National Highways Authority Of ... vs Smt K R Shantha
2023 Latest Caselaw 3625 Kant

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                                                     NC: 2023:KHC:21552
                                                       MFA No. 4106 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 22ND DAY OF JUNE, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 4106 OF 2023 (AA)

                   BETWEEN:

                   1.    NATIONAL HIGHWAYS AUTHORITY OF INDIA
                         PROJECT IMPLEMENTATION UNIT-BANGALORE
                         SY. NO.13, 14TH KM, NAGASANDRA
                         BANGALORE-TUMKUR ROAD,
                         BANGALORE - 560 073
                         REP. BY ITS PROJECT DIRECTOR,
                         K.B. JAYAKUMARA
                                                           ...APPELLANT

                            (BY SRI PRAKASHA ANGADI B.V., ADVOCATE)

                   AND:

                   1.    SMT. K.R. SHANTHA
                         W/O. LATE K.P. SRINIVAS
Digitally signed
by SHARANYA T            AGED ABOUT 46 YEARS
Location: HIGH           R/AT KOIRA VILLAGE,
COURT OF
KARNATAKA                DEVANAHALLI TALUK,
                         BANGALORE RURAL DISTRICT.

                   2.    THE ARBITRATOR AND DEPUTY COMMISSIONER
                         BANGALORE RURAL DISTRICT,
                         BANGALORE.

                   3.    THE SPECIAL LAND ACQUISITION OFFICER
                         AND COMPETENT AUTHORITY,
                         (NHAI) SOMPURA-HOSKOTE SECTION,
                         NEAR SHRIGANDHA PETROL BUNK,
                         SITE OFFICE NELAMANGALA,
                                                             ...RESPONDENTS
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                                        NC: 2023:KHC:21552
                                            MFA No. 4106 of 2023




     THIS MFA IS FILED UNDER SECTION 37(1)(c) OF THE
ARBITRATION AND CONCILIATION ACT, AGAINST THE ORDER
DATED 20.07.2022 PASSED IN A.S.NO.66/2019 ON THE FILE
OF THE PRL. DISTRICT AND SESSIONS JUDGE, BENGALURU
RURAL DISTRICT, BENGALURU, ALLOWING THE I.A.NO.4 FILED
UNDER ORDER 23, RULE 1 OF CPC.

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

                           JUDGMENT

Learned counsel for the appellant seeks permission of this

Court to withdraw the appeal with liberty to file a writ petition.

In view of the submission, the appeal is dismissed as

withdrawn with liberty to file a writ petition.

The Registry is directed to return the certified copies.

Sd/-

JUDGE

ST