M/S.Anand Transport Private ... vs Sical Logistics Limited
2021 Latest Caselaw 20125 Mad

                                                                                          C.S.No.830 of 2003



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED: 30.09.2021
                                                           CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     C.S.No.830 of 2003

                     M/s.Anand Transport Private Limited,
                     Repreented by its Director,
                     Mr.M.Joseph Anand,
                     No.1, 9th Street, Dr.Radhakrishnan Salai,
                     Chennai – 600 004.                                                ...Plaintiff
                                                         Vs.
                     SICAL Logistics Limited,
                     South India House, No.73, Armenian Street,
                     Chennai – 600 001.                                             ...Defendant
                     (Cause title amended as per order dated
                      24.07.2012 in A.No.2974 of 2012)
                     Prayer: Plaint filed under Order VII Rule 1 of the Code of Civil Procedure,
                     1908 r/w. Order IV Rule 1 of the Original Side Rules, praying as follows:-
                                   a) declaring that the “Impugned Notice” dated 06.11.2003 bearing
                     SICAL/STVD/3407 issued by fax by the Defendant to the Plaintiff
                     Company on 06.11.2003 is illegal, null and void.
                                   b) a consequential injunction restraining the Defendant, its men,
                     agents, servants, men acting under it or claiming to act under it from
                     moving, removing or dealing with in any manner whatsoever, the
                     consignment lying in the Chennai port as set out in the schedule to the
                     plaint.
                                   c) directing the Defendant to pay costs of the suit.


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https://www.mhc.tn.gov.in/judis/
                                                                                       C.S.No.830 of 2003




                                            For Plaintiff     : Mr.K.Ashokkumar for
                                                                       Mr.J.Viswanatthan
                                            For Defendant     : M/s.Shivakumar & Suresh



                                                        JUDGMENT

Mr.K.Ashok Kumar, learned counsel appearing for the plaintiff

would submit that he has instructions to withdraw the suit. A memo signed

by the General Manager (Legal) of the plaintiff Company has also been

filed. The memo is recorded and this suit is dismissed as withdrawn. No

costs.

30.09.2021 kkn

Internet:Yes/No Index:Yes/No Speaking/Non-Speaking

https://www.mhc.tn.gov.in/judis/ C.S.No.830 of 2003

List of witness and documents filed on the side of the plaintiff:

Nil

List of witness and documents filed on the side of the defendant:

Nil

30.09.2021 kkn

https://www.mhc.tn.gov.in/judis/ C.S.No.830 of 2003

R.SUBRAMANIAN, J.

KKN

C.S.No.830 of 2003

30.09.2021

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