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Judgment
Dr.Nupur Bhati, J
Learned counsel for the petitioners seeks permission to withdraw the writ petition in order to avail the appropriate remedy under the SARFAESI Act, 2002. Learned counsel for the petitioners further submits that the petitioners may be given a limited protection so that he may avail the appropriate statutory remedy available under the SARFAESI Act, 2002.
This Court finds that on 21.11.2023, this Court had granted interim order to the petitioners while directing that further proceedings under the SARFAESI to continue which will be subject to outcome of the writ petition but the sale confirmation shall not be carried out till the next date.
The petitioners are permitted to withdraw the writ petition with liberty to avail the appropriate remedy available under the SARFAESI Act within a period of two weeks from today.
Till the period of two weeks from today, no coercive action shall be taken against the petitioners.
With the aforesaid observations, the writ petition is disposed of. Stay petition and all pending applications, if any, stand disposed of.