M/S.Krishna Industrial ... vs M/S.V.Ramakrishna Charitable ...
2021 Latest Caselaw 18472 Mad

                                                                                   C.M.A.No.1418 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 08.09.2021

                                                         CORAM:

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  C.M.A.No.1418 of 2017
                                                and C.M.P.No.7550 of 2017

                  M/s.Krishna Industrial Corporation Limited,
                  "Ramakrishna Buildings",
                  239, Anna Salai, Post Box No.703,
                  Chennai - 600 006.                                          .. Appellant

                                                       Vs.
                  M/s.V.Ramakrishna Charitable Trust,
                  Rep.by its Secretary, Mr.S.Sankaran,
                  "Ramakrishna Buildings",
                  No.2, Dr.P.V.Cherian Crescent,
                  Egmore, Chennai - 600 008.                            .. Respondent
                  Prayer: Civil Miscellaneous Appeal has been filed under Order 43 Rule 1(r)

                  of the Code of Civil Procedure seeking to set aside the order and decreetal

                  order dated 22.03.2017 made in I.A.No.54 of 2016 in O.S.No.51 of 2016 on

                  the file of the learned IV Additional District Judge, Tiruvallur at Ponneri.



                                     For Appellant     : Mr.I.Abrar Md. Abdullah

                                     For Respondent    : Mr.Karthik Ram
                                                         for M/s.S.Ramasubramaniam Associates
                                                            -----
                                                      JUDGMENT

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

C.M.A.No.1418 of 2017

The learned counsel appearing for the respondent submits before this

Court that subsequent to the passing of the impugned order in I.A.No.54 of

2016 in O.S.No.51 of 2016 by the trial Court, the suit in O.S.No.51 of 2016

has been finally disposed of by a judgment and decree dated 07.08.2018, by

which the suit filed by the appellant was dismissed. It is also brought to the

notice of this Court that thereafter, the appellant has also preferred a regular

first appeal as against the judgment and decree in O.S.No.51 of 2016. Since

the suit itself has been dismissed, challenge to the impugned order passed in

I.A.No.54 of 2016 in O.S.No.51 of 2016 has now become infructuous.

Accordingly, this appeal is dismissed as infructuous. Consequently, the

connected miscellaneous petition is closed. No costs.

08.09.2021 kk

To

1. The IV Additional District Judge, Thiruvallur at Ponneri.

2. The Section Officer, VR Section, High Court, Madras.

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

C.M.A.No.1418 of 2017

ABDUL QUDDHOSE, J.

kk

C.M.A.No.1418 of 2017 and C.M.P.No.7550 of 2017

08.09.2021

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