Alisa Infratech Pvt Ltd & Anr. vs Saya Cementation Ltd
2020 Latest Caselaw 3067 Del

                            $~2
                            *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                   Decided on 9th November, 2020


                            +      ARB.P. 560/2020 and IAs 10248-49/2020
                                   ALISA INFRATECH PVT LTD & ANR. ..... Petitioners
                                                Through: Dr. Surat Singh and Ms. Aparna
                                                          Sehgal, Advs.
                                                versus

                                  SAYA CEMENTATION LTD.          ..... Respondent
                                               Through: None
                                  CORAM:
                                  HON'BLE MR. JUSTICE C. HARI SHANKAR

                                                        O R D E R (ORAL)

% 09.11.2020 (Video-Conferencing)

1. The arbitration clause, in the agreement between the parties, contemplates an effort at amicable resolution before they seek recourse to arbitration.

2. Dr. Surat Singh, learned counsel for the petitioners, submits that efforts, at seeking an amicable resolution of the disputes, are in progress. He, accordingly, seeks leave to withdraw this petition with liberty to re-approach the Court in case the disputes are not amicably resolved, and in accordance with the arbitration agreement between the parties.

3. Granting leave and liberty as aforesaid, the petition is dismissed Signature Not Verified Digitally Signed By:SUNIL

Signing Date:11.11.2020 22:27:36 as withdrawn.

IAs 10248-49/2020

1. In view of the order passed in the arbitration petition, these applications are disposed of.

C. HARI SHANKAR, J.

NOVEMBER 9, 2020 r.bararia

Signature Not Verified Digitally Signed By:SUNIL

Signing Date:11.11.2020 22:27:36