Surinder Singh vs Malwa Gramin Bank
2022 Latest Caselaw 6177 P&H

                            111
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                                                                                    CR-2322-2022 (O&M)
                                                                              Date of decision : 05.07.2022


                            Surinder Singh                                                     ... Petitioner(s)

                                                                  Versus

                            Malwa Gramin Bank                                              ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Mr. Yashpal Thakur, Advocate for the petitioner.



                            ALKA SARIN, J. (ORAL)

After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present petition with liberty to avail his

remedies as available in law.

Permitted to do so.

Dismissed as withdrawn with the liberty aforesaid. Pending

applications, if any, also stand disposed off.

                                                                             ( ALKA SARIN )
                            05.07.2022                                            JUDGE
                            Yogesh Sharma

NOTE : Whether speaking/non-speaking : Speaking Whether reportable : YES/NO

YOGESH SHARMA 2022.07.06 11:58 I attest to the accuracy and authenticity of this order/judgment. Chandigarh