Ashok Kumar vs Sate Of Uttarakhand And Others
2026 Latest Caselaw 2600 UK

Uttarakhand High Court

Ashok Kumar vs Sate Of Uttarakhand And Others on 1 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.1229 of 2024
                                  Ashok Kumar                                             ............Petitioner
                                                            Vs.
                                  Sate of Uttarakhand and others                          ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Nishant Krishan Adhikari, learned counsel for the petitioner.

2. Mr. Maneesh Bisht, learned B.H. for the State.

3. Mr. K.P. Upadhyay, learned Senior Advocate assisted by Mr. Hemant Pant, learned counsel for the respondent no.2.

4. Mr. Sudhir Kumar Chaudhary, learned counsel for respondent nos.3 and 4.

5. Misc. Application (IA No.5 of 2026) is allowed. Counter affidavit filed on behalf of respondent nos.3 and 4 is taken on record.

6. Learned counsel for the petitioner prays for and is granted three weeks' time to file rejoinder affidavit to the counter affidavit filed by respondent nos.3 and 4.

7. Learned counsel for the respondent nos.2 and 3 submits that they do not wish to file any counter affidavit in the matter. Hence the opportunity of filing counter affidavit is hereby closed on their part.

8. List this case on 07.05.2026.

(Pankaj Purohit, J.) 01.04.2026 SK