Uttarakhand High Court
Ashok Kumar vs Sate Of Uttarakhand And Others on 1 April, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
`
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No.1229 of 2024
Ashok Kumar ............Petitioner
Vs.
Sate of Uttarakhand and others ..........Respondents
Hon'ble Pankaj Purohit, J.
Mr. Nishant Krishan Adhikari, learned counsel for the petitioner.
2. Mr. Maneesh Bisht, learned B.H. for the State.
3. Mr. K.P. Upadhyay, learned Senior Advocate assisted by Mr. Hemant Pant, learned counsel for the respondent no.2.
4. Mr. Sudhir Kumar Chaudhary, learned counsel for respondent nos.3 and 4.
5. Misc. Application (IA No.5 of 2026) is allowed. Counter affidavit filed on behalf of respondent nos.3 and 4 is taken on record.
6. Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder affidavit to the counter affidavit filed by respondent nos.3 and 4.
7. Learned counsel for the respondent nos.2 and 3 submits that they do not wish to file any counter affidavit in the matter. Hence the opportunity of filing counter affidavit is hereby closed on their part.
8. List this case on 07.05.2026.
(Pankaj Purohit, J.) 01.04.2026 SK