Madras High Court
M/S.Maiam Global Foods Pvt.Ltd vs The Tamil Nadu Civil Supplies ... on 18 December, 2019
Author: P.T.Asha
Bench: P.T.Asha
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.12.2019
CORAM
THE HONOURABLE Ms.JUSTICE P.T.ASHA
O.P.No.410 of 2013
M/s.Maiam Global Foods Pvt.Ltd.,
(Formerly-Maiam Dhall Mills Pvt.Ltd).,
Represented by its Managing Director,
Mr.V.Thilagarasu,
Door No.AK-2, RBN Tower,
4th Avenue, Shanthi Colony Main Road,
Anna Nagar, Chennai 600 040
(previously at CS.No.1, SIDCO Industrial Estate,
MMDA Colony, Arumbakkam, Chennai 106) .. Petitioner
-Vs.-
1. The Tamil Nadu Civil Supplies Corporation Ltd.,
Represented by the Managing Director,
No.12, Thambusamy Road,
Kilpauk, Chennai 600 010.
2. Mr.A.Hastings Hope,
Arbitrator,
District Revenue Officer (Retired),
TNCSC Limited, Chennai
18/22, 1st Main Road,
North Jaganatha Nagar,
Villivakkam, Chennai 600 049 .. Respondents
Original Petition under Section 34 of the Arbitration and
Conciliation Act, 1996 praying to set aside the award dated
21.01.2013 and consequently direct the first respondent to pay the
http://www.judis.nic.in
2
sum of Rs.1,35,15,743/- to the petitioner being the Bill amount due
and payable under the Bill No.006 dated 14.07.2009 to the petitioner
along with interest @ 24% from 14.07.2009 to the date of this petition
and with further interest @ 24% from the date of this petition till the
date of payment.
For petitioner ... Mr.M.Muthusamy
For Respondent-1 ... Mr.S.T.S.Murthi, AAG-IV
assisted by
Mr.C.Murusamy, SGP
ORDER
From the note papers, it is seen that the petitioner has been requesting time and again for adjournments and on 04.12.2019, there was no representation for the petitioner and the matter was directed to be listed under the caption ''for dismissal'' on 05.12.2019. On 05.12.2019, though the matter was listed under the caption 'for dismissal', the learned counsel for the petitioner once again requested time. This Court had made it clear that the matter had to be argued today and therefore, the caption 'for dismissal' was not removed. When the matter is listed today, i.e (18.12.2019) under the caption 'for dismissal', the learned counsel for the petitioner once again seeks time. It appears that the learned counsel for the petitioner is not http://www.judis.nic.in 3 interested in prosecuting the case. Therefore, the Original Petition stands dismissed for non prosecution. No costs.
18.12.2019 srn http://www.judis.nic.in 4 P.T.ASHA.J srn O.P.No.410 of 2013 18.12.2019 http://www.judis.nic.in