Punjab-Haryana High Court
M/S Spaze Towers Pvt. Ltd vs Ishan Singh on 15 July, 2022
Author: Ravi Shanker Jha
Bench: Ravi Shanker Jha
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Arbitration Case No. 162 of 2019 (O&M)
Date of decision:- 15.07.2022
M/s Spaze Towers Pvt. Ltd. .....Petitioner
Versus
Ishan Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
Present:- Mr. Rajeev Anand, Advocate, for the petitioner.
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RAVI SHANKER JHA, CHIEF JUSTICE (oral) Learned counsel for the applicant submits that an Arbitral Tribunal has been constituted and is seized of the matter and therefore, nothing further survives for adjudication of the matter and it may be dismissed as infructuous.
In view of the statement made by learned counsel for the petitioner, the petition is dismissed as having rendered infructuous.
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