Pme Power Solutions (India) Ltd. vs Export Import Bank Of India & Ors
2016 Latest Caselaw 7444 Del

$~2.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 11717/2016 and CM APPL. 46123-25/2016
      PME POWER SOLUTIONS (INDIA) LTD.              ..... Petitioner
                       Through: Mr. Alok Krishna Agarwal, Advocate
                       with Mr. Mayank Bughani, Advocate
                       versus

      EXPORT IMPORT BANK OF INDIA & ORS                   ..... Respondents
                   Through: None
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 16.12.2016

1. The present petition has been filed by the petitioner praying inter alia for issuing directions to the respondent No.1/Exim Bank to restrain it from disbursing any further amount to the respondent No.4, an entity situated in Lusaka, Zambia in respect of a project that was being executed by the petitioner in Zambia.

2. After addressing arguments at some length on the maintainability of the present petition, learned counsel for the petitioner states that he may be permitted to withdraw the present petition, while reserving the right of the petitioner to seek its remedies against the respondents No.1 and 4, as may be available to it in accordance with law.

3. Leave, as prayed for, is granted. The petition is dismissed as withdrawn alongwith the pending applications.

HIMA KOHLI, J DECEMBER 16, 2016 rkb