Amar Singh vs State Of Uttarakhand & Others
2026 Latest Caselaw 1224 UK

Citation : 2026 Latest Caselaw 1224 UK
Judgement Date : 18 February, 2026

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Uttarakhand High Court

Amar Singh vs State Of Uttarakhand & 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
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                                            WPMS No.220 of 2026
                                            Amar Singh.                                                      --Petitioner
                                                                  Versus
                                            State of Uttarakhand & others.                                 --Respondents
                                            With
                                            WPMS No.236 of 2026
                                            WPMS No.237 of 2026
                                            WPMS No.238 of 2026
                                            WPMS No.230 of 2026
                                            Hon'ble Pankaj Purohit, J.

Mr. Bhupesh Kandpal, learned counsel for the petitioners.

2. Mr. Ganesh Kandpal, learned Dy.A.G. for the State.

3. State has filed its counter affidavit in all these matters except WPMS No.230 of 2026. All those counter affidavits are accepted on record. Applications (IA3/2026) filed in respective matters are disposed of.

4. In WPMS No.230 of 2026, State Counsel seeks time to file counter affidavit. Let the same be filed within three weeks.

5. List these matters together on 25.03.2026.

6. Supplementary counter affidavit may also be filed in all these matters meanwhile.

(Pankaj Purohit, J.) 18.02.2026 R.Dang