Citation : 2022 Latest Caselaw 8904 Kant
Judgement Date : 15 June, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF MARCH 2021
BEFORE
THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA
M.F.A.No.7407/2015 (AA)
BETWEEN:
M/S MELCO PRECISIONS (P) LTD.,
P.B. No.313, PLOT No.4, SECTOR, 27A,
MATHURA ROAD,
FARIDABAD - 1210 003
REP: BY ITS MANAGING DIRECTOR,
SRI. K. CHANDRA. ... APPELLANT
(BY SRI. N.AMARESH, ADV.)
AND:
THE KUDREMUKH IRON ORE CO., LTD.,
2ND BLOCK, KORAMANGALA,
BANGALORE,
REP:BY ITS GENERAL MANAGER (MATERIALS)
... RESPONDENT
(BY SRI. SHANKARLINGAPPA NAGRAJ, ADV.)
THIS APPEAL IS FILED UNDER SECTION 37(1)(b) OF
THE ARBITRATION AND CONCILIATION ACT, AGAINST THE
JUDGMENT DATED:08.04.2015 PASSED IN A.S.No.8/2011 ON
THE FILE OF THE XIV ADDITIONAL CITY CIVIL JUDGE,
BENGALURU, DISMISSING THE SUIT FILED UNDER SECTION
34 OF ARBITRATION AND CONCILIATION ACT.
THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
2
JUDGMENT
1. The matter was listed on 26.03.2021. Since there was
no representation, the matter was adjourned to today. Today
also there is no representation.
2. The appeal is of the year 2015. I am therefore of the
view that the appellant is not interested in prosecuting the
appeal. Hence, the appeal is dismissed for non prosecution.
Sd/-
JUDGE
GH
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