Punjab-Haryana High Court
M/S Panwar Steels Ltd And Anr vs Indian Overseas Bank on 12 December, 2019
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain, Alka Sarin
223
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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C.W.P No. 13078 of 2019
Date of decision:12.12.2019
M/s Panwar Steels Ltd. & Anr. ... Petitioners
Vs.
Indian Overseas Bank ...Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
HON'BLE MRS. JUSTICE ALKA SARIN
Present:- None for the petitioners.
Mr. C.S.Pasricha, Advocate, for the respondent.
RAKESH KUMAR JAIN, J.
No one has put in appearance on behalf of the petitioners. Counsel for the respondent has submitted that the present writ petition has become infructuous because the petitioners have challenged the order dated 03.04.2019, by which the petitioners have been asked to pre-deposit the fee for the purpose of appeal.
However, it is submitted that main appeal has already been decided on 31.07.2019.
Accordingly, the present petition is disposed of as having been rendered infructuous.
(RAKESH KUMAR JAIN)
JUDGE
December 12, 2019 (ALKA SARIN)
tripti JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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