WPMS/600/2016
2026 Latest Caselaw 1039 UK

Uttarakhand High Court

WPMS/600/2016 on 13 February, 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
      13.02.2026                        Delay Condonation Application (IA No. 2 of 2024)
                                        Restoration Application (MCC No. 1 of 2024)
                                        In
                                        WPMS No.600 of 2016
                                        Hon'ble Alok Kumar Verma, J.

None was present for the petitioner on 29.08.2024. Mr. Jagidsh Singh Bisht, counsel for the respondent nos. 1 and 2 was present. The Writ Petition (WPMS No. 600 of 2016) was dismissed for non- prosecution.

2. On 01.12.2025, four weeks' time was granted to file objection to the Restoration Application and Delay Condonation Application. Objections have not been filed.

3. Heard Mr. V.K. Kaparuwan, learned counsel for the petitioner and Mr. Jagdish Singh Bisht, learned counsel for the respondent nos. 1 and 2 on the Delay Condonation Application and Restoration Application.

4. Perused and gone through the record.

5. In the interest of justice, the Delay Condonation Application (IA No. 2 of 2024) is allowed. The delay of 82 days is condoned.

6. The Restoration Application (MCC No. 1 of 2024) is allowed. Order dated 29.08.2024 is recalled. The Writ Petition (WPMS No. 600 of 2016) is restored to its original number.

7. Mr. Jagdish Singh Bisht, Advocate, has sought two weeks' time to file counter affidavit.

8. Time is granted.

9. List on 07.04.2026.

(Alok Kumar Verma, J.) 13.02.2026 Shiv/