Ajit Yadav vs State Of Uttarakhand & Others
2026 Latest Caselaw 1994 UK

Uttarakhand High Court

Ajit Yadav vs State Of Uttarakhand & Others on 16 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
SL.
      Date    proceedings or directions and                                       COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with Signatures




                                                 WPMS No.133 of 2026
                                                 Ajit Yadav                                                          ......Petitioner

                                                                          Versus

                                                 State of Uttarakhand & others

                                                                                                                  .....Respondents
                                                 Hon'ble Pankaj Purohit, J.

Mr. Jitendra Chaudhary, learned counsel for the petitioner.

2. Mr. N.S. Pundir, learned Deputy Advocate General for the State.

3. Mr. Tapan Singh, learned counsel for respondent no.4/Seller.

4. Counter affidavit has been filed by respondent nos.2 & 3 along with delay condonation application (IA No.2/2026). For the reasons stated, delay condonation application is allowed. Delay in filing the counter affidavit is condoned. Counter affidavit filed by the respondent nos.2 & 3 is taken on record.

5. Rejoinder affidavit (IA No.3/2026) is also taken on record. Misc. application thus stands allowed.

6. Learned counsel for the respondent no.4/Seller prays for and is granted four weeks' time to file counter affidavit.

7. List on 30.04.2026.

8. Interim order dated 09.01.2026 is extended till the next date of listing.

(Pankaj Purohit, J.) 16.03.2026 AK