Punjab-Haryana High Court
M/S R P Basmati Rice Ltd vs State Bank Of India And Ors on 31 August, 2020
Author: Archana Puri
Bench: Archana Puri
114 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.13194 of 2020 (O&M)
Date of decision : 31.08.2020
M/s R P Basmati Rice Limited ...... Petitioner
versus
State Bank of India & ors. ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
HON'BLE MRS.JUSTICE ARCHANA PURI
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Present :- Mr. Arun Bansal, Advocate for the petitioner.
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AJAY TEWARI, J. (Oral)
1 After arguing for sometime, learned counsel for the petitioner states that he would not press this petition at this stage and will file a representation in terms of the order dated 19.08.2020 before the Willful Defaulter Review Committee within 5 days from today and the Committee should be directed to decide the same expeditiously. 2 Ms. Madhu Dayal, Advocate has entered appearance on behalf of the respondents on advance notice and has very fairly stated that the Willful Defaulter Review Committee will decide the representation of the petitioner by passing a speaking order thereof within a period of 15 days after the receipt of a representation. 3 Petition stands disposed of.
4 Since the main case has been decided, the pending C.M. Application(s), if any, also stands dismissed as withdrawn.
( AJAY TEWARI ) JUDGE ( ARCHANA PURI ) JUDGE 31.08.2020 pooja sharma-I Whether speaking/reasoned Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 04-09-2020 06:21:53 :::