Nsic Ltd vs Punjab National Bank And Ors
2017 Latest Caselaw 1075 Del

$~R-4.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 8799/2011
      NSIC LTD                                      ..... Petitioner
                       Through: Mr. Sanat Kumar, Senior Advocate with
                       Mr. Arvind Sah, Advocate

                          versus

      PUNJAB NATIONAL BANK AND ORS               ..... Respondents
                   Through: Mr. Dhruv Mehta, Sr. Advocate with
                   Ms. Anupama and Mr. Shah Usman, Advocates

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 27.02.2017

1. Mr. Sanat Kumar, learned Senior Advocate appearing for the petitioner states, on instructions, that in view of the recent judgment of the Supreme Court in the case of Northern Coalfields Ltd. vs. Heavy Engineering Corporation Ltd. reported as (2016) 8 SCC 685, the petitioner may be permitted to withdraw the present petition, while reserving its right to seek its remedies of adjudication of the dispute with the respondents, as may be available to it in law.

2. Leave, as prayed for, is granted. The writ petition is dismissed as withdrawn.

HIMA KOHLI, J FEBRUARY 27, 2017 sk/ap