Rashmi Arora vs Krishi Utpadan Mandi Samiti
2026 Latest Caselaw 2641 UK

Uttarakhand High Court

Rashmi Arora vs Krishi Utpadan Mandi Samiti on 2 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.246 of 2024
                                  Rashmi Arora                                                ............Petitioner
                                                             Vs.
                                  Krishi Utpadan Mandi Samiti
                                  through its Secretary and another                          ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Navneet Kaushik and Mr. Sumit Bajaj, learned counsel for the petitioner.

2. Mr. Vipul Sharma, learned counsel for respondent no.1.

3. Ms. Menka Tripathi, learned counsel for respondent no.2.

4. Misc. Application (IA No.8 of 2025) is allowed. Supplementary affidavit filed on behalf of the petitioner is taken on record.

5. Learned counsel for the respondent(s) submit that objection to the supplementary affidavit is not required.

6. Learned counsel for the parties are ad idem that pleadings have been exchanged between the parties and the matte be listed for final hearing.

7. List this case for final hearing on 08.06.2026.

8. Interim order dated 31.01.2024 is extended till the next date of listing.

(Pankaj Purohit, J.) 02.04.2026 SK