Delhi High Court - Orders
Aditya Mittal Through Father Vivek ... vs Union Of India & Ors on 12 September, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11668/2022
ADITYA MITTAL THROUGH FATHER VIVEK MITTAL
..... Petitioner
Through: Mr. Gurpreet S. Parwanda, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Naginder Benipal, Standing
Counsel for R-1.
Ms. Seema Dolo, Advocate for R-2/
NTA.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 12.09.2022
1. Mr. Gurpreet S. Parwanda, counsel for Petitioner, on instructions, states that he would like to withdraw the present petition with liberty to approach this Court at a later stage, if need so arises.
2. Dismissed as withdrawn, with liberty as aforesaid.
SANJEEV NARULA, J SEPTEMBER 12, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:12.09.2022 18:25:30