M/S A2Z Waste ... vs Construction And Design ...
2022 Latest Caselaw 388 ALL

Citation : 2022 Latest Caselaw 388 ALL
Judgement Date : 1 April, 2022

Allahabad High Court

M/S A2Z Waste ... vs Construction And Design ... on 1 April, 2022

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 
Case :- MATTERS UNDER ARTICLE 227 No. - 923 of 2022
 
Petitioner :- M/S A2z Waste Management(Moradabad) Pvt. Ltd. Thru. Auth. Signatory Sri Naveen Agarwal
 
Respondent :- Construction And Design Services, Lucknow Thru. Director/Project Manager And Another
 
Counsel for Petitioner :- Suyash Gupta
 
Counsel for Respondent :- Rishabh Kapoor,Shailesh Chandra Tiwary
 

 
Hon'ble Rajan Roy,J.

After arguing the matter at some length learned counsel for the petitioner made a prayer to withdraw the petition as on being confronted by Shri I.P. Singh that complete facts have not been stated as the judgment has already been reserved on 14.3.2022 in the proceedings under Section - 34 of Arbitration and Conciliation Act, 1996 and the matter is now fixed for pronouncement of judgment on 08.4.2022.

Petition is accordingly dismissed as withdrawn.

Order Date :- 1.4.2022

mks