Indian Oil Corporation vs M/S Karthikeyan Transports
2022 Latest Caselaw 11160 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
         DATED THIS THE 27TH DAY OF JULY, 2022
                        BEFORE
        THE HON'BLE MS. JUSTICE JYOTI MULIMANI
 MISCELLANEOUS FIRST APPEAL No.2145 of 2016 (AA)
BETWEEN :

1.     INDIAN OIL CORPORATION
       KARNATAKA STATE OFFICE
       'INDIAN OIL BHAVAN'
       NO 29, P KALINGA RAO ROAD,
       BENGALURU - 560027
       REPRESENTED BY ITS DY. GENERAL MANAGER
       (OPERATIONS)
       M PADUVAIPATHY.

2.    THE DEPUTY GENERAL MANAGER (TERMINAL)
      INDIAN OIL CORPORATION
      INDIAN OIL BHAVAN
      NO 29, P KALINGA RAO ROAD,
      BENGALURU - 560027
      REPRESENTED BY ITS DY. GENERAL MANAGER
      M PADUVAIPATHY
                                         ...APPELLANTS
(BY SRI. SHYAMSUNDAR, ADVOCATE FOR
    SRI. RAVINDAR, ADVOCATE)

AND:

M/S. KARTHIKEYAN TRANSPORTS
NO 780, 6TH BLOCK, RAJAJINAGAR,
BENGALURU - 560010
REPRESENTED BY ITS PROPRIETOR
MR. KARTHIKEYAN
                                        .....RESPONDENT
(BY SRI. VIVEK, ADVOCATE FOR
     SRI. R. ABHINAV FOR C/R)
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     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 37(1)(a) OF THE ARBITRATION AND CONCILIATION
ACT.
     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:


                      JUDGMENT

Sri.Shyamsundar., learned counsel on behalf of

Sri.Ravindra.R., learned counsel for appellants and

Sri.Vivek., learned counsel on behalf of Sri.R.Abhinav.,

for caveator/ respondent have appeared through video

conferencing.

As could be seen from the daily order sheet, the

matter was listed on 23.02.2017. On that day, four

weeks time was granted to comply office objections.

Again the matter was listed on 26.10.2017. On

that day notice was issued to the respondent about the

office objections.

The matter was again listed on 23.02.2018. On

that day, there was no representation on behalf of

appellants. Hence, the matter was adjourned.

Again the matter was listed on 19.04.2018. On

that day, two weeks time was granted to comply office

objections.

The matter is listed today for orders regarding

non-compliance of office objections for fourth time.

Counsel for appellants seeks time.

Despite giving several opportunities, appellants

have not instructed the counsel on record to comply

office objections. Hence, the Miscellaneous First Appeal

is dismissed for non-compliance of office objections.

Sd/-

JUDGE

TKN