Anil Kumar vs . Hpsebl & Ors.
2026 Latest Caselaw 736 HP

Himachal Pradesh High Court

Anil Kumar vs . Hpsebl & Ors. on 6 February, 2026

Anil Kumar Vs. HPSEBL & Ors.

.

CWP No. 1694 of 2026

06.02.2026 Present: Mr. Kul Bhushan Khajuria, Advocate, for the petitioner.

Mr. Virbahadur Verma, Advocate, vice Mr. Anil Kumar, Advocate, for respondents No. 1 to 3 -HPSEBL.

of CWP No. 1694 of 2026

rt Notice. Mr. Virbahadur Verma, Advocate,

vice Mr. Anil Kumar, Advocate, appears and waives

service of notice on behalf of respondents No. 1 to 3.

Reply be filed within three weeks.

Notice be issued to respondent No. 4,

returnable by the next date, on taking steps during the

course of the day. Dasti notice also permitted.

List on 24.02.2026.

Notice in the aforesaid terms.

In the meantime, the applicant/petitioner

shall not be compelled to join at the transferred place

of posting.

List along with the main petition.

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