WPMS/763/2010

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Uttarakhand High Court

WPMS/763/2010 on 13 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                       Office Notes,
                    reports, orders or
ASL.                 proceedings or
          Date                                     COURT'S OR JUDGES'S ORDERS
 No                   directions and
                    Registrar's order
                     with Signatures
       13.02.2026                        WPMS No.573 of 2008
                                         With
                                         WPMS No.763 of 2010
                                         WPMS No.812 of 2010
                                         Hon'ble Alok Kumar Verma, J.

WPMS No.573 of 2008 Mr. Tapan Singh, learned counsel for the petitioner and Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Sunil Chandra, learned counsel for the respondent nos.1/1, 1/2, 1/4 and for the proposed legal representatives of the deceased-respondent no.1/3.

2. Respondent No.1/3 has died.

3. Heard on Substitution Application (IA No.12749 of 2026).

4. Substitution Application has not been opposed.

5. Substitution Application (IA No.12749 of 2026) is allowed.

6. Mr. Tapan Singh, Advocate has sought ten days' time to file an amended memo of cause-title.

WPMS No.763 of 2010

7. Mr. Tapan Singh, learned counsel for the petitioners and Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Sunil Chandra, learned counsel for the respondent nos.5/1, 5/2, 5/4 and for the proposed legal representatives of the deceased-respondent no.5/3.

8. Respondent No.5/3 has died.

9. Heard on Substitution Application (IA No.13806 of 2026).

10. Substitution Application has not been opposed.

11. Substitution Application (IA No.13806 of 2026) is allowed.

12. Mr. Tapan Singh, Advocate has sought ten days' time to file an amended memo of cause-title.

WPMS No.812 of 2010

13. Mr. Tapan Singh, learned counsel for the petitioner and Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Sunil Chandra, learned counsel for the respondent nos.1/1, 1/2, 1/4, respondent nos.2 to 4 and for the proposed legal representatives of the deceased-respondent no.1/3.

14. Respondent No.1/3 has died.

15. Heard on Substitution Application (IA No.11657 of 2026).

16. Substitution Application has not been opposed.

17. Substitution Application (IA No.11657 of 2026) is allowed.

18. Mr. Tapan Singh, Advocate has sought ten days' time to file an amended memo of cause-title.

19. Time is granted.

20. On the joint request, list on 17.03.2026.

(Alok Kumar Verma, J.) 13.02.2026 JKJ/Pant