Punjab-Haryana High Court
Inder Singh vs State Bank Of India & Others on 2 November, 2018
Bench: Ajay Kumar Mittal, Manjari Nehru Kaul
119 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-28423-2018
Date of decision: 02.11.2018
Inder Singh .... Petitioner
Versus
State Bank of India & ors. .... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Ms. Puja Chopra, Advocate
for the petitioner.
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Ajay Kumar Mittal, J.(Oral)
This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of Certiorari to set aside the notices (Annexures P-6 and P-7) being against the law and facts.
2. After arguing for sometime, learned counsel for the petitioner prays for withdrawal of the present petition with liberty to the petitioner either to approach the bank or to avail the alternative remedies as are available to him in accordance with law.
3. Dismissed as withdrawn. However, it shall be open to the petitioner to take recourse to the remedies as may be, available to him, in accordance with law.
(AJAY KUMAR MITTAL)
JUDGE
02.11.2018 (MANJARI NEHRU KAUL)
sonia JUDGE
Whether speaking/non-speaking? Yes/No
Whether reportable? Yes/No
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