Akhtar Hussain vs Punjab National Bank
2023 Latest Caselaw 12842 P&H

MANPREET SINGH
2023.08.16 17:14

CWP-7658-2023 (O&M) 2023: PHHC:104962-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(106) CWP-7658-2023 (O&M)
Date of Decision: 11.08.2023
Akhtar Hussain ... Petitioner
Versus
Punjab National Bank ...Respondent

CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MRS. JUSTICE RITU TAGORE

Present: Mr. Mohit Shukla, Advocate for the petitioner.

Mr. Gaurav Goel, Advocate for the respondent-Bank.

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LISA GILL, J (ORAL)

1. This writ petition has been filed by the petitioner being aggrieved of proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 being undertaken by the respondent-Bank.

2. Learned counsel for the petitioner submits that this writ petition is rendered infructuous as the matter during pendency of this writ petition has been settled with the respondent-Bank and it is only a sum of Rs.40,000/- which remains due to be paid. Petitioner undertakes to deposit the said amount within next one week.

3. Learned counsel for the respondent-Bank affirms and verifies the

above said fact.

4. Writ petition is accordingly disposed of as infructuous.

5. Pending miscellaneous applications, if any, stand disposed of accordingly.

(LISA GILL) JUDGE (RITU TAGORE)

JUDGE August 11, 2023 Manpreet

Whether speaking/reasoned --:: Yes/No

| attest to the accuracy and Whether reportable : Yes/N oO

authenticity of this order/judgment