Mr.Benjamin Dominic Chandrabose vs M/S.Daimler Financial Service ...
2021 Latest Caselaw 17229 Mad

                                                                                       C.M.A.No.92 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 23.08.2021

                                                             CORAM:

                               THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE

                                                 C.M.A.No.92 of 2021
                                               and C.M.P.No.649 of 2021

                     1.Mr.Benjamin Dominic Chandrabose
                     2.Ms.Lourdmary C                                                     ...Appellants

                                                             Vs.

                     M/s.Daimler Financial Service India Pvt. Ltd.,
                     Represented by its Authorised Signatory,
                     1st Floor, Tower B-Tek Meadows,
                     No.51, Rajiv Gandhi, Salai,
                     Sholinganallur, OMR,
                     Chennai – 600 119.                                                 ...Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 37 (2) of the
                     Arbitration and Conciliation Act, 1996, against the order dated 23.11.2020
                     (Received on 27.12.2020) made in I.A.No.1 of 2020 (herein after referred to
                     as the 'Impugned order') in claim Petition No.CDN/DFS/97/2020 on the file
                     of the Sole Arbitrator C.Deepa Nandhini, Advocate, Chennai.
                                     For Appellants      :         Mr.A.Saravanan – No appearance

                                     For Respondents :             Mr.M.Arunachalam




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https://www.mhc.tn.gov.in/judis/
                                                                                   C.M.A.No.92 of 2021

                                                                         ABDUL QUDDHOSE, J.

                                                                                                pam

                                                    JUDGMENT

(This case was heard through Video Conferencing) Learned counsel for the respondent on instructions would submit that

the matter has been settled between the parties and hence this appeal can be

closed. After recording the said submission, this Second appeal is closed.

No costs. Consequently, connected miscellaneous petition is closed.

23.08.2021 Index:Yes/No Internet:Yes/No Speaking/Non-speaking order pam

C.M.A.No.92 of 2021

https://www.mhc.tn.gov.in/judis/