Devi Dayal And Others vs Subham Housing Development Finance Co
2024 Latest Caselaw 1549 P&H

Punjab-Haryana High Court

Devi Dayal And Others vs Subham Housing Development Finance Co on 23 January, 2024

Author: Lisa Gill

Bench: Lisa Gill

116 20.24:PHHC:008397-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CWP-27597-2023 (O&M)
Date of Decision:23.01.2024

DEVI DAYAL AND OTHERS
seseee Petitioner(s)
Versus
SUBHAM HOUSING DEVELOPMENT FINANCE CO. & ANOTHER
ssaee Respondent(s)

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

Present: Mr. S.K. Bishnoi, Advocate

for petitioners.
kK
LISA GILL, J.

1. This writ petition has been filed seeking relief qua respondents -

Shubham Housing Finance Company. When faced with the judgment of Hon'ble the Supreme Court in Phoenix ARC Private Ltd. Vs. Vishwa Bharati Vidya Mandir and others, 2022 AIR (SC) 1045, \earned counsel for petitioners seeks to withdraw this writ petition with liberty to petitioners to avail the

remedy available to them in accordance with law.

2. Dismissed as withdrawn with liberty as aforementioned. (LISA GILL) JUDGE (AMARJOT BHATTI) JUDGE 23.01.2024

Sunil

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

SUNIL

2024.01.25 10:10

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