Uco Bank vs Union Of India And Others
2026 Latest Caselaw 2653 UK

Uttarakhand High Court

Uco Bank vs Union Of India And Others on 2 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
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                                  WPMS No.207 of 2026
                                  UCO Bank                                                    ............Petitioner
                                                               Vs.
                                  Union of India and others                                  ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Himanshu Pal and Mr. Sanjay Gaur, learned counsel for the petitioner, through video conferencing.

2. Mr. Rajesh Sharma, learned C.G.S.C. for the Union of India/respondent no.1.

3. Mr. Ashish Joshi, learned counsel has put in his appearance for respondent no.2, through video conferencing, who prays for and is granted four weeks' time for filing his vakalatnama in the matter.

4. Ms. Tanuj Talwar Shah, learned counsel for respondent no.3 through video conferencing.

5. Mr. Ravi Sehgal, learned counsel for respondent nos.4 and 5.

6. As per Office report, notice has already been served upon respondent no.6 but no one has put in his appearance on its behalf.

7. Learned counsel for the petitioner is directed to take out fresh steps upon respondent no.6 by all modes permissible to him under Rules.

8. Learned counsel for respondent nos.4 and 5 submits that he has filed his counter affidavit today itself in the Registry.

9. Learned counsel for respondent no.2 prays for and is granted three weeks' time to file counter affidavit positively.

10. List this case on 10.06.2026 on which date interim relief application shall be considered.

(Pankaj Purohit, J.) 02.04.2026 SK