Karnataka High Court
Bharath Heavy Electricals Ltd vs Macawber Beekay Pvt Ltd on 21 January, 2025
Author: Krishna S Dixit
Bench: Krishna S Dixit
-1-
NC: 2025:KHC:2257-DB
WP No. 6724 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF JANUARY, 2025
PRESENT
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
AND
THE HON'BLE MR JUSTICE G BASAVARAJA
WRIT PETITION NO. 6724 OF 2024 (GM-RES)
BETWEEN:
BHARATH HEAVY ELECTRICALS LTD.
INDUSTRIAL SYSTEM GROUP
OPP II SC., PROF.CNR RAO CIRCLE
MALLESWARAM, BANGALORE-560 012
REPT. BY GENERAL MANAGER
SUJIT KUMAR GUPTA
...PETITIONER
(BY SRI. BHASKAR DESAI, ADVOCATE FOR
SRI. SHREYAS JAYASIMHA, ADVOCATE)
AND:
MACAWBER BEEKAY PVT LTD
C-450, SECTOR-10
Digitally signed NOIDA, UTTAR PRADESH-201 301
by NANDINI D REPT. BY MANAGING DIRECTOR
Location: High ...RESPONDENT
Court of
Karnataka (BY SRI. PUSHBHINDER K. BANSAL, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF CERTIORARI OR ANY OTHER WRIT, ORDER OR
DIRECTION SETTING ASIDE THE IMPUGNED ORDER DATED
09.02.2024 PASSED BY THE SOLE ARBITRATOR IN A.C. No.
439/2022 VIDE ANNEXURE-A AND ISSUE WRIT OF MANDAMUS
OR ANY OTHER WRIT ORDER OR DIRECTION TO CONDONE THE
DELAY AND TO CONSIDER STATEMENT OF DEFENCE AND
COUNTERCLAIM FILED BY THE PETITIONER HEREIN AND ETC.
-2-
NC: 2025:KHC:2257-DB
WP No. 6724 of 2024
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE KRISHNA S DIXIT
and
HON'BLE MR JUSTICE G BASAVARAJA
ORAL ORDER
(PER: HON'BLE MR JUSTICE KRISHNA S DIXIT) Learned counsel appearing for the Petitioner submits and it is not controverted by the other side that an amicable settlement has been arrived at by & between them and therefore, Petition be disposed off as having become infructuous.
Ordered accordingly and Writ Petition is disposed off.
Sd/-
(KRISHNA S DIXIT) JUDGE Sd/-
(G BASAVARAJA) JUDGE DS List No.: 1 Sl No.: 28