Kailash Vohra vs The State & Ors.
2018 Latest Caselaw 7545 Del

$~43
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    C.R.P. 162/2018 & C.M. No. 31277/2018
     KAILASH VOHRA                           ..... Petitioner
                      Through: Mr.Rajesh               manchanda,
                                  Advocate     with       Mr.Rajat
                                  Manchanda, Advocate.
                      versus

      THE STATE & ORS                             ..... Respondents
                    Through:          Mr.Rizwan, Advocate for
                                      R1/State.
                                      Mr.Ajay Garg, Advocate with
                                      Ms.Shweta        Sharma     and
                                      Ms.Shilpa Sharma, Advocates
                                      for R2 to R4.
      CORAM:
      HON'BLE MR. JUSTICE VINOD GOEL
                   ORDER

% 19.12.2018

After making some submissions, learned counsel for the petitioner Mr.Rajesh Manchanda, Advocate seeks permission to withdraw the petition with liberty to avail his other remedies as available in law.

In the circumstances, the petition along with pending application is dismissed as withdrawn with such liberty.

VINOD GOEL, J.

DECEMBER 19, 2018 "shailendra"