Delhi High Court - Orders
Ambient Land Holding Ltd vs Splendor Landbase Ltd & Anr on 30 March, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~S-12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 263/2021
AMBIENT LAND HOLDING LTD. ..... Petitioner
Through: Mr. Akhil Sibal, Senior Advocate
with Mr. Avinash Lakhanpal, Ms.
Asarvari Jain and Ms. Shriya Mishra,
Advocates.
versus
SPLENDOR LANDBASE LTD & ANR. ..... Respondents
Through: Mr. Gaurav Puri with Mr. Sarthak
Gupta, Ms. Yashika Verma and Mr.
Shashank Mishra, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 30.03.2022 I.A. 14270/2021 The present application has been filed by the respondents under section 34(4) of the Arbitration & Conciliation Act, 1996.
Mr. Gaurav Puri, learned counsel for the respondents, wishes to withdraw the present application.
Accordingly the application is dismissed as withdrawn and disposed of accordingly.
O.M.P. (COMM) 263/2021 At request of Mr. Akhil Sibal, learned senior counsel for the petitioner, re-notify on 10th May 2022.
ANUP JAIRAM BHAMBHANI, J MARCH 30, 2022 ds Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:01.04.2022 14:41:37