WPMS/1332/2025
2026 Latest Caselaw 1040 UK

Citation : 2026 Latest Caselaw 1040 UK
Judgement Date : 13 February, 2026

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Uttarakhand High Court

WPMS/1332/2025 on 13 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
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                                                WPMS No.1332 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Hitesh Chandra Sanwal, learned counsel holding brief of Mr. Sagar Kothari, learned counsel for the petitioner.

2. Mr. Ganesh Kandpal, learned Deputy Advocate General for the State.

3. Mr. R.P. Singh, learned counsel for respondent nos.4 & 5 (appeared through V.C.).

4. Today, the matter is listed on urgency applications (IA Nos.2/2025 & 3/2025). But, instead of pressing for the writ petition, an adjournment is sought by learned counsel for the petitioner.

5. Accordingly, the urgency application is rejected.

6. Supplementary affidavit filed by the petitioner is taken on record. Misc. application (IA No.1/2025) stands disposed of accordingly.

7. List on 08.04.2025.

8. In the meantime, learned counsel for the petitioner is directed to supply the copy of supplementary affidavit to the learned counsel for respondent nos.4 & 5.

(Pankaj Purohit, J.) 13.02.2026 AK