Sky Bird Adventures Pandey Gaon vs State Of Uttarakhand And Others
2026 Latest Caselaw 2700 UK

Uttarakhand High Court

Sky Bird Adventures Pandey Gaon vs State Of Uttarakhand And Others on 6 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.468 of 2026
                                  Sky Bird Adventures Pandey Gaon                              ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                             ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Pawan Sanwal, learned counsel for the petitioner.

2. Mr. B.S. Koranga, learned B.H. for the State/respondent nos.1, 3 and 4.

3. Mr. Hari Mohan Bhatia, learned counsel for the respondent no.2.

4. Misc. Application (IA No.2 of 2026) is allowed. Supplementary affidavit filed on behalf of the petitioner is taken on record.

5. Misc. Application (IA No.3 of 2026) is allowed. Counter affidavit filed on behalf of the respondent no.2 is taken on record.

6. As per Office report learned counsel for the petitioner has not taken steps upon respondent no.5.

7. Learned counsel for the petitioner is directed to take out fresh steps upon respondent no.5 within 24 hours.

8. Learned counsel for the respondent(s) pray for and is granted three weeks' time for filing supplementary counter affidavit(s).

9. List this case on 28.05.2026.

(Pankaj Purohit, J.) 06.04.2026 SK