Loyal Credit & Investment Ltd vs The Exim Bank Of India
2023 Latest Caselaw 10645 Mad

                                                                           OSA (CAD) No.46 of 2021

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED:   17.08.2023

                                                           CORAM

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                              AND
                                           THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                                   OSA (CAD) No.46 of 2021

                     Loyal Credit & Investment Ltd.,
                     rep. by its Authorised Signatory
                     K.K.Govindamoorthy                                    : Appellant

                                  versus

                     1.The Exim Bank of India,
                       rep. by its Director,
                       21st Floor, World Trade Centre-1
                       Cuffe parade, Mumbai 400005

                     2.The The Exim Bank of India,
                       rep. by its Regional head,
                       Overseas Tower,
                       4th and 5th Floors, No.756-L
                       Anna Salai, Chennai -2

                     3.Indo Wind Energy Ltd.,
                      rep. by its Chief Financial Officer
                      Mr.N.K.Hari Babu                                     : Respondents


                     Prayer: Appeal filed against the order of the learned Single Judge
                     dated 29.01.2021 in OA No.442 of 2020 in CS No.242 of 2020.




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                              OSA (CAD) No.46 of 2021

                     For the Appellant              :     Mr.Elayaraja Kumar

                     For the Respondents            :     Mr.T.Ravichandran,
                                                          for respondents 1 and 2

                                                          No appearance for R-3


                                                          JUDGMENT

(Made by the Hon'ble Chief Justice)

Learned counsel for the appellant, on instructions, seeks leave to

withdraw this appeal.

2. Leave is granted and this appeal is dismissed as withdrawn.

There will be no order as to costs.

                                                            (S.V.G., CJ.)                (P.D.A., J.)
                                                                            17.08.2023
                     Index                    : Yes/No
                     Neutral Citation         : Yes/No
                     tar

https://www.mhc.tn.gov.in/judis OSA (CAD) No.46 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(tar)

OSA (CAD) No.46 of 2021

17.08.2023

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