Madras High Court
M/S.T.Chinnasamy Chettiar & Sons vs The Chief Regional Manager on 13 November, 2017
Author: M.M.Sundresh
Bench: M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13.11.2017 CORAM THE HONOURABLE MR. JUSTICE M.M.SUNDRESH Original Petition No.555 of 2013 M/s.T.Chinnasamy Chettiar & Sons HPCL Dealer (terminated) rep. by its Managing Partner C.Natarajan .. Petitioner Vs. 1.The Chief Regional Manager, Retail and Constituted Attorney, Hindustan Petroleum Corporation Ltd., No.18/3, Big Bazaar Street, Coimbatore - 641 001. 2.G.Hariharan (Sole Arbitrator) Flat No.402 RESIDENCY Old Nos.3, 4 and 5, New Nos.58, 59 and 60 (Opp. CLRI), Sardar Patel Road, Chennai - 113. .. Respondents Petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 to set aside the Award dated 18.07.2011 passed by the Sole Arbitrator. M.M.SUNDRESH,J. mmi For Petitioner : No appearance For Respondents : Mr.K.M.Vijayan, Sr. Counsel for M/s.King and Partidge for R1 ORDER
Earlier, when the matter was taken up for hearing, learned counsel appearing for the petitioner reported no instructions. The matter was adjourned on the submissions made by another counsel that he would filed vakalat. However, no vakalat was filed. Considering same, the matter was directed to be listed on 13.11.2017 under the caption 'for dismissal'. Even today, there is no representation on behalf of the petitioner. Therefore, the original petition is dismissed for non-prosecution. No costs.
13.11.2017 Index:Yes/No mmi O.P.No.555 of 2013