Punjab-Haryana High Court
Vijay Kumar Sagwal vs Canara Bank & Ors on 15 November, 2023
Neutral Citation No:=2023:PHHC:145204
2023:PHHC:145204
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
217
CWP-30714-2018
Date of decision: 15.11.2023
VIJAY KUMAR SAGWAL .........Petitioner
VERSUS
CANARA BANK & OTHERS ........Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
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Present:- None for the petitioner.
Mr. Nitin Gupta, Advocate
for respondents No.1 and 2.
Mr. Gaurav Tyagi, Advocate for
Mr. Ashok Tyagi, Advocate
for respondents No.3 and 4.
*****
VINOD S. BHARDWAJ, J. (Oral)
Prayer in the present writ petition is for seeking quashing of the action dated 01.10.2018 whereby a return memo had been issued to the petitioner with the reason "Instrument is stale/outdated" in lieu of cheque presented.
There is no representation on behalf of the petitioner for last 04 dates successively. The position has remain unchanged even today as well. It seems that the petitioner is no more interested in pursuing the present petition.
Dismissed for non-prosecution.
(VINOD S. BHARDWAJ) JUDGE NOVEMBER 15, 2023 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:145204 1 of 1 ::: Downloaded on - 17-11-2023 02:26:03 :::