CHILUKURI SATYANARAYAN Vs. INDIAN BANK, ZONAL OFFICE, SAMBALPUR

JUDGEMENT

(1.) The challenge by the petitioner-defaulting borrower is to the order dtd. 9/2/2022 (Annexure-3), whereby it was ordered to provide official assistance for taking over actual physical possession on the application under Sec. 14 of the SARFAESI Act, 2002 (for short, "the Act, 2002") filed by the Secured Creditor/Bank. Further challenge is to the order dtd. 4/5/2022 (Annexure-6), whereby the application moved by the petitioner seeking recalling of the aforesaid order on various grounds has been rejected.

(2.) At the time of hearing realizing that the proper remedy for challenging both the aforesaid orders would be an application under Sec. 17 of the Act, 2002, learned counsel for the petitioner prays permission to withdraw the present Writ Petition to enable his client to seek his remedy before the appropriate forum in accordance with law.

(3.) In view of the above, the Writ Petition is dismissed as withdrawn with the aforesaid liberty.