M/S. Unitedfusion Resources Pvt. Ltd., vs M/S. G.K.C Projects Ltd.,
2025 Latest Caselaw 1677 Tel

Telangana High Court

M/S. Unitedfusion Resources Pvt. Ltd., vs M/S. G.K.C Projects Ltd., on 14 August, 2025

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH


         Arbitration Application No.162 of 2025

ORDER:

Mr.Nawaz Hyder Ali, learned counsel representing

Mr.Aruva Raghuram, learned counsel for the applicant.

2. The present application has been preferred for

appointment of an independent arbitrator under Clause

17.1.c of the Sub-Lease Agreement dated 03.09.2022,

annexure P2.

3. However, learned counsel for the applicant at the

outset submits that in COMCA No.21 of 2025 arising out of

an order passed under Section 9 of the Arbitration and

Conciliation Act, 1996, a learned Division Bench of this

Court had vide judgment dated 06.08.2025 appointed an

arbitrator with consent of the parties to adjudicate the

dispute between the parties. He therefore seeks permission

to withdraw this Arbitration Application.

4. Accordingly, the instant Arbitration Application is

dismissed as withdrawn. There shall be no order as to

costs.

5. Registry is directed to return the original documents,

if any, upon submission of Xerox copies and after proper

identification.

Miscellaneous applications pending, if any, shall

stand closed.

___________________________________ APARESH KUMAR SINGH, CJ Date: 14.08.2025

GJ