Madras High Court
M/S.Rani Food Products Rep. By Its vs M/S.Stine Food Products on 31 January, 2017
Author: M.M.Sundresh
Bench: M.M.Sundresh, N.Authinathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 31.01.2017 Coram The Hon'ble Mr. Justice M.M.SUNDRESH and The Hon'ble Mr. Justice N.AUTHINATHAN O.S.A.Nos.10 and 11 of 2014 and M.P.Nos.1 and 1 of 2014 M/s.Rani Food Products rep. by its Partner .. Appellant in both the appeals Vs M/s.Stine Food Products rep. by its Authorised Person .. Respondent in both the appeals Appeals preferred under Order XXXVI Rule 9 of O.S. Rules r/w Clause 15 of Letters Patent against the order and decretal order dated 13.02.2013 made in O.A.Nos.427 and 426 of 2011 in C.S.No.330 of 2011. For Appellant .. Mr.K.Rajasekaran For Respondent .. Mr.G.Ramji JUDGMENT
(Judgment of the Court was delivered by M.M.SUNDRESH, J.) Being aggrieved against the dismissal of the applications filed for interim injunction pending the suit, the present appeals have been filed.
2.When the appeals were taken up for hearing, learned counsel appearing for the appellant submits that the trial of the suit may be expedited.
3.In such view of the matter, the appeals stand dismissed. We request the learned single Judge, who is dealing with the applications, to take up the application filed for rejection of plaint and endeavour to decide the same within a period of two months from the date of receipt of a copy of this order and thereafter, depending upon the result, take appropriate steps to expedite the hearing of the suit. No costs. Consequently, connected miscellaneous petitions are closed.
(M.M.S.J.,) (N.A.N.J.,) 31.01.2017 mmi To The Sub Assistant Registrar, Original Side, High Court, Madras.
M.M.SUNDRESH, J.
and
N.AUTHINATHAN, J. mmi
O.S.A.Nos.10 and 11 of
2014
31.01.2017
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