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M/S.Mat Systems (India) Pvt Ltd vs K.C.D.George
2023 Latest Caselaw 1547 Mad

Citation : 2023 Latest Caselaw 1547 Mad
Judgement Date : 9 February, 2023

Madras High Court
M/S.Mat Systems (India) Pvt Ltd vs K.C.D.George on 9 February, 2023
                                                                            AS No.673 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 09-02-2023

                                                       CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                  AS No.673 of 2017



                     M/s.MAT Systems (India) Pvt Ltd.,
                     Represented by its Managing Director
                     Mr.K.Muthuswamy, Having its Office at
                     No.26, Vimal Nagar,
                     Vadavalli,
                     Coimbatore – 641 041.                                .. Appellant

                                                         vs.


                     K.C.D.George                                          .. Respondent

                     PRAYER : This Appeal Suit is filed under Section 96 r/w Order XLI, Rule
                     1 of CPC against the judgment and decree dated 17.02.2017 made in OS
                     No.1850 of 2012 on the file of XV Additional Judge, City Civil Court,
                     Chennai.


                                  For Appellant           : Mr.P.Saravana Sowmiyan

                     1/4




https://www.mhc.tn.gov.in/judis
                                                                               AS No.673 of 2017



                                  For Respondent          : Mr.A.Palaniappan


                                                   JUDGMENT

The learned counsel for the appellant made a submission that

the appellant-Company became defunct and not functioning as of now. Thus

no further adjudication needs to be undertaken in respect of the grounds

raised in the present Appeal Suit.

2. Accordingly, the present Appeal Suit stands dismissed as

abated. However, there shall be no order as to costs.

09-02-2023 Speaking Order/Non-Speaking Order. Neutral Citation : Yes/No. Internet : Yes/No.

Index: Yes/No.

Svn

https://www.mhc.tn.gov.in/judis AS No.673 of 2017

To

The XV Additional Judge, City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis AS No.673 of 2017

S.M.SUBRAMANIAM, J.

Svn

AS No.673 of 2017

09-02-2023

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

 
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