Ratul Puri vs Punjab National Bank
2017 Latest Caselaw 1464 Del

$~25.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 2464/2017 and CM APPL. 10630-32/2017
        RATUL PURI                                        ..... Petitioner
                           Through: Mr. Parag Tripathi, Senior Advocate
                           with Mr. Rishi Agarwala, Ms. Manisha Dhir,
                           Ms. Niyati Kohli and Mr. Vaibhav Tyagi,
                           Advocates

                           versus

        PUNJAB NATIONAL BANK                       ..... Respondent
                     Through: Mr. Sartaj Singh, Advocate

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 17.03.2017

1. At the outset, counsel for the respondent/Bank states that the Bank is in the process of withdrawing the impugned notice to show cause dated 06.03.2017, whereunder the petitioner has been called upon to appear personally or through an authorised representative before the Committee of Wilful Defaulters on 21.03.2017. He states that thereafter a fresh notice to show cause shall be issued to the petitioner in accordance with law.

2. In view of the fact that the respondent/Bank proposes to withdraw the impugned notice to show cause dated 06.03.2017 and cancel the meeting scheduled for 21.03.2017, with liberty to issue fresh notice to show cause in

accordance with law, no further orders are required to be passed on the present petition, which is accordingly disposed of alongwith the pending applications.

HIMA KOHLI, J MARCH 17, 2017 rkb/ap