Karnataka High Court
M/S.Shriram Transport Finance ... vs K S Guru Prasad on 7 March, 2012
Author: B.Manohar
Bench: B.Manohar
'1 COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH cou (BY SRE Me "ASHOK KUM ee ae $T¢ SSE £% OME TESTE pots INT Les HIGH LAGU i DATED THIS THE O77 I THE HON'BLE MR.JUSTICE 1.
M/S SHRIRAM TRANSPORT F CORPORATION LTD HAVING ITS CORPORATE OFF AND HAVING ITS REGIONAL OFF STH BLOCK, RANKA PARK, LAI NEAR RICHMOND CIRCLE, REPRESENTED BY ITS FO HOLDER ~ -
SRIMR MADHLUSt SDAN Z. M/S &S ort rE CORPO RATION PINANC EQ LTD NO.702/203, 7TH FLOOR, CARLTON TC OWE RS, AIRPORT ROAD, BANC GALORE pS BOTH THE PARTIES ARE REPRESENTED BY ITS POWER OF ATTORNEY = HOLDER SRI M R MADHU SUDAN ADV JOCATES AND 1K S GURU] AGED D ABOUT 35 YEARS 5/O K S SHIVARAM & DIVAKAR MADDUR . APPELLANTS ¢ OURT OF KARNATAKAHIGH COURT GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT em at pr, cye & VED £ JOR 7 Ft S NAG: AR Be Baas BANGALORE-S 60032.
2. JAYA SWAMY AGED ABOUT 30 YEARS R/A SUGATTA VILLAGE Be, fad ARAN, al .LLE PC Z£ Oe - BANGALORE NORTH TALUIC a KE SFO NDE NTS. -
(BY SRL B N ANANTH NARAYA} NA, ADVOCATE} Se saat THIS MFA IS FILED PRAYING TO SET ASIDE Pree . "Ls KDE ALLOW ov ¢ APPLICATIC N ARBITRATION AND CONCILIATION ACT 1996, LA. - 2, FILED BY. THE APPELLANTS LE.; AN Ne) CURE-C IN THE INTEREST OF REMC AND EQUITY Though, sufficient time has been granted, the complied wth. Nea objection hes not "sy Ag Me erage es ged _ an argument the maintainability of Py DP* INOD HOIH VIVLVNUV dO LUNOD HDIH VAVLVNYYD JO LUNOD HDIH VIVLVNYVH dO LUNOD HOIH WIVLVNUY dO LINOD HOI WiviveD an rinas L