M/S. Sai Shipping Co. (P) Ltd vs M/S. Jansee Steel Industries
2022 Latest Caselaw 7620 Mad

                                                                                             C.S.No.586 of 1999


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 11.04.2022

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE P. VELMURUGAN

                                                     C.S.No.586 of 1999

                     M/s. Sai Shipping Co. (P) Ltd.,
                     No.6, Krishnan Koil Street,
                     IV Floor, Chennai - 600 001.                                   ...       Plaintiff

                                                              Vs
                     M/s. Jansee Steel Industries,
                     Private Limited,
                     No.8, Second Street,
                     Perumbur High Road,
                     Chennai - 600 012.                                             ...      Defendant

                     PRAYER: Plaint filed under Order IV Rule I of Original Side Rules and
                     Order VII Rule I of CPC seeking for direction to the defendant to pay a sum
                     of Rs.18,54,911/- together with interest thereon at 21% p.a. from the date of
                     plaint till the date of realisation and for pay of cost of this suit.


                                     For Plaintiff             : No appearance




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                            C.S.No.586 of 1999


                                                           JUDGMENT

This suit has been filed by the plaintiff seeking for direction to the

defendant to pay a sum of Rs.18,54,911/- together with interest thereon at

21% p.a. from the date of plaint till the date of realisation.

2. Since the learned counsel for the plaintiff filed a memo stating that

he has not received any instructions from the party, this Court by its order

dated 10.03.2022, directed the Registry to list the matter on 06.04.2022 by

printing the name of the plaintiff in the causelist instead of the name of the

counsel for the plaintiff . As directed, though the name of the plaintiff has

been printed in the causelist on 06.04.2022, there was no representation on

the side of the plaintiff and hence, this Court directed the Regsitry to list the

matter under the caption "for dismissal" today i.e., 11.04.2022.

3. Today the matter is listed under the caption "for dismissal". There

is no representation on the side of the Plaintiff. It can be inferred that the

plaintiff is not interested in prosecuting this suit. Hence, this suit is

dismissed for non-prosecution.

11.04.2022 nl

https://www.mhc.tn.gov.in/judis C.S.No.586 of 1999

P. VELMURUGAN, J.

nl

C.S.No.586 of 1999

11.04.2022

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