Om Prakash And Another vs Shriram Transport Finance Company ...
2024 Latest Caselaw 10802 HP

Himachal Pradesh High Court

Om Prakash And Another vs Shriram Transport Finance Company ... on 31 July, 2024

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    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          Arbitration Case No.148 of 2022




                                                                        .
                                          Date of Decision : 31.07.2024





    Om Prakash and another
                                                                ...... Petitioners





                                   Versus

    Shriram Transport Finance Company Limited
                                                                ......Respondent





    Coram:

    The Hon'ble Mr. Justice Bipin Chander Negi, Judge
    Whether approved for reporting?1


    For the petitioners      :     Mr. Ajay Vaidya, Advocate.

    For the respondent        :    Mr. Ashwani Kaundal, Advocate.



    Bipin Chander Negi, Judge (oral)

Learned counsel for the petitioners, under instructions, seeks

permission to withdraw the present petition.

2. Permission granted. Accordingly, present petition is dismissed as

withdrawn. The petitioner is free to move an appropriate application for

withdrawal of the awarded amount deposited before this Court.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

                                                        ( Bipin Chander Negi)
    July 31, 2024 (KS)                                          Judge

Whether reporters of Local Papers may be allowed to see the judgment? Yes