Ram Bharat vs Union Of India & Others
2026 Latest Caselaw 2571 UK

Uttarakhand High Court

Ram Bharat vs Union Of India & Others on 1 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
SL.
      Date    proceedings or directions and                                        COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with Signatures




                                                 WPMS No.3134 of 2025
                                                 Ram Bharat                                                           ..........Petitioner
                                                                           Versus

                                                 Union of India & others                                                 .....Respondent

                                                 Hon'ble Pankaj Purohit, J.

Mr. Sanjay Kumar Shandilya, learned counsel along with Mr. Ashutosh Thakral, learned counsel for the petitioner.

2. Mr. Pankaj Chaturvedi, learned counsel for respondent nos.1 & 2 (appeared through V.C.).

3. Mr. P.S. Bisht, learned Brief Holder for the State/respondent no.3.

4. Counter affidavit filed on behalf of the respondent nos.1 & 2 is taken on record. Misc. application (IA No.3/2026) stands disposed of accordingly.

5. Rejoinder affidavits are taken on record. Misc. applications (IA Nos.2/2026 & 4/2026) stand disposed of accordingly.

6. List on 14.05.2026.

7. In the meantime, the petitioner may get the order clarified, passed by the learned trial court vide order dated 20.11.2023, by the Additional Sessions Judge, Haridwar, in Sessions Trial No. 88 of 2017, State vs. Ram Bharat & others.

(Pankaj Purohit, J.) 01.04.2026 AK