Punjab-Haryana High Court
Pankaj Gupta vs Dcb Bank Ltd. Branch Karol Bagh And Ors on 17 January, 2018
Bench: Surya Kant, Shekher Dhawan
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
****
CWP No.788 of 2018
Date of Decision: 17.01.2018
****
Pankaj Gupta ...Petitioner
VS.
DCB Bank Ltd. & Anr. ... Respondents
****
Coram : Hon'ble Mr.Justice Surya Kant
Hon'ble Mr.Justice Shekher Dhawan
****
Present: Mr. Manoj Kaushik, Advocate for the petitioner
****
SURYA KANT J. (Oral)
(1) Learned counsel for the petitioner seeks and is permitted to withdraw the writ petition with liberty to file afresh with better particulars and with an offer to pay the due amount in a time bound manner. (2) Ordered accordingly.
(Surya Kant) Judge 17.01.2018 (Shekher Dhawan) vishal shonkar Judge
1. Whether speaking/reasoned? Yes
2. Whether reportable? No 1 of 1 ::: Downloaded on - 26-01-2018 00:34:37 :::