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M/S.Shriram Epc Limited vs Axis Bank Limited
2022 Latest Caselaw 10853 Mad

Citation : 2022 Latest Caselaw 10853 Mad
Judgement Date : 22 June, 2022

Madras High Court
M/S.Shriram Epc Limited vs Axis Bank Limited on 22 June, 2022
                                                                        O.S.A.Nos.209 to 212 of 2014

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 22.06.2022

                                                     CORAM :

                                  THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                                   AND
                                  THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                         O.S.A.Nos.209 to 212 of 2014


                   1.M/s.Shriram EPC Limited,
                     4th Floor, 1B Sigappi Achi Building,
                     No.18/3, Rukmini Lakshmipathy Salai,
                     Egmore,
                     Chennai – 600 008.

                   2.M/s.Mokul Infrastructure Pvt. Ltd.,
                     16D, Basant Lok, Community Centre,
                     Vasant Vihar,
                     New Delhi – 110 057.                      .. Appellants in all 4 OSAs



                                                       Vs.

                   1.Axis Bank Limited,
                     Karumuthu Nilayam Ground Floor,
                     No.192, Anna Salai,
                     Chennai – 600 002.

                   2.Byblos Bank, Basra Branch,
                     Manawi Bacha Street,
                     Next to Qaser Al Sultan Hotel
                     Basra, Iraq.


                  Page 1/4
https://www.mhc.tn.gov.in/judis
                                                                           O.S.A.Nos.209 to 212 of 2014




                   3.Trade Bank of Iraq
                     608 Al-Yamouk District,
                     Zuqaq 25 Building No.6,
                     P.O.B8186, Postal Code 12631,
                     Baghdad, Iraq.

                   4.Governorate of Basra,
                     Directorate of Government Contracts,
                     Basra, Iraq.                                 .. Respondents in all 4 O.S.As


                             Appeals filed under Order XXXVI Rule 9 of the Original Side Rules
                   r/w Clause 15 of the Letter Patent against the order dated 22.08.2014
                   passed in O.A.Nos.153 & 154 of 2014 & Application Nos.2337 & 2338 of
                   2014 in C.S.No.133 of 2014.
                             For Appellants      : Mr.Satish Parasaran
                             (in all 4 O.S.As)

                             For Respondents     : Mr.V.V.Sivakumar (R1)
                             (in all 4 O.S.As)

                                           COMMON JUDGMENT
                                  (JUDGMENT WAS MADE BY M.DURAISWAMY, J.)



                             Mr.Satish Parasaran, learned counsel appearing for the appellants

                   seeks the permission of this Court to withdraw the appeals. The learned

                   counsel has also made an endorsement to that effect.



                  Page 2/4
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                                                                         O.S.A.Nos.209 to 212 of 2014




                             2.In view of the same, the Original Side Appeals are dismissed as

                   withdrawn. No costs.




                   Index          : Yes/No                      [M.D., J.] [S.M., J.]
                   va                                                   22.06.2022




                  Page 3/4
https://www.mhc.tn.gov.in/judis
                                          O.S.A.Nos.209 to 212 of 2014



                                  M.DURAISWAMY, J.

and SUNDER MOHAN, J.

va

O.S.A.Nos.209 to 212 of 2014

22.06.2022

Page 4/4 https://www.mhc.tn.gov.in/judis

 
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