Citation : 2026 Latest Caselaw 1992 UK
Judgement Date : 16 March, 2026
Office
Notes,
reports,
orders or
proceeding
SL.
Date s or COURT'S OR JUDGES'S ORDERS
No
directions
and
Registrar's
order with
Signatures
16.03.2026
WPMB No. 1053 of 2025
Satya Dev and others -----Petitioner.
Versus
State of Uttarakhand and others. -Respondents
With
WPMB No. 1057 of 2025
Hon'ble Manoj Kumar Gupta, C.J.
Hon'ble Subhash Upadhyay, J.
1. Sri Aditya Singh, learned counsel for the petitioners.
2. Sri B.S. Parihar, learned Additional Chief Standing Counsel for the State of Uttarakhand.
3. Sri Rajesh Sharma, learned Standing Counsel for the Union of India.
IA Nos. 2 of 2025 (Impleadment Applications)
4. Heard.
5. Impleadment Application is allowed, as it has been moved on basis of previous order of this Court dated 16.12.2025.
6. Learned counsel for the petitioners shall provide amended copy of the memo of parties to the office within a week.
7. Learned counsel for the petitioners states that he will serve copy of the writ petitions on Sri Ramji Srivastava, who has accepted notice on behalf of the impleaded respondent No. 5 and he prays for and is granted two weeks' time to complete his instructions.
8. On oral request, Sri Aditya Singh, learned counsel for the petitioner, is permitted to implead the concerned University also as a party respondent and serve copy of the writ petitions on the panel counsel of the University within 48 hours.
9. List on 02.04.2026, along with the connected matters.
10. Sri Sandeep Kothari, learned counsel for the University, prays for and is granted time till the next date to file counter-affidavit, if so required, after serving its advance copy on the other side.
(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 16.03.2026 16.03.2026 Rathour
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