M/S.Harshavardhan Cotton & ... vs The Deputy Director
2023 Latest Caselaw 7761 Mad

                                                                                 W.A.(MD)No.1195 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.07.2023

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A.(MD)No.1195 of 2014
                                                     and
                                             M.P.(MD)No.1 of 2014

                     M/s.Harshavardhan Cotton & Synthetics Pvt., Ltd.,
                     Rep.by its Managing Director V.G.Manisekaran,
                     No.693-1A, RPGF Complex,
                     Dharapuram Road,
                     Tiruppur.                                      ...Appellant

                                                          /Vs./

                     The Deputy Director,
                     Employees State Insurance Corporation,
                     Sub Regional Office,
                     2nd West Street,
                     K.K.Nagar,
                     Madurai-600 030                                        ...Respondent


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 30.04.2014 made in W.P.(MD)No.7950 of 2014
                     on the file of this Court and allow the writ appeal.
                                          For Appellant           : Mr.Maduraiveeran
                                                                    for Mr.A.Saravana Kumar
                                          For Respondent          : Mr.C.Karthik


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https://www.mhc.tn.gov.in/judis
                                                                                  W.A.(MD)No.1195 of 2014




                                                      JUDGMENT

(Judgment of the Court was delivered by DR.ANITA SUMANTH , J.)

Heard Mr.Maduraiveeran, learned representing counsel for the

learned counsel on record for the appellant and Mr.C.Karthik, learned

counsel for the Employees State Insurance Corporation.

2.No case is made for intervention with the order passed in the

writ petition and impugned in this writ appeal.

3.The writ Court, while passing orders on 30.04.2014, has

noted the existence of a statutory appeal remedy in terms of Section 75 of

the Employees State Insurance Act and has relegated the writ petitioner

to appeal.

4.We are of the view that no intervention is required in this writ

appeal and thus, this Writ Appeal is closed. No costs. Consequently,

connected miscellaneous petition is closed.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1195 of 2014

5.The learned representing counsel for the appellant files a

memo, dated 06.07.2023 stating that insolvency proceedings have been

commended on 12.03.2018 before the National Company Law Tribunal,

Chennai and the Company is presently in liquidation.

6.Let a copy of this order be forwarded to the liquidator at the

following address for action in accordance with law and as necessary:

“Mr.M.Sureshkumar, Reg.No.JBBI/IPA-00110/2017-18/10217, SPP & Co, Charted Accountant, No.27/9, Nivedh Vikas, Parkaja Mill Road, Pulliyakulam, Coimbatore-641 045.”

[A.S.M.J.,] & [R.V.J.,] 06.07.2023 (2/2) NCC :Yes/No Index :Yes/No Internet :Yes ta

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1195 of 2014

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.1195 of 2014

Dated:

06.07.2023 (2/2)

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