Punjab-Haryana High Court
Gurmukh Singh vs Punjab And Sind Bank And Another on 24 September, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
Singh Varinder
2012.09.26 10:13
IN THE HIGH COURT OF PUNJAB AND HARYANA I attest to the accuracy and integrity
of this document
Punjab & Haryana High Court at
AT CHANDIGARH Chandigarh
CWP No. 15177 of 2011 (O&M)
Gurmukh Singh ..... Petitioner
vs
Punjab and Sind Bank and another ..... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Ranjan Lakhanpal, Advocate, for the petitioner.
Rajesh Bindal J.
The orders impugned in the present writ petition are dated 20.10.2007 and 26.3.2008.
The present writ petition has been filed on 12.8.2011, more than three years after the passing of the impugned order. Considering the aforesaid fact, the same is dismissed on account of delay and latches.
24.9.2012 (Rajesh Bindal) vs. Judge