National Highways Authority Of India vs Sri Shamshuddin
2025 Latest Caselaw 8526 Kant

Karnataka High Court

National Highways Authority Of India vs Sri Shamshuddin on 17 September, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                             -1-
                                                         NC: 2025:KHC:37508
                                                       MFA No. 5007 of 2021


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 17TH DAY OF SEPTEMBER, 2025

                                           BEFORE
                    THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
                   MISCELLANEOUS FIRST APPEAL NO. 5007 OF 2021 (AA)
                   BETWEEN:

                   1.  NATIONAL HIGHWAYS AUTHORITY OF INDIA
                       PROJECT IMPLEMENTATION UNIT MANGALORE
                       DOOR NO.3-29, BETHEL,
                       THARETHOTA NEAR PUMPWELL (NH-66),
                       MANGALORE - 575 002,
                       REP BY ITS THE PROJECT DIRECTOR,
                       SHISHU MOHAN.
                                                            ...APPELLANT
                   (BY SRI. PRAKASHA ANGADI B V., ADVOCATE)
                   AND:

                   1.    SRI SHAMSHUDDIN
                         S/O LATE ABDUL KHADER
                         AGED 43 YEARS,
                         R/AT AHAMED MUNZEER MANZIL,
Digitally signed         KAICO ROAD, ULLAL,
by RAMYA D               MANGALURU - 575 020.
Location: HIGH
COURT OF
KARNATAKA          2.  THE ARBITRATOR AND DEPUTY COMMISSIONER
                       D K DISTRICT, MANGALORE.
                                                         ...RESPONDENTS
                   R1 IS SERVED.
                        THIS MFA IS FILED U/S.37(1)(c) OF THE ARBITRATION
                   AND CONCILIATION ACT, AGAINST THE JUDGMENT AND
                   DECREE DT.21.10.2020 PASSED IN A.S.NO.65/2019 ON THE
                   FILE OF THE I ADDITIONAL DISTRICT AND SESSIONS JUDGE,
                   DAKSHINA    KANNADA,   MANGALURU,     DISMISSING   THE
                   ARBITRATION SUIT FILED U/S.34 OF ARBITRATION AND
                   CONCILIATION ACT, 1996 R/W SEC.3G(6) OF THE NATIONAL
                   HIGHWAYS ACT.
                              -2-
                                            NC: 2025:KHC:37508
                                          MFA No. 5007 of 2021


HC-KAR




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR


                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

(HANCHATE SANJEEVKUMAR) JUDGE

TIN