WPMS/1384/2025
2026 Latest Caselaw 962 UK

Citation : 2026 Latest Caselaw 962 UK
Judgement Date : 12 February, 2026

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Uttarakhand High Court

WPMS/1384/2025 on 12 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                            WPMS No.1384 of 2024
                                            Hon'ble Pankaj Purohit, J.

Mr. Ashish Joshi, learned counsel for the petitioner.

2. Dr. K.H. Gupta, learned counsel for respondent no.2.

3. Mr. Ganesh Kandpal, learned Dy.A.G. for the State/ respondent nos.3 and 4.

4. Counter affidavit filed by respondent no.2 is accepted on record. Application (IA/2/2024) stands disposed of.

5. So far as the counter affidavit filed by the State is concerned, learned State Counsel submits that due to some inadvertent mistake, counter affidavit has wrongly been filed. He, therefore, wants to withdraw the present counter affidavit with liberty to file fresh.

6. Permission granted. The counter affidavit filed by the State is withdrawn with liberty to file fresh within two weeks.

7. Rejoinder to the counter affidavit filed by respondent no.2 may be filed within one week.

8. List on 25.03.2026.

(Pankaj Purohit, J.) 12.02.2026 R.Dang