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Judgment
4 paragraphs · 71 words
1.
Learned Counsel appearing for the Respondents submits that the notice for e-auction has failed due to lack of bids.
2.
Learned Counsel appearing for the Petitioner prays for withdrawal of the present petition with liberty to agitate his grievances before the learned Sole Arbitrator in terms of Section 17 of the Arbitration and Conciliation Act, 1996.
3.
Leave and liberty is granted.
4.
Accordingly, the petition is dismissed as withdrawn.