Madras High Court
M/S.Texmo Industries vs Mr S Baskaran And Another on 8 April, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.04.2026
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
O.A.Nos.1041 to 1043 of 2025
in
C.S. (Comm.Div.) No.278 of 2025
and A.No.5457 of 2025
M/s.Texmo Industries
A Registered Partnership Firm
represented by its Constituted Attorney
Mr.Purushotham Kausik S
P.B.No.5303, Gnanambika Mills P.O.,
Mettupalayam Road,
Coimbatore – 641 029. .. Applicant in
all applications/Plaintiff
vs
1.Mr.S.Baskaran
5/3, Lalitha Nagar, 2nd street,
Papanasam Sivan Salai,
Santhome, Chennai-600 004.
2.M/s.Tarzo Industries
represented by its Partner Mr.A.Aravind
3rd Floor, 48, 4/371,
4th Street, Kottivakkam,
Chennai, Tamil Nadu – 600 041. .. Respondents in
all applications/Defendants
For Applicant : Mr.M.S.Bharath
in all applications
For Respondents : Mr.K.Mohanamurali
in all applications
1/2
https://www.mhc.tn.gov.in/judis
SENTHILKUMAR RAMAMOORTHY,J.
kj
COMMON ORDER
Since learned counsel for the respondents seeks further time to file a counter, list the matter on 08.06.2026. The interim order issued earlier is extended until then.
08.04.2026 kj O.A.Nos.1041 to 1043 of 2025 in C.S. (Comm.Div.) No.278 of 2025 and A.No.5457 of 2025 2/2 https://www.mhc.tn.gov.in/judis