Punjab-Haryana High Court
Ankit Jaglan vs Union Bank Of India And Anr on 17 February, 2020
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-12628-2017
Date of Decision:-17.02.2020.
Ankit Jaglan
.....Petitioner
Versus
Union Bank of India and another
......Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR
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Present: Mr. Vikram Singh, Advocate for the petitioner.
Mr. K.K. Gupta, Advocate for the respondents.
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SANJAY KUMAR, J. (Oral)
Learned counsel for the petitioner seeks leave to withdraw the writ petition.
Leave granted.
The writ petition is accordingly dismissed as withdrawn. No order as to costs.
(SANJAY KUMAR) JUDGE February 17, 2020.
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