M/S.Mohan Pharma vs M/S.Global Pharma Health
2021 Latest Caselaw 608 Mad

                                                                    C.M.A.No.3720 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 07.01.2021

                                                    CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                              C.M.A.No.3720 of 2012
                                                      and
                                                M.P No.1 of 2012


                     M/s.Mohan Pharma
                     Represented by its partner
                     M.Shantilal Pandya                             ..Appellant


                                                       Vs.
                     M/s.Global Pharma Health
                     Care Private Limited
                     Rep. by its Director
                     Dr.A.R.Venkatesh                               ..Respondent


                     Prayer : Civil Miscellaneous Appeal filed under Order 43 Rule (1) of
                     Civil Procedure Code, to set aside the fair and decreetal order dated
                     15.09.2012 passed in I.A No.8888 of 2011 in O.S No.10780 of 2010 by
                     the learned IV Additional Judge, City Civil Court, Chennai-104.



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https://www.mhc.tn.gov.in/judis/
                                                                     C.M.A.No.3720 of 2012

                                    For Appellant   : Mr.Rajendra Prasad Tayal

                                    For Respondent : No Appearance


                                                    JUDGMENT

The learned counsel appearing for the appellant made a

submission that the main suit itself was dismissed for default even

before 3 years back.

2. This being the factum, no further adjudication needs to be

entertained in respect of the grounds raised in the present Civil

Miscellaneous Appeal. Accordingly, this Civil Miscellaneous Appeal

stands disposed of as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

07.01.2021

uma Index: Yes/No Internet:Yes/No Speaking order/Non-Speaking Order

https://www.mhc.tn.gov.in/judis/ C.M.A.No.3720 of 2012

To The IV Additional Judge, City Civil Court, Chennai-104.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.3720 of 2012

S.M.SUBRAMANIAM, J.

uma

C.M.A.No.3720 of 2012 and M.P No.1 of 2012

07.01.2021

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