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Avm Oil Field Services vs Gail Gas Ltd & Ors on 28 February, 2019

Author: Vinod Goel

Bench: Vinod Goel

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      FAO 86/2019
       AVM OIL FIELD SERVICES             ..... Appellant
                Through: Mr. D.S. Chauhan and Ms. Ruchi Singh and
                         Mr. Prashant Kumar, Advocates.

                             versus

       GAIL GAS LTD & ORS                      ..... Respondents
                Through: Mr. A.C. Mishra and Mr. Ankit Chaturvedi
                           and Ms. Pallavi Dubey, Advocate for
                           respondent no.1.
       CORAM:
       HON'BLE MR. JUSTICE VINOD GOEL
                     ORDER

% 28.02.2019 C.M. No.9742-9743/2019 (for exemption)

1. Allowed, subject to all just exceptions.

2. The applications are disposed of.

1. After making certain submissions, the learned counsel for the appellant seeks permission to withdraw the appeal with liberty to avail other remedies as available in law.

2. As such, the appeal is dismissed as withdrawn with liberty, as prayed for.

VINOD GOEL, J.

FEBRUARY 28, 2019 savita