LAWS(MAD)-2018-3-613

KALEESUWARI REFINERY PRIVATE LIMITED, REPRESENTED BY ITS DIRECTOR K ASHOK KUMAR Vs. VVV ANANDHAM & SONS, REPRESENTED BY ITS CHAIRMAN

Decided On March 23, 2018
Kaleesuwari Refinery Private Limited, Represented By Its Director K Ashok Kumar Appellant
V/S
Vvv Anandham And Sons, Represented By Its Chairman Respondents

JUDGEMENT

(1.) Mr.R.Anish Kumar, counsel on record for sole plaintiff company is before this Commercial Division. Mr.A.Sarvanan, Manager-Legal of the sole plaintiff company is before this Commercial Division.

(2.) Mr.A.Saravanan, Manager-Legal of the plaintiff company has been duly authorised in this regard, vide a Board Resolution dated 03.11.2017 and a certified true copy of the same has also been placed before me.

(3.) On behalf of the defendant, Mr.R.Sathish Kumar, learned counsel on record is before this Commercial Division.