High CourtsSingle Bench

M/s Ex- Soldiers Mechanicals Works. vs Union Of India And Others

Uttarakhand High Court · Decided on 29 May 2026 · Citation: (2026) 05 UK CK 1224

HON’BLE JUDGES
Manoj Kumar Gupta, CJ
RESULT
Dismissed
CASE NUMBER
Arbitration Application No. 53 Of 2024
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Judgment

4 paragraphs · 50 words

Manoj Kumar Gupta, CJ

1.

Mr. Aditya Pratap Singh, learned counsel for the applicant states that the parties have resolved their disputes amicably and, therefore, he has instructions not to press the application.

2.

Accordingly, the application is rejected as not pressed.

3.

All pending applications stand disposed of accordingly.