Bhuwan Chandra Pande vs State Of Uttarakhand & Others
2026 Latest Caselaw 1372 UK

Uttarakhand High Court

Bhuwan Chandra Pande vs State Of Uttarakhand & Others on 23 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                           WPMS No.2872 of 2025
                           Bhuwan Chandra Pande                                              ......Petitioner

                                                        Versus

                           State of Uttarakhand & others
                                                                                          .....Respondents

                           Hon'ble Pankaj Purohit, J.

Mr. Gopal K. Verma, learned counsel for the petitioner.

2. Mr. Bhupendra Koranga, learned Brief Holder for the State.

3. Mr. Ashish Joshi, learned counsel for respondent no.5.

4. Counter affidavit has been filed by respondent no.5 along with delay condonation application (IA No.2/2025). For the reasons stated, delay condonation application is allowed. Delay in filing the counter affidavit is condoned. Counter affidavit filed by respondent no.5 is taken on record.

5. Counter affidavit along with misc. application (IA No.3/2026) has been filed by respondent no.4 is taken on record. Misc. application thus stands allowed.

6. Respondent nos.1, 2 & 3 may file the counter affidavit within four weeks.

7. List on 17.04.2026.

8. In between, petitioner may file rejoinder affidavit to the counter affidavit filed by respondent nos.4 & 5.

(Pankaj Purohit, J.) 23.02.2026 AK