Madras High Court
Shabbir. Y. Sirohiwala vs Tecpro Systems Limited on 14 March, 2022
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
C.S.No. 252 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 14.03.2022
CORAM :
THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
C.S.No. 252 of 2017
Shabbir. Y. Sirohiwala
Proprietor of Master Tools Centre,
..Plaintiff
Versus
Tecpro Systems Limited
Represented by its Managing Director ..Defendant
Prayer:- Civil Suit is filed under Order VII, Rule 1 of CPC., read With
Order IV, Rule 1 of O.S. Rules of this Court, to pay to the plaintiff a sum
of Rs.1,09,69,724/- together with interest at 24% p.a. on 63,77,747/- from
the date of plaint till the date of realization and for costs.
For Plaintiff : Mr.Anirudh
For M/s. Nithyaesh & Vaibhav
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C.S.No. 252 of 2017
JUDGEMENT
The learned counsel appearing for the plaintiff submitted that the defendant/Company went to liquidation subsequent to the filing of the above suit by the plaintiff for recovery of a sum of Rs.1,09,69,724/-. He has also filed a memo dated 14.03.2022, wherein it has been stated that the plaintiff is seeking permission of this Court to withdraw this civil suit and to file an appropriate application claiming relief before the Liquidator.
2. Recording the said memo, the Civil Suit is dismissed as withdrawn with liberty to file application for claim before the liquidation.
Registry is directed to refund the necessary Court Fee to the plaintiff as per the procedure established under law. No costs.
14.03.2022 1/2 Speaking order : Yes msm 2/6 https://www.mhc.tn.gov.in/judis C.S.No. 252 of 2017 List of Witnesses examined on the side of the plaintiffs:-
P.W.1: Mr.Shabbir.Y. Sirohiwala List of documents marked on the side of the plaintiffs:-
Sl.
Exhibits Date Description of Documents No 21.01.2013
1. P1 to Original Purchase Order 16.08.2013 Original Invoice No.4436 with
2. P2 31.01.2013 Delivery Challan Original Invoice No.4443 with
3. P3 05.02.2013 Delivery Challan Original Invoice No.4453 with
4. P4 15.02.2013 Delivery Challan Original Invoice No.4455 with
5. P5 18.02.2013 Delivery Challan Original Invoice No.4462 with
6. P6 20.02.2013 Delivery Challan Original Invoice No.4470 with
7. P7 01.03.2013 Delivery Challan Original Invoice No.4476 with
8. P8 16.03.2013 Delivery Challan Original Invoice No.4490 with
9. P9 28.03.2013 Delivery Challan Original Invoice No.4487 with
10. P10 30.03.2013 Delivery Challan Original Invoice No.4504 with 11 P11 03.04.2013 Delivery Challan Original Invoice No.4510 with
12. P12 12.04.2013 Delivery Challan 3/6 https://www.mhc.tn.gov.in/judis C.S.No. 252 of 2017 Sl.
Exhibits Date Description of Documents No Original Invoice No.4516 with
13. P13 20.04.2013 Delivery Challan Original Invoice No.4519 with
14. P14 23.04.2013 Delivery Challan Original Invoice No.4524 with
15. P15 03.05.2013 Delivery Challan Original Invoice No.4531 with
16. P16 11.05.2013 Delivery Challan Original Invoice No.4535 with
17. P17 16.05.2013 Delivery Challan Original Invoice No.4538 with
18. P18 23.05.2013 Delivery Challan Original Invoice No.4554 with
19. P19 22.06.2013 Delivery Challan Original Invoice No.4563 with
20. P20 10.07.2013 Delivery Challan Original Invoice No.4570 with
21. P21 12.07.2013 Delivery Challan Original Invoice No.4571 with
22. P22 12.07.2013 Delivery Challan Original Invoice No.4577 with
23. P23 16.07.2013 Delivery Challan Original Invoice No.4593 with
24. P24 06.08.2013 Delivery Challan Original Invoice No.4595 with
25. P25 08.08.2013 Delivery Challan 4/6 https://www.mhc.tn.gov.in/judis C.S.No. 252 of 2017 Sl.
Exhibits Date Description of Documents No Original Invoice No.4597 with
26. P26 10.08.2013 Delivery Challan Original Invoice No.4602 with
27. P27 16.08.2013 Delivery Challan Original Cheque bearing No.126178
28. P28 29.04.2013 issued by the defendant to the plaintiff with Original Return Memo. Original Cheque bearing No.126179
29. P29 30.05.2013 issued by the defendant to the plaintiff with Original Return Memo
30. P30 11.03.2014 Original Letter dated 11.03.2014 Legal Notice dated 24.02.2017 with
31. P31 24.02.2014 returned covers and 2 Postal Acknowledgment Cards.
Original Statement of Accounts with
32. P32 -- affidavit as per Sec.65B of the Evidence Act.
List of Witness examined on the side of the defendant: Nil List of document marked on the side of the defendant: Nil Court witness and documents: Nil 14.03.2022 2/2 5/6 https://www.mhc.tn.gov.in/judis C.S.No. 252 of 2017 V.BHAVANI SUBBAROYAN, J.
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