WPCRL/428/2023
2026 Latest Caselaw 981 UK

Uttarakhand High Court

WPCRL/428/2023 on 12 February, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
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14                                WPCRL No.428 of 2023
                                  Hon'ble Ravindra Maithani, J.

Mr. Arvind Vashistha, Senior Advocate assisted by Mr. Vivek Pathak, Advocate for the petitioners.

Mr. Piyush Garg, Mr. Rajat Mittal, and Mr. Priyanshu Gairola, Advocates for the private respondents.

Mr. V.S.Rawat, A.G.A. for the State. Supplementary affidavit is taken on record. Miscellaneous Application, IA No.9 of 2025, stands disposed of, accordingly.

Objection is taken on record. Miscellaneous Application, IA No.8 of 2025, stands disposed of, accordingly.

Heard on Recall Application, MCRC

During the course of argument, learned counsel for the applicant in the recall application/respondent no.3 has referred to a document claiming that since inception, the petitioners had intention to defer the Court because they had paid cheque of an account, which is inactive since 2023.

On it, learned Senior Counsel appearing for the petitioners submits that it is not on record.

Learned counsel for the respondent no.3 seeks time to file supplementary affidavit.

Let it be file within a week. A week, thereafter, response, if any, may be filed.

List thereafter for hearing.

(Ravindra Maithani J.) 12.02.2026 RV