Karnataka High Court
Bangalore Metro Rail Corporation Ltd vs Urc Construction (P) Ltd on 23 November, 2017
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23rd DAY OF NOVEMBER, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S.BOPANNA
WRIT PETITION NO.42674/2016(GM-Res)
BETWEEN :
Bangalore Metro Rail
Corporation Ltd.,
A Company registered under
The provisions of the
Companies Act, 1956,
Having its registered office at
3rd Floor, BMTC building,
K.H.Road, Shanthinagar,
Bangalore - 560 008.
Represented by its
Chief Engineer,
Shri N.P.Sharma. ...PETITIONER
(By Sri.S.Sriranga, Adv. for
M/s.Just Law, Advs.)
AND :
1. URC Construction (P) Ltd.,
A company registered
under the Provisions of
The Companies Act, 1956
Having its registered office
At H-102, Periyar Nagar,
Erode - 638 001,
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Represented by its
Managing Director
Shri S.Palanisamy.
2. Shri B.R.Sudhakar,
Presiding Arbitrator,
No.888, 20th Main,
4th 'T' Block, Jayanagar,
Bengaluru - 560 041.
3. Shri G.C.Tallu,
Co-Arbitrator,
'Sushanty', No.90,
2nd Main, 11th Cross,
Nirmal Nagar,
Dharwad - 580 003.
4. Shri M.Ravindra,
Co-Arbitrator,
1B, PGP Manor,
No.29, Barnaby Road,
Kilpauk,
Chennai - 600 010. ...RESPONDENTS
(By Sri.Pradeep S.Sawkar, Adv. for C/R1)
. . . .
This writ petition is filed under Articles 226 and
227 of the Constitution of India praying to quash the
communication dated 30.07.2016 issued by the
respondent No.2 on behalf of the Arbitral Tribunal vide
Annexure 'J'.
This writ petition coming on for preliminary
hearing, this day, the Court made the following:
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ORDER
Learned Counsel for the petitioner has filed a Memo dated 23.11.2017.
2. In terms of the memo, petition is disposed of as withdrawn.
Sd/-
JUDGE SPS