Uttarakhand High Court
Narendra Kumar vs State Of Uttarakhand And Others on 25 February, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No.940 of 2025
Narendra Kumar ............Petitioner
Vs.
State of Uttarakhand and others ..........Respondents
Hon'ble Pankaj Purohit, J.
There is no representation for the petitioner.
2. Mr. Devendra Pant, S.C. for the State/respondent no.1.
3. Mr. Parikshit Saini, Advocate for respondent no.2.
4. Ms. Devika Tiwari, Advocate for respondent nos.3 and 4.
5. Mr. Prateek Tripathi, Advocate for respondent no.5.
6. Mr. Siddharth Bankoti, Advocate for respondent no.6.
7. Misc. Application (IA No.1 of 2025) is allowed. Counter affidavit filed on behalf of respondent no.3 is taken on record.
8. Misc. Application (IA No.2 of 2025) is allowed. Counter affidavit filed on behalf of respondent no.5 is taken on record.
9. Misc. Application (IA No.3 of 2025) is allowed. Counter affidavit filed on behalf of respondent no.6 is taken on record.
10. Misc. Application (IA No.4 of 2025) is allowed. Supplementary affidavit filed on behalf of the petitioner is taken on record.
11. Misc. Application (IA No.5 of 2026) is allowed. Supplementary affidavit filed on behalf of the petitioner is taken on record.
12. Since there is no representation for the petitioner, in the interest of justice, the matter is adjourned.
213. List this case on 02.04.2026.
(Pankaj Purohit, J.) 25.02.2026 SK