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Judgment
5 paragraphs · 134 wordsC.Hari Shankar, J
O.M.P.(I) (COMM.) 204/2021 & O.M.P.(I) (COMM.) 208/2021
Learned Counsel for the petitioners in both the petitions [O.M.P.(I) (COMM.) 204/2021 and O.M.P.(I) (COMM.) 208/2021], seekleave to withdraw their respective petitions on the ground that they intend to contest the petitions as application before the learned Arbitral Tribunal under Section 17 of the Arbitration and Conciliation Act, 1996 ("the 1996 Act" in short).
In view thereof, these petitions stand dismissed as withdrawn. Subject to the decision of the learned Arbitral Tribunal in this regard, and if the learned Arbitral Tribunal so permits, these petitions may be treated as applications under Section 17 of the 1996 Act. This is strictly subject to the permission in that regard to being granted by the learned Arbitral Tribunal.
Both these petitions stand disposed of.