Madhya Pradesh High Court
Madhya Pradesh State Electricity Board vs M/S Patel Engineering Ltd on 1 December, 2011
1
Arb.Revision No.6/10
M.P.State Electricity Board M/s Patel Engineering Ltd.
1.12.2011
None for petitioner.
Adjourned.
Be listed for hearing after two weeks.
On the next date of hearing, record of Arbitration Case No.83/10
be also made available to consider I.A.No.3095/11.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
Judge Judge
C.
Later on (1.12.2011)
Shri Anoop Nair, Counsel for petitioner.
Shri Ajay Gupta and Shri H.K.Upadhyaya, Counsel for
respondent.
It is submitted by Shri Nair that this revision has rendered infructuous in view of order dated 1.3.2011 in Arbitration Case No.83/2010 passed by this Court and seeks withdrawal of this revision.
Prayer is not opposed.
In view aforesaid, this revision is dismissed as rendered infructuous with no order as to costs.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
Judge Judge
C.