M/S Aashiyana The City Through Its ... vs Agarwal Buildestat Private ...
2022 Latest Caselaw 3772 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Arbitration Application No. 108/2021

                                   1.       M/s Aashiyana The City Through Its Partners Shri Rajeev
                                            Maloo And Sunil Bhati, Office At 3Rd And 4Th Floor,
                                            Shreenath Mall, Bajrang Garh, Ajmer Rajasthan.
                                   2.       Rajeev Maloo Son Of Late Shri Satyanarayn Maloo, R/o
                                            1/432, Maloo Sadan Krishna Ganj Road, Ajmer Partner Of
                                            M/s Aashiyana The City, 3Rd And 4 Th Floor, Shreenath
                                            Mall, Bajrang Garh, Ajmer, Rajasthan.
                                   3.       Sunil Bhati Son Of Shri Mohan Lal Bhati, R/o 308B,
                                            Chungi Chawki, Shastri Nagar, Ajmer Partner Of M/s
                                            Aashiyana The City, 3Rd And 4 Th Floor, Shreenath Mall,
                                            Bajrang Garh, Ajmer, Rajasthan.
                                                                                                    ----Petitioners
                                                                      Versus
                                   Agarwal     Buildestat   Private      Limited,       E-207,     Road   No.   10,
                                   Vishwakarma Industrial Area, Jaipur, Rajasthan Through Its
                                   Director Shri Dinesh Agarwal Son Of Shri Radheyshyam Agarwal,
                                   R/o D-53, Ambabari, Jaipur.
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Alok Chaturvedi For Respondent(s) : Mr. Ankit Popli for Mr. Sunil Nath

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/05/2022

It is contended by counsel for the petitioner that parties have

amicably settled their dispute, hence, he does not want to press

the present Arbitration Application.

Accordingly, present Arbitration Application is dismissed as

withdrawn.

(PANKAJ BHANDARI),J ARTI SHARMA /11

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