M/S.A & A International Trading Pvt. Ltd vs M/S.Empee Power Company (India) Ltd
2023 Latest Caselaw 17568 Mad

Madras High Court

M/S.A & A International Trading Pvt. Ltd vs M/S.Empee Power Company (India) Ltd on 22 December, 2023

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                 C.S.No.324 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 22.12.2023

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     C.S.No.324 of 2018

                     M/s.A & A International Trading Pvt. Ltd.,
                     Rep. By its Manager Mr.G.P.Suresh,
                     No.6,5/140, 5th block,
                     Kaviarasu Kannadasan Nagar,
                     Kodungaiyur,
                     Chennai – 600 118.                                   ..   Plaintiff

                                                             -vs-


                     1.M/s.Empee Power Company (India) ltd.,
                       Rep. By its Chairman/Managing Director,
                       Mr.M.P.Purushothaman,
                       No.59, Harris Road,
                       Pdupet, Chennai – 600 002.

                     2.Mrs.R.Lalitha,
                       Liquidator,
                       M/s.Empee Power Company (India) Ltd.          ..        Defendants
                         nd
                       (2 defendant is impleaded as per the
                       order dt.24.11.2022 passed in A.No.4187 of 2022)

                                  PRAYER: Civil Suit is filed under Order IV Rule 1 of High Court

                     O.S. Rules and Order VII Rule 1 of CPC praying:-


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      C.S.No.324 of 2018




                                  (a) for a direction to the defendant to pay a sum of Rs.4,59,77,323/-

                     as on 14.05.2018 with interest at the rate of 18% per annum on the Principal

                     sum of Rs.3,18,15,835/- from the date of plaint till the date of payment in

                     full to the plaintiff; and

                                  (b) for the costs of the suit.

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


                                                For defendants     : No appearance



                                                         JUDGMENT

On account of liquidation of the defendant company, the learned

counsel for the plaintiff seeks permission of this Court to withdraw the suit.

She has also made an endorsement to that effect in the Court bundle.

Accordingly, the suit is dismissed as withdrawn. Registry is directed to

refund the court fees to the plaintiff.

22.12.2023

rkm

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

ABDUL QUDDHOSE, J.

rkm

22.12.2023

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