Sunil Kaushal vs Gopal Mehta
2023 Latest Caselaw 21717 P&H

Punjab-Haryana High Court

Sunil Kaushal vs Gopal Mehta on 12 December, 2023

2023:PHHC: 158834

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
120
COCP No.3798 of 2023
DATE OF DECISION : 12 DECEMBER, 2023
Sunil Kaushal
.... Petitioner
Versus
Gopal Mehta, Manager Axis Bank, Amritsar
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
R*REKS
Present : Mr. Ranjit Saini, Advocate for
Mr. Haneet Sharma, Advocate for the petitioner.
cK OK of
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Sections 10 & 12 of the Contempt of Courts Act, 1971 for initiating contempt proceedings against respondent for not obeying the order dated 24.11.2023 (Annexure P-3) passed by the learned Additional District Judge, Amritsar, whereby the bank has been directed to release the amount in favour of decree-holder from the already attached account of Axis Bank.

2. The counsel for the petitioner seeks permission to withdraw the present petition, with liberty to raise appropriate prayers before the learned Additional District Judge, Amritsar where the matter is still

pending adjudication.

3. Dismissed as withdrawn, with liberty as aforesaid.

12 December, 2023 (RAJBIR SEHRAWAT)

raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.12.13 11:06

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