Himachal Pradesh High Court
Naresh Kumar vs State Of H.P. on 23 July, 2025
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Naresh Kumar Vs State of H.P. Cr.MMO No. 303 of 2025.
.
23.07.2025 Present: Mr. Y.P. Sood, Advocate for the petitioner.
Mr. H.R. Rawat, Mr. Tejasvi Sharma, Addl. Advocates General with Mr. Ranjna Patial, Dy. Advocate General for the respondent/State.
List on 28.07.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
M/s Sushil General Store Vs Roop Singh Cr. Revision No. 293 of 2025.
.
23.07.2025 Present: Mr. Vivek Thakur, Advocate for the petitioner.
List on 28.07.2025, before the appropriate Bench.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Gurpreet Singh Vs State of H.P.
Cr. MP(M) No. 1751 of 2025.
.
23.07.2025 Present: Mr. Vijender Katoch, Advocate for the petitioner.
Mr. H.R. Rawat, Mr. Tejasvi Sharma, Addl. Advocates General with Mr. Ranjna Patial, Dy. Advocate General for the respondent/State.
List on 28.07.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Rakesh Kumar Vs State of H.P.
Cr.MP(M) No. 1750 of 2025.
.
23.07.2025 Present: Mr. Sanjeev Kumar Suri, Advocate for the petitioner.
Mr. H.R. Rawat, Mr. Tejasvi Sharma, Addl. Advocates General with Mr. Ranjna Patial, Dy. Advocate General for the respondent/State.
List on 28.07.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Arun Bhatti Vs State of H.P.
Cr.MP(M) No. 1748 of 2025.
.
23.07.2025 Present: Mr. Nand Lal Thakur, Advocate for the petitioner.
Mr. H.R. Rawat, Mr. Tejasvi Sharma, Addl. Advocates General with Mr. Ranjna Patial, Dy. Advocate General for the respondent/State.
List on 28.07.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Khub Ram Vs State of H.P.
Cr. MP(M) No. 1744 of 2025.
.
23.07.2025 Present: Mr. Shamul Kaushal, Advocate for the petitioner.
Mr. H.R. Rawat, Mr. Tejasvi Sharma, Addl. Advocates General with Mr. Ranjna Patial, Dy. Advocate General for the respondent/State.
List on 28.07.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Sameer Sapra Vs State of H.P.
CRMPM No. 1742 of 2025.
.
23.07.2025 Present: Mr. Shakti Bhardwaj, Advocate for the petitioner.
Mr. H.R. Rawat, Mr. Tejasvi Sharma, Addl. Advocates General with Mr. Ranjna Patial, Dy. Advocate General for the respondent/State.
List on 28.07.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Ravinder Kumar Gupta Vs Devinder Kumar Sharma CMPMO No. 731 of 2024.
.
23.07.2025 Present: Mr. Deepak Gupta, Advocate for the petitioner.
Mr. K.R. Thakur, Advocate for the respondent.
At the request of learned Counsel for the petitioner, list the matter after four weeks.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Ruchi Maggo & anr. Vs Balraj Maggo & Ors.
CMPMO No. 01 of 2025.
.
23.07.2025 Present: Mr. Jeevesh Sharma, Advocate for the petitioner.
Mr. Sumit Sharma, Advocate for the respondents.
At the request of learned Counsel for the petitioner, list the matter after four weeks.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Smt. Kiran Verma and anr. Vs Vijender Gupta RSA No. 20 of 2025.
.
23.07.2025 Present: Mr. G.D. Verma, Sr. Advocate with Mr. Sumit Sharma, Advocate for the appellants.
Mr. N.K. Bhalla, Advocate for the respondent through video conferencing.
Further time prayed to inspect the record. List after six weeks.
( Bipin C. Negi )
July 23, 2025
(Pramod)
r Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Smt. Kiran Verma Vs. Vijender Gupta RSA No. 18 of 2025.
.
23.07.2025 Present: Mr. G.D. Verma, Sr. Advocate with Mr. Sumit Sharma, Advocate for the appellants.
Mr. N.K. Bhalla, Advocate for the respondent through video conferencing.
Further time prayed to inspect the record. List after six weeks.
( Bipin C. Negi )
July 23, 2025
(Pramod)
r Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Devmani Vs. State of H.P. and others CMPMO No. 512 of 2024.
.
23.07.2025 Present: Mr. Sanjeev Kuthiala, Sr. Advocate with Mr. Abhishek Kaistha, Advocate for the petitioner. Mr. R.P. Singh, Deputy Advocate General for the respondents/State.
At the request of learned Counsel appearing on behalf of the petitioner, list after four weeks.
( Bipin C. Negi )
July 23, 2025
(Pramod)
r Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Ramesh Chand Vs Dev Raj
Civil Revision No. 35 of 2025
.
23.07.2025 Present: Mr. B.C. Verma, Advocate for the petitioner.
Mr. Arun Kumar, Advocate for the respondent No. 1.
CMP No. 10103 of 2025Reply if any be filed within two weeks.
CMP No. 17298 of 2025Reply if any be filed within two weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Dinesh Kumar Vs Monika Rani
CMPMO No. 192 of 2025.
.
23.07.2025 Present: Mr. Atharv Sharma, Advocate for the petitioner.
Mr. Gurinder Singh Parmar, Advocate for the respondent.
At the request of the learned Counsel for the petitioner, the matter is adjourned. List after four weeks.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Narinder Thakur (deceased) through LRs Vs LAO, HPSEB and Ors.
CMPMO No. 205 of 2025.
.
23.07.2025 Present: Mr. Varun Chauhan, Advocate for the petitioner.
Ms. Sunita Sharma, Sr. Advocate with Ms. Sugandh Verma, Advocate for respondents No. 1 and 2.
Mr. R.P. Singh, Dy. Advocate General for respondent No. 3. Further time prayed to go through the record by the learned Counsels appearing for the parties. List after four weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Arvind Singh Vs Sandeep Kaur & Ors.
CMPMO No. 406 of 2025.
.
23.07.2025 Present: Mr. H.S. Rana, Advocate for the petitioners.
Mr. Arjun Lal, Advocate for the respondents.
In view of the law laid down by Hon'ble Apex Court passed in "Shaurabh Kumar Tripathi Vs. Vidhi Rawal" Criminal Appeal No. 2688 of 2025 decided on 19 th May, 2025, the present application is not maintainable. Hence, dismissed.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Preeti Dhiman Vs Sandeep Chauhan and Ors.
CMPMO No. 214 of 2023.
.
23.07.2025 Present: Ms. Vandana Misra, Advocate for the petitioner.
Mr. Vinod Kumar, Advocate vice Mr. Jagmohan Singh Chandel, Advocate for respondent No. 1.
Learned Counsel appearing on behalf of the respondent No. 1 submits that learned Senior Counsel is not available today on account of personal difficulty and seeks adjournment. List after four weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Sameer Sapra Vs State of H.P.
Cr. MP(M) No. 1742 of 2025.
.
23.07.2025 Present: Mr. H.S. Rawat and Mr. Tejasvi Sharma, Addl. Advocates General with Ms. Ranjna Patial, Dy. Advocate General for appellant/State.
Mr. Suraj Kumar Sharma, Advocate vice Mr. Tarun K. Sharma, Advocate for the respondent.
List on 12.08.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Rakesh Kumar Sharma Vs State Bank of India Cr. MMO No. 673 of 2025.
.
23.07.2025 Present: Ms. Madhurika Sekhon Verma, Advocate for the petitioner.
List on 12.08.2025, before the appropriate Bench.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
State of H.P. Vs Vijay Kumar
Cr. Appeal No. 366 of 2011.
.
23.07.2025 Present: Mr. H.S. Rawat and Mr. Tejasvi Sharma, Addl. Advocates General with Ms. Ranjna Patial, Dy. Advocate General for appellant/State.
Mr. Suraj Kumar Sharma, Advocate vice Mr. Tarun K. Sharma, Advocate for the respondent.
List on 12.08.2025, before the appropriate Bench.
July 23, 2025
(Pramod)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Rajmal Vs State of H.P.
Cr. MMO No. 948 of 2024.
.
23.07.2025 Present: Mr. Bhupinder Singh Ahuja, Advocate for the petitioner.
Mr. H.S. Rawat and Mr. Tejasvi Sharma, Addl. Advocates General with Ms. Ranjna Patial, Dy. Advocate General for respondent.
List on 12.08.2025, before the appropriate Bench.
July 23, 2025
(Pramod) to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Tholu Ram (deceased) through LRs Vs Raghupreet Hydro Power Projects Pvt. Ltd.
CMP(M) No. 1254 of 2025.
23.07.2025 Present: Mr. Sanjay Kumar Sharma, Advocate for the applicant.
CMP No. 17068 of 2025For the reasons stated in the application, the same is allowed. The delay in re-filing the appeal, is condoned. The application stands disposed of.
CMP(M) No. 1254 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
HPPCL & anr. Vs Shamsher Singh & ors.
CMP Nos. 10565, 10566, 10568, 10569, 13943, 13944 of 2025 in RFA No. 151 of 2018.
.
23.07.2025 Present: Mr. Digvinay Singh Kanwar, Advocate vice Mr. Yashveer Singh Rathore, Advocate for the appellants.
Mr. B.M. Chauhan, Sr. Advocate for respondents No. 1 to 3, 4(a) to 4(c), 5, 6(e), 6(f), 7(a) to 7(e), 8 to 10, 12 to 19, 20(a), 20(b), 21, 22, 24, 26 to 29 and proposed legal representatives of deceased respondent No. 23.
Name of respondent No. 25 stands deleted.
Mr. Surya Chauhan, Advocate for respondent No. 30.
CMP Nos. 10565, 10566, 10568, 10569, 13943, 13944 of 2025.
Learned Counsel appearing on behalf of the appellants submits that an appropriate application has been filed wherein details of payment to be released in favour of the respondents and amount to be refunded to the appellants have been detailed.
However, the same is not on record. Learned Counsel appearing on behalf of the respondents submits that they have received the copy of the same. If in order, let the same be placed on record.
List after 10 days.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Himmat Ram Vs Savita Devi & ors.
RSA No. 138 of 2023
.
23.07.2025 Present: Mr. Naveen K. Bhardwaj, Advocate for the appellant.
Mr. M.C. Bhardwaj, Advocate vice Mr. Devender K. Sharma, Advocate for respondent No. 1.
Respondent No. 6 present in person.
CMP No. 16522 of 2025.
The present application has been filed for effecting substituted service of respondents No. 2 to 5. In so far as respondent No. 2, 3 and 5 are concerned, vide order dated 20.06.2025 passed by Additional Registrar (Judicial), they have been proceeded ex-parte.
As per the report of service, respondent no. 4 has got married and is residing in her in-laws house. Let correct address of respondent no. 4 i.e. Rita along with process fees be filed within two weeks and thereafter respondent no. 4 be served through normal process returnable within four weeks.
Application stands disposed of.
RSA No. 138 of 2023List after the service of respondent No. 4.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
LAC & anr. Vs Lachhi Ram & anr.
RFA No. 62 of 2018
.
23.07.2025 Present: Mr. R.P. Singh, Dy. Advocate General for the appellants.
Ms. Veena Sharma, Advocate for the respondents.
CMP No. 17024 of 2025.
Reply/instructions, if any, be filed/obtained on or before the next date of hearing. List after two weeks.
July 23, 2025
(Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
LAC & anr. Vs Kishori Lal & ors.
RFA No. 63 of 2018
.
23.07.2025 Present: Mr. R.P. Singh, Dy. Advocate General for the appellants.
Mr. Abhishek Sharma, Advocate for the respondents No. 1 to 4. CMP No. 17027 of 2025.
Reply/instructions, if any, be filed/obtained on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
LAC & anr. Vs Kishori Lal & ors.
RFA No. 63 of 2018
.
23.07.2025 Present: Mr. R.P. Singh, Dy. Advocate General for the appellants.
Mr. Abhishek Sharma, Advocate for the respondents No. 1 to 4.
CMP No. 17027 of 2025.
------
CMP No. 17033 of 2025.
The applicants are exempted from filing the true typed translation of Annexure A1 in question annexed with the CMP No. 17032 of 2025, at this stage, subject to filing of the same within seven days, as and when directed to do so.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
HPSEB Ltd. & Ors. Vs Gulat Ram (deceased) through LRs RFA No. 223 of 2018 .
23.07.2025 Present: Ms. Sunita Sharma, Sr. Advocate and Mr. Dhananjay Sharma, Advocate for appellants No. 1 and 3.
Mr. Hamender Singh Chandel, Advocate for appellant No. 2. None for respondents No. 1(a) to 1(c), 2, 3, 5, 6(a) to 6(d), 7(a) to 7(f) and 8.
Mr. Abhishek Daulta, Advocate for the applicants in CMP No. 11087 of 2024.
CMP No. 17032 of 2025.
Reply if any on behalf of non applicants/appellants be filed within four weeks. List thereafter.
CMP No. 17033 of 2025.
The applicants are exempted from filing the true typed translation of Annexure A1 in question annexed with the CMP No. 17032 of 2025, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application stands disposed of.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Dharam Pal & Ors. Vs LAC & Ors.
RFA No. 03 of 2024
.
23.07.2025 Present: Mr. Vikas Shyam, Advocate for the appellants.
Mr. R.P. Singh, Dy. Advocate General for respondents No. 1 to 3.
Mr. K.R. Kashyap and Ms. Vaishali Lakhanpal, Advocates for respondent No. 4, 5(a) to 5(i).
CMP No. 17066 of 2025.
Since no case for early hearing of the matter is made out, disposed of.
RFA No. 3 of 2024.
therefore, present application is dismissed. Application stands List of hearing in due course.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
LAC Vs Prem Singh
RFA No. 203 of 2017
.
23.07.2025 Present: Mr. R.P. Singh, Dy. Advocate General for the appellants.
Mr. Sunny Dhatwalia, Advocate for the respondent No. 1(a).
CMP No. 17046 of 2025.
Reply/instructions, if any, be filed/obtained on or before the next date of hearing. List after two weeks.
CMP No. 17048 of 2025.
Reply/instructions, if any, be filed/obtained on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Rakesh Sharma and Ors. Vs Bhushan Lal and Ors a/w connected matter RFA No. 272 of 2003 a/w .
RFA No. 276 of 200323.07.2025 Present: Mr. Arun Kaushal, Advocate for the appellants in RFA No. 272 of 2003 and for respondent No. 5 in RFA No. 276 of 2003.
Mr. Sahil Dixit, Advocate for the appellants in RFA No. 276 of 2003 and for respondents No. 2(a) to 2(c) in RFA No. 272 of 2003.
Mr. Rahul Gathania, Advocate for respondent No. 1 in both appeals.
None for respondent No. 4 in RFA No. 276 of 2003.
Respondent No. 3 in RFA No. 272 of 2003 is ex-parte.
Previously respondent no. 1 in both the appeals was duly represented by learned Senior Counsel Sh. K.D. Sood. On account of his demise, further time prayed on behalf of respondent No. 1 in order to engage a Senior Counsel. Allowed.
List after four weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Devi Dutt Vs Keshwa Ram a/w connected matter CR No. 170 of 2018 a/w RSA No. 348 of 2018.
.
23.07.2025 Present: Mr. Rakesh Thakur, Advocate for the petitioner in CR No. 170 of 2018 and for the appellant in RSA No. 348 of 2018.
Mr. Atharv Sharma, Advocate for the respondent(s) i n both cases.
Learned Counsel appearing on behalf of the petitioner submits that learned Senior Counsel is not available today on August, 2025.
r to account of personal difficulty and seeks adjournment. List on 21 st ( Bipin C. Negi ) July 23, 2025 Judge (Pramod) ::: Downloaded on - 23/07/2025 21:27:29 :::CIS Shivalaya Construction Co. Vs. Rajesh and Ors.
CMPMO No. 148 of 2019.
.
23.07.2025 Present: Ms. Dhanvanti, Advocate vice Mr. Sanjay Bhardwaj, Advocate for the petitioner.
Mr. Malay Kaushal, Advocate for respondent No. 1.
Name of respondent No. 2 stands deleted vide order dated 20.07.2023.
Mr. Vishwash Kaushal, Advocate for respondents No. 3 to 5. Mr. R.P. Negi, Dy. Advocates General for respondents No. 7 and 8/State.
Learned Counsel appearing on behalf of the petitioner and respondents No. 3 to 5 submit that there is a possibility of amicable settlement with respondent No. 1. Learned Counsel appearing for the respondent No. 1 seeks time to have instructions in this regard. List after two weeks.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Kedar Singh Vs State of H.P. & Ors.
RSA No. 163 of 2025.
23.07.2025 Present: Ms. Kamakshi Tarlokta, Advocate for the appellant.
Mr. R.P. Singh, Deputy Advocate General, for the respondents.
RSA No. 163 of 2025Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents. Notice has been issued on substantial questions of law framed at Page Nos. 11 to 13 of the paper book.
List for consideration after 12 weeks.
CMP No. 17009 of 2025Since the certified copy of the trial Court judgment is on record, hence, the present application has become infructuous.
The application stands disposed of accordingly.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Vishavjit (deceased) through LRs Vs LAO & anr.
RFA No. 56 of 2025.
23.07.2025 Present: Mr. Atharv Sharma, Advocate for the appellant.
Mr. Shiv Pal Manhans, Senior Penal Counsel for the Respondents.
Admit. Call for records.
List for hearing in due course.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Yog Raj Vs Shri Ram Transport Fin. Co. Ltd.
CMPMO No. 410 of 2025.
23.07.2025 Present: Mr. H.S. Rangra, Advocate for the petitioner.
At the request of learned Counsel appearing on behalf of the petitioner in order to enable him to prepare the case at hand, list after one week.
July 23, 2025
(Pramod)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Narender Kumar Vs Lata Kumari
CMPMO No. 411 of 2025
.
23.07.2025 Present: Mr. R.L. Chaudhary, Advocate for the petitioner.
At the request of learned Counsel appearing on behalf of the petitioner in order to enable him to prepare the case at hand, list after one week.
July 23, 2025
(Pramod)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Amar Chand Vs Banarsi Dass & Ors.
RSA No. 356 of 2009.
.
23.07.2025 Present: Mr. Shekhar Badola, Advocate, vice Mr. Ramakant Sharma, Advocate for the proposed LRs of deceased appellant.
Mr. Surjeet Kumar, Advocate vice Mr. Anuj Gupta, Advocate for respondents No. 3 to 5, 9 and 10.
Respondent No. 8 proceeded against ex parte vide order dated 07.03.2025 of the Addl. Registrar (Judicial).
CMP(M) No. 1247 of 2025.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased appellant are ordered to be brought on record.
Sole appellant is stated to have died on 25.03.2025. The same is evident form the Death Certificate appended along-with the application as Annexure MA-1. The details of the legal heirs are given in Paragraph-2 of the application, which are in consonance with the details given in the Legal Heir Certificate appended along-with the application as Annexure MA-2.
The application is within limitation. In view of the aforesaid, the present application is allowed. Legal heirs of deceased appellant are ordered to be brought on record.
Amended memo of parties filed with the application is ordered to be taken on record. Be placed at its appropriate place. Power of attorney is stated to have been filed on behalf of legal heirs of deceased appellant.
The application stands disposed of.
::: Downloaded on - 23/07/2025 21:27:29 :::CIS RSA No. 217 of 2010.
Steps for service of respondents No. 6 and 7 be taken within a week. List thereafter.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
r to
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Harpal Singh (deceased) through LRs Vs Sachin RSA No. 217 of 2010.
.
23.07.2025 Present: Mr. Pranjal Munjal, Advocate vice Mr. Janesh Gupta, Advocate for the appellant.
Mr. Divya Raj Singh, Advocate for Respondent No. 1. Legal heirs of deceased respondent No. 2 are present in Court.
CMP(M) No. 838 of 2025.
No reply is intended to be filed on behalf of the non-
applicants and the legal heirs of deceased respondent No. 2, who are present in person.
Respondent No. 2 is stated to have died on 12.03.2025.
The same is evident form the Death Certificate appended along-
with the application as Annexure A-1. The details of the legal heirs are given in Paragraph-2 of the application. The legal heirs of deceased respondent No. 2 submit that there are no other legal heirs of deceased respondent no. 2 other than them. The right to sue survives in favour of legal heirs detailed in para no. 2 of the application. The application is within limitation. For the aforesaid reasons, the application is allowed. 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.
RSA No. 217 of 2010Notice. Newly added respondents no. 2(a) to 2(d) appears and waives service of notice. Power of attorney on their behalf be filed within four weeks.
List thereafter.
( Bipin C. Negi )
July 23, 2025 Judge
(Pramod)
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Bimla Devi and others Vs Kaushalya Devi (deceased) and others .
RSA No. 131 of 2014.
23.07.2025 Present: Mr. Dushyant Dadwal, Advocate for the appellants.
Mr. Atharv Sharma, Advocate for the respondents No. 2 to 7. CMP(M) No. 701 of 2024.
Further time prayed for bringing on record the legal heirs period of four weeks.
r to of deceased proposed LR No. 1(c). Needful be done within a ( Bipin C. Negi ) July 23, 2025 Judge (Pramod) ::: Downloaded on - 23/07/2025 21:27:29 :::CIS Ravinder Pal Singh vs. Pankaj Chandel RSA No.191 of 2023 .
22.07.2025 Present: Mr. Sambhav Bhasin, Advocate, for the appellant.
Mr. Het Ram Thakur, Advocate, for the respondent.
At the request of learned counsel for the respondent, list after four weeks.
July 22, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Jarnail Singh and others vs. Ramesh Chand RSA No.62 of 2023 .
22.07.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the appellants.
Mr. Vinod Chauhan, Advocate, for the respondent.
At the request of learned counsel for the respondent, list after two weeks.
July 22, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Jarnail Singh and others vs. Ramesh Chand RSA No.62 of 2023 .
22.07.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the appellants.
Mr. Vinod Chauhan, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is not available today on not opposed.
r to account of personal difficulty. She seeks an adjournment. Prayer As prayed, list after two weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Ravinder Kumar vs. Ajmer Singh and others CMPMO No.327 of 2021 .
22.07.2025 Present: Ms. Muskan, Advocate, vice Mr. Arun Kaushal, Advocate, for the petitioner.
Mr. Abhishek, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for respondents No.1 to 3.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.4/State.
r to Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is not available today on account of personal difficulty. She seeks an adjournment. Prayer not opposed.
As prayed, list after two weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Raj Kumar vs. Manohar Lal
CMPMO No.283 of 2021
.
22.07.2025 Present: Mr. Ishan Sharma, Advocate, for the petitioner.
Mr. Vinod Kumar Thakur, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list after two weeks.
July 22, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Phulma Devi (deceased) through LRs. vs. Bimla Devi CMPMO No.277 of 2021 .
22.07.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf r to of the petitioner, list on 31.07.2025.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Dhani Ram @ Dhanu vs. Bandi Devi
CMPMO No.68 of 2021
.
22.07.2025 Present: Mr. H.S. Rangra, Advocate, for the petitioner.
Ms. Kusum, Advocate, vice Ms. Seema K. Guleria, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent submits that learned original counsel is not available today on account of personal difficulty.
r She seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Ram Singh and another vs. Labh Singh and others CMPMO No.21 of 2021 .
22.07.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood , Advocate, for the petitioners.
Mr. Ajay Chandel, Advocate, for respondent No.1.
Further time prayed on behalf of learned counsel appearing on behalf of the petitioners. Prayer allowed.
r to
List after two weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Umesh Sant and another vs. Manav Sant and another RSA No.228 of 2020 .
22.07.2025 Present: Mr. Karan Singh Kanwar, Advocate, for appellants No.1 and 3.
Name of appellant No.2 deleted vide order dated 18.05.2023.
Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Pal Singh, Advocate, for respondent No.1.
dated 04.03.2021.
r to Respondent No.2 proceeded against ex parte vide order Learned vice counsel appearing on behalf of respondent No.1 submits that learned Senior Counsel is unavailable today on account of ill health. He seeks an adjournment. Prayer allowed.
As prayed, list after four weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Lal Chand vs. Moti Ram and others
CMPMO No.153 of 2020
.
22.07.2025 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Dibender Ghosh, Advocate, for respondent No.1.
Learned counsel appearing on behalf of the petitioner submits that an amicable settlement is being worked out inter se the parties.
Learned counsel for respondent No.1 seeks time to have instructions in this regard.
List after four weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
United India Insurance Company vs. Sita Devi and others CMPMO No.90 of 2020 .
22.07.2025 Present: Mr. P.S. Chandel, Advocate, for the petitioner.
None for respondent No.1.
Henceforth, name of Mr. Rakesh Thakur, Advocate be reflected in the cause list as a counsel for respondent No.1.
Power of attorney on behalf of respondent No.1 be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
United India Insurance Company vs. Neelam and others CMPMO No.89 of 2020 .
22.07.2025 Present: Mr. P.S. Chandel, Advocate, for the petitioner.
None for respondent No.1.
Henceforth, name of Mr. Rakesh Thakur, Advocate be reflected in the cause list as a counsel for respondent No.1.
Power of attorney on behalf of respondent No.1 be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Suraj Bahadur vs. M.C. Shimla
CMPMO No.957 of 2019
.
22.07.2025 Present: Mr. S.D. Sharma, Advocate, for the petitioner.
Mr. Mukul Sood, Advocate, for the respondent.
As jointly prayed, list on 06.08.2025.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Shiv Om Thakur vs. Kavita Negi Thakur and others CMPMO No.622 of 2019 .
22.07.2025 Present: Mr. Pavinder Kumar, Advocate, vice Mr. Aditya Thakur, Advocate, for the petitioner.
Mr. Parikshit Sharma, Advocate, for respondent No.1.
Respondents No.2 to 5 ex-parte vide order dated 22.05.2025.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.6/State.
As jointly prayed, list after eight weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Saroj Kumari vs. Gayatri Devi and another CMPMO No.390 of 2019 .
22.07.2025 Present: Mr. Subhash Sharma, Senior Advocate with Mr. Prantap Sharma, Advocate, for the petitioner.
Mr. Divya Raj Singh, Advocate, for the respondents.
Heard for sometime.
Learned counsel for the petitioner seeks time to have r to instructions in the matter. List on 18.08.2025.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Vijay Sharma vs. HPTDC Ltd.
Execution Petition No.304 of 2025 .
22.07.2025 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.
Ms. Shilpa Sood, Advocate, for the respondent.
The judgment sought to be executed was passed on 09.07.2024. A perusal of the same reflects that the said judgment was passed once the respondent herein acceded to the claim of the petitioner.
Under the aforesaid facts and attending circumstances of the case, let judgment dated 09.07.2024 be complied with on or before 07.08.2025.
List on 11.08.2025.
It is made clear that if the judgment in question is not complied with on or before the next date of hearing, the respondent shall personally remain present in the Court, on the date fixed.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Collector, Land Acquisition HPPWD and another vs. Santu .
CMP(M) No.771 of 202422.07.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
Sole respondent is stated to have expired.
CMP(M) Nos.498 & 499 of 2025 Proposed LRs. No.1(a), 1(c) and 1(d) are served.
However, there is no appearance on their behalf. Hence, they are proceeded against ex-parte.
Insofar as proposed LR. 1(b) is concerned, as per report of the Registry, she is stated to have died. Let consequential steps for bringing on record the legal heirs of deceased proposed LR. 1(b), be taken within four weeks. List thereafter.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Jawahar Lal vs. Vinet Sood and others CMPMO No.723 of 2024 .
22.07.2025 Present: Mr. Tejasvi Verma, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
CMP No.24420 of 2024No reply is intended to be filed to the present application main case after two weeks.
r to on behalf of the respondent. List for consideration along-with the ( Bipin C. Negi ) July 22, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:29 :::CIS Devku and another vs. Lekh Ram and another CMP(M) No.641 of 2024 in RSA No.119 of 2020 .
22.07.2025 Present: Mr. Trigun Singh, Advocate, vice Ms. Kusum Chaudhary, Advocate, for the applicants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondents.
Time for filing rejoinder is being sought since 09.04.2025.
Let the needful be positively done within four weeks. List thereafter. r However, it is made clear that if rejoinder is not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Sushma vs. Sanjay Wadwa and others CMPMO No.413 of 2024 .
22.07.2025 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Vaibhav Chauhan, Advocate, vice Mr. Atul Sharma, Advocate, for the respondents.
As jointly prayed, list for consideration after two weeks.
July 22, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Balbir Singh vs. Urmil Kumari and another CMPMO No.369 of 2024 .
22.07.2025 Present: Ms. Anuja Mehta, Advocate, vice Mr. Gurmeet Bhardwaj, Advocate, for the petitioner.
Ms. Rashmi Parmar, Advocate as Legal Aid Counsel, for respondent No.1.
At the request of learned vice counsel appearing on behalf r to of the petitioner, list after four weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Lot Ram and others vs. Dumnu and others RSA No.156 of 2024 .
22.07.2025 Present: Mr. Trigun Singh, Advocate, vice Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. N.K. Sood, Senior Advocate with Mr. Vishwas Kaushal, Advocate, for respondents No.1 to 15.
Mr. Pratap Sharma, Advocate, for respondents No.16(ii), 16(iii), 16(v) to 16(vii) and 19 to 21.
r to Mr. Sunil Kumar, Advocate, for respondents No.17 and 18.
CMP No.16544 of 2025In terms of order dated 25.03.2025, respondent No.16(i) was to be served at Saudi Arabia where he voluntarily resides.
However, by virtue of the present application, it is informed that respondent No.16(i) is presently in India and is residing in his native place. The address of his native place is given in Paragraph-6 of the present application.
In view of the aforesaid, let Dasti notice be issued to the respondent No.16(i), returnable for 31.07.2025. Dasti notice be handed over to learned counsel for the appellants/applicants for effecting service upon the said respondent, latest by 24.07.2025.
While effecting service, it be ensured that the notices are in fact being served upon the said respondent, on proper identification of his passport.
The application stands disposed of.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Bhagwan Dass and another vs. Babu Ram CMPMO No.133 of 2024 .
22.07.2025 Present: Mr. Raman Sharma, Advocate, vice Mr. Vinod Kumar Thakur, Advocate, for the petitioners.
Mr. Vivek Singh Thakur, Advocate, vice Mr. Mukul Sood, Advocate, for the respondent.
List in terms of order dated 04.07.2025.
July 22, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Bhupinder Singh vs. Surinder Pal and others RSA No.108 of 2023 .
22.07.2025 Present: Mr. Atharv Sharma, Advocate, for the appellant.
Ms. Tamana Sharma, Advocate, vice Ms. Amita Chandel, Advocate, for respondents No.1 & 8.
Respondents No.2 to 6 & 7(i) to 7(iv) already ex parte.
Ms Rekha Bansal, Advocate, vice Mr. K.B. Khajuria, Advocate, for respondent No.9.
within four weeks.
Power of attorney on behalf of respondent No.9 be filed Since it is an admitted matter, list for hearing in due course.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Khem Raj and others vs. Raj Kumar and others RSA No.43 of 2023 .
22.07.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the appellants.
Mr. Ajay Chandel, Advocate, for respondent No.1.
Mr. Lovneesh Kanwar, Senior Advocate with Mr. Tek Chand, Advocate, for respondents No.2 and 3.
Respondents No.5, 7 and 9 ex-parte.
r to None for respondents No.6(i) to 6(v).
CMP No.12251 of 2025Additional substantial question of law framed therein shall be considered at the time of admission of the appeal. List after four weeks.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Machhindernath Mandir & Machhiyal Sudhar Society vs. Hari Singh and another Civil Suit No.38 of 2023 .
22.07.2025 Present: Ms. Urwashi Rajta and Ms. Arushi Chauhan, Advocates, vice Mr. P.P. Chauhan, Advocate, for the plaintiff.
Defendant No.1 already ex parte.
Mr. Narender Singh Thakur, Advocate, for defendant No.2.
OMP No.1004 of 2025Reply, if any, on behalf of the non-appliant be filed within four weeks. List thereafter.
OMP No.1005 of 2025The applicant is directed to file English translated copies of the documents in question, appended along-with OMP No.1004 of 2025 within four weeks. The application stands disposed of.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Bhanu Pratap Singh and others vs. Achhar Singh and others RSA No. 75 of 2022 .
22.07.2025 Present: Mr. Rocky, Advocate, vice Mr. Devender K. Sharma, Advocate, for the appellants.
Ms, Tamana Sharma, Advocate, for all the respondents, except respondent No.1, who is stated to have expired.
CMP No.16215 of 2025For the reasons stated in the application, the same is allowed. The factum of death of respondent No.1-Achhar Singh is taken on record. The application stands disposed of.
RSA No.75 of 2022Let consequential steps for bringing on record the legal heirs of deceased respondent No.1 be taken within four weeks.
List thereafter.
( Bipin C. Negi )
July 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
State of H.P. & Ors. Vs Mansu (deceased) through LRs.
RSA No. 122 of 2025.
.
21.07.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General for the appellants/State.
Mr. H.S. Rangra, Advocate for respondents no. 1(a) to 1(d).
RSA No. 122 of 2025Admitted on substantial question of law No. 1 framed at Page-11 of the paper book.
CMP No. 13615 of 2025Operation and execution of impugned judgment and decree dated 28.06.2022, passed by learned Additional District Judge, Sundernagar, District Mandi, Himachal Pradesh, in Civil Appeal No. 720 of 2013, shall remain stayed, subject to depositing of the entire awarded amount along-with up-to-date interest within a period of four weeks from today.
Reply if any be filed within four weeks.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:29 :::CIS
Bahadur Singh & Ors. Vs Dharami Devi
CMPMO No. 553 of 2024.
.
21.07.2025 Present: Ms. Karan Singh Kanwar, Advocate for the petitioners.
Ms. Nandita, Advocate vice Mr. Ravinder Singh Jaswal, Advocate for the respondents.
At the request of learned Counsel appearing on behalf of the petitioners, list on 08th August, 2025.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Jaswinder Singh Vs Kashmir Singh & Ors.
CMPMO No. 632 of 2024.
.
21.07.2025 Present: Mr. Janesh Gupta, Advocate for the petitioner.
Mr. H.M. Thakur, Advocate for vice Mr. Aman Parth Sharma, Advocate for respondent no. 1. Mr. Raj Kumar Negi, Additional Advocate General for respondents no. 2 to 6/State.
Learned Counsel appearing on behalf of respondent no. 1 prayed for further time for obtaining instruction qua compliance of before the next date.
r to previous order dated 16.07.2025. Let the same be obtained on or List on 07th August, 2025.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Atul Sud & Ors. Vs Arya Pratinidhi Sabha & anr.
CMPMO No. 646 of 2024.
.
21.07.2025 Present: Ms. Neeraj Gupta, Sr. Advocate with Mr. Pranjal Munjal,
Advocate for the petitioners.
Sh. Rakesh Thakur, Advocate for the respondents.
Learned Counsel for the petitioner prays for an adjournment on the ground that the learned senior arguing counsel, who has to argue the matter is not available today on August, 2025.
r to account of personal difficulty. Prayer not opposed. List on 12 th ( Bipin C. Negi ) July 21, 2025 (Pramod) Judge ::: Downloaded on - 23/07/2025 21:27:30 :::CIS Arjun Thakur Vs Ravi Chand Thakur & ors.
CMPMO No. 653 of 2024.
.
21.07.2025 Present: Mr. Ankush Dass Sood, Sr. Advocate with Mr. Vivek Negi, Advocate for the petitioner.
Mr. Narender Guleria, Advocate for respondent no. 1. Mr. Raj Kumar Negi, Addl. Advocate General for respondents no. 2 to 4/State.
Mr. Maan Singh, Advocate for respondent no. 5.
At the request of learned Counsel for respondent no. 1 matter is adjourned. List on 04.08.2025. Record of CWP No. 8554 of 2024 be also called for on the next date of hearing.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Bhagi Devi (deceased) through LRs. Vs Ram Dass RSA No. 01 of 2025.
.
21.07.2025 Present: Ms. Naveen K. Bhardwaj, Advocate for the appellants.
Sh. G.R. Palsra, Advocate for the respondent.
At the request of learned Counsel appearing on behalf of respondent, list after four weeks.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
r to
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Rajesh Kumar Vs Kangra Central Cooperative Bank Ltd. & anr.
RFA No. 09 of 2025.
.
21.07.2025 Present: Ms. Aman Deep Sharma, Advocate for the appellant.
Mr. Sohan Singh Rathore, Advocate for respondent no. 1. Mr. Javed Khan, Advocate for respondent no. 2.
Since the decretal amount along with upto date interest has not been deposited. Therefore, in terms of previous order dated 20.06.2015, interim protection granted vide order dated 27.02.2025 is vacated. At the request of the learned Counsel for the appellant, list after four weeks.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Savita Rani (deceased) through LRs Vs Kishori Lal
CMPMO No. 17 of 2025.
.
21.07.2025 Present: Ms. Surender K. Sharma, Advocate for the petitioners.
Mr. Divya Raj Singh, Advocate, for the respondent.
Learned Counsel for the petitioner prays for an adjournment on the ground that the learned senior arguing counsel, who has to argue the matter is not available today on account of personal difficulty. Prayer not opposed. List after two weeks. r ( Bipin C. Negi ) July 21, 2025 (Pramod) Judge ::: Downloaded on - 23/07/2025 21:27:30 :::CIS Dev Bhagti Vs. Bresti Devi RSA No. 31 of 2025 .
21.07.2025 Present: Ms. Karan Singh Kanwar, Advocate for the appellant.
Mr. M.S. Katoch, Advocate for the respondent.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
r to
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Kaushalaya & ors. Vs Med Ram & ors.
CMPMO No. 304 of 2022
.
21.07.2025 Present: Ms. Chehak Khurana, Advocate vice Mr. N.K. Bhalla,
Advocate for the petitioners.
Mr. Rakesh Thakur, Advocate for respondents No. 1 to 3.
Learned Counsel for the respondents No. 1 to 3 prays for an adjournment on the ground that the learned senior arguing counsel, who has to argue the matter is not available today on three weeks.
r to account of personal difficulty. Prayer not opposed.
( Bipin C. Negi )
List after
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Jodh Singh and anr. Vs Ramesh Chand and anr.
RSA No. 389 of 2022.
.
21.07.2025 Present: Mr. Sumit Sood, Advocate for the appellants.
Mr. Janesh Gupta, Advocate for the respondents.
CMP No. 18642 of 2024.
Rejoinder, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Editor Newspaper Amar Ujala Vs Budhi Singh and Ors.
CMPMO No. 677 of 2022
.
21.07.2025 Present: Mr. Rahul Mahajan, Advocate for the petitioner.
Mr. Naresh K. Sharma, Advocate for respondent no. 1. Mr. Amit Singh Chandel, Advocate for respondent no. 3. Mr. Vishwash Kaushal, Advocate for respondent no. 7.
Mr. Raj Kumar Negi, Addl. Advocate General for the respondent no. 8/State.
Respondent no. 2, 4 and 5 proceeded against ex-parte. Name of respondent no. 6 stands deleted vide order dated 21.08.2023.
In pursuance of the previous order, learned Counsel for the petitioner submits that the petitioner has not filed the written statement before the learned trial Court. As prayed, list the matter next week.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ramtari and Ors. Vs Gauri and Ors.
Civil Revision No. 9 of 2023 a/w
Civil Revision No. 184 of 2022
.
21.07.2025 Present: Mr. Ajay Kumar Sharma, Advocate for the petitioners, in
both the petitions.
Mr. Divya Raj Singh, Advocate for the respondents, in both the petitions.
As jointly prayed, list after two weeks.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Bhupender Kaur Vs M/s Shivalik Cooperative Housing Board Society
Ltd.
C.R. No. 62 of 2023.
.
21.07.2025 Present: Mr. Abhishek Verma, Advocate for the petitioner.
Mr. Romesh Verma, Sr. Advocate with Mr. Sumit Sharma, Advocate for the respondent no. 1.
Ms. Mamta, Advocate for the respondents no. 2 to 5. Ms. Nandita, Advocate vice Mr. Vinod Chauhan Advocate for respondent no. 6.
Learned Counsel appearing on behalf of the petitioner seeks adjournment on the ground that original Senior Counsel who has to argue the matter is not available today on account of illness. Prayer allowed.
List after one week.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Badri Ram Vs H.R.T.C. & ors.
Ex. Pet. No. 886 of 2025
.
21.07.2025 Present: Mr. Sat Prakash, Advocate for the Petitioner.
Mr. Raman Jamalta, Advocate for the respondents.
Learned Counsel appearing on behalf of the respondent submits that similar issue is coming up before the Division Bench of this Court on 24th July, 2025.
In due deference to the same list the present matter on 05th August, 2025.
Reply/instructions be filed/obtained on or before the said date.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Karamjit Singh & ors. Vs State of H.P. & ors.
Ex. Pet. No. 893 of 2025
.
21.07.2025 Present: Mr. Onkar Jairath, Advocate for the petitioners.
Sh. Raj Kumar Negi, Addl. Advocate General for the respondents.
Learned Counsel appearing on behalf of the respondent/ State submits that in terms of judgment dated 12.08.2024 passed in CWP No. 8038 of 2024, an appropriate decision on the within four weeks.
r to representation filed by the petitioners shall be positively taken The representation is to be decided on or before 18 th August, 2025. It is made clear that if representation is not decided on or before the said date, then concerned Director (respondent no. 2) shall remain present in person.
List on 22nd August, 2025.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ranjana & ors. Vs State of H.P. & ors.
Ex. Pet. No. 934 of 2025
.
21.07.2025 Present: Mr. Onkar Jairath, Advocate for the petitioners.
Sh. Raj Kumar Negi, Addl. Advocate General for the respondents.
Learned Counsel appearing on behalf of the respondent/ State submits that in terms of judgment dated 12.08.2024 passed in CWP No. 8032 of 2024, an appropriate decision on the within four weeks.
r to representation filed by the petitioners shall be positively taken The representation is to be decided on or before 18 th August, 2025. It is made clear that if representation is not decided on or before said date, then concerned Director (respondent no. 2) shall remain present in person.
List on 22nd August, 2025.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Pradeep Kumar & anr. Vs Asha Thakur
RSA No. 4270 of 2013
.
21.07.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal
Munjal, Advocate for appellant.
Mr. B.C. Verma, Advocate for respondents No. 2 to 5. Respondent no. 1 stated to be dead.
CMP No. 1200 of 2025No reply is intended to be filed by the non applicants. Non applicants have no objection if the application is allowed and the name of deceased respondent No. 1 is ordered to be deleted from the array of respondents. Respondent no. 1 is stated to have died on 13.11.2019. As per death certificate, the legal heirs in whose favour the right to sue survives on the death of the deceased respondent are already on record. In view of the above, the present application is allowed and the name of respondent no. 1 i.e. Smt. Asha Thakur is ordered to be deleted from the array of parties. Let amended memo be filed within two weeks.
Application stands disposed of.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Sarla & Ors. Vs Jagan Nath Chadha
C.R. No. 91 of 2013
.
21.07.2025 Present: Mr. Divya Raj Singh, Advocate for the petitioners.
Sh. Het Ram Thakur, Advocate for respondents No. 1(a) to 1(e) CMP No. 7298 of 2025 Reply if any be filed within four weeks.
List thereafter.
July 21, 2025 (Pramod)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Rameshwar Mahadev Mandir Vs Jaspal Singh Negi
RSA No. 65 of 2023.
.
21.07.2025 Present: Mr. Surender Saklani, Advocate for the appellant.
Mr. Ajay Sharma, Sr. Advocate with Mr. Tarun Brakta, Advocate for respondent No. 1.
Respondents No. 2 and 4 are stated to have expired.
Ms. Narvada Thakur, Advocate for respondents No. 3, 5 to 7. CMP No. 10994 of 2025 Since the address of legal heirs of deceased respondent no. 4 is being furnished during the course of the day, whereupon notice shall be issued to them returnable within four weeks. In view thereof the order dated 01.04.2025 is recalled. The appeal is restored to its original number. The application stands disposed of.
CMP No. 10995 of 2025Learned Counsel appearing on behalf of the applicant submits that the addresses for service of legal heirs of deceased respondent no. 4 shall be furnished during the course of the day.
In view thereof, the present application is disposed of.
CMP (M) No. 485 of 2024.
Since address of LRs of deceased respondent no. 4 has been furnished, therefore, issue notice to them returnable within four weeks.
List thereafter.
( Bipin C. Negi )
July 21, 2025 (Pramod) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Salochana alias Sonu vs. Dhiraj Sharma CMPMO No.521 of 2024 .
11.07.2025 Present: Kanwar Bhupinder Singh, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for the respondent.
As jointly prayed, list after four weeks.
July 11, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Salochana alias Sonu vs. Dhiraj Sharma CMPMO No.521 of 2024 .
11.07.2025 Present: Kanwar Bhupinder Singh, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for the respondent.
As jointly prayed, list after four weeks.
July 11, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Himanshu Gupta vs. Nirmla Malhotra and others CMPMO No.490 of 2024 .
11.07.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. N.K. Bhalla, Advocate, for the petitioner, who is stated to have died.
Let steps for bringing on record the legal heirs of deceased petitioner be taken within four weeks. List thereafter.
July 11, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Reliance General Insurance Company Ltd. vs. Sameer Singh Bhandari .
CMPMO No.415 of 202411.07.2025 Present: Mr. Sachin Sunail, Advocate, vice Mr. Chandan Goel, Advocate, for the petitioner.
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.
r to ( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Savita Sharma vs. Chander Kant and others CMPMO No.371 of 2024 .
11.07.2025 Present: Mr. Atharv Sharma, Advocate, vice Mr. N.K. Bhalla, Advocate, for the petitioner.
Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.2 & 3/State.
r to As jointly prayed, list after six weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
NTPC Limited vs. Nanki (deceased) through LRs. and others Civil Revision No.207 of 2024 .
11.07.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for the petitioner.
Mr. Varun Rana, Advocate, for respondents No.1 and 2.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.3/State.
Similar issue is coming up before this Court on 02.09.2025. Hence, list on 02.09.2025.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ishwar Kumar vs. Vikas Sudan and another Civil Revision No.156 of 2024 .
11.07.2025 Present: Mr. Sunil Gautam, Advocate, vice Mr. Nitin Soni, Advocate, for the petitioner.
Mr. Varun Chauhan, Advocate, for the proposed legal heris of respondent No.1, who is stated to have expired.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned vice counsel appearing on behalf of the petitioner, list after four weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Archana Singh vs. Babita Gupta
Civil Suit No.17 of 2025
.
11.07.2025 Present: None for the plaintiff.
Despite repeated calls, there is no appearance on behalf of the plaintiff. In the interest of justice, list after four weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
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 202411.07.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Desh Raj Thakur, Advocate, for the respondent.
RSA Nos. 186 and 191 of 2024 Mr. Desh Raj Thakur, Advocate, for the appellant(s), in both the appeals.
Mr. Karan Singh Kanwar, Advocate, for the respondent(s), in both the appeals.
RSA No. 123 of 2024Certified copy of the Trial Court judgment be placed on record on or before the next date of hearing. List after four weeks.
RSA Nos.186 and 191 of 2024 List along-with RSA No.123 of 2024.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Sudesh Sood and another vs. Abhishek Vashisht and another CMPMO No.111 of 2024 .
11.07.2025 Present: Mr. Abhishek, Advocate, vice Mr. Ajay Kumar Sharma, Advocate, for the petitioners.
Mr. Neeraj Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for the respondents.
At the request of learned vice counsel appearing on behalf of the petitioners, list on 28.07.2025.
r ( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Jeewan Singh and others vs. Prem Lal and others RSA No.53 of 2024 .
11.07.2025 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.
Mr. Rakesh Thakur, Advocate, vice Mr. J.P. Sharma, Advocate, for respondents No.14 and 15.
CMP No.3886 of 2024Learned vice counsel appearing on behalf of the applicants/appellants submits that learned original counsel is not available today on account of personal difficulty. He seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ram Dass vs. Krishan (deceased) through LRs. and others RSA No.285 of 2023 .
11.07.2025 Present: Mr. Het Ram Thakur, Advocate, for the appellant.
Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, Advocate, for respondents No.1(a) to 1(d), 2, 3 and 5.
Respondent No.4 proceeded against ex parte.
Name of respondent No.6 stands deleted vide order dated 28.03.2024.
Further time prayed to inspect the record. In view thereof, list the matter after six weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Geeta Devi and others vs. Shiv Pal and others a/w connected matters RSA Nos.250 and 251 of 2023 .
11.07.2025 Present: Mr. MukeshThakur, Advocate, vice Mr. H.S. Rangra, Advocate, for the appellants.
Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, Advocate, for respondents No.1 to 7.
As jointly prayed, list after four weeks.
July 11, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Kashmir Singh vs. State of HP and others CMPMO No.190 of 2023 .
11.07.2025 Present: Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 and 2.
Mr. Malay Kaushal, Advocate, for respondent No.3.
CMP No.16042 of 2025The present application is dismissed as withdrawn by learned counsel appearing on behalf of the applicant with liberty reserved to file certified copies of the documents sought to be placed on record by way of the present application. The application stands disposed of.
CMP No.16045 of 2025In view of withdrawal of CMP No.16042 of 2025, the present application has become infructuous. The application stands disposed of accordingly.
CMPMO No.190 of 2023Learned counsel appearing on behalf of the petitioner submits that an appropriate application for placing on record certified copies of the applications dated 30.11.2021 and 28.04.2022 filed before the Collector, Bilaspur and certified copy of the zimini orders qua proceedings pending in appeal No.112 of 2020 before the Divisional Commissioner, Mandi, has been filed in the Registry on 10.07.2025.
If in order, be placed on record. List after two weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Sanjeev Kumar Sharma and another vs. Suman Sharma and others Civil Revision No.10 of 2020 .
11.07.2025 Present: Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for respondents No.1 to 3.
Name of respondent No.4 is deleted vide order dated 16.12.2021.
Proforma respondent No.6 is stated to have expired.
Further time prayed to comply with order dated 13.05.2025. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Hari Chand and others vs. NHAI and another Arbitration Case No.29 of 2025 .
11.07.2025 Present: Mr. Nalnush Sharma, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the applicants.
Mr. Karan Sharma, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Further time prayed on behalf of the appellant/non-
applicant to have instructions in the matter.
List on 28.07.2025.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Shimla Jal Prabandhan Nigam Limited vs. Lagnu Ram (deceased) through LRs. and others CMP No.14954 of 2025 in RFA No.388 of 2017 .
11.07.2025 Present: Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the appellant/non-applicant.
Mr. Rajat Kumar, Advocate, vice Mr. Ramesh Chand Sharma, Advocate, for respondent No.1, who is stated to have expired/applicants in CMP No.14954 of 2025.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.2 and 3/State.
Further time prayed on behalf of the appellant/non-
applicant to have instructions in the matter.
List on 28.07.2025.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Dinesh Kumar vs. Vikas Sudan
Civil Revision No.194 of 2024
.
11.07.2025 Present: Mr. Sat Parkash, Advocate, for the petitioner.
CMP(M) No.1149 & 1150 of 2025
On taking steps within three days, issue notice to the legal heirs of deceased sole respondent, detailed in Paragraph-3 of the application (CMP(M) No.1149 of 2025), returnable within four weeks. r ( Bipin C. Negi ) July 11, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:30 :::CIS The Himachal Pradesh State Electronics Development Corporation Limited vs. M/s Innovative Secure Technologies Pvt. Ltd.
.
CMP(M) No.1143 of 202511.07.2025 Present: Mr. Pawan K. Sharma, Advocate, for the applicant/ appellant.
CMP No.156939 of 2025For the reasons stated in the application, the same is allowed. The delay in re-filing the appeal, is condoned. The application stands disposed of.
CMP(M) No.1143 of 2025On taking steps within three days, issue notice to the respondent, returnable within four weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Sanjay Kumar vs. State of HP and others Execution Petition No.830 of 2025 .
11.07.2025 Present: Mr. V.B. Verma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Yuvraj Kumar vs. State of Himachal Pradesh Cr.MP(M) No.599 of 2025 .
11.07.2025 Present: Mr. Anirudh Sharma and Mr. Pavinder, Advocates, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
L/ASI, Kamlesh, Women Police Station, Baddi, District Solan, Himachal Pradesh is present along-with record.
In pursuance to the previous order, learned counsel appearing on behalf of the petitioner submits that the zimini orders of the Trial Court have been filed by moving an appropriate application in the Registry today itself. If in order, let the application be placed on record on or before the next date of hearing.
List on 28.07.2025.
Besides the aforesaid, fresh status report has been filed on behalf of the respondent-State. The same is taken on record.
Copy whereof has been supplied to learned counsel for the petitioner.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Sohan Lal vs. Harbans Singh
CMP(M) No.574 of 2025
.
11.07.2025 Present: Mr. Balwant Singh Thakur, for the petitioner.
Ms. Prajwal Busta, Advocate, for the respondent.
Ms. Prajwal Busta, learned counsel, has put in appearance on behalf of the respondents. She seeks time to file power of attorney and reply.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Vikram Minhas and another vs. Vikas Sudan Civil Revision No.53 of 2024 .
11.07.2025 Present: Mr. Anirudh Sood, Advocate, vice Mr. Rajeev Sood, Advocate, for the petitioner.
CMP(M) No.390 of 2025Though served, none has put in appearance on behalf of the legal heirs of deceased sole respondent, in the case at hand.
Sole respondent -Vikas Sudan is stated to have expired on 15.12.2024. The same is evident form the Death Certificate appended along-with the application as Annexure A-1. The details of the legal heirs are given in Paragraph-2 of the application.
The application is within time. Since the right to sue inheres/survives with the aforesaid legal heirs of deceased sole respondent, therefore, they are ordered to be brought on record as respondents No.1(i) to 1(iii).
The application stands disposed of.
Amended memo of parties be filed within a period of two weeks.
Civil Revision No.53 of 2024On taking steps within three days, issue notice to the newly added respondents, i.e., respondents No.1(i) to 1(iii), returnable within four weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
M/s Tee & Tee Healthcare and others vs. Nand Lal Sharma and another Civil Revision No.31 of 2022 .
11.07.2025 Present: Mr. V.B. Verma, Advocate, for petitioners No.1 & 3.
Petitioner No.2 is stated to have expired.
Mr. B.P. Sharma, Senior Advocate with Mr. Arun Kumar, Advocate, for respondent No.1.
Mr. Mukul Sharma, Advocate, for respondent No.2.
CMP(M) No.389 of 2025 in Civil Revision No.31 of 2022 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased petitioner No.2-Vinod Gupta, are brought on record as is being sought in the application.
Petitioner No.2-Vinod Gupta is stated to have expired on 07.12.2014. The same is evident form the Death Certificate appended along-with the application as Annexure A-1. The details of the legal heirs are given in Paragraph-2 of the application, which are in consonance with the details given in the Legal Heir Certificate appended along-with the application as Annexure A-2.
The application is within time. Since the right to sue inheres/survives with the aforesaid legal heirs of deceased petitioner No.2, therefore, they are ordered to be brought on record as petitioner No.2(a) to 2(d).
The application stands disposed of.
Amended memo of parties filed with the application is ordered to be taken on record. Be placed at its appropriate place.
::: Downloaded on - 23/07/2025 21:27:30 :::CIS Civil Revision No.31 of 2022.
List for consideration after four weeks.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Lekh Raj vs. Tirath Ram (deceased) through LRs.
CMP(M) No.893 of 2024 a/w CMP(M) No.914 of 2024.
11.07.2025 Present: Mr. Arush Matlotia, Advocate, for the petitioner.
Mr. Sanjeev Kumar Suri, Advocate, for respondents No.1(i) to 1(iii).
Power of attorney and reply on behalf of respondents No.1(i) to 1(iii) are stated to have been filed. However, the same are not on record. Learned counsel for the applicant submits that he has received the copy of reply and seeks time to file rejoinder thereto.
Registry to trace the power of attorney and reply so filed and place on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks. Rejoinder be filed on or before the next date of hearing. It be ensured that pleadings, post removal of objection(s), if any, (reply/rejoinder) are on record before the next date of hearing.
( Bipin C. Negi )
July 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
HPSEB vs. Bhagat Ram (deceased) through LRs. and others .
CMP No.13268 of 2025 a/w CMP Nos.13269 of 2025, 13270 and 13271 of 2025 in RFA No.212 of 2012 09.07.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Sharma, Advocate, for the appellant-non-applicant.
Mr. H.S. Rangra, Advocate, for the respondents- applicants.
CMP No.13268 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.1-A (Daulat Ram) are brought on record as is being sought in the application.
Respondent No.1-A (Daulat Ram) is stated to have expired on 28.12.2014. The same is evident form the Death Certificate appended along-with the application as Annexure A-1.
The details of the legal heirs are given in the Legal Heir Certificate appended along-with the application as Annexure A-2.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.1-A, therefore, they are ordered to be brought on record as respondents No.1-A(i) to 1- A(vi).
The application stands disposed of.
Amended memo of parties be filed within four weeks.
CMP No.13269 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent ::: Downloaded on - 23/07/2025 21:27:30 :::CIS .
No.1-F (Vinod Kumar) are brought on record as is being sought in the application.
Respondent No.1-F (Vinod Kumar) is stated to have expired on 08.12.2019. The same is evident form the Death Certificate appended along-with the application as Annexure A-3.
The details of the legal heirs are given in the Legal Heir Certificate appended along-with the application as Annexure A-4.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.1-F, therefore, they are ordered to be brought on record as respondents No.1-F(i) to 1-F(iv).
The application stands disposed of.
Amended memo of parties be filed within four weeks.
CMP No.13270 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants, as is being sought in the application.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court on 24.05.2017. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court, along-with proportionate interest accrued thereupon is ordered to ::: Downloaded on - 23/07/2025 21:27:30 :::CIS be released in favour of the applicants in terms of their respective shares detailed in Paragraph-2 of the application. The amount be .
remitted to their bank account(s), details whereof have been given in Paragraph-4 of the application, subject to proper verification. The application stands disposed of.
CMP No.13271 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicant/respondent No.1-A(v), i.e. Meena Devi, as is being sought in the application.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court on 24.05.2017. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court, along-with interest accrued thereupon is ordered to be released in favour of the applicant, in terms of her share detailed in Paragraph-2 of the application. The amount be remitted to her bank account, details whereof have been given in Paragraph-4 of the application, subject to her proper verification. The application stands disposed of.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ashif Khan vs. Amreen Khan
CMPMO No.465 of 2024
.
09.07.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Simran Kaur,
Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
It is jointly submitted that there is possibility of amicable settlement between the parties.
r to In view thereof, list the matter on 08.08.2025.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ramesh Kumar vs. Jagdish Chand and others RSA No.251 of 2024 .
09.07.2025 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Parveen Chandel, Advocate, for respondents No.1 to 4. Further time prayed to inspect the record.
Let the needful be done on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Vidya Devi vs. Surat Ram
RSA No.236 of 2024
.
09.07.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Simran Kaur,
Advocate, for the appellant.
Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the respondent.
Further time prayed for filing certified copy of the Trial Court judgment.
Let the needful be done on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Chamaroo (deceased) through LR and another vs. Om Chand RSA No.172 of 2024 .
09.07.2025 Present: Mr. J.P. Sharma, Advocate, vice Mr. Jagan Nath, Advocate, for the appellants.
Ms. Tanu Chauhan, Advocate, vice Mr. Ajay Chandel, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the r to respondent submits that learned original counsel is not available today on account of personal difficulty.
adjournment. Prayer not opposed.
She seeks an As prayed, list after four weeks.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Jagdish Singh vs. Deepak Kumar
RSA No.131 of 2024
.
09.07.2025 Present: Mr. Ashok Kumar Thakur, Advocate, for the appellant.
Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the respondent.
Learned counsel appearing on behalf of the appellant submits that he needs time to reconstruct his brief. In view thereof, he prays for an adjournment. Prayer allowed.
List after four weeks.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Des Raj vs. The Himachal Pradesh Toursim Development Corporation Ltd.
.
Execution Petition No.213 of 2025 09.07.2025 Present: Mr. O.P. Goel, Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for the respondent.
Instructions be positively obtained by the respondents on or before the next date of hearing.
List on 30.07.2025. It is made clear that if the judgment in question is not implemented on or before the next date of hearing then appropriate coercive action shall be taken.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
State of HP and others vs. Prem Singh and others RSA No.94 of 2025 .
09.07.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants/State.
Mr. Vivek Chandel, Advocate, for the respondents.
The decretal amount, as directed vide order dated 02.05.2025, if not deposited, be deposited within a period of eight weeks.
r to ( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Civil Suit No.89 of 2021
09.07.2025 Present: Mr. Atul Jhingan and Ms. Shilpa Sood, Advocates, for the plaintiff.
Ms. Srishti Chauhan, Advocate, for defendant No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.2 to 4/State.
thereafter.
r to
Written statement be filed within four weeks. List
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Raveesh Ninta and another vs. State of HP and another Execution Petition No.587 of 2025 .
09.07.2025 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General had placed on record instructions dated 08.07.2025. Along-with the same, corrigendum dated 08.07.2025 has been placed. In view thereof, learned counsel appearing on behalf of the respondents-State submits that the financial benefits shall be positively released to the present petitioners within four weeks.
It is made clear that if the said benefits are not released to the petitioners within four weeks, then coercive action shall be taken.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Khub Raj vs. HRTC
Execution Petition No.98 of 2025 .
09.07.2025 Present: Mr. Rahul Thakur, Advocate, vice Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
Ms. Ashima Premy, Advocate, vice Mr. Raman Jamalta, Advocate, for the respondent.
Notice. Ms. Ashima Premy, learned Advocate, appears seeks time to file reply.
r to and waives service of notice on behalf of the respondent and Reply/instructions on behalf of the respondents be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Bhadru @ Bhadar Singh vs. Union of India and others OMP(M) No.36 of 2025 .
09.07.2025 Present: Mr. Vinay Thakur, Advocate, for the applicant-appellant.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1/Union of India.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondents No.2 and 3.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.4/State.
OMP(M) No.36 of 2025Heard counsel for the parties. Perused the pleadings.
For the sufficient reasons and cause shown in the application, delay of 110 days in filing the present appeal, is condoned. The application stands disposed of.
Arbitration Appeal No._____of 2025 Be registered.
Notice. Mr. Shiv Pal Manhans, learned Senior Panel counsel, Ms. Sneh Bhimta, learned counsel and Mr. B.N. Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondents No.2 & 3 and respondent No.4, respectively.
List for admission after four weeks.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ram Kumar vs. Surjeet Kaur and others CMPMO No.36 of 2025 .
09.07.2025 Present: Mr. Anshul Jairath, Advocate, for the petitioner.
Respondent No.5 is stated to have expired.
Steps for the service of respondents No.1 to 4 are stated to have been taken on 08.07.2025. If so, then let notice be issued to the said respondents, returnable within four weeks.
Learned counsel appearing on behalf of the petitioner submits that the legal heirs of deceased respondent No.5 already exist on record. Hence, an appropriate in this regard be filed on or before the next date of hearing.
List after four weeks.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ram Kumar vs. Surjeet Kaur and others CMPMO No.36 of 2025 .
09.07.2025 Present: Mr. Anshul Jairath, Advocate, for the petitioner.
Respondent No.5 is stated to have expired.
Steps for the service of respondents No.1 to 4 are stated to have been taken on 08.07.2025. If so, then let notice be issued to the said respondents, returnable within four weeks.
Learned counsel appearing on behalf of the petitioner submits that the legal heirs of deceased respondent No.5 already exist on record. Hence, an appropriate in this regard be filed on or before the next date of hearing.
List after four weeks.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Banti Devi and another vs. Rakesh Sharma and others CMP No.24569 of 2024 in RSA No.314 of 2022 .
09.07.2025 Present: Mr. H.C. Sharma, Advocate, for the appellants.
Mr. Navlesh Verma and Ms. Saloni Nee Susham Lata, Advocate, for the applicants/ respondents No.1 and 2.
None for respondent No.3.
Mr. Shashi Shirshoo, Senior Panel Counsel, for respondent No.4.
r to None for respondent No.5.
Perused the judgment passed by the Trial Court dated 05.03.2022, whereby the suit filed by applicants No.1 and 2/respondents No.1 and 2 herein, had been decreed. One of the consequence of decreeing the suit being that the present respondents No.1 and 2/plaintiffs before the Trial Court were entitled to recovery of use and occupation charges @ of 1,000/-
p.m. from the date of filing of the suit till the recovery of the possession from the non-applicants/appellants No.1 and 2. The appeal preferred against the said judgment and decree was dismissed by the First Appellate Court on 30.07.2022. Regular First Appeal preferred there from by the present non applicants/appellants was dismissed vide judgment dated 11.10.2023. Special Leave to Appeal preferred was also dismissed by the Apex Court.
In view of the aforesaid, amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants/respondents No.1 and 2 herein, in terms of their respective shares. The amount be remitted to their bank ::: Downloaded on - 23/07/2025 21:27:30 :::CIS account(s), details whereof have been given in Paragraph-4 of .
the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Sudarshan Kumar vs. Jai Chand and others CMP(M) No.445 of 2024 .
09.07.2025 Present: Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for the applicant.
Ms. Rekha Thakur, Advocate, for respondent No.1.
Rejoinder, if any, be filed within six weeks. List thereafter.
July 09, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Amar Singh Rathor vs. Shyama Dogra and another CMPMO No.264 of 2024 .
09.07.2025 Present: Mr. Abhimanyu Rathor, Advocate, for the petitioner.
Option, in terms of order dated 11.06.2024, be positively exercised within a period of two weeks. It is made clear that if the option is not exercised within the said period, matter shall be dismissed for non prosecution without further reference to this Court. r ( Bipin C. Negi ) July 09, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:30 :::CIS Shyam Dass vs. Ram Dayal (deceased) through LRs.
RSA No.241 of 2024.
09.07.2025 Present: Mr. Shivom Vashisht, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
None for respondents No.2, 3 and 4.
CMP(M) No.835 & 836 of 2025 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.1, detailed in Paragraph-2 of the application (CMP(M) No.835 of 2025), returnable within four weeks.
CMP No.12396 of 2025Allowed and the applicant is exempted from filing translated copies of Annexure A-2, annexed with the accompanying application, 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 )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Amar Singh Rathor vs. Shyama Dogra and another CMPMO No.234 of 2024 .
09.07.2025 Present: Mr. Abhimanyu Rathor, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondents.
At the request of learned counsel for the petitioner, list after four weeks.
July 09, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
National Highway Authority of India vs. Krishan Lal OMP(M) No.37 of 2024 .
09.07.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant-appellant.
Mr. Suneet Verma, Advocate, vice Mr. Varun Chandel, Advocate, for the respondents.
OMP(M) No.37 of 2024The application is not opposed.
For the reasons stated in the application, the same is allowed. The delay in filing the appeal is condoned. The application stands disposed of.
Arb. Appeal No._______/2025 Be registered.
Admit.
OMPST No. 16170 of 2024Be registered.
Notice in the aforesaid terms.
Mr. Suneet Verma, Advocate, accepts notice on behalf of the respondent and seeks time to file the reply. Be filed on or before the next date.
List on 25.8.2025.
In the meanwhile, execution of impugned order/judgment dated 19.4.2023, passed by the learned District Judge, Mandi in CMA No.43/2023 (Reg. No.134 of 2023), shall remain stayed, subject to deposit of entire award amount along with up-to-date interest, within a period of six weeks from today.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Union of India vs. Ses Ram and another CMP(M) No.1230 of 2023 & CMP No.13060 of 2023 in RFA No.308 of 2007 .
09.07.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/appellant.
Mr. Sanjeev Bhushan, Senior Advocate with Mr. Sparsh Bhushan, Advocate, for respondents No.1(i) to 1(iii) and 1(vi) to (xiv).
None for respondents No.1(iv) and 1(v).
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
CMP No.13060 of 2023Amended memo of parties be filed within four weeks.
List along with CMP(M) No.1498 of 2024.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Milap Chand and others vs. Bihari Lal (deceased) and others RSA No.253 of 2023 .
09.07.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the appellants.
Respondent No.3 is stated to have expired. Let consequential steps for bringing on record his legal heirs be taken within four weeks.
In terms of order dated 18.11.2024, respondents No.4 and 5 were served by way of affixation. In view thereof, there is no need to serve these respondents again.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Anand Kumar Sethi and another vs. Nishant Thakur and others CMPMO No.61 of 2022 .
09.07.2025 Present: Mr. Parikshit Sharma, Advocate, vice Mr. Vipin Pandit, Advocate, for the petitioners.
None for respondents No.1 to 8.
Respondent No.9 is stated to have expired.
Let consequential steps, by filing correct address of proposed LR-9(a), be positively taken within two weeks. On taking such steps, issue notice to the said legal heir, returnable within four weeks thereafter.
( Bipin C. Negi )
July 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
HPFC vs. Dharam Lata a/w connected matter Civil Revision No.220 of 2018 a/w RSA No.17 of 2019 .
08.07.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner, in CR No.220/2018 and for the appellant in RSA No.17/2019.
Mr. Ajay Sharma and Mr. Abhishek Sharma, Advocates, for respondents No.1(a) and 1(c), in CR No.220/2018 and RSA No.17/2019.
Mr. Pavan Thakur, vice Mr. Prantap Sharma, Advocate, for respondent No.2, in RSA No.17 of 2019.
As jointly prayed, list on 24.07.2025.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Kewal Singh vs. Tarsem Singh and others .
Civil Suit No.16 of 202308.07.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the plaintiff.
Mr. Aditya Chouhan, Advocate, for defendant No.1.
Mr. Hitesh Kumar, Advocate, for defendants No.2(i) and 2(iii).
OMP(M) No.140 of 2023Heard learned counsel for the parties and perused the record.
Defendant No.2(ii)-Charan Dass is stated to have expired on 09.08.2017. The same is evident from the Death Certificate appended along with the present application as Annexure A-1.
The suit in the case at hand was filed on 20.03.2023.
It is only when notices were served on the defendants that the factum of death of Charan Dass, i.e., defendant No.2(ii) came to the light.
Deceased defendant No.2(ii) is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the application, which is in consonance with the details given in copy of Pariwar Register appended along-with the present application.
In fact, defendant No.2(i) and defendant No.2(iii) are the legal heirs of deceased Charan Dass, i.e. defendant No.2(ii).
Defendant No.2(i) is the son of deceased Charan Dass and defendant No.2(iii) is the wife of Charan Dass. The only legal heir who is to be brought on record is Ms. Jaswinder Kaur, daughter of deceased Charan Dass.
::: Downloaded on - 23/07/2025 21:27:30 :::CISSince the wife and son of Charan Dass- deceased .
defendant No.2(ii) are already on record as defendant No.2(i) and 2(iii), therefore, legal heir-Ms. Jaswinder Kaur, daughter of deceased defendant No.2(ii)-Charan Dass, is ordered to be brought on record.
The application stands disposed of. Amended memo of parties filed with the application is taken on record.
OMP No.914 of 2025No reply is stated to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the application is allowed and the typographical error which has been caused in the cause title is ordered to be rectified.
In fact, defendant No.2-Banta had only one legal heir, namely Charan Dass. Charan Dass died on 09.08.2017. The legal heirs of Charan Dass in whom the right to sue survives, are wife-Smt. Sumati , son-Gurdeep and daughter-Jaswinder Kaur.
In view of the aforesaid, present application is allowed.
Henceforth in the cause title, Charan Dass would be reflected as defendant No.2(i), his wife-Smt. Sumati as defendant No.2(i)(a), son-Gurdeep as defendant No.2(i)(b) and daughter-Jaswinder Kaur as defendant No.2(i)(c).
The application stands disposed of. Amended memo of parties is ordered to be taken on record.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Kewal Singh vs. Tarsem Singh and others Civil Suit No.16 of 2023 .
08.07.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the plaintiff.
Mr. Aditya Chouhan, Advocate, for defendant No.1.
Mr. Hitesh Kumar, Advocate, for proposed defendants No.2(i)(a) to 2(i)(c).
OMP(M) No.140 of 2023Heard learned counsel for the parties and perused the record. r Defendant No.2(ii)-Charan Dass is stated to have expired on 09.08.2017. The same is evident from the Death Certificate appended along with the present application as Annexure A-1.
The suit in the case at hand was filed on 20.03.2023.
It is only when notices were served on the defendants that the factum of death of Charan Dass, i.e., defendant No.2(ii) came to the light.
Deceased defendant No.2(ii) is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the application, which is in consonance with the details given in copy of Pariwar Register appended along-with the present application.
In fact, defendant No.2(i) and defendant No.2(iii) are the legal heirs of deceased Charan Dass, i.e. defendant No.2(ii).
Defendant No.2(i) is the son of deceased Charan Dass and defendant No.2(iii) is the wife of Charan Dass. The only legal heir who is to be brought on record is Ms. Jaswinder Kaur, daughter of deceased Charan Dass.
::: Downloaded on - 23/07/2025 21:27:30 :::CISSince the wife and son of Charan Dass- deceased defendant No.2(ii) are already on record as defendant No.2(i) and .
2(iii), therefore, legal heir-Ms. Jaswinder Kaur, daughter of deceased defendant No.2(ii)-Charan Dass, is ordered to be brought on record.
The application stands disposed of. Amended memo of parties filed with the application is taken on record.
OMP No.914 of 2025No reply is stated to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the application is allowed and the typographical error which has been caused in the cause title is ordered to be rectified.
In fact, defendant No.2-Banta had only one legal heir, namely Charan Dass. Charan Dass died on 09.08.2017. The legal heirs of Charan Dass in whom the right to sue survives, are wife-Smt. Sumati , son-Gurdeep and daughter-Jaswinder Kaur.
In view of the aforesaid, present application is allowed.
Henceforth in the cause title, Charan Dass would be reflected as defendant No.2(i), his wife-Smt. Sumati as defendant No.2(i)(a), son-Gurdeep as defendant No.2(i)(b) and daughter-Jaswinder Kaur as defendant No.2(i)(c).
The application stands disposed of. Amended memo of parties is ordered to be taken on record.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Chain Singh vs. Rai Singh and another RSA No.216 of 2021 .
08.07.2025 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
None for respondent No.2.
CMP No.15011 of 2025No reply is intended to be filed on behalf of non-applicant.
The non-applicant has no objection, if in case the application is allowed and the name of deceased respondent No.1, i.e. Rai Singh, is ordered to be deleted from the array of the parties, as is being sought in the present application.
Respondent No.1 is stated to have died on 05.04.2022. As per the contents of the application, he is survived by his son, who is already on record as respondent No.2.
Since the right to sue inheres/survives with the legal heir of deceased respondent No.1, who is already on record as respondent No.2, therefore, the present application is allowed and the name of deceased respondent No.1 is ordered to be deleted from the array of the parties, subject to just all exceptions.
Amended memo of parties be filed within two weeks.
The application stands disposed of.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Banwari Lal and another vs. Vipan Lal and others .
RSA No.5 of 202108.07.2025 Present: Mr. Sambhav Bhasin, Advocate, for the appellants.
Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for all the respondents, except respondent No.3.
Proposed LRs No.3(a) and 3(b) proceeded against ex- parte vide order dated 05.05.2025.
served.
r to CMP(M) Nos.375 & 376 of 2025 Proposed legal heirs of deceased respondent No.3 stand However, there is no appearance on their behalf.
Hence, they were proceeded against ex parte vide order dated 05.05.2025, passed by Additional Registrar (Judicial) of this Court.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.3 are brought on record as is being sought in the application(CMP(M) No.375 of 2025).
Respondent No.3 is stated to have expired on 05.02.2022.
Deceased respondent No.3 is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the application (CMP(M) No.375 of 2025).
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.3, detailed in Paragraph-3 of the application (CMP(M) No.375 of 2025), therefore, they are ordered to be brought on record.
::: Downloaded on - 23/07/2025 21:27:30 :::CISFor the bona fide reasons stated/sufficient cause shown .
in the application (CMP(M) No.376 of 2025), delay in bringing on the legal heirs of deceased respondent No.3, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties stands filed. The same be taken on record.
RSA No.5 of 2021On taking steps within three days, issue notice to the newly added respondents, i.e., respondents No.3(a) and 3(b), returnable within four weeks.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
General Manager, Northern Railways vs. Hari Chand and another RFA No.275 of 2019 .
08.07.2025 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant.
Respondent No.1 is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Learned Senior Panel Counsel appearing on behalf of the appellant submits that requisite steps for bringing on record the legal heirs of deceased respondent No.1 shall be taken during the course of the week.
On taking such steps, issue notice to the proposed legal heirs of deceased respondent No.1, returnable within four weeks.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Zila Parishad District Kangra at Dharamshala vs. Baldev Singh and others .
RSA No.4202 of 201308.07.2025 Present: Mr. Devender K. Sharma, Advocate, for the appellant.
Respondent No.18 is stated to have expired.
Ms. Mamta Garg, Advocate, vice Mr. Sanjay Jaswal, Advocate, for respondents No.12 to 19.
This Court vide order application being CMP No.8815 of 2024, which was disposed of vide order dated 15.06.2024, was informed about the death of respondent No.18-Rachna Devi.
However, till date no steps have been taken for bringing on record the legal heirs of deceased respondent No.18. By efflux of time abatement, in the case at hand, has occurred insofar as respondent No.18 is concerned.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Naresh Bala vs. Rama Sharma (deceased) through LRs.
.
RSA No.4194 of 201308.07.2025 Present: Mr. Surjeet, Advocate, vice Mr. Sumit Raj Sharma, Advocate, for the appellant.
Mr. V.S. Chauhan, Senior Advocate with Mr. Vivek Sharma, Advocate, for the respondents.
CMP No.15126 of 2025The present application is dismissed as withdrawn. The application stands disposed of accordingly.
RSA No.4194 of 2013List for hearing in due course.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Meer Chand vs. Menhgo Ram (deceased) through LRs.
RSA No.4128 of 2013.
08.07.2025 Present: Mr. Basant Pal Thakur, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.2 to 4.
CMP(M) Nos.372 and 373 of 2025 record.
r to Heard learned counsel for the parties and perused the Respondent No.1 is stated to have expired on 25.06.2021.
The same is evident from the Death Certificate appended along with the present application (CMP(M) No.372 of 2025) as Annexure A-1. Deceased respondent No.1 is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the application (CMP(M) No.372 of 2025), which is in consonance with the details given in Legal Heir Certificate appended along-
with the application (CMP(M) No.372 of 2025). Insofar as legal heirs, Rajesh, Jitender and Janam Singh, sons of deceased respondent No.1 are concerned, they are already on record as respondents No.2, 3 and 4. Therefore, only Smt. Sarla Devi, widow of deceased respondent No.1-Menhgo Ram, is to be brought on record as his legal heir.
Since legal heirs, Rajesh, Jitender and Janam Singh, sons of deceased respondent No.1 are already on record as respondents No.2, 3 and 4, therefore, legal heir-Smt. Sarla Devi, ::: Downloaded on - 23/07/2025 21:27:30 :::CIS widow of deceased respondent No.1-Menhgo Ram, is ordered to .
be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.373 of 2025), delay in bringing on the legal heirs of deceased respondent No.1, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties be filed within two weeks.
RSA No.4128 of 2013On taking steps within three days, issue notice to the newly added respondents, i.e., respondent No.1(a)-Smt. Sarla Devi, returnable within four weeks.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Roop Chand (deceased) through LRs. and others vs. Vidya Devi (deceased) through LRs.
RSA No.542 of 2009.
08.07.2025 Present: Mr. Het Ram Thakur, Advocate, for the appellants.
Mr. Jai Ram Sharma, Advocate, for the respondents.
CMP No.15183 of 2025For the reasons stated in the application, early hearing of RSA No.542 of 2009 r to the appeal is allowed. The application stands disposed of.
List for hearing on 28.08.2025.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Tejinder Singh vs. Beverley Singh RFA No.52 of 2025 .
08.07.2025 Present: Mr. Arjun K. Lall, Advocate, for the appellant.
The appeal, in the case at hand has been preferred under Section 19(1) of the Family Courts Act, 1984. In terms of sub-
Section 6 thereof, appeal preferred under sub-Section 1 of Section 19 is required to be heard by a Bench consisting of two or more Judges.
In view of above, at the pleasure of Hon'ble the Chief Justice, list before appropriate Bench.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Jitender Kumar @ Jassu vs. State of HP Cr.MP(M) No.1594 of 2025 .
08.07.2025 Present: Mr. Panku Chaudhary, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
By way of present petition, a prayer for interim bail has been made by the present petitioner on account of marriage of his real brother.
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.
List on 11.07.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Abhishek Kumar Thakur vs. Ruchi Bala CMPMO No.113 of 2025 .
08.07.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Learned counsel for the petitioner submits that the petitioner is in arrears of maintenance on account of orders passed by the Trial Court and modified by the lower Appellate Court.
Let the arrears of maintenance along-with up-to-date interest be deposited on or before the next date of hearing. List on 20.08.2025.
( Bipin C. Negi )
July 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Sunita Mishra vs. Prem Lata Sharma and others Civil Revision No.67 of 2025 .
08.07.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
July 08, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Kanwar Vijay Singh vs. Akshay Dogar and another CMPMO No.435 of 2016 .
07.07.2025 Present: Mr. Praveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. R.L. Sood, Senior Advocate with Mr. Rajeev Sood, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned vice counsel appearing on behalf of the petitioner, list on 22.07.2025.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Kanwar Vijay Singh vs. Akshay Dogar and another CMPMO No.435 of 2016 .
07.07.2025 Present: Mr. Praveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. R.L. Sood, Senior Advocate with Mr. Rajeev Sood, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned vice counsel appearing on behalf of the petitioner, list on 22.07.2025.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Chamera Hydroelectric, NHPC vs. Kaushalya and others CMP No.12388 of 2025 in .
RFA No.84 of 199807.07.2025 Present: None for the appellant/non-applicant.
Mr. Pawan Chauhan, Advocate, vice Mr. Bala Nand Mehta, Advocate, for the respondents/applicants.
CMP No.12388 of 2025Since no one has appeared on behalf of the non-applicant, let notice of this application be issued to the non-applicant, on taking steps within three days, returnable within four weeks.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Union of India vs. Jagat Ram and another CMP(M) No.1498 of 2024 .
07.07.2025 Present: Mr. Bharat Bhushan, Senior Panel Counsel, for the applicant/petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned Senior Panel Counsel, list the matter after three weeks.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Suresh Kumar and others vs. Santosh and others Civil Revision No.206 of 2022 .
07.07.2025 Present: Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Pranshul Sharma, Advocate, for respondent No.1.
None for respondent No.2.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.3 and 4/State.
As jointly prayed, list on 21.07.2025.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Pat Ram (deceased) through LR and others vs. Anil Garg and others CMPMO No.499 of 2019 .
07.07.2025 Present: Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Sana Rana, Advocate, for respondents No.1 and 2.
Mr. O.C. Sharma, Advocate, for respondents No.5 and 6.
None for respondents No.3 and 4.
At the request of learned counsel appearing on behalf of the petitioners, list the matter for consideration after four weeks.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Vijaya Gupta and others vs. Kamal Kumar Gupta and others RSA No.45 of 2025 .
07.07.2025 Present: Mr. Surya Chauhan, Advocate, for the appellants.
At the request of learned counsel appearing on behalf of the appellants, in order to enable him to prepare the case, list on 15.07.2025.
July 07, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Land Acquisition Collector and others vs. Mela Ram RFA No.175 of 2018 .
07.07.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Naveen K. Bhardwaj, Advocate, for the respondent/ applicant in CMP No.14984 of 2025.
CMP No.14984 of 2025No ground for early hearing of the matter is made out, at this stage. Accordingly, application is dismissed.
RFA No.175 of 2018List for hearing in due course.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Shimla Jal Prabandhan Nigam Limited vs. Lagnu Ram (deceased) through LRs. and others .
CMP No.14954 of 2025 in RFA No.388 of 2017 07.07.2025 Present: Mr. Hamender Singh Chandel, Advocate, for the appellant/non-applicant.
Mr. Rajat Kumar, Advocate, vice Mr. Ramesh Chand Sharma, Advocate, for respondent No.1, who is stated to have expired/applicants in CMP No.14954 of 2025.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.2 and 3/State.
At the request of learned counsel appearing on behalf of the appellant/non-applicant in order to enable him to have instructions, list the matter on 11.07.2025.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Vivek Kumar vs. Labh Singh
RSA No.241 of 2020
.
07.07.2025 Present: Ms. Kusum Chaudhary, Advocate, for the appellant.
Ms. Aditi Rana, Advocate, vice Mr. Munish Dhatwalia, Advocate, for the respondent.
CMP No.14932 of 2025No ground for early hearing of the matter is made out, at this stage. Accordingly, application is dismissed.
RSA No.241 of 2020List for hearing in due course.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Ram Saroop (deceased) through LRs. vs. Trilok Singh and others .
RSA No.78 of 200907.07.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No.2.
Name of respondent No.3 stands deleted vide order dated 03.12.2021.
None for respondents No.4, 6 and 7.
Appeal stands abated against respondents No.5, 8 and 9.
CMP No.14892 of 2025No reply is intended to be filed on behalf of non-applicants.
The non-applicants have no objection, if in case the application is allowed and the name of deceased respondent No.1, i.e. Trilok Singh, is ordered to be deleted, as is being sought in the present application.
Respondent No.1 is stated to have died during the pendency of the appeal. As per the applicant, respondent No.1 is survived by his legal heir, who is already on record as respondent No.2. In fact, according to the applicant, respondents No.1 to 3 were the co-plaintiffs. Their interests were common in the joint property. Respondent No.1 was the brother of respondent No.2 and respondent No.3 was the mother of respondents No.1 and 2.
In view of the aforesaid, present application is allowed.
Name of respondent No.1 is ordered to be deleted from the array ::: Downloaded on - 23/07/2025 21:27:30 :::CIS of the parties, subject to just all exceptions. Amended memo of parties be filed within a period of one week.
.
The application stands disposed of.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Virender Singh Dhanta vs. Jitender Singh Kataik @ Lucky Kataik and another Civil Suit No.145 of 2022 .
07.07.2025 Present: Mr. Vinod Kumar Gupta, Advocate, for the plaintiff.
None for defendant No.1.
Ms. Kiran Sharma, Advocate, vice Mr. Arvind Sharma, Advocate, for defendant No.2.
OMP No.905 of 2025Reply, if any, be filed on or before the next date of hearing.
List on 28.07.2025.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Shiv Dayal and another vs. Kanshi Ram and others CMP(M) No.1867/2024 a/w CMP(M) No.2115/2024 in RSA No.105 of 2012 .
07.07.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Vijay Chaudhary, Advocate, for the applicants.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.1 to 5.
CMP(M) No.1867 of 2024 and CMP(M) No.2115 of 2024 Pleadings are complete.
At the request of learned vice counsel appearing on behalf of the non-applicants/respondents No.1 to 5, list for consideration on 11.08.2025.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
National Highway Authority of India vs. Ramesh Singh and others OMP(M) No.167 of 2024 .
07.07.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant-appellant.
Mr. Aditya Chauhan, Advocate, for respondents No.1, 3 to 5, 6(i) to 6(iii), 7 to 9.
Respondent No.2 is stated to have expired.
Learned vice counsel appearing on behalf of the applicant submits that an application for bringing on record the legal heirs of deceased respondent No.2, post preparation has been sent for signatures to the Project Director at Mandi, however, the said Project Director was not available on account of ongoing relief operations at Mandi which have been occasioned on account of incessant rains in District Mandi.
In view thereof, let the application for bringing on record the legal heirs of respondent No.2 be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Banti Devi and another vs. Mansa Ram and others Civil Suit No.18 of 2024 .
07.07.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the plaintiffs.
Mr. Y.P. Sood, Advocate, for the defendants.
List for admission/denial of the documents before the Registrar concerned, on 04.08.2025.
July 07, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Gian Chand and others vs. Baldev Ram (now deceased) through LRs.
CMP(M) No.1027 of 2023 in RSA No.32 of 2014 .
07.07.2025 Present: Mr. Sohail Khan, Advocate, vice Mr. Rakesh Chauhan, Advocate, for the applicants/appellants.
Ms. Ranjana Sharma, Advocate, vice Mr. Vikas Rathore, Advocate, for the respondents.
Pleadings are complete. In terms of order dated 2014 for final hearing.
r to 13.09.2024, list the present application along-with RSA No.32 of ( Bipin C. Negi ) July 07, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:30 :::CIS Madhu Bala vs. Kumari Megha and another CMPMO No.342 of 2023 .
07.07.2025 Present: Mr. Karan Singh Kanwar, Advocate for the petitioner.
Mr. Bhupinder Singh Kanwar, Advocate, for the respondents.
CMP No.15107 of 2025The present application seeking placing on record certain r to documents is dismissed as at the time of passing of the impugned order in question these documents do not exist before the Trial Court or the First Appellate Court. The application stands disposed of.
CMPMO No.342 of 2023Vide separate judgment of the even date, present petition stands disposed of, so also, pending miscellaneous application(s), if any.
( Bipin C. Negi )
July 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Chander Mohan and others vs. The Principal Secretary (Power) to the Government of Himachal Pradesh CMP(M) No.39 of 2025 .
04.07.2025 Present: Ms. Shashi Kiran, Advocate, for the applicants.
Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 and 3/State.
Mr. Hamender Singh Chandel, Advocate, for respondents No.2 and 4.
CMP(M) No.1839 of 2025By way of present application, delay of 257 days in filing the present appeal is being sought to be condoned. Admittedly, in the case at hand, appeal against the impugned award dated 21.02.2024 is to be filed under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter for the purpose of brevity referred to "the Act). Section 74 of the Act reads as under:-
"(1) The Requiring Body or any person aggrieved by the Award passed by an Authority under section 69 may file an appeal to the High Court within sixty days from the date of Award:
Provided that the High Court may, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period, allow it to be filed within a further period not exceeding sixty days. (2) Every appeal referred to under sub-section (1) shall be heard as expeditiously as possible and endeavour shall be made to dispose of such appeal within six months from the date on which the appeal is presented to the High Court.
Explanation. - For the purposes of this section, "High Court"
means the High Court within the jurisdiction of which the land acquired or proposed to be acquired is situated."::: Downloaded on - 23/07/2025 21:27:30 :::CIS
In terms of the provisions of Section 74 of the Act, appeal has to be preferred within 60 days from the date of award.
.
However, in terms of proviso to Section 74(1) of the Act, on showing sufficient cause, appeal can be filed within further period not exceeding 60 days. Since, in the case at hand, delay beyond the prescribed period of 120 days in terms of Section 74 of the Act is being sought to be condoned, therefore, sustenance is being sought of Section 29(2) of the Limitation Act. The same is being reproduced herein below:-
"29(2) Where any special or local law prescribes for any suit, appeal or application a period of limitation different from the period prescribed by the Schedule, the provisions of section 3 shall apply as if such period were the period prescribed by the Schedule and for the purpose of determining any period of limitation prescribed for any suit, appeal or application by any special or local law, the provisions contained in sections 4 to 24 (inclusive) shall apply only in so far as, and to the extent to which, they are not expressly excluded by such special or local law."
The 2013 Act came into force w.e.f 14.09.2015 and the award passed in the present case on 8.10.2014. Thus, the award came to be passed subsequent to the 2013 Act came into force, thereby automatically the provisions of Section 24 (1)(a)of the 2013 Act are applicable. Once the SLAO determines the compensation under the 2013 Act, the aggrieved party may request the authority to make reference to the authority as contemplated under Section under Section 64.of the 2013 Act for determination of market value for the acquired land. Once the reference authority determines the compensation under section 69, then the aggrieved party has to file an appeal under section 74 of the 2013 Act within the time stipulated.
::: Downloaded on - 23/07/2025 21:27:30 :::CISOn an analysis of the section, it is clear that the provisions of Sections 4 to 24 will apply when:
.
(i) there is a special or local law which prescribes a different period of limitation for any suit, appeal or application; and
(ii) the special or local law does not expressly exclude those sections.
There is no dispute that the Act is a "special law" and that Section 74 provides for a period of limitation different from that prescribed under the Limitation Act. The question then is - is such exclusion expressed in Section 34 of the Act?
It is not essential for the special or local law to, in terms, exclude the provisions of the Limitation Act. It is sufficient if on a consideration of the language of its provisions relating to limitation, the intention to exclude can be necessarily implied.
Another very important aspect of the case is that 60 days is the period of limitation, and a further period not exceeding 60 days is provided only if sufficient cause is made out for filing the appeal within the extended period. Applicability of Section 5 of the Limitation Act would render otiose the second time-limit of 60 days, which, in my considered view is peremptory in nature.
Reference can be made to the decision of the Hon'ble High Court of Bombay, passed in Municipal Corporation of Greater Mumbai Vs. Anusaya Sitaram Devrukhkar and Ors., on 07.01.2025, in Interim Application No.13254 of 2024 in First Appeal(St.) No.24058 of 2024 and decision dated 21.10.2022, passed by the Hon'ble High Court of Karnataka in Review Petititon No.328 of 2021, title Deputy Commissioner and Special Land.....Vs. M/s S V Global Mill Limited.
::: Downloaded on - 23/07/2025 21:27:30 :::CISIn view of the foregoing discussion, I have no hesitation in holding that beyond the total period of 120 days as stipulated in .
Section 74(1) [read with its proviso] of the 2013 Act, this Court has no power to condone the delay. Since, admittedly in the facts of the present case, the application [seeking condonation of delay] filed by the Appellant is beyond the total period of 120 days, the application seeking a condonation of delay is hereby dismissed.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
The General Manager, NTPC Kol Dam vs. Pawan Kumar and another a/w connected matters RFA No.67 of 2014 a/w RFA Nos.68 to 73 of 2024 .
04.07.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the appellant(s).
Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for respondent No.1.
Mr. Sushil Chauhan, Advocate, for respondent No.2 in RFA No.73 of 2014.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.2 to 6/State.
List on 08.07.2025.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Jaswinder Singh vs. Kashmir Singh and others CMPMO No.632 of 2024 .
04.07.2025 Present: Mr. Janesh Gupta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.2 to 6/State.
At the request of learned counsel for the petitioner, list on 07.07.2025.
July 04, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Devi Singh and others vs. Ramki Devi and another RSA No.245 of 2004 .
04.07.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Sana Rana, Advocate, for all the appellants, except appellant No.2(a), whose name stands deleted.
Respondent No.1 is stated to have expired.
None for respondent No.2.
Respondent No.1 is stated to have expired. Let consequential steps for bringing on record her legal heirs be taken within four weeks. List thereafter.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Union of India vs. Bantu Devi and another CMP(M) No.1228 of 2023 & CMP No.13056 of 2023 in RFA No.311 of 2007 .
04.07.2025 Present: None for the applicant/Union of India.
None for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
Despite repeated calls, there is no appearance on behalf list after two weeks.
r to of the applicant and respondent No.1. In the interest of justice, ( Bipin C. Negi ) July 04, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:30 :::CIS Karam Singh vs. Shri Ram and another CMPMO No.161 of 2022 .
04.07.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Sanjay Dalmia, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list on 10.07.2025.
July 04, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
National Insurance Company Ltd. vs. Kamlesh (deceased) through LRs. and others CMPMO No.149 of 2022 .
04.07.2025 Present: Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. Neeraj Sharma and Mr. Ishan Kashyap, Advocates, for respondent No.7.
Notice not issued to respondents No.1 to 6.
List on 11.07.2025.
Henceforth, names of Mr. Neeraj Sharma and Mr. Ishan Kashyap, learned Advocates be reflected in the cause list as counsel for respondent No.7.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Vijay Kumar Sood vs. Parkasho Devi and others a/w connected matters Civil Revision No.185 of 2018 a/w .
Civil Revision No.216 of 2015, Civil Revision Nos.58, 74 and 75 of 2016 Civil Revision No.185 of 2018, Civil Revision No.216 of 2015 and Civil Revision No.58 of 2016 04.07.2025 Present: Mr. Sumit Sood, Advocate, for the petitioner(s).
Mr. Ajay Kumar, Advocate, for respondents No.1 to 5.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for respondents No.6 to 8.
Civil Revision Nos.74 and 75 of 2016 Mr. Ajay Kumar, Advocate, for the petitioner(s).
Mr. Rohit Thakur, Advocate, vice Mr. Sumit Sood, Advocate, for the respondent(s).
List on 28.07.2025.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
M/s Modgil 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 202504.07.2025 Present: None for the appellants.
Mr. Naresh Kumar Gupta, Advocate, for respondents No.1 and 4.
Mr. Vijay Kumar Verma, Advocate, for respondent No.3.
RSA No.53 of 2025None for the appellants.
Mr. Naresh Kumar Gupta, Advocate, for respondents No.1 and 2.
Mr. Vijay Kumar Verma, Advocate, for respondent No.4.
RSA No.52 of 2025Mr. Naresh Kumar Gupta and Mr. Vijay Kumar Verma, learned Advocates have put in appearance on behalf of respondents No.1 & 4 and respondent No.3, respectively.
On taking steps within three days, let notice be issued to respondent No.2, returnable within four weeks.
RSA No.53 of 2025Mr. Naresh Kumar Gupta and Mr. Vijay Kumar Verma, learned Advocates have put in appearance on behalf of respondents No.1 & 2 and respondent No.4, respectively.
On taking steps within three days, let notice be issued to respondent No.3, returnable within four weeks.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
M/s Modgil 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 202504.07.2025 Present: None for the appellants.
Mr. Naresh Kumar Gupta, Advocate, for respondents No.1 and 4.
Mr. Vijay Kumar Verma, Advocate, for respondent No.3.
RSA No.53 of 2025None for the appellants.
Mr. Naresh Kumar Gupta, Advocate, for respondents No.1 and 2.
Mr. Vijay Kumar Verma, Advocate, for respondent No.4.
RSA No.52 of 2025Mr. Naresh Kumar Gupta and Mr. Vijay Kumar Verma, learned Advocates have put in appearance on behalf of respondents No.1 & 4 and respondent No.3, respectively.
On taking steps within three days, let notice be issued to respondent No.2, returnable within four weeks.
RSA No.53 of 2025Mr. Naresh Kumar Gupta and Mr. Vijay Kumar Verma, learned Advocates have put in appearance on behalf of respondents No.1 & 2 and respondent No.4, respectively.
On taking steps within three days, let notice be issued to respondent No.3, returnable within four weeks.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Abhishek Kumar Thakur vs. Ruchi Bala CMPMO No.113 of 2025 .
04.07.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Learned counsel appearing on behalf of the petitioner submits that in pursuance to order dated 27.03.2025, an appropriate application for placing on record the order-sheets stands filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 08.07.2025.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:30 :::CIS
Rattani Devi vs. Kamla Devi and others CMP(M) No.27 of 2025 .
04.07.2025 Present: Mr. Raman Sharma, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the applicant/appellant.
CMP(M) No.27 of 2025Though served, however there is no appearance on behalf of the respondents.
pleadings.
r to Heard counsel for the applicant and perused the For the sufficient reasons and cause shown in the application, delay of 8 days in filing the present appeal, is condoned. The application stands disposed of.
RSA No.______of 2025 Be registered.
List for admission after two weeks.
CMP No._______of 2025 Be registered.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Lekh Raj vs. Tirath Ram (deceased) through LRs.
CMP(M) No.893 of 2024.
04.07.2025 Present: Mr. Arush Matlotia, Advocate, for the applicant/appellant.
Mr. Vijay Kumar, Advocate, vice Mr. Sanjeev Kumari Suri, Advocate, for respondents No.1(i) to 1(iii).
Time for filing reply is being sought since 27.08.2024. Let the same be filed on or before the next date of hearing. List on 11.07.2025.
However, it is made clear that if reply is not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Bhagwan Dass and another vs. Babu Ram CMPMO No.133 of 2024 .
04.07.2025 Present: Mr. Raman Sharma, Advocate, vice Mr. Vinod Kumar Thakur, Advocate, for the petitioners.
Mr. Vivek Singh Thakur, Advocate, vice Mr. Mukul Sood, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioners submits that learned original counsel is not available today on account of personal difficulty.
r He seeks an adjournment. Prayer not opposed.
As prayed, list after six weeks. It is made clear that mere pendency of the present petition would not preclude the trial Court from proceeding further with the lis, from where the present proceedings have arisen.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Dhani Ram @ Dhanu vs. Bandi Devi
CMPMO No.68 of 2021
.
04.07.2025 Present: Mr. H.S. Rangra, Advocate, for the petitioner.
Ms. Seema K. Guleria, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list next week.
July 04, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Inder Singh and others vs. Narayan Singh and another CMPMO No.472 of 2020 .
04.07.2025 Present: None for the parties.
At the pleasure of Hon'ble the Chief Justice, list before another appropriate Bench.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Malook Singh vs. Subhash Chand
RSA No.143 of 2012
.
04.07.2025 Present: Mr. Janesh Gupta, Advocate, for the proposed legal heirs
of appellant/applicants.
Mr. Atharv Sharma, Advocate, for the respondent.
CMP(M) No.728 of 2025Proposed legal heirs of deceased appellant stand served.
Mr. Janesh Gupta, learned counsel has put in appearance and Reply stands filed.
r to has filed power of attorney on their behalf.
Heard learned counsel for the parties and perused the pleadings.
The sole appellant is stated to have expired on 29.10.2024, a fact which is evident from the Death Certificate appended along-with present application. Deceased sole appellant is survived by his legal heirs, details whereof have been given in PMalookaragraph-2 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased sole appellant, detailed in Paragraph-2 of the application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/ sufficient cause shown in the present application, delay in bringing on record the legal heirs of deceased sole appellant, is condoned and abatement, if any, is set aside.
The application stands disposed of. Amended memo of parties be filed within two weeks.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Bhago and others vs. Gianoo and others a/w connected matter RSA Nos.267 and 268 of 2009 .
04.07.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the appellants, in both the appeals.
None for the respondents, in both the appeals.
Mr. Ashwani Dhiman, Advocate, for the non-applicants/ respondents in CMP No.14408 of 2021.
CMP No.6144 of 2025 in RSA No.267 of 2009 The substantial question of law framed in the present application shall be considered at an appropriate stage. The application stands disposed of.
CMP No.6145 of 2025 in RSA No.268 of 2009 Rejoinder, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
LAC, HPPWD, Solan and others vs. Dropati (deceased) through LRs. and others RFA No.183 of 2007 .
04.07.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Ms. Ritu, Advocate, vice Mr. Mohan Singh, Advocate, for respondents No.1(a), 1(iv), 1(b)(v), 1(b)(ix) to 1(b)(xvi), 1(a)(i)
(a), 1(a)(v)(c) to 1(a)(v)(e).
None for respondents No.1(b)(vi)(a) to 1(b)(vi)(c).
None for respondents No.2(a), 2(c), 4(d) and 11(a)(ii) to 11(a)
(v).
CMP(M) No.756 & 757 of 2025 Proposed legal heirs of deceased respondent No.10 stand served. However, there is no appearance on their behalf.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.10 are brought on record as is being sought in the application(CMP(M) No.756 of 2025).
Respondent No.10 is stated to have expired on 15.07.2024. The same is evident from the Death Certificate appended along with the present application (CMP(M) No.756 of 2025) as Annexure A-1. Deceased respondent No.10 is survived by his legal heirs, details whereof, have been given in Paragraph-
5 of the present application (CMP(M) No.756 of 2025) which is in consonance with the details given in Legal Heir Certificate issued by the Village Revenue Officer, Patwar Circle, Dehun, Tehsil and District Solan.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.10, detailed in Paragraph-5 of the ::: Downloaded on - 23/07/2025 21:27:31 :::CIS application (CMP(M) No.756 of 2025), therefore, they are ordered .
to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.757 of 2025), delay in bringing on the legal heirs of deceased respondent No.10, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties stand filed. The same be taken on record.
RSA No.183 of 2007On taking steps within three days, issue notice to the newly added respondents, i.e., respondents No.10(a) to 10(g), returnable within four weeks.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Surinder Pal Singh vs. Pushpa and others RFA No.346 of 2005 .
04.07.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the appellant.
Mr. M.L. Sharma, Advocate, for respondents No.1 to 6.
Respondent No.7 is stated to have expired.
Mr. Ajay Kumar Sharma, Advocate, for respondent No.9.
Proposed LR No.7(c)(i) proceeded against ex parte vide order dated 30.12.2024.
CMP No.20942 of 2024In view of order dated 05.05.2025, the present application has become infructuous. The application stands disposed of accordingly.
CMP(M) No.1778 of 2024Despite service, there is no appearance on behalf of the proposed legal heir of deceased respondent No.7(b) detailed in Paragraph-1 of the application has not put in appearance.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heir of deceased respondent No.7(b), is brought on record as is being sought in the application.
Respondent No.7(b) is stated to have expired on 08.08.2022. The same is evident from the Death Certificate appended along with the present application as Annexure A-1.
Deceased respondent No.7(b) is survived by his legal heir, details whereof, have been given in Paragraph-1 of the present application.
::: Downloaded on - 23/07/2025 21:27:31 :::CIS.
Since the right to sue inheres/survives with the legal heir of deceased respondent No.7(b), detailed in Paragraph-1 of the application, therefore, she is ordered to be brought on record.
The same is taken on record.
The application stands disposed of. Amended memo of parties be also filed within four weeks.
CMP(M) No.1779 of 2024Despite service, there was no appearance on behalf of the proposed legal heir of deceased respondent No.7(c) detailed in Paragraph-1 of the application, on 30.12.2024. Hence, she was proceeded against ex parte.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heir of deceased respondent No.7(c), is brought on record as is being sought in the application.
Respondent No.7(c) is stated to have expired on 17.12.2012. Deceased respondent No.7(c) is survived by his legal heir, details whereof, have been given in Paragraph-1 of the present application.
Since the right to sue inheres/survives with the legal heir of deceased respondent No.7(c), detailed in Paragraph-1 of the application, therefore, she is ordered to be brought on record.
The same is taken on record.
The application stands disposed of. Amended memo of parties be also filed within four weeks.
::: Downloaded on - 23/07/2025 21:27:31 :::CIS.
RFA No.346 of 2005On taking steps within three days, issue notice to the newly added respondents, i.e., respondent No.7(b)(i) and 7(c)(i), returnable within four weeks.
( Bipin C. Negi )
July 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Prem Singh Negi vs. Shambhu Prasad Purohit Civil Revision No.66 of 2025 .
04.07.2025 Present: Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
Civil Revision No.66/2025 and CMP No.14962 of 2025 On taking steps within three days, issue notice to the respondent, returnable within four weeks.
July 04, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Jagdish Chand vs. Ramesh Aggarwal RSA No.174 of 2021 .
03.07.2025 Present: Mr. Vishal Verma, Advocate, vice Mr. Rajesh Kumar Sharma, Advocate, for the appellant.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the respondent.
As jointly prayed, list after six weeks.
July 03, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Kaushalya Devi vs. Usha Verma and others RSA No.219 of 2020 .
03.07.2025 Present: Mr. Vishwas Kaushal, Advocate, vice Mr. Vivek Negi, Advocate, for the appellant.
Ms. Sana Rana, Advocate, for respondents No.1 and 2.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondent No.3.
Amended memo of parties is stated to have been filed today itself in the Registry.
At the request of learned vice counsel for the appellant, list for consideration after six weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Kanshi Ram and others vs. Jaram Singh and others CMPMO No.245 of 2024 .
03.07.2025 Present: Mr. Goldy Kumar, Advocate, for the petitioners.
Mr. R.L. Chaudhary, Advocate, for the respondents.
CMPMO No.245 of 2024Mere pendency of the present petition would not preclude the trial Court from proceeding further with the lis, from where the present proceedings, have arisen.
List after six weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Tara Devi vs. Vikas Sharma and another RSA No.243 of 2024 .
03.07.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. Parveen Chauhan, Advocate, vice Mr. Sanjay Prashar, Advocate, for respondent No.1.
None for respondent No.2.
CMP No.5779 of 2025Heard counsel for the parties.
During the pendency of the present proceedings, status quo qua nature and possession of the suit land be maintained.
The application stands disposed of.
RSA No.243 of 2024List for consideration at the admission stage after six weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Daya Ram vs. Jyoti Prasad
RSA No.234 of 2024
.
03.07.2025 Present: Mr. Aman Thakur, Advocate, vice Ms. Kusum Chaudhary,
Advocate, for the appellant.
Mr. Vinod Chauhan, Advocate, for the respondent.
Further time prayed to inspect the record. List after four weeks.
r ( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Hamir Chand vs. Jai Prakash
RSA No.199 of 2024
.
03.07.2025 Present: Ms. Reeta Hingmang, Advocate, for the appellant.
Mr. Mukul Sood, Advocate, for the respondent.
As jointly prayed, list after six weeks.
July 03, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Municipal Corporation Shimla vs. M/s Akar Enterprises Civil Revision No.80 of 2020 .
03.07.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Ms. Drishti Sirswal, Advocate, vice Mr. Balwant Kukreja, Advocate, for the respondent.
CMP No.4992 of 2025 Rejoinder, if any, be filed within four weeks. List thereafter. r ( Bipin C. Negi ) July 03, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Kaushalya Devi vs. Collector Land Acquisition and others Civil Revision No.74 of 2020 .
03.07.2025 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Raman Jamalta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 & 3-State.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondents No.2 & 4.
Let order dated 28.05.2025 be complied with on or before the next date of hearing. List on 19.08.2025.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Sheela Devi and another vs. Ram Chand CMPMO No.364 of 2018 .
03.07.2025 Present: Mr. Goldy Kumar, Advocate, for the petitioners.
Ms. Meenakshi Sharma, Advocate, for the respondent.
At the request of learned counsel for the respondent, list for consideration on 10.07.2025.
July 03, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Sudesh Raj (deceased) through LR vs. Pushpa Kaushal and another CMPMO No.762 of 2019 .
03.07.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, vice Mr. Pawan Gautam, Advocate, for the petitioner.
Mr. Lakshay Parihar, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is not available today on account of personal difficulty. He seeks an adjournment. Prayer not opposed.
As prayed, list after two weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Gian Chand Taank vs. Anjali and others CMPMO No.152 of 2018 .
03.07.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Ashok Kumar Tyagi, Advocate, for respondents No.1, 2, 4 and 5.
None for respondent No.3.
Further time prayed on behalf of the petitioner to comply week. List thereafter.
r to with order dated 03.06.2025. Let the same be done within a ( Bipin C. Negi ) July 03, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:31 :::CIS M/s Naziveedu Seed Limited vs. Thakur Bhagat and others CMP No.11879 of 2025 in .
RFA No.267 of 201703.07.2025 Present: Mr. Anuj Gupta, Advocate, for the appellant.
Mr. Ashwani Negi, Advocate, for respondent No.1/applicant in CMP No.11879 of 2025.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.2 and 3/State.
r to CMP No.11879 of 2025 By virtue of the present application, a direction is being sought by applicant No.1 from this Court qua non-applicant/ appellant to deposit the balance compensation amount in terms of judgment passed by this Court in RFA No.267 of 2017 and other connected matters, on 11.10.2023.
Suffice it to say that qua the balance amount, if any, as is being pleaded in the present application, the applicant always has a remedy to file an appropriate execution petition.
In view thereof, present application stands disposed of.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Sumit @ Shanky vs. State of Himachal Pradesh Cr.MP(M) No.1289 of 2025 .
03.07.2025 Present: Ms. Deeksha Thakur, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Ranjit Singh I/O Police Station, Dharampur, District Solan, Himachal Pradesh, is present along-with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
From the bare perusal of the status report, it is evident that the matter is coming up before learned Sessions Court, on 19.07.2025 for recording of evidence of three witnesses qua supplementary Challan filed in the case at hand.
Learned counsel for the petitioner submits that statements of all the other witnesses qua the main Challan have been recorded. In view thereof, list the matter for consideration on 24.07.2025.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Amit and another vs. Ajudhiya Devi and others CMP(M) No.1072 of 2025 .
03.07.2025 Present: Ms. Radhika Gautam, Advocate, for the applicants/appellants.
CMP No.14744 of 2025For the reasons stated in the application, the same is allowed. The delay in re-filing the appeal, is condoned. The application stands disposed of.
CMP(M) No.1072 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
State of HP and others vs. Satya Pal CMP(M) No.651 of 2025 .
03.07.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the applicants-appellants.
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the respondent.
CMP(M) No.651 of 2025In filing of the present appeal, there is a delay of 78 days.
The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This ::: Downloaded on - 23/07/2025 21:27:31 :::CIS in turn, would result in injustice to the institutional interest .
of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected."
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RFA No.______/2025 Be registered.
List for admission after eight weeks.
::: Downloaded on - 23/07/2025 21:27:31 :::CISCMP No._____of 2025 .
Be registered.
During the pendency of the appeal, operation and execution of impugned judgment dated 30.09.2024, passed by learned District Judge (Forests), Shimla, District Shimla, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest accrued thereupon, within a period of eight weeks.
The application stands disposed of.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Ramesh Kumar Goel vs. Lambda Televentures (P) Ltd.
Civil Suit No.24 of 2025.
03.07.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rohit, Advocate, for the plaintiff.
Mr. Kartik Kumar, Advocate, for defendants No.1 and 2.
Mr. Sahil Dixit, Advocate, vice Mr. Vedhant Ranta, Advocate, for defendant No.3.
Mr. Tek Chand Sharma, Advocate, for defendant No.4.
r to Learned counsel for the plaintiff submits that the matter interse the parties has been settled. He seeks time to place on record the compromise so entered into between the parties.
List on 14.07.2025. Interim order dated 02.06.2025 to continue.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
State of Himachal Pradesh vs. Naginder and others CMP(M) No.1642 of 2024 .
03.07.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the applicant-appellant/State.
Further time prayed to comply with order dated 19.06.2025, passed by Additional Registrar(Judicial) of this Court.
Let the needful be done within four weeks. Insofar as
r to
service of respondent No.6(d) is concerned, let steps for his service be taken within a week. On taking such steps, issue notice to the said respondent, returnable within four weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Gurnam Singh and others vs. LAC and others CMP(M) No.1086 of 2024 .
03.07.2025 Present: Mr. Ranbir Singh, Advocate, vice Mr. O.C. Sharma, Advocate, for the applicants.
Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Pawan K. Sharma, Advocate, vice Mr. Rishi Tandon, Advocate, for respondents No.4(a) to 4(d).
CMP(M) No.1086 of 2024Amended memo of parties is stated to have been filed.
However, the same is not on record. If in order, let the same be placed on record.
Heard counsel for the parties. Perused the pleadings.
For the sufficient reasons and cause shown in the application, delay of 72 days in filing the present appeal, is condoned. The application stands disposed of.
RFA No._________of 2025 Be registered.
Notice. Mr. R.P. Singh, learned Deputy Advocate General and Mr. Pawan K. Sharma, learned counsel, appear and waive service of notice on behalf of respondents No.1 to 3 and respondents No.4(a) to 4(d), respectively.
Admit.
Call for the records.
List for hearing in due course.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
National Highway Authority of India vs. Sukh Ram and others OMP(M) No.247 of 2024 .
03.07.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant.
Mr. Sanket Sankhyan, Advocate, for respondents No.1 and 3.
Respondent No.2 is stated to have expired.
r to Further time prayed for bringing on record the legal heirs of deceased respondent No.2.
Let the needful be done within three weeks. List thereafter.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
National Highway Authority of India vs. Sada Ram and others OMP(M) No.246 of 2024 .
03.07.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant.
Mr. Sanket Sankhyan, Advocate, for respondents No.1 and 2.
Respondent No.3 is stated to have expired.
r to Further time prayed for bringing on record the legal heirs of deceased respondent No.3.
Let the needful be done within three weeks. List thereafter.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Raghav Kuthiala and another vs. Sarita Bhateja and others Civil Suit No.32 of 2024 .
03.07.2025 Present: Mr. Ashok Sood, Senior Advocate with Mr. Rajat, Advocate, for the plaintiffs.
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for defendant No.1.
Mr. Dibender Ghosh, Advocate, for defendants No.2 to 6.
OMP No.37 of 2025Pleadings are complete.
OMP No.393 of 2024Rejoinder be filed within four weeks.
OMP No.28 of 2025Rejoinder is stated to have been filed on behalf of the applicants. However, the same is not on record.
Registry to trace the rejoinder so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
To be considered along-with OMP No.37 of 2025. List after four weeks.
OMP No.903 of 2025Reply, if any, be filed on behalf of the non-applicants within four weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Shyam Murari (deceased) through LRs. vs. Yogesh Kumar and others CMP(M) No.1076 of 2023 in RSA No.223 of 2012 .
03.07.2025 Present: Mr. Ashok K. Tyagi, Advocate, vice Mr. Sanjeev K. Suri, Advocate, for the applicants/appellants.
Respondent No.1 is stated to have expired.
None for respondent-Bank No.2.
Learned vice counsel appearing on behalf of the applicants submits that dispute, in the case at hand, is inter se the family members and there is every likelihood of an amicable settlement being arrived at between them in near future.
According to him, there are talks going on inter se the parties.
In view thereof, list the matter after four weeks.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Ashish Kumar vs. Shifali Dhiman a/w connected matter .
CMPMO No.641 of 2023 & CMPMO No.12 of 2024 03.07.2025 Present: Ms. Ananya Verma, Advocate, vice Mr. Sunny Modgill, Advocate, for the petitioners, in both the petitions.
None for the respondent, in CMPMO No.641 of 2023.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Sana Rana, Advocate, for the respondent in CMPMO No.12 of 2024.
The matter is being listed after August, 2024. At the joint request of learned counsel for the parties, list on 21.07.2025.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Raj Kumar vs. The Kangra Central Cooperative Bank RSA No.118 of 2020 .
03.07.2025 Present: Mr. Ganesh Barowalia, Advocate, for the appellant.
Mr. Anshuman Thakur, Advocate, vice Mr. Rakesh Kumar Thakur, Advocate, for the respondent.
Admitted on the following substantial question of law:-
Whether reliance placed by both the Courts on the statements of accounts- Ex.DW1/A is bad in law on account of non compliance of conditions contained in Section 2A of the Bankers' Book of Evidence Act, 1894, insofar as Ex.DW1/A is concerned?
Records be called for.
List for hearing in due course.
( Bipin C. Negi )
July 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Rakesh Plah vs. Mahesh Raj
CMPMO No.497 of 2024
.
02.07.2025 Present: Mr. J.P. Sharma, Advocate, for the petitioner.
Mr. Rahil Mahajan, Advocate, for the respondent.CMP No.14923 of 2025
No reply is intended to the filed on behalf of the non-
applicant/petitioner. The non-applicant has no objection, if in case the documents, as are being sought to be placed on record, are ordered to be placed on record.
According to both the counsels, the documents sought to be placed on record pertain to the proceedings, from which the present proceedings arise, therefore, present application is allowed. The documents, as prayed, are ordered to be taken on record. The application stands disposed of.CMPMO No.497 of 2024
As jointly prayed, list after four weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Vijay Singh vs. Anju Garg and another RSA No.296 of 2024 .
02.07.2025 Present: Mr. Prashant Sharma, Advocate, for the appellant.
Mr. Rahul Mahajan, Advocate, for respondent No.1.
Respondent No.2 ex parte vide order dated 07.03.2025.
Let record of the Courts below be called for. List after receipt of the record.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Roshan Lal vs. Ajay Kumar and others RSA No.206 of 2024 .
02.07.2025 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 dated 11.11.2024, passed by Additional Registrar (Judicial).
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after six weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Sunit Singh vs. Surjit Singh and others a/w connected matter RSA No.139 of 2024 a/w RSA No.141 of 2024 .
02.07.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the appellant, in both the appeals.
Mr. Kunal Mehta, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for respondents No.1 and 2.
Respondent No.3 proceeded against ex parte vide order dated 19.06.2025, passed by Addl. Registrar (Judicial).
RSA No.139 of 2024Respondent No.3 though served, however no one has put in appearance on his behalf before Additional Registrar (Judicial) of this Court, on 19.06.2025, hence, he has been proceeded against ex parte.
Learned counsel appearing on behalf of the appellant seeks time to have instructions qua furnishing of security bonds, in terms of order dated 10.12.2024 before the Trial Court.
List after four weeks.
RSA No.141 of 2024On taking steps within three days, issue notice to respondent No.3, returnable within four weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Anil Kumar and another vs. Tilak Raj Civil Revision No.123 of 2024 .
02.07.2025 Present: Mr. Gurinder Singh, Parmar, Advocate, for the petitioners.
Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
At the request of learned counsel for the petitioners, list after four weeks.
July 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Anil Kumar vs. Sunita Devi and others RSA No.117 of 2024 .
02.07.2025 Present: Mr. Rishabh Thakur and Mr. H.M. Thakur, Advocates, for the appellant.
Mr. Mohar Singh, Advocate, vice Mr. Surinder Saklani, Advocate, for respondent No.1.
Mr. Sambhav Bhasin, Advocate, as Legal Aid Counsel, for respondent No.3.
Mr. Sambhav Bhasin, learned Advocate has been appointed as a Legal Aid Counsel for respondent No.3. Let copies of the entire proceedings, in the case at hand, be supplied to the Legal Aid Counsel by the concerned counsels appearing on behalf of the appellant and respondent No.1, on or before the next date of hearing.
List after four weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Faqir Chand and another vs. Mangar Ram and others Civil Revision No.89 of 2024 .
02.07.2025 Present: Mr. Nipun Thakur, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the petitioners.
Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the respondents.
Further time prayed by learned vice counsel appearing on behalf of the petitioners to inspect the record.
Let the needful be done on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Pritha Sharma and another vs. Janak Raj Sharma and others Civil Revision No.67 of 2024 .
02.07.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the petitioners.
Mr. Jeevesh Sharma, Advocate, for respondent No.1.
Learned vice counsel appearing on behalf of the petitioners submits that learned original counsel is not available today on account of personal difficulty. He seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Aftab Begum and another vs. Mohd Rafiq and others .
RSA No.19 of 202402.07.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vishwas Kaushal, Advocate, for the appellants.
Mr. Ashok Kumar Tyagi, Advocate, for the respondents.
As jointly prayed, list after four weeks.
July 02, 2025 (KS) to ( Bipin C. Negi ) Judge ::: Downloaded on - 23/07/2025 21:27:31 :::CIS M/s Som Nath Swaran Lal vs. Dr. Shashi Pal Sood (deceased) through LRs.
Civil Revision No.07 of 2024.
02.07.2025 Present: Mr. Shakti Bhardwaj, Advocate, vice Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. B. Nandan Vashisht and Mr. S.S. Sood, Advocates, for the respondents.
Further time prayed by learned vice counsel appearing on behalf of the petitioner to inspect the record.
Let the needful be done on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Purshotam Lal vs. State of HP
RSA No.274 of 2023
.
02.07.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms Amita
Chandel, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
List for consideration after four weeks.
July 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Ram Lal and another vs. The Secretary (Health & Family Welfare) and others RSA No.238 of 2023 .
02.07.2025 Present: Mr. Varun Rana, Advocate, vice Mr. Sarthak Mehta, Advocate, for the appellants.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Learned vice counsel appearing on behalf of the appellants submits that learned original counsel is not available today on account of personal difficulty.
r He seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
NHAI vs. Shakuntla Devi and another Arbitration Appeal No.37 of 2023 .
02.07.2025 Present: Mr. Santosh Kumar, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellant.
Mr. Varun Rana, Advocate, for respondents No.1(i) to 1(iv) and respondent No.2.
OMP(M) Nos.24 & 25 of 2025 Legal Heirs mentioned in the application have been served.
Power of attorney on their behalf stands filed.
No reply is intended to be filed on behalf of the non-
applicants as well as respondent No.2. They have no objection, if in case the applications are allowed and the legal heirs of deceased respondent No.1 are brought on record as is being sought in the application (OMP(M) No.25 of 2025).
Respondent No.1 is stated to have expired on 27.10.2022.
The same is evident form the Death Certificate appended along-with the application (OMP(M) No.25 of 2025). The details of the legal heirs are given in Paragraph-3 of the application (OMP(M) No.25 of 2025). The same are in consonance with the details mentioned in the Certificate furnished to the applicant by the concerned Gram Panchayat, appended along with the application. LR No.1(ii) is one Shri Balak Ram. He already exists on record as respondent No.2.
The right to sue inheres/survives in the legal heirs of deceased respondent No.1, i.e. LR No.1(i), 1(iii) and 1(iv), detailed in Paragraph-3 of the application (OMP(M) No.25 of 2025).
Accordingly, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (OMP(M) No.24 of 2025), delay in bringing on the ::: Downloaded on - 23/07/2025 21:27:31 :::CIS legal heirs of deceased respondent No.1, is condoned and .
abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties be filed within four weeks.
OMP(M) No.85 of 2023Heard counsel for the parties. Perused the pleadings.
For the sufficient reasons and cause shown in the application, delay of 09 months and 15 days in filing the present appeal, is condoned. The application stands disposed of.
Arbitration Appeal No._____of 2025 Be registered.
Notice. Mr. Varun Rana, learned counsel, appears and waives service of notice on behalf of newly added respondents No.1(i) and 1(ii) and respondent No.2.
List for admission after six weeks.
OMP No.623 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and execution of impugned judgment dated 07.01.2022, passed by learned District Judge, Mandi, District Mandi, Himachal Pradesh, in Arbitration Petition No.79 of 2018, titled National Highway Authority of India vs. Hari Ram and others, shall remain stayed, subject to depositing of the entire awarded amount along-with up-to-date interest within a period of six weeks from today.
List for consideration after six weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Naresh Kumar and another vs. Bharti Sharma and another a/w connected matter CMPMO No.26 of 2023 a/w CMPMO No.501 of 2023 .
CMPMO No.26 of 202302.07.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Vivek Singh Attri, Advocate, for the petitioners.
Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the respondents.
CMPMO No.501 of 2023r to Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the petitioners.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Vivek Singh Attri, Advocate for the respondents.
At the request of Mr. Vivek Singh Attri, learned counsel for the petitioners in CMPMO No.26 of 2023, list after three weeks.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Tulsi Ram and another vs. Amin Chand and another RSA No.250 of 2022 02.07.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, .
Advocate, for the appellants.
Mr. Y.P. Sood, Advocate, for the respondents.
CMP No.4660 of 2025The present application has been filed seeking recalling of order dated 18.12.2022, whereby an application bearing CMP No.11900 of 2022 filed for seeking interim order in the present appeal, has been dismissed, as not pressed.
Heard learned counsel for the parties and perused the pleadings.
The sole contention urged on behalf of the non-
applicants/respondents is that the application is not duly supported by an affidavit of the appellant, in the case at hand.
The applicants, in the case at hand were the defendants before the trial Court. The non-applicants have filed a suit seeking a decree of permanent prohibitory injunction and a decree of mandatory injunction. The suit so filed by the non-applicants had been decreed, whereas the appeal preferred thereof had been dismissed.
Being aggrieved of the same, present appeal has been filed. On filing the present appeal, an application being CMP No.11900 of 2022 had been filed under Order 41 Rule 5 of the Civil Procedure Code seeking grant of stay of operation and execution of the judgment passed by the Courts below. An appropriate order staying the operation and execution of the judgments and decree passed by the Courts below had been passed, on 30.08.2022. The pleadings in the same were ::: Downloaded on - 23/07/2025 21:27:31 :::CIS completed and the matter, vide order dated 13.12.2024, insofar .
as an interim application being CMP No.11900 of 2022 was concerned, was ordered to be listed for consideration on 18.12.2024.
Perusal of the record shows that on 18.12.2024, the application for interim order filed under Order 41 Rule 5 of the Civil Procedure Code was dismissed as not pressed by the applicants/appellants/defendants, in the case at hand.
r The present application, duly supported by an affidavit of a counsel, has been filed seeking restoration of order dated 18.12.2024.
In the facts and attending circumstances of the case at hand, it is evident that withdrawal of application filed under Order 41 Rule 5 of the Civil Procedure Code seems highly improbable and contrary to the interests of the applicants/appellants. In the present application, it has categorically been averred that no instructions to the extent of withdrawal of the Order 41 Rule 5 application, i.e. CMP No.11900 of 2022 had been imparted to the counsel by the appellants, in the case at hand. Besides the aforesaid, it cannot be expected that a counsel would act contrary to the interests of the party who has engaged him. Non filing of an affidavit by the appellants along with the present application is of no consequence as the present application is duly supported by an affidavit of the counsel and for the aforesaid reasons.
Keeping in view the aforesaid, present application seeking recalling of order dated 18.12.2024 is allowed. The application being CMP No.11900 of 2022 is restored to its original number ::: Downloaded on - 23/07/2025 21:27:31 :::CIS and position. List the application (CMP No.11900 of 2022) for .
consideration, on 21.07.2025.
Application stands disposed of.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Chaman Lal vs. Satish Kumar
CMPMO No.145 of 2019
.
02.07.2025 Present: Ms. Anjali Soni Verma, Advocate, as Legal Aid Counsel,
for the petitioner, who is stated to have expired.
Mr. Sunny Modgill, Advocate through video conferencing and Ms. Annanya Verma, Advocate for the petitioner.
Petitioner is stated to have expired. Let consequential steps for bringing on record his legal heirs be taken within four weeks. List thereafter.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Banarsi Dass (deceased) through LRs. vs. Baldev Singh (deceased) through LRs. and others Civil Revision No.67 of 2020 .
02.07.2025 Present: Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for the petitioners.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondents No.2(a) to 2(d).
Respondents No.1(a) to 1(d) and 3(a) to 3(c) proceeded against ex parte vide order dated 22.09.2021.
As jointly prayed, list on 16.07.2025.
( Bipin C. Negi )
July 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Rajeev Sen and others vs. State of HP and others RSA No.27 of 2025 .
01.07.2025 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Paras Dhaulta, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for the respondents-State.
Learned Additional Advocate General submits that the issue of limitation, which arises for consideration in the case at hand, is coming up for consideration before the Apex Court in similar matter in near future. In view thereof, list the matter in the second week of August, 2025.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
LAC, HPPWD vs. Surinder Kumar and others CMP(M) No.1099 of 2024 .
01.07.2025 Present: Mr. B.N. Sharma, Additional Advocate General for the applicant/ appellant.
Mr. Lalit Kumar Sehgal, Advocate, for the respondents.
CMP No.12625 of 2024For the reasons stated in the application, the same is allowed. The delay in re-filing the appeal, is condoned. The application stands disposed of.
CMP(M) No.1099 of 2024In filing of the present appeal, there is a delay of 132 days.
The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal ::: Downloaded on - 23/07/2025 21:27:31 :::CIS filed by the State, should not be condoned. against a .
judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected."
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Hence, for the reasons/sufficient cause stated in the .
application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RFA No.______/2025 & CMP No._____of 2025 Be registered.
List for admission after two weeks.
July 01, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Chuni Devi vs. Ravi Chand Thakur and another CMP(M) No.380 of 2024 .
01.07.2025 Present: Ms. Shivani Tegta, Advocate, vice Ms. Anjali Soni Verma, Advocate, for the applicant/appellant.
Mr. Chandresh Pal, Advocate, for respondent No.1.
Mr. Abhinav Goel, Advocate for respondent No.2.
CMP(M) No.380 of 2024Heard counsel for the applicant. Perused the pleadings.
For the sufficient reasons and cause shown in the application, delay of 19 days in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 & CMP No.________of 2025 Be registered.
List for admission after two weeks.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Sachin Sood and others vs. Satya Devi RSA No.258 of 2024 .
01.07.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the appellants.
Mr. Naresh Sharma, Advocate, for the respondent.
Learned counsel for the parties jointly submit that there is a possibility of amicable settlement between the parties and the matter be referred to the mediation.
On the request of learned counsel for the parties, the matter is sent for mediation. With the consent of the learned counsel for the parties, Mr. N.K. Sood, learned Senior Advocate, is appointed as Mediator in this matter.
Learned counsel for the parties to appear before the Mediator in the Main Mediation Centre, H.P. High Court, on 04.07.2025 at 12:30 p.m., who shall fix a date for presence of parties thereafter. The official Coordinator, High Court Main Mediation Centre shall render all assistance to learned Mediator.
List the matter before the Court after receipt of report of learned Mediator.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Purna Devi (deceased) through LRs. and others vs. Dhruv Singh and others .
RSA No.74 of 202401.07.2025 Present: Mr. Atul G. Sood, Advocate, for the appellants.
Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for respondents No.1, 2, 3(1), 3(3), 4 and 6.
Respondents No.3(2) and 5 are stated to have expired.
Mr. Dheeraj K. Verma, Advocate, for respondents No.7 to 10. Learned counsel appearing on behalf of the appellants submits that consequential steps for bringing on record the legal heirs deceased respondents No.3(2) and 5 have been taken on 30.06.2025.
If in order, let the same be placed on record. List after two weeks.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Rajni Gupta and Om Parkash and another .
CMP(M) No.1179 of 202301.07.2025 Present: Mr. Ajay Vaidya, Advocate, for the applicant/appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for respondent No.1.
Rejoinder, if any, be filed within four weeks. List thereafter.
r to ( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Kuldeep Singh Kanwar vs. Manoj Sharma and others RSA No.355 of 2022 .
01.07.2025 Present: Mr. Sunil Awasthi, Advocate, for the appellant.
None for the respondent.
CMP No.3567 of 2025Heard counsel for the appellant and perused the pleadings.
During the pendency of the appeal, operation and execution of impugned judgment and decree dated 31.08.2022, passed by learned Additional District Judge-(I), Shimla, Himachal Pradesh, in Civil Appeal No.07-S/13 of 2022, titled Kuldeep Singh Kanwar vs. Manoj Sharma and others, shall remain stayed, subject to furnishing a solvent security to the satisfaction of learned Registrar (Judicial) of this Court, within a period of four weeks from today.
The application stands disposed of.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Anjna Thakur vs. Ashutosh Kaushal and another Civil Suit No.90 of 2022 .
01.07.2025 Present: Mr. Lakshay Parihar, Advocate, for the plaintiff.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for defendants No.1 and 2.
Ms. Ranjana, Advocate, for proposed defendant No.3.
OMP Nos. 508 and 509 of 2024 Pleadings be completed on or before the next date of hearing. List after four weeks.
In the meanwhile, power of attorney on behalf of proposed defendant No.3 be also filed.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
M/s Sohmed Care Pvt. Ltd. vs. Lok Raj and another Civil Suit No.25 of 2022 .
01.07.2025 Present: Mr. Rahul Mahajan, Advocate, for the plaintiff.
Mr. Janesh Gupta, Advocate, for defendant No.1.
Mr. Vinod Chauhan, Advocate, for defendant No.2.
Mr. Somesh Sharma, Advocate, for the proposed defendant- Desh Raj.
Mr. Ishan Sharma, Advocate, for the proposed defendant-Ms Reena Kumari.
OMP No.501 of 2025The suit in the case at hand was filed on 14.08.2018.
Subsequent thereto, written statement was filed by two defendants. Insofar as written statement so filed by defendant No.1 is concerned, conspicuous by absence is a pleading to the effect that during the pendency of the present lis or immediately prior thereto qua the suit land in the case at hand, one Reena Kumari had filed a suit against present defendant No.1- Lok Raj, son of Shri Desh Raj and father of Reena Kumari, plaintiff in the said suit. The suit so filed by Reena is alleged to have been compromised before the Lok Adalat, by virtue of which the lands have now been shown in the ownership of Desh Raj, father of Reena Kumari.
In view of the aforesaid, during the pendency of the suit, Desh Raj is restrained from transferring, selling ,encumbering, alienating or changing the nature of land and property or creating third party rights or in any manner doing such acts to defeat the rights of the plaintiff with respect to the suit land, till further orders.
Reply be filed within four weeks.
::: Downloaded on - 23/07/2025 21:27:31 :::CIS.
OMP Nos.716, 717 and 718 of 2025 Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Satya Devi and others vs. Shashi Pal and others Civil Revision No.33 of 2017 .
01.07.2025 Present: Mr. Karan Singh Kanwar, Advocate, for all the petitioners, except petitioners No.5 & 7.
Petitioners No.5 and 7 are stated to have expired.
Ms. Divya Rajta, Advocate, vice Mr. Ashok Kumar Tyagi, Advocate, for respondent No.1.
None for respondents No.13 and 14.
r to Let consequential steps for bringing on record the legal heirs of deceased petitioners No.5, 7 and respondents No.8 and 10 be taken within two weeks. List thereafter.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Bodh Raj vs. Prem Chand and others RSA No.161 of 2013 .
01.07.2025 Present: Mr. Arun Kumar, Advocate, for all the appellants, except appellant No.1(b)(i).
Appellant No.1(b)(i) is stated to have expired.
Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for respondents No.2 to 4 and for proposed LRs. of deceased respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.8-State.
None for the other respondents.
CMP(M) No.573 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.1, are brought on record as is being sought in the application.
Respondent No.1 is stated to have expired on 08.12.2024.
The same is evident from the Death Certificate appended along with the present application as Annexure P-1. Deceased respondent No.1 is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.1, detailed in Paragraph-3 of the application, therefore, they are ordered to be brought on record.
Memo of appearance on their behalf stands filed. The same is taken on record. Let power of attorney on their behalf be filed within four weeks.
The application stands disposed of. Amended memo of parties be also filed within four weeks.
::: Downloaded on - 23/07/2025 21:27:31 :::CIS CMP(M) No.1064 of 2025No reply is intended to be filed on behalf of the non-
.
applicants. The non-applicants have no objection, if in case the application is allowed and the name of deceased appellant No.1- b(i), i.e. Nisha Devi is ordered to be deleted, as is being sought in the present application.
Appellant No.1-b(i) is stated to have died on 22.04.2025.
The said fact is evident from the death certificate appended along with the application. She is survived by her legal heirs namely Aman Abrol and Jyoti, who are already on record as appellants No.1-b(ii) and 1-b(iii).
Since the right to sue inheres/survives with the legal heirs of deceased appellant No.1-b(i), who are already on record as appellants No.1-b(ii) and 1-b(iii), therefore, the present application is allowed and the name of deceased appellant No.1-b(i) is ordered to be deleted from the array of the parties, subject to just all exceptions. Amended memo of parties filed along-with the present application reflecting the aforesaid deletion is order to be taken on record.
The application stands disposed of.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Kundnu vs. Jog Raj and others a/w connected matter RSA No.456 of 2010 a/w RSA No.432 of 2010 .
RSA No.456 of 201001.07.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the appellant.
Mr. Vijay Bhatia, Advocate, vice Mr. Ajay Chandel, Advocate, for respondents No.2 to 4, 6 and 7.
Name of respondent No.5 stands deleted.
Ms. Amita Chandel, Advocate, vice Ms. Anaida Kuthiala, Advocate, for respondents No.1, 8, 9, 10(a) to 10(c), 11 to 21, 22(a) to 22(c) and 23 to 26.
Respondent No.21 is stated to have expired.
RSA No.432 of 2010Ms. Amita Chandel, Advocate, vice Ms. Anaida Kuthiala, Advocate, for the appellants.
Mr. Vijay Bhatia, Advocate, vice Mr. Ajay Chandel, Advocate, for respondents No.1 to 7.
Name of respondent No.5 stands deleted.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for respondent No.8.
CMP No.14699 of 2025 in RSA No.456 of 2010 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the application is allowed and the name of deceased respondent No.21 is ordered to be deleted, as is being sought in the present application.
Respondent No.21 is stated to have died on 13.04.2025.
The said fact is evident from the death certificate appended along with the application. She is survived by her legal heirs, who are already on record as respondents No.17 to 20.
::: Downloaded on - 23/07/2025 21:27:31 :::CISSince the right to sue inheres/survives with the legal heirs of deceased respondent No.21, who are already on record as .
respondents No.17 to 20, therefore, the present application is allowed and the name of deceased respondent No.21 is ordered to be deleted from the array of the parties, subject to just all exceptions. Amended memo of parties be filed within four weeks.
The application stands disposed of.
July 01, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Sita Devi and others vs. Parma Nand (deceased) through LRs. and others RSA No.397 of 2009 .
01.07.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the appellants.
Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for respondents No.1(a) to 1(d), 2, 3(a), 4 and 9 to 11.
None for respondents No.5(a) to 5(d), 6, 7(a) to 7(d) and 8.
r to CMP(M) No.188 of 2025 Heard counsel for the parties and perused the pleadings.
Respondent No.3 is stated to have expired on 17.11.2024, as is evidence from the Death Certificate appended along with the present application as Annexure A-1. Deceased respondent No.3 is survived by his legal heirs mentioned in Paragraph-2 of the application. However, insofar as Kanshi Ram and Gian Chand are concerned, the said legal heirs are already on record, as respondents No.2 and 4, respectively.
Insofar as Roshni Devi is concerned, she has been served. Reply on her behalf stands filed. The right to sue survives in the legal heirs of deceased respondent No.3.
In view of above, present application is allowed. Roshni Devi is ordered to be brought on record as respondent No.3(a).
Amended memo of parties appended with the present application is ordered to be taken on record.
The application stands disposed of.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Geeta vs. Deepa
CMPMO No.334 of 2025
.
01.07.2025 Present: Mr. S.D. Gill, Advocate, for the petitioner.
CMPMO No.334 of 2025 & CMP No.14025 of 2025 On taking steps during the course of the day, Dasti notice be issued to the respondent, returnable for 04.07.2025. Dasti notice be handed over to learned counsel for the petitioner/ applicant for effecting service upon the non-applicant-respondent, latest by 03.07.2025.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Ashok Kumar vs. Krishna Devi
RSA No.149 of 2025
.
01.07.2025 Present: Ms. Shwetima Dogra, Advocate, vice Mr. Rajesh Verma,
Advocate, for the appellant.
RSA No.149 of 2025
On taking steps within three days, issue notice to the respondent, returnable within four weeks. Notices have been issued on substantial question of law No.2 framed at Page-7 of the paper book.
CMP No.14824 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and execution of impugned judgment and decree dated 29.03.2025, passed by learned District Judge, Chamba, District Chamba, Himachal Pradesh, in Civil Appeal No.48 of 2024, titled Krishna Devi vs. Ashok Kumar, shall remain stayed, subject to depositing of the entire awarded amount along-with up-to-date interest within a period of four weeks from today.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Hari Ram Barali vs. Bimla Devi and others RSA No.59 of 2025 .
01.07.2025 Present: Mr. Naveen Kumar Bhardwaj, Advocate, for the appellant.
At the request of learned counsel appearing on behalf of the appellant, list after two weeks.
( Bipin C. Negi )
July 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Manoj Kumar and another vs. Hoshiar Singh and others RSA No.270 of 2024 .
30.06.2025 Present: Ms. Vandana, Advocate, vice Mr. Sanjay Jaswal, Advocate, for the appellants.
Mr. Mohar Singh, Advocate, vice Mr. Surinder Saklani, Advocate, for the respondents.
CMP No.21534 of 2024 Rejoinder, if any, be filed within four weeks. List thereafter. r ( Bipin C. Negi ) June 30, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Tamberdhwaj vs. Lalit Kumar and others RSA No.192 of 2024 .
30.06.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Digvijay Singh Bisht, Advocate, for the appellant.
Mr. H.S. Rangra, Advocate, for the respondents.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after six weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Housing and Urban Development Corporation Limited vs. Bir Singh and others RSA No.171 of 2024 .
30.06.2025 Present: Mr. Sanjay Dalmia, Advocate, for the appellant.
Mr. Naresh Kumar Sharma, Advocate, for respondent No.1.
Respondents No.2(a) to 2(f) proceeded against ex parte.
Learned counsel for the appellant seeks further time to go r to through the record. As prayed, list after six weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Radha Devi and others vs. Gangi Devi and another RSA No.169 of 2024 .
30.06.2025 Present: Mr. Dibender Ghosh, Advocate, for the appellants.
Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for respondent No.1 Mr. Vipin Pandit, Advocate, for respondent No.2.
As jointly prayed, list after four weeks.
June 30, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Joni and another vs. Anokhi Ram and another CMPMO No.156 of 2024 .
30.06.2025 Present: Mr. H.R. Jhingta, Advocate, for the petitioners.
Mr. Dinesh Kumar Sharma and Mr. Y.K. Paul, Advocates, for respondent No.1.
None for respondent No.2.
Let record of the First Appellate Court, in the case at hand, be called for. List after receipt of the record.
r ( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Netar Singh vs. Ramki Devi and another RSA No.49 of 2024 .
30.06.2025 Present: Mr. Vinay Mehta, Advocate, for the appellant.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondents.
At the request of learned counsel appearing on behalf of the appellant, in order to enable him to prepare the case, list after four weeks.
r ( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
M/s Shivalik Co-op. House Building Society Ltd. vs. Sarwan (deceased) through LR. and others RSA No.41 of 2024 .
30.06.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Ms. Nisha Nalot, Advocate, vice Mr. Ishan Sharma, Advocate, for respondents No.1(i), 2(i) to 2(iv), 3(a), 3(b)
(i), 3(b)(ii), 3(c)(i) to 3(c)(iii), 3(d), 4, 5, 6(i) to 6(iii).
Mr. Bhim Raj Sharma, Advocate, for respondents No.7 and 8(a).
r to At the request of learned counsel appearing on behalf of the appellant, in order to complete his brief, adjournment is prayed for. Not opposed. List after six weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Shesh Ram and another vs. Bimla Devi and others RSA No.106 of 2023 .
30.06.2025 Present: Ms. Meera Devi, Advocate vice Mr. Deepak Gupta, Advocate, for the appellants.
Mr. Vivek Singh Thakur, Advocate, vice Mr. Het Ram Thakur, Advocate, for the respondents.
Further time prayed to inspect the record. List after six weeks.
r ( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Jhabe Ram vs. Sunder (deceased) through LRs.
RSA No.386 of 2022.
30.06.2025 Present: Mr. Kunal Thakur, Advocate, vice Mr. Sudhir Bhatnagar, Advocate, for the appellant.
Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, Advocate, for respondents No.1(i) to 1(iv).
Learned vice counsel appearing on behalf of the appellant submits that learned original counsel is not available today on account of personal difficulty. He seeks an adjournment. Prayer not opposed.
As prayed, list after six weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Budhi Ram vs. Hem Raj
RSA No.354 of 2022
.
30.06.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit
Sharma, Advocate, for the appellant.
Mr. Rakesh Thakur, Advocate, for the respondent.
Record stands received.
Learned counsel for the parties intend to go through the same. r List for consideration after six weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Pushpa Saini and others vs. Chanda Devi RSA No.2 of 2022 .
30.06.2025 Present: Ms. Bhavya, Advocate, vice Mr. Rupinder Singh, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the respondents submits that learned Senior Counsel is not presently at Shimla as he has to undergo an eye surgery in the near future. He prays for an adjournment. Prayer allowed.
List in the second week of August, 2025.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Koullan Devi (deceased) through LRs. Vs. Gurdittu (deceased) through LRs. and others CMPMO No.289 of 2021 .
30.06.2025 Present: Ms. Sana Rana, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the petitioner.
Mr. Umesh Kanwar, Advocate, for respondents No.1 (a) to 1(c).
Respondents No.2 to 5 & 7 to 15 ex parte.
Respondent No.6 is stated to have expired.
From a perusal of the Lower Court record, it is evident that respondent No.6, who is stated to have died, his name has already been deleted from the array of the parties. In view thereof, there is no requirement for bringing on record the legal heirs of deceased respondent No.6.
List after four weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Bhisham Lal Garg vs. Hardei and others CMP(M) No.1044 of 2025 .
30.06.2025 Present: Mr. Rajiv Rai, Advocate, for the applicant/appellant.
CMP No.14408 of 2025For the reasons stated in the application, the same is allowed. The delay in re-filing the appeal, is condoned. The application stands disposed of.
CMP(M) No.1044 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Sukhdev vs. Abdul Hakim
CMP(M) No.575 of 2025
.
30.06.2025 Present: Ms. Aruna Sharma, Advocate, for the applicant/appellant.
CMP(M) No.575 of 2025Sole respondent though served, however, there is no appearance on his behalf.
Heard counsel for the applicant. Perused the pleadings.
For the sufficient reasons and cause shown in the application, delay of 158 days in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 & CMP No.________of 2025 Be registered.
List for admission after two weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Jakir Hussain vs. Narender Singh and another CMP(M) No.487 of 2025 .
30.06.2025 Present: Mr. Sambhav Bhasin, Advocate, for the applicant/ appellant.
Mr. Shanti Swaroop, Advocate, for respondent No.1.
Mr. Arvind Sharma, Advocate, for respondent No.2.
CMP(M) No.487 of 2025applicants.
r to No reply is intended to be filed on behalf of the non-
Heard counsel for the parties. Perused the pleadings.
For the sufficient reasons and cause shown in the application, delay of 25 days in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 & CMP No.________of 2025 Be registered.
Notice. Mr. Shanti Swaroop and Mr. Arvind Sharma, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively.
List for admission after two weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Chaman Lal vs. State of Himachal Pradesh Cr.MP(M) No.2948 of 2024 .
30.06.2025 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Anil Kumar Manget, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioner, in r to order to enable him to prepare the case, list on 21.07.2025.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Rakesh Kumar vs. Rajput Sthaniya Sabha Shimla and others CMP(M) No.217 of 2024 .
30.06.2025 Present: Mr. Naresh Sharma, Advocate, for the applicant/petitioner.
Mr. Lakshay Thakur, Advocate, for respondent No.1.
Learned counsel appearing on behalf of the applicant/ petitioner seeks further time to ascertain the correct address(es) of respondents No.2, 3(a) and 3(b).
Let the needful be done within two weeks. On filing the correct address(es) and process fee by the applicant-petitioner, let notice be issued to them, returnable within four weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Basanti Devi vs. Dhani Ram and others RSA No.166 of 2024 .
30.06.2025 Present: Mr. Sunil Kumar, Advocate, vice Mr. R.S. Chandel, Advocate, for the appellant.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No.1.
None for respondents No.2 to 4.
Respondent No.5 is stated to have expired.
r to From perusal of order dated 07.03.2025, it is evident that respondent No.5-Smt. Mathi has expired about 8-9 months prior to 07.03.2025. In view thereof, present appeal insofar as respondent No.5 is concerned, stands abated.
List after four weeks.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Veena Devi vs. Durga Singh and others RSA No.320 of 2022 .
30.06.2025 Present: Mr. Sanket Sankhyan, Advocate, for the appellant.
Mr. Somesh Raj, Advocate, vice Mr. Mohar Singh, Advocate, for respondents No.1 to 3.
Respondent No.4 is stated to have expired.
None for respondents No.5 to 8.
CMP No.14300 of 2025present appeal.
Respondent No.4 has died during the pendency of the For bringing on record her legal heirs, two applications bearing Nos.CMP(M) No.1361 and 1362 of 2023 had been filed. For effecting service upon the legal heirs of deceased respondent No.4, i.e. respondent Nos.4(a) and 4(b), they were ordered to be served through publication in the newspaper, "Amar Ujala" vide order dated 13.06.2024, passed by the Additional Registrar (Judicial) of this Court.
After having served through publication, none has put in appearance on their behalf, hence, applications moved for their impleadment ( being CMP(M) Nos.1361 and 1362 of 2023) were allowed and they were arrayed as party respondents, in the case at hand.
Thereafter, they were ordered to be served in the Regular Second Appeal. By way of present application, request has been made for effecting service of respondents No.4(a) and 4(b), by way of publication.
Keeping in view the aforesaid, present application is allowed. Let respondents No.4(a) and 4(b) be served through ::: Downloaded on - 23/07/2025 21:27:31 :::CIS publication in the newspaper, "Amar Ujala" having circulation in .
the area of residence of the aforesaid two individuals. Steps for effecting service through publication be taken within two weeks.
Let the said respondents be served through publication in the newspaper, "Amar Ujala", relevant edition, for 20.08.2025.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Chhotu Ram vs. Rajiya Begam and others a/w connected matter Civil Suit No.44 of 2022 a/w Civil Suit No.45 of 2022 .
30.06.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the plaintiff(s), in both the suits.
Mr. Manoj Sharma, Advocate, for defendants No.1 and 2, in both the suits.
Mr. Hitesh Kumar, Advocate, for newly added defendants No.3 to 6.
r to Civil Suit No.44 of 2022 Replication to the written statement filed on behalf of the defendants be filed within six weeks. List thereafter.
OMP(M) No.173 of 2023 in Civil Suit No.44 of 2022 Rejoinder, if any, be filed on or before the next date of hearing.
Civil Suit No.45 of 2022Further time prayed for filing replication. Let the needful be done on or before the next date of hearing.
( Bipin C. Negi )
June 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Liaq Ram and others vs. State of HP and another a/w connected matters RFA No.287 of 2017 a/w RFA Nos.29, 30, 31, 165 to 168 .
& 171 of 2018 and RFA No.472 of 2019 28.06.2025 Present: Mr. Ramesh Sharma, Advocate, for the appellants, in all the appeals.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State, in all the appeals.
As jointly prayed, list on 17.07.2025.
r ( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Subhash vs. State of HP and others a/w connected matter CMPMO No.400 of 2024 a/w .
CMPMO No.401 of 202428.06.2025 Present: Mr. Divya Raj Singh, Advocate, for the petitioner(s), in both the petitions.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 & 3/State, in both the petitions.
Mr. Vijay Arora, Senior Advocate with Ms. Lalita Sharma, Advocate, for respondents No.2, 4 & 5, in both the petitions.
As jointly prayed, list on 10.07.2025.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Om Parkash vs. Sandesh Kumar and another CMPMO No.311 of 2024 .
28.06.2025 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.
At the request of learned vice counsel appearing on behalf of the petitioner, list after four weeks.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
-----
---
.
28.06.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Sana Rana, Advocate, for the petitioner.
Mr. Piyush Agnihotri, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent submits that learned original counsel is not available today on account of personal difficulty.
r He seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Man Singh vs. Manmohan Singh and others Civil Revision No.174 of 2024 .
28.06.2025 Present: Mr. J.L. Bhardwaj, Senior Advocate with Ms. Dhanwanti, Advocate, for the petitioner.
Mr. Suneet Verma, Advocate, vice Mr. Vishwas Kaushal, Advocate, for respondents No.1, 2(b), 2(c), 3 and 4.
As jointly prayed, list on 05.08.2025.
June 28, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
M/s Aggarwal Agencies vs. Vijay Kumar Sharma Civil Revision No.143 of 2024 .
28.06.2025 Present: Ms. Seema K. Guleria, Advocate, for the petitioners.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondent.
CMP No.4581 of 2025As jointly prayed, list on 16.07.2025.
June 28, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Kirpi and others vs. Shiv Ram and others CMPMO No.130 of 2024 .
28.06.2025 Present: Ms. Seema K. Guleria, Advocate, for the petitioners.
Mr. J.N. Kenan, Advocate, vice Mr. Tek Chand Sharma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the respondents submits that the original counsel is unavailable today on account of bereavement in the family. He seeks an adjournment. Prayer allowed.
As prayed, list after four weeks.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Suresh Sharotri and others vs. State of HP and others CMPMO No.119 of 2024 .
28.06.2025 Present: Mr. Anuj Nag, Advocate, for the petitioners.
Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 to 3/State.
Ms. Tanu Sharma, Advocate, for respondent No.4.
As jointly prayed, list on 25.07.2025.
June 28, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Santosh Kumari vs. Ravinder Singh and others CMPMO No.638 of 2023 .
28.06.2025 Present: Mr. R.P. Singh, Advocate, for the petitioner.
Mr. Piyush Agnihotri, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for respondent No.1.
Further time prayed to inspect the record. List on 14.07.2025.
June 28, 2025 (KS) to ( Bipin C. Negi ) Judge ::: Downloaded on - 23/07/2025 21:27:31 :::CIS Bihari Lal and others vs. State of HP and others CMPMO No.612 of 2023 .
28.06.2025 Present: Mr. Shekhar Badola, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Respondents No.2 to 11, 13 to 16 proceeded against ex parte vide order dated 22.04.2024.
Respondents No.12(a) to 12(d) and 12(f) though served, proceeded against ex parte.
r to however, there is no appearance on their behalf. Hence, they are As jointly prayed, list after four weeks.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Harpreet Singh @ Jimmi vs. State of Himachal Pradesh Cr.MP(M) No.1119 of 2025 .
28.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is not available today on account of personal difficulty. She seeks an adjournment. Prayer not opposed.
As prayed, list on 16.07.2025.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Harpreet Singh @ Jimmi vs. State of Himachal Pradesh Cr.MP(M) No.1119 of 2025 .
28.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is not available today on account of personal difficulty. She seeks an adjournment. Prayer not opposed.
As prayed, list on 16.07.2025.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Rakesh vs. State of Himachal Pradesh Cr.MP(M) No.821 of 2025 .
28.06.2025 Present: Mr. Vipin Pandit, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Ms. Suchitra Sen, Advocate, for the complainant.
Learned Additional Advocate General seeks time to place on record a fresh status report, wherein the conduct of the present petitioner is intended to be highlighted, as according to him, threats are being meted out to the witnesses by the present bail petitioner.
List on 14.07.2025.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Rakesh vs. State of Himachal Pradesh Cr.MP(M) No.803 of 2025 .
28.06.2025 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioner, in order to enable him to prepare the case, matter is adjourned.
List for consideration on 21.07.2025.
r ( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Prince vs. State of Himachal Pradesh Cr.MP(M) No.749 of 2025 .
28.06.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioner, in order to enable him to prepare the case, matter is adjourned.
List for consideration on 14.07.2025.
r ( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Suresh Kumar vs. Ramesh Chand and others CMPMO No.277 of 2025 .
28.06.2025 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
From perusal of the impugned order, it is evident that the parties to the lis had compromised the matter on 23.01.2019. In terms of the compromise so entered into between the parties, the present petitioner was to remove the blockage from the path and respondent No.1-Ramesh Chand had agreed to install a gate to avoid ingress and egress of the stray animals.
In view of the aforesaid backdrop, on 05.06.2025, the petitioner had been directed to file an affidavit qua removal of the blockage in terms of the compromise entered into on 23.01.2019 inter se the parties, as in the impugned order dated 08.11.2024, it has categorically been mentioned that the blockage has not been removed by the present petitioner. The affidavit (placed on record at page No.31 of the paper-book) in sequel to order dated 05.06.2025, stands filed by the present petitioner. In the same, petitioner mentions that he is ready and willing to remove the blockage from the path in question, if any found at the spot.
In view of the aforesaid, let an affidavit be filed on behalf of respondent No.5, i.e. Secretary, Gram Panchayat, Kalol. The affidavit must specifically state, as to whether there is any blockage, or not. Let the same be filed on or before the next date of hearing.
List on 16.07.2025.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
State of HP and others vs. Lal Singh (deceased) through and another CMP(M) No.217 of 2025 .
28.06.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
CMP(M) No.217 of 2025Despite service, no one has put in appearance on behalf of the respondents. Hence, they are proceeded against ex parte.
In filing of the present appeal, there is a delay of 105 days.
The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This ::: Downloaded on - 23/07/2025 21:27:31 :::CIS in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for .
individual default, those who are at fault, will not usually be individually affected."
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RSA No.______/2025 & CMP No._____of 2025 Be registered.
List after two weeks.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Dharmi Devi vs. Bimla Devi and another CMPMO No.102 of 2025 .
28.06.2025 Present: Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, Advocate, for the petitioner.
Ms. Madhurika Sekhon Verma, Advocate, for respondent No.1.
Mr. Devinder K. Sharma, Advocate, for respondent No.2.
CMP No.4491 of 2025Reply, if any, be filed on or before the next date of hearing.
CMPMO No.102 of 2025Mere pendency of the present petition would not preclude the trial Court from proceeding further with the lis, from where the present proceedings, have arisen.
List after four weeks.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Rajinder Singh vs. Gajinder Singh and others RSA No.37 of 2025 .
28.06.2025 Present: Mr. Divya Raj Singh, Advocate, fo the appellant.
Mr. Nimish Gupta, Advocate, for respondent No.1.
None for the other respondents.
RSA No.37 of 2025Learned counsel appearing on behalf of the appellant submits that besides respondent No.1, all others are the proforma respondents. Both, before the Trial Court and the First Appellate Court, they have been proceeded against ex parte. Their interest lies with the present appellant who was the plaintiff before the Trial Court.
In view thereof, the appellant is exempted from taking steps for the service of proforma respondents as their interest duly stands protected by the appellant.
At the request of learned counsel for respondent No.1 who submits that he has filed power of attorney and seeks time to complete his brief, list after six weeks.
CMP No.3760 of 2025Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
H.P. Power Corporation Ltd. and another vs. Jeet Singh and others CMP Nos.20923 and 20924 of 2024 in RFA No.179 of .
201928.06.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the non-
applicants/ appellants.
Mr. Ranvir Singh Chauhan, Advocate, for the applicants/ respondents.
CMP No.20923 of 2024The present application is dismissed as withdrawn with liberty reserved to file appropriate application(s).
The application stands disposed of accordingly.
( Bipin C. Negi )
June 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Nirmal Chugh vs. Rahul Chugh and others RSA No.141 of 2025 .
27.06.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vivek Negi, Advocate, for the appellant.
CMP No.14404 of 2025The judgment, in the case at hand was passed by the First Appellate Court on 12.03.2025. Subsequent to the passing of the judgment, on 13.04.2025 respondent No.3 had died. Deceased respondent No.3 is survived by her legal heirs, mentioned in Paragraph-2 of the application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.3, detailed in Paragraph-2 of the application, therefore, they are ordered to be brought on record.
Amended memo of parties is taken on record. The application stands dipsosed of.
RSA No.141 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notices have been issued on substantial questions of law No.2, 3 & 4 framed at Pages-11 & 11 of the paper book.
CMP No.14403 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and implementation of impugned judgment and decree dated 12.03.2025, passed by learned Additional District Judge, Nahan, District Sirmaur, Himachal Pradesh, in Civil Appeal No.8-N/13 of 2024, titled Rahul Chug and another vs. Janak Bhatacharya @ Rani Bhatacharya ::: Downloaded on - 23/07/2025 21:27:31 :::CIS and another, shall remain stayed, subject to deposit of the entire .
awarded amount along-with up-to-date interest within a period of eight weeks from today.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:31 :::CIS
Shivalaya Construction Company Private Limited vs. The Executive Engineer .
Arbitration Case No.99 of 2019 27.06.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
State of HP and another vs. Manni Ram (deceased) through LRs. and another a/w connected matter RFA No.177 of 2019 a/w CWP No.3730 of 2019 .
27.06.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the the appellant/State, in RFA No.177 of 2019 and for respondents No.1 and 2 in CWP No.3730 of 2019.
Mr. Arsh Chauhan, Advocate, for respondents No.1(a) to 1(e) and respondent No.2, in RFA No.177 of 2019.
Ms. Meera Devi vice Mr. Deepak Gupta, Advocate, for the petitioner, in CWP No.3730 of 2019.
CMP No.13990 of 2025 in CWP No.3730 of 2019 Reply, if any, be filed by the non-applicants within a period of four weeks. List thereafter.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Swaran Singh vs. Ravi Singh and others CMPMO No.33 of 2018 .
27.06.2025 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. Sanket Sankhyan, Advocate, for respondents No.1, 2 and 8.
Respondents No.4 and 6 already proceeded against ex- parte vide order dated 25.10.2019.
The matter is being listed in the Court after April, 2021.
Since proceedings before the trial Court have been stayed vide order dated 16.01.2018, therefore, list the matter for consideration on 15.07.2025. Amended memo of parties, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Dharam Dutt vs. Hari Saran and others CMPMO No.461 of 2017 .
27.06.2025 Present: Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the respondent.
CMP No.5964 of 2025For the reasons stated in the application, the same is allowed. The factum of death of respondent No.1-Hari Saran is taken on record. The application stands disposed of.
CMPMO No.461 of 2017Let consequential steps for bringing on record the legal heirs of deceased respondent No.1 be taken within four weeks.
List thereafter.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
State of HP & others vs. Murki Lal and others CMP No.9966 of 2015 in RFA No.438 of 2006 .
27.06.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/ State.
Mr. Sanjay Ranta, Advocate, vice Mr. Sunil Kumar, Advocate, for respondents No.1 and 2.
Learned Additional Advocate General submits that in compliance to order dated 30.04.2025, an appropriate application qua share of Usha Devi along-with amended memo of parties shall be filed during the course of the day.
If in order, let the same be placed on record. List after two weeks.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
The Agriculture Service Co-operative Society vs. Mohinder RSA No.55 of 2024 .
27.06.2025 Present: Mr. Naresh Kaul, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for proposed LRs.No.1(a) to 1(d).
Learned counsel for the appellant submits that in terms of order dated 06.05.2025, an appropriate application for appointment of Court Guardian for the proposed minor LR-1(b), shall be filed within a period of four weeks.
List after four weeks.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Shakuntla Devi and others vs. Joginder Pal and others RSA No.411 of 2008 .
27.06.2025 Present: Appellant No.1 is stated to have expired.
Mr. Arun Kumar, Advocate, vice Mr. Divya Raj Singh, Advocate, for appellants No.2 and 3.
Ms. Seema Guleria, Advocate, for respondents No.1 & 2.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondents No.3 and 4.
r to Learned counsel appearing on behalf of appellants No.2 and 3 submits that an appropriate application for deletion of name of deceased appellant No.1 shall be filed during the course of the day. If in order place the same on record.
List after two weeks.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Promila and another vs. Santosh Kumar and others RSA No.142 of 2025 .
27.06.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vivek Negi, Advocate, for the appellants.
RSA No.142 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notices have been issued on substantial questions of law No.2, 3 & 6 framed at Pages-12 & 13 of the paper book.
CMP No.14412 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and implementation of impugned judgment and decree dated 29.03.2025, passed by learned District Judge (Forests), Shimla in Civil Appeal No.14/2023, titled Santosh Kumar and others vs. Promila and another, shall remain stayed.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Promila and another vs. Bhag Pati and others RSA No.140 of 2025 .
27.06.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vivek Negi, Advocate, for the appellants.
RSA No.140 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notices have been 12 & 13 of the paper book.
r to issued on substantial questions of law No.1 & 4 framed at Pages-
CMP No.14401 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and implementation of impugned judgment and decree dated 29.03.2025, passed by learned District Judge (Forests), Shimla in Civil Appeal No.13/2023, titled Bhag Pati and others vs. Promila and another, shall remain stayed.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Promila and another vs. Bhag Pati and others RSA No.139 of 2025 .
27.06.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vivek Negi, Advocate, for the appellants.
RSA No.139 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notices have been 12 & 13 of the paper book.
r to issued on substantial questions of law No.1 & 4 framed at Pages-
CMP No.14399 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and implementation of impugned judgment and decree dated 29.03.2025, passed by learned District Judge (Forests), Shimla in Civil Appeal/Cross-
Objection No.57/2024, titled Bhagpati and others vs. Promila and others, shall remain stayed.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ram Prakash vs. Munshi Ram Chaudhary and another RFA No.48 of 2025 .
27.06.2025 Present: Mr. Surinder Kumar Saklani, Advocate, for the appellant.
RFA No.48 of 2025 & CMP No.14433 of 2025 On taking steps within three days, issue notice to the respondents, returnable within four weeks.
June 27, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Atma Ram vs. Shankar Dass and another CMPMO No.336 of 2025 .
27.06.2025 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
( Bipin C. Negi )
June 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Roshani Devi vs. Ran Singh (deceased) through LRs. and another RSA No.264 of 2011 .
26.06.2025 Present: Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondents.
List on 22.07.2025.
June 26, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Collector, Land Acquisition and another vs. Prema Devi and another .
RFA No.385 of 201726.06.2025 Present: Ms. Shreya Chauhan, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
List on 18.07.2025.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Lila Devi vs. Sarla Devi
RSA No.244 of 2010
.
26.06.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant.
Mr. Parav Sharma, Advocate, for the respondent.
List on 17.07.2025.
June 26, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Rekha Karol and others vs. Lachhmi Devi and others RSA No.272 of 2012 .
26.06.2025 Present: Ms. Meera Devi vice Mr. Deepak Gupta, Advocate, for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for respondent No.1.
Names of respondents No.2, 11 and 12 stand deleted.
Mr. Divya Raj Singh, Advocate, for respondent No.10.
r to None for remaining respondents.
List on 04.08.2025.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ramesh Kumar vs. Nikki Devi and others CMPMO No.75 of 2022 .
26.06.2025 Present: Mr. Kamal Sharma, Advocate, vice Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Pal Singh Jaswal, Advocate, for the respondents.
CMP(M) Nos.1015 & 1016 of 2025 On taking steps within three days, issue notice to the daughters of deceased respondent No.3, who had not been brought on record previously when an application being CMP(M) No.303 of 2025 had been allowed, on 01.05.2025, details whereof, have been given in Paragraph-5 of the application (CMP(M ) No.1015 of 2025), returnable within four weeks.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Shamsher Masih vs. Menu Parkash
CMPMO No.465 of 2019
.
26.06.2025 Present: Mr. Aman Sood, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondent.
CMP No.14397 of 2025No reply is intended to be filed as the documents which are sought to be placed on record are the part of the record of the trial Court. The application is allowed. The documents appended along-with the present application are ordered to be taken on record. The application stands disposed of.
CMPMO No.465 of 2019List on 21.07.2025.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Kasturi Devi (deceased) through LRs. and another vs. Rajeev Sharma and others Civil Revision No.193 of 2015 .
26.06.2025 Present: Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Pal Singh Jaswal, Advocate, for respondents No.2 and 3.
CMP No.23738 of 2024Learned vice counsel appearing on behalf of the petitioners submits that the original counsel is unavailable today on account of ill health (presently hospitalized). She seeks an adjournment. Prayer allowed.
As prayed, list on 18.07.2025.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Sukh Ram vs. State of Himachal Pradesh Cr.MP(M) No.1488 of 2025 .
26.06.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State and seeks time to file status report.
List on 30.07.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
J.C. Jhina and others vs. Suresh Kumar @ Suresh Chander Thakur and others Civil Suit No.19 of 2024 .
26.06.2025 Present: Mr. J.S. Bhogal, Senior Advocate with Mr. Satish Sharma and Ms. Shruti Verma, Advocates, for the plaintiffs.
Mr. Sameer Thakur, Advocate, vice Mr. B.R. Verma, Advocate, for defendants No.1, 3(a) & 3(b).
Ms. Seema Sood, Advocate, for defendant No.3(d).
Defendant No.4 is stated to have expired.
r to Civil Suit No.19 of 2024 Despite being duly served, there is no appearance on behalf of defendant No.2, hence, it is proceeded against ex parte.
In terms of order dated 07.05.2025, passed by the Additional Registrar (Judicial) of this Court, defendant No.3(c) has been ordered to be served by way of affixation. Despite clear orders, the Process Server did not affix the summons, as is evident from order dated 24.06.2025, passed by the Additional Registrar (Judicial) of this Court.
In the aforesaid backdrop and specifically as per provisions of Order 5 Rule 17 of the Civil Procedure Code, it is incumbent upon the Process Server to affix the summons, in case there is no likelihood of the person sought to be served to be found at the address within a reasonable time.
Let appropriate necessary explanation be sought by the concerned authority from the Process Server.
On taking steps within three days, issue notice for the service of defendant No.3(c), both by ordinary process as well as ::: Downloaded on - 23/07/2025 21:27:32 :::CIS by way of affixation. The notice be made returnable within four .
weeks.
Written statement on behalf of defendants No.3(a), 3(b) and 3(d) be filed within a period of four weeks. List thereafter.
OMP No.662 of 2025Reply, if any, be filed by defendants No.1(a), 1(b) and 1(d) on or before the next date of hearing.
r ( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Managing Director, HPPCL and another vs. Dharminder Singh and others RFA No.453 of 2015 .
26.06.2025 Present: Mr. Vivek Negi, Advocate, for the appellants.
Mr. Ranvir Chauhan, Advocate, for respondents No.1 to 5.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.6/State.
Mr. B.M. Chauhan, Senior Advocate with Ms. Meenakshi Tarlokta, Advocate, for the applicants, in CMP No.6118 of 2025.
CMP No.6118 of 2025At the request of learned counsel appearing on behalf of the non-applicants, in order to enable him to obtain/file requisite instructions/reply, if any, list after six weeks.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Renuka Ji Dham and another vs. Jai Pal Singh and others .
CMP No.20548 of 2024, CMP Nos.5701 & 5702 of 2025 in RFA No.39 of 2019 26.06.2025 Present: Mr. Shashi Shirshoo, Advocate, for the appellant/non-
applicant.
Mr. Pawan K. Sharma, Advocate, for the respondents/applicants.
CMP Nos.5701 & 5702 of 2025 Learned counsel appearing on behalf of the non-applicants submits that reply shall be filed during the course of the day itself.
Rejoinder thereto, if any be filed within two weeks. List thereafter.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Bittu vs. State of Himachal Pradesh Cr.MP(M) No.1199 of 2025 .
26.06.2025 Present: Mr. Sanjay Ranta, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Chaman Lal, I/O Police Station, Banjar, District Kullu, Himachal Pradesh, is present along-with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 28.07.2025.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Collector, Land Acquisition, HPPWD and others vs. Chhavinder Singh and others CMP(M) No.1011 of 2025 .
26.06.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the applicants-
petitioners/State.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
June 26, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
LAC, HPPWD and others vs. Rachan Kaur (deceased) through LRs.
CMP(M) No.1010 of 2025 & CMP No.14026 of 2025 .
26.06.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the applicants-
petitioners/State.
CMP No.14026 of 2026For the reasons stated in the application, the same is allowed. The delay in re-filing the appeal, is condoned. The application stands disposed of.
CMP(M) No.1010 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
LAC, HPPWD and others vs. Asha Ram Pal and others CMP(M) No.1009 of 2025 .
26.06.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the applicants-
petitioners/State.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
June 26, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Chandermani and others vs. State of HP and another Execution Petition No.752 of 2025 .
26.06.2025 Present: Mr. Karan Singh Parmar, Advocate, for the petitioners.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 29.07.2025.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Smt. Kalapati alias Kalawati (deceased) through LRs. vs. Vijay Kumar (deceased) through LRs. and others CMPMO No.73 of 2025 .
26.06.2025 Present: Mr. Ashutosh Bhardwaj, Advocate, for the petitioners.
Mr. Kamal Sharma, Advocate, vice Mr. Naresh K. Sharma, Advocate, for the respondents.
Records of the Courts below be called for. List after receipt of the records.
r ( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
National Highway Authority of India vs. Sita Ram and others OMP(M) No.64 of 2025 .
26.06.2025 Present: Ms. Shreya Chauhan, Advocate, for the applicant/ appellant.
Mr. Ashok Sharma, Advocate, for the respondents .
Mr. Ashok Sharma, learned Advocate has put in appearance on behalf of the respondents. He submits that power of attorney and reply shall be filed on or before the next date of hearing.
List on 15.07.2025.
( Bipin C. Negi )
June 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Atul Sud and others vs. Arya Pratinidhi Sabha, HP and another .
CMPMO No.645 of 202425.06.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioners.
Mr. Rakesh Thakur, Advocate, for the respondents.
Learned counsel appearing on behalf of the respondents submits that learned Senior Arguing Counsel is unavailable today. He seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
Interim order to continue.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ashif Khan vs. Amreen Khan
CMPMO No.465 of 2024
.
25.06.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Simran Kaur, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
As jointly prayed, list on 09.07.2025.
June 25, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Nisar Mohd. vs. Nanak and others
CMPMO No.407 of 2024
.
25.06.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Simran Kaur, Advocate, for the petitioner.
Respondents No.1 to 4 proceeded against ex parte vide order dated 19.11.2024.
Mr. Karan Singh Kanwar, Advocate, for respondents No.2 to 4.
At the request of learned counsel appearing on behalf of respondents No.2 to 4, in order to enable him to prepare the case at hand, list after four weeks.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Hira Lal and another vs. Rakesh Kumar and another a/w connected matter .
RSA No.275 of 2024 a/w Cross-Objection No.04 of 2025 25.06.2025 Present: Ms Anita, Advocate, vice Ms. Madhurika Sekhon Verma, Advocate, for the appellants/Non-Cross Objector.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for respondents No.1 & 2/Cross Objector.
Cross-Objection No.04 of 2025 At the request of learned vice counsel appearing on behalf of the non-cross objectors, list after four weeks.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Parshotam Kumar and another vs. Sanjeev Kumar and another CMPMO No.244 of 2024 .
25.06.2025 Present: Ms. Rekha Mahajan, Advocate, for the petitioners.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondent No.1.
Respondent No.2 proceeded against ex parte vide order dated 22.04.2025 passed by Additional Registrar (Judicial).
At the request of learned counsel for the petitioner, list for consideration on 04.08.2025.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Nirmala Devi and others vs. Shamsher Singh RSA No.189 of 2024 .
25.06.2025 Present: Mr. Vivek Singh Attri and Mr. Ankit Kaloti, Advocate, for the appellants.
Mr. Abhishek, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the respondent.
CMP No.11998 of 2024Reply is stated to have been filed on behalf of the respondent. Learned counsel for the appellants submits that the copy of the same stands received by him. However, the same is not on record.
Registry to trace the reply so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
Rejoinder to the reply be filed within four weeks. List thereafter.
Interim order to continue.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ashok Kumar vs. Assistant Registrar Cooperative Societies and others CMPMO No.161 of 2024 .
25.06.2025 Present: Mr. Rajeev Sood, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1&2/State.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.3 & 6.
Mr. Tarun Brakta, Advocate, for respondents No.4 & 5.
Learned counsel for the petitioner prays for an adjournment on account of ill health of his son. Prayer not opposed. List after four weeks.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ram Nandini and another vs. Sadha Singh and another RSA No.148 of 2024 .
25.06.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Maan Singh, Advocate, for the petitioners.
Mr. Anupam Bhandari, Advocate, for the respondents.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration on 04.08.2025.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Bihari Lal Khachi vs. Surender Dutt Civil Revision No.119 of 2024 .
25.06.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondent.
Learned counsel for the respondent submits that she needs sometime to complete the brief. In view thereof, list the matter on 28.07.2025.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Gurnam Singh and others vs. Ram Sarup and others CMPMO No.31 of 2024 .
25.06.2025 Present: Mr. Divya Raj Singh and Ms. Ritu Singh, Advocates, for the petitioners.
Mr. Bhim Raj Sharma, Advocate, for respondents No.1 to 4 and 6.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.7/State.
As jointly prayed, list on 15.07.2025.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Narender Kumar and another vs. Municipal Corporation, Solan CMPMO No.25 of 2024 .
25.06.2025 Present: Mr. N.K. Bhalla, Advocate, for the petitioner.
Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for the respondent.
Time prayed on behalf of the petitioner to have instructions, in the case at hand. List on 10.07.2025.
r ( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Prabhat Kumar vs. Pushpa Devi and others CMPMO No.255 of 2023 .
25.06.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondents.
At the request of learned counsel appearing on behalf of the petitioner, list on 22.07.2025.
r ( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Raj Kumari vs. Vipan Kumar (deceased) through LRs. and others .
Civil Revision No.174 of 202325.06.2025 Present: Ms. Shruti Dubey, Advocate, vice Ms. Kiran Dhiman, Advocate, for the petitioner.
Mr. Tijender Singh, Advocate, vice Ms. Kamlesh Kumari, Advocate, for respondents No.1(a) to 1(c).
Mr. Dheeraj K. Vashista, Advocate, for respondent No.2.
r to Mr. Ishan Sharma, Advocate, for respondent No.3.
Learned vice counsel appearing on behalf of respondents No.1(a) to 1(c) submits that the original counsel is unavailable today on account of bereavement in the family. He seeks an adjournment. Prayer allowed.
As prayed, list after six weeks.
( Bipin C. Negi )
June 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Dushyant Kumar Sood and others vs. Surinder Mohan CMPMO No.235 of 2019 .
24.06.2025 Present: Mr. Arun Kumar, Advocate, vice Mr. H.S. Upadhyay,, Advocate, for petitioners No.2 and 4.
Petitioners No.1 and 3 are stated to have expired.
Mr. Arsh Chauhan, Advocate, for the respondent.
Consequential steps for bringing on record the legal heirs of deceased petitioners No.1 and 3 be taken within four weeks.
List thereafter.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Saraswati and others vs. Geeta Devi and others RFA No.187 of 2024 .
24.06.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the appellants.
Mr. Sandeep Chauhan, Advocate, for respondents No.1 and 2.
None for respondents No.3(a) to 3(c).
At the request of learned counsel for the appellants, list after two weeks.
r ( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
HPPCL and another vs. Shamsher Singh and others RFA No.151 of 2018 .
24.06.2025 Present: Mr. Digvijay Singh Kanwar, Advocate, vice Mr. Vivek Negi, Advocate, for the appellants.
Mr. Homender Ghezta, Advocate, for respondents No.1 to 3, 4(a) to 4(c), 5, 6(e), 6(f), 7(a) to 7(e), 8 to 10, 12 to 19, 20(a), 20(b), 21, 22, 24, 26 to 29 and proprosed legal representatives of deceased respondent No.23.
Name of repondent No.25 stands deleted.
Mr. Surya Chauhan, Advocate, for respondent No.30.
CMP No.10565, 10566, 10568 and 10569 of 2025 Further time prayed for obtaining requisite necessary instructions. As prayed, list after two weeks.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Managing Director, H.P.M.C. vs. New India Assurance Company and others CMPMO No.727 of 2024 .
24.06.2025 Present: Mr. Rahul Gathania, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for respondent No.1.
Mr. Vinod Chauhan, Advocate, for respondent No.2.
Mr. Ajay Kumar, Advocate, for respondent No.3.
CMP No.24480 of 2024Reply, if any, be filed within one week. Rejoinder thereto, if any, be filed on or before the next date of hearing.
List on 16.07.2025.
Interim to continue.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Charan Dass vs. Preeto Devi and others CMPMO No.535 of 2024 .
24.06.2025 Present: Mr. Kunal Mehta, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the petitioner.
Mr. Basant Pal Thakur, Advocate, for respondents No.2 and 3.
CMP No.13631 of 2025No reply is intended to be filed on behalf of the non-
applicant.
The non-applicant has no objection, if in case the application is allowed and order dated 21.03.2025, whereby, respondent No.3 was proceeded against ex parte, is set aside.
Heard counsel for the parties and perused the pleadings.
For the reasons stated in the application, the same is allowed. Order dated 21.03.2025, whereby, respondent No.3 was proceeded against ex parte, is recalled. Respondent No.3 is permitted to join the proceedings. The application stands disposed of.
CMPMO No.535 of 2024As jointly prayed, list for consideration after four weeks.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Bisheshwar Lal vs. Partap Chand and others CMPMO No.502 of 2024 .
24.06.2025 Present: Mr. B.S. Attri, Advocate, for the petitioner.
Mr. Abhinav Sharma, Advocate, vice Mr. Surinder Saklani, Advocate, for the respondent.
Learned counsel for the petitioner submits that documents, in pursuance to order dated 01.10.2024, stand filed by moving an the same is not on record.
appropriate application. Learned counsel for the respondent submits that he has received the copy of the same. However, Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List for consideration after four weeks.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
M/s Aggarwal Agencies vs. Vijay Kumar Sharma Civil Revision No.143 of 2024 .
24.06.2025 Present: Mr. Imran Khan, Advocate, vice Ms. Seema K. Guleria, Advocate, for the petitioner.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the respondent.
CMP No.4581 of 2025Pleadings are complete.
At the request of learned vice counsel appearing on behalf of the petitioner, list for consideration on 28.06.2025.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Hardev Ratra vs. Diwakar Dutt Modgil RSA No.178 of 2021 .
24.06.2025 Present: Ms. Shwetima, Advocate, vice Mr. Rajesh Verma, Advocate, for the appellant.
Mr. Khushi Ram Verma, Advocate, vice Mr. O.P. Chauhan, Advocate, for the respondent.
CMP No.17628 of 2023Learned vice counsel appearing on behalf of the respondent submits that the original counsel is unavailable today on account of ill health. He seeks an adjournment. Prayer allowed.
As prayed, list after four weeks. In the meanwhile, parties to ascertain the status of the suit property, in terms of order dated 15.05.2025.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
M/s Pharari Power Pvt. Ltd. vs. D.C. Kullu Civil Suit No.59 of 2023 .
24.06.2025 Present: Mr. Balwant Singh Thakur, Advocate, for the plaintiff.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the plaintiff, list on 30.07.2025.
June 24, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Shiv Singh Chauhan and others vs. Anil Manrao CMPMO No.35 of 2022 .
24.06.2025 Present: Mr. Neel Kamal Sood, Senior Advocate with Ms. Heena Bhardwaj and Ms. Shipra Thakur, Advocates, for the petitioners.
Mr. Surender Sharma, Advocate, for the respondent.
Learned counsel for the parties jointly submit that there is possibility of an amicable settlement. In view thereof, they pray for an adjournment. Prayer allowed.
List on 29.07.2025.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Partap Chand vs. Tarsem Chand (deceased) through LRs.
CMPMO No.678 of 2022.
24.06.2025 Present: Mr. Shekhar Badola, Advocate, vice Mr. Parv Sharma, Advocate, for the petitioner.
Mr. Atharv Sharma, Advocate, for the respondent.
As jointly prayed, list for consideration on 07.07.2025.
June 24, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Phulma Devi (deceased) through LRs. vs. Bimla Devi CMPMO No.277 of 2021 .
24.06.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondent.
At the request of learned counsel for the petitioners, list after two weeks.
June 24, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Shiv Ram and another vs. Rukmani Devi and others CMPMO No.238 of 2021 .
24.06.2025 Present: None for the petitioners.
Mr. Prashant Sharma, Advocate, for the respondents.
On account of death of the counsel earlier representing the petitioners, in the case at hand, notices were issued to the petitioners. Both the petitioners stand served. However, there is no appearance on their behalf.
The matter was called both forenoon session as well as post noon session. However, there is no appearance on behalf of the petitioners. Hence, the present petition is dismissed in default for non appearance.
Pending miscellaneous application(s), if any, shall also stand disposed of.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Hira Singh Rayta and others vs. Madan Lal Chauhan and others CMPMO No.51 of 2021 .
24.06.2025 Present: None for the petitioners.
Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.1, 2, 4 and 5.
Respondent No.3 is stated to have expired.
Despite repeated calls, both forenoon session and post noon session, there is no appearance on behalf of the petitioners. Hence, the present petition is dismissed in default for non appearance.
Pending miscellaneous application(s), if any, shall also stand disposed of.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Sumiksha vs. Akhil Kumar
CMPMO No.666 of 2019
.
24.06.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandha, Advocate, for the petitioner.
CMPMO No.666 of 2019 & CMP No.12454 of 2019 After November, 2019, the matter is being listed today before the Court.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Rohit Dass and another vs. Bidhi Chand CMPMO No.918 of 2019 .
24.06.2025 Present: Mr. Shekhar Badola, Advocate, vice Mr. J.R. Sharma, Advocate, for the petitioners.
None for the respondent.
At the pleasure of Hon'ble the Chief Justice, list before another appropriate Bench.
June 24, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Prabhu Ram (deceased) through LRs. vs. Shankar (deceased) through LRs. and others CMPMO No.672 of 2019 .
24.06.2025 Present: Mr. Neel Kamal Sharma, Advocate, for the petitioners.
Ms. Tanu Chauhan, Advocate, vice Mr. Ajay Shandil, Advocate, for respondents No.1(i), 1(ii), 1(iii)(a), 1(iii)(b), 1(iii)(c), 1(v) to 1(ix), 1(xi) to 1(xiii) and respondents No.6 & 8. Respndent No.1(iv) is stated to have expired.
within three days.
Steps for the service of respondent No.1(x) and 7 be taken On taking such steps, issue notice to respondents No.1(x) and 7 ,returnable within four weeks.
Let consequential steps for bringing on record the legal heirs of deceased respondent No.1(iv) be also taken in the meanwhile.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Heera Singh vs. Raj Rani and others CMPMO No.567 of 2019 .
24.06.2025 Present: Ms. Sana, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the petitioner.
Mr. Saurav Rattan, Advocate, for respondent No.1/applicant in CMP No.10556 of 2025.
Mr. Karan Singh Kanwar, Advocate, for respondent No.2.
CMP No.10556 of 2025The present application has been filed in pursuance to order dated 28.03.2025. Learned vice counsel appearing on behalf of the petitioner seeks time to file reply thereto.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Collector, Land Acquisition vs. Keshav Ram and another RFA No.411 of 2019 .
24.06.2025 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Learned counsel appearing on behalf of the appellant submits that an appropriate application for bringing on record the legal heirs of deceased respondent No.1 has been filed in the Registry of this Court on 23.06.2025.
If in order, let the same be placed on record. List after two weeks.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Collector, Land Acquisition vs. Sangat Ram and another RFA No.404 of 2019 .
24.06.2025 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Learned counsel appearing on behalf of the appellant submits that an appropriate application for bringing on record the legal heirs of deceased respondent No.1 has been filed in the Registry of this Court on 23.06.2025.
If in order, let the same be placed on record. List after two weeks.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Senior Executive Engineer and another vs. Gopi Chand and others CMP(M) No.98 of 2019 .
24.06.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandha, Advocate, for the applicants-appellants.
Ms. Mamta Bhatwan and Mr. Prajwal Sharma, Advocates, for respondents No.1 to 3, 5, 6 & 8.
Proposed LR No.7(a) stands already ex parte.
Steps for the service of respondent No.4 and proposed LRs No.7(b) & 7(c) be taken within two weeks. On taking such steps, issue notice to the said respondents, returnable within six weeks.
Time for effecting service on the aforesaid respondent and proposed legal heirs, is being taken since 10.07.2024. It is made clear that if steps are not taken within the aforesaid period, the present application shall stand dismissed for non prosecution without further reference to this Court.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Senior Executive Engineer and another vs. Gopi Chand and others CMP(M) No.98 of 2019 .
24.06.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandha, Advocate, for the applicants-appellants.
Ms. Mamta Bhatwan and Mr. Prajwal Sharma, Advocates, for respondents No.1 to 3, 5, 6 & 8.
Steps for the service of respondent No.4 and proposed LRs No.7(a) to 7(c) be taken within two weeks. On taking such steps, issue notice to the said respondents, returnable within six weeks.
Time for effecting service on the aforesaid respondents is being taken since 10.07.2024. It is made clear that if steps are not taken within the aforesaid period, the present application shall stand dismissed for non prosecution without further reference to this Court.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Brahm Dev alias Brahm Dutt and others vs. Trishla Devi and others CMPMO No.116 of 2018 .
24.06.2025 Present: None for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.9/State.
Respondent No.1 is proceeded against ex parte vide order dated 28.08.2019.
Steps for the service of respondents No.2 to 6, 7(a) to 7(c) and 8 be taken within one week. On taking such steps, issue notice to the said respondents, returnable within four weeks.
It is made clear that if steps are not taken within the aforesaid period, the present petition shall stand dismissed for non prosecution without further reference to this Court.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Sushil Kumar vs. PNB and another
RSA No.299 of 2011
.
24.06.2025 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant.
None for respondent No.1.
Respondent No.2 is stated to have expired.
CMP(M) No.32 of 2025Proposed legal heirs of deceased respondent No.2 stand served. However, there is no appearance on their behalf. They have already been proceeded against ex parte vide order dated 14.05.2025 passed by Additional Registrar (Judicial).
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.2, are brought on record as is being sought in the application.
Respondent No.2 is stated to have expired on 16.11.2020.
The same is evident from the Death Certificate appended along with the present application. Deceased respondent No.2 is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.2, detailed in Paragraph-3 of the application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/ sufficient cause shown in the present application, delay in bringing on record the legal heirs of deceased respondent No.2, is condoned and abatement, if any, is set aside.
::: Downloaded on - 23/07/2025 21:27:32 :::CISThe application stands disposed of. Amended memo of parties be filed within two weeks.
.
RSA No.299 of 2011On taking steps within three days, issue notice to the newly added respondents, i.e., respondents No.2(a) to 2(c), returnable within four weeks.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Govind Ram vs. Dila Ram (deceased) through LRs. a/w connected matter RSA No.210 of 2007 a/w .
RSA No.216 of 200724.06.2025 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellants, in both the appeals.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for respondents No.1(a) to 1(c), 1(e) & 1(f), in both the appeals.
Respondent No.1(d), is stated to have expired.
Let consequential steps for bringing on record the legal heirs of deceased respondent No.1(d) be taken within four weeks.
List thereafter.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Roshan Lal vs. Durga Dass and others RSA No.138 of 2025 .
24.06.2025 Present: Mr. G.R. Palsra, Advocate, for the appellant.
RSA No.138 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notices have been issued on substantial question of law No.1 framed at Page-11 of the paper book.
CMP No.14136 of 2025Notice in the aforesaid terms.
In the meanwhile, respondents are restrained from interfering and blocking the path which leads to the house of the applicant/appellant.
( Bipin C. Negi )
June 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Hans Raj and another vs. Shyam Lal and others RFA No.269 of 2003 .
23.06.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellants.
Names of respondents No.1 to 5 stand deleted.
Mr. K.D. Sood, Senior Advocate with Mr. Akash Thakur, Advocate, for respondents No.4 and 6/ applicants.
Ms. Bhuvnesh Sharma, Senior Advocate with Mr. Rupesh, Advocate, for respondents No.9 and 10.
Let amended memo of parties be filed on or before the next date of hearing.
As prayed, list on 28.07.2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Hans Raj and another vs. Shyam Lal and others RFA No.269 of 2003 .
23.06.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellants.
Names of respondents No.1 to 5 stand deleted.
Mr. K.D. Sood, Senior Advocate with Mr. Akash Thakur, Advocate, for respondents No.4 and 6/ applicants.
Ms. Bhuvnesh Sharma, Senior Advocate with Mr. Rupesh, Advocate, for respondents No.9 and 10.
Let amended memo of parties be filed on or before the next date of hearing.
As prayed, list on 28.07.2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Sandhya Devi vs. Mati Raj and others RSA No.273 of 2024 .
23.06.2025 Present: Mr. G.R. Palsra, Advocate, for the appellant.
Ms Anita, Advocate, vice Ms. Madhurika Sekhon Verma, Advocate, for respondent No.1.
None for respondent No.2.
Record stands received.
same.
r to Learned counsel for the parties intend to go through the List for consideration after six weeks. Amended memo of parties be filed in the meanwhile.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Bhagwanti vs. Sesi (deceased) through LRs.
RSA No.296 of 2023.
23.06.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Akash Thakur, Advocate, for the appellant.
Mr. Dibender Ghosh, Advocate, for the respondents.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after six weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Bhagwani Devi vs. Krishan Murti and others RSA No.100 of 2023 .
23.06.2025 Present: Mr. Sunil Kumar, Advocate, vice Mr. Varun Rana, Advocate, for the appellant.
Mr. Anil Kumar Jaswal, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the appellants submits that the original counsel is unavailable today Prayer allowed.
r to on account of personal difficulty. He seeks an adjournment.
As prayed, list on 15.07.2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Satish Kumar vs. Sub Divisional Officer and others CMPMO No.231 of 2021 .
23.06.2025 Present: Mr. Tarun Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1-State.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.3 to 5 & 7 to 12.
At the request of learned counsel appearing on behalf of the petitioner, list on 30.06.2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
M.C. Dharamshala vs. Tek Chand and another CMPMO No.631 of 2024 .
23.06.2025 Present: Mr. Virender Kumar, Advocate, vice Mr. Mukul Sood, Advocate, for the petitioner.
Mr. K.D. Sood, Senior Advocate with Mr. Akash Thakur, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
CMP No.7878 of 2025Reply, if any, be filed within two weeks. Rejoinder thereto be filed within two weeks thereafter. List after four weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Bangali Ram (deceased) through LRs. vs. Tulsi Ram (deceased) through LRs.
RSA No.266 of 2024.
23.06.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, for respondents No.1(a) & 1(b).
Learned counsel for the respondents submits that respondent No.1(b) has been incorrectly named as Sanjay Kumar instead of Satish Kumar. Let amended memo of parties be filed by the appellants depicting therein the name of respondent No.1(b) as Satish Kumar instead of Sanjay Kumar.
Let the needful be done within three weeks. List thereafter.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Bhupinder Pal Mahajan vs. State of HP and others Civil Suit No.80 of 2024 .
23.06.2025 Present: Mr. Vishwas Kaushal, Advocate, for the plaintiff.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Replication, if any, be filed within four weeks. List thereafter.
June 23, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Rajesh Kumar and others vs. Prakash Chand (deceased) through LRs. and others RSA No.65 of 2024 .
23.06.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.1(a) to 1(e).
Name of respondent No.4 stands deleted.
None for respondents No.2, 3, 6, 8(i), 8(ii), 8(iii) & 8(v) already ex parte vide order dated 17.09.2024.
Learned counsel appearing on behalf of the appellants submits that the correct address of respondent No.8(iv) stands filed and steps for the service of such respondent shall be taken within three days. On taking such steps, issue notice to the said respondent, returnable within four weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
The CEO cum Secretary and another vs. Pohu Lal (deceased) through LRs. and others RFA No.58 of 2024 .
23.06.2025 Present: Mr. Devender K. Sharma, Advocate, vice Mr. C.N. Singh, Advocate, for the appellants.
Mr. V.S. Chauhan, Senior Advocate with Mr. Arsh Chauhan, Advocate, for respondents No.1(i) to 1(v) and 2(i).
Mr. B.N. Sharma, Additional Advocate General, for respondents No.4 and 5/State.
Respondent No.3 is stated to have expired.
Learned counsel appearing on behalf of the appellants submits that objections in the application filed for bringing on record legal heirs of deceased respondent No.3 have been removed today itself. If in order, let the application be placed on record. List after two weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Jitender Sood and another vs. North Star Outdoor Media and others Civil Suit No.10 of 2024 .
23.06.2025 Present: Mr. Virender Kumar, Advocate, vice Mr. Mukul Sood, Advocate, for the plaintiffs.
Mr. Kulwant Singh Gill, Advocate, for defendants No.2 and 3. OMP No.857 of 2025 r to Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
N.S.L. Masli Power Generation Power Limited vs. Bhagat Singh (deceased) through LRs. and others CMP(M) No.1606 of 2023 .
23.06.2025 Present: Ms. Shalini Thakur, Advocate, for the applicant/ appellant.
Mr. B.M. Chauhan, Senior Advocate with Mr. Amit Himalvi, Advocate for, respondents No.3(a) to 3(d).
Mr. B.N. Sharma, Additional Advocate General, for respondents No.4 and 5/State.
Respondents No.1(a) to 1(e), 2 and 6(a) to 6(e) already ex parte.
Reply is stated to have been filed on behalf of respondents No.4 and 5. Learned counsel for the appellant submits that the copy of the same stands received by her. However, the same is not on record.
Registry to trace the reply so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List for consideration after four weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Vinod Kumar vs. Om Prakash and another RSA No.222 of 2023 .
23.06.2025 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.
RSA No.222 of 2023At the time of filing of the present appeal, an application for condonation of delay has been filed. It is in the said application that respondent No.2 had been proceeded against ex parte vide order dated 11.05.2023. Post registration of the appeal, no notice has been issued to respondent No.2.
In the aforesaid facts and attending circumstances, let steps for the service of respondent No.2 be taken within three days. On taking such steps, issue notice to respondent No.2, returnable within four weeks.
Learned counsel for the appellant submits that an appropriate application for placing on record additional substantial question of law has been filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Preeti Dhiman vs. Sandeep Chauhan and others CMPMO No.214 of 2023 .
23.06.2025 Present: Ms. Vandana Misra, Advocate, for the petitioner.
Mr. Jagmohan Singh Chandel, Advocate, for respondent No.1.
CMP No.4154 of 2025Reply, if any, be filed within four weeks. List thereafter.
However, it is made clear that if reply is not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Veena Devi and another vs. Jagpal Singh and others CMPMO No.81 of 2023 .
23.06.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioners.
Mr. Desh Raj Thakur, Advocate, for respondents No.1, 2, 3 and 5.
Learned counsel for the petitioners submits that an appropriate application for bringing on record the legal heirs of deceased respondent No.4 has been prepared and the same shall be filed within the course of the week.
As prayed, list after one week.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
M/s Ruchira Papers Limited and another vs. M/s I.D. Packing and another Civil Suit No.30 of 2023 .
23.06.2025 Present: Mr. Dinkar Bhaskar, Advocate, vice Mr. Naresh Verma, Advocate, for the plaintiffs.
Mr. J.P. Sharma, Advocate, for defendant No.2.
Civil Suit No.30 of 2023Replication, if any, be filed within four weeks. List thereafter. r OMP Nos.859 & 860 of 2025 Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Prem Chand vs. Amar Chand and others CMPMO No.333 of 2021 .
23.06.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, advocate, for the petitioner.
Mr. Shekhar Badola, Advocate, for respondents No.1 to 5.
The matter is being listed before the Court after January, 2022. Learned counsel for the respondent seeks time to file power of attorney and reply.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Monika Devi vs. Hemant Kaushal
CMPMO No.299 of 2021
.
23.06.2025 Present: Mr. Baljinder Singh, Advocate, for the petitioner.
Mr. Jagat Pal, Advocate, for the respondent.
The matter is being listed before the Court after September, 2022. Parties jointly submit that during the interregnum, the matter inter se parties has been amicably settled. They seek time to have instructions in the matter.
As jointly prayed, list on 30.06.2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Surma (deceased) through LR Sanjeev Thakur vs. Durma (deceased) through LRs.
RSA No.188 of 2021.
23.06.2025 Present: Ms. Akanksha, Advocate, vice Mr. Vivek Sharma, Advocate, for the appellants.
Mr. B.M. Chauhan, Senior Advocate with Mr. Amit Himalvi, Advocate for respondents No.1(i) to 1(iii).
Learned counsel appearing on behalf the appellant submits that an appropriate application has been filed for permitting the appellant to place on record certified copy of the trial Court judgment. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after three weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ashwani Kumar vs. Garima
CMPMO No.172 of 2020
.
23.06.2025 Present: Ms. Annanya Verma and Mr. Sunny Modgill, Advocate, for the petitioner, through video conferencing.
Mr. Parmod Singh Thakur, Advocate, for the respondent.
The matter is being listed before the Court after February, 2020. Learned counsel appearing on behalf of the petitioner seeks time to complete his brief.
As jointly prayed, list on 08.07.2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Amarjeet Kaur vs. Vivek Vardhan
CMPMO No.959 of 2019
.
23.06.2025 Present: Ms. Akanksha, Advocate, vice Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Jagat Pal, Advocate, for the respondent.
CMPMO No.959 of 2019The matter is being listed before the Court after January, 2020. Learned counsel appearing on behalf of the petitioner seeks time to have instructions in the matter.
List on 30.06.2025.
CMP No.14940 of 2019Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Leela vs. Pritam Singh and others CMPMO No.55 of 2019 .
23.06.2025 Present: Mr. Gaurav Kumar, Advocate, for the petitioner.
The matter is being listed before the Court after April, 2019. Learned counsel appearing on behalf of the petitioner seeks time to file fresh power of attorney as the original counsel has now been designated as Senior Advocate. Prayer allowed.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
General Manager, Northern Railways vs. Rattan Chand (deceased) through LRs. and others RFA No.266 of 2014 a/w .
RFA No.322 of 201523.06.2025 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant(s), in both the appeals.
Respondent No.1 is stated to have expired.
Ms Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for respondents No.2 and 3 in RFA No.266 of 2014 and for respondents No.2, 4 and 5 in RFA No.322 of 2015.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State, in both the appeals.
As prayed, list on 11.07.2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
M/s Krishna Jewellers and others vs. M/s Satya Jewellers and another RFA No.347 of 2014 .
23.06.2025 Present: Mr. Y.P. Sood and Mr. Parveen Chauhan, Advocates, for the appellants.
Mr. Janesh Gupta, Advocate, for the respondents.
Learned counsel for the respondents submits that qua the adequacy of the solvent security furnished before the execution Court in terms of order dated 01.05.2025, he has filed an application in the Registry of this Court. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Jeet Ram vs. Lajwanti and others
RSA No.4143 of 2013
.
23.06.2025 Present: Mr. Sumit Sharma, Advocate, for the appellant.
Mr. J.N. Kenan, Advocate, vice Mr. Tek Chand Sharma, Advocate, for respondents No.1(a) to 1(e).
None for remaining respondents.
Steps for the service of respondent No.13 (post admission) be taken within a week.
On taking such steps, issue notice to the said respondent, returnable within four weeks.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Shanti Devi and others vs. Tula Ram and others RSA No.699 of 2012 .
23.06.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Ashok Sood, Senior Advocate with Mr. Rajat, Advocate, for respondents No.6 to 8.
CMP No.13616 of 2025Hearing, in the case at hand, was expedited vide order dated 09.01.2019. In view thereof and for the reasons stated in the application, early hearing of the appeal is allowed. The application stands disposed of.
RSA No.699 of 2012List the appeal for hearing in the 3rd week of August, 2025.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Kishan Chand vs. Rasila Ram (deceased) through LRs. and others .
RSA No.544 of 201223.06.2025 Present: Mr. Dinkar Bhaskar, Advocate, vice Mr. Naresh K. Verma, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for proposed respondents No.1(a) to 1(c).
None for respondents No.2, 3, 5 & 6.
r to CMP(M) No.220 and 221 of 2025 No reply is intended to be filed on behalf of the non-
applicants. Legal heirs of deceased respondent No.4 stand served, however there is no appearance on their behalf. The non applicants have no objection, if in case the applications are allowed and the legal heirs of deceased respondent No.4 are brought on record as is being sought in the application (CMP(M) No.220 of 2025).
Respondent No.4 is stated to have expired on 18.03.2024.
The same is evident form the Death Certificate appended along-
with the application (CMP(M) No.220 of 2025). The details of the legal heirs are given in Paragraph-3 of the application (CMP(M) No.220 of 2025).
Since the right to sue inheres/survives in the legal heirs of deceased respondent No.4, detailed in Paragraph-3 of the application (CMP(M) No.220 of 2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.221 of 2025), delay in bringing on ::: Downloaded on - 23/07/2025 21:27:32 :::CIS record the legal heirs of deceased respondent No.4, is condoned .
and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
RSA No.544 of 2012On taking steps within a week, issue notice to the newly added respondents, i.e., respondents No.4(a) to 4(c), returnable within four weeks. List thereafter.
CMP No.3082 of 2025For the reasons stated in the application, the same is allowed. The applicant is exempted from filing the true typed copy of Annexure A-1 appended along-with CMP(M) No.220 of 2025. The application stands disposed of.
( Bipin C. Negi )
June 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Rakesh Sharma and others vs. Bhushan Lal and others a/w connected matter RFA No.272 of 2003 a/w .
RFA No.276 of 200321.06.2025 Present: Mr. Tara Singh Chauhan, Senior Advocate with Mr. Arun Kaushal, Advocate, for the appellants, in RFA No.272 of 2003 and for respondent No.5 in RFA No.276 of 2003.
Mr. Sahil Dixit, Advocate, for the appellants in RFA No.276 of 2003 and for respondents No.2(a) to 2(c) in RFA No.272 of 2003.
Mr. Rahul Gathania, Advocate, for respondent No.1, in both the appeals.
None for respondent No.4 in RFA No.276 of 2003.
Respondent No.3 in RFA No.272 of 2003 is exparte.
Heard further. List for continuation, on 28.06.2025.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Rajinder Kumar vs. Chaya Devi and others a/w connected matter Civil Revision No.2 of 2016 a/w .
Civil Revision No.27 of 2021 Civil Revision No.2 of 201621.06.2025 Present:
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondents No.1 to 4.
Mr. Atul G. Sood, Advocate, for respondents No.5 to 7.Civil Revision No.27 of 2021
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Atul G. Sood, Advocate, for for the respondents.
At the request of learned counsel for the petitioner in Civil Revision No.27 of 2021 and for respondents No.1 to 4 in Civil Revision No.2 of 2016, matter is adjourned.
List on 09.07.2025.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Virender Tiwari vs. Balwant Singh RSA No. No.125 of 2025 .
21.06.2025 Present: Mr. Ankit Dhiman, Advocate, for the appellant.RSA No.125 of 2025
On taking steps within three days, issue notice to the respondent, returnable within four weeks. Notice has been issued on substantial question of law No.3 framed at Pages-13 & 14 of the paper book.
CMP No.13923 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and implementation of impugned judgment and decree dated 01.04.2025, passed by learned Additional District Judge, Paonta Sahib, in Civil Appeal No.74-N/13 of 2019 shall remain stayed.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Nirmala vs. Vikrant Singh and others RSA No.293 of 2023 .
21.06.2025 Present: Mr. Servedaman, Advocate, for the appellant.
Mr. Rupinder Singh Thakur, Advocate, for respondents No.1 to 3.
Mr. Vipin Bhatia, Advocate, for respondent No.4.
After arguing for some time, learned counsel for the not opposed.
List on 26.06.2025.
appellant, seeks further time to prepare the case at hand. Prayer ( Bipin C. Negi ) June 21, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:32 :::CIS State of HP and another vs. Yoginder Pal and others CMPMO No.659 of 2023 .
21.06.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the petitioners/State.
Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, Advocate, for respondents No.1 and 3.
Mr. Yoginder Pal, Advocate, for respondent No.2.
Learned vice counsel appearing on behalf of respondents No.1 & 3 submits that the original counsel is unavailable today on account of personal difficulty. He seeks an adjournment. Prayer allowed.
List for consideration after eight weeks.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Leela Devi vs. State of HP and another RSA No.356 of 2022 .
21.06.2025 Present: Mr. Varun Chauhan, Advocate, for the appellant.
Mr. H.S. Rawat, Additional Advocate General, for respondent No.1/State.
None for respondent No.2.
Despite repeated calls, there is no appearance on behalf of respondent No.2. In the interest of justice, list after four weeks.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Haviv Gil vs. State of Himachal Pradesh Cr.MP(M) No.1434 of 2025 .
21.06.2025 Present: Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
Notice. Mr. H.S. Rawat, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State and seeks time to file status report.
List on 24.06.2025 before the appropriate Bench. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Mohit vs. State of Himachal Pradesh Cr.MP(M) No.1432 of 2025 .
21.06.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 24.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Tarun vs. State of Himachal Pradesh Cr.MP(M) No.1428 of 2025 .
21.06.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 24.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Parveen vs. State of Himachal Pradesh Cr.MP(M) No.1427 of 2025 .
21.06.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 24.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Kulvender vs. State of Himachal Pradesh Cr.MP(M) No.1426 of 2025 .
21.06.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 24.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Anku vs. State of Himachal Pradesh Cr.MP(M) No.1433 of 2025 .
21.06.2025 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 26.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Vishnu Das Vaishnav vs. State of Himachal Pradesh Cr.MP(M) No.1429 of 2025 .
21.06.2025 Present: Mr. Anshul Jairath, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 26.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ratti Ram @ Chinda Ram vs. State of HP and others CWP No.9967 of 2025 .
21.06.2025 Present: Mr. Karan Kapoor, Advocate, for the petitioners.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 26.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Usha Gupta vs. Deepti Gupta and another Cr. MMO No.542 of 2025 .
21.06.2025 Present: Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 23.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Anup Singh vs. State of Himachal Pradesh Cr. Appeal No.294 of 2025 .
21.06.2025 Present: Mr. Arun Kumar, Advocate, vice Ms. Vidushi Sharma, Advocate, for the appellant.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 26.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Jagat Singh Negi vs. Professor Prem Kumar Dhumal Cr. Revision No.196 of 2024 .
21.06.2025 Present: Mr. L.S. Mehta, Advocate, for the petitioner.
Mr. Karun Negi, Advocate, for respondent No.1/State.
Mr. Anshul Attri, Advocate, for respondents No.2, 5, 6, 8 and 9.
Mr. Vikas Rathore, Advocate, for respondent No.3.
Mr. Abhishek Verma, Advocate, for respondent No.4.
Mr. Ram Lal Thakur, Advocate, for respondent No.7.
Mr. C.D. Negi, Advocate, for respondent No.10.
List on 26.06.2025 before the appropriate Bench.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ram Lal and another vs. State of HP and others Cr.MMO No.231 of 2025 .
21.06.2025 Present: Mr. Vinod Sharma, Advocate, for the petitioners.
Mr. H.S. Rawat, Additional Advocate General, for respondent No.1/State.
None for respondents No.2 to 4.
List on 26.06.2025 before the appropriate Bench.
r ( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Ishwar Thakur and others vs. State of HP and another Cr. Revision No.89 of 2025 .
21.06.2025 Present: Mr. Karun Negi, Advocate, for the petitioners.
Mr. H.S. Rawat, Additional Advocate General, for respondent No.1/State.
Mr. R.L. Verma, Advocate, for respondent No.2.
List on 26.06.2025 before the appropriate Bench.
r ( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Pramod Kumar vs. State of HP and another Cr.MP(M) No.1022 of 2025 .
21.06.2025 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, for respondent No.1/State.
Mr. Sarthak Mehta, Advocate, for respondent No.2.
List on 25.06.2025 before the appropriate Bench.
r ( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
State of HP and others vs. Ram Lal
CMP(M) No.700 of 2025
.
21.06.2025 Present: Mr. H.S. Rawat, Additional Advocate General, for the petitioners/State.
List on 25.06.2025 before the appropriate Bench.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Gopal Krishan vs. Bimla Kumari and another OMP No.69 of 2024 in C.S. No.1 of 2020 .
21.06.2025 Present: Mr. Het Ram Thakur, Advocate, for the non-applicant/ plaintiff.
Mr. Ishan Sharma, Advocate, for the applicant/defendant No.1.
Ms. Shreya Chauhan, Advocate, for the non-applicant/ defendant No.2.
List on 25.06.2025 before the appropriate Bench.
( Bipin C. Negi )
June 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
I.D. Sood Ispat Pvt. Ltd. and another vs. State of HP Cr.MMO No.532 of 2025 .
21.06.2025 Present: Mr. S.D. Sharma, Advocate, for the petitioners.
Mr. H.S. Rawat, Additional Advocate General, for the respondent/State.
List on 25.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Dr. Denchan Aagmai vs. State of HP and another Cr.MMO No.531 of 2025 .
21.06.2025 Present: Mr. Harsh Sharol, Advocate, vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. H.S. Rawat, Additional Advocate General, the respondent/State.
List on 25.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
Naresh Kumar and others vs. State of HP and another Cr.MMO No.1231 of 2024 .
21.06.2025 Present: Mr. Dhiraj Thakur, Advocate, for the petitioners.
Mr. H.S. Rawat, Additional Advocate General, for respondent No.1/State.
Ms. Shikha Chauhan, Advocate, for respondent No.2.
List on 25.06.2025 before the appropriate Bench.
June 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:32 :::CIS
The CEO-cum-Secretary vs. Gurbakash (deceased) through LRs. and others CMP No.6322 of 2024 in RFA No.89 of 2021 .
20.06.2025 Present: Mr. Jeevesh Sharma, Advocates, vice Mr. R.L. Sharma, Advocate, for the appellant.
Dr. Rajesh Kumar Parmar, Advocate, for respondents No.1(a), 2 to 5.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.6 to 8/State.
CMP No.6322 of 2024r to The right to file reply by the non-applicant was closed vide order dated 16.12.2024.
As jointly prayed, list for consideration after one week.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Neha Grover vs. PNB and others a/w connected matters RSA No.125 of 2024 a/w RSA Nos.128, 129 of 2022 and .
136 of 2024 RSA No.125 of 2024 20.06.2025 Present: Mr. Varun Chauhan, Advocate, for the appellant.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. T.C. Verma, Advocate, for respondent No.2.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No.4.
RSA Nos.128 & 129 of 2022 Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant(s), in both the appeals.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. T.C. Verma, Advocate, for respondent No.2.
None for respondents No.3 & 4.
RSA No.136 of 2024Mr. Varun Chauhan, Advocate, for the appellant.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. T.C. Verma, Advocate, for respondent No.2.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No.4.
CMP No.13208 of 2025 in RSA No.125 of 2024 Heard learned counsel for the parties.
No reply is intended to be filed on behalf of the non-
applicants. Vide order dated 13.03.2025, respondent No.3 was ordered to be served through publication in the newspaper "The Tribune (Bathinda Edition)".
::: Downloaded on - 23/07/2025 21:27:33 :::CIS.
By virtue of the present application, it is pointed out that respondent No.3 is resident of Ambala, Haryana. Therefore, it is prayed that order dated 13.03.2025 be modified to the extent that the publication for effecting service of respondent No.3 be made in the "The Tribune (Ambala Edition)", instead of "Bathinda Edition".
For the aforesaid facts and circumstances of the case, the application is allowed. Order dated 13.03.2025 is modified to the extent as is being sought. Let steps for the service of respondent No.3 be taken by the appellants in terms of order dated 13.03.2025 and 02.05.2025. Service be got effected through publication in the newspaper, "The Tribune (Ambala Edition)".
Let expenses for the publication be deposited within ten days from today. Notice be published for 30.07.2025.
The Publisher of the newspaper is directed to send the printed material under the postal certificate to respondent No.3, on his given address, the proof whereof, be submitted to this Court on or before the next date of hearing.
The application stands disposed of.
RSA No.125 of 2024List on 05.08.2025.
CMP No.10876 of 2024 in RSA No.128 of 2024 Respondent No.2-Manoj Kumar stands duly represented by Mr. T.C. Verma, learned counsel who has already filed power of attorney on his behalf. Hence, the present application has ::: Downloaded on - 23/07/2025 21:27:33 :::CIS become infructuous. The application stands disposed of .
accordingly.
RSA No.128 of 2024 & RSA No.129 of 2022 Mr. T.C. Verma, learned Advocate has put in appearance on behalf of respondent No.3. Let power of attorney on his behalf be filed on or before the next date of hearing.
List on 05.08.2025.
CMP No.10877 of 2024 in RSA No.129 of 2022 Respondent No.2-Manoj Kumar stands duly represented by Mr. T.C. Verma, learned counsel, who has already filed power of attorney on his behalf. Hence, the present application has become infructuous. The application stands disposed of accordingly.
RSA No.136 of 2024Respondent No.3 is the same as respondent No.3 in RSA No.125 of 2024. Service of respondent No.3 in connected RSA No.125 of 2024 is being effected through publication in the newspaper, "The Tribune (Ambala Edition)".
Mention of the present appeal be also made in the publication so being made on 30.07.2025 for effecting service of respondent No.3 in RSA No.125 of 2024.
List on 05.08.2025.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Som Krishan and others vs. Tirath Ram (deceased) through LRs. and others RSA No.77 of 2013 .
20.06.2025 Present: Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for respondents No.1(a) to 1(d).
Mr. Hemant Thakur, Advocate, for respondents No.3(i) to 3(v).
CMP No.13832 of 2025Heard learned counsel for the parties.
No reply is intended to be filed on behalf of the non-
applicants. Respondent No.1(e)(i) and 1(e)(ii) were brought on record after the death of respondent No.1(e). In this regard, an appropriate application being CMP(M) No.582 of 2024 had been filed. In the said application, the aforesaid two legal heirs were served for 23.08.2024. Despite service, no power of attorney has been filed on their behalf. The application for bringing on record the legal heirs of deceased respondent No.1(e), i.e., CMP(M) No.582 of 2024 was allowed vide order dated 04.10.2024. In the said order and ever since then, name of Mr. Lokesh Thakur, Advocate, vice Mr. G.R. Palsra, learned Advocate is being reflected as representing the aforesaid legal heirs of deceased respondent No.1(e), i.e., respondents No.1(e)(i) and 1(e)(ii).
By virtue of the present application, learned counsels Mr. G.R. Palsra and Mr. Lokesh Thakur submit that their presence is being wrongly recorded for the aforesaid two legal heirs.
In view thereof, the present application is allowed.
Henceforth, names of Mr. G.R. Palsra and Mr. Lokesh Thakur, ::: Downloaded on - 23/07/2025 21:27:33 :::CIS Advocates, be not reflected in the cause list as counsels for legal .
heirs of deceased respondent No.1(e), i.e. respondent No.1(e)(i) and 1(e)(ii). The application stands disposed of.
RSA No.77 of 2013On taking steps within three days, issue notice to respondent No.1(e)(i) and 1(e)(ii), returnable within four weeks.
June 20, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Narayan Dass vs. Lekh Ram and another CMP(M) No.1376 of 2024 .
20.06.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the applicant-
appellant.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.1.
Respondent No.2 proceeded against ex parte vide order dated 11.12.2024 of learned Additional Registrar (Judicial).
Rejoinder is stated to have been filed. However, the same are not on record. Learned counsel for respondent No.1 submits that he has received the copy of the same.
Registry to trace the rejoinder so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Shefali Sahni vs. Brij Singha and others Civil Suit No.40 of 2024 .
20.06.2025 Present: Ms. Drishti Sirswal, Advocate, vice Mr. Kartik Kumar, Advocate, for the plaintiff.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for defendants No.1 & 2.
Mr. Tejasvi Verma, Advocate, for defendant No.3.
Defendants No.4 and 6 are ex parte.
weeks.
OMP No.467 of 2024Pleadings are complete. List for consideration after two ( Bipin C. Negi ) June 20, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:33 :::CIS State of HP and another vs. Babu Ram Gupta (deceased) through LRs. and others .
CMP(M) No.245 of 202420.06.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the petitioners/State.
Learned Additional Advocate General submits that an appropriate application for deletion of name of respondent No.3 has been filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Anju vs. State of HP and another
CMPMO No.608 of 2023
.
20.06.2025 Present: Mr. Tek Chand, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Respondent No.2 proceeded against ex parte vide Additional Registrar (Judicial) order dated 19.12.2023.
CMP No.16107/2023No reply is intended to be filed on behalf of the respondents.
Interim order dated 09.11.2023 is made absolute. The application stands disposed of.
CMPMO No.608/2023As jointly prayed, list for consideration on 28.06.2025.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jagdish Chand vs. Sulochna Mittal CMPMO No.264 of 2021 .
20.06.2025 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.
None for the respondent.
As prayed, list on 28.06.2025.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Kishori Lal and others vs. Surinder Kumar and others RSA No.198 of 2020 .
20.06.2025 Present: Mr. Naresh Kumar Sharma, Advocate, for the appellants.
Mr. Vinod Thakur, Advocate, for respondents No.1 to 3.
Ms. Manisha Kumari, Advocate, for respondents No.4 & 5.
CMP No.8022 of 2024Reply, if any, be filed within three weeks. List thereafter.
RSA No.198 of 2020Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after three weeks.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Chandresh Kumari vs. Divisional Commissioner and others CMPMO No.758 of 2019 .
20.06.2025 Present: Mr. Shubham Negi, Advocate, vice Mr. J.R. Poswal, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
CMP No.13110 of 2019 CMPMO No.758 of 2019r to Reply, if any, be filed within four weeks. List thereafter.
True typed copies of the documents as had been directed vide order dated 21.11.2019 be positively filed on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Prabha Sarin and others vs. LAC and others a/w connected matter RFA No.269 of 2018 a/w RFA No.270 of 2018 .
RFA No.269 of 201820.06.2025 Present: Mr. Paras Dhaulta, Advocate, for all the appellants in RFA No.269 of 2018, except appellant No.6, who is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Yug Singhal and Mr. Hitender Verma, Advocates, for respondent No.2.
RFA No.270 of 2018Mr. B.N. Sharma, Additional Advocate General, for the appellant/State.
Mr. Paras Dhaulta, Advocate, for respondents No.1, 2, 3 and 6.
Mr. Yug Singhal and Mr. Hitender Verma, Advocates, for respondent No.4.
RFA No.269 of 2018 & RFA No.270 of 2018 Order dated 02.05.2025 be positively complied with on or before the next date of hearing. Time to complying with the directions contained therein is being sought since long. List after four weeks.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Amar Nath and others vs. Shambu Dutt and others RSA No.226 of 2010 .
20.06.2025 Present: Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for the appellants.
Mr. Shivam Sharma and Ms. Anita Dogra, Advocates, for respondents No.2.
Respondent No.1 is stated to have expired.
Respondents No.3 to 7 proceeded against ex parte vide order dated 06.07.2010.
r to CMP(M) No.917 of 2025 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.1, details whereof, have been given in Paragraph-3 of the application, returnable within four weeks.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Lekh Raj and others vs. Bheem Chand (deceased) through LRs. and others CMPMO No.326 of 2025 .
20.06.2025 Present: Mr. Avinash Jaryal, Advocate, for the petitioners.
CMPMO No.326/2025Notice, at this stage confined to the legal heirs of deceased respondents No.1 and respondent No.2, be issued on taking steps within three days, returnable within four weeks. No notices are being issued to proforma respondents, at this stage.
CMP No.13782 of 2025Mere pendency of the present petition would not preclude the trial Court from proceeding further in the matter. The application stands disposed of.
( Bipin C. Negi )
June 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Narinder Thakur (since deceased) through LRs. And others vs. Land Acquisition Collector, HPSEB and others .
CMPMO No.205 of 202519.06.2025 Present: Mr. Varun Chauhan, Advocate, for the petitioners.
Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for respondents No.1 and 3.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.3.
same.
Record stands received.
Learned counsel for the parties intend to go through the List for consideration after four weeks.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Attar Singh and another vs. Banka Devi and others RSA No.40 of 2025 .
19.06.2025 Present: None for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.1 and 2.
Despite repeated calls, there is no appearance on behalf of the appellants. In the interest of justice, list after four weeks.
June 19, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Rajeev Nag vs. Himachal Pradesh Wakf Board Civil Revision No.38 of 2025 .
19.06.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Surinder Saklani, Advocate, for the appellant.
Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the respondent.
Learned counsel appearing on behalf the parties to ascertain the status of the suit pending before the trial Court.
List after four weeks.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Bimla Devi vs. M/s Bittam Garages CMP No.18779 of 2023 in RSA No.310 of 2008 .
19.06.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the applicant.
Mr. Bimal Gupta, Senior Advocate with Mr. Trigun Singh Negi, Advocate, for the respondent.
CMP No.18779 of 2023Heard learned counsel for the parties and perused the pleadings.
The applicant, in the case at hand, was the appellant before this Court in the Regular Second Appeal. On account of having suffered a judgment and decree by both the Courts below, during the pendency of the appeal before this Court, a sum of Rs.90,392/-
being decretal amount along-with interest has been deposited by the present applicant/appellant on 07.01.2009 in the Registry of this Court.
The non-applicant/respondent in the Regular Second Appeal had moved an application for release of the amount so deposited.
Vide order dated 27.08.2010, the amount deposited by the present applicant was ordered to be released in favour of the non-applicant/ respondent. However, the release was subject to the non-applicant furnishing a requisite security. The needful was done and thereafter the money was released.
However, subsequent to the allowing of the Regular Second Appeal in favour of the present applicant/appellant, the non-
applicant had deposited the amount withdrawn along-with interest accrued thereupon, on 27.11.2024.
Since the appeal has now been allowed in favour of the present applicant/appellant, therefore, based on the security so ::: Downloaded on - 23/07/2025 21:27:33 :::CIS furnished in terms of order dated 27.08.2010, the present applicant .
is entitled to release of amount, qua which a security had been furnished by the present non-applicant/respondent.
The claim for any amount over and above the amount secured by way of a security furnished by the non-applicant can only be made by the present applicant by way of an application for restitution.
In terms of law laid down by the Apex Court in State Bank of Saurashtra vs. Chitranjan Rangnath Raja and Anr., AIR 1980 SC 1528 and on a bare reading of Section 144 of the Civil Procedure Code, it is evident that where a decree or an order of a trial Court has been set aside in an appeal or revision, it is only the Court of first instance, which has been given a power to order restitution.
In view of the aforesaid, it is made clear that the applicant in the present application is only entitled to release of amount secured by the security furnished by the non-applicant in terms of order dated 27.08.2010. For any over and above amount, in view of the settled position of law stated here-in-above, an application for restitution would only be maintainable before the trial Court.
The amount so deposited on 27.11.2024 along-with interest accrued thereupon be released in favour of the applicant. The amount be remitted to the bank account, details whereof have been given in Paragraph-8 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Ishwar Kumar vs. Vikas Sudan and another Civil Revision No.156 of 2024 .
19.06.2025 Present: Mr. Nitin Soni, Advocate, for the petitioner.
Mr. Varun Chauhan, Advocate, for the proposed legal heris of respondent No.1, who is stated to have expired.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
CMP(M) No.656 of 2025Proposed legal heirs of deceased respondent No.1 stand served. Mr. Varun Chauhan, learned counsel, has put in appearance on their behalf. He seeks and is granted two weeks' time to file power of attorney.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.1, are brought on record as is being sought in the application.
Respondent No.1 is stated to have expired on 15.12.2024.
The same is evident from the Death Certificate appended along with the present application. Deceased respondent No.1 is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the present application. The same are in consonance with the details mentioned in the Family Certificate appended along with the application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.1, detailed in Paragraph-2 of the application, therefore, they are ordered to be brought on record.
The application stands disposed of. Amended memo of parties be filed within two weeks.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Dharam Dass and others vs. Mohan Singh and others RSA No.289 of 2024 .
19.06.2025 Present: Mr. Narender Singh Thakur, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for the respondents.
CMP No.26315 of 2024The present application is dismissed as withdrawn with liberty reserved to file an appropriate application.
r to The application stands disposed of accordingly.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
State of Himachal Pradesh and others vs. Ram Lal and others RFA No.26 of 2023 .
19.06.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State.
Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for respondent No.1.
The address of respondent No.2 be furnished to the appellant by respondent No.1, who is the brother of respondent No.2. r Let the needful be done within two weeks. List thereafter.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Harvant Singh Cheema vs. Raj Cheema CMPMO No.46 of 2022 .
19.06.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. Vandana Kuthiala, Advocate, for the proposed LRs. Of respondent No.1, who is stated to have expired.
Mr. Balram Sharma, Deputy Solicitor General of India with Mr. Jyotirmay Bhat, Advocate, for respondent No.2/Union of India.
CMP No.26422 of 2024Time to file reply is being sought since 01.01.2025 Let the needful be positively done within two weeks. List thereafter.
However, it is made clear that if reply is not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Dev Raj vs. The Sub Divisional Collector, Una and others CMPMO No.52 of 2021 .
19.06.2025 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 and 2/State.
Mr. Sahil Dixit, Advocate, for respondents No.3 to 11, 13, 14, 18, 19, 21 to 26 and 28 to 34.
Respondent No.20 is stated to have expired.
Respondents No.12, 15, 16, 17 and 35 to 44 are proceeded against ex parte vide order dated 20.08.2021.
Further time prayed to comply with orders dated 20.08.2021 and 27.05.2025.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
The State of HP and others vs. Tej Singh a/w connected matters RFA No.13 of 2018 a/w RFA Nos.201 & 309 of 2017, 32 .
and 33 of 2018 19.06.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State.
Mr. H.S. Rana and Mr. Sahil Dixit, Advocates, for the respective respondents, in all the appeals, except respondent No.5 and 5(a) in RFA No.13 of 2018, who are stated to have expired.
CMP(M) Nos.543 & 544 of 2018 in RFA No.13 of 2018 Proposed respondents No.5(b) to 5(d) stand served.
However, none has put in appearance on their behalf.
Respondent No.5(a) is stated to have expired.
CMP(M) Nos.1567 & 1568 of 2022 in RFA No.13 of 2018 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.5(a), details whereof have been given in Paragraph-3 of the application (CMP(M) No.1567 of 2022), returnable within four weeks.
( Bipin C. Negi )
June 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
State of HP and others vs. Satya Pal CMP(M) No.651 of 2025 .
18.06.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the applicants-appellants.
Respondent in person.
The respondent after service is present in person. He seeks time to engage a counsel and file reply.
Let the needful be done on or before the next date of hearing. List on 03.07.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
State of HP and others vs. Satya Pal CMP(M) No.651 of 2025 .
18.06.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the applicants-appellants.
Respondent in person.
The respondent after service is present in person. He seeks time to engage a counsel and file reply.
Let the needful be done on or before the next date of hearing. List on 03.07.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Ravinder Kumar Gupta vs. Devinder Kumar Sharma CMPMO No.731 of 2024 .
18.06.2025 Present: Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. K.R. Thakur, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner submits that learned Senior Counsel, who is to argue the case, is unavailable today on account of ill health, as he has been hospitalized. She prays for an adjournment. Prayer not opposed.
List on 23.07.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
New India Assurance Company Limited vs. Parveen Sood and another CMPMO No.548 of 2024 .
18.06.2025 Present: Mr. B.M. Chauhan, Senior Advocate with Ms. Kamakshi Tarlokta, Advocate, for the petitioner.
Mr. Bunesh Pal, Advocate, for respondent No.1.
Mr. Naveen Kumar Bhardwaj, Advocate, for respondent No.2.
Learned counsel appearing on behalf of respondent No.1 has placed reliance upon the decision of this Court in Oriental Insurance Company Limited vs. Geeta and others, 2005 (3) Shim. LC 274, specifically paragraph-13 thereof.
Faced with the aforesaid, learned counsel for the petitioner seeks time to go through the same. List on 28.06.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Surender Kumar vs. Pankaj Bansal and another CMPMO No.449 of 2024 .
18.06.2025 Present: Ms. Kanchan Singh, Advocate, vice Mr. Aditya Thakur, Advocate, for the petitioner.
Mr. Parikshit Sharma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of ill health. She seeks an adjournment. Prayer allowed.
List for consideration after four weeks.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jeet Singh vs. Avinash
Civil Revision No.121 of 2024
.
18.06.2025 Present: Mr. Rocky, Advocate, vice Mr. Devinder K. Sharma,
Advocate, for the petitioner.
Mr. G.R. Palsra, Advocate, for the respondent.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after six weeks.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Raminder Pal Singh vs. Sharmila and another RFA No.20 of 2024 .
18.06.2025 Present: Mr. Kartik Kumar, Advocate, vice Mr. Tek Chand Sharma, Advocate, for the appellant.
Respondent No.1 ex parte vide order dated 10.01.2025.
None for respondent No.2.
Mr. Virender Singh Kanwar, Advocate, for respondent No.3.
Learned vice counsel appearing on behalf of the appellant submits that the original counsel is unavailable today on account of personal difficulty. He seeks an adjournment. Prayer allowed.
List after four weeks.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Kashmiro vs. Arun and others a/w with connected matter RSA No.203 of 2023 a/w RSA No.291 of 2022 .
RSA No.203 of 202318.06.2025 Present: Mr. Vikrant Chandel, Advocate, for the appellants.
Ms. Anita, Advocate, vice Ms. Anu Tuli Azta, Advocate, for respondents No. 1 and 2.
Ms. Ritu, Advocate, for respondent No.3.
Ms. Vandana, Advocate, vice Mr. Sanjay Jaswal, Advocate, for respondents No. 4,5 and 7.
Respondent No.6 ex-parte.
RSA No. 291 of 2022Ms. Vandana, Advocate, vice Mr. Sanjay Jaswal, Advocate, for the appellants.
Ms. Anita, Advocate, vice Ms. Anu Tuli Azta, Advocate, for respondents No. 1 and 2.
Ms. Ritu, Advocate, for respondent No.3.
Respondent No.4 ex-parte.
Mr. Vikrant Chandel, Advocate, for respondent No.5.
Learned vice counsel appearing on behal of respondents No.4, 5 and 7 and appellants in RSA No.291 of 2022 submits that the original counsel is unavailable today on account of personal difficulty. She seeks an adjournment. Prayer allowed.
List for consideration after four weeks.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Munshi Ram vs. Rajiv Vaidya
RSA No.198 of 2023
.
18.06.2025 Present: Mr. Abhishek M. Goel, Advocate, for the appellant.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the respondent.
Further time prayed to comply with order dated 10.04.2025.
Let the needful be done within four weeks. List thereafter.
r ( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Kashmir Singh vs. State of HP and others CMPMO No.190 of 2023 .
18.06.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 and 2.
Mr. Malay Kaushal, Advocate, for respondent No.3.
Learned counsel for the petitioner submits that he has filed an application today in the Registry for placing on record certain documents, which according to him are relevant for adjudicating the controversy in issue.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 11.07.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Ramtari and others vs. Gauri and others Civil Revision No.9 of 2023 a/w .
Civil Revision No.184 of 202218.06.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Sharma, Advocate, for the petitioner, in both the petitions.
Mr. Divya Raj Singh, Advocate, for the respondents, in both the petitions.
As jointly payed, list on 09.07.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Rajesh Kumar vs. Karan Singh and others RSA No.383 of 2022 .
18.06.2025 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Vikas Rathore, Advocate, for respondents No.1, 2 and 3(a) to 3(c).
Mr. Manish Thakur, Deputy Advocate General, for respondent No.4/State.
same.
Record stands received.
Learned counsel for the parties intend to go through the List for consideration after six weeks.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Kaushalya and others vs. Med Ram and others CMPMO No.304 of 2022 .
18.06.2025 Present: Ms. Chehak Khurana, Advocate vice Mr. N.K. Bhalla, Advocate, for the petitioners.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for respondents No.1 to 3.
As jointly prayed, list on 21.07.2025.
June 18, 2025 (KS) to ( Bipin C. Negi ) Judge ::: Downloaded on - 23/07/2025 21:27:33 :::CIS Roshan Lal vs. Kisharu Ram RSA No.285 of 2022 .
18.06.2025 Present: Ms. Anita, Advocate, vice Ms. Anu Tuli, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for respondents No.1(a) to 1(e).
Learned vice counsel appearing on behalf of the appellant prays for an adjournment on account of non-availability of the original counsel. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Anil Verma vs. Mohinder Walia and another Civil Revision No.43 of 2021 .
18.06.2025 Present: Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Kunal Mehta, Advocate vice Mr. Parmod Singh Thakur, Advocate, for respondents No.1(a) to 1(d).
Mr. Vishal Singh Thakur, Advocate, for resplendent No.2.
Learned counsel appearing on behalf of the petitioner submits that the petitioner is ready and willing to hand over the vacant possession of the premises and pay use and occupation charges to the petitioner till the handing over of vacant possession provided some reasonable time for vacating the premises is granted to the petitioner.
Faced with the aforesaid, learned counsel for the respondents seek time to have instructions.
List on 01.07.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Madan Lal vs. State of HP and another CMPMO No.83 of 2020 .
18.06.2025 Present: Ms. Akanksha, Advocate, vice Mr. S.D. Gill, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty. She seeks an adjournment. Prayer allowed.
List on 18.08.2025.
Since the interim protection granted vide order dated 17.01.2020 stands automatically vacated, therefore, respondent is at liberty to get the possession of the premises in question, in accordance with law.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Ambika Sharma vs. Rajan Sharma
CMPMO No.150 of 2019
.
18.06.2025 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Rakesh Kumar Thakur, Advocate, for the respondent.
As jointly prayed, list on 28.06.2025.
( Bipin C. Negi )
June 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
M/s Sohmed Care Pvt. Ltd. vs. Lok Raj and another Civil Suit No.25 of 2022 .
17.06.2025 Present: Mr. Sunil Kumar, Advocate, vice Mr. Rahul Mahajan, Advocate, for the plaintiff.
Mr. Janesh Gupta, Advocate, for defendant No.1.
Mr. Vinod Chauhan, Advocate, for defendant No.2.
Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the proposed defendant-Desh Raj.
Proposed defendant-Ms Reena Kumari is present in person.
OMP No.717 of 2025Mr. Somesh Sharma, learned counsel has put in appearance on behalf of the proposed defendant-Desh Raj and seeks time to file power of attorney and reply on behalf of the said defendant.
Let the needful be done on or before the next date of hearing.
List on 01.07.2025.
Proposed defendant-Ms. Reena Kumari, who is present in person, submits that she is not in a position to engage a counsel.
In view thereof, Mr. Ishan Sharma, learned Advocate is appointed as a Legal Aid Counsel to defend her case. Let copies of the entire proceedings, in the case at hand, be supplied to the Legal Aid Counsel by the concerned counsels appearing on behalf of the plaintiff and defendants.
OMP Nos.716 and 718 of 2025 Reply, if any on behalf of the defendants/proposed defendants be filed on or before the next date of hearing.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Suresh Kumar vs. Jai Parkash and others RSA No.65 of 2025 .
17.06.2025 Present: Mr. Nishant Khidtta, Advocate, for the appellant.
RSA No.65 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notice has been issued on substantial question of law No.3 framed at Page-13 of the paper book.
CMP No.5861 of 2025The present application is dismissed as withdrawn with liberty to file an appropriate application.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Vikrant Sood vs. Ram Kumari Sood and others Civil Revision No.86 of 2015 .
17.06.2025 Present: Mr. Anuj Gupta, Advocate, for the petitioner.
Mr. Deepak Gupta, Advocate, for respondents No.1 to 4.
None for respondents No.5 & 6.
Respondent No.7 proceeded against ex parte.
At the request of learned counsel for the petitioner, in order to enable him to prepare the case, matter is adjourned.
As prayed, list for consideration on 09.07.2025.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
HPSEB vs. Bhagat Ram (deceased) through LRs. and others CMP No.13268 of 2025 a/w CMP Nos.13269 of 2025, .
13270 and 13271 of 2025 in RFA No.212 of 2012 17.06.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Sharma, Advocate, for the appellants-non-applicants.
Mr. H.S. Rangra, Advocate, for the respondents- applicants.
Reply/instructions on behalf of the appellants/non-
List after two weeks.
r to applicants be filed on or before the next date of hearing.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Indira Devi vs. Surinder Chaudhary CMP(M) No.332 of 2025 .
17.06.2025 Present: Mr. Naresh Kumar Tomar, Advocate, for the applicant/ appellant.
Ms. Rekha, Advocate, for respondent No.1.
CMP No.4450 of 2025For the reasons stated in the application, the same is allowed. The delay in re-filing the appeal, is condoned.
Application stands disposed of.
CMP(M) No.332 of 2025No reply is intended to be filed on behalf of the non-
applicant.
Heard counsel for the parties. Perused the pleadings. For the sufficient reasons and cause shown in the application, delay of 11 day in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 It be registered.
As prayed, list for admission after two weeks.
CMP No._______of 2025 It be registered.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Karam Chand vs. Raftar Thakur and another CMP(M) No.298 of 2025 .
17.06.2025 Present: Mr. M.A. Safee, Advocate, vice Mr. Shikha Chauhan, Advocate, for the applicant/ appellant.
Mr. Sankalp Chauhan, Advocate, vice Mr. Sanjay K. Sharma, Advocate, for respondent No.2.
Respondent No.1 though served, but there is no appearance on his behalf.
Reply and power of attorney, as prayed, be filed on behalf of respondent No.2 within a period of four weeks. List thereafter.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Rajinder Kumar and another vs. Madan Gopal CMP(M) No.1805 of 2024 in RSA No.311 of 2008 .
17.06.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the non-applicants/ appellants.
Ms. Kusum Chaudhary, Advocate, for the respondent.
Further time prayed by the parties to place on record the compromise entered between the parties.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Bihari Lal (deceased) through LRs. vs. Lachhman and others .
CMP(M) No.756 of 202417.06.2025 Present: Mr. Umesh Kanwar, Advocate, for the applicants/ appellants.
Mr. V.S. Chauhan, Sr. Advocate with Mr. Arsh Chauhan, Advocate, for respondent No.3.
Rejoinder to the reply(ies) filed on behalf of the respondents, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Meenakshi Kapur vs. Devi Sahiba
CMP(M) No.456 of 2024
.
17.06.2025 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the applicant-appellant.
Mr. Hem Chand Sharma, Advocate, for the respondent.
Further time prayed for filing rejoinder.
Let the needful be done within a period of three weeks.
List thereafter.
r to ( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
M/s Parari Power Private Limited vs. Additional Chief Secretary Forest, Govt. of HP Civil Suit No.16 of 2024 .
17.06.2025 Present: Mr. Balwant Singh Thakur, Advocate, for the plaintiff.
Mr. Raj Kumar Negi, Additional Advocate General, for the defendant/State.
By way of indulgence, let steps for summoning the plaintiff's witness be taken on or before 28.06.2025. Thereafter, list the matter before Registrar (Judicial) on 03.07.2025 for fixing a date for recording of plaintiff's evidence.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
M/s Deventure Hotel and Resorts Private Limited vs. UOI and others Civil Suit No.23 of 2023 .
17.06.2025 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the plaintiff.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for defendant No.1.
Ms. Shreya Chauhan, Advocate, for defendants No.2 and 3. Mr. Pawan K. Sharma, Advocate, for defendant No.4.
Mr. B.N. Sharma, Additional Advocate General, for defendants No.5 & 6/State.
Learned counsel for the parties inform that insofar as access to the suit property is concerned, certain proposal inter se plaintiff and defendants No.2 and 3 has been exchanged. The proposal so submitted by the plaintiff is under the active consideration of defendants No.2 and 3. In view thereof, parties jointly pray for an adjournment. Prayer allowed.
List on 31.07.2025.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Arjun Singh vs. Rajindera Kumari and others RFA No.103 of 2002 .
17.06.2025 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the appellant.
None for respondents No.1 to 4.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.5/State.
Ms. Devyani Sharma, Senior Advocate with Mr. Shivam Sharma, Advocate, for respondent No.6.
At the joint request of learned counsel for the parties, list on 28.06.2025.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Nand Lal and another vs. Roop Lal and others a/w connected matters RSA No.149 of 2022 a/w RSA Nos.150 and 151 of 2022 .
17.06.2025 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.1(a) to 1(c).
Record stands received.
Learned counsel for the parties intend to go through the same. r List for consideration after three weeks.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Wattana (deceased) through LRs. and others vs. Balwant Ram (deceased) through LRs. and another CMP(M) No.414 of 2021 .
17.06.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the applicants/ appellants.
CMP(M) Nos.1664 & 1665 of 2022 Learned counsel appearing on behalf of the applicants submits that an appropriate apploication for deletion of name of proposed legal heir of respondent No.5, i.e. 5(c)-Charan Kaur, has been filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Chandermani vs. Bhadar and others CMPMO No.276 of 2021 .
17.06.2025 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Sohail Khan, Advocate, for respondents No.2 to 4.
Respondent No.12 is stated to have expired.
Respondents No.1, 5 to 11 and 13 though served, but there is no appearance on their behalf.
Consequential steps on account of death of respondent No.12 be taken within four weeks. List thereafter.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Vijay Singh and another vs. Kulwant Singh CMPMO No.253 of 2021 .
17.06.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioners.
Mr. Y.P. Sood and Mr. Parveen Chauhan, Advocates, for the respondent.
Since the matter has been listed in Court after December, 2021, therefore, learned counsel for the petitioners seeks time to ascertain the status of his clients.
As prayed, list after four weeks.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
The LAC, HPPCL and another vs. Hunar Singh and others RFA No.323 of 2019 .
17.06.2025 Present: Mr. Shashi Shirshoo, Central Government Counsel, for the appellant.
Mr. Kunal Thakur, Advocate, for respondents No.1, 2(a) and 2(b).
Respondent No.3 is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.4/State.
CMP(M) Nos.885 & 884 of 2025 No reply is intended to be filed on behalf of the non-
applicants as well as legal heirs of deceased respondent No.3.
The non applicants have no objection, if in case the applications are allowed and the legal heirs of deceased respondent No.3 are brought on record as is being sought in the application (CMP(M) No.884 of 2025).
Respondent No.3 is stated to have expired on 06.04.2024.
The same is evident form the Death Certificate appended along-
with the application (CMP(M) No.884 of 2025). The details of the legal heirs are given in Paragraph-8 of the application (CMP(M) No.884 of 2025).
The right to sue inheres/survives in the legal heirs of deceased respondent No.3, detailed in Paragraph-8 of the application (CMP(M) No.884 of 2025). From perusal of the application, it is evident that the legal heirs of deceased respondent No.3 are already on record as respondents No.2(a) and 2(b).
::: Downloaded on - 23/07/2025 21:27:33 :::CISFor the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.885 of 2025), delay in bringing on .
record the legal heirs of deceased respondent No.3, is condoned and abatement, if any, is set aside.
In view of the aforesaid, present applications are allowed.
Name of deceased respondent No.3 is ordered to be deleted from the array of the respondents, as his legal heirs are already on record as respondents No.2(a) and 2(b).
The applications stand disposed of. Amended memo of parties filed at Page-94 of the paper book is ordered to be taken on record.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
General Manager Northern Railway vs. Raman Kumar and others RFA No.144 of 2017 .
17.06.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Mr. Shashwat Dadwal, Advocate, vice Mr. Dushyant Dadwal, Advocate, for respondents No.1 to 13.
Respondent No.14 is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.15/State.
CMP(M) Nos.893 & 894 of 2025 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.14, details whereof, have been given in Paragraph-2 of the application (CMP(M) No.893 of 2025), returnable within four weeks.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Ram Lal and others vs. Shanti Devi (deceased) through LRs. and others RSA No.4285 of 2013 .
17.06.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for all the appellants, except appellant No.19, who is stated to have expired.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.1(a) to 1(d).
CMP(M) No.818 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased appellant No.19, are brought on record as is being sought in the application.
Appellant No.19 is stated to have expired on 28.02.2025.
The same is evident from the Death Certificate appended along with the present application. Deceased appellant No.19 is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased appellant No.19, detailed in Paragraph-2 of the application, therefore, they are ordered to be brought on record.
The application stands disposed of. Amended memo of parties be filed within four weeks.
CMP Nos.4252 of 2016 and 6559 of 2018 At the joint request of learned counsel for the parties, list for consideration after six weeks.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Khushal Singh and others vs. Premla Devi and others RSA No.661 of 2012 .
17.06.2025 Present: Mr. Ajay Singh, Senior Advocate with Mr. Tarun Brakta, Advocate, for appellants No.1 to 4, 5(a) to 5(c), 6 to 18.
None for respondents No.1 to 3.
Power of attorney on behalf of appellants No.1 to 4 and 6 to 18 be filed within a period of eight weeks. List thereafter. In the meanwhile, amended memo of parties be also filed.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Harpal Singh (deceased) through LRs. vs. Sachin RSA No.217 of 2010 .
17.06.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for respondent No.1.
Respondent No.2 is stated to have expired.
CMP(M) No.838 of 2025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.2, details whereof have been given in Paragraph-2 of the application, returnable within four weeks.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Greenko Astha Projects India Private Limited vs. M/s Ajeet Singh Tegta Construction Pvt. Ltd. and others CMPMO No.317 of 2025 .
17.06.2025 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondent No.3/Bank.
CMPMO No.317 of 2025Notice. Mr. Arvind Sharma, learned counsel, appears and waives service of notice on behalf of respondent No.3. On taking steps within three days, issue notice to respondents No.1 and 2, returnable for 17.07.2025.
List on 17.07.2025.
CMP No. 13359 of 2025Notice in the aforesaid terms.
The petitioner herein has assailed the impugned order on the ground that the bank accounts attached in pursuance thereto belong to the petitioner, which is an entity totally separate from the judgment-debtor before the learned Executing Court. It is submitted that the decree in execution before the learned Executing Court cannot in any event be executed against the petitioner herein.
The documents placed on record reveal that the impugned order has been passed only on the basis of the averments made in the application by the decree holder, without their being verification, as to the details of the accounts. That being so, till next date, the operation of order dated 02.05.2025, passed by the learned District Judge, Shimla in Execution Petition No. 197 of 2020, shall remain stayed. Respondent No.3 is directed to allow ::: Downloaded on - 23/07/2025 21:27:33 :::CIS the account holder of bank accounts, detailed in the impugned .
order, to operate the said accounts.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Greenko Budhil Hydro Private Limited vs. M/s Ajeet Singh Tegta Construction Pvt. Ltd. and others CMPMO No.315 of 2025 .
17.06.2025 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondent No.3.
CMPMO No.315 of 2025Notice. Mr. Arvind Sharma, learned counsel, appears and waives service of notice on behalf of respondent No.3.
On taking steps within three days, issue notice to respondents No.1 and 2, returnable for 17.07.2025.
List on 17.07.2025.
CMP No. 13389 of 2025Notice in the aforesaid terms.
The petitioner herein has assailed the impugned order on the ground that the bank accounts attached in pursuance thereto belong to the petitioner, which is an entity totally separate from the judgment-debtor before the learned Executing Court. It is submitted that the decree in execution before the learned Executing Court cannot in any event be executed against the petitioner herein.
The documents placed on record reveal that the impugned order has been passed only on the basis of the averments made in the application by the decree holder, without their being verification, as to the details of the accounts. That being so, till next date, the operation of order dated 02.05.2025, passed by the learned District Judge, Shimla in Execution Petition No. 197 of 2020, shall remain stayed. Respondent No.3 is directed to allow ::: Downloaded on - 23/07/2025 21:27:33 :::CIS the account holder of bank accounts, detailed in the impugned .
order, to operate the said accounts.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Greenko Sri Sai Krishna Hydro Energies Private Limited vs. M/s Ajeet Singh Tegta Construction Pvt. Ltd. and others CMPMO No.313 of 2025 .
17.06.2025 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondent No.3/Bank.
CMPMO No.313 of 2025Notice. Mr. Arvind Sharma, learned counsel, appears and waives service of notice on behalf of respondent No.3. On taking steps within three days, issue notice to respondents No.1 and 2, returnable for 17.07.2025.
List on 17.07.2025.
CMP No. 13344 of 2025Notice in the aforesaid terms.
The petitioner herein has assailed the impugned order on the ground that the bank accounts attached in pursuance thereto belong to the petitioner, which is an entity totally separate from the judgment-debtor before the learned Executing Court. It is submitted that the decree in execution before the learned Executing Court cannot in any event be executed against the petitioner herein.
The documents placed on record reveal that the impugned order has been passed only on the basis of the averments made in the application by the decree holder, without their being verification, as to the details of the accounts. That being so, till next date, the operation of order dated 02.05.2025, passed by the learned District Judge, Shimla in Execution Petition No. 197 of 2020, shall remain stayed. Respondent No.3 is directed to allow ::: Downloaded on - 23/07/2025 21:27:33 :::CIS the account holder of bank accounts, detailed in the impugned .
order, to operate the said accounts.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Greenko Sumez Hydro Energies Private Limited vs. M/s Ajeet Singh Tegta Construction Pvt. Ltd. and others CMPMO No.312 of 2025 .
17.06.2025 Present: Mr. Ankush Dass Sood, Senior Advocate with Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Advocate, for respondent No.3/Bank.
CMPMO No.312 of 2025Notice. Mr. Arvind Sharma, learned counsel, appears and waives service of notice on behalf of respondent No.3. On taking steps within three days, issue notice to respondents No.1 and 2, returnable for 17.07.2025.
List on 17.07.2025.
CMP No. 13342 of 2025Notice in the aforesaid terms.
The petitioner herein has assailed the impugned order on the ground that the bank accounts attached in pursuance thereto belong to the petitioner, which is an entity totally separate from the judgment-debtor before the learned Executing Court. It is submitted that the decree in execution before the learned Executing Court cannot in any event be executed against the petitioner herein.
The documents placed on record reveal that the impugned order has been passed only on the basis of the averments made in the application by the decree holder, without their being verification, as to the details of the accounts. That being so, till next date, the operation of order dated 02.05.2025, passed by the learned District Judge, Shimla in Execution Petition No. 197 of 2020, shall remain stayed. Respondent No.3 is directed to allow ::: Downloaded on - 23/07/2025 21:27:33 :::CIS the account holder of bank accounts, detailed in the impugned .
order, to operate the said accounts.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Surender Kumar vs. Pankaj Bansal and another CMPMO No.238 of 2025 .
17.06.2025 Present: Ms. Kanchan Singh, Advocate, vice Mr. Aditya Thakur, Advocate, for the petitioner.
Mr. Vipin Pandit, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of ill health. She seeks an adjournment. Prayer allowed.
List for consideration after two weeks.
( Bipin C. Negi )
June 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
M/s Lokpriya Buildwell Pvt. Ltd. vs. Puneet Singh RSA No.90 of 2025 .
16.06.2025 Present: Mr. P.P. Chauhan, Advocate, for the appellant.
Mr. Rakesh Thakur, Advocate, for the sole respondent.
CMP No.13298 of 2025No reply is intended to be filed on behalf of the non-
applicant.
Heard learned counsel for the parties.
For the reasons stated in the application, time to deposit the decretal amount, along-with up-to-date interest, is extended by four weeks from today. It is made clear that no further time shall be granted to the applicant in future.
The application stands disposed of.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Harish Kumar vs. Naresh Kumar
CMPMO No.126 of 2025
.
16.06.2025 Present: Mr. B.S. Chauhan, Senior Advocate with Ms. Aditi Rana, Advocate, for the petitioner.
Mr. G.D. Verma, Senior Advocate with Mr. Digvijay Singh Bisht, Advocate, for the respondent.
As jointly prayed, list on 28.06.2025.
June 16, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Shivalik Bimetal Controls Limited vs. State of HP CMPMO No.711 of 2024 .
16.06.2025 Present: Mr. Anirudh Sharma and Mr. Pavinder, Advocates, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
At the request of learned counsel appearing on behalf of the petitioner, list on 21.06.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Shahina Tabassum vs. Mehboob Aalam and another CMPMO No.529/2024 .
16.06.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. B.L. Soni, Mr. Nitin Soni and Mr. Sunil Gautam, Advocates, for the respondents.
At the request of learned counsel appearing on behalf of the petitioner, in order to enable him to prepare the case at hand, adjournment is granted. List on 28.06.2025.
r ( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Geeta Devi vs. The Commissioner, M.C. Shimla and others CMPMO No.347 of 2024 .
16.06.2025 Present: Mr. Rohit Kumar, Advocate, vice Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Mukul Sood, Advocate, for respondent No.1.
Mr. Ashok Kumar Sood, Senior Advocate with Mr. Rajat, Advocate, for respondents No.2 and 3.
Further time as prayed on behalf of the parties to go through the report submitted by the Architect Planner in terms of order dated 06.05.2025 and to file objections qua the same, is extended till the next date of hearing.
List on 03.07.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Vijay Kumar Sood vs. Parkasho Devi and others a/w connected matters Civil Revision No.185 of 2018 a/w .
Civil Revision No.216 of 2015, Civil Revision Nos.58, 74 and 75 of 2016 Civil Revision No.185 of 2018, Civil Revision No.216 of 2015 and Civil Revision No.58 of 2016 16.06.2025 Present: Mr. Rohit Thakur, Advocate, vice Mr. Sumit Sood, Advocate, for the petitioner(s).
Mr. Ajay Kumar, Advocate, for respondents No.1 to 5.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for respondents No.6 to 8.
Civil Revision Nos.74 and 75 of 2016 Mr. Ajay Kumar, Advocate, for the petitioner(s).
Mr. Rohit Thakur, Advocate, vice Mr. Sumit Sood, Advocate, for the respondent(s).
List on 04.07.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Hiuen Dassi and another vs. Kali Dass and others RSA No.226 of 2024 .
16.06.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. Mohar Singh, Advocate, for respondent No.1.
Mr. Vishvinder Singh, Advocate, vice Mr. K.B. Khajuria, Advocate, for respondents No.2 and 3.
Respondent No.4 is proceeded against ex parte vide order dated 06.12.2024.
There is no possibility of an amicable settlement by way of mediation.
At the joint request of learned counsel for the parties, list the matter for hearing at admission stage, after four weeks.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Sandeep Bhardwaj vs. Shakuntala RSA No.167 of 2024 .
16.06.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf r to of the appellant, list on 21.06.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
H.P. Waqf Board vs. Ashok Rai and others Civil Revision No.138 of 2024 .
16.06.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Sharma, Advocate, for the petitioner.
Mr. Tek Chand, Advocate, for respondents No.1, 2, 3(a) to 3(c), 4 to 7.
None for respondent No.8(a).
r to As jointly prayed, list on 17.06.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
The Renuka Ji Dam Project and another vs. Magu Ram and others .
CMP No.13197 of 2025 in RFA No.373 of 2019 16.06.2025 Present: Mr. Shashi Shirshoo, Advocate, for the appellants.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.6/State.
Mr. Vaibhav Kanwar, Advocate, for the applicants.
r to Reply, if any, be filed within two weeks. List thereafter.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
HPSEBL vs. Phinu (deceased) through LRs and others CMP No.13187 of 2025 in RFA No.17 of 2016 .
16.06.2025 Present: Mr. Dhananjay Sharma, Advocate, for the non-applicant-
appellant.
Ms. Anuja Mehta, Advocate, vice Mr. Gurmeet Bhardwaj, Advocate, for the applicants/respondents.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants/legal heirs of deceased respondent No.3 who were brought on record vide order dated 19.05.2025, as is being sought in the application.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court on 21.10.2022. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court, along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their respective shares, i.e., 1/7th each. The amount be remitted to their bank account(s), details whereof have been given in Paragraph-5 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jai Pal vs. State of HP
Cr.MP(M) No.1079 of 2025
.
16.06.2025 Present: Mr. Panku Chaudhary, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Head Constable Rajeev No.323, Women Police Station, Banjar, Nahan, District Sirmaur, Himachal Pradesh, is present along-with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 30.06.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
N.T.P.C. Ltd. vs. Jangi Ram and others CMP(M) No.891 of 2025 .
16.06.2025 Present: Mr. Virender Thakur, Advocate, for the applicant-appellant.
Mr. Ajeet Pal Singh, Advocate, for respondent No.2.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.3 & 4/State.
Respondent No.1 is stated to have expired.
CMP(M) No.891 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.1, are brought on record as is being sought in the application.
Respondent No.1 is stated to have expired on 21.07.2014.
The same is evident from the Death Certificate appended along with the present application. From perusal of the Legal Heir Certificate appended along with the application, it is evident that based on a Will, the immovable property of the deceased respondent No.1 has been bequeathed on the legal heirs detailed in Paragraph-6 of the application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.1, detailed in Paragraph-6 of the application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/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.
The application stands disposed of. Amended memo of parties filed with the application is taken on record.
::: Downloaded on - 23/07/2025 21:27:33 :::CIS CMP No.13338 of 2025No reply is intended to be filed on behalf of the non-
.
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants, as is being sought in the application.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court on 27.12.2016. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court, along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their respective shares, i.e., 1/4th each. The amount be remitted to their bank account(s), details whereof have been given in Paragraph-4 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Balbir Singh vs. HRTC and another Execution Petition No.653 of 2025 .
16.06.2025 Present: Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Rahul Thakur, Advocate, for the respondents.
Notice. Mr. Rahul Thakur, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Ram Krishan vs. HRTC and another
Execution Petition No.655 of 2025 .
16.06.2025 Present: Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Rahul Thakur, Advocate, for the respondents.
Notice. Mr. Rahul Thakur, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Som Nath vs. State of HP and others Execution Petition No.642 of 2025 .
16.06.2025 Present: Mr. Pawanish K. Shukla, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
State of Himachal Pradesh and others vs. Ram Swaroop and others .
CMP(M) No.558 of 202516.06.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the applicants/State.
Mr. Mohan Singh, Advocate, for respondents No.1, 4, 5 and 7 to 10.
Ms. Shashi Kiran, Advocate, for respondents No.2, 3 & 6.
r to Power of attorney on behalf of respondents No.1, 4, 5 and 7 to 10, as prayed, be filed within a period of four weeks. List thereafter.
Reply on behalf of the appearing respondents, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
M/s Pristine Hotels and Resorts Pvt. Ltd. vs. State of Himachal Pradesh and another .
Execution Petition No.270 of 2025 16.06.2025 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Raman Jamalta, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Learned Additional Advocate General has placed on record instructions dated 12.06.2025. The same are taken on record. Copy of the same has been supplied to learned counsel for the petitioner.
In view of the aforesaid, let the case of the petitioner filed for grant of permission under Section 118 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972, in terms of judgment dated 11.01.2024 be positively decided by the respondents on or before the next date of hearing.
List on 07.07.2025.
It is made clear that in case the case is not decided on or before the next date of hearing, Principal Secretary (Revenue) to the Government of Himachal Pradesh, shall personally remain present in the Court.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Tek Chand vs. National Highway Authority of India and another .
Arbitration Case No.141 of 2025 16.06.2025 Present: Mr. Jia Lal, Advocate, vice Mr. G. R. Palsra, Advocate, for the petitioner.
Ms. Shreya Chauhan, Advocate, for respondent No.1.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.2/State.
Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Bal Krishan (since deceased) through LRs. and others vs. Kehar Singh and others CMP(M) No.127 of 2025 in RSA No.173 of 2014 .
16.06.2025 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the applicants/appellants.
Mr. Dheeraj K. Vashista, Advocate, for respondents No.3, 4 and 5(a) to 5(c).
Amended memo be filed within two weeks. List thereafter.
June 16, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jaya Nand Sharma vs. Basant Lal Rajta RSA No.281 of 2023 a/w CMP(M) No.1132 of 2024 .
16.06.2025 Present: Mr. Anirudh Sharma, Advocate, for the appellant.
Mr. Y.P. Sood, Advocate, for the respondent.
CMP No.6406 of 2025Reply, if any, be filed by the non-applicants within four weeks. List thereafter.
r ( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jaya Nand Sharma vs. Basant Lal Rajta CMP(M) No.1132 of 2024 .
16.06.2025 Present: Mr. Anirudh Sharma, Advocate, for the applicant/appellant.
Mr. Y.P. Sood, Advocate, for the respondent.
Reply, if any, be filed within four weeks. List thereafter.
June 16, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Collector, Land Acquisition HPPWD and another vs. Santu CMP(M) No.771 of 2024 .
16.06.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
Sole respondent is stated to have expired.
Steps for the service of proposed LRs.No.1(a) to 1(d) are stated to have been taken. Let notice be issued to the said legal heirs, returnable within four weeks.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Ram Saran vs. National Highway Authority of India and others Civil Suit No.56 of 2024 .
16.06.2025 Present: Mr. Pranshul Sharma, Advocate, for the plaintiff.
Ms. Shreya Chauhan, Advocate, for defendant No.1.
OMP No.1077 of 2024Further time prayed to file reply. Let the needful be done r to within a week. List thereafter.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Saroj Mohan vs. Sanjeev Soni and others Civil Suit No.4 of 2024 .
16.06.2025 Present: Mr. Ajeet Pal Singh, Advocate, for the plaintiff.
Mr. Subhash Chander, Advocate, for defendants No.1 to 4.
Defendant No.8 is unserved.
Mr. Mukul Sood, Advocate, for defendant No.10.
Defendants No.5, 6, 7, and 9 are already ex parte vide order dated 29.04.2024.
Further time prayed in terms of order dated 04.04.2025.
Let the needful be done on or before the next date of hearing.
List after three weeks.
An application filed under Section 5 Rule 17 of the Civil Procedure Code for effecting service on defendant No.8 by way of substituted mode has been dismissed on 11.07.2024.
Therefore, defendant No.8 is still un-served. The factum of representation of the said defendant No.8 before the Mediator shall also be considered on the next date of hearing.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Parma Ram (since deceased) through LRs. vs. Amar Singh and others RSA No.36 of 2023 .
16.06.2025 Present: Mr. Tek Chand, Advocate, for the appellants.
Mr. Ashok Kumar Verma, Advocate, for respondent No.1.
None for respondents No.4(a), 4(d), 22, 25 and 59.
Respondents No.8, 10, 17, 18, 36, 39, 44(c) and 66 are stated to have expired.
CMP No.13293 of 2025Heard learned counsel for the parties.
No reply is intended to be filed on behalf of respondent No.1. Proforma respondent No.17 had been proceeded against ex parte both by the Trial Court and the First Appellate Court. No written statement has been filed on behalf of proforma respondent No.17. In view thereof, in terms of provisions of Order 22 Rule 4 (4) of the Civil Procedure Code, the present applicants-appellants are exempted from bringing on record the legal heirs of deceased proforma respondent No.17. The application stands disposed of.
RSA No.36 of 2023Learned counsel appearing on behalf of the appellants submits that appropriate applications for deletion of names of respondents No.32, 37, 44(b), 47, 49 and 50 have been filed in the Registry today itself.
If in order, let the same be taken on record. List the matter after two weeks.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Gian Chand and another vs. Bisso (deceased) through LRs. and others CMP(M) No.1371 of 2022 .
16.06.2025 Present: Mr. Digvijay Singh, Advocate, for the applicants.
None for respondents No.1(i) to 1(vi).
Mr. J.P. Sharma, Advocate, for respondents No.2(i) to 2(v).
CMP No.8292 of 2025Further time prayed for filing reply.
done within three weeks. List thereafter.
r Let the needful be
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Kamlesh Kumar and others vs. Trilok Chand and others RSA No.360 of 2022 .
16.06.2025 Present: Mr. Pawanish K. Shukla, Advocate, for the appellants.
Ms. Pooja Bhushari, Advocate, vice Mr. Ram Gopal Thakur, Advocate, for respondent No.1.
Mr. Vijay Singh Bhatia, Advocate, for respondent No.2.
None for respondents No.3 to 6 and 8(i) & 8(ii).
Respondent No.7 ex parte vide order dated 31.07.2024.
An application for correction of the record is pending adjudication before the 1st Appellate Court in terms of order dated 29.08.2024.
As jointly prayed, list the matter after eight weeks.
( Bipin C. Negi )
June 16, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
HP State Agriculture Marketing Board and another vs. Arun Kumar Thakur .
Arbitration Case Nos.50 and 51 of 2016 06.06.2025 Present: Ms. Kamlesh Kumari, Advocate, vice Mr. H.S. Rana, Advocate, for the petitioner(s), in both the petitions.
Mr. Suneet Goel, Senior Advocate with Mr. Vivek Negi, Advocate, for the respondent(s), in both the petitions.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Rameshwaru Devi vs. Ganga Ram
RSA No.49 of 2025
.
06.06.2025 Present: Mr. Ajay Kumar Dhiman, Advocate, for the appellant.
Mr. Mohit Thakur, Advocate, for the respondent.
RSA No.49 of 2025Mr. Mohit Thakur, learned counsel has filed memo of appearance on behalf of the appellants. He seeks time to file power of attorney.
Let the needful be done within four weeks. List thereafter.
CMP No.4533 of 2025Reply, if any, on or before the next date of hearing.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Mohinder Singh vs. Bagga Singh and others CMPMO No.763 of 2024 .
06.06.2025 Present: Mr. Ajay Kumar, Advocate, vice Mr. Sunny Modgill, Advocate, for the petitioner.
At the request of learned vice counsel appearing on behalf of the petitioner, list after four weeks. It is made clear that mere pendency of this petition shall not preclude the trial Court to proceed further in the matter.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Principal Secretary Revenue and others vs. Prakash and others RSA No.253 of 2024 .
06.06.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Malay Kaushal, Advocate, for respondents No.1 to 4.
Learned counsel appearing on behalf of the parties submit that similar matter listed before the Apex Court is coming up for hearing on 25.07.2025.
In view thereof, list the matter in the third week of August, 2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Joni and another vs. Anokhi Ram and another CMPMO No.156 of 2024 .
06.06.2025 Present: Mr. Rakesh Thakur, Advocate, vice Mr. H.R. Jhingta, Advocate, for the petitioners.
Mr. Dinesh Kumar Sharma, Advocate, for respondent No.1.
None for respondent No.2.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration on 30.06.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Joni and another vs. Anokhi Ram and another CMPMO No.156 of 2024 .
06.06.2025 Present: Mr. Rakesh Thakur, Advocate, vice Mr. H.R. Jhingta, Advocate, for the petitioners.
Mr. Dinesh Kumar Sharma, Advocate, for respondent No.1.
None for respondent No.2.
same.
Record stands received.
Learned counsel for the parties intend to go through the List for consideration on 30.06.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Gurbachan Lal and others vs. LAC and another a/w connected matters Civil Revision No.46 of 2024 a/w Civil Revision Nos.35 .
& 36 of 2024 06.06.2025 Present: Mr. Atharv Sharma, Advocate, for the petitioner(s), in all the petitions.
Mr. Rajinder Thakur, Central Government Counsel, for the respondents/Union of India.
As jointly prayed, list after eight weeks.
r ( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
State of HP and others vs. Mahantu Ram and others a/w connected matters RSA No.18 of 2024 a/w RSA No.28, 30, 36, 62, 67, 71 & .
72 of 2025 06.06.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State, in all the appeals.
Mr. Abhishek Thakur & Mr. Rohal Thakur, Advocates, vice Mr. Maan Singh and Mr. Vivek Chandel, Advocates, for respective respondents.
Learned counsel appearing on behalf of the parties submit that similar matter listed before the Apex Court is coming up for hearing on 25.07.2025.
In view thereof, list the matter in the third week of August, 2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Mamta Sharma vs. Akshay Sharma
CMPMO No.690 of 2023
.
06.06.2025 Present: Mr. Akshay Katoch, Advocate, for the petitioner.
Mr. Ashish Verma, Advocate, for the respondent.
At the request of learned counsel appearing on behalf of the petitioner, matter is adjourned.
List on 21.06.2025.
June 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Rup Lal vs. Dillan Devi and others RSA No.113 of 2023 .
06.06.2025 Present: Ms. Shwetima Dogra, Advocate, vice Mr. Vinod Kumar Gupta, Advocate, for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the respondents.
At the request of learned vice counsel appearing on behalf of the appellant, matter is adjourned.
List on 10.07.2025.
June 06, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jagdish Kumar vs. Sub Divisional Officer and others CMPMO No.581 of 2022 .
06.06.2025 Present: Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Ms. Shreya Chauhan, Advocate, for respondent No.2.
Ms. Shruti Dubey, Advocate, vice Mr. B.S. Thakur, Advocate, for respondent No.3.
At the request of learned vice counsel appearing on behalf of respondent No.3, matter is adjourned.
List on 25.06.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Rajeev Sharma vs. Ram Devi and others CR No.13 of 2021 .
06.06.2025 Present: Mr. Ashish Verma, Advocate, vice Mr. B.S. Attri, Advocate, for the petitioner.
None for respondents No.1, 2(a) to 2(c), 4 & 5.
Respondent No.3 proceeded against ex parte vide order dated 12.08.2021.
Ms. Tanu Sharma, Advocate, as Court Guardian, for respondents No.6 & 7.
r to In pursuance to previous order, learned counsel appearing on behalf of the respondent/landlord submits that no locks have been put on the gate, thereby denying access to the petitioner/ tenant to the tenanted premises in the case at hand. He further submits that no scrap has also been kept in the toilet.
Learned counsel appearing on behalf of the petitioner/ tenant vehemently opposes the same and submits that he shall be placing on record the photographs demonstrating the locks put on the gate, whereby access has been denied to him and also photographs of the toilet depicting the scrap thereby making the same unfit for use.
List on 10.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Shekhar Indu and another vs. Kishori Lal (deceased) through LRs.
CMPMO No.298 of 2019.
06.06.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Pal Singh Jaswal, Advocate, for respondents No.1(iv) to 1(vi).
Learned counsel for the petitioner submits that an appropriate application for bringing on record the legal heir of deceased respondent No.1(iv) has been filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jaskaranpreet Singh vs. State of HP and another Cr.MP(M) No.1310 of 2025 .
06.06.2025 Present: Mr. Sunny Rawat, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent-
State. He prays for and is granted four week's time to file status report.
List on 02.07.2025.
Heard. In the interim, it is ordered that in the event of arrest of the petitioner in connection with FIR No.96/2024 dated 28.08.2024, under Sections 310(2), 310(5), 126(2), 351(3) & 238 of BNS, registered at Police Station, Haroli, District Una, H.P., he shall be released on bail, subject to his furnishing personal bond to the tune of Rs. 25,000/- (Rupees twenty five thousand), with one surety in the like amount, to the satisfaction of the Investigating Officer, subject to the following conditions:-
"1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.
3. That he shall not tamper with the prosecution evidence nor he will try to win over the prosecution witnesses in any manner.
4. That he shall not leave India without prior permission of the Court.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Jaskaranpreet Singh vs. State of HP and another Cr.MP(M) No.1309 of 2025 .
06.06.2025 Present: Mr. Sunny Rawat, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent-
State. He prays for and is granted four week's time to file status report.
List on 02.07.2025.
Heard. In the interim, it is ordered that i10n the event of arrest of the petitioner in connection with FIR No.251 of 2024 dated 26.08.2024, under Sections 304, 62, 115(2) & 3(5) of BNS, registered at Police Station, Una Sadar, District Una, H.P., he shall be released on bail, subject to his furnishing personal bond to the tune of Rs. 25,000/- (Rupees twenty five thousand), with one surety in the like amount, to the satisfaction of the Investigating Officer, subject to the following conditions:-
"1. That the petitioner will join investigation of case as and when called for by the Investigating Officer, in accordance with law.
2. That he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.
3. That he shall not tamper with the prosecution evidence nor he will try to win over the prosecution witnesses in any manner.
4. That he shall not leave India without prior permission of the Court.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
M/s Naziveedu Seeds Limited vs. Jai Singh (deceased ) thorough LRs. and others CMP No.12826 of 2025 in RFA No.353 .
of 2017 06.06.2025 Present: None for the non-applicant/ appellant.
Mr. Ashwani Negi, Advocate, for the applicant/respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.CMP No.12826 of 2025
On taking steps within a week, issue notice to the non-
applicants/appellants, returnable within four weeks.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
NPTC Limited Kol Dam vs. Bangali Ram (deceased) through LRs., namely Shyam Lal and others RFA No.13 of 2014 .
06.06.2025 Present: Mr. K.B. Khajuria, Advocate, for the appellant.
Ms. Rajni Gandhi, Advocate, vice Mr. Rajiv Rai, Advocate, for respondents No.1(a) to 1(m) and 2 to 7.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.8 & 9/State.CMP No.12818 of 2025
r to No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants, as is being sought in the application.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court on 21.11.2022. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their shares. The amount be remitted to the bank accounts, details whereof, have been given in Paragraph-3 of the application, subject to proper verification. The application stands disposed of.
CMP Nos.12819 & 12820 of 2025 Allowed and the applicants are exempted from filing translated copies of the documents, in question, annexed with the accompanying applications, at this stage, subject to filing of the ::: Downloaded on - 23/07/2025 21:27:33 :::CIS same within seven days, as and when directed to do so. The applications stand disposed of.
.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
M.C. Shimla vs. Mahesh Sood (deceased) through LRs.RSA No.106 of 2009
.
06.06.2025 Present: Mr. Mukul Sood, Advocate, for the appellant.
Mr. Rohit Advocate, vice Mr. Sumit Sood, Advocate, for respondents No.1(a) and 1(b).CMP No.12612 of 2025
For the reasons stated in the application, early hearing of RSA No.106 of 2009 r to the appeal is allowed. The application stands disposed of.
List for hearing in the 4th week of July, 2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Kehar Singh (deceased) thorough LRs. vs. Ramesh Chand and another .RSA No.443 of 2014
06.06.2025 Present: Mr. M.L. Sharma, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Pal Singh Jaswal, Advocate, for the respondents.CMP No.12480 of 2025
For the reasons stated in the application, early hearing of the appeal is allowed. The application stands disposed of.RSA No.443 of 2014
List for hearing in the 1st week of August, 2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Suresh Kumar vs. State of HP
Cr.MP(M) No.1006 of 2025
.
06.06.2025 Present: Mr. Vikrant Thakur, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
ASI Chaman Lal, Police Station, Banjar, District Kullu, Himachal Pradesh, is present along-with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 28.06.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Puneet Kumar vs. Narinder Kumar and another CMP(M) No.855 of 2025 .
06.06.2025 Present: Mr. Naveen K. Bhardwaj, Advocate, for the applicant/appellant.
On taking steps within a week, issue notice to the respondents returnable within four weeks.
June 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:33 :::CIS
Mahender Singh vs. HRTC and another Execution Petition No.667 of 2025 .
06.06.2025 Present: Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Rahul Thakur, Advocate, for the respondents.
Notice. Mr. Rahul Thakur, learned counsel, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rakesh Kumar vs. HRTC and another Execution Petition No.665 of 2025 .
06.06.2025 Present: Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Rahul Thakur, Advocate, for the respondents.
Notice. Mr. Rahul Thakur, learned counsel, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Raveesh Ninta and another vs. State of HP and another Execution Petition No.587 of 2025 .
06.06.2025 Present: Mr. Yogesh Kumar Chandel, Advocate, for the petitioners.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
Notice. Mr. R.P. Singh, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 09.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Des Raj vs. The Himachal Pradesh Toursim Development Corporation Ltd.
Execution Petition No.213 of 2025 .
06.06.2025 Present: Mr. O.P. Goel, Advocate, for the petitioner.
Mr. Shivank Singh Panta, Advocate, for the respondent.
Notice. Mr. Shivank Singh Panta, Advocate, appears and waives service of notice on behalf of the respondent and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 09.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Yugal Kishore vs. Jiwan Lal
CMP(M) No.2133 of 2024
.
06.06.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Pal Singh Jaswal, Advocate, for the applicant-appellant.
Mr. Parav Sharma, Advocate, for the respondent.
Learned counsel appearing on behalf of the respondent, on instructions, submits that mediation in the case at hand is not possible.
In view thereof, list the matter for consideration after four weeks. Pleadings be completed in the meanwhile.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Lundermani (deceased) & others vs. Dharam Chand and others CMP(M) No.2083 of 2024 .
06.06.2025 Present: Mr. G.R. Palsra, Advocate, for the applicants.
Mr. Digvijay Singh, Advocate for the non-applicants.
Further time prayed to file rejoinder. Let the needful be done within three weeks. List thereafter.
June 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Shiv Dayal and another vs. Kanshi Ram and others CMP(M) No.1867/2024 a/w CMP(M) No.2115/2024 in .RSA No.105 of 2012
06.06.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Vijay Chaudhary, Advocate, for the applicants.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.1 to 5.CMP(M) No.2115 of 2024
is not on record.
r to Rejoinder is stated to have been filed. However, the same Registry to trace the rejoinder so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 07.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rangil Ram vs. State of HP
Cr.MP No.1454 of 2024 in Cr.MP(M) No.141 of 2024 .
06.06.2025 Present: Mr. Devender K. Sharma, Advocate, for the non-applicant/ petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Ms. Chetna Thapar, Advocate, vice Ms. Chetna Thakur, Advocate, for the complainant.
Learned vice counsel appearing on behalf of the applicant/complainant prays for an adjournment on account of non-availability of the original counsel. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
LAC, HPPWD Mandi and others vs. Duni Chand and others RFA No.45 of 2024 .
06.06.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. G.R. Palsra, Advocate, for the respondents.CMP No.12958 of 2025
For the reasons stated in the application, the same is allowed. The applicants-appellants are permitted to deposit the awarded amount within a period of two weeks from today. The application stands disposed of.RFA No.45 of 2024
List after two weeks.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Union of India vs. Bantu Devi and another CMP(M) No.1228 of 2023 & CMP No.13056 of 2023 in RFA No.311 of 2007 .
06.06.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/Union of India.
Mr. Devender K. Sharma, Advocate, vice Mr. Maan Singh, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned vice counsel appearing on behalf of respondent No.1, list the matter after two weeks.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Om Parkash vs. HRTC and another
Execution Petition No.558 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Amar Singh vs. HRTC and another
Execution Petition No.518 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Amar Singh vs. HRTC and another
Execution Petition No.555 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Sunil Kumar vs. HRTC and another
Execution Petition No.546 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Joginder Singh vs. HRTC and another Execution Petition No.530 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Sunil Kumar vs. HRTC and another
Execution Petition No.526 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Roshan Lal vs. HRTC and another
Execution Petition No.527 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Bhuree Lal vs. HRTC and another
Execution Petition No.525 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Suraj Parkesh vs. HRTC and another Execution Petition No.524 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Sandeep Kumar vs. HRTC and another Execution Petition No.522 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Raj Kumar vs. HRTC and another
Execution Petition No.520 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Gian Chand vs. HRTC and another
Execution Petition No.519 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Amar Singh vs. HRTC and another
Execution Petition No.508 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Devender Kumar vs. HRTC and another Execution Petition No.507 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Mast Ram vs. HRTC and another
Execution Petition No.501 of 2025 .
06.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 17.07.2025.
( Bipin C. Negi )
June 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Vijay Ram Sharma (deceased) through LRs. vs. Anil Kumar Sharma and others CMP(M) No.1202 of 2024 in CMP(M) No.1420 of 2022 .
05.06.2025 Present: None for the applicants/appellants.
Applicants/appellants No.1(a) is stated to have expired.
Mr. Shivam Sharma, Advocate, for respondents No.1 to 3.
Learned counsel appearing on behalf of respondents No.1 to 3 submits that appellant No.1(a) has died.
Let consequential steps for bringing on record the legal heirs of deceased appellant No.1(a) be taken within four weeks.
List thereafter.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Duni Chand vs. Tara Chand
RSA No.177 of 2024
.
05.06.2025 Present: Mr. Aditya Kaushal, Advocate, for the appellant.
Mr. Vijay Chaudhary, Advocate, for the respondent.
CMP No.11186 & 11188 of 2024 Learned counsel appearing on behalf of the appellant submits that rejoinder stands filed. However, the same is not on record. r Registry to trace the rejoinder so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Prince vs. State of Himachal Pradesh Cr.MP(M) No.749 of 2025 .
05.06.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
HC Ashwani Kumar No.20, Women Police Station, Una, District Una, Himachal Pradesh, is present along-with record.
28.06.2025.
r to At the request of learned counsel for the petitioner, list on ( Bipin C. Negi ) June 05, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:34 :::CIS Raghav Kuthiala and another vs. Sarita Bhateja and others Civil Suit No.32 of 2024 .
05.06.2025 Present: Mr. Ashok Sood, Senior Advocate with Mr. Rajat, Advocate, for the plaintiffs.
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for defendant No.1.
Mr. Dibender Ghosh, Advocate, for respondents No.2 to 6.
completed.
r to OMP No.393 of 2024 and OMP Nos.28 & 37 of 2025 List on 03.07.2025. In the meanwhile, pleadings be ( Bipin C. Negi ) June 05, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:34 :::CIS Union of India vs. Ses Ram and another CMP(M) No.1230 of 2023 in CMP No.13060 of 2023 .
05.06.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/appellant.
Respondent No.1 is stated to have expired.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Learned Senior Panel Counsel, for the applicant submits that he intends to place on record judgment passed by the Apex Court in certain other connected matters which were taken up till the Apex Court.
As prayed, list after four weeks. In the meanwhile, amended memo of parties be also filed.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Mohammad Mustafa vs. Akbar Ali and others CMP(M) No.1539 of 2023 .
05.06.2025 Present: Ms. Kusum Chaudhary, Advocate, for the applicant/appellant.
Mr. Umesh Kanwar, Advocate, for respondents No.1 to 5, 7, 9, 21, 23 to 25.CMP(M) No.1539 of 2023
No reply is intended to be filed on behalf of the non-
applicants.
Heard counsel for the parties. Perused the pleadings. For the sufficient reasons and cause shown in the application, delay of 15 day in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 It be registered.
As prayed, list for admission after four weeks.
CMP No.______of 2025 It be registered.
Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Harbhaj vs. Duni Chand and others CMP(M) No.1064 of 2023 .
05.06.2025 Present: Mr. Ruchirangad Singh, Advocate, vice Mr. Rakesh Kumar Sharma, Advocate, for the applicant/appellant.
Mr. Arun Kumar, Advocate, vice Mr. Ajay Chandel, Advocate, for respondents No.1 and 2.
None for respondents No.6 to 9.CMP(M) No.1064 of 2023
No reply is intended to be filed on behalf of the non-
applicants. r Heard counsel for the parties. Perused the pleadings. For the sufficient reasons and cause shown in the application, delay of 01 day in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 It be registered.
As prayed, list for admission after four weeks.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Madhu Bala vs. Kumari Megha and another CMPMO No.342 of 2023 .
05.06.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Kanwar Bhupinder Singh, Advocate, for the respondents.
Further time prayed to comply with order dated 05.05.2025.
Let the needful be done on or before the next date of r to hearing. List on 25.06.2025.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Inder Singh vs. HRTC and others
RFA No.33 of 2023
.
05.06.2025 Present: Mr. Rohit, Advocate, vice Mr. Davinder Chauhan Jaita, Advocate, for the appellant/applicant in CMP No.4798 of 2025.
Mr. Ajay Kumar Chauhan, Advocate, for respondents No.1 and 2.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.3/State.CMP No.4798 of 2025
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection if in case, 50% of the amount lying deposited in this Registry of this Court along-
with proportionate interest accrued thereupon, is released in favour of the applicant, as is being sought in the application.
In furtherance of order dated 20.05.2025, the Registry of this Court, on inquiry from the Land Acquisition Collector-cum-
Sub Divisional Magistrate, Rohru, District Shimla, Himachal Pradesh, has ascertained that an amount of Rs.71,88,328/-, which stands deposited in RFA No.74 of 2020, includes an amount of Rs.13,06,638/-, which was awarded in Land Reference No.5-R/4 of 2015/14, out of which, RFA No.33 of 2023 (present appeal) has arisen.
In view of the aforesaid and for the reasons stated in the present application, 50% of the compensation amount awarded in Land Reference No.5-R/4 of 2015/14, deposited in RFA No.74 of 2020, along-with proportionate interest accrued thereupon, is released in favour of the applicant. The amount be remitted in the bank account of the applicant, details whereof, have been ::: Downloaded on - 23/07/2025 21:27:34 :::CIS given in Paragraph-7 of the application, subject to proper .
verification. The application stands disposed of.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Punit Kumar vs. Sanjay Kaushal and others a/w connected matter RSA No.62 of 2014 a/w RSA No.4240 of 2023 .
05.06.2025 Present: Mr. Anubhav Chopra, Advocate, for the appellants, in both the appeals.
Mr. Navlesh Verma, Advocate, for respondent No.1, in RSA No.62 of 2014.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for LRs. No.2(a) to 2(c), in RSA No.62 of 2014 and for LRs. No.1(a) to 1(c) in RSA No.4240 of 2023.
Mr. Anubhav Chopra, learned counsel has filed memo of appearance on behalf of the appellants. He seeks time to file power of attorney.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Kuldeep Singh and others vs. Harbans Lal (since deceased) through LRs. and others RSA No.4158 of 2013 .
05.06.2025 Present: Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for all the appellants, except appellant No.2, who is stated to have expired and for the applicants in CMP No.12399 of 2025.
Mr. V.S. Rathour, Advocate, for respondents No.1(a) to 1(e).
None for proposed LRs. No.2(a) to 2(f).CMP No.12399 of 2025
Vide order dated 06.11.2024, passed in CMP(M) No.701 of 2023, LRs. of appellant No.2 had been ordered to be brought on record. However, from perusal of the application (CMP(M) No.701 of 2023), specifically Paragraph-3 thereof, it is evident that the legal heirs of appellant No.2 had shown their reluctance and unwillingness to join as legal heirs of deceased appellant No.2. Therefore, in the said application, it had been prayed that the legal heirs of appellant No.2 be transposed as proforma respondents.
In view of the aforesaid, legal heirs of deceased appellant No.2 are permitted to be arrayed as proforma respondents.
Let amended memo of parties be filed within one week from today. Application stands disposed of.RSA No.4158 of 2013
On taking steps within a week, issue notice to the newly added proforma respondents, returnable within four weeks. List thereafter.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Roshan Lal (since deceased) through LRs. vs. Birbal and others RSA No.337 of 2012 .
05.06.2025 Present: Ms. Gayatri, Advocate, vice Mr. Jagdish Thakur, Advocate, for the appellants.
Mr. Surya Chauhan, Advocate, for respondents No.1 to 11.
Further time prayed to file fresh power of attorney on behalf of respondents No.2 to 11.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Shiv Charan Singh (since deceased) through LRs. and others vs. State of HP and others CMPMO No.295 of 2025 .
05.06.2025 Present: Mr. Rajinder Kumar Sharma and Mr. Jai Ram Sharma, Advocates, for the petitioners.
At the request of learned counsel appearing on behalf of the petitioners, list on 18.06.2025.
June 05, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Anita Gandotra and another vs. Rajrani Puri and others RSA No.113 of 2025 .
05.06.2025 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellants.
Mr. Vivek Sharma, Advocate, for respondent No.5.
At the request of learned counsel appearing on behalf of the appellants, list on 19.06.2025.
r ( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Suresh Kumar vs. Ramesh Chand and others CMPMO No.277 of 2025 .
05.06.2025 Present: Mr. Mukesh Sharma, Advocate, vice Mr. Rajiv Rai, Advocate, for the petitioner.
Learned counsel appearing on behalf of the petitioner submits that in pursuance to the compromise entered into inter the parties, on 23.01.2019, petitioner is ready and willing to remove the blockage from the path in question.
Let an affidavit in this regard, after removal of the blockage, be filed by the petitioner.
List on 16.06.2025. No notices, at this stage, are issued to the respondents.
( Bipin C. Negi )
June 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Asa Nand & Sons and others vs. Arvind Kumar Sood a/w connected matters Civil Revision No.52 of 2018 a/w Civil Revision No.63, .
120 and 137 of 2018 04.06.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the petitioners in CR Nos.52 & 63 of 2018 and for the respondents in CR Nos.120 and 137 of 2018.
Mr. Vipin Pandit, Advocate, for the respondents in CR Nos.52 & 63 of 2018 and for the petitioners in CR Nos.120 and 137 of 2018.
At the joint request of learned counsel for the parties, list on 23.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Asa Nand & Sons and others vs. Arvind Kumar Sood a/w connected matters Civil Revision No.52 of 2018 a/w Civil Revision No.63, .
120 and 137 of 2018 04.06.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the petitioners in CR Nos.52 & 63 of 2018 and for the respondents in CR Nos.120 and 137 of 2018.
Mr. Vipin Pandit, Advocate, for the respondents in CR Nos.52 & 63 of 2018 and for the petitioners in CR Nos.120 and 137 of 2018.
At the joint request of learned counsel for the parties, list on 23.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Raj Kumari and another vs. Bimla Devi and others CMPMO No.299 of 2017 .
04.06.2025 Present: Mr. Mohit Thakur, Advocate, for the petitioners.
Mr. H.R. Jhingta, Advocate, for respondents No.12 to 17.
Respondents No.9 and 10 are stated to have expired.
At the request of learned counsel for the petitioners, list on 01.07.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Madan Lal and others vs. Kalawati Civil Revision No.73 of 2022 .
04.06.2025 Present: Mr. Somesh Sharma, Advocate, vice Mr. Karun Negi, Advocate, for the petitioners.
Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the respondent.
Learned counsel appearing on behalf of the petitioners seeks time to comply with order dated 28.03.2025.
Let the needful be done on or before the next date of hearing. List on 20.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Harnam Singh and others vs. State of HP and others RFA No.32 of 2020 .
04.06.2025 Present: Mr. Kunal Thakur, Advocate, vice Mr. Ajay Chauhan, Advocate, for appellants No.1 to 6.
Ms. Shalini Thakur, Advocate, for the proposed LRs. Of deceased appellant No.7, who is stated to have expired.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Shashi Shirshoo, Advocate, for respondents No.2 & 3.CMP No.12580 of 2025
Reply, if any, be filed on behalf of the non-applicants within a period of four weeks. List thereafter.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
The Renukaji Dam Project and another vs. Kalyan Singh and others CMP No.10183 of 2025 in RFA No.137 of 2018 .
04.06.2025 Present: Mr. Yashveer Singh Rathore, Advocate, vice Mr. Vivek Negi, Advocate, for the appellants.
Mr. Vaibhav Kanwar, Advocate, for respondents No.1 to 12, 16, 17, 19 to 21/applicants.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Respondent No.13 already ex parte.CMP No.10183 of 2025
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants, as is being sought in the application.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court on 09.12.2019. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants/respondents No.2 to 9, 10 to 13, 16, 17, 20 & 21, in terms of their shares, detailed in Paragraph-3 of the application. The amount be remitted to the bank accounts, details whereof, have been given in Paragraph-4 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Yogesh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.956 of 2025 .
04.06.2025 Present: Mr. Sangram Singh Chandel, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Yash Pal Singh, Police Station, Sadar Solan, District Solan, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
From perusal of the status report, it is evident that in all there are 16 witnesses to be examined, out of which, one has been examined. For recording of the remaining evidence, the case is now fixed from 02.07.2025 to 08.07.2025. The entire evidence is to be recorded during the said period.
In view thereof, list the present petition for consideration on 09.07.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rakesh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.821 of 2025 .
04.06.2025 Present: Mr. Vipin Pandit and Mr. Parikshit Sharma, Advocates, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Ms. Suchitra Sen, Advocate, for the complainant.
ASI Rajeev Kumar, I/O Police Station, Baddi, District Solan, Himachal Pradesh, is present along with record.
At the request of learned counsel for the petitioner, list for consideration on 28.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rakesh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.803 of 2025 .
04.06.2025 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
SI Yash Pal Singh, Police Station, Sadar Solan, District Solan, Himachal Pradesh, is present along with record.
At the request of learned counsel for the petitioner, list for consideration on 20.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Yuvraj Kumar vs. State of Himachal Pradesh Cr.MP(M) No.599 of 2025 .
04.06.2025 Present: Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Mahinder Singh, WPS, Baddi, District Solan, Himachal Pradesh, is present along with record.
25.06.2025.
r to The case before the trial Court is fixed for recording of evidence on 11.06.2025. In view thereof, list the matter on ( Bipin C. Negi ) June 04, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:34 :::CIS M/s Sri Sai Electronics vs. State Bank of India and another RSA No.63 of 2025 .
04.06.2025 Present: Mr. Ashok Kumar Thakur, Advocate, for the appellant.
Steps for the service of respondents be positively taken within three days. On taking such steps, issue notice to the respondents, returnable within four weeks.
June 04, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Sanjay Pardesi vs. Kripa Ram and another Civil Suit No.21 of 2025 .
04.06.2025 Present: Ms. Chehak Khurana, Advocate, for the plaintiff.
Mr. Ashwani Kondal, Advocate for the defendants.Civil Suit No.21 of 2025
Written statement, as prayed, be filed within a period of four weeks. List thereafter.OMP No.432 of 2025
Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Daulat Ram vs. HRTC and another
Execution Petition No.556 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Nar Singh vs. HRTC and another
Execution Petition No.550 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rajesh Pal vs. HRTC and another
Execution Petition No.549 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Vinay Kumar vs. HRTC and another
Execution Petition No.548 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Sanjay Kumar vs. HRTC and another Execution Petition No.547 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Girdhari Lal vs. HRTC and another Execution Petition No.545 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Nilam Dass vs. HRTC and another
Execution Petition No.544 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Raj Kumar vs. HRTC and another
Execution Petition No.542 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Parkash Kumar vs. HRTC and another Execution Petition No.541 of 2025 .
04.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Ranvir Chand Katoch vs. State of HP and others RSA No.261 of 2023 .
03.06.2025 Present: Mr. Dushyant Dadwal, Advocate, for the appellant.
Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 to 4/State.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh Bisht, Advocate, for respondents No.6 to 11.
None for respondent No.5.CMP No.17176 of 2023
Rejoinder is stated to have been filed. However, the same are not on record. Learned counsel for the respondents submit that they have received the copy of the same.
Registry to trace the rejoinder so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 24.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Kashmir Singh vs. State of HP and others CMPMO No.190 of 2023 .
03.06.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 and 2.
Mr. Malay Kaushal, Advocate, for respondent No.3.
At the request of learned counsel for the petitioner, in order to enable him to have instructions in the matter, list on 18.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Savitri Devi vs. Sharif Mohammad CMPMO No.555 of 2022 .
03.06.2025 Present: Mr. Munish Kumar, Advocate, vice Mr. Yuyutsu Singh Thakur, Advocate, for the petitioner.
Mr. Surinder Saklani, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty. He seeks an adjournment. Prayer allowed.
List for consideration after four weeks.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Jagiri Lal vs. Om Prakash and another Civil Revision No.74 of 2021 .
03.06.2025 Present: Mr. Amrick Singh, Advocate, vice Mr. B.R. Kashyap, Advocate, for the petitioner.
Mr. Abhinav Purohit, Advocate, vice Mr. Piyush Dhanotia, Advocate, for the respondents.
Mr. Abhinav Purohit, learned vice counsel appearing on behalf of the respondents submits that power of attorney on behalf of the respondents stands filed.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Ram Singh and another vs. Labh Singh and others CMPMO No.21 of 2021 .
03.06.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioners.
Mr. Ajay Chandel, Advocate, for the respondents.
At the request of learned counsel for the petitioners, list after three weeks.
June 03, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Jubli Ram vs. State of HP
RSA No.4 of 2020
.
03.06.2025 Present: Mr. Ravinder Singh, Advocate, vice Mr. Vinay Sharma, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the appellant submits that the appellant has lost the brief and seeks time to reconstruct the same.
In view thereof, list the matter on 26.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Shamsher Masih vs. Menu Parkash
CMPMO No.465 of 2019
.
03.06.2025 Present: Mr. Aman Sood, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondent.
Learned counsel for the petitioner seeks time to place on record order passed by the trial Court prior to 24.04.2017, where from, it is evident that affidavits filed on behalf of PW-5, PW-6 & PW-7 (examination-in-chief), had been furnished to the present respondent, a date prior to 24.04.2017 and have been placed on record on the Court file, a date prior to 24.04.2017.
List on 26.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Chander Bhan vs. HRTC and another Execution Petition No.535 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Som Dutt vs. HRTC and another
Execution Petition No.534 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Joginder Singh vs. HRTC and another Execution Petition No.533 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Vipan Kumar vs. HRTC and another
Execution Petition No.532 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Raj Kumar vs. HRTC and another
Execution Petition No.540 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Sunil Kalta vs. HRTC and another
Execution Petition No.539 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Om Parkash vs. HRTC and another
Execution Petition No.538 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Naginder Singh vs. HRTC and another Execution Petition No.529 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rajesh Singh vs. HRTC and another Execution Petition No.528 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rakesh Kumar vs. HRTC and another Execution Petition No.523 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Jagat Kishore vs. HRTC and another Execution Petition No.504 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Dinesh Verma vs. HRTC and another Execution Petition No.537 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Vijay Kumar vs. HRTC and another
Execution Petition No.536 of 2025 .
03.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Parkash Chand Bhardwaj and another vs. The Kangra Central Cooperative Bank Limited .CMPMO No.122 of 2021
02.06.2025 Present: Mr. Parv Sharma and Mr. Shekhar Badola, Advocates, for the petitioner.
Mr. Rakesh Kumar Thakur, Advocate, for the respondent.
At the request of learned counsel for the respondent, in 19.06.2025.
r to order to enable him to prepare the case at hand, list on ( Bipin C. Negi ) June 02, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:34 :::CIS Parkash Chand Bhardwaj and another vs. The Kangra Central Cooperative Bank Limited .RSA No.79 of 2025
02.06.2025 Present: Mr. Parv Sharma and Mr. Shekhar Badola, Advocates, for the petitioner.
Mr. Rakesh Kumar Thakur, Advocate, for the respondent.
At the request of learned counsel for the respondent, in 19.06.2025.
r to order to enable him to prepare the case at hand, list on ( Bipin C. Negi ) June 02, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:34 :::CIS The State of HP and others vs. Prem Singh and others RSA No.79 of 2025 .
02.06.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Virender Kumar, Advocate, vice Mr. Vivek Chandel, Advocate, for the respondents.
Learned counsel appearing on behalf of the parties submit that similar matter listed before the Apex Court is coming up for hearing on 25.07.2025.
In view thereof, list the matter in the third week of August, 2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Yusuf vs. Nirmla Devi
RSA No.7 of 2025
.
02.06.2025 Present: Ms. Kusum Chaudhary, Advocate, for the appellant.
Mr. Vinay Thakur, Advocate, for the respondent.
Further time prayed by the counsel for the parties to go through the record. In view thereof, list after six weeks.
June 02, 2025 (KS) to ( Bipin C. Negi ) Judge ::: Downloaded on - 23/07/2025 21:27:34 :::CIS Narender Kumar vs. Nitin Chauhan CMPMO No.682 of 2024 .
02.06.2025 Present: Ms Rinki Kashmiri, Advocate, vice Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
Ms. Sakshi Sharma, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty. She seeks an adjournment. Prayer allowed.
List for consideration on 25.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
State of HP and others vs. Ranjit Singh and others CMPMO No.608 of 2024 .
02.06.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the petitioners/State.
Mr. B.M. Chauhan, Senior Advocate with Ms. Kamakshi Tarlokta, Advocate, for respondents No.2 to 6 and for proposed LRs. of deceased respondent No.1.
CMP(M) Nos.588 & 604 of 2025 Ms. Kamakshi Tarlokta, learned counsel, has put in appearance on behalf of legal heirs of deceased respondent No.1. The non-applicants do not intend to file reply to the present application and have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.1 are brought on record as is being sought in the application (CMP(M) No.588 of 2025).
Respondent No.1 is stated to have expired on 21.02.2023.
The same is evident form the Death Certificate appended along-
with the application (CMP(M) No.588 of 2025). The details of the legal heirs are given in Paragraph-4 of the application (CMP(M) No.588 of 2025).
Since the right to sue inheres/survives in the legal heirs of deceased respondent No.1, detailed in Paragraph-4 of the application (CMP(M) No.588 of 2025), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.604 of 2025), delay in bringing on record the legal heirs of deceased respondent No.1, is condoned and abatement, if any, is set aside.::: Downloaded on - 23/07/2025 21:27:34 :::CIS
The applications stand disposed of. Amended memo of .
parties filed at Page-112 of the paper book is ordered to be taken on record.CMPMO No.608 of 2024
Power of attorney on behalf of the newly added respondents, if not already filed, be filed within six weeks. List thereafter.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Kanshi Ram and others vs. Jaram Singh and others CMPMO No.245 of 2024 .
02.06.2025 Present: Mr. Goldy Kumar, Advocate, for the petitioners.
Mr. R.L. Chaudhary, Advocate, for the respondents.
At the request of learned counsel for the petitioners, list after four weeks.
June 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Dhani Ram (since deceased) through LRs. vs. Prithvipal Singh (since deceased) through LRs.RSA No.34 of 2024
.
02.06.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellants, except appellant No.1(i), who is stated to have expired.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Certified copies of pages-38, 39, 45 to 47 and legible copies of pages-72, 74, 75 & 76 not filed. Let the needful be done within a period of four weeks. List thereafter.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Ashok Kumar vs. Arjun Kalia and others RSA No.97 of 2023 .
02.06.2025 Present: Mr. Sidharth Jalta, Advocate, vice 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 respondent No.3 proceeded against ex parte.
Learned vice counsel appearing on behalf of the appellant submits that the original counsel is unavailable today on account of personal difficulty. He seeks an adjournment. Prayer allowed.
List after six weeks.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
HPPCL and another vs. Rajender Singh and others RFA No.399 of 2018 a/w Cross Objection No.17 of 2019 .
02.06.2025 Present: Mr. Vikas Mishra, Advocate, for the appellants.
Mr. Kunal Thakur, Advocate, for respondents No.1 to 4, 6 to 8, 9(i) to 9(iv) & 10 to 14 and for proposed LRs. of deceased respondent No.5.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.15 & 16/State.CMP(M) No.804 of 2025
Respondent No.5 is stated to have died on 24.09.2020. The said fact is evident from the death certificate appended along with the application. Legal heirs of deceased respondent No.5 are detailed in para 5 of the application and the same are in consonance with the legal heir certificate appended along with the application.
Learned counsel for the respondents correctly points out that insofar as deceased respondent No.5 is concerned, her LRs are already on record as respondents No.1 and 2. In view thereof, present application is allowed and the name of deceased respondent No.5 is ordered to be deleted from the array of parties Fresh amended memo of parties be filed within two weeks. Application stands disposed of.CMP(M) No.805 of 2025
In view of the aforesaid fact that the legal heirs of deceased respondent No.5 already exist on record as respondents No.1 and 2, therefore, the present application has become infructuous.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
HPPCL and another vs. Karam Chand and others RFA No.384 of 2018 a/w Cross Objection No.18 of 2019 02.06.2025 Present: Mr. Shashi Shirshoo, Advocate, for the appellants.
.
Mr. Kunal Thakur, Advocate, for respondents No.1 to 10, 11(a), 11(b), 12, 14 to 16, 19(a) to 19(f), 20, 21(a) to 21(b) and for proposed LRs. of deceased respondent No.13.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.22 & 23/State.CMP(M) No.824 of 2025
Mr. Kunal Thakur, learned counsel, has put in appearance on behalf of legal heirs of deceased respondent No.13. The non-
applicants do not intend to file reply to the present application and have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Respondent No.13-Jagmohan is stated to have died on 22.02.2025.
The same is evident from the Death Certificate appended along with the present application. Deceased respondent No.13 is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.13, details whereof, have been given in Paragraph-3 of the present application, therefore, they are ordered to be brought on record. The application stands disposed of.
Amended memo of parties filed with the present application is ordered to be taken on record.
Power of attorney on behalf of the newly added respondents stands already filed.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
HPPCL and another vs. Karam Chand and others RFA No.384 of 2018 a/w Cross Objection No.18 of 2019 02.06.2025 Present: Mr. Shashi Shirshoo, Advocate, for the appellants.
.
Mr. Kunal Thakur, Advocate, for respondents No.1 to 10, 11(a), 11(b), 12, 14 to 16, 19(a) to 19(f), 20, 21(a) to 21(b) and for proposed LRs. of deceased respondent No.13.
Mr. B.N. Sharma, Additional Advocate General, for respondent2 No.22 & 23/State.CMP(M) No.824 of 2025
Mr. Kunal Thakur, learned counsel, has put in appearance on behalf of legal heirs of deceased respondent No.13. The non-
applicants do not intend to file reply to the present application and have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Respondent No.13-Jagmohan is stated to have died on 22.02.2025.
The same is evident from the Death Certificate appended along with the present application. Deceased respondent No.13 is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.13, details whereof, have been given in Paragraph-3 of the present application, therefore, they are ordered to be brought on record. The application stands disposed of.
Amended memo of parties filed with the present application is ordered to be taken on record.
Power of attorney on behalf of the newly added appellants stands already filed.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Chairman-cum- Managing Director, Power Grid Corporation of India Ltd. and another vs. Tej Ram and another .RFA No.200 of 2018
02.06.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. Sanjeev Kumar Suri, Advocate, for proposed LRs. of deceased respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.CMP No.12365 of 2025
For the reasons stated in the application, delay in re-filing the application (CMP(M) No.833 of 2025) is condoned. The application stands disposed of.CMP(M) No.833 of 2025
Mr. Sanjeev Kumar Suri, learned counsel, has put in appearance on behalf of legal heirs of deceased respondent No.1. The non-applicants do not intend to file reply to the present application and have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Respondent No.1-Tej Ram is stated to have died on 22.11.2020.
The same is evident from the Death Certificate appended along with the present application as Annexure-A. Deceased respondent No.1 is survived by his legal heirs, details whereof, have been given in Paragraph-4 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.1, details whereof, have been given ::: Downloaded on - 23/07/2025 21:27:34 :::CIS .
in Paragraph-4 of the present application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/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.
The application stands disposed of.
Amended memo of parties be filed within a period of two weeks.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Luxmi (deceased) through LRs. and others vs. Rup Devi @ Rupi Devi and others RFA No.301 of 2004 .
02.06.2025 Present: Mr. Karan Singh Kanwar, Advocate, for appellant No.2 and for proposed appellant No.1(b).
Proposed LRs. No.1(a), 1(c), 1(d), 1(f) and 1(g) proceeded against ex parte vide order dated 03.10.2024.
Mr. Abhishek, Advocate, vice Ms. Rachna Kuthiala, Advocate, for respondent No.2(a) to 2(d).
Further two weeks' time prayed for filing correct address for effecting service on LR No.A-1(e).
On taking steps within two weeks, issue notice to the said proposed LR, returnable within four weeks.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Luxmi (deceased) through LRs. and others vs. Rup Devi @ Rupi Devi and others RFA No.301 of 2004 .
02.06.2025 Present: Mr. Karan Singh Kanwar, Advocate, for appellant No.2 and for proposed appellant No.1(b).
Proposed LRs. No.1(a), 1(c), 1(d), 1(f) and 1(g) proceeded against ex parte vide order dated 03.10.2024.
Mr. Abhishek, Advocate, vice Ms. Rachna Kuthiala, Advocate, for respondent No.2(a) to 2(d).
Further two weeks' time prayed for filing correct address for effecting service on LR No.A-1(e).
On taking steps within two weeks, issue notice to the said proposed LR, returnable within four weeks.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Amar Singh vs. State of Himachal Pradesh Cr.MP(M) No.1277 of 2025 .
02.06.2025 Present: Mr. Nand Lal Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
List on 02.07.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Kimti Lal (deceased) through LRs. vs. Suman Sharma and others CMPMO No.273 of 2025 .
02.06.2025 Present: Mr. Mohit Jaitak, Advocate, for the petitioners, through video conferencing.
Mr. Jai Ram Sharma, Advocate, for the respondents.
CMPMO No.273 of 2025 & CMP No.12530 of 2025 Notice. Mr. Jai Ram Sharma, learned counsel, appears and waives service of notice on behalf of respondents.
List on 16.07.2025 In the meanwhile, the petitioners/tenants shall deposit the arrears of use and occupation charges/mesne profit, as have been determined by the first appellate Court, on or before the next date of hearing.
In the meanwhile, power of attorney on behalf of the respondents be also filed.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Mandeep Singh and another vs. Savitri Devi and others RSA No.110 of 2025 .
02.06.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellants.
At the request of learned counsel for the appellants, list after two weeks.
June 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Bhisham Dutt vs. HRTC and another Execution Petition No.521 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rajinder Singh vs. HRTC and another Execution Petition No.517 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Yanoo Ram vs. HRTC and another
Execution Petition No.515 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Vinod Kumar vs. HRTC and another
Execution Petition No.514 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Hoshiar Singh vs. HRTC and another Execution Petition No.512 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Dhana Singh vs. HRTC and another
Execution Petition No.511 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rajinder Kumar vs. HRTC and another Execution Petition No.510 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Kajan Singh vs. HRTC and another
Execution Petition No.509 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Som Prakash vs. HRTC and another
Execution Petition No.508 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Sawaran Singh vs. HRTC and another Execution Petition No.181 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Sat Parkash, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
At the request of learned counsel for the respondents, list on 21.06.2025.
June 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Satin Kumar vs. HRTC and others
Execution Petition No.180 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Sat Parkash, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
At the request of learned counsel for the respondents, list on 21.06.2025.
June 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Jagdeep Singh vs. HRTC and another Execution Petition No.179 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Sat Parkash, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
At the request of learned counsel for the respondents, list on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Rajender Pal vs. HRTC and another Execution Petition No.136 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
At the request of learned counsel for the respondents, list on 21.06.2025.
June 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Karam Chand vs. HRTC and another
Execution Petition No.135 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
At the request of learned counsel for the respondents, list on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Narender Banjtu vs. HRTC and another Execution Petition No.513 of 2025 .
02.06.2025 Present: Ms. Anchal Sharma, Advocate, vice Mr. Balwant Singh Thakur, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
The Highway Administrator and Project vs. Bhola Ram and others Arbitration Appeal No.208 of 2025 .
02.06.2025 Present: Mr. Janesh Gupta, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.4 & 5/State.
Arbitration Appeal No.208/2025 & OMP No.710/2025 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.4 and 5/State. On taking steps within three days, issue notice to respondents No.1 to 3, returnable within four weeks.
List after four weeks. In the meanwhile, operation and execution of impugned judgment dated 02.01.2025, passed by learned District Judge, Mandi Division, District Mandi, Himachal Pradesh, in CIS Registration/Arbitration Act No.704 of 2024, titled The Highway Administrator Officer vs. Bhola Ram and others and Award No.494/18 dated 03.11.2023, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest within a period of four weeks.OMP No.711 of 2025
The applicant is directed to file certified copies of A/2 to A/6, in question, annexed with the accompanying appeal on or before the next date of hearing.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
The Highway Administrator and Project vs. Kamlu and others .
Arbitration Appeal No.207 of 2025 02.06.2025 Present: Mr. Janesh Gupta, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.4 & 5/State.
Arbitration Appeal No.207/2025 & OMP No.706/2025 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.4 and 5/State. On taking steps within three days, issue notice to respondents No.1 to 3, returnable within four weeks.
List after four weeks. In the meanwhile, operation and execution of impugned judgment dated 02.01.2025, passed by learned District Judge, Mandi Division, District Mandi, Himachal Pradesh, in CIS Registration/Arbitration Act No.720 of 2024, titled The Highway Administrator Officer vs. Kamlu and others and Award No.505/18 dated 03.11.2023, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest within a period of four weeks.OMP No.707 of 2025
The applicant is directed to file certified copies of A/2 to A/6, in question, annexed with the accompanying appeal on or before the next date of hearing.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
The Highway Administrator and Project vs. Sangat Ram (now deceased) through LRs.
.
Arbitration Appeal No.206 of 2025 02.06.2025 Present: Mr. Janesh Gupta, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.4 & 5/State.
Arbitration Appeal No.206/2025 & OMP No.704/2025 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.4 and 5/State. On taking steps within three days, issue notice to respondents No.1 to 3, returnable within four weeks.
List after four weeks. In the meanwhile, operation and execution of impugned judgment dated 02.01.2025, passed by learned District Judge, Mandi Division, District Mandi, Himachal Pradesh, in CIS Registration/Arbitration Act No.733 of 2024, titled The Highway Administrator Officer vs. Sangat Ram (now deceased) through his LRs. and others and Award No.495/18 dated 03.11.2023, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest within a period of four weeks.OMP No.705 of 2025
The applicant is directed to file certified copies of A/2 to A/6, in question, annexed with the accompanying appeal on or before the next date of hearing.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Suresh Kumar vs. Jai Parkash and others RSA No.65 of 2025 .
02.06.2025 Present: Mr. Ashok Kumar, Advocate, vice Mr. V.D. Khidtta, Advocate, for the appellant.
Learned vice counsel appearing on behalf of the appellant submits that the original counsel is unavailable today on account of personal difficulty. He seeks an adjournment. Prayer allowed.
r to
List after two weeks.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Bishan Dass and another vs. Devi Chand (deceased) through LRs. and others RSA No.60 of 2025 .
02.06.2025 Present: Mr. Rajesh Mandhotra, Advocate, for the appellants.
At the request of learned counsel for the appellants, list after two weeks.
( Bipin C. Negi )
June 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
LAC, HPPWD vs. Surinder Kumar and others CMP(M) No.1099 of 2024 .
30.05.2025 Present: Mr. B.N. Sharma, Additional Advocate General for the applicant/ appellant.
Mr. Lalit Kumar Sehgal, Advocate, for respondents No.1 and 2 and proposed LRs No.3(a) to 3(b).
CMP(M) Nos.2067 & 2068 of 2024 No reply is intended to be filed on behalf of the non-applicants.
The non applicant have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.3 are brought on record as is being sought in the application (CMP(M) No.2067 of 2024).
Respondent No.3 is stated to have expired on 09.02.2023. The same is evident form the Death Certificate appended along-with the application (CMP(M) No.2067 of 2024). The details of the legal heirs are given in Paragraph-4 of the application (CMP(M) No.2067 of 2024).
Since the right to sue inheres/survives in the legal heirs of deceased respondent No.3, detailed in Paragraph-4 of the application (CMP(M) No.2067 of 2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.2068 of 2024), delay in bringing on record the legal heirs of deceased respondent No.3, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
CMP(M) No.1099 of 2024List after four weeks.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Gurnam Singh and others vs. LAC and others CMP(M) No.1086 of 2024 .
30.05.2025 Present: Mr. O.C. Sharma, Advocate, for the applicants.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 3/State.
CMP(M) Nos.521 & 522 of 2025 No reply is intended to be filed on behalf of the non-applicants.
The non applicant have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.4 are brought on record as is being sought in the application (CMP(M) No.521 of 2025).
Respondent No.4 is stated to have expired on 15.08.2021. The same is evident form the Death Certificate appended along-with the application (CMP(M) No.521 of 2025) as Annexure A-I. The details of the legal heirs are given in Paragraph-5 of the application (CMP(M) No.521 of 2025).
Since the right to sue inheres/survives in the legal heirs of deceased respondent No.4, detailed in Paragraph-5 of the application (CMP(M) No.521 of 2025), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.522 of 2025), delay in bringing on record the legal heirs of deceased respondent No.4, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties be filed within four weeks. List thereafter.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:34 :::CIS
Ajay Kumar(deceased) through LRs. And others vs. Veena Devi and others a/w connected matter RSA Nos.295 & 298 of 2024 .
30.05.2025 Present: Mr. Amit Jamwal, Advocate, vice Mr. Surinder Saklani, Advocate, for the appellants, in both the appeals.
Ms Shwetima Dogra, Advocate, vice Mr. Vinod Gupta, Advocate, for respondent No.1.
Mr. Jagmohan Singh Chandel, Advocate, for respondents No.3(i) to 3(iii).
Respondent No.2(i) to 2(iv) proceeded against ex parte vide order dated 12.03.2025.
CMP No.11967 of 2025 in RSA No.295 of 2024 From a perusal of the judgment passed by the first appellate Court, specifically case (Civil Appeal No.62-13 of 2013 titled Ajay Kumar (deceased) through LRs. vs. Veena Devi and others) at Page-25, it is evident that the names of legal heirs of deceased respondents No.2 and 3 had been ordered to be deleted vide order dated 13.12.2023 passed by the first appellate Court. In this respect, order passed by the first appellate Court has also been appended along-with present application.
For the reasons stated in the application, the same is allowed. Names of legal heirs of deceased respondent No.2(i) to 2(iv) and 3(i) to 3(iii) are ordered to be deleted from the array of the parties.
The application stands disposed of. Amended memo of parties be filed within four weeks. List thereafter.
RSA No.295 of 2024The same changes be also made in the cause title of the present appeal.
::: Downloaded on - 23/07/2025 21:27:34 :::CISAmended memo of parties be filed within four weeks. List .
thereafter.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Ramesh Chand and others vs. State of HP and others Civil Revision No.175 of 2023 .
30.05.2025 Present: Mr. Tarun Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Respondents No.2 to 5, 7 to 17, 19 to 23 and 25 to 30 already proceeded against ex parte vide order dated 12.03.2024.
CMP(M) No.819 of 2025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.10, details whereof, have been given in Paragraph-2 of the application, returnable within four weeks.
CMP No.12179 of 2025Allowed and the applicants are exempted from filing translated copies of the documents, in question, annexed with the accompanying application, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
CMP(M) No.820 of 2025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.42, details whereof, have been given in Paragraph-2 of the application, returnable within four weeks.
CMP No.12183 of 2025Allowed and the applicants are exempted from filing translated copies of the documents, in question, annexed with the ::: Downloaded on - 23/07/2025 21:27:35 :::CIS accompanying application, at this stage, subject to filing of the .
same within seven days, as and when directed to do so. The application stands disposed of.
CMP(M) No.822 of 2025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.49, details whereof, have been given in Paragraph-2 of the application, returnable within four weeks. r CMP No.12189 of 2025 Allowed and the applicants are exempted from filing translated copies of the documents, in question, annexed with the accompanying application, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
CMP(M) No.823 of 2025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.51, details whereof, have been given in Paragraph-2 of the application, returnable within four weeks.
CMP No.12185 of 2025Allowed and the applicants are exempted from filing translated copies of the documents, in question, annexed with the accompanying application, 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 )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Hardyal Singh and others vs. Hardyal Singh (deceased) through LRs.
.
CMPMO No.95 of 202230.05.2025 Present: Mr. Sambhav Bhasin, Advocate, vice Mr. Harsh Khanna, Advocate, for petitioners No.2 to 4.
Petitioner No.1 is stated to have expired.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of petitioners No.2 to 4 prays for an adjournment on account of non-availability of the original counsel.
As prayed, list on 20.06.2025.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Hardyal Singh and others vs. Hardyal Singh (deceased) through LRs.
CMPMO No.95 of 2022.
30.05.2025 Present: Mr. Sambhav Bhasin, Advocate, vice Mr. Harsh Khanna, Advocate, for petitioners No.2 to 4.
Petitioner No.1 is stated to have expired.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of petitioners No.2 to 4 prays for an adjournment on account of non-availability of the original counsel.
As prayed, list on 20.06.2025.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Dharam Chand and others vs. Vidya Devi and others RSA No.227 of 2021 .
30.05.2025 Present: Mr. Sanjeev Bhushan, Senior Advocate with Ms. Sana Rana, Advocate, for the appellants.
Mr. Janesh Gupta, Advocate, for respondents No.1 to 10, 12 and 14.
None for remaining respondents.
CMP No.20246 of 2024The present application has been filed under Order 41 Rule 27 read with Section 151 of the Civil Procedure Code for production of additional evidence. The same has to be heard along with the main appeal at the stage of final hearing.
Reply, if any, be filed in the meanwhile.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Bhagwan Chand vs. Jai Krishan and others a/w connected matter RSA No.157 of 2020 a/w .
RSA No.158 of 202030.05.2025 Present: Mr. Devender K. Sharma, Advocate, vice Mr. C.N. Singh, Advocate, for the appellant, in both the appeals.
Mr. Gautam Sood, Advocate, for respondents No.1 to 3, 5 and 6, in both the appeals.
None for proposed LR No.4(a).
CMP(M) Nos.1473 & 1474 of 2024 in RSA No.157 of 2020 LR No.4(b) and 4(c) stand served. However, there is no appearance on their behalf. Hence, they are proceeded against ex parte.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.4, are brought on record as is being sought in the application (CMP(M) No.1473 of 2024).
Respondent No.4 is stated to have expired on 30.03.2023.
The details of the legal heirs are given in Paragraph-3 of the application (CMP(M) No.1473 of 2024).
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.4, details whereof, have been given in Paragraph-3 of the application (CMP(M) No.1473 of 2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.1474 of 2024), delay in bringing on record the legal heirs of deceased respondent No.4, is condoned and abatement, if any, is set aside.
::: Downloaded on - 23/07/2025 21:27:35 :::CISThe applications stand disposed of. Amended memo of .
parties filed with the applications is ordered to be taken on record.
CMP No.17527 of 2024Allowed and the applicant is exempted from filing translated copies of documents, in question, annexed with the accompanying appeal, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
RSA No.157 & 158 of 2020 Further time prayed to file power of attorney on behalf of respondents No.3, 5 and 6. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Bhagat Ram (deceased) through LRs. and others vs. Rama Nand (since deceased) through LRs. and others .
RSA No.573 of 201930.05.2025 Present: Mr. Somesh Sharma, Advocate, vice Mr. Karun Negi, Advocate, for the appellant.
None for respondents No.1(a) to 1(f).
Respondents No.2(a), 2(c) and 2(d) already ex parte.
Mr. Harshit Sharma, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.2(e) and 2(f), 3, 4, 6 and 7.
the respondent.
CMP No.11958 of 2025r to Name of respondent No.2(g) stands deleted from the array of The case at hand was admitted vide order dated 12.08.2024.
Prior to admitting the matter on 26.03.2024, vide a detailed order, an application filed under Order 5 Rule 20 of the Civil Procedure Code for effecting service of respondent No.2(b) through publication in the newspaper "Amar Ujala", Himachal Edition, had been allowed. In pursuance thereof, said respondent No.2(b) had been served.
In view of the aforesaid, let respondent No.2(b), post admission, be served by way of publication in the newspaper "Amar Ujala", Himachal Edition, returnable for 30.07.2025.
The Publisher is directed to forward the printed material under the postal certificate to respondent No.2(b), on given address, the proof whereof, be submitted to this Court on or before the next date of hearing.
Steps for service be taken within a week. The application stands disposed of.
RSA No.573 of 2019List on 30.07.2025.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
National Highway Authority of India vs. Sunder Nagar Integrated Rural Development Association .
OMP(M) No.120 of 202530.05.2025 Present: Mr. Shreya Chauhan, Advocate, for the applicant/ appellant.
Mr. Neeraj Shashwat, Advocate, for the respondent.
OMP(M) No.120 of 2025Reply has been filed today in the Court. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the applicant.
Heard counsel for the parties.
For the reasons/sufficient cause shown in the application, the same is allowed. Delay of 166 days in filing the present appeal is condoned. The application stands disposed of.
Arbitration Appeal No._____/2025 & OMP No._____/2025 Be registered.
Notice. Mr. Neeraj Shashwat, learned counsel, appears and waives service of notice on behalf of the respondent.
List on 28.06.2025. In the meanwhile, operation and execution of impugned order dated 01.08.2024, passed by learned District Judge, Mandi, District Mandi, Himachal Pradesh, in CMA No.784 of 2024, titled National Highways Authority of India vs. Sunder Nagar Integrated Rural Development Association, shall remain stayed subject to deposit of the entire awarded amount along-with up-to-date interest, on or before the next date of hearing.
::: Downloaded on - 23/07/2025 21:27:35 :::CISIt is made clear that if no amount is deposited on or before the next date of hearing, then the respondent shall be free to .
execute the impugned order.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Hima Devi vs. Sawani Devi and others CMP(M) No.817 of 2025 .
30.05.2025 Present: Mr. Srishti Chauhan, Advocate, for the applicant/ appellant.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
May 30, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Ranjit Singh and others vs. Naresh Kumar and others CMPMO No.114 of 2017 .
30.05.2025 Present: Mr. Divya Raj Singh, Advocate, for the petitioners.
Ms. Anjana Khan, Advocate, vice Ms. Seema Guleria, Advocate, for resondents No.1 & 2.
Respondents No.3 to 5 proceeded against ex parte.
At the joint request of learned counsel for the parties, list on 02.06.2025.
r to ( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Tikam Singh vs. State of Himachal Pradesh Cr.MP(M) No.755 of 2025 .
30.05.2025 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Constable Vikram Singh No.190, Police Station, Shillai, District Sirmour, Himachal Pradesh, is present along-with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 18.06.2025.
( Bipin C. Negi )
May 30, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Shakuntla Shashi and others vs. Shabnam Sood a/w connected matters Civil Revision No.58 of 2017 a/w Civil Revision Nos.59 .
& 60 of 2017 29.05.2025 Present: Ms. Meera Devi, Advocate, vice Mr. Balwant Kukreja, Advocate, for the petitioner(s).
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the respondent(s).
Court time is over. At the request of learned counsel for the respondent(s), list for consideration on 27.06.2025.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Liaq Ram and others vs. State of HP and another a/w connected matters RFA No.287 of 2017 a/w RFA Nos.29, 30, 31, 165 to 168 .
& 171 of 2018 and RFA No.472 of 2019 29.05.2025 Present: Mr. Ramesh Sharma, Advocate, for the appellants, in all the appeals.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State, in all the appeals.
List on 19.06.2025.
r ( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Prince vs. State of H.P.
CMP(M) No.749 of 2025
.
29.05.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
List on 05.06.2025. Let the victim, in the case at hand, through her natural guardian-mother, i.e., complainant be also informed by the concerned police authorities for the next date of hearing.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Durgi Devi vs. Tej Ram and others
CMPMO No.80 of 2021
.
29.05.2025 Present: Mr.Gautam Sood, Advocate, for the petitioner.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Sana Rana, Advocate, for respondents No.1(a), 2, 4 and 5.
Mr. H.S. Rangra, Advocate, for respondent No.6.
Learned counsel appearing on behalf of the parties submit that the proceedings pending before the trial Court are going on and are now listed for recording of evidence of the parties. In view thereof, list the matter after eight weeks.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Asa Nand & Sons and others vs. Arvind Kumar Sood a/w connected matters .
Civil Revision No.52 of 2018 a/w Civil Revision No.63, 120 and 137 of 2018 29.05.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the petitioners in CR Nos.52 & 63 of 2018 and for the respondents in CR Nos.120 and 137 of 2018.
Mr. Vipin Pandit, Advocate, for the respondents in CR Nos.52 & 63 of 2018 and for the petitioners in CR Nos.120 and 137 of 2018.
At the joint request of learned counsel for the parties, list on 04.06.2025.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Banarsi Dass (deceased) through LRs. vs. Baldev Singh (deceased) through LRs. and others Civil Revision No.67 of 2020 .
29.05.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the petitioner.
Mr. Het Ram Thakur, Advocate, for respondents No.2(a) to 2(d).
Respondents No.1(a) to 1(d) and 3(a) to 3(c) proceeded against ex parte vide order dated 22.09.2021.
24.06.2025.
r to At the request of learned counsel for the parties, list on ( Bipin C. Negi ) May 29, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:35 :::CIS M/s Naziveedu Seed Limited vs. Thakur Bhagat and others CMP No.11879 of 2025 in .
RFA No.267 of 201729.05.2025 Present: Mr. Anuj Gupta, Advocate, for the appellant.
Mr. Ashwani Negi, Advocate, for respondent No.1/applicant in CMP No.11879 of 2025.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.2 and 3/State.
CMP No.11879 of 2025r to Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Bakshi vs. Kishori Lal and another CMP(M) No.770 of 2025 .
29.05.2025 Present: Mr. Mukul Sood, Advocate, for the applicant/appellant.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
M/s Mohan Meakin Limited vs. The State of Himachal Pradesh and others .
OMP No.722 of 2025 in Civil Suit No.104 of 2021 29.05.2025 Present: Mr. Janesh Gupta, Advocate, for the applicant/plaintiff.
Mr. Raj Kumar Negi, Additional Advocate General, for non- applicants/defendant No.1, 2 & 4/State.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for non-applicant/defendant No.3.
Mr. Pawan K. Sharma, Advocate, for non-applicant/ defendant No.5.
OMP No.722 of 2025No reply is intended to be filed on behalf of the non-
applicants.
Heard learned counsel for the parties. For the sufficient cause shown in the application, the same is allowed. Order dated 23.04.2025 is recalled. The Civil Suit is restored to its original number and position.
The application stands disposed of.
Civil Suit No.104 of 2021List of witnesses along-with diet money and process fee be furnished within a period of three weeks from today. List the matter before Registrar (Judicial) concerned on 23.06.2025 for summoning the witnesses on behalf of the plaintiff for recording their evidence.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
National Highway Authority of India vs. Harish Kumar and others .
OMP(M) No.149 of 202529.05.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the applicant-appellant.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
May 29, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Dr. Hari Krishan Thakur vs. State of HP and another Execution Petition Nos.69/2025 in CWP No.10093/2023 Execution Petition Nos.70/2025 in CWP No.10088/2023 .
Execution Petition Nos.75/2025 in CWP No.10094/2023 29.05.2025 Present: Mr. Aditya Chouhan, Advocate, for the petitioner(s), in all the petitions.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.2, in all the petitions.
The judgment sought to be executed, in the case at hand, was decided on the basis of law laid down in CWP No.4586 of 2023, titled Tika Ram vs. State of Himachal Pradesh and another a/w connected matters. Tika Ram's case was decided on the basis of judgment passed in CWP No.5651 of 2023, titled Dr. Sunil Kumar Chandel vs. State of Himachal Pradesh and others. Dr. Sunil Kumar's case was decided on the basis of judgment passed in CWP No.2108 of 2023, titled Bhagat Ram vs. Himachal Road Transport Corporation and others. In Bhagat Ram's case, a review petition was filed which was allowed and the judgment passed in Bhagat Ram's case was recalled. The matter is now posted for 17.06.2025.
In view thereof, list in the first week of August, 2025.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Renuka Ji Dham and another vs. Jai Pal Singh and others CMP No.20548 of 2024, CMP Nos.5701 & 5702 of 2025 .
in RFA No.39 of 201929.05.2025 Present: Mr. Shashi Shirshoo, Advocate, for the appellant/non-
applicant.
Mr. Pawan K. Sharma, Advocate, for the respondents/applicants.
CMP No.20548 of 2024Learned counsel appearing on behalf of the respondents/ applicants submits that the present application has become infructuous in view of filing of CMP Nos.5701 & 5702 of 2025.
The application stands disposed of accordingly.
CMP Nos.5701 & 5702 of 2025 Further time prayed on behalf of the non-applicants for filing reply. Let the needful be done within two weeks. List thereafter.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Purshotam Singh (since deceased) and others vs. Punjab Singh RSA No.534 of 2011 .
29.05.2025 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellants.
Sole respondent is stated to have expired.
Steps for bringing on record the legal heirs of deceased sole respondent be positively taken within four weeks. List thereafter. r ( Bipin C. Negi ) May 29, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Himachal Pradesh Power Corporation Ltd. vs. M/s Hindustan Construction Company Limited.
Arbitration Case No.788 of 2024 .
29.05.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rohit, Advocate, for the petitioner.
Mr. Abhishek Sharma, Advocate, for the respondents.
In pursuance to the previous order, awarded amount along-with up-to-date interest has been deposited.
At the request of learned counsel appearing on behalf of the respondents, list on 28.06.2024.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Parvinder Kumari vs. Chet Ram and others RSA No.256 of 2024 .
29.05.2025 Present: Ms. Sarita Sharma and Mr. Rajat, Advocates, vice Mr. Abhishek Banta, Advocate, for the appellant.
Mr. H.R. Bhardwaj, Advocate, for respondents No.1 to 7 and 8(b), 8(c), 8(d), 9, 10(a), 10(b), 10(c) 10(d), 11(a) to 11(c), 12(a) to 12(c) 13 to 17.
None for respondents No.18(a), 18(b) 19, 22 to 25, 27 to 38, 39(a) and 43(a).
Learned counsel appearing on behalf of the appellants submits that an appropriate application for deletion of names of respondents No.20 and 26 has been filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Shakuntla Devi and others vs. LAC and others RFA No.28 of 2024 .
29.05.2025 Present: Mr. O.C. Sharma, Advocate, for the appellants.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State.
Further time prayed to comply with order dated 30.04.2025. Let the needful be done within four weeks. List thereafter.
r ( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Divisional Manager, H.P. State Forest Development Corporation Ltd. vs. Leela Devi and others CMPMO No.645 of 2023 .
29.05.2025 Present: Ms. Himani Verma, Advocate, vice Ms. Kiran Dhiman, Advocate, for the petitioner.
Mr. Mohan Sharma, Advocate, for resndents No.1 to 8 and 10. Respondent No.9 is stated to have expired.
CMP(M) No.808 of 025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.9, details whereof, have been given in Paragraph-5 of the application, returnable within four weeks.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Krishan Chand and others vs. Anju CMPMO No.545 of 2023 .
29.05.2025 Present: Mr. Vaibhav Tanwar, Advocate, for the petitioners.
Ms. Suchitra Sen, Advocate, for the respondent.
CMP No.14086/2023 & CMP No.14087/2023 Replies to the present applications have not been filed since 07.10.2023. Let the same be filed within four weeks. List thereafter.
However, it is made clear that if replies are not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
( Bipin C. Negi )
May 29, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Rakesh Sharma and others vs. Bhushan Lal and others a/w connected matter RFA No.272 of 2003 a/w .
RFA No.276 of 200328.05.2025 Present: Mr. Tara Singh Chauhan and Mr. Anup Rattan, Senior Advocates with Mr. Surya Chauhan, Advocate, for the appellants, in RFA No.272 of 2003 and for respondent No.5 in RFA No.276 of 2003.
Mr. Sahil Dixit, Advocate, for the appellants in RFA No.276 of 2003 and for respondents No.2(a) to 2(c) in RFA No.272 of 2003.
Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for respondent No.1, in both the appeals.
None for respondent No.4 in RFA No.276 of 2003.
Respondent No.3 in RFA No.272 of 2003 is exparte.
Mr. Anup Rattan, learned Senior Advocate has also put in appearance on behalf of the appellants and prays that the matter be listed after ensuing summer vacation in order to enable him to prepare the case at hand.
In view thereof, list the matter on 21.06.2025.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Parul vs. Himanshu Verma
CMPMO No.120 of 2025
28.05.2025 Present: Mr. Vivek Singh Thakur, Advocate, for the petitioner.
.
Mr. Arjun Lal and Mr. Akash Thakur, Advocates, for the respondent.
Parties are not averse to make an endeavour to settle the matter amicably.
At the joint request of learned counsel for the parties, Mr. S.C. Chauhan, learned Advocate and a trained Mediator is appointed as a Mediator to mediate between the parties. The parties shall appear before him on 31.05.2025 at 11:00 a.m. in the Bar Room of District Courts at Hamirpur, Himachal Pradesh.
List after receipt of the report of learned Mediator which should positively be filed in the Court within 120 days from 31.05.2025.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
State of HP vs. Balbir Singh and others RSA No.155 of 2022 28.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for .
the appellant/ State.
Mr. Sunny Modgil, Advocate, for respondents No.1, 2, 3(i) to 3(v), 4(i) to 4(viii), 5 to 7, 8(iv), 9, 10(i) to 10(iii), 11(i) to 11(iv), 12(a) to 12(e), 13(i) to 13(iii), 14, 15, 16(i), 16(iii), 17, 19 and 20, through video conferencing.
CMP No.11883 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and permission is granted for deletion of name of respondent No.4(i), i.e., Smt. Vimla Devi.
I have heard learned counsel for the parties and perused the pleadings. Respondent No.4(i), i.e., Smt. Vimla Devi is stated to have died on 28.02.2025.
From perusal of the application, it is evident that legal heirs of deceased respondent No.4(i)- Smt. Vimla Devi are already on record as respondents No. 4(ii) to 4(viii).
In view thereof, present application is allowed. Name of respondent No.4(i) is ordered to be deleted from the array of the respondents, subject to just all exceptions.
The application stands disposed of. Amended memo of parties filed at Page-184 is ordered to be taken on record.
RSA No.155 of 2022Let steps for the service of respondents No.8(ii), 16(ii) and proforma respondents No.21 to 25 be taken within two weeks. On taking such steps, issue notice to the said respondents, returnable within four weeks.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Punjab State Electricity Board vs. Kuldeep Singh and others CMPMO No.101 of 2021 .
28.05.2025 Present: Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the petitioner.
Mr. Sanket Sankhyan, Advocate, for respondents No.1 to 3. Mr. Atul Jhingon, Advocate, for respondents No.5 & 6.
Name of resondent No.4 is deleted vide order dated 24.06.2022.
At the request of learned counsel appearing on behalf of respondents No.1 to 3, list the matter on 25.06.2025.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Kewal Krishan and others vs. Balwinder Singh and others CMPMO No.322 of 2020 .
28.05.2025 Present: Mr. Sunny Modgil, Advocate, for the petitioners, through video conferencing.
Mr. Divya Raj Singh, Advocate, for the respondents.
The matter is being listed after November, 2020. In view thereof, learned counsel for the parties seek time to ascertain the status of their clients.
As prayed, list the matter on 24.06.2025..
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Lal Chand vs. Moti Ram and others
CMPMO No.153 of 2020
.
28.05.2025 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. Dibender Ghosh, Advocate, for respondent No.1.
CMP(M) No.268 of 2021Though served, no one has put in appearance on behalf of the legal heirs of deceased respondent No.2. The non-applicants do not intend to file reply to the present application and have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Respondent No.2-Mani Ram is stated to have died on 09.11.2020.
The same is evident from the Death Certificate appended along with the present application as Annexure A-1. Deceased respondent No.2 is survived by his legal heirs, details whereof, have been given in Paragraph-1 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.2, details whereof, have been given in Paragraph-1 of the present application, therefore, they are ordered to be brought on record.
The application stands disposed of.
CMP(M) No.269 of 2021Though served, no one has put in appearance on behalf of the legal heirs of deceased respondent No.4. The non-applicants do not intend to file reply to the present application and have no objection, if in case, the application is allowed.
::: Downloaded on - 23/07/2025 21:27:35 :::CISI have heard learned counsel for the parties and perused the pleadings. Respondent No.4-Prem Chand is stated to have .
died on 16.02.2020.
The same is evident from the Death Certificate appended along with the present application as Annexure A-1. Deceased respondent No.4 is survived by his legal heirs, details whereof, have been given in Paragraph-1 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.4, details whereof, have been given in Paragraph-1 of the present application, therefore, they are ordered to be brought on record.
The application stands disposed of.
CMP(M) No.270 of 2021Though served, no one has put in appearance on behalf of the legal heirs of deceased respondent No.7. The non-applicants do not intend to file reply to the present application and have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Respondent No.7-Smt. Lachhmu Devi is stated to have died on 10.12.2018.
The same is evident from the Death Certificate appended along with the present application as Annexure A-1. Deceased respondent No.7 is survived by her legal heirs, details whereof, have been given in Paragraph-1 of the present application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.7, details whereof, have been given ::: Downloaded on - 23/07/2025 21:27:35 :::CIS in Paragraph-1 of the present application, therefore, they are ordered to be brought on record.
.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.7, is condoned and abatement, if any, is set aside.
The application stands disposed of.
Amended memo of parties filed at Page-105 of the paper book is ordered to be taken on record.
CMPMO No.153 of 2020As jointly prayed, list after six weeks.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Rattan Chand (deceased) through LRs. and others vs. Hari Krishan Sharma CMPMO No.127 of 2018 .
28.05.2025 Present: Mr. B.S. Attri, Advocate, for the petitioner.
Mr. Rajesh Kumar Sharma and Mr. Rajinder Thakur, Advocates, for the respondent.
Parties jointly submit that proceedings before the trial Court, from where the present petition arises, is pending adjudication and presently the matter is listed for recording of evidence of the plaintiff.
As jointly prayed, list after eight weeks.
It is made clear that mere pendency of this petition shall not preclude the trial Court to proceed further in the matter.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Munshi Ram vs. Sub Divisional Officer and others CMPMO No.450 of 2017 .
28.05.2025 Present: None for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 & 2/State.
Mr. Tarun K. Sharma, Advocate, for respondent No.3.
Ms Shalini Thakur, Advocate, for respondent No.4.
another appropriate Bench.
r to At the pleasure of Hon'ble the Chief Justice, list before ( Bipin C. Negi ) May 28, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Pawan Kumar and others vs. Kesari Lal (deceased) thorough LRs. and another CMPMO No.325 of 2016 .
28.05.2025 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioners.
None for respondent Nos.1 to 5.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
The counsel representing respondents No.1 to 5 has died.
In view thereof, let Court notice be issued to respondents No.1 to 5, returnable within four weeks.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Leela Devi vs. State of HP and another RSA No.356 of 2022 .
28.05.2025 Present: Mr. Varun Chauhan, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. H.R. Jhingta, Advocate, for respondent No.2.
Further time prayed on behalf of learned counsel appearing on behalf of the appellant to prepare the case at hand.
As prayed, list on 21.06.2025.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Paras Ram (deceased) through LRs. vs. Shanti Devi and another RSA No.322 of 2022 .
28.05.2025 Present: Dr. Lalit K. Sharma, Advocate, for the appellants.
Mr. Ashok Sharma, Senior Advocate with Ms. Anubhuti Sharma, Advocate, for the respondents.
At the request of learned counsel for the appellants, list on 28.06.2025.
r ( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Gurdial Singh vs. Piara Singh
RSA No.158 of 2014
.
28.05.2025 Present: Mr. P.P. Chauhan, Advocate, for the appellant.
Ms. Sanjivini Sood, Advocate, vice Mr. Arjun Lall, Advocate, for the respondent, who is stated to have expired.
Consequential steps for bringing on record the legal heirs of deceased sole respondent be taken within four weeks. List thereafter. r ( Bipin C. Negi ) May 28, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Mohinder Singh and others vs. Kashmiri Devi and others RSA No.273 of 2010 .
28.05.2025 Present: Mr. Vijay Panchta, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.1, 3 to 6.
Ms. Neha Negi, Advocate vice Mr. Ajay Kumar Dhiman, Advocate, for respondents No.5(a) to 5(d), respondent No.7 and proposed LRs. of respondent No.8, except LR No.8(c), namely Rakesh Chand.
Further time prayed for bringing on record the legal heirs of deceased LR No.8(c). Let the needful be done within four weeks. Steps for the service of respondents No.2(a) to 2(d) and 9(a) be taken within one week. On taking such steps, issue notice to the said legal heir, returnable within four weeks.
Amended memo by stating correct parentage of proposed LRs No.9(a) to 9(c) be also filed in the meanwhile. List after four weeks.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Chand @ Chander Singh vs. Tamar Dhawaj and others RSA No.492 of 2009 .
28.05.2025 Present: Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for the appellant.
Mr. Rupam Chauhan, Advocate, vice Dr. Lalit K. Sharma, Advocate, for the respondents.
From the report of learned Mediator, it is evident that the matter was listed before learned Mediator on nine occasions.
However, the parties appeared only once before learned Mediator. The parties seem to be disinterested in a mediation in the case at hand.
In view thereof, list the matter for hearing in due course.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Ram Parkash and others vs. Rajinder Kumar and others RSA No.503 of 2000 .
28.05.2025 Present: Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for respondents No.1(a), 1(b), 2(a) to 2(d), 3, 4 and 14(a), 14(c) to 14(f).
Respondent No.14(b) is stated to have expired.
Let steps for bringing on record the legal heirs of deceased respondent No.14(b) be taken within four weeks. List thereafter.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Bishan Dass vs. State of HP
Cr.MP(M) No.1232 of 2025
.
28.05.2025 Present: Mr. Kapil Sharma, Advocate, vice Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
List on 01.07.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
M/s Shrishti Technologies vs. N. Balaram CMPMO No.258 of 2025 .
28.05.2025 Present: Mr. Rajat Awasthy, Advocate, for the petitioner.
CMPMO No.258 of 2025 & CMP No.11987 of 2025 On taking steps within three days, issue notice to the respondent, returnable within four weeks.
In the meanwhile, operation and implementation of impugned order dated 14.02.2025, passed by learned Senior Civil Judge, Nalagarh, District Solan, H.P., shall remain stayed.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Sanjeev Maria vs. Narip Bajwa
CMPMO No.255 of 2025
.
28.05.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
CMPMO No.255 of 2025 & CMP No.11714 of 2025 On taking steps within three days, issue notice to the respondent, returnable within four weeks.
In the meanwhile, further proceedings pending before learned Senior Civil Judge, Shimla, District Shimla, in Civil Suit No.36 of 2025, titled Narip Bajwa vs. Sanjeev Maria, shall remain stayed.
CMP No.11715 of 2025Allowed and the applicant is exempted from filing translated copies of vernacular documents, in question, annexed with the accompanying petition, 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 )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Union of India and others vs. Varun and another Arbitration Appeal No.146 of 2025 .
28.05.2025 Present: Ms. Kritika Verma, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Arbitration Appeal No.146/2025 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2. On taking steps within three days, issue notice to respondent No.1, returnable within four weeks.
List thereafter.
OMP No.531 of 2025For the reasons stated in the application, delay of 24 days in re-filing the present appeal is condoned. The application stands disposed of.
OMP No.530 of 2025Since certified copies of the documents have already been placed on record, therefore, the present application has become infructuous. The same is disposed of accordingly.
OMP No.529 of 2025The operation of the impugned judgment dated 05.11.2024, passed by learned Court below and also the Arbitral Award dated 19.06.2023 is stayed subject to deposit of the entire awarded amount along-with up-to-date interest within a period of four weeks. The application stands disposed of.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Union of India and others vs. Chhape Ram and another Arbitration Appeal No.130 of 2025 .
28.05.2025 Present: Ms. Kritika Verma, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Arbitration Appeal No.130/2025 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2. On taking steps within three days, issue notice to respondent No.1, returnable within four weeks.
List thereafter.
OMP No.480 of 2025For the reasons stated in the application, delay of 30 days in re-filing the present appeal is condoned. The application stands disposed of.
OMP No.479 of 2025Since certified copies of the documents have already been placed on record, therefore, the present application has become infructuous. The same is disposed of accordingly.
OMP No.478 of 2025The operation of the impugned judgment dated 05.11.2024, passed by learned Court below and also the Arbitral Award dated 19.06.2023 is stayed subject to deposit of the entire awarded amount along-with up-to-date interest within a period of four weeks. The application stands disposed of.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Union of India and others vs. Ram Lal and another Arbitration Appeal No.129 of 2025 .
28.05.2025 Present: Ms. Kritika Verma, Advocate, vice Mr. Sumeet Raj Sharma, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Arbitration Appeal No.129/2025 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2. On taking steps within three days, issue notice to respondent No.1, returnable within four weeks.
List thereafter.
OMP No.477 of 2025For the reasons stated in the application, delay of 23 days in re-filing the present appeal is condoned. The application stands disposed of.
OMP No.476 of 2025Since certified copies of the documents have already been placed on record, therefore, the present application has become infructuous. The same is disposed of accordingly.
OMP No.475 of 2025The operation of the impugned judgment dated 05.11.2024, passed by learned Court below and also the Arbitral Award dated 19.06.2023 is stayed subject to deposit of the entire awarded amount along-with up-to-date interest within a period of four weeks. The application stands disposed of.
( Bipin C. Negi )
May 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Rakesh Sharma and others vs. Bhushan Lal and others a/w connected matter RFA No.272 of 2003 a/w .
RFA No.276 of 200327.05.2025 Present: Mr. Tara Singh Chauhan, Senior Advocate with Mr. Surya Chauhan, Advocate, for the appellants, in RFA No.272 of 2003 and for respondent No.5 in RFA No.276 of 2003.
Mr. Sahil Dixit, Advocate, for the appellants in RFA No.276 of 2003 and for respondents No.2(a) to 2(c) in RFA No.272 of 2003.
Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for respondent No.1, in both the appeals.
None for respondent No.4 in RFA No.276 of 2003.
Respondent No.3 in RFA No.272 of 2003 is exparte.
Heard in part. List for continuation on 28.05.2025.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Rakesh Sharma and others vs. Bhushan Lal and others a/w connected matter RFA No.272 of 2003 a/w .
RFA No.276 of 200327.05.2025 Present: Mr. Tara Singh Chauhan, Senior Advocate with Mr. Surya Chauhan, Advocate, for the appellants, in RFA No.272 of 2003 and for respondent No.5 in RFA No.276 of 2003.
Mr. Sahil Dixit, Advocate, for the appellants in RFA No.276 of 2003 and for respondents No.2(a) to 2(c) in RFA No.272 of 2003.
Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for respondent No.1, in both the appeals.
None for respondent No.4 in RFA No.276 of 2003.
Respondent No.3 in RFA No.272 of 2003 is exparte.
Heard in part. List for continuation on 28.05.2025.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Kashmir Singh vs. Sita Ram
RSA No.20 of 2024
.
27.05.2025 Present: Mr. Tek Chand, Advocate, vice Mr. Narender Kumar Reddy, Advocate, for the appellant.
Mr. Shubham Guleria, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the appellant submits that the original counsel is unavailable today on account of personal difficulty. He seeks an adjournment. Prayer allowed.
List on 05.06.2025.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Besi Devi and another vs. Sohan Lal CMPMO No.350 of 2023 .
27.05.2025 Present: Mr. Maan Singh, Advocate, for the petitioners.
Mr. Vivek Sharma, Advocate, vice Mr. Mukul Sood, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent prays for an adjournment on account of non-
availability of the original counsel.
As prayed, list on 05.06.2025.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Abdul Majeed vs. The Eicher Tractors Ltd. and another RSA No.77 of 2023 .
27.05.2025 Present: Mr. Diwakar Dev Sharma, Advocate, for the appellant.
Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for respondent No.1.
Mr. Rajesh Mandhotra, Advocate, for respondent No.2.
Since the matter stands admitted vide order dated r to 08.08.2024, therefore, list the same for hearing in due course.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Jodh Singh and another vs. Ramesh Chand and another RSA No.389 of 2022 .
27.05.2025 Present: Mr. Sumit Sood, Advocate, for the appellants.
Mr. Janesh Gupta, Advocate, for the respondents.
CMP No.18642 of 2024Reply is stated to have been filed in the Registry today thereafter.
r to itself. Rejoinder thereto, if any, be filed within four weeks. List ( Bipin C. Negi ) May 27, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Dila Ram Verma vs. Mangat Ram (deceased) through LRs.
CMPMO No.349 of 2022.
27.05.2025 Present: Mr. H.C. Sharma, Advocate, for the petitioner.
Mr. Janesh Gupta, Advocate, for respondents No.1(a) to 1(c).
At the request of learned counsel appearing on behalf of the petitioner, list after four weeks.
r ( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Khyalu Ram and another vs. Bhagat Ram and others Civil Revision No.42 of 2021 .
27.05.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Abhishek, Advocate, for the petitioners.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram, Advocate, for the respondents.
Civil Suit inter se parties w.r.t. the suit property qua title is pending adjudication before the Court of competent jurisdiction.
In terms of law laid down in Sanjay Kumar Pandey and others vs. Gulbahar Sheikh and others, 2004(4) SCC 664, the remedy of a person unsuccessful in a suit under Section 6 of the Specific Relief Act, 1963 is to file a regular suit establishing his title to the suit property. The remedy of filing a revision is available but that is only by way of an exception.
In view thereof, present revision is admitted.
List for consideration in due course.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Rattan Lal and another vs. Asha Devi and another CMPMO No.208 of 2020 .
27.05.2025 Present: Mr. J.L. Bhadwaj, Senior Advocate with Mr. S. Partha Swami, Advocate, for the petitioners.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondents.
Learned counsel appearing on behalf of the petitioners submits that the impugned order, i.e., Annexure P-3, has been passed by an authority, i.e., Sub Divisional Magistrate, Sadar, District Bilaspur, H.P., which has not been designated in terms of the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.
Faced with the aforesaid, learned counsel appearing on behalf of the respondents seeks time to ascertain as to whether the said authority had been designated under the Act. List after four weeks.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Anant Ram (deceased) through LRs. vs. Janak Raj RSA No.135 of 2020 .
27.05.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Het Ram, Advocate, for the appellants.
Mr. Divya Raj Singh, Advocate, for the respondent.
Further time prayed on behalf of the parties to inspect the record. List after six weeks.
May 27, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Sanjeev Suri and another vs. Promila Suri RSA No.144 of 2020 .
27.05.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Aishwary, Advocate, vice Mr. Naresh Sharma, Advocate, for the respondent.
Learned counsel for the respondent has placed reliance upon the decision of the Apex Court in Charan Singh vs. Ram Saroop, SLP (C) D.No.59467/2024.
Faced with the aforesaid, learned counsel for the appellants seeks time to go through the same.
List after four weeks.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Gado Ram vs. Hemraj and others
RSA No.24 of 2020
.
27.05.2025 Present: Mr. Rajneesh K. Lal, Advocate, for the appellant.
Ms. Devyani Sharma, Senior Advocate with Mr. Shivam Sharma, Advocate, for respondent No.3.
None for respondents No.1, 2 and 4 to 7.
At the request of learned counsel for the appellant, list on 16.06.2025.
r to ( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Mangal Dass vs. Mehar Chand Mahajan Vidyawati Chartitable Trust CMPMO No.830 of 2019 .
27.05.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for the respondent.
The matter is being posted after November, 2021. In view thereof, learned counsel seek time to ascertain the status of the parties. List after four weeks.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Devinder Kumar (deceased) through LRs. vs. Bharti Chauhan and others Civil Revision No.201 of 2017 .
27.05.2025 Present: Mr. Pawan K. Sharma, Advocate, for the petitioners.
Mr. Vivek Sharma, Advocate, for respondents No.1 and 2(a).
Respondent No.2(b) proceeded against ex parte vide order dated 04.04.2022.
Learned counsel appearing on behalf of respondents No.1 and 2(a) submits that his brief has been lost. He seeks time to reconstruct the same.
Let the needful be done on or before the next date of hearing. List on 26.06.2025.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Kanwar Vijay Singh vs. Akshay Dogar and another CMPMO No.435 of 2016 .
27.05.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Akash Thakur, Advocate, vice Mr. Arjun Lall, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned vice counsel appearing on behalf of respondent No.1, list after four weeks.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Prem Chand vs. Kanta Devi
Civil Revision No.142 of 2022
.
27.05.2025 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Rishabh Negi, Advocate, vice Mr. Aman Parth Sharma, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent seeks time to reconstruct the brief as he has lost his brief. Prayer not opposed.
List for consideration on 19.06.2025.
( Bipin C. Negi )
May 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
M/s Hand Corner Stone LLP vs. Vasu Bhardwaj and another Civil Suit No.19 of 2025 .
23.05.2025 Present: Mr. Parvinder Singh, Mr. Ibadat S. Randhawa and Mr. Ganesh Barowalia, Advocate, for the plaintiff.
Mr. Adarsh K. Vashista and Mr. Shivom Vashista, Advocates, for the defendants.
OMP No.339 of 2025Heard learned counsel for the parties. Perused the pleadings and the record.
The suit, in the case at hand, has been filed for specific performance by the present applicant. Admittedly, in the case at hand, the sale consideration is Rs.1 Crore 17 lacs, out which Rs.48 lacs stands paid by the applicant to the non-applicants.
The sole contention raised on behalf of the non-applicants for rejection of the present application seeking interim order is that the applicant, in the case at hand, is a non-agriculturist and does not have a specific permission under Section 118 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 to buy property within the State of Himachal Pradesh.
The contention raised by the present non-applicants is no longer res integra in lieu of the law laid down by this Court in Rahul Bhargava vs. Vinod Kohli and others, (2008) 1 SLC
385. The extract of the same reads as follows:-
"14. There is another aspect of the case, for filing a suit for specific performance on the basis of agreement, no permission is required, under Section 118 of the Act. It is only if the suit is decreed such permission may be required at the time of registration of the sale deed on the basis of specific performance decree. In Manzoor Ahmed ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Magray vs. Ghulam Hassan Aram and others (1999) 7 SCC 703, the Hon'ble Apex Court has held as follows:
.
"It is to be stated that the appellant has neither raised the said contention in the written statement nor during the trial. However, in the appeal, the appellant sought to raise the contention that the specific performance qua the suit land cannot be granted as the transfer or alienation of the suit property is prohibited under the provisions of the J&K Agrarian Reforms Act, 1972, the J&K Agrarian Reforms Act, 1976 and the J&K Prohibition on Conservation of Lands and Alienation of Orchards Act, 1975. The Court declined to entertain the plea on the ground that it was raised almost 24 years after the filing of the suit by the plaintiff and the same, if permitted to be raised, would prejudice the rights of the plaintiff. Even considering that the said plea is a pure question of law, in our view, it is without any substance. The definition under Section 2(4) of the J&K Agrarian Reforms Act, 1972 specifically excludes "land" which was an orchard on the first day of September 1971. Subsection (5) of Section 2 defines "orchard" to mean a compact area of land having fruit trees grown thereon or devoted to cultivation of fruit trees in such number that the main use to which the land is put is growing of fruits or fruit trees. In the present case, agreement to sell was executed on 14.7.1971 in respect of an orchard land. Therefore, the said Act was not applicable to the land in dispute. Similar provisions are there in the Agrarian Reforms Act, 1976 which gives the definition of the word "land" under Section 2(9) and definition of the word "orchard" under Section 2(10). From the said definition, it is apparent that orchard is excluded from the operation of the Agrarian Reforms Act. Learned counsel for the appellant, however, further referred to Section 3 of the J&K Prohibition on Conversion of Land and Alienation of Orchards Act, 1975 which is as under:
"3. Prohibition on conversion of land and alienation of orchards. (1) Notwithstanding anything contained in any other law for the time being in force (a) no person shall alienate an orchard except with the previous permission of the Revenue Minister or such ::: Downloaded on - 23/07/2025 21:27:35 :::CIS officer as may be authorized by him in this behalf;
Provided that alienation of orchards to the extent of four .
kanals only in favour of one or more persons for residential purposes shall not need any permission.
(b) .... .... .... Considering the aforesaid section, it is apparent that prohibition on transfer of orchards is not absolute and the question of obtaining previous permission as contemplated under Section 3(1)(a) would arise at the time of execution of the sale deed on the basis of decree for specific performance. Section 3 does not bar the maintainability of the suit and permission can be obtained by filing proper application after the decree is passed. Therefore, it cannot be stated that decree for specific performance is not required to be passed.
Further, under Section 3 of the J&K Prohibition on Conservation of Land and Alienation of Orchards Act, 1975, prohibition on transfer is limited. Firstly, the proviso makes it clear that alienation of orchards to the extent of four kanals only in favour of one or more persons for residential purposes will not require any permission. Secondly, for more than four kanals of land, previous permission of the Revenue Minister or such officer as may be authorized by him in this behalf is required to be obtained. Dealing with similar contention, this Court in Bai Dosabai v. Mathurdas Govinddas [1980 (3) SCC 545 ] observed that even if the Act prohibits alienation of land, if the decree is passed in favour of the plaintiff, it is required to be moulded suitably."
15. On the point of alienation/ transfer of land after permission Section 3 of J&K Act noticed above and Section 118 of the Act in substance are similar. There is no absolute prohibition, under Section 118 of the Act on transfer of land to nonagriculturist and transfer can be made in favour of nonagriculturist with permission of Government under Section 118 of the Act. This question at the most will arise at the time of execution of sale deed on the basis of decree for specific performance. Section 118 of the Act does not bar the maintainability of the suit for specific performance and injunction on the basis of agreement. The respondent No.1 had earlier obtained ::: Downloaded on - 23/07/2025 21:27:35 :::CIS permission from the State Government for purchasing the property vide permission Ex. PW 3/A. .
16. It has been submitted that learned District Judge has passed the decree in infinity by ordering that the appellant (defendant No.1) would execute the sale deed in respect of the suit property in favour of respondent No.1 within one month of the renewal of the permission, under Section 118 of the Act. The execution of decree of specific performance is also governed by law of Limitation and, therefore, the plea of learned counsel for the appellant that learned District Judge has passed decree in infinity is not tenable. The learned District Judge has rightly appreciated the material on record. No case for interference has been made out. The substantial questions of law No. 1 to 3 are decided against the appellant and in favour of respondents No.1 and 2. The impugned judgement, decree do not require any interference."
In the suit for specific performance what is sought to be specifically enforced at is the Agreement dated 17.12.2022 entered into by the parties. Clause 11 thereof, which speaks of specific performance, reads as follows:-
"11. That if the sellers backs out from this agreement in that event the purchaser shall be entitled to enforce this agreement through the process of law by way of specific performance of the agreement and/or the seller shall be liable to pay double of the received money to the purchase. The option shall be that of the purchaser."
In view of above, during the pendency of the suit, the non applicants, their agent, representatives are restrained from encumbering, alienating, transferring, creating third party interest over the suit property.
The application stands disposed of.
::: Downloaded on - 23/07/2025 21:27:35 :::CIS.
Civil Suit No.19 of 2025List for admission and denial before the Registrar concerned, on 23.06.2025.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
M/s Hand Corner Stone LLP vs. Sankalp Gupta and others Civil Suit No.18 of 2025 .
23.05.2025 Present: Mr. Parvinder Singh, Mr. Ibadat S. Randhawa and Mr. Ganesh Barowalia, Advocate, for the plaintiff.
Mr. Adarsh K. Vashista and Mr. Shivom Vashista, Advocates, for the respondents.
OMP No.337 of 2025Heard learned counsel for the parties. Perused the pleadings and the record.
The suit, in the case at hand, has been filed for specific performance by the present applicant. Admittedly, in the case at hand, 85% of the sale consideration stands paid by the applicant to the non-applicants. The sole contention raised on behalf of the non-applicants for rejection of the present application seeking interim order is that the applicant, in the case at hand, is a non-
agriculturist and does not has a specific permission under Section 118 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 to buy property within the State of Himachal Pradesh.
The contention raised by the present non-applicants is no longer res integra in lieu of the law laid down by this Court in Rahul Bhargava vs. Vinod Kohli and others, (2008) 1 SLC
385. The extract of the same reads as follows:-
"14. There is another aspect of the case, for filing a suit for specific performance on the basis of agreement, no permission is required, under Section 118 of the Act. It is only if the suit is decreed such permission may be required at the time of registration of the sale deed on the basis of specific performance decree. In Manzoor Ahmed ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Magray vs. Ghulam Hassan Aram and others (1999) 7 SCC 703, the Hon'ble Apex Court has held as follows:
"It is to be stated that the appellant has neither .
raised the said contention in the written statement nor during the trial. However, in the appeal, the appellant sought to raise the contention that the specific performance qua the suit land cannot be granted as the transfer or alienation of the suit property is prohibited under the provisions of the J&K Agrarian Reforms Act, 1972, the J&K Agrarian Reforms Act, 1976 and the J&K Prohibition on Conservation of Lands and Alienation of Orchards Act, 1975. The Court declined to entertain the plea on the ground that it was raised almost 24 years after the filing of the suit by the plaintiff and the same, if permitted to be raised, would prejudice the rights of the plaintiff. Even considering that the said plea is a pure question of law, in our view, it is without any substance. The definition under Section 2(4) of the J&K Agrarian Reforms Act, 1972 specifically excludes "land" which was an orchard on the first day of September 1971. Subsection (5) of Section 2 defines "orchard" to mean a compact area of land having fruit trees grown thereon or devoted to cultivation of fruit trees in such number that the main use to which the land is put is growing of fruits or fruit trees. In the present case, agreement to sell was executed on 14.7.1971 in respect of an orchard land.
Therefore, the said Act was not applicable to the land in dispute. Similar provisions are there in the Agrarian Reforms Act, 1976 which gives the definition of the word "land" under Section 2(9) and definition of the word "orchard" under Section 2(10). From the said definition, it is apparent that orchard is excluded from the operation of the Agrarian Reforms Act. Learned counsel for the appellant, however, further referred to Section 3 of the J&K Prohibition on Conversion of Land and Alienation of Orchards Act, 1975 which is as under:
"3. Prohibition on conversion of land and alienation of orchards. (1) Notwithstanding anything contained in any other law for the time being in force (a) no person shall alienate an orchard except with the previous permission of the Revenue Minister or such ::: Downloaded on - 23/07/2025 21:27:35 :::CIS officer as may be authorized by him in this behalf; Provided that alienation of orchards to the extent of four kanals only in favour of one or more persons for .
residential purposes shall not need any permission.
(b) .... .... .... Considering the aforesaid section, it is apparent that prohibition on transfer of orchards is not absolute and the question of obtaining previous permission as contemplated under Section 3(1)(a) would arise at the time of execution of the sale deed on the basis of decree for specific performance. Section 3 does not bar the maintainability of the suit and permission can be obtained by filing proper application after the decree is passed. Therefore, it cannot be stated that decree for specific performance is not required to be passed.
Further, under Section 3 of the J&K Prohibition on Conservation of Land and Alienation of Orchards Act, 1975, prohibition on transfer is limited. Firstly, the proviso makes it clear that alienation of orchards to the extent of four kanals only in favour of one or more persons for residential purposes will not require any permission. Secondly, for more than four kanals of land, previous permission of the Revenue Minister or such officer as may be authorized by him in this behalf is required to be obtained. Dealing with similar contention, this Court in Bai Dosabai v. Mathurdas Govinddas [1980 (3) SCC 545 ] observed that even if the Act prohibits alienation of land, if the decree is passed in favour of the plaintiff, it is required to be moulded suitably."
15. On the point of alienation/ transfer of land after permission Section 3 of J&K Act noticed above and Section 118 of the Act in substance are similar. There is no absolute prohibition, under Section 118 of the Act on transfer of land to nonagriculturist and transfer can be made in favour of nonagriculturist with permission of Government under Section 118 of the Act. This question at the most will arise at the time of execution of sale deed on the basis of decree for specific performance. Section 118 of the Act does not bar the maintainability of the suit for specific performance and injunction on the basis of agreement. The respondent No.1 had earlier obtained ::: Downloaded on - 23/07/2025 21:27:35 :::CIS permission from the State Government for purchasing the .
property vide permission Ex. PW 3/A.
16. It has been submitted that learned District Judge has passed the decree in infinity by ordering that the appellant (defendant No.1) would execute the sale deed in respect of the suit property in favour of respondent No.1 within one month of the renewal of the permission, under Section 118 of the Act. The execution of decree of specific performance is also governed by law of Limitation and, therefore, the plea of learned counsel for the appellant that learned District Judge has passed decree in infinity is not tenable. The learned District Judge has rightly appreciated the material on record. No case for interference has been made out. The substantial questions of law No. 1 to 3 are decided against the appellant and in favour of respondents No.1 and 2. The impugned judgement, decree do not require any interference."
In the suit for specific performance what is sought to be specifically enforced is the Agreement dated 23.04.2023 entered into between the parties. Clause 11 thereof, which speaks of specific performance, reads as follows:-
"11. That if the sellers backs out from the agreement in that event the purchaser shall be entitled to enforce this agreement through the process of law by way of specific performance of the agreement."
In view of above, during the pendency of the suit, the non applicants, their agent, representatives are restrained from encumbering, alienating, transferring, creating third party interest over the suit property.
The application stands disposed of.
::: Downloaded on - 23/07/2025 21:27:35 :::CIS Civil Suit No.18 of 2025.
List for admission and denial before the Registrar concerned, on 23.06.2025.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
State of HP and another vs. Anil Kumar CMP(M) No.410 of 2025 .
23.05.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the applicants/State.
Mr. Rishi Tandon, Advocate, for the respondent.
At the request of learned Deputy Advocate General, list on 27.05.2025.
r ( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Balwant Singh vs. National Highway Authority of India and another Arbitration Case No.143 of 2025 .
23.05.2025 Present: Mr. Ashok K. Sharma, Advocate, vice Mr. G.R. Palsra, Advocate, for the petitioner.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.1.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.2/State.
r to Notice. Ms. Sneh Bhimta, learned counsel and Mr. R.P. Singh, learned Deputy Advocate General, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively and seek time to file reply.
Reply be filed within four weeks. Rejoinder thereto be filed within another four weeks. List after eight weeks.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Surender Singh vs. Land Acquisition Officer and another Arbitration Case No.144 of 2025 .
23.05.2025 Present: Mr. Ashok K. Sharma, Advocate, vice Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
r to Notice. Mr. R.P. Singh, learned Deputy Advocate General and Ms. Sneh Bhimta, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively and seek time to file reply.
Reply be filed within four weeks. Rejoinder thereto be filed within another four weeks. List after eight weeks.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Surender Singh vs. Land Acquisition Officer and another Arbitration Case No.145 of 2025 .
23.05.2025 Present: Mr. Ashok K. Sharma, Advocate, vice Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
r to Notice. Mr. R.P. Singh, learned Deputy Advocate General and Ms. Sneh Bhimta, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively and seek time to file reply.
Reply be filed within four weeks. Rejoinder thereto be filed within another four weeks. List after eight weeks.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Goverdhan and others vs. Land Acquisition Officer and another Arbitration Case No.142 of 2025 .
23.05.2025 Present: Mr. Ashok K. Sharma, Advocate, for the petitioners.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Notice. Mr. R.P. Singh, learned Deputy Advocate General and Ms. Sneh Bhimta, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively and seek time to file reply.
Reply be filed within four weeks. Rejoinder thereto be filed within another four weeks. List after eight weeks.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Ravinder Kumar Sharma vs. Ramesh Kumar Soni Civil Suit No.2 of 2025 .
23.05.2025 Present: Mr. Parav Sharma, Advocate, for the plaintiff.
Mr. Rajesh Mandhotra, Advocate, for the defendant.
Civil Suit No.2 of 2025 & OMP No.9 of 2025 Written statement and reply be filed within three weeks.
List thereafter.
r ( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Mohinder Singh vs. Milap Chand and others CMP(M) No.339 of 2024 .
23.05.2025 Present: Ms. Ankita, Advocate, vice Mr. Saurabh Ahluwalia, Advocate, for the applicant.
None for respondents No.1 to 4.
Learned vice counsel appearing on behalf of the applicant submits that the original counsel is unavailable today on account of personal difficulty. She seeks an adjournment. Prayer allowed.
List after four weeks.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Shri Shri Mahalaxmi Trust (Registered) Chamunda Devi vs. Balbir Singh and others Civil Suit No.39 of 2024 .
23.05.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the plaintiff.
Ms. Retta Hingmang, Advocate, for defendant No.1.
Mr. K.D.Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for defendants No.2 and 3.
Civil Suit No.39 of 2024Replication, if any, be filed within four weeks.
r List
thereafter.
CMP No.440 of 2024
Rejoinder, if any, be filed on or before he next date of hearing.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Narinder Kumar and another vs. Rikhi Ram and others CMP No.13179 of 2023 .
23.05.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the applicants.
Mr. M.L. Sharma, Advocate, for respondents No.1(a) to 1(c), 3(a) to 3(c), 4, 5 & 7(a) to 7(c).
CMP No.2518 of 2024No reply is intended to be filed on behalf of the non-
application is allowed.
r to applicants. The non-applicants have no objection, if in case, the I have heard learned counsel for the parties and perused the pleadings. Respondent No.6-Smt. Savitri Devi is stated to have died on 17.11.2019.
From perusal of the application, it is evident that legal heirs of deceased respondent No.6-Smt. Savitri Devi are already on record as respondents No.3(a) to 3(c), 4 and 5.
In view thereof, present application is allowed. Name of respondent No.6-Smt. Savitri Devi is ordered to be deleted from the array of the respondents, subject to just all exceptions.
The application stands disposed of. Amended memo be filed on or before the next date of hearing.
CMP No.13179 of 2023Learned counsel appearing on behalf of the applicants submits that an application for bringing on record the legal heirs of deceased respondent No.2 has been prepared and sent to the applicants for signatures and attestation thereupon. Though, the said application had been received by the parties, however, it was returned without having been duly signed. It is on account of the ::: Downloaded on - 23/07/2025 21:27:35 :::CIS same that learned counsel for the applicants could not file the .
application within time. He seeks and is granted two weeks' time to do the needful. List thereafter.
In the meanwhile, steps for service of respondents No.8 to 11 be also taken.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Municipal Corporation Shimla vs. Rajinder Prasad Jinda CMPMO No.689 of 2023 .
23.05.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Further time prayed for bringing on record the legal heirs of deceased respondent.
Let the needful be done within four weeks. List thereafter.
May 23, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Jaram Singh @ Jarmo vs. Harishwar and others RSA No.240 of 2022 .
23.05.2025 Present: Mr. R.L. Chaudhary, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate, for the respondents.
CMP No.147 of 2023The present application has been filed under Order 41 Rule 27 read with Section 151 of the Civil Procedure Code for production of additional evidence. The same has to be heard along with the main appeal at the stage of final hearing.
Pleadings be completed in the meanwhile.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
GM Northern Railway vs. Bachitter Singh and others CMP(M) No.170 of 2022 .
23.05.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/appellant.
Mr. Gurinder Singh Parmar, Advocate, for respondents No.1(b) & 1(c).
None for respondent No.2.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.3/State.
CMP No.11267 of 2025Allowed and the applicant is exempted from filing the English translated copies of the documents, in question, annexed with the accompanying appeal, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
CMP (M) No.399 & 400 of 2025 Since CMP(M) Nos.762 & 763 of 2025 have been filed claiming the same relief, as is being claimed in the present applications, therefore, the said applications are dismissed as not pressed.
CMP(M) Nos.762 & 763 of 2025 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.1(a), i.e., Ramesh Chand, details whereof, have been given in Paragraph-1 of the application (CMP(M) No.762 of 2025), returnable within four weeks.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Shamsher Singh vs. Vijay Kumar
RSA No.254 of 2020
.
23.05.2025 Present: Mr. R.K. Sharma, Senior Advocate with Mr. Arun Kumar,
Advocate, for the proposed LRs. of deceased appellant.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondent.
CMP(M) No.718 & 719 of 2025 No reply is intended to be filed on behalf of the non-
applicant. The non applicant has no objection, if in case, the applications are allowed and the legal heirs of deceased appellant, are brought on record as is being sought in the application (CMP(M) No.718 of 2025).
The appellant is stated to have expired on 26.11.2024.
The same is evident form the Death Certificate appended along-
with the application (CMP(M) No.718 of 2025) as Annexure A-I. The details of the legal heirs are given in Paragraph-2 of the application (CMP(M) No.718 of 2025). However, it has been stated in the application that the property of the deceased, by way of family settlement, has devolved upon his three sons only, mentioned in Paragraph-3 of the application (CMP(M) No.718 of 2025).
Since the right to sue inheres/survives in three legal heirs of deceased appellant, detailed in Paragraph-3 of the application (CMP(M) No.718 of 2025), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.719 of 2025), delay in bringing on ::: Downloaded on - 23/07/2025 21:27:35 :::CIS record the legal heirs of deceased appellant, is condoned and .
abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
Power of attorney on behalf of the newly added appellants stands already filed.
May 23, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Naval Kishore vs. Pardeep Kumar
CMPMO No.156 of 2019
.
23.05.2025 Present: Mr. Pawan Gautam, Advocate, vice Mr. Ashok Kumar Thakur, Advocate, for the petitioner.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty. He seeks an adjournment.
As prayed, list on 02.06.2025.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
M/s Janta Cloth House and Anr. vs. Rakesh Kapoor & Ors.
Civil Revision No.48 of 2019.
23.05.2025 Present: Mr. Ashok Kumar Sood, Senior Advocate with Mr. Rajat, Advocate, for the petitioner.
Ms. Swati Sharma, Advocate, vice Mr. Vivek Sharma, Advocate, for the respondents/ applicants in CMP No.14149 of 2024.
CMP No.14149 of 2024Learned counsel appearing on behalf of the non-applicant/ petitioner on instructions received from the petitioner submits that petitioner would be ready and willing to pay use and occupation charges at the rate of Rs.7,500/- per month.
Faced with the aforesaid, learned counsel for the applicant seeks time to have instructions in this regard and to file rejoinder to the present application.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Gulab Singh and others vs. Geetan Devi (deceased) through LR. Yog Raj RSA No.499 of 2011 .
23.05.2025 Present: Mr. Tek Chand, Advocate, for the appellants.
Mr. Jia Lal, Advocate, vice Mr. G.R. Palsra, Advocate, for respondents No.1(a) and 1(b).
CMP No.10830 of 2025No ground for early hearing of the matter is made out, at this stage. Accordingly, application is dismissed.
RSA No.499 of 2011List for hearing in due course.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Pamplu Devi vs. Sevati Devi and another RSA No.239 of 2009 .
23.05.2025 Present: Ms Swati Sharma, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Mr. Digvijay Singh Bisht, Advocate, vice Mr. B.C. Verma, Advocate, for respondent No.2(a).
Further time prayed for removing objections in the application filed in the Registry for bringing on record the legal heirs of deceased respondent No.1.
Let the needful be done within one week. List thereafter.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Satpal Rattan vs. Vijay Laxmi and another CMPMO No.248 of 2025 .
23.05.2025 Present: Mr. Gaurav Sharma, Advocate, for the petitioner.
Learned counsel for the petitioner seeks time to place on record the entire zimini orders of the trial Court.
Let the needful be done on or before the next date of hearing.
List on 30.05.2025.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Bidhi Chand (deceased) through LRs. and others vs. Kanta Devi (deceased) through LR and others RSA No.101 of 2025 .
23.05.2025 Present: Mr. Gurinder Singh, Advocate, for the appellants.
RSA No.101 of 2025 & CMP No.11565 of 2025 On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notice has been the paper book.
r to issued on substantial question of law No.6 framed at Page-21 of In the meanwhile, operation and execution of judgment dated 28.02.2025, passed by learned Additional District Judge-I, Una, District Una, Himachal Pradesh, in Civil Appeal No.51 of 2009, shall remain stayed.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Bidhi Chand (deceased) through LRs. and others vs. Bhagwan Dass (deceased) through LRs. and others RSA No.100 of 2025 .
23.05.2025 Present: Mr. Gurinder Singh, Advocate, for the appellants.
RSA No.100 of 2025 & CMP No.11556 of 2025 On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notice has been the paper book.
r to issued on substantial question of law No.6 framed at Page-21 of In the meanwhile, operation and execution of judgment dated 28.02.2025, passed by learned Additional District Judge-I, Una, District Una, Himachal Pradesh, in Civil Appeal No.61 of 2009, shall remain stayed.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Bidhi Chand (deceased) through LRs. And others vs. Hardyal Singh and others RSA No.99 of 2025 .
23.05.2025 Present: Mr. Gurinder Singh, Advocate, for the appellants.
RSA No.99 of 2025 & CMP No.11552 of 2025 On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notice has been the paper book.
r to issued on substantial question of law No.6 framed at Page-21 of In the meanwhile, operation and execution of judgment dated 28.02.2025, passed by learned Additional District Judge-I, Una, Ditrict Una, Himachal Pradesh, in Civil Appeal No.50 of 2009, shall remain stayed.
( Bipin C. Negi )
May 23, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Hem Raj vs. Maan Singh
RSA No.66 of 2025
.
23.05.2025 Present: Mr. Prashant Chauhan, Advocate, vice Mr. Abhishek Sharma, Advocate, for the appellant.
At the request of learned vice counsel appearing on behalf of the appellant, list after two weeks.
May 23, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
State of HP vs. Govind Ram (deceased) through LRs and others RSA No.46 of 2025 .
22.05.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellant/State.
Mr. Rakesh Thakur, Advocate, for the respondents.
Learned Deputy Advocate General submits that he has not prepared the case as in the cause list the matter could not be marked. He prays for an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
State of HP vs. Govind Ram (deceased) through LRs and others RSA No.46 of 2025 .
22.05.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellant/State.
Mr. Rakesh Thakur, Advocate, for the respondents.
Learned Deputy Advocate General submits that he has not prepared the case as in the cause list the mater could not be marked. He prays for an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Shiv Ram vs. Kala Devi and another RSA No.35 of 2025 .
22.05.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Tejasvi Verma and Mr. Kiran Chauhan, Advocates, for respondent No.1.
CMP No.3616 of 2025 Reply, as prayed, be filed within four weeks. List thereafter. r ( Bipin C. Negi ) May 22, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Vipan Kumar vs. Rakesh Kumar and others RSA No.2 of 2025 .
22.05.2025 Present: Mr. Surinder Saklani, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.2 to 4/State.
Respondent No.1, though served, no one has put in appearance on his behalf. Hence, he is proceeded against ex parte.
Records of both the Courts below be called for.
List after record is received.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Ashok Kumar vs. Urmila Devi (deceased) through LRs.
CMPMO No.284 of 2024.
22.05.2025 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for the petitioner.
Ms. Anjali Soni Verma, Advocate, for respondents No.1(a) and 1(b).
At the request of learned counsel appearing on behalf of the respondents, who seeks time to prepare the case, list after four weeks. r ( Bipin C. Negi ) May 22, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Tara Devi vs. Vikas Sharma and another RSA No.243 of 2024 .
22.05.2025 Present: Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. Parveen Chauhan, Advocate, vice Mr. Sanjay Prashar, Advocate, for respondent No.1.
None for respondent No.2.
CMP No.5779 of 2025Further time prayed for filing reply.
done within four weeks. L:ist thereafter.
r Let the needful be
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Chamaroo (deceased) through LR and another vs. Om Chand RSA No.172 of 2024 .
22.05.2025 Present: Mr. Jagan Nath, Advocate, for the appellants.
Mr. Ajay Chandel, Advocate, for the respondent.
Record stands received.
Learned counsel for the parties intend to go through the same.
List after six weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Pamo Devi and others vs. Kishan Chand and another RSA No.118 of 2024 .
22.05.2025 Present: Mr. Devender Kumar, Advocate, for the appellants.
Mr. Bhupinder Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for the respondents.
Further time prayed by learned counsel appearing on behalf of the appellants to prepare the case. List after four weeks.
r to ( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Rajesh vs. Babu Ram (deceased) through LRs.
Civil Revision No.118 of 2024.
22.05.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Jagmohan Sharma, Advocate, vice Mr. Yash Pal Sharma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the respondents submits that learned arguing counsel has met with an accident. He seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Khalil and others vs. Jafar (deceased) through LRs. and others CMPMO No.388 of 2016 .
22.05.2025 Present: Mr. Desh Raj Thakur, Advocate, for the petitioners.
Mr. Sahil Dixit, Advocate, for respondents No.1(a) to 1(e).
None for remaining respondents.
Learned counsel appearing on behalf of the respondents submits that learned Senior arguing counsel is unavailable today on account of personal difficulty. He seeks an adjournment.
Prayer not opposed.
As prayed, list on 18.06.2025.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Kasturi Devi (deceased) through LRs. and another vs. Rajeev Sharma and others Civil Revision No.193 of 2015 .
22.05.2025 Present: Mr. G.C. Gupta, Senior Advocate with Mr. Deepak Gupta, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. Ajeet Pal Singh Jaswal, Advocate, for respondents No.2 and 3.
CMP No.23738 of 2024As jointly prayed, list on 26.06.2025.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Dharam Chand Sood and another vs. Gopal Sood and others Civil Suit No.22 of 2055 .
22.05.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the plaintiffs.
Civil Suit No.22 of 2025 & OMP No.640 of 2025 On taking steps within three days, let notice be issued to the respondents, returnable for 19.06.2025.
r ( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Ganesh Kumar and another vs. Padeep Kumar Civil Revision No.1 of 2022 .
22.05.2025 Present: Mr. Gurinder Singh Parmar, Advocate, for the petitioners.
CMP No.11056 of 2025Learned counsel for the applicant/petitioner submits that the sole respondent is presently residing at the address given in the cause title.
In view thereof, let steps for the service of respondent be taken within two days. On taking such steps, issue notice to the said respondent, returnable within four weeks.
The application stands disposed of.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Jagdev Chand and another vs. State of HP and others Execution Petition No.437 of 2025 .
22.05.2025 Present: Mr. Mohit Thakur, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 to 4/State.
Ms. Komal Chaudhary, Advocate, for respondent No.5.
Notice. Mr. Diwakar Dev Sharma, learned Additional Advocate General and Ms. Komal Chaudhary, learned counsel, appear and waive service of notice on behalf of respondents No.1 to 4 and respondent No.5, respectively and seek time to file reply/instructions.
Reply/instructions be filed/obtained on or before the next date of hearing. List on 23.06.2025.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Amita Sood vs. Harmesh Kumar and others RSA No.166 of 2023 .
22.05.2025 Present: Mr. Adarsh K. Vashista and Mr. Shivom Vashista, Advocates, 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 13, 15(i) to 15(iii).
r to
CMP(M) No.431 of 2025 & CMP(M) No.432 of 2025
Steps for the service of legal heir of deceased respondent No.10 (ii), i.e., Shankar Dass, details whereof have been given in para-2 of the application, be taken within three days. On taking such steps, issue notice to the said legal heir, returnable within four weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
National Highway Authority of India vs. Sunder Nagar Integrated Rural Development Association OMP(M) No.120 of 2025 .
22.05.2025 Present: Ms. Shreya Chauhan, Advocate, for the applicant/ appellant.
On taking steps during the course of the day, Dasti notice be issued to the respondent, returnable for 30.05.2025. Dasti notice be handed over to learned counsel for the applicant for effecting service upon the non-applicant-respondent, latest by 24.05.2025.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
State of HP and others vs. Vinod Kumar and others CMP(M) No.1650 of 2024 .
22.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants-appellants/State.
Mr. B.S. Chauhan, Senior Advocate with Mr Abhishek Thakur and Ms. Aditi Rana, Advocate, for respondents No.1 to 7(a).
Respondent No.8 is stated to have expired.
CMP(M) No.496 & 497 of 2025 Mr. B.S. Chauhan, learned Senior Counsel, assisted by Ms. Aditi Rana, Advocate, has put in appearance on behalf of legal heris of deceased respondent No.8.
No reply is intended to be filed on behalf of the said non-
applicants. The other non-applicants also do not intend to file any reply to the present applications. They have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.8, are brought on record as is being sought in the application (CMP(M) No.496 of 2025).
Respondent No.8 is stated to have expired on 29.03.2024.
The same is evident form the Death Certificate appended along-
with the application (CMP(M) No.496 of 2025) as Annexure A-I. The details of the legal heirs are given in Paragraph-4 of the application (CMP(M) No.496 of 2025). The same is in consonance with the details given in Legal Heirs Certificate appended along with the application (CMP(M) No.496 of 2025) as Annexure A-II.
Since the right to sue inheres/survives in the legal heirs of deceased respondent No.8, details whereof, have been given in ::: Downloaded on - 23/07/2025 21:27:35 :::CIS Paragraph-4 of the application (CMP(M) No.496 of 2025), .
therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.497 of 2025), delay in bringing on record the legal heirs of deceased respondent No.8, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
Power of attorney on behalf of the newly added respondent stands already filed.
CMP(M) No.1650 of 2024In filing of the present appeal, there is a delay of 44 days.
The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even ::: Downloaded on - 23/07/2025 21:27:35 :::CIS while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal .
filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Hence, for the reasons/sufficient cause stated in the .
application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RFA No.______/2025 (Be registered) Admit.
Call for the records.
CMP No._____of 2025 ( Be registered) During the pendency of the present appeal, operation and execution of judgment/award dated 20.04.2024, passed by learned Additional District Judge(II), Shimla, H.P., in Ref.
Petition RBT No.4-S/4 of 2019, shall remain stayed, subject to deposit of the entire awarded amount along-with up-to-date interest accrued thereupon, within a period of eight weeks.
The application stands disposed of.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:35 :::CIS
Union of India vs. Jagat Ram and another CMP(M) No.1498 of 2024 .
22.05.2025 Present: Mr. Bharat Bhushan, Senior Panel Counsel, for the applicant/petitioner.
Mr. Maan Singh, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
Learned Senior Panel Counsel submits that the case at hand has been assigned to him today itself, therefore, he seeks time to prepare the case. Prayer allowed. List after six weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jagdev Singh (deceased) through LRs ad others vs. Gian Chand CMP(M) No.144 of 2024 .
22.05.2025 Present: Mr. Arun Sehgal, Advocate, for the applicants/appellants.
Mr. Atharv Sharma, Advocate, for the respondent.
Time to file rejoinder is sought since 21.08.2024.
However, the same has not been filed till date. Let the same be positively filed within two weeks.
However, it is made clear that if rejoinder is not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
List after two weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
M/s Aggarwal Agencies vs. Vijay Kumar Sharma Civil Revision No.143 of 2024 .
22.05.2025 Present: Ms. Seema Guleria, Advocate, for the petitioner.
Mr. Karan Sharma, Advocate, for the respondent.
CMP No.4581 of 2025Learned counsel for the non-applicant submits that reply has been filed, however, the Registry has raised certain objections with respect to some of the documents which are sought to be placed on record. For removal of the objections raised by the Registry in the reply so filed, learned counsel for the applicant submits that she needs two weeks time to remove the same.
Learned counsel for the applicant submits that he has received a copy of the reply and has already filed rejoinder thereto, which has been placed at Part-B of the petition.
Learned counsel for the non-applicant to ensure that the reply is in order and placed on record well before the next date of hearing.
List after three weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Anil Kumar vs. Ajay Kumar
Civil Suit No.61 of 2024
.
22.05.2025 Present: Mr. N.K. Bhalla, Advocate, for the plaintiff.
Mr. Arvind Sharma, Advocate, for the defendant.
Learned counsel for the parties submit that the matter stands compromised between the parties and in view thereof they intend to place on record the compromise deed by way of an appropriate application.
Let the needful be done on or before the next date of hearing. List on 02.06.2025.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Shyam Murari (deceased) through LRs. vs. Yogesh Kumar and others CMP(M) No.1076 of 2023 in RSA No.223 of 2012 .
22.05.2025 Present: Mr. Vijay Kumar, Advocate, vice Mr. Sanjeev K. Suri, Advocate, for the applicants/appellants.
Respondent No.1 is stated to have expired.
Mr. Navlesh Verma, Advocate, for respondent-Bank No.2.
Further time prayed on behalf of learned counsel for the applicants-appellants to inspect the record. Prayer allowed.
List after four weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jog Ram vs. Hira Lal
RSA No.254 of 2023
.
22.05.2025 Present: Mr. Surya Chauhan, Advocate, for the appellant.
Mr. Pawan Kumar, Advocate, for the respondent.
RSA No.254 of 2023List after eight weeks. In the meanwhile, power of attorney on behalf of the appellant be also filed.
CMP No.16824 of 2023Operation and execution of impugned judgment and decree dated 20.04.2023, passed by learned Additional District Judge, Kullu, H.P., in Civil Appeal No.03 of 2023, shall remain stayed, subject to deposit of the entire decretal amount along-with up-to-date interest, within a period of eight weeks from today.
The application stands disposed of.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Machhindernath Mandir & Machhiyal Sudhar Society vs. Hari Singh and another Civil Suit No.38 of 2023 .
22.05.2025 Present: Mr. P.P. Chauhan, Advocate, for the plaintiff.
Defendant No.1 already ex parte.
Mr. Narender Singh Thakur, Advocate, for defendant No.2.
Since pleadings in the matter are complete, therefore, list concerned, on 19.06.2025.
r to the same for admission and denial before the Registrar ( Bipin C. Negi ) May 22, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:36 :::CIS Sushma Devi vs. Joginder Singh and others CMPMO No.258 of 2022 .
22.05.2025 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Ms. Vandana Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for all the respondents, except respondent No.1, who is stated to be dead.
The present petition stands abated insofar as respondent No.1 is concerned.
List after six weeks.
It is made clear that mere pendency of this petition shall not preclude the trial Court to proceed further in the matter.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Surjeet Kumar Sharma and another vs. Om Parkash (deceased) through LRs. and others Civil Suit No.156 of 2021 .
22.05.2025 Present: Mr. Ashok Kumar Sood, Senior Advocate with Mr. Rajat Kumar, Advocate, for the plaintiffs.
Mr. V.S. Rathore, Advocate, for defendants No.2, 3 and 5.
Defendant No.4 is stated to have expired.
Mr. Arvind Sharma, Advocate, for defendants No.6 & 7.
Mr. Diwakar Dev Sharma, Additional Advocate General, for defendant No.8/State.
OMP No.649 of 2025The present application has been filed for effecting service of proposed legal representative No.4(d)-Smt. Pawna through publication.
The brother of the said legal heir is already on record as defendant No.2. He is duly represented by his counsel. Learned counsel appearing on behalf of defendant No.2 submits that the correct address of his sister, i.e., proposed legal representative No.4(d)-Smt. Pawna, shall be furnished to the plaintiffs within two weeks. On furnishing the same, learned counsel for the plaintiffs submits that fresh steps for service of proposed legal representative No.4(d)-Smt. Pawna, shall be taken. On taking such steps, issue notice to the said proposed legal representative, returnable within four weeks. The application stands disposed of.
OMP No.650 of 2025On taking steps within three days, issue notice to defendant No.1(a)-Diksha, who is proposed to be appointed as guardian for ::: Downloaded on - 23/07/2025 21:27:36 :::CIS the proposed minor legal representative No.1(b)-Arnav, by way of .
present application, returnable within four weeks.
( Bipin C. Negi )
May 22, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and others vs. Yoginder Chand RFA No.454 of 2018 .
21.05.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the appellants/State.
Mr. H.C. Sharma, Advocate, for the respondent.
Due to paucity of time, the matter could not be taken up for hearing today.
Since, in the case at hand, an early hearing application was allowed vide order dated 27.02.2025, therefore, list the same for consideration in the first week of July, 2025.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Bal Singh vs. Anant Ram and another RSA No.155 of 2024 .
21.05.2025 Present: None for the appellant.
Mr. R.L. Chaudhary, Advocate, for the respondent.
Despite repeated calls, there is no appearance on behalf of the appellant. In the interest of justice, list on 29.05.2025.
May 21, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Paras Ram vs. Prem Chand and another RSA No.199 of 2023 .
21.05.2025 Present: Mr. Dinesh Kumar Sharma, Advocate, for the appellant.
Mr. Imran Khan, Advocate, for respondent No.1.
Mr. Ashok Kumar Sharma, Advocate, for respondent No.2.
Record stands received.
Learned counsel for the parties intend to go through the same. r List after six weeks.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP vs. Maharaj Di Kutiya and others RSA No.40 of 2023 .
21.05.2025 Present: Mr. R.P. Singh, Deputy Advocate General, for the appellant/State.
Mr. Digvijay Singh, Advocate, for respondents No.1 and 2.
None for respondent No.3.
At the joint request of learned counsel for the parties, list after four weeks.
r to ( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Mohan Lal vs. Kewal Ram and another RSA No.26 of 2025 .
21.05.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Tek Chand Sharma, Advocate, for respondent No.1.
Admitted on substantial questions of law No.2 and 3, formulated at Pages-16 & 17 of the paper book.
Records be called for.
Notice. Mr. Tek Chand Sharma, learned counsel, appears and waives service of notice on behalf of respondent No.1. On taking steps within three days, notice be issued to respondent No.2, returnable within six weeks.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jaswant Singh and others vs. Shyam Lal and others RSA No.277 of 2024 .
21.05.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the appellants.
Mr. Praveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for respondents No.1 to 10.
RSA No.277 of 2024Power of attorney on behalf of respondents No.1 to 5 be filed on or before the next date of hearing.
As prayed, list after six weeks.
CMP No.22314 of 2024Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jaswant Singh and others vs. Shyam Lal and others RSA No.276 of 2024 .
21.05.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the appellants.
Mr. Praveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for respondents No.1 to 10.
RSA No.276 of 2024Power of attorney on behalf of respondents No.1 and 2 be filed on or before the next date of hearing.
As prayed, list after six weeks.
CMP No.22307 of 2024Rejoinder, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and another vs. Raksha Devi and another RSA No.267 of 2024 .
21.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Kunal Thakur, Advocate, for respondent No.1.
Mr. Naresh Sharma, Advocate, for respondent No.2.
Further time prayed on behalf of the respondents to peruse the records. Prayer allowed.
List for consideration after six weeks.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Medh Ram and others vs. Uma Devi
RSA No.218 of 2024
.
21.05.2025 Present: Ms. Devyani Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the appellants.
Mr. Rakesh Thakur, Advocate, for respondent No.1.
Mr. Shivam Sharma, Advocate, for respondents No.2 to 4.
Learned counsel appearing on behalf of respondent No.1 submits that learned Senior arguing counsel is unavailable today on account of personal difficulty. He seeks an adjournment.
Prayer not opposed.
As prayed, list after six weeks.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Nes Ram vs. Mehar Chand and others RSA No.217 of 2024 .
21.05.2025 Present: Mr. Maan Singh, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for respondents No.1 to 5.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.6/State.
Record stands received.
Learned counsel for the parties intend to go through the same. r List after six weeks. In the meanwhile, up-to-date use and occupation charges be also deposited.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Ashwani Kumar and Anr. vs. Shashi Kumar and Ors.
RSA No.200 of 2024.
21.05.2025 Present: Mr. Tek Chand, Advocate, for the appellants.
Mr. Surender Verma, Advocate, for respondents No.1, 3, 5(i)(a) to 5(i)(d) and 6.
CMP No.12615 of 2024No reply is intended to be filed on behalf of the respondents. Heard counsel for the parties. Interim order dated 13.08.2024 is made absolute. The application stands disposed of.
RSA No.200 of 2024List after six weeks.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jasjit Kaur & another vs. Pyare Lal Chopra (deceased) through LRs. and others a/w connected RSA No.76 of 2024 and 77 of 2020 RSA No.76 of 2024 .
21.05.2025 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the appellants.
Mr. Sandeep Sharma, Advocate, for respondent No. 1(a).
Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No. 4(a).
Ms. Sanjivani Sood, Advocate, for respondents No. 11(a) to 11(c).
Mr. Vishwas Kaushal, Advocate, for respondent No. 12.
Mr. Devender K. Sharma, Advocate, for respondent No. 14. Mr. Anuj Gupta, Advocate, for respondent No. 4(b).
None for respondents No. 1(b) to 1(d), 2, 3(b) to 3(f), 5, 7 to 10 and 15.
RSA No. 77 of 2020Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the appellants.
Mr. Sandeep Sharma, Advocate, for respondent No. 1(a).
Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No. 4(a).
Ms. Sanjivani Sood, Advocate, for respondents No. 11(a) to 11(c).
Mr. Vishwas Kaushal, Advocate, for respondent No. 12.
Mr. Atul Verma, Advocate vice Mr. V.B. Verma, Advocate, for respondent No. 13.
None for respondents No. 5, 7, 10, 14 and 15.
At the joint request of learned counsel for the parties, list after six weeks.
( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Shakuntla vs. Sabhabu and others RSA No.3 of 2024 .
21.05.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Abhishek, Advocate, for the appellant.
Mr. Ashok Sharma, Senior Advocate with Ms. Anubhuti Sharma, Advocate, for the respondents.
At the joint request of learned counsel for the parties, list after four weeks.
r ( Bipin C. Negi )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Bihari Lal and others vs. State of HP and others CMPMO No.612 of 2023 .
21.05.2025 Present: Mr. Shekhar Badola and Mr. P.K. Chauhan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Respondents No.2 to 11, 13 to 16 proceeded against ex parte vide order dated 22.04.2024.
Respondent No.12 is stated to have expired.
CMP No.4228 of 2025For the reasons stated in the application, the same is allowed. The Death Certificate of deceased respondent No.12 and details of legal heirs are taken on record. The application stands disposed of.
CMP(M) No.1790 & 1791 of 2024 Though served, none of the legal heirs of deceased respondent No.12 have put in appearance.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.12, are brought on record as is being sought in the application (CMP(M) No.1790 of 2024).
Respondent No.12 is stated to have expired on 13.07.2024. The details of the legal heirs are given in Paragraph-
2 of the application (CMP(M) No.1790 of 2024).
The right to sue inheres/survives with the legal heirs of deceased respondent No.12, details whereof, have been given in in Paragraph-2 of the application (CMP(M) No.1790 of 2024).
::: Downloaded on - 23/07/2025 21:27:36 :::CISOne of the proposed LRs of deceased respondent No.12-Azad .
Singh, i.e., mother-Roshni Devi, depicted as LR-12(e) is already stated to be on record as respondent No.13. In view thereof, LR-
12(a) to 12(d) and 12(f) are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.1791 of 2024), delay in bringing on record the legal heirs of deceased respondent No.12, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties placed at Page-95 of the paper book alongwith CMP No.4228 of 2025 is ordered to be taken on record.
CMPMO No.612 of 2023On taking steps within three days, issue notice to the newly added respondents No.12(a) to 12(d) and 12(f), returnabdle within four weeks.
CMP No.4229 of 2025Allowed and the applicants are exempted from filing the translated copies of the documents (Annexure MA-1 and MA-2), in question, annexed with the accompanying petition, 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 )
May 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Lachhu Ram (deceased) through his LRs. Jiwa Nand vs. LAC, HPPWD and others RFA No.54 of 2024 .
20.05.2025 Present: Mr. Digvijay Singh, Advocate, vice Mr. Pradeep Verma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
CMP(M) No.736 of 2025Before the Reference Court, proforma respondent No.3 had been served by way of affixation in terms of order dated 16.08.2023, passed by the Reference Court.
As per report of service, specifically order dated 11.03.2025, passed by the Additional Registrar (Judicial), it is evident that the said proforma respondent is unserved and he is reported to be missing for the last many years.
The applicant, proforma respondents No.3 and 4 are the legal heirs of the erstwhile petitioner, i.e., Lachhi Ram @ Lachhu Ram (deceased). By virtue of registered Will dated 08.06.2025, the Estate of the deceased petitioner, i.e., Lachhi Ram @ Lachhu Ram is stated to have solely devolved upon Jiwa Nand, the present petitioner.
In view thereof, the present application is allowed. Name of proforma respondent No.3, i.e., Rama Nand is ordered to be deleted from the array of the parties. The application stands disposed of. Amended memo of parties be filed within four weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Mohan Singh vs. Asha Ram and another RSA No.245 of 2023 .
20.05.2025 Present: Mr. Rajiv Sirkeck, Advocate, for the appellant.
Mr. Chandan Goel, Advocate, for the respondents.
Learned counsel appearing on behalf of the appellant has placed reliance upon the decision of the Apex Court in T.D. Vivek Kumar and Anr. vs. Ranbir Chaudhary, 2023(3) Civil Court Cases 278 (S.C.).
reproduced herein below:-
r to Relevant portion of the same is being "6.4 An identical question came to be considered by this Court in the case of P. D'souza (supra) and after considering the earlier decision of this Court in the case of M.L. Devender Singh Vs. Syed Khaja (1973) 2 SCC 515, this Court observed and held that where the sum named is an amount the payment of which may be substituted for the performance of the act at the election of the person by whom the money is to be paid or the act done, the Court may refuse to pass the decree for specific performance. In the present case, the condition specifically stipulates that in case of failure on the part of the seller to execute the sale deed within the stipulated time the buyer shall be entitled to double the amount given as an advance. Therefore, the sum is specifically named i.e., double the amount of advance paid. Though, the High Court has relied upon the decision in the case of P. D'souza (supra), the aforesaid aspect has not been considered by the High Court, more particularly, the observations made in paragraph 31 in its true perspective."
Faced with the aforesaid, learned counsel appearing on behalf of the respondents seeks time to go through the record and the aforesaid judgment.
List after four weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Ravinder Nath (deceased) through LRs. vs. Dasaudhi Ram (deceased) through LRs. and another RSA No.241 of 2023 .
20.05.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Manoj Brakta, Advocate, for the appellants.
None for respondent No.1(i), 1(iii), 1(v) and 2.
Record stands received.
Learned counsel for the appellants intends to go through the same. r List after six weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Essjay Ericsson Pvt. Ltd. vs. Jitender Singh CMPMO No.141 of 2023 .
20.05.2025 Present: Mr. Arun Kumar, Advocate, vice Dr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Rupam Chauhan, Advocate, vice Dr. Lalit Kumar Sharma, Advocate, for the respondent.
As jointly prayed, list after four weeks.
May 20, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Rajesh Kumar and others vs. Chander Ballabh and another RSA No.105 of 2023 .
20.05.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
None for respondent No.1.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.2.
same.
Record stands received.
Learned counsel for the parties intend to go through the List after six weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Arun Sharma vs. Sushma Devi
CMPMO No.354 of 2022
.
20.05.2025 Present: Ms. Sana Rana, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the petitioners.
Mr. Ajay Thakur, Advocate, vice Mr. Sunny Modgill, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioners submits that learned Senior arguing counsel is unavailable today on account of personal difficulty. She seeks an adjournment. Prayer not opposed.
As prayed, list after six weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Chande Ram and others vs. Tulsi Ram RSA No.138 of 2021 .
20.05.2025 Present: Mr. Sohail Khan, Advocate, vice Mr. Rajesh Kumar, Advocate, for the appellants.
Mr. Naveen K. Bhardwaj, Advocate, for the respondent.
As jointly prayed, list after four weeks.
May 20, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Rai Singh vs. HRTC and another
Execution Petition No.310 of 2025 .
20.05.2025 Present: Mr. Sat Prakash, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, learned Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 21.06.2025.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Vijay Sharma vs. HPTDC Ltd.
Execution Petition No.304 of 2025 .
20.05.2025 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.
Ms Maheshwari Sharma, Advocate, for the respondent.
Notice. Ms. Maheshwari Sharma, learned Advocate, appears and waives service of notice on behalf of the respondent and seeks time to file reply.
Reply/instructions on behalf of the respondent be filed on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Krishan Dhani vs. HPTDC Ltd.
Execution Petition No.301 of 2025 .
20.05.2025 Present: Mr. Om Parkash Goel, Advocate, for the petitioner.
Ms Maheshwari Sharma, Advocate, for the respondent.
Notice. Ms. Maheshwari Sharma, learned Advocate, appears and waives service of notice on behalf of the respondent and seeks time to file reply.
Reply/instructions on behalf of the respondent be filed on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Gopindra vs. Pawan Kumar and others RSA No.23 of 2025 .
20.05.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for respondents No.1 to 3, 4(iv).
CMP No.10708 of 2025Reply, if any, be filed by the non-applicants within four weeks. List thereafter.
CMP No.3140 of 2025Heard counsel for the parties. Interim order dated 04.03.2025 is made absolute. The application stands disposed of.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Medisys Biotech Pvt. Ltd. vs. Ramesh Kumar CMP(M) No.21 of 2025 .
20.05.2025 Present: Ms. Madhurika Sekhon Verma, Advocate, for the applicant.
Mr. Vishal Panwar, Advocate, for the respondent.
CMP(M) No.21 of 2025No reply is intended to be filed on behalf of the non-
applicant.
Heard counsel for the parties. Perused the pleadings. For the sufficient reasons and cause shown in the application, delay of 63 days in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 It be registered.
List for admission after four weeks. In the meanwhile, power of attorney on behalf of the respondent be filed.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Gulabe Ram vs. Budhi Ram and others CMP(M) No.1838 of 2024 in RSA No.77 of 2024 .
20.05.2025 Present: Mr. Tejasvi Verma, Advocate, for the applicant, through video conferencing.
Mr. Mukesh Bisht, Advocate, for respondents No.2 & 3.
Respondent No.1 is stated to have expired.
At the request of learned counsel for respondents No.2 r to and 3, list after four weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Devku and another vs. Lekh Ram and another CMP(M) No.641 of 2024 in RSA No.119 of 2020 .
20.05.2025 Present: Ms. Kusum Chaudhary, Advocate, for the applicants.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh Bisht, Advocate, for the respondents.
Rejoinder, if any, be filed within three weeks. List thereafter.
May 20, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Bangali Ram (deceased) through LRs. vs. Tulsi Ram (deceased) through LRs.
RSA No.266 of 2024.
20.05.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, for respondent No.1(a).
CMP No.10571 of 2025For the reasons stated in the application, the same is allowed. The application stands disposed of.
RSA No.266 of 2024Let respondent No.1(b) be served through ordinary as well as through dasti process. On taking steps during the course of the day, dasti summons be provided to the counsel for the appellants within two days. Steps for service through the ordinary process be taken within two days. On taking such steps, issue notice to the said respondent. Both the summons be made returnable for 23.06.2025.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Inder Singh vs. HRTC and others
RFA No.33 of 2023
.
20.05.2025 Present: Mr. Davinder Chauhan Jaita, Advocate, for the appellant/ applicant.
Mr. Ajay Kumar Chauhan, Advocate, for respondents No.1 and 2.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.3/State.
CMP No.5584 of 2023Since the appeal stands registered post condonation of delay in filing the appeal vide order dated 23.08.2023, therefore, the same has become infructuous. The same stands accordingly disposed of.
CMP No.4798 of 2025Reply be filed on or before the next date of hearing.
Registry to ascertain, as to whether amount of compensation awarded in the case at hand has been deposited in other appeal, i.e., RFA No.74 of 2020.
List on 05.06.2025.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Simar Preet Singh vs. Baryam Singh and others Civil Suit No.24 of 2021 .
20.05.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the plaintiff.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the defendants.
Since pleadings in the matter are complete, therefore, list the same for admission and denial before the Registrar concerned, on 17.06.2025.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP & others vs. Murki Lal and others CMP No.9966 of 2015 in RFA No.438 of 2006 .
20.05.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/ State.
Mr. Prince Verma, Advocate, for respondents No.1 and 2.
Further time prayed on behalf of the appellants to comply with order dated 30.04.2025.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Baldev Singh & others vs. Bishan Swaroop RSA No.387 of 2014 .
20.05.2025 Present: Mr. Dinesh Bhanot, Advocate, for the appellants.
Ms. Sana Rana, Advocate vice Ms. Rachna Kuthiala, Advocate, for the respondent.
CMP(M) No.711 of 2025Heard counsel for the parties and perused the pleadings.
Appellant No.5-Smt. Malika is stated to have died on 28.04.2023.
The same is evident from the Death Certificate appended along-
with the present application. Deceased appellant No.5-Smt. Malika is survived by her legal heirs detailed in Paragraph-2 of the present application.
Since the right to sue inheres/survives in the legal heirs of deceased appellant No.5-Smt. Malika, details whereof, have been given in Paragraph-2 of the present application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased appellant No.5-Smt. Malika, is condoned and abatement, if any, is set aside.
The application stands disposed of. Amended memo of parties, if not already filed, be filed within two weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Asa Ram vs. Medh Ram and others a/w connected matter RSA No.120 of 2014 a/w RSA No.125 of 2014 .
RSA No.120 of 201420.05.2025 Present: Ms. Sana Rana, Advocate vice Ms. Rachna Kuthiala, Advocate, for the appellant.
Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for respondent No.1.
Ms. Ambika Kotwal, Advocate, for respondents No.2 and 3. RSA No.125 of 2025 Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the appellant.
Ms. Sana Rana, Advocate vice Ms. Rachna Kuthiala, Advocate, for the respondent.
CMP No.10759 of 2025 in RSA No.120 of 2014 Allowed and the applicant is exempted from filing typed/ translated copies of the documents (Annexure R-3 & R-4), in question, annexed with the accompanying appeal, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
CMP(M) No.714 of 2025 in RSA No.120 of 2014 On taking steps within three days, issue notice to the legal heirs of deceased profomra respondent No.3, details whereof, have been given in Paragraph-4 of the application, returnable within four weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Ravinder Paul (since deceased) through LRs. and another vs. Sashi Paul .
RSA No.263 of 201120.05.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Aman Hansretta, Advocate, for the appellants.
Mr. Amit Singh Chandel, Advocate, for the respondent.
CMP No.10837 of 2025For the reasons stated in the application, early hearing of the appeal is allowed. The application stands disposed of.
RSA No.263 of 2011List for hearing in the 3rd week of July, 2025.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Tarsem Singh and others vs. Ramesh Chand and others RSA No.706 of 2008 a/w Cross Objection No.67 of 2009 .
20.05.2025 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for the appellants/non-cross objector.
Ms. Sana Rana, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondents No. 1, 2, 4(a) to 4(c), 5 to 8/cross-objectors.
None for respondents No. 3(a) and 3(b), 9 to 13 and 15 to 21. Respondent No. 14 is stated to have expired.
Names of respondents No. 22, 25 to 27 stand deleted.
CMP(M) No.681 of 2025 in C.O. No.67 of 2009 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Proforma respondent No.14-Jagdish Singh is stated to have died on 22.10.2022. The same is evident from the Death Certificate appended along with the present application.
From perusal of the application, it is evident that legal heirs of deceased proforma respondent No.14-Jagdish Singh are already on record as proforma respondents No.9 to 13.
In view thereof, present application is allowed. Name of proforma respondent No.14-Jagdish Singh is ordered to be deleted from the array of the respondents, subject to just all exceptions.
The application stands disposed of. Amended memo filed along-with present application is ordered to be taken on record.
::: Downloaded on - 23/07/2025 21:27:36 :::CIS RSA No.706 of 2008In view of order passed in CMP(M) No.681 of 2025 in .
Cross Objection No.67 of 2009, whereby name of proforma respondent No.14-Jagdish Singh stands deleted, present appellant does not intend to move any application. He submits that the necessary correction be also made in the cause title of the appeal by deleting the name of proforma respondent No.14.
Accordingly, name of proforma respondent No.14-Jagdish Singh is ordered to be deleted from the array of the respondents, subject to just all exceptions. Registry to make necessary corrections accordingly.
List after four weeks.
( Bipin C. Negi )
May 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition vs. Khem Dev and others CMP Nos.25755 & 25756 of 2024 in RFA No.90 of 2006 .
19.05.2025 Present: None for the non-applicant/appellant.
Mr. Manjeet Kaur, Advocate, vice Mr. Naveen K. Bhardwaj, Advocate, for applicant/respondent No.2(a).
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.5 and 6/State.
CMP No.25755 of 2024Despite service, no one has put in appearance on behalf of the non applicant.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court, on 10.04.2008. No further proceedings are stated to be pending before the Apex Court.
Respondent No.2-Surat Ram is stated to have died on 03.01.2007. He is survived by the present applicant. The factum of death of respondent No.2-Surat Ram is evident from the Death Certificate appended along-with the present application as Annexure R-1. The details of the legal heir is evident from the Legal Heir Certificate appended along with present application as Annexure R-2. However, as per the same, the deceased is survived by the present applicant and Mani Devi (daughter).
However, on further perusal of the same, it is evident that the entire immovable property, by virtue of Will, has been bequeathed upon the present applicant.
In view thereof, right to receive compensation survives in the said legal heirs. For the aforesaid reasons, present application is allowed. The applicant is permitted to be brought ::: Downloaded on - 23/07/2025 21:27:36 :::CIS on record as legal heir of deceased. Amended memo of parties .
filed at Page-21 of the paper book is ordered to be taken on record.
CMP No.25756 of 2024Despite service, no one has put in appearance on behalf of the non applicant.
The appeal, in the case at hand, was disposed of by a Co-
ordinate Bench of this Court, on 10.04.2008.
r No further proceedings are stated to be pending before the Apex Court.
By virtue of present application, the amount lying deposited in the Registry of this Court along-with interest accrued thereupon, is sought to be released in favour of the applicant.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicant, i.e., legal heir of deceased Surat Ram (respondent No.2), in terms of his share, detailed in Paragraph-3 of the application. The amount be remitted to the bank account, details whereof, have been given in Paragraph-7 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Rajeev Kumar and another vs. Het Ram RSA No.292 of 2023 .
19.05.2025 Present: Mr. Parikshit Sharma, Advocate, for the appellants.
Mr. Ashok Kumar Tyagi, Advocate, for the respondent.
Further time prayed for going through the record. As prayed, list after four weeks.
May 19, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Naresh Kumar and another vs. Bharti Sharma and another a/w connected matter CMPMO Nos.26 and 501 of 2023 .
CMPMO No.26 of 202319.05.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Vivek Singh Attri, Advocate, for the petitioners.
Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the respondents.
CMPMO No.501 of 2023Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the petitioners.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Vivek Singh Attri, Advocate, for the respondents.
At the request of learned counsel for the petitioners, list on 26.05.2025.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Asa Nand and Sons and others vs. Arvind Kumar Sood a/w connected matters Civil Revision No.52 of 2018 a/w .
Civil Revision Nos.63, 120 and 137 of 2018 19.05.2025 Present: Ms. Kusum Chaudhary, Advocate, for the petitioners, in CR Nos.52 and 63 of 2018 and for the respondents in CR Nos.120 and 137 of 2018.
Mr. Parikshit Sharma, Advocate, vice Mr. Vipin Pandit, Advocate, for the respondents, in CR Nos.52 and 63 of 2018 and for the petitioners in CR Nos.120 and 137 of 2018.
At the joint request of learned counsel for the parties, list on 23.05.2025.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Vinod Kumar vs. Som Prakash
Civil Revision No.61 of 2019
.
19.05.2025 Present: Mr. Vaibhav Tanwar, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Desh Raj Thakur, Advocate, for the respondent.
Learning vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment. Prayer allowed. List for consideration after four weeks.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Rameshwaru Sharma and others vs. Sukh Raj Singh and others CMPMO No.297 of 2017 .
19.05.2025 Present: Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
Respondents No.1 and 2 proceeded against ex parte vide order dated 11.03.2020.
Respondents No.4 and 5 proceeded against ex parte vide order dated 24.12.2018.
CMP No.10756 of 2025The present application is dismissed as withdrawn.
CMPMO No.297 of 2017Let steps for the service of respondents No.3 and 6 be taken within three days. On taking such steps, issue notice to the said respondents, returnable within four weeks.
It is made clear that if steps are not taken within the aforesaid period, the present petition shall stand dismissed for non prosecution without further reference to this Court.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Anil Kumar and another vs. Union of India and others CMPMO No.276 of 2015 .
19.05.2025 Present: Mr. Ashok Sood, Senior Advocate with Mr. Rajat, Advocate, for the petitioners.
Mr. Shashi Shirshoo, Senior Panel Counsel, for respondents No.1 to 4.
None for respondents No.5, 6, 7 and 9, though served.
Name of respondent No.8 is deleted vide order dated 27.08.2024.
CMPMO No.276 of 2015Let correct address of respondent No.10(i) be furnished within a week. On furnishing the same, issue notice to the said respondent, returnable within four weeks.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Chanderlekha & others vs. Harmesh and others CMPMO No.303 of 2019 .
19.05.2025 Present: Mr. Ashok Kumar, Advocate, vice Mr. K.S. Kanwar, Advocate, for the petitioner.
Mr. Rupinder Singh Thakur, Advocate, for respondent No.1 (stated to have expired).
Mr. Ashok Sood, Senior Advocate with Mr. Rajat, Advocate, for respondent No.5.
Respondent No.4 is stated to have expired.
Learned counsel for the parties jointly submit that the main matter is pending adjudication before the trial Court.
Learned counsel for the petitioners submits that an appropriate application for deletion of name of deceased respondent No.4 has been filed. He further submits that appropriate applications for bringing on record the legal heirs of deceased petitioner No.1 and respondent No.1 have also been filed. However, the same are not on record.
Registry to trace the applications so filed and place them on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Madho Dass vs. Chander Dass and others CMP No.10755 of 2025 in CMPMO No.429 of 2024 .
19.05.2025 Present: Mr. B.L. Soni, Advocate, for the applicant/petitioner.
CMP No.10755 of 2025The case at hand was disposed of vide order dated 12.03.2025. At that stage, no notice had been issued to the respondent.
r to For the reasons stated in the application, the same is allowed. Order dated 12.03.2025 is recalled. The appliation stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Liaq Ram and others vs. State of HP and another RFA No.287 of 2017 .
19.05.2025 Present: Mr. Ramesh Sharma, Advocate, for the appellants.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
CMP No.10665 of 2025List all the connected matters on 29.05.2025.
May 19, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
HPSEBL vs. Phinu (deceased) through LRs and others CMP No.10631 of 2025 in RFA No.17 of 2016 .
19.05.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for the non-applicant-appellant.
Ms. Anuja Mehta, Advocate, vice Mr. Gurmeet Bhardwaj, Advocate, for the applicant/respondents.
CMP No.10631 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.3, are brought on record as is being sought in the present application.
Respondent No.3 is stated to have expired on 17.01.2015.
The same is evident from the Death Certificate appended along with the present application as Annexure A-1. Deceased respondent No.3 is survived by her legal heirs, details whereof, have been given in the Legal Heir Certificate appended along-
with present application (at running page 160 of the paper book).
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.3, details whereof, have been given in the Legal Heir Certificate appended along-with present application, therefore, they are ordered to be brought on record.
The application stands disposed of. Amended memo of parties filed with the present application is taken on record.
Power of attorney on behalf of the legal heirs brought on record be filed if not already filed.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
HPSEB vs. Kashmir Singh and others CMP No.10620 of 2025 in RFA No.218 of 2012 .
19.05.2025 Present: Ms. Sunita Sharma, Senior Advocate with Ms. Sugandh Verma, Advocate, for the non-applicant-appellant.
Mr. H.S. Rangra, Advocate, for the applicants/ respondents.
CMP No.10620 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants as is being sought in the application.
The appeal, in the case at hand, was disposed of by this Court on 24.05.2017. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants/respondents No.3 & 4, in terms of their shares, detailed in Paragraph-2 of the application.
The amount be remitted to the bank accounts, details whereof, have been given in Paragraph-4 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
HPPCL and another vs. Shamsher Singh and others RFA No.151 of 2018 .
19.05.2025 Present: Mr. Digvijay Singh Kanwar, Advocate, vice Mr. Vivek Negi, Advocate, for the appellants.
Mr. B.M. Chauhan, Senior Advocate with Ms. Meenakshi Tarlokta, Advocate, for respondents No.1 to 3, 4(a) to 4(c), 5, 6(e), 6(f), 7(a) to 7(e), 8 to 10, 12 to 19, 20(a), 20(b), 21, 22, 24, 26 to 29 and proprosed legal representatives of deceased respondent No.23.
Name of repondent No.25 stands deleted.
Mr. Surya Chauhan, Advocate, for respondent No.30.
CMP No.10565, 10566, 10568 and 10569 of 2025 Reply/instructions be filed/obtained on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Chitranjan Devi vs. Maya Devi
Cr.MP No.1858 of 2025 in
Cr. Revision No.607 of 2024
.
19.05.2025 Present: Mr. Bodh Raj, Advocate, for the petitioner.
Mr. Rahul Sharma, Advocate, for the respondent.
Cr.MP No.1858 of 2025For the reasons stated in the application, the same is allowed. Time for depositing 15% of the cheque amount as costs before the Himachal Pradesh State Legal Services Authority, Shimla, in terms of judgment dated 13.12.2024, passed in Criminal Revision No.607 of 2024, is extended by four weeks from today, i.e., 19.05.2025.
The application stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Rajinder Kumar vs. Ravinder Kumar and another Cr.MP No.1764 of 2025 in Cr. Revision No.67 of 2025 .
19.05.2025 Present: Ms. Manjeet Kaur, Advocate, vice Mr. Naveen K. Bhardwaj, Advocate, for the petitioner.
Cr.MP No.1764 of 2025For the reasons stated in the application, the same is allowed. Time for depositing the compounding fee, in terms of judgment dated 23.01.2025, is extended by two weeks from today, i.e., 19.05.2025. The application stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
The Govt. of HP and another vs. Pyaru CMP(M) No.710 of 2025 .
19.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants-appellants/State.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
May 19, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
The State of HP and another vs. Prem Lal and others CMP(M) No.707 of 2025 .
19.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants-appellants/State.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
May 19, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and others vs. Shree Ram (deceased) through LRs.
CMP(M) No.169 of 2025.
19.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants-appellants/State.
CMP(M) No.169 of 2025Though served, no one has put in appearance on behalf of the respondents. Hence, they are proceeded against ex parte.
In filing of the present appeal, there is a delay of 124 days.
The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.::: Downloaded on - 23/07/2025 21:27:36 :::CIS
8. Regard should be had in similar such circumstances to .
the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RFA No.______/2025 (Be registered) ::: Downloaded on - 23/07/2025 21:27:36 :::CIS .
Admitted on substantial questions of law No.2, 3 and 4, formulated at Page-15 of the paper book.
Records be called for.
List for hearing in due course.
CMP No._____of 2025 ( Be registered) During the pendency of the present appeal, operation and execution of judgment/award dated 27.03.2024, passed by learned District Judge, Bilaspur, H.P., in Civil Appeal No.5/13 of 2023, shall remain stayed, subject to depositing of the compensation amount along-with up-to-date interest.
The application stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and others vs. Shree Ram (deceased) through LRs.
CMP(M) No.169 of 2025.
19.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants-appellants/State.
CMP(M) No.169 of 2025Though served, no one has put in appearance on behalf of the respondents. Hence, they are proceeded against ex parte.
In filing of the present appeal, there is a delay of 124 days.
The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.::: Downloaded on - 23/07/2025 21:27:36 :::CIS
8. Regard should be had in similar such circumstances to .
the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RFA No.______/2025 (Be registered) ::: Downloaded on - 23/07/2025 21:27:36 :::CIS .
Admitted on substantial questions of law No.2, 3 and 4, formulated at Page-15 of the paper book.
Records be called for.
List for hearing in due course.
CMP No._____of 2025 ( Be registered) During the pendency of the present appeal, operation and execution of judgment/award dated 27.03.2024, passed by learned District Judge, Bilaspur, H.P., in Civil Appeal No.5/13 of 2023, shall remain stayed, subject to depositing of the compensation amount along-with up-to-date interest.
The application stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and others vs. Ganga Ram CMP(M) No.168 of 2025 .
19.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants-appellants/State.
CMP(M) No.168 of 2025Though served, no one has put in appearance on behalf of the respondent. Hence, he is proceeded against ex parte.
In filing of the present appeal, there is a delay of 124 days.
The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.::: Downloaded on - 23/07/2025 21:27:36 :::CIS
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning .
where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RFA No.______/2025 & CMP No._____2025 Be registered) ::: Downloaded on - 23/07/2025 21:27:36 :::CIS On taking steps within three days, issue notice to the respondent, returnable within four weeks.
.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Nika Ram vs. State of HP and others RFA No.31 of 2025 .
19.05.2025 Present: Mr. Mahesh Sharma, Advocate, for the appellant.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
CMP No.9806 of 2025Learned counsel for the applicant-appellant submits that Court fee on the appeal preferred, in the case at hand, shall be affixed/deposited within a period of four weeks from today. In view thereof, present application stands disposed of.
CMP No.4032 of 2025In view of the fact that the appeal has been admitted, present application has become infructuous. The same stands accordingly disposed of.
CMP No.8731 of 2025Allowed. The supplementary affidavit appended along-with present application is taken on record. The application stands disposed of.
( Bipin C. Negi )
May 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and others vs. Paras Ram and another RSA No.282 of 2024 .
13.05.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellants/State.
Mr. Manish Kumar Gupta, Advocate, for the respondents.
At the request of learned Deputy Advocate General, list after six weeks.
r to ( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Kunta Devi and another vs. Sant Ram RSA No.278 of 2024 .
13.05.2025 Present: Mr. J.R. Poswal, Advocate, for the appellants.
Mr. Bhender Kumar, Advocate, for the respondent.
Interim order dated 03.01.2025 is stated to have been complied with by the appellants on 09.05.2025. It is made appellants 03.01.2025.
r shall to clear that during the pendency of the present appeal, keep complying with order dated Admitted on the substantial question of law No.2, formulated at Page-10 of the paper book.
Records be called for.
List for hearing in due course.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Ganga Ram vs. Shyam Sunder
RSA No.224 of 2024
.
13.05.2025 Present: Mr. Dibender Ghosh, Advocate, for the appellant.
Mr. Jeevesh Sharma, Advocate, vice Mr. Himanshu Panwar, Advocate, for the respondent.
RSA No.224 of 2024Admitted on the substantial questions of law No.2 and 5, formulated at Pages-14 & 15 of the paper book.
Records be called for.
List for hearing in due course.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Govind Ram and others vs. Neela Devi and others RSA No.209 of 2024 .
13.05.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the appellants.
Ms. Kusum Chaudhary, Advocate, for the respondents.
Learned counsel for the respondent seeks time to inspect the record.
weeks.
r to
Prayer not opposed. List after four
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Brahamadatt vs. Suresh Chand and others RSA No.164 of 2024 .
13.05.2025 Present: Mr. Surya Chauhan, Advocate, for the appellant.
Mr. Surinder Saklani, Advocate, for the respondents.
CMP No.10053 of 2024Time to file reply is sought since 04.09.2024.
However, the same has not been filed till date. Let the same be positively filed on or before the next date of hearing.
However, it is made clear that if reply is not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
Interim order to continue.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Kamla Devi vs. Sheela Devi and others RSA No.181 of 2024 .
13.05.2025 Present: Mr. H.S. Rangra, Advocate, for the appellant.
Ms Aakreen Kaushal, Advocate, vice Mr. Vishwa Bhushan, Advocate, for the respondents.
Further time prayed to inspect the record. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Ashwani Kumar and others vs. Vidya Devi RSA No.46 of 2024 .
13.05.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the respondent.
At the request of learned counsel for the appellant, list after four weeks.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Shiv Pal vs. Dayal Devi and another CMPMO No.32 of 2024 .
13.05.2025 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondents.
List after four weeks.
May 13, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
NTPCL vs. Lachhami and others
Civil Revision No.28 of 2024
.
13.05.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioner.
Respondents No.1 and 2 proceeded against ex parte vide order dated 24.05.2024.
Mr. Hamender Singh Chandel, Advocate, for respondents No.3 to 7, 8(a) to 8(c).
Mr. Manish Thakur, Deputy Advocate General, for respondent No.9/State.
As jointly payed, list after six weeks.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Vinod Kumar vs. State of HP and others RFA No.7 of 2024 .
13.05.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
RFA No.7 of 2024Admit.
List for hearing in due course.
CMP No.2560 of 2024Pleadings be completed in the meanwhile. Since it is an application under Order 41 Rule 27 of the Civil Procedure Code, the same shall be heard along-with the appeal at the time of final hearing.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Municipal Corporation, Shimla vs. Mukesh Mahajan and another CMPMO No.474 of 2023 .
13.05.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Rajeev Sood, Advocate, for the respondents.
At the request of learned counsel for the respondents, list after four weeks.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Lachhman @ Lachhmi Nand and others vs. Munshi and others RSA No.284 of 2023 .
13.05.2025 Present: Mr. Pankaj Thakur, Advocate, for the appellants.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for respondents No.1, 3, 5(ii), 5(iii), 6 to 12, 14, 15(i), 15(ii) and 18(ii).
Mr. Naresh K. Sharma, Advocate, for respondents No.23, 24, 25(i), 25(ii).
Further time prayed on behalf of the parties to inspect the record. List after six weeks.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Rakesh Kumar vs. State of H.P.
Cr.MP(M) No.803 of 2025
.
13.05.2025 Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Inspector Hans Raj, SH.O., Police Station, Sadar Solan, District District Solan, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 04.06.2025.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and others vs. Balraj Singh and another a/w connected matter RSA No.219 of 2023 a/w .
RSA No.75 of 2024 RSA No.219 of 202313.05.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants.
Mr. Vikrant Chandel, Advocate, for the respondents.
RSA No.75 of 2024Mr. Sumit Raj Sharma, Advocate, for the appellant.
Mr. Vikrant Chandel, Advocate, for respondents No.1 & 2.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.3 & 4.
CMP No.14306 of 2023 & CMP No.24978 of 2024 in RSA No.219 of 2023 Reply be filed within four weeks. List thereafter.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Beli Ram vs. Rachna and another
RSA No.200 of 2023
.
13.05.2025 Present: Mr. Vishwas Kaushal, Advocate, for the appellant.
Mr. R.K. Sharma, Senior Advocate with Ms. Anita, Advocate, for respondent No.1.
Respondent No.2 proceeded against ex parte vide order dated 22.05.2023 passed by Additional Registrar (Judicial).
r to Further time prayed to file certified copy of the trial Court judgment and power of attorney. Let the needful be done within three weeks. List thereafter.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Lt. Joginder Singh (deceased) through LRs. vs. Rajesh Sood RSA No.119 of 2023 .
13.05.2025 Present: Mr. Umesh Kanwar, Advocate, for the appellants.
Ms. Vandana Kumar, Advocate, vice Mr. Sanjay Jaswal, Advocate, for the respondent.
Further time payed to inspect the record. Let the
r to
needful be done within six weeks. List thereafter.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
HPTDC vs. Regional Provident Fund Commissioner of India and others RSA No.90 of 2023 .
13.05.2025 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).
Parties to address on the issue of maintainability of the suit, in the case at hand, before the Civil Court in view of the provisions of Provident Funds Act.
List after six weeks.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Hoshiar Singh vs. Harvinder Singh and others RSA No.88 of 2023 .
13.05.2025 Present: Mr. Malay Kaushal, Advocate, for the appellant.
Mr. Gurdev Negi, Advocate, for the respondents.
As jointly prayed, list after six weeks.
( Bipin C. Negi )
May 13, 2025 (KS)
r Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Tilak Raj vs. Bachitar Singh and another RSA No.69 of 2023 .
13.05.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. R.S. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for the respondents.
Power of attorney(s) stand filed on behalf of the appellant and the respondents.
As prayed, list after six weeks.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jagjit Singh vs. Mohan Singh and others RSA No.44 of 2023 .
13.05.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Aman Hansretta, Advocate, vice Mr. Vivek Negi, Advocate, for respondent No.1.
None for respondents No.2 to 5.
r to As jointly prayed, list after four weeks.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Savitri Devi vs. Sharif Mohammad CMPMO No.555 of 2022 .
13.05.2025 Present: Mr. Yuyutsu Singh Thakur, Advocate, for the petitioner.
Ms. Vandana Kumari, Advocate, vice Mr. Surinder Saklani, Advocate, for the respondent.
As jointly prayed, list on 03.06.2025.
May 13, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jagdish Ram and others vs. Subhash Chand and others RSA No.10 of 2020 .
13.05.2025 Present: Mr. Vivek Singh Attri, Advocate, for the appellants.
None for respondents No.1, 2(a) to 2(d), 3 and 5.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.4/State.
list on 20.05.2025.
r to At the request of learned counsel for the appellants, ( Bipin C. Negi ) May 13, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:36 :::CIS Sanjeev Kumar Sharma and another vs. Suman Sharma and others Civil Revision No.10 of 2020 .
13.05.2025 Present: Mr. G.C. Gupta, Senior Advocate with Mr. Deepak Gupta, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for respondents No.1 to 3.
Name of respondent No.4 is deleted vide order dated 16.12.2021.
r to Proforma respondent No.6 is stated to have expired.
Proforma respondent No.6, who is the son of the original tenant, late Shri Achroo Ram, is stated to have died.
In the aforesaid facts and circumstances, learned counsel for the respondents has drawn attention of this Court to order dated 16.12.2021, whereby an application under Order 1 Rule 10 of the Civil Procedure Code had been filed for deletion of name of wife of late Shri Achroo Ram (original tenant) on her death.
In the aforesaid facts and attending circumstances, learned counsel for the petitioners seeks time for filing an appropriate application under Order 1 Rule 10 of the Civil Procedure Code for deletion of name of proforma respondent No.6.
Let the needful be done within six weeks. List thereafter.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Kasturi Devi (deceased) through LRs. and another vs. Rajeev Sharma and others Civil Revision No.193 of 2015 .
13.05.2025 Present: Mr. G.C. Gupta, Senior Advocate with Mr. Deepak Gupta, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for respondents No.2 and 3.
CMP No.23738 of 2024r to Learned counsel for respondents No.2 and 3 submits that reply on their behalf shall be filed during the course of the day. No rejoinder thereto is intended to be filed on behalf of the applicant.
List for consideration on 22.05.2025.
( Bipin C. Negi )
May 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
M/s Nawal Kishore & sons vs. Executive Engineer, HPPWD Arbitration No.1 of 2018 .
09.05.2025 Present: Mr. Vishwas Kaushal, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
G.M. Northern Railways vs. Bachitter Singh and others CMP(M) No.170 of 2022 .
09.05.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/appellant.
Respondent No.1(a) is stated to have expired.
Mr. Gurinder Singh Parmar, Advocate, for respondents No.1(b) to 1(d).
Mr. B.N. Sharma, Additional Advocate General, for respondents No.2 and 3.
Steps for the service of proposed LRs. No.1(a)(i) to 1(a)(iii) be taken within one week. On taking such steps, issue notice to the said proposed legal heirs, returnable within four weeks.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Cantonment Board Kasauli vs. Rajesh Kapoor and another CMP No.2974 of 2020 in .
RSA No.642 of 200809.05.2025 Present: Mr. Lokendar Pal Thakur, Senior Panel Counsel, for the applicant.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for respondent No.1/ non-applicant.
Previously also,
to vide order dated
respondent No.2 had been served by way of affixation.
r 01.04.2023, In the aforesaid backdrop, learned counsel appearing on behalf of the applicant/appellant submits that another application for effecting service of respondent No.2 by way of affixation has been filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Bhanu Dutt vs. Municipal Corporation, Shimla and another CMPMO No.414 of 2016 .
09.05.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the petitioner.
Mr. Hamender Singh Chandel, Advocate, for respondent No.1.
Mr. Rajesh Kumar, Advocate, for respondent No.2.
CMP No.9924 of 2025r to For the reasons stated in the application, early hearing of the petition is allowed. The application stands disposed of.
CMPMO No.414 of 2016List for consideration on 24.06.2025. Parties are free to inspect the record prior to the next date of hearing.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of Himachal Pradesh and others vs. Shyam Dutt and others RFA No.181 of 2016 .
09.05.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Pawan K. Sharma, Advocate, for respondents No.1 to 4, 5(a) to 5(d), 7(a) to 7(3), 8, 10 to 13.
Mr. Ashok K. Tyagi, Advocate, for respondents No.9(a) & 9(b).
Mr. Nitin Soni and Mr. Sunil Gautam, Advocates, for respondents No.6(a) to 6(j).
CMP No.5691 of 2024By virtue of order dated 19.10.2016 passed in CMP(M) Nos.811 and 810 of 2015, legal heirs of deceased respondent No.6-Vidya Dutt had been ordered to be brought on record.
In fact, vide the said order, only one legal heir, i.e., Sushil Dutt had been brought on record along-with his wife and two daughters. However, from the present application it transpires that other than Sushil Dutt, there are nine other legal heirs also, detailed in Paragraph-7 of the present application.
In view thereof, order dated 19.10.2016 is modified and legal heirs detailed in Paragraph-7 of the application are ordered to be brought on record.
::: Downloaded on - 23/07/2025 21:27:36 :::CISThe application stands disposed of. Amended memo of parties filed along-with present application is ordered to .
be taken on record.
RFA No.181 of 2016Mr. Nitin Soni, learned Advocate, appears and waives service of notice on behalf of the newly added respondents.
Let power of attorney be filed on or before the next date of hearing.
Power of attorney on behalf of respondents No.9(a) and 9(b) be filed in the meanwhile.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
General Manager, Northern Railway vs. Rattan Chand and others a/w connected matter RFA No.266 of 2014 a/w .
RFA No.322 of 201509.05.2025 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant(s), in both the appeals.
Respondent No.1 is stated to have expired.
Ms Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for respondents No.2 and 3 in RFA No.266 of 2014 and for respondents No.2, 4 and 5 in RFA No.322 of 2015.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State, in both the appeals.
Further time prayed for filing power of attorney on behalf of respondents No.2 and 3. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Jeet Ram vs. Lajwanti and others
RSA No.4143 of 2013
.
09.05.2025 Present: Mr. Sumit Sharma, Advocate, for the appellant.
Mr. J.N. Kenan, Advocate, vice Mr. Tek Chand Sharma, Advocate, for respondents No.1(a) to 1(e).
None for remaining respondents.
CMP No.9636 of 2025The present application is dismissed as withdrawn with liberty to file a fresh appropriate application.
RSA No.4143 of 2013In terms of order dated 10.04.2025, let steps for the service of respondent No.13 (post admission) be taken within one week. On taking such steps, let notice be issued to the said respondent, returnable for 23.06.2025.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Shiv Giri (deceased) & others vs. Shiv Mandi Sudhar Sabha and others a/w connected matters.
RSA No.39 of 2008 a/w CMPMO No.303 of 2021 and .
CMP No.14303 of 2021 RSA No.39 of 200809.05.2025 Present: Mr. Hemant Kumar Thakur, Advocate, vice Mr. Aman Sood, Advocate, for the applicant-Mehant Mangal Giri (applicant in CMP(M) No.850 of 2020).
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the applicant in CMP(M) No.183 of 2021.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondents No.1 and 2.
None for respondent No.3.
Mr. Rahul, Advocate, vice Mr. Vivek Sharma, Advocate, for respondent No.4.
CMPMO No.303 of 2021Mr. Hemant Kumar Thakur, Advocate, vice Mr. Aman Sood, Advocate, for the petitioners.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh, Advocate, for respondent No.1.
Mr. Ranbir Singh, Advocate, vice Mr. L.S. Mehta, Advocate, for respondents No.2 to 8.
CMP No.14303 of 2021Mr. Hemant Kumar Thakur, Advocate, vice Mr. Aman Sood, Advocate, for the applicant.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh, Advocate, for respondent No.1.
Mr. Ranbir Singh, Advocate, vice Mr. L.S. Mehta, Advocate, for respondents No.2 to 8.
RSA No.39 of 2008An application is stated to have been filed under under Order 1 Rule 10 of the Civil Procedure Code.
::: Downloaded on - 23/07/2025 21:27:36 :::CISHowever, the same is not on record. Objection(s), if any be .
removed and the same be placed on record well before the next date of hearing.
CMP(M) No.216 of 2023 in CMPMO No.303 of 2021 Rejoinder, if any to the reply filed on behalf of respondent No.3 be filed within two weeks. List thereafter.
May 09, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Laxmi and others vs. Rup Devi @ Rupi Devi and others RFA No.301 of 2004 .
09.05.2025 Present: Mr. Vaibhav Kanwar, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for appellant No.2 and for proposed LR No.1(b)/legal heir of deceased appellant No.1.
Appellant No.3 is stated to have expired.
Proposed LRs. No.1(a), 1(c), 1(d), 1(f) and 1(g)/legal heirs of deceased appellant No.1 proceeded against ex parte vide order dated 03.10.2024.
Mr. Abhishek and Ms. Sana Rana, Advocates, vice Ms. Rachna Kuthiala, Advocate, for respondent No.1, respondents No.2(a) to 2(d).
Respondents No.3 to 10 already expired.
Learned counsel appearing on behalf of the appellants submits that steps for the service of LR No.A-1(e) have been taken yesterday, i.e., 08.05.2025. If so, let notice be issued to the said proposed legal heir, returnable within four weeks.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Ashok Kumar Rastogi vs. M/s Mahabir Polymers and another RFA No.22 of 2025 .
09.05.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh, Advocate, for the appellant.
Respondent No.2 though served, however, there is no appearance on his behalf. Hence, he is proceeded against ex parte.
Learned counsel appearing on behalf of the appellant submits that fresh steps for the service of respondent No.1, by way of filing their correct address shall be taken within one week. On taking such steps, issue notice to the said respondent, returnable within four weeks.
( Bipin C. Negi )
May 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
G.M. Renukaji Project and another vs. Yogeshwar Singh and others CMP No.9261 of 2025 in .
RFA No.76 of 201808.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the appellant-non applicant.
Mr. Dhananjay Sharma, Advocate, for the applicants.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
CMP No.9261 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicant as is being sought in the application.
The judgment, in the case at hand, was passed by this Court on 11.06.2024. Learned counsel for the parties submit that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
For the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their shares. The amount be remitted to the bank accounts, details whereof, have been given in Paragraph-5 of the ::: Downloaded on - 23/07/2025 21:27:36 :::CIS application, subject to proper verification. The application .
stands disposed of.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Prem Lata vs. Bimla Devi
Criminal Revision No.159 of 2024 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the petitioner.
Ms. Ranjana Sharma, Proxy Counsel, for the respondent.
Cr.MP No.1504 of 2025For the reasons stated in the application, the same is allowed. Time for depositing the compounding fee, in terms of judgment dated 05.11.2024, is extended by two weeks from today, i.e., 08.05.2025. The application stands disposed of.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Ishwar Kumar vs. Vikas Sudan and another Civil Revision No.156 of 2024 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State.
Respondent No.1 is stated to have expired.
CMP(M) No.656 of 2025On taking steps within three days, issue notice to the proposed legal heirs of deceased respondent No.1, details whereof have been given in Paragraph-2 of the application, returnable within four weeks.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition, HPPWD and another vs. Dharam Chand CMP(M) No.642 of 2025 .
08.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
May 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition, HPPWD and another vs. Gurdial Singh CMP(M) No.648 of 2025 .
08.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
May 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition, HPPWD and another vs. Dhirju @ Manshu (since deceased) through LR and another .
CMP(M) No.647 of 202508.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
r ( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition, HPPWD and another vs. Dhirju @ Manshu (since deceased) through LR and another .
CMP(M) No.646 of 202508.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
r ( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition, HPPWD and another vs. Kuldeep Singh and others CMP(M) No.645 of 2025 .
08.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
May 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition, HPPWD and another vs. Dayak Ram @ Kahnu CMP(M) No.644 of 2025 .
08.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
May 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
Collector Land Acquisition, HPPWD and another vs. Teku @ Tikam Ram and another CMP(M) No.643 of 2025 .
08.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
May 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
State of HP and others vs. Satya Pal CMP(M) No.651 of 2025 .
08.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
May 08, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:36 :::CIS
The State of HP and others vs. Lal Singh (deceased) through LRs. and others CMP(M) No.649 of 2025 .
08.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
May 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Yuvraj Kumar vs. State of HP
Cr.MP(M) No.599 of 2025
.
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
L/ASI Kamlesh Thakur, Women Police Station, Baddi, Police District Baddi, District Solan, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 26.05.2025.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Jai Kumar vs. HRTC and another
Execution Petition No.138 of 2025 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the petitioner.
Ms. Ranjana Sharma, Proxy Counsel, for the respondents.
Reply/instructions be filed/obtained on or before the next date of hearing. List on 03.06.2025.
r ( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Hira Lal vs. HRTC and another
Execution Petition No.62 of 2025 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the petitioner.
Ms. Ranjana Sharma, Proxy Counsel, for the respondents.
Reply/instructions be filed/obtained on or before the next date of hearing. List on 03.06.2025.
r ( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Bhadru @ Bhadar Singh vs. Union of India and others OMP(M) No.36 of 2025 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the applicants-
appellant.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1/Union of India.
Ms. Ranjana Sharma, Proxy Counsel, for respondents No.2 and 3.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.4/State.
Further time prayed for filing reply. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Makbul and others vs. Union of India and others OMP(M) No.37 of 2025 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the applicants-
appellant.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1/Union of India.
Ms. Ranjana Sharma, Proxy Counsel, for respondents No.2 and 3.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.4/State.
Further time prayed for filing reply. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Dalip Singh @ Dalip vs. Ram Chand (deceased) through LRs.
RSA No.19 of 2011.
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the appellant.
Name of respondent No.1 stands deleted vide order dated 25.02.2014.
Appeal against respondent No.2 has been ordered to be abated vide order dated 16.10.2024.
No.2 and 4.
r to Ms. Ranjana Sharma, Proxy Counsel, for respondents CMP No.9440 of 2024 As jointly prayed, list after four weeks.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Dr. Susheel Kumar Negi vs. Dr. Sudesh CMPMO No.628 of 2024 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the petitioner.
Ms. Ranjana Sharma, Proxy Counsel, for the respondent.
CMP No.9798 of 2025Reply, if any, be filed on or before the next date of hearing. List on 26.05.2025.
( Bipin C. Negi )
May 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Desh Raj vs. HRTC and another
Execution Petition No.348 of 2024 .
08.05.2025 Present: Ms. Sana Rana, Proxy Counsel, for the petitioner.
Ms. Ranjana Sharma, Proxy Counsel, for the respondents.
As jointly prayed, list on 03.06.2025.
May 08, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
NHAI vs. Hari Singh and others
Arbitration Appeal No.28 of 2024 .
07.05.2025 Present: Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for the appellant.
Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for respondents No.1 to 7 and 10.
Respondents No.8 and 9 are stated to have expired.
r to OMP(M) No.322 & 323 of 2024 Though served, none of the legal heirs of deceased respondent No.8 have put in appearance.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.8, are brought on record as is being sought in the application (OMP(M) No.322 of 2024).
Respondent No.8 is stated to have expired on 27.11.2023. The same is evident from the Legal Heir Certificate appended along with the application (OMP(M) No.322 of 2024) as Annexure A-1. Deceased respondent No.8 is survived by her legal heirs, details whereof, have been given in Paragraph-3 of the application (OMP(M) No.322 of 2024).
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.8, details whereof, have been given in Paragraph-3 of the application (OMP(M) ::: Downloaded on - 23/07/2025 21:27:37 :::CIS No.322 of 2024), therefore, they are ordered to be brought .
on record.
For the bona fide reasons stated/sufficient cause shown in the application (OMP(M) No.323 of 2024), delay in bringing on record the legal heirs of deceased respondent No.8, is condoned and abatement, if any, is set aside.
The applications stand disposed of.
OMP(M) No.324 & 325 of 2024 Though served, none of the legal heirs of deceased respondent No.9 have put in appearance.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.9, are brought on record as is being sought in the application (OMP(M) No.324 of 2024).
Respondent No.9 is stated to have expired on 08.06.2020. The same is evident from the Legal Heir Certificate appended along with the application (OMP(M) No.324 of 2024) as Annexure A-3. Deceased respondent No.9 is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the application (OMP(M) No.324 of 2024).
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.9, details whereof, have ::: Downloaded on - 23/07/2025 21:27:37 :::CIS been given in Paragraph-3 of the application (OMP(M) .
No.324 of 2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (OMP(M) No.325 of 2024), delay in bringing on record the legal heirs of deceased respondent No.9, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
Arbitration Appeal No.28 of 2024 On taking steps within three days, issue notice to newly added respondents No.8(a) to (d) and 9(a) to 9(d), returnable within four weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Rattan Chand and another vs. Architect Planner, M.C. Shimla and others CMPMO No.24 of 2024 .
07.05.2025 Present: Mr. Sumit Sood, Advocate, for the petitioners.
Mr. Vivek Sharma, Advocate, for respondents No.1 and 2.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondent No.3.
r to Ms. Richa Sharma, Advocate, for respondent No.1.
As jointly prayed, list after six weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Dev Raj vs. Durga Dass and others
RSA No.16 of 2024
.
07.05.2025 Present: Mr. Saurav Rattan, Advocate, for the appellant.
Mr. Sunny Modgill, Advocate, for respondent No.1, through video conferencing.
None for respondents No.2 and 3.
Learned counsel for the parties submit that there is a possibility of amicable settlement between the parties and the matter be referred to the mediation.
On the request of learned counsel for the parties, the matter is sent for mediation. With the consent of the learned counsel for the parties, Mr. N.K. Sood, learned Senior Advocate, is appointed as Mediator in this matter.
Learned counsel for the parties to appear before the Mediator in the Main Mediation Centre, H.P. High Court, on 15.05.2025 at 11:00 a.m., who shall fix a date for presence of parties thereafter. The official Coordinator, High Court Main Mediation Centre shall render all assistance to learned Mediator.
List the matter before the Court after receipt of report of learned Mediator.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
M/s Som Nath Swaran Lal vs. Dr. Shashi Pal Sood (deceased) through LRs.
.
Civil Revision No.07 of 202407.05.2025 Present: Mr. Shakti Bhardwaj, Advocate, vice Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Ajay Thakur, Advocate, vice Mr. B. Nandan Vashisht, Advocate, for the respondents.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after six weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Geeta Devi and others vs. Shiv Pal and others a/w connected matters .
RSA Nos.250 and 251 of 2023 07.05.2025 Present: Mr. H.S. Rangra, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for respondents No.1 to 7.
Learned counsel for the parties submit that an amicable settlement is being worked out inter se the parties.
He prays for an adjournment. Prayer allowed.
List after six weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Mathru (deceased) through LRs. vs. Lalit Kumar and others RSA No.150 of 2023 .
07.05.2025 Present: Mr. G.R. Palsra, Advocate, for the appellants.
Mr. Umesh Kanwar, Advocate, for respondents No.1 to 5 and 7 to 11.
Record stands received.
Learned counsel for the parties intend to go through the same. r List for consideration after six weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Chuharu Ram vs. Dhani Devi (deceased) through LRs.
RSA No.64 of 2023.
07.05.2025 Present: Mr. Shekhar Badola and Ms. Vishali Lakhanpal, Advocates, vice Mr. Ramakant Sharma, Advocate, for the appellant.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the appellant r to submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment.
allowed. List for consideration after four weeks.
Prayer
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Prakash Chand vs. Jeet Ram and others RSA No.1 of 2022 .
07.05.2025 Present: Mr. Virender Singh Kanwar, Advocate, for the appellant.
Mr. A.K. Sharma, Advocate, for respondent No.1.
None for respondents No.2 to 8.
Further time sought by the counsel for the parties to explore the possibility of amicable settlement between the parties, by way of mediation. List after four weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Anil Verma vs. Asha Walia and others Civil Revision No.43 of 2021 .
07.05.2025 Present: Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Parmod Singh Thakur, Advocate, for respondents No.1(a) to 1(d).
Mr. Vishal Singh Thakur, Advocate, for respondent No.2.
Learned counsel appearing on behalf of respondents No.1(a) to 1(d) submits that an application has been filed for release of the amount deposited in the case at hand. However, the same is not on record. Objection(s), if any be removed and the same be placed on record well before the next date of hearing.
List after four weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Umesh Sant and another vs. Manav Sant and another RSA No.228 of 2020 .
07.05.2025 Present: Mr. Ashok Verma, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for appellants No.1 and 3.
Name of appellant No.2 deleted vide order dated 18.05.2023.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh, Advocate, for respondent No.1.
Respondent No.2 proceeded against ex parte vide order dated 04.03.2021.
Further time prayed on behalf of the appellants to inspect the record. Prayer allowed. List after four weeks.
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Gurmukh Singh vs. Manohar Lal Butail and another CMPMO No.213 of 2018 .
07.05.2025 Present: Mr. Naresh Sharma, Advocate, for the petitioner.
Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh, Advocate, for respondent No.2.
At the joint request of learned counsel for the parties, list on 19.05.2025.
r to
( Bipin C. Negi )
May 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Parkash Chand vs. Ajay Sharma and another a/w connected matter Civil Revision Nos.77 and 78 of 2025 .
07.05.2025 Present: Mr. G.C. Gupta, Senior Advocate with Mr. Deepak Gupta, Advocate, for the petitioner(s).
Mr. Sumit Sood, Advocate, for respondent No.1.
Mr. Shekhar Badola and Ms. Vishali Lakhanpal, Advocates, vice Mr. Ramakant Sharma, Advocate, for respondents No.2.
on 20.05.2025.
At the joint request of learned counsel for the parties, list ( Bipin C. Negi ) May 07, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:37 :::CIS Rani Devi vs. Manoj Kumar CMPMO No.136 of 2025 .
06.05.2025 Present: Mr. Jagmohan, Advocate, vice Ms. Prajwal Busta, Advocate, for the petitioner.
Mr. Surya Chauhan, Advocate, for the respondent.
CMPMO No.136 of 2025 & CMP No.6035 of 2025 Mr. Surya Chauhan, learned Advocate has put in appearance on behalf of the respondent. He seeks time to file power of attorney.
Let the needful be done within four weeks. List thereafter.
Reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Parkash Chand RSA No.56 of 2025 .
06.05.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellants/State.
Ms Tim Saran, Advocate, vice Mr. Pawan K. Sharma, Advocate, for the respondent.
As jointly prayed, list in the first week of June, 2025.
May 06, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Jarnail Singh and others vs. Ramesh Chand RSA No.62 of 2023 .
06.05.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the appellants.
Mr. Vinod Chauhan, Advocate, for the respondent.
Further time prayed on behalf of the counsel for the parties to go through the records.
List after four weeks.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Rajeev Sen and others vs. State of HP and others RSA No.27 of 2025 .
06.05.2025 Present: Mr. Paras Dhaulta, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for the respondents-State.
Certified copy of the trial Court judgment is stated to have been filed. Let the same be placed on record, if in order.
List after four weeks.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Vidya Devi and others vs. Ved Ram
CMPMO No.663 of 2024
.
06.05.2025 Present: Mr. Sunil Gautam, Advocate, vice Mr. Nitin Soni, Advocate, for the petitioners.
Mr. Surya Chauhan, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioners submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment.
Prayer allowed. List for consideration after four weeks.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Agya Ram vs. Kamla Devi and others Civil Revision No.69 of 2018 .
06.05.2025 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Dinesh Bhanot, Advocate, for respondent No.1.
Mr. Mukesh Sharma, Advocate, for respondents No.3 to 8.
None for respondents No.2(a) to 2(e).
on 09.05.2025.
r to At the joint request of learned counsel for the parties, list ( Bipin C. Negi ) May 06, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:37 :::CIS Vijay Singh vs. Anju Garg and another RSA No.296 of 2024 .
06.05.2025 Present: Mr. Hitender Verma, Advocate, for the appellant.
Mr. Sunil Gautam, Advocate, vice Mr. Rahul Mahajan, Advocate, for respondent No.1.
Respondent No.2 ex-parte vide order dated 07.03.2025.
As jointly prayed, list after two weeks.
May 06, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and another vs. Raksha Devi and another RSA No.267 of 2024 .
06.05.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Kunal Thakur, Advocate, for respondent No.1.
Mr. Ajay Kumar, Advocate, vice Mr. Naresh Sharma, Advocate, for respondent No.2.
same.
Record stands received.
Learned counsel for the parties intend to go through the List for consideration on 21.05.2025.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Ramesh Kumar vs. Jagdish Chand and others RSA No.251 of 2024 .
06.05.2025 Present: Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Parveen Chandel, Advocate, for respondents No.1 to 4. Record stands received.
Learned counsel for the parties intend to go through the same. r List for consideration after six weeks.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Hiuen Dassi and another vs. Kali Dass and others RSA No.226 of 2024 .
06.05.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. Karam Pal, Advocate, vice Mr. Mohar Singh, Advocate, for respondent No.1.
Mr. Vishvinder Singh, Advocate, vice Mr. K.B. Khajuria, Advocate, for respondents No.2 and 3.
Respondent No.4 is proceeded against ex parte vide order dated 06.12.2024.
Learned counsel for the parties to ascertain, as to whether there is a possibility of amicable settlement between the parties, by way of mediation.
List after four weeks.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Jiwan Lal vs. Daleep Kumar and another RSA No.219 of 2024 .
06.05.2025 Present: Mr. Vijay Chaudhary, Advocate, for the appellant.
Ms. Anuja Mehta, Advocate, vice Mr. Gurmeet Bhardwaj, Advocate, for the respondents.
Records of the Court below be called for. List after receipt of the records.
May 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Naresh Kumar and another vs. Chandu (deceased) through LRs.
.
RSA No.9 of 202106.05.2025 Present: Mr. Ashwani Kaundal, Advocate, for the appellant.
Mr. Janesh Gupta, Advocate, for respondents No.1, 5, 6, 8(a), 8(b), 12 to 14, 16 & 17.
RSA No.9 of 2021At the request of learned counsel for the appellant, list for consideration in the 3rd week of July, 2025.
CMP No.11929 of 2021To be heard along-with the main appeal.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Devku and another vs. Lekh Ram
RSA No.119 of 2020
.
06.05.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the respondent.
List for consideration in the 3rd week of July, 2025.
May 06, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Land Acquisition Collector and others vs. Sanjay and another .
RFA No.369 of 201906.05.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Ms. Shashi Kiran, Advocate, vice Mr. Rupinder Singh, Advocate, for respondents No.1 & 2.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the applicant in CMP No.5598 and 5599 of 2024.
CMP No.5598 of 2024In terms of order dated 26.03.2025, further time payed for placing on record the copies of the relevant judgments and decrees.
Let the needful be done within four weeks. List thereafter.
CMP No.5599 of 2024List for consideration along-with CMP No.5598 of 2024.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Neeraj Justa and others vs. State of HP and others RFA No.125 of 2019 .
06.05.2025 Present: Ms. Seema K. Guleria, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 & 2/State.
Respondents No.3(a) to 3(d) already ex parte.
Mr. Ashok Kumar, Advocate, vice Mr. Nishant Khidtta, Advocate, for respondent No.21(a) to 21(d).
CMP No.7626 of 2022Heard learned counsel for the parties and perused the pleadings. No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the present application is allowed and the name of deceased respondent No.12-Amog Chand, is ordered to be deleted from the array of the parties. Respondent No.12-Amog Chand is stated to have expired on 08.03.2020. The said deceased is survived by two sons, namely Pradeep and Rajiv, who are stated to be already on record as respondents Nos.17 & 18.
In view of the aforesaid, since the right to sue survives in the aforesaid legal heirs of deceased respondent No.12, therefore, the application is allowed. Name of respondent No.12-Amog Chand, is ordered to be deleted from the array of the respondents, subject to just exceptions.
The application stands disposed of.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
The Agriculture Service Co-operative Society vs. Mohinder RSA No.55 of 2024 .
06.05.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, vice Mr. Naresh Kaul, Advocate, for the appellant.
Mr. Basant Pal Thakur, Advocate, for proposed LRs.No.1(a) to 1(d).
Mr. Basant Pal Thakur, learned counsel seeks time to move an application for appointment of a Court Guardian in terms of Order 32 of the Civil Procedure Code, insofar as proposed LR.1(b) is concerned.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Bodh Raj vs. Prem Chand and others RSA No.161 of 2013 .
06.05.2025 Present: Mr. R.K. Sharma, Senior Advocate with Mr. Arun Kumar, Advocate, for the proposed LRs.1(a), 1(c) & 1(e).
Proposed LR.1(b) is stated to have expired.
Mr. Tarun Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for respondents No.1 to 4.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.8-State.
None for the other respondents.
CMP(M) No.1563 & 1564 of 2024 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased sole appellant-Bodh Raj are brought on record as is being sought in the application (CMP(M) No.1563 of 2024).
Sole appellant-Bodh Raj is stated to have expired on 16.04.2018. The same is evident from the Death Certificate appended along with the application (CMP(M) No.1563 of 2024) as Annexure A-1. The deceased appellant is survived by his legal heirs, details whereof, have been given in Paragraph-1 of the application (CMP(M) No.1563 of 2024).
Since the right to sue inheres/survives with the legal heirs of sole deceased appellant, details whereof, have been given in Paragraph-1 of the application (CMP(M) No.1563 of 2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.1564 of 2024), delay in bringing on ::: Downloaded on - 23/07/2025 21:27:37 :::CIS .
record the legal heirs of deceased sole appellant, is condoned and abatement, if any, is set aside.
The applications stand disposed of.
CMP(M) No.573 of 2025On taking steps within three days, issue notice to the proposed legal heirs of deceased respondent No.1, details whereof have been given in Paragraph-3 of the application, returnable within four weeks.
CMP(M) No.1377 & 1378 of 2024 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased proposed LR-1(b)- Mahender Singh, are brought on record as is being sought in the application (CMP(M) No.1377 of 2024).
The proposed LR-1(b)-Mahender Singh is stated to have expired on 07.12.2020. The same is evident from the Death Certificate appended along with the application (CMP(M) No.1377 of 2024) as Annexure A-1. The deceased proposed LR-1(b) is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the application (CMP(M) No.1377 of 2024).
Since the right to sue inheres/survives with the legal heirs of deceased proposed LR-1(b), details whereof, have been given in Paragraph-3 of the application (CMP(M) No.1377 of 2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.1378 of 2024), delay in bringing on ::: Downloaded on - 23/07/2025 21:27:37 :::CIS record the legal heirs of deceased proposed LR-1(b), is .
condoned and abatement, if any, is set aside.
The applications stand disposed of.
Let power of attorney on behalf of the newly added appellants and memo of appearance be filed within four weeks.
May 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Som Krishan and others vs. Tirath Ram (deceased) through LRs. and others RSA No.77 of 2013 .
06.05.2025 Present: Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for respondents No.1(a) to 1(d).
Mr. Deepanshu, Advocate, vivce Mr. Het Ram Thakur, Advocate, for respondents No.3(i) to 3(v).
r to Mr. G.R. Palsra, learned counsel submits that in order dated 04.10.2024, his presence has wrongly been marked for respondents No.1(e)(i) and 1(e)(ii).. He seeks time to file an appropriate application for rectification of the order.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Gurbax Lal and others vs. Rakesh Raizada and others RSA No.49 of 2013 .
06.05.2025 Present: Mr. Tarun Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for appellants No.1, 2 & 3(a) to 3(d).
Mr. Lakshay Parihar, Advocate, for respondents No.1 to 4 and 5(a) to 5(d).
Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Sngh, Advocate, for respondents No.13(a) to 13(d).
r to Learned vice counsel appearing on behalf of appellants No.1, 2 & 3(a) to 3(d) submits that power of attorney on behalf of the said appellants stand filed. However, learned counsel appearing on behalf of respondents No.5(a) to 5(d) submits that he has filed memo of appearance for today and power of attorney on behalf of the said respondents shall be filed on or before the next date of hearing.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of Himachal Pradesh vs. Tula Ram (deceased) through LRs. and others RSA No.239 of 2012 .
06.05.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellant/State.
Mr. Janesh Gupta, Advocate, for respondents No.1(a), 1(b), 2(a), 2(b), 3 to 9, 10(a) to 10(d), 11 to 18, 20.
Mr. Rakesh Thakur, Advocate, for respondents No.21, 22, 24(a) to 24(e), 25, 26(a) to 26(g) & 30.
r to CMP Nos.5760 & 5761 of 2015 No rejoinder to CMP No.5761 of 2015 is intended to be filed on behalf of the applicant. Since the pleadings in the applications are complete, therefore, list the same for consideration after six weeks.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Amin Chand vs. Jagat Ram (deceased) through LRs. and others RSA No.269 of 2009 .
06.05.2025 Present: Mr. Jai Ram Sharma, Advocate, for the appellants.
Mr. Rahul Gathania, Advocate, vice Mr. Sanjeev Sood, Advocate, for respondents No.1(a) to 1(e), 2(a) to 2(i), 3, 4 and 6.
None for respondent No.5.
Mr. Tarun Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for respondents No.7 and 9 to 13.
Respondent No.8 is stated to have expired.
CMP Nos.18720 & 18721 of 2024 Further time prayed for filing reply. Let the needful be done within four weeks. List thereafter.
RSA No.269 of 2009Further time prayed for taking consequential steps for bringing on record the legal heirs of deceased respondent No.8.
Be taken within four weeks.
CMP No.25582 of 2024Reply, if any, be filed within four weeks.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Datta Ram (now deceased) through LRs. vs. Garib Dass (deceased) through LRs. and others RSA No.437 of 2008 .
06.05.2025 Present: Mr. Prantap Sharma, Advocate, for the appellants.
Name of respondent No.1(i) stands deleted.
Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for respondents No.1(ii) and 1(iii).
None for respondents No.1(iv), 2(a) to 2(c), 3 to 5.
r to Respondent No.6 is stated to have expired.
CMP(M) Nos.660 & 661 of 2025 On taking steps within three days, issue notice to the proposed legal heirs of deceased proforma respondent No.6, details whereof have been given in Paragraph-3 of CMP(M) No.660 of 2025, returnable within four weeks.
CMP No.14933 of 2022Rejoinder, if any, be also filed on or before the next date of hearing.
( Bipin C. Negi )
May 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
NTPC Ltd. Kol Dam, Barmana vs. Durga Dass (deceased) through LRs. and others .
CMP No.9307 of 2025 in RFA No.121 of 2014 05.05.2025 Present: Mr. K.B. Khajuria, Advocate, for the applicant-claimant.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.9 & 10/State.
Mr. Shiv Pal Manhans, Advocate, for the respondent/applicant in CMP No.9307 of 2025.
CMP No.9307 of 2025Applicant -Akashay Kumar, i.e., respondent No.1(e)(i), respondent No.2(e)(i) and respondent No.4(a) are the same person, i.e., Akashay Kumar. He was previously represented by his mother, natural guardian. On attaining the age of majority, as is evident from the Matriculation Certificate appended along with present application, the application has been filed by said Akashay Kumar for the discharge of the natural guardian, i.e. his mother.
In view of the fact that Akashay Kumar has attained the age of majority, the application is allowed. He is permitted to pursue his matter in his own capacity. The mother/natural guardian is discharged from defending the case on his behalf.
The application stands disposed of.
CMP No.9308 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the ::: Downloaded on - 23/07/2025 21:27:37 :::CIS applicant.
.
The appeal, in the case at hand, was decided on 22.06.2017.
It is submitted by learned counsel appearing on behalf of the applicant that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. Applicant-Akashay Kumar would be entitled to compensation to the extent of 1/15 th share of Durga Dass, 1/15th share of Gulaba and 1/3rd share of Shaleen. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicant in terms of the shares. The amount be remitted to the bank account, details whereof, have been given in Paragraph-3 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Raghubir Singh vs. Vijay Kumar and others Civil Revision No.169 of 2017 .
05.05.2025 Present: Ms. Devyani Sharma, Senior Advocate with Mr. Shivam Sharma, Advocate, for the petitioner.
Mr. Het Ram Thakur, Advocate, vice Mr. Sanjeev Sood, Advocate, for respondents No.1 & 2.
CMP(M) Nos.627 & 628 of 2025 On taking steps within three days, issue notice to the proposed legal heir of deceased respondent No.4, details whereof, have been given in Paragraph-3 of the application (CMP(M) No.627 of 2025), returnable within four weeks.
List after four weeks. Reply, if any, be filed by the non-
applicants in the meanwhile.
CMP No.9268 of 2025Allowed and the applicant is exempted from filing English translated copies of the documents, in question, annexed with the accompanying petition, 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 )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Arjun Singh vs. Rajindera Kumari and others RFA No.103 of 2002 .
05.05.2025 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the appellant.
None for respondents No.1 to 4.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.5/State.
Ms. Devyani Sharma, Senior Advocate with Mr. Shivam Sharma, Advocate, for respondent No.6.
Further time prayed to inspect the record by learned counsel appearing on behalf of the appellant.
List on 17.06.2025.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Executive Engineer and another vs. Prem Lal CMP No.9293 of 2025 in RFA No.193 of 2014 .
05.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State/non-applicants.
Mr. Abhinav Mehta, Advocate, vice Mr. Amit Singh Chandel, Advocate, for the respondent/applicant.
Since no amount stands deposited in the Registry of this r to Court, therefore, the present application is disposed of.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
The Land Acquisition Collector and another vs. Karam Singh (deceased) through LRs.
.
CMP No.5152 of 2025 in RFA No.179 of 2015 05.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Surender Verma, Advocate, for the respondents/ applicants.
dated 27.03.2025.
r to Further time prayed to do the needful, in terms of order Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Tikam Singh vs. State of Himachal Pradesh Cr.MP(M) No.755 of 2025 .
05.05.2025 Present: Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
H.C. Subhash Chand No.05, I/O Police Station, Shillai, District Sirmour, Himachal Pradesh, is present along-with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 30.05.2025.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Sukhdev vs. Abdul Hakim
CMP(M) No.575 of 2025
.
05.05.2025 Present: Ms. Aruna Chauhan, Advocate, for the applicant.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Saroj Rani vs. State of HP and others Execution Petition No.227 of 2025 .
05.05.2025 Present: Mr. Onkar Jairath, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions.
Reply/instructions be filed/obtained on or before the next date of hearing. List on 05.06.2025.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Bhagi Ram vs. State of HP and others Execution Petition No.220 of 2025 .
05.05.2025 Present: Mr. Bonit Parkash, Advocate, vice Mr. A.K. Gupta, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply/instructions.
Reply/instructions be filed/obtained on or before the next date of hearing. List on 05.06.2025.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Land Acquisition Collector vs. Sushma Kumari and others .
CMP(M) No.370 of 202405.05.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
Mr. Divya Raj Singh, Advocate, for respondents No.1 to 3 and 5.
Mr. Divya Raj Singh, learned counsel has put in appearance on behalf of respondents No.1 to 3 and 5.
r He submits that power of attorney would be filed within two weeks.
In the filing of the present appeal, there is a delay of 515 days. The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law ::: Downloaded on - 23/07/2025 21:27:37 :::CIS of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not .
be condoned.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
::: Downloaded on - 23/07/2025 21:27:37 :::CISRFA No.______/2025 (Be registered) Admit.
.
Records be called for.
List for hearing in due course.
CMP No._____of 2025 ( Be registered) During the pendency of the present appeal, operation and execution of judgment/award dated 17.09.2022, passed by learned Additional District Judge-III, Kangra at Dharamshala, District Kangra, H.P., in RBT LAC No.07-D/19/13/12, shall remain stayed, subject to depositing of the entire awarded amount along-
with up-to-date interest within a period of six weeks from today.
The application stands disposed of.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Harginder Singh and another vs. Manjeet Kaur and others CMP(M) No.248 of 2024 .
05.05.2025 Present: Mr. Vinod Chauhan, Advocate, for the applicants.
Mr. Dibender Ghosh, Advocate, for respondents No.1 to 4.
Ms. Devyani Sharma, Senior Advocate with Mr. Shivam Sharma, Advocate, for respondent No.4A.
Name of respondent No.7 stands deleted vide order dated 15.10.2024.
Reply is stated to have been filed on behalf of the non-
applicant(respondent No.4A). The other non-applicants, i.e. respondents No.1 to 4 adopt the reply so filed.
Rejoinder, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Sahiboo Devi vs. Anand Kishore (deceased) through LRs. and others Civil Revision No.95 of 2024 .
05.05.2025 Present: Mr. Aishwary Chauhan, Advocate, vice Mr. Naresh Sharma, Advocate, for the petitioner.
Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioner submits that the zimini orders of the trial Court, in terms of order dated 05.12.2024 could not be placed on record as they have been misplaced in another file. He prays for and is granted four weeks' time to do the needful. List thereafter.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and another vs. Neeraj Justa and others RFA No.50 of 2023 .
05.05.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants.
Ms. Seema Guleria, Advocate, for respondents No.1 to 3.
Name of respondent No.22 deleted vide order dated 31.10.2023.
Respondents No.6, 8 to 12, 14, 16(a), 16(b), 17, 20, 21, 34 to 39 ex parte vide order dated 02.07.2024.
Proposed LRs. No.4(a) to 4(d) & respondents No. 5, 13(a), 13(b), 18, 19 and 25 ex parte vide order dated 04.04.2025.
Consequential steps for bringing on record the legal heirs of deceased respondent No.7 be taken within six weeks. List thereafter.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Muni Lal vs. Sita Devi and others
RSA No.34 of 2023
.
05.05.2025 Present: Mr. H.C. Sharma, Advocate, for the appellant.
Mr. Ajeet Pal Singh, Advocate, for respondent No.1.
None for respondents No.2 to 11, 14, 15, 17, 19 to 22, 24 to 28, 30 and 31.
CMP(M) No.1061 & 1062 of 2023 No reply is intended to be filed on behalf of the contesting applicants.
Let Legal Heir Certificates of proforma deceased respondents No.16 and 23 be filed within four weeks. List thereafter.
CMP No.14795 of 2023List the present application along-with aforesaid two applications.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Muni Lal vs. Sita Devi and others
RSA No.34 of 2023
.
05.05.2025 Present: Mr. H.C. Sharma, Advocate, for the appellant.
Mr. Ajeet Pal Singh, Advocate, for respondent No.1.
None for respondents No.2 to 11, 14, 15, 17, 19 to 22, 24 to 28, 30 and 31.
CMP(M) No.1061 & 1062 of 2023 No reply is intended to be filed on behalf of the contesting applicants.
Let Legal Heir Certificates of proforma deceased respondents No.16 and 23 be filed within four weeks. List thereafter.
CMP No.14795 of 2023List the present application along-with aforesaid two applications.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Inder Singh vs. HRTC and others
RSA No.33 of 2023
.
05.05.2025 Present: Mr. Devinder Chauhan Jaita, Advocate, for the appellant.
Mr. Ajay Kumar Chauhan, Advocate, for respondents No.1 and 2.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.3/State.
Out of the same award, which is under challenge, there exists another regular first appeal.
r The enhanced amount of compensation sought to be released, in the case at hand, is stated to have been deposited in the said other appeal, i.e., RFA No.74 of 2020.
In view thereof, list along-with RFA No.74 of 2020, on 20.05.2025.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Ganga Dutt (deceased) through LRs. and others vs. Om Prakash and others .
RSA No.22 of 202305.05.2025 Present: Mr. Karun Negi, Advocate, for the appellants.
Mr. Rakesh Thakur, Advocate, for respondents No.1 to 3, 4(g), 4(h), 5(a) to 5(c), 6(a), 7 to 11, 12(a) to 12(c), 13 and 14. Mr. B.N. Sharma, Additional Advocate General, for respondents No.15 & 16/State.
RSA No.22 of 2023Power of attorney on behalf of newly added respondents No.2(a) to 2(f) and 9(a) to 9(d) is stated to have been filed.
CMP No.812 of 2023Rejoinder, if any, be filed within six weeks. List thereafter.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Chain Singh vs. Rai Singh and another RSA No.216 of 2021 .
05.05.2025 Present: Mr. Naresh Kaul, Advocate, for the appellant.
None for respondent No.2.
Respondent No.1 is stated to have expired.
Learned counsel appearing on behalf of the appellant submits that an appropriate application for deletion of name of deceased respondent No.1 shall be filed during the course of the day itself.
List the matter after two weeks.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Vijay Kumar Sood vs. Parkasho Devi and others a/w connected matters Civil Revision No.185 of 2018 a/w .
Civil Revision No.216 of 2015, Civil Revision Nos.58, 74 and 75 of 2016 Civil Revision No.185 of 2018, Civil Revision No.216 of 2015 and Civil Revision No.58 of 2016 05.05.2025 Present: Mr. Rohit Thakur, Advocate, vice Mr. Sumit Sood, Advocate, for the petitioner(s).
Mr. Ajay Kumar, Advocate, for respondents No.1 to 5.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for respondents No.6 to 8.
Civil Revision Nos.74 and 75 of 2016 Mr. Ajay Kumar, Advocate, for the petitioner(s).
Mr. Rohit Thakur, Advocate, vice Mr. Sumit Sood, Advocate, for the respondent(s).
Mr. Ajay Kumar, learned counsel appearing on behalf of respondents No.1 to 5, in Civil Revision No.185/2018 submits that power of attorney stands already filed on their behalf.
Other than the aforesaid, learned counsel appearing on behalf of respondents No.1 to 5, in Civil Revision Nos.216 of 2015 and Civil Revision No.58 of 2016 submits that power of attorney on behalf of the said respondents shall be filed during the course of the day.
The respondents in the aforesaid revisions are the petitioners in Civil Revision Nos.74 and 75 of 2016. Learned counsel submits that power of attorney on behalf of the ::: Downloaded on - 23/07/2025 21:27:37 :::CIS petitioner(s), shall be filed on or before the next date of .
hearing.
List after four weeks.
( Bipin C. Negi )
May 05, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Heera Singh vs. Raj Rani and others CMPMO No.567 of 2019 .
11.04.2025 Present: Ms. Sana, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the petitioner.
Ms Kiran Thapar, Advocate, vice Mr. Saurav Rattan, Advocate, for respondent No.1.
Mr. Manish Kumar, Advocate, vice Mr. Karan Singh Kanwar, Advocate, for respondent No.2.
CMP No.19853 of 2023Further time prayed for doing the needful in terms of order dated 28.03.2025. Let the needful be done within four weeks.
List thereafter.
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Gopal Sood vs. Surender Kumar Sood and others CMPMO No.365 of 2019 .
11.04.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Further time prayed for bringing on record the legal heirs of deceased respondent No.3. Let the needful be done within six weeks.
Respondent No.7 though served, however, there is no appearance on her behalf. Hence, she is proceeded against ex parte.
Let fresh steps for the service of respondent No.6 be taken, by way of filing correct address. Let the needful be done within a week. On taking such steps, issue notice to respondent No.6, returnable within four weeks thereafter.
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Anil Kumar and another vs. Union of India and others CMPMO No.276 of 2015 .
11.04.2025 Present: Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for the petitioners.
Mr. Shashi Shirshoo, Senior Panel Counsel, for respondents No.1 to 4.
None for respondents No.5, 6, 7 and 9 though served.
Name of respondent No.8 is deleted vide order dated 27.08.2024.
Let fresh steps for the service of resondent No.10(i) be taken within two days. On taking such steps, issue notice to the said respondent, returnable within four weeks.
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Narender Kumar vs. Nitin Chauhan CMPMO No.682 of 2024 .
11.04.2025 Present: Mr. D.S. Kaith, Advocate, for the petitioner.
Ms. Sakshi Sharma, Advocate, for the respondent.
CMP No.22836 of 2024Reply, as prayed be filed within four weeks. List thereafter.
r ( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Kushal Kumar vs. Sunil Kumar and another Cr. Revision No.34 of 2025 .
11.04.2025 Present: Mr. Suresh Kumar, Advocate, vice Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. H.R. Sandhu, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1379 of 2025For the reasons stated in the application, the same is allowed. Time to comply with order dated 14.01.2025, is extended by four weeks from today. The application stands disposed of.
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Rakesh Kumar vs. State of Himachal Pradesh Cr. MP(M) No.821 of 2025 .
11.04.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
List on 16.05.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Suraj Thakur vs. State of Himachal Pradesh Cr. Appeal No.161 of 2025 .
11.04.2025 Present: Mr. Jyotirmay Bhatt, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.161 of 2025Admit.
Call for the records.
List for hearing in due course.
Cr.MP No.1391 of 2025By way of instant application filed under Section 430 of the Bharatiya Nagrik Suraksha Sanhita (BNSS) 2023, the applicant/appellant is seeking suspension of sentence.
2. In the case at hand, the applicant was sentenced to undergo rigorous imprisonment for three years & one month and to pay a fine of Rs.40,000/- and in default of payment of fine, he was directed to further undergo simple imprisonment for four months. Learned counsel contended that the appeal is likely to take considerable time for its disposal, as such, the instant application may be allowed and the applicant, who has already undergone 19 days of the sentence, be released on bail during the pendency of the instant appeal.
3. On the other hand, learned Additional Advocate General contended that the applicant/appellant is not entitled to be released on bail during the pendency of the present appeal, as he has been convicted in a serious offence.
4. I have heard the learned counsel for the applicant/appellant as well as learned Additional Advocate General and have also gone through the material available on record.
::: Downloaded on - 23/07/2025 21:27:37 :::CIS5. The sentence imposed, in the case at hand, is fixed term sentence. In this respect, it would be appropriate to refer to .
judgment dated 05.07.2024 passed in SLP(Criminal) Diary No.27298/2024, titled Bhupatji Sartajji Jabraji Thakor Vs. The State of Gujarat. The relevant extract is being reproduced hereinbelow:-
"There is a fine distinction between a sentence imposed by the trial court for a fixed term and sentence life imprisonment. If a sentence is for a fixed term, ordinarily, the appellate court may exercise its discretion to suspend the operation of the same liberally unless there are any exceptional circumstances emerging from the record to decline. However, when it is a case of life imprisonment, the only legal test which the Court should apply is to ascertain whether there is anything palpable or apparent on the face of the record on the basis of which the court can come to the conclusion that the conviction is not sustainable in law and that the convict has very fair chances of succeeding in his appeal. For applying such test, it is also not permissible for the court to undertake the exercise of re-appreciating the evidence. The emphasis is on the word "palpable" and the expression "apparent on the face of the record".
6. Perused the record, there are no exceptional circumstances emerging thereof necessitating declining of relief as is being sought.
7. The instant appeal is of the year 2025 and the same is not likely to be decided in near future. Therefore, in view of the facts and circumstances of the case, since the applicant has already undergone 19 days of the sentence imposed upon him by the learned Trial Court and keeping in view of the aforesaid judgment of the Hon'ble Supreme Court, the substantive sentence imposed upon the applicant by the Trial Court vide judgment of conviction and order of sentence, dated 28.03.2025, passed by learned Special Judge, Family Court, Mandi, District Mandi, H.P., shall remain suspended, till final disposal of the appeal, however, subject to the ::: Downloaded on - 23/07/2025 21:27:37 :::CIS applicant's furnishing personal bond in the sum of Rs. 50,000/- with .
one surety in the like amount to the satisfaction of learned Trial Court and also subject to deposit of the fine amount of Rs.40,000/-, if not already deposited. On furnishing the requisite bail bonds and on depositing the fine amount, he be released forthwith, if not required in any other case, however, with the undertaking to appear before this Court as and when directed and in the event of the dismissal of the appeal, the applicant/appellant will surrender before the Court.
8. However, it is made clear that the applicant shall not indulge himself in the same crime and maintain good social behaviour, or else, this order shall be liable to be cancelled.
9. Be it stated that any expression of opinion given in this order does not mean an expression of opinion on the merits of the case and the same has been given only for the purpose of deciding the present application. The application stands disposed of.
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Bhupat Singh vs. Bajro Ram
Cr. Revision No.190 of 2025
.
11.04.2025 Present: Mr. Parveen Chandel, Advocate, for the petitioner.
Cr. Revision No.190 of 2025On taking steps within three days, issue notice to the respondent, returnable within four weeks.
List before appropriate Bench.
Cr.MP No.1373 of 2025The applicant-petitioner has preferred the present petition against the judgment of conviction and order of sentence dated 03.09.2024, passed by learned Judicial Magistrate First Class, Chamba, District Chamba, Himachal Pradesh (hereinafter referred to as 'the trial Court'), in Complaint No.252/2018, titled Bajro Ram vs. Bhupat Singh, and affirmed by learned Additional Sessions Judge, Chamba, District Chamba, Himachal Pradesh, in Criminal Appeal No. 72 of 2024, titled Bhupat Singh vs. Bajro Ram, decided on 10.01.2025. The Revision Petition filed raises arguable points. Hence, the sentence in the case at hand, is ordered to be suspended, subject to the petitioner depositing 50% of the entire compensation amount, if not already deposited, before the Trial Court within four weeks from today and also subject to his furnishing a personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned trial Court, undertaking therein that petitioner will attend this Court as and when required and in case of dismissal of the revision petition, he will immediately surrender before the learned trial Court to receive the sentence. A copy of this order be ::: Downloaded on - 23/07/2025 21:27:37 :::CIS sent to the learned trial Court with the direction that the report of .
compliance of this order be submitted to this Court within a period of six weeks.
The application stands disposed of.
( Bipin C. Negi )
April 11, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Pawan vs. Indu Bansal and others
CMPMO No.622 of 2024
.
10.04.2025 Present: Mr. Arsh Chauhan, Advocate, for the petitioner.
Mr. Hemant Kumar Thakur, Advocate, vice Mr. Ankit Dhiman, Advocate, for respondent No.1/applicant in CMP No.6656 of 2025.
None for respondents No.2 to 4.
CMP No.6656 of 2025The present application has been filed by the counsel, seeking leave of the Court to determine/withdraw the power of attorney filed on behalf of respondent No.1.
From perusal of the application, it is evident that intimation to the respondent has been made by the counsel qua his intent to withdraw and the date of hearing, i.e., 10.04.2025 (today) vide registered letter and on Wats-app. The postal receipt in this respect has been appended at Page-43 of the paper-book.
In view of the aforesaid, the present application is allowed.
The counsel appearing on behalf of respondent No.1 is permitted to withdraw his power of attorney. The application stands disposed of.
CMPMO No.622 of 2024List on 07.05.2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
M/s Pristine Hotels and Resorts Pvt. Ltd. vs. State of Himachal Pradesh and another Execution Petition No.270 of 2025 .
10.04.2025 Present: Mr. Sunil Mohan Goel, Senior Advocate with Mr. Raman Jamalta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
List on 30.04.2025.
April 10, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Shiv Pal vs. Dayal Devi and another CMPMO No.32 of 2024 .
10.04.2025 Present: Mr. Sohail Khan, Advocate, vice Mr. Rajesh Kumar, Advocate, for the petitioner.
Mr. Pranjal Munjal, Advocate, vice Ms. Rinki Kashmiri, Advocate, for the respondents.
At the request of learned counsel for the parties, list on 13.05.2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Kalapati alias Kalawati (deceased) through LRs. vs. Vijay Kumar (deceased) through LRs. and others CMPMO No.73 of 2025 .
10.04.2025 Present: Mr. Ashutosh Bhardwaj, Advocate, for the petitioners.
Mr. Naresh Kumar Sharma, Advocate, for the respondents.
Mr. Naresh Kumar Sharma, learned Advocate has put in appearance on behalf of the respondents. He seeks time to file power of attorney. Let the needful be done within four weeks.
List thereafter.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Pyare Chand vs. State of HP and others RSA No.33 of 2025 .
10.04.2025 Present: Mr. Sudhir Bhatnagar, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Let the records of the Courts below be called for. List after six weeks.
April 10, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Bindesh vs. State of Himachal Pradesh Cr. Appeal No.533 of 2024 .
10.04.2025 Present: Mr. Narender Sharma, Advocate, for the appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Cr.MP No.1321 of 2025For the reasons stated in the application, the same is allowed.
Time to comply with order dated 21.10.2024, is extended by two weeks from today.
disposed of.
r The application stands Cr. Appeal No.533 of 2024 List for hearing in due course. ( Bipin C. Negi ) April 10, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:37 :::CIS
LAC, HPPWD and others vs. Hirdu Ram @ Roshan Lal and others RFA No.3 of 2025 .
10.04.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. G.R. Palsra, Advocate, for the respondents.
CMP No.6736 of 2025Learned counsel appearing on behalf of the applicants/ appellants submits that the Demand Draft qua deposit of awarded amount along-with up-to-date interest accrued thereupon has been prepared and since time to deposit the same in terms of order dated 01.01.2025 has expired, he seeks extension of time for depositing the same. Prayer allowed. Let the Demand Draft so prepared be deposited within a week from today. The application stands disposed of.
RFA No.3 of 2025List for hearing in due course.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
LAC, HPPWD and another vs. Rupinder Singh and others RFA No.154 of 2019 .
10.04.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Upinder Kumar, Advocate, vice Mr. A.S. Rana, Advocate, for the respondents.
CMP No.6712 of 2025Reply/instructions be filed/obtained on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Prem Lata vs. Rama Nand
RSA No.516 of 2012
.
10.04.2025 Present: Mr. J.R. Poswal, Advocate, for the appellant.
Ms. Anubhuti Sharma, Advocate, for the respondent.
CMP No.899 of 2025No ground for early hearing of the matter is made out, at this stage. Accordingly, application is dismissed.
RSA No.516 of 2012List for hearing in due course.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
The Secretary (PW) to the Govt. of HP and another vs. M/s Ajay Kumar Sood Arbitration Case No.101 of 2025 .
10.04.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the petitioners/State.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Vinod Kumar and others CMP(M) No.1650 of 2024 .
10.04.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
Mr. Abhishek Thakur, Advocate, for respondents No.1 to 7(a).
Respondent No.8 is stated to have expired.
CMP(M) Nos.496 & 497 of 2025 The present applications have been filed for bringing on record the legal heirs of deceased respondent No.8. Details of the legal heirs are given in Paragraph-4 of the application (CMP(M) No.496 of 2025). On taking steps within three days, issue notice to the proposed legal heirs of deceased respondent No.8, returnable within four weeks.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Union of India vs. Sukh Dev and others CMP(M) No.1497 of 2024 .
10.04.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/petitioner.
Mr. Maan Singh, Advocate, for respondents No.1 to 5.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.6/State.
Reply, as prayed, be filed within four weeks. List
thereafter. r
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Mohan Chand vs. NHAI and another
Arbitration Case No.954 of 2024
.
10.04.2025 Present: Mr. Ashir Kaith, Advocate, for the petitioners.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State.
Further time prayed for filing reply on behalf of respondent No.2. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Jasjit Kaur & another vs. Pyare Lal Chopra (deceased) through LRs. and others a/w connected RSA No.76 of 2024 and 77 of 2020 RSA No.76 of 2024 .
10.04.2025 Present: Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the appellants.
Mr. Sandeep Sharma, Advocate, for respondent No. 1(a).
Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No. 4(a).
Ms. Sanjivani Sood, Advocate, for respondents No. 11(a) to 11(c).
Mr. Vishwas Kaushal, Advocate, vice Mr. Suneet Goel, Advocate for respondent No. 12.
Mr. Devender K. Sharma, Advocate, for respondent No. 14.
Mr. Anuj Gupta, Advocate, for respondent No. 4(b).
None for respondents No. 1(b) to 1(d), 2, 3(b) to 3(f), 5, 7 to 10 and 15.
RSA No. 77 of 2020Mr. Vinay Kuthiala, Senior Advocate with Mr. Diwan Singh Negi, Advocate, for the appellants.
Mr. Sandeep Sharma, Advocate, for respondent No. 1(a).
Mr. Vedhant Ranta, Advocate, vice Mr. Janesh Gupta, Advocate, for respondent No. 4(a).
Ms. Sanjivani Sood, Advocate, for respondents No. 11(a) to 11(c).
Mr. Vishwas Kaushal, Advocate, vice Mr. Suneet Goel, Advocate for respondent No. 12.
Mr. Atul Verma, Advocate vice Mr. V.B. Verma, Advocate, for respondent No. 13.
None for respondents No. 5, 7, 10, 14 and 15.
At the request of learned counsel for the appellants, list after four weeks.
[ ( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Collector, Land Acquisition HPPWD and another vs. Santu CMP(M) No.771 of 2024 .
10.04.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
Sole respondent is stated to have expired.
CMP(M) No.498 & 499 of 2025 The present applications have been filed for bringing on record the legal heirs of deceased sole respondent. Details of the legal heirs are given in Paragraph-3 of the application (CMP(M) No.498 of 2025). On taking steps within three days, issue notice to the proposed legal heirs of deceased sole respondent, returnable within four weeks.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Surjeet Singh(deceased) thorough his LRs. vs. Land Acquisition-cum- Competent Authority and another Arbitration Case No.735 of 2024 .
10.04.2025 Present: Mr. Gurdev Negi, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Further time prayed for removal of objection in the reply filed in order to ensure that the same is placed on record well before the next date of hearing. List after four weeks.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Babu Ram vs. Tara Chand
CMP(M) No.639 of 2024
.
10.04.2025 Present: Ms. Nandita Guleria, Advocate, vice Mr. Abhishek Sharma, Advocate, for the applicant/appellant.
Ms. Anchal Sharma, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the applicants submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment.
Prayer not opposed. List for consideration after four weeks.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Hira Lal and another vs. Rakesh Kumar and another RSA No.275 of 2024 .
10.04.2025 Present: Mr. Rishabh Thakur, Advocate, vice Ms. Madhurika Sekhon, Advocate, for the appellants.
Mr. Neeraj Gupta, Senior Advocate with Mr. Harshit Sharma, Advocate, for respondents No.1 & 2.
At the request of learned vice counsel appearing on behalf r to of the appellants, list after six weeks.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
The State of Himachal Pradesh and others vs. Prem Singh and others RSA No.79 of 2025 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Vivek Chandel, Advocate, for the respondents.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
The State of Himachal Pradesh and others vs. Jindu Ram(deceased) through LRs. and others RSA No.103 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Manish Kumar Gupta, Advocate, for respondents No.1(i) to 1(iv), 2 to 8 and 10 to 12.
Respondent No.9 proceeded against ex parte vide order dated 13.08.2024.
r to Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Mohinder Singh and others RSA No.25 of 2025 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Ashwani K. Sharma, Advocate, for respondents No.1
(a) to 1(c).
Mr. Mohit Dogra, Advocate, for respondents No.2, 3(a), 3(a)(i) and 3(b).
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Ram Krishan and others RSA No.54 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Vivek Chandel, Advocate, for the respondents.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Principal Secretary Revenue and others vs. Prakash and others RSA No.253 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Malay Kaushal, Advocate, for respondents No.1 to 4.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Inderjeet RSA No.229 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Arun Kaushal, Advocate, for the respondent.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before 2025.
the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, ( Bipin C. Negi ) April 10, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:37 :::CIS The Principal Secretary and others vs. Kanshi Ram (deceased) through LRs.
RSA No.112 of 2024.
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Malay Kaushal, Advocate, for the respondents.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and another vs. Piar Singh and another RSA No.88 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Vinod Kumar Gupta, Advocate, for respondent No.1.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.2/Union of India.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and another vs. Tej Singh CMP(M) No.1428 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants-appellants/State.
Mr. Amit Kumar Dhumal and Ms. Parul Negi, Advocates, for the non-applicant/respondent.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Mahantu Ram and others a/w connected matters .
RSA No.18 of 2024 a/w RSA No.28, 30, 36, 62, 67, 71 & 72 of 2025 10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State, in all the appeals.
Mr. Maan Singh and Mr. Vivek Chandel, Advocates, for respective respondents.
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Khem Singh and others RSA No.102 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Sanjeev Kumar Suri, Advocate, for respondents No.1 to 3, 5 & 6.
None for respondents No.4(a)(i) to 4(a)(vii), 4(b) to 4(f), 4(h) and 7(a) to 7(c).
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Khem Singh and others RSA No.102 of 2024 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Sanjeev Kumar Suri, Advocate, for respondents No.1 to 3, 5 & 6.
None for respondents No.4(a)(i) to 4(a)(vii), 4(b) to 4(f), 4(h) and 7(a) to 7(c).
Learned counsel appearing on behalf of the appellants/ State submits that similar matters are pending adjudication before the Apex Court (SLP(c) No.25295/2024).
In view thereof, list the matter in the first week of June, 2025.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and another vs. M/s Elecmech Engineers Arbitration Case No.945 of 2023 .
10.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the petitioners/State.
Mr. Sumit Raj Sharma, Advocate, for the respondent.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
April 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Rajeev Sen and others vs. State of HP and others RSA No.27 of 2025 .
09.04.2025 Present: Mr. Paras Dhaulta, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Further time prayed for filing certified copy of the Trial Court judgment. Let the needful be done within four weeks. List thereafter. r ( Bipin C. Negi ) April 09, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:37 :::CIS Rajeev Sen and others vs. State of HP and others RSA No.27 of 2025 .
09.04.2025 Present: Mr. Paras Dhaulta, Advocate, for the appellants.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Further time prayed for filing certified copy of the Trial Court judgment. Let the needful be done within four weeks. List thereafter.
r to ( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Chet Ram vs. Bazeeru Ram (since deceased) through LRs.
CMPMO No.674 of 2024.
09.04.2025 Present: Mr. Harish Kumar, Advocate, vice Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Kush Sharma, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioner submits that an application for placing on record certain additional documents has been filed in the Registry today itself. If in order, the same be placed on record.
List on 06.05.2025.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Om Prakash vs. Sandesh Kumar and another CMPMO No.311 of 2024 .
09.04.2025 Present: Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. Tek Chand, Advocate, for the respondents.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Kunta Devi and another vs. Sant Ram RSA No.278 of 2024 .
09.04.2025 Present: Mr. J.R. Poswal, Advocate, for the appellants.
Mr. Yash Pal, Advocate, vice Mr. Bhender Kumar, Advocate, for the respondent.
Further time prayed to comply with order dated 03.01.2025. Let the same be complied with on or before the next r to date of hearing. List after four weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Neeraj Kumar vs. Yad Ram and another RSA No.249 of 2024 .
09.04.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rohit, Advocate, for the appellant.
Mr. A.K. Gupta, Advocate, for respondent No.1.
RSA No.249 of 2024Admitted on the substantial questions of law No.1 and 3, formulated at Page-9 of the paper book.
Records be called for.
List for hearing in due course.
CMP No.19650 of 2024In the meanwhile, reply, if any, be filed.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Raj Pal vs. Ram Pal
RSA No.222 of 2024
.
09.04.2025 Present: Mr. Piyush Chandel, Advocate, vice Mr. Ashok Kumar Verma, Advocate, for the appellant.
Mr. Kamal Sharma, Advocate, vice Mr. Naresh K. Sharma, Advocate, for the respondent.
Further time prayed for placing on record the compromise entered into between the parties. List after six weeks.
r ( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Manohar Lal and others vs. Subhash Chand and others .
RSA No.215 of 202409.04.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood and Mr. Het Ram Thakur, Advocates, for the appellants.
Mr. Ishan Sharma, Advocate, for respondent No.1.
Mr. Vijay Kumar, Advocate, vice Mr. Sanjeev Kumar Suri, Advocate, for respondents No.2, 3(a) to 3(d), 8(a) to 8(e).
RSA No.215 of 2024Respondent No.5 is stated to have expired.
Admitted on the substantial question of law No.1, formulated at Page-9 of the paper book.
Record be called for.
List for hearing in due course.
CMP No.13795 of 2024Interim order dated 12.08.2024 is made absolute. The application stands disposed of.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Faquir Chand and another vs. Mangat Ram and others Civil Revision No.89 of 2024 .
09.04.2025 Present: Mr.Abhishek Nagta, Advocate, fo the petitioners.
Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh Thakur, Advocate, for the respondents.
Records of the Court below be called for.
List on 07.05.2025.
r ( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
State of HP and others vs. Ram Krishan and others Civil Revision No.151 of 2024 .
09.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the petitioners/State.
Mr. Atul Jhingon, Advocate, for respondents No.1 to 3 and 4(a) to 4(e).
Further time prayed for filing the order-sheets of the Trial Court, in terms of order dated 21.12.2024. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
Ramesh Kumar vs. Dalip Singh and others RSA No.61 of 2024 .
09.04.2025 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, for the appellant.
Mr. Sandeep Chauhan, Advocate, for respondent No.1.
Mr. Pranjal Munjal, Advocate, for respondents No.2 and 3.
CMP No.4037 of 2024r to Heard counsel for the parties.
Interim order dated 28.03.2024 is made absolute.
application stands disposed of.
The RSA No.61 of 2024 List for hearing in due course.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:37 :::CIS
M/s Snow Flakes Resort & another vs. Gautam Thakur Civil Suit No.58 of 2024 .
09.04.2025 Present: Mr. Vikrant Thakur, Advocate, for the plaintiffs.
Mr. Maan Singh, Advocate, for the defendant.
OMP No.102 of 2025Rejoinder, as prayed, be filed within four weeks. List thereafter.
r to ( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ram Saran vs. NHAI
Civil Suit No.56 of 2024
.
09.04.2025 Present: Mr. Pranshul Sharma, Advocate, for the plaintiff.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for defendant No.1.
OMP No.1077 of 2024Further time prayed for filing reply on behalf of the non-
applicant/defendant. Let the needful be done within four weeks.
List thereafter.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sewa Singh and others vs. Gurdev Kaur and others RFA No.36 of 2024 .
09.04.2025 Present: Mr. Malay Kaushal, Advocate, vice Mr. Sanket Sankhyan, Advocate, for the appellants.
Mr. Dixit Sahotra, Advocate, vice Mr. Pankaj Chaudhary, Advocate, for respondents No.1, 2(i) to 2(vi), 4 and 5.
Mr. Anirudh Sharma, Advocate, for respondents No.6(i) to 6(vi), 6(viii) and 6(x).
Mr. B.N. Sharma, Additional Advocate General, for respondent No.7/State.
At the request of learned vice counsel appearing on behalf of the appellants, list after four weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Mewa Singh and another vs. Prakasho Devi and others CMP No.5122 of 2023 in RSA No.273 of 2000 .
09.04.2025 Present: Mr. Vipender Kumar, Advocate, vice Mr. H.S. Rana, Advocate, for the applicants/ appellants.
Mr. Anirudh Sharma, Advocate, for respondents No.1(a), 5(a) to 5(c), 7(a) & 7(b).
At the request of learned counsel appearing on behalf of r to the applicants, list after four weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
The Secretary, HP Public Works Department and others vs. Raj Kumar @ Raju and others CMP(M) No.652 of 2023 .
09.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants-appellants/State.
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for respondents No.1 to 3.
Further time prayed for effecting service upon respondent No.5. Let the needful be done within two weeks.
On taking such steps, issue notice to respondent No.5, returnable within six weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kumari Navteya vs. Devi Singh
CMPMO No.484 of 2023
.
09.04.2025 Present: Mr. Ashwani Kondal, Advocate, vice Mr. Mohar Singh, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment. Prayer not opposed. List for consideration after three weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Satish Kumar (deceased) through LRs. vs. Vinod Gupta and others .
RSA No.51 of 202309.04.2025 Present: Mr. Sanjay Jaswal, Advocate, for the appellants.
Mr. Neeraj Sharma, Mr. Hemant Kumar Thakur and Mr. Ankit Dhiman, Advocates, for respondents No.1 and 2.
None for respondents No.3 to 13.
CMP No.7125 of 2024Learned counsel for the appellants states that he is under instructions not to press this application, at this stage.
Accordingly, the instant application is dismissed as not pressed.
The application stands disposed of.
CMP No.7123 of 2024Heard learned counsel for the parties.
During the pendency of the present appeal, parties are directed to maintain status quo qua nature and possession of the suit property. The application stands disposed of.
RSA No.51 of 2023At the joint request of learned counsel for the parties, list after six weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Nitin Mehan and others vs. Dushyant Kumar Sood RSA No.296 of 2022 .
09.04.2025 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, for the appellants.
Respondent is stated to have expired.
CMP(M) No.316 of 2025On taking steps within three days, issue notice to the proposed legal heirs of deceased sole respondent, details whereof, have been given in Paragraph-2 of the application, returnable within four weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ganesh Kumar and Another vs. Pradeep Kumar Civil Revision No.1 of 2022 .
09.04.2025 Present: Mr. Gurinder Singh Parmar, Advocate, for the petitioners.
CMP No.315 of 2022Vide order dated 05.01.2022, further proceedings before the Trial Court had been stayed. In pursuance to the aforesaid order, steps for service of the sole respondent were to be taken.
However, till date no steps have been taken.
In view of the aforesaid abuse of process, interim order dated 05.01.2022 is vacated. The parties are directed to appear before the Trial Court on 22.04.2025. Trial Court to proceed with the hearing of the matter.
Civil Revision No.1 of 2022As prayed, list after three weeks.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Harbans Lal vs. Darshna Devi @ Sudarshna Devi and others RSA No.285 of 2020 .
09.04.2025 Present: Mr. Anil Kapoor, Advocate, vice Mr. Nimish Gupta, Advocate, for the appellant.
Mr. Jai Ram Sharma, Advocate, for respondent No.1.
Respondents No.8 & 9 are ex parte.
CMP No.6153 of 2025Reply, as prayed, be filed within four weeks.
r List
thereafter.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Nirmala Devi vs. Om Prakash
RSA No.142 of 2020
.
09.04.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Mr. Arthav Gharaik, Advocate, vice Mr. Arsh Chauhan, Advocate, for the proposed LRs. No.1(a) to 1(d).
CMP(M) Nos.1965 and 1966 of 2024 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased sole respondent-Om Prakash are brought on record as is being sought in the application (CMP(M) No.1965 of 2024).
Sole respondent-Om Prakash is stated to have expired on 03.09.2022. The same is evident from the Death Certificate appended along with the application (CMP(M) No.1965 of 2024) as Annexure A-1. Sole respondent-Om Prakash is survived by his legal heirs, details whereof, have been given in Paragraph-1 of the application (CMP(M) No.1965 of 2024).
Since the right to sue inheres/survives with the legal heirs of sole respondent-Om Prakash, details whereof, have been given in Paragraph-2 of the application (CMP(M) No.1965 of 2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.1966 of 2024), delay in bringing on record the legal heirs of deceased sole respondent, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
::: Downloaded on - 23/07/2025 21:27:38 :::CIS RSA No.142 of 2020Mr. Arthav Gharaik, learned Advocate has put in .
appearance on behalf of the newly added respondents No.1(a) to 1(d). He seeks time to file power of attorney. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Rubina and others vs. Mohd. Saleem Civil Revision No.227 of 2018 .
09.04.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Trigun Singh Negi, Advocate, for the appellants.
Mr. Abhishek and Sana Rana, Advocates, vice Ms. Rachna Kuthiala, Advocate, for the respondent.
CMP No.12327 of 2024The present application has been filed on behalf of the respondent/tenant. By way of present application, the applicant has made two offers, i.e., one to increase the rent and the other to purchase the premises in question being occupied by him.
Both the offers are not acceptable to the non-applicants/ landlord.
In view thereof, present application seeking mediation on the aforesaid two counts, is dismissed. The application stands disposed of accordingly.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Lesar Ram and another vs. Chiru Ram RSA No.482 of 2008 .
09.04.2025 Present: None for the appellants.
Mr. Vijay Chaudhary, Advocate, for the respondent.
List for hearing in due course.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Shakuntla Devi and others vs. Joginder Pal and others RSA No.411 of 2008 .
09.04.2025 Present: Appellant No.1 is stated to have expired.
Mr. Divya Raj Singh, Advocate, for appellants No.2 and 3.
Ms. Seema Guleria, Advocate, for respondents No.1 & 2.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondents No.3 and 4.
Further time prayed to file an application for deletion of the name of appellant No.1. Let the needful be done within two weeks. List thereafter.
( Bipin C. Negi )
April 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
The Mandi Urban Cooperative Bank Ltd. vs. Daya Devi RSA No.244 of 2024 .
08.04.2025 Present: Mr. S. Partha Swami, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the appellant.
Mr. Sahil Malhotra, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of the appellant, list after four weeks.
April 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sanjeev Suri and another vs. Promila Suri RSA No.144 of 2020 .
08.04.2025 Present: Mr. Sumit Sharma, Advocate, for the appellants.
Mr. Naresh Sharma, Advocate, for the respondent.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
State of H.P. and others vs. Rameshwar Dass a/w connected matters RSA No.61 of 2025 a/w RSA Nos.42, 47, 64 .
and 68 of 2025 08.04.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State, in all the appeals.
Mr. Arsh Chauhan, Advocate, for the respondent(s), in all the appeals.
CMP No.5764 of 2025 in RSA No.61 of 2025 Reply be filed within four weeks. List thereafter.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Hiro Devi vs. Laxmi Devi and others RSA No.58 of 2025 .
08.04.2025 Present: Mr. Vishal Singh Thakur, Advocate, for the appellant.
Mr. Vinod Kumar Thakur, Advocate, for respondent No.1.
RSA No.58 of 2025Let fresh steps for the service of respondents No.2 to 11 be taken within three days. On taking such steps, issue notice to the said respondents, returnable within four weeks.
CMP No.5904 of 2025Notice in the aforesaid terms. Reply, if any, be filed on behalf of respondent No.1 on or before the next date of hearing.
CMP No.5907 of 2025For the reasons stated in the application, the same is allowed. Certified copy of the trial Court judgment be filed on or before the next date of hearing.
The application stands disposed of.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Savitri Sharma vs. Shankar Singh RSA No.57 of 2025 .
08.04.2025 Present: Ms. Geeta Thakur, Advocate, vice Ms. Madhurika Sekhon, Advocate, for the appellant.
Mr. Jagan Nath, Advocate, for the respondent.
CMP No.5897 of 2025Reply be filed within four weeks. List thereafter.
r ( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bam Dev and another vs. Ashok Kumar RSA No.19 of 2025 .
08.04.2025 Present: Mr. Ajay Thakur, Advocate, vice Mr. Sunny Modgill, Advocate, for the appellants.
Mr. Kunal Mehta, Advocate, for the respondent.
CMP No.3087 of 2025Reply be filed within four weeks. List thereafter.
r to
Interim order to continue.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kiran Verma and another vs. Vijender Gupta RSA No.20 of 2025 .
08.04.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. N.K. Bhalla, Advocate, for the respondent.
Records be called for. List after six weeks.
April 08, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kiran Verma and another vs. Vijender Gupta RSA No.18 of 2025 .
08.04.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellants.
Mr. N.K. Bhalla, Advocate, for the respondent.
Records be called for. List after six weeks.
April 08, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
The State of HP vs. Saruchi Govt. Contractor and others CMPMO No.721 of 2024 .
08.04.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the petitioner/State.
Respondent No.1 is proceeded against ex parte vide order dated 10.01.2025.
At the request of learned Additional Advocate General, list after four weeks.
r to ( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Rajinder Singh Thakur vs. MORT&H Project & others Civil Suit No.14 of 2024 .
08.04.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms Kusum Chaudhary, Advocate, for the plaintiff.
Defendant No.1 already ex parte.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.3/State.
OMP No.311 of 2025Learned counsel appearing on behalf of the non-applicant seeks time to file response.
On taking steps within three days, issue notice to the proposed proforma defendant No.4, returnable within six weeks.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Rajinder Singh Thakur vs. MORT&H Project & others Civil Suit No.14 of 2024 .
08.04.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms Kusum Chaudhary, Advocate, for the plaintiff.
Defendant No.1 already ex parte.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.3/State.
OMP No.311 of 2025Learned counsel appearing on behalf of the non-applicant seeks time to file response.
On taking steps within three days, issue notice to proforma defendant No.4, returnable within six weeks.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Shyam Murari (deceased) through LRs. vs. Yogesh Kumar and others .
CMP(M) No.1076 of 2023 in RSA No.223 of 2012 08.04.2025 Present: Mr. Vijay Kumar, Advocate, vice Mr. Sanjeev K. Suri, Advocate, for the applicants/appellants.
Respondent No.1 is stated to have expired.
Mr. Navlesh Verma, Advocate, for respondent-Bank No.2.
r to CMP(M) No.1076 of 2023 Learned vice counsel appearing on behalf of the applicants seeks time to prepare the case at hand. In view thereof, list the matter for consideration after four weeks.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kulvinder Suri and others vs. Chattar Singh and others Civil Suit No.20 of 2023 .
08.04.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the plaintiffs.
Mr. Y.P. Sood, Advocate, for defendants No.1 to 4.
Mr. B.N. Sharma, Advocate, for defendants No.5 and 6.
OMP No.145 and 254 of 2023 Pleadings in both the applications are complete. List for consideration on 06.05.2025.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Chuni Lal (deceased) through LRs. vs. Bimla and others RSA No.86 of 2022 .
08.04.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellants.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.1, 3, 4(a), 4(b) and 7. Ms. Vandana Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for respondents No.8 and 9.
CMP No.5979 of 2025Respondent No.4(c)-Smt. Meena Kumari was respondent before the Trial Court and the First Appellate Court. From a perusal of the judgments delivered by the said Courts, it is evident that respondent No.4(c) had been proceeded against ex-
parte, both by the Trial Court and the First Appellate Court, meaning thereby that the said individual had been served at the address mentioned in the cause title of the judgments delivered by both the Courts below.
There is no change in the address. Despite notices being issued on the said address, the same are being returned for want of correct address. In the aforesaid facts and circumstances of the present case, it would be expedient in the interest of justice to effect service upon respondent No.4(c), by way of affixation, on the address mentioned in the memo of parties as also on the additional address provided in Paragraph-3 of the application.
Steps be taken within three days. On taking such steps, issue notice to respondent No.4(c), returnable within four weeks.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Maya Ram vs. Lajjya Devi (deceased) through LRs.
RSA No.305 of 2022.
08.04.2025 Present: Mr. G.R. Palsra, Advocate, for the appellant.
Mr. Bhender Kumar, Advocate, for respondent No.2.
Respondents No.1(a) to 1(d), 3 and 4 are already exparte vide order dated 28.12.2022.
Respondents No.18 & 31 are stated to have expired.
dated 3.11.2022.
r to Service of other respondents dispensed with vide order CMP(M) No.537 & 538 of 2024 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased proforma respondent No.18- Chiranji Lal are brought on record as is being sought in the application (CMP(M) No.537 of 2024).
Other than the aforesaid, proposed legal heirs of deceased respondent No.18 were served for 10.07.2024, however, since no one appeared on their behalf, hence, they were proceeded against ex parte.
Proforma respondent No.18- Chiranji Lal is stated to have expired on 23.11.2023. The same is evident from the Death Certificate appended along with the application (CMP(M) No.537 of 2024) as Annexure A-1. Respondent No.18-Chiranji Lal is survived by his legal heirs, details whereof, have been given in Paragraph-1 of the application (CMP(M) No.537 of 2024).
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.18-Chiranji Lal, details whereof, have ::: Downloaded on - 23/07/2025 21:27:38 :::CIS been given in Paragraph-1 of the application (CMP(M) No.537 of .
2024), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.538 of 2024), delay in bringing on record the legal heirs of deceased proforma respondent No.18, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
RSA No.305 of 2022On taking steps within three days, issue notice to newly added respondents No.18(a) to 18(f) & 31(a) to 31(c), returnable within four weeks.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kaushalya Devi vs. Roshani Devi (since deceased) through her LRs.
.
RSA No.49 of 202208.04.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Naveen K. Bhardwaj, Advocate, for respondents No.1(i) to 1(iv) and 1(v)(a) to 1(v)(d) & 1(vi).
Record stands received.
List for hearing in due course. In the meanwhile, power of attorney on behalf of the parties be filed.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
HPSEBL & Another vs. Bhim Singh and others RSA No.112 of 2021 .
08.04.2025 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Surender Kumar, Advocate, for the appellants.
Ms. Suchitra Sen, Advocate, for respondents No.1 to 5.
Ms. Kusum Chaudhary, Advocate, vice Mr. Neel Pathak, Advocate, for respondent No.6.
r to As jointly prayed, list after four weeks.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bhgwan Chand vs. Jai Krishan and others a/w connected matter RSA No.157 of 2020 a/w RSA No.158 of 2020 .
08.04.2025 Present: Mr. Anshul Gandhi, Advocate, vice Mr. C.N. Singh, Advocate, for the appellant, in both the appeals.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondents No.1 to 3, 5 and 6, in both the appeals.
None for proposed LR No.4(a).
CMP(M) Nos.1473 & 1474 of 2024 in RSA No.157 of 2020 Time for taking steps for effecting service upon respondents No.4(b) and 4(c) is being sought since 26.09.2024.
Let the needful be done within one week.
It is made clear that if steps are not taken within one week, then the appeal shall automatically stand dismissed for non prosecution without further reference to this Court.
In the event of steps being taken within one week, issue notice to respondents No.4(b) and 4(c), returnable within four weeks.
RSA Nos.157 & 158 of 2020 List after four weeks. In the meanwhile, power of attorney on behalf of respondents No.3, 5 and 6 be also filed.
Since the record, in the case at hand, stands received, therefore, there is no need to file certified copy of the trial Court judgment.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Executive Engineer, NH Division vs. Ramesh Chand (deceased) through LRs.
.
RFA No.159 of 201908.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Atharv Sharma, Advocate, for respondents No.1(a) to 1(c) and proposed LRs. of deceased respondent No.1(d).
Respondent No.1(d) is stated to have expired.
CMP(M) No.1995 & 1996 of 2024 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.1(d)- Indra Sharma are brought on record as is being sought in the application (CMP(M) No.1995 of 2024).
Respondent No.1(d)- Indira Sharma is stated to have expired on 04.04.2024. The same is evident from the Death Certificate appended along with the application (CMP(M) No.1995 of 2024) as Annexure A-1. Respondent No.1(d)- Indira Sharma is survived by her legal heirs, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.1995 of 2024). The same is in consonance with the details of the legal heirs given in Legal Heirs Certificate appended along with the application (CMP(M) No.1995 of 2024) as Annexure A-2.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.1(d)- Indira Sharma, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.1995 of 2024), therefore, they are ordered to be brought on record.
::: Downloaded on - 23/07/2025 21:27:38 :::CISFor the bona fide reasons stated/sufficient cause shown in .
the application (CMP(M) No.1996 of 2024), delay in bringing on record the legal heirs of deceased respondent No.1(d), is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
RFA No.159 of 2019Mr. Atharv Sharma, learned Advocate has put in appearance on behalf of the newly added respondents No.1(d)(i) and 1(d)(ii). He seeks time to file power of attorney. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
April 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Suman Devi vs. Gayatri Devi and another CMPMO No.115 of 2019 .
07.04.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rohit, Advocate, for the petitioner.
None for the respondents.
Learned counsel appearing on behalf of the petitioner submits that the matter is now posted before the trial Court for recording of defendant's evidence on 03.06.2025.
Other than the aforesaid, learned counsel for the petitioner contends that the disputes, in the case at hand, is squarely covered by the decision of this Court in Ashok Kapoor vs. Murtu Devi, 2016 (1) Shim. LC 207.
In view thereof, list the matter for consideration on 21.04.2025.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ram Kumar vs. Surjeet Kaur and others CMPMO No.36 of 2025 .
07.04.2025 Present: Mr. Onkar Jairath and Mr. Anshul Jairath, Advocates, for the petitioner.
CMPMO No.36 of 2025On taking steps within three days, issue notice to the contesting respondents (respondents No.1 to 5), returnable within four weeks.
No notice is being issued to proforma respondent No.6, at this stage.
CMP No.1871 of 2025Notice in the aforesaid terms.
In the meanwhile, further proceedings pending before learned Senior Civil Judge, Court No.1, Una, District Una, in Civil Suit No.136 of 2011, titled Ram Kumar vs. Surjeet Kaur and others, shall remain stayed.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kishan and others vs. Shiv Ram (since deceased) through LRs. and others .
RSA No.254 of 202207.04.2025 Present: Mr. Kuldeep Singh Chandel and Mr. Kamaljeet Sharma, Advocates, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.1(a), 1(c) to 1(e), 2 & 3.
through the record.
r to Learned counsel for the parties seek further time to go List after four weeks.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Madan Lal vs. Bal Krishan
RSA No.232 of 2022
.
07.04.2025 Present: Mr. Sarthak Upadhayaya, Advocate, vice Mr. Sanjay
Bhardwaj, Advocate, for the appellant.
Mr. Aman Parth Sharma, Advocate, for the respondent.
CMP No.11373 of 2022Reply, if any, be filed on or before the next date of hearing.
RSA No.232 of 2022r to Interim order to continue.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after four weeks.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sheela Devi vs. Rattan Chand
CMPMO No.695 of 2024
.
07.04.2025 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after four weeks.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Savita Sharma vs. Chander Kant and others CMPMO No.371 of 2024 .
07.04.2025 Present: Mr. Gurinder Singh, Advocate, vice Mr. N.K. Bhalla, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment. Prayer not opposed. List for consideration after four weeks.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sanjeev Kumar vs. Prakash Chand
Civil Revision No.192 of 2024
.
07.04.2025 Present: Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondent.
Mr. Dheeraj K. Vashisht, learned Advocate has put in appearance on behalf of the respondent. He seeks time to file List thereafter.
r to power of attorney. Let the needful be done within four weeks.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sanjay Sood vs. Arvind Shegal and others Civil Revision No.47 of 2022 .
07.04.2025 Present: Mr. G.C. Gupta, Senior Advocate with Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for respondent No.2.
Names of respondents No.3 and 3 stand deleted.
Respondents No.5 and 6 proceeded against ex parte.
Arguments heard. Judgment reserved.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kusum Lata Mokta and another vs. Vidya Devi and others RSA No.185 of 2024 .
07.04.2025 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the appellants.
Mr. Bharat Thakur, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.2 and 3/State.
None for respondents No.4 to 7.
Learned counsel for respondent No.1 submits that learned original counsel who was to argue the case is unavailable today on account of personal difficulty. He seeks an adjournment.
Prayer not opposed.
As prayed, list after four weeks. Interim order to continue.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
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 202407.04.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Ravneet Kumar, Advocate, vice Mr. Desh Raj Thakur, Advocate, for the respondent.
RSA Nos. 186 and 191 of 2024 Mr. Ravneet Kumar, Advocate, vice Mr. Desh Raj Thakur, Advocate, for the appellant(s), in both the appeals.
Mr. Karan Singh Kanwar, Advocate, for the respondent(s), in both the appeals.
Learned counsel for the parties seek further time to go through the record.
List after four weeks.
( Bipin C. Negi )
April 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Darshan Lal Arya vs. Ram Chander
RSA No.69 of 2024
.
07.04.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of the appellant, list after three weeks.
April 07, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Mukhtyari Devi and others vs. Hargovind Singh and others RSA No.250 of 2024 .
04.04.2025 Present: Ms. Ananya Verma, Advocate, vice Mr. Sunny Modgill, Advocate, for the appellants.
Ms. Shrutika Chauhan, Advocate, for respondents No.1, 2(i) and 2(ii).
As jointly prayed, list after four weeks.
April 04, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bela Devi vs. Rajiv Thakur
CMPMO No.694 of 2024
.
04.04.2025 Present: Mr. Ajay Chauhan, Advocate, for the petitioner.
Mr. Bhim Raj Sharma, Advocate, for the respondent.
Learned counsel for the respondent submits that the objections in the reply filed shall positively be removed during the course of the day. Learned counsel appearing on behalf of the petitioner submits that no rejoinder is intended to be filed on behalf of the petitioner.
List on 07.04.2025.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Narender Kumar vs. Nitin Chauhan CMPMO No.682 of 2024 .
04.04.2025 Present: Mr. D.S. Kaith and Ms. Saroj, Advocates, for the petitioner.
Ms. Sakshi Sharma, Advocate, for the respondent.
CMP No.22836 of 2024Reply, as prayed be filed within four weeks. List thereafter.
It is made clear that if no reply is filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
Interim order to continue.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Raj Kumari vs. Rajat Sharma and another CMPMO No.610 of 2024 .
04.04.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the petitioner.
Mr. Atharv Sharma, Advocate, for the respondents.
CMP No.19380 of 2024Reply, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sandhya Devi vs. Mati Raj and others RSA No.273 of 2024 .
04.04.2025 Present: Mr. G.R. Palsra, Advocate, for the appellant.
Ms Madhurika Sekhon Verma, Advocate, for respondent No.1.
None for respondent No.2.
As jointly prayed, list after six weeks.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kamlesh Kalia vs. Babu Ram (deceased) through his LRs.
RSA No.259 of 2024.
04.04.2025 Present: Mr. Praveen Chandel, Advocate, for the appellant.
Mr. Arun Kaushal, Advocate, for the respondents.
As jointly prayed, list after four weeks.
April 04, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
State of Himachal Pradesh and another vs. M/s P.K. Construction Arbitration Case No.56 of 2014 .
04.04.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the petitioners.
Mr. J.S. Bhogal, Senior Advocate with Ms. Srishti Verma, Advocate, for the respondent.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sandeep Bhardwaj vs. Shakuntala RSA No.167 of 2024 .
04.04.2025 Present: Mr. Y.P. Sood, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the respondent.
As jointly prayed, list after four weeks.
( Bipin C. Negi )
April 04, 2025 (KS)
r Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Desh Raj (deceased) through LRs. vs. Hem Raj RSA No.3 of 2010 .
04.04.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.1(a), 2 to 7.
Respondents No.10 and 14 have expired.
Respondents No.8, 9, 11 to 13, 15 and 16 are ex parte vide order dated 19.09.2022.
Service of respondents No.17 and 18 was exempted vide order dated 26.07.2012.
CMP(M) No.403 of 2025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.10, details whereof have been given in Paragraph-1 of the application, returnable within four weeks.
CMP(M) No.404 of 2025On taking steps within three days, issue notice to the legal heirs of deceased respondent No.14, details whereof have been given in Paragraph-1 of the application, returnable within four weeks.
CMP(M) No.1515 of 2022No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Respondent No.1-Hem Raj is stated to have died on 01.07.2021. The same is evident from the Death Certificate appended along with the present application. The details of the ::: Downloaded on - 23/07/2025 21:27:38 :::CIS legal heir of deceased respondent No.1-Hem Raj are given in .
Paragraph-1 of the application.
However, from perusal of the reply filed to the present application, it is evident that other than Anil Kumar, there are other legal heirs of deceased respondent No.1-Hem Raj.
Deceased respondent No.1-Hem Raj had executed a Will in favour of his son (Anil Kumar) and daughter-in-law (Smt. Anita Sharma). Mutation to that effect has also been attested in their favour (Page-91 of the paper book).
Since the right to sue inheres/survives in two legal heirs of deceased respondent No.1-Hem Raj, details whereof, have been given in Paragraph-2 of the reply filed to the present application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.1-Hem Raj, is condoned and abatement, if any, is set aside.
The application stands disposed of. Amended memo of parties appended with the present application is ordered to be taken on record.
CMP No.5574 of 2025Allowed and the applicants are exempted from filing Hindi translated copies of the documents, in question, annexed with the accompanying appeal, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
CMP No.5555 of 2025 ::: Downloaded on - 23/07/2025 21:27:38 :::CISAllowed and the applicants are exempted from filing Hindi translated copies of the documents, in question, annexed with .
the accompanying appeal, at this stage, subject to filing of the same within seven days, as and when directed to do so. The application stands disposed of.
CMP No.2496 of 2025For the reasons stated in the application, the same is allowed and disposed of.
r ( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Vinod Kumar vs. Ram Rakha (deceased) through LRs. and others RSA No.600 of 2009 .
04.04.2025 Present: Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the appellant.
Name of respondent No.1(a) stands deleted vide order dated 05.01.2024.
Mr. J.S. Bagga, Advocate, for respondents No.2 and 3.
As jointly prayed list after four weeks.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ravinder Kumar and others vs. Karam Chand and others RSA No.235 of 2009 .
04.04.2025 Present: Mr. Ajay Sharma, Senior Advocate with Ms. Kavita Kajal, Advocate, for the appellants.
Names of respondents No.1, 2 and 3 arleady stand deleted.
None for respondent No.4.
The amended memo of parties filed by the appellants be taken on record.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Krishan Kumar and others vs. Med Ram and others RSA No.607 of 2008 .
04.04.2025 Present: Mr. O.P. Sharma, Senior Advocate with Mr. Gurmeet Bhardwaj, Advocate, for the appellants.
None for the respondents.
RSA No.607 of 2008Learned counsel appearing on behalf of the appellants submits that in the previous order, it has wrongly been mentioned alive.
r to that appellants No.4 and 5 have expired, however, they are still Further time prayed for bringing on record the legal heirs of deceased respondents No.7, 8, 13, 17, 18, 22, 23 and 26. Let the needful be done within four weeks. List thereafter.
CMP(M) No.422 and 423 of 2025 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased appellant No.3-Nand Lal, are brought on record as is being sought in the application (CMP(M) No.422 of 2025).
Appellant No.3-Nand Lal is stated to have expired on 09.06.2012. The same is evident from the Death Certificate appended along with the application (CMP(M) No.422 of 2025) as Annexure A-1. Deceased appellant No.3-Nand Lal is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the application (CMP(M) No.422 of 2025). The same is in consonance with the details of the legal heirs given in Legal Heirs Certificate appended along with the application (CMP(M) No.422 of 2025) as Annexure A-2.
::: Downloaded on - 23/07/2025 21:27:38 :::CISSince the right to sue inheres/survives with the legal heirs of .
deceased appellant No.3-Nand Lal, details whereof, have been given in Paragraph-3 of the application (CMP(M) No.422 of 2025), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.423 of 2025), delay in bringing on record the legal heirs of deceased appellant No.3-Nand Lal, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties be filed within four weeks.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Shamsher Singh (since deceased) through LR. & others vs. Jagan Nath and others RSA No.258 of 2008 .
04.04.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the appellants.
Mr. Sahil Dixit, Advocate, for the respondents.
CMP(M) No.1412 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Appellant No.14(a)-Hardyal Singh is stated to have died on 15.02.2018. The same is evident from the Death Certificate appended along with the present application. The details of the legal heirs of deceased appellant No.14(a)- Hardyal Singh are given in Paragraph-3 of the application.
Since the right to sue inheres/survives in the legal heirs of deceased appellant No.14(a)-Hardyal Singh, detail whereof, have been given in Paragraph-3 of the application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased appellant No.14(a)-Hardyal Singh, is condoned and abatement, if any, is set aside.
The application stands disposed of. Amended memo of parties be filed within four weeks.
CMP(M) No.1790 of 2023No reply is intended to be filed on behalf of the non-
::: Downloaded on - 23/07/2025 21:27:38 :::CISapplicants. The non-applicants have no objection, if in case, the .
application is allowed.
I have heard learned counsel for the parties and perused the pleadings. Appellant No.20-Smt. Soma Devi is stated to have died on 10.04.2017. The same is evident from the Death Certificate appended along with the present application. In terms of a Will, the property of the deceased appellant No.20-Smt. Soma Devi, has been inherited by one Jatinder Pal Singh. On the basis of the Will, appropriate modification has also been incorporated in the revenue record.
Since the right to sue inheres/survives in the legal heir of deceased appellant No.20-Smt. Soma Devi, details whereof, have been given in Paragraph-3 of the application, therefore, he is ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased appellant No.20-Smt. Soma Devi, is condoned and abatement, if any, is set aside.
The application stands disposed of. Amended memo of parties appended with the present application is ordered to be taken on record.
RSA No.258 of 2008Henceforth, name of Mr. Ajay Sharma learned Senior Advocate and Mr. Atharv Sharma, learned Advocate be not reflected in the cause list as counsel for the appellants.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Phuyian (deceased) through LRs. vs. Krishan Kumar (deceased) through LRs. and others RSA No.419 of 2002 .
04.04.2025 Present: Mr. Bimal Gupta, Senior Advocate with Ms. Simran, Advocate, for the appellants No.1(a), 1(c) to 1(k).
Appellant No.1(b) is stated to have expired.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondent No.1(a).
None for respondent No.1(b).
CMP(M) No.424 of 2025Reply, if any, be filed on or before the next date of hearing.
As prayed, list on 16.05.2025. Learned counsel appearing on behalf of respondent No.1(a) submits that in the meanwhile power of attorney on behalf of the said respondent shall also be filed.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Onkar Singh and another vs. Mehar Singh and others RSA No.75 of 2025 .
04.04.2025 Present: Mr. Rajender Kumar Sharma and Mr. Anshuman Thakur, Advocates, for the appellants.
RSA No.75 of 2025On taking steps within three days, issue notice to the respondents, on substantial questions of law No.2 and 3, weeks.
r to formulated at Page-22 of the paper book, returnable within four Records be called for.
CMP No.6079 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and execution of judgment & decree dated 31.12.2011, passed by learned Civil Judge (Junior Division), Jawali, District Kangra, in Civil Suit No.868/95/93, as affirmed by learned Additional District Judge, Nurpur, District Kangra, vide judgment dated 16.01.2025, passed in Civil Appeal No.85-XIII/2013/2023, titled Onkar Singh and another vs. Mehar Singh (deceased) through LRs.
and others, shall remain stayed.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Anil Kumar vs. Vijay Kashyap
Cr. Revision No.19 of 2025
.
04.04.2025 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Mr. Yash Pal, Advocate, for the respondent.
Cr.MP No.1238 of 2025For the reasons stated in the application, the same is allowed. Time granted for depositing 50% of the compensation amount in terms of order dated 08.01.2025 is extended by four weeks from today, i.e., 04.04.2025. The application stands disposed of.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Tikam Singh vs. State of Himachal Pradesh Cr.MP(M) No.755 of 2025 .
04.04.2025 Present: Mr. Sanjay Verma, Advocate, vice Mr. Ganesh Barowalia, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
List on 05.05.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Prince vs. State of Himachal Pradesh Cr.MP(M) No.749 of 2025 .
04.04.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
List on 07.05.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Rani Devi vs. Manoj Kumar
CMPMO No.136 of 2025
.
04.04.2025 Present: Ms. Prajwal Busta, Advocate, for the petitioner.
CMPMO No.136 of 2025 & CMP No.6035 of 2025 On taking steps within three days, issue notice to the respondent, returnable for 06.05.2025.
April 04, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Sudesh Kumar vs. Hans Raj and others a/w connected matter RSA No.272 of 2024 a/w .
CMP(M) No.2054 of 202404.04.2025 Present: Mr. Vikas Rathore, Advocate, for the appellant in RSA No.272 of 2024 and for the applicant in CMP(M) No.2054 of 2024.
Mr. Goldy Kumar, Advocate, for the respondent in CMP(M) No.2054 of 2024.
CMP(M) No.2054 of 2024Notice. Mr. Goldy Kumar, learned counsel, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply be filed within four weeks. List thereafter.
RSA No.272 of 2024List along-with CMP(M) No.2054 of 2024.
( Bipin C. Negi )
April 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ramesh Chand vs. State of HP and another Arbitration Case No.944 of 2024 .
03.04.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Devinder Singh Siphehia vs. State of HP and others a/w connected matter RSA No.171 of 2023 a/w RSA No.172 of 2023 .
RSA No.171 of 202303.04.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
None for respondents No.6, 12, 17 and 18.
Mr. Vishwas Kaushal, Advocate, for respondents No.7 to 10, 13, 14 and 16(a) & 16(b).
Mr. Prashant Chauhan and Mr. Hamender Singh Jaswal, Advocates, vice Mr. Sandeep Dutta, Advocate, for respondent No.11.
Ms. Richa Sharma, Advocate, for respondent No.12.
RSA No.172 of 2023Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
None for respondents No.6 and 12.
Mr. Vishwas Kaushal, Advocate, for respondents No.7 to 10, 13 and 14.
Mr. Prashant Chauhan and Mr. Hamender Singh Jaswal, Advocates, vice Mr. Sandeep Dutta, Advocate, for respondent No.11.
Ms. Richa Sharma, Advocate, for respondent No.12.
CMP No.9309 of 2023 in RSA No.171 of 2023 The present application is dismissed as not pressed on account of the fact that sewerage connection stands sanctioned and has been implemented on the spot, however liberty is reserved to approach this Court if the need in the future arises.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Dev Raj (deceased) through LRs. vs. Satya Devi and others RSA No.157 of 2007 .
03.04.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellants.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for respondents No.1 to 8, 10 to 22, 24 to 27, 29 and 30.
None for remaining respondents.
CMP(M) No.401 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased appellant No.1(c)- Bhagti, are brought on record as is being sought in the present application. Legal heirs of deceased appellant No.1(c)-
Bhagti, have been served. Power of attorney stands filed on their behalf.
Heard counsel for the parties. Deceased appellant No.1(c)-
Bhagti is stated to have expired on 28.12.2024. The same is evident from the Death Certificate appended along with the present application. The details of the legal heirs of deceased appellant No.1(c)- Bhagti are given in Paragraph-3 of the application.
Since the right to sue inheres/survives with the legal heirs of deceased appellant No.1(c)- Bhagti, details whereof, have been given in Paragraph-3 of the present application, therefore, they are ordered to be brought on record.
The application stands disposed of. Amended memo of parties appended with the present application is ordered to be taken on record.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Devi Roop vs. State of HP and others Execution Petition No.152 of 2025 .
03.04.2025 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 to 3/ State.
Mr. Tek Ram Sharma, Advocate, for respondent No.4.
Notice. Mr. Manish Thakur, learned Deputy Advocate respondent No.4, General and Mr. Tek Ram Sharma, learned counsel, appear and waive service of notice on behalf of respondents No.1 to 3 and respectively and seeks time to file reply/instructions.
Reply/instructions be filed/obtained on or before the next date of hearing. List on 02.05.2025.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Narayan Singh vs. State of HP and others Execution Petition No.141 of 2025 .
03.04.2025 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/ State.
Notice. Mr. Manish Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the List on 02.05.2025.
r to respondents and seeks time to have instructions.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Khem Raj vs. State of HP and others Execution Petition No.143 of 2025 .
03.04.2025 Present: Mr. M.L. Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/ State.
Notice. Mr. Manish Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the List on 02.05.2025.
r to respondents and seeks time to have instructions.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Jai Kumar vs. HRTC and another
Execution Petition No.138 of 2025 .
03.04.2025 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashishta, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the respondents-Corporation has placed on record instructions dated 02.04.2025.
From a perusal of the same, it is evident that the pay fixation, in the case at hand, has taken place. However, further time is prayed for disbursement of the payments. In view thereof, list the matter on 08.05.2025.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bhagmal vs. State of Himachal Pradesh Cr.MP(M) No.123 of 2025 .
03.04.2025 Present: Mr. Vinod Kumar Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
ASI Birbal Singh, I/O Police Station, Patlikuhal, District Kullu, Himachal Pradesh, is present along-with record.
Fresh status report stands filed. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
From perusal of the status report, it is evident that out of fourteen witnesses, five witnesses have been examined. The case involves contraband which comes within the category of commercial quantity. Rigors of Section 37 of the Narcotic Drugs and Psychotropic Substances Act apply.
List for consideration on 23.04.2025.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Makbul and others vs. Union of India and others OMP(M) No.37 of 2025 .
03.04.2025 Present: Mr. Vinay Thakur, Advocate, for the applicants-appellants.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1/Union of India.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondents No.2 and 3.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.4/State.
Notice. Mr. Shiv Pal Manhans, learned Senior Panel counsel, Ms. Sneh Bhimta, learned counsel and Mr. B.N. Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondents No.2 & 3 and respondent No.4, respectively and seek time to file reply.
Reply be filed on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bhadru alias Bhadar Singh vs. Union of India and others OMP(M) No.36 of 2025 .
03.04.2025 Present: Mr. Vinay Thakur, Advocate, for the applicant-appellant.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.1/Union of India.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondents No.2 and 3.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.4/State.
Notice. Mr. Shiv Pal Manhans, learned Senior Panel counsel, Ms. Sneh Bhimta, learned counsel and Mr. B.N. Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondents No.2 & 3 and respondent No.4, respectively and seek time to file reply.
Reply be filed on or before the next date of hearing. List after four weeks.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Hukam Chand and others vs. NHAI and another Arbitration Case No.37 of 2025 .
03.04.2025 Present: Mr. Nalnush Sharma, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the applicants.
Mr. Karan Sharma, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Reply is stated to have been filed. The same is not on record. Learned counsel appearing on behalf of the applicants submits that he has received a copy of the same. Let objection(s), if any, in the reply be removed and the same be placed on record well before the next date of hearing.
List after four weeks. Rejoinder to the reply, if any, be filed on or before the next date of hearing.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Hari Chand and others vs. NHAI and another Arbitration Case No.29 of 2025 .
03.04.2025 Present: Mr. Nalnush Sharma, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the applicants.
Mr. Karan Sharma, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Reply on behalf of respondent No.1 stands filed. Time prayed on behalf of the applicants to file rejoinder thereto. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ludermani (deceased) & others vs. Dharam Chand and others CMP(M) No.2083 of 2024 .
03.04.2025 Present: Mr. Digvijay Singh, Advocate, for the applicants.
Mr. G.R. Palsra, Advocate, fo the non-applicants.
Reply stands filed. Rejoinder thereto, if any, be filed within three weeks. List thereafter.
April 03, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Chhangu Ram and another vs. Puran Chand and others CMP(M) No.1998 of 2024 .
03.04.2025 Present: Mr. G.R. Palsra, Advocate, for the applicants-appellants.
Mr. H.S. Rangra, Advocate, for respondent No.1.
Mr. Lokesh Thakur, Advocate, for respondents No.8 and 9.
None for respondents No.2, 3, 5 to 10, 11(a) to 11(c), 12(a), 12(b) and 13.
CMP No.6018 of 2025The rpresent application is dismissed as being misconceived.
CMP(M) No.1998 of 2024Heard counsel for the parties. For the sufficient cause shown in the application, the same is allowed. Delay of 29 days in filing the appeal, is condoned. The application stands disposed of.
RSA No.______of 2025 Be registered.
List for admission on 22.04.2025.
CMP_______ of 2025 Be registered.
List along-with main appeal.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bhupender Singh vs. Desh Raj
CMP(M) No.1107 of 2024
.
03.04.2025 Present: Mr. Surya Chauhan, Advocate, for the applicant-appellant.
Mr. Balwant Singh Thakur, Advocate, for the respondent.
Reply is stated to have been filed today in the Registry of this Court. Learned counsel for the applicant submits that he has received a copy of the same. If in order, the same be placed on record well before the next date of hearing. List after two weeks.
In the meanwhile, rejoinder to the reply, if any, be filed on behalf of the applicant.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
M/s Om Prakash Sharma vs. State of HP and others Arbitration Case No.801 of 2024 .
03.04.2025 Present: Mr. Parav Sharma, Advocate, for the applicant/ petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
In terms of Sections 2(i)(c)(vi) of the Commercial Courts Act, 2015, the dispute in the case at hand pertains to a commercial dispute. Therefore, in view of Sections 6 and 10(2) of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Karnail Singh vs. Ashok Kumar
CMP(M) No.447 of 2024
.
03.04.2025 Present: Mr. Ashwani Kaundal, Advocate, for the applicant-
appellant.
On the last date of hearing, time was sought for removing objections in the application filed for bringing on record the legal heirs of deceased sole respondent. Till date, the same have not day itself. List thereafter.
r to been removed. Let the needful be done during the course of the It is made clear that if the objections are not removed in the above application during the course of the day itself, present application for condonation of delay in filing the appeal shall automatically stand dismissed for non prosecution without further reference to this Court.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Himmat Ram and another vs. Dharam Dass and others RSA No.195 of 2024 .
03.04.2025 Present: Mr. Inder Sharma, Advocate, for the appellant No.2 and for proposed LRs. No.1(a), 1(b) and 1(d).
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for respondent No.1.
Mr. Virender Singh Kanwar, Advocate, for respondents No.9 and 10.
Respondent No.30 is stated to have expired.
None for the remaining respondents.
Further time prayed by learned counsel appearing on behalf of the appellants for taking consequential steps for bringing on record the legal heirs of deceased respondent No.30.
Let the needful be done within four weeks. Learned counsel for the appellants submits that he would also file power of attorney on behalf of Smt. Kirpi- proposed LR No.1(d).
List after four weeks.
( Bipin C. Negi )
April 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Surekha Kumari and others vs. Rakhi and others CMPMO No.91 of 2025 .
02.04.2025 Present: Mr. Vinod Chauhan, Advocate, for the petitioners.
CMPMO No.91 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks.
CMP No.4074 of 2025Notice in the aforesaid terms.
The applicants, in the case at hand, have filed a claim petition under Section 166 of the Motor Vehicles Act, 1988. The said petition has been filed on account of death of husband of petitioner No.1-Shri Satish Kumar in an accident. One of the facts to be ascertained in the claim petition is the income of the deceased. Despite best efforts on the part of the applicants, the employer of the deceased husband of petitioner No.1, could not be produced and the evidence of the applicants was closed on 26.06.2024.
Prima facie, from the contents of the application filed under Order 7 Rule 14(3) of the Civil Procedure Code, whereupon the impugned order was passed, it is evident that a good cause has been projected to satisfy the Court qua the non production of evidence earlier with respect to the income of the deceased. In support of his contentions, learned counsel appearing on behalf of the petitioners has placed reliance upon the decision of the Madras High Court, in S. Rathinaswamy & Others vs. Smt. S. Bhanumathi & others, AIR 2006 Madras 221.
::: Downloaded on - 23/07/2025 21:27:38 :::CISIn view thereof, further proceedings pending before learned Motor Accidents Claims Tribunal, Sundernagar, District Mandi, .
Himachal Pradesh, in Claim Petition No.65 of 2022, titled Surekha Kumari and others vs. Rakhi & others, shall remain stayed till further orders.
( Bipin C. Negi )
April 02, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Deepak Sood (since deceased) through LR vs. Swaran Kanta Sood (since deceased) through LR. a/w connected matter .
Civil Revision No.124 of 2024 a/w Civil Revision No.133 of 2024 Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki 01.04.2025 Present:
Kashmiri, Advocate, for the petitioner, in CR No.124 of 2024 and for the respondent in CR No.133 of 2024.
Mr. Deepak Gupta, Advocate, for the respondent in CR No.124 of 2024 and for the petitioner in CR No.133 of 2024.
Further time prayed for by learned counsel for the petitioner to deposit the use and occupation charges, in the case at hand. Let the needful be done on or before the next date of hearing.
List on 07.05.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Deepak Sood (since deceased) through LR vs. Swaran Kanta Sood (since deceased) through LR. a/w connected matter .
Civil Revision No.124 of 2024 a/w Civil Revision No.133 of 2024 01.04.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioner, in CR No.124 of 2024 and for the respondent in CR No.133 of 2024.
Mr. Deepak Gupta, Advocate, for the respondent in CR No.124 of 2024 and for the petitioner in CR No.133 of 2024.
Further time prayed for by learned counsel for the petitioner to deposit the use and occupation charges, in the case at hand. Let the needful be done on or before the next date of hearing.
List on 07.05.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Faqir Chand and another vs. Mangat Ram and others Civil Revision No.89 of 2024 .
01.04.2025 Present: Mr. Abhishek Nagta, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the petitioners.
Mr. N.K. Thakur, Senior Advocate with Mr. Karanveer Singh Thakur, Advocate, for the respondents.
Learned counsel for the petitioners has drawn attention of this Court to the report of the Local Commissioner, specifically the portion placed at Page-35 of the paper-book.
From perusal of the same, it is evident that the Local Commissioner had clearly pointed out an encroachment on the suit land, a fact which from Annexure P-8, seems to have been overlooked.
Faced with the aforesaid, learned counsel for the respondents seeks time to go through the file.
List on 09.04.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
LAC, HPPWD and others vs. Shyam Lal and others RFA No.19 of 2024 .
01.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. O.C. Sharma, Advocate, for respondents No.1 to 5.
List along-with RFA No.4 of 2024.
April 01, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
LAC and others vs. Tara Wati
RFA No.61 of 2024
.
01.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Respondent is ex parte.
Further time prayed for taking steps for the service of respondent (post admission) within one week. On taking such weeks.
r to steps, issue notice to the respondent, returnable within four ( Bipin C. Negi ) April 01, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:38 :::CIS LAC HP PWD and another vs. Milap Chand and others CMP(M) No.5 of 2024 .
01.04.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants-appellants/State.
Mr. Vinod Chauhan, Advocate, for respondents No.1, 2(a) to 2(d), 3, 4, 5 & 7 to 14.
CMP(M) No.5 of 2024In the filing of the present appeal, there is a delay of 272 days. The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC
408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt ::: Downloaded on - 23/07/2025 21:27:38 :::CIS that the delay in the appeal filed by the State, should not be condoned.
.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Hence, for the reasons/sufficient cause stated in the .
application & the aforesaid position of law, delay in filing the present appeal is condoned. The application stands disposed of.
RFA No.______/2025 (Be registered) Admit.
Records be called for.
List for hearing in due course.
CMP No._____of 2025 ( Be registered) During the pendency of the present appeal, operation and execution of judgment/award dated 29.09.2022, passed by learned Additional District Judge, Sunder Nagar, District Mandi, H.P., in Land Reference Petition No.648 of 2013, shall remain stayed, subject to depositing of the awarded amount along-with up-to-date interest.
The application stands disposed of.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Union of India vs. Bantu Devi and another CMP(M) No.1228 of 2023 & CMP No.13056 of 2023 in RFA No.311 of 2007 .
01.04.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the applicant/Union of India.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Further time prayed for taking steps for the service of respondent No.1. Let the needful be done within two weeks. On taking such steps, issue notice to respondent No.1, returnable within four weeks thereafter.
List after six weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kishori Lal vs. Balraj Kumar (deceased) through LRs. and others CMP(M) No.944 of 2023 .
01.04.2025 Present: Ms. Annanya Verma, Advocate, vice Mr. Sunny Modgill, Advocate, for the applicant/appellant.
Mr. Abhishek Sharma, Advocate, for respondents No.1(a), 1(b), 1(d), 2(a), 2(c) and 2(d).
None for respondent No.2(b).
Respondents No.1(c) is stated to have expired.
Time for taking steps for bringing on record the LRs. of deceased respondents No.1(c) and respondent No.2(b) is being sought since 25.11.2024. Let steps for the service of the aforesaid proposed LRs. of deceased respondent No.1(c) and respondent No.2(b) be positively taken within two weeks.
On taking such steps, issue notice to the aforesaid respondents, returnable within four weeks thereafter. It is made clear that if steps are not taken within the aforesaid period, present appeal shall automatically stand dismissed for non prosecution without further reference to this Court.
List after six weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Dharam Lal @ Dharam Pal and another vs. Mahinder Pal and others a/w connected matter RSA No.148 of 2023 a/w .
RSA No.295 of 2023 RSA No.148 of 202301.04.2025 Present: Mr. G.R. Palsra, Advocate, for appellant No.1.
Mr. Lokesh Thakur, Advocate, for appellant No.2.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for respondents No.1 and 2.
RSA No.295 of 2023r to Respondents No.4 to 23 exempted from service.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for respondent No.1.
Mr. Lokesh Thakur, Advocate, for respondent No.2.
RSA No.148 of 2023Fresh steps for the service of respondent No.8, i.e., Ms. Latika Kumari, be taken within one week. On taking such steps, issue notice to the said respondent, returnable within eight weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bhupinder Singh vs. Surinder Pal and others RSA No.108 of 2023 .
01.04.2025 Present: Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for the appellant.
Ms. Amita Chandel, Advocate, for respondents No.1 & 8.
Respondents No.2 to 6 & 7(i) to 7(iv) already ex parte.
Mr. K.B. Khajuria, Advocate, for respondent No.9.
RSA No.108 of 2023Steps for service of respondents No.2 to 6 and 7(i) to 7(iv) (post admission) be taken within four weeks. List thereafter. In the meanwhile, power of attorney on behalf of respondent No.9 be also filed.
CMP No.5481 of 2023Since the record, in the case at hand, stands received, therefore, the applicant is dispensed with from filing the certified copy of the trial Court judgment. The application stands disposed of.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Rameshwar Mahadev Mandir vs. Jaspal Singh Negi and others RSA No.65 of 2023 .
01.04.2025 Present: Mr. Virender Chauhan, Advocate, vice Mr. Surender Saklani, Advocate, for the appellant.
Ms. Kavita Kajal, Advocate, vice Mr. Atharv Sharma, Advocate, for respondent No.1.
Respondents No.2 and 4 are stated to have expired.
Ms. Narvada Thakur, Advocate, for respondents No.3, 5 to 7. CMP(M) No.485 of 2024 Time for taking steps for the service of proposed LRs.
No.4(a) & 4(b) are being sought since 11.11.2024. Let steps for the service of the aforesaid proposed LRs., by way of filing correct address(es) and Process Fee, be positively taken within two weeks.
On taking such steps, issue notice to proposed LRs. No.4(a) & 4(b), returnable within four weeks thereafter. It is made clear that if steps are not taken within the aforesaid period, present appeal shall automatically stand dismissed for non prosecution without further reference to this Court.
List after six weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kulvinder Suri and others vs. Chattar Singh and others Civil Suit No.20 of 2023 .
01.04.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for the plaintiffs.
Mr. Y.P. Sood, Advocate, for defendants No.1 to 4.
Mr. B.N. Sharma, Advocate, for defendants No.5 and 6.
Learned vice counsel appearing on behalf of the plaintiffs submits that talks with the land owners other than the defendants for an amicable settlement are at an advanced stage. He prays for an adjournment. Prayer not opposed.
As prayed, list on 08.04.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Veena Devi vs. Durga Singh and others RSA No.320 of 2022 .
01.04.2025 Present: Mr. Sanket Sankhyan, Advocate, for the appellant.
Mr. Vinod Kumar Thakur and Mr. Mohar Singh, Advocates, for respondents No.1 to 3.
Respondent No.4 is stated to have expired.
None for respondents No.5 to 8.
Further time prayed for serving respondents No.4(a) and 4(b). Let the needful be done within three weeks. List thereafter.
In the meanwhile, amended memo of parties be also filed.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Dharam Pal vs. Shahnaz Begum
Civil Suit No.58 of 2022
.
01.04.2025 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta,
Advocate, for the plaintiff.
Mr. Ajay Sipahiya, Advocate, for the defendant.
Learned counsel appearing on behalf of the defendant submits that order dated 13.11.2024 stands challenged before the Division Bench, by way of an appropriate appeal. The same is coming up before the concerned Division Bench on 07.04.2025. In view thereof, he prays for an adjournment. Prayer not opposed.
As prayed, list on 21.04.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
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 2021Mr. Romesh Verma, Senior Advocate with Mr. Digvijay 01.04.2025 Present:
Singh, Advocate, for the petitioners.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for respondents No.3, 4(b), 5(a) & 5(c).
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for respondent No.9.
Respondents No.1, 2 and 4(a) are stated to have expired.CMPMO No.86 of 2020
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioner.
Respondents No.1, 8 and 10 are stated to have expired.
Mr. Bimal Gupta, Senior Advocate with Ms. Kusum Chaudhary, Advocate, for respondents No.2 to 7, 9 and for proposed legal representatives No.1(i) to 1(iii) of deceased respondent No.1.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for respondent No.6.
CMP(M) No.393 of 2025 in CMPMO No.260 of 2021 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.2, details whereof have been given in Paragraph-1 of the application, returnable within four weeks.
CMP(M) No.394 of 2025 in CMPMO No.260 of 2021 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.1, details whereof have been given in Paragraph-2 of the application, returnable within four weeks.::: Downloaded on - 23/07/2025 21:27:38 :::CIS CMP No.5443 of 2025
No reply is intended to be filed on behalf of the non-
.
applicants. The non-applicants have no objection, if in case the present application is allowed and the name of deceased respondent No.4(a)-Bela Garag is ordered to be deleted from the array of the parties. Respondent No.4(a)-Bela Garag is stated to have expired on 17.07.2024. Her legal heirs are stated to be already on record as respondents No.4(b) to 4(d).
In view of the aforesaid, since the right to sue survives in the aforesaid legal heirs of deceased respondent No.4(a)-Bela Garag, therefore, the application is allowed. Name of respondent No.4(a)-
Bela Garag is ordered to be deleted from the array of the respondents, subject to just all exceptions.
Amended memo of parties be filed within four weeks. The application stands disposed of.CMPMO No.86 of 2020
Further time prayed for bringing on record the legal heirs of deceased respondents No.1, 8 and 10. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Jagdish Kumar vs. Parmod Gautam (deceased) through LRs.CMPMO No.64 of 2020
.
01.04.2025 Present: Mr. Vishwas Kaushal, Advocate, vice Mr. Vivek Negi, Advocate, for the petitioner.
Mr. Tek Chand, Advocate, for all the LRs. of deceased respondent No.1.
Amended memo of parties be filed on or before the next r to date of hearing. List on 07.04.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Shiv Om Thakur vs. Kavita Negi Thakur and others CMPMO No.622 of 2019 .
01.04.2025 Present: Mr. Ashok Kumar Verma, Advocate, vice Mr. Aditya Thakur, Advocate, for the petitioner.
Mr. Parikshit Sharma, Advocate, for respondent No.1.
Respondents No.2 to 5 ex parte vide order dated 22.05.2023.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.6/State.
Learned vice counsel appearing on behalf of the petitioner submits that learned original counsel is unavailable today on account of bereavement in his family. He seeks an adjournment.
Prayer not opposed.
As prayed, list the matter after three weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Gurcharan Singh vs. Gian Singh and others CMPMO No.457 of 2019 COPC No.249 of 2019 .
01.04.2025 Present: Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for the petitioner.
Mr. Surya Chauhan, Advocate, for respondents No.1, 2, 3(b) to 3(e).
Mr. Sat Prakash, Advocate, for respondent No.3(a).
Learned counsel appearing on behalf of respondents No.1, 2, 3(b) to 3(e) seeks time to file fresh power of attorney on their behalf as the original counsel has now been designated as Senior Advocate. Prayer not opposed.
Let the needful be done within four weeks. List thereafter.
In the meanwhile, parties to ascertain the status of the proceedings pending before the trial Court.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Anirudh Singh vs. Sohan Singh and others CMPMO No.164 of 2019 .
01.04.2025 Present: Mr. Amrik Singh, Advocate, for the petitioner.
Mr. Ashok Sood, Senior Advocate with Mr. Abhishek Sood, Advocate, for respondent No.1.
Mr. Hitesh Kumar, Advocate, vice Mr. Ajay Thakur, Advocate, for respondents No.2 to 4.
Mr. Balwinder Singh, Advocate, for respondents No.5 to 15. On account of death of learned original counsel appearing on behalf of the petitioner, Mr. Amrik Singh, Advocate seeks time to have instructions.
As prayed, list on 21.04.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ghanshyam Dass (since deceased) through LRs. And another vs. Mahendra Singh Chawala and others RFA No.240 of 2016 .
01.04.2025 Present: Ms Sanjivini Sood, Advocate, vice Mr. Arjun Lall, Advocate, for the appellants.
Mr. Sunil Chauhan, Advocate, for respondents No.2 and 3.
Respondents No.1 and 8 are stated to have expired.
Names for respondents No.4 and 6 stand deleted.
RFA No.240 of 2016None for respondents No.5(a), 5(b), 7, 9 and 10.
Let consequential steps for bringing on record the legal heirs of deceased respondents No.1 and 8 be taken within eight weeks. List thereafter.
CMP No.10682 of 2024Rejoinder, as prayed, be filed on or before the next date of hearing.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Om Prakash Atri (deceased) through LRs. vs. Om Kumar and others RSA No.361 of 2014 .
01.04.2025 Present: Mr. Hemant Kumar Thakur, Advocate, for the appellants, except appellant No.1.
Appellant No.1 is stated to have expired.
Mr. H.S. Rangra, Advocate, for respondent No.1.
Respondents No.2 and 3 are stated to have expired.
Mr. Rohit, Advocate, vice Mr. Jagan Nath, Advocate, for respondents No.4(a) to 4(c).
Learned counsel appearing on behalf of appellants No.2 and 3 submits that objections in the application filed for bringing on record the legal heirs of deceased appellant No.1 would be removed during the course of the day. Post removal of the objections, let the application be placed on record.
Insofar as respondents No.2 and 3 are concerned, present appeal stands abated qua them.
List after four weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Vikrant Singh and another vs. Guddo Devi and another RSA No.326 of 2014 .
01.04.2025 Present: Mr. Balwant Singh Thakur, Advocate, for the appellants.
Mr. Sunil Mohan Goel, Senior Advocate with Mr. Abhinav M. Goel, Advocate, for the respondents.
As jointly prayed, list on 01.05.2025.
April 01, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kaka (deceased) through LRs. vs. Joginder Singh Chela RSA No.368 of 2008 .
01.04.2025 Present: Mr. Shekhar Badola and Ms. Vishali Lakhanpal, Advocates, vice Mr. Parav Sharma, Advocate, for the appellants.
Dr. Lalit Kumar Sharma, Advocate, for proposed legal heirs of deceased sole respondent.
CMP(M) No.2 of 2025 & CMP(M) No.1 of 2025 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased sole respondent- Joginder Singh Chela, are brought on record as is being sought in the application (CMP(M) No.1 of 2025).
Sole respondent- Joginder Singh Chela is stated to have expired on 25.07.2024. The same is evident from the Death Certificate appended along with the application (CMP(M) No.1 of 2025) as Annexure MA-1. Sole respondent- Joginder Singh Chela is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the application (CMP(M) No.1 of 2025).
The same is in consonance with the details of the legal heirs given in Legal Heirs Certificate appended along with the application (CMP(M) No.1 of 2025) as Annexure MA-2.
Since the right to sue inheres/survives with the legal heirs of deceased respondent- Joginder Singh Chela, details whereof, have been given in Paragraph-2 of the application (CMP(M) No.1 of 2025), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.2 of 2025), delay in bringing on ::: Downloaded on - 23/07/2025 21:27:38 :::CIS record the legal heirs of deceased respondent- Joginder Singh .
Chela, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
RSA No.368 of 2008List for hearing in due course.
April 01, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Prashant Dharmani vs. State of Himachal Pradesh Cr.MP(M) No.709 of 2025 .
01.04.2025 Present: Mr. Prashant Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
List on 02.05.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Harish Kumar vs. Naresh Kumar
CMPMO No.126 of 2025
.
01.04.2025 Present: Mr. Abhishek Thakur, Advocate, for the petitioner.
As prayed, list on 03.04.2025.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Bishan Dass and another vs. Devi Chand (deceased) through LRs. and others RSA No.60 of 2025 .
01.04.2025 Present: Mr. Rajesh Mandhotra, Advocate, for the appellants.
As prayed, list after two weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Hari Ram Barali vs. Bimla Devi and others RSA No.59 of 2025 .
01.04.2025 Present: Ms. Manjit Kaur, Advocate, vice Mr. Naveen Kumar Bhardwaj, Advocate, for the appellant.
Learned vice counsel appearing on behalf of the appellant submits that their file stands misplaced and they need to re-
construct the same. As such, adjournment is prayed for.
April 01, 2025 (KS) As prayed, list after four weeks.
r ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Manju Bala vs. Raj Kumar
CMPMO No.108 of 2025
.
01.04.2025 Present: Mr. Shubham Sood, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list after two weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Kundan Lal and another vs. Divisional Manager, HP Forest Development Corporation and others CMPMO No.43 of 2025 .
01.04.2025 Present: Mr. H.S. Rangra, Advocate, for the petitioners.
Mr. Abhishek Nagta, Advocate, for respondent No.1.
CMP No.2600 of 2025Reply, if any, be filed within four weeks.
CMPMO No.43 of 2025List for consideration after four weeks.
( Bipin C. Negi )
April 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Ram Kumar vs. Surjeet Kaur and others CMPMO No.36 of 2025 .
01.04.2025 Present: Mr. Anshul Jairath, Advocate, for the petitioner.
At the request of learned counsel appearing on behalf of the petitioner, list on 07.04.2025.
April 01, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:38 :::CIS
Dayal Chand and another vs. Land Acquisition Collector, HPPWD and others CMP Nos.25035 & 25036 of 2024 in RFA No.341 of .
201528.03.2025 Present: Ms. Naveen K. Bhardwaj, Advocate, for the applicants/ appellants, except appellant No.2, who is stated to have expired.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the non-applicants/respondents.
CMP No.25035 of 2024No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased appellant No.2- Jindu are brought on record as is being sought in the present application. Appellant No.2-Jindu has expired on 25.02.2019. The same is evident from the Death Certificate appended along-with present application as Annexure A-2.
The right to sue inheres/survives in the legal heirs of deceased appellant No.2- Jindu. Details of the legal heirs of deceased appellant No.2- Jindu are given in Legal Heirs Certificate, i.e., Annexure A-3 appended along with the present application.
One of the legal heirs mentioned in the Legal Heirs Certificate, i.e., Annexure A-3 appended along-with present application at running page-147 of the paper book, is Bhimi Ram.
He is also stated to have died on 18.04.2021. The said fact is evident from the Death Certificate, i.e., Annexure A-1 appended along with the present application. The details of the legal heirs of deceased Bhimi Ram are given in Legal Heirs Certificate, i.e., Annexure A-4 appended along with the present application.
In view thereof, right to receive compensation survives with the legal heirs of said Bhimi Ram. As a consequence of the ::: Downloaded on - 23/07/2025 21:27:39 :::CIS aforesaid, Khairu Ram, Lal Chand, Thakri Devi, Rami Devi, .
Gambhiri Devi and legal heirs of deceased Bhimi Ram, i.e., Bhagi Ram, Rakesh Kumar, Kheli Devi and Rami Devi, are brought on record.
Amended memo of parties appended with the present application is ordered to be taken on record.
The application stands disposed of.
CMP No.25036 of 2024Learned Additional Advocate General submits that no further proceedings against the judgment passed in the main appeal dated 01.08.2018 is pending adjudication before the Apex Court.
Other than the aforesaid, learned Additional Advocate General submits that they have no objection if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants.
The instructions so filed vide communication dated 21.03.2025 are taken on record.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their shares. The amount be remitted to the bank accounts, details whereof, have been given in Paragraph-7 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Bullu Ram and others vs. Prabh Dyal RSA No.526 of 2010 .
28.03.2025 Present: Dr. Lalit K. Sharma, Advocate, for the appellants, except appellant No.1, who is stated to have expired.
Mr. Vikrant Chandel, Advocate, for the respondent.
Learned counsel for the respondent submits that appellant No.1 has died. Faced with the aforesaid, learned counsel for the r to appellants seeks time to have instructions in this respect and if in case appellant No.1 has died, then he undertakes to take consequential steps for bringing on record the legal heirs of deceased appellant No.1 within four weeks. List after four weeks.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
National Highway Authority of India vs. Bachhitar Singh and another Arbitration Appeal No.166 of 2024 .
28.03.2025 Present: Ms. Sneh Bhimta, Advocate, for the appellant.
Mr. Yuyutsu Singh Thakur, Advocate, for the respondents.
As jointly prayed, list for consideration on 14.05.2025.
March 28, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Collector, Land Acquisition vs. Paras Ram and another RFA No.84 of 2017 .
28.03.2025 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.1, who is stated to have expired, respondents No.2 to 10 and 11, who is stated to have expired.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.12/State.
CMP No.5291 of 2025For the reasons stated in the application, the same is allowed. The factum of death of respondent No.1-Paras Ram is taken on record. The application stands disposed of.
CMP No.5293 of 2025For the reasons stated in the application, the same is allowed. The factum of death of respondent No.11-Smt. Shaeri is taken on record. The application stands disposed of.
RFA No.84 of 2017Let consequential steps for bringing on record the legal heirs of deceased respondents No.1 and 11 be taken within four weeks. List thereafter.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Collector, Land Acquisition vs. Paras Ram and another RFA No.90 of 2017 .
28.03.2025 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.1, who is stated to have expired.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
CMP No.5259 of 2025For the reasons stated in the application, the same is allowed. The factum of death of respondent No.1-Paras Ram is taken on record. The application stands disposed of.
RFA No.90 of 2017Let consequential steps for bringing on record the legal heirs of deceased respondent No.1 be taken within four weeks.
List thereafter.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Madan Lal and others vs. Kalawati Civil Revision No.73 of 2022 .
28.03.2025 Present: Mr. Somesh Sharma, Advocate, vice Mr. Karun Negi, Advocate, for the petitioners.
Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for the respondent.
CMP No.5254 of 2025For the reasons stated in the application, the same is allowed. Certified copies of the amended plaint and written statement filed before the trial Court are ordered to be taken on record.
The application stands disposed of.
Civil Revision No.73 of 2022Learned counsel for the petitioners seeks time to place on record the other relevant documents, i.e., certified copies of the proceedings pending before the trial Court, in the case at hand.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Ramesh Kumar vs. Sanjeev Kumar
Cr. Revision No.310 of 2024
.
28.03.2025 Present: Mr. B.R. Kashyap, Advocate, for the petitioner.
Ms. Anita Mokta, Advocate, for the respondent.
Cr.MP No.882 of 2025For the reasons stated in the application, the same is allowed. Time for depositing 5% of the cheque amount as costs before the Himachal Pradesh State Legal Services Authority, Shimla, in terms of judgment dated 10.01.2025, passed in Criminal Revision No.310 of 2024, is extended by four weeks from today, i.e., 28.03.2025.
The application stands disposed of.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Hira Lal vs. HRTC and another
Execution Petition No.62 of 2025 .
28.03.2025 Present: Ms. Mamta Garg, Advocate, vice Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Dheeraj K. Vashishta, Advocate, for the respondents.
Learned counsel for the respondents seeks time to file reply/instructions. Let the needful be done on or before the next r to date of hearing. List on 08.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Bhawani Dutt vs. State of HP and others RFA No.57 of 2016 a/w RFA No.136 of 2016 .
28.03.2025 Present: Mr. Arvind Sharma, Advocate, for the appellant(s), in both the appeals.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1, 2 and 4/State.
Mr. Janesh Gupta, Advocate, for respondent No.3/NTPC.
CMP No.24701 of 2024 in RFA No.57 of 2016 and CMP No.24702 of 2024 in RFA No.136 of 2016 For the reasons stated in the applications, early hearing of the appeals is allowed. The applications stand disposed of.
RFA No.57 of 2016 and RFA No.136 of 2016 List for hearing in the second week of July, 2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Banti Devi and another vs. Rakesh Sharma and others CMP No.24569 of 2024 in RSA No.314 of 2022 .
28.03.2025 Present: None for the appellants.
Mr. Navlesh Verma, Advocate, for the applicants/ respondents No.1 and 2.
Mr. Surender Verma, Advocate, for respondent No.3.
Mr. Shashi Shirshoo, Senior Panel Counsel, for respondent No.4.
Mr. Arvind Sharma, Advocate, for respondent No.5.
Let the applicants place on record the judgment and decree in furtherance whereof release of amount by way of present application is being sought. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Chaman Lal vs. State of Himachal Pradesh Cr.MP(M) No.2948 of 2024 .
28.03.2025 Present: Mr. Anil Kumar Manget and Mr. Rajinder Gulati, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State HC/ASI Prem Chand Pal No.65, I/O Police Post, Chail, Police Station, Kandaghat, District Solan, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 02.05.2025. Let the complainant be informed about the next date of hearing through the concerned Police Station.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
State of HP and others vs. Arjan and others CMP(M) No.2134 of 2024 .
28.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants-appellants/State Mr. Virender Kumar, Advocate, vice Mr. Vivek Chandel, Advocate, for the non-applicants/respondents.
CMP(M) No.2134 of 2024In the filing of the present appeal, there is a delay of 57 days. The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC
408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt ::: Downloaded on - 23/07/2025 21:27:39 :::CIS that the delay in the appeal filed by the State, should not be condoned.
.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the .
present appeal is condoned. Application stands disposed of.
RSA No.______/2025 Be registered.
List with similar matters on 10.04.2025.
CMP No._____of 2025 Be registered.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
State of HP and another vs. Tej Singh CMP(M) No.1428 of 2024 .
28.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants-appellants/State Mr. Amit Kumar Dhumal and Ms. Parul Negi, Advocates, for the non applicant/ respondent.
Reply is stated to have been filed on behalf of the non-
applicant today in the Registry of this Court. Let objection(s), if any, in the reply be removed and the same be placed on record well before the next date of hearing.
List along-with similar matters on 10.04.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.53 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1008 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.53 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.46 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1006 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.46 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.55 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1007 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.55 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.48 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1005 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.48 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.49 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1004 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.49 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.50 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1003 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.50 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.52 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1002 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.52 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.54 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1001 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.54 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.45 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.1000 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.45 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.47 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.999 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.47 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.44 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.998 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.44 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Shri Guru Hargobind Steel Industries and others vs. M/s Prontos Private Limited and another Criminal Revision No.51 of 2025 .
28.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.997 of 2025For the reasons stated in the application, the same is allowed. Time granted for deposit of 50% of the compensation amount in terms of order dated 20.01.2025 is extended by a period of four weeks from today. The application stands disposed of.
Cr. Revision No.51 of 2025List on 01.05.2025.
( Bipin C. Negi )
March 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Agya Ram vs. Kamla Devi and others Civil Revision No.69 of 2018 .
27.03.2025 Present: Ms. Rajni Gandhi, Advocate, vice Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Dinesh Bhanot, Advocate, for respondent No.1.
Mr. Mukesh Sharma, Advocate, for respondents No.3 to 8.
None for respondents No.2(a) to 2(e).
Learned counsel for respondent No.1 submits that he would furnish the address of respondent No.14 to the petitioner within one week. On furnishing the same, let steps for the service of respondent No.14 be taken within another two weeks. List thereafter.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Harminder Singh and another vs. Hako (deceased) through LRs. and others RSA No.106 of 2004 .
27.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Appeal against respondents No.1 and 7 stands abated vide order dated 16.05.2024 and 27.12.2022, respectively.
None for resondents No.2(a) to 2(c).
Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for respondents No.3 to 6.
List the matter on 02.04.2025 to consider the effect of abatement in terms of order dated 18.03.2025.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Salig Ram and others vs. Roop Chand and another RSA No.267 of 2023 .
27.03.2025 Present: Mr. Dinesh Singh Chauhan, Advocate, for the appellant.
Mr. Jagat Pal, Advocate, vice Mr. Dinesh Kumar, Advocate, for the respondents.
Learned counsel for the parties submit that there is a possibility of amicable settlement between the parties and the matter be referred to the mediation.
On the request of learned counsel for the parties, the matter is sent for mediation. With the consent of the learned counsel for the parties, Mr. G.D. Verma, learned Senior Advocate, is appointed as Mediator in this matter.
Learned counsel for the parties to appear before the Mediator in the Main Mediation Centre, H.P. High Court, on 02.04.2025 at 11:00 a.m., who shall fix a date for presence of parties thereafter. The official Coordinator, High Court Main Mediation Centre shall render all assistance to learned Mediator.
List the matter before the Court after receipt of report of learned Mediator.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Jiwan Singh vs. Saroj Bala a/w connected matter RSA No.191 and 384 of 2022 .
27.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the appellant.
Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Dhruv Kuthiala, Advocate, for the respondents.
As jointly prayed, list after four weeks.
March 27, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Pyare Chand vs. State of HP and others RSA No.33 of 2025 .
27.03.2025 Present: Mr. Sudhir Bhatnagar, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
At the request of learned counsel for the appellant, list after one week.
March 27, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Rajesh Kumar and others vs. Onkar (deceased) through LR.
RSA No.153 of 2024.
27.03.2025 Present: Mr. Naresh Sharma, Advocate, for the appellants.
Mr. Argun Sehgal, Advocate, for the respondent.
CMP No.9373 of 2024By way of indulgence, one last opportunity of filing reply is weeks.
r to
given to the non-applicant to do the needful. List after four
It is made clear that if no reply is filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
NTPC Limited vs. Jagdish and others Civil Revision No.130 of 2024 .
27.03.2025 Present: Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
Mr. Surender Verma, Advocate, for respondents No.1 to 9.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.10/State.
As jointly prayed, list after six weeks.
March 27, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Pritha Sharma and another vs. Janak Raj Sharma and others Civil Revision No.67 of 2024 .
27.03.2025 Present: Mr. Sumit Raj Sharma, Advocate, for the petitioners.
Mr. Jeevesh Sharma, Advocate, for respondent No.1.
As jointly prayed, list after six weeks.
March 27, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Kuldeep Chand vs. Rasila Ram and others Civil Revision No.47 of 2024 .
27.03.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for the petitioners.
Mr. K.S. Banyal, Senior Advocate with Mr. Uday Banyal, Advocate, for respondents No.1 to 6 and 8.
As jointly prayed, list on 22.04.2025.
March 27, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Naresh Kumar and others vs. Baldev and another RSA No.40 of 2009 .
27.03.2025 Present: Mr. Ramakant Sharma, Advocate, for the appellants.
Mr. Ishan Sharma, Advocate, for respondents No.1(a), 1(b) and 3.
CMP No.5119 of 2025No reply is intended to be filed on behalf of the non-
applicants.
25.07.2024.
r to Respondent No.1(a)-Vyasa Devi has died on The same is evident from the Death Certificate appended along-with present application.
The right to sue inheres/survives in the legal heirs of deceased respondent No.1(a)-Vyasa Devi. Since the legal heir of deceased respondent No.1(a)-Vyasa Devi, i.e., Sonu @ Arvind is already on record as respondent No.1(b), therefore, the present application is allowed. Name of respondent No.1(a)-Vyasa Devi is ordered to be deleted from the array of the parties, subject to just all exceptions.
Amended memo of parties appended with the present application is ordered to be taken on record.
The application stands disposed of.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
The Principal Secretary Revenue to the Govt. of HP and others vs. Sant Ram and others CMP(M) No.314 of 2025 .
27.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants-appellants-State.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
March 27, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Narinder vs. State of Himachal Pradesh Cr.MP(M) No.265 of 2025 .
27.03.2025 Present: Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
ASI Avtar Singh, Police Station, Chirgaon, District Shimla, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 24.04.2025.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sahil Thakur vs. State of Himachal Pradesh Cr.MP(M) No.242 of 2025 .
27.03.2025 Present: Mr. Rakesh Chauhan, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
SI/SHO Ghanshyam, Police Station, Deha, District Shimla, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 23.04.2025.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Munish Kumar vs. State of Himachal Pradesh Cr.MP(M) No.189 of 2025 .
27.03.2025 Present: Mr. Ajay Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
ASI Ajay Kumar, Police Station, Sadar Chamba, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 21.04.2025.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Padam Chand and others vs. Assistant Collector and another CMPMO No.6 of 2025 .
27.03.2025 Present: Ms. Vandana Misra, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. N.D. Sharma, Advocate, vice Mr. H.C. Sharma, Advocate, for respondent No.2/applicant in CMP No.5211 of 2025.
CMP No.5211 of 2025r to Reply be filed on or before the next date of hearing. As already fixed, list on 04.04.2025.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Amin Chand vs. Jagat Ram (deceased) through LRs. and others CMP(M) No. 2080 of 2024 in .
RSA No.269 of 200927.03.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the applicant.
Mr. Jai Ram Sharma, Advocate, for the non-applicants.
Reply is stated to have been filed on behalf of the non-
applicants. Learned counsel for the applicant submits that he has received the copy of the same and seeks time to file rejoinder thereto. However, the reply is not on record.
Let the needful be done within four weeks. List thereafter.
It be ensured that the reply and rejoinder, post removal of objection(s), if any, are placed on record well before the next date of hearing.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
State of Himachal Pradesh vs. Naginder and others CMP(M) No.1642 of 2024 .
27.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellant/applicant-State.
CMP(M) No.1642 of 2024As per Office report, respondents No.7, 10, 11, 19, 21, 22, 24 and 25 are reported to have died. Let consequential steps for bringing on record the legal heirs of the aforesaid deceased respondents be taken within four weeks.
Insofar as respondent No.6(d), i.e., Kumari Nisha is concerned, fresh steps for the service of her LRs., be taken within three days. On taking such steps, issue notice to respondent No.6(d), returnable within four weeks.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Prithvi Singh and another vs. The Principal Secretary (Power) to the Government of H.P. and others CMP(M) No.1527 of 2024 .
27.03.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the applicant/ appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Yashveer Singh Rathore, Advocate, for respondent No.4.
r to CMP(M) No.1527 of 2024 Till date, reply has not been filed. In terms of order dated 12.03.2025, right to file the same stands closed.
Heard counsel for the parties. For the sufficient cause shown in the application, the same is allowed. Delay of 165 days in filing the appeal, is condoned. The application stands disposed of.
RFA No.______of 2025 Be registered.
Admit.
Call for the records.
List for hearing in due course.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Priyanka Devi vs. Abnish Chandel CMPMO No.666 of 2024 .
27.03.2025 Present: Mr. Yudhbir Singh Thakur, Advocate, for the petitioner.
CMPMO No.666/2024Further time prayed for moving an appropriate application for serving the respondent by way of affixation and/or substituted services. Let the needful be done within one week. List thereafter.
CMP No.5158 of 2024r to The petition, in the case at hand, has been filed for transfer of the divorce petition filed by the respondent, from the Court of Additional Principal Judge (Family Court), Sarkaghat, District Mandi to the Court of Additional District & Sessions Judge-cum- Family Court, Sundernagar, District Mandi. The copy of the petition for divorce has been appended along with present petition as Annexure P-2. The address of the respondent has been stated in the cause title therein. For effecting service, notices on previous occasions were sent by this Court on the address mentioned by the respondent in his divorce petition which is sought to be transferred.
From the report of service, it is evident that the respondent is evading service. In view thereof, further proceedings pending before the Court of learned Additional Principal Judge, Family Court, Sarkakhat, District Mandi, in H.M. Misc. Petition No.103/2024, are stayed till further orders.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Suresh Kumar vs. Meena Kumari
CMPMO No.543 of 2024
.
27.03.2025 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Advocate, for the respondent.
Further time sought by learned counsel for the petitioner to have instructions in terms order dated 10.03.2025.
As prayed, list on 09.04.2025.
March 27, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Desh Raj vs. HRTC and another
Execution Petition No.348 of 2024 .
27.03.2025 Present: Ms. Mamta Garg, Advocate, vice Mr. Vikas Rajput, Advocate, for the petitioner.
Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashishta, Advocate, for the respondents.
In similar petitions, following order has been passed by a Division Bench of this Court:-
"This Court, over a period of time, is not only flooded but also choked with the execution petitions that are being filed against certain monopolistic Boards and Corporations like the HRTC, HPSEB etc. The common ground taken in all these cases by such authorities for non-execution of orders/judgments that have attained finality, is the financial crunch/financial constraints.
We really wonder as to why at the first place such monopolistic Corporations/Boards went into the red and suffered losses. We are not oblivious to the fact that earlier also, some of such institutions had to be closed down, only because they were no longer viable.
It is, therefore, high time that the State introspects its policies, more particularly, with regard to the subsidies and policies in general, restructures its Boards and Corporations so as to tide over the financial crunch.
We observe so, because even in matters regarding judicial infrastructure where the State hardly has to contribute 10% and 90% is contributed by the Central Government, the State Government has been expressing its inability to pay the matching grant due to financial crunch.
Here also in these cases, despite the orders having attained finality and thereafter clear cut directions having been passed in the execution petitions, such orders have still not been ::: Downloaded on - 23/07/2025 21:27:39 :::CIS implemented by the HRTC only for want of finances. This is despite the fact that an additional .
grant of Rs.100 crores has been made by the State Government to the HRTC.
As observed above, it is high time that State introspects and devises a mechanism so as to ensure that all the Boards and Corporations that are in the red become self-sufficient, self reliant and do not have to unnecessarily go to the State Government with a begging bowl which in turn shall ensure that the orders of the Court are duly complied with and the Officers of the Boards/Corporations are not unnecessarily made to face harassment for no fault of theirs.
We could have conveniently initiated contempt proceedings, but looking into the state of affairs prevailing in the State, we refrain from doing so, with the hope and trust that the State Government, as noticed above, would introspect and submit a road map to this Court so as to ensure that not only the orders passed by this Court are timely complied with, but also ensure that the officers manning these Boards and Corporations are not made to face unnecessary harassment, especially when they are not at fault as the governance of the State does not lie in their hands.
List on 5th May, 2025. In the meanwhile, we hope and trust that all the dues as outstandings towards the petitioner(s) are paid to them, or else, this Court may be constrained to take coercive action to recover the same.
Execution Petition No.337 of 2024 De-linked."
List on 08.05.2025.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
ICICI Lombard General Insurance Company Limited vs. Naveen and others CMPMO No.287 of 2024 .
27.03.2025 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.
Ms. Divya Rajta, Advocate, for respondent No.1.
Ms. Shailja Thakur, Advocate, for respondents No.2 and 3.
As jointly prayed, list after six weeks.
March 27, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Ravi Thakur vs. Sukhwinder Singh Sukhu Civil Suit No.30 of 2024 .
27.03.2025 Present: Ms. Narvada, Advocate, vice Mr. Dikken Kumar, Advocate, for the plaintiff.
Mr. Navlesh Verma, Advocate, for the defendant.
Learned counsel appearing on behalf of the defendant submits that an application for extension of time for filing written statement had been filed. However, the same is not on record.
Registry to trace the application so filed and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Rajesh vs. Babu Ram (deceased) through LRs.
Civil Revision No.118 of 2024.
27.03.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Mr. Yash P. Sharma, Advocate, for the respondents.
As jointly prayed, list for consideration after six weeks.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Jagdeesh Chand (deceased) through LRs. vs. Lachhmi Nand (deceased) through LRs. and others RSA No.26 of 2024 .
27.03.2025 Present: Mr. Rahul Mahajan, Advocate, for the appellants.
Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for respondents No.1, 2(a), 4 to 6 and 8 to 10.
Ms. Leena Guleria, Advocate, for respondents No.3, 7 and 11 to 13.
RSA No.26 of 2024r to Admitted on the substantial questions of law Nos.2, 5, 7 & 8, formulated at Pages-34, 34(a) & 34(b) of the paper book.
Records of the Courts below be called for.
List for hearing in due course.
CMP No.2163 of 2024During the pendency of the appeal, parties shall maintain status quo qua possession and alienation of the suit land.
CMP No.7099 of 2024In view of the interim orders passed in CMP No.2163 of 2024, present application has become infructuous.
CMP No.2599 of 2024Since the documents, in question, already form part of the record, therefore, they are permitted to be taken on record. The application stands disposed of.
( Bipin C. Negi )
March 27, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Rattnu (deceased) through LRs. vs. Kalawati (deceased) through LRs. and others RSA No.304 of 2023 .
26.03.2025 Present: Mr. Bhupinder Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellants.
Name of respondent No.1 stands deleted.
Ms. Neha Negi, Advocate, for respondent No.2.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.3(a), 3(b), 4(a) to 4(e).
Admitted on the substantial questions of law Nos.1 to 5, formulated at Pages-15 to 17 of the paper book.
List for hearing in due course.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Chuhar Singh (deceased) through LRs. vs. Milkha Singh (deceased) through LRs. and another CMPMO No.33 of 2025 .
26.03.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for respondents No.1(a) to 1(g).
At the request of learned counsel for the petitioner, list in r to the fourth week of April, 2025.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Chuni Lal vs. Parkash Chand
CMPMO No.568 of 2024
.
26.03.2025 Present: Ms. Shailja Kumari, Advocate, vice Mr. Neel Kamal Sharma, Advocate, for the petitioner.
Mr. Vivek Singh Thakur, Advocate, for the respondent.
Learned counsel for the petitioner submits that learned original counsel who was to argue the case is unavailable today Prayer not opposed.
r to on account of personal difficulty. He seeks an adjournment.
As prayed, list after four weeks.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
New India Assurance Company Limited vs. Parveen Sood and another CMPMO No.548 of 2024 .
26.03.2025 Present: Mr. B.M. Chauhan, Senior Advocate with Ms. Kamakshi Tarlokta, Advocate, for the petitioner.
Mr. Bunesh Pal, Advocate, for respondent No.1.
Mr. Naveen Kumar Bhardwaj, Advocate, for respondent No.2.
CMPMO No.548 of 2024List after four weeks.
CMP No.17222 of 2024In the meanwhile, further proceedings pending before the Commissioner, Employees Compensation-II, Shimla, in Case No.15-6 of 2024, shall remain stayed.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Keshav Ram vs. Land Acquisition Collector, Koldam, Bilaspur and another CMPMO No.219 of 2024 .
26.03.2025 Present: Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Rajat Kumar, Advocate, vice Mr. Ramesh Sharma, Advocate, for respondent No.2.
CMP No.5086 of 2025r to Learned counsel for the parties jointly submit that the question which arises for consideration, in the case at hand, is akin to the one which arises for consideration in CMPMO No.220 of 2024.
In view thereof, list the present petition along with CMPMO No.220 of 2024.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Chamaroo (deceased) through LR and another vs. Om Chand RSA No.172 of 2024 .
26.03.2025 Present: Mr. Jagan Nath, Advocate, for the appellants.
Mr. Ajay Chandel, Advocate, for the respondent.
Records of the Courts below be called for. List after six weeks.
March 26, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Digjinder Singh and others vs. Bala Dutt Civil Revision No.166 of 2024 .
26.03.2025 Present: Mr. Amit Singh Chandel, Advocate, for the petitioners.
Mr. B.L. Soni and Mr. Nitin Soni, Advocates, for the respondent.
In the case at hand, two orders have been challenged, one under Order 9 Rule 9, which in terms of Order 43 of the Civil Procedure Code, is appealable and the other under Order 9 Rule 7 of the Civil Procedure Code. Since the order under Order 9 Rule 7 of the Civil Procedure Code does not finally terminate the proceedings, therefore, a challenge to the same under Section 115 of the Civil Procedure Code, is not prima facie maintainable.
Learned counsel for the petitioner to justify the maintainability of the present petition.
As prayed, list on 07.04.2025.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Chaudhary Ram vs. Gurdass and another RSA No.154 of 2024 .
26.03.2025 Present: Mr. Gurmeet Bhardwaj, Advocate, for the appellant.
Ms. Himani Verma, Advocate, for the respondents.
CMP No.9374 of 2024Time for filing reply is being sought since 20.11.2024. The same be positively filed on or before the next date of hearing. List after four weeks.
It is made clear that if no reply is filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Ravinder Panwar & others vs. Varinder and others RSA No.327 of 2008 .
26.03.2025 Present: Mr. Vishwas Kaushal, Advocate, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.1 & 2.
None for respondents No.3(a) to 3(c), 3(e) and 3(g).
Respondent No.3(d) is stated to have expired.
CMP(M) No.647 of 2024No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.3-Bhagwan Dass, are brought on record as is being sought in the present application. Legal heirs of deceased respondent No.3- Bhagwan Dass have been served. No one has put in appearance on their behalf.
Heard counsel for the parties. Deceased respondent No.3- Bhagwan Dass is stated to have expired on 28.01.2018. The details of the legal heirs of deceased respondent No.3-Bhagwan Dass are given in Paragraph-2 of the application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.3-Bhagwan Dass, details whereof, have been given in Paragraph-2 of the present application, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of deceased respondent No.3-Bhagwan Dass, is condoned and abatement, if any, is set aside.
The application stands disposed of.
::: Downloaded on - 23/07/2025 21:27:39 :::CIS CMP(M) No.2008 of 2024No reply is intended to be filed on behalf of the non-
.
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.3(d)-Jagdish, are brought on record as is being sought in the present application. Legal heirs of deceased respondent No.3(d)-
Jagdish have been served. No one has put in appearance on their behalf.
Heard counsel for the parties. Deceased respondent No.3(d)-Jagdish is stated to have expired on 20.12.2003. The details of the legal heirs of deceased respondent No.3(d)-Jagdish are given in Paragraph-5 of the application.
Since the right to sue inheres/survives with the legal heirs of deceased respondent No.3(d)-Jagdish, therefore, they are ordered to be brought on record.
The application stands disposed of.
RSA No.327 of 2008On taking steps within three days, issue notice to the newly added respondents, returnable within four weeks.
List after four weeks. In the meanwhile, amended memo of parties be filed.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Malkiat Singh and another vs. Janki Devi RSA No.171 of 2009 .
26.03.2025 Present: Mr. Rahul Gathania, Advocate, vice Mr. Sanjeev Sood, Advocate, for the appellants.
Sole respondent is stated to have expired.
CMP No.12050 of 2024Despite service of legal heirs of deceased Janki Devi in CMP(M) No.1857 of of 2023, i.e., Ravinder Kumar, Surinder Kumar r to and Ms. Sukanya Devi, they have not put in appearance either in person or through their counsel. In the same application, Sukanya Devi is yet to be served. In the absence of the aforesaid Ms. individuals, before this Court directions against them disclosing the name(s) and address(s) of legal heirs of Sushil Kumar is meaningless. The application stands disposed of.
CMP No.1976 of 2025For the reasons stated in the application, let legal heirs of Sushil Kumar, i.e., Sudesh Thakur in CMP(M) No.1046 of 2024 be served by way of affixation of summons at the last known address and by way of registered post. Similarly, legal heirs of Janki Devi, i.e., Ms. Sukanya Devi be served in CMP(M) No.1857 of 2023 by way of affixation of summons at the last known address and by way of registered post. The application stands disposed of.
RSA No.171 of 2009On taking steps within three days, issue notice to the legal heirs of deceased Sushil Kumar and Janki Devi, by way of affixation as directed in CMP No.1976 of 2025, returnable within four weeks.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
LAC and others vs. Sanjay and another RFA No.369 of 2019 .
26.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Ms. Shashi Kiran, Advocate, vice Mr. Rupinder Singh, Advocate, for respondents No.1 and 2.
Mr. Rakesh Thakur, Advocate, for the applicant in CMP Nos.5598 and 5599 of 2024.
CMP No.5598 of 2024Learned counsel appearing on behalf of the applicant seeks time to place on record the judgment and decree passed by the Civil Court as also judgment, if any, in appeal(s) carried out therefrom, whereby rights have been conferred upon the applicant qua the land in question. Let the needful be done within four weeks. List thereafter.
CMP No.5599 of 2024Till date, reply has not been filed. In temrs of order dated 07.03.2025 right to file the reply stands closed.
List for consideration a/w CMP No.5598 of 2024 after four weeks.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Shivkant and others vs. Sat Paul and another CMPMO No.157 of 2019 .
26.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the petitioners.
Mr. Atharv Sharma, Advocate, for the respondents.
Further time prayed by learned counsel for the parties to ascertain the status of the main matter pending before the Trial Court. Let the needful be done on or before the next date of hearing. r List on 02.04.2025.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Jaiprakash Industries vs. Hari Ram and another RFA No.280 of 2017 .
26.03.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Mr. Anil God, Advocate, for the UltraTEch Cement/ newly added respondent No.3.
CMP(M) No.2137 of 2024For the sufficient cause shown in the application, the same is allowed. Delay in filing the Cross-Objection, is condoned. The application stands disposed of.
Cross Objection No.______ of 2025 Be registered.
List after four weeks.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
M/s Jaiprakash Associates Limited vs. Punnu Ram (deceased) through LRs. and another RFA No.72 of 2017 .
26.03.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Mr. Virender Thakur, Advocate, for the proposed LRs. Of deceased respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Mr. Anil God, Advocate, for the UltraTEch Cement/ newly added respondent No.3.
CMP(M) No.46 of 2025 in CO No.1 of 2023 Since the Cross-Objections stand already registered as CO No.1 of 2023, therefore, the present application has become infructuous.
CMP No.2149 of 2023No reply is intended to be filed on behalf of the non-
applicant. For the reasons stated in the application, the same is allowed. The UltraTEech Cement, through its Unit Head/ In-
charge, Village Baga, Post Office, Kandhar, Tehsil Arki, District Solan, H.P., is arrayed as respondent No.3, in the case at hand.
Amended memo of parties be filed within four weeks.
The application stands disposed of.
RFA No.72 of 2017 & CO No.1 of 2023 Mr. Anil God, Learned Advocate puts in appearance on behalf of the newly added respondent No.3.
List after four weeks.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Vikrant Sood vs. Ram Kumar Sood and others Civil Revision No.86 of 2015 .
26.03.2025 Present: Mr. Anuj Gupta, Advocate, for the petitioner.
Mr. G.C. Gupta, Senior Advocate with Ms. Meera Devi, Advocate, for respondents No.1 to 4.
None for respondents No.5 & 6.
Respondent No.7 already proceeded against ex parte.
CMP No.23352 of 2024Reply and rejoinder are stated to have been filed.
However, the same are not on record.
Registry to trace the reply and rejoinder so filed and place them on record well before the next date of hearing, post removal of objection(s), if any.
CMP No.13899 of 2024Pleadings are complete. To be heard along-with the main petition.
Civil Revision No.86 of 2015List for hearing on 07.05.2025.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sameer Kumar vs. Onkar Singh and another RSA No.585 of 2010 .
26.03.2025 Present: Mr. Atharv Sharma, Advocate, for the appellant/applicant in CMP(M) No.356/2025.
Ms. Vandana Kumari, Advocate, for respondent No.1, who is stated to have expired.
None for respondent No.2.
CMP(M) No.356 of 2025 & CMP(M) No.357 of 2025 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.1, detailed in Paragraph-2 of the application (CMP(M) No.357 of 2025), returnable within four weeks.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sunehru Devi vs. Narender Kumar and others RSA No.609 of 2009 .
26.03.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellant.
Mr. Vivek Sharma, Advocate, for respondents No.1, 4 and 5. Mr. Vishwas Kaushal, Advocate, for respondents No.3(a) to 3(d).
Respondents No.2(a) to 2(c) stand served, however, there is no appearance on their behalf. Hence, they are proceeded against ex parte.
Learned counsel appearing on behalf of respondents No.3(a) to 3(d) seeks time to file power of attorney. Let the needful be done within three weeks. List thereafter.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Basant Singh (deceased) through LRs. vs. Kishan Dayal (deceased) through LRs. and others RSA No.187 of 2007 .
26.03.2025 Present: Mr. Basant Pal Thakur, Advocate, for the appellants.
None for the respondents.
Let steps for the service of legal heirs of deceased respondent No.1(a)-Smt. Brahmo Devi, who have been brought on record vide order dated 05.07.2024, be taken within three days. On taking such steps, issue notice to the said legal heirs, returnable within four weeks.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Krishan Singh and others vs. Joginder Singh (deceased) through LRs. and others RSA No.172 of 2006 .
26.03.2025 Present: Mr. Basant Pal Thakur, Advocate, for the appellants, except appellant No.1, who is stated to have expired.
Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for respondents No.1(a) to 1(f).
Further time prayed for bringing on record the legal heirs weeks. List thereafter.
r to of deceased appellant No.1. Let the needful be done within four ( Bipin C. Negi ) March 26, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:39 :::CIS HPSIDC Ltd. vs. Kewal Solvent Ltd. and others RFA No.53 of 2024 .
26.03.2025 Present: Mr. Sachin Sunail, Advocate, vice Mr. Chandan Goel, Advocate, for the appellant.
Learned vice counsel appearing on behalf of the appellant seeks time to ascertain the address of respondent No.1 and its Director from the Registrar of Companies. Let the needful be r to done within two weeks. List thereafter.
( Bipin C. Negi )
March 26, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Om Prakash and others vs. M/s Vardhman Textile Mills Ltd.
RSA No.252 of 2024.
25.03.2025 Present: Mr. Bhim Raj Sharma, Advocate, for the appellants.
Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall, Advocate, for the respondent.
At the request of learned counsel for the appellants, in order to enable him to prepare the case, list for consideration, at the stage of admission, on 25.04.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Riyaz Mohd. vs. Khem Raj
RSA No.246 of 2024
.
25.03.2025 Present: Mr. Prashant Chauhan, Advocate, vice Mr. Sarthak Mehta, Advocate, for the appellant.
Mr. Bhupinder Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the respondents.
At the request of learned counsel for the appellant, list the matter after four weeks.
r to ( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Chet Ram and others vs. State of HP and others RSA No.207 of 2024 .
25.03.2025 Present: Mr. Nishant Khidtta, Advocate, for the appellants.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Learned counsel for the appellants submits that he intends to go through the record.
As prayed, list after six weeks.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Subhash Chand (deceased) through LRs. and others vs. Subhash Chand and another CMPMO No.47 of 2025 .
25.03.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioners.
Mr. Ankit Dhiman, Advocate, for respondents No.1 and 2.
CMP No.2201 of 2025
Reply, as prayed, be filed within four weeks. List
r to
thereafter. Interim order to continue.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
State of HP and others vs. Sachin Kumar RSA No.36 of 2025 .
25.03.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellants.
Ms. Tim Saran, Advocate, for the respondent.
Learned Deputy Advocate General submits that similar matters are posted for 10.04.2025, therefore, prays for listing of List on 10.04.2025.
r to the same on the said date. Prayer allowed.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Pavnesh Kumar vs. Navneet Sharma and others RSA No.32 of 2025 .
25.03.2025 Present: Mr. Sanjay Kumar Jaswal, Advocate, for the appellant.
Mr. Rajesh Mandhotra, Advocate, for respondent No.10.
At the request of learned counsel for the appellant, in order to enable him to prepare the case, list after four weeks.
March 25, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Nisar Mohd. vs. Nanak and others
CMPMO No.407 of 2024
.
25.03.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Aman Thakur, Advocate, for the petitioner.
Respondents No.1 to 4 proceeded against ex parte vide order dated 19.11.2024.
Mr. Karan Singh Kanwar, Advocate, for respondents No.2 to 4.
r to Mr. Karan Singh Kanwar, learned Advocate has put in appearance on behalf of respondents No.2 to 4. He seeks time to file power of attorney. Let the needful be done within two weeks. List thereafter.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Subhash vs. State of HP and others a/w connected matter CMPMO No.400 of 2024 a/w .
CMPMO No.401 of 202425.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the petitioner(s), in both the petitions.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 & 3/State, in both the petitions.
Ms. Lalita Sharma, Advocate, for respondents No.2, 4 & 5, in both the petitions.
Learned counsel appearing on behalf of the private respondents submits that learned Senior Counsel who was to argue the case is unavailable today on account of personal difficulty. She seeks an adjournment. Prayer not opposed.
List after four weeks.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Ganga Ram vs. Shyam Sunder
RSA No.224 of 2024
.
25.03.2025 Present: Mr. Ashwani Negi, Advocate, vice Mr. Dibender Ghosh, Advocate, for the appellant.
Mr. Himanshu Panwar, Advocate, for the respondent.
CMP No.14721 of 2024Since this application has been disposed of vide order RSA No.224 of 2024 r to dated 23.09.2024, therefore, no order is required to be passed.
List after four weeks.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sanjay and another vs. Puran Chand and others RSA No.170 of 2024 .
25.03.2025 Present: Mr. Sameer Thakur, Advocate, for the appellants.
Mr. Rajesh Mandhotra, Advocate, for respondents No.1 and 2.
None for respondents No.3(i) to 3(iv).
Admitted on the substantial questions of law No.2 and 3, formulated at Pages-23 and 24 of the paper book.
List for hearing in due course.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Harminder Singh and another vs. Hako (deceased) through LRs. and others RSA No.106 of 2004 .
25.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants.
Appeal against respondents No.1 and 7 stands abated vide order dated 16.05.2024 and 27.12.2022, respectively.
None for resondents No.2(a) to 2(c).
Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for respondents No.3 to 6.
Further time prayed on behalf of the appellants to consider the matter in the light of order dated 18.03.2025. Prayer not opposed. List on 27.03.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Mahant Onkar Nath (deceased) through LRs. Vs, A.G. Himachal Pradesh RFA No.109 of 2003 .
25.03.2025 Present: Mr. Janesh Gupta, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Singh Thakur, Advocate, for the respondents.
Learned counsel for the appellants submits that learned Senior Counsel who was to argue the case is unavailable today on account of personal difficulty.
r He seeks an adjournment.
Prayer not opposed.
As prayed, list on 09.04.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Hem Chand vs. Hans Raj
Civil Suit No.70 of 2024
.
25.03.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the plaintiff.
Mr. Kulwant Singh Katoch, Advocate, for the defendant.
OMP No.922 of 2024Pleadings are complete.
OMP No.252 of 2025Learned counsel for the applicant-plaintiff seeks time to file replication. Let the needful be done on or before the next date of hearing. List for consideration along-with OMP No.922 of 2024, on 08.04.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Vijaya Gupta and others vs. Kamal Kumar Gupta and others RSA No.45 of 2025 .
25.03.2025 Present: Mr. T.S. Chauhan, Senior Advocate with Mr. Surya Chauhan, Advocate, for the appellants.
At the request of learned Senior Counsel, list after two weeks.
March 25, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Land Acquisition Collector vs. Guro @ Gurbachan Singh CMP No.4802 of 2025 in RFA .
No.713 of 201225.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellant/State.
Mr. Jai Ram Sharma, Advocate, vice Mr. Rajinder Kumar Sharma, Advocate, for the respondents/applicants.
CMP No.4802 of 2025No reply is intended to be filed on behalf of the non-applicant.
The non-applicant has no objection, if in case, the application is allowed and the legal heirs of deceased sole respondent-Guro @ Gurbachan Singh are brought on record as is being sought in the present application.
Heard counsel for the parties. Sole respondent-Guro @ Gurbachan Singh is stated to have expired on 15.12.2014. The same is evident from the Death Certificate appended along with the present application as Annexure A-2. The respondent is survived by five legal heirs, namely Harbhajan Singh, Partap Singh, Harbhajan Kaur, Krishna Devi and Vidhya Devi. The same is evident from Legal Heirs Certificate appended along with the present application as Annexure P-1. It is evident that the only legal heirs who are entitled to succeed to the immovable property of the deceased respondent, are Partap Singh and Harbhajan Singh, details whereof, have been given in Paragraph-2 of the application.
Since the right to receive compensation, in the case at hand, has accrued upon the legal heirs of deceased respondent, namely Partap Singh and Harbhajan Singh, therefore, they are ordered to be brought on record.
::: Downloaded on - 23/07/2025 21:27:39 :::CISThe application stands disposed of. Amended memo of parties .
filed along-with present application is ordered to be taken on record.
CMP No.4804 of 2025No reply is intended to be filed on behalf of the non-applicant.
The non-applicants has no objection if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants.
The appeal, in the case at hand, was decided on 01.06.2016.
It is submitted by learned counsel appearing on behalf of the applicants that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their shares. The amount be remitted to the bank accounts, details whereof, have been given in Paragraph-3 of the application, subject to proper verification. The application stands disposed of.
CMP No.4803 of 2025For the reasons stated in the application, the same is allowed. The applicant is exempted from filing the English translated copies of the documents in question.
The application stands disposed of.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sunil Kumar Panta vs. Vijay Singh Khurana Cr.MP No.967 of 2025 in Cr. Revision No.1 of 2022 .
25.03.2025 Present: Mr. I.S. Chandel, Advocate, for the non-
applicant/petitioner.
Mr. D.S. Nainta and Mr. P.M. Negi, Advocate, for the applicant/respondent.
Cr.MP No.967/2025The drawer of the cheque/non-applicant/petitioner was held entitled to refund of entire compensation amount along-with interest @ 6% per annum vide judgment dated 19.11.2024. The aforesaid amount was to be paid within 30 days from the said date.
Previously, an application being Cr.MP No.97 of 2025 was filed by the petitioner, seeking refund of the aforesaid amount. On 08.01.2025, when the said application was listed, respondent, through counsel admitted the liability of paying a sum of Rs.2,00,000/- with interest accrued thereupon from 14.02.2023 and undertook to deposit the said amount within eight weeks thereafter.
On the said date, the matter was ordered to be listed in the fourth week of March, 2025.
Today, the present application has been filed on behalf of the applicant/respondent, seeking extension of time for depositing the aforesaid amount.
In the facts and attending circumstances of the case at hand, time to deposit the amount in terms of judgment dated 19.11.2024 is further extended by two weeks from today, i.e., 25.03.2025.
However, it is made clear that no further time shall be granted to the applicants to do the needful.
The application stands disposed of.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Ritesh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.315 of 2025 .
25.03.2025 Present: Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State H.C. Ramesh Chand No.125, Police Station, Nerwa, District Shimla, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 08.04.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
The Land Acquisition Collector and others vs. Rattan Lal and another CMP(M) Nos.167 & 166 of 2025 .
in RFA No.56 of 201825.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/non-applicants/State.
Mr. Rakesh Thakur, Advocate, for the respondents/applicants.
CMP(M) Nos.167 & 166 of 2025 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.2-Balk Ram, are brought on record as is being sought in the application (CMP(M) No.166 of 2025).
The appeal, in the case at hand, was decided on 05.09.2018. Both counsels submit that no further proceedings against the said decision, as on date, are pending before the Hon'ble Apex Court.
Respondent No.2 is stated to have expired on 11.10.2016.
The same is evident from the Death Certificate appended along with the application (CMP(M) No.167 of 2025) as Annexure R-1.
Respondent No.2 is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the application (CMP(M) No.166 of 2025). The same is in consonance with the details of the legal heirs given in Legal Heirs Certificate appended along with the application (CMP(M) No.167 of 2025).
Since the right to receive compensation, in the case at hand, has accrued upon the legal heirs of the aforesaid deceased respondent No.2, therefore, the applications are allowed.
::: Downloaded on - 23/07/2025 21:27:39 :::CISThe legal heirs of deceased respondent No.2-Balk Ram, are .
ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.167 of 2025), delay in bringing on record the legal heirs of deceased respondent No.2, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties filed with the applications is ordered to be taken on record.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Jeet Bahadur vs. State of Himachal Pradesh Cr.MP(M) No.110 of 2025 .
25.03.2025 Present: Mr. Karan Kapoor, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State ASI Kulwant Singh, I/O Police Station, Dhalli, District Shimla, Himachal Pradesh, is present along with record.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration on 09.04.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Renuka Ji Dam and another vs. Jai Pal Singh and others CMP Nos.20548 & 20549 of 2024 in .
RFA No.39 of 201925.03.2025 Present: Mr. Digvijay Singh Kanwar, Advocate, vice Mr. Yashveer Singh Rathore, Advocate, for the non-applicants/ appellants.
Mr. Vaibhav Kanwar, Advocate, for the applicants/ respondents.
Learned counsel appearing on behalf of the respondents submits that in terms of order dated 20.12.2024, appropriate applications have been filed in the Registry of this Court for bringing better particulars on record with respect to deceased respondents No.6 and 8. If in order, let the same be placed on record on or before the next date of hearing.
List on 02.04.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Parveen vs. Jasveer Singh
CMPMO No.501 of 2024
.
25.03.2025 Present: Mr. Anil Chauhan, Advocate, for the petitioner.
Mr. Parmod Singh Thakur and Ms. Vasundhara Kainthla, Advocates, for the respondent.
Learned counsel appearing on behalf of the respondent submits that there is a possibility of amicable settlement between the parties.
In this respect, learned counsel for the petitioner seeks time to have instructions.
Let specific instructions, as to whether mediation is possible, in the case at hand, be sought on or before the next date of hearing.
List on 02.04.2025.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Mohinder Singh vs. Milap Chand and others CMP(M) No.339 of 2024 .
25.03.2025 Present: Mr. Saurabh Ahluwalia, Advocate, for the applicant.
None for respondents No.1 to 4.
In terms of order dated 24.12.2024, appropriate publication for effecting service upon respondents No.5 and 6 had been made in the newspaper, "Amar Ujala" Himachal Pradesh edition dated 25.03.2025. However, no one has put in appearance on behalf of respondents No.5 & 6. Hence, they are proceeded against ex parte.
At the request of learned counsel appearing on behalf of the applicant, list after six weeks.
( Bipin C. Negi )
March 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Gopal Singh and another vs. Shiv Devi and others and connected matter RSA No.206 of 2010 a/w RSA No.216 of 2010 .
RSA No.206 of 201024.03.2025 Present: Mr. Sanjeev Sood, Advocate, for appellant No.1.
None for appellant No.2.
Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta and Ms. Rinki Kashmiri, Advocates, for respondents No.1 to 6.
Respondents No.10(a) to 10(c) ex parte.
Name of respondent No.17 stands deleted.
RSA No.216 of 2010Mr. Sanjeev Sood, Advocate, for appellant No.1.
None for appellant No.2.
Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta and Ms. Rinki Kashmiri, Advocates, for respondents No.1 to 6.
Learned counsel for the parties submit that there is a possibility of an amicable settlement between the parties. As prayed, list on 03.04.2025.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Jagmohan Sood vs. Vijay Sood and others CMPMO No.96 of 2023 .
24.03.2025 Present: Mr. Sumit Sood, Advocate, for the petitioner.
Mr. G.C. Gupta, Senior Advocate with Mr. Deepak Gupta, Avocate, for the respondents.
As jointly prayed, list on 01.04.2025.
March 24, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Kuldeep Singh vs. Manjeet Singh and others RSA No.51 of 2025 .
24.03.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Druv Kuthiala, Advocate, for the appellant.
RSA No.51 of 2025On taking steps within three days, issue notice to the respondents, on substantial questions of law No.2, 3 and 5 formulated at Pages-12 and 13 of the paper book, returnable within four weeks.
Records be called for.
CMP No.4886 of 2025Notice in the aforesaid terms.
In the meanwhile, status quo qua nature, possession of the suit land shall be maintained.
CMP No.4887 of 2025Allowed and the applicant is exempted from filing certified copy of the judgment dated 11.09.2017, 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 )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sushma vs. Sanjay Wadwa and others CMPMO No.413 of 2024 .
24.03.2025 Present: Mr. Jeevan Kumar, Advocate, for the petitioner.
Mr. Atul Kumar, Advocate, for the respondents.
Further time prayed for placing on record the additional documents. As prayed, list after four weeks.
March 24, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Tara Devi vs. Vikas Sharma and another RSA No.243 of 2024 .
24.03.2025 Present: Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. Sanjay Prashar, Advocate, for respondent No.1.
None for respondent No.2.
Record stands received.
Learned counsel for the parties intend to go through the same. r List for consideration after six weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
NTPC Limited vs. Nanki (deceased) through LRs. and others Civil Revision No.207 of 2024 .
24.03.2025 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta and Ms. Rinki Kashmiri, Advocates, for the petitioner.
Mr. Varun Rana, Advocate, for respondents No.1 and 2.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.3/State.
Learned vice counsel for the private respondents seeks time to file power of attorney.
As prayed, list after six weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Mast Ram vs. Sandeep Kumar and others RSA No.107 of 2024 .
24.03.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the appellant.
Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta and Ms. Rinki Kashmiri, Advocate, for the respondents.
At the request of learned counsel for the appellant, in order to enable him to prepare the case, list after six weeks.
r ( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Ram Swaroop vs. Union of India and another RSA No.78 of 2024 .
24.03.2025 Present: Mr. Rajul Chauhan, Advocate, for the appellants.
Mr. Veer Bahadur Verma, Central Government Counsel, for the respondents/ Union of India.
CMP No.5187 of 2024Replication, if any, be filed within four weeks. List thereafter.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Gangi Devi and others vs. Gokal
Civil Revision No.69 of 2024
.
24.03.2025 Present: Mr. Bhender Kumar, Advocate, for the petitioners.
Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Druv Kuthiala, Advocate, for the respondent.
At the request of learned counsel for the petitioner, in order to enable him to prepare the case, list after six weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
LAC and others vs. Tara Wati
RFA No.61 of 2024
.
24.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State.
Respondent is ex parte.
Admit.
On taking steps within three days, issue post admission notice to the respondent, returnable within four weeks.
Records be called for.
List for hearing in due course.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Praveen Kumar Sharma vs. Renu Kumar CMPMO No.42 of 2024 .
24.03.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Ajay Kochhar, Senior Advocate with Mr. Vivek Sharma and Varun Chauhan, Advocates, for the respondent.
Further time payed to comply with order dated 16.12.2024.
Let the needful be done on or before the next date of hearing.
List on 07.04.2025.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Dhani Ram (since deceased) through LRs. vs. Prithvipal Singh (since deceased) through LRs.
.
RSA No.34 of 202424.03.2025 Present: Mr. Atharv Sharma, Advocate, for the appellants, except appellant No.1(i), who is stated to have expired.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
RSA No.34 of 2024Further time payed for filing legible copies of the documents in question. Let the needful be done within four weeks. List thereafter.
CMP No.2697 of 2024To be heard along-with main appeal.
CMP Nos.2696 & 2698 of 2024 Pleadings are complete. At the request of learned counsel for the applicant/appellant, list for consideration after four weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Pushpa Devi and others vs. Amit Kumar and others RFA No.8 of 2001 a/w CO No.119 of 2021 .
24.03.2025 Present: Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta and Ms. Rinki Kashmiri, Advocate, for the appellants.
Mr. Anuj Gupta, Advocate, for respondent No.1.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Adocate, for respondent No.2.
Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Gupta, Advocate, for respondent No.3(a).
Mr. Sahil Dixit, Advocate, for respondents No.4(a) to 4(c).
Name of respondent No.3(b) stands deleted.
Arguments heard.
Judgment reserved. The written arguments be filed within one week.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Balak Ram and others vs. Bhandaru and others a/w connected matter .
RFA No.170 of 2010 a/w RFA No.473 of 2015 24.03.2025 Present: Mr. Virender Thakur, Advocate, for the appellant(s).
Mr. Shubham Thakur, Advocate, vice Mr. Nand Lal Chauhan, Advocate, for respondents No.1 to 3, 5(a) to 5(c) in RFA No.170 of 2010 and respondents No.4(a) to 4(c) in RFA No.473 of 2015.
Respondent No.4 in RFA No.170 of 2010 already proceeded against ex parte vide order dated 29.10.2010.
At the request of learned vice counsel appearing on behalf of the private respondents, list for hearing on 21.04.2025.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Narpat Ram vs. Rajeshwari Devi and others a/w connected matter .
CMPMO No.606 of 2023 a/w Cr.MMO No.1166 of 2023 24.03.2025 Present: Mr. Virender Thakur, Advocate, for the petitioner, in CMPMO No.606 of 2023 and for the respondent in Cr.MMO No.1166 of 2023.
Mr. Parikshit Sharma, Advocate, for respondents in CMPMO No.606 of 2023 and for the petitioner in Cr.MMO No.1166 of 2023.
As jointly prayed, list for consideration after two weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sunil @ Sonu and others vs. Competent Authority- cum-Collector and others a/w connected matter .
CMPMO No.468 of 2023 a/w CMPMO No.555 of 2023 24.03.2025 Present: Mr. Paras Dhaulta, Advocate, for the petitioners, in CMPMO No.468 of 2023.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
Mr. Maan Singh, Advocate, for respondents No.2(a) and 2(b), in CMPMO No.468 of 2023 and for the petitioner in CMPMO No.555 of 2023.
Mr. Lovneesh Singh Thakur, Advocate, for respondents No.3 to 8 and 10 in CMPMO No.468 of 2023 and for respondents No.2 to 7, 9 & 11 in CMPMO No.555 of 2023.
Mr. Y.P. Sood, Advocate, for respondent No.9 in CMPMO No.468 of 2023 and for respondent No.10 in CMPMO No.555 of 2023.
Mr. Mukul Sood, Advocate, for respondent No.11 in CMPMO No.468 of 2023 and for respondent No.12 in CMPMO No.555 of 2023.
Mr. Bhupinder Singh Kanwar, Advocate, for respondent No.12 in CMPMO No.468 of 2023 and for respondent No.13 in CMPMO No.555 of 2023.
Mr. Sumit Sood, Advocate, for respondent No.13 in CMPMO No.468 of 2023 and for respondent No.14 in CMPMO No.555 of 2023.
Mr. H.S. Rangra, Advocate, for respondents No.14(a) to 14(c) in CMPMO No.468 of 2023 and for respondents No.15(a) to 15(c) in CMPMO No.555 of 2023.
Learned counsel appearing on behalf of the petitioners in CMPMO No.468 of 2023 seeks an adjournment. Prayer not opposed. As prayed, list for consideration after four weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Anil Kumar and another vs. Nain Singh RSA No.211 of 2023 .
24.03.2025 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Mr. Druv Kuthiala, Advocate, for the appellants.
Mr. G.R. Palsra, Advocate, for the respondent.
RSA No.211 of 2023Admitted on the substantial questions of law No.2, 4 and 5 formulated at Page-13 and 14 of the paper book.
List for hearing in due course.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Abdul Majeed vs. The Eicher Tractors Ltd. and another RSA No.77 of 2023 .
24.03.2025 Present: Mr. Diwakar Dev Sharma, Advocate, for the appellant.
Mr. Atharv Sharma, Advocate, for respondent No.1.
Mr. Rajesh Mandhotra, Advocate, for resplendent No.2.
Power of attorney stands filed on behalf of respondent No.1 by Mr. Atharv Sharma, Advocate.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after six weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Amit Handa vs. The Jullundur Krishna Dal Sewa Samiti RSA No.272 of 2022 .
24.03.2025 Present: Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Divya Raj Singh, Advocate, for the respondent.
Further time payed by the parties to inspect the record. As jointly prayed, list after four weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Nirmala Tanwar and others vs. Jiwan Malik and another CMPMO No.108 of 2022 .
24.03.2025 Present: Mr. Somesh Sharma, Advocate, vice Mr. Naresh Sharma, Advocate, for the petitioners.
Mr. Vipin Pandit, Advocate, for the respondents.
Learned vice counsel appearing on behalf of the petitioners submits that learned Senior Counsel, who is to argue the case is not available today on account of ill health. He seeks an adjournment. Prayer not opposed.
As prayed, list on 21.04.2025.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Dinesh Kumar vs. Milkhi Ram and another RSA Nos.113 of and 114 of 2021 .
24.03.2025 Present: Mr. Ankit Dhiman, Advocate, vice Mr. Tarun K. Sharma, Advocate, for the appellant(s).
Mr. Rajinder Singh Thakur, Advocate, for the respondent(s), in both the appeals.
Learned vice counsel appearing on behalf of the appellant submits that the original counsel is unavailable today on account of personal difficulty.
r He seeks an adjournment. Prayer not opposed.
As prayed, list after four weeks.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Purshotam Chand and others vs. Jagat Ram and Ors.
RSA No.7 of 2020.
24.03.2025 Present: Mr. Vishwas Kaushal, Advocate, vice Mr. Vivek Negi, Advocate, for the appellants.
Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for respondents No.1, 3(b), 4(a), 4(c), 4(d), 5, 10(a) to 10(d) and 11(a).
Mr. Neel Kamal Sharma, Advocate, for respondent No.2(a).
CMP No.4535 of 2025Reply, as prayed, be filed within four weeks. List thereafter.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Nasib Kumar vs. Dev Dutt Sharma
CMPMO No.377 of 2019
.
24.03.2025 Present: Mr. Anirudh Sharma, Advocate, for the petitioner.
Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the proposed LRs. No.1(a) to 1(e) of sole respondent, who is stated to have expired.
CMP(M) No.1036 of 2024Pleadings in the case at hand are complete. For an effectual and complete adjudication of the matter, delay for bringing on record the legal representatives of deceased sole respondent, is condoned. Abatement, if any, is set aside. The application stands disposed of.
CMP(M) No.1035 of 2024From perusal of the present application, it is evident that the sole respondent-Dev Dutt has expired. No reply is intended to be filed on behalf of the non-applicant. The non-applicant has no objection, if in case, the application is allowed and the legal heirs of deceased sole respondent -Dev Dutt, are brought on record as is being sought in the present application.
Heard counsel for the parties. Sole respondent -Dev Dutt is stated to have expired on 23.06.2023. The same is evident from the Death Certificate appended along with the present application as Annexure A-1. The details of the legal heirs of deceased Respondent -Dev Dutt are given in Paragraph-1 of the application, based on Pariwar Register, copy whereof has been appended along-with present application. However, in response to the present application, learned counsel for the legal heirs of deceased respondent submits that there is one more legal representative of ::: Downloaded on - 23/07/2025 21:27:39 :::CIS deceased respondent, i.e., Smt. Sangeeta, daughter of deceased .
respondent. In view thereof, it is evident that the right to sue inheres/survives with the legal heirs of deceased respondent -Dev Dutt, details whereof, have been given in Paragraph-1 of the present application and Smt. Sangeeta, details whereof, have been given in preliminary submission No.3 of the reply filed to the present application, therefore, they are ordered to be brought on record. The application stands disposed of. Amended memo of parties be filed within four weeks.
CMPMO No.377 of 2019List on 05.05.2025. In the meanwhile, power of attorney on behalf of newly added respondents No.1(a) to (e) be filed.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Asa Nand & sons vs. Arvind Kumar Sood a/w connected matters Civil Revision No.52 of 2018 a/w .
Civil Revision Nos.63, 120 and 137 of 2018 24.03.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Aman Thakur, Advocate, for the petitioners, in CR Nos.52 and 63 of 2018 and for the respondents in CR Nos.120 sad 137 of 2018.
Mr. Vipin Pandit, Advocate, for the respondent in CR Nos.52 and 63 of 2018 and for the petitioner in CR Nos.120 and 137 of 2018.
At the request of learned counsel for the parties, list on 30.04.2025.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:39 :::CIS
Sanjeev Kumar Sharma and another vs. Suman Sharma and others Civil Revision No.10 of 2020 .
24.03.2025 Present: Mr. G.C. Gupta, Senior Advocate with Mr. Deepak Gupta, Advocate, for the petitioners.
Mr. Sumit Sood, Advocate, for respondents No.1 to 3.
Learned counsel for the petitioners submits that he has moved an application for bringing on record the subsequent developments with respect to the suit property.
r However, the same is not on record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 27.03.2025.
( Bipin C. Negi )
March 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
General Manager, Northern Railway vs. Balbir Singh (deceased) through LRs. And another a/w connected matters.
.
RFA No.61 of 2021 a/w RFA Nos.60 & 62 of 2022 RFA No.61 of 2021 a/w RFA No.60 of 2022 22.03.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant, in both the appeals.
Mr. Atharv Sharma, Advocate, for respondents No.1(a) to 1(d), in both the appeals.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State, in both the appeals.
RFA No.62 of 2022Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. R.K. Sharma, Senior Advocate with Ms. Anita Devi, Advocate, for respondents No.1(a) to 1(c) though proceeded against ex parte vide order dated 03.08.2022.
CMP No.4991 of 2024 in RFA No.61 of 2021 Heard counsel for the parties, perused the pleadings.
From perusal of the award dated 05.03.2018, which is a subject matter of challenge, in the case at hand reflects that 28 Reference Petitions under Section 18 of the Land Acquisition Act, were disposed of vide a common judgment. Out of 28 Reference Petitions, two petitions at Sr. Nos.1 and 2 bore the following numbers:-
"(a) LAC Petition RBT No.78/16/2013 and
(b) LAC Petition RBT No.52/16/2013"
Insofar as (a) LAC Petition RBT No.78/16/2013 is concerned, there was only one petitioner in the said petition, namely Balbir Singh, whereas in the second petition, i.e., LAC Petition RBT No.52/16/2013, there were two petitioners, namely ::: Downloaded on - 23/07/2025 21:27:40 :::CIS Balbir Singh and Yudhbir Singh. Admittedly, in the case at hand, .
inadvertently the name of Yudhbir Singh has not been depicted in the cause title, i.e., name of Yudhbir Singh seems to have been missed out.
The appeal arising out of the aforesaid Reference Petition is pending adjudication before this Court. In view thereof, let the records pertaining to LAC Petition RBT No.52/16/2013 be sent back to the Reference Court for carrying out necessary rectification(s) in the cause title.
Post carrying out necessary rectification(s) in the cause title, the records be sent back to this Court.
Let the needful be done forthwith.
CMP No.2967 of 2024 in RFA No.60 of 2022 Heard counsel for the parties, perused the pleadings.
From perusal of the award dated 05.03.2018, which is a subject matter of challenge, in the case at hand reflects that 28 Reference Petitions under Section 18 of the Land Acquisition Act, were disposed of vide a common judgment. Out of 28 Reference Petitions, two petitions at Sr. Nos.1 and 2 bore the following numbers:-
"(a) LAC Petition RBT No.78/16/2013 and
(b) LAC Petition RBT No.52/16/2013"
Insofar as (a) LAC Petition RBT No.78/16/2013 is concerned, there was only one petitioner in the said petition, namely Balbir Singh, whereas in the second petition, i.e., LAC Petition RBT No.52/16/2013, there were two petitioners, namely Balbir Singh and Yudhbir Singh. Admittedly, in the case at hand, ::: Downloaded on - 23/07/2025 21:27:40 :::CIS inadvertently the name of Yudhbir Singh has not been depicted in .
the cause title, i.e., name of Yudhbir Singh seems to have been missed out.
The appeal arising out of the aforesaid Reference Petition is pending adjudication before this Court. In view thereof, let the records pertaining to LAC Petition RBT No.52/16/2013 be sent back to the Reference Court for carrying out necessary rectification(s) in the cause title.
Post carrying out necessary rectification(s) in the cause title, the records be sent back to this Court.
Let the needful be done forthwith.
CMP No.2968 of 2025 in RFA No.60 of 2022 For the reasons stated in the application, the same is allowed. The applicant is exempted from filing the translated copies of the documents in question.
The application stands disposed of.
RFA No.62 of 2022Amended memo of parties be filed on or before the next date of hearing. List after twelve weeks.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Jai Ram and another vs. Parwati Devi RSA No.15 of 2022 .
22.03.2025 Present: Mr. Vivek Negi, Advocate, for the appellants/ applicants.
Mr. Surender Verma, Advocate, for the respondent/ non-
applicant.
RSA No.15 of 2022Certified copy of the trial Court judgment be filed within CMP No.1006 of 2022 r to four weeks. List thereafter.
The present application is dismissed being misconceived as the same has been filed under two provisions, i.e., Order 41 Rule 5 read with Order 39 Rules 1 & 2 and Section 151 of the Civil Procedure Code.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Rajindra Kumari and others vs. Raja Virbhadra Singh (deceased) through LRs. and another Civil Suit No.134 of 2021 .
22.03.2025 Present: Mr. Sumit Raj Sharma, Advocate, for plaintiffs No.2 and 3.
Plaintiffs No.1 and 4 are stated to have expired.
Mr. G.D. Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for defendant No.1(a).
Mr. Bharat Thakur, Advocate, vice Mr. Tejasvi Dogra, Advocate, for defendants No.1(b), 1(d), 1(e).
Ms. Anu Tuli, Advocate, for defendant No.1(c).
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for defendant No.2.
OMP No.956 of 2022Pleadings be completed on or before the next date of hearing.
At the joint request of learned counsel for the parties, list for consideration on 24.04.2025. It is made clear that no further opportunity shall be granted to the non-applicants to file reply.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Utter Pradesh Medical Supplies Corporation Limited vs. M/s Grampus Laboratories Arbitration Case No.220 of 2022 .
22.03.2025 Present: Mr. Ashok Kumar Sood, Senior Advocate with Mr. Khem Raj Thakur, Advocate, for the petitioner.
Mr. Ravinder Singh Chandel, Advocate, for the respondent.
In terms of Sections 6 and 10 of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
HPPCL and another vs. Devinder Singh and others a/w connected matters RFA Nos.405 & 406 of 2014 and .
RFA No.65 of 201522.03.2025 Present: Mr. Vivek Negi, Advocate, for the non-applicants/ appellants.
Mr. G.D. Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the respondents/claimants.
Learned Senior counsel for the respondents/claimants seeks time to go through the report of the Registrar (Judicial) dated 10.12.2024 and if need be to file objections to the same.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Ashok Kumar vs. Gurcharan Kaur @ Gurbachan Kaur and others RSA No.433 of 2014 .
22.03.2025 Present: Mr. Abhishek, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the appellant.
Mr. Harish Kumar, Advocate, vice Mr. Jagat Pal, Advocate, for respondents No.1 and 2.
Respondent No.3 ex parte.
None for respondent No.4.
At the request of learned counsel for the parties, list after four weeks.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
General Manager, Northern Railway vs. Rattan Chand and others a/w connected matter RFA No.266 of 2014 a/w .
RFA No.322 of 201522.03.2025 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant(s), in both the appeals.
Respondent No.1 is stated to have expired.
Mr. Atharv Sharma, Advocate, for respondents No.2 and 3 in RFA No.266 of 2014 and for respondents No.2, 4 and 5 in RFA No.322 of 2015.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State, in both the appeals.
CMP(M) No.289 of 2024 in RFA No.266/2014 For an effectual and complete adjudication of the matter, delay for bringing on record the legal representatives of deceased respondent No.1, is condoned. Abatement, if any, is set aside. The application stands disposed of.
CMP(M) No.288 of 2024 in RFA No.266/2014 From perusal of the present applications, it is evident that respondent No.1-Rattan Chand has expired.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.1- Rattan Chand, are brought on record as is being sought in the application (CMP(M) No.288 of 2024).
Heard counsel for the parties. Respondent No.1- Rattan Chand is stated to have expired on 15.07.2018. The same is evident from the Death Certificate appended along with the present application as Annexure A-1. Respondent No.1- Rattan Chand is survived by his legal heirs, details whereof, have been given in ::: Downloaded on - 23/07/2025 21:27:40 :::CIS Paragraph-1 of the application (CMP(M) No.288 of 2024). From .
perusal of the legal heir certificate, it is evident that deceased respondent No.1- Rattan Chand is survived by two legal heirs, namely Varinder Kumar Sharma and Rajinder Kumar. Both the said legal heirs are already on record as respondents No.2 and 3. In view thereof, present applications are disposed of. The name of deceased respondent No.1- Rattan Chand is ordered to be deleted from the array of the parties, as his legal heirs are already on record as respondents No.2 and 3. Amended memo of parties be filed within four weeks. The applications stand disposed of.
RFA No.322 of 2015Learned counsel appearing on behalf of the appellants submits that objections in the application filed for bringing on record the legal heirs of deceased respondent No.1-Sukhdev Raj shall be removed during the course of the week. List thereafter.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Gian Chand vs. Onkar Singh a/w connected matter RSA No.554 of 2012 and RSA No.555 of 2012 .
22.03.2025 Present: None for the appellant(s).
Mr. Abhishek, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the respondent(s).
RSA No.554 of 2012 & RSA No.555 of 2012 From perusal of order-sheet dated 29.08.2024, it is evident that the sole appellant, in the case at hand, has expired. Till date, no steps for bringing on record the legal heirs of deceased sole appellant have been taken.
The appeal, in the case at hand, has abated as the legal heirs of deceased appellant have not been brought on record within the prescribed period of limitation. Ordered accordingly.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Krishan Chand and others vs. Roop Lal (deceased) through LRs.
RSA No.537 of 2011.
22.03.2025 Present: Mr. Vivek Sharma, Advocate, for the appellants.
Mr. Neel Kamal Sharma, Advocate, for the respondents.
Fresh Power of attorney on behalf of appellant No.3, if not already filed, be filed on or before the next date of hearing.
List after four weeks.
r ( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
State of H.P. and others vs. Ganga Ram (deceased) through LRs.
RFA No.341 of 2009.
22.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Ms. Veena Sharma, Advocate, for respondents No.1(a) to 1(c), 2(a) and 3/applicants.
Mr. Anirudh Sharma, Advocate, for respondents No.1(d) and 2(b).
CMP No.26210 of 2024Heard learned counsel for the parties, perused the pleadings.
For the reasons stated in the application, the same is allowed. 20% of the amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their share(s), detailed in Paragraph-12 of the application. The amount be remitted to the bank accounts, details whereof, have been given in the same paragraph of the application, subject to proper verifications. The application stands disposed of.
It is made clear that the aforesaid release of amount shall be subject to final outcome of the appeal and in case excess amount is received by the applicants, they shall be liable to refund the amount along-with interest.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Hoshiar Singh vs. Harvinder Singh and others RSA No.88 of 2023 .
22.03.2025 Present: Mr. Malay Kaushal, Advocate, for the petitioner.
Mr. Gurdev Negi, Advocate, for the respondents.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after four weeks. Interim order to continue.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Ajit Singh vs. Harvinder Singh
Civil Revision No.77 of 2023
.
22.03.2025 Present: Mr. Malay Kaushal, Advocate, vice Mr. Pawanish K. Shukla, Advocate, for the petitioner.
Ms. Heena Chauhan, Advocate, for the respondent.
CMP No.14812 of 2024Learned vice counsel for the petitioner submits that the r to original counsel, who is to argue the case is not available today on account of ill health of his minor daughter.
adjournment. Prayer not opposed.
He seeks an As prayed, list on 07.04.2025.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Sushil Kumar vs. Karan Singh @ Karam Singh & Ors.
CMPMO No.666 of 2022.
22.03.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. Rakesh Thakur, Advocate, for respondent No.1.
Respondents No.2(a) and 2(b) are ex parte.
At the request of learned counsel appearing on behalf of the petitioner, list on 21.04.2025.
r ( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Jagmohan vs. Saraswati Vihar Welfare Association and others CMPMO No.235 of 2022 .
22.03.2025 Present: Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for respondents No.1 to 4.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.5/State.
Learned counsel appearing on behalf of the petitioner submits that learned Senior Counsel is not available today. He seeks an adjournment. Prayer not opposed.
As prayed, list on 23.04.2025.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Sanjay Kumar vs. Kavita Kashyap and another Civil Revision No.11 of 2020 .
22.03.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vishvas Kaushal, Advocate, for the petitioner.
Mr. Karan Singh Kanwar, Advocate, for the respondents.
As jointly prayed, list after four weeks.
March 22, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Raghubir Singh vs. Vijay Kumar and others Civil Revision No.169 of 2017 .
22.03.2025 Present: Mr. Basant Pal Thakur, Advocate, for the petitioner.
Mr. Rahul Gathania, Advocate, vice Mr. Sanjeev Sood, Advocate, for respondents No.1 & 2.
Learned counsel for the parties submit that there is no possibility of amicable settlement between the parties.
Respondent No.4 is stated to have expired.
consequential steps for bringing on record the legal heirs of deceased respondent No.4 be taken within four weeks.
Let List thereafter.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Arvind Kumar vs. Amitesh Shah and others Civil Revision No.103 of 2024 .
22.03.2025 Present: Mr. Avinash Jaryal, Advocate, for the petitioner.
Learned counsel appearing on behalf of the petitioner submits that an appropriate application for placing on record the summons by virtue of which he was served for the first time before the trial Court, has been filed. There are some objections in the said application and the same is lying under objection.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 02.04.2025.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Dharmender Singh vs. Devi Singh and others Civil Revision No.126 of 2022 .
22.03.2025 Present: Ms. Anchal Singh, Advocate, vice Mr. Vinod Chauhan, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Advocate, for respondent No.1.
Mr. Kulwant Singh Chauhan, Advocate, for respondent No.4 to 8.
Respondents No.2 & 3 proceeded against ex parte vide order dated 10.10.2022.
Learned vice counsel appearing on behalf of the petitioner submits that arguing counsel is unavailable today on account of ill health. She seeks an adjournment. Prayer not opposed.
As prayed, list on 28.03.2025.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Vinod Kumar vs. Som Parkash
Civil Revision No.61 of 2019
.
22.03.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Mr. Desh Raj Thakur, Advocate, for the respondent.
As jointly prayed, list on 24.04.2025.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Nand Lal and another vs. Roop Lal and others a/w connected matters RSA Nos.149 to 151 of 2022 .
22.03.2025 Present: Mr. Jagat Pal, Advocate, vice Mr. H.S. Rangra, Advocate, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the respondents No.1(a) to 1(c).
Parties are present.
Learned counsel for the parties submit that there is a possibility of an amicable settlement between the parties and the matter be referred to the mediation.
On the request of learned counsel for the parties, the matter is sent for mediation. With the consent of the learned counsel for the parties, Mr. N.K. Sood, learned Senior Advocate, is appointed as Mediator in this matter.
Learned counsel for the parties submit that subject to availability of learned Mediator, they would be appearing before the Mediator along-with their respective parties today itself in the Main Mediation Centre, H.P. High Court. The official Coordinator, High Court Main Mediation Centre shall render all assistance to learned Mediator.
Registry is directed to make available the complete record to the learned Mediator.
Learned Mediator is requested to submit his report on or before the next date of hearing. Put up with the report of learned Mediator on 26.05.2025.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Tarsem Singh and others vs. Ramesh Chand and others RSA No.706 of 2008 a/w .
Cross Objection No.67 of 200922.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants/non-
cross objector.
Mr. Abhishek, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondents No. 1, 2, 4(a) to 4(c), 5 to 8/cross-objectors.
None for respondents No. 3(a) and 3(b), 9 to 13 and 15 to 21. Respondent No. 14 is stated to have expired.
Names of respondents No. 22, 25 to 27 stand deleted.
Further time prayed for bringing on record the legal heirs of deceased respondent No.14. Let the needful be done within four weeks.
List after four weeks. In the meanwhile, newly added respondents No.3(a) and 3(b) may also file their power of attorney. Amended memo of parties be also filed in the meanwhile.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Muni Lal vs. State of HP and others RSA No.299 of 2008 .
22.03.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
CMP No.10445 of 2024Heard learned counsel for the parties, perused the contents of the application and the reply.
In the case at hand, the matter had been referred to mediation, however, the mediation had failed. Based on the concessions made at the mediation, present application has been filed by the applicant/appellant/plaintiff.
It is well settled that when a matter is pending adjudication before a Court and the parties during the pendency of the proceedings try to settle the dispute outside the Court, then any concession so made during such an attempted compromise, which ultimately did not fructify cannot be used by either of the parties.
In view thereof, present application stands disposed of.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Aslam Khan vs. State of Himachal Pradesh Cr.MP(M) No.625 of 2025 .
22.03.2025 Present: Mr. Nand Lal Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
Learned counsel for the petitioner submits that other bail matters arising out of the same FIR have been listed for 26.03.2025.
List on 26.03.2025. Status report be filed on or before the next date of hearing.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Hiro Devi vs. Laxmi Devi and others CMP(M) No.33 of 2025 .
22.03.2025 Present: Mr. Vishal Singh Thakur, Advocate, for the applicant/ appellant.
None for the non-applicants.
CMP(M) No.33 of 2025For the sufficient cause shown in the application, the same is allowed. Delay of 32 days in filing the present appeal is condoned. The application stands disposed of.
RSA No.______/2025 Be registered.
List for admission after one week.
CMP No.______/2025 Be registered.
List along-with main appeal.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Rabinder Kumar vs. M/s Gupta Fruit Company and others CMPMO No.526 of 2015 .
22.03.2025 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner.
Mr. Mukul Sood, Advocate, for respondent No.1.
Ms. Kiran Lata Sharma, Advocate, for respondent No.18.
None for respondents No.2 to 17.
r to As jointly prayed, list on 07.04.2025.
( Bipin C. Negi )
March 22, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Pushpa Devi and others vs. Amit Kumar and others RFA No.8 of 2001 a/w CO No.119 of 2021 .
21.03.2025 Present: Mr. Bhupinder Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellants.
Mr. Anuj Gupta, Advocate, for respondent No.1.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Adocate, for respondent No.2.
Mr. Vinod Gupta, Advocate, for respondent No.3(a).
Mr. Sahil Dixit, Advocate, for respondents No.4(a) to 4(c).
Name of respondent No.3(b) stands deleted.
Heard in part.
List for continuation on 22.03.2025.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Pushpa Devi and others vs. Amit Kumar and others RFA No.8 of 2001 a/w CO No.119 of 2021 .
21.03.2025 Present: Mr. Bhupinder Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellants.
Mr. Anuj Gupta, Advocate, for respondent No.1.
Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Adocate, for respondent No.2.
Mr. Vinod Gupta, Advocate, for respondent No.3(a).
Mr. Sahil Dixit, Advocate, for respondents No.4(a) to 4(c).
Name of respondent No.3(b) stands deleted.
Heard in part.
List for continuation on 22.03.2025.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Durga Ram and others vs. The Principal Secretary (Power) and others .
CMP No.4334 of 2025 in RFA No.1 of 2023 21.03.2025 Present: Ms. Shashi Kiran, Advocate, for the appellants/non-
applicants.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1 & 3/State.
Mr. Hamender Singh Chandel, Advocate, for respondents No.2 & 4.
Mr. K.S. Dhaulta, Advocate, for the proforma responents/ applicants.
CMP No.4334 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased proforma respondent No.8(a)-Prem Dutt are brought on record as is being sought in the present application.
Heard counsel for the parties. Proforma respondent No.8(a)-
Prem Dutt is stated to have expired on 02.04.2023 The same is evident from the Death Certificate appended along with the present application as Annexure A-1. Deceased proforma respondent No.8(a)-Prem Dutt is survived by his legal heirs, details whereof, have been given in Paragraph-2 of the application. The same is in consonance with the details given in Legal Heirs Certificate appended along with the present application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased proforma respondent No.8(a)-Prem Dutt therefore, they are ordered to be brought on record.
The application stands disposed of.
::: Downloaded on - 23/07/2025 21:27:40 :::CIS CMP No.4336 of 2025No reply is intended to be filed on behalf of the non-
.
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased proforma respondent No.10-Ram Devi are brought on record as is being sought in the present application.
Heard counsel for the parties. Proforma respondent No.10- Ram Devi is stated to have expired on 03.02.2024 The same is evident from the Death Certificate appended along with the present application as Annexure A-2. Deceased proforma respondent No.10-Ram Devi is survived by her legal heirs, details whereof, have been given in Paragraph-2 of the application. The same is in consonance with the details given in Legal Heirs Certificate appended along with the present application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased proforma respondent No.10-Ram Devi therefore, they are ordered to be brought on record.
The application stands disposed of.
CMP No.4337 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased proforma respondent No.14(a)-Suresh Kumar are brought on record as is being sought in the present application.
Heard counsel for the parties. Proforma respondent No.14(a)-Suresh Kumar is stated to have expired on 12.03.2023.
The same is evident from the Death Certificate appended along with the present application. Deceased proforma respondent No.14(a)-
Suresh Kumar is survived by his legal heirs, details whereof, have ::: Downloaded on - 23/07/2025 21:27:40 :::CIS been given in Paragraph-2 of the application. The same is in .
consonance with the details given in Legal Heirs Certificate appended along with the present application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased proforma respondent No.8(a)-Prem Dutt therefore, they are ordered to be brought on record.
The application stands disposed of.
CMP No.4338 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased proforma respondent No.17-Satya Devi are brought on record as is being sought in the present application.
Heard counsel for the parties. Proforma respondent No.17- Satya Devi is stated to have expired on 14.03.2020. The same is evident from the Death Certificate appended along with the present application. Deceased proforma respondent No.17-Satya Devi is survived by her legal heirs, details whereof, have been given in Paragraph-2 of the application. The same is in consonance with the details given in Legal Heirs Certificate appended along with the present application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased proforma respondent No.17-Satya Devi, therefore, they are ordered to be brought on record.
The application stands disposed of.
CMP No.4339 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the ::: Downloaded on - 23/07/2025 21:27:40 :::CIS application is allowed and the legal heirs of deceased proforma .
respondent No.19-Revti Devi are brought on record as is being sought in the present application.
Heard counsel for the parties. Proforma respondent No.17- Satya Devi is stated to have expired on 11.11.2017. The same is evident from the Death Certificate appended along with the present application as Annexure A-5. Deceased proforma respondent No.19-Revti Devi is survived by her legal heirs, details whereof, have been given in Paragraph-2 of the application. The same is in consonance with the details given in Legal Heirs Certificate appended along with the present application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased proforma respondent No.19-Revti Devi, therefore, they are ordered to be brought on record.
The application stands disposed of.
CMP No.4340 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased proforma respondent No.20-Ram Devi are brought on record as is being sought in the present application.
Heard counsel for the parties. Proforma respondent No.20- Ram Devi is stated to have expired on 03.02.2024. The same is evident from the Death Certificate appended along with the present application as Annexure A-6. Deceased proforma respondent No.20-Ram Devi is survived by her legal heir, details whereof, have been given in Paragraph-2 of the application. The same is in ::: Downloaded on - 23/07/2025 21:27:40 :::CIS consonance with the details given in Legal Heirs Certificate .
appended along with the present application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased proforma respondent No.20-Ram Devi, therefore, they are ordered to be brought on record.
The application stands disposed of.
CMP No.4341 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased proforma respondent No.38-Prem Devi are brought on record as is being sought in the present application.
Heard counsel for the parties. Proforma respondent No.38- Prem Devi is stated to have expired on 31.03.2019. The same is evident from the Death Certificate appended along with the present application as Annexure A-7. Deceased proforma respondent No.38-Prem Devi is survived by her legal heirs, details whereof, have been given in Paragraph-2 of the application. The same is in consonance with the details given in Legal Heirs Certificate appended along with the present application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased proforma respondent No.38-Prem Devi, therefore, they are ordered to be brought on record.
The application stands disposed of.
Amended memo of parties placed at Page-707 of the paper book is taken on record.
::: Downloaded on - 23/07/2025 21:27:40 :::CIS CMP No.4342 of 2025No reply is intended to be filed on behalf of the non-
.
applicants. The non-applicants have no objection if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants.
The appeal, in the case at hand, was decided on 02.01.2023.
It is submitted by learned counsel appearing on behalf of the applicants that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
Other than the aforesaid, for the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in terms of their share(s), detailed in Annexure A-9 (colly.) appended with the application. The amount be remitted to the bank accounts, details whereof, have been given in Annexure A-8 (colly.) appended with the present application, subject to proper verification. The application stands disposed of.
CMP No.4343 of 2025For the reasons stated in the application, the same is allowed. The applicants are exempted from filing English translated copies of the documents in question. The application stands disposed of.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Naveen Awasthi vs. Surender Singh CMPMO No.115 of 2015 .
21.03.2025 Present: Mr. Tek Chand, Advocate, vice Mr. H.C. Sharma, Adocate, for the petitioner.
Mr. Vishal Panwar, Advocate, for the respondent.
Heard in part.
Learned counsel of the respondent has drawn the attention of this Court to the decision of the Hon'ble Apex Court in Kanaklata Das and others vs. Naba Kumar Das and others, 2018(2) SCC 352, specifically paragraph-11 and its sub paras.
Learned counsel for the petitioner seeks time to go through the same.
List on 24.03.2025.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Mohsin Ahmad vs. State of Himachal Pradesh Cr.MP(M) No.618 of 2025 .
21.03.2025 Present: Ms. Divya Rajta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
As prayed by learned counsel appearing on behalf of the petitioner, list on 30.04.2025.
March 21, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
South East Asian Study Foundation Trust and another vs. Vocational Education Foundation Trust and others .
Arbitration Case No.88 of 2025 21.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioners.
In terms of Sections 6 and 10 of the Commercial Courts Act, 2015, the matter is to be listed before the Commercial Division Bench.
Other than the aforesaid, keeping in view the urgency in the matter, let the same be placed before the Hon'ble Chief Justice today for passing appropriate orders qua its listing before the appropriate Bench.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The Principal Secretary and others vs. Sant Ram and others CMP(M) No.315 of 2025 .
21.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants-appellants/State.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
March 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The State of HP PWD and another vs. M/s Tenzin Constructions Co. Pvt. Ltd.
Arbitration Case No.80 of 2025 .
21.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the applicants/State.
In terms of Sections 6 and 10 of the Commercial Courts Act, 2015, list the matter before the Commercial Division Bench.
March 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Narpat Singh vs. Bhaskar Dutt and others RSA No.13 of 2025 .
21.03.2025 Present: Mr. Vipin Bhatia, Advocate, vice Mr. Servedaman Rathore, Advocate, for the appellant.
Mr. Mehar Chand, Advocate, for respondents No.1 and 2.
Respondents No.3 stands served. However, there is no appearance on her behalf. Hence, she is proceeded against ex parte.
have expired. Let As per report of the Registry, respondent No.4 is stated to consequential steps for bringing on record the legal heirs of deceased respondent No.4 be taken by the appellant within four weeks.
List after four weeks.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The CEO-cum-Secretary vs. Gurbakash (deceased) through LRs. and others RFA No.89 of 2021 .
21.03.2025 Present: Ms Tamanna Chauhan, Advocate, vice Mr. R.L. Sharma, Advocate, for the appellant.
Mr. Rajesh Kumar Parmar, Advocate, for respondents No.1(a), 2 to 5.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.6 to 8.
CMP No.6322 of 2024r to As jointly prayed, list for consideration after four weeks.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Kundan Singh vs. Panch Ram and another CMPMO No.123 of 2024 .
21.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for the petitioner.
Respondent No.1 is stated to have expired.
Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondent No.2.
CMP No.10008 of 2024The present application has been filed for deletion of name of respondent No.1-Panch Ram, as according to the applicant, one of the legal heirs of said Panch Ram, i.e., Amar Singh, is already on record.
However, from perusal of the reply filed by the non-
applicant, it is evident that other than Amar Singh, there are other legal heirs of deceased respondent No.1-Panch Ram, insofar as the suit land is concerned. By virtue of an alleged Will, there are other legal heirs of deceased respondent No.1-Panch Ram, detailed in Paragraph-3 of the reply (Page -161 of the paper book).
In the aforesaid facts and attending circumstances, on taking steps during the course of the day, let Dasti notice be issued to the proposed legal heirs detailed in Paragraph-3 of the reply (Page -161 of the paper book), i.e., LRs. No.1(a) to 1(e), returnable for 04.04.2025. Dasti notice be handed over to learned counsel for the applicant latest by 24.03.2025.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Yugal Kishore vs. Jiwan Lal
CMP(M) No.2133 of 2024
.
21.03.2025 Present: Mr. Pranjal Munjal, Advocate, vice Mr. Ajeet Pal Singh
Jaswal, Advocate, for the applicant-appellant.
Mr. Parav Sharma, Advocate, for the respondent.
Reply is stated to have been filed on behalf of the non-
applicant. Learned counsel for the applicant submits that he has record.
r to received the copy of the same. However, the same is not on Registry to trace the reply and place it on record well before the next date of hearing, post removal of objection(s), if any.
Rejoinder, if any, be filed on or before the next date of hearing. List after three weeks.
Henceforth, name of Mr. Parav Sharma, learned Advocate be reflected in the cause list as counsel for the respondent.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Nain Parkash vs. Guddi Devi
CMPMO No.642 of 2024
.
21.03.2025 Present: Mr. Ashish Verma, Advocate, vice Mr. B.S. Attri, Advocate, for the petitioner.
Mr, Manoj, Advocate, vice Ms. Madhurika Sekhon, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the petitioner submits that the arguing counsel is unavailable today on account of bereavement in his family. He seeks an adjournment. Prayer not opposed.
As prayed, list the matter after four weeks.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Vikas Kumar Mahajan vs. Dev Raj and others CMPMO No.459 of 2024 .
21.03.2025 Present: Mr. Naresh K. Sharma, Advocate, for the petitioner.
Mr. Mohit Sharma, Advocate, vice Mr. Vishal Bindra, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.2/State.
CMP No.12831 of 2025Since the arrears of wages stand deposited, therefore, interim order dated 01.08.2024 is made absolute. The application stands disposed of.
CMPMO No.459 of 2024As jointly prayed, list for consideration on 04.04.2025.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Land Acquisition Collector vs. Sushma Kumari and others CMP(M) No.370 of 2024 .
21.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
Mr. Karanveer Singh, Advocate, for respondents No.1 to 3 and 5.
CMP(M) No.334 of 2025No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased respondent No.4- Jagdamba Prasad, are brought on record as is being sought in the present application.
Heard counsel for the parties. Respondent No.4- Jagdamba Prasad is stated to have expired on 16.04.2014. The same is evident from the Death Certificate appended along with the present application as Annexure R-1. Respondent No.4- Jagdamba Prasad is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the application. The same is in consonance with the details of the legal heirs provided by the concerned Revenue Officials vide Annexure R-II appended along with the present application.
Since the legal heirs of deceased respondent No.4- Jagdamba Prasad are already on record as respondents No.1 to 3, therefore, present application is allowed. Name of respondent No.4- Jagdamba Prasad is ordered to be deleted, subject to just all exceptions. Amended memo of parties be filed within four weeks.
The application stands disposed of.
( Bipin C. Negi )
March 21, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Gian Chand and others vs. Sita Ram and others RSA No.284 of 2024 .
21.03.2025 Present: Mr. Naresh Verma, Advocate, for the appellants.
Mr. Ajay Chandel, Advocate, for respondent No.1.
At the joint request of learned counsel for the parties, list after ten days.
March 21, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Rekha Karol and others vs. Lachhmi Devi and others RSA No.272 of 2012 .
20.03.2025 Present: Ms. Meera Devi vice Mr. Deepak Gupta, Advocate, for the appellants.
Mr. Bhupinder Gupta, Senior Advocate with Mr. Janesh Gupta, Advocate, for respondent No.1.
Names of respondents No.2, 11 and 12 stand deleted.
Mr. N.K. Thakur, Senior Advocate with Mr. Divya Raj Singh, Advocate, for respondent No.10.
None for remaining respondents.
At the joint request of learned counsel for the parties, list on 06.05.2025.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Munshi Ram and others vs. Hukmi and another RSA No.202 of 2007 .
20.03.2025 Present: Mr. Y.P. Sood, Advocate, for the appellants, except appellants No.17(b), who is stated to have expired.
Mr. Subhash Chander, Advocate, vice Mr. Dushyant Dadwal, Advocate, for the respondents.
CMP(M) No.1316 of 2024No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the application is allowed and the legal heirs of deceased appellant No.17(b) are brought on record as is being sought in the present application.
Appellant No.17(b) is stated to have expired on 16.05.2024. The same is evident from the Death Certificate appended along with the present application as Annexure A-1.
Appellant No.17(b) is survived by his legal heirs, details whereof, have been given in Paragraph-3 of the application.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased appellant No.17(b), therefore, they are ordered to be brought on record.
The application stands disposed of. Amended memo of parties be filed within two weeks.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Supna Devi vs. Yog Raj and others a/w connected matters RSA No.112 of 2022 and .
RSA No.165 of 2023 RSA No.112 of 202220.03.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the appellant.
Ms. Mamta Bhatwan, Advocate, vice Mr. Aditya Thakur, Advocate, for respondent No.1(a) & 1(b).
None for respondents No.2 to 6.
Respondent No.1 is stated to be expired.
RSA No.165 of 2023Ms. Mamta Bhatwan, Advocate, vice Mr. Aditya Thakur, Advocate, for the appellants.
Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for respondent No.1.
None for respondents No.2 to 6.
Amended memo of parties be filed within two weeks.
Power of attorney on behalf of respondents No.1(a) & 1(b), be also filed within four weeks. List thereafter.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Prakash Chand vs. Jeet Ram and others RSA No.1 of 2022 .
20.03.2025 Present: Mr. Virender Singh Kanwar, Advocate, for the appellant.
Mr. A.K. Sharma, Advocate, for respondent No.1.
None for respondents No.2 to 8.
Learned counsel for the parties intend to have instructions, as to whether the matter inter se parties can be settled amicably.
List after two weeks.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Rajeev Sharma vs. Ram Devi and others Civil Revision No.13 of 2021 .
20.03.2025 Present: Mr. Ashish Verma, Advocate, vice Mr. B.S. Attri, Advocate, for the petitioner.
None for respondents No.1, 2(a) to 2(c), 4 & 5.
Respondent No.3 proceeded against ex parte vide order dated 12.08.2021.
Ms. Tanu Sharma, Advocate, as Court Guardian, for respondents No.6 & 7.
Learned vice counsel appearing on behalf of the petitioner submits that the arguing counsel is unavailable today on account of bereavement in his family. He seeks an adjournment.
As prayed, list the matter after four weeks.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Municipal Corporation Shimla vs. M/s Akar Enterprises Civil Revision No.80 of 2020 .
20.03.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Balwant Kukreja, Advocate, for the respondent.
Learned counsel for the petitioner submits that an application for placing on record additional documents has been filed. Learned counsel for the respondent submits that he has received a copy of the same.
r However, the same is not on
record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 26.03.2025.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Suresh Kumar & others vs. Santosh and others Civil Revision No.206 of 2022 .
20.03.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. Pranshul Sharma, Advocate, for respondent No.1.
None for respondent No.2.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.3 & 4/State.
Heard in part.
r to At the request of learned counsel for respondent No.1, list for continuation on 26.03.2025 in order to enable him to prepare the case.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Vidya Sagar and another vs. Mahant Ram CMPMO No.131 of 2022 .
20.03.2025 Present: Ms. Tara Devi, Advocate, vice Mr. P.P. Chauhan, Advocate, for the petitioners.
Mr. Hamender Singh Chandel, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of the petitioner, list on 21.04.2025.
r ( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Vidya Sagar vs. Brij Lal and others CMPMO No.323 of 2021 .
20.03.2025 Present: Mr. Janesh Mahajan, Advocate, for the petitioner.
Mr. Vijay Kumar Bhatia, Advocate, for respondents No.1 to 3. No notice issued to respondent No.4.
Records of the Trial Court be called for.
List on 10.04.2025.
r to ( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Noor Bibi @ Fazal Bibi vs. Union of India and others CMPMO No.1114 of 2019 .
20.03.2025 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
Mr. Rajinder Thakur, Central Government Counsel, for respondent No.1/Union of India.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
At the request of learned counsel for the respondent, list for consideration on 25.03.2025.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Shakuntala (deceased) through LR and another vs. Inder Singh CMPMO No.809 of 2019 .
20.03.2025 Present: Mr. Ajay Kumar, Advocate, for the petitioners.
Mr. Anil Kapoor, Advocate, vice Mr. Nimish Gupta, Advocate, for the respondent.
Learned counsel appearing on behalf of the petitioner seeks time to file fresh power of attorney as the original counsel has now been designated as Senior Advocate.
r Prayer not
opposed.
Let the needful be done on or before the next date of hearing. List on 07.04.2025.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The Land Acquisition Collector, HPPWD and another vs. Narpal Singh and others RFA No.28 of 2022 .
20.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State.
Ms. Uma Manta, Advocate, for the respondents No.1 to 5/ applicants.
None for LRs. No.6(a), 6(b) & 6(c).
CMP No.586 of 2025Heard counsel for the parties.
The present application has been filed on behalf of respondents No.1 to 5 for release of compensation amount lying deposited before the Court below along with upto date interest accrued thereupon. For the reasons stated in the application, the same is allowed and Reference Court is directed to release the 50% of the awarded amount along with proportionate interest accrued thereupon, subject to proper verification of their identities. The same be remitted in terms of share delineated in the land reference decided by the Reference Court on 18.01.2020. The amount along with proportionate interest be remitted in their bank accounts, details whereof have been given in Para-6 of the application. While disbursing 50% of the amount awarded in favour of the applicants' previous amount, if any, released in favour of the applicants be taken into account while determining the same. Application stands disposed of.
( Bipin C. Negi )
March 20, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Damber Bohra vs. State of H.P.
Cr.MP(M) No.3011 of 2024
.
20.03.2025 Present: Mr. C.D. Negi, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
At the request of learned counsel appearing on behalf of the petitioner, list for consideration on 09.04.2025.
March 20, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
State of Himachal Pradesh and another vs. Madan Lal and others CMP(M) No.443 of 2023 .
19.03.2025 Present: Ms. Sunaina, Deputy Advocate General, for the applicants-
appellants/State.
Mr. Kuldeep Chandel, Proxy Counsel, for respondents No.1 to 3, 4(b), 4(c), 5 & 6.
CMP(M) Nos.454 and 455 of 2025 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and the legal heirs of deceased respondent No.4 are brought on record as is being sought in the application (CMP(M) No.454 of 2025).
Respondent No.4 is stated to have expired on 04.03.2017. The same is evident from the Death Certificate appended along with the application (CMP(M) No.454 of 2025) as Annexure A-1. Respondent No.4 is survived by his legal heirs, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.454 of 2025). The same is in consonance with the details of the legal heirs given in Legal Heirs Certificate appended along with the application (CMP(M) No.455 of 2025).
Insofar as legal heirs of deceased respondent No.4 are concerned, learned counsel has put in appearance on behalf of respondents No.4(b) and 4(c), i.e., Sunil Kumar and Rajan, sons of the deceased respectively.
::: Downloaded on - 23/07/2025 21:27:40 :::CISThe wife of deceased respondent No.4, i.e., Smt. Urmila .
Devi, who has been sought to be brought on record as respondent No.4(a), is also stated to have expired.
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.4 (respondents No.4(b) and 4(c), i.e., Sunil Kumar and Rajan), therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.455 of 2025), delay in bringing on record the legal heirs of deceased respondent No.4, is condoned and abatement, if any, is set aside.
Consequential steps for bringing on record the legal heirs of proposed respondent No.4(a), i.e., deceased-Urmila Devi, wife of deceased respondent No.4, be taken within four weeks.
The applications stand disposed of. Amended memo of parties be filed on or before the next date of hearing.
CMP(M) No.443 of 2023In the filing of the present appeal, there is a delay of about 1 year and 13 days. The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such ::: Downloaded on - 23/07/2025 21:27:40 :::CIS applications.
.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC
408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned. against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected"
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-.
"37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons ::: Downloaded on - 23/07/2025 21:27:40 :::CIS assigned therein, does not suffer from any error warranting interference. As the aforementioned .
judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. Application stands disposed of.
RFA No.______/2025 (Be registered) Admit.
Records be called for.
List for hearing in due course.
CMP No._____of 2025 During the pendency of the present appeal, operation and execution of judgment/award dated 10.02.2022, passed by learned Additional District Judge, Hamirpur, H.P., in Land Reference Petition No.3 of 2019, shall remain stayed, subject to depositing of the awarded amount along-with up-to-date interest.
The application stands disposed of.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Jaya Nand Sharma vs. Basant Lal Rajta CMP(M) No.1132 of 2024 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the applicant/ appellant.
CMP(M) No.1132 of 2024On taking steps within three days, issue notice to the respondent, returnable within four weeks.
CMP No.13093 of 2024Allowed and the applicant is exempted from filing English translated copies of the documents, in question, annexed with the accompanying plaint, 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 )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The State of HP PWD and another vs. D.C. Chandel Arbitration Case No.865 of 2024 .
19.03.2025 Present: Ms. Sunaina, Deputy Advocate General, for the petitioners/State.
Mr. Kuldeep Chandel, Proxy Counsel, for the defendants.
Further two weeks' time is prayed for depositing the awarded amount along-with up-to-date interest. Time, as prayed, is allowed.
Let the amount be deposited within two weeks from today.
It is made clear that execution of award under challenge shall remain stayed subject to depositing of the entire awarded amount along-with up-to-date interest accrued thereupon. If the same is not deposited within two weeks, then the respondents shall be free to file an appropriate execution petition.
List after two weeks.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
State of HP and others vs. Vikas Sharma Arbitration Case No.505 of 2024 .
19.03.2025 Present: Ms. Sunaina, Deputy Advocate General, for the petitioners/State.
Further two weeks' time is prayed for depositing the awarded amount along-with up-to-date interest. Time, as prayed, is allowed.
Let the amount be deposited within two weeks from today.
It is made clear that execution of award under challenge shall remain stayed subject to depositing of the awarded amount along-with up-to-date interest. If the same is not deposited within two weeks, then the respondents shall be free to file an appropriate execution petition.
List after two weeks.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Ashok Kumar Sharma vs. Asha & another Civil Suit No.7 of 2024 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the plaintiff.
Mr. Kuldeep Chandel, Proxy Counsel, for the defendants.
OMP Nos.106 and 107 of 2025 For the reasons stated in the applications, the same are allowed. The delay in filing, re-filing the written statement is OMP No.108 of 2025 r to condoned. The applications stand disposed of.
Allowed and the applicant is exempted from filing translated copies of the documents, in question, annexed with the accompanying plaint, 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 )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
N.S.L. Masli Power Generation Power Limited vs. Bhagat Singh (deceased) through LRs. and others CMP(M) No.1606 of 2023 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the applicants/ appellants.
Mr. Kuldeep Chandel, Proxy Counsel, for respondents No.3(a) to 3(d).
Ms. Sunaina, Deputy Advocate General, for respondents No.4 and 5/State.
Respondents No.1(a) to 1(e), 2 and 6(a) to 6(e) already ex parte.
Further time prayed on behalf of respondents No.4 and 5 to file reply. Let the needful be done within six weeks. List thereafter.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Director, National Institute of Technology and another vs. M/s Himachal Techno Engineer Arbitration Case No.881 of 2023 .
19.03.2025 Present: Mr. Balram Sharma, Deputy Solicitor General of India with Mr. Rajiv Sharma, Advocate, for the petitioners-objectors/Union of India.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent.
List before the Commercial Division Bench.
March 19, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Suraj Pal & another vs. Usuf and others RSA No.268 of 2022 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the appellants.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondents.
Since the appeal stands admitted vide order dated 13.09.2022, therefore, list the same for hearing in due course.
In the meanwhile, translated copy of the Jamabandi, as directed on 10.03.2023 in CMP No.12835 of 2022, be filed.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Shamsher Masih vs. Menu Parkash
CMPMO No.465 of 2019
.
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the petitioner.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent.
List for consideration on 03.04.2025.
March 19, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Satya Devi & Others vs. Shashi Pal and others Civil Revision No.33 of 2017 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for all the petitioners, except petitioner No.7, who is stated to have expired.
Mr. Kuldeep Chandel, Proxy Counsel, for respondent No.1 Respondents No.7, 8 and 10 are stated to have expired.
Respondents No.2 to 6, 9, 11, 12 and 15 ex parte.
None for respondents No.13 and 14.
Further time prayed for bringing on record the legal heirs of deceased petitioner No.7, respondents No.8 and 10. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Gurmail Singh vs. Ram Nath and others RSA No.678 of 2012 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the appellant.
Mr. Kuldeep Chandel, Proxy Counsel, for respondents No.1, 3, 6 to 8, 10 and 11.
Respondents No.2, 4 & 9 are stated to have expired.
CMP(M) Nos.1175 & 1176 of 2024 On the persuasive request of learned proxy counsel, by way of indulgence, one more opportunity of two weeks is afforded to the appellant/applicant for effecting service upon proposed respondent No.2(c).
On taking steps within two weeks, let notice be issued to the proposed respondent No.2(c), returnable within four weeks.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Sita Ram vs. Bal Ram
RSA No.508 of 2011
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the proposed
.
LRs. of deceased appellant.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent.
CMP(M) Nos.299 and 300 of 2025 No reply is intended to be filed on behalf of the non-
applicant. The non-applicant has no objection, if in case, the applications are allowed and the legal heirs of deceased sole appellant are brought on record as is being sought in the application (CMP(M) No.299 of 2025).
The appellant is stated to have expired on 16.04.2023.
The same is evident from the Death Certificate appended along with the application (CMP(M) No.299 of 2025) as Annexure A-1.
The appellant is survived by his legal heirs, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.299 of 2025). The same is in consonance with the details of the legal heirs given in Legal Heirs Certificate appended along with the application (CMP(M) No.299 of 2025).
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased sole appellant, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.300 of 2025), delay in bringing on record the legal heirs of deceased sole appellant, is condoned and abatement, if any, is set aside.
The applications stand disposed of.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Jagan Nath vs. Sanatan Dharam Sabha Kullu RSA No.378 of 2010 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the appellant.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent.
CMP No.22733 of 2024For the reasons stated in the application, early hearing of RSA No.378 of 2010 r to the appeal is allowed. The application stands disposed of.
List for hearing in the second week of August, 2025.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Dahelu (deceased) through LRs. vs. Bhadaru and others .
RSA No.346 of 200919.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for appellants No.1(a), 1(b), 1(d) and 1(e).
Appellant No.1(c) is stated to have expired.
Names of respondents No.2, 3, 4 and 9 stand deleted.
Respondents No.8 is stated to have expired.
Mr. Kuldeep Chandel, Proxy Counsel, for the remaining respondents.
Further time prayed for filing power of attorney on behalf of respondents No.5(a) to 5(e). Besides the aforesaid, further time is prayed for bringing on record the legal heirs of deceased respondent No.8.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Naresh vs. Geeta Devi and others
RSA No.276 of 2009
.
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the appellant.
Mr. Kuldeep Chandel, Proxy Counsel, for respondents No.1 to 3.
None for respondents No.4 to 11.
CMP No.3722 of 2025For the reasons stated in the application, early hearing of the appeal is allowed. The application stands disposed of.
RSA No.276 of 2009List for hearing in the first week of August, 2025.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Shiv Giri (deceased) & others vs. Shiv Mandi Sudhar Sabha and others a/w connected matters.
.
RSA No.39 of 2008 a/w CMPMO No.303 of 2021 and CMP No.14303 of 2021 RSA No.39 of 2008 19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the appellants.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent(s).
CMPMO No.303 of 2021Ms. Shivangi Sharma, Proxy Counsel, for the petitioners.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent(s).
CMP No.14303 of 2021Ms. Shivangi Sharma, Proxy Counsel, for the applicant.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent(s).
CMP(M) No.850/2020 & CMP(M) No.183/2021 in RSA No.39 of 2008 At the joint request of learned proxy counsel appearing on behalf of the parties, list for consideration after two weeks.
RSA No.39 of 2008Learned proxy counsel appearing on behalf of the appellants submits that objections in the application filed under Order 1 Rule 10 of the Civil Procedure Code shall be removed.
Post removal of the objections, if any, the application be listed for consideration after four weeks.
CMP(M) No.216 of 2023 in CMPMO No.303 of 2021 Reply, as prayed, be filed on or before the next date of hearing. List after four weeks.
::: Downloaded on - 23/07/2025 21:27:40 :::CISCMP No.3244 of 2023 in CMPMO No.303 of 2021 Allowed and the applicants are exempted from filing .
translated copies of the documents, in question, annexed with the accompanying petition, 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 )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Vijaya Gupta and others vs. Kamal Kumar Gupta and others RSA No.45 of 2025 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the appellants.
At the request of learned proxy counsel appearing on behalf of the appellants, list for consideration on 25.03.2025.
March 19, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Ram Kumar vs. Surjeet Kaur and others CMPMO No.36 of 2025 .
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the petitioner.
At the request of learned proxy counsel appearing on behalf of the petitioner, list for consideration on 01.04.2025.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Rajeev Nag vs. H.P. Wakf Board
RFA No.12 of 2025
.
19.03.2025 Present: Ms. Shivangi Sharma, Proxy Counsel, for the appellant.
Mr. Kuldeep Chandel, Proxy Counsel, for the respondent.
RFA No.12 of 2025Notice. Mr. Kuldeep Chandel, learned proxy counsel, on instructions from Mr. Ajay Kumar Sharma, learned counsel, appears and waives service of notice on behalf of the respondent.
List for consideration after four weeks.
CMP No.3472 of 2025Learned proxy counsel for the appellant states that she is under instructions not to press this application, at this stage.
Accordingly, the instant application is dismissed as not pressed.
The application stands disposed of.
( Bipin C. Negi )
March 19, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Kamla Devi vs. Sheela Devi and others RSA No.181 of 2024 .
18.03.2025 Present: Mr. H.S. Rangra, Advocate, for the appellant.
Mr. Gurmeet Bhardwaj and Ms. Anuja Mehta, Advocates, for the respondents.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after four weeks.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Jagdish Singh vs. Deepak Kumar
RSA No.131 of 2024
.
18.03.2025 Present: Mr. Ashok Kumar Thakur, Advocate, for the appellant.
Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondents.
Record stands received.
Learned counsel for the parties intend to go through the same.
List for consideration after four weeks.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
M/s Jawala Ji Alloys Steel Pvt. Ltd. vs. HPSEBL RFA No.44 of 2024 .
18.03.2025 Present: Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Dhananjay Sharma, Advocate, for the respondent.
Mediation in the case at hand has failed.
Record stands received.
Learned counsel for the parties intend to go through the same. r List for consideration after four weeks.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
NTPCL vs. Lachhami & Others
Civil Revision No.28 of 2024
.
18.03.2025 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Ajeet Pal Singh, Advocate, for the petitioner.
Respondents No.1 and 2 proceeded againt ex parte vide order dated 24.05.2024.
Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for respndents No.3 to 7, 8(a) to 8(c).
Mr. Manish Thakur, Deputy Advocate General, for respondent No.9/ State.
rAt the joint request of learned counsel for the parties, list the matter in the second week of May, 2025.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Dev Raj vs. Durga Dass and others
RSA No.16 of 2024
.
18.03.2025 Present: Mr. Saurav Rattan, Advocate, for the appellant.
Mr. Sunny Modgil, Advocate, for respondent No.1, through video conferencing.
None for respondents No.2 and 3.
CMP No.9351 of 2024Rejoinder is stated to have been filed today in the Registry. If in order, the same be placed on record.
RSA No.16 of 2024Learned counsel for the appellant submits that the contending parties, in the case at hand, are the real brothers. He submits that the matter can be settled amicably through mediation.
Learned counsel for the respondent submits that he needs to have instructions in the matter. As prayed, list after two weeks.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Vinod Kumar vs. State of HP and others RFA No.7 of 2024 .
18.03.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the appellant.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents/State.
CMP No.2560 of 2024Learned Additional Advocate General submits that reply to the application shall be filed during the course of the day.
Rejoinder thereto, if any, be filed within four weeks. List after four weeks.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Mamta Sharma vs. Akshay Sharma
CMPMO No.690 of 2023
.
18.03.2025 Present: Mr. Akshay Katoch, Advocate, for the petitioner.
Mr. Ashish Verma, Advocate, for the respondent.
At the request of learned counsel for the petitioner, in order to enable him to have instructions, in terms of order dated 04.01.2025, list the matter after four weeks.
r ( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Surender Kumar Garg vs. Sanjiv Kumar Saini and others CMPMO No.663 of 2023 .
18.03.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Vishvas Kaushal, Advocate, for the petitioner.
Mr. Ashok Kumar Tyagi, Advocate, for respondent No.1.
List along-with CMPMO No.662 of 2023, on 26.03.2025.
r ( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Sukh Ram and others vs. Budhi Ram (deceased) through LRs.
RSA No.246 of 2023.
18.03.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for the appellants/applicants.
Mr. Yuyutsu Singh Thakur, Advocate, for the respondents.
CMP No.16375 of 2023Time for filing reply to the present application is being sought since 22.07.2024. However, till date reply has not been filed.
By way of indulgence, further time is given to the respondents to do the needful. It is made clear that if no reply is filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
List on 24.04.2025.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Rup Lal vs. Dillan Devi and others RSA No.113 of 2023 .
18.03.2025 Present: Ms. Shwetima Dogra, Advocate, vice Mr. Vinod Kumar Gupta, Advocate, for the appellant.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the respondents.
At the request of learned vice counsel appearing on r to behalf of the appellant, list for consideration after four weeks.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Himachal Pradesh Power Corporation Ltd. vs. M/s Hindustan Construction Company Limited Arbitration Case No.788 of 2024 .
18.03.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Chander Mohan, Advocate, for the petitioner.
Mr. Pawan Upadhyaya, Advocate, for the respondents, through video conferencing.
OMP No.153 of 2025List on 26.03.2025.
r to Reply be filed on or before the next date of hearing.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Jagat Ram (deceased) through LRs. vs. Mohan Singh and another CMPMO No.710 of 2024 .
18.03.2025 Present: Petitioner-Rajesh Thakur, present in person.
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for respondent No.1.
List on 02.04.2025 along-with CMPMO No.63 of 2025 as ordered by a Co-ordinate Bench of this Court vide order dated 12.03.2025, passed in CMPMO No.63 of 2025.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The State of HP and another vs. M/s Garg Sons Estate Promoters Pvt. Ltd.
Arbitration Case No.652 of 2024 .
18.03.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the petitioners/State.
Mr. Suneet Goel, Senior Advocate with Mr. Vishvas Kaushal, Advocate, for the respondent.
OMP No.399 of 2025 Learned counsel
to for the petitioner to
maintainability of the present application before this Court.
List after four weeks.
justify the
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Swati Verma vs. Gaurav Rana
CMPMO No.525 of 2024
.
18.03.2025 Present: Mr. Mridul Thakur, Advocate, for the petitioner.
Time for taking steps for the service of sole respondent is being taken since 30.09.2024.
Let the needful be done within three days. On taking such steps, issue notice to the respondent, returnable within four weeks. It is made clear that if steps are not taken within the aforesaid period, present petition shall automatically stand dismissed for non prosecution without further reference to this Court.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Richa Sipahiya/Katoch vs. Rahul Katoch CMPMO No.522 of 2024 .
18.03.2025 Present: Mr. Anuj Gupta, Advocate, for the petitioner.
Mr. Neeraj Kumar Shashwat, Advocate, for the respondent.
CMP No.1500 of 2025In pursuance to order dated 10.01.2025, compliance affidavit has been filed and placed on record. The explanation offered therein is accepted.
In view of the aforesaid and the fact that the main matter has now been fixed for consideration on 24.03.2025, present application stands disposed of.
CMPMO No.522 of 2024The grievance of the present petitioner, in the case at hand, is with respect to the non payment of arrears of maintenance in terms of judgment dated 09.10.2023, passed by the Division Bench of this Court, in FAO(FC) No.19 of 2023.
According to learned counsel for the respondent entire arrears in terms thereof stands paid.
Learned counsel for the petitioner seeks time to have instructions qua receipt of the arrears. List the matter on 24.03.2025.
Learned counsel for the petitioner submits that if the petitioner receives the entire amount of arrears, then she shall not press the the present petition.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Himanshu Gupta vs. Smt. Nirmla Malhotra and others CMPMO No.490 of 2024 .
18.03.2025 Present: Mr. Tejasvi Verma, Advocate, vice Mr. N.K. Bhalla, Advocate, for the petitioner, who is stated to have expired.
Petitioner is stated to have died. Learned vice counsel seeks time to take steps for bringing on record the legal heirs of deceased petitioner.
r to Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Shahin vs. Shabina Anjum a/w connected matter CMPMO No.261 of 2024 a/w CMPMO Nos.262 & 263 of 2024 .
18.03.2025 Present: Mr. B.N. Misra, Senior Advocate with Ms. Aditi Rana, Advocate, for the petitioner in CMPMO No.261 of 2024 and for the respondent in CMPMO Nos.262 & 263 of 2024.
Mr. Prashant Sharma and Mr. Hitender Verma, Advocates, for the petitioner in CMPMO Nos.262 & 263 of 2024 and for the respondent in CMPMO No.261 of 2024.
r to Further time prayed on behalf of the parties to file their respective affidavit(s) of assets and liabilities, as on date. Let the needful be done within four weeks. Learned counsel for the petitioner submits that he would be depositing the balance amount of maintenance arrears in the Registry of this Court during the course of the day.
List after four weeks.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
National Highway Authority of India vs. Ram Chand and another OMP(M) No.150 of 2024 .
18.03.2025 Present: Ms. Shreya Chauhan, Advocate, for the applicant-
appellant.
Mr. Yuyutsu Thakur, Advocate, for respondent No.1.
Respondent No.2 is stated to have expired.
OMP(M) No.29 & 30 of 2025 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.2, returnable within four weeks.
Since son of deceased respondent No.2 is already on record as respondent No.1, therefore, notice be issued only to her daughter, i.e., Smt. Kamla Devi, as per details given in Paragraph-3 of the application (OMP(M) No.29 of 2025).
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Jagdev Singh (deceased) through LRs. and others vs. Gian Chandson CMP(M) No.144 of 2024 .
18.03.2025 Present: Mr. Rohit Chauhan, Advocate, vice Mr. Arun Sehgal, Advocate, for the applicants-appellants.
Mr. Atharv Sharma, Advocate, for the respondent.
Further time prayed for filing rejoinder. Let the needful be done within four weeks. List thereafter.
r ( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
National Highway Authority of India vs. Banshi Ram OMP(M) No.108 of 2024 .
18.03.2025 Present: Ms. Shreya Chauhan, Advocate, for the applicant-
appellant.
The appeal in the case at hand has abated as the legal heirs of deceased respondent have not been brought on record within the prescribed period of limitation. Ordered accordingly.
March 18, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
National Highway Authority of India vs. Banshi Ram OMP(M) No.108 of 2024 .
18.03.2025 Present: Ms. Shreya Chauhan, Advocate, for the applicant-
appellant.
The appeal in the case at hand has abated as the legal heirs of deceased respondent have not been brought on record within the prescribed period of limitation. Ordered accordingly.
March 18, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
M/s Thakur Enterprise Stone Crusher vs. Subhash Singh and others Civil Suit No.63 of 2024 .
18.03.2025 Present: Mr. Abhishek Verma, Advocate, for the plaintiff.
Mr. Jai Ram Sharma, Advocate, for defendants No.1 to 8 and 10 to 12.
Defendant No.9 is stated to have expired.
Civil Suit No.63/2024 & OMP No.787 of 2024 Defendants No.1 to 8 and 10 to 12 were served way back on 30.09.2024. Ever since then, time to file written statement/ reply is being sought. Even today, written statement/reply has not been filed. Further time is being sought. By way of indulgence, one last opportunity is granted to file written statement/reply.
Let the needful be done on or before the next date of hearing. List on 07.04.2025. It is made clear that if written statement/reply is not filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
Consequential steps for bringing on record the legal heirs of deceased defendant No.9 be taken on or before the next date of hearing.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
SJVNL vs. Gunni Ram (deceased) through LRs. And others RSA No.4 of 2024 a/w CO No.12 of 2024 .
18.03.2025 Present: Ms Shradha Karol, Advocate, through video conferencing, for the appellant/non cross-objector.
Mr. Romesh Verma, Senior Advocate with Mr. Digvijay Singh, Advocate, for respondents No.1 & 2/cross- objectors.
Mr. Naresh K. Sharma, Advocate, for respondent No.3/non cross-objector.
Learned counsel appearing on behalf of the appellant submits that interest on the decretal amount, as ordered vide order dated 09.01.2025, shall be deposited with the Registry of this Court during the course of the day itself.
List after four weeks. Interim order to continue.
( Bipin C. Negi )
March 18, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Sanjeev Gupta vs. Pawan Sahni and others Civil Revision No.23 of 2016 .
18.03.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the respondents.
Pleadings are complete.
At the request of learned counsel for the petitioner, list on 08.04.2025.r ( Bipin C. Negi ) March 18, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:40 :::CIS Manju Devi vs. Sunil Kumar CMPMO No.741 of 2024 .
17.03.2025 Present: Mr. H.S. Rangra, Advocate, for the petitioner.
Mr. Vijay Mokhta, Advocate, vice Mr. Vijay Chaudhary, Advocate, for the respondet.
List for consideration after four weeks.
March 17, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Bhagu Devi @ Anita Verma vs. Vinod Gazta Cr. Revision No.486 of 2024 .
17.03.2025 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Suneet Goel, Senior Advocate with Mr. Vivek Negi, Advocate, for the respondent.
Cr.MP No.760 of 2025The applicant-petitioner has preferred the present petition against the judgment of conviction dated 24.01.2024 and order of sentence dated 29.01.2024, passed by learned Chief Judicial Magistrate, Shimla, in complaint No.1559 of 2019, titled Vinod Gazta vs. Bhagu Devi, affirmed by learned Sessions Judge, Shimla, District Shimla, Himachal Pradesh, in Cr. Appeal No.19- S/10 of 2024, titled as Bhagu Devi vs. Vinod Gazta, decided on 16.05.2024. The judgment of the trial Court and the 1 st Appellate Court was confirmed by this Court on 02.01.2025.
The present application has been filed for compounding of the offence, in the case at hand, as the present applicant has brought a Demand Draft for the balance compensation amount to be paid to the complainant/non-applicant. The Demand Draft so prepared has been handed over to the counsel for the complainant/non-applicant.
Learned counsel appearing on behalf of the non-applicant does not intend to file reply to the application. He has no objections, if in case, the present application is allowed, subject to litigation costs. As per the learned counsel appearing on behalf of the applicant, out of total compensation amount, Rs.3,00,000- ::: Downloaded on - 23/07/2025 21:27:40 :::CIS (Rupees Three Lacs) stands deposited before the learned trial .
Court. The same already stands paid to the complainant.
The question with respect to maintainability of a petition filed under Section 147 of N.I. Act post recording of conviction and sentence being upheld by this Court in a revision came up for consideration before this Court in Cr.MP No. 508 of 2023 in Cr.
Revision No. 332 of 2021, titled Naresh Kumar vs. Trilok Chand, decided on 01.03.2023, wherein it was held that this Court can proceed to compound offence punishable under Section 138 of N.I.Act even after upholding the judgment of conviction and order of sentence recorded by the learned trial Court.
Consequently in view of aforesaid, this Court finds no impediment in accepting the prayer made on behalf of the applicant-petitioner through instant petition for compounding of the offence and the same is allowed. Order dated 02.01.2025 passed in Cr. Revision No. 486 of 2024 is recalled. Matter is ordered to be compounded inter se parties. Impugned judgments of conviction and order of sentence passed by both the learned Courts below are quashed and set aside. Accused is acquitted of the offence punishable under Section 138 of the N.I. Act.
In terms of judgment passed by the Hon'ble Apex Court in Damodar S. Prabhu vs. Sayed Babalal H. (2010) 5 SCC 663, the applicant petitioner shall pay compounding fee i.e. 15 % of the cheque amount as costs. The same shall be paid to the H.P. State Legal Services Authority, Kasumpati, Shimla, H.P. within two months from today. It is made clear that the setting aside of ::: Downloaded on - 23/07/2025 21:27:40 :::CIS the conviction and order of sentence in the case at hand is .
subject to applicant-petitioner depositing before H.P. State Legal Services Authority 15 % of the cheque amount as costs.
The application stands disposed of in the aforesaid terms.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The State of HP vs. Saruchi and others CMPMO No.721 of 2024 .
17.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the petitioner/State.
Respondent No.1 is proceeded against ex parte vide order dated 10.01.2025.
At the request of learned Additional Advocate General, in order to enable him to prepare the case, list the matter for consideration after two weeks.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Ajay Pal Singh vs. Mala Guleria
CMPMO No.706 of 2024
.
17.03.2025 Present: Mr. Kunal Thakur, Advocate, for the petitioner.
Mr. Kiran Kumar, Advocate, vice Mr. Nand Lal Thakur, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent submits that the arguing counsel is unavailable today adjournment.
r to on account of bereavement in his family.
As prayed, list the matter after four weeks.
He seeks an
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Mansha Ram (deceased) through LRs. vs. Ram Lok (deceased) through LRs. and others CMPMO No.499 of 2015 with .
CMPMO Nos.500 & 501 of 2015 with 17.03.2025 Present: Mr. Ishan Sharma, Advocate, for the petitioners.
None for the respondents.
Learned counsel for the petitioners submits that an appropriate application for bringing on record the legal heirs of deceased respondent No.2(b) stands filed in the Registry of this Court. Other than the aforesaid, he further submits that an appropriate application for deletion of the name of deceased respondent No.1(c) has also been filed in the Registry of this Court. However, the applications so filed are not on record.
Registry to trace the applications and place them on record well before the next date of hearing, post removal of objection(s), if any.
List on 24.03.2025.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Bansi Ram and others vs. Naina and others RFA No.15 of 2025 .
17.03.2025 Present: Mr. Vinod Kumar Soni, Advocate, vice Mr. George, Advocate, for the appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks. No notices are being issued to the proforma respondents, as their interests are stated r to to be the same as that of the appellants.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
The State of HP and another vs. Sawrup Singh CMP No.3804 of 2025 in RFA No.351 of 2011 .
17.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the non-applicants/appellants/State.
Mr. R.K. Sharma, Senior Advocate with Ms. Anita, Advocate, for the applicant/respondent.
CMP No.3804 of 2025The appeal, in the case at hand, stands disposed of. The amount, in the case at hand, is lying deposited with the Reference Court. In view thereof, the present application is misconceived. Hence, the same is dismissed.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
State of HP and others vs. Kanhaiya Lal and others CMP No.854 of 2025 in RFA No.374 of 2010 .
17.03.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the non-applicants/appellants/State.
Ms. Anubhuti Sharma, Advocate, for the applicants/ respondents.
CMP No.854 of 2025Learned counsel for the applicants submits that an appropriate application for bringing on record the legal heirs of deceased respondent No.3 is stated to have been filed in the Registry of this Court. However, the same is not on record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Rajesh Kumar @ Girijesh Kumar vs. Yogesh Kumar and another Cr. Revision No.9 of 2025 .
17.03.2025 Present: Mr. Sumit Raj Sharma, Advocate, for the petitioner.
None for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.796 of 2025For the reasons stated in the application, the same is allowed. Time for complying with order dated 06.01.2025 is extended by two weeks from today, i.e., 17.03.2025.
The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Prem Lata vs. Bimla Devi
Cr. Revision No.159 of 2024
.
17.03.2025 Present: Ms. Manjeet Kaur, Advocate, vice Mr. Naveen K.
Bhardwaj, Advocate, for the petitioner.
Mr. Rajesh Mandhotra, Advocate, for the respondent.
Cr.MP No.795 of 2025For the reasons stated in the application, the same is allowed. Time for depositing 15% of the cheque amount as costs before the Himachal Pradesh State Legal Services Authority, Shimla, in terms of judgment dated 05.11.2024, passed in Criminal Revision No.159 of 2024, is extended by four weeks from today, i.e., 17.03.2025.
The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Naresh Kumar vs. Gusain Ram and another Cr. Revision No.423 of 2024 .
17.03.2025 Present: Mr. Subhash Chander, Advocate, for the petitioner.
Mr. Bodh Raj Thakur, Advocate, for respondent No.1.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.794 of 2025For the reasons stated in the application, the same is allowed. Time for depositing 5% of the cheque amount as costs before the Himachal Pradesh State Legal Services Authority, Shimla, in terms of judgment dated 08.01.2025, passed in Criminal Revision No.423 of 2024, is extended by four weeks from today, i.e., 17.03.2025.
The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Surinder Singh Verma & anr. vs. Himachal Gramin Bank Cr. Revision No.6 of 2025 .
17.03.2025 Present: Mr. Kunal Thakur, Advocate, for the petitioners.
Ms. Rekha Bansal, Advocate, vice Mr. K.B. Khajuria, Advocate, for the respondent.
Cr.MP No.781 of 2025For the reasons stated in the application, the same is allowed. Time for complying with order dated 03.01.2025 is extended by four weeks from today, i.e., 17.03.2025.
The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Sant Ram vs. Rajesh Kumar
Cr. Revision No.56 of 2025
.
17.03.2025 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Cr.MP No.780 of 2025For the reasons stated in the application, the same is allowed. Time for complying with order dated 20.01.2025 is extended by four weeks from today, i.e., 17.03.2025.
The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:40 :::CIS
Kishori Lal vs. Ramesh Kumar and another Cr. Revision No.22 of 2025 .
17.03.2025 Present: Mr. Lokesh Thakur, Advocate, vice Mr. G.R. Palsra Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.779 of 2025For the reasons stated in the application, the same is allowed. Time for complying with order dated 09.01.2025 is extended by two weeks from today, i.e., 17.03.2025.
In order dated 09.01.2025, in place of "learned Sessions Judge, Kangra at Dharamshala, District Kangra", it should be read as "learned Sessions Judge, Mandi, District Mandi".
Registry to carry out necessary corrections accordingly.
The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Naresh Kumar vs. State of HP
Cr.MP(M) No.353 of 2025
.
17.03.2025 Present: Mr. N.S. Chandel, Senior Advocate with Mr. Vinod Kumar Gupta, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
ASI Jaswinder Singh, Police Station, Nalagarh, District Solan, is present in person.
Notice of the present petition was given to the complainant through the concerned Police. A copy of the notice so sent has been placed on record duly accepted by the complainant.
In the aforesaid circumstance and in the interest of justice, list the matter on 24.03.2025. Let the complainant be again informed about the next date of hearing.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Prem Chand vs. UCO Bank
Cr.MP No.704 of 2025 in
Cr. Revision No.230 of 2023
.
17.03.2025 Present: Mr. Servedaman Rathore, Advocate, for the petitioner/ applicant.
None for the respondent.
Inadvertent typographical error has crept in the judgment dated 10.01.2025, insofar as details qua the Criminal Revision petition number is concerned. The judgment shows that it has been passed in Criminal Revision No.230 of 2024, whereas, it has been passed in Criminal Revision No.230 of 2023.
The said inadvertent typographical error is ordered to be rectified. Time for depositing 5% of the cheque amount, in terms of judgment dated 10.01.2025, passed in Criminal Revision No.230 of 2023, is extended by two weeks from today, i.e., 17.03.2025.
The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Surinder Paul (since deceased) through LRs and others vs. Tilak Raj and others CMP(M) No.295 of 2025 .
17.03.2025 Present: Mr. Atharv Sharma, Advocate, for the applicants-
appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
March 17, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
The State of H.P. and others vs. Pritma Devi and others CMP(M) No.265 of 2025 .
17.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
March 17, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
State of H.P. vs. Labhu
CMP(M) No.253 of 2025
.
17.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicant-appellant/State.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
March 17, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
State of H.P. and others vs. Tej Singh and another CMP(M) No.170 of 2025 .
17.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
March 17, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
State of H.P. and another vs. Balak Ram RFA No.242 of 2019 .
17.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Ramesh Chand Sharma, Advocate, for the respondent.
CMP No.132 of 2025For the reasons stated in the application, early hearing of the appeal is allowed. The application stands disposed of.
RFA No.242 of 2019List for hearing in the second week of July, 2025.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Collector, Land Acquisition vs. Bhadar @ Bhadru & Others RFA No.88 of 2017 .
17.03.2025 Present: Ms. Shreya Chauhan, Advocate, for the appellant.
Ms. Manjeet Kaur, Advocate, vice Mr. Naveen K. Bhardwaj, Advocate, for respondents No.1 to 4/applicants.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.5/State.
CMP No.121 of 2025No reply is intended to be filed on behalf of the non-
applicant.
Heard counsel for the parties. Perused the pleadings. For the reasons stated in the application, the same is allowed. 50% of the enhanced amount of compensation along with proportionate interest lying deposited in the Registry of this Court is ordered to be released to the applicants in terms of shares detailed in Paragraph-3 of the application. The amount be remitted to the bank accounts, details whereof, have been given in the same paragraph of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
State of HP and others vs. Rattan Singh RSA No.30 of 2025 .
17.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants-State.
Learned Additional Advocate General submits that similar matters are posted for 10.04.2025, therefore, prays for listing of the same on the said date. Prayer allowed.
List on 10.04.2025.
March 17, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Rajinder Singh and others vs. Mohinder Kumar Civil Suit No.14 of 2025 .
17.03.2025 Present: Mr. Peeyush Verma, Senior Advocate with Mr. Ajay Kumar, Advocate, for the plaintiffs.
Civil Suit No.14 of 2025 & OMP No.100 of 2025 On taking steps within three days, issue notice to the sole respondent, returnable for 23.04.2025.
OMP No.101 of 2025Allowed and the applicants are exempted from filing English translation of the vernacular documents, in question, annexed with the accompanying plaint, 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 )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Durga Dass vs. State of Himachal Pradesh and others CMP(M) No.14 of 2025 .
17.03.2025 Present: Mr. Hemant Kumar Thakur, Advocate, for the applicant/ appellant.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Tarun K. Sharma, Advocate, for respondents No.2 & 3.
r to
Reply be filed within four weeks. List thereafter.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Deepan Kumar Hastir and another vs. Sampat Kumar and others CMP(M) No.2018 of 2024 .
17.03.2025 Present: None for the petitioners.
List on 08.04.2025.
( Bipin C. Negi )
March 17, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Banarsi Dass (deceased) through LRs. vs. Bvaldev Singh (deceased) through LRs. and others Civil Revision No.67 of 2020 .
13.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioners.
Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for respondents No.2() to 2(d).
Respondents No.1(a) to 1(d) and 3(a) to 3(c) proceeded against ex parte vide order dated 22.09.2021. .
r to Learned counsel for the petitioners has placed reliance upon the decisions of this Court in Milkhi Ram and others vs. Raghunandan and others, 1982 Sim L.C. 191 and CMPMO No.341 of 2014, decided on 22.04.2021.
Per contra, learned counsel for the respondents has placed reliance upon the decision of this Court in RSA No.537 of 2008, decided on 07.09.2021.
Learned counsel for the parties intend to go through the same.
List for consideration on 23.04.2025.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Banarsi Dass (deceased) through LRs. vs. Bvaldev Singh (deceased) through LRs. and others Civil Revision No.67 of 2020 .
13.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioners.
Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for respondents No.2() to 2(d).
Respondents No.1(a) to 1(d) and 3(a) to 3(c) proceeded against ex parte vide order dated 22.09.2021. .
r to Learned counsel for the petitioners has placed reliance upon the decisions of this Court in Milkhi Ram and others vs. Raghunandan and others, 1982 Sim L.C. 191 and CMPMO No.341 of 2014, decided on 22.04.2021.
Per contra, learned counsel for the respondents has placed reliance upon the decision of this Court in RSA No.537 of 2008, decided on 07.09.2021.
Learned counsel for the parties intend to go through the same.
List for consideration on 23.04.2025.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Dr. Susheel Kumar Negi vs. Dr. Sudesh CMPMO No.628 of 2024 .
13.03.2025 Present: Mr. Nishant Khidtta, Advocate, for the petitioner.
Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the respondent.
CMP No.3462 of 2025Heard counsel for the parties. Perused the pleadings.
r to Both the counsels agree that on the date of passing of order dated 10.01.2025, the total amount payable, as arrears of maintenance, is Rs.3,60,000/-. Out of the said amount of Rs.3,60,000/-, a sum of Rs.1,70,000/- stands paid by the petitioner, as a consequence whereof, the only amount payable till 10.01.2025, admittedly is Rs.1,90,000/- only. Learned counsel is permitted to deposit the aforesaid arrears by way of a bank draft amounting to Rs.1,90,000/- in pursuance to order dated 10.01.2025. Let the needful be done within one week.
The application stands disposed of.
CMPMO No.628 of 2024List for consideration after four weeks.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Ram Krishan (deceased) through LRs. And others vs. Ghambaru Devi (deceased) through LR.
RSA No.438 of 2007.
13.03.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for the appellants.
Mr. Udit Shaurya Kaushik, Advocate, vice Mr. Nitin Thakur, Advocate, for respondent No.1(a).
At the pleasure of Hon'ble the Chief Justice, list before r to another appropriate Bench.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Bimla Devi vs. M/s Bitttam Garages CMP No.8779 of 2023 in RSA No.310 of 2008 .
13.03.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for the applicant.
Mr. Bimal Gupta, Senior Advocate with Mr. Trigun Singh Negi, Advocate, for the respondent.
Rejoinder is stated to have been filed. However, the same is not on record.
Registry to trace the rejoinder and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks. The matter be listed in the category of "Order".
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Anjan Mahajan vs. Binta Devi and others Civil Revision No.4 of 2025 .
13.03.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list on 17.03.2025.
March 13, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Nand Chand (deceased) through his LR Som Raj vs. Ashish Kumar and others RSA No.216 of 2024 .
13.03.2025 Present: Mr. B.S. Chauhan, Senior advocate with Mr. Abhishek Thakur, Advocate, for the appellant.
Mr. Sahil Dixit, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for respondents No.1 & 2.
None for respondent No.3.
weeks.
r to Records of the Court below be called for. List after six ( Bipin C. Negi ) March 13, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:41 :::CIS Suresh Kumar (deceased) through LRs. vs. Kashmiro Devi RSA No.208 of 2024 .
13.03.2025 Present: Mr. Ashwani K. Sharma, Advocate, for the appellants.
Mr. Y.P. Sood, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list for consideration on 01.04.2025.
March 13, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
The State of Himachal Pradesh and others vs. Jindu Ram(deceased) through LRs. and others RSA No.103 of 2024 .
13.03.2025 Present: Mr. Gautam Sood, Deputy Advocate General, for the appellants/State.
Mr. Manish Kumar Gupta, Advocate, for the respondents, except respondent No.9.
Respondent No.9 proceeded against ex parte vide order dated 13.08.2024.
10.04.2025.
r to At the joint request of learned counsel for the parties, list on ( Bipin C. Negi ) March 13, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:41 :::CIS State of Himachal Pradesh vs. Gian Chand RSA No.24 of 2025 .
13.03.2025 Present: Mr. Gautam Sood, Deputy Advocate General, for the appellant/State.
Mr. Suraj Kumar, Advocate, vice Mr. Tarun K. Sharma, Advocate, for the proposed LRs. No.1(a) to 1(c).
At the request of learned vice counsel appearing on behalf of the proposed LRs.No.1(a) to 1(c), list the matter for admission after ten days.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Ruchi Maggo and another vs. Balraj Maggo and others CMPMO No.1 of 2025 .
13.03.2025 Present: Mr. Jeevesh Sharma, Advocate, for the petitioners.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondents.
List for consideration after four weeks.
March 13, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
The Principal Secretary & anr. vs. Situ Devi RFA No.49 of 2022 .
13.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. R.K. Sharma, Senior Advocate with Ms. Vidushi Sharma, Advocate, for respondents No.1(a)(i) to 1(a)(vi) and 1(b).
CMP(M) No.397 of 2021r to Since the appeal, in the case at hand, stands registered and admitted vide order dated 13.04.2022, therefore, the present application has become infructuous. The application stands disposed of.
RFA No.49 of 2022Further time prayed by learned counsel appearing on behalf of respondents No.1(a)(i) to 1(a)(vi) and 1(b) for filing power of attorney on their behalf.
Let the needful be done within four weeks. List thereafter.
In the meanwhile, amended memo of parties be also filed.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Jagdish and another vs. Suman and others RSA No.87 of 2020 .
13.03.2025 Present: Mr. Sahil Dixit, Advocate, vice Mr. Naresh K. Sharma, Advocate, for the appellants.
Mr. H.M. Thakur, vice Mr. Aman Parth Sharma, Advocate, for respondents No.1 & 2.
Mr. Paras Dhaulta, Advocate, for respondent No.6.
None for respondents No.3, 4(i) to 4(iii), 5, 7 to 9, 11 to 14, 16, 18(ii), 18(v), 18(viii).
Name of respondent No.10 stands deleted vide order dated 14.08.2018.
As per report of the Registry, notice issued to respondent No.19 had been received back with the report that the said respondent has died. The same has been observed in order dated 12.12.2022. Till date, her legal heirs are not brought on record. Accordingly, appeal has abated insofar as respondent No.19 is concerned.
Insofar as respondents No.18(iii), 18(iv), and 18(vi) are concerned, time is being sought since 05.04.2021. Let the needful be done within two weeks. Otherwise, consequences on account of non prosecution would ensue.
List for consideration after two weeks.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
State of Himachal Pradesh and others vs. Laxmi Ram and others RFA No.81 of 2020 .
13.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Mr. Ranvir Chauhan, Advocate, for respondents No.1, 2, 3(a) to 3(h), 4(a) to 4(d) and 5(a) Respondent No.5 is stated to have expired.
Learned counsel appearing on behalf of respondents No.1, 2, 3(a) to 3(h), 4(a) to 4(d) and 5(a) submits that power of attorney on behalf of the said respondents stands filed in the Registry on 04.03.2025. Registry to trace the same and place it on record well before the next date of hearing.
List after four weeks.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
M/s Jaiprakash Associates Limited vs. Sihanu Ram and others RFA No.59 of 2017 .
13.03.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the appellant.
Mr. Nand Lal Chauhan, Advocate, for proposed LRs No.1(a) to 1(h).
Mr. B.N. Sharma, Additional Advocate General, for respondents No.2 & 3/State.
Tech. r CMP(M) No.1887 of 2024 Mr. Anil Kumar God, Advocate, for the respondent/ Ulta No reply is intended to be filed on behalf of legal heirs of deceased respondent No.1 who have been served and put in appearance through their counsel. Time is prayed on their behalf to file power of attorney.
Other than the aforesaid, the non-applicants/legal heirs have no objection if they are brought on record.
Respondent No.1 is stated to have died on 25.10.2022.
The same is evident from the Death Certificate appended along with the present application as Annexure A-1. He is survived by his legal heirs, details whereof, have been given in Paragraph-4 of the application. It is submitted that there is no other legal heir insofar as respondent No.1 is concerned.
The right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.1, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application. delay in bringing on record the legal heirs of ::: Downloaded on - 23/07/2025 21:27:41 :::CIS deceased respondent No.1, is condoned and abatement, if any, is .
set aside.
The application stands disposed of.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
G.M. Northern Railway vs. Pritam Kuma and others a/w connected matter RFA of 60 of 2014 a/w RFA No.116 of 2014 and Cross-
.
Objections No.64 of 2014 and 03 of 2015.
13.03.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Respondent No.1 is stated to have expired.
Mr. Pawan Gautam, Advocate, for respondents No.2(a) & 2(b).
Mr. Gautam Sood, Deputy respondent No.3-State.
r Advocate CMP(M) Nos.1823 to 1825 & 1827 to 1829 of 2024 in General, for RFA Nos.60 and 116 of 2014 Learned counsel for the appellant submits that steps for the service of proposed LRs No.1(a), 1(b), 2(c)(i) to 2(c)(iii) shall be taken within a week. On taking such steps, issue notice to the said respondents, returnable within four weeks.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Sita Ram vs. Krishan Lal and others RSA No.68 of 2013 13.03.2025 Present: Mr. Malay Kaushal, Advocate, for the appellant.
.
Mr. P.S. Chandel, Advocate, for proposed respondents No.1(a) to 1(f) and respondent No.2 to 4.
CMP(M) Nos.254 and 255 of 2025 On taking steps within three days, issue notice to the legal heirs of deceased respondent No.5, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.254 of 2025), returnable within four weeks.
CMP(M) Nos.1727 and 1728 of 2023 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and they are brought on record as is being sought in the application (CMP(M) No.1727 of 2023).
Respondent No.1 is stated to have expired on 08.07.2015.
The same is evident from the Death Certificate appended along with the application (CMP(M) No.1727 of 2023) as Annexure A-1.
He is survived by his legal heirs, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.1727 of 2023). The same is in consonance with the report of the Revenue Officer (Patwari) appended with the application (CMP(M) No.1727 of 2023).
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.1, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.1728 of 2023), delay in bringing on record the legal heirs of deceased respondent No.1, is condoned ::: Downloaded on - 23/07/2025 21:27:41 :::CIS and abatement, if any, is set aside.
.
The applications stand disposed of.
CMP(M) Nos.256 and 257 of 2025 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the applications are allowed and they are brought on record as is being sought in the application (CMP(M) No.256 of 2025).
Respondent No.6 is stated to have expired on 08.12.2023.
The same is evident from the Death Certificate appended along with the application (CMP(M) No.256 of 2025) as Annexure A-1.
He is survived by his legal heirs, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.256 of 2025). The same is in consonance with the report of the Revenue Officer (Patwari) appeded with the application (CMP(M) No.256 of 2025).
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.6, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.257 of 2025), delay in bringing on record the legal heirs of deceased respondent No.6, is condoned and abatement, if any, is set aside.
The applications stand disposed of.
CMP(M) No.258 and 259 of 2025 No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the ::: Downloaded on - 23/07/2025 21:27:41 :::CIS applications are allowed and they are brought on record as is .
being sought in the application (CMP(M) No.258 of 2025).
Respondent No.8 is stated to have expired on 29.10.2020.
The same is evident from the Death Certificate appended along with the application (CMP(M) No.258 of 2025) as Annexure A-1.
He is survived by his legal heirs, details whereof, have been given in Paragraph-4 of the application (CMP(M) No.258 of 2025). The same is in consonance with the report of the Revenue Officer (Patwari) appeded with the application (CMP(M) No.258 of 2025).
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.8, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.259 of 2025), delay in bringing on record the legal heirs of deceased respondent No.8, is condoned and abatement, if any, is set aside.
The applications stand disposed of.
RSA No.68 of 2013Amended memo of parties be filed within four weeks. List thereafter.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Shankar Dass and others vs. Dharam Chand (deceased) through LRs. and others RSA No.64 of 2011 .
13.03.2025 Present: Ms. Anchal Sharma, Advocate, for appellants No.1 to 5.
Appellant No.6 is stated to have expired.
Ms Tim Saran, Advocate, for respondents No.1, 3, 4, 8 and 9(a) to 9(d).
None for remaining respondents.
r to Learned counsel appearing on behalf of appellants No.1 to 5 submits that power of attorney on behalf of the said appellants shall be filed on or before the next date of hearing Besides the aforesaid, learned counsel submits that steps for bringing on record the legal heirs of appellant No.6 would also be taken during the same time.
List after four weeks.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Sant Ram vs. Prem Raj and others
RSA No.352 of 2010
.
13.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant.
Mr. Anirudh Sharma, Advocate, for respondents No.1 & 2.
None for remaining respondents.
Learned counsel for the appellant submits that steps for effecting service of respondent No.5(a)(i) shall be taken during the course of the day. On taking such steps, issue notice to the said respondents, returnable within four weeks.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Lila Devi vs. Sarla Devi
RSA No.244 of 2010
.
13.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki
Kashmiri, Advocate, for the appellant.
Mr. Ramakant Sharma, Advocate, for the respondent.
CMP No.1125 of 2025For the reasons stated in the application, early hearing of RSA No.244 of 2010 r to the appeal is allowed. The application stands disposed of.
List on 04.04.2025. In terms of order dated 27.05.2024, report of Local Commissioner along with reply and objections filed thereto, in terms of order dated 21.08.2023, shall be considered at the time of final hearing.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
BBMB and another vs. Ashwani Kumar and others RFA No.116 of 2010 .
13.03.2025 Present: Mr. Hemant Kumar Sharma, Advocate, for the appellants.
Mr. Amit Sharma, Advocate, for respondents No.1 to 6, 9, 11 to 18, 19(a) to 19(g), 20, 22(a) 27 and 28(a) to 28(c).
No notice issued to respondent No.22(b) and 22(c) vide order dated 19.09.2024.
Ms. Vishali Lakhanpal, Advocate, vice Mr. Parv Sharma, Advocate, for respondents No.7 and respondents No.8(a), 8(f) and 8(g).
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.29.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.30/State.
RFA No.116 of 2010Time sought to take steps for the service of respondents No.8(c) to 8(e) by filing their correct address(es) and process fee.
Let the needful be done within one week.
On taking such steps, issue notice to the said respondents, returnable within four weeks.
CMP(M) Nos.1382 & 1383 of 2024 No reply is intended to be filed on behalf of the non-
applicant/legal heir. The non-applicant/legal heir of deceased respondent No.22, who has been served and has filed his power of attorney, has no objection, if in case he is ordered to be brought on record as is being sought in the application (CMP(M) Nos.1382 of 2024).
Respondent No.22 is stated to have expired on 23.12.2023. The same is evident from the Death Certificate appended along with the application (CMP(M) Nos.1382 of 2024) ::: Downloaded on - 23/07/2025 21:27:41 :::CIS as Annexure-A (colly). He is survived by his legal heirs, details .
whereof, have been given in Annexure-A (colly). The same is in consonance with the details of the legal heirs given in Paragraph-
5 of the application (CMP(M) No.1382 of 2024).
By virtue of a Will, the entire property of the deceased respondent No.22 is bequeathed on his son, i.e., Naveen Jaswal
- proposed respondent No.22(a) and in furtherance thereof, a mutation also stands attested, therefore, the right to sue inheres/survives with the said legal heir of deceased respondent No.22. Accordingly, legal heir of deceased respondent No.22, i.e., Naveen Jaswal- proposed respondent No.22(a) is ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) Nos.1383 of 2024), delay in bringing on record the legal heir of deceased respondent No.22, is condoned and abatement, if any, is set aside.
The applications stand disposed of. Amended memo of parties appended with the applications is taken on record.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Duni Chand vs. Narpat (deceased) through LRs. and others RSA No.232 of 2009 .
13.03.2025 Present: Mr. R.K. Sharma, Senior Advocate with Ms. Anita, Advocate, fo the appellants.
Mr. S.D. Gill, Advocate, for respondents No.1(a) to 1(c) and 2(a) to 2(d).
Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for respondents No.5 to 9, 10(a) to 10(i) and 11.
None for respondents No.12(a).
Mr. S.D. Gill, Advocate, has put in appearance on behalf of respondents No.2(a) to 2(d), hence, they are not required to be served.
List for hearing in due course.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Bal Krishan vs. Satya Devi and others RSA No.207 of 2009 .
13.03.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the appellant.
Mr. Arvind Sharma, Advocate, for respondents No.1, 3 and 4. Learned counsel appearing on behalf of respondents No.1, 3 and 4 submits that though on instructions he has put in appearance on behalf of respondents No.2(a) & 2(b), but till date the said respondents have not come forward to file appropriate power of attorney(s). In view thereof, respondents No.2(a) and 2(b) are proceeded against ex parte.
List for hearing in due course.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Brij Bala vs. Uttam Singh(deceased) through LRs. and others RSA No.159 of 2008 .
13.03.2025 Present: Mr. Ajay Chandel, Advocate, for the appellant.
Mr. Ramakant Sharma, Advocate, for respondents No.1(a) to 1(c), 2(a), 4(a), 6 to 10.
Respondents No.3 & 5 are stated to have expired.
Learned counsel for the appellant submits that an appropriate application for bringing on record the legal heirs of deceased respondent No.5 has been filed in the Registry today itself.
Other than the aforesaid, learned counsel appearing on behalf of the appellant submits that insofar as respondent No.3 is concerned, he has also died and an appropriate application for deletion of his name has already been filed, as his legal heirs are already on record. The applications so filed are not on record.
Registry to trace the applications and place them on record well before the next date of hearing, post removal of objection(s), if any.
List after three weeks.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Land Acquisition Collector, HP PWD and another vs. Kalyan Singh and others RFA No.178 of 2007 .
13.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellants/State.
Ms. Shashi Kiran, Advocate, for proposed respondents No.1(a) to 1(e).
None for the remaining respondents.
CMP(M) No.959 of 2024 & CMP(M) No.960 of 2024 No reply is intended to be filed on behalf of the non-
applicants/legal heirs. The non-applicants/legal heirs of deceased respondent No.1, who have been served and have filed their power of attorney, have no objection, if in case they are brought on record as is being sought in the application (CMP(M) No.959 of 2024).
Respondent No.1 is stated to have expired on 26.10.2023.
The same is evident from the Death Certificate appended along with the application (CMP(M) No.959 of 2024) as Annexure A-2.
He is survived by his legal heirs, details whereof, have been given in Annexure A-1. The same is in consonance with the details of the legal heirs given in Paragraph-5 of the application (CMP(M) No.959 of 2024).
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased respondent No.1, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application (CMP(M) No.960 of 2024), delay in bringing on record the legal heirs of deceased respondent No.1, is condoned and abatement, if any, is set aside.
::: Downloaded on - 23/07/2025 21:27:41 :::CISThe applications stand disposed of.
.
Amended memo of parties appended with the applications is taken on record.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Gautam Kumar vs. State of Himachal Pradesh Cr.MP(M) No.512 of 2025 .
13.03.2025 Present: Mr. Harsh Sharol, Advocate, vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
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.
r Status report be filed on or before the next date of hearing.
List on 11.04.2025.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Satvir Minhas vs. State of Himachal Pradesh Cr.MP(M) No.509 of 2025 .
13.03.2025 Present: Mr. Umesh Kanwar, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
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.
report be filed on or before the next date of hearing.
List on 17.03.2025.
Status The petitioner-accused apprehends his arrest in a case registered against him vide FIR No.2 of 2025 dated 08.01.2025, under Sections 420, 468, 471, 120-B of the Indian Penal Code and Sections 13(1A) & (2) of the Prevention of Corruption Act, 2018 at Police Station, SV & ACB, Una, District Una, Himachal Pradesh.
In view of the averments in the application and also the submissions made by learned counsel, it is directed that in the event of arrest of the petitioner-accused in this case, he shall be released on bail subject to his furnishing personal bonds in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of the arresting Police Officer/Investigating Officer, subject to following conditions:-
(i) Petitioner, at the first instance, shall appear before the Investigating Officer, Police Station, SV & ACB, Una, District Una, H.P., on 15.03.2025 at 11.30 a.m;
(ii) Petitioner shall join the investigation of case as and when called for by the Investigating Officer in accordance with law;::: Downloaded on - 23/07/2025 21:27:41 :::CIS
(iii). Petitioner shall not hamper the investigation in any manner whatsoever;
.
(iv). Petitioner shall not contact the complainant(s), threaten or browbeat them or to use any pressure tactics in any manner whatsoever;
(v). Petitioner shall not leave India without prior permission of the Court;
(vii). Petitioner shall not make any inducement threat or promise, directly or indirectly, to the investigating officer or any person acquainted with the facts of the case to dissuade him/her from disclosing such facts to the Court or any Police Officer or tamper with the evidence.
( Bipin C. Negi ) March 13, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:41 :::CIS Dharmender Singh vs. Devi Singh and others Civil Revision No.126 of 2022 .
13.03.2025 Present: Mr. Kiran Kumar, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Advocate, for respondent No.1.
Mr. Kulwant Singh Chauhan, Advocate, for respondents No.4 to 8.
Respondents No.2 & 3 proceeded against ex parte vide order dated 10.10.2022.
r to At the request of learned counsel for the petitioner, list for consideration on 22.03.2025.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Dharam Pal vs. Shahnaz Begum
Civil Suit No.58 of 2022
.
13.03.2025 Present: Mr. Janesh Gupta, Advocate, for the plaintiff.
Mr. Ajay Sipahiya, Advocate, for the defendant.
Learned counsel appearing on behalf of the defendant submits that against order dated 13.11.2024, passed in OMP No.395 of 2023 in the present Civil Suit, an appropriate appeal has been preferred before a Division Bench of this Court and the same is listed for consideration on 27.03.2025.
In view thereof, list the matter for consideration on 01.04.2025.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Attar Singh and another vs. Banka Devi and others RSA No.40 of 2025 .
13.03.2025 Present: Mr. Sushil Chauhan, Advocate, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.1 and 2/caveators.
Caveat Petition No.749 of 2024 Allowed and discharged.
RSA No.40 of 2025Notice. Mr. Sumit Sharma, learned counsel, appears and waives service of notice on behalf of respondents No.1 and 2.
List for consideration on 18.03.2025.
( Bipin C. Negi )
March 13, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
HPSEBL Vs. Bala Ram & Ors.
CMP Nos.972, 973, 1421, 1422, 1423, 1424, 1425 and 1426 of 2025 in RFA No.248 of 2010 .
12.03.2025 Present: Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, fo the non-applicant/appellant.
Mr. Ishan Sharma, Advocate, for the applicants/ respondent.
CMP No.972 of 2025No reply is intended to be filed on behalf of the non-
applicant. The non-applicant has no objection if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants.
The appeal, in the case at hand, was decided on 30.10.2017. It is submitted by learned counsel appearing on behalf of the applicants that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
The applicants are the legal heirs of deceased respondent No.3. They are entitled to 1/3rd share of the deceased respondent No.3.
Besides the aforesaid 1/3rd share, they are entitled to half share of respondent No.1, as ordered vide order dated 20.09.2017. The aforesaid share has to be distributed equally amongst the legal heirs 3(a) to 3(f).
In view of the aforesaid, for the reasons stated in the application, the same is allowed. The amount deposited in the Registry of this Court along-with proportionate interest accrued thereupon is ordered to be released in favour of the applicants in ::: Downloaded on - 23/07/2025 21:27:41 :::CIS terms of their share(s), detailed in Paragraph-2 of the application .
and as has been discussed herein above. The amount be remitted to the bank accounts, details whereof, have been given in relief clause of the present application, subject to proper verification. The application stands disposed of.
CMP No.973 of 2025For the reasons stated in the application, the same is allowed. The applicants are exempted from filing the translated copies of the documents in question.
The application stands disposed of.
CMP No.1421 of 2025No reply is intended to be filed on behalf of the non-
applicant. The non-applicant has not objection if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants.
The appeal, in the case at hand, was decided on 30.10.2017. It is submitted by learned counsel appearing on behalf of the applicants that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
The present applicant, i.e., Smt. Bimla Devi is the legal heir of deceased respondent No.2. Deceased respondent No.2, i.e., Rattan Chand was entitled to 1/ 3 rd share of the total compensation amount awarded in the case at hand.
The aforesaid amount, by virtue of Will which has been placed on record was to be apportioned between the present applicant and Hira Singh, the other legal heir. As a consquence, ::: Downloaded on - 23/07/2025 21:27:41 :::CIS the present applicant is entitled to 1/ 6 th share of the amount .
payable to deceased Rattan Chand. The amount lying deposited in the Registry of this Court, due and payable to deceased Rattan Chand along-with proportionate interest accrued thereupon be released in favour of the present applicant, in terms of share as has been detailed (supra). The amount be remitted to the bank account, details whereof, have been given in relief clause of the present application, subject to proper verification. The application stands disposed of.
CMP No.1422 of 2025For the reasons stated in the application, the same is allowed. The applicant is exempted from filing the translated copies of the documents in question.
The application stands disposed of.
CMP No.1426 of 2025For the reasons stated in the application, the same is allowed. The delay in re-filing the application for release is condoned. The application stands disposed of.
CMP No.1424 of 2025No reply is intended to be filed on behalf of the non-
applicant. The non-applicant has no objection if in case the amount lying deposited in this Registry of this Court along-with proportionate interest accrued thereupon, is released in favour of the applicants.
The appeal, in the case at hand, was decided on 30.10.2017. It is submitted by learned counsel appearing on ::: Downloaded on - 23/07/2025 21:27:41 :::CIS behalf of the applicants that no further proceedings against the said decision are pending before the Hon'ble Apex Court.
.
The present applicant, i.e., Hira Singh is the legal heir of deceased respondent No.2. Deceased respondent No.2, i.e., Rattan Chand was entitled to 1/ 3 rd share of the total compensation amount awarded in the case at hand.
The aforesaid amount, by virtue of Will which has been placed on record was to be apportioned between the present applicant and Bimla Devi, the other legal heir. As a consquence, the present applicant is entitled to 1/ 6 th share of the amount payable to deceased Rattan Chand. The amount lying deposited in the Registry of this Court, due and payable to deceased Rattan Chand along-with proportionate interest accrued thereupon be released in favour of the present applicant, in terms of share as has been detailed (supra). The amount be remitted to the bank account, details whereof, have been given in relief clause of the present application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Prem Singh @ Durga Dass Vs. Chaman Lal RSA No.38 of 2025 .
12.03.2025 Present: Mr. H.S. Rangra, Advocate, for the appellant.
On taking steps within three days, issue notice to the sole respondent on substantial questions of law framed at page No.7, wrongly numbered as 4 and 5 instead of 3 and 4, returnable within four weeks.
CMP No.3775 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and execution of judgment and decree dated 06.11.2024 passed by Addl. District Judge, Sarkaghat, District Mandi, HP in Civil Appeal No.11 of 2022, titled Prem Singh @ Durga Dass Vs. Chaman Lal shall remain stayed.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Prem Singh @ Durga Dass Vs. Chaman Lal RSA No.38 of 2025 .
12.03.2025 Present: Mr. H.S. Rangra, Advocate, for the appellant.
On taking steps within three days, issue notice to the sole respondent on substantial questions of law framed at page No.7, wrongly numbered as 4 and 5 instead of 3 and 4, returnable within four weeks.
CMP No.3775 of 2025Notice in the aforesaid terms.
In the meanwhile, operation and execution of judgment and decree dated 06.11.2024 passed by Addl. District Judge, Sarkaghat, District Mandi, HP in Civil Appeal No.11 of 2022, titled Prem Singh @ Durga Dass Vs. Chaman Lal shall remain stayed.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Pawan Vs. Indu Bansal & Ors.
CMPMO No.622 of 2024
.
12.03.2025 Present: Mr. V.S. Chauhan, Sr. Advocate with Mr. Arsh Chauhan, Advocate, for the petitioner.
Mr. Ankit Dhiman, Advocate, for the respondents.
List on 09.04.2025.
March 12, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Paras Ram Vs. Prem Chand & Anr.
RSA No.199 of 2023
.
12.03.2025 Present: Mr. Dinesh Kumar Sharma, Advocate, for the appellant.
Mr. Imran Khan, Advocate, for respondent No.1.
Mr. Ashok Kumar Sharma, Advocate, for respondent No.2.
At the request of learned counsel for the appellant, list after four weeks.
r ( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Sumeer Nath Vs. Pran Nath Bahl
Civil Revision No.64 of 2023
.
12.03.2025 Present: Mr. Suneet Goel, Sr. Advocate with Mr. Vishwash Kaushal,
Advocate, for the appellant.
Ms. Drishti Sirswal, Advocate, for the respondent.
Record received.
Learned counsel for the parties intend to go through the same.
List after four weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Narinder Kumar Vs. Jatinder Kumar RSA No.288 of 2022 .
12.03.2025 Present: Mr. Jeet Ram Poswal, Advocate, for the appellant.
Ms. Rinki Kashmiri, Advocate, for the respondent.
Further time prayed by learned counsel for the appellant to go through the record. List after four weeks.
March 12, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Satish Kumar vs. Sub Divisional Officer and others CMPMO No.231 of 2021 .
12.03.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Tarun Sharma, Advocate, for the petitioner.
Mr. Gautam Sood, Deputy Advocate General, for respondent No.1-State.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.3 to 5 & 7 to 12.
Learned counsel for the petitioner contends that the Gram Panchayat has no jurisdiction to enter into the controversy in the case at hand.
In view of the aforesaid, learned counsel for the respondents seek time to prepare the case.
List after four weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
The Principal Secretary and others vs. Kanshi Ram (deceased) through LRs.
RSA No.112 of 2024.
12.03.2025 Present: Mr. Gautam Sood, Deputy Advocate General, for the appellants/State.
Mr. Malay Kaushal, Advocate, for the respondents.
Record stands received. Learned counsel for the parties intend to go through the same. As prayed, list on 10.04.2025.
r ( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Sudesh Sood and another vs. Abhishek Vashisht and another CMPMO No.111 of 2024 .
12.03.2025 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate, for the petitioners.
Mr. Pranjal Munjal, Advocate, vice Ms. Jyotika Gupta, Advocate, for the respondents.
As jointly prayed, list on 25.03.2025.
March 12, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
State of H.P. and another vs. Piar Singh and another RSA No.88 of 2024 .
12.03.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellants/State.
Mr. Vinod K. Gupta, Advocate, for respondent No.1.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondent No.2.
Record stands received. Learned counsel for the parties intend to go through the same.
r List for consideration on
10.04.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Mangal Singh and others vs. Onkar Dei and others RSA No.85 of 2024 .
12.03.2025 Present: Ms. Bhawana, Advocate, vice Mr. Naresh Kumar Verma, Advocate, for the petitioners.
Ms. Vandana Kumari, Advocate, vice Mr. Sanjay Jaswal, Advocate, for respondent No.1.
None for respondents No.2 and 3 though served.
Fresh steps for the service of respondents No.4 & 5, by way of filing correct address, be taken within three days. On taking such steps, issue notice to the said respondents, returnable within four weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Chander Shekhar Banta vs. Padam Dass and others CMPMO No.27 of 2024 .
12.03.2025 Present: Mr. Sumit Sood, Advocate, for the petitioner.
Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the respondents.
As jointly prayed, list on 22.03.2025.
March 12, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Ram Parkash and others vs. Rajinder Kumar and others RSA No.503 of 2000 .
12.03.2025 Present: Mr. Bimal Gupta, Senior Advocate with Mr. Trigun Singh Negi, Advocate, for the appellants.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondents No.1(a), 1(b), 2(a) to 2(d), 3, 4 and 14(a) to 14(f).
At the request of learned counsel for the appellants, list on 24.03.2025.r ( Bipin C. Negi ) March 12, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:41 :::CIS Land Acquisition Collector and another vs. Ram Swaroop and others CMP No.381 of 2025 in RFA No.364 of 2004 .
12.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Vijay Sharma, Advocate, for the respondents/ applicants.
Learned counsel appearing on behalf of the applicants, who has filed the present application seeks time to ascertain as to whether his power of attorney exists on record.
List on 09.04.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Vanita Dhanotia vs. State of HP and another Execution Petition No.75 of 2025 .
12.03.2025 Present: Mr. Arsh Dhanotia, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.2.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General and Mr. Tek Ram Sharma, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively and seek time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List on 01.04.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Bhawan Parkash Gaur vs. State of HP and another Execution Petition No.70 of 2025 .
12.03.2025 Present: Mr. Aditya Chouhan, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.2.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General and Mr. Tek Ram Sharma, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively and seek time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List on 01.04.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Dr. Hari Krishan Thakur vs. State of HP and another Execution Petition No.69 of 2025 .
12.03.2025 Present: Mr. Aditya Chouhan, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Mr. Tek Ram Sharma, Advocate, for respondent No.2.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General and Mr. Tek Ram Sharma, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondent No.2, respectively and seek time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List on 01.04.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Hira Lal vs. HRTC and another
Execution Petition No.62 of 2025 .
12.03.2025 Present: Ms. Mamta Garg, Advocate, vice Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Notice. Mr. Dheeraj K. Vashisht, learned counsel, appears and waives service of notice on behalf of the respondents and seeks time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List on 28.03.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Jai Singh vs. HRTC and another
Execution Petition No.1220 of 2024 .
12.03.2025 Present: Mr. Nikhil, Advocate, vice Mr. Mandeep Chandel, Advocate, fo the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Learned counsel for the respondents seeks time to ascertain, as to whether interest as is being claimed by the petitioner from October, 2024 @ 9% per annum is payable. If so, has the same been paid or not.
List on 26.03.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Gurnam Singh and others vs. Land Acquisition Collector, HP PWD and others CMP(M) No.1086 of 2024 .
12.03.2025 Present: Mr. O.C. Sharma, Advocate, for the applicants.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State.
Learned counsel for the applicant submits that an appropriate application for bringing on record the legal heirs of deceased respondent No.4 stands filed.
r However, the same is
not on record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Prithvi Singh and another vs. The Principal Secretary (Power) to the Government of H.P. and others CMP(M) No.1527 of 2024 .
12.03.2025 Present: Mr. Ashok Kumar Tyagi, Advocate, for the applicant/appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State.
Mr. Digvijay Singh Kanwar, Advocate, vice Mr. Yashveer Singh Rathore, Advocate, for respondent No.4.
r to Time for filing reply to the present application is being sought since 27.09.2024. However, till date reply has not been filed.
By way of indulgence, further time is given to the respondents to do the needful. It is made clear that if no reply is filed on or before the next date of hearing, then the right to file the same shall stand closed without further reference to this Court.
List on 27.03.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Smt. Sapna Kumari vs. Brahmi Devi and others CMPMO No.487 of 2024 .
12.03.2025 Present: Mr. Sanjeev Kumar, Advocate, vice Mr. Rajiv Sirkeck, Advocate, for the petitioner.
Mr. Rahil Mahajan, Advocate, for respondent No.1.
Mr. Vijay Bhatia, Advocate, for respondents No.2 and 3.
Mr. Vijay Bhatia, learned Advocate has put in appearance on behalf of respondents No.2 and 3. He seeks time to file power of attorney.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Smt. Sapna Kumari vs. Brahmi Devi and others CMPMO No.487 of 2024 .
12.03.2025 Present: Mr. Sanjeev Kumar, Advocate, vice Mr. Rajiv Sirkeck, Advocate, for the petitioner.
Mr. Rahil Mahajan, Advocate, for respondent No.1.
Mr. Vijay Bhatia, Advocate, for respondents No.2 and 3.
Mr. Vijay Bhatia, learned Advocate has put in appearance on behalf of respondents No.2 and 3. He seeks time to file power of attorney.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Hujti Ram vs. Yogesh Kumar
CMPMO No.432 of 2024
.
12.03.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma,
Advocate, for the petitioner.
Mr. Anil Kapoor, Advocate, vice Mr. Nimish Gupta, Advocate, for the respondent.
CMP No.11348 of 2024By way of indulgence, last opportunity is afforded to the non-applicant to file reply. Let the needful be done on or before the next date of hearing. It is made clear that if reply is not filed on or before the next date of hearing, then the right to file the same shall stand closed.
List on 22.03.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
State of Himachal Pradesh and others vs. Shakuntla Devi .
CMPMO No.304 of 202412.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the petitioners/State.
Mr. Divya Raj Singh, Advocate, vice Mr. Ramesh Sharma, Advocate, for the respondent.
Learned vice counsel appearing on behalf of the respondent submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment.
Prayer not opposed. List for consideration after four weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Satya Devi vs. Hardev and others
RSA No.290 of 2024
.
12.03.2025 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) stand served. However, there is no appearance on their behalf.
Hence, they are proceeded against ex parte.
As per report of the Registry, respondents No.8(1), 15 & 17(1) have expired. Learned counsel for the appellant seeks time to take consequential steps for bringing on record the legal heirs of deceased respondents No.8(1), 15 & 17(1). Let the needful be done within four weeks.
Respondents No.2, 5(1), 19(1) & 19(2) are unserved. Let fresh steps for their service be taken within one week. On taking such steps, issue notice to the said respondents, returnable within four weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Baddi University Emerging Sciences & Technology vs. M/s Chatterje Cleaning Arts Services Pvt. Ltd. Company .
RSA No.255 of 2024Mr. Bhuvnesh Sharma, Senior Advocate with Ms. Vishali 12.03.2025 Present:
Lakhanpal, Advocate, for the appellant.
Interim order dated 28.10.2024 has not been complied with qua deposit of decretal amount along-with up-to-date interest. Further time to comply with the same was sought on 02.12.2024 and 01.01.2025. However, till date the same has not been deposited.
In view thereof, interim order dated 28.10.2024 stands vacated.
Fresh steps for the service of respondent have not been taken since 01.01.2025. Let the needful be done within three days. On taking such steps, issue notice to the respondent returnable within four weeks.
List thereafter.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Kiran Bala vs. Ram Pal and others
CMPMO No.229 of 2024
.
12.03.2025 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
Mr. Kunal Mehta, Advocate, for respondent No.1.
CMP(M) No.1810 of 2024Reply is stated to have been filed on behalf of respondent No.1. However, the same is not on record. Learned counsel for the petitioner submits that copy of the reply has been received by him. He seeks time to file rejoinder thereto. Let the needful be done within four weeks.
It be ensured that the reply/rejoinder are placed on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Satish Kumar vs. Kamal Kishore Sharma Civil Suit No.60 of 2024 .
12.03.2025 Present: Mr. Aditya Chouhan, Advocate, for the plaintiff.
Mr. Narinder Singh Thakur, Advocate, for the defendant.
Civil Suit No.60 of 2024Learned counsel for the plaintiff seeks time to file replication. Let the needful be done on or before the next date of hearing. r List on 23.04.2025.
OMP No.771 of 2024Rejoinder, as prayed be filed on or before the next date of hearing.
Interim order to continue.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Parkash Chand vs. Hardyal Singh and others CMPMO No.45 of 2024 .
12.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Gaurav Sharma, Advocate, for respondents No.1 to 6.
CMP No.1270 of 2024No reply is intended to be filed on behalf of the non-
applicants.
Order dated 16.01.2024 is made absolute.
application stands disposed of.
CMPMO No.45 of 2024The List for consideration on 20.03.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Subhash Chand and another vs. Sunil Kumar and others Civil Revision No.25 of 2024 .
12.03.2025 Present: Mr. Gurinder Singh Parmar, Advocate, for the petitioners.
Respondents No.1, 4, 9, 10 & 11 proceeded against ex parte vide order dated 16.05.2024.
Respondent No.5 stands served on 11.09.2024.
Learned counsel appearing on behalf of the petitioners submits that an appropriate application for substitution of service of respondents No.2 and 3 stands filed. However, the same is not on record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Davinder Kumar vs. Sukhwinder Singh Civil Suit No.24 of 2024 .
12.03.2025 Present: Mr. Anshul Attri, Advocate, for the plaintiff.
Mr. Navlesh Verma, Advocate, for the defendant.
Civil Suit No.24 of 2024 & OMP No.315 of 2024 Written statement/reply is stated to have been filed.
Learned counsel for the plaintiff/applicant submits that copies of the same stand received by him.
r He seeks time to file replication/rejoinder to the same.
Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Lachhman Ram vs. Vijay Ram and others RSA No.143 of 2023 .
12.03.2025 Present: Mr. Rohit Chaudhary, Advocate, vice Mr. Arun Sehgal, Advocate, for the appellant, who is stated to have expired.
Mr. Malay Kaushal, Advocate, for respondent No.1.
Mr. Gurdev Negi, Advocate, vice Mr. Naresh K. Sharma, Advocate, for respondents No.2(i) to 2(v).
Learned counsel for the appellant submits that an appropriate application for bringing on record the legal heirs of the sole appellant stands taken. However, the same is not on record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after two weeks.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Ajit Singh vs. Harvinder Singh
Civil Revision No.77 of 2023
.
12.03.2025 Present: Mr. Malay Kaushal, Advocate, vice Mr. Pawanish K. Shukla, Advocate, for the petitioner.
Ms. Heena Chauhan, Advocate, for the respondent.
CMP No.14812 of 2024No reply is filed to the present application. The right to file the same stands closed.
List for consideration on 22.03.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Savitri Devi vs. Sharif Mohammad CMPMO No.555 of 2022 .
12.03.2025 Present: Mr. Arvind Sharma, Advocate, for the petitioner.
Mr. Surinder Saklani, Advocate, for the respondent.
Heard for sometime.
Learned counsel for the petitioner seeks time to have r to instructions in the matter. List on 24.03.2025.
( Bipin C. Negi )
March 12, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Mohinder Singh (deceased) through LRs. and another vs. Puran Chand (since deceased) through LRs. and another .
RSA No.79 of 202311.03.2025 Present: Mr. Ashok Chaudhary, Advocate, for the appellant.
Mr. Sumit Raj Sharma, Advocate, for respondents No.1(a) to 1(f).
Learned counsel appearing on behalf of the appellant seeks time to have instructions with respect to compliance of order dated 27.11.2024, insofar as it pertains to the appellant furnishing a security bond to the tune of Rs.1,00,000/-. Let the needful be done within three weeks. List thereafter.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Rajesh Kumar vs. Karan Singh and others RSA No.383 of 2022 .
11.03.2025 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the appellant.
Mr. Vikas Rathore, Advocate, for respondents No.1, 2 and 3(a) to 3(c).
Mr. Manish Thakur, Deputy Advocate General, for respondent No.4/State.
weeks.
r to Record stands received. Learned counsel for the parties intend to go through the same. List for consideration after four ( Bipin C. Negi ) March 11, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:41 :::CIS Municipal Corporation Shimla vs. M/s Akar Enterprises Civil Revision No.80 of 2020 .
11.03.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Balwant Kukreja, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list on 20.03.2025.
March 11, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Gado Ram vs. Hemraj and others
RSA No.24 of 2020
.
11.03.2025 Present: Mr. Rajneesh K. Lal, Advocate, for the appellant.
Mr. Basant Pal Thakur, Advocate, for respondent No.3.
None for respondents No.1, 2 and 4 to 7.
Learned counsel for the parties seek further time to go through the record. List for admission after four weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Jagdish Ram and others vs. Subhash Chand and others RSA No.10 of 2020 .
11.03.2025 Present: Mr. Vivek Singh Attri, Advocate, for the appellants.
None for respondents No.1, 2(a) to 2(d), 3 and 5.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.4/State.
CMP No.13434 of 2023Pleadings are complete. At the request of learned counsel for the applicants/appellants, list for consideration after three weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Ashok Sharma vs. Kanta Bhagat
Civil Revision No.1 of 2020
.
11.03.2025 Present: Mr. Suneet Goel, Senior Advocate with Mr. Aman
Hansretta, Advocate, for the petitioner.
Mr. Vaibhav Tanwar, Advocate, for the respondent.
Learned counsel for the petitioner submits that power of attorney on behalf of the petitioner shall be filed during the course of the week.
List on 02.04.2025.
r to
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Raghubir Singh vs. Vijay Kumar and others Civil Revision No.169 of 2017 .
11.03.2025 Present: Mr. Basant Pal Thakur, Advocate, for the petitioner.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for respondents No.1 & 2.
Learned counsel for respondents No.1 & 2 submits that in order to amicably settle the matter, the respondents shall make an offer to the petitioner today itself. The petitioner may consider the offer so made. Let the matter be listed on 22.03.2025.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Roop Chand and another vs. Jagdish Chand and another .
CMPMO No.786 of 201911.03.2025 Present: Mr. Devender K. Sharma, Advocate, vice Mr. C.N. Singh, Advocate, for the petitioners.
Mr. Shivom Vashista, Advocate, for respondent No.1.
Mr. Arush Matlotia, Advocate, for respondent No.2.
r to Since the matter is being listed after 08.04.2022, learned counsel for the parties seek time to prepare the case.
List for consideration on 09.04.2025. Interim order to continue.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Sudesh Raj vs. Pushpa Kaushal and another CMPMO No.762 of 2019 .
11.03.2025 Present: Mr. Pawan Gautam, Advocate, for the petitioner.
Mr. Lakshay Parihar, Advocate, for the respondents.
Learned counsel appearing on behalf of the petitioner submits that the petitioner has died. He seeks time to take consequential steps for bringing on record the legal heirs of deceased petitioner.
Let the needful be done on or before the next date of hearing. List on 27.03.2025.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Desh Deepak vs. The Land Acquisition Collector, HPP CL and others .
CMP(M) No.248 of 202511.03.2025 Present: Mr. Aditya Chauhan, Advocate, for the applicant/appellant.
Mr. Yashveer Singh Rathore, Advocate, for respondents No.1 & 2.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.3/State.
r to CMP(M) No.248 of 2025 No reply is intended to be filed on behalf of non-applicants.
The non-applicants have no objection, if in case, delay of 33 days in filing the present appeal is condoned.
For the reasons stated and the explanation given in the application, the same is allowed. Delay of 33 days in filing the appeal, being bona fide, is condoned. The application stands disposed of.
RFA No.______/2025 (Be registered) Admit.
Records be called for.
List for hearing in due course.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Yan Dassi and others vs. Dolma and others RSA No.43 of 2013 .
11.03.2025 Present: Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for appellants No.2 to 6.
Appellant No.1 is stated to have expired.
Mr. G.R. Palsra, Advocate, for the respondents.
CMP No.3419 of 202512.11.2024.
r to No reply is intended to be filed on behalf of the non-
applicants. Appellant No.1, namely Yan Dassi has died on The same is evident from the Death Certificate appended along-with present application.
The right to sue inheres/survives in the legal heirs of deceased appellant No.1. Since the legal heirs of deceased appellant No.1 are already on record as appellants No.2 to 6, therefore, the present application is allowed. Name of appellant No.1 is ordered to be deleted from the array of the parties.
Amended memo of parties appended with the present application is ordered to be taken on record.
The application stands disposed of.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Murari Lal vs. HRTC and another
Execution Petition No.63 of 2025 .
11.03.2025 Present: Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Dheeraj K. Vashisht, Advocate, for the respondents.
Notice. Mr. Dheeraj K. Vashisht, learned counsel, appears and waives service of notice on behalf of the respondents and seeks time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Bhajan Singh and others vs. State of HP and others Execution Petition No.58 of 2025 .
11.03.2025 Present: Mr. K.S. Gill, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3/State.
Notice, at this stage, confined to respondents No.1 to 3 only. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3 and seeks time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Parveen Bala vs. State of HP and others Execution Petition No.57 of 2025 .
11.03.2025 Present: Mr. K.S. Gill, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Dinesh Pathania and another vs. State of HP and others Execution Petition No.43 of 2025 .
11.03.2025 Present: Mr. K.S. Gill, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 4/State.
Notice, at this stage, confined to respondents No.1 to 4 only. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 4 and seeks time to file objections/ instructions.
Objections/instructions be filed on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Dr. Sanjeet Sharma vs. H.P. University and others Execution Petition No.30 of 2025 .
11.03.2025 Present: Mr. Vikrant Chandel, Advocate, for the petitioner.
Ms. Ranjana, Advocate, vice Ms. Archna Dutt, Advocate, for respondents No.1 to 3.
Mr. Prashant Sharma, Advocate, for respondent No.4.
Notice. Ms. Ranjana and Mr. Prashant Sharma, learned counsel, appear and waive service of notice on behalf of respondents No.1 to 3 and respondent No.4, respectively and seek time to file objections/instructions.
Objections/instructions be filed on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Dr. Sanjeet Sharma vs. H.P. University and others Execution Petition No.30 of 2025 .
11.03.2025 Present: Mr. Vikrant Chandel, Advocate, for the petitioner.
Ms. Ranjana, Advocate, vice Ms. Archna Dutt, Advocate, for respondents No.1 to 3.
Mr. Prashant Sharma, Advocate, for respondent No.4.
Notice. Ms. Ranjana and Mr. Prashant Sharma, learned counsel, appear and waive service of notice on behalf of respondents No.1 to 3 and respondent No.4, respectively and seek time to file objections/instructions.
Objections/instructions be filed on or before the next date of hearing. List after two weeks.
( Bipin C. Negi )
March 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
M/s Punjab Kashmir Finance Ltd. vs. Sanjay Kumar and others .
CMP(M) No.781 of 202410.03.2025 Present: Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Munish Dhatwalia, Advocate, for respondent No.1.
As per report of the Registry, respondents No.2 and 3 are served. However, there is no appearance on their behalf.
Hence, they are proceeded against ex parte.
No reply is intended to be filed on behalf of non-applicant/ respondent No.1. The non-applicant/respondent No.1 has no objection, if in case, delay of 01 day in filing the present petition is condoned.
For the reasons stated and the explanation given in the application, the same is allowed. Delay of 01 day in filing the petition, being bona fide, is condoned. The application stands disposed of.
Civil Revision No._____/2025 (Be registered) At the request of learned counsel for respondent No.1, list the matter for consideration after three weeks.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
M/s Punjab Kashmir Finance Ltd. vs. Sanjay Kumar and others CMP(M) No.781 of 2024 .
10.03.2025 Present: Mr. Abhishek Sharma, Advocate, for the petitioner.
Mr. Munish Dhatwalia, Advocate, for respondent No.1.
As per report of the Registry, respondents No.2 and 3 are served. However, there is no appearance on their behalf.
respondent No.1.
Hence, they are proceeded against ex parte.
No reply is intended to be filed on behalf of non-applicant/ The non-applicant/respondent No.1 has no objection, if in case, delay of 01 day in filing the present petition is condoned.
For the reasons stated and the explanation given in the application, the same is allowed. Delay of 01 day in filing the petition, being bona fide, is condoned. The application stands disposed of.
Civil Revision No._____/2025 (Be registered) At the request of learned counsel for respondent No.1, list the matter for consideration after three weeks.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Suresh Kumar vs. Meena Kumari
CMPMO No.543 of 2024
.
10.03.2025 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Raju Ram Rahi, Advocate, for the respondent.
From perusal of the judgment of learned Additional Sessions Judge, Hamirpur, District Hamirpur, passed in Criminal Appeal No.23 of 2017, it is evident that two reliefs were granted.
Relief (A) is with respect to residence & Relief (B) is with respect to grant of compensation.
Learned counsel for the petitioner submits that insofar as compensation order is concerned, the same stands complied with as Rs.20,000/- has been paid to the respondent. Insofar as relief (A) is concerned, learned counsel for the petitioner has drawn the attention of this Court to Paragraph-26 of the said judgment, wherein, following has been stated:-
"He has stated being ready and willing to provide residential/rented accommodation to the petitioner."
In view of the aforesaid, learned counsel appearing on behalf of the petitioner seeks time to have instructions in the matter.
List on 27.03.2025.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Jai Karan (deceased) through LRs. vs. Aman Kumar CMP(M) No.1379 of 2023 and CMP(M) No.1380 of 2023 .
in RSA No.4221 of 201310.03.2025 Present: Mr. Naveen K. Bhardwaj, Advocate, for the applicants-
proposed legal heir of deceased appellant.
Mr. Jai Ram Sharma, Advocate, for the respondent.
CMP(M) No.1379 of 2023 and CMP(M) No.1380 of 2023 The sole appellant, in the case at hand, has died on 11.01.2018, as is evident from the Death Certificate appended along-with the application (CMP(M) No.1379 of 2023). As per Death Certificate, the appellant is survived by his legal heirs. The same is in consonance with the details of the legal heirs given in Paragraph-3 of the application (CMP(M) No.1379 of 2023).
Since the right to sue inheres/survives with the aforesaid legal heirs of deceased sole appellant, therefore, they are ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of sole deceased appellant, is condoned and abatement, if any, is set aside.
The applications stand disposed of.
RSA No.4221 of 2013Amended memo of parties be filed within two weeks. List thereafter.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Rajinder Singh (deceased) through LRs. and others vs. Piar Singh and others CMP(M) No.1209 of 2023 in RSA No.348 of 2009 .
10.03.2025 Present: Mr. Adarsh K. Vashista, Advocate, for the applicants/ appellants.
Fresh steps for the service of respondents No.10, 21, 26, 27, 33 to 35, 43, 46 to 48, 54, 55, 57 to 60 and 69 be taken within one week. Insofar as respondent No.61 is concerned, correct address for service of the said respondent be filed within one week. On taking such steps, issue notice to the said respondents, returnable within four weeks.
List after four weeks. In the meanwhile, consequential steps for bringing on record the legal heirs of deceased respondents No.1, 11, 12, 17, 23, 25, 32, 49, 64, 65, 67 & 73 be also taken.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Shankri Devi (now deceased) through LR vs. Ram Prakash and others RSA No.268 of 2023 .
10.03.2025 Present: None for the appellant.
In the interest of justice, let fresh steps by way of filing correct address and process fee for the purpose of service of respondent No.2 be taken within one week. On taking such steps, issue notice to respondent No.2, returnable within four weeks. r ( Bipin C. Negi ) March 10, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:41 :::CIS Devinder Singh Siphehia vs. State of HP and others a/w connected matter RSA No.171 of 2023 a/w RSA No.172 of 2023 .
RSA No.171 of 202310.03.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
None for respondents No.6, 12, 17 and 18.
r to Mr. Vishwas Kaushal, Advocate, for respondents No.7 to 10, 13, 14 and 16(a) & 16(b).
Mr. Prashant Chauhan and Mr. Hamender Singh Jaswal, Advocates, vice Mr. Sandeep Dutta, Advocate, for respondent No.11.
Ms. Richa Sharma, Advocate, for respondent No.12.
RSA No.172 of 2023Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 5/State.
None for respondents No.6 and 12.
Mr. Vishwas Kaushal, Advocate, for respondents No.7 to 10, 13 and 14.
Mr. Prashant Chauhan and Mr. Hamender Singh Jaswal, Advocates, vice Mr. Sandeep Dutta, Advocate, for respondent No.11.
Ms. Richa Sharma, Advocate, for respondent No.12.
CMP No.9711 of 2024 in RSA No.171 of 2023 The present application has become infructuous, as in terms of order dated 30.08.2024, post admission the notices have been accepted on behalf of respondents No.1 to 15 by their respective counsels. The application stands disposed of.
::: Downloaded on - 23/07/2025 21:27:41 :::CISCMP No.9309 of 2023 in RSA No.171 of 2023 Learned counsel appearing on behalf of the .
appellant/applicant seeks time to have instructions as to whether anything survives in the present application.
List on 03.04.2025.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Kimtu Devi vs. State of HP and others Civil Suit No.10 of 2023 .
10.03.2025 Present: Ms. Neha Negi, Advocate, vice Mr. Ajay Kumar Dhiman, Advocate, for the plaintiff.
Mr. B.N. Sharma, Additional Advocate General, for defendants No.1 to 3/State.
Ms. Komal Chaudhary, Advocate, for defendants No.4 & 5.
Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for the applicant in OMP No.1073 of 2023.
OMP No.1073 of 2024Further time prayed for filing reply on behalf of the non-
applicants. Let the needful be done within four weeks. List thereafter.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
G.M. Northern Railways vs. Ama rChand (deceased) through LRs. and others RFA No.8 of 2023 .
10.03.2025 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Mr. Manoj Brakta, Advocate, vice Mr. Atharv Sharma, Advocate, for respondents No.1(a), to 1(g), 3 to 12.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.13 & 14/State.
r to Amended memo of parties filed, which is at Page-52 of the paper book, is ordered to be taken on record.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Madhubala vs. Shashi
CMPMO No.86 of 2022
.
10.03.2025 Present: Mr. M.A. Safee, Advocate, for the petitioner.
Mr. B.N. Sharma, Advocate, vice Mr. Raj Kumar Negi, Advocate, for the respondent.
Time for filing reply and power of attorney is being sought since 04.05.2022. However, till date neither reply nor power of attorney has been filed.
By way of indulgence, three weeks further time is given to the respondent to do the needful. It is made clear that if no reply is filed on the next date of hearing, then the right to file the same shall stand closed without further renfence to this Court.
List on 26.03.2025.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Shakuntla Shashi and others vs. Shabnam Sood, a/w connected matters .
Civil Revision No.58 of 2017 a/w Civil Revision Nos.59 & 60 of 2017 Mr. Rahul Sharma, Advocate, vice Mr. Balwant Kukreja, 10.03.2025 Present:
Advocate, for the petitioner(s).
Mr. Deepak Bhasin, Senior Advocate with Mr. Sambhav Bhasin, Advocate, for the respondent(s).
CMP(M) No.2113 of 2024 in Civil Revision No.60/2017 Pleadings in the applications are complete.
During the pendency of the present proceedings, the sole petitioner is stated to have died. In response to the application for bringing on record the legal heirs of deceased sole petitioner/applicant, non-applicant contends that the tenancy, in the case at hand, could not have devolved upon the legal heirs sought to be brought on record. The question, as to whether the tenancy has devolved or as to whether the legal heirs are required to be brought on record only for the purpose of representing the estate is the question which can be decided at the final stage.
In view of the aforesaid, this application shall be adjudicated finally at the time of hearing of the main petition.
Civil Revision Nos.58 & 59 of 2017 List on 22.04.2025.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Pavinder Kumar vs. Jagdish Singh and others RSA No.101 of 2012 .
10.03.2025 Present: Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Ms. Amita Chandel, Advocate, vice Ms. Rachna Kuthiala, Advocate, for respondents No.2 to 4.
None for respondents No.5 to 18.
Names of respondents No.19 and 21 stand deleted.
Respondents No.20 and 22 are stated to have expired.
CMP(M) Nos.1949 & 1950 of 2024 On taking steps within three days, issue notice to the proposed LRs of deceased respondent No.1, detailed in paragraph-2 of the application (CMP(M) No.1949/2024), returnable within four weeks.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Mohinder Singh and others vs. Kashmiri Devi and others RSA No.273 of 2010 .
10.03.2025 Present: Mr. Vijay Panchta, Advocate, for the appellants.
Mr. Pranjal Munjal, Advocate, vice Mr. Janesh Gupta, Advocate, for respondents No.1, 3 to 6.
Ms. Neha Negi, Advocate vice Mr. Ajay Kumar Dhiman, Advocate, for respondents No.5(a) to 5(d), respondent No.7 and proposed LRs. of respondent No.8, except LR No.8(c), namely Rakesh Chand.
CMP(M) Nos.536 & 537 of 2020 Time for bringing on record the legal heirs of deceased LR No.8(c) is being sought since 19.09.2024. Further time is sought by learned counsel (Mr. Ajay Kumar Dhiman, Advocate) for filing power of attorney on behalf of LRs.No.8(a), 8(b) and 8(d) to 8(h).
CMP(M) No.1421 & 1422 of 2024 Respondents No.2(a) and 2(b) are served. However, there is no appearance on their behalf. Hence, they are proceeded against ex parte.
CMP(M) No.1419 & 1420 of 2024 Respondent No.9(b) is served. However, there is no appearance on his behalf. Hence, he is proceeded against ex parte.
Insofar as respondent No.9(a) is concerned, it is reported that he could not be served as his correct name is Rajesh Kumar instead of Rajender Kumar.
Let fresh steps for the service of respondent No.9(a)-
Rajesh Kumar be taken within three days. On taking such steps, issue notice to the said respondent, returnable within four weeks.
::: Downloaded on - 23/07/2025 21:27:41 :::CISAmended memo of parties in the present applications be filed by stating the correct parentage of respondents No.9(c) to .
9(e). The present applications would be dealt with once respondent No.9(a) is served.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Suresh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.448 of 2025 .
10.03.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the file status report.
r to respondent-State. He prays for and is granted four weeks' time to List on 11.04.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
March 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Pavnesh Kumar vs. Navneet Sharma and others RSA No.32 of 2025 .
10.03.2025 Present: Mr. Sanjay Kumar Jaswal, Advocate, for the appellant.
Mr. Rajesh Mandhotra, Advocate, for respondent No.10.
Learned counsel for respondent No.10 seeks time to file power of attorney.
stage.
r to List after one week for consideration at the admission ( Bipin C. Negi ) March 10, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:41 :::CIS Pyare Chand vs. State of H.P. and others RSA No.33 of 2025 .
10.03.2025 Present: Mr. Kunal Thakur, Advocate, vice Mr. Sudhir Bhatnagar, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
At the request of learned counsel appearing on behalf of the appellant, list for consideration after one week.
March 10, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
LAC & Anr. Vs. Rajmal & Ors..
.
CMP(M) No.1098 of 2024
07.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for
applicants/State.
Mr. Abhinav Purohit, Advocate, for respondents No.1 to 3, 7, 8 and 10.
CMP(M) No.1098 of 2024Addl.
Reply on behalf of the contesting respondents, be filed, on or before the next date of hearing.
Learned Advocate General submits that an appropriate application for bringing on record the LRs of deceased respondent No.9 has already been filed in the Registry of this Court. However, the same is not on record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List after four weeks.
CMP(M) Nos.228 and 229 of 2025 On taking steps within three days, issue notice to the proposed LRs of deceased respondent No.4, returnable within four weeks.
CMP(M) Nos.230 and 231 of 2025 On taking steps within three days, issue notice to the proposed LRs of deceased respondent No.5, returnable within four weeks.
::: Downloaded on - 23/07/2025 21:27:41 :::CISCMP(M) Nos.232 and 233 of 2025 .
On taking steps within three days, issue notice to the proposed LRs of deceased respondent No.6, returnable within four weeks.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:41 :::CIS
Rajinder Kaur and another vs. Ravinder Parkash and others CMP(M) No.1080 of 2024 in .
RSA No.252 of 202307.03.2025 Present: Mr. Atharv Sharma, Advocate, for the applicants/appellants.
Mr. Paras Dhaulta, Advocate, for respondents No.1 to 6.
None for respondent No.7.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.8 & 9/State At the pleasure of Hon'ble the Chief Justice, list before another appropriate Bench.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
LAC and another vs. Ram Swaroop & others CMP No.381 of 2025 in RFA No.364 of 2004 .
07.03.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the non-applicants/appellants-State.
Mr. Vijay Sharma, Advocate, for the respondents.
In order to enable the Addl. Advocate General for the non-
applicants/appellants to have instructions, list on 12.03.2024.
r ( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Jeet Singh vs. Avinash
Civil Revision No.121 of 2024
.
07.03.2025 Present: Mr. Devender Kumar Sharma, Advocate, for the petitioner.
Mr. G.R. Palsra, Advocate, for the respondent.
CMP No.26274 of 2024No reply is intended to be filed on behalf of the non-
applicant. Non-applicant submits that the total disputed amount, in the case at hand, is Rs.50,000/-(Rupees fifty thousand) only.
As per the averments made in the petition, a sum of Rs.3,50,000/- (Rupees three lacs and fifty thousand) has been deposited with the Rent Controller, Mandi on 25.08.2023. Since, admittedly the amount in dispute is only Rs.50,000/-(Rupees fifty thousand), therefore, the Rent Controller, Mandi is directed to release Rs.3,00,000/- (Rupees three lacs) along with proportionate interest accrued thereupon to the present applicant.
The amount be remitted to the bank account, details whereof, have been given in Paragraph-3 of the present application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Jeet Singh vs. Avinash
Civil Revision No.121 of 2024
.
07.03.2025 Present: Mr. Devender Kumar Sharma, Advocate, for the petitioner.
Mr. G.R. Palsra, Advocate, for the respondent.
CMP No.26274 of 2024No reply is intended to be filed on behalf of the non-
applicant. Non-applicant submits that the total disputed amount, in the case at hand, is Rs.50,000/-(Rupees fifty thousand) only.
As per the averments made in the petition, a sum of Rs.3,50,000/- (Rupees three lacs and fifty thousand) has been deposited with the Rent Controller, Mandi on 25.08.2023. Since, admittedly the amount in dispute is only Rs.50,000/-(Rupees fifty thousand), therefore, the Rent Controller, Mandi is directed to release Rs.3,00,000/- (Rupees three lacs) along with proportionate interest accrued thereupon to the present applicant.
The amount be remitted to the bank account, details whereof, have been given in Paragraph-3 of the present application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Rajan Gupta and others vs. Sudhir Singh and others RSA No.363 of 2022 .
07.03.2025 Present: Mr. Karun Negi, Advocate, for the appellants.
Mr. Parikshit Sharma, Advocate, for the respondents.
CMP No.8152 of 2024Pleadings are complete.
RSA No.363 of 2022Record stands received. Learned counsel for the parties intend to go through the same. List for consideration after three weeks.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Sudan Singh vs. HRTC and others
Execution Petition No.1400 of 2024 .
07.03.2025 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 02.04.2025.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Nand Lal vs. HRTC and others
Execution Petition No.1397 of 2024 .
07.03.2025 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Raman Jamalta, Advocate, for the respondents.
Notice. Mr. Raman Jamalta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 02.04.2025.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Sudershan Kumar vs. HRTC and others Execution Petition No.1396 of 2024 .
07.03.2025 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioner.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
Notice. Mr. Vinod Kumar Gupta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 02.04.2025.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Rajvinder Singh vs. HRTC and another Execution Petition No.1389 of 2024 .
07.03.2025 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioner.
Mr. Vinod Kumar Gupta, Advocate, for the respondents.
Notice. Mr. Vinod Kumar Gupta, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply.
Reply/instructions on behalf of the respondents be filed on or before the next date of hearing. List on 02.04.2025.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Surjeet Singh(deceased) thorough his LRs. vs. Land Acquisition-cum- Competent Authority and another Arbitration Case No.735 of 2024 .
07.03.2025 Present: Mr. Gurdev Negi, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Ms. Sneh Bhimta, Advocate, vice Ms. Shreya Chauhan, Advocate, for respondent No.2.
Learned counsel appearing on behalf of respondent No.2 submits that reply stands filed. However, the same is not on record. Learned counsel for the petitioners submits that he has received copy of the same. Learned counsel for the petitioners submits that no rejoinder is required to be filed.
Registry to trace the reply and place it on record well before the next date of hearing, post removal of objection(s), if any.
List the matter on 10.04.2025.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Kapil Kumar & Anr. vs. Babita Devi CMPMO No.472 of 2024 .
07.03.2025 Present: Mr. Azad Kaith, Advocate, for the petitioners.
Learned counsel for the petitioners submits that he would be depositing a sum of Rs.30,000/- towards the arrears of maintenance today in the Registry of this Court. The maintenance, in the case at hand, is payable from 12.10.2022 @ Rs.8,000/- per month.
r Learned counsel for the petitioners submits that the balance arrears would be deposited on or before the next date of hearing.
Besides the aforesaid, learned counsel for the petitioners seeks time to prepare the case at hand. List after four weeks.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Pooja Verma and others vs. Lalit Mohan and others RSA No.300 of 2024 .
07.03.2025 Present: Ms. Sneh Bhimta, Advocate, for the applicant/appellant.
None for respondent No.1. though duly served.
Fresh steps for the service of respondents No.2 to 4 be taken within three weeks. On taking such steps, issue notice to the said respondents, returnable within four weeks.
List after four weeks. In the meanwhile, certified copy of the trial Court judgment be placed on record.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
National Highway Authority of India vs. Anantu and another OMP(M) No.148 of 2024 .
07.03.2025 Present: Ms. Sneh Bhimta, Advocate, for the applicant/appellant.
Further time prayed for bringing on record the legal heirs deceased respondents No.1 and 2. Let the needful be done within three weeks. List thereafter.
March 07, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Border Road Organization vs. Hoshiar Singh (since deceased) through LRs. and others RFA No.13 of 2024 .
07.03.2025 Present: Mr. Nand Lal Thakur, Senior Panel Counsel, for the appellant.
Mr. Abhishek Sharma, Advocate, for respondent No.1(a).
Mr. Rahul, Advocate, for respondent No.1(b).
Mr. Jai Dev Thakur, Advocate, for respondents No.2 & 3.
r to CMP Nos.9909 & 19165 of 2024 These applications have been filed under Order 41 Rule 33 of the Civil Procedure Code. The same are to be heard along-
with the main appeal at the time of final hearing. Hence, pleadings be completed in the meanwhile.
RFA No.13 of 2024List for hearing in due course.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Rajinder Kaur and another vs. Ravinder Parkash and others RSA No.252 of 2023 .
07.03.2025 Present: Mr. Atharv Sharma, Advocate, for the appellants.
Mr. Paras Dhaulta, Advocate, for respondents No.1 to 6.
None for respondent No.7.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.8 & 9/State r to At the pleasure of Hon'ble the Chief Justice, list before another appropriate Bench.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Julfi Ram vs. Dharam Singh
RSA No.135 of 2023
.
07.03.2025 Present: Mr. Pawan Gautam, Advocate, for the appellant.
Mr. Atharv Sharma, Advocate, for the respondent.
Learned counsel for the appellant submits that in pursuance to order dated 13.12.2024, mesne profit @ Rs.3,000/-, as was decided vide order dated 12.09.2023, has been deposited by the appellant till March, 2025.
r In terms of order dated 12.09.2023, the appellant was required to deposit a sum of Rs.3,000/- per month. Learned counsel for the appellant assures this Court that regular payments shall be deposited every month during the pendency of this appeal.
The matter was admitted vide order dated 01.12.2023. In view thereof, list the matter for hearing in due course.
( Bipin C. Negi )
March 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
State of HP and others vs. Sachin Kumar CMP(M) No.1836 of 2024 .
06.03.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the applicants/appellants-State.
Respondent though served, but there is no appearance on his behalf. Hence, he is proceeded against ex parte.
In the filing of the present appeal, there is a delay of about 122 days. The same has been duly explained in the application filed for condonation of delay. Even otherwise, while dealing with an application for condonation of delay filed by the State, one has to be conscious of the bureaucratic delays, impersonal nature of the governmental functioning, institutional interest and hence a justice oriented liberal approach has to be taken while dealing with such applications.
In this respect, it would be appropriate to refer to decision of the Hon'ble Apex Court passed in State of Manipur and others vs. Koting Lamkang, 2019 (10) SCC 408. The relevant extract of the same is being reproduced herein below:-
"7. But while concluding as above, it was necessary for the Court to also be conscious of the bureaucratic delay and the slow pace in reaching a government decision and the routine way of deciding whether the State should prefer an appeal against a judgment adverse to it. Even while observing that the law of limitation would harshly affect the party, the Court felt that the delay in the appeal filed by the State, should not be condoned.
8. Regard should be had in similar such circumstances to the impersonal nature of the Government's functioning where individual officers may fail to act responsibly. This in turn, would result in injustice to the institutional interest of the State. If ::: Downloaded on - 23/07/2025 21:27:42 :::CIS the appeal filed by State are lost for individual default, those who are at fault, will not usually be individually affected."
.
Other than the aforesaid, it would also be appropriate to refer to judgment dated 09.10.2023, passed in Civil Appeal No.5867 of 2015 titled Sheo Raj Singh (deceased) through LRs. and others vs. Union of India and another. The relevant extract of the same is being reproduced herein below:-. r "37. Having bestowed serious consideration to the rival contentions, we feel that the High Court's decision to condone the delay on account of the first respondent's inability to present the appeal within time, for the reasons assigned therein, does not suffer from any error warranting interference. As the aforementioned judgments have shown, such an exercise of discretion does, at times, call for a liberal and justice- oriented approach by the Courts, where certain leeway could be provided to the State. The hidden forces that are at work in preventing an appeal by the State being presented within the prescribed period of limitation so as not to allow a higher court to pronounce upon the legality and validity of an order of a lower court and thereby secure unholy gains, can hardly be ignored. Impediments in the working of the grand scheme of governmental functions have to be removed by taking a pragmatic view on balancing of the competing interests."
Hence, for the reasons/sufficient cause stated in the application & the aforesaid position of law, delay in filing the present appeal is condoned. Application stands disposed of.
RSA No.______/2025 Be registered ::: Downloaded on - 23/07/2025 21:27:42 :::CIS List for admission after two weeks.
.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
HPPCL and another vs. Luxmi Kant and others RFA No.392 of 2018 a/w Cross Objection No.11 of 2019 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the appellants.
Ms. Shruti, Proxy Counsel, for respondents No.1 to 9, 11, 12(a) to 12(g), 13(a) to 13(c), 14(a), 14(b), 15, 16, 17(a) to 17(i).
Mr. B.N. Sharma, Additional Advocate General, for respondents No.18 & 19/State.
CMP No.22555 of 2024r to Vide order dated 29.11.2018, award dated 05.09.2018, passed by learned District Judge, Sirmaur District at Nahan, H.P., in LAC Petition No.40-LAC/4 of 2015, titled as Luxmi Kant and others vs. State of Himachal Pradesh & others, had been stayed subject to deposit of the entire awarded amount alongwith up-to-
date interest in the Registry of this Court.
Since the aforesaid amount has not been deposited, therefore, the respondents are free to execute the order. The application stands disposed of.
RFA No.392 of 2018List after four weeks.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
HPPCL and another vs. Sadanand and others RFA No.386 of 2018 a/w Cross Objection No.12 of 2019 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the appellants.
Ms. Shruti, Proxy Counsel, for respondents No.1 and 2.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.3 & 4/State.
CMP No.22583 of 2024Vide order dated 29.11.2018, award dated 05.09.2018, passed by learned District Judge, Sirmaur District at Nahan, H.P., in LAC Petition No.33-LAC/4 of 2015, titled as Sadanand and others vs. State of Himachal Pradesh & others, had been stayed subject to deposit of the entire awarded amount alongwith up-to-
date interest in the Registry of this Court.
Since the aforesaid amount has not been deposited, therefore, the respondents are free to execute the order. The application stands disposed of.
RFA No.386 of 2018List after four weeks.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
HPPCL and another vs. Rajinder Singh and others RFA No.385 of 2018 a/w Cross Objection No.16 of 2019 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the appellants.
Ms. Shruti, Proxy Counsel, for respondents No.1 to 8, 9(i) to 9(iv) and 10 to 14.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.15 & 16/State.
CMP No.22585 of 2024Vide order dated 29.11.2018, award dated 05.09.2018, passed by learned District Judge, Sirmaur District at Nahan, H.P., in LAC Petition No.32-LAC/4 of 2015, titled as Shri Rajinder Singh vs. State of Himachal Pradesh & others, had been stayed subject to deposit of the entire awarded amount alongwith up-to-
date interest in the Registry of this Court.
Since the aforesaid amount has not been deposited, therefore, the respondents are free to execute the order. The application stands disposed of.
RFA No.385 of 2018List after four weeks.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
HPPCL and another vs. Narayan Singh and others RFA No.391 of 2018 a/w Cross Objection No.22 of 2019 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the appellants.
Ms. Shruti, Proxy Counsel, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.2 & 3/State.
CMP No.22586 of 2024Vide order dated 29.11.2018, award dated 05.09.2018, passed by learned District Judge, Sirmaur District at Nahan, H.P., in LAC Petition No.39-LAC/4 of 2015, titled as Shri Narayan Singh vs. State of Himachal Pradesh & others, had been stayed subject to deposit of the entire awarded amount alongwith up-to-
date interest in the Registry of this Court.
Since the aforesaid amount has not been deposited, therefore, the respondents are free to execute the order. The application stands disposed of.
RFA No.391 of 2018List after four weeks.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
HPPCL and another vs. Kaku Ram and others RFA No.389 of 2018 a/w Cross Objection No.13 of 2019 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the appellants.
Ms. Shruti, Proxy Counsel, for respondents No.1 to 5.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.6 & 7/State.
CMP No.22587 of 2024Vide order dated 29.11.2018, award dated 05.09.2018, passed by learned District Judge, Sirmaur District at Nahan, H.P., in LAC Petition No.37-LAC/4 of 2015, titled as Kaku Ram & others vs. State of Himachal Pradesh & others, had been stayed subject to deposit of the entire awarded amount alongwith up-to-
date interest in the Registry of this Court.
Since the aforesaid amount has not been deposited, therefore, the respondents are free to execute the order. The application stands disposed of.
RFA No.389 of 2018List after four weeks.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Rajinder Kumar and another vs. Madan Gopal CMP(M) No.1805 of 2024 in .
RSA No.311 of 200806.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the non-applicants/ appellants.
Ms. Shruti, Proxy Counsel, for the respondent.
Time to file reply is being sought since 20.11.2024. Reply be positively filed on or before the next date of hearing. List after four weeks. r ( Bipin C. Negi ) March 06, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:42 :::CIS Ram Rattan vs. Land Acquisition Collector, HPPWD CMP(M) No.1083 of 2024 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the applicant/ appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
CMP(M) No.1083 of 2024From the reasons and sufficient cause shown in the application, it is evident that there exists sufficient cause/ explanation for condoning the delay in filing the present appeal.
The application is allowed. Delay of 73 days in filing the present appeal is condoned.
The appeal be registered. The application stands disposed of.
RFA No.________/2025 Admit.
Records be called for.
List for hearing in due course.
CMP No.26376 of 2024The impugned award, in the case at hand, was passed by learned Additional District Judge, Nalagarh, District Solan, on 14.12.2023. Prior to passing of the said order, on 04.09.2023, proforma respondent No.4-Smt. Parwati Devi had expired, as is evident from the Death Certificate appended along-with the present application at Annexure A-1. The deceased proforma respondent No.4-Smt. Parwati Devi had executed a registered Will bearing No.85 of 2010 dated 17.03.2010. By virtue of the said Will, the entire movable and immovabale properties of ::: Downloaded on - 23/07/2025 21:27:42 :::CIS deceased proforma respondent No.4-Smt. Parwati Devi have .
been bequeathed in favour of the present applicant/appellant.
In view of the aforesaid, since the present applicant is the sole legal representative of the deceased proforma respondent No.4-Smt. Parwati Devi, therefore, the present application is allowed. The name of deceased proforma respondent No.4-Smt. Parwati Devi is ordered to be deleted from the array of the respondent as her sole legal representative, based on a registered Will, is already on record as applicant/appellant.
The application stands disposed of.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Richa Sipahiya/Katoch vs. Rahul Katoch CMPMO No.522 of 2024 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the petitioner.
Ms. Shruti, Proxy Counsel, for the respondent.
At the joint request of learned counsel for the parties, list on 18.03.2025.
March 06, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Ashwani Kumar and others vs. Vidya Devi RSA No.46 of 2024 .
06.03.2025 Present: Ms. Himani Verma, Proxy Counsel, for the appellants.
Ms. Shruti, Proxy Counsel, for the respondent.
CMP No.4347 of 2024No reply has been filed despite last opportunity having been granted.
On the persuasive request of learned counsel appearing on behalf of the non-applicants, further three weeks' time is granted to file the same, subject to payment of cost quantified at Rs.2,500/- to be deposited with Himachal Pradesh High Court Bar Association, Shimla.
List after three weeks.
( Bipin C. Negi )
March 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
State of HP and another vs. Babu Ram Gupta (deceased) through LRs. and others .
CMP(M) No.245 of 202406.03.2025 Present: Mr. R.S. Verma, Additional Advocate General, for the applicants/ appellants-State.
Appropriate application, in terms of previous order, be filed on or before the next date of hearing. List after three weeks.
March 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Rikhi Ram vs. Himachal Pradesh State Electricity Board and others .
CMPMO No.593 of 202401.03.2025 Present: Mr. K.D. Sood, Senior Advocate with Mr. Rahul Gathania, Advocate, for the petitioner.
Ms. Sunita Sharma, Senior Advocate with Mr. Dhananjay Sharma, Advocate, for respondents No.1 and 2.
Vide impugned order dated 22.08.2024, learned Additional District Judge-I, Una, District Una, has dismissed an application filed under Order 22 Rule 4 read with Section 151 of the Civil Procedure Code for bringing on record the legal heirs of deceased respondent No.4, i.e., Basant Lal and respondent No.7, i.e., Bahadur Devi @ Shobha Devi. The reason for rejection of the same being that the aforesaid two respondents had died while SLP was pending adjudication before the Hon'ble Apex Court.
Learned counsel for the appellant submits that an appropriate application has been filed before the Hon'ble Apex Court for bringing on record the legal heirs of deceased respondents No.4 and 7.
In view of the aforesaid, list the matter in the 4th week of April, 2025.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
General Manager, Northern Railway vs. Balbir Singh (deceased) through LRs. And another a/w connected matters.
.
RFA No.61 of 2021 a/w RFA Nos.60 & 62 of 2022 RFA No.61 of 2021 a/w RFA No.60 of 2022 01.03.2025 Present: Mr. Shashi Shirshoo, Central Government Counsel, for the appellant, in both the appeals.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No.1(a) to 1(d), in both the appeals.
Mr. R.S. Verma, Additional Advocate General, for respondent No.2/State, in both the appeals.
RFA No.62 of 2022Mr. R.S. Verma, Additional Advocate General, for the appellants/State.
Mr. R.K. Sharma, Senior Advocate with Ms. Anita Devi, Advocate, for respondents No.1(a) to 1(c) though proceeded against ex parte vide order dated 03.08.2022.
CMP No.4991 of 2024 in RFA No.61 of 2021 At the joint request of learend counsel for the parties, list on 22.03.2025.
CMP(M) No.1259 of 2021 in RFA No.62 of 2022 No reply is intended to be filed on behalf of the non-
applicants.
The sole respondent is stated to have expired on 11.04.2021. The same is evident from the Death Certificate appended along with the present application as Annexure A-I. He is survived by his legal heirs details, whereof, have been given in Annexure A-II. The same is in consonance with the details of the legal heirs given in Paragraph-5 of the application.
Since the right to sue inheres/survives with the aforesaid ::: Downloaded on - 23/07/2025 21:27:42 :::CIS legal heirs of deceased sole respondent, therefore, they are .
ordered to be brought on record.
For the bona fide reasons stated/sufficient cause shown in the application, delay in bringing on record the legal heirs of sole deceased respondent, is condoned and abatement, if any, is set aside. Application stands disposed of.
Amended memo of parties filed with the applications is taken on record.
Mr. R.K. Sharma, learned Senior Advocate assisted by Ms. Anita Devi, learned Advocate has put in appearance on behalf of legal heirs of deceased sole respondent and submits that power of attorney on their behalf stands already filed.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Nirmala Devi vs. Om Parkash
RSA No.142 of 2020
.
01.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellant.
Sole respondent is stated to have expired.
Steps for the service of legal heris of deceased respondent have not been taken since 12.12.2024.
Let the needful be done within three days. On taking such steps, issue notice to the legal heirs, returnable within four weeks.
It is made clear that if steps are not taken within the aforesaid period, present appeal shall automatically stand dismissed for non prosecution without further reference to this Court.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Puran Chand and others vs. Ambi Chand and others CMPMO No.24 of 2020 .
01.03.2025 Present: Mr. Parveen Chauhan, Advocate, vice Mr. Y.P. Sood, Advocate, for the petitioner.
None for the respondents.
Despite being served, power of attorney on behalf of respondents No.1 to 3 has not been filed till date. Since, in the case at hand, proceedings before the trial Court have already been stayed vide order dated 06.01.2020, therefore, list the matter for consideration on 17.03.2025.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
G.M. Northern Railway vs. Virender Singh and others CMP(M) No.1425 of 2019 .
01.03.2025 Present: Mr. Shashi Shirshoo, Senior Panel Counsel, for the applicant/appellant.
Time for bringing on record the legal heirs of deceased respondents No.5, 7, 8 and 10 is being taken since 09.05.2024.
However, requisite steps have not been taken till date.
Since within the prescribed period of limitation, appropriate steps have not been taken for bringing on record the legal heirs of deceased respondents No.5, 7, 8 and 10, therefore, necessary consequences with respect to abatement have ensued.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Sarla Gupta vs. Nar Singh Dass Gupta and others RSA No.493 of 2014 .
01.03.2025 Present: Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
Respondent No.1 is stated to have expired.
Respondents No.2 to 4 & 5(a) to 5(d) already ex parte.
CMP(M) No.183 of 2025On taking steps within a week, issue notice to the legal heirs of deceased respondent No.1, details whereof have been given in Paragraph-2 of the application, returnable within four weeks.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Nirmala Devi (deceased) through LRs. vs. The Commissioner and others a/w connected matters RSA No.76 of 2013 a/w .
RSA Nos.105 and 126 of 2013 01.03.2025 Present: Mr. Sumit Sharma, Advocate, for the appellants, in all the appeals.
Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the respondents, in all the appeals.
Mr. Vishal Verma, Advocate, for the applicants in CMP No.10028 of 2022.
CMP(M) No.1300 of 2022At the request of learend Senior Advocate appearing on behalf of the non-applicant(s), list on 03.03.2025.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Tarsem Singh and others vs. Ramesh Chand and others RSA No.706 of 2008 a/w .
Cross Objection No.67 of 200901.03.2025 Present: Mr. Divya Raj Singh, Advocate, for the appellants/non-
cross objector.
Mr. Abhishek, Advocate vice Ms. Rachna Kuthiala, Advocate, for respondents No. 1, 2, 4(a) to 4(c), 5 to 8/cross-objectors.
None for respondents No. 3(a) and 3(b), 9 to 13 and 15 to 21. Respondent No. 14 is stated to have expired.
Names of respondents No. 22, 25 to 27 stand deleted.
Learned counsel appearing on behalf of the appellants seeks time to take consequential steps in pursuance to the death of respondent No.14. Let the needful be done within one week.
In the meanwhile, amended memo of parties be filed. List thereafter.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Om Parkash vs. Rajinder Kumar and others RFA No.365 of 2000 .
01.03.2025 Present: Mr. Viplav Sharma, Senior Advocate with Mr. Anirudh Sharma, Advocate, for the appellant.
Mr. Vedhant Ranta, Advocate, for respondent No.1.
Mr. Malay Kaushal, Advocate, vice Mr. Manohar Lal Sharma, Advocate, for respondent No.8.
Ms. Dhanwanti, Advocate, vice Mr. Sanjay Bhardwaj, Advocate, for respondent No.9.
RFA No.365 of 2000r to Mr. Abhinav Ghabroo, Advocate, for respondent No.10.
The factum of respondents No.8 and 10 having attained majority has been dealt with in order dated 01.05.2012, while deciding CMP No.523 of 2012. The same has been noticed and respondents No.8 & 10 have been permitted to sue in their own capacity after attaining the age of majority. Learned counsel appearing on behalf of respondents No.8 & 10 seek four weeks' time to file power of attorney. Let the needful be done on or before 07.04.2025.
CMP Nos.4659/2018 & 18391/2022 Pleadings be completed before the next date of hearing. Since these applications are filed under Order 41 Rule 27 of the Civil Procedure Code, they shall be heard at the time of final hearing of the appeal.
CMP No.18393 of 2022Allowed and the applicant is exempted from filing translated copies of the Hindi documents, in question, annexed with the accompanying appeal, 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 )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Thakur Dass vs. Kalavati and others RSA No.17 of 2025 .
01.03.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
RSA No.17 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notice is being issued on substantial question of law No.5 framed at Page 22 of the paper book. r CMP No.2909 of 2025 During the pendency of the present appeal, operation and execution of judgment and decree dated 27.12.2024, passed by learned District Judge (Forests), Shimla, in Civil Appeal No.5/2023, shall remain stayed.
The application stands disposed of.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Thakur Dass vs. Kalavati and others RSA No.16 of 2025 .
01.03.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the appellant.
RSA No.16 of 2025On taking steps within three days, issue notice to the respondents, returnable within four weeks. Notice is being issued on substantial question of law No.5 framed at Page 22 of the paper book. r CMP No.2904 of 2025 During the pendency of the present appeal, operation and execution of judgment and decree dated 27.12.2024, passed by learned District Judge (Forests), Shimla, in Civil Appeal No.53/2023, shall remain stayed.
The application stands disposed of.
( Bipin C. Negi )
March 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Jal Pal & Another vs. Krishan Singh RSA No.180 of 2022 .
28.02.2025 Present: Mr. Prashant Chauhan, Advocate, vice Mr. Sarthak Mehta, Advocate, for the appellants.
Mr. Ashok Kumar Verma, Advocate, vice Mr. Rakesh Chauhan, Advocate, for the respondent.
Further time prayed for by leanred counsel for the parties to go through the record.
r to
List after three weeks.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Renuka Ji Dam Project and another vs. Chanjali and another CMP No.26212 of 2024 in RFA No.38 of 2019 .
28.02.2025 Present: Mr. Shashi Shirshoo, Advocate, for the appellants.
None for respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State/applicant.
CMP No.26212 of 2024One Shri Ram Krishan (complainant) has leveled serious allegations against the alleged accused, Advocate Prittam Singh Kanwar and others. On the basis of the aforesaid allegations, FIR No.16 of 2022 dated 21.02.2022 under Sections 409, 467, 468, 471, 420, 120-B of the Indian Penal Code has been registered at Police Station, Renukaji, District Sirmaur. The said FIR was registered on the basis of an order passed by learned Judicial Magistrate First Class, Nahan vide order dated 17.02.2022. As per the allegations in the FIR, a sum of Rs.18,00,000/- to be received by Smt. Chanjali Devi on account of acquisition of land has been fraudulent withdrawn by the aforesaid Advocate.
During investigation, Advocate Prittam Singh Kanwar has produced photocopy of the Vakalatnama granted in his favour by Smt. Chanjali Devi alleged to contain her thumb impression.
The Vakalatnama lying in the case file (RFA No.38 of 2019), filed on behalf of Smt. Chanjali Devi by Advocate, Prittam Singh Kanwar, is alleged to be forged. The aforesaid Vakalatnama is alleged to bear the thumb impression of Smt. Chanjali Devi.
::: Downloaded on - 23/07/2025 21:27:42 :::CISBy virtue of the present application, the applicant seeks .
permission to have access to the original Vakalatnama filed in RFA No.38 of 2019 on behalf of Smt. Chanjali Devi by Advocate Prittam Singh Kanwar in order to send the same to SFSL, Junga for analysis and comparison with the thumb impression of Smt. Chanjali Devi.
No reply is intended to be filed on behalf of the non-
applicants/appellants.
Heard learned counsel for the applicant. For the reasons stated in the application and in the interest of justice, the present application is allowed. Registry is directed to furnish the original Vakalatnama lying in the file (RFA No.38 of 2019) alleged to contain thumb impression of Smt. Chanjali Devi to the applicant.
It is made clear that once SFSL Junga opines with respect to the original Vakalatnama of Smt. Chanjali Devi filed in RFA No.38 of 2019, the same be returned to the Registry of this Court.
The application stands disposed of.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Likhat Ram vs. Land Acquisition Collector, HPPWD and others RFA No.350 of 2015 .
28.02.2025 Present: Ms. Manjeet Kaur, Advocate, vice Mr. Naveen K. Bhardwaj, Advocate, for the proposed legal representatives of deceased appellant.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondents/State.
CMP No.24895 of 202401.08.2018.
r to The appeal (RFA), in the case at hand, was decided on It is submitted by learned counsel appearing on behalf of the applicants that no further proceedings against the said decision is pending before the Hon'ble Apex Court.
No reply is intended to be filed on behalf of the non-
applicants. The sole appellant, in the case at hand is stated to have expired on 05.05.2020. The same is evident from the Death Certificate (Annexure A-1) appended along with present application. From perusal of the Legal Heir Certificate (Annexure A-2) appended along with present application, it is evident that the deceased sole appellant is survived by his legal heirs detailed therein.
One of the legal heirs, i.e., Peer Chand, son of sole deceased appellant-Likhit Ram is also stated to have expired on 15.11.2021. The same is evident from the Death Certificate (Annexure A-3) appended along with present application.
Since the right to receive compensation, in the case at hand, has accrued upon the legal heirs of the aforesaid deceased appellant, therefore, the present application is allowed. The legal ::: Downloaded on - 23/07/2025 21:27:42 :::CIS .
heris of sole deceased appellant and his deceased legal heir, namely Peer Chand, are ordered to be brought on record.
The application stands disposed of. Amended memo of parties filed with the application is taken on record.
CMP No.24896 of 2024The appeal (RFA), in the case at hand, was decided on 01.08.2018. r It is submitted by learned counsel appearing on behalf of the applicants that no further proceedings against the said decision is pending before the Hon'ble Apex Court.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicants have no objection, if in case, the amount deposited in the Registry of this Court along with up-to-
date interest accrued thereupon, is ordered to be released in favour of the applicants.
In view of aforesaid and for the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along with proportionate interest accrued thereupon, is ordered to be released in favour of the applicants, as per their share, by remitting the same in their bank accounts, details whereof, have been furnished in Paragraphs-4 and 7 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Avantika Sharma vs. Prateek Sharma CMPMO No.60 of 2025 .
28.02.2025 Present: Mr. Vijay Kumar, Advocate, vice Mr. Ashok Kumar Tyagi, Advocate, for the petitioner.
Learned vice counsel appearing on behalf of the petitioner submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment. Prayer not opposed. List after two weeks.
r ( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Kishan and others vs. Shiv Ram (since deceased) through LRs. and others RSA No.254 of 2022 .
28.02.2025 Present: Mr. Kuldeep Singh Chandel, Mr. Kamaljeet Sharma, Advocates, for the appellants.
Mr. Romesh Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for respondents No.1(a), 1(c) to 1(e), 2 & 3.
CMP No.399 of 2025Further time prayed for filing reply.
r Let the needful be done within three weeks.
RSA No.254 of 2022Record stands received. Learned counsel for the parties intend to go through the same. List for consideration after three weeks.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Lal Chand and others vs. Rattan Chand (deceased) through his LRs. and others CMPMO No.732 of 2024 .
28.02.2025 Present: Mr. Atharv Sharma, Advocate, for the petitioners.
Mr. K.D. Sood, Senior Advocate with Mr. Vivek Thakur, Advocate, for respondents No.1(a) & 2(a).
Mr. Pradeep Kumar Sharma, Advocate, for respondent No.3.
Learned counsel for the petitioners submits that the objections in the application filed for bringing on record the legal heirs of deceased respondent No.2 (b)-Kamlesh Kumari have been removed today. If in order, list the application for consideration before this Court after one week.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Ajay Pal Singh vs. Mala Guleria
CMPMO No.706 of 2024
.
28.02.2025 Present: Mr. Kunal Thakur, Advocate, for the petitioner.
Mr. Nand Lal Thakur, Advocate, for the respondent.
Power of attorney on behalf of the respondent is stated to have been filed.
At the joint request of learned counsel for the parties, list for consideration on 17.03.2025.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Narender Kumar vs. Nitin Chauhan CMPMO No.682 of 2024 .
28.02.2025 Present: Ms. Saroj, Advocate, for the petitioner.
Ms. Sakshi Sharma, Advocate, for the respondent.
CMP No.22836 of 2024Reply, as prayed, be filed on or before the next date of hearing. List on 04.04.2025. Till then, interim order to continue.
r ( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
The Oxford Public School Education Society vs. Mahant Ram Mohan Dass RSA No.292 of 2024 .
28.02.2025 Present: Mr. Anirudh Sharma, Advocate, for the appellant.
Mr. Pranjal Munjal, Advocate, for the respondent.
CMP No.24449 of 2024Reply, as prayed, be filed within four weeks. List thereafter.
r to ( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Tara Devi vs. Vikas Sharma and another RSA No.243 of 2024 .
28.02.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the appellant.
Mr. Praveen Chauhan, Advocate, vice Mr. Sanjay Prashar, Advocate, for respondent No.1.
None for respondent No.2.
Learned vice counsel appearing on behalf of respondent No.1 submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment.
Prayer not opposed. List on 24.03.2025.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Land Acquisition Collector, HPPWD and others vs. Shyam Lal and others RFA No.19 of 2024 .
28.02.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. O.C. Sharma, Advocate, for respondents No.1 to 5.
At the request of learned Additional Advocate General, the matter is adjourned in order to enable the appellants to prepare the case. List after three weeks.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Dinesh Kumar and another vs. Ajay Kumar RSA No.273 of 2023 .
28.02.2025 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for the appellants.
Mr. Rupinder Singh Thakur, Advocate, for the respondent.
CMP No.2891 of 2025For the reasons stated in the application, the same is allowed. The certified copy of the judgment and decree dated 28.10.2022 passed by the trial Court is taken on record. The same be placed at its appropriate place in the paper book.
The application stands disposed of.
RSA No.273 of 2023Record stands received. Learned counsel for the parties intend to go through the same. List on 05.03.2025.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Rameshwar Dutt vs. Arun Patiyal and others RSA No.203 of 2022 .
28.02.2025 Present: Mr. Arthav, Advocate, vice Mr. Pranshul Sharma, Advocate, for the appellant.
None for respondents No.1 & 2.
Mr. Sudhir Thakur, Senior Advocate with Mr. Somesh Sharma, Advocate, for respondent No.3.
Learned vice counsel appearing on behalf of the appellant submits that the original counsel is unavailable today on account of personal difficulty and prays for an adjournment. Prayer not opposed. List after four weeks.
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
State of Himachal Pradesh and others vs. Baldev Raj and others RFA No.382 of 2009 .
28.02.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the appellants/State.
Mr. Mukesh Sharma, Advocate, vice Mr. Vijay Sharma, Advocate, for the respondents/applicants.
CMP No.262 of 2025r to The present application is dismissed as withdrawn with liberty to file a fresh application with better particulars.
application stands disposed of.
The
( Bipin C. Negi )
February 28, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Managing Director, HPMC and another vs. Surender Singh and others CMP(M) No.201 of 2025 .
28.02.2025 Present: Mr. Rahul Gathania, Advocate, for the applicants-
appellants.
On taking steps within three days, issue notice to the respondents, returnable within four weeks.
February 28, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Ram Lal vs. Kanta Devi (deceaed) through LR RSA No.430 of 2012 .
25.02.2025 Present: Mr. Vishwas Kaushal, Advocate, for the appellant.
Mr. Rakesh Kumar Thakur, Advocate, for respondent No.1(a).
Time prayed for filing fresh power of attorney on behalf of the appellant. Let the needful be done within three weeks. List thereafter.
r to ( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
General Manager, Parbati Hydro Electric Project and another vs. Kishan Chand and another RFA No.825 of 2012 a/w RFA Nos.826 to .
838, 928, 948 to 951 of 2012 RFA No.825 to 838 of 2012 Ms. Shreya Chauhan, Advocate, for the appellants, in all 25.02.2025 Present:
the appeals.
Mr. Sunil Mohan Goel, Senior Advocate with Mr. Raman Jamalta, Advocate, for the private respondents.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.RFAs No. 928, 948 to 951/2012
Mr. Sunil Mohan Goel, Senior Advocate with Mr. Raman Jamalta, Advocate, for the appellants, in all the appeals.
Ms. Shreya Chauhan, Advocate, for the respondents- Parbati Hydro Electric Project.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned counsel for the appellants seeks time to prepare the case at hand. Prayer not opposed. List for consideration on 22.03.2025.
( Bipin C. Negi ) February 25, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:42 :::CIS NTPC Ltd. vs. Subhash and others CMP Nos.24765 & 24768 of 2024 .
in RFA No.391 of 201425.02.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the appellant/non-applicant.
Ms. Veena Sharma, Advocate, for the respondents/ applicants.
CMP No.24765 of 2024No reply is intended to be filed on behalf of the non-
applicant. The non-applicant has no objection, if in case the legal heirs of deceased respondent No.16, namely Munshi, are brought on record as is being sought in the present application.
Respondent No.16, in terms of Death Certificate appended along with present application, has expired on 28.12.2010. From perusal of the Death Certificate, it is evident that deceased Munshi Ram is survived by his seven legal heirs, detailed therein.
However, in terms of Will, his property has devolved upon two legal heirs, namely Premi Devi and Chet Ram, the present applicants.
Since the right to receive compensation, in the case at hand, has accrued upon the aforesaid two applicants, i.e., legal heirs of deceased respondent No.16, therefore, they are ordered to be brought on record.
The application stands disposed of. Amended memo of parties be filed within two weeks.
CMP No.24768 of 2024No reply is intended to be filed on behalf of the non-
applicant. The non-applicant has no objection, if in case the ::: Downloaded on - 23/07/2025 21:27:42 :::CIS -2- amount lying deposited in the Registry of this Court is ordered to .
be released along with proportionate interest in favour of the present applicants, namely Premi Devi and Chet Ram.
The appeal, in the case at hand, was dismissed vide judgment dated 06.04.2018. No further proceedings, in the case at hand, are pending before the Hon'ble Apex Court.
In view of the fact that the right to receive the compensation amount has accrued upon the present applicants, namely Premi Devi and Chet Ram, the present application is allowed. The amount lying deposited in the Registry of this Court along with proportionate interest accrued thereupon, is ordered to be released in favour of the applicants by remitting the same in their bank accounts, as per their shares, details whereof, have been furnished in Paragraph-8 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
NTPC Limited vs. Sarla and others Civil Revision No.30 of 2024 .
25.02.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the petitioner.
Mr. Gambhir Singh, Advocate, for respondents No.1 to 6.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.7/State.
Civil Revision No.30 of 2024Admit.r Hearing be expedited.
List for hearing in the month of August, 2025.
CMP No.2559 of 2024Since the entire awarded amount along with interest accrued thereupon stands deposited in the Registry of this Court, interim order dated 14.03.2024 is made absolute. The application stands disposed of.
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
NTPC Limited vs. Mahanti (deceased) through her LR. and another .
Civil Revision No.29 of 202425.02.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the petitioner.
Mr. Gambhir Singh, Advocate, for legal representative of respondent No.1.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.2/State.
Civil Revision No.24 of 2024Admit.
Hearing be expedited.
List for hearing in the month of August, 2025.
CMP No.2536 of 2024Since the entire awarded amount along with interest accrued thereupon stands deposited in the Registry of this Court, interim order dated 14.03.2024 is made absolute. The application stands disposed of.
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
NTPC Limited vs. Chinta and others Civil Revision No.27 of 2024 .
25.02.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Mr. Vedhant Ranta, Advocate, for the petitioner.
Mr. Gambhir Singh, Advocate, for respondents No.1 to 3.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.4/State.
Admit.
r to Civil Revision No.27 of 2024 Hearing be expedited.
List for hearing in the month of August, 2025.
CMP No.2529 of 2024Since the entire awarded amount along with interest accrued thereupon stands deposited in the Registry of this Court, interim order dated 14.03.2024 is made absolute. The application stands disposed of.
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Yashoda Devi vs. Kaushalya Devi and others RSA No.198 of 2022 .
25.02.2025 Present: Mr. Virender Singh Kanwar, Advocate, for the appellant.
Mr. Ashok Kumar Verma, Advocate, for respondents No.1 to 3.
None for respondents No.4 and 5 to 7.
RSA No.198 of 2022after four weeks.
CMP No.4704 of 2024At the request of learned counsel for the appellant, list Reply stands filed on behalf of non-applicants/respondents No.1 to 3. No rejoinder is intended to be filed thereto on behalf of the applicant/appellant.
List along-with main matter after four weeks.
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Raj Kumar vs. The Kangra Central Co-operative Bank RSA No.118 of 2020 .
25.02.2025 Present: Mr. Shivam Sharma, Advocate, vice Mr. Gobind Korla, Advocate, for the appellant.
Mr. Rakesh Kumar Thakur, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of the appellant, list after ten days.
r ( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Prem Chand and others vs. Jatinder Kumar Khullar and another .
RSA No.42 of 201325.02.2025 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Jai Ram Sharma, Advocate, for the appellants.
Ms. Devyani Sharma, Senior Advocate with Mr. Basant Pal Thakur, Advocate, for the respondents.
CMP No.2492 of 2025Time prayed on behalf of the non-applicants to file reply.
Let the needful be done within two weeks. List thereafter.
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Naresh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.175 of 2025 .
25.02.2025 Present: Mr. K.S. Gill, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General seeks further time to file status report. Let the needful be done on or before the next date of hearing.
List on 13.03.2025.
r to
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
State of Himachal Pradesh and others vs. Tej Singh and another CMP(M) No.170 of 2025 .
25.02.2025 Present: Mr. Raj Kumar Negi, Additional Advocate General, for the applicants-appellants/State.
At the request of learned Additional Advocate General, list on 17.03.2025.
February 25, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Gurbhinder vs. State of Himachal Pradesh Cr.MP(M) No.81 of 2025 .
25.02.2025 Present: Mr. Ram Lal Verma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General seeks further time to file status report. Let the needful be done on or before the next date of hearing.
List on 07.03.2025.
r to
( Bipin C. Negi )
February 25, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Chuhar Singh (deceased) through his LRs. vs. Milkha Singh (deceased) through his LRs. and another .
CMPMO No.33 of 202524.02.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Neeraj Gupta, Senior Advocate with Mr. Ajeet Pal Singh Jaswal, Advocate, for respondents No.1(a) to 1(g).
CMPMO No.33 of 2025Respondent No.2, though served, but there is no appearance on his behalf. Hence, he is proceeded against ex parte.
CMP No.1371 of 2025Reply is stated to have been filed today itself. Copy, whereof, stands supplied to learned counsel for the petitioners.
List for consideration on 07.03.2025.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Col. Vikram Singh (deceased) through his LRs. vs. Shrikant Krishan and others RFA No.7 of 2025 .
24.02.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Rahul, Advocate, for the appellants.
Mr. R.K. Gautam, Senior Advocate with Mr. Jai Ram Sharma, Advocate, for respondent No.1.
Mr. Ajeet Pal Singh Jaswal, Advocate, for respondents No.2(a) to 2(d), 3 and 4.
CMP No.2044 of 2025r to Reply, as prayed, be filed on or before the next date of hearing. List for consideration of the application, on 10.03.2025.
RFA No.7 of 2025Admit.
Hearing be expedited since the agreement to sell, of which, specific performance is sought, pertains to the year, 2007.
List for hearing in the month of May, 2025.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Joginder Singh vs. Kartar Singh
CMPMO No.479 of 2024
.
24.02.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Arun Sehgal, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list on 13.03.2025.
February 24, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Daulat Ram vs. Melo and another
RSA No.121 of 2024
.
24.02.2025 Present: Mr. Dheeraj K. Vashisht, Advocate, for the appellant.
Mr. Rahul Gathania, Advocate, vice Mr. Mukul Sood, Advocate, for the respondents.
Record stands received. Learned counsel for the parties intend to go through the same.
In view of the fact that the record stands received, filing of the copy of the trial Court judgment is dispensed with.
List after four weeks.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
State of Himachal Pradesh and others vs. Vikas Thakur .
RFA No.56 of 202424.02.2025 Present: Mr. Diwakar Dev Sharma, Additional Advocate General, for the appellants/State.
Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the respondent.
Admit.
List along-with RFA No.33 of 2024.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Devi Singh vs. Subhash Chand
RSA No.27 of 2024
.
24.02.2025 Present: Ms. Mamta Bhatwan, Advocate, vice Mr. B.N. Sharma,
Advocate, for the appellant.
Mr. Maan Singh, Advocate, for the respondent.
At the request of learned vice counsel appearing on behalf of the appellant, list on 20.03.2025.
February 24, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Manmohan Singh @ Manmohan Kumar Sharma vs. Naresh Kumar and others .
RSA No.24 of 202424.02.2025 Present: Mr. Virender Thakur, Advocate, for the appellant.
Mr. Parv Sharma, Advocate, for respondents No.1, 2, 4 & 5. Respondent No.3 proceeded against ex parte vide order dated 27.12.2024.
after three weeks.
At the joint request of learned counsel for the parties, list ( Bipin C. Negi ) February 24, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:42 :::CIS Dev Raj vs. Durga Dass and others RSA No.16 of 2024 .
24.02.2025 Present: Ms. Chetna Thapar, Advocate, vice Mr. Saurav Rattan, Advocate, for the appellant.
Mr. Ajay Thakur, Advocate, vice Mr. Sunny Moudgill, Advocate, for respondent No.1.
None for respondents No.2 and 3.
CMP No.9351 of 2024Time to file rejoinder is sought since 03.09.2024.
However, the same has not been filed till date.
Let the rejoinder, as prayed, be positively filed within two weeks. It is made clear that if the rejoinder is not filed within two weeks, then the right to file rejoinder shall automatically stand closed.
List on 18.03.2024.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Veena and others vs. Skhika and others RSA No.9 of 2023 .
24.02.2025 Present: Mr. Ajay Thakur, Advocate, vice Mr. Sunny Modgil, Advocate, for the appellants.
Mr. Abhishek Nagta, Advocate, vice Mr. Pramod Singh Thakur, Advocate, for respondents No.1, 2 and 3.
Mr. Mohar Sigh, Advocate, for respondent No.4.
None for respondents No.5 & 6.
Record stands received. Learned counsel for the parties intend to go through the same.
List on 18.03.2025.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Bihari Lal (since deceased) through his LRs. vs. Khushi Ram and another .
RSA No.358 of 202224.02.2025 Present: Mr. Rajesh Mandhotra, Advocate, for the appellant.
None for the respondents.
Records be called for.
List on 21.04.2025.
r ( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Munish Kumar vs. State of Himachal Pradesh Cr.MP(M) No.189 of 2025 .
24.02.2025 Present: Mr. Ajay Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the file status report.
r to respondent-State. He prays for and is granted four weeks' time to List on 27.03.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Khushi Ram vs. State of Himachal Pradesh Cr.MP(M) No.318 of 2025 .
24.02.2025 Present: Ms. Suman Thakur, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the file status report.
r to respondent-State. He prays for and is granted four weeks' time to List on 26.03.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Arvind Kumar vs. State of Himachal Pradesh Cr.MP(M) No.316 of 2025 .
24.02.2025 Present: Mr. Sarthak Mehta and Mr. Prashant Chauhan, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four weeks' time to file status report.
List on 25.03.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Ritesh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.315 of 2025 .
24.02.2025 Present: Mr. Sarthak Mehta and Mr. Prashant Chauhan, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four weeks' time to file status report.
List on 25.03.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Sahil Thakur vs. State of Himachal Pradesh Cr.MP(M) No.242 of 2025 .
24.02.2025 Present: Mr. Vijay Panchta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four weeks' time to file status report.
List on 27.03.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Narinder vs. State of Himachal Pradesh Cr.MP(M) No.265 of 2025 .
24.02.2025 Present: Mr. Karan Singh, Advocate, vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four weeks' time to file status report.
List on 27.03.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Naval vs. State of Himachal Pradesh Cr.MP(M) No.186 of 2025 .
24.02.2025 Present: Mr. Karan Singh, Advocate, vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four weeks' time to file status report.
List on 26.03.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Land Acquisition Collector and another vs. Bhola Ram (deceased) through his LRs.
CMP No.2471 of 2025 in RFA No.134 of 2019 .
24.02.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the appellants-
non applicants.
Mr. Vaibhav Kanwar, Advocate, for the respondents No.2 & 3/applicants.
Mr. R.S. Verma, Additional Advocate General, for the respondents/non-applicants/State.
r to Learned counsel for the non-applicants seeks time to have instructions. List after ten days.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Land Acquisition Collector and another vs. Bhola Ram (deceased) through his LRs.
CMP No.2471 of 2025 in RFA No.134 of 2019 .
24.02.2025 Present: Mr. Yashveer Singh Rathore, Advocate, for the appellants-
non applicants.
Mr. Vaibhav Kanwar, Advocate, for the respondents No.2 & 3/applicants.
Mr. R.S. Verma, Additional Advocate General, for the respondents/non-applicants/State.
r to Learned counsel for the non-applicants seeks time to have instructions. List after ten days.
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
The Land Acquisition Collector and others vs. Rattan Lal and another CMP(M) Nos.167 of 2025 & 166 of 2025 .
in RFA No.56 of 201824.02.2025 Present: Mr. R.S. Verma, Additional Advocate General, for the appellants-non-applicants/State.
Mr. Rakesh Thakur, Advocate, for the respondents- applicants.
Reply be filed within four weeks. List thereafter.
r ( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Jeet Bahadur vs. State of Himachal Pradesh Cr. MP(M) No.110 of 2025 .
24.02.2025 Present: Mr. Karan Kapoor, Advocate, for the petitioner.
Mr. R.S. Verma, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General seeks time to file status report. Let the needful be done on or before the next date of hearing.
List on 25.03.2025.
r to
( Bipin C. Negi )
February 24, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Gaurav Sharma and others vs. State of HP and others Cr.MMO No.1267 of 2024 .
10.01.2025 Present: Mr. Ajay Singh Rana, Advocate, for the petitioners.
Mr. R.S. Verma, Additional Advocate General, for respondent No.1/State.
Respondents No.2 to 4 are served, but none has entered appearance on their behalf.
List on 17.03.2025.
r ( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Kapil Shankar vs. Som Nath alias Swami Nath Shankar and others Cr.MMO No.1156 of 2024 .
10.01.2025 Present: Mr. Panku Chaudhary, Advocate, vice Mr. Khem Raj, Advocate, for the petitioner.
At the request of learned vice counsel appearing on behalf of the petitioner, list the matter for consideration after ensuing winter vacation in the first week of March, 2025.
r ( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Parwati Thakur vs. Dine Ram
Cr.MMO No.863 of 2024
.
10.01.2025 Present: Mr. Karan Singh Kanwar, Advocate, for the petitioner.
Cr.MMO No.863 of 2024
On taking steps within three days, let notice be issued to the respondent, returnable for 06.03.2025.
Cr.MP No.3652/2024From perusal of the order-sheets appended along with present application, it is evident that the matter is now ordered to be listed on 17.02.2025 for recording of statement of the accused under Section 313 of the Code of Criminal Procedure.
In this regard, it is ordered that statement of accused under Section 313 of the Code of Criminal Procedure may be recorded, but no final order/judgment shall be passed by the trial Court during the pendency of the present petition.
Application stands disposed of.
Cr.MP No.3653/2024Allowed and the applicant is exempted from filing complete typed English translation of the documents, in question, annexed with the accompanying petition, 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 )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Prashant Chauhan vs. Baldev Singh Criminal Revision No.439 of 2023 .
10.01.2025 Present: Mr. Y.P. Sood, Advocate, for the petitioner.
Ms. Preetika Thakur, Advocate, vice Mr. Sarthak Mehta, Advocate, for the respondent.
In pursuance to order dated 31.12.2024, compliance report stands filed. From perusal of the compliance report, it is evident 06.02.2025.
r in that non bailable warrants have been issued against the present petitioner/accused, the case at hand, returnable for In view thereof, list the matter after ensuing winter vacation in the fourth week of March, 2025 for placing on record the compliance of the non bailable warrants.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Balak Ram vs. Hem Raj Thakur and another Criminal Revision No.311 of 2023 .
10.01.2025 Present: Mr. J.S. Bagga, Advocate, for the petitioner.
Ms. Tim Saran, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
In terms of judgment dated 09.12.2024, the compounding fee, in the case at hand to the tune of Rs.37,500/- (15% of the cheque amount) stands deposited by the petitioner before the Himachal Pradesh State Legal Services Authority, Shimla, on 09.01.2025. In this respect, a receipt has been shown to the Court. The same is seen and returned to the counsel for the petitioner. Copy of the same is taken on record.
In view thereof, present proceedings are closed.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Arun Kumar vs. Anoop Chauhan
Criminal Revision No.530 of 2022 .
10.01.2025 Present: Ms. Simran and Ms. Kusum Chaudhary, Advocates, for the petitioner/non-applicant.
Mr. P.M. Negi, Advocate, for the respondent/applicant.
Cr.MP No.3709/2024Though, no reply has been filed on behalf of the non-
applicant, learned counsel appearing on behalf of the non applicant submits that only amount lying deposited in the Registry of this Court be released in favour of the applicant.
Keepping in view the aforesaid submission and for the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along with up-
to-date interest accrued thereupon, is ordered to be released in favour of the applicant by remitting the same in his bank account, details whereof, have been furnished in Paragraph-3 of the application, subject to proper verification.
However, it is made clear that no order has been passed in favour of the applicant permitting him to make an application for release of the amount deposited before the trial Court.
The application stands disposed of.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Punit Sharma vs. Nand Lal (since deceased) through LRs. and others a/w connected matter CMPMO No.86 of 2020 a/w .
CMPMO No.260 of 2021 CMPMO No.86 of 202010.01.2025 Present: Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioner.
Respondents No.1, 8 and 10 are stated to have died.
Ms. Kusum Chaudhary, Advocate, for respondents No.2 to 7, 9 and for proposed legal representatives No.1(i) to 1(iii) of deceased respondent No.1.
Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for respondent No.6.
CMPMO No.260 of 2021Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the petitioners.
Ms. Kusum Chaudhary, Advocate, for respondents No.3, 4(b), 5(a) & 5(c).
Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for respondent No.9.
Respondents No.2 and 4(a) stated to have expired.
CMPMO No.260/2021 & CMPMO No.86/2020 Further time prayed for taking consequential steps for bringing on record the legal heirs of deceased respondents No.2 and 4(a) Let the needful be done within four weeks.
CMP No.26326/2024 in CMPMO No.260/2021 By virtue of present application, the factum of death of respondent No.2 is sought to be brought on record. The same has already been noticed previously by this Court and steps for bringing on record the legal heirs of deceased respondent No.2 ::: Downloaded on - 23/07/2025 21:27:42 :::CIS have been sought to be taken. In view thereof, present .
application stands disposed of.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Vijay Kumar Karwa and another vs. M/s Ruchira Paper Ltd. and another Criminal Revision No.4083 of 2013 .
10.01.2025 Present: Mr. Abhishek Verma, Advocate, vice Mr. Amar Deep Singh, Advocate, for petitioner No.2.
Petitioner No.1 is stated to have expired.
Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for respondents No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
In pursuance to previous order dated 12.12.2024, Death Certificate of deceased petitioner No.1-Vijay Kumar Karwa has been placed on record.
From perusal of the same, it is evident that petitioner No.1- Vijay Kumar Karwa had died on 26.05.2024. Other than the aforesaid, the Senior Superintendent of Police, Patna (Bihar) has informed that deceased petitioner No.1-Vijay Kumar Karwa is survived by his legal heir, one Vivek Kumar Karwa.
In view of aforesaid, legal heir of deceased petitioner-Vijay Kumar Karwa, i.e., Vivek Kumar Karwa, is impleaded as petitioner.
On taking steps within three days, issue notice to the newly added petitioner, i.e., Vivek Kumar Karwa, returnable within four weeks. Notice be issued on the address of deceased petitioner -Vijay Kumar Karwa.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Hira Singh vs. State of Himachal Pradesh and another Cr.MMO No.1065 of 2024 .
10.01.2025 Present: Mr. Subhash Mohan Snehi and Ms. Niranjana, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.1065/2024 & Cr.MP No.284/2025 FIR, in the case at hand, has been registered against the present petitioner under Sections 420, 467, 468, 471 of the Indian Penal Code, on 19.11.2022. The allegation against the petitioner is that way back in the year, 1984, he had secured appointment in the Indian Army on the basis of forged documents.
From perusal of copy of letter dated 19.06.2023 appended along with present petition as Annexure P-9, it is evident that the concerned branch of the Indian Army has issued the same clarifying therein that the petitioner/applicant, in the case at hand, was enrolled in the Indian Army with valid documents and had served the Army with full dedication for seventeen years.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1/State. He prays for and is granted four weeks' time to file reply/status report. On taking steps within three days, let notice be issued to respondent No.2, returnable within four weeks.
Taking into account the aforesaid, in the meanwhile, further proceedings in case bearing Registration No.32/2024 (CNRNo.HPKU 020023512024), titled State of H.P. vs. Hira ::: Downloaded on - 23/07/2025 21:27:42 :::CIS Singh, pending before learned Chief Judicial Magistrate, Lahaul & Spiti at Keylong, Himachal Pradesh, shall remain stayed.
.
List after four weeks. Reply, if any, on behalf of respondent No.1/State be filed on or before the next date of hearing.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Jeet Bahadur vs. State of Himachal Pradesh.
Cr.MP(M) No.110 of 2025.
10.01.2025 Present: Mr. Karan Kapoor and Mr. Nitish, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four weeks' time to file status report.
List on 14.02.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Devi Saran vs. Sauju Ram(deceased) through LRs.
Cr.MP No.283 of 2025 in Cr. Revision No.270 of 2024 .
10.01.2025 Present: Mr. R.S. Chandel, Advocate, for the petitioner/applicant.
Cr.MP No.283 of 2025Vide judgment dated 09.12.2024 passed in Crminal Revision No.270 of 2024, an offence punishable under Section 138 of the Negotiable Instruments Act, insofar as the applicant is concerned, was compounded. While compounding the offence in terms of judgment passed by the Hon'ble Apex Court in Damodar S. Prabhu vs. Sayed Babalal H. 2010(5) SCC 663, the petitioner was required to pay 15% of the cheque amount as compounding fee. The said amount was to be paid to the H.P. State Legal Services Authroity, Shimla within eight weeks from the date of passing of the judgment.
The present application has been filed invoking inherrent powers of this Court to modify the aforesaid judgment to the extent that the compounding fee, i.e., 15% of the cheque amount, which was required to be paid by the petitioner, be reduced to 5% to securing the ends of justice.
By virtue of present application, taking into account the financial condition of the present applicant/petitioner, the compounding fee, in the case at hand, is reduced to 5% of the cheque amount. The same be paid to the H.P. State Legal Services Authority, Kusumpati, Shimla-9, H.P., within a period of four weeks from today.
::: Downloaded on - 23/07/2025 21:27:42 :::CISReport qua deposit of 5% of the cheque amount with HP .
State Legal Services Authority be sought from the concerned authority on or before 04.02.2025, the date already fixed. In the meanwhile, petitioner is also free to place copy of receipt qua payment made to the HP State Legal Services Authority.
Application stands disposed of.
January 10, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Roshan Lal vs. Bhim Dev
Cr. Revision No.64 of 2024
.
10.01.2025 Present: Mr. Lal Singh Mehta, Advocate, for the petitioner/non-
applicant.
Mr. Vishal Singh Thakur, Advocate, for the respondent/ applicant.
Cr.MP No.280 of 2025The present application has been filed in furtherance of judgment dated 08.01.2025, passed in Criminal Revision No.64 of 2024.
No reply is intended to be filed on behalf of the non-
applicant. The non-applicant has no objection, if in case, the amount deposited in the Registry of this Court along with up-to-
date interest accrued thereupon, is ordered to be released in favour of the applicant.
In view of aforesaid and for the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along with up-to-date interest accrued thereupon, is ordered to be released in favour of the applicant by remitting the same in his bank account, details whereof, have been furnished in Paragraph-8 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Sita Ram vs. Baldev Chand
Cr. Revision No.797 of 2024
.
10.01.2025 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Cr.MP No.270 of 2025
Notice, in the case at hand, has been issued to the sole respondent, returnable for 24.2.2025.
For the reasons stated in the application, the same is allowed. Time for complying with order dated 09.12.2024 is extended by four weeks from today. Application stands disposed of.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Prakash Chand vs. Baldev Chand
Cr. Revision No.796 of 2024
.
10.01.2025 Present: Mr. G.R. Palsra, Advocate, for the petitioner.
Cr.MP No.269 of 2025
Notice, in the case at hand, has been issued to the sole respondent, returnable for 27.2.2025.
For the reasons stated in the application, the same is allowed. Time for complying with order dated 09.12.2024 is extended by four weeks from today. Application stands disposed of.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Nayaz Mohd. vs. The H.P. State Cooperative Agriculture & Rural Development Bank Cr.MP No.265 of 2025 in .
Cr. Revision No.688 of 202210.01.2025 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioner/non-
applicant.
Mr. Narender Singh Thakur, Advocate, for respondent No.1/ applicant.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State/non-applicant.
Cr.MP No.265 of 2025The present application has been filed in furtherance of judgment dated 20.12.2024, passed in Criminal Revision No.688 of 2022.
No reply is intended to be filed on behalf of the non-
applicants. The non-applicant has no objection, if in case, the amount deposited in the Registry of this Court along with up-to-
date interest accrued thereupon, is ordered to be released in favour of the applicant.
In view of aforesaid and for the reasons stated in the application, the same is allowed. The amount lying deposited in the Registry of this Court along with up-to-date interest accrued thereupon, is ordered to be released in favour of the applicant by remitting the same in his bank account, details whereof, have been furnished in Paragraph-4 of the application, subject to proper verification. The application stands disposed of.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Harbans Chaudhary vs. State of Himachal Pradesh Cr. MP(M) No.111 of 2025 .
10.01.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the file status report.
r to respondent-State. He prays for and is granted four weeks' time to List on 10.02.2025, on which date, respondent/State shall file Status report.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Dhan Bahadur vs. State of Himachal Pradesh Cr. MP(M) No.107 of 2025 .
10.01.2025 Present: Mr. K.S. Gill, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the file status report.
r to respondent-State. He prays for and is granted four weeks' time to List on 27.01.2025, on which date, respondent/State shall file Status report.
In the bail petition, documents with respect to the medical condition of the bail petition have been placed on record. In the status report, the medical condition of the bail petitioner be appropriately dealt with.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Prem Singh vs. Duni Chand
Cr. Revision No.791 of 2024
.
10.01.2025 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
Ms. Babita Chauhan, Advocate, for the respondent.
Vide judgment dated 04.12.2024, the present petition has been disposed of and the judgment of conviction and order of sentence passed by the trial Court and upheld by the appellate Court, have been quashed and set aside, subject to deposit of 15% of the cheque amount by the petitioner, as compounding fee in terms of judgment passed by the Hon'ble Apex Court in Damodar S. Prabhu vs. Sayed Babalal H. 2010(5) SCC 663.
The said amount was to be paid to the H.P. State Legal Services Authroity, Shimla within four weeks from the date of passing of the judgment. However, the said amount has not been deposited till date.
Learned counsel for the petitioner seeks further time to deposit 15% of the cheque amount.
Let the needful be done within four weeks. It is made clear that no further time shall be granted to the petitioner for depositing the aforesaid amount.
( Bipin C. Negi )
January 10, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Raj Kumari and another vs. Bimla Devi and others CMPMO No.299 of 2017 .
10.01.2025 Present: Mr. Mohit Thakur, Advocate, for the petitioners.
Mr. H.R. Jhingta, Advocate, for respondents No.12 to 17.
Respondents No.9 & 10 stated to have expired.
On filing correct address(es) of respondents No.7 & 8 weeks.
r to within a week, let notice be issued to them, returnable within four ( Bipin C. Negi ) January 10, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:42 :::CIS Kamla Devi vs. Golf Link Finance & Resorts Pvt. Ltd.
Cr. Revision No.640 of 2024.
09.01.2025 Present: Mr. Yashav Kumar, Advocate, vice Mr. Jagat Pal, Advocate, for the petitioner.
Ms. Seema K. Guleria, Advocate, for the respondent.
Learned counsel for the petitioner submits that order dated 30.08.2024 stands complied with as requisite compensation amount directed therein stands deposited and the bail bonds stand furnished to the satisfaction of learned Trial Court.
As prayed, list the matter after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Meena Sharma vs. Viket Khachi a/w connected matter Cr. Appeal No.617 of 2024 a/w Cr. Appeal No.356 of 2024 .
09.01.2025 Present: Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the appellant, in both the appeals.
Mr. Sative Chauhan, Advocate, for the respondent, in both the appeals.
Further time prayed for on behalf of learned counsel for the parties to go through the record.
As prayed, list the matter after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Vivek Sood vs. Amarjeet Singh and another Cr. Appeal No.606 of 2024 .
09.01.2025 Present: Mr. Ajay Sharma, Advocate, for the appellant.
Let fresh steps for the service of the respondents be taken within three days. On taking such steps, issue notice to the respondents, returnable within four weeks.
January 09, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Krishna Devi vs. State of Himachal Pradesh Cr. Appeal No.577 of 2024 .
09.01.2025 Present: Mr. Naveen Kumar, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondents/State.
List the matter after ensuing winter vacation in the second week of March, 2025.
January 09, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
M/s Himachal Traders through its proprietor Chander Mohan vs. M/s Lakshay Traders Cr. Revision No.475 of 2024 .
09.01.2025 Present: Mr. Parav Sharma, Advocate, for the petitioner.
Mr. Yashav Kumar, Advocate, vice Mr. Jagat Pal, Advocate, for the respondent.
Record stands received. Learned counsel for the parties intend to go through the same.
List the matter after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Sanju vs. Suresh Kumar Khera
Cr. Revision No.244 of 2023
.
09.01.2025 Present: Mr. Surya Chauhan, Advocate, for the petitioner.
Ms. Suchitra Sen, Advocate, for the respondent.
Learned counsel for the parties jointly submit that a sum of Rs.5,000/- has been paid by the petitioner to the respondent in discharge of liability qua the compensation amount fixed in the case at hand. It is submitted by the learned counsel for the petitioner that a balance sum of Rs.15,000/- shall be paid to the respondent on or before the next date of hearing.
List the matter on 03.03.2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Sukhvinder Singh and another vs. State of HP and another Cr.MMO No.379 of 2024 .
09.01.2025 Present: Mr. Surya Chauhan, Advocate, for the petitioners.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.1/State.
Mr. Anshul Jairath, Advocate, for respondent No.2.
Further time prayed to file reply on behalf of respondent No.2. r Reply, as prayed, be filed within four weeks. Rejoinder thereto, if any, be filed on or before the next date of hearing.
List the matter after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
Procter & Gamble Hygiene and Health Care Ltd. vs. State of HP and others Cr.MMO No.266 of 2024 .
09.01.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Shradha Karol, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. Ashok Sharma, Senior Advocate with Mr. Jeevesh Mehta, Mr. Nihit Dalmia, Ms. Bhavna Sharma and Ms. Anubhuti Sharma, Advocates, for the respondent.
List on 05.03.2025.
Interim order to continue.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:42 :::CIS
M/s Kishori Lal and another vs. Shashi Sharma Civil Revision No.170 of 2024 .
09.01.2025 Present: Mr. Ashok Kumar Sood, Senior Advocate with Mr. Rajat, Advocate, for the petitioners.
Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the respondent.
In pursuance to the proposal filed by the petitioners on the previous date of hearing, learned Senior Counsel appearing on behalf of the respondent seeks time to have instructions qua the same.
List on 04.03.2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Kirpi and others vs. Shiv Ram and others CMPMO No.130 of 2024 .
09.01.2025 Present: Ms. Seema K. Guleria, Advocate, for the petitioners.
Mr. J.N. Kenan, Advocate, vice Mr. Tek Chand Sharma, Advocate, for the respondents.
At the joint request of learned counsel for the parties, list the matter after ensuing winter vacation in the month of April, 2025.
January 09, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
M/s Brijeshwari Apple Agency BAA Fruit Company and another vs. Ajeet Singh Cr. Revision No.51 of 2024 .
09.01.2025 Present: Mr. Jagmohan Singh Chandel, Advocate, for the petitioner.
Mr. K.B. Khajuria, Advocate, for the respondent.
According to learned counsel for the petitioner, approximately a sum of Rs.50,000/- stands deposited against the Court below.
r to compensation of Rs.97,000/-, which has been awarded by the In the aforesaid circumstances, learned counsel for the petitioner seeks further time to deposit the balance compensation amount.
Let the needful be done on or before the next date of hearing. List the matter after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
State of Himachal Pradesh vs. Kishore Cr. Appeal No.252 of 2023 .
09.01.2025 Present: Mr. Manish Thakur, Deputy Advocate General, for the appellant/State.
Mr. Tijender Singh, Advocate, for the respondent.
List for hearing in due course.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Roshan Lal vs. State of Himachal Pradesh and another Cr.MMO No.1269 of 2022 .
09.01.2025 Present: Mr. D.S. Kainthla, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.1/State.
Mr. Jia Lal Thakur, Advocate, for the legal representative of deceased respondent No.2, who is stated to have expired.
Cr.MP No.1680/2024No reply is intended to be filed on behalf of the non-
applicants.
For the reasons stated in the application, the same is allowed. Legal heir (Smt. Bholu), i.e., wife of deceased respondent No.2-Ram Lal, is ordered to be brought on record.
Application stands disposed of. Amended memo of parties filed with the present application is taken on record.
Cr.MMO No.1269/2022List the matter after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Kewal Krishan Indoria vs. State of Himachal Pradesh Cr.MMO No.917 of 2022 .
09.01.2025 Present: Ms Swati Sharma, Advocate, vice Mr. Vivek Sharma, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.1/State.
At the request of learned vice counsel appearing on behalf of the petitioner, list the matter after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
State of Himachal Pradesh vs. Geeta Singh a/w connected matter Cr.MMO No.54 of 2021 a/w .
Cr.MMO No.459 of 2022 Cr.MMO No.54 of 2021Mr. Manish Thakur, Deputy Advocate General, for the 09.01.2025 Present:
petitioner/State.
Mr. Vishwa Bhushan, Advocate, for the respondent (since deceased).Cr.MMO No.459 of 2022
Mr. Ankush Dass Sood, Senior Advocate with Mr. Rajneesh K. Lal, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 to 3/State.
Mr. Vishwa Bhushan, Advocate, respondent No.4 (since deceased).
At the joint request of learned counsel for the parties, list on 04.03.2025.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Hari Om and another vs. State of HP Cr.MMO No.1143 of 2024 .
08.01.2025 Present: Mr. Rohit, Advocate, for the petitioners.
Mr. R.S. Verma, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioners, list the matter after ensuing winter vacation in the third week of March, 2025.
r to ( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sunil Kumar Panta vs. Vijay Singh Khurana Cr.MP No.97 of 2025 in Cr. Revision No.1 of 2022 .
08.01.2025 Present: Mr. I.S. Chandel, Advocate, for the applicant/petitioner.
Mr. D.S. Nainta, Advocate, for the respondent/non- applicant.
Cr.MP No.97/2025Learned counsel appearing on behalf of the respondent does not intend to file any reply to the present application, as he admits the liability of the respondent to pay a sum of Rs.2,00,000/- with interest accrued thereupon from 14.02.2023, i.e., the date of deposit of the aforesaid amount as interim compensation by the non/applicant in the Registry of this Court, to the applicant.
Learned counsel for the respondent submits that the aforesaid amount shall be deposited within eight weeks from today.
List the matter for compliance after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sunil Kumar Panta vs. Vijay Singh Khurana Cr.MP No.97 of 2025 in Cr. Revision No.1 of 2022 .
08.01.2025 Present: Mr. I.S. Chandel, Advocate, for the applicant/petitioner.
Mr. D.S. Nainta, Advocate, for the respondent/non- applicant.
Cr.MP No.97/2025Learned counsel appearing on behalf of the respondent does not intend to file any reply to the present application, as he admits the liability of the respondent to pay a sum of Rs.2,00,000/- with interest accrued thereupon from 14.02.2023, i.e., the date of deposit of the aforesaid amount as interim compensation by the non/applicant in the Registry of this Court, to the applicant.
Learned counsel for the respondent submits that the aforesaid amount shall be deposited within eight weeks from today.
List the matter for compliance after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Kamal Sharma vs. Mohan Lal and another Cr. Revision No.183 of 2024 .
08.01.2025 Present: Mr. Imran Khan, Advocate, for the petitioner.
Mr. Dibender Ghosh and Mr. Ashwani Negi, Advocates, for respondent No.1.
Mr. R.S. Verma, Additional Advocate General, for respondent No.2/State.
Cr.MP No.96/2025The present application shall be considered after the applicant deposits the balance compensation amount, i.e., Rs.36,000/- in the Registry of this Court.
List the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Devi Saran vs. Sauju Ram (deceased) through LR Hans Raj Cr.MP No.5415 of 2024 in Cr. Revision No.270 of 2024 .
08.01.2025 Present: Mr. R.S. Chandel, Advocate, for the petitioner.
Cr.MP No.5415/2024Learned counsel for the petitioner seeks permission to withdraw the present application. Permission granted.
r to Accordingly, present application is dismissed, as withdrawn.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Surinder Verma vs. State of Himachal Pradesh Cr.MP(M) No.2889 of 2024 .
08.01.2025 Present: Ms. Diksha Chauhan, Advocate, vice Ms. Anu Tuli, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
ASI Tej Singh, I/O Police Station, New Shimla, District Shimla, Himachal Pradesh, is present along with record. Status report stands filed. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration, on 14.01.2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Parbhat Kumar vs. State of Himachal Pradesh a/w connected matter Cr.MP(M) No.2886 of 2024 a/w .
Cr.MP(M) No.2872 of 202408.01.2025 Present: Mr. Bhairav Gupta, Advocate, for the petitioner(s).
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
ASI Raju Dhiman, I/O Police Station, Kihar, District Chamba, Himachal Pradesh, is present along with record. Status report stands filed. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration, on 13.01.2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rakesh Kumar vs. State of Himachal Pradesh Cr.MP(M) No.2761 of 2024 .
08.01.2025 Present: Mr. Vipin Pandit, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Ms. Suchitra Sen, Advocate, for the complainant.
ASI Dharampal, Police Station, Baddi, District Solan, Himachal Pradesh, is present along with record. Status report stands filed. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the parties, who intend to go through the same.
Learned counsel for the petitioner submits that he has moved an application for placing on record certain documents.
However, the same is not on record.
Registry to trace the application and place it on record well before the next date of hearing, post removal of objection(s), if any.
List on 13.01.2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Dalip Kumar vs. Dharam Pal and another Cr.MP(M) No.2694 of 2024 .
08.01.2025 Present: Mr. Mehar Chand, Advocate, for the applicant/appellant.
Mr. Vijay Singh Thakur, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP(M) No.2694/2024From perusal of the grounds of appeal, it is evident that there exists an arguable case in favour of the present applicant.
In view thereof and for the reasons stated in the application, the same is allowed. Leave to appeal is granted. The application stands disposed of.
Cr. Appeal No._______/2025 Be registered.
Records be called for.
List the matter after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Dalip Kumar vs. Dharam Pal and another Cr.MP(M) No.2693 of 2024 .
08.01.2025 Present: Mr. Mehar Chand, Advocate, for the applicant/appellant.
Mr. Vijay Singh Thakur, Advocate, for respondent No.1.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP(M) No.2693/2024From perusal of the grounds of appeal, it is evident that there exists an arguable case in favour of the present applicant.
In view thereof and for the reasons stated in the application, the same is allowed. Leave to appeal is granted. The application stands disposed of.
Cr. Appeal No._______/2025 Be registered.
Records be called for.
List the matter after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Keshav Kumai vs. State of HP
Cr.MP(M) No.2616 of 2024
.
08.01.2025 Present: Mr. C.D. Negi, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioner, list on 13.01.2025.
January 08, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sandeep Kumar vs. Surinder Singh Cr.MP(M) No.2510 of 2024 .
08.01.2025 Present: Mr. Divya Raj Singh, Advocate, for the applicant/ appellant.
Mr. Abhishek, Advocate, for the respondent/non-applicant.
Cr.MP(M) No.2510 of 2024No reply is intended to be filed on behalf of the non-
applicant/respondent.
From the reasons and sufficient cause shown in the application, it is evident that the applicant was due diligently, bona fidely, pursuing remedies available to him under law. No inaction is attributable to the applicant on account of the explanation offered in the application for getting the delay of 17 days in filing the appeal condoned.
Other than the aforesaid, in the interest of justice, delay of 17 days in filing the present criminal appeal is condoned.
Application stands disposed of.
Cr. Appeal No._______/2025 Be registered.
Records be called for.
List the matter after ensuing winter vacation in the month of April, 2025. In the meanwhile, power of attorney on behalf of the respondent be filed.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rangila Ram vs. State of HP
Cr.MP No.1454 of 2024 in Cr.MP(M) No.141 of 2024 .
08.01.2025 Present: Mr. Devender K. Sharma, Advocate, for the non-applicant/ petitioner.
Mr. R.S. Verma, Additional Advocate General, for the respondent/State.
Ms. Chetna Thakur, Advocate, for the applicant/ complainant.
ASI Chaman Lal, I/O Police Station, Sarkaghat, District Mandi, Himachal Pradesh, is present along with record. Status report stands filed. The same is taken on record. Copy, whereof, has been supplied to learned counsel for the parties, who intend to go through the same.
Learned counsel for the non-applicant/petitioner seeks time to place on record certain documents. Let the needful be done on or before the next date of hearing.
List the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rohit Kumar and others vs. Nurma
CMPMO No.643 of 2024
.
08.01.2025 Present: Mr. Vinod Sharma and Ms. Mamta Bhatwan, Advocates,
for the petitioners.
Mr. Rajesh Kumar Parmar, Advocate, for the respondent.
Learned counsel for the parties jointly submit that the arrears of maintenance, as on date, is approximately Rs.70,000/-.
Learned counsel for the petitioners submits that the aforesaid amount shall be paid to the respondent within a month from today.
List the matter after ensuing winter vacation in the third week of March, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Dinesh Kumar vs. R.K. Enterprises Criminal Revision No.606 of 2024 .
08.01.2025 Present: Mr. Bonit Thakur, Advocate, for the petitioner.
In terms of judgment dated 02.12.2024, the compounding fee, in the case at hand to the tune of Rs.9,777/- (15% of the cheque amount) stands deposited by the petitioner before the Himachal Pradesh State Legal Services Authority, Shimla, on 06.01.2025. In this respect, a receipt has been shown to the Court. The same is seen and returned to the counsel for the petitioner.
In view thereof, present proceedings are closed.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sudershan Kumar vs. State of HP
Criminal Appeal No.216 of 2024
.
08.01.2025 Present: Ms. Tamanna, Advocate, vice Mr. Arush Matlotia,
Advocate, for the appellant.
Mr. R.S. Verma, Additional Advocate General, for the respondent/State.
Cr.MP No.1681/2024Further time prayed for removing the objections in the rejoinder filed by the applicant.
Let the needful be done on or before the next date of hearing.
List the matter for consideration after ensuing winter vacation in the first week of March, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Parkash Chand vs. Hardyal Singh and others CMPMO No.45 of 2024 .
08.01.2025 Present: Mr. Divya Raj Singh, Advocate, for the petitioner.
Mr. Gaurav Sharma, Advocate, for respondents No.1 to 6.
CMP No.1270/2024Reply, as prayed, be filed on or before the next date of hearing.
List the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 08, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Naresh Rana vs. State of HP and others Cr.MMO No.852 of 2024 .
07.01.2025 Present: Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. H.M. Thakur, Advocate, vice Mr. Rahil Mahajan, Advocate, for respondents No.3.
Reply on behalf of respondents No.1 & 2, as prayed, be filed within four weeks. Rejoinder, if any, be filed on or before the next date of hearing.
List for consideration after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Naresh Rana vs. State of HP and others Cr.MMO No.852 of 2024 .
07.01.2025 Present: Mr. Ashir Kaith, Advocate, vice Mr. Hamender Singh Chandel, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondents No.1 & 2/State.
Mr. H.M. Thakur, Advocate, vice Mr. Rahil Mahajan, Advocate, for respondents No.3.
Reply on behalf of respondents No.1 & 2, as prayed, be filed within four weeks. Rejoinder, if any, be filed on or before the next date of hearing.
List for consideration after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Dila Ram vs. Chamkali Devi
Criminal Revision No.783 of 2024 .
07.01.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. Rajneesh Maniktala, Senior Advocate with Ms Bhushree Jai, Advocate, for the respondent.
Order dated 02.12.2024 stands complied with as requisite compensation amount stands deposited and bail bonds stand furnished to the satisfaction of learned Trial Court.
Record stands received. Learned counsel for the parties intend to go through the same.
List on 10.04.2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Dila Ram vs. Bimla Devi
Criminal Revision No.781 of 2024 .
07.01.2025 Present: Mr. G.D. Verma, Senior Advocate with Mr. Sumit Sharma, Advocate, for the petitioner.
Mr. Rajneesh Maniktala, Senior Advocate with Ms Bhushree Jai, Advocate, for the respondent.
Order dated 02.12.2024 stands complied with as requisite compensation amount stands deposited and bail bonds stand furnished to the satisfaction of learned Trial Court.
Record stands received. Learned counsel for the parties intend to go through the same.
List on 10.04.2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Virender Singh Dhanta vs. Chetan Verma Criminal Revision No.698 of 2024 .
07.01.2025 Present: Mr. Sidharth, Advocate, vice Mr. Vinod Kumar Gupta, Advocate, for the petitioner.
Mr. Pranav Sharma, Advocate, vice Mr. S.S. Roach, Advocate, for the respondent.
Record stands received. Learned counsel for the parties intend to go through the same.
List after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Bela Devi vs. Rajiv Thakur
CMPMO No.694 of 2024
.
07.01.2025 Present: Mr. Ajay Chauhan, Advocate, for the petitioner.
Mr. R.K. Sharma, Advocate, for the respondent.
Notice. Mr. R.K. Sharma, learned counsel, appears and waives service of notice on behalf of the respondent and seeks time to file reply.
Reply be filed within four weeks. Rejoinder, if any, on or before the next date of hearing.
List on 04.03.2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Bela Devi vs. Rajiv Thakur
CMPMO No.694 of 2024
.
07.01.2025 Present: Mr. Ajay Chauhan, Advocate, for the petitioner.
Mr. R.K. Sharma, Advocate, for the respondent.
Notice. Mr. R.K. Sharma, learned counsel, appears and waives service of notice on behalf of the respondent and seeks time to file reply.
Reply be filed within four weeks. Rejoinder, if any, on or before the next date of hearing.
List on 04.03.2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Aman Singh @ Ammu vs. State of Himachal Pradesh Criminal Appeal No.491 of 2024 .
07.01.2025 Present: Mr. Rohit, Advocate, vice Mr. Arun Sehgal, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondent/State.
Learned vice counsel appearing on behalf of the appellant submits that the arguing counsel is unavailable today on account of personal difficulty.
List after ensuing winter vacation in the month of April, 2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sapna Kumari vs. Brahmi Devi and others CMPMO No.487 of 2024 .
07.01.2025 Present: Mr. Rajiv Sirkeck, Advocate, for the petitioner.
Mr. H.M. Thakur, Advocate, vice Mr. Rahil Mahajan, Advocate, for respondent No.1.
CMPMO No.487/2024Notice. Mr. H.M. Thakur, learned vice counsel, appears seeks time to file reply.
r to and waives service of notice on behalf of respondent No.1 and On taking steps within three days, issue notice to respondents No.2 and 3, returnable within four weeks.
Reply on behalf of respondent No.1 be filed within four weeks. Rejoinder, if any, on or before the next date of hearing.
List the matter for consideration after ensuing winter vacation in the second week of March, 2025.
CMP No.14193/2024During pendency of the petition, further proceedings, in case No.15/2022, titled Brahmi Devi vs. Sapna Kumari and others, pending before learned Additional Chief Judicial Magistrate Court, Palampur, District Kangra, H.P., shall remain stayed. Application stands disposed of.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Kunal Juneja vs. State of HP and another Cr.MMO No.455 of 2024 .
07.01.2025 Present: Mr. Sambhav Bhasin, Advocate, vice Mr. Vasu Jal, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for respondent No.1/State.
Mr. Anubhav Chopra, Advocate, for respondent No.2.
No rejoinder is intended to be filed on behalf of the petitioner to the reply filed on behalf of respondent No.1.
Learned counsel appearing on behalf of respondent No.2 seeks time to file reply.
Let the needful be done within four weeks. Rejoinder thereto, if any, within four weeks thereafter. List after eight weeks.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
M/s Beat Route Cafe and Restaurant and another vs. Rajan Chopra Criminal Revision No.427 of 2024 .
07.01.2025 Present: Mr. Panku Chaudhary, Advocate, for the petitioners.
Cr.MP No.5143/2024For the reasons stated in the application, the same is allowed. Time to deposit the balance compensation amount r to (30%), as is being prayed, is granted. Let the needful be done within eight weeks. Application stands disposed of.
Criminal Revision No.427/2024 List after eight weeks.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Chaman Lal vs. State of Himachal Pradesh Criminal Appeal No.426 of 2024 .
07.01.2025 Present: Mr. Sudhir Bhatnagar, Advocate, for the appellant.
Mr. Manish Thakur, Deputy Advocate General, for the respondent/State.
Record stands received. Learned counsel for the parties intend to go through the same.
2025.
r to List after ensuing winter vacation in the month of April, ( Bipin C. Negi ) January 07, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:43 :::CIS Geeta Devi vs. The Commissioner, M.C. Shimla and others CMPMO No.347 of 2024 .
07.01.2025 Present: Mr. Ajay Kumar Sood, Senior Advocate with Mr. Chaman Negi and Mr. Rohit, Advocates, for the petitioner.
Mr. Mukul Sood, Advocate, for respondent No.1.
Mr. Ashok Kumar Sood, Senior Advocate with Mr. Rajat, Advocate, for respondents No.2 and 3.
Further time prayed for by the learned counsel appearing on behalf of the Municipal Corporation to look into the proposal submitted by the petitioner in terms of order dated 12.12.2024.
List on 10.03.2025.
( Bipin C. Negi )
January 07, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Chetan Sharma @ Mannu vs. State of H.P. Cr. MP(M) No.2699 of 2024 .
06.01.2025 Present: Mr. Surender K. Sharma, Advocate as Legal Aid Counsel, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
Respondent to ascertain as to whether bail has been granted to the petitioner previously in FIR No.203 of 2019 dated 19.07.2019, registered at Police Station, Balh, District Mandi, H.P. List on 13.01.2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Chetan Sharma @ Mannu vs. State of H.P. Cr. MP(M) No.2699 of 2024 .
06.01.2025 Present: Mr. Surender K. Sharma, Advocate as Legal Aid Counsel, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
Respondent to ascertain as to whether bail has been granted to the petitioner previously in FIR No.203 of 2019 dated 19.07.2019, registered at Police Station, Balh, District Mandi, H.P. List on 13.01.2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Mukesh Kumar vs. Jaimal Sharma
Cr. Revision No.571 of 2023
.
06.01.2025 Present: None for the petitioner.
Mr. Sat Parkash, Advocate, for the respondent.
Despite repeated calls, there is no appearance on behalf of the petitioner. In the interest of justice, list for consideration on 12.03.2025.
In the meanwhile, petitioner is free to file an appropriate application under Section 147 of the Negotiable Instruments Act for compounding of the offence, in the case at hand.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Hari Singh vs. State of HP and others Cr.MMO No.815 of 2023 .
06.01.2025 Present: None for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
Despite repeated calls, there is no appearance on behalf of the petitioner. In the interest of justice, list for consideration after r to ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rakesh Sharma and another vs. State of HP and others Cr.MMO No.208 of 2024 .
06.01.2025 Present: Mr. Randeep S. Rai, Senior Advocate with Mr. Vikrant Thakur, Mr. Sushant Vir Singh, Mr. Shubham Guleria, Mr. Kanan Pathak and Ms. Rubina Virmani, Advocates, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
Mr. Kashmir Singh Thakur, Advocate, for respondent No.4/CBI.
Shri Shakti Singh, HPPPS (City), Shimla and ASI Chhotu Ram, I/O Police Station, Boileauganj, District Shimla, is present along with record.
Learned Additional Advocate General seeks adjournment on the ground of non-availability of learned Advocate General.
List on 28.02.2025, on which date, the matter shall be heard finally as pleadings in the case at hand are complete.
It is made clear that no further adjournment shall be sought by the State.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Vineet Chauhan vs. State of Himachal Pradesh Cr.MMO No.425 of 2024 .
06.01.2025 Present: Ms. Tim Saran, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
Learned counsel for the petitioner submits that the rejoinder shall be filed by the petitioner during the course of the day itself. r List for consideration after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Manish Kumar Sharma vs. State of HP and another Cr.MP(M) No.59 of 2025 .
06.01.2025 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Sparsh Bhushan, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. Diwakar Dev Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted two weeks' time to file status report. On taking steps within three days, let notice be issued to the complainant/victim, returnable for the next date.
List on 21.01.2025, on which date, respondent/State shall also file Status report.
The petitioner-accused apprehends his arrest in a case registered against him vide FIR No.1 of 2025 dated 05.01.2025, under Section 64 of the Bharatiya Nagrik Suraksha Sanhita (BNSS), 2023 at Women Police Station, Dharamshala, District Kangra, Himachal Pradesh.
In view of the averments in the application and also the submissions made by learned counsel, it is directed that in the event of arrest of the petitioner-accused in this case, he shall be released on bail subject to his furnishing personal bonds in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the arresting Police Officer/Investigating Officer, subject to following conditions:-
(i) Petitioner, at the first instance, shall appear before the Investigating Officer, Women Police Station, Dharamshala, District Kangra, on 07.01.2025 at 11.30 a.m;::: Downloaded on - 23/07/2025 21:27:43 :::CIS
(ii) Petitioner shall join the investigation of case as and when called for by the Investigating Officer in accordance with law;
.
(iii). Petitioner shall not hamper the investigation in any manner whatsoever;
(iv). Petitioner shall not contact the complainants, threaten or browbeat them or to use any pressure tactics in any manner whatsoever;
(v). Petitioner shall not leave India without prior permission of the Court;
(vii). Petitioner shall not make any inducement threat or promise, directly or indirectly, to the investigating officer or any person acquainted with the facts of the case to dissuade him/her from disclosing such facts to the Court or any Police Officer or tamper with the evidence.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sheela Devi vs. State of HP and another Cr.MP(M) No.58 of 2025 .
06.01.2025 Present: Mr. Servedaman Rathore, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Notice. Mr. Diwakar Dev Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1-State. He prays for and is granted two weeks' time to file status report. On taking steps within three days, issue notice to respondent No.2/complainant, returnable for 21.01.2025.
List on 21.01.2025, on which date, respondent/State shall also file Status report.
The petitioner-accused apprehends her arrest in a case registered against her vide FIR No.34 of 2024 dated 14.12.2024, under Sections 363, 366A, 354 and 376 of the Indian Penal Code and Sections 6 and 17 of the Protection of Children from Sexual Offences Act (POCSO) at Women Police Station, Nahan, District Sirmaur, Himachal Pradesh.
In view of the averments in the application and also the submissions made by learned counsel, it is directed that in the event of arrest of the petitioner-accused in this case, she shall be released on bail subject to her furnishing personal bonds in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the arresting Police Officer/Investigating Officer, subject to following conditions:-
::: Downloaded on - 23/07/2025 21:27:43 :::CIS(i) Petitioner, at the first instance, shall appear before the Investigating Officer, Women Police Station, .
Nahan, District Sirmaur, on 07.01.2025 at 11.30 a.m;
(ii) Petitioner shall join the investigation of case as and when called for by the Investigating Officer in accordance with law;
(iii). Petitioner shall not hamper the investigation in any manner whatsoever;
(iv). Petitioner shall not contact the complainants, threaten or browbeat them or to use any pressure tactics in any manner whatsoever;
(v). Petitioner shall not leave India without prior permission of the Court;
(vii). Petitioner shall not make any inducement threat or promise, directly or indirectly, to the investigating officer or any person acquainted with the facts of the case to dissuade him/her from disclosing such facts to the Court or any Police Officer or tamper with the evidence.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sudesh Sood and another vs. Abhishek Vashisht and another CMPMO No.111 of 2024 .
06.01.2025 Present: Mr. Abhinav Thakur, Advocate, vice Mr. Ajay Kumar Sharma, Advocate, for the petitioner.
Mr. Neeraj Gupta, Senior Advocate with Mr. Pranjal Munjal, Advocate, for the respondents.
At the joint request of learned counsel for the parties, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Raja vs. Himachal Pradesh Minorities Finance & Development Corporation Criminal Revision No.66 of 2024 .
06.01.2025 Present: Mr. Gurdev Negi, Advocate, for the petitioner.
Ms. Shashi Kiran, Advocate, for the respondent.
Further time prayed for depositing the balance compensation amount of Rs.1.06 lacs.
Let the needful be done on or before the next date of hearing. List the matter after ensuing winter vacation in the second week of March, 2025.
On deposit of the balance compensation amount, petitioner is free to file an appropriate application under Section 147 of the Negotiable Instruments Act for compounding of the offence, in the case at hand.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Satish Kumar vs. Arun Kumar
Criminal Revision No.35 of 2024
.
06.01.2025 Present: Mr. N.K. Tomar, Advocate, for the petitioner.
Ms. Drishti Sirswal, Advocate, for the respondent.
Learned counsel appearing on behalf of the respondent submits that today the respondent has received a sum of Rs.30,000/- towards discharge of compensation amount as fastened by the Courts below.
Learned counsel for the petitioner submits that the balance amount shall be deposited in the Registry of this Court on or before the next date of hearing.
Other than the aforesaid, learned counsel for the petitioner submits that Rs.24,000/- is lying deposited before the trial Court.
Learned counsel for the petitioner submits that the petitioner would have no objection if an appropriate application is filed by the respondent/complainant for release of amount deposited before the trial Court.
List the matter after ensuing winter vacation in the second week of March, 2025.
On deposit of the balance compensation amount, petitioner is free to file an appropriate application under Section 147 of the Negotiable Instruments Act for compounding of the offence, in the case at hand.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Gurdarshan Singh Bindra vs. Shashi Bala and others Civil Revision No.18 of 2024 .
06.01.2025 Present: Mr. Sumit Sharma, Advocate, vice Mr. B.C. Verma, Advocate, for the petitioner.
Mr. Parmod Singh Thakur, Advocate, for respondents No.1, 2(i) to 2(iii).
Further time prayed for inspection of the record by learned vice counsel appearing on behalf of the petitioner.
As prayed, list the matter for consideration after ensuing winter vacation in the first week of March, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Narpat Ram vs. Rajeshwari Devi and others a/w connected matter CMPMO No.606 of 2023 a/w .
Cr.MMO No.1166 of 202306.01.2025 Present: Mr. Virender Thakur, Advocate, for the petitioner in CMPMO No.606 of 2023 and for the respondent in Cr.MMO No.1166 of 2023.
Mr. Anirudh Sharma, Advocate, for respondents in CMPMO No.606 of 2023 and for the petitioner in Cr.MMO No.1166 of 2023.
r to At the joint request of learned counsel for the parties, list the matter for consideration after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Damodar Dass and others vs. Drompti Devi and others CMPMO No.388 of 2023 .
06.01.2025 Present: Mr. Jagat Pal and Mr. Ashok K. Sharma, Advocates, for te petitioners.
Mr. H.S. Rangra, Advocate, for respondents No.1 & 2.
At the request of learned counsel for the petitioner, list the matter for consideration after ensuing winter vacation in the r to fourth week of March, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Ramesh Kumar vs. Savitri Verma a/w connected matter Civil Revision No.121 of 2023 .
Civil Revision No.122 of 202306.01.2025 Present: Mr. Anuj Gupta, Advocate, for the petitioners, in both the petitions.
Mr. Vaibhav Tanwar, Advocate, for the respondents, in both the petitions.
CMP No.16351/2024 in Civil Revision No.121/2023 CMP No.16353/2024 in Civil Revision No.122/2023 The parties, in the case at hand, are agreeable to a sum of Rs.5,000/- as use and occupation charges for the premises in question from the date of eviction.
In view thereof, let the arrears of use and occupation charges from the date of eviction, less the amount already paid, be deposited, on or before the next date of hearing.
The petitioner(s) shall pay the use and occupation charges from the month of January, 2025 onward till the disposal of the petition.
List on 15.04.2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Govinder Singh and others vs. State of HP Cr.MMO No.387 of 2022 .
06.01.2025 Present: Mr. Deepak Kaushal, Senior Advocate with Mr. Aditya Thakur, Advocate, for the petitioner.
Mr. Manish Thakur, Deputy Advocate General, for the respondent/State.
At the joint request of learned counsel for the petitioner, list the matter for consideration after ensuing winter vacation in the first week of April, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Kashmir Singh vs. State of H.P. and others CMPMO No.190 of 2023 .
06.01.2025 Present: Mr. P.S. Goverdhan, Senior Advocate with Mr. Rakesh Thakur, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1&2/State.
Mr. Malay Kaushal, Advocate, for respondent No.3.
CMP No.22241/2024 & CMP No.238/2025 applicant.
r to No reply is intended to be filed on behalf of the non-
For the reasons stated in the applications, the same are allowed, as all that is sought to be placed on record are the photocopies of the orders passed by the Collector and the Divisional Commissioner. Copies of the orders which are appended thereto are ordered to be taken on record.
Insofar as order dated 17.02.2020, passed by the Collector, Sub Division, Ghumarwin, District Bilaspur, is concerned, certified copy of the same is appended with CMP No.238 of 2025. The same is ordered to be taken on record, as it is complete, in all respects, instead of copy appended with CMP No.22241/2024.
CMPMO No.190/2023At the joint request of learned counsel for the parties, list the matter for consideration after ensuing winter vacation in the first week of April, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
State of HP vs. Chaman Lal and another a/w connected matter Cr. Appeal No.468 of 2016 a/w .
Cr. Revision No.202 of 2015 Cr. Appeal No.468 of 201606.01.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the appellant/State.
Mr. Dibender Ghosh, Advocate, for respondent No.1.
Cr. Revision No.202 of 2015Mr. Dibender Ghosh, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.468 of 2016Bailable warrants issued against respondent No.2, in the case at hand, are to be executed through the Ministry of Home Affairs. Report in this respect be awaited further by four weeks.
List thereafter.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Arun Bhardwaj @ Ambu vs. State of H.P. Cr.MMO No.11 of 2025 .
06.01.2025 Present: Mr. Ashwani Kaundal, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list the matter after ensuing winter vacation in the first week of March, 2025.
January 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Babrik Veer Singh vs. State of Himachal Pradesh Cr.MP(M) No.45 of 2025 .
06.01.2025 Present: Mr. Raman Prashar, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the file status report.
r to respondent-State. He prays for and is granted four weeks' time to List on 07.02.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Suraj Gupta vs. State of Himachal Pradesh Cr.MP(M) No.43 of 2025 .
06.01.2025 Present: Mr. Surya Chauhan, Advocate, vice Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four weeks' time to file status report.
List on 07.02.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Asha Sharma vs. Niraml Thakur
Criminal Revision No.11 of 2025
.
06.01.2025 Present: Mr. Mohar Singh, Advocate, for the petitioner.
Criminal Revision No.11/2025
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
Cr.MP No.90/2025The applicant-petitioner has preferred the present petition against the judgment of conviction and order of sentence dated 13.05.2024, passed by learned Chief Judicial Magistrate, Shimla, District Shimla., H.P. (hereinafter referred to as 'the trial Court'), in Complaint (CIS Reg.) No.1171/2018, titled Nirmal Thakur vs. Asha Sharma, and affirmed by learned Sessions Judge, Shimla, Distrirct Shimla, H.P. in Criminal Appeal No. 65-S/10 of 2024, titled Asha Sharma vs. Nirmal Thakur, decided on 09.09.2024.
The Revision Petition filed raises arguable points. Hence, the sentence in the case at hand, is ordered to be suspended, subject to the petitioner depositing 50% of the compensation amount, if not already deposited, before the Trial Court within four weeks from today and also subject to his furnishing a personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned trial Court, undertaking therein that petitioner will attend this Court as and when required and in case of dismissal of the revision petition, he will immediately surrender before the learned trial Court to receive the sentence. A copy of this order be sent to the learned trial Court with the direction that the report of compliance ::: Downloaded on - 23/07/2025 21:27:43 :::CIS of this order be submitted to this Court within a period of six .
weeks.
The application stands disposed of.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
r to
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rajesh Kumar @ Girijesh Kumar vs. Yogesh Kumar and another Criminal Revision No.9 of 2025 .
06.01.2025 Present: Ms. Ritu Raj Sharma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Criminal Revision No.9/2025Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2. On taking steps within three days, issue notice to respondent No.1, returnable within four weeks.
Cr.MP No.77/2025The applicant-petitioner has preferred the present petition against the judgment of conviction and order of sentence dated 22.05.2024, passed by learned Additional Chief Judicial Magistrate, Court No.1, Mandi, District Mandi, H.P. (hereinafter referred to as 'the trial Court'), in Complaint No.450-III/18/13, titled Yogesh Kumar vs. Rajesh Kumar @ Girijesh, and affirmed by learned Sessions Judge, Mandi, District Mandi, H.P. in Criminal Appeal No. 74 of 2024, titled Rajesh Kumar @ Girijesh Kumar vs. Yogesh Kumar and another, decided on 08.11.2024.
The Revision Petition filed raises arguable points. Hence, the sentence in the case at hand, is ordered to be suspended, subject to the petitioner depositing 50% of the compensation amount, if not already deposited, before the Trial Court within four weeks from today and also subject to his furnishing a personal bond in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the learned trial Court, undertaking therein that petitioner will attend this Court as and ::: Downloaded on - 23/07/2025 21:27:43 :::CIS when required and in case of dismissal of the revision petition, he .
will immediately surrender before the learned trial Court to receive the sentence. A copy of this order be sent to the learned trial Court with the direction that the report of compliance of this order be submitted to this Court within a period of six weeks.
The application stands disposed of.
r ( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Savitru vs. Yuv Raj and others
CMPMO No.7 of 2025
.
06.01.2025 Present: Ms. Reeta Hingmang, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, the matter is adjourned enabling her to prepare the case.
List on 14.01.2025.
January 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Jaswant Singh vs. State of HP and another Cr.MMO No.7 of 2025 .
06.01.2025 Present: Mr. Dibender Ghosh, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.7/2025 & Cr.MP No.67/2025 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1. On taking steps within three days, issue notice to respondent No.2, returnable within four weeks. Reply, if any, be filed within six weeks. Rejoinder thereto, if any be filed on or before the next date of hearing.
List the matter after ensuing winter vacation in the first week of March, 2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Raj Kumar and others vs. State of HP and others Cr.MMO No.5 of 2025 .
06.01.2025 Present: Mr. Manohar Lal Sharma, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Ashwani Negi, Advocate, for respondents No.2 to 5.
Cr.MMO No.5/2025Notice. Mr. B.N. Sharma, learned Additional Advocate General and Mr. Ashwani Negi, learned counsel, appear and waive service of notice on behalf of respondent No.1 and respondents No.2 to 5, respectively and seek time to file reply/status report.
List for presence of parties on 04.03.2025, on which date, status report/reply be filed.
Cr.MP No.64/2025Learned counsel for the petitioners states that he is under instructions not to press this application, at this stage.
Accordingly, the instant application is dismissed as not pressed.
The application stands disposed of.
Cr.MP No.65/2025Allowed and the applicants are exempted from filing complete typed English translation of Annexures P-1 and P-3 (colly.) annexed with the accompanying petition, 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 )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Ravi Sharma vs. M/s Sanya Enterprises and others CMPMO No.4 of 2025 .
06.01.2025 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
CMPMO No.4/2025 & CMP No.484/2025 Notice, at this stage, confined to respondent No.1 only be issued, returnable within four weeks. Stpes be taken withn three days.
r ( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sanjay Kumar vs. Charanji Lal and others Civil Revision No.203 of 2024 .
06.01.2025 Present: Mr. Devinder K. Sharma, Advocate, for the petitioner.
Civil Revision No.203/2024 & CMP No.26142/2024 On taking steps within three days, issue notice to the respondents, returnable within four weeks.
January 06, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Parvesh Soni vs. Surinder Singh
Cr.MMO No.1248 of 2024
.
06.01.2025 Present: Mr. Vinod Chauhan, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list the matter after ensuing winter vacation in the first week of March, 2025.
However, it is made clear that mere pendency of this petition before this Court would not preclude the trial Court from proceeding further. No notice has been issued to the respondent, in the case at hand, till date.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Kiran Kumar vs. Anju Kumari
CMPMO No.22 of 2024
.
06.01.2025 Present: Mr. Vinod Chauhan, Advocate, vice Mr. Mohan Sharma,
Advocate, for the petitioner.
In terms of order dated 10.01.2024, before any notices were issued, petitioner was directed to deposit the litigation cost of Rs.15,000/-. However, the same has not been deposited till date.
Let the same be deposited on or before the next date of hearing. List on 05.03.2025.
( Bipin C. Negi )
January 06, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
M/s Janta Cloth House (Partnership firm) and another vs. Rakesh Kapoor and others .
Civil Revision No.48 of 2019.
04.01.2025 Present: Mr. Rocky, Advocate, vice Mr. Devinder K. Sharma, Advocate, for the petitioners/non-applicants.
Mr. Anirudh Kapoor, Advocate, vice Mr. Vivek Sharma, Advocate, for the respondents/applicants in CMP No.14149 of 2024.
CMP No.14149/2024Time for filing reply is being sought since 21.08.2024.
However, the same has not been filed till date.
Let the reply, as prayed, be positively filed within four weeks. It is made clear that if the reply is not filed within four weeks, then the right to file reply shall automatically stand closed.
Rejoinder, if any, thereto be filed on or before the next date of hearing. List on 13.03.2024.
( Bipin C. Negi )
January 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Mohammed Raffi vs. HPMFDC
Criminal Revision No.157 of 2023 .
04.01.2025 Present: None for the petitioner.
Mr. Sat Prakash, Advocate, for the respondent.
Despite repeated calls, there is no appearance on behalf of the petitioner. In the interest of justice, list the matter on 07.01.2025.
r ( Bipin C. Negi )
January 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Municipal Corporation, Shimla vs. Om Prakash Kapoor CMPMO No.295 of 2012 .
04.01.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Basant Pal Thakur, Advocate, for respondent No.1(a).
Let fresh steps for the service of respondents No.1(b) and 1(c) be taken within one week. On taking such steps, issue notice the said respondents, returnable within four weeks.
r ( Bipin C. Negi )
January 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Paras Ram Chandel vs. Pramod Sood Criminal Revision No.416 of 2022 .
04.01.2025 Present: Mr. Vishvender, Advocate, vice Mr. K.B. Khajuria, Advocate as Legal Aid Counsel, for the petitioner.
Mr. Dewanand Sharma, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list the matter on 06.01.2025.
January 04, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Om Singh Rajput and another vs. State of HP and others Cr.MMO No.1202 of 2024 .
04.01.2025 Present: Mr. Rahul Mahajan, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Ms. Meera Devi, Advocate, for respondent No.2.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioners.
Reply, as prayed, be filed on behalf of respondent No.2 on or before the next date of hearing. On taking fresh steps within three days, issue notice to respondent No.3, returnable for 05.03.2025.
Pleadings be completed in the meanwhile.
( Bipin C. Negi )
January 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Bittu vs. State of HP
Cr. MP(M) No.2728 of 2024
.
04.01.2025 Present: Mr. Sanjay Ranta, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Status report stands filed. The same is taken on record.
Copy, whereof, has been supplied to learned counsel for the petitioner, who intends to go through the same.
List for consideration, on 13.01.2025.
( Bipin C. Negi )
January 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Joginder Lal vs. Seema Kashyap
Cr. MP(M) No.2700 of 2024
04.01.2025 Present: Mr. Pavinder, Advocate, for the applicant/appellant.
.
Mr. Ravi Patiyal, Advocate, for the respondent.
Cr.MP(M) No.2700/2024No reply is intended to be filed on behalf of the non-
applicant/respondent.
From the reasons and sufficient cause shown in the application, it is evident that the applicant was due diligently, bona fidely, pursuing remedies available to him under law. No inaction is attributable to the applicant on account of the explanation offered in the application for getting the delay of 102 days in filing the appeal condoned.
Other than the aforesaid, in the interest of justice, delay of 102 days in filing the present criminal appeal is condoned.
Application stands disposed of.
Cr.MP No._______/2025 From perusal of the grounds of appeal, it is evident that there exists an arguable case in favour of the present applicant. In view thereof and for the reasons stated in the application, the same is allowed. Leave to appeal is granted. The application stands disposed of.
Cr. Appeal No._______/2025 Be registered.
Records be called for.
List the matter after ensuing winter vacation in the third week of March, 2025. In the meanwhile, power of attorney on behalf of the respondent be filed.
( Bipin C. Negi )
January 04, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rajinder Kumar vs. Chaya Devi and others a/w connected matter Civil Revision No.2 of 2016 a/w Civil Revision No.27 of 2021 .
Civil Revision No.2 of 201603.01.2025 Present: Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. Sumit Sood, Advocate, for respondents No.1 to 4.
None for respondents No.5 to 7.
Mr. Tek Chand Sharma, Advocate, for the applicant in CMP No.4708 of 2024.
Civil Revision No.27 of 2021Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioners.
Mr. Atul G. Sood, Advocate, for the respondents.
CMP No.4708/2024 in Civil Revision No.2 of 2016 The present application has been filed under Order 1 Rule 10 read with Section 151 of the Civil Procedure Code seeking impleadment of the applicant. The impleadment is sought on the ground that during the pendency of the proceedings, a share has been purchased by the applicant in the property in question, on 29.12.2007 and 30.11.2021.
Admittedly, in the case at hand, proceedings were instituted on 27.05.1998. The petition had been filed on the ground of bona fide requirement and cease to occupy. The present application has been filed by one Sh. Kartik Kumar, who seeks to be impleaded in the present proceedings by virtue of the present application. In this context, it would be appropriate to mention that a similar application had been filed by Sh. Kartik Kumar before the learned trial Court. The said application had ::: Downloaded on - 23/07/2025 21:27:43 :::CIS been dismissed by the trial Court on 22.12.2009. The said order .
has attained finality as the same was never challenged.
The well-settled principles, as to what has to be adjudicated in a rent petition, have been succinctly enumerated in case reported as 2018 (2) SCC 352, titled Kanaklata Das & Ors.
Vs. Naba Kumar Das & Ors. The relevant extract, whereof, is being reproduced herein below:-
"11.2 Second, the landlord (plaintiff) in such suit is required to plead and prove only two things to enable him to claim a decree for eviction against his tenant from the tenanted suit premises. First, there exists a relationship of the landlord and tenant between the plaintiff and the defendant and second, the ground(s) on which the plaintiff- landlord has sought defendant's-tenant's eviction under the Rent Act exists. When these two things are proved, eviction suit succeeds.
11.3 Third, the question of title to the suit premises is not germane for the decision of the eviction suit. The reason being, if the landlord fails to prove his title to the suit premises but proves the existence of relationship of the landlord and tenant in relation to the suit premises and further proves existence of any ground on which the eviction is sought under the Tenancy Act, the eviction suit succeeds. Conversely, if the landlord proves his title to the suit premises but fails to prove the existence of relationship of the landlord and tenant in relation to the suit premises, the eviction suit fails. (See- Ranbir Singh vs. Asharfi Lal)."
From the aforesaid, it is evident that all that is to be determined in an eviction petition is the existence of relationship of landlord and tenant between the parties and the ground on ::: Downloaded on - 23/07/2025 21:27:43 :::CIS which the landlord has sought eviction under the Rent Act. The .
question of title is not germane to the eviction suit.
On filing of eviction petition rights of the parties have been crystallized on the date of the eviction suit and the entitlement of the co-owners to seek ejectment must be adjudged by reference to the date of institution of the suit. The only exception being when by virtue of a subsequent event the entitlement of the body of co-owners to eject the tenant comes to an end by act of parties or by operation of law. One co-owner filing a suit for eviction against the tenant does so on his own behalf in his own right and as an agent of the other co-owners. Having purchased the property pendente lite, the applicant cannot be allowed to take a stand contrary to one taken by his predecessors-in-interest and to the prejudice of the landlord whose rights the applicant has not purchased. In this respect, reference can be made to decision of the Hon'ble Apex Court in India Umbrella Manufacturing Co.
and others vs. Bhagabandei Agarwalla (dead) by LRs. Savitri Agarwalla (Smt) and others, 2004 (3) SCC 178.
Other than the aforesaid, the landlord is the dominus litus and he cannot be forced to add parties against whom he does not seek any relief, unless it is the compulsion of any rule of law. The judgment passed, in the case at hand, is the judgment in personam and not a judgment in rem. The same pertains only to the parties to the suit and not to persons who are not parties to the suit. Besides the aforesaid, the presence of the applicant is not necessary to enable the Court to effectively and completely adjudicate the question which arise for consideration.
::: Downloaded on - 23/07/2025 21:27:43 :::CISIn view of the aforesaid, there is no merit in the present .
application and the same is dismissed.
Civil Revision No.02/2016 & Civil Revision No.27/2021 At the joint request of learned counsel for the parties, list the matter after ensuing winter vacation in the second week of March, 2025.
January 03, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Raj Kumar vs. State of Himachal Pradesh Cr. MMO No.60 of 2021 .
03.01.2025 Present: Mr. Ashok Sharma, Senior Advocate with Mr. Sahil Malhotra, Advocate, for the petitioner.
Mr. R.P. Singh, Deputy Advocate General, for the respondent/State.
Learned counsel for the petitioner seeks time to file rejoinder.
Let the needful be done on or before the next date of hearing. List on 07.01.2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Inderdeep Singh Khurana and another vs. State of HP and others a/w concerned matter Cr. MMO No.1157 of 2023 a/w .
Cr. MMO No.1156 of 202303.01.2025 Present: Mr. Hamender Singh Chandel, Advocate, for the petitioners, in both the petitions.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondents No.1&2/State.
Mr. Bhanvi Negi, Advocate, vice Mr. Manish Sharma, Advocate, for respondent No.3.
At the joint request of learned counsel for the parties, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Sukh Dev vs. Sarwan Kumar and others Cr. Appeal No.457 of 2024 .
03.01.2025 Present: Mr. Raju Ram Rahi, Advocate, for the appellant.
Mr. Sidharth, Advocate, vice Mr. Vinod Kumar Gupta, Advocate, for respondents No.1 to 5.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.6/State.
List along with Cr.MP(M) No.2265 of 2024 (Criminal Appeal Filing No.10350 of 2024).
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Jai Ram Madhaik and others vs. State of HP and another Cr. MMO No.295 of 2024 .
03.01.2025 Present: Mr. Rajul Chauhan, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Sunil Kumar, Advocate, for respondent No.2.
At the joint request of learned counsel for the parties, list the matter after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Surat Ram Verma vs. Daulat Ram
Cr. Appeal No.284 of 2024
.
03.01.2025 Present: Mr. Mohar Chand, Advocate, vice Mr. Ravinder Singh Jaswal, Advocate, for the appellant.
Mr. Mohan Sharma, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list the matter after ensuing winter vacation in the fourth week of March, 2025.
r to ( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Yogesh Rolta vs. State of HP and others Cr.MMO No.1151 of 2023 .
03.01.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Parikshit, Advocate, for respondent No.2.
Mr. Anuj Gupta, Advocate, for respondents No.3 to 8.
Further time prayed for filing rejoinder.
Let the needful be done on or before the next date of hearing. As prayed, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Anupam Thakur vs. State of HP and another Cr.MMO No.1020 of 2023 .
03.01.2025 Present: Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Ashwani Negi, Advocate, vice Mr. Sumit Raj Sharma, Advocate, for respondent No.2.
Learned counsel for respondent No.2 submits that the arguing counsel is unavailable today on account of personal difficulty. He seeks an adjournment.
As prayed, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
M/s Salus Pharmaceuticals and others vs. Union of India a/w connected matter Cr.MMO No.929 of 2023 a/w .
Cr.MMO No.930 of 202303.01.2025 Present: Mr. Anuj Nag, Advocate, for the petitioners, in both the petitions.
Mr. Shashi Shirshoo, Central Government Counsel, for the respondent/Union of India, in both the petitions.
Further time prayed for on behalf of the petitioner to prepare the case at hand.
As prayed, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Prem Singh vs. Rakesh Kumar
Criminal Revision No.631 of 2023 .
03.01.2025 Present: Mr. D.S. Nainta, Advocate, for the petitioner.
Mr. Sunil Kumar, Advocate, vice Mr. Sanjay Ranta, Advocate, for the respondent.
Order dated 15.10.2024 has not been complied with till date.
Learned counsel for the petitioner submits that an appropriate application under Section 147 of the Negotiable Instruments Act for compounding of the offence, in the case at hand, stands filed. However, the same is not on record.
Registry to trace the application and place it on record well before the next date of hearing post removal of objection(s), if any.
List on 06.01.2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Shiv Kumar vs. Pratap Singh
Criminal Revision No.457 of 2023 .
03.01.2025 Present: Mr. Rajiv Rai and Ms. Rajni Gandhi, Advocates, for the petitioner.
Mr. Bhag Chand Sharma, Advocate, for the respondent.
At the joint request of learned counsel for the parties, list on 07.01.2025.
Learned counsel for the petitioner to ensure that the balance compensation amount is deposited on or before the next date of hearing.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Yogesh Kumar and others vs. Adarsh Bala CMPMO No.445 of 2023 .
03.01.2025 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioners.
Mr. Sunny Modgill, Advocate, for the respondent.
Learned counsel for the respondent submits that the previous order stands complied with as copies of the ordersheets been filed.
r to of the proceedings before the trial Court after 09.12.2023 have Learned counsel for the petitioners submits that he has received the copy of the same. However, the same are not on record.
Registry to trace the same and place them on record well before the next date of hearing post removal of objection(s), if any.
As prayed, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Brahma Nand and others vs. Chunni Lal and others Civil Revision No.106 of 2023 .
03.01.2025 Present: Ms. Rinki Kashmiri, Advocate, vice Mr. Janesh Gupta, Advocate, for the petitioners.
Mr. Surya Chauhan, Advocate, for the respondents.
Learned counsel for the respondents submits that the arguing counsel is unavailable today on account of personal difficulty. He seeks an adjournment.
As prayed, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Prem Chand vs. Kanta Devi
Civil Revision No.142 of 2022
.
03.01.2025 Present: Mr. Rajiv Rai and Ms. Rajni Gandhi, Advocates, for the petitioner.
Mr. Aman Parth Sharma, Advocate, for the respondent.
Learned counsel for the petitioner submits that they need time to reconstruct their file as their file has been misplaced.
hearing.
r to Let the needful be done on or before the next date of List the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 03, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Dharam Singh vs. H.P. State Cooperative Bank a/w connected matter Criminal Revision No.311 of 2024 a/w .
Criminal Revision No.312 of 2024 02.01.2025 Present: None for the petitioner(s).
Mr. Kunal Thakur, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the respondent(s).
Despite repeated calls, there is no appearance on behalf of the petitioner.
In the interest of justice, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Dharam Singh vs. H.P. State Cooperative Bank a/w connected matter .
Criminal Revision No.311 of 2024 a/w Criminal Revision No.312 of 2024 02.01.2025 Present: None for the petitioner(s).
Mr. Kunal Thakur, Advocate, vice Mr. Parmod Singh Thakur, Advocate, for the respondent(s).
Despite repeated calls, there is no appearance on behalf of the petitioner.
r In the interest of justice, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Manju Devi vs. Sunil Kumar
CMPMO No.741 of 2024
.
02.01.2025 Present: Mr. H.S. Rangra, Advocate, for the petitioner.
On taking steps within three days, issue notice to the respondent, returnable within four weeks.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Ajay Sharma vs. Rajinder Singh
Cr. Revision No.135 of 2024
.
02.01.2025 Present: Mr. Gurinder Singh, Advocate, for the petitioner.
Mr. Piyush Dhanotia, Advocate, for the respondent.
Record stands received. Learned counsel for the parties intend to go through the same.
List the matter for consideration after ensuing winter vacation in the fourth week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Jahir Abbaskhan and another vs. State of HP and another Cr. MMO No.747 of 2023 .
02.01.2025 Present: Ms. Sangeeta Vasudeva, Advocate, for the petitioners.
Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Mr. Gurmeet Bhardwaj, Advocate, for respondent No.2.
Learned counsel for respondent No.2 submits that in pursuance to FIR No.130 dated 24.08.2020, proceedings have been initiated and the matter is now listed for recording of evidence before learned Chief Judicial Magistrate, Jawali, District Kangra.
In view thereof, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rajendera Kumar Gupta vs. Manoj Joshi and others Cr. MMO No.269 of 2023 .
02.01.2025 Present: Ms. Ruchika Khachi, Advocate, vice Mr. C.D. Negi, Advocate, for the petitioner.
Mr. Trigun Singh Negi, Advocate, vice Ms. Kusum Chaudhary, Advocate, for respondent No.1.
Ms. Hemkanta Kaushal, Advocate, for respondent No.2.
Mr. K.B. Khajuria, Advocate, for respondent No.3.
Mr. Harsh Sharol, Advocate, vice Mr. Manoj Pathak, Advocate, for respondent No.4.
Learned vice counsel appearing on behalf of respondent No.1 submits that the arguing counsel is unavailable today on account of bereavement in the family. He seeks an adjournment.
As prayed, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Taranjeet Kaur and another vs. State of Himachal Pradesh and another Cr. MMO No.383 of 2020 .
02.01.2025 Present: Mr. Ankit Dhiman, Advocate, for the petitioners.
Mr. Diwakar Dev Sharma, Additional Advocate General, for respondent No.1/State.
Mr. Sidharth, Advocate, vice Mr. Vinod Kumar Gupta, Advocate, for respondents No.2 to 4.
At the request of learned counsel for the petitioners, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Tikam Singh vs. State of Himachal Pradesh Cr.MP(M) No.2676 of 2024 .
02.01.2025 Present: Mr. Ganesh Barowalia and Mr. Gambhir Singh Chauhan, Advocates, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
List for consideration on 14.01.2025.
January 02, 2025 (KS)
to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Lal Singh vs. State of Himachal Pradesh Criminal Appeal No.499 of 2024 .
02.01.2025 Present: Mr. Narender Guleria, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
ASI Narender Sharma, Police Station, Sadar, District Mandi, Himachal Pradesh, is present along-with record.
Cr. Appeal No.499/2024 & Cr.MP No.4027/2024 At the request of learned counsel for the appellant, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Jai Karan Kumar vs. UCO Bank
Criminal Revision No.447 of 2024 .
02.01.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Gaurav Kumar, Advocate, for the respondent.
Record of the trial Court be requisitioned well before the next date of hearing.
Learned counsel for the petitioner submits that on account of loan liability, the respondent-Bank has sold the property of the petitioner and, thus, recovered a sum of Rs.8.25 lacs. Insofar as the balance amount is concerned, negotiations are in progress on account of One Time Settlement (OTS) inter se petitioner/ accused and respondent/complainant, which according to learned counsel for the parties, will bear fruit in the near future. As a consequence whereof, list the matter for consideration after ensuing winter vacation in the second week of March, 2025 along with Criminal Revision No.381 of 2024 .
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Chinmaya Educational Society vs. Registrar, Dr. Y.S. Parmar University of Horticulture and Forestry .
CMPMO No.247 of 202402.01.2025 Present: Mr. J.S. Bhogal, Senior Advocate with Mr. Satish Sharma, Advocate, for the petitioner.
Mr. Ramesh Chand Sharma, Advocate, for the respondents.
CMP No.7116/2024Reply is stated to have been filed. However, the same is not on record.
Registry to trace the same and place it on record well before the next date of hearing post removal of objection(s), if any.
Learned counsel for the petitioner submits that he has received copy of the reply and seeks time to file rejoinder thereto.
Pleadings in this respect be completed well before the next date of hearing. List the matter after ensuing winter vacation in the first week of March, 2025. Parties to ensure that the pleadings are on record well before the next date of hearing.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rashpal Singh vs. State of Himachal Pradesh Cr. Appeal No.184 of 2024 .
02.01.2025 Present: Mr. Khem Raj, Advocate, vice Mr. Vijender Katoch, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Time to comply with order dated 26.04.2024 is extended by one week. However, it is made clear that if the order is not complied with within a period of one week from today, then interim protection granted therein shall stand vacated without further reference and the trial Court shall be free to execute the order of sentence.
List in due course.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Daulat Ram vs. H.P. State Co-operative Agriculture & Rural Development Bank and another Cr. Revision No.80 of 2024 .
02.01.2025 Present: Mr. Parkash Sharma, Advocate, for the petitioner.
Mr. Narender Singh Thakur, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list the matter after ensuing winter vacation in the second week of March, 2025, in order to enable the petitioner to deposit the balance compensation amount in the Registry of this Court.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Mast Ram vs. State of Himachal Pradesh Cr.MP(M) No.14 of 2025 .
02.01.2025 Present: Mr. Karan Kapoor, Advocate, for the petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondent/State.
The petitioner, who is present in person, has surrendered before the jurisdiction of this Court and is identified by his counsel.
Notice. Mr. Diwakar Dev Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. He prays for and is granted four weeks' time to file reply/status report.
List on 24.01.2025.
Prayer in this petition is for grant of bail in F.I.R. No.79 of 2024, dated 31.12.2024, registered at Police Station, Shillai, District Sirmaur, H.P. for the commission of offences punishable under Sections 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sections 351(3) of the Bharatiya Nyaya Sanhita (BNS), 2023 against the petitioner.
In the aforesaid facts and attending circumstances, the bail-petitioner has submitted that he is innocent and has been falsely implicated in the case at hand. Besides the aforesaid, he has further submitted that he would not misuse the bail, in case the same is granted and will not induce the witnesses or tamper with the prosecution evidence.
::: Downloaded on - 23/07/2025 21:27:43 :::CISIn view of the aforesaid facts and attending circumstances, .
the bail petitioner, who is aged 59 years and is permanent resident of Block No.25 Sakhauli Ronhat, District Sirmaur, Himachal Pradesh, as such, his presence can be secured in the trial and, therefore, no fruitful purpose would be served by sending him in custody, at this stage. Final opinion can be formed after perusal of the record and status report. Therefore, it is ordered that in the event of arrest, the petitioner shall be released on bail in the aforementioned FIR on his furnishing personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with one local surety in the like amount to the satisfaction of the learned Registrar/Additional Registrar (Judicial), subject to the following conditions:
(i). The petitioner is directed to join the investigation on
03.01.2025 at 11:30 am at Police Station, Shillai, District Sirmaur, H.P. He will also join investigation, as and when called for by the Investigating Officer in accordance with law.
(ii). The petitioner shall not tamper with the evidence or hamper the investigation in any manner whatsoever.
(iii). The petitioner shall not leave India without prior permission of the Court.
(iv). The petitioner undertakes not to contact the complainant, to threaten or browbeat her or to use any pressure tactics in any manner whatsoever.
(v). The petitioner undertakes not to make any inducement, threat or promise, directly or indirectly, to the Investigating Officer or any person acquainted with the facts of the case to dissuade him/her from disclosing such facts to the Court or any Police Officer.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Ashok Kumar and another vs. Pushapa Devi CMPMO No.483 of 2023 .
02.01.2025 Present: Mr. Mukul Sood, Advocate, for the petitioners.
Mr. Vinay Thakur, Advocate, for the respondent.
Learned counsel for the petitioners submits that there is a possibility of amicable settlement inter se the parties. In view thereof, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Balinder vs. The Mahalaxmi Cooperative Credit Society Ltd.
Cr. Revision No.589 of 2022.
02.01.2025 Present: Mr. Suneet Verma, Advocate, vice Mr. Varun Rana, Advocate, for the petitioner.
Ms. Suchitra Sen, Advocate, for the respondent.
Learned counsel appearing on behalf of the petitioner submits that an appropriate application under Section 147 of the Negotiable Instruments Act for compounding of the offence, in the case at hand, stands filed. However, the same is not on record.
Learned counsel for the respondent submits that she has received copy of the same.
Registry to trace the application and place it on record well before the next date of hearing post removal of objection(s), if any.
List on 08.01.2025.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Narinder vs. State of Himachal Pradesh Cr. MP(M) No.8 of 2025 .
02.01.2025 Present: Mr. Kulbhushan Khajuria, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State.
List on 03.01.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Prabhu Dayal vs. State of Himachal Pradesh Cr. MP(M) No.6 of 2025 .
02.01.2025 Present: Mr. Anirudh Sharma and Mr. Pavinder, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted three week's time to file status report .
List on 24.01.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rahul Thakur vs. State of Himachal Pradesh Cr. MP(M) No.5 of 2025 .
02.01.2025 Present: Mr. Anirudh Sharma and Mr. Pavinder, Advocates, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted three week's time to file status report.
List on 24.01.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rahul vs. State of Himachal Pradesh Cr. Appeal No.6 of 2025 .
02.01.2025 Present: Mr. Naresh K. Sharma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.6/2025Admit.
Call for the records.
List for hearing in due course.
Cr.MP No.9/2025By way of instant application filed under Section 430 of the Bharatiya Nagrik Suraksha Sanhita (BNSS) 2023 , the applicant/ appellant is seeking suspension of sentence.
2. In the case at hand, the applicant was sentenced to undergo simple imprisonment for a period of two years and to pay a fine of Rs.5,000/- and in default of payment of fine, he was directed to further undergo simple imprisonment for one month for the commission of offence punishable under Section 354D of the Indian Penal Code. Learned counsel further contended that the appeal is likely to take considerable time for its disposal, as such, the instant application may be allowed and the applicant be released on bail during the pendency of the instant petition.
3. On the other hand, learned Additional Advocate General contended that the applicant/appellant is not entitled to be released on bail during the pendency of the present appeal, as he has been convicted in a serious offence.
4. I have heard the learned counsel for the applicant/appellant ::: Downloaded on - 23/07/2025 21:27:43 :::CIS as well as learned Additional Advocate General and have also gone .
through the material available on record.
5. The sentence imposed, in the case at hand, is fixed term sentence. In this respect, it would be appropriate to refer to judgment dated 05.07.2024 passed in SLP(Criminal) Diary No.27298/2024, titled Bhupatji Sartajji Jabraji Thakor Vs. The State of Gujarat. The relevant extract is being reproduced hereinbelow:-
"There is a fine distinction between a sentence imposed by the trial court for a fixed term and sentence life imprisonment. If a sentence is for a fixed term, ordinarily, the appellate court may exercise its discretion to suspend the operation of the same liberally unless there are any exceptional circumstances emerging from the record to decline. However, when it is a case of life imprisonment, the only legal test which the Court should apply is to ascertain whether there is anything palpable or apparent on the face of the record on the basis of which the court can come to the conclusion that the conviction is not sustainable in law and that the convict has very fair chances of succeeding in his appeal. For applying such test, it is also not permissible for the court to undertake the exercise of re-appreciating the evidence. The emphasis is on the word "palpable" and the expression "apparent on the face of the record".
6. After perusing the record, it is evident that there are no exceptional circumstances emerging thereof necessitating declining of relief as is being sought.
7. The instant appeal is of the year 2025 and the same is not likely to be decided in near future. Therefore, in view of the facts and circumstances of the case and keeping in view of the aforesaid judgment of the Hon'ble Supreme Court, the substantive sentence imposed upon the applicant by the Trial Court vide judgment of conviction and order of sentence dated 20.12.2024, passed by ::: Downloaded on - 23/07/2025 21:27:43 :::CIS learned Special Judge, Hamirpur, H.P., in POCSO Act No.18 of .
2023, shall remain suspended, till final disposal of the appeal, however, subject to the applicant's furnishing personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of learned Trial Court and also subject to deposit of the fine amount, if not already deposited. On furnishing the requisite bail bonds and on depositing the fine amount, he be released forthwith, if not required in any other case, however, with the undertaking to appear before this Court as and when directed and in the event of the dismissal of the appeal, the applicant/appellant will surrender before the Court.
8. However, it is made clear that the applicant shall not indulge himself in the same crime and maintain good social behaviour, or else, this order shall be liable to be cancelled.
9. Be it stated that any expression of opinion given in this order does not mean an expression of opinion on the merits of the case and the same has been given only for the purpose of deciding the present application. The application stands disposed of.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rahul vs. State of Himachal Pradesh Cr. Appeal No.6 of 2025 .
02.01.2025 Present: Mr. Naresh K. Sharma, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.6/2025Admit.
Call for the records.
Cr.MP No.9/2025r to List for hearing in due course.
By way of instant application filed under Section 430 of the Bharatiya Nagrik Suraksha Sanhita (BNSS) 2023 , the applicant/ appellant is seeking suspension of sentence.
2. In the case at hand, the applicant was sentenced to undergo simple imprisonment for a period of two years and to pay a fine of Rs.5,000/- and in default of payment of fine, he was directed to further undergo simple imprisonment for one month for the commission of offence punishable under Section 354D of the Indian Penal Code. Learned counsel further contended that the appeal is likely to take considerable time for its disposal, as such, the instant application may be allowed and the applicant be released on bail during the pendency of the instant petition.
3. On the other hand, learned Additional Advocate General contended that the applicant/appellant is not entitled to be released on bail during the pendency of the present appeal, as he has been convicted in a serious offence.
4. I have heard the learned counsel for the applicant/appellant ::: Downloaded on - 23/07/2025 21:27:43 :::CIS as well as learned Additional Advocate General and have also gone through the material available on record.
.
5. The sentence imposed, in the case at hand, is fixed term sentence. In this respect, it would be appropriate to refer to judgment dated 05.07.2024 passed in SLP(Criminal) Diary No.27298/2024, titled Bhupatji Sartajji Jabraji Thakor Vs. The State of Gujarat. The relevant extract is being reproduced hereinbelow:-
"There is a fine distinction between a sentence imposed by the trial court for a fixed term and sentence life imprisonment. If a sentence is for a fixed term, ordinarily, the appellate court may exercise its discretion to suspend the operation of the same liberally unless there are any exceptional circumstances emerging from the record to decline. However, when it is a case of life imprisonment, the only legal test which the Court should apply is to ascertain whether there is anything palpable or apparent on the face of the record on the basis of which the court can come to the conclusion that the conviction is not sustainable in law and that the convict has very fair chances of succeeding in his appeal. For applying such test, it is also not permissible for the court to undertake the exercise of re-appreciating the evidence. The emphasis is on the word "palpable" and the expression "apparent on the face of the record".
6. After perusing the record, it is evident that there are no exceptional circumstances emerging thereof necessitating declining of relief as is being sought.
7. The instant appeal is of the year 2025 and the same is not likely to be decided in near future. Therefore, in view of the facts and circumstances of the case and keeping in view of the aforesaid judgment of the Hon'ble Supreme Court, the substantive sentence imposed upon the applicant by the Trial Court vide judgment of conviction and order of sentence dated 20.12.2024, passed by ::: Downloaded on - 23/07/2025 21:27:43 :::CIS learned Special Judge, Hamirpur, H.P., in POCSO Act No.18 of 2023, shall remain suspended, till final disposal of the appeal, .
however, subject to the applicant's furnishing personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of learned Trial Court and also subject to deposit of the fine amount, if not already deposited. On furnishing the requisite bail bonds and on depositing the fine amount, he be released forthwith, if not required in any other case, however, with the undertaking to appear before this Court as and when directed and in the event of the dismissal of the appeal, the applicant/appellant will surrender before the Court.
8. However, it is made clear that the applicant shall not indulge himself in the same crime and maintain good social behaviour, or else, this order shall be liable to be cancelled.
9. Be it stated that any expression of opinion given in this order does not mean an expression of opinion on the merits of the case and the same has been given only for the purpose of deciding the present application. The application stands disposed of.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Rajesh Thakur vs. State of HP and another Cr.MMO No.1 of 2025 .
02.01.2025 Present: Mr. Sanjay Jaswal, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Cr. MMO No.1/2025Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1. On taking steps within three days, issue notice to respondents No.2 and 3, returnable within four weeks.
List after four weeks.
Cr.MP No.16/2025Learned counsel for the petitioner states that he is under instructions not to press this application, at this stage.
Accordingly, the instant application is dismissed as not pressed.
The application stands disposed of.
Cr.MP No.15/2025Allowed and the applicant is exempted from filing complete typed English translation of the document(s), in question, annexed with the accompanying petition, 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 )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:43 :::CIS
Mahinder Singh vs. Ashok Kumar and another Criminal Revision No.856 of 2024 .
02.01.2025 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent No.2/State.
Cr. Revision No.856/2024Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2. On taking steps within three days, issue notice to respondent No.1, returnable within four weeks.
List after four weeks.
Cr.MP No.5539/2024Notice in the aforesaid terms.
The applicant-petitioner has preferred the present petition against the judgment of conviction and order of sentence dated 23.04.2024, passed by learned Judicial Magistrate First Class, Court No.III, Hamirpur, H.P. (hereinafter referred to as 'the Trial Court'), in Criminal Complaint No.50-I-2019 (CIS Registration No.357 of 2019), titled Ashok Kumar vs. Mohinder Singh, and affirmed by learned Sessions Judge, Hamirpur, District Hamirpur, Himachal Pradesh, in Criminal Appeal No.54 of 2024, titled Mohinder Singh vs. Ashok Kumar and another, decided on 21.11.2024. The Revision Petition filed raises arguable points. Hence, the sentence in the case at hand, is ordered to be suspended, subject to the petitioner depositing 50% of the cheque amount within a period of four weeks from today and also subject to his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like amount to the ::: Downloaded on - 23/07/2025 21:27:43 :::CIS satisfaction of the learned trial Court, undertaking therein that .
petitioner will attend this Court as and when required and in case of dismissal of the revision petition, he will immediately surrender before the learned trial Court to receive the sentence. A copy of this order be sent to the learned trial Court with the direction that the report of compliance of this order be submitted to this Court within a period of six weeks.
List on 24.02.2024. In the meanwhile, reply, if any on behalf of respondent No.2/State be filed.
Cr.MP No.5540/2024The application is disposed of with a direction to the applicant/petitioner to file certified copy of the trial Court judgment, on or before the next date of hearing.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
State of Himachal Pradesh and another vs. Bimla Devi and another CMPMO No.758 of 2024 .
02.01.2025 Present: Mr. B.N. Sharma, Additional Advocate General, for the petitioners/State.
CMPMO No.758/2024On taking steps within three days, issue notice to the respondents, returnable within four weeks.
CMP No.26220/2024Subject to the deposit of awarded amount, in the case at hand, during the pendency of the petition, operation and execution of impugned award dated 28.03.2024, passed by learned Additional District Judge (II), Shimla, District Shimla, H.P., in Civil Appeal No.229-S/6 of 2018, titled Bimla Devi and another vs. State of H.P. and another, shall remain stayed. The awarded amount be deposited within four weeks from today.
Application stands disposed of.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Prashant Guleria vs. State of Himachal Pradesh Cr. Appeal No.714 of 2024 .
02.01.2025 Present: Mr. Lakshay Parihar, Advocate, for the appellant.
Mr. B.N. Sharma, Additional Advocate General, for the respondent/State.
Cr. Appeal No.714/2024Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State.
Call for the records.
List the matter after ensuing winter vacation in the first week of March, 2025.
Cr.MP No.5542/2024Notice in the aforesaid terms. Reply be filed on or before the next date of hearing.
( Bipin C. Negi )
January 02, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
NTPC Limited vs. Nanki (deceased) through LRs. And others Civil Revision No.207 of 2024 .
02.01.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioner.
At the request of learned counsel for the petitioner, list on 04.01.2025.
January 02, 2025 (KS)
r to ( Bipin C. Negi )
Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Ramesh Kumar vs. Savitri Verma a/w connected matter Civil Revision No.121 of 2023 .
Civil Revision No.122 of 202301.01.2025 Present: Mr. Anuj Gupta, Advocate, for the petitioners, in both the petitions.
Mr. Vaibhav Tanwar, Advocate, for the respondents, in both the petitions.
At the request of learned counsel for the petitioner, list on 06.01.2025. r ( Bipin C. Negi ) January 01, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:44 :::CIS Raman Kumar vs. State of HP Criminal Revision No.294 of 2022 .
01.01.2025 Present: Mr. Karan Veer Singh and Mr. Ritu Singh, Advocates, for the petitioner.
Mr. R.S. Verma, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioner, list the matter after ensuing winter vacation in the third week of March, 2025. r ( Bipin C. Negi ) January 01, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:44 :::CIS Desh Raj vs. Shriram Transport Finance Co. Ltd. and another Civil Revision No.104 of 2022 .
01.01.2025 Present: Ms. Simran, Advocate, vice Mr. Varun Thakur, Advocate, for the petitioner.
Mr. Ashwani Kaundal, Advocate, for the respondents.
Learned counsel for the petitioner submits that the arguing counsel is unavailable today on account of bereavement in the family. She seeks an adjournment.
As prayed, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Banarsi Dass (deceased) through LRs. vs. Baldev Singh (deceased) through LRs. And others .
Civil Revision No.67 of 202001.01.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioners.
Mr. K.D. Sood, Senior Advocate with Mr. Sanjeev Sood, Advocate, for respondents No.2(a) to 2(d).
Respondents No.1(a) to 1(d) and 3(a) to 3(c) proceeded against ex parte vide order dated 22.09.2021.
r to At the request of learned counsel for the petitioners, list the matter after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Nitin Karol vs. Sushil Bhagra
Civil Revision No.51 of 2022
.
01.01.2025 Present: Mr. Neeraj Gupta, Senior Advocate with Ms. Rinki Kashmiri, Advocate, for the petitioner.
Mr. Ashok Sood, Senior Advocate with Ms. Pooja Verma, Advocate, for the respondent.
CMP No.12116/2024By virtue of order dated 20.12.2023, passed in CMP No.11606 of 2022, the use and occupation charges, were fixed @ Rs.10,000/- per month from May, 2021 till December, 2023. In the same order, from January, 2024, the rate of use and occupation charges, was fixed @ Rs.12,000/-per month.
In the case at hand, eviction was ordered by the trial Court on 20.08.2019. Appeal whereof was decided on 06.04.2021.
The limited grievance raised in the present application is that in order dated 20.12.2023, the use and occupation charges from 20.08.2019 till April, 2021 have not been granted.
Learned counsel, on instructions received from their respective parties, submit that from 20.08.2019 till April, 2021, the use and occupation charges @ Rs.5,500/- would satisfy the claim being raised in the present application. Ordered accordingly.
Learned counsel for the petitioner submits that the aforesaid use and occupation charges shall be deposited in the Registry of this Court within eight weeks from today. Application stands disposed of.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Yogesh Kumar vs. State of HP and another Cr.MP(M) No.2673 of 2024 .
01.01.2025 Present: Mr. Sunny Rawat, Advocate, for the petitioner.
Mr. R.S. Verma, Additional Advocate General, for the respondent/State.
Learned Additional Advocate General submits that inadvertently the next date was wrongly communicated to the concerned Police Officials as 06.01.2025.
whereof, status report could not be filed today.
r As a consequence In view thereof, list the matter on 06.01.2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Sunil Dutt vs. Dharam Dass
Cr.MP(M) No.2384 of 2024
.
01.01.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
None for the respondent.
Cr.MP(M) No.2384/2024Previously, counsel had appeared for the respondent, but has been filed.
r to today no one is present on behalf of the respondent. No reply From the bona fide reasons and sufficient cause shown in the application, it is evident that the applicant was bona fidely, diligently pursuing remedies available in law. Other than the aforesaid, in the interest of justice, delay of 45 days in filing the present criminal appeal is condoned. Application stands disposed of.
Cr. Appeal No._______/2025 Be registered.
Records be called for.
List the matter after ensuing winter vacation in the third week of March, 2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Mani Ram vs. Karam Dass
Criminal Revision No.688 of 2024 .
01.01.2025 Present: Mr. Sunil Kumar, Advocate, vice Mr. R.S. Chandel, Advocate, for the petitioner.
Time to comply with order dated 28.10.2024, as prayed, is extended by four weeks from today.
Let fresh steps for the service of respondent be taken within one week.
On taking such steps, issue notice to the respondent, returnable within four weeks.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Suresh Kumar vs. Meena Kumari
CMPMO No.543 of 2024
.
01.01.2025 Present: None for the petitioner.
Mr. Raju Ram Rahi, Advocate, for the respondent.
Despite repeated calls, there is no appearance on behalf of the petitioner. In the interest of justice, list the matter for consideration after ensuing winter vacation in the first week of March, 2025. r ( Bipin C. Negi ) January 01, 2025 (KS) Judge ::: Downloaded on - 23/07/2025 21:27:44 :::CIS Jai Karan Kumar vs. UCO Bank Criminal Revision No.381 of 2024 .
01.01.2025 Present: Mr. Mukul Sood, Advocate, for the petitioner.
Mr. Gaurav Kumar, Advocate, for the respondent.
Time to comply with order dated 08.07.2024, as prayed, is extended by four weeks from today.
Record stands received. Learned counsel for the parties intend to go through the same.
Learned counsel for the petitioner submits that on account of loan liability, the respondent-Bank has sold the property of the petitioner and, thus, recovered a sum of Rs.8.25 lacs. Insofar as the balance amount is concerned, negotiations are in progress on account of One Time Settlement (OTS) inter se petitioner/ accused and respondent/complainant, which according to learned counsel for the parties, will bear fruit in the near future. As a consequence whereof, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Kiran Bala vs. Ram Pal and others
CMPMO No.229 of 2024
.
01.01.2025 Present: Ms. Shrutika Chauhan, Advocate, vice Mr. Dheeraj K. Vashisht, Advocate, for the petitioner.
Mr. Parmod Singh Thakur, Advocate, for respondent No.1.
CMP(M) No.1810/2024Reply, as prayed, be filed within four weeks.
CMPMO No.229/2024At the joint request of learned counsel for the parties, list the matter for consideration after ensuing winter vacation in the second week of March, 2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Ratku Devi vs. Paramjit Sigh and others CMPMO No.207 of 2024 .
01.01.2025 Present: Ms Meera Devi, Advocate, for the petitioner.
Ms. Simran, Advocate, vice Ms. Kusum Chaudhary, Advocate, for respondent No.3.
CMP No.25645/2024No reply is intended to be filed on behalf of the non-applicant.
Respondent No.9-Smt. Devku is stated to have died.
The right to sue inheres/survives in the legal heirs of deceased respondent No.9. Since the legal heirs of deceased respondent No.9-Smt. Devku are already on record as per proforma respondents No.6 to 8 and 10, therefore, the present application is allowed. Name of respondent No.9 is ordered to be deleted from the array of the parties. Amended memo of parties be filed within a period of one week. Application stands disposed of.
CMPMO No.207/2024Let fresh steps for the service of respondents No.1, 2, 4 and 5, by way of filing correct address, be taken within one week. On taking such steps, issue notice to the said respondents, returnable within four weeks.
Learned counsel for the petitioner submits that an appropriate application under Order 22 Rule 4 of the Civil Procedure Code for bringing on record the legal heirs of deceased respondent No.7 stands filed. However, the same is not on record.
Registry to trace the same and place it on record well before the next date of hearing post removal of objection(s), if any.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Harvant Singh Cheema vs. Raj Cheema (since deceased) through LRs. and another CMPMO No.46 of 2022 .
01.01.2025 Present: Mr. Parikshit Sharma, Advocate, vice Mr. Vipin Pandit, Advocate, for the petitioner.
Mr. Vinay Kuthiala, Senior Advocate with Mr. Devi Singh Verma, Advocate, for proposed representatives of respondent No.1, who is stated to be dead.
Mr. Balram Sharma, Deputy Solicitor General of India with Mr. Rajiv Sharma, Advocate, for respondent No.2/Union of India.
CMP No.26422/2024Time prayed on behalf of the non-applicants to file reply to the present application. Let the needful be done on or before the next date of hearing.
List on 07.01.2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Vishnu Dutt vs. Surender Dutt
Cr. Revision No.38 of 2021
.
01.01.2025 Present: Mr. Mehar Chand Thakur, Advocate, for the petitioner.
Ms. Shashi Kiran, Advocate, vice Mr. Rupinder Singh Thakur, Advocate, for the respondent.
Learned counsel for the parties jointly submit that there is a possibility of amicable settlement inter se the parties. In view thereof, list the matter after ensuing winter vacation in the first week of March, 2025.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Damber Bohra vs. State of HP
Cr.MP(M) No.3011 of 2024
.
01.01.2025 Present: Mr. Vinod Kumar Thakur, Advocate, vice Mr. C.D. Negi, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four week's time to file status report.
List on 31.01.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Ajay Kumar vs. State of HP
Cr.MP(M) No.3010 of 2024
.
01.01.2025 Present: Mr. Yuyutsu Singh Thakur, Advocate, vice Mr. Ravi Tanta, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State. He prays for and is granted four week's time to file status report.
List on 24.01.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Rohit Kumar vs. State of HP
Cr.MP(M) No.2982 of 2024
.
01.01.2025 Present: Mr. Parikshit Sharma, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the file status report.
r to respondent-State. He prays for and is granted four week's time to List on 31.01.2025, on which date, respondent/State shall also file Status report.
( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Bhanu Kiran Khosla and others vs. State of HP and others Cr.MMO No.1343 of 2024 .
01.01.2025 Present: Mr. Tara Singh Chauhan, Senior Advocate with Mr. Surya Chauhan, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
At the request of learned counsel for the petitioners, list on 07.01.2025.
r to ( Bipin C. Negi )
January 01, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Kapil Dev Sharma vs. Kaptan Singh Dhadwal and Another Cr.MP(M) No.1876 of 2024 .
09.01.2025 Present: Mr. Aditya Kaushal, Advocate, for the applicant/ appellant.
Respondent No.1 is served, but none has put in appearance.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.2/State.
Cr.MP(M) No.1876/2024applicant/respondent.
r to No reply is intended to be filed on behalf of the non-
From the reasons and sufficient cause shown in the application, it is evident that the applicant was diligently, bona fidely, pursuing remedies available to him under law. No inaction is attributable to the applicant on account of the explanation offered in the application for getting the delay of 48 days in filing the appeal condoned.
Other than the aforesaid, in the interest of justice, delay of 48 days in filing the present criminal appeal is condoned.
Application stands disposed of.
Cr. Appeal No._______/2025 Be registered.
Vide separate judgment of the even date placed on the file, present appeal stands disposed of.
( Bipin C. Negi )
January 09, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
.
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Satish Kumar and Anr. vs. State of HP and Ors.
CWP No. 6206 of 2025.
11.04.2025 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma and Ms. Sharmila Patial, Additional Advocates General, for the respondents-State.
CWP No.6206 of 2025 & CMP No.7735 of 2025 accepts r to Notice. Ms. Sharmila Patial, learned Additional Advocate General, service of notice on behalf respondents/State. Reply, if any, be filed within three weeks.
of the List alongwith CWP No.3361 of 2025 on 06.05.2025.
In the meanwhile, salaries of the petitioners, even though re-fixed, shall not be given effect and no recovery whatsoever shall be effected from the petitioners on the basis of impugned office order dated 28.03.2025 (Annexure P-6).
(Tarlok Singh Chauhan)
Judge
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Padmavati Verma vs. State of HP and Ors.
CWP No. 6205 of 2025.
11.04.2025 Present: Mr. L.S. Mehta, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Navlesh Verma and Ms. Sharmila Patial, Additional Advocates General, for the respondents-State.
CWP No.6205 of 2025 & CMP No.7733 of 2025 Notice. Ms. Sharmila Patial, learned Additional Advocate General, accepts r service of notice on behalf of the respondents/State. Reply, if any, be filed within three weeks.
List alongwith CWP No.3361 of 2025 on 06.05.2025.
In the meanwhile, salaries of the petitioners, even though re-fixed, shall not be given effect and no recovery whatsoever shall be effected from the petitioners on the basis of impugned office order dated 28.03.2025 (Annexure P-5).
(Tarlok Singh Chauhan)
Judge
( Bipin C. Negi )
April 11, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
Anil Kumar @ Nillu @ Kamlesh vs. Central Bureau of Investigation Cr. Appeal No.261 of 2021 .
05.05.2025 Present: Mr. Jeevesh Sharma, Advocate, vice Mr. Mohinder Singh Thakur, Advocate, for the appellant.
Mr. Janesh Mahajan, Advocate, for the respondents-
Central Bureau of Investigation.
Mr. Jeevesh Sharma, learned vice counsel appearing on behalf of the appellant submits that Mr. Mohinder Singh Thakur, Advocate for the appellant has yet not fully recovered, therefore, the case be listed after six weeks.
We are of the considered view that taking into account the facts that the case is pending consideration since 2021 and the appeal is against the judgment of conviction, the case cannot be adjourned by six weeks. However, in the interest of justice, the case is ordered to be listed on 19.05.2025, to enable the appellant to make alternative arrangements. The appellant can be granted legal aid also, if he so desires.
(Ajay Mohan Goel)
Judge
( Bipin C. Negi )
May 05, 2025 (KS) Judge
::: Downloaded on - 23/07/2025 21:27:44 :::CIS
अर्धवार्षिक परीक्षा हेतु पाठ्यक् रम (1) अपठित गद्यांश (2) पत्र लेखन .
(3) पाठ्य पुस्तकें भाषा माधुरी एवं भाषा अभ्यास (१) भारत देश (२) हाथी और चिड़िया (३) बहादुर दोस्त (४) घमंडी मक्खी (५) दादा जी (६) अगर पेड़ भी चलते होते (७) गीत का कमाल (4) जीवन मूल्य पर आधारित प्रश्न (For Reading Bonus) 👆 (5) पुस्तक "रोचक कहानी" में से प्रश्नों के उत्तर ::: Downloaded on - 23/07/2025 21:27:44 :::CIS