Gagan Parashar vs State Of Uttarakhand & Others
2026 Latest Caselaw 1283 UK

Uttarakhand High Court

Gagan Parashar vs State Of Uttarakhand & Others on 19 February, 2026

                   Office Notes,
                      reports,
                     orders or
                   proceedings
SL.
        Date       or directions                         COURT'S OR JUDGES'S ORDERS
No
                        and
                    Registrar's
                    order with
                    Signatures
      19.02.2026                   WPPIL No. 169 of 2022
                                   Gagan Parashar                                     .....Petitioner
                                                                    Vs.
                                   State of Uttarakhand & others                      ....Respondents
                                   With
                                   WPPIL No. 214 of 2023
                                   WPPIL No. 29 of 2024
                                   WPPIL No. 56 of 2025
                                   WPPIL No. 119 of 2025
                                   Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Alok Mahra, J.

1. Mr. Dushyant Mainali, learned counsel for the petitioner in WPPIL Nos.169 of 2022 and 56 of 2025.

2. Mr. Milind Raj, learned counsel holding brief of Mr. S.R.S. Gill, learned counsel holding brief of Mr. S.R.S. Gill, learned counsel for the petitioner in WPPIL No.214 of 2023.

3. Mr. Bhuwan Chandra Pokhariya, petitioner in-person in WPPIL No.29 of 2024.

4. Mr. Yogesh Chandra Tiwari, learned Standing Counsel for the State.

5. Mr. Lalit Sharma, learned Deputy Solicitor General with Mr. Rajesh Sharma and Mr. Saurav Adhikari, learned Standing Counsel for the Union of India.

6. Mr. Raju Ramachandran, learned Senior Counsel assisted by Ms. Pushpila Bisht and Ms. Menka Tripathi, learned counsel for respondent nos.7 and 8 in WPPIL No. 56 of 2025.

7. Mr. Piyush Garg, learned counsel for the CBI.

8. Learned counsel for the petitioner states that he has received the compliance affidavit from the State and seeks time to file rejoinder-affidavit.

9. Accordingly, four weeks' time is granted to file rejoinder- affidavit.

10. List on 30.03.2026 along with connected matters.

(Alok Mahra, J.) (Manoj Kumar Gupta, C.J.) 19.02.2026 19.02.2026 NISHANT