BHUPENDRA JAYVIRSINGH YADAV Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard learned Advocate Mr. Mahesh Bhavsar with learned Advocate Mr. Gayatri P. Vyas on behalf of the petitioners and learned Advocate Mr. V.N. Sevak for the respondent - Bank.

(2.) Vide an order dtd. 10/8/2021, this Court while issuing notice had interalia recorded submissions on behalf of the petitioners that there are ready to deposit the entire due amount of approximately Rs.55,00,000.00 to Rs.60,00,000.00 and whereas the petitioners are ready to deposit an amount of Rs.20,00,000.00 within a period of 15 days further more another Rs.20,00,000.00 would be deposited within a period of one month and on such statement made before this Court, the further proceedings with regard to an order dtd. 9/6/2021 issued by the District Magistrate, Ahmedabad under Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act had been directed to be stayed by this Court.

(3.) Today, a withdrawal purshish is presented before this Court by the petitioners submitting that since the interim order could not be complied with, therefore, the petitioner proposes to withdraw the present petitions from the Court.