Suresh. H. M vs The Manager
2024 Latest Caselaw 25787 Kant

Karnataka High Court

Suresh. H. M vs The Manager on 30 October, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                              NC: 2024:KHC:43873
                                                         MFA No. 8569 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 8569 OF 2023 (AA)

                   BETWEEN:

                   1.    SURESH H.M.
                         S/O. LATE MANJAPPA SHETTY,
                         AGED ABOUT 37 YEARS,
                         R/O. ALDUR HOSAHALLI VILLAGE,
                         ALDUR POST,
                         CHIKKAMAGALURU TALUK
                         AND DISTRICT-577 101.
                                                                 ...APPELLANT
                              (BY SRI. GIRISH B.BALADARE, ADVOCATE)
                   AND:

                   1.    THE MANAGER
                         M/S. CHOLAMANDALAM INVESTMENT
                         AND FINANCE COMPANY LTD.,
Digitally signed
                         FORMERLY KNOWN AS
by DEVIKA M              M/S. CHOLAMANDALAM DBS FINANCE LTD.,
Location: HIGH           DARE HOUSE NO. 2, N.S.C.BOSS ROAD,
COURT OF                 CHENNAI-600 001.
KARNATAKA
                         BY ITS BRANCH OFFICE AT 1ST FLOOR,
                         SRIKAR DECORES BUILDING,
                         BESIDE BSNL BHAVAN,
                         HASSAN-573 201.
                                                                  ...RESPONDENT

                        THIS MFA IS FILED U/S.37(1)(c) OF THE ARBITRATION
                   AND CONCILIATION ACT, 1996, AGAINST THE JUDGMENT
                   DATED 18.11.2023 PASSED IN A.A.NO.06/2022 ON THE FILE
                   OF THE II ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                   CHIKKAMAGALURU, REJECTING THE APPLICATION FILED BY
                                -2-
                                               NC: 2024:KHC:43873
                                            MFA No. 8569 of 2023




THE APPLICANT U/S.9 OF ARBITRATION AND CONCILIATION
ACT, 1996.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE H.P.SANDESH

                         ORAL JUDGMENT

The learned counsel for the appellant has filed memo

for withdrawal stating that matter is settled out of Court

amicably between the parties. In view of the same, the

appeal does not survive for consideration. Hence,

permitted to withdraw.

Sd/-

(H.P.SANDESH) JUDGE

RHS