Punjab-Haryana High Court
Meenu Sharma vs Union Of India And Anr on 20 May, 2022
Bench: M.S. Ramachandra Rao, H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
113 CWP-10833 of 2022 (O&M)
Date of decision: 20.05.2022
Meenu Sharma
...Petitioner
Versus
Union Bank of India and another
...Respondents
CORAM: HON'BLE MR.JUSTICE M.S. RAMACHANDRA RAO
HON'BLE MR.JUSTICE H.S. MADAAN
Present: Mr. H.S. Saggu, Advocate for the petitioner.
Mr. Saurav Goyal, Advocate for the respondent-Bank.
M.S. RAMACHANDRA RAO, J. (Oral)
Counsel for the petitioner seeks to withdraw this writ petition with liberty to avail alternative remedy under Section 17 of SARFAESI Act, 2002 before the Debt Recovery Tribunal.
Granting liberty as sought, this writ petition is disposed of.
(M.S. RAMACHANDRA RAO) JUDGE (H.S. MADAAN) JUDGE 20.05.2022 sumit.k Whether speaking/reasoned : Yes No Whether Reportable : Yes No 1 of 1 ::: Downloaded on - 24-07-2022 16:34:40 :::