FA/132/2025
2026 Latest Caselaw 726 UK

Uttarakhand High Court

FA/132/2025 on 5 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      05.02.2026                            FA No.132 of 2025
                                            Hon'ble Siddhartha Sah, J.

Heard Mr. Sahil Mullick, learned counsel for the appellant through V.C.

2. Learned counsel for the appellant fairly submits that the present first appeal against the impugned order is not maintainable.

3. In that view of the matter, learned counsel for the appellant seeks permission to withdraw the present first appeal with liberty to file an appropriate appeal with better particulars.

4. Accordingly, the first appeal is dismissed as withdrawn with the aforesaid liberty.

(Siddhartha Sah, J.) Vacation Judge 05.02.2026 BS