Uttarakhand High Court
Mr Ravi Pratap vs Gurukula Kangri Vishwavidayalaya ... on 9 March, 2026
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
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09.03.2026 WPSB No. 417 of 2025
Mr Ravi Pratap --Petitioner
Versus
Gurukula Kangri Vishwavidayalaya Haridwar
--Respondent
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Mr. Eshan Sachdeva, learned counsel for the petitioner.
2. Mr. Rachit Tiwari, learned counsel holding brief of Mr. Ajay Veer Pundir, learned counsel for the respondents.
Impleadment Application (IA No. 01/2025)
3. Heard learned counsel for the petitioner.
4. As impleadment of Union of India and UGC was permitted by the previous order, therefore, prayer made in this regard has become infructuous. The further prayer, in respect of impleadment of Pharmacy Council of India, as the fourth respondent, is, hereby, allowed.
5. Necessary amendment shall be carried out in the array of parties within a week. Amended memo of parties shall be filed by counsel for the petitioner within a week to ensure compliance of the previous order dated 25.09.2025, and the instant order.
6. Issue notice to Pharmacy Council of India, the added respondent, by registered post, for which steps shall be taken within a week.
5. List after four weeks, along with service report, showing the name of Shri Ajay Veer Pundir, as counsel for all the respondents.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 09.03.2026 09.03.2026 Rahul