Punjab-Haryana High Court
Ajay Bansal vs Central Bank Of India And Ors on 4 March, 2020
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-6110 of 2020
Date of decision: 04.03.2020
Ajay Bansal .... Petitioner
versus
Central Bank of India and others ... Respondents
CORAM:HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Lalit Pathak, Advocate
for the petitioner.
***
HARSIMRAN SINGH SETHI, J.
Learned counsel for the petitioner prays that he be allowed to withdraw the present writ petition with liberty to approach the respondents so as to raise an argument that the order rejecting his claim is factually incorrect that the petitioner was not an optee for pension scheme, whereas, the petitioner had duly opted for the same within a time framed under the pension policy dated 01.09.2010.
Dismissed as withdrawn with liberty as prayed for.
(HARSIMRAN SINGH SETHI) 04.03.2020. JUDGE aarti
1. Whether speaking/non-speaking? Yes/No
2. Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 22-03-2020 05:33:59 :::