M/S Elgi Electric And Industries Ltd vs M/S.Sri Jayaraman Industries
2023 Latest Caselaw 14898 Mad

Madras High Court

M/S Elgi Electric And Industries Ltd vs M/S.Sri Jayaraman Industries on 24 November, 2023

Author: N.Seshasayee

Bench: N.Seshasayee

                                                                         CMA.No.800 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 24.11.2023

                                      CORAM: JUSTICE N.SESHASAYEE

                                              CMA.No.800 of 2022

                     M/s ELGI Electric and Industries Ltd.
                     Rep by its Managing Director
                     Mr.Sumanth Ramamurthy,
                     'ELGI Towers',
                     737-D, Greenfields,
                     Puliakulam Road,
                     Coimbatore.                                     ... Appellant

                                                       -Vs-

                     M/s.Sri Jayaraman Industries,
                     rep by its Proprietor
                     K.Balasubramaniam,
                     SF No.647, Thillai Nagar,
                     Echanari Post,
                     Pollachi Main Road,
                     Coimbatore – 21.                                    ...Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Order XLIII, Rule 1 of
                     CPC, against the fair order dated 20.01.2022 made in EP.No.181/2019 in
                     MSEFC/CBER/20/2009 on the file of IV Additional District Court,
                     Coimbatore.

                                   For Appellant     : M/s.Sarvabhauman Associates
                                   For Respondent    : M/s.P.V.Law Associates



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https://www.mhc.tn.gov.in/judis
                                                                             CMA.No.800 of 2023


                                                   JUDGMENT

Both sides made a joint statement that the matter has been settled out of

Court and an order passed in an execution proceedings, against which

this appeal has been preferred, has itself been terminated.

2.In view of the above, the Civil Miscellaneous Appeal is dismissed as

infructuous. No costs.

24.11.2023

Tsg

To

1.The IV Additional District Court, Coimbatore.

2.The Section Officer, V.R.Section, High Court, Madras.

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

N.SESHASAYEE, J.,

Tsg

24.11.2023

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