Supreme Court - Daily Orders
Cygnet Infotech Private Limited vs Velomatch Limited on 19 May, 2023
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
IA NO.90598/2023 IN/AND
ARBITRATION PETITION (CIVIL) NO.20/2023
CYGNET INFOTECH PRIVATE LIMITED Petitioner(s)
VERSUS
VELOMATCH LIMITED Respondent(s)
ORDER
Learned counsel for the petitioner submitted that during the pendency of the present petition, the matter in dispute has been resolved by the parties. He seeks permission to withdraw the Arbitration Petition.
Permission, as prayed for, is granted. Consequently, the Arbitration Petition stands dismissed as withdrawn.
IA No. 90598/2023 is allowed.
....................,J.
(RAJESH BINDAL) NEW DELHI MAY 19, 2023 Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.05.22 12:37:49 IST Reason: ITEM NO.1705 COURT NO.12 SECTION XVI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Arbitration (Civil) No. 20/2023 CYGNET INFOTECH PRIVATE LIMITED Petitioner(s) VERSUS VELOMATCH LIMITED Respondent(s) IA No. 90598/2023 - WITHDRAWAL OF CASE / APPLICATION) Date : 19-05-2023 This matter was called on for hearing today. CORAM :HON'BLE MR. JUSTICE RAJESH BINDAL [IN CHAMBERS] For Petitioner(s) Mr. Ankit Virmani, Adv.
Ms. Malvikka Arya, Adv.
Ms. Anindita Mitra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R IA No. 90598/2023 is allowed. The Arbitration Petition is dismissed as withdrawn in terms of the signed order.
(RAJAN SACHDEVA) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)