Unknown vs State Of Uttarakhand
2026 Latest Caselaw 1386 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand on 23 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                            WPMS/3216/2025

                                            D N Sharma And Others
                                                                                                                 --Petitioner
                                                                 Versus
                                            State Of Uttarakhand                     --Respondent
                                            Hon'ble Pankaj Purohit, J.

Mr. Mohit Kr. Kashyap, learned Counsel for petitioners.

2. Mr. Ashish Joshi, learned counsel for respondent nos.2,3 and 13.

4. Mr. Nagesh Aggarwal, learned counsel for respondent no.4.

5. Mr. J.S. Virk, learned counsel for respondent nos.5 to 12.

6. On 8.1.2026, a statement was made by learned counsel for respondent nos.5 to 12 that the Investigating Officer is in the process of de-freezing the accounts of petitioners, and on his request, the matter was adjourned to 11.2.2026. Today the matter is taken up but still it is told that the petitioners accounts' are still freeze.

7. Learned counsel for respondent nos.5 to 11 submits that a letter was written by I.O. on 22.1.2026 to Nodal Officer of the Bank to de-freeze the accounts of petitioners but what happened thereafter, is not known to him. Hence he seeks a week's time to get fresh instructions in the matter as to what happened to the process of de-freezing the accounts of petitioners by the I.O.

8. List on 10.03.2026 as prayed for.

(Hon'ble Pankaj Purohit, J.) 23-02-2026 R.Dang