Himachal Pradesh High Court
Harish Kumar And Another vs H.P. State Industrial Development ... on 11 March, 2020
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Arb. Appeal No.13 of 2011
Decided on: 11th March, 2020
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Harish Kumar and another
.....Petitioners
Versus
H.P. State Industrial Development Corporation
Limited and another
.....Respondents
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Coram
The Hon'ble Ms. Jyotsna Rewal Dua, Judge
Whether approved for reporting?1
For the Petitioners: Mr. Romesh Verma, Advocate.
For the Respondents: Mr. Balwant Kukreja, Advocate.
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Jyotsna Rewal Dua, Judge (Oral)
Arb. Appeal No.13 of 2011 & OMP No.93 of 2020 By means of OMP No.93 of 2020, the applicants/petitioners have prayed for withdrawing the present Arbitration Appeal. Prayer allowed. The Arbitration Appeal is dismissed as withdrawn, so also the pending miscellaneous application(s), if any.
(Jyotsna Rewal Dua) Judge March 11, 2020 Mukesh ::: Downloaded on - 11/03/2020 20:28:37 :::HCHP