C528/158/2026
2026 Latest Caselaw 651 UK

Uttarakhand High Court

C528/158/2026 on 4 February, 2026

              Office Notes,
       Date      reports,
                orders or                  COURT'S OR JUDGE'S ORDERS
              proceedings
              or directions
                   and
               Registrar's
               order with
               Signatures
D/21                          C-528 No.158 of 2026
                              With
                              Stay Application (IA) No.2 of 2026
                              Urgency Application (IA) No.3 of 2026
                              Hon'ble Siddhartha Sah, J.

Mr. Arun Kumar, Advocate for the applicant appeared through video conferencing.

Mr. Rakesh Negi, Brief Holder for the State/respondent no.1.

Mr. Abhishek Pant, Advocate holding brief of Mr. M.C. Pant, Advocate for respondent no.2 appeared through video conferencing. Learned State Counsel has pointed out that the affidavit of the victim/injured in support of the compounding application is not placed on record.

Learned counsel for the applicant prays for and is granted two weeks' time to file the affidavit of the victim/injured. In view of the amicable settlement between the parties, NBW issued by the trial court shall be kept in abeyance till the next date of listing.

List on 23.02.2026.

Stay application and urgency application stand disposed of accordingly.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 Sanjay