Madhya Pradesh High Court
M/S Wagad Infraprojects Pvt. Ltd. Sawan ... vs M/S Aryavrat Projects And Developers ... on 7 March, 2018
THE HIGH COURT OF MADHYA PRADESH
AC.09.2016
M/s Wagad Infraprojects Pvt. Ltd.
Vs.
M/s Aryavrat Projects & Developers Pvt. Ltd.
Gwalior, Dated : 07.03.2018
Shri Devendra Sharma, learned counsel for the
applicant.
Shri V.K. Bhardwaj, learned Senior Counsel with
Shri Anand Bhardwaj, learned counsel for the
respondent.
Learned counsel for the applicant, in view of the law laid down by the Hon'ble Apex Court in the case of "Indus Mobile Distribution Private Limited Vs. Datawind Innovations Private Limited and others [2017(7) SCC 678]", with a liberty to file application before the Principal Seat of this Court at Jabalpur, prays for withdrawal of the present application.
Prayer is allowed.
Application stands dismissed as withdrawn with the said liberty.
Let the copy of contract filed as Annexure P-1 be returned to the applicant on its furnishing true copy thereof.
(Sanjay Yadav) Judge pd Digitally signed by PAWAN DHARKAR Date: 2018.03.07 17:02:56 -08'00'