East India Construction Co. vs Airports Authority Of India
2021 Latest Caselaw 387 Del

                          $~10 (Original Side)
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     O.M.P.(I) (COMM.) 411/2020
                                EAST INDIA CONSTRUCTION CO.                          ..... Petitioner
                                                   Through:      Mr. Abhijeet Sinha, Ms. Anusuya
                                                                 Sadhu Sinha, Mr. Aditya Shukla &
                                                                 Mr. Shubhankar, Advs.

                                                   versus

                                AIRPORTS AUTHORITY OF INDIA             ..... Respondent
                                             Through: Mr. Arun Kumar Shukla &
                                                      Mr. Aamir Shaikh, Advs. for UBI/ R2
                                                      Mr. Digvijay Rai, Adv. for AAI

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

                                               O R D E R (ORAL)

% 04.02.2021 (Video-Conferencing)

O.M.P.(I) (COMM.) 411/2020

1. Mr. Abhijeet Sinha, learned counsel for the petitioner, in this petition, seeks leave to withdraw the petition, with liberty to approach the arbitral tribunal, as and when it is constituted, by means of an appropriate application.

2. Leave and liberty is granted as prayed for.

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:05.02.2021 19:45:16

3. The petition is dismissed as withdrawn.

4. Pending applications do not survive for consideration and are accordingly, disposed of.

C.HARI SHANKAR, J FEBRUARY 4, 2021 ss

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:05.02.2021 19:45:16