SACHIN BHARADWAJ Vs. RELIGARE SECURITIES LTD

JUDGEMENT

(1.) BY virtue of the captioned petition, filed under Section 34 of the Arbitration & Conciliation Act, 1996 (in short the Act), read with various sections quoted in the petition, challenge is laid to the order dated 10.07.2012, passed by the arbitral tribunal (in short the tribunal).

(2.) TO be noted, the impugned order came to be passed by the tribunal on an application moved by the petitioner wherein, he sought a direction for keeping the arbitration proceedings in abeyance on account of allegations of fraud qua respondent no. 1, which was subject matter of a writ petition filed in this court by a group of the investors. This writ petition was numbered as WP(Crl.) 1589/2011.

(3.) IN view of the above, learned counsel for the petitioner seeks to withdraw the petition and apply to the tribunal in terms of the direction contained in paragraph 8 of the impugned order; albeit in accordance with law.