AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 72 words
1.
At the outset, learned Counsel for the Respondent submits that there is no arbitration agreement between the parties.
2.
In view of the above, learned Counsel for the Petitioner seeks leave to withdraw the present petition with liberty to avail alternative remedy in accordance with law.
3.
Leave and liberty, as sought, is granted.
4.
Accordingly, the petition is dismissed as withdrawn.
5.
Pending application(s), if any, also stand disposed of.