M/S Rapid Constructions vs Indian Oil Corporation Ltd
2024 Latest Caselaw 6385 P&H

Punjab-Haryana High Court

M/S Rapid Constructions vs Indian Oil Corporation Ltd on 20 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                         Neutral Citation No:=2024:PHHC:040351



                                                          2024:PHHC:040351

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

264                                               ARB-29-2023
                                                  Date of Decision:20.03.2024

M/S RAPID CONSTRUCTIONS                                   ...PETITIONER

                                  VERSUS

INDIAN OIL CORPORATION LTD                                ...RESPONDENT


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL


Present:      Mr. S.S. Behl, Advocate for the petitioner.

              Mr. Rahul Sharma, Advocate for the respondent.

                           ***

SUVIR SEHGAL, J.(ORAL)

1. By way of instant petition filed under Section 11 (6) of the

Arbitration and Conciliation Act, 1996, petitioner has approached this Court

for appointment of an Arbitrator.

2. When confronted with the judgment of the Supreme Court in

Indian Oil Corporation Limited Versus NCC Limited (2023) 2 SCC 539,

counsel for the petitioner has sought permission to withdraw the petition

with liberty to take recourse to the remedy available to him in accordance

with law.

3. Dismissed as withdrawn with aforesaid liberty.

20.03.2024                                                  (SUVIR SEHGAL)
sheetal                                                         JUDGE

            Whether Speaking/Reasoned            Yes/No
            Whether Reportable                   Yes/No



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