CLCON/402/2024
2026 Latest Caselaw 2756 UK

Uttarakhand High Court

CLCON/402/2024 on 7 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
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      07.04.2026                        CLCON No. 402 of 2024
                                        With
                                        CLCON No. 637 of 2025
                                        Hon'ble Alok Kumar Verma, J.

Mr. J.M. Sharma, learned Senior Advocate (through video conferencing) assisted by Mr. M.C. Pant, learned counsel for the petitioner.

2. Mr. Rahul Verma, learned Additional Advocate General for the State.

3. On 06.04.2026, Mr. Rahul Verma, Advocate was granted time to seek instructions.

4. Today Mr. Rahul Verma, Advocate, has sought further time to get instructions.

5. Mr. M.C. Pant, Advocate, submitted that the Order dated 12.11.2018, passed by the Hon'ble Division Bench in Writ Petition No. 116 of 2018 (PIL), "Kundan Singh Vs. State of Uttarakhand and Others", has not been willfully complied with to date.

6. Mr. Shailesh Bagoli, Secretary, Karmik/respondent no.5, is directed to appear before this Court through video conferencing on 20.04.2026 at 10:30 a.m.

7. List on 20.04.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 07.04.2026 Shiv/