DHIRAJLAL VRAJLAL SELANI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Learned Advocate Mr. Mohit Gupta with Learned Advocate Mr. Karan Valecha i/b Learned Advocate Mr. A R Gupta present for Applicant. Learned Advocate Ms. Bhakti Shevade ift Learned Advocate Mr. Biju Nair present for Respondent. Learned Counsel for Applicant sought permission to withdraw the contempt application on the basis of averments made in the reply. Applicant is permitted to withdraw. Application is disposed of accordingly.