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M/S BRIJWASI CYCLE STORE v. ANDHRA BANK (AS AMALGAMATED WITH UNION BANK OF INDIA)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
114 2024:PHHC:029441-DB
CWP-4853-2024 Date of Decision:- 01.03.2024
M/s Brijwasi Cycle Store
...Petitioner
Vs.
Andhra Bank
...Respondent
CORAM:- HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON’BLE MRS.JUSTICE SUDEEPTI SHARMA Present: Mr.Jatin Gahlot, Advocate for the petitioner. Mr.Pancham Sharma, Advocate for the respondent. SANJEEV PRAKASH SHARMA, J. (Oral)
1. Learned counsel for the petitioner prays for withdrawal of the
present writ petition with liberty to take up this matter before the appropriate
court of law.
2. Dismissed as withdrawn with aforesaid liberty.
(SANJEEV PRAKASH SHARMA)
JUDGE 01.03.2024 (SUDEEPTI SHARMA) sd JUDGE
Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No.
Neutral Citation No:=2024:PHHC:029441-DB
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