Mr. P. D. Lakhani vs United Bank Of India
2022 Latest Caselaw 5365 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH



                                  CRM-M-34933-2019

                                  Date of Decision: 26.05.2022

P.D.Lakhani                                                ...Petitioner

                                  Versus

United 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dismissed as withdrawn.

26.05.2022                               (GURVINDER SINGH GILL)
Vimal                                            JUDGE

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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