M/S.Cholamandalam Investment And ... vs Mr.Yatinkumar Vahjibhai Rabari
2023 Latest Caselaw 14752 Mad

Madras High Court

M/S.Cholamandalam Investment And ... vs Mr.Yatinkumar Vahjibhai Rabari on 23 November, 2023

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                            OSA(CAD) No.60 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 23.11.2023

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                                            AND

                                      THE HONOURABLE MR.JUSTICE P. DHANABAL

                                                   OSA(CAD) No.60 of 2022

                     M/s.Cholamandalam Investment and Finance
                                           Company Limited,
                     No.45, Justice Basheer Ahmed Sayeed Building,
                     II nd Floor, 2nd Line Beach, Moore Street,
                     Parrys, Chennai-600001.                                   ... Appellant

                                  versus

                     Mr.Yatinkumar Vahjibhai Rabari                            ...Respondent

                     PRAYER: Appeal filed under Order XXXVI Rule 9 of O.S. Rules r/w
                     Section 13(1) of the Commercial Courts Act, 2015 to set aside the order
                     dated 16.02.2022 passed in Arb.Application (Comm.Div.) No.59 of 2022.

                              For the Petitioner    :Mr.M.S.Krishanan
                                                     Senior Counsel
                                                     Mr.T.Danyakumar
                                                     Mr.D.Pradeep Kumar

                              For the Respondent : No appearance


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https://www.mhc.tn.gov.in/judis
                                                                                OSA(CAD) No.60 of 2023

                                                           Judgment

                                   (Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)



                                  Learned Senior Counsel appearing for the appellant, on instructions,

                     stated that the dispute has been settled among the parties. Therefore,

                     nothing survives for adjudication in the appeal.



                                  2. Recording the submission made by the learned Senior Counsel for

                     the appellant, the appeal is dismissed as infructuous. There will be no order

                     as to costs.



                                                                        [D.K.K., J.]      [P.D.B., J.]
                                                                                   23.11.2023
                     Index                    : Yes/No
                     Neutral Citation        : Yes/No
                     mrn




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https://www.mhc.tn.gov.in/judis
                                     OSA(CAD) No.60 of 2023


                                  D.KRISHNAKUMAR, J.

and P. DHANABAL, J.

(mrn)

23.11.2023

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

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