R.Gowrishankar vs T.N.K.Govindaraju Chetty & Co. ...
2023 Latest Caselaw 9303 Mad

                                                                             Com.Apel.No.2 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 31.07.2023

                                                     CORAM

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                             Com.Apel.No.2 of 2013
                                                       and
                                            M.P.Nos.1, 2 and 3 of 2013

                     R.Gowrishankar                                        ... Appellant

                                                       Vs.

                     1.T.N.K.Govindaraju Chetty & Co. Private Limited,
                     Having its registered office at T N K House,
                     No.48, Anna Salai, Chennai - 600 002.

                     2. M.Sivaprakash
                     3.G.Chandrasekar
                     4.K.N.Krishnaswamy
                     5.K.N.Varadarajan
                     6. K.N.Mohanram
                     7. G.Srikanth
                     8. P.Srinivasan
                     9.P.Natarajan
                     10.R.Ramesh
                     11.T.N.V.Nanjappa Chetty                              ... Respondents

                     PRAYER: Company Appeal filed under Section 10 (F) of the Companies
                     Act, 1956, to set aside the order dated 05.04.2013 passed by the Company
                     Law Board in Company Application No.1 of 2013 in the Company Petition
                     No.88 of 2009.


                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                    Com.Apel.No.2 of 2013




                                        For Appellant     :     Mr.Libi Vishnu

                                        For Respondents :       No Appearance


                                                         JUDGMENT

Learned counsel for the appellant seeks permission of this Court to

withdraw this company appeal. He has also made an endorsement to that

effect in the Court bundle. Accordingly, this Company Appeal is dismissed

as withdrawn. No costs. Consequently, the connected Miscellaneous

Petitions are closed.

                                                                                          31.07.2023

                     Index              : Yes/No
                     Speaking Order : Yes / No

Neutral Citation Case: Yes / No ab

https://www.mhc.tn.gov.in/judis Com.Apel.No.2 of 2013

ABDUL QUDDHOSE. J.,

ab

Com.Apel.No.2 of 2013

31.07.2023

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