Punjab-Haryana High Court
M/S R P Basmati Rice Limited vs State Bank Of India And Others on 7 August, 2020
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
110
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-11378-2020 (O&M)
Date of Decision: 07.08.2020
M/S. R.P. BASMATI RICE LTD.
....Petitioner
VS.
STATE BANK OF INDIA AND OTHERS
...Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN.
HON'BLE MR. JUSTICE ASHOK KUMAR VERMA
Present: Mr. Arun Bansal, Advocate,
for the petitioner.
***
RAKESH KUMAR JAIN, J. (ORAL)
Case taken up through video conferencing. After hearing counsel for the petitioner, we have found that this case is premature because the petitioner has been granted an opportunity of hearing.
Faced with these observations, counsel for the petitioner prays for withdrawal of this petition at this stage.
Dismissed as withdrawn at this stage.
[ RAKESH KUMAR JAIN]
JUDGE
August 7, 2020 [ASHOK KUMAR VERMA]
Ess Kay JUDGE
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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