Punjab-Haryana High Court
Punjab National Bank vs M/S. Chaman Oil Flour Mill & Others on 4 July, 2013
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR NO.5524 OF 2001 (O&M)
DATE OF DECISION : 4th JULY 2013
Punjab National Bank
.... Petitioner
Versus
M/s. Chaman Oil Flour Mill & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
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Present : None.
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L. N. MITTAL, J. (ORAL)
Petitioner-Bank has filed application bearing CM No.13674- CII of 2013 for withdrawing the main revision petition in view of compromise effected with legal heirs of respondent No.2 borrower. The application is accompanied by affidavit of Senior Manager of petitioner- Bank. Accordingly CM No.13674-CII of 2013 is allowed and CR No.5524 of 2001 is dismissed as withdrawn.
4th July, 2013 (L. N. MITTAL)
'raj'
JUDGE