Archon Powerinfra India Private ... vs Indian Oil Corporation Limited
2023 Latest Caselaw 376 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                         REQUEST CASE No.89 of 2022
     ======================================================

Archon Powerinfra India Private Limited erstwhile SKP Buildcon Private Limited having its registered office at 3, Vinayak Complex, Nr. Railway Crossing, Sola Road, Ghatlodiya, Ahmedabad-380061 and administrative office at 409, Shapath-V, Opp. Karnavati Club, B/h. Crown Plaza, S.G. Highway, Ahmedabad-380015 through its authorized signatory Sudhir Kumar, age about 44 years (M), son of Shri Hari Shankar Parashar, Director in the applicant company.

... ... Petitioner/s Versus

1. Indian Oil Corporation Limited, 1st Floor, LPG Engineering, Indian Oil Bhawan, G-9, Ali Yavar Jung Marg, andra (East), Mumbai-400051

2. General Manager (LPG-E), 1st Floor, LPG Engineering, Indian Oil Bhawan, G-9, Ali Yavar Jung Marg, andra (East), Mumbai-400051

3. Senior Manager (LPG-E), Indian Oil Corporation Limited Bihar State Office, Loknayak Bhawan, Dak Bunglow Road, Patna-800001.

4. The Project Manager, Indian Oil Corporation, LPG Bottling Plant, Masudanpur, Banka, Bihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Anjani Kumar Jha, Adv For the Respondent/s : Mr.Sanat Kumar Mishra, Adv ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 25-01-2023 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"That by way of the present application, the applicant prays for an appropriate order/Appointment of an independent and impartial Sole Arbitrator under section-11 (6) (C), read with Sub-section 5 of Section 12 and Seventh Schedule of the Arbitration & Conciliation (Amendment) Act, 2015, which amended the Arbitration and Conciliation Act, 1996, for settlement of dispute and claims of the petitioner arising out of Work Order bearing No. LPG/ENG/PT- 360/16/SKP dated 04.10.2016."

Learned counsel for the petitioner seeks permission Patna High Court REQ. CASE No.89 of 2022 dt.25-01-2023

to withdraw the present petition.

Prayer is allowed.

This application is disposed of as withdrawn

reserving liberty to the petitioner to take recourse to such other

remedies as are otherwise available to him in accordance with

law.

(Sanjay Karol, CJ)

ranjan/-

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