M/S.Rai Ispat India Pvt. ... vs Moorgate Industries India Lte
2023 Latest Caselaw 2004 Mad

                                                                               O.S.A.No.244 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED : 07.03.2023
                                                       CORAM:
                                  THE HONOURABLE MR. JUSTICE R. MAHADEVAN
                                                         AND
                           THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ
                                                  O.S.A.No.244 of 2021
                                   and C.M.P.Nos.10595 & 10596 of 2021 & 2352 of 2023


                     M/S.Rai Ispat India Pvt. .K.V.Studios (P) Ltd.,
                     Old No.13, New No.6, Park Avenue
                     Kesavaperumalpuram
                     Off Greenways Road
                     Chennai – 600 028                                             .. Appellant
                                                       Versus
                     1.Moorgate Industries India Lte
                     WeWork, 3A-109/110, 3rd Floor
                     C-20, G Block, Bandra Karla Complex
                     Rep by its Authorities Signatory
                     Mr.Rajendra Bohra

                     2.Joseph Philip
                     (R2 impleaded vide Court Order dated 10.10.2022 made in
                     O.S.A.No.244/2021 and C.M.P.No.10595 & 10596 of 2021)
                                                                                .. Respondents

                     Prayer: Original Side Appeal is filed under Order 36 Rule 9 of O.S. Rules
                     r/w clause 15 of the Letters Patents to set aside the judgment and decree
                     dated 11.03.2021 made in Application No.8989 of 2019 against
                     E.A.No.8334 of 2018 in E.P.D.No.36475 of 2018 and consequently release
                     the passport of Mr.Joseph Philip.

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      O.S.A.No.244 of 2021

                                              For Appellant    : No appearance

                                              For Respondents : Mr.S.Raghunathan for R1
                                                                Mr.B.Arvind Srevatsa for R2

                                                          JUDGMENT

(Judgment of the Court was made by R. MAHADEVAN, J.)

There was no representation for the appellant on the previous

hearings viz., 20.02.2023 and 28.02.2023. Even today, there is no

representation for the appellant either through its authorised representative

or learned counsel.

2.Hence, this appeal stands dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petitions are closed.

[R.M.D., J.] [M.S.Q., J.] 07.03.2023 Index : Yes/No Internet : Yes/No Speaking/Non-speaking order dhk

https://www.mhc.tn.gov.in/judis O.S.A.No.244 of 2021

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

dhk

O.S.A.No.244 of 2021

07.03.2023

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