Bombay High Court
Sanjay Kumar Narayan Prakash Arora And ... vs State Bank Of India Thr Its Authorized ... on 19 June, 2023
Author: M. M. Sathaye
Bench: B. P. Colabawalla, M. M. Sathaye
2023:BHC-AS:16287-DB
23.WP.7389.23.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 7389 OF 2023
Digitally signed by
UTKARSH UTKARSH
KAKASAHEB
KAKASAHEB BHALERAO
BHALERAO Date: 2023.06.19
17:31:31 +0530
Sanjay Kumar Narayan Prakash Arora
& Ors ..Petitioners
Versus
State Bank of India & Ors ..Respondents
Mr. Nimay Dave i/b Vivek Punjabi, Advocates for the
Petitioners.
CORAM : B. P. COLABAWALLA, J &
M. M. SATHAYE, JJ.
DATE : JUNE 19, 2023
P.C.
After this matter was argued for some time, Mr. Dave, the learned counsel appearing on behalf of the Petitioners sought leave to withdraw the above Writ Petition with liberty to approach the DRT under Section 17 of the SARFAESI Act, 2002 2 In these circumstances, the above Writ Petition is dismissed as withdrawn with liberty as prayed.
3 This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act Page 1 of 2 JUNE 16, 2023 Aswale ::: Uploaded on - 19/06/2023 ::: Downloaded on - 20/06/2023 16:38:43 :::
23.WP.7389.23.DOC on production by fax or email of a digitally signed copy of this order.
[M. M. SATHAYE, J.] [ B. P. COLABAWALLA, J ].
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