- (1.) This petition has been filed under Article 226/227 of Constitution of India with a prayer for setting aside the notices issued under Section 13(2) of the Securitisation and Reconstruction of Financial Assests and Enforcement of Security Interest Act, 2002 (Annexure P1) and the alternate prayer has also been made for discharging the loan liability and for rescheduling of loan amount.
(2.) After arguing for some time, learned counsel for the petitioner submitted that he may be allowed to withdraw the present petition with liberty to the petitioner to first approach the respondentBank to discharge the loan liability or to avail the alternate remedy available to it in accordance with law.
(3.) Dismissed as withdrawn. It shall, however, be open to the petitioner to take recourse to the remedies available to it in accordance with law.;