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Judgment
4 paragraphs · 94 words
1.
The present petition has been filed under Section 14(1) read with Section 15(2) of the Arbitration and Conciliation Act, 1996 seeking appointment of a substituted Arbitrator.
2.
At the outset, learned Counsel appearing on behalf of the Petitioner seeks leave to withdraw the present petition, with liberty to file it again at the appropriate forum, as the claim amount involved is less than the pecuniary jurisdiction of this Court.
3.
Leave and liberty as aforesaid, is granted.
4.
The petition is, accordingly, dismissed as withdrawn. Pending application(s), if any, also stand disposed of.