M/S Eagle Eye Security And ... vs Department Of Social Welfare
2021 Latest Caselaw 99 Del

                          $~7
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                             Decided on 11th J anuar y, 2021
                          +      ARB.P. 52/2021
                                 M/S EAGLE EYE SECURITY AND HOUSEKEEPING
                                 SERVICES                                ..... Petitioner
                                               Through  Mr. Prashant Parihar, Adv.

                                                    versus

                                 DEPARTMENT OF SOCIAL WELFARE         ..... Respondent
                                             Through   Mr. Satyakam, Adv.

                                 CORAM:
                                 HON' BLE MR. J USTICE C .HARI SHANKAR

                                                    O R D E R (ORAL)

% 11.01.2021 (Video-Conferencing)

1. An arbitrator has already been appointed by the respondent on 10th December, 2020, to which petitioner has no objection.

2. Mr. Prashant Parihar, learned counsel for the petitioner, seeks leave to withdraw this petition. Leave and liberty granted as prayed for.

3. The petition is disposed of as withdrawn.

IA 404/2021 (Section 151 CPC)

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

By:SUNIL SINGH NEGI Signing Date:14.01.2021 17:13:12 stands disposed of.

C. HARI SHANKAR, J JANUARY 11, 2021 r.bararia

Signature Not Verified Digitally Signed

By:SUNIL SINGH NEGI Signing Date:14.01.2021 17:13:12