Dr. Jagat Narain Subharti vs State Of Uttarakhand And Others
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Uttarakhand High Court

Dr. Jagat Narain Subharti vs State Of Uttarakhand And Others on 23 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.2074 of 2019
                                  Dr. Jagat Narain Subharti
                                  Charitable Trust and another                               ............Petitioners
                                                            Vs.
                                  State of Uttarakhand and others                           ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Navneet Kaushik, learned counsel for the petitioners.

2. Mr. Suyash Pant, learned S.C. for the State.

3. Mr. Parikshit Saini, learned counsel for respondent no.3.

4. Mr. Sahil Mullick, learned counsel for the Intervener. Amendment Application (IA No.9906 of 2026)

5. Today the matter is listed on an amendment application moved by the counsel for the petitioners by which they want to amend the array of the parties by amending the name of petitioner no.1 named as "Dr. Jagat Narain Subharti, Charitable Trust" to "Mahayana Theravada Vajrayana (M.T.V.) Buddhist Religious and Charitable Trust".

6. The amendment application is not opposed by the learned counsel for the respondent(s).

7. Accordingly amendment application is allowed.

8. Let necessary amendment be incorporated by supplying the amended memo of parties within a period of three days.

9. List this case on 23.04.2026.

10. In the meantime, learned counsel for the petitioners may file objection to the Intervention Application (CLMA No.4973 of 2020).

11. Interim order dated 23.07.2019 is extended till the next date of listing.

(Pankaj Purohit, J.) 23.03.2026 SK