D. Kumaresan vs M/S. Shriram Transport Finance ...
2021 Latest Caselaw 20346 Mad

                                                                                  C.M.A.No.267 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 04.10.2021

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  C.M.A. No. 267 of 2015
                                                  and M.P.No. 1 of 2015
                     1. D. Kumaresan
                     2. S. Ariyaputhri                                                     ... Appellants
                                                              Vs

                     1. M/s. Shriram Transport Finance Company Ltd.,
                        Rep by its Authorized Representative
                        Mr.S.Varadhan,
                        No. 1 & 2 Pavithra Complex, 1st Floor,
                        Villainaur Road, Rediyarpalayam,
                        Puducherry 605 010.

                     2. S.Murugaboopathi                                              ... Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 37(1) & (2) of
                     Arbitration and Conciliation Act, 1996, to set aside the Order and Decree
                     passed by the Learned Judge in A.O.P.No.38 of 2008 dated 23.09.2014 on
                     the file of the Principal District Judge at Puducherry, and also set aside the
                     award passed by 2nd respondent in ARC No.3 of 2007 dated 27.10.2007.
                                      For Appellants               : Mr. P.Veeraraghavan
                                      For Respondent 1             : Mr. M.Peer Mohamed
                                      For Respondent 2             : Served, No Appearance


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https://www.mhc.tn.gov.in/judis/
                                                                              C.M.A.No.267 of 2015

                                                                        ABDUL QUDDHOSE.,J

                                                                                               rgi
                                                    JUDGMENT

Learned Counsel for the first respondent, on instructions, submits that the appellant has settled the dues with the first respondent and as on date, there is no money due with the first respondent.

2. The above statement is recorded and in view of the above submission the Civil Miscellaneous Appeal is dismissed as settled out of the Court. No Costs. Consequently, the connected miscellaneous petition is closed.

04.10.2021

Index:Yes/No Speaking Order: Yes/No rgi

To

1. Principal District Judge, Puducherry.

2. The Section Officer, V.R.Section, High Court, Madras - 104.

C.M.A. No. 267 of 2015

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