Himachal Pradesh High Court
Daleep Singh vs The State Of Hp And Others on 5 March, 2026
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Daleep Singh vs The State of HP and others CWP No. 2586 of 2026 .
05.03.2026 Present: Ms. Mamta Garg, Advocate, for the petitioner.
Mr. R.P.Singh, Deputy Advocate General for the respondents-State.
CWP No. 2586 of 2025 of Notice. Mr. R.P. Singh, learned Deputy Advocate General, accepts notice on behalf of the respondents-State. Reply, a rt prayed for, within six weeks. List thereafter.
CMP No. 3555 2026 Notice and reply in above terms. Though, this Court is not staying the operation of the impugned order, however, it is made clear that no recovery shall be made from the petitioner on the strength of impugned order, without the leave of the Court.
(Ajay Mohan Goel) Judge March 05, 2026 (narender) ::: Downloaded on - 05/03/2026 20:34:59 :::CIS