Supreme Court - Daily Orders
Texmo Industries vs Texmo Pipes And Products Ltd on 6 January, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.2168 OF 2024
TEXMO INDUSTRIES Petitioner
VERSUS
TEXMO PIPES AND PRODUCTS LTD. & ORS. Respondents
WITH
TRANSFER PETITION (CIVIL) NO.3046 OF 2024
ORDER
1. This order will dispose of these two Transfer Petitions. 1.1 In Transfer Petition (Civil) No.2168 of 2024, the respondent No.1 having not been served by normal process, in terms of the order dated 27.10.2025 passed by this Court, substituted service by way of publication was ordered. Despite that respondent No.1 has not put in appearance.
1.2 In Transfer Petition (Civil) No.3046 of 2024, service of the respondents is complete, however no one has put in appearance. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2026.01.08 17:39:24 IST Reason: 1
2. The prayer made in Transfer Petition (Civil) No.2168 of 2024 is for transfer of Suit No.2485 of 2012 pending before the High Court of Bombay to the High Court of Madras and the prayer made in Transfer Petition (Civil) No.3046 of 2024 is for transfer of FA No.575 of 2011 pending before the High Court of Madhya Pradesh to the High Court of Madras.
3. The ground on which the transfer has been sought is that there are Rectification Applications pending before the High Court of Madras bearing (T)OP(TM) Nos.12 and 14 of 2023. Any decision on these applications will have bearing on the proceedings initiated by the respondent.
4. Despite service the respondents have chosen not to put in appearance. Meaning thereby they have no objection to the transfer of the cases as prayed for in these transfer petitions.
5. Accordingly, Suit No.2485 of 2012 pending before the High Court of Bombay and FA No.575 of 2011 pending before the High Court of Madhya Pradesh, are hereby transferred to the High Court of Madras to be taken up along with Rectification Applications bearing (T)OP(TM) Nos.12 and 14 of 2023. 2
6. Records shall be sent promptly by the Courts where proceedings are pending to the transferee Court.
7. Accordingly, the Transfer Petitions are allowed.
..…...........................J. (RAJESH BINDAL) ..…........................J. (VIJAY BISHNOI) NEW DELHI;
January 06, 2026.
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ITEM NO.35 COURT NO.15 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 2168/2024 TEXMO INDUSTRIES Petitioner(s) VERSUS TEXMO PIPES AND PRODUCTS LTD. & ORS. Respondent(s) (IA No. 262131/2025 - APPLICATION UNDER ORDER V RULE 20 CPC FOR EFFECTING SERVICE THROUGH PUBLICATION) WITH T.P.(C) No. 3046/2024 Date : 06-01-2026 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :
Mr. Ayush Sharma, AOR Mr. Ashish Sharma, Adv. For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R The Transfer Petitions are allowed in terms of the signed order.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (AKSHAY KUMAR BHORIA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 4