Virender Mahendroo vs Union Of India (Through Ncb)
2023 Latest Caselaw 16381 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No.2471 of 2023

.

Decided on : 13.10.2023

Virender Mahendroo ...Petitioner Versus

Union of India (through NCB) ...Respondent

Coram

For the petitioner r to The Hon'ble Mr. Justice Virender Singh, Judge. Whether approved for reporting?1

: Mr. Nishant Khidtta, Advocate.

For the respondent : Mr. Ashwani Pathak, Senior Advocate with Mr. Dev Raj, Advocate.

Virender Singh, Judge (oral).

Learned counsel for the petitioner, on

instructions, seeks permission to withdraw the present

petition. Permission granted. Accordingly, the petition is

dismissed as withdrawn.

( Virender Singh ) Judge October 13, 2023(ps)

Whether Reporters of local papers may be allowed to see the judgment? Yes.