Nasreen Akhtar vs Central Bank Of India
2022 Latest Caselaw 11905 P&H

                        CRM-M-19966-2022                                                   1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH
                                                   CRM-M-19966-2022

                                         Date of Decision: September 21, 2022

                        Nasreen Akhtar
                                                                                        ...Petitioner
                                                          Versus
                        Central Bank of India
                                                                                      ...Respondent

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:     Mr. Gaurav Datta, Advocate,
                                     for the petitioner.

                        SANJAY VASHISTH, J.

Learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to the petitioner to file revision

petition before revisional Court, i.e. Court of Sessions, within a period of

two weeks from today.

Dismissed as withdrawn with liberty aforementioned.

(SANJAY VASHISTH) JUDGE September 21, 2022 Pkapoor Whether Speaking/Reasoned: YES/NO Whether Reportable: YES/NO

PRASHANT KAPOOR 2022.09.21 19:09 I attest to the accuracy and authenticity of this order/judgment