Himachal Pradesh High Court
Ashok Kumar vs . Deputy Director General Of on 8 January, 2026
Bench: Vivek Singh Thakur, Sushil Kukreja
Ashok Kumar vs. Deputy Director General of .
Forest-cum-Appellate Authority and Ors.
CWP No. 10525 of 2025 a/w CWP No. 14736 of 2025 CWP No. 10525 of 2025 08.01.2026 Present: Mr. Shrawan Dogra, Senior Advocate with Mr. of Sunny Modgil and Mr. Manik Sethi, Advocates, for the petitioner.
Mr. Bharat Bhushan, Senior Panel Counsel, for respondents No. 1, 3 and 4.
rt Mr. Anup Rattan, Advocate General with Mr. Ramakant Sharma, Additional Advocate General, for respondents No. 2, 5 and 6.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondents No. 7 to 33.
CWP No. 14736 of 2025Mr. Yudhbir Singh Thakur, Advocate, for the petitioner.
Mr. Bharat Bhushan, Senior Panel Counsel, for respondents No. 1, 3 and 4.
Mr. Anup Rattan, Advocate General with Mr. Ramakant Sharma, Additional Advocate General, for respondents No. 2, 5 and 6.
Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for respondent No. 7.
CWP Nos. 10525 and 14736 of 2025 List on 02.03.2026.
CMP No. 23617 of 2025 in CMP No. 10525 of 2025 As the main matter has been fixed for consideration/hearing, immediately after ensuing winter vacation on 02.03.2026, therefore, we are of the opinion ::: Downloaded on - 08/01/2026 20:47:46 :::CIS that, at this stage, it would not be appropriate to accept or reject the prayer made in this application. However, in .
case on 02.03.2025, matter is adjourned for any reason, the prayer for vacation of interim stay, shall be considered.
(Vivek Singh Thakur)
of
Judge
rt (Sushil Kukreja)
Judge
January 8th, 2026.
(Susheel)
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