Himachal Pradesh High Court
Nhai vs Dina Nath And Another on 9 April, 2026
Author: Virender Singh
Bench: Virender Singh
NHAI versus Dina Nath and Another .
OMP(M) No. 2 of 2025 09.04.2026 Present: Ms. Shreya Chauhan, Advocate, for the applicant.
Mr. Suneet Verma, Advocate vice Mr. Varun Rana, Advocate for the respondents.
of Rejoinder not filed despite opportunities granted.
rt Further adjournment for this purpose is not justifiable, as such, the right of the applicant to file the rejoinder is closed by the order of the Court.
From the pleadings of the parties, the following issues were framed:-
1) Whether the applicant is able to make out a case, which, falls within the definition of 'sufficient cause' for condonation of delay in filing the accompanying appeal? OPA
2) Whether the applicant has concealed the material facts and has made false and incorrect assertions, in the application?
OPR
3) Relief.
The issues so framed, are read over and explained to the parties. No other issue is claimed, pressed or made out. Onus is not objected to. Now, the case be listed before the learned Additional Registrar (Judicial), for fixing the date for the applicant's evidence.
Steps be taken by both the parties, within 15 days, failing ::: Downloaded on - 10/04/2026 20:39:31 :::CIS which, no assistance from the Court shall be given to the .
defaulting party.
(Virender Singh) Judge April 09, 2026 (ps) of rt ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Satish Kumar versus Kamal Kishore Sharma .
Civil Suit No.60 of 202409.04.2026 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Abhishek Verma, Advocate for the plaintiff.
Ms. Shradha Karol & Ms. Rupali Sharma, of Advocates, for the defendant.
rtIn view of the request made by learned counsel for the defendant, list after four weeks.
Interim order to continue.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Shri Shri Mahalaxmi Trust (Registered) Chamunda Devi .
versus Balbir Singh & Others Civil Suit No. 39 of 2024 09.04.2026 Present: Mr. Karan Singh Kanwar, Advocate, for the plaintiff.
Ms. Reeta Hingmang, Advocate, for of defendant No.1.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate for defendants No.2 rtand 3.
OMP No. 440 of 2024Pleadings be completed on or before the next date of hearing.
List for consideration on 14th May, 2026.
OMP Nos. 441 of 2024 & 221 of 2026 Allowed, as prayed for.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Pratap Singh versus Gopal Singh & Others .
RSA No.91 of 202309.04.2026 Present: Mr. Janesh Gupta & Mr. Ajeet Pal Singh Jaswal, Advocates, for the appellant.
None for respondents No.1 to 3, 5, 7 to 11, 12(a) to 12(c) and 13.
of Mr. Sunil Kumar, Advocate vice Mr. Narender Kumar Reddy, Advocate for respondents No.4(a) to 4(c) and 6(a) to 6(c). rtService complete. List for hearing as per its turn.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Neelam Aggarwal versus Rajni Bansal & Another .
Civil Suit No.6 of 202309.04.2026 Present: Ms. Simran, Advocate vice Ms. Kusum Chaudhary, Advocate for the plaintiff.
Ms. Divya Rajta, Advocate vice Mr. Ashok K. Tyagi, Advocate for defendant No.1.
of Mr. H.S. Rawat, Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate General, for defendant No.2.
rtOMP No. 48 of 2023In view of the request made by learned vice counsel appearing for the plaintiff, list on 7th May, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS United Breweries Ltd. Versus M/s Aradhana Wines .
Civil Suit No.43 of 202209.04.2026 Present: Mr. Rohit Kaundal, Advocate vice Mr. Jagat Paul, Advocate for the plaintiff.
Mr. Atul G. Sood, Advocate for the defendants.
of Neither written statement, on behalf of rt defendants filed, nor, amended memo of parties filed. Let needful be done on or before the next date of hearing.
List on 17th April, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Sarwan Dass versus Prem Nath .
RSA No. 204 of 202109.04.2026 Present: Mr. Digvijay Singh Bisht, Advocate for the appellants.
None for the respondent, who is stated to have expired.
of OMP (M) No. 490 of 2026 By way of the present application, a prayer rt has been made to bring on record the legal representatives of sole respondent, who, as per the application, has expired on 23.02.2025, after condoning the delay and setting aside the abatement.
Before proceeding further, let notice be issued to the proposed legal representatives named in para 4 of the application returnable within six weeks, on taking steps within two weeks from today.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS The Oriental Insurance Company Ltd. Versus Dhanbir .
Singh & Others FAO No.121 of 2021 09.04.2026 Present: Ms. Minakshi Sharma, Advocate for the appellant.
Mr. Ravneet Kumar, Advocate vice Mr. of Desh Raj Thakur, Advocate, for respondent No.1.
Mr. Parth Sagar, Advocate vice Mr. H.S. rtUpadhayay, and Mr. Naresh K. Sharma, Advocates, for respondents No.2 and 3. Ms. Divya Rajta, Advocate, vice Mr. Ashok K. Tyagi, Advocate, for respondent No.4.
Power of attorney has been filed on behalf of respondent No.2. List for hearing as per its turn.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Surender Pal versus State of H.P. & Another .
RSA No. 304 of 201609.04.2026 Present: Mr. Hitender Verma, Advocate for the appellant.
Mr. Mohit Sharma, Advocate vice Mr. Manish Sharma, Advocate, for the respondents.
of CMP(M) No.824 of 2025 From the pleadings of the parties, the rt following issues are framed:-
1) Whether the respondents have intentionally and willfully violated the order dated 17.08.2016, passed by this Court in CMP No.5296 of 2016, if so, its effect? OPA
2) Whether the defendants are not aware about the order dated 17.08.2016, passed by this Court in CMP No.5296 of 2016, if so, its effect? OPR
3) Relief.
The issues so framed, are read over and explained to the parties. No other issue is claimed, pressed or made out. Onus is not objected to. Now, the case be listed before the learned Additional Registrar (Judicial), for fixing the date for the applicant's evidence.
Steps be taken by both the parties, within 15 days, failing which, no assistance from the Court shall be given to the defaulting party.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Balak Ram (deceased) through LRs versus Paras Ram .
& Others RSA No.104 of 2014 09.04.2026 Present: Ms. Tamanna Sharma, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the appellants.
of Mr. G.R. Palsra, Advocate, for the respondent.
CMP No.31141 of 2025rtReply be filed on or before the next date of hearing. List on 17th April, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Abhilekha Chaudhary versus Puneet Bhaniari .
CMPMO No. 153 of 202609.04.2026 Present: Mr. Somesh Sharma, Advocate, for the petitioner.
Let notice be issued to the respondent for 7th of May, 2026, on taking steps within a period of seven days.
rt CMP No. 7043 of 2026During the pendency of the petition, further proceedings in case titled as Puneet Bhaniyari versus Abhilekha Choudhary, pending adjudication before the Court of learned Principal Judge, Family Court, Kangra at Dharamshala, are ordered to be stayed. The application stands disposed of.
CMP No. 7044 of 2026The application is disposed of with a direction to the applicant-petitioner to file English translation of the Annexures, in issue, as and when directed by the Court to do so.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Anil Kumar & Others versus Rakesh Kanwar & Others .
COPC No. 235 of 202609.04.2026 Present: Mr. Kush Sharma, Advocate, for the petitioners.
Mr. H.S. Rawat, Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate of General, for the respondents.
Notice. Mr. H.S. Rawat, learned Additional rt Advocate General, appears and waives service of notice on behalf of the respondents. Compliance affidavit be filed on or before the next date of hearing.
List on 16th April, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Vinod Kumar versus Gokul Thakur & Others .
CMPMO No. 129 of 202609.04.2026 Present: Mr. Prikshit Sharma, Advocate, vice Mr. Sative Chauhan, Advocate, for the petitioner.
In view of the request made by learned vice of counsel appearing for the petitioner, list on 10th April, 2026.
rt (Virender Singh)
Judge
April 09, 2026 (ps)
::: Downloaded on - 10/04/2026 20:39:31 :::CIS
Anita Nathta versus D.C. Shimla & Others .
CMPMO No.467 of 202509.04.2026 Present: Mr. Ajay Kumar Lahota, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate of General, for respondents No.1 to 5. None for respondent No.6.
rtMs. Kritika Rajta & Ms. Ruchika Khachi, Advocates, for respondents No.7.
In view of the request made by learned counsel appearing for the petitioner, list after three weeks.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Gopal Krishan versus Bimla Kumari & Another .
COPC No. 192 of 202509.04.2026 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Ishan Sharma, Advocate, for the respondents.
of List along with OMP No. 69 of 2024, in Civil Suit No.1 of 2020, on 10th April, 2026.
rt (Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Mandeep Singh & Another versus Savitri Devi & Others .
a/w connected matters RSA Nos.110 & 112 of 2025 09.04.2026 Present: Mr. Dixit Sahotra, Advocate, for the appellants, in both the appeals. Mr. Vaibhav Tanwar, Advocate for of respondent No.1, in both the appeals. Mr. H.S. Rawat, Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate rtGeneral, for respondents No.2 to 4, in both the appeals.
CMP No. 12359 of 2025 in RSA No. 110 of 2025 and CMP Nos.12547 & 12548 of 2025 in RSA No. 112 of 2025 Pleadings be completed on or before the next date of hearing. List after four weeks.
RSA Nos. 110 & 112 of 2025 List on the date fixed. Registry is directed not to reflect the name of Mr. Pradeep Verma and Mr. Sumit Sharma, Advocates, in the cause list, henceforth.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Siri Ram & Others versus Abhishek .
RSA No.87 of 2025 a/w RSA No.74 of 2025 09.04.2026 Present: Mr. Mohinder Verma & mr. Digvijay Singh Bisht, Advocates, for the appellants.
Mr. Janesh Gupta, Advocate, for the respondents.
of In view of the request made by learned rt counsel appearing for the appellants, list on 17th April, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Achhru Ram versus Ram Dass & Others .
CMPMO No. 509 of 202409.04.2026 Present: Mr. Sumeet Sharma, Advocate, for the petitioner.
Mr. B.S. Attri, Advocate, for the respondents.
of Arguments heard. Order reserved.
(Virender Singh) Judge rt April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Ved Prakash versus Mansa Ram (deceased) through .
LRs & Others FAO No.309 of 2021 09.04.2026 Present: Mr. Karun Negi, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate for respondents No.1 and 2.
of Mr. Chandan Goel, Advocate for respondent No.3.
In view of the request made by learned rt counsel appearing for the appellant, list on 7th May, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Ram Ratta (deceased) through LRs versus Renu .
RSA No.188 of 201609.04.2026 Present: Mr. Rajat, Advocate, vice counsel, for the appellants.
None for respondents No.1, 4 to 10, 11(a) to 11(c) and 12.
of Ms. Shwetima Dogra, Advocate for respondents No.2 and 3.
In view of the request made by learned vice rt counsel appearing for the appellants, list on 30th April, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS State of H.P. & Another versus Bhagat Singh .
Arb. Case No.100 of 202209.04.2026 Present: Mr. H.S. Rawat, Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate General, for the petitioners. Ms. Srishti Verma, Advocate, vice Mr. T.S. of Bhogal, Advocate, for the respondent.
List before appropriate Bench.
rt (Virender Singh)
Judge
April 09, 2026 (ps)
::: Downloaded on - 10/04/2026 20:39:31 :::CIS
Narpat Ram versus Rajeshwari Devi & Others a/w .
connected matter CMPMO No. 606 of 2023 a/w Cr.MMO No.1166 of 2023 CMPMO No. 606 of 2023 09.04.2026 Present: Petitioner in person with Mr. Virender of Thakur, Advocate.
Respondent in person with Mr. Anirudh Sharma, Advocate.
rtCr.MMO No. 1166 of 2023Petitoner in person with Mr. Anirudh Sharma, Advocate.
Respondent in person with Mr. Virender Thakur, Advocate.
In pursuance of the directions of this Court, efforts for conciliation made. Keeping in view the nature of dispute involved in the present case, it is a fit case, where, efforts can be made to settle the matter by way of mediation.
Consequently, Shri G.D. Verma, learned Senior Advocate and a trained mediator, is appointed, as Mediator, in this matter, who is acceptable to both the parties.
The parties, who are present in the Court, are directed to appear before learned Mediator today at 04.30 p.m., in the High Court Main Mediation Centre.
::: Downloaded on - 10/04/2026 20:39:31 :::CISRegistry is directed to make available the .
complete record before the learned Mediator.
(Virender Singh) Judge April 09, 2026 (ps) of rt ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Dev Prashar Committee Bandhi & Another versus Dev .
Prashar Temple & Others CMPMO No. 363 of 2023 09.04.2026 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Abhinav Goel & Mr. Abhijeet Singh Chauhan, Advocates, for the petitioners.
of Ms. Abhishek, Advocate, for respondents No.1 to 3.
Mr. Rohit Sharma, Deputy Advocate rtGeneral, for respondents No.4 and 5.
List for hearing on 27th April, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Bhakta Bhadur versus State of H.P. .
Cr.MP (M) No.468 of 202609.04.2026 Present: Ms. Pooja Thakur, Advocate, vice Mr. R.S. Chandel, Advocate, for the applicant.
Mr. H.S. Rawat, Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate of General, for the respondent.
In view of the request made by learned vice rt counsel appearing for the applicant, list for consideration on 23rd April, 2026.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Rameshwar & Another versus Rakhil Kahlon and .
Others CMP No. 24790 of 2025 in COPC No.684 of 2025 09.04.2026 Present: Mr. Dalip Singh Kaith, Advocate for the petitioners.
of Mr. H.S. Rawat, Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate General, for the respondents. rtList before appropriate Bench, at the pleasure of Hon'ble the Chief Justice, as the order to move revival application has been passed by a coordinate Bench.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Punit Kumar versus Sanjay Kaushal & Others a/w .
connected matter RSA No. 62 of 2014 a/w RSA No.4240 of 2013 RSA No.62 of 2014 09.04.2026 Present: Mr. Anubhav Chopra, Advocate for the of appellants.
Mr. Kuldeep Chandel, Advocate, vice Mr. Sumit Sood, Advocate, for the respondents.
rtRSA No. 4240 of 2013Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate for the respondent.
Mr. Kuldeep Chandel, Advocate, vice Mr. Sumit Sood, Advocate for the respondent.
Power of attorney filed on behalf of the appellants in RSA No. 62 of 2014, is lying under objections.
Learned counsel to follow up with the Registry. List after two weeks.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS Kapil & Another versus Kailash Gupta & Others .
CMPMO No. 154 of 202609.04.2026 Present: Mr. Adarsh K. Vashisht, Advocate, for the petitioners.
Mr. Aditya Singh Thakur, Advocate vice Mr. Virbahadur Verma, Advocate, for respondent of No.9.
rtAfter hearing learned counsel for the petitioners, this Court is of the view that there are certain arguable points involved in the present petition, as such, notices are ordered to be issued. Mr. Aditya Singh Thakur, Advocate vice Mr. Virbahadur Verma, Advocate, appears and waives service of notice on behalf of respondent No.9.
Let notice be issued to the remaining respondents for 28th May, 2026, on taking steps within a period of seven days.
CMP No. 7045 of 2026Notice in the aforesaid terms. Till then, further proceedings in Civil Suit No.128 of 2025, titled as Kailash Gupta & Others versus Trilochan & Others, pending adjudication before the learned Senior Civil Judge, Kasauli, District Solan, are ordered to be stayed.
(Virender Singh) Judge April 09, 2026 (ps) ::: Downloaded on - 10/04/2026 20:39:31 :::CIS