Madras High Court
M/S.Zee Entertainment Enterprises ... vs M/S.Abirami Mega Mall Private Limited on 19 January, 2021
Author: M.Sundar
Bench: M.Sundar
O.P.No.687 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 19.01.2021
Coram
THE HONOURABLE MR. JUSTICE M.SUNDAR
O.P.No.687 of 2018
M/s.Zee Entertainment Enterprises Limited
Continental Building, 135, Dr.Annie Besant Road
Worli, Mumbai - 400 018. ... Petitioner
vs.
M/s.Abirami Mega Mall Private Limited
No.152, Purasawalkam High Road,
Kilpauk, Chennai-600 010. ... Respondent
Original Petition filed under Section 34 of the Arbitration and
Conciliation Act, 1996, to:
(a) set aside the award dated 02.05.2018 to the limited extent it
imposes costs on the petitioner.
(b) direct costs to be paid.
For petitioner : Mr.K.Vishal
of M/s.King and Patridge
For respondent : Mr.S.Ravi
of M/s.Gupta & Ravi
ORDER
Captioned 'Original Petition' [hereinafter 'OP' for the sake of brevity] is listed under the cause list caption 'FOR WITHDRAWAL' today.
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2. Mr.K.Vishal, learned counsel of M/s.King & Patridge (Law Firm) on behalf of sole petitioner who is before me in this web hearing on a video conferencing platform submits that he has instructions from petitioner to withdraw the captioned OP. Learned counsel submits that a memo dated 18.01.2021 has been filed in this regard. A scanned reproduction of this memo dated 18.01.2021 is as follows:
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3. Learned counsel for petitioner reiterates the contents of the above memo.
4. In the light of the aforementioned memo and reiteration of the same, captioned OP is dismissed as withdrawn. There shall be no order as to costs.
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