HARISH M BORKHTARIA Vs. DENA BANK

JUDGEMENT

(1.) ORDER IN SPECIAL CIVIL APPLICATION : On a request made by learned advocate Mrs. Shilpa R. Shah for the petitioner, the matter is taken up for hearing on priority basis.

(2.) AFTER the matter was considered in detail along with both the Civil Applications, Learned advocate Mrs. Shilpa Shah on instructions of her client, who is present in the Court and tenders written instructions to the Court, seeks permission to withdraw this petition. Permission is granted. The petition is disposed of as withdrawn. Rule is discharged. ORDER IN CIVIL APPLICATIONS: As the main petition is withdrawn, these Civil Applications do not survive. The same are disposed of accordingly. Rule is discharged.