K. Kalyanaram vs M/S. Kences Construction Pvt. Ltd
2023 Latest Caselaw 10879 Mad

                                                                               Comp. A. No.9 of 2011

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 21.08.2023

                                                          CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                   Comp. A. No.9 of 2011


                     K. Kalyanaram                                             ... Appellant
                                                       Vs.
                     1. M/s. Kences Construction Pvt. Ltd.,
                     No.33A, B.N. Road,
                     T. Nagar,
                     Chennai - 600 017.

                     2. Kavitha
                     3. Jayalakshmi
                     4. Dr. Harivasagan
                     5. Manimozhian
                     6. Narasa Reddy                                         ... Respondents

                             Company Appeal filed under Section 10F of the Companies Act,
                     1956 against the order in C.P. No.16 of 2006, dated 01.11.2010 passed
                     by the Company Law Board, Chennai.


                                              For Appellant   : No appearance
                                              For Respondents : No appearance

                                                          JUDGMENT

There is no representation on the side of the appellant. The name

of the appellant is also printed in the cause list. Even on the last hearing

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Comp. A. No.9 of 2011

date, there was no representation on the side of the appellant and this

Court had directed the Registry to post the matter under the caption "for

dismissal" for today's hearing date. The Company Appeal is of the year

2011. Since, there is no representation on the side of the appellant, it can

now be inferred that the appellant is not interested in prosecuting this

Company Appeal. Accordingly, this Company Appeal is dismissed for

non prosecution. No costs.

21.08.2023 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

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Comp. A. No.9 of 2011

ABDUL QUDDHOSE, J.

vsi2

Comp. A. No.9 of 2011

21.08.2023

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