Bombay High Court
M/S. R. B. Krishnani Thr. Its ... vs Stem Water Dist. & Infra Co.Private ... on 26 June, 2019
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
pvr 1 11arp72-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
ARBITRATION PETITION NO.72 OF 2019
M/s.R.B.Krishnani through its authorised
signatory Mr.Subhash K.Gondukupi ...Petitioner
Versus
1.Stem Water Dist. & Infra Co.Pvt.Ltd. & Ors. ...Respondents
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Mr.Gauraj Shah, for the Petitioner.
Mr.Samrat Thakker with Aditya Andherikar I/b. Jaideep Thakkar, for
Respondent no.1.
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CORAM : G.S. KULKARNI, J.
DATE : 26 June 2019
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P.C.
1. After having heard the learned Counsel for the petitioner and the learned Counsel for respondent no.1, learned Counsel for the petitioner seeks leave to withdraw this petition with liberty to file appropriate application.
2. Allowed to be withdrawn with liberty as prayed for.
3. All contentions of the parties are kept open.
(G.S.Kulkarni, J.) ::: Uploaded on - 03/07/2019 ::: Downloaded on - 15/07/2019 06:07:47 :::