Punjab-Haryana High Court
Gurnam Singh And Another vs Icici Bank Ltd on 22 May, 2019
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Misc. No. M-23378 of 2019
Date of Decision: 22.05.2019
Gurnam Singh and Another
... Petitioner(s)
Versus
ICICI Bank Ltd.
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. Swarn Tiwana, Advocate
for the petitioner(s).
Shekher Dhawan, J.
After arguing at some length, learned counsel for the petitioners submitted that he may be permitted to withdraw the present petition with liberty to the petitioners to avail alternative remedy, as available to them, in accordance with law.
In view of above, present petition stands dismissed as withdrawn with the liberty aforesaid.
(Shekher Dhawan) Judge May 22, 2019 "DK"
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