(1.) Shri Ghare, the learned counsel appearing for the respondent No.2 National Highways Authority of India seeks permission to withdraw Civil Application (CAM) No.4 of 2016 and seeks further permission to substitute it by another application, which he has tendered. The request is accepted. The Civil Application (CAM) No.4 of 2016 is permitted to be withdrawn with liberty to file fresh application which is tendered in the Court. The application is taken on record and it be registered accordingly.
(2.) This appeal is filed under Section 37 of the Arbitration and Conciliation Act, 1996 ("said Act" for short) challenging the order dated 28.08.2015 passed under Section 34 by the learned Principal District Judge setting aside the arbitral award dated 29.08.2015.
(3.) Article 3A of the Court Fees Act introduced by way of an amendment w.e.f. 01.09.2009 is therefore reproduced below: