Vinod Popli vs Federal Bank And Ors
2017 Latest Caselaw 4948 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 7958/2017, CM Nos. 32827-32828//2017
       VINOD POPLI                                               ..... Petitioner
                           Through:     Mr. Atul T.N., Advocate along with
                                        Mr. Sagar Pathak and Mr. Harsh
                                        Raghuvanshi, Advocates.

                           versus

       FEDERAL BANK AND ORS                      ..... Respondents
                    Through: Mr. Joby P. Varghese, Advocate for
                             R-1.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE DEEPA SHARMA

                           ORDER

% 11.09.2017

1. The petitioner is aggrieved by an interim order dated 30.08.2017, passed by the learned DRAT in Misc. Appeal No. 361/2017 filed by him against the order dated 15.07.2017, passed by the learned DRT II, Delhi which is a consent order, recording the consent of the respondent No. 1/Bank, respondent Nos. 3 and 7.

2. After addressing arguments for some time, learned counsel for the petitioner states that in view of the fact that the petitioner has filed a review application before the DRT-II, seeking review of the order dated 15.07.2017, on which notice was issued on 17.08.2017, returnable on 27.09.2017, he does

not propose to pursue the present petition any further. Instead, the petitioner proposes to appear before the DRAT tomorrow i.e 12.09.2017 and seek leave to withdraw the pending appeal so as to follow up the review application.

3. In view of the submissions made hereinabove, the present petition is disposed of along with the pending application with liberty granted to the petitioner to seek its remedies before the learned DRAT/DRT, in accordance with law.

HIMA KOHLI, J

DEEPA SHARMA, J SEPTEMBER 11, 2017 ss