Diwan Chand vs Uco Bank & Ors
2021 Latest Caselaw 2254 HP

            IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                                   CWP No. 528/2021
                                                   Decided on : 17.3.2021




                                                                                      .

    Diwan Chand                                                                  .....Petitioner

                                          Versus





    UCO Bank & ors.                                                              ....Respondents

    Coram:
    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.





    The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

    Whether approved for reporting?1No

    For the Petitioner:                   Mr. Y. P. Sood, Advocate.

    For the Respondents:    Mr. Sanjay Dalmia, Advocate.
    _____________________________________________________________________
                Justice Tarlok Singh Chauhan, Judge (oral)

Learned counsel for the petitioner, on instructions, prays

for and is granted permission to withdraw the instant petition. His

statement is taken on record.

Consequently, the instant petition is disposed of, as

withdrawn, so also the pending application(s), if any.

                                                                   (Tarlok Singh Chauhan)
                                                                            Judge


                                                              (Chander Bhusan Barowalia)
    17.3.2021                                                           Judge
        (pankaj)

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