Narender Kumar Nangia vs Punjab And Sind Bank
2016 Latest Caselaw 6352 Del

Citation : 2016 Latest Caselaw 6352 Del
Judgement Date : 3 October, 2016

Delhi High Court

Narender Kumar Nangia vs Punjab And Sind Bank on 3 October, 2016

$~21.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 4382/2011 and CM APPL. 8959/2011
        NARENDER KUMAR NANGIA                    ..... Petitioner
                    Through: Mr. Manjit Singh Ahluwalia, Advocate

                           versus

        PUNJAB AND SIND BANK                                  ..... Respondent
                      Through: None

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 03.10.2016

1. Counsel for the petitioner states that the petitioner has arrived at a settlement with the respondent/Bank during the pendency of the present petition and therefore, he does not wish to press the same.

2. Accordingly, the petition is dismissed as withdrawn alongwith the pending application.

HIMA KOHLI, J OCTOBER 03, 2016 rkb

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