Punjab-Haryana High Court
State Bank Of Patiala vs The Debts Recovery Appellate Tribunal & ... on 12 March, 2012
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 4473 of 2012
Date of decision : March 12, 2012
State Bank of Patiala .....Petitioner
Vs.
The Debts Recovery Appellate Tribunal & Others ....Respondents
******
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE ALOK SINGH
Present: Mr. G.S. Anand, Advocate,
for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in
the Digest?
M.M. Kumar, J.
1. Learned counsel for the petitioner requests for withdrawal of the petition with liberty to file a fresh one on the same cause of action.
2. Ordered accordingly.
(M.M. KUMAR)
JUDGE
March 12, 2012 (ALOK SINGH)
Anand JUDGE