Punjab-Haryana High Court
M/S Bilcare Limited And Anr vs Jammu And Kashmir Bank Ltd on 27 February, 2019
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.123 CRM-M-8524 of 2019
DECIDED ON: February 27, 2019
M/S BILCARE LIMITED AND ANR.
..PETITIONERS
VERSUS
JAMMU AND KASHMIR BANK LTD
...RESPONDENT
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. Shailendra Jain, Senior Advocate with
Mr. Aditya Jain, Advocate, for the petitioners.
***
SUDHIR MITTAL, J. (ORAL)
Learned Senior counsel for the petitioners submits that today is the date fixed before the trial Court and exemption may kindly be granted from personal appearance for today subject to the petitioners being represented by counsel. On the next date of hearing, petitioner No.2 shall appear and seek regular bail and also file an application for grant of the relief claimed in the present petition. With this liberty, the petitioners may be permitted to withdraw the present petition.
Dismissed as withdrawn with the aforementioned liberty. It is clarified that the personal presence of the petitioner No.2 shall be exempted for today.
February 27, 2019 (SUDHIR MITTAL)
Ankur JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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