RAJ KAUR Vs. PUNJAB FINANCIAL CORPORATION
LAWS(P&H)-2006-2-48
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 15,2006

RAJ KAUR Appellant
VERSUS
PUNJAB FINANCIAL CORPORATION Respondents

JUDGEMENT

D.K.Jain, CJ. - (1.) (Oral)
(2.) LEARNED Counsel for the petitioner seeks leave to withdraw the writ petition with liberty to the petitioner to avail of an appropriate remedy, as may be available to him, in accordance with law. Accordingly, the petition is dismissed as withdrawn with liberty as prayed.;


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