Himachal Pradesh High Court
Narinder Kumar vs State Of H.P And Others on 2 April, 2026
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
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Narinder Kumar versus State of H.P and others CMP No. 4371 in CWP No. 11486 of 2024 of 02.04.2026 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Brakta, Advocate, for applicants/proforma respondents No. 7 to 13.
Mr. Y.P.S. Dhaulta, Additional Advocate General, rt for non-applicants/respondents No. 1, 2 & 6. Mr. Surinder Saklani, Advocate, for non- applicants/respondents No. 4 & 5.
Mr. Narinder Kumar s/o Sh. Failly Ram present in person.
Respondents No. 4 & 5 are duly served and are represented by Mr. Surinder Saklani, learned counsel. Replies by non-applicants/respondents No. 1, 2, 4 to 6 be positively filed within two weeks.
Office has reported death of Sh. Surinder Kumar through whom non-applicant/respondent No.3 had been sued.
Learned counsel for the petitioner prays for and is allowed time to take consequential steps.
Mr. Narinder Kumar s/o Shri Failly Ram, original petitioner submits that he has attended today's hearing pursuant to the summons received by him, however, he has no interest in the matter and does not wish to file any reply to the application.
List on 23.04.2026.
Jyotsna Rewal Dua Judge April 02, 2026 (yogesh) ::: Downloaded on - 02/04/2026 20:35:30 :::CIS