Adani Enterprises Ltd vs M/S.Ind Bharath Power Gencom ...
2021 Latest Caselaw 10251 Mad

                                                                             C.S.No.844 of 2017

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated : 21.04.2021

                                                     CORAM:

                            THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                              C.S.No.844 of 2017 (A)

                      Adani Enterprises Ltd.,
                      7A, Halla Road, Second Floor,
                      Egmore, Chennai-600 008.
                      Rep.by its Authorized Signatory
                      Mr.P.Annamalai
                      DGM (Marketing-Coal Trading)                                  .. Plaintiff

                                                        /versus/

                      M/s.Ind Bharath Power Gencom Limited,
                      Through its Chairman cum Managing Director,
                      New No.20 (Old No.129)
                      Chamiers Road, Nandanam,
                      Chennai-600 035.                                           .. Defendant

                               This Civil Suit is filed under Order iv Rule 1 Original Side
                      Rules read with Order VII Rule 1 of CPC, prayed for (a) Directing the
                      Defendant to pay a sum of Rs.2,05,75,861/- (Rupees Two Crores and
                      Five Lakhs Seventy Five Thousand Eight Hundred and Sixty One only)
                      with interest at the rate of 18% per annum from the date on which the
                      respective amounts became due till the actual date of payment in full to
                      the plaintiff and pass further order or orders as this Hon'ble Court may
                      deem fit and proper in the facts and circumstances of the case and thus


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                                                                              C.S.No.844 of 2017

                      render justice (b) The costs, and/or.


                                          For plaintiff       : Mr.T.Gowthaman
                                          For Defendant       : Mr.T.Ravichandran

                                                     JUDGMENT

Today, the learned counsel appearing for the plaintiff seeks

permission of this Court to withdraw the civil suit in view of corporate

insolvency proceedings pending before the National Company Law

Tribunal, Hyderabad. The Resolution Professional appointed in the said

proceedings is also present through video conference.

2. Earlier, the memo has been filed by the Resolution

Professional representing the defendant stating that the pendency of

Corporate Insolvency proceedings.

3. In view of the above fact, the Civil Suit is dismissed as

withdrawn. No costs.

21.04.2021

Speaking Order / Non-Speaking Order Index : yes/no rpl

http://www.judis.nic.in C.S.No.844 of 2017

Dr.G.JAYACHANDRAN,J.

rpl

C.S.No.844 of 2017

21.04.2021

http://www.judis.nic.in