Vishal Kumar vs . State Of Himachal Pradesh
2026 Latest Caselaw 917 HP

Himachal Pradesh High Court

Vishal Kumar vs . State Of Himachal Pradesh on 18 February, 2026

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Vishal Kumar Vs. State of Himachal Pradesh

& Ors.

CWP No. 1821 of 2026

18.02.2026 Present: Mr. Vinay Sharma, Advocate, for the petitioner.

of Mr. Sumit Sharma, Deputy Advocate General, for respondents No.1 to 3-State.

Mr. Vikrant Thakur, Advocate, for respondent No.4.

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CWP No.1821 of 2026 & CMP No.2402 of

Notice. Mr. Sumit Sharma, learned Deputy

Advocate General & Mr. Vikrant Thakur, Advocate, appear

and waive service of notice on behalf of respondents No.1 to

3/State and respondent No.4, respectively. They pray for and

are granted four weeks' time to file reply.

Notice be issued to respondent No.5,

returnable by the next date, on taking steps during the course

of the day.

Any action taken by the respondents in the

matter during the pendency of petition shall be subject to the

final outcome of the same.

List on 25.03.2026.

By way of present application, the

applicant/petitioner has prayed for exemption from filing the

complete copy of Annexure P-5.

The present application is disposed of with a

direction to file the complete copy of Annexure P-5 on or

.

before the next date of hearing.

(Romesh Verma) Vacation Judge

of February 18, 2026 (Shamsh Tabrez)

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