Punjab-Haryana High Court
Sudhir Chander Rastogi vs M/S Curo India (P) Ltd on 29 October, 2014
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No.6882 of 2014
Date of decision: 29.10.2014
M/s Sudhir Chander Rastogi
..Petitioner
Versus
M/s Curo India (P) Ltd. .....Respondent
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr. Prateek Rathee, Advocate for the petitioner.
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G.S.Sandhawalia J.(Oral)
On 9.10.2014, the following order was passed:-
"Counsel for the petitioner prays for some time to place on record the copies of arbitration petition and award which is subject matter of Section 34 petition.
Adjourned to 29.10.2014.
Needful be done before the next date."
Today, counsel for the petitioner submits that there are some technical mistakes and typographical errors in the present revision petition and prays for withdrawal of the same with liberty to file fresh petition after complying with the undertaking dated 9.10.2014.
Accordingly, the present revision petition is dismissed as withdrawn and petitioner is granted aforesaid liberty subject to the condition that the said revision petition shall be filed within one month from today.
29.10.2014 (G.S.SANDHAWALIA)
Pka JUDGE
PRADEEP KUMAR ARORA
2014.10.30 10:05
I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh