Vishwanath vs A.Brahmachari
2021 Latest Caselaw 2389 Kant

               IN THE HIGH COURT OF KARNATAKA
                       DHARWAD BENCH

             DATED THIS THE 24TH DAY OF JUNE 2021

                            BEFORE

           THE HON'BLE MR. JUSTICE P. KRISHNA BHAT


                   MFA NO. 100780/2014 (AA)

BETWEEN:
M. RAVIKUMAR S/O. RACHOTAPPA,
AGE: 35 YEARS, OCC: BUSINESS,
P/O. VEERABHADRAPPA TRANSPORT,
HARIHAR ROAD, HOSPET,
DIST: BELLARY.
                                                    ...APPELLANT
(BY SRI. AJAY U PATIL, ADVOCATE)

AND:
1.   THE FIRM OF BODH WIGH BRIDGE,
     REPRESENTED BY ITS PARTNER BODA RAMAPPA,
     S/O. BODA RANGAPPA, AGE: 57 YEARS,
     R/O. "BODA" DOOR NO.475, 4TH WARD,
     STATION ROAD, HOSPET - 583201.

2.   BODA RAMAPPA S/O. BODA RANGAPPA,
     AGE: 57 YEARS,
     R/O. "BODA" DOOR NO.475, 4TH WARD,
     STATION ROAD, HOSPET - 583201.

3.   SMT. SINDHU SRINIVASULU
     D/O. S. V. SRINIVASULU
     AGED: 32 YEARS,
     R/O. SATYANARAYANA NILAYA,
     NEAR CHIRANJIVI HOSPITAL,
     100 BED HOSPITAL ROAD,
     HOSPET - 583 201.
                                              ... RESPONDENTS
(RESPONDENTS 1 TO 3 - NOTICE SERVED)
                                    2


      THIS    MFA    IS   FILED   UNDER      SECTION   37(c)    OF    THE
ARBITRATION AND CONCILIATION ACT, PRAYING TO SET ASIDE THE
ORDER DATED 28.01.2014 PASSED BY THE PRINCIPAL DISTRICT
JUDGE,     BELLARY   IN   ARBITRATION       CASE   NO.36/2013    IN   THE
INTEREST OF JUSTICE.


      THIS MFA COMING ON FOR ADMISSION THIS DAY, THE COURT
DELIVERED THE FOLLOWING:


                             JUDGMENT

Sri. Ajay U Patil, learned counsel appearing for the

appellant submits that appeal has become infructuous.

Placing the said submission on record, the appeal

is dismissed as having become infructuous.

In view of disposal of the appeal, pending

interlocutory applications, if any, do not survive for

consideration.

Sd/-

JUDGE

yan