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M/S Radha Vypar (India) Private ... vs M/S Cove Holdings Private Limited
2021 Latest Caselaw 22084 Mad

Citation : 2021 Latest Caselaw 22084 Mad
Judgement Date : 9 November, 2021

Madras High Court
M/S Radha Vypar (India) Private ... vs M/S Cove Holdings Private Limited on 9 November, 2021
                                                                OSA No.149 of 2021, etc., (batch)

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:     09.11.2021

                                                     CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                        AND
                                     THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
                                  OSA Nos.149, 106, 105, 104, 194, 197, 103,
                              200, 151, 152, 157, 205, 150, 198 and 199 of 2021
                                                     and
                        CMP Nos. 4937, 6708, 8331, 8335, 4942, 4961, 8326, 6631, 8450,
                               8325, 6641, 6642, 4896, 7023 and 8267 of 2021

                     OSA No.149 of 2021

                     M/s Radha Vypar (India) Private Limited,
                     Rep by its Authorised Signatory,
                     Yashpal Sharma,
                     No.18/39, Sembudoss Street,
                     Chennai - 600 001.                                     ...    Appellant

                                                          Vs

                     M/s Cove Holdings Private Limited,
                     Represented by its Director
                     Mrs.Rupal Rai,
                     Having Registered Office at
                     No.5, Ethiraj Lane, Egmore,
                     Chennai - 600 008                                      ...    Respondent

                             Appeal filed under Order 36 Rule 1 of Original Side Rules read
                     with Clause 15 of Letters Patent against the Judgment and Decree
                     dated 23.12.2020 in A.No.2138 of 2020 in C.S.No.166 of 2020 on the
                     file of original side of this court.




                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                   OSA No.149 of 2021, etc., (batch)

                               For the Appellants     :     Ms.Anbarasi Rajendran
                                                            for M/s AAV Partners

                               For the Respondents  :       Mr.Arvind Srivatsa
                               in OSA Nos.149, 106,
                               105,104,194,197,152,
                               157,205,150,200 and
                               199 of 2021

                               For the Respondents
                               in OSA Nos.103, 151
                               and 198 of 2021        :     Mr.S.R.Raghunathan

                                                          *****



                                                     JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Since the appellants do not wish to press the appeals, OSA

Nos.149, 106, 105, 104, 194, 197, 103, 200, 151, 152, 157, 205,

150, 198 and 199 of 2021 are dismissed as not pressed. CMP

Nos.4937, 6708, 8331, 8335, 4942, 4961, 8326, 6631, 8450, 8325,

6641, 6642, 4896, 7023 and 8267 of 2021 are closed. There will be

no order as to costs.

(S.B., CJ.) (P.D.A., J.) 09.11.2021

Index : no sra

__________

https://www.mhc.tn.gov.in/judis/ OSA No.149 of 2021, etc., (batch)

To

The Sub Assistant Registrar, Original Side, Madras High Court, Chennai.

__________

https://www.mhc.tn.gov.in/judis/ OSA No.149 of 2021, etc., (batch)

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

(sra)

OSA No.149 of 2021, etc., (batch)

09.11.2021

__________

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

 
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