ANIL KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition pertains to the action of the Bank in pursuance to SARFAESI Act, wherein notice under Sec. 13 (4) of the SARFAESI Act has been issued on 23/8/2018.

(2.) Learned counsel for the respondent-Bank has raised objection by referring to the judgment of the Supreme Court reported in (2010) 8 SCC 110 (United Bank of India vs. Satyawati Tondon and Ors.) and has submitted that remedy is available to the petitioner under Sec. 17(1) of the SARFAESI Act.

(3.) Learned counsel for the petitioner seeks permission for withdrawal of the writ petition with liberty to pursue the matter before the appropriate authority/Forum.