AO/405/2015
2021 Latest Caselaw 3732 UK

IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
          ON THE 20th DAY OF SEPTEMBER, 2021
                                  BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

            Appeal from Order No. 405 of 2015
BETWEEN:
M/s Narayan Dutt Rajendra Kumar                                 ...Appellant
          (By Mr. Aditya Singh, Advocate)

AND:

Divisional Forest Officer, Lansdowne                         ...Respondent
          (By Mr. I.P. Kohli, Standing Counsel for the State/respondents)

                               JUDGMENT

Learned Standing Counsel for the State/respondents submits that without filing an application under Section 34 of Arbitration and Conciliation Act, 1996, this appeal filed by the appellant under Section 37 of the said Act is not maintainable. He further submits that the appellant has directly challenged the award, under Section 37 of the said Act.

2. Learned counsel for the appellant seeks permission of this Court to withdraw this Appeal from Order.

3. Permission is granted.

4. Accordingly, the Appeal from Order is dismissed as withdrawn.

(MANOJ KUMAR TIWARI, J.) Shubham