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Judgment
5 paragraphs · 113 words
1.
The prayer made in the writ petition under Articles 226/227 of the Constitution of India is for quashing the notice dated 15.5.2018, Annexure P.3,
issued by the respondent under Section 13(2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act,
2002 (in short, `the Act’) and also the notice dated 23.8.2018, Annexure P.4, under Section 13(4) of the Act, being illegal and arbitrary.
2.
After arguing for some time, learned counsel for the petitioner states that he may be allowed to withdraw the present petition with liberty to the
petitioner to take recourse to the alternative remedies as may be available to him, in accordance with law.