Delhi High Court - Orders
Aryan Infraheight (P) Ltd vs Tdi Infrastructure Limited on 28 September, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 272/2022 & I.A. 15463/2022.
ARYAN INFRAHEIGHT (P) LTD ..... Petitioner
Through: Mr. Rajiv R. Mishra, Ms. Suruchi
Yadav, Advocates.
versus
TDI INFRASTRUCTURE LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 28.09.2022 Mr. Rajiv R. Mishra, learned counsel for the petitioner, seeks permission to withdraw this petition with liberty to approach the learned arbitrator under Section 17 of the Arbitration and Conciliation Act, 1996.
The petition, alongwith the pending application, is dismissed as withdrawn with liberty as aforesaid.
PRATEEK JALAN, J SEPTEMBER 28, 2022 'Bhupi'/ Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:28.09.2022 19:35:39