Unknown vs State Of Uttarakhand And Others
2026 Latest Caselaw 2544 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 31 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                    COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.674 of 2024
                                      Vijay Kumar
                                                                                 --Petitioner
                                                           Versus
                                      State of Uttarakhand and others
                                                                                 --Respondents
                                      With
                                      WPMS No.667 of 2024
                                      WPMS No.670 of 2024

                                      Hon'ble Pankaj Purohit, J.

Mr. Bhuwan Bhatt, learned counsel for petitioner(s).

2. Mr. Devendra Pant, learned Standing Counsel for the State of Uttarakhand/ respondent No.1.

3. Mr. Vipul Sharma, learned counsel for respondent No.2.

4. Mr. Harshit Sanwal, learned counsel for respondent No.3.

5. Learned State Counsel submits that he doesn't wish to file any counter affidavit. Opportunity of State to file counter affidavit is hereby closed.

6. Learned counsel for petitioner prays for and is granted four weeks' time to file rejoinder affidavit to the counter affidavit filed by respondent No.3.

7. Put up on 06.05.2026.

8. In between, respondent No.2 may file counter affidavit.

(Pankaj Purohit, J.) 31.03.2026 PN