WPMS/483/2023
2026 Latest Caselaw 2908 UK

Citation : 2026 Latest Caselaw 2908 UK
Judgement Date : 10 April, 2026

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Uttarakhand High Court

WPMS/483/2023 on 10 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                           COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures

      10.04.2026                        Restoration Application (MCC No. 5 of 2026)
                                        In
                                        WPMS No. 483 of 2023
                                        Hon'ble Alok Kumar Verma, J.

On 29.12.2025, the petitioner was not present. The respondents were present.

2. The Writ Petition (WPMS No. 483 of 2023) was dismissed for non prosecution.

3. Heard Mr. Davesh Bishnoi, learned counsel for the petitioner through video conferencing and Mr. Tapan Singh, learned counsel for the respondents on the Restoration Application (MCC No. 5 of 2026).

4. Mr. Tapan Singh, Advocate, has opposed the Restoration Application (MCC No. 5 of 2026) for cost.

5. In the interest of justice, the Restoration Application (MCC No. 5 of 2026) is allowed, but on the cost of Rs.3,000/- (Rupees Three Thousand).

6. The order dated 29.12.2025 is recalled. The Writ Petition (WPMS No.483 of 2023) is restored to its original number.

7. List on 04.06.2026 for final hearing.

(Alok Kumar Verma, J.) 10.04.2026 Shiv/