Sri Karunakaran S. Ganesh vs National Highway Authority Of India
2024 Latest Caselaw 22790 Kant

Karnataka High Court

Sri Karunakaran S. Ganesh vs National Highway Authority Of India on 9 September, 2024

                                            -1-
                                                    NC: 2024:KHC:36709-DB
                                                     MFA No. 2716 of 2024




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 9TH DAY OF SEPTEMBER, 2024
                                         PRESENT
                         THE HON'BLE MRS JUSTICE ANU SIVARAMAN
                                           AND
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                 MISCELLANEOUS FIRST APPEAL NO. 2716 OF 2024 (AA)


                 BETWEEN:

                 SRI. KARUNAKARAN S. GANESH
                 S/O LATE P.S. SUNDER GANESH
                 AGED ABOUT 64 YEARS,
                 R/A 21, POTTERY ROAD,
                 COOKE TOWN, BANGALORE-560005
                                                                ...APPELLANT
                 (BY SRI. VEERENDRA SHARMA R., ADVOCATE)


                 AND:

                 1.    NATIONAL HIGHWAY AUTHORITY OF INDIA
                       PROJECT IMPLEMENTATION UNIT-BENGALURU,
Digitally
signed by              SY.NO.13, 14TH K.M. NAGASANDRA,
NANDINI D
Location: High         BENGALURU-TUMKUR ROAD, (NH-4),
Court of               BENGALURU.
Karnataka


                 2.    THE SPECIAL LAND ACQUISITION OFFICER
                       NATIONAL HIGHWAYS AUTHORITY OF INDIA
                       NO. 678/3, NEERUBHAVI KEMPANNA LAYOUT,
                       HEBBAL, BENGALURU-560 024

                 3.    TEH DEPUTY COMMISSIONER,
                       BANGALORE RURAL DISTRICT,
                       BENGALURU.
                                                           ...RESPONDENTS
                                -2-
                                        NC: 2024:KHC:36709-DB
                                        MFA No. 2716 of 2024




     THIS MFA IS FILED UNDER SECTION 37(1)(C) OF THE
ARBITRATION AND CONCILIATION ACT, AGAINST THE ORDER
DATED 21.02.2024 PASSED IN A.P.NO.194/2022 ON THE FILE
OF THE PRINCIPAL DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT, BENGALURU, ALLOWING THE
APPLICATION FILED UNDER SECTION 5 OF THE LIMITATION
ACT.

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

CORAM:    HON'BLE MRS JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR JUSTICE G BASAVARAJA

                     ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE ANU SIVARAMAN)

Learned counsel for the appellants has filed a memo

seeking withdrawal of this appeal.

The said memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(G BASAVARAJA) JUDGE SSD