Madras High Court
R.Veerasami vs M/S.Daimler Financial Services India on 14 September, 2023
Author: Abdul Quddhose
Bench: Abdul Quddhose
O.P. No.141 of 2021 and Application No.539 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.09.2023
CORAM
THE HON'BLE Mr. JUSTICE ABDUL QUDDHOSE
O.P. No.141 of 2021
and Application No.539 of 2021
1.R.Veerasami
2.V.Savithri ... Petitioners
Versus
M/s.Daimler Financial Services India
Private Limited,
rep. by its Authorised Representative ... Respondent
Prayer: Original Petition filed under Section 34(1) of the Arbitration and
Conciliation Act, 1996 to set aside the Award dated 29.05.2019 passed in
the Arbitration Case A.C.P (Diamler) No.275 of 2018 with the cost of the
proceedings.
For Petitioners : Mr.B.Keerthivasan for
Mr.N.Anand
For Respondent : Mr.S.Ashwin Prashanth for
M/s.Pass Associates
1/2
https://www.mhc.tn.gov.in/judis
O.P. No.141 of 2021 and Application No.539 of 2021
ABDUL QUDDHOSE, J.
vga
ORDER
A settlement has been reached between the parties before the Mediation Centre and the parties have entered into a Joint Memorandum of Compromise. The Mediation Centre has also submitted its report confirming the settlement.
2.The Joint Memorandum of Compromise dated 11.09.2023 has been signed by the parties to the dispute including the respective counsels. In terms of the Joint Memorandum of Compromise, this Original Petition is disposed of. The said Joint Memorandum of Compromise dated 11.09.2023 shall form part of this order. Consequently, connected Application stands closed.
14.09.2023 vga O.P. No.141 of 2021 and Application No.539 of 2021 2/2 https://www.mhc.tn.gov.in/judis