DHARMESHKUMAR BABULAL MAHANT Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This Court (Corum: Honourable Mr. Justice Vipul M. Pancholi) passed the following order on 10/3/2021:-

(2.) Thereafter, it appears that no further progress is made in the matter. The matter has been come up for hearing today.

(3.) At the outset, learned advocate for the petitioner under instructions seeks permission to withdraw this petition so as to avail the alternative efficacious remedy under Sec. 17 of the Securitisation and Reconstruction of Financial Assests and Enforcement of Security Interest Act, 2002 (for short the SARFAESI Act ) as the petitioners are aggrieved persons against the order passed by the District Magistrate under sec. 14 of the SARFAESI Act.