Madras High Court
Tidel Park Limited vs M/S.Arkay Energy (Rameswaram) Limited on 13 February, 2019
Author: M.Govindaraj
Bench: M.Govindaraj
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:13.02.2019
THE HONOURABLE MR.JUSTICE M.GOVINDARAJ
O.P.No.1161 of 2018
TIDEL Park Limited,
Rep. By its Managing Director
Mr.B.Elangovan,
No.4, Rajiv Gandhi Salai,
Taramani,
Chennai-600113. ... Petitioner
Vs.
M/s.Arkay Energy (Rameswaram) Limited,
Having its registered office at
Sanpras Corporate Capital,
No.115/1 & 1115/29,
6th Floor Sheraton Towers,
Financial District,
nanakramguda,
Gachibo, Hyderabad-500032.
And having its branch office at:
GF 1A, Prince Village,
15, Rajamannar Salai,
T.Nagar, Chennai-600017. ... Respondent
PRAYER:
http://www.judis.nic.in Original Petition filed under section 11(6) of the Arbitration
and Conciliation Act, 1996, praying to appoint an arbitrator under
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section 11 (6) (a) of the Arbitration and Conciliation Act, 1996.
For petitioner : Mr.M.Narendran
for King and Partridge.
For respondent : Mr.Anirudh Krishnan
***
ORDER
This petition is filed by the petitioner seeking to appoint an arbitrator under section 11 (6) (a) of the Arbitration and Conciliation Act, 1996.
2. When the matter is called today, learned counsel appearing for the petitioner seeks permission to withdraw this petition and makes an endorsement to this effect. Accordingly, this petition is dismissed as withdrawn. No costs.
13.02.2019 Index: Yes/No Speaking Order/Non Speaking order bkn http://www.judis.nic.in 3 M.GOVINDARAJ, J.
bkn O.P.No.1161 of 2018 13.02.2019 http://www.judis.nic.in