Himachal Pradesh High Court
Unknown vs Rajinder Bindra V. State Of Himachal ... on 24 November, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Rajinder Bindra v. State of Himachal Pradesh and Ors.
.
CWP No. 18105 of 2025 22.11.2025 Present: Mr. Shubham Sharma, Advocate, for the petitioner.
Mr. Rajan Kahol and Mr. Vishal Panwar, Additional Advocates General with Mr. Ravi Chauhan and Mr. Anish Banshtu, Deputy Advocates General, for respondents No.1 to 3/State.
of CWP No. 18105 of 2025 Notice. Mr. Rajan Kahol, learned Additional Advocate General, rt waives notice on behalf of the respondents/State. He prays for and is granted three weeks' time to file short reply/instructions. Issue separate notices to respondents No. 4 and 5 returnable for 22.12.2025, on taking steps within one week.
CMP No.27952 of 2025Application is disposed of as not pressed at this stage.
November 22, 2025 (Sandeep Sharma),
manjit Judge
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