Punjab-Haryana High Court
Sunita Garg vs Punjab And Sind Bank And Anr on 7 December, 2020
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
104
Civil Writ Petition No.20867 of 2020
Date of Decision: December 7th, 2020
Sunita Garg
...Petitioner
Versus
Punjab and Sind Bank, Moga and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE ASHOK KUMAR VERMA
Present: Mr. Kulwinder Singh Lakhanpal, Advocate
for the petitioner.
Mr. Anant Bir Singh Sidhu, Advocate
for respondent No.1.
(PROCEEDINGS THROUGH V.C.)
AUGUSTINE GEORGE MASIH, J. (ORAL)
Learned counsel for the petitioner, after arguing for some time, prays for withdrawal of the writ petition with liberty to avail of the remedy in accordance with law.
Dismissed as withdrawn with liberty aforesaid.
(AUGUSTINE GEORGE MASIH)
JUDGE
December 7th, 2020 (ASHOK KUMAR VERMA)
Puneet JUDGE
Whether speaking/reasoned: Yes
Whether Reportable: No
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