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Uco Bank vs Union Of India & Others
2026 Latest Caselaw 1208 UK

Citation : 2026 Latest Caselaw 1208 UK
Judgement Date : 18 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

Uco Bank vs Union Of India & Others on 18 February, 2026

Author: Pankaj Purohit
Bench: Pankaj Purohit
                  Office Notes, reports,
                 orders or proceedings or
SL. No.   Date        directions and
                  Registrar's order with
                                                                            COURT'S OR JUDGE'S ORDERS
                        Signatures




                                            WPMS No.207 of 2026
                                            UCO Bank.                                                              --Petitioner
                                                                   Versus
                                            Union of India & others.                                              --Respondents
                                            Hon'ble Pankaj Purohit, J.

Mr. Himanshu Pal with Mr. Sanjay Gaur, learned counsel for the petitioner.

2. Mr. Rajesh Sharma, learned standing counsel for Union of India.

3. Despite service, no one appears for respondent nos.2 and 6.

4. Ms. Tanuj Talwar Shah, learned counsel for respondent no.3.

5. Mr. Ravi Sehgal, learned counsel for respondent no.5.

6. Respondent no.3 has filed its counter affidavit by way of application (IA/3/2026). The same is taken on record. Application made for that purpose stands disposed of.

7. Other respondents may file their counter affidavit within four weeks.

8. List on 02.04.2026.

(Pankaj Purohit, J.) 18.02.2026 R.Dang

 
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