Karnataka High Court
Mr.M.T.Verghese vs India Sme Asset Reconstruction Company ... on 9 January, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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WP No. 510 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 510 OF 2023 (GM-DRT)
BETWEEN:
1. MR.M.T.VERGHESE
S/O SRI THOMMAN THOMAS
AGED ABOUT 67 YEARS
R/AT KANJIRAKATTU
VILANGU P.O
FDA THAUVIVIAI ALUVA
KERALA 683 561
...PETITIONER
(BY SRI. SAMEER S N.,ADVOCATE)
AND:
1. INDIA SME ASSET RECONSTRUCTION COMPANY LTD
(ISRC)
OFFICE AT 1ST FLOOR
MSME DEVELOPMENT CENTRE C-11,
G BLOCK, BANDRA KURLA COMPLEX,
BANDRA ( EAST ), MUMBAI- 400 051
REPRESENTED BY ASSOCIATE
Digitally signed by VICE PRESIDENT/MANZAR ABBAR
PADMAVATHI B K
Location: HIGH ...RESPONDENT
COURT OF
KARNATAKA
THIS WRIT PETITION FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
THE HONBLE DRT -2 BENGALURU TO CONSIDER ALL THE
I.A.UNDER SECTION UNDER RDDBFI ACT R/W SEC 151 OF
CPC AT ANNEXURE- D1 TO ANNEXURE- D3.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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WP No. 510 of 2023
ORDER
Learned counsel for the petitioner seeks leave of this Court to withdraw the petition and present the same, once the order is passed by the Debt Recovery Tribunal, which according to the petitioner is slated to be pronounced tomorrow (10.01.2023).
2. Reserving such liberty, the petition is disposed as withdrawn.
Sd/-
JUDGE nvj List No.: 2 Sl No.: 7