M/S Mahindra And Mahindra Financial ... vs Rajesh Shukla
2024 Latest Caselaw 17371 ALL

Allahabad High Court

M/S Mahindra And Mahindra Financial ... vs Rajesh Shukla on 15 May, 2024

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:37287
 
Court No. - 21
 

 
Case :- FIRST APPEAL FROM ORDER No. - 28 of 2006
 

 
Appellant :- M/S Mahindra And Mahindra Financial Services Ltd.
 
Respondent :- Rajesh Shukla
 
Counsel for Appellant :- Raj Kumar
 
Counsel for Respondent :- Sanjay Kumar Dixit
 

 
Hon'ble Jaspreet Singh,J.
 

None appears for either of the parties.

The instant appeal has been preferred under Section 37 of the Arbitration and Conciliation Act, 1996 being aggrieved against the judgment and order passed by the District Judge, Lucknow dated 16.12.2005 whereby it found that the Courts at Lucknow did not have territorial jurisdiction to deal with the petition and as such the application preferred under Section 9 of the Act of 1996 was dismissed.

The record further indicates that the appeal was admitted, but there is no interim order.

Looking at the limited scope that the instant appeal arises out of an order passed under Section 9 of the Act of 1996, whereby the District Judge declined to entertain the petition on account of territorial jurisdiction, it appears that with passage of time, the instant appeal has lost its efficacy.

In view of the aforesaid, since there is none to press the appeal on behalf of either of the parties, the appeal stands dismissed for want of prosecution. Consigned to record.

Order Date :- 15.5.2024

Rakesh/-