P. D. Lakhani vs United Bank Of India
2022 Latest Caselaw 7518 P&H

        In The High Court for the States of Punjab and Haryana
                      At Chandigarh


                                            CRM-M-34920-2019 (O&M)
                                            Date of Decision:- 21.7.2022

P. D. Lakhani                                                 ... Petitioner

                                 Versus

Union Bank of India                                           ... Respondent


CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


Present:-   Mr. Kunal Dawar, Advocate, for the petitioner.

            Mr. Sumit Batra and Mr. Pankaj Gupta, Advocates,
            for the respondent/Bank.

            *****

GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner has

fairly submitted that the issue, which was pending in the Hon'ble Supreme

Court stands decided by Hon'ble Supreme Court vide judgment reported as

P.Mohanraj & others Vs. M/s Shah Brothers Ispat Private Limited, (2021) 6

SCC 258 and that in view of the ratio of the said judgment, he may be

permitted to withdraw the instant petition.

In view of the aforesaid submission, the petition is hereby

dismissed as withdrawn.

21.7.2022                                        (GURVINDER SINGH GILL)
mohan                                                    JUDGE


            Whether speaking /reasoned           Yes / No

            Whether Reportable                   Yes / No




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