Anurag Sharan vs M/S.J.M.Financial Service Pvt. Ltd
2024 Latest Caselaw 20949 Mad

Madras High Court

Anurag Sharan vs M/S.J.M.Financial Service Pvt. Ltd on 4 November, 2024

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                             O.S.A. No.290 of 2019

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.11.2024

                                                        CORAM

                                       THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                          AND
                              THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                                  O.S.A. No.290 of 2019
                                                and CMP No.23325 of 2019

                     Anurag Sharan                                    : Appellant

                                  versus

                     1.M/s.J.M.Financial Service Pvt. Ltd
                       7 th Floor, Cnergy Appasaheb,
                       Marathe Marg, Prabha Devi,
                       Mumbai 400025

                     2.S.Subramanian,
                       Sole Arbitrator,
                       (Civil Judge Senior Division Rtd.,)
                       National Stock Exchange of India Ltd.,
                       Regional Arbitration Centre,
                       Old No.7, New No.1, Nawab Garden,
                       Murugappa Road, Kotturpuram,
                       Chennai 600085
                       (Amended as per order dated 23.01.2019
                       in A.No.392/2019)                              : Respondents


                     Prayer: Appeal filed against the judgment and decree dated 1 1.06.2019 in


                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                    O.S.A. No.290 of 2019

                     OP No.468 of 2012 on the file of this Court.
                     For Appellant                 :     Mr.Gowtham Kumar

                     For Respondent No.1           :     Ms.Vinithra Srinivasan
                                                         for M/s.NVS & Associates


                                                         JUDGMENT

(Judgment of the Court was made by the Hon'ble Chief Justice)

After the appeal was heard for some time, counsel sought leave to

withdraw the appeal.

2. Appeal is dismissed as withdrawn. There will be no order as to

costs. Consequently, connected interim application stands closed.

                                  (K.R.SHRIRAM, CJ.)       (SENTHILKUMAR RAMAMOORTHY, J.)
                                                             04.11.2024

                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     tar

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

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(tar)

04.11.2024

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