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Judgment
4 paragraphs · 92 words
None appears for Petitioner. Respondent is represented by Ld. Counsel Mr. Anirudh Krishnan through video conferencing mode. Ld. Counsel for the Respondent submits that this Application is based on the award passed by Hon'ble High Court which is challenged under Section 37 of the arbitration concentration Act 1996 where status quo has been granted.
Vide order dated 24.07.2023 records "when the matter was called twice, none appears for Petitioner".
It appears that Applicant is not interested in the prosecution of the Application.
In view of the above, CP(IB)/269(CHE)2022 stands dismissed as non-prosecution.