WPMS/267/2006
2026 Latest Caselaw 1193 UK

Uttarakhand High Court

WPMS/267/2006 on 18 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                     Office Notes,
                    reports, orders
SL.                 or proceedings
         Date                                            COURT'S OR JUDGES'S ORDERS
No                 or directions and
                   Registrar's order
                    with Signatures
      18.02.2026                       Delay Condonation Application (IA No.8891 of
                                       2024)
                                       Substitution Application (IA No.8892 of 2024)
                                       in
                                       WPMS No.267 of 2006
                                       Hon'ble Alok Kumar Verma, J.

Mr. Karthik Jayashankar, learned counsel for the petitioner no.2 and for the legal representatives of the deceased petitioner no.1.

2. Mr. K.S. Mehta, learned Additional Chief Standing Counsel for the respondent nos.1 and

3. Mr. Niranjan Bhatt, learned counsel for the respondent no.2.

4. Mr. V.D. Bisen, learned counsel for the respondent no.4.

5. Learned counsel appearing for the petitioner no.2 has sought two weeks' time to provide copies to the learned counsel for the respondent no.4.

6. Learned counsel for the respondents have sought three weeks' time to file objections to the delay condonation application and the substitution application

7. List on 18.03.2026.

8. Registry is directed to show the name of Mr. V.D. Bisen, learned counsel for the respondent no.4, in the next cause list.

(Alok Kumar Verma, J.) 18.02.2026 Pant/