P.Somasundaram vs M/S.Equitas Small Finance Bank ...
2021 Latest Caselaw 12935 Mad

                                                                           C.M.A.No.1538 of 2020 and
                                                                             C.M.P.No.11318 of 2020

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 01.07.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE V. PARTHIBAN

                                             C.M.A.No.1538 of 2020 and
                                              C.M.P.No.11318 of 2020

                     1.P.Somasundaram
                     2.S.Jaya                                                    ... Appellants

                                                          Vs.
                     1.M/s.Equitas Small Finance Bank Limited,
                       Rep by Authorised Signatory,
                       Spencer Plaza 4th Floor, Phase-II,
                       No.769, Mount Road, Anna Salai,
                       Chennai 600 002.

                     2.S.Manibharathi

                     3.M.Vijayalakshmi                                           ...Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 37(2)(b) of the
                     Arbitration and Conciliation Act, 1996, against the order dated 21.07.2020
                     passed in M.P.No.1 of 2020 in A.C.P (Equitas-LAP) No.456 of 2020 passed
                     under Section 17 of Arbitration and Conciliation Act, 2015 by the Sole
                     Arbitrator.


                                    For Appellants        : Mr.R.Dhanasekar
                                    For Respondents       : Ms.A.S.Neela Narayani for
                                                            Mr.A.Damodaran for R1

                     1/2
https://www.mhc.tn.gov.in/judis/
                                                                                   C.M.A.No.1538 of 2020 and
                                                                                     C.M.P.No.11318 of 2020

                                                                                   V.PARTHIBAN, J.

                                                                                                       gsk
                                                        JUDGMENT

This civil miscellaneous appeal has been filed against the order dated

21.07.2020 passed in M.P.No.1 of 2020 in A.C.P (Equitas-LAP) No.456 of

2020 passed under Section 17 of Arbitration and Conciliation Act, 2015 by

the Sole Arbitrator.

2. Today, when the matter is taken up for hearing, the learned counsel

for the appellants filed a memo dated 25.06.2021, to withdraw this appeal.

3. The memo dated 25.06.2021, is taken on record.

4. Accordingly, this appeal stands dismissed as withdrawn. No costs.

01.07.2021 Index : Yes/No Internet : Yes/No gsk C.M.A.No.1538 of 2020 and C.M.P.No.11318 of 2020

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