Mr. Dileep M R vs M/S Cholamandalam Investment And ...
2022 Latest Caselaw 10824 Kant

                           -1-



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 14TH DAY OF JULY, 2022

                         BEFORE

        THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.4909/2022 (AA)

BETWEEN:
MR. DILEEP M R
S/O RAMAIAH,
AGED 24 YEARS,
NELAMANGALA TALUK,
MALLAPURA,
DIST BENGALURU,
KARNATAKA - 562 123.
                                         ... APPELLANT
(BY SMT.KAVITHA.D, ADVOCATE)

AND:

1.     M/S CHOLAMANDALAM INVESTMENT
       AND FINANCE CO LTD, NO.45,
       JUSTICE BASHEER AHMED
       SAYEED BUILDING,
       2ND FLOOR, 2ND LINE BRANCH,
       MOORE STREET,PARRYS, CHENNAI - 600 001
       REPRESENTED BY ITS AUTHORIZED OFFICER.

2.     MR. P. P. SARAVANAN
       ARBITRATOR,
       OFFICE AT NEW NO.7,
       OLD NO.4, 2ND FLOOR,
       VANNIAR STREET,
       CHENNAI-600 001.
                                       ... RESPONDENTS
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     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER 41 RULE 5 OF CPC, SET ASIDE THE
ORDER DATED 20.09.2021 PASSED IN ARBITRATION CASE
NO.PPS/CMP NO.2992/2021 ON THE FILE OF THE SOLE
ARBITARATOR, MR.P.P.SARVANAN, ADVOCATE, CHENNAI.

    THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ORDERS THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                          JUDGMENT

The learned counsel for the appellant seeks leave

to withdraw the appeal.

The learned counsel is permitted and the appeal

stands dismissed as withdrawn.

SD/-

JUDGE

SA Ct:sr