Supreme Court - Daily Orders
Sterlite Technologies Ltd. vs Huawei Technologies Company Ltd. on 5 August, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.50 COURT NO.5 SECTION XVIA
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) Diary No. 2475/2015
STERLITE TECHNOLOGIES LTD. Petitioner(s)
VERSUS
HUAWEI TECHNOLOGIES COMPANY LTD. Respondent(s)
(Office report on default)
Date : 05/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Petitioner(s) Mr. Nikhil Singal, Adv.
Mr. Punit Dutt Tyagi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, learned counsel for the petitioner is allowed to withdraw the Arbitration Petition.
The Arbitration Petition is dismissed as withdrawn.
(ASHIMA CHHABRA) (RENU DIWAN)
SR. PA COURT MASTER
Signature Not Verified
Digitally signed by Sanjay
Kumar
Date: 2015.08.08 12:35:43 IST
Reason: These files are
transferred with the Signer card of Sanjay Kumar-I, Court Master