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Judgment
6 paragraphs · 82 words
I.A. 20499/2026 in O.M.P. (COMM) 219/2016 & I.A. 20517/2026
in O.M.P. (COMM) 225/2016 (Withdrawal of petitions)
1.
The present applications are filed by the Petitioner under Section 151 of the Code of Civil Procedure, 1908 seeking withdrawal of the underlying petitions under Section 34 of the Arbitration and Conciliation Act, 1996.
2.
For the reasons stated in the applications, the same are allowed.
O.M.P. (COMM) 219/2016 & O.M.P. (COMM) 225/2016
3.
In view of the above, the petitions are dismissed as withdrawn.