Supreme Court - Daily Orders
Vishal Sharma vs State Of Himachal Pradesh on 12 January, 2026
ITEM NO.36 COURT NO.5 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 18808/2025
[Arising out of impugned final judgment and order dated 12-09-2025
in CRMPM No. 1244/2025 passed by the High Court of Himachal Pradesh
at Shimla]
VISHAL SHARMA Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
Date : 12-01-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Abhimanyu Tewari, AOR
Mr. Siddhant Saroha, Adv.
Mr. Sidhant Awasthy, Adv.
Mr. Aniket Kumar Parcha, Adv.
Mr. Kushal Rana, Adv.
For Respondent(s) Ms. Shruti Bisht, AOR
Ms. Sanya Kaushal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent prays for and is granted two weeks time to file counter affidavit.
List the matter on 09.02.2026.
(SWETA BALODI) (NIDHI WASON)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2026.01.12
16:42:58 IST
Reason: