Karnataka High Court
M/S Deccan Charter Private Limited vs M/S Jupiter Capital Private Limited on 9 June, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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CMP No. 29 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
CIVIL MISC PETITION NO. 29 OF 2021
BETWEEN:
1. M/S DECCAN CHARTER PRIVATE LIMITED
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, 1956 AND HAVING ITS
REGISTERED OFFICE AT JAKKUR AERODROME
BELLARY ROAD, BANGALORE-560064
REPRESENTED BY ITS DIRECTOR
MR. K. BALAKRISHNA SHABARAYA
2. MR. GORUR RAMASWAMY IYENGAR GOPINATH
S/O MR. GORUR RAMASWAMY IYENGAR
AGED ABOUT 68 YEARS
RESIDING AT 272, RAJNIGANDHA BLOCK
GOLDEN APARTMENT, VITTAL MALLAYA ROAD
BANGALORE-560001
...PETITIONERS
(BY SMT. PRARTHNA RADHAKRISHNA, ADVOCATE FOR
SRI. VIVEK HOLLA, ADVOCATE)
AND:
Digitally
signed by
POORNIMA
SHIVANNA M/S JUPITER CAPITAL PRIVATE LIMITED
Location:
HIGH COURT A COMPANY INCORPORATED UNDER THE
OF
KARNATAKA COMPANIES ACT, 1956 AND HAVING ITS
REGISTERED OFFICE AT NO.54
RICHMOND ROAD BANGALORE-560025
REPRESENTED BY ITS DIRECTOR
MR. RAJEEV CHANDRASEKHAR
...RESPONDENT
(RESPONDENT-SERVED UNREPRESENTED)
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CMP No. 29 of 2021
THIS PETITION IS FILED UNDER SECTION 11(5) & 11(6) OF
THE ARBITRATION AND CONCILIATION ACT, 1996, PRAYING TO
NOMINATE AND APPOINT AN ARBITRATOR ON BEHALF OF THE
RESPONDENT IN TERMS OF CLAUSE 18 AND CLAUSE 10 OF THE
BINDING TERM SHEET AND LOAN AGREEMENT DATED 29/11/2017
(ANNEXURES C AND D RESPECTIVELY).
THIS PETITION COMING ON FOR ADMISSION, THIS DAY THE
COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners has filed a memo seeking leave of this Court to withdraw the above petition.
Accepting the said memo, the petition is dismissed as withdrawn.
Sd/-
JUDGE ln