Madras High Court
M/S.Sentinel Clothing Company vs M/S.Cargomar (Private) Ltd on 7 December, 2023
Rev.Aplc.(MD).No.238 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.12.2023
CORAM:
THE HONOURABLE MR.JUSTICE P.B.BALAJI
Rev. Aplc (MD) Nos.238 to 241 of 2017
in CRP(MD) Nos.992/2013 and 801 to 803 /20114
1.M/s.Sentinel Clothing company
No.10, 2nd street, Tirupur 641 604
represented by its Parner V.S.Chandirakumar
2.V.S.Chandirakumar
3.S.Rukmani ... Petitioners/Petitioners
in all review
applications
v.
M/s.Cargomar (Private) Ltd.,
36/1 2nd street, Muniaswamypuram
Kamaraj Salai
Tuticorin 3.
rep. by Mr.N.Harikrishnan
Senior Executive Accountant ... Respondent/appellant
in all review
applications
PRAYER: Review Applications are filed under Section 114 and Order 47
Rule 1 of C.P.C. to review the order made in CRP Nos.992 of 2013 and
1/3
https://www.mhc.tn.gov.in/judis
Rev.Aplc.(MD).No.238 of 2018
801 to 803 of 2014 dated 23.06.2015.
For Petitioners : Mr.Hari Radhakrishnan
For Respondents : No appearance
COMMON ORDER
When the review applications were taken up for hearing, the learned counsel for the review petitioners would submit that nothing survives for consideration in the review applications.
2. Recording the said submission, these review applications are dismissed as infructuous. No costs.
07.12.2023
NCC : Yes/No
Index : Yes/No
RR
2/3
https://www.mhc.tn.gov.in/judis Rev.Aplc.(MD).No.238 of 2018 P.B.BALAJI, J.
RR Rev.Aplc (MD) Nos.238 to 241 of 2018 07.12.2023 3/3 https://www.mhc.tn.gov.in/judis