Mr.V. Janardhanan vs Signals And Systems (India) ...
2023 Latest Caselaw 10854 Mad

                                                                       Comp.Apel.No.11 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 21.08.2023

                                                    CORAM:

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                             Comp.Apel.No.11 of 2013

                   1.Mr.V. Janardhanan
                   2.Mr.S. Varadarajan
                   3.Mrs.Prema Kesavamurthi                                  ... Appellants

                                                       Vs.

                   1.Signals and Systems (India) Private Limited,
                     15/D-19, SIPCOT IT Park,
                     Siruseri, Chennai,
                     Tamil Nadu – 603 103.
                   2.Dr.L.R. Rajagopal
                   3.Mrs.Madhuram Rajagopal
                   4.Ms.R. Anjani
                   5.Ms.R. Niranjani
                   6.SANDS Utility Services Private Limited,
                     No.35 & 36, 2nd Street,
                     Prasanthi Colony, Madambakkam,
                     Chennai – 600 073.

                   7.SANDS Instrumentation Private Limited,
                     No.35 & 36, 2nd Street,
                     Prasanthi Colony, Madambakkam,
                     Chennai – 600 073.                                      ... Respondents

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                                                                          Comp.Apel.No.11 of 2013

                   Prayer : Company Appeal filed under Section 10F of the Companies Act,
                   1956, praying to set aside the impugned interim order of the Company Law
                   Board dated 01.10.2013 passed in C.P.No.63 of 2013 on the file of the
                   Company Law Board.


                                    For Appellants    : Ms.D. Parvathi

                                    For Respondents : Mr.Thriyambak



                                                     JUDGMENT

Today the matter is listed under the caption 'for reporting

settlement'.

2. On the last hearing date i.e. on 14.08.2023, the learned counsel

appearing for the respondents submitted that the matter has been settled

out of Court. With regard to the same, the learned counsel for the

appellants sought time to get instructions.

3. Today the learned counsel appearing for the appellants has

appeared through Video Conferencing. She is reporting no instructions in

this matter. The said statement is recorded.

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

Comp.Apel.No.11 of 2013

4. Since the Company Appeal is of the year 2013, no further

adjournment can be granted in this matter. It can now be inferred that the

appellants are not interested in prosecuting the matter further.

5. Accordingly, this Company Appeal is dismissed for non-

prosecution.

21.08.2023

Index: Yes/ No Speaking/Non-speaking order Internet: Yes/No Neutral Citation:Yes/No

Sni

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

Comp.Apel.No.11 of 2013

ABDUL QUDDHOSE, J.

Sni

Comp.Apel.No.11 of 2013

21.08.2023

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