Uttarakhand High Court
M/S Nirvana Infratech vs State Of Uttarakhand & Others on 13 February, 2026
Office Notes,
reports,
orders or
proceedings
SL.
Date or directions COURT'S OR JUDGES'S ORDERS
No
and
Registrar's
order with
Signatures
13.02.2026 WPMB No. 58 of 2026
M/s Nirvana Infratech .....Petitioner
Vs.
State of Uttarakhand & others ....Respondents
With
WPMB No. 64 of 2026
WPMB No. 65 of 2026
WPMB No. 66 of 2026
WPMB No. 71 of 2026
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Mr. Bhagwat Mehra, learned counsel for the petitioner(s).
2. Mr. J.C. Pande, learned Standing Counsel for the State- respondent nos.1 to 3.
3. Mr. Mayank Rajan Joshi, learned counsel for respondent no.4.
4. Learned counsel for the petitioner(s) prays for and is granted two weeks' time to file rejoinder-affidavit in response to the counter-affidavit of respondent no.3.
5. Learned counsel for respondent no.4 may also file the counter-affidavit, if required, in the meantime.
6. List on 12.03.2026 along with connected matters.
7. Interim order is extended till the next date.
8. In the meantime, counter-affidavit, if required in the connected matters, shall also be filed by the respondents.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 13.02.2026 13.02.2026 NISHANT