NIRMALJIT KAUR,J. - (1.) THIS is a petition under Section 482 Cr.P.C for quashing of complaint No. RBT 11842 of 2010 (P7) under Section 138 of the Negotiable Instruments Act and summoning order dated 06.02.2008 (P8) passed by learned JMIC, Chandigarh as well as other subsequent proceedings in pursuance to the complaint. .2. Upon notice, today, Mr. N K Madkan, Deputy Manager (Legal) has appeared on behalf of the respondent -Corporation and has placed on record the authority letter dated 31.01.2011, issued by the Assistant General Manager, Punjab Financial Corporation, authorizing him to make a statement before this Court. The same is taken on record. He states that the Punjab Financial Corporation shall withdraw the aforesaid complaint pending in the trial Court at Chandigarh which is also a subject matter of the present petition. 3. In view of the aforesaid authority letter as well as statement of Mr. N K Madkan, Deputy Manager (Legal), learned counsel for the petitioners states that the present petition is rendered infructuous. Dismissed as infructuous.;