Punjab-Haryana High Court
State Bank Of Patiala, Samb Chandigarh vs Mandeep Singh And Anr on 11 February, 2020
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
1. CR-1895-2016(O&M)
State Bank of India
.......Petitioner
Versus
Mandeep Singh and another
......Respondents
2. CR-2124-2016(O&M)
State Bank of Patiala
.......Petitioner
Versus
Mandeep Singh and another
......Respondents
Date of decision: 11.02.2020
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:- Mr.Rakesh Gupta, Advocate for the petitioner
Mr. Bikramjit Arora, Advocate for the respondents
ANIL KSHETARPAL, J. (ORAL)
By this order two revision petitions i.e CR-1895-2016 and CR-2124-2016 shall stand disposed of.
State Bank of Patiala has filed these two revision petitions against orders passed by the learned Trial Court dismissing application under Order 7 Rule 11 CPC to reject the plaint.
Learned counsel for the petitioner after arguing for some time submits that the interest of the petitioner-Bank is suffering on account of an ex parte injunction granted by the learned Trial Court. Hence, he prays that he may be permitted to withdraw the present revision petitions with liberty to file application for vacation of ex parte 1 of 2 ::: Downloaded on - 15-03-2020 04:51:31 ::: CR-1895-2016(O&M) and connected case 2 injunction order.
Keeping in view the prayer made, present revision petitions are dismissed as withdrawn with liberty aforesaid. Learned Trial Court is requested to decide the application for vacation of an ex parte injunction order within one month from the date of its filing. Needless to observe that learned Trial Court would decide the application independently, uninfluenced by the impugned order passed.
11.02.2020 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
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