Karnataka High Court
M/S.Rpp Infra Project Ltd., vs State Of Karnataka on 22 January, 2020
IN THE HIGH COURT OF KARNATAKA
DHARWAD BEN CH
DATED THIS THE 22 N D DAY OF JANUA RY, 2020
BEFORE
THE HON'BLE MR.J USTICE AS HOK S. KINAGI
C.M.P.No.100003/ 2019
BETWEEN
M/S.RPP INFRA PROJECT LTD.,
NO.454, RAGHUPATHYNALKEN,
PALAYAMPONDURAL ROAD,
ERODE-638002,
TAMIL NADU,
REP. BY TIS AUTHORISED SIGNATORY,
MR.M.R. MANI.
..... PETITIONER
(BY SRI GOPALKRISHNA KOLLI, ADV. &
SRI PRAKASH R. BADIGER, ADV.)
AND
THE DEPUTY COMMISSIONER,
GADAG.
..... RESPONDENT
(RESPONDENT IS SERVED)
THIS CIVIL MISCELLANEOUS PETITION IS FILED UNDER SEC.
11(6) OF THE ARBITRATION AND CONCILIATION ACT 1996, READ
WITH PARAGRAPH NO. 2 OF THE APPOINTMENT OF ARBITRATOR,
PRAYING TO APPOINT AN ARBITRATOR TO RESOLVE THE DISPUTES
BETWEEN THE PETITIONER AND THE RESPONDENT WITHIN THE TIME
TO BE STIPULATED BY THIS HON'BLE COURT AND ALSO QUANTIFY
THE DAMAGES.
-2-
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo stating that the dispute between the parties is amicably settled and the petitioner does not intend to continue the petition.
2. Memo is placed on record. Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE Naa