Dr. Navneet Parmar vs State Of Uttarakhand
2026 Latest Caselaw 1672 UK

Uttarakhand High Court

Dr. Navneet Parmar 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
                    with Signatures
      09.03.2026                        WPSB No. 582 of 2024
                                        Dr. Navneet Parmar
                                                             --Petitioner
                                                      Versus
                                        State Of Uttarakhand
                                                             --Respondent
                                        with
                                        WPSB No. 602 of 2024
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Bhuwan Bhatt, learned counsel for the petitioner in WPSB No. 528 of 2024.

2. Mr. Pradeep Kumar Chauhan, learned counsel for the petitioner in WPSB No. 602 of 2024.

3. Mr. C.S. Rawat, learned Chief Standing Counsel with Mr. B.S. Parihar, learned Additional Chief Standing Counsel for the State of Uttarakhand.

4. Mr. A.S. Rawat, learned Senior Counsel assisted by Dr. Aman Rab, learned counsel for respondent no.3.

5. Ms. Anjali Bhargava, Advocate for the respondent no. 4/UGC in WPSB No.582 of 2024.

6. Mr. Jagdish Singh Bisht, learned counsel for the Uttarakhand Ayurveda University.

7. Learned counsel for the petitioners state that they do not wish to file any affidavit in response to the additional counter affidavit filed by the private respondents. This statement is, accordingly, recorded.

8. List the Writ Petitions for final disposal after four weeks.

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