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Judgment
4 paragraphs · 54 words
1.
At the outset, learned Counsels appearing for both the Petitioners seek leave to withdraw the present petition with liberty to file it again after invoking Section 21 as per Arbitration and Conciliation Act, 19961.
2.
Leave and liberty as aforesaid is granted.
3.
Accordingly, the present petition is dismissed as withdrawn.
Footnotes
- 1.“Act” hereinafter