Uttarakhand High Court
WPMS/1664/2011 on 18 February, 2026
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
18.02.2026 Delay Condonation Application (IA No.13658 of 2026)
Substitution Application (IA No.13659 of 2026)
in
WPMS No.1664 of 2011
Hon'ble Alok Kumar Verma, J.
Mr. Jitendra Chaudhary, learned counsel for the petitioner.
2. Mr. I.P. Kohli, learned Standing Counsel for the respondent nos.1 and 2.
3. Mr. Ashish Joshi, learned counsel for the respondent no.3.
4. Mr. Amar Murti Shukla, learned counsel for the respondent nos.8, 14, 23 to 26, 31 and for the proposed legal representatives of the deceased respondent no.27.
5. Mr. Amar Murti Shukla, Advocate, has sought one week's time to file his vakalatnama for the proposed legal representatives of the deceased respondent no.27.
6. Heard on the delay condonation application and the substitution application.
7. The said applications have not been opposed.
8. Perused and gone through the record.
9. The delay condonation application is allowed. The delay of 4 days' is condoned.
10. The substitution application is allowed.
11. Mr. Jitendra Chaudharya, Advocate, has sought one weeks' time to file an amended memo of cause title.
12. Additional affidavit, if any, may be filed by the legal representatives of the deceased respondent no.27 within three weeks.
13. List on 23.03.2026.
(Alok Kumar Verma, J.) 18.02.2026 Pant/