Madras High Court
M/S.Shenzhen Shandong Nuclear Power vs M/S.Vedanta Aluminium Limited on 4 August, 2017
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Abdul Quddhose
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 04.08.2017 CORAM: THE HONOURABLE MR. JUSTICE RAJIV SHAKDHER and THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE O.S.A.No.331 of 2013 and M.P.No.1 of 2013 M/s.Shenzhen Shandong Nuclear Power Construction Company Limited, Lanjigarh Project, via-Viswanatpur, P.O.Lanjigarh-766 027, Dist. Kalahandi Orrisa, India Rep. by its Authorized Signatory Bao Yunan. ... Appellant vs. M/s.Vedanta Aluminium Limited Having its registered Office at SIPCOT Industrial Complex, Madurai by Pass Road, T.V.Puram P.O., Tuticorin - 628 002. Rep by its authorised signatory Prerna Halwasiya ... Respondent Appeal filed under Order XXXVI Rule 1 of O.S.Rules read with Clauses 15 of the Letters Patent to set aside the order dated 25.07.2013 made in C.P.No.167 of 2012. For Appellant : Mr.Karthik Seshadri for M/s. Iyer and Thomas For respondent : Mr.K.Ramasamy RAJIV SHAKDHER, J. and ABDUL QUDDHOSE, J. vsm JUDGMENT
[Judgment of the Court was made by RAJIV SHAKDHER, J.]
1. Mr.Karthik Seshadri, learned counsel for the appellant says that, he has instructions to withdraw the captioned appeal. 1.1. Learned counsel has also made an endorsement to that effect on the paper book.
2. The appeal is, accordingly, dismissed as withdrawn. Consequently, the connected pending application shall stand closed. There shall, however, be no order as to costs.
(R.S.A., J.) (A.Q., J.)
04.08.2017
vsm
O.S.A.No.331 of 2013