N.Gururajan … vs S.C.Pandian
2023 Latest Caselaw 17591 Mad

Madras High Court

N.Gururajan … vs S.C.Pandian on 22 December, 2023

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                                 C.M.A.No.1601 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 22.12.2023

                                                        CORAM

                                  THE HON'BLE MR. JUSTICE M.DHANDAPANI

                                               C.M.A.No.1601 of 2021
                                              and CMP.No.8354 of 2021
                N.Gururajan                                                       … Appellant
                                                          -vs-
                S.C.Pandian                                                       ... Respondent

                Prayer:- Civil Miscellaneous Appeal Petition filed under Order 43 Rule 1 of the
                Civil Procedure Code to set aside the order dated 23.12.2020 made in
                IA.No.1/2020 in Arbitration Case No.OP.993 of 2019 on the file of the Arbitral
                Tribunal consisting the sole Arbitrator Mr.P.Ganesh, District Judge (Rtd.,)
                Chennai.

                                  For Appellants          : Mr.S.Surya for Mr.A.K.Sriram

                                  For Respondent          : No appearance

                                                      JUDGMENT

The appeal has been filed to set aside the order dated 23.12.2020 made

in IA.No.1/2020 in Arbitration Case No.OP.993 of 2019 on the file of the

Arbitral Tribunal consisting the sole Arbitrator Mr.P.Ganesh, District Judge

(Rtd.,) Chennai.

M.DHANDAPANI,J.

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

Rli

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

for appellant submitted that the present appeal has been filed against the order

of IA in Arbitration Case No.OP.993 of 2019 on the file of the Arbitral

Tribunal, Chennai. During pendency of the appeal, the main arbitration case

itself ended. Therefore, the learned counsel prays that the appeal filed by the

appellant may dismissed as infructuous.

3. In view of the submission made by the learned counsel for the

appellant, the prayer sought for in this appeal has become infructuous.

Accordingly, this Civil Miscellaneous Appeal is dismissed as infructuous.

Consequently, connected miscellaneous petition is also closed. No costs.

22.12.2023 Rli

Index: Yes/No NCS : Yes/No

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