Bombay High Court
M/S. Jay Constructions vs Mahanagar Telephone Nigam Limited And ... on 27 November, 2018
Author: S.C. Gupte
Bench: S.C. Gupte
arbp403-16.doc
sg
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO.403 OF 2016
M/s. Jay Constructions ....Petitioner
vs
Mahanagar Telephone Nigam Limited And Anr. ...Respondents
.....
Ms. Disha Vaghasiya, i/b. Shilpa Kapil, for the Petitioner.
......
CORAM : S.C. GUPTE, J.
DATED: 27 NOVEMBER, 2018 P.C.:
. Learned Counsel for the Petitioner seeks leave to withdraw the petition as the dispute between the parties has been settled out of Court. Petition dismissed as withdrawn. No order as to costs.
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