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Judgment
5 paragraphs · 95 words
C. Hari Shankar, J.
1.
After some hearing, Mr. Yadav, learned Senior Counsel for the appellants, on instructions, seeks leave to withdraw the appeal but prays that the costs which have been awarded by the learned Single Judge in the impugned order may be waived.
2.
We accordingly allow the appeal to be withdrawn and waive the costs awarded by the learned Single Judge.
3.
We also make it clear that all questions of fact and law would be open for adjudication before the learned Arbitral Tribunal.
4.
The appeal is disposed of as withdrawn.