Anju Devi vs State Bank Of Patiala
2024 Latest Caselaw 713 HP

Himachal Pradesh High Court

Anju Devi vs State Bank Of Patiala on 10 January, 2024

                                                    1




    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              CMPMO No. 621 of 2023
                                              Date of Decision : 10.01.2024




                                                                                .

    Anju Devi
                                                                         ...... Petitioner
                                     Versus





    State Bank of Patiala
                                                                         ......Respondent

    Coram:




                                                   of
    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
                                     1
    Whether approved for reporting? No


    For the petitioner
                       rt    :       Mr. J.P. Sharma, Advocate, vice Mr. Munish
                                     Datwalia, Advocate.

    For the respondent :             Mr. Arvind Sharma, Advocate.


    Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioner, under instructions, seeks

permission to withdraw the present petition.

2. Permission granted.

3. In view of aforesaid, present petition is disposed of, as

withdrawn.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

                                                               ( Bipin Chander Negi)
    January 10, 2024 (KS)                                              Judge


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