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WPMS/2448/2017
2026 Latest Caselaw 1122 UK

Citation : 2026 Latest Caselaw 1122 UK
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/2448/2017 on 17 February, 2026

Author: Alok Kumar Verma
Bench: Alok Kumar Verma
                       Office Notes,
                    reports, orders or
ASL.                 proceedings or
          Date                                             COURT'S OR JUDGES'S ORDERS
 No                   directions and
                    Registrar's order
                     with Signatures
       17.02.2026                        WPMS No.2448 of 2017
                                         Hon'ble Alok Kumar Verma, J.

Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Kailash Chandra, learned counsel for the petitioner.

2. Mr. K.S. Mehta, learned Additional C.S.C. for the respondent no.1.

3. Mr. V.D. Bisen, learned counsel for the respondent no.2.

4. Mr. M.S. Tyagi, Senior Advocate has sought further one week's time to file an amended memo of parties.

5. Respondent No.2 & Respondent no.3 have sought three weeks' time to file counter affidavit.

6. Time is granted.

7. List on 28.04.2026 just after fresh cases.

8. Interim order dated 04.10.2017 is extended till the next date of listing.

9. Registry is directed to show the name of Mr. V.D. Bisen, Advocate for the respondent no.2 in the next cause list.

(Alok Kumar Verma, J.) 17.02.2026

JKJ/Pant

 
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