Bombay High Court
Nsdl E-Governance Infrastructure Ltd vs Alankit Ltd on 23 March, 2021
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
10.carbpl.7627.20..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Anjali Digitally signed
by Anjali T.
Aswale
T. Date:
2021.03.23
ORDINARY ORIGINAL CIVIL JURISDICTION
Aswale 18:04:23 +0530
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L)NO. 7627 OF 2020
NSDL e-Governance Infrastructure Ltd ..Petitioner
Vs.
Alankit Ltd ..Respondent
Mr. Venkatesh Dhond, Senior Advocate a/w Mr. Gaurav Mehta,
Ms. Sonali Aggarwal, Ms. Drishti Gudhaka i/b M/s Dhruve
Liladhar & Co, for the Petitioner.
Ms. Nidhi Singh a/w Ms. Kinjal Bhatt, Ms. Neepa Paka i/b Vidhii
Partners, for the Respondent.
Ms. Ashwini Phenany Asst. Vice President of the Petitioner.
CORAM :- B.P.COLABAWALLA, J.
DATE :- MARCH 23, 2021.
P. C.:
This Arbitration Petition is fled under Section 37 of the Arbitration and Conciliation Act, 1996 (for short "the Act") challenging the order passed by the Tribunal dated 23 rd September, 2020 under Section 17 of the Act.
2 Mr. Dhond, the learned Senior Counsel, on instructions Aswale 1/2
10.carbpl.7627.20..doc of Ms. Ashwini Phenany, who is the Assistant Vice President of the Petitioner, states that the Petitioner does not wish to press the above Petition.
3 In these circumstances, the Petition is dismissed as withdrawn. No order as to costs. 4 This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(B. P. COLABAWALLA, J.) Aswale 2/2