Punjab-Haryana High Court
Smt. Palwinder Kaur And Another vs State Bank Of India And Another on 17 February, 2012
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.3070 of 2012
Date of decision: 17.02.2012
Smt. Palwinder Kaur and another
....Petitioners
Versus
State Bank of India and another
....Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE ALOK SINGH
Present: - Mr. Rohit Suri, Advocate, for the petitioners.
1.Whether to be referred to the Reporters or not?
2.Whether the judgment should be reported in the Digest?
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M.M. KUMAR, J.
The impugned order of the Tribunal is stated to be suffering from some factual error. However, the factual error can be got rectified either by moving an appropriate application before the Tribunal or by approaching the Appellate Tribunal. The remedy of writ petition is totally misuse of process of law.
Dismissed.
(M.M. Kumar) Judge (Alok Singh) Judge February 17, 2012 R.S.