M/S. C5 Engineering Pvt Ltd vs /
2025 Latest Caselaw 8345 Mad

Citation : 2025 Latest Caselaw 8345 Mad
Judgement Date : 4 November, 2025

Madras High Court

M/S. C5 Engineering Pvt Ltd vs / on 4 November, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                      Arb.Appeal Nos.39 to 46 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.11.2025

                                                          CORAM:

                            THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
                                                and
                       THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR

                             Arb.Appeal Nos.39, 40, 41, 42, 43, 44, 45 & 46 of 2025
                                                      &
                  C.M.P.Nos.23721, 23724, 23726, 23727, 23734, 23735, 23736 & 23740 of 2025

                1.M/s. C5 Engineering Pvt Ltd.,
                Plot No. 270/A, Fourth Floor,
                Padmaja Towers, Road No.12, MLA Colony,
                Banjara Hills, Hyderabad,
                Telangana 500 034.

                2.Mr.Chennadi Sushant,
                S/o.Mr.Chennadi Sudhakar Rao,
                8-2-693/82/C Plot No.316/A, MLA Colony,
                Road No.12, Banjara Hills, Hyderabad,
                Telangana 500 034.

                3.Mrs.Chennadi Veena,
                W/o.Mr.Chennadi Sudhakar Rao,
                8-2-693/82/C Plot No.316/A, MLA Colony,
                Road No.12, Banjara Hills, Hyderabad,
                Telangana 500 034.                                                      ... Appellants
                                                                                            in all cases
                                                            /versus/
                M/s.Sundaram Finance Limited
                21, Patullos Road, Chennai-600 002.                                     ... Respondent
                                                                                            in all cases

                1/4




https://www.mhc.tn.gov.in/judis             ( Uploaded on: 06/11/2025 01:55:04 pm )
                                                                                      Arb.Appeal Nos.39 to 46 of 2025

                Prayer in Arb.Appeal Nos.39 to 46 of 2025: Arbitration Appeal filed under
                Section 37(2)(b) of the Arbitration and Conciliation Act, 1996, under Section
                13(1A) of the Commercial Courts Act, 2015, to set aside the Interim Award dated
                22.08.2025 passed by the Learned Sole Arbitrator Mrs.Meera Gnanasekar,
                appointing an Advocate Commissioner to seize the Asset more-fully described in
                the Schedule to the said Award and to hand over the possession of the said Asset to
                the representative of the Respondent herein for safe custody in I.A.No.1 of 2025 in
                C.P.No.MGR/SF/MCCI/897 of 2025, C.P.No.MGR/SF/MCCI/896 of 2025,
                C.P.No.MGR/SF/MCCI/893 of 2025, C.P.No.MGR/SF/MCCI/891 of 2025,
                C.P.No.MGR/SF/MCCI/890 of 2025, C.P.No.MGR/SF/MCCI/894 of 2025,
                C.P.No.MGR/SF/MCCI/892 of 2025, C.P.No.MGR/SF/MCCI/895 of 2025,
                respectively, on the file of the Learned Sole Arbitrator.

                                    For Appellants            : Mr.V.Adith Narayan
                                    in all cases

                                             COMMON JUDGMENT

Learned Counsel for the appellants has filed a memo stating that

compromise arrived between the parties and pursuant to the Memorandum of

Understanding dated 04.10.2025, the arbitration proceedings have come to an end.

Hence, nothing survives in these appeals.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/11/2025 01:55:04 pm ) Arb.Appeal Nos.39 to 46 of 2025

2. Recording the memo, the Arbitration Appeals stand dismissed as

withdrawn. There shall be no order as to costs. Consequently, connected

Miscellaneous Petitions closed.

[Dr.G.J., J.] & [M.S.K., J.] 04.11.2025 bsm

https://www.mhc.tn.gov.in/judis ( Uploaded on: 06/11/2025 01:55:04 pm ) Arb.Appeal Nos.39 to 46 of 2025

Dr.G.JAYACHANDRAN,J.

and MUMMINENI SUDHEER KUMAR,J.