WPMS/2278/2024

Citation : 2026 Latest Caselaw 886 UK
Judgement Date : 10 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/2278/2024 on 10 February, 2026

Author: Pankaj Purohit
Bench: Pankaj Purohit
             Office Notes, reports, orders
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                                             WPMS No.2237 of 2024
                                             With
                                             WPMS No.2278 of 2024
                                             Hon'ble Pankaj Purohit, J.

Mr. Yash Bisht, learned counsel holding brief of Mr. Vikas Bahuguna, learned counsel for the petitioner in WPMS No.2237/2024.

2. Mr. Shiv Pandey, learned counsel for the petitioner in WPMS No.2278/2024.

3. Mr. Anil Dabral, learned Additional C.S.C. along with Mr. Suyash Pant, learned Standing Counsel for the State.

4. Mr. Saurav Adhikari and Mr. Manoj Kumar, learned counsel for respondent no.3.

5. Dr. Kartikey Hari Gupta, learned counsel for respondent no.4.

6. Mr. Parikshit Saini, learned counsel for respondent no.5.

7. Today, the matter is listed on an urgency application (IA No. 4/2025), whereby the petitioner seeks that the matter be fixed for an early date.

8. It is contended by learned counsel for the petitioner that pleadings have been exchanged in both these writ petitions.

9. List on 06.04.2026 for final hearing.

10. Urgency application stands disposed of accordingly.

(Pankaj Purohit, J.) 10.02.2026 AK 2