Calcutta High Court (Appellete Side)
Icici Bank Limited vs Emta Coal Limited & Ors on 8 May, 2018
1 04 08.05.2018
mb In the High Court At Calcutta Civil Revisional Jurisdiction Appellate Side C.O. No. 613 of 2018 ICICI Bank Limited
-Vs.-
Emta Coal Limited & Ors.
Mr. Sk. Shahrukh Raja, Mr. Avishek Guha ...for the petitioner Mr. Arindam Banerjee, Ms. Manali Bose, Ms. Arpita Saha, Mr. Z. Haque ...for the opposite party no. 18 Learned counsel for the petitioner submits that the petitioner wants to withdraw this application under Article 227 of the Constitution of India.
Accordingly, C.O. No. 613 of 2018 is dismissed as withdrawn.
There will be no order as to costs.
(Sabyasachi Bhattacharyya, J.)