Karnataka High Court
M/S Silver Cloud Estate vs State Bank Of India on 20 November, 2012
Author: Dilip B.Bhosale
Bench: Dilip B Bhosale
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 20THDAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE DILIP B BHOSALE
W.P.NO. 38176/2012 (GM-RES)
BETWEEN
M/S SILVER CLOUD ESTATE
NO.122/A, GUDALUR
NILAGIRI DISTRICT
TAMIL NADU
REPRESENTED BY ITS DIRECTOR
MR. E.J.COELHO ... PETITIONER
(BY SRI. D.L. JAGADEESH, ADV)
AND
STATE BANK OF INDIA
COMMERCIAL BRANCH
NO.7/3, MRN SIGNATURE
VISHWAMANAVA DOUBLE ROAD
SARASWATHIPURAM
MYSORE-570009
REPRESENTED BY ITS AUTHORIZED
OFFICER ... RESPONDENT
(BY SRI. H.R. KATTI, ADV., FOR M/S. H.R. KATTI & ASSTS.) THIS W.P. FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT STATE BANK OF INDIA, COMMERCIAL BRANCH NO.7/3, MRN SIGNATURE VISHWAMANAVA DOUBLE ROAD, SRASWATHIPURAM, MYSORE-9 TO CONSIDER THE REPRESENTATION/LETTER DT.25.8.12, WHICH IS PRODUCED AT ANN-M TO THE WP AND ETC., 2 THIS W.P. COMING ON FOR PRELIMINARY HEARING 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
PC:
Learned counsel for the petitioner prays for withdrawal of this writ petition with liberty to the petitioner to raise all contentions as raised in the present writ petition in the appeal filed by them under Section 17 of the Secruritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, against possession notice under Section 13(4) of the said Act.
Petition is disposed of as withdrawn with liberty as prayed.
Sd/-
JUDGE SAK