Delhi High Court - Orders
Laxman Surender Singh vs M/S Texmaco Ltd on 12 November, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3757/2018, CRL.M.A. 28823/2018 & 40730/2019
LAXMAN SURENDER SINGH .....Petitioner
Through: Mr. Ankit Mutreja, Advocate through
VC with Son of Petitioner in person.
versus
M/S TEXMACO LTD. .....Respondent
Through: Mr. Ashutosh Rana, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 12.11.2025
1. Mr. Ankit Mutreja, learned counsel for the Petitioner after partly addressing arguments and on being asked the provision of law, under which Notice under Section 251 Cr.P.C. has been challenged, on instructions, seeks permissions to withdraw the present Petition.
2. Accordingly, present Petition along with pending Applications is dismissed as withdrawn.
NEENA BANSAL KRISHNA, J.
NOVEMBER 12, 2025/R This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/11/2025 at 21:52:37