M/S.Shriram City Union Finance ... vs Manikandan
2021 Latest Caselaw 18257 Mad

                                                                                    C.M.A.No.93 of 2016


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 06.09.2021

                                                        CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                   C.M.A.No.93 of 2016

                     M/s.Shriram City Union Finance Limited
                     Rep. by its Authorised Signatory,
                     No.55, Ramachandra Road,
                     R.S.Puram, Coimbatore                                    ...    Appellant

                                                           Vs
                     1.Manikandan
                     2.M.Sasikala
                     3.S.Raveendran
                       Sole Arbitrator
                     4.S.Thangavel
                     5.T.Uma Maheshwari                                       ...   Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 37 of the
                     Arbitration and Conciliation Act, 1996 against the order dated 07.08.2015
                     made in A.O.P.No.40 of 2015 modified the award dated 25.01.2014 in
                     A.C.P.No.197 of 2013 on the file of the Sole Arbitrator S.Ravindran


                               For Appellant                : No appearance
                               For Respondents 1 & 2        : Mr.C.Veeraraghavan
                               For Respondents 3 to 5       : No appearance

                     1/2




https://www.mhc.tn.gov.in/judis/
                                                                                      C.M.A.No.93 of 2016


                                                                         ABDUL QUDDHOSE, J.
                                                                                         nl
                                                       JUDGMENT

On the last hearing date i.e., on 31.08.2021, learned counsel for the

Appellant submitted before this Court that he has received oral instructions

from the Appellant that the matter has been settled and he sought further time

to report settlement of the matter after receiving the written instructions from

his client.

Today when the matter was listed for hearing, there is no

representation on the side of the Appellant. It can now be inferred that the

matter may have got settled out of Court between the parties. Since there is

no representation on the side of the Appellant and the Appellant is not

interested in prosecuting this appeal, this Civil Miscellaneous Appeal is

dismissed for non-prosecution. No costs.

06.09.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order C.M.A.No.93 of 2016

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