Punjab-Haryana High Court
Hoshiarpur Roller Flour Mill Private ... vs Punjab National Bank on 11 April, 2019
Bench: Ajay Kumar Mittal, Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-1437-2019
Decided on: 11.04.2019
Hoshiarpur Roller Flour Mill Private Limited and anr. .... Petitioners
Versus
Punjab National Bank ..... Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Pankaj Gupta, Advocate
for the petitioners.
Mr. Arvind Rajotia, Advocate
for the respondent-caveator.
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AJAY KUMAR MITTAL, J (ORAL)
The petitioners have approached this Court under Articles 226/227 of the Constitution of India, inter alia, for issuance of a writ in the nature of certiorari for quashing the decision of the respondent-bank to cancel the One Time Settlement (OTS) dated 04.05.2018 (Annexure P-2).
2. At the outset, learned counsel for the petitioners submitted that the petitioners have approached the bank for amicable resolution of the dispute. Accordingly, prayer was made that he may be allowed to withdraw the present writ petition, at this stage.
3. Dismissed as withdrawn.
(AJAY KUMAR MITTAL) JUDGE (MANJARI NEHRU KAUL) 11.04.2019 JUDGE Dinesh Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 29-04-2019 08:18:24 :::