Karnataka High Court
Chandrashekar S/O Ramdas Naik vs M/S Mahindra And Mahindra Financial ... on 25 January, 2023
Author: S.R. Krishna Kumar
Bench: S.R. Krishna Kumar
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WP No. 105708 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 25TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE S.R. KRISHNA KUMAR
WRIT PETITION NO. 105708 OF 2022 (GM-RES)
BETWEEN:
CHANDRASHEKAR S/O. RAMDAS NAIK,
AGE. 40 YEARS, OCC. BUSINESS,
R/O. 67, HUNASAGERI,
KIRAWATTI, TQ. YALLAPUR,
DIST. NORTH KANARA-581412
...PETITIONER
(BY SRI. HAREESHA S. NAYAK, ADVOCATE)
AND:
1. M/S MAHINDRA AND MAHINDRA FINANCIAL SERVICE
LTD.,
NEW NO.244 (OLD NO.713) 3RD FLOOR,
LEVEL 4, CAREX CENTRE,
REAR BLOCK, MOUNT ROAD,
THOUSAND LIGHTS, CHENNAI-600006,
HEAD OFFICE / REGISTERED OFFICE AT GATEWAY
BUILDING APOLLO BUNDER, MUMBAI-400001
CHANDRASHEKAR
LAXMAN
KATTIMANI
2. SURESH BABU JADHAV,
NO.200/1, HOSA KIRVATTI,
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI
TQ. YALLAPUR, DIST. NORTH KANARA-581412.
Date: 2023.01.27
12:45:23 +0530
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA IS FILED PRAYING
TO ISSUE WRIT IN THE NATURE OF CERTIORARI QUASHING
OF THE INTERIM ORDER DATED 07/04/2022 PASSED IN FE22-
NPA-ARB- (M AND M), TH95/SV1207/ 5806597 OF 2022 BY
THE SOLE ARBITRATOR, VIDE ANNEXURE-A.
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WP No. 105708 of 2022
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo for withdrawal of the petition stating that during pendency of this petition the dispute involved in the above petition is settled out of the Court hence petitioner is not interested to prosecute the petition.
Memo is placed on record.
Writ petition is dismissed as withdrawn.
SD JUDGE CKK