- (1.) Learned counsel for the petitioner wishes to withdraw to present petition with liberty to avail the statutory remedy contemplated under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 after obtaining documents as sought by the petitioner vide Annexures P-33, 34 & 35.
(2.) Dismissed as withdrawn with liberty to the petitioner to avail such remedy as may be available to the petitioner in accordance with law. It shall be open for the petitioner to obtain documents as may be necessary in accordance with law. Petition dismissed.;