Kumarpal Shah vs A.Selvam
2023 Latest Caselaw 13768 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 11.10.2023

                                                        CORAM

                                  THE HON`BLE MR.JUSTICE N.SATHISH KUMAR

                                                C.S.No.188 of 2023 &

                                           O.A.Nos.807, 808 & 809 of 2023



               1. Kumarpal Shah

               2. Piya Thakkar                                                   .. Plaintiffs

                                                   vs

               1. A.Selvam,

               2. R.S.Sambi Reddy

               3. FRP Institute,
               Registered Office at
               C/J.Devi Polymers (P) Ltd.                                        .. Defendants

                          Civil Suit filed under Order IV Rule 1 of High Court O.S. Rules 1956 read

               with Order VII Rule 1 of CPC for the following reliefs :




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                          a) For a declaration to declare the Notice dated 15.09.2023 calling for an

               EGM to be held on 04.10.2023 as null and void.

                          b) For a declaration to declare the Notice dated 13.09.2023 calling for an

               AGM to be held on 27.09.2023 as null and void.

                          c) Permanent injunction restricting the 1st and 2nd Defendant and/or any

               person claiming through them or acting on their behest from interfering with the

               General Council Elections for the term October 2023 to March 2025.

                          d) Awarding costs of the suit.



                                      For plaintiffs       : Mr.Arun C.Mohan

                                      For defendants       : Mr.K.S.Naveen Balaji– D1
                                                             Mr.P.Dinesh Kumar– D2


                                                   JUDGMENT

The learned counsel for the plaintiffs, on instructions from the plaintiffs,

sought permission of this court to withdraw the suit and also made an

endorsement to that effect.

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3. In view of the submission of the learned counsel for the plaintiffs and

the endorsement made, this suit is dismissed as withdrawn. Consequently,

connected applications are closed.

11.10.2023 sha

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

N.SATHISH KUMAR, J.

sha

C.S.No.188 of 2023

11.10.2023

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