Madras High Court
Tamilnadu E-Governanace Agency vs M/S.3I Infotech Limited on 20 September, 2016
Author: R.Mahadevan
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 20.09.2016 CORAM THE HON'BLE MR.SANJAY KISHAN KAUL, CHIEF JUSTICE and THE HON'BLE MR. JUSTICE R.MAHADEVAN O.S.A.Nos.24 to 26 of 2012 Tamilnadu e-Governanace Agency 490/4, Anna Salai, Nandanam, Chennai 600 035. ... Appellant in all OSAs./1st respodnent versus 1.M/s.3i Infotech Limited rep. by its Asst. General Manager having its registered Office at Tower 5, 4th Floor, International Infotech Park, Vashi Station Complex, Vashi, Navi, Mumbai 400 703. ..1st respondent in all OSAs./applicant 2.The Secretary to Government of Tamil Nadu Information Technology Department, Secretariat, Chennai 600 009. .. 2nd respondent in all OSAs/2nd respondent Appeals filed under Order 36 Rule 9 of Original Side Rules read with Clause 15 of the Letters Patent Act, against the order in O.A.Nos.305, 306 and 307 of 2010 dated 25.02.2010. For Appellant .. Mr.Vijayan for M/s.King and Patridge For Respondents .. Mr.Kirthi Kiran for R.1 Mr.T.Jayaram raj for R.2 Government Advocate J U D G M E N T
(Judgement of the Court was delivered by The Hon'ble Chief Justice) Learned counsel for the appellant states that the appeals have become infructuous, as they emanate from the impugned order passed under Section 9 of the Arbitration and Conciliation Act, 1996, and in the mean time, the award itself has been passed on 06.06.2014.
The appeals are thus dismissed as infructuous, leaving the parties to bear their own costs.
(S.K.K.,CJ.) (R.M.D.,J.)
20.09.2016
ksr
The Hon'ble The Chief Justice
and
R.Mahadevan, J.
(ksr)
O.S.A.Nos.24 to 26 of 2012
20.09.2016