M/S. Auromed Holdings Pvt. Ltd vs Dr. K. Narayanan
2023 Latest Caselaw 13115 Mad

                                                                   Comp. Appeal No.19 of 2015

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 25.09.2023

                                                     CORAM:

                                  THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                           Comp. Appeal No.19 of 2015
                                                     and
                                               MP No.1 of 2015

                     M/s. Auromed Holdings Pvt. Ltd.,
                     represented by its Director
                     Ms.Gitanjali Jain Bhattacharje                     ... Appellant
                                                         Vs.

                     1. Dr. K. Narayanan,
                     2. Sivajothi
                     3. M/s.Auromed Hospital Private Ltd.
                        (AUM Hospitals)
                       formerly known as Pondicherry
                              Medical Mission Pvt. Ltd.
                     No.1, Sapthagiri Garden,
                     Solai Nagar Main Road,
                     Muthialpet,
                     Pondicherry.                                    ... Respondents

                           Company Appeal filed under Section 10 of FQ(1) of Companies Act,
                     that the order dated 20.08.2015 passed by the Company Law Board in
                     C.P. No.52 of 2015, be set aside.
                                         For Appellant   : Ms.R.Sahana
                                         For Respondents : No appearance




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                                                                           Comp. Appeal No.19 of 2015

                                                        JUDGMENT

The learned counsel for the appellant submits that this appeal has

now become infructuous. She has also made an endorsement to that

effect in the Court bundle.

2.Recording the submission made by the learned counsel for the

appellant, this Company Appeal is dismissed as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

25.09.2023

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

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ABDUL QUDDHOSE, J.

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

Comp. Appeal No.19 of 2015

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Comp. Appeal No.19 of 2015

25.09.2023

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