Himachal Pradesh High Court
M/S Madhava Hytech Engineers Pvt. Ltd vs The Executive Engineer on 20 October, 2016
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA.
Arbitration Case No.65/2016
.
Decided on : 20.10.2016
M/s Madhava Hytech Engineers Pvt. Ltd.
....Petitioner
Versus
The Executive Engineer, NH Division, HPPWD and another.
of
.... Respondents
The Hon'ble Mr. Justice Sanjay Karol, Judge.
rt
Whether approved for reporting? No.1
For the Petitioner : Mr. Vivek Darhel, Advocate.
For the Respondents : Mr. R.S. Verma and Mr. R.M. Bisht,
Additional Advocate Generals for State.
Sanjay Karol, J. (oral)
Mr. Vivek Darhel, learned counsel for the petitioner, under instructions, seeks permission to withdraw the present petition with liberty to file the same afresh, if permissible, on the same cause of action. Liberty reserved.
Petition stands disposed of with withdrawn, so also, pending application(s), if any.
(Sanjay Karol),
October 20, 2016 (KS) Judge.
Whether reporters of Local Papers may be allowed to see the judgment?
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