Punjab-Haryana High Court
M/S Indo Asian Auto vs State Bank Of Patiala And Ors on 7 April, 2015
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.6409 of 2015
Date of decision:7.4.2015
M/s Indo Asian Auto ....Petitioner
VERSUS
State of Bank of Patiala and others .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Hitesh Sood, Advocate for
Mr. Rahul Rampal, Advocate for the petitioner.
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HEMANT GUPTA, J.(Oral)
The petitioner seeks refund of the charges on account of the enforcement agencies, legal fee, penal interest and to return foreign documents after paying the entire amount as claimed by the Bank on 11.10.2014.
Admittedly, the petitioner has not raised any dispute in respect of such charges before the Bank in the first instance. Therefore, learned counsel for the petitioner wishes to withdraw the present writ petition with liberty to raise a claim before the Bank initially for claim of such amounts.
In view thereof, the writ petition is dismissed as withdrawn with liberty to the petitioner to submit an appropriate representation to the Bank which shall be considered by the Bank in accordance with law.
(HEMANT GUPTA)
JUDGE
APRIL 7, 2015 (LISA GILL)
'D. Gulati' JUDGE
GULATI DIWAKER
2015.04.08 14:44
I attest to the accuracy and
authenticity of this document