ARBAP/14/2021
2022 Latest Caselaw 531 UK

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

                          04TH MARCH, 2022

        ARBITRATION APPLICATION No. 14 OF 2021

Between:

Agarwal's Carrier Corporation of India (ACCI).
                                                              ...Petitioner
and

Bharat Heavy Electricals Limited (BHEL).
                                                           ...Respondent

Counsel for the petitioner.       :   Mr. Jitendra Chaudhary, the learned
                                      counsel.

Counsel for the respondent.       :   Mr. I.P. Kohli, the learned counsel.


Upon hearing the learned Counsel, the Court made
the following

JUDGMENT :

Withdrawal Application (IA No. 01 of 2021)

has been filed by the learned counsel for the petitioner

seeking permission of this Court to withdraw the present

Arbitration Petition.

2. Therefore, the present Arbitration Petition is,

hereby, dismissed as withdrawn.

________________ S.K. MISHRA, A.C.J.

Dt: 04th March, 2022 Rahul