WPMS/872/2025
2026 Latest Caselaw 1807 UK

Uttarakhand High Court

WPMS/872/2025 on 11 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                           COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      11.03.2026                        WPMS No.872 of 2025
                                        Hon'ble Alok Kumar Verma, J.

Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Siddhartha Singh, learned counsel & Mr. Sudhir Kumar, learned counsel for the petitioners.

2. Mr. Piyush Garg, learned counsel for the respondent nos.1 and 2.

3. Mr. V.D. Bisen, learned Standing Counsel for the respondent no.10.

4. No one is present for the respondent no.5. Registry is directed to inform Mr. Rishab Ranghar, Advocate, for the respondent no.5.

5. The respondent no.5 is directed to appear in-person before this Court on 18.03.2026.

6. Learned Senior Advocate submitted that the petitioners do not want to file rejoinder affidavit.

7. Mr. Piyush Garg, Advocate, has sought one week's time to get instructions regarding possession of the property.

8. List on 18.03.2026 under the same head.

(Alok Kumar Verma, J.) 11.03.2026

Pant/