WPMS/812/2010
2026 Latest Caselaw 2047 UK

Uttarakhand High Court

WPMS/812/2010 on 17 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                       Office Notes,
                    reports, orders or
ASL.                 proceedings or
          Date                                        COURT'S OR JUDGES'S ORDERS
 No                   directions and
                    Registrar's order
                     with Signatures
       17.03.2026                        WPMS No.573 of 2008
                                         With
                                         WPMS No.763 of 2010
                                         WPMS No.812 of 2010
                                         Hon'ble Alok Kumar Verma, J.

Mr. Tapan Singh, learned counsel for the petitioners in these writ petitions.

2. Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Sunil Chandra, learned counsel for the respondent nos.1/1, 1/2, 1/4 and for the legal representatives of the deceased- respondent no.1/3 in WPMS No.573 of 2008.

3. Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Sunil Chandra, learned counsel for the respondent nos.5/1, 5/2, 5/4 and for the legal representatives of the deceased- respondent no.5/3 in WPMS No.763 of 2010.

4. Mr. M.S. Tyagi, learned Senior Advocate assisted by Mr. Sunil Chandra, learned counsel for the respondent nos.1/1, 1/2, 1/4, respondent nos.2 to 4 and for the legal representatives of the deceased-respondent no.1/3 in WPMS No.812 of 2010.

5. Mr. M.S. Tyagi, Senior Advocate has sought ten days' time to file vakalatnama for the substituted respondents.

6. Time is granted.

7. Mr. M.S. Tyagi, Senior Advocate submitted that the substituted respondents do not want to file any additional counter affidavit.

8. On the joint request, list on 06.05.2026 for final hearing.

(Alok Kumar Verma, J.) 17.03.2026

JKJ/Pant