Jayanthi Kannappan vs Mahendra P.Jain
2024 Latest Caselaw 21741 Mad

Madras High Court

Jayanthi Kannappan vs Mahendra P.Jain on 18 November, 2024

                                                                              O.S.A. (CAD) 151 of 2022

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED:      18.11.2024

                                                             CORAM :

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


                                                   O.S.A. (CAD) 151 of 2022

                     Jayanthi Kannappan                                           ... Appellant
                                                               -vs-

                     Mahendra P.Jain,
                     Proprietor, Santhosh Video Vision,n
                     Rep. By his P.A. Holder, M.Uttamchand.                       ... Respondent



                     Prayer : Appeal filed under Section 13(1) of Commercial of Courts Act
                     against the judgment and decree dated 13.03.2018 passed in C.S.No.116 of
                     2008 on the original side of this Court.

                                  For Appellant          :      No appearance

                                  For Respondent         :      Ms.A.S.Jayahasini
                                                                for M/s.E.Hariharan

                                                             *****




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                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                 O.S.A. (CAD) 151 of 2022



                                                            JUDGMENT

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

None for appellant. We find, even on an earlier date, appellant had

requested for an adjournment.

Appeal is dismissed. There shall be no order as to costs.

                             (K.R.SHRIRAM, CJ.)               (SENTHILKUMARRAMAMOORTHY, J.)
                                                              18.11.2024
                     Index              :     Yes/No
                     NC                 :     Yes/No

                     sra

                     To:

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

__________

https://www.mhc.tn.gov.in/judis O.S.A. (CAD) 151 of 2022

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

(sra)

O.S.A. (CAD) 151 of 2022

18.11.2024

__________

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