M/S Kunwar Construction vs State Of Uttarakhand & Others
2026 Latest Caselaw 1577 UK

Uttarakhand High Court

M/S Kunwar Construction vs State Of Uttarakhand & Others on 26 February, 2026

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                               COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      26.02.2026                        WPMB No.552 of 2024

                                        M/s Kunwar Construction                            --Petitioner
                                                                    Versus
                                        State of Uttarakhand & Others                    --Respondents


                                        Hon'ble Manoj Kumar Gupta, C. J.
                                        Hon'ble Subhash Upadhyay, J.

1. Mr. Jitendra Chaudhary, learned counsel for the petitioner.

2. Mr. B.S. Parihar, learned Addl. C.S.C. for the State of Uttarakhand.

3. Mr. S.S. Chauhan, learned counsel for respondent nos.2, 3 and 4.

4. Heard learned counsel for the parties on the amendment application.

5. The amendments are essential for full and final adjudication of the dispute involved in the writ petition and, consequently, the amendment application is allowed.

6. Learned counsel for the petitioner shall supply amended copy of the writ petition to the office after serving its copy on the other side within two weeks.

7. Learned counsel for respondent nos.2, 3 and 4 states that he does not wish to file any counter affidavit to the amended pleadings.

8. List after two weeks.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 26.02.2026 26.02.2026 SS