GEORGE ABRAHAM Vs. K ABUBACKER

JUDGEMENT

(1.) (Prayer: Appeals filed under Section 37 of the Arbitration and Conciliation Act 1996, against the common Order passed by the Learned Arbitrator (appointed by the Hon'ble Chief Justice in O.P.No.390 of 2007), in I.A.Nos.1, 2, 3 and 4 of 2007 and dated 19.07.2008, in the Arbitration Proceedings at Chennai.) Today, when the matters are taken up for hearing the learned counsel appearing for the appellant sought the permission of this Court to withdraw these appeals as settled out of Court and to that effect she has also made an endorsement.

(2.) RECORDING the said submission and the endorsement made, these appeals are dismissed as withdrawn. Consequently, connected miscellaneous petitions are also closed.