Chandra Shekhar vs Union Of India & Others
2026 Latest Caselaw 2651 UK

Uttarakhand High Court

Chandra Shekhar vs Union Of India & Others on 2 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
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      Date    proceedings or directions and                                        COURT'S OR JUDGES'S ORDERS
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             Registrar's order with Signatures




                                                 WPMS No.1 of 2026
                                                 Chandra Shekhar                                                     ..........Petitioner
                                                                            Versus

                                                 Union of India & others                                              .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Rohit Arora, learned counsel for the petitioner (appeared through V.C.).

2. Mr. Manoj Kumar, learned CGSC for the Union of India/respondent no.1.

3. None present for respondent no.2.

4. Mr. Rajeev Singh Bisht, learned counsel for respondent no.3-University.

5. Despite service, none present for respondent nos.4 &

6. Although the item was reported to have been delivered to respondent nos. 4 & 5, since no one has put in an appearance on their behalf, as an abundant precaution, the petitioner is directed to take fresh steps upon respondent nos. 4 & 5 within one week.

7. List on 11.06.2026, showing the name of Mr. Rajeev Singh Bisht, Advocate in the cause list henceforth.

(Pankaj Purohit, J.) 02.04.2026 AK