M/S.Ennor Muds And Chemicals vs M/S.Secure Energy Services Inc
2024 Latest Caselaw 21517 Mad

Madras High Court

M/S.Ennor Muds And Chemicals vs M/S.Secure Energy Services Inc on 12 November, 2024

                                                                     O.S.A. (CAD) No.52 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    12.11.2024

                                                   CORAM :

                                  THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                       AND
                       THE HON'BLE MR.JUSTICE SENTHILKUMARRAMAMOORTHY


                                           O.S.A. (CAD) No.52 of 2022
                                           and C.M.P.No.6384 of 2022

                 M/s.Ennor Muds and Chemicals,
                 A registered Partnership Firm, Rep. By
                  its Partner, Mr.N.S.R.Kishore,
                 No.A-12, Anna Nagar East,
                 Chennai 600 102.                                          ... Appellant

                                                       -vs-

                 1. M/s.Secure Energy Services Inc.,
                    (Formerly known as M/s.Alliance Energy
                      Services Ltd.), Rep. By its President and
                    CEO, Mr.Rene Amirault, Bow Valley Square 2,
                    1900, 205 5th Ave SW, Calgary, AB T2P2V7.

                 2. M/s.Alliance Energy Services Limited,
                    Regd. Office at 3000, 700-9th, Avenue SW,
                    Calgary, AB, T2P3V4, Alberta, Canada.

                 3. M/s.Marquis Alliance Energy Group Inc.,
                    Rep. By its Chairman, Regd. Office at
                    800, 6th Avenue SW, Suite 1800,
                    Calgary AB, T2P 3G3, Canada.                           ... Respondents


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https://www.mhc.tn.gov.in/judis
                                                                    O.S.A. (CAD) No.52 of 2022



                 Prayer : Appeal filed under Section 13(1) of the Commercial Courts Act,
                 2015 against the order dated 11.02.2020 passed in Application No.9813 of
                 2019 in C.S.No.466 of 2013 on the original side of this Court.

                         For Appellant           :      Mr.Raja Kalifulla
                                                        Senior Counsel
                                                        for Mr.Jayendra Krishnan

                         For Respondents         :     No appearance for R-1
                                                 :     R-2 Dispensed with
                                                 :     Notice due for R-3
                                                     *****

                                                 JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

After the appeal was heard for some time, learned senior counsel for

appellant sought leave to withdraw the appeal with liberty to raise all

points before the trial Court. An endorsement is also made to that effect.

Keeping open the rights and contentions of appellant, this appeal is

dismissed as withdrawn. There shall be no order as to costs.

Consequently, the interim application also stands dismissed.

                      (K.R.SHRIRAM, CJ.)             (SENTHILKUMARRAMAMOORTHY, J.)
                                                      12.11.2024
                 Index               :     Yes/No

                 __________

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

NC : Yes/No sra

To:

The Section Officer, Original Side, Madras High Court, Chennai.

__________

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

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY,J.

(sra)

12.11.2024

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