Smt Surinder Kaur vs Punjab National Bank And Another
2024 Latest Caselaw 7494 P&H

Punjab-Haryana High Court

Smt Surinder Kaur vs Punjab National Bank And Another on 8 April, 2024

Author: Lisa Gill

Bench: Lisa Gill

SUNIL

120 2024:PHHC:047493-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CWP-7941-2024 (O&M)
Date of Decision: 08.04.2024

SMT SURINDER KAUR  --_ sae Petitioner(s)
Versus

AUTHORIZED OFFICER, PNB AND ANOTHER
eves Respondent(s)

CORAM:- HON'BLE MRS. JUSTICE LISA GILL
HON'BLE MS. JUSTICE AMARJOT BHATTI

Present: Ms. Shina Sehgal, Advocate and
Ms. Inderjeet Kaur, Advocate
for petitioner.

Mr. Gaurav Goel, Advocate
for respondent-Bank.

3B KK

LISA GILL, J.

1. When faced with the judgments of Hon'ble the Supreme Court in Union Bank of India vs. Satyawati Tandon and others, 2010(8) SCC 110 and M/s South Indian Bank Ltd. and others v. Naveen Mathew Philip and another, 2023(2) RCR (Civil) 771, learned counsel for petitioner seeks to withdraw this writ petition with liberty to avail the remedy available to her in

accordance with law.

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 Writ petition is accordingly dismissed as withdrawn with liberty as aforementioned.

(LISA GILL) JUDGE (AMARJOT BHATTI) JUDGE 08.04.2024

Sunil

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

2024.04.10 11:29 | attest to the accuracy and authenticity of this document