Gautamveer & Another ... vs Uttarakhand Information Commission
2026 Latest Caselaw 2293 UK

Uttarakhand High Court

Gautamveer & Another ... vs Uttarakhand Information Commission on 23 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
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      Date    proceedings or directions and                                   COURT'S OR JUDGES'S ORDERS
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             Registrar's order with Signatures




                                                 WPMS No.3486 of 2025
                                                 Gautamveer & another                                         ..........Petitioners
                                                                         Versus

                                                 Uttarakhand Information Commission

                                                                                                               .....Respondent
                                                 Hon'ble Pankaj Purohit, J.

Mr. Pankaj Kumar Sharma, learned counsel for the petitioners.

2. Mr. Rajveer Singh, learned counsel put in appearance on behalf of the respondent.

3. As prayed, four weeks' time is granted to the respondent to file counter affidavit.

4. List on 04.05.2026.

5. In the meantime, the impugned order dated 29.08.2025, annexure no.1, passed by State Information Commissioner in Appeal No.39742 under Section 19(3) of the Right to Information Act, 2005, Satish Kumar Sharma vs. Public Information Officer/Principal BSM (PG) College, Roorkee, District Haridwar & others shall remain stayed.

(Pankaj Purohit, J.) 23.03.2026 AK