M Dinakaran vs The Union Of India
2024 Latest Caselaw 25940 Kant

Karnataka High Court

M Dinakaran vs The Union Of India on 23 October, 2024

                                            -1-
                                                       NC: 2024:KHC:42607-DB
                                                       MFA No. 2545 of 2021




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                         PRESENT
                         THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                            AND
                           THE HON'BLE MR JUSTICE S RACHAIAH
                                MFA NO. 2545 OF 2021 (AA)


                 BETWEEN:

                 M. DINAKARAN,
                 S/O. R. MUNI KRISHNAN,
                 RAILWAY CONTRACTOR,
                 AGED ABOUT 49 YEARS,
                 RESIDING AT NO.23,
                 TOWN HALL, 3RD CROSS STREET,
                 ARAKKONAM - 631 001,
                 VELLORE DIST.

                                                                ...APPELLANT
                 (BY SRI. RAKSHITH R ., ADVOCATE (ABSENT)

Digitally
signed by K G    AND:
RENUKAMBA
Location: High
Court of         1.    THE UNION OF INDIA,
Karnataka              REP. BY THE GENERAL MANAGER,
                       SOUTH WESTERN RAILWAY, HUBLI.

                 2.    THE CHIEF ADMINISTRATIVE OFFICER
                       (CONSTRUCTIONS),
                       SOUTH WESTERN RAILWAY,
                       18 MILLERS ROAD,
                       BANGALORE - 560 046.

                 3.    THE DEPUTY CHIEF ENGINEER
                       (CONSTRUCTIONS),
                             -2-
                                      NC: 2024:KHC:42607-DB
                                      MFA No. 2545 of 2021




     SOUTH WESTERN RAILWAY,
     YADAGIRI,
     MYSORE - 570 020.

4.   JUSTICE G. PATRI BASAVANNA GOUD,
     # 58, 'GANGA',
     ISRO ROAD,
     JUDICIAL OFFICERS LAYOUT,
     RMV 2ND STAGE,
     SANJAYNAGAR,
     BANGALORE - 560 094.

                                            ...RESPONDENTS

     THIS MFA IS FILED U/S 37(1)(C) OF THE ARBITRATION
AND CONCILIATION ACT, 1996, AGAINST THE JUDGMENT AND
ORDER DATED. 21.03.2020, PASSED IN A.S. NO.192/2015,
ON THE FILE OF THE XII-ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE (CCH-27), BENGALURU, DISMISSING THE
SUIT   FILED  U/SEC.34   OF   THE    ARBITRATION   AND
CONCILIATION ACT, 1996.

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


CORAM:     HON'BLE MR JUSTICE V KAMESWAR RAO
           AND
           HON'BLE MR JUSTICE S RACHAIAH


                     ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

There is no appearance for the appellant.

2. We find that, there was no appearance for the

appellant on 05.08.2024.

NC: 2024:KHC:42607-DB

3. Therefore, the appeal is dismissed for default

and non-prosecution.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(S RACHAIAH) JUDGE

SMC