VICNIVAAS AGENCIES, REP BY ITS PARTNER Vs. RESERVE BANK OF INDIA, CENTRAL OFFICE, DEPT OF BANKING OPERATIONS AND DEVELOPMENT; TAMIL NADU MERCANTILE BANK LIMITED (HEAD OFFICE) AND PREMPLOYEES STATE INSURANCE CORPORATIONDING OFFICER, DEBTS RECOVERY TRIBUNAL

JUDGEMENT

(1.) Learned Senior Counsel for the petitioner after making certain arguments seeks permission to withdraw the writ petition with a liberty to file an appropriate application. Hence, the writ petition is dismissed as withdrawn. No costs. Consequently, W.P.M.P. No. 31177 of 2003 is also dismissed.