ARUN MADHARIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Mr. Anand Shukla, learned counsel, raises an objection regarding maintainability of the instant writ petition in view of the alternative statutory remedy of appeal under provisions of Sec. 61 of the Insolvency and Bankruptcy Code, 2016.

(3.) After arguing at length, Mr. Ankit Singhal, learned counsel for the petitioners, seeks permission of this Court to withdraw the instant writ petition with liberty to avail alternative statutory remedy available under law.