Highpower V Infrastructure Limited vs M/S.Evocon Private Limited
2025 Latest Caselaw 6751 Mad

Madras High Court

Highpower V Infrastructure Limited vs M/S.Evocon Private Limited on 4 September, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam, C.Saravanan

                                                                                                   O.S.A.No.186 of 2025
                                                                                                  ----------------------------
                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 04.09.2025
                                                              CORAM:
                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                 AND
                                 THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                   O.S.A.No.186 of 2025
                                                           and
                                                  C.M.P.No.11954 of 2025

                HighPower V Infrastructure Limited,
                Represented by its Director
                R.K.Venkatraman, having office at
                Plot No.61, Highpower V towers,
                5th Cross Street, Logaiah Colony,
                Saligramam, Chennai – 600 093.                                              ...Appellant


                                                                   Vs.
                M/s.Evocon Private Limited,
                Represented by its Director,
                D.Ravikumar,
                No.6, Vaidyaraman Street,
                T.Nagar, Chennai – 600 017.                                                 ...Respondent


                PRAYER: This Original Side Appeal filed under Order XXXVI Rule 1 of the
                Original Side Rules read with Clause 15 of the Letters Patent praying to set
                aside the order dated 01.04.2025 made in A.No.1702 of 2025 in E.P.No.51 of
                2023 in A.F.No.2 of 2016.

                                  For Appellant          : Mr.P.V.Balasubramanian, Sr.Counsel
                                                           For Mr.S.Veeraraghavan
                                  For Respondent         : No appearance

                1/4


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                                                                                             O.S.A.No.186 of 2025
                                                                                            ----------------------------
                                                   JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.) Today the matter has been listed under the caption “for reporting

compliance”.

2. Mr.P.V.Balasubramanian, learned Senior Counsel appearing on behalf

of the appellant would submit that the order of this Court has been complied

with and a memo to that effect has been filed.

3. The memo filed by the appellant is taken on file. In view of the memo

filed, no further orders are required. Accordingly, this Original Side Appeal is

closed. The other issues are left open for adjudication before the appropriate

Court. No costs. Consequently, the connected miscellaneous petition is closed.

                                                                             (S.M.S., J.)       (C.S.N., J.)
                                                                                       04.09.2025
                dsa

                Internet         :Yes/No
                Index            :Yes/No
                Neutral Citation :Yes/No
                Speaking/Non-speaking order

                To:




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----------------------------

The Director Mr.D.Ravikumar, M/s.Evocon Private Limited, No.6, Vaidyaraman Street, T.Nagar, Chennai – 600 017.

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----------------------------

S.M.SUBRAMANIAM, J.

and C.SARAVANAN, J.

dsa

04.09.2025

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