Petitioners vs State Of Uttarakhand And Ors
2026 Latest Caselaw 1361 UK

Uttarakhand High Court

Petitioners vs State Of Uttarakhand And Ors on 23 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                      WPMS No.339 of 2026
                                      Amar Pal and Another
                                                                            --Petitioners
                                                         Versus
                                      State of Uttarakhand and Ors.
                                                                           --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Pradeep Kumar Chauhan, learned counsel for petitioners.

2. Mr. Anil Dabral, learned Additional C.S.C. with Mr. Suyash Pant, learned Standing Counsel and Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand/respondent Nos1, 3 and 4.

3. Mr. I.D. Paliwal, learned Additional C.S.C. for the State of U.P./respondent No.2.

4. Vide order dated 16.02.2026, learned State Counsel was directed to seek clear instructions in the matter as to why consolidation proceeding is taking too much time to conclude.

5. Today, learned State Counsel submits that he has not received any instructions so far. He prays for and is granted further a week's time to seek instructions in the matter.

6. Put up as fresh on 09.03.2026.

(Pankaj Purohit, J.) 23.02.2026 PN