M/S.Gimpex Ltd vs M/S.Tiffin'S Barytes Asbestos & Paints ...
2023 Latest Caselaw 15967 Mad

Madras High Court

M/S.Gimpex Ltd vs M/S.Tiffin'S Barytes Asbestos & Paints ... on 8 December, 2023

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                       C.S.No.468 of 2014

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 08.12.2023

                                                             CORAM

                                     THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                       C.S.No.468 of 2014
                                                               and
                                               A.Nos.4744 of 2014 and 6575 of 2019

                     M/s.Gimpex Ltd.,
                     Rep.by its Authorized Signatory,
                     Mr.R.Venkata Krishnan,No.282,
                     Linghi Chetty Street, Chennai - 600 001                     ... Plaintiff

                                                               Vs.

                     M/s.Tiffin's Barytes Asbestos & Paints Limited.,
                     Represented by its Managing Director,
                     No.14 & 16, Gopalakrishna Street (west),
                     T.Nagar, Chennai - 600 017                                  ... Defendant

                     PRAYER: Plaint filed under Order VII Rule I of C.P.C. read with Order IV
                     Rule 1 of Original Side Rules seeking to pass a Decree and Judgment
                     against the Defendants by:
                                  a) Directing the Defendant to pay the Plaintiff a sum of
                     Rs.2,14,16,804/-(Rupees Two Crores fourteen Lakhs Sixteen Thousand
                     Eight Hundred and Four only) as on 21.04.14 with interest at the rate of
                     18% per annum from the dare of Plaint till the date of payment in full to the
                     plaintiff; and
                                  b) for cost of the suit.

                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                        C.S.No.468 of 2014




                                        For Plaintiff     :     Ms.Anbarasi Rajendran
                                                                for M/s.AAV Partners


                                                         JUDGMENT

Learned counsel for the plaintiff seeks permission of this Court to

withdraw this suit. She has also made an endorsement to that effect in the

Court bundle. Accordingly, this suit is dismissed as withdrawn.

Consequently, the connected applications are closed. No Costs.

                                                                                           08.12.2023

                     Index              : Yes/No
                     Speaking Order : Yes / No

Neutral Citation Case: Yes / No ab

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

ABDUL QUDDHOSE. J.,

ab

08.12.2023

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