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The India Envelope Limited vs Vijay Cotton & Fiber Co
2021 Latest Caselaw 23229 Mad

Citation : 2021 Latest Caselaw 23229 Mad
Judgement Date : 26 November, 2021

Madras High Court
The India Envelope Limited vs Vijay Cotton & Fiber Co on 26 November, 2021
                                                        1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 26.11.2021

                                                      Coram

                                    The Hon'ble Mr. Justice PARESH UPADHYAY
                                                         and
                              The Hon'ble Mr. Justice SATHI KUMAR SUKUMARA KURUP

                                             O.S.A.No.220 of 2021
                                           and C.M.P.No.9236 of 2021


                     The India Envelope Limited
                     rep. By its Managing Director
                     B.Ramachandran                                       ..Appellant

                                                       Vs

                     1.Vijay Cotton & Fiber Co.,
                       a Registered Partnership Firm
                       Having Office at
                       S-25 & S-27, Cotton Green (East),
                       Mumbai – 400 033.

                     2.Vijay Cotton & Fiber LLP,
                       Limited Liability Partnership,
                       Having Office at
                       S-25 & S-27, Cotton Green (East),
                       Mumbai – 400 033.

                     3.Satyam Agro Industries,
                       Proprietary Concern having its place
                           of business at Main Road, Ozhar,
                       District Barwani – 451 449.

                     4.Sundaram Industries,
                       Proprietary Concern having its place of
                          business at 3, Pratapganj,
                       Sendhwa – 451 666.

                     5.Shivam Cot Fibers Pvt. Ltd.,


https://www.mhc.tn.gov.in/judis
                                                            2

                         A Private Limited Company having its
                             Office at Maulana Azad Marg,
                         Sendhwa – 451 666.

                     6.Satyam Cotex Pvt. Ltd.,
                       A Private Limited Company having its
                           Office at Maulana Azad Marg,
                       Sendhwa – 451 666.

                     7.Shivam Cotton Corporation,
                       A Private Limited Company having its
                           Office at Maulana Azad Marg,
                       Sendhwa – 451 666.

                     8.Natraj Cotton Pvt. Ltd.,
                       383, AT Post, Tasma, Tq,
                       Hadgon – 431 713, Maharashtra.

                     9.Satyam Fibers,
                       Proprietary Concern having its place
                           of business at
                       Main Road, Ozhar, District
                       Barwani – 451 449.                                   ..Respondents


                                  Appeal preferred under Order XXXVI Rule 1 of O.S. Rules r/w

                     Clause 15 of Letters Patent against the order dated 22.02.2021 made

                     in O.P.No.250 of 2020.


                                       For Appellant   ..   Mr.R.Murali

                                       For Respondents ..   Mr.N.P.Vijayakumar




                                                       JUDGMENT

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

(Delivered by PARESH UPADHYAY, J.)

Challenge in this appeal is made to the order passed by learned

Single Judge dated 22 February 2021 on O.P.No.250 of 2020.

2. Learned advocate for the appellant states that, according to

him, the appellant has not approached the right forum with his

grievance against the order of learned single Judge. He therefore

seeks permission to withdraw this appeal.

3. Permission as prayed for is granted. This Original Side

Appeal is disposed of accordingly. It is noted that this Court has not

gone into the merits of the matter. No costs. Consequently,

connected miscellaneous petition is closed.

(P.U.J.,) (S.S.K.J.,) 26.11.2021 Index:Yes/No mmi/16

PARESH UPADHYAY, J.

and

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

SATHI KUMAR SUKUMARA KURUP, J.

mmi

To

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

O.S.A.No.220 of 2021

26.11.2021

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

 
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