Madras High Court
M/S Fullerton India Credit Company Ltd vs Nathella Sampath Jewelry Pvt Ltd on 6 August, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
A.No.2514 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 06.08.2020
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.No2514 of 2018
M/s Fullerton India Credit Company Ltd.
having its office at Old No.307,
New No.165, Megha Towers, III Floor,
Poonamallee High Road, Maduravoyal,
Chennai 600 095.
Rep. by its authorised officer
A.Veerababu Alagianambi ... Applicant
Vs.
1. Nathella Sampath Jewelry Pvt Ltd.,
No.37, Nathellas Arcade, South Usman road,
T.Nagar, Chennai 600 017.
2. Ms. Shrri Sampath Infrastructures,
No.37, South Usman Road,
T.Nagar, Chennai 600 017.
3. Mr. Nathella Prasannakumar,
No.37, Nathellas Arcade, South Usman road,
T.Nagar, Chennai 600 017.
4. Ms. NSC and Audikesavalu Gupta Trust,
NSC Street, Venkatapuram, Ambattur,
Chennai 600 053.
1/4
http://www.judis.nic.in
A.No.2514 of 2018
5. Ms. Nathella Shrada,
No.245, Kilpauk Garden Road,
Kilpuk, Chennai 600 010.
6. Mrs. Nathella Lakshmi Priya,
No.245, Kilpauk Garden road,
Kilpauk, Chennai 600 010.
7. Mrs. nathella Lakshmi Priya,
No.245, Kilpauk Garden Road,
Kilpuk, Chennai 600 010.
8. Ms. Nathella Dhriti,
No.245, Kilpauk Garden Road,
Kilpuk, Chennai 600 010.
9. Mrs. Nathella Radhika,
No.245, Kilpauk Garden Road,
Kilpuk, Chennai 600 010.
10.Mr. Nathella Prapannakumar,
No.245, Kilpauk Garden Road,
Kilpuk, Chennai 600 010.
11. Paramartha Bhooshanam,
Sri Nathela Sampathu Chetty,
Charities No.34, South Usman Road,
T.Nagar, Chennai 600 017.
12. Nathela Ranganatha Gupta,
No.245, Kilpauk Garden Road,
Kilpuk, Chennai 600 010. ... Respondents
2/4
http://www.judis.nic.in
A.No.2514 of 2018
Prayer: Application filed under Order XIV Rule 8 of Original
Side Rules r/w Section 9 of the Arbitration and Conciliation Act, 1996 to
direct the respondents to furnish security for an amount of
Rs17,54,99,773.66 (Rupees seventeen crore fifty fur lakhs ninety nine
thousand seven hundred and seventy three and paise sixty six only) as on
26.02.2018, failing which to order attachment of the schedule mentioned
property to the Judges Summons by way of interim measure pending
arbitration.
For Applicant : Mr.Thriyambar J. Kannan
ORDER
Today, when the matter is taken up for hearing, the learned counsel appearing for the applicant, through video conferencing, seeks permission of this court to withdraw the application with liberty to proeed the matter before arbitration.
2. Recording the submission made by the learned counsel appearing for the applicant, this application is dismissed as withdrawn, with a liberty to proceed the matter before the Arbitrator.
06.08.2020 mst 3/4 http://www.judis.nic.in A.No.2514 of 2018 N.SATHISH KUMAR, J.
mst A.No.2514 of 2018 06.08.2020 4/4 http://www.judis.nic.in