Bombay High Court
M/S Bp Byramji And Co. Thr. Lr'S Shri vs Yajnik And Others Vs Union Of India, Thr. ... on 12 February, 2021
Author: V.M. Deshpande
Bench: V.M. Deshpande
1 902 cam1.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAM) NO.01 OF 2021 IN
ARBITRATION APPEAL NO.14 OF 2009
M/s. B.P. Byramji & Company and others Vs. Union of India
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri R.R. Shrivastava, Advocate for appellants.
Shri N.P. Lambat, Advocate for respondent.
CORAM : V.M. DESHPANDE, J.
DATE : 12th FEBRUARY, 2021.
This application is moved by the appellants seeking permission to withdraw the arbitration appeal.
(2) The application is on affidavit of one of the appellants, which is signed by appellants as well as learned counsel for the appellants.
(3) Shri N.P. Lambat, learned counsel for the respondent has no objection.
(4) The application is allowed and disposed of.
ARBITRATION APPEAL NO.14 OF 2009 (5) In view of the order passed in Civil Application No.1 of 2021, the arbitration appeal is disposed of as withdrawn.
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