Punjab-Haryana High Court
Aashiyana Infrastructure Development ... vs Small Industries Development Bank Of ... on 28 August, 2019
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
124
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-35263-2019 (O&M)
Date of decision: 28.08.2019
Aashiyana Infrastructure Development Pvt. Ltd.
... Petitioner
Vs.
Small Industries Development Bank of India
... Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Aditya Jain, Advocate
for the petitioner.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file a revision petition before the Court of Sessions.
Dismissed as withdrawn with liberty aforesaid. In case the revision petition is filed within a period of 15 days from today, the same will be decided on merit without raising any objection regarding limitation.
[ ARVIND SINGH SANGWAN ] 28.08.2019 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 01-09-2019 23:39:39 :::