Pawan Kumar Mishra vs State Of Uttarakhand
2026 Latest Caselaw 1667 UK

Uttarakhand High Court

Pawan Kumar Mishra vs State Of Uttarakhand on 9 March, 2026

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                                 COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
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      09.03.2026                        WPSB No. 98 of 2025
                                        Pawan Kumar Mishra
                                                             --Petitioner
                                                      Versus
                                        State Of Uttarakhand
                                                             --Respondent
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Hardik Sah, learned counsel for the petitioner.

2. Mr. B.S. Parihar, learned Additional Chief Standing Counsel for the State of Uttarakhand.

3. Mr. Shobhit Saharia, learned counsel for respondent no. 6.

4. Mr. S.S. Lingwal, learned counsel for respondent nos. 2 to 4 states that he would supply copy of the counter affidavit, on behalf of the said respondents, to learned counsel for the petitioner, as well as respondent no. 6, within a week.

5. Learned counsel for the petitioner, as well as respondent no. 6, are granted two weeks' time to file rejoinder affidavit/ reply.

6. Learned State Counsel has filed report of the forensic examination in a sealed cover. It is taken on record, and shall be opened on the next date.

7. List this case on 30.03.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 09.03.2026 09.03.2026 Rahul