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Judgment
The Court : Mr. Sinha appearing for the petitioner under Section 9 of the Arbitration and Conciliation Act, 1996 submits that the disputes between the
parties have been settled in an arbitration proceeding before an Arbitrator and resulting in passing of a consent award being passed by the arbitrator.
He further submits that in terms of the arbitral award, the petitioner has received its due payment from the respondent and, as such, the petitioner
cannot press this application any further.
Let the copy of the consent award passed by the Arbitrator as produced by Mr.Sinha be kept on record. None appears for any of the respondents to
dispute the above submission made on behalf of the petitioner.
Under the circumstances, the application, AP No.441 of 2017 along with GA No.2894 of 2017, GA No.3140 of 2017, GA No.3136 of 2017, GA
No.3185 of 2017 stands dismissed as not pressed. All interim orders passed in this application stand vacated. Receivers appointed, if any, stand
discharged. There shall, however, be no order as to costs.