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WPMS/2014/2023
2026 Latest Caselaw 813 UK

Citation : 2026 Latest Caselaw 813 UK
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/2014/2023 on 9 February, 2026

Author: Pankaj Purohit
Bench: Pankaj Purohit
             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                   COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPMS No.2014 of 2023
                                                Hon'ble Pankaj Purohit, J.

Mr. Vipul Sharma, learned counsel for the petitioner.

2. Mr. Suyash Pant, learned Standing Counsel for the State/respondent nos.1, 2, 3 & 4.

3. Mr. Navneet Kaushik, learned counsel for respondent no.5.

4. Today, the matter is listed on urgency application (IA No.4/2025) filed by the petitioner.

5. It is contended by learned counsel for the petitioner that though the counter affidavit has been filed on behalf of State through respondent no.4, but the counter affidavit of respondent no.2-Director is also required.

6. Learned counsel for the State may file the counter affidavit of respondent no.2 within four weeks.

7. List on 23.03.2026.

8. Urgency application stands disposed of accordingly.

(Pankaj Purohit, J.) 09.02.2026 AK

 
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