Uttarakhand High Court
Ramesh Chandra Bhatt vs State Of Uttarakhand on 23 March, 2026
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
Office
Notes,
reports,
orders or
proceedings
SL.
Date or COURT'S OR JUDGE'S ORDERS
No.
directions
and
Registrar's
order with
Signatures
WPSS/2292/2025
Ramesh Chandra Bhatt ...Petitioner
Versus
State Of Uttarakhand ..Respondent
With WPSS/2005/2022 WPSS/2007/2022 WPSS/1433/2023 WPSS/1434/2023 WPSS/1496/2023 WPSS/1536/2023 WPSS/1781/2023 WPSS/1782/2023 WPSS/1784/2023 WPSS/1811/2023 WPSS/2070/2023 WPSS/2071/2023 WPSS/2072/2023 WPSS/2074/2023 WPSS/2098/2023 WPSS/2206/2023 WPSS/2277/2023 WPSS/2278/2023 WPSS/2279/2023 WPSS/2280/2023 WPSS/2281/2023 WPSS/453/2024 WPSS/456/2024 WPSS/463/2024 WPSS/566/2024 WPSS/567/2024 WPSS/700/2024 WPSS/704/2024 WPSS/707/2024 WPSS/732/2024 WPSS/733/2024 WPSS/835/2024 WPSS/983/2024 WPSS/1708/2024 WPSS/1722/2024 WPSS/1971/2024 Hon'ble Manoj Kumar Tiwari, J
1. Mr. Naman Kamboj & Mr. Anil Anthwal, Advocates for the petitioners.
2. Mr. Narayan Dutt, learned Standing Counsel for the State of Uttarakhand.
3. Learned counsels for the petitioners, prays for and are granted ten days time to file rejoinder affidavit(s).
4. List these cases on 16.04.2026 along with WPSS No. 1966 of 2018.
5. It is made clear that case(s) shall not be adjourned on the next date fixed.
(Manoj Kumar Tiwari, J) 23.03.2026 Aswal