Uttarakhand High Court
M/S Sivanta Spuntex Private Limited vs State Of Uttarakhand And Others on 19 February, 2026
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19.02.2026
WPMB No. 220 of 2025
M/s Sivanta Spuntex Private Limited --Petitioner
Versus
State Of Uttarakhand and others. --Respondents
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Alok Mahra, J.
1. Sri Siddhant Tiwari, learned counsel for the petitioner.
2. Sri Puja Banga, learned Brief Holder for the State of Uttarakhand.
3. Sri Vipul Sharma, learned counsel for respondent No. 4. IA No. 7 of 2026 (Impleadment Application)
4. Heard learned counsel for the parties.
5. State Infrastructure & Industrial Development Corporation of Uttarakhand Limited, through Finance Controller, is already a party to the present proceedings. A counter-affidavit, on its behalf, has already been filed. As such, we are of the opinion that 'Managing Director of State Infrastructure & Industrial Development Corporation of Uttarakhand Limited', who is sought to be impleaded as respondent No. 6, is not required to be impleaded.
6. The other prayer for impleadment of 'Directorate of Industries, Dehradun, Uttarakhand through its Director General' is allowed. Learned counsel for the petitioner is permitted to implead 'Directorate of Industries, Dehradun, Uttarakhand through its Director General' as respondent No. 5.
7. The Impleadment Application stands disposed of accordingly.
8. Amended array of parties shall be provided to the office within a week.
9. The newly impleaded respondent is already represented by Ms. Puja Banga, learned Brief Holder for the State of Uttarakhand.
10. List in the week commencing 09.03.2026.
(Alok Mahra, J.) (Manoj Kumar Gupta, C.J.) 19.02.2026 19.02.2026 Rathour