International Public Welfare vs State Of Uttarakhand
2026 Latest Caselaw 1017 UK

Uttarakhand High Court

International Public Welfare vs State Of Uttarakhand on 13 February, 2026

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      13.02.2026                        WPPIL No. 181 of 2025
                                        International Public Welfare
                                                                           --Petitioner
                                                               Versus
                                        State Of Uttarakhand
                                                                           --Respondent
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Hemant Singh Mahara, learned counsel for the petitioner.

2. Ms. Rajni Supyal, learned Brief Holder for the State of Uttarakhand/ respondent nos. 1, 2, 3, 5 & 6.

3. Mr. Rajesh Sharma, learned counsel for respondent no. 4.

4. Learned counsel appearing on behalf of respondent no. 4 prays for, and is granted three weeks' further time to file counter affidavit.

5. Learned State Counsel states that she has already filed counter affidavit on behalf of respondent nos. 5 & 6, but prays for further time for filing counter affidavit on behalf of respondent nos. 1 to 3. Three weeks' further time is granted for the same.

6. List this case thereafter.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 13.02.2026 13.02.2026 Rahul