Verma Plumbering Works vs State Of Uttarakhand & Another
2026 Latest Caselaw 1077 UK

Citation : 2026 Latest Caselaw 1077 UK
Judgement Date : 16 February, 2026

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Uttarakhand High Court

Verma Plumbering Works vs State Of Uttarakhand & Another on 16 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                          WPMS No.309 of 2026
                                          Verma Plumbering Works                               ....Petitioner

                                                                        Vs.
                                          State of Uttarakhand & another .Respondents

                                          Hon'ble Pankaj Purohit, J.

Mr. Arvind Kumar Sharma, learned counsel for the petitioner.

2. Mr. Suyash Pant, learned Standing Counsel for the State.

3. Mr. Ashutosh Thakral, learned counsel for respondent no.2/Nagar Palika Parishad.

4. The writ petition has been filed by the petitioner seeking a mandamus to the respondent authorities to make payment of Rs. 14,35,049/- to the petitioner for the work allotted to him under a contract, and he asserts that he has completed the said work.

5. On 12.02.2026, instructions were sought from respondent no. 2 specifically on the point as to whether the dues shown by the petitioner in the writ petition are admitted by the Nagar Palika Parishad, as ascertained by learned counsel for the petitioner in the writ petition.

6. Today, learned counsel for respondent no. 2, armed with instructions, submitted that the dues are not admitted. He further submitted that an inquiry is pending against the petitioner in respect of the financial irregularity committed by him.

7. Learned counsel for respondent(s) prays for and is

granted four weeks' to file counter affidavit.

8. List on 24.03.2026.

(Hon'ble Pankaj Purohit, J.) 16.02.2026 AK