Keshwa Nand vs H.P. State Co-Operative Bank Ltd. ...
2023 Latest Caselaw 16257 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                         Cr.MMO No. 1089 of 2023
                                        Decided on: 12th October, 2023




                                                                           .

       Keshwa Nand                                                  .......Petitioner

                                            Versus





       H.P. State Co-operative Bank Ltd. and another
                                                   ...Respondents

       Coram





       The Hon'ble Mr. Justice Virender Singh, Judge.
       Whether approved for reporting?1

       For the petitioner:                  Mr. Abhinav Mehta, Advocate.

       For the respondents:                 Mr.   Sunil     Mohan    Goel,

                                            Advocate for respondent No.1.
                                            Mr. Mohinder Zharaick, Addl.
                                            A.G with Ms. Leena Guleria, Dy.


                                            for respondent No.2.

       Virender Singh, Judge (Oral)

Learned counsel for the petitioner seeks

permission to withdraw the instant petition.

2. Accordingly, the petition is dismissed as

withdrawn.

3. In view of the submissions made by learned

counsel for the petitioner, he is at liberty to move appropriate

application before the competent Court of law. The competent

Court of law is directed to decide the same on merits, without

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

being influenced by the fact that the earlier application has

been dismissed, as withdrawn by the petitioner.

.

    October 12, 2023                           ( Virender Singh )
      (naveen)                                       Judge





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