Karnataka High Court
Abhijeet Toll Road (Karnataka ) Limited vs Karnataka Road Development ... on 18 November, 2016
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF NOVEMBER, 2016
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
CIVIL MISCELLANEOUS PETITION NO.55/2016
BETWEEN:
ABHIJEET TOLL ROAD
(KARNATAKA) LIMITED
79/4, PRASHANT NAGAR
AJNI, NAGPUR-440012
REP. BY MR. PANKAJ KUMAR
GENERAL MANAGER.
... PETITIONER
(BY SRI SUKUMAR A, ADVOCATE)
AND:
KARNATAKA ROAD DEVELOPMENT
CORPORATION, HAVING ITS
PRINCIPAL OFFICE AT NO.16/J
MILLER TANK BED AREA
THIMMAIAH ROAD CROSS
BANGALORE-560 052
REP. BY ITS GENERAL MANAGER
. .....RESPONDENT
(BY SRI AJAY J NANDALIKE, ADVOCATE)
THIS PETITION IS FILED UNDER SECTION 11(4, 6)
OF THE ARBITRATION AND CONCILIATION ACT 1996,
PRAYING TO APPOINT A SOLE ARBITRATOR TO
ADJUDICATE THE DISPUTE BETWEEN THE PETITIONER
AND RESPONDENTS VIDE ANNEXURE-A.
THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
2
ORDER
Learned Advocate appearing for petitioner has filed a memo seeking permission to withdraw this petition with liberty to approach this Court in the event of Indian Council of Arbitration does not approve/appoint the Arbitrators.
2. learned Advocate appearing for respondent has no objection for permitting withdrawal of petition and granting liberty as sought for.
3. Placing the said memo on record, petition is dismissed as withdrawn. Liberty as sought for is granted.
SD/-
JUDGE *sp