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Judgment
5 paragraphs · 87 words
1.
There is no notice under Section 21 of the Arbitration and Conciliation Act, 1996 issued by either party before this petition has been instituted.
2.
Mr. Shantwani Singh, learned Counsel for the petitioners, seeks leave to withdraw this petition with liberty to re-approach this Court at the appropriate stage, after following the protocol prescribed by the statute.
3.
Leave and liberty is granted, as prayed for.
4.
The petition is disposed of as withdrawn.
5.
This application does not survive for consideration and is disposed of.