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Karnataka High Court

Mphasis Limited vs M/S Strategic Outsourcing Services ... on 22 June, 2020

Bench: B.V.Nagarathna, Ravi V Hosmani

                        -: 1 :-


     IN THE HIGH COURT OF KARNATAKA, BENGALURU

         DATED THIS THE 22ND DAY OF JUNE, 2020

                        PRESENT

        THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA

                          AND

        THE HON'BLE MR.JUSTICE RAVI V. HOSMANI

               M.F.A.No.2141/2018 (AA)

BETWEEN:

MPHASIS LIMITED,
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 1956, HAVING ITS
OFFICE AT BAGMANE WORLD TECHNOLOGY CENTRE,
MARATHAHALLI OUTER RING ROAD,
DODDANEKUNDI VILLAGE,
MAHADEVAPURA, BENGALURU - 560 048
REP. BY ITS AUTHORISED SIGNATORY
MR. HEMANTH ANANTH RAM.                ... APPELLANT

(BY SRI DHANANJAY JOSHI, ADVOCATE)

AND:

1.   M/S. STRATEGIC OUTSOURCING
     SERVICES PRIVATE LIMITED,
     HAVING ITS OFFICE AT NO.70/25
     80 FEET CIRCULAR ROAD,
     KORAMANGALA 4TH BLOCK,
     BANGALORE - 560 034,
     REP. BY ITS CHIEF OPERATIVE OFFICER
     MR. PRADEEP PATIL.

2.   NATIONAL INSTITUTE OF ELECTRONICS
     AND INFORMATION TECHNOLOGY,
     C-134, PUNCOM BUILDING,
     INDUSTRIAL AREA, PHASE-VIII,
     SECTOR-72, SAS NAGAR,
     MOHALI - 160 071.                 ... RESPONDENTS
                       -: 2 :-


(BY SRI SANJAY KRISHNA V., ADVOCATE FOR C/R-1, NOTICE
TO R-2 IS DISPENSED WITH)

                        *****

     THIS MFA IS FILED UNDER SECTION 37(1)(b) OF THE
ARBITRATION AND CONCILIATION ACT, 1996 AGAINST THE
ORDER DATED 03.03.2018 PASSED ON AA NO.28/2018 ON THE
FILE OF THE XXXIII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU, DISMISSING THE APPLICATION FILED
UNDER SECTION 9 OF ARBITRATION AND CONCILIATION ACT.


     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:-


                   JUDGMENT

Learned counsel for appellant submits that a memo has been filed today, stating that the appeal has been rendered infructuous and therefore, the same may be withdrawn as having been rendered infructuous.

2. Learned counsel for respondent No.1 Sri Sanjay V. Krishna, submits that he has no objection for the appeal being dismissed as having become infructuous.

-: 3 :-

3. In the circumstances, appeal is dismissed as having become infructuous.

In view of the dismissal of the appeal, I.A.Nos.I/2018 and II/2018 also stand dismissed as infructuous.

Sd/-

JUDGE Sd/-

JUDGE *mvs