Orissa High Court
M/S. Nilambar Enterprises vs Union Bank Of India & Others .... ... on 18 April, 2022
Author: M.S. Raman
Bench: M.S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.2356 of 2022
M/s. Nilambar Enterprises .... Petitioner
Mr. Kirtiraj Nanda, Advocate
-versus-
Union Bank of India & Others .... Opposite Parties
Mr. Bhaskar Chandra Panda, Advocate
for Bank
CORAM:
JUSTICE JASWANT SINGH
JUSTICE M.S. RAMAN
ORDER (Oral)
18.04.2022 Order No.
05. 1. This matter is taken up by virtual/physical mode.
2. The Petitioner is a defaulting borrower and has sought the quashing of notice dated 14th November, 2021 at Annexure-7, whereby notice to take possession of the secured assets to be taken on 18th January, 2022, has been notified, for the discharge of liability of Rs.74,50,900/- along with interest.
3. At the time of hearing, counsel for the Petitioner prays for an unconditional withdrawal of the writ petition.
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4. In view of the above, the writ petition stands dismissed as withdrawn.
(Jaswant Singh) Judge (M.S. Raman) Judge Aks April 18, 2022 Cuttack Page 2 of 2