Punjab-Haryana High Court
Jasbir Singh Khangura vs Debt Recovery Tribunal-Ii Punjab ... on 11 May, 2016
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 7715 of 2016
Decided on : 11.05.2016
Jasbir Singh Khangura
. . . Petitioner
Versus
Debt Recovery Tribunal-II and another
. . . Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE RAJ RAHUL GARG
PRESENT: Mr. V.K. Sachdeva, Advocate
for the petitioner.
Mr. N.C. Sahni, Advocate
for caveator-respondent No.2.
****
AJAY KUMAR MITTAL, J. (Oral)
On May 09, 2014, learned counsel for the petitioner had sought time to seek instructions whether to withdraw the present writ petition or not? Accordingly, the case was adjourned for 11.05.2016.
2. Today, learned counsel for the petitioner states that he has instructions to withdraw the present writ petition. Learned counsel for caveator-respondent No.2 pleads no objection.
3. Dismissed as withdrawn.
(AJAY KUMAR MITTAL)
JUDGE
(RAJ RAHUL GARG)
May 11, 2016 JUDGE
J.Ram
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