M/S Nirvana Infratech vs State Of Uttarakhand & Others
2026 Latest Caselaw 1027 UK

Uttarakhand High Court

M/S Nirvana Infratech vs State Of Uttarakhand & Others on 13 February, 2026

                   Office Notes,
                      reports,
                     orders or
                   proceedings
SL.
        Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                        and
                    Registrar's
                    order with
                    Signatures
      13.02.2026                   WPMB No. 58 of 2026
                                   M/s Nirvana Infratech                                     .....Petitioner
                                                                     Vs.
                                   State of Uttarakhand & others                             ....Respondents
                                   With
                                   WPMB No. 64 of 2026
                                   WPMB No. 65 of 2026
                                   WPMB No. 66 of 2026
                                   WPMB No. 71 of 2026
                                   Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Bhagwat Mehra, learned counsel for the petitioner(s).

2. Mr. J.C. Pande, learned Standing Counsel for the State- respondent nos.1 to 3.

3. Mr. Mayank Rajan Joshi, learned counsel for respondent no.4.

4. Learned counsel for the petitioner(s) prays for and is granted two weeks' time to file rejoinder-affidavit in response to the counter-affidavit of respondent no.3.

5. Learned counsel for respondent no.4 may also file the counter-affidavit, if required, in the meantime.

6. List on 12.03.2026 along with connected matters.

7. Interim order is extended till the next date.

8. In the meantime, counter-affidavit, if required in the connected matters, shall also be filed by the respondents.

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