Narendra Kumar vs State Of Uttarakhand And Others
2026 Latest Caselaw 1494 UK

Citation : 2026 Latest Caselaw 1494 UK
Judgement Date : 25 February, 2026

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Uttarakhand High Court

Narendra Kumar vs State Of Uttarakhand And Others on 25 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.940 of 2025
                                  Narendra Kumar                                            ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                          ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

There is no representation for the petitioner.

2. Mr. Devendra Pant, S.C. for the State/respondent no.1.

3. Mr. Parikshit Saini, Advocate for respondent no.2.

4. Ms. Devika Tiwari, Advocate for respondent nos.3 and

5. Mr. Prateek Tripathi, Advocate for respondent no.5.

6. Mr. Siddharth Bankoti, Advocate for respondent no.6.

7. Misc. Application (IA No.1 of 2025) is allowed. Counter affidavit filed on behalf of respondent no.3 is taken on record.

8. Misc. Application (IA No.2 of 2025) is allowed. Counter affidavit filed on behalf of respondent no.5 is taken on record.

9. Misc. Application (IA No.3 of 2025) is allowed. Counter affidavit filed on behalf of respondent no.6 is taken on record.

10. Misc. Application (IA No.4 of 2025) is allowed. Supplementary affidavit filed on behalf of the petitioner is taken on record.

11. Misc. Application (IA No.5 of 2026) is allowed. Supplementary affidavit filed on behalf of the petitioner is taken on record.

12. Since there is no representation for the petitioner, in the interest of justice, the matter is adjourned.