WPMS/1553/2025
2026 Latest Caselaw 2050 UK

Uttarakhand High Court

WPMS/1553/2025 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.1553 of 2025
                                         Hon'ble Alok Kumar Verma, J.

Mrs. Neetu Singh, learned counsel for the petitioner.

2. Ms. Menka Tripathi, learned counsel for the respondent.

3. Counter affidavit is taken on record.

4. Mrs. Neetu Singh, Advocate has sought three weeks' time to file rejoinder affidavit.

5. Heard on Amendment Application (IA No.1 of 2026).

6. The said amendment application has not been opposed by the respondent.

7. Amendment Application (IA No.1 of 2026) is allowed.

8. Mrs. Neetu Singh, Advocate has sought ten days' time to file an amended memo of cause-title.

9. Time is granted.

10. On the joint request, list on 09.06.2026.

(Alok Kumar Verma, J.) JKJ/Pant 17.03.2026