Madras High Court
M/S.Ind Bharat Power Infra ... vs Il & Fs Financial Services Limited on 7 February, 2022
O.S.A.Nos.45 & 46 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.02.2022
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE MRS.JUSTICE S. KANNAMMAL
O.S.A.Nos.45 & 46 of 2021
and
C.M.P.Nos.1364 & 1366 of 2021
M/s.Ind Bharat Power Infra Limited,
Rep. by its Managing Director,
New No.20, Old No.129, Chamiers Road,
Nandanam, Chennai – 600 035. .. Appellant in both O.S.As.
Vs.
1.IL & FS Financial Services Limited,
No.498, Karumuttu Centre,
3rd Floor, South Wing, Anna Salai,
Nandanam, Chennai – 600 035.
2.M/s.Ind Bharat Thermal Power Limited,
New No.20, Old No.129, Chamiers Road,
Nandanam, Chennai – 600 035.
3.K.Raghu Rama Krishna Raju
4.K.Bharat
5.M/s.Sriba Seabase Private Limited,
New No.20, Old No.129, Chamiers Road,
Nandanam, Chennai – 600 035.
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O.S.A.Nos.45 & 46 of 2021
6.M/s.Tamil Nadu Generation and Distribution
Corporation Limited,
10th Floor, NKPRR Maligai,
No.144, Anna Salai,
Chennai – 600 002. .. Respondents in
O.S.A.No.45 of 2021
1.IL & FS Financial Services Limited,
No.498, Karumuttu Centre,
3rd Floor, South Wing, Anna Salai,
Nandanam, Chennai – 600 035.
2.M/s.Ind Bharat Power Gencom Limited,
New No.20, Old No.129, Chamiers Road,
Nandanam, Chennai – 600 035.
3.K.Raghu Rama Krishna Raju
4.M/s.Tamil Nadu Generation and Distribution
Corporation Limited,
10th Floor, NKPRR Maligai,
No.144, Anna Salai,
Chennai – 600 002. .. Respondents in
O.S.A.No.46 of 2021
Common Prayer: Original Side Appeals filed under Order XXXVI Rule 11 of
Original Side Rules with Clause 15 of the Letters Patent against the impugned
common order dated 23.09.2020 passed by this Court in A.Nos.8507 & 8501 of
2019, respectively and in C.S.Nos.950 & 945 of 2017, respectively.
For Appellant : Mr.Adithya Reddy
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O.S.A.Nos.45 & 46 of 2021
COMMON JUDGMENT
[Judgment of this Court was delivered by PUSHPA SATHYANARAYANA, J.]
When these matters are taken up for hearing, the learned counsel
appearing for the appellant seeks permission of this Court to withdraw these
Original Side Appeals.
2. In view of the submission made by the learned counsel for the
appellant, these Original Side Appeals are dismissed as withdrawn. The learned
counsel for the appellant is also directed to send an e-mail to this effect to the
Registry, which shall be kept it in the bundle. No costs. Consequently
connected miscellaneous petitions are closed.
(P.S.N.,J.) (S.K.,J.)
07.02.2022
Index : Yes / No
srn
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O.S.A.Nos.45 & 46 of 2021
To
1. M/s.Ind Bharat Thermal Power Limited,
New No.20, Old No.129, Chamiers Road,
Nandanam, Chennai – 600 035.
2. M/s.Tamil Nadu Generation and Distribution
Corporation Limited,
10th Floor, NKPRR Maligai,
No.144, Anna Salai,
Chennai – 600 002.
https://www.mhc.tn.gov.in/judis
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O.S.A.Nos.45 & 46 of 2021
PUSHPA SATHYANARAYANA,J.
and
S. KANNAMMAL, J.
srn
O.S.A.Nos.45 & 46 of 2021
and
C.M.P.Nos.1364 & 1366 of 2021
07.02.2022
https://www.mhc.tn.gov.in/judis
