Shashi Bala vs State Of Uttarakhand
2026 Latest Caselaw 1260 UK

Uttarakhand High Court

Shashi Bala vs State Of Uttarakhand on 19 February, 2026

Author: Pankaj Purohit

Bench: Manoj Kumar Tiwari, Pankaj Purohit

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                 COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSB/111/2024
                               Shashi Bala                     ... Petitioner
                                                      Versus
                               State Of Uttarakhand            ... Respondent
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

1. Mr. M.C. Pant, learned counsel for the petitioners.

2. Mr. S.S. Chaudhary, learned Standing Counsel for the State of Uttarakhand.

3. Mr. Shivanand Bhatt, learned counsel for respondent no. 2.

4. Mr. Gaurav Nagpal, Advocate holding brief of Mr. Ramji Srivastava, learned counsel for respondent no. 3.

5. Mr. Amit Tyagi, Advocate holding brief of Mr. Neeraj Garg, learned counsel for respondent no. 11.

6. Mr. Bhagwat Mehra, learned counsel for the caveator.

7. Ms. Anjali Bhargawa, learned counsel for respondent-UGC.

8. Mr. Shivanand Bhatt, learned counsel for respondent no. 2 submits that he has filed counter affidavit in the Registry, however, the same is not on record.

9. Registry is directed to trace the same and place on record by the next date of listing.

10. List this case on 26.02.2026.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.02.2026

Aswal