Sunil Kanr Raheja vs M/S Purearth Infrastructure Ltd
2021 Latest Caselaw 372 Del

                          $~6 (original)
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      ARB.P. 708/2020 and I.A. 11457/2020 (exemption)
                                 SUNIL KANR RAHEJA                             ..... Petitioner
                                              Through:             Mr. Sumit Sarna, Adv.

                                                       versus

                                 M/S PUREARTH INFRASTRUCTURE LTD..... Respondent
                                               Through: None

                                 CORAM:
                                 HON'BLE MR. JUSTICE C. HARI SHANKAR
                                                  ORDER

% 03.02.2021 (Video-Conferencing)

1. Mr. Sumit Sarna, learned Counsel for the petitioner seeks, at the outset, permission to withdraw the present petition with liberty to re- file the petition after following the pre-arbitral protocol stipulated in the agreement between the parties.

2. Granting leave and liberty as aforesaid, the petition alongwith pending application is dismissed as withdrawn.

C. HARI SHANKAR, J.

FEBRUARY 3, 2021/kr

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:04.02.2021 09:29:12