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WPMS/112/2026
2026 Latest Caselaw 1370 UK

Citation : 2026 Latest Caselaw 1370 UK
Judgement Date : 23 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/112/2026 on 23 February, 2026

Author: Alok Kumar Verma
Bench: Alok Kumar Verma
                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      23.02.2026                        WPMS No. 112 of 2026
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Siddhant Manral, learned counsel for the petitioners, Mr. Saif Hameed, learned counsel holding brief of Mr. Vishwa Prakash Bahuguna, learned counsel for the respondent no.1 and Ms. Gurbani Singh, learned counsel for the respondent nos. 2 & 3.

2. Ms. Gurbani Singh, Advocate, submitted that the respondent nos. 2 and 3 do not want to oppose the prayers of the writ petition.

3. Mr. Saif Hameed, Advocate, appearing for the respondent no.1 submitted that Mr. Vishwa Prakash Bahuguna, Advocate, is not available today. He has sought time.

4. Mr. Siddhant Manral, Advocate, submitted that the trial court has fixed 28.02.2026 for framing of issues.

5. List on 10.03.2026.

6. In case, the petitioners move an application for adjournment, the learned trial court shall consider the same till 10.03.2026 only.

(Alok Kumar Verma, J.) 23.02.2026 Shiv/

 
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