Punjab-Haryana High Court
M/S M.K. Entrprises Th Akshay Sharma, ... vs Union Of India And Ors on 15 December, 2017
Author: S.J. Vazifdar
Bench: S.J. Vazifdar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Arbitration Case No.272 of 2016 (O&M)
DATE OF DECISION: 15.12.2017
M/s M.K. Enterprises
.....Petitioner
versus
Union of India and others
.....Respondents
CORAM:- HON'BLE MR.JUSTICE S.J. VAZIFDAR, CHIEF JUSTICE
Present: Mr. Gurpreet Singh, Advocate for the petitioner
Mr. Vivek Singla, Advocate for the respondents
..
S.J. VAZIFDAR, CHIEF JUSTICE (Oral):
In view of the quantum of the claim, the petitioner does not seek to pursue this petition. The petitioner desires adopting other proceedings including a writ petition.
2. The petition is disposed of as withdrawn.
15.12.2017 (S.J. VAZIFDAR)
parkash* CHIEF JUSTICE
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