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Judgment
5 paragraphs · 86 words
The Learned Counsel for the Appellants would submit that the Respondent Bank has served a fresh demand notice under Section 13(2) of the SARFAESI Act upon the Appellants. In view thereof, the present Appeal has become infructuous.
The Learned Counsel for the Appellants seeks permission to withdraw the present Appeal.
The Learned Counsel for the Respondent Bank submits that he has no objection to the withdrawal of the Appeal.
Accordingly, Misc. Appeal Diary No. 213/2026 is dismissed as withdrawn.
All pending I.As., if any, stand dismissed.