Ram Lal vs . State Of H.P. & Ors.
2026 Latest Caselaw 732 HP

Himachal Pradesh High Court

Ram Lal vs . State Of H.P. & Ors. on 6 February, 2026

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Ram Lal vs. State of H.P. & Ors.

CWP No. 1470 of 2026

06.02.2026 Present: Ms. Seema K. Guleria, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General,

of for respondents No. 1 to 3.

Mr. Hirdaya Ram, Advocate, for respondent rt No. 5.

CWP No. 1470 of 2026

Dasti notice issued to respondent No. 4 has

been served. However, none has put in appearance.

Hence, proceeded ex parte.

CMP No. 1953 of 2026

Reply has been filed by respondent No. 5.

Learned Deputy Advocate General prays for and granted

two weeks' time to file reply.

List on 24.02.2026.

( Jiya Lal Bhardwaj ) 06th February, 2026 Vacation Judge (Vriti)