Madras High Court
Dr.C.B.Paul Chellakumar vs M/S.Campus Abroad Educational ... on 4 September, 2024
Author: M.Sundar
Bench: M.Sundar
O.S.A. (CAD) Nos.26 & 27 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.09.2024
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE R.SAKTHIVEL
O.S.A. (CAD) Nos.26 and 27 of 2024
and
C.M.P. Nos.5106, 5107 and 5110 of 2024 in O.S.A. (CAD)
No.26 of 2024
and
C.M.P. Nos.5104, 5105 and 5109 of 2024 in O.S.A. (CAD)
No.27 of 2024
Dr.C.B.Paul Chellakumar .. Appellant in
both OSAs
Vs
M/s.Campus Abroad Educational Services,
Room No.S-32 II Floor,
Emerald Building, IG Road,
Near Big Bazar, Calicut,
Kerala – 673 004. .. Respondent in
both OSAs
Appeals filed under Section 13 (1) of The Commercial Courts
Act, 2015 to set aside the order and decretal order dated
01.11.2023 passed in O.A.Nos.790 and 791 of 2023 in C.S.
(Com.Div.) No.219 of 2023.
https://www.mhc.tn.gov.in/judis
Page 1 of 5
O.S.A. (CAD) Nos.26 & 27 of 2024
For Appellant : Ms.S.Sathyagandhi
for Ms.S.Rajeni Ramadass
of M/s. Rajeni Associates
in both OSAs
For Respondent : No appearance
COMMON JUDGMENT
(Judgment of the Court was delivered by M.Sundar, J.)
Ms.S.Sathyagandhi of M/s.Rajeni Associates (Law Firm),
learned counsel on record for the appellant in both the captioned
'Original Side Appeals' ('OSAs' in plural and 'OSA' in singular for the
sake of brevity) and petitioner in the captioned 'Civil Miscellaneous
Petitions' ('CMPs' in plural and 'CMP' in singular for the sake of
brevity) thereat seeks leave of this Court to withdraw the captioned
OSAs and captioned CMPs thereat, saying that the same have
become infructuous as the OSAs arise out of interim orders and
disposal of the main suit itself is in the anvil, learned counsel has
made an endorsement in the case file and a scanned reproduction
of the same is as follows:
https://www.mhc.tn.gov.in/judis
O.S.A. (CAD) Nos.26 & 27 of 2024
2. Aforementioned endorsement is reiterated in the hearing.
https://www.mhc.tn.gov.in/judis
O.S.A. (CAD) Nos.26 & 27 of 2024
3. In the light of the aforementioned endorsement, captioned
two OSAs and captioned six CMPs thereat 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closed/withdrawn.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 and
therefore the main matter shall be disposed of by the Hon'ble
Commercial Division on its own merits and in accordance with law
untrammeled by this order. There shall be no order as to costs.
(M.S.J.) (R.S.V.J.)
04.09.2024
Index:Yes/No
Neutral Citation: Yes/No
mmi
To
The Sub Assistant Registrar,
Original Side, High Court,
Madras.
https://www.mhc.tn.gov.in/judis
O.S.A. (CAD) Nos.26 & 27 of 2024
M.SUNDAR, J.,
and
R.SAKTHIVEL, J.,
mmi
O.S.A. (CAD) Nos.26 and 27 of 2024
04.09.2024
https://www.mhc.tn.gov.in/judis
