Dr. Rajinder Kumar vs . State Of H.P. & Ors.
2026 Latest Caselaw 937 HP

Himachal Pradesh High Court

Dr. Rajinder Kumar vs . State Of H.P. & Ors. on 19 February, 2026

Dr. Rajinder Kumar Vs. State of H.P. & Ors.

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CWP No.1807 of 2026

19.02.2026 Present: Mr. Prashant Sharma, Advocate, vice Mr. H.S. Rana, Advocate, for the petitioner.

Ms. Avni Kochhar Mehta, Deputy Advocate General, for the respondents.

of CWP No.1807 of 2026 & CMP No.2392 of rt2026

Ms. Avni Kochhar Mehta, learned Deputy

Advocate General, has placed on record a corrigendum

dated 18.02.2026 issued by the Principal, Indira Gandhi

Medical College, Shimla.

At the request of learned vice counsel appearing

on behalf of the petitioner, list on 23.02.2026.

(Romesh Verma) Vacation Judge February 19, 2026 (Shamsh Tabrez)