Punjab-Haryana High Court
M/S Ram Ditta Attri vs Union Of India & Ros on 13 May, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
ARB-240-2015
Date of decision:- 13.05.2016
M/s Ram Ditta Attari
...Petitioner
Versus
Union of India and another
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
Present:- Ms. Parminder Kaur, Advocate,
for the petitioner.
Mr. Prateek Gupta, Advocate,
for the respondents.
* * * *
S.J. VAZIFDAR, A.C.J. (ORAL)
Learned counsel for the petitioner seeks to withdraw the present petition on instructions to the effect that an arbitrator has been appointed.
2. The petition is allowed to be withdrawn.
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