Ramesh Chandra Bhatt vs State Of Uttarakhand
2026 Latest Caselaw 2292 UK

Uttarakhand High Court

Ramesh Chandra Bhatt vs State Of Uttarakhand on 23 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                 Office
                 Notes,
                reports,
               orders or
             proceedings
SL.
      Date         or                    COURT'S OR JUDGE'S ORDERS
No.
              directions
                  and
              Registrar's
              order with
              Signatures
                            WPSS/2292/2025
                            Ramesh Chandra Bhatt               ...Petitioner
                                                Versus
                            State Of Uttarakhand               ..Respondent

With WPSS/2005/2022 WPSS/2007/2022 WPSS/1433/2023 WPSS/1434/2023 WPSS/1496/2023 WPSS/1536/2023 WPSS/1781/2023 WPSS/1782/2023 WPSS/1784/2023 WPSS/1811/2023 WPSS/2070/2023 WPSS/2071/2023 WPSS/2072/2023 WPSS/2074/2023 WPSS/2098/2023 WPSS/2206/2023 WPSS/2277/2023 WPSS/2278/2023 WPSS/2279/2023 WPSS/2280/2023 WPSS/2281/2023 WPSS/453/2024 WPSS/456/2024 WPSS/463/2024 WPSS/566/2024 WPSS/567/2024 WPSS/700/2024 WPSS/704/2024 WPSS/707/2024 WPSS/732/2024 WPSS/733/2024 WPSS/835/2024 WPSS/983/2024 WPSS/1708/2024 WPSS/1722/2024 WPSS/1971/2024 Hon'ble Manoj Kumar Tiwari, J

1. Mr. Naman Kamboj & Mr. Anil Anthwal, Advocates for the petitioners.

2. Mr. Narayan Dutt, learned Standing Counsel for the State of Uttarakhand.

3. Learned counsels for the petitioners, prays for and are granted ten days time to file rejoinder affidavit(s).

4. List these cases on 16.04.2026 along with WPSS No. 1966 of 2018.

5. It is made clear that case(s) shall not be adjourned on the next date fixed.

(Manoj Kumar Tiwari, J) 23.03.2026 Aswal