Himachal Pradesh High Court
Unknown vs Kewal Krishan And Another V. State Of ... on 10 April, 2026
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Kewal Krishan and another v. State of Himachal Pradesh and others CWP No.5119 of 2026 10.04.2026 Present: Mr. Amit Singh Chandel, Advocate, for the .
petitioners.
Mr. Raj Negi, Deputy Advocate General, for respondents No.1 to 3 and 5-State.
Mr. Surender Sharma, Advocate, for respondent No.4-State Election Commission.
of CWP No.5119 of 2026 Notice. Mr. Raj Negi, learned Deputy Advocate General and Mr. Surender Sharma, learned Standing rt Counsel, appear and waive service of notice on behalf of respondents No.1 to 3 & 5 and respondent No.4, respectively.
Reply be filed within three weeks.
List before appropriate Bench on 28.04.2026.
CMP No.7340 of 2026Disposed of as not pressed, at this stage.
CMP No.7341 of 2026The application is disposed of with a direction to the applicants-petitioners to file translated copies of documents in issue [Annexures P-1 to P-11] before the next date of hearing.
(Jyotsna Rewal Dua) Judge (Ranjan Sharma) Judge April 10, 2026 [Bhardwaj] ::: Downloaded on - 10/04/2026 20:40:45 :::CIS