Telangana High Court
Swrana Akshara Educational ... vs M/S Educomp Solutions Ltd., on 30 August, 2018
Author: Thottathil B. Radhakrishnan
Bench: Thottathil B. Radhakrishnan
THE HON'BLE THE CHIEF JUSTICE SRI THOTTATHIL B. RADHAKRISHNAN
ARBITRATION APPLICATION No.40 OF 2012
ORDER:
Learned counsel for the applicant submits that during the pendency of this application, the respondent appointed an Arbitrator and arbitral proceedings have also concluded. He, therefore, says that this matter has become infructuous.
2. Hence, the Arbitration Application is dismissed as infructuous.
Miscellaneous applications, if any, pending in the Arbitration Application, shall stand closed. No order as to costs.
_________________________________________ THOTTATHIL B. RADHAKRISHNAN, CJ Date: 30th August, 2018 pnb