Sangeeta And Another vs Bank Of Baroda
2024 Latest Caselaw 5565 P&H

Punjab-Haryana High Court

Sangeeta And Another vs Bank Of Baroda on 12 March, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                Neutral Citation No:=2024:PHHC:035788-DB



                                                     2024:PHHC:035788-DB
291

      IN THE HIGH COURT OF PUNJAB AND HARYANA
               AT CHANDIGARH


                           CWP-5249-2021
                           Date of Decision:- 12.03.2024


SANGEETA AND ANOTHER                                          ....Petitioners

                     Vs.


BANK OF BARODA                                                ...Respondent


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


Present:-    Mr. Parveen Chauhan, Advocate for the petitioners.

             Mr. C.S. Pasricha, Advocate with Mr. Sushil K. Bhardwaj,
             Advocate for respondent - Bank.

             *****

LISA GILL, J.

1. Prayer in this writ petition is for directing respondent - Bank

not to recover the loan amount by adopting coercive means against

petitioners as petitioner No.1 was regular employee of the same Bank and

her termination has not attained finality.

2. After arguing for sometime, learned counsel for petitioners

when faced with judgments of Hon'ble the Supreme Court in Union Bank

of India v. 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 seeks to withdraw this writ petition with liberty to

petitioners to avail remedy (ies) available to them in accordance with law.

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Neutral Citation No:=2024:PHHC:035788-DB

3. Dismissed as withdrawn with liberty as prayed for.

4. Pending miscellaneous application(s), if any, stand disposed of

accordingly as well.

(LISA GILL) JUDGE

(AMARJOT BHATTI) JUDGE 12.03.2024 snd Whether speaking/reasoned:-Yes/No. Whether reportable:-Yes/No

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