BHAGIRATHI PLASTIC INDUSTRIES Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) - After the case was heard for sometime, in the light of the discussions that took place during the course of arguments, the Counsel for the complainant submitted that he would prefer to take resort to other alternative remedies provided under the law and hence this petition need not be gone into on merits. The Original Petition is accordingly closed reserving liberty to the petitioner to take resort to any other remedy that is open to him under the law. No costs. O.P. accordingly.