Prakash Bhardwaj vs Kangra Central Cooperative Bank Ltd.& ... on 19 September, 2023

[Cites 0, Cited by 0]

Himachal Pradesh High Court

Prakash Bhardwaj vs Kangra Central Cooperative Bank Ltd.& ... on 19 September, 2023

Bench: Satyen Vaidya

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CMPMO No. 472 of 2023




                                                                     .
                                                 Decided on: 19.09.2023





     Prakash Bhardwaj                                            ......Petitioner.





                                         Versus

     Kangra Central Cooperative Bank Ltd.& Ors.... Respondents.




                                           of
     Coram

     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1
                 rt

     For the petitioner          :       Mr. Parv Sharma, Advocate.

     For the respondent          :       Mr. S. S. Rathore, Advocate, for
                                         respondent No. 1.



                                 :       Mr. Jeevan Kumar AGM Galore
                                         and Mr. Dalip Singh, Branch
                                         Manager, K.C.C. Bank, Barsar




                                         are present in person.





     Satyen Vaidya, Judge (Oral)

Learned counsel for the petitioner submits that the matter has been amicably settled with respondent No.1-Bank. Mr. Jeevan Kumar, A.G.M. Galore and Mr. Dalip Singh, Branch Manager, K.C.C. 1 Whether reporters of the local papers may be allowed to see the judgment?

::: Downloaded on - 19/09/2023 21:27:50 :::CIS 2

Bank, Barsar, H.P. are present in person. The factum of amicable settlement between the parties has not been .

disputed.

2. It is jointly submitted that the petitioner has paid a sum of Rs. 21,400/- as 5% of the settled/closure amount and has also handed over the postdated cheque of to the bank for the balance closure amount. The cheque is dated 16.10.2023. It is further submitted that the settlement so arrived at between the parties is subject to rt realization of the amount of postdated cheque handed over by the petitioner to the respondent-Bank. In case, the cheque is not encashed or is dishonored for any reason whatsoever, the bank shall be at liberty to further pursue its legal remedies against the petitioner.

3. In view of the settlement so arrived at between the parties, petitioner does not press this petition and seeks permission to withdraw the same. Prayer being innocuous is allowed.

4. The petition is, accordingly, dismissed as withdrawn.

::: Downloaded on - 19/09/2023 21:27:50 :::CIS 3

5. Pending miscellaneous application(s), if any, shall also stand disposed of.


                                           (Satyen Vaidya)





    19th September, 2023                       Judge
         (sushma)




                                    of
               rt









                                      ::: Downloaded on - 19/09/2023 21:27:50 :::CIS

Unlock Advanced Research with PRISMAI

Himachal Pradesh High Court