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Madras High Court

Hyundai Motor India Limited vs Austin Distributors Private Limited on 5 February, 2024

                                                                    C.M.A.Nos.1471 and 1477 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 05.02.2024

                                                    CORAM


                  THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI,J.

                                         C.M.A.Nos.1471 and 1477 of 2021
                                       and C.M.P.Nos.7726 and 7735 of 2021


                  Hyundai Motor India Limited,
                  Represented by its Managing Director,
                  Plot No.H-1, SIPCOT Industrial Park,
                  Irugattukottai, Sriperumbadur Taluk,
                  Kancheepruam District,
                  Tamil Nadu – 602 117                             …Appellant in Both CMAs

                                                  Vs.


                  Austin Distributors Private Limited,
                  Represented by its
                  Authorised Signatory and General Manager,
                  Mr.Biju Ponnan,
                  No.19, Jawaharlal Nehru Road,
                  Kolkatta,
                  West Bengal – 700 087                         …Respondent in Both CMAs


                  1/4

https://www.mhc.tn.gov.in/judis
                                                                           C.M.A.Nos.1471 and 1477 of 2021




                  Prayer in C.M.A.No.1471 of 2021: This Civil Miscellaneous Appeal is filed

                  under Section 37 (2)(b) of the Arbitration and Conciliation Act, 1996 to set

                  aside the order dated 12.03.2021 passed by the Sole Arbitrator in M.A.No.4 of

                  2021 in Arb.Case No.02 of 2021.


                  Prayer in C.M.A.No.1477 of 2021 : This Civil Miscellaneous Appeal is filed

                  under Section 37 (2)(b) of the Arbitration and Conciliation Act, 1996 to set

                  aside the order dated 12.03.2021 passed by the Sole Arbitrator in M.A.No.3 of

                  2021 in Arb.Case No.02 of 2021.


                                           In both C.M.As
                                           For Appellant      : Ms.Arunima Das
                                                               for Ms.Surana and Surana
                                           For Respondent    : No Appearance

                                               COMMON JUDGMENT

The learned counsel for the appellant is present. In view of the endorsement made by the learned counsel for the appellant, these Civil Miscellaneous Appeals are dismissed as Infructuous. No costs.

Consequently, Connected Miscellaneous Petitions are closed.

https://www.mhc.tn.gov.in/judis  C.M.A.Nos.1471 and 1477 of 2021 05.02.2024 Internet:Yes/No Index:Yes/No Speaking/Non-speaking order mac To

1. The Arbitration Tribunal, Chennai.

2. The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis  C.M.A.Nos.1471 and 1477 of 2021 K.GOVINDARAJAN THILAKAVADI, J.

mac C.M.A.Nos.1471 and 1477 of 2021 and C.M.P.Nos.7726 and 7735 of 2021 05.02.2024 4/4 https://www.mhc.tn.gov.in/judis