M/S Hindustan Petroleum ... vs M/S Nature View Landscape Pvt Ltd
2022 Latest Caselaw 1896 Kant

                                   1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 7TH DAY OF FEBRUARY, 2022

                            PRESENT

     THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE

                              AND

     THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

     MISCELLANEOUS FIRST APPEAL NO.848 OF 2022 (AA)



BETWEEN:


M/S.HINDUSTAN PETROLEUM
CORPORATION LTD.,
HP GREEN R & D CENTRE,
KIADB INDUSTRIAL AREA,
THARABANAHALLI,
DEVANAGUNTHI,
HOSAKOTE,
BANGALORE - 560 047.

REPRESENTED BY ITS
DEPUTY GENERAL MANAGER - PROJECTS,
SRI.DAVID PODDAR.
                                               ... APPELLANT

(BY SRI. SRIDHAR B.K., ADVOCATE)


AND:


1.     M/S. NATURE VIEW LANDSCAPE PVT. LTD.,
       PLOT NO.641, SECTOR - 39,
       NEAR CYBER PARK,
       GURGAON - 122 001.
                                   2


       REPRESENTED BY ITS DIRECTOR
       SRI.R.S.RAJAWAT.

2.     DR.G.VASUDEV,
       NO.266, RBD LAYOUT,
       SARJAPUR ROAD,
       BANGALORE - 560 035,
       SOLE ARBITRATOR.
                                                      ... RESPONDENTS

                         ****************


       THIS MISCELLANEOUS FIRST          APPEAL   IS FILED UNDER
SECTION 37(1) OF THE ARBITRATION AND CONCILIATION ACT,
AGAINST        THE    ORDER    DATED     15.11.2021     PASSED    IN
COM.A.S.NO.95/2019 ON THE FILE OF THE LXXXV ADDITIONAL
CITY   CIVIL    AND    SESSIONS   JUDGE,   BENGALURU,      (CCH-86),
DISMISSING THE SUIT FILED UNDER SECTION 34 OF THE
ARBITRATION AND CONCILIATION ACT, 1996.


       THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS      THIS      DAY,    CHIEF    JUSTICE,   DELIVERED      THE
FOLLOWING:
                              JUDGMENT

Mr. B.K. Sridhar, learned counsel for the appellant would

submit that inadvertently by mistake the Miscellaneous First

Appeal has been filed and he may be permitted to withdraw

this appeal with liberty to file an appropriate commercial

appeal along with an application for condonation of delay.

This Miscellaneous First Appeal is accordingly dismissed

as withdrawn reserving liberty as prayed for.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

sac*