Punjab-Haryana High Court
Ishan Singh vs Spaze Towers Pvt. Ltd on 23 April, 2024
Author: Suvir Sehgal
Bench: Suvir Sehgal
Neutral Citation No:=2024:PHHC:054461
2024:PHHC:054461
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
115 CR-6499-2023
Date of Decision:23.04.2024
ISHAN SINGH ...PETITIONER
VERSUS
SPAZE TOWERS PVT. LTD. ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. Amandeep Singh Talwar, Advocate for the petitioner.
***
SUVIR SEHGAL, J.(ORAL)
1. Instant revision petition has been filed under Article 227 of Constitution of India for setting aside order dated 31.07.2023.
2. Pursuant to the previous order passed by this Court, a fresh report has been received from the learned District Judge, Gurugram. He has informed that the objections filed under Section 34 of the Arbitration and Conciliation Act, 1996, have been dismissed by an order passed on 30.01.2024.
3. In view of the above development, counsel for the petitioner seeks and is granted permission to withdraw the petition as it has become infructuous.
4. Dismissed as withdrawn.
23.04.2024 (SUVIR SEHGAL)
sheetal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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