J.Shivakumar vs Navrang Shipping Pvt. Ltd
2023 Latest Caselaw 9304 Mad

                                                                             Com.Apel.No.17 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 31.07.2023

                                                       CORAM

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                             Com.Apel.No.17 of 2012
                                                       and
                                            M.P.Nos.1, 2 and 3 of 2012

                     1.J.Shivakumar, Chairman,
                     Navrang Shipping Pvt. Ltd.,
                     156/ 254, Thambu Chetty Street,
                     Madras - 600 001.

                     2.Jayanthi                                             ... Appellants

                                                        Vs.

                     1.Navrang Shipping Pvt. Ltd.,
                     156/ 254, Thambu Chetty Street,
                     Madras - 600 001.
                     Represented by the Managing Director
                     PNT.Chandru.

                     2.P.N.T.Chandru
                     3.Vimala                                               ... Respondents

                     PRAYER: Company Appeal filed under Section 10 (F) of the Companies
                     Act, 1956, to set aside the order dated 18.09.2012 passed in C.A.No.269 of
                     2011 in C.P.No.6 of 2011 by the Company Law Board and allow
                     C.A.No.269 of 2011 in C.P.No.6 of 2011.



                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                     Com.Apel.No.17 of 2012

                                        For Appellants     :     No Appearance

                                        For Respondent     :     No Appearance


                                                          JUDGMENT

The matter is listed under the caption "For Dismissal" today (i.e.,on

31.07.2023). There is no representation on the side of the appellants. Even

on the last hearing date, i.e., on 24.07.2023, there was no representation on

the side of the appellants. It can now be inferred that the appellants are not

interested in prosecuting this appeal. Accordingly, this Company Appeal is

dismissed for non prosecution. 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.17 of 2012

ABDUL QUDDHOSE. J.,

ab

Com.Apel.No.17 of 2012

31.07.2023

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