Siddhshekha Developers Llp vs H.L Nagaraja
2023 Latest Caselaw 6913 Kant

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                                                           NC: 2023:KHC:35539
                                                          MFA No. 866 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF OCTOBER, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                    MISCELLANEOUS FIRST APPEAL NO. 866 OF 2023 (AA)


                   BETWEEN:

                   SIDDHSHEKHA DEVELOPERS LLP
                   (FORMERLY KNOWN AS
                   SIDDHSHEKHA DEVELOPERS PVT LTD)
                   A LIMITED LIABILITY PARTNERSHIP FIRM
                   HAVING ITS REGISTERED OFFICE AT
                   D-305, POONAM APARTMENT
                   DR AB ROAD, WORLI
                   MUMBAI-400018.
                   ALSO AT NO.1/1 N V HOUSE
                   1ST FLOOR, H SIDDAIAH ROAD
                   BENGALURU-560002
                   REPRESENTED BY ITS PARTNER
                   SHAILESH KUMAR S HARAN
                                                                 ...APPELLANT
Digitally signed   (BY SRI. SANJAY H SETHIYA., ADVOCATE)
by
DHANALAKSHMI       AND:
MURTHY
Location: High
Court of           H.L NAGARAJA
Karnataka
                   SON OF LAKSHMIPATHAIAH
                   AGED ABOUT 73 YEARS
                   RESIDING AT NO.212
                   III STAGE, II BLOCK
                   JUDGES COLONY
                   BASAVESHWARANAGAR
                   BENGALURU-560079.
                                                               ...RESPONDENT
                        THIS MFA IS FILED UNDER SECTION 37(2) OF THE
                   ARBITRATION AND CONCILIATION ACT, AGAINST THE AWARD
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                                        NC: 2023:KHC:35539
                                       MFA No. 866 of 2023




DATED 13.09.2022 AND RECTIFIED         ORDER DATED:
06.10.2022 PASSED IN AC.NO.134/2022 ON THE FILE OF THE
ARBITRATION AND CONCILIATION CENTRE, BENGALURU,
PARTLY ALLOWING THE APPLICATION FILED UNDER SECTION
17 BY THE CLAIMANT.

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

The learned counsel for the appellant has filed a

memo dated 03.10.2023 stating that the appellant seeks

permission of this Court to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

DM