Delhi High Court - Orders
Omaxe Ltd vs Himanshu Singh & Anr on 28 February, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~281
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 74/2024 CM APPL. 12397/2024 CM APPL.
12398/2024 CM APPL. 12399/2024
OMAXE LTD
..... APPELLANT
Through: Mr.Karanjot Singh Mainee, Mr.Sahil
Chopra and Mr.Shishir Kaushik,
Advocates.
versus
HIMANSHU SINGH & ANR. ..... RESPONDENTs
Through: None.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 28.02.2024
1. After some arguments, the learned counsel for appellant seeks to withdraw the above appeal with the liberty to file a fresh appeal under Section 37 of the Arbitration and Conciliation Act, 1996.
2. Accordingly, the appeal is dismissed as withdrawn with the aforesaid liberty. All pending applications are also disposed of.
VIBHU BAKHRU, J TARA VITASTA GANJU, J FEBRUARY 28, 2024 M Click here to check corrigendum, if any This is a digitally signed order.
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