Punjab-Haryana High Court
Helios Photo Voltaic Ltd vs Oriental Bank Of Commerce And Ors on 10 September, 2018
Bench: Ajay Kumar Mittal, Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 22826 of 2018
Decided on : 10.09.2018
Helios Photo Voltaic Ltd.
. . . Petitioner(s)
Versus
Oriental Bank of Commerce and others
. . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MR. JUSTICE AVNEESH JHINGAN
PRESENT: Mr. Ashwani Kumar Chopra, Sr. Advocate with
Mr. Manish Jain, Advocate,
Mr. Varsha Banerjee, Advocate,
Mr. Mayur Kanwar, Advocate,
Mr. Ashutosh Jerath, Advocate and
Mr. Eesha Khanna, Advocate for the petitioner(s).
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AJAY KUMAR MITTAL, J. (Oral)
The petitioner has approached this Court under Articles 226/227 of the Constitution of India, seeking direction to respondent No.4 to announce the policy for Resolution of Stressed Assets in terms of Circular DBR.No.BP.BC.101/21.04.048/2017-18, dated February 12, 2018 (Annexure P-1), issued by the Reserve Bank of India as well as direction to respondent No.2 to continue with the power purchase agreement dated 15.10.2010 (Annexure P-2).
2. After arguing for sometime, learned counsel for the petitioner submitted that he may be allowed to withdraw the present writ petition with liberty to the petitioner to take all the pleas as raised in the present writ petition before the National Company Law Tribunal (NCLT), New Delhi.
3. Dismissed as withdrawn. It shall, however, be open to the petitioner to take recourse to the remedies as may be available to it, in accordance with law.
(AJAY KUMAR MITTAL)
JUDGE
(AVNEESH JHINGAN)
September 10, 2018 JUDGE
J.Ram
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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