TAMIL NADU ELECTRICITY BOARD Vs. VIDEOCON POWER LTD

JUDGEMENT

(1.) THESE appeals have arisen from the order passed by the learned Single Judge in the applications filed under Section 9 of the Arbitration and Conciliation Act. Those applications were filed for interim injunction. The interim injunction was not granted, but at the same time, the parties were directed to maintain status quo. Aggrieved over the refusal to grant injunction, four appeals have been brought forth, while the other four appeals have been brought forth by the first respondent against the order of status quo.

(2.) AT this juncture, it is brought to the notice of the court by the counsel on either side that an award has been passed and hence no further order is necessary and the appeals do not require for consideration. The learned counsel appearing for the appellants in O. S. A. Nos. 126, 127, 155 and 156 of 2001 has made an endorsement that the above appeals have become infructuous and the appeals may therefore be dismissed. The statement made by the learned counsel on either side and the endorsement made by the learned counsel for the appellants in O. S. A. Nos. 126, 127, 155 and 156 of 2001 are recorded. In view of the same, all these appeals are disposed of. No costs. Consequently, the connected CMPs are closed.