M/S Ivrcl Limited vs M/S Chennai Metropolitan Water ...
2021 Latest Caselaw 18125 Mad

Citation : 2021 Latest Caselaw 18125 Mad
Judgement Date : 3 September, 2021

Madras High Court

M/S Ivrcl Limited vs M/S Chennai Metropolitan Water ... on 3 September, 2021

CMA No.1299 of 2014

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 03.09.2021

CORAM:

THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

C.M.A.No.1299 of 2014
and
M.P. No. 1 of 2014

M/s IVRCL Limited
Represented by its authorized signatory ...Appellant

vs.

1. M/s Chennai Metropolitan Water Supply
and Sewage Board
Rep by its Chief Engineer
No.1, Pumping Station Road,
Chennai 600 002.

2. G. Ganapathy Subramanian,
Presiding Arbitrator

3. S. Srinivasan,
Arbitrator

4. N. Pichaimurthi,
Arbitrator ...Respondents

Civil Miscellaneous Appeal filed under Section 37(1) & (2) of
Arbitration and Conciliation Act, 1996, to set aside the order dated
14.03.2014 passed by the Hon'ble Arbitral Tribunal with respect to
arbitrability of Claim No. (b) II for both packages III & IV and allow this
Civil Miscellaneous Appeal thereby directing the Arbitral Tribunal to also
adjudicate the Claim No. (b) II with respect to House service connection-

https://www.mhc.tn.gov.in/judis/
1/4
CMA No.1299 of 2014

dewatering and shoring and strutting while excavation for the works
carried out upto 31.12.2011.

For Appellant : M/s. P.J. Rishikesh
For Respondents : Mr. N. Ramesh for R1
R2 and R3 -served -
No Appearance
R4 door locked

JUDGMENT

(This case was heard through Video Conferencing)

The learned counsel appearing for the Appellant submits that this

Civil Miscellaneous Appeal may be dismissed as Withdrawn.

2. After recording the said submissions, this Civil Miscellaneous

Appeal is dismissed as withdrawn. No Costs. Consequently, connected

Miscellaneous Petition is closed.

03.09.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order ab/vsi2