Allahabad High Court
M/S Bharat Enterprises Shah Maholi ... vs U.P. Co-Operative Federation Ltd. ... on 31 January, 2020
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- ARBITRATION APPLICATION No. - 9 of 2020 Applicant :- M/S Bharat Enterprises Shah Maholi Through Partner Opposite Party :- U.P. Co-Operative Federation Ltd. Through Chairman/Md & Ors. Counsel for Applicant :- Sandeep Kumar Shukla,Manish Misra,Sunit Kumar Mishra Hon'ble Jaspreet Singh,J.
Learned counsel for the petitioner submits that on account of certain inadvertence the receipt by which the notice was sent to the respondents invoking the arbitration clause has incorrectly been placed on record. Accordingly, he prays that he may be permitted to withdraw the above petition with liberty to file a fresh.
In view of the above, the petitioner is permitted to withdraw the above petition and if law permits, the petitioner shall be at liberty to file a fresh.
With the aforesaid liberty, the petition is dismissed as withdrawn.
Order Date :- 31.1.2020 Rakesh/-