WPMS/904/2016
2026 Latest Caselaw 1439 UK

Uttarakhand High Court

WPMS/904/2016 on 24 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
      24.02.                        Restoration Application (MCC No.8590 of 2025)
      2026                          Restoration Application (IA No.8591 of 2026)
                                    in
                                    WPMS No.904 of 2016
                                    Hon'ble Alok Kumar Verma, J.

On 19.12.2025, there was no representation for the petitioners. The writ petition was dismissed for non-prosecution.

2. A Restoration Application (MCC No.8590 of 2025) has been filed by the petitioner no.5.

3. A Restoration Application (IA No.8591 of 2026) has been filed by the petitioner nos.1 and 2.

4. Mr. Kishore Kumar, learned counsel holding brief of Mr. Subhash Joshi, learned counsel for the petitioner nos.1 and 2.

5. Ms. Swaleha Hussain, learned counsel for the petitioner no.5.

6. Registry is directed to inform Mr. Vivender Kumar Sharma, Advocate and Mr. K.S. Verma, Advocate for the petitioners.

7. Mr. K.S. Mehta, learned Additional Chief Standing Counsel for the respondent no.1.

8. Mr. Nikhil Sabri, learned counsel holding brief of Mr. Piyush Garg, learned counsel for the respondent nos.2, 3, 7, 11 and respondent no.12.

9. Mr. Kishore Kumar, Advocate, submitted that the respondent nos.4, 5, 8 and 9 have died. He has sought two weeks' time to take steps.

10. On the joint request, list on 16.03.2026.

(Alok Kumar Verma, J.) 24.02.2026 Pant/