India Resurgence Arc Pvt Ltd vs State Of Punjab And Others
2023 Latest Caselaw 14743 P&H

CWP-20778-2022 (O&M) 2023: PHHC:114306-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(256) CWP-20778-2022 (O&M)
Date of Decision: 31.08.2023
India Resurgence ARC Pvt. Ltd. ... Petitioner
Versus
State of Punjab and others ...Respondents

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

Present: Mr. Nitin Jain, Advocate for the petitioner.

Ms. Shivani Sharma, DAG, Punjab.

ok 36 ok LISA GILL, J (QRAL)

1. Prayer in this writ petition is for directing respondent No.2 to

decide application dated 11.04.2022 (Annexure P-5) under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, in a time bound manner.

2. Learned counsel for the petitioner submits that this writ petition is rendered infructuous as the matter has been settled with respondents and he

has instructions to withdraw this writ petition.

3. Writ petition is accordingly dismissed as withdrawn.

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

(LISA GILL) JUDGE (RITU TAGORE)

JUDGE August 31, 2023 Manpreet Whether speaking/reasoned --:: Yes/No

Whether reportable : Yes/No

MANPREET SINGH 2023.09.01 16:34

I attest to the accuracy and authenticity of this order/judgment