) Judge
rt
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Tarvinder Kumar and others vs. Kishore Chand and others .
CMPMO No.34 of 202131.10.2025 Present: Mr. Karan Veer Singh, Advocate, for the petitioners.
Mr. Sunny Modgill and Ms. Ananya Verma, Advocates, for the respondents.
of Learned counsel appearing on behalf of the petitioners submits that an appropriate application for bringing on record the rt legal heirs of deceased respondent No.2 stands filed on 15.10.2025.
However, the same is not on record.
The application so filed be traced and post removal of objection(s), if any forthwith, be placed on record.
List after two weeks.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
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Raj Kumar @ Dimple (deceased) through LRs. and another vs. Sneh Lata @ Ram Pyari .
RSA No.79 of 202031.10.2025 Present: Mr. Somesh Sharma, Advocate, vice Mr. Karun Negi, Advocate, for the appellants.
None for the proposed LRs. No.5 and 6.
of Learned counsel appearing on behalf of the appellants submits that an appropriate application for bringing on record the rt legal heirs of deceased sole respondent stands filed. However, the same is not on record.
The application so filed be traced and post removal of objection(s), if any, be placed on record.
List after two weeks.
( Bipin C. Negi )
October 31, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Karam Chand vs. Prem Sagar Marwah RSA No.350 of 2019 .
31.10.2025 Present: Mr. Ajay Kumar Dhiman, Advocate, for the appellant.
Learned counsel appearing on behalf of the appellant seeks time for bringing on record the legal heirs of deceased sole of respondent.
Let the needful be done within four weeks. List thereafter.
rt
( Bipin C. Negi )
October 31, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Banarsi Dass (deceased) through LRs. vs. Baldev Singh (deceased) through LRs. and others .
Civil Revision No.67 of 202030.10.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajit Pal Singh Jaswal, Advocate, for the petitioners.
Mr. Vivek Singh Thakur, Advocate, vice Mr. Sanjeev Sood, Advocate, for respondents No.2(a) to 2(d).
of Respondents No.1(a) to 1(d) and 3(a) to 3(c) proceeded against ex parte vide vide order dated 22.09.2021.
rt Heard further. List for continuation, on 04.11.2025.
( Bipin C. Negi )
October 30, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Subhadra Thakur vs. Om Prakash and another RSA No.492 of 2019 .
30.10.2025 Present: Mr. Rajesh Kumar Sharma and Mr. Vinod Sharma, Advocates, for the appellant.
None for the respondents.
Since the matter stands admitted on 18.10.2019, therefore, of the same be listed for hearing in due course.
rt October 30, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Ashok Kumar vs. Arjun Kalia and others .
RSA No.97 of 202330.10.2025 Present: Mr. V.S. Rathore, Advocate, for the appellant.
Mr. Vinod Kumar Soni, Advocate, vice Mr. George, Advocate, for respondent No.1.
Respondents No.2(i), 2(ii) and 3 proceeded against ex parte.
of CMP No.25726 of 2025 rt For the reasons stated in the application, the same is allowed. Certified copy of the trial Court judgment and decree dated 25.07.2014 is taken on record. The same be placed at its appropriate place.
The application stands disposed of.
RSA No.97 of 2023As jointly prayed, list after four weeks.
( Bipin C. Negi )
October 30, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Chet Ram vs. The State of Himachal Pradesh and another CMPMO No.40 of 2023 .
30.10.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. Pradeep Verma, Advocate, for the petitioner, who is stated to have expired.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
of The sole petitioner is stated to have expired. Let consequential steps for bringing on record the legal representatives rt of deceased petitioner be taken within four weeks. List thereafter.
( Bipin C. Negi )
October 30, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Shobha Nath Verma and another vs. Satnam Singh .
RSA No.23 of 202330.10.2025 Present: Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the appellants.
Mr. Hitesh Kumar, Advocate, vice Mr. Balwinder Singh, Advocate, for the respondent.
of Learned vice counsel appearing on behalf of the respondent submits that power of attorney on behalf of the sole respondent shall rt be filed during the course of the day itself.
Admitted on substantial questions of law Nos.1 to 3, framed at Page-10 and 11 of the paper book.
List for hearing in due course.
( Bipin C. Negi )
October 30, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Veena Devi vs. Durga Singh and others RSA No.320 of 2022 .
30.10.2025 Present: Mr. Ajay Kumar Sharma, Advocate, vice Mr. Sanket Sankhyan, Advocate, for the appellant.
Ms. Shinu Sehgal, Advocate, vice Mr. Vinod Thakur, Advocate, for respondents No.1 to 3.
Respondent No.4 is stated to have expired.
of None for respondents No.5 to 8.
rt Learned vice counsel appearing on behalf of the appellant prays for an adjournment on account of non-availability of learned original counsel due to certain unavoidable circumstances. Prayer not opposed.
List after three weeks.
( Bipin C. Negi )
October 30, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Rameshwar Shah vs. N.K. Mahindroo a/w connected matter .
RSA No.231 of 2022 a/w RSA No.348 of 2022 30.10.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the appellant, in both the appeals.
Mr. Vivek Sharma and Mr. Varun Chandel, Advocates, for the of respondent, in both the appeals.
Admitted on substantial questions of law Nos.1, 2, 4, 6 and rt 8, framed at Pages-12 to 15 of the paper books.
List for hearing in due course.
( Bipin C. Negi )
October 30, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Jeewan Singh and others vs. Prem Lal and others .
RSA No.53 of 202429.10.2025 Present: Mr. Ashwani Negi, Advocate, vice Mr. Dibender Ghosh, Advocate, for the appellants.
Ms. Pallvi, Advocate, vice Mr. K.B. Khajuria, Advocate, for respondents No.1 to 12.
of Mr. J.P. Sharma, Advocate, for respondents No.14 and 15.
Learned vice counsel appearing on behalf of the appellants rt prays for an adjournment. Not opposed. List after two weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Lachhmi Dutt and others vs. State of HP and others .
CMPMO No.205 of 202429.10.2025 Present: Mr. Vipin Pandit and Mr. Parikshit, Advocates, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 to 3/State.
of Respondent No.4 proceeded against ex parte vide order dated 21.06.2024.
rt Further time prayed to seek instructions in terms of order dated 24.09.2025.
Let the needful be done on or before the next date of hearing.
List on 14.11.2025.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Housing and Urban Development Corporation Limited vs. Bir Singh and others .
RSA No.171 of 202429.10.2025 Present: Mr. Sanjay Dalmia, Advocate, for the appellant.
Dr. Ravi Patial, Advocate, vice Mr. Naresh Kumar Sharma, Advocate, for respondent No.1.
of Respondents No.2(a) to 2(f) proceeded against ex parte.
Learned vice counsel appearing on behalf of respondent No.1 rt submits that learned original counsel is unavailable today on account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Bhrahmadatt vs. Suresh Chand and others a/w connected matter .
RSA No.164 of 2024 a/w RSA No.214 of 2024 29.10.2025 Present: Mr. Surya Chauhan, Advocate, for the appellant(s), in both the appeals.
Mr. Surinder Saklani, Advocate, for the respondents, in RSA of No.164 of 2024.
RSA No.214 of 2024rt On taking steps within three days, issue notice to the respondents, returnable within four weeks.
CMP No.13697 of 2024 in RSA No.214 of 2024 In the case at hand, being aggrieved by the impugned judgments and decrees, two regular second appeals have been preferred.
Certified copies of both, trial Court as well as first appellate Court, have been filed and taken on record in RSA No.164 of 2024 and an application seeking exemption from filing the same had been filed in the present appeal (RSA No.214 of 2024).
Since certified copies of the judgments of both, trial Court as well as first appellate Court, have been filed in pursuance to the Order dated 16.09.2025 and the same have been taken on record on 07.10.2025, the present application seeking dispensation qua filing of the judgments, has become infructuous.
The application stands disposed of.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Lot Ram and others vs. Dumnu and others .
RSA No.156 of 202429.10.2025 Present: Mr. Trigun Singh Negi, Advocate, vice Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. Aman Sood, Advocate, for respondents No.1 to 15.
Mr. Prantap Sharma, Advocate, for respondents No.16(i), of 16(ii), 16(iii), 16(v), 16(vi), 19, 20 and 21.
Mr. Sunil Kumar, Advocate, for respondents No.17 and 18.
rt Record stands received.
Learned counsel for the parties intend to go through the same. List after four weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Anil Kumar and another vs. Tilak Raj Civil Revision No.123 of 2024 .
29.10.2025 Present: Mr. Gurinder Singh Parmar, Advocate, for the petitioners.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent of submits that learned original counsel is unavailable today on account of personal difficulty.
rt She prays for an adjournment.
Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Riece Begum vs. Rafi Ahmed Khan and others RSA No.96 of 2024 .
29.10.2025 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Nimish Gupta, Advocate, for respondents No.1 to 3.
Mr. Ajeet Pal Singh, Advocate, for respondents No.4 and 5.
of Further time prayed for filing certified copy of the trial Court judgment.
rt Let the needful be done on or before the next date of hearing.
List after four weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Sahiboo Devi vs. Anand Kishore (deceased) through LRs. and others .
Civil Revision No.95 of 202429.10.2025 Present: Mr. Parikshit Sharma, Advocate, vice Mr. Naresh Sharma, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondents.
of At the request of learned vice counsel appearing on behalf of the petitioner, list after two weeks.
rt
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Pritam Chand and another vs. Nathu Ram and others .
RSA No.11 of 202329.10.2025 Present: Mr. Ashwani K. Sharma, Advocate, for the appellants.
Mr. Mohan Singh, Advocate, vice Mr. Sanjay Sharma, Advocate, for respondent No.1.
None for proposed LRs. No.2(a) to 2(c).
of Respondents No.3 and 4 proceeded against ex parte.
rt CMP(M) No.1524 of 2025 Learned counsel for the appellants submits that an appropriate application for effecting service upon proposed LR No.2(d) shall be filed within three weeks.
As prayed, list after three weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Pritam Chand and another vs. Nathu Ram and others .
RSA No.11 of 202329.10.2025 Present: Mr. Ashwani K. Sharma, Advocate, for the appellants.
Mr. Mohan Singh, Advocate, vice Mr. Sanjay Sharma, Advocate, for respondent No.1.
None for proposed LRs. No.2(a) to 2(c).
of Respondents No.3 and 4 proceeded against ex parte.
rt CMP(M) No.1524 of 2025 Learned counsel for the appellants submits that an appropriate application for effecting service upon proposed LR No.2(d) shall be filed within three weeks.
As prayed, list after three weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Ramesh Kumar vs. Nikki Devi and others CMPMO No.75 of 2022 .
29.10.2025 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Pranjal Munjal, Advocate, vice Mr. Ajit Pal Singh Jaswal, Advocate, for the respondents.
CMP(M) No.1015 & 1016 of 2025 of The legal heirs, details whereof, have been given in Paragraph-5 of the application (CMP(M) No.1015 of 2025) though rt served have not put in appearance and they have already been proceeded against ex parte vide orders dated 08.10.2025 and 25.07.2025, passed by Additional Registrar (Judicial) of this Court.
No reply is intended to be filed on behalf of the non-
applicants. They have no objection if in case the application is allowed and the remaining legal heirs of deceased respondent No.3 are ordered to be brought on record, as previously vide order dated 01.05.2025, his other legal heirs other than the daughters had been brought on record, passed in CMP(M) No.303 of 2025.
Respondent No.3 is stated to have expired on 15.11.2023.
The details of the legal heirs are given in Paragraph-5 of the application (CMP(M) No.1015 of 2025), which are strictly in consonance with the Legal Heirs Certificate appended along-with the application as Annexure A-1. The legal heirs detailed in Paragraph-5 of the application, i.e., daughters of deceased respondent No.3 also need to be brought on record. The right to sue survives/inheres in the remaining legal heirs of deceased respondent No.3 also.
For the sufficient cause shown in the application (CMP(M) No.1016 of 2025), delay in bringing on record the legal heirs of deceased respondent No.3 is condoned and abatement, if any, is ::: Downloaded on - 06/12/2025 00:35:10 :::CIS set aside. Legal heirs of deceased respondent No.3 mentioned in Paragraph-5 of the application (CMP(M) No.1015 of 2025), i.e., .
daughters of deceased respondent No.3, are also ordered to be brought on record. Amended memo of parties filed with the application is taken on record.
The applications stand disposed of.
of CMPMO No.75 of 2022 List after two weeks.
rt ( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Shakuntala (deceased) through LR and another vs. Inder Singh .
CMPMO No.809 of 201929.10.2025 Present: Mr. Ajay Kumar Sharma, Advocate, for the petitioners.
Mr. Nimish Gupta, Advocate, for the respondent.
In the previous orders, it has wrongly been recorded that the of sole respondent has died. However, today it is informed that in fact it is the petitioner No.2-Doomnu Ram, who has died.
rt Learned counsel for the respondent seeks time to have instructions qua the matter having been settled inter se the parties.
In view thereof, list the mater on 31.10.2025.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Gian Chand vs. Sheela Devi and others .
CMPMO No.775 of 201929.10.2025 Present: Mr. Peeyush Agnihotri, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the petitioner, who is stated to have expired.
Mr. Ashok Kumar Thakur, Advocate, respondent No.1.
of Respondents No.2 and 3 stated to have expired.
In order to enable learned counsel for the petitioner to take rt consequential steps on account of death of sole petitioner and respondents No.2 and 3, further time is granted. List the matter after two weeks.
( Bipin C. Negi )
October 29, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
National Highways Authority of India vs. Sadh Ram and another .
Arbitration Appeal No.40 of 2025 28.10.2025 Present: Mr. Sumeet Raj Sharma, Advocate, for the appellant.
Mr. Vivek Thakur, Advocate, for respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2/State.
of As jointly prayed, list after four weeks.
rt
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Rajnish Singh @ Jeet vs. State of H.P. and another .
Cr.MP(M) No.1890 of 202528.10.2025 Present: Mr. K.S. Gill, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondent/State.
of Learned counsel for the petitioner seeks time to place on record the zimini orders with respect to the trial Court proceedings.
rt List on 19.11.2025.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
HPTDC vs. Regional Provident Fund Commissioner of India and others .
RSA No.90 of 202328.10.2025 Present: Mr. Shivank Singh Panta, Advocate, for the appellant.
Mr. Rahul Mahajan, Advocate, for respondent No.1.
Mr. Varun Chauhan, Advocate, vice Mr. Vivek Sharma, Advocate, for respondents No.2(a) to 2(c).
of Learned counsel for the appellant seeks time to have rt instructions in the matter. List after two weeks.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Sant Ram vs. Jeet Singh and others Civil Revision No.89 of 2023 .
28.10.2025 Present: Mr. Ashok K. Tyagi, Advocate, for the petitioner.
Ms. Upasana, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the respondents.
At the request of learned counsel for the petitioner, list after of four weeks.
rt ( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Janak Raj vs. Ram Dass (deceased) through LRs. and others .
RSA No.370 of 202228.10.2025 Present: Mr. Abhishek Nagta, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the appellant.
Mr. Y.P. Sood, Advocate, for respondents No.1(a), 1(b) and 2(i).
of Mr. Manish Thakur, Deputy Advocate General, for respondent No.3/State.
rt At the request of learned vice counsel appearing on behalf of the appellant, list after four weeks.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Santosh Kumari and others vs. Premu @ Prem Dass and others .
CMPMO No.347 of 202228.10.2025 Present: Mr. Ajay Kumar Sharma, Advocate, for the petitioners.
Ms. Kiran Verma, Advocate, vice Mr. Rajender Thakur, Advocate, for respondents No.1, 3, 5 to 7, 21 to 23, 78, 87(a)
(i) to 87(a)(iii), 88, 103, 180 to 183, 186 and 188.
of Mr. Mohit Dogra, Advocate, for respondents No.191 to 197.
Mr. Tarun K. Sharma, Advocate, for respondent No.2 and legal representatives of deceased respondents No.12 to 14, rt 44 and 104.
Learned counsel appearing on behalf of the petitioners submits that learned Senior Counsel who is to argue the case is unavailable today on account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Jagdish Kumar and another vs. Gram Panchayat Satrol and others .
CMPMO No.315 of 202228.10.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the petitioners.
Respondents No.1 to 3 and 6 proceeded against ex parte vide order dated 14.09.2023.
of Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.4 and 5.
rt At the request of learned counsel for the petitioners, list for consideration after six weeks.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Tulsi Ram @ Tulsia vs. Parveen Kumar RSA No.302 of 2022 .
28.10.2025 Present: Mr. Gunjan Sharma, Advocate, vice Mr. Atun Jhingon, Advocate, for the appellant.
Mr. Vivek Sharma, Advocate, for the respondent.
Record stands received.
of Learned counsel for the parties intend to go through the same. List after four weeks.
rt
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Amit Handa vs. The Jullundur Krishna Dal Sewa Samiti RSA No.272 of 2022 .
28.10.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
Learned counsel appearing on behalf of the respondent of seeks time to inspect the record. On his request, matter is adjourned by four weeks. List thereafter.
rt
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
HIMUDA and another vs. Vivek Sharma and another Civil Revision No.40 of 2022 .
28.10.2025 Present: None for the petitioners.
Mr. Parikshit Sharma, Advocate, vice Mr. Vipin Pandit, Advocate, for respondent No.1.
Mr. Ajay Sipahiya, Advocate, for respondent No.2.
of The withdrawal application filed before the trial Court is now stated to be listed on 14.11.2025. In view thereof, list the matter on rt 28.11.2025.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Nand Lal and another vs. Roshni Devi and another CMPMO No.440 of 2020 .
28.10.2025 Present: Mr. Trigun Singh Negi, Advocate, vice Mr. Arun Verma, Advocate, for the petitioners.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajit Pal Singh Jaswal, Advocate, for the respondents.
of CMP No.25461 of 2025 Reply, if any, be positively filed on or before the next date of hearing.
rt List on 13.11.2025.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Nirmala Sharma vs. Ashwani Kumar and others CMPMO No.350 of 2020 .
28.10.2025 Present: Mr. Jagan Nath, Advocate, vice Mr. Kishore Pundir, Advocate, for the petitioner.
Mr. Sat Parkash, Advocate, vice Mr. Goldy Kumar, Advocate, for respondents No.1 and 2.
of At the request of learned vice counsel appearing on behalf of respondents No.1 and 2, list the matter after four weeks.
rt
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Vivek Kumar vs. Labh Singh
.
RSA No.241 of 2020
28.10.2025 Present: Ms. Kusum Chaudhary, Advocate, for the appellant.
Ms. Aditi Rana, Advocate, vice Mr. Munish Dhatwalia, Advocate, for the respondent.
of Learned counsel appearing on behalf of the appellant submits that learned Senior Counsel who is to argue the case is unavailable rt today on account of personal difficulty.
adjournment. Prayer not opposed.
She prays for an List after three weeks.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Hadev Ratra vs. Diwakar Dutt Modgill CMP No.17628 of 2023 in .
RSA No.178 of 202128.10.2025 Present: Ms. Shwetima Dogra, Advocate, vice Mr. Rajesh Verma, Advocate, for the non-applicant/ appellant.
Ms. Shikha Chauhan, Advocate, for the applicant/ respondent.
of At the request of learned vice counsel appearing on behalf of the non-applicant, list after two weeks.
rt
( Bipin C. Negi )
October 28, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Dayanand Anglo Vedic College Trust and Management Society & others vs. Mahatpur Industrial Area Educational Society and others .
Civil Suit No.101 of 202228.10.2025 Present: Mr. R.P. Singh, Advocate, for the plaintiff.
Mr. Janesh Gupta, Advocate, for defendants No.1 to 3.
Mr. B.N. Sharma, Additional Advocate General, for of respondent No.4/ State.
OMP No.1187 of 2025 & OMP(M) No.342 of 2025 rt No reply is intended to be filed on behalf of the non-
applicants. They have no objection if in case the application is allowed and order dated 01.03.2023 passed by Additional Registrar (Judicial), whereby, defendant No.4/applicant had been proceeded against ex parte, is set aside and the application for condoning the delay in filing the application for setting aside the ex parte order, is also allowed.
For the sufficient cause shown in the application (OMP(M) No.342 of 2025), delay in filing the application for setting aside the ex parte order is condoned and abatement, if any, is set aside.
Other than the aforesaid, for the bona fide reasons stated in the application (OMP No.1187 of 2025), the same is allowed. Order dated 01.03.2023 passed by Additional Registrar (Judicial), whereby, defendant No.4/applicant had been proceeded against ex parte, is set aside.
The applications stand disposed of.
OMP No.1061 of 2024Heard learned counsel for the parties and perused the pleadings.
::: Downloaded on - 06/12/2025 00:35:10 :::CISFor the reasons stated in the application, the same is allowed. Time to file written statement is extended. The application .
stands disposed of.
The written statement filed by defendants No.1 to 3 is taken on record.
Civil Suit No.101 of 2022of Replication, if any, be filed on or before the next date of hearing. List on 20.11.2025.
rt ( Bipin C. Negi )
October 28, 2025 (KS) Judge
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Narender Kumar vs. Additional Registrar (Monitoring) Co-operative Societies, HP and others .
CMPMO No.41 of 202228.10.2025 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 & 2/ State.
Mr. Navlesh Verma and Ms. Saloni Nee Susham Lata, of Advocates, for respondents No.3 & 4.
In pursuance to previous order dated 24.09.2025, relevant rt record has been produced, copy whereof, has been placed on record. Copy of the same has also been supplied to learned counsel for the petitioner, who seeks time to go through the same.
List for consideration after two weeks.
( Bipin C. Negi )
October 28, 2025 (KS) Judge
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Narayan Dass vs. Ajay Kumar and others CMPMO No.441 of 2025 .
27.10.2025 Present: Mr. Varun Rana, Advocate, for the petitioner.
Mr. Sunil Mohan Goel, Senior Advocate with Mr. Abhishek Mohan Goel and Abhijeet Singh, Advocates, for respondents No.1 and 2.
Ms. Sneh Bhimta, Advocate, for respondent No.3.
of As jointly prayed, list on 04.11.2025.
rt
( Bipin C. Negi )
October 27, 2025 (KS) Judge
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Atma Ram vs. Shankar Dass and another .
CMPMO No.336 of 202527.10.2025 Present: Mr. Abhishek Sharma, Advocate, vice Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Anirudh Sharma, Advocate, for the respondents.
of At the request of learned counsel appearing on behalf of the petitioner, in order to enable him to prepare the case, list after four weeks.
rt
( Bipin C. Negi )
October 27, 2025 (KS) Judge
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Gian Singh vs. State of Himachal Pradesh and others CMPMO No.77 of 2018 .
27.10.2025 Present: Mr. G.C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 4/State.
Mr. Sunil Mohan Goel, Senior Advocate with Mr. Abhishek Mohan Goel, Advocate, for respondent No.5.
of The meaning of the expression "tribunal" came up for consideration in Columbia Sportswear Co. v. DIT, (2012) 11 SCC rt 224, at page 230. Therein the expression "tribunals" in Article 227 of the Constitution was explained in the following terms:
9. The meaning of the expression "tribunal" in Article 136 and the expression "tribunals" in Article 227 of the Constitution has been explained by Hidayatullah, J., in Harinagar Sugar Mills Ltd. v. Shyam Sunder Jhunjhunwala AIR 1961 SC 1669 in para 32, relevant portion of which is quoted hereinbelow: (AIR p.
1680) "32. With the growth of civilisation and the problems of modern life, a large number of administrative tribunals have come into existence. These tribunals have the authority of law to pronounce upon valuable rights; they act in a judicial manner and even on evidence on oath, but they are not part of the ordinary courts of civil judicature. They share the exercise of the judicial power of the State, but they are brought into existence to implement some administrative policy or to determine controversies arising out of some administrative law. They are very similar to courts, but are not courts. When the Constitution speaks of 'courts' in Articles 136, 227 or 228 or in Articles 233 to 237 or in the Lists, it contemplates courts of civil judicature but not tribunals other than such courts. This is the reason for using both the expressions in Articles 136 and 227.
By 'courts' is meant courts of civil judicature and by 'tribunals', those bodies of men who are appointed to decide controversies arising under certain special laws. Among the powers of the State ::: Downloaded on - 06/12/2025 00:35:10 :::CIS is included the power to decide such controversies. This is undoubtedly one of the attributes of the State, and is aptly called the judicial power of the State. In the exercise of this power, a .
clear division is thus noticeable. Broadly speaking, certain special matters go before tribunals, and the residue goes before the ordinary courts of civil judicature. Their procedures may differ, but the functions are not essentially different. What distinguishes them has never been successfully established."
of
10. Thus, the test for determining whether a body is a tribunal or not is to find out whether it is vested with the judicial power of the State rt by any law to pronounce upon rights or liabilities arising out of some special law and this test has been reiterated by this Court in Jaswant Sugar Mills Ltd. v. Lakshmi Chand AIR 1963 SC 677, Associated Cement Companies Ltd. v. P.N. Sharma AIR 1965 SC 1595 and in the recent decision of the Constitution Bench in Union of India v. Madras Bar Assn (2010) 11 SCC 1.
"All tribunals are not courts, though all courts are tribunals". The word "courts" is used to designate those tribunals which are set up in an organised State for the Administration of Justice. By Administration of Justice is meant the exercise of judicial power of the State to maintain and uphold rights and to punish "wrongs".
Whenever there is an infringement of a right or an injury, the courts are there to restore the vinculum juris, which is disturbed.
(See Kihoto Hollohan v. Zachillhu, 1992 Supp (2) SCC 651, at page 706).
The present petition is maintainable. At the request of learned Senior Counsel appearing on behalf of the petitioner, list on 03.12.2025.
( Bipin C. Negi )
October 27, 2025 (KS) Judge
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Pat Ram (deceased) through LR and others vs. Anil Garg and others .
CMPMO No.499 of 201927.10.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Tamanna Sharma, Advocate, for respondents No.1 and 2.
of Mr. O.C. Sharma, Advocate, for respondents No.5 and 6.
None for respondents No.3 and 4.
rt At the request of learned Senior Counsel appearing for the petitioners, in order to enable him to prepare the case, list after four weeks.
( Bipin C. Negi )
October 27, 2025 (KS) Judge
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Dev Prashar Committee Bandhi and another vs. Dev Prashar Temple and others .
CMPMO No.363 of 202327.10.2025 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Abhishek Mohan Goel, Advocate, for the petitioners.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Tamanna Sharma, Advocate, for respondents No.1 to 3.
of Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.4 & 5/State.
rt CMP No.25251 of 2025 In the face of Order 39 Rule 2-A of the Civil Procedure Code, present application is misconceived, therefore, the same is dismissed. The application stands disposed of.
CMPMO No.363 of 2023 & CMP No.8959 of 2023 As prayed, list after four weeks.
( Bipin C. Negi )
October 27, 2025 (KS) Judge
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Naval vs. State of Himachal Pradesh CRMP(M)No.2339 of 2025 .
27.10.2025 Present: Mr. Karan Singh, Advocate, vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
of Hari Ram, Sub Inspector, Police Station, Chirgaon, District Shima, Himachal Pradesh, is present along-with record. Status rt report stands filed. The same is taken on record.
The quantity involved in the case at hand is commercial.
Learned counsel for the petitioner seeks time to go through the status report. In view thereof, list the matter on 25.11.2025.
( Bipin C. Negi )
October 27, 2025 (KS) Judge
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Union of India and others vs. Ram Lal and another Arbitration Appeal No.129 of 2025 .
17.10.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumit Raj Sharma, Advocate, for the appellants.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2/State.
of Henceforth, name of Mr. Naveen K. Bhardwaj, learned counsel for be reflected in the cause list as a counsel for respondent No.1.
rt The awarded amount, in the case at hand stands, deposited.
In the interest of justice, list after four weeks.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Ram Pal and others vs. Mehar Chand and another RSA No.280 of 2024 .
17.10.2025 Present: Mr. Ashok Kumar, Advocate, vice Mr. A.S. Rana, Advocate, for the appellants.
Mr. Rakesh Thakur, Advocate, for the respondents.
Reply, if any, be filed within two weeks. List thereafter.
of
rt ( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Ram Pal and others vs. Mehar Chand and another RSA No.280 of 2024 .
17.10.2025 Present: Mr. Ashok Kumar, Advocate, vice Mr. A.S. Rana, Advocate, for the appellants.
Mr. Rakesh Thakur, Advocate, for the respondents.
Reply, if any, be filed within two weeks. List thereafter.
of
rt ( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Jodha Ram (deceased) through his LRs. vs. State of HP and others .
RSA No.206 of 202317.10.2025 Present: Mr. Rajesh Kashyap, Advocate, vice Mr. H.S. Rangra, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Devender K. Sharma, Advocate, for respondents No.4 to of 9 & 11 (c).
Respondents No.10, 11(a), 11(b), 11(d) to 11(f) & 13 already ex parte.
rt Learned vice counsel appearing on behalf of the appellant submits that learned original counsel is unavailable today on account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List after two weeks.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Raj Kumari and another vs. Ramesh Kumar Civil Revision No.52 of 2020 .
17.10.2025 Present: Mr. Manish, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the petitioners.
Mr. Ashok Kumar Tyagi, Advocate, for the respondent.
of As jointly prayed, list after two weeks.
rt ( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Electronics India vs. M/s Konark Products CMPMO No.382 of 2025 .
17.10.2025 Present: Ms. Shalini Thakur, Advocate, for the petitioner.
List after two weeks.
of
( Bipin C. Negi )
October 17, 2025 (KS) Judge
rt
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
NHAI vs. Gopal Singh and another Arbitration Appeal No.370 of 2025 .
17.10.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumit Raj Sharma, Advocate, for the appellants.
Ms. Shinu, Advocate, vice Mr. Hirdya Ram, Advocate, for the respondents.
of Arbitration Appeal No.370 of 2025 As joinjtly prayed, list after two weeks.
rt OMP No.1345 of 2025 The entire awarded amount along-with up-to-date interest stands deposited. Hence, interim order dated 01.08.2025 is made absolute. The application stands disposed of.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
NHAI vs. Amar Nath
Arbitration Appeal No.369 of 2025 .
17.10.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumit Raj Sharma, Advocate, for the appellants.
Mr. Dheeraj Thakur, Advocate, for the respondent.
Arbitration Appeal No.129 of 2025 of As joinjtly prayed, list after two weeks.
OMP No.1347 of 2025rt The entire awarded amount along-with up-to-date interest stands deposited. Hence, interim order dated 01.08.2025 is made absolute. The application stands disposed of.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Rameshwari vs. State of HP and another RSA No.199 of 2025 .
17.10.2025 Present: Ms. Kiran Sharma, Advocate, vice Mr. Madan Gopal, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
of At the request of learned vice counsel appearing on behalf of the appellant, list after two weeks.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Thakri Devi and another vs. Tehlu Ram RSA No.186 of 2025 .
17.10.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the appellants.
Mr. B.L. Soni and Mr. Nitin Soni, Advocate, for the respondent.
of CMP No.20154 of 2025 Reply, if any, be filed within four weeks. List thereafter.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Kedar Singh vs. State of HP and others RSA No.163 of 2025 .
17.10.2025 Present: Mr. B.M. Chauhan, Senior Advocate with Mr. Amit Himalvi, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
of As jointly prayed, list after eight weeks.
rt October 17, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Rajni Kumar Sharma and another vs. Anupam Sood and others .
Civil Revision No.128 of 202517.10.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the petitioners.
Mr. Ashok Kumar Sood, Senior Advocate with Mr. Rajat, Advocate, for respondents No.1 to 4.
of Civil Revision No.128 of 2025 No notice is required to be issued to respondents No.7 and 8, rt as they already stand deleted from the array of the parties.
List after two weeks.
CMP No.25027 of 2025The present application has been filed for deletion of name of respondent No.5 as it is submitted in the application that respondent No.5 has relinquished his share in favour of respondents No.1 and
2. Reply, if any, be filed within two weeks.
CMP No.25028 of 2025Reply, if any, be filed within two weeks.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Chater Singh vs. Hari Dass and others RSA No.117 of 2025 .
17.10.2025 Present: Ms. Chehak Bhalla, Advocate, vice Mr. N.K. Bhalla, Advocate, for the appellant.
Mr. Mukesh Sharma, Advocate, vice Mr. Pranshul Sharma, Advocate, for respondents No.1 and 2.
of As jointly prayed, list after four weeks.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Dharmi Devi vs. Bimla Devi and another CMPMO No.102 of 2025 .
17.10.2025 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Ms. Madhurika Sekhon, Advocate, for respondent No.1.
Mr. Devinder K. Sharma, Advocate, for respondent No.2.
of CMPMO No.102 of 2025 Learned counsel for the petitioner seeks time to have rt instructions in the matter. List after three weeks.
CMP No.4491 of 2025Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Basti Ram vs. H.P. Wakf Board of School Education RSA No.41 of 2025 .
17.10.2025 Present: Mr. Raju Ram Rahi, Advocate, for the appellant.
Ms. Neelam Kaplas, Advocate, for the respondent.
As jointly prayed, list after four weeks.
of rt October 17, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Rajeev Nag vs. H.P. Wakf Board Civil Revision No.38 of 2025 .
17.10.2025 Present: Mr. Mohar Singh, Advocate, vice Mr. Surinder Kumar Saklani, Advocate, for the petitioner.
Mr. Ajay Kumar Sharma, Advocate, for the respondent.
As jointly prayed, list after four weeks.
of
rt ( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Chaman Rakesh Azta vs. Bharat Sanchar Nigam Limited CMPMO No.599 of 2024 .
17.10.2025 Present: Ms. Anita, Advocate, vice Ms. Anu Tuli, Advocate, for the petitioner.
Mr. Ajay Kumar Sharma, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of of the petitioner, list after four weeks.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Harinder Singh and another vs. Gurdeep Singh RSA No.274 of 2024 .
17.10.2025 Present: Mr. Jai Ram Sharma, Advocate, for the appellants.
Mr. Ashok Kumar Tyagi, Advocate, for the respondent.
RSA No.274 of 2024 & CMP No.5469 of 2025 of Learned counsel appearing on behalf of the appellants submits that learned Senior Counsel who is to argue the case is rt unavailable today on account of personal difficulty. He prays for an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Jagtamba Devi (deceased) through LRs. and others vs. Desh Raj .
RSA No.198 of 202417.10.2025 Present: Mr. Bhupender Singh Ahuja, Advocate, for the appellants.
Mr. Goldy Kumar, Advocate, for the respondent.
of As jointly prayed, list after four weeks.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Sanjeev Kumar vs. Prakash Chand a/w connected matter Civil Revision No.192 of 2024 a/w CMPMO No.498 of 2023 .
Civil Revision No.192 of 202417.10.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Sana Rana, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
CMPMO No.498 of 2023of Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
Mr. Gurinder Singh Parmar, Advocate, for the respondent.
rt Civil Revision No.192 of 2024 a/w CMPMO No.498 of 2023 List on 03.11.2025.
CMP No.25384 of 2024 in Civil Revision No.192 of 2024 Heard learned counsel for the parties.
Till the next date of hearing, further proceedings pending before learned Civil Judge, Court No.II, Amb, District Una, Himachal Pradesh, in Civil Suit No.138 of 2011, titled Parkash Chand vs. Sanjeev Kumar, shall remain stayed.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Bimla Devi vs. Kailash and others Civil Suit No.43 of 2025 .
17.10.2025 Present: Mr. Rishabh Negi, Advocate, vice Mr. Ajay Sipahiya, Advocate, for the plaintiff.
OMP No.1337 of 2025At the request learned counsel for the plaintiff, list on of 28.10.2025.
rt ( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Anwar Hussain vs. Sher Mohd. and others RSA No.78 of 2025 .
17.10.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the appellant.
Further time prayed to comply with order dated 12.09.2025.
Let the needful be done within four weeks. List thereafter.
of rt October 17, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Rajesh Kumar @ Girijest Kumar vs. Yogesh Kumar and another .
Criminal Revision No.9 of 2025 17.10.2025 Present: Mr. Sanotsh Kumar, Advocate, vice Mr. Sumit Raj Sharma, Advocate, for the petitioner.
Ms. Suchitra Thakur, Advocate, for respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for of respondent No.2/ State.
Cr.MP No.4530 of 2025rt Heard learned counsel for the parties and perused the record.
Till date, order dated 06.01.2025 has not been complied with.
On previous occasion also, an application for enlargement of the time for depositing 50% of the amount, in terms of order dated 06.01.2025 had been sought and granted by this Court.
Let the needful be done on or before the next date of hearing.
List on 30.10.2025. It is made clear that if order dated 06.01.2025 is not complied with the aforesaid period, then interim order shall stand vacated and consequence whereof, in accordance with law, shall ensue.
The application stands disposed of.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Sher Singh @ Sheru vs. State of HP Cr.MP(M) No.2299 of 2025 .
17.10.2025 Present: Mr. Ankit Dhiman, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/ State.
Cr.MP(M) No.2299 of 2025of Further time prayed to file the status report. Let the needful be done on or before the next date of hearing.
rt List on 10.11.2025.
Cr.MP No.4524 of 2025Heard learned counsel for the parties and perused the pleadings.
For the reasons stated in the application, the same is allowed. The victim and the complainant are arrayed as respondents No.2 and 3 in the case at hand.
Fresh amended memo of parties be filed. Let the complainant and the victim be served through the concerned Station House Officer and they be informed about the pendency of the present bail petition and the next date of hearing. The application stands disposed of.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Ramesh Chand and others vs. State of HP and others Civil Revision No.175 of 2023 .
17.10.2025 Present: Mr. Tarun Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for all the petitioners, except petitioner No.2, who is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/ State.
of Mr. Sanjay Kumar Sharma, Advocate, for respondents No.7, 8(a) to 8(d), 9, 10(a), 16 and 19.
Respondents No.2 to 5, 11 to 16, 20 to 23 and 25 to 30 rt proceeded against ex parte vide order dated 12.3.2024.
CMP(M) No.1784 of 2025No reply is intended to be filed on behalf of the contesting non-applicants/respondents. They have no objection if in case the application is allowed and the legal heirs of deceased petitioner No.2 are ordered to be brought on record.
Petitioner No.2 is stated to have expired on 24.06.2025, which is evident from the Death Certificate appended along-with the application as Annexure A-1. The details of the legal heirs are given in the cause title of the application at Page 144 of the paper book.
The legal heirs mentioned in the cause title of the application are strictly in consonance with the Legal Heirs Certificate appended along-with the application as Annexure A-2. The right to sue survives/inheres in the legal heirs of deceased petitioner No.2, For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased petitioner No.2 is condoned and abatement, if any, is set aside. Legal heirs of deceased petitioner No.2 mentioned in the cause title of the application are ordered to be brought on record. Amended memo of ::: Downloaded on - 06/12/2025 00:35:10 :::CIS parties be filed within four weeks. The application stands disposed of.
.
CMP No.25098 of 2025The applicants are exempted from filing English translated copy of Annexure P-2, at this stage, subject to filing of the same within seven days, as and when directed to do so.
of The application stands disposed of.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Surender Kumar vs. Kunta Devi and another CMP(M) No.1518 of 2025 .
17.10.2025 Present: Mr. Pushpinder Kumar, Advocate, vice Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Chander Shekhar Thakur, Advocate, for respondents No.1 and 2.
of Reply, if any, be filed within four weeks. List thereafter.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Deepa Sharma vs. Rishab Sarswati CMPMO No.471 of 2025 .
17.10.2025 Present: Mr. Gurdev Negi, Advocate, for the petitioner.
CMPMO No.471 of 2025 & CMP No.19416 of 2025 Reply, if any, be filed within four weeks. List thereafter.
of rt October 17, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Heena Sharma vs. Rajesh Kumar CMPMO No.233 of 2025 .
17.10.2025 Present: Ms. Tanu Sharma, Advocate, for the petitioner.
Let fresh steps by way of filing correct address of the respondent along-with fresh process fee be taken within a week.
of On taking such steps, issue notice to the respondent, returnable within four weeks.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Heena Sharma vs. Rajesh Kumar CMPMO No.233 of 2025 .
17.10.2025 Present: Ms. Tanu Sharma, Advocate, for the petitioner.
Let fresh steps by way of filing correct address of the respondent along-with fresh process fee be taken within a week.
of On taking such steps, issue notice to the respondent, returnable within four weeks.
rt
( Bipin C. Negi )
October 17, 2025 (KS) Judge
::: Downloaded on - 06/12/2025 00:35:10 :::CIS
Lekh Ram and another vs. Lacchi Ram (deceased) through LR .
CMPMO No.45 of 202517.10.2025 Present: None for the petitioners.
Mr. Mohar Singh, Advocate, vice Mr. Surinder Kumar Saklani, Advocate, for the respondent.
of CMP No.2158 of 2025 No rejoinder has been filed till date. In terms of previous rt order dated 16.09.2025, right to file the same stands closed.
In the interest of justice, list after three weeks.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Hukum Chand and others vs. NHAI and another Arbitration Case No.37 of 2025 .
17.10.2025 Present: Mr. Nalneesh Sharma, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the petitioners.
Mr. Karan Sharma, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/ State.
of Learned Additional Advocate General seeks further for rt producing the record.
Let the needful be done on or before the next date of hearing.
List for consideration on 12.11.2025.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Lekh Raj vs. Tirath Ram (deceased) through LRs.
CMP(M) No.893 of 2024 a/w CMP(M) No.914 of 2024 .
17.10.2025 Present: Mr. Arush Matlotia, Advocate, for the applicant, in both the cases.
Ms. Mahima Singh, Advocate, vice Mr. Sanjeev Kumar Suri, Advocate, for respondents No.1(i) to 1(iii), in both the cases.
of CMP(M) No.893 of 2024 a/w CMP(M) No.914 of 2024 Pleadings are complete.
rt As jointly prayed, list for consideration after two weeks.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Dr. Susheel Kumar Negi vs. Dr. Sudesh CMPMO No.628 of 2024 .
17.10.2025 Present: Mr. Ashok Kumar, Advocate, vice Mr. V.D. Khidtta, Advocate, for the petitioner.
Mr. Karun Negi, Advocate, for the respondent.
The arrears of maintenance amounting to Rs.90,000/- till July, of 2025 stands deposited.
It is submitted by learned counsel for the respondent that rt insofar as the monthly maintenance amount is concerned, deduction qua the same is made from the salary of the petitioner.
In view of the above submissions, present proceedings are closed.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Hem Chand vs. Hans raj
Civil Suit No.70 of 2024
.
17.10.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. Pradeep Verma, Advocate, for the plaintiff.
Mr. Vidur Kapur, Advocate, vice Mr. Akshay Katoch, Advocate, for the defendant.
of OMP No.922 of 2024 and OMP No.252 of 2025 Pleadings are complete.
rt As jointly prayed, list on 03.11.2025.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Narinder Kumar and others vs. Rikhi Ram (since deceased) through LRs a/w connected matter .
CMP No.13179 of 2023 with RSA No. 471 of 2005 CMP No.13179 of 2023 17.10.2025 Present: Mr. Het Ram Thakur and Mr. Vivek Thakur, Advocates, for the applicants.
Mr. M.L. Sharma, Advocate, for respondents No. 1(a), 1(c), 3(a) to 3(c), 4, 5, 7(a) to 7(e) and proposed LRs No.2(a) to of 2(c).
RSA No. 471 of 2023rt Mr. Mukul Sood, Advocate, for the petitioner.
Mr. M.L. Sharma, Advocate, for respondents No.1(a) to 1(c), 3(a) to 3(c), 4 to 6 and proposed LRs No.2(a) to 2(c).
Respondents No.7(a) to 7(e) and 8 and 11 are ex parte vide order dated 06.08.2019.
CMP(M) No. 1554 of 2025 in RSA No. ___ of 2025 Heard learned counsel for the parties and perused the record.
The legal heir of deceased respondent No.2 as mentioned in Paragraph-2 of the application are duly served and represented by a counsel. No reply is intended to be filed on behalf of the contesting non-applicants. They have no objection if in case the application is allowed and the legal heirs as are mentioned in the application are ordered to be brought on record.
Respondent No.2 had died on 22.11.2024. Respondent No.2 is survived by his legal heirs mentioned in Paragraph-2 of the application. The right to sue survives/inheres in the said legal heirs of deceased respondent No.2.
For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.2 is condoned and abatement, if any, is set aside. Legal heirs of deceased respondent No.2 are ordered to be brought on record.
::: Downloaded on - 06/12/2025 00:35:10 :::CISAmended memo of parties be filed within four weeks. The application stands disposed of.
.
CMP(M) No.1046 of 2025 in RSA No.471 of 2005 Heard learned counsel for the parties and perused the record.
The legal heir of deceased respondent No.2 as mentioned in Paragraph-2 of the application are duly served and represented by a of counsel. No reply is intended to be filed on behalf of the contesting non-applicants. They have no objection if in case the application is rt allowed and the legal heirs as are mentioned in the application are ordered to be brought on record.
Respondent No.2 had died on 22.11.2024. Respondent No.2 is survived by his legal heirs mentioned in Paragraph-2 of the application. The right to sue survives/inheres in the said legal heirs of deceased respondent No.2.
For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.2 is condoned and abatement, if any, is set aside. Legal heirs of deceased respondent No.2 are ordered to be brought on record.
Amended memo of parties be filed within four weeks. The application stands disposed of.
( Bipin C. Negi )
October 17, 2025 (KS) Judge
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Rajesh Bansal and another vs. Nand Lal and others a/w connected matter .
CMPMO No.260 of 2021 a/w CMPMO No.86 of 2020 CMPMO No.260 of 2021 16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the petitioners.
Ms. Smridhi Rathour, Proxy Counsel, for respondents- No.3, 4(b), 5(a), 5(c) and respondent No.9.
of Respondents No.1, 2 and 4(a) are stated to have expired.
CMPMO No.86 of 2020rt Mr. Sahil Thakur, Proxy Counsel, for the petitioner.
Respondents No.1, 8 and 10 are stated to have expired.
Ms. Smridhi Rathour, Proxy Counsel, for respondents- No.2 to 7, 9 and for proposed legal representatives No.1(i) to 1(iii) of deceased respondent No.1 and respondent No.6.
CMPMO No.260 of 2021List after four weeks.
CMPMO No.86 of 2020Let fresh steps for the service of LR No.2(iv) be positively taken within a week. On taking such steps, issue notice to LR No.2(iv), returnable within four weeks.
In the meanwhile, consequential steps for bringing on record the legal heirs of deceased respondents No.8 and 10 be also taken.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Kamlesh Kumar vs. Milap Chand (deceased) through LRs.
Rajesh Bansal and another vs. Nand Lal and .
others a/w connected matter CMPMO No.260 of 2021 a/w CMPMO No.86 of 2020 CMPMO No.260 of 2021 16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the petitioners.
Ms. Smridhi Rathour, Proxy Counsel, for respondents-
of No.3, 4(b), 5(a), 5(c) and respondent No.9.
Respondents No.1, 2 and 4(a) are stated to have expired.
rt CMPMO No.86 of 2020 Mr. Sahil Thakur, Proxy Counsel, for the petitioner.
Respondents No.1, 8 and 10 are stated to have expired.
Ms. Smridhi Rathour, Proxy Counsel, for respondents- No.2 to 7, 9 and for proposed legal representatives No.1(i) to 1(iii) of deceased respondent No.1 and respondent No.6.
CMPMO No.260 of 2021List after four weeks.
CMPMO No.86 of 2020Let fresh steps for the service of LR No.2(iv) be positively taken within a week. On taking such steps, issue notice to LR No.2(iv), returnable within four weeks.
In the meanwhile, consequential steps for bringing on record the legal heirs of deceased respondents No.8 and 10 be also taken.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
RSA No.169 of 2023
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the appellant.
::: Downloaded on - 06/12/2025 00:35:10 :::CISMs. Smridhi Rathour, Proxy Counsel, for respondents- applicants No.1(a), 1(b), 1(c) and 1(e).
.
As jointly prayed, list after four weeks.
In the meanwhile, objections in the application filed under Order 41 Rule 27 of the Civil Procedure Code, raised by the Registry, be removed.
of Post removal of objections, the same be placed on record.
rt October 16, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Surinder Paul vs. Joginder Singh CMPMO No.617 of 2025 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the petitioner.
As prayed by learned Proxy Counsel, list on 28.10.2025.
of
( Bipin C. Negi )
October 16, 2025 (KS) Judge
rt
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Gurdev Singh (deceased) through LRs. vs. Dalip Singh (deceased) through LRs.
.
Civil Revision No.162 of 202516.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the petitioner.
As prayed by learned Proxy Counsel, list on 27.10.2025.
of
( Bipin C. Negi )
October 16, 2025 (KS) Judge
rt
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Manohar Lal Sharma vs. Subhash Chand and others CMP(M) No.1128 of 2024 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the applicant.
Ms. Smridhi Rathour, Proxy Counsel, for respondent No.1.
Respondents No.3 and 6(c) proceeded against ex parte vide order dated 08.05.2025.
of Respondent No.8 is stated to have expired.
Further time prayed to comply with order dated 19.09.2025.
rt Let the needful be done within a week. On doing the needful, issue notice to the legal heirs of deceased respondent No.8, returnable within four weeks.
In the meanwhile, correct address along-with Process Fee for effecting service of respondent No.6(d) be also filed.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Durga Dass vs. State of Himachal Pradesh and others CMP(M) No.14 of 2025 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the applicant.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/ State.
Ms. Smridhi Rathour, Proxy Counsel, for respondents No.2 and 3.
of Pleadings are complete.
rt At the request of Proxy Counsel appearing on behalf of the applicant, list after four weeks.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Karnail Singh vs. Ashok Kumar (deceased) through LRs.
CMP(M) No.447 of 2024.
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the applicant.
Ms. Smridhi Rathour, Proxy Counsel, for proposed LRs.
No.1(a) and 1(b).
of Further time prayed for effecting service upon proposed LRs.
No.1(c) and 1(d). Let the needful be done within a week.
rt On taking such steps, issue notice to proposed LRs No.1(c) and 1(d), returnable within four weeks.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Anant Ram vs. Ashok Kumar and others .
RSA No.270 of 201816.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the appellant.
Ms. Smridhi Rathour, Proxy Counsel, for respondents No.1 to 6, 9, 12 and 13, LR Nos.17 (a) to 17(c).
of None for respondent No.17, LRs of respondent No.7 and LR 18(a).
Respondent No.10 is stated to have expired. rt CMP(M) No.1375 of 2025 Heard learned counsel for the parties and perused the record.
Though the legal heirs of deceased respondent No.10 as mentioned in Paragraph-2 of the application are served, however, none has put in appearance on their behalf.
From the Death Certificate appended along-with present application, it is evident that respondent No.10 had died on 16.12.2024. Respondent No.10 is survived by his legal heirs mentioned in Paragraph-2 of the application. The right to sue survives/inheres in the said legal heirs of deceased respondent No.10.
For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.10 is condoned and abatement, if any, is set aside. Legal heirs of deceased respondent No.10 are ordered to be brought on record.
Amended memo of parties be filed within four weeks. The application stands disposed of.
CMP(M) No.1376 of 2025Heard learned counsel for the parties and perused the record.
::: Downloaded on - 06/12/2025 00:35:10 :::CISThough the legal heir of deceased respondent No.11 as mentioned in Paragraph-2 of the application is served, however, .
none has put in appearance on his behalf.
From the Death Certificate appended along-with present application, it is evident that respondent No.11 had died on 25.06.2021. Respondent No.11 is survived by his legal heirs of mentioned in Paragraph-2 of the application. The right to sue survives/inheres in the said legal heir of deceased respondent No.11.
For the sufficient cause shown in the application, delay in rt bringing on record the legal heir of deceased respondent No.11 is condoned and abatement, if any, is set aside. Legal heir of deceased respondent No.11 is ordered to be brought on record.
Amended memo of parties be filed within four weeks. The application stands disposed of.
CMP(M) No.1671 of 2023Heard learned counsel for the parties and perused the record.
The legal heir of deceased respondent No.17 as mentioned in Paragraph-2 of the application are duly served and represented by a counsel.
The fact of death of deceased respondent No.17 had been intimated to this Court vide application bearing CMP No.2373 of 2023. It is in pursuance thereto that the present application had been filed for bringing on record the legal heirs of deceased respondent No.17.
Though the legal heir of deceased respondent No.17 as mentioned in Paragraph-2 of the application are served, however, none has put in appearance on their behalf.
From the Death Certificate appended along-with present application, it is evident that respondent No.17 had died on ::: Downloaded on - 06/12/2025 00:35:10 :::CIS 29.07.2020. Respondent No.17 is survived by his legal heirs mentioned in Paragraph-2 of the application. The right to sue .
survives/inheres in the said legal heirs of deceased respondent No.17.
For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.17 is of condoned and abatement, if any, is set aside. Legal heirs of deceased respondent No.17 are ordered to be brought on record.
Amended memo of parties be filed within four weeks. The rt application stands disposed of.
CMP(M) No.1672 of 2023Heard learned counsel for the parties and perused the record.
Though the legal heirs of deceased respondent No.18 as mentioned in Paragraph-2 of the application are served, however, none has put in appearance on their behalf.
From the Death Certificate appended along-with present application, it is evident that respondent No.18 had died on 27.10.2022. Respondent No.18 is survived by his legal heirs mentioned in Paragraph-2 of the application. The right to sue survives/inheres in the said legal heirs of deceased respondent No.18.
For the sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.18 is condoned and abatement, if any, is set aside. Legal heirs of deceased respondent No.18 are ordered to be brought on record.
Amended memo of parties be filed within two weeks. The application stands disposed of.
::: Downloaded on - 06/12/2025 00:35:10 :::CIS CMP No.5759 of 2025.
Reply on behalf of respondents No.9, 12 and 13 be filed within two weeks. List thereafter.
RSA No.270 of 2018On taking steps within three days, issue notice to the newly of arrayed respondents, i.e. respondents No.10(a), 10(b), 11(a), 18(a) and 18(b) (un-served legal heirs brought on record), returnable within four weeks.
rt
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Prem Singh and Others vs. Indira Sharma and others Civil Suit No.104 of 2012 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the plaintiff.
Ms. Smridhi Rathour, Proxy Counsel, for defendants No.1 to 5 and 8.
of OMP(M) No.321 of 2024 By way of present application, legal heirs of deceased defendant No.6-Smt. Leela Wati are sought to be brought on record.
rt The non-applicants have no objection if in case the present application is allowed and the proposed legal heirs are ordered to be brought on record.
Heard learned counsel for the parties.
Defendant No.6 had died on 12.12.2016. Right to sue survives in the legal heirs of deceased defendant No.6, detailed in Paragraph-4 of the reply filed to the present application by the non applicants/defendants No.1 to 5 (Page 178 of the paper book) Though 12 legal heirs are mentioned in the said paragraph, however, in the reply it is categorically asserted that on the basis of a registered Will dated 31.03.2005, the property of the deceased defendant No.6, i.e., Leela Wati has devolved upon present defendants No.2 and 3 only. On the basis of the Will, it is asserted that a mutation has also been sanctioned bearing Mutation No.11 dated 26.11.2020. In view of the aforesaid, the name of defendant No.6-Leela Wati is ordered to be deleted from the array of the parties as her legal representatives, in whom the right to sue survives, already exist on record as defendants No.2-Shri Bhupender and defendant No.3-Shri Bhopesh. Amended memo of parties be filed within four weeks. The application stands disposed of.
::: Downloaded on - 06/12/2025 00:35:10 :::CIS OMP No.861 of 2025In view of the order passed in OMP(M) No.321 of 2025, .
learned counsel appearing on behalf of the applicant seeks permission to withdraw the present application. The application is accordingly dismissed as withdrawn.
OMP No.1088 of 2025of In view of the order passed in OMP(M) No.321 of 2024, the present application has become infructuous. The application stands disposed of accordingly.
rt Civil Suit No.104 of 2012 List after four weeks.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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National Highway Authority of India vs. Anantu and another .
OMP(M) No.148 of 202416.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the applicant.
Ms. Smridhi Rathour, Proxy Counsel, for LR No.2(i).
Respondent No.1 is stated to have expired.
of OMP(M) Nos.72 & 73 of 2025 By way of present application, legal heirs of deceased rt respondent No.2 are sought to be brought on record. Ms. Smridhi Rathour, Proxy Counsel, under instructions from Mr. Yuyutsu Singh Thakur, learned Advocate, has put in appearance on behalf of LR No.2(i). No reply is intended to be filed on behalf of the said legal heir. The said legal heir and the non-applicants have no objection if in case the present application is allowed and the proposed legal heirs are ordered to be brought on record.
Respondent No.1 has already expired. Admittedly, respondent No.2 had died on 02.12.2017. Right to sue survives in the legal heirs of deceased respondent No.2, detailed in Paragraph-3 of the application (OMP(M) No.72 of 2025) and the same are in consonance with the Legal Heir Certificate appended along-with the application (OMP(M) No.72 of 2025). The right to sue survives in the said legal heirs of deceased respondent No.2.
For the sufficient cause shown in (OMP(M) No.73 of 2025) delay in bringing on record the legal heirs of deceased respondent No.2 is condoned and abatement, if any, is set aside. Legal heirs of deceased respondent No.2 are ordered to be brought on record.
Amended memo of parties be filed within two weeks. Applications stands disposed of.
::: Downloaded on - 06/12/2025 00:35:10 :::CIS OMP(M) No.148 of 2024Consequential steps for bringing on record the legal heirs of .
deceased respondent No.1 be taken within four weeks.
On taking steps within three days, issue notice to the newly arrayed respondents No.2(ii) to 2(iv) (un-served legal heirs brought on record), returnable within four weeks.
of OMP No.310 of 2025 The applicant is exempted from filing translated copy of Annexure A-1, at this stage, subject to filing of the same within seven rt days, as and when directed to do so. The application stands disposed of.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Ashish Sharma vs. Sukhwinder Singh Sukhu Civil Suit No.27 of 2024 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the plaintiff.
Ms. Smridhi Rathour, Proxy Counsel, for the defendant.
Time for filing replication is being sought since 23.04.2025.
of However, till date no replication has been filed.
Let the needful be done within two weeks. It is made clear rt that if the replication is not filed within the said period, then the right to file the same shall automatically stand closed without reference this Court.
List after two weeks.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Rajni Gupta vs. Om Parkash and another RSA No.144 of 2023 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the appellant.
Ms. Smridhi Rathour, Proxy Counsel, for respondent No.1.
None for respondent No.2.
of CMP Nos.7952 of 2023 and 12788 of 2023 As jointly prayed, list for consideration after four weeks.
rt
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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Rajni Gupta vs. Om Parkash and another CMP(M) No.1179 of 2023 in RSA No.144 of 2023 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the applicant.
Ms. Smridhi Rathour, Proxy Counsel, for respondent No.1.
Pleadings are complete. List for consideration after four of weeks.
rt October 16, 2025 (KS) ( Bipin C. Negi ) Judge ::: Downloaded on - 06/12/2025 00:35:10 :::CIS Anil Kumar Sahni vs. Harbans Singh CMP(M) No.1155 of 2023 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the applicant.
Ms. Smridhi Rathour, Proxy Counsel, for the respondent.
Pleadings be completed within two weeks. List thereafter.
of
( Bipin C. Negi )
October 16, 2025 (KS) Judge
rt
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Rajinder Kumar (deceased) through LRs. vs. Anita Devi and others RSA No.236 of 2023 .
16.10.2025 Present: Mr. Sahil Thakur, Proxy Counsel, for the appellant.
Ms. Smridhi Rathour, Proxy Counsel, for respondents No.1 to 3. CMP No.24989 of 2025 The present application has been filed for effecting service of upon the legal heirs of deceased respondent No.4, i.e., respondents No.4(i) and 4(ii) by way of substituted services.
rt Before the trial Court, the said respondents, i.e. respondents No.4(i) and 4(ii) were duly represented by a counsel. However, in the appeal, they have been proceeded against ex parte.
Heard learned counsel for the parties and perused the order-
sheets and the application.
The application is duly supported by an affidavit and the averment made in the application that respondent No.4(i) and 4(ii) are evading service is evident from the order-sheets from where it is evident that numerous attempts have been made to effect service upon respondents No.4(i) and 4(ii) on the 'registered address' in terms of Order 6 Rule 14-A of the Civil Procedure Code.
In view of the above-stated, the present application is allowed. The applicants are permitted to effect service upon respondents No.4(i) and 4(ii) on the last known address by way of affixation. The application stands disposed of.
RSA No.236 of 2023On taking steps within one week, issue notice to respondents No.4(i) and 4(ii), returnable within four weeks.
( Bipin C. Negi )
October 16, 2025 (KS) Judge
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.
of
rt
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