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Judgment
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
impugned notices dated 13.08.2018 and 05.02.2018 (Annexures P-1 and 2) issued by the respondent bank under Sections 13(4) and 13(2) of
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short 'SARFAESI Act, 2002').
After arguing for sometime, learned counsel for the petitioners prays for withdrawal of the present petition with liberty to the petitioners to avail the
alternative remedies as are available to them in accordance with law.
Dismissed as withdrawn. However, it shall be open to the petitioners to take recourse to the remedies as may be, available to them, in accordance
with law.