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Judgment
This matter is taken up through Hybrid Mode.
Heard learned counsel for the petitioner.
The petitioner, Saroj Kanta Pati is the sole proprietor of M/s. COMPUTER WORLD, Tinmuhani Kendrapara Branch and had availed a cash credit facility from the Allahabad Bank in the year 2010. The Allahabad Bank is stated to have been now merged with Indian Bank. Due to lack of financial discipline, the loan account has been classified as NPA on March, 2021. The petitioner received a notice dated 16th June, 2021(A-5), under Section 13 (2) of the SARFAESI Act.
By filing the present Writ Petition, the petitioner has inter alia prayed for quashing the aforesaid notice dated 16th June, 2021.
At the time of hearing, realizing that the petitioner is yet to file objections to the aforesaid notice (A-5), prays for permission to withdraw the present writ petition to enable his clients to seek remedy in accordance with law.
With the aforesaid liberty, the Writ Petition is dismissed as withdrawn...
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