Bombay High Court
Vrn Civil Projects Private Limited Thr. ... vs Punj Lloyd Limited on 26 June, 2019
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
17.ARP38_2018.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO. 38 OF 2018
VRN Civil Projects Pvt. Ltd. through
its Director Vinit R. Nikam ... Petitioner
V/s.
Punj Lloyd Limited ... Respondent
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Mr. Lokesh Zade for the Petitioner.
Ms. Surabhi Chatterjee i/b. MZM Legal for the Respondent.
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CORAM : G.S.KULKARNI, J.
DATE : 26th June, 2019 P.C.:
1. Learned counsel for the petitioner, on telephonic instructions, seeks leave to withdraw this Petition with liberty to file appropriate proceedings after moratorium orders passed under the Insolvency and Bankruptcy Code are vacated.
2. Allowed to withdraw with liberty as prayed for.
3. Petition is dismissed as withdrawn. No costs.1/2 ::: Uploaded on - 27/06/2019 ::: Downloaded on - 28/06/2019 01:45:31 :::
17.ARP38_2018.doc
4. All the contentions of the parties on merits are expressly kept open. The withdrawal of the proceedings will not in any manner affect the contentions of the petitioner before the IRP.
(G.S.KULKARNI, J.) 2/2 ::: Uploaded on - 27/06/2019 ::: Downloaded on - 28/06/2019 01:45:31 :::