Punjab-Haryana High Court
Virgo Softech Ltd vs Nationl Institute Of Electronics And ... on 16 September, 2022
Author: Ravi Shanker Jha
Bench: Ravi Shanker Jha
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CM No. 11186-CII of 2022 in/and
Arbitration Case No. 255 of 2019 (O&M)
Date of Decision: 16.09.2022
Virgo Softech Ltd. .....Petitioner
versus
National Institute of Electronics and Information Technology
.....Respondent
CORAM: HON'BLE MR.JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
Present : Mr. Karan Nehra, Advocate and
Mr. Shrey Goel, Advocate, for the applicant.
Mr. Shobit Phutela, Advocate, for the respondent.
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RAVI SHANKER JHA, CHIEF JUSTICE (oral) CM No. 11186-CII of 2022 This application has been filed by the applicant seeking withdrawal of the present petition with liberty to file the same before the Court of competent jurisdiction. For the reasons mentioned in the application, the same is allowed.
Arbitration Case No. 255 of 2019 In view of the prayer made in the Civil Miscellaneous Application No. 11186-CII of 2022, the applicant is permitted to withdraw the petition with liberty to file the same before the Court of competent jurisdiction.
Dismissed as withdrawn with the liberty aforesaid.
(RAVI SHANKER JHA)
CHIEF JUSTICE
16.09.2022
ravinder Whether speaking/reasoned √Yes/No
Whetherreportable Yes/No√
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