M.Gajendran vs V.Paul Das
2021 Latest Caselaw 23933 Mad

                                                                             CMA No.3283 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 06.12.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                               C.M.A.No.3283 of 2021
                                                        and
                                               C.M.P.No.18630 of 2021

                     1.M.Gajendran
                     2.M.G.Vasantha Kumar                                      ... Appellants

                                                         Vs
                     1.V.Paul Das,B.A., B.L.,
                       Arbitrator
                       No.82/106, Perambur - Hight Road Lane (South),
                       Jamalia, Chennai – 600 012.

                     2.M/s.Everest Blue Metal,
                       S.F.No.2523, Veppilai Mettur (Vill),
                       V.Kongarapatti (Po),
                       Kadaiyampatti (th)
                       Salem District 636 351.

                     3.R.Munirathinam

                     4.M.Raja                                                ... Respondents


                     Prayer:       Civil Miscellaneous Appeal filed under Section 15 of the
                     Arbitration and Conciliation Act, 1996 to terminate the arbitration

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                CMA No.3283 of 2021

                     proceedings conducted by the first respondent in V.P.No.1 of 2020 in
                     O.P.No.79 of 2020 and appoint a new arbitrator in V.P.No.1 of 2020 in
                     O.P.No.79 of 2020.


                                  For Appellants   : Mrs.S.Jamuna
                                                     for Mr.G.Harihara Arun Somasankar

                                  For Respondents : Mr.D.Shivakumaran for caveator


                                                   JUDGMENT

Mrs.Jamuna, learned counsel representing the counsel for the

appellants would submit that she has instructions to withdraw this Civil

Miscellaneous Appeal and she has also made and endorsement to that effect.

2. In view of the submission and endorsement made by the

counsel, this Civil Miscellaneous Appeal is dismissed as withdrawn. No

costs. Consequently, the connected miscellaneous petition is closed.

06.12.2021 Index: No Internet : Yes Non-Speaking order dsa

https://www.mhc.tn.gov.in/judis CMA No.3283 of 2021

R.SUBRAMANIAN, J.

dsa

CMA No.3283 of 2021

06.12.2021

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