Punjab-Haryana High Court
M/S Sham Singh And Sons And Ors vs Authorized Officer, State Bank Of India ... on 17 December, 2021
Bench: M.S. Ramachandra Rao, Jasjit Singh Bedi
111
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 21498 of 2021
Date of Decision: 17.12.2021
M/S SHAM SINGH AND SONS AND OTHERS ........Petitioners
V/s.
AUTHORIZED OFFICER STATE BANK OF INDIA AND ANOTHER
....Respondents
CORAM: HON'BLE MR. JUSTICE M.S. RAMACHANDRA RAO.
HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Vipul Dharmani, Advocate,
for the petitioners.
Mr. P.K. Khurana, Advocate,
for the respondents.
***
M.S. RAMACHANDRA RAO, J. (Oral)
Learned counsel for the petitioner prays for withdrawal of the instant Civil Writ Petition.
In view of the statement of learned counsel for the petitioner, this Civil Writ Petition is dismissed as withdrawn. No costs.
(M.S. RAMACHANDRA RAO) JUDGE (JASJIT SINGH BEDI) JUDGE December 17, 2021 Ess Kay Whether speaking / reasoned : Yes /No. Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 18-12-2021 01:39:26 :::