Amar Nath Attri & Anr. vs . Mohan Dutt & Ors.
2026 Latest Caselaw 801 HP

Himachal Pradesh High Court

Amar Nath Attri & Anr. vs . Mohan Dutt & Ors. on 11 February, 2026

Amar Nath Attri & Anr. vs. Mohan Dutt & Ors.

.

CMPMO No.54 of 2026

11.02.2026 Present: Mr. Parikshit Sharma, Advocate for the petitioners.

Mr. Rajinder Thakur, CGC, for respondent No.9.

of Ms. Shreya Chauhan, Advocate (through VC), for respondent No.10.

rt Mr. Navlesh Verma, Additional Advocate General, for respondents No.11&12.

CMPMO No.54 of 2026

Notice. Mr. Rajinder Thakur, learned Central

Government Counsel, Ms. Shreya Chauhan, Advocate

and Mr. Navlesh Verma, learned Additional Advocate

General, appear and waive service of notice on behalf of

respondents No.9, 10, 11 and 12, respectively. Replies, as

prayed, be filed by appearing respondents within three

weeks. Issue notice to respondents No.1 to 8 returnable

within three weeks, on taking steps during the course of

the day.

Notice in the aforesaid terms.

It is contended by the learned counsel for the

petitioners that now the case is fixed for final arguments

on 16.02.2026.

In the interim, it is ordered that the proceedings

in the case may go on, however, the final order shall not

be passed by the learned Trial Court till the next date of

.

hearing.

Since the case has been taken up for admission,

therefore, the present application has become infructuous

of and is disposed of as such.

            rt                                  ( Romesh Verma )
                                                  Vacation Judge
        February 11, 2026
                (Ritu)