Punjab-Haryana High Court
Narinder Chugh vs Punjab National Bank & Another on 28 August, 2017
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.5637 of 2017(O&M)
Date of Decision: 28.08.2017
Narinder Chugh ...Petitioner
Versus
Punjab National Bank and another ...Respondents
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
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Present: - Mr. Aalok Jagga, Advocate
for the petitioner.
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HARINDER SINGH SIDHU, J.
Learned counsel for the petitioner prays that he may be permitted to withdraw the present petition with liberty to pursue his remedies before the Lower Appellate Court.
Ordered accordingly.
Considering the urgency expressed by the learned counsel for the petitioner, the learned Lower Appellate Court is requested to dispose of the application under Section 5 of the Limitation Act, 1963 which is pending for 08.09.2017 expeditiously. Application for interim relief, if any is pending, may also be considered for expeditious disposal.
28.08.2017 (HARINDER SINGH SIDHU)
Atul JUDGE
Whether speaking/ reasoned: Yes/No
Whether Reportable: Yes/No
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