Sudha A Arunsegar vs M/S.Equitas Small Finance Bank Limited
2025 Latest Caselaw 8957 Mad

Madras High Court

Sudha A Arunsegar vs M/S.Equitas Small Finance Bank Limited on 26 November, 2025

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                  Arbitration Original Petition (Com.Div.) No.673 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 26.11.2025

                                                                CORAM

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                  Arbitration Original Petition (Com.Div.) No.673 of 2025
                                                            and
                                               Application No.5346 of 2025



                     1.Sudha A Arunsegar
                      W/o.Arunsegar

                     2.Arunsegar
                      S/o.Sinivasalu                                                          ... Petitioners

                                                                    Vs.

                     M/s.Equitas Small Finance Bank Limited,
                     Spencer Plaza, 4th Floor, Phase-II,
                     No.769, Mount Road, Anna Salai,
                     Chennai - 600 002.                                                       ... Respondent

                                  Arbitration Original Petition filed under Section 34(2)(a)(iii) of the

                     Arbitration and Conciliation Act, 1996, praying to set aside the Arbitral

                     Award            dated    21.03.2025          passed          in         ACP.     (Equitas-LAP)

                     1/5



https://www.mhc.tn.gov.in/judis                     ( Uploaded on: 28/11/2025 12:45:29 pm )
                                                                  Arbitration Original Petition (Com.Div.) No.673 of 2025
                     No.VRB/EQ/26/2024 by the Sole Arbitrator.


                                        For Petitioners         : Mrs.S.Tamilselvi

                                        For Respondent          :: Mr.A.Damodaran

                                                                   *****



                                                                ORDER

This petition has been filed under Section 34 of the Arbitration and

Conciliation Act, 1996 [for brevity 'the Act'] to set aside the arbitral

award dated 21.03.2025 passed by the Sole Arbitrator.

2. When the petition came up for hearing on 04.11.2025, this Court

passed the following order:

“Notice to the respondent returnable by 26.11.2025. Private notice is also permitted.

2. The petitioners have challenged the award passed by the Sole Arbitrator on two grounds. The first ground is that no notice was served on the petitioners and they were set ex parte and an ex parte award was passed. The second ground is that there was unilateral appointment of arbitrator by the respondent, which runs against the judgment of the Apex Court in Perkins Eastman Architects DPC v. HSCC (India) Ltd. [(2020) 20 SCC 760].

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/11/2025 12:45:29 pm ) Arbitration Original Petition (Com.Div.) No.673 of 2025

3. A prima facie case has been made out. Hence, there shall be an order of interim stay pending disposal of the present petition.

Post this petition under the caption 'for orders' on 26.11.2025.”

3. After service of notice, the matter was taken up for hearing

today.

4. Learned counsel for respondent submitted that the amount has

been settled by petitioners and the account has been closed on

19.07.2025.

5. In the light of the above development, the award passed by the

Sole Arbitrator dated 21.03.2025 is hereby set aside and this Court

records the fact that the amount has been settled by petitioners and the

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/11/2025 12:45:29 pm ) Arbitration Original Petition (Com.Div.) No.673 of 2025 account has also been closed by the respondent.

This original petition is disposed of in the above terms.

Consequently, connected application is closed.

26.11.2025 gm

N.ANAND VENKATESH, J.

gm

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/11/2025 12:45:29 pm ) Arbitration Original Petition (Com.Div.) No.673 of 2025

Arbitration Original Petition (Com.Div.) No.673 of 2025

26.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/11/2025 12:45:29 pm )