Pt Chandu Ram Education Society vs Uco Bank And Anr
2016 Latest Caselaw 7503 Del

Citation : 2016 Latest Caselaw 7503 Del
Judgement Date : 20 December, 2016

Delhi High Court

Pt Chandu Ram Education Society vs Uco Bank And Anr on 20 December, 2016

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 11886/2016 & CMs 46851-52/2016
       PT CHANDU RAM EDUCATION SOCIETY                   ..... Petitioner
                   Through : Ms. Niti Jain with
                   Mr. B.N. Gaur, Advocates
                         versus

       UCO BANK AND ANR                          ..... Respondents
                   Through : Mr. Sarfaraz Khan, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 20.12.2016

1. After addressing arguments for some time, learned counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of the petitioner to seek its remedies before the appropriate forum, as may be permissible in law.

2. Leave, as prayed for, is granted. The writ petition is dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J DECEMBER 20, 2016 sk

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