Karnataka High Court
Dr. P. Dayananda Pai vs Mr. H. J. Siwani on 19 June, 2023
Author: R Devdas
Bench: R Devdas
-1-
NC: 2023:KHC:21024
CMP No. 208 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
CIVIL MISC. PETITION NO. 208 OF 2021
BETWEEN:
DR. P. DAYANANDA PAI,
S/O LATE SRI. NARASIMHA PAI,
MAJOR,
AGED ABOUT 75 YEARS,
HAVING OFFICE AT:
NO. 10/1, LAKSHMINARAYANA COMPLEX,
GROUND FLOOR, PALACE ROAD,
BANGALORE - 560 052,
REPRESENTED BY HIS
POWER OF ATTORNEY HOLDER,
MR. P. ASHWIN PAI.
...PETITIONER
(BY SRI. BADRI VISHAL, ADVOCATE)
Digitally signed AND:
by JUANITA
THEJESWINI
Location:
HIGH COURT 1. MR. H. J. SIWANI,
OF S/O J. K. SIWANI,
KARNATAKA
MAJOR,
HAVING HIS OFFICE AT:
H. M. GENEVA HOUSE,
NO 14, CUNNINGHAM ROAD,
BANGALORE - 560 052.
2. M. J. SIWANI,
S/O J. K. SIWANI,
MAJOR,
HAVING HIS OFFICE AT:
-2-
NC: 2023:KHC:21024
CMP No. 208 of 2021
H. M. GENEVA HOUSE,
NO 14, CUNNINGHAM ROAD,
BANGALORE - 560 052.
...RESPONDENTS
(BY SRI. ABHINAV R., ADVOCATE)
THIS CIVIL MISC. PETITION IS FILED UNDER SECTION
11(5) OF THE ARBITRATION AND CONCILIATION ACT 1996,
PRAYING TO (I) APPOINT AN ARBITRATOR FROM THE SIDE OF
THE RESPONDENT SO THAT THE ARBITRATOR APPOINTED BY
THE PETITIONER AND THE ARBITRATOR APPOINTED BY THIS
HON'BLE COURT CAN TOGETHER APPOINT THE THIRD
ARBITRATOR TO ARBITRATE THE DISPUTE BETWEEN THE
PETITIONER AND THE RESPONDENTS IN TERMS OF CLAUSE
22.13 OF THE AGREEMENT OF VENTURE DATED:19/03/2004
PRODUCED AT ANNEXURE-B AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioner has filed a memo dated 16.06.2023 stating that the parties have arrived at a settlement and therefore, the prayer made in the writ petition has become infructuous.
2. The memo is taken on record subject to all just exceptions.
-3-NC: 2023:KHC:21024 CMP No. 208 of 2021 Accordingly, the civil miscellaneous petition stands dismissed as withdrawn.
Sd/-
JUDGE rv