Delhi High Court - Orders
Sharp Industries Through Sole ... vs Bank Of Maharashtra on 4 December, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2068/2019
SHARP INDUSTRIES THROUGH SOLE PROPRIETOR RAJU
SOLANKI
..... Petitioner
Through: Ms.Reema Khorana, Advocate.
versus
BANK OF MAHARASHTRA ..... Respondent
Through: Mr.Santosh Kumar Rout and
Ms.Dharna Veragi, Advocate.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 04.12.2023
1. Learned counsel appearing on behalf of the petitioner fairly submits that during the pendency of the instant writ petition, the respondent-Bank has introduced a new scheme. She, therefore, prays that she be granted liberty to withdraw the instant writ petition with further liberty to file an appropriate application seeking benefit under the new scheme and in case, the grievance of the petitioner is not satisfied, the petitioner would be at liberty to take appropriate recourse in accordance with law.
2. Liberty, so prayed for, is granted.
3. The instant petition is, thus, disposed of as withdrawn.
PURUSHAINDRA KUMAR KAURAV, J DECEMBER 4, 2023/ nc/shs This is a digitally signed order.
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