Kajal vs M/S Punjab Kashmir Finance Limited
2024 Latest Caselaw 5595 P&H

Punjab-Haryana High Court

Kajal vs M/S Punjab Kashmir Finance Limited on 12 March, 2024

SANDEEP SETHI
2024.03.19 00:26

2024: PHHC:035109

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(286)
CRM-M-42573-2023
Date of Decision:-12.03.2024
Kajal
beeeee Petitioner
Versus
M/s Punjab Kashmir Finance Limited
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Amtiaz Sandhu, Advocate for
Mr. Karan Bhardwaj, Advocate for the petitioner.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition is for quashing of the order dated 02.11.2022 (Annexure P-6).

2. Mr. Rohit Sud, Advocate, has put in appearance on behalf of

the respondent and filed his vakalatnama, which is taken on record. He

fairly submits that in fact the complaint filed by the respondent already

stands withdrawn, hence, the present petition does not survive.

3. Learned counsel for the petitioner also submits on the same

lines and wishes to withdraw the complaint.

4. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case. (ALOK JAIN)

JUDGE March 12, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment