Rishi Raj vs State Bank Of Patiala And Ors
2024 Latest Caselaw 5995 P&H

Punjab-Haryana High Court

Rishi Raj vs State Bank Of Patiala And Ors on 15 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:037683

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         138                                            CR-443-1992 (O&M)
                                                                        Date of Decision : 15.03.2024

                         RISHI RAJ                                                         .... Petitioner

                                                            VERSUS

                         STATE BANK OF PATIALA & ORS                                    .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Arun Jindal, Advocate for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner states that the matter has

since been compromised and hence the present petition has since been

rendered infructuous.

2. Dismissed as having become infructuous. Pending applications,

if any, also stand disposed off.

                         15.03.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE

                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: YES/NO

integrity of this judgment/order.