NARENDRA JAYANTILAL TRIVEDI Vs. KOTAK MAHINDRA BANK

JUDGEMENT

(1.) Mr. Yatin Oza, learned Senior Advocate assisted by Ms. Nimisha Sharma learned advocate for the appellant, seeks permission to withdraw present appeal, by which, oral order dtd. 7/10/2021 passed by learned Single Judge in Special Civil Application No. 2763 of 2017 is challenged, with a liberty to challenge the order dtd. 19/4/2021 passed by the Debt Recovery Tribunal - 1, Ahmedabad in Case No.S.A.171 of 2016, which was passed during pendency of the writ petition, before the appropriate forum. He further requested that interim relief, which is in existence till date, shall be extended for a reasonable time. He further requested that order passed by learned Single Judge imposing the cost of Rs.1,00,000.00 (Rupees One Lakh Only) be quashed and set aside.

(2.) On the other hand, Navin Pahwa, learned Senior Advocate assisted by Ms.Nalini S. Lodha learned advocate for respondent No.1, submits that appropriate order may be passed. However, opposed the extension of interim relief for a longer period and has further requested not to alter the order of the cost.

(3.) Having considered the submissions made by the learned advocates for the respective parties, we pass the following order: