Amit Malik vs Corporation Bank
2023 Latest Caselaw 20240 P&H

Punjab-Haryana High Court

Amit Malik vs Corporation Bank on 21 November, 2023

Author: Pankaj Jain

Bench: Pankaj Jain

CRM-M_ No.52330 of 2023 (O&M) ss: 2023: PHHC:149133

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No. 52330 of 2023 (O&M)
Date of decision : 21.11.2023

Amit Malik ee Petitioner
versus
Corporation Bank Respondent

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

REE

Present :- Mr. Sardavinder Goyal, Advocate
for the petitioner.

Mr. Gaurav Goel, Advocate and

Mr. Tarlok, Advocate
for the respondent-Bank.

ke

PANKAJ JAIN, J. (ORAL)

1 From the records, it is discernible that the petitioner herein preferred revision petition against the summoning order dated 06.09.2019 (Annexure P-2) which was dismissed for non-prosecution. Apart from that, the petitioner filed application, seeking restoration even that was dismissed for non-prosecution. The petitioner has challenged those orders as well in the present petition. Thus it seems that the petitioner first preferred a revision, left the same in between and has now again woken up from slumber after about 11 months to prefer the present petition.

2 In the considered opinion of this Court, it would be in the interest of all the parties that the matter be decided on merits. Resultantly, the application filed by the petitioner seeking restoration of criminal revision which was ordered for non-prosecution is restored to its original

authenticity of this order/judgment.

CRM-M_ No.52330 of 2023 (O&M) 2: 2023: PHHC:149133

number. Matter is remanded back to the Revisional Court subject to payment of costs of Rs.25,000/- to be deposited with Poor Patients Welfare Fund, PGIMER, Chandigarh.

3 Dispsoed off accordingly.

(PANKAJ JAIN ) JUDGE 21.11.2023 Pooja sharma-I Whether speaking/reasoned Yes Whether Reportable : No