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WPMS/2088/2017
2026 Latest Caselaw 2053 UK

Citation : 2026 Latest Caselaw 2053 UK
Judgement Date : 17 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/2088/2017 on 17 March, 2026

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

      17.03.2026                        WPMS No. 2088 of 2017
                                        Hon'ble Alok Kumar Verma, J.

Mr. Siddhartha Singh, learned counsel for the proposed legal representatives of the deceased sole petitioner.

2. Mr. Nikhil Sabri, learned counsel holding brief of Mr. Piyush Garg, learned counsel for the respondent no.2.

3. Mr. Ashish Joshi, learned counsel for the respondent no.3.

4. Heard on the Substitution Application (IA No.10417 of 2025), Setting Aside Abatement Application (IA No. 10418 of 2025) and Delay Condonation Application (IA No. 10419 of 2025).

5. The said applications have not been opposed by the respondents.

6. Delay is condoned.

7. Mr. Siddhartha Singh, Advocate, has sought two weeks' time to file an amended memo of cause title.

8. The respondents submitted that they do not want to file any additional counter affidavit.

9. List on 03.06.2026 for final hearing.

10. The said three applications are disposed of accordingly.

(Alok Kumar Verma, J.) 17.03.2026 Shiv/

 
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