Sri. B. Prashanth Kamath vs M/S. S. M. Minerals
2023 Latest Caselaw 4841 Kant

                                                  -1-
                                                         NC: 2023:KHC:25719
                                                           MFA No. 6175 of 2017




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 25TH DAY OF JULY, 2023

                                                BEFORE
                          THE HON'BLE MR JUSTICE H.P.SANDESH
                   MISCELLANEOUS FIRST APPEAL NO. 6175 OF 2017 (AA)

                   BETWEEN:

                   SRI. B. PRASHANTH KAMATH
                   MAJOR,
                   S/O. SRI. B. PRABHAKARA KAMATH,
                   GAYATHRI ATTUR NORTH, KARKALA,
                   PARTNER OF M/S. GAYATHRI EXPORTS,
                   ATTUR NORTH,
                   KARKALA TALUK-574104,
                   UDUPI DISTRICT.
                                                                    ...APPELLANT
                   (BY SRI CHANDRANATH ARIGA K., ADV.)


                   AND:

                   M/S. S. M. MINERALS
                   OFFICE AT 82/6, 2ND FLOOR,
Digitally signed   AMRUTH TOWERS,
by SHARANYA T      P.B. ROAD, DAVANAGERE,
Location: HIGH     REP. BY ITS PARTNER,
COURT OF
KARNATAKA          SRI. G. V. RAMESH-577002.
                                                                  ...RESPONDENT

                        THIS APPEAL IS FILED UNDER SECTION 37(1)(b) OF THE
                   ARBITRATION AND CONCILIATION ACT, 1996 PRAYING TO SET
                   ASIDE THE ORDER DATED 20.03.2017 PASSED IN ARBITRATION
                   CASE.NO.05/2016 ON THE FILE OF THE    PRL. DISTRICT AND
                   SESSIONS JUDGE, DAVANAGERE.

                        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC:25719
                                     MFA No. 6175 of 2017




                         JUDGMENT

1. Learned counsel for the appellant files memo

stating that the appeal has become infructuous.

2. In view of the memo filed by the learned

counsel for the appellant, the appeal is dismissed as

having become infructuous.

Sd/-

JUDGE

NC CT:bms