Himachal Pradesh High Court
Kesar Singh & Another vs . State Of H.P. & Others on 5 January, 2026
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Kesar Singh & another vs. State of H.P. & others .
CWP No. 104 of 2026 05.01.2026 Present: Mr. Vinod Chauhan, Advocate, for the petitioners.
Mr. Raj Negi, Deputy Advocate General, for the respondents.
of CWP No. 104 of 2026 Notice. Mr. Raj Negi, learned Deputy Advocate rt General, appears, waives and accepts service of notice on behalf of the respondents.
Learned Deputy Advocate General submits that issue involved in present case is similar to issue involved in CWP No.3361 of 2025 and therefore, no separate reply is intended to be filed in present petition with respect to the said issue by reserving the right to file detailed reply to the factual matrix, if so required.
Accepting the aforesaid submission, matter is adjourned for consideration alongwith CWP No. 3361 of 2025.
CMP No.150 of 2026Not pressed at this stage with liberty to file afresh.
Application stands disposed of.
(Vivek Singh Thakur) Judge (Romesh Verma) Judge January 5, 2026 (Nisha) ::: Downloaded on - 06/01/2026 20:33:12 :::CIS