Delhi High Court - Orders
Ashok Kumar Kalia & Anr vs Kotak Mahindra Bank Ltd & Anr on 13 July, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~3 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5984/2021
ASHOK KUMAR KALIA & ANR. ..... Petitioners
Through: Mr. A.K. Srivastava, Advocate.
versus
KOTAK MAHINDRA BANK LTD & ANR. ..... Respondents
Through: Mr. Mahip Datta Parashar and Ms.
Sanya Lamba, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 13.07.2021 The proceedings in the matter have been conducted through video conferencing.
CM APPL. 18914/2021 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of.
W.P.(C) 5984/2021 & CM APPL. 18915/2021( for stay)
1. Learned counsel for the petitioner states that proceedings have been taken before the Debts Recovery Tribunal ["DRT"] under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ["SARFAESI Act"]. He, therefore, seeks leave to withdraw the present writ petition, with liberty to proceed under the SARFAESI Act in accordance with law.
2. The petition is dismissed as withdrawn, with liberty as aforesaid.
PRATEEK JALAN, J JULY 13, 2021/'vp' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:14.07.2021 12:57:25