Madras High Court
M.Mohandoss vs (1) The Union Of India on 30 November, 2022
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
Arb.O.P.(Comm.Div.) No.636 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.11.2022
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
Arb.O.P.(Comm.Div.) No.636 of 2022
and
A.No.5192 of 2022
M.Mohandoss ... Petitioner
vs.
(1) The Union of India
Represented by the General Manager,
Southern Railway, Park Town,
Chennai-600 003.
(2) The Chief Engineer/Construction/Central
Construction Office,
Southern Railway,
Egmore, Chennai-600 008.
(3) The Deputy Chief Engineer/II
Guage Conversion, Southern Railway,
State Bank Road, Opp. to Hotel Arun
Tiruchitrapalli-620 001.
(4) Shri.K.Krishna Murthy, (Presiding Arbitrator)
Retd. PCMM/SR
Flat No.304, 8-2-468/A/2,
Shipla Park View Apartments,
Raod No.5, Banjara Hills, Hyderabad-500 034.
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https://www.mhc.tn.gov.in/judis
Arb.O.P.(Comm.Div.) No.636 of 2022
(5) Shri.S.Ramasubbu (Co-Arbitrator)
Retd PCEE/SR
G1 Ganga Flats, 16/39,
Noor Veerasamy Street,
Nungambakkam,
Chennai-600 034.
(6) Shri. K.Rama Subramonia Pillai, (Co-Arbitrator)
Retd FA & CAO/SR
Flat G4, Morning Rose, Victoria Garden,
No.1, IAF Station Road,
Tambaram East,
Chennai. ... Respondents
PRAYER: Arbitration Original Petition filed under Sections 14 and 15 of
the Arbitration and Conciliation Act, 1996, pleased to (A) Terminate the
mandate of the present Arbitral Tribunal (Comprising of the 4th, 5th and 6th
Respondents) and appoint an Independent Arbitrator to arbitrate all the
disputes and claims arising out of the Agreement
No.109/HQ/Dy.CE/GC/II/TPJ dated 31.03.2011 to Arbitration; (B) Direct
the 1st respondent to issue revised terms of reference in terms of the
petitioners request dated 19.10.2022; and (C) Direct the Respondent to pay
the cost of the Petition.
For Petitioner : Mr.G.Jermiah
For Respondents : Mr.P.T.Ramkumar,
Standing Counsel (Railways) for R1 to R3
**********
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Arb.O.P.(Comm.Div.) No.636 of 2022
ORDER
Learned counsel for the petitioner submits that he has been instructed to withdraw the petition. He has made an endorsement for the said purpose.
2. Recording the same, Arb.O.P.(Com. Div.) No.636 of 2022 is dismissed as withdrawn. Consequently, connected application is closed.
There will be no order as to costs.
30.11.2022
Index : Yes / No
Internet : Yes / No
kal
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https://www.mhc.tn.gov.in/judis Arb.O.P.(Comm.Div.) No.636 of 2022 SENTHILKUMAR RAMAMOORTHY,J kal Arb.O.P.(Comm.Div.) No.636 of 2022 and A.No.5192 of 2022 30.11.2022 4/4 https://www.mhc.tn.gov.in/judis