Surinder Kumar Saggu vs State Of Punjab And Others
2026 Latest Caselaw 3290 P&H

Punjab-Haryana High Court

Surinder Kumar Saggu vs State Of Punjab And Others on 13 April, 2026

CWP-11475-2026                   1

101
             IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH

                                                      CWP-11475-2026
                                                      Date of decision: 13.04.2026

SURINDER KUMAR SAGGU
                                                                            ....Petitioner

                                Versus

STATE OF PUNJAB AND OTHERS

                                                                          ...Respondents
CORAM: HON'BLE MR. JUSTICE ROHIT KAPOOR
       HON'BLE MRS. JUSTICE RAMESH KUMARI

                                            *****

Present:     Mr. Hanee Azad, Advocate
             for the petitioner.
             Mr. Nitin Grover, Advocate (through VC)
             for caveator/respondent No.4.
             Ms. Ambika Chaudhary, AAG, Punjab.

                                         *****
ROHIT KAPOOR, J. (Oral)

1. Learned counsel for the petitioner, at the very outset, makes a

statement that he does not wish to press the instant petition. He, however, seeks

liberty to avail his legal remedies by approaching the Debts Recovery Tribunal.

2. Petition stands dismissed as not pressed. However, liberty is granted

to the petitioner to approach the concerned Debts Recovery Tribunal within a

period of 10 days from today, and till such time, parties shall maintain status

quo.

3. It is made clear that this order shall not prejudice the mind of

Tribunal while deciding the question of interim relief, if admissible to the

petitioner. We further make it clear that the Tribunal shall decide the request for

interim relief strictly on merits of the matter, without being influenced by the

fact of petitioner having approached this Court or this Court having passed the

present order.

                                                        (ROHIT KAPOOR)
                                                           JUDGE



                                                     (RAMESH KUMARI)
APRIL 13, 2026                                           JUDGE
mohit goyal
       Whether speaking/reasoned             :          Yes / No
       Whether reportable                    :          Yes / No