M/S Hargobind Fashions Pvt. Ltd. & ... vs State Bank Of Patiala & Ors
2016 Latest Caselaw 7280 Del

$~30.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 11544/2016 and CM APPL. 45447 & 45448/2016
        M/S HARGOBIND FASHIONS PVT. LTD. & ORS..... Petitioners
                     Through: Mr. Soumya Chakarvati, Sr.Advocate
                     with Ms.Usha Singh & Mr.Akhilesh Mishra,
                     Advocates

                           versus

        STATE BANK OF PATIALA & ORS.                         .... Respondents
                     Through:

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 06.12.2016

1. After addressing arguments for some time on the maintainability of the present petition as raised by this court, Mr.Chakarvati, learned Senior Advocate appearing for the petitioners states on instructions from the briefing counsel that he may be permitted to withdraw the petition, while reserving the right of his clients to approach the DRT/DRAT, for appropriate orders.

2. Leave, as prayed for, is granted. The petitioners are at liberty to seek their remedies before the DRT/DRAT, as may be available to them in law.

3. The petition is disposed of, along with the pending applications.

HIMA KOHLI, J DECEMBER 06, 2016 mk