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M/S Eagle Mpcc (Jv) vs The Chief Administrative ...
2022 Latest Caselaw 5591 Kant

Citation : 2022 Latest Caselaw 5591 Kant
Judgement Date : 28 March, 2022

Karnataka High Court
M/S Eagle Mpcc (Jv) vs The Chief Administrative ... on 28 March, 2022
Bench: Sreenivas Harish Kumar
 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 28 T H DAY OF MARCH, 2022

                         BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

             MFA NO.2801 OF 2022 (AA)

BETWEEN:

M/s EAGLE -MPCC (JV)
A registered firm and
Having its reg istered office at
No.16, S.C.S. Complex
South Car Street
Tiruchengode-637 211
Namakkal District
Tamil Nad u, Comprising its
Constituents, namely,

1.   Eagle Earth Movers
     A sole proprietorship concern
     Represented by
     Its sole prop rietor
     Mr. U.R. Sub ramaniam
     Son of Mr. Ramaswamy
     Aged about 52 years
     Residing at No.14
     S.C.S. Complex
     South Car Street
     Tiruchengode
     Namakkal District
     Tamil Nad u-637 211.

2.   M.P. Construction Co.
     A sole proprietorship concern
     Represented by its
     Sole p roprietor
     Mr. M. Padmanabhan
     Son of Mr. Manickam
                              :: 2 ::


      Aged about 51 years
      Having his office at
      No.10, Jai Nag ar
      3 r d Street, Arumbakkam
      Chennai-600 106.
                                                   ...Appellants

(By Sri Bhanup rakash V G, Advocate)

AND:

The Chief Administrative
Officer/Construction
South Western Railway
18, Millers Road
Bang alore Cantonment
Bang alore-560 046.
                                                  ...Respondent


      This MFA is filed under Order 43 Rule 1(r) of
CPC, ag ainst the Judgment d ated 19.01.2022 passed
in Com.AA No.167/2021 on the file of the LXXXIV
Additional   City   Civil   and   Sessions   Judge,   CCH-85,
Commercial      Court,      Beng aluru,      d ismissing   the
application filed und er Section 9 of the Arbitration and
Conciliation Act.

      This MFA coming on for orders this d ay, the
Court mad e the following:

                            ORDER

Counsel for the appellants seeks permission

to convert this Miscellaneous First Appeal into

Commercial Appeal (COMAP). Submission is :: 3 ::

placed on record. Registry is directed to convert

this Miscellaneous First Appeal into Commercial

Appeal (COMAP).

This MFA stands disposed of for statistical

purpose.

Sd/-

JUDGE

Kmv/-

 
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