M/S. Acorn Commodities Exchanges vs M/S. Everonn Eduction Limited
2022 Latest Caselaw 4424 Mad

                                                                          O.S.A.Nos.82 to 85 of 2017

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 07.03.2022

                                                    CORAM :

                                   THE HON'BLE MR. JUSTICE M. DURAISWAMY
                                                       AND
                                  THE HON'BLE MRS. JUSTICE T.V. THAMILSELVI
                                             O.S.A.Nos.82 to 85 of 2017
                                        and C.M.P. Nos.5850 to 5853 of 2017

                     1. M/s. Acorn Commodities Exchanges
                         and Holdings Pvt. Ltd.,
                        Represented by its Director,
                        Having its Office at
                        No.4, Shalom Apartment,
                        No.1, Josier Street, Nungambakkam,
                        Chennai – 600 034.
                        Represented by its Directors

                     2. Mr. Srinivas Ramachandran
                     3. Mr. Kannan                                        .. Appellants in OSA
                                                                             Nos.82 & 83/2017
                     4. Mr. P.Kishore
                     5. Ms.Keethi Kishore                             .. Appellants in OSA
                                                                          Nos.84 & 85/2017
                                                          v.

                     1. M/s. Everonn Eduction Limited,
                        Represented by its Director,
                        Block A, 1st Floor, Plot No.40,
                        SP Infocity Kandanachavadi,
                        Perungudi, Chennai – 600 096.


https://www.mhc.tn.gov.in/judis
                                                                         O.S.A.Nos.82 to 85 of 2017

                     2. Mr. P. Kishore
                     3. Ms. Keerthi Kishore
                     4. Ms. Priyanjali Naduvalappil Prakasam
                     5. Ms. Ranjini Vinod
                     6. MR. Vinod Meeoth Madthal

                     7. The Official Liquidator,
                        High Court, Madras,
                        VTI Building, II Floor,
                        Rajaji Salai, Chennai – 1.

                          [R-7 Impleaded as per the order dated 18.04.2017
                          made in C.M.P. Nos.6777 to 6780/2019]
                                                                       .. Respondents in OSA
                                                                             Nos.82 & 83/2017

                     1. M/s. Everonn Eduction Limited,
                        Represented by its Director,
                        Block A, 1st Floor, Plot No.40,
                        SP Infocity Kandanachavadi,
                        Perungudi, Chennai – 600 096.

                     2. M/s. Acorn Commodities Exchanges
                         and Holdings Pvt. Ltd.,
                        Represented by its Director,
                        Having its Office at
                        No.4, Shalom Apartment,
                        No.1, Josier Street, Nungambakkam,
                        Chennai – 600 034.
                        Represented by its Directors

                     3.   Ms. Priyanjali Naduvalappil Prakasam
                     4.   Ms. Ranjini Vinod
                     5.   Mr. Vinod Meeoth Madthal
                     6.   Mr. Srinivas Ramachandran
                     7.   Mr. Kannan


https://www.mhc.tn.gov.in/judis
                                                                          O.S.A.Nos.82 to 85 of 2017



                     8. The Official Liquidator,
                        High Court, Madras,
                        VTI Building, II Floor,
                        Rajaji Salai, Chennai – 1.
                        [R-8 Impleaded as per the order dated 18.04.2017
                        made in C.M.P. Nos.6777 to 6780/2019]
                                                                     .. Respondents in OSA
                                                                           Nos.84 & 85/2017


                     O.S.A.Nos.82/2017 & 84/2017:- Original Side Appeals             filed under
                     Clause 15 of Letters Patent and Order 36 Rule 9 of Original Side Rules
                     to set aside the fair and decreetal order made in A.No.3273 of 2015 in
                     C.S.No.399 of 2015, dated 19.08.2016.


                     O.S.A.No.83/2017 & 85/2017 :- Original Side Appeals             filed under
                     Clause 15 of Letters Patent and Order 36 Rule 9 of Original Side Rules
                     to set aside the fair and decreetal order made in O.A.No.514 of 2015 in
                     C.S.No.399 of 2015, dated 19.08.2016.




                                  For Appellants in OSA
                                  Nos.82&83/2017        : Mr. V. Johnson Yuvaraj


                                  For Appellants in OSA
                                  Nos.84&85/2017        : Mr. G. Krishnakumar




https://www.mhc.tn.gov.in/judis
                                                                             O.S.A.Nos.82 to 85 of 2017

                                                  COMMON JUDGMENT

                                     (Judgment was delivered by M. DURAISWAMY, J.)



                                   Mr. V. Johnson Yuvaraj, learned counsel appearing for the

                     appellants in O.S.A Nos. 82 and 83 of 2017 and Mr. G. Krishnakumar,

                     learned counsel appearing for the appellants in O.S.A Nos. 84 and 85 of

                     2017, seek permission of this Court to withdraw the above Original

                     Side Appeals and also made an endorsement to that effect.



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

                     as withdrawn.           No costs.   Consequently, connected Miscellaneous

                     Petitions are closed.

                                                                     [M.D., J.]    [T.V.T.S., J.]
                                                                             07.03.2022
                     Index             : Yes/No
                     Speaking Order/Non Speaking Order
                     Rj
                     To
                     The Official Liquidator,
                     High Court, Madras,
                     VTI Building, II Floor,
                     Rajaji Salai, Chennai – 1.


https://www.mhc.tn.gov.in/judis
                                                  O.S.A.Nos.82 to 85 of 2017




                                               M. DURAISWAMY, J.

and T.V. THAMILSELVI, J.

Rj

O.S.A.Nos.82 to 85 of 2017 and C.M.P. Nos.5850 to 5853 of 2017

07.03.2022

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