WPMS/309/2026
2026 Latest Caselaw 951 UK

Citation : 2026 Latest Caselaw 951 UK
Judgement Date : 12 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/309/2026 on 12 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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




                                                 WPMS No.309 of 2026
                                                 Hon'ble Pankaj Purohit, J.

Mr. Arvind Kumar Sharma, learned counsel for the petitioner.

2. Mr. N.S. Pundir, learned Deputy Advocate General for the State.

3. Mr. Ashutosh Thakral, learned counsel for respondent no.2 (appeared through V.C.).

4. Learned counsel for the petitioner submits that petitioner is a contractor and was awarded a contract for construction of Nala within the Nagar Palika Parishad, Laksar, District Haridwar. Having completed the work, the final bill was prepared by respondent-Nagar Palika through its Assistant Engineer, which is around Rs. 14,35,049/- and has not been paid to the petitioner since 2021.

5. Learned counsel for respondent no. 2, Nagar Palika Parishad, seeks time to obtain instructions as to whether the Nagar Palika Parishad admits its liability to pay the aforesaid amount to the petitioner or not.

6. List on 16.02.2026 as fresh enabling learned counsel for respondent no.2 to seek instructions in the matter.

(Pankaj Purohit, J.) 12.02.2026 AK