Ashafa Ahamed … vs M/S.Chromepet Saswatha Nidhi Ltd
2021 Latest Caselaw 22930 Mad

                                                                                     C.S.No.611 of 1998

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 23.11.2021

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE


                                                     C.S.No.611 of 1998

                     Ashafa Ahamed                                                … Plaintiff
                                                             Vs.

                     1.M/s.Chromepet Saswatha Nidhi Ltd.,

                     2.M/s.Murray & Co.                                           .... Defendants



                     Prayer : The Civil Suit has been filed under Order IV Rule 1 of the Original
                     Side Rules read with Order VII Rule 1 of C.P.C. 1908, praying to pass a
                     judgement and decree for a permanent injunction restraining the 2nd
                     defendant or its men, servants or any other persons claiming under the 1 st
                     defendant or 2nd defendant from brining the plaint-schedule property to sale
                     in public auction proposed to be held on 17.03.1997 or any other
                     subsequent dates and for costs.

                                    For Plaintiff       :     No representation
                                    For Defendants      :




https://www.mhc.tn.gov.in/judis
                                                                                     C.S.No.611 of 1998

                                                                              N.SESHASAYEE, J.
                                                                                                   kas
                                                   JUDGMENT

There is no representation for the counsel for the plaintiff.

2.This Civil Suit stands dismissed for default. No costs.

                                                                                          23.11.2021

                                                                                                 (1/2)

                     kas


                     Index       : No
                     Internet    : Yes

Speaking order/ Non-speaking order

C.S.No.611 of 1998

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