Soban Singh Negi vs State Of Uttarakhand & Others
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Uttarakhand High Court

Soban Singh Negi vs State Of Uttarakhand & Others on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
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                                                WPMS No.443 of 2023
                                                Soban Singh Negi                                                       ......Petitioner

                                                                        Versus

                                                State of Uttarakhand & others

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

Mr. Neeraj Garg, learned counsel for the petitioner.

2. Mr. Ganesh Kandpal, learned Deputy Advocate General for the State.

3. Ms. Monika Pant, learned counsel for respondent nos.3 & 4.

4. Mr. Vikas Bahuguna, learned counsel for respondent no.5.

5. Learned counsel for the petitioner prays for and is granted further two weeks' time to file rejoinder affidavit to the counter affidavit filed by respondent nos.2, 3 & 4.

6. Learned counsel for respondent no.5 prays for and is granted two weeks' time to file counter affidavit.

7. List on 08.04.2026.

8. Urgency application (IA No.6/2025) stands disposed of accordingly.

(Pankaj Purohit, J.) 17.03.2026 AK