M/S.Veejaylakshmi Textiles ... vs M/S.Cargil Cotton Limited
2023 Latest Caselaw 11093 Mad

                                                          1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 23.08.2023

                                                 CORAM
                                  THE HONOURABLE MR.JUSTICE R. KALAIMATHI

                                          C.M.A. Nos. 2711 & 2712 of 2013
                     M/s.Veejaylakshmi Textiles Limited
                     having its office at
                     Sengalipalayam Post,
                     N.G.G.O. Colony, Coimbatore.
                     Represented by its Director,
                     Mr.J.Anand                               ... Appellant in both CMAs
                                                   vs.

                     1.M/s.Cargil Cotton Limited
                       Having its place of business at
                       12, Princess Parade, Liverpool,
                       L3 1 BG, Represented by its
                       Power Agent, M/s.Gill and Company Limited
                                                    ...1st respondent in CMA No.2711 of 2013

                     1.M/s.Compagnie Cottonniere
                       Having its place of business at
                       Roger Loupy,11 Rue Monceau,
                       Paris, 75008, France.
                                                   ...1st respondent in CMA No.2712 of 2013

                     2.The International Cotton Association Limited,
                       Having its place of business at
                       620, Cotton Exchange Building,
                       Edmund street, Liverpool,
                       L3 9 LH England                        ... 2nd Respondents in both CMAs

                     COMMON PRAYER: Civil Miscellaneous Appeals are filed under Section
                     37 of the Arbitration and Conciliation Act, 1996 praying to set aside the
                     orders dated 09.04.2013 passed in Arbitration Original Petition Nos.98 of
                     2009 & 127 of 2010 on the file of the Principal District Judge, Coimbatore.


https://www.mhc.tn.gov.in/judis
                                                          2

                                                                             R. KALAIMATHI,J.

For appellant : Ms.R. Raghasudha in both CMAs For respondents : No Appearance in both CMAs

COMMON JUDGMENT The learned counsel appearing for the Appellant viz.,

Ms.Raghasudha, seeks permission of this court to withdraw these Appeals.

She has also made an endorsement in the court bundles to that effect.

2. Recording the submission and endorsement made by the

learned counsel appearing for the Appellant, these Civil Miscellaneous

Appeals are dismissed as withdrawn. No costs.

23.08.2023

rkp

Index:Yes/No Internet:Yes/No

To The Principal District Judge, Coimbatore.

C.M.A. No. 2711 & 2712 of 2013

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