Karnataka High Court
M/S. Schindler India Private Limited vs Csita Karnataka Central Diocese on 1 August, 2019
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF AUGUST 2019
BEFORE
THE HON'BLE MR. JUSTICE B. VEERAPPA
CIVIL MISCELLANEOUS PETITION NO. 192 OF 2017
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 - 400 076
Mumbai, Maharastra India
Represented by its
Authorized Signatory
Shri Suniil B Khajjidoni. ... PETITIONER
(By Sri. D.V. Girish - Advocate for
Sri Vasanth A.K. - Advocate)
AND
CSITA Karnataka Central Diocese
No. 20, Church of South India
KCD, 3rd Cross
2
CSI Compound
Bengaluru - 560 038
Represented by its
Financial Administrator
And Administrative Secretary. ... RESPONDENT
(Respondent served, but unrepresented)
This CMP is filed under Section 11(6) of the
Arbitration and Conciliation Act 1996, praying that, all
the dispute and differences between the petitioner and
the respondents in respect Contract dated 02.04.2012
be referred for arbitration, etc.,
This CMP coming on for Admission, this day, the
Court made the following:
ORDER
Learned Counsel for the petitioner has filed a memo stating that this petition may be dismissed, since the matter is settled out of the Court.
2. The memo is placed on record. This petition is dismissed as having become infructuous.
Sd/-
JUDGE Cs/-
Ct-B*