Goluguri Radha vs Canara Bank
2023 Latest Caselaw 210 AP

                                1




      THE HON'BLE SRI JUSTICE A.V. SESHA SAI

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No. 267 OF 2023

JUDGMENT:(per A.V. Sesha Sai, J)

Learned counsel for the petitioners seeks permission

of this Court to withdraw the Writ Petition, with a liberty to

avail alternative remedy as provided under Section 17 of

the Securitisation and Reconstruction of Financial Assets and

Enforcement of Security Interest Act, 2002.

Permission is accorded.

The Writ Petition is disposed of as withdrawn, with a

liberty to the petitioners to avail alternative remedy under the

aforesaid Act. No order as to costs.

Miscellaneous petitions, if any, pending in this case,

shall stand closed.

__________________ A.V. SESHA SAI, J

____________________________ DUPPALA VENKATA RAMANA Date: 18.01.2023 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

W.P. No.267 OF 2023 (per A.V. Sesha Sai, J)

Date: 18.01.2023

Ks