Noble Chartering Inc vs Steel Authority Of India Ltd
2016 Latest Caselaw 5167 Del

Citation : 2016 Latest Caselaw 5167 Del
Judgement Date : 5 August, 2016

Delhi High Court

Noble Chartering Inc vs Steel Authority Of India Ltd on 5 August, 2016

$~35
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(COMM) 58/2016
       NOBLE CHARTERING INC                     ..... Plaintiff
                   Through : Mr. Tushar Gupta, Advocate
                          versus

       STEEL AUTHORITY OF INDIA LTD                        ..... Defendant
                    Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 05.08.2016

1. Counsel for the plaintiff states that during the pendency of the present proceedings, both the parties have agreed to appoint a sole arbitrator to adjudicate upon the disputes between them and he therefore seeks leave to withdraw the present suit.

2. Leave, as prayed for, is granted. The suit is dismissed as withdrawn.

HIMA KOHLI, J AUGUST 05, 2016 sk

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