OMCE JORDAN Vs. SUDARSHAN OVERSEAS LTD & ORS

JUDGEMENT

(1.) Ms.Sanghi, learned counsel for the plaintiff states that her client has approached the Company Judge attached to the High Court of Chennai by filing an application for leave to pursue the present suit against the defendants but due to certain objections raised by the Registry, the said application has not been listed before the Company Judge. She states that expeditious steps shall be taken to get the application listed for appropriate orders to be passed by the Company Judge.

(2.) In view of the fact that the defendant No.1/company was directed to be wound up vide order dated 26.04.2012 passed by the Company Judge attached to the High Court of Chennai and it is now three and a half years since the passing of the said order, it is deemed appropriate to dispose of the present suit with liberty granted to the plaintiff to seek revival thereof as and when leave is granted to the plaintiff by the Company Judge to pursue the suit against the defendants.

(3.) The suit is disposed of alongwith the pending applications.