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WPMS/3599/2025
2026 Latest Caselaw 970 UK

Citation : 2026 Latest Caselaw 970 UK
Judgement Date : 12 February, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

WPMS/3599/2025 on 12 February, 2026

Author: Alok Kumar Verma
Bench: Alok Kumar Verma
                Office Notes,
               reports, orders
               or proceedings
SL.
       Date     or directions                  COURT'S OR JUDGE'S ORDERS
No.
               and Registrar's
                 order with
                 Signatures
      12.02.                     WPMS No.3599 of 2025
      2026
                                 Hon'ble Alok Kumar Verma, J.

Heard Mr. Rajendra Dobhal, learned Senior Advocate assisted by Mr. Harshit Bisht, learned counsel for the petitioners and Mr. V.D. Bisen, learned Standing Counsel for the respondent.

2. Learned counsel for the respondent has sought further two weeks' time to file counter affidavit.

3. In the interest of justice, time is granted.

4. This is an admitted petition.

5. Learned Senior Advocate submitted that the Case No.6 of 2023-2024, "State vs. Mohammad Ali and Others", has been fixed by the Assistant Collector, Ist Class Vikasnagar, for judgment on 17.02.2026.

6. List on 11.03.2026.

7. Till then, the further proceedings of Case No.6 of 2023-2024, "State vs. Mohammad Ali and Others", pending before the Assistant Collector, Ist Class, Vikasnagar shall remain stayed.

Alok Kumar Verma, J.) 12.02.2026 Pant/

 
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