M/S.Anna Lakshmi Gas Agency vs M/S.Hindustan Petroleum ...
2021 Latest Caselaw 15000 Mad

                                                                                 CMP.No.1860 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 27.07.2021

                                                         Coram

                                         The Hon'ble Mr. Justice V.PARTHIBAN

                                              C.M.A.No.1860 of 2021
                                            and C.M.P.No.10014 of 2021

                     M/s.Anna Lakshmi Gas Agency,
                     Rep by its Proprietor, Shri M.Boopalan.
                                                                                       ... Appellant

                                                           Vs.

                     1.M/s.Hindustan Petroleum Corporation Ltd.,
                       Rep by its Chairman and the Managing Director,
                       No.17, Jamshedji Tata Road,
                       Mumbai – 400 020.

                     2.The Deputy General Manager,
                       M/s.Hindustan Petroleum Corporation Ltd.,
                       Chennai LPG Regional Office,
                       “Petro Bhavan”, III Floor,
                       New No.82, Old No.47, TTK Road,
                       Alwarpet, Chennai – 600 018.

                     3.The Plant Manager,
                       M/s.Hindustan Petroleum Corporation Ltd.,
                       LPG Bottling Plant,
                       Flat No.J-12, Phase II, SIPCOT Industrial Complex,
                       Gummidipoondi – 601 201, Thiruvallur District.
                                                                                   ... Respondents


                               Civil   Miscellaneous   Appeals   filed   under    Section   37   of

                     Arbitration and Conciliation Act, 1996, to set aside the order dated

                     26.06.2021 made in I.A.No.1/2020 in A.F.No.5 of 2020 before the

                     Sole Arbitrator M.Arunachalam, Advocate, Chennai.

https://www.mhc.tn.gov.in/judis/
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                                                                             CMP.No.1860 of 2021

                                     For Appellants      : Mr.M.Sriram

                                     For Respondents : M/s.King and Patridge


                                                   JUDGMENT

Today when the matters are taken up for hearing, the learned

counsel for the appellant requested this Court to withdraw the

present Civil Miscellaneous Appeal. He has also filed a memo to that

effect. The contents of the Memo are extracted hereunder:

“It is submitted that the above Appeal is preferred against the order of Sole Arbitrator dismissing the Advocate Commissioner Application filed under Section 17 of the Arbitration and Conciliation Act, 1996.

2.It is submitted that I have instructions from the appellant to withdraw the above CMA. Hence it is therefore prayed that this Hon'ble Court may be pleased to permit me to withdraw the above CMA.”

2.In view of the memo filed by the learned counsel for the

appellant, this Civil Miscellaneous Appeal stands dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed.

27.07.2021 mrm

Index:Yes/No Internet:Yes Speaking Order

V.PARTHIBAN,J.

https://www.mhc.tn.gov.in/judis/

CMP.No.1860 of 2021

Mrm

C.M.A.No.1860 of 2021 & C.M.P.No.10014 of 2021

27.07.2021

https://www.mhc.tn.gov.in/judis/