Supreme Court - Daily Orders
Om Prakash Sethi vs M/S. Assotech Realty Private Limited on 9 July, 2024
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Arbitration Petition (Civil) No 19 of 2023
Om Prakash Sethi … Petitioner
Versus
M/s Assotech Realty Private Limited … Respondent
ORDER
1 Counsel for the petitioner seeks the permission of the Court to withdraw the Arbitration Petition.
2 The Arbitration Petition is dismissed as withdrawn.
….....…...….......…………………..CJI. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [J B Pardiwala] ..…....…........……………….…........J. [Manoj Misra] New Delhi;
July 9, 2024
Signature Not VerifiedCKB
Digitally signed by
CHETAN KUMAR
Date: 2024.07.11
16:40:41 IST
Reason:
ITEM NO.32 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Arbitration No.19/2023 OM PRAKASH SETHI Petitioner(s) VERSUS M/S. ASSOTECH REALTY PRIVATE LIMITED Respondent(s) (With IA No.68757/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.100206/2023 - EXEMPTION FROM FILING O.T.) Date : 09-07-2024 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. G.K. Bansal, AOR Mr. Sanjay Bansal, Adv. Mr. Ajay Choudhary, Adv. Mr. Shobhit Garg, Adv.
Ms. Swati Bansal, Adv.
Ms. Vaishali Gupta, Adv. Ms. Ayushi Bansal, Adv.
For Respondent(s) Mr. Gaurav Kejriwal, AOR Mr. Pradeep Aggarwal, Adv. Mr. Lal Pratap Singh, Adv. Mr. Umesh Pratap Singh, Adv. Mr. Arjun Aggarwal, Adv. Mr. Bhaskar Aditya, Adv. Mr. Vishal Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R 1 The Arbitration Petition is dismissed as withdrawn in terms of the signed order.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)