Dr. Naresh Malik vs Dr. Surendra Narayan Pandey And Others
2026 Latest Caselaw 2484 UK

Uttarakhand High Court

Dr. Naresh Malik vs Dr. Surendra Narayan Pandey And Others on 27 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:2195

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     27th MARCH, 2026

      CIVIL CONTEMPT PETITION NO. 177 of 2024

Dr. Naresh Malik                           .....Petitioner

                              Versus

Dr. Surendra Narayan Pandey and Others
                                .......Respondents

Counsel for the Petitioner    :       Mr. Anup Kumar Verma,
                                      Advocate.

Counsel for the Respondent :          Mr. Jagdish Singh Bisht,
No.1                                  Advocate.


Counsel for the Respondent :          Mr. Satyendra Singh Lingwal,
Nos.2 and 3                           Advocate.


Hon'ble Alok Kumar Verma,J.

This Contempt Petition has been filed alleging

wilful disobedience of the Order dated 14.03.2024,

passed by the Hon'ble Division Bench in Writ Petition

(S/B) No. 353 of 2023, "Dr. Naresh Malik Vs. Secretary,

Department of Agriculture and Farmers Welfare,

Government of Uttarakhand, Dehradun and Others".

2. Heard Mr. Anup Kumar Verma, learned

counsel for the petitioner, Mr. Jagdish Singh Bisht,

learned counsel for the respondent no.1 and Mr.

Satyendra Singh Lingwal, learned counsel for the

respondent nos. 2 and 3.

2026:UHC:2195

3. Mr. Jagdish Singh Bisht, Advocate, appearing

for the respondent no.1 submitted that the State of

Uttarakhand has fled a Special Leave Petition against

the Judgment and Order dated 14.03.2024, passed in

Writ Petition (S/B) No. 353 of 2023 and other writ

petitions. The Special Leave Petition (C) No. 007307-

007312/2025 have been clubbed with the Special Leave

to Appeal (C) No(s). 28690-28700/2024. The Hon'ble

Supreme Court passed the Order on 22.11.2024 in

Special Leave Petition (Civil) Diary No(s). 48968 of

2024 (Now, Special Leave Petition (C) No(s). 28690-

28700/2024) :-

"11. List after four weeks.

12. In the meantime, the proceedings of contempt shall not be precipitated by the respondents till the next date of hearing".

4. Mr. Anup Kumar Verma, Advocate, submitted

that he is not pressing the present contempt petition at

this stage.

5. The present contempt petition (CLCON No.

177 of 2024) is dismissed as not pressed.

___________________ ALOK KUMAR VERMA, J.

Date: 27.03.2026 Shiv/