Viney Mittal,J. - (1.) (Oral).
(2.) THE prayer made in the application is allowed. Hearing of the main writ petition is preponed and is taken up for hearing today itself. Shri B.S.Bhalla, the learned counsel appearing for the petitioner states that the petitioners have already resorted to the proceedings under the agreement by filing an application for referring the matter to the Arbitrator. In view of the aforesaid fact, the learned counsel appearing for the petitioner prays that the present petition be dismissed as withdrawn with a liberty to the petitioner to continue with the aforesaid proceedings. Dismissed as withdrawn with liberty, as aforesaid. At this stage, the learned counsel appearing for the petitioner states that the petitioner shall deposit the amount of penalty subject to the aforesaid decision of the Arbitrator. CM as well as main writ petition stand disposed of accordingly.;