Punjab National Bank vs District Magistrate Nainital & Another
2026 Latest Caselaw 2287 UK

Uttarakhand High Court

Punjab National Bank vs District Magistrate Nainital & Another on 23 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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




                                                 WPMS No.2716 of 2025
                                                 Punjab National Bank                                            ..........Petitioner
                                                                           Versus

                                                 District Magistrate Nainital & another                           .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Siddharth Jain, learned counsel for the petitioner.

2. Mr. Suyash Pant, learned Standing Counsel for the State.

3. Mr. Bhupesh Kandpal, learned counsel for the applicant who has moved the impleadment application (IA No.2/2025).

4. Learned counsel for the applicant who moved the impleadment application submits that he has not been impleaded as party-respondent in the matter, while the order which has been impugned in the present writ petition is the order passed on his application, therefore, he is the necessary party in the present writ petition.

5. Learned counsel for the petitioner-Bank prays for and is granted two weeks' time to file objections to the impleadment application.

6. List on 10.04.2026 for disposal of the impleadment application.

7. Urgency application (IA No.3/2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 23.03.2026 AK