National Highways Authority Of ... vs Sri Eshwarappa Achari
2021 Latest Caselaw 5039 Kant

                                    M.F.A.NO.5106/2021

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 29TH DAY OF NOVEMBER 2021

                       BEFORE

        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.5106/2021(AA)

BETWEEN:

NATIONAL HIGHWAYS AUTHORITY OF INDIA
PROJECT IMPLEMENTATION UNIT-MANGALORE
DOOR NO.3-29, "BETHEL"
THARETHOTA, NEAR PUMPWELL (NH-66)
MANGALORE - 575 002
REP. BY IT'S PROJECT DIRECTOR
SHISHU MOHAN
                                          ... APPELLANT
(BY SRI B.V.PRAKASHA ANGADI, ADV.
    FOR M/S ANGADI AND CO.)

AND:

1.     SRI.ESHWARAPPA ACHARI
       S/O LATE KRISHNAPPA ACHARI
       AGED ABOUT 50 YEARS
       R/AT NO.4-102(3), DASAKODI HOUSE
       BALTHILA VILLAGE & POST
       BANTWALA TALUK

2.     THE ARBITRATOR AND DEPUTY COMMISSIONER
       D.K. DISTRICT, MANGALORE
                                     ... RESPONDENTS

      THIS MFA IS FILED UNDER SECTION 37(1) (c) OF
ARBITRATION AND CONCILIATION ACT, AGAINST THE
ORDER DATED 13.11.2020 PASSED IN A.S.NO.40/2019 ON
THE FILE OF THE IV ADDITIONAL DISTRICT AND SESSIONS
JUDGE, DAKSHINA KANNADA, MANGALURU, REJECTING THE
APPLICATION FILED UNDER SECTION 34(2) OF THE
ARBITRATION AND CONCILIATION ACT, 1996.
                                    M.F.A.NO.5106/2021

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     THIS MFA COMING ON FOR ORDERS THIS DAY
THROUGH VIDEO CONFERENCE, THE COURT DELIVERED THE
FOLLOWING:

                  JUDGMENT

Learned counsel for the appellant has filed

memo for withdrawal of the appeal.

2. Recording the memo, the appeal is

dismissed as withdrawn.

In view of disposal of main matter, pending

I.As. stood disposed of.

Sd/-

JUDGE

pgg