Uttarakhand High Court
Surendra Singh vs Nitin Kumar & Another on 18 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports, orders or
SL. proceedings or directions and
Date COURT'S OR JUDGES'S ORDERS
No Registrar's order with
Signatures
WPMS No.483 of 2023
Surendra Singh ....Petitioner
Vs.
Nitin Kumar & another
......Respondents
Hon'ble Pankaj Purohit, J.
Mr. Davesh Bishnoi, learned counsel for the petitioner/applicant.
2. Mr. Tapan Singh, learned counsel for the respondents.
3. Today, the matter is listed before this Bench for hearing on the recall application (IA No.6/2026).
4. The recall application has been filed by the petitioner for recalling the order dated 29.12.2025 whereby this Court, after noticing the fact that the cost had not been deposited by the petitioner pursuant to the order dated 10.10.2025, directed that the cost be recovered from the petitioner as arrears of land revenue and that the same be deposited in the original fund in which it was required to be deposited.
5. Today, learned counsel for the petitioner/ applicant submitted that, pursuant to the order dated 10.10.2025, the cost was deposited by the petitioner on 16.10.2025, and the receipt thereof is annexed with the rejoinder affidavit.
6. Since the petitioner was not present on 29.12.2025 when the order sought to be recalled was passed, this fact could not be brought to the notice of 2 the Court; in such view of the matter and under the circumstances, the order was passed for recovery of the cost by way of arrears of land revenue.
7. In such view of the matter, the recall application is allowed. The order dated 29.12.2025 is recalled only to the extent whereby it was observed that the cost had not been deposited by the petitioner in the Uttarakhand High Court Bar Association Advocates' Welfare Fund and to recover the same by way of arrears of land revenue.
(Pankaj Purohit, J.) 18.02.2026 A.Kaur 3