M/S Fe (India) Limited And Ors. vs The Punjab National Bank And Ors
2018 Latest Caselaw 2165 Del

Citation : 2018 Latest Caselaw 2165 Del
Judgement Date : 6 April, 2018

Delhi High Court

M/S Fe (India) Limited And Ors. vs The Punjab National Bank And Ors on 6 April, 2018

$~80
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Date of Pronouncement: 06.04.2018

+      W.P.(C) 3379/2018 & CM Nos.13287-88/2018

       M/S FE (INDIA) LIMITED AND ORS.         ..... Petitioners
                        Through : Mr. M. Dutta, Adv.
                        versus
       THE PUNJAB NATIONAL BANK AND ORS.... Respondents

Through : Ms. Nishu Choudhary, Adv.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER

RAJIV SHAKDHER, J (ORAL)

CM No.13288/2018

1. Allowed, subject to just exceptions. W.P.(C) 3379/2018 & CM No.13287/2018

2. Issue notice to the respondents. Ms. Nishu Choudhary accepts notice behalf of the respondents.

3. After some arguments, learned counsel for the petitioner seeks leave to withdraw the captioned writ petition with liberty to take recourse to an appropriate remedy in accordance with law.

4. The writ petition is disposed of with liberty to approach the appropriate forum, albeit, in accordance with law. If such a step is taken, the petitioner will give prior written notice to respondent no.1 Bank.

5. Consequently, pending applications shall stand closed.

RAJIV SHAKDHER, J APRIL 06, 2018/mk