Madras High Court
M/S.Sundaram Finance Limited vs Mr.M.Venkathchalam on 22 December, 2020
Author: P.T. Asha
Bench: P.T. Asha
A.Nos.493 to 496 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 22.12.2020
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
A.Nos.493 to 496 of 2020
M/s.Sundaram Finance Limited,
having its Registered Office at
No.21, Patullos Road, Chennai – 600 002,
rep. by its Senior Manager (legal),
Mr.N.Madhusudhanan ... applicant
Vs.
1.Mr.M.Venkathchalam
2.M/s.N.M.Transport,
A partnership firm carries on business at No.17/2, 3rd Cross Street, Shastri
Nagar, Annathanapathi, Salem – 636 002.
3.Indian Oil Corporation Limited,
Tamil Nadu State Office, Indian Oil Bhavan,
139, Nungambakkam High Road, Chennai – 600 034. ... respondents
nd
(2 respondent impleaded as per order dated 17.08.2020 in A.No.1625,
1626, 1627 & 1628 of 2020)
Prayer in A.No.493 of 2020: Judges summons filed under Order XIV
Rule 8 r/w Section 9 of the Arbitration and Conciliation Act, 1996 to pass
a prohibitory order against the Garnishee restraining and prohibiting them
from praying any amount to the tune of Rs.9,26,527 to the respondent or
any person claiming under him and direct the Garnishee to deposit the said
amount into this Hon'ble court to the credit of this application and
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A.Nos.493 to 496 of 2020
consequently restraining and prohibiting the respondent, his agents,
representatives or authorized persons from receiving any amount from the
Garnishees until further orders of this Hon'ble court pending initiation and
disposal of the arbitral proceedings and the enforcement of the award.
Prayer in A.No.494 of 2020: Judges summons filed under Order XIV
Rule 8 r/w Section 9 of the Arbitration and Conciliation Act, 1996 to pass
a prohibitory order against the Garnishee restraining and prohibiting them
from praying any amount to the tune of Rs.39,80,129.35 pcs to the
respondent or any person claiming under him and direct the Garnishee to
deposit the said amount into this Hon'ble court to the credit of this
application and consequently restraining and prohibiting the respondent,
his agents, representatives or authorized persons from receiving any
amount from the Garnishees until further orders of this Hon'ble court
pending initiation and disposal of the arbitral proceedings and the
enforcement of the award.
Prayer in A.No.495 of 2020: Judges summons filed under Order XIV
Rule 8 r/w Section 9 of the Arbitration and Conciliation Act, 1996 to pass
a prohibitory order against the Garnishee restraining and prohibiting them
from praying any amount to the tune of Rs.30,06,591/- to the respondent
or any person claiming under him and direct the Garnishee to deposit the
said amount into this Hon'ble court to the credit of this application and
consequently restraining and prohibiting the respondent, his agents,
representatives or authorized persons from receiving any amount from the
Garnishees until further orders of this Hon'ble court pending initiation and
disposal of the arbitral proceedings and the enforcement of the award.
Prayer in A.No.496 of 2020: Judges summons filed under Order XIV
Rule 8 r/w Section 9 of the Arbitration and Conciliation Act, 1996 to pass
a prohibitory order against the Garnishee restraining and prohibiting them
from praying any amount to the tune of Rs.30,07,462.00/- to the
respondent or any person claiming under him and direct the Garnishee to
deposit the said amount into this Hon'ble court to the credit of this
application and consequently restraining and prohibiting the respondent,
his agents, representatives or authorized persons from receiving any
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A.Nos.493 to 496 of 2020
amount from the Garnishees until further orders of this Hon'ble court
pending initiation and disposal of the arbitral proceedings and the
enforcement of the award.
For Applicant : Mr.Sella Pandian
For Respondent 2 : Mr.Sidharth
ORDER
The orders of this Court dated 10.12.2020 has been complied with.
Therefore, no further orders is required in this matter. Accordingly, these applications are closed.
22.12.2020
Internet : Yes/No
Index :Yes/No
Speaking / Non-Speaking kan 3/4 https://www.mhc.tn.gov.in/judis/ A.Nos.493 to 496 of 2020 P.T. ASHA. J, kan A.Nos.493 to 496 of 2020 22.12.2020 4/4 https://www.mhc.tn.gov.in/judis/