Pinnacle Residency Apartments vs Vice Chairman
2026 Latest Caselaw 2172 UK

Citation : 2026 Latest Caselaw 2172 UK
Judgement Date : 19 March, 2026

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Uttarakhand High Court

Pinnacle Residency Apartments vs Vice Chairman on 19 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.3632 of 2023
                                  Pinnacle Residency Apartments
                                  Owners Association, Dehradun                              ............Petitioner
                                                           Vs.
                                  Vice Chairman, Mussoorie
                                  Dehradun and others                                      ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Sarang Godbole, learned counsel, through video conferencing and Mr. Priyansh Mittal, learned counsel holding brief of Mr. Abhijay Negi, learned counsel for the petitioner.

2. Mr. Rahul Consul, learned counsel for respondent no.1.

3. Mr. Ganesh Kandpal, learned Additional Advocate General for the State/respondent nos.2 to 4.

4. Mr. Arvind Vashisth, learned Senior Advocate assisted by Mr. T.S. Bindra, learned counsel, through video conferencing, and Ms. Divanshi Joshi, learned counsel holding brief of Ms. Disha Vashisth, learned counsel for respondent no.5.

5. Counter affidavit(s) have been filed by counsel for respondent nos.3 and 4 and counsel for respondent no.5.

6. Learned counsel for the petitioner does not wish to file any rejoinder affidavit to the counter affidavit filed by counsel for respondent nos.3 and 4 and counsel for respondent no.5.

7. Learned counsel for respondent no.1 prays for and is granted four weeks' time for filing counter affidavit.

8. List this case on 12.05.2026.

(Pankaj Purohit, J.) 19.03.2026 SK