Madras High Court
M.Subramani vs M/S.Hdfc Bank Limited on 29 June, 2021
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
O.P.No. 44 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 29.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR
O.P.No. 44 of 2020
and A.No.315 of 2020
1.M.Subramani
2.S.Annulu . . . Petitioners
Versus
M/s.HDFC Bank Limited
Rep. By Authorised Signatory
M/s.Abirami Nagarajan
'CEEBROS Building'
No.110, 4th Floor, Nelson Manickam Road,
Aminjikari, Chennai – 600 029. . . . Respondent
PRAYER : Petition filed under Section 34(1) of the Arbitration and
Conciliation Act, 1996 to set aside the award passed by the learned Arbitrator
dated 02.02.2019 passed in Claim Petition No.LDG 288 of 2018.
For Petitioners : No appearance
For Respondent : Mr.D.Saravanan
for M/s.Pass Associates
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https://www.mhc.tn.gov.in/judis/
O.P.No. 44 of 2020
N. SATHISH KUMAR, J.
msv
ORDER
When the matter was listed on 25.06.2021, there was no representation for the petitioner. Hence the matter was directed to be listed under the caption "for dismissal" on 29.06.2021.
2. Today, when the matter was taken up for hearing, there was no representation on behalf of the petitioners. Hence, this Original Petition is dismissed for non-prosecution. Consequently, connected application is closed.
No costs.
29.06.2021 msv O.P.No. 44 of 2020 and and A.No.315 of 2020 Page 2 / 2 https://www.mhc.tn.gov.in/judis/