Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

K.M.Enterprises vs Bharat Petroleum Corporation Ltd on 21 December, 2020

Author: Pushpa Sathyanarayana

Bench: Pushpa Sathyanarayana

                                                                      W.P.No.23134 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 21.12.2020

                                                       CORAM

                           THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA

                                              W.P.No.23134 of 2018
                                                       and
                                             W.M.P.No.27032 of 2018
                                               (Heard through VC)

                     K.M.Enterprises,
                     Rep. by its Proprietor,
                     Mr.P.K.Udhuman Mohideen,
                     Guindy, Chennai – 600 032.                       ... Petitioner

                                                       vs

                     1.Bharat Petroleum Corporation Ltd.,
                       Rep. By Chief Manager, CPO (Marketing),
                       “A” Installation,
                       Sewree Fort Road,
                       Sewree (East),
                       Mumbai – 400 015.

                     2.E-Procurement Technologies Ltd.,
                       A-291/208, Wall Street-II,
                       Opp. Orient Club,
                       Nr, Gujarat College, Ellis Bridge,
                       Ahmedabad – 380 006.

                     3.Irugur Top, BPCL,
                       Irugur Top Installation,
                       Ravathur P.O.,
                       Irugur – 641 103.
                       (Via. Coimbatore)                              ...Respondents




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                              W.P.No.23134 of 2018



                     Prayer: Writ Petition filed under Article 226 of the Constitution of
                     India to issue a Writ of Mandamus directing the 3rd respondent to hand
                     over the entire scrap materials in Lot No.147 in Irugur Top Installation,
                     Revathur P.O., Irugur -641 103 to the petitioner, in compliance with
                     the authority letter dated 03.05.2018 issued by the 1st respondent vide
                     DISP/CPO(M)/17-18(2)/06-old Tanks & Depots.


                                                           ****

                                       For Petitioner    : Mr.Mubarak Ahmad
                                                           For M/s.Ahmad Associates

                                       For Respondents    : Mr.M.Vijayan
                                                            for M/s.King & Patridge

                                                           ****


                                                          ORDER

Today, this case is listed under the caption “For Withdrawal” based on an E-mail dated 17.12.2020 sent by the learned counsel appearing for the petitioner to the Registry. The learned counsel also sought permission of this Court to withdraw this Writ Petition.

2. In view of the submission made by the learned counsel for the petitioner and an E-mail sent to the registry, the Writ Petition is 2/4 https://www.mhc.tn.gov.in/judis/ W.P.No.23134 of 2018 dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition is closed.

21.12.2020 rsi 3/4 https://www.mhc.tn.gov.in/judis/ W.P.No.23134 of 2018 PUSHPA SATHYANARAYANA, J.

rsi W.P.No.23134 of 2018 and W.M.P.No.27032 of 2018 21.12.2020 4/4 https://www.mhc.tn.gov.in/judis/