Prem Ballabh Bhatt vs Indian Red Cross Society Through
2026 Latest Caselaw 1080 UK

Uttarakhand High Court

Prem Ballabh Bhatt vs Indian Red Cross Society Through on 16 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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



                                  WPMS No.1323 of 2025
                                  Prem Ballabh Bhatt                                           ...........Petitioner
                                                                Vs.
                                  Indian Red Cross Society through
                                  its General Secretary and others                          ...........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Arvind Kumar, Advocate holding brief of Mr. Vikas Pande, Advocate for the petitioner.

2. Mr. Deepak Joshi, Advocate for respondent no.1.

3. Mr. N.S. Pundir, D.A.G. for the State/respondent nos.2 to 14.

4. Delay Condonation Application (IA No.5 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

5. Delay Condonation Application (IA No.6 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

6. Misc. Application (IA No.7 of 2025) is allowed. Affidavit filed on behalf of respondent no.1 is taken on record.

7. Delay Condonation Application (IA No.8 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

8. Delay Condonation Application (IA No.9 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

9. Delay Condonation Application (IA No.10 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

10. Delay Condonation Application (IA No.11 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

11. Delay Condonation Application (IA No.12 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

12. Delay Condonation Application (IA No.13 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

13. Delay Condonation Application (IA No.14 of 2025) for condoning delay in filing counter affidavit is allowed. Counter affidavit filed on behalf of the State is taken on record.

14. Misc. Application (IA No.15 of 2025) is allowed. Counter affidavit filed on behalf of respondent no.1 is taken on record.

15. Vide earlier order steps were taken upon respondent nos.15 and 16.

16. As per Office report, respondent nos.15 and 16 are served.

17. List this case on 08.04.2026 awaiting the presence of respondent nos.15 and 16.

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