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Amit Verma vs M/S Sunworld Residency Private Limited on 25 July, 2023

                                            IN THE SUPREME COURT OF INDIA

                                              CIVIL ORIGINAL JURISDICTION

                                    ARBITRATION PETITION (CIVIL) NO 55 OF 2022


     Amit Verma                                                                         … Petitioner

                                                           Versus

     M/s Sunworld Residency Private Limited                                             … Respondent



                                                          ORDER

1 Mr G K Bansal, counsel appearing on behalf of the petitioner seeks permission of this 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2 The Arbitration Petition is dismissed as withdrawn.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 24, 2023
     GKA




Signature Not Verified

Digitally signed by
NEETA SAPRA
Date: 2023.07.27
16:36:57 IST
Reason:
                                   2


ITEM NO.16                 COURT NO.1                 SECTION XVI-A

                 S U P R E M E C O U R T O F      I N D I A
                         RECORD OF PROCEEDINGS

          Petition(s) for Arbitration (Civil)    No(s).    55/2022

 AMIT VERMA                                               Petitioner(s)

                                  VERSUS

M/S SUNWORLD RESIDENCY PRIVATE LIMITED                    Respondent(s)

(IA No. 179596/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH ARBIT.CASE(C) No. 54/2022 (XVI-A) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 176861/2022) ARBIT.CASE(C) No. 57/2022 (XVI-A) (WITH EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 183265/2022) ARBIT.CASE(C) No. 56/2022 (XVI-A) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 181296/2022) ARBIT.CASE(C) No. 61/2022 (XVI-A) (IA No. 193182/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) ARBIT.CASE(C) No. 62/2022 (XVI-A) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 193191/2022) ARBIT.CASE(C) No. 8/2023 (XVI-A) (FOR ADMISSION and IA No.26320/2023-APPLICATION FOR RECEIVING CERTIFIED COPIES OF PLEADINGS, DOCUMENTS AND ORDERS) Date : 25-07-2023 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. Ajay Choudhary, Adv.

Ms. Swati Bansal, Adv.

Ms. Vaishali Gupta, Adv.

Ms. Ayushi Bansal, Adv.

For Respondent(s) Mr. Sumit Sinha, AOR Mr. Mahesh Agarwal, Adv.

Mr. Ankur Saigal, Adv.

Ms. Lakshmi Iyyer, Adv.

Ms. S. Lakshmi Iyer, Adv.

Mr. Shashwat Singh, Adv.

Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R ARBITRATION PETITION (CIVIL) NO 55 OF 2022 1 Mr G K Bansal, counsel appearing on behalf of the petitioner seeks permission of this Court to withdraw the Arbitration Petition.

2 The Arbitration Petition is dismissed as withdrawn.

ARBITRATION CASE NOS 54, 57, 56, 61, 62 OF 2022 AND 8 OF 2023 3 List the Cases on 01 August 2023.

(GULSHAN KUMAR ARORA) (RENU BALA GAMBHIR) AR-CUM-PS (COURT MASTER (NSH) (Signed order is placed on the file)