Pawan Kumar vs . State Of Himachal Pradesh
2026 Latest Caselaw 866 HP

Himachal Pradesh High Court

Pawan Kumar vs . State Of Himachal Pradesh on 13 February, 2026

Pawan Kumar Vs. State of Himachal Pradesh

.

& Ors.

CWP No. 1843 of 2026 13.02.2026 Present: Mr. Devender K. SHarma, Advocate, for the petitioner.

Mr. Rajat Chauhan, Assistant Advocate General, for the respondents-State.

of CWP No. 1843 of 2026 & CMP No.2435 of rt2026

Notice. Mr. Rajat Chauhan, learned Assistant

Advocate General, appears and waives service of notice on

behalf of the respondents/State. He prays for and is granted,

ten days' time to file the current instructions/reply.

List on 23.02.2026.

In the meantime, the State shall disclose the

names of the persons who are obstructing the repair of the

pipeline.

(Romesh Verma) Vacation Judge February 13, 2026 (Shamsh Tabrez)