Punjab-Haryana High Court
M/S. Sanjeev Woolen Mills And Others vs Indian Overseas Bank And Others on 18 August, 2010
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.R. No. 5917 of 2008
Date of Decision: 18.08.2010
M/s. Sanjeev Woolen Mills and others
.... Petitioners
Versus
Indian Overseas Bank and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
Present : Mr. Mukul Aggarwal, Advocate
for the petitioners
Mr. O.P. Goyal, Sr. Advocate with
Mr. Varun Sharma, Advocate
for respondent No. 1
Mr. S.L. Bhalla, Advocate
for respondent No. 2
ALOK SINGH, J. (ORAL)
Learned counsel for the petitioners states that at present petitioners are not pressing the petition in view of the fact that trial Court has recorded that if necessity arises, plaintiff bank shall be summoned.
The petition is dismissed as not pressed. However, learned trial Court is requested to decide the suit itself in accordance with law at the earliest without granting unnecessary adjournment to either of the party.
(ALOK SINGH) 18.08.2010 JUDGE reena