Smt. Salma Khan & Others ... vs Tehri Hydrolic Development ...
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Uttarakhand High Court

Smt. Salma Khan & Others ... vs Tehri Hydrolic Development ... 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
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                                                WPMS No.1533 of 2022
                                                Smt. Salma Khan & others                                            ......Petitioners

                                                                        Versus

                                                Tehri Hydrolic Development Corporation & others

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

Mr. T.A. Khan, learned Senior Advocate assisted by Mr. Mohd. Shafy, learned counsel for the petitioners.

2. Mr. Shobhit Saharia, learned counsel for respondent no.1.

3. Mr. M.S. Bisht, learned Brief Holder for the State.

4. Mr. Sagar Kumar, learned counsel holding brief of Mr. A.M. Saklani, learned counsel for respondent no.3.

5. Mr. Vinodanand Barthwal, learned counsel for respondent no.4 (appeared through V.C.).

6. Urgency application (IA No.7/2025) is allowed.

7. List on 17.04.2026.

8. Interim order dated 04.07.2022 is extended till the next date of listing.

(Pankaj Purohit, J.) 17.03.2026 AK