Karnataka High Court
M/S Shivam Dal Mill vs Hdfc Bank Ltd., & Ors on 4 February, 2014
Author: Mohan M Shantanagoudar
Bench: Mohan .M. Shantanagoudar
-1-
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
TH
DATED THIS THE 4 DAY OF FEBRUARY 2014
BEFORE
THE HON'BLE MR.JUSTICE MOHAN .M. SHANTANAGOUDAR
WRIT PETITION No.101639/2013 (GM-RES)
BETWEEN:
M/S SHIVAM DAL MILL
PLOT NO. 65 & 66
KIDAB INDUSTRIAL ESTATE
BASAVAKALYAN, DIST. BIDAR
REGISTERED PARTNERSHIP FIRM
REPRESENTED BY
ITS MANAGING PARTNER
... PETITIONER
(BY SRI SHIVAKUMAR MALIPATIL, ADVOCATE)
AND:
1. HDFC BANK LTD.
DEPT. FOR SPECIAL OPERATIONS
#268, 1ST FLOOR, 4TH MAIN ROAD
5TH C CROSS, TIPPASANDRA
BANGALORE
REPRESENTED BY ITS MANAGER
2. HDFC BANK LTD.
CMC NO. 30-842, GROUND FLOOR
KHUBA BLDG., TIRUPURANT ROAD
BASAVAKALYAN, DIST. BIDAR
-2-
REPRESENTED BY ITS MANAGER
3. HDFC ERGO GENERAL
INSURANCE CO. LTD.
REGISTERED OFFICE RAMON HOUSE
HT PAREKH MARG, 169 BACKBAY
RECLAMANATION
CHURCHGATE - 400 020
BY ITS MANAGING DIRECTOR
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT IN THE NATURE OF CERTIORARI OR ANY OTHER ORDER
OF THE LIKE NATURE AND QUASH THE IMPUGNED NOTICE
DATED 16.03.2013 ISSUED UNDER SARFAESI ACT AS PER
ANNEXURE-F TO THE WRIT PETITION AND ETC.
THIS PETITION COMING ON FOR FURTHER ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner seeks permission of the Court to withdraw the petition.
Permission is granted. Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE NB*