Sandeep Sandhu vs Union Bank Of India
2024 Latest Caselaw 9153 P&H

Punjab-Haryana High Court

Sandeep Sandhu vs Union Bank Of India on 29 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                  2024:PHHC: 058127

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             270-A                                     CRM-M-40813-2022 (O&M)
                                                       Date of decision: 29.04.2024

             SANDEEP SANDHU                                                     .... PETITIONER(S)

                                                             VERSUS

             UNION BANK OF INDIA                                                ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Sanjiv Gupta, Advocate
                                      for the petitioner(s).

                                      Mr. Saurabh Bhardwaj, Advocate
                                      for the respondent-UOI.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

As the complaint stands withdrawn, the present petition for

quashing of the complaint and summoning order has been rendered

infructuous.

In view of the above, the present petition is disposed of as

having been rendered infructuous.

All the pending miscellaneous applications, if any, stand

disposed of.

(JASJIT SINGH BEDI) JUDGE 29.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD