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Gujarat High Court

E-Procurement Technologies Ltd. Thru ... vs Sweety Shukla on 22 April, 2022

Author: Aravind Kumar

Bench: Aravind Kumar

       C/IAAP/4/2022                            ORDER DATED: 22/04/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/PETN. UNDER ARBITRATION ACT NO. 4 of 2022

==========================================================
  E-PROCUREMENT TECHNOLOGIES LTD. THRU DIRECTOR RAKESH
                     PRASAD SINHA
                        Versus
                    SWEETY SHUKLA
==========================================================
Appearance:
MR NARENDRA L JAIN(5647) for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 1
NOTICE UNSERVED for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
        ARAVIND KUMAR

                            Date : 22/04/2022

                             ORAL ORDER

Learned counsel appearing for petitioner submits that he may be permitted to withdraw the petition since the matter is settled out of Court. Placing his submission on record, this petition is dismissed as withdrawn.

(ARAVIND KUMAR,CJ) RADHAKRISHNAN K.V. Page 1 of 1 Downloaded on : Fri Apr 22 22:20:12 IST 2022