Revti Devi vs . State Of H.P. & Ors.
2026 Latest Caselaw 945 HP

Himachal Pradesh High Court

Revti Devi vs . State Of H.P. & Ors. on 19 February, 2026

Revti Devi Vs. State of H.P. & Ors.

.

CWP No. 1949 of 2026

19.02.2026 Present: Mr. Naresh Verma, Advocate, for the petitioner.

Mr. Sumit Sharma, Deputy Advocate General, for the respondents-State.

of CWP No.1949 of 2026

rtNotice. Mr. Sumit Sharma, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents/State. He undertakes to file status

report/reply on the next date of hearing.

List on 30.03.2026.

CMP No.2564 of 2026

Notice in the aforesaid terms.

In the meantime, it is ordered that the operation

and implementation of impugned order dated 29.01.2026

(Annexure P-3) shall be kept in abeyance till the next date

of hearing.

List along with the main petition.

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