WPCRL/225/2026
2026 Latest Caselaw 535 UK

Uttarakhand High Court

WPCRL/225/2026 on 2 February, 2026

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


                                   WPCRL No.225 of 2026
                                   Hon'ble Siddhartha Sah, J.

Mr. Karthik Jayashankar, Advocate for the petitioner, through video conferencing.

2. Mr. Sudheer Kumar Nailwal, B.H. for the State.

3. Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to file statutory appeal under Section 6 of the Uttar Pradesh Control of Goondas Act, 1970.

4. Permission so sought is granted.

5. Accordingly writ petition is dismissed as withdrawn with liberty as aforesaid.

(Siddhartha Sah, J.) Vacation Judge 02.02.2026 SK