Himachal Pradesh High Court
Taaz Mohammad vs Ncb on 21 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr.MP(M) No. 2459 of 2022
Date of decision : 21.12.2022.
Taaz Mohammad ...Petitioner.
.
Versus
NCB ...Respondent
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1
For the petitioner : Mr. Manoj Pathak, Advocate.
For the respondent : Mr. Ashwani Pathak, Sr. Advocate
with Mr. Dev Raj, Advocate.
Satyen Vaidya, Judge (Oral)
After arguing for a while, learned counsel for the petitioner seeks permission of this Court to withdraw the petition with liberty to file afresh. Prayer being innocuous is allowed, reserving liberty as aforesaid.
(Satyen Vaidya) Judge 21st December, 2022 (kck) 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 21/12/2022 20:34:00 :::CIS