Punjab-Haryana High Court
Rajesh Kumar vs Presiding Officer, Debt Recovery ... on 27 April, 2017
Bench: Ajay Kumar Mittal, Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.5529 of 2017
Date of decision: 27.04.2017
Rajesh Kumar
....Petitioner
Versus
Presiding Officer, Debt Recovery Tribunal-II, Punjab and others
....Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Sandeep Arora, Advocate, for the petitioner.
Mr. Sandeep Suri, Advocate, for respondents No.2 and 3.
AJAY KUMAR MITTAL, J. (ORAL)
Prayer in this writ petition inter alia is for issuance of a writ in the nature of prohibition for restraining respondents No.2 and 3 from taking any coercive measures pertaining to residential property of the petitioner located at District Hoshiarpur i.e. H. No.617, Ravi Dass Nagar, Hoshiarpur, as respondents No.2 and 3 are trying to take physical possession of the property in question.
2. After arguing for some time, learned counsel for the petitioner submitted that he may be allowed to withdraw this petition with liberty to the petitioner to take recourse to the remedies which are available to him in accordance with law.
3. Dismissed as withdrawn with aforesaid liberty.
(AJAY KUMAR MITTAL)
JUDGE
(RAMENDRA JAIN)
April 27, 2017 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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