Jharkhand High Court
Itd Cementation India Limited vs Bharat Coking Coal Limited on 10 January, 2020
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2171 of 2018
ITD Cementation India Limited, through its authorized signatory Shri Kanchan
Madhusudan Ranadive, Mumbai (Maharashtra) ..... Petitioner
Versus
Bharat Coking Coal Limited, Dhanbad, through its Chairman-cum-Managing
Director & Another ..... Respondents
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner: Mr. Tarun Kumar Mahato
For the BCCL: Mr. A. K. Mehta
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06/10.01.2020 Learned counsel for the petitioner submits that in view of the order dated
11.12.2019 passed by a Bench of this Court in Arbitration Appeal No. 11/2010, the present writ petition has become infructuous and as such he seeks permission to withdraw the same.
Mr. A. K. Mehta, learned counsel for the respondent-BCCL, has got no objection to the said prayer.
Permission is accorded.
The present writ petition is accordingly dismissed as withdrawn.
Satish/- (RAJESH SHANKAR, J)