Punjab-Haryana High Court
N Johnson Engineers Private Limited vs Bestech India Private Limited on 23 January, 2025
Neutral Citation No:=2025:PHHC:010176
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
288 ARB-292-2024
Date of Decision: 23.01.2025
N Johnson Engineers Private Limited ...Applicant
Versus
Bestech India Private Limited ...Respondent
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: - Ms. Malika Chhikara, Advocate
for Mr. Yashvir Balhara, Advocate for the applicant
Mr. Sanjay Vij, Advocate and
Mr. Uday Vij, Advocate for the respondent
***
JAGMOHAN BANSAL, J. (Oral)
1. Mr. Sanjay Vij, Advocate appeared and filed his Memorandum of Appearance on behalf of the respondent. The same is taken on record. Registry is directed to tag the same at an appropriate place.
2. Learned counsel for the parties are ad idem that dispute stands settled between the parties.
3. Learned counsel for the petitioner seeks permission to withdraw the present application.
4. Dismissed as withdrawn.
(JAGMOHAN BANSAL) JUDGE 23.01.2025 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 24-01-2025 06:34:46 :::