Madras High Court
M/S.Gimpex Ltd vs M/S.Tiffin'S Barytes Asbestos & Paints ... on 8 December, 2023
Author: Abdul Quddhose
Bench: Abdul Quddhose
C.S.No.468 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.12.2023
CORAM
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
C.S.No.468 of 2014
and
A.Nos.4744 of 2014 and 6575 of 2019
M/s.Gimpex Ltd.,
Rep.by its Authorized Signatory,
Mr.R.Venkata Krishnan,No.282,
Linghi Chetty Street, Chennai - 600 001 ... Plaintiff
Vs.
M/s.Tiffin's Barytes Asbestos & Paints Limited.,
Represented by its Managing Director,
No.14 & 16, Gopalakrishna Street (west),
T.Nagar, Chennai - 600 017 ... Defendant
PRAYER: Plaint filed under Order VII Rule I of C.P.C. read with Order IV
Rule 1 of Original Side Rules seeking to pass a Decree and Judgment
against the Defendants by:
a) Directing the Defendant to pay the Plaintiff a sum of
Rs.2,14,16,804/-(Rupees Two Crores fourteen Lakhs Sixteen Thousand
Eight Hundred and Four only) as on 21.04.14 with interest at the rate of
18% per annum from the dare of Plaint till the date of payment in full to the
plaintiff; and
b) for cost of the suit.
1/3
https://www.mhc.tn.gov.in/judis
C.S.No.468 of 2014
For Plaintiff : Ms.Anbarasi Rajendran
for M/s.AAV Partners
JUDGMENT
Learned counsel for the plaintiff seeks permission of this Court to withdraw this suit. She has also made an endorsement to that effect in the Court bundle. Accordingly, this suit is dismissed as withdrawn.
Consequently, the connected applications are closed. No Costs.
08.12.2023
Index : Yes/No
Speaking Order : Yes / No
Neutral Citation Case: Yes / No ab 2/3 https://www.mhc.tn.gov.in/judis C.S.No.468 of 2014 ABDUL QUDDHOSE. J., ab C.S.No.468 of 2014 08.12.2023 3/3 https://www.mhc.tn.gov.in/judis