Madras High Court
M/S.Indusind Bank Ltd vs Nisham Foods Pvt.Ltd on 6 July, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.07.2020
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.No.1719 of 2019
M/s.IndusInd Bank Ltd.,
Rep. by its Manager-Legal, A.Ganesh kumar,
having office at No.115 & 116,
G.N.Chetty Road, T.Nagar,
Chennai – 600 017. . . . Applicant
Versus
1.Nisham Foods Pvt.Ltd.,
Rep by its Authorised Signatory,
Mr.N.Mohammed Naveen,
No.35, Royapettah High Road,
Royapettah, Chennai – 600 014.
2.Mr.N.Mohammed Naveen,
S/o.Nagoormeeran,
No.29/6, Ritherdon Road,
Land Mark – YMCA Office,
Vepery, Chennai – 600 007. . . . Respondents
PRAYER: Application filed under Order XIV Rule 8 of original side rules
r/w.SEC 9(ii)(b) of the Arbitration and Conciliation Act, 1996, to pass an
order of appointment of Advocate Commissioner to seize and delvier the
car, Hyundai Creta bearing chassis No.MALC281RLFM057829 Engine
http://www.judis.nic.in
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No.D4FCFM496753 and TN 06 R 0234 to the custody of the applicant,
available at the respondents premises or wherever found and with
whomsoever it is found and permit the Advocate Commissioner to obtain
police aid and to break open the premises.
For Applicant : Ms.Meera Gnanasekar
For Respondents : No appearance
ORDER
The learned counsel appearing for the applicant through video conferencing sought permission of this Court to withdraw this application and also sent a communication through email to that effect.
2. In view of the submission of the learned counsel appearing for the applicant and communication sent, this application is dismissed as withdrawn.
06.07.2020 Index : Yes/No Internet : Yes/No Speaking/Non Speaking gsk http://www.judis.nic.in 3 N.SATHISH KUMAR, J.
gsk A.No.1719 of 2019 06.07.2020 http://www.judis.nic.in