M/S Retail Ventures vs Dr Sridhar A Rao
2021 Latest Caselaw 325 Kant

                         1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 06TH DAY OF JANUARY, 2021

                      PRESENT

     THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA

                       AND

          THE HON'BLE MRS.JUSTICE M.G.UMA

MISCELLANEOUS FIRST APPEAL NO.4877 OF 2019 (AA)



BETWEEN:

M/S. RETAIL VENTURES,
NO.177, 22ND CROSS, 3RD BLOCK,
JAYANAGAR,
BENGALURU-560011
REPRESENTED BY ITS PARTNER
MR. E.SHESHADRI
NO.351, 37TH CROSS, 7TH MAIN,
5TH BLOCK, JAYANAGAR,
BENGALURU-560041.
                                        ...APPELLANT

(BY SRI SRIKANTH.S ADV. (VC))

AND:

1.     DR. SRIDHAR A RAO,
       S/O. A.N.RAO,
       AGED ABOUT 57 YEARS,
       RESIDING AT NO.8294,
       WARWICK GRROS CT.
       GRAND BLANC, NU - 48439,
       UNITED STATES OF AMERICA,
       REPRESENTED BY HIS GPA HOLDER,
       SMT. MEERA SUBBARAMAYYA.
                           2


2.   SMT. MEERA SUBBARAMAYYA,
     D/O. SRI. A.N.RAO,
     W/O. SRI H.K.SUBBARAMAYYA,
     AGED ABOUT 61 YEARS,
     RESIDING AT NO.177, 22ND CROSS,
     3RD BLOCK, JAYANAGAR,
     BENGALURU-560011.
                                  ...RESPONDENTS

(BY SRI L.GOVINDARAJ, ADV. FOR R1 & R2 (VC))

                         -    --

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 37(1)(c) OF ARBITRATION AND
CONCILIATION ACT, AGAINST THE JUDGMENT AND
AWARD      DATED:   07/09/2018,   PASSED    IN
A.S.NO.158/2016, ON THE FILE OF THE LXIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE
(CCH-70),     BENGALURU,    DISMISSING     THE
ARBITRATION SUIT FILED U/SEC.34 OF ARBITRATION
AND CONCILIATION ACT.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THROUGH    VIDEO   CONFERENCING    /  PHYSICAL
HEARING, B.V.NAGARATHNA J., DELIVERED THE
FOLLOWING:


                      JUDGMENT

Learned counsel for the respondent submits that

Sri E.Sheshadri, the plaintiff representing M/s.Retail

Ventures has passed away and therefore the appeal has

abated.

2. His submission is placed on record.

3. In the circumstances, the appeal stands

abated. In view of the abatement of the appeal,

I.A.I/2020 also stands abated.

Sd/-

JUDGE

Sd/-

JUDGE

rsk/-

CT-HR