Tata Capital Housing Finance Limited vs District Magistrate Haridwar & Another
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Uttarakhand High Court

Tata Capital Housing Finance Limited vs District Magistrate Haridwar & Another on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                    COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
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                                                WPMS NO.734 of 2023
                                                Tata Capital Housing Finance Limited                             ......Petitioner

                                                                        Versus

                                                District Magistrate Haridwar & another

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

Mr. Sanjeev Singh, learned counsel (appeared through V.C.) along with Mr. Ayush Agrawal, learned counsel for the petitioner.

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

3. Mr. Tushar Chauhan, learned counsel holding brief of Mr. Aditya Singh, learned counsel for respondent no.2.

4. Counter affidavit has been filed by respondent no.1 along with delay condonation application (IA No.4/2025). For the reasons stated, delay condonation application is allowed. Delay in filing the counter affidavit is condoned. Counter affidavit filed on behalf of respondent no.1 is taken on record.

5. A request has been made by learned counsel appearing for respondent no.2 to adjourn the matter as the arguing counsel is out of town today.

6. List on 10.04.2026.

(Pankaj Purohit, J.) 17.03.2026 AK