Mrs. Kalyani vs The Authorised Officer Phoenix Arc ... on 12 September, 2018

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Chattisgarh High Court

Mrs. Kalyani vs The Authorised Officer Phoenix Arc ... on 12 September, 2018

Bench: Prashant Kumar Mishra

                                                                    NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                          WPC No. 2508 of 2018

      Mrs. Kalyani, Wd/o Anand Sangamnerkar, aged major,
       Occupation Nil, Flat No. 101, Ground Floor, Gokul Apartments,
       Near Maharashtra Mandal, Choubey Colony, Raipur

                                                            ---- Petitioner

                                  Versus

     1. The Authorised Officer Nameoenix ARC Private Limited 7th Floor,
        Dani Corporate Park, 158, CST Road, Kalina, Santacruz (E)
        Mumbai - 400098

     2. M/s Usha Recon Centre Through Rajendra Kumar Jain

     3. Rajendra Kumar Bhimraj Jain aged major, Occupation Business,
        2 & 3 having their office at Shop No. 12/A, Vishwas Complex,
        Bagia Restaurant, Moudhapara, Raipur - 492001

     4. The Collector/ District Magistrate, Raipur Collector Office, Raipur
        Chhattisgarh

                                                        ---- Respondents

For Petitioner Shri P. R. Patankar, Advocate For Respondent No.1 Shri H. S. Chhabra and Shri K. Rohan, Advocates For Respondent-State Shri Rajendra Tripathi, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 12/09/2018

1. Learned counsel for the petitioner would pray for and is permitted to withdraw the writ petition with liberty to prefer a duly constituted appeal before the jurisdictional DRT under Section 17 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002.

2. Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.

Sd/-

Prashant Kumar Mishra Judge Nirala

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