Karnataka High Court
M/S Schindler India Private Limited vs M/S Harvest Hotels And Serviced ... on 26 August, 2016
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF AUGUST, 2016
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
CIVIL MISCELLANEOUS PETITION NO.87/2016
BETWEEN:
M/S SCHINDLER INDIA PRIVATE LIMITED
AXIS SAI JYOTHI
NO.785, 3RD FLOOR
J.P.NAGAR, 1ST PHASE
(J.P.NAGAR RING ROAD)
NEAR SINDOOR CONVENTIONAL HALL
BANGALORE - 560 078.
ALSO AT ITS REGISTERED OFFICE AT
B-401/402 DELPHI, HIRANANDANI BUSINESS PARK
POWAI - 400076
MUMBAI, MAHARASTRA INDIA
REPRESENTED BY ITS
AUTHORIZED SIGNATORY
SHRI.SUNIL B.KHAJJIDONI
...PETITIONER
(BY SHRI A.K.VASANTHA, ADV.)
AND:
M/S. HARVEST HOTELS AND SERVICED
APARTMENTS PVT.,
REP BY ITS MANAGING DIRECTOR
SY.NO.95/2, BELLANDUR VILLAGE
VARTHUR HOBLI
BANGALORE EAST TALUK
BANGALORE - 560 103.
...RESPONDENT
2
THIS CIVIL MISCELLANEOUS PETITION IS FILED
UNDER SECTION 11(6) OF THE ARBITRATION AND
CONCILIATION ACT, 1996 PRAYING TO (A) THAT ALL THE
DISPUTES AND DIFFERENCES BETWEEN THE PETITIONER
AND THE RESPONDENTS IN RESPECT CONTRACTS DATED
13.12.2012 BE REFERRED FOR ARBITRATION AND ETC.,
THIS CIVIL MISCELLANEOUS PETITION COMING ON
FOR ORDERS, THIS DAY, THE COURT PASSED THE
FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a Memo dated 26.8.2016.
Memo is taken on record. In terms of the Memo, the petition is disposed of as withdrawn.
Sd/-
JUDGE Psg*