Madhya Pradesh High Court
Hariram vs Union Of India Home Ministry Narcotic ... on 23 January, 2019
1 MCRC-47116-2018
The High Court Of Madhya Pradesh
MCRC-47116-2018
(HARIRAM Vs UNION OF INDIA HOME MINISTRY NARCOTIC CENTRAL BEAURO)
4
Indore, Dated : 23-01-2019
Shri Sanjay Sharma, learned counsel for the petitioner.
Shri Manoj Soni, learned counsel for the respondent/State.
Learned counsel for the petitioner prays for withdrawal of the present petition with liberty to refresh his prayer, if need arises.
Prayer is allowed.
With the aforesaid liberty, the present petition is dismissed as withdrawn.
(VIRENDER SINGH) Digitally signed by JUDGE SOURABH YADAV Date: 2019.01.24 13:10:45 +05'30' sourabh