Punjab-Haryana High Court
M/S Poonam Agencies And Anr vs Presiding Officer Debts Recovery ... on 24 March, 2015
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.5276 of 2015
Date of decision:24.3.2015
M/s Poonam Agencies and another ....Petitioners
VERSUS
Presiding Officer Debts Recovery Tribunal-I, Chandigarh and
others .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Deepak Arora, Advocate for the petitioners.
*****
HEMANT GUPTA, J.(Oral)
Learned counsel for the petitioners wishes to withdraw the present writ petition with liberty to continue with its remedy availed before the Debts Recovery Tribunal.
Dismissed as withdrawn with liberty aforesaid.
(HEMANT GUPTA)
JUDGE
MARCH 24, 2015 (LISA GILL)
'D. Gulati' JUDGE
GULATI DIWAKER
2015.03.25 12:56
I attest to the accuracy and
authenticity of this document