Epsilon Eduventures Private ... vs Mr. Bikash Dash & Ors.
2021 Latest Caselaw 2590 Del

                          $~18
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     ARB.P. 847/2021 & I.A. 12202/2021
                                EPSILON EDUVENTURES PRIVATE LIMITED.... Petitioner
                                             Through    Mr. Gautam Swarup, Mr.
                                             Adhitya Srinivasan, Mr. Kartikeya Jaiswal
                                             and Ms. Gunjan Jindal, Advs.

                                                    versus

                                MR. BIKASH DASH & ORS.                  ..... Respondents
                                               Through   Mr. Ankit Virmani and Ms.
                                               Manasi Kumar, Advs. for R-1 to 3
                                CORAM:
                                HON'BLE MR. JUSTICE C. HARI SHANKAR
                                         ORDER

% 20.09.2021

1. Mr. Gautam Swarup, learned Counsel for the petitioner, submits that the present petition was filed for reference, to arbitration, of disputes arising out of three agreements and that, having examined the legal position, he has been instructed to withdraw this petition with liberty to file separate petitions in respect of each agreements.

2. Leave and liberty is granted as prayed for. The petition is dismissed as withdrawn.

3. The next date fixed in the matter, i.e. 23rd November, 2021, stands cancelled.

C. HARI SHANKAR, J.

SEPTEMBER 20, 2021 dsn Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:24.09.2021 08:33:58