Hemant Kumar vs Shriram City Union Finance ...
2021 Latest Caselaw 2835 Chatt

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                                                                    NAFR / AFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                       Arbitration Appeal No. 69 of 2021

       Hemant Kumar, S/o Suresh Kumar, aged about 4 years, R/o Village -

       Masjid Mohalla, Surajpur, P.S., Tahsil & District - Surajpur (C.G.)


                                                                    ---- Appellant


                                     Versus


       Shriram City Union Finance Company Limited, A-3/6, First Floor, C.G.

       Elite Complex, Vidhansabha Road, Pandari, Raipur (C.G.)


                                                                 ---- Respondent

(Cause-title taken from Case Information System)

For Appellant : Mr. Gyan Prakash Shukla, Advocate.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

22.10.2021

Mr. Gyan Prakash Shukla, learned counsel for the appellant

prays for withdrawal of the appeal to pursue the remedy as available in

law.

2. Accordingly, appeal is dismissed on withdrawal as prayed for.

3. On the prayer of Mr. Gyan Prakash Shukla, the Registry is

directed to return the certified copy of the order dated 31.07.2021, after

retaining a photocopy of the same.

Sd/-

(Arup Kumar Goswami) Chief Justice

Brijmohan