Jharkhand High Court
Ms Sukesh Kumar Through Chandan Kumar vs Tecpro System Limited Represented ... on 29 July, 2016
Author: D.N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Arb. Application No.24 of 2014
M/s Sukesh Kumar through Chandan Kumar, S/o Sri Arun Kumar Singh,
Authorized Signatory of M/s Sukesh Kumar, at & P.O.- Keshawe, Dist-
Begusarai
... ... ... ... ... ... Petitioner
Versus
1. Tecpro System Limited represented through its Manager-Projects
having its office at Tecpro Towers, Plot No.11-A17, 5th Crossing Road,
SIPCOT IT Park, Siruseri, Chennai
2. M/s Tata Steel Ltd., through his Head (Projects), West Bokaro
Division, P.O- Ghatotand, District - Ramgarh
... ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE D. N. PATEL
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For the Petitioner: M/s. Amit Sinha, Anshuman Kumar, Binit Chandra
For the Opp. Parties: M/s.G.M. Mishra
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04/Dated: 29th July, 2016
Per D.N. Patel, J.
1) Learned counsel for the petitioner, upon instructions from his client, seeks permission to withdraw this Arbitration Application.
2) Permission, as sought for, is granted.
3) This Arbitration Application is disposed of, as withdrawn.
4) Interim relief, if any granted by this Court, stands vacated.
Manoj/ (D. N. Patel, J)