Himachal Pradesh High Court
Pawan Thakur vs . State Of H.P & Ors. on 21 April, 2026
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Pawan Thakur Vs. State of H.P & Ors.
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CWP No.10304 of 2025 21.04.2026 Present: Mr. Kulwant Singh Katoch, Advocate, for the petitioner.
Mr.Raj Negi, Deputy Advocate General, for respondents No.1 & 2-State.
of Ms. Shrutika, Advocate vice Mr. Dheeraj K. Vashishta, Advocate, for respondents No.3 & 4.
Mr. Balram Sharma, DSGI, for respondent No.5. rt CWP No.10304 of 2025 Learned Deputy Advocate General has placed on record instructions dated 18.04.2026 received from Additional Chief Secretary (Transport) to the Government of Himachal Pradesh along with documents annexed therewith.
Learned counsel for the petitioner, as prayed, is granted time to go through the same.
List for consideration on 27.04.2026.
CMP No.7741 of 2026Counter to the application be filed well before next date.
List for consideration on 27.04.2026.
CMP No.7743/2026Applicant/petitioner is exempted from filing translated copies of Annexure P-11 and P-13 at this stage, subject to filing of the same within seven days, as and when directed to do so.
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The application stands disposed of.
(Vivek Singh Thakur)
Judge
of
(Ranjan Sharma)
April 21, 2026 Judge
[meera]
rt
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