Delhi High Court - Orders
A2Z Infraservices Limited vs Delhi Metro Rail Corporation Limited ... on 22 January, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8270/2023
A2Z INFRASERVICES LIMITED ..... Petitioner
Through: Mr. Kushank Garg, Advocate.
versus
DELHI METRO RAIL CORPORATION LIMITED AND ORS.
..... Respondents
Through: Mr.Ankur Chhibber and Mr. Nikunj
Arora, Advocates.
Mr. Akash Vajpai, SPC with Ms.
Shweta Shandilya, Advocate for R- 2-
4.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 22.01.2024 Learned counsel appearing on behalf of the petitioner submitted that since the arbitration proceedings have already been initiated in the matter, noting is left in the instant matter for further adjudication.
Learned counsel for the respondents has no objection to the submission made on behalf of the petitioner.
In view of the above, nothing survives in the present matter for further adjudication.
Accordingly, the instant petition stands disposed of.
CHANDRA DHARI SINGH, J JANUARY 22, 2024 rk/db Click here to check corrigendum, if any This is a digitally signed order.
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