Karnataka High Court
Mphasis Limited vs M/S Strategic Outsourcing Services on 1 August, 2018
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 01ST DAY OF AUGUST, 2018
BEFORE
THE HON' BLE MR. JUSTICE B. VEERAPPA
C.M.P. No.82/2018
BETWEEN:
MPHASIS LIMITED,
A COMPANY REGISTERED
UNDER THE COMPANIES ACT, 1956
HAVING ITS OFFICE AT BAGMANE
WORLD TECHNOLOGY CENTRE,
MARATHALLI OUTER RING ROAD,
DODDANEKUNDI VILLAGE,
MAHADEVAPURA,
BENGALURU-560048.
REPRESENTED BY ITS AUTHORISED SIGNATORY,
MR. HEMANTH ANANTH RAM,
... PETITIONER
(BY SRI DHANANJAY JOSHI, ADVOCATE)
AND:
M/S STRATEGIC OUTSOURCING SERVICES
PRIVATE LIMITED,
HAVING ITS OFFICE AT NO.70/25,
80 FEET CIRCULAR ROAD,
KORAMANGALA, 4TH BLOCK,
BANGALORE-560034.
REPRESENTED BY ITS
CHIEF OPERATING OFFICER,
MR. PRADEEP PATIL,
... RESPONDENT
(BY SRI V. SANJAY KRISHNA, ADVOCATE)
.....
2
THIS CMP IS FILED UNDER SECTION11(6) OF THE
ARBITRATION AND CONCILIATION ACT 1996, PRAYING TO
CONSTITUTE AN ARBITRAL TRIBUNAL BY APPOINTMENT OF A
SUITABLE PERSON AS THE SOLE ARBITRATOR FOR THE
ADJUDICATION OF THE PETITIONER'S CLAIM IN ACCORDANCE
WITH THE SAID CLAUSE 5 (ON THE THIRD PAGE) OF THE
SETTLEMENT AGREEMENT, DATED: 15.07.2016 (ANNEXURE-B);
THIS CMP COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner filed memo to withdraw the petition with liberty to file fresh petition.
2. The memo is placed on record.
3. Civil Miscellaneous Petition is dismissed as withdrawn with liberty as prayed for. It is needless to observe that, it is open for the respondent to file objections, in the event of the petitioner filing a fresh petition.
Sd/-
JUDGE kcm/-