Petitioners vs State Of Uttarakhand And Ors
2026 Latest Caselaw 2237 UK

Uttarakhand High Court

Petitioners vs State Of Uttarakhand And Ors on 20 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                    COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
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                                      WPMS No.2639 of 2022
                                      Sanjeev Chopra And Another
                                                                                 --Petitioners
                                                           Versus
                                      State of Uttarakhand and Ors.
                                                                                 --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Yogesh Kumar, learned counsel holding brief of Mr. Priyanshu Gairola, learned counsel and Mr. Mareesh Pravir Sahay (through V.C.), learned counsel for petitioners.

2. Mr. Suyash Pant, learned Standing Counsel with Mr. Bhupendra Singh Koranga, learned Brief Holder for the State of Uttarakhand/respondent Nos.1 and 2.

3. Ms. Suraiya Naaz, learned counsel holding brief of Mr. Lalit Sharma, learned counsel for applicant, who has moved the restoration application (IA/7/2026) along with delay condonation application (IA/6/ 2026).

4. As per office report, there is a delay of 104 days in filing restoration application.

5. Learned counsel for petitioner prays for and is granted four weeks' time to file objection to the restoration application as well as to the delay condonation application.

6. Put up on 29.04.2026.

(Pankaj Purohit, J.) 20.03.2026 PN