Punjab-Haryana High Court
Surinder Kumar vs Kotak Mahindra Bank Ltd on 17 September, 2009
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-26197 of 2009 (O&M)
Date of decision : 17.09.2009
Surinder Kumar
....Petitioner
V/s
Kotak Mahindra Bank Ltd.
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. S.K. Sandhir, Advocate
for the petitioner.
RAJAN GUPTA J. (ORAL)
Learned counsel for the petitioner submits that he may be allowed to withdraw the present petition with liberty to file a fresh one with better particulars.
Dismissed as withdrawn with liberty as aforesaid.
17.09.2009 (RAJAN GUPTA) Ajay JUDGE