Kotak Mahindra Bank Limited vs Indian Speciality Fats Limited ...
2017 Latest Caselaw 2326 Del

$~16
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 3873/2017 & CMs 17080-81/2017
      KOTAK MAHINDRA BANK LIMITED               ..... Petitioner
                  Through : Mr. Rajeeve Mehra, Sr. Advocate with
                  Mr. Suresh Dobhal with
                  Ms. Sonaakshi Dhiman, Advocates

                         versus

      INDIAN SPECIALITY FATS LIMITED AND ORS
                                                           ..... Respondents
                         Through : None.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                         ORDER

% 09.05.2017

1. The petitioner is aggrieved by the order dated 16.3.2017, passed by the learned DRAT, Delhi.

2. After addressing arguments for some time, Mr. Mehra, learned Senior Advocate appearing for the petitioner seeks leave to withdraw the present petition, while reserving the right of the petitioner to pursue its remedies before the learned DRAT, in the pending appeal.

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 The writ petition is dismissed as withdrawn, along with the pending applications.

HIMA KOHLI, J

SANGITA DHINGRA SEHGAL, J MAY 09, 2017/sk