ARBAP/30/2021
2021 Latest Caselaw 5444 UK

           IN THE HIGH COURT OF UTTARAKHAND
                              AT NAINITAL
                      SRI JUSTICE S.K. MISHRA, A.C.J.

          ARBITRATION PETITION NO. 30 OF 2021

                        31ST DECEMBER, 2021

BETWEEN:

M/s Chunawala Constructions & another                   .....Petitioners.
And

Manohar Lal Juyal & others                              ....Respondents.

Counsel for the Petitioners : Mr. Devrat Singh, learned counsel.

Counsel for the Respondents : Mr. Piyush Garg, learned counsel.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT: (per SRI S.K. MISHRA, A.C.J.)

Mr. Devrat Singh, the learned counsel for the

petitioner, wishes to withdraw the present arbitration petition.

2. Therefore, the arbitration petition is, hereby,

dismissed as withdrawn.

3. It is also made clear that this Court has not

expressed any opinion on the merit of any claim/counter-

claim of the parties.

4. Withdrawal Application (IA No.01 of 2021) stands

disposed of.

(S.K. MISHRA, A.C.J.)

Dated: 31st December, 2021 NISHANT