WP(C)/156/2021
2021 Latest Caselaw 382 Ori

                                  W.P.(C) No. 156 of 2021




02.   11.01.2021           The matter is taken up by video conferencing mode.
                           Heard Mr. B. Mohapatra, learned counsel for the
                   petitioners.
                           Since the petitioner claims relief against the private
                   financier, namely, Kotak Mahindra Bank Ltd., this Court is not
                   inclined to entertain this application as the writ petition is not
                   maintainable in view of the judgments of the apex Court.
                   However, in course of hearing, learned counsel for the
                   petitioners states that the petitioners may be permitted to
                   withdraw the writ petition with liberty to pursue their remedy
                   before the appropriate forum in accordance with law.
                           In view of such position, this writ petition stands
                   disposed of as withdrawn with liberty aforesaid.


      Ashok
                                                     ...............................

(Dr. B.R. Sarangi) Judge