Arpinder Singh Pannu and Another Vs The State Bank of Patiala and Others

High Court Of Punjab And Haryana At Chandigarh 17 Aug 2012 CWP No. 15850 of 2012 (O and M) (2012) 08 P&H CK 0307
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

CWP No. 15850 of 2012 (O and M)

Hon'ble Bench

Ritu Bahri, J; Ajay Kumar Mittal, J

Advocates

Rahul Sharma-1, for the Appellant;

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Article 226, 227

Judgement Text

Translate:

Ajay Kumar Mittal, J.@mdashThe challenge in the present writ petition filed under Articles 226/ 227 of the Constitution of India is to order dated 10.10.2011 (Annexure P-17). After arguing for some time, learned counsel for the petitioners states that he may be allowed to withdraw the present petition with liberty to the petitioners to make a representation to the respondent-Bank in the light of the clarification order passed by this Court on 03.08.2012.

2. Dismissed as withdrawn. It shall, however, be open to the petitioners to take recourse to the legal remedies available to them in accordance with law.

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