Central Bank Of India, ... vs Smt. Sarvesh Singh And 2 Others
2023 Latest Caselaw 1374 ALL

Citation : 2023 Latest Caselaw 1374 ALL
Judgement Date : 12 January, 2023

Allahabad High Court

Central Bank Of India, ... vs Smt. Sarvesh Singh And 2 Others on 12 January, 2023

Bench: Ajit Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 12183 of 2022
 

 
Petitioner :- Central Bank Of India, Bulandshahr
 
Respondent :- Smt. Sarvesh Singh And 2 Others
 
Counsel for Petitioner :- Dev Kant Trigunait
 

 
Hon'ble Ajit Kumar,J.

Sri Dev Kant Trigunait, learned counsel for the petitioner submits that this case may be dismissed as withdrawn with liberty to avail remedy of civil appeal available under Section 96 of Code of Civil Procedure, 1908 against the judgment and decree impugned herein this petition.

In view of the above, this petition is dismissed as withdrawn with aforesaid liberty.

Office is directed to return the certified copy of judgment and decree to learned counsel for the petitioner while keeping photocopy of the same on record.

Order Date :- 12.1.2023

Atmesh

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