M/S.M.V.R.Gas vs M/S.Tvs Credit Services Ltd
2023 Latest Caselaw 8897 Mad

                                                                             C.M.A.No.1654 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 24.07.2023

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                             C.M.A.No.1654 of 2022
                                           and C.M.P.No.12296 of 2022

                    M/s.M.V.R.Gas
                    Represented by its Proprietor,
                    Mr.B.V.Sadanand,
                    No.801, 9th Main Road,
                    3rd Block, Koramangala,
                    Bangalore – 560 034.                                        ... Appellants

                                                     Vs

                    M/s.TVS Credit Services Ltd.,
                    Represented by its Authorized Representative
                    Shanthi. G.K., Assistant Manager – Legal,
                    Having its Office at Jayalakshmi Estates,
                    No.29, Haddows Road, Nungambakkam,
                    Chennai – 600 006.                                          ... Respondent

                    PRAYER:- This Civil Miscellaneous Appeal has been filed under Section
                    37 of the Arbitration and Conciliation Act, 1996, challenging the interim
                    order dated 18.01.2022 passed by the Sole Arbitrator in I.A.No.1 of 2021 in
                    ACP No.KS/MSME/CP/3/2021 against the petitioner herein.

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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.1654 of 2022


                                          For Appellant    : Mr.R.Leelesh Sundaram.B
                                                              for M/s.Nathan and Associates
                                          For the Respondent : Mr.M.Arunachalam

                                                      JUDGMENT

This Civil Miscellaneous Appeal has been filed by the appellant challenging the interim order dated 18.01.2022 passed by the Sole Arbitrator in I.A.No.1 of 2021 in ACP No.KS/MSME/CP/3/2021.

2. The learned counsel for the respondent submitted that the matter has become infructuous since, the Arbitrator had passed the final award on 27.05.2022 and therefore, nothing survives for further adjudication in this case.

3.Recording the said submission of the learned counsel appearing for the appellants, the above Appeal is dismissed. Consequently, connected miscellaneous petition is also closed. However, there shall be no order as to costs.

24.07.2023

gba

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

https://www.mhc.tn.gov.in/judis C.M.A.No.1654 of 2022

SUNDER MOHAN,J.

Gba

C.M.A.No.1654 of 2022 and C.M.P.No.12296 of 2022

24.07.2023

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