Mr.A.D.Padmasingh Isaac vs Aachi Aappakadai Chettinad A/C ... on 18 March, 2021

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Madras High Court

Mr.A.D.Padmasingh Isaac vs Aachi Aappakadai Chettinad A/C ... on 18 March, 2021

Author: N.Kirubakaran

Bench: N.Kirubakaran, P.D.Audikesavalu

                                                                               O.S.A. Nos.109 & 110 of 2014

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 18.03.2021

                                                       CORAM :

                                    THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN
                                                         AND
                                   THE HONOURABLE MR.JUSTICE P.D.AUDIKESAVALU
                                             O.S.A.Nos.109 and 110 of 2014
                                                         and
                                                 M.P.Nos.1 & 1 of 2014

                  1.Mr.A.D.Padmasingh Isaac
                  2.M/s.Aachi Masala Foods (P) Ltd.,
                    Old No.4, New No.181/1,
                    6th Avenue, Thangam Colony,
                    Anna Nagar, Chennai - 600 040,
                    Represented by its Director,
                    Mr.Ashwin Pandian.                                ... Appellants in both Appeals

                                                         Vs


                  Aachi Aappakadai Chettinad A/c Restaurant,
                  No.834/596, Poonamallee High Road,
                  Opp Panchali Amman Koil,
                  Arumbakkam,
                  Chennai - 600 106.                                 ... Respondent in both Appeals




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https://www.mhc.tn.gov.in/judis/
                                                                                 O.S.A. Nos.109 & 110 of 2014




                  COMMON PRAYER : Original Side Appeals filed under Order XXXVI Rule 9

                  of the Original Side Rules read with Clause 15 of the Letters Patent, praying to set

                  aside the order dated 28.02.2014 in O.A.Nos.154 & 155 of 2013 and

                  Appln.Nos.1594 & 1595 of 2013 in C.S.No.151 of 2013 and grant the reliefs as

                  prayed in O.A.Nos.154 & 155 of 2013 in C.S.No.151 of 2013 therein.



                                   For Appellants in both Appeals   : Mr.Gladys Daniel


                                             COMMON JUDGMENT

(Judgment of the court was made by N.KIRUBAKARAN.J.,) The matter was heard through "Video Conference".

2.It is represented by the Learned Counsel for the Appellants in both the Appeals that C.S.No.151 of 2013 itself, has been partly decreed in favour of the Appellants on 11.03.2021.

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https://www.mhc.tn.gov.in/judis/ O.S.A. Nos.109 & 110 of 2014

3.In view of the above representation, nothing survives for further adjudication in these Appeals and accordingly, these Appeals are dismissed taking note of the above developments. No costs. Consequently, connected Miscellaneous Petitions are closed.

[N.K.K.,J.] [P.D.A.,J.] 11.03.2021 ay/Maya Index: Yes/No Internet: Yes/No To The Sub Assistant Registrar, Original Side Section, High Court of Madras, Chennai.

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https://www.mhc.tn.gov.in/judis/ O.S.A. Nos.109 & 110 of 2014 N.KIRUBAKARAN, J.

AND P.D.AUDIKESAVALU, J.

ay O.S.A.Nos.109 and 110 of 2014 and M.P.Nos.1 & 1 of 2014 Dated:18.03.2021 4/4 https://www.mhc.tn.gov.in/judis/

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