Taranjeet Kaur Malhotra vs Punjab National Bank And Others
2023 Latest Caselaw 20201 P&H

Punjab-Haryana High Court

Taranjeet Kaur Malhotra vs Punjab National Bank And Others on 21 November, 2023

                                                   Neutral Citation No:=2023:PHHC:147633




CM-19593-CWP-2023                       -1-
IN/AND CWP-9429-2021                           2023:PHHC:147633

114+244
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                        CM-19593-CWP-2023
                                        IN/AND CWP-9429-2021
                                        Date of Decision:21.11.2023

TARANJEET KAUR MALHOTRA                                   ......... Petitioner

                                    Versus

PUNJAB NATIONAL BANK AND OTHERS                           ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    Ms. Rahish Pahwa, Advocate
             for the applicant-respondent No.4.

             Mr. Naresh Jain, Advocate
             for the non-applicant-petitioner.

                   ****

JAGMOHAN BANSAL, J. (Oral)

CM-19593-CWP-2023

Application for placing on record written statement dated

09.11.2023 alongwith Annexures R-4/1 to R4/9, is allowed, in view of

the averments made in the application. Said document is taken on record.

Office to append the same at appropriate place.

CM stands disposed of.

CWP-9429-2021

1. The respondent No.4 in its reply has raised the question of

maintainability of writ petition on the ground that respondent No.4 is not

amenable to writ jurisdiction of this Court.

2. Relying upon judgment of Hon'ble Supreme Court in

'Rajbir Surajbhan Singh Vs. Chairman, Institute of Banking Personnel

Selection, Mumbai' 2019 (5) JT 35 and Division Bench judgment of this

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Neutral Citation No:=2023:PHHC:147633

IN/AND CWP-9429-2021 2023:PHHC:147633

Court in 'Institute of Banking Personnel Selection Vs. Lakhan Verma

and others' LPA No.1597 of 2019 decided on 11.11.2020, this Court

vide order dated 03.11.2023 in CWP-24799-2023 has held that writ

petition is not maintainable against Institute of Banking Personnel

Selection.

2. Faced with this, learned counsel for the petitioner seeks

permission to withdraw the present petition with liberty to avail remedies

as permissible by law.

3. Disposed of with aforesaid liberty.

( JAGMOHAN BANSAL ) JUDGE 21.11.2023 Ali Whether speaking/reasoned Yes/No

Whether Reportable Yes/No

Neutral Citation No:=2023:PHHC:147633

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