Natturz Bio Kontrol Pvt. Ltd vs Union Of India
2026 Latest Caselaw 2869 UK

Uttarakhand High Court

Natturz Bio Kontrol Pvt. Ltd vs Union Of India on 9 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.520 of 2026
                                  Natturz Bio Kontrol Pvt. Ltd.                            ............Petitioner
                                                              Vs.
                                  Union of India                                           ..........Respondent

                                  Hon'ble Pankaj Purohit, J.

Mr. Pulkit, learned counsel, through video conferencing, Mr. Rakshit Srivastava, learned counsel for the petitioner.

2. Mr. Saurav Adhikari, learned C.G.S.C. for the Union of India.

Impleadment Application (IA No.1 of 2026)

3. Today the matter is listed on an impleadment application whereby the petitioner wants to implead "Punjab and Sindh Bank, Punjab through its Manager, IBD-6, SCINDIA House, Connaught Place, New Delhi-110001 as party-respondent no.2 in the present writ petition.

4. The said application is not opposed by learned C.G.S.C. for the Union of India.

5. Accordingly impleadment application is allowed.

6. Let the impleadment be incorporated in the memo of parties within 24 hours by supplying amended memo of parties by the counsel for the petitioner.

7. List this case on 15.04.2026.

(Pankaj Purohit, J.) 09.04.2026 SK