J. Kalisetti Venkateswarlu vs M/S.Daimler Financial Services ...
2021 Latest Caselaw 1713 Mad

                                                                            C.M.A.No.1924 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :     25.01.2021

                                                     CORAM

                                      THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               C.M.A.No.1924 of 2020
                                                        and
                                               C.M.P.No.14212 of 2020

                     1.J. Kalisetti Venkateswarlu,
                     2.Kalisetty Narasamma
                     3.V.Venati Vijaya Reddy                    ...Appellants

                                                         -V-

                     M/s.Daimler Financial Services Private Limited
                     rep.by its Authorised Representative,
                     having its registered office at
                     Tek Meadows Campus,
                     I Floor, Unit I, Block B,
                     No.51, Rajiv Gandhi Salai,
                     Sholinganallur,
                     OMR, Chennai – 600 119.                    ...Respondent

Prayer: Civil Miscellaneous Appeal filed under Section 37 (2) (b) of the Arbitration and Conciliation Act, 1996 to set aside the interim order passed by the Arbitrator dated 25.09.2020 in M.P.No.1 of 2020 in A.C.P.No.765 of 2020.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1924 of 2020

For Appellants : Mr.V.Anil Kumar

For Respondent : Mr.Ashokapathy for M/s.Pass Associates

Judgment

Considering the fact that the order for terminating the mandate of

the Arbitrator was passed by this Court in O.P.No.591 of 2020 on

18.01.2021 and Mr.Thriyambak J. Kannan has been appointed as

Arbitrator, this Order is set aside and the Civil Miscellaneous Appeal is

allowed. It is needless to state that it is open to the respondent claimant to

move the same application before the Arbitral Tribunal now constituted.

No costs.

                                                                                       25.01.2021

                     Internet    : Yes/No
                     Index       :Yes/No
                     Speaking / Non-Speaking
                     mps

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1924 of 2020

P.T. ASHA. J,

mps

C.M.A.No.1924 of 2020 and C.M.P.No.14212 of 2020

25.01.2021

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