Bombay High Court
Ocd Group (Indai) Pvt. Ltd vs Keys Hotels-Nestor And Nestor Hotels ... on 17 February, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1
Digitally signed
1-arbapl 21177-21
by PRAJAKTA
PRAJAKTA SAGAR
VARTAK
SAGAR Date:
VARTAK 2022.02.17
17:30:41
+0530
PVR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION APPLICATION (L.) NO. 21177 OF 2021
OCD Group (India) Pvt. Ltd. ..Applicant
Vs.
Keys Hotels-Nestor and Nestor
Hotels Pvt. Limited ..Respondents
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Mr. Sandeep Sharma for Applicant.
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CORAM : G.S. KULKARNI, J.
DATE : FEBRUARY 17, 2022.
P.C.:
Mr. Sandip Sharma, learned Counsel for the applicant states that the parties have amicably resolved the disputes outside the Court. He has placed on record a copy of the consent terms dated 17 February 2022 as entered between the parties. In view of the consent terms, as entered between the parties, Mr.Sandip Sharma prays that the present application be disposed of as withdrawn. It is accordingly disposed of. No costs.
[G.S. KULKARNI, J.]