Indian Oil Corporation Limited vs M/S Gold Plus Glass Industry Ltd
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Uttarakhand High Court

Indian Oil Corporation Limited vs M/S Gold Plus Glass Industry Ltd on 27 February, 2024

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
           HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                             AND
             HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                       27TH FEBRUARY, 2024

          APPEAL FROM ORDER No. 447 OF 2022

Indian Oil Corporation Limited.                          ...Appellant
                              Versus

M/s Gold Plus Glass Industry Ltd.                     ...Respondent
Counsel for the appellant.     :   Mr. V.K. Kohli, learned Senior Counsel
                                   assisted by Mr. Kanti Ram, learned
                                   counsel.

Counsel for the respondent.    :   Mr. Akshay Pradhan, learned counsel.

JUDGMENT :

(per Ms. Ritu Bahri, C.J.)

Counsel for the appellant seeks to withdraw

this Appeal, under Section 37 of the Arbitration and

Conciliation Act, 1996, because the matter has been

duly compromised between the parties.

2. Accordingly, the present Appeal from Order is

dismissed as withdrawn.

3. Pending application(s), if any, also stand

disposed of accordingly.

______________ RITU BAHRI, C.J.

___________________ RAKESH THAPLIYAL, J.

Dt: 27th February, 2024 Rahul