Punjab-Haryana High Court
Punjab Financial Corporation vs T.S. Grewal And Anr on 1 December, 2017
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
LPA no.2271 of 2017 (O&M)
Date of Decision :01.12.2017
Punjab Financial Corporation
....Appellant(s)
Versus
T.S.Grewal and another
...Respondent(s)
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
HON'BLE MR JUSTICE RAJ SHEKHAR ATTRI
Present : Mr.Deepak Sabherwal, Advocate for the appellant(s)
MAHESH GROVER, J.(ORAL)
Learned counsel for the appellant states that there are material inaccuracies in the appeal and prays for permission to withdraw the instant appeal with liberty to file a fresh one.
Permitted to do so.
Dismissed as withdrawn with liberty aforesaid granted.
(Mahesh Grover)
Judge
01.12.2017 (Raj Shekhar Attri)
rekha Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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