Sunil Kumar N vs M/S.Shriram Transport Finance ...
2023 Latest Caselaw 8078 Mad

                                                                                   C.M.A.No.583 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 11.07.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                               C.M.A.No.583 of 2022
                                             and C.M.P.No.4246 of 2022

                    1.Sunil Kumar N
                    2.Suresh Babu G
                    3.Mageshwari                                              ... Appellants

                                                          Vs

                    M/s.Shriram Transport Finance Co. LTd.,
                    Represented by its G.P.A. Holder M.Sakthivel,
                    Sri Towers, 14A, South Phase,
                    Industrial Estate, Guindy.
                    Chennai - 600 032.                                       ... Respondent

                    PRAYER:- This Civil Miscellaneous Appeal has been filed under Section

                    37 of the Arbitration and Conciliation Act, 1996, challenging the order

                    dated 07.09.2021 passed by the Sole Arbitrator in Appli 194 of 2021 in

                    Arbitration Case 942 of 2021.

                                         For Appellants        : Mr.R.Kalaikumar


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https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.583 of 2022

                                          For the Respondent : No apparance



                                                      JUDGMENT

When the matter was taken up for hearing, the learned counsel

appearing for the appellants sought permission of this Court to withdraw

the above Appeal and had also made an endorsement to that effect in the

Court bundle.

2.Recording the said submission of the learned counsel appearing for

the appellants, the above Appeal is dismissed as withdrawn. Consequently,

connected miscellaneous petition is also closed. However, there shall be no

order as to costs.

11.07.2023

gba

Index : Yes/ No Speaking order: Yes/ No Neutral Citation: Yes/ No

https://www.mhc.tn.gov.in/judis C.M.A.No.583 of 2022

SUNDER MOHAN,J.

Gba

C.M.A.No.583 of 2022 and C.M.P.No.4246 of 2022

11.07.2023

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