Punjab-Haryana High Court
M/S City Motor Hp Centre And Others vs Reserve Bank Of India And Others on 26 March, 2021
Bench: Rajan Gupta, Karamjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-7091-2021
Date of decision : 26.03.2021
M/s City Motors HP Centre & ors. ....Petitioners
V/s
Reserve Bank of India & ors. ....Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
HON'BLE MR. JUSTICE KARAMJIT SINGH
Present: Mr. Ravinder Malik, Advocate for the petitioners.
Mr. Vikas Chatrath, Advocate for the respondents-Bank.
RAJAN GUPTA J. (ORAL)
Case has been heard through Video Conferencing in view of COVID-19 Pandemic.
Notice of motion.
Mr. Vikas Chatrath, Advocate who has already been supplied advance copy of the petition accepts notice on behalf of the respondents -Bank.
Learned counsel for the petitioners at the outset submits that for the grievance raised in the petition, petitioners have already submitted a representation, Annexure P-26. Petitioners shall be satisfied if a decision is taken thereon at the earliest. Learned counsel representing the respondents-Bank submits that representation shall be considered and a speaking order shall be passed within a period of two weeks. Copy of the order shall be conveyed to the petitioners.
In view of above, no further adjudication of the matter is necessary at this stage. Disposed off.
(RAJAN GUPTA) JUDGE (KARAMJIT SINGH) JUDGE March 26, 2021 Ajay Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 26-03-2021 23:55:58 :::