Alok Kumar Verma, J
1. The present writ petition under Article 226 of the Constitution of India has been filed with the following prayers : -
“(I) Issue a writ or order in the nature of Certiorari quashing the Possession Notice dated 03.02.2025 issued by the respondent no. 1. (Annexure
no. 8 to the writ petition)
(II) Issue an order or direction in the nature of Mandamus to direct the respondents to enhance the CC limit of the petitioner for Rs. 3 crores.
(III) Issue any other or further writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.
(IV)Award the cost of the petition in favour of the petitioner.â€
2. Heard Mr. Prasaan Dhariyal, learned counsel holding brief of Mr. Vikas Pande, learned counsel for the petitioner and Mr. Siddhartha Jain, learned
counsel for the respondents.
3. Mr. Prasaan Dhariyal, Advocate, has requested to permit the petitioner to withdraw the present writ petition with liberty to approach the Debt
Recovery Tribunal.
4. The said request has not been opposed by the respondents.
5. The present writ petition (WPMS 469 of 2025) is dismissed as withdrawn granting liberty, as prayed, but in accordance with law
