Arti Agarwal vs State Of Uttarakhand & Others
2026 Latest Caselaw 2657 UK

Uttarakhand High Court

Arti Agarwal 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.1449 of 2025
                                                 Arti Agarwal                                                      ..........Petitioner
                                                                          Versus

                                                 State of Uttarakhand & others                                      .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Neeraj Garg, learned counsel for the petitioner.

2. Mr. Maneesh Bisht, learned Brief Holder for the State.

3. Mr. Rahul Consul, learned counsel for the respondent-MDDA (appeared through V.C.).

4. Learned counsel for the respondent-MDDA prays for and is granted two weeks' further time to comply with the order dated 11.02.2026.

5. As per Office report, respondent no.5 is still un- served.

6. Petitioner shall take fresh steps upon respondent no.5 within 48 hours.

7. List on 03.06.2026.

8. Interim order dated 11.02.2026 is extended till the next date of listing.s

(Pankaj Purohit, J.) 02.04.2026 AK