BANK OF NOVA SCOTIA Vs. AMTEK AUTO LIMITED

JUDGEMENT

(1.) Mr.Anand Chhibbar, Senior Advocate with Mr.Jasmeet Bhatia, Mr.Ashish Mukhi and Ms.Veena Siva Ramakrishna, Advocates for the petitioner. Mr.Puneet Singh Bindra, Advocate for respondent. Learned senior counsel for the petitioner seeks and is permitted to withdraw the instant petition on the ground that the petitioner bank has assigned its debt. Learned counsel for the respondent objects to the right of the assignee, but that is not a question involved before this Tribunal at this stage. The instant petition is dismissed as withdrawn without prejudice to the rights of the assignee to seek appropriate remedy under the Insolvency and Bankruptcy Code, if so advised.