M/S Cinepolis India Pvt Ltd. vs M/S Manjeera Retail Holdings Pvt. ...
2021 Latest Caselaw 2262 Tel

Item No.5

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                       COMCA No.29 OF 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.      After addressing arguments at some length challenging an

interim order dated 20.04.2021 passed by the learned Special Court

for Trial and Disposal of Commercial Disputes, Hyderabad, directing

the appellant/tenant to pay 50% of the lease money to the respondent

towards running of a cinema hall and subject to the same, permitting it

to operate the subject premises, learned counsel for the appellant

seeks leave to withdraw the present appeal, while reserving the right

of his client to pursue the petition filed under Section 9 of the

Arbitration and Conciliation Act, 1996 (for short, 'the Act'), which is

pending before the concerned court and contemporaneously to file a

petition under Section 11 of the Act for approaching the court for

appointment of an Arbitrator to arbitrate the disputes between the

parties.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 30.07.2021 Lrkm