Gujarat High Court
Trio Elevators Co (India) Limited vs Fishfa Rubbers Limited on 12 January, 2018
Author: M.R. Shah
Bench: M.R. Shah
O/IAAP/102/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
PETN. UNDER ARBITRATION ACT NO. 102 of 2017
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TRIO ELEVATORS CO (INDIA) LIMITED....Petitioner(s)
Versus
FISHFA RUBBERS LIMITED....Respondent(s)
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Appearance:
MR DHAVAL SHAH, ADVOCATE for the Petitioner(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
Date : 12/01/2018
ORAL ORDER
1. Shri Dhaval Shah, learned advocate appearing on behalf of the petitioner, has placed on record a communication dated 09.01.2018 addressed by the Head of the Legal Department of the petitionerCompany stating that now, the dispute is resolved between the parties and therefore, there is no dispute which is required to be referred for arbitration. The same is directed to be taken on record.
2. In view of the above, Shri Shah, learned advocate for the petitioner, seeks permission to withdraw the petition. Permission is granted. The present petition stands dismissed as withdrawn, as the cause does not survive.
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