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Prem Lal vs . State Of H.P. And Others
2026 Latest Caselaw 721 HP

Citation : 2026 Latest Caselaw 721 HP
Judgement Date : 6 February, 2026

[Cites 1, Cited by 0]

Himachal Pradesh High Court

Prem Lal vs . State Of H.P. And Others on 6 February, 2026

Prem Lal Vs. State of H.P. and Others

.

CWP No. 1612 of 2026

06.02.2026 Present: Mr. Atul Thakur, Advocate, vice Ms. Archana Dutt, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for the respondents.

of CWP No.1612 of 2026

Notice. Mr. Sidharth Jalta, learned Deputy rt Advocate General, appears and waives services of notice

on behalf of the respondents.

Reply to the petition be filed within a period

of four weeks.

List on 30.03.2026.

CMP No.2131 of 2026

Notice in the aforesaid terms.

( Jiya Lal Bhardwaj ) 6 th February, 2026 Vacation Judge (Kiran)

 
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