M/S Kanti Bijee Utpadan Nigam ... vs Punjab National Bank & Anr
2016 Latest Caselaw 6635 Del

$~24
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 9647/2016 & CM No.38574/2016
      M/S KANTI BIJEE UTPADAN NIGAM LIMITED..... Petitioner
                     Through : Mr. S.K. Taneja, Sr. Advocate with
                     Mr. Puneet Taneja, Advocate
                          versus

      PUNJAB NATIONAL BANK & ANR                 ..... Respondents
                   Through : Mr. Gaurav Srivastava, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 24.10.2016

1. Mr. Taneja, learned Senior Advocate appearing for the petitioner states that the briefing counsel has obtained instructions from the petitioner to the effect that they may be permitted to withdraw the present petition, while reserving the right of the petitioner to seek its remedies against the respondents as per law, before the appropriate forum vested with territorial jurisdiction to entertain the same.

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 The writ petition is dismissed as withdrawn, along with the pending application.

HIMA KOHLI, J OCTOBER 24, 2016/sk