Locust Incorp Apparel Export Pvt. ... vs Himalaya Intertrade Pvt Ltd
2023 Latest Caselaw 10646 Mad

                                                                         OSA (CAD) No.90 of 2023

                                   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.90 of 2023

                     Locust Incorp Apparel Export Pvt. Ltd.,
                     rep. By its Managing Director,
                     registered office at 28/13, MGR Nagar,
                     4th Street, PN road, Tiruppur,
                     Coimbatore 641 602                                  : Appellant

                           versus
                     Himalaya Intertrade Pvt Ltd.,
                     rep. By its Director, Registered Office,
                     No.202, Poonam, Complex, 2nd floor,
                     179, 3rd C Road, Sardarpura, Jodhpur,
                     Rajasthan,
                     Branch Office at Flat A, 2nd floor,
                     No.130/11, Old No.106/11,
                     Vepery High Road, Chennai 5                         : Respondent


                     Prayer: Appeal filed against          the   order   dated   14.10.2022   in
                     C.S.(Comm.Div) No.47 of 2022.


                     For the Appellant        :      Mr.Sandeep Kumar

                     For the Respondents      :      Mr.S.Dhakshnamoorthy




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                             OSA (CAD) No.90 of 2023

                                                         JUDGMENT

(Made by the Hon'ble Chief Justice)

Learned counsel for the appellant as well as learned counsel for

the respondent submit that the matter has been settled between the

parties.

2. In view of the statement made by learned counsel for the

parties that the matter is settled, the appeal is disposed of. There will

be no order as to costs. Consequently, CMP No.16646 of 2023 is

closed.

                                                           (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.90 of 2023

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

(tar)

OSA (CAD) No.90 of 2023

17.08.2023

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