Karnataka High Court
M/S Schindler India vs Managing Director on 21 April, 2017
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21st DAY OF APRIL 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S.BOPANNA
C.M.P. NO.86/2016
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, Maharashtra India
Represented by its
Authorised Signatory
Shri.Sunil B.Khajjidoni. ...PETITIONER
(By Sri.A.K.Vasanth, Adv.)
AND :
1. Managing Director,
M/s. Mandakini Constructions
Pvt. Ltd., No.304, 3rd Floor,
-2-
Brigade Links, 1st Main Road,
SES, Bangalore - 560 020.
2. M/s. Mandakini Constructions
Pvt. Ltd.,
No.50, Saroja Chambers,
2nd and 3rd Floor,
4th Main Road,
Nehru Nagar,
Bangalore - 560 001.
3. M/s. Mandakini Constructions
Pvt. Ltd., No.304, 3rd Floor,
Brigade Links, 1st Main Road,
SES, Bangalore - 560 020.
4. Shri.Narasimha Murthy,
No.50, Saroja Chambers,
2nd and 3rd Floor,
4th Main Road,
Nehru Nagar,
Bangalore - 560 001.
Signatory of M/s. Mandakini
Constructions Pvt. Ltd., ...RESPONDENTS
. . . .
This C.M.P. is filed under Section 11(6) of the
Arbitration and Conciliation Act, 1996, praying that all
the disputes and differences between the petitioner and
the respondents in respect of Contract dated
04.11.2011 be referred for Arbitration and etc.
This C.M.P. coming on for orders, this day, the
Court made the following:
-3-
ORDER
Learned counsel for the petitioner has filed a Memo dated 11.04.2017.
In terms of the memo, petition is disposed of as withdrawn.
Sd/-
JUDGE SPS