JAISHREEBEN JITENDRAKUMAR GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, following reliefs are sought by the petitioner :-

(2.) During the course of submissions, learned advocate Mr. Tejas Satta appearing for the petitioner has candidly submitted that the grievance which is voiced out is amenable to challenge by initiation of proceedings before the Debts Recovery Tribunal, Ahmedabad under the provisions of SARFAESI Act and as such, has requested the Court to permit the petitioner to withdraw the petition, but a request is made not to express any opinion on merits and the petitioner may be permitted to raise all permissible contentions available to her.

(3.) It goes without saying that the petitioner is permitted to raise all permissible contentions available under the law and considering the aforesaid limited request, the Court has not expressed any opinion on merits with regard to any of the stands in the petition.