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Judgment
6 paragraphs · 97 words
1.
This writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of Certiorari for quashing the
notice issued under Section 13 (2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
(SARFAESI Act) dated 29.05.2018 (Annexure P-1) and the subsequent possession notice dated 14.08.2018 (Annexure P-3).
2.
Learned counsel for the petitioner states that the petitioner has cleared the outstanding amount in the loan account and he may be allowed to
withdraw the present petition.
3.
Dismissed as withdrawn.