N.Mohamed Mian Rowther vs A.K.Khaja Ziaudeen
2023 Latest Caselaw 8459 Mad

                                                                           Company Appeal No.20 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 17.07.2023

                                                       CORAM

                                  THE HON'BLE Mr. JUSTICE ABDUL QUDDHOSE

                                          Company Appeal No.20 of 2011


                     1.N.Mohamed Mian Rowther

                     2.A.K.Khaja Nazeemudeen

                     3.V.Afrose

                     4.A.K.Kareema

                     5.M.A.Rasheed @ M.Abdul Rasheed

                     6.K.N.Abdul Khader Nihal                                   ... Appellants

                                                     Versus

                     1.A.K.Khaja Ziaudeen

                     2.A.Roshana

                     3.A.K.Khaja Kamaludeen                                     ... Respondents

                     Prayer: Company Appeal filed under Section 10-F of the Companies Act,
                     1956 to set aside the order dated 19.08.2011 made by the Company Law
                     Board in C.P. No.47 of 2006 in so far as directing the closure of the

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https://www.mhc.tn.gov.in/judis
                                                                              Company Appeal No.20 of 2011

                                                                           ABDUL QUDDHOSE, J.

                                                                                                     vga

                     Company Petition and thereby restore the petition and direct considering of
                     the offers as held in order dated 24.12.2008 in C.P. No.47 of 2006.


                                        For appellants    : Mr.S.R.Raghunathan

                                        For respondents   : Mr.V.Ramakrishnan


                                                          JUDGMENT

Learned counsel for the appellant seeks permission of this Court to

withdraw this Appeal. He has also made an endorsement to that effect in the

Court bundle. Accordingly, this Company Appeal is dismissed as

withdrawn. No costs.

17.07.2023 vga

Company Appeal No.20 of 2011

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