Ram Bharat vs Union Of India & Others
2026 Latest Caselaw 1136 UK

Uttarakhand High Court

Ram Bharat vs Union Of India & Others on 17 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                          WPMS No.3134 of 2025
                                          Ram Bharat                                                        ....Petitioner

                                                                                       Vs.
                                          Union of India & others
                                                                                                         ......Respondents

                                          Hon'ble Pankaj Purohit, J.

Mr. Ashutosh Thakral, learned counsel for the petitioner (appeared through V.C.).

2. Mr. Pankaj Chaturvedi, learned counsel for respondent nos.1 & 2.

3. Mr. Bhupendra Koranga, learned Brief Holder for the State.

4. Counter affidavit has been filed by State along with delay condonation application (IA No.1/2026). For the reasons stated, delay condonation application is allowed. Delay in filing the counter affidavit is condoned. Counter affidavit filed by the State is taken on record.

5. Learned counsel for respondent nos.1 & 2 prays for and is granted two weeks' time to file counter affidavit.

6. List on 13.03.2026.

7. In between, petitioner may file rejoinder affidavit to the counter affidavit filed by the State.

(Pankaj Purohit, J.) 17.02.2026 AK