Punjab-Haryana High Court
M/S Lakshmi Trading Company And Others vs Reserve Bank Of India And Others on 5 September, 2022
Bench: M.S. Ramachandra Rao, H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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CWP No. 35086 of 2019
Date of Decision: September 05, 2022
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M/s Lakshmi Trading Company and others ...Petitioners
Versus
Reserve Bank of India and others ...Respondents
Coram: Hon'ble Mr. Justice M.S. Ramachandra Rao
Hon'ble Mr. Justice H.S. Madaan
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Present:- Mr. Harkirat Singh, Advocate
for Mr. Aalok Jagga, Advocate for the petitioners.
Mr. Sandeep Suri, Advocate for the respondent-Bank.
Mr. Sandeep Vermani, Addl. A.G., Punjab.
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M.S. Ramachandra Rao, J. (Oral)
It is stated by counsel for both sides that the loan account has been settled between the parties, and the cause in the Writ Petition no longer survives, therefore the Writ Petition be disposed of.
The Writ Petition is disposed of as infructuous. No costs.
(M.S. Ramachandra Rao) Judge (H.S. Madaan) Judge September 05, 2022 P.Singh Whether speaking/reasoned? Yes/No Whether Reportable? Yes/No 1 of 1 ::: Downloaded on - 09-09-2022 22:49:54 :::