Parveen Kumar vs Piramal Capital And Housing ...
2023 Latest Caselaw 15554 P&H

CWP No. 4599 of 2023 (O&M) 1

2023:PHHC:118381-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 4599 of 2023(0&M)
Date of Decision: 11.09.2023
Parveen Kumar

eeseee Petitioner
Versus

Piramal Capital and Housing Finance Limited and others

sesees Respondents

CORAM:- HON'BLE MRS.JUSTICE LISA GILL

HON'BLE MS. JUSTICE AMARJOT BHATTI Present: Mr.Krishan Singh, Advocate

for the petitioner.

Mr. Nitin Grover, Advocate

for the respondents.

oh 35 2K 3k

LISA GILL, J(Oral).

1. Learned counsel for the petitioner submits that as the relief

claimed in this writ petition is gua a private non banking financial institution, he has instructions to withdraw this writ petition in view of judgment of Hon'ble Supreme Court in Phoenix ARC Private Limited vs. Vishwa Bharti Vidya Mandir and others, 2022 (1) RCR (Civil) 888 with liberty to the petitioner to avail the statutory remedy available to him in accordance with law.

2. Writ petition is accordingly dismissed as withdrawn with liberty as aforementioned.

(LISA GILL ) JUDGE

(AMARJOT BHATTI)

September 11, 2023. JUDGE s.khan

Whether speaking/reasoned : Yes/No.

Whether reportable : Yes/No.

SANJAY KHAN

2023.09.13 11:20

I attest to the accuracy and integrity of this document