Madras High Court
K.Dhanasekar vs The Union Of India on 27 October, 2021
Bench: Sanjib Banerjee, P.D.Audikesavalu
OSA No.2 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.10.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
OSA No.2 OF 2020
K.Dhanasekar ... Appellant
Vs
1 THE UNION OF INDIA
REP BY ITS GENERAL MANAGER
SOUTHERN RAILWAY
PARK TOWN CHENNAI 600003.
2 THE DEPUTY CHIEF ENGINEER /GC
SOUTHERN RAILWAY MADURAI 625001.
3 N.C.Sharda
4 Karunakar K.Menon
5 M.A.Inbarasu ... Respondents
Appeal filed to set aside the judgement dated 10.09.2019 made
in OP No.4 of 2015 in so far as the direction to appoint fresh
arbitrators is concerned.
For the Appellant : Mr.Naveen Kumar Murthi
For the Respondents : Mr.P.T.Ramkumar,
for respondents 1 and 2
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OSA No.2 of 2020
JUDGMENT
(Delivered by the Hon'ble Chief Justice) It is submitted by the appellant that in view of the communication dated March 25, 2021 issued by Southern Railway, a copy whereof appears at page No.5 of the additional typed set of papers filed on behalf of the appellant on October 26, 2021, the appellant does not wish to proceed with the appeal.
2. Accordingly, OSA No.2 of 2020 is dismissed as not pressed.
There will be no order as to costs. CMP No.279 of 2020 is closed.
(S.B., CJ.) (P.D.A., J.)
27.10.2021
Index : no
tar
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OSA No.2 of 2020
THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.
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