Attar Singh vs . Sangat Singh & Ors.
2026 Latest Caselaw 767 HP

Himachal Pradesh High Court

Attar Singh vs . Sangat Singh & Ors. on 9 February, 2026

Attar Singh Vs. Sangat Singh & Ors.

.

Civil Suit No. 8 of 2026

09.02.2026 Present: Mr. Vishal Mohan, Senior Advocate, with Mr. Vikram Thakur, Advocate, for the plaintiff.

Civil Suit No. 8 of 2026

of Notices be issued to the defendants, on taking

steps within 10 days, returnable for 17.04.2026.

rt List on 17.04.2026.

OMP No. 56 of 2026

Notice in the aforesaid terms.

It is submitted by Mr. Vishal Mohan, learned

Senior Advocate, assisted by Mr. Vikram Thakur, Advocate,

appearing on behalf of the plaintiff, that the plaintiff entered

into an agreement with defendants No. 1 and 2 on

25.11.2024 for the purchase of land measuring 47-3 Bighas

for a total sale consideration of Rs. 3,20,00,000/-. It is further

contended that, as per the agreement dated 25.11.2024, the

sale deed was to be executed on or before 25.11.2027.

However, by virtue of an addendum dated 06.01.2026

executed between the plaintiff and defendants No. 1 and 2,

the date for execution of the sale deed was preponed to

25.11.2026.

It is further submitted that, in order to defeat the

rights of the plaintiff, defendants No. 1 and 2, through their

Power of Attorney holder, namely defendant No. 3, executed

three sale deeds dated 09.09.2025, 27.01.2026, and

29.01.2026 in favour of defendants No. 4 to 7.

.

On the basis of the pleadings and submissions,

the plaintiff/applicant has made out a prima facie case in his

favour.

In view of the prima facie case made out by the

of plaintiff/applicant, the parties are directed to maintain status

quo with respect to the nature, possession, and revenue rt entries of the suit land till the next date of hearing.

Compliance of order 39 Rule 3 CPC be made.

List along with the main suit.

(Romesh Verma) Vacation Judge

February 9, 2026 (Shamsh Tabrez)