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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 Dismissed as withdrawn with aforesaid liberty.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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    M/S BRIJWASI CYCLE STORE v. ANDHRA BANK (AS AMALGAMATED WITH UNION BANK OF INDIA)
    (Mar 1, 2024)