Punjab-Haryana High Court
Promark Techsolutions Pvt Ltd vs State Of Punjab And Others on 31 July, 2024
Neutral Citation No:=2024:PHHC:097703
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
116
CWP-17891-2024
Date of decision: 31.07.2024
PROMARK TECHSOLUTIONS PVT LTD .........Petitioner
VERSUS
STATE OF PUNJAB AND OTHERS ........Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
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Present:- Mr. Arshit Goel, Advocate
for the petitioner.
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VINOD S. BHARDWAJ, J. (Oral)
The instant petition has been filed for directing the respondents to pay interest @18% per annum for the period of delay in releasing the amount of Rs. 6,09,90,697/- outstanding towards the petitioner.
After arguing vehemently at length, learned counsel for the petitioner seeks permission to withdraw the instant petition with liberty to take recourse to the alternative remedy available to the petitioner in accordance with law.
In the event of the petitioner preferring any alternative remedy, the same shall be decided expeditiously and without any inordinate delay.
Disposed of as withdrawn with liberty as aforesaid.
(VINOD S. BHARDWAJ) JUDGE JULY 31, 2024 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 03-08-2024 20:13:35 :::