About 58 Years vs Bank Of Baroda Through Its Chief ...
2021 Latest Caselaw 6043 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                      ON THE 31st DAY OF DECEMBER, 2021
                                    BEFORE
             HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN, JUDGE




                                                                                                         .
                                        &
              HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA





                      CIVIL WRIT PETITION NO.8364 OF 2021
               Between:-
               RAMESH THAKUR S/O LATE SH. LACHHI RAM, AGED





               ABOUT 58 YEARS, R/O VILLAGE JHARECH, P.O. BEOLIA,
               TEHSIL AND DISTRICT SHIMLA, H.P.
                                                      ...PETITIONER
                 (BY VARUN THAKUR, ADVOCATE)
                 AND





                 BANK OF BARODA THROUGH ITS CHIEF MANAGER, THE
                 MALL SHIMLA, H.P.

                                                                                                  ...RESPONDENT
                 (NONE)
                 1

                   WHETHER APPROVED FOR REPORTING?

                   This petition coming on for admission after notice this day,
    Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the following :


                                                                  ORDER

Learned counsel for the petitioner seeks permission to

withdraw the instant petition with liberty to approach Debts Recovery

Tribunal (DRT). The prayer being innocuous, is allowed.

2. Accordingly, the instant petition is dismissed as

withdrawn, with liberty as aforesaid. Pending application(s), if any also

stands disposed of.

( Tarlok Singh Chauhan ) Judge

( Chander Bhusan Barowalia ) Judge

31st December, 2021 (CS)

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.