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Madras High Court

M/S.Magma Fincorp Limited vs M/S. Thiruchitambalam Projects ... on 29 July, 2020

Author: N. Sathish Kumar

Bench: N.Sathish Kumar

                                                                             Application No.670 of 2018

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 29.07.2020

                                                        CORAM:

                              THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                               Application No. 670 of 2018


                      M/s.Magma Fincorp Limited,
                      registered office at
                      Magna House, No.24, Park Street,
                      Kolkata-700 016.
                      Branch office at
                      Navin's Presidium, 7A, B-Block,
                      New No.17-19, Old No.103,
                      Nelson Manickam Road,
                      Chennai-600 029.
                      represented by its Senior Executive Legal,
                      Mr.S.Godson Vinokaran                                     ... Applicant

                                         Vs.

                      1. M/s. Thiruchitambalam Projects Limited,
                         Old No.19, New No.50,
                         Bhagirathi Ammal Street, Pin-600 017

                          Having registered office at
                          No.126, Thiruchittambalam Building K.P.Road,
                          Chettikulam Junction, Nagercoil-629 001.

                          And also corporate office at
                          No.26/56, Balakrishnan Street,
                          Arya Gowda Road, West Mambalam,
                          Chennai-600 033.


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                                                                            Application No.670 of 2018




                      2. Mr.S.K.Revimaniyen

                      3. Chellathurai Suresh

                      4. NRN Selvarajan

                      5. Sudar Kodi Ravi

                      6. Managing Director,
                         Electronics Corporation of Tamil
                          Nadu Limited,
                         692, M.H. U. Complex, II Floor,
                         Anna Salai, Nandanam,
                         Chennai-600 035.

                      7. Executive Director,
                         Engineering Projects India Ltd.,
                         3D, EC Chambers,
                         92, GN Shetty Road, T.Nagar,
                         Chennai-600 017.

                      8. Chief Engineer,
                         Tamil Nadu Police Housing
                           Corporation Ltd.,
                         No.132, E.V.R.Salai,
                         (Poonamallee High Road)
                         Kilpauk, Chennai-600 010.

                      9. Managing Director,
                         Chennai Metro Rail Limited,
                         Admin Building,
                         CMRL Depot, Poonamallee High Road,
                         Koyambedu, Chennai-600 107.
                         Tamil Nadu, India.                                     ... Respondents

                      PRAYER: Application filed under Order XIV Rule 8 of O.S.Rules r/w
                      Sec.9(2)(b) of the Arbitration and Conciliation Act, 1996, praying to issue a
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                                                                               Application No.670 of 2018

                      prohibitory order prohibiting the respondents 6 to 9/Garnishees from
                      making any payment to the respondents 1 to 5 and prohibit the respondents
                      1 to 5 from receiving any funds from the Garnishees and direct the
                      respondents 6 to 9 /garnishees to deposit a sum of Rs.34,59,648/-
                      approximately lying in their hands to the credit of the above application.


                                      For Applicant            :     Mr.V.Balasubramani
                                      For Respondents
                                            For R1             :     Mrs. R.Indumathy
                                            For R2, R4 & R5 :        Mr.E.C.Ramesh
                                            For R6             :     M/s.King & Patridge
                                            For R9             :     Mr.Jayesh B.Dolia


                                                         ORDER

The learned counsel appearing for the applicant seeks to withdraw this application and he has sent an endorsement through e-mail to that effect.

2. In view of the submission of the learned counsel appearing for the applicant and endorsement made, this application is dismissed as withdrawn.

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