M/S Apna Filling Station vs Hindustan Petroleum Corporation ...
2021 Latest Caselaw 7971 MP

                                                                          1                             WP-24160-2021
                                                The High Court Of Madhya Pradesh
                                                         WP No. 24160 of 2021
                                      (M/S APNA FILLING STATION Vs HINDUSTAN PETROLEUM CORPORATION LIMITED AND OTHERS)

                                     2
                                     Jabalpur, Dated : 29-11-2021
                                               Shri L.R.B.Singh Chouhan, learned counsel for the petitioner.
                                               Shri Anshuman Swamy, learned counsel for respondent No.1.

Learned counsel for respondent No.1 raised a preliminary objection that there is a remedy of arbitration and therefore, petitioner should avail the alternative remedy of arbitration available to him.

Learned counsel for petitioner relies on certain judgments. Let a copy of the same be supplied to learned counsel for the respondent No.1.

List the matter on 09.12.2021.

(VIJAY KUMAR SHUKLA) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2021.11.29 17:04:51 IST