Techbio Solutions vs Raja Mehra
2021 Latest Caselaw 17466 Mad

                                                                                 O.S.A.No.168 of 2020

                                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED:    25.08.2021

                                                          CORAM :

                                        THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                             AND
                                          THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
                                                    O.S.A.No.168 of 2020
                                                  and C.M.P.No.8379 of 2020

                     Techbio Solutions
                     Rep. by its Partner, Mr.Vishnu,
                     No.2, South Avenue, A-1, Deju Plaza,
                     Srinagar Colony, Saidpate, Chennai 600 015.                 ...    Appellant

                                   Vs

                     1. Raja Mehra
                        Mehra Enterprises,
                        Himachal Pradesh.

                     2. Vijay Mehra
                        Director, Agmera Private Limited,
                        Himachal Pradesh.

                     3. Agmehra Private Limited
                        Himachal Pradesh.

                     4. Agma Limited
                        United Kingdom.                                    ...   Respondents


                               Appeal filed against the Judgment and Order dated 19.02.2020
                     passed in A.No.6610 of 2019 in C.S. (Comm) No.786 of 2018 on the
                     file of original side of this court.


                     __________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                               O.S.A.No.168 of 2020



                               For the Appellant       :     Mr.Vaibhav R. Venkatesh

                               For the Respondents     :     No appearance
                                                             for RR 1 and 2
                                                       :     Not ready in notice reg. R-3
                                                       :     Mr.P.Velmurugan for R-4

                                                           *****

                                                     JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Since the appellant does not wish to pursue the appeal, O.S.A.

No.168 of 2020 is dismissed as withdrawn without going into the

merits thereof. C.M.P.No.8379 of 2020 is closed.

2. The withdrawal of the appeal is without prejudice to the

appellant's rights and contentions in the pending suit.

There will be no order as to costs.

(S.B., CJ.) (P.D.A., J.) 25.08.2021

Index : yes/no

sra

__________

https://www.mhc.tn.gov.in/judis/ O.S.A.No.168 of 2020

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

O.S.A.No.168 of 2020

25.08.2021

__________

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