Punjab-Haryana High Court
Pincon Spirit Ltd And Ors vs M/S Bcl Industries And Infrastructures ... on 27 July, 2023
Neutral Citation No:=2023:PHHC:097033
204-3 2023:PHHC:097033
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-5815-2018
Date of decision: 27.07.2023
Pincon Spirit Limited and others
....Petitioners.
Versus
M/s BCL Industries and Infrastructures Limited ....Respondent.
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:- Mr. Guvinder Singh, Advocate for
Mr. Suveer Sheokand, Advocate for the petitioners.
Mr. Gaurav Chopra, Advocate and
Mr. Rishabh Bajaj, Advocate for the respondent.
.....
SANJIV BERRY, J.
Heard.
2. Learned counsel for respondent intimates that after reconciliation of the accounts, it has transpired that the amount of the cheque in question has already been received by the respondent-company by way of RTGS prior to the issuance of the legal notice. As a consequence thereto, he states at bar that the complaints pertaining to the present petition will be withdrawn before the concerned Court within two weeks.
3. In view of the statements, the learned counsel for the petitioner has given statement to withdraw the present petition.
4. Dismissed as withdrawn.
(SANJIV BERRY) JUDGE 27.07.2023 kanika
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No Neutral Citation No:=2023:PHHC:097033 1 of 1 ::: Downloaded on - 02-08-2023 22:15:16 :::