Uttarakhand High Court
Unknown vs Union Of India And Ors on 23 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPMS No.2569 of 2025
Smt. Chandramala Bhatt
--Petitioner
Versus
Union of India and Ors.
--Respondents
Hon'ble Pankaj Purohit, J.
Mr. Shivam Rana, learned counsel for petitioner.
2. Mr. Manoj Kumar, learned C.G.S.C. for the Union of India/respondent No.1.
3. Mr. Raunak Pant, learned counsel holding brief of Mr. Naresh Pant, learned counsel for respondent No.3.
4. Mr. N.S. Pundir, learned D.A.G. with Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand/respondent Nos.3 to 6.
5. Mr. Sagar Kothari, learned counsel for respondent No.7.
6. Short counter affidavit filed by respondent No.2 is taken on record. Misc. Application (IA/1/2025) made therefor, is allowed.
7. Delay in filing counter affidavits, is condoned. Delay Condonation Applications (IA Nos.2 & 3 of 2025) made therefor, are allowed. Counter affidavits filed by State, are taken on record.
8. Learned counsel for petitioner submits that he doesn't wish to file any rejoinder affidavit.
9. He further submits that respondent Nos.4 and 5/State in its counter affidavit annexed letter dated 04.09.2025 as Annexure No.5 to the counter affidavit, wherein, it has been decided that the amount, which is payable to petitioner, shall be paid to him from the money pending with respondent-department payable to the respondent No.7-Contractor and if the Contractor has any objection to it, he can raise his grievance before respondent No.1.
10. Having admitted the claim of petitioner and readiness to make the payment to petitioner, respondent Nos.4 and 5/State shall make payment of the amount of damages to the petitioner within six weeks' from today.
11. Put up on 17.04.2026.
(Pankaj Purohit, J.) 23.02.2026 PN