SUNRISE EXPORTS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) COUNSEL for the petitioner, on instructions, seeks to withdraw the revision petition as well as the complaint with liberty to approach the concerned Civil Court for ventilation of the grievances of the complainant by way of a civil suit. Accordingly, the revision petition as well as the complaint are dismissed as withdrawn.

(2.) THE petitioner shall be at liberty to ventilate its grievance before the concerned Civil Court by way of Civil Suit. In that event, the petitioner shall be entitled to avail the benefit of section 14 of the Limitation Act, if such a benefit is otherwise available to it in law.