Varinder Kumar & Anr vs Hdfc Bank Limited & Ors
2024 Latest Caselaw 12368 HP

Himachal Pradesh High Court

Varinder Kumar & Anr vs Hdfc Bank Limited & Ors on 27 August, 2024

Bench: Tarlok Singh Chauhan, Sushil Kukreja

( 2024:HHC:7394 )

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Decided on: 27.8.2024

Varinder Kumar & anr. .....Petitioners

.

Versus

HDFC Bank Limited & ors. ....Respondents

Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. The Hon'ble Mr. Justice Sushil Kukreja, Judge.

Whether approved for reporting?1No

For the Petitioners: Mr. Virender Thakur, Advocate.

For the Respondents: Nemo.

____________________________________________________________________

Justice Tarlok Singh Chauhan (oral)

Learned counsel for the petitioners states that he may be

permitted to withdraw the instant petition with liberty to avail of

such remedy as is available to his clients under the law. Prayer being

innocuous is allowed.

2 In view of above, the instant petition is disposed of as

withdrawn, so also the pending application(s), if any, with liberty, as

aforesaid.

(Tarlok Singh Chauhan) Judge

(Sushil Kukreja) 27.8.2024 Judge (pankaj)

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