Dixit Dutt vs (By Mr. Anshul Attri
2022 Latest Caselaw 8838 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 28th DAY OF OCTOBER, 2022

                               BEFORE




                                                          .

                HON'BLE MR. JUSTICE A.A. SAYED,

                               CHIEF JUSTICE





                  ARBITRATION CASE No.98 of 2019

       Between:-





        DIXIT DUTT S/O MR. MANOHAR
        DUTT, R/O 10/14, OLD BUTAIL
        BUILDING, MIDDLE BAZAR,

        SHIMLA-171001, (H.P)
                                                .....PETITIONER

        (BY MR. ANSHUL              ATTRI,
        ADVOCATE )


        AND

        MR. RENJITH R.K NAIR S.O




        RAMACHANDRAN NAIR R, R/O
        JANAKI BHAVAN, ERICHALLOOR,





        PLAMOOTTUKKADA,      KERALA-
        695122. PRESENTLY WORKING IN
        ARMY HEADQUARTERS ARTRAC,
        SHIMLA-171001, (H.P)





                                                  .....RESPONDENT

        (NEMO)
    ____________________________________________________

                This case coming on for orders this day, the Court

    delivered the following:




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                                        2


                        JUDGMENT

The learned counsel for the petitioner seeks leave to

.

withdraw the present petition with liberty to file afresh after

issuance of notice invoking arbitration.

2. Petition is allowed to be withdrawn with liberty, as

prayed. Pending applications, if any, also to stand disposed of

accordingly.

                  r            to                  ( A.A. Sayed )
                                                   Chief Justice

    28th October, 2022
          (priti)