Punjab-Haryana High Court
Suresh Arora vs Union Bank Of India And Another on 18 February, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.5033-2014
Date of Decision: 18.02.2016
Suresh Arora
... Petitioner(s)
Versus
Union Bank of India and another
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
DHALIWAL
1) Whether Reporters of the local papers may be allowed to see the
judgment ?.
2) To be referred to the Reporters or not ?.
3) Whether the judgment should be reported in the Digest ?
Present: Mr. Bharat Gupta, Advocate,
for the petitioner.
Mr. Yogesh Goel, Advocate,
for respondent No.1.
Paramjeet Singh Dhaliwal, J.
Dismissed.
For reasons, see order of even date passed in Civil Revision No.7791-2013, titled as 'Union Bank of India vs. Suresh Arora and another'.
18.02.2016 (Paramjeet Singh Dhaliwal)
parveen kumar Judge
PARVEEN KUMAR
2016.02.29 15:57
I attest to the accuracy and
authenticity of this document