GANESAN Vs. JOINT REGISTRAR OF CO OP SOCIETIES

JUDGEMENT

(1.) BY consent of the parties, the writ petition itself is taken up for disposal.

(2.) THE petitioners seek a writ of Mandamus to forbear the first respondent from proceeding with the Arbitration proceedings No. 2779/99 against the petitioners before deciding the preliminary issue dated 12. 4. 2005 in Arbitration Proceedings No. 2779/99 relating to the maintainability of petition against the petitioners.

(3.) LEARNED counsel appearing for the second respondents brought to my notice that even before the above writ petition was admitted by this Court on 9. 12. 2005, an award was passed on 27. 6. 2005. In this view of the matter, the writ petition is dismissed as infructuous. No costs. Connected WP. M. P. No. 38665 of 2005 is closed.