SURENDRAN V.P. Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) When this matter is taken up for consideration today, the learned counsel appearing for the petitioner states that the petitioner may be permitted to withdraw this writ petition reserving the liberty of the petitioner to approach the Debts Recovery Tribunal by filing an application under Sec. 17 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act (SARFAESI Act).

(2.) Adv.Sreejith S.Nair, appearing for the respondent Bank states that he has no objection to the above course of action.

(3.) Accordingly this writ petition is dismissed as withdrawn reserving the liberty of the petitioner to approach the Debts Recovery Tribunal under Sec. 17 of the SARFAESI Act.