WPMS/162/2026
2026 Latest Caselaw 880 UK

Uttarakhand High Court

WPMS/162/2026 on 10 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                  Office Notes, reports,
                 orders or proceedings or
SL. No.   Date        directions and
                  Registrar's order with
                                                                         COURT'S OR JUDGE'S ORDERS
                        Signatures



                                            WPMS No.162 of 2026
                                            Hon'ble Pankaj Purohit, J.

Mr. Parikshit Saini, learned counsel for the petitioner through V.C.

2. Mr. Suyash Pant, learned S.C. for the State.

3. Mr. Shivanand Bhatt, Adv. has instructions to appear on behalf of respondent no.5. He prays for and is allowed 10 days' time to file the power.

4. As per office report, it appears that respondent no.6 is un-served. According to postal tracking report, she has left the given address. It is contended by learned counsel for the petitioner that respondent no.6 is a person in favour of whom the licence was granted and she is running a liquor shop at 'Asafnagar Jhal' Roorkee, District Haridwar, and therefore, the tracking report appears to be fabricated one. He prays for to serve respondent no.6 through respondent no.4. The prayer made by learned counsel for the petitioner appears to be genuine one, and accordingly, granted. Let the steps be taken by the petitioner within two days for effecting service on respondent no.6 through respondent no.4-District Excise Officer, Haridwar who shall serve copy of notice along with copy of writ petition upon respondent no.6 and submit the service report through standing counsel for the State.

5. List on 27.02.2026.

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(Pankaj Purohit, J.) 10.02.2026 R.Dang