M/S Vadami Indane Gas Service And ... vs Authorized Officer/ Chief ...
2011 Latest Caselaw 241 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 11472 of 2011
 

 
Petitioner :- M/S Vadami Indane Gas Service And Another
 
Respondent :- Authorized Officer/ Chief Manager And Others
 
Petitioner Counsel :- Ajay Kumar Singh,Ashish Kumar Singh
 
Respondent Counsel :- C.S.C.,Rakesh Mishra
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Rajesh Chandra,J.

    Supplementary Affidavit on behalf of the petitioners has been filed today.

    After some arguments, Shri Ajay Kumar Singh, learned counsel for the petitioners states that the petitioners will pursue alternative remedy available to them under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short " the Securitisation Act"), and the petitioners want to withdraw the present Writ Petition, and therefore, the present Writ Petition may be dismissed  as withdrawn without prejudice to the right of the petitioners to pursue the alternative remedy available to them under law.

    In view of the statement made, the Writ Petition is dismissed as withdrawn without prejudice to the right of the petitioners to pursue the alternative remedy  as may be available to them under law, if they are so advised.

    Shri Rakesh Mishra, learned counsel for the respondent nos. 1 and 2 is present.

Order Date :- 14.3.2011

Ajeet