Sr Marine Foods Pvt. Ltd vs Mohamed Karimullah
2025 Latest Caselaw 8831 Mad

Madras High Court

Sr Marine Foods Pvt. Ltd vs Mohamed Karimullah on 21 November, 2025

                                                                                      A.S.No.727 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 21.11.2025

                                                         PRESENT:

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                 A.S. No. 727 of 2018

                SR Marine Foods Pvt. Ltd.,
                Having its Registered Office at
                No.10/21, First Main Road,
                Shenoy Nagar (West)
                Chennai 600 029.                                                       ...Appellant

                                                                     Vs.

                1.Mohamed Karimullah,
                S/o.Mohamed Showkar Ali, Muslim
                Carrying Business at
                Door No.23-7-5/1, Saleema Mahal
                China Maseedu Veedhi
                Bhimavaram 534 201
                Andhra Pradesh.

                2.Kalidindi Kasi Viswanadha Raju
                S/o.late Somaraju, Hindu
                Residing at “Sai Krishna Homes” Flat A-3
                Tadimadavari Street
                Sriramapuram
                Bhimavaram
                Andhra Pradesh.                                                       ...Respondents

                1/4




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                                                                                            A.S.No.727 of 2018



                PRAYER: Appeal Suit filed against the Judgment and Decree made in
                O.S.No.3438 of 2015 dated 30.01.2018 on the file of the XVII Additional City
                Civil Court at Chennai.


                                  For Appellant       : M/s.A.S.Kailasam & Associates.
                                  For Respondents : Mr.T.J.Balaji, Mr.M.Ganesan, Advocates for R1.
                                                        R2 – Dismissed.


                                                         JUDGMENT

Both side counsels present, Learned counsel for the appellant places on

record a memo dated 11.11.2025 after serving copy upon other side enclosing a

copy of the order dated 28.10.2025 passed by the National Company Law

Tribunal, Division Bench–II, Chennai, in I.A. (IBC) (Dis)/29 (CHE)/2024 in

C.P./12/IB/2022, under Section 54 of the Insolvency and Bankruptcy Code, 2016,

recording that the Liquidator has discharged his duties and that the corporate

debtor, viz., the appellant herein, stands dissolved.

2.Recording the said memo and taking note of the dissolution of the

appellant–company, nothing further survives for adjudication in this appeal at the

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instance of the appellant. Accordingly, A.S. No. 727 of 2018 is dismissed as

infructuous. Consequently, connected miscellaneous petitions, if any, are closed.

                                                                                           21.11.2025
                ay

                Index             : Yes/No
                NCC               : Yes/No
                Speaking Order / Non-Speaking Order


                To

1.The XVII Additional City Civil Court at Chennai.

2.The Section Officer, V.R.Section, High Court of Madras.

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DR. A.D. MARIA CLETE, J

ay

Dated: 21.11.2025

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