Citation : 2024 Latest Caselaw 19022 P&H
Judgement Date : 28 October, 2024
Neutral Citation No:=2024:PHHC:141642
7
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
215
CWP-15614-2019 (O&M)
Date of decision: 28.10.2024
Harjinder Singh ...Petitioner
VERSUS
State of Punjab and others ...Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Mr. H.S. Sandhu, Advocate and
Mr. Harpreet Singh, Advocate for the petitioner.
Mr. Saurav Verma, Addl. A.G., Punjab.
Mr. Karan Gaba, Advocate for
Er. Sandeep Suri, Advocate for respondents No.2 and 3.
*****
VINOD S. BHARDWAJ, J. (Oral)
Present petition has been filed for directing respondents No.2 and 3 to release/issue the clearance certificate/No Dues Certificate to the petitioner as regards Car Indigo ECS LX bearing registration No.PB-09R- 8596 against which the petitioner claims to have already cleared the outstanding loan amount.
Respondents No.2 and 3 are the private Finance Company. Besides, as per the office report dated 11.09.2024, the petitioner is stated to have died. Counsel for the petitioner also contends that he has made numerous efforts to get in touch with the petitioner, however, there is no response forthcoming. This Court has already dealt with similar cases and has passed a comprehensive judgment.
Thus, under the given circumstances, the present petition is disposed of in terms of judgment dated 06.10.2023 passed in CWP-7599- 2020 titled as 'Gurcharan Singh Vs State Of Punjab And Others'.
(VINOD S. BHARDWAJ)
28.10.2024 JUDGE
Mangal Singh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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