WPMS/1966/2024
2026 Latest Caselaw 1041 UK

Citation : 2026 Latest Caselaw 1041 UK
Judgement Date : 13 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/1966/2024 on 13 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                   COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPMS No.1966 of 2024
                                                Hon'ble Pankaj Purohit, J.

Mr. Navnish Negi, learned counsel for the petitioner.

2. Mr. Ganesh Kandpal, learned Deputy Advocate General for the State/respondent nos.1, 4 & 5.

3. Mr. Harsh Vardhan Dhanik, learned counsel for respondent nos.2 & 3.

4. Mr. Ravindra Singh Garia and Mr. D.S. Mehta, learned counsel for respondent no.6.

5. Counter affidavit has been filed by respondent nos.4 & 5 along with delay condonation application (IA No.2/2025). For the reasons stated, delay condonation application is allowed. Delay in filing the counter affidavit is condoned. Counter affidavit is taken on record.

6. Respondent no.6 has also filed counter affidavit along with stay vacation application. The same is taken on record.

7. As prayed, four weeks' time is granted to the learned counsel for the petitioner to file rejoinder affidavit.

8. List on 19.03.2026.

9. In the meantime, respondent nos.2 & 3 may also file the counter affidavit.

10. Interim order dated 20.07.2024 is extended till the next date of listing.

(Pankaj Purohit, J.) 13.02.2026 AK