Madras High Court
M/S.Florind Shoes Pvt. Ltd vs State Bank Of India on 3 January, 2024
Author: M.Sundar
Bench: M.Sundar
O.S.A.Nos.350 & 351 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.01.2024
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN
THILAKAVADI
O.S.A.Nos.350 & 351 of 2018
and
C.M.P.No.15197 of 2018
M/s.Florind Shoes Pvt. Ltd.,
Represented by its Managing Director
Mr.Shahid Mansoor ... Appellant in both OSAs
Vs.
1. State Bank of India
Represented by its Chief Manager
Leather & International Branch
M.V.J.Towers, 177/1, Poonamallee High Road
Kilpauk, Chennai-600 010.
2. The Madras High Court Advocates' Association
Rep. by its President, Mr.Mohana Krishnan
3. The Madras Bar Association
Rep. by its Secretary, Mr.V.R.Kamalanadhan
4. The Women Lawyers' Association
Rep. by its President Mrs.Nalini .. Respondents in both OSAs
* R2 to R4 suo motu impleaded as party respondents
Page Nos.1/6
https://www.mhc.tn.gov.in/judis
O.S.A.Nos.350 & 351 of 2018
vide order dated 13.11.2018 made in O.S.A.Nos.350 & 351 of 2018.
Original Side Appeal No.350 of 2018 filed under Order 36 Rule 9 of
Original Side Rules read with Clause 15 of Letters Patent, praying to set
aside the order dated 20.04.2018 in O.A.No.1203 of 2017 in C.S.No.938 of
2017 on the file of the High Court of Judicature at Madras.
Original Side Appeal No.351 of 2018 filed under Order 36 Rule 9 of
Original Side Rules read with Clause 15 of Letters Patent, praying to set
aside the order dated 20.04.2018 in O.A.No.1204 of 2017 in C.S.No.938 of
2017 on the file of the High Court of Judicature at Madras.
For Petitioner
in both OSAs : Mr.Rishab R.Jain
of M/s.BFS Legal (Law Firm)
For Respondents
in both OSAs : Ms.Dhilshath Raihana
representing
Mr.C.Mohan of M/s.King & Partridge,
for R1
COMMON JUDGMENT
[Judgment of the Court was made by M.SUNDAR, J.,]
Matter mentioned at half past ten.
2. Mr.Rishab R.Jain, learned counsel of M/s.BFS Legal (Law Firm)
on behalf of appellant / petitioner and Ms.Dhilshath Raihana, learned
counsel representing Mr.C.Mohan of M/s.King and Partridge (Law Firm) on
https://www.mhc.tn.gov.in/judis
O.S.A.Nos.350 & 351 of 2018
behalf of first respondent in both the aforementioned OSAs and captioned
CMP are before us.
3. Mr.Rishab R.Jain, learned counsel of M/s.BFS Legal (Law Firm)
on behalf of appellant / petitioner submits that counsel on record (BFS Legal
i.e., Law Firm) has instructions from the appellant - Company to withdraw
the captioned OSAs and captioned CMP, saying so, learned counsel has
made endorsements in the case file and three endorsements are as follows:
Endorsement in O.S.A.No.350 of 2018 :
Endorsement in O.S.A.No.351 of 2018 :
https://www.mhc.tn.gov.in/judis
O.S.A.Nos.350 & 351 of 2018
Endorsement in C.M.P.No.15197 of 2018 :
4. In the light of the narrative thus far, captioned two OSAs and
captioned CMP are disposed of as closed / withdrawn. Though obvious, we
make it clear that we have not expressed any view or opinion on the merits
of the matter. There shall be no order as to costs.
(M.S.,J.) (K.G.T.,J.)
03.01.2024
Index : Yes / No
Speaking / Non-speaking
Neutral Citation : Yes / No
mk
https://www.mhc.tn.gov.in/judis
O.S.A.Nos.350 & 351 of 2018
To
1. The Chief Manager
State Bank of India
Leather & International Branch
M.V.J.Towers, 177/1, Poonamallee High Road
Kilpauk, Chennai-600 010.
2. The Sub-Assistant Registrar
Original Side
High Court, Madras.
M.SUNDAR, J.,
https://www.mhc.tn.gov.in/judis
O.S.A.Nos.350 & 351 of 2018
and
K.GOVINDARAJAN THILAKAVADI, J.,
mk
O.S.A.Nos.350 & 351 of 2018
03.01.2024
https://www.mhc.tn.gov.in/judis
