Delhi High Court - Orders
Ravinder Pal Singh vs M/S Axis Bank Ltd on 17 February, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2391/2019 & CRL.M.A. 9497/2019
RAVINDER PAL SINGH ..... Petitioner
In person.
versus
M/S AXIS BANK LTD. ..... Respondent
Through: Mr. K.K. Sharma, Mr. Lakshay Batra
and Mr. MPS Kasana, Advocates
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 17.02.2023
1. Learned counsel for the respondent states at bar that the present petition has become infructuous as the complaint against the petitioner was withdrawn by the respondent before the Lok Adalat and withdrawal statement of the Authorised Representative („AR‟) dated 18.03.2021 was recorded before the learned Metropolitan Magistrate (NI) Act-04, Dwarka Courts, New Delhi. Copy of the same has been produced in Court and be taken on record. The copy has also been served upon the petitioner.
2. In view of the above submissions, the present petition stands disposed of along with pending application as having become infructuous.
3. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J FEBRUARY 17, 2023/zp Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:23.02.2023 12:49:27