INDIAN OVERSEAS BANK MADRAS Vs. CHEMICAL CONSTRUCTION COMPANY

JUDGEMENT

(1.) This is a petition under Section 25 of the Civil Procedure Code 1908, as amended by Act 104 of 1976 for transfer of suit IB of 1972 instituted in the Court of District Judge, Seoni, Madhya Pradesh by the second respondent herein, against the petitioner and respondents 1, 3 and 4 to the file of the High Court of Madras (Original Side). The facts material to this petition are as under:

(2.) The first respondent, M/s. Chemical Construction Company, is a registered partnership having its registered office at No. 14, Milestone Mathura Road, Faridabed, Haryana and Head Office at Madras. It is represented by its partners, Shri T. V. P. Nambiar, Shir O. P. Nambiar, Shri O. V. Nambiar, Smt. Leela Nambiar and Smt. Nirmala Nambiar.

(3.) The second respondent, Rajadhiraj Industries Pvt. Ltd., has its registered office at Seoni, Madhya Pradesh. It is represented by its Managing Director, Shri Harishchandra Singhania.