M/S. Mansi Chhog Impex Chennai ... vs M/S. Gunadev Foundation
2022 Latest Caselaw 4027 Mad

                                                                                 O.S.A.No.272 of 2021



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 02.03.2022

                                                         CORAM :

                                    THE HON'BLE MR. JUSTICE M. DURAISWAMY
                                                            AND
                                  THE HON'BLE MRS. JUSTICE T.V. THAMILSELVI
                                                    O.S.A.No.272 of 2021
                                          and C.M.P. Nos.12960 & 12961 of 2021


                     M/s. Mansi Chhog Impex Chennai Private Limited,
                     Represented by its Authorized Signatory,
                     Mr. A. Ramesh, Having its Registered Office at
                     No.22B, Mullah Saheb Street, Sowcarpet,
                     Chennai - 600 079.                                              .. Appellant


                                                              v.

                     M/s. Gunadev Foundation,
                     Rep. by its Director Mrs. Rajalakshmi,
                     Thiruvotriyur High Road,
                     Thiruvotriyur,
                     Chennai.                                                    .. Respondent


                                  Original Side Appeal filed under Clause 15 of Letters Patent and
                     Order 36 Rule 11 of Original Side Rules to set aside the order passed in
                     O.P. No.395 of 2020, dated 09.04.2021.


https://www.mhc.tn.gov.in/judis
                                                                                 O.S.A.No.272 of 2021

                                  For Appellant     : Mr. M.V. Seshacari

                                  For Respondent   : Ms. Selvi George

                                                        JUDGMENT

(Judgment was delivered by M. DURAISWAMY, J.)

Mr. M.V. Seshacari, learned counsel appearing for the appellant,

seeks permission of this Court to withdraw the Original Side Appeal

and also made an endorsement to that effect. The learned counsel for

the appellant also filed a memo to the effect that he has got instructions

to withdraw the appeal.

2. In view of the same, the Original Side Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petitions

are closed.

                                                                     [M.D., J.]    [T.V.T.S., J.]
                                                                             02.03.2022
                     Index              : Yes/No

Speaking Order/Non Speaking Order Note : Registry is directed to dispatch the records to the learned Arbitrator within a period of one week. Rj

https://www.mhc.tn.gov.in/judis O.S.A.No.272 of 2021

M. DURAISWAMY, J.

and T.V. THAMILSELVI, J.

Rj

O.S.A.No.272 of 2021 and C.M.P. Nos.12960 & 12961 of 2021

02.03.2022

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