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M/S. Jay Constructions vs Mahanagar Telephone Nigam Limited And ... on 26 November, 2018

Author: S.C.Gupte

Bench: S.C.Gupte

Chittewan                              1/1                         29.ARBP 401-16.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                     ARBITRATION PETITION NO.401 OF 2016

M/s Jai Constructions                         ...     Petitioner
      Versus
Mahanagar Telephone Nigam Limited
And Another                                   ...     Respondents

                                     .....
Ms. Disha Vaghasiya I/b Ms. Shilpa Kapil for the Petitioner.
Ms. S.I. Shah I/b S.I. Shah & Co. for the Respondents.

                                       .....

                                        CORAM : S.C.GUPTE, J.

                                       DATE       : 26 NOVEMBER 2018
P. C. :

.           Learned Counsel for the Petitioner seeks leave to withdraw the

Arbitration Petition on instructions of her client. The petition is dismissed as withdrawn. No order as to costs.

(S.C. GUPTE, J.) ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 08:37:00 :::