Mr. Praveen Reddy Charuku vs M/S. Ggs Information Services Inc
2023 Latest Caselaw 9803 Mad

                                                                           C.M.A No.587 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07.08.2023

                                                       CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                              C.M.A No.587 of 2022
                                            and C.M.P.No.4250 of 2022

                     Mr. Praveen Reddy Charuku
                     Plot 175, Road No. 4, Balamrai Society,
                     Mahendra Hills, Secunderabad-500 026                     ..Appellant


                     1. M/s. GGS Information Services Inc.
                     Represented by its CEO Mr. Paul Kilker
                     Having its registered office at 3265 Farmtrail Road, York.
                     Pennsylvania-17406
                     United States of America


                     2. M/s. GGS Information Services India Pvt. Ltd.
                     Having its registered office at K-4,
                     South Extension Part II. New Delhi - 110 049


                     3. M/s. GGS Engineering Services India Pvt. Ltd.
                     Having its registered office at
                     Plot 175, Road No. 4, Balamrai Society,

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                               C.M.A No.587 of 2022

                     Mahendra Hills, East Maredpally
                     Secunderabad, Hyderabad
                     Telangana - 500 026                                    ....Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Section 37(2)(b) of the
                     Arbitration and Conciliation Act, 1996 praying to set aside the impugned
                     order dated 25.02.2022 passed by the Hon'ble Sole Arbitrator directing
                     the removal of 2nd and 3rd respondent from the array of parties and
                     thereby allow the present appeal as prayed for.


                                       For Appellant         :Mr.Sriram Venkatavaradan

                                       For Respondent-2     : Mr.K.Hari Shankar
                                                              Caveator Counsel

                                                       JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw this appeal and he has also made the following

endorsement:

“The parties in C.M.A.No.587 of 2022

have arrived at a settlement. The disputes

between the parties no longer survives. The

https://www.mhc.tn.gov.in/judis C.M.A No.587 of 2022

present CMA is being withdrawn as a result”

2. In view of the submission and endorsement made by the learned

counsel for the appellant, the Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs. Consequently, connected application is closed.

07.08.2023 srn

https://www.mhc.tn.gov.in/judis C.M.A No.587 of 2022

P.T.ASHA, J.,

srn

C.M.A. No.587 of 2022 and C.M.P.No.4250 of 2022

07.08.2023

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