Delhi High Court - Orders
Gb Pant Dseu Okhla 1 Campus vs Servitor Intelligence Services & Ors on 6 August, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11716/2025
GB PANT DSEU OKHLA 1 CAMPUS .....Petitioner
Through: Mr. Shivender Singh and Ms. Prakriti
Rastogi, Advs. (through v/c)
versus
SERVITOR INTELLIGENCE SERVICES & ORS......Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 06.08.2025 CM APPLs.47900/2025 (Exemption from filing certified copies of annexures) and 47991/2025 (Exemption from filing typed/illegible copies of annexures)
1. Allowed, subject to all just exceptions.
2. Applications stand disposed of.
W.P.(C) 11716/2025 and CM APPL.47989/2025 (Stay)
3. At the outset, learned counsel for the petitioner informs that in the aftermath of the order dated 19.06.2025, whereby the petitioner's application under Section 16 of the Arbitration and Conciliation Act, 1996 (A&C Act) was dismissed, further arbitral proceedings have taken place and the award has been reserved.
4. In the circumstances, he seeks to withdraw the present petition with liberty to avail remedies under the framework of A&C Act.
5. The petition is accordingly dismissed as withdrawn, with liberty, as prayed for.
AUGUST 6, 2025/cl SACHIN DATTA, J This is a digitally signed order.
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