Madras High Court
M/S.Duro Flex Pvt. Limited vs M/S.Duroflex Sittings System on 27 April, 2015
Bench: Sanjay Kishan Kaul, M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 27.04.2015 CORAM The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE AND The Hon'ble MR.JUSTICE M.SATHYANARAYANAN O.S.A.Nos.111 and 112 of 2008 and M.P.Nos.1 and 1 of 2008 M/s.Duro Flex Pvt. Limited Rep. By its Managing Director, Mr.George L Mathew. .. Appellant in both appeals vs M/s.Duroflex Sittings System 150, M.G.Road Radiant House near Pulgate Police Chowky, Pune, Sadar Bazaar, Delhi. .. Respondents in O.S.A.No.111/2008 M/s.R.P.Homes Private Ltd., Rep. By its Director, 4415, Gali Bahuji, Pahari Dhirau, Sadar Bazaar, Delhi. .. Respondent in O.S.A.No.112/2008 Appeals filed under Order 36 Rule 11 of Original Side Rules read with Clause 15 of the Letters Patent against the order dated 29.08.2007 in A.Nos.322 and 323 of 2007 in C.S.D.No.36297 and 36288 of 2006. For Appellant in both appeals : Mr.K.Rajasekaran For Respondents in both appeals : Mr.Sathish Parasaran * * * * * COMMON JUDGMENT
(Judgment of the Court was delivered by The Hon'ble Chief Justice) In view of the Full Bench having answered the reference vide judgment dated 04.12.2014, it is agreed that the appeals have to be dismissed and it is for the appellant to take further steps to redress its grievances keeping in mind the observations of the Full Bench.
2.Original Side Appeals are, accordingly, dismissed, in terms of observations of the Full Bench vide judgment dated 04.12.2014. No costs. Consequently, M.P.Nos.1 and 1 of 2008 are also dismissed.
(S.K.K.,C.J.) (M.S.N.,J.) 27.04.2015 Index : No Internet : Yes sra To The Sub Assistant Registrar Original Side, Madras High Court, Chennai.
The Hon'ble Chief Justice
AND M.Sathyanarayanan, J.
(sra)
O.S.A.Nos.111 and 112
of 2008
27.04.2015