Govind Ballabh Pant National Institute ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Govind Ballabh Pant National Institute ... vs State Of Uttarakhand And Others on 31 March, 2026

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      31.03.2026
                                 WPMS No. 2675 of 2024
                                  Govind Ballabh Pant National Institute of Himalayan Environment
                                                                                             ------Petitioner.
                                                                    Versus
                                  State of Uttarakhand and others.                              -Respondents

                                 Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Ms. Snigdha Tiwari, learned counsel for the petitioner.

2. Ms. Ruchika Negi, learned counsel holding brief of Sri Sandeep Kothari, learned counsel for the petitioner in WPMS No. 2591 of 2023.

3. Sri Yogesh Chandra Tiwari, learned Standing Counsel for the State of Uttarakhand.

4. Sri Rahul Consul, learned counsel for respondent No. 5.

5. Sri Siddharth Singh, learned counsel for respondent No. 8.

6. Sri Dileep Chandra Mathur, learned counsel for respondent No. 9.

7. Learned Standing Counsel for the State of Uttarakhand submits that he has not been supplied with copy of the affidavit and additional documents filed by the interveners and, therefore, he is not in a position to respond to the same.

8. Let copy of the affidavit(s) filed by the interveners be supplied to the learned Standing Counsel and also to other parties by tomorrow.

9. List on 01.04.2026, along with the connected matters.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 31.03.2026 31.03.2026 Rathour