Jsk Marketing Pvt. Ltd vs M/S.Kotak Mahindra Bank Ltd
2023 Latest Caselaw 15018 Mad

Madras High Court

Jsk Marketing Pvt. Ltd vs M/S.Kotak Mahindra Bank Ltd on 27 November, 2023

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                           C.M.A.No.3046 of 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 27.11.2023

                                                   CORAM

                                  THE HON'BLE MR. JUSTICE M.DHANDAPANI

                                          C.M.A.No.3046 of 2019 and
                                           C.M.P.No.16673 of 2019

                1. JSK Marketing Pvt. Ltd.,
                   403-405, 4th Floor,
                   Sumer Kendra,
                   P Budhakar, Worli,
                   Behind Mahindra Tower,
                   Mumbai - 400 018.

                2. Kunal Jiwarajka,
                   E Wing, 16th Floor, Flat No.1&2,
                   NEC Grand Paradi Apartments,
                   August Kranti Marg,
                   Mumbai - 400 026.                                     … Appellants

                                                      -vs-

                1. M/s.Kotak Mahindra Bank Ltd.,
                   5th Floor, Samson Towers,
                   402 L, Pantheon Road, Egmore,
                   Chennai - 600 008.

                2. Laxmi Jiwarajka,
                   Flat No.161, 16th Floor,
                   Grand Paradi, AK Marg,
                   Mumbai - 400 036.                                   ... Respondents

                Prayer:- Civil Miscellaneous Appeal filed under Section 37(b) of Arbitration
                and Conciliation Act, 1996, to set aside the fair and decretal order dated
                29.06.2019 made in Arb.Case No.KBB Ci 216 of 2019 passed by the sole
                Arbitrator.
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                                                                             C.M.A.No.3046 of 2019

                                                                         M.DHANDAPANI.J.,

                                                                                               rli
                                  For Appellants       : No appearance

                                  For Respondents      : No appearance


                                                    JUDGMENT

When the Civil Miscellaneous Appeal was taken up for hearing on

23.11.2023, there was no representation on behalf of the appellants. Hence,

Registry was directed to post the matter on 27.11.2023 under the caption “for

dismissal”.

2. Today i.e., 27.11.2023, when the matter came up for hearing, none

appears on behalf of the appellant. Hence, this Civil Miscellaneous Appeal is

dismissed for non prosecution. Consequently, the connected Miscellaneous

Petition is closed. No costs.

27.11.2023

Rli Index: Yes/No NCS : Yes/No

C.M.A.No.3046 of 2019 and

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