Meera Agarwal vs State Of Uttarakhand And Others
2026 Latest Caselaw 2044 UK

Uttarakhand High Court

Meera Agarwal vs State Of Uttarakhand And Others on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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



                                  WPMS No.723 of 2024
                                  Meera Agarwal                                               ............Petitioner
                                                            Vs.
                                  State of Uttarakhand and others                             ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Shantam Agarwal, authorized petitioner, in- person, through video conferencing.

2. Mr. Ganesh Kandpal, learned D.A.G. for the State/respondent nos.1 and 3.

3. There is no representation for respondent no.4.

4. Mr. Pankaj Chaturvedi, learned counsel for respondent no.5.

5. Mr. Yogesh Pacholia, learned counsel for the respondent no.6.

6. Mr. Harshit Sanwal, learned counsel for respondent no.7.

7. This writ petition has been filed by the petitioner seeking a commercial connection in restaurant which is situated in Village-Toli, District-Almora.

8. List this case on 18.03.2026 immediately after fresh cases.

9. Panel Lawyer-Mr. Dharmendra Barthwal for respondent no.4-Uttarakhand Pay Jal Nigam will appear before this Court tomorrow.

10. Office is directed to inform Mr. Dharmendra Barthwal, Advocate, to appear in this case in writing.

(Pankaj Purohit, J.) 17.03.2026 SK