Madras High Court
Batliboi Renewable Energy Solutions ... vs M/S.Leitwind Shriram Manufacturing ... on 28 January, 2020
Author: M.Sundar
Bench: M.Sundar
O.P.No.870 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 28.01.2020
CORAM
THE HON'BLE MR.JUSTICE M.SUNDAR
O.P.No.870 of 2019
BATLIBOI RENEWABLE ENERGY SOLUTIONS PVT. LTD.,
(Formerly known as Batliboi EnXco Pvt Ltd.,)
Represented by Mr.Rajiv, Senior Manager (Accounts)
No.28 (N.P) Thiru-Vi-Ka Industrial Estate
Ekkaduthangal
Guindy
Chennai – 600 032 .. Petitioner
Vs.
M/s.LEITWIND SHRIRAM MANUFACTURING LIMITED
Sigapi Achi Building, IV Floor
28/3, Rukmani Lakshmipathi Road
Egmore, Chennai – 600 008 .. Respondent
This Original Petition filed under Section 11 (6)(a) of the Arbitration and
Conciliation Act, 1996, praying to appoint any suitable person as the Sole
Arbitrator for reference of the above dispute arisen between the petitioner
and the respondent out of the service contract dated 1.4.2011 entered
between the petitioner and respondent.
For Petitioner : Mr.K.Balamurali
for M/s.Shivakumar and Suresh
For Respondents : Mr.M.Ganesan
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http://www.judis.nic.in
O.P.No.870 of 2019
ORDER
Learned counsel for petitioner submits that he has instructions from the petitioner to withdraw instant Original Petition and has made a suitable endorsement in the case file.
2. Endorsement is reiterated in the hearing.
3. In the light of endorsement and reiteration of the same, instant petition is dismissed as withdrawn. There shall be no order as to costs.
28.01.2020 gpa 2/3 http://www.judis.nic.in O.P.No.870 of 2019 M.SUNDAR, J.
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