Karnataka High Court
N K Developers Pvt Ltd vs Concord India Ltd on 14 November, 2013
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14th DAY OF NOVEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE H. BILLAPPA
C.M.P.No.98/2008
BETWEEN:
N K DEVELOPERS PVT. LTD.,
A COMPANY REGISTERED UNDER THE COMPANIES
ACT, 1956, HAVING ITS REGISTERED OFFICE
AT 9/2, MADRAS BANK ROAD,
BEHIND INDIA GARAGE,
BANGALORE-560001.
REP. BY ITS DIRECTOR N.K. KASHYAP
... PETITIONER
(By Sri. VIVEK HOLLA, ADV.
FOR M/S HOLLA AND HOLLA, ADV. - ABSENT )
AND:
CONCORD INDIA LTD.,
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956,
HAVING ITS REGISTERED OFFICE AT 4/8
ASAF ALI ROAD,
NEW DELHI-110 002.
HAVING ITS BRANCH OFFICE AT NO.36,
CUNNINGHAM ROAD,
BANGALORE-560052.
... RESPONDENT
(By Sri. SURAJ GOVINDA RAJ, ADV.
FOR M/S. AAMSTEL LAW ASSTS. ADV. )
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Civil Misc.Petition filed u/s 11(5) of the Arbitration and
Conciliation Act, 1996, praying to appoint Mr. D. Manmohan,
Advocate or any other Arbitrator to adjudicate the disputes that
have arisen between the petitioner and the respondent in the
interest of justice and equity.
This petition coming on for Hearing this day, the Court
made the following:-
ORDER
The learned counsel for the respondent is present. There is no representation on behalf of the petitioner when the matter was called at 1.00 p.m. Therefore, the petition is dismissed for non prosecution.
Sd/-
JUDGE.
Dvr: