P.S. Logistic vs State Of Uttarakhand And Others
2026 Latest Caselaw 3002 UK

Citation : 2026 Latest Caselaw 3002 UK
Judgement Date : 15 April, 2026

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Uttarakhand High Court

P.S. Logistic vs State Of Uttarakhand And Others on 15 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.921 of 2026
                                  P.S. Logistic                                           ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                        ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Avidit Noliyal, learned counsel for the petitioner.

2. Mr. N.K. Papnoi, learned S.C. for the State.

3. Petitioner has filed this writ petition for seeking a direction to respondent nos.1 to 3 that respondent no.4 shall not take possession of petitioner's vehicle against the provision of law.

4. It is contended by learned counsel for the petitioner that the petitioner financed a TATA truck bearing No.UK- 06-CB-9435 by the respondent no.4-Hinduja Leyland Finance for an amount of ₹26,00,000/- and ₹4,00,000/- was invested by the petitioner himself for purchasing the said vehicle.

5. The petitioner failed to pay some of the installments which resulted into threatening by respondent no.4 to the petitioner by sending goons to recover the possession of the said truck.

6. This cannot be done in a State run by Rule of Law.

7. Issue notice to respondent no.4 returnable within four weeks.

8. Steps to be taken within a week.

9. Respondent(s) may file counter affidavit(s) within four weeks.

10. List this case on 29.06.2026.

11. In the meantime, respondent no.4 shall not take any

illegal and coercive measures against the petitioner in so far as recovery of possession of the Vehicle No.UK-06-CB- 9435 is concerned.

12. Interim Relief Application (IA No.1 of 2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 15.04.2026 SK