Karnataka High Court
Wipro Enterprises Private Limited vs Asian Aero Edu Aviation (P) Ltd on 19 August, 2020
Author: S.Sunil Dutt Yadav
Bench: S. Sunil Dutt Yadav
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF AUGUST, 2020
BEFORE
THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
CIVIL MISCELLANEOUS PETITION No.142/2018
Between:
Wipro Enterprises Private Limited,
A Company under The Companies Act, 1956,
(Formerly a Division of Wipro Limited),
Having its Regd Office at:
C-Block, CCLG Division,
Doddakannelli, Sarjapur Road,
Bengaluru - 560 035
And Business office at:
No.88, 5th Floor, S B Towers,
M G Road, Bangalore - 560 001.
Represented by Mr. Devaraj H.S.,
Manager Legal and POA Holder. ... Petitioner
(By Sri Keerti Kumar D. Naik, Advocate)
And:
1. Asian Aero-Edu Aviation (P) Ltd.,
Registered office at: A-402,
Aanchal Complex,
Residency Road, Jodhpur,
Rajasthan - 342 011.
Represented by its Managing Director.
2. Rays Power Infra Private Limited,
A Company under the Companies Act, 1956,
2
Regd. Office: 1105, Ansal Bhavan,
16, Kasturba Gandhi Marg,
New Delhi - 110 001. ... Respondents
(R2 - Served;
V/o dated 13.02.2020, service of notice to R1 is
Served through paper publication)
This Civil Miscellaneous Petition is filed under Section
11(6)(a) of the Arbitration and Conciliation Act, 1996,
praying to: (a) Appoint the sole arbitrator to enter into
reference of the disputes between the petitioner and the
respondents arising out of Contract dated: 28.04.2012 titled
the 'Operation and Maintenance Service Contract' at
Annexure-A; (b) Pass such other orders as this Hon'ble Court
may consider to be just and proper in the facts and
circumstances of the case.
This Civil Miscellaneous Petition coming on for
admission this day, the Court, made the following:
ORDER
Learned counsel for the petitioner submits that the present petition does not survive for consideration as the dispute has been settled.
In light of the said submission, petition is dismissed.
Sd/-
JUDGE VP