AJOY BHUSAN DEB Vs. COSMIC NEGOTIATORS LTD.

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs:

(2.) In support of his contention, Mr. Raju Datta, learned counsel for the petitioners, refers and relies upon the following decisions:

(3.) After the matter was heard for some time, Mr. Raju Datta, learned counsel for the petitioners, under instructions, seeks permission to withdraw the present petition, reserving liberty to take recourse to such remedies as are otherwise available under the law including approaching the designated Court and/or independently assailing the notification dtd. 16/3/2017 so issued by the Government of Tripura by virtue of the provisions of the Tripura Protection of Interests of Depositors (In Financial Establishments) Act, 2000.