M/S. Taas Foundations (P) Ltd vs Mrs.Leeliesetharaman(Deceased)
2025 Latest Caselaw 140 Mad

Madras High Court

M/S. Taas Foundations (P) Ltd vs Mrs.Leeliesetharaman(Deceased) on 1 April, 2025

Author: Anita Sumanth

Bench: Anita Sumanth

    2025:MHC:872


                                                                                              O.S.A.No. 62 of 2025



                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          DATED: 01.04.2025

                                                                 CORAM :

                                        THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                          and
                                        THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                                      O.S.A.No. 62 of 2025
                                                               and
                                                      C.M.P.No.4417 of 2025

                     M/s. TAAS Foundations (P) Ltd.,
                     Rep. by its Managing Director,
                     T.S.T.Kaznavi
                     Office at No.44 & 45, Thiru Complex,
                     II Floor, Pantheon Road,
                     Egmore, Chennai – 600 008.                                                      .. Appellant


                                                                      vs


                     Mrs.LeelieSetharaman(deceased)
                     Appu John (deceased)
                     1.V.K.John
                     2.Seetharaman                                                               .. Respondents


                     Prayer : Appeal filed under Order XXXVI Rule 1 of O.S.Rules read with

                     Clause 15 of Letters Patent against order and decree dated 21.11.2022

                     made in A.No. 4551 of 2022 in C.S.No. 1230 of 1995.


                                  For Appellant       :        Mr.R.Thiagarajan

                                  For Respondents     :        Mr.Abraham Markos
                                                               for M/s King & Patridge




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                                                                                                 O.S.A.No. 62 of 2025



                                                                                        DR. ANITA SUMANTH.,J.
                                                                                                         and
                                                                                             C.KUMARAPPAN.,J.


                                                         JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.T.Susindran, learned counsel on record, makes an endorsement

to the effect that the appellant does not pursue this appeal in light of the

defence put up to the effect that the Company has been struck off from

the rolls. Recording the same, this Original Side Appeal is dismissed as not

pressed granting liberty to the appellant to revive the same, should the

Company be restored to the rolls. No costs. Connected miscellaneous

petition is closed.

[A.S.M., J] [C.K., J] 01.04.2025 Index:No Neutral Citation:Yes ssm

To

The Sub Assistant Registrar, Original Side, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 07:06:06 pm )