M/S.Cpt Projects Private Ltd vs Integrated Mineral Services Llc
2024 Latest Caselaw 21147 Mad

Madras High Court

M/S.Cpt Projects Private Ltd vs Integrated Mineral Services Llc on 6 November, 2024

                                                                               CS.No.139 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:06.11.2024

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                               C.S. No.139 of 2016

                     M/s.CPT Projects Private Ltd.,
                     Rep by its authorized Signatory
                     Mrs. Colluri Surya Sree
                     New No.91, Old No.56/A-1,
                     Pantheon Road, Egmore,
                     Chennai 600008                                            ...Plaintiff

                                                      vs.
                     Integrated Mineral Services LLC, USA
                     Rep by its owner Mr.M.Rao,
                     9668, Westheimer Road
                     No.200-204,
                     Houston, Texas
                     77063, USA                                            ...Defendant



                     Common Prayer: Civil Suits filed under Order IV Rule 1 of O.S. Rules

                     read with Order VII Rule 1 & 2 of the Civil Procedure Code praying for a

                     judgment and decree to pay a sum of Rs.1,09,03,676/- (Rupees One Crore

                     Nine Lakh Three Thousand Six Hundred Seventy Six only) towards the


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https://www.mhc.tn.gov.in/judis
                                                                                          CS.No.139 of 2016

                     invoices' amounts and interest along with further interest at 12% p.a on the

                     amount of Rs.1,09,03,676/- (Rupees One Crore Nine Lakh Three Thousand

                     Six Hundred Seventy Six only) from the date of plaint till the date of

                     realization of amount with costs to the plaintiff Company.

                                        For Plaintiff      : No appearance
                                        For Defendant       : Set Exparte

                                                        JUD GEMENT


                                  Earlier, when the Suit was posted on 05.11.2024 for hearing, there

                     was no representation for the plaintiff. Hence, the Registry was directed to

                     print the name of the plaintiff in the cause-list and post this matter today

                     under the caption, 'for dismissal' and accordingly, it is listed today.



                                  2. Even today i.e., on 06.11.2024, inspite of the name of the plaintiff

                     being printed in the cause-list, the plaintiff has not appeared before this

                     court. Hence, this Suit is dismissed for non-prosecution. No costs.



                                                                                            06.11.2024

                     gv

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                                        CS.No.139 of 2016



                                  A.A.NAKKIRAN,J.

gv

06.11.2024

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