Adani Enterprises Ltd vs M/S.Indbharath Thermal Power ...
2021 Latest Caselaw 24617 Mad

                                                                                C.S.No.843 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 14.12.2021

                                                    CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              C.S.No.843 of 2017

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


                                                      .Vs.


                M/s.IndBharath Thermal Power Limited,
                New No.20 (Old No.129)
                Chamiers Road, Nandanam,
                Chennai – 600 035.                                              ... Defendant


                          Plaint filed under Order VII Rule 1 of the Code of Civil Procedure,

                1908 read with Order IV rule 1 of O.S. Rules, praying for:



                     a) Directing the defendant to pay a sum of Rs.17,61,26,193/-
                        (Rupees Seventeen Crores Sixty One Lakhs Twenty Six Thousand
                        One Hundred and Ninety Three only) with interest at the rate of
                        18% per annum from the date of the said amount becoming due
                        till the actual date of payment in full to the plaintiff.
                     b) The costs, and/or
                     c) Pass such further orders as this Court may deem fit and proper in
                        the facts and circumstances of the present case and in the interest
                        of justice.



https://www.mhc.tn.gov.in/judis
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                                                                                 C.S.No.843 of 2017




                                                                  N. ANAND VENKATESH, J.

                                                                                              ssr


                                  For Plaintiff   : Mr.T.Gowthaman

                                  For Defendant   : Mr.Anirudh Krishnan


                                                  JUDGMENT

The learned counsel for the plaintiff seeks permission of this Court

to withdraw this suit and he has also made an endorsement to that

effect.

2.In view of the endorsement made by the learned counsel

appearing for the plaintiff, this suit is dismissed as withdrawn. No Costs.

                                                                                 14.12.2021

                Index            : Yes/No
                Internet   : Yes/No

speaking order/Non-speaking order ssr

C.S.No.843 of 2017

https://www.mhc.tn.gov.in/judis Page No.2/2