WPMS/455/2016
2026 Latest Caselaw 806 UK

Citation : 2026 Latest Caselaw 806 UK
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/455/2016 on 9 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      09.02.2026                     WPMS No. 455 of 2016
                                     Hon'ble Alok Kumar Verma, J.

Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Chandra Prakash, learned counsel for the petitioners.

2. Mr. Siddharth Singh, learned counsel for the respondent no.1, respondent nos. 3/1, 3/2, 3/4, 3/5, respondent nos. 4 to respondent no.10, respondent no.12 and for the legal representatives of the deceased respondent no.3/3 and respondent no.11.

3. No one is present for the respondent nos. 13 and 14.

4. Mr. Sudhir Kumar Nailwal, learned counsel for the respondent no.15.

5. Respondent no.2 has died. According to Mr. M.S. Tyagi, Senior Advocate, the legal representative (respondent no.1) of the deceased respondent no.2 is already on record. The respondent no.11 died on 27.7.2021 and the respondent no. 3/3 died on 11.12.2024.

6. Heard.

7. Perused and gone through the record.

8. The present matter is pending since 2016.

9. The Delay Condonation Applications (IA No. 12205 of 2025 and IA No. 12208 of 2025) are allowed, but on the cost of Rs.7,000/- (Rupees Seven Thousand).

10. The Setting Aside Abatement Applications (IA No.12206 of 2025 and IA No.12209 of 2025) are allowed.

11. The Substitution Applications (IA No. 12207 of 2025 and IA No. 12210 of 2025) are allowed.

12. Mr. M.S. Tyagi, Senior Advocate, has sought two weeks' time to file an amended memo of cause title.

13. Mr. Siddhartha Singh, Advocate, has sought two weeks' time to file counter affidavits, if any, on behalf of the legal representatives of the deceased respondents.

14. List on 30.03.2026 for final hearing.

15. Interim order dated 08.03.2016 is extended till further order.

(Alok Kumar Verma, J.) 09.02.2026 Shiv/