Baby vs State Of Uttarakhand & Others
2026 Latest Caselaw 2613 UK

Citation : 2026 Latest Caselaw 2613 UK
Judgement Date : 2 April, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

Baby vs State Of Uttarakhand & Others on 2 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.2793 of 2025
                                                 Baby                                                              ..........Petitioner
                                                                         Versus

                                                 State of Uttarakhand & others                                      .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Sanjeev Singh, learned counsel for the petitioner.

2. Mr. Bhupendra Koranga, learned Brief Holder for the State.

3. Mr. Chandra Shekhar, learned counsel for respondent no.7 (appeared through V.C.).

4. Counter affidavit has been filed by respondent no.7 along with delay condonation application (IA No.3/2026). For the reasons stated, delay condonation application is allowed. Delay in filing the counter affidavit is condoned. Counter affidavit filed on behalf of respondent no.7 is taken on record.

5. Learned counsel for the petitioner prays for and is granted four weeks' time to file rejoinder affidavit to all the counter affidavits filed by the respondents.

6. List on 25.05.2026.

(Pankaj Purohit, J.) 02.04.2026 AK