Srinivasan N vs Indiabulls Housing Finance Ltd
2023 Latest Caselaw 7711 P&H

                                                                                    2023:PHHC:073196

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.228                        CRM-M-24783-2019
                                                          Date of Decision : May 19, 2023

                        Srinivasan N                                                        ...Petitioner

                                                            Versus

                        Indiabulls Housing Finance Ltd.                                ...Respondent

                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL

                        Present:     Mr. Tanmoy Gupta, Advocate, for the petitioner.
                                     *****

                        SUDHIR MITTAL, J. (ORAL)

Mrs. Kiran Bala Jain, Advocate with Mr. Pushp Gupta,

Advocate puts in appearance on behalf of the respondents and states that the

present petition has been rendered infructuous because the complaint filed

by the respondent has since been withdrawn.

2. Learned counsel for the petitioner admits this fact.

3. Disposed of as having been rendered infructuous.

                        May 19, 2023                                          (SUDHIR MITTAL)
                        Ankur                                                     JUDGE
                        Whether speaking/reasoned              Yes

                        Whether Reportable                     No




ANKUR GOYAL
2023.05.19 15:56
I attest to the accuracy and

integrity of this order/judgment