Unknown vs The Indian Nursing Council And Others
2026 Latest Caselaw 2584 UK

Uttarakhand High Court

Unknown vs The Indian Nursing Council And Others on 1 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes, reports,
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                                          WPMS No.546 of 2026
                                          Adish Abonmai
                                                                                      --Petitioner
                                                               Versus
                                          The Indian Nursing Council and Others
                                                                          --Respondents
                                          Hon'ble Pankaj Purohit, J.

Mr. Rishab Ranghar, learned counsel for petitioner, appeared through V.C.

2. Mr. Tarun Pande, learned counsel for respondent No.1.

3. Mr. Atul Bahuguna, learned counsel for respondent No.2.

4. Mr. Manoj Chandra Bhatt, learned Brief Holder for the State of Uttarakhand/ respondent No.4.

5. Amendment Application (IA/2/2026) has been filed by petitioner-plaintiff for incorporating prayer clause 'D', as given in Para 3 of the affidavit filed in support of Amendment Application.

6. There is no objection from the side of respondents.

7. Accordingly, Amendment Application (IA/2/2026) is allowed.

8. Let prayer clause 'D' be incorporated in prayer clause of the writ petition, by filing the amended memo of prayer clause within a week.

9. Put up on 10.04.2026 with connected matter.

(Pankaj Purohit, J.) 01.04.2026 PN