Best & Crompton Engg. Limited vs Metalfond Limited
2022 Latest Caselaw 9095 Mad

                                                                                         C.S.No.18 of 2004

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 28.04.2022

                                                            CORAM

                                   THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                       C.S.No.18 of 2004

                     Best & Crompton Engg. Limited
                     41, Venkatanarayana Road,
                     T.Nagar, Chennai - 17.
                     Represented by its authorized signatory
                     S.Sampath                                                       ... Plaintiff


                                                               Vs.

                     1. Metalfond Limited

                     2. Malta Foundry Limited

                     3. Malta Investment Management Co. Limited

                     4. Malta Government Investments Limited

                     5. Lombard Bank (Malta) Limited

                     6. Allahabad Bank                                               ... Defendants



                                  Plaint filed under Order IV Rule 1 of O.S. Rules read with Order VII

                     Rule 1 CPC, praying for a judgment and decree as follows :



                                                   For Plaintiff : No Appearance

                                                   For D5       : M/s.King & Partridge

                                                   D1 to D4 & D6 - Set Exparte on 21.02.2013


https://www.mhc.tn.gov.in/judis
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                                                                                           C.S.No.18 of 2004



                                                            JUDGMENT

When the matter was taken up for hearing on 20.04.2022, there was

no representation for the plaintiff / official liquidator, hence the Registry was

directed to post the matter on 26.04.2022. When the matter was listed on

26.04.2022, again there was no representation for the plaintiff / official

liquidator, hence the Registry was directed to post the matter under the

caption “For dismissal” on 28.04.2022. Even today, there is no representation

for the plaintiff / official liquidator.

2. In view of the same, this Civil Suit is dismissed for non prosecution.

No costs.

28.04.2022 raja Index : yes/no Internet : yes/no

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

C.S.No.18 of 2004

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

C.S.No.18 of 2004

V.BHAVANI SUBBAROYAN.J.,

raja

C.S.No.18 of 2004

28.04.2022

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