Uttarakhand High Court
WPSS/1045/2020 on 19 February, 2026
Author: Ravindra Maithani
Bench: Ravindra Maithani
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
D1-
09 WPSS No.1045 of 2020
Hon'ble Ravindra Maithani, J.
Mr. M.S. Pant, Advocate for the petitioners.
Mr. M.S. Bisht, Brief Holder for the State.
Mr. Dharmendra Barthwal and Mr. Karmanya Pandey, Advocate for the respondent nos. 4, 6, 7, 8, 9 and 10.
Mr. Shobhit Joshi, Advocate (through video conferencing) holding brief of Mr. Ashish Joshi, Advocate for the respondent no.3.
In this matter, arguments have already been heard and matter was reserved for judgment. Then, it was revealed that, in fact, no counter affidavit was filed by the respondent nos. 4 and 6 to
10. Though, the Registry, on 11.08.2021, had reported that service is sufficient on them. Therefore, the matter was listed today so as to make it clear as to whether the respondents intend to file any counter affidavit or not.
Today, Mr. Dharmendra Barthwal, Advocate, submits that he is filing vakalatnama for the respondent nos. 4 and 6 to 10. He submits that counter affidavit has already been filed by the respondent nos. 4, 6 to 10 in WPSS No.112 of 2021, and they adopt the same counter affidavit, which may be read in the instant petition.
Respondent no.5, despite service, has not filed any counter affidavit. Though, arguments have already been heard, and, as stated, judgment was reserved.
Learned counsel for the petitioners submits that he would like to file a brief rejoinder affidavit to the counter affidavit of the respondent nos. 4, and 6 to 10, which has been taken on record in WPSS No.112 of 2021.
Let it be filed within three weeks. List this matter on 19.03.2026. Interim order, if any, shall continue till the next date of listing.
(Ravindra Maithani J.) 19.02.2026 RV