Uttarakhand High Court

M/S Ajit Construction Co vs Union Of India And Others on 2 July, 2025

                                                                                                            2025:UHC:5638


                                              IN THE HIGH COURT OF UTTARAKHAND
                                                         AT NAINITAL
                                                     HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                                            01ST JULY, 2025
                                                ARBITRATION APPLICATION No. 01 OF 2025
M/s Ajit Construction Co.                                                                                    ...Applicant
                                                                          Versus
Union of India and others.                                                                              ...Respondents
 Counsel for the applicant.                                         :   Mr. Aditya Pratap Singh, learned counsel.

 Counsel for the respondents.                                       :   Mr. Atul Bhatt, learned CGSC.

JUDGMENT :

Counsel for the applicant prays leave to withdraw the

present Arbitration Application.

2. Submission of the learned counsel is placed on record.

3. The Arbitration Application is dismissed as withdrawn.

As a sequel thereto, the miscellaneous petitions, if any

pending, shall stand closed.

_______________ G. NARENDAR, C.J.

Dt: 01st July, 2025 Rahul

RAHUL UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=aa4fa3bee6691397758b14516ed3e 66e61bf4c848741983ed8c39e4145cf1dab,

PRAJAPATI postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8 A192FCAD15C390A1AAD7B39857D2540AE 4C28A4898, cn=RAHUL PRAJAPATI Date: 2025.07.03 16:31:54 +05'30'