Sandeep Sandhu vs Union Bank Of India
2024 Latest Caselaw 9154 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: 059405

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             270-C                                     CRM-M-45173-2022
                                                       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As the complaint stands withdrawn, the present petition for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.

(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