Madras Cements Limited vs The Owners And Parties Interested
2021 Latest Caselaw 23944 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 06.12.2021

                                                        CORAM

                                  THE HONOURABLE Mr.JUSTICE ABDUL QUDDHOSE

                                                   C.S.No.827 of 2006


                     Madras Cements Limited,
                     Corporate Office,
                     Auras Corporate Centre,
                     No.98, Dr.Radhakrishnan Salai,
                     Mylapore, Chennai – 600 004.
                     Rep by its Executive Director (Finance)
                     A.V.Dharmakrishnan                                            ... Plaintiff

                                                           Vs

                     The owners and parties interested
                     in the vessel m.v.Elizaveta,
                     Now lying at the Port of Tuticorin,
                     Rep by its Master.                                            ...Defendant



                             Plaint under Order XLII Rule 1 of Original Side Rules praying to pass
                     a judgment and decree against the defendant.
                     (a) For arrest of the defendant vessel M.V. Elizaveta in 'as is where is'
                     condition, together with her engines, gears, tackles, apparel, plant,
                     machinery and paraphernalia presently in Indian waters at the Port of
                     Tuticorin, Tamil Nadu until issuance of the original Bills of Lading in


https://www.mhc.tn.gov.in/judis
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                     respect of 13,100 MTs of cement in bags presently lying in the defendant
                     vessel under MATE RECEIPT Nos. 001 to 004 dated 05.11.2006;


                     b) directing the defendants to pay the costs of the suit; and



                                  For Plaintiffs       : Ms.Janani for
                                                         for Mr.R.Parthasarathy


                                                      JUDGMENT

Ms.Janani, learned counsel representing Mr.R.Parthasarathy and

Mr.R.Rahul Balaji, learned counsel on record for the plaintiff, would

submit that she has received instructions from the plaintiff to withdraw the

suit. The said statement is recorded.

2. In view of the above, this suit is dismissed as withdrawn. No

costs.

06.12.2021

srn

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

ABDUL QUDDHOSE.J

srn

C.S.No.827 of 2006

06.12.2021

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