M/S. Brilliant Pharmaceuticals ... vs The Tamilnadu Industrial ...
2021 Latest Caselaw 15982 Mad

                                                         1                         S.A.No.931 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 05.08.2021

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                 S.A.No.931 of 2012
                                                         &
                                                 M.P.No.1 of 2012

                M/s. Brilliant Pharmaceuticals Private Ltd
                rep. By its Managing Director
                R.Gopal
                No.10, Ebrahim salt Street
                Kondithope
                Chennai-600 079                                                 ... Appellant

                                                         Vs.

                1.The Tamilnadu Industrial Investment
                Corporation Ltd. Rep by its
                Managing Director
                No.473, Anna Salai
                Nandanam
                Chennai-600 035

                2.The Tamil Nadu Industrial Investment
                Corporation Ltd. Rep by its
                Regional Manager
                Chennai Regional Ofice
                No.691, Anna Salai
                Nandanam,Chennai-600 035                                        ... Respondents

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure Code
                against the judgment and decree dated 28.11.2011 passed in A.S.No.21 of 2010 on the
                file of Sub Court, Ponneri confirming the judgment and decree dated 02.092009 made
                in O.S.No.377 of 2004 on the file of the District Munsif Court, Ponneri.
https://www.mhc.tn.gov.in/judis/
                                                                1                         S.A.No.931 of 2012



                                            For Appellant            : Mr.M.Manivannan

                                            For Respondents         : Mr.K.Magesh
                                                               -----

                                                         JUDGMENT

Learned counsel appearing for both the sides submitted that the matter has

been settled and nothing survives for adjudication. Therefore, the second appeal is

dismissed as having become infructuous. There shall be no order as to costs.

Consequently, connected miscellaneous petition is closed.

05.08.2021

kpr

To

1. The Sub Court, Ponneri.

2.The District Munsif Court, Ponneri

https://www.mhc.tn.gov.in/judis/

M. GOVINDARAJ, J.

kpr

S.A.No.931 of 2012 & M.P.No.1 of 2012

05.08.2021

https://www.mhc.tn.gov.in/judis/