Kotak Mahindra Bank vs State Of Haryana And Others
2024 Latest Caselaw 16264 P&H

Punjab-Haryana High Court

Kotak Mahindra Bank vs State Of Haryana And Others on 4 September, 2024

                                       Neutral Citation No:=2024:PHHC:115929




      IN THE PUNJAB AND HARYANA HIGH COURT AT
                     CHANDIGARH

218-2
                                                              CWP-22178-2021   1
                                                    Date of Decision: 04.09.2024

KOTAK MAHINDRA BANK                                                  .... Petitioner

                                      VERSUS

STATE OF HARYANA AND OTHERS                                         ....Respondents

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                                         ****
Present:        Mr. D.K. Singal, Advocate for the petitioner

                Mr. Pankaj Mulwani, DAG, Haryana
                f the respondents No.1 to 3.
                for

                Mr. Anil Chawla, Advocate with
                Ms. Garima Gupta, Advocate for respondent No.4.

                Mr. Nitin Jain, Advocate for respondent No.7.

                                         ****

VINOD S. BHARDWAJ, J. (ORAL)

For orders, see the judgment/order of even date passed in

CWP-3248-202 2021 titled as "Suresh Arora and another versus State of

Haryana and others".

others"

(VINOD VINOD S. BHARDWAJ) SEPTEMBER 04, 0 2024 JUDGE Vishal sharma

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

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