WPMS/1264/2022
2026 Latest Caselaw 2599 UK

Uttarakhand High Court

WPMS/1264/2022 on 1 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                                COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      01.04.2026                         WPMS No.1264 of 2022
                                         Hon'ble Alok Kumar Verma, J.

Mr. Sahil Mullick, learned counsel for the petitioner.

2. Mr. B.D. Pande, learned counsel for the respondent.

3. Mr. B.D. Pande, Advocate has sought further two weeks' time to file counter affidavit.

4. Mr. Sahil Mullick, Advocate has opposed the said request and submitted that an execution case, filed by the respondent, is pending and the respondent is pressing the said execution case, but, he is not filing the counter affidavit.

5. In the interest of justice, two weeks' time is being granted to the respondent to file counter affidavit.

6. On the joint request, list on 27.04.2026. Till then, further proceedings of the Execution Case No.3 of 2024, pending before the court of learned Civil Judge (Senior Division), Haridwar, are stayed.

7. Urgency Application (IA No.3 of 2026) stands disposed of accordingly.

                                                                        (Alok Kumar Verma, J.)
                                        JKJ/Pant                                 01.04.2026