Punjab-Haryana High Court
Allahabad Bank vs District Magistrate, Mini Secretariat ... on 17 February, 2020
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.4300 of 2020
Date of Decision: 17.02.2020
Allahabad Bank
......Petitioner
Versus
D.M, Mini Secretariat, Ludhiana & Ors.
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV SHARMA HON'BLE MR. JUSTICE HARINDER SINGH SIDHU Present: Mr. K.K. Goel, Advocate for the petitioner. RAJIV SHARMA,J During the course of hearing, Sh. I.P.S Doabia, Addl.AG, Punjab, who is present in Court, submits that physical possession of the secured assets shall be handed over to the petitioner, pursuant to order dated 25.02.2019 (P.2) after completing all the necessary formalities within three weeks from today.
In the wake of assurance given by learned State counsel, learned counsel for the petitioner does not wish to press this petition any longer.
Disposed of as such.
(RAJIV SHARMA) JUDGE (HARINDER SINGH SIDHU) JUDGE February 17, 2020 manoj Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 2 ::: Downloaded on - 18-02-2020 23:10:38 ::: 2 of 2 ::: Downloaded on - 18-02-2020 23:10:39 :::