Punjab National Bank v. Mbl Infrastructures Ltd.

1. When the matter was taken up learned counsel appearing on behalf of the Appellant - ‘Punjab National Bank’ sought permission to withdraw the appeal. One of the learned counsel appearing on behalf of the Respondent opposed the prayer. However, we are not inclined to the ground of opposition as made by the Respondent. Bank intends to withdraw the appeal, without any liberty. In this background, without taking into consideration the grounds shown in the affidavit for withdrawal, we allow the Appellant to withdraw the Appeal without any liberty to challenge the same very impugned order. The appeal is dismissed as withdrawn. I. A. No. 311 of 2018 stands disposed of. The ‘question of law’ may be decided in some other case. No cost.

2. The interim order passed by this Appellate Tribunal on 21 December, 2017 stands vacated.