Dr. Kishore Bharani vs Gamesa Renewable Pvt. Ltd
2021 Latest Caselaw 745 Mad

Citation : 2021 Latest Caselaw 745 Mad
Judgement Date : 8 January, 2021

Madras High Court

Dr. Kishore Bharani vs Gamesa Renewable Pvt. Ltd on 8 January, 2021

                                                       C.M.A.Nos.918, 919, 920 & 921 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 08.01.2021

                                                       CORAM

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

                                        C.M.A.Nos.918, 919, 920 and 921 of 2017
                                                         and
                                       CMP Nos.4560, 4561, 4562 and 4563 of 2017

                     Dr. Kishore Bharani                               ..Appellant


                                                          Vs.
                     1.Gamesa Renewable Pvt. Ltd.,
                       Formerly Gamesa Wind Turbines
                       Private Limited, Rep. by its Director
                       N.Ravichandran
                       The Futura Park
                       Block B, 8th Floor
                       No.334, Rajiv Gandhi Salai
                       Sholinganallur
                       Chennai-600 119
                     2.Mytrah Energy (India) Limited
                       8001, Q-City, S No.109
                       Nanakramguda
                       Gachibowli
                       Hyderabad-500 032
                     3.Ravi Shankar Kailas
                       Chairman & CEO

                     1/5




https://www.mhc.tn.gov.in/judis/
                                                     C.M.A.Nos.918, 919, 920 & 921 of 2017

                       Mytrah Energy (India) Limited
                       Unit No.25, Reliance Villa
                       Chinna Thokatta, New Bowenpally
                       Secunderabad-500 011
                     4.Mr.Vikram Kailas
                       Managing Director
                       Mytrah Energy (India) Limited
                       Unit No.25, Reliance Villa
                       Chinna Thokatta, New Bowenpally
                       Secunderabad-500 011                           ..Respondents

                     Common Prayer : Civil Miscellaneous Appeals filed under Order 43
                     Rule 1(r) of the CPC to set aside the fair and decreetal order dated
                     15.02.2017 made in I.A Nos.1047, 1048, 1049 and 1050 of 2016 in O.S
                     No.167 of 2016 on the file of the Principal District Court,
                     Kancheepuram District at Chengalpattu.
                                    For Appellant   : Mr.M.V.Seshachari
                                    in all CMAs

                                    For Respondents : Mr.S.S.Rajesh for R1
                                    in all CMAs       Mr.S.Ranjith Kumar for R2


                                                    JUDGMENT

The learned counsel appearing for the appellant made a

submission that the appellant is no more an employee of the second

https://www.mhc.tn.gov.in/judis/ C.M.A.Nos.918, 919, 920 & 921 of 2017

respondent Mytrah Energy India) Limited. The contract between the

appellant and the second respondent came to an end during March 2020.

2. In view of the fact that the period of contract expired, no

further adjudication needs to be taken in respect of the grounds raised in

the present appeal. It is made clear that all other issues if exists, it left

open to the parties to adjudicate the same in the main suit which is

pending before the competent Court.

3. With this observation, the present Civil Miscellaneous Appeal

stands closed. Consequently, connected Miscellaneous Petitions are