Orissa High Court
Smt. Sukanti Barik vs Sri Bedabyas Barik .... Opposite Party on 30 July, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBP No.27 of 2021
Smt. Sukanti Barik .... Petitioner
Mr. J. Ray, Advocate
-versus-
Sri Bedabyas Barik .... Opposite Party
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 30.07.2021
02. 1. This matter is taken up by video conferencing mode.
2. Learned counsel appearing for the Petitioner seeks leave to withdraw the present petition with liberty to file a fresh petition after complying with the requirement of law as regards proper stamping of the agreement in question.
3. Accordingly, the arbitration petition is dismissed as withdrawn with liberty as prayed for.
4. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th Page 1 of 2 // 2 // March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(Dr. S. Muralidhar) Chief Justice S.K. Guin Page 2 of 2