Rcl Feeder Pte Ltd vs Samudera Bharat Feeder Pvt.Ltd
2023 Latest Caselaw 8255 Mad

                                                                             C.S.No.512 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 13.07.2023

                                                   CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                               C.S.No.512 of 2019


                     RCL Feeder Pte Ltd.,
                     11 Keppel Road, 8th Floor,
                     ABI Plaza, Singapore 089057
                     Rep by its Authorised Signatory,
                     Siddhesh Sham Kshirsagar,
                     Residing at Room No.332,
                     Amar Veer Seva Sangh,
                     G.D.Ambedkar Marg, JiJamata Nagar,
                     Kalachowki, Mumbai                                        .. Plaintiff

                                                         -Vs.-
                     Samudera Bharat Feeder Pvt.Ltd.,
                     Rep by its Managing Director,
                     57/3, 3rd Floor, Armenian Street,
                     Chennai, India – 600 001.                                .. Defendant

                     Plaint under Order IV Rule 1 of Madras High Court Original Side Rules,
                     1956 read with Section 34 of the Specific Relief Act, 1963 and Section 7
                     of the Commercial Court, Commercial Division and Commercial
                     Appellate Division of High Courts Act, 2016 praying to pass a final


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https://www.mhc.tn.gov.in/judis
                                                                                      C.S.No.512 of 2019

                     judgment and decree declaring that the defendant is liable to indemnify
                     the plaintiff against claims lodged by third party cargo interests with
                     respect to B/L.No.SGNCB18002591 dated 09th March 2018, B/L
                     No.SGNCB1800164801 dated 28th February 2018 issued by the plaintiff it
                     is capacity as “Carrier”.


                                       For plaintiff           :     Mr.K.Mukund Rao

                                       For Defendant           :     set ex-parte


                                                         JUDGMENT

The learned counsel for the plaintiff seeks permission of this Court

to withdraw the suit and he has also made an endorsement to that effect.

2. In view of the submission and endorsement made by the learned

counsel for the plaintiff, the Civil Suit is dismissed as withdrawn. No

costs.

13.07.2023

srn

https://www.mhc.tn.gov.in/judis C.S.No.512 of 2019

P.T.ASHA.J

srn

C.S.No.512 of 2019

13.07.2023

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