SARANGPUR COO BANK LTD Vs. PRASHANT MUNVANTRAI SHAH

JUDGEMENT

(1.) MR. Govindan, learned counsel for Mr. Clerk places on record the instruction received by him from his client stating that as the account is closed, the petition is not to be prosecuted further and therefore, seeks permission to withdraw the petition. The instruction is placed on record. Permission granted. Rejected as withdrawn. Rule discharged. I. R. , if any, shall stand vacated.