Madras High Court
Falcon Tyres Limited vs Geodis Overseas Private Limited ... on 31 October, 2011
Bench: R.Banumathi, R.Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 31.10.2011 CORAM THE HON'BLE MRS. JUSTICE R.BANUMATHI and THE HON'BLE MS. JUSTICE R.MALA O.S.A.NO.296 OF 2011 Falcon Tyres Limited rep.by its Authorised Signatory R.Venkatesh K.R.S.Road, Metagali Mysore, Karnataka 570 016 ... Appellant Vs. 1.Geodis Overseas Private Limited (India) rep.by its Director, Industrial Project South India, 2B & C, Ega Trade Centre 318, Poonamallee High Road Kilpauk, Chennai 600 010 2.Maersk India P.Limited CFS Division, rep.by its Director, Prince 25/26 Prince Towers, 1st Floor, Nungambakkam, Chennai 34. ... Respondents Original Side Appeal is filed under Order XXXVI Rule 1 of the Original Side Rules read with Clause 15 of the Letters Patent against the order dated 21.4.2011 made in O.A.No.87 of 2011 and A.No.1397 of 2011 in C.S.No.65 of 2011 on the file of this Court. For Appellant : Ms.Starli for Mr.V.Raghavachari JUDGMENT
(Judgment of the Court was made by R.BANUMATHI,J.) Learned counsel appearing for the appellant submits that she may be permitted to withdraw the appeal and an endorsement was also made to that effect.
2. Recording the said statement and the endorsement, the Appeal is dismissed as withdrawn. However, there is no order as to costs. Consequently, the connected M.P.No.1 of 2011 is also dismissed.
usk Copy to:
The Sub.Asst.Registrar Original Side High Court Madras