Uttarakhand High Court
Amar Singh vs State Of Uttarakhand & Others on 18 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports,
orders or proceedings or
SL. No. Date directions and
Registrar's order with
COURT'S OR JUDGE'S ORDERS
Signatures
WPMS No.220 of 2026
Amar Singh. --Petitioner
Versus
State of Uttarakhand & others. --Respondents
With
WPMS No.236 of 2026
WPMS No.237 of 2026
WPMS No.238 of 2026
WPMS No.230 of 2026
Hon'ble Pankaj Purohit, J.
Mr. Bhupesh Kandpal, learned counsel for the petitioners.
2. Mr. Ganesh Kandpal, learned Dy.A.G. for the State.
3. State has filed its counter affidavit in all these matters except WPMS No.230 of 2026. All those counter affidavits are accepted on record. Applications (IA3/2026) filed in respective matters are disposed of.
4. In WPMS No.230 of 2026, State Counsel seeks time to file counter affidavit. Let the same be filed within three weeks.
5. List these matters together on 25.03.2026.
6. Supplementary counter affidavit may also be filed in all these matters meanwhile.
(Pankaj Purohit, J.) 18.02.2026 R.Dang