M/S Manpowergroup Services India ... vs M/S Seedwill Consulting Private ...
2020 Latest Caselaw 3074 Del

                            $~1
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                  Decided on 9th November, 2020
                            +     ARB.P. 559/2020 and I.A. 10247/2020
                                  M/S MANPOWERGROUP SERVICES
                                  INDIA PRIVATE LIMITED                ..... Petitioner
                                                Through: Mr. Somesh Chandra Jha, Adv.

                                                      Versus

                                  M/S SEEDWILL CONSULTING
                                  PRIVATE LIMITED                  ..... Respondent
                                                Through: None
                                  CORAM:
                                  HON'BLE MR. JUSTICE C .HARI SHANKAR

                                                     O R D E R (ORAL)

% 09.11.2020 (Video-Conferencing)

1. After some hearing, Mr. Somesh Chandra Jha, learned counsel for the petitioner, seeks leave to withdraw this petition with liberty to re-approach the court, if need be, after exhausting the avenue of amicable resolution of disputes, as provided in Clause 11 of the agreement between the parties.

2. Leave and liberty is granted, as prayed for.

3. This petition is dismissed as withdrawn.

I.A. 10247/2020

1. In view of the order passed in the petition, this application is Signature Not Verified

SINGH NEGI Signing Date:11.11.2020 22:27:36 disposed of.

C. HARI SHANKAR, J.

NOVEMBER 9, 2020 r.bararia

Signature Not Verified

SINGH NEGI Signing Date:11.11.2020 22:27:36