Paramjeet Kaur vs Punjab And Sind Bank
2023 Latest Caselaw 214 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

Sr. No.                                    CRM-M-43536-2016
                                           Date of decision : 6.1.2023

Paramjeet Kaur
                                                       .....Petitioner(s)

Versus

Punjab and Sind Bank
                                                       ..... Respondent(s)

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:     Mr.Saurav Khurana, Advocate for the petitioner(s)

AMAN CHAUDHARY, J.

Learned counsel states that since the petitioner has been

convicted and sentenced by the trial Court vide judgment /order dated

03.03.2020, the present petition has been rendered infructuous.

In view of the statement made above, the present is dismissed

as having been rendered infructuous.

06.01.2023                                           (AMAN CHAUDHARY)
gsv                                                       JUDGE

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




                                  1 of 1