Nhai vs . Vidhi Chand And Others
2025 Latest Caselaw 357 HP

Himachal Pradesh High Court

Nhai vs . Vidhi Chand And Others on 2 May, 2025

NHAI vs. Vidhi Chand and others

OMP(M) No. 89 of 2024

02.05.2025 Present: Ms. Shreya Chauhan, Advocate, for the applicant.

Mr. Yuyutsu S. Thakur, Advocate, for the respondents.

OMP No. 288 of 2025

No reply is intended to be filed on behalf of the non-

applicants. The non-applicants have no objections, if in case

the application is allowed and the name of respondent No.3 is

ordered to be deleted from the array of the parties.

Respondent No.3 is stated to have died on

07.07.2021. The detail of legal heirs is evident from the legal

heirs certificate appended alongwith the present application.

From the perusal of the same, it is evident that respondents

No. 1 and 2 are the legal heirs of deceased respondent No.3.

For the aforesaid reasons, the application is allowed

and the name of deceased respondent No.3 is ordered to be

deleted from the array of the parties. Amended memo filed

alongwith the present application is ordered to be taken on

record. The application stands disposed of.

OMP No. ____ of 2025 (OMPST No. 6893 of 2025)

The applicant-appellant is exempted from filing the

English translation of Annexure A-1 annexed with the 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.

No reply is intended to be filed on behalf of the non-

applicant.

Heard counsel for the parties.

For the bona fide reasons mentioned in the

application and the sufficient cause shown, delay of 123 days

in filing the present appeal is condoned. The application

stands disposed of.

Arbitration Appeal No.________ of 2025

Be registered.

List after four weeks.

OMP No.___________of 2025

Be registered.

In the meanwhile, the operation and execution of

impugned judgment dated 18.10.2023, passed by the learned

District Judge, Bilaspur in Arbitration Petition No.157 of 2018,

shall remain 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) Judge May 02, 2025 tarun