- (1.) Learned Counsel for the respondent nos.2 & 3 has pointed out that the Bank has initiated action against the petitioner under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and that petitioner has challenged such action in CWP No.3534 of 2009. The said writ petition stands dismissed on 15.12.2010 with liberty to the petitioner to avail the remedy under the Act. The Latter Patent Appeal No.528 of 2011 against the said order stands dismissed on 11.07.2011. Mr. Jagga has also pointed out that bank has also filed an application under Section 19 of the Recovery of Dues Due to Banks & Financial Institutions Act 1993 which is pending before the Debt Recovery Tribunal.
(2.) In view of the said fact, learned Counsel for the petitioner wishes to withdraw the present petition with liberty to contest the claim of the ank in any of the proceedings mentioned above in accordance with law. Dismissed as withdrawn. Petition dismissed.;