Rajbala vs Dena Bank & Ors
2017 Latest Caselaw 1992 Del

$~24
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 3518/2017 & CMs 15365-66/2017
      RAJBALA                                             ..... Petitioner
                           Through : Mr. Sunil K. Jha with
                           Mr. Rakesh Kumar, Advocates
                   versus
      DENA BANK & ORS                           ..... Respondents
                   Through : Mr. Karan Khanna with
                   Ms. Asmita Kumar, Advocates for R-1.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                   ORDER

% 24.04.2017

1. The petitioner has assailed the order dated 11.4.2017 passed by the DRT-I, Delhi in the present proceedings without approaching the DRAT by preferring an appeal.

2. The present petition has been listed subject to an office objection with regard to its maintainability.

3. Counsel for the petitioner states that he may be permitted to withdraw the present petition, while reserving the right of his client to file an appeal before the DRAT, as per law.

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 The present petition is dismissed as withdrawn along with the pending applications.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J APRIL 24, 2017/sk