Supreme Court - Daily Orders
Amitasha Enterprises Pvt. Ltd. vs Cobra Instalaciones Y Servicios, S.A. on 1 May, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.9 COURT NO.9 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2017 in Petition(s) for Arbitration (Civil) No(s). 34/2016
AMITASHA ENTERPRISES PVT. LTD. Petitioner(s)
VERSUS
COBRA INSTALACIONES Y SERVICIOS, S.A. Respondent(s)
(For withdrawal and office report)
Date : 01/05/2017 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Petitioner(s) Ms. Siddhesh Kotwal, Adv.
For Mr. Nirnimesh Dube, AOR
For Respondent(s) Mr. Sayid Marzook Bafaki, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the Settlement Agreement dated 02.03.2017 placed on record, learned counsel for the petitioner seeks permission for withdrawal of the Arbitration case.
Permission is granted.
Arbitration case is dismissed as withdrawn. I.A. No.1/2017 stands disposed of.
Signature Not Verified (RASHI GUPTA) (MADHU NARULA) Digitally signed by RASHI GUPTA Date: 2017.05.03
SR.P.A. COURT MASTER 17:14:53 IST Reason: