Delhi High Court
Nsic Ltd vs Punjab National Bank And Ors on 27 February, 2017
Author: Hima Kohli
Bench: Hima Kohli
$~R-4.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8799/2011
NSIC LTD ..... Petitioner
Through: Mr. Sanat Kumar, Senior Advocate with
Mr. Arvind Sah, Advocate
versus
PUNJAB NATIONAL BANK AND ORS ..... Respondents
Through: Mr. Dhruv Mehta, Sr. Advocate with
Ms. Anupama and Mr. Shah Usman, Advocates
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 27.02.2017
1. Mr. Sanat Kumar, learned Senior Advocate appearing for the petitioner states, on instructions, that in view of the recent judgment of the Supreme Court in the case of Northern Coalfields Ltd. vs. Heavy Engineering Corporation Ltd. reported as (2016) 8 SCC 685, the petitioner may be permitted to withdraw the present petition, while reserving its right to seek its remedies of adjudication of the dispute with the respondents, as may be available to it in law.
2. Leave, as prayed for, is granted. The writ petition is dismissed as withdrawn.
HIMA KOHLI, J FEBRUARY 27, 2017 sk/ap