Ashok Kumar And 3 Others vs Competent Authority And 3 Others
2022 Latest Caselaw 9871 ALL

Citation : 2022 Latest Caselaw 9871 ALL
Judgement Date : 10 August, 2022

Allahabad High Court

Ashok Kumar And 3 Others vs Competent Authority And 3 Others on 10 August, 2022

Bench: Surya Prakash Kesarwani, Jayant Banerji




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- APPEAL UNDER SECTION 37 OF ARBITRATION AND CONCILIATION ACT 1996 No. - 48 of 2022
 

 
Appellant :- Ashok Kumar And 3 Others
 
Respondent :- Competent Authority And 3 Others
 
Counsel for Appellant :- Jitendra Kumar Tripathi
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Learned counsel for the appellants states that since wide amendment has been sought by amendment application No.2 of 2022, therefore, instead of pressing the amendment application, the appellant wants to withdraw the appeal with liberty to file a fresh appeal within two weeks.

In view of the aforesaid, the appeal is dismissed as withdrawn with liberty to the appellant to file a fresh appeal.

Certified copy of the impugned judgment shall be returned by the office to the appellant within 24 hours, after retaining a photo- stat copy thereof in the records.

Order Date :- 10.8.2022/vkg