Jagdish Singh vs Punjab And Sindh Bank And Another
2021 Latest Caselaw 2075 HP

                    IN THE HIGH COURT OF HIMACHAL PRADESH,
                                  SHIMLA.
                                                                       CWP No. 755 of 2021




                                                                                   .
                                                                      Decided on: 15.03.2021





                 Jagdish Singh                                                 ...Petitioner.
                                              Versus
          Punjab and Sindh Bank and another ...Respondents.





    ________________________________________________________
         Coram:
               Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
               Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.





               Whether approved for reporting? 1 No

               For the Petitioner:                         Mr. Sanjay Dalmia, Advocate.

               For the Respondents:                        Mr. Raman Prashar, Advocate.

               ______________________________________________________
               Justice Tarlok Singh Chauhan, J.(Oral)

After arguing for some time, learned counsel for

the petitioner seeks permission to withdraw the instant

petition with permission to file afresh petition before the

competent authority. The prayer being innocuous is allowed.

2. Accordingly, the instant writ petition is dismissed

as withdrawn with liberty aforesaid, so also the pending

application(s), if any.

(Tarlok Singh Chauhan) Judge

(Chander Bhusan Barowalia) th 15 March, 2021. Judge (GR)

Whether reporters of the local papers may be allowed to see the judgment? yes