_______________________________________________________ vs Authorized Officer
2021 Latest Caselaw 436 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                CWP No. 1047 of 2020




                                                                            .
                                     Date of decision: 07.01.2021





    _______________________________________________________
    M/S Shiva Trading Corporation & another               .....Petitioners
                       Versus





    Authorized Officer, Punjab National Bank & another ...Respondents
    __________________________________________________________
    Coram:
    The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice
    The Hon'ble Mr. Justice Ravi Malimath, Judge.





    Whether approved for reporting?1
    __________________________________________________
    For the petitioners :               Mr. R. Budhiraja and Mr. Iqbal Ratta,
                        r               Advocates, through Video Conferencing.

    For the respondents:                Mr. Arvind Sharma, Advocate, through Video
                                        Conferencing.

    L. Narayana Swamy, Chief Justice                (Oral)

Learned Counsel for the petitioners submits that he may

be permitted to withdraw this writ petition with liberty to the petitioners

to approach the appropriate Forum. Accordingly, the writ petition is

dismissed as withdrawn with liberty, as prayed for, along with pending

application(s), if any.

2. It is made clear that the period spent in these proceedings

shall not come in the way of the petitioners while computing the period

of limitation.

(L. Narayana Swamy) Chief Justice.

    January 7, 2021                                          (Ravi Malimath)
        (hemlata)                                                Judge.

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